Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 16 March, 2016
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Ministers/Members.
HON. SPEAKER: The House shall now take up papers to be laid on the Table.
THE MINISTER OF URBAN DEVELOPMENT, MINISTER OF HOUSING AND URBAN POVERTY ALLEVIATION AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI M. VENKAIAH NAIDU): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Urban Development for the year 2016-2017.
[Placed in Library, See No. LT 4411/16/16] (2) Outcome Budget of the Ministry of Urban Development for the year 2016-2017.
[Placed in Library, See No. LT 4412/16/16] (3) Detailed Demands for Grants of the Ministry of Housing and Urban Poverty Alleviation for the year 2016-2017. [Placed in Library, See No. LT 4413/16/16] (4) Outcome Budget of the Ministry of Housing and Urban Poverty Alleviation for the year 2016-2017. [Placed in Library, See No. LT 4414/16/16] THE MINISTER OF DEFENCE (SHRI MANOHAR PARRIKAR): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Defence Services Estimates for the year 2016-2017.
[Placed in Library, See No. LT 4415/16/16] (2) Detailed Demands for Grants of the Ministry of Defence for the year 2016-2017.
[Placed in Library, See No. LT 4416/16/16] THE MINISTER OF LAW AND JUSTICE (SHRI D.V. SADANANDA GOWDA): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Law and Justice for the year 2016-2017.
[Placed in Library, See No. LT 4417/16/16] (2) Outcome Budget of the Ministry of Law and Justice for the year 2016-2017.
[Placed in Library, See No. LT 4418/16/16] जल संसाधन, नदी विकास और गंगा संरक्षण मंत्रालय में राज्य मंत्री (प्रो. सांवर लाल जाट): महोदया, मैं सुश्री उमा भारती जी की ओर से वर्ष 2016-17 के लिए जल संसाधन, नदी विकास और गंगा जीर्णोद्धार मंत्रालय के परिणामी बजट की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभापटल पर रखता हूँ। [Placed in Library, See No. LT 4419/16/16] THE MINISTER OF MINORITY AFFAIRS (DR. NAJMA A. HEPTULLA): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Minority Affairs for the year 2016-2017.
[Placed in Library, See No. LT 4420/16/16] (2) Outcome Budget of the Ministry of Minority Affairs for the year 2016-2017.
[Placed in Library, See No. LT 4421/16/16] सूक्ष्म, लघु और मध्यम उद्यम मंत्री (श्री कलराज मिश्र) : महोदया, मैं निम्नलिखित पत्रों की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ ः-
1. वर्ष 2016-17 के लिए सूक्ष्म, लघु ओर मध्यम उद्यम मंत्रालय की अनुदानों की विस्तृत मांगें।
[Placed in Library, See No. LT 4422/16/16]
2. वर्ष 2016-17 के लिए सूक्ष्म, लघु और मध्यम उद्यम मंत्रालय का परिणामी बजट।
[Placed in Library, See No. LT 4423/16/16] संचार और सूचना प्रौद्योगिकी मंत्री (श्री रवि शंकर प्रसाद) : महोदया,मैं निम्नलिखित पत्र सभापटल पर रखता हूँ ः-
(1) निम्निलिखित पत्रों की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) ः- (एक) वर्ष 2016-17 के लिए इलैक्ट्रॉनिक्स और सूचना प्रौद्योगिकी विभाग, संचार और सूचना प्रौद्योगिकी मंत्रालय की अनुदानों की विस्तृत मांगें। [Placed in Library, See No. LT 4424/16/16] (दो) वर्ष 2016-17 के लिए दूरसंचार विभाग, संचार और सूचना प्रौद्योगिकी मंत्रालय की अनुदानों की विस्तृत मांगे। [Placed in Library, See No. LT 4425/16/16] (तीन) वर्ष 2016-17 के लिए डाक विभाग, संचार और सूचना प्रौद्योगिकी मंत्रालय की अनुदानों की विस्तृत मांगें। [Placed in Library, See No. LT 4426/16/16] (चार) वर्ष 2016-17 के लिए डाक विभाग, संचार और सूचना प्रौद्योगिकी मंत्रालय का परिणामी बजट। [Placed in Library, See No. LT 4427/16/16] (पांच) वर्ष 2016-17 के लिए दूरसंचार विभाग, संचार और सूचना प्रौद्योगिकी मंत्रालय का पिरणामी बजट। [Placed in Library, See No. LT 4428/16/16] (2) भारतीय दूरसंचार विनियामक प्राधिकरण अधिनियम, 1997 की धारा 37 के अंतर्गत निम्निलिखित अधिसूचनाओं की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) ः- (एक) सेवा की गुणवत्ता के मानक (डिजीटल एड्रेसेबल केबल टीवी सिस्टम्स) (संशोधन) विनियम, 2015 (2015 का 4) जो 25 मार्च, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ.सं. 