Sl. No.	Date	Subject
1.	19-11-2007	The National Capital Territory of Delhi Laws (Special Provisions) Second Ordinance, 2007 (No. 7 of 2007) promulgated by the President on the 15^th September, 2007
2.	-do-	The Payment of Bonus (Amendment) Ordinance, 2007 (No.8 of 2007) promulgated by the President on the 27^th October, 2007.
3.	21-11-2007	The National Rehabilitation and Resettlement Policy, 2007.
4.	27-11-2007	White Paper on Disinvestment of Central Public Sector Enterprises (as on 31^st July, 2007).
5.	-do-	C.A.G. Report for the year ended 31^st March, 2006 (No. 18 of 2007) Union Government (Civil) - Performance Audit of Assistance to States for Developing Export Infrastructure and Allied Activities (ASIDE) Scheme (Ministry of Commerce and Industry, Department of Commerce)
6.	-do-	C.A.G. Report for the year ended 31^st March, 2007 (No. 20 of 2007) Union Government (Civil) - Performance Audit of procurement of medicines and medical equipment (Ministry of Health and Family Welfare).
7.	28-11-2007	Notifications publishing Orders relating to delimitation of Parliamentary and Legislative Assembly constituencies of States, issued by the Delimitation Commission of India.
8.	-do-	Convention No. 187 and Recommendation No. 197 concerning the Promotional Frame work for Occupational Safety and Health, adopted by the International Labour Conference at its 95^th Session held in Geneva, in June, 2006.
9.	07-12-2007	Mid-Year review of the Indian Economy, 2007-2008 (December, 2007).
10.	-do-	National Urban Housing and Habitat Policy, 2007.
11.	-do-	C.A.G. Report for the year ended 31^st March, 2007 (No. 13 of 2007) Union Government Finance Accounts and Appropriation Accounts (Civil, Postal Services and Defence Services) for the year 2006-2007.
		(Total Time taken: 21 Mts.)

6

REPORTS/STATEMENTS OF THE COMMITTEES PRESENTED/LAID ON THE TABLE

The following Reports/Statements of various Committees were presented/laid on the Table: —

Date

Report/Statement

19-11-2007

05-12-2007

Committee on Human Resource Development

199^th and 200^th Report

201^st to 205^th Reports

19-11-2007

21-11-2007

03-12-2007

Committee on Petroleum and Natural Gas

15^th to 17^th Reports

11

18^th Report

Action Taken Statements

19-11-2007

04-12-2007

Committee on Railways

32^nd to 34^th Reports and Action Taken Statement

5^th Report

20-11-2007

Committee on Transport, Tourism and Culture

124^th to 126^th Reports

20-11-2007

Committee on External Affairs

17^th to 19^th Reports

20-11-2007

Committee on Chemicals and Fertilizers

21^st to 24^th Reports

22-11-2007

23-11-2007

30-11-2007

01-12-2007

7

Committee on Public Accounts

57^th Report

58^th and 59^th Report

60^th and 62^nd Report

61^st Report

22-11-2007

Committee on Welfare of Scheduled Castes and Scheduled Tribes

Final Action Taken Statements

22-11-2007

03-12-2007

Committee on Urban Development

25^th to 27^th Reports

Action Taken Statements

22-11-2007

Committee on Water Resources

8^th Report

23-11-2007

27-11-2007

01-12-2007

Committee on Energy

22^nd Report

23^rd Report

24^th Report

26-11-2007

Committee on

Privileges

51^st Report

26-11-2007

Committee on Petitions

130^th Report

27-11-2007

Committee on Subordinate Legislation

171^st and 172^nd Report

27-11-2007

8

Committee on Science and Technology, Environment and Forests

177^th to 183^rd Reports

27-11-2007

04-12-2007

Committee on Finance

58^th Report

59^th to 65^th Reports

28-11-2007

03-12-2007

04-12-2007

05-12-2007

Committee on Public Undertakings

21^st and 22^nd Report

23^rd Report

24^th Report

Action Taken Statement

30-11-2007

03-12-2007

Committee on Empowerment of Women

Final Action Taken Statements

14^th Report

30-11-2007

Committee on Agriculture

33^rd to 36^th Reports

03-12-2007

Committee on Labour

25^th Report

04-12-2007

Committee on Indian Parliamentary Participation at International Conference

Participation of Indian Parliamentary Delegation at the 52^ndCommonwealth Parliamentary Conference held at Abuja (Nigeria) from 1^st to 10^th September, 2006.

05-12-2007

Committee on Government Assurances

61^st Report

05-12-2007

9

Committee on Information Technology

51^st to 54^th Reports

07-12-2007

Committee on Health and Family Welfare

25^th and 26^th Report

07-12-2007

Committee on Coal and Steel

28^th to 30^th Reports

(Total time taken: 33 Mts.)

