Tuesday, July 25, 2000/ Sravana 3, 1922 (Saka)
 
 

No. 1090

Short Duration Discussion Under Rule 193

The following Short Duration Discussion under Rule 193 has  been
admitted:—
________________________________________________________
From whom received             Subject                              Date & Time of
                                                                                        Discussion
________________________________________________________

Shri Vilas Muttemwar           Resolution passed by          Wednesday,
Shri Vaiko                            Jammu and Kashmir           26.7.2000
Shri Pawan Kumar Bansal    Legislative Assembly                                  Shri Madhavrao Scindia        for autonomy.                     at 4 P.M.
Shri Mulayam SinghYadav
Shri Satyavrat Chaturvedi
Shri Madhavrao Scindia
Shri Mulayam SinghYadav
Shri Satyavrat Chaturvedi
 _________________________________________________________
 

No.l091

Increase in Facilities/Amentities etc. to the Members of Parliament

Members are informed that with the enactment of the Salary, Allowances
and Pension of Members of Parliament (Amendment) Act, 2000 (Act 17 of 2000) as notified on 7th June, 2000, Members are entitled to the following allowances/facilities w.e.f. 7.6.2000 except-the facility at Sl. No. (vi) which is applicable w.e.f. 26.4.19991—

i)  The spouse of a Member is now allowed to travel alone either in first
class airconditioned or executive class in any train or by air or partly
by rail and partly by air from the usual place of residence of the Member
to Delhi and back once during every session and twice in the Budget
Session but not more than eight single Journeys in all during a year.

ii)  The Member may now be paid road mileage for the journey performed by road by the Spouse unaccompanied by the Member from the usual places of residence to nearest airport, railway station or port and back eight times in a year as stated at para (i).

iii)  A Member who has no spouse is now allowed to take with him any
other person in place of spouse in first class air-conditioned or executive
class during rail travel. This is in addition to the companion already
allowed in .AC-11 tier.

iv) A Blind or a physically incapacitated Member is now allowed to take
an attendant in rail in the same class in which he travels in lieu of the
facility of a companion in AC-11 tier.

v) Members are entitled to road mileage for the journey performed by
road between the places connected by rail or steamer. However, if the
places are connected by Mail/Express/Superfast trains, the said road
mileage will be restricted to the amount which would have been
admissible to them had they performed such journey by rail or steamer.

vi) If a Lok Sabha is dissolved pre-maturely, then the Members of the prematured Lok Sabha are entitled to avail/consume unused telephone
calls, water and electricity units, which are admissible to them being
Members of Parliament for that year, till the constitution of new Lok
Sabha. Further, if a Member of a dissolved Lok Sabha is elected to the
subsequent Lok Sabha, he is entitled for the adjustment of excess
telephone calls, electricity and water units from the quota of first year
of the subsequent Lok Sabha. This provision is applicable w.e.f.
26.4.1999.
 
 

No. 1092

Canteen facilities for Members of Parliament in Parliament House
Complex

Members are informed that on the basis of the suggestions received from
them as also on the basis of on-the-spot visits undertaken by the Joint Committee Food Management in Parliament House Complex (earlier known as Joint Committee on Catering  in Parliament House Comolex (under Chairmanship of  Shri E.Ahmad, M.P.), the following canteens/space have been made available for Members with immediate effect-

(i)  Room No. 70, (1st floor) PH            All types of menu available.
                                                              Conventional  Dinning  Hall.
                                                              Exclusively reserved for MPs
                                                              (not even spouses/guests).-
 

(ii)  Room No. 73. PH                           All types of menu available. Self
                                                             Service Buffet type arrangement.
                                                             Reserved for MPs when they are
                                                             with their Spouses/ guest and
                                                             media persons.

(iii)  Refreshment Lounge in Central        Exclusively reserved for MPs.
       Hall near DMS Counter.

(iv) Refreshment Counter near Rajya      Snack with selected veg.
      Sabha Lobby                                   & non veg. Menu.
 

(v) Railway Canteen, PHA                    All types of menu available.
                                                             One Cabin exclusively reserved
                                                             for MPs and Ex-MPs.
 

Kind cooperation of members is solicited.
 
 

No. 1093

Result of Ballots of Notices of Starred and Unstarred Questions

Members are informed that ballots in respect of Starred and Unstarred
Questions received upto 1000 hrs. on 25 JULY, 2000 for the sitting of Lok Sabha to be held on 16 AUGUST, 2000 were held in the presence of SHRI THAWAR CHAND GEHLOT,M.P.

Statements indicating the results of the ballots have been placed in
Parliamentary Notice Office for the information of members.
 
 

No. 1094

First Anniversary of India's Victory in the Kargil Conflict

Members are informed that a brief function will be held to mark the first
Anniversary of India's Victory in Kargil Conflict, in the Parliament House
(near Mahatma Gandhi's Statue) on 26th July, 2000 at 2000 hrs. The Chairman, Rajya Sabha and the Speaker, Lok Sabha will lead the distinguished; gathering by lighting candles.

Members are requested kindly to attend the function and assemble at the
venue by 1940 hrs.
 
 

No. 1095

Election to the Council of Indian Institutes of Technology

The following dates have been fixed for receiving nominations, withdrawal
of candidature and for holding an election, if necessary, in connection with
the Council of Indian Institutes of Technology, motion in respect of which
was adopted by the House on 25 July, 2000:—

No. of members         :         Two
to be elected

Last date for
nomination                 :        Monday, 31 July, 2000 upto 1600 hours.
 

Last date for
withdrawal                :       Wednesday, 2 August, 2000 upto 1600 hours.

Date of Election
(if necessary)            :        Wednesday, 9 August, 2000 from 1130 to
                                         1630 hours in Committee Room No. 62,
                                          Parliament House.
 
 

No. 1096

PUBLIC ACCOUNTS COMMITTEE

Constitution of Sub-Committees

The following two Sub-Committees of Public Accounts Committee (2000-2001) have been constituted to evaluate and study the implementation of programmes/activities being undertaken by the Ministry of Environment and Forest under "Ganga Action Plan" and "Taj Protection Mission."

Sub-Committee on Ganga Action Plan

1.    Shri Prabhunath Singh, MP            - Convener
2.    Shri Chhatrpal Singh, MP              - Alternate Convener
3.    Dr. Madan Prasad Jaiswal, MP

Sub-Committee on Taj Protection Mission

1.    Prof. Ram Gopal Yadav, MP                - Convener
2.    Shri Anantray Devshankar Dave, MP    - Alternate Convener
3.    Shri K. Rahman Khan, MP
4.    Shri Balram Singh Yadav, MP
 
 
 
 

G.C. MALHOHTRA
Secretary-General