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 Election to lay the copy of following paper:

Copy of the Notification No. F.219/Litigation/01/dysecylaw/1932-51 dated the 08^th May, 2009 issued by the Department of Law, Justice & L.A. Govt. of NCT of Delhi under section 35 of the Advocates' Welfare Fund Act, 2001 (45of 2001) read with the Government of India, Ministry of Home Affairs Notification No. U-11030/1/2001-UTL dated the 25^th October, 2001 amending the Delhi Advocates Welfare Fund Rules, 2001.

4.

Private Members Resolutions:

1. Shri Jai Bhagwan Aggarwal to move the following resolution:

"This House resolves that permission be granted to Councilor and MLA to use Local Area Development Fund in Group Housing Society premises in accordance with fund used in the House Building Societies".

     2.  Shri O.P.Babber to move the following resolution:

"This House resolves that the Stray animals menace be stopped immediately to avoid inconvenience to public".

     3. Shri Subhash Chopra to move the following resolution:

"This House resolves that in view to make Delhi a world class beautiful city and for its overall development, Delhi Police, D.D.A. and M.C.D. be brought under the Delhi Government".