MEGHALAYA LEGISLATIVE ASSEMBLY

 RE- ASSEMBLED BUDGET SESSION

STARRED

QUESTIONS AND ANSWERS

Tuesday, the  4th July, 2006

Construction of Assembly House

Dr. F. A. KHONGLAM
 		 Shri. PRISTONE TYNSONG
(Minister in- charge, G.A.D.)
*120. Will the Minister in- charge be pleased to state :-  
(a) Whether the High Power Committee has finalised the site for construction of Assembly House at Shillong? (a) Yes, Sir.

 
(b) If so, where? (b) Sir, at Upper Shillong.
(c) When will the construction begin?
 		 (c) Sir, the construction work will be started as soon as High Power Committee gives clearance.
(d) The areas and location? (d) Sir, the area of the land is 35.3 acres at Upper Shillong.
(e) The targeted date for completion?
 		 (e) Sir, in view of (c) above the date for completion has not yet been fixed.


Sanctioned Schemes
 
Shri S. MULIEH
 		 Shri. R. G. LYNGDOH
(Minister in-charge, Tourism)
*121. Will the Minister in-charge, Tourism be pleased to State:-
(a) The total number of Schemes sanctioned under Centrally sponsored Schemes for Jaintia Hills for he last five years 2001,2002,2003,2004 & 2005?


 


 

 (a) The total number of schemes sanctioned under Centrally Sponsored Schemes for Jaintia Hills for the last five years are as follows:-
 
2001 - Nil
2002 - Nil
2003 - Nil
2004 - Nil
2005 - Nil
(b) The total number of Schemes sanctioned under Central Sector Schemes and State Plan Schemes for the year 2001, 2002,2003,2004 and 2005?


 

 

 





 

 (b) The total number of schemes sanctioned under Central Sector Schemes and state Plan Schemes for the last five years are as follows:-
Central Sector Schemes:
 
 2001 - Nil
2002 - Nil
2003 - Nil
2004 - Nil
2005 - Nil
State Plan Schemes:
 2001 - 2 Nos.
2002 - 1No.
2003 - 2Nos.
2004 - Nil
2005 - Nil
(c) The total amount of money spent in the implementation of Schemes during last five years, 2001,2002,2003,2004 and 2005? (c) The total amount of money spent in the implementation of schemes during the last five years is Rs.10,92,600/-.
 


Private Cement Plants
 
Shri P. T. SAWKMIE
 		  Shri J. D. RYMBAI
(Chief Minister in-charge, Industries)
*122. Will the Minister in-charge Industries be pleased to state:-
(a) The number of private cement plants in the State? (a) There are eight numbers of private cement plants in the State.
(b) The role of the State on the private cements plants? (b) State Government approves setting up of private cement plant.
(c) The difference of prices between M.C.C.L. and that of private cement? (c) Prices very from one company to another, the variation is between Rs.170 and Rs.220 per 50 Kg bag.


Selection of Candidates
 
Shri P. M. SYIEM
 		 Shri. R. G. LYNGDOH
[Minister in-charge, Home (Police)]
*123. Will the Minister in-charge, Home (Police) be pleased to state:-
(a) The number of candidates who applied for the Constable posts recently? (a) Sir,13991 Nos.
 
(b) The mode  on which the Department short listed the candidates from the total number of candidates who has applied? (b) In accordance with procedures, as laid down under O.M.No.HPL.297/79/318 dt 15.7.1993, as amended from time to time.
(c) The number of selected candidates community wise as approved by the Board?


 		 (c)
Khasi Jaintia - 405
Garo - 405
General - 151
Other Tribal -   51


Minority Community
 
Shri MANAS CHAUDHURI
 		 Shri M. N. MUKHIM
(Minister in-charge, Social Welfare)
*124. Will the Minister in-charge, Social Welfare be pleased to state :-
(a) Whether the  Government is empowered to declare any numerically small community as minority community of the state (a) No, Sir.

 
(b) If so, whether any community has been declared as minority in the State. (b) Does not arise in view of (a) above.
 


