Section 189D in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
189D. Rules as to amendment.
(1)An amendment must be relevant to and within the scope of the question to which it is proposed.(2)An amendment may not be moved which has merely the effect of a negative vote.(3)After a decision has been given on amendment to any part of a question an earlier part shall not be amended unless it is ancillary to or consequential on the decision.(4)No amendment may be proposed which is consistent with a previous decision on the same subject-matter given at the same stage of any Bill or motion.(5)[ The Speaker may refuse to put an amendment which is in his opinion, frivolous.] [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L. A./3.4.1972.]G Question to be asked through Speaker
