HARYANA VIDHAN SABHA

VII SESSION

 

BULLETIN NO. 7

 

Monday the 19th March, 2007

 

(Brief record of the proceedings of the meeting of the Haryana Vidhan Sabha held on Monday the 19th March, 2007 from 2.00 P.M. to 6.35 P.M.).

 

I.          QUESTIONS

 

(a)              Starred:

 

 

Total No. on            Answered     Not put   Postponed      No. of Supplementaries

the order paper

           12                       8                  1             --                             27

 

 

            The remaining Starred questions were deemed to have been answered and replies thereto laid on the Table of the House.

(b)             Un-starred: 1.

 

II         MESSAGE FROM THE GOVERNOR.

 

            The Speaker read out the message received from the Governor in respect of the Motion of Thanks passed by the Haryana Vidhan Sabha on the 14th March, 2007, conveying his sincere thanks to the Hon. Members of the Vidhan Sabha.

III        LEAVE OF ABSENCE.

            The Speaker informed the House that he had received a letter  from Shri Anil Thakkar, Parliamentary Secretary dated 19th March, 2007, vide which he has expressed his inability to attend the Session of Haryana Vidhan Sabha on 20th March, 2007 to 22nd  March, 2007 due to for his personal reason  and he has asked for the leave of absence  for 20th March, 2007 to 22nd  March, 2007 and moved that permission for leave of absence be granted.

            The motion was put and carried.

IV        PAPERS LAID ON THE TABLE OF THE HOUSE.

             By the Transport Minister ( From Sr. No. 1 to 4).

            1.      The Excise and Taxation Department Notification No. S.O.                      117/H.A.6/2003/S.60/2006, dated the 29th December, 2006, regarding the                       Haryana Value Added Tax (Amendment) Rules, 2006, as required under                       section 60(4) of the Haryana Value Added Tax Act, 2003.

2.      The Town and Country Planning Department Notification No. DS-II-07/2717, dated the 29th January, 2007, regarding the Haryana Development and Regulation of Urban Areas (First Amendment) Rules, 2007, as required under section 24(3) of the Haryana Development and Regulation of Urban Areas Act, 1975.

3.      The Personnel Department Notification No. G.S.R.4/Const./Art.320/2007, dated the 27th February, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.

4.      The Report of Commission of Inquiry (G.C. Garg Commission) Relating to clash between industrial workers and Police at Gurgaon on 25.7.2005 alongwith Memorandum, as required under sub-section (4) of section 3 of the Commission of Inquiry Act, 1952.

V         REPORT OF JUSTICE BHALLA INQUIRY COMMISSION.

            Shri Karan Singh Dalal, a Member from the Treasury Benches raised a issue  which was the subject matter of iniquity by Justice Bhalla Commission of Inquiry  upon which after some time the Chief Minister stated that the Report of the Bhalla Commission of Inquiry will be laid  on the Table of the House tomorrow.

VI        NAMING OF MEMBER

                        Shri Karan Singh Dalal, a Member from the Treasury Benches was interrupted  repeatedly by the Members of the Indian  National Lok Dal when he was raising the issue regarding Justice Bhalla Commission of Inquiry Report. Shri Om Parkash Chautala, a Member from the Indian National Lok Dal obstructed the proceedings of the House at several times.  The Speaker repeatedly asked Shri Om Parkash Chautala to take his seat, but he continued to obstruct the proceedings of the House whereupon the Speaker warned him repeatedly.  The Members from the Indian National Lok Dal continued their protest in the well of the House and started raising slogans. The Speaker asked Shri Om Parkash Chautala to take his seat  but he did not pay any heed to this request of the Speaker. The Speaker then named Shri Om Parkash Chautala and asked him to withdraw from the House. On his not doing so, the Sergeant-at-Arms was directed to execute the orders. The Sergeant-at-Arms, with the aid of the Watch and Ward staff, took the said member out of the House on the orders of the Speaker..

 

VII      ADJOURNMENT OF SITTING.

 

            After naming Shri Om Parkash Chautala, the Members from the Indian National Lok Dal present in the House obstructed the proceedings of the House at several times and continued their protest in the well of the House and started raising slogans. The Speaker warned them to take their seats and observed that let the House continue with its agenda  but they did not pay any heed to his request. On finding grave disorder and ruckus  in the House, the Speaker adjourned the sitting of the House for ten minutes at 3.16 P.M.

