HARYANA VIDHAN SABHA

VII SESSION

 

BULLETIN NO. 1

 

Friday the 9th March, 2007

 

(Brief record of the proceedings of the meeting of the Haryana Vidhan Sabha held on Friday the 9th March, 2007 from 3.40 P.M. to 4.28  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 2.00 P.M. on the 9th  March, 2007, under Article 176 (I) of the Constitution.

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

 

II                     OBITUARY REFFERENCES

 

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

 

1.                  Shri Sujan Singh, former Member of Parliament.

2.                  Smt. Sumitra Mahajan, Member of Parliament.

3.                  Shri Hira Nand Arya, former Minister of Haryana.

4.                  Thakur Bir Singh, former Minister of Haryana.

5.                  Shri Des Raj, former Minister of State, Haryana.

6.                  Shri Risal Singh, former Minister of State, Haryana.

7.                  Shri Inder Singh Malik, former Deputy Minister of Pepsu.

8.                  Master Shiv Parshad, former Member of Haryana Legislative Assembly.

9.                  Shri Brij Lal Godara, former Member of Haryana Legislative Assembly.

10.              Shri Gulab Singh Jain, former Member of Haryana Legislative Assembly.

11.              Shri Raghunath Goyal, former Member of Haryana Legislative Assembly.

12.              Shri Mani Ram Rupawas, former Member of Haryana Legislative Assembly.

13.              Freedom Fighters of Haryana.

14.              Martyrs of Haryana.

15.              Victims of Train Bomb Blasts.

16.              Common.

and spoke for 13  minutes.

                        On the suggestions made and agreed to, the following were also included in the above list-

                        Shri Ghanshyam Dass, Freedom Fighter, Ward No. 9, Shahabad, District Kurukshetra, Shri Babu Ram, Freedom Fighter and Senior Journalist C/o Shri Ranjit Kumar, Main Bazar Shahabad, District Kurukshetra and Prem Singh Kadian, Advocate, Village Dubaldhan Majra, District Jhajjar.  

 

                        Shri Om Parkash Chautala, a member from the Indian National Lok Dal spoke for 10  minutes.

                        Shri Ram Kumar Gautam, a member from the Bhartiya Janata Party, spoke for 5 minutes.

 

                        Shri Radhey Shyam Sharma Amar, Independent Member spoke for 2 minutes.

 

                        The  Speaker also associated himself with the sentiments expressed in the House and spoke for 6 minutes.

 

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

 

                        The House stood in silence for 2 minutes as a mark of respect to the memory of the deceased.

III                    ANNOUNCEMENTS

                               

                                    (a)   By the Speaker

 

                                    (i)      Panel of Chairpersons

                        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 Chairpersons:-

                                    1.   Shri  Balbir Pal Shah , MLA.

                                    2.   Shri  Anand Singh Dangi,  MLA.

                                    3.   Shri  Sher Singh , MLA.

4.      Dr. Sushil Indora, MLA.

                                    (ii)     Leave of absence

                        The Speaker informed the House that he  had received a letter dated 8th March, 2007 from Smt. Kiran Choudhry, Minister of State for Forests and Tourism vide which she has informed that she is going abroad on official tour from 6th March, 2007 to 20th March, 2007 and would be unable to attend the Budget Session from 9th March, 2007 to 16th March, 2007. She has requested for the leave of absence from the House for the period and moved that permission for leave of absence be granted.

                        The motion was put and carried.

                                      (b)    By the Secretary.

 

            The Secretary informed the House that the following Bills which were passed by the Haryana Legislative Assembly during its Sessions held in March, 2006 and September, 2006  and have since been assented to by the *President/ Governor:-

                                                MARCH SESSION, 2006

                             *The Haryana Municipal Corporation (Amendment) Bill, 2006.

                                                SEPTEMBER SESSION, 2006

1.            The Haryana Panchayati Raj (Amendment) Bill, 2006.

2.            Bhagat Phool Singh Mahila  Viswavidyalaya Khanpur Kalan Bill, 2006

3.            The Haryana Private Universities Bill, 2006.

4.            The Haryana Legislative Assembly (Allowances and Pension of Members) Second Amendment Bill, 2006.

5.            The Haryana Appropriation (No. 3) Bill, 2006.

6.            The Haryana Appropriation (No. 4) Bill, 2006.

7.             Deen Bandhu Chhotu Ram University of Science and Technology Murthal Bill, 2006.

8.            The Haryana Municipal (Second Amendment) Bill, 2006.

9.            The Haryana Legislative Assembly (Facilities to Members) Amendment Bill, 2006.

10.        The Haryana Value Added Tax (Amendment) Bill, 2006.

 

IV                   FIRST REPORT OF THE BUSINESS ADVISORY COMMITTEE.