16-2/2012-बी एंड सीएस में प्रकाशित हुए थे। (दो) दूरसंचार (ब्राडकास्टिंग एण्ड केबल सर्विसेज) अंतरसंपर्क (नौवां संशोधन) विनियम, 2015 (2015 का 6) जो 14 सितंबर, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ.सं. 6-30/2015-बी एंड सीएस में प्रकाशित हुए थे। (तीन) दूरसंचार (ब्राडकास्टिंग एण्ड केबल सर्विसेज) अंतरसंपर्क (डिजीटल एड्रेसेबल केबल टीवी सिस्टम्स) (पांचवां संशोधन) विनियम, 2015 (2015 का 7) जो 14 सितंबर, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ.सं. 6- 29/2015-बी एंड सीएस में प्रकाशित हुए थे। (चार) दूरसंचार (ब्राडकास्टिंग एण्ड केबल सर्विसेज) अंतरसंपर्क (डिजीटल एड्रेसेबल केबल टीवी सिस्टम्स) (छठा संशोधन) विनियम, 2016 (2016 का 1) जो 7 जनवरी, 2016 के भारत के राजपत्र में अधिसूचना संख्या एफ.सं. 3- 106/2015-बी एंड सीएस में प्रकाशित हुए थे। [Placed in Library, See No. LT 4429/16/16]
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Jawaharlal Institute of Postgraduate Medical Education and Research, Puducherry, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Jawaharlal Institute of Postgraduate Medical Education and Research, Puducherry, for the year 2014-2015.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 4430/16/16] (3) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, Patna, for the year 2014-2015, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, Patna, for the year 2014-2015. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4431/16/16] (5) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, Bhopal, for the year 2014-2015, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, Bhopal, for the year 2014-2015. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library, See No. LT 4432/16/16] (7) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, Bhubaneswar, for the year 2014-2015, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, Bhubaneswar, for the year 2014-2015. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. [Placed in Library, See No. LT 4433/16/16] (9) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, Jodhpur, for the year 2014-2015, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, Jodhpur, for the year 2014-2015. (10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. [Placed in Library, See No. LT 4434/16/16] (11) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, Raipur, for the year 2014-2015, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, Raipur, for the year 2014-2015. (12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above. [Placed in Library, See No. LT 4435/16/16] (13) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, Rishikesh, for the year 2014-2015, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, Rishikesh, for the year 2014-2015. (14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above. [Placed in Library, See No. LT 4436/16/16] (15) A copy of the Drugs and Cosmetics (8th Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 918(E) in Gazette of India dated 30th November, 2015 under Section 38 of the Drugs and Cosmetics Act, 1940. [Placed in Library, See No. LT 4437/16/16] भारी उद्योग और लोक उद्यम मंत्री (श्री अनन्त गंगाराम गीते): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ ः-
1. वर्ष 2016-17 के लिए भारी उद्योग और लोक उद्यम मंत्रालय की अनुदान की विस्तृत मांगें।
[Placed in Library, See No. LT 4438/16/16]
2. वर्ष 2016-17 के लिए भारी उद्योग और लोक उद्यम मंत्रालय का परिणामी बजट।
[Placed in Library, See No. LT 4439/16/16] THE MINISTER OF RURAL DEVELOPMENT, MINISTER OF PANCHAYATI RAJ AND MINISTER OF DRINKING WATER AND SANITATION (SHRI CHAUDHARY BIRENDER SINGH): I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the Department of Rural Development, Ministry of Rural Development, for the year 2016-2017. [Placed in Library, See No. LT 4440/16/16] THE MINISTER OF SCIENCE AND TECHNOLOGY AND MINISTER OF EARTH SCIENCES (DR. HARSH VARDHAN): I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the Ministry of Earth Sciences for the year 2016-2017. [Placed in Library, See No. LT 4441/16/16] THE MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (RAO INDERJIT SINGH): I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the National Cadet Corps for the year 2016-2017. [Placed in Library, See No. LT 4442/16/16] वस्त्र मंत्रालय के राज्य मंत्री (श्री संतोष कुमार गंगवार): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ ः-
