Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 14 May, 2007
Title: Papers laid on the Table of the House by members/Ministers.
THE MINISTER OF AGRICULTURE AND MINISTER OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (SHRI SHARAD PAWAR): I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the Department of Agriculture and Cooperation, Ministry of Agriculture for the year 2007-2008. (Placed in Library. See No. LT 6413/2007) THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): On behalf of Shri A.K. Antony, I beg to lay on the Table a copy of the following papers (Hindi and English versions):-
(1) Memorandum of Understanding between the Bharat Electronics Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008.
(Placed in Library. See No. LT 6414/2007) (2) Memorandum of Understanding between the Bharat Dynamics Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008. (Placed in Library. See No. LT 6415/2007) (3) Memorandum of Understanding between the Garden Reach Shipbuilders and Engineers Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008. (Placed in Library. See No. LT 6416/2007) (4) Memorandum of Understanding between the Bharat Earth Movers Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008. (Placed in Library. See No. LT 6417/2007) (5) Memorandum of Understanding between the Mazagon Dock Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008. (Placed in Library. See No. LT 6418/2007) (6) Memorandum of Understanding between the Mishra Dhatu Nigam Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008. (Placed in Library. See No. LT 6419/2007) (7) Memorandum of Understanding between the Goa Shipyard Limited and the Department of Defence Production, Ministry of Defence, for the year 2007-2008. (Placed in Library. See No. LT 6420/2007) THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): On behalf of Shri Sushil Kumar Shinde, I beg to lay on the Table – (1) A copy each of the following papers (Hindi and English versions):-
(ii) Memorandum of Understanding between the Rural Electrification Corporation Limited and the Ministry of Power for the year 2007-2008.
(Placed in Library. See No. LT 6421/2007)
(iii) Memorandum of Understanding between the North Eastern Electric Power Corporation Limited and the Ministry of Power for the year 2007-2008. (Placed in Library. See No. LT 6422/2007) (2) A copy of the Annual Budget (Hindi and English versions) of the Damodar Valley Corporation for the year 2007-2008 under sub-section (3) of section 44 of the Damodar Valley Corporation Act, 1948. (Placed in Library. See No. LT 6423/2007) (3) A copy each of the following Notifications (Hindi and English versions) under section 179 of the Electricity Act, 2003 :-
(i) The Central Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2007 published in Notification No. 2/2 (1)/2006-CERC in Gazette of India dated the 16th March 2007.
(ii) The Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 published in Notification No. 12/X/STD (CONN)/GM/CEA in Gazette of India date the 9th March, 2007.
(Placed in Library. See No. LT 6424/2007) (4) A copy each of the following Notifications (Hindi and English versions) under sub-section (1) of section 59 of the Energy Conservation Act, 2001.
(i) The Bureau of Energy Efficiency (Form of Annual Statement of Accounts and Records) Rules, 2007 published in Notification No. G.S.R. 173(E) in Gazette of India dated the 5th March, 2007.
(ii) The Energy Conservation (the form and manner for submission of report on the status of energy consumption by the designated consumers) Rules, 2007, published in Notification No. G.S.R. 174(E) in Gazette of India dated the 5th March, 2007. (Placed in Library. See No. LT 6425/2007) (5) A copy each of the following Notifications (Hindi and English versions) issued under sections 14 and 18 of the Energy Conservation Act, 2001.
(i) S.O.318(E) published in Gazette of India dated the 5th March 2007 directing designated consumers to designate or appoint energy manger, etc and “Energy Conservation (the form and manner for submission of report on the status of energy consumption by the designated consumers) Rules, 2007.
(ii) S.O.394(E) published in Gazette of India dated the 19th March 2007 making certain alterations in the list of Energy Intensive Industries and other establishments mentioned in the in the Schedule of the Energy Conservation Act, 2001. (Placed in Library. See No. LT 6426/2007) (6) (i) A copy of the Annual Report (Hindi and English versions) of the Bureau of Energy Efficiency, New Delhi, for the year 2004-2005, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Bureau of Energy Efficiency, New Delhi, for the year 2004-2005. (7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above. (Placed in Library. See No. LT 6427/2007) MR. SPEAKER: Item No. 5, Shri Suresh Pachauri – not present.
