DELHI LEGISLATIVE ASSEMBLY

List of Business

Tuesday 20^th July 2004/Aashad 29, 1926 (Saka)

2.00 PM

National Song (Vande Mataram)

1	PAPERS TO BE LAID: Assembly Secretary to lay a copy of the Notification No. CEO/ELG/102(46)/2004/26157 dated 13^th May 2004 03 regarding the election of Shri Subhash Sachdeva to the Legislative Assembly of the National Capital Territory of Delhi.
2	Oath or Affirmation: Shri Subhash Sachdeva to take the Oath, sign the Roll of the Members and assume his seat in the House.
3	Presentation of Reports: 1. Shri Jile Singh Chauhan Shri Sahab Singh Chauhan to present the Second Report of the Business Advisory Committee. 2. Shri Ramakant Goswami Shri Jai Bhagwan Aggarwal to present the First Report of the Private Members Bills and Resolutions Committee.
4	Election of Speaker: Dr. Jagdish Mukhi to move the following Motion: “That Shri SP Ratawal a Member of this House be chosen as the Speaker of this House.” Shri Mohan Singh Bisht to second the Motion. Shri Sahab Singh Chauhan to move the following Motion: “That Shri SP Ratawal a Member of this House be chosen as the Speaker of this House.” Shri Ravinder Nath Bansal to second the Motion. Smt. Sheila Dikshit, Chief Minister to move the following Motion: “That Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Ramakant Goswami to second the Motion. Dr. AK Walia, Minister of Finance to move the following Motion: “That Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Surendra Kumar to second the Motion. Shri Raj Kumar Chauhan, Minister of Development to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Mala Ram Gangwal to second the Motion. Dr. Yoganand Shastri, Minister of Health to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Amrish Singh Gautam to second the Motion. Shri Arvinder Singh Lovely, Minister of Education to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Kanwar Karan Singh to second the Motion. Shri Mangat Ram Singhal, Minister of Industries to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Prof. (Smt.) Kiran Walia to second the Motion. Shri Haroon Yusuf, Minister of Transport, to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Rajesh Jain to second the Motion. Shri Parvez Hashmi to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Anil Bhardwaj to second the Motion. Shri Naseeb Singh to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Ch.Mateen Ahmed to second the Motion. Shri Jai Kishan to move the following Motion: “That Shri Ch. Prem Singh a Member of this House be chosen as the Speaker of this House.” Shri Tarvinder Singh Marvah to second the Motion.
Delhi 19^th July 2004		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

List of Business

Wednesday 21^st July 2004/Aashad 30, 1926 (Saka)

	11.00 AM	National Anthem (Jan Gan Man)
		LT. GOVERNOR’S ADDRESS: Hon’ble Lt. Governor will address the House. National Anthem (Jan Gan Man) (Sitting of the House will commence ten minutes after the departure of Lt. Governor)
1		Papers to be laid: Assembly Secretary to lay on the Table of the House a copy of Hindi and English version of the Hon’ble Lt. Governor’s Address.
2		Adoption of Reports: 1. Shri Jile Singh Chauhan Shri Sahab Singh Chauhan to move the following Motion: “that this House agrees to the Second Report of the Business Advisory Committee presented to the House on 20^th July 2004.” 2. Shri Ramakant Goswami Shri Jai Bhagwan Aggarwal to move the following Motion: “that this House agrees to the First Report of the Private Members Bills and Resolutions Committee presented to the House on 20^th July 2004.”
3		Obituary Reference: House to observe two minutes silence as a mark of respect to the school children who were killed in the fire accident in Kumbakonam District, Tamilnadu on the 13^th July 2004.
Delhi 20^th July 2004			Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

List of Business

Thursday July 22^nd 2004/Aashad 31, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Presentation of Reports: Shri Rambir Singh Bidhuri Shri Vijay Jolly to present the Third Report of the Business Advisory Committee.
3	Papers to be laid on the Table: (1) Dr. AK Walia, Minister of Finance to (i) Third Economic Survey of Delhi 2003-2004. (ii) Notification dated 29^th April 2004 regarding the recommendations of the Second Delhi Finance Commission. (iii) Notification dated 9^th June 2004 regarding the ceiling of the total expenditure, which a Candidate is allowed to incur to a Municipal Ward. (2) Sh. Haroon Yusuf, Minister of Transport and Power, to lay a copy of the following documents: (i) Annual Report for DTC for the year 2001-2002 along with review and Delay statement. (ii) Annual Accounts and Audit Report of Delhi Transport Corporation (Both English and Hindi version) for the year 2001-2002 along with review and Delay statement. (iii) Audit Report of Delhi Transport Corporation Employees Provident Fund for the year 2000-2001.
4	Special Mention (Rule 280): Members to raise matters under Rule 280.
	Annual Budget (2004-2005) – 3.30 PM
5	Annual Budget (2004-2005): Dr. AK Walia, Minister of Finance to present the Annual Budget for the financial year 2004-2005.
21^st July 2004 Delhi		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Thursday July 22^nd 2004/Aashad 31, 1926 (Saka)

