HARYANA VIDHAN
SABHA
VII SESSION
Thursday the 22nd March, 2007
(Brief record of the proceedings of the meeting of the Haryana
Vidhan Sabha held on Thursday the 22nd March, 2007 from 9.30 A.M. to 3.46
P.M.).
I QUESTIONS
(a)
Starred:
Total No. on Answered Not
put Postponed No. of
Supplementaries
the order paper
4 3 1 -- 42
Un-starred:
2.
II WELCOME TO V. I.
P.
During
the question hour the Speaker on behalf of the House welcomed Ch. Ranbir Singh,
freedom fighter only surviving member of the constituent assembly and father of
Hon’ble Chief Minister, who was present in the V. I. Ps. Gallery to witnessed
the proceedings of the House.
III OBITUARY
REFERENCES.
The Chief Minister made a reference to
the death of late Capt. Jaswant Singh
S/o Shri Tek Ram, former Member of Haryana Vidhan Sabha and son-in-low of Shri
Om Parkash Chautala, Member of Haryana Vidhan Sabha and Smt. Shakuntla Sukhn a
freedom fighter and spoke for 1 minute.
The Speaker also associated himself with the
sentiments expressed in the House and spoke for 1 minute..
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.
IV LEAVE OF ABSENCE.
The Speaker informed the House that he
had received a letter from Shri Ramesh
Kumar Gupta, M. L. A. dated 21st
March, 2007, vide which he has expressed his inability to attend the
Session of Haryana Vidhan Sabha on 22nd March, 2007
due to his ill-health and he has asked for the leave of absence for 22nd March, 2007
and moved that permission for leave of absence be granted.
The motion was put and carried.
V MOTION UNDER RULE 15.
The
Parliamentary Affairs Minister moved-
That the proceedings on the items of
Business fixed for today be exempted at this day’s sitting from the provisions
of the Rule ‘Sittings of the Assembly’, indefinitely.
The
motion was put and carried.
VI MOTION
UNDER RULE 16.
The
Parliamentary Affairs Minister moved-
That the Assembly at its rising this
day shall stand adjourned sine die.
The motion was put and carried.
VII PAPERS LAID ON THE TABLE OF THE HOUSE.
By the Transport Minister (from Sr. No. 1 to 6)
1. The Audit Report of Haryana State
Pollution Control Board for the year ending 31st March, 1997, as required
under section 40 (7) of Water (Prevention and Control of Pollution) Act, 1974.
2. The Audit Report of Haryana State
Pollution Control Board for the year ending 31st March,1998 as
required under section 40 (7) of Water
(Prevention and Control of Pollution) Act, 1974.
3. The Audit Report of Haryana State
Pollution Control Board for the year ending 31st March, 1999, as
required under section 40 (7) of Water (Prevention and Control of Pollution)
Act, 1974.
4. The Audit Report of Haryana State
Pollution Control Board for the year ending 31st March, 2000,
as required under section 40 (7) of Water (Prevention and Control of Pollution)
Act, 1974.
5. The Audit Report of Haryana State
Pollution Control Board for the year ending 31st
March, 2001, as required under section 40 (7) of Water (Prevention and Control
of Pollution) Act, 1974.
6. The Annual Report of Haryana Police
Housing Corporation Limited for the year 2003-2004, as required under section
619-A(3)(b) of the Companies Act, 1956.
VIII PRESENTATION OF REPORTS OF THE ASSEMBLY
COMMITTEES.
The Speaker with the
permission of the House, permitted the Chairpersons of various Committees to
present the report of the Committees as under:-
(i)
The Chairperson (Shri Ramesh Chander Kaushik) of the Committee
on Subordinate Legislation presented the Thirty Sixth Report of the Committee on Subordinate Legislation
for the year 2006-2007.
(ii)
The Chairperson (Shri Naresh Kumar Sharma) of the Committee on
Government Assurances presented the Thirty Sixth Report of the Committee on
Government Assurances for the year 2006-2007.
