1.

Address by the Governor under Article 176 of the Constitution of India.

2.

The Speaker to announce the Report of the Business Advisory Committee under Rule 230.

3.

SHRI J.D. RYMBAI, Minister in-charge, Parliamentary Affairs to move:

“That the House agree to the allocation of time proposed by the Business Advisory Committee in regard to the various items of Business for the current session”.

4.

The Speaker to announce the names of the members nominated by him to the panel of Chairman under Rule 9(1).

5.

SHRI J.D. RYMBAI, Minister in-charge, Parliamentary Affairs to lay the Parliamentary Secretaries (Appointment, Salaries and Allowances and Miscellaneous Provision) ordinance, 2005.

6.

SHRI MARTLE MUKHIM, Minister, Social Welfare to lay the Meghalaya State Commission for Women Ordinance, 2005.

7.

SHRI MARTLE MUKHIM, Minister, Soil Conservation to lay the Annual Report of the Meghalaya Commercial Crops Development board for the year, 2002-2003.

8.

SHRI BRENING A. SANGMA, Minister, Public Works to lay the Report of the Meghalaya Government Construction Corporation Ltd for the year 2001-2002.

9.

SHRI MARTLE MUKHIM, Minister, Social Welfare to lay the Meghalaya Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rule 1995.

10.

Obituary References..