Section 30(2) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
(2)(a)Not more than one such motion, shall be made at any one, sitting.(b)Not more than one matter, shall be discussed on the same, motion and the motion shall be restricted to a specific matter of recent occurrence.(c)The motion shall not raise discussion, on a matter which has been discussed at a meeting of the Samiti, during the previous three months.(d)The motion shall not anticipate a matter, which has been previously appointed for consideration, or with reference to which a notice of motion has been previously given.(e)The motion shall not deal with a matter on which a resolution could not be moved.
