Section 117(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(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.
