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Question Hour: Starred Questions as shown in separate list to be asked and replies given.

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Special Mention (Rule 280):  Members to raise matters under Rule 280.

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Adoption of Reports:

1. Shri Ramakant Goswami

     Shri Sahab Singh Chauhan

     to move the following Motion: “That this House agrees with the Ninth Report of the Business Advisory Committee presented on 2^nd March 2006”.

2. Shri Ramakant Goswami

    Shri SP Ratawal

     to move the following Motion: “That this House agrees with the Seventh  Report of the Private Members Bills and Resolutions Committee presented on 2^nd March 2006”.

1. Dr. S.C. Vats

       Shri Sahab Singh Chauhan

to move the following Motion: “That this House agrees with the Third Report of the Public Accounts Committee presented on 2^nd March 2006”.

2. Dr. Jagdish Mukhi

       Shri Bheeshm Sharma

to move the following Motion: “That this House agrees with the First Report of the Government Assurance Committee presented on 2^nd March 2006”.

Presentation of Reports:

1.   Shri Ram Babu Sharma

      Shri Bheeshm Sharma

  to present the ”Report of  Select Committee on Delhi Water Board (Amendment) Bill,2005 “

2.   Shri Ram Babu Sharma

      Shri Dharam Deo Solanki

  to present “ Report of the Select Committee on MCD(Second amendment) Bill,2004 ”.

3. Smt. Tajdar Baber

     Dr. Harsh Vardhan

      to present the “Report of  Select Committee on NDMC(Amendment) Bill,2004” .

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       Papers to be laid on the Table:

 (I) Smt. Sheila Dikshit, Hon’ble Chief Minister to lay the copies of the       following:

(i)                  5^th Annual Report of Lokayukta for the period 2003-2004(English Version)

(ii)                 6^th Annual Report of Lokayukta for the period 2004-2005(English Version)

      (iii)       5^th Annual Report of the PGC for the period ending 31^st March,2003

                   (English Version). 

(II)  Shri Mangat Ram Singhal, Hon’ble Minister of Industries to lay the copy of the following:

(i)                  Notification No. F.1/C.I./Policy/INSITU/Karawal Nagar/2005/001/545

            dated 2.12.2005.    

(ii)       Notification No. F.1/C.I./Policy/INSITU/Dabri/2005/002/546 

            dated 2.12.2005.

(iii)                Notification No. F.1/C.I./Policy/INSITU/Haiderpur/2005/003/547

            dated 2.12.2005.

(iv)       Notification No. F.1/C.I./Policy/INSITU/Basaidarapur/2005/004/548

            dated 2.12.2005.   

(v)         Notification No. F.1/C.I./Policy/INSITU/Swarn.P.Mundka/2005/005/549

           dated 2.12.2005.  

(vi)      Notification No. F.1/C.I./Policy/INSITU/Rithala/2005/006/550

             dated 2.12.2005. 

(vii)     Notification No. F.1/C.I./Policy/INSITU/Nawada/2005/007/551

             dated 2.12.2005.

(viii)   Notification No. F.1/C.I./Policy/INSITU/New Mandoli/2005/008/552

             dated 2.12.2005.

(ix)     Notification No. F.1/C.I./Policy/INSITU/Shalamar Village/2005/009/553

             dated 2.12.2005.

(x)       Notification No. F.1/C.I./Policy/INSITU/Hastsal Pkt-.D/2005/010/554

             dated 2.12.2005.

(xi)       Notification No. F.1/C.I./Policy/INSITU/Khyala/2005/011/555

             dated 2.12.2005. 

(xii)       Notification No. F.1/C.I./Policy/INSITU/Peeragarhi Village/2005/012/556

             dated 2.12.2005.

(xiii)            Notification No. F.1/C.I./Policy/INSITU/Libaspur/2005/013/557

             dated 2.12.2005.

(xiv)      Notification No. F.1/C.I./Policy/INSITU/Naresh Park Ext./2005/014/558

             dated 2.12.2005.

(xv)       Notification No. F.1/C.I./Policy/INSITU/Hastsal Pkt.-A/2005/016/559

             dated 2.12.2005. 

(xvi)            Notification No. F.1/C.I./Policy/INSITU/Sultan Pur Mazra/2005/017/560

             dated 2.12.2005. 

(III)   Shri Raj Kumar Chauhan, Hon’ble Minister of Development & Revenue to lay the copy of

Notification dt. 28.12.2005 under rule 59 of Delhi Agricultural Produce Marketing(Election)Rules,2000.

 Private Member’s Business

Private Members Resolutions:

1.Shri O. P. Babber  to move the following resolution: “ This House resolves that free Metro passes be provided to the Members of the Delhi Assembly .”

 2.  Shri Sahab Singh Chauhan to move the following resolution:  “This House resolves that Delhi be granted full statehood with immediate effect”.

  3. Shri Ramvir Singh Bidhuri to move the following resolution:  “ This House resolves that rural status of the villages should not be altered and those villages which were declared as urbanized be restored in the category of villages and simultaneously be exempted from house tax and building byelaws”.

Delhi

2nd  March 2006

Siddharath Rao

                                               Secretary