Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 3 September, 2012
> Title : Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, Papers to be laid.
THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE, MINISTER OF STATE IN THE MINISTRY OF FOOD PROCESSING INDUSTRIES AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI HARISH RAWAT): On behalf of Shri Mallikarjun Kharge, I beg to lay on the Table a copy of the Notification No. S.O. 1431(E) (Hindi and English versions) published in Gazette of India dated 27th June, 2012 making certain amendments in the First Schedule of the Industrial Disputes Act, 1947 under sub-section (1) of Section 40 of the said Act.
[Placed in Library, See No. 7246/15/12] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (SHRI JYOTIRADITYA M. SCINDIA): On behalf of Shri Anand Sharma, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Foreign Trade Policy, 2009-2014 (updated as on 5th June, 2012). (2) Handbook of Procedures (Volume I), 2009-2014 (updated as on 5th June, 2012). [Placed in Library, See No. 7247/15/12] … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF ENVIRONMENT AND FORESTS (SHRIMATI JAYANTHI NATARAJAN): I beg 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 2010-2011, 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 2010-2011.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. 7248/15/12] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (SHRI JYOTIRADITYA M. SCINDIA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Gramin Jan Kalyan Parishad (Indian Leather Development Programme), Muzaffarpur, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Gramin Jan Kalyan Parishad (Indian Leather Development Programme), Muzaffarpur, for the year 2011-2012.
[Placed in Library, See No. 7249/15/12] (2) (i) A copy of the Annual Report (Hindi and English versions) of the Harshal Gramin Vikas Bahuuddeshiya Sanstha (Indian Leather Development Programme), Chandrapur, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Harshal Gramin Vikas Bahuuddeshiya Sanstha (Indian Leather Development Programme), Chandrapur, for the year 2011-2012.
[Placed in Library, See No. 7250/15/12] (3) 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, 2012 published in Notification No. S.O. 1780(E) in Gazette of India dated 9th August, 2012.
(ii) The Newsprint Control (Amendment) Order, 2012 published in Notification No. S.O. 1781(E) in Gazette of India dated 9th August, 2012.
[Placed in Library, See No. 7251/15/12] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF DEFENCE (SHRI M.M. PALLAM RAJU): I beg to lay on the Table:-
(1) A copy of the Air Force (Amendment) Rules, 2012 (Hindi and English versions) published in Notification No. S.R.O. 20 in weekly Gazette of India dated 31st March, 2012 under Section 191A of the Air Force Act, 1950.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. 7252/15/12] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI JITIN PRASADA): 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. 2275(E) published in Gazette of India dated 30th September, 2011, 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.
(ii) S.O. 1192(E) published in Gazette of India dated 26th May, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Junagadh Section) in the State of Gujarat.
(iii) S.O. 933(E) published in Gazette of India dated 29th April, 2011, regarding acquisition of land for building (widening including construction of bypass or realignment), maintenance, management and operation of National Highway No. 76 (Udaipur-Swaroopganj Section) in the State of Rajasthan.
(iv) S.O.2199(E) published in Gazette of India dated 22nd September, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ratanpur-Ahmedabad Section) in the State of Gujarat.
(v) S.O. 1822(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Vadodara Section) in the State of Gujarat.
(vi) S.O. 401(E) published in Gazette of India dated 21st February, 2011, 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.
(vii) S.O. 2379(E) published in Gazette of India dated 15th October, 2011, making certain amendments in the Notification No. S.O. 825(E) dated 26th April, 2011.
(viii) S.O.2176(E) published in Gazette of India dated 22nd September, 2011, 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.
(ix) S.O.1594(E) published in Gazette of India dated 11th July, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 113 (Padhi-Dahod Section) in the State of Rajasthan.
(x) S.O. 2467(E) published in Gazette of India dated 28th October, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Mumbai Section) in the State of Gujarat.
(xi) S.O.2191(E) published in Gazette of India dated 22nd September, 2011, making certain amendments in the Notification No. S.O. 622(E) dated 18th April, 2007.
(xii) S.O.1278(E) published in Gazette of India dated 2nd June, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 14 (Sirohi Section) in the State of Rajasthan.
(xiii) S.O. 1823(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 79A (Kishangarh-Chittorgarh Section) in the State of Rajasthan.
(xiv) S.O. 1841(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Jaipur-Kishangarh Section) in the State of Rajasthan.
(xv) S.O. 1068(E) published in Gazette of India dated 16th May, 2011, 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.
(xvi) S.O. 1820(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Vadodara Section) in the State of Gujarat.
(xvii) S.O. 1078(E) published in Gazette of India dated 16th May, 2011, 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.
(xviii) S.O. 1837(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Jetpur Section) in the State of Gujarat.
(xix) S.O. 944(E) published in Gazette of India dated 29th April, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Junagarh Section) in the State of Gujarat.
(xx) S.O. 347(E) published in Gazette of India dated 14th February, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Jetpur Section) in the State of Gujarat.
(xxi) S.O. 1817(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 79 (Kishangarh-Chittorgarh Section) in the State of Rajasthan.
(xxii) S.O. 934(E) published in Gazette of India dated 29th April, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Kishangarh-Beawar Section) in the State of Rajasthan.
(xxiii) S.O. 2669(E) published in Gazette of India dated 28th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Surat-Dahisar Section) in the State of Gujarat.
(xxiv) S.O. 1093(E) published in Gazette of India dated 16th May, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8D (Junagadh Section) in the State of Gujarat.
