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State of Odisha - Section

Section 41 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

41. Allotment of days for oral answers to questions.

- The time available for answering questions shall be allotted on different days in rotation for the answering of questions relating to such Department or Departments as the Speaker may from time to time provide and on each such day, unless the Speaker with the consent of the Minister concerned otherwise directs only questions relating to the Department or Departments for which time on that day has been allotted shall be placed on the list of questions for oral answer.