Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 13 March, 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.
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): On behalf of Shri Arun Jaitley, to lay on the Table a copy of the 58th Annual Report (Hindi and English versions) of the Working and Administration on the Companies Act, 1956, for the year ended 31st March, 2014.
[Placed in Library, See No. LT -1950/16/15] THE MINISTER OF DEFENCE (SHRI MANOHAR PARRIKAR): I beg to lay on the Table a copy of the Defence Services Estimates (Hindi and English versions) for the year 2015-2016.
[Placed in Library, See No. LT -1951/16/15] THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the National Academy of Medical Sciences (India), New Delhi, 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 National Academy of Medical Sciences (India), New Delhi, 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 -1952/16/15] (3) (i) A copy of the Annual Report (Hindi and English versions) of
the Postgraduate Institute of Medical Education and Research, Chandigarh, 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 Postgraduate Institute of Medical Education and Research, Chandigarh, 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 -1953/16/15] (5) (i) A copy of the Annual Report (Hindi and English versions) of
the Food Safety and Standards Authority of India, New Delhi, 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 Food Safety and Standards Authority of India, 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 -1954/16/15] (7) (i) A copy of the Annual Report (Hindi and English versions) of
the Chittaranjan National Cancer Institute, Kolkata, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Chittaranjan National Cancer Institute, 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 Chittaranjan National Cancer Institute, Kolkata, 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 -1955/16/15] (9) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Nursing Council, New Delhi, for the year 2013-2014. (ii) A copy of the Annual Accounts (Hindi and English versions) of the Indian Nursing Council, 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 Nursing Council, New Delhi, for the year 2013-2014. (10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. [Placed in Library, See No. LT -1956/16/15] (11) (i) A copy of the Annual Report (Hindi and English versions) of the
New Delhi Tuberculosis Centre, New Delhi, 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 New Delhi Tuberculosis Centre, New Delhi, for the year 2013-2014.
(12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above.
[Placed in Library, See No. LT -1957/16/15] (13) A copy of the Outcome Budget (Hindi and English versions) of the Ministry of Health and Family Welfare for the year 2015-2016.
[Placed in Library, See No. LT -1958/16/15] THE MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (RAO INDERJIT SINGH): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Institute of Economic Growth, Delhi, 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 Institute of Economic Growth, Delhi, 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 -1959/16/15] THE MINISTER OF STATE OF THE MINISTRY OF DEVELOPMENT OF NORTH EASTERN REGION, MINISTER OF STATE IN THE PRIME MINISTER’S OFFICE, MINISTER OF STATE IN THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS, MINISTER OF STATE IN THE DEPARTMENT OF ATOMIC ENERGY AND MINISTER OF STATE IN THE DEPARTMENT OF SPACE (DR. JITENDRA SINGH): On behalf of Shri Rajiv Pratap Rudy, I beg to lay on the Table a copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Parliamentary Affairs for the year 2015-2016.
[Placed in Library, See No. LT -1960/16/15] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Coffee Board, Bangalore, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Coffee Board, Bangalore, 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 Coffee Board, Bangalore, 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 -1961/16/15] (3) (i) A copy of the Annual Report (Hindi and English versions) of the National Centre for Trade Information, New Delhi, for the year 2013-2014, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Centre for Trade Information, New Delhi, 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 -1962/16/15] (5) (i) A copy of the Annual Report (Hindi and English versions) of the Spices Board India, Cochin, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Spices Board India, Cochin, 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 Spices Board India, Cochin, 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 -1963/16/15] (7) (i) A copy of the Annual Report (Hindi and English versions) of the National Council for Cement and Building Materials, Ballabgarh, 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 National Council for Cement and Building Materials, Ballabgarh, 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 -1964/16/15] (9) (i) A copy of the Annual Report (Hindi and English versions) of the Sports Goods Export Promotion Council, New Delhi, 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 Sports Goods Export Promotion Council, New Delhi, for the year 2013-2014.
(10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above.
[Placed in Library, See No. LT -1965/16/15] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):-
(i) Detailed Demands for Grants of the Ministry of Finance for the year 2015-2016.
[Placed in Library, See No. LT -1966/16/15]
(ii) Outcome Budget of the Ministry of Finance for the year 2015-2016.
[Placed in Library, See No. LT -1966A/16/15] (2) (i) A copy of the 28th Liquidator’s Report (Hindi and English versions) on voluntary winding up of IIBI to the equity shareholders of IIBI (under Members’ voluntary winding up) for the quarter ended 31.12.2014.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the IIBI Limited, for the quarter ended 31.12.2014.
