1

OBITUARY REFERENCES:

Obituary references to be made on the passing away of the following: -

1. Dr. Gyan Chand, Member of the First Assembly (1993-1998)
2. Smt. MS Subbulakshmi, renowned carnatic singer
3. Passengers killed in the rail accident in Punjab on 14^th December 2004

2

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

3

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

4

Presentation of Reports:

1. Shri Ramakant Goswami

     Shri Sahab Singh Chauhan

     to present the Fourth Report of the Business Advisory Committee.

2. Shri Kanwar Karan Singh

    Shri Karan Singh Tanwar

     to present the Second Report of the Private Members Bills and    Resolutions Committee

5

Papers to be laid on the Table:

1.      Shri Haroon Yusuf, Minister of Transport to lay copies of the following:

(i)                Annual Report of the Delhi Transport Corporation for the year 2002-2003 along with Review and Delay Statement (English and Hindi Version).

(ii)             Profit and Loss Account and Balance sheet for the year ending 31^st March 2004 along with Review and Delay Statement (English and Hindi Version).

(iii)         Annual Audit Report for the year 2002-2003 (English and Hindi Version).

6

LEGISLATIVE PROPOSALS

1. Reconsideration and passing of the ‘The Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Bill, 2000’:

Assembly secretary to lay the ‘The Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Bill, 2000’ as returned by the Hon’ble President for reconsideration.

Shri Arvinder Singh Lovely, Minister of Education to move that the amendments in ‘The Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Bill, 2000’ as recommended by the Hon’ble President be considered.

Also to move that the Bill be passed.

2. Consideration and passing of the ‘Delhi Motor Vehicles Taxation (Amendment) Bill, 2004 (Bill No.13 of 2004):

Shri Haroon Yusuf, Minister of Transport and Power to move that the ‘Delhi Motor Vehicles Taxation (Amendment) Bill, 2004 (Bill No.13 of 2004) introduced in the House on 4^th August 2004 be considered.

Also to move that the Bill be passed.

7

Short Duration Discussion:

Dr. Jagdish Mukhi

Shri Sahab Singh Chauhan

Shri Bheeshm Sharma

 to initiate discussion on “Increase in rates of water tariff”

Delhi

16^th December 2004

Siddharath Rao

Secretary

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 Brahm Pal
2. Shri Mohan Singh Bisht
3. Shri Baljor Singh
4. Shri OP Babber
5. Shri Ramvir Singh Bidhuri
6. Shri Surendra Kumar
7. Dr. Jagdish Mukhi
8. Shri Moti Lal Sodhi
9. Shri Vinay Sharma
10. Shri Ramesh Bidhuri
11. Shri Vijay Jolly

3

Presentation of Reports:

Dr. Narender Nath

Shri Jai Bhagwan Aggarwal

to present the First Report of the Public Accounts Committee

4

Adoption of Reports of House Committees:

1. Shri Ramakant Goswami

     Shri Sahab Singh Chauhan

 to move the following motion: “That this House agrees to the ‘Fourth Report of the Business Advisory Committee’ presented to the House on 16.12.2004.’

2. Shri Kanwar Karan Singh

    Shri Karan Singh Tanwar

     to move the following motion : :That this House agrees to the ‘Second Report of the Private Members Bills and    Resolutions Committee’ presented to the House on 16.12.2004.

5

Papers to be Laid on the Table:

1. Smt. Sheila Dikshit, Chief Minister to lay copy of the 4^th Annual Report of Public Grievances Commission along with explanatory memorandum (English version) on the Table of the House.

2. Dr. AK Walia, Minister of Finance to lay copy of the following notifications:

(i)                  Notification dated 6.9.2004 regarding amendment of Delhi Tax on Luxuries Rules, 1996.

(ii)                Notification dated 6.9.2004 regarding amendment of Luxuries Act, 2004

(iii)               Notification dated 8.10.2004 regarding amendment of Delhi Liquor Licence Rules, 1976 (Second Amendment 2004)

(iv)              Notification dated 21.10.2004 regarding amendment of Delhi Liquor  Permit and Pass Rules, 1936 (Amendment 2004)

(v)                Notification dated 3.12.2004 regarding Amendment of Delhi Liquor Licence Rules, 1976 (Third Amendment 2004)

Private Members Resolutions

1.               Shri Mohan Singh Bisht to move the following resolution:

“This House resolves that the MLA Constituency Development Fund be allowed to be spent on the unauthorized colonies which have come up in private land of villages and these areas be placed in the H category for the purposes of property tax.”

2.               Shri Bheeshm Sharma to move the following resolution:

“This House resolves that the Municipal Corporation of Delhi be trifurcated for the benefit of people of Delhi.”

3.               Shri Tarvinder Singh Marvah to move the following resolution:

“This House resolves that the responsibility of maintenance and repair of all ancient and archaeologically important monuments be entrusted to the Archaeology Department of the Government of Delhi.”

