Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 24 November, 2016
Sixteenth Loksabha an> title: Papers laid on the Table of the House by Ministers/Members.
HON. SPEAKER: Now, Papers to be laid on the Table.
… (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF YOUTH AFFAIRS AND SPORTS AND MINISTER OF STATE IN THE MINISTRY OF WATER RESOURCES, RIVER DEVELOPMENT AND GANGA REJUVENATION (SHRI VIJAY GOEL): Madam, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Lakshmibai National Institute of Physical Education, Gwalior, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lakshmibai National Institute of Physical Education, Gwalior, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 5386/16/16] … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF POWER, MINISTER OF STATE OF THE MINISTRY OF COAL, MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY AND MINISTER OF STATE OF THE MINISTRY OF MINES (SHRI PIYUSH GOYAL): Madam, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):- (i) Memorandum of Understanding between the Hindustan Copper Limited and the Ministry of Mines for the year 2016-2017. [Placed in Library, See No. LT 5387/16/16] (ii) Memorandum of Understanding between the Mineral Exploration Corporation Limited and the Ministry of Mines for the year 2016-2017. [Placed in Library, See No. LT 5388/16/16] (iii) Memorandum of Understanding between the NHPC Limited and Ministry of Power for the year 2016-2017. [Placed in Library, See No. LT 5389/16/16] (iv) Memorandum of Understanding between the NHDC Limited and NHPC Limited for the year 2016-2017. [Placed in Library, See No. LT 5390/16/16] (v) Memorandum of Understanding between the North Eastern Electric Power Corporation Limited and the Ministry of Power for the year 2016-2017. [Placed in Library, See No. LT 5391/16/16] (vi) Memorandum of Understanding between the THDC Limited and the Ministry of Power for the year 2016-2017. [Placed in Library, See No. LT 5392/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under sub-section (1) of Section 28 of the Mines and Minerals (Development and Regulation) Act, 1957:- (i) The Atomic Minerals Concession Rules, 2016 published in Notification No. G.S.R.677(E) in Gazette of India dated 11th July, 2016. (ii) The Mines and Minerals (Contribution to District Mineral Foundation) (Amendment) Rules, 2016 published in Notification No. G.S.R.837(E) in Gazette of India dated 31st August, 2016. (iii) S.O. 2356(E) published in Gazette of India dated 11th July, 2016, making certain amendments in the First Schedule of the Mines and Minerals (Development and Regulation) Act, 1957. [Placed in Library, See No. LT 5393/16/16] (3) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 394 of the Companies Act, 2013:- (a) (i)
Review by the Government of the working of the Neyveli Lignite Corporation Limited, Chennai, and its subsidiary companies NLC Tamilnadu Power Limited and Neyveli Uttar Pradesh Power Limited for the year 2015-2016.
(ii) Annual Report of the Neyveli Lignite Corporation Limited, Chennai, and its subsidiary companies NLC Tamilnadu Power Limited and Neyveli Uttar Pradesh Power Limited for the year 2015-2016, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 5394/16/16]
(b)
(i) Review by the Government of the working of the Coal India Limited, Kolkata, and its subsidiary companies for the year 2015-2016.
(ii) Annual Report of the Coal India Limited [Volume I and Volume II (Part I & II)], Kolkata, for the year 2015-2016, and its subsidiary companies alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 5395/16/16] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): I beg to lay on the Table:-
(1) A copy a copy of the Memorandum of Understanding (Hindi and English versions) between the Kamarajar Port Limited and the Ministry of Shipping for the year 2016-2017.
[Placed in Library, See No. LT 5396/16/16] (2)
(i) A copy of the Annual Administration Report (Hindi and English versions) of the Chennai Port Trust, Chennai, for the year 2015-2016, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Chennai Port Trust, Chennai, for the year 2015-2016.
[Placed in Library, See No. LT 5397/16/16] (3) A copy each of the following notifications (Hindi and English versions) under sub-section (4) of Section 212 of the Motor Vehicles Act, 1988:-
(i) The Central Motor Vehicles (9th Amendment) Rules, 2016 published in Notification No. G.S.R.868(E) in Gazette of India dated 8th September, 2016.
(ii) The Central Motor Vehicles (10th Amendment) Rules, 2016 published in Notification No. G.S.R.880(E) in Gazette of India dated 14th September, 2016.
(iii) The Central Motor Vehicles (11th Amendment) Rules, 2016 published in Notification No. G.S.R.889(E) in Gazette of India dated 16th September, 2016.
(iv) The Central Motor Vehicles (12th Amendment) Rules, 2016 published in Notification No. G.S.R.895(E) in Gazette of India dated 20th September, 2016.
(v) The Central Motor Vehicles (13th Amendment) Rules, 2016 published in Notification No. G.S.R.904(E) in Gazette of India dated 23rd September, 2016.
(vi) The Central Motor Vehicles (14th Amendment) Rules, 2016 published in Notification No. G.S.R.905(E) in Gazette of India dated 23rd September, 2016.