(iii)
The
Chairperson ( Smt. Parsanni Devi) of the Committee on Public Accounts presented
the Fifty Ninth and Sixtieth
Reports of the Committee on
Public Accounts for the year 2006-2007, on-
(a) The
Appropriation Accounts/Finance Accounts of the Haryana Government for the year
2004-2005.
(b)
The
Report of the Comptroller and Auditor General of
(iv)
The
Chairperson ( Shri S. S. Surjewala) of the Committee on Public Undertakings
presented the Fifty Third Report of the Committee on Public Undertakings for
the year 2006-2007 on the Report of the Comptroller and Auditor General of
(v)
The
Chairperson (Shri Sher Singh) of the Committee on Estimates presented the
Thirty Sixth Report of the Committee on
Estimates for the year 2006-2007 on the Budget Estimates for the year 2006-2007
Development and Panchayats Department.
(vi)
Shri
Bachan Singh Arya a Member of the
Committee on the Welfare of Scheduled Castes, Scheduled Tribes and Backward
Classes presented the Thirtieth
Report of the Committee on the
Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes for the year
2006-2007.
IX LEGISLATIVE BUSINESS.
1.The Haryana Appropriation (No.1) Bill, 2007.
At 10.40 A.M. the Finance Minister
introduced the Haryana Appropriation (No.1) Bill, 2007 and also moved-
That the Haryana Appropriation (No.1)
Bill be taken into consideration at once.
The
motion was put and carried.
The Bill was then considered clause
by clause.
Clauses 2, 3, the Schedule, Clause
1, Enacting Formula and the Title were put one by one and carried.
The Finance Minister moved-
That
the Bill be passed
The
motion was put and carried.
Under Rule 64 of the Rules of Procedure and Conduct of
Business in the Haryana Legislative Assembly, the Chief Minister, with the
permission of the Speaker, made a statement on the matter of providing relief
to the farmers who suffered losses due to
heavy hailstorms in the State.
S/Shri
S. S. Surjewala, Ram Kishan Fauji, Karan Singh Dalal, Chhattar Pal Singh,
Nirpender Singh Sangwan, Shiv Shankar
Bhardwaj, Members from the Treasury Benches, Education Minister, Finance Minister,
Transport Minister, Shri Tejendra Pal Singh Mann, Shri Naresh Kumar Sharma and Shri Sukhbir
Singh Jonapuria, Independent Members, Shri Ram Kumar Gautam, Member from the
Bhartiya Janta Party, Shri Arjan Singh, Member from the Bahujan Samaj Party and
Shri Sukhbir Singh, Member from the Nationalist Congress Party thanked the
Chief Minister for announcing above said relief
measures.
XI WELCOME TO
V. I. Ps.
During the statement made by the
Chief Minister under Rule 64, the Speaker on behalf of the House welcomed
Sardar Pratap Singh and Shri Lov Kumar Goldi, Members of the Punjab Legislative
Assembly, Shri Jai Parkash, Member of Parliament and Dr. Ram Parkash, former
Minister of Haryana, who were present in the V. I. Ps. Gallery to witness the proceedings of the House.
XII RESUMPTION
OF LEGISLATIVE BUSINESS.
2 The Haryana Appropriation (No.2) Bill, 2007.
At 11.49 A.M. the Finance Minister introduced the Haryana
Appropriation (No.2) Bill, 2007 and also moved-
That the Haryana Appropriation (No.2) Bill be taken into
consideration at once.
S/Shri Karan Singh
Dalal, S. S. Surjewala, A. C. Chaudhary, Somvir Singh, Shiv Shankar Bhardwaj,
Nirmal Singh, Randhir Singh, Nirpender Singh Sangwan, Mahendra Partap Singh,
Satvinder Singh Rana, and Smt. Anita Yadav, Members from the Treasury Benches,
spoke for 15, 12, 20, 7, 10, 5, 8, 7, 11, 9 and 10 minutes respectively.
