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.

Adoption of Reports:

1. Shri Sahab Singh Chauhan

     Shri Anil Bhardwaj to move the following motion

“That this House agrees with the Third Report of Business Advisory Committee presented on 9^th December, 2009.”

2.  Shri Rajesh Jain

         Shri O.P.Babber to move the following motion

           “That this House agrees with the Second Report of Private Member’s Bills & Resolutions presented on 9^th December, 2009”.

4.

Papers to be laid on the Table:

1. Smt. Sheila Dikshit, Chief Minister to lay the copy of following notifications:-

(i)                        Notification No.F.12/1/2006/AR/3667-3826/C dated 06.04.2009  regarding appointment of Sh. Santosh Kumar Kain, IPS (Retd.) as Whole Time Member in Public Grievances Commission, Govt. of NCT of Delhi.

(ii)           Notification No.F.12/2/2004/AR/7738-7902/C dated 30.07.2009 regarding appointment of Sh. Dinesh Gupta as Part-Time Member in Public Grievances Commission, Govt. of NCT of Delhi.

(iii)       Notification No. F.12/2/2004/AR/7903-8067/C dated 30.07.2009 regarding appointment of Mrs. Nisha Samuel as Part-Time Member in Public Grievances Commission, Govt. of NCT of Delhi.

2. Dr. A.K.Walia, Minister of Finance to lay the following notifications:-

(i)                       Notification No. F.12(1)/Fin.(T&E)/2009-10/jsfin/499 dated:27.11.2009 regarding exemption to persons or class of persons from payment of Luxury Tax on the Luxury to be provided in the Hotles for Pravasi Bhartiya Divas.

(ii)                     Notification No. F.12(6)Fin.(T&E)/2008-09/jsfin/248 dated 22.06.2009 regarding the rate of tad to be levied on the turnover of receipt  of the hotelier shall be ten percent.

(iii)                  Notification No.F.3(6)/Fin.(T&E)/2009-10/jsfin/269 dated 26.06.2009 regarding enhancement of VAT from 12.5% to 20% on Tobacco and Gutkha.

3. Shri Raj Kumar Chauhan, Minister of Development & Revenue to     lay the following notifications (English and Hindi Version):-

(i)  Notification No. F.8(26)/2001-DAM/MR/Pt.II/1760 dated 17.08.2008 regarding schedule for election for filling up of the vacancies in the Fish, Poultry & Egg Marketing Committee, Gazipur, Delhi.

(ii) Notification No. F.8/6/86-DAM/MR/Vol-II/1612 dated 10.09.2009 regarding the Fodder Market at Mangolpuri is de-notified as Principal Market for Marketing of agricultural produce pertaining to fodder items.

(iii)Notification No. F.8 (20)/99-DAM/MR/1647 dated 11.09.2009 regarding the market at Mangolpuri is notified as Sub Yard of Fish Poultry & Egg Marketing Committee, Gazipur, Delhi.

     (iv) Notification No. F.8 (26)/2001-DAM/Pt-II/1938 dated 24.09.2009 to notify as per provision to Rule 60 of Delhi Agricultural Produce Marketing (Election) Rules, 2000 the names of the members elected from the FP&EMC, Gazipur Delhi, Constituency.

5.

Introduction of Bill

‘THE DELHI EXCISE Bill, 2009 (Bill No. 08 of 2009)’:

The Minister of Finance to introduce ‘THE DELHI EXCISE Bill, 2009 (Bill No. 08 of 2009)’, with the leave of the House.

6.

Short Duration Discussion:

Shri Dharam Deo Solanki

Shri Karan Singh Tanwar

Shri Mohan Singh Bisht

           to initiate discussion on the problem of the regularization of unauthorized colonies and its developmental Work