(25-11-2003 to 29-11-2003)

Obituary References: On the first day of the Session, i.e. 25^th November the Chair made obituary reference on the loss of innocent lives in the terrorist attacks on 24^th September 2002 on the Akshardham temple in Gujarat and   on 24^th November 2002 on the Raghunath temple in Jammu. The Chief Minister and the Leader of Opposition also expressed their grief. Thereafter the House observed two minutes silence as a mark of respect towards the departed souls.            

Questions :     The Secretariat received a total of 412 Notices of Question out of which 330 were admitted - 98 as Starred and 232 as Unstarred.  Starred Questions.  34 Starred Questions were taken up for oral answer in the House. 74 notices were rejected on various reasons.  

Committee Reports: The Reports of the following House Committees were presented to the House and adopted:

1. Eleventh Report of Business Advisory Committee.
2. Thirteenth Report of the Committee on Private Members Bills & Resolutions.
3. Preliminary Report of the House Committee to consider the issues relating to Allotment of land under the 20 Point Programme to the landless People 

Papers Laid:The Chief Minister and other Ministers laid copies of Reports and Notifications issued by their respective departments on the Table of the House. 

Legislative Business: “The Delhi Nursing Homes Registration (Amendment) Bill, 2002 was introduced, considered and passed. 

Special Mentions:  38 Special Mentions on the various matters of public importance were made by the Members. In eight cases concerned Ministers clarified the position on the floor of the House keeping in view the importance of the matter. 

Calling Attention Motion: Eight notices of Calling Attention Motion on different important subjects were received and keeping in view the paucity of time only one Calling Attention Motion regarding recent spurt of HIV infection in Delhi and urgent need to control the menace on war footing could be taken up. 

Discussion on a Matter of Public Interest (Motion Under Rule 107): The House discussed and adopted the following Motions: 

 (a)          “In order to improve and provide better governance to the people of Delhi, this House recommends that multiplicity of authorities be removed and all developmental/administrative agencies be brought under single command and control of the Chief Minister of Delhi”              

 (b)          “This House expresses its strong concern over the attempt of the Central Government to politicize Delhi Police in such a way that officers are compelled to act on the wishes of local BJP leaders.  This should be stopped immediately. 

                 This house further resolves and expresses serious concern over the increasing incidence of violence against women in the capital.  To combat this malaise, this House resolves that projection of TV films, which highlight violence and brutality, or glamorize themes striking at the root of stable family relationship, should be eschewed. 

                  This House also resolves that the police be appropriately sensitized and equipped to generate confidence amongst the women in the Capital and promptly and sympathetically respond in cases involving atrocities against women. 

                  Further, this House conveys to the electronic and print media, its strong concern over the repeated projection of news on violent incidents in the country, in a manner which could incite violent and heinous reactions against particular communities, and appeals to them for responsible and restrained reporting.

                  After discussion, the Motion were adopted. 

SHORT DURATION DISCUSSION  

Short Duration Discussion on following matters of public importance were taken up on 25,26,27 and 28^th November, 2002.

1.            New transport policy of Delhi Government and issues relating to the Metro Rail. 

2.            Rising incidences of atrocities on women and deteriorating law and order situation in the Capital.

3.            Need for regularization of unauthorized colonies and providing basic civic amenities therein.

4.            Problems being faced in relocation of Industries from non-confirming areas and in providing basic facilities in the proposed industrial areas.