Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 27 April, 2010
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now Papers to be laid on the Table.
THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS (SHRI SRIKANT JENA): On behalf of Shri B.K. Handique, I beg to lay on the Table:-
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the Mineral Exploration Corporation Limited and the Ministry of Mines for the year 2010-2011.
(Placed in Library, See No. LT.2230/15/10) (2) A copy of the Memorandum of Understanding (Hindi and English versions) between the North Eastern Handicrafts and Handlooms Development Corporation Limited and the Ministry of Development of North Eastern Region for the year 2010-2011.
(Placed in Library, See No. LT.2231/15/10) 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 Section 619A of the Companies Act, 1956:-
(a) (i) Review by the Government of the working of the Omnibus Industrial Development Corporation of Daman & Diu and Dadra & Nagar Haveli Limited, Nani Daman, for the year 2008-2009.
(ii) Annual Report of the Omnibus Industrial Development Corporation of Daman & Diu and Dadra & Nagar Haveli Limited, Nani Daman, for the year 2008-2009, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT.2232/15/10)
(b) (i) Review by the Government of the working of the Andaman and Nicobar Islands Integrated Development Corporation Limited, Port Blair, for the year 2008-2009.
(ii) Annual Report of the Andaman and Nicobar Islands Integrated Development Corporation Limited, Port Blair, for the year 2008-2009, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT.2233/15/10) (3) A copy of the Coir Industry (Amendment) Rules, 2010 (Hindi and English versions) published in the Notification No. S.O. 597(E) in Gazette of India dated the 16th March, 2010 under sub-section (4) of Section 26 of the Coir Industry Act, 1953.
(Placed in Library, See No. LT.2234/15/10) THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI MULLAPPALLY RAMACHANDRAN): I beg to lay on the Table a copy each of the following Notifications (Hindi and English versions) under Section 77 of the Disaster Management Act, 2005:-
(1) The National Disaster Response Force, Assistant Commandant, Group ‘A’ Technical Posts Recruitment Rules, 2010 published in the Notification No. G.S.R. 165(E) in Gazette of India dated the 27th February, 2010.
(2) The National Disaster Response Force, Group ‘B’ Technical Posts Recruitment Rules, 2010 published in the Notification No. G.S.R. 166(E) in Gazette of India dated the 27th February, 2010.
(3) The National Disaster Response Force, Technical Group ‘C’ Posts Recruitment Rules, 2010 published in the Notification No. G.S.R. 167(E) in Gazette of India dated the 27th February, 2010.
(Placed in Library, See No. LT.2235/15/10) THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI AJAY MAKEN): I beg to lay on the Table:-
(1) A copy of the Annual Accounts (Hindi and English versions) of the National Human Rights Commission, New Delhi, for the year 2008-2009, together with Audit Report thereon, under sub-section (4) of Section 34 of the Protection of Human Rights Act, 1993.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT.2236/15/10) (3) A copy of the Central Industrial Security Force Director General (Amendment) Recruitment Rules, 2009 (Hindi and English versions) published in the Notification No. G.S.R. 78(E) in Gazette of India dated the 15th February, 2010, under sub-section (3) of Section 22 of the Central Industrial Security Force Act, 1968.
(Placed in Library, See No. LT.2237/15/10) (4) A copy each of the following Notifications (Hindi and English versions) under Section 26 of the National Investigation Agency Act, 2008:-
(i) S.O. 2215(E) published in Gazette of India dated the 1st September, 2009, notifying the Special Court of the Special Judge, Central Bureau of Investigation, Assam at Guwahati as the Special Court for purposes of sub-section (1) of Section 11 of the National Investigation Agency Act, 2008, for trial of Scheduled Offences.
(ii) S.O. 2948(E) published in Gazette of India dated the 18th November, 2009, notifying the Court of District Judge-V (South), Patiala House Court for the National Capital Territory of Delhi as the Special Court for the purposes of sub-section (1) of Section 11 of the National Investigation Agency Act, 2008, for trial of Scheduled Offences.
(iii) S.O. 3205(E) published in Gazette of India dated the 15th December, 2009, notifying the Special Court-II of the Special Judge, Central Bureau of Investigation, Kerala at Kochi as the Special Court for purposes of sub-section (1) of Section 11 of the National Investigation Agency Act, 2008, for trial of Scheduled Offences.
