Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 7 December, 2010
> Title : Papers laid on the Table of the House by Ministers/members.
MR. CHAIRMAN : Now, Papers to be laid on the Table.
… (Interruptions)
MR. CHAIRMAN: Nothing else will go on record except Papers to be laid on the Table.
(Interruptions) … * THE MINISTER OF FINANCE (SHRI PRANAB MUKHERJEE): I begto lay on the Table a copy of the Mid-Year Analysis 2010-11 (Hindi and English versions) under sec-section (1) of Section 7 of the Fiscal Responsibility and Budget Management Act, 2003.
(Placed in Library, See No. LT 3647/15/10) THE MINISTER OF YOUTH AFFAIRS AND SPORTS (DR. M.S. GILL): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Nehru Yuva Kendra Sangathan, New Delhi, for the year 2008-2009.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Nehru Yuva Kendra Sangathan, New Delhi, for the year 2008-2009.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (1) above.
(Placed in Library, See No. LT 3648/15/10) THE MINISTER OF STATE OF THE MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPRISES (SHRI DINSHA PATEL): 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) Statement regarding Review by the Government of the working of the National Small Industries Corporation Limited, New Delhi, for the year 2009-2010.
(ii) Annual Report of the National Small Industries Corporation Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3649/15/10) (2) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute for Entrepreneurship and Small Business Development, Noida, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Institute for Entrepreneurship and Small Business Development, Noida, for the year 2009-2010.
(Placed in Library, See No. LT 3650/15/10) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Coir Board, Kochi, for the year 2009-2010.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Coir Board, Kochi, for the year 2009-2010.
(iii) A copy of the Annual Accounts (Hindi and English versions) of the Coir Board, Kochi, for the year 2009-2010, together with Audit Report thereon.
(iv) Statement regarding Review (Hindi and English versions) by the Government on the Audited Accounts of the Coir Board, Kochi, for the year 2009-2010.
(Placed in Library, See No. LT 3651/15/10) THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI AJAY MAKEN): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 26 of the National Investigation Agency Act, 2008:-
(i) S.O. 2145(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, West Tripura, Agartala as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(ii) S.O. 2146(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, Dimapur as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(iii) S.O. 2147(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, Aizawl as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(iv) S.O. 2148(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, Shillong as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(v) S.O. 2149(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, Manipur East, Imphal as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(vi) S.O. 2150(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, Yupia, Itanagar as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(vii) S.O. 2151(E) published in Gazette of India dated 1st September, 2010, notifying the Court of Special Judge, (NDPS Act), Bhopal as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(viii) S.O. 2152(E) published in Gazette of India dated 1st September, 2010, notifying the Court of Judicial Commissioner, Ranchi as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(ix) S.O. 2153(E) published in Gazette of India dated 1st September, 2010, notifying the Court of Senior Most Additional Sessions Judge at Chandigarh as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(x) S.O. 2154(E) published in Gazette of India dated 1st September, 2010, notifying the Court of Senior Most Additional Sessions Judge at Mohali, as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xi) S.O. 2155(E) published in Gazette of India dated 1st September, 2010, notifying the Court of Senior Most Additional Sessions Judge at Panchkula as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xii) S.O. 2156(E) published in Gazette of India dated 1st September, 2010, notifying the District Court, Kavaratti as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xiii) S.O. 2157(E) published in Gazette of India dated 1st September, 2010, notifying the District and Sessions Court, Bilaspur as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xiv) S.O. 2158(E) published in Gazette of India dated 1st September, 2010, notifying the Court of Additional District and Sessions Judge-I, Patna as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xv) S.O. 2159(E) published in Gazette of India dated 1st September, 2010, notifying the Court of District and Sessions Judge, Shimla as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xvi) S.O. 2160(E) published in Gazette of India dated 1st September, 2010, notifying the District and Session Court (Special Division-I) at Gangtok, presided over by Hon’ble by Dr. Sonam Wangdi Lepcha, District and Sessions Judge, as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xvii) S.O. 2161(E) published in Gazette of India dated 1st September, 2010, notifying the Court of IV Additional Metropolitan Sessions Judge-cum-XVIII Additional Chief Judge, City Civil Court, Hyderabad as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xviii) S.O. 2162(E) published in Gazette of India dated 1st September, 2010, notifying the Principal District and Sessions Court, Puducherry as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xix) S.O. 2163(E) published in Gazette of India dated 1st September, 2010, notifying the Bomb Blast Court, Chennai as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xx) S.O. 2164(E) published in Gazette of India dated 1st September, 2010, notifying the District and Sessions Court, Dehradun presided over by Hon’ble Shri U. C. Dhyani, District and Sessions Judge as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(xxi) S.O. 2165(E) published in Gazette of India dated 1st September, 2010, notifying the Designated Courts under TADA/POTA at Jammu and Srinagar as the Special Court for purposes of the National Investigation Agency Act, 2008 under sub-section (1) of Section 11 of the said Act for the trial of Scheduled Offences.
