Assembly Questions, Meghalaya Legislative Assembly

MEGHALAYA LEGISLATIVE ASSEMBLY

RE-ASSEMBLED BUDGET SESSION

STARRED

QUESTIONS AND ANSWERS

Wednesday, the 2^nd July, 2003

Weigh Bridges

Shri EDMUND K. SANGMA		Shri M.I. SARKAR (Minister in-charge, Transport)
*175. Will the Minister in-charge, Transport be pleased to state:-
(a) Whether the Government is aware that there are many Weigh bridges in N.H. 62 in between Dainadubi and Nonggalbibra?		(a) Yes, Sir.
(b) If the answer is in the affirmative, the numbers of such weigh bridges?		(b) Three number, Sir.
(c) The names of firms/individuals/Departments owning these Weigh bridges?		(c) 1. Wageasi weighbridge owned by Smti. Pretella Marak is being operated by Terak Momin and utilised by Garo Hills Autonomous District Council.
		2. Weighbridge at Sarangma owned by Smti. Mitilla Momin is being operated by Maham Sangma and utlised by Mining & Geology Department.
		3. Weighbridge at Depa Garat owned by Smti. S. D. Shira is being operated by Shri Okin Momin and utilised by Taxation Department.
(d) The relevant rules under which those weigh bridges were set up and for what purpose?		(d) Since the Transport Department is not running those Weighbridges, the rules under which these weighbridges were set up and their purpose, may be obtained from the departments concerned, Sir.

Cash Crop Range Office

Shri M. M. SANGMA		Shri P. W. MUKTIEH (Minister in-charge, Soil Conservation)
*176. Will the Minister in-charge, Soil Conservation be pleased to state:-
(a) Whether the Cash Crop Range Office at Chockpot has been constructed?		(a) No, Sir.
(b) The name of the Range Officer at present?		(b) Shri Bistu Mohan Rabha, Sir.
(c0 The amount sanctioned for this Cash Crop Range in last 3 years during 2000-2001, 2001-2002 and 2002-2003?		(c)

YEAR	PLAN	NON-PLAN	GRAND TOTAL
2000-2001	Rs.2,76,850.00	Rs.15,02,378.00	Rs.17,79,228.00
2001-2002	Rs.3,23,635.00	Rs.12,93,329.00	Rs.16,16,964.00
2002-2003	Rs.2,11,473.00	Rs.14,44,005.00	Rs.16,55,478.00

PMGSY Scheme

Shri A.L. HEK		Dr. MUKUL SANGMA [Minister in-charge, P.W.D (Roads)]
*177. Will the Minister in-charge, Public Works (Roads) be pleased to state:-
(a) The position of the PMGSY scheme?		(a) Upto April 2003, the total physical achievements is 46% and total Financial achievement is Rs.20.07 Crores.
(b) How much funds are sanctioned for the Meghalaya State, so far?		(b) Rs.80.72 Crores.
(c) How many kilometeres of road length had already been constructed and in which places?		(c) All works under this programme are in progress.

Boundary dispute

Shri PREDICKSON G. MOMIN		Shri F.A. KHONGLAM (Minister in-charge, Revenue)
*178. Will the Chief Minister be pleased to state:-
(a) Whether it is a fact that a joint meeting of Assam and Meghalaya was held recently at the Chief Ministers' level?		(a) Yes, Sir, on the 22nd April, 2003.
(b) Whether it is a fact that resolving of boundary dispute was also one of the agenda of discussion?		(b) Yes, Sir.
(c) If the answer to (a) above is in the affirmative, the outcome thereof?		(c) Greater involvement of the District Council Authorities with the respective District Administration, in order to endure normalcy in the border areas and maintenance of status quo.
(d) The position in Khanduli area?		(d) A meeting between the Chief Executive Member Karbi Anglong Autonomous District Council and the Chief Executive Member, Jaintia Hills Autonomous District was held at Khanduli on 21.06.2003 to help in resolving the boundary dispute in that area.

Civil Sub-Division

Shri BRENING A. SANGMA		Shri R.G. LYNGDOH (Minister, Home)
*179. Will the Chief Minister be pleased to state:-
(a) Whether the Government is aware about the long pending demand of the public for opening of a Civil Sub-Division at Barengapara?		(a) Government has no records of a demand for setting up of a Civil Sub-division at Barengapara.
(b) If so, the details of the steps taken so far in this regard?		(b) Does not arise in view of (a) above.

Joint Director Office

Shri CYPRIAN R. SANGMA		Shri S. NONGRUM (Minister in-charge Sericulture & Weaving)
*180. Will the Minister in-charge, Sericulture & Weaving be pleased to state:-
(a) Whether it is a fact that the Department had proposed to set up the office of the Joint Director in Tura?		(a) Sir, the post of Joint Director, Sericulture & Weaving at Tura is already in existence.
(b) If the answer to (a) above is in the affirmative, the reasons for the delay in establishing the office?		(b) Does not arise in view of (a) above.

Appointment of Teacher

Shri ZENITH M. SANGMA		Shri K.K. DKHAR (Minister in-charge, Elementary & Mass Education)
*181. Will the Minister in-charge, Education (EME) be pleased to state:-
(a) Whether the appointment of Shri Toera B. Marak as the teacher in Mengkakgri Government L.P. School in place of retired teacher Shri Ragin M. Sangma has been cancelled?		(a) & (b). Information is being collected.
(b) If the answer to (a) above is in the affirmative, the reasons thereof?		(a) & (b). Information is being collected.

Commissioner of Division Office, Tura

Shri M. M. SANGMA	Shri D.D. LAPANG (Chief Minister)
*182. Will the Chief Minister be pleased to state:-
(a) Whether the Government has appointed a full time Commissioner of Division for Tura?	(a) Yes, Sir.
(b) The present strength of the Office Staff of Commissioner of Division Office Tura?	(b) At present the Office of the Commissioner of Division, Tura is provided with the following staff compliment :-
	1.Special Asstt. to the Commissioner of Division from the MCS cadre.
	2. Superintendent	- 1 no.
	3. U. D. Assistant	- 1 no.
	4. L. D. Assistant	- 1 no.
	5. Typist	- 1 no.
	6. Stenographer Gr. II	- 1 no.
	7. Driver	- 1 no.
	8. Peon	- 1 no.
	9. Duftry	- 1 no.
	10. Mali-cum-Chowkidar.	- 1 no.
(c) Whether the above Office has been equipped with modern Office amenities like Computer, Photostat Machine, Fax Machine?	(c) & (d). This will be considered in a phased manner, subject to availability of funds.

Shillong By Pass

Shri A.L. HEK		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
*183. Will the Minister in-charge, Public Works (Roads) be pleased to state:-
(a) The position of the Shillong By Pass?		(a) Land acquisition is in progress.
(b) The steps taken by the Government to acquire the land and the nature of compensation?		(b) The payment for land acquisition has been made to the Deputy Commissioners, East Khasi Hills and Ri Bhoi Districts, and the process of land acquisition is in progress.
		Compensation for land acquisition is made based on the assessment of value of the land and properties attached to the land.
(c) When will the project see the light of the day?		(c) As and when the land is in possession of the State Public Works Department, necessary estimates will be prepared and submitted to Ministry of Road Transport and Highways, Government of India for sanction. The works can be started after receipt of sanction from the concerned Ministry, Government of India.

Sub-Centres Rongjeng

Shri PREDICKSON G. MOMIN		Shri B.G. MOMIN (Minister in-charge Health & Family Welfare)
*184. Will the Minister in-charge, Health be pleased to state:-
(a) The number of medical Sub centres under Rongjeng P.H.C.?		(a) 11 Numbers, Sir.
(b) Whether all the sub-centres are functioning?		(b) Yes, Sir.
(c) If the answer to (b) is in the negative, the reasons thereof?		(c) Does not arise in view of (b) above, Sir.

Electrification of Villages

Shri BRENING A. SANGMA		Shri R.L. TARIANG (Minister, Power)
*185. Will the Minister in-charge, Power be pleased to state:-
(a) The total number of villages sanctioned for electrification for the year 2001-2002 and 2002-2003 under Barengapara MeSEB Sub-Division?		(a) Sir, 19 villages for the year 2001-2002 and 31 villages for the year 2002-2003.
(b) Whether these sanctioned villages are already electrified?		(b) So far 15 villages are electrified.
(c) If not, the reasons thereof?		(c) Electrification of remaining 35 villages is under implementation and likely to be completed by March, 2004. The delay in execution is due to constraints in transportation of materials.

Printing Machineries

Shri CYPRIAN R. SANGMA		Shri HELTONE MARAK (Minister in-charge, Printing & Stationery)
*186. Will the Minister in-charge Printing & Stationery be pleased to state:-
(a) Whether it is a fact that the Government Press is not in a position to print coloured calendar?		(a) Yes, Sir.
(b) If the answer to (a) above is in the affirmative, the reasons thereof?		(b) Due to lack of infrastructure such as colour separation unit, scanner, etc.
(c) The total amount spent during the last five years for procuring modern printing machineries and details of machineries purchased?		(c) A Statement is placed on the Table of the House.

Statement of the total amount spent during the last five years for procuring modern printing machineries and details of machineries purchased ( in reply to Question 37 (c))

Year	Name of machinery	Nos.	Amount
1998-1999	No machineries was purchased as there was no budget provision
1999-2000	1. -------- up table	2 nos	Rs.		48,000/-
	2. ----sharpening machine	1 no.	Rs.		1,95,000/-
	3. Computer ( Desktop Publishing) unit PENTIUM-III	3 nos	Rs.		3,01,800/-
		________________________________________
		Total : Rs. 5,44,800/-
2000-2001	1. H.P. Laser Printer	1no	Rs.	51,900/-
	2. H.P. Colour Scanner	2 nos.	Rs.	47,900/-
	3. Pranking Machine	1no.	Rs.	85,000/-
	4. Sujata cutting machine	2nos.	Rs.	2,70,000/-
	5. ------ punching machine	2nos.	Rs.	19,000/-
	6. Swift Offset (300) machine	1no.	Rs.	3,85,701/-
		___________________________________________
		Total : Rs. 8,60,101/-
2001-2002	1. SOM-136 HMT printing machine	2nos.	Rs.		46,88,764/-
2002-2003	1. Desk Top Publishing	6nos.	Rs.		6,68,400/-
	2. Thread Book Sewing Machine	2nos.	Rs.		4,30,000/-
	3. Computer to film machine	2nos.	Rs.		10,00,000/-
		____________________________________________
		Total : Rs. 20,98,400/-

Total expenditure for five years from 1998-1999 to 2002-2003 (5,48,000+8,60,101+46,88,764+20,98,400)=81,92,400/-

Holiday Forgone Allowance

Shri ZENITH M. SANGMA		Shri R.G. LYNGDOH [Minister, Home (Police)]
*187. Will the Minister in-charge, Home (Police) be pleased to state:-
(a) Whether the Government has stopped the Holiday forgone allowance for the police personnel?		(a) Yes, Sir.
(b) If the answer to (a) above is in affirmative, since when?		(b) The scheme was kept in abeyance since 30.3.1998 to 31.12.2002.
(c) The steps taken by the Government to restore it?		(c) The scheme has been restored since 1.1.2003 vide O.M.NO.F(PR)17/2002/48 dt.22.11.2002.

Dadenggiri Sub-Treasury

Shri EDMUND K. SANGMA		Dr. DONKUPAR ROY (Minister in-charge, Finance)
*188. Will the Minister in-charge, Finance be pleased to state:-
(a) Whether the Dadenggiri Sub-Treasury is functioning?		(a) No, Sir.
(b) If the answer is in the affirmative, since when and where?		(b) Does not arise in view of (a) above.
(c) If the answer is in the negative, the reasons thereof?		(c) The proposal for setting up a Sub-Treasury at Dadenggiri is under consideration, Sir.

Shopping Complex

Shri A. L. HEK		Shri F. LYNGDOH (Minister in-charge, Urban Affairs)
*189. Will the Minister in-charge, Urban Affairs be pleased to state:-
(a) When will the Government construct a new Shopping Complex at Polo Super Market?		(a) Sir, the construction work will be taken up during the current financial year.
(b) Whether the Government has sanctioned any funds for the project?		(b) Sir, under the centrally sponsored scheme, Government of India has approved Rs.328.00 lakhs for the project and has released Rs.123.60 lakhs.

Water Supply Schemes

Shri PREDICKSON G. MOMIN		Shri M.N. MUKHIM (Minister in-charge, Public Health Engineering)
*190. Will the Minister in-charge, Public Health Engineering be pleased to state:-
(a) Whether it is a fact that a number of estimates for various water supply schemes have been submitted by the Office of S.D.O.(P.H.E.) Rongjeng Sub-Division during 2001-2003?		(a) Yes, Sir.
(b) If the answer to (a) is in the affirmative, the present position of those schemes?		(b) During 2001-2002, 8(eight) numbers of Schemes were submitted and 6(six) numbers of Schemes sanctioned and works are in progress.
		During 2002-2003, 7(seven) estimates for renovation/reconstruction were submitted but due to fund constraint only priority schemes were taken up.

ITI at Baghmara

Shri BRENING A. SANGMA		Shri SAYEEDULLAH NONGRUM (Minister in-charge Labour)
*191. Will the Minister in-charge, Higher & Technical Education be pleased to state:-
(a) Whether the ITI at Baghmara is fully functioning?		(a) No, Sir.
(b) If so, the details of the enrolment made in the year 2001-02, 2002-03 in category wise?		(b) & (c). Does not arise in view of (a) above.
(c) Whether all the courses are conducted here like the other ITIs in the State?
(d) If not, the reasons thereof?		(d) Suitable candidates for the sanctioned posts of Instructors are yet to be sponsored by the Meghalaya Public Service Commission for appointment.

Staff of Conservator of Forest Office

Shri CYPRIAN R. SANGMA	Shri SING MULIEH (Minister in-charge Forests & Environment)
*192 Will the Minister in-charge Forest, be pleased to state:-
(a) Whether it is a fact that the office of the Conservator of Forest at Tura is functioning?	(a) Yes, Sir, office of two Conservator of Forests are functioning.
(b) If the answer to (a) above is in the affirmative, the number of staff grade wise?	(b) The numbers of staff grade-wise are as under :-
	1. CFs	-2 Nos.
	2. UDA	-1 No.
	3. LDA	-2 Nos.
	4. Typist	-1 No.
	5. Office Peon	-1 No.
	6. Office Cleaner	-1 No.
	7. Chowkidar	-1 No.
(c) The amount of staff salaries being drawn from Tura Treasury per month?	(c) Rs.57,544/- per month.

Appointment on Compassionate Ground

Shri ZENITH M. SANGMA		Shri D.D. LAPANG (Chief Minister in-charge Personnel)
*193. Will the Minister in-charge Personnel be pleased to state:-
(a) Persons who are eligible for appointment on compassionate ground?		(a) Persons who are eligible on compassionate grounds are wife/ husband/ son/ daughter / unmarried brother/ unmarried sister of the deceased Government servant who is required to support the family, subject to conditions as laid down in the relevant O.M.
(b) Whether any rule is framed by the Department?		(b) Yes, Sir.
(c) If so, the copy of the same be placed on the Table of the House?		(c) Copy of O.M.NO.PER(AR).154/78/147, dated 11.12.84; No: PER(AR).154/78/157, dated 30.11.85 and NO: PER(AR).154/78/181, dated 9.7.96 are placed on the Table of the House.
(d) If not, the reason thereof?		(d) Does not arise in view of (c) above.

Statement

GOVERNMENT OF MEGHALAYA
PERSONNEL AND ADMV. REFORMS (B) DEPARTMENT
...

No. PER (AR) 154/78/147. Dt. Shillong, the 11th December, 1984.

OFFICE MEMORANDUM

Subject :- Employment on compassionate ground of the son/daughter near relatives of the Govt. servant who dies while in service.

