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 14TH DECEMBER, 2005 AT 2.00 P.M.

        

I           OBITUARY REFERENCES           

 

A MINISTER to make reference to the deaths of the late:-

 

1.                  Shri K.R. Narayanan, former President of India.

2.                  Shri Shiv Ram Verma, former Minister of Haryana.

3.                  Shri Joginder Singh, former Minister of State,Haryana.

4.                  Hony. Capt. Umrao Singh, winner of Victoria Cross.

5.                  Freedom Fighters of Haryana.

6.                  Martyrs of Haryana.

7.                  Devastating Earthquake.

8.                  Delhi Bomb Blast Tragedy.

9.                  Others.

 

 

II.        QUESTIONS :

 

            Questions entered in the separate list to be asked and answers given.

 

 

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 THE COMMITTEE

 

to  move  that  this   House   agrees with 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.

 

1.

A MINISTER

to lay on the Table the Haryana Development and Regulation of Urban Areas (Amendment and Validation) Ordinance, 2005 (Haryana Ordinance No. 4 of 2005).

 

 

 

2.

A MINISTER

to re-lay on the Table the Town and Country Planning Department Notification No. DS-II-05/4737, dated the 23rd May, 2005, regarding the Haryana Development and Regulation of Urban Areas (Amendment) Rules, 2005, as required under section 24 (3) of the Haryana Development and Regulation of Urban Areas Act, 1975.

 

 

 

3.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R. 37/Const./Art.320/2004, dated the 14th December, 2004, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2004, as required under  Article 320 (5) of the Constitution of India.

 

 

 

4.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R. 38/Const./Art.320/2004, dated the 14th December, 2004, regarding the Haryana Public Service Commission (Limitation of Functions) Second Amendment Regulations, 2004, as required under Article 320 (5) of the Constitution of India.

 

 

 

 

5.

A MINISTER

to lay on the Table the Parliamentary Affairs Department Notification No. S.O. 59/H.A.9/1979/S.8/2005, dated the 1st August, 2005, regarding the Haryana Legislative Assembly (Facilities to Members ) Amendment Rules, 2005, as required under section 8(3) of the Haryana Legislative Assembly (Facilities to Members) Act, 1979.

 

 

 

6.

A MINISTER

to lay on the Table the Excise and Taxation Department Notification No. S.O. 83/H.A.6/2003/S.60/2005, dated the 28th October, 2005, regarding the Haryana Value Added Tax (Second Amendment) Rules, 2005, as required under section 60(4) of the Haryana Value Added Tax Act, 2003.

 

 

 

7.

A MINISTER

to lay on the Table the Excise and Taxation Department Notification No. S.O. 91/H.A.6/2003/S.60/2005, dated the 29th November, 2005, regarding the Haryana Value Added Tax (Fourth Amendment) Rules, 2005, as required under section 60(4) of the Haryana Value Added Tax Act, 2003.

 

 

 

8.

A MINISTER

to lay on the Table the Town and Country Planning Department Notification No. DS-II-05/11143, dated the 13th September, 2005, regarding the Haryana Development and Regulation of Urban Areas (Second Amendment) Rules, 2005, as required under section 24 (3) of the Haryana Development and Regulation of Urban Areas Act, 1975.

 

 

 

9.

A MINISTER

to lay on the Table the Personnel Department Notification No.G.S.R. 3/Const./Art.320/2005, dated the 15th June, 2005, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2005, as required under Article 320(5) of  the Constitution of India.

 

 

 

10.

A MINISTER

to lay on the Table the Personnel Department Notification No.G.S.R. 5/Const./Art.320/2005, dated the 20th June, 2005, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2005, as required under Article 320(5) of  the Constitution of India.

 

 

 

11.

A MINISTER

to lay on the Table the Personnel Department Notification No.G.S.R. 18/Const./Art.320/2005, dated the 29th November, 2005, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2005, as required under Article 320(5) of  the Constitution of India.

 

 

 

12.

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 2001-2002, as required under section 34(5) of the  Haryana and Punjab Agricultural Universities Act, 1970.

 

 

 

13.                                

A MINISTER

to lay on the Table the Annual Statement of Accounts of Housing Board, Haryana for the year 2002-2003, as required under section 19-A(3) of Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

 

14.

A MINISTER

to lay on the Table the Annual Statement of Accounts of Housing Board, Haryana for the year 2003-2004, as required under section 19-A(3) of Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

 

 

15.

A MINISTER

to lay on the Table the Annual Accounts of the Haryana Khadi and Gramodyog Board for the year 2001-2002, as required under section 19-A(3) of the Comptroller and Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971.

 

 

 

 

 

16.

THE FINANCE MINISTER

to lay on the Table the Finance Accounts of the Government of Haryana for the year 2004-2005 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

 

 

 

17.

THE FINANCE MINISTER

to lay on the Table the Appropriation Accounts of the Government of Haryana for the year 2004-2005 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

 

 

 

18.

THE FINANCE MINISTER

to lay on the Table the  Report of  the Comptroller and Auditor General of India for the year ended 31st March, 2005 (Revenue Receipts) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

 

V.        LEGISLATIVE BUSINESS 

 

1.

The Haryana Housing Board (Amendment) Bill, 2005.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Housing Board (Amendment) Bill ;

 

to move that the Haryana Housing Board (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

2.

The Kurukshetra Shrine (Repeal) Bill, 2005.

 

A MINISTER

 

 

 

 

 

 

 

to introduce the Kurukshetra Shrine (Repeal) Bill ;

 

to move that the Kurukshetra Shrine (Repeal)  Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

3.

 

 

The Haryana Panchayati Raj (Amendment) Bill, 2005.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Panchayati Raj (Amendment)  Bill ;

 

to move that the Haryana Panchayati Raj (Amendment) Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

 

 

 

 

 

4.

 

 

The Haryana Industrial Promotion Bill, 2005.

 

A MINISTER

 

 

 

 

 

 

 

 

to introduce the Haryana Industrial Promotion Bill ;

 

to move that the Haryana Industrial Promotion Bill be taken into consideration at once;

 

Also to move that the Bill be passed.

 

           

CHANDIGARH:                                                                                           SUMIT KUMAR

THE 13TH DECEMBER, 2005                                                                     SECRETARY.