Section 43 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
43. Questions to private member.
- A question may be addressed to a private member provided the subject-matter of the question relates to some Bill, resolution or other matter connected with the Business of the Assembly for which that member is responsible and the procedure in regard to such question shall, as far as may be, be the same as that followed in the case of questions addressed to a Minister with such variation as the Speaker may consider necessary or convenient.