The matter regarding employment on compassionate ground of the son/daughter near relatives of the Govt. servant who dies while in service has been engaging the attention of the Government for sometime past. After careful examination, Government have decided to introduce a scheme for providing employment on compassionate ground to the next of kin who may be the wife/husband/son/daughter of a Govt. servant who dies while in service on the following principles :-

1) That employment on compassionate grounds shall apply only to Class III or Class IV posts under the State Government

2) Only the wife/husband/son/daughter of the Govt. servant (hereafter called relative) who is required to support the family of the deceased will be eligible to be considered for such employment.

3) The benefit of such employment will be available to only one relative.

4) Employment on compassionate ground should be given only at the lowest rung of the ladder for which the applicant is educationally qualified.

5) In selecting the next of kin, the Head of Department may make an assessment as to who will be most satisfactory to provide succour to the family of the deceased.

6) This concession will be applicable only to such cases where the concerned Govt. servant has put in at least 5 years continuous service against a regular post.

7) There should be relaxation of age limit for recruitment upto the age of 50 years. If relaxation is required to be made even in the minimum age limit, such relaxation may be considered if it does not exceed a period of 1 (one) year below the age limit prescribed in their recruitment rules for the post applied for.

8) No relaxation in education qualification should be allowed in compassionate appointments.

9) If none of the relatives is eligible on grounds of age or educational qualification on the date of the death of the Govt. an eligible relative who acquires the qualifications within 5 years from the date of premature death of the Govt. servant may be given such employment provided, that he/she is within the age limit prescribed for the post subject to relaxation mentioned in paragraph 7 above.

                                                                                                                                              D.D. Lapang
                                                                                                                                              Chief Minister
                                                                                                                                         Meghalaya, Shillong.

10) Application in the Standard forms in the Annexure, for such employment should be made to the Chief Secretary to the Government of Meghalaya through the Head of Department/Office in which the Government servant was last employed. The Head of Department/Office should send the application with his remarks to the concerned Administrative Department which will refer it to the Chief Secretary. The application must be submitted within one year from the date of premature death of the Government servant or from the date of acquiring the necessary educational qualification if none of the relatives is educationally qualified at the time of such death, as the case may be.

11) The appointments can be made only against such posts for which direct recruitment has been provided in the relevant recruitment rules.

12) The grant of such employment is not to be allowed as a matter of course. The financial circumstances of the family would be taken into consideration for eligibility.

13) Appointments to posts and services under this scheme shall be made by respective appointing authorities after approval of Administrative Department concerned with the approval of the Personnel and Administrative Reforms (B) Department.

14) Consultation with the Meghalaya Public Service Commission or District Selection Committees as the case may be, is not required for appointment under this scheme.

15) Employment on compassionate ground should not affect adversely the employment policy of 40:40:5 in respect of Khasi-Jaintias, Garos and other Scheduled Castes/Scheduled Tribes. If the quota has been exhausted in a particular category, the appointment may be made immediately but adjusted against the next year's quota.

16) Every case of employment of compassionate ground will be considered on its own merit in the light of the principles enunciated at preceding paragraphs.

17) The Appointing Authorities, the Head of Department and the Administrative Departments concerned should each maintain a register in which the name, designation and date of death of the Government servant as well as the name, relationship of the applicant and the post against which he is appointed should be entered so as to facilitate verification.

This will take immediate effect.

                                                                                                                               Sd/ G.W. Chyne,
                                                                                                              Secretary to the Govt. of Meghalaya,
                                                                                                        Personnel & Admv. Reforms (B) Department.

GOVERNMENT OF MEGHALAYA
PERSONNEL AND ADMV. REFORMS (B) DEPARTMENT

......

NO. PER (AR) 154/78/157 Dt. Shillong, the 30th November, 1985.

OFFICE MEMORANDUM

Subject :- Employment on compassionate ground of the wife/husband/son/daughter of Government servant who dies while in service.

The undersigned is directed to invite attention to this Department's Office Memorandum No. PER (AR) 154/78/147. dated 11.12.84 wherein it has been specifically provided that only the wife/husband/son/daughter of the Government servant who is required to support the family of the deceased Government servant will be eligible to be considered for employment on compassionate ground. It has come to the notice of the Government that there are instances in which brothers or sisters of deceased Government servants have applied for employment on compassionate ground as they are the only relative to provide succour to the families of deceased Government servants. Their application could not be entertained as they are not considered as relatives within the meaning enunciated in the afore mentioned Office Memorandum. After careful consideration, it has, therefore, been decided that an unmarried brother or sister, who is actually required to support the family of a deceased Government servant, will also be eligible to be considered for employment on compassionate ground provided that a certificate that the brother and/or sister is the only person to provide succour to the family of the deceased is furnished and attached by the Appointing Authority to the application as received from the deserving unmarried brother and/or sister, while recommending such a case to Personnel Department for obtaining the approval of Chief Secretary.

                                                                               Sd/-G.W. Chyne,
                                                                                  Secretary to the Govt. of Meghalaya,
                                                                                    Personnel & Admv. Reforms (B) Department

GOVERNMENT OF MEGHALAYA
PERSONNEL AND ADMV. REFORMS (B) DEPARTMENT

......

NO. PER (AR) 154/78/181 Dt. Shillong, the 9th November, 1996

From :-	Shri W.M. S. Pariat, IAS, Commissioner & Secretary to the Govt. of Meghalaya, Personnel & Admv. Reforms (B) Department.
To,
	All Administrative Departments/ Heads of Departments/Deputy Commissioners/Sub-Divisional Officer (Civil).

Subject :-	Employment on compassionate ground-son/daughter/near relatives of a Govt. servant who die while in service - Submission of Income Certificate (Financial Position).
Sir,	I am directed to state that it has come to the notice of Government that while submitting application for employment on compassionate ground, applicants do not adhere to the requirements laid down in this Department's O. sM. No. PER (AR) 154/78/147, dt.11-12-84. The Departments concerned in come cases, have not scrutinized the applications to ensure that correct particulars have been furnished by the applicants. The applications are thus forwarded to this Department haphazardly and on which quarries have to be raised by this Department, thereby causing available delay in processing the cases. While submitting the particulars of dependants, it is also noticed that the applicants do not furnish the correct information/ particulars which however does come up during the course of enquiry by the District Magistrate or Magistrate for issuance of certificate on the financial position. This particular statement should be correctly furnished to avoid unnecessary quarry at the time of processing the case and the recommending authority i.e. District Head/Head of Department should satisfy himself as to the correctness or otherwise of the statement before submission of the same to the personnel & A. R. (B) Department. Further, it has been found that the Certificates on Financial position of the family of the deceased Govt. employee have been issued without causing proper enquiry, with the result that the certificates do not reflect the financial position, including land or properties and immovable assets possessed by the family. In order to ensure that the certificates reports contain all the above information, it is necessary that henceforth, proper enquiry should be conducted by the Magistrate and furnished in the prescribed form enclosed herewith.
Yours faithfully,

		Sd/-
		Commissioner & Secretary to the Govt. of Meghalaya,
		Personnel and Admv. Reforms (B) Department

CERTIFICATE OF FINANCIAL POSITION OF THE FAMILY OF THE DECEASED GOVT. EMPLOYEE FOR THE PURPOSE OF EMPLOYMENT ON COMPASSIONATE GROUND.

1. (a) Name of the applicant :-

(b) Address :-

2. Relation with the deceased Govt. servant. :-

3. Dependants/family members who stay with the :-
deceased and their occupation, if any.

4. Income, if any :-

5. Land/immovable properties and Assets, if any :-
(in details)

6. Remarks/findings of Enquiry Officer :-

Signature and Designation of the Magistrate

Sarangma Weigh Bridge

Shri EDMUND K. SANGMA		Dr. MUKUL SANGMA (Minister in-charge, Taxation)
*194. Will the Minister in-charge, Taxation be pleased to state:-
(a) Whether it is a fact that the department is having a weigh bridge at Sarangma?		(a) No, Sir.
(b) Whether the said weigh bridge is run by a private party or run by the department?		(b) The weigh bridge at Sarangma is a private weigh bridge run by a Private party.
(c) Whether it is compulsory for all the coal trucks to weigh in the said weigh bridge and pay weighing charge?		(c) For proper assessment of coal, it is necessary to obtain a proper weighment. Hence, the Government has approved the offer to use the services of said weights bridge. Fees for the services is realised for the party concerned.

Processing Unit

Shri M. M. SANGMA		Shri K.K. DKHAR (Minister in-charge, Border Areas Development)
*195. Will the Minister in-charge, Border Areas Development, etc. be pleased to state:-
(a) Whether the Border Area Development has set up Cashewnut and Ginger Processing Unit at Machangpani under Dalu Block?		(a) North Eastern Regional Agricultural Marketing Corporation Limited has been assisted during 1996-97 under Border Areas Development Programme for establishment of (i) ginger & vegetables post harvest center, (ii) Cashewnut processing and (iii) packaging units.
(b) Whether the Unit is functioning well?		(b) No, Sir.
(c) The total amount sanctioned for this unit and the expenditure incurred thereof upto date?		(c) The total amount sanctioned is Rs.140.40 lakhs and the expenditure upto date is Rs.134.28 lakhs.

Bamboo Chips Ltd.

Shri PREDICKSON G. MOMIN	Shri D.D. LAPANG (Chief Minister in-charge Industries)
*196. Will the Minister in-charge Industries be pleased to state:-
(a) Whether the Bamboo Chips Ltd. a subsidiary of M.I.D.C. at Nongchram is functioning?	(a) Yes, Sir.
(b) If the answer to (a) above is in the affirmative, how many local people are engaged directly in the industry and on what categories of posts at present?	(b) Ninety-one (91) local people are engaged in the various categories of posts like Supervisor, Assistant Supervisor, Lower Division Assistant-cum-Store Keeper, Electrician Factory Watchman, Assistant Accountant, Security Guard, Shift leader, Truck driver, Helper, health Worker and Factory Worker.
(c) The total turn-out of the products since 2000 till 2003?	(c) The total turnover/sales for the financial years 2000-2001, 2001-2002, and 2002-2003 is as follows:-
	Financial year		Turn Over/Sales (Rs. in lakhs)
	2000-2001	-	12.41
	2001-2002	-	10.27
	2002-2003	-	10.35

Construction of Building

Shri BRENING A. SANGMA		Shri J.D. RYMBAI (Minister in-charge, Community & Rural Development)
*197. Will the Minister in-charge, Community & Rural Development be pleased to state the reason for delaying the construction of official building for the Gasuapara C & RD Block?		Sir, the Plan and Estimates which had been prepared for the construction of the buildings for the newly created C & RD Blocks, required modification and recasting, as advised by Competent Technical Authorities. The modification and recasting of the Plan and Estimates have taken time leading to some delay.

Petrol Pumps

Shri CYPRIAN R. SANGMA		Shri LAMBOR MALNGIANG (Minister in-charge, Weights & Measures)
*198. Will the Minister in-charge, Weights & Measures be pleased to state:-
(a) Whether the Department is aware that some of the petrol pumps in the State are indulging in adulteration of petrol?		(a) No Sir, Checking for adulteration of petrol does not fall within the purview of the Department of Weights & Measures.
(b) If the answer to (a) above is in the affirmative, the steps taken to stop this malpractice?		(b) Does not arise in view of (a) above.
(c) How many of such cases have been detected during 2002-2003?		(c) Nil in view of (a) and (b) above.

L. P. School Teachers

Shri ZENITH. M. SANGMA		Shri K.K. DKHAR (Minister in-charge, Elementary & Mass Education)
*199. Will the Minister in-charge, Education (EME) be pleased to state:-
(a) Whether the Department has any guideline/rules for the appointment of L.P. School teachers?		(a) Yes, Sir.
(b) If the answer to (a) above is in affirmative, the copy of the same may be placed on the Table of the House?		(b) A copy of the guidelines/rules is placed on the Table of the House.
(c) If not, the reasons thereof?		(c) Does not arise in view of (a) above.

EDUCATION DEPARTMENT
NO.EDN.360/85/Pt. II/178,		Dated Shillong, the 26th April, 2000

From : Shri B. Kharbangar
Under Secretary to the Govt. of Meghalaya.

To : The Director of Elementary and Mass Education, Meghalaya, Shillong.

Sub : Mode of appointment of L.P. School teachers.

Sir,

I am directed to refer to your letter No. DEME/OE/WGH/APPT/1/2000, dated 3.4.2000 and to say that your proposal in respect of the mode of appointment of L.P. School teachers in the State has been approved by the Government as follows :-

Mode of appointment of Govt. L.P. School teachers

1. Govt. L.P. School teachers are appointed by the Dy. Inspector of Schools subject to the approval of the Director. In giving the approval, they should satisfy the following.

(a) Educational Qualification :- Minimum SSLC & DEEET.

(b) Age :- Between 18 - 27 years with 5 years relaxation for SC/ST.

(d) Local Candidates.

In case the Managing Committee failed to recommend a candidate or if there are many local candidates, a Selection Committee is constituted as follows :-

Chairman	-	Deputy Inspector of Schools
Member	-	One Member of the Managing Committee
"	-	One Sub-Inspector of Schools or S.E.O.
"	-	One Headmaster of Upper Primary Schools in the area
"	-	B.D.O.

The Committee will hold written test and personal interview and recommend the best candidate.

2. In case of Non-Govt. School the appointment is made by the Managing Committee Subject to approval of the Deputy Inspector of Schools.

The Qualification is as given at (1) above.

This may please be circulated to all concerned for general information.

	Yours faithfully

	(B. Kharbangar)
	Under Secretary to the Govt. of Meghalaya
	Education Department.

Chairman/Co-Chairman State Planning Board

Shri EDMUND K. SANGMA		Shri D.D. LAPANG (Chief Minister in-charge Planning)
*200. Will the Chief Minister be pleased to state:-
(a) Whether it is a fact that 2(two) persons have been appointed as Chairman and Co-Chairman of the State Planning Board?		(a) Yes, Sir.
(b) If so, the names of the appointed Chairman and Co-Chairman?		(b) 1. Shri S.C. Marak Ex-MLA, Chairman. 2. Shri P.R. Kyndiah M.P., Co-Chairman.
(c) The monthly financial implication for the Chairman and Co-Chairman?		(c) 1. The Chairman is entitled to allowances and facilities equal to that of a Cabinet Minister.
		2. The Co-Chairman is not entitled to any allowances except TA/DA as admissible for attending Board's meeting.
(d) The justification for having a co-chairman for the State Planning Board?		(d) To assist the Chairman State Planning Board and strengthen the Board, Sir.

Special Central Assistance

Shri M. M. SANGMA		Shri K.K. DKHAR (Minister in-charge, Border Areas Development)
*201. Will the Minister in-charge, Border Areas Development, etc. be pleased to state:-
(a) The total allocation under Special Central Assistance for Border Area Development Programme (BADP) for 2003-2004?		(a) Rs.470.00 lakhs, Sir.
(b) Whether there is any State share in addition to above Special Central Assistance?		(b) No, Sir.
(c) The total amount of distribution District wise for each District?		Jaintia Hills - Rs.46.26 lakhs. East Khasi Hills - Rs.85.36 lakhs.
		West Khasi Hills - Rs.34.64 lakhs
		West Garo Hills - Rs.67.89 lakhs.
		South Garo Hills - Rs.65.85 lakhs.
(d) The criteria for distributing the fund?		(d) Based on the following:-
		(i) Population
		(ii) Number of villages.
		(iii) Length of the International boundary with Bangladesh.

