DELHI LEGISLATIVE ASSEMBLY

 

DELHI LEGISLATIVE ASSEMBLY

REVISED LIST OF BUSINESS

             Wednesday 16th December, 2009/ 25 Agrahayan 1931(Saka)

                                                    2.00 P.M

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. Dr. Jagdish Mukhi

2. Shri Manoj Kumar Shokeen

3. Shri S.P.Ratawal

4. Shri Mohan Singh Bisht

5. Shri Sahab Singh Chauhan

6. Shri Kulwant Rana

7. Shri Bharat Singh

8. Shri Hasan Ahmed

9. Shri Naseeb Singh/

    Shri P.S.Sawhney

10.Shri A Dayanand Chandela A

 

3.

No Confident Motion:

Further discussion on No Confident Motion moved by Prof. Vijay Kumar Malhotra to be continued.

“That This House Expresses Its want of confidence in the Council of Ministers”.

 

 

4.

Adoption of Reports:

1. Shri Harsharan Singh Balli

    Shri Hasan Ahmad to move the following motion

“That this House agrees with the First Report of Committee on Government Assurances presented on 15th December, 2009.

2. Shri Kanwar Karan Singh

    Dr. Jagdish Mukhi

             “That this House agrees with the First Report of House Committee on MLA’s Salary & Allowances presented on 15th December, 2009.

 

5.

Papers to be laid on the Table:

Smt. Sheila Dikshit, Chief Minister to lay the copies of

(i) Annual Report of Delhi Electricity Regulatory Commission for the year 2008-09.

(ii) 8th Annual Report of Delhi Transco Limited for the year 2008-09.

(iii) Study Report on “Inventorization of Green House Gases –Sources and Sinks in Delhi”.

6.

Legislative Proposals:-

Consideration & Passing of Bills

1. ‘THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INIDA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION AND REGULATION) (AMENDMENT) BILL (Bill No. 09 of 2009)’:

Chief Minister  to move that ‘THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INIDA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION AND REGULATION) (AMENDMENT) BILL (Bill No. 09 of 2009)’ (Bill No. 09 of 2009)’, which was introduced on 14th December, 2009 be taken into consideration.

Also to move that the bill may be passed

 2. ‘THE DELHI VALUE ADDED TAX (AMENDMENT) BILL, 2009 (Bill No. 10 of 2009)’:

The Minister of Finance to move that  THE DELHI VALUE ADDED TAX (AMENDMENT) BILL, 2009 (Bill No. 10 of 2009)’ which was introduced on 14th December, 2009 be taken into consideration.

Also to move that the bill may be passed.

 

3. ‘THE DELHI ENTERTAINMENT AND BETTING TAX (AMENDMENT) BILL 2009 (Bill No. 11 of 2009)’:

The Minister of Finance to move that ‘THE DELHI ENTERTAINMENTS AND BETTING TAX (AMENDMENT) Bill 2009 (Bill No. 11 of 2009) which was introduced on 14th December, 2009 be taken into consideration.

Also to move that the bill may be passed.

 

7.

Short Duration Discussion:

Shri Hari Shanker Gupta

Shri Rajesh Lilothia

Shri Anil Bhardwaj

           to initiate discussion on the need to protect Environment of Delhi in respect to climate change.

 

Delhi                                                                                           Siddharath Rao

16th December, 2009                                                                             Secretary