Section 160 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
160. Numbering and publication of regulation, rule, sub-rule, etc.
- Each regulation, rule, sub-rule, bye-law, etc. framed in pursuance of the legislative, functions delegated by the Assembly to a subordinate authority and which is required to be laid before the Assembly, hereinafter referred to as "order", shall subject to such rules as the Speaker may in consultation with Leader of the House prescribe, be numbered and published in the Gazette immediately after they are promulgated.