2.00 PM

Question Hour: Starred Questions as shown in separate list to be asked and replies given.

Presentation of Reports:

Shri Rambir Singh Bidhuri

Shri Vijay Jolly

to present the Third Report of the Business Advisory Committee.

Papers to be laid on the Table:

(1) Dr. AK Walia, Minister of Finance to lay a copy of the following documents:

(i) Third Economic Survey of Delhi 2003-2004.

(ii) Notification dated 29^th April 2004 regarding the recommendations of the Second Delhi Finance Commission.

(iii) Notification dated 9^th June 2004 regarding the ceiling of the total expenditure, which a Candidate is allowed to incur to a Municipal Ward.

(2) Sh. Haroon Yusuf, Minister of Transport and Power, to lay a copy of the following documents:

(i) Annual Report for DTC for the year 2001-2002 along with Review and Delay statement.

(ii) Annual Accounts and Audit Report of Delhi Transport Corporation (Both English and Hindi versions) for the year 2001-2002 along with Review and Delay statement.

(iii) Audit Report of Delhi Transport Corporation Employees Provident Fund for the year 2000-2001.

Special Mention (Rule 280): Following Members to raise matters under Rule 280:

1. Shri Moti Lal Sodhi

2. Shri Veer Singh Dhingan

3. Shri Surendra Kumar

4. Dr. Harsh Vardhan

5. Shri Bhisham Sharma

6. Shri Jai Bhagwan Aggarwal

7. Shri Amrish Singh Gautam

8. Shri Brahm Pal

9. Shri A Dayanand Chandila A

10. Shri Vijay Jolly

Annual Budget (2004-2005) – 3.30 PM

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

22^nd July 2004

Delhi

Siddharath Rao

Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Friday 23^rd July 2004/Shravan 1, 1926 (Saka)

2.00 PM

Question Hour: Starred Questions as shown in separate list to be asked and replies given.

Adoption of Report :

Shri Rambir Singh Bidhuri

Shri Vijay Jolly

to move the following Motion: “that this House agrees to the Third Report of the Business Advisory Committee presented to the House on 22^nd July 2004.”

Papers to be laid on the Table:

(1) Dr. AK Walia, Minister of Finance to lay a copy of the following documents:

(i) Notification dated 9.1.2004 regarding exemption of sales tax on sale of goods by CAPART in IITF.

(ii) Notification dated 28.4.2004 regarding exemption of sales tax in respect of the Embassy of Turkmenistan.

(iii) Notification dated 20.5.2004 regarding exemption to Delhi MRTS project from payment of sales tax on Goods and Works Contract.

(iv) Notification dated 26.5.2004 regarding exemption from sales tax to Embassy of Venezuela in New Delhi.

(v) Notification dated 31.3.2002 relating to annual report of DFC for the period ending 31.3.2002.

(vi) Annual Report of the Delhi Financial Corporation for the year 2001-2002

(vii) Audit Report of the Delhi Financial Corporation for the year 2001-2002.

(2) Sh. Raj Kumar Chauhan, Minister of Development and Revenue, to lay a copy of the following documents:

(i) Notification dated 29.9.2003 regarding resignation from membership of DAMB.

(ii) Notification dated 7.1.2004 regarding constitution of APMC, Azadpur as a Market of National Importance.

(iii) Notification dated 5.2.2004 regarding nomination of official Member of DAMB.

(iv) Notification dated 15.6.2004 regarding Regulations – DAMB (Delegation of Duties & Powers) Regulations – 2004.

(v) Notification dated 18.6.2004 regarding nomination of Member of Delhi Khoya/Mawa Marketing Committee

(vi) Notification dated 22.6.2004 regarding nomination of official Member of DAMB.