Land Transfer Act
 
Dr. F.A. KHONGLAM
 		 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge Revenue
*125. Will the Minister in-charge, Revenue be pleased to state:-
(a) Whether Land transfer Act has been amended?
 		 (a) proposal for amendment of the Act is before the assembly for its consideration.
(b) If, so the salient features of amendment?
 		 (b) Substitution of Section-2 (d) and Insertion of a new Section 3A in the Act.
(c) The reason for the amendment?

 		 (c) To prevent transfer of land by means a "Will" by a non-tribal to another non-tribal to person or persons not belonging to his family.


Ad-hoc Appointees
 
Shri S.MULIEH
 		 Shri SHITLANG PALE
(Minister in-charge, A.H. & Veterinary)
*126.Will the Minister in-charge Animal Husbandry and Veterinary be pleased to state the names of  Ad-hoc Appointees, if any, Grade- Wise during the last 6 years, 2001,2002,2003,2004,2005, till date by the Directorate of Animal Husbandry and Veterinary Department in Jaintia Hills? Sir, statement indicating the name of Ad-hoc Appointee during the last 6 years 2001,2002,2003,2004,2005 and 2006 till date by the Directorate of Animal Husbandry and Veterinary Department in Jaintia Hills is placed on the Table of the House.
 

Present Status of the Meghalaya Houses
 
Shri P.T. SAWKMIE
 		 Shri PRESTONE TYNSONG
(Minister in-charge, G.A.D)

*127.Will the Minister in-charge General Administration be pleased to state:-
(a) The present status of Meghalaya House at Mumbai ? (a) Sir, the Meghalaya House Vellore is now functioning.
 
(b) The present status of Meghalaya House, Vellore?
 		 (b) Sir Meghalaya  House at Vashi Navi Mumbai is under construction.


Repairing Work of the AMPT (NEC) Road
 
Shri M. RAVA
 		 Shri BRENING A. SANGMA
[Minister in-charge, P.W.D. (Roads)]
*128. Will the Minister in-charge, Public Works (Roads) be pleased to state:-
(a)Whether it is a fact that repairing works of some portion of AMPT (NEC) road from 3rd Km. to 12Km. is still incomplete though the work was allotted one year before? (a) Yes, in 10th.only, Sir.


 
(b) If so, the reason thereof? (b) Due to shortage of Bitumen, Sir.
(c) Whether it is a fact that the SDO (NEC) (R) does not remain present in the office at Tikrikilla? (c) No, Sir.
 
(d) Whether it is also a fact that due to lack of proper vision repairing works of the same is found  to be very poor as the repairing portions within 2/3 months time? (d) No, Sir.
 

 
(e) If so, the action taken by the Department? (e) Does not arise in view of (c) and (d) above.


Water Problem
 
Shri A. L. HEK
 		 Shri PRESTONE TYNSONG
(Minister in-charge, Public Health Engineering)
*129. Will the Minister in-charge, Public Health Engineering be pleased to state the action the Department had taken to solve the water problem in Pynthorumkhrah Constituency?

 		 Sir, the Department has taken up a number of measures to solve the water problem in Pynthorumkhrah Constituency through the implementation of a number of Schemes viz. (i) Improvement of Pynthorumkhrah  water supply scheme (ii) Improvement of Nongmynsong water supply scheme and (iv) U Tirot Sing Nagar and Lumshngain water supply scheme.


Mawkhar - Maweitnai Road
 
Shri P. M. SYIEM
 		 Shri BRENING A. SANGMA
[Minister in-charge, P.W.D. (Roads)]
*130. Will the minister in-charge, Public Works (Roads) be pleased to state:-
(a) The reason why the Department took 3 to 4 years to complete MT & BT of the Mawkhar - Maweitnai road? (a) Due to scarcity of Bitumen  and subsequent increase in cost of materials some contractors expressed  their inability to carry out work at the Old Schedule of Rates for the year 1994-95, Sir.
(b) The action the Government had taken against the contractor who had not complete the allotted work?


 		 (b) The Department was to issue bitumen to the contractors, but due to scarcity of the same, could not supply it to the contractors in time. Subsequently prices for construction materials increased and therefore the Department did not take any action against the contractors, Sir.
(c) When will the remaining work expected to be completed? (c) Date to completion depends on the sanction of the Revised Estimate, Sir.


