DELHI LEGISLATIVE ASSEMBLY

 

Bulletin Part – I

(Brief summary of proceedings)

 

 Wednesday 24th March 2004/Chaitra 4, 1926 (Saka)

 

No. 5

 

 

 

10.00

AM

Shri Ajay Maken, Hon'ble Speaker  in-Chair

 

NATIONAL SONG (VANDE MATARAM)

 

 

1

 

New Year Greetings: The Chair greeted the Members on the occasion of New Year (Saka Calendar).

 

2

 

OBITUARY REFERENCES:

The House paid tributes to the freedom fighters on the occasion of the “Shahidi Diwas”

Obituary reference was also made on the passing away of:

  1. Shri KR Malkani, Former Lt.Governor of Pondicherry and Member of the Rajya Sabha.
  2. Shri Sikandar Bakht, Former Governor of Kerala and Member of the Delhi Metropolitan Council.

 

The House observed two minutes silence as a mark of respect towards the departed souls.

 

 

3

10.17

AM

Leave to move Adjournment Motion:

Dr. Jagdish Mukhi, Leader of Opposition sought the leave of the House to move Adjournment Motion. As more than 1/6th  of the Members stood in favour of leave being granted, the Chair intimated that the leave to move the Adjournment Motion was granted. He further directed that in accordance with the provisions of the Rules of Procedure the Adjournment Motion be taken up at 1.00 PM.

 

 

4

10.30

AM

 

 

 

 

 

 

 

11.01

11.10

Special Mentions:

Following Members raised matters under Rule 280:

  1. Shri Sahab Singh Chauhan
  2. Shri Moti Lal Sodhi
  3. Dr. Jagdish Mukhi (Minister of Development intervened)

(The Chair asked Shri Karan Singh Tanwar to withdraw from the House for disobeying the directions of the Chair.)

House adjourned for ten minutes

      House reassembled

(Special Mention continued)

  1. Shri Bheeshm Sharma (Minister of Urban Development intervened)
  2. Shri OP Babber
  3. Shri Mala Ram Gangwal
  4. Shri Mohan Singh Bisht
  5. Shri Veer Singh

 

 

 

11.30

On request of the Leader of Opposition and the Leader of House, the Chair recalled Shri Karan SinghTanwar, who had been asked to withdraw.

 

 

5

11.35

AM

Papers laid on the Table:

The Chief Minister, Smt. Sheila Dikshit, laid copies of the following documents:

(i)           Second Annual Report of the State Council for Right to Information.

(ii)         Notification Dated 3.2.2004 to amend the list of the Competent Authorities under Delhi Right to Information Act.

(iii)        Notification Dated 12.2.2004 regarding amendment/additions in Delhi Right to Information Rules.

(iv)       Notification dated 1.3.2004 regarding appointment /extension of tenure of Shri PS Bhatnagar, IAS (Retd.) as Chairman (Public Grievances Commission)

(v)         Notification dated 3.3.2004 regarding appointment/extension of tenure of Shri Hari Shankar Gupta and Ms. Anjana Kanwar as Part-time Members of Public Grievances Commission.

 

The Minister of Finance, Dr. AK Walia laid copies of the following documents:

(i)                  Second Report of the Finance Commission together with the explanatory memorandum as to the action taken thereon.

(ii)                Notification dated 21st March 2003 regarding Delhi Municipal Corporation (Maintenance of Accounts) (Amendment) Regulations 2003.

(iii)               Notification dated 24th April 2003 regarding Delhi Municipal Corporation (Election of Councillors) (Amendment) Rules 2003.

(iv)              Notification dated 18th July 2003 notifying date of effect of the Delhi Municipal Corporation   (Amendment) 2003 as 1.8.2003.

(v)                Notification dated 16th September 2003 regarding the   Delhi Municipal Corporation (Conditions of Service of the Chairperson and Members of the Municipal Valuation Committee) Rules 2003.

(vi)              Notification dated 27th January regarding the   Delhi Municipal Corporation (Conditions of Service of the Chairperson and Members of the Municipal Taxation Tribunal) Rules 2004.

(vii)             Notification dated 27th February 2004 regarding the   Delhi Municipal Corporation (Property Taxes) Byelaws 2004.

