Section 88 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
88. Passing of Bill.
(1)When a motion that a Bill be taken into consideration has been carried and no amendment of the Bill is made the member-in-charge may at once move that the Bill be passed.(2)If any amendment of the Bill is made, any member may object to any motion being made on the same day that the Bill be passed, and such objection shall prevail unless the Speaker allows the motion to be made.(3)Where the objection prevails, a motion that the Bill be passed may be brought forward on any future day.(4)No amendments, not being merely verbal, shall be made to any Bill after such a motion is moved.