Roads accidents
 
Shri MANAS CHOUDHURI
 		 Shri R. G. LYNGDOH
[Minister in-charge, Home (Police)]
*131. Will the minister in-charge, Home (Police) be pleased to state:-
(a) Whether law permits motorists to drive motor vehicles after consuming alcohol? (a) No, Sir.
 
(b) Whether the Government is aware that fatal road accidents are increasing in Shillong owing to drunken driving? (b) No, Sir.

 
(c) If so, whether any measure has been taken to contain this menace? (c) Does not arise in view of (b) above.
 


Sanction Posts of C. H. C. & P.H.C.
 
Dr. F. A. KHONGLAM
 		  Shri E. D. MARAK
( Minister in-charge, Health & Family Welfare)
*132. Will the Minister in-charge, Health & Family Welfare be Pleased to State:-
(a) The names of the sanction Posts of C.H.C., P.H.C. and Sub-centres in the State?



























 

 





 


 

 (a) Sir, the norms of the Government of India for posts in CHCs, PHCs and Sub-Centres is as follows:-
 

COMMUNITY HEALTH CENTRES
1. Medical & Health Officer - 4 (four)
2. Nurse Midwife - 7 (Seven)
3. Dresser - 1 (one)
4. Pharmacist - 1 (one)
5. Lab. Technician - 1 (one)
6. Radiographer - 1 (one)
7. Ward/Boy - 2 (two)
8. Dhobi - 1 (one)
9. Sweeper - 3(three)
10. Mali - 1(one)
11. Chowkidar - 1(one)
12. Aya - 1(one)
13. Peon - 1(one)
 

Total

 = 25( Twenty five)
       

PRIMARY HEALTH CENTRES
1. Medical & Health  Officer - 1 (one)
2. Nurse Midwife/SN - 1(one)
3. Health Educator - 1(one)
4. Pharmacist - 1(one)
5. Lab. Technician - 1(one)
6. UDC - 1(one)
7. LDC - 1(one)
8. Health Assistant( M) - 1(one)
9. Health Assistant (F) LHV - 1(one)
10. Driver - 1 (one)
11. Grade IV - 4 (four)
12. Health Workers (F) ANM - 1(one)
 

TOTAL

 = 15 (Fifteen)
       

 
SUB-CENTRES
 
1. Health Worker/ANM  - 1(one)
2. Chowkidar - 1(one)
 

TOTAL
 

 =
 		 2(Two)
 
(b) Whether it is a fact that some staff are staying  outside their place of posting? (b) Yes, Sir.

 
(c) If so, the reasons thereof?



 		 (c) Government expects all officers/ staff to stay in their places of postings. However difficulties pointed out by the staff are non-availability of proper accommodation, water supply, electricity and inadequacy of facilities for proper schooling of children etc.


Electrification for Jaintia Hills
 
Shri S. MULIEH
 		 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge, Power)
*133. Will the Minister in-charge, Power be pleased to state:-
(a) The total number of villages sanctioned for electrification for Jaintia Hills under the R.E.C. Scheme for the year, 2003,2004 and 2005?



 		 (a) Sir, the year-wise number of villages sanctioned for electrification in Jaintia Hills are as follows:-
 
2002-2003 - 37 villages.
2003-2004 - 41 villages.
2004-2005 - 29 villages.
2005-2006 - Nil.
(b) Whether these villages are already Electrified and handed over to Me.S.E.B? (b) 24 villages are yet to be electrified Sir.
 
(c) If not, the reasons thereof?

 		 (c) Village electrification Schemes take 2 to 3 years for completion after sanction. The balance villages will be electrified  during this financial year.


Pipelines and Water tanks at Golflinks
 
Shri A. L. HEK
 		 Shri PRESTONE TYNSONG
(Minister in-charge, Public Health Engineering)
* 134. Will the Minister in-charge Public Health Engineering be pleased to state when will the new pipelines and water tanks at Golflinks be operational? Sir, the works are in progress and the new pipelines have been laid. The water tanks constructed are proposed to be charged with water by july,2006.