 

                        The Speaker presented the first report of the Business Advisory Committee as under:-

                        The Committee met at 11.00 A.M. on Friday, the 9th March, 2007 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 Monday at 2.00 P.M. and adjourn at 6.30 P.M. and on Tuesday, Wednesday, Thursday and Friday will meet at 9.30 A.M. and adjourn at 1.30 P.M. without question being put.

                        On Friday, the 9th March, 2007, 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.

                        On Friday, the 23rd March, 2007, the Assembly shall meet at 9.30 A.M. and adjourn after the conclusion of Business entered in the List of Business.

                        The Committee after some discussion, further recommends that the business on 9th, 12th to 16th   and 19th  to 23rd  March, 2007 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 9TH MARCH, 2007.

 

1.

 

2.

3.

 

 

4.

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

Obituary References.

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

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

 

 

 

 

SATURDAY, THE 10TH MARCH, 2007

 

 

Holiday

 

SUNDAY,THE 11TH MARCH, 2007

 

 

Holiday

 

 

 

 

MONDAY, THE 12TH MARCH, 2007

(2.00 P.M.)

 

1.

2.

Questions Hour.

Discussion on Governor’s Address.

 

 

 

 

TUESDAY, THE 13TH MARCH, 2007

(9.30 A.M.)

 

1.

2.

3.

Questions Hour.

Motion under Rule-121.

Resumption of Discussion on     Governor’s Address.

 

 

 

 

WEDNESDAY, THE 14TH MARCH, 2007 (9.30 A.M.)

 

1.

2.

 

3.

 

 

4

 

 

 

Questions Hour.

Presentation of Reports of Assembly 

Committees.

Resumption of Discussion on Governor’s Address and Voting on Motion of Thanks.

Presentation, Discussion and Voting     on Supplementary Estimates (Second Instalment) for the year 2006-2007 and the Report of the Estimates Committee thereon.

 

 

 

 

THURSDAY, THE 15TH MARCH, 2007

(9.30 A.M.)

 

1.

2.

Questions Hour.

Non-official Business.

 

 

 

 

FRIDAY, THE 16TH MARCH, 2007

(9.30 A.M.)

 

1.

2.

Questions Hour.

Presentation of Budget Estimates for the year 2007-2008.

 

 

 

 

SATURDAY, THE 17TH MARCH, 2007

 

 

HOLIDAY.

SUNDAY, THE 18TH MARCH, 2007

 

 

HOLIDAY

 

 

 

 

MONDAY, THE 19TH MARCH, 2007

(2.00 P.M.)

 

1.

2.

3.

4.

Questions Hour.

Papers to be laid, if any.

Legislative Business.

General discussion on Budget Estimates for the year 2007-2008.

 

 

 

 

TUESDAY, THE 20TH MARCH, 2007

(9.30 A.M.)

 

1.

2.

3.

Questions Hour.

Legislative Business.

Resumption of discussion on Budget Estimates for the year 2007-2008.

 

 

 

 

WEDNESDAY, THE 21ST MARCH, 2007

(9.30 A.M.)

 

1.

2.

3.

 

 

4.

Questions Hour.

Legislative Business.

Resumption of discussion on Budget Estimates for the year 2007-2008 and reply by the Finance Minister thereon.

Discussion and Voting on Demands for Grants on Budget Estimates for the year 2007-2008.

 

 

 

 

THURSDAY, THE 22ND MARCH, 2007

(9.30 A.M.)

 

1.

2.

Questions Hour.

Non-official Business.

 

 

 

 

FRIDAY, THE 23RD MARCH, 2007

(9.30 A.M.)

 

1.

2.

 

3.

 

4.

 

5.

 

 

 

6.

 

 

7.

8.

Questions Hour.

Motion under Rule-15 regarding Non-stop sitting.

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

Presentation of Reports of Assembly Committees.

The Haryana Appropriation Bill in respect of Supplementary Estimates (Second Instalment) for the year 2006-2007.

The Haryana Appropriation Bill in respect of Budget Estimates for the year 2007-2008.

Legislative Business.

Any other Business.

 

                        The Parliamentary Affairs Minister moved-

 

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

                                               

                                                        The motion was put and carried.

 

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

 

                        By the Transport Minister ( Sr.No. 1, 2, 4 to 26 laid and 3 re-laid)

           

1.

 

 The Haryana Development and Regulation of Urban Areas (Amendment) Ordinance, 2006 (Haryana Ordinance No. 5 of 2006).

 

2.

 

 

 The Haryana Local Area Development Tax (Amendment) Ordinance, 2007 (Haryana Ordinance No. 1 of 2007).

 

 

 

3.

