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 THURSDAY, THE 22ND MARCH, 2007 AT 9.30 A.M.

 

 

I.          QUESTIONS.

            Questions entered in the separate list to be asked and answers given.

 

II.        MOTION UNDER RULE 15

A MINISTER                                      to move 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.

 

 

III.       MOTION UNDER RULE 16

A MINISTER                                      to move that the Assembly at its rising this day shall stand adjourned sine-die.

 

IV.       PAPERS TO BE  LAID ON THE TABLE OF THE HOUSE.

 

1.

A MINISTER

to lay on the Table the Audit Report of Haryana State Pollution Control Board for the year ending 31st March, 1997, as required under section 40 (7) of Water (Prevention and Control of Pollution) Act, 1974.

 

 

 

2.

A MINISTER

to lay on the Table the Audit Report of Haryana State Pollution Control Board for the year ending 31st March, 1998, as required under section 40 (7) of Water (Prevention and Control of Pollution) Act, 1974.

 

 

 

3.

A MINISTER

to lay on the Table the Audit Report of Haryana State Pollution Control Board for the year ending 31st March, 1999, as required under section 40 (7) of Water (Prevention and Control of Pollution) Act, 1974.

 

 

 

4.

A MINISTER

to lay on the Table the Audit Report of Haryana State Pollution Control Board for the year ending 31st March, 2000, as required under section 40 (7) of Water (Prevention and Control of Pollution) Act, 1974.

 

 

 

5.

A MINISTER

to lay on the Table the Audit Report of Haryana State Pollution Control Board for the year ending 31st March, 2001, as required under section 40 (7) of Water (Prevention and Control of Pollution) Act, 1974.

 

 

 

6.

A MINISTER

to lay on the Table the Annual Report of Haryana Police Housing Corporation Limited for the year 2003-2004, as required under section 619-A (3)(b) of the Companies Act, 1956.

 

V.        PRESENTATION OF REPORTS OF THE ASSEMBLY COMMITTEES

1.

THE CHAIRPERSON OF THE COMMITTEE ON SUBORDINATE LEGISLATION

to present the Thirty Sixth Report of the Committee on Subordinate Legislation for the year 2006-2007.

 

 

 

2.

THE CHAIRPERSON OF THE COMMITTEE ON GOVERNMENT ASSURANCES

to present the Thirty Sixth Report of the Committee on Government Assurances for the year 2006-2007.

 

 

 

3.

THE CHAIRPERSON OF THE COMMITTEE ON PUBLIC ACCOUNTS

to present the Fifty Ninth Report of the Committee on Public Accounts for the year 2006-2007 on the Appropriation Accounts/ Finance Accounts of the Haryana Government for the years 2004-2005.

 

 

 

4.

THE CHAIRPERSON OF THE COMMITTEE ON PUBLIC ACCOUNTS

to present the Sixtieth Report of the Committee on Public Accounts for the year 2006-2007 on the Report of the Comptroller and Auditor General of India for the year ended 31st March, 2001 (Civil and Revenue Receipts ).

 

 

 

5.

THE CHAIRPERSON OF THE COMMITTEE ON PUBLIC UNDERTAKINGS

to present the Fifty Third Report of the Committee on Public Undertakings for the year 2006-2007 on the Reports of the Comptroller and Auditor General of India for the years 2000-2001 to 2003-2004 (Commercial).

 

 

 

6.

THE CHAIRPERSON OF THE COMMITTEE ON ESTIMATES

to present the Thirty Sixth Report of the Committee on Estimates for the year 2006-2007 on the Budget Estimates for the 2006-2007 Development and Panchayats Department.

 

 

 

7.

THE CHAIRPERSON OF THE COMMITTEE ON THE WELFARE OF SCHEDULED CASTES, SCHEDULED TRIBES AND BACKWARD CLASSES

to present the Thirtieth Report of the Committee on the Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes for the year 2006-2007.

 

VI.       LEGISLATIVE BUSINESS

1.

The Haryana
Appropriation (No. 1) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Appropriation
(No. 1) Bill;

 

to move that the Haryana Appropriation
(No. 1) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

2.

