Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 30 August, 2013
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now Papers to be laid – Shri Ghulam Nabi Azad.
… (Interruptions)
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): Madam, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Chittaranjan National Cancer Institute, Kolkata, for the year 2011-2012.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Chittaranjan National Cancer Institute, Kolkata, for the year 2011-2012, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Chittaranjan National Cancer Institute, Kolkata, for the year 2011-2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 9640/15/13] (3) A copy each of the following Notifications (Hindi and English versions) under Section 93 of the Food Safety and Standards Act, 2006:-
(i) The Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2013 published in Notification No. 4/15015/30/2011 in Gazette of India dated 10th June, 2013.
(ii) The Food Safety and Standards (Packaging and Labelling) Amendment Regulations, 2013 published in Notification No. 4/15015/30/2011 in Gazette of India dated 10th June, 2013.
(iii) The Food Safety and Standards (Laboratory and Sample Analysis) (Amendment) Regulations, 2013 published in Notification No. 4/15015/30/2011 in Gazette of India dated 8th February, 2013.
(iv) The Food Safety and Standards (Prohibition and Restricts on sales) (Amendment) Regulations, 2013 published in Notification No. 4/15015/30/2011 in Gazette of India dated 8th February, 2013.
(v) The Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2013 published in Notification No. F. No. P. 15014/1/2011-PFA/FSSAI in Gazette of India dated 27th June, 2013.
(vi) The Food Safety and Standards (Packaging and Labelling) Amendment Regulations, 2013 published in Notification No. F. No. P. 15014/1/2011-PFA/FSSAI in Gazette of India dated 27th June, 2013.
[Placed in Library. See No. LT 9641/15/13] (4) A copy each of the following Notifications (Hindi and English versions) issued under sub-section (1) of Section 7 of the All India Institute of Medical Sciences Act, 1956:-
(i) S.O.2350(E) published in Gazette of India dated 2nd August, 2013, nominating the Union Minister of Health and Family Welfare as the President of the All India Institute of Medical Sciences, Rishikesh.
(ii) S.O.2351(E) published in Gazette of India dated 2nd August, 2013, nominating the Union Minister of Health and Family Welfare as the President of the All India Institute of Medical Sciences, Raipur.
(iii) S.O.2352(E) published in Gazette of India dated 2nd August, 2013, nominating the Union Minister of Health and Family Welfare as the President of the All India Institute of Medical Sciences, Patna.
(iv) S.O.2353(E) published in Gazette of India dated 2nd August, 2013, nominating the Union Minister of Health and Family Welfare as the President of the All India Institute of Medical Sciences, Bhubaneswar.
(v) S.O.2354(E) published in Gazette of India dated 2nd August, 2013, nominating the Union Minister of Health and Family Welfare as the President of the All India Institute of Medical Sciences, Bhopal.
(vi) S.O.2355(E) published in Gazette of India dated 2nd August, 2013, nominating the Union Minister of Health and Family Welfare as the President of the All India Institute of Medical Sciences, Jodhpur.
[Placed in Library. See No. LT 9642/15/13] (5) A copy each of the following Notifications (Hindi and English versions) issued under Sections 3 and 4 of the All India Institute of Medical Sciences Act, 1956:-
(i) G.S.R.549(E) published in Gazette of India dated 14th August, 2013, regarding establishment of AIIMS at Rae Bareli, Uttar Pradesh under provisions of AIIMS (Amendment) Act, 2012.
(ii) S.O.2011(E) published in Gazette of India dated 4th July, 2013, constituting the All India Institute of Medical Sciences, Bhopal, consisting of members, mentioned therein.
(iii) S.O.2012(E) published in Gazette of India dated 4th July, 2013, constituting the All India Institute of Medical Sciences, Bhubaneswar, consisting of members, mentioned therein.
(iv) S.O.2013(E) published in Gazette of India dated 4th July, 2013, constituting the All India Institute of Medical Sciences, Jodhpur, consisting of members, mentioned therein.
(v) S.O.2014(E) published in Gazette of India dated 4th July, 2013, constituting the All India Institute of Medical Sciences, Patna, consisting of members, mentioned therein.
(vi) S.O.2015(E) published in Gazette of India dated 4th July, 2013, constituting the All India Institute of Medical Sciences, Raipur, consisting of members, mentioned therein.
(vii) S.O.2016(E) published in Gazette of India dated 4th July, 2013, constituting the All India Institute of Medical Sciences, Rishikesh, consisting of members, mentioned therein.
[Placed in Library. See No. LT 9643/15/13] (6) A copy of the Notification No. G.S.R.550(E) (Hindi and English versions) published in Gazette of India dated 14th August, 2013, regarding delegation of administrative and financial powers to the Directors of six new All India Institutes of Medical Sciences issued under sub-section (1) of Section 27D of the All India Institute of Medical Sciences (Amendment) Act, 2012. [Placed in Library. See No. LT 9644/15/13] … (Interruptions)
12.18½ hrs At this stage, Shri K. Narayana Rao and some other hon. Members came and stood on the floor near the Table.
