DELHI LEGISLATIVE ASSEMBLY  REVISED LIST OF BUSINESS Monday 28th March, 2011/ 07 Chaitra 1933 (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. Shri Shyam Lal Garg Shri Parduymn Rajput Shri Subhash Chopra Shri Jai Kishan Shri Jai Bhagwan Aggarwal Shri A Dayanand Chandela A Shri Veer Singh Dhingan Shri O.P.Babber Shri Mala Ram Gangwal    10. Shri Sahab Singh Chauhan   3. Papers to be laid on the Table: Smt. Sheila Dikshit, Chief Minister to lay the Copy of the Annual Report of DTTDC for the year 2009-10 in compliance with the section 619 (A) of the Companies Act 1956. 4.         Introduction, Consideration & Passing of Bill: Smt. Sheila Dikshit, Chief Minister to introduce, “The Delhi (Right of Citizen to Time Bound Delivery of Services) Bill, 2011 (Bill No. 04 of 2011)” with the leave of the House. Smt. Sheila Dikshit, Chief Minister to move that “The Delhi (Right of Citizen to Time Bound Delivery of Services) Bill, 2011 (Bill No. 04 of 2011)” be taken into consideration. Also to move that the Bill be passed. 5. Statement by Chief Minister: Chief Minister to make a statement regarding ‘The National Capital Territory of Delhi Laws (Special Provision) Bill, 2011’ passed by Parliament. 6.   (i) Annual Budget (2011-12): Further Discussion on Annual Budget 2011-12 presented by the Chief Minister on 22nd March, 2011.     (ii) Consideration and Voting on the Demands for Grants: Chief Minister to move the Demands for Grants for the Financial Year 2011-12 be taken into consideration.  (iii)Appropriation (No. 2) Bill, 2011:  Chief Minister to introduce the Appropriation (No.2) Bill, 2011 (Bill No. 05 of 2011) with the leave of the House. Chief Minister also to move that the Bill be considered and passed.                                                                                               Delhi 28th March, 2011   P.N.Mishra Secretary