 

                        The Sabha then adjourned and reassembled at 3.26 P.M.

 

VIII     REQUEST FOR CALLING BACK SHRI OM PARKASH CHAUTALA,             MLA

 

            Dr Sushil Indora, a Member from the Indian National Lok Dal raised the matter of naming of Shri Om Parkash Chautala and requested that he may be called back in the House.

            On being requested by the Chief Minister also in this regard,  the Speaker  permitted Shri Om Parkash Chautala to attend the sitting  of the House.

IX        LEGISLATIVE BUSINESS.

            1. The Punjab Village Common Lands (Regulation) Haryana Amendment                  Bill, 2007.

            At 3.39 P.M. the Transport Minister introduced the Punjab Village Common Lands (Regulation) Haryana Amendment Bill, 2007 and also moved-

 

            That the Punjab Village Common Lands (Regulation) 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, 3, 4, 5,1, Enacting Formula and the Title were put one by one and carried.

            The Transport Minister moved-

                        That the Bill be passed.

            Shri Dharam Pal Singh Malik, a Member from the Treasury Benches, spoke for 3 minutes.

            The motion was put and carried.

            2   The Haryana Development and Regulation of Urban Areas (Amendment)                   Bill, 2007.

            At 3.49 P.M. the Transport Minister introduced the Haryana Development and Regulation of Urban Areas (Amendment) Bill, 2007. and also moved-

                         That the Haryana Development and Regulation of Urban Areas                         (Amendment) Bill be taken into consideration at once.

 

                                    The motion was put and carried.

 

            The Bill was then considered clause by clause.

 

            Clauses 2, 3, 4, 1, Enacting Formula and the Title were put one by one and carried.

           

            The Transport Minister moved-

 

                        That the Bill be passed.

 

            Shri Dharam Pal Singh Malik, a Member from the Treasury Benches, spoke for 1 minutes.

            The motion was put and carried.

 

            3.  The Punjab Scheduled Roads and Controlled Areas Restriction of                      unregulated Development (Haryana Amendment) Bill, 2007.

 

            At 3.53 P.M. the Transport Minister introduced the Punjab Scheduled Roads and Controlled Areas Restriction of unregulated Development (Haryana Amendment) Bill, 2007 and also moved-

            That the Punjab Scheduled Roads and Controlled Areas Restriction of              unregulated Development (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.

 

            Shri S. S. Surjewala, a Member from the Treasury Benches, spoke for 2 minutes.

 

                                     The motion was put and carried.

 

X         NAMING OF MEMBER

                   After the House reassembled, Dr. Sushil Indora followed by the other Members of his party continued their protest in the well of the House. Dr. Sushil Indora, a Member from the Indian National Lok Dal obstructed the proceedings of the House at several times.  The Speaker repeatedly requested Dr. Sushil Indora to take his seat, but Dr. Sushil Indora continued to obstruct the proceedings of the House whereupon the Speaker warned him repeatedly but this request of the Speaker  was not paid any heed and he continued obstruct the proceedings of the House. The Speaker then named Dr. Sushil Indora and asked him to withdraw from the House. On his not doing so, the Sergeant-at-Arms was directed to execute the orders. The Sergeant-at-Arms, with the aid of the Watch and Ward staff, took the said member out of the House on the orders of the Speaker..

XI        SUSPENSION OF MEMBERS

            Since the Members from the Indian National Lok Dal present in the House continued to obstruct the proceedings of the House and they continued their protest in the well of the House and started shouting slogans. The Speaker repeatedly requested them to take their seats but instead of taking their seats, Dr. Sita Ram, Shri Balwant Singh Sadhaura and Shri Gian Chand Oadh continued to obstruct  the proceedings of the House. However, the Speaker warned them repeatedly and requested them to take their seats but they did not pay any heed to the requests of the Speaker.

            The Transport Minister moved-

                              That Dr. Sita Ram, Shri Balwant Singh Sadhaura and Shri Gian                               Chand Oadh be suspended from the service of the House for their                               misconduct, most irresponsible behaviour unbecoming of the member                               of this august House and their grossly disorderly conduct in the House                               for the today’s sitting.