… (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (DR. KRUPARANI KILLI): Madam, on behalf of Shri Kapil Sibal, I beg to lay on the Table:- (1)
A copy of the Annual Accounts (Hindi and English versions) of the National Legal Services Authority, New Delhi, for the year 1998-1999, together with Audit Report thereon.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library. See No. LT 9645/15/13] (3) A copy of the Annual Accounts (Hindi and English versions) of the National Legal Services Authority, New Delhi, for the year 1999-2000, together with Audit Report thereon.(4)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library. See No. LT 9646/15/13] (5) A copy of the Annual Accounts (Hindi and English versions) of the National Legal Services Authority, New Delhi, for the year 2000-2001, together with Audit Report thereon.(6)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
[Placed in Library. See No. LT 9647/15/13] (7) A copy of the Annual Accounts (Hindi and English versions) of the National Legal Services Authority, New Delhi, for the year 2001-2002, together with Audit Report thereon.(8)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
[Placed in Library. See No. LT 9648/15/13] (9) A copy of the Annual Accounts (Hindi and English versions) of the National Legal Services Authority, New Delhi, for the year 2002-2003, together with Audit Report thereon.(10)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above.
[Placed in Library. See No. LT 9649/15/13] (11) A copy of the Conduct of Elections (Amendment) Rules, 2013 (Hindi and English versions) published in Notification No. S.O. 2470(E) in Gazette of India dated 14th August, 2013 under sub-section (3) of Section 169 of the Representation of the People Act, 1951.
[Placed in Library. See No. LT 9650/15/13] … (Interruptions)
THE MINISTER OF CULTURE (SHRIMATI CHANDRESH KUMARI): Madam, I beg to lay on the Table:- (1)
(i) A copy of the Annual Accounts (Hindi and English versions) of the Asiatic Society, Kolkata, for the year 2011-2012, together with Audit Report thereon.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Asiatic Society, Kolkata, for the year 2011-2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 9651/15/13] (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 38 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958:-
(i) The National Monuments Authority (Conditions of Service of Chairman and Members of the Authority and Conduct of Business) Rules, 2011 published in Notification No. G.S.R. 635(E) in Gazette of India dated 24th August, 2011.
(ii) The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011 published in Notification No. G.S.R. 636(E) in Gazette of India dated 24th August, 2011.(4)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library. See No. LT 9652/15/13] … (Interruptions)
12.19 hrs At this stage, Shrimati Sushma Swaraj and some other hon. Members left the House.
… (Interruptions)
12.19 ¼ hrs At this stage, Shri Basu Deb Acharia and some other hon. Members left the House.
… (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI KRISHNA TIRATH): Madam, 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 2011-2012, 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 2011-2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 9653/15/13] … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPRISES (SHRI K.H. MUNIYAPPA): Madam, I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the National Small Industries Corporation Limited and the Ministry of Micro, Small and Medium Enterprises for the year 2013-2014. [Placed in Library. See No. LT 9654/15/13] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS AND MINISTER OF STATE IN THE PRIME MINISTER’S OFFICE (SHRI V. NARAYANASAMY): Madam, I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) of the Central Vigilance Commission, New Delhi, for the year 2012.
[Placed in Library. See No. LT 9655/15/13] (2) A copy of the All India Services (Death-cum-Retirement Benefits) Amendment Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R. 492(E) in Gazette of India dated 18th July, 2013 under sub-section (2) of Section 3 of the All India Services Act, 1951. [Placed in Library. See No. LT 9656/15/13] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS AND MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): Madam, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Memorandum of Understanding between the Bharat Petroleum Corporation Limited and Ministry of Petroleum and Natural Gas for the year 2013-2014.
