Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 8 February, 2019
Sixteenth Loksabha > Ttile: Papers laid on the Table of the House by Ministers/Members.
HON. SPEAKER: Now, Papers to be laid on the Table.
… (Interruptions)
स्वास्थ्य और परिवार कल्याणमंत्रालय मेंराज्य मंत्री (श्री अश्विनी कुमारचौबे) : अध्यक्ष महोदया, मैं अपने वरिष्ठ सहयोगीश्री जगत प्रकाश नड्डा की ओर से निम्नलिखित पत्र सभा पटल पर रखता हूं :
(1) (एक) ऑल इंडिया इंस्टिट्यूट ऑफ मेडिकल साइंसेज, जोधपुर के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) ऑल इंडिया इंस्टिट्यूट ऑफ मेडिकल साइंसेज, जोधपुर के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी 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 10811/16/19] THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) (SHRI SHRIPAD YESSO NAIK): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the National Academy of Ayurveda, New Delhi, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Academy of Ayurveda, New Delhi, for the year 2017-2018.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 10812/16/19] (3) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Naturopathy, Pune, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Naturopathy, Pune, for the year 2017-2018. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 10813/16/19] (5) (i) A copy of the Annual Report (Hindi and English versions) of the Morarji Desai National Institute of Yoga, New Delhi, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Morarji Desai National Institute of Yoga, New Delhi, for the year 2017-2018. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library, See No. LT 10814/16/19] (7) (i) A copy of the Annual Report (Hindi and English versions) of the North Eastern Institute of Folk Medicine, Pasighat, for the years 2012-2013 to 2016-2017, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the North Eastern Institute of Folk Medicine, Pasighat, for the years 2012-2013 to 2016-2017. (8) Five statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. [Placed in Library, See No. LT 10815/16/19] (9) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 36 of the Indian Medicine Central Council Act, 1970:-
(i) The Indian Medicine Central Council (Post-graduate Siddha Education) Amendment Regulations, 2018 published in Notification No. F. No. 18-12/2018-Siddha (Syllabus PG) in Gazette of India dated 10th December, 2018.
(ii) The Indian Medicine Central Council (Post-graduate Ayurveda Education) Amendment Regulations, 2018 published in Notification No. F. No. 4-90/2018-P.G. Regulation (Ayurved) in Gazette of India dated 10th December, 2018.
(iii) The Indian Medicine Central Council (Post-graduate Unani Medical Education) Amendment Regulations, 2018 published in Notification No. F. No. 11-77/2018-Unani (P.G. Regulation) in Gazette of India dated 10th December, 2018.
(iv) The Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Amendment Regulations, 2018 published in Notification No. F. No. 24-14/2018-(UG Regulation) in Gazette of India dated 10th December, 2018.
[Placed in Library, See No. LT 10816/16/19] (10) (i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Ayurvedic Sciences, New Delhi, for the year 2017-2018.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Central Council for Research in Ayurvedic Sciences, New Delhi, for the year 2017-2018, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Ayurvedic Sciences, New Delhi, for the year 2017-2018. (11) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (10) above. [Placed in Library, See No. LT 10817/16/19] THE MINISTER OF STATE OF THE MINISTRY OF CULTURE AND MINISTER OF STATE IN THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE (DR. MAHESH SHARMA): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Forest Management, Bhopal, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Forest Management, Bhopal, for the year 2017-2018.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 10818/16/19] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): Madam, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 31 of the Securities and Exchange Board of India Act, 1992:-
(i) The Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Market (Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/56 in Gazette of India dated 31st December, 2018.
(ii) The Securities and Exchange Board of India (Prohibition of Insider Trading)(Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/59 in Gazette of India dated 31st December, 2018.
[Placed in Library, See No. LT 10819/16/19] (2) A copy of the National Savings Time Deposit (Amendment) Rules, 2019 (Hindi and English versions) published in Notification No. G.S.R.14(E) in Gazette of India dated 7th January, 2019 under sub-section (3) of Section 15 of the Government Savings Promotion Act, 1873. [Placed in Library, See No. LT 10820/16/19] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): Madam, with your permission, on behalf of my colleague Shri Shiv Pratap Shukla, I rise to lay on the Table:-
(1) A copy of the Consolidated Report (Hindi and English versions) on the working of Public Sector Banks for the year ended 31st March, 2018.