(1) निम्नलिखित पत्रों की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) - (एक) वर्ष 2016-17 के लिए वस्त्र मंत्रालय की अनुदान की विस्तृत मांगें। [Placed in Library, See No. LT 4443/16/16] (दो) वर्ष 2016-17 के लिए वस्त्र मंत्रालय का परिणामी बजट। [Placed in Library, See No. LT 4444/16/16] (2) आवश्यक वस्तु अधिनियम, 1955 की धारा 3 की उप-धरा (6) के अंतर्गत जूट और जूट टैक्सटाइल्स नियंत्रण आदेश, 2016 जो 5 फरवरी, 2016 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 382 (अ) में प्रकाशित हुआ था, की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) [Placed in Library, See No. LT 4445/16/16]
कौशल विकास और उद्यमिता मंत्रालय के राज्य मंत्री तथा संसदीय कार्य मंत्रालय में राज्य मंत्री (श्री राजीव प्रताप रूडी): महोदया, मैं शिक्षु अधिनियम, 1961 की धारा 37 की उप-धारा (3) के अंतर्गत शिक्षु (संशोधन) नियम, 2016 जो 29 जनवरी, 2016 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0130(अ) में प्रकाशित हुआ था, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ। [Placed in Library, See No. LT 4446/16/16] THE MINISTER OF STATE OF THE MINISTRY OF PETROLEUM AND NATURAL GAS (SHRI DHARMENDRA PRADHAN): I beg to lay on the Table a copy of theDetailed Demands for Grants (Hindi and English versions) of the Ministry of Petroleum and Natural Gas for the year 2016-2017. [Placed in Library, See No. LT 4447/16/16] THE MINISTER OF STATE OF THE MINISTRY OF ENVIRONMENT, FORESTS AND CLIMATE CHANGE (SHRI PRAKASH JAVADEKAR): I beg to lay on the Table:-
(1) A copy of Notification No. S.O.3552(E) (Hindi and English versions) published in Gazette of India dated 30th December, 2015, making certain amendments in the Notification No. S.O.19(E) dated 6th January, 2011 issued under sub-section (2) of Section 3 of the Environment (Protection) Act, 1986.
[Placed in Library, See No. LT 4448/16/16] (2) A copy of the Outcome Budget (Hindi and English versions) of the Ministry of Environment, Forest and Climate Change for the year 2016-2017. [Placed in Library, See No. LT 4449/16/16] THE MINISTER OF STATE OF THE MINISTRY OF POWER, MINISTER OF STATE OF THE MINISTRY OF COAL AND MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY (SHRI PIYUSH GOYAL): I beg to lay on the Table a copy of the Notification No. S.O.654(E) (Hindi and English versions) published in Gazette of India dated 2nd March, 2016, directing the powers of the Coal Controller under sub-rule (3), (4), (5) of rule 4, rules 5, 7, 10 and 12 of the Colliery Control Rules, 2004 shall be exercised by the respective State Governments or such officers as authorized by it through notification in respect of all coal mines except the mines or blocks of Central Government Public Sector Undertakings under sub-section (1) of Section 28 of the Mines and Minerals (Development and Regulation) Act, 1957. [Placed in Library, See No. LT 4450/16/16] उत्तर पूर्वी क्षेत्र विकास मंत्रालय के राज्य मंत्री, प्रधान मंत्री कार्यालय में राज्य मंत्री, कार्मिक, लोक शिकायत और पेंशन मंत्रालय में राज्य मंत्री, परमाणु ऊर्जा विभाग में राज्य मंत्री तथा अंतरिक्ष विभाग में राज्य मंत्री (डॉ. जितेन्द्र सिंह) : महोदया, मैं निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ :-
(1) वर्ष 2016-2017 के लिए कार्मिक लोक शिकायत और पेंशन मंत्रालय केन्द्रीय सतर्कता आयोग और संघ लोक सेवा आयोग की अनुदानों की विस्तृत मांगें।
[Placed in Library, See No. LT 4451/16/16] (2) वर्ष 2016-2017 के लिए उत्तर पूर्व क्षेत्र विकास मंत्रालय की अनुदानों की विस्तृत मांगें।
[Placed in Library, See No. LT 4452/16/16] (3) वर्ष 2016-2017 के लिए उत्तर पूर्व क्षेत्र विकास मंत्रालय का परिणामी बजट।
