Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 2

Concerned Member :Shri. Rajendra Arlekar

DR.PRAMOD SAWANT, MLA called the attention of Hon. Minister
for Revenue to the following:

“Fear and apprehension in the minds of the people of the village
regarding the plots which were sanctioned under 20 point programme to
the landless families at Pratap nagar Harwale Sankhali,where the
occupants have constructed the houses as per Scheme and the said
families are residing therein, but some of the occupants have still not
been allotted a house number. Steps the Government will take to direct
the concerned authority to record and register their houses”.

Reply   to the   Calling   Attention   was   postponed   to 27/07/2016 by  
SHRI RAJENDRA ARLEKAR, Minister for Panchayat.

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 3

Concerned Member :Shri. Rajendra Arlekar

DR.PRAMOD SAWANT, MLA called the attention of Hon. Minister for
Panchayat to the following:

“Fear and apprehension in the minds of the people of the village regarding
the plots which were sanctioned under 20 point programme to the landless
families at Pratapnagar, Harwale, Sankhali,where the occupants have
constructed the houses as per Scheme and the said families are residing
therein, but some of the occupants have still not been allotted a house
2
 
number. Steps the Government will take to direct the concerned authority to
record and register their houses”.

SHRI RAJENDRA ARLEKAR, Minister for Panchayat made a statement
in regard thereto.

The following Members sought clarifications:

1. Dr. Pramod Sawant, MLA.
2. Shri Rohan Khaunte, MLA.
3. Shri Nilesh Cabral, MLA.

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 3

Concerned Member :Shri. Francisco D’souza

DR. PRAMOD SAWANT, MLA. called the attention of Hon. Minister
for Revenue to the following:

“Fear and anxiety in the minds of the people of Maulinguem village in
Bicholim Taluka due to denial of Civic Right such as strong objection being
raised by the claimant towards development and maintenance of public roads,
reconstruction of dilapidated Panchayat building, Construction of toilets,
house repairs of house dwellers or giving the ownership rights to the
residential houses and other infrastructures etc. also Tenancy Rights of the
Cultivable lands to the tenants are not settled yet.In this context the claimant
has to prove his legal right or else, he has no authority to stake any claim,
object, intervene or interfere in Government development work or Civil
Rights of the people of Maulinguem in Bicholim taluka. Steps Government
intend to take assigning of Civic Rights of the people of Village Maulinguem
in Bicholim taluka”.

Reply  to  the  Calling  Attention  was  postponed  to  last week  of Assembly
session by SHRI FRANCIS D’SOUZA, Dy. Chief Minister.  

(House adjourned for lunch at 12 58 PM and resumed its sitting at 2 30 PM)

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 5

Concerned Member :Shri. Ramesh Tawadkar

DR. PRAMOD SAWANT, MLA moved the following:
 
 “This House unanimously resolves the Government for development of
Chess sports in the State and the Department should take initiative to
appoint Chess coach at each Taluka level in order to enable the youths to
avail of better opportunities.”

The following Members spoke on the Resolution.

1. Shri Pramod Sawant, MLA.
2. Shri Nilesh Cabral, MLA.
3. Shri Digambar, Kamat, MLA.
4. Shri Subhash Phaldessai, MLA.
5. Shri Naresh Sawal, MLA.
6. Shri Lavoo Mamledar, MLA.
7. Shri Ramakrishna Dhavalikar, Minister for PWD.

SHRI RAMESH TAWADKAR, Minister for Sports and Youth Affairs
replied to the points raised by the Mover.
           
The Resolution was withdrawn by the leave of the House.

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 5

Concerned Member :Shri. Ramesh Tawadkar

DR. PRAMOD SAWANT, MLA moved the following:
 
“This House unanimously resolves the Government to establish the
Cashewnut and Coconut Development Board/Coir Board in the State to
avail benefits under the Central Scheme in order to encourage farmers and
agriculturists of the State for yielding maximum production of cashewnut
and coconut other than any other products.”

The following Members spoke on the Resolution.

1. Shri Pramod Sawant, MLA.
2. Shri Subhash Phal Dessai, MLA.
3. Shri Rohan Khaunte, MLA
4. Shri Nilesh Cabral, MLA.
5. Shri ALeixo R. Lourenco, MLA.

SHRI RAMESH TAWADKAR, Minister for Agriculture replied to the
points raised by the Mover.
          
