HARYANA VIDHAN SABHA

LIST OF BUSINESS FOR THE MEETING OF THE HARYANA VIDHAN SABHA TO BE HELD IN THE HALL OF THE HARYANA VIDHAN SABHA, VIDHAN BHAWAN, CHANDIGARH, ON TUESDAY, THE 22ND MARCH, 2005 (1ST SITTING) IMMEDIATELY HALF AN HOUR AFTER CONCLUSION OF THE GOVERNOR’S ADDRESS

I.          OATH OR AFFIRMATION BY MEMBERS.

Members who have not already done so to make and subscribe the Oath or Affirmation of allegiance to the  Constitution .

II.             LAYING OF A COPY OF THE GOVERNOR’S ADDRESS.

The Speaker to report to the House that the Governor was pleased to address the Haryana Legislative Assembly on the 22nd  March, 2005 at 9.30 A.M. and to lay on the Table a copy of the Governor’s Address.

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

IV.             OBITUARY REFERENCES         

A MINISTER to make reference to the deaths of the late:-

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

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

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

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

5.           Freedom Fighters of Haryana.

6.           Martyrs of Haryana.

7.           Tsunami Havoc.

8.           Mandhar Devi Temple Tragedy.

9.           Avlanches Tragedy.

10.          Others.

V.        FIRST REPORT OF THE BUSINESS ADVISORY COMMITTEE.

(i)         THE SPEAKER                                  

            to report the time table fixed by the Business Advisory Committee in regard to various business.

(ii)        A   MEMBER OF THE COMMITTEE

            to  move  that  this   House   agrees with the recommendations contained in the first Report of the Business Advisory Committee.

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

1.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to re-lay on the Table 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.

A MINISTER

to lay on the Table 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 FINANCE MINISTER

to lay on the Table 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 FINANCE MINISTER

to lay on the Table 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 FINANCE MINISTER

to lay on the Table 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.                                                                                                       

VII.             DISCUSSION ON THE GOVERNOR’S ADDRESS

(i)

 

SHRI SHAMSHER SINGH SURJEWALA, M.L.A.

 

to move 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 today, the 22nd March,2005 at 9.30 A.M.”.

(ii)

 

SHRI UDAI BHAN, M.L.A.

 

to second the above motion.

CHANDIGARH:                                                                             SUMIT KUMAR,

THE 21ST MARCH, 2005                                                               SECRETARY.