(iv) S.O. 213(E) published in Gazette of India dated the 29th January, 2010, notifying the Special Court, Central Bureau of Investigation, presided over by Hon’ble Judge, Shri Hayat Nagarkar, located in Mumbai as the Special Court for purposes of sub-section (1) of Section 11 of the National Investigation Agency Act, 2008, for trial of Scheduled Offences.
(v) The Ministry of Home Affairs, National Investigation Agency (Group ‘C’ Posts) Recruitment Rules, 2009 (Hindi and English versions) published in the Notification No. S.O. 817(E) in Gazette of India dated the 12th November, 2009.
(5) Five statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above.
(Placed in Library, See No. LT.2238/15/10) 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 of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Jammu and Kashmir Agro Industries Corporation Limited for the years 1992-1993 to 1994-1995 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2239/15/10) (2) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Bihar State Agro Industries Corporation Limited for the years 1987-1988 to 2005-2006 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2240/15/10) (3) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Orissa Agro Industries Corporation Limited for the years 2006-2007 to 2008-2009 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2241/15/10) (4) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Kerala Agro Industries Corporation Limited for the years 2004-2005 to 2008-2009 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2242/15/10) (5) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Assam Agro Industries Development Corporation Limited for the years 2004-2005 and 2005-2006 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2243/15/10) (6) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Madhya Pradesh State Agro Industries Development Corporation Limited for the years 2007-2008 and 2008-2009 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2244/15/10) (7) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Himachal Pradesh Agro Industries Corporation Limited for the years 2007-2008 and 2008-2009 within the stipulated period of nine months after the close of the respective accounting years.
(Placed in Library, See No. LT.2245/15/10) (8) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Andhra Pradesh Agro Industries Corporation Development Limited for the year 2008-2009 within the stipulated period of nine months after the close of the accounting year.
(Placed in Library, See No. LT.2246/15/10) (9) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Maharashtra Agro Industries Corporation Development Limited for the year 2008-2009 within the stipulated period of nine months after the close of the accounting year.
(Placed in Library, See No. LT.2247/15/10) (10) A copy of the Bureau of Indian Standards (Recruitment to Scientific Cadre) Amendment Regulations, 2010 (Hindi and English versions) published in the Notification No. G.S.R. 103(E) in Gazette of India dated the 26th February, 2010 under Section 39 of the Bureau of Indian Standards Act, 1986.
(Placed in Library, See No. LT.2248/15/10) (11) A copy of the Annual Accounts (Hindi and English versions) of the Central Agricultural University, Imphal, for the year 2007-2008, together with Audit Report thereon.
(12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above.
(Placed in Library, See No. LT.2249/15/10) (13) A copy each of the following Notifications (Hindi and English versions) issued under the Essential Commodities Act, 1955 :-
(i) S.O. 705(E) published in Gazette of India dated the 29th March, 2010, declaring Fertilizer (Control) Order 1985 as special order under Section 12A A of Essential Commodities Act, 1955.
(ii) S.O. 706(E) published in Gazette of India dated the 29th March, 2010, notifying the Price of Urea, Zincated Urea and Anhydrous Ammonia.
(Placed in Library, See No. LT.2250/15/10) (14) A copy each of the following papers (Hindi and English versions) under Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Himachal Pradesh Agro Industries Corporation Limited, Shimla, for the year 2007-2008.
(ii) Annual Report of the Himachal Pradesh Agro Industries Corporation Limited, Shimla, for the year 2007-2008, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(15) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (14) above.
(Placed in Library, See No. LT.2251/15/10) (16) A copy of the Fruits and Vegetables Grading and Marking (Amendment) Rules, 2010 (Hindi and English versions) published in the Notification No. G.S.R. 186(E) in Gazette of India dated the 12th March, 2010 under sub-section (3) of Section 3 of the Agricultural Produce Grading and Marking Act, 1937.
(Placed in Library, See No. LT.2252/15/10) (17) A copy of the Memorandum of Understanding (Hindi and English versions) between the State Farms Corporation of India Limited and the Department of Agriculture and Cooperation, Ministry of Agriculture for the year 2010-2011.
(Placed in Library, See No. LT.2253/15/10) (18) A copy of the Memorandum of Understanding (Hindi and English versions) between the National Seeds Corporation Limited and the Department of Agriculture and Cooperation, Ministry of Agriculture for the year 2010-2011.
