* 28. Will the Minister in charge, Home (Police) be pleased to state :-

(a) When was the cease fire took place between the Government of India and the A.N.V.C.?

Shri Wanding K. Marak,
General Secretary, ANVC.

*29. Will the Minister in charge, Higher and Technical Education be pleased to state :-

(a) Whether the department had cleared the different proposal routed through it which are to be sent to the Ministry of DONER, Government of India?

(b) If answer to (a) above is in the affirmative, the number of  proposal cleared till date?

Dr. D.D. LAPANG (Chief Minister in charge, Planning)

(b) The objective for constituting the Meghalaya Economic Development Council?

To advise the State Government on issues relating to or touching upon the industrial and economic policies;

to deliberate and examine the constraints inhabiting flow of investment into the State and the possible steps for removal thereof;

to identify sectors where overall economic industrial growth can be created and also accelerated;
 

to suggest ways for attracting investments, local and foreign, in the State; and

to advise or recommend the strategy for achieving the aforesaid goal.

* 31. Will the Minister in charge, Taxation be pleased to state :-

(a) The amount of revenue generated on the Lotteries since its inception upto December, 2004?
 

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-
-

Shri H.D.R. LYNGDOH (Minister in charge, Horticulture)

*32Will the Minister in charge Horticulture be pleased to state :-

(a) The progress of the proposed Horticulture University at Garo Hills?

(b) Reasons : There was no official proposal for setting up of Horticulture University in the State.

Dr. MUKUL SANGMA [Minister in charge, Public Works (Roads)]

*33. Will the Minister in charge, Public Works (R) be pleased to state :-

(a) Whether it is a fact that a part of the Assembly Land at Police Bazar has been taken away by the Government.

(b) If so, when was the decision taken and the purpose for utilization of the land

(a) & (b)
       A portion of the land belonging to the Assembly Complex has been allowed to be utilized for construction of rotary and expansion of roads at Khyndailad junction as per the decision of the High Power Committee on the 30th of July, 2004.

(c) Whether it is a fact that the land has already been utilized?

(d) If the answer to (c) is in the affirmative, the total amount earmarked to be spent and the date of the tender floated?

(d) Sanctioned amount is Rs.542.00 Lakhs. Tenders were floated on 5th August, 2004.
 

* 34. Will the Minister in charge, Transport be pleased to state the reason why the Transport Corporation of Meghalaya cannot revive itself on the model of the Transport Corporation of Assam?

      Sir, The Meghalaya Transport Corporation has taken following major steps to revitalise the Corporation.

 

Voluntary Retirement Scheme has been offered to 20% Employees of the Corporation.

7 New Buses are being procured for plying on economical routes.

Under the Assam pattern of mutually beneficial Self Employment Scheme. Private Operators will be invited to ply buses under the banner of Meghalaya Transport Corporation.

All steps are being taken to turn around the performance of Meghalaya Transport Corporation. In view of the above steps, in the near future the Transport Corporation will be functioning in an improved manner.

* 35. Will the Minister in charge, Tourism be pleased to state :-

(a) Whether the construction of Musical Fountain in D/C's Par, Tura has been completed?

(b) Installation of the transformer is required to make it functional.

(c) Will the contractor be able to complete the project within the amount earmarked for the purpose?

Shri B.A. SANGMA (Minister in charge, Food Civil Applies & Consumer Affairs)

*36. Will the Minister in charge, Supply be pleased to state whether it is a fact that the Government has not been able to control the rise of price of essential commodities in the State?

Dr. D. D. LAPANG (Chief Minister in charge, Personnel)

*37. Will the Minister in charge Personnel be pleased to state :-

(a) The criteria for confirmation of the Government Employees?
 

(a) Pending finalisation of the Service Rules by the administrative Departments concerned, the criteria for confirmation of Government employees :-

That he/she has completed the period of probation to the satisfaction of the appointing authority.

That he/she has served not less than one year in the post where he is to be confirmed if he is not placed on probation.

That he/she has passed the Departmental Examination completely and has successfully undergone the training courses as may be prescribed by the appointing authority (if any Departmental Examination/Training is prescribed for the service.

