1.

Question Hour: Starred Questions as shown in the separate list to be asked and answered.

2.

Special Mention (Rule 280): Following Members to raise matters under Rule 280 :

3.

Adoption of Report:

    Shri Harsharan Singh Balli

    Shri Naseeb Singh to move the following motion:

    “That this House agrees with the Second Report of Government Assurance Committee presented on 1^st September, 2011.’’ 

4.

Presentation of Appropriation Accounts, Finance Accounts and CAG Report:

Smt. Sheila Dikshit, Chief Minister to lay the copies of the following reports :

(i)                Appropriation Accounts for the year 2009-10.

(ii)      Finance Accounts for the year 2009-10.

(iii)          Report of the Comptroller and Auditor General of India for the year ended 31^st March, 2010.

5.

Papers to be laid on the Table:

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

(i) Notification No. F. 12/2/2004/AR/8870-9039/C dated 04.08.2011 regarding appointment of Mrs. Nisha Samuel as Part-Time Member in Public Grievances Commission, Govt. of NCT of Delhi for a further period of one year (English & Hindi version).

(ii) Notification No. F. 12/2/2004/AR/9040-9209/C dated 04.08.2011 regarding appointment of Sh. Dinesh Gupta as Part-Time Member in Public Grievances Commission, Govt. of NCT of Delhi for a further period of one year (English & Hindi version).

(iii) Notified Statutes/Amendments in Statutes and Ordinances/Amendment in Ordinances of Guru Gobind Singh Indraprastha University (English & Hindi version).

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

(i) No. NWZ/I/88/Tpt/2007/74 dated 30.06.2011 regarding authorization of institutions for issuance of certificate of possession of adequate knowledge and understanding of the matters referred to in sub-rule (1) of Rule-11 of Central Motor Vehicle Rules, 1989 and Term and Condition thereof.

(ii) No. 23(127)/2007/Tpt./OPS/46 dated 09.05.2011 regarding Amendment of Rule-81 of Delhi Motor Vehicle Rule pertaining to tourist transport operations.

(iii) No. 19(95)/Tpt./Sectt./2010/04 dated 20.04.2011 regarding providing free passage to the emergency vehicle.

3. Shri Haroon Yusuf, Minister of Development to lay the copies of the following notifications:

(i) No. F. 8(37)/2009/DAM/MR/8915 dated 31.05.2011 regarding names of the nominated persons to be the Members of the Fish, Poultry and Egg Marketing Committee, Gazipur, Delhi (English & Hindi version).

(ii)  No. F.8(43)/2010-DAM/MR/8994 dated 02.06.2011 regarding nomination of Shri Rajinder Kumar Sharma as Member of the Delhi Agriculture Marketing Board from the category of traders and commission agent licensed Under Section 80 (English & Hindi version).

(iii) No. F. 8(8)/2011/DAM/MR/9070 dated 06.06.2011 regarding rescinds the Notification No. F. 8(13)/93/DAM/MR/1627 dated 03.06.1997 and No. F. 8(13)/93/DAM/MR/PF/1066 dated 12.03.1998 in respect of establishment of Markets of flower trade, Principal Market Yard at Mehrulli and subsidiary markets at Connaught Place and Fatehpuri (English & Hindi version).

(iv) No. F. 8(37)/2009/DAM/MR/9186 dated 10.06.2011 regarding name  of the nominated persons to be the Chairman & Vice Chairman of the Fish, Poultry and Egg Marketing Committee, Delhi (English & Hindi version).

(v) No. F 8(8)/2011/DAM/MR/9612 dated 01.08.2011 regarding to establish Principal Market-IFC Gazipur Flower Market, within the compound of Fruit and Vegetable Market, IFC Gazipur, Delhi for marketing of an Agricultural produce pertaining to item no.-XV ‘Hoticulture’ in schedule-I (English & Hindi version).

(vi) No. F.8/23/2001/DAM/MR/Vol-III/9691-9705 dated 08.08.2011 regarding nomination of Sh. Haroon Yusuf, Minister of Development as Chairman, Delhi Agricultural Marketing Board in place of Sh. Brahm Yadav (English & Hindi version).

4. Shri Rajkumar Chauhan, Minister of Urban Development to lay the copy of Action Taken Memorandum made in the Sixth Report 2002-03 and 2003-04 (Combined) of National Commission for Safai Karamcharis.

6.

Consideration and passing of  Bill:

 Smt. Sheila Dikshit, Chief Minister to move that ‘The Delhi Value Added Tax (Second Amendment) Bill, 2011’ (Bill No. 7 of 2011) introduced on 1^st September, 2011 be taken into consideration.

Also to move that the bill may be passed.

7.

Introduction and Consideration of Bills:

1.Smt. Sheila Dikshit, Chief Minister to introduce ‘The Members of  Legislative Assembly of the National Capital Territory of Delhi (Salaries, Allowances, Pension, etc.)(Amendment) Bill, 2011’ (Bill No. 8 of 2011) with the leave of the House.

Smt. Sheila Dikshit, Chief Minister to move that ‘The Members of Legislative Assembly of the National Capital Territory of Delhi (Salaries, Allowances, Pension, etc.)(Amendment) Bill, 2011’ (Bill No. 8 of 2011) be taken into consideration.

Also to move that the bill may be passed.

2. Smt. Sheila Dikshit, Chief Minister to introduce ‘The Ministers of the Government of National Capital Territory of Delhi (Salaries and Allowances)(Amendment) Bill, 2011’ (Bill No. 9 of 2011) with the leave of the House.

Smt. Sheila Dikshit, Chief Minister to move that ‘The Ministers of the Government of National Capital Territory of Delhi (Salaries and Allowances)(Amendment) Bill, 2011’ (Bill No. 9 of 2011) be taken into consideration.

Also to move that the bill may be passed.

8.

Short Duration Discussion:

Shri Naseeb Singh

Shri Devender Yadav

Shri Nand Kishore                  

                to initiate discussion on the condition of slum katras & slum bastis of Delhi and future planning of Slum Board.