(Placed in Library, See No. LT.2254/15/10) 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. 1837(E) published in Gazette of India dated the 27th July, 2009, making certain amendments in the Notification No. S.O. 1013(E) dated the 2nd September, 2003.
(ii) S.O. 3235(E) published in Gazette of India dated the 15th December, 2009, making certain amendments in the Notification No. S.O. 868(E) dated the 10th April, 2008.
(iii) S.O. 3138(E) published in Gazette of India dated the 7th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Khagaria-Purnea Section) in the State of Bihar.
(iv) S.O. 3044(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Khagaria-Purnea Section) in the State of Bihar.
(v) S.O. 3050(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(vi) S.O. 3179(E) published in Gazette of India dated the 10th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 84 (Patna-Buxar Section) in the State of Bihar.
(vii) S.O. 3230(E) published in Gazette of India dated the 15th October, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(viii) S.O. 3190(E) published in Gazette of India dated the 14th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 57 (Muzaffarpur-Purnera Section) in the State of Bihar.
(ix) S.O. 3200(E) published in Gazette of India dated the 14th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 in the State of West Bengal.
(x) S.O. 3193(E) published in Gazette of India dated the 14th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 in the State of West Bengal.
(xi) S.O. 3135(E) published in Gazette of India dated the 7th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xii) S.O. 3139(E) published in Gazette of India dated the 7th October, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xiii) S.O. 3150(E) published in Gazette of India dated the 8th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 85 (Hajipur-Chhapra-Gopalganj Section) in the State of Bihar.
(xiv) S.O. 3136(E) published in Gazette of India dated the 7th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Khagaria-Purnea Section) in the State of Bihar.
(xv) S.O. 3116(E) published in Gazette of India dated the 4th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 85 (Hajipur-Chhapra-Gopalganj Section) in the State of Bihar.
(xvi) S.O. 3101(E) published in Gazette of India dated the 4th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xvii) S.O. 3053(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Bakhtiyarpur-Khagaria Section) in the State of Bihar.
(xviii) S.O. 3125(E) published in Gazette of India dated the 7th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Varanasi-Aurangabad Section) in the State of Bihar.
(xix) S.O. 3092(E) to S.O. 3094(E) published in Gazette of India dated the 3rd December, 2009, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 33 (Hazaribad-Ranchi Section) in the State of Jharkhand.
(xx) S.O. 1818(E) published in Gazette of India dated the 24th July, 2009, making certain amendments in the Notification No. S.O. 500(E) dated the 30th March, 2007.
(xxi) S.O. 2081(E) published in Gazette of India dated the 10th August, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(xxii) S.O. 1840(E) published in Gazette of India dated the 27th November, 2009, containing corrigendum to the Notification No. S.O. 1227(E) dated the 27th May, 2008.
(xxiii) S.O. 3007(E) published in Gazette of India dated the 25th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31C in the State of West Bengal.
(xxiv) S.O. 2840(E) published in Gazette of India dated the 4th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 84 (Patna-Buxar Section) in the State of Bihar.
(xxv) S.O. 2999(E) published in Gazette of India dated the 24th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 80 (Mokama-Munger Section) in the State of Bihar.
(xxvi) S.O. 3057(E) and S.O. 3058(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 80 (Mokama-Munger Section) in the State of Bihar.
(xxvii) S.O. 3126(E) published in Gazette of India dated the 7th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 19 (Hajipur-Chhapra-Gopalganj Section) in the State of Bihar.
(xxviii)S.O. 3079(E) published in Gazette of India dated the 2nd December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Bakhtiyarpur-Khagaria Section) in the State of Bihar.
(xxix) S.O. 3211(E) published in Gazette of India dated the 15th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xxx) S.O. 3196(E) published in Gazette of India dated the 14th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xxxi) S.O. 3104(E) published in Gazette of India dated the 4th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xxxii) S.O. 221(E) published in Gazette of India dated the 29th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(xxxiii) S.O. 3171(E) published in Gazette of India dated the 10th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 in the State of West Bengal.
(xxxiv)S.O. 3262(E) published in Gazette of India dated the 22nd December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(xxxv) S.O. 3219(E) published in Gazette of India dated the 15th December, 2009, making certain amendments in the Notification No. S.O. 1227(E) dated the 27th May, 2008.
(xxxvi)S.O. 3111(E) published in Gazette of India dated the 22nd November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 60 in the State of West Bengal.