THE MINISTER OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI SONTOSH MOHAN DEV): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Bharat Heavy Electricals Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises for the year 2007-2008. (Placed in Library. See No. LT 6429/2007) जल संसाधन मंत्रालय में राज्य मंत्री (श्री जयप्रकाश नारायण यादव) :अध्यक्ष महोदय, श्री सैफुद्दीन सोज की ओर से, मैं निम्नलखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं:-
(१) नेशनल प्रोजैक्ट्स कंस्ट्रक्शन कारपोरेशन लमिटेड तथा जल संसाधन मंत्रालय के बीच वर्ष २००७-२००८ के लिए हुआ समझौता ज्ञापन।
(Placed in Library. See No. LT 6430/2007) (2) वाटर एंड पावर कंसल्टेंसी सर्विसेज (आई) लमिटेड तथा जल संसाधन मंत्रालय के बीच वर्ष २००७-२००८ के लिए हुआ समझौता ज्ञापन। (Placed in Library. See No. LT 6431/2007) THE MINISTER OF TOURISM AND CULTURE (SHRIMATI AMBIKA SONI): I beg to lay on the Table – (1) (i) A copy of the Annual Report (Hindi and English versions) of the Lalit Kala Akademi, New Delhi, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lalit Kala Akademi, New Delhi, for the year 2005-2006. (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library. See No. LT 6432/2007) (3) (i) A copy of the Annual Report (Hindi and English versions) of the National School of Drama, New Delhi, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National School of Drama, New Delhi, for the year 2005-2006. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. (Placed in Library. See No. LT 6433/2007) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Allahabad Museum Society, Allahabad, for the year 2005-2006, along with Audited Accounts.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Allahabad Museum Society, Allahabad, for the year 2005-2006. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. (Placed in Library. See No. LT 6434/2007) (7) (i) A copy of the Annual Report (Hindi and English versions) of the Centre for Cultural Resources and Training, New Delhi, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Centre for Cultural Resources and Training, New Delhi, for the year 2005-2006. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. (Placed in Library. See No. LT 6435/2007) THE MINISTER OF SCIENCE AND TECHNOLOGY AND MINISTER OF EARTH SCIENCES (SHRI KAPIL SIBAL): I beg to lay on the Table – (1) (i) A copy of the Annual Report (Hindi and English versions) of the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Thiruvananthapuram, for the year 2005-2006, along with Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Thiruvananthapuram, for the year 2005-2006. (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library. See No. LT 6436/2007) Sir, shall I lay the Statement listed at Sl. No.34 in my name?
MR. SPEAKER: Yes.
… (Interruptions)
MR. SPEAKER: No. I am sorry. I could not understand what you were saying. You do so when your turn comes. Some hon. Members are not following any turn. You do not do it before your turn! THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): On behalf of Shri Oscar Fernandes, I begto lay on the Table – (1) A copy of the Apprenticeship (Amendment) Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R.293(E) in Gazette of India dated the 16th April, 2007 under sub-section (3) of section 37 of the Apprentices Act, 1961. (Placed in Library. See No. LT 6437/2007) (2) A copy each of the following Notifications (Hindi and English versions) under section 6D of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952:-
(i) The Employees’ Provident Funds (Amendment) Scheme, 2007 published in Notification No. S.O.380(E) in Gazette of India dated the 15th March, 2007.
(ii) The Employees’ Provident Funds (Amendment) Scheme, 2007 published in Notification No. G.S.R.228(E) in Gazette of India dated the 22nd March, 2007.
(Placed in Library. See No. LT 6438/2007) (3) A copy of the Notification No. S.O.1190(E) (Hindi and English versions) published in Gazette of India dated the 27th July, 2006 specifying the establishments mentioned therein employing twenty or more persons as the class of establishments to which the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 shall apply with effect from the 27th July, 2006, issued under sub-section (3) of section 1 of the said Act, together with a corrigendum thereto published in Notification No. S.O.206 dated the 20th January, 2007. (4) Statement (Hindi and English versions) showing reason for delay in laying the papers mentioned at (3) above. (Placed in Library. See No. LT 6439/2007) (5) A copy of the Annual Report (Hindi and English versions) of the Employees’ Provident Fund Organisation, New Delhi, for the year 2005-2006, along with 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 6440/2007) *m09 THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): On behalf of Shri Praful Patel, I begto lay on the Table a copy of the Annual Report (Hindi and English versions) of the Chief Commissioner of Railway Safety Lucknow, for the year 2005-2006, under section 10 of the Railways Act, 1989. (Placed in Library. See No. LT 6441/2007) *m10 THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): 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 Madras Fertilizers Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008.