[Placed in Library, See No. LT 10821/16/19] (2) A copy of the Report (Hindi and English versions) of National Housing Bank on Trend and Progress of Housing in India 2017. [Placed in Library, See No. LT 10822/16/19] (3) A copy of the Annual Report (Hindi and English versions) of the National Housing Bank, New Delhi, for the year 2017-2018, alongwith Audited Accounts under sub-section (5) of Section 40 of the National Housing Bank Act, 1987. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 10823/16/19] (5) A copy of the Annual Report (Hindi and English versions) of the Small Industries Development Bank of India (Part I & II), Mumbai, for the year 2017-2018, alongwith Audited Accounts. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library, See No. LT 10824/16/19] (7) A copy of the Annual Accounts (Hindi and English versions) of the Insurance Regulatory and Development Authority of India, Hyderabad, for the year 2017-2018, together with Audit Report thereon. [Placed in Library, See No. LT 10825/16/19] (8) A copy of the Notification No. G.S.R.809(E) (Hindi and English versions) published in Gazette of India dated 24th August, 2018 making certain amendments in Notification No. G.S.R.15(E) dated 9th January, 2007 under sub-section (3) of Section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993. [Placed in Library, See No. LT 10826/16/19] (9) A copy each of the following Notifications (Hindi and English versions) under Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) Notification No. F. No. IRDAI/RI/1/152/2019 published in Gazette of India dated 16th January, 2019 making the notification regarding “Obligatory Cession for the financial year 2018-19”.
(ii) The Insurance Regulatory and Development Authority of India (Re-insurance) Regulations, 2018 published in Notification No. F. No. IRDAI/Reg/4/151/2018 in Gazette of India dated 5th December, 2018.
[Placed in Library, See No. LT 10827/16/19] (10) A copy each of the following Notifications (Hindi and English versions) under Section 166 of the Central Goods and Service Tax Act, 2017:-
(i) G.S.R.1244(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the time period specified in Notification No. 31/2018-CT dated 06.08.2018 for availing the special procedure for completing migration of taxpayers who received provisional IDs but could not complete the migration process.
(ii) G.S.R.1245(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the time limit for furnishing the return in FORM GSTR-3B for the newly migrated taxpayers.
(iii) G.S.R.1246(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the time limit for furnishing the return in FORM GSTR-3B for the newly migrated taxpayers.
(iv) G.S.R.1247(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the time limit for furnishing the return in FORM GSTR-3B for the newly migrated taxpayers.
(v) G.S.R.1248(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the time limit for furnishing the details of outward supplies in FORM GSTR-1 for the newly migrated taxpayers.
(vi) G.S.R.1249(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the time limit for furnishing the details of outward supplies in FORM GSTR-1 for the newly migrated taxpayers.
(vii) G.S.R.1250(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to exempt supplies made by Government Departments and PSUs to other Government Departments and vice-versa from TDS.
(viii) The Central Goods and Service Tax (Fourteenth Amendment) Rules, 2018 published in Notification No. G.S.R.1251(E) in Gazette of India dated 31st December, 2018, together with an explanatory memorandum.
(ix) G.S.R.1252(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to fully waive the amount of late fees leviable on account of delayed furnishing of FORM GSTR-1 for the period July, 2017 to September, 2018 in specified cases.
(x) G.S.R.1253(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to specify the late fee payable for delayed filing of FORM GSTR-3B and fully waive the amount of late fees leviable on account of delayed furnishing of FORM GSTR-3B for the period July, 2017 to September, 2018 in specified cases.
(xi) G.S.R.1254(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to fully waive the amount of late fees leviable on account of delayed furnishing of FORM GSTR-4 for the period July, 2017 to September, 2018.
(xii) G.S.R.1255(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the due date for furnishing FORM ITC-04 for the period from July, 2017 to December, 2018 till 31.03.2019.
(xiii) G.S.R.1283(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend Notification No. 2/2017 - Central Taxes dated 19.06.2017.
(xiv) S.O.6109(E) published in Gazette of India dated 11th December, 2018, together with an explanatory memorandum removing difficulty order regarding extension of due date for filing of Annual return (in FORMs GSTR-9, GSTR-9A and GSTR-9C) for FY 2017-18 till 31st March, 2019.