(Placed in Library, See No. LT 3652/15/10) (xxii) S.O. 2166(E) published in Gazette of India dated 1st September, 2010, appointing Shri S.B. Faria, Advocate as Special Public Prosecutor for conducting the cases instituted by the National Investigation Agency in the trial courts, appeals, revisions or other matters arising out of the case in revisional or appellate courts established by law in the territory of the State of Goa.
(xxiii) S.O. 2167(E) published in Gazette of India dated 1st September, 2010, appointing Ms. Rohini Salian, Advocate, Bombay High Court, as Special Public Prosecutor for conducting the cases instituted by the National Investigation Agency in the trial courts, appeals, revisions or other matters arising out of the case in revisional or appellate courts established by law in the territory of the State of Maharashtra.
(xxiv) S.O. 2168(E) published in Gazette of India dated 1st September, 2010, appointing Shri D. K. Das, Senior Advocate, Guwahati High Court, as Special Public Prosecutor for conducting the cases instituted by the National Investigation Agency in the trial courts, appeals, revisions or other matters arising out of the case in revisional or appellate courts established by law in the territory of the State of Assam.
(xxv) S.O. 2169(E) published in Gazette of India dated 1st September, 2010, appointing S/Shri K. N. Ravindran and M. Ajay, Advocates, as Special Public Prosecutors for conducting the cases instituted by the National Investigation Agency in the trial courts, appeals, revisions or other matters arising out of the case in revisional or appellate courts established by law in the territory of the State of Kerala.
(Placed in Library, See No. LT 3653/15/10) (2) A copy of the Central Reserve Police Force Sub-Inspector (Ministerial), Inspector (Ministerial) and Subedar Major (Ministerial) Recruitment Rules, 2010 (Hindi and English versions) published in Notification No. G.S.R. 868(E) in Gazette of India dated 29th October, 2010 under sub-section (3) of Section 18 of the Central Reserved Police Force Act, 1949.
(Placed in Library, See No. LT 3654/15/10) (3) (i) A copy of the Annual Report (Hindi and English versions) of the REPCO Bank, Chennai, for the year 2009-2010, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the REPCO Bank, Chennai, for the year 2009-2010.
(Placed in Library, See No. LT 3655/15/10) (4) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) A copy of the Review by the Government of the working of the Rehabilitation Plantations Limited, Punalur, for the year 2009-2010, alongwith Audited Accounts.
(ii) Annual Report of the Rehabilitation Plantations Limited, Punalur, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3656/15/10) (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 156 of the Indo-Tibetan Border Police Force Act, 1992:-
(i) The Indo-Tibetan Border Police Force Veterinary Cadre Group ‘A’ Posts Recruitment Rules, 2010 published in Notification No. G.S.R. 853(E) in Gazette of India dated 22nd October, 2010.
