HARYANA VIDHAN SABHA

VII SESSION

 

BULLETIN NO. 8

 

Tuesday the 20th March, 2007

 

(Brief record of the proceedings of the meeting of the Haryana Vidhan Sabha held on Tuesday the 20th March, 2007 from 9.30 A.M. to 2.01 P.M.).

 

I           NAMING/SUSPENSION OF MEMBERS.

 

            As soon as the House assembled and the question hour was to start, Shri Om Parkash Chautala a Member from the Indian National Lok Dal stood up at  his seat and started speaking without the permission of the Speaker stating that the condemnation resolution passed by this House against the Members of the Indian National Lok Dal should be withdrawn and the House should tender apology for passing such resolution. The Speaker repeatedly requested him to take his seat but  he continued to speak and obstruct the proceedings of the House. The Speaker repeatedly warned him and requested him to take his seat. Instead of acceding to the requests of the Speaker, Shri Om Parkash Chautala came to the well of the House followed by all other Members of his party present in the House who started raising slogans against the Members of the Treasury Benches. The Speaker repeatedly warned them and requested them to go to their seats and let the question hour start and he also stated that before question hour no matter is raised. The agitating Members were not paying any heed of the pleas of the Speaker and they continued to stall the proceedings of the House. Shri Om Parkash Chautala used undesirable and derogatory language against the Speaker. There was surcharged atmosphere and din in the House. The repeated requests of the Speaker to maintain the decorum and dignity of the House and starting question hour proved futile. Finding grave disorder and obstruction in the proceedings of the House, the Speaker named Dr. Sita Ram and Dr. Sushil Indora, Members of the Indian National Lok Dal and asked them to withdraw from the House. On their 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 Members out of the House on the orders of the Speaker.

            After the naming of Dr. Sita Ram and Dr. Sushil Indora, Shri Ram Phal Chirana and Shri Ishwar Singh Plaka, Members from the Indian National Lok Dal continued obstructing the proceedings of the House and pressing their demand for withdrawal of the said resolution. The Speaker again and again asked these Members to have patience and let  the House go on with its agenda. These requests of the Speaker did not have any effect on those Members who continued  to obstruct the proceedings of the House and making a great noise. Finding grave disorder and obstruction in the proceedings of the House, the Speaker named Shri Ram Phal Chirana and Shri Ishwar Singh Palaka, Members of the Indian National Lok Dal and asked them to withdraw from the House. On their 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 Members out of the House on the orders of the Speaker.

       

            The Transport Minister moved-

That Shri Gian Chand Oadh and Shri Balwant Singh be suspended from the service of the House for their misconduct, most irresponsible behaviour unbecoming of the members of this august House and their grossly disorderly conduct in the House for the remainder  sittings of the present Session.

 

                                    The motion was put and carried.

            The Speaker asked them to withdraw from the House. On their 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 Members out of the House on the orders of the Speaker.

            Shri Om Parkash Chautala who remained in the well of the House protested the naming and suspension of the Members of his party and he demanded persistently for the withdrawal of above stated resolution and apology of the House for passing the resolution. He alongwith other Member of his party namely Shri Sahida Khan continued shouting slogans creating a ruckus in the House.. 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.

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

            The Transport Minister while condemning the conduct and behavior of the Members of the Indian National Lok Dal, spoke for 7 minutes.

III        QUESTIONS

 

(a)              Starred:

 

 

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

the order paper

           15                        2                 --             --                             12

 

 

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

 

            (b)   Un-starred : Nil

IV        LEAVE OF ABSENCE.

            The Speaker informed the House that he had received a letter  from Shri Nirmal Singh M.L.A. dated 19th March, 2007, vide which he has expressed his inability to attend

the Session of Haryana Vidhan Sabha on 20th March, 2007 to 21st   March, 2007 due to  unavoidable circumstances and he has asked for the leave of absence  for 20th March, 2007 to 21st   March, 2007 and moved that permission for leave of absence be granted.

                          The motion was put and carried.

V         WELCOME TO THE STUDENTS OF SACRED HEART SENIOR  SECONDARY SCHOOL, SECTOR 26, CHANDIGARH.

            On behalf of the House, the Transport Minister  welcomed the students of Sacred Heart Senior  Secondary School, Sector 26, Chandigarh. who are sitting in the visitors’ gallery to witness the proceedings of the House.

 

VI        LEGISLATIVE BUSINESS.

1.      The Punjab Labour Welfare Fund (Haryana Amendment) Bill, 2007.

            At 10.32 A.M. the Finance Minister introduced the Punjab Labour Welfare Fund (Haryana Amendment) Bill, 2007and also moved-

 

            That the Punjab Labour Welfare Fund (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, 6, 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.

 

2        The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Haryana Amendment Bill, 2007.

 

            At 10.35 A.M. the Finance Minister introduced the Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Haryana Amendment Bill, 2007 and also moved-

That the Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) 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, 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.

 

 

3                    The Haryana Local Area Development Tax (Amendment) Bill, 2007.

 

            At 10.37 A.M. the Transport Minister introduced the Haryana Local Area Development Tax (Amendment) Bill, 2007 and also moved-

           

          That the Haryana Local Area Development Tax (Amendment) Bill be into consideration at once.