Express Way

Shri A.L. HEK		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
*202. Will the Minister in-charge, Public Works (Roads) be pleased to state:-
(a) The present position of the Express way from Umiam to Jorabad?		(a) There is no proposal for conversion of NH-40, portion Umiam to Jorabad as an expressway. However, proposal for conversion of the road to four lane is under active consideration.
(b) When will the project be implemented?		(b) The matter of funding is under negotiation with the Japan Bank for International Co-operation with the Ministry of Road Transport and Highways, Government of India, and the State P.W.D. The project can be taken up only when the negotiation fructifies.

National Highway 52

Shri BRENING A. SANGMA		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
*203. Will the Minister in-charge, Public Works (Roads) be pleased to state:-
(a) Whether it is a fact that tender has been called for the construction of the second phase of NH 52 to Rongsigre road?		(a) There is no road with the nomenclature N.H. 52 to Rongsigre under P.W.D.
(b) If so, the reasons for the delay to start the construction work for the said road?		(b) Does not arise in view of reply to (a) above.

Project/Schemes Implementation

Shri CYPRIAN R. SANGMA		Shri M.N. MUKHIM (Minister in-charge, Programme Implementation)
*204. Will the Minister in-charge, Programme Implementation be pleased to state:-
(a) Whether the department is aware that due to lack of regular review meetings many of the departments failed to complete the projects/schemes in time?		(a) & (b). A Statement showing the details of review meetings held at State and District levels is placed on the Table of the House, Sir.
(b) The number of review meetings held with other departments during 2002-2003?		All concerned have been directed to hold regular review meetings to monitor and review implementation of projects and schemes vide D.O.No.PIR.34/2002/2 dt.17.10.2000 & D.O.No.PIR.20/2001/8 dt.26.07.2001.
(c) Whether it is not a fact that some amount of money had to be surrendered at the end of last financial year by the Community & Rural Development department from Garo Hills sector due to lack of implementation?		(c) Yes, Sir.

STATEMENT SHOWING DETAILS OF REVIEW MEETINGS HELD
AT STATE & DISTRICT LEVELS DURING 2002-2003

I - Review Meetings taken by the Programme Implementation DEPARTMENTS DURING 2002-2003.

Sl. No	Date(s) of Review Meetings	Chaired by	Whether State/District level	Subject matter	Departments involved
1.	16.09.2002	Shri L.A. Sangma, Ex-Minister	State	C & RD Schemes etc. in the Districts	All DCs, P.Ds of DRDAa and C & RD Deptts.
2.	05.12.2002	Dr. F. A. Khonglam, Ex-CM	State	Progress of Schemes	All Deptts.
3.	14.04.2002	Chief Secretary	State	PSUs	All Deptts. having PSUs and MDs of all PSUs
4.	27.02.2002	Chief Secretary	State	PSUs	All Deptts. having PSUs and MDs of all PSUs.
5.	13.07.2002	Shri L.A. Sangma, Ex-Minister	State	Progress of Schemes in East Garo Hills District	DC, P.D of DRDAand District Heads of all Deptts. in the District.

II - District Co-ordination Committee( DCC) and District Planning & Development
Council (DP&DC) meetings held during 2002-2003.

Sl.No.	Name of District	Date of DCC Meetings	Date of DP & DC Meetings
1.	East Khasi Hills	19.04.2002	-
2.	West Garo Hills	18.09.2002 13.12.2002 22.02.2002	28.05.2002
3.	West Khasi Hills	19.03.2002 15.05.2002 11.06.2002 21.08.2002 28.01.2002	-
4.	East Garo Hills	16.05.2002 20.06.2002 18.07.2002 22.08.2002 10.09.2002 17.10.2002 17.12.2002 20.03.2003	30.10.2002
5.	Ri - Bhoi	12.04.2002 11.12.2002	-
6.	Jaintia Hills	13.05.2002 11.12.2002	26.09.2002 & 27.09.2002
7.	South Garo Hills	19.10.2002 22.03.2003	20.09.2002

III - Review Meetings taken by Planning Department during 2002-2003

Sl. No	Date(s) of Review Meetings	Chaired by	Subject matter	Departments involved
1.	22.05.2002	Shri P.J. Bazaley, Principal Secy., Planning	Processing of N.E.C. Projects in the Power Sector	Planning, Power (including MeSEB)
2.	30.05.2002	Shri A.H. Scott Lyngdoh, Minister, Finance	Review of NLCPR Projects	Planning, Forest, Agriculture, Transport, Education, Health, PWD, PHE, Power (including MeSEB)
3.	12.08.2002	High power Committee	Schemes financed by NABARD Loan	Planning, Finance, PWD, Soil Conservation, Minor Irrigation, A.H. & Vety. and NABARD
4.	22.08.2002	Shri P.J. Bazaley, Principal Secy., Planning	Processing of N.E.C. Projects in the Power Sector, etc.,	Planning, Forest, Agriculture, PHE, Power (including MeSEB), DCA, Soil Conservation
5.	23.08.2003	Shri J. Tayeng, Chief Secretary, Govt. of India	Loans from financial Institutions to finance the State Plan	Power, PHE, Urban Affairs, Housing PWD, Planning & Finance
6.	03.09.2002	Shri Atul Sinha, Secretary, DONER	Review of NLCPR & NEC Schemes/ Projects	Planning, Forest, Agriculture, Transport, Education, Health, PWD, PHE, Power (including MeSEB), Labour, Industries, C& RD
7.	10.09.2002	Shri P.J. Bazaley, Principal Secy., Planning	Developmental issues	Planning, Forest, Agriculture, Transport, Education, Health, PWD, PHE, Power (including MeSEB), Labour, Industries, C& RD
8.	18.11.2002	Shri J. Tayeng, Chief Secretary, Govt. of India	- do -	Planning, Finance, PHE, PWD, Power, Soil Conservation.
9.	26.11.2002 to 29.11.2002	- DO -	Annual Plan2003-2004	All major Development Departments
10.	23.12.2002	Shri J. Tayeng, Chief Secretary, along with Dy. Secretary, DONER	Review of NLCPR Schemes/ Projects	Planning, Forest, Agriculture, Transport, Education, Health, PWD, PHE, Power (including MeSEB), Labour, Industries, C& RD, Soil Conservation, Tourism
11.	14.01.2003	Smti. Reva Nayar, Adviser, SP (NE), Plancom & team	- do -	All Development Departments
12.	31.01.2003	Shri W.M.S. Pariat, Principal Secretary, Planning	Schemes financed by NABARD	PWD, Soil Conservation, Minor Irrigation, A.H. & Vety., Finance & NABARD.

IV - Meetings taken by State Planning Board/Working Group of State Planning Board during 2002-2003.

Sl. No.	Dates	Subject matter
1.	31.05.2002	State planning Board Meeting on General Discussion on Annual Plan 2002-2003 and Formation of the Working Groups of State Planning Board.
2.	31.07.2002 & 01.08.2002	Meeting of the Working Group-A of State Planning Board to assess the achievement of the 19th Plan and to discuss the Annual Plan 2002- 2003.
3.	19.07.2002 & 27.07.2002	Meeting of the Working Group - B to discuss the work proposed to be undertaken by the Sectors under the Working Group-B.
4.	12.11.2002	Meeting of the Working Group - B with Director, Community & Rural Development and Border Areas Development regarding implementation of Schemes.
5.	21.10.2002	Meeting of the Working Group - C to review the achievement during 2001-2002 and discussion the Programme for the current year 2002-2003.

M. N. Mukhim
Minister,
I/c Programme Implementation Department

ANNEXURE - I

E. K. MAWLONG,
CHIEF MINISTER OF MEGHALAYA

D. O. No. PIR. 34/2002/2 Dated Shillong, the 17th October, 2000

Dear _______________________,

In the context of the present day economic order, the State Government is under tremendous pressure to be more performance oriented in the discharge of its various roles and functions. Added to this is the growing pressure and increasing expectations from the people whose day to day socio-economic conditions are supposed to be improved in one way or the other by the various developmental activities undertaken by the departments reveal a lot more needed to be done on this front.

In the Ninth Five Year Plan document of the Government of India, a great deal of emphasis has been laid on proper review and monitoring of the implementation of various schemes and projects of both the Central and State Governments. The idea is to ensure that the principles of efficiency, economy and accountability in the matter of spending public money and implementing developmental programmes are judiciously followed so that the fruits of development percolate down to the poorest of the poor. There is no reason why government departments should not be able to significantly improve their overall performance and change their old image/public perception. Besides government departments should have a definite time frame within which to complete the implementation of various schemes and projects and thereby obviate time and cost over-runs. Everything has to be accomplished within the original estimates and outlays.

In this connection, I therefore strongly urge upon you to undertake monthly reviews of activities of departments under your charge with a view to quickening the pace of physical and financial progress of schemes and projects under implementation by your department (s). Then and then only can our state catch up faster with the more economically advanced State of the country.

	With Kind regards

	Yours sincerely,

	(E.K. Mawlong)
	Chief Minister of Meghalaya


	I/c PHE, SAD, PID,
	Meghalaya.

ANNEXURE - II

SHRI L.A. SANGMA
MINISTER
Planning & Programme
Implementation, Elementary &
Mass Education.
MEGHALAYA
Shillong.

D. O. No. PIR. 20/2001/8 Dated 26th July,2001

Dear Marak,

On 18th and 24th, instant I undertook a review on the performance of various Departments connected with the implementation of the 20 Point Programme, which is still considered to be the cutting-edge of India's Five Year Plan for the poor. Successive government at the Centre have recognized the importance of this Programme and the Ministry of Statistics & Programme. Implementation. Government of India has separate full fledged Division under it for effective monitoring of State Government's performance in this regard. I was, however, quite unhappy to see that out State's performance as per Government of India's ranking from month to month has been poor, if not very poor. I therefore strongly feel that we need shake off our complacency by making a determined bid to improve Meghalaya's ranking among other States of the country as far as implementation of the 20 Point Programme is concerned. This calls for and all-out effort at all levels.

I sincerely believe that one of the steps that can be taken in is direction is holding of frequent review meetings by all out us, preparation of action taken reports (ATR) on each and every decision of these review meetings and submission of the same to Programme Implementation Department so that we are kept informed of whatever is happening on this particular front.

Field levels officers have also to be impressed upon of the imperative need to send their performance reports in time so that these can get duly reflected in the consolidated reports which my Department has to transmit to Government of India by the stipulated dates.

Your kind co-operation is earnestly solicited


	Yours sincerely,

	(Lotsing A. Sangma)
	Minister I/c Programme Implementation Department
Minister I/c
Government of Meghalaya
Shillong.	Minister
	I/c PHE, SAD, PID,
	Meghalaya.

Facilitator with Insurgent Groups

Shri EDMUND K. SANGMA		Shri R.G. LYNGDOH (Home Minister)
*205. Will the Minister in-charge, Home be pleased to state:-
(a) Whether the Government is aware of the fact that Shri A.H. Hitler Marak, ex-MLA has had the understanding with Shri Zoramthanga, Chief Minister of Mizoram for acting as facilitator with ANVC and other outfits?		(a) No, Sir.
(b) If so, the reason why the State Government threatened to take legal action against the above leader?		(b) Does not arise in view of reply at (a) above.
(c) Whether it is a crime for any person to facilitate talks between the Government and the insurgent groups for the best interest of the State?		(c) Yes, Sir, it is a crime for any person to associate oneself with members of any banned militant outfits without being authorised by the Government to do so.

Border Areas Development Officer

Shri M. M. SANGMA		Shri K.K. DKHAR (Minister in-charge, Border Areas Development)
*206. Will the Minister in-charge, Border Areas Development, etc. be pleased to state:-
(a) The name of the present Border Area Development Officer of Gasuapara?		(a) Shri C.M. Sangma, Sir.
(b) Whether he is a full-time Officer?		(b) No, Sir.
(c) How many BADOs are yet to be filled up in the State?		(c) 3(three), Sir.

Salaries of Primary School Teachers

Shri A. L. HEK		Shri K.K. DKHAR (Minister in-charge, Elementary & Mass Education)
*207. Will the Minister in-charge, Education be pleased to state the reasons why the Primary School teachers never get their salaries in time?		Government Primary School Teachers get their salaries in time, Sir. The salaries of Non-Government Primary School Teachers is sometimes delayed due to the following reasons:-
		(i) Procedure of drawal.
		(ii) Absence of Treasuries/Sub-Treasuries in some Sub-Divisional Headquarters.
		(iii) Shortfall in the budget provision.

Ilolegal Check Gates

Shri PREDICKSON G. MOMIN		Shri M.I. SARKAR (Minister in-charge, Transport)
*208. Will the Minister in-charge, Transport be pleased to state:-
(a) Whether the Government is aware that there are a number of un-authorised check gates on Dudnoi-Baghmara road?		(a) No, Sir.
(b) If the answer to (a) above is in the affirmative, the steps the department is taking to stop such illegal check gates on this road?		(b) Does not arise in view of (a) above.
(c) The number of departmental/authorised check gates on this road?		(c) The Department has one checkgate at Dobu in East Garo Hills District and one check point at Nengjagitim in South Garo Hills District set up with the approval of the Government.

Civil Hospital Tura

Shri CYPRIAN R. SANGMA		Shri B.G. MOMIN (Minister in-charge Health & Family Welfare)
*209. Will the Minister in-charge, Health & Family Welfare be pleased to state:-
(a) Whether it is a fact that Tura Civil Hospital is equipped with an incinerator?		(a) Sir, the incinerator in Tura Civil Hospital is yet to be installed.
(b) If the answer to (a) above is in affirmative, the maintenance cost for the years 2001-2002 and 2002-2003?		(b) Does not arise in view of (a) above, Sir.

5^th Battalion

Shri EDMUND K. SANGMA		Shri R.G. LYNGDOH [Minister, Home (Police)]
*210. Will the Minister in-charge, Home (Police) be pleased to state:-
(a) Whether it is a fact that the Central Government has confirmed the raising of the 5th Battalion in the State?		(a) Yes, Sir.
(b) If so, when will this battalion be raised?		(b) As soon as possible.
(c) The location of the Headquarters of this battalion?		(c) The Headquarters of 5^th MLP will be in East Garo Hills.

Construction of Building

Shri M. M. SANGMA		Shri J.D. RYMBAI (Minister in-charge, C. & R.D)
*211. Will the Minister in-charge, Community & Rural Development, etc. be pleased?
(a) When Government will start the construction of Block Development Office buildings of Gasuapara?		(a) As soon as formalities relating to approval of Plan and Estimates and allotment of work are completed, Sir.
(b) Whether the land has been acquired for the above Block Development Office?		(b) Yes, Sir, as per gift deed pertaining to the land which was acquired for the Block Office, Gasuapara and duly registered.
(c) What is the present strength of the Block Development Office Staff of Gasuapara?		(c) The present sanctioned strength of the Block Development office, Gasuapara is as follows :-

	Officers/Staff	Present sanctioned strength
1.	Block Development Officer	1 (one)
2.	Extension Officer (Veterinary)	1 (one)
3.	Extension Officer (Agriculture)	1 (one)
4.	Extension Officer (General)	1 (one)
5.	Social Education Organizer (SEO)	1 (one)
6.	S.I.S.	1 (one)
7.	Accountant-cum-Store Keeper	1 (one)
8.	U.D.Assistant	1 (one)
9.	L.D.A.-cum-Cashier	1 (one)
10.	L.D.A.-cum-Typist	1 (one)
11.	Senior Gram Sevak	1 (one)
12.	Senior Gram Sevika	1 (one)
13.	Gram Sevak	6 (six)
14.	Addl. Gram Sevak	4 (four)
15.	Gram Sevika	2 (two)
16.	Addl. Gram Sevika	1 (one)
17.	Jeep Driver	1 (one)
18.	Peon to B.D.O.	1 (one)
19.	Office Peon	1 (one)
20.	Office Chowkidar	1 (one)
21.	Sectional Assistant	1 (one)

Teachers Demand

Shri A. L. HEK		Shri K.K. DKHAR (Minister in-charge, Elementary & Mass Education)
*212. Will the Minister in-charge, Education be pleased to state the action the Government had taken in connection with the demand of the Upper Primary School Teachers?		Sir, the Teachers of Adhoc Upper Primary Schools under the aegis of the Meghalaya Upper Primary School Teachers' Association have submitted a 10-point charter of demands as per Statement placed on the Table of the House.

