Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 8 May, 2015
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.
Gen. V.K. Singh – Not present.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I rise to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Corporate Affairs, Gurgaon, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Corporate Affairs, Gurgaon, for the year 2013-2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2573/16/15] (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 469 of the Companies Act, 2013:-
(i) The Companies (cost records and audit) Rules, 2014 published in Notification No. G.S.R. 425(E) in Gazette of India dated 1st July, 2014.
(ii) The Companies (Cost Records and Audit) Amendment Rules, 2014 published in Notification No. G.S.R. 01(E) in Gazette of India dated 1st January, 2015.
(iii) The Companies (Accounts) Amendment Rules, 2015 published in Notification No. G.S.R. 37(E) in Gazette of India dated 16th January, 2015.
(iv) The Companies (Appointment and Qualification of Directors) Amendment Rules, 2015 published in Notification No. G.S.R. 42(E) in Gazette of India dated 19th January, 2015.
(v) The Companies (Corporate Social Responsibility Policy) Amendment Rules, 2015 published in Notification No. G.S.R. 43(E) in Gazette of India dated 19th January, 2015.
(vi) The Companies (Declaration and Payment of Dividend) (Amendment) Rules, 2015 published in Notification No. G.S.R. 121(E) in Gazette of India dated 24th February, 2015.
(vii) The Companies (Registration Offices and Fees) Amendment Rules, 2015 published in Notification No. G.S.R. 122(E) in Gazette of India dated 24th February, 2015.
(viii) The Companies (Meetings of Board and its Powers) Amendment Rules, 2015 published in Notification No. G.S.R. 206(E) in Gazette of India dated 19th March, 2015.
(ix) The Companies (Share Capital and Debentures) Amendment Rules, 2015 published in Notification No. G.S.R. 210(E) in Gazette of India dated 20th March, 2015.
(x) The Companies (Management and Administration) Amendment Rules, 2015 published in Notification No. G.S.R. 207(E) in Gazette of India dated 20th March, 2015.
(xi) The Companies (Acceptance of Deposits) Amendment Rules, 2015 published in Notification No. G.S.R. 241(E) in Gazette of India dated 31st March, 2015.(4)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) of (3) above.
[Placed in Library, See No. LT 2574/16/15] (5) A copy of the Companies (Removal of Difficulties) Order, 2015 (Hindi and English versions) published in Notification No. G.S.R. 504(E) in Gazette of India dated 13th February, 2015 under sub-section (2) of Section 470 of the Companies Act, 2013.
[Placed in Library, See No. LT 2575/16/15] (6) A copy of the Notification No. S.O.891(E) (Hindi and English versions) published in Gazette of India dated 31st March, 2015, regarding delegation of powers to the Regional Directors under Section 94(5) read with Section 458 of Companies Act, 2013 under sub-section (2) of Section 458 of the said Act.
[Placed in Library, See No. LT 2576/16/15] (7) A copy each of the following Notifications (Hindi and English versions) under Section 30B of the Chartered Accountants Act, 1949:-
(i) The Chartered Accountants (First Amendment) Regulations, 2015 published in Notification No. 1-CA(7)/167/2014 in Gazette of India dated 23rd January, 2015.
(ii) G.S.R. 837(E) published in Gazette of India dated 24th November, 2014, making certain amendments in the Notification No. G.S.R. 38(E) dated 19th January, 2011.
[Placed in Library, See No. LT 2577/16/15] (8) A copy each of the following Notifications (Hindi and English versions) under Section 40 of the Cost and Works Accountants Act, 1959:-
(i) The Cost and Works Accountants (Amendment) Regulations, 2014 published in Notification No. CWR(I)/2014 in Gazette of India dated 12th November, 2014.
(ii) Notification No. EL-2015/1 to Notification No. EL-2015/9 published in Gazette of India dated 16th February, 2015, regarding election to the Councils and the Regional Councils 2015.
[Placed in Library, See No. LT 2578/16/15] सूक्ष्म, लघु और मध्यम उद्यम मंत्री (श्री कलराज मिश्र) : महोदया, मैं निम्नलिखत पत्र सभा पटल पर रखता हूं-
(1) नेशनल स्मॉल इंडस्ट्रीज कॉरपोरेशन लिमिटेड तथा सूक्ष्म, लघु और मध्यम उद्यम मंत्रालय के बीच वर्ष 2015-2016 के लिए हुए समझौता ज्ञापन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2579/16/15] (2)(एक) एमएसएमई-टेक्नोलॉजी डेवलपमेंट सेंटर (सेंट्रल फुटवियर ट्रेनिंग इंस्टिटय़ूट), आगरा के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) एमएसएमई-टेक्नोलॉजी डेवलपमेंट सेंटर (सेंट्रल फुटवियर ट्रेनिंग इंस्टिटय़ूट), आगरा के वर्ष 2013- 2014 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2580/16/15] (3)(एक) एमएसएमई-टेक्नोलॉजी डेवलपमेंट सेंटर (प्रोसेस कम प्रोडक्ट डेवलपमेंट सेंटर), मेरठ के वर्ष 2013- 2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) एमएसएमई-टेक्नोलॉजी डेवलपमेंट सेंटर (प्रोसेस कम प्रोडक्ट डेवलपमेंट सेंटर), मेरठ के वर्ष 2013-2014 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2581/16/15] (4)(एक) एमएसएमई-टेक्नोलॉजी डेवलपमेंट सेंटर (सेंट्रल फुटवियर ट्रेनिंग इंस्टिटय़ूट), चेन्नई के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) एमएसएमई-टेक्नोलॉजी डेवलपमेंट सेंटर (सेंट्रल फुटवियर ट्रेनिंग इंस्टिटय़ूट), चेन्नई के वर्ष 2013- 2014 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2582/16/15] सांख्यिकी और कार्यक्रम कार्यान्वयन मंत्रालय के राज्य मंत्री, विदेश मंत्रालय में राज्य मंत्री तथा प्रवासी भारतीय कार्य मंत्रालय में राज्य मंत्री (जनरल (सेवानिवृत्त) विजय कुमार सिंह) : अध्यक्ष जी, मैं श्रीमती सुषमा स्वराज की ओर से निम्नलिखित पत्र सभा पटल पर रखता हूं-
(1) (एक) ओवरसीज इंडियन फैसिलिटेशन सेंटर, गुड़गांव के वर्ष 2013-14 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) ओवरसीज इंडियन फैसिलिटेशन सेंटर गुड़गांव के वर्ष 2013-14 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(2) उपर्युकत (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाले विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2572/16/15] THE MINISTER OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI MANEKA SANJAY GANDHI): Madam, with your permission, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Mahila Kosh, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Rashtriya Mahila Kosh, New Delhi, for the year 2012-2013.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2583/16/15] THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): Madam, I rise to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Indian Pharmacopoeia Commission, Ghaziabad, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Pharmacopoeia Commission, Ghaziabad, for the year 2013-2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2584/16/15] (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 18 of the Pharmacy Act, 1948:-
(i) The Bachelor of Pharmacy (B.Pharm) Course Regulations, 2014 published in Notification No. 14-154/2010-PCI in Gazette of India dated 11th December, 2014.
