Section 30(2) in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
(2)In any sitting of the Parishad -(i)not more than one such motion shall be made;(ii)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;(iii)the motion shall not raise discussion on a matter which has been discussed at a meeting of the Parishad during the previous three months;(iv)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;(v)the motion shall not deal with a matter on which a resolution could not be moved.