Statement

STATEMENT OF STARRED QUESTIONS NO. 212.
ASKED BY SHRI. A. L. HEK
DURING THE RE-ASSEMBLED BUDGET SESSION, 2003.

1. Provincialization of Upper Primary Schools.
    Action taken by the Government :- Provincialization of Education Institutions is cost prohibitive and is not the policy of the
    Government. Our approach is that the Adhoc grant to the Upper Primary Schools be enhanced from its present level
    according to the availability funds.

2. Provision of Science Teachers.

3. Provision of Hindi Teachers.
Action taken by the Government :- Under the Adhoc system of grant - in - aid there is no separate provision for Science
and Hindi Teacher and a lump sum grant is given to the school out of which salaries of teachers are paid.

4. Provision of Book Bank and Teaching Aids.
    Action taken by the Government :- So far it has not been possible to provide for books and teaching aids due to fund
    constrains. However, under the SSA scheme, the Upper Primary Schools will also be considered for grant of textbooks and
    teaching aids.

5. Improvement of Sports & Games.
Action taken by the Government :- As the Sports and Youth Affairs Department is now a separate Department and no
longer part of Education Department the Schools may approach the concerned Department.

6. Building and Infrastructure.
    Action taken by the Government :- The Upper Primary Schools have been sanctioned building grants/additional classroom
    under various schemes like Non-Lapsable Central Pool of Resources and Finance Commission Award. Government will
    continue to give financial assistance for this purpose as and when the funds are available from the Government of India.

7. Teachers' and Staff Quarters.
Action taken by the Government :- Due to shortage of funds Government has not been able to provide teachers' and staff
quarters even to Government teachers.

8. Medical Allowance, Dearness Allowance, Travelling Allowance and Arrears.
Action taken by the Government :- Adhoc grant - in - aid is a lump sum amount and there is no earmarking for MA/DA/TA
etc. However, according to availability of funds Government shall endeavour to enhance the quantum of Adhoc grant.

9. LTC to teachers and Students.
Action taken by the Government :- More than 90% of the budget allocation of the Education Department goes to salaries.
We are therefore, not in a position to provide for LTC to teachers and students.

10. Refresher Course.
Uction taken by the Government :- The Government encourage training of all teachers including Adhoc Upper Primary
Teachers in the DIETs and Normal Training Institutes.

Sarangma Weigh Bridge

Shri PREDICKSON G. MOMIN		Smti DEBORA C. MARAK (Minister, Mining & Geology)
*213. Will the Minister in-charge, Mining & Geology be pleased to state:-
(a) Whether it is a fact that the Department is using the private weigh-bridge at Sarangma to weigh the coal Iaden trucks on N.H.62?		(a) Yes, Sir.
(b) The system of approving the private weigh-bridges for departmental purposes?		(b) Approval is done on case to case basis on merits of case.
(c) The consideration for the settlement made with the proprietor?		(c) An agreement was signed between the Department of Mining and Geology with the owner of the weigh bridge.

Barengapara Water Supply Schemes

Shri BRENING A. SANGMA		Shri M.N. MUKHIM (Minister in-charge, Public Health Engineering)
*214. Will the Minister in-charge, Public Health Engineering be pleased to state:-
(a) Whether it is a fact that there are many sanctioned and functional water supply schemes under Barengapara Sub-Division without having any employee or Muster Roll Labours to man these schemes?		(a) No Sir, so far as major schemes are concerned.
(b) If so, who is looking after and running of these schemes?		(b) In addition to the supervisory officers of the Department, Muster Roll labourers and Khalasis are engaged to look after the running of the schemes.
(c) The total number of such schemes that are not attended by anybody?		(c) 107 numbers ring wells and 14 numbers spring tapped chambers are without any caretakers.

Second Meghalaya House

Shri EDMUND K. SANGMA		Shri H.D.R. LYNGDOH (Minister in-charge, General Administration Department)
*215. Will the Minister in-charge, G.A.D. be pleased to state:-
(a) When was the site for the Second Meghalaya House at New Delhi purchased?		(a) Sir, during the year 2001.
(b) The total cost of the land?		(b) Rs.2,73,85,212/-
(c) The area of the land?		(c) Approximately 1817.5 Sq. M. Sir.

Chokpot Development Block

Shri M. M. SANGMA		Shri J.D. RYMBAI (Minister in-charge, C. & R.D)
*216. Will the Minister in-charge, Community & Rural Development, etc. be pleased?
(a) When will the Government appoint the full fledged Block Development Officer (BDO) for Chokpot Development Block?		(a) The mater is under consideration of the Government, Sir.
(b) How many Blocks are yet to be appointed with full- fledged BDOs in the whole State of Meghalaya?		(b) 20 (twenty) Blocks, Sir.
(c) Whether Government is aware that the present in-charge BDO is neglecting the Office works whereby public are facing lots of problems?		(c) The Government is not aware, Sir.

Allowance for College Teachers

Shri A. L. HEK		Shri M. SUCHIANG (Minister in-charge Higher & Technical Education)
*217. Will the Minister in-charge, Higher and Technical Education be pleased to state, the reasons why allowances like Medical Allowances, House Rent Allowances etc., are not paid to the college teachers till date?		Sir, College teachers drawing Salaries under U.G.C., Scale of Pay are entitled to Basic Pay and D.A. at the Central rate only whereas College teachers drawing salaries under State Scales of Pay are entitled to Basic Pay, D.A. at the State rate and State allowance.

Casualties due to Police firing

Shri PREDICKSON G. MOMIN		Shri R.G. LYNGDOH (Home Minister)
*218. Will the Minister in-charge, Home (Police) be pleased to state:-
(a) The numbers of civilian casualties due to Police firing during the operation against the ultras under Williamnagar Police Station from 2000 till date?		(a) 2 civilians were killed & one was injured, Sir.
(b) The numbers of civilian casualties due to militants firing during the same period?		(b) 9 civilians were killed & 1 injured.
(c) The numbers of Police vis-a-vis militants casualties during the same period?		(c) 5 Policemen, 1 CRPF were killed and 1 was injured, 2 militants were killed & 1 injured.

Rengbin Memorial Secondary School

Shri BRENING A. SANGMA		Shri M. SUCHIANG (Minister in-charge Higher & Technical Education)
*219. Will the Minister in-charge, Higher and Technical Education be pleased to state:-
(a) Whether it is a fact that the Rengbin Memorial Secondary School at Nokdanpara under West Garo Hills District is not receiving any science grant from the Government?		(a) Yes, Sir.
(b) If so, the reasons thereof?		(b) Due to find constraints.

Joint Director Health Services Tura

Shri CYPRIAN R. SANGMA		Shri B.G. MOMIN (Minister in-charge Health & Family Welfare)
*220. Will the Minister in-charge, Health & Family Welfare be pleased to state:-
(a) Whether Government feels the necessity of establishing the office of Joint Director of Health Services in Tura?		(a) Yes, Sir.
(b) Whether it is a fact that was a proposal earlier for establishing the same?		(b) Yes, Sir.
(c) If the answer to (b) above is in the affirmative, the latest position?		(c) Some ministerial and grade IV Post has been created and the creation of the post of Joint Director Health Service is under final stage of Proceeding.

Appointments of JCO

Shri M. M. SANGMA		Shri CHARLES PYNGROPE (Minister Co-operation)
*221.Will the Minister in-charge Co-operation etc, be pleased to state:-
(a) How many Junior Co-operative Officers (JCO) have been appointed by the department in last March/2003.		(a) 50 Nos. Sir.
(b) Whether the appointments were done as per the Job Reservation Policy of the State Government?		(b) Yes, Sir.
(c) If so, how many are from Khasi-Jaintia, Garos and other communities?		(c) Khasi and Jaintia - 44 Garos - 6 Others - NIL.
(d) If not, reasons thereof?		(d) Does not arise in view of (b) above.

Examination Results

Shri A. L. HEK		Shri M. SUCHIANG (Minister in-charge Higher & Technical Education)
*222. Will the Minister in-charge, Education be pleased to state:-
(a) The reasons why Government schools and colleges fared poorly in terms of Board or University results in comparison to Missionary schools or colleges or Private run schools and Deficit colleges?		(a) Sir, recruitment of teachers in Government Schools and Colleges is governed by the Reservation Policy of the State whereas Missionary Schools/Colleges and Private run Schools/Colleges have a wider choice.
(b) The steps the Government had taken to improve the results?		(b) Sir, Government is always concerned to improve the results and have taken the following steps:
		1) Government teachers are deputed for B. Ed. training every year for upgrading their skills.
		2) Government teachers are encouraged to pursue higher studies like Post Graduate M. Phil etc.

Maintenance of Road

Shri PREDICKSON G. MOMIN	Dr. MUKUL SANGMA (Minister Public Works)
*223. Will the Minister in-charge, Public Works be pleased to state:-
(a) Whether it is a fact that sufficient allotment of funds for maintenance of road has not been done for Rongjeng P.W.D. Sub-Division during the year 1999-2000, 2000-2001 and 2001-2002?	(a) Sir, allotment of funds for maintenance of roads is made to the respective Executive Division of PWD and not directly to PWD Sub-Divisions.
(b) The total amount sanctioned during the last three years?	(b) Total amount sanctioned for schemes for maintenance of roads are :
	(a)	1999-2000 - Rs.27.36 Lakhs.
	(b)	2000-2001 - Rs.23.12 Lakhs.
	(c)	2001-2002 - Rs.54.13 Lakhs.
(c) The maintenance cost of road per KM per year?	(c) The maintenance cost per KM per year varies with traffic intensity and classification of road. Thus it varies from Rs.1,00,882.00 for single lane un-surfaced road to Rs.1,35,427.00 for single lane, surfaced other district road in hilly area with traffic of 500 to 1500 commercial vehicles per day.

Anti Dacoity Camp

Shri BRENING A. SANGMA		Shri R.G. LYNGDOH [Minister Home (Police)]
*224. Will the Minister in-charge, Home (Police) be pleased to state:-
(a) Whether the Government is aware that there is constant demand from the public of (i) Sangknigre Bazar and (ii) Rimrangpara Bazar under Barengapara Police Station for setting up of Anti Dacoity Camp in order to control the constant dacoity in these localities?		(a) There is no record of such demand with the Department, Sir.
(b) If so, the details of the action taken by the Government in this regard?		(b) In view of (a) above does not arise.

Meghalaya House Mumbai

Shri EDMUND K. SANGMA		Shri H.D.R. LYNGDOH (Minister in-charge, GAD)
*225. Will the Minister in-charge, General Administration be pleased to state:-
(a) Whether the Government proposes to build a Meghalaya House at Mumbai?		(a) Yes, Sir.
(b) If so, the steps taken by the Department for the purpose?		(b) State Government had taken possession of land and is examining various options, Sir.
(c) Whether it is a fact that the State Government had to pay fine to the Maharashtra Government for non-utilisation of the land purchased for the purpose of constructing another house at Mumbai?		(c) Yes, Sir, but Urban Affairs Department of the Government of Maharashtra has been requested thru' CIDCO to waive the penalty.

Construction of Check Dam

Shri A.L. HEK		Shri SING MULIEH (Minister in-charge Forests & Environment)
*226. Will the Minister in-charge of Forest be pleased to state the steps Government had taken to construct a new check dam at Wards lake adjacent to the Botanical garden as the existing one is in a very deplorable condition which may endanger human life in the near future?		The Forest Department has not so far moved for a new check-dam but PWD has been requested to repair the existing dam.

Reconstruction of existing Dam

Shri PREDICKSON G. MOMIN		Shri SING MULIEH (Minister in-charge Forests & Environment)
*227. Will the Minister in-charge Forest be pleased to state:-
(a) Whether it is a fact that a tender was floated by Me. S.E.B. in 1989 for the reconstruction of existing dam of Wards lake?		(a) No, Sir.
(b) What is the latest position?		(b) The PWD has been requested to take up the repair work.
(c) The total collection of entry fees for entering the lake since the Forest department took over?		(c) March 2002 to May 2003 i.e. 15 (fifteen) months is Rs.9,05,821/-.

Second Meghalaya House New Delhi

Shri EDMUND K. SANGMA		Shri H.D.R. LYNGDOH (Minister in-charge, GAD)
*228. Will the Minister in-charge, General Administration be pleased to state:-
(a) Whether the Government intends to build a second Meghalaya House ate New Delhi?		(a) Yes, Sir.
(b) If so, whether tender has been called for this purpose and when?		(b) Not yet, Sir.
(c) The names of the firms/contractors who have tendered for the above project?		(c) & (d). Does not arise in view of (b) above.
(d) The cost of the project?		(c) & (d). Does not arise in view of (b) above.

Meghalaya Commercial Crops Development Board

Shri M. M. SANGMA		Shri P. W. MUKTIEH (Minister in-charge, Soil Conservation)
*229. Will the Minister in-charge, Soil Conservation be pleased to state:-
(a) Whether Government of Meghalaya has set up the Meghalaya Commercial Crops Development Board (MCCDB)?		(a) Yes, Sir.
(b) If so, since when?		(b) The Board was set up on 1/6/1997.
(c) The functions of the Board?		(c) The functions of the Board are :-
		(i) Advising the cultivators in land use and land development particularly for cultivation of commercial corps.
		(ii) Motivating cultivators to take up cultivation of commercial crops and assisting them with technical advice.
		(iii) Exploring, as far as may be, possibilities of introducing new cultivation techniques.
		(iv) Assisting cultivators to procure quality seeds and other inputs.
		(v) Advising any person interested in setting up processing units and assisting him in establishing linkages with factories and other processing unit or with a commodity Board.
		(vi) Creating marketing infrastructures and finding outlets for the produce.
		(vii) Motivating cultivators to take up commercial nurseries to raise quality seeds or crop planting materials.
		(viii) Extending financial assistance to cultivators and entrepreneurs in processing and marketing to help them achieve the objectives.
		(ix) Entering into financial agreement with commodity Board, Bank or any other financial Institutions for the promotion and execution of any Commercial Crops Development Schemes.
		(x) Mortgage of properties of the Board as security for obtaining credit from Bank or any Financial Institution.
		(xi) Granting or advancing loans to any cooperative Society Registered under the Meghalaya Cooperative Societies Act (Assam Act 1 of 1948 as adapted by Meghalaya) or any recognised group or any individual.
		(xii) Assisting with advice any person engaged in the cultivation, processing or marketing of commercial crops in getting financial assistance from Banks and other financial Institutions or assistance from a Commodity Board and
		(xiii) Any other measures as may be considered necessary for the purpose of promoting and developing the cultivation of commercial crops.
(d) Whether the Government has appointed the Officers/Staff etc. for the above Board?		(d) Yes, Sir.
(e) The benefits people will get from this Board?		(e) The Board is expected to borrow money for Banks and financial institution and advance the same to the cultivators or persons engaged in processing and marketing of commercial crops as per terms and conditions laid down under the Meghalaya Commercial Crops Development Board Rules, 2001.

Official Tour of Departmental Officers

Shri PREDICKSON G. MOMIN		Shri D.D. LAPANG (Chief Minister)
*230. Will the Chief Minister be pleased to state:-
(a) Whether it is a fact that the Government has banned the official tour of the departmental officers within the State?		(a) No, Sir.
(b) The alternative policy the Government has planned to supervise the execution of on going works/functioning of offices in the far flung areas of the State?		(b) Does not arise, in view of (a) above, Sir.

