Bulletin Part-I
(Brief summary of proceedings)
Monday, 5th September, 2011/20, Bhadrapada, 1933 (Saka)
No. 64
2.04 PM
Dr. Yoganand Shastri, Hon’ble Speaker in Chair
1. |
2.05 PM
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Question Hour:
Starred Question No. 83, 87,92,93,95 & 96 were
asked and replied. Replies to Starred Questions
No. 81, 82, 84 to 86, 88 to 91, 94, 97 to 100
and Unstarred Questions No. 247 to 298 were
placed on the table.
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2. |
3.02 PM |
The Chair expressed his greetings to all the
Teachers of Delhi on the occasion of ‘Teachers
Day.’
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3. |
3.03 PM |
Special Mention (Rule 280):
The Chair stated that matters to be raised by
the following Members be treated as read :
1. Shri Veer Singh Dhingan
2. Ch. Surender Kumar
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4. |
3.04 PM |
Adoption of Report:
Shri Naseeb Singh moved the following
motion:
“That this House agrees with the Second
Report of Government Assurance Committee
presented on 1st September, 2011.’’
The Motion was put to vote and adopted by
vice-vote.
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5. |
3.05 PM |
Presentation of Appropriation Accounts, Finance
Accounts and CAG Report:
Smt. Sheila Dikshit, Chief Minister laid the copies of the following reports : (i) Appropriation Accounts for the year 2009-10. (ii) Finance Accounts for the year 2009-10.
(iii)
Report of the
Comptroller and Auditor General of
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6. |
3.05 PM |
Papers laid
on the Table: 1. Smt. Sheila Dikshit, Chief Minister laid the copies of the following notifications : (i) Notification No. F. 12/2/2004/AR/8870-9039/C dated 04.08.2011 regarding appointment of Mrs. Nisha Samuel as Part-Time Member in Public Grievances Commission, Govt. of NCT of Delhi for a further period of one year (English & Hindi version). (ii) Notification No. F. 12/2/2004/AR/9040-9209/C dated 04.08.2011 regarding appointment of Sh. Dinesh Gupta as Part-Time Member in Public Grievances Commission, Govt. of NCT of Delhi for a further period of one year (English & Hindi version). (iii) Notified Statutes/Amendments in Statutes and Ordinances/Amendment in Ordinances of Guru Gobind Singh Indraprastha University (English & Hindi version). 2. Shri Arvinder Singh Lovely, Minister of Transport laid the copies of the following notifications: (i) No. NWZ/I/88/Tpt/2007/74 dated 30.06.2011 regarding authorization of institutions for issuance of certificate of possession of adequate knowledge and understanding of the matters referred to in sub-rule (1) of Rule-11 of Central Motor Vehicle Rules, 1989 and Term and Condition thereof. (ii) No. 23(127)/2007/Tpt./OPS/46 dated 09.05.2011 regarding Amendment of Rule-81 of Delhi Motor Vehicle Rule pertaining to tourist transport operations. (iii) No. 19(95)/Tpt./Sectt./2010/04 dated 20.04.2011 regarding providing free passage to the emergency vehicle. 3. Shri Haroon Yusuf, Minister of Development laid the copies of the following notifications: (i) No. F.
8(37)/2009/DAM/MR/8915 dated 31.05.2011
regarding names of the nominated persons to be
the Members of the Fish, Poultry and Egg
Marketing Committee, Gazipur, (ii) No. F.8(43)/2010-DAM/MR/8994 dated 02.06.2011 regarding nomination of Shri Rajinder Kumar Sharma as Member of the Delhi Agriculture Marketing Board from the category of traders and commission agent licensed Under Section 80 (English & Hindi version). (iii) No.
F. 8(8)/2011/DAM/MR/9070 dated 06.06.2011
regarding rescinds the Notification No. F.
8(13)/93/DAM/MR/1627 dated 03.06.1997 and No. F.
8(13)/93/DAM/MR/PF/1066 dated 12.03.1998 in
respect of establishment of Markets of flower
trade, Principal Market Yard at Mehrulli and
subsidiary markets at (iv) No. F.
