DELHI LEGISLATIVE ASSEMBLY

DELHI LEGISLATIVE ASSEMBLY

REVISED LIST OF BUSINESS

Monday 21st March, 2011/ 30 Phalgun 1932 (Saka)

 

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. Shri O.P.Babber
  2. Shri Parduymn Rajput
  3. Shri Sahab Singh Chauhan
  4. Dr. S.C.L. Gupta
  5. Shri Kulwant Rana
  1. Shri Bharat Singh
  2. Shri Mala Ram Gangwal
  3. Shri Subhash Sachdeva
  4. Shri Mohan Singh Bisht

    10. Ch. Surender Kumar

 

3.

Papers to be laid on the Table:

Smt. Sheila Dikshit, Chief Minister to lay the Copy of following notifications:

(i)                 No.F.3(42)/Fin.(Rev-I)/2010-11/asf/210 dated 26.11.2010 regarding amendment in the First Schedule after the entry at Sl. No. 77 appended to the Delhi Value Added Tax Act, 2004 (Delhi Act 03 of 2005).

(ii)              No.F.14(5)/LA-2010/ulaw/359 dated 31.12.2010 regarding Delhi value Added Tax (Amendment) Act, 2010 (Delhi Act 12 of 2010).

(iii)            No.F.12(9)/Fin.(Rev-I)/2010-11/DS-II/09 dated 05.01.2011 regarding exemption of Luxury Tax to be provided in the Hotel for Pravasi Bhartiya Divas, 2011.

(iv)             No.F.3(44)/Fin.(Rev-I)/2010-11/asf/1 dated 05.01.2011 regarding amendment in the Sixth Schedule appended to the Delhi Value Added Tax Act, 2004 (Delhi Act 03 of 2005).

(v)                No.F.3(43)/Fin.(Rev-I)2010-11/DS-II/33 dated 19.01.2011 regarding amendment in the First Schedule after the entry at Sl. No. 78 appended to the Delhi Value Added Tax Act, 2004 (Delhi Act 03 of 2005).

(vi)             No.F.3(10)/Fin.(T&E)/2009-10/asf/5 dated 24.01.2011 regarding amendment in the Fifth Schedule after the entry at Sl. No. 1 appended to the Delhi Value Added Tax Act, 2004 (Delhi Act 03 of 2005).

(vii)           No.F.3(29)/Fin.(T&E)/2009-10/asf/6 dated 31.01.2011 regarding commencement of the Delhi Value Added Tax (Amendment) Act, 2010 w.e.f 1st day of Feb, 2011.

(viii)        F.12/01/2006/AR/12379-578/C dated 29.11.2010 regarding appointment of Shri Shanti Kumar Jain (IPS) as Whole Time Member, Public Grievances Commission, Govt. of NCT of Delhi.

4.

 

 

 

 

Introduction of Bill:

Smt. Sheila Dikshit, Chief Minister to introduce, “The Delhi Geo-Spatial Data Infrastructure (Management, Control, Administration, Security and Safety) Bill, 2011 (Bill No. 02 of 2011)” with the leave of the House.

5.

 

Consideration and Passing of Bill:

Smt. Sheila Dikshit, Chief Minister to move that “ The Delhi Value

Added Tax (Amendment) Bill, 2011 (Bill No. 01 of 2011)” introduced

on 17th March, 2011 be taken into consideration.

Also to move that the Bill be passed.

 

6.

Motion of Thanks on Lt. Governor’s Address:

Further Discussion on the following Motion of Thanks moved on 16th March, 2011 by Dr. Narender Nath and seconded by Shri Anil Bhardwaj:

    “ That this House expresses its gratitude to Hon’ble Lt. Governor for his address delivered to the Assembly on 15th March, 2011.”
 

Delhi

21st March, 2011

P.N.Mishra

Secretary