Parliament of India Lok Sabha House of the People

MR. SPEAKER: I shall now put the Demands for Grants of all the Ministries/Departments to the vote of the House.

The question is:

"That the respective sums not exceeding the amounts on Revenue Account and Capital Account shown in the fourth column of the Order Paper be granted to the President, out of the Consolidated Fund of India to complete the sums necessary to defray the charges that will come in course of payment during the year ending the 31st day of March, 2000, in respect of the heads of Demands entered in the second column thereof against:

(1) Demand Nos. 1 to 4 relating to Ministry of Agriculture;

(2) Demand Nos. 5 and 6 relating to Ministry of Chemicals and Fertilizers;

(3) Demand No. 7 relating to Ministry of Civil Aviation;

(4) Demand Nos. 8 to 10 relating to Ministry of Food and Consumer Affairs;

(5) Demand No. 11 relating to Ministry of Coal;

(6) Demand Nos. 12 and 13 relating to Ministry of Commerce;

(7) Demand Nos. 14 and 15 relating to Ministry of Communications;

(8) Demand Nos. 16 to 22 relating to Ministry of Defence;

(9) Demand No. 23 relating to Ministry of Environment and Forests;

(10) Demand No.24 relating to Ministry of External Affairs;

(11) Demand Nos. 25 to 27, 29 and 30 and 32 to 37 relating to Ministry of Finance;

(12) Demand No. 38 relating to Ministry of Food Processing Industry;

(13) Demand Nos. 39 to 41 relating to Ministry of Health and Family Welfare;

(14) Demand Nos. 42 to 46 and 99 to 103 relating to Ministry of Home Affairs;

(15) Demand Nos. 47 to 50 relating to Ministry of Human Resource Development;

(16) Demand Nos. 51 to 54 relating to Ministry of Industry;

(17) Demand Nos. 55 and 56 relating to Ministry of Information and Broadcasting;

(18) Demand No.57 relating to Ministry of Labour;

(19) Demand Nos. 58 and 59 and 61 relating to Ministry of Law, Justice and Company Affairs;

(20) Demand No. 62 relating to Ministry of Non-Conventional Energy Sources;

(21) Demand No. 63 relating to Ministry of Parliamentary Affairs;

(22) Demand No.64 relating to Ministry of Personnel, Public Grievances and Pensions;

(23) Demand No.65 relating to Ministry of Petroleum and Natural Gas;

(24) Demand Nos. 66 to 68 relating to Ministry of Planning and Programme Implementation;

(25) Demand No.69 relating to Ministry of Power;

(26) Demand Nos. 70 to 72 relating to Ministry of Rural Areas and Employment;

(27) Demand Nos. 73 to 75 relating to Ministry of Science and Technology;

(28) Demand Nos. 76 and 77 relating to Ministry of Steel and Mines;

(29) Demand Nos. 78 to 80 relating to Ministry of Surface Transport;

(30) Demand No.81 relating to Ministry of Textiles;

(31) Demand No. 82 relating to Ministry of Tourism;

(32) Demand Nos. 83 to 86 relating to Ministry of Urban Affairs and Employment;

(33) Demand No.87 relating to Ministry of Water Resources;

(34) Demand No.88 relating to Ministry of Social Justice and Empowerment;

(35) Demand Nos. 89 and 90 relating to Department of Atomic Energy;

(36) Demand No.91 relating to Department of Electronics;

(37) Demand No.92 relating to Department of Ocean Development;

(38) Demand No.93 relating to Department of Space;

(39) Demand No.95 relating to Rajya Sabha;

(40) Demand No.96 relating to Lok Sabha; and

(41) Demand No.98 relating to Secretariat of the Vice-President."

The motion was adopted.