8(37)/2009/DAM/MR/9186 dated 10.06.2011
regarding name of the nominated persons to be
the Chairman & Vice Chairman of the Fish,
Poultry and Egg Marketing Committee, (v) No. F 8(8)/2011/DAM/MR/9612 dated 01.08.2011 in respect of establishing Principal Market-IFC Gazipur Flower Market, within the compound of Fruit and Vegetable Market, IFC Gazipur, Delhi for marketing of an Agricultural produce pertaining to item no.-XV ‘Hoticulture’ in schedule-I (English & Hindi version). (vi) No. F.8/23/2001/DAM/MR/Vol-III/9691-9705 dated 08.08.2011 regarding nomination of Sh. Haroon Yusuf, Minister of Development as Chairman, Delhi Agricultural Marketing Board in place of Sh. Brahm Yadav (English & Hindi version). 4. Shri Rajkumar Chauhan, Minister of Urban Development laid the copy of Action Taken Memorandum made in the Sixth Report 2002-03 and 2003-04 (Combined) of National Commission for Safai Karamcharis.
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7. |
3.08 PM |
Consideration and passing of
Bill:
Smt.
Sheila Dikshit, Chief Minister
moved that
‘The
The Motion was put to vote and adopted by
voice-vote.
Chief Minister made a brief statement.
The Bill was considered clause-wise.
Smt. Sheila Dikshit, Chief Minister
moved that
‘The
The Motion was put to vote and adopted by
voice-vote.
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8. |
3.14 PM |
Introduction and Consideration of Bills:
1.Smt. Sheila Dikshit, Chief Minister
introduced ‘The Members of
Legislative Assembly of the
Smt. Sheila Dikshit, Chief Minister moved
that ‘The Members of Legislative Assembly of
the
The Motion was put to vote and adopted by
voice-vote.
Chief Minister made a brief statement.
Following Members participated in the discussion
:
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9. |
3.33 PM |
Shri Asif Mohd. Khan, Hon’ble Member walked out
of the House in protest against the provisions
of the Bill.
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10. |
3.34 PM |
Discussion on the Bill Continued…..
10.
Shri Subhash Chopra
11.
Dr. Narender Nath
Chief Minister replied to the discussion.
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11. |
4. 26 PM |
The Chair named Shri Asif Mohd. Khan for his
indecorous behaviour. |
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12. |
4.28 PM |
The Bill was considered clause-wise.
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13. |
4.31 PM |
The Chair stated that notices of amendments in
the aforesaid Bill have been received from
Hon’ble Members Shri Subhash Chopra, Shri Mukesh
Sharma, Shri Neeraj Basoya, Shri Hasan Ahmad and
Shri Vipin Sharma for deleting Clause 7 of the
Bill, proposing amendment of Section 8A of the
Principal Act.
The Chair ruled that the proposed amendments are
irrelevant and therefore, the consent to move
these amendments has not been given due to
reasons specified in Sub-Rule (vi) of Rule-142
of the Rules of Procedure and Conduct of
Business.
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14. |
4.33 PM |
Smt. Sheila Dikshit, Chief Minister moved
that ‘The Members of Legislative Assembly of
the
The Motion was put to vote and adopted by
voice-vote. |
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15. |
4.34 PM |
2. Smt. Sheila Dikshit, Chief Minister
introduced ‘The Ministers of the Government
of
Smt. Sheila Dikshit, Chief Minister moved
that ‘The Ministers of the Government of b
The Motion was put to vote and adopted y
voice-vote.
Chief Minister made a brief statement.
The Bill was considered clause-wise.
Smt.
Sheila Dikshit, Chief Minister moved that
‘The Ministers of the Government of
The Motion was put to vote and adopted by
voice-vote.
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16. |
4.42 PM |
Short Duration Discussion:
Shri Naseeb Singh
initiated
discussion on the condition of slum
katras
& slum
bastis of
Following Members participated in the
discussion:
2. Shri Devender Yadav
3. Shri Nand Kishore
4. Shri Ram Singh Netaji
5. Shri Shoaib Iqbal
Minister of PWD replied to the discussion.
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17. |
5.25 PM |
The Hon’ble Speaker expressed thanks to all the
Members of the House and also Officers/Officials
of the Assembly Secretariat, Officers of the
Delhi Government and other agencies like PWD
(Civil/Electrical/Horticultures), Delhi Police,
CRPF, Delhi Fire Service, Security including
Special Branch and Print & Electronic Media for
their co-operation in smooth conduct of the
Monsoon Session.
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18. |
5.27 PM |
House was adjourned sine-die.
National Anthem – Jan-Gan-Man
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5th
September, 2011 |
P.N. Mishra
Secretary |