Section 116A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
116A. Calling attention to matters of urgent public importance.
(1)A member may with the previous permission of the Speaker call the attention of Minister to any matter of urgent public importance and the Minister will make a brief statement or ask for time to make a statement at a later hour or date ;Provided that no member shall give more than one such notice for any one sitting.(2)There shall be no debate on such statement the time it is made but each member in whose name the item stands in the list of business may with the permission of the Speaker ask a question :Provided that names of not more than three members shall be shown in the list of business.Explanation. - Where a notice is signed by more than one member, it shall be deemed to have been given by the first signatory only.(3)[ Not more than two such matters shall be raised at the same sitting:Provided that the second matter shall not be raised by the same Members who have raised the first matter :Provided further that where two Calling Attention matters have been included in the list of business for a day, the Minister concerned may make a brief statement in respect of the first matter. In respect of the second matter a statement may be laid on the table by the Minister concerned Copies of the statement so laid shall also be supplied to the Members in whose name the item stands in the list of business.] [Substituted O.L.A.Notification No. 18164-L.A.dated 18.9 1986, O.G.E.No. 1279 dated 18.9.1986.](4)In the event of more than one matter being presented for the same day, priority shall be given to the matter which is, in the opinion of the Speaker, more urgent and important.(5)The proposed matter shall be raised after the questions and before the list of business is entered upon and at no other time during the sitting of the House.(6)All the notices which have not been taken up at the sitting for which they have been given shall lapse at the end of the sitting unless the Speaker has admitted any of them for a subsequent sitting.(7)Unless the Speaker otherwise directs not more than half-an-hour shall be available in one sitting for disposal of a calling attention notice.[Chapter-XII-B] [Inserted vide Orissa Gazette Extraordinary/26.11.1960-Notification No. 11645-L.A./26.11.1960.] Discussion on matters of urgent public importance for short duration
