Proceedings of the Meghalaya Legislative Assembly assembled after the First General Election.

The Assembly met at 9.30 a.m. on Tuesday, the 14th September, 1976, in the Assembly Chamber; Shillong with the Hon'ble Speaker in the Chair.

Present :- 8 Ministers, 3 Ministers of State and 31 M.L.A.

Mr. Speaker :- Let us not take up Unstarred Questions.

UNSTARRED QUESTIONS

(Replies to which were placed on the Table)

Structures on Government Land

Shri G. Mylliemngap asked :-

15. Will the Minister-in-charge of Revenue be pleased to state -

(a)	How many unauthorised structures have been removed from Government land during the period from June, 1975 to August, 1976 ?

(b)	Are all the structures along the drain on Keating Road duly authorised?
(c)	If so, who has given the authority ?

Shri B.B. Lyngdoh (Minister, Revenue) replied :-

(a)	One hundred eighteen Nos.
(b)	No. Only some structures are authorised.
(c)	Permission for authorised structures have been granted by the Deputy Commissioner, Shillong and Shillong Municipality.

Prof. M.N. Majaw :- Where are those unauthorised structures ?

Shri B.B. Lyngdoh (Minister, Revenue) :- In several places inside the town.

Construction of Roads in the Garo Hills District

Shri J.C. Marak asked :

16. Will the Minister in-charge of P.W.D. be pleased to state -

(a)	The reason for constructing a road from Chockpot to Sibbari via Darang river?
(b)	Whether the Government propose to construct a road from Mitapgiri to Sibbari via Rongikingiri?
(c)	Whether the Government propos to black-top the Dalu Baghmara road ?
(d)	If so, when?
(e)	When the Government propose to construct a pucca road from the 12th Mile of the Tura-Dalu road to Chockpot?

(f)	Whether the Government propose to conduct survey works for the road from Chockpot to Simsanggiri?

Shri P.R. Kyndiah (Minister in-charge of P.W.D) replied :

16. (a) - The Chockpot-Sibbari as administratively approved follows the bank of river Darang from Chockpot to Silkigiri only. Beyond Silkigiri it goes away from river bank towards Irringgiri and meets Dalu towards Baghmara road at 30/6 mile.

(b)	- Yes.
(c)	- Yes, Dalu-Baghmara Hill Road only.
(d)	- Work is being taken up.
(e)	- Yes.
(f)	- Yes.

Telephone Connections at residential quarters of M.L.As.

Shri Choronsing Sangma asked :

17. Will the Minister for Communication be pleased whether the Government propose to provide telephone connections at residential quarters of M.L.As. at public cost?

Shri S.D.D. Nichols-Roy (Minister, Communication) replied :

17. The matter is under consideration.

New Administrative Unit

Shri S. Sangma asked :

18. Will the Chief Minister be pleased to state the reasons for which Betasing has been chosen as the head-quarters of the New Administrative Unit comprising the area under Betasing and Zigzak Blocks?

Shri Williamson A. Sangma (Chief Minister) replied :

18. The reasons for choosing Betasing as a temporary headquarters of the New Administrative Unit comprising of the areas under Betasing and Zikzak Blocks are due to immediate availability of basic infrastructure, as it is a Block headquarters.

The selection of permanent headquarters is being considered by the Committee constituted for the purposes.

Filling up the Post of Block Development Officers in the State

Shri Dlosing Lyngdoh asked :

19. Will the Minister-in-charge of Community Development be pleased to state -

(a)	Whether it is a fact that the Government propose to fill in all the post of Block Development Officers with the M.C.S. Officers?

(b)	How many posts of Block Development Officers have been manned by M.C.S. Officers as on 15th August 1976.
(c)	Whether Government still propose to allow the non-M.C.S. Officers to continue as Block Development Officers, Sub-divisional Planning Officers and Additional Development Commissioner for some years?

(d)	Whether Government still propose to nominate the senior non-M.C.S. Officers serving under Community Development Department to the M.C.S. Cadre in the near future?

Shri B.B. Lyngdoh (Minister, Community Development) replied :

19.(a)	- No.
(b)	- 10 (Ten)
(c)	- Government had already allowed non-M.C.S Officers to continue as block Development Officers, Sub-division Planning Officers and Assistant Development Commissioner.

(d)	- There is no provision in the Meghalaya Civil Service Rules, 1975 for absorption or encadrement of non-M.C.S. Officers into the M.C.S. Cadre. Such serving Government servants can, however, be recruited to the M.C.S by selecting in term of Rule 7 of the Meghalaya Civil Service Rule, 1975.

Functions of the New Administrative Units.

Shri S. Sangma asked :

20. Will the Chief Minister be pleased to state the function of the newly started Administrative Units in their respective jurisdiction?

Shri Williamson A. Sangma (Chief Minister) replied :

20. The functions of the Officer-in-charge of the Administrative Unit are to look after matters relating to administration of the Unit and in particular matters such as renewal of Gun Licenses, supplies and taking up cases in that area in addition to his Developmental function as Block Development Officer.

Prof. M.N. Majaw :- Whether this Government intends to raise some of those Administrative Units to the Sub-divisions as proposed?

Shri W.A. Sangma (Chief Minister) :- That will be taken up in due course.

Prof. M.N. Majsaw :- Are steps being taken or is there any progress in that direction?

Shri W.A. Sangma (Chief Minister) :- We have set up a Committee to look after this and, ultimately, they will be promoted to the Sub-divisional level in due course.

Shri S.P. Swer :- Mr. Speaker, Sir, may we know from the Chief Minister the staffing pattern of each and every Administrative Unit?

Shri W.A. Sangma (Chief Minister) :- I require notice.

Border Dispute between Assam and Meghalaya

Shri Humphrey Hadem asked :

21. Will the Minister-in-charge of Revenue be pleased to state -

(a)	What is the latest situation of the border disputes between Assam and Meghalaya concerning disputed areas of Blocks I and II?

(b)	Whether steps to maintain status-quo were taken and observed by both the States pending final settlement of the dispute ?

(c)	If so, in what way ?
(d)	If not, the reason thereof ?

Shri B.B. Lyngdoh (Minister, Revenue) replied :

21.(a)	The matter regarding the entire border of Assam and Meghalaya including Bocks I and II of Mikir Hills was discussed by the Chief Ministers of Assam and Meghalaya at Dispur on 29th February 1976. It was decided that with regard to Block I and II, the necessary date on the basis of the Census Report of 1951, 1961 and also of 1971 may be collected for further discussion of the two Chief Ministers. The matter was further discussed in a meeting among officials of both the States on 12th March 1976. The Assam representatives suggested joint study of the Census and District Council figures and agreed to furnish the data readily available to the Government of Meghalaya. So far Assam Government have not furnished the data.





(b)and (c)	While steps are being taken for transfer of Blocks I and II to Meghalaya, adequate measures are also being taken to ensure that peace and order is maintained in the border and to prevent occurrence of undesirable incidents.

(d)	Does not arise in view of reply to (b) and (c)

Shri H. Hadem :- Mr. Speaker, Sir, whether the time limit has been specified ?

Shri B.B. Lyngdoh (Minister, Revenue) :- No, Sir.