Cash Crops Plantation/Afforestation Programme

Shri M. M. SANGMA		Shri P. W. MUKTIEH (Minister in-charge, Soil Conservation)
*231. Will the Minister in-charge, Soil Conservation be pleased to state:-
(a) Whether the Soil Conservation Department is still continuing the Cash/Horticulture Crops Plantations and afforestation programme?		(a) Yes, Sir.
(b) If so, the rate fixed for daily labourers per head per day in Soil Conservation Department's norm at present?		(b) Rs.25/- per day, Sir.
(c) In which year this norm was fixed?		(c) 1991, Sir.

Yatriniwas

Shri A.L. HEK		Shri T.C. LYNGDOH (Minister in-charge, Tourism)
*232. Will the Minister in-charge Tourism be pleased to state the reason why the Yatriniwas at Shillong which is a budget hotel is not commissioned till date even though the building had been completed a long time back?		Sir, the reasons for non-commissioning of Yatriniwas at Shillong are:- (1) Non-sanction of revised estimates by Government of India. (2) Non Completion of the project.

Inquiry for Meghalaya House Kolkata

Shri EDMUND K. SANGMA		Shri D.D. LAPANG (Chief Minister)
*233. Will the Minister in-charge General Administration be pleased to state:-
(a) When was the case of inquiry for the Meghalaya House, Kolkata, handed over to the CBI?		(a) The case was referred to the Government of India for investigation by the CBI on 19-12-2002, Sir.
(b) Whether the CBI has replied to the State Government whether the case would be taken up by them or not?		(b) Response from the Government of India is still awaited.

Construction of Bridges

Shri M. M. SANGMA			Dr. MUKUL SANGMA (Minister Public Works)
*224. Will the Minister in-charge, Public Works etc. be pleased to state:-
(a) When the construction of following RCC Bridges on Baghmara - Dalu Road will be completed?			(a) The bridges will be completed after sanction of the estimate for superstructure by Ministry of Road and Transport & Highways, Government of India.
			(1) Bridge No. 107/8
			(2) Bridge No. 81/5
			(3) Bridge No.68/1.
			(4) Bridge No.48/3.
			(5) Bridge No.44/6.
(b) The total estimated amount sanctioned and the expenditure incurred upto date in respect of those bridges?
	Bridges No.	Sanction Amt.			Expenditure up to 31.05.03
	Br. No.44/6	Rs.77,55,900.00.			Rs.50.37(L).
	Br. No.48/3	Rs.2,33,96,538.00.			Rs.139.84(L).
	Br. No.68/1	Rs.93d,60,700.00.			Rs.94.13(L).
	Br. No.81/5	Rs.2,49,64,800.00.			Rs.112.47(L).
	Br. No.107/8	Rs.2,18,33,000.00.			Rs.188.26(.L)
(c) The targeted date for completion as per work order?				(c) The target date for completion as per work order was December -97

Incentives for Private Tourism Units

Shri A.L. HEK		Shri T.C. LYNGDOH (Minister in-charge, Tourism)
*232. Will the Minister in-charge Tourism be pleased to state the steps the Government had taken in order to provide subsidies or incentives to private Tourism units like hotels etc. as Tourism had already been declared an industry in our State since 1997?		The Government has announced the Tourism Policy in 2001 as a step to provide in incentives etc.

Tours of Government Officials

Shri PREDICKSON G. MOMIN		Shri D.D. LAPANG (Chief Minister)
*236. Will the Chief Minister be pleased to state:-
(a) The duties and functions of Resident Commissioner of Meghalaya House in New Delhi?		(a) (i) To liaise with the various Ministries, Government of India and other Agencies.
		(ii) To attend various meetings in the Ministries Government of India on behalf of the State Government whenever Departmental Officers are not able to go.
		(iii) Performing protocol duties for the VIPs, during their official tours to Delhi.
		(iv) To look after administration of the Meghalaya House, New-Delhi.
(b) The numbers of official trip of the Government Officials to Delhi during the financial year 2002-2003?		(b) & (c). A Statement is placed on the Table of the House showing the required details in respect of some Departments. Details of other Departments are being collected, Sir.
(c) The total amount of expenditure incurred due to tour to Delhi by officers during the above mentioned period?
A STATEMENT SHOWING THE REQUIRED DETAILS IN RESPECT OF SOME DEPARTMENT


Sl. No.	Name of Departments	Nos. of Govt. Officials trip to Delhi, during 2002-2003.		Total amount of Expenditure incurred.
1.	Agriculture	Nil	Rs.	1,32,874. 00
2.	Excise, Registration, Taxation &Stamps.	4 (four)	Rs.	64,281. 00
3.	Transport	2 (twice)	Rs.	34,450. 00
4.	Soil Conservation	5 (trips)	Rs.	81,472. 00
5.	public Works Deptt. (Budget Branch)	8 (eight)	Rs.	1,25,000. 00
6.	Informatiom and Public Relations	Nil	Rs.	74,318. 00
7.	Secretariat Administration (accounts)	103 (one hundred three)	Rs.	17,59,182. 00
8.	Public Health Engineering	10 (ten)	Rs.	1,66,525. 00
9.	Election	10 (ten)	Rs.	Nil
10.	Planning	26 (twenty six )	Rs.	4,65,910. 00
11.	Law (A)	3 (three)	Rs.	56,470. 00
12.	Home (Jails)	4 (four)	Rs.	95,779. 00
13,.	Forests and Environment	21 (twenty one times)	Rs.	4,20,134. 00

	( H.D.R. Lyngdoh )
	Minister in-charge, G. A. D.

Relief and Re-habilitation Committee

Shri A. L. HEK		Shri F.A. KHONGLAM (Revenue Minister)
*237. Will the Chief Minister be pleased to state:-
(a) Whether the State Government has set up the State's Relief and Rehabilitation Committee?		(a) Yes, Sir. The Government in the Revenue Department has set up two Committees.
		(1) The State Level Committee and
		(2) The State Disaster Management Committee.
(b) If so the name of the Chairman and other Members and the function of the Committee?		(b) Copies of the relevant notification are placed on the Table of the House.

GOVERNMENT OF MEGHALAYA REVENUE DEPARTMENT

NOTIFICATION

Dated Shillong, the 21st May, 1999.

No. RDG. 19/2002/10 - The Governor of Meghalaya is pleased to reconstitute the Statae Level Committee to administer the Calamity Relief Fund with the following Members with emmediate effect and until further orders :-

1.	Chief Secretary, Meghalaya	Ex-Officio Chairman.
2.	Principal Secretary / Commissioner & Secretary/ Secretary to the Govt. of Meghalaya, Finance Department.	Member
3.	Principal Secretary / Commissioner & Secretary/ Secretary to the Govt. of Meghalaya Planning Department.	Member
4.	Principal Secretary to the Govt. of Meghalaya Health and Family Welfare Department.	Member
5.	Principal Secretary to the Govt. of Meghalaya Food and Civil Supply Department.	Member
6.	Commissioner & Secretary to the Govt. of Meghalaya, Revenue Department.	Member
7.	Commissioner & Secretary to the Govt. of Meghalaya, Agriculture Department.	Member
8.	Commissioner & Secretary to the Govt. of Meghalaya, Agriculture Department.	Member
9.	Commissioner & Secretary to the Govt. of Meghalaya, Animal Husbandary & Veterinery Department.	Member
10.	Commissioner & Secretary to the Govt. of Meghalaya, Housing Department.	Member
11.	Secretary to the Govt. of Meghalaya, Public Works Department.	Member
12.	Officer on Special Duty to the Govt. Of Meghalaya, Revenue Department.	Member Secretary

The State level Committee is empowered to co-opt any other official funtioneries as considered necessary from time to time.

The function of the Committee will as follows :-

1. The Committee will decide on all Matters connected with the financing of the relief expenditure.

2. The Committee will arrange to obtain the contribution from the concerned Governments and Administer the Fund and invest the accretions of the fund in accordance with the pattern of investment as approved by the Government of India fromn time to time.

3. The Committee shall also be responsible to oversea that the money drawn from the CalamityRelief Fund is applied for the purpose for which the fund has been set up.

4. The accretions to the Fund together with the income earned on the investment of the fund will be used by the Committee to meet all expenditure on provision of relief assistance on the occurence of a Natural Calamity in the State. No further Financial assistance (beyond the Central Government's yearly contribution to the fund) will ordinarily be available for the purposes.

5. The State Government or the State Level Committee may constitute a committee as may be considered necessary, in connection with the work of the committee.

	Sd/-
	W.M.S. PARIAT
	Commissioner & Secretary to the Govt. of Meghalaya,
	Revenue Department.

GOVERNMENT OF MEGHALAYA REVENUE DEPARTMENT

NOTIFICATION

Dated Shillong, the 21st October, 2002

No. RDG. 19/2002/10 - The Governor of Meghalaya is pleased to constitute the Meghalaya State Disaster Management Committee with the following members with immediate effect :-

1.	Chief Secretary to the Govt. of Meghalaya	-	Chairman
2.	Principal Secretary, Finance Department	-	Member
3.	Principal Secretary, Revenue Department	-	Member
4.	Commissioner & Secretary, Political Department	-	Member
5.	Commissioner& Secretary, Health Department	-	Member
6.	Commissioner& Secretary, Home ( Civil Defence Home Guard )	-	Member
7.	Officer on Special Duty, Revenue Department	-	Member Secretary.

The function of the Committee is to study, examine and advise on the implementation of the Recommendations of the High Power Committeeon Disaster Management and allied matters.

	Sd/- ( W.M.S. Pariat)
	Principal Secretary to the Govt. of Meghalaya
	Revenue Department

S.P. Rajkhowa's Inquiry Commission

Shri EDMUND K. SANGMA		Shri D.D. LAPANG (Chief Minister)
*238. Will the Minister in-charge General Administration be pleased to state:-
(a) When was the S.P. Rajkhowa's Commission of Inquiry into Meghalaya House, Kolkata, instituted by the Government?		(a) The S.P. Rajkhowa's Commission of Inquiry into Meghalaya House Kolkata was instituted by the State Government on 18/3/2002, Sir.
(b) The reasons for not allowing the Commission to submit its report on the findings in the above inquiry?		(b) The Commission of Inquiry could not submit its report even after expiry of the extended term. On public demand that the Commission be headed by a Sitting Judge, the Commission was de-notified on 27/9/2002.
(c) The total amount of expenditure incurred for the above Commission?		(c) A Total Amount of Rs.1,34,427/-(One lakh thirty four thousand four hundred twenty seven) only has already been sanctioned. other extra expenditure are yet to be sanctioned, Sir.

Sale of Stamps

Shri PREDICKSON G. MOMIN		Shri SENGMAN R. MARAK (Minister in-charge, Stamps & Registration)
*239. Will the Minister in-charge, Stamps & Registration be pleased to state:-
(a) Whether the department is aware that the stamps are still available in open markets of Garo Hills?		(a) No, Sir.
(b) The steps the department had initiated to check such illegal flow of stamps?		(b) Does not arise in view of reply to (a) above.

Industries at Byrnihat

Shri EDMUND K. SANGMA		Shri D.D. LAPANG (Chief Minister)
*240. Will the Minister in-charge General Administration be pleased to state:-
(a) The number of Industries that have been granted license at Byrnihat?		(a) No licence has been granted, Sir.
(b) The number of such industries belonging to the people?		(b) Does not arise.
(c) The number of industries belonging to people from outside the State?		(c) Does not arise.

Wah Umkhrah

Shri A. L. HEK		Shri P.T. SAWKMIE (Minister in-charge, Irrigation)
*241. Will the Minister in-charge, of Irrigation be pleased to state:-
(a) The steps the Government had taken in order to control the perennial floods of the Wah Umkhrah which destroys property and endangers life?		(a), (b), (c) & (d). The feasibility of solving the problem due to flash floods by Wah Umkhrah is under examination.
(b) Whether the Government is aware that flash flood occurs frequently during rainy season at Wah Umkhrah?
(c) If so, whether the Government had seriously consider solving this problem permanently or any survey conducted?
(d) The measures the Government will be taken in this regard?

Land Compensation

Shri EDMUND K. SANGMA		Shri F.A. KHONGLAM (Minister in-charge Revenue)
*242. Will the Minister in-charge Revenue/Home (Jails) be pleased to state:-
(a) The total amount of Land Compensation paid for the Ri Bhoi District Jail at Nongpoh?		(a) The total amount of land compensation paid for the Ri Bhoi District Jail at Nongpoh is Rs.61,16,338/-(Rupees sixty one lakhs sixteen thousand three hundred thirty eight) only.
(b) When was the compensation paid and the name of the owner of the land?		(b) 80% of the amount indicated at (a0 above was paid on 09.09.1999.
		The remaining 20% was paid on 06.12.1999. The name of the land owner is Smti. A.L.J. Blah.
(c) Whether it is a fact that compensation was paid under emergency clause?		(c) Yes, Sir.
(d) If so, the reasons behind this step?		(d) It is a matter of urgency in the interest of public service.
(e) The distance of the acquired plot from Nongpoh DC's Court and the area of the plot?		(e) The distance of the acquired plot from Nongpoh D.C.'s Court is approximately 10 Kms and the area of the land is 16.33 Acres more or less.
(f) Whether it is a fact that due process of land acquisition act was not adhered to in this particular case?		(f) The procedures specified in the Land Acquisition Act were strictly complied with.
(g) If so, the reasons thereof?		(f) Does not arise in view of (f) above.

Jawaharlal Nehru Stadium

Shri A. L. HEK		Shri PAUL LYNGDOH (Minister in-charge, Sports & Youth Affairs)
*243. Will the Minister in-charge, Sports & Youth Affairs be pleased to state:-
(a) The reasons why the premier stadium (Jawaharlal Nehru Stadium) in our State is in such a deplorable condition inhibiting leakages and cracks?		(a) Being a huge R.C.C. structure, minor leakages and cracks do occur frequently.
(b) The steps the Government had taken to rectify the problems?		(b) Improvement work of the Stadium is in progress.

Coal laden Trucks

Shri PREDICKSON G. MOMIN		Smti DEBORA C. MARAK (Minister, Mining & Geology)
*244. Will the Minister in-charge, Mining & Geology be pleased to state:-
(a) Whether the department is aware that a numbers of coal laden trucks are carrying coal more than the permissible limit without paying royalty?		(a) No, Sir. In case a truck carries more than permissible limit without paying advance royalty, then department collects the royalty and penalty on excess quantity at check gates.
(b) The maximum load allowed for coal trucks?		(b) The specified quantity in the coal transport challan for coal laden trucks plying on different routes of the State are as follows:-
(1)10 (ten) tonnes on the Jowai- Umrangso Road
(2) 7 (seven) tonnes on the Nonghyllam - Borsora Road.
(3) 4 (four) tonnes on the Pynursla - Dawki Road.
(4) 5 (five) tonnes on the Baghmara - Gasuapara - Dalu Road.
(5)15 (fifteen) tonnes on National Highways and other Roads.

Land Records

Shri A. L. HEK		Shri F.A. KHONGLAM (Minister Revenue)
*245. Will the Minister in-charge of Revenue be pleased to state:-
(a) Whether the Government had initiated any steps to computerise land records in the State?		(a) Yes, Sir.
(b) If so, the total area or Government land?		(b) 50539.42 Hectares of Government land have already been covered till date.

Fish disease

Shri PREDICKSON G. MOMIN		Shri SENGRAN SANGMA (Minister in-charge, Fisheries)
*246. Will the Minister in-charge, Fisheries be pleased to state:-
(a) Whether the department is aware that a new fish disease has appeared in the plain belts of Garo Hills?		(a) Not aware.
(b) If the answer to (a) above is in the affirmative, the cause of the disease?		(b) Does not arise in view of the above.
(c) Whether the fish disease is infectious to the consumers?		(c) Does not arise in view of the above.