[Placed in Library, See No. LT -1967/16/15] (3) A copy of the Annual Report (Hindi and English versions) of the Bharatiya Mahila Bank, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
[Placed in Library, See No. LT -1968/16/15] (4) A copy of the Consolidated Report (Hindi and English versions) on the working of Public Sector Banks for the year ended 31st March, 2014.
[Placed in Library, See No. LT -1969/16/15] (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.79(E) published in Gazette of India dated 10th February, 2015, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Sodium Nitrite, originating in, or exported from, the European Union, China PR, Ukraine and Korea RP, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied duties for a period of five years from the date of imposition of provisional anti-dumping duty i.e. 19th March, 2014.
(ii) G.S.R.93(E) published in Gazette of India dated 13th February, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of graphite electrodes of all diameters, originating in, or exported from the People’s Republic of China for a period of five years from the date of imposition i.e. 13th February, 2015, pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.110(E) published in Gazette of India dated 18th February, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Acetone’, originating in, or exported from the Korea RP for a period of five years, pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
[Placed in Library, See No. LT -1970/16/15] (6) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962:-
(i) S.O.2919(E) published in Gazette of India dated 14th November, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(ii) S.O.2943(E) published in Gazette of India dated 20th November, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(iii) S.O.3023(E) published in Gazette of India dated 28th November, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(iv) S.O.3066(E) published in Gazette of India dated 4th December, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(v) S.O.3188(E) published in Gazette of India dated 15th December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(vi) S.O.3240(E) published in Gazette of India dated 18th December, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(vii) S.O.3241(E) published in Gazette of India dated 18th December, 2014 containing corrigendum to the Notification No. S.O.3241(E) dated 17th December, 2014.
(viii) S.O.3325(E) published in Gazette of India dated 31st December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(ix) S.O.17(E) published in Gazette of India dated 1st January, 2015, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(x) S.O.167(E) published in Gazette of India dated 15th January, 2015, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xi) S.O.168(E) published in Gazette of India dated 15th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(xii) S.O.184(E) published in Gazette of India dated 19th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 09/2015-Cus.(N.T.) dated 15th January, 2015.
(xiii) S.O.237(E) published in Gazette of India dated 27th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 09/2015-Cus.(N.T.) dated 15th January, 2015.
(xiv) S.O.292(E) published in Gazette of India dated 30th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(xv) S.O.293(E) published in Gazette of India dated 30th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 09/2015-Cus.(N.T.) dated 15th January, 2015.
(xvi) G.S.R.116(E) published in Gazette of India dated 20th February, 2015, together with an explanatory memorandum including Calicut Airport and the Inland Container Depot at Melapakkam Village in the list of ports from where imports and exports are permitted.
(xvii) G.S.R.99(E) published in Gazette of India dated 16th February, 2015, together with an explanatory memorandum seeking to exempt basic customs duty and additional duty of customs leviable on Urea imported under the Urea Off-take Agreement dated 29th May, 2002, between the Government of India and Oman-India Fertilizer Company S.A.O.C. from so much of the customs duty, as is in excess of the amount calculated on the declared value of Urea as agreed under the said Urea Off-take Agreement, subject to certification by the Department of Fertilizers in this regard.
(xviii) The Customs, Central Excise Duties and Service Tax Drawback) (Amendment) Rules, 2015 published in Notification No. G.S.R. 81(E) in Gazette of India dated 10th February, 2015.
(xix) G.S.R.82(E) published in Gazette of India dated 10th February, 2015, together with an explanatory memorandum making together with an explanatory memorandum seeking to rescind Notification No. 110/2014-Cus.(N.T) dated 17th November, 2014.
(xx) G.S.R.128(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to increase the Additional Duty of Customs levied on motor spirit.
(xxi) G.S.R.129(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to increase the Additional Duty of Customs levied on High Speed Diesel Oil.
(xxii) G.S.R.130(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to reduce the export duty levaible on ilmenite, upgraded from 5% to 2.5%.
(xxiii) G.S.R.131(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum rescinding two notifications, mentioned therein.
(xxiv) G.S.R.132(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxv) G.S.R.133(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(xxvi) G.S.R.134(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to notify “resident firm” as class of persons for the purposes of Section 28E of the Customs Act, 1962 so as to extend the scheme of Advance Ruling to Resident Firm.
[Placed in Library, See No. LT -1971/16/15] (7) 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.135(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 16/2010-CE, dated 27th February, 2010.
(ii) G.S.R.136(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 42/2008-CE, dated 1st July, 2008.
(iii) G.S.R.137(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 1/2011-CE, dated 1st March, 2011.
(iv) G.S.R.138(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 2/2011-CE, dated 1st March, 2011.
(v) G.S.R.139(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 6/2005-CE, dated 1st March, 2005.
(vi) G.S.R.140(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to increase the Additional Duty of Excise levied on imported motor spirit.