Shri H. Hadem :- In view of the delay, whether the Government had issued any reminder on that matter?

Shri B.B. Lyngdoh (Minister, Revenue) :- The matter has been taken up. We have reminded and suggested ways sand means for the early and expeditious disposal of the matter.

Construction of Roads in the Garo Hills District

Shri Brojendro Sangma asked :

22. Will the Minister-in-charge of Public Works Department be pleased to state -

(a)	The reason why the Budget allotment of Rs.50,000.00 (Rupees Fifty thousand) only for the year 1976-77, for construction of road from Dumbuk-Aga to Dambuk-Apal could not be released to the Department concerned uptil now?


(b)	The reason why the Budget provision amounting to Rs.4,40,000 (Rupees four lakhs and Forty thousand) only, for the year 1976- 77 for construction of Baghmara-Mendikgiri-Emangiri road could not be utilised by the Department uptil, now?

Shri P.R. Kyndiah (Minister, Public Works Department) replied :

21.(a)	- The estimate has not been sanctioned.
(b)	- As at (a) above.

Shri Brojendro Sangma : Mr. Speaker, Sir, what are the reasons that estimates had not been shown till now?

Shri P.R. Kyndiah (Minister, P.W.D) : It is being processed.

Absorption of Tribal employees from Arunachal Civil Service Serving under the Government of Meghalaya

Shri Samarendra Sangma asked :

23. Will the Chief Minister be pleased to state -

(a)	What action has already been taken to absorb the tribal employees belonging to Arunachal Civil Service who are already serving under the Government of Meghalaya and who had opted to work in this State?

(b)	How long is it expected to take to complete the process the process of their permanent absorption into the State?

Capt. Williamson A. Sangma (Chief Minister) replied :

23. (a) and (b) - Government propose to absorb the two Meghalayan tribal employees under this Government and the matter has been taken up with the Government of Arunachal Pradesh. Their reply is awaited.

Wild Life Game Sanctuary at Balpakram

Shri Brojendra Sangma asked :

24. Will the Minister in-charge of Forest be pleased to state -

(a)	Whether it is a fact that a Tourist Bungalow has been proposed to be constructed at Rewak under the scheme of Wild Life Game Sanctuary programme of Balpakram

(b)	If so, whether Rewak falls under the area comprising the Wild Life Game Sanctuary of Balpakram?
(c)	The progress of work of the proposed wild life Game Sanctuary at Balpakram?

Shri Grohonsing Marak (Minister, Forests) replied :

24.(a)	- No.
(b)	- Does not arise.
(c)	-The survey and demarcation of the boundaries have been done partly and the balance work of survey is planned for completion during the current year. One quarter for staff with water supply provision and approach path was completed during 1975-76.

Ratio of Reservation of vacancies in Government Services

Shri H.E. Pohshna asked :

25. Will the Chief Minister be pleased to state -

(a)	What is that criteria for fixing the ratio of reservation of vacancies at (i) 40 per cent for Khasis and Jaintias (ii) 40 per cent for Garos and (iii) 5 per cent for other tribes and castes ?

(b)	What are the principles for recruitment of personnel to all categories of services under the Government of Meghalaya?

Shri Williamson A. Sangma (Chief Minister) replied :

25. (a) The percentage of reservation of vacancies in favour of Khasis and Jaintia, Garos and other Schedules Tribes and Schedule Castes in Meghalaya were fixed on the adequacy or otherwise of their representation in Government service in terms of their population in the State.

(b) - Recruitment to posts and services under the State Government is made :-

	(i)	by direct recruitment through the Meghalaya Public Service Commission, the District Selection Committee, and the Department Selection Committee, as the case may be in accordance with the qualifications, etc., prescribed in the advertisements for such posts.

	(ii)	by promotion on the basis of merit-cum-seniority and in consultation with the Meghalaya Public Service Commission where such consultation is necessary.

	(iii)	by absorption of Assam Government employees are provided under Section 64 of the North Eastern Areas (Reorganisation) Act, 1971; and

	(iv)	by taking persons on deputation from other State Governments particularly in respect of technical posts where experienced and qualified persons are not available from the Government of Assam or from open market.

Revised pay scale for teachers.

Shri Brojendro Sangma asked :

26. Will the Minister-in-charge of Education be pleased to state -

(a)	How far steps have been taken for payment for pay, etc. as per revised pay scale of the teachers serving in the Government Aided High English School and Middle English School ?

(b)	When is payment expected to be made ?

Shri P.G. Marbaniang (Minister of State, Education) replied :

26. (a) and (b) - A Committee of Secretaries, consisting of Secretary/Finance/Personnel/District Council Affairs and Education is examining this question. Their report has been finalised and is being submitted to Government. Government expected to take a decision on this question shortly.

Provincialisation of Chockpot Middle English School

Shri J.C. Marak asked :

27. Will the Minister in-charge of Education be pleased to state the reason for provincialising the Chockpot Middle English School?

Shri P.G. Marbaniang (Minister of State, Education) replied :

27. Chockpot Middle School was not provincialised. Neither was there a proposal to provincialise the same at present.

Revised pay scale of L.P. School Teachers

Shri S. Sangma asked :

28. Will the Minister in-charge of Education be pleased to state whether it is a fact that the State L.P. School Teachers of Garo Hills have not yet drown there pay and allowances in the revised pay scale ?

Shri P.G. Marbaniang (Minister of State, Education) replied :

28. There is no State L.P. Schools in Garo Hills. The question of drawal of pay and allowances in the State revised pay scale by the teachers does not arise.

Acquisition of land for Residential School at Baghmara

Shri Brojendro Sangma asked :

29. Will the Minister-in-charge of Education be pleased to state -

(a)	Whether Government has finalised the acquisition of land for the proposed Residential School at Baghmara ?
(b)	If so, when will the construction start?
(c)	If not, the reasons thereof ?

Shri P.G. Marbaniang (Minister of State, Education) replied :

29.(a)	- A notification for the acquisition of land for the Residential School at Baghmara is being issued by the Revenue Department.

(b)	- As soon as the acquisition proceedings are completed.
(c)	- Does not arise.

Executive Engineer (Agriculture) in Garo Hills.

Shri J.C. Marak asked :

30. Will the Minister in-charge of Agriculture be pleased to state -

(a)	Who is the present Executive Engineer (Agriculture) in Garo Hills, and where is his headquarters?
(b)	Whether he has visited the Baghmara area ?

Shri E. Bareh (Minister, Agriculture, etc.) replied :

30.(a)	- The present Agriculture Executive Engineer in Garo Hill District is Shri Jagadish M. Narual and his headquarters at present is a Tura,

(b)	- Yes.

Irrigation Project of Rongrengiri and Kusimkolgiri

Shri Choronsingh Sangma asked :

31. Will the Minister-in-charge of Agriculture be pleased to state -

(a)	Whether the Lift Irrigation Project of Rongrengiri sand Kusimkolgiri has completed ?
(b)	If not, the reason thereof ?
(c)	Whether the Simsanggiri Sub-division (Agri.) has been equipped with the following (i) Bulldozer (ii) Tractor (iii) Kubota (iv) Trucks and (v) Technical staff ?

