SESSION REVIEW NINTH SESSION (WINTER SESSION) OF FOURTH LEGISLATIVE ASSEMBLY-

 9TH JANUARY TO 13TH JANUARY, 2012

 

Dear

 

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

 

          The Session commenced on the 9th January, 2012 and was adjourned sine die on the 13th January, 2012 after holding five sittings.  A brief summary of the various businesses disposed by the House during the Session is as follows:

 

Lt. Governor’s Address:

          Sh. Tejendra Khanna, Hon'ble Lt. Governor of Delhi, addressed the House on 9th January, 2012.

Questions:

 

          Total 426 notices of questions were received during this Session, including 80 Starred Questions & 298 Un-starred Questions. 07 questions were clubbed.  Total 41 questions were rejected due to various reasons.

             Out of the 80 questions listed for oral answering, the Ministers concerned in the House replied 17 questions and the Members asked 66 Supplementary Questions on them.

 

Legislative Business:

Following two Government Bills were introduced and passed by the House:

 

1.     The Delhi Value Added Tax (Amendment) Bill, 2012 (Bill No. 02 of 2012).

2.     The Delhi Co-operative Societies (Amendment) Bill, 2011 (Bill No. 01 of 2011)

Papers laid on the Table:

 

      As per established tradition, Chief Minister & Ministers laid copies of 54 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. Ninth  Report of Business Advisory Committee
  2. Ninth Report of the Committee on Private Member's Bill and Resolutions.

 

 

Special Mention (Rule 280):

The Members raised 47 matters during this Session as special mention by which they drew the attention of the House on different issues.  On 07 issues, keeping in view the importance of the problem, concerned Ministers intervened and replied.

 

Short Duration Discussion:

Two Short Duration Discussions were listed in the House during this Session:

1. Discussion on benefits of trifurcation of MCD for better administrative  arrangement and public conveniences.

2. Discussion on deteriorating law and order situation in Delhi.

 

 

 

 

 

The House discussed first matter i.e., Discussion on benefits of trifurcation of MCD for better administrative arrangement and public conveniences. The second listed discussion on deteriorating law and order situation in Delhi was not taken up as concerned Members were not present in the House.

 

Resolutions of the Private Members:

 Friday, 13th January, 2012

Shri Naseeb Singh moved the following resolution:

This House resolves that Sections 35 and 92 of Delhi Co-operative Societies Act, 2003 and Rules of 2007 which come in the category of public interest, be suitably amended for the welfare of the citizens of Delhi.

(Withdrawn after discussion)

Shri Mohan Singh Bisht moved the following resolution:

This House resolves that pension to Senior Citizens, Handicapped Persons, Widows and destitute women be increased from Rs. 1000/- to Rs. 2000/- per month.

(Rejected after discussion).

Shri Veer Singh Dhingan moved the following resolution:

This House resolves that all the Leprosy patients of the Leprosy Homes, who are receiving maintenance allowances pension from the Government, shall be treated as BPL, even if they possess APL ration cards.

(Withdrawn after discussion).

          

This House was adjourned sine-die on the 13th January, 2012 with the rendering of the National Anthem (Jana Gana Mana).

 

 

             With high regards.

Yours Sincerely,

 

 

(P.N.Mishra)

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