1.                          1

Question Hour: Starred Questions as shown in the 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:

1. Smt. Sheila Dikshit,  Chief Minister to lay the copies of following papers (English & Hindi Version):

(i)                 Notification No. F. 12/2/2004/AR/9178-9341/C dated  08.08.2012 regarding appointment of Mrs. Yasmin Khan as Part-Time Member in PGC till she attains the age of 65 years i.e. up to 13/05/2012.

(ii)              Notification No. F.12/2/2004/Ar/9342-9506/C dated 08.08.2012 regarding appointment of Sh. Dinesh Gupta as Part-Time Member in PGC for a further period of one year.

2. Smt. Sheila Dikshit, Chief Minister to lay the copies of following papers (English & Hindi Version):

(i) Notification No. F.3(3)/Fin(Rev-I)2012-13/DSIII/452 dated 15.06.2012 regarding Central Sales Tax Delhi (Amendment) Rules 2012.

(ii) Notification No. F.10(4)/Fin(Rev-I)2012-13/DSIII/453 dated 15.06.2012 regarding Delhi Excise (Third Amendment) Rules, 2012.

(iii)            Notification No. F.3(6)/Fin(Rev-I)/2012-13/SSF/92 dated 16.06.2012 regarding Commencement of date in r/o Delhi Value Added Tax (Second Amendment) Act, 2012 & Notification No. F.14(6)/LA-2012/Cons2law/61 dated 15.06.2012 regarding Delhi Value Added Tax (Second Amendment) Act, 2012.

(iv)             Notification No. F.14(4)/LA-2012/Cons2law/71 dated 15.06.2012-regarding Delhi Value Added Tax (Third Amendment) Act, 2012 and Notification No. F.3(7)/Fin. (Rev-I)/2012-13/SSF/93 dated 16.06.2012  regarding commencement of date in r/o Delhi Value Added Tax (Third Amendment) Act, 2012.

(v)                Notification No. F.3(4)/Fin. (Rev-I)/2012-13/DSIII/461-462 dated 21.06.2012 regarding Amendments in the Schedules appended to the Delhi Value Added Tax Act, 2004.

(vi)             Notification No. F.10(9)/Fin.(Rev.-I)/2012-12/DSIII/490 Dated 02.07.2012 regarding appointment of Officers for implementation of Right of Citizen to Time Bound Delivery of Services Act, 2011 in r/o Excise Deptt.

(vii)           Notification No. F.10(1)/Fin. (Rev.-I)/12-13/DSIII/498  dated  04.07.2012-regarding Delhi Excise (Fourth Amendment) Rules, 2012.

(viii)        Notification No. F.10(5)/Fin. (Rev.-I)/12-13/DSIII/499  dated 04.07.2012-regarding Delhi Excise (Fifth Amendment) Rules, 2012.

(ix)             Notification No. F.12(4)/Fin. (Rev.-I)/2012-13/DSIII/531  dated 24.07.2012-regarding event titled 12^th Osian’s Cinefan Film Festival to be held from 27.7.2012 to 05.08.2012 at Siri Fort Cultural Complex and The Kila Seven Style Mile Opposite Qutab Minar 2012 for exception from the liability to pay Entertainment Tax.

(x)               Notification No. F.12(1)/Fin. (Rev.-I)/2012-13/DSIII/545  dated 01.08.2012-regarding commencement of Delhi Tax on Luxuries Amendment Act, 2012 from 9^th  August 2012.

(xi)             Notification No. F.12(3)/Fin. (Rev.-I)/2012-13/DSIII/546  dated 01.08.2012-regarding rate of tax to be levied on the turnover in respect of luxuries.

(xii)          Notification No. F.12(2)/Fin. (Rev.-I)/2012-13/DSIII/551  dated 03.08.2012-regarding amendment in the Delhi Tax on Luxuries Rules, 1966.