(d)	The total number tractors, Bull-dozers, Kubotas and pumping machines in Garo Hills (Subdivision-wise) ?

Shri E. Bareh (Minister, Agriculture etc) replied :

31.(a)

- No.

(b)

- Only minor works like fitting of suction and hose pipes and electric connection is now left and is expected to be completed shortly.

(c)

- Machineries have not been divided Subdivision-wise. However the following machineries are working in Simsanggiri Subdivision :-

(i)	Tractors - 2.
(ii)	Power Tillers - 11.
(iii)	Power Pumps - 8.
(iv)	Trucks - nil.
(v)	Staff - No separate technical staff have also been created for the Subdivision, but the working staff for the above machinery moves along with the machines.

(d)

- Total machineries in the District :-

(1)	Bull dozers - 3.
(2)	Tractors - 23.
(3)	Power Tillers - 45.
(4)	Power Pumps - 52.
(5)	Trucks - 2.

No separate allotment has been made Subdivision-wise.

Construction of Bunds, Dongs and Irrigation Channels in Garo Hills.

Shri J.C. Marak asked :

32. Will the Minister-in-charge of Agriculture be pleased to state -

(a)	Whether the Government intends to take up construction work of Bunds, Dongs and Irrigation channels at the following places (i) Warima Chockela at Chokpot, (ii) Tebi stream at Asimdikgiri, (iii) Dgal stream at Dagalgir, (iv) Simukol and Dongirri, (iii) Dagal stream at Dagalgiri, (iv) Simukol and Donggrong streams at Rongrikimgiri, (v) Konchikolgir at Bomongirir (vi) Basmondipogiri at Bamon Dipogiri, (vii) Chingding at Silkigiri, (vii) Daman stream at Daram ?



(b)	Whether the Government propose to construct an embankment at Chockpot proper ?

Shri E. Bareh (Minister, Agriculture) replied :

32.(a)	- The areas mentioned above not yet been examined and so nothing can be said at the moment.
(b)	- Construction of embankment is not entrusted to the Agriculture.

Fire accident at Mawlai G.S. Road old gate

Shri G. Mylliemngap asked :

33. Will the Minister-in-charge of Agriculture be pleased to state -

(a)	Whether, there was a fire accident in the Departmental Workshop at Mawlai on G.S. Road old gate?
(b)	If so, when and at what time?
(c)	What tools and implements costing more than Rs.1,000 were gutted by fire ?
(d)	What is total estimated loss?
(e)	What action the Government has taken in this respect ?

Shri E. Bareh (Minister, Agriculture) replied :

(a)

- Yes.

(b)

- The fire broke out on 16th April early in the morning (at about 1-30 A.M.).

(c)

List of tools and implements costing more than Rs.1,000 and above each is given below -

			Rs. P.
(1)	Machineries	-	29,571.74
(2)	Electrical goods	-	13,089.88
(3)	Power tiller spare parts	-	44,152.90
(4)	General opened out parts	-	55,008.00
(5)	Massey Furcuson spare parts	-	5,495.58
(6)	ITCI tractor opened out parts	-	11,765.00
(7)	Bull-dozers D-50 B.E.M. opened out parts.	-	53,479.00
(8)	Rumanian Bull-dozer spare parts	-	25,640.00
(9)	Rumanian Bull-dozer opened out parts	-	12,850.00
(10)	Bull-dozer D-50 B.E.M spare parts	-	48,346.74
(11)	Buildings	-	46,000.00
	Total	-	3,47,398.84

(d)

- The total estimated loss is Rs.3,47,398.84 (Rupees three lakhs forty seven thousand and three hundred ninety eight and paise eighty four) only.

(e)

Cause of fire was enquired into by the Police and their verdict is that the fire was accidental. The Government are taking steps to replace for equipments lost. As the area is too congested, Government are looking for a more spacious areas to locate the Work-shop.

Milk Supply Scheme at Jowai

Shri H.E. Pohshna asked :

34. Will the Minister in charge of Veterinary be pleased to state -

(a)	Whether it is a fact that Milk Supply Scheme at Jowai has proved unsuccessful ?
(b)	If so, what is the reason ?

Shri E. Bareh (Minister of Animal Husbandry and Veterinary) replied :

34.(a)	- No.
(b)	- Does not arise

Improvement of Baghmara-Maheshkhola road

Shri Brojendro Sangma asked :

35. Will the Minister in charge of P.W.D. (R & B) be pleased to state -

(a)	Whether Government is aware of the fact that the road from Baghmara to Moheshkhola needs immediate improvement for regular motor traffic ?

(b)	If so, the steps so far taken by the Government to improve this road?
(c)	Whether there is any provision for improvement of the said road during the current financial year 1976-77.
(d)	If so, the alloted amount and the amount spent so far?
(e)	If not, when will the improvement work be taken up ?

Shri P.R. Kyndiah (Minister in-charge, P.W.D. (R & B.) replied :

35.(a)	- Yes.
(b)	The improvement works are already taken up.
(c)	- Yes.
(d)	- (i) Allotment upto November 1976 Rs.25,000.
	(ii) Expenditure Rs.18,452.00 (From April to June, 1976).
(c)	- Does not arise in view of reply on (a) and (b) above.

Illicit distillation of Country liquor

Shri S. Sangma asked :

36. Will the Minister-in-charge etc. be pleased to state the action so far taken by the Government to detect illicit distillation of country liquor in the three districts of the State this year and with what result district wise.

Shri E. Bareh (Minister-in-charge, Excise) replied :

36. Excise raid for detection of illicit distillation were intensified and the district excise staff are provided with vehicles for use in the work. The number of cases detected upto 31st August, 1976 are as under :-

Khasi Hills	-	299
Jaintia Hills	-	46
Garo Hills	-	308

Shri S.P. Swer :- May we know from the Minister-in-charge of Excise whether any concrete steps has been taken by the Government for the effective check of illicit liquor distillation ?

Mr. Speaker :- You mean to say besides the rates ?

Shri S.P. Swer :- Yes, Sir.

Shri E. Bareh (Minister, Excise) :- We have issued order that no distillation should be done.

Mr. Speaker :- But that is to the licensed distillers. The rate are concerned mostly with the unlicensed distillers.

Shri E. Bareh (Minister, Excise) :- We have taken steps to centralise some of the areas where much of the illicit distillation is going on.

I.A.S. and I.F.S. Officers in the State

Shri Dlosing Lyngdoh asked :

37. Will the Chief Minister be pleased to state -

(a)	Whether it is a fact that the Government propose to replace the I.A.S. officers by the State Service Officers in the Directorate levels in the near future ?

(b)	The number of I.A.S. and I.F.S. officer serving now in the State of Meghalaya ?
(c)	Whether the present strength of I.A.S officer in Meghalaya confronts to the All India ratio ?

Shri Williamson A. Sangma (Chief Minister) asked :

37.(a)	- Some posts of heads of Department are likely to be manned by non-I.A.S. Officers in future.
(b)	- Thirty I.A.S. Officers and 5 Indian Forest Service Officers.
(c)	- There is no fixed ratio for determining the strength of the I.A.S. Officers an all India basis.

