The House met at 10.00 a.m. with the Hon'ble Speaker in the Chair. The day was devoted for the transaction of Government Business.
Starred Question No. 120 to 132 were disposed of.
Starred Question No.133 to 151could not be taken up for want of time.
Unstarred Question No.15 to 31 were disposed of.

CALLING ATTENTION

Shri Manas Choudhury called the attention of the Minister, Health under Rule 54(1) of the Rules of Procedure and Conduct of Business to the news item published in the "Shillong Times" dated 23.6.06 under the caption "52 die of Malaria in Garo Hills, Indifference harms anti-malaria drive".
Initiating the discussion, the mover wanted an assurance from the Minister as to whether an all drive effort will be launched by the Government to come back this menace which had taken the lives of so many people.
Replying to this call attention, Shri E.D. Marak Minister i/c Health stated that action was taken by the Government like spraying of DDT, supply of impregnated bed nets. The Government is keeping a close watch on the matter so that recurrence of this epidemic is avoided.

LAYING OF A STATEMENT

Shri P. Tynsong, Minister i/c GAD laid a statement relating to Starred Question No.5 of 26.6.06.

VOTING ON DEMANDS FOR EXCESS GRANTS AND EXCESS APPROPRIATIONS

were passed since there were no cut motions.

INTRODUCTION OF THE MEGHALAYA APPROPRIATION (NO II) BILL, 2006

Dr. Donkupar Roy, Deputy Chief Minister i/c Finance beg leave to introduce the Meghalaya Appropriation (No.II) Bill, 2006.
The motion was carried and leave was granted to introduce the Meghalaya Appropriation (No.II) Bill, 2006.

INTRODUCING THE BILL

Dr. Donkupar Roy, Deputy Chief Minister introduced the Bill.

SUSPENSION OF RULE

Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs moved that the second proviso to sub-rule © of Rule 72 of the Rules of Procedure and Conduct of Business in its application to the Meghalaya Appropriation (No.II) Bill, 2006 be suspended for the time being in so far as the rule requires circulation of the Bill four days in advance before the motion for consideration.
The motion was carried and Sub-rule © of Rule 72 of the Rules of Procedure and Conduct of Business in the Meghalaya Legislative Assembly was suspended for the time being.

CONSIDERATION OF THE MEGHALAYA APPROPRIATION (NO II ) BILL, 2006

Dr. Donkupar Roy, Minister i/c Finance moved that the Meghalaya Appropriation (No.II) Bill, 2006 be taken into consideration.
The motion was carried and the Meghalaya Appropriation (No.II) Bill, 2006 was taken into consideration. Since, there is no amendment to this Bill, the Meghalaya Appropriation (No.II) Bill, 2006 clause by clause was passed.

PASSING OF THE MEGHALAYA APPROPRIATION (NO II ) BILL, 2006

Dr. Donkupar Roy, Deputy Chief Minister i/c Finance moved that the Meghalaya Appropriation (No.II) Bill, 2006 be passed.
The motion was carried and the Meghalaya Appropriation (No.II) Bill, 2006 was passed.

REPORT OF THE SELECT COMMITTEE ON THE MEGHALAYA TRANSFER OF LAND (REGULATION) AMENDMENT BILL, 2004

Dr. Donkupar Roy, Deputy Chief Minister i/c Finance Meghalaya Transfer of Land (Regulation) Amendment Bill, 2004 as reported by the Select Committee be taken into consideration.
The motion was carried and the Report of the Select Committee on the Meghalaya Transfer of Land (Regulation) Amendment Bill, 2004 was taken into consideration and, since there is no amendment to this Bill, The
Meghalaya Transfer of Land (Regulation) Amendment Bill, 2004 as reported by the Select Committee clause by clause was passed.

THE MEGHALAYA TRANSFER OF LAND (REGULATION) AMENDMENT BILL, 2004

Dr. Donkupar Roy, Deputy Chief Minister i/c Finance moved that the Meghalaya Transfer of Land (Regulation) Amendment Bill, 2004 as reported by the Select Committee be passed.
The motion was carried and the Meghalaya Transfer of Land (Regulation) Amendment Bill, 2004 was passed.

INTRODUCTION OF THE PREVENTION OF DISQUALIFICATION (MEMBERS OF THE LEGISLATIVE ASSEMBLY OF MEGHALAYA ) (AMENDMENT) BILL, 2006

Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs beg leave to introduce the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006.
The motion was carried and leave was granted to introduce the Bill.

SUSPENSION OF RULES

Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs moved that the second proviso to sub-rule © of Rule 72 of the Rules of Procedure and Conduct of Business in its applications to the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006 be suspended for the time being in so far as the rule requires circulation of the Bill four days in advance before the motion for consideration.
The motion was carried and Sub-rule © of Rule 72 of the Rules of Procedure and Conduct of Business was suspended for the time being.
( The Secretary read out the title of the Bill )

CONSIDERATION OF THE PREVENTION OF DISQUALIFICATION (MEMBERS OF THE LEGISLATIVE ASSEMBLY OF MEGHALAYA ) (AMENDMENT) BILL, 2006

Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs moved the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006 be taken into consideration.
The motion was carried and the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006 was taken into consideration. Since, there is no amendment to this Bill, the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006 clause was passed.

PASSING OF THE PREVENTION OF DISQUALIFICATION (MEMBERS OF THE LEGISLATIVE ASSEMBLY OF MEGHALAYA ) (AMENDMENT) BILL, 2006

Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs moved the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006 be passed.
The motion was carried and the Prevention of Disqualification (Members of Meghalaya Legislative Assembly of Meghalaya) (Amendment) Bill, 2006 was passed.

GOVERNMENT RESOLUTION

Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs moved Government Resolution amending Resolution No. PA.II/2005/Pt-1/5 dated 25.4.2005.
Shri Manas Choudhury quiried whether this post will be for only the present member or any other members to come.
Shri R. G. Lyngdoh Minister i/c Parliamentary Affairs stated that this post will be only for the present incumbent.
The motion was carried and the Government Resolution amending Resolution No. PA.II/2005/Pt-1/5 dated 25.4.2005 was adopted.

ADJOURNMENT

The House rose at 12.15 p.m. and stood adjourned till 10.00 am on Wednesday, the 5th July, 2006.