(Placed in Library. See No. LT 6442/2007)
(ii) Memorandum of Understanding between the Fertilizers and Chemicals Travancore Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008. (Placed in Library. See No. LT 6443/2007)
(iii) Memorandum of Understanding between the National Fertilizers Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008. (Placed in Library. See No. LT 6444/2007)
(iv) Memorandum of Understanding between the Projects and Development India Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008. (Placed in Library. See No. LT 6445/2007)
(v) Memorandum of Understanding between the FCI Aravali Gypsum and Minerals India Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008. (Placed in Library. See No. LT 6446/2007)
(vi) Memorandum of Understanding between the Brahmaputra Valley Fertilizer Corporation Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008. (Placed in Library. See No. LT 6447/2007)
(vii) Memorandum of Understanding between the Rashtriya Chemicals and Fertilizers Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers for the year 2007-2008. (Placed in Library. See No. LT 6448/2007) (2) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:-
(a) (i) Review by the Government of the working of the Rashtriya Chemicals and Fertilizers Limited, Mumbai, for the year 2005-2006.
(iii) Annual Report of the Rashtriya Chemicals and Fertilizers Limited, Mumbai, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 6449/2007)
(b) (i) Review by the Government of the working of the Brahamputra Valley Fertilizer Corporation Limited, Dibrugarh, for the year 2005-2006. (Placed in Library. See No. LT 6450/2007)
(ii) Annual Report of the Brahamputra Valley Fertilizer Corporation Limited, Dibrugarah, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(c) (i) Review by the Government of the working of the Fertilizers and Chemicals Travancore Limited, Kochi, for the year 2005-2006.
(ii) Annual Report of the Fertilizers and Chemicals Travancore Limited, Kochi, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library. See No. LT 6451/2007)
(d) (i) Review by the Government of the working of the Hindustan Fertilizers Corporation Limited, New Delhi, for the year 2005-2006.
(ii) Annual Report of the Hindustan Fertilizers Corporation Limited, New Delhi, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library. See No. LT 6452/2007)
(e) (i) Review by the Government of the working of the National Fertilizers Limited, New Delhi, for the year 2005-2006.
(ii) Annual Report of the National Fertilizers Limited, New Delhi, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon. (3) Five statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. (Placed in Library. See No. LT 6453/2007) (4) (i) A copy of the Annual Report (Hindi and English versions) of the Krishak Bharati Cooperative Limited, New Delhi, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Krishak Bharati Cooperative Limited, New Delhi, for the year 2005-2006. (5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library. See No. LT 6454/2007) (6) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report of Audited Account of the Indian Drugs and Pharmaceuticals Limited, for the years 2002-2003, 2003-2004, 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 6455/2007) कृषि मंत्रालय में राज्य मंत्री तथा उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्रालय में राज्य मंत्री (श्री कांतिलाल भूरिया) : अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं :-
(Placed in Library. See No. LT 6456-59/2007) कृषि मंत्रालय में राज्य मंत्री तथा उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्रालय में राज्य मंत्री (श्री तस्लीमुद्दीन) :अध्यक्ष महोदय, मैं उपभोक्ता संरक्षण अधनियम, १९८६ की धारा ३१ की उपधारा (३) के अंतर्गत निम्नलखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं :-
(१) उपभोक्ता संरक्षण (दूसरा संशोधऩ) नियम, २००६ जो ४ अगस्त, २००६ के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. ४६२(अ) में प्रकाशित हुए थे।
(२) उपभोक्ता संरक्षण (तीसरा संशोधन) नियम, २००६ जो १३ अक्टूबर, २००६ के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. ६३७(अ) में प्रकाशित हुए थे।
(Placed in Library. See No. LT 6460/2007) THE MINISTER OF STATE IN THE MINISTRY OF RURAL DEVELOPMENT AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRIMATI SURYAKANTA PATIL): I beg to lay on the Table – (1) (i) A copy of the Annual Report (Hindi and English versions) of the Council for Advancement of People’s Action and Rural Technology, New Delhi, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Council for Advancement of People’s Action and Rural Technology, New Delhi, for the year 2005-2006. (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library. See No. LT 6461/2007) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): I begto lay on the Table – (1) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.284(E) published in Gazette of India dated the 11th April 2007 together with an explanatory memorandum making certain amendments in the Notification No. 21/2002-Cus., dated the 1st March 2002.
(ii) G.S.R.292(E) published in Gazette of India dated the 13th April 2007 together with an explanatory memorandum making certain amendments in the Notification No. 21/2002-Cus., dated the 1st March 2002.
