Section 45 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
45. Speaker to decide admissibility of question.
(1)The Speaker shall decide whether a question or a part thereof is or is not admissible under these rules and may disallow any question or part thereof when in his opinion it is an abuse of the right of questioning or calculate to obstruct or prejudicially affect the procedure of the Assembly or is in contravention of these rules.(2)Subject to the provisions of Rule 41, the Speaker may direct that a question be placed on the list of questions for answers on a date later than that specified by a member in his notice, if he is of the opinion that a longer period is necessary to decide whether the question is or is not admissible.(3)In case a question has been disallowed the Secretary shall intimate the same to the member along with the reasons within five days of its disallowance.
