HARYANA VIDHAN SABHA
VII SESSION
Thursday the 15th
March, 2007
(Brief
record of the proceedings of the meeting of the Haryana Vidhan Sabha held on
Thursday the 15th March, 2007 from 9.30 A.M. to 1.30 P.M.).
I. QUESTIONS
(a)
Starred:
Total No. on Answered Not
put Postponed No. of
Supplementaries
the
order paper
20 6 --- -- 27
The
remaining Starred questions were deemed to have been answered and replies
thereto laid on the Table of the House.
(b)
Un-starred: 3
II OBSERVATION OF THE SPEAKER REGARDING
MAINTENANCE OF
DECORUM
AND DIGNITY OF THE HOUSE.
The Speaker made an observation regarding maintenance
of decorum and dignity of the House as under:-
“Hon’ble Members, I am at pains to observe that the
behaviour of the Members of Indian National Lok Dal on 13th March,
2007 was not appreciable and in spite of ample time and opportunities to speak
and my repeated requests to these Members, they did not maintain the decorum
and dignity of the House, which is expected from the Members of both the sides.
My concerted efforts to conduct the proceedings of the House in an orderly
manner die not serve the purpose and despite my repeated requests to these
Members to take their seats, they even jumped into the well of the House
and started slogans loudly. In order to
give them more time and opportunities to express their views, I adjourned the
House twice. But I am sorry to point out that these Members continued in their
pre-planned motive to stall the proceedings of the House. I, being the
custodian of the Rules and duty bound to maintain the decorum and dignity of
the House has to name one Member against my wishes. Even on 14th
March, 2007, these Members die not participate in the proceedings of the House.
Had they participated they would have got much time to speak in the House and
sought more information from the Government through the replies to questions
given notice by them and would have performed their legislative duties more
purposefully. It is not only my duty but also of all the Members of the House
to maintain the decorum and enhance the dignity of this august House.
Therefore, I feel it my duty to make it quite clear that in case of any disturbance
or attempts to interfere with the proceedings of the House or making any kind
of speech or raising any matter without my permission, I will be compelled to
take action against the erring Member. I hope that I will not be forced to take
this step and all the Members will extend their cooperation for smooth
functioning of the House”.
III ANNOUNCEMENT BY THE SPEAKER.
The Speaker informed the House that the Website of
Haryana Vidhan Sabha has already been launched and on this Website the list of
business, list of questions and the daily bulletin containing the brief record
of the proceedings of the House of the present Session are available. The
Hon’ble Members may operate their Lap Tops to get this information.
IV WALK OUT.
All the Members of the Indian National Lok Dal present
in the House staged a walk out as a protest against not permitting to speak Dr. Sushil Indora in
the zero hour.
V LEAVE OF ABSENCE.
The Speaker informed the House that he had received a
letter dated from Shri Ramesh Gupta, M. L. A. dated 14th March,
2007, vide which he has expressed his inability to attend the Session of
Haryana Vidhan Sabha on 15th March, 2007 and 16th March,
2007 due to his ill-health and he has asked for the leave of absence for 15th March, 2007 and 16th
March, 2007 and moved that permission for leave of absence be granted.
The motion was put and carried.
VI OBITUARY
REFERENCES.
The Chief Minister made a reference
to the death of late Smt. Sarwan Kaur
mother-in-law of Smt. Sumita Singh, M. L. A. and spoke for a while.
The Speaker also associated himself with the
sentiments expressed in the House and spoke for a while..
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.
VII CONDEMNATION
OF CONDUCT AND BEHVIOUR OF THE
MEMBERS
OF THE INDIAN NATIONAL LOK DAL.
At 10. 44 A.M. the Transport Minister moved the
following motion-
“That
this House condemns the conduct of the Members of the Indian
National
Lok Dal as also their behaviour in which, they in an organized and
designed manner, disrupted the proceedings of the House.
The
motion was put and carried unanimously.
VII NON-OFFICIAL RESOLUTION.
At 10.46 A.M. Shri Nirmal Singh, a Member from the
Treasury Benches moved the following resoluton-
“Sikhs
in Haryana have always aspired for self regulation of their
religious
affairs and all religious institutions including Sikh Gurudwara
Prabandhak
Committee (SGPC). A separate SGPC has been constituted in
the
State of Delhi also.
I, therefore, urge upon this House
to resolve that Sikhs in Haryana
must
get a reflection of their aspirations for a right of Self Governance of
their
religious institutions through carving out a separate Haryana Sikh
Gurudwara
Parbandhak Committee by enactment of a law envisaging
control
of all Gurudwaras and other religious institutions.”.
and spoke for 8 minutes.
Shri
K. L. Sharma, Smt. Geeta Bhukal, Sardar Paramvir Singh, Shri Jai Singh Rana,
Shri S. S. Surjewala, Shri Shadi Lal Batra, Shri Karan Singh Dalal and Shri
Amir Chand Makkar Members from the Treasury Benches, spoke for 16, 7, 2, 7, 9,
5, 8 and 4 minutes respectively.
Shri
Naresh Malik and Shri Ram Kumar Gautam Members from the Bhartiha Janta Party,
spoke for 11 and 3 minutes respectively.
Shri
Bachan Singh Arya, an Independent Member, spoke for 4 minutes.
Agriculture
Minister, Transport Minister, Finance Minister, Health Minister and Education Minister, spoke for 2, 23, 25, 6
and 11 minutes respectively.
The
Chief Minister also spoke for 8 minutes.
Shri
Nirmal Singh, a Member from the Treasury Benches had spoken for 8 minutes and
was still in possession of the House when it adjourned.
Shri Anand Singh Dangi, a member from the panel of Chairpersons occupied the Chair from 11.53 A.M. to 12.43 P.M..
The Sabha then adjourned till 9.30 A.M. on Friday, the 16th March, 2007
.
CHANDIGARH
SUMIT
KUMAR
The 15th March, 2007. SECRETARY.
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