(iii) G.S.R.257(E) published in Gazette of India dated the 29th March 2007 together with an explanatory memorandum making certain amendments in Notification No. 89/2005-Cus., dated the 4th October, 2005.
(Placed in Library. See No. LT 6462/2007) (2) 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.288(E) published in Gazette of India dated the 12th April 2007 together with an explanatory memorandum seeking to impose final anti dumping duty on imports of White Portland Cement, originating in or exported from UAE and Iran, at the rates recommended by the designated authority in the Sunset Review Findings.
(ii) G.S.R.291(E) published in Gazette of India dated the 13th April 2007 together with an explanatory memorandum seeking to impose final anti dumping duty on imports into India of Dry Cell Batteries, originating in or exported, from the People’s Republic of China.
(Placed in Library. See No. LT 6463/2007) (3) A copy of the Income Tax (Third amendment) Rules, 2007 (Hindi and English versions) published in Notification No. S.O.455(E) in Gazette of India dated the 26th March, 2007 under of section 296 of the Income Tax Act, 1961 together with an explanatory memorandum.
(Placed in Library. See No. LT 6464/2007) (4) 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 (Manner of Service of Summons and Notices issued by the Board) (Amendment) Regulations, 2007 published in Notification No. SEB/LAD/DOP/2232/2007 in Gazette of India dated the 23rd April 2007.
(ii) The Securities and Exchange Board of India (Regulatory Fee on Stock Exchanges) Regulations, 2006 published in Notification No. S.O.2097(E) in Gazette of India dated the 14th December, 2006.
(Placed in Library. See No. LT 6465/2007) (5) A copy of the Notification No. SEBI/LAD/DOP/1727/2007 (Hindi and English versions) published in Gazette of India dated the 22nd February 2007 containing Corrigendum to the Notification No. S.O.1950(E) dated the 13th November, 2006 issued under Securities Contracts Regulations 2006. (Placed in Library. See No. LT 6466/2007) (6) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Security Printing and Minting Corporation of India Limited, New Delhi, for the year 2005-2006.
(iii) Annual Report of the Security Printing and Minting Corporation of India Limited, New Delhi, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 6467/2007) (7) A copy each of the following papers (Hindi and English versions) under article 151(1) of the Constitution:-
(i) Report of the Comptroller and Auditor General of India – Union Government (No.1 of 2007) - Civil and Postal Department – (Performance Audit) for the year ended the March, 2006.
(Placed in Library. See No. LT 6468/2007)
(ii) Report of the Comptroller and Auditor General of India – Union Government (Civil) - (No.2 of 2007) – Transaction Audit Observations for the year ended the March, 2006. (Placed in Library. See No. LT 6469/2007)
(iii) Report of the Comptroller and Auditor General of India – Union Government (Civil) - (No.3 of 2007) – Autonomous Bodies for the year ended the March, 2006. (Placed in Library. See No. LT 6470/2007)
(iv) Report of the Comptroller and Auditor General of India – Union Government (Defence Services) - (No.5 of 2007) – Air Force and Navy for the year ended the March, 2006. (Placed in Library. See No. LT 6471/2007)
(v) Report of the Comptroller and Auditor General of India – Union Government (No.2 of 2007) – Scientific Departments (Performance Audit) for the year ended the March, 2006. (Placed in Library. See No. LT 6472/2007)
(vi) Report of the Comptroller and Auditor General of India – Union Government (No.7 of 2007) – Indirect Taxes (Customs, Central Excise and Service Tax) for the year ended the March, 2006. (Placed in Library. See No. LT 6473/2007)
(vii) Report of the Comptroller and Auditor General of India – Union Government (No.8 of 2007) – (Direct Taxes) for the year ended the March, 2006. (Placed in Library. See No. LT 6474/2007)
(viii) Report of the Comptroller and Auditor General of India – Union Government (No.7 of 2007) – Indirect Taxes Customs, Central Excise and Service Tax (Performance Audit) for the year ended the March, 2006. (Placed in Library. See No. LT 6475/2007)
(ix) Report of the Comptroller and Auditor General of India – Union Government (Defence Services) - (No.4 of 2007) – Army and Ordnance Factories, for the year ended the March, 2006. (Placed in Library. See No. LT 6476/2007)