(ii) The Indo-Tibetan Border Police Force Veterinary Cadre (Group ‘B’ Posts) Hindi Translators Recruitment Rules, 2010 published in Notification No. G.S.R. 877(E) in Gazette of India dated 2nd November, 2010.
(iii) The Indo-Tibetan Border Police Force, Assistant Sub-Inspector (Stenographer), Group ‘C’ Post, Recruitment (Amendment) Rules, 2010 published in Notification No. G.S.R. 907(E) in Gazette of India dated 12th November, 2010.
(Placed in Library, See No. LT 3657/15/10) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND MINISTER OF STATE IN THE MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (PROF. K.V. THOMAS): 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:-
(a) (i) Review by the Government of the working of the National Seeds Corporation Limited, New Delhi, for the year 2009-2010.
(ii) Annual Report of the National Seeds Corporation Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3658/15/10)
(b) (i) Review by the Government of the working of the State Farms Corporation of India Limited, New Delhi, for the year 2009-2010.
(ii) Annual Report of the State Farms Corporation of India Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3659/15/10)
(c) (i) Review by the Government of the working of the Hindustan Vegetable Oils Corporation Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts.
(ii) Annual Report of the Hindustan Vegetable Oils Corporation Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3660/15/10) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Consumer Coordination Council, Noida, for the year 2008-2009, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Consumer Coordination Council, Noida, for the year 2008-2009.
(Placed in Library, See No. LT 3661/15/10) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Ch. Charan Singh National Institute of Agricultural Marketing, Jaipur, for the year 2009-2010, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Ch. Charan Singh National Institute of Agricultural Marketing, Jaipur, for the year 2009-2010.
(Placed in Library, See No. LT 3662/15/10) (4) (i) A copy of the Annual Report (Hindi and English versions) of the Central Agricultural University, Imphal, for the year 2007-2008.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Agricultural University, Imphal, for the year 2007-2008.
(Placed in Library, See No. LT 3663/15/10) (5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (4) above.
(6) (i) A copy of the Annual Report (Hindi and English versions) of the VOICE Society, New Delhi, for the year 2008-2009, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the VOICE Society, New Delhi, for the year 2008-2009, for the year 2009-2010.
(Placed in Library, See No. LT 3664/15/10) (7) A copy of the Bureau of Indian Standards (Amendment) Rules, 2010 (Hindi and English versions) published in Notification No. G.S.R. 887(E) in Gazette of India dated 8th November, 2010 under Section 39 of the Bureau of Indian Standards Act, 1986.
(Placed in Library, See No. LT 3665/15/10) … (Interruptions)
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF WATER RESOURCES (SHRI PAWAN KUMAR BANSAL): On behalf of Shri S. Jagathrakshakan, I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Broadcast Engineering Consultants India Limited and the Ministry of Information and Broadcasting for the year 2010-2011.
(Placed in Library, See No. LT 3666/15/10) THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (KUNWAR R.P.N. SINGH): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956:-
(i) S.O. 2788(E) published in Gazette of India dated the 16th November, 2010, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 75 in the State of Madhya Pradesh.
(ii) S.O. 2789(E) published in Gazette of India dated the 16th November, 2010, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 92 in the State of Madhya Pradesh.
(iii) S.O. 580(E) published in Gazette of India dated the 11th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 37 (Morabazar-Khaloighuguti Section) in the State of Assam.
(iv) S.O. 996(E) published in Gazette of India dated the 3rd May, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Nalbari-Bijni Section) in the State of Assam.
(v) S.O. 998(E) published in Gazette of India dated the 3rd May, 2010, authorising the Land Acquisition Collector, (South-West), Delhi, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 236 in the State of NCT of Delhi.
(vi) S.O. 999(E) published in Gazette of India dated the 3rd May, 2010, authorising Additional District Magistrate/Land Acquisition Collector, (South-West), Delhi, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 236 in the State of NCT of Delhi.
(vii) S.O. 1533(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 236 (Andheria More to Delhi/Haryana Border) in the State of NCT of Delhi.
