GOVERNMENT BUSINESS

1.

QUESTIONS

2.

SHRI P.T. SAWKMIE, MLA to call the attention of the Minister in-charge, Political Affairs under Rule 54(1) of the Rules of Procedure and Conduct of Business to the news item published in 'Mawphor' Dt. 25.2.2006 under the caption "Syrtap ki khyllah jait ha Jaintia, shah nion ki trai shnong-Jah ki Seng Bhalang& Nongmih khmat".

3.

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

4.(a)

DR. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to beg leave to introduce the Meghalaya Appropriation (NO. I) Bill, 2006.

(b)

If leave be granted to introduce the Bill.

5.

SHRI J.D. RYMBAI, Minister in-charge Parliamentary Affairs to move:
"That the second proviso to sub-rule (c) of Rule 72 of the Rules of Procedure and Conduct of Business in its application to the Meghalaya Appropriation (NO. I) Bill, 2006, 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"

6.(a)

Dr. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to move that the Meghalaya Appropriation (NO. I) Bill, 2006 be taken into consideration

(b)

Consideration of the Meghalaya Appropriation (NO. I) Bill, 2006 clause by clause.

7.

Dr. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to move that the Meghalaya Appropriation (NO. I) Bill, 2006 be passed.

8.

SHRI J.D. RYMBAI, Minister in-charge, Parliamentary Affairs to move:
"In pursuance of Rule 242 (1) of the Rules of Procedure and Conduct of Business in Meghalaya Legislative Assembly, this Assembly do now elect 5(five) members of the House to constitute the Committee on Public Accounts for a period of 30 months or till the dissolution of the present Assembly as the case may be.

9.

SHRI J.D. RYMBAI, Minister in-charge, Parliamentary Affairs to move:
"In pursuance of Rule 242 B(1) of the Rules of Procedure and Conduct of Business in Meghalaya Legislative Assembly, this Assembly do now elect 5 (five) members of the House to constitute the Committee on Public Undertakings for a period of 30 months or till the dissolution of the present Assembly as the case may be.

10.

SHRI J.D. RYMBAI, Minister in-charge, Parliamentary Affairs to move:
"In pursuance of Rule 244 (1) of the Rules of Procedure and Conduct of Business in Meghalaya Legislative Assembly, this Assembly do now elect 7(seven) members of the House to constitute the Committee on Estimates for a period of 30 months or till the dissolution of the present Assembly as the case may be.
(The Secretary to notify the date, time and place of holding the election, if necessary.)

W.M Rymbai,

Shillong,

Secretary,

March 20, 2006

Meghalaya Legislative Assembly