Section 111(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)A member who wishes to move a motion (other than motion for which a specified period is otherwise prescribed) shall give notice of his intention to the Secretary two days in the case of a motion of an amendment and fifteen days in the case of other motions before the meeting at which he intends to move the motion :Provided that the Speaker may, in his discretion admit at any time any motion at shorter notice than that prescribed in these rules, or may admit a motion without notice.
