1.

QUESTIONS.

2.

Voting on Supplementary Demands (upto 1.30 P.M.)

3.(a)

(b)

DR. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to beg leave to introduce the Meghalaya Appropriation (No.I) Bill, 2005.

If leave be granted to introduce the Bill.

4.

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

“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.I) bill, 2005, be suspended for the time being in so far as the rules requires circulation of the Bill four days in advance before the motion for consideration may be moved”.

5.(a)

(b)

DR. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to move that the Meghalaya Appropriation (No.I) Bill, 2005 clause by clause.

Consideration of Meghalaya Appropration (No.I) Bill, 2005 clause by clause.

6.

DR. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to move that the Meghalaya Appropriation (No.I) Bill, 2005 be passed.