Up-liftment of Sports

Shri A. L. HEK		Shri PAUL LYNGDOH (Minister in-charge, Sports & Youth Affairs)
*247. Will the Minister in-charge of Sports & Youth Affairs be pleased to state:-
(a) Whether the Sports Department is contemplating setting-up a Sports Academy for further upliftment of sports in our State in the field of football, Golf, Basketball etc.?		(a) Yes, Sir.
(b) The policies introduced by the Government for the upliftment of sports in our State?		(b) Financial and Technical support to various Sports Associations, setting up of sports infrastructure in several parts of the State etc.
(c) Whether any incentives are provided by the Government to the existing and past sports persons who have represented and brought laurels to our State?		(c) Yes, Sir.

Power Pilferage

Shri PREDICKSON G. MOMIN		Shri R.L. TARIANG (Minister, Power)
*248. Will the Minister in-charge, Power be pleased to state:-
(a) Whether Government is aware that there are cases of power pilferage in the State?		(a) Yes, Sir.
(b) If the answer to (a) above is in the affirmative, the steps the Government is taking to check the same?		(b) The Meghalaya State Electricity Board carry out rigorous inspections of consumers' premises throughout the State.
(c) The action taken against the erring consumers?		(c) Consumers indulging in theft pilferage/abstraction of energy are being penalised.

Fair Price Shops for BPL & AAY

Shri A. L. HEK		Shri BB. NONGSIEJ (Minister in-charge Food Civil Supplies & Consumer Affairs)
*249. Will the Minister in-charge Food and Civil Supplies be pleased to state:-
(a) The price of Rice and other commodities sold in the Fair Price Shops for people under BPL and AAY?		(a) B.P.L Rice - Rs.6.15p per Kg. A.A.Y. Rice - Rs.3.00p per Kg. Levy Sugar - Rs.13.50 per Kg. - Rs.14.00p per Kg. S.K. Oil - Rs.8.40p to - Rs.10.50p per Kg.
(b) Whether there is any regular or surprise checks conducted by the department to ascertain the quality of the rice and other commodities in such fair price shops?		(b) Yes, Sir.
(c) If so, please specify?		(c) Normally, the inspections are done once in a month for every Fair Price Shop in Urban areas and once every two month for Fair Price Shops in Rural areas, except for Fair Price Shops located in remote areas, where inspections conducted are less in numbers.

Registration in Electoral Rolls

Shri A. L. HEK		Dr. DONKUPAR ROY (Minister in-charge, Elections)
*250. Will the Minister in-charge of Election be pleased to state:-
(a) The reason why eighteen hundred (1800) voters in the border of Assam and Meghalaya had their names registered in the electoral rolls of both Assam and Meghalaya, that is, in the Phulbari Constituency of Meghalaya and in the 22-South Salmara Assembly Constituency of Assam?		(a) Sir, it is not a fact that 1800 voters in the border of Assam and Meghalaya had their names registered in the Electoral of both Assam and Meghalaya, i.e., 22- South Salmara Assembly Constituency of Assam and in the Phulbari Constituency of Meghalaya.
(b) The measures the Government has taken to solve this problem?		(b) Does not arise in view of (a) above.

Supply of Medicines

Shri A. L. HEK		Shri B.G. Momin (Minister Health & Family Welfare)
*251. Will the Minister in-charge of Health be pleased to state:-
(a) The reason why adequate medicines are not provided by Government owned Hospitals, Community Health Centres and Public Health Centres to the patients? (b) The measures taken by the Government to solve such problems?		(a) & (b) Sir, Medicines as per approved list and as per availability of budgetary provision is provided in Government Hospitals/CHCs/PHCs although it may notmeet all the prescribed medicine and quantity. The Government from time to time allocates additionalfund bases on justifications and is also contemplating toprovide free medicine only to people below poverty line besides other measure such as popularising Indian System of Medicines and Homeopathy which are less costlier.

Government Doctros in Rural Areas

Shri A. L. HEK		Shri B.G. Momin (Minister Health & Family Welfare)
*252. Will the Minister in-charge of Health be pleased to state:-
(a) The ration of Government doctors to the total population in both Urban and Rural areas?		(b) Sir, under the 3 tier system of Health care, Urban Health Institutions such as CHC and Hospitals are also referral centres for rural ares. Besides, the number of doctors in private and NGO sectors is not exactly known. Thus the ration for the whole State is 1:4026.
(b) The reason why some Government doctors do not report for duty in CHCs and PHCs, especially in rural areas?		(b) & (c) Sir, the question not specific. Government takes any asct of irresponsibility and unauthorised absence seriously and deals with these cases as per Rules.
(c) The action the Government has taken against such irresponsible doctors ho endangered the lives of the people in the rural areas?

Upgradation of Civil Hospital

Shri A. L. HEK		Shri B.G. Momin (Minister Health & Family Welfare)
*253. Will the Minister in-charge of Health be pleased to state:-
(a) Whether there are any initiatives on the part of the Government for upgrading the existing Civil Hospitals in the State?		(a) Yes, Sir.
(b) If so, please specify?		(b) Sir, upgradation is a continuous process and some of the programme area specified as below:-
		(i) The Civil Hospital, Shillong is proposed to be upgraded as State Referral Hospital.
		(ii) Civil Hospital, Shillong & Tura will act as Regional Diagnostic/Clinical Centres for Khasi & Jaintia Hills including Ri-Bhoi and Garo Hills respectively.
		(iii) Additional 200 bed capacity to be added by civil construction & facilities etc.
		(iv) Use of Telemedicine under N.E.C. scheme on the anvil and under process in N.E.C,.
		(v) Accident Trauma Centre/Institute in Civil Hospital, Shillong.
		(vi) Additional 100 bed capacity to be added by civil construction & facilities etc. at Tura.
		(vii) Earmaking or constructing separate Maternal & Child Health Hospital in districts such as Tura.
(c) If not, the reasons thereof?		(c) Does not arise in view of (b) above, Sir.

Aids Victims

Shri A. L. HEK		Shri B.G. Momin (Minister Health & Family Welfare)
*254. Will the Minister in-charge of Health be pleased to state:-
(a) Whether the Government has identified any AIDS victims in the State?		(a) Yes, Sir.
(b) If so, how many?		(b) 70 cases of HIV and 10 cases of Full Blown AIDS.
(c) The steps taken by the Government to prevent AIDs in the State?		(c) Programme for Prevention and Control of AIDS includes:-
		(i) Blood Safety Programme.
		(ii) STD Control.
		(iii) Sentinel Surveillance of High Risk Groups among STD patients IDVUs & attenderes of ANC Clinic.
		(iv) Family Health Awareness Campaign conducted every year to increase awareness of STD/RTI, HIV/AIDS and also creating awareness through IEC regularly.
		(v) Targeted Intervention Project for High Risk Population-Truckers, Commercial Sex Workers, Migrant Labourers, Drug Abuser etc.
		(vi) Pre & Post Counselling for the patients suffereing from STI, STD, HIV & AIDS.

**********

MEGHALAYA LEGISLATIVE ASSEMBLY

RE-ASSEMBLED BUDGET SESSION

UN-STARRED

QUESTIONS AND ANSWERS

Wednesday, the 2^nd July, 2003

Public Health Centre

Shri H. S. LYNGDOH		Shri. B. G. MOMIN (Minister, Health & Family Welfare)
*1. Will the Minister in-charge Health and Family Welfare be pleased to state:-
(a) How many Public Health Centres (PHCs) are there in West Khasi Hills and Jaintia Hills Districts?		(a) Sir, there are 13 (thirteen) P. H. Cs. each in West Khasi Hills District & Jaintia Hills District.
(b) The names of the doctors in charge of those PHCs and also the number of staff in each PHC?		(b) The names of doctors and the number of staff are as follows :-

I. West Khasi Hills District	Name of Doctor	No. of Staff
1. Markasa P. H. C. 2. Nongkhlaw P. H. C. 3. Riangdo P. H. C. 4. Ranikor P. H. C. 5. Mawthawpdah P. H. C. 6. Pariong P. H.. C. 7. Shallang P. H. C. 8. Nongthliew P. H. C. 9. Myriaw P. H. C. 10. Kynshi P. H. C. 11. Madan Maroid P. H. C. 12. Kynrud P. H. C. 13. Rambrai P. H. C.	Dr. (Ms) B. Syiem Dr. (Mrs) M. Syiem Dr. Ziron Marak Dr. R. Nongsiej Dr. K. Kharnaior Dr. M. Lamare Dr. D. M. Momin Dr. B. K. Jana Dr. B. Kharsyntiew Dr. H. Majaw Dr. (Miss) B. Mawlong Dr. B. Wahlang Dr. R. M. Sun	15 16 19 13 12 09 12 13 09 06 15 11 11

II. Jaintia Hills District	Name of Doctor	1No. of Staff
1. Laskein P. H. C. 2. Jarain P. H. C. 3. Dawki P. H. C. 4. Sahsniang P.H.C 5. Sutnga P.H.C. 6. Mynso P.H.C. 7. Borato P.H.C. 8. Pamrapaithlu P.H.C. 9. Namdong P.H.C. 10. Nongbah P.H.C. 11. Nartiang P.H.C. 12. Pdengshakhap P.H.C. 13. Bataw P.H.C	Dr. E. Shullet Dr. M. Surong Dr. B. Pohchen Dr. R. Laloo Dr. (Miss) J. Momin Dr. J. V. Shullai Dr. P.M. Pyrtuh Dr. D. Pariat Dr. P. Shylla Dr. L. Sawian Dr. R. Pohsnem Dr. B. Lato Dr. M. Warshong	15 15 15 10 14 16 14 13 12 10 14 10 08

(c) How many patients have been registered and admitted in Nongstoin Civil Hospital during this year 2003?		(c) i. Outdoor patients - 31,453 ii. Indoor patients - 5,456
(d) Out of those registered, how many T. B. patients, Cancer patients and Malaria patients?		(d) i. T. B. patients - 17 Nos. ii. Malaria patients - 37 Nos. iii. Cancer patients - Nil.

House Building Advance

Shri. J. M. MARAK		Dr. DONKUPAR ROY (Deputy Chief Minister in - charge, Finance)
2. Will the Minister in-charge Finance be pleased to state:-
(a) Whether it is a fact that the House Building Advance for the State Government Employees has not been released since January 2000?		(a) All applications for House Building Advance received after 01-01-2000 are pending, Sir.
(b) If so, the reason thereof?		(b) Sir, application are considered on First come First Serve basis. According to funds available during 2002-03, applications could be cleared only upto December, 1999.
(c) Whether it is a fact that HUDCO is releasing enough loans to the State Government employees every year meant for House Building Advance?		(c) Sir, during the last three year HUDCO released following amount of loan to the State Government. 1. 1999 - 2000 - Rs.50.00 Crores 2. 2000 - 2001 - Rs.25.00 Crores 3. 2002 - 2003 - Rs.35.00 Crores ---------------------------------- Total - Rs.110.00 Crores
(d) If reply to (c) above is in the affirmative, the details of the utilization of the fund?		(d) Sir, out of the total loan of Rs.110.00 Crores received from HUDCO, an amount of Rs.100,34,10,000/- has been released/sanctioned to the applicants for grant of House Building Advance. The balance of Rs.9,65,90,000/- is being released during current financial year 2003-2004.

Schooless Villages

Shri. DRAISON KHARSHIING		Shri. K. K. Dkhar (Minister in - charge, Education)
3. Will the Minister in-charge Education be pleased to state:-
(a) Whether there are any Schooless Villages in Nartiang Constituency?		(a) Information is being collected, Sir.
(b) If so, the action proposed by the Government?		(b) Does not arise in view (a) above.

Non - Conventional Energy

Shri. J. M. MARAK		Dr. DONKUPAR ROY, (Deputy Chief Minister in - charge, Non - Conventional Energy)
4. Will the Minister in-charge Education be pleased to state:-
(a) The prescribed qualification for Project Officer in Non-Conventional Energy laid down by the Government of India under Planning Commission?		(a) Sir, Graduate in any discipline but for Graduate in Arts, they should have economics/Statistics/Mathematics or Physical Science as one of the Subjects.
(b) Whether the present Project Officers are having the prescribed qualification?		(b) Yes, Sir.
(c) If so, name of the Officers?		(c) Name of Project Officers: 1) Shri. J. E. Rodborne. 2) Shri. S. B. Choudhury. 3) Shri. R. Islam. 4) Shri. J. Pariat. 5) Shri. L. Syngkon. 6) Shri. A. S. Majaw 7) Shri. R. Nongsten. 8) Shri. N. S. Lee Warbah. 9) Shri. G. A. Lyngdoh. 10) Shri. B. A. Sangma. 11) Smt. S. K. Sangma. 12) Smt. J. K. Sangma. 13) Shri. D. M. Sangma. 14) Shri. H. Ghonglah.
(d) Whether it is a fact that the Government of India Ministry of Non - Conventional Energy Sources had released the amount of Rs.3,22,65,000.00 as a 1st phase for Electrification of 23 Remote Villages under Solar Photo Voltic Scheme by SPV Power Plant?		(d) An amount of Rs.3,22,55,000/- was released as a 1st phase for village Electrification by SPV Power Plants.
(e) If so, how many Villages in Garo Hills are covered by this project?		(e) 13 (Thirteen) Villages.
(f) Whether it is a fact that the Government of India had already sanctioned and released the fund for installation of Energy Park in Meghalaya?		(f) Yes, Sir.
(g) If so, how many of them are functioning District-wise?		(g) 6 (six) Nos. of Energy Parks for the following institutions: i) Adventist Higher Secondary School, Thadlaskein, Jaintia Hills District. ii) Regional Institute for IREP Shillong, East Khasi Hills District. iii) Seng Khasi Secondary School, Mawngap, East Khasi Hills District. iv) Ri - Bhoi College, Nongpoh, Ri Bhoi District. v) St. Peter's Higher Secondary School, Nongstoin, West Khasi Hills District. vi) Trinity Secondary School Williamnagar, East Garo Hills District.
(h) Whether it is a fact that the Government of India had released some fund for Galwang and Rongap Micro-hydel Project in the East Garo Hills?		(h) Yes, Sir.
(i) If so, since when it is functioning?		(i) Yet to be commissioned.

Grand - in - Aid for Secondary Schools

Shri. G. K. SANGMA		Dr. DONKUPAR ROY (Dy. Chief Minister in - charge, Science & Technology Cell)
5. Will the Minister in-charge Science and Technology be pleased to state:-
(a) Whether the Government is extending any help or grant-in-aid to the Secondary Schools from the Science and Technology sector?		(a) No, Sir.
(b) If so, the details of the help or grant - in - aid extended for the year 2001 - 2002 and 2002 - 2003?		(b) Does not arise in view of (a) above.
(c) If answer to (b) above is in the negative, the reason thereof?		(c) There is no scheme under Science & Technology Cell to provide grants - in - aid to any Secondary School/Schools.

Blacklisted NGO

Shri. CYPRIAN R. SANGMA		Shri. J. A. LYNGDOH (Minister in-charge, Social Welfare)
6. Will the Minister in-charge Social Welfare be pleased to state:-
(a) Whether it is a fact that the Central Government has blacklisted some registered NGOs of the State?		(a) No, Sir.
(b) If the answer to (a) above is in the affirmative the reasons for such blacklisting?		(b) Does not arise in view of (a) above.
(c) The names of the blacklisted NGOs district-wise		(c) As above.

