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 7TH MARCH, 2008 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 7th March, 2008 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 Surjit Singh Sandhawalia, former Governor of Haryana

2.                  Shri  Ram Dhari Gaur, former Minister of Haryana

3.                  Shri  Kalyan Singh, former Minister of Haryana

4.                  Dr. Om Prakash, former Minister of State, Haryana  

5.                  Shri  Mool Chand Mangla, former Parliamentary Secretary, Haryana

6.                  Shri  Ramesh Rana, former Member of Haryana Legislative Assembly

7.                  Shri  Banwari Lal, former Member of Haryana Legislative Assembly

8.                  Shri Fateh Singh, former Member of Haryana Legislative Assembly

9.                  Shri Rajendra Singh, former Member of Joint Punjab Legislative Assembly

10.              Freedom Fighters of Haryana.

11.              Martyrs of Haryana.

12.              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.

 

1.

A MINISTER

to lay on the Table the Haryana State Legislature (Prevention of Disqualification) Amendment Ordinance, 2007 (Haryana Ordinance No. 4 of 2007).

2.

A MINISTER

to lay on the Table the Haryana Special Economic Zone (Amendment) Ordinance, 2007 (Haryana Ordinance No. 5 of 2007).

3.

A MINISTER

to lay on the Table the Punjab Agricultural Produce Markets (Haryana Amendment) Ordinance, 2007 (Haryana Ordinance No. 6 of 2007).

4.

A MINISTER

to lay on the Table the Haryana Compulsory Registration of Marriages Ordinance, 2008 (Haryana Ordinance No. 1 of 2008).

5.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R.4/Const./Art.320/2007, dated the 27th February, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.

6.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R.6/Const./Art.320/2007, dated the 23rd March, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Second Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India

7.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R.8/Const./Art.320/2007, dated the 4th April, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Third Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.

8.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R.9/Const./Art.320/2007, dated the 4th April, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Fourth Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.

9.

A MINISTER

to re-lay on the Table the Personnel Department Notification No. G.S.R.19/Const./Art.320/2007, dated the 22nd June, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Fifth Amendment Regulations, 2007, 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.29/Const./Art.320/2007, dated the 4th October, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Seventh Amendment Regulations, 2007, 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.30/Const./Art.320/2007, dated the 6th November, 2007, regarding the Haryana Public Service Commission (Limitation of Functions) Eighth Amendment Regulations, 2007, as required under Article 320(5) of the Constitution of India.

12.

A MINISTER

to lay on the Table the Personnel Department Notification No. G.S.R.1/Const./Art.320/2007, dated the 1st January, 2008 regarding the Haryana Public Service Commission (Limitation of Functions) Amendment Regulations, 2008, as required under Article 320(5) of the Constitution of India.

13.

A MINISTER

to lay on the Table the Personnel Department Notification No. G.S.R.3/Const./Art.320/2008, dated the 11th January, 2008 regarding the Haryana Public Service Commission (Limitation of Functions) Second Amendment Regulations, 2008, as required under Article 320(5) of the Constitution of India.

14.

A MINISTER

to lay on the Table the General Administration Department Notification No. S.O.67/H.A.3/1970/S.9/2007, dated the
14th August, 2007, regarding the Haryana Ministers Allowances (Amendment) Rules, 2007, as required under section 9(2) of the Haryana Salaries and Allowances of Ministers Act, 1970.

15.

A MINISTER

to lay on the Table the General Administration Department Notification No. S.O.4/H.A.1/2003/S.26/2008, dated the
9th January, 2008, regarding the Haryana Lokayukta (Functions, Powers, Inquiry and Investigation) Rules, 2008, as required under section 26(2) of the Haryana Lokayukta Act, 2002.

16.

A MINISTER

to lay on the Table the Excise and Taxation Department Notification No. S.O.69/H.A.6/2003/S.59/2007, dated the
17th August, 2007, regarding amendment in Schedule C appended to the Haryana Value Added Tax Act, 2003.

17.

A MINISTER

to lay on the Table the Excise and Taxation Department Notification No. S.O.74/H.A.6/2003/S.59/2007, dated the
21st September, 2007, regarding amendment in Schedule B and C appended to the Haryana Value Added Tax Act, 2003.

18.