Prof. M.N. Majaw :- In reply to Unstarred Question No.37(b), how many IAS and IFS officers are there hailing from this State ?

Shri W.A. Sangma (Chief Minister) :- I have got the list here but it take times to sort out. Mr. D.W. Duncan, Mr. H.W.T. Syiem, Mr. Massar, Mr. J.M. Phira, Mr. D.S. Khongdup, Mr. S. Marwein.

Mr. Speaker :- You mean only the Directorate level. For the IAS officers in the Directorate level, I think everybody knows about that.

Illicit Distillation in Garo Hills

Shri Choronging Sangma asked :

38. Will the Minister-in-charge of Excise be pleased to state -

(a)	The number of Excise staff posted in Garo Hills?
(b)	The number of cases of illicit distillation detection in Garo Hills during 1975 and 1976?
(c)	The number of raids and persons arrested in Garo Hills during 1975, 1976 for illicit distillation?

Shri E. Bareh (Minister of Excise) replied :

38.(a)

- The number of excise staff posted in Garo Hills are as under -

Inspector of Excise	-	One
Assistant Inspector of Excise	-	Two
Excise Constables	-	Ten

(b)

The number of illicit distillation detected in Garo Hills are as under -

1975-135
1976-308 (upto 31st August 1976).

(c) -	1975	1976
	Number of raids 56.	64 (upto 31st August 1976).
	Number of persons arrested 135.	308 (upto 31st August 1976).

Sale of liquor in Shillong and Jowai Districts

Shri H.E. Pohshna asked :

39. Will the Minister-in-charge of Excise be please to state -

(a)	The total quantity of liquor sold in terms of bottle by each of the different liquor shops of Shillong and Jowai during the months of May, June and July 1976.

(b)	Whether the sales tax for the period have been paid by the vendors and if so the amount paid each?

Shri E. Bareh (Minister of Excise) replied :

39.(a)

- The total quantity of liquor in terms of bottles by each of the different liquor shops of Shillong and Jowai as follows.

SHILLONG
Months	Police Bazar	Mawkhar	Laban
May 1976	21,966	31,038	2,313
June 1976	21,221	31,264	2,160
July 1976	21,786	33,265	2,617
JOWAI
			Wahnoogbah
May 1976	-	-	9,908
June 1976	-	-	8,975
July 1976	-	-	9,053

(b)

Sales tax is payable by the distillers and not by the vendors.

Prof. M.N. Majaw :- On that retail shop at Laban, has it's license expired or not? If so, how is it functioning ?

Shri E. Bareh (Minister, Excise) :- It has expired on 31st March last year but was extended till 31st March next year.

Shri F.K. Mawlot :- Whether the number given here included also foreign liquor shops or only country liquor shops?

Shri E. Bareh (Minister, Excise) :- That is for different bottles out of our country liquor shops.

Prof. M.N. Majaw :- Mr. Speaker, Sir, if the licence had expired on 31st March, 1976 why for Laban it was not retained?

Mr. Speaker :- That is a supplementary to your supplementary question.

Prof. M.N. Majaw :- Mr. Speaker, Sir, it is a follow up question.

Mr. Speaker :- You can revive it in the next session.

Civil Hospital, Shillong

Shri Dlosing Lyngdoh asked :

40. Will the Minister in charge of Health and Medical be pleased to state -

(a)

Whether it is a fact that Government propose to create the post of Receptionist in the Civil Hospital, Shillong?

(b)

The actual position of the Civil Hospital, Shillong, as on the 31st March 1976 as regards -

(i)	Nos. of Medical Officers (Community-wise),
(ii)	Nos. of Nurses (Community-wise),
(iii)	Nos. of various staff and grade IV employees (Community wise) ?

(c)

Who are the members of the Managing Committee of the Civil Hospital, Shillong at present.

(d)

What is the bed strength of the Civil Hospital, Shillong as on 31st March 1976 (official and actual) ?

(e)

Whether the strength of medical officers and nurses serving in the Civil Hospital, Shillong as on 31st March 1976 conformed to the to the all the Indian standard?

Shri S.K. Marak (Minister Health) replied :

40.(a)

The Government have created two posts of Receptionist in the Shillong Civil Hospital.

(b)

The actual position of the Medical Officers, Nurses and Grade IV staff in the Shillong Civil Hospital as on 31 March 1976 is as follows -

	Khasi-8, Bengali-6, Assamese-1, Garo-1, Mawari-1, Pubjabi-1.
(ii)	In position-47.
	Khasi-44, Garo-1, Bengali-1, Mizo-1.
(iii)	Various staff and Grade IV employees Total-90.
	Khasi-20, Bengali-25, Nepalee-16, Pubjabi-16, Behari-11, Garo-1, Mizo-1.

(c)

- There is no Managing Committee of the Civil Hospital, Shillong at present.

(d)

- Official bed strength is - 200.

Actual bed strength is - 213.

(e)

- No.

Pharmacist School in Meghalaya

Shri Brojendro Sangma asked :

41. Will the Minister in charge of Health be pleased to state -

(a)	Whether the Government propose to open a Pharmacist School anywhere in Meghalaya?
(b)	If so, where will it be located and when?

Shri S.K. Marak (Minister of Health and F.P.) replied :

41(a)	- Yes.
(b)	- At Tura, Garo Hills. As soon as a Special Officer could be appointed.

Mawryngkneng Primary Health Centre

Shri G. Mylliemngap asked :

42. Will the Minister-in-Charge of Health be pleased to state Whether it is a fact that the buildings at Mawryngkneng Primary Health Centre are in a collapsing stage?

Shri S.K. Marak (Minister, Health and F.P.) replied :

42. The building are reported to be in bad shape and need urgent repair for which Executive Engineer (R. & B.), P.W.D. has been requested.

Shri H.S. Lyngdoh :- When was the request made to the Executive Engineer ?

Shri S.K. Marak Minister, Health) :- I do not remember the date, I require notice.

Relief to fire affected people of Jirang village

Shri H.E. Pohshna asked :

43. Will the Minister-in-charge of Revenue be pleased to state -

(a)	Whether it is a fact that on the 16th April, 1976 a fire broke out in Jirang State causing huge loss and damage to the village?

(b)	If so, whether Government has made an assessment of the loss and damage?
(c)	Whether relief has so far been rendered to the affected people?
(d)	If so, the nature of the relief measures undertaken?

Shri B.B. Lyngdoh (Minister, Revenue) replied :

43(a)	- Yes.
(b)	- Yes.
(c)	- Yes.
(d)	- All possible measure were taken to render timely relief to the affected people in the shape of gratuitous relief, test relief works, seed grants supply of kodalish, tarpauline food-stuffs, medicines and clothing.

Sutnga-Saipung Road

Shri H.E. Pohshna asked :

44. Will the Minister-in-charge of P.W.D. (R. and B.) be pleased to state -

(a)	When will the Sutnga-Saipung Road be completed and what is the percentage of work already done and paid for?

(b)	Who are the contractors to whom works are allotted and what amount of money had been paid to each upto 31st July, 1976?