[Placed in Library, See No. LT 4453/16/16] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table a copy ofthe Outcome Budget (Hindi and English versions) of the Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, for the year 2016-2017. [Placed in Library, See No. LT 4454/16/16] ग्रामीण विकास मंत्रालय में राज्य मंत्री (श्री सुदर्शन भगत) : महोदया, मैं श्री राम कृपाल यादव जी की ओर से संविधान के अनुच्छेद 309 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ :-
(एक) सा0का0नि0 365 (अ) जो 7 मई, 2015 के भारत के राजपत्र में प्रकाशित हुए थे तथा जिनके द्वारा उसमें उल्लिखित दो अधिसूचनाओं को निरस्त किया गया है।
(दो) पेयजल और स्वच्छता मंत्रालय, मल्टी टास्किंग स्टाफ, भर्ती (संशोधन) नियम, 2015 जो 7 मई 2015 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0 366 (अ) में प्रकाशित हुए थे।
[Placed in Library, See No. LT 4455/16/16] रसायन और उर्वरक मंत्रालय में राज्य मंत्री (श्री हंसराज गंगाराम अहीर): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) कंपनी अधिनियम, 1956 की धारा 619क की उपधारा (1) के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)-
(क) (एक) नेशनल फर्टिलाइजर्स लिमिटेड, नई दिल्ली के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) नेशनल फर्टिलाइजर्स लिमिटेड, नई दिल्ली का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4456/16/16] (ख) (एक) मद्रास फर्टिलाइजर्स लिमिटेड, चेन्नई के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) मद्रास फर्टिलाइजर्स लिमिटेड, चेन्नई का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4457/16/16] (ग) (एक) फर्टिलाइजर्स कारपोरेशन ऑफ इंडिया लिमिटेड, नई दिल्ली के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण।
(दो) फर्टिलाइजर्स कारपोरेशन ऑफ इंडिया लिमिटेड, नई दिल्ली का वर्ष 2014- 2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक- महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4458/16/16] (घ) (एक) हिन्दुस्तान फर्टिलाइजर्स कॉरपोरेशन लिमिटेड, नई दिल्ली के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) हिन्दुस्तान फर्टिलाइजर्स कॉरपोरेशन लिमिटेड, नई दिल्ली का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4459/16/16] (ड.) (एक) एफसीआई अरावली जिप्सम एण्ड मिनरल्स इंडिया लिमिटेड, जोधपुर के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) एफसीआई अरावली जिप्सम एण्ड मिनरल्स इंडिया लिमिटेड, जोधपुर का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4460/16/16] (च) (एक) प्रोजेक्ट्स एण्ड डेवलपमेंट इंडिया लिमिटेड, नोएडा के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) प्रोजेक्ट्स एण्ड डेवलपमेंट इंडिया लिमिटेड, नोएडा का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4461/16/16] (छ) (एक) ब्रह्मपुत्र वैली फर्टिलाइजर कॉरपोरेशन लिमिटेड डिब्रूगढ़ के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) ब्रह्मपुत्र वैली फर्टिलाइजर कॉरपोरेशन लिमिटेड डिब्रूगढ़ के वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4462/16/16] (ज) (एक) राष्ट्रीय केमिकल्स फर्टिलाइजर्स लिमिटेड, मुंबई के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) राष्ट्रीय केमिकल्स फर्टिलाइजर्स लिमिटेड, मुंबई के वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4463/16/16] (झ) (एक) फर्टिलाइजर्स एण्ड केमिकल्स त्रावणकोर लिमिटेड, कोचीन के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण। (दो) फर्टिलाइजर्स एण्ड केमिकल्स त्रावणकोर लिमिटेड, कोचीन का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। (2) उपर्युक्त (1) की मद संख्या (क) से (छ) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाले सात विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4464/16/16] (3) वर्ष 2016-2017 के लिए रसायन और उर्वरक मंत्रालय की अनुदानों की विस्तृत मांगों की प्रति (हिन्दी तथा अंग्रेजी संस्करण) [Placed in Library, See No. LT 4465/16/16] THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS (SHRI MANOJ SINHA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Rail Land Development Authority, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Rail Land Development Authority, New Delhi, for the year 2014-2015.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 4466/16/16] (3) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(a) (i) Review by the Government of the working of the Kolkata Metro Rail Corporation Limited, Kolkata, for the year 2014-2015.
