Section 172 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
172. General forms of petition.
(1)The general form of petition set out in the Schedule II, with such variation as the circumstances of each case required, may be used and, if used, shall be sufficient.(2)A petition to the Assembly shall-(a)be couched in respectful, decorous and temperate language;(b)be addressed to the Orissa Legislative Assembly and shall conclude with a prayer reciting the definite object of the petitioner in regard to the matter to which it relates; and(c)bear the full name and address of every signatory and be authenticated by his signature and, if illiterate, by his thumb impression.(3)Letters, affidavits or other documents shall not be attached to any petition.(4)A member intending to present a petition shall countersign the same.(5)A member shall present a petition from himself.