Shri P.R. Kyndiah (Minister in-charge of P.W.D) replied :

44.(a)	- The work is expected to be completed by March, 1977. The work done upto August, 1976 is 88 percent and amount paid upto date is Rs.2,43,264.83

(b)	- The list is placed on the table of the House.

Lulong College Road

Shri H.E. Pohshna asked :

45. Will the Minister-in-charge of P.W.D. (R. and B.) be pleased to state -

(a)	Whether the construction of Lulong College Road has been shelved?
(b)	If so, why was it started before the construction of the Government College at Lad Nartiang ?
(c)	Who was the construction and what expenditure had been incurred upto 31st March, 1976?

Shri P.R. Kyndiah (Minister in-charge of P.W.D.) replied :

45.(a)	- No.
(b)	- Does not arise in view of (a) above.
(c)	- The list is placed on the Table of the House.

Construction of R.S.N. Road

Shri Choronging Sangma asked :

46. Will the Minister in charge of P.W.D. (R. and B) be pleased to state -

(a)	Whether the construction of R.S.N. Road has been completed?
(b)	If so, whether it is motorable?
(c)	If not, the reason thereof?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

46.(a)	- No.
(b)	- Does not arise
(c)	- The bridges and culverts of the last Section (Section III from 14 to 22nd (K.M.) are not yet completed. The work is in progress.

Pdenshakap-Jongushen Road

Shri H.E. Pohshna asked :

47. Will the Minister in charge of P.W.D. (R. and B.) be pleased to state -

(a)	The total length and the percentage of work already completed by the contractors on the Pdengshakap-Jongushen Road?

(b)	The number and amount of each bill so far paid to the contractors along with their names ?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

47.(a)	- (i) Total length 5.50 K.M.
	(ii) Percentage of works 82.1 on an average.
(b)	- The list is placed on the Table of the House.

Bridge over the Myntang river

Shri Humphrey Hadem asked :

48. Will the Minister in-charge of P.W.D. (R. and B.) be pleased to state -

(a)	Whether it is a fact that the work for construction of a bridge over Myntang river in P.M.M. road was allotted to one contractor/firm since 1975-76 ?

(b)	If so, when was the work started?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

48.(a)	- Yes. The work order was issued in favour of Shri H.B. Dutta, Contractor, on 25th February 1976.
(b)	- The actual bridge work will start after the monsoon is over.

Shri H. Hadem :- Mr. Speaker, Sir, what was the last date allowed to the contractor to complete the work?

Shri P.R. Kyndiah (Minister, P.W.D.) :- I require notice Sir.

Condition of the Pamblah bridge

Shri H.E. Pohshna asked :

49. Will the Minister-in-charge of PW.D. (R and B) be pleased to state -

(a)	Whether Government is aware that the Pamblah Bridge on the Myntdu River is showing signs of collapse due to heavy traffic?

(b)	If so, what steps have been taken to strengthen it?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

49.(a)	- Yes.
(b)	- Action is being taken to strengthen the bridge for higher load classification.

Construction of road in Jaintia Hills

Shri H.E. Pohshna asked :

50. Will the Minister-in-charge of P.W.D. (R. and B.) be pleased to state -

(a)	What is the amount sanctioned for the construction of the Syndai-Amjalong-Jongushen-Twausdiah-Rhongkum Road?

(b)	The name of the contractors working on this road and the amount of bills already paid upto to 31st August 1976?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

50.(a)	-Rs.14,45,800 (Rupees thirteen lakhs forty-five thousand eight hundred) only.
(b)	- The list is placed on the Table of the House.

Road construction in Jaintia Hills

Shri H.E. Pohshna asked :

51. Will the Minister in charge of P.W.D. (R. and B.) be pleased to state -

(a)	Whether construction works have been stated on the Jongdsha-Dienglieng-Nongjorng-Wahjajer Road?
(b)	If so, who are the contractors to whom the works have been allocated?
(c)	If not, the reason thereof ?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

51.(a)	- Yes.
(b)	- List placed on the table of the House.
(c)	- Does not arise.

Contractors engaged in the Construction of Wahmyntdu-Demthring-Sohmynting-Moodymmai Road

Shri H.E. Pohshna asked :

52. Will the Minister in-charge of P.W.D. (R and B.) be pleased to state the names of contractors engaged in the construction of the Wahmyntdu-Demthring-Sohmynting-Moodymmai Road and the length allotted to each?

Shri P.R. Kyndiah [Minister I/c of P.W.D. (R. and B.)] replied :

52. - The list is placed on the Table of the House.

Supply of Milk

Shri Choronsing Sangma asked :

53. Will the Minister in charge of Veterinary, etc. be pleased to state -

(a)	The number and names of permit holders (route-wise) for supplying mild from Garo Hills to Dudnai (Assam)?
(b)	Whether the Government has fixed the price of mild for such supply ?
(c)	If not, Whether the Government proposes to fix the price?

Shri E. Bareh (Minister, Animal Husbandry and Veterinary) replied :

53.(a)	- No permit has been issued for supplying milk from Garo Hills to Dudnai (Assam) by the Deputy Commissioner, Tura.

(b)	- No.
(c)	- As regard fixation of price of mild of private traders this Department has no control on such matter except the Brice of milk procured by this Department for supplying to consumers under Town Milk Supply Schemes.

Grants-in-aid for Fishery in Garo Hills

Shri Choronsing Sangma asked :

54. Will the Minister in charge of Fisheries be pleased to state -

(a)	The names and addresses of persons who have received grants-in-aid for Fishery in Garo Hills District so far?
(b)	Whether it is a fact that the Nengmandalgiri Fishery Tank has received a big amount?
(c)	If so, the amount sanctioned?
(d)	On what basis the amount was sanctioned?

Shri Grohonsing Marak (Minister, Fisheries) replied :

54.(a)	- Statement showing the names and addresses of persons receiving grants-in-aid for Fisheries in Garo Hills District for the year from 1971-72 to 1975 are placed on the Table of the House.

(b)	- Yes.
(c)	- Rupees eight thousand six hundred and fifty only.
(d)	The case was recommended by the District Selection Committee, being a Community Fishery Project.

Co-operative Apex Banks in Garo Hills

Shri J.C. Marak asked :

55. Will the Minister in charge, Co-operation be pleased to state whether the Government proposes to open more Co-operative Apex Banks in Garo Hills ?

Shri P.R. Kyndiah (Minister, Co-operation) replied :

55. -No. There is however a proposal to open a few more branches of the Meghalaya Co-operative Apex Bank in Garo Hills in future.

Fair Price Shops in Garo Hills

Shri J.C. Marak asked :

56. Will the Minister in-charge, of Supply be pleased to state -

(a)	The number of Fair Price Shops Centre in Garo Hills, Block-wise?
(b)	The yearly quota of sugar and rice for Garo Hills?
(c)	The agency responsible for supplying essential commodities to the various Centres in Garo Hills?
(d)	The authority entrusted with the power to take action against the dealers in case of any adverse report against them?

Shri E. Bareh (Minister in-charge of Food and Civil Supplied) replied :

56.(a)	- A list is placed on the Table of the House.
(b)	- A statement is placed on the Table of the House.
(c)	- Wholesalers Fair Price Shops dealers specially appointed by the Deputy Commissioner in according with the Foodgrains (Licensing and Control) Orders.

