Section 124 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
124. Voting of demand for grants.
- [(1) The voting of demand shall be taken up in such order and on such dates as the Speaker may direct.] [Substituted vide O.L.A. Notification No. 24675-L.A. dated 12.10.1988.](2)[ It shall take place on such days not less than fourteen days as the Speaker may allot for the purpose.] [Substituted vide Orissa Gazette Notification No.5635-L.A./30.4.1965.](3)No motion for appropriation can be made except on the recommendation of the Governor communicated to the Assembly.(4)Motion may be moved at this stage to reduce the amount specified in a demand for a grant, but not increase or alter the destination of such grant.(5)A member who desires to bring forward a motion for the reduction of the amount specified in any demand for grant shall give notice thereof in writing to Secretary not later than on the fifth day [before the day fixed for the voting of such demand] [Substituted vide Orissa Gazette Notification No.5635-L.A./30.4.1965.] for grants and shall submit a copy of the motion with the notice :Provided that the Speaker may, with the consent of the Minister-in-charge of the Department concerned, allow a motion to be moved of which shorter notice has been given.(6)Of the days allotted under Sub-rule (2) not more than two days shall be taken up by the Assembly for the discussion of any one demand. As soon as the maximum limit of time for discussion is reached, the Speaker shall forthwith put every question necessary to dispose of the demand under discussion.(7)[ On the last day of the days so allotted, at 17.00 hours or at such other hour as the Speaker may fix the Speaker shall forthwith put every question necessary to dispose of all outstanding matters in connection with the demands for grants and the consideration thereof shall not be interrupted in any manner whatsoever nor shall dilatory motion be moved in regard thereto.] [Substituted vide O.L.A. Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