The Resolution was withdrawn by the leave of the House.

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 10

Concerned Member :Shri. Laxmikant Parsekar

DR. PRAMOD SAWANT, MLA  moved the following:
“This House unanimously resolves the Government to construct Joint
Common Educational Complex in Sankhali on the basis of Educational
Complex, at Cujira, Bambolim, Goa.”

Dr. Pramod Sawant, MLA spoke on the Resolution.

SHRI LAXMIKANT PARSEKAR, Chief Minister replied to the points
raised by the Mover.
          
The Resolution was withdrawn by the leave of the House.

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 12

Concerned Member :Shri. Francisco D’souza

DR. PRAMOD SAWANT, MLA called the attention of Minister for
Revenue to the following:

“Fear and anxiety in the minds of the people of Maulinguem village in
Bicholim Taluka due to denial of Civic Right such as strong objection
being raised by the claimant towards development and maintenance of
public roads, reconstruction of dilapidated Panchayat building,
Construction of toilets, house repairs of house dwellers or giving the
ownership rights to the residential houses and other infrastructures etc.
also Tenancy Rights of the Cultivable lands to the tenants are not
settled yet. In this context the claimant has to prove his legal right or
else, he has no authority to stake any claim, object, intervene or
interfere in Government development work or Civil Rights of the
people of Maulinguem in Bicholim taluka. Steps Government intend
to take assigning of Civic Rights of the people of Village Maulinguem
in Bicholim taluka”.
 
SHRI FRANCIS D’SOUZA, Dy. Chief Minister made a statement in
regard thereto.  


12 54 PM
The following Members sought clarifications:

1. Dr. Pramod Sawant, MLA……………………………12 42 PM
2. Shri Naresh Sawal, MLA…………………..………....12 45 PM
3. Shri Vishnu Surya Naik Wagh, Dy. Speaker...…....12 47 PM
4. Shri Pratapsingh R. Rane, Leader of Opposition…12 48 PM
5. Shri Anant Shet, Speaker…………………………   12 52 PM

Session :Thirteenth Session 2016 | Sitting : BUSINESS FOR THE DAY - 15

Concerned Member :Shri. Francisco D’souza

DR. PRAMOD SAWANT, MLA moved the following:
“This House unanimously resolves the Government to simplify the
procedure for submitting for registration of Bhelpuri, vadapav carts, etc., of
vendors for sale of eatables within Municipal/Panchayat areas by
confirming location and NOC issued by Municipality/Panchayat and Health
Centres to promote vendor business.”
 
The following Members spoke on the Resolution:

1. Dr. Pramod Sawant, MLA
2. Shri Sidharth Kuncaleinkar, MLA
3. Shri Naresh Sawal, MLA
4. Shri Jose Luis Carlos Almeida, MLA

SHRI FRANCIS D’SOUZA, Dy. Chief Minister/Minister for Revenue
and SHRI LAXMIKANT PARSEKAR, Chief Minister replied to the
points raised by the Mover.

     The Resolution was withdrawn by the leave of the House.

Session :Twelfth Session 2016 | Sitting : BUSINESS FOR THE DAY -4

Concerned Member :Shri. Laxmikant Parsekar

“Anxiety in the minds of the mining workers who were terminated from service by the mining Companies viz. M/s. Sesa, M/s Vedanta, M/s. Fomento Group of Company, M/s. V.M. Salgaonkars, M/s. Bandekars and others due to
stoppage of mining in the State. Now as the mining industry has been commenced, the staff/workers who were terminated is to be re-instated. Steps the Government plans to resolve the matter in the interest of local workers”.

Session :Tenth Session 2015 | Sitting : BUSINESS FOR THE DAY - 5

Concerned Member :Shri. Francisco D’souza

(1) DR. PRAMOD  SAWANT, MLA moved the following:

 “This House strongly recommends the Government that the newly constructed building for the existing Community Health Centre at Valpoi Sattari, Goa, be named in the name of freedom fighter of Sattari Deepajirao Rane.”

The following Members spoke on the Resolution:

 Dr. Pramod Sawant, MLA

1. Shri Pratapsingh Rane, Leader of Opposition
2. Shri Vishnu S. Wagh, MLA
3. Shri Kiran Khandolkar, MLA

SHRI FRANCIS D’SOUZA, Deputy Chief Minister replied to the points raised by the Mover.