[Placed in Library. See No. LT 9657/15/13] (2) Memorandum of Understanding between the Handicrafts and Handlooms Exports Corporation of India Limited and the Ministry of Textiles for the year 2013-2014. [Placed in Library. See No. LT 9658/15/13] … (Interruptions)
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): Madam, on behalf of Shrimati Santosh Chowdhary, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Siddha, Chennai, for the year 2011-2012.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Central Council for Research in Siddha, Chennai, for the year 2011-2012, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Siddha, Chennai, for the year 2011-2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 9659/15/13] (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Morarji Desai National Institute of Yoga, New Delhi, 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 Morarji Desai National Institute of Yoga, New Delhi, for the year 2011-2012. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library. See No. LT 9660/15/13] (5) A copy of the Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Amendment Regulations, 2013 (Hindi and English versions) published in Notification No. 18-12/2013 Siddha (Syllabus-UG) in Gazette of India dated 2nd May, 2013 under sub-section (2) of Section 36 of the Indian Medicine Central Council Act, 1970, together with a corrigendum thereto published in Notification No. 18-12/2013 Siddha (Syllabus-UG) dated 7th August, 2013. [Placed in Library. See No. LT 9661/15/13] … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF DEVELOPMENT OF NORTH EASTERN REGION AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI PABAN SINGH GHATOWAR): Madam, on behalf of Shri Jitin Prasada, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Bihar Education Project Council, Patna, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Bihar Education Project Council, Patna, for the year 2011-2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 9662/15/13] (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Sarva Shiksha Abhiyan State Mission Authority Manipur, Imphal, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Sarva Shiksha Abhiyan State Mission Authority Manipur, Imphal, for the year 2011-2012. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library. See No. LT 9663/15/13] (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Jharkhand Mahila Samakhya Society, Ranchi, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Jharkhand Mahila Samakhya Society, Ranchi, for the year 2011-2012. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library. See No. LT 9664/15/13] (7) A copy of the Annual Accounts (Hindi and English versions) of the Dr. Hari Singh Gour Vishwavidyalaya, Sagar, for the year 2011-2012, together with Audit Report thereon. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. [Placed in Library. See No. LT 9665/15/13] (9)
(i) A copy of the Annual Report (Hindi and English versions) of the Arunachal Pradesh Rashtriya Madhyamik Shiksha Abhiyan, Itanagar, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Arunachal Pradesh Rashtriya Madhyamik Shiksha Abhiyan, Itanagar, for the year 2011-2012. (10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. [Placed in Library. See No. LT 9666/15/13] (11)
(i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Madhyamik Shiksha Abhiyan, Mumbai, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Rashtriya Madhyamik Shiksha Abhiyan, Mumbai, for the year 2011-2012. (12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above. [Placed in Library. See No. LT 9667/15/13] (13)
(i) A copy of the Annual Report (Hindi and English versions) of the Sarva Shiksha Abhiyan Puducherry, Puducherry, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Sarva Shiksha Abhiyan Puducherry, Puducherry, for the year 2011-2012. (14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above. [Placed in Library. See No. LT 9668/15/13] … (Interruptions)
12.20 hrs At this stage, Shri M. Anandan and some other hon. Members came and stood on the floor near the Table.
… (Interruptions)
12.20 ¼ hrs At this stage, Shri Subrata Bakshi and some other hon. Members came and stood on the floor near the Table.
… (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI R.P.N. SINGH): Madam, I beg to lay on the Table a copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 156 of the Indo-Tibetan Border Police Force Act, 1992:-
(1) The Indo-Tibetan Border Police Force, Inspector (Pioneer), Group ‘B’ Post Recruitment Rules, 2011 published in Notification No. G.S.R. 788(E) in Gazette of India dated 31st October, 2011.
(2) The Indo-Tibetan Border Police Force, General Duty Cadre (Group ‘B’ and Group ‘C’ Posts) Recruitment Rules, 2012 published in Notification No. G.S.R. 817(E) in Gazette of India dated 8th November, 2012.
(3) The Indo-Tibetan Border Police Force, Combatant Accounts Cadre, Group ‘A’ and Group ‘B’ Posts Recruitment Rules, 2012 published in Notification No. G.S.R. 814(E) in Gazette of India dated 7th November, 2012.
(4) The Indo-Tibetan Border Police Force, Engineering Cadre, (Group ‘A’ Posts) Recruitment Rules, 2012 published in Notification No. G.S.R. 484(E) in Gazette of India dated 21st June, 2012.
(5) The Indo-Tibetan Border Police Force, (Publication and Printing Cadre) Group ‘B’ and Group ‘C’ Posts Recruitment (Amendment) Rules, 2012 published in Notification No. G.S.R. 397(E) in Gazette of India dated 29th May, 2012.
(6) The Indo-Tibetan Border Police Force, Veterinary Cadre Group ‘A’ Posts Recruitment (Amendment) Rules, 2012 published in Notification No. G.S.R. 297(E) in Gazette of India dated 17th April, 2012.
(7) The Indo-Tibetan Border Police Force, (Animal Transport Cadre) Group ‘A’ Post Recruitment Rules, 2012 published in Notification No. G.S.R. 252(E) in Gazette of India dated 26th March, 2012.
(8) The Indo-Tibetan Border Police Force, Sub-Inspector (Medic) Para Medical Cadre Group ‘B’ Posts Recruitment Rules, 2011 published in Notification No. G.S.R. 61(E) in Gazette of India dated 3rd February, 2012.
(9) The Indo-Tibetan Border Police Force, Telecommunication Cadre (Group ‘B’ and ‘C’ Posts) Recruitment (Amendment) Rules, 2012 published in Notification No. G.S.R. 237(E) in Gazette of India dated 21st March, 2012.
(10) The Indo-Tibetan Border Police Force, Deputy Commandant (Official Language) and Assistant Commandant (Official Language), Group ‘A’ Posts, Recruitment Rules, 2011 published in Notification No. G.S.R. 62(E) in Gazette of India dated 3rd February, 2012.
(11) The Indo-Tibetan Border Police Force, Deputy Commandant (Office) and Deputy Commandant (Principal Private Secretary) Group ‘A’ Posts, Recruitment Rules, 2011 published in Notification No. G.S.R. 63(E) in Gazette of India dated 3rd February, 2012.