A MINISTER

to lay on the Table the Excise and Taxation Department Notification No. S.O.10/H.A.23/2007/S.40/2008, dated the
7th February, 2008, regarding the Haryana Tax on Luxuries Rules, 2008, as required under section 40(3) of the Haryana Haryana Tax on Luxuries Act, 2007.

19.

A MINISTER

to lay on the Table the Town and Country Planning Department Notification No. DS-07/31333, dated the
20th December, 2007, regarding the Haryana Development and Regulation of Urban Areas (Second Amendment) Rules, 2007, as required under section 24(3) of the Haryana  Development and Regulation of Urban Areas (Amendment and Validation) Act, 2005. 

20.

A MINISTER

to lay on the Table the Town and Country Planning Department Notification No. DS-07/2008, dated the
28th January, 2008, regarding the Haryana Development and Regulation of Urban Areas (Amendment) Rules, 2008, as required under section 24(3) of the Haryana  Development and Regulation of Urban Areas (Amendment and Validation) Act, 2005.

21.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 1996-1997, as required under section 18(6) of the Legal Services Authorities Act, 1987.

22.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 1997-1998, as required under section 18(6) of the Legal Services Authorities Act, 1987.

23.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 1998-1999, as required under section 18(6) of the Legal Services Authorities Act, 1987.

24.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 1999-2000, as required under section 18(6) of the Legal Services Authorities Act, 1987.

25.

A MINSITER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 2000-2001, as required under section 18(6) of the Legal Services Authorities Act, 1987.

26.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 2001-2002, as required under section 18(6) of the Legal Services Authorities Act, 1987.

27.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 2002-2003, as required under section 18(6) of the Legal Services Authorities Act, 1987.

28.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 2003-2004, as required under section 18(6) of the Legal Services Authorities Act, 1987.

29.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 2004-2005, as required under section 18(6) of the Legal Services Authorities Act, 1987.

30.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana State Legal Services Authority, Chandigarh for the year 2005-2006, as required under section 18(6) of the Legal Services Authorities Act, 1987.

31.

A MINISTER

to lay on the Table the Audit Report on the Annual Accounts of Haryana Financial Corporation, Chandigarh for the year ended 31st March, 2007, as required under section 37(7) of the State Financial Corporation Act, 1951.

32.

A MINISTER

to lay on the Table the 34th  Annual Report of Haryana Tanneries Limited, Jind for the year 2005-2006, as required under section 619-A (3)(b) of the Companies Act, 1956.

33.

A MINISTER

to lay on the Table the 39th Annual Report of Haryana State Industrial and Infrastructure Development Corporation Limited for the year 2005-2006, as required under section 619-A (3)(b) of the Companies Act, 1956.

34.

A MINISTER

to lay on the Table the First Report of State Information Commission, Haryana on implementation of the RTI Act, 2005 (1.11.2005 to 31.10.2006), as required under section 25(4) of the RTI Act, 2005.

 

35.

THE FINANCE     MINISTER

to lay on the Table the Finance Accounts of the Government of Haryana for the year 2006-2007 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

36.

THE FINANCE

MINISTER

to lay on the Table the Appropriation Accounts of the Government of Haryana for the year 2006-2007 in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

37.

THE FINANCE

MINISTER

to lay on the Table the  Report of  the Comptroller and Auditor General of India for the year ended 31st  March, 2007 (Civil) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

38.

THE FINANCE  MINISTER

to lay on the Table the  Report of  the Comptroller and Auditor General of India for the year ended 31st  March, 2007 (Revenue Receipts) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

39.

THE FINANCE

MINISTER

to lay on the Table the  Report of  the Comptroller and Auditor General of India for the year ended 31st  March, 2007 (Commercial) of the Government of Haryana in pursuance of the provisions of Clause (2) of Article 151 of the Constitution of India.

 

V         PRESENTATION OF PRELIMINARY REPORT  OF COMMITTEE OF PRIVILIGES REGARDING  PRIVILIGE  ISSUE AND EXTENSION OF TIME FOR PRESENTATION OF THE FINAL REPORT.

 

 

THE CHAIRPERSON COMMITTEE OF PRIVILEGES :

 

 

 

 

 

 

 

 

 

 

 

 

to present Second Preliminary Report of the Committee of Privileges on the matter in 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.

 

to move that the time for the presentation of the final Report to the House be extended upto the first sitting of the next Session.

 

 

CHANDIGARH:                                                                                           SUMIT KUMAR

THE 6TH MARCH, 2008                                                                            SECRETARY.