 

 

6

11.36

Presentation of Reports:

 

1. Shri Dr. SC Vats presented the First Report of the Business Advisory Committee.

2. Shri Dharam Deo Solanki presented the First Report of the General Purposes Committee.

 

 

7

11.37

Congratulatory Motion (Under Rule 114):

1. Shri Sahab Singh Chauhan moved the following Motion:

“That this House congratulates the Hon'ble Speaker for efforts for the beautification of the Assembly building and efforts made for the restoration of the originality of the Old Secretariat Complex. Vision Document prepared to modernize the Assembly in order to make it a world-class model representative institution is commendable. The House also compliments and wishes the best for the early completion of these projects.”

The Motion was put to vote and adopted unanimously.

 

2. Shri Vijay Jolly moved the following Motion”

“The House congratulates the Indian Cricket Team for their outstanding performance in the one-day cricket series against Pakistan and for winning the hearts of the people throughout the world for super display of game and sportsman ship.

The House also congratulates the Hon'ble Speaker to participate in this endeavor to support Indian team and preponing the time of the House today to witness the final match and also encourage the Indian Cricket team with our sentiment and best wishes.”

The Motion was put to vote and adopted unanimously.

 

 

8

11.40

Motion for election to Financial Committees:

The Chief Minister   moved 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 1st April, 2004 and ending on 31st March, 2005.”

The Motion was put to vote and adopted unanimously.

 

 

 

 

Schedule for elections to the Financial Committees:

Chair announced the following schedule for elections to the Financial Committee:

  1. Last date for receipt of Nominations: 25th March 2004 up to 12.00 Noon.
  2. Last date for withdrawal of Nominations: 25th March 2004 up to 3.00 PM.
  3. Date of elections, if necessary: 25th March 2004 (4.00 to 4.30 PM)

 

9

11.42

Introduction of Bill:

The Chief Minister introduced the ‘Code of Criminal Procedure (Delhi Amendment) Bill 2004, (Bill No.1 of 2004)’ with the leave of the House.

 

 

10

11.43

Short Duration Discussion:

Shri Ramvir Singh Bidhuri initiated discussion on the ‘Problems faced by the people living in unauthorized colonies and providing basic civic amenities to them’.

The following Members participated in the discussion:

  1. Shri Mukesh Sharma

 

 

12.15

Noon

House adjourned for lunch break

 

 

 

House reassembled.

 

 

12.45

Debate on the Short Duration Discussion continued.

The following Members participated:

  1. Shri Jile Singh Chauhan
  2. Shri Sahab Singh Chauhan

(The debate was suspended to take up the adjournment motion)

 

11

1.10

Adjournment Motion:

Dr. Jagdish Mukhi moved adjournment motion on the implementation of Unit Area Method of Property Taxes and initiated debate on it.

The following Members participated in the debate:

1.       Dr. Narender Nath

2.       Shri Mange Ram Garg

3.       Prof. Kiran Walia

4.       Dr. Harsh Vardhan

5.       Shri Mukesh Sharma

6.       Shri Sushil Choudhery

The Chief Minister made certain clarifications.

The Minister of Urban Development replied to the Debate.

The Motion of adjournment was put to vote and negated by voice vote.

 

 

 

2.55

PM

Debate on Short Duration Discussion, which was interrupted due to the Adjournment Motion, continued. The following Members further participated in the debate:

  1. Shri Mohan Singh Bisht
  2. Shri Ramesh Bidhuri
  3. Shri Dharam Deo Solanki
  4. Shri Kulwant Rana

 

 

12

 

Announcements by Chair:

1. The Chair announced the detention and release of Dr. Jagdish Mukhi, Dr. Harsh Vardhan, Shri Mohan Singh Bisht, Shri Ramesh Bidhuri and Shri Mange Ram Garg.

2. The Chair informed that Shri Subhash Chopra had informed that he would not be able to attend the session as he was abroad.

 

 

 

 

Minister of Urban Development replied to the debate on Short Duration Discussion

 

 

 

3.25

PM

House was adjourned up to 2.00 PM of 25th March 2004.

 

 

Delhi.