(viii) S.O. 2459(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Bareilly-Sitapur Section) in the State of Uttar Pradesh.
(ix) S.O. 2466(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Varanasi-Aurangabad Section) in the State of Uttar Pradesh.
(x) S.O. 2255(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Bhubaneswar-Uttara Sasan Section) in the State of Orissa.
(xi) S.O. 1813(E) published in Gazette of India dated the 23rd July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar and Bhubaneswar-Kolkata Sections) in the State of Orissa.
(xii) S.O. 1544(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Sambalpur-Bargarh-Orissa/Chhattisgarh Section) in the State of Orissa.
(xiii) S.O. 1959(E) published in Gazette of India dated the 11th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Malibarahi-Siriapur Section) in the State of Orissa.
(xiv) S.O. 2079(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Kabirajpur-Biragobindapur Section) in the State of Orissa.
(xv) S.O. 1541(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Lingipur-Sardeipur Section) in the State of Orissa.
(xvi) S.O. 2273(E) published in Gazette of India dated the 14th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Dolagobindapur-Malatipatpur Section) in the State of Orissa.
(xvii) S.O. 2245(E) published in Gazette of India dated the 13th September, 2010, containing corrigendum to the Notification No. S.O. 1293(E) (in English version only) dated 1st June, 2010.
(xviii) S.O. 2254(E) published in Gazette of India dated the 13th September, 2010, containing corrigendum to the Notification No. S.O. 1310(E) (in English version only) dated 13th September, 2010.
(xix) S.O. 2385(E) published in Gazette of India dated the 30th September, 2010, containing corrigendum to the Notification No. S.O. 1813(E) dated 23rd July, 2010.
(xx) S.O. 2247(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Uttarasasana-Malatipatpur Section) in the State of Orissa.
(xxi) S.O. 2266(E) published in Gazette of India dated the 14th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 215 (Panikoili-Rimuli Section) in the State of Orissa.
(xxii) S.O. 1808(E) published in Gazette of India dated the 23rd July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Bhubaneswar-Uttara Sasan Section) in the State of Orissa.
(xxiii) S.O. 2244(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Birapartappur-Samjajpur Section) in the State of Orissa.
(xxiv) S.O. 2308(E) published in Gazette of India dated the 17th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4A (Belgaum-Goa/Karnataka Border Section) in the State of Karnataka.
(xxv) S.O. 2270(E) published in Gazette of India dated the 14th September, 2010, making certain amendments in the Notification No. S.O. 840(E) dated 1st June, 2006.
(xxvi) S.O. 2215(E) published in Gazette of India dated the 9th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 17 in the State of Karnataka.
(xxvii) S.O. 1874(E) published in Gazette of India dated the 30th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Hyderabad-Bangalore Section) in the State of Karnataka.
(xxviii)S.O. 1724(E), S.O. 1725(E) and S.O. 1726(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 13 (Bijapur-Hungund Section) in the State of Madhya Pradesh.
(xxix) S.O. 2220(E) published in Gazette of India dated the 10th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 37 (Morabazar-Khaloighuguti Section) in the State of Assam.
(xxx) S.O. 1643(E) published in Gazette of India dated the 12th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 44 (Meghalaya/Assam Border to Tripura/Assam Border) in the State of Assam.
(xxxi) S.O. 1870(E) published in Gazette of India dated the 30th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of Assam.
(xxxii) S.O. 1051(E) published in Gazette of India dated the 10th May, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Nalbari-Bijni Section) in the State of Assam.
(xxxiii) S.O. 2053(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of Assam.
(xxxiv)S.O. 2081(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Bijni-Nalbari Section) in the State of Assam.
(xxxv) S.O. 1714(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 in the State of Tamil Nadu.
(xxxvi)S.O. 1715(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 47 (Chengapalli-Walayar Section) in the State of Tamil Nadu.
(xxxvii) S.O. 1932(E) published in Gazette of India dated the 9th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 205 (Tiruttani-Chennai Section) in the State of Tamil Nadu.