That there is permanent vacancy for such confirmation and that no officer holds a lien on it.

That the performance of the employee is satisfactory (to be judged on the basis of annual confidential reports and other relevant records).

That the employees is medically fit for confirmation as provided under F.R. 8 of the Meghalaya F.Rs & S. Rs, 1984.

That there is no departmental Proceeding/Vigilance Enquiry against him/her.

        Where however, the Service Rules have been finalised, the criteria for confirmation is as laid down therein.

(b) Yes, the Government is following the provision as laid down in the Service Rules for confirmation of Government employees.

Shri BRENING A. SANGMA (Minister in charge, Community and Rural Development)

*38. Will the Minister in charge, Community and Rural Development be pleased to state :-

(a) Whether the SRWP Schemes already submitted by the MLAs have been sanctioned?

(b) If the answer to (a) is in the affirmative, when was the sanction made?

(c) If not, the reason  thereof?

 

(a), (b) & (c)
      Sir, the SRWP scheme proposals submitted by MLAs are being placed before the State Level Committee for approval on the 16th December, 2004. An amount of Rs.1635.00 lakhs has been sanctioned on 19 November 2004 for implementation of SRWP during 2004-05. This amount will be released to the Deputy Commissioners  on receiving approval of the State Level Committee for the proposals.

*39. Will the Minister in charge, Home (Police) be pleased to state :-

(a) Whether it is a fact that the State Police Department has got money from the Government of India for modernisation of Police Forces?
 

(a) Yes, Sir. The Scheme Modernisation of Police Forces is implemented with 75% assistance from the Government of India and the balance 25% is borne by the State Government.

(b) What type of modernisation the Police Department had proposed?

 

(b) For the year 2004-05, Scheme amounting to Rs.30.83 crores was proposed to Government of India for Mobility, Weaponry, Communication equipments, Security/Misc. equipments/Computerization, Construction.

(a) The latest position of the proposed construction new Assembly Building?

(a) The work has been allotted and the work of survey and investigation is in progress.

(b) The stipulated time for completing the construction of the whole project?

(b) Sir, the time limit given in the Agreement is upto 31-3-2007.

*41Will the Minister in charge Education be pleased to state :-

(a) Whether it is a fact that Government has suspended the DI of Schools, East Khasi Hills for
mis-appropriation of SSA fund?

(b) The Principal Accountant General (Audit), Meghalaya has deputed a special audit team to go into the accounts of the office of D.I. of Schools, East Khasi Hills, Shillong. The detailed report is awaited.

*42. Will the  Minister in charge, Law be pleased to state :-

(a) Whether the Government is planning to separate the Judiciary from the Executive?

*43. Will the Minister in charge Power be pleased to state :-

(a) Whether works at the Leshka Myntdu Hydro Power Project has already been started?

(b) (i) Date of start - 1.11.2001.
     (ii) Amount spent upto 30th November, 2004 - Rs.38,75,67,357/- (Rupees thirty eight crores seventy five lakhs sixty seven thousand three hundred fifty seven) only.

(c) If the answer to (a) above is in the negative, the reason thereof?

*44. Will the Minister in charge, Home (Police) be pleased to state :-

(a) Whether it is a fact that the A.N.V.C. had demanded the Greater Garo Land?

(b) The case is under examination by Government of India.
 

Dr. MUKUL SANGMA [Minister in charge, Public Works (Roads)]

* 45. Will the Minister, Public Works be pleased to state the steps taken by the Government to repair the roads which had been devastated in the current year floods at Pynthorbah (pershiap), Golflink, Nongmynsong, Polo, etc.?

       The repair of potholes is being taken up according to the availability of fund.

Dr. MUKUL SANGMA [Minister in charge, Public Works (Roads)]

*46. Will the Minister in charge Public Works be pleased to state :-

(a) Whether Government is aware that non-availability of guard wall at the Umiam lake has caused many accidents?
 

(a) Accidents usually occur due to high speed of vehicles and rash driving. The road is sufficiently wide for two lane traffic and guard walls have been provided for guidance in stretches where the road formation is narrow.