Road Communication
 
Shri M. RAVA
 		 Shri BRENING A. SANGMA
[Minister in-charge, P.W.D. (Roads)]
*135. Will the Minister in-charge, Public Works ( Bridges) be pleased to state:-
(a) Whether it is fact that 2(two) nos. of Bridges in the Road Nayapara to Rabukhong remained incomplete since many years? (a) Yes, Sir.

 
(b) Whether it is that this happens due to short estimates and want of revised estimates? (b) Yes, Sir.
 
(c) If so, whether the Department will revise the estimates for those bridges? (c) The Estimates are under revision, Sir.
 
(d) If not, how the Government will provide proper road communication to the people? (d) Does not arise in view of (c) above, Sir
.


High Court in the State
 
Shri P. T. SAWKMIE
 		 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge, Law)
*136. Will the Minister in-charge Law be pleased to State:-
(a)Whether there is any proposal by the Government High Court by the State Government since 2003,2004 to 2005? (a) The State Government have taken up with the Government of India for a separate High Court of the State of Meghalaya but no response has been received till date.
(b) The total number of cases reffered to the Guwahati High Court by the State Government since 2003,2004 to 20005?

 		 (b) So far, no case has been reffered to the Shillong Bench of the Guwahati High Court. However, 817 numbers of cases were Instituted in Shillong Bench during 2003,906 in 2004 and 1039 in 2005. The total number of pending Cases as on May 2006 is 1760.
Widening of Road
Shri A. L. HEK
 		 Shri BRENING A. SANGMA
[Minister in-charge, P.W.D (Roads)]
*137. Will the Minister in-charge, Public Works (Roads) be pleased to state :-
(a) Whether the department is contemplating widening of the road from Polo Bazar to Nongmysong ?
 		 (a) The Department has already taken up widening of the existing carriageway of the road where ever land is available, Sir.
(b) If so, the details thereof  ?













 		 (b) The Government sanctioned and estimate for 'Improvement of Shillong Diengpassoh road, porting from Raj Bhavan to NEIGRIHMS via Bivar road, Bishop Cotton road and Maccabe road and providing 50mm thick bituminous Macadam, 25mm thick semi dense bituminous concrete over the widening portion" during the last financial year 2005-2006 Vide AA.No. PW/WR/96/2005/4 dt. 30.09.2005 for an amount of Rs.520.710 (L).
         The estimate provides for improvement of  roads from Raj Bhavan to NEIGRIHMS, widening from Polo Bazar to Nongmysong in the stretches where land is available. Tenders were invited by Chief Engineer (NH) P.W.D. Roads and work allotted to Shri K. Lyngdoh, in the month of October, 2005 for a tender value of Rs.96.02,080.00 (Rupees Ninety six lakhs two thousands eighty ) only.
(c) If not, the reason thereof ? (c) Does not arise in view of (a) above.

Registered Vehicle

 
Shri P. M. SYIEM
 		 Shri M. I. SARKAR
(Minister in-charge, Transport )
*138. Will the Minister in-charge, Transport be pleased to state :-
(a) The number of vehicles registered in East Khasi Hills during 2005 upto 31-3-2006 ? (a) Sir, the total number vehicles registered in East Khasi Hills during 2005 upto 31.3.2006 is 5186.
(b) The amount of Revenue the Department had collected from the registered vehicles ?

 		 (b) Sir, the amount collected from the registered vehicles during 2005 upto 31.3.2006 is Rs.98.97,792/- (Rupees Ninety eight lakhs ninety seven thousand seven hundred ninety two) only.

Visits of Minister/Officials
Dr. F. A. KHONGLAM
 		 Shri. J. D. RYMBAI
(Chief Minister in-charge, Political)
*139. Will the Minister in-charge, Political  be pleased to state :-
(a) Whether it is a fact that Ministers and officials of both countries, Bangladesh and India and Meghalaya Government have visited the controversial areas of the State for fencing ? (a) No such joint visit has taken place, Sir.


 
(b) If so, when ? (b) & (c) Does not arise in view of (a).
(c) The results thereof ?