           

            Shri Dharam Pal Singh Malik, a member from the Treasury Benches, spoke for 2 minutes.

                        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 Finance Minister moved-

 

                        That the Bill be passed

 

 spoke for 3 minutes.

 

                        The motion was put and carried.

 

VII      PRIVATE MEMBERS BILL.

            When enquired, the Speaker informed Shri Karan Singh Dalal that his request for leave to introduce the  Punjab Prohibition of Cow Slaughter (Haryana Amendment) Bill, 2007 has not been accepted as regards request for leave to introduce the Haryana Code of Criminal Procedure (Haryana Amendment) Bill, 2007 is under consideration.

 

VIII     RESUMPTION OFGENERAL DISCUSSION ON BUDGET FOR THE    YEAR 2007-2008

 

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

 

Prof. Chhattar Pal Singh and Shri Udai Bhan, members from the Treasury, spoke for 14 Minutes and 11 Minutes respectively.

            Shri Naresh Yadav an Independent Member, spoke for 19 minutes.

            Shri Dharambir, Chief Parliamentary Secretary, spoke for 13 minutes.

IX        QUESTION OF BREACH OF PRIVILEGE-AGAINST SHRI OM  PARKASH CHAUTALA  M.L.A.

           

            The Speaker gave his consent to the raising of question of breach of privilege given notice by the Parliamentary Affairs Minister against Shri Om Parkash Chautala  for grossly misconduct and misbehavior, obstructing the proceedings of the House, thereby committing contempt of this House/breach of privilege and hold that the matter proposed to be discussed is in order . The Speaker called the Parliamentary Affairs Minister to raise and asked for leave to raise the question of breach of privilege.

            The motion was moved by the Parliamentary Affairs Minister for leave to raise the question of breach of privilege.

                        The leave was granted.

            Thereafter, the Parliamentary Affairs Minister moved-

That the matter regarding misconduct, misbehavior and disorderly disrupting the proceeding of the House, unbecoming of a Member of this House, thereby committing the contempt of the House/breach of privilege on 20th March, 2007 and on earlier occasions also during the present Session, by Shri Om Parkash Chautala be referred to the Committee of Privileges for examination and report by the first sitting of the next Session.

            Shri Ram Kumar Gautam, a Member from the Bhartiya Janta Party, spoke for 2 minutes.

            Shri Arjan Singh, a Member from the Bahujan Samaj  Party, spoke for 2 minutes.

 

            Shri Anand Singh Dangi, Shri Bharat Singh Beniwal, Smt. Anita Yadav and Shri Dharam Bir Gaba, Members from the Treasury Benches, spoke for 11, 1, 3 and 2 minutes respectively.

            Shri Tejender Pal Singh Mann and Shri Naresh Sharma, Independent Members, spoke for 2 and 1 minutes respectively.

            Shri Sukhbir Singh (Rohat), a Member from the Nationalist Congress Party, spoke for 3 minutes.

            The Parliamentary Affairs Minister, Agriculture Minister, Revenue Minister and Education Minister, spoke for 5, 4, 2 and 5 minutes respectively.

            Then the motion-

That the matter regarding misconduct, misbehavior and disorderly disrupting the proceeding of the House, unbecoming of a Member of this House, thereby committing the contempt of the House/breach of privilege on 20th March, 2007 and on earlier occasions also during the present Session, by Shri Om Parkash Chautala be referred to the Committee of Privileges for examination and report by the first sitting of the next Session.

was put and carried.

 

X         RESUMPTION OF GENERAL DISCUSSION ON BUDGET FOR THE   YEAR 2006-2007

 

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

 

            Shri Mahendra Partap Singh, Shri Ramesh Kumar Gupta, Shri Kulvir Singh Beniwal, Smt. Parsanni Devi and Shri Dharam Bir Gaba Members from the Treasury Benches, spoke for 24, 9, 8, 7 and 8 minutes respectively.

            Shri Ram Kumar Gautam, a Member from the Bhartiya Janta Party, spoke for 17 minutes.

            Shri Harsh Kumar an Independent Member, spoke for 12 minutes.

 

XI        LAYING REPORT OF COMMISSION OF ENQUIRY ON THE TABLE  OF THE HOUSE

 

            The Parliamentary Affairs Minister laid on the Table of the House the report of Commission of Enquiry (K. S. Bhalla Commission) Relating to creation of Haryana State Industrial Security Force alongwith Memorandum of action taken report, as required under sub-section (4) of section 3 of the Commission of Enquiry Act, 1952.

 

XII      EXTENSION OF SITTING.

 

                 The Speaker with the sense of the House, extended the time of the sitting at 1.29 P.M. for 30 minutes and at 1.59 P.M. for 5 minutes.

                 Shri Anand Singh Dangi, a member from the panel of Chairpersons occupied the Chair from 12.35 P.M. to 1.18 P.M.

                     The Sabha then adjourned till 9.30 A.M. on Wednesday, the 21st    March, 2007.

. CHANDIGARH                                                                                                                        SUMIT KUMAR

 The 20th  March, 2007.                                                                                                                          SECRETARY.