Assembly Questions, Meghalaya Legislative Assembly

MEGHALAYA LEGISLATIVE ASSEMBLY

WINTER SESSION

STARRED

QUESTIONS AND ANSWERS

Tuesday, the 16th December, 2003

Cancer Hospital

Shri ARDHENDU CHAUDHURI		Shri B. G. MOMIN (Minister in charge, health and Family Welfare)
*1. Will the Minister-in-charge, Health and Family Welfare be pleased to state:-
(a) Whether it is a fact that the Rajiv Gandhi Cancer Institute and Research Centre New Delhi has agreed to assist the State Government to establish a cancer hospital in the State capital?		(a) & (b) Sir, State Government requested help from Rajiv Gandhi Cancer Institute & Research Centre for planning a small super speciality Hospital for Cancer treatment facility at Shillong, specifically in the design of the Hospital, planning facilities, identification of equipment and training of Doctors. A suitable arrangement for treatment of cases from the State with Rajiv Gandhi Cancer Institute & Research Centre was also requested. Rajiv Gandhi & Research Centre has agreed to help prepare a model plan and proposals and to train Doctors (Specialists). They have also agreed a discount of 10% on the Hospital charges (other than cost of medicine and Actuals) a patients going out of the State through a Nodal Officer located in Civil Hospital, Shillong.
(c) The facilities available for detection and treatment of cancer in various hospitals in Meghalaya?		(c) Sir, only Shillong Civil Hospital has partial facilities for detection and treatment as of now.

Crematorium Project

Shri AL. HEK		Shri F. LYNGDOH (Minister in charge, Urban Affairs)
*2. Will the Minister-in-charge, Urban Affairs be pleased to state the latest status of the crematorium project which was raised in the last Budget Session?		Sir, beside the completion of the boundary wall and finalization of the Detailed Project Report which I had informed in the last Budget Session, proposed to the Ministry of Urban Development and Poverty Alleviation has been submitted for funding the project under the Central Pool for the Development of North-Eastern States. Approval of the project and release of fund by the Ministry is awaited.

Condition of Roads

Shri T. D. SHIRA		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
*3.Will the Minister in-charge, Public Works (Roads) be pleased to state whether Government is aware of the dilapidated condition of roads from (i) Damra to Mendipathar (ii) Mendipathar to Songsak (iii) Mendipathar to Bajengdoba?		Information is being collected.

Relief Camp at Sahsniang

Shri D. KHARSHIING		Shri D. D. LAPANG (Chief Minister)
*4. Will the Chief Minister be pleased to state:-
(a) The total number of displaced persons in Block I area camping in the Relief Camp of Sahsniang?		(a) 4241 numbers as on 17th November, 2003 and 2537 numbers as on 12th December, 2003.
(b) How many villages have been affected?		(b) 19 numbers as on 17th November, 2003 and 21 Numbers as on 12.12.2003.
(c) The reasons for fleeing their villages?		(c) Feeling of in-security as a result of alleged atrocities and harassment by Karbi Militants namely the UPDS/KNV.
(d) The steps taken by Government in taking back the displaced people to their respective villages?		(d) 1. A Meeting was held between the Deputy Commissioner and Superintendent of Police Jaintia Hills District and their counterparts from the Karbi Anglong District at Kheroni Assam on 18th November, 2003, in which meeting, representatives of the people from the affected Villages were also present. It was agreed in the meeting to ensure security of the people returning to their villages by placing additional force in the affected villages. Accordingly, the additional force was place at Mookoilum and a camp was set up solely for the purpose of providing security to the people in Block-I Area.
		2. The Home Minister and the Chief Secretary Meghalaya have also taken up the matter with their counterparts of Assam and a commitment in writing has been given by the Minister of State Home, Assam that necessary instructions have been issued to the Assam Police to conduct patrolling and operations in Assam territory and to maintain law and order and that the Assam Police will take all possible steps to ensure security is maintained in the area.
		3. On the 26th November, 2003, the Chief Minister, Meghalaya accompanied by a few Ministers visited Sahsniang and held a Joint Meeting with the Minister of Health and the Minister of State Education Government of the Karbi Anglong Autonomous Council, in which meeting the Assam Government and the Karbi Anglong Autonomous Council urged the people to return back and expressed their commitment to provide all necessary security to the displaced people on their return to their villages.
		4. On 1.12.03, the District Administration of Jaintia Hills had made all necessary arrangements for the displaced persons to return to their villages accompanied by civilian officers. Similarly, the Karbi Anglong District administration had made arrangement for receiving the displaced persons in the Assam side. Only 34 persons returned. Meanwhile arrangements are being kept ready to facilitate return of the displaced person to their homes.
(e) The steps taken by Government to solve their problems?

