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 WEDNESDAY, THE 19TH SEPTEMBER, 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 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.

A MINISTER

to lay on the Table the 7th Annual 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.

A MINISTER

to lay on the Table the Annual 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.

A MINISTER

to lay on the Table 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.

 

 

V.        PRESENTATION OF REPORT OF THE ASSEMBLY COMMITTEE

 

THE CHAIRPERSON OF THE COMMITTEE ON PUBLIC ACCOUNTS

to present 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 India for the year ended 31st March, 2002 (Civil ).

 

 

 

 

VI.       LEGISLATIVE BUSINESS

 

1.

The Haryana
Appropriation (No. 3) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Appropriation
(No. 3) Bill;

 

to move that the Haryana Appropriation
(No. 3) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

2.

The Haryana
Appropriation (No. 4) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Appropriation
(No. 4) Bill;

 

to move that the Haryana Appropriation
(No. 4) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

3.

The Haryana
Tax on Luxuries Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Tax on Luxuries Bill;

 

to move that the Haryana Tax on Luxuries Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

4.

The Haryana
Value Added Tax (Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Value Added Tax (Amendment) Bill;

 

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

 

Also to move that the Bill be passed.

 

 

 

 

 

 

5.

The Punjab Passengers and Goods Taxation (Haryana Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Punjab Passengers and Goods Taxation (Haryana Amendment) Bill;

 

to move that the Punjab Passengers and Goods Taxation (Haryana Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

6.

The Punjab Excise  (Haryana Second Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Punjab Excise  (Haryana Second Amendment) Bill;

 

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

 

Also to move that the Bill be passed.

 

 

 

 

 

 

 

7.

Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Amendment)  Bill;

 

to move that Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

8.

The Maharshi Dayanand University (Amendment) Bill, 2007.

 

A MINISTER

 

 

to introduce the Maharshi Dayanand University (Amendment)  Bill;

 

to move that the Maharshi Dayanand University (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

9.

The Kurukshetra University (Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Kurukshetra University (Amendment) Bill;

 

to move that the Kurukshetra University (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

10.

Chaudhary Devi Lal University Sirsa (Amendment) Bill, 2007.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce Chaudhary Devi Lal University Sirsa (Amendment) Bill;

 

to move that Chaudhary Devi Lal University Sirsa (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

CHANDIGARH:                                                                                           SUMIT KUMAR

THE 18TH SEPTEMBER, 2007                                                                    SECRETARY.