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:

   1. Shri Mangat Ram Singhal, Minister of Election to lay the copy of the following notifications 9 (in Hindi & English version):-

(i) Notification No. 10 (NCTD No.100) issued under No. CEO/EL.G/102(47)/2009/40073 dated 23^rd July, 2009 regarding appointment of Returning Officer and Assistant Returning Officer in respect of  bye-election to the Council of States and No.CEO/EL.G/102(47)/2009/40074 dated 23^rd July, 2009 regarding announcement of schedule to fill the vacancy in the Council of States.

 (ii) Notification No. 11 (NCTD No.131) issued under No. CEO/EL.G/102(49)/2009/42276 dated 17^th August, 2009 regarding announcement of schedule for bye-election to 33-Dwarka Assembly Constituency of NCT of Delhi.

(iii) Notification No. 12 (NCTD No.134) issued under No. CEO/EL.G/102(49)/2009/43295 dated 19^th August, 2009 regarding amendment in its Notification No. 100/DL-LA/2009 dated 17^th August, 2009.

(iv) Notification No. 13 (NCTD No.137) issued under No. CEO/EL.G/102(50)/2009/43684 dated 21^st August, 2009 regarding announcement of schedule for bye-election to 54- Okhla Assembly Constituency of NCT of Delhi.

(v) Notification No. 14 (NCTD No.140) issued under No. CEO/EL.G/102(53)/2009/43942 dated 24^th August, 2009 containing Commission’s Direction No. 576/3/EVM/2009/SDR(LA) dated 21^st August, 2009 providing giving and recording of votes by voting Machines.

(vi) Notification No. 14 (NCTD No.146) issued under No. CEO/EL.G/102(49)/2009/44562 dated 27^th August, 2009 containing list of Contesting Candidates in Form-7A for election to 33-Dwarka Assembly Constituency of NCT of Delhi.

(vii) Notification No. 15 (NCTD No.151) issued under No. CEO/EL.G/102(50)/2009/44731 dated 31^st August, 2009 containing list of contesting Candidates in Form-7A for election to 54-Okhla Assembly Constituency of NCT of Delhi.

(viii) Notification No. 15 (NCTD No.154) issued under No. CEO/EL.G/102(53)/2009/44988 dated 1^st September, 2009 regarding list of  alternative documents for establishing identity of electors.

(ix) Notification No. 16 (NCTD No.172) issued under No. CEO/EL.G/102(53)/2009/46616 dated 18^th September, 2009 regarding declaration of results made by Returning Officer of 33-Dwarka and 54-Okhla Assembly Constituencies of NCT of Delhi.

2. Shri Arvinder Singh Lovely, Minister of Transport to lay the copy of following notifications:

(i)NotificationNo. 19 (125)/Tpt./Sectt/2007/375 dated 13-07-2009 which is regarding framing of new MACT Rules, 2008.

(ii)Notification No. 19 (31)/Tpt./Sectt/2009/488 dated 17-07-2009 which is regarding authorization of institutions.

(iii)NotificationNo.119/PCO/STA/2009/378/ dated 03-11-2009 which is regarding revision of fare of stage   carriage busses.

(iv)Notification No. 127/PCO/STA/2009/422/ dated 16-11-2009 which  is regarding further revision of fare of stage carriage buses.

4.

Private Members Resolutions :

1. Shri Kulwant Rana to move the following resolution:

“That this House resolves to stop adulteration of Milk, Food articles, Medicines, and all eatable in Delhi and to make strict penalties for this purpose.”

  2. Shri Sahab Singh Chauhan

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

“That this House resolves that keeping in view the inflation and utility of MLAs fund for appropriate Development of the Constituencies, MLAs fund be increased from Two to Five Crores.”

      3. Shri Karan Singh Tanwar

          Shri Sahab Singh Chauhan to move the following resolution:

         “That this House resolves that all multiple authorities be brought under the control of Delhi Government with immediate effect and Delhi should be granted full statehood”.