Section 26 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
26. Precedence of private members' Bills.
(1)The relative precedence of notices of Bills given by private members shall be determined by ballot, to be held in accordance with the orders made by the Speaker on such day as the Speaker may direct.(2)On a day allotted for the disposal of private members' Bills, such Bills shall have relative precedence in the following order, namely :(a)Bills in respect of which the motion is that leave be granted to introduce the Bill;(b)Bills returned by the Governor with a message under Article 200 of the Constitution;(c)Bills which have reached a stage at which the next motion is a motion that the Bill be passed;(d)Bills in respect of which a motion has been carried that the Bill be taken into consideration;(e)Bills which have reached stage at which the next motion is a motion that the Bill be taken into consideration;(f)Bill in regard to which the next stage is the presentation of the report of the Select Committee;(g)Bills which have reached a stage at which the next motion is a motion that the Bill be referred to a Select Committee;(h)Bills which have been circulated for the purpose of eliciting opinion thereon;(i)Bills introduced and in respect of which no further motion has been made or carried.(3)The relative precedence of Bills falling under the same clause of Sub-rule (2) shall be determined by ballot to be held at such time and in such manner as the Speaker may direct :Provided that Bills falling under Clause (i) of Sub-rule (2) shall be arranged in groups in the order of their date of introduction and relative precedence within each group shall be determined by ballot.(4)The Speaker may by special order to be announced in the Assembly make such variation in the relative precedences of Bills set out in Sub-rule (2) as he may consider necessary or convenient.