(vii) G.S.R.141(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to increase the Additional Duty of Excise levied on imported High Speed Diesel Oil.
(viii) G.S.R.142(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-CE, dated 17th March, 2012.
(ix) G.S.R.143(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 10/1996-CE, dated 23rd July, 1996.
(x) G.S.R.144(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to exempt all goods falling within the First Schedule of the CETA, 1985 from the whole of Education Cess levaible under Section 93 of the Finance (No. 2) Act, 2004.
(xi) G.S.R.145(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to exempt all goods falling within the First Schedule of the CETA, 1985 from the whole of Secondary and Higher Education Cess leviable under Section 138 of the Finance Act, 2007.
(xii) G.S.R.146(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 23/2003-CE, dated 31st March, 2003.
(xiii) G.S.R.147(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum rescinding Notification No. 28/2010-CE and 29/2010-CE both dated 22nd June, 2010.
(xiv) G.S.R.148(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No.49/2008-CE (NT) dated 24th December, 2008.
(xv) The Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Amendment Rules, 2015 published in Notification No. G.S.R.149(E) in Gazette of India dated 1st March, 2015 together with an explanatory memorandum.
(xvi) The Pan Masala Packing Machines (Capacity Determination and Collection of Duty) (Amendment) Rules, 2015 published in Notification No. G.S.R.150(E) in Gazette of India dated 1st March, 2015 together with an explanatory memorandum.
(xvii) The CENVAT Credit (Amendment) Rules, 2015 published in Notification No. G.S.R.151(E) in Gazette of India dated 1st March, 2015 together with an explanatory memorandum.
(xviii) G.S.R.152(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 35/2001-CE (NT), dated 26th June, 2001.
(xix) The Central Excise (Amendment) Rules, 2015 published in Notification No. G.S.R.153(E) in Gazette of India dated 1st March, 2015 together with an explanatory memorandum.
(xx) The Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Amendment Rules, 2015 published in Notification No. G.S.R.154(E) in Gazette of India dated 1st March, 2015 together with an explanatory memorandum.
(xxi) G.S.R.155(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 16/2014-CE (NT), dated 21st March, 2014.
(xxii) G.S.R.156(E) published in Gazette of India dated 1st March, 2015 together with an explanatory memorandum seeking to notify the “resident firm” as class of persons for the purposes of Section 23A of the Customs Excise Act, 1944 so as to extend the scheme of Advance Ruling to Resident Firm.
[Placed in Library, See No. LT -1972/16/15] (8) 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.157(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum seeking to rescind Notification No. 42/2012-Service Tax, dated 29th June, 2012.
(ii) G.S.R.158(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 31/2012-Service Tax, dated 20th June, 2012.
(iii) The Service Tax (Amendment) Rules, 2015 published in Notification No. G.S.R.159(E) in Gazette of India dated 1st March, 2015 together with an explanatory memorandum.
(iv) G.S.R.160(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 25/2012-Service Tax, dated 20th June, 2012.
(v) G.S.R.161(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 30/2012-Service Tax, dated 20th June, 2012.
(vi) G.S.R.162(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 26/2012-Service Tax, dated 20th June, 2012.
(vii) G.S.R.163(E) published in Gazette of India dated 1st March, 2015, seeking to notify “resident firm” as class of persons for the purposes of Section 96A of the Finance Act, 1994.
(viii) G.S.R.164(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum seeking to notify the effective rate of Clean Energy Cess on goods specified in the tenth schedule to the Finance Act, 2010.
(ix) G.S.R.165(E) published in Gazette of India dated 1st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 2/2003-M&TP, dated 1st March, 2003.
[Placed in Library, See No. LT -1973/16/15] (9) A copy each of the following Notifications (Hindi and English versions) under Section 25 of the Coinage Act, 2011:-
(i) The Coinage of One Hundred Rupees and Five Rupees Coins to commemorate the occasion of Birth Centenary of Rani Gaidinliu Rules, 2015 published in Notification No. G.S.R. 33(E) in Gazette of India dated 15th January, 2015.
(ii) The Coinage of One Hundred Rupees and Five Rupees Coins to mark the occasion of Centenary commemoration of Komagata Maru Incident Rules, 2014 published in Notification No. G.S.R. 697(E) in Gazette of India dated 26th September, 2014.
(iii) The Coinage of One Hundred Rupees and Five Rupees Coins to mark the occasion of Birth Centenary Commemoration of Begum Akhtar Rules, 2014 published in Notification No. G.S.R. 704(E) in Gazette of India dated 1st October, 2014.
(iv) The Coinage of One Hundred Twenty Five Rupees and Five Rupees Coins to mark the occasion of 125th Birth Anniversary of Jawaharlal Nehru Rules, 2014 published in Notification No. G.S.R. 767(E) in Gazette of India dated 31st October, 2014.