Municipal Staff

Shri AL. HEK		Shri F. LYNGDOH (Minister in charge, Urban Affairs)
*5. Will the Minister-in-charge, Urban Affairs be pleased to state:-
(a) Whether it is a fact that some municipal staff has been terminated in the recent past?		(a) Yes, Sir.
(b) If so, the reason thereof?		(b) Sir, due to financial crunch of the Board.

MCCL & Virgo Cement

Shri T. D. SHIRA		Dr. MUKUL SANGMA [Minister in-charge, Public Works (Roads)]
*6.Will the Minister in-charge, Public Works (Roads) be pleased to state as to the criteria for fixing the rate of deduction for MCCL and Virgo Cement in Garo Hills?		The criteria for fixing the issue rates of cement for each Division are based on the Ex-factory rate of MCCL., Cement and the cost of carriage from factory to the P.W.D., Godowns, considering an average carriage lead including handling and storage charges and the deduction is made as per terms and conditions of the Tender Agreement.

Area of the Land

Shri D. KHARSHIING		Dr. F. A. KHONGLAM (Minister in-charge, Revenue)
*7.Will the Chief Minister be pleased to state:-
(a) The total area of the land of the erstwhile Jowai Sub-Division of the then United Khasi & Jaintia Hills District that were taken away for the creation of the United Mikir and North Cachar District in 1951?		(a) 592 Square Miles or 1533 Sq. Kilometres (approximately).
(b) The total number of Pnar villagers in the said area?		(b) 356 villages were originally transferred.

Deficit System

Shri ARDHENDU CHAUDHURI		Shri M. SUCHIANG (Minister in-charge, Higher & Technical Education)
*8. Will the Minister in-charge, Higher & Technical Education be pleased to state:-
(a) Whether there is any proposal for bringing new schools under deficit system of grants-in-aid at the Plus two level this year?		(a) No, Sir.
(b) If so, the criteria for selection?		(b) & (c) Does not arise in view of reply at (a) above.
(c) The names of such schools currently under consideration of the Department?		(b) & (c) Does not arise in view of reply at (a) above.

Technology Mission at Songsak

Shri T. D. SHIRA		Shri H.D.R. LYNGDOH (Minister in-charge, of Horticulture to reply)
*9. Will the Minister in-charge, Horticulture be pleased to state:-
1. Name of the beneficiaries under Technology Mission at Songsak Block?		Sir, statement placed below on the table of the House.
2. Whether the Government employees can be a beneficiary?		No, Sir.

Name of the beneficiaries under Technology Mission at Songsak Development Block during 2001 - 2004.

