Meghalaya Legislative Assembly

MEGHALAYA LEGISLATIVE ASSEMBLY

RE-ASSEMBLED SESSION

UNSTARRED

QUESTIONS & ANSWERS

Tuesday, the 4^th July, 2006.

State Population

Shri. M. SUCHIANG		Shri. J. D. RYMBAI (Chief Minister)
15.	Will the Chief Minister be pleased to state :-
(a)	The District-wise population of the State by community as per the census figures of 1991 and 2001 respectively?	(a) & (b) A Statement is placed on the Table of the House.
(b)	The District-wise population of the State by religion in the same period as mentioned above?	(a) & (b) A Statement is placed on the Table of the House.

Improvement of Tourists Projects

Dr. F. A. KHONGLAM		Shri. R. G. LYNGDOH (Minister in-charge, Tourism)
16.	Will the Minister in-charge, Tourism be pleased to state :-
(a)	Whether there is any projects for improving Tourism in the State?	(a) Yes, Sir.
(b)	If so, the areas chosen including Cherrapunjee?	(b) The areas chosen are :- 1. Tourist Circuit at Byrnihat, Nongpoh-Sumer-Shillong-Mawkdok-Nohkalikai-Nohsngithiang. 2. Tourist destination- Barapani. 3. Setting up of signages in Meghalaya. 4. Destination Development Tura. 5. Circuit Williamnagar-Jakrem-Nartiang-Jowai.

Rate of Power

Shri . MANAS CHAUDHURI		Dr. DONKUPAR ROY (Deputy Chief Minister in-charge, Power)
17.	Will the Minister in-charge, Power be pleased to state :-
(a)	The rate of power per unit for domestic and commercial connection in Shillong?	(a) Sir, the rate of Power per unit for domestic and Commercial Connection in Shillong is as follows:-
			Gross Rate per unit		Rebate per unit		Net Rate per unit
		Domestic
		For first 100 units	205		10		195
		For next 100 units	240		10		230
		All above 200 units	330		10		320
		Commercial
		For first 100 units	395		10		385
		For next 100 units	460		10		450
		All above 200 units	505		10		495
(b)	The current average revenue per month from each category?	(b) Sir, the average category-wise monthly revenue collection from Shillong city during 2005-2006 is as follows:-
		Sl. No.		Category		Amount realised (Rs. in lakhs)
		1.		Domestic LT Consumer		137.16
		2.		Commercial LT Consumers		51.43
		-------------------------------------------------------------------------- Total - 188.59

Proposal for Expansion/Modernisation of MCCL

Dr. F. A. KHONGLAM		Shri. J. D. RYMBAI (Chief Minister in-charge, Industries)
18.	Will the Minister in-charge, Industries be pleased to state :-
(a)	Whether there is any proposal for expansion/Modernisation of MCCL (Sohra)?	(a) Yes, Sir.
(b)	If so, the name of the contractor?	(b) Name of the Contractor :- (i) For supply and erection of Plant and machinery M/S Promac Engineering Industries Ltd., Bangalore. (ii) For Civil and structural Works :- M/S Tuscon Engineers Pvt. Ltd., Kolkata.
(c)	The amount proposed?	(c) (i) For supply of Machineries - Rs.35.50 crores plus taxes (ii) For erection of machineries - Rs.2.00 crores plus taxes. (iii) For Civil and structural works - Rs.7.96 crores plus taxes.
(d)	When will it be completed?	(d) The Expansion Programme is scheduled to be completed within October, 2007.

UB/AB Constable

Shri. MANAS CHAUDHURI		Shri. R. G. LYNGDOH [( Minister in-charge, Home (Police)]
19	Will the Minister in-charge, Home (Police) be pleased to state :-
(a)	The name, qualification and address of each of those recently appointed UB Constable and AB Constable?	(a) Sir, the information in respect of recently appointed Armed Branch Constables is placed on the Table of the House. No candidate has been appointed as Un-armed Branch constable from those qualified in the recruitment.
(b)	The community - wise distribution of these recruits?	(b) Community Khasi Jaintia Garo General Other tribal	AB Constable 116 116 43 15