(ii) The “Minimum Qualification for Teachers in Pharmacy Institutions Regulations, 2014” published in Notification No. 14-163/2010-PCI in Gazette of India dated 12th November, 2014.
(iii) The Pharm. D (Amendment) Regulations, 2014 published in Notification No. 10-1/2012-PCI (Pt.-I) in Gazette of India dated 28th August, 2014.
(iv) The Master of Pharmacy (M. Pharm) Course Regulations, 2014 published in Notification No. 14-136/2014-PCI in Gazette of India dated 11th December, 2014.
(v) The Bachelor of Pharmacy (Practice) Regulations, 2014 published in Notification No. 14-117/2014-PCI in Gazette of India dated 19th December, 2014.
(vi) The Pharmacy Practice Regulations, 2015 published in Notification No. 14-148/2012-PCI in Gazette of India dated 15th January, 2015.
(vii) The Education (Amendment) Regulations, 2014 published in Notification No. 10-1/2012-PCI (Pt-I) in Gazette of India dated 28th August, 2014.(4)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 2585/16/15] (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Council of Medical Research, New Delhi, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Indian Council of Medical Research, New Delhi, for the year 2013-2014, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Council of Medical Research, New Delhi, for the year 2013-2014.
(6)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
[Placed in Library, See No. LT 2586/16/15] (7) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Reports and Audited Accounts of the following institutions within the stipulated period of nine months after the close of the accounting year, mentioned therein:-
S.No. Name of the Institutions Accounting Year(s)
1.
Medical Council of India, New Delhi 2013-14
2. All India Institute of Medical Sciences, New Delhi 2013-14
3. All India Institute of Medical Sciences, Bhubaneswar 2013-14
4. All India Institute of Medical Sciences, Rishikesh 2013-14
5. All India Institute of Medical Sciences, Raipur 2013-14
6. All India Institute of Medical Sciences, Patna 2013-14
7. All India Institute of Medical Sciences, Jodhpur 2013-14
8. All India Institute of Medical Sciences, Bhopal 2013-14 [Placed in Library, See No. LT 2587/16/15] (8) A copy of the Food Safety and Standards Authority of India (Procedure for Transaction of Business of the Central Advisory Committee) Amendment Regulations, 2015 (Hindi and English versions) published in Notification No. F. No. 1-62/FSSA/2014-DFQCin Gazette of India dated 12thMarch, 2015 under Section 93 of the Food Safety and Standards Act, 2006.
[Placed in Library, See No. LT 2588/16/15] (9) A copy of the Drugs and Cosmetics (First Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 107(E) in Gazette of India dated 17th February, 2015 under Section 38 of the Drugs and Cosmetics Act, 1940.
[Placed in Library, See No. LT 2589/16/15] THE MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (RAO INDERJIT SINGH): With your permission, Madam, I rise to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):- (i) Memorandum of Understanding between the Hindustan Shipyard Limited and the Ministry of Defence for the year 2015-2016. [Placed in Library, See No. LT 2590/16/15] (ii) Memorandum of Understanding between the Mishra Dhatu Nigam Limited and the Department of Defence Production, Ministry of Defence, for the year 2015-2016. [Placed in Library, See No. LT 2591/16/15] (iii) Memorandum of Understanding between the Bharat Electronic Limited and the Department of Defence Production, Ministry of Defence, for the year 2015-2016. [Placed in Library, See No. LT 2592/16/15] (iv) Memorandum of Understanding between the Bharat Dynamics Limited and the Department of Defence Production, Ministry of Defence, for the year 2015-2016. [Placed in Library, See No. LT 2593/16/15] (v) Memorandum of Understanding between the Garden Reach Shipbuilders and Engineers Limited and the Department of Defence Production, Ministry of Defence, for the year 2015-2016. [Placed in Library, See No. LT 2594/16/15] (vi) Memorandum of Understanding between the Mazagon Dock Limited and the Department of Defence Production, Ministry of Defence, for the year 2015-2016. [Placed in Library, See No. LT 2595/16/15] (2) A copy of the Notification No. S.R.O.7 (Hindi and English versions) published in weekly Gazette of India dated 24thJanuary, 2015 declaring that for a period of five years from the date of publication of this notification, service or duty in the Union Territory of Andaman and Nicobar Islands shall be ‘active service’ within the meaning and for the purpose of the Navy Act, 1957 issued under sub-section (1) of Section 3 of the said Act. [Placed in Library, See No. LT 2596/16/15]
THE MINISTER OF STATE OF THE MINISTRY OF LABOUR AND EMPLOYMENT (SHRI BANDARU DATTATREYA): Madam, I rise to lay on the Table a copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 7 of the Employees’ Provident Fund and Miscellaneous Provisions Act, 1952:-
(1) The Employees’ Pension (Amendment) Scheme, 2015 published in Notification No. G.S.R. 227(E) in Gazette of India dated 26th March, 2015.
[Placed in Library, See No. LT 2597/16/15] (2) The Employees’ Pension (Second Amendment) Scheme, 2015 published in Notification No. G.S.R. 227(E) in Gazette of India dated 26th March, 2015.
[Placed in Library, See No. LT 2598/16/15] THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) AND MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI SHRIPAD YESSO NAIK): Madam, I rise to lay on the Table a copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 36 of the Indian Medicine Central Council Act, 1970:-
(1) The Indian Medicine Central Council (Post-Graduate Diploma Course in Siddha) Regulations, 2015 published in Notification No. 18-12/2012.Siddha (Syllabus-PGDip) in Gazette of India dated 25th February, 2015.
[Placed in Library, See No. LT 2599/16/15] (2) The Indian Medicine Central Council (Post-Graduate Diploma Course in Unani Medicine) Regulations, 2015 published in Notification No. 11-77/2012 U (P.G.D. Regl.) in Gazette of India dated 25th February, 2015.
[Placed in Library, See No. LT 2600/16/15] THE MINISTER OF STATE OF THE MINISTRY OF PETROLEUM AND NATURAL GAS (SHRI DHARMENDRA PRADHAN): Madam, with your permission, I rise to lay on the Table”-
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the GAIL (India) Limited and the Ministry of Petroleum and Natural Gas for the year 2015-2016.