(12) The Indo-Tibetan Border Police Force, Deputy Commandant (Education and Stress Counsellor) Group ‘A’ Posts, Recruitment Rules, 2011 published in Notification No. G.S.R. 60(E) in Gazette of India dated 3rd February, 2012.
(13) The Indo-Tibetan Border Police Force, Education and Stress Counsellor Cadre, Group ‘A’, ‘B’ and ‘C’ Posts, Recruitment Rules, 2012 published in Notification No. G.S.R. 618(E) in Gazette of India dated 7th August, 2012.
(14) The Indo-Tibetan Border Police Force, General Duty Cadre (Group ‘A’ Posts) Recruitment (Amendment) Rules, 2012 published in Notification No. G.S.R. 540(E) in Gazette of India dated 9th July, 2012.
(15) The Indo-Tibetan Border Police Force, Water Wing (Group ‘A’ Group ‘B’ and Group ‘C’ Technical Posts) Recruitment Rules, 2012 published in Notification No. G.S.R. 790(E) in Gazette of India dated 25th October, 2012.
(16) The Indo-Tibetan Border Police Force, Telecommunication Cadre (Group ‘B’ and Group ‘C’ Posts) Recruitment (Amendment) Rules, 2013 published in Notification No. G.S.R. 265(E) in Gazette of India dated 23rd April, 2013.
(17) The Indo-Tibetan Border Police Force, Animal Transport Cadre (Group ‘C’ Posts) Recruitment (Amendment) Rules, 2013 published in Notification No. G.S.R. 266(E) in Gazette of India dated 23rd April, 2013.
(18) The Indo-Tibetan Border Police Force, Pioneer Cadre, Group ‘B’ and Group ‘C’ Posts Recruitment (Amendment) Rules, 2013 published in Notification No. G.S.R. 267(E) in Gazette of India dated 23rd April, 2013.
(19) The Indo-Tibetan Border Police Force, Tailor, Cobbler and Gardner Cadre Group ‘B’ and Group ‘C’ Posts Recruitment (Amendment) Rules, 2013 published in Notification No. G.S.R. 268(E) in Gazette of India dated 23rd April, 2013.
(20) The Indo-Tibetan Border Police Force, General Duty Cadre (Group ‘A’ Posts), Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 217(E) in Gazette of India dated 11th April, 2013.
(21) The Indo-Tibetan Border Police Force, Judge Attorney General, Additional Judge Attorney General, Deputy Judge Attorney General and Judge Attorney Group ‘A’ Posts Recruitment and Conditions of Service (Amendment) Rules, 2013 published in Notification No. G.S.R. 218(E) in Gazette of India dated 11th April, 2013.
(22) The Indo-Tibetan Border Police Force (Group ‘B’ posts) Hindi Translators Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 219(E) in Gazette of India dated 11th April, 2013.
(23) The Indo-Tibetan Border Police Force, Constable (Water Carrier) and Constable (Safai Karamchari) Group ‘C’ Posts Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 220(E) in Gazette of India dated 11th April, 2013.
(24) The Indo-Tibetan Border Police Force, Inspector (Librarian), Group ‘B’ Post, Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 221(E) in Gazette of India dated 11th April, 2013.
(25) The Indo-Tibetan Border Police Force, Para Medical Cadre Inspector (Pharmacist) Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 222(E) in Gazette of India dated 11th April, 2013.
(26) The Indo-Tibetan Border Police Force, Assistant Commandant (Office) and Assitant Commandant, Staff Officer (Group ‘A’ Posts) Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 223(E) in Gazette of India dated 11th April, 2013.
(27) The Indo-Tibetan Border Police Force, Combatant Ministerial Cadre and Combatant Stenographer Cadre Group ‘B’ and Group ‘C’ Posts Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 224(E) in Gazette of India dated 11th April, 2013.
(28) The Indo-Tibetan Border Police Force, Medical Cadre (Group ‘C’ Posts) Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 225(E) in Gazette of India dated 11th April, 2013.
(29) The Indo-Tibetan Border Police Force, Para Medical Cadre (Group ‘A’, ‘B’ and ‘C’ Posts) Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 226(E) in Gazette of India dated 11th April, 2013.
(30) The Indo-Tibetan Border Police Force, Animal Transport Cadre (Non-gazetted) Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 227(E) in Gazette of India dated 11th April, 2013.
(31) The Indo-Tibetan Border Police Force, Veterinary Cadre (Group ‘B’ and Group ‘C’ Posts) Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 228(E) in Gazette of India dated 11th April, 2013.
(32) The Indo-Tibetan Border Police Force, Armourer Cadre Group ‘B’ and ‘C’ Posts), Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 229(E) in Gazette of India dated 11th April, 2013.
(33) The Indo-Tibetan Border Police Force, Pioneer Cadre, Group ‘B’ and Group ‘C’ Posts Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 230(E) in Gazette of India dated 11th April, 2013.
