1.

Question Hour: Starred Questions as shown in the separate list to be asked and answered.

2.

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

3.

Papers to be laid on the Table:

1. Smt. Sheila Dikshit, Chief Minister to lay the copy of Delhi Prevention of Touting and Malpractices against Tourists Ordinance, 2010.

2.Shri Arvinder Singh Lovely, Minister of Transport to lay the copy of following papers:-

(i)                  Annual Report of DTC for the Year 2006-07 (English & Hindi  Version)

(ii)               Review of Working of DTC for the Year 2006-07 (English & Hindi Version)

3. Shri Raj Kumar Chauhan, Minister of Development to lay the copy of Annual Report of the Delhi Co-operative Housing Finance Corporation Ltd. (English-Hindi Version) for the year 2009-10.

4.

Consideration and Passing of Bill:

Shri Mangat Ram Singhal, Minister  of  Law,  Justice  &  Legislative

Affairs to move that “The Court Fee (Delhi Amendment) (Amendment) Bill, 2010” (Bill No. 08 of 2010)” introduced on 25^th November 2010 be taken into consideration.

Also to move that the Bill be passed.

5.

Introduction of Bills:

1. Smt. Sheila Dikshit, Chief Minister to introduce “The Delhi Prevention of Touting and Malpractices Against Tourists Bill, 2010” (Bill NO. 10 of 2010)” with the leave of the House.

2. Dr. A.K.Walia, Minister of Finance to introduce "The Delhi Value Added Tax (Amendment) Bill, 2010” (Bill No. 09 of 2010)” with the leave of the House.

6.

Motion Under Rule-107:

Shri Mukesh Sharma to move the following Motion:

         That “This House resolves that all the residential properties in unauthorized colonies, being used for self-residential purpose, will be exempt from house tax, till such time these colonies are regularized.  Similarly, the residential properties owned and occupied by original owner or his legal heirs in rural and urban villages will be exempt from house tax if being used for self residential purposes.”

7.

Short Duration Discussion:

Shri Dharam Deo Solanki

Shri Anil Jha

Shri Mohan Singh Bisht

             to initiate discussion on the situation arising out of discontinuation of development works in unauthorized colonies and imposition of irrelevant conditions for their regularization after grant of provisional regularization certificates.