[Placed in Library, See No. LT 2601/16/15] (2) A copy each of the following Notifications (Hindi and English versions) under Section 62 of the Petroleum and Natural Gas Regulatory Board Act, 2006:-
(i) The Petroleum and Natural Gas Regulatory Board (Access Code for city or Local Natural Gas Distribution Networks) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(ii) The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for city or Local Natural Gas Distribution Networks) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(iii) The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(iv) The Petroleum and Natural Gas Regulatory Board (Exclusivity for City or Local Natural Gas Distribution Networks) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(v) The Petroleum and Natural Gas Regulatory Board (Determination of Network Tariff for City or Local Natural Gas Distribution Networks and compression Charge for CNG) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(vi) The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(vii) The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Natural Gas Pipelines) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(viii) The Petroleum and Natural Gas Regulatory Board (Guiding Principles for Declaring or Authorizing Gas Pipeline as Common Carrier or Contract Carrier) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(ix) The Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(x) The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xi) The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xii) The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xiii) The Petroleum and Natural Gas Regulatory Board (Guiding Principles for Declaration or authorizing Petroleum and Petroleum Products Pipelines as Common Carrier or Contract Carrier) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xiv) The Petroleum and Natural Gas Regulatory Board (Determination of Petroleum and Petroleum Products Pipeline Transportation Tariff) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xv) The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xvi) The Petroleum and Natural Gas Regulatory Board (Petroleum and Natural Gas Register) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xvii) The Petroleum and Natural Gas Regulatory Board [Code of Practices for Emergency Response and Disaster Management Plan (ERDMP)] Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xviii) The Petroleum and Natural Gas Regulatory Board (Procedure for Development of Technical Standards and Specifications including Safety Standards) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xix) The Petroleum and Natural Gas Regulatory Board (Meeting of the Board) Amendment Regulations, 2014 published in Notification No. F. No. L-MISC/VI/I/2007 in Gazette of India dated 2nd January, 2014.
(xx) The Petroleum and Natural Gas Regulatory Board (Authorising Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Amendment Regulations, 2015 published in Notification No. F. No. PNGRB/CGD/REGULATIONS AMEND-2015 in Gazette of India dated 13th February, 2015.
(xxi) The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for City or Local Natural Gas Distribution Networks) Amendment Regulations, 2014 published in Notification No. F. No. M(1)/T4S/CGD/1/2010 in Gazette of India dated 16th December, 2014.
[Placed in Library, See No. LT 2602/16/15] THE MINISTER OF STATE OF THE MINISTRY OF ENVIRONMENT, FORESTS AND CLIMATE CHANGE (SHRI PRAKASH JAVADEKAR): With your permission, Madam, I rise to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Animal Welfare Board of India, Chennai, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Animal Welfare Board of India, Chennai, for the year 2013-2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2603/16/15] (3) A copy of the Central Pollution Control Board (Qualifications and other Terms and Conditions of Service of Chairman) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 221(E) in Gazette of India dated 23rd March, 2015 under sub-section (3) of Section 63 of the Water (Prevention and Control of Pollution) Act, 1974.
[Placed in Library, See No. LT 2604/16/15] THE MINISTER OF STATE OF THE MINISTRY OF POWER, MINISTER OF STATE OF THE MINISTRY OF COAL AND MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY (SHRI PIYUSH GOYAL):
Madam Speaker, I rise to lay on the Table a copy each of the following Notifications (Hindi and English versions) under Section 179 of the Electricity Act, 2003:-
(1) The Central Electricity Authority (Measures relating to Safety and Electric Supply) Amendment Regulations, 2015 published in Notification No. CEI/1/2/2015 in Gazette of India dated 13th April, 2015.
[Placed in Library, See No. LT 2605/16/15] (2) The Central Electricity Authority (Technical Standards for Construction of Electrical Plants and Electric Lines) Amendment Regulations, 2015 published in Notification No. 502/11/DP&D/2015 in Gazette of India dated 7th April, 2015.
[Placed in Library, See No. LT 2606/16/15] उत्तर पूर्वी क्षेत्र विकास मंत्रालय के राज्य मंत्री, प्रधान मंत्री कार्यालय में राज्य मंत्री, कार्मिक, लोक शिकायत और पेंशन मंत्रालय में राज्य मंत्री, परमाणु ऊर्जा विभाग में राज्य मंत्री तथा अंतरिक्ष विभाग में राज्य मंत्री (डॉ. जितेन्द्र सिंह) : अध्यक्ष जी, मैं प्रशासनिक अधिकरण अधिनयम, 1985 की धारा 37 की उपधारा (1) के अंतर्गत जारी अधिसूचना संख्या सा.का.नि. 926(अ) जो 30 दिसम्बर, 2014 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा हिमाचल प्रदेश प्रशासनिक अधिकरण को भारत के राजपत्र में इस अधिसूचना के प्रकाशन की तारीख जो उक्त अधिनियम की धारा 3 के खंड (ग) के अर्थ के भीतर “नियत दिन” होगा, से सथापित किया गया है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं।
[Placed in Library, See No. LT 2607/16/15] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): Respected Madam, I wish to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Office of the Controller General of Patents, Designs, Trade Marks and Geographical Indication, Mumbai, for the year 2013-2014.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Office of the Controller General of Patents, Designs, Trade Marks and Geographical Indication, Mumbai, for the year 2013-2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2608/16/15] (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Tea Board of India, Kolkata, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Tea Board of India, Kolkata, for the year 2013-2014, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Tea Board of India, Kolkata, for the year 2013-2014.
(4)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 2609/16/15] (5) A copy each of the following papers (Hindi and English versions):- (i) Memorandum of Understanding between the PEC Limited and the Department of Commerce, Ministry of Commerce and Industry, for the year 2015-2016. [Placed in Library, See No. LT 2610/16/15] (ii) Memorandum of Understanding between the India Trade Promotion Organisation and the Department of Commerce, Ministry of Commerce and Industry, for the year 2015-2016. [Placed in Library, See No. LT 2611/16/15] (iii) Memorandum of Understanding between the STC Limited and the Department of Commerce, Ministry of Commerce and Industry, for the year 2015-2016. [Placed in Library, See No. LT 2612/16/15] (6) A copy each of the following Notifications (Hindi and English versions) issued under Section 18G of the Industries (Development and Regulation) Act, 1951. (i) The Newsprint Control (Amendment) Order, 2015 published in Notification No. S.O. 939(E) in Gazette of India dated 7th April, 2015. (ii) The Newsprint Control (Amendment) Order, 2015 published in Notification No. S.O. 914(E) in Gazette of India dated 1st April, 2015. (iii) S.O. 998(E) published in Gazette of India dated 10th April, 2015, making certain amendments in the Notification S.O. 477(E)dated 25th July, 1991. (iv) [Placed in Library, See No. LT 2613/16/15] (7) (i)
A copy of the Annual Report (Hindi and English versions) of the Delhi Mumbai Industrial Corridor Project Implementation Trust Fund, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Delhi Mumbai Industrial Corridor Project Implementation Trust Fund, New Delhi, for the year 2013-2014.
