HARYANA VIDHAN SABHA

Ist  SESSION

BULLETIN NO.  2

 Tuesday the 22nd  March, 2005 (First Sitting)

 

(Brief record of the proceedings of the meeting of the Haryana Vidhan Sabha held on Tuesday the 22nd  March, 2005 from 10.45 A.M. to 1.30 P.M.).

 

I.       GOVERNOR’S ADDRESS.

    The Speaker in pursuance of Rule 18 of the Rules of Procedure and Conduct of Business in the Haryana Legislative Assembly, reported that the Governor was pleased to address the Haryana Legislative Assembly at 9.30 A.M. on the 22nd March 2005, under Article 176 (I) of the Constitution.

A copy of the Address was laid on the Table of the House.

 

II.    PAPER LAID ON THE TABLE BY THE SPEAKER

          The Speaker laid on the Table of the House a copy of the Election Commission of India notification No. 308/HN-LA/2005 dated 1st March, 2005 issued under Section 73 of the Representation of the People Act, 1951.

III.    ANNOUNCEMENTS

By the Speaker:-

(i)      PANEL OF CHAIRPERSON

    Under Rule 13(1) of the Rules of Procedure and Conduct of Business in the Haryana  Legislative Assembly, the Speaker nominated the following Members to serve on the Panel of Chairperson:-

Dr. Raghuvir Singh Kadian MLA

Shri Anand Singh Dangi  MLA

Shri Balbir Pal Shah   MLA

Shri Balwant Singh Sadhora MLA

 By the Secretary

(i)      The Secretary informed the House that the following bills which were  reconsidered and passed by the Haryana Legislative Assembly without amendment on the 1st December, 2004 have been assented to by the Governor:-

1.    The Haryana Municipal (Amendment) Bill, 2004

2.    The Haryana Municipal Corporation  (Second Amendment) Bill, 2004

3.     The Haryana panchayati Raj second Amendment)     Bill, 2004.   

(ii)   The Secretary also laid on the Table of the House a statement showing  the Bills, which were also passed by the Haryana Legislative Assembly during its Session held in December, 2004 and have since been assented to by the Governor:-

                                 December Session, 2004.

The Haryana Official Language (Amendment) Bill, 2004.

The Haryana Appropriation (No.4) Bill, 2004.

The Haryana Staff Selection Commission Bill, 2004.

                         

IV.    OBITUARY REFERENCES

The Chief Minister made references to the deaths of the late:-

Shri P.V. Narasimha Rao, former Prime Minister of India.

Shri Rajesh Sharma, Deputy Chairman, Haryana State Planning Board.

Shri Banwari Lal, former Member of Joint Punjab Legislative Assembly. 

Shri Ram Singh, former Member of Joint Punjab Legislative Assembly. 

Freedom Fighters of Haryana.

Martyrs of Haryana.

Tsunami Havoc.

Mandhar Devi Temple Tragedy.

Avlanches Tragedy.

Others.

and spoke for 10 minutes.

    Shri Sushil Kumar Indora, a member from the Opposition Benches and Smt. Shakuntala Bhagwaria, an Independent  member and Shri Ram Kumar Gautam a member from the Bhartiya Janata Party   spoke for 2, minutes 4 minutes and 1 minutes respectively.

    The Speaker associated himself with the sentiments expressed in the House and spoke for 2 minutes. 

    It was decided to send messages of condolence to the bereaved families.

    The House stood in silence for two minutes as a mark of respect to the memory of the deceased.

 

V.   FIRST REPORT OF THE BUSINESS ADVISORY COMMITTEE.

    The Speaker presented the First  Report of the Business Advisory Committee as under:-

    The Committee met at 5.30 P.M. on Monday, the 21st March , 2005 in the Chamber of the Hon’ble Speaker.

    “The Committee recommends that unless the Speaker otherwise directs, the Assembly whilst in Session, shall meet on Tuesday and Wednesday at 9.30 A.M. and adjourn at 1.30 P.m. and shall again meet at 2.00 P.M. and adjourn  at 6.30 P.M. without question being put.

