Section 189C in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
189C. Order of speeches and right of reply.
(1)After the member who moves a motion has spoken other members may speak to the motion in the order in which the Speaker may call upon them ;Provided that if the matter before the Assembly is an amendment of a Bill the member-in-charge of the Bill shall be entitled to speak next after the mover of the amendment.If any member who is called upon does not speak, he shall not be entitled except with the permission of the Speaker, to speak to the motion at any latter stage of the debate.(2)Except in the exercise of right of reply or as otherwise provided, no member shall speak more than once to any motion, except with the permission of the Speaker, for the purpose of making a personal explanation, but in that case no debatable matter may be brought forward.(3)A member who has moved a motion may speak against by way of reply and if the motion is moved by a private member, the Minister to whose department the matter relates may with the permission of the Speaker, speak (whether he has previously spoken in the debate or not) after the mover has replied :Provided that nothing in this sub-rule shall be deemed to give any right of reply to the mover of an amendment to a Bill or a resolution save with the permission of the Speaker :[Provided further that the mover or the seconder of a motion of thanks in Rule 20 shall not have any right of reply after the Chief Minister or any other Minister has explained the position of Government at the end of the discussion.] [Added vide Orissa Gazette Extraordinary. No. 278/13.3.1991-Notification No.7123-L.A./13.3.1991.](4)Subject to the provisions of Sub-rule (3) the reply of the mover on the original motion shall in all cases conclude the debate.(5)A member who has spoken upon a motion may speak again upon any amendment thereof afterwards moved :Provided that before a member who has made a motion speaks by way of reply, any member who has moved an amendment to such motion may if permitted by the Speaker under Sub-rule (3) speak by way of reply.]E-Personal Explanation