(xxxvii) S.O. 2730(E) published in Gazette of India dated the 30th October, 2009, authorising the Special District Revenue Officer, LANH-Vellore-9 as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 46 in the State of Tamil Nadu.
(xxxviii) S.O. 3209(E) published in Gazette of India dated the 15th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Bangalore-Salem-Madurai Section) in the State of Tamil Nadu.
(xxxix) S.O. 374(E) published in Gazette of India dated the 15th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.
(xl) S.O. 283(E) published in Gazette of India dated the 8th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 205 (Tiruttani-Cehnnai Section) in the State of Tamil Nadu.
(xli) S.O. 3161(E) published in Gazette of India dated the 9th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45B (Madurai-Aruppukkottai-Thoothukkudi Section) in the State of Tamil Nadu.
(xlii) S.O. 2729(E) published in Gazette of India dated the 30th October, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 in the State of Tamil Nadu.
(xliii) S.O. 3214(E) published in Gazette of India dated the 15th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 in the State of Tamil Nadu.
(xliv) S.O. 403(E) published in Gazette of India dated the 17th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (Trichirappalli-Karur Section) in the State of Tamil Nadu.
(xlv) S.O. 399(E) published in Gazette of India dated the 17th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 47 (Project Chainage) (Kerala/Tamil Nadu border to Kanniyakumari Section) and National Highway No. 47B (Nagercoil-Kavalkinaru Section) in the State of Tamil Nadu.
(xlvi) S.O. 383(E) published in Gazette of India dated the 16th February, 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.
(xlvii) S.O. 171(E) published in Gazette of India dated the 22nd January, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 (Chennai Port-Maduravoyal Section) in the State of Tamil Nadu.
(xlviii) S.O. 3217(E) published in Gazette of India dated the 15th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (including bypasses) (Trichy-Karur Section) in the State of Tamil Nadu.
(xlix) S.O. 375(E) published in Gazette of India dated the 16th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 47 (Project Chainage) (Kerala/Tamil Nadu border to Kanniyakumari Section) in the State of Tamil Nadu.
(l) S.O. 136(E) published in Gazette of India dated the 20th January, 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.
(li) S.O. 3216(E) published in Gazette of India dated the 15th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45 (Trichy-Dindigul Section) in the State of Tamil Nadu.
(lii) S.O. 674(E) published in Gazette of India dated the 23rd March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 54 (Lanka-Udali Section) in the State of Assam.
(liii) S.O. 562(E) published in Gazette of India dated the 10th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 40 (Jorabat-Barapani Section) in the State of Assam.
(liv) S.O. 400(E) published in Gazette of India dated the 17th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Nalbari-Bijni Section) in the State of Assam.
(lv) S.O. 622(E) published in Gazette of India dated the 22nd March, 2010, regarding rates of fees to be recovered from the users of National Highway No. 7 (Krishnagiri-Thopurghat-Omallur Section) in the State of Tamil Nadu.
(lvi) S.O. 700(E) published in Gazette of India dated the 26th March, 2010, regarding rates of fees to be recovered from the users of National Highway No. 15 in the State of Gujarat.
(lvii) S.O. 701(E) published in Gazette of India dated the 26th March, 2010, regarding rates of fees to be recovered from the users of National Highway No. 24 in the State of Uttar Pradesh.
(lviii) S.O. 473(E) published in Gazette of India dated the 18th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 91 (Ghaziabad-Aligarh Section) in the State of Uttar Pradesh.
(lix) S.O. 438(E) published in Gazette of India dated the 23rd February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 58 (Meerut-Muzaffarnagar Section) in the State of Uttar Pradesh.
(lx) S.O. 589(E) published in Gazette of India dated the 15th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 91 (Ghaziabad-Aligarh Section) in the State of Uttar Pradesh.
(lxi) S.O. 669(E) published in Gazette of India dated the 23rd March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Agra-Gwalior Section) in the State of Uttar Pradesh.
(lxii) S.O. 579(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. 24 (Moradabad-Bareilly Section) in the State of Uttar Pradesh.
(lxiii) S.O. 3110(E) published in Gazette of India dated the 4th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Surat Manor Tollway Project) in the State of Maharashtra.
(lxiv) S.O. 3228(E) published in Gazette of India dated the 15th December, 2009, authorising the Deputy Collector and Special Land Acquisition Officer (General), Nagpur, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 69 in the State of Maharashtra.
