SESSION REVIEW-FIFIH SESSION (MONSOON SESSION) OF FOURTH LEGISLATIVE ASSEMBLY-17^th August to 23^rd August 2010

Dear

          I have the  honour to apprise you with the Business conducted by the Delhi Legislative Assembly during the recently concluded Fifth Session (Monsoon Session) of the Fourth Legislative Assembly.

          The Session commenced on the 17^h August 2010 and was adjourned sine die on the 23^rd August 2010 after holding five sittings.  A brief summary of the various business disposed by the House during the Session is as follows:

Obituary Reference:

          The House made obituary reference to the Shri Shiv Charan Gupta, Member of First Delhi Legislative Assembly (1952-56) and Member of Parliament.

Questions:

          Total 501 notices of questions were received during this Session, including 100 Starred Questions & 309 Un-starred Questions. 22 questions were clubbed.  Total 70 questions were rejected due to various reasons.

             Out of the 100 questions listed for oral answering, the Ministers concerned in the House replied 12 questions and the Members asked 122 Supplementary Questions on them.

Legislative Business:

          Government Bill, “The Delhi Tax on Luxuries (Amendment) Bill, 2010” was introduced and passed in this Session.

Papers laid on the Table:

      As per established tradition, Chief Minister & Ministers laid copies of 40 notifications issued from time to time by their respective departments during prorogation.

Presentation of Reports of the Committees:

Reports of the three Committees were introduced and passed in the House during this Session:

1. Fifth Report of Business Advisory Committee
2. Fifth Report of the Committee on Private Member's Bill and Resolutions.
3. Second Report of General Purposes Committee

Special Mention (Rule 280):

The Members raised 63 matters during this Session as special mention by which they drew the attention of the House on different issues.  On 14 issues, keeping in view the importance of the problem, concerned Ministers intervened and replied.

Motion Under Rule 107:

         One Motion regarding providing security to the MLAs was introduced by Shri Surender Kumar & Shri S.P.Ratawal under Rule-107 and passed.

Short Duration Discussion:

Four Short Duration Discussions were listed & discussed in the House during this Session:

1.     Preparation of Commonwealth Games.

2.     Price rise and measures to control it.

3.     Deteriorating law and order situation in Delhi

4.     Irregularities in MCD and inordinate delay in providing underground parking facilities

Resolutions of the Private Members:

 Friday, 20^th August, 2010

Two Resolutions of Private Member’s namely,

     “This house resolves that the unauthorized colonies be regularized without delay and all required basic amenities be provided in these colonies to provide relief to 40 lac inhabitants from sub-standard life” and

           “This House resolves that MCD should grant lease hold/free hold documents to the Metro-work affected persons who were rehabilitated/allotted shops in Metro Bazar, Tilak Nagar & other places by MCD” were moved and discussed by the House but, were not accepted.

This House was adjourned sine-die on the 23^rd August 2010 with the rendering of the National Anthem (Jana Gana Mana).

             With high regards.

Yours Sincerely,

(P.N.Mishra)

Shri-------------------------------