Electricity Connection

Shri. DRAISON KHARSHIING		Shri. R. L. TARIANG (Minister, Power)
7. Will the Minister in-charge Power be pleased to state:-
(a) Whether electricity installation/connection in Khanduli village have been undertaken?		(a) Yes, Sir.
(b) If so, whether the whole village including nearby villages have been connected?		(b) No, Sir.
(c) If not, the reasons thereof?		(c) Due to fund constraint only a part of the Khanduli village has been electrified, the rest of the village will be electrified during 2003 - 2004 at an estimated cost of Rs.5.0 lakhs

Non - Conventional Energy

Shri. G. K. SANGMA		Dr. DONKUPAR ROY (Deputy Chief Minister in-charge, Non-Conventional Energy)
8. Will the Minister in-charge Power be pleased to state:-
(a) Whether the department is supplying various accessories which are operated from the Non-Conventional Energy sources to the beneficiaries?		(a) Yes, Sir, Non-Conventional Energy devices, equipments and plants are being distributed to the beneficiaries.
(b) The criteria on which the beneficiaries are selected?		(b)
A. Individual System (i) For individual lighting system/devices, those beneficiaries, who reside in the un-electrified villages, and willing to contribute the beneficiary contribution. (ii) For individual Energy Saving devices, these are distributed to all types of beneficiaries, and in case of Biogas Plant, they should have 5-6 Nos. of cattle and buffalo, and also willing to contribute the beneficiary contribution. B. Community System (i) For Power Plant for lighting purpose, the village should be remote and un-electrified and are more than 4 kms away from the nearest existing grid. (ii) For Solar Water Pump the beneficiary should have an adequate source and required head, and it is meant either for drinking water purpose or for irrigation purpose.
(c) Whether proper advertisements are made so as to popularise the scope of these benefits to the general public specially in the rural areas?		(c) Yes, Sir, through :
		(i) Integrated Rural Energy Block Offices in 13 Blocks in the State.
		(ii) Brochures and pamphlets distributed every year.
		(iii) Organising of Women training Programmes in rural areas.
		(iv) Advertisement and Publicity published in local dailies, or through B.D.O. Offices.
(d) If not, the reason thereof?		(d) Does not arise in view of (c) above.

Dadenggiri L.P. Schools

Shri. Cyprian R. SANGMA		Shri K.K. Dkhar (Minister in-charge, Elementary & Mass Education)
9. Will the Minister in-charge Education (EME) be pleased to state the numbers and names of L.P. Schools accorded opening permission during the year 2002-2003, under D.I. of Schools Dadenggiri be pleased to state:-		The number of L.P. Schools under the D.I. Dadenggiri accorded Opening Permission in 2002-2003 is 64, Sir. The names of the schools is given in the Statement placed on the Table of the House.

LIST OF LP SCHOOLS GRANTED OPENING PERMISSION IN 2002-2003.

DEPUTY INSPECTOR OF SCHOOLS, DADENGGIRI

TIKRIKILLA	1.	Kakunanggri Venture LPS
	2.	Bollongitok Venture LPS
	3.	Salbaripara (Garo) LPS
	4.	Bogulabhita Venture LPS, P.O. Halaidanga
	5.	Jugirjhar Barmanpara Venture LPS, P.O. Halaidanga
	6.	Upper Delsigri LPS, P.O. Belguri
	7.	New Kadamsali J. B. Memorial Venture LPS, Tikrikilla
	8.	Salbaripara Hajong Venture LPS, Tikrikilla
	9.	St. Micheal Mission LPS, P.O. Pedealdoba
	10.	Paragon Venture English LPS, Tikrikilla
	11.	Lower Damachiga Venture LPS, P.O. Bollonggitok
	12.	Lower Tikrikilla Venture LPS
	13.	Pasandara Venture LPS, Tikrikilla
	14.	Ampangdamgre Venture LPS, P.O. Tikrikilla
	15.	Progotipur Venture LPS, P.O. Hatogaon
DADENGGIRI	16.	Mangdugre LPS P.O. Dadenggiri
SELSELLA	17.	New Puskarnipara LPS P.O. Bholarbhita
	18.	H.N. Koraibari LPS P.O. Horipur
	19.	Sabribari Tillapara LPS P.O. Sabribari
	20.	Bharalgaon LPS P.O. Rajabala
	21.	Mazergaon LPS P.O. Maulakandi
	22.	G.M. LPS P.O. Horipur
	23.	Borbalu LPS P.O. Rajabala
	24.	Shiyaikandi LPS P.O. Rajabala
	25.	Nayagaon Tumpara LPS P.O. Old Bhaitbari
	26.	Chitolkati LPS P.O. Hollaidonga
	27.	A.M. Flower LPS P.O. Horipur
	28.	West Nidanpur LPS P.O. Hollaidonga
	29..	Purna Nagar LPS P.O. Moulakandi
	30.	Kasiabari LPS P.O. Horipur
	31.	Zamanpara LPS P.O. Hew Bahitbari
	32.	Tilapara LPS, P.O. Paham
	33.	Don Bosco Jongdikgri LPS., P.O. Garo badha
	34.	St. Mary's LPS, Ghatgri, P.O. Mukdangra
	35.	Lower Mouiakandi LPS, P.O. Moulakandi
	36.	Lower Shyamdeng LPS, P.O. Phulbari
	37.	Angarkatta LPS, P.O. New Bhaitbari
	38.	Butchungmari LPS, P.O. Phulbari
	39.	Chor-Bhotoda LPS, P.O. New Bhaitbari
	40.	Spring-Dale English LPS, P.O. Moulakandi
	41.	Charbatapara Pt.II LPS, P.O. Moulakandi
	42.	Bollonggri LPS, P.O. Kalchengpara
	43.	Sahapara LPS, P.O. New Bhaitbari
	44.	East Khetadowa LPS P.O. Bhaitbari
	45.	Selsella Mahila Mandal LPS, P.O. Selsella
	46.	Upper Magurmari LPS, P.O. Haripur
	47.	Borabilla LPS, P.O. Rajabala
	48.	Lower Haripur LPS, P.O. Haripur
	49.	Tekringdaregri LPS, P.O Hllidayganj
	50.	Ghullpara LPS, P.O. Bhajamara
	51.	Morasuti Pt-II LPS
	52.	Thakimagri Union LPS, P.O. Rongmatchok
	53.	Bollonggri LPS, P.O. Hallidayganj
	54.	Alotgri LPS, P.O. Selsella
	55.	Maijenggri LPS, P.O. Haidibari
	56.	Lower Rongsaigri LPS, P.O. Phulbari
	57.	Rongramgri LPS, P.O. Selsella
	58.	Amguri LPS, P.O. Selsella
	59	Nayagaon (Bhalujor) LPS, P.O. Gamaijhora
	60.	South Pathorkata LPS, P.O. Paham
	61.	Bhaitbari Girl's LPS, P.O. Bhaitbari
	62.	St. Pio LPS, Thakimagri (A), P.O. Rongmatchok
	63.	Nawalgre LPS, P.O. Hallidayganj
	64.	Sobribari Daspara LPS, P.O. Sobribari

		Minister
		Border Areas Development & Border
		Trade and Elementary & Mass Education
		MEGHALAYA

Drinking Water Shortage

Shri. G. K. SANGMA		Shri. M. N. MUKHIM (Minister in-charge, Public Health Engineering)
10. Will the Minister in-charge Public Health Engineering be pleased to state:-
(a) Whether the Government is aware that lots of villages are facing acute drinking water shortage as no PHE schemes are taken up by the department in the villages?		(a) Yes, Sir. Out of 8639 habitations in the State, 184 habitations are not covered by any water supply schemes.
(b) If so, the steps taken by the department so that these villages are given the benefit of safe drinking water?		(b) Steps have been taken by the Department to meet the shortage of water supply by increasing the supply level to 40 lpcd (which is the norms of Government of India) through different programmes of the Department. It is proposed to cover the remaining not covered (NC) habitation during the year 2003 - 2004.

L. P. Schools under SSA

Shri. CYPRIAN R. SANGMA		Shri. K. K. DKHAR (Minister in-charge, Elementary & Mass Education)
11. Will the Minister in-charge Education (EME) be pleased to state:-
(a) Whether any L. P. Schools have been taken under SSA in the State?		(a) Yes, Sir.
(b) If the answer is in the affirmative, the numbers and names of such schools under D. I. of Schools, Dadenggiri?		(b) Seventy Five (75) schools. The names of the Schools are given in the statement placed on the Table of the House.

ANNEXURE 'A'

List of L.P. Schools to be taken up under SSA

Dadenggiri	1.	ChibongapalLPS
	2.	Diringgagre LPS
	3.	Daringre PLS
	4.	Kosigre LPS
	5.	Romsangsikgre PLS
	6.	Cheran Songgitchain LPS
	7.	Dikilgre PLS
	8.	Daden Balading LPS
	9.	Drong Adugre LPS
	10.	Little Flower LPS
	11.	Dimakgre LPS
Selsella	12.	Charkasaripara LPS
	13.	Char Magurmari LPS
	14.	Nekikona LPS
	15.	Jokabari LPS
	16.	Kandergaon LPS
	17.	Bolmarongmando LPS
	18.	Balubari LPS
	19.	Rongmatchogre LPS
	20.	Jijabai Ramjong LPS
	21.	Mangsanggre LPS
	22.	Abiselgre LPS
	23.	New Harigaon LPS
	24.	Balupara LPS
	25.	Kilmanggitim LPS
	26.	Apalgre LPS
	27.	Jijabari LPS
	28.	Jaidanga LPS
	29.	Sonapur Borodola LPS
	30.	Nayagaon LPS
	31.	Chandakona LPS
	32.	Dadonggre LPS
	33.	Dodoret Apal LPS
	34.	Goramara Garobadha LPS
	35.	Bolsalgre LPS
	36.	Chimesenggre LPS
	37.	Sekapara LPS
	38.	Lower Modupara (Boldoka)
	39.	Milsigre LPS
	40.	Mekmakgre LPS
	41.	Goramara (Hallydigani) LPS
	42.	Upper Sasalgre LPS
	43.	Sorkarpara LPS
	44.	Nimalkata LPS
	45.	Kalogaon LPS
	46.	Dumdum LPS
	47.	Kalpara LPS
	48.	Rajpur LPS
	49.	Asimgre LPS
	50.	Goladigri LPS
	51.	Majipara LPS
	52.	Tilapara LPS
	53.	Rengmagre LPS
	54.	Taironggre LPS
	55.	Gandimari LPS
	56.	Kodaldhowa LPS
	57.	Mondolpara LPS
Tikrikilla	58.	Ranijal Katonggre LPS
	59.	Badalkona LPS
	60.	Gaguapara LPS
	61.	Barodubi LPS
	62.	Upper Kapapara LPS
	63.	Delsigre LPS
	64.	Baghpara LPS
	65.	Kharchengpara LPS
	66.	Upper Rembigre LPS
	67.	Jelbonggre LPS
	68.	Koraibari LPS
	69.	Nogorpara LPS
	70.	Nayapara Samsuk LPS
	71.	St. Michael LPS
	72.	Salbaripara LPS
	73.	New Kalapara LPS
	74.	Wankola LPS
	75.	Darengchigre LPS

		Minister, Areas Development & Border and Elementary & Mass Education, Meghalaya

Tura Bypass

Shri. J. M. MARAK		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
12. Will the Minister in-charge Public Works be pleased to state:-
(a) Whether there is any proposal to ease traffic congestion in Tura town by constructing/diverting a bypass (b) If so, the reasons for such delay?		(a) & (b). The matter is under examination.

Firing at Mookhroh Village

Shri. DRAISON KHARSHIING		Shri. R. G. LYNGDOH (Home Minister)
13. Will the Minister in-charge Home (Police) be pleased to state:-
(a) Whether the Government is aware that firing took place at Mookhroh village, in the month of February, 2003?		(a) Yes, Sir.
(b) If so, how many people were killed and injured?		(b) 6 (six) persons were killed and 3(three) injured.
(c) The names of the persons who were killed and injured in the firing?		(c) (i) Killed 1. Shri. Dick Sumer 2. Shri. Trebor Talang 3. Shri. Pro Sumer 4. Shri. Rowel Sariang 5. Shri. Dia Sten 6. Shri. Phunlang Sumer (ii) Injured 1. Shri. Niwat Bhoi 2. Shri. Chirup Sumer 3. Shri. Basil Suchiang
(d) Whether any compensation had been given by the Government?		(d) The matter is under process.
(e) If not, the reasons thereof?		(e) Does not arise in view of (d) above.

Cashew-nut Production

Shri CYPRIAN R. SANGMA		Shri H.D.R. LYNGDOH (Minister in-charge, Horticulture)
14. Will the Minister in-charge Horticulture be pleased to state:-
(a) The total quantity of cashew-nut production during the year 2002-2003 in the State?		(a) 6325 metric tonnes, Sir.
(b) The name of the District which produce the largest quantity of cashew-nuts?		(b) West Garo Hills District produces the largest quantity of cashew-nuts.

Tourism Development

Shri CYPRIAN R. SANGMA		Shri T.C. LYNGDOH (Minister in-charge, Tourism)
15. Will the Minister in-charge Tourism be pleased to state:-
(a) Whether it is a fact that tourism in the State is yet to fully develop as per the tourism potential available in the State?		(a) Yes, Sir.
(b) If so, the reasons thereof?		(b) 1) General perception of the North East.
		2) Law and Order.
	`	3) Inadequate publicity and general awareness.
		4) Lack of proper infrastructure and facilities.

Export of Broomsticks

Shri CYPRIAN R. SANGMA		Shri SING MULIEH (Minister in-charge, Forests & Environment)
16. Will the Minister in-charge Forest be pleased to state:-
(a) The total quantity of broomsticks exported outside the State during the year 2002-2003 district wise?		(a) Sir, the total quantity of broomsticks exported District wise is as follows :-
		(i) East Garo Hills (Dainadubi) - (53 truck loads) - approximately 318 tonnes.
		(ii) West Garo Hills (Tura Beat) - (72 truck loads) - approximately 432 tonnes.
		(iii) East Khasi Hills- (1984 truck loads approx - 17856 tonnes.
		(iv) Ri Bhoi District - (23 loads) approx - 207 tonnes.
		(v) West Khasi Hills - (11 truck loads) approx - 99 tonnes.
(b) The royalty collected during the year?		(b) Royalty collected - Rs. 42,500/- Export T.P. fee - Rs.1,21,080/-

Border Areas

Shri DRAISON KHARSHIING		Shri D. D. LAPANG (Chief Minister)
17. Will the Chief Minister be pleased to state:-
(a) Whether the Government is aware that the people living in the Border Areas are facing problems from time to time?		(a) Yes, Sir.
(b) If so, the action taken by the Government?		(b) Government has had several meetings with Government of Assam at the level of the Chief Ministers and at the level of the Chief Secretaries of both States and between the Deputy Commissioners/Superintendents of Police of the concerned districts. The last Chief Ministers level meting was held at Gauhati on 22-4-2003. The meeting reiterated the decision to maintain status quo along the Assam - Meghalaya border. This was followed by the meeting between the Deputy Commissioner and Superintendent of Police of Ri-Bhoi, Jaintia Hills and Karbi Anglong District on 13-06-02 and then the meeting between the CEMs of Jaintia Hills and Karbi Anglong Autonomous District Councils on 21-05-2003. In all these meetings the problem relating to the border areas were discussed.

Incentives for Development of Tourism

Shri G.K. SANGMA		Shri T.C. LYNGDOH (Minister in-charge, Tourism)
18. Will the Minister in-charge Tourism be pleased to state:-
(a) The incentives given by the department to various tourism development agencies in Government, Semi Government and Non-Government sectors/		(a) No incentive has been given by the Department of Tourism.
(b) The ratio of earning by the Government from tourism sectors for each rupee spent by the department for the development of tourism?		(b) Does not arise in view of (a) above.

Whole Sellers

Shri CYPRIAN R. SANGMA		Shri B. B. NONGSIEJ (Minister in-charge, Food Civil Supplies & Consumer Affairs)
19. Will the Minister in-charge Food & Civil Supplies be pleased to state:-
(a) The total numbers of wholesellers/food-grain dealers in the State?		(a) The total number of wholesellers/food grains dealers in the State is 276.
(b) The names of whole-sellers from West Garo Hills and the areas covered by them?		(b) A statement placed on the Table of the House.