(lxv) S.O. 3296(E) published in Gazette of India dated the 24th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Durg-Nagpur) in the State of Maharashtra.
(lxvi) S.O. 317(E) published in Gazette of India dated the 10th February, 2010, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 17 in the State of Goa.
(lxvii) S.O. 3297(E) published in Gazette of India dated the 24th December, 2009, authorising the Special Land Acquisition Officer No. 16, Satara, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 4 in the State of Maharashtra.
(lxviii) S.O. 476(E) published in Gazette of India dated the 24th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Talegaon-Amravati Section) in the State of Maharashtra.
(lxix) S.O. 3106(E) published in Gazette of India dated the 4th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 13 (Bijapur-Hungund-Hospet Section) in the State of Karnataka.
(lxx) S.O. 3220(E) published in Gazette of India dated the 15th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 13 (Hungund-Hospet Section) in the State of Karnataka.
(lxxi) S.O. 279(E) published in Gazette of India dated the 8th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 17 in the State of Karnataka.
(lxxii) S.O. 380(E) published in Gazette of India dated the 16th February, 2010, making certain amendments in the Notification No. S.O. 1688(E) dated the 8th July, 2009.
(lxxiii) S.O. 3231(E) published in Gazette of India dated the 15th December, 2009, authorising the Manager (Tech.), Davangere, under NHAI, PIU, Chitrdurga, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 4 in the State of Karnataka.
(lxxiv) S.O. 373(E) published in Gazette of India dated the 16th February, 2010, authorising the Manager (Tech.), NHAI, Project Implementation Unit, Dharwad, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 4 in the State of Karnataka.
(lxxv) S.O. 379(E) published in Gazette of India dated the 16th February, 2010, making certain amendments in the Notification No. S.O. 2089(E) dated the 22nd August, 2008.
(lxxvi) S.O. 3124(E) published in Gazette of India dated the 7th December, 2009, authorising the Special Land Acquisition Officer NO. 16, Satara, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 4 (Kagal-Satara-Pune Section) in the State of Maharashtra.
(lxxvii) S.O. 60(E) published in Gazette of India dated the 12th January, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Vadape-Gonde Section) in the State of Maharashtra.
(lxxviii) S.O. 133(E) and S.O. 137(E) published in Gazette of India dated the 20th January, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 9 (Pune-Solapur Section) in the State of Maharashtra.
(lxxix) S.O. 377(E) published in Gazette of India dated the 16th February, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4A in the State of Goa.
(lxxx) S.O. 2996(E) published in Gazette of India dated the 24th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Sambalpur-Raipur Section) in the State of Chhattisgarh.
(lxxxi) S.O. 3042(E) and S.O. 3045(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 6 (Sambalpur-Bargarh-Orissa/Chhattisgarh Section) in the State of Orissa.
(lxxxii) S.O. 3054(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Malatipatpur-Sipasurubuli Section) in the State of Orissa.
(lxxxiii) S.O. 3047(E) published in Gazette of India dated the 30th November, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Birapartappur-Samjajpur Section) in the State of Orissa.
(lxxxiv) S.O. 3192(E) published in Gazette of India dated the 14th December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 60 in the State of Orissa.
(lxxxv) S.O. 3266(E) published in Gazette of India dated the 22nd December, 2009, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 215 (Rimuli-Rajamunda Section) in the State of Orissa.
(lxxxvi) S.O. 220(E) published in Gazette of India dated the 29th January, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 203 (Uttarasasana-Malatipatpur Section) in the State of Orissa.
(lxxxvii) S.O. 222(E) published in Gazette of India dated the 29th January, 2010, containing corrigendum to the Notification No. S.O. 2669(E) dated the 23rd October, 2009.
(lxxxviii) S.O. 3264(E) published in Gazette of India dated the 22nd December, 2009, containing corrigendum to the Notification No. S.O. 2491(E) dated the 30th September, 2009.
(lxxxix) S.O. 3177(E), S.O. 3172(E) and S.O. 3169(E) published in Gazette of India dated the 10th December, 2009, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 6 (Sambalpur-Bargarh-Orissa/Chhattisgarh Section) in the State of Orissa.