(34) The Indo-Tibetan Border Police Force, Tailor, Cobbler and Gardener Cadre, Group ‘B’ and ‘C’ Posts Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 231(E) in Gazette of India dated 11th April, 2013.
(35) The Indo-Tibetan Border Police Force, Constable (Cook), Constable (Washerman) and Constable (Barber) Group ‘C’ Posts, Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 232(E) in Gazette of India dated 11th April, 2013.
(36) The Indo-Tibetan Border Police Force, Engineering Cadre (Group ‘A’ posts), Recruitment Amendment Rules, 2013 published in Notification No. G.S.R. 233(E) in Gazette of India dated 11th April, 2013.
(37) The Indo-Tibetan Border Police Force, Assistant Sub-Inspector (Stenographer) and Head Constable (Ministerial), Group ‘C’ post Recruitment Rules, 2013 published in Notification No. G.S.R. 81(E) in Gazette of India dated 14th February, 2013.
(38) The Indo-Tibetan Border Police Force, Para Medical Cadre (Group ‘A, ‘B’ and ‘C’ Posts) Recruitment Amendment Rules, 2011 published in Notification No. G.S.R. 657(E) in Gazette of India dated 1st September, 2013.
(39) The Indo-Tibetan Border Police Force, sub-Inspector (Medic), Para Medical Cadre, Group ‘B’ Posts, Recruitment (Amendment) Rules, 2013 published in Notification No. G.S.R. 391(E) in Gazette of India dated 21st June, 2013.
(40) The Indo-Tibetan Border Police Force, Para Medical Cadre, (Group ‘C’ Combatised Posts) Recruitment Rules, 2013 published in Notification No. G.S.R. 23(E) in Gazette of India dated 15th January, 2013.
(41) G.S.R.354(E) published in Gazette of India dated 11th May, 2012 containing corrigendum to the Notification No. G.S.R. No. 1019(E) dated 28th December, 2010.
(42) G.S.R.663(E) published in Gazette of India dated 3rd September, 2012 containing corrigendum to the Notification No. G.S.R. No. 484(E) dated 21st June, 2012.
(43) G.S.R.569(E) published in Gazette of India dated 17th July, 2012 containing corrigendum to the Notification No. G.S.R. No. 354(E) (in English version only) dated 11th May, 2012.
(44) G.S.R.445(E) published in Gazette of India dated 28th June, 2013 containing corrigendum to the Notification No. G.S.R. No. 217(E) (in Hindi version only) dated 8th April, 2013.
… (Interruptions)
[Placed in Library. See No. LT 9669/15/13] THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (DR. SHASHI THAROOR): Madam, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Technology Madras, Chennai, for the year 2011-2012.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Technology Madras, Chennai, for the year 2011-2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 9670/15/13] (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the EdCIL (India) Limited and the Ministry of Human Resource Development for the year 2013-2014. [Placed in Library. See No. LT 9671/15/13] (4) A copy of the Annual Accounts (Hindi and English versions) of the Indian Institute of Technology Rajasthan, Jodhpur, for the year 2011-2012, together with Audit Report thereon. (5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above. [Placed in Library. See No. LT 9672/15/13] (6)
(i) A copy of the Annual Report (Hindi and English versions) of the Malaviya National Institute of Technology, Jaipur, 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 Malaviya National Institute of Technology, Jaipur, for the year 2011-2012. (7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above. [Placed in Library. See No. LT 9673/15/13] (8)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology, Patna, 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 National Institute of Technology, Patna, for the year 2011-2012. (9) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. [Placed in Library. See No. LT 9674/15/13] (10)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology, Raipur, 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 National Institute of Technology, Raipur, for the year 2011-2012. (11) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (10) above. [Placed in Library. See No. LT 9675/15/13] (12)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Management, Ranchi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Management, Ranchi, for the year 2010-2011. (13) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (12) above. [Placed in Library. See No. LT 9676/15/13] (14)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology Agartala, Tripura, 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 National Institute of Technology Agartala, Tripura, for the year 2011-2012. (15) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (14) above. [Placed in Library. See No. LT 9677/15/13] (16)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology, Jamshedpur, 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 National Institute of Technology, Jamshedpur, for the year 2011-2012. (17) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (16) above. [Placed in Library. See No. LT 9678/15/13] (18)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Management, Indore, 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 Indian Institute of Management, Indore, for the year 2011-2012. (19) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (18) above. [Placed in Library. See No. LT 9679/15/13] (20)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Management, Kashipur, 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 Indian Institute of Management, Kashipur, for the year 2011-2012. (21) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (20) above. [Placed in Library. See No. LT 9680/15/13] (22)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Management, Raipur, for the year 2011-2012.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Management, Raipur, for the year 2011-2012. (23) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (22) above. [Placed in Library. See No. LT 9681/15/13] (24)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology, Calicut, 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 National Institute of Technology, Calicut, for the year 2011-2012. (25) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (24) above. [Placed in Library. See No. LT 9682/15/13] (26) A copy of the University Grants Commission (Grievance Redressal) Regulations, 2012 (Hindi and English versions) published in Notification No. 14-4/2012(CPP-II) in Gazette of India dated 23rd March, 2013 under Section 28 of the University Grants Commission Act, 1956. (27) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (26) above. [Placed in Library. See No. LT 9683/15/13] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (DR. KRUPARANI KILLI): Madam, on behalf of Shri Milind Deora, I beg to lay on the Table a copy of the Indian Wireless Telgraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Amendment Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R. 277(E) in Gazette of India dated 2nd May, 2013 under sub-section (5) of Section 7 of the Indian Telegraph Act, 1885. [Placed in Library. See No. LT 9684/15/13] … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF DEVELOPMENT OF NORTH EASTERN REGION AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI PABAN SINGH GHATOWAR): Madam, on behalf of Shri Rajeev Shukla, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Twelfth Five Year Plan 2012-2017, Volume-I (Faster, More Inclusive and Sustainable Growth).