(d)	- Director/Deputy Commissioner/Additional Deputy Commissioner/Sub-division Officer as the case may be.

Co-operative Societies in the State

Shri Dlosing Lyngdoh asked :

57. Will the Minister-in-charge, of co-operation be pleased to state -

(a)

Whether it is a fact that most of the Co-operative Institutions in the State which enjoy maximum financial assistant from the Government except the Meghalaya Co-operative Apex Bank have failed?

(b)

Whether it is a fact that most of the Co-operative Societies failed due to inadequate supervision and mal-administration?

(c)

What amount of money and the nature grants were extended to the following Co-operative Institutions during the last four years :-

(i)	Assam Agro Industries, Shillong.
(ii)	Assam Hill Co-operation, Shillong
(iii)	Meghalaya Co-operative Apex Bank, Shillong.
(iv)	The Farmers' Co-operative Society, Mawryngkneng.
(v)	Consumer Wholesale Co-operative, Shillong.
(vi)	North Eastern Industrial Co-operative, Shillong
(vii)	The Milk Producers' Co-operative Union, Umsning.

(d)

Whether Government have placed official Secretaries to manage the above quoted Co-operative Institutions?

(e)

If not, the reason thereof?

(f)

Whether it is a fact that the above mentioned Co-operative Institutions have not submitted the Utilisation Certificates for grants and proper audited balance sheets even now ?

Shri P.R. Kyndiah (Minister Co-operation replied :

57.(a)

- No.

(b)

- No.

(c)

- A statement showing the amount of money and the nature of grants extended to these Co-operative Societies of the last four years, giving correct names except of the Assam Agro Industries, Shillong (as there is no such Co-operative Society) is placed on the Table of the House.

(d)

- Government Officials have been deputed to manage the following Co-operative Instructions -

(i)	Assam Hills Co-operative Development Corporation (now converted into Meghalaya State Co-operative Marketing and Consumer's Federation).

(ii)	Meghalaya Co-operative Apex Bank Ltd. Shillong.
(iii)	The Farmer's Multipurpose Co-operative Society Unlimited, Mawryngkneng.
(iv)	Shillong Wholesale Consumers' Co-operative Stores Ltd. Shillong.

(e)

- It is not felt necessary at present to depute Government official to other Societies.

(f)

- Utilisation Certificates from all these Societies except from Farmers, Multipurpose Co-operative Society Unlimited and Assam Hills. Development Corporation have been received. The audited balance sheet of all these Co-operative Societies are available upto the year 1974-75. The audit for the year 1975-76 is in progress.

C.P.I. Padajyatra in Garo Hills

Shri H.E. Pohshna asked :

58. Will the Chief Minister be pleased to state -

(a)	Whether Government are aware of CPI Padajyatra in Garo Hill as reported in the Shillong Observer, dated 15th June 1976?

(b)	If so, what action did Government take on the reports as published?

Shri W.A. Sangma (Chief Minister) replied.

58. (a) & (b) - Yes. A report was called for by Government and it has been ascertained that at one point the members of the Padyatra were asked by the Police Whether they had taken prior permission of the Deputy Commissioner as required and the precisionists dispersed on such enquiry.

Law and order situation of Mynso Dolloiship in Jaintia Hills

Shri H. Hadem asked :

59. Will the Chief Minister be pleased to state -

(a)	What is the law and order situation of Mynso Dolloiship in Jaintia Hills District since 12th July 1975 upto date?
(b)	Whether any report has been received regarding disturbances created by some section of the public?
(c)	If so, what action has been taken?

Shri W.A. Sangma (Chief Minister) replied :

59(a)	- The general law and order situation in Mynso Dolloiship Elaka from 12th July 1975 till date is by and large normal.

(b) & (c)	- No reports of disturbances concerning law and order were received. However, there was a few disputes about forest land which are pending in Court.

Shri H. Hadem : Whether this Government is aware that is one of the markets during this year, a platoon of Armed Police were deputed to Mynso proper?

Shri W.A. Sangma (Chief Minister) :- I am not aware of that.

Tribal P.W.D. Contractors in Tura Circle

Shri Choronsing Sangma asked :

60. Will the Minister-in-charge of P.W.D. be pleased to state -

(a)	The number of 1st Class and 2nd Class Registered Tribal and Non-Tribal P.W.D. Contractors under Tura Circle for 1976-77 with their names and address (Division-wise) ?

(b)	The qualifications necessary for one to be registered as 1st and 2nd Class Contractors on the State.

Shri P.R. Kyndiah [Minister in charge of P.W.D. (R. & B.)] replied :

60.(a)	- The list is placed on the Table of the House.
(b)	- The reply is placed on the Table of the House.

State Transport Undertaking

Shri J.C. Marak asked :

61. Will the Minister-in-charge of Transport be pleased to state -

(a)	The number of buses purchased by the Government of Meghalaya since the inception of Meghalaya?
(b)	The number of buses placed into service in Garo Hills?
(c)	What is the schedules bus timing from Tura to Baghmara and Rongra?
(d)	Whether the Government propose to construct transport booking offices all over the State of Meghalaya for the conveyance of the travelling public?

(e)	If so, when?
(f)	Whether the Conductors, Drivers, Inspectors and Handymen are getting trip allowances ?

Shri D.D. Pugh (Minister, Transport) replied :

61.(a)	- 88 buses only. Out of which 21 are undergoing body construction.
(b)	- 7 (seven) buses only.
(c)	- Tura - Departure 7.00 a.m.1st Down Service.
	Baghmara - Departure 11.30 a.m. 1st Down Service.
	Rongra - Departure 6.30 a.m. 1st Up Service.
	Baghmara - Departure 9.00 a.m. 1st Up Service.
(d)	- Yes, wherever considered necessary.
(e)	- When land is available and subject to availability of funds.
(f)	- Yes.

Prof. M.N. Majaw :- Mr. Speaker, Sir, it is fact that this Government intends to construct new transport booking office at Shillong for the Shillong Gauhati Route?

Shri S.D.D. Nichols Roy (Minister, Industries) :- It is a new question, Sir.

Prof. M.N. Majaw :- The answer is that the matter is being considered. Whether Shillong Booking office also could be considered ?

Mr. Speaker :- The main question here concerns the purchase of busses.

Prof. M.N. Majaw :- Has the Government proposed to construct Transport Booking Officers all over Meghalaya for the convenience of the travelling public?

Shri S.D.D. Nichols Roy (Minister, Industries) :- Sir, it may be considered.

Trip Allowances of State Transport Drivers and Conductors

Shri Humphrey Hadem asked :

62. Will the Minister in-charge of Transport to pleased to state -

(a)	Whether it is a fact that Drivers, Conductors and Mechanics detailed for duty in the State Transport buses are entitled to trip allowance?

(b)	If so, the amount involved in this connection during 1974075 and 1975-76 (upto 29th February 1976)?
(c)	The outstanding amount due to each incumbent, if not paid?

Shri D.D. Pugh (Minister-in-charge of Transport) replied :

62.(a)	- Yes, in case of Drivers and Conductors and not in the case of Mechanics. Mechanics get T.A. and D.A. when they attend to break down outside their stations.

