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 WEDNESDAY, THE 23RD
MARCH, 2005 AT 9.30 A.M. (1st SITTING)
I.
OATH OR AFFIRMATION BY MEMBERS.
Members to make and subscribe
the Oath or Affirmation under Article 188 of the Constitution of India.
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THE FINANCE MINISTER |
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To present the Vote-on-Account 2005-2006 (for three months i.e. April, May and June, 2005). |
1. Discussion on the estimates of expenditure charged on the revenue of the State.
2. Discussion and Voting on the Demands for Supplementary Grants.
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Demand No.
2 |
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A
Minister to move that a Supplementary sum not exceeding Rs.
90,04,000/- for revenue expenditure be granted to the Governor to
defray charges that will come in the course of payment for the year ending
31st March, 2005 in respect of Demand
No. 2 –General Administration. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages
1-3 |
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Demand No.
6 |
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A
Minister to move that a Supplementary sum not exceeding Rs.
1,000/- for revenue expenditure be granted to the Governor to
defray charges that will come in the course of payment for the year ending
31st March, 2005 in respect of Demand
No. 6 – Finance. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages 4-5 |
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Demand No.
7 |
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A
Minister to move that a Supplementary sum not exceeding Rs.
1,000/- for revenue expenditure be granted to the Governor to
defray charges that will come in the course of payment for the year ending
31st March, 2005 in respect of Demand
No. 7 –Other Administrative Services. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages
6-7 |
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Demand No.
8 |
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A
Minister to move that a Supplementary sum not exceeding Rs.
1,000/- for capital expenditure be granted to the Governor to
defray charges that will come in the course of payment for the year ending
31st March, 2005 in respect of Demand
No. 8 –Buildings and Roads. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages
8-9 |
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Demand No.
10 |
|
A
Minister to move that a Supplementary sum not exceeding Rs.
1,00, 01, 000/- for revenue expenditure be granted to the Governor
to defray charges that will come in the course of payment for the year
ending 31st March, 2005 in respect of Demand
No. 10 –Medical & Public Health. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages
10-12 |
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Demand No.
21 |
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A
Minister to move that a Supplementary sum not exceeding Rs.
2,000/- for revenue expenditure be granted to the Governor to
defray charges that will come in the course of payment for the year ending
31st March, 2005 in respect of Demand
No. 21 –Community Development. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages
13-15 |
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Demand No.
25 |
|
A
Minister to move that a Supplementary sum not exceeding Rs.
20,99,90,000/- for capital expenditure be granted to the Governor
to defray charges that will come in the course of payment for the year
ending 31st March, 2005 in respect of Demand
No. 25 –Loans and Advances by State Government. |
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Supplementary Estimates (2nd Instalment) 2004-2005. Pages
16-17 |
IV.
DEMANDS FOR GRANTS ON ACCOUNT FOR APRIL TO JUNE, 2005.
(i)
Discussion on Demands for Grants on Account.
(ii)
Voting of the Demands for Grants on Account.
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Demand No.
1 |
A
MINISTER |
to
move that a sum not exceeding Rs. 2,52,00,000 for
revenue expenditure be granted to the Governor to defray charges that
will come in the course of payment for the year 2005-06 (from the 1st
April to 30th June, 2005) in respect of charges under Demand
No. 1 Vidhan
Sabha. |
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Demand No.2 |
A MINISTER |
to move that a sum not exceeding Rs. 34,00,60,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No. 2 -General Administration. |
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Demand No.3 |
A MINISTER |
to move that a sum not exceeding Rs. 182,19,54,000 for revenue expenditure and Rs. 5,33,50,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No. 3-Home. |
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Demand No.4 |
A MINISTER |
to move that a sum not exceeding Rs. 65,10,32,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.4-Revenue. |
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Demand No.5 |
A MINISTER |
to move that a sum not exceeding Rs. 13,46,14,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No. 5- Excise & Taxation. |
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Demand No.6 |
A MINISTER |
to move that a sum not exceeding Rs. 223,95,48,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.6-Finance. |
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Demand No.7 |
A MINISTER |
to move that a sum not exceeding Rs. 184,24,70,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.7-Other Administrative Services. |
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Demand No.8 |
A MINISTER |
to move that a sum not exceeding Rs. 53,75,37,000 for revenue expenditure and Rs. 67,71,47,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.8-Buildings & Roads. |
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Demand No.9 |
A MINISTER |
to move that a sum not exceeding Rs. 446,25,67,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No9-Education. |
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Demand No.10 |
A MINISTER |
to move that a sum not exceeding Rs. 181,88,44,000 for revenue expenditure and Rs. 54,51,72,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.10-Medical & Public Health. |
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Demand No.11 |
A MINISTER |
to move that a sum not exceeding Rs. 17,03,01,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.11-Urban Development. |
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Demand No.12 |
A MINISTER |
to move that a sum not exceeding Rs. 27,76,42,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.12-Labour & Employment. |
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Demand No.13 |
A MINISTER |
to move that a sum not exceeding Rs. 150,23,09,000 for revenue expenditure and Rs. 48,75,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.13-Social Welfare & Rehabilitation. |
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Demand No.14 |
A MINISTER |
to move that a sum not exceeding Rs. 7,40,66,000 for revenue expenditure and Rs. 1253,00,00,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.14-Food & Supplies. |
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Demand No.15 |
A MINISTER |
to move that a sum not exceeding Rs. 417,53,00,000 for revenue expenditure and Rs. 111,74,78,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.15-Irrigation. |
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Demand No.16 |
A MINISTER |
to move that a sum not exceeding Rs. 14,36,95,000 for revenue expenditure and Rs. 55,65,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.16-Industries. |
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Demand No.17 |
A MINISTER |
to move that a sum not exceeding Rs. 70,25,07,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.17-Agriculture. |
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Demand No.18 |
A MINISTER |
to move that a sum not exceeding Rs. 34,30,97,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.18-Animal Husbandry. |
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Demand No.19 |
A MINISTER |
to move that a sum not exceeding Rs. 2,61,91,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.19-Fisheries. |
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Demand No.20 |
A MINISTER |
to move that a sum not exceeding Rs. 26,46,21,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.20-Forests. |
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Demand No.21 |
A MINISTER |
to move that a sum not exceeding Rs. 65,20,32,000 for revenue expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.21-Community Development. |
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Demand No.22 |
A MINISTER |
to move that a sum not exceeding Rs. 5,97,25,000 for revenue expenditure and Rs. 2,73,25,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.22- Co-operation. |
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Demand No.23 |
A MINISTER |
to move that a sum not exceeding Rs. 155,03,51,000 for revenue expenditure and Rs. 13,91,50,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.23-Transport. |
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Demand No.24 |
A MINISTER |
to move that a sum not exceeding Rs. 40,52,000 for revenue expenditure and Rs. 1,37,50,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.24-Tourism. |
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Demand No.25 |
A MINISTER |
to move that a sum not exceeding Rs. 82,27,08,000 for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year 2005-06 (from the 1st April to 30th June, 2005) in respect of charges under Demand No.25-Loans & Advances by State Govt. |
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CHANDIGARH:
SUMIT KUMAR,
THE 22ND MARCH, 2005
SECRETARY.