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.

Papers to be laid on the Table:-

Shri Mangat Ram Singhal, Minister of Labour to lay the following Notifications ( in English & Hindi version):

1.     Notification No.F 12(142)/02/MW/Lab./3852 Dated 12-09-2008 issued under the minimum wages Act, 1948 regarding revision of minimum  wages w.e.f. 1-08-2008.

2.     Notification No. F  DLC/CLA/BCW/99/Lab/6033 Dated 08-10-2008 regarding amendment in the Delhi Building and other construction workers Rules, 2002.

3.     Notification No. F DLC/CLA/02/Lab/6127 dated 17-10-2008 under the section 4 of the Contract Labour Act 1970 regarding reconstitution of 'Delhi Advisory Contract Labur Board'.

4.     Notification No. F 1/31/600/LC/Estt./08/7776-7792 dated 5-11-2008 issued under section 5 of the Indian Boiler Act, 1923 regarding appointment of Sh. K.L.Meena, CIF as Chief Inspector of Boilers in the GNCT of Delhi.

5.     Notification No. F 1/31/600/LC/Estt./08/7793-7809 dated 5-11-2008 issued under section 5 of the Bombay Smoke Nuisances Act, 1912 regarding appointment of Sh. K.L.Meena, CIF as Chief Inspector of Smoke Nuisances in the GNCT of Delhi.

6.     Notification No. F 1/31/600/LC/Estt./08/7810-7826 dated 5-11-2008 issued under section 5 of the Indian Boilers Act, 1923 regarding appointment of Sh. R.S.Singh and R.N.Dahiya, Dy. CIF as Inspector of Boilers for the National Capital Territory of Delhi.

7.     Notification No. F.1/1(2)/97-LC/Estt./vol-II/10757 dated 17-12-2008 issued under section 8 of the ID Act 1947 regarding appointment of Sh. A.S.Jaya Chandra, an officer of the Delhi Higher Judicial Service, as Presiding Officer, Labour Court No. XVII. Karkardooma.

8.     Notification No. F.1/1(2)/97-LC/Estt./vol-II/10758 dated 17-12-2008 issued under section 8 of the ID Act 1947 regarding appointment of  Sh. Daya Prakash, an officer of the Delhi Higher Judicial Service, as Presiding Officer, Labour Court No. XVI. Karkardooma.

9.     Notification No. F.1/1(2)/97-LC/Estt./vol-II/10759 dated 17-12-2008 issued under section 8 of the ID Act 1947 regarding appointment of  Sh. Lal Singh, an officer of the Delhi Higher Judicial Service, as Presiding Officer, Industrial Tribunal No. 1 Karkardooma.

10.  Notification No. F.1/1(2)/97-LC/Estt./vol-II/10760 dated 17-12-2008 issued under section 8 of the ID Act 1947 regarding appointment of  Sh.  Babu Lal, an officer of the Delhi Higher Judicial Service, as Presiding Officer, Industrial Tribunal No. 2 Karkardooma.

11.  Notification No. ED 3(Misc)/DMRC/Lab/E-1/08/9068 dated 26-12-2008 issued under section 3 of the Bombay Lifts Act, 1939 regarding conferring powers of Inspector of Lifts to the Officers of the Delhi Metro Rail Corporation Ltd.

12.  Notification No. DLC/CLA/BCW/99/6639 dated 31-12-2008 issued under section 62 of the Building and Other Construction
Workers Act, 1996 regarding amendment of Delhi Building and Other Construction Workers Rules, 2002.

13.  Notification No. F 27(12)/CIF/2002/Lab/684-700 dated 16-02-2009 issued under section 8 of Factories Act, 1948, regarding appointment of Dr. Shivesh Kumar Srivastava as Inspector in the GNCT of Delhi.

14.  Notification No. F.12(142)/02/MW/Lab/7283 dated 19-02-2009.

4.

Motion of Thanks on Lt. Governor's Address: 

 Discussion continued  on the following Motion of Thanks moved on 16^th June, 2009 by Dr. Narender Nath and Seconded by Shri Anil Kumar:

     "That this House expresses its gratitude to Hon'ble Lt. Governor for his address delivered to the Assembly on 15th June, 2009".