MEGHALAYA LEGISLATIVE ASSEMBLY
BUDGET SESSION, 2008
(BULLETIN NO. 6)
TUESDAY, THE 15^th APRIL, 2008

        The House met at 10.00 am on the 15 April, 2008 with the Hon’ble Speaker in the Chair. The day was devoted for the transaction of Government Business

QUESTIONS :

        Starred Question from 1 to 8 were disposed of.

ANNOUNCEMENT & RULING FROM THE CHAIR :

        The Hon’ble Speaker informed the House that he had received a letter for an adjournment motion on the matter of high rise of prices of the essential commodities duly signed by Dr. R.C. Laloo, Shri M. M. Danggo and Shri P. Syiem. The Hon’ble Speaker stated that the hon’ble members who moved the adjournment motion had got an ample opportunity to come up with a Resolution till 17 April, 2008, Motion till 25 April, 2008 and Questions till 23 April, 2008. The Hon’ble Speaker also felt that there was no urgency in the matter which needs to be discussed immediately and, therefore, the Adjournment Motion was rejected.

CALL ATTENTION :

        The Call Attention to the Minister i/c of Mining and Geology under Rule 54(1) of the Rules of Procedure and Conduct of Business to the news item published in “Shillong Times” dated 20.3.08 under the caption “UCIL going ahead with Meghalaya Mining” could not be moved because the mover Shri M. M. Danngo was absent.

ADJOURNMENT :

        The House rose at 11.20 am and will meet again on Wednesday, the 16 April, 2008 at 10.00 am.