Health Minister
and Kumari Sharda Rathore, Parliamentary Secretary, spoke for 1 and 7 minutes
respectively.
S/Shri Tejendra
Pal Singh Mann, Naresh Kumar Sharma and Bachan Singh Arya, Harsh Kumar, Independent Members, spoke for 12, 1, 4 and 5
minutes respectively.
Shri Arjan
Singh, Member from the Bahujan Samaj Party, spoke for 5 minutes.
S/Shri Naresh
Malik and Ram Kumar Gautam, Members from the Bhartiya Janta party spoke for 2
and 8 minutes respectively.
Shri Sukhbir
Singh (Rohat), Member from the Nationalist Congress Party, spoke for 3 minutes.
The Finance
Minister, by way of reply, spoke for 38 minutes.
The
motion was put and carried.
The
Bill was then considered clause by clause.
Clauses 2, 3, the Schedule, Clause
1, Enacting Formula and the Title were put one by one and carried.
The Finance Minister moved-
That
the Bill be passed
The
motion was put and carried.
XIII CONGRATULATION TO
NEWLY ELECTED RAJYA SABHA MEMBER.
The Speaker and the Finance Minister
congratulated Dr. Ram Parkash, newly elected Member of Rajya Sabha from
Haryana.
XIV RESUMPTION OF LEGISLATIVE BUSINESS.
3
The
Haryana Municipal Corporation (Amendment) Bill, 2007.
At 3.12 P.M. Minister of State for Urban Development
introduced the Haryana Municipal Corporation (Amendment) Bill, 2007 and also
moved-
That the Haryana Municipal
Corporation (Amendment) Bill taken into consideration at once.
The
motion was put and carried.
The Bill was then considered clause
by clause.
Clauses
2, 3, 4, 5, 6, 1 Enacting Formula and the Title were put one by one and
carried.
The
Minister of State for Urban Development moved-
That
the Bill be passed
The
motion was put and carried.
4
The Haryana
Municipal (Amendment) Bill, 2007.
At 3.15 P.M. Minister of State for
Urban Development introduced the Haryana Municipal (Amendment) Bill, 2007 and
also moved-
That the
Haryana Municipal (Amendment) Bill be taken into consideration at
once.
The motion
was put and carried.
The Bill was then considered clause
by clause.
Clauses
2, 1, Enacting Formula and the Title were put one by one and carried.
The
Minister of State for Urban Development moved-
That
the Bill be passed
The
motion was put and carried.
5
The Haryana
Legislative Assembly (Allowances and Pension of Members) Amendment Bill, 2007.
At
3.17 P. M. the Transport Minister introduced the Haryana Legislative Assembly
(Allowances and Pension of Members) Amendment Bill, 2007 and also moved-
That the Haryana Legislative Assembly
(Allowances and Pension of Members) Amendment Bill be taken into consideration
at once.
Shri Karan Singh Dalal, Member from
the Treasury Benches, spoke for 2 minutes
The motion
was put and carried..
The Bill was then considered clause
by clause.
Sub clause 2 of Clause 1, Clause 2 and sub-clause 1 of clause 1, Enacting Formula and the Title
were put one by one and carried.
The
Transport Minister moved-
That the Bill be passed
The
motion was put and carried.
6.
The
At 3.23 P.M. the Transport Minister introduced the Punjab
Excise (Haryana Amendment) Bill, 2007 and also moved-
That the
Punjab Excise (Haryana Amendment) Bill be taken into consideration at once.
The
motion was put and carried.
The Bill was then considered clause
by clause.
Clauses
2, 1, Enacting Formula and the Title were put one by one and carried.
The
Transport Minister moved-
That the Bill be passed
The
motion was put and carried.
XV OFFICIAL
RESOLUTIONS.
