*Will the Minister for Home be pleased to state:

1. the measures taken by the Government to spread awareness regarding the ill-effects of drug abuse and narcotic substances in the State;
2. the district-wise and taluka-wise details of awareness programmes, campaigns, workshops or drives conducted during the last three years and the current year;
3. whether such awareness initiatives have been conducted in schools, colleges, coastal belts and vulnerable areas; if so, the details thereof, including the number of institutions covered and participants involved;
4. the total expenditure incurred on drug awareness and prevention campaigns during the said period, year-wise; and
5. whether the Government proposes to strengthen or expand such awareness initiatives; if so, the details thereof?

*Will the Minister for Rural Development be pleased to state:

a) the total number of staff recruited under the MGNREGA programme through DRDA, including Programme Officers, Accountants, Engineers, Gram Rozgar Sahayaks, and other categories with details such as-
i. the category-wise breakup of such staff;
ii. the dates of their appointment/recruitment; and
iii. whether they were appointed on a contractual or permanent basis;
b) whether the Department, in cases of staff appointed on contractual basis, has taken or proposes to take any steps to absorb or regularize their services on a permanent basis; if so, the details thereof;
c) whether the staff engaged under the programme receive service benefits such as Dearness Allowance (DA), Travelling Allowance (TA), National Pension System (NPS), leave benefits, etc., in accordance with the 6th or 7th Pay Commission recommendations; if so, the details thereof;
d) the details of the last two salary/wage revisions undertaken, if any, including the dates of such revisions and the extent of increase in salary/wages category-wise; and
e) whether there is any proposal under consideration to merge the DRDA or MGNREGA framework with the Panchayat Department; if so, the details thereof and the likely implications for the existing staff?

*Will the Minister for Public Works be pleased to state:

a) the present status of the landslide restoration and slope protection works at Bogda–Sada stretch along NH-566 (NH-17B) in Mormugao, including the percentage of physical and financial progress achieved; 
b) the details of the agency/contractor to whom the work has been entrusted such as:
i. the name and address of the agency;
ii. the mode of tendering adopted (open tender/limited tender/nomination basis);
iii. the date of award of work and work order number;
iv. the total estimated cost and the final contract value as per the work order issued; and
v. the salient terms and conditions of the contract, including defect liability period and penalty clauses for delay;
c) the original stipulated time frame for completion of the work and whether any extensions have been granted; if so, the reasons for such extensions and the revised completion date;
d) the present expected timeline by which the work will be completed in all respects and the road reopened fully to vehicular traffic; whether any interim traffic management or safety measures have been put in place for commuters during the period of closure; if so, the details thereof; and
e) whether any independent technical assessment or geotechnical study was conducted prior to finalizing the slope protection measures; if so, the details and findings thereof; and the total expenditure incurred on the said work as on date and whether any additional financial implications are anticipated; and whether the Government proposes to take any long-term preventive measures to avoid recurrence of landslides in the said stretch; if so, the details thereof?

*Will the Minister for Finance be pleased to state:

a) the present financial position of EDC Limited, indicating:
i. paid-up capital and net worth of the company,
ii. total loan portfolio outstanding as on date; and
iii. profit or loss incurred during the last five financial years, year-wise;
b) the details of Non-Performing Assets (NPAs) of EDC Limited during the last five financial years, indicating:
i. gross NPAs and net NPAs, year-wise,
ii. percentage of NPAs to total advances, and
iii. sector-wise classification of NPAs;
c) the details of Government guarantees extended to EDC Limited and any financial support, equity infusion or grants provided by the State Government during the last five financial years;
d) the total borrowings of EDC Limited as on date, indicating source-wise details and outstanding liabilities; and
e) whether EDC Limited has declared or paid any dividend to the State Government during the last five financial years; and if so, the year-wise details of dividend declared and paid?

*Will the Minister for Public Private Partnership be pleased to state:

a) whether the Government has identified dilapidated and dangerous Government buildings in Vasco city requiring urgent redevelopment or reconstruction;
b) whether the Government proposes to undertake redevelopment of such dilapidated buildings in Vasco under the Public–Private Partnership (PPP) model; if so, the details thereof; and
c) the timeline fixed for implementation of the said PPP projects and the safeguards proposed to protect the interests of existing occupants and ensure public safety?