Mobile Courts

Shri. MANAS CHAUDHURI		Shri. R. G. LYNGDOH [(Minister in-charge, Home (Police)]
20.	Will the Minister in-charge, Home (Police) be pleased to state :-
(a)	The number of time Mobile Courts were in action during the past two years District-wise?	(a) Sir, (i) S. P. Jowai -	-	30 times
		(ii) S. P. Williamnagar	-	1 time.
		(iii) S. P. Tura	-	Nil
		(iv) S. P. Nongstoin	-	12 times
		(v) S. P. Baghmara	-	1 time
		(vi) S. P. Nongpoh	-	12 times
		(vii) S. P. Shillong	-	33 times
(b)	The nature of offences detected?	(b)S. P. Jowai	-	U/S 192 (A) M. V. Act U/S 113/114 Excess Load
		(ii) S. P. Williamnagar	-	Under M.V. Act
		(iii) S. P. Tura	-	Nil
		(iv) S. P. Nongstoin	-	M. V. Act and M. E. Act Cases
		(v) S. P. Baghmara	-	Under M. V. Act.
		(vi) S. P. Nongpoh	-	Nature of offences detected are mostly over loading by Coal Trucks.
		(vii) S. P. Shillong	-	U/S 177/179/181/192/194/196 M.V. Act.
(c)	The penalty realised District wise ?	(b) S. P. Jowai	-	Rs. 2,31,950/- (Rupees two lakhs thirty one thousand nine hundred fifty) only.
		(ii) S. P. Williamnagar	-	Rs.57,200/- (Rupees fifty seven thousand two hundred) only.
		(iii) S. P. Tura	-	Nil
		(iv) S. P. Nongstoin	-	Rs.73,990/- (Rupees seventy three thousand nine hundred ninety) only
		(v) S. P. Baghmara	-	Rs.20,980/- (Rupees twenty thousand nine hundred eighty) only.
		vi) S. P. Nongpoh	-	Rs.1,78,400/- (Rupees one lakh seventy eight thousand four hundred) only.
		(vii) S. P. Shillong	-	Rs.15,200/- (Rupees fifteen thousand two hundred) only.

Rotary Club of Shillong

Shri. MANAS CHAUDHURI		Dr. DONKUPAR ROY (Deputy Chief Minister in-charge, Revenue)
21. Will the Minister in-charge, Revenue be pleased to state :-
(a) Whether the Rotary Club of Shillong has made a request for allocation of a piece of land in Shillong?		(a) Yes, Sir.
(b) If so, the stand of the Government?		(b) The matter is under the examination of the Government.

Break-up of Registered Criminal Cases

Shri. MANAS CHAUDHURI		Shri R.G. LYNGDOH [Minister in-charge, Home (Police)]
22. Will the minister in-charge, Home be pleased to state :-
(a) The break-up of criminal cases registered District-wise during the past three years? (b) The number of arrests made and prosecuted?		(a) & (b) Sir, the Statement is placed on the Table of the House.

Yatri Niwas

Shri. MANAS CHAUDHURI	Shri R.G. LYNGDOH (Minister in-charge, Tourism)
23. Will the Minister in-charge, Tourism be pleased to state :-
(a) When was Yatri Niwas built in Shillong and the expense?	(a) Yatri Niwas, Shillong was built in 1993 at a cost of Rs.63,81,500/-.
(b) The reasons for its non-commissioning?	(b) The following works are yet to be completed :-
	1.	External water supply
	2.	External electric service connection.
	3.	Compound fencing.
	4.	Paving of entrance road.
	5.	Furnishing.
(c) The efforts being made to make it functional?	(c) Efforts are being made to obtain the sanction of the revised estimate for completion of the remaining works.
(d) When is it expected to be commissioned?	(d) After revised estimate is sanctioned and the building is made functional.

Jurisdiction of Rilbong and Kench's Trace

Shri. MANAS CHAUDHURI		Dr. DONKUPAR ROY (Deputy Chief Minister in-charge, Revenue)
24. Will the Minister in-charge, Revenue be pleased to state :-
(a) Whether Rilbong and Kench's Trace fall under the jurisdiction of Revenue Department?		(a) Yes, Sir.
(b) Whether Rilbong and Kench's Trace Ward used to be named 'European Ward' are under Shillong Municipal Board? (c) If so, the circumstances under which these areas have been brought under District Council? (d) Whether it is legal and Constitutional to bring Revenue Land under District Council?		(b), (c) & (d) This Department is not aware.

Traffic Congestion

Shri. MANAS CHAUDHURI		Shri BRENNING A. SANGMA [Minister in-charge, Public Works (Roads)]
25. Will the Minister in-charge, Public Works (Roads) be pleased to state :-
(a) Whether the Department has any perspective plan for construction of new roads/flyovers with a view to easing traffic congestion in Shillong?		(a) Yes, Sir.
(b) If so, the details thereof?		(b) As per Statement placed on the Table of the House, Sir.
(c) When these plans are expected to become a reality?		(c) The D.P.R. for Shillong Bye-Pass is under preparation, Preliminary feasibility study for other schemes etc. in progress, Sir.