The Resolution was withdrawn by the leave of the House.

Session :Tenth Session 2015 | Sitting : BUSINESS FOR THE DAY - 15

(2)DR. PRAMOD SAWANT, MLA to move the following:
“This House resolves that the Goa Board of Indian System of Medicine
and Homeopathic Council Act 2001 be separated into as Goa Board of
Medicine and Goa Homeopathic Council and add Yoga, Unani, Siddha
and Homeopathy.”

Session :Ninth Session 2015 | Sitting : BUSINESS FOR THE DAY - 2

Concerned Member :Smt. Alina Saldanha

DR. PRAMOD SAWANT, MLA called the attention of the Minister for Environment to the following:

“Fear and anxiety in the minds of the people of Goa due to the failure to implement the Solid Waste Management Rules especially regarding Bio-Medical Waste and danger to the people in general on account of unscientific disposal of the same. Steps the Government intends to safeguard the security of the public health of the State.”

SHRI ALINA SALDANHA, Minister for Environment madea statement in regard thereto.

The following Members sought clarifications.

1. Dr. Pramod Sawant, MLA

2. Shri Aleixo R. Lourenco, MLA

3. Shri Rohan Khaunte, MLA.

4. Shri Digambar Kamat, MLA.

5 Shri Vijai Sardesai, MLA.

6. Shri Pratapsingh R. Rane, Leader of Opposition.

7. Shri Laxmikant Parsekar, Chief Minister.

Session :Seventh Session 2014 | Sitting : BUSINESS FOR THE DAY -20

Concerned Member :Shri. Ramesh Tawadkar

“Apprehension & anxiety in the minds of the people  of  Goa  since the office bearers of the then  Goa  Cricket  Association  who  were found guilty by the Justice Pendse Commission involved in printing distribution  and  selling  of  illegal  and fake  tickets  during  the International Cricket match held at Fatorda stadium in the year 2001 and recommended that they should not head or be  a  part  of  any Sports  Association  in  Goa, the  recommendation  of  which  was even accepted by the State Cabinet scheduled  on  23/05/2012  in  spite  of  which  the  people   have  been associated  with  GCA  at  present, therefore the further decision and the steps taken in this regard by the Government.”

SHRI RAMESH TAWADKAR, Minister for Sports & Youth Affairs postponed the reply to the Calling Attention to 21/8/2014.

Session :Seventh Session 2014 | Sitting : BUSINESS FOR THE DAY -19

Concerned Member :Shri. Dayanand Mandrekar

 “Fear and anxiety in the minds of the people of the State as the people of the State as the Government of Karnataka alleged to have revised the proposal  of  construction   of  about  six  dams/reservoirs  within  their jurisdiction thereby totally blocking the source of water to the Dudsagar as a result the Khandepar river in Goa likely to go dry inconveniencing the people  in the  areas of Dharbandora ,Ponda Taluka, etc. besides creating drastic effects on Opa Water Project, and the steps Government intends to take to resolve the problems and allay the fears in the minds of public.”

SHRI DAYANAND MANDREKAR, Minister for Water Resources postponed the reply to the Calling Attention to 21/8/2014.        

Session :Seventh Session 2014 | Sitting : BUSINESS FOR THE DAY -13

“This House resolves the Government to initiate massive efforts to protect the existing rivers and their tributaries that have been blessed and beautifully  spread over the State of Goa by means of dredging wherever necessary or protecting the sides with constructive measures etc.”

The following Members spoke on the Resolution.

1. Dr. Pramod Sawant, MLA.
2. Shri Pandurang Madkaikar, MLA.
3. Shri Vishnu S. Naik Wagh, MLA.
4. Shri Subhash Phal Dessai, MLA.
5. Shri Caetano Silva, MLA.
6. Shri Benjamin Silva, MLA.
7. Shri Naresh Sawal, MLA.
8. Shri Michael Lobo, MLA.
9. Shri Francisco X. Pacheco, MLA.
10.  Shri Rohan Khaunte, MLA.

S/SHRI DAYANAND MANDREKAR, Minister for Water Resources  and MANOHAR PARRIKAR, CHIEF MINISTER replied to the points raised by the Mover.

The Resolution was withdrawn by the leave of the House.

Session :Seventh Session 2014 | Sitting : BUSINESS FOR THE DAY -8

Concerned Member :Shri. Manohar Parrikar

“ Fear and anxiety in the minds of the people of Goa on the decision of Central Government to reject Special Status to the State of Goa which was unanimously demanded by this August House. Will the Government clarify the issue.”