3. Shri Rama Kant Goswami, Minister of Election to lay the copy of following papers (English-Hindi) Version:

(i) Notification No. 6  (N.C.T.D No. 80) issued under No. CEO/EL.G/102(8)/2012/14930 dated 02.07.2012 containing ECI Notification dated 23^rd May, 2012 regarding amendments in the Table of Registered un-recognized Parties.

(ii) Notification No. 7  (N.C.T.D No. 61) issued under No. CEO/EL.G/102(3)/2012/13765 dated 14.06.2012 containing ECI Notification  dated 14^th June 2012 regarding appointment of Returning Officer, Assistant Returning Officers for the Presidential Election  2012.

(iii) Notification No. 8  (N.C.T.D No. 64) issued under No. CEO/EL.G/102(3)/2012/13887 dated 16.06.2012 containing ECI Notification  dated 16^th June 2012 regarding appointment of Returning Officers, Public Notice dated 16^th June 2012, ECI Notifications dated 16^th June 2012 regarding Programme of Election, date and place for Presidential Election, 2012.

(iv) Notification No. 9  (N.C.T.D No. 86) issued under No. CEO/EL.G/102(16)/2012/15124 dated 05.07.2012 containing ECI Notification dated 5^th July, 2012 regarding appointment of Returning Officer and Assistant Returning Officer for Vice Presidential Election , 2012.

 (v) Notification No. 10  (N.C.T.D No. 88) issued under No. CEO/EL.G/102(16)/2012/15210 dated 06.07.2012 containing ECI Public Notice dated 6^th  July, 2012 for Vice Presidential Election 2012, Form 5 published for Presidential Election 2012, Notification dated 6^th July 2012 regarding Programme of election for Vice Presidential Election and Notification dated 6^th July 2012 regarding place and time for Vice Presidential Election 2012.

( (vi) Notification No. 11  (N.C.T.D No. 91) issued under No. CEO/EL.G/102(3)/2012/15387 dated 10.07.2012 containing ECI Notification dated 10^th  July, 2012 regarding counting of votes for Presidential Election 2012.

4. Shri Raj Kumar Chauhan, Minister of Development to lay the copy of following papers (English-Hindi Version):

(i) Notification No. F.8 (36)/2010-DAM/MR/478 dated 16.02.2012 regarding constitution of Agricultural Produce Marketing Committee, Market of National Importance, Azadpur, Delhi.

(ii) Notification No. 8 (1)/2001-DAM/MR/1162 dated 24.04.2012 regarding Amendment of Rule 11- In the Delhi Agricultural Produce Marketing  (Regulation) General Rule, 2000 below sub rule (8) of Rule 11.

4.

Consideration & Passing of Bill:

Smt. Sheila Dikshit, Chief Minister to move that “The Entertainment &  Betting Tax (Amendment) Bill, 2012” (Bill No. 13 of 2012) introduced on 5^th September, 2012 be taken into consideration.

Also to move that the bill may be passed.

5.

Introduction, Consideration & Passing of Bill:

Dr. A. K. Walia, Minister of Health to introduce “The Delhi Technological University (Amendment) Bill, 2012” (Bill No. 14 of 2012) with the leave of the House.

Dr. A. K. Walia, Minister of Health to move that “The Delhi Technological University (Amendment) Bill, 2012” (Bill No. 14 of 2012) introduced today i.e., 6^th September, 2012 be taken into consideration.

 Also to move that the bill may be passed.

6.

Short Duration Discussion :

1. Further Discussion on the status of unauthorized colonies in Delhi initiated by Shri Mukesh Sharma on 5^th September, 2012.

2. Shri Naseeb Singh

    Shri Parlad Singh Sawney

    Shri Devender Yadav

          to initiate discussion on the situation arising out of water-logging on the roads maintained by the three municipal corporations, non cleaning of rain water drains and spread of epidemic during Monsoon.

3. Dr. Harsh Vardhan

     Shri Dharam Deo Solanki

     Dr. S.C.L. Gupta

             to initiate discussion on the situation arising out of readiness of the Government to completely handover Delhi Jal Board in the private hands with a view to extend favour to the private companies to effect replacement of meters and hike in the water charges/tariff.