INTRODUCTION OF SECRETARY-GENERAL, RAJYA SABHA

On the 15^th November, 2007, the Chairman introduced the new Secretary-General, Dr. Vivek Kumar Agnihotri to the House.

(Time taken: 01 Minute)

PROCLAMATIONS UNDER ARTICLE 356 OF THE CONSTITUTION

I. On the 19^th November, 2007, Shrimati V. Radhika Selvi, Minister of State in the Ministry of Home Affairs, laid on the Table a copy each (in English and Hindi) of the following papers: —

(i) Proclamation [G.S.R. No. 653(E)], issued by the President on the 9^th October, 2007, under article 356 of the Constitution in relation to the State of Karnataka, under clause (3) of the said article.

(ii) Order [G.S.R. No. 654(E)], dated the 9^th October, 2007, made by the President under sub-clause (i) of clause (c) of the above Proclamation.

(iii) Report of the Governor of Karnataka dated the 8^th October, 2007, to the President recommending the issue of the Proclamation.

(iv) Proclamation [G.S.R. No. 700 (E)], issued by the President on the 12^th November, 2007, revoking the Proclamation issued by the President under the said article on the 9^th October, 2007, in relation to the State of Karnataka.

10

II. On the 21^st November, 2007, Shri Sriprakash Jaiswal, Minister of State in the Ministry of Home Affairs, laid on the Table a copy each (in English and Hindi) of the following papers: —

(i) Proclamation [G.S.R. No. 723(E)], issued by the President on the 20^th November, 2007, under article 356 of the Constitution in relation to the State of Karnataka, under clause (3) of the said article.

(ii) Order [G.S.R. No. 724(E)], dated the 20^th November, 2007, made by the President under sub-clause (i) of clause (c) of the above Proclamation.

(iii) Report of the Governor of Karnataka dated the 19^th November, 2007, to the President recommending the issue of the Proclamation.

(Total time taken: 02 Mts.)

REFERENCE BY THE CHAIR

REFERENCE TO THE VICTIMS OF BOMB BLASTS IN UTTAR PRADESH AND ASSAM

On the 26^th November, 2007, the Chairman made a reference to the serial bomb blasts that rocked the Court premises in the cities of Faizabad, Lucknow and Varanasi in Uttar Pradesh on the 23^rd November, 2007 causing death of 13 persons and injuries to over 80 persons and to the blasts at Guwahati in Assam on the 25^th November, 2007 resulting in the death of some persons and injuries to several others. The House strongly condemned these cowardly acts of terrorism and extended its heartfelt condolences to the affected families and prayed for early recovery of those who got injured.

The House observed silence, all Members standing, as a mark of respect to the memory of those who lost their lives in these tragedies.

(Time taken: 01 Minute)

PETITION REGARDING IMPOSITION OF REASONABLE RESTRICTIONS ON THE USE OF MOBILE PHONE

On the 19^th November, 2007, Secretary-General reported to the House the receipt of a petition signed by Shri Gurjit Singh, a resident of Patiala (Punjab) praying for imposition of certain reasonable restrictions on the use of mobile phone.

(Time taken: 01 Minute)

11

MOTION FOR ELECTION/APPOINTMENT OF MEMBERS TO COMMITTEES/BODIES

On the 19^th November, 2007, a motion for election of one female member to the Central Supervisory Board was moved and adopted.

(Time taken: 01 Minute)

MATTERS RAISED WITH PERMISSION

1. On the 21^st November, 2007:—

(i) Shri Kalraj Mishra raised a matter regarding reported shortage of basic fertilizers in the country.

(ii) Shri Nabam Rebia raised a matter regarding alleged claim of China over Arunachal Pradesh.

(iii) Shri Ravula Chandra Sekar Reddy raised a matter regarding demand to bring minimum support price of paddy at par with wheat.

Shri D. Raja and some other members also spoke.

(iv) Shri Shantaram Laxman Naik raised a matter regarding molestation of girls from Goa in Rajasthan.

(v) Shri Prasanta Chatterjee raised a matter regarding killing of a CPI(M) activist by Maoist in Purulia.

2. On the 27^th November, 2007:—

(i) Shrimati Brinda Karat raised a matter regarding rights of the Adivasis in the context of non-notification of the Forests Rights Act.

(ii) Shri Balavant alias Bal Apte raised a matter regarding destruction of Temples in Malaysia.

(iii) Shri Ali Anwar raised a matter regarding plight of weavers.

(iv) Shri Sharad Yadav raised a matter regarding misuse of Office by former Chief Justice of India.

12

(v) Shri V. Narayanasamy raised a matter regarding attack and arrest of Indian fishermen by Sri Lankan Navy.

Shri Anand Sharma, Minister of State in the Ministry of External Affairs, responded.