Session :Seventh Session 2014 | Sitting : BUSINESS FOR THE DAY -5

“Fear and anxiety in the minds of the people of Goa due to undue inconvenience to general public at large on account of strike notice of Goa Government Employees Association. Steps the Government will take to avoid such situation.”

Calling Attention was not called as the Member concern was not present in the House.

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -17

Concerned Member :Shri. Laxmikant Parsekar

SHRI PRAMOD SAWANT, MLA moved the following:

“This House strongly recommends the Government to form a separate Directorate of Ayush and Amendment in Goa Board of Indian System of Medical and Homeopathic Act 2005.”

SHRI PRAMOD SAWANT,MLA spoke on the Resolution.

SHRI LAXMIKANT PARSEKAR, Minister for Health replied to the points raised by the mover.

 The Resolution was withdrawn by the leave of the House

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -17

Concerned Member :Shri. Ramesh Tawadkar

SHRIPRAMOD SAWANT, MLA moved the following:

“This House strongly recommends the Government for formation of Goa State Youth Policy.”    

The following Members spoke on the Resolution.  

1. ShriPramod Sawant,MLA.
2. Shri Nilesh Cabral,MLA.
3. Shri Subhash Phal Dessai,MLA.

SHRI RAMESH TAWADKAR, Minister for Sports and Youth Affairs replied to the points raised by the mover.

 The Resolution was withdrawn by the leave of the House.

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -17

Concerned Member :Shri. Laxmikant Parsekar

 SHRI PRAMOD SAWANT, MLA moved the following:

S/SHRI PRAMOD SAWANT and VISHWAJIT RANE,MLAs spoke on the Resolution.

SHRI LAXMIKANT PARSEKAR, Minister for Panchayati Raj replied to the points raised by the mover.

( Shri Rajendra Arlekar,Speaker  in Chair at 2 59 PM)

The Resolution was withdrawn by the leave of the House.

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -17

Concerned Member :Shri. Laxmikant Parsekar

SHRI PRAMOD SAWANT, MLA called the attention of the Minister for Health to the following:

“Fear and apprehension in the minds of the people of Goa that the mediclaim re-imbursement is considered from the date of issue of certificate by Directorate of Health Services which is issued on the recommendation of Doctors of Goa Medical College Hospital, it is observed that in case of emergencies when patient needs to be shifted immediately after the  advice of  Goa Medical  College  doctor (when  the

facility is not available in Goa Medical College Hospital), in

such conditions if holiday (Saturday, Sunday etc.) falls in between, getting required certificate from Directorate of Health Services takes time, due to emergency, patients family remain no option them to shift him to the other place and start the treatment (sometimes operation need to be done immediately)in such conditions the re-imbursement is not considered in the absences of certificate issued by Directorate of Health Services, therefore request the Government that the mediclaim scheme shall be revised accordingly in the interest of public and benefits of re-imbursement shall be made effective from the date of recommendation of Directorate of Health Services  Hospital.”

SHRI LAXMIKANT PARSEKAR, Minister for Health made statement in regard thereto.

The following Members sought clarification.

1. Shri Pramod Sawant,MLA.
2. Shri Nilesh Cabral,MLA.
3. Shri Subhash Phal Dessai,MLA.
4. Shri Caetano Silva,MLA.

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -12

Concerned Member :Shri. Dilip Parulekar

SHRI PRAMOD SAWANT, MLA moved the following:

“This House recommends the Government for instauration and beautification of Harvalem Waterfall.”

                The following Members spoke:

                1. Shri Pramod Sawant,MLA.

                2. Shri Deelip Parulekar, Minister for Tourism.

                3. Shri Dayanand Mandrekar, Minister for WRD.

                2. Shri Vishnu Surya Naik Wagh,MLA.

The Resolution was withdrawn by the leave of the House.

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -10

Concerned Member :Shri. Manohar Parrikar

DR.PRAMOD SAWANT,MLAcalled the attention of the Minister for Technical Education  about  the “fear and anxiety in the minds of students community regarding the Academic Calendar for Engineering Degree course which has been changed by the Goa University from the current Academic Year 2012-2013,thus putting the Engineering students community in the  serious problems and steps the Government intends to take in the matter.”

