MEGHALAYA LEGISLATIVE ASSEMBLY

AUTUMN SESSION, 2005

BULLETIN NO. 2.

(MONDAY, OCTOBER, 17, 2005).

            The House met at 10 a.m.  with the Hon'ble Speaker in the Chair. The day was devoted for the transaction of the Government Business :-

QUESTIONS :

             Starred questions from 1 to 6 were disposed of with Supplementaries thereto.

2.    CALL ATTENTION NOTICE :

            Under Rule 54 (1) of the  Rules of Procedure and  Conduct of Business of the Meghalaya Legislative Assembly, Shri P. M. Syiem, MLA drew the attention of the Minister incharge Revenue to the news item published in "Mawphor" dr. 26.9.2005 under the caption "THMU WAN DAKHOL JAKA KA ASSAM DA KA PARK HA KSHAID UMSHALANI" and requested the Government to do its utmost to get  back the land which was forcibly occupied by the District Administration of Assam.

            In reply to this, Dr. Donkupar Roy, Minister in-charge Revenue stated that the Government is not aware of the reported proposal by the District Administration of Assam to construct a park in this area.

3.     MEGHALAYA (MEMBERS' PENSION) AMENDMENT BILL, 2005 :

            (a) Shri J. D. Rymbai, Minister incharge Parliamentary Affairs introduced the Meghalaya (Members' Pension) Amendment Bill, 2005.

            (b) Shri J. D. Rymbai, Minister incharge Parliamentary Affairs introduced the Bill.

(The Secretary read out the title of the Bill)

4.    MEGHALAYA TRANSFER OF LAND (REGULATION) AMENDMENT BILL, 2004 :

            Dr. Donkupar Roy, Deputy Chief Minister introduced the motion for constitution of the Select Committee.

            The motion was put to vote and carried and the Select Committee was formed with the following members :-

5.    ADDENDUM TO THE LIST OF BUSINESS FOR MONDAY, OCTOBER 17, 2005:

            Before moving to the next agenda, the Hon'ble Speaker informed the House that he had summoned the Advocate General, Shri Anil Sharma to enlighten the House as he would not like to appear to be inclined to any side.

           The Advocate General in his explanation stated that since there was no interim order from the High Court to prevent discharging of the Constitutional functions in the laying of the Ordinance, the provisions of Rule 132 were not attracted and more so, this was not a case of a motion which needs to be discussed on the floor of the House. In his mind, therefore, to obstruct laying an Ordinance which was promulgated by the Governor may lead to Constitutional crisis.

             In protest, Shri Billy Kid Sangma walked out of the House.

            The following Members were not in favour to lay the Meghalaya Board of School Education ( Amendment) Ordinance, 2005 :-

              (1) Shri Sengram Sangma. (2) Shri E. D. Marak. (3) Beckstar Sangma. (4) Shri B. G. Momin.

              The following members were in favour to lay the Meghalaya Board of School Education (Amendment) Ordinance, 2005 :

            (1) Shri Paul Lyngdoh (2) Shri R. G. Lyngdoh (3) Shri P. T. Sawkmie (4) Shri P. M. Syiem (5) Shri M. Suchiang (6) Shri M. I. Sarkar (7) Shri A. L. Hek (8) Shri R. L. Tariang (9) Shri D. P. Iangjuh (10) Shri J. A. Lyngdoh (11) Shri Zenith Sangma.

               (Shri Sengram Sangma staged a walk out)

The Hon'ble Speaker after hearing the views and opinions of the members ruled that since it did not attract rule No. 132 of the rules of Procedure and Conduct of Business in the Meghalaya Legislative Assembly and since there will be a Constitutional crisis if it is not allowed, the Deputy Chief Minister I/c education was requested to lay the Meghalaya Board of School Education ( Amendment) Ordinance, 2005.

                Dr. Donkupar Roy, Dy. Chief Minister i/c Education lay the Meghalaya Board of School Education (Amendment) Ordinance, 2005.

                  Dr. Donkupar Roy, Dy. Chief Minister i/c Education beg leave to introduce  the Meghalaya Board of School Education (Amendment) Ordinance, 2005.

                  (The motion was carried and leave was granted to introduce  the Meghalaya Board of School Education (Amendment) Ordinance, 2005.

                   Dr. Donkupar Roy, Dy. Chief Minister i/c Education beg leave  be granted to  introduce  Bill.

                   (The motion was carried and leave was granted to introduce  the Bill.

                            ( The Secretary then read out the title of the Bill).

6.                Dr. Donkupar Roy, Dy. Chief Minister i/c Education moved a motion under Rule 72 (b) of the Rules of Procedure and Conduct of Business of the Meghalaya Legislative Assembly that the Meghalaya Board of School Education (Amendment) Ordinance, 2005 be referred to a Select Committee with the following members :-