(xv) S.O.6428(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the due date for availing ITC on the invoices or debit notes relating to such invoices issued during the FY 2017-18.
(xvi) S.O.6429(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend Removal of Difficulty Order No. 1/2018 dated 11.12.2018 so as to extend the due date for furnishing of annual returns in FORM GSTR-9, FORM GSTR-9A and reconciliation statement in FORM GSTR-9C for the FY 2017-2018 till 30.06.2019.
(xvii) S.O.6430(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to extend the due date for furnishing the statement in FORM GSTR-8 by e-commerce companies for the months of October to December, 2018 till 31.01.2019.
(xviii) G.S.R.33(E) published in Gazette of India dated 15th January, 2019, together with an explanatory memorandum seeking to amend Notification No. 48/2017 to amend the meaning of Advance Authorisation.
(xix) G.S.R.1261(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend notification No. 1/2017-Central Tax (Rate) dated 28.06.2017 to change GST rates on goods as per recommendations of the GST Council in its 31st meeting.
(xx) G.S.R.1262(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend notification No. 2/2017-Central Tax (Rate) dated 28.06.2017 to exempt GST on goods as per recommendations of the GST Council in its 31st meeting.
(xxi) G.S.R.1263(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to exempt the intra-state supply of gold when supplied by Nominated Agency under the scheme for “Export against supply by nominated agencies” to registered persons, subject to export of jewellery made out of such gold within a period of 90 (ninety) days and other specified conditions.
(xxii) G.S.R.1271(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 11/2017-Central Tax (Rate) dated 28.06.2017 so as to change CGST rates on certain services as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(xxiii) G.S.R.1272(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 12/2017-Central Tax (Rate) dated 28.06.2017 so as to exempt certain services as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(xxiv) G.S.R.1273(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 13/2017-Central Tax (Rate) dated 28.06.2017 so as to specify certain services to be taxed under Reverse Charge Mechanism (RCM) as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(xxv) G.S.R.1274(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to insert explanation in notification No. 11/2017-Central Tax (Rate), Sl. No. 9 (vi) dated 28.06.2017, clarifying scope thereof in exercise of powers conferred under section 11 (3) of CGST Act, 2017.
[Placed in Library, See No. LT 10828/16/19] (11) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Integrated Goods and Service Tax Act, 2017:-
(i) G.S.R.1256(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum Seeking to amend the IGST Rules, 2017 so as to notify the rules for determination of place of supply in case of inter-State supply under sections 10(2), 12(3), 12(7), 12(11) and 13(7) of the IGST Act, 2017.
(ii) G.S.R.1264(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend notification No. 1/2017-Integrated Tax (Rate) dated 28.06.2017 to change GST rates on goods as per recommendations of the GST Council in its 31st meeting.
(iii) G.S.R.1265(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend notification No. 2/2017-Central Tax (Rate) dated 28.06.2017 to exempt GST on goods as per recommendations of the GST Council in its 31st meeting.
(iv) G.S.R.1266(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to exempt the inter-state supply of gold when supplied by Nominated Agency under the scheme for “Export against supply by nominated agencies” to registered persons, subject to export of jewellery made out of such gold within a period of 90 (ninety) days and other specified conditions.
(v) G.S.R.1275(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 8/2017-Integrated Tax (Rate) dated 28.06.2017 so as to change IGST rates of certain services as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(vi) G.S.R.1276(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 9/2017-Integrated Tax (Rate) dated 28.06.2017 so as to exempt certain services as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(vii) G.S.R.1277(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 10/2017-Iintegrated Tax (Rate) dated 28.06.2017 so as to specify certain services to be taxed under Reverse Charge Mechanism (RCM) as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(viii) G.S.R.1278(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum Seeking to insert explanation in notification No. 8/2017-Integrated Tax (Rate), Sl. No. 9 (vi) dated 28.06.2017, clarifying scope thereof in exercise of powers conferred under section 6(3) of IGST Act, 2017.
