HARYANA VIDHAN SABHA
VIII SESSION
Wednesday the 19th September, 2007
(Brief
record of the proceedings of the meeting of the Haryana Vidhan Sabha held on
Wednesday the 19th September, 2007 from 9.30 A.M. to 1.12 P.M.).
I QUESTIONS
(a)
starred:
Total No. on Answered Not
put Postponed No.
of Supplementaries
the
order paper
20
6 -- --- 17
The remaining Starred questions were
deemed to have been answered and replies thereto laid on the Table of the
House.
(b)
Un-starred: 04.
II CALLING ATTENTION MOTION.
The Speaker
admitted the calling attention motion No. 4 given notice of by Dr. Sushil
Indora regarding great difficulty due to shortage of power in the State. Dr.
Sita Ram, who and one other MLA, also gave notice on similar subject, was
permitted to ask a question. He further asked Dr. Sushil Indora to read out his
notice but the Member was not present in the House.
III FELICITATING
THE CHIEF MINISTER TO BEING HARYANA AT NO. 1
After the
calling attention motion No. 4 the Parliamentary Affairs Minister while quoting
a news item under the heading Haryana Hurricane appeared in the Indian Express
today the 19th September, 2007 attracting the investments in the
State felicitated the Hon’ble Chief Minister for getting the biggest
investments in Haryana and bringing the Haryana State at number 1 in this
regard.
IV CALLING
ATTENTION MOTION.
The Speaker
admitted the calling attention motion No. 5 given notice of by Dr. Sita Ram
regarding acute shortage of drinking water in the State. He asked
Dr. Sita Ram to read out his notice but the Member was not present in the House.
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 Power Minister ( Sr. No. 1 to 4 laid)
1. The Annual Report 2006-07 (1.4.2006 to 31.3.2007) of
Lokayukta, Haryana, as
required
under section 17 (4) of the Haryana Lokayukta Act, 2002.
2. The 7th Anuual Report of the Uttar Haryana Bijli
Vitran Nigam Limited for the
year
2005-2006, as required under section 619-A (3)(b) of the Companies Act,
1956.
3. The Anuual Statement of Accounts of Haryana Urban
Development Authority for the
year 2005-2006, as required under section 19-A(3) of the Comptroller and
Auditor
General’s (Duties, Powers and Conditions of Service) Act, 1971.
4. The Annual Report of Haryana Police Housing Corporation
Limited for the year 2004-2005,
as required under section 619-A (3)(b) of the Companies Act, 1956.
VIII PRESENTATION OF REPORT OF THE ASSEMBLY COMMITTEE.
Shri S. S. Surjewala,
Chairperson of the Committee on Public Accounts presented the Sixty First
Report of the Committee on Public Accounts for the year 2007-2008 on the Report
of the Comptroller and Auditor General of
IX LEGISLATIVE BUSINESS.
1.
The Haryana Appropriation
(No. 3) Bill, 2007.
At 10.49 A.M. the
Finance Minister introduced
the Haryana Appropriation (No.3) Bill, 2007 and also moved-
That the Haryana Appropriation (No.3) Bill be taken
into consideration at
once.
Shri Ram Kumar Gautam, a member from the Bhartiya Janata
Party, Spoke for 17 minutes.
Sarvshri Radhey Shyam Sharma Amar, Naresh Yadav and
Naresh Kumar Pardhan, Independent Members, spoke for 11, 14 and 11 minutes
respectively.
Sarvshri S. S.
Surjewala, Ramesh Kumar Gupta, Smt. Anita Yadav, Dr. Shiv Shanker Bhardwaj,
Smt. Geeta Bhukal, Members from the Treasury Benches, spoke for 15, 8, 12, 5
and 7 minutes respectively.
Shri Arjan Singh, a member from the Bahujan Samaj Party,
spoke for 11 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.
X CONSTITUTION
OF COMMITTEE.
On suggestion put by the Parliamentary Affairs Minister
and agreed to by the House, the Speaker nominate the Committee of the House to
go into the followings:-
1.