SHRI MANOHAR PARRIKAR, ChiefMinister made a statement in regard thereto.

DR. PRAMOD SAWANT, MLA sought clarification.

Session :Second Session 2012 | Sitting : BUSINESS FOR THE DAY -7

DR. PRAMOD SAWANT, MLA moved the following:

“This House strongly recommends the Government that since the procedures for availing benefits of the some Schemes of Art and Culture Department are made online, it is not possible for rural persons from the Talukas like Canacona, Sanguem, Quepem, Dharbandora, Sattari, Bicholim and Pernem to avail these benefits therefore; the same may be reconsidered in the interest of public from these rural areas.”

(House adjourned for lunch at 1 00 PM and resumed its

sitting at   2 30 P M.)

2 30 PM

The following Members spoke:

1. Shri Pramod Sawant,MLA……………………................ …2 30 PM   

2. Shri Dayanand Mandrekar,Minister for Art & Culture…2 31 PM

     The Resolution was withdrawn by leave of the House

Session :Third Session 2013 | Sitting : BUSINESS FOR THE DAY -2

“Apprehension & anxiety in the minds of various stack holders including truck owners, machine owners, mining employees barge owners and other mining Departments, due to closure of mining operations and movement of iron ore resulting into financial distress, thus forcing the stack holders to make ‘Dharna Andolan’ at Azad Maidan, Panaji-Goa, since 15th January, 2013 till date, to start the legal mining operations in Goa and also be compensated. Steps the Government intends to take in the matter.”
Reply to Calling Attention was postponed to 30/1/2013

Session :Fifth Session 2013 | Sitting : BUSINESS FOR THE DAY -3

“Apprehension and fear in the minds of the people of Mayem that inspite of the assurance given by the Hon.Chief Minister that the land problem of ownership of the land in the village of Mayem would be solved by 19^th of

December but the same is not resolved till date. Steps the Government intend to take to resolve the issue.”

SHRI MANOHAR PARRIKAR, Chief Minister made a statement in regard thereto.

The following Members sought clarification.

1. Shri Dr. Pramod Sawant, MLA…………………………….3 13 PM
2. Shri Pratapsingh R. Rane, Leader of Opposition………3 18 PM
3. Shri Anant Shet, Dy. Speaker…………………………….3 19 PM
4. Shri Subhas Phal Dessai, MLA……………………………..3 23 PM
5. Shri Kiran Kandolkar, MLA………………………………..3 25 PM
6. Shri Michael Lobo, MLA…………………………………..3 26 PM
7. Shri Vishnu Surya Wagh, MLA……………………………3 27 PM

Session :Fourth Session 2013 | Sitting : BUSINESS FOR THE DAY -25

The following Resolution tabled by DR. PRAMOD SAWANT, MLA was not moved as the Member concerned was not present in the House:

“This House resolves that main Towns of Goa consisting of Bicholim, Sattari, Dharbandoda and Ponda be also declared as Third District of the State.”

Session :Fourth Session 2013 | Sitting : BUSINESS FOR THE DAY -5

Concerned Member :Shri. Francisco D’souza

“Apprehension and anxiety in the minds of people of Goa specially to residents of Panaji due to  postponement of Elections to the posts of Mayor and Dy.Mayor of the  Corporation of  the City of Panaji thereby subverting the democratic process of election. The steps Government intends to take in the matter.”

SHRI FRANCIS D”SOUZA, Dy. Chief Minister postponed the reply to Calling Attention to 25/3/2013.

Session :Fourth Session 2013 | Sitting : BUSINESS FOR THE DAY -2

“Apprehension and fear in the minds of people of Goa due to negligence on the part of Tour Operators to manipulate travel plans of the passengers travelling to Mumbai and back in order to avoid payment of tax resulting in drowning of a bus near Khed on Goa Mumbai Highway causing death of approximate 36 passengers, the steps the Government intends to take for the safety of the passengers travelling to Mumbai and other cities.”

SHRI RAMKRISHNA DHAVALIKAR, Minister for Public Works Department made a statement in regards thereto.

               The following Members sought clarifications:

1. Shri Manohar Parrikar, Chief Minister.
2. Dr. Pramod Sawant, MLA.
3. Shri Vijai Sardesai, MLA.
4. Shri Digambar Kamat, MLA.

(House adjourned for lunch at 1 04 PM and resumed its sitting at 2 30 PM)