Section 140 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
140. Notice of question of privilege.
- A member wishing to raise a question of privilege shall give notice in writing to the Secretary one day before the commencement of the sitting of the day on which the question is proposed to be raised. If the question raised Is based on a document the notice shall be accompanied by the document ;Provided that the Speaker may allow a question of privilege to be raised with shorter notice or with no notice.
