HARYANA VIDHAN SABHA SECRETARIAT

NOTIFICATION

The 22^nd February 2007.

 

No. HVS-LA-35/2007/                    The following order by the Governor of Haryana Dated   

21^st February 2007 is published for general information: -

 

“IN EXERCISE OF THE POWERS CONFERRED UPON ME BY CLAUSE (1) OF ARTICLE 174 OF THE CONSTITUTION OF INDIA, I, A.R. KIDWAI, GOVERNOR OF HARYANA, HEREBY SUMMON THE HARYANA VIDHAN SABHA, TO MEET IN THE HALL OF THE HARYANA VIDHAN SABHA AT CHANDIGARH ON FRIDAY, THE 9^TH MARCH, 2007  AT 2.00 P.M.

 

 

Dated , The 21^st  February, 2007                                                          A.R. KIDWAI”.

                                                                              

                                                                                                                       

                                                                                                                        SUMIT KUMAR,

                                                                                                                        SECRETARY.

 

Endst. No. HVS-LA-35/2007/                            Dated Chandigarh, the 22^nd  February, 2007.

Copy forwarded to :-

 

1. All Members of the Haryana Vidhan Sabha;

2. The Chief Secretary to Government Haryana, (Political Branch) with 4 spare copies;

3. The Chief Secretary to Government Haryana,( Circulating Branch) with 175 spare copies for  distribution amongst the various Administrative Secretaries and their Branches;

4. All Financial Commissioners and Principal Secretaries to Government Haryana, Chandigarh;

5. The Secretary General, Rajya Sabha, Parliament House Annexe, New Delhi-110001;

6. The Secretary General, Lok Sabha, Parliament House, New Delhi-110001;

7. The Secretaries of all State Legislative Assemblies/Councils in India;

8. The Secretary to Government of India, Ministry of Law, Department of Legal Affairs, New  Delhi;

9. The Secretary to Government of India, Department of Parliamentary Affairs, 92-Parliament House, New Delhi;

10.  The Secretary, Election Commission of India, Nirvachan Sadan, Ashoka Road,
New Delhi;

11.  The Librarian, Lok Sabha Secretariat, Parliament House, New Delhi – 110001;

12.  The Chief Electoral Officer and Secretary to Government, Haryana, Election Department, Chandigarh;

13.  The Registrar, Panjab University, Chandigarh;

14.  The Registrar, Kurukshetra University, Kurukshetra, Haryana;

15.  The Registrar, Maharshi Dayanand University, Rohtak, Haryana;

16.  The Registrar, Guru Jambheshwar University, Hisar, Haryana;

17.  The Registrar, Chaudhary Devi Lal University, Sirsa, Haryana;

18.  The Registrar, Chaudhary Charan Singh Haryana Agricultural University, Hisar, Haryana;

19.  The Registrar, Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan, Distt. Sonepat, Haryana;

20.  The Registrar, Deen Bandhu Chhotu Ram University of Science and Technology Murthal,

      Distt. Sonepat, Haryana;

21.  The Secretary to Government, Haryana, Industries Department, Chandigarh;

22.  The Director, Public Relations Department, Haryana, Chandigarh;

23.  All Press Representatives accredited to the Haryana State;

24.  The Secretary to Governor, Haryana, Chandigarh;

25.  The Accountant General (Audit) , Haryana, Chandigarh; and

26.  The Advocate General, Haryana, Chandigarh,

for information.

 

                                                SECRETARY