Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members on 17 November, 2022
Seventeenth Loksabha an> Title: Papers laid on the table of the House by Ministers/Members माननीय सभापति : अब पत्र सभा पटल पर रखे जाएंगे।
आइटम नंबर - 3, श्री श्रीपाद येसो नाईक जी।
THE MINISTER OF STATE IN THE MINISTRY OF PORTS, SHIPPING AND WATERWAYS AND MINISTER OF STATE IN THE MINISTRY OF TOURISM (SHRI SHRIPAD YESSO NAIK): Sir, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Seamen’s Provident Fund Organisation, Mumbai, for the year 2020-2021, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Seamen’s Provident Fund Organisation, Mumbai, for the year 2020-2021.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 7443/17/22] (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (1) of Section 113 of the Inland Vessels Act, 2021:-
(i) The Inland Vessels (Crew and Passenger Accommodation) Rules, 2022 published in Notification No. G.S.R.641(E) in Gazette of India dated 7th June, 2022.
(ii) The Inland Vessels (Survey and Certification) Rules, 2022 published in Notification No. G.S.R.420(E) in Gazette of India dated 7th June, 2022.
(iii) The Inland Vessels (Registration and other technical issues) Rules, 2022 published in Notification No. G.S.R.421(E) in Gazette of India dated 7th June, 2022.
(iv) The Inland Vessels (Manning) Rules, 2022 published in Notification No. G.S.R.422(E) in Gazette of India dated 7th June, 2022.
(v) The Inland Vessels (Safe Navigation, Communication and Signals) Rules, 2022 published in Notification No. G.S.R.424(E) in Gazette of India dated 7th June, 2022.
(vi) The Inland Vessels (Life Saving Appliances) Rules, 2022 published in Notification No. G.S.R.425(E) in Gazette of India dated 7th June, 2022.
(vii) The Inland Vessels (Fire Fighting Appliances) Rules, 2022 published in Notification No. G.S.R.426(E) in Gazette of India dated 7th June, 2022.
(viii) The Inland Vessels (Prevention and Containment of Pollution) Rules, 2022 published in Notification No. G.S.R.427(E) in Gazette of India dated 7th June, 2022.
(ix) The Inland Vessels (Insurance, Limitation of Liability and Obligations of Service Providers and Service Users) Rules, 2022 published in Notification No. G.S.R.449(E) in Gazette of India dated 14th June, 2022.
(x) S.O.743(E) published in Gazette of India dated 16th February, 2022, appointing the 16th day of February, 2022 as the date on which the provisions of Section 1 and 106 of the Inland Vessels Act, 2021 come into force.
(xi) S.O.2604(E) published in Gazette of India dated 7th June, 2022, appointing the 7th day of June, 2022 as the date on which the provisions of Section 2 to 105 and 107 to 114 of the Inland Vessels Act, 2021 come into force.
[Placed in Library, See No. LT 7444/17/22] (4) A copy each of the following Notifications (Hindi and English versions) under Section 51 of the Marine Aids to Navigation Act, 2021:-
(i) The Marine Aids to Navigation (Central Advisory Committee Procedural) Rules, 2022 published in Notification No. G.S.R.330(E) in Gazette of India dated 2nd May, 2022.
(ii) The Marine Aids to Navigation (Development of Heritage Lighthouses) Rules, 2022 published in Notification No. G.S.R.512(E) in Gazette of India dated 5th July, 2022.
(iii) The Marine Aids to Navigation (Duties of Director General) Rules, 2022 published in Notification No. G.S.R.443(E) in Gazette of India dated 13th June, 2022.
(iv) The Marine Aids to Navigation (Accounting and Financial powers) Rules, 2022 published in Notification No. G.S.R.390(E) in Gazette of India dated 24th May, 2022.
(v) S.O.1202(E) published in Gazette of India dated 17th March, 2022, appointing the 31st day of March, 2022, as the date on which the provisions of the Marine Aids to Navigation Act, 2021 shall come into force.