The
Transport Minister moved the following resolution:-
(i)
“WHEREAS the House
of the Legislature of the State of Haryana considers that it is expedient to
adopt the Metro Railways (Construction of Works) Act, 1978 (33 of 1978), to
regulate the construction of works of the metro railway up to Sushant Lok,
Gurgaon in the State of Haryana and it is necessary to have a uniform law to
regulate such construction in Delhi as well as up to Sushant Lok, Gurgaon in
the State of Haryana and for all matters connected therewith or ancillary or incidental
thereto;
AND WHEREAS the subject-matter
of the said Act is relatable to entry 13 of the State List in the Seventh
Schedule to the Constitution of India;
AND WHEREAS Parliament has no
power to make law for the States in this behalf except as provided in articles
249 and 250 of the Constitution of India.
AND WHEREAS Parliament has
already enacted the Metro Railways (Construction of Works) Act, 1978 (33 of
1978), which is operational in the National Capital Territory of Delhi;
AND WHEREAS it appears to this
House to be desirable that the matters relating to construction of works of the
metro railway up to Sushant Lok, Gurgaon in the State of Haryana should be
regulated by parliament by Law;
Now, therefore, in pursuance
of the provisions contained in clause (1) of article 252 of the
Constitution of India, this House of the
Legislature of the State of Haryana, hereby resolves to adopt the Metro
Railways (Construction of Works) Act, 1978 (33 of 1978) and also resolves that
the construction of works of metro railway up to Sushant Lok, Gurgaon in the
State of Haryana and all matters connected therewith or ancillary or incidental
thereto should be regulated by Parliament, by extending the said Act up to
Sushant Lok, Gurgaon in the State of Haryana by making amendments therein.”.
The motion was put and carried.
The Transport Minister also moved the following
resolution:-
(ii)
WHEREAS the House of
the Legislature of the State of Haryana considers that it is expedient to adopt
the Delhi Metro Railways (Operation and Maintenance) Act, 2002 (60 of 2002), to
regulate the operation and maintenance
of the metro railway up to Sushant Lok, Gurgaon in the State of Haryana
and it is necessary to have a uniform law to regulate such operation and
maintenance in Delhi as well as up to
Sushant Lok, Gurgaon in the State of Haryana and for all matters connected
therewith or ancillary or incidental thereto;
AND WHEREAS the subject-matter
of the said Act is relatable to entry 13 of the State List in the Seventh
Schedule to the Constitution of India;
AND WHEREAS Parliament has no
power to make law for the States in this behalf except as provided in articles
249 and 250 of the Constitution of India.
AND WHEREAS Parliament has
already enacted the Delhi Metro Railway (Operation and Maintenance) Act, 2002
(60 of 2002), which is operational in the National Capital Territory of Delhi;
AND WHEREAS it appears to this
House to be desirable that the matters relating to operation and
maintenance of the metro railway up to
Sushant Lok, Gurgaon in the State of Haryana should be regulated by parliament
by Law;
Now, therefore, in pursuance
of the provisions contained in clause (1) of article 252 of the
Constitution of India, this House of the
Legislature of the State of Haryana, hereby resolves to adopt the Delhi Metro Railways (Operation and Maintenance)
Act, 2002 (60 of 2002) and also resolves that the operation and
maintenance of metro railway up to
Sushant Lok, Gurgaon in the State of Haryana and all matters connected
therewith or ancillary or incidental thereto should be regulated by Parliament,
by extending the said Act up to Sushant Lok, Gurgaon in the State of Haryana by
making amendments therein.”.
and spoke for 5 minutes.
The motion was put and carried.
XVI THANKS BY
THE SPEAKER.
Before adjourning the House sine die, the Speaker thanked
all the members, officers of the State Government, Press Representatives and
the officers/officials of Haryana Vidhan Sabha Secretariat for the cooperation extended to him during
the present Session
The
Chief Minister and Shri S. S. Surjewala a member from the Treasury Benches also
thanked the Speaker for conducting the proceedings of the House in a smooth and
dignified manner.
Shri Anand Singh Dangi, a member from the Panel of
Chairpersons occupied the Chair from 11.53 A.M. to 1.24 P.M..
The
Sabha then adjourned sine die.
The 22nd March, 2007.
SECRETARY.