Section 76(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)A member of a Select Committee who has been present at one meeting at least of the Committee may record a note of dissent on any point from the report of the Committee if when signing the majority, report he states that he signs subject to such dissent and at the same time delivers or forwards his note of dissent.Every such note of dissent must be confined to a discussion of matter contained in the report and must be free from personate remarks.If any such note of dissent is open to objection under the foregoing provision, the Speaker shall cause it to be returned to the member concerned for the purpose of amendments, and if the member dose not, within such time as Speaker may fix in this behalf, re-submit the note duly amended, the note shall be deemed to have been withdrawn.
