Section 99 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
99. Condition of admissibility of resolution.
- No resolution, shall be admissible which does not comply with the following conditions, namely;(a)it shall be clearly and precisely expressed and shall raise a definite issue;(b)it shall not contain arguments, inferences, ironical expressions or defamatory statements, nor shall it refer to the conduct or character of persons except in their official or public capacity;(c)it shall not be in respect of any matter which is under adjudication by a Court of law;(d)it shall not be in respect of any matter which is not primarily the concern of the State Government; and(e)[* * *] [Omitted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./ 3.4.1972.]