Water Supply Schemes under Jowai Rural Division
 
Shri S. MULIEH
 		 Shri PRESTONE TYNSONG
(Minister in-charge, Public Health Engineering)
*140. Will the Minister in-charge, Public Health Engineering  be pleased to state :-
(a) Whether the Department is aware of the fact that many of the completed Water Supply Schemes under Jowai Rural Division are not having any employee/Muster Roll labourers to man the Schemes ? (a) Yes, Sir.

 

 
(b) If so, who look after the Schemes ?
 		 (b) Sir, the schemes are presently being looked after by the villagers themselves.


Hollaidong Reserve Forest
 
Shri M. RAVA
 		 Shri MARTLE N. MUKHIM
(Minister in-charge, Forests & Environment )
*141. Will the Minister in-charge,  Forest & Environment  be pleased to state :-
(a) Whether it is a fact that a lot of valuable trees in the Hollaidong Reserve Forest were cut down by the smugglers ? (a) No, Sir.

 
(b) Whether it is  a fact that the Beat officer or the same Reserve Forest does not stay in station ? (b) No, Sir.
 
(c) If so, whether the Department will initiate any action against the erring officer ? (c) Does not arise, in view of the reply to part (b) above.
 
(d) Whether any higher officials had visited the same Reserve Forest within a short span of time ?



 		 (d) & (e) Yes, Sir. The Conservator of Forest and Divisional Forest Officer have visited the Reserved Forest during April, 2006. They found complex problems in controlling illegalities in the Forest officers and have taken steps to strengthen the protection measures by redeployment of staff.
 
(e) If so, the findings and action mooted so far ?

Financial Institutions
 
Shri P. T. SAWKMIE
 		 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge, Finance)
*142. Will the Deputy Chief Minister in-charge, Finance be pleased to state the names of the financial institutions from where the State Government borrowed money ?






 		 Sir, the State Government borrowed money from the following Financial Institutions :-
 
1.

 		 National Bank For Agriculture and Rural Development (NABARD).
 
2.
 		 Life Insurance Corporation of India (LIC).
 
3. General Insurance Corporation of India (GIC).
4.
 		 Housing and Urban Development Corporation Ltd. (HUDCO).


Basic and Dearness Allowance of College Lectures
 
Shri A. L. HEK
 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge Education)
*143. Will the Minister in-charge Higher & Technical Education be pleased to state:-
(a) Whether the Basic and Dearness allowance (D.A. of the College lectures has been merge as their D.A. rate has remain freezed since July, 2004?

(a), (b), (c).
Sir, the matter is under active consideration by the Government.

 
(b) If so, the details thereof?
(c) If not, the reason for the delay?

Registration of Vehicle
Shri P. M. SYIEM
 		 Shri M. I. SARKAR
(Minister in-charge , Transport)
*144. Will the Minister in-charge, Transport be pleased to state:-
(a) The number of registered vehicles in East Khasi has renewed their registration during the last five years?

(a) Sir, the numbers of  registered vehicles which have renewed their registration during the last five years are 1399 numbers.
(b) The number of registered vehicles which has not renews their registration ? (b) Does not arise.
 
(c) The amount of penalty collected from the vehicles which failed to renew their registration annually for the last 5 years?
 

(c) Sir, the amount of penalty imposed for vehicles which failed to renew their registration in time is Rs.100/- (Rupees One hundred) only per vehicles as prescribed under Section 41 (11) of the Indian Motor Vehicle Act, 1988.


Recruitment in Police Department
 
Dr. F. A. KHONGLAM
 		 Shri R. G. LYNGDOH
[Minister in-charge, Home (Police)]
*145. Will the Minister in-charge, Home (Police) be pleased to state:-
(a) Whether it is a fact that there was recruitment for the different posts in Police Department recently? (a) Yes, Sir.
 
(b) The number of applicant interviewed? (b) 12413.
(c) The number of appointments? (c) 525.

(d) Whether Reservation Policy is taken into consideration for appointment?

 (d) Yes, Sir.
 

(e) The percentage as per norms?