Special Mention (Rule 280): Following Members to raise matters under Rule 280.

1. Shri Ramvir Singh Bidhuri

2. Shri Brahm Pal

3. Shri Jai Kishan

4. Shri Sahab Singh Chauhan

5. Shri Ramesh Bidhuri

6. Shri Amrish Singh Gautam

7. Shri Kulwant Rana

8. Shri OP Babber

9. Shri Mala Ram Gangwal

10. Shri Bheeshm Sharma

Election of Deputy Speaker:

1. Dr. Jagdish Mukhi to move the following motion: “That Shri Sahab Singh Chauhan a Member of this House be chosen as the Deputy Speaker of this House.” Shri Vijay Jolly to second the Motion.

2. Shri Harsharan Singh Balli to move the following motion: “That Shri Sahab Singh Chauhan a Member of this House be chosen as the Deputy Speaker of this House.” Shri Sushil Choudhery to second the Motion.

3. Smt. Sheila Dikshit, Chief Minister, to move the following motion: “That Shri Shoaib Iqbal a Member of this House be chosen as the Deputy Speaker of this House.” Shri Ramakant Goswami to second the Motion.

4. Shri Raj Kumar Chauhan, to move the following motion: “That Shri Shoaib Iqbal a Member of this House be chosen as the Deputy Speaker of this House.” Shri Kanwar Karan Singh to second the Motion.

5. Shri Rambir Singh Bidhuri to move the following motion: “That Shri Shoaib Iqbal a Member of this House be chosen as the Deputy Speaker of this House.” Shri Ranbir Singh Kharb to second the Motion.

6. Shri Bheeshm Sharma to move the following motion: “That Shri Shoaib Iqbal a Member of this House be chosen as the Deputy Speaker of this House.” Shri Prahlad Singh Sawhney to second the Motion.

Private Members Business

Private Members Bills:

Shri Mukesh Sharma to introduce “The Delhi Compulsory Registration of Private Health Center Bill, 2004”

Private Members Resolutions:

(1) Shri Tarvinder Singh Marvah to move the following resolution:

“This House resolves that all Ministers and Members should declare their assets every year to ensure cleanliness and transparency in political life.”

(2) Smt. Anjali Rai to move the following resolution:

“This House resolves that to ensure adequate water for our future generations, water harvesting and water conservation policies should be strictly enforced.”

(3) Shri Bheeshm Sharma to move the following resolution:

“This House resolves that the provisions of the Panchayati Raj Act which was brought about by the Late Shri Rajiv Gandhi, should be immediately implemented;

It further resolves that to enable decentralization of power and empower the villagers with a share in Governance, the Panchayat elections should be immediately conducted in Delhi.”

23^rd July 2004

Delhi

Siddharath Rao

Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Monday 26^th July 2004/Shravan 4, 1926 (Saka)

2.00 PM

Question Hour:

Starred Questions as shown in separate list to be asked and replies given.

Special Mention (Rule 280): Following Members to raise matters under Rule 280:

(1) Shri Veer Singh Dhingan

(2) Shri Baljor Singh

(3) Shri Moti Lal Sodhi

(4) Shri Bheeshm Sharma

(5) Shri Brahm Pal

(6) Shri Mohan Singh Bisht

(7) Shri Kanwar Karan Singh

(8) Shri Ramesh Bidhuri

(9) Shri Amrish Singh Gautam

(10) Shri Surendra Kumar

Papers to be laid on the Table:

(1) Smt. Sheila Dikshit, Chief Minister to lay a copy of the English version of the 3^rd Annual Report of the Public Grievances Commission for the period ending 31^st March 2001 along with the explanatory memorandum.

(2) Shri Haroon Yusuf, Minister of Transport and Power to lay a copy of the following documents:

(i) English and Hindi version of the Annual Report of the DERC (December 1999 to March 2003)

(ii) Notification regarding DERC (Management and Development of Human Resources) (First Amendment), Regulations 2003

(iii) Notification regarding DERC (Redressal of Consumers’ Grievances) Regulations, 2003

(iv) Notification regarding DERC (Guidelines for establishment of Forum of Redressal of Grievances of the Consumers’ and Ombudsman) regulations 2003.