Sl. No.	Component	Name of beneficiaries	Village
1	2	3	4
A	Area Expansion
	(1) Ginger	1. Upper Raja Apal Self Help Group.	Raja Apal
	(2) Turmeric	1. Bone Chihanggre Self Help Group.	Chijanggre
	(3) Cashewnut	1. Shri Rendim D. Shira	Chidimit Namesa
		2. Shri John D. Shira	- do -
		3. Shri Harding Marak	- do -
		4. Shri Goverson Sangma	- do -
		5. Shri Gensing Shira	- do -
		6. Shri Rangkhil Marak	- do -
		7. Shri Hanil Shira	- do -
		8. Shri Prodilson Sangma	- do -
		9. Shri Secretary A.B. Church	- do -
		10. Shri Writting Sangma	- do -
		11. Shri Kritson Sangma	- do -
		12. Shri Jomen Shira	- do -
		13. Shri Simpang Sangma	Dalbat Matdoang
		14. Shri Singran Marak	- do -
		15. Shri Sending Marak	- do -
		16. Shri Betnalson Sangma	Songsak Songgital
		17. Shri Jendin Sangma	- do -
		18. Shri Polmoni Marak	- do -
		19. Shri Aucilla Marak	- do -
		20. Shri Jening Marak	Koksi Nengbat
		21. Shri Millikson Sangma	- do -
		22. Shri Bellin Sangma	- do -
		23. Shri Galam Marak	- do -
		24. Shri Bin Sangma	- do -
		25. Shri Willi Sangma	- do -
		26. Shri Charlesh Marak	Chidimit Namesa
		27. Shri Karmingston Marak	Koksi Nengshat
		28. Shri Clever Shira	- do -
		29. Shri Umesh Momin	- do -
		30. Shri Dodinath Sangma	- do -
	(4) Root and Tuber crops
	(i) Colocasia	1. Shri Pllingstone Sangma	Sawegre
		2. Shri Ethen Marak	- do -
	(ii) Tapioca	1. Shri Jepper Marak	Norek Nengsamgre
		2. Shri Dingsin Marak	- do -
	(iii) Yam	1. Shri Pithar Marak	Norek Nengsamgre
		2. Smti Rone Sangma	Megapgre.
	5. Orange	1. Shri Resin D. Shira	Norek Nengsamgre
		2. Shri Sengan A. Sangma	- do -
		3. Shri Gabriel Momin	- do -
		4. Shri Mallingstone Sangma	- do -
		5. Shri Mallikson Sangma	- do -
		6. Shri Dukbeng Marak	- do -
		7. Shri Jelbinath Sangma	- do -
		8. Shri Metjing Sangma	Nengsamgre
		9. Shri Sekran Sangma	- do -
		10. Shri Rajin Sangma	Sawegre
		11. Shri Sengan Sangma	- do -
		12. Shri Bigstene Marak	Norek Nengsamgre
		13. Shri Sukumar Marak	Sawegre
		14. Shri Helbath Sangma	- do -
		15. Shri Dingrin Marak	Sakadam Aruakgre
		16. Shri Sentiak Momin	- do -
		17. Shri Samel Sangma	Danal Senggitcham
		18. Shri Rakren Marak	- do -
	6 Arematic	1. Shri Leward Sangma	Dalbot Mutrang
	7. Pineapple	1. Shri Amjith Marak	Sawegre
		2. Smti Sentilla Sangma	- do -
		3. Shri Kanjing Sangma	Rongalgre
		4. Shri Kaljing Sangma	- do -
		5. Smti Badok Samgma	- do -
	8. Indigenous Fruits	1. Shri Mingram Marak	Dangkong
		2. Shri Charlesh Sangma	Dokateng
		3. Shri Mensing Marak	- do -
		4. Shri Monising Marak	- do -
		5. Shri Huberth Momin	- do -
B.	Creationn of Water Source
	(1) Construction of Community tank.	1. Shri Sukumar Marak	Sawegre
C.	Organic Farming :
	(1) Incentive for adapting organic Farming.	1. Shri Jengngang Marak	Rongdeng
		2. Shri Berenthon Sangma	- do -
		3. Shri Killing Sangma	Doba Apal
		4. Shri Galinath Marak	- do -
D.	Manually operated equipment/Hand tolls.	1. Shri Mallikson Sangma	Norek Nengsamgre
		2. Shri Jomen Shira	Chidimit Nengsat
E.	Adoption of Integrated Pest Management.	1. Shri Sengran Sangma	Norak nengsamgre
		2. Shri Mallingstone Sharma	- do -
		3. Shri Babriel Momin	- do -
		4. ShriDubseng Marak	- do -
		5. Shri Belbinath Sangma	- do -
		6. Shri Neljing Sangma	- do -

Name of the beneficiaries under Technology Mission at Songsak Development Block during 2002-03