Development and beautification of Shillong

Shri. MANAS CHAUDHURI

Shri PAUL LYNGDOH
(Minister in-charge, Urban Affairs)

26. Will the Minister in-charge, Urban Affairs be pleased to state :-

(a) Whether the Department has prepared a plan for development and beautification of Shillong under Centre's Urban Renewable Mission?

(a) Sir, a consultant has been selected and the work is expected to start shortly.

(b) If so, the salient features and the estimated expenditure involved?

(b) Does not arise in view of (a) above.

Rain Water Harvesting

Shri. MANAS CHAUDHURI

Shri PAUL LYNGDOH
(Minister in-charge, Urban Affairs)

27. Will the Minister in-charge, Urban Affairs be pleased to state :-

(a) Whether the Government has decided to make rain water harvesting an integral requisite for granting new house building permission ?

(a) & (b) Sir, the incorporation of new provisions in the Meghalaya Building Bye-laws, 2001 to provide for features of rain water harvesting in both new and existing buildings is under consideration of the State Government.

(b) Whether the existing buildings too will be directed to comply with this requirement ?

Deficit System

Shri. MANAS CHAUDHURI

Shri PRESTONE TYSONG
(Minister in-charge, Elementary Education)

28. Will the Minister in-charge, Elementary Education be pleased to state :-

(a) The number if Lower Primary Schools, High Schools in the State not covered by Deficit system of grant-in-aid, district-wise ?

(a) Sir, the number of Lower Primary Schools, High Schools in the State not covered by Deficit system of grant-in-aid, district-wise are as follows :-

(i)	Lower Primary Schools :-
	East Khasi Hills	-	311
	West Khasi Hills	-	357
	Jaintia Hills	-	84
	West Garo Hills	-	256
	East Garo Hills	-	142
	South Garo Hills	-	72
	Total	-	1222 nos.

(ii)	Secondary Schools :-
	East Khasi Hills	-	101
	West Khasi Hills	-	71
	Ri-Bhoi District	-	22
	Jaintia Hills	-	36
	East Garo Hills	-	36
	West Garo Hills	-	110
	South Garo Hills	-	20
	Total	-	396 nos.

(b) Whether the Department proposes to bring them under Deficit system ?

(b) No, Sir.

Sales Promotion Employees (Condition of Service ) Act

Shri. MANAS CHAUDHURI

Shri E. D. MARAK
(Minister in-charge, Labour)

29. Will the Minister in-charge, Labour be pleased to state :-

(a) Whether the Department proposes to enforce "Sales Promotion Employees (Condition of Service ) Act 1976 " in the State ?

(a) The Sales Promotion Employees (Conditions of Service ) Act, 1976 has already been enforced in the State with effect from the 6th March, 1976.

(b) Whether there was any public representation before the Department in this regard ?

(b) Yes, from the Centre of Medical and Sales representatives' Union, Shillong Unit.

(d) The action been taken so far ?

(d) The matter is under examination.

Social Security

Shri. MANAS CHAUDHURI

Shri E. D. MARAK
(Minister in-charge, Labour)

30. Will the Minister in-charge, Labour be pleased to state :-

(a) Whether the Department has initiated any action to provide social security to the workers in the unorganised sector ?

(a) No, Sir.

(b) If so, the details thereof ?

(b) Does not arise in view of (a) above.

(c)	1.	For better service conditions of workers two major Central Social Security Laws are in operation in the State which are namely.
	(a)	The Employees State Insurance Act, 1948 and
	(b)	The Employees Provident Fund and Misc. Provision Act, 1952.
	2.	Steps are also being taken by Central Government for framing and legislating on the Social Security Bill for Unorganised Workers for providing welfare measures and better conditions of works for them.

Basic Minimum Wage Structure
Shri. MANAS CHAUDHURI		Shri E. D. MARAK (Minister in-charge, Labour)
31. Will the Minister in-charge, Labour be pleased to state :-
(a) The basic minimum wage structure in the State today ?		(a) The present rates of Minimum Wages in the State are Rs.70/- per day for unskilled labour, Rs.75/- per day for semiskilled labour and Rs.85/- per day for skilled labour.
(b) Whether the Department believe that these wages are commensurate with the cost of living ?		(b) Yes.
(c) If not, the steps being taken to make upward revision of the same ?		(c) & (d) Does not arise in view of (b) above.
(d) When can a positive action be expected ?