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. Dr. A.K.Walia, Minister of Finance to lay the copy of following Notifications:

(i)                No. F.10(5)/Fin (T&E)/2009-10/SSF/103 dated 04.10.2010 regarding Delhi Excise Act 2009, (Delhi Act 10 of 2010)

(ii)             No. F.10(8)/Fin(Rev-I)/2010-11/SSF/104 dated 04.10.2010 regarding Delhi Excise Rules, 2010

(iii)           No. F.14(2)/LA-2008/L.J/10/lclaw/288 Dated 28.07.2010 regarding The Delhi Excise Act 2009 (Delhi Act 10 of 2010) An act to consolidate amend and update the Excise Laws relating to manufacture, import export transport possessions, purchase, sale, etc, of liquor and other intoxicants, in the National Capital Territory of Delhi.

(iv)            No. F.14 (12)/LA-2010/lwlaw/323 dated 10.09.2010 regarding The Delhi Tax on Luxuries (Amendment) Act, 2010 (Deli Act 11 of 2010).

(v)               No.F.12 (6)/Fin (Rev-I)/2010-11/DSII/257 dated 17.09.2010 regarding Delhi Tax on Luxuries (Amendment) Act, 2010 (Delhi Act 11 of 2010).

(vi)            No. F.10(18)/Fin(T&E)/2009-10/DSII/280 dated 29.09.2010 regarding Delhi Liquor License (Second Amendment) Rules, 2010

2. Shri Arvinder Singh Lovely, Minister of Transport to lay the copies of Separate Audit Report of Delhi Transport Corporation for the year 2008-09 along with Delay & Review Statement.

4.

Short Duration Discussion:

Shri Mukesh Sharma

Shri Parlad Singh Sawhney

Shri Devender Yadav

                    Discussion on corruption in MCD in the allotment of stalls in accordance with Tehbazari of reharis, patris. and khomcha walas and anti-poor policy of MCD in relocation of Reharis, khomcha and patris.