(ii) Annual Report of the Kolkata Metro Rail Corporation Limited, Kolkata, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 4467/16/16]
(b) (i) Review by the Government of the working of the Bharat Wagon and Engineering Company Limited, Patna, for the year 2014-2015.
(ii) Annual Report of the Bharat Wagon and Engineering Company Limited, Patna, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 4468/16/16] (c) (i) Review by the Government of the working of the Burn Standard Company Limited, Kolkata, for the year 2014-2015. (ii) Annual Report of the Burn Standard Company Limited, Kolkata, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library, See No. LT 4469/16/16] (d) (i) Review by the Government of the working of the IRCON International Limited, New Delhi, for the year 2014-2015.
(ii) Annual Report of the IRCON International Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (4) Four statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4470/16/16] खान मंत्रालय में राज्य मंत्री तथा इस्पात मंत्रालय में राज्य मंत्री (श्री विष्णु देव साय) : महोदया, मैं निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ :-
(1) वर्ष 2016-2017 के लिए इस्पात मंत्रालय की अनुदानों की विस्तृत मांगें।
[Placed in Library, See No. LT 4471/16/16] (2) वर्ष 2016-2017 के लिए खान मंत्रालय की अनुदानों की विस्तृत मांगें।
[Placed in Library, See No. LT 4472/16/16] (3) वर्ष 2016-2017 के लिए इस्पात मंत्रालय का परिणामी बजट।
[Placed in Library, See No. LT 4473/16/16] मानव संसाधन विकास मंत्रालय में राज्य मंत्री (डॉ. रामशंकर कठेरिया): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) (एक) नेशनल बुक ट्रस्ट, इंडिया, नई दिल्ली के वर्ष 2014-2015 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) नेशनल बुक ट्रस्ट, इंडिया, नई दिल्ली के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)। (2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4474/16/16] THE MINISTER OF STATE IN THE MINISTRY OF SCIENCE AND TECHNOLOGY AND MINISTER OF STATE IN THE MINISTRY OF EARTH SCIENCES (SHRI Y.S. CHOWDARY): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Technology Development Board, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Technology Development Board, New Delhi, for the year 2014-2015. (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 4475/16/16] (3) A copy each of the following papers (Hindi and English versions):- (i) Detailed Demands for Grants of the Ministry of Science and Technology for the year 2016-2017. [Placed in Library, See No. LT 4476/16/16] (ii) Outcome Budget of the Department of Scientific and Industrial Research, Ministry of Science and Technology, for the year 2016-2017. [Placed in Library, See No. LT 4477/16/16] (iii) Outcome Budget of the Department of Bio-technology, Ministry of Science and Technology, for the year 2016-2017. [Placed in Library, See No. LT 4478/16/16] (iv) Outcome Budget of the Department of Science and Technology, Ministry of Science and Technology, for the year 2016-2017. [Placed in Library, See No. LT 4479/16/16]
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Pension Fund Regulatory and Development Authority, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Pension Fund Regulatory and Development Authority, New Delhi, for the year 2014-2015.
[Placed in Library, See No. LT 4480/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 114 of the Insurance Act, 1938:-
(i) The Insurance (Procedure for Holding Inquiry by Adjudicating Officer) Rules, 2016 published in Notification No. G.S.R. 178(E) in Gazette of India dated 17th February, 2016.
(ii) The Insurance (Appeal to Securities Appellate Tribunal) Rules, 2016 published in Notification No. G.S.R. 179(E) in Gazette of India dated 17th February, 2016.
[Placed in Library, See No. LT 4481/16/16] (3) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Amendment) Regulations, 2016 published in Notification No. G.S.R. 165(E) in Gazette of India dated 15th February, 2016.
(ii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Second Amendment) Regulations, 2016 published in Notification No. G.S.R. 166(E) in Gazette of India dated 15th February, 2016.
