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HARYANA
VIDHAN SABHA HAND BOOK FOR MEMBERS
(For
Members only) HARYANA
VIDHAN SABHA SECRETARIAT CHANDIGARH 2004 |
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PREFACE
1. This ‘Handbook’ is intended
to serve as a guide to the members of the Vidhan Sabha, particularly the new
members. By no means should it be presumed that it is a substitute for the
Rules of Procedure and Conduct of Business in the Haryana Vidhan Sabha (Haryana
Legislative Assembly) of the Acts and Rules from which the material has been
drawn for its composition. It is only intended to help Members in understanding
in a general way what the Vidhan Sabha is and how it works. To get complete
information they are advised to consult
the Rules, Acts etc. 2. The information contained
in this publication is not exhaustive. It cannot be quoted as an authority. For
that purpose, Members are requested to cite and rely upon only the provisions
of the Constitution, Rules of Procedure and Conduct of Business in the Haryana
Vidhan Sabha, Acts and Rules, Directions/ Rulings given by the Chair from time
to time and established conventions and practices etc. 3. The reference to the Rules
at various places in this publication, unless the context otherwise requires
are references of the Rules in the Rules of Procedures and Conduct of Business
in the Haryana Vidhan Sabha. 4. This ‘Handbook’ has been translated into Hindi and also published in this language. |
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SUMIT
KUMAR, Secretary. |
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Chandigarh Dated, the 27th September, 2004 |