Delhi

17^th December 2004

Siddharath Rao

Secretary

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:

3

Adoption of Reports:

Dr. Narender Nath

Shri Jai Bhagwan Aggarwal

to move the following motion: “That this House agrees to the First Report of the Public Accounts Committee, presented to the House on 17^th December 2004.”

4

Papers to be Laid on the Table:

Chief Minister to lay copy of the following notifications:

(i)                  Notification dated 1.6.2004 to amend the list of the Competent Authorities under Delhi Right to Information Act.

(ii)                Notification dated 1.7.2004 regarding appointment of chairperson of Public Grievances Commission.

(iii)               Notification dated 7.7.2004 regarding appointment of parttime members of Public Grievances Commission.

(iv)              Notification dated 7.7.2004 regarding appointment of whole time member of Public Grievances Commission.

(v)                Notification date 14.10.2004 regarding establishment of State Council for Right to Information.

(vi)              Notification dated 18.11.2004 to amend the list of Competent Authorities under Delhi Right to Information Act.

5

LEGISLATIVE PROPOSALS

1. Shri Raj Kumar Chauhan, Minister of Development to introduce ‘The Delhi Co-operative Societies (Amendment) Bill, 2004 (Bill No.15 of 2004) with the leave of the House.

2. Dr. AK Walia, Minister of Finance and Urban Development to introduce ‘The Municipal Corporation of Delhi (Third Amendment) Bill, 2004 (Bill No. 16 of 2004) with the leave of the House.

3. Dr. AK Walia, Minister of Finance and Urban Development to introduce “The Delhi Value Added Tax Bill, 2004 (Bill No. 17 of 2004) with the leave of the House.

6

Motion Under Rule 107:

Shri Ramvir Singh Bidhuri to move the following Motion:

“This House resolves that the areas which have naturally grown out of the villages be treated as part of the village and all the civic amenities as provided in the villages be provided to these areas.”

7

Short Duration Discussion:

Shri Sahab Singh Chauhan

Shri Mohan Singh Bisht

Shri Bheeshm Sharma

to initiate discussion on:

“Implementation of Professional Tax and Property Tax by the Municipal Corporation of Delhi.”

Delhi

17^th December 2004

Siddharath Rao

Secretary

1

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

2

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

3

Presentation of Reports:

Shri Parvez Hashmi

to present the First Report of the Petitions Committee

4

Motion Under Rule 107:

Smt. Anjali Rai to move the following Motion:

“ The House demands that strict legal, social and moral steps be taken to stop the deteriorating moral values in the society, especially the adverse effect on the children, due to increasing materialism and vulgar display in media.”

5

Short Duration Discussion:

Shri Ramvir Singh Bidhuri

Shri Tarvinder Singh Marvah

Dr. Jagdish Mukhi

To initiate discussion on “Power situation in Delhi after privatization”

Delhi

20^th December 2004

Siddharath Rao

Secretary

1

Obituary Reference:

Obituary references to be made on the passing away of Shri Prabhu Dayal, Member of the First Legislative Assembly of Delhi (1952-56).

2

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

3

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

4

Adoption of Report:

Shri Parvez Hashmi

Shri Jai Bhagwan Aggarwal

to move  the following Motion: “This House agrees to the First Report of the Petitions Committee presented to the House on 21st December 2004”.

5

Papers to be laid on the Table:

1.      Smt. Sheila Dikshit, Chief Minister to lay copy of the Order dated 15th December 2004 of the Home Department regarding constitution of District Level Committee and Thana Level Committee.

2.      Shri Haroon Yusuf, Minister of Transport and Power to lay copy of the Annual Accounts for the year 2002-2003 (Revised) of the Delhi Electricity Regulatory Commission incorporating separate Audit report of the Comptroller and Auditor General of India.

LEGISLATIVE PROPOSALS

6

Consideration and passing of Bills:

1. Dr. AK Walia, Minister of Finance and Urban Development to move that the  “The Delhi Value Added Tax Bill, 2004 (Bill No. 17 of 2004)” introduced in the House on 20th December 2004 be considered.

Also to move that the bill be passed.

 2.  Shri Raj Kumar Chauhan, Minister of Development to move that the “The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable (Control) (Amendment) Bill, 2004 (Bill No.18 of 2004)” introduced in the House on 21st December 2004 be considered.

Also to move that the bill be passed.

7

Short Duration Discussions:

1. Shri Ramvir Singh Bidhuri

Shri Tarvinder Singh Marvah

Dr. Jagdish Mukhi

 to initiate discussion on “Power situation in Delhi after privatization”

2. Shri Ramvir Singh Bidhuri

Shri Tarvinder Singh Marvah

Shri Jile Singh Chauhan

to  initiate discussion on “Functioning of DDA”

Delhi

22nd   December 2004

Siddharath Rao

Secretary