Lok Sabha Debates
Motion For The Consideration Of The Drugs And Cosmetics ( Amendment ) Bill, 2008, ... on 23 October, 2008
> Title : Motion for the consideration of the Drugs and Cosmetics ( Amendment ) Bill, 2008, as passed by Rajya Sabha (Motion Adopted – Bill Passed.).
MR. DEPUTY-SPEAKER : The House will now take up Item No. 36 – Drugs and Cosmetics (Amendment) Bill.
… (Interruptions)
1857 hours THE MINISTER OF HEALTH AND FAMILY WELFARE (DR. ANBUMANI RAMADOSS): Sir, the Government had set up an Expert Committee under the Chairmanship of Dr. Mashelkar in February, 2003 to recommend measures for strengthening the drugs regulatory system in the country as well as tackling the problems of spurious drugs. Based on the recommendations of the Mashelkar Committee, a Bill was introduced in the Rajya Sabha to amend the Drugs and Cosmetics Act, 1940 in order to make the penal provisions more stringent to tackle the problems of adulterated and spurious drugs. The Bill was referred to the Parliamentary Standing Committee for detailed examination. On receiving the recommendations of the Parliamentary Standing Committee, the same were examined extensively in the Ministry in consultation with the Ministry of Law and Justice. Most of the recommendations made by the Parliamentary Standing Committee have been accepted. Apart from this, a few new provisions to meet the requirements of the current times have been incorporated in this Bill.
I, therefore, request that the Drugs and Cosmetics (Amendment) Bill, 2008 as passed by the Rajya Sabha may be taken into consideration and be passed.
“That the Bill further to amend the Drugs and Cosmetics Act, 1940, as passed by Rajya Sabha, be taken into consideration.” (ends) MR. DEPUTY-SPEAKER : Thank you. The question is :
“That the Bill further to amend the Drugs and Cosmetics Act, 1940, as passed by Rajya Sabha, be taken into consideration.” The motion was adopted.
… (Interruptions)
MR. DEPUTY-SPEAKER : The House will now take up clause-by-clause consideration of the Bill. … (Interruptions)
MR. DEPUTY-SPEAKER : The question is :
“That clauses 2 to 20 stand part of the Bill.” The motion was adopted.
Clauses 2 to 20 were added to the Bill.
DR. SUJAN CHAKRABORTY (JADAVPUR): Sir, you cannot pass it without discussion. … (Interruptions) SHRI VARKALA RADHAKRISHNAN (CHIRAYINKIL): Sir, we cannot accept. … (Interruptions) उपाध्यक्ष ={ÉÉvªÉFÉ महोदय àÉcÉänªÉ : मैंने àÉéxÉä पहले {ÉcãÉä हाउस cÉ=ºÉ की BÉEÉÒ राय ®ÉªÉ ली ãÉÉÒ है cè कि ÉÊBÉE इस <ºÉ बिल ÉʤÉãÉ को BÉEÉä विदाउट ÉÊ´ÉnÉ=] डिसकशन ÉÊbºÉBÉE¶ÉxÉ पास {ÉÉºÉ करना BÉE®xÉÉ है। cè* … (Interruptions)
MR. DEPUTY-SPEAKER : The question is :
“That Clause 1, the Enacting formula and the Title stand part of the Bill.” The motion was adopted.
Clause 1, the Enacting f Formula and the Long Title were added to the Bill. DR. ANBUMANI RAMADOSS : Sir, I beg to move :
“That the Bill be passed.” MR. DEPUTY-SPEAKER : The question is :
“That the Bill be passed.” The motion was adopted.
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(m4/1900/mkg/san) 19.00 hrs. MR. DEPUTY-SPEAKER : The House will now take up ‘Zero Hour’ matters. [k136] SPECIAL MENTIONS ... ...( व्यवधान ´ªÉ´ÉvÉÉxÉ) उपाध्यक्ष ={ÉÉvªÉFÉ महोदय àÉcÉänªÉ : श्री gÉÉÒ अनुराग +ÉxÉÖ®ÉMÉ ठाकुर। ~ÉBÉÖE®* जीरो VÉÉÒ®Éä ऑवर +ÉÉì´É® चल SÉãÉ रहा ®cÉ है। cè*Silence please. …( व्यवधान ´ªÉ´ÉvÉÉxÉ)