List of Business for September 18, 2007

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 TUESDAY, THE 18^TH SEPTEMBER, 2007 AT 9.30 A.M.

I. QUESTIONS.

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

II. FIRST REPORT OF THE BUSINESS ADVISORY COMMITTEE.

(i) THE SPEAKER to report the time table fixed by the Business Advisory Committee in regard

to various business.

(ii) A MEMBER OF to move that this House agrees with the

THE COMMITTEE recommendations contained in the First Report of the Business Advisory Committee.

III. PAPERS TO BE LAID/RE-LAID ON THE TABLE OF THE HOUSE.

1.	A MINISTER	to lay on the Table the Haryana Co-operative Societies (Amendment) Ordinance, 2007 (Haryana Ordinance No. 2 of 2007).
2.	A MINISTER	to lay on the Table the Haryana Tax on Luxuries Ordinance, 2007 (Haryana Ordinance No. 3 of 2007).
3.	A MINISTER	to re-lay on the Table the Personnel Department Notification No. G.S.R.4/Const./Art.320/2007, dated the 27^th 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.
4.	A MINISTER	to lay on the Table the Personnel Department Notification No. G.S.R.6/Const./Art.320/2007, dated the 23^rd March, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Second Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.
5.	A MINISTER	to lay on the Table the Personnel Department Notification No. G.S.R.8/Const./Art.320/2007, dated the 4^th April, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Third Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.
6.	A MINISTER	to lay on the Table the Personnel Department Notification No. G.S.R.9/Const./Art.320/2007, dated the 4^th April, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Fourth Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.
7.	A MINISTER	to lay on the Table the Personnel Department Notification No. G.S.R.19/Const./Art.320/2007, dated the 22^nd June, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Fifth Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.

8.	A MINISTER	to lay on the Table the Excise and Taxation Department Notification No. S.O. 45/H.A.6/2003/S.60/2007, dated the 3^rd May, 2007, regarding the Haryana Value Added Tax (Amendment) Rules, 2007, as required under section 60 (4) of the Haryana Value Added Tax Act, 2003.
9.	A MINISTER	to lay on the Table the Excise and Taxation Department Notification No. S.O. 57/H.A. 6/2003/S.60/2007, dated the 3^rd July, 2007, regarding the Haryana Value Added Tax (Amendment) Rules, 2007, as required under section 60 (4) of the Haryana Value Added Tax Act, 2003.
10.	A MINISTER	to lay on the Table the Rural Development Department Notification No. S.O. 21/C.A.42/2005/S.4/2007, dated the 16^th March, 2007, regarding the Haryana Rural Employment Guarantee Scheme, 2007, as required under section 33(2) of the National Rural Employment Guarantee Act, 2005.
11.	A MINISTER	to lay on the Table the 32^nd Annual Report of Haryana Land Reclamation and Development Corporation Limited Chandigarh for the year 2005-2006, as required under section 619-A-(3)(b) of the Companies Act, 1956.
12.	A MINISTER	to lay on the Table the 39^th Annual Report & Accounts of Haryana Agro Industries Corporation Limited Chandigarh for the year 2005-2006, as required under section 619-A-(3)(b) of the Companies Act, 1956.
13.	A MINISTER	to lay on the Table the 38^th Annual Report and Accounts of Haryana Warehousing Corporation, Panchkula for the year 2004-2005, as required under section 31 (11) of the Warehousing Corporation Act, 1962.
14.	A MINISTER	to lay on the Table the 39^th Annual Report and Accounts of Haryana Warehousing Corporation, Panchkula for the year 2005-2006, as required under section 31 (11) of the Warehousing Corporation Act, 1962.
15.	A MINISTER	to lay on the Table the 33^rd Annual Report of Haryana Tanneries Limited, Jind for the year 2004-2005, as required under section 619-A (3)(b) of the Companies Act, 1956.
16.	A MINISTER	to lay on the Table the Audit Report on the Accounts of Haryana Financial Corporation, Chandigarh for the year ended 31^st March, 2006, as required under section 37 (7) of the State Financial Corporations Act, 1951.

IV PRESENTATION OF PRELIMINARY REPORT OF COMMITTEE OF PRIVILIGES REGARDING PRIVILIGE ISSUE AND EXTENTION OF TIME FOR PRESENTATION OF THE FINAL REPORT.

