HARYANA VIDHAN SABHA
VIII SESSION
Tuesday the 18th September, 2007
(Brief
record of the proceedings of the meeting of the Haryana Vidhan Sabha held on
Tuesday the 18th September, 2007 from 9.30 A.M. to 12.35 P.M.).
I QUESTIONS
(a)
starred:
Total No. on Answered Not
put Postponed No.
of Supplementaries
the
order paper
20
7 -- --- 31
The
remaining Starred questions were deemed to have been answered and replies
thereto laid on the Table of the House.
(b)
Un-starred: 07
II NOTICES OF CALLING
ATTENTION MOTIONS.
When
enquired, the Speaker informed-
(i) Dr. Sushil Indora that notice of
his calling attention
motion No. 3 regarding increasing atrocities on Dalit
Community and their Migration
from
the State. The same has been sent to the Government
for comments.
(ii)
Dr. Sushil Indora that notice of his
calling attention
motion No.4 regarding great difficulty
due to shortage
of Power in the State. The same has been
admitted for tomorrow.
(iii) Dr.
Sita Ram and Shri Balwant Singh that notice
of their calling attention motion
No. 5
regarding acute shortage of drinking water in the State.
The same has been admitted for tomorrow.
III CALLING ATTENTION MOTION AND
STATEMENT THEREON.
The Speaker admitted the calling attention motion No.1 given notice of by Shri Karan Singh Dalal regarding acute shortage of irrigation water in the State. Dr. Sita Ram, who and two other MLAs, also gave notice on similar subject, was permitted to ask a question.. He further asked Shri Karan Singh Dalal to read out his notice and the Minister concerned to make a statement thereafter.
Shri Karan Singh Dalal read out his notice.
The Irrigation Minister made a statement.
IV WALK OUT
During
the statement given by the Irrigation Minister on the above said calling
attention motion all the Members from the Indian National Lok Dal, present
in the House staged a walk out as a protest not given time to them to speak.
(a) By the Speaker
Under Rule 13(1) of the Rules of Procedure and Conduct of Business in the Haryana Legislative Assembly, the Speaker nominated the following Members to serve on the Panel of Chairpersons:-
1. Shri Balbir Pal Shah , MLA.
2. Shri
Anand Singh Dangi, MLA.
3. Shri
Sher Singh , MLA.
4.
Dr. Sushil Indora, MLA.
VI INTIMATION
REGARDING ABSENCE
The
Speaker informed the House that he had received an intimation from Shri Anil
Thakkar, Parliamentary Secretary, expressing his inability to attend the
present Session due to his ill-health.
(b) By the Secretary
The Secretary informed the House that
the following Bills which were passed by the Haryana Legislative Assembly during
its Sessions held in March, 2007 and
have since been assented to by the Governor:-
March
Session, 2007
1.
The
2.
The
Haryana Panchayati Raj (Amendment) Bill, 2007.
3.
The
Societies Registration (Haryana Amendment) Bill, 2007.
4.
The
Haryana Development and Regulation of Urban Areas (Amendment) Bill, 2007.
5.
The
6.
The
7.
The
8.
The
Haryana Local Area Development Tax (Amendment) Bill, 2007.
9.
The
Haryana Municipal Corporation (Amendment) Bill, 2007.
10.
The
Haryana Appropriation (No. 1) Bill, 2007.
11.
The
Haryana Appropriation (No. 2) Bill, 2007.
12.
The
Haryana Municipal (Amendment) Bill, 2007.
13.
The
Haryana Legislative Assembly (Allowances and Pension of Members) Amendment
Bill, 2007.
14.
The
VII FIRST REPORT OF THE BUSINESS ADVISORY
COMMITTEE.
The Speaker presented the first report of the Business Advisory Committee as under:-
The Committee met at 11.00 A.M. on Monday, the 17th September, 2007 in the Chamber of the Hon’ble Speaker.
The Committee recommends that unless the Speaker otherwise directs, the Assembly whilst in Session, shall meet on Monday, the 17th September, 2007 at 2.00 P.M. and adjourn after conclusion of Obituary References.
