GOVERNMENT BUSINESS

1.

QUESTIONS

2.

DR. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to present the Budget Estimates for 2006-2007.

3.

DR. DONKUPAR ROY. Deputy Chief Minister in-charge, Finance to present the Vote-on-Account Budget for the first quarter of the financial year 2006-2007.

4.

DR. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to move:
"That an amount not exceeding Rs.670,40,32,250 (Rupees Six hundred seventy crores, forty lakhs, thirty two thousand two hundred fifty) be granted to the Governor in advance to defray certain charges in respect of different departments during the first quarter of the financial year beginning 1st April, 2006 under grants shown in the On-Account Budget 2006-2007"

5.

1. Dr. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to beg leave to introduce the Meghalaya Appropriation (Vote-on-Account) Bill,2006.

2. If leave be granted, to introduce the Bill.

6.

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 applications to the Meghalaya Appropriation (Vote-on-Account) 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 may be moved".

7.

DR. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to move that the Meghalaya Appropriation (Vote-on-Account) Bill,2006 be taken into consideration

8.

DR. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to move that the Meghalaya Appropriation (Vote-on-Account) Bill,2006 be passed.

9.

1. DR. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to move that the Meghalaya Protection of Interest of Depositors (in Financial Establishments) Bill, 2006 be taken into consideration.

2. Consideration of the Meghalaya Protection of Interest of Depositors (in Financial Establishment) Bill, 2006 clause by clause.

10.

.DR. DONKUPAR ROY, Deputy Chief Minister in-charge Finance to move that the Meghalaya Protection of Interest of Depositors (in Financial Establishments) Bill, 2006 be passed.

11.

1. SHRI J.D. RYMBAI, Minister in-charge, Parliamentary affairs to move that the Legislative Assembly of Meghalaya (Member's Pension) Amendment Bill,2005 be taken into consideration.

2. Consideration of the Legislative Assembly of Meghalaya (Member's Pension) Amendment Bill,2005 clause by clause.

12.

SHRI J.D. RYMBAI, Minister in-charge, Parliamentary Affairs to move that the Legislative Assembly of Meghalaya (Member's Pension) Amendment Bill, 2005 be passed.

13.

1. Dr. DONKUPAR ROY, Deputy Chief Minister in-charge, Education to move that the Meghalaya Board of School Education (Amendment) Bill, 2005 as reported by the select Committee be taken into consideration.

2. Consideration of the Meghalaya Board of School Education (Amendment) Bill, 2005 as reported by the select Committee clause by clause.

14.

Dr. DONKUPAR ROY, Deputy Chief Minister in-charge, Education to move that the Meghalaya Board of School Education( Amendment) Bill,2005 as reported by the Select Committee be passed.

15.

1. DR. DONKUPAR ROY, Deputy Chief Minister in-charge, Finance to beg leave to introduce the Meghalaya Fiscal Responsibility and Budget Management Bill, 2006.

2. If leave be granted to introduce the Bill.

16.

SHRI KYRMEN SUSNGI Minister in-charge, Cooperation to lay the Annual Report and Accounts of the Meghalaya State Ware- housing Corporation for the year 2003-20004.