PAPERS LAID ON THE TABLE

Report of the Comptroller and Auditor General of India - Union Government (No. 5 of 1991) - (Commercial)

[English]

THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF LAW JUSTICE AND COMPANY AFFAIRS (SHRI RANGARAJAN KUMARAMANGALAM): On behalf of Shri Ashok Gahlaut, I beg to lay on the Table- A copy of the Report (Hindi and English versions) of the Comptroller and Auditor General of India - Union Government - (No. 5 of 1991) - (Commercial) - The Handicrafts and Handlooms Exports Corporation of India Limited under article 151 (1) of the Constitution. [Placed in Library. See No.L.T.2002/92] Report of the Comptroller and Auditor General of India - Union Government (No. 7 of 1991) - Commercial

THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS (SHRI RANGARAJAN KUMARAMANGALAM): On behalf of Shri Balram Singh Yadav, I beg too lay on the Table A copy of the Report(Hindi and English versions) of the Comptroller and Auditor General of India- Union Government (No. 7 of 1991) - Commercial - Hindustan Zinc Limited under article 151(1) of the Constitution. [Placed in the Library. See No. L.T.-2003/92]

Statement correcting reply to USQ No 6 dated 20.11.91 re. unauthorised construction In Vasant Enclave and reasons for delay In correcting the reply etc.

THE MINISTER OF STATE IN THE MINISTRY OF URBAN DEVELOPMENT (SHRI M. ARUNACHALAM): I beg to lay on the Table:-

83 Papers Laid

(1) A statement (Hindi and English versions)

(i) Correcting the reply given on the 20th November, 1991 to Unstarred Question No. 6 by Shri Keshari Lal, M.P. regarding unauthorised constructions in Vasant Enclave; and

(ii) The reasons for delay in correcting the reply. [Placed in Library See No LT-2004/ 92]

(2) A statement (Hindi and English versions) correcting the reply given on the 6th May 1992 to Unstarred Question No.9298 by Shri Chandulal Chandrakar, M.P. regarding allotment of DDA flats. [Placed in Library See No LT-2005/ 92]

Notification under International Airports Autherity Act 1971 etc.

THE MINISTER OF STATE IN THE MINISTRY OF CIVIL AVIATION AND TOURISM (SHRI M.O.H. FAROOK): I beg to lay on the Table:-

(1) A copy of the International Airports Authority of India (Lost Property) Amendment Regulations, 1992 (Hindi and English versions) published in Notification No. 1(7)/74-BM in Gazette of India dated the 21st February 1992 under sub- section (4) of section 37 of the International Airports Authority Act, 1971. [Placed in Library See No Lt 2006/92] (2) A statement (Hindi and English versions)

(i) Correcting the reply given on the 23rd March 1992 to Unstarred Question No. 4152 by Shri Nani Bhattacharya, regarding International Airlines from major airports; and (ii) The reasons for delay in correcting the reply.

Sub. Leg. Comm. Report 84

[Placed in Library. See No. LT2007/92]

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