SESSION REVIEW-FOURTH SESSION (BUDGET SESSION) OF FOURTH LEGISLATIVE ASSEMBLY-15th March to 1st April, 2010
Dear
I am honoured to apprise you with the Business conducted by the Delhi Legislative Assembly during the recently concluded Fourth Session (Budget Session) of the Fourth Legislative Assembly.
The Session commenced on the 15th March 2010 and was adjourned sine die on the 1st April 2010 after holding thirteen sittings. A brief summary of the various business disposed by the House during the Session is as follows:
Sh. Tejendra Khanna, Hon'ble Lt. Governor of Delhi, addressed the House on 15th March 2010.
Budget:
Minister of Finance presented the Budget for the Financial Year 2010-11 in the House on 22nd March 2010.
Questions:
Total 947 notices of questions were received during this Session, including 240 Starred Questions & 609 Un-starred Questions. 32 questions were clubbed. Total 66 questions were rejected due to various reasons.
Out of the 240 questions listed for oral answering, 28 questions were replied by the Ministers concerned in the House and 177 Supplementary Questions were asked by the Members on them.
Legislative Business:
The House considered and passed the following legislative proposals-
1. The Indian Stamp (Delhi Amendment) Bill, 2010
2. The Delhi Industrial Development Operation and Maintenance Bill, 2010
3. The Delhi Urban Shelter Improvement Board Bill, 2010
4. The Delhi Lokayukta and Upalokayukta (Amendment) Bill, 2010
5. Delhi Appropriation (No-1) Bill, 2010
6. Delhi Appropriation (No-2) Bill, 2010
Papers laid on the Table:
As per established tradition, Chief Minister & Ministers laid copies of 13 notifications issued from time to time by their respective departments during prorogation.
Presentation of Reports of the Committees:
1. Fourth Report of Business Advisory Committee
2. Third & Fourth Report of the Committee on Private Member's Bill and Resolutions.
3. First Report of Committee on SC/ST/OBC/Minorities
4. First Report of Committee on Government Undertakings
5. First Report of Committee on Women & Child Welfare
6. First Report of General Purposes Committee
Special Mention (Rule 280):
The Members raised 112 matters during this Session as special mention by which they drew the attention of the House on different issues. On 13 issues, keeping in view the importance of the problem, concerned Ministers intervened and replied.
Short Duration Discussion:
Following three Short Duration Discussion were held in the House:
i.) Regarding “Situation arising out of price hike of food items”.
Chief Minister replied to the debate.
ii.) Regarding “Situation arising out of deteriorating condition of law and order in Delhi”
Chief Minister replied to the debate.
iii.) Regarding “Working condition of MCD”.
Minister of Urban Development replied to the debate.
Resolutions of the Private Members:
Friday, 19th March, 2010
Shri Balram Tanwar moved the following resolution:
“This house resolves that special status be provided to all urbanized and rural villages of Delhi felicitating exemption from House Tax, Property Tax etc. and purview of building laws/bye-laws,
This House also resolves that these villages be granted special rebate in the electricity and water charges under special status.”
(Withdrawn after discussion).
Friday, 26th March, 2010
Shri Naseeb Singh moved the following resolution:
“This House resolves that for proper development of urbanized villages and extended ‘abadi area’, the work relating to development of these villages be included in the Rural Development Board immediately.”
(Withdrawn after discussion).
Dr. S.C.L. Gupta moved the following resolution:
“This House resolves that ‘Delhi Health & Hospitals Regulatory Authority’ be constituted to ensure the Government & Private Hospitals and Nursing Homes more responsible towards the people”.
(Rejected after discussion)
This House was adjourned sine-die on the 1st April, 2010 with the rendering of the National Anthem (Jana Gana Mana).
With high regards.
Yours Sincerely,
(Siddharath Rao)
Shri-------------------------------