Section 71 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
71. Discussion of principle of Bill.
(1)On the day which any motion referred to in Rule 70 is made or on any subsequent date to which discussion thereof is postponed, the principle of the Bill and its provision, may be discussed generally, but the details of the Bill shall not be discussed further than is necessary to explain its principles.(2)At this stage no amendments to the Bill may be moved, but-(a)if the Member-in-charge moves that the Bill be taken into consideration any member may move as an amendment that the Bill be referred to Select Committee, or be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion;(b)if the member in-charge moves that the Bill be referred to a Select Committee any member may move as an amendment that the Bill be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion.(3)Where a motion that a Bill be circulated for the purpose of eliciting opinion thereon is carried, and the Bill is circulated in accordance with that direction and opinions are received thereon, the Member-in-charge if he wishes to proceed with the Bill thereafter, shall move that the Bill be referred to a Select Committee unless the Speaker allows a motion to be made that the Bill be taken into consideration.
