MEGHALAYA LELGISLATIVE ASSEMBLY

BUDGET SESSION

LIST OF BUSINESS FOR –

THURSDAY, MARCH 27th, 2008

GOVERNMENT BUSINESS

 

1. (a)

Shri CONRAD K. SANGMA, Minister in-charge Finance to beg leave to introduce the Meghalaya Appropriation (NO.I) Bill, 2008.
(b) If leave be granted to introduce the Bill.
2.

Shri PAUL LYNGDOH, Minister in-charge Parliamentary Affairs to move:


“That the second Proviso to sub-rule (c) of Rule 72 of the Rules Procedure and Conduct of Business in its application to the Meghalaya Appropriation (NO.I) 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”.
3. (a)

Shri CONRAD K. SANGMA, Minister in-charge Finance to move that the Meghalaya Appropriation (NO.I) Bill, 2008 be taken into consideration.
(b)

Consideration of the Meghalaya Appropriation (NO.I) Bill, 2008 clause by clause.
4.

Shri CONRAD K. SANGMA, Minister in-charge Finance to move that the Meghalaya Appropriation (NO.I) Bill, 2008 be passed.
5.

Shri CONRAD K. SANGMA, Minister in-charge Finance to present the Budget Estimates for 2008-2009.
6.

Shri CONRAD K. SANGMA, Minister in-charge Finance to present the Vote-On-Account Budget for the first quarter of the financial year for 2008-2009.
7.

Shri CONRAD K. SANGMA, Minister in-charge Finance to move:


“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 shown in the On-Account Budget, 2008-2009”.
8. (a)

Shri CONRAD K. SANGMA, Minister in-charge Finance to beg leave to introduce the Meghalaya Appropriation (Vote- On- Account) Bill, 2008 be taken into consideration.
(b)

if leave be granted to introduce the Bill.
9.

Shri PAUL LYNGDOH, Minister in-charge Parliamentary Affairs to move:


“That the second Proviso to sub-rule (c) of Rule 72 of the Rules 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”.
10.

Shri CONRAD K. SANGMA, Minister in-charge Finance to move that the Meghalaya Appropriation (Vote-On-Account) Bill, 2008 be taken into consideration.

11.

Shri CONRAD K. SANGMA, Minister in-charge Finance to move that the Meghalaya Appropriation (Vote-On-Account) Bill, 2008 be passed.

 

 

W. M. Rymbai,
Shillong:

Secretary,
March 26th, 2008.

Meghalaya Legislative Assembly.