 

                                    The motion was put and carried.

            After the suspension of above mentioned members the other members of the Indian National Lok Dal present in the House did not go to their seats and shouted slogans in the well of the House. The Speaker repeatedly requested them to take their seats but instead of taking their seats, Smt. Rekha Rana, Shri Sahida Khan, Shri Ishwar Singh Palaka and Shri Ram Phal Chirana continued to obstruct the proceedings of the House. The Speaker warned them repeatedly and requested them to take their seats but they did not pay any heed to the requests of the Speaker.

            The Transport Minister moved-

                        That Smt. Rekha Rana, Shri Sahida Khan, Shri Ishwar Singh Palaka and                         Shri Ram Phal Chirana be suspended from the service of the House for                         their misconduct, most irresponsible behaviour unbecoming of the                         member of this august House  and their grossly disorderly conduct in the                         House for the today’s sitting.

 

                                    The motion was put and carried.

XII      CONDEMNATION OF CONDUCT AND BEHAVIOR OF THE             MEMBERS OF THE INDIAN NATIONAL LOK DAL.

 

            At 4.12 P.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 behavior in which, they in an organized                           and designed manner, disrupted the proceedings of the House.

spoke for 6 minutes.

            The Finance Minister and Revenue Minister also spoke for 5 and 2 minutes respectively.

            Shri Karan Singh Dalal, Prof. Chhattar Pal Singh, Shri S. S. Surjewala and Shri Anand Singh Dangi, Members from the Treasury Benches, spoke for 3, 4, 3 and 4 minutes respectively.

                                    The motion was put and carried unanimously.

 

XIII     MOTION REGARDING MINIMUM SPORTS PRICE OF WHEAT.

            At 4.41 the Transport Minister moved the following motion-

That United Progress Alliance has announced the increase of Rs. 100/- per quintal in the minimum support price of wheat taking the total MSP of wheat to Rs. 850/- per quintal.  In this year, this is the second increase in MSP of wheat by UPA Government taking the total increase to Rs. 200/- per quintal within a year.

 

 Smt. Sonia Gandhi, UPA Chairperson has her heart and sole in the problem faced by farming community, particularly, in north Indian States of Punjab and Haryana.  Similar is the intent of UPA Government led by Prime Minister Dr. Manmohan Singh.  It is this heartfelt feeling and deep rooted belief that has got translated into MSP of Rs. 850/- per quintal.

 

 Haryana Chief Minister, Ch. Bhupinder Singh Hooda is not only son of a farmer himself but the Chief Minister and his Government has deep rooted feeling over the interest of farmers. Chief Minister had met the Prime Minister as also the Congress President Smt. Sonia Gandhi for increase in the price of wheat by Rs. 100/- per quintal and had demanded so by writing a letter to the Prime Minister.   The Government of India has accepted the price of MSP to be fixed at Rs. 850/- per quintal as demanded by the Chief Minister, Ch. Bhupinder Singh Hooda and the present Congress Government in the State.  This House  resolves and records its heartfelt thanks and gratitude of the people of Haryana to Smt.  Sonia Gandhi, UPA Chairperson, Prime Minister Dr. Manmohan Singh as also UPA Government at the Centre for fixing the MSP of wheat at Rs. 850/- per quintal.

 

                                                            The motion was put and carried

 

XIV     GENERAL DISCUSSION ON BUDGET FOR THE YEAR 2007-2008

 

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

 

            Shri K. L. Sharma, Shri Dura Ram and Smt. Anita Yadav, Members from the Treasury Benches, spoke for 41, 10 and 25 minutes respectively.

            Kumari Sharda Rahtore, Parliamentary Secretary, spoke for 33 minutes.

 

XV       EXTENSION OF SITTING.

 

                 The Speaker with the sense of the House, extended the time of the sitting at 6.29 P.M. for 5 minutes.

                 Shri Anand Singh Dangi, a member from the panel of Chairpersons occupied the Chair from 4.48 P.M. to 6.22 P.M.

                     The Sabha then adjourned till 9.30 A.M. on Tuesday, the 20th   March, 2007

.

 

 CHANDIGARH                                                                        SUMIT KUMAR

 The 19th  March, 2007.                                                                  SECRETARY.