(xc) S.O. 217(E) published in Gazette of India dated the 29th January, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 200 (Gadparajang-Dihadol Section) and (Bhuban Bhadaliapasi-Bhubanbethiapal Section) in the State of Orissa.
(xci) S.O. 631(E) published in Gazette of India dated the 22nd March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Delhi-Agra Section) in the State of Haryana.
(xcii) S.O. 560(E) published in Gazette of India dated the 10th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 37 (Khanapara-Kalikuchi Section) in the State of Assam.
(xciii) S.O. 563(E) published in Gazette of India dated the 10th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Zirakpur-Parwanoo Section) in the State of Punjab.
(xciv) S.O. 564(E) published in Gazette of India dated the 10th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 21 (Kurali-Kiratpur Section) in the State of Punjab.
(xcv) S.O. 565(E) published in Gazette of India dated the 10th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 1 (Amritsar-Wagha Section) in the State of Punjab.
(xcvi) S.O. 693(E) published in Gazette of India dated the 26th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Pathankot-Amritsar Section) in the State of Punjab.
(xcvii) S.O. 691(E) published in Gazette of India dated the 26th March, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Amritsar-Pathankot Section) in the State of Punjab.
(xcviii) S.O. 558(E) and S.O. 559(E) published in Gazette of India dated the 10th March, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 21 (Kurali-Kiratpur Section) in the State of Punjab.
(xcix) S.O. 498(E) published in Gazette of India dated the 26th February, 2010, regarding construction of Foot Over Bridges and operation of different stretches of National Highway No. 8 (Village Narsinghpur) in the State of Haryana.
(c) S.O. 666(E) published in Gazette of India dated the 23rd March, 2010, containing corrigendum to the Notification No. S.O. 79(E) dated the 13th January, 2010.
(ci) S.O. 688(E) published in Gazette of India dated the 25th February, 2010, regarding construction of Foot Over Bridges and operation of different stretches of National Highway No. 2 (Faridabad Section) in the State of Haryana.
(cii) S.O. 3036(E) published in Gazette of India dated the 27th November, 2009, making certain amendments in the Notification No. S.O. 1713(E) dated the 13th July, 2009.
(ciii) S.O. 2892(E) published in Gazette of India dated the 13th November, 2009, making certain amendments in the Notification No. S.O. 1096(E) dated the 4th August, 2005.
(civ) S.O. 2893(E) published in Gazette of India dated the 13th November, 2009, making certain amendments in the Notification No. S.O. 1096(E) dated the 4th August, 2005.
(cv) S.O. 43(E) published in Gazette of India dated the 8th January, 2010, making certain amendments in the Notification No. S.O. 1096(E) dated the 4th August, 2005.
(cvi) S.O. 107(E) published in Gazette of India dated the 18th January, 2010, making certain amendments in the Notification No. S.O. 196(E) dated the 6th March, 2000.
(cvii) S.O. 108(E) published in Gazette of India dated the 18th January, 2010, making certain amendments in the Notification No. S.O. 196(E) dated the 6th March, 2000.
(cviii) S.O. 109(E) published in Gazette of India dated the 18th January, 2010, declaring Mehrauli-Gurgaon Road as new National Highway.
(cix) S.O. 143(E) published in Gazette of India dated the 21st January, 2010, declaring roads, mentioned therein, as new National Highway.
(cx) S.O. 235(E) published in Gazette of India dated the 2nd February, 2010, entrusting Mehrauli-Guragaon Road to National Highway Authority of India in the National Capital Territory of Delhi.
(cxi) S.O. 386(E) published in Gazette of India dated the 16th February, 2010, entrusting National Highway stretches under NHDP Phase III to National Highway Authority of India.
(cxii) S.O. 387(E) published in Gazette of India dated the 16th February, 2010, making certain amendments in the Notification No. S.O. 1096(E) dated the 4th August, 2005.
(cxiii) S.O. 542(E) published in Gazette of India dated the 5th March, 2010, regarding rationalization/modification of Numbering System of National Highways in the country.
(cxiv) S.O. 485(E) published in Gazette of India dated the 26th February, 2010, regarding entrustment of National Highway stretches to National Highway Authority of India.
(cxv) S.O. 486(E) published in Gazette of India dated the 26th February, 2010, regarding withdrawal of National Highway stretches frim State Government of Kerala.
(2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (xxxvii) and (xlii) of (1) above.
(Placed in Library, See No. LT.2255/15/10) __________