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HARYANA
VIDHAN SABHA
LIST OF
BUSINESS FOR THE MEETING OF THE HARYANA VIDHAN SABHA TO BE HELD IN THE HALL
OF THE HARYANA VIDHAN SABHA, VIDHAN BHAWAN, CHANDIGARH, ON MONDAY, THE 19TH
MARCH, 2007 AT 2.00 P.M.
I. QUESTIONS.
Questions
entered in the separate list to be asked and answers given.
II. PAPERS TO BE
LAID ON THE TABLE OF THE HOUSE.
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1.
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A MINISTER
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to lay on the Table 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.
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2.
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A MINISTER
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to lay on the Table 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.
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3.
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A MINISTER
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to lay on the Table 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.
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4.
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A MINISTER
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to lay on the Table 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.
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III. LEGISLATIVE BUSINESS
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1.
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The Punjab Village Common Lands
(Regulation) Haryana
Amendment Bill, 2007.
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A MINISTER
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to
introduce the Punjab Village Common Lands (Regulation) Haryana
Amendment Bill;
to move
that the Punjab Village Common Lands (Regulation) Haryana
Amendment Bill be taken into consideration at once;
Also to
move that the Bill be passed.
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2.
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The
Haryana Development and Regulation of Urban Areas (Amendment) Bill, 2007.
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A MINISTER
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to introduce
the Haryana Development and Regulation of Urban Areas (Amendment) Bill;
to move
that the Haryana Development and Regulation of Urban Areas (Amendment)
Bill be taken into consideration at once;
Also to
move that the Bill be passed.
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3.
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The Punjab Scheduled Roads and
Controlled Areas Restriction of Unregulated Development (Haryana
Amendment) Bill, 2007.
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A MINISTER
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to
introduce the Punjab Scheduled Roads and Controlled Areas Restriction of
Unregulated Development (Haryana Amendment) Bill;
to move
that the Punjab Scheduled Roads and
Controlled Areas Restriction of Unregulated Development (Haryana
Amendment) Bill be taken into consideration at once;
Also to
move that the Bill be passed.
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IV. BUDGET FOR THE YEAR 2007-2008.
GENERAL
DISCUSSION on the Budget Estimates for the year 2007-2008.
CHANDIGARH : SUMIT KUMAR
THE 16TH
MARCH, 2007. SECRETARY.
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