MEGHALAYA LEGISLATIVE ASSEMBLY
BUDGET SESSION, 2008
BULLETIN NO 5
MONDAY, THE 27TH MARCH, 2008
The House met at 10.00 am on the 27th March, 2008 with the Hon'ble Speaker in the Chair. The day was devoted for the transaction of Government Business.
1. OATH / AFFIRMATION:
The newly elected Member from Baghmara constituency, Shri
Satto Marak took Oath/ Affirmation.
2. THE MEGHALAYA APPROPRIATION (NO.1) BILL, 2008:
Shri Conrad K. Sangma, Minister in-charge Finance beg leave
to introduce the Meghalaya Appropriation (No.1) Bill, 2008.
(The motion was carried and leave was granted to introduce the
Bill).
Shri Conrad K. Sangma, Minister in-charge Finance beg leave to
introduce the Bill.
(The motion was carried and leave to introduce the Bill was
granted.)
3. SUSPENSION OF RULE:
Shri Paul Lyngdoh, Minister in-charge Parliamentary Affairs
moved:
“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.1) Bill, 2008, 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”.
The motion was carried and sub-rule (c) of Rule 72 of the Rules
Procedure and Conduct of Business was suspended for the time being.
4. THE MEGHALAYA APPROPRIATION (NO.1) BILL, 2008:
Shri Conrad K. Sangma, Minister in-charge Finance moved that
the Meghalaya Appropriation (No.1) Bill, 2008 be taken into consideration.
(The motion was carried and the Bill was taken into
consideration).
But since there was no amendment, Minister in-charge Finance
moved that the Bill be passed.
(The motion was carried the Meghalaya Appropriation (No.1) Bill,
2008 was passed)
5. PRESENTATION OF THE BUDGET ESTIMATES:
Shri Conrad K. Sangma, Finance Minister presented the
Budget Estimates for 2008-09.
6. THE VOTE-ON-ACCOUNT BUDGET:
Shri Conrad K. Sangma, Minister in-charge Finance presented
the Vote-On-Account Budget for the first quarter of the financial year
2008-2009.
7. THE ON-ACCOUNT BUDGET:
Shri Conrad K. Sangma, Minister in-charge Finance moved:
“That an amount not exceeding Rs.1003,43,09,300 (Rupees One
thousand three crores forty three lakhs nine thousand three hundred) 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, 2008 under grants shown in the On-Account Budget, 2008-2009”.
{The motion was carried and the amount not exceeding Rs.
1003,43,09,300 (Rupees One thousand three crores forty three lakhs nine thousand
three hundred) was granted.}
8. THE MEGHALAYA APPROPRIATION (VOTE-ON-ACCOUNT) BILL,
2008:
Shri Conrad K. Sangma, Minister in-charge Finance
beg leave to introduce the Meghalaya Appropriation (Vote-On-Account) Bill,
2008.
{The motion was carried and leave was granted to introduce the Meghalaya
Appropriation (Vote-On-Account) Bill, 2008.}
Shri Conrad K. Sangma, Minister in-charge Finance moved that leave be granted to
introduce the Bill.(The motion was carried and leave was granted to introduce
the Bill)
9. SUSPENSION OF RULE:
Shri Paul Lyngdoh, Minister in-charge Parliamentary Affairs
moved:
“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 (Vote-On-Account) Bill, 2008, 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”.
The motion moved and Sub-rule (c) of Rule 72 of the Rules of
Procedure and Conduct of Business was suspended for the time being.
10. THE MEGHALAYA APPROPRIATION (VOTE-ON-ACCOUNT) BILL, 2008:
Shri Conrad K. Sangma, Minister in-charge Finance moved that
the Meghalaya Appropriation (Vote-On-Account) Bill, 2008 be taken into
consideration.
{The motion was carried and the Meghalaya Appropriation
(Vote-On-Account) Bill, 2008 was taken into consideration.}
Shri Conrad K. Sangma, Minister in-charge Finance moved that
the Meghalaya Appropriation (Vote-On-Account) Bill, 2008 be passed.
{The motion was carried and the Meghalaya Appropriation
(Vote-On-Account) Bill, 2008 was passed.
11. ADJOURNMENT:
The House rose at 11.30 a.m. and will meet again on Tuesday,
the 15th April, 2008 at 10.00 a.m.
Secretary,
Meghalaya
Legislative Assembly
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