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Papers to be laid on the Table:
1. Smt. Sheila Dikshit, Chief
Minister to lay
copies of following notifications:
(i)
Notification No.
F.12/1/2010/AR/6197-6356/C dated 01.07.2010 regarding extending the term of
Smt Meenakshi Datta Ghosh as Chairperson in Public Grievances Commission,
Govt. of NCT of Delhi
(ii)
Notification No.
F.12/2/2004/AR/8083-8242/C dated 30.07.2010 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.
(iii)
Notification No.
F.12/2/2004/AR/8243-8402/C dated 30.07.2010 regarding appointment of Shri
Dinesh Gupta as Part-Time Member in Public Grievance Commission, Govt. of
NCT of Delhi for a further period of one year.
2. Dr. A.K.Walia, Minister
of Finance to lay copies of following Papers:
A.(i) Notification No.
14(16)/LA-2009/LJ/10/Lclaw/1 dated 06.01.10 regarding the Delhi Value Added
Tax (Amendment) Act, 2009 (Delhi Act 01 of 2010)
(ii)
Notification No.
3 (23)/Fin(T&E)/09-10/JSF/15-25 dated 13.01.2010 regarding appointing the 13th
Day of January, 2010, as the date on which sections 2,5,6 and 7 of the Delhi
Value Added Tax (Amendment) Act, 2009 (Delhi Act 01 of 2010) shall come into
force.
(i)
Notification No.
3(27)/Fin(T&E)/09-10/JSFin/195 dated 17.03.2010 regarding rules to further
amend the Delhi Value Added Tax Rules, 2005
(ii)
Notification No.
3(30)/Fin(T&E)/09-10/JSFin/285 dated 01.04.2010 regarding amendment in the
Schedules appended to the Delhi Value Added Tax Act, 2004 (Delhi Act 3 of
2005)
(iii)
Notification No.
3(23)/Fin(T&E)/09-10/JSFin/286 dated 01.04.2010 regarding appoints the 1st
day of April, 2010 as the date on which sections 3, 4 of the Delhi Value
Added Tax (Amendment) Act, 2009 (Delhi Act 01 of 2010) shall come into
force.
(iv)
Notification No.
3(23)/Fin(T&E)/09-10/JSFin/287 dated 01.04.2010 regarding rules to further
amend the Delhi Value Added Tax Rules, 2005
(v)
Notification No.
3(27)/Fin(T&E)/09-10/asf/99 dated 07.05.2010 regarding rules to further
amend the Delhi Value Added Tax Rules, 2005.
B. (i) Notification No.
40(6)(3)/AC-2009 dated 19.03.2010 regarding
Annual Report of Delhi
Financial Corporation for the year 2008-09.
(ii) Annual Report of
Delhi Financial Corporation for the year
2008-09
(iii)
Separate Audit
Report of Comptroller and Auditor General of
India in respect of
Delhi Financial Corporation for the year 2008-09 |