Sl. No.	Component	Name of beneficiaries	Village
1	2	3	4
A	Area Expansion
	1. Cashewnut	1. Shri Enash Sangma	Koksi Nengrat
		2. " Molan Marak	- do -
		3. " Ripnap Sangma	- do -
		4. " Singdon Momin	- do -
		5. Smti. Prebbel Marak	- do -
		6. " Jenbe Sangma	- do -
		7. " Tina Marak	- do -
		8. Shri Sekablian Sangma	Sengkama Sanggital
		9. " Lewingstone Sangma	Koksi Nangrat
		10. " Tunash Marak
		11. " Silka Shira
		12. " Dingban Marak	Dagal Apal
		13. Smt. Tapsre Marak	Koksi Nengrat
		14. Shri Bensen Sangma	Dagal Apal
		15. " Simbang Sangma	Koksi Nengrat.
		16. Smt. Jonjilla Momin	Dagal Apal.
		17. Shri Lenush Sangma	Koksi Nengrat.
		18. " Monising Sangma	Bujasik Matwa
		19. " Japan Shira	Koksi Nengrat
		20. " Nikseng Momin	Bija
		21. Smt. Machela Sangma	Chidimit Namesa
		22. " Sapjoni Shira	Koksi Nengsat
		23. Shri Sengban Shira	Bijasik Matwa
		24. Smt. Sengchi Sangma	Chidimit Namesa
		25. " Mentilla Marak	Bijasik Matwa
		26. Shri Penithson Marak	Senggital
		27. " Mengen Momin	-do -
		28. " Randing Marak	-do -
		29. " Kelang Sangma	-do -
		30. " Tening Marak	-do -
		31. " Bandend Marak	-do -
		32. " Chardel Shira	Bijasik Matwa
		33. " Darem Sangma	-do -
		34. " Domgram Sangma	Daring Apal
		35. " Reningson Momin	- do -
		36. " Jingdon Marak	- do -
		37. " Jiandro Sangma	Chidimit Nengsat
		38. " Kalingson Sangma	- do -
		39. Smt. Medilla Marak	- do -
		40. Shri Leward Marak	- do -
	2. Medicinal Plants (Safed Musli)	1. Shri Senjing Sangma	Dagal Aringa
		2. Shri Mebin Sangma	- do -
	3. Arecanut	1. Shri Ronith Marak	Wagapgre
		2. Shri Tesang Sangma	- do -
		3. Shri Jengnal Marak	- do -
		4. Shri Penindro Marak	- do -
		5. Shri Albath Marak	- do -
		6. Smti. Rebekha Momin	- do -
	4. Aromatic Plants (Patchouli)	1. Shri Mending Sangma	Raja Apal.

Labang-Nongphyllut, etc. Dolloiship

Shri D. KHARSHIING		Dr. F. A. KHONGLAM (Minister in-charge, Revenue)
*10.Will the Chief Minister be pleased to state:-
(a) Whether it is a fact that the whole of Labang-Nongphyllut Dolloiship, the part of Raliang Elaka, Nartiang and Nongjngi Elaka Dolloiship were tacked to Karbi Anglong District of Assam?		(a) Yes, Sir.
(b) The villages falling under the Labang-Nongphyllut Dolloiship?		(b) 25 numbers.
(c) The steps taken by the Government to bring back those villages to Meghalaya?		(c) In the last meeting of the Chief Ministers of Assam and Meghalaya held on 22.4.2003 at Dispur, decisions have been taken to involve the concerned District Councils/Deputy Commissions. It may be mentioned that Meetings have consequently been held between the Deputy Commissioners of Karbi Anglong and Jaintia Hills/Ri Bhoi Districts. Meetings between the Karbi Anglong Autonomous Council and the Jaintia Hills Autonomous District Council have also been held recently by which a fact finding Committee has been constituted, comprising of members of both the Councils.
(d) If not, the reasons thereof?		(d) Does not arise in view of (c) above.

Jail Complex

Shri ARDHENDU CHAURDHURI		Dr. F. A. KHONGLAM (Minister in-charge, Revenue)
*11.Will the Minister in-charge, Revenue be pleased to state:-
(a) Whether land has been acquired by the Government for setting up of Jail complex at Nongpoh?		(a) Yes, Sir.
(b) If so, the total area acquired?		(b) 16.33 Acres more or less.
(c) The expenditure incurred in procuring the land in question?		(c) Rs.61,16,338/- (Rupees Sixty one lakhs sixteen thousand three hundred thirty eight) only.
(d) Whether the land acquired belongs to an individual or a group?		(d) The land acquired belongs to an individual (Smti. A. L .J. Blah).

BPL Family

Shri AL. HEK		Shri. B.B. NONGSIEJ (Minister in-charge, Food & Civil Supplies)
*12.Will the Minister in-charge, Revenue be pleased to state:-
(a) The price of rice and other essential commodities sold in the fair price shop for the people belonging to the BPL family?		(a) Rice Rs.6.15 P per KG Levy Rs. 12.50P to Rs.14.00P Sugar per KG S.K. Oil Rs.8.45 P to Rs.10.00P per LITRE Wholemeal Rs.6.60 to Rs.7.00 P per Atta KG
(b) Whether regular or surprise checking is done by the department for ascertaining the quality of rice and other commodities in such fair price shops?		(b) Yes, Sir.