[Placed in Library, See No. LT 10829/16/19] (12) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Union Territory Goods and Service Tax Act, 2017:-
(i) G.S.R.1267(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend notification No. 1/2017- Union Territory Tax (Rate) dated 28.06.2017 to change GST rates on goods as per recommendations of the GST Council in its 31st meeting.
(ii) G.S.R.1268(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend notification No. 2/2017- Union Territory Tax (Rate) dated 28.06.2017 to exempt GST on goods as per recommendations of the GST Council in its 31st meeting.
(iii) G.S.R.1269(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to exempt the intra-state supply of gold in the Union Territory Tax (Rate) when supplied by Nominated Agency under the scheme for “Export against supply by nominated agencies” to registered persons, subject to export of jewellery made out of such gold within a period of 90 (ninety) days and other specified conditions.
(iv) G.S.R.1279(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 11/2017-Union Territory Tax (Rate) dated 28.06.2017 so as to exempt UTGST rates of certain services as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(v) G.S.R.1280(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 12/2017- Union Territory Tax (Rate) dated 28.06.2017 so as to exempt certain services as recommended by goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(vi) G.S.R.1281(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 13/2017- Union territory Tax (Rate) dated 28.06.2017 so as to specify certain services to be taxed under Reverse Charge Mechanism (RCM) as recommended by Goods and Services Tax Council in its 31st meeting held on 22.12.2018.
(vii) G.S.R.1282(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to insert explanation in notification No. 11/2017-Union Territory Tax (Rate), Sl. No. 9 (vi) dated 28.06.2017, clarifying scope thereof in exercise of powers conferred under section 8(3) of UTGST Act, 2017.
[Placed in Library, See No. LT 10830/16/19] (13) A copy of the Prevention of Money-laundering (Restoration of Confiscated Property) Amendment Rules, 2019 (Hindi and English versions) published in Notification No. G.S.R. 23(E) in Gazette of India dated 11th January, 2019 under Section 74 of the Prevention of Money Laundering Act, 2002. [Placed in Library, See No. LT 10831/16/19] (14) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.1270(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 296/76 dated 02.08.1976 to exempt temporary importation of private road vehicles from IGST and compensation cess.
(ii) G.S.R.1257(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 46/2011-Customs dated 01.06.2011 so as to deepen tariff concessions in respect of specified goods when imported from ASEAN as per the India-ASEAN Free Trade Agreement w.e.f. 01.01.2019.
(iii) G.S.R.1258(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 152/2009-Customs dated 31.12.2009 so as to deepen tariff concessions in respect of specified goods imported from Korea RP as per the India-Korea Comprehensive Economic Partnership Agreement (CEPA) w.e.f. 01.01.2019.
(iv) G.S.R.1259(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to amend notification No. 53/2011-Customs dated 01.07.2011 so as to deeper tariff concessions in respect of specified goods imported from Malaysia as per the India-Malaysia Comprehensive Economic Cooperation Agreement (IMCECA) w.e.f. 01.01.2019.
(v) G.S.R.1260(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum seeking to further amend Notification No. 69/2011-Customs, dated 29th July, 2011 so as to deepen the concessional rate of basic customs duty in respect of tariff item 8708 40 00 [gear box and parts thereof, of specified motor vehicles], w.e.f. 1st of January, 2019, when imported as per the India-Japan Comprehensive Economic Partnership Agreement (IJCEPA).
(vi) G.S.R.60(E) published in Gazette of India dated 29th January, 2019, together with an explanatory memorandum making certain amendments in the Notification No. 57/2017-Cus., dated 30th June, 2017.
(vii) G.S.R.61(E) published in Gazette of India dated 29th January, 2019, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017-Cus.(N.T.), dated 30th June, 2017.
(viii) G.S.R.18(E) published in Gazette of India dated 10th January, 2019, together with an explanatory memorandum making certain amendments in the notifications, mentioned therein.
(ix) G.S.R.4(E) published in Gazette of India dated 3rd January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 208/1977-Cus.(N.T.), dated 1st October, 1977.
(x) S.O.6189(E) published in Gazette of India dated 14th December, 2018, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Gold, Silver and Areca Nuts based on international prices.
(xi) Notification No. 99/2018-Customs (N.T.) dated 20th December, 2018, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xii) S.O.6407(E) published in Gazette of India dated 31st December, 2018, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Gold, Silver and Areca Nuts based on international prices.
