DELHI LEGISLATIVE ASSEMBLY Bulletin Part-I        (Brief summary of proceedings)         Thursday, 19th August 2010/ Shravan 28, 1932(Saka)   No. 41 2.02 PM       Dr. Yoganand Shastri , Hon’ble Speaker in Chair   1.                           2.03 PM   Starred Question No. 41, 42 & 43 were asked and replied.  Replies to Starred Question No. 44 to 60 and Un-starred Question No. 132 to 201 were placed on the table. 2. 3.03 PM Special Mention (Rule 280): Following Members raised matters under Rule 280: 1. Shri Mohan Singh Bisht (Hon’ble Speaker intervened into matter.) 2. Shri A Dayanand Chandela A 3. Shri Veer Singh Dhingan 4. Shri Manoj Kumar 5. Prof. Vijay Kumar Malhotra (Minister of Health intervened into matter.) 6. Shri Mukesh Sharma (Chief Minister intervened into matter.) 7. Shri Naresh Gaur 8. Shri Sahab Singh Chauhan 9.Ch. Surender Kumar 10. Dr. Harshvardhan 11. Shri Sunil Kumar Vaidya 12. Shri Hari Shanker Gupta (Hon’ble Speaker intervened into matter.) 13. Shri Bharat Singh (Minister of Urban Development intervened into matter.) 14. Shri Tarvinder Singh Marwah 15. Shri Kulwant Rana 16. Shri Ramesh Bidhuri 3. 4.00 PM Adoption of Report:  Shri Kanwar Karan Singh moved the following Motion: That “this House agrees with the Second Report of General Purposes Committee presented on 18th August, 2010”. The Motion was put to vote and adopted by voice-vote. 4. 4.01PM Papers laid on the Table: 1. Smt. Sheila Dikshit, Chief Minister laid the copies of following notifications: (i)                 Notification No. F.12/1/2010/AR/6197-6356/C dated 01.07.2010 regarding extending the term of Smt Meenakshi Datta Ghosh as Chairperson in Public Grievances Commission, Govt. of NCT of Delhi. (ii)              Notification No. F.12/2/2004/AR/8083-8242/C dated 30.07.2010 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. (iii)            Notification No. F.12/2/2004/AR/8243-8402/C dated 30.07.2010 regarding appointment of Shri Dinesh Gupta as Part-Time Member in Public Grievance Commission, Govt. of NCT of Delhi for a further period of one year. 2. Dr. A.K.Walia, Minister of Finance laid the copies of following Papers: A.(i)  Notification No. 14(16)/LA-2009/LJ/10/Lclaw/1 dated  06.01.10 regarding the Delhi Value Added Tax (Amendment) Act, 2009 (Delhi Act 01 of 2010) (ii)              Notification No. 3 (23)/Fin(T&E)/09-10/JSF/15-25 dated 13.01.2010 regarding appointing the 13th Day of January, 2010, as the date on which sections 2,5,6 and 7 of the Delhi Value Added Tax (Amendment) Act, 2009 (Delhi Act 01 of 2010) shall come into force. (iii)           Notification No. 3(27)/Fin(T&E)/09-10/JSFin/195 dated 17.03.2010 regarding rules to further amend the Delhi Value Added Tax Rules, 2005 (iv)              Notification No. 3(30)/Fin(T&E)/09-10/JSFin/285 dated 01.04.2010 regarding amendment in the Schedules appended to the Delhi Value Added Tax Act, 2004 (Delhi Act 3 of 2005) (v)            Notification No. 3(23)/Fin(T&E)/09-10/JSFin/286 dated 01.04.2010 regarding appoints the 1st day of April, 2010 as the date on which sections 3, 4 of the Delhi Value Added Tax (Amendment) Act, 2009 (Delhi Act 01 of 2010) shall come into force. (vi)             Notification No. 3(23)/Fin(T&E)/09-10/JSFin/287 dated 01.04.2010 regarding rules to further amend the Delhi Value Added Tax Rules, 2005 (vii)                Notification No. 3(27)/Fin(T&E)/09-10/asf/99 dated 07.05.2010 regarding rules to further amend the Delhi Value Added Tax Rules, 2005. B. (i) Notification No. 40(6)(3)/AC-2009 dated 19.03.2010       regarding Annual Report of Delhi Financial Corporation for the year   2008-09.     (ii)     Annual Report of Delhi Financial Corporation for the year  2008-09 (iii)               Separate Audit Report of Comptroller and Auditor General of  India in respect of Delhi Financial Corporation for the year 2008-09 5. 4.03 PM Introduction of Bill: Dr. A.K.Walia, Minister of Finance introduced “The Delhi Tax on Luxuries (Amendment) Bill, 2010” (Bill No. 07 of 2010)” with the leave of the House. 6. 4.04 PM Motion Under Rule-107: Shri Surender Kumar moved the following Motion:        “This House resolves that all the MLAs of Delhi be provided Security by the Government. If necessary, from its own Budget”. The Motion was put to vote and adopted unanimously. 7. 4.05 PM House adjourned for tea-break 8. 4.40 PM House reassembled. Hon’ble Speaker in Chair. 9. 4.40 PM Smt. Shiela Dikshit, Chief Minister congratulated Dr. Manmohan Singh, Hon’ble Prime Minister of India to be considered the first amongst the top-ten outstanding leaders of the world. 10. 4.42 PM Short Duration Discussion: Dr. Jagdish Mukhi initiated discussion on deteriorating law and order situation in Delhi. Prof. Vijay Kumar Malhotra, Leader of Opposition and other Members of Bhartiya Janta Party stated that Commissioner of Police was not present in the House which is contempt of the House as the discussion on law & order is going on. The Chair stated that Special Commissioner of Police and Home Secretary are present in the Officer’s Gallery. Not satisfied with the statement of the Chair, the Members of Bhartiya Janta Party demanded that the discussion would be started only when the Commissioner of Police, Delhi is present in the Officer’s Gallery. Shri Anil Bhardwaj, Parliamentary Secretary to C.M. , Shri Subhash Chopra, Shri Rama Kant Goswami and Shri Kanwar Karan Singh , Chief Whip also demanded the same. The Chair directed the Chief Minister to ensure the presence of Commissioner of Police, Delhi in the House. 11 4.55 PM  The Chair adjourned the House for thirty minutes. 12. 5.35 PM House reassembled. Hon’ble Speaker in Chair. 13. 5.36 PM The Chair stated that a message has been received from the Commissioner of Police, Delhi that he would be present within twenty minutes. Chief Minister suggested that discussion might take very long, so it would be appropriate to take it on another day and the sitting of the House may be commence at 11 or 12 O’ Clock on that day, if there was consensus of the House. Members were satisfied with the suggestion of the Chief Minister and stated that the House is supreme and they would not wait for the Commissioner of Police.  Members of both parties demanded that the discussion be taken up in the presence of Commissioner of Police. 14.  5.45 PM       House adjourned upto 2.00 PM on 20th August 2010. Delhi 19th August, 2010 P.N. Mishra Secretary