(vi) Shri Santosh Bagrodia raised a matter regarding need for adherence to ethics by public servants in their public and private life.

(vii) Shri D. Raja raised a matter regarding protest by Doctors over the Government's recruitment policy of rural Doctors.

(viii) Shri Ravula Chandra Sekar Reddy raised a matter regarding Malaria and other fevers in tribal areas of Andhra Pradesh.

3. On the 28^th November, 2007:—

(i) Shri Harendra Singh Malik raised a matter regarding farmers agitation in Uttar Pradesh.

(ii) Shri Ramdas Agarwal raised a matter regarding operational mismanagement at various Airports in the country.

(iii) Prof. Ram Deo Bhandary raised a matter regarding killing of Biharis in Assam by terrorists.

4. On the 29^th November, 2007:—

(i) Shri Shahid Siddiqui raised a matter regarding need for presentation of the Liberhan Commission Report in the Parliament.

(ii) Shri Shantaram Laxman Naik raised a matter regarding need to give recognition to the first revolt of independence in Cuncolim Village of Goa.

(iii) Shri Tiruchi Siva raised a matter regarding expressing concern over sufferings and bad treatment of Tamils in Malaysia.

(iv) Shri V. Narayanasamy raised a matter regarding people of Indian origin languishing in Jail in Kualalumpur.

(v) Shri D. Raja raised a matter regarding plight of people of Indian origin in Malaysia.

Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

(vi) Shri Rajniti Prasad raised a matter regarding call of strike by doctors and faculty members in AIIMS.

13

5. On the 30^th November, 2007:—

(i) Shri Tapan Kumar Sen raised a matter regarding revival of M/s. Bharat Heavy Plates and Vessels by way of its taking over by the BHEL.

(ii) Shri Ravula Chandra Sekar Reddy raised a matter regarding decision of the Gulf countries to send Indian workers back and punishment awarded to some Indians working there.

(iii) Shri Ravi Shankar Prasad raised a matter regarding reported clean chit given by the CBI to a former Minister in the 1984 riots.

(iv) Shri Ali Anwar raised a matter regarding need for having a discussion on the Sachar Committee Report.

Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

(v) Shrimati Supriya Sule raised a matter regarding UNESCO Report on Education.

(vi) Shri R. Shunmugasundaram raised a matter regarding reported remarks made by a Malaysian Minister against the Chief Minister of Tamil Nadu.

Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

6. On the 3^rd December, 2007:—

(i) Shri D. Raja raised a matter regarding reported resistance against setting up of POSCO plant in Orissa

(ii) Shri Shreegopal Vyas raised a matter regarding apprehension of attack on Tirupati Temple.

(iii) Shrimati N.P. Durga raised a matter regarding World Disabled Day.

(iv) Shri Abu Asim Azmi raised a matter regarding reported difficulties being faced by traders in bringing animals for Id-ul-Juha in Mumbai.

7. On the 4^th December, 2007:—

(i) Shri Jaswant Singh, Leader of the Opposition, raised a matter regarding right of the House to be kept informed on the outcome of official visits by Ministers of the Union Cabinet to foreign countries.

14

Shri Suresh Pachouri, Minister of State in the Ministry of Personnel, Public Grievances and Pensions and Minister of State in the Ministry of Parliamentary Affairs, responded.

(ii) Shri Tapan Kumar Sen raised a matter regarding strike by employees of the State Bank of India and its associate Banks.

(iii) Shri Ravula Chandra Sekar Reddy raised a matter regarding plight of Cotton growers in Andhra Pradesh.

8. On the 5^th December, 2007:—

(i) Shrimati Brinda Karat raised a matter regarding rights of Dalits and increasing atrocities against them.

(ii) Shri B.J. Panda raised a matter regarding discussion on draft National Mineral Policy.

(iii) Shri Rudra Narayan Pany raised a matter regarding pay revision of public sector employees.

(iv) Shri Jaswant Singh, Leader of the Opposition, raised a matter regarding right of Chief Ministers to voice their views and opinions with Prime Minister.

Shri Shivraj Vishwanath Patil, Minister of Home Affairs, responded.

(Total Time taken: 2 Hrs. 43 Mts.)

Sl.No	Date	Person in respect of whom reference was made	Time taken Hrs. Mts.	Remarks
1.	15-11-2007	Shri Jana Krishnamurthy K. (sitting Member)		The Chairman made references and the House observed silence, all Members standing as a mark of respect to the memory of the departed. As a mark of respect to the memory of Shri Jana Krishnamurthy K., sitting Member, the House adjourned for the day.
2.	-do-	Dr. L.M. Singhvi (ex-Member)	0-11
3.	-do-	Shri S.R. Bommai (ex-Member)
4.	-do-	Shri Jagdish Prasad Mathur (ex-Member)
		Total:	———— 0-11 ————