(v) The Coinage of Fifty Rupees and Five Rupees Coins to mark the occasion of BHEL – 50 years of Engineering Excellence Rules, 2014 published in Notification No. G.S.R. 888(E) in Gazette of India dated 12th December, 2014.
(vi) The Printing of One Rupee Currency Notes Rules, 2015 published in Notification No. G.S.R. 897(E) in Gazette of India dated 16th December, 2014.
(vii) The Coinage of One Hundred Rupees and Ten Rupees coins to commemorate the occasion of ‘Centenary Commemoration of Mahatma Gandhi’s Return from South Africa Rules, 2014 published in Notification No. G.S.R. 940(E) in Gazette of India dated 31st December, 2014.
[Placed in Library, See No. LT -1974/16/15] (10) 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 any foreign Security) (Third Amendment) Regulations, 2014 published in Notification No. G.S.R. 868(E) in Gazette of India dated 3rd December, 2014.
(ii) The Foreign Exchange Management (Deposit) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 879(E) in Gazette of India dated 9th December, 2014.
(iii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Sixteenth Amendment) Regulations, 2014 published in Notification No. G.S.R. 906(E) in Gazette of India dated 22nd December, 2014.
(iv) The Foreign Exchange Management (Export and Import of Currency) (Second Amendment) Regulations, 2014 published in Notification No. G.S.R. 907(E) in Gazette of India dated 22nd December, 2014.
(v) The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 913(E) in Gazette of India dated 24th December, 2014.
(vi) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Seventeenth Amendment) Regulations, 2014 published in Notification No. G.S.R. 914(E) in Gazette of India dated 24th December, 2014.
(vii) The Foreign Exchange Management (Export of Goods and Services) (Fourth Amendment) Regulations, 2014 published in Notification No. G.S.R. 930(E) in Gazette of India dated 31st December, 2014.
(viii) The Foreign Exchange Management (Manner of Receipt and Payment) (Second Amendment) Regulations, 2014 published in Notification No. G.S.R. 931(E) in Gazette of India dated 31st December, 2014.
(ix) The Foreign Exchange Management (Transfer or Issue of any foreign Security) (Fourth Amendment) Regulations, 2014 published in Notification No. G.S.R. 7(E) in Gazette of India dated 5th January, 2015.
[Placed in Library, See No. LT -1975/16/15] (11) A copy each of the following Notifications (Hindi and English versions) under Section 77 of the Narcotic Drugs and Psychotropic Substances Act, 1985:-
(i) S.O.376(E) published in Gazette of India dated 5th February, 2015, together with an explanatory memorandum notifying certain substances as ‘psychotropic substances’.
(ii) The Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2015 published in Notification No. G.S.R. 74(E) in Gazette of India dated 5th February, 2015, together with an explanatory memorandum.
(iii) S.O.375(E) published in Gazette of India dated 5th February, 2015, together with an explanatory memorandum making certain amendments in the Notification No. S.O.1055(E), dated 19th October, 2001.
[Placed in Library, See No. LT -1976/16/15] (12) A copy of the Insurance Regulatory and Development Authority (Registration of Insurance Marketing Firm) Regulations, 2015 (Hindi and English versions) published in Notification No. F. No. IRDAI/Reg./1/91/2015 in Gazette of India dated 29th January, 2015 under Section 27 of the Insurance Regulatory and Development Authority Act, 1999.
[Placed in Library, See No. LT -1977/16/15] (13) A copy of the Pension Fund Regulatory and Development Authority (Allowances Payable to Part-Time-Members) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 596(E) in Gazette of India dated 20th August, 2014 under Section 53 of the Pension Fund Regulatory and Development Authority Act, 2013.
[Placed in Library, See No. LT -1978/16/15] (14) A copy of the National Bank for Agriculture and Rural Development Pension (Amendment) Regulations, 2014 (Hindi and English versions) published in Notification No. NB.HRMD.PPD/SA.08/2014-15 in weekly Gazette of India dated 2nd January, 2015 under sub-section (5) of Section 60 of the National Bank for Agriculture and Rural Development Act, 1981.
[Placed in Library, See No. LT -1979/16/15] THE MINISTER OF STATE IN THE MINISTRY OF INFORMATION AND BROADCASTING (COL. RAJYAVARDHAN RATHORE): 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 National Film Development Corporation Limited, Mumbai, for the year 2013-2014.
(ii) Annual Report of the National Film Development Corporation Limited, Mumbai, for the year 2013-2014, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT -1980/16/15] (3) A copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Information and Broadcasting for the year 2015-2016.
[Placed in Library, See No. LT -1981/16/15]