(b) If so, whether Government intends to construct retaining walls to prevent accidents?

*47. Will the Minister in charge, Mining and Geology be pleased to state :-

(a) Whether the Government is aware of the fact that many trucks are carrying Limestone daily from Garo Hills to Assam?

(b) The Department is collecting Mineral Cess on limestone at the rate of Rs.5/- per tonne.

Shri PAUL LYNGDOH [Minister in charge, Public Works (Buildings)]

*48. Will the Minister in charge, Public Works (Building) be pleased to state whether PWD  Inspection Bungalow at Patharkhmah is still functioning?
 

*49. Will the Minister in charge, Revenue be pleased to state the amount received by the Government from the Government of India for the recent flood relief in Garo Hills  District, Khasi Hills District, Ri Bhoi District and Jaintia Hills District?

Dr. MUKUL SANGMA [Minister in charge, Public Works (Roads)]

*50. Will the Minister in charge, Public Works Roads be pleased to state the steps the department had taken in connection with the proposed two-way lane connecting Shillong and Guwahati?

Shri H.D.R. LYNGDOH [Minister in charge, Home (Police)]

*51. Will the Minister in charge Home (Police be pleased to state :-

(a) Sir, tripartite agreement was held on 23/07/2004 between the Government of India, Government of Meghalaya and the ANVC at New Delhi and the certain ground rules were agreed upon. A copy of the Agreed Ground Rules is placed on the table of the House.
     The first meeting of the JMG which took place on August 11,2004 reiterated acceptance of the Agreed Ground Rules by all parties concerned and was agreed that any violations of the terms of agreement between the two sides would be brought to the notice of the JMG.

(b) The total amount of money being spent annually to contain militancy in the State?

(c) Whether the Government is contemplating to adopt policy to prevent formation of new insurgent groups in the State?

The ANVC (a) will completely abjure the path of violence; (b) will not engage in violent or unlawful activities like killings, injuries, kidnapping, extortions, intimidation, carrying of arms in public, etc.; and (c) agree to abide by the Constitution of India and the Laws of the land.

The Security Forces (the Army, Para-Military Forces and the State Police) will not launch operations against the ANVC, as long as they abide by this agreement.

Both sides agree to set up a Joint Monitoring Groups (JMG) comprising of representatives of the Government of India, Government of Meghalaya and ANVC to oversee suspension of operations. The composition of JMG is annexed.

Persons from the ANVC, requiring to move frequently, will be given photo identity cards, by IG (SB), Meghalaya. A copy of the list  of the ANVC cadres and their arms holding will be provided to IG (SB), Meghalaya. The IG (SB), Meghalaya will provide a sample of the photo card and list of the persons, to whom these have been provided, to the concerned units of Security Forces.

An agreed number of ANVC leaders shall be allowed to have PSO's, one of them will be from Meghalaya Police. The PSO's will be in mufti and carry only small arms (concealed) this list will be prepared by JMG.

The ANVC cadres will stay at two camps to be jointly decided by the JMG. The routine administration of the camp will be in the hands of the ANVC inmates. The nominated Security Force will regulate the movement of ANVC cadres outside the camps. All weapons will be kept in the camps. In addition, ANVC will be allowed to set up a Liaison office at Tura, and its location will be decided by JMG.

The suspension of operations is initially agreed upon for a period of six months. The suspension of operations may be extended by mutual agreement thereafter.

2nd Lt. Chenang
Marak,
Commander,
Eastern Zone,
ANVC

*52. Will the Minister in charge, Transport be pleased to state :-

(a) Whether the Government is planning to privatize the Meghalaya Transport Corporation?

(b) If so, the alternative arrangement for its employees?

 

(b) Does not arise in view of the reply to serial (a) above.
      However, with the view to revitalise the Meghalaya Transport Corporation, interalia, the following major reactions have been taken :

Voluntary Retirement Scheme have been cleared to the 207 employees of M.T.C.

Private Transport Operators will be permitted to work under the M.T.C. banner in a mutually beneficial manner.