(vii) The Central Motor Vehicles (15th Amendment) Rules, 2016 published in Notification No. G.S.R.903(E) in Gazette of India dated 23rd September, 2016.
(viii) The Central Motor Vehicles (16th Amendment) Rules, 2016 published in Notification No. G.S.R.954(E) in Gazette of India dated 5th October, 2016.
(ix) The Central Motor Vehicles (17th Amendment) Rules, 2016 published in Notification No. G.S.R.953(E) in Gazette of India dated 5th October, 2016.
(x) The Central Motor Vehicles (18th Amendment) Rules, 2016 published in Notification No. G.S.R.963(E) in Gazette of India dated 7th October, 2016.
[Placed in Library, See No. LT 5398/16/16] (4) A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956:-
(i) S.O.2489(E) published in Gazette of India dated 21st July, 2016, regarding rates of fees to be recovered from the users of National Highway No. 6 (New NH No. 53)(Amravati-Gujarat/Maharashtra Border Section) in the State of Maharashtra.
(ii) S.O.2490(E) published in Gazette of India dated 21st July, 2016, regarding rates of fees to be recovered from the users of National Highway 10 (Delhi/Haryana Border Rohtak-Hissar Section) in the State of Haryana.
(iii) S.O. 2524(E) published in Gazette of India dated 25th July, 2016, making certain amendments in the Notification No. S.O. 422(E) dated 21st February, 2013.
(iv) S.O.2694(E) published in Gazette of India dated 11th August, 2016, regarding rates of fees to be recovered from the users of National Highway No.3 (Pimplegaon-Nashik-Gonde Section) in the State of Maharashtra.
(v) S.O.2695(E) published in Gazette of India dated 11th August, 2016, regarding rates of fees to be recovered from the users of National Highway No. 148D (Bheem-Parasoli-Gulabpura-Shahpura-Jahajpura-Hindol-Nainwa-Uniyara Section) in the State of Rajasthan.
(vi) S.O. 2696(E) published in Gazette of India dated 11th August, 2016, regarding rates of fees to be recovered from the users of National Highway No.4B (New NH 348) & 4 (New NH 48) in the State of Maharashtra.
(vii) S.O.2723(E) published in Gazette of India dated 17th August, 2016, regarding rates of fees to be recovered from the users of National Highway No. 3 (Agra-Gwalior Section) in the State of Uttar Pradesh.
(viii) S.O.2820(E) published in Gazette of India dated 31st August, 2016, regarding rates of fees to be recovered from the users of National Highway No.200 in the State of Chhattisgarh.
(ix) S.O. 2846(E) published in Gazette of India dated 2nd September, 2016, making certain amendments in the Notification No. S.O.838(E) dated 5th December, 2008.
(x) S.O.2909(E) published in Gazette of India dated 9th September, 2016, regarding rates of fees to be recovered from the users of National Highway No. 25 (MP/UP Border-Shivpuri-Bhognipur Section) in the State of Uttar Pradesh.
(xi) S.O.3010(E) published in Gazette of India dated 21st September, 2016, regarding rates of fees to be recovered from the users of National Highway No.458 (Ladnu-Khatu-Degna-Merta City-Lambia-Jaitaran-Raipur Section) in the State of Rajasthan.
(xii) S.O.3011(E) published in Gazette of India dated 21st September, 2016, authorising National Highways Authority of India to collect, either through its officials or through a contractor fee for the use of four lane bypass to Agra City in the State of Uttar Pradesh.
(xiii) S.O.3012(E) published in Gazette of India dated 21st September, 2016, regarding exempting Kaliabhomora Bridge over river Brahmaputra on National Highway No. 37A in the State of Assam from levying of user fee.
(xiv) S.O.3097(E) published in Gazette of India dated 30th September, 2016, regarding rates of fees to be recovered from the users of National Highway No. 5 in the State of Andhra Pradesh.
(xv) S.O.3098(E) published in Gazette of India dated 30th September, 2016, authorizing the concessionaires of BOT (Toll) Projects, mentioned therein for levy and collection of user fee.
(xvi) S.O.3271(E) published in Gazette of India dated 24th October, 2016, regarding rates of fees to be recovered from the users of National Highway No. 6 (New NH 53) (Talegaon-Amravati-Gujarat/Maharashtra Border Section) in the State of Maharashtra.
(xvii) S.O.3381(E) published in Gazette of India dated 3rd November, 2016, regarding rates of fees to be recovered from the users of National Highway No. 13 (New NH 50) (Hospet-Chitradurga Section) in the State of Karnataka.
[Placed in Library, See No. LT 5399/16/16] … (Interruptions)
THE MINISTER OF TEXTILES (SHRIMATI SMRITI ZUBIN IRANI): Madam, on behalf of Shri Ajay Tamta, I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the National Textile Corporation Limited and the Ministry of Textiles for the year 2016-17.
[Placed in Library, See No. LT 5400/16/16] … (Interruptions)