Section 19(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)Notwithstanding that a day has been allotted for discussion on the Governor's address-(a)a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day; and(b)other business of formal character may be transacted on such, day before the Assembly commences or continue the discussion on the Address.