[Placed in Library, See No. LT 4482/16/16] (4) A copy of Notification No. G.S.R.186(E) (Hindi and English versions) published in Gazette of India dated 22nd February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 51/2015-Customs (ADD) dated 21st October, 2015 under sub-section (7) of Section 9A of the Customs Tariff Act, 1975. [Placed in Library, See No. LT 4483/16/16] (5) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.205(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to exempt CVD on imported media with recorded Information Technology Software on so much value as is equivalent to the value of the Information Technology Software recorded on the said media which is leviable to Service tax under Finance Act, 1994.
(ii) G.S.R.206(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iii) G.S.R.207(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 171/93-Cus., dated 16th September, 1993.
(iv) G.S.R.208(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(v) G.S.R.209(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(vi) G.S.R.210(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(vii) G.S.R.211(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 25/1999-Cus., dated 28th February, 1999.
(viii) G.S.R.212(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 25/2002-Cus., dated 1st March, 2002.
(ix) G.S.R.213(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 24/2005-Cus., dated 1st March, 2005.
(x) G.S.R.214(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 230/86-Cus., dated 3rd April, 1986.
(xi) G.S.R.215(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 42/96-Cus., dated 23rd July, 1996.
(xii) G.S.R.216(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 81/2005-Cus., dated 8th September, 2005.
(xiii) G.S.R.217(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 72/1994-Cus., dated 1st March, 1994.
(xiv) The Baggage Rules, 2016 published in Notification No. G.S.R.218(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xv) The Customs Baggage Declaration (Amendment) Regulations, 2016 published in Notification No. G.S.R.219(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xvi) The Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2016 published in Notification No. G.S.R.220(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xvi) G.S.R.221(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum superseding Notification No. 17/2011-Cus.,(N.T.) dated 1st March, 2011.
[Placed in Library, See No. LT 4484/16/16] (6) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) G.S.R.222(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to amend notifications, mentioned therein, relating to area based exemptions, so as to carry out Budgetary changes.
(ii) G.S.R.223(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to amend notifications, mentioned therein, relating to area based exemptions, so as to carry out Budgetary changes.
(iii) G.S.R.224(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 7/2012-C.E., dated 17th March, 2012.
(iv) G.S.R.225(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 8/2003-C.E., dated 17th March, 2012.
(v) G.S.R.226(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 1/2011-C.E., dated 1st March, 2011.
(vi) G.S.R.227(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 2/2011-C.E., dated 1st March, 2011.
(vii) G.S.R.228(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to exempt central excise duty on media with recorded Information Technology Software on so much value as is equivalent to the value of the Information Technology Software recorded on the said media which is leviable to Service tax under Finance Act, 1994.
(viii) G.S.R.229(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(ix) G.S.R.230(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum rescinding Notification No. 62/91-C.E., dated 25th July, 1991.
(x) G.S.R.231(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 33/2005-C.E., dated 8th September, 2005.
(xi) G.S.R.232(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 30/2004-C.E., dated 9th July, 2004.
(xii) G.S.R.233(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 16/2010-C.E., dated 27th February, 2010.
(xiii) G.S.R.234(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 42/2008-C.E., dated 1st July, 2008.
(xiv) G.S.R.235(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 6/2005-C.E., dated 1st July, 2008.
(xv) G.S.R.236(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to provide a procedure for obtaining Centralized Registration for manufacturers of articles of jewellery.
(xvi) G.S.R.237(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 35/2001-C.E.(N.T.), dated 26th June, 2001.
(xvii) G.S.R.238(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 9/2012-C.E.(N.T.), dated 17th March, 2012.
(xviii) The Central Excise (Amendment) Rules, 2016 published in Notification No. G.S.R.239(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xix) The Pan Masala Packing Machines (Capacity Determination and Collection of Duty) Amendment Rules, 2016 published in Notification No. G.S.R.240(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xx) The Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Amendment Rules, 2016 published in Notification No. G.S.R.241(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xxi) G.S.R.242(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 20/2001-C.E.(N.T.), dated 30th April, 2001.
(xxii) G.S.R.243(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 49/2008-C.E.(N.T.), dated 24th December, 2008.
(xxiii)The CENVAT Credit (Third Amendment) Rules, 2016 published in Notification No. G.S.R.244(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xxiv) G.S.R.245(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 27/2012-C.E.(N.T.), dated 18th June, 2012.