 

 The Personnel Department Notification No. G.S.R.9/Const./Art.320/2006, dated the 25th May, 2006, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2006, as required under Article 320(5) of the Constitution of India.

 

 

 

4.

 

 A copy of the Notification No. 282/HR/2006, dated the 30th October, 2006, containing the Delimitation Commission Order No. 31 alongwith Corrigendum dated
11th November, 2006, regarding the Delimitation of Parliamentary and Assembly Constituencies in the State of Haryana, as required under section 10 (3) of the Delimitation Act, 2002.

 

 

 

5.

 

A copy of the Notification No. 282/HR/2007, dated the 15th February, 2007, containing the Delimitation Commission Order No. 39, regarding the Delimitation of Parliamentary and Assembly Constituencies in the State of Haryana, as required under section 10 (3) of the Delimitation Act, 2002.

 

 

 

6.

 

 The Town and Country Planning Department Notification No. DS-II-06/29996, dated the 4th December, 2006, regarding the Haryana Development and Regulation of Urban Areas (First Amendment) Rules, 2006, as required under section 24 (3) of the Haryana Development and Regulation of Urban Areas Act, 1975.

 

 

 

7.

 

The Education Department Notification No. S.O. 3/H.A. 12/1999/S.24/2007, dated the 19th January, 2007, regarding the Haryana School Education (Amendment) Rules, 2007, as required under section 24 (3) of the Haryana School Education Act, 1995.

 

 

 

8.

 

 The Re-Revised Explanatory Memorandum as Action Taken on the Report of 2nd State Finance Commission Haryana (September, 2004) which was laid on the Table of the House on 19th December, 2005, as required under clause (4) of Article 243-I of  the Constitution of India.

 

 

 

9.

 

 The Annual Report 2005-06 (16.1.2006 to 31.3.2006) Lokayukta, Haryana, as required under section 17 (4) of the Haryana Lokayukta Act, 2002.

 

 

 

10.

 

 The Annual Accounts of the Haryana Khadi and Gramodyog Board for the year 2002-2003, as required under section 19-A(3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

11.

 

 The Audit Report of the Haryana Labour Welfare Board for the year 2002-2003, as required under section 19-A (3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

12.

 

 The Audit Report of the Haryana Labour Welfare Board for the year 2003-2004, as required under section 19-A (3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

13.

 

The Audit Report of the Haryana Labour Welfare Board for the year 2004-2005, as required under section 19-A (3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

14.

 

The 32nd Annual Report of the Haryana Seeds Development Corporation Ltd. for the year 2005-2006, as required under section 619-A (3)(b) of the Companies Act 1956.

 

 

 

15.

 

 The Grant Utilization Certificate and Audit Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2002-2003, as required under section 34(5) of the  Haryana and Punjab Agricultural Universities Act, 1970.

 

 

 

16.

 

The Grant Utilization Certificate and Audit Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2003-2004, as required under section 34(5) of the  Haryana and Punjab Agricultural Universities Act, 1970.

 

 

 

17.

 

 The Annual Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2003-2004, as required under section 39(3) of Haryana and Punjab Agricultural Universities Act, 1970.

 

 

 

18.

 

The Annual Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2004-2005, as required under section 39(3) of Haryana and Punjab Agricultural Universities Act, 1970.

 

 

 

19.

 

 The 6th Annual Report of the Uttar Haryana Bijli Vitran Nigam Limited for the year 2004-2005, as required under section 619-A (3)(b) of the Companies Act, 1956.

 

 

 

20.

 

 The 6th Annual Report of the Dakshin Haryana Bijli Vitran Nigam Limited for the year 2004-2005, as required under section 619-A (3)(b) of the Companies Act, 1956.

 

 

 

21.

 

 The 38th  Annual Report & Accounts of Haryana Agro Industries Corporation Limited Chandigarh for the year 2004-2005, as required under section 619-A-(3)(b) of the Companies Act, 1956.

 

 

 

22.

 

The Finance Accounts of the Government of Haryana for the year 2005-2006 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

 

23.

 

 The Appropriation Accounts of the Government of Haryana for the year 2005-2006 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

 

24.

 

 The Report of the Comptroller and Auditor General of India for the year ended 31st March, 2006 (Civil) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

 

25.

 

 The  Report of  the Comptroller and Auditor General of India for the year ended 31st March, 2006 (Revenue Receipts) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

 

26.

 

 The Report of the Comptroller and Auditor General of India for the year ended 31st March, 2006 (Commercial) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

               The Sabha then adjourned till 2.00 P.M. on Monday the 12th March, 2007.

 

CHANDIGARH                                                                           SUMIT KUMAR

DATED 9TH March, 2007                                                                 SECRETARY.