(8)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
[Placed in Library, See No. LT 2614/16/15] रसायन और उर्वरक मंत्रालय में राज्य मंत्री (श्री हंसराज गंगाराम अहीर): अध्यक्ष जी, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं-
(1) निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण):-
(एक) हिंदुस्तान इंसेक्टिसाइड्स लिमिटेड तथा रसायन और पेट्रोरसायन विभाग, रसायन और उर्वरक मंत्रालय के बीच वर्ष 2015-2016 के लिए हुआ समझौता ज्ञापन।
[Placed in Library, See No. LT 2615/16/15] (दो) हिंदुस्तान ऑर्गनिक केमिकल्स लिमिटेड तथा रसायन और पेट्रोरसायन विभाग, रसायन और उर्वरक मंत्रालय के बीच वर्ष 2015-2016 के लिए हुआ समझौता ज्ञापन।
[Placed in Library, See No. LT 2616/16/15] (तीन) बंगाल केमिकल्स एण्ड फार्मास्यूटिकल्स लिमिटेड तथा भेषज विभाग, रसायन और उर्वरक मंत्रालय के बीच वर्ष 2015-2016 के लिए हुआ समझौता ज्ञापन।
[Placed in Library, See No. LT 2617/16/15] (चार) कर्नाटक एंटिबायोटिक्स एण्ड फार्मास्यूटिकल्स लिमिटेड तथा भेषज विभाग, रसायन और उर्वरक मंत्रालय के बीच वर्ष 2015-2016 के लिए हुआ समझौता ज्ञापन।
[Placed in Librar,. See No. LT 2618/16/15] (2) नेशनल इंस्टिटय़ूट ऑफ फार्मास्यूटिकल एजुकेशन एण्ड रिसर्च, रायबरेली के वर्ष 2008-2009 से 2011-2012 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन।
(3) उपर्युक्त (2) 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 2619/16/15] (4) कंपनी अधिनियम, 1956 की धारा 619क की उप-धारा (1) के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण):-
(एक) इंडियन ड्रग्स एण्ड फार्मास्यूटिकल्स लिमिटेड, गुड़गांव के वर्ष 2011-2012 के कार्यकरण की सरकार द्वारा समीक्षा।
(दो) इंडियन ड्रग्स एण्ड फार्मास्यूटिकल्स लिमिटेड, गुड़गावं के वर्ष 2011-2012 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां।
(5) उपर्युक्त (4) 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 2620/16/15] THE MINISTER OF STATE IN THE MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI G.M. SIDDESHWARA): Madam, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Memorandum of Understanding (Hindi and English versions) between the Bharat Bhari Udyog Nigam Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2015-2016.
[Placed in Library, See No. LT 2621/16/15] (2) Memorandum of Understanding (Hindi and English versions) between the Scooters India Limited and the Department of Heavy Industry, Ministry of Heavy Industries and Public Enterprises, for the year 2015-2016.
[Placed in Library, See No. LT 2622/16/15] मानव संसाधन विकास मंत्रालय में राज्य मंत्री (श्री उपेन्द्र कुशवाहा) : महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) (एक) स्टेट एजुकेशन मिशन अथॉरिटी ऑफ मेघालय (सर्व शिक्षा अभियान), शिलांग के वर्ष 2013- 2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) स्टेट एजुकेशन मिशन अथॉरिटी ऑफ मेघालय (सर्व शिक्षा अभियान), शिलांग के वर्ष 2013- 2014 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
(2) उपर्युक्त (1) 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 2623/16/15] THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS 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 10 of the National Highways Act, 1956:-
(i) S.O. 641(E) published in Gazette of India dated 3rd March, 2015, regarding rates of fees to be recovered from the users of National Highway No. 6 (New NH 53) in the State of Chhattisgarh.
(ii) S.O. 2967(E) published in Gazette of India dated 25th November, 2014, regarding rates of fees to be recovered from the users of National Highway No. 6 (New NH 49) in the State of Odisha.
(iii) S.O. 430(E) published in Gazette of India dated 11th February, 2015, regarding rates of fees to be recovered from the users of National Highway No. 30 in the State of Chhattisgarh.
(iv) S.O. 325(E) published in Gazette of India dated 2nd February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (New NH 146) (Sanchi-Sagar Section) in the State of Madhya Pradesh.
(v) S.O. 286(E) published in Gazette of India dated 30th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (New NH 146) (Sanchi-Sagar Section) in the State of Madhya Pradesh.
(vi) S.O. 431(E) published in Gazette of India dated 11th February, 2015, regarding rates of fees to be recovered from the users of National Highway No. 12 in the State of Madhya Pradesh.
(vii) S.O. 429(E) published in Gazette of India dated 11th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (New NH 146) (Sanchi-Sagar Section) in the State of Madhya Pradesh.
(viii) S.O. 326(E) published in Gazette of India dated 2nd February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (New NH 146) (Sanchi-Sagar Section) in the State of Madhya Pradesh.
(ix) S.O. 729(E) published in Gazette of India dated 10th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar Section) in the State of Odisha.
(x) S.O. 700(E) published in Gazette of India dated 7th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar Section) in the State of Odisha.
(xi) S.O. 698(E) published in Gazette of India dated 7th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Cuttack-Angul Section) in the State of Odisha.
(xii) S.O. 751(E) published in Gazette of India dated 13th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Cuttack-Angul Section) in the State of Odisha.
(xiii) S.O. 1580(E) published in Gazette of India dated 24th June, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xiv) S.O. 796(E) published in Gazette of India dated 15th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xv) S.O. 255(E) published in Gazette of India dated 27th January, 2014 containing corrigendum (Hindi version only) to the Notification No. G.S.R. 3076(E) dated 9th October, 2013.
(xvi) S.O. 1060(E) published in Gazette of India dated 9th April, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xvii) S.O. 1720(E) published in Gazette of India dated 10th July, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xviii) S.O. 2285(E) published in Gazette of India dated 8th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xix) S.O. 2431(E) published in Gazette of India dated 18th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xx) S.O. 2507(E) published in Gazette of India dated 25th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora to Sambalpur Section) in the State of Odisha.
(xxi) S.O. 2280(E) published in Gazette of India dated 8th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69 (Betul-Pandhurna Section) in the State of Madhya Pradesh.
(xxii) S.O. 2459(E) published in Gazette of India dated 23rd September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (Bhopal to Sanchi Section) in the State of Madhya Pradesh.
(xxiii) S.O. 1311(E) published in Gazette of India dated 19th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (Biramitrapur-Barkote Section) in the State of Odisha.
(xxiv) S.O. 256(E) published in Gazette of India dated 27th January, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Gwalior to Shivpuri Section) in the State of Madhya Pradesh.
(xxv) S.O. 857(E) published in Gazette of India dated 20th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (Bhopal to Sanchi Section) in the State of Madhya Pradesh.
(xxvi) S.O. 2700(E) published in Gazette of India dated 20th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Gwalior to Shivpuri Section) in the State of Madhya Pradesh.
(xxvii) S.O. 2701(E) published in Gazette of India dated 20th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (Bhopal to Sanchi Section) in the State of Madhya Pradesh.
