Section 81 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
81. Notice of amendments.
(1)If notice of an amendment has not been given two days before the day on which the Bill is to be considered any member may object to the moving of the amendment and such objection shall prevail unless the Speaker allows the amendment to be moved :Provided that, in the case of Government Bill, an amendment of which notice has been received from the member-in-charge shall not lapse by reason of the fact that the member-in-charge has ceased to be a Minister or a member and such amendment shall stand in the name of the new member-in-charge of the Bill.(2)The Secretary shall, if time permits make available to members from time to time lists of amendments of which notices have been received.