(2) Twelfth Five Year Plan 2012-2017, Volume-II (Economic Sectors).
(3) Twelfth Five Year Plan 2012-2017, Volume-III (Social Sectors). [Placed in Library. See No. LT 9685/15/13] … (Interruptions) 12.21 hrs At this stage, Shri S. P. Y. Reddy came and stood on the floor near the Table. … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI SARVEY SATYANARAYANA): I beg to lay on the Table a copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956:-
(i) S.O. 2226(E) published in Gazette of India dated the 22nd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 47 (Walayar-Vadakkanchery Section) in the State of Kerala.
(ii) S.O. 1354(E) published in Gazette of India dated the 24th May, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 5A (Chandikole-Paradip Section) in the State of Odisha.
(iii) S.O. 1988(E) published in Gazette of India dated the 3rd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 42 (Cuttack-Angul Section) in the State of Odisha.
(iv) S.O. 625(E) published in Gazette of India dated the 12th March, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 14 (Abu Road-Palanpur/Khemana Section) in the States of Gujarat and Rajasthan.
(v) S.O. 1848(E) published in Gazette of India dated the 25th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of Railway Over Bridge at Padannakkad of National Highway No. 42 in the State of Kerala.
(vi) S.O. 1462(E) published in Gazette of India dated the 6th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 47 (Vadakkancherry-Thrissur Border Section) in the State of Tamil Nadu.
(vii) S.O. 1847(E) published in Gazette of India dated the 25th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 71A (Rohtak-Panipat Section) in the State of Haryana.
(viii) S.O. 1017(E) published in Gazette of India dated the 22nd April, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 59 (Godhra-Gujarat/Madhya Pradesh Border Section) in the State of Gujarat.
(ix) S.O. 1355(E) published in Gazette of India dated the 24th May, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 45B (Trichy Bypass-Tovarankurichi-Madurai Section) in the State of Tamil Nadu.
(x) S.O. 1845(E) published in Gazette of India dated the 25th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 9 (Maharashtra/Karnataka Border-Sangareddy Section) in the State of Haryana.
(xi) S.O. 1846(E) published in Gazette of India dated the 25th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 15 (Pathankot-Amritsar Section) in the State of Punjab.
(xii) S.O. 1849(E) published in Gazette of India dated the 25th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 15 (Pathankot-Amritsar Section) in the State of Punjab.
(xiii) S.O. 1081(E) published in Gazette of India dated the 30th April, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 17 in the State of Karnataka.
(xiv) S.O. 1356(E) published in Gazette of India dated the 24th May, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 9 (Vijayawada-Machilipatnam Section) in the State of Andhra Pradesh.
(xv) S.O. 1131(E) published in Gazette of India dated the 3rd May, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 31 in the State of West Bengal.
(xvi) S.O. 2225(E) published in Gazette of India dated the 22nd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 6 in the State of Maharashtra.
(xvii) S.O. 838(E) published in Gazette of India dated the 26th March, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 2 (Allahabad-Mangawan Section) in the State of Uttar Pradesh.
(xviii) S.O. 1200(E) published in Gazette of India dated the 10th May, 2013 rescinding Notification No. S.O. 1138(E) dated 19th November, 2001.
(xix) S.O. 1844(E) published in Gazette of India dated the 25th June, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 28 (Ayodhya-Gorakhpur Section) in the State of Uttar Pradesh.
(xx) S.O. 1987(E) published in Gazette of India dated the 3rd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway Nos. 25, 56A and 56B (Kanpur-Ayodhya Section) in the State of Uttar Pradesh.
(xxi) S.O. 1989(E) published in Gazette of India dated the 3rd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 28 (Muzaffarpur-Barauni Section) in the State of Uttar Pradesh.
(xxii) S.O. 2168(E) published in Gazette of India dated the 16th July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 59 (Indore-Gujarat/MP Border Section) in the State of Uttar Pradesh.
(xxiii) S.O. 2222(E) published in Gazette of India dated the 22nd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 200 (Raipur-Balishpur Section) in the State of Chattishgarh.