(xxviii) S.O. 2457(E) published in Gazette of India dated 23rd September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxix) S.O. 1294(E) published in Gazette of India dated 16th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxx) S.O. 849(E) published in Gazette of India dated 20th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxi) S.O. 1242(E) published in Gazette of India dated 8th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxii) S.O. 1137(E) published in Gazette of India dated 24th April, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxiii) S.O. 1240(E) published in Gazette of India dated 8th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxiv) S.O. 2715(E) published in Gazette of India dated 20th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxv) S.O. 628(E) published in Gazette of India dated 3rd March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (New No. 146) (Sanchi-Sagar Section) in the State of Madhya Pradesh.
(xxxvi) S.O. 3432(E) published in Gazette of India dated 12th November, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxvii) S.O. 3461(E) published in Gazette of India dated 25th November, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH 53) (Aurang-Saraipali Section) in the State of Chhattisgarh.
(xxxviii)S.O. 3546(E) published in Gazette of India dated 2nd December, 2013, making certain amendments in the Notification No. S.O. 713(E) dated 15th March, 2013.
(xxxix) S.O. 3549(E) published in Gazette of India dated 25th November, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora-Sambalpur Section) in the State of Odisha.
(xl) S.O. 2953(E) published in Gazette of India dated 21st November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 37 in the State of Assam.
(xli) S.O. 536(E) published in Gazette of India dated 25th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Jaipur-Tonk-Deoli Section) in the State of Rajasthan.
(xlii) S.O. 507(E) published in Gazette of India dated 21st February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 458 in the State of Rajasthan.
(xliii) S.O. 540(E) published in Gazette of India dated 25th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Fatehpur Section)in the State of Rajasthan.
(xliv) S.O. 331(E) published in Gazette of India dated 5th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 148D (Asind Section)in the State of Rajasthan.
(xlv) S.O. 1433(E) published in Gazette of India dated 3rd June, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 458 in the State of Rajasthan.
(xlvi) S.O. 279(E) published in Gazette of India dated 28th January, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 14 (Pali Section)in the State of Rajasthan.
(xlvii) S.O. 503(E) published in Gazette of India dated 21st February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 758 (Rajsamand to Bhilwara Section) in the State of Rajasthan.
(xlviii) S.O. 2407(E) published in Gazette of India dated 17th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Bikaner-Phalodi Section) in the State of Rajasthan.
(xlix) S.O. 1265(E) published in Gazette of India dated 13th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 112 in the State of Rajasthan.
(l) S.O. 1654(E) published in Gazette of India dated 1st July, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Salasar-Fatehpur-Ambala Section) in the State of Rajasthan.
(li) S.O. 442(E) published in Gazette of India dated 18th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 58 (Rajasthan/Gujarat Section) in the State of Rajasthan.
(lii) S.O. 500(E) published in Gazette of India dated 21st February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 758 (Rajasthan-Bhilwara Section) in the State of Rajasthan.
(liii) S.O. 2409(E) published in Gazette of India dated 17th September, 2014, making certain amendments in the Notification No. S.O. 2377(E) dated 6th August, 2013.
(liv) S.O. 3011(E) published in Gazette of India dated 28th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Barmer-Sanchor Section) in the State of Rajasthan.
(lv) S.O. 2936(E) published in Gazette of India dated 19th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 123 (Uncha Nagla-Dholpur Section) in the State of Rajasthan.
(lvi) S.O. 2904(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Barmer-Sanchor Section) in the State of Rajasthan.
(lvii) S.O. 2264(E) published in Gazette of India dated 8th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 112 (Jodhpur-Barmer Section) in the State of Rajasthan.
(lviii) S.O. 2610(E) published in Gazette of India dated 13th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 112 (Bar-Bilara-Jodhpur Section) in the State of Rajasthan.
(lix) S.O. 2903(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Barmer-Sanchor Section) in the State of Rajasthan.
(lx) S.O. 3051(E) published in Gazette of India dated 3rd December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Jaisalmer-Barmer Section) in the State of Rajasthan.
(lxi) S.O. 2902(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Barmer-Sanchor Section) in the State of Rajasthan.
(lxii) S.O. 2887(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 112 (Jodhpur-Barmer Section) in the State of Rajasthan.
(lxiii) S.O. 3050(E) published in Gazette of India dated 3rd December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Jaisalmer-Barmer Section) in the State of Rajasthan.
(lxiv) S.O. 2710(E) published in Gazette of India dated 20th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 123 (Uncha Nagla-Dholpur Section) in the State of Rajasthan.
(lxv) S.O. 2613(E) published in Gazette of India dated 13th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 114 (Jodhpur-Pokaran Section) in the State of Rajasthan.
(lxvi) S.O. 3082(E) published in Gazette of India dated 6th December, 2014, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 86 Ext. in the State of Madhya Pradesh.
(lxvii) S.O. 699(E) published in Gazette of India dated 7th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Ext.) (Mundra Village, Chhasra-Siracha Section) in the State of Gujarat.
(lxviii) S.O. 1900(E) published in Gazette of India dated 25th July, 2014, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway in the State of Gujarat.
(lxix) S.O. 804(E) published in Gazette of India dated 15th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(lxx) S.O. 697(E) published in Gazette of India dated 7th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Gir-Somnath Section) in the State of Gujarat.
(lxxi) S.O. 1901(E) published in Gazette of India dated 25th July, 2014, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway in the State of Gujarat.
(lxxii) S.O. 859(E) published in Gazette of India dated 20th March, 2014, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway (Vadodara-Mumbai Section) in the State of Gujarat.
(lxxiii) S.O. 1899(E) published in Gazette of India dated 25th July, 2014, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway (Vadodara-Mumbai Section) in the State of Gujarat.
(lxxiv) S.O. 261(E) published in Gazette of India dated 27th January, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Amreli Section)in the State of Gujarat.
(lxxv) S.O. 1712(E) published in Gazette of India dated 9th July, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ratanpur Border to Ahmedabad Section) in the State of Gujarat.
(lxxvi) S.O. 908(E) published in Gazette of India dated 27th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Vadodara Section) in the State of Gujarat.
(lxxvii) S.O. 2428(E) published in Gazette of India dated 18th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Rajkot Section)in the State of Gujarat.
(lxxviii) S.O. 373(E) published in Gazette of India dated 10th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Mumbai Section) in the State of Gujarat.
(lxxix) S.O. 659(E) published in Gazette of India dated 5th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Ext.) (Kandla-Chandroda Section) in the State of Gujarat.
(lxxx) S.O. 412(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Part of Gir Somnath Section) in the State of Gujarat.
(lxxxi) S.O. 409(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway (Vadodara-Mumbai Section) in the State of Gujarat.
(lxxxii) S.O. 366(E) published in Gazette of India dated 5th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Junagadh Section)in the State of Gujarat.
(lxxxiii) S.O. 365(E) published in Gazette of India dated 5th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Junagadh Section)in the State of Gujarat.
(lxxxiv) S.O. 361(E) published in Gazette of India dated 5th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Gir Somnath Section) in the State of Gujarat.
(lxxxv) S.O. 255(E) published in Gazette of India dated 28th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Part of Gir Somnath Section) in the State of Gujarat.
(lxxxvi) S.O. 393(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Part of Bhavnagar Section) in the State of Gujarat.