    On Tuesday, the 22nd March, 2005, the Assembly shall meet immediately half an hour after the conclusion of the Governor’s Address and adjourn after the conclusion of business entered in the list of Business for the day and shall meet again at 2.00 P.M. and adjourn at 6.30 P.M. without questions being put.

    The Committee further recommends that on Wednesday, the 23rd March, 2005, the Assembly shall meet at 9.30 A.M. and adjourn at 1.30 P.M. and shall meet again at 2.00 P.M. and adjourn after the conclusion of the business entered in the List of Business for the day.

The Committee after some discussion, also recommends that the business on 22nd and 23rd March,2005, be transacted by the Sabha as under:-

 

THE HOUSE WILL MEET IMMEDIATELY HALF AN HOUR AFTER THE CONCLUSION OF  THE GOVERNOR’S ADDRESS ON THE 22ND MARCH, 2005.

  1. Laying a copy of the Governor’s Address on on the Table of the

  2. Laying a copy of the Election Commission of India Notification issued under section 73 of the Representation of People Act,1951.

  3. Obituary References.

  4. Presentation and adoption of First  Report of the Business Advisory Committee

  5. Papers to be laid/ re-laid on the Table of the House.

  6. Discussion on Governor’s Address.
TUESDAY, THE 22ND  MARCH, 2005 (9.30 A.M.) (1ST SITTING)

  1. Presentation of Vote on account for the first three months of the Financial year 2005-06.

  2. Discussion and voting on Supplementary Estimates for the     year 2004-05 (2nd  Instalment).

  3. Discussion and Voting on vote on Account for the first three months of the Financial year 2005-06 and  reply by the Finance Minister.
WEDNESDAY, THE 23RD MARCH, 2005 (2.00 P.M.) (2ND SITTING)

  1. Motion under Rule-15 regarding Non-stop sitting.

  2. Motion under Rule-16 regarding adjournment of the Sabha sine-die.

  3. The Haryana Appropriation Bill in respect of the Supplementary Estimates for the year 2004-05 (2nd Instalment)

  4. The Haryana Appropriation Bill in respect of Vote on Account for the first three months of the Financial  year 2005-06.

  5. Legislative Business.

  6. Any other Business.

The Parliamentary Minister moved-

    That this House agrees with the recommendations contained in the First Report of the Business Advisory Committee.

 

VI       PAPERS LAID/ RE-LAID ON THE TABLE OF THE HOUSE.

        [By the Parliamentary Affairs Minister (Sr. No. 1 to 9 re-laid and 10 laid)         and by the Finance Minister  ( Sr. No. 11 to 13 laid)].

1.

 

The Excise and Taxation Department Notification No. S.O. 132/H.A. 13/2000/S.26/2003, dated the 31st October, 2003, regarding the Haryana Local Area Development Tax (Amendment) Rules, 2003, as required under section 27 of the Haryana Local Area Development Tax Act, 2000.

 

2.

The Excise and Taxation Department Notification No. S.O. 135/H.A. 13/2000/S.11/2003, dated the 13th November, 2003, regarding amendment in the Haryana Govt. Excise and Taxation Department Notification No. S.O. 11/H.A.13/2000/S.11/2003, dated 27th January, 2003, as required under section 27 of the Haryana Local Area Development Tax Act, 2000.

 

3.

The Excise and Taxation Department Notification No. S.O. 10/H.A. 13/2000/S.11/2004, dated the 22nd January, 2004, regarding exemption/reduction of Tax with effect from 22-1-2004 payable under the Haryana Local Area Development Tax Act, 2000 in exercise of the powers conferred by section 11 (1) of the Act ibid and all other enabling powers and in super session of all previous notifications issued in this behalf, as required under section 27 of the Haryana Local Area Development Tax Act, 2000.

 

4.

The Excise and Taxation Department Notification No. S.O. 11/H.A. 13/S.11/2004, dated the 22nd January, 2004, regarding the amendment in Haryana Govt. Excise and Taxation Department Notification No. S.O. 118/H.A.13/2000/ S.11/2000 dated 29th September, 2000, as required under section 27 of the Haryana Local Area Development Tax Act, 2000.