(x) Report of the Comptroller and Auditor General of India – Union Government (Defence Services) - (No.4 of 2007) – Army and Ordnance Factories (Performance Audit) for the year ended the March, 2006. (Placed in Library. See No. LT 6477/2007)
(xi) Report of the Comptroller and Auditor General of India – Union Government (Civil) - (No.3 of 2007) – Autonomous Bodies (Performance Audit) for the year ended the March, 2006. (Placed in Library. See No. LT 6478/2007)
(xii) Report of the Comptroller and Auditor General of India – Union Government (Defence Services) - (No.5 of 2007) – Air Force and Navy (Performance Audit) for the year ended the March, 2006. (Placed in Library. See No. LT 6479/2007)
(xiii) Report of the Comptroller and Auditor General of India – Union Government (No.8 of 2007) – (Direct Taxes) – Performance Audit for the year ended the March, 2006. (Placed in Library. See No. LT 6480/2007)
(xiv) Report of the Comptroller and Auditor General of India – Union Government (Railways) - (No.6 of 2007) – Transaction Audit - for the year ended the March, 2006. (Placed in Library. See No. LT 6481/2007)
(xv) Report of the Comptroller and Auditor General of India – Union Government (Railways) - (No.6 of 2007) – Performance Audit for the year ended the March, 2006. (Placed in Library. See No. LT 6482/2007) (xvi) Report of the Comptroller and Auditor General of India – Union Government (Railways) - (No.11 of 2007) – IT Audit for the year ended the March, 2006. (Placed in Library. See No. LT 6483/2007) (xvii) Report of the Comptroller and Auditor General of India – Union Government (No.1 of 2007) – Account of the Union Government for the year ended the March, 2006. (Placed in Library. See No. LT 6484/2007) (7) A copy of the Union Government – Finance Accounts for the year 2005-2006 (Hindi and English versions). (Placed in Library. See No. LT 6485/2007) (9) A copy of the Union Government – Appropriation Accounts (Civil) for the year 2005-2006 (Hindi and English versions). (Placed in Library. See No. LT 6486/2007) (10) A copy of the Union Government – Appropriation Accounts (Postal Services) for the year 2005-2006 (Hindi and English versions). (Placed in Library. See No. LT 6487/2007) (11) A copy of the Union Government – Appropriation Accounts of Defence Services for the year 2005-2006 (Hindi and English versions). (Placed in Library. See No. LT 6488/2007) (12) A copy of the Indian Railways - Appropriation Accounts – Part-I - Review Accounts - for the year 2005-2006 (Hindi and English versions). (13) A copy of the Indian Railways – Appropriation Accounts – Part-II (Detailed) Appropriation Accounts for the year 2005-2006 (Hindi and English versions). (Placed in Library. See No. LT 6489/2007) (14) A copy of the Indian Railways – Appropriation Accounts – Part-II (Detailed) Appropriation Accounts (Annexure – G) for the year 2005-2006. (Placed in Library. See No. LT 6489/2007) (15) A copy of the statement (Hindi and English versions) of the Market Borrowings by Central Government during the year 2006-2007. (Placed in Library. See No. LT 6490/2007) (16) A copy of the Notification No. S.O.357(E) published in Gazette of India dated the 13th March, 2007 containing Corrigendum to the Notification No. S.O.1961(E) dated the 14th November, 2006 issued under Securities and Exchange Board of India Act, 1992. (Placed in Library. See No. LT 6491/2007) गृह मंत्रालय में राज्य मंत्री (श्री माणिकराव होडल्या गावित) : अध्यक्ष महोदय, श्री एस.रघुपति की ओर से, मैं निम्नलखित पत्र सभा पटल पर रखता हूं - (१) जांच आयोग अधनियम, १९५२ की धारा ३ की उपधारा (४) के अंतर्गत निम्नलखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) - (एक) २८ अगस्त, २००३ को नानी दमन और मोती दमन को जोड़ने वाले दमन गंगा नदी पुल ढह जाने के संबंध में न्यायमूर्ति आर.जे.कोचर, जांच आयोग का प्रतिवेदन।
(दो) उपर्युक्त प्रतिवेदन पर की-गई-कार्यवाही ज्ञापन।
(२) उपर्युक्त (१) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) (Placed in Library. See No. LT 6492/2007) THE MINISTER OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI SONTOSH MOHAN DEV): On behalf of Shrimati Kanti Singh, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Memorandum of Understanding between the Engineering Projects (India) Limited and the Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008.
