Section 116B(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)Any member desirous of raising discussion on a matter of urgent public importance may give notice in writing to the Secretary specifying clearly and precisely the matter to be raised :Provided that the notice shall be accompanied by an explanatory note stating reasons for raising discussion on the matter in question :Provided further that the notice shall be supported by the signatures of at least two other members.