(b)	- The amount involved during 1974-75 is Rs.38,556.55 p. and during 1975-76 upto 29th is Rs.41,214.02 p. out of which Rs.46,340.26 p. has been paid.

(c)	- The outstanding amount against each incumbent is as per statement laid on the Table of the House, the total of which comes to Rs.33,4320.31 p.

Shri H. Hadem :- Sir, when will the amount to the individual concerned be disbursed ?

Shri S.D.D. Nichols Roy (Minister, Industries) :- Sir, I cannot understand the question!

Mr. Speaker :- When this will be distributed to the individuals ?

Shri S.S. Nichols Roy (Minister, Industries) :- In due course Mr. Speaker, Sir.

Share due of Motor Vehicles Taxes

Shri S. Sangma asked :

63. Will the Minister in-charge of Transport be pleased to state -

(a)	Whether is is a fact that the share so far due on account of Motor Vehicles taxes has not yet been paid to the Garo Hills District Council?

(b)	The reasons for this delay in payment?

Shri D.D Pugh (Minister-in-charge of Transport) replied :

63.(a)	- The share on Motor Vehicles due to the Garo Hills District Council for the period from 1st July, 1973 to 31st March, 1974 has been paid expect fro the balance of Rs.27,000. The shares relating to the year 1974-75 and 1975-76 have also not been paid.


(b)	- Steps for payment of the outstanding amount of Rs.27,000 is being taken. The shares relating of the year 1974-75 and 1975-76 have not been paid as the receipt figures could not be verified with the Accountant General's figures. Steps have already been taken to complete the verification of the figures furnished by the District Council with these figures available in the Treasury Office and the Officer of the District Transport Officer concerned. As soon as the verification is completed, the shares of the District Council will be sanctioned and paid.

Export of Coal to Bangladesh

Shri H.E. Pohshna asked :

64. Will the Minister in charge of Trade and Commerce be pleased to state -

(a)	What is the total quantity of coal exported to Bangladesh from Meghalaya till date?
(b)	What is the name of the Corporation or Organisation that does the export?
(c)	Who is the agent of the same for the State of Meghalaya?

Shri S.D.D. Nichols Roy (Minister in-charge of Trade and Commerce) replied :

64.(a)	- 454.80 tonnes.
(b)	- The Minerals and Metals Trading Corporation of India Limited, New-Delhi.
(c)	- A.C. Syam and Company, are the agents of the Minerals and Metals Trading Corporation in Meghalaya.

ANNOUNCEMENT BY THE SPEAKER

Mr. Speaker :- Let me give a report of the House. So far as this Session is concerned, we have received 4 starred questions but I had admitted only one because three of them were time barred and the reply is one, so the Government has come with cent per cent reply. In short notice questions. We have received 5 and all the them were time barred because in such a short session it is really difficult to admit them. Regarding unstarred Question, out of 142, I have admitted 123, and out lf them 64 were replied to by the Government and the percentage of reply to unstarred question is 52.

LAYING OF REPORT

Now let us pass on to the next item. Minister, Finance.

Shri B.B. Lyngdoh (Minister, Finance) :- Mr. Speaker, Sir, I beg to lay the Meghalaya Taxation and Resources Enquiry Committee, 1975.

Mr. Speaker :- Item No.3. Before I call upon the Minister in charge of Forest to move the Meghalaya Tree (Preservation) Bill 1976 for consideration, let me read the message from the Governor.

	"RAJ BHAVAN,
	Shillong

In exercise of the powers conferred by Clause 3 of Article 207 of the Constitution of India, I, Lallan Prasad Singh, Governor of Meghalaya hereby recommend to the Meghalaya Legislative Assembly the consideration of the Meghalaya Tree (Preservation) Bill, 1976.

	Sd/- LALLAN PRASAD SINGH,
	Governor."

Now the Minister, Forest to move.

GOVERNMENT BILL

Shri Grohonsing A. Marak (Minister, Forests) :- Mr. Speaker, Sir, I beg to move that the Meghalaya Tree (Preservation) Bill, 1976 be taken into consideration.

Mr. Speaker :- Motion moved. The question is that the Meghalaya Tree (Preservation) Bill, 1976 be taken into consideration.

(The motion was carried)

In this particular respect, I have received a notice from Prof. M.N. Majaw that he would like to discuss the principle of the Bill. Now, Prof. Majaw.

Prof. M.N. Majaw :- Mr. Speaker, Sir, for the limited purpose for which this Bill has been provided, I must say that it is commendable. But in the preamble in which the purpose of the Bill is enunciated, it is said here, for the purpose of protection of catchment areas and soil from erosion and to preserve the special characteristics of the hilly areas as regards landscape, vegetal cover and climate, and to provide for matters, etc. Now there are certain other aspects which might have been included in the Bill or later in a more comprehensive Bill for the entire State. We are all aware of the fact that there is a great deal of deforestation in Meghalaya and this not only affects the climatic of the place, but it also affects the source of drinking water in many villages where water is drying out lately and if at the same time we provide opportunities for the violation of that law, in other words, a huge consumption of charcoal that is going on in this State, specially in the capital of this State. We have two economic laws of demand and supply and while there is a huge demand for charcoal it would be difficult to impose laws and to ensure that these laws are implemented for the preservation of trees when there is such a huge demand for charcoal. Now the biggest consumers of charcoal in the State of Meghalaya is unfortunately the Government. The Government of Meghalaya buys a huge quantity of charcoal every year by issuing tenders notices. So I humbly propose to this House that the Government should try to find out alternative sources of power to ensure warmth for the employees and themselves within the secretarial walls. For example, now that we have so much hydro electric power some of which can be channelised to keep our employees warmer and contended in their seats in winter or cooler in summer, but the burning of chimneys and the purchase of such quantity of charcoal is only encouraging the people to cut down more trees and bring them to Shillong in the form of charcoal. I am sure if the State Government gives an example in this respect, other Government departments belonging to other Governments may follow suit.

Shri Hopingstone Lyngdoh :- Mr. Speaker, Sir, I also would like to add a few words to what the hon. Member from Mawhati has said. Sir, within this decade we have seen that the demand of charcoal for the Government offices is much more than in the previous decades. So far we have seen that the Government has been inviting tenders for supply of charcoal. Sir, we have seen also that the forests especially in Khasi Hills are being denuded where the demand for the supply of charcoal is greater to be used in Government Offices. So also we have seen that the forests in Khasi Hills are being denuded because of the use of fire wood. Sir, in the rural areas also, forests are being destroyed. This is so in Khasi Hills if not in Garo Hills and Jaintia Hills. If you go to every nook and corner in every district where there is no motorable road, the people have started felling trees for charcoal. Sir, you have seen even the trees which have been used for commercial purposes have been cut into pieces to be burnt as charcoal, and the destruction of forests by the timber contractors is tremendous in the State. Over and above that, the timber contractors have destroyed the forests but the remains there are the unused logs. So, for the last few decades, we have seen that these things are going on......

Mr. Speaker :- May I draw the attention of the hon. Members to the fact that when this Bill is passed by this House it becomes an Act. It extends only to the Municipality and the Cantonment area of Shillong. Even then, the Minister-in-charge may take note of these suggestions that perhaps a similar Bill may be necessary for the whole State in future.