(Placed in Library. See No. LT 6493/2007) (2) Memorandum of Understanding between the Bharat Yantra Nigam Limited and the Ministry of Heavy Industry, for the year 2007-2008. (Placed in Library. See No. LT 6494/2007) (3) Memorandum of Understanding between the National Instruments Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008. (Placed in Library. See No. LT 6495/2007) (4) Memorandum of Understanding between the Hindustan Photo Films Manufacturing Company Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008. (Placed in Library. See No. LT 6496/2007) (5) Memorandum of Understanding between the Bharat Bhari Udyog Nigam Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008. (Placed in Library. See No. LT 6497/2007) (6) Memorandum of Understanding between the Andrew Yule and Company Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008. (Placed in Library. See No. LT 6498/2007) (7) Memorandum of Understanding between the Hindustan Salts Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008. (Placed in Library. See No. LT 6499/2007) (8) Memorandum of Understanding between the Heavy Engineering Corporation Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2007-2008. (Placed in Library. See No. LT 6500/2007) THE MINISTER OF STATE IN THE MINISTRY OF ENVIRONMENT AND FORESTS (SHRI NAMO NARAIN MEENA): I beg to lay on the Table – (1) (i) A copy of the Annual Report (Hindi and English versions) of the G.B. Pant Institute of Himalayan Environment and Development, Almora, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the G.B. Pant Institute of Himalayan Environment and Development, Almora, for the year 2005-2006 (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library. See No. LT 6501/2007) जल संसाधन मंत्रालय में राज्य मंत्री (श्री जयप्रकाश नारायण यादव) :अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं - (१) कंपनी अधनियम, १९५६ की धारा ६१९क के अंतर्गत निम्नलखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) :-
(क) (एक) आन्ध्रा प्रदेश स्टेट इरिगेशन डेवलपमैन्ट कारपोरेशन लमिटेड, हैदराबाद के वर्ष २००२- २००३ के कार्यकरण की सरकार द्वारा समीक्षा।
(दो) आन्ध्रा प्रदेश स्टेट इरिगेशन डेवलपमैन्ट कारपोरेशन लमिटेड, हैदराबाद का वर्ष २००२- २००३ का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां।
(Placed in Library. See No. LT 6502/2007) (ख) (एक) यू.पी. प्रोजैक्ट्स कारपोरेशन लमिटेड, लखनऊ के वर्ष २००३-२००४ के कार्यकरण की सरकार द्वारा समीक्षा।
(दो) यू.पी. प्रोजैक्ट्स कारपोरेशन लमिटेड, लखनऊ का वर्ष २००३-२००४ का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक -महालेखापरीक्षक की टिप्पणियां।
(२) उपर्युक्त (१) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाले दो विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
(Placed in Library. See No. LT 6503/2007) THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS (SHRI DINSHA PATEL): 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 Bharat Petroleum Corporation Limited and the Ministry of Petroleum and Natural Gas for the year 2007-2008.
(Placed in Library. See No. LT 6504/2007)
(ii) Memorandum of Understanding between the Hindustan Petroleum Corporation Limited and the Ministry of Petroleum and Natural Gas for the year 2007-2008. (Placed in Library. See No. LT 6505/2007)
(iv) Memorandum of Understanding between the Indian Oil Corporation Limited and the Ministry of Petroleum and Natural Gas for the year 2007-2008. (Placed in Library. See No. LT 6506/2007)
(iv) Memorandum of Understanding between the Balmer Lawrie and Company Limited and the Ministry of Petroleum and Natural Gas for the year 2007-2008. (Placed in Library. See No. LT 6507/2007)
(v) Memorandum of Understanding between the Biecco Lawrie Limited and the Ministry of Petroleum and Natural Gas, for the year 2007-2008. (Placed in Library. See No. LT 6508/2007)
(v) Memorandum of Understanding between the Engineers India Limited and the Ministry of Petroleum and Natural Gas for the year 2007-2008. (Placed in Library. See No. LT 6509/2007) (2) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Oil India Limited, Dibrugarh, for the year 2005-2006.
(ii) Annual Report of the Oil India Limited, Dibrugarh, for the year 2005-2006, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.[r3] [r4] (Placed in Library. See No. LT 6510/2007) THE MINISTER OF STATE IN THE MINISTRY OF STEEL (DR. AKHILESH DAS): 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 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Kudremukh Iron Ore Company Limited, Bangalore, for the year 2005-2006.
(ii) Annual Report of the Kudremukh Iron Ore Company Limited, Bangalore, for the year 2005-2006 along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library. See No. LT 6511/2007)
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