ANNEXURE - I

N a m e	Centre & Area Developed
(Tura Sadar)
1. Shri Nanhelal Sah	Purakasia.
2. Shri Glender B. Marak	Dimapara.
3. Shri Anath Marak	Dalu
4. Shri Wenath Sangma	Rongram
5. Shri Omalson T. Sangma	Jengjal.
6. Shri Gopal Prasad Runior	Tura
7. Smti Rejilline R. Sangma
8. Shri Kailash Ram Kedarnath
9. Shri A. Bob Momin
10. Shri Dinendro T. Sangma
11. Shri Babulal Khandelwal
12. Shri Chattu Prasad
13. Shri Maxfield Sangma
14. Shri Kalidas Prasad
15. Smti Sushila Devi
16. Smti Kusum Burman
17. Shri Indrason Sharma
18. Shri Dinanath Sah
19. Shri Edward Ch. Marak
20. Shri Grithson Sangma
21. Shri Deepchand Khandelwal
22. Shri Hirabad Prasad
23. Shri Ramji Prasad
24. Shri Subhash Chandra Dey
25. Shri Durga Prasad
26. Shri Rediman D. Sangma
(Dadengiri Sub-Division)
1. Shri Nangsin Sangma	Dadengiri,
2. Smti. Sushila Devi
3. Shri Arwith M. Sangma
4. Shri Gauri Shanker Prasad
5. Shri Noth Sangma
6. Shri Chotelal Sah	Damal Asim
7. Shri Palmon Sing A. Sangma	Damal Asim
8. Shri Srinath Prasad Gupta	Phulbari
9. Shri Suffur Mondal
10. Shri Bimal Ghosh
11. Shri Sukdeo Prasad
12. Shri Colam Sorwar Mondal
13. Smti Leadlida Sangma	Shyamnagar
14. Shyamnagar Coopt. Society	Shyamnagar
15. Shri Polnang Marak	Rom Bazar
16. Shri Renold M. Sangma	Selsella
17. Shri Jenchang Sangma	Selsella
18. Shri Ranjan Burman	Tikrikilla
19. Smti Devi Bola Boro	Tikrikilla
20. Shri Binoy Kumar Ghosh	Chibinang
21. Shri John M. Sangma
22. Shri Vishwanath Pd. Gupta
23. Smti Marbline R. Sangma
24. Shri Dewin Sangma	Belguri,
25. Shri Nurul Hogue	Hallidayganj
26. Shri Surat Zaman	Bhaitbari
27. Shri Getnang A. Sangma	Bhajamara
28. Shri Bharat Sah	Rajabala
29. Smti Genak G. Marak	Hongkhongiri
(Ampati Sub-Division)
1. Shri Munallin P. Marak	Damalgre,
2. Shri Arsing Marak
3. Shri Garfield Marak
4. Shri Squibson Sangma	Chongpotgre
5. Smti Probilla Sangma	Garobadha,
6. Shri Gary Mark Momin
7. Shri Andresh Marak
8. Shri Krebithson Momin
9. Shri Armstrong Shira
10. Shri Dester Maine Sangma	Betasing
11. Shri Brahmadeo Mohato
12. Shri Parash Nath Gupta
13. Smti Minoti Koch	Ampati,
14. Shri Joshua Sangma
15. Shri Mathew Marak
16. Shri Man Mohon Koch
17. Shri Kashinath Prasad
18. Shri Amarsing Newar
19. Shri Sengwan Sangma	Zikzak
20. Smti Cheyna Sangma	Zikzak
21. Shri Nelson K. Sangma	Nagarpara
22. Shri Pradhan Sangma	Mahendraganj
23. Smti Sultana Ztifa	Mahendraganj

	Shri B. B. Nongsiej Minister Food Civil Supply & Consumer Affairs Meghalaya, Shillong.

Tourism in Garo Hills

Shri G. K. SANGMA		Shri T.C. LYNGDOH (Minister in-charge, Tourism)
20. Will the Minister in-charge Tourism be pleased to state:-
(a) Whether the Government is aware that there is a great potentiality for the development of Tourism in Garo Hills?		(a) Yes, Sir.
(a) If so, the steps taken by the department for the development of tourism in Garo Hills?		(b) Schemes and projects are being taken up in Garo Hills since the inception of Tourism Department
(c) The total numbers of tourists both domestic and foreign who visited Garo Hills last year as compared to other Districts of the State?		(c) The total number of tourists who visited Garo Hills last year were 13,106 of which 13065 were domestic and 41 foreign as compared to Khasi, Jaintia and Ri-Bhoi District which comprised of 2,55,423 domestic and 3150 foreign tourists.

Nartiang Constituency PHC & Sub-health Centres

Shri DRAISON KHARSHIING		Shri B. G. MOMIN (Minister in-charge, Health & Family Welfare)
21. Will the Minister in-charge Health & Family Welfare be pleased to state:-
(a) The number of P.H.C./Sub-health Centres in the Nartiang Constituency?		(a) Sir, we do not keep records bases on constituency.
(b) Whether the Medicines and other equipments are sufficient as per requirement/		(b) Yes, Sir, subject to availability of funds.
(c) If not, the reasons thereof?		(c) Does not arise in view of (b) above, Sir.

Uncompleted Schemes

Shri G. K. SANGMA		Dr. MUKUL SANGMA (Minister in-charge, Public Works)
22. Will the Minister in-charge Public Works be pleased to state:-
(a) Total numbers of non completed schemes in the State for which the scheduled time for completion is over and the amount so involved? (b) The steps taken by the department so as to complete these projects as early as possible?		(a) & (b) Information is being collected.

Construction of Roads

Shri DRAISON KHARSHIING		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
23. Will the Minister in-charge Public Works be pleased to state:-
(a) The numbers of roads in Nartiang Constituency that the Government proposes for Black Topping during the current Financial Year?		(a), (b) (c), & (d). Government does not contemplate to sanction new schemes constituency wise. However, sanction of new schemes will be considered on priority basis bases o n availability of funds.
(b) If the answer is in the negative, the reasons thereof?
(c) Whether there is any proposal for construction of new approach road in Nartiang Constituency?
(d) If not, the reasons thereof?

X-Rays Machines in CHCs

Shri G. K. SANGMA		Shri B. G. MOMIN (Minister in charge, Health & Family Welfare)
24. Will the Minister in-charge Health be pleased to state:-
(a) Whether it is a fact that some CHCs are supplied with X-ray machines?		(a) Yes, Sir.
(b) If so, whether all such machines are made functional?		(b) No, Sir.
(c) If the answer to (b) is in the negative, the reason thereof?		(c) Non-availability of man power, 3 phase power lines and some civil construction and location changes etc.

Grants for Cultivators

Shri DRAISON KHARSHIING		Shri P.M. SYIEM (Minister in charge, Agriculture)
25. Will the Minister in-charge Agriculture be pleased to state:-
(a) The number of Cultivators of Nartiang Constituency who got training for new Agricultural Products?		(a) The Department does not conduct farmers training constituency-wise. However, approximately 2000 farmers belonging to villages under Nartiang Constituency has been covered so far, Sir.
(b) Whether Grants have been sanctioned by the Government for Cultivators of Nartiang Constituency during the last fifteen years?		(b) No financial grants sanctioned by Agriculture Department. However, subsidised inputs, such as Seeds, Plant Protection Chemicals, Plant Protection Equipments, Fertilizers, Farm Machineries have been issued to farmers in the area.
(c) If not, the reason thereof?		(c) Does not arise in view of (b) above.

Sanction of PHCs

Shri G. K. SANGMA		Shri B. G. MOMIN (Minister in charge, Health & Family Welfare)
26. Will the Minister in-charge Health & Family Welfare be pleased to state:-
(a) Whether it is a fact that some PHCS are sanctioned in the last financial year by the previous Government?		(a) No, Sir.
(b) If so, name of the PHCs which were accorded sanction? (c) When these PHCs will be made functional?		(b) & (c) Does not arise in view of (a) above, Sir.

Barato Water Supply Scheme

Shri DRAISON KHARSHIING		Shri M.N. MUKHIM (Minister in charge, Public Health Engineering)
27. Will the Minister in-charge Public Health Engineering be pleased to state:-
(a) Whether Maidien and Kynshur villages are included in the Barato water supply scheme?		(a) No, Sir.
(b) If answer to (a) above is in the affirmative whether the people of these villages are getting water supply from the said water supply scheme?		(b) Does not arise in view of (a) above.

Acquisition of Land

Shri J.M. MARAK		Shri H.D.R. LYNGDOH (Minister in charge, General Administration)
28. Will the Minister in-charge Revenue be pleased to state:-
(a) Whether the Government is planning to acquire a land for Raj Bhavan at Tura?		(a) Not yet decided, Sir.
(b) If so, the reasons for such delay?		(b) Does not arise in view of (a) above.

Strike by Meghalaya Medical Service Association

Shri G. K. SANGMA		Shri B. G. MOMIN (Minister in charge, Health & Family Welfare)
29. Will the Minister in-charge Health be pleased to state:-
(a) Whether it is a fact that the Meghalaya Medical Service Association was on strike this year? (b) If so, the reason for such strike?		(a) & (b) An agitational programme has been undertaken in the Garo Hills as a protest against the abduction of a 4 year old child of one Dr. M. Hajong.

Saitsama Veterinary

Shri DRAISON KHARSHIING		Shri D.P. IANGJUH (Minister in charge, A.H. & Veterinary)
30. Will the Minister in-charge Animal Husbandry & Veterinary be pleased to state:-
(a) Whether it is a fact that the staff of Saitsama Veterinary are not getting any salaries for the month of May, 2003? (b) If so, the action taken by the Government?		(a) & (b) Sir, the staff of the Fodder Farm, Saitsama will be getting their salaries as per entitlement.

International Markets

Shri G.K. SANGMA		Shri K.K. DKHAR (Minister in charge, Border Areas Development including Border Trade)
31. Will the Minister in-charge Border Areas Development including Border Trade be pleased to state:-
(a) Whether the Government is aware of the potentiality to improve the economic condition of the people living in the international border areas by opening International Markets?		(a) Yes, Sir.
(b) If so, the steps taken by the Government in this regard?		(b) The State Government had already taken up the matter with the Ministry of Home Affairs, Government of India.

Release of Plan Money

Shri DRAISON KHARSHIING		Shri TONY CURTIS LYNGDOH (Minister in charge, District Council Affairs)
32. Will the Minister in-charge District Council Affairs be pleased to state:-
(a) Whether the plan money for the three District Councils own plan scheme is released to the Autonomous District Councils for the year 2002-2003?		(a) No, Sir.
(b) If so, when?		(b) Does not arise.
(c) If not, the reasons thereof?		(c) The sanction was received late from Ministry of Tribal Affairs, Government of India. However, the matter is under process and the amount likely to be released shortly.

Exploration of Oil and Natural Gas

Shri G.K. SANGMA		Smti DEBORA C. MARAK (Minister, Mining and Geology)
33. Will the Minister in-charge Mining and Geology be pleased to state:-
(a) Whether there is any possibility of oil and natural gas sources in the State?		(a) Yes, Sir.
(b) If so, whether the Government has taken any step to explore such sources?		(b) The application for Petroleum Exploration licence to Oil and Natural Gas Corporation, Limited (ONGC) is under consideration by Government.

Schools for Contemporary and Fine Arts

Shri G.K. SANGMA		Shri PRESTONE TYNSONG (Minister in charge, Arts & Culture)
34. Will the Minister in-charge Higher and Technical Education be pleased to state:-
(a) Whether the Government is aware that there is an immediate need to open schools and colleges for promoting contemporary fine arts in the State?		(a) No, Sir.
(b) If so, the steps taken by the Government in this regard?		(b) Does not arise in view of (a) above.

Labour Community

Shri. G. K. SANGMA		Shri. SAYEEDULLAH NONGRUM (Minister in-charge, Labour)
35. Will the Minister in-charge Labour be pleased to state:-
(a) The details of the incentives extended to the labour community in the State ?		(a) The various labour Laws provide protection to the Labour Community both organized and unorganized in matters relating to Wages, Employment , Working conditions, social security etc.
(b) The various laws and by laws for the benefit of the labour community of the State?		(b) The various Laws which are implemented and enforced in the State are
1. The Industrial Disputes Act, 1947. 2. The Minimum Wages Act, 1948. 3. The Payment of Wages Act, 1936. 4. The Contract Labour (Regulation and Abolition) Act 1970. 5. The Inter - State Migrant Workmen (Regulation of Employment and condition of Service) Act, 1979. 6. The Trade Unions Act, 1926. 7. The Child Labour (Prohibition & Regulation) Act, 1986. 8. The Bonded Labour System (Abolition) Act, 1976 9. The Meghalaya Shops and Establishments Act, 1948. 10. The Motor Transport Workers Act, 1961 11. The Equal Remuneration Act, 1975. 12. The Maternity Benefit Act, 1961. 13. The Workmen's Compensation Act,1935. 14. The Industrial Employment (Standing Orders) Act, 1945. 15. The Payment of Bonus Act, 1965. 16. The Payment of Gratuity Act, 1972. 17. The Working Journalists and other Newspaper Employees (condition of Service) and Misc. Provisions Act, 1955. 18. The Sales Promotion Employees (condition of Service) Act, 1975. 19. The Plantation Labour Act, 1951. 20. The Weekly Holiday Act, 1951. 21. The Labour Laws (Exemption from furnishing Return and Monitoring Register by certain Establishment ) Act, 1988. 22. The Building and other
23. The Building and other construction Workers' Welfare Cess Act, 1996
(c) Whether daily wage earner and Muster Roll labourers are also included for extending various acts, laws and bye-laws?		(c) Yes, Sir.
(d) If not, the reason thereof?		(d) Does not arise in view of (c) above.

Meghalaya House Guwahati

Shri G.K. SANGMA		Shri H.D.R. LYNGDOH (Minister in charge, General Administration)
36. Will the Minister in charge General Administration be pleased to state :-
(a) Whether it is a fact that the condition and facilities at Meghalaya House Guwahati is not up to the mark as compared to the Meghalaya House at New Delhi and Kolkata.		(a) Yes, Sir.
(b) If so, the reason thereof?		(b) Departmental Budgetary constraints, Sir.
(c) Whether the Government is taking any steps to improve the condition and facilities at Guwahati Meghalaya House?		(c) Yes, Sir.

Meghalaya Houses

Shri G.K. SANGMA		Shri H.D.R. LYNGDOH (Minister in charge, General Administration)
37. Will the Minister in charge General Administration be pleased to state the present status of the proposed Meghalaya House at Mumbai, Vellore and any other places?:-		Sir, the present status of the proposed Meghalaya Houses is as follows :- (i) MUMBAI -Government is in possession of approximately 1908.6 Sq.mts of land at Vashi, Mumbai and is contemplating to construct a Guest House complex there shortly. (ii) VELLORE - Government will take over 10 HIG flats as soon as the Lease Deed Cum-sale Agreement is executed between the State of Meghalaya and Tamil Nadu Housing Board. This is expected to be completed shortly. (iii) VASANT VIHAR, NEW DELHI - Government of Meghalaya is in the process of signing the M.O.U. with DDA for the plot of land measuring 1817.5 sq.mts at Vasant Vihar. The Guest House Complex will be constructed thereafter.

BPL Category

Shri G.K. SANGMA		Shri J.D. Rymbai (Minister in charge, C & R.D.)
38. Will the Minister in charge Supply be pleased to state :-
(a) Whether the list of people falling under BPL category in the State is finalised?		(a) No, Sir.
(b) If not, the reason thereof?		(b) The BPL Survey for the Tenth Plan period has not been completed yet, Sir.

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