Section 133 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
133. Business that can be taken up on a day allotted for any kind of financial business.
- Notwithstanding that a day has been allotted for any business under Rules 123, 124, 125 or 127 a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day before the Assembly enters on the business for which the day has been allotted.B-Committee on Public Accounts