(xxiv) S.O. 2223(E) published in Gazette of India dated the 22nd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway Nos. 33 and 6 in the States of Jharkhand and West Bengal.
(xxv) S.O. 2224(E) published in Gazette of India dated the 22nd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 80 (Mokama-Munger Section) in the State of Bihar.
(xxvi) S.O. 2228(E) published in Gazette of India dated the 22nd July, 2013 regarding levy/collection of user fee from mechanical vehicles, mentioned in, in respect of National Highway No. 235 (Meerut-Bulandshahar Section) in the State of Uttar Pradesh.
(xxvii) S.O. 3035(E) published in Gazette of India dated 28th December, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Jhalawar-Biaora Section) in the State of Rajasthan.
[Placed in Library. See No. LT 9686/15/13] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF URBAN DEVELOPMENT (SHRIMATI DEEPA DASMUNSI): I beg to lay on the Table:-
(1) A copy of the Recruitment Regulations of Principal Commissioner (Monitoring and Coordination) Delhi Development Authority, 2013 (newly created post) (Hindi and English versions) published in Notification No. G.S.R.305(E) in Gazette of India dated 14th May, 2013 under Section 58 of the Delhi Development Act, 1957.
[Placed in Library. See No. LT 9687/15/13] (2) A copy of the Notification No. S.O. 2305(E) (Hindi and English versions) published in Gazette of India dated 29thJuly, 2013 rescinding Notification No. S.O. 1250(E) dated 30th May, 2012 except as respects things done or omitted to be done before such suppression, issued under sub-sections (1) & (6) of Section 4 of the Metro Railways (Construction of Works) Act, 1978. [Placed in Library. See No. LT 9688/15/13] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT (SHRI P. BALRAM NAIK): I beg to lay on the Table:- (1)
A copy of the Annual Report (Hindi and English versions) of the Office of the Chief Commissioner for Persons with Disabilities, New Delhi, for the year 2006-2007.(2)
A copy of the Explanatory Memorandum (Hindi and English versions) by the Government on the Annual Report of the Office of the Chief Commissioner for Persons with Disabilities, New Delhi, for the year 2006-2007.
[Placed in Library. See No. LT 9689/15/13] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JESUDASU SEELAM): I beg to lay on the Table:-(1)
(i) A copy of the Annual Report (Hindi and English versions) of the Export-Import Bank of India, 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 Export-Import Bank of India, New Delhi, for the year 2012-2013.
[Placed in Library. See No. LT 9690/15/13] (2) A copy of the Annual Reports (Hindi and English versions) on the working and activities of the State Bank of India, State Bank of Patiala and State Bank of Hyderabad, for the year 2012-2013, alongwith Audited Accounts under sub-section (4) of Section 40 of the State Bank of India (Subsidiary Banks) Act, 1955 and sub-section (3) of Section 43 of the State Bank of India (Subsidiary Banks) Act, 1959. [Placed in Library. See No. LT 9691/15/13] (3) A copy each of the following Annual Reports (Hindi and English versions) under sub-section (8) of Section 10 of the Banking Companies (Acquisition and Transfer of Undertakings) Acts, 1970 and 1980:-
(i) Report on the working and activities of the Bank of India for the year 2012-2013, alongwith Accounts and Auditor’s Report thereon.
(ii) Report on the working and activities of the Andhra Bank for the year 2012-2013, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library. See No. LT 9692/15/13] (4) A copy of the Annual Report (Hindi and English versions) of the IDBI Bank Limited, Mumbai, for the year 2012-2013, alongwith Audited Accounts under Section 619A of the Companies Act, 1956. [Placed in Library. See No. LT 9693/15/13] (5) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) S.O.2327(E) published in Gazette of India dated 31st July, 2013, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus.,(N.T.) dated 3rd August, 2001.
(ii) S.O.2329(E) published in Gazette of India dated 1st August, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purposes of imported and export goods.
(iii) S.O.2467(E) published in Gazette of India dated 14th August, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purposes of imported and export goods.
(iv) S.O.2468(E) published in Gazette of India dated 14th August, 2013, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus.,(N.T.) dated 3rd August, 2001.
[Placed in Library. See No. LT 9694/15/13] (6) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (3rd Amendment) Rules, 2013 published in Notification No. S.O. 1111(E) in Gazette of India dated 2nd May, 2013, together with an explanatory memorandum.
(ii) The Income-tax (Fourth Amendment) Rules, 2013 published in Notification No. S.O. 1393(E) in Gazette of India dated 30th May, 2013, together with an explanatory memorandum.
(iii) The Income-tax (Fifth Amendment) Rules, 2013 published in Notification No. S.O. 1404(E) in Gazette of India dated 31st May, 2013, together with an explanatory memorandum.
(iv) The Income-tax (Seventh Amendment) Rules, 2013 published in Notification No. S.O. 1513(E) in Gazette of India dated 11th June, 2013, together with an explanatory memorandum.
(v) The Income-tax (10th Amendment) Rules, 2013 published in Notification No. S.O. 2166(E) in Gazette of India dated 15th July, 2013, together with an explanatory memorandum.
