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- Composition and duration of the Assembly
- Sessions of the Assembly
- Oath of affirmation by Members and Roll of Members
- Election of Speaker
- Election of Deputy Speaker
- Seating of Members
- Quorum
- Recognition of Opposition
- Facilities to Leader of Opposition
- Attendance Register
- Vacation of Seats
- Resignation of Seats
- Sitting of the Assembly
- Non-stop sitting
- Panel of Chairpersons
- Address by the Governor
- Laying of Address on Table
- Discussion on Address
- Rules to be observed by Members in the House
- Code of Conduct for Legislators
- Periods of Notice
- Questions
- Resolutions
- Bills
- Amendments to Resolutions/Bills/Demands for Grants (Known as cut motions)
- Substantive Motions
- Adjournment Motions
- Notice for raising half-an-hour discussion
- Calling attention to matters of urgent public importance
- Short duration Discussion
- Resolution disapproving Ordinance
- Amendment to regulation, bye-law etc.
- Questions of Privilege
- No-confidence motions against a Minister/Ministry as a whole
- Resolution for the removal of Speaker/ Dy. Speaker
- Form of Notice
- Some Parliamentary Terms
- Supply of Assembly Papers to Members
- Arrangement of Business
- Questions-
- Starred Questions
- Unstarred Questions
- Short Notice Questions
- List of Questions
- Postponed Questions
- Written answers to Questions not replied orally
- Admissibility of Questions
- Whether limit is prescribed on number of notices of Questions
- Identical Questions
- Questions given notice of by more than one Member
- Intimation to Member about his Questions
- Conversion of Starred into Unstarred Questions
- Withdrawal and postponement of Questions by the Members
- Mode of asking Questions
- Who may call a Question
- Placing of copies of answers to Starred and Short notice Questions on the Table of the House
- Bills-
- Resolutions-
- Financial Business-
- Appropriation Bill-
- Supplementary, Additional, Excess and Exceptional Grants and Votes of Credit
- Appropriation Bill reg. Supplementary Grants, etc.
- Vote on Account-
- Appropriation Bill reg. ‘Vote-on-Account’
- Discussions-
- Governor’s Address
- Budget
- Demands for Grants
- Resolutions
- Bills
- Adjournment Motion
- No-confidence motion in Ministry
- Question of Privilege
- Removal of Speaker/Deputy Speaker
- Discussion of Policy, situation or statement etc.
- Resolution disapproving Ordinance
- Amendment of a regulation, rule, sub-rule, bye-law etc.
- Half-an-hour discussion
- Calling attention
- Short duration discussion
- Modes of decision by the House
- Division
- Miscellaneous-
- Committees-
- Committees elected by the Vidhan Sabha
- (Public Accounts Committee, Estimates Committee,
- Public Undertakings Committee & Committee on the
- Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes)
- Membership
Functions-
- Committees nominated by the Speaker
- Committee on Government Assurances
- Committee on Subordinate Legislation
- Rules Committee
- General Purposes Committee
- Business Advisory Committee
- Library Committee
- House Committee
- Committee on Petitions
- Committee of Privileges
- Committee on Local Bodies and Panchyati Raj Institutions
- Subject Committee on Public Health, Irrigation, Power and Public Works (B&R)
- Subject Committee on Food & Supplies
- Subject Committee on Social Justice & Empowerment,Women Development and Welfare of Scheduled Caste and Backward Classes.
- Subject Committee on Education, Technical Education, Vocational Education, Medical Education and Health Services.
- General observations
- Reports of Committees
- Proceedings
- Attendance of persons
- Venue of Meetings
- Constitution of other Committees
- Committees appointed by Government
- Committees elected by the Vidhan Sabha
- Daily Bulletins, Resume and Review
- Speeches etc., delivered by the Members and Reports of Debates and Committees
- Library
- Vidhan Bhawan
- Gallaries
- Allowances payable to Members under the Haryana Legislative Assembly (Allowances and
- Pension of Members) Act, 1975 and the rules framed under section 9 thereof
- Compensatory Allowance
- Salary
- Constituency Allowance
- Sumptuary Allowance
- Office Allowance
- Secretarial allowance
- Travelling Allowance
- Incidental Allowance
- Halting Allowance
- Telephone Allowance
- Free Travel facilities
- Submission of claim by Members and mode of Payment
- Medical Facilities
- Allotment of Vehicles from surplus Defence stock
- Gas connection facility
- Steno-graphic facility
- Advances to Members
- Recovery of Rent
- Facilities to Ex-Members-
- Accommodation for Members at Chandigarh
- Local Addresses
- Identity Cards for Members/Ex-Members
- Stationery
- Post Office
- Haryana Vidhan Sabha Secretariat
- Location of Officers/ Branches
- Appendix-
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