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:

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

(i)                 No.F.3(24)/Fin(T&E)/2009-10/Jsfin/550 dated 10.12.2009 regarding amendment in the First Schedule of the Delhi Value Added Tax Act, 2004 (Delhi Act 3 of 2005).

(ii)              No. F.10(16)/Fin(T&E)/2009-10/Jsfin/62 dated 01.02.2010 regarding amendment in the Delhi Entertainments & Betting tax Rules, 1997.

(iii)            No. F.10(16)/Fin(T&E)/2009-10/Jsfin/63 dated 01.02.2010 regarding rates of Entertainments Tax on DTH.

(iv)             No. F.12(5)/Fin.(T&E)/2007-08/Jsfin/92 dated 12.02.2010 regarding exemption of luxury tax to Delegates from CWG Federation and member countries of CWG Association, Technical Experts of International Sports Federation and Broadcasting/Media Right Holders of Commonwealth Games 2010 Delhi.

(v)                No. F.3(25)/Fin(T&E)/2009-10/Jsfin/94 dated 15.02.2010 regarding amendment in the Delhi Value Added Tax Rules, 2005.

 (vi)        No. F.12(3)/Fin(T&E)/Jsfin/147 dated 08.03.2010 regarding exemption of luxury tax to officials of Federation of International Hockey (FIH), Event Officials, Participating teams of ‘Hero Honda Men’s World Cup Hockey-2010’.

4.

Introduction of Bill

Dr. A.K.Walia, Minister of Finance to introduce, “ The Indian Stamp (Delhi Amendment) Bill, 2010 (Bill No.  01 of 2010)” with the leave of the House.

5.

Motion of Thanks on Lt. Governor’s Address:

Discussion on the following Motion of Thanks moved on 16^th March, 2010 by Smt.Barkha Singh:

    “ That this House expresses its gratitude to Hon’ble Lt. Governor for his address delivered to the Assembly on 15^th March, 2010.”