(xxxviii) S.O. 1961(E) published in Gazette of India dated the 11th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 47 (Chengapalli-Walayar Section) in the State of Tamil Nadu.
(xxxix) S.O. 2221(E) published in Gazette of India dated the 10th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 68 (Salem-Ulundurpet Section) in the State of Tamil Nadu.
(xl) S.O. 2309(E) published in Gazette of India dated the 17th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 205 in the State of Tamil Nadu.
(xli) S.O. 2461(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 205 (Tiruttani-Chennai Section) in the State of Tamil Nadu.
(xlii) S.O. 2537(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Puducherry-Tindivanam Section) in the State of Tamil Nadu.
(xliii) S.O. 1962(E) published in Gazette of India dated the 11th August, 2010, making certain amendments in the Notification No. S.O. 1813(E) dated 24th July, 2009.
(xliv) S.O. 2249(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 68 (Salem-Ulundurpet Section) in the State of Tamil Nadu.
(xlv) S.O. 2380(E) published in Gazette of India dated the 30th September, 2010, regarding acquisition of land for building, maintenance, management and operation of new four lane Elevated Road from Chennai Port to Maduravoya on National Highway No. 4 in the State of Tamil Nadu.
(xlvi) S.O. 2555(E) published in Gazette of India dated the 13th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 205 (Tiruttani-Chennai Section) in the State of Tamil Nadu.
(xlvii) S.O. 2621(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 1A (Jalandhar-Pathankot and Pathankot-Jammu Sections) in the State of Punjab.
(xlviii) S.O. 2622(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 1A (Jalandhar-Pathankot Section) in the State of Himachal Pradesh.
(xlix) S.O. 2623(E) and S.O. 262(E) published in Gazette of India dated the 5th August, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 1A (Mukerian-Pathankot Section) in the State of Punjab.
(l) S.O. 2108(E) published in Gazette of India dated the 30th August, 2010, making certain amendments in the Notification No. S.O. 3198(E) dated 14th December, 2009.
(li) S.O. 2533(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 1 (Panipat-Jallandhar Section) in the State of Punjab.
(lii) S.O. 2825(E) published in Gazette of India dated the 23rd November, 2010, authorising the officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 216 (Raigarh-Saraipalli Section) in the State of Chhattisgarh.
(liii) S.O. 1540(E) published in Gazette of India dated the 25th June, 2010, containing corrigendum to the Notification No. S.O. 955(E) dated 26th April, 2010.
(liv) S.O. 2536(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 26(B) (Umaranala to Madhya Pradesh/Maharashtra State Border Section) in the State of Madhya Pradesh.
(lv) S.O. 2460(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Jabalpur-Rajmarg Crossing Section) in the State of Madhya Pradesh.
(lvi) S.O. 2538(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Jabalpur-Rajmarg Crossing Section) in the State of Madhya Pradesh.
(lvii) S.O. 2743(E) published in Gazette of India dated the 8th November, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Design Chainage) in the State of Madhya Pradesh.
(lviii) S.O. 2691(E) published in Gazette of India dated the 1st November, 2010, making certain amendments in the Notification No. S.O. 1701(E) dated 19th July, 2010.
(lix) S.O. 2251(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(lx) S.O. 2534(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(lxi) S.O. 2620(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(lxii) S.O. 2632(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Surat-Dahisar Section) in the State of Gujarat.
(lxiii) S.O. 2594(E) published in Gazette of India dated the 19th October, 2010, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 8D (Junagadh Section) in the State of Gujarat.
(lxiv) S.O. 2612(E) published in Gazette of India dated the 22nd October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(lxv) S.O. 2614(E) and S.O. 2615(E) published in Gazette of India dated the 25th October, 2010 regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(2) Five statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (iii), (iv), (xxx), (xxxi) and (xxxii) of (1) above.
(Placed in Library, See No. LT 3667/15/10) … (Interruptions)