Section 113A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
113A. [ Conditions of admissibility of motion. [Inserted Vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.]
(1)In order that a motion may be admissible it shall satisfy the following conditions, namely:(i)it shall raise substantially one definite issue;(ii)it shall not contain arguments, inferences, ironical expressions, amputations or defamatory statements;(iii)it shall not refer to the conduct or character of persons except in their public capacity;(iv)it shall be restricted to a matter of recent occurrence;(v)it shall not raise a question of privilege;(vi)it shall not revive discussion of a matter which has been discussed in the same session;(vii)it shall not anticipate discussion of a matter which is likely to be discussed in the same session ; and(viii)it shall not relate to any matter which is under adjudication by a Court of law having jurisdiction in any part of India.(2)The Speaker shall decide whether a motion or a part thereof is or is not admissible under these rules and may disallow any motion or a part thereof when in his opinion it is an abuse of the right of moving a motion or is calculated to obstruct or prejudicially affect the procedure of the Assembly or is in contravention of these rules.]