 

 (e)
Khasi & Jaintia Hills - 40%
Garo - 40%
Other tribal of Meghalaya - 5%
General - 15%


P.M.G.S.Y. Schemes
 
Shri SING MULIEH
 		 Shri BRENING A. SANGMA
[Minister in-charge, Public Works (Roads)]

*146. Will the Minister in-charge, Public Works be pleased to state:-
 
(a) The position of the P.M.G.S.Y. Schemes from Syntuksiar via Chyrmang to Iongnoh? (a) Not yet sanctioned, Sir.
 
(b) The funds sanctioned for the Schemes and the total amount spent so far?   (b) Does not arise in view of (a) above, Sir.
 


B.D.C. and B.S.C. Committee
 
Shri M. RAVA

 

Smti. IRIN LYNGDOH
(Minister in-charge, Community & Rural Development)
*147. Will the Minister in-charge, Community & Rural Development be pleased to state?
(a) Whether it is a fact that there is no B.D.C. and B.S.C. Committee since the last 3 years in some Blocks? (a) No, Sir.

 
(b) Whether it is a fact that though local NGOs and public representation and deputation on the matter even then the Government did not pay any attention on it?

 		 (b) & (d) Sir, BDC and BSC members are appointed by the Government in terms of the  Government's 2 (two) Office Memoranda No. CDD.404/90/pt,dt.19th September,2005, keeping in view the proposal and suggestions received from the MLAs, MDCs, individuals and organisation/ associations etc.
(c) Whether this action of the Government tantamount to partiality treatment to the Opposition MLA? (c) Sir, does not arise in view of reply to part (b) above.
 
(d) If so, how does the Government propose  to implement the policy of impartially and transparency?


Job opportunity in Central Offices
 
Shri P. T. SAWKMIE
 		 Shri J. D. RYMBAI
(Chief Minister in-charge, Personal)
*148. Will the  Chief Minister be pleased to state the action taken by the State Government regarding job opportunity in the Central offices in the state?


 		 Sir, Recruitment of jobs in Central Government Offices located in the State is under the purview of the Staff Selection Commission. However, the Government is examining measures to ensure adequate representation of the indigenous people in Central Government Offices and Central Public Sector Undertakings located in the State.


Allowances to College Lectureres
 
Shri A. L. HEK
 		 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge, Education)
*149. Will the Minister in-charge Higher & Technical Education be pleased to State:-
(a) The reason why allowances like House Rent, Medical, Hill and Winter allowance has not been provided to the College lectures till date? (a) The cabinet on 17-06-2002 had decided not to extend the State Government Allowances to the College Teachers drawing salaries under UGC Scale of pay.
(b) The steps the Department had taken to improve higher education in the State?


 		 (b) Government had extended Financial Assistance on lumpsum basis to 8 newly set up Colleges in spite of its resource constraint. Government has instructed all Deficit Colleges to undergo the process of assessment and accreditation by NAAC an agency of UGC.

Water Pump House
Shri P.M. SYIEM
 		 Dr. DONKUPAR ROY
(Deputy Chief Minister in-charge, Power)
*150. Will the Minister in-charge, Power be please to state :-
(a) When did the Department grant permission to the Defence Minister to install Water Pump house at Umiam Lake?

 

 (a) Sir, permission was granted by the erstwhile Assam State Electricity Board to the Defence Ministry, Government of India through a  Memorandum of Agreement executed on 11.08.1970 between the Defence Ministry and Assam Electricity Board.
(b) The gallon of water pumped daily?

 		 (b) Defence  Ministry was allowed to draw Raw Water from the Umiam Reservoir at a rate not exceeding 2½ Cusecs or 13.5 lakhs gallon approx. per day.


Tura North Division
 
Shri M. RAVA
 		 Shri BRENING A. SANGMA
[Minister in-charge, Public Works( Roads)]

*151. Will the Minister in-charge, Public Works (Roads) be please to state :-
(a) Whether it is a fact that almost all the schemes of P.W.D. (R) specially of the Tura North Division are held by the Minister P.W.D. (R)? (a) No, Sir.

 
(b) If so, the reason thereof? (b) Does not arise in view of reply to (a) above.
(c) Whether the same is not a clear indication of partially and discrimination to some other MLAs? (c) Does not arise in view of reply to (a) above.
 
(d) If so, whether this does not mean lack of inspiration to the development? (d) Does not arise in view of reply to (a) above.