Section 117 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
117. Motion of no-confidence of Ministers.
(1)A motion expressing want of confidence in the Council of Ministers may be made subject to following restrictions, namely :(a)leave to make the motion must be asked for after questions and before the list of business for the day is entered upon;(b)the member asking for leave must, before the commencement of the sitting of the day, leave with the Secretary a written notice of the motion which he proposes to move.(2)If the Speaker is of opinion that the motion is in order, he shall read the motion to the Assembly and shall request those members who are in favour of leave being granted to rise in their places, and if not less than fourteen members rise accordingly, the Speaker shall intimate that leave is granted and that the motion will be taken on such day, not being more than ten days from the date on which the leave is asked, as he may appoint. If less than fourteen members rise the Speaker shall inform the member that he has not the leave of the Assembly.(3)The Speaker may if he thinks fit, prescribe a time-limit for speeches when the no-confidence motion is discussed.
