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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): The following Members to raise matters under Rule 280:

1. Shri Veer Singh Dhingan                            6. Shri Bheeshm Sharma

2. Dr. Harsh Vardhan                                     7.  Dr. Jagdish Mikhi

3. Shri Jai Bhagwan Aggarwal                       8.  Shri Harsharan Singh Balli

4. Shri Kulwant Rana                                      9.  Dr. Bijender Singh

5. Shri Brahm Pal                                       10. Shri Sushil Chaudhary

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Papers to be laid on the Table:

1. Dr. A.K. Walia, Minister of Finance to lay the copies of the following:

1.Appropriation  Accounts 2004-2005(English & Hindi Version)

2.Finance Accounts for 2004-2005(English & Hindi Version).

3. Report of  the C&AG of India for the year ended 31-03-2005(English & Hindi Version).

2. Shri Haroon Yusuf, Minister of Power to lay the copies of the following:

1. Annual Report of Pragati Power Corporation Limited for the year 2003-2004.

2.  Annual Report of Pragati Power Corporation Limited for the year 2004-2005.

3. Annual Accounts of the Delhi Electricity Regulatory Commission for the year 2004-2005     incorporating Separate Audit Report of the Controller and Auditor General of India.

3.Shri Rajkumar Chauhan, Minister of Food & Supplies to lay the copy of the

Annual Report of the Delhi State Civil Supplies Corporation Limited for the year 2004-2005.

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Motion for election to Financial Committees:

The Chief Minister to move the following Motion:

“That the Members of this House do proceed to elect in the manner required under Rule 192(2), Rule 194(2) and rule 196(2) of the Rules of Procedure and Conduct of Business in the Legislative Assembly, nine Members from amongst themselves to serve as Members of the Public Accounts Committee, Estimates Committee and Committee on Government Undertakings, for the term beginning from 1^st April, 2006 and ending on 31^st March, 2007.”

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                               PRIVATE  MEMBER’S BUSINESS                         

(i) Private Members Bills :

(a) Introduction of Bill

1. Shri Bheeshm Sharma to introduce ‘The Delhi Right to Information (Amendment) Bill, 2006 (Bill No.3 of 2006) with the leave of the House.

 (b) Consideration and passing of Bills:

1. Shri Bheeshm Sharma to move  that “The Delhi Board for Homeless Children and Women Bill, 2005” introduced in the House on 1^st April, 2005 be considered.

Also to move that the Bill be passed. 

2.  Shri Bheeshm Sharma to move  that “The Compulsory Insurance of Government Contract Workers Bill, 2005” introduced in the House on 23^rd September,2005 be considered.

Also to move that the Bill be passed.

3. Shri Mukesh Sharma to move that “ The Delhi Co-Operative Societies (Amendment) Bill, 2005” introduced in the House on  23^rd September, 2005 be considered.

Also to move that the Bill be passed.

4. Shri Mukesh Sharma to move that “The Delhi Electricity Reform (Amendment) Bill,

 2005” introduced in the House on  23^rd September, 2005 be considered.

Also to move that the Bill be passed.

(ii) Private Members Resolution:

Shri Ramvir Singh Bidhuri to move the following resolution: “This House resolves that keeping in view the requirements of the people of Delhi, the Government recommends to the Government of India to regularize the shops and commercial units running in the residential areas of Delhi”.

Delhi

17^th March 2006

                                             Siddharath Rao

                                               Secretary