[Placed in Library, See No. LT 7445/17/22] रक्षा मंत्रालय में राज्य मंत्री तथा पर्यटन मंत्रालय में राज्य मंत्री (एडवोकेट अजय भट्ट): आदरणीय सभापति जी, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ:- (1)
(एक) जवाहर इंस्टिट्यूट ऑफ माउंटेनियरिंग एंड विन्टर स्पोर्ट्स, पहलगाम के वर्ष 2020-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) जवाहर इंस्टिट्यूट ऑफ माउंटेनियरिंग एंड विन्टर स्पोर्ट्स, पहलगाम के वर्ष 2020-2021 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिंदी तथा अंग्रेजी संस्करण)।(2)
उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 7446/17/22] नवीन और नवीकरणीय ऊर्जा मंत्रालय में राज्य मंत्री तथा रसायन और उर्वरक मंत्रालय में राज्य मंत्री (श्री भगवंत खुबा): सभापति जी, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ:-(1)
राष्ट्रीय औषधीय शिक्षा एवं अनुसंधान संस्थान, हाजीपुर के वर्ष 2020-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।(2)
उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 7447/17/22] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (DR. BHAGWAT KARAD): Sir, 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 (Commercial)(No. 1 of 2022)-Compliance Audit of Third Party Administrators in Health Insurance business of Public Sector Insurance Companies, Department of Financial Services, Ministry of Finance, under Article 151(1) of the Constitution.
[Placed in Library, See No. LT 7448/17/22] माननीय सभापति : डॉ. राजकुमार रंजन सिंह।
… ( व्यवधान)
माननीय सभापति : श्री अर्जुन राम मेघवाल।
संसदीय कार्य मंत्रालय में राज्य मंत्री तथा संस्कृति मंत्रालय में राज्य मंत्री (श्री अर्जुन राम मेघवाल): सभापति जी, डॉ. आर. के. रंजन सिंह की ओर से,मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ:-(1)
नालन्दा विश्वविद्यालय, नालन्दा के वर्ष 2020-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण)।(2)
नालन्दा विश्वविद्यालय, नालन्दा के वर्ष 2020-2021 के वार्षिक लेखाओं की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन।(3)
नालन्दा विश्वविद्यालय, नालन्दा के वर्ष 2020-2021 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिंदी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 7449/17/22] THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (DR. BHARATI PRAVIN PAWAR): Sir, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 58 of the National Medical Commission Act, 2019:-
(i) The National Medical Commission, Autonomous Boards (Manner of Appointment of Fourth Member and the Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements of President and Members) (Amendment) Rules, 2022 published in Notification No. G.S.R.475(E) in Gazette of India dated 24th June, 2022.
(ii) The National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) (Amendment) Rules, 2022 published in Notification No. G.S.R.476(E) in Gazette of India dated 24th June, 2022.
[Placed in Library, See No. LT 7450/17/22] (2) A copy each of the following Notifications (Hindi and English versions) under Section 52 of the Surrogacy (Regulation) Act, 2021:-
(i) The National Assisted Reproductive Technology and Surrogacy Board (Appointment of Expert Members by Nominating) Rules, 2022 published in Notification No. G.S.R.453(E) in Gazette of India dated 16th June, 2022.
(ii) The Surrogacy (Regulation) Rules, 2022 published in Notification No. G.S.R.460(E) in Gazette of India dated 21st June, 2022.
[Placed in Library, See No. LT 7451/17/22] (3) A copy of the Assisted Reproductive Technology (Regulation) Rules, 2022 (Hindi and English versions) published in Notification No. G.S.R.419(E) in Gazette of India dated 7th June, 2022 under Section 44 of the Assisted Reproductive Technology (Regulation) Act, 2021. [Placed in Library, See No. LT 7452/17/22] (4) A copy of the StateAssisted Reproductive Technology and Surrogacy Board (Appointment of Expert Members) Rules, 2022 (Hindi and English versions) published in Notification No. G.S.R.457(E) in Gazette of India dated 17th June, 2022 under Section 52 of the Surrogacy (Regulation) Act, 2021 and Section 44 of the Assisted Reproductive Technology (Regulation) Act, 2021. [Placed in Library, See No. LT 7453/17/22] THE MINISTER OF STATE IN THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT AND MINISTER OF STATE IN THE MINISTRY OF AYUSH (DR. (PROF.) MAHENDRA MUNJAPARA): Sir, I beg to lay on the Table a copy of the National Commission for Women (Salaries and Allowances and Conditions of Service of Chairperson and Members) Amendment Rules, 2021 (Hindi and English versions) published in Notification No. G.S.R.532(E) in Gazette of India dated 4th August, 2021 under sub-section (3) of Section 17 of the National Commission for Women Act, 1990. [Placed in Library, See No. LT 7454/17/22] ____________