 

5.

The Excise and Taxation Department Notification No. S.O. 12/H.A. 13/2000/S.3/2004, dated the 22nd January, 2004, regarding specification of rates of tax on entry of goods into local area except those specified in schedule A appended to the Haryana Local Area Development Tax Act, 2000 in exercise of the powers conferred by section 3 (1) of the Act ibid and all other enabling powers in this behalf and in super session of Haryana Govt. Excise and Taxation Department Notification No. S.O. 9/H.A.13/2000/S.3/2003 dated 27th January, 2003, as required under section 27 of the Haryana Local Area Development Tax Act, 2000.

 

6.

The Parliamentary Affairs Department Notification No. S.O. 45/H.A. 9/1979/S.8/2004, dated the 29th April, 2004, regarding the Haryana Legislative Assembly (Facilities to Members) second amendment Rules, 2004, as required under section 8 (3) of the Haryana Legislative Assembly (Facilities to Members) Act, 1979.

 

7.

The Education Department Notification No. S.O. 22/H.A. 12/1999/S.24/2004, dated the 20th February, 2004, regarding the Haryana School Education (Amendment) Rules, 2004, as required under section 24 (3) of the Haryana School Education Act, 1995.

 

8.

The Education Department Notification No. S.O. 67/H.A. 12/1999/S.24/2004, dated the 11th August, 2004, regarding the Haryana School Education (Second Amendment) Rules, 2004, as required under section 24 (3) of the Haryana School Education Act, 1995.

 

9.

The Parliamentary Affairs Department Notification No. S.O. 153/H.A. 9/1979/Ss.3 and 8/2004, dated the 1st  October, 2004, regarding the Haryana Legislative Assembly (Facilities to Members) Third  Amendment Rules, 2004, as required under section 8 (3) of the Haryana Legislative Assembly (Facilities to Members) Act, 1979.

 

10.

The Annual Report of the Haryana State Pollution Control Board for the year 2002-2003, as required under section 39(2) of Water (Prevention and Control of Pollution) Act, 1974.

 

11.

The Report of the Comptroller and Auditor General of India for the year ended 31st March, 2004 (Civil) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.                                                                                                       

 

12.

The Report of the Comptroller and Auditor General of India for the year ended 31st March, 2004 (Revenue Receipts) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.                                                                                                       

 

13.

The Report of the Comptroller and Auditor General of India for the year ended 31st March, 2004 (Commercial) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.                                                                                                        

 

VI       NOTICES OF CALLING ATTENTION MOTION.

    No. 1 regarding distress sale of mustard by farmers has been admitted for tomorrow (second sitting)  and Shri Sushil Kumar Indoraand two other members that their Calling Attention Motion No. 2 regarding hailstorms in the Haryana was under consideration.

 

  VII   DISCUSSION ON THE GOVERNOR'S ADDRESS:

    Shri Shamsher Singh Surjewala, MLA while moving the motion:-

    “That an address be presented to the Governor in the following terms:-

That the Members of the Haryana Vidhan Sabha assembled in this Session are deeply grateful to the Governor for the Address which he has been pleased to deliver to the House on 22nd March, 2005

and spoke for 43 minutes.

    Shri Udai Bhan, MLA seconded the Motion and spoke for 20 minutes.

    S/Shri Mahender Partap, A.C Chaudhry, Nirmal Singh, Smt. Parsanni Devi members from the Treasury Benches spoke for  23, 13, 12 and 13 minutes respectively.  

    Shri Naresh Kumar Malik, a member from the Bhartiya Janata Party who had spoke for 9 minutes, was still in possession of the House, when it adjourned at  1.30 P.M. to meet again at 2.00 P.M. today the 22nd March, 2005.

    The Deputy Speaker occupied the Chair from 12.21 P.M. to 12.55 P.M.

    The Sabha then adjourned till 2.00 P.M. today the 22nd March, 2005.

CHANDIGARH                                                                                                              SUMIT KUMAR

THE 22ND MARCH, 2005                                                                                            SECRETARY.