(lxxxvii)S.O. 3223(E) published in Gazette of India dated 18th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Vadodara Section) in the State of Gujarat.
(lxxxviii)S.O. 143(E) published in Gazette of India dated 13th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Part of Bhavanagar Section)in the State of Gujarat.
(lxxxix) S.O. 2853(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Ext.) (Gadu-Dwarka Section) in the State of Gujarat.
(xc) S.O. 3096(E) published in Gazette of India dated 9th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Gir Somnath Section) in the State of Gujarat.
(xci) S.O. 3228(E) published in Gazette of India dated 18th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Amreli Section)in the State of Gujarat.
(xcii) S.O. 2765(E) published in Gazette of India dated 27th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Junagadh Section)in the State of Gujarat.
(xciii) S.O. 2873(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway (Vadodara-Mumbai Section) in the State of Gujarat.
(xciv) S.O. 2846(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Ext.) (Porbandar Section) in the State of Gujarat.
(xcv) S.O. 3182(E) published in Gazette of India dated 15th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 82 (Biharsharif-Barbigha-Mokama Section) in the State of Bihar.
(xcvi) S.O. 2682(E) published in Gazette of India dated 20th October, 2014, regarding rates of fees to be recovered from the users of National Highway No. 30 in the State of Bihar.
(xcvii) S.O. 109(E) published in Gazette of India dated 8th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 81 (upto West Bengal-Bihar Border) in the State of West Bengal.
(xcviii) S.O. 110(E) published in Gazette of India dated 8th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 131A in the State of West Bengal.
(xcix) S.O. 2858(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad-Barwa-Adda Section) in the State of Jharkhand.
(c) S.O. 2889(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad-Barwa-Adda Section) in the State of Jharkhand.
(ci) S.O. 2894(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 82 (Biharsharif-Barbigha-Mokama Section) in the State of Bihar.
(cii) S.O. 3047(E) published in Gazette of India dated 3rd December, 2014, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 527C in the State of Bihar.
(ciii) S.O. 3224(E) published in Gazette of India dated 18th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 107 (Mahesh Khunt-Sonbarsa Raj-Saharsa-Madhepura-Purnea Section) in the State of Bihar.
(civ) S.O. 367(E) published in Gazette of India dated 5th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad-Barwa-Adda Section) in the State of Jharkhand.
(cv) S.O. 2666(E) published in Gazette of India dated 14th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad-Barwa-Adda Section) in the State of Jharkhand.
(cvi) S.O. 3029(E) published in Gazette of India dated 1st December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 19 (Chhapra-Hajipur Section) in the State of Bihar.
(cvii) S.O. 2510(E) published in Gazette of India dated 25th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D in the State of West Bengal.
(cviii) S.O. 5(E) published in Gazette of India dated 1st January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad-Barwa-Adda Section) in the State of Bihar.
(cix) S.O. 3226(E) published in Gazette of India dated 18th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Bakhtiyarpur-Mokama Section) in the State of Bihar.
(cx) S.O. 3041(E) published in Gazette of India dated 3rd December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Mahulia to Baharagora Section) and National Highway No. 6 (Baharagora to Chichira Section)in the State of Jharkhand.
(cxi) S.O. 2890(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 in the State of Jharkhand.
(cxii) S.O. 2379(E) published in Gazette of India dated 16th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 28 (Muzaffarpur-Barauni Section) in the State of Bihar.
(cxiii) S.O. 144(E) published in Gazette of India dated 13th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D in the State of West Bengal.
(cxiv) S.O. 2965(E) published in Gazette of India dated 25th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 28A (Piprakothi-Raxaul Section) in the State of Bihar.
(cxv) S.O. 2851(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad-Barwa Adda Section) in the State of Jharkhand.
(cxvi) S.O. 3273(E) published in Gazette of India dated 26th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 102 (Chhapra-Rewaghat-Muzaffarpur Section) in the State of Bihar.
(cxvii) S.O. 368(E) published in Gazette of India dated 5th February, 2015, authorising the District Land Acquisition Officer, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 107 in the State of Bihar.
(cxviii) S.O. 2934(E) published in Gazette of India dated 19th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. No. 33 (Mahulia to Baharagora Section) and National Highway No. 6 (Baharagora to Chichira Section) in the State of Jharkhand.
(cxix) S.O. 3032(E) published in Gazette of India dated 1st December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Part of Bhavnagar Section) in the State of Gujarat.
(cxx) S.O. 11(E) published in Gazette of India dated 1st January, 2015, making certain amendments in the Notification No. S.O. 2788(E) dated 14th September, 2013.
(cxxi) S.O. 2861(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Amreli Section) in the State of Gujarat.
(cxxii) S.O. 3291(E) published in Gazette of India dated 29th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Part of Bhavnagar Section) in the State of Gujarat.
(cxxiii) S.O. 2893(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Ext.)(Gadu Porbandar Dwarka Section) in the State of Gujarat.
(cxxiv) S.O. 2935(E) published in Gazette of India dated 19th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Mumbai Section) in the State of Gujarat.
(cxxv) S.O. 3048(E) published in Gazette of India dated 3rd December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Voadodara Section) in the State of Gujarat.
(cxxvi) S.O. 8(E) published in Gazette of India dated 1st January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Voadodara Section) in the State of Gujarat.
(cxxvii) S.O. 2861(E) published in Gazette of India dated 10th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8E (Amreli Section) in the State of Gujarat.
(cxxviii) S.O. 257(E) published in Gazette of India dated 28th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Rajgarh Section) in the State of Rajasthan.
(cxxix) S.O. 3294(E) published in Gazette of India dated 29th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 758 (Rajsamand to Bhilwara Section) in the State of Rajasthan.
(2)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (lxvi) to (lxxx) of (1) above.
[Placed in Library, See No. LT 2624/16/15] THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI KIREN RIJIJU): Madam, I beg to lay to lay on the Table a copy each of the Central Industrial Security Force, Security Wing, Sub-Inspector (Executive) Recruitment Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R.319(E) in Gazette of India dated 24th April, 2015 under sub-section (3) of Section 22 of the Central Industrial Security Force Act, 1968.