The Haryana
Appropriation (No. 2) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Appropriation
(No. 2) Bill;

 

to move that the Haryana Appropriation
(No. 2) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

3.

The Haryana
Municipal Corporation (Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Municipal Corporation (Amendment) Bill;

 

to move that the Haryana Municipal Corporation (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

4.

The Haryana
Municipal (Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Municipal (Amendment) Bill;

 

to move that the Haryana Municipal (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

5.

The Haryana Legislative Assembly (Allowances and Pension of Members)
Amendment Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Bill;

 

to move that the Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

6.

The Punjab Excise (Haryana Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Punjab Excise (Haryana Amendment) Bill;

 

to move that the Punjab Excise (Haryana Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

VII      OFFICIAL RESOLUTIONS

 

(i)         A MINISTER to move -        “WHEREAS the House of the Legislature of the State of

Haryana considers that it is expedient to adopt the Metro Railways (Construction of Works) Act, 1978 (33 of 1978), to regulate the construction of works of the metro railway up to Sushant Lok, Gurgaon in the State of Haryana and it is necessary to have a uniform law to regulate such construction in Delhi as well as up to Sushant Lok, Gurgaon in the State of Haryana and for all matters connected therewith or ancillary or incidental thereto;

 

AND WHEREAS the subject-matter of the said Act is relatable to entry 13 of the State List in the Seventh Schedule to the Constitution of India;

 

AND WHEREAS Parliament has no power to make law for the States in this behalf except as provided in articles 249 and 250 of the Constitution of India;

 

AND WHEREAS Parliament has already enacted the Metro Railways (Construction of Works) Act, 1978 (33 of 1978), which is operational in the National Capital Territory of Delhi;

 

AND WHEREAS it appears to this House to be desirable that the matters relating to construction of works of the metro railway up to Sushant Lok, Gurgaon in the State of Haryana should be regulated by Parliament by law;

 

Now, therefore, in pursuance of the provisions contained in clause (1) of article 252 of the Constitution of India, this House of the Legislature of the State of Haryana, hereby resolves to adopt the Metro Railways (Construction of Works) Act, 1978 (33 of 1978) and also resolves that the construction of works of metro railway up to Sushant Lok, Gurgaon in the State of Haryana and all matters connected therewith or ancillary or incidental thereto should be regulated by Parliament, by extending the said Act up to Sushant Lok, Gurgaon in the State of Haryana by making amendments therein.”.

 

(ii)        A MINISTER to move-         “WHEREAS the House of the Legislature of the State of

Haryana considers that it is expedient to adopt the Delhi Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002), to regulate the operation and maintenance of the metro railway up to Sushant Lok, Gurgaon in the State of Haryana and it is necessary to have a uniform law to regulate such opertion and maintenance in Delhi as well as upto Sushant Lok, Gurgaon in the State of Haryana and for all matters connected therewith or ancillary or incidental thereto;

 

AND WHEREAS the subject-matter of the said Act is relatable to entry 13 of the State List in the Seventh Schedule to the Constitution of India;

 

AND WHEREAS Parliament has no power to make law for the States in this behalf except as provided in articles 249 and 250 of the Constitution of India;

 

AND WHEREAS Parliament has already enacted the Delhi Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002), which is operational in the National Capital Territory of Delhi;

 

AND WHEREAS it appears to this House to be desirable that the matters relating to operation and maintenance of the metro railway up to Sushant Lok, Gurgaon in the State of Haryana should be regulated by Parliament by law;

 

Now, therefore, in pursuance of the provisions contained in clause (1) of article 252 of the Constitution of India, this House of the Legislature of the State of Haryana, hereby resolves to adopt the Delhi Metro Railways (Operation and Maintenance) Act, 2002 (60 of 2002) and also resolves that the operation and maintenance of metro railway up to Sushant Lok, Gurgaon in the State of Haryana and all matters connected therewith or ancillary or incidental thereto should be regulated by Parliament, by extending the said Act up to Sushant Lok, Gurgaon in the State of Haryana by making amendments therein.”.

 

CHANDIGARH :                                                                                          SUMIT KUMAR

THE 21ST MARCH, 2007.                                                                            SECRETARY.