Women Cell in Jowai District Jail

Shri D. KHARSHIING		Shri J.A. LYNGDOH [Minister in-charge, Home (Jail)]
*13.Will the Minister in-charge, Home (Jail) be pleased to state:-
(a) Whether there is any proposal for construction of Women Cell in Jowai District Jail?		(a) Yes, Sir.
(b) If so, when?		(b) Construction already started and works are about to be completed, Sir.
(c) If not, the reasons thereof?		(c) Does not arise in view of (b) above, Sir.

Morgue at Civil Hospital

Shri ARDHENDU CHAUDHURI		Shri B. G. MOMIN (Minister, Health and Family Welfare)
*14. Will the Minister-in-charge, Health and Family Welfare be pleased to state:-
(a) Whether Government is aware of the pollution, both air and water arising due to the newly constructed morgue at Civil Hospital, Shillong, where highly decomposed bodies are retained for long duration?		(a) & (b) No Sir, department is not aware of any pollution or Health Hazard.
(b) Whether Government is aware that this has become a cause of serious health hazard to the people of adjoining areas?
(c) Under the law for how many days unclaimed bodies be disposed of?		(c) Normally, unclaimed bodies are kept for 3 (three) days before it is publicised/notified in the local newspapers. If there is no claimant, legal authorities permission is sought and upon receiving, Municipal Authorities take possession and dispose of the same.
(d) Whether this legal stipulation is being observed in all cases?		(d) Yes, Sir as indicated at (c) above.
(e) If not, the reasons thereof?		(e) Does not arise in view of (c) & (d) above.

Mid-day Meal Programme

Shri A.L. HEK		Shri K. K. DKHAR (Minister in-charge, Elementary & Mass Education)
*15. Will the Minister-in-charge, Social Welfare be pleased to state:-
(a) Whether Government is regularly providing mid-day meal to the students?		(a) Yes, Sir.
(b) If so, whether uniformity is maintained by the department for providing this mid-day meal programme?		(b) Yes, Sir.

Pre-Primary Teachers

Shri T.D. Shira		Shri K. K. DKHAR (Minister in-charge, Elementary & Mass Education)
*16. Will the Minister-in-charge, Elementary and Mass Education be pleased to state whether Government is intending to absorb permanently all the Pre-Primary teachers who have been serving for the last 10 years?		No, Sir.

Garrison Ground

Shri ARDHENDU CHAUDHURI		Shri P. LYNGDOH (Minister in-charge, Sports and Youth Affairs)
*17.Will the Minister in-charge, Sports and Youth Affairs be pleased to state whether Government proposed to undertake positive steps with Defence authority for re-utilizing the Garrison Ground for general public to hold various tournaments in different disciplines?		Sir, the matter regarding re-transfer of certain Defence lands to the State Government has been taken up with the Government of India.

Up-liftment of the Disabled

Shri A. L. HEK		Shri J.A. LYNGDOH [Minister in-charge, Home (Jail)]
*18.Will the Minister in-charge, Social Welfare be pleased to state whether Government is formulating any scheme for the up-liftment of the disabled?		Yes, Sir.

Appointment on Compassionate Ground

Shri T. D. Shira		Shri D. D. LAPANG (Chief Minister in-charge, Personnel)
* 19. Will the Hon'ble Chief Minister be pleased to state the persons who are entitle to be appointed on compassionate ground in the event of a Government servant's death while in service?		Persons who are entitled to be appointed on compassionate ground are wife/husband/son/daughter of a Government employee who dies in harness, and, if such employee is unmarried, the unmarried brother/unmarried sister of the deceased Government servant who are required to support the family, subject to conditions as laid down in the relevant Office Memorandum.

Disposal of Unclaimed Dead Bodies

Shri D. KHARSHIING		Shri B. G. MOMIN (Minister, Health and Family Welfare)
*20. Will the Minister-in-charge, Health and Family Welfare be pleased to state the steps taken by the Department/authority for the diposal of unclaimed/unidentified dead bodies in Government Hospitals?		The normal procedures followed for disposing of unclaimed dead bodies are as follows:- Wait for 3 (three) days for any possible claimant. Thereafter, publicize/notify in local newspaper and again wait for another 3 (three) days for any possible claimant to appear. Approach the Deputy Commissioner for legal clearance to dispose of the unclaimed dead body. On receipt hand over the unclaimed dead body to the Municipal Authorities for necessary disposal.

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