(v) Separate Audit Report on accounts of DVB for the year ended 31^st March 1997

(vi) Annual Statement of Accounts of DVB for the year 1996-1997

(vii) Separate Audit Report on accounts of DVB for the year ended 31^st March 1999

(viii) Annual Statement of Accounts of DVB for the year 1998-1999

Introduction of Bill:

Dr. AK Walia, Minister of Finance and Urban Development to introduce “The Municipal Corporation of Delhi (Amendment) Bill, 2004 (Bill No. 4 of 2004)” with the leave of the House.

Motion (Under Rule 107):

Shri Amrish Singh Gautam to move the following:

“This House demands that the requirement in the application form for issue of SC/ST Certificates regarding the arrival and residence in Delhi since 1951 be done away with and such certificates be issued to all those who are residing in Delhi since their birth or for five years;

This House also demands that all persons belonging to the SC/ST community be treated equally and opportunity be provided to them by the Delhi Government in employment, education and other schemes as is being done by the Central Government.”

Budget 2004-2005: Discussion on the Annual Budget 2004-2005 presented by the Finance Minister on 22^nd July 2004.

26^th July 2004

Delhi

Siddharath Rao

Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Tuesday 27^th July 2004/Shravan 5, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Special Mention (Rule 280): Following Members to raise matters under Rule 280: 1. Shri Surendra Kumar 2. Shri Brahm Pal 3. Shri Dharam Deo Solanki 4. Shri Mohan Singh Bisht 5. Dr. Jagdish Mukhi 6. Shri Shadi Ram 7. Shri Baljor Singh 8. Shri OP Babber 9. Shri Ramvir Singh Bidhuri 10.Shri Bheeshm Sharma
3	Motion (Under Rule 107): Shri Mukesh Sharma to move the following Motion: “This House resolves and strongly recommends to the Central Government that the Master Plan for Delhi be amended or a fresh Master Plan be formulated and released at the earliest, to declare all the areas with more than 70% industrial units as industrial areas to avoid the sense of panic among the people attached with such units, save employment and provide them relief.”
4	Budget 2004-2005: Discussion to continue on the Annual Budget 2004-2005 presented by the Finance Minister on 22^nd July 2004.
27^th July 2004 Delhi		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Wednesday 28th July 2004/Shravan 6, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Special Mention (Rule 280): Following Members to raise matters under Rule 280: 1. Shri Mohan Singh Bisht 2. Shri Veer Singh Dhingan 3. Shri Amrish Singh Gautam 4. Shri Ramesh Bidhuri 5. Shri Vijay Jolly 6. Shri Bheeshm Sharma 7. Shri Brahm Pal 8. Dr. Jagdish Mukhi 9. Shri Mala Ram Gangwal 10.Shri Surinder Pal Singh
3	Consideration and Passing of Bill: Dr. AK Walia, Minister of Finance and Urban Development to move that “The Municipal Corporation of Delhi (Amendment) Bill, 2004 (Bill No. 4 of 2004)” introduced in the House on the 26^th July 2004 be taken into consideration. Also to move that the Bill be passed.
4	Short Duration Discussion: Dr. Jagdish Mukhi Shri Tarvinder Singh Marvah Shri Mohan Singh Bisht “Water and Power supply situation in Delhi.”
5	Budget 2004-2005: Discussion to continue on the Annual Budget 2004-2005 presented by the Finance Minister on 22^nd July 2004.
28^th July 2004 Delhi		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Thursday 29^th July 2004/Shravan 7, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Special Mention (Rule 280): Following Members to raise matters under Rule 280 1. Shri Mange Ram Garg 2. Shri Amrish Singh Gautam 3. Shri OP Babber 4. Shri Subhash Sachdeva 5. Shri Surendra Kumar 6. Shri Jai Bhagwan Aggarwal 7. Shri Vijay Jolly 8. Shri Puran Chand Yogi 9. Shri Ramesh Bidhuri 10. Shri Charan Singh Kandera
3	Papers to be laid on the Table: Shri Haroon Yusuf, Minister of Transport and Power to lay a copy of the ‘Separate Audit Report on the Annual Statement of Accounts of Delhi Vidyut Board for the year ending 31^st March 2000 along with the Annual Statement of Delhi Vidyut Board for the year 1999-2000.’
4	Annual Budget (2004-2005) 1) Discussion to conclude on the Annual Budget 2004-2005 presented by the Finance Minister on 22^nd July 2004. 2) Consideration and Voting on the Demand for Grants (2004-2005): The Minister of Finance to move that the Demand for Grants for the year 2004-2005 be considered. Also to move that the Demand for Grants be passed.
	3. Appropriation (No.2) Bill, 2004 (Bill No. 9 of 2004): The Minister of Finance to introduce the ‘Appropriation (No.2) Bill, 2004 with the leave of the House. Also to move that the Bill be considered and passed.
29^th July 2004 Delhi		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Friday 30^th July 2004/Shravan 8, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Special Mention (Rule 280): Following Members to raise matters under Rule 280: 1. Shri Harsharan Singh Balli 2. Shri Puran Chand Yogi 3. Shri Veer Singh Dhingan 4. Dr. Jagdish Mukhi 5. Shri Bheeshm Sharma 6. Shri Sahab Singh Chauhan 7. Shri Mahabal Mishra 8. Shri Vinay Sharma 9. Shri Tarvinder Singh Marvah 10. Shri Ashok Ahuja
3	Private Members Business 1. Private Members Bills: Shri Mukesh Sharma to move that “The Delhi Compulsory Registration of Private Health Center Bill, 2004” introduced in the House on 23^rd July 2004 be considered. 2. Private Members Resolutions: (i) Shri OP Babber to move the following resolution: “This House resolves that the monthly pension to senior citizens be increased from Rs. 300 to Rs. 500. This House further resolves that widows and disabled persons be granted monthly pension in addition to the one time financial assistance.” (ii) Shri Dharam Deo Solanki to move the following resolution: “This House resolves that all those residents and shopkeepers who are displaced due to the Metro Rail work, should be provided adequate monetary compensation and alternative space. The compensation should be given to the actual occupants.” (iii) Shri Ramvir Singh Bidhuri to move the following resolution: “This House resolves that all the urbanized and rural villages of Delhi be exempted from the scope of property tax.”
30^th July 2004 Delhi		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Monday 2^nd August 2004/Shravan 11, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Special Mention (Rule 280): Following Members to raise matters under Rule 280: 1. Shri Mala Ram Gangwal 2. Shri Brahm Pal 3. Smt. Barkha Singh 4. Shri Jai Bhagwan Aggarwal 5. Shri Veer Singh Dhingan 6. Shri Vinay Sharma 7. Shri A Dayanand Chandila A 8. Shri Ramesh Bidhuri 9. Shri OP Babber 10.sri Tarvinder Singh Marvah
3	Short Duration Discussion: Shri Ramvir Singh Bidhuri Shri Jile Singh Chauhan Shri Sahab Singh Chauhan “Grant of statehood to Delhi and remove the multiplicity of authorities.”
4	Motion of thanks on Lt. Governor’s Address: Shri Bheeshm Sharma to move the following Motion: ‘That this House expresses its gratitude to Hon’ble Lieutenant Governor for his address delivered to the Assembly on 21^st July 2004.’ Shri Kanwar Karan Singh to Second the Motion.
2^nd August 2004 Delhi		Siddharath Rao Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Tuesday 3rd August 2004/Shravan 12, 1926 (Saka)