On Tuesday, the 18th September, 2007, the Assembly shall meet at9.30 A.M. and adjourn at 1.30 P.M. without question being put.
On Wednesday, the 19th September, 2007, the Assembly shall meet at 9.30 A.M. and adjourn after the conclusion of the Business entered in the List of Business for the day.
The Committee, after some discussion, further recommends that the Business on the 17th, 18th and 19th September, 2007 be transacted by the Sabha as follows :-
Monday, the 17th September, 2007 Obituary References.
(2.00 P.M.)
Tuesday, the 18th September,2007 1. Questions Hour.
(9.30 A.M.) 2. Presentation and adoption of First Report of the Business Advisory Committee.
3. Papers to be laid/re-laid on the Table of the House.
4. Presentation of First preliminary report of the Committee of Privileges and extension of time for presentation of the final report thereon.
5 Presentation, Discussion and Voting on the Excess Demands over Grants and Appropriation for the year 2004-2005.
6. (i) Presentation of Supplementary Estimates (First Instalment)for the year 2007-08 and the report of the Estimates Committee thereon.
(ii) Discussion and Voting on
Supplementary Estimates (First Instalment) for the year 2007-08.
7. Legislative Business
Wednesday, the 19th September, 2007 1. Questions Hour.
( 9.30 A.M.) 2. Motion under Rule –15 regarding Non-stop sitting.
3. Motion under Rule-16 regarding adjournment of the Sabha sine die.
4. Papers to be laid, if any. 5. The Haryana Appropriation Bill, 2007 in respect of Excess Demands over Grants and Appropriation for the year 2004-2005.
6. The Haryana Appropriation Bill, 2007 in respect of Supplementary Estimates (First Instalment) for the year 2007-08.
7. Legislative Business.
8. Any other Business.
The Parliamentary Affairs Minister moved-
That this House agrees with the recommendations contained in the First Report of the Business Advisory Committee.
The motion was put and carried.
VIII PAPERS LAID/RE-LAID ON THE TABLE OF THE
HOUSE.
By the Minister of State for Forests ( Sr.No. 1, 2, 4 to 16 laid and 3
re-laid)
|
1. |
The Haryana Co-operative Societies(Amendment) Ordinance, 2007 (Haryana Ordinance No. 2 of 2007). |
|
2. |
The Haryana Tax on Luxuries Ordinance, 2007 (Haryana Ordinance No. 3 of 2007). |
|
3. |
The Personnel Department
Notification No. G.S.R.4/Const./Art.320/2007, dated |
|
4. |
The Personnel Department
Notification No. G.S.R.6/Const./Art.320/2007, dated |
|
5. |
The Personnel Department
Notification No. G.S.R.8/Const./Art.320/2007, dated |
|
6. |
The Personnel Department
Notification No. G.S.R.9/Const./Art.320/2007, dated |
|
7. |
The Personnel Department
Notification No. G.S.R.19/Const./Art.320/2007, dated |
|
8. |
The Excise and Taxation Department Notification No. S.O. 45/H.A.6/2003/S.60/2007, dated the 3rd 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. |
The Excise and Taxation Department Notification No. S.O. 57/H.A. 6/2003/S.60/2007, dated the 3rd 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. |
The Rural Development Department Notification No. S.O. 21/C.A.42/2005/S.4/2007, dated the 16th 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. |
The 32nd 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. |
The 39th 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. |
The 38th 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. |
The 39th 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. |
The 33rd 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. |
The Audit Report on the Accounts of Haryana Financial Corporation, Chandigarh for the year ended 31st March, 2006, as required under section 37 (7) of the State Financial Corporations Act, 1951. |
IX PRESENTATION
OF PRELIMINARY REPORT OF COMMITTEE OF PRIVILEGES REGARDING PRIVILEGE ISSUE AND
EXTENTION OF TIME FOR PRESENTATION OF THE FINAL REPORT.
Against
Shri Om Prakash Chautala
Shri Karan Singh Dalal, Chairperson, Committee of Privileges presented the first Preliminary Report of the Committee of Privileges on the matter with regard to the question of alleged breach of privilege given notice of by Shri Randeep Singh Surjewala, Parliamentary Affairs Minister, Haryana against Shri Om Prakash 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.
