Section 132 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
132. Vote on account.
- A motion for vote on account shall state the total sum required and the various amounts needed for each Department or items of expenditure which compose that sum shall be stated in a schedule appended to the motion.(2)Amendments may be moved for the reduction of the whole grant or the reductions or omission of the items whereof the grant is composed.(3)Discussion of general character shall be allowed on the motion or any amendments moved thereto but the details of the grant shall not be discussed further than is necessary to develop the general points.(4)In other respects, a motion for vote on account shall be dealt with in the same way as if it were a demand for grant and the provisions of Rules 123, 124 and 125 shall mutatis mutandis apply.
