Section 72 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
72. Person by whom motions in respect of Bills may be made.
- No motion that the Bill be taken into consideration or be passed shall be made by any member other than the member-in-charge of the Bill and no motion that a Bill be referred to a Select Committee or be circulated for the purpose of eliciting opinion thereon shall be made by any member other than the Member-in-charge except by way of amendment to a motion made by the Member-in-charge.C-Select Committees on Bills