(xxv) S.O. 298(E) published in Gazette of India dated 7th February, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Samakhiyali-Gandhidham Section) in the State of Gujarat.
(xxvi) S.O. 2560(E) published in Gazette of India dated 13th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Surat Dahisar Section) in the State of Gujarat.
(xxvii) S.O. 917(E) published in Gazette of India dated 29th April, 2011, regarding acquisition of land for building, maintenance, management and operation of proposed Vadodara-Mumbai Expressway (Vadodara-Mumbai Section) in the State of Gujarat.
(xxviii) S.O. 1211(E) published in Gazette of India dated 26th May, 2011, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 11B in the State of Rajasthan.
(xxix) S.O. 2190(E) published in Gazette of India dated 22nd September, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 76 (Udaipur-Swaroopganj Section) in the State of Rajasthan.
(xxx) S.O. 1271(E) published in Gazette of India dated 2nd June, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Gujarat/Maharashtra Border) in the State of Gujarat.
(xxxi) S.O. 1827(E) published in Gazette of India dated 8th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 79 & 79A (Kishangarh-Chittorgarh Section) in the State of Rajasthan.
(xxxii) S.O. 405(E) published in Gazette of India dated 21st February, 2011, 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.
(xxxiii) S.O. 2007(E) published in Gazette of India dated 27th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(xxxiv) S.O. 1120(E) published in Gazette of India dated 16th May, 2012, regarding rates of fees to be recovered from the users of National Highway No. 31 in the State of West Bengal.
(xxxv) S.O. 2272(E) published in Gazette of India dated 30th September, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D (including construction of By-passes) in the State of West Bengal.
(xxxvi) S.O. 2671(E) published in Gazette of India dated 28th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(xxxvii) S.O. 2955(E) published in Gazette of India dated 15th December, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(xxxviii) S.O. 724(E) published in Gazette of India dated 8th April, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 57A (Bypass Section joining Indo-Nepal Border) in the State of Bihar.
(xxxix) S.O. 1284(E) published in Gazette of India dated 14th June, 2012, authorising the District Land Acquisition Officer, Gumla, as the competent authority to acquire land for building, maintenance, management and operation of National Highway Nos. 78 & 23 in the State of Jharkhand.
(xl) S.O. 987(E) published in Gazette of India dated 4th May, 2011, authorising the Special Land Acquisition Officer, Cooch Behar, West Bengal as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(xli) S.O. 356(E) published in Gazette of India dated 14th February, 2011, making certain amendments in the Notification No. S.O. 1165(E) dated 5th May, 2009.
(xlii) S.O. 639(E) published in Gazette of India dated 28th March, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Rargaon-Mahullia Section) in the State of Jharkhand.
(xliii) S.O. 1924(E) published in Gazette of India dated 19th August, 2011, authorising the District Land Acquisition Officer, Giridih, Jharkhand, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 2 in the State of Jharkhand.
(xliv) S.O. 797(E) published in Gazette of India dated 26th April, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(xlv) S.O. 2856(E) published in Gazette of India dated 29th November, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(xlvi) S.O. 2363(E) published in Gazette of India dated 14th October, 2011, regarding rates of fees to be recovered from the users of National Highway No. 31 (Mainaguri to Dhupguri) in the State of West Bengal.
(xlvii) S.O. 1777(E) published in Gazette of India dated 1st August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (Khagaria-Purnea Section) in the State of Bihar.
(xlviii) S.O. 1853(E) published in Gazette of India dated 10th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of Bihar.
(xlix) S.O. 1980(E) published in Gazette of India dated 27th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Hazaribag-Indra Section) in the State of Jharkhand.
(l) S.O. 2727(E) published in Gazette of India dated 8th November, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(li) S.O. 337(E) published in Gazette of India dated 14th February, 2011, making certain amendments in the Notification No. S.O. 1208(E) dated 25th July, 2007.
(lii) S.O. 338(E) published in Gazette of India dated 14th February, 2011, making certain amendments in the Notification No. S.O. 1223(E) dated 25th May, 2010.
(liii) S.O. 339(E) published in Gazette of India dated 14th February, 2011, making certain amendments in the Notification No. S.O. 2217(E) dated 10th September, 2010.
(liv) S.O. 1972(E) published in Gazette of India dated 25th August, 2011, containing corrigendum to the Notification No. S.O. 2077(E) dated 26th August, 2010.
(lv) S.O. 2001(E) published in Gazette of India dated 27th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lvi) S.O. 1993(E) published in Gazette of India dated 27th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 80 (Mokama-Munger Section) in the State of Bihar.
(lvii) S.O. 2767(E) published in Gazette of India dated 11th November, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lviii) S.O. 2658(E) published in Gazette of India dated 28th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lix) S.O. 1207(E) published in Gazette of India dated 26th May, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ramgarh Bypass) in the State of Jharkhand.
(lx) S.O. 1282(E) published in Gazette of India dated 2nd June, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lxi) S.O. 362(E) published in Gazette of India dated 14th February, 2011, making certain amendments in the Notification No. S.O. 1208(E) dated 25th July, 2007.
(lxii) S.O. 2897(E) published in Gazette of India dated 6th December, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 75 in the State of Jharkhand.
(lxiii) S.O. 358(E) published in Gazette of India dated 14th February, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lxiv) S.O. 1985(E) published in Gazette of India dated 27th August, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 28 in the State of Bihar.
[Placed in Library, See No. 7253/15/12] _______________ … (Interruptions)