*53. Will the Minister in charge, Education (HTE) be pleased to state :-

(a) Whether it is a fact that the NEHU has agreed in principle for setting up a Jowai Campus at the Kiang Nongbah Government College, Jowai?

(b) If so, whether the Jowai Campus is functioning with full staff?

(c) If the reply to (a) is in the negative the action the Government proposed to take?

Dr. MUKUL SANGMA [Minister in charge, Public Works (Roads)]

*54. Will the Minister in charge Public Works Roads be pleased to state whether the present Guwahati Shillong road is maintained satisfactorily?

     The road has been damaged by very high rainfall and movement of heavy traffic. Maintenance of the road has been taken up.

*55. Will the Minister in charge Revenue be pleased to state :-

(a) The name of the Schemes submitted by the State Government to the DONER Ministry for the year 2004-05?

(a) A statement showing the List of schemes submitted to the Ministry of DONER during 2004-2005 is placed on the Table of the House, Sir.

(c) DONE Guidelines do not provide for a Selection Committee at the State's level, Sir.

Provision of Uprating of 132 KV  S/C Kopili-Khandong Line and Augmentation of 220/132 KV Auto Transformer Bay at Kopili Switchyard

Construction of Improvement including metalling & Blacktopping of Rymbai-Iapmala-Suchen Road
(17 Km)

Extension of existing Synod College at Jaiaw, Shillong
 

Construction of School Building & Staff Quarters for Sutnga Presbyterian Higher Secondary School at Sutnga, Jaintia Hills
.

Construction of Building for Raid Laban College at Laban, Shillong.

SAC Expansion Programme Developing the Employment Potential of NE Region in the New Economy & Promoting and Documenting Regional talent.

Tourism infrastructure - Upgradation, Preservation of Shillong Golf Course

Preliminary Project Proposal for treatment of the catchment area if Umiew River - source of Greater Shillong Water Supply.

Construction of Shallang - Nongriangmaw - Maheshkhola Road.
 

Construction of missing link and widening of Road to double lane from Nongstoin to Domiasiat via Wahkaji (54.10 Kms)
 

Re-construction of RCC bridge No 26/6 on Ampati - Mohendraganj Road
 

Construction of Ampati - Mellim Road from 10th Km - 15th (6Km) and 4 Nos RCC Bridges

Construction of remaining portion of Mawsahew - Nongsteng - Umblei -Mawphu Road (8 Km).

Construction of RCC Bridges over river Daru from Ampati _Purakhasia Road (2nd) Km) to connect Ampati main village (Span 80m)

Protection of residential areas,  Public utilities and school, etc under Ampati  Sub-Division from the erosion of the river Daru.

Protection of Williamnagar town from erosion of river Simsang.
 

Modification of Pumping system and replacement of Treatment units of 7.5 MGD Water Treatment Plant of Greater Shillong Water Supply scheme.

Construction of Multi-Purpose Building at Mary Our Help Training Centre, Bellfonte.

Construction of State Level Cultural Complex at Brooksite Rilbong, Shillong.
 

Construction of Arts & Culture Complex at Williamnagar, E. Garo Hills.
 

Construction of Arts & Culture Complex at Nongstoin.
 

Construction of Arts & Culture Complex at Dakopgre, W. Garo Hills, Tura
Phase I
 

Extension of State Museum at Shillong and Security Fencing around the Museum building i/c landscaping and metalling & blacktopping of an approach road.

Improvement of School Complex of Sibsing Memorial Government Higher Secondary School at Nongstoin

Construction and Development of the Iawmusiang Multi-Purpose Market Complex, Jowai

Extension of the Existing Building of Jaintia Eastern College, Khliehriat
 

Extension of College Building construction of Boys & Girls Hostel Building and Staffs Quarters of Tirot Sing Memorial College, Mairang

TOTAL

Dr. MUKUL SANGMA [Minister in charge, Public Works (Roads)]

(a) The reason for cutting of earth from the present site of the Meghalaya Legislative Assembly?

(a) For widening of the existing roads and for improvement of the Khyndailad junction to ease traffic congestion.

(c) Whether the amount was provided in the approved budget for 2003-2004?