To review the document signed
by the then Chief Minister in 1994 for Renuka and Kishau Dams.
2. To suggest terms for Lakhwar Vyas Dam.
3. To suggest terms for construction and maintenance of these
Dams by a Central Agency on the pattern of BBMB to avoid inter-state disputes.
4. To analyse the circumstances which led to the signing by the
then Haryana Chief Minister of the 1994 M. O. U. regarding sharing of Yamuna
waters and the discrepancy between Cabinet decisions and the signed document.
with the following Members:-
1. Dr. Raghubir Singh Kadian Chairperson
2. Capt. Ajay Singh Yadav Member
Secretary
3. Shri Bhajan Lal Member
5.
6.
7. Smt. Rekha Rana (INLD) Member
8. Shri Ram Kumar Gautam (BJP) Member
9. Shri Sukhbir Singh (NCP) Member
10. Shri Arjan Singh (BSP) Member
11. Shri Radhey Shyam Sharma (
XI LEGISLATIVE BUSINESS RESUMED
2.
The Haryana Appropriation (No. 4) Bill, 2007.
At 12.44 A.M. the
Finance Minister introduced
the Haryana Appropriation (No.4) Bill, 2007 and also moved-
That the Haryana Appropriation (No.4) 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.
3. The Haryana Tax on Luxuries Bill, 2007.
At
12.47 P.M. the Finance Minister introduced the Haryana Tax on Luxuries Bill, 2007 and
also moved-
That the Haryana Tax on Luxuries Bill be taken into
consideration
at once.
The motion was put and carried.
The Bill was then considered clause by clause.
Sub-clause 2 of clause 1 and sub-clause 3 of clause 1, were put one by one and carried.
Clauses 2 to 43 were put together and carried.
Sub-clause 1 of 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.
4. The Haryana Value Added Tax (Amendment) Bill, 2007.
At
12.50 P.M. the Finance Minister introduced the Haryana Value Added Tax (Amendment) Bill,
2007 and also moved-
That the Haryana Value Added Tax (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, 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.
5. The
At 12.52 the Finance
Minister introduced the
Punjab Passengers and Goods Taxation (Haryana Amendment) Bill, 2007. and
also moved-
That the Punjab Passengers and Goods
Taxation (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.
That the Bill be passed
The motion
was put and carried.
6. The
At 12.54 P.M. the Finance Minister introduced the
That the Punjab Excise (Haryana
Second 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 Finance Minister moved-
That the Bill be passed
The motion
was put and carried.
7. Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Amendment)
Bill, 2007.
At 12.56 P.M. the Education Minister introduced Bhagat
Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Amendment) Bill, 2007
and also moved-
That Bhagat
Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (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 Education Minister moved-
That the Bill be passed
The motion
was put and carried.
8. The
At 12.58 P.M. the Education Minister introduced the
That the
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 Education Minister moved-
That the Bill be passed
Shri S. S. Surjewala, a Member from the Treasury Benches, spoke for 4 minutes.
Shri Naresh Yadav Independent Member, spoke for 1 minute.
The motion
was put and carried.
9. The
At 1.05 P.M.
the Education Minister introduced the
That the
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 Education Minister moved-
That the Bill be passed
The motion was put and carried.
10.
At 1.07 P.M. the Education Minister introduced Chaudhary Devi Lal University Sirsa
(Amendment) Bill,
2007 and also moved-
That Chaudhary Devi Lal
University Sirsa (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 Education Minister moved-
That the Bill be passed
and spoke for 2 minutes.
The motion was put and carried.
XII THANKS BY THE SPEAKER.
Before adjourning the House sine die, the Speaker thankful to all the members for extending their cooperation to him for smooth conducting of the proceedings of the House. He also thankful to all the press representatives, Government officers and officers and officials of the Haryana Vidhan Sabha Secretariat for their cooperation extended to him during the present Session.
The Sabha then adjourned sine die.
The 19th
September, 2007.
SECRETARY.