Section 116 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
116. Withdrawal of motions.
(1)A member who has made a motion may withdraw the same by leave of the Assembly.(2)The leave shall be signified not upon question put by the Speaker taking the pleasure of the Assembly. The Speaker shall ask : "is it your pleasure that the motion be withdrawn?" It no one dissents the Speaker shall say; "The motion is by leave withdrawn." But if any dissentient voice be heard or a member rises to continue the debate, the Speaker shall forthwith put the motion :Provided that if an amendment has been proposed to a motion, the original motion shall not be withdrawn until the amendment has been disposed of.Chapter-XII A Calling attention to matters of urgent public importance