THE CHAIRPERSON COMMITTEE OF PRIVILEGES :

ALSO

to present First Preliminary Report of the Committee of Privileges on the matter in regard to the question of alleged breach of privilege given notice of by
Shri Randeep Singh Surjewala, Parliamentary Affairs Minister, Haryana against Shri Om Parkash Chautala, MLA in respect of misconduct, misbehaviour and disorderly disrupting the proceedings of the House, unbecoming of a Member of the House, thereby committing the contempt of the House/breach of privilege on 20.3.2007 and on earlier occasions also.

to move that the time for the presentation of the final Report to the House be extended upto the first sitting of the next Session.

V. PRESENTATION, DISCUSSION AND VOTING ON THE EXCESS DEMANDS OVER GRANTS

AND APPROPRIATIONS FOR THE YEAR 2004-2005.

THE FINANCE to present the Excess Demands Over Grants and

MINISTER Appropriations for the year 2004-2005.

Demand No. 4	A MINISTER	to move that a grant of a sum not exceeding Rs. 24,82,68,000/- be made to regularise the charges already incurred in excess of the grant voted by the Legislative Assembly for the year 2004-2005 in respect of Revenue.	Excess Over Grants and Appropriations for the year 2004-2005. Page – 1

Demand No. 6	A MINISTER	to move that a grant of a sum not exceeding Rs. 24,33,96,000/- be made to regularise the charges already incurred in excess of the grant voted by the Legislative Assembly for the year 2004-2005 in respect of Finance.	Excess Over Grants and Appropriations for the year 2004-2005. Page – 2

Demand No. 8	A MINISTER	to move that a grant of a sum not exceeding Rs. 66,19,31,000/- be made to regularise the charges already incurred in excess of the grant voted by the Legislative Assembly for the year 2004-2005 in respect of Buildings & Roads.	Excess Over Grants and Appropriations for the year 2004-2005. Page - 3

Demand No. 10	A MINISTER	to move that a grant of a sum not exceeding Rs. 24,92,75,000/- be made to regularise the charges already incurred in excess of the grant voted by the Legislative Assembly for the year 2004-2005 in respect of Medical & Public Health.	Excess Over Grants and Appropriations for the year 2004-2005. Page – 4

Demand No. 15	A MINISTER	to move that a grant of a sum not exceeding Rs. 86,50,97,000/- be made to regularise the charges already incurred in excess of the grant voted by the Legislative Assembly for the year 2004-2005 in respect of Irrigation.	Excess Over Grants and Appropriations for the year 2004-2005. Page – 5

VI. PRESENTATION OF SUPPLEMENTARY ESTIMATES (FIRST INSTALMENT) FOR THE

YEAR 2007-2008 AND THE REPORT OF THE ESTIMATES COMMITTEE THEREON.

(i)

THE FINANCE MINISTER

to present the Supplementary Estimates (First Instalment)-2007-2008.

(ii)

THE CHAIRPERSON, ESTIMATES COMMITTEE

to present the Report of the Committee on Estimates on the Supplementary Estimates (First Instalment)-2007-2008.

VII. SUPPLEMENTARY ESTIMATES (FIRST INSTALMENT)-2007-2008.

Discussion and Voting on the Demands for Supplementary Grants.

Demand No. 22	A MINISTER	to move that a Supplementary sum not exceeding Rs. 499,05,00,000/- for revenue expenditure and Rs. 7,18,49,000/- for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year ending 31^st March, 2008 in respect of Demand No. 22- Cooperation.	Supplementary Estimates (First Instalment) 2007-2008 Pages 1-4

Demand No. 25	A MINISTER	to move that a Supplementary sum not exceeding Rs. 109,00,00,000/- for capital expenditure be granted to the Governor to defray charges that will come in the course of payment for the year ending 31^st March, 2008 in respect of Demand No. 25- Loans & Advances by State Govt.	Supplementary Estimates (First Instalment) 2007-2008 Pages 5-6

VIII. LEGISLATIVE BUSINESS

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

A MINISTER

to introduce the Haryana Panchayati Raj (Second Amendment) Bill;

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

Also to move that the Bill be passed.

The Haryana Co-operative Societies (Amendment) Bill, 2007.

A MINISTER

to introduce the Haryana Co-operative Societies (Amendment) Bill;

to move that the Haryana Co-operative Societies (Amendment) Bill be taken into consideration at once ;

Also to move that the Bill be passed.

CHANDIGARH: SUMIT KUMAR

THE 17^TH SEPTEMBER, 2007 SECRETARY.