2.00 PM

Question Hour:

Starred Questions as shown in separate list to be asked and replies given.

Special Mention (Rule 280): Members to raise matters under Rule 280.

Shri Surender Pal Singh
Shri Vinay Sharma
Shri Prahlad Singh Sawhney
Shri Brahm Pal
Shri SP Ratawal

Shri Surendra Kumar
Shri Ramesh Bidhuri
Shri Mahabal Mishra
Shri Dharam Deo Solanki
Shri Mohan Singh Bisht

Papers to be laid on the Table:

Shri Haroon Yousuf to lay copies of the following documents:

Notification dated 26^th February 2004 and its corrigendum dated 10^th March 2004 regarding smart cards.
Notification dated 28^th May 2004 regarding constitution of ‘Road Signages Authority.’
Notification dated 8^th July 2004 regarding impounding of vehicles.

Introduction of Bills:

Dr. AK Walia, Minister of Finance & Urban Development to introduce the following Bills with the leave of the House:

The Delhi Tax on Luxuries (Amendment) Bill, 2004 (Bill No.10 of 2004)
The Delhi Municipal Corporation (Second Amendment) Bill, 2004 (Bill No. 11 of 2004)
The New Delhi Municipal Council (Amendment) Bill, 2004, (Bill No. 12 of 2004)

Short Duration Discussion:

Prof. (Smt.) Kiran Walia

Shri Karan Singh Tanwar

Shri Tarvinder Singh Marvah

“Ensuring better sanitation and cleaning of drains by the Municipal Corporation of Delhi.”

