HARYANA VIDHAN SABHA

VII SESSION

 

BULLETIN NO. 9

 

Wednesday the 21st  March, 2007

 

(Brief record of the proceedings of the meeting of the Haryana Vidhan Sabha held on Wednesday the 21st  March, 2007 from 9.30 A.M. to 2.55  P.M.).

 

I           QUESTIONS

 

(a)              Starred:

 

 

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

the order paper

           7                         2                  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: nil.

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        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 were sitting in the visitors’ gallery to witnessed  the proceedings of the House.

IV         CALLING ATTENTION MOTION AND STATEMENT THEREON.

 

                        The Speaker admitted the calling attention motion No.11 given notice of by Shri Karan Singh Dalal regarding presence of extreme levels of pollutants in the Water Tanks of the Municipal Bodies and Public Health Department in the State. He asked Shri Karan Singh Dalal to read out his notice and the Minister concerned to make a statement thereafter.

                        Shri Karan Singh Dalal read out his notice.

                        The Transport  Minister made a statement.

 

V         MOTION UNDER RULE 30.

            The Transport Minister moved-

                        That Rule 30 of the Rules of Procedure and Conduct of Business in the Haryana Legislative Assembly be suspended and Government Business  be transacted on Thursday, the 22nd March, 2007.

and also moved-

That the items of business which were to be transacted on Friday, the 23rd  March, 2007 as per report of the Business Advisory Committee adopted  in the House will now be transacted on Thursday, the 22nd March, 2007  from items No. 2 to 8 in the said Report with the sense of the House.

                                                The motion was put and carried.

VI        STATEMNET UNDER RULE 64.

 

                        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 regarding concession in house tax, water and sewerage charges etc. etc.

 

VII      LEGISLATIVE  BUSINESS.

1.      The Haryana Panchayati Raj (Amendment) Bill, 2007

            At 11.00 A.M. the Transport Minister introduced the Haryana Panchayati Raj (Amendment) Bill, 2007 and also moved-

That the Haryana Panchayati Raj (Amendment) Bill be taken into consideration at once.

 

            Shri Dharam Pal Singh Malik, a Member from the Treasury Benches spoke for 4 minutes.

                                    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 Transport Minister moved-

 

                        That the Bill be passed

 

            Shri Bhupinder Chaudhry, a Member from the Treasury Benches, spoke for 1 minute.

            The Transport Minister, by way of reply, spoke for 11 minutes.

                                    The motion was put and carried.

2.      The Societies Registration (Haryana Amendment) Bill, 2007.

            At 11.18 A.M the Industries Minister introduced the Societies Registration (Haryana Amendment) Bill, 2007 and also moved-

            That the Societies Registration (Haryana Amendment) Bill be taken 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, 6,7, 1 Enacting Formula and the Title were put one by one and carried.

 

The Industries Minister moved-

 

                        That the Bill be passed

 

            The Transport Minister, spoke for 4 minutes.

                                    The motion was put and carried.

3        The Haryana Police Bill, 2007.

            At 11.28 A.M the Transport Minister introduced the Haryana Police Bill, 2007 and also moved-                     

            That the Haryana Police Bill be taken into consideration at once.

            S/Shri S. S. Surjewala,  Karan Singh Dalal, Dharam Pal Singh Malik and Prof. Chhattar Pal Singh, Members from the Treasury Benches, spoke for 3, 7, 2 and 1 minutes respectively.

            Shri Harsh Kumar an Independent Member, spoke for 1 minute.

            The Transport Minister, by way of reply, spoke for 20 minutes.

                        The motion was put and carried.

            The Bill was then considered clause by clause.

            Sub-clause 2 of clause 1, sub-clause 3 of clause 1 were put one by one and carried.

 

            Clauses 2 to 13 were put together  and carried.

           

                                                            Clause 14 (1)

 

            The following amendment given notice by the Transport Minister was read and moved-

 

            That in sub-clause (1) of clause 14-

 

(i)                  In the end of existing sub-para (f) the word “and”, be omitted.

(ii)                In the end of existing sub-para (g) for the sign “ . ”, the sign and the word “ ; and ” be substituted.

 

(iii)               After the sub-para (g), the following sub-para be added-

 

                                  “(h) communal or caste clashes.”

 

                        The amendment was put and carried.

                                    Clause 14(1), as amended, was put and carried.

            Clauses 15 to 96 were put together and carried.

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, as amended, be passed

 

                                        The motion was put and carried.

 

 

VIII     RESUMPTION OF GENERAL DISCUSSION ON BUDGET FOR THE   YEAR 2007-2008

 

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

           

            S/Shri Anand Singh Dangi, S. S. Surjewala, Dharam Pal Singh Malik and  I.G. Sher Singh, Members from the Treasury Benches, spoke for 18, 14, 11 and 6 minutes respectively.

            S/Shri Naresh Kumar Sharma and Tejendra Pal Singh Mann, Independent Members, spoke for 5 and 11 minutes respectively.

            The Finance Minister, by way of reply, spoke for 93 minutes.

 

IX        DISCUSSION AND VOTING ON DEMANDS FOR GRANTS ON  BUDGET 2007-2008.

 

                        As per past experience  and to save the time of the House, all the demands for grants ( Nos. 1 to 25) on the order paper were deemed to have been read and moved together. The Members were requested to indicate the demand No. on which they want to raise discussion while speaking.

                        Prof. Chhattar Pal Singh, a Member from the Treasury Benches spoke for 3 minutes.

                        Demand No. 1 to 25 were put together  and carried.

 

X         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, at 1.59 P.M. for 30 minutes and 2.29 P.M. for 30 minutes.

                 Shri Anand Singh Dangi, a member from the panel of Chairpersons occupied the Chair from 12.29 P.M. to 1.06 P.M.

                     The Sabha then adjourned till 9.30 A.M. on Thursday, the 22nd March, 2007.

 

. CHANDIGARH                                                                                                                  SUMIT KUMAR

 The 21st   March, 2007.                                                                                                         SECRETARY.