[Placed in Library, See No. LT 2625/16/15] ग्रामीण विकास मंत्रालय में राज्य मंत्री (श्री सुदर्शन भगत) : महोदया, श्री विष्णु देव साय की ओर से, मैंखान और खनिज (विकास और विनियमन) अधिनियम, 1957 की धारा 28 की उप-धारा (1) के अंतर्गत खनिज (खनिज अंतर्वस्तु का साक्ष्य) नियम, 2015 जो 17 अप्रैल, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0 304(अ) में प्रकाशित हुए थे, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ।
[Placed in Library, See No. LT 2626/16/15] मानव संसाधन विकास मंत्रालय में राज्य मंत्री (श्री उपेन्द्र कुशवाहा) : महोदया, प्रो0 रामशंकर कठेरिया की ओर से, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) (एक) इंडियन इंस्टिटय़ूट ऑफ मैनेजमेंट बंगलौर, बेंगलुरू के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) इंडियन इंस्टिटय़ूट ऑफ मैनेजमेंट बंगलौर, बेंगलुरू के वर्ष 2013-2014 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 विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2627/16/15] (3) (एक) इंडियन इंस्टिटय़ूट ऑफ मैनेजमेंट लखनऊ, लखनऊ के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) इंडियन इंस्टिटय़ूट ऑफ मैनेजमेंट लखनऊ, लखनऊ के वर्ष 2013-2014 के 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 विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2628/16/15] (5) (एक) इंडियन इंस्टिटय़ूट ऑफ मैनेजमेंट इंदौर, इंदौर के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) इंडियन इंस्टिटय़ूट ऑफ मैनेजमेंट इंदौर, इंदौर के वर्ष 2013-2014 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 विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2629/16/15] (7) (एक) भारतीय प्रबंध संस्थान कलकत्ता, कोलकाता के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) भारतीय प्रबंध संस्थान कलकत्ता, कोलकाता के वर्ष 2013-2014 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(8) उपर्युक्त (7) 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 2630/16/15] (9) (एक) भारतीय प्रबंध संस्थान उदयपुर, उदयपुर के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) भारतीय प्रबंध संस्थान उदयपुर, उदयपुर के वर्ष 2013-2014 के 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 विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2631/16/15] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): Madam, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Security Printing and Minting Corporation of India Limited, New Delhi, for the year 2013-2014.
(ii) Annual Report of the Security Printing and Minting Corporation of India Limited, New Delhi, for the year 2013-2014, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 2632/16/15] (2) 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 (Venture Capital Investors)(Amendment) Regulations, 2014 published in Notification No. LAD-NRO/GN/2014-15/20/1972 in Gazette of India dated 30th December, 2014.
(ii) The Securities and Exchange Board of India (Mutual Funds)(Second Amendment) Regulations, 2014 published in Notification No. LAD-NRO/GN/2014-15/19/1973 in Gazette of India dated 30th December, 2014.
(iii) The Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014 published in Notification No. LAD-NRO/GN/2014-15/11/1576 in Gazette of India dated 26th September, 2014.
(iv) The Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014 published in Notification No. LAD-NRO/GN/2014-15/10/1577 in Gazette of India dated 26th September, 2014.
(v) The Securities and Exchange Board of India (Issue and Listing of Debt Securities)(Amendment) Regulations, 2015 published in Notification No. LAD-NRO/GN/2014-15/539 in Gazette of India dated 24th March, 2015.
(vi) The Securities and Exchange Board of India (Acquisition of Shares and Takeovers)(Amendment) Regulations, 2015 published in Notification No. LAD-NRO/GN/2014-15/28/542 in Gazette of India dated 24th March, 2015.
(vii) The Securities and Exchange Board of India (Buy-back of Securities)(Amendment) Regulations, 2015 published in Notification No. LAD-NRO/GN/2014-15/29/543 in Gazette of India dated 24th March, 2015.
(viii) The SEBI (Issue of Capital and Disclosure Requirements)(Amendment) Regulations, 2015 published in Notification No. LAD-NRO/GN/2014-15/29/538 in Gazette of India dated 24th March, 2015.
[Placed in Library, See No. LT 2633/16/15] (3) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Amendment) Regulations, 2015 published in Notification No. G.S.R. 30(E) in Gazette of India dated 14th January, 2015.
(ii) The Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) (Amendment) Regulations, 2015 published in Notification No. G.S.R. 120(E) in Gazette of India dated 24th February, 2015.
(iii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Third Amendment) Regulations, 2015 published in Notification No. G.S.R. 183(E) in Gazette of India dated 12th March, 2015.
(iv) The Foreign Exchange Management (International Financial Services Centre) Regulations, 2015 published in Notification No. G.S.R. 218(E) in Gazette of India dated 23rd March, 2015.
[Placed in Library, See No. LT 2634/16/15] (4) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of section 94 of the Finance Act, 1994:-
(i) G.S.R.274(E) published in Gazette of India dated 8th April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Directorate General of Foreign Trade in terms of the Service Exports from India Scheme under Chapter 3 of the Foreign Trade Policy 2015-2020.
(ii) G.S.R.273(E) published in Gazette of India dated 8th April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Directorate General of Foreign Trade in terms of the Merchandise Exports from India Scheme under Chapter 3 of the Foreign Trade Policy 2015-2020.
[Placed in Library, See No. LT 2635/16/15] (5) 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.266(E) published in Gazette of India dated 7th April, 2015, together with an explanatory memorandum seeking to extend anti-dumping duty levied therein on imports of “Courmarin”, originating in, or exported from People’s Republic of China for a further period of one year i.e. upto and inclusive of 22nd March, 2016, pending outcome of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(ii) G.S.R.267(E) published in Gazette of India dated 7th April, 2015, together with an explanatory memorandum seeking to levy anti-dumping duty on imports of “Flexible Slabstock Polyol of Molecular weight 3000-4000”, originating in, or exported from Australia, European Union and Singapore for a period of five years pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(iii) G.S.R.268(E) published in Gazette of India dated 7th April, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of “Poly Vinyl Chloride Paste Resin”, also known as “Emulsion Poly Vinyl Chloride Resin”, originating in, or exported from Norway and Mexico for a period of five years pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(iv) G.S.R.308(E) published in Gazette of India dated 22nd April, 2015, together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of Barium Carbonate, originating in, or exported from People’s Republic of China for a period of one year i.e. upto and inclusive of 22nd March, 2016, pending outcome of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(v) G.S.R.309(E) published in Gazette of India dated 22nd April, 2015, together with an explanatory memorandum seeking to extend the anti-dumping duty levied therein on imports of ‘Aceton’, originating in, or exported from Japan and Thailand for a further period of one year i.e. upto and inclusive of 8th April, 2016, pending outcome of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vi) G.S.R.281(E) published in Gazette of India dated 11th April, 2015, together with an explanatory memorandum seeking to extend the levy of anti-dumping imposed on imports of ‘electrical insulators of glass or ceramics/porcelain, whether assembled or unassembled’, originating in, or exported from People’s Republic of China for a period of five years from the date of imposition of the provisional anti-dumping duty i.e. 16th September, 2014, pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vii) G.S.R.282(E) published in Gazette of India dated 11th April, 2015, together with an explanatory memorandum seeking to extend the levy of anti-dumping imposed on imports of ‘Recordable Digital Versatile Disc’, originating in, or exported from Thailand and Vietnam for a period of one year i.e. upto and inclusive of 11th April, 2016, pending outcome of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
[Placed in Library, See No. LT 2636/16/15] (6) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) G.S.R.250(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Post Export EPCG duty credit scrip scheme of the Foreign Trade Policy 2015-2020.
(ii) G.S.R.251(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 33/2012-Central Excise, dated 9th July, 2012.
(iii) G.S.R.303(E) published in Gazette of India dated 17th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Central Excise, dated 17th March, 2012.