Motion of thanks on Lt. Governor’s Address:

Debate to continue on the following Motion moved by Shri Bheeshm Sharma on the 2^nd August 2004

‘That this House expresses its gratitude to Hon’ble Lieutenant Governor for his address delivered to the Assembly on 21^st July 2004.’

3^rd August 2004

Delhi

Siddharath Rao

Secretary

DELHI LEGISLATIVE ASSEMBLY

Revised List of Business

Wednesday 4^th August 2004/Shravan 13, 1926 (Saka)

2.00 PM

1	Question Hour: Starred Questions as shown in separate list to be asked and replies given.
2	Special Mention (Rule 280): Following Members to raise matters under Rule 280: 1. Shri Bheeshm Sharma 2. Shri Mala Ram Gangwal 3. Shri Mukesh Sharma 4. Shri Mohan Singh Bisht 5. Shri Surendra Kumar 6. Dr. Jagdish Mukhi 7. Shri Jai Bhagwan Aggarwal 8. Shri Dharam Deo Solanki 9. Shri Prahlad Singh Sawhney 10. Shri Tarvinder Singh Marvah 11. Shri Shadi Ram
3	Papers to be laid on the Table: (1) Dr. AK Walia, Minister of Finance to lay a copy of the following documents: 1. Appropriation Accounts for the year 2002-2003 2. Finance Accounts for the year 2002-2003 3. Report of the Comptroller and Auditor General of India for the year ended 31.3.2003. (2) Shri Mangat Ram Singhal, Minister of Industries to lay a copy of the English version of the notification dated 22^nd May 2001 regarding Common Effluent Treatment Plants Rules 2001.
4	Introduction of Bill: Shri Haroon Yusuf, Minister of Transport and Power to introduce the ‘Delhi Motor Vehicles Taxation (Amendment) Bill, 2004 (Bill No.13 of 2004) with the leave of the House.
5	Consideration and Passing of Bill: 1. Dr. AK Walia, Minister of Finance and Urban Development to move that ‘The Delhi Tax on Luxuries (Amendment) Bill, 2004 (Bill No.10 of 2004)’ introduced in the House on the 3^rd August 2004 be taken into consideration. Also to move that the Bill be passed. 2. Dr. AK Walia, Minister of Finance and Urban Development to move ‘The Delhi Municipal Corporation (Second Amendment) Bill, 2004 (Bill No. 11 of 2004)’ introduced in the House on the 3^rd August 2004 be taken into consideration. Also to move that the Bill be passed. 3. Dr. AK Walia, Minister of Finance and Urban Development to move that ‘The New Delhi Municipal Council (Amendment) Bill, 2004, (Bill No. 12 of 2004)’ introduced in the House on the 3^rd August 2004 be taken into consideration. Also to move that the Bill be passed.
6	Motion of thanks on Lt. Governor’s Address: Debate on the Motion of thanks to conclude. Voting on the following Motion moved on 2^nd August 2004: Shri Bheeshma Sharma Shri Kanwar Karan Singh ‘That this House expresses its gratitude to Hon’ble Lieutenant Governor for his address delivered to the Assembly on 21^st July 2004.’
7	Motion (Under Rule 107): Dr. Jagdish Mukhi to move the following Motion: “This House proposes that due to the problems caused by the implementation of the Unit Area Method of Taxation, the rural villages and self occupied property in urbanized villages be exempted from the scope of property tax levied by the Municipal Corporation of Delhi. It is further proposed that all the areas and colonies which have been categorized under this system be brought down by one category and the basic rates which have been decided be also reduced by 50%”
8	Calling Attention Motion: Prof. (Smt.) Kiran Walia to call the attention of the Chief Minister over the changing and dangerous face of prostitution in the Capital and its effect on the society.
4^th August 2004 Delhi		Siddharath Rao Secretary

Papers to be laid:

Shri Jai Bhagwan Aggarwal

to move the following Motion: “that this House agrees to the First Report of the Private Members Bills and Resolutions Committee presented to the House on 20th July 2004.”

(1) Dr. AK Walia, Minister of Finance to

Private Members Business

Private Members Business

to move the following Motion: “that this House agrees to the First Report of the Private Members Bills and Resolutions Committee presented to the House on 20^th July 2004.”