Prof. M.N. Majaw :- May I point out, Mr. Speaker, Sir, that in the statement of objects and reasons, though it is for Shillong, provisions have been made enabling Government to extend it to other areas of Meghalaya as well.

Mr. Speaker :- That is the beginning.

Shri Hopingstone Lyngdoh :- Sir, on the basis of what the hon. Members has moved for discussion at this stage, I also support that further extension may be necessary in the State. So far, during the last 2 or 3 decades, green forests were still there, but in this decade, about 4 or 5 years now, the whole forests have been smashed because of this wanton felling of trees. Sir, I would therefore, remind the Government that while on one occasion there was a campaign for construction of the Barapani Hydel Project during the time of Mr. Kapoor the then Executive Officer of the Board....

Mr. Speaker :- I think Mr. Lyngdoh you have gone outside the purview of this Bill. In any case if you have a number of suggestions to make you may discuss with the Minister in his chamber. May I request the Minister also to invite some of the hon. Members who take interest in this particular issue to discuss with them in his own chamber in future. So far as this Bill is concerned, It neither deals with the areas where trees are being felled for the purpose of converting them into charcoal nor does it deal with any such felling of such trees outside Shillong Municipality. It deals only with the areas falling within Shillong Municipality and Cantonment areas. Mr. Lyngdoh and Mr. Majaw have discussed the matter which perhaps is concerned with the whole State and not with these areas alone. But this Bill seeks to enact for a particular area.

Shri Maham Singh :- May I say a word Mr. Speaker, Sir. In this connection according to the Statements of objects and reasons, it is definitely stated that "In view of indiscriminate felling of trees in and around Shillong it was necessary to promulgate a legislation to regulate felling of trees in order to protect the catchment areas and soil erosion and to preserve special characteristics of the hill areas as regards landscape and climate. Hence the present Bill". The Bill will apply to the areas of Shillong Municipality and Cantonment areas of Shillong. Mr. Speaker, Sir, although the Bill seeks to protect the catchment area yet it does not extend at all to the catchment area outside Municipality. Now indiscriminate felling of trees is seen outside the Municipality area also where there is a catchment area.

Shri W.A. Sangma (Chief Minister) :- I think the proviso has provided that the State Government may by notification extend the Act to other areas also in Meghalaya.

Shri Maham Singh :- Yes, I am coming to that. But I would request the Government here to extend this Bill immediately to the catchment areas outside Shillong also.

Shri W.A. Sangma (Chief Minister) :- Mr. Speaker, Sir, we will have to do this in consultation with the District Councils. These areas are within the control of the District Councils. We could not make it very specific, but we have to provide scope for consultation with the District Council with whom we have to discuss for the enforcement of this Bill.

Shri H.S. Lyngdoh :- As the Chief Minister has just stated I think we would like to have from the Government as already suggested by you, Sir, that the Government may arrange for a round-table discussion on this matter.

Mr. Speaker :- Yes, I understand your view-points. Since the preservation of trees especially in our State is very important, I think it is high time that the Minister takes all the Members of this House into confidence by inviting them for consultation in his own Chamber outside this House.

Shri F.K. Mawlot :- Mr. Speaker, Sir, are we to understand that the State Government before bringing out this Bill have not consulted the District Council?

Mr. Speaker :- In so far as Shillong Municipality and Cantonment areas of Shillong are concerned, the State Government need not consult the District Council. But for other catchment areas outside Shillong a notification may be issued after the Government have consulted the District Councils.

Shri Maham Singh :- May I again say a word? In so far as Municipality of Shillong and Cantonment areas are concerned, they are very much within the purview of this Bill. But Sir, although a major portion of Shillong falls within the District Council, but no consultation with the District Council is made in regard to this area of Shillong falling within the District Council itself.

Mr. Speaker :- Under paragraph 20, it is not to be consulted.

Shri Maham Singh :- Yes, Sir, I think the Government have done well by not consulting but by taking prompt action. This consultation with the District Council may take place later on while action is taken to prevent the indiscriminate felling of trees or before any mischief is further carried out. So prevention is to be done first and consultation later. With due respect to the Chief Minister, Mr. Speaker, Sir, I see that consultation is not required because the whole catchment area is not belong tot he Government. If the catchment area of Shillong does not belong to the Government then nobody knows perhaps that the land belongs to the Government. The land belongs to the Government. The catchment area, as I said, is leased out to the Government.

Shri B.B. Lyngdoh (Minister, Finance) :- May I correct the hon. Member? About 75 per cent of the land was on the lease of the Government but only certain portion like the green blocs have not been leased out to the Government.

Shri Maham Singh :- I think green blocs are no longer in existence. Many of the hon. Members also own lands within these green blocs. Therefore, Mr. Speaker, Sir, I feel that there has been indiscriminate felling of trees in the catchment area of Shillong because there is scarcity of water also in Shillong now-a-days and my only request to the Government is to take into consideration to extend this particular Bill immediately to the catchment areas of Shillong also.

Mr. Speaker :- That involves as amendment to the Bill. Mr. Maham Singh should have brought forward an amendment but it is too late now. I think there is one point which the Minister-in-charge must reply, that is, on the other principles of the Bill that the hon. Members urge that a comprehensive Bill should be brought in the future. Of course, the Minister will have to take some other courses of action through the process of consultation. But here the only question that the Minister should reply is that: Why the catchment area has not been included in sub-clause (ii) of Clause 1?

Shri Maham Singh:-Mr. Speaker, Sir, I did not bring an amendment because according to the proviso the Government has got full powers to extend this Bill to the other areas of Meghalaya.

Mr. Speaker:-You are only urging that the Government should notify forthwith?

Shri Maham Singh :- Under the provisions of this very Bill, for which an amendment is not at all necessary they can always act.

Mr. Speaker :- So there is no point to reply and since there is no amendment, may I ask the Minister-in-charge to move that the Bill be passed.

Shri Grohonsing A. Marak (Minister, Forests) :- Mr. Speaker, Sir, I beg to move that the Meghalaya Tree (Preservation) Bill, 1976, be passed.

Mr. Speaker :- Motion moved. Now I put the question before the House. The question is that the Meghalaya Tree (Preservation) Bill, 1976, be passed.

( The motion was carried and the Bill was passed )

Let us pass on to the next item. The Minister-in-charge of Excise to move.

Shri E. Bareh (Minister, Excise) :- Mr. Speaker, Sir, I beg to move that the Meghalaya Intoxicating Liquor (Prohibition of Publication of Advertisements) Bill, 1976, be taken into consideration.

Mr. Speaker :- Motion moved. Now I put the question before the House. The question is that the Meghalaya Intoxicating Liquor ( Prohibition of Publication of Advertisements) Bill, 1976, be taken into consideration.

( The motion was carried )

Since I have received no amendment to the Bill, may I ask the Minister to move that the Bill be passed.

Shri E. Bareh (Minister, Excise) :- Mr. Speaker, Sir, I beg to move that the Bill be passed.

( The motion was carried and the Bill was passed )

Item No.5. Minister-in-charge o