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 FRIDAY,
THE 9TH MARCH, 2007 IMMEDIATELY HALF AN HOUR AFTER CONCLUSION OF THE
GOVERNOR’S ADDRESS.
I. LAYING
OF A COPY OF THE GOVERNOR’S ADDRESS.
The Speaker to report to the House that the Governor was pleased to address the Haryana Legislative Assembly on the 9th March, 2007 at 2.00 P.M. and to lay on the Table a copy of the Governor’s Address.
II. OBITUARY REFERENCES.
A MINISTER to make reference to the deaths of the late:-
1. Shri Sujan Singh, former Member of Parliament.
2. Smt. Sumitra Mahajan, Member of Parliament.
3. Shri Hira Nand Arya, former Minister of Haryana.
4. Thakur Bir Singh, former Minister of Haryana.
5. Shri Des Raj, former Minister of State, Haryana.
6. Shri Risal Singh, former Minister of State, Haryana.
7. Shri Inder Singh Malik, former Deputy Minister of Pepsu.
8. Master Shiv Parshad, former Member of Haryana Legislative Assembly.
9. Shri Brij Lal Godara, former Member of Haryana Legislative Assembly.
10. Shri Gulab Singh Jain, former Member of Haryana Legislative Assembly.
11. Shri Raghunath Goyal, former Member of Haryana Legislative Assembly.
12. Shri Mani Ram Rupawas, former Member of Haryana Legislative Assembly.
13. Freedom Fighters of Haryana.
14. Martyrs of Haryana.
15. Victims of Train Bomb Blasts.
16. Others.
III. 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 COMMITTEE the recommendations contained in the First
Report of the Business Advisory Committee.
IV. PAPERS TO BE
LAID/RE-LAID ON THE TABLE OF THE HOUSE.
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1. |
A MINISTER |
to lay on the Table the Haryana Development and Regulation of Urban Areas (Amendment) Ordinance, 2006 (Haryana Ordinance No. 5 of 2006). |
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2. |
A MINISTER |
to lay on the Table the Haryana Local Area Development Tax (Amendment) Ordinance, 2007 (Haryana Ordinance No. 1 of 2007). |
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3. |
A MINISTER |
to re-lay on the Table the Personnel Department Notification No. G.S.R.9/Const./Art.320/2006, dated the 25th May, 2006, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2006, as required under Article 320(5) of the Constitution of India. |
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4. |
A MINISTER |
to lay on the Table a copy of
the Notification No. 282/HR/2006, dated the 30th October, 2006,
containing the Delimitation Commission Order No. 31 alongwith Corrigendum
dated |
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5. |
A MINISTER |
to lay on the Table a copy of the Notification No. 282/HR/2007, dated the 15th February, 2007, containing the Delimitation Commission Order No. 39, regarding the Delimitation of Parliamentary and Assembly Constituencies in the State of Haryana, as required under section 10 (3) of the Delimitation Act, 2002. |
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6. |
A MINISTER |
to lay on the Table the Town and Country Planning Department Notification No. DS-II-06/29996, dated the 4th December, 2006, regarding the Haryana Development and Regulation of Urban Areas (First Amendment) Rules, 2006, as required under section 24 (3) of the Haryana Development and Regulation of Urban Areas Act, 1975. |
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7. |
A MINISTER |
to lay on the Table the Education Department Notification No. S.O. 3/H.A. 12/1999/S.24/2007, dated the 19th January, 2007, regarding the Haryana School Education (Amendment) Rules, 2007, as required under section 24 (3) of the Haryana School Education Act, 1995. |
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8. |
A MINISTER |
to lay on the Table the Re-Revised Explanatory Memorandum as Action Taken on the Report of 2nd State Finance Commission Haryana (September, 2004) which was laid on the Table of the House on 19th December, 2005, as required under clause (4) of Article 243-I of the Constitution of India. |
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9. |
A MINISTER |
to lay on the Table the Annual Report 2005-06 (16.1.2006 to 31.3.2006) Lokayukta, Haryana, as required under section 17 (4) of the Haryana Lokayukta Act, 2002. |
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10. |
A MINISTER |
to lay on the Table the Annual Accounts of the Haryana Khadi and Gramodyog Board for the year 2002-2003, as required under section 19-A(3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971. |
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11. |
A MINISTER |
to lay on the Table the Audit Report of the Haryana Labour Welfare Board for the year 2002-2003, as required under section 19-A (3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971. |
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12. |
A MINISTER |
to lay on the Table the Audit Report of the Haryana Labour Welfare Board for the year 2003-2004, as required under section 19-A (3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971. |
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13. |
A MINISTER |
to lay on the Table the Audit Report of the Haryana Labour Welfare Board for the year 2004-2005, as required under section 19-A (3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971. |
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14. |
A MINISTER |
to lay on the Table the 32nd Annual Report of the Haryana Seeds Development Corporation Ltd. for the year 2005-2006, as required under section 619-A (3)(b) of the Companies Act 1956. |
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15. |
A MINISTER |
to lay on the Table the Grant Utilization Certificate and Audit Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2002-2003, as required under section 34(5) of the Haryana and Punjab Agricultural Universities Act, 1970. |
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16. |
A MINISTER |
to lay on the Table the Grant Utilization Certificate and Audit Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2003-2004, as required under section 34(5) of the Haryana and Punjab Agricultural Universities Act, 1970. |
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17. |
A MINISTER |
to lay on the Table the Annual Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2003-2004, as required under section 39(3) of Haryana and Punjab Agricultural Universities Act, 1970. |
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18. |
A MINISTER |
to lay on the Table the Annual Report of Chaudhary Charan Singh Haryana Agricultural University Hisar for the year 2004-2005, as required under section 39(3) of Haryana and Punjab Agricultural Universities Act, 1970. |
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19. |
A MINISTER |
to lay on the Table the 6th Annual Report of the Uttar Haryana Bijli Vitran Nigam Limited for the year 2004-2005, as required under section 619-A (3)(b) of the Companies Act 1956. |
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20. |
A MINISTER |
to lay on the Table the 6th Annual Report of the Dakshin Haryana Bijli Vitran Nigam Limited for the year 2004-2005, as required under section 619-A (3)(b) of the Companies Act 1956. |
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21. |
A MINISTER |
to lay on the Table the 38th Annual Report & Accounts of Haryana Agro Industries Corporation Limited Chandigarh for the year 2004-2005, as required under section 619-A-(3)(b) of the Companies Act, 1956. |
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22. |
THE FINANCE MINISTER |
to lay on the Table the Finance Accounts of the Government of Haryana for the year 2005-2006 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India. |
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23. |
THE FINANCE MINISTER |
to lay on the Table the Appropriation Accounts of the Government of Haryana for the year 2005-2006 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India. |
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24. |
THE FINANCE MINISTER |
to lay on the Table the Report of the Comptroller and Auditor General of India for the year ended 31st March, 2006 (Civil) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India. |
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25. |
THE FINANCE MINISTER |
to lay on the Table the Report of
the Comptroller and Auditor General of India for the year ended 31st
March, 2006 (Revenue Receipts) of the Government of Haryana in pursuance of
the provisions of Clause (2) of Article 151 of the Constitution of India. |
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26. |
THE FINANCE MINISTER |
to lay on the Table the Report
of the Comptroller and Auditor General of India for the year ended 31st
March, 2006 (Commercial) of the Government of Haryana in pursuance of the
provisions of Clause (2) of Article 151 of the Constitution of India. |
THE 8TH MARCH, 2007 SECRETARY.