(xiii) Notification No. 02/2019-Customs (N.T.) dated 3rd January, 2019, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xiv) Notification No. 03/2019-Customs (N.T.) dated 11th January, 2019, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xv) S.O.302(E) published in Gazette of India dated 15th January, 2019, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Gold, Silver and Areca Nuts based on international prices.
(xvi) Notification No. 05/2019-Customs (N.T.) dated 17th January, 2019, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
[Placed in Library, See No. LT 10832/16/19] (15) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:-
(i) G.S.R.45(E) published in Gazette of India dated 24th January, 2019, together with an explanatory memorandum seeking to rescind notification No. 11/2014-customs (ADD) dated 11th march, 2014, in pursuance of sunset review final findings investigation by the Designated Authority.
(ii) G.S.R.46(E) published in Gazette of India dated 24th January, 2019, together with an explanatory memorandum seeking to impose definitive anti-dumping duty for five years on ‘Metaphenylene Diamine’ originating in or exported from China PR, in pursuance of sunset review final findings investigation by the Designated Authority.
(iii) G.S.R.52(E) published in Gazette of India dated 28th January, 2019, together with an explanatory memorandum seeking to impose definitive anti-dumping duty eighteen months on imports of ‘Fluoroelastomers’ (FKM) originating in or exported from People’s Republic of china in pursuance of final findings investigation by the Designated Authority.
(iv) G.S.R.8(E) published in Gazette of India dated 4th January, 2019, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on imports of ‘Methylene Chloride’ originating in or exported from European Union and United States of America, in pursuance of sunset review final findings investigation by the Designated Authority.
(v) G.S.R.31(E) published in Gazette of India dated 15th January, 2019, together with an explanatory memorandum Seeking to rescind Notification Nos. 30/2018-Customs (ADD) and 31/2018-Customs (ADD) both dated 30th May, 2018 to terminate provisional assessment of all imports of “jute products viz Jute Yarn/Twine (multiple folded/cabled and single), Hessian fabric and “Jute Sacking bags” originating in or exported from Bangladesh or Nepal by M/s. Janata Jute Mills Ltd. (Producer), M/s. Aman Jute Fibrous Ltd. (Producer) and M/s IB Jute Corporation (Exporter/Trader) into India.
(vi) G.S.R.32(E) published in Gazette of India dated 15th January, 2019, together with an explanatory memorandum seeking to further amend notification No. 1/2017-Customs (ADD), dated the 5th January, 2017 to prescribe Anti-Dumping Duty, on imports of “Jute Sacking bags” originating in or exported from Bangladesh by M/s. Janata Jute Mills Ltd. (Producer) and imports of “Jute Yarn/Twine (multiple folded/cabled and single), Hessian fabric and Jute Sacking bags”, originating in or exported from Nepal or Bangladesh by M/s. Aman Jute Fibrous Ltd. (Producer) and M/s IB Jute corporation (Exporter/Trader) into India.
