Section 85 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
85. Submission of a Bill clause by clause.
- Notwithstanding anything in these rules, the Speaker may, when a motion that a Bill be taken into consideration has been carried, submit the Bill or any part of the Bill, to the Assembly clause by clause. The Speaker may call each clause separately and when the amendments relating to it have been dealt with shall put the question "That this clause (or, as the case may be, that this clause as amended) do stand part of the Bill" :Provided that the Speaker may put the question relating to more than one clause together where he thinks fit.