24th March 2004

Siddharath Rao

Secretary

 

DELHI LEGISLATIVE ASSEMBLY

 

Bulletin Part – I

(Brief summary of proceedings)

 

 Thursday 25th March 2004/Chaitra 5, 1926 (Saka)

 

No. 6

 

 

1

2.00

PM

 

 

 

2.25

2.35

 

2.42

2.47

 

2.52

2.57

 

 

 

 

 

 

3.05

 

 

 

 

 

 

 

 

 

 

 

3.49

 

Shri Ajay Maken, Hon'ble Speaker in-Chair

Special Mentions:

Following Members raised matters under Rule 280:

1.            Shri Kanwar Karan Singh (Minister of Urban Development intervened)

2.            Shri Surender Kumar

House adjourned for ten minutes due to pandemonium

House reassembled

 

House adjourned for five minutes due to pandemonium

House reassembled

 

House adjourned for five minutes

House reassembled

 

Shri Kulwant Rana entered the well of the House and shouted slogans. He  was directed to withdraw from the House.

 

(Chief Minister replied to the matter raised by Shri Surender Kumar)

3.            Shri SP Ratawal

(Shri Karan Singh Tanwar walked out in protest against the withdrawal of Shri Kulwant Rana)

4.            Shri Sahab Singh Chauhan (Minister of Urban Development intervened)

5.            Shri Ravinder Nath Bansal

6.            Shri A Dayanand Chandila A (Minister of Education intervened)

7.            Shri Moti Lal Sodhi

8.            Shri Bheeshm Sharma

9.            Shri Veer Singh

(The Leader of Opposition requested that Shri Kulwant Rana may be allowed to return.The Chair agreed and said that the Member could return after the tea break.)

10. Shri Anil Bhardwaj

 11. Shri Harsharan Singh Balli (The Chief Minister intervened)

(Shri Karan Singh Tanwar who had staged a ‘walk out’ returned)

 12. Shri Mohan Singh Bisht

(The Chair stated that the rest of the notices, which had been received for the day, would be treated as ‘read’)

 

 

2

3.50

Adoption of Reports:

1.       Dr. SC Vats moved the following Motion: “that this House agrees to the First  Report of the Business Advisory Committee presented to the House on 24th March 2004.

The Motion was put to vote and adopted unanimously.

 

2.       Shri Dharam Deo Solanki moved the following Motion: “that this House agrees to the First  Report of the General Purposes Committee presented to the House on 24th March 2004.

The Motion was put to vote and adopted unanimously.

 

 

3

3.53

Papers laid on the Table:

1. The Minister of Finance, Dr. AK Walia laid copies of the following documents:

(i)                  Notification dated 1.5.2003 regarding increase in the taxable quantum.

(ii)                Notification dated 1.5.2003 regarding Pan Masala and tea to be shifted to First Point goods.

(iii)               Notification dated 1.5.2003 regarding amendment of II Schedule – Dry Fruits, Toys etc.

(iv)              Notification dated 1.5.2003 regarding amendment of III Schedule – Food grains branded and packed, Toys etc.

(v)                Notification dated 12.5.2003 regarding exemption from sales tax in respect the Embassy of Slovenia in New Delhi and its diplomats.

(vi)              Notification dated 20.5.2003 regarding sales tax on sarees.

(vii)             Notification dated 20.5.2003 regarding sales tax on sarees, fresh flowers.

(viii)           Notification dated 20.5.2003 regarding insertion of entries in III Schedule

(ix)              Notification dated 3.7.2003 regarding sales tax on sarees – amendment of I Schedule

(x)                Notification dated 3.7.2003 regarding sales tax  on sarees – amendment of II Schedule.

(xi)              Notification dated 3.7.2003 regarding sales tax  on sarees – amendment of III Schedule.

(xii)             Notification dated 15.7.2003 regarding appointment of Shri PN Mishra, Dy. Commissioner (Sales Tax) as Registrar, Chit Fund.

(xiii)           Notification dated 15.7.2003 regarding appointment of Shri CP Tripathi, Addl. Commissioner (Sales Tax) as Director of Chits.

 

2. The Minister of Development, Shri Raj Kumar Chauhan, laid a copy of the Annual Report for the year 2002-2003 of the Delhi Co-operative Housing Finance Corporation Ltd.