[Placed in Library, See No. LT 10833/16/19] स्वास्थ्य औरपरिवार कल्याणमंत्रालय मेंराज्य मंत्री (श्री अश्विनीकुमार चौबे): मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :
(1) (एक) नई दिल्ली ट्यूबरक्यूलोसिस सेंटर, नई दिल्ली के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) नई दिल्ली ट्यूबरक्यूलोसिस सेंटर, नई दिल्ली के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी 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 10834/16/19] (3) (एक) नेशनल इंस्टिट्यूट ऑफ ट्यूबरक्यूलोसिस एंड रेस्पिरेटरी डिजीजेज, नई दिल्ली के वर्ष2017-2018के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। (दो) नेशनल इंस्टिट्यूट ऑफ ट्यूबरक्यूलोसिस एंड रेस्पिरेटरी डिजीजेज, नई दिल्ली के वर्ष2017-2018के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। (4) उपर्युक्त(3) 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 10835/16/19] (5) (एक) इंडियन फार्माकोपिया कमीशन, गाजियाबाद के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। (दो) इंडियन फार्माकोपिया कमीशन, गाजियाबाद के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (6) उपर्युक्त(5) 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 10836/16/19] (7) खाद्य सुरक्षा और मानक अधिनियम, 2006 की धारा 93 के अंतर्गत खाद्य सुरक्षा और मानक(विज्ञापन और दावें) विनियम, 2018 जो20 नवम्बर, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ. सं. 1-94/एफएसएसएआई/एसपी(दावे और विज्ञापन)/2017 में प्रकाशित हुए थे, की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 10837/16/19] (8) ओषधि और प्रसाधन सामग्री अधिनियम, 1940 की धारा 38 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण):-
(एक) ओषधि और प्रसाधन सामग्री (दूसरा संशोधन) नियम, 2018 जो23 मार्च2018 के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. 277(अ) में प्रकाशित हुए थे।
(दो) मेडिकल डिवाइसेस(संशोधन) नियम, 2018 जो1 अगस्त2018 के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. 729(अ) में प्रकाशित हुए थे।
(तीन) ओषधि और प्रसाधन सामग्री(सातवां संशोधन) नियम, 2018 जो21 अगस्त2018 के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. 795(अ) में प्रकाशित हुए थे।
(चार) ओषधि और प्रसाधन सामग्री(संशोधन) नियम, 2018 जो10 जनवरी2019 के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. 19(अ) में प्रकाशित हुए थे।
[Placed in Library, See No. LT 10838/16/19] (9) (एक) नेशनल इंस्टिट्यूट ऑफ हेल्थ एंड फैमिली वेल्फेयर, नई दिल्ली के वर्ष2017- 2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(दो) नेशनल इंस्टिट्यूट ऑफ हेल्थ एंड फैमिली वेल्फेयर, नई दिल्ली के वर्ष2017-2018के वार्षिक लेखाओं की एक प्रति(हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन। (तीन) नेशनल इंस्टिट्यूट ऑफ हेल्थ एंड फैमिली वेल्फेयर, नई दिल्ली के वर्ष2017-2018के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। (10) उपर्युक्त(9) 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 10839/16/19] THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI ANUPRIYA PATEL): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Pasteur Institute of India, Coonoor, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Pasteur Institute of India, Coonoor, for the year 2017-2018.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 10840/16/19] (3) A copy each of the following Annual Reports (Hindi and English versions) for the year 2017-2018 alongwith Audited Accounts in respect of the following centres:-
(i) Population Research Centre (Centre for Research in Rural and Industrial Development), Chandigarh.
[Placed in Library, See No. LT 10841/16/19]
(ii) Population Research Centre (Institute of Economic Growth), Delhi.
[Placed in Library, See No. LT 10842/16/19]
(iii) Population Research Centre, (Gokhale Institute of Politics and Economics), Pune.
[Placed in Library, See No. LT 10843/16/19]
(iv) Population Research Centre (The Gandhigram Institute of Rural Health and Family Welfare Trust), Gandhigram.
[Placed in Library, See No. LT 10844/16/19]
(v) Population Research Centre (Gauhati University), Guwahati.
[Placed in Library, See No. LT 10845/16/19]
(vi) Population Research Centre (University of Kerala), Thiruvananthapuram.
[Placed in Library, See No. LT 10846/16/19]
(vii) Population Research Centre (Department of Economics, University of Lucknow), Lucknow
[Placed in Library, See No. LT 10847/16/19]
(viii) Population Research Centre (Himachal Pradesh University), Shimla.
[Placed in Library, See No. LT 10848/16/19]
(ix) Population Research Centre (Department of Statistics, Maharaja Syajirao University of Baroda), Vadodara.
[Placed in Library, See No. LT 10849/16/19]
(x) Population Research Centre (Panjab University), Chandigarh.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 10850/16/19]
(5) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Speech and Hearing, Mysore, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Speech and Hearing, Mysore, for the year 2017-2018.
(6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
[Placed in Library, See No. LT 10851/16/19]
(7) (i) A copy of the Annual Report (Hindi and English versions) of the Chittaranjan National Cancer Institute, Kolkata, for the year 2017-2018.
[Placed in Library, See No. LT 10852/16/19]
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Chittaranjan National Cancer Institute, Kolkata, for the year 2017-2018, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Chittaranjan National Cancer Institute, Kolkata, for the year 2017-2018.
(8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
[Placed in Library, See No. LT 10853/16/19]
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