He also moved-
That the time for the presentation of the final Report to the House be extended upto the first sitting of the next Session.
The motion was put and carried.
X PRESENTATION,
DISCUSSION AND VOTING ON THE EXCESS DEMANDS OVER GRANTS AND APPROPRIATIONS FOR
THE YEAR 2004-2005.
The Finance Minister presented the Excess Demands Over Grants and Appropriations for the year 2004-2005.
As per the past practice and to save the time of the House, the Excess Demands Over Grants for the year 2004-2005 on the order paper (Nos. 4, 6, 8, 10 and 15) were deemed to have been read and moved together and a general discussion on the Excess Demands permitted. The members were requested to indicate the Demand No. on which they wished to raise discussion.
No member rose to speak.
Demands No. 4 was put and carried.
Demands No. 6 was put and carried.
Demands No. 8 was put and carried.
Demands No. 10 was put and carried.
Demands No. 15 was put and carried.
XI PRESENTATION
OF SUPPLEMENTARY ESTIMATES (FIRST INSTALMENT) FOR THE YEAR 2007-2008.
The Finance Minister presented the Supplementary Estimates for the year 2007-2008.
XII PRESENTATION OF REPORT OF
ESTIMATES COMMITTEE.
Shri Anand Singh Dangi, Chairperson, Estimates Committee presented the Report of the Committee on the Supplementary Estimates 2007-2008.
XIII SUPPLEMENTARY ESTIMATES (FIRST INSTALMENT)
2007-2008.
Discussion and voting on the Demands for Supplementary Grants.
As per the past practice and to save the time of the House, the demands on the order paper (Nos. 22 and 25) were deemed to have been read and moved together and general discussion on the Supplementary Demands permitted. The members were requested to indicate the Demand No. on which they wished to raise discussion.
No member rose to speak.
Demand No. 22 was put and carried.
Demand No. 25 was put and carried.
XIV LEGISLATIVE BUSINESS
1. The
Haryana Panchayati Raj (Second Amendment) Bill, 2007
At 12.00 Noon the Finance Minister introduced the Haryana Panchayati Raj (Second Amendment) Bill, 2007 and also moved-
That the Haryana Panchayati Raj (Second Amendment) Bill be taken into consideration at once.
The motion was put and carried.
The Bill was then considered clause by clause.
Clauses 2, 3, 4, 1, Enacting Formula and the Title were put one by one and carried.
The Finance Minister moved-
That the Bill be passed.
Sarvshri S. S. Surjewala and Phool Chand Mullana, members from the Treasury Benches, spoke for 3 and 2 minutes respectively.
Shri Ram Kumar Gautam, a member from the Bhartiya Janata party, spoke for 7 minutes.
The Finance Minister, spoke for 1 minute.
The motion was put and carried.
2. The
Haryana Co-operative Societies (Amendment) Bill, 2007.
At 12.16 P.M. Agriculture Minister introduced the Haryana Co-operative Societies (Amendment) Bill, 2007 and also moved-
That the Haryana Co-operative Societies (Amendment) Bill be taken into consideration at once.
The motion was put and carried.
The Bill was then considered clause by clause.
Clauses 2 to 18 were put together and carried.
Clause 1, Enacting Formula and the Title were put one by one and carried.
The Finance Minister moved-
That the Bill be passed.
Sarvshri S. S. Surjewala, Karan Singh Dalal, Randhir Singh and Ram Kishan Fauji, members from the Treasury Benches, spoke for 5, 3,1 and 1 minutes respectively.
Shri Naresh Malik a member from the Bhartiya Janata Party, spoke for 2 minutes.
Shri Arjan Singh a member from the Bahujan Samaj Party, spoke for 1 minute.
Sarvshri Naresh Yadav and Radhey Shyam Sharma Amar, Independent Members, spoke for 2 and 1 minutes respectively.
The Agriculture Minister, by way of reply, spoke for 1 minute.
The motion was put and carried.
The Sabha then adjourned till 9.30 A.M. on Thursday, the 19th September, 2007.
The 18th
SEPTEMBER, 2007 SECRETARY.