(iv) G.S.R.272(E) published in Gazette of India dated 8th April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Directorate General of Foreign Trade in terms of the Service Exports from India Scheme under Chapter 3 of the Foreign Trade Policy 2015-2020.
(v) G.S.R.271(E) published in Gazette of India dated 8th April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Directorate General of Foreign Trade in terms of the Service of the Merchandise Exports from India Scheme under Chapter 3 of the Foreign Trade Policy 2015-2020.
(vi) G.S.R.254(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum giving effect to the Advance Authorization Scheme of the Foreign Trade Policy 2015-2020.
[Placed in Library, See No. LT 2637/16/15] (7) A copy of the Statement (Hindi and English versions) of the Market Borrowings by Central Government during 2014-2015.
[Placed in Library, See No. LT 2638/16/15] (8) A copy of the Narcotic Drugs and Psychotropic Substances (Second Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 224(E) in Gazette of India dated 25th March, 2015 under Section 77 of the Narcotic Drugs and Psychotropic Substances Act, 1985, together with an explanatory memorandum.
[Placed in Library, See No. LT 2639/16/15] (9) A copy of the Statement (Hindi and English versions) on Quarterly Review of the trends in receipts and expenditure in relation to the budget at the end of the third quarter of financial year 2014-2015, under sub-section (1) of Section 7 of Fiscal Responsibility and Budget Management Act, 2003.
[Placed in Library, See No. LT 2640/16/15] (10) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.269(E) published in Gazette of India dated 8th April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Directorate General of Foreign Trade in terms of the Service Merchandise Exports from India Scheme under Chapter 3 of the Foreign Trade Policy 2015-2020.
(ii) G.S.R.252(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum giving effect to the Export Promotion Capital Goods Scheme of the Foreign Trade Policy 2015-2020.
(iii) G.S.R.258(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum giving effect to the provision in the Foreign Trade Policy 2015-2020 relating to export of an item, otherwise prohibited for export, under the Advance Authorization Scheme.
(iv) G.S.R.259(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 104/2009-Cus., dated 14th September, 2009.
(v) G.S.R.256(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum giving effect to the Advance Authorization Scheme for Annual Requirement of the Foreign Trade Policy, 2015-2020.
(vi) G.S.R.270(E) published in Gazette of India dated 8th April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted by the Directorate General of Foreign Trade in terms of the Service Exports from India Scheme under Chapter 3 of the Foreign Trade Policy 2015-2020.
(vii) G.S.R.253(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum seeking to provide for usage of the duty credit scrips granted in terms of the Post Export EPCG duty credit scrips scheme of the Foreign Trade Policy 2015-2020.
(viii) G.S.R.257(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum giving effect to the Advance Authorization Scheme for Deemed Exports of the Foreign Trade Policy 2015-2020.
(ix) G.S.R.255(E) published in Gazette of India dated 1st April, 2015, together with an explanatory memorandum giving effect to the Duty Free Import Authorisation Scheme of the Foreign Trade Policy 2015-2020.
(x) G.S.R.242(E) published in Gazette of India dated 31st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 26/2011-Cus., dated 1st March, 2011.
(xi) G.S.R.243(E) published in Gazette of India dated 31st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xii) G.S.R.276(E) published in Gazette of India dated 9th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(xiii) G.S.R.302(E) published in Gazette of India dated 17th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xiv) S.O. 3241(E) published in Gazette of India dated 18th December, 2014, together with an explanatory memorandum containing corrigendum to the Notification No. 115/2014-Cus.(N.T.), dated 17th December, 2014.
(xv) S.O. 343(E) published in Gazette of India dated 3rd February, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 09/2015-Cus.(N.T.), dated 15th January, 2015.
(xvi) S.O. 381(E) published in Gazette of India dated 5th February, 2015, 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.
(xvii) S.O. 506(E) published in Gazette of India dated 19th February, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xviii) S.O. 566(E) published in Gazette of India dated 13th February, 2015, 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.
(xix) S.O. 623(E) published in Gazette of India dated 27th February, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xx) S.O. 679(E) published in Gazette of India dated 5th March, 2015, 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 2641/16/15] (11) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962, Section 38 of the Central Excise Act, 1944 and section 94 of the Finance Act, 1994:-
(i) G.S.R.294(E) published in Gazette of India dated 16th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 44/91-Cus.,(N.T.) dated 30th May, 1991.
(ii) G.S.R.295(E) published in Gazette of India dated 16th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 110/2014-Cus.,(N.T.) dated 17th November, 2014.
[Placed in Library, See No. LT 2642/16/15] (12) 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 (Railways) (No. 14 of 2015)-Performance Audit of Dual Freight Policy for Transportation of Iron Ore Traffic in Indian Railways for the year ended March, 2014.
[Placed in Library, See No. LT 2643/16/15]
(ii) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 15 of 2015)-Railways Finances for the year ended March, 2014.
[Placed in Library, See No. LT 2644/16/15]
(iii) Report of the Comptroller and Auditor General of India-Union Government (No. 16 of 2015)-Performance Audit of Nutrient Based Subsidy Policy for Decontrolled Phosphatic and Potassic Fertilizers, Department of Fertilizers, Ministry of Chemicals & Fertilizers, for the year ended March, 2014.
[Placed in Library, See No. LT 2645/16/15]
(iv) Report of the Comptroller and Auditor General of India-Union Government [Defence Services (Air Force)](No. 17 of 2015)-Performance Audit of Design, Development, Manufacture and Induction of Light Combat Aircraft for the year ended March, 2014.
[Placed in Library, See No. LT 2646/16/15]
(v) Report of the Comptroller and Auditor General of India-Union Government [Defence Services (Army and Ordnance Factories)](No. PA 19 of 2015)-Performance Audit of Ammunition Management in Army for the year ended March, 2013.
[Placed in Library, See No. LT 2647/16/15]
(vi) Report of the Comptroller and Auditor General of India-Union Government (No. 20 of 2015)-Communications and IT Sector for the year ended March, 2013.
[Placed in Library, See No. LT 2648/16/15]
(13) A copy each of the following papers (Hindi and English versions):-
(i) Appropriation Accounts (Part I- Review) of the Indian Railways for the year 2013-2014.
(ii) Appropriation Accounts (Part II- Detailed Appropriation Accounts) of the Indian Railways for the year 2013-2014.
(iii) Appropriation Accounts (Part II- Detailed Appropriation Accounts {Annexure-G}) of the Indian Railways for the year 2013-2014.
[Placed in Library, See No. LT 2649/16/15]
THE MINISTER OF STATE IN THE MINISTRY OF INFORMATION AND BROADCASTING (COL. RAJYAVARDHAN RATHORE): Madam, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Prasar Bharati, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Prasar Bharati, New Delhi, for the year 2012-2013.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2650/16/15] (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the National Film Development Corporation Limited and the Ministry of Information and Broadcasting for the year 2015-2016.
[Placed in Library, See No. LT 2651/16/15] _______