List of Business
Wednesday 24th
March 2004/Chaitra 4, 1926 (Saka)
10.00 AM
National Song (Vande
Mataram)
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OBITUARY REFERENCES: Obituary references to be made on the passing away of the following: -
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Special Mentions: Members to raise matters under Rule 280.
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Papers to be laid on the
Table: The
Chief Minister, Smt. Sheila Dikshit, to lay a copy 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 to lay a copy 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. |
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Presentation of Reports:
Shri Sahab Singh Chauhan to present the
First Report of the Business Advisory Committee. Shri Dharam Deo Solanki Shri Jile Singh Chauhan to present the First Report of the General Purposes Committee. |
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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 April, 2004 and ending on 31st March, 2005.” |
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Introduction of Bill: The Chief Minister to introduce the ‘Code of Criminal Procedure (Delhi Amendment) Bill 2004 (Bill No.1 of 2004)’ with the leave of the House. |
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Short Duration
Discussion: Shri Ramvir Singh Bidhuri Shri Mukesh Sharma Shri Jile Singh Chauhan to raise short discussion on ‘Problems faced by the people living in unauthorized colonies and providing basic civic amenities to them’. |
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Delhi. 23rd March 2004 |
Siddharath Rao Secretary |
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List of Business
Thursday 25th
March 2004/Chaitra 5, 1926 (Saka)
2.00 PM
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Special Mentions: Members
to raise matters under Rule 280. |
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Adoption of Reports:
Shri Sahab Singh Chauhan to
move the following Motion: “that this House agrees to the First Report of the Business Advisory
Committee presented to the House on 24th March 2004.
Shri Jile Singh Chauhan to
move the following Motion: “that this House agrees to the First Report of the General Purposes
Committee presented to the House on 24th March 2004. |
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Papers
to be laid on the Table: 1.
The Minister of Finance, Dr. AK Walia to lay 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, to lay a copy of the Annual Report for the year
2002-2003 of the Delhi Co-operative Housing Finance Corporation Ltd. |
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Consideration and Passing of Bill: The
Chief Minister, Smt. Sheila Dikshit to move 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 into consideration. Also to move that the Bill be passed. |
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Calling Attention Motion: Prof. Kiran Walia Shri Ramvir Singh Bidhuri Shri Kanwar Karan Singh to call the attention of the Chief Minister
towards recent incidences of rape and murder of women including foreigners in
Delhi. |
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Short Duration Discussion: Shri
Sahab Singh Chauhan Dr.
Jagdish Mukhi Shri Vijay Jolly To
raise discussion on the “need to
improve the school education system in Delhi.” |
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Annual Budget (2004-2005): Dr. AK Walia, Minister of
Finance to present the Annual Budget for the financial year 2004-2005. |
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Demands for Grants: The Minister of Finance to
present the Demands for Grants for the financial year 2004-2005. |
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Presentation and Voting on the Supplementary
Demands (2003-2004): The Minister of Finance to present, and the House to vote on, the
first and final batch of Supplementary Demands for the financial year 2003-2004. |
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Appropriation (No.1) Bill, 2004: The Minister of Finance to
introduce 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. Also to move that the Bill be considered and passed. |
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Presentation and Voting on the Demands for Grants
(Vote on Account) for the period April to July 2004: The Minister of Finance to present, and the House to vote on, the Demands for Grants (Vote on Account) for the period April to July 2004. |
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Appropriation (Vote on Account) Bill, 2004: The Minister of Finance to introduce the
‘Appropriation (Vote on Account) Bill, 2004 (Bill No.3 of 2004) with the
leave of the House. Also to move that the Bill be considered and passed. |
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Delhi. 25th March 2004 |
Siddharath Rao Secretary |
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