(vi) S.O.1464(E) published in Gazette of India dated 6th June, 2013, together with an explanatory memorandum making certain amendments in Notification No. S.O. 709(E) dated 20th August, 1998.
(vii) The Commodities Transaction Tax Rules, 2013 published in Notification No. S.O. 1769(E) in Gazette of India dated 19th June, 2013, together with an explanatory memorandum.
(viii) The Income-tax (8th Amendment) Rules, 2013 published in Notification No. S.O. 1856(E) in Gazette of India dated 26th June, 2013, together with an explanatory memorandum.
(ix) The Income-tax (9th Amendment) Rules, 2013 published in Notification No. S.O. 2017(E) in Gazette of India dated 4th July, 2013, together with an explanatory memorandum.
(x) S.O.2311(E) published in Gazette of India dated 29th July, 2013, together with an explanatory memorandum regarding interest rate ceiling in respect of rupee denominated bonds of an Indian company referred to in Section 194LD(2)(i) of the Income-Tax Act, 1961.
(xi) The Income-tax (11th Amendment) Rules, 2013 published in Notification No. S.O. 2331(E) in Gazette of India dated 1st August, 2013, together with an explanatory memorandum.
(xii) The Income-tax (13th Amendment) Rules, 2013 published in Notification No. S.O. 2364(E) in Gazette of India dated 5th August, 2013, together with an explanatory memorandum.
(xiii) The Income-tax (Sixth Amendment) Rules, 2013 published in Notification No. S.O. 1491(E) in Gazette of India dated 10th June, 2013, together with an explanatory memorandum.
(xiv) S.O.2493(E) published in Gazette of India dated 19th August, 2013, together with an explanatory memorandum notifying the National Iranian Oil Company as the foreign company and the Memorandum of Understanding entered into between the Government of India in the Ministry of Petroleum and Natural Gas and the Central Bank of Iran on 20th January, 2013 as the agreement for the purposes of clause (48) of Section 10 read with Section 295 of the Income-tax Act, 1961.
[Placed in Library. See No. LT 9695/15/13] (7) A copy of the Notification No. G.S.R.163(E) (Hindi and English versions) published in Gazette of India dated 8th March, 2013, together with an explanatory memorandum regarding reorganisation of the jurisdiction of Debts Recovery Appellate Tribunals to rationalize the workload under sub-section (3) of Section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993, together with a corrigendum thereto published in Notification No. G.S.R. 239(E) dated 12th April, 2013. [Placed in Library. See No. LT 9696/15/13] (8) A copy of the Notification No. S.O.2074(E) (Hindi and English versions) published in Gazette of India dated 8th July, 2013, regarding amalgamation of North Malabar Gramin Bank and South Malabar Gramin Bank as Kerala Gramin Bankunder Section 23A of the Regional Rural Banks Act, 1976. [Placed in Library. See No. LT 9697/15/13] (9) A copy each of the following Notifications (Hindi and English versions) under Section 74 of the Prevention of Money-Laundering Act, 2002:-
(i) The Prevention of Money-laundering (Issuance of Provisional Attachment Order) Rules, 2013 published in Notification No. G.S.R.557(E) in Gazette of India dated 19th August, 2013, together with an explanatory memorandum.
(ii) The Prevention of Money-laundering (Taking Possession of Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rules, 2013 published in Notification No. G.S.R.558(E) in Gazette of India dated 19th August, 2013, together with an explanatory memorandum.
(iii) The Prevention of Money-laundering (Forms, Search and Seizure or Freezing and the manner of Forwarding the Reasons and Material to the Adjudicating Authority, Impounding and Custody of Records and the Period of Retention)(Amendment) Rules, 2013 published in Notification No. G.S.R.559(E) in Gazette of India dated 19th August, 2013, together with an explanatory memorandum.
[Placed in Library. See No. LT 9698/15/13] (10) A copy of the Notification No. G.S.R.538(E) (Hindi and English versions) published in Gazette of India dated 8th August, 2013, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on the imports of resin or other organic substances bonded wood or ligneous fibre boards of thickness more than 2mm and below 6mm, except insulation boards, laminated fibre boards, moulded door skins, and boards which are not bonded either by resin or other organic substances, classified under Chapter 44 of the Customs Tariff, originating in, or exported from, China PR, Indonesia, Malaysia and Sri Lanka at the rates prescribed therein, under sub-section (7) of Section 9A of the Customs Tariff Act, 1975. [Placed in Library. See No. LT 9699/15/13] (11) A copy of the Notification No. S.O.1768(E) (Hindi and English versions) published in Gazette of India dated 6th June, 2013, together with an explanatory memorandum appointing the 1st day of July, 2013 as the date on which Chapter VII of the Finance Act, 2013 Shall come into force issued under sub-section (2) of Section 115 of the Finance Act, 2013. [Placed in Library. See No. LT 9700/15/13] … (Interruptions)
12.22 hrs At this stage, Shri M. Anandan and some other hon. Members left the House.