(xxv) G.S.R.246(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum superseding Notification No. 5/2011-CE(NT) dated 1st March, 2011.
(xxvi)G.S.R.247(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 42/2001-C.E.(N.T.), dated 26th June, 2001.
(xxvii)G.S.R.248(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 31/2007-C.E.(N.T.), dated 2nd August, 2007.
(xxviii)G.S.R.249(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 19/2004-C.E.(N.T.), dated 6th September, 2004. (xxix) G.S.R.250(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-C.E.(N.T.), dated 26th June, 2001. (xxx) The Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable and other Goods) Rules, 2016 published in Notification No. G.S.R.251(E) in Gazette of India dated 1st March, 2016 together with an explanatory memorandum.
(xxxi) G.S.R.252(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 21/2004-C.E.(N.T.), dated 6th September, 2004. [Placed in Library, See No. LT 4485/16/16] (7) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of section 83 of the Finance Act, 2010:-
(i) G.S.R.253(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum rescinding Notification No. 1/2015-Clean Energy Cess dated 1st March, 2015.
(ii) G.S.R.254(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 05/2010-Clean Energy Cess dated 22nd June, 2010.
[Placed in Library, See No. LT 4486/16/16] (8) A copy of Notification No. G.S.R.255(E) (Hindi and English versions) published in Gazette of India dated 1st March, 2016, together with an explanatory memorandum seeking to provide effective rates of Infrastructure Cess on specified goods under sub-section (2) of section 38 of the Central Excise Act, 1944 read with sub-clause (3) of clause 159 of the Finance Bill, 2016. [Placed in Library, See No. LT 4487/16/16] (9) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 94 of the Finance Act, 1994:-
(i) G.S.R.256(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 26/2012-Service Tax dated 20th June, 2012.
(ii) G.S.R.257(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 25/2012-Service Tax dated 20th June, 2012.
(iii) The Point of Taxation (Amendment) Rules, 2016 published in Notification No. G.S.R. 258(E) in Gazette of India dated 1st March, 2016, together with an explanatory memorandum.
(iv) G.S.R.259(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to exempt services in relation to Information Technology Software recorded on a media bearing RSP, provided Central Excise Duty has been paid.
(v) G.S.R.260(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 32/2012-Service Tax dated 20th June, 2012.
(vi) G.S.R.261(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to prescribe interest rate under section 75 of the Finance Act, 1994.
(vii) G.S.R.262(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 8/2006-Service Tax dated 19th April, 2006.
(viii) G.S.R.263(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to bring into effect provisions of by-clause (h) of section 107 of the Finance Act, 2015.
(ix) G.S.R.264(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to bring into effect certain provisions of notification No. 07/2015-Service Tax dated 1st March, 2015.
(x) G.S.R.265(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum seeking to bring into effect certain provisions of notification No. 05/2015-Service Tax dated 1st March, 2015.
(xi) G.S.R.266(E) published in Gazette of India dated 1st March, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 30/2012-Service Tax dated 20th June, 2012.
(xii) The Service Tax (Amendment) Rules, 2016 published in Notification No. G.S.R.267(E) published in Gazette of India dated 1st March, 2016, together with an explanatory memorandum.
[Placed in Library, See No. LT 4488/16/16] THE MINISTER OF STATE IN THE MINISTRY OF URBAN DEVELOPMENT AND MINISTER OF STATE IN THE MINISTRY OF HOUSING AND URBAN POVERTY ALLEVIATION (SHRI BABUL SUPRIYO): I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Hindustan Prefab Limited, New Delhi, for the year 2014-2015.
(ii) Annual Report of the Hindustan Prefab Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 4489/16/16] (2) A copy of the Annual Statement (Hindi and English versions) of the discretionary allotments made under 5% discretionary quota during the calendar year 2015. [Placed in Library, See No. LT 4490/16/16] खाद्य प्रसंस्करण उद्योग मंत्रालय में राज्य मंत्री (साध्वी निरंजन ज्योति):महोदया, मैं वर्ष 2016-2017 के लिए खाद्य प्रसंस्करण उद्योग मंत्रालय की अनुदानों की विस्तृत मांगों की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखती हूँ। [Placed in Library, See No. LT 4491/16/16]