 

 

4

3.54

Consideration and Passing of Bill:

The Chief Minister, Smt. Sheila Dikshit   moved that the  “Code of Criminal Procedure (Delhi Amendment) Bill, 2004”(Bill No 1 of 2004) introduced in the House on the 24th March 2004 be taken consideration.

The Motion was adopted.

The Chief Minister made a statement on the Bill.

The Bill was considered clause-wise.

 

The Chief Minister, Smt. Sheila Dikshit   moved that the  “Code of Criminal Procedure (Delhi Amendment) Bill, 2004”(Bill No 1 of 2004) be passed.

The Motion was put to vote and adopted unanimously.

 

 

5

4.02

Calling Attention Motion:

Prof. Kiran Walia called the attention of the Chief Minister towards recent incidences of rape and murder of women including foreigners in Delhi.

 

 

 

4.10

4.45

House adjourned for tea break

House reassembled.

(On the directions of the Chair, Shri Kulwant Rana was allowed to return to the House)

Chief Minister replied to the Calling Attention Motion:

The following Members asked clarifications:

1.      Shri Ramvir Singh Bidhuri

2.      Shri Kanwar Karan Singh

3.      Dr. Jagdish Mukhi

4.      Shri Rama Kant Goswami

 

 

5.      Shri Sahab Singh Chauhan

6.      Shri SP Ratawal

7.      Smt. Meera Bhardwaj

Chief Minister replied to the clarifications.

 

 

6

5.35

 

 

 

 

 

6.05

Short Duration Discussion:

Shri Sahab Singh Chauhan initiated discussion on the  “need to improve the school education system in Delhi.”

The following Members participated in the debate:

  1. Dr. Jagdish Mukhi
  2. Shri Vijay Jolly

The Minister of Education replied to the debate.

 

 

7

6.25

Annual Budget (2004-2005): Dr. AK Walia, Minister of Finance presented the Annual Budget for the financial year 2004-2005.

 

 

8

 

Demands for Grants: The Minister of Finance   presented the Demands for Grants for the financial year 2004-2005.

 

 

9

 

Presentation and Voting on the Supplementary Demands (2003-2004): The Minister of Finance presented the first and final batch of Supplementary Demands   for the financial year 2003-2004.

The Supplementary Demands were considered Demand-wise and passed unanimously.

 

 

10

 

Appropriation (No.1) Bill, 2004: The Minister of Finance   introduced the ‘Appropriation (No.1) Bill, 2004 (Bill No.2 of 2004) (for the first and final batch of Supplementary Demands for Grants for the year 2003-2004) with the leave of the House.

 

The Minister of Finance moved that the Bill be considered.

The Bill was considered clause-wise.

The Minister of Finance moved that the Bill be passed.

The Motion was put to vote and adopted unanimously.

 

 

11

 

Presentation and Voting on the Demands for Grants (Vote on Account) for the period April to July 2004:

The Minister of Finance presented the Demands for Grants (Vote on Account) for the period April to July 2004.

The Demands for Grants (Vote on Account) for the period April to July 2004 were considered Demand-wise and passed.

 

 

 

 

Appropriation (Vote on Account) Bill, 2004:

The Minister of Finance   introduced the ‘Appropriation (Vote on Account) Bill, 2004 (Bill No.3 of 2004) with the leave of the House.

The Minister of Finance moved that the Bill be considered.

The Bill was considered clause-wise.

The Minister of Finance moved that the Bill be passed.

The Motion was put to vote and adopted unanimously.

 

 

 

 

12

6.50

Motion under Rule 114:

Shri Bheeshm Sharma moved the following Motion:

“that this House congratulates the Indian Cricket team for its great victory in Pakistan and also wishes it to emerge victorious in the test series. The House also expresses its thanks to the Hon'ble Speaker for enabling the Members to watch the historic match by preponing the time of the sitting of the House.”

The Motion was put to vote and adopted unanimously.

 

 

13

6.52

Announcement regarding Election to Financial Committees:

The Chair announced that the following Members were elected unopposed to the Financial Committees:

 

.

 

 

 

6.54

The House was adjourned sine-die.

 

(National Anthem   JAN GAN MAN)

 

 

Delhi.

25th March 2004

Siddharath Rao

Secretary