Lok Sabha Debates
Papers Laid On The Table Of The House By The Members/Ministers. on 4 February, 2004
11.10 hrs. PAPERS LAID ON THE TABLE Title : Papers laid on the Table of the House by the members/ministers.
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI SHRIPAD YESSO NAIK): Sir, on behalf of Shri Jaswant Singh I beg to lay on the Table -
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (5) of section 396 of the Companies Act, 1956:-
(i) The Tamil Nadu State Transport Corporation (Coimbatore Division-II) Limited and the Tamil Nadu State Transport Corporation (Coimbatore Division-I) Limited Amalgamation Order, 2003 published in Notification No. S.O. 1476 (E) in Gazette of India dated the 30th December, 2003.
(ii) The Tamil Nadu State Transport Corporation (Kumbakonam Division-II,) Limited, the Tamil Nadu State Transport Corporation (Kumbakonam Division-III) Limited, the Tamil Nadu State Transport Corporation (Kumbakonam Division-IV) Limited and the Tamil Nadu State Transport Corporation (Kumbakonam Division-I) Limited Amalgamation Order, 2003 published in Notification No. S.O. 1477 (E) in Gazette of India dated the 30th December, 2003.
(iii) The Tamil Nadu State Transport Corporation (Salem Division-II) Limited and the Tamil Nadu State Transport Corporation (Salem Division-I) Limited Amalgamation Order, 2003 published in Notification No. S.O. 1478 (E) in Gazette of India dated the 30th December, 2003.
(iv) The Tamil Nadu State Transport Corporation (Villupuram Division-II) Limited, the Tamil Nadu State Transport Corporation (Villupuram Division-III) Limited and the Tamil Nadu State Transport Corporation (Villupuram Division-I) Limited Amalgamation Order, 2003 published in Notification No. S.O. 1480 (E) in Gazette of India dated the 30th December, 2003.(Placed in Library, See No. LT-8820/04) The Tamil Nadu State Transport Corporation (Madurai Division-II ) Limitd, the Tamil Nadu State Transport Corporation (Madurai Division-III) Limited, the Tamil Nadu State Transport Corporation (Madurai Division-IV) Limited, the Tamil Nadu State Transport Corporation (Madurai Division-V) Limited, and the Tamil Nadu State Transport Corporation (Madurai Division-I) Limited Amalgamation Order, 2004 published in Notification No. .S.O. 16 (E) in Gazette of India dated the 6th January, 2004.
(Placed in Library, See No. LT-8821/04) (2) A copy of the Chartered Accountants (Second Amendment) Regulations, 2003 (Hindi and English versions) published in Notification No. 1-CA(7)64A/2003 (198) in Gazette of India dated the 4th December, 2003 under Section 30-B of the Chartered Accountants Act, 1949 together with a Corrigendum thereto published in Notification No. 1-CA(7)64A/2003 (205) dated the 15th December, 2003.
(Placed in Library, See No. LT-8822/04) THE MINISTER OF STATE IN THE MINISTRY OF WATER RESOURCES (SHRIMATI BIJOYA CHAKRAVARTY): Sir, on behalf of Shri Arjun charan Sethi 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 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the National Projects Construction Corporation Limited, New Delhi, for the year 2002-2003.
(ii) Annual Report of the National Projects Construction Corporation Limited, New Delhi, for the year 2002-2003, 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-8823/04) THE MINISTER OF STATE IN THE MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI SANTOSH KUMAR GANGWAR): Sir, on behalf of Shri Shatrughan Sinha I beg to lay on the Table a copy of the Notification No. G.S.R. 56 (E) (Hindi and English versions) published in Gazette of India dated the 20th January, 2004 approving the New Mangalore Port Trust (Classification, Control and Appeal)Amendment Regulations, 2004 under sub-section (4) of section 124 of the Major Port Trusts Act, 1963.
(Placed in Library, See No. LT-8824/04) THE MINISTER OF STATE IN THE MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI SANTOSH KUMAR GANGWAR): Sir, on behalf of Shri Arun Jaitley I beg to lay on the Table -
(1) A copy of the State Legal Services Authority, Union Territory, Chandigarh (Transaction of Business and other Provisions) Regulations, 1998 (Hindi and English versions) published in Notification No. SLSA/98/58 in Chandigarh Administration Gazette dated the 20 April, 1998 under sub-section (3) of section 30 of the Legal Services Authorities Act, 1987.
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT-8825/04) THE MINISTER OF SMALL SCALE INDUSTRIES AND MINISTER OF DEPARTMENT OF DEVELOPMENT OF NORTH EASTERN REGION (DR. C.P. THAKUR): Sir, 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 619 A of the Companies Act, 1956:-
(a) (i) Statement regarding Review by the Government of the working of the North Eastern Regional Agricultural Marketing Corporation Limited, Guwahati, for the year 2002-2003.
(ii) Annual Report of the North Eastern Regional Agricultural Marketing Corporation Limited, Guwahati, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.(Placed in Library, See No. LT-8826/04)
(b) (i) Statement regarding Review by the Government of the working of the North Eastern Handicrafts and Handlooms Development Corporation Limited, Shillong, for the year 2002-2003.
(ii) Annual Report of the North Eastern Handicrafts and Handlooms Development Corporation Limited, Shillong, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.(2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT-8827/04) THE MINISTER OF STATE IN THE MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI SANTOSH KUMAR GANGWAR): Sir, on behalf of Shri Rajiv Pratap Rudy 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 619 A of the Companies Act, 1956:-
(i) Statement regarding Review by the Government of the working of the Pawan Hans Helicopters Limited, New Delhi, for the year 2002-2003.
(ii) Annual Report of the Pawan Hans Helicopters Limited, New Delhi, for the year 2002-2003, 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-8828/04) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Indira Gandhi Rashtriya Uran Academi, Raebareli, for the year 2002-2003, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indira Gandhi Rashtriya Uran Academi, Raebareli, for the year 2002-2003.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT-8829/04) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (DR. VALLABHBHAI KATHIRIA): Sir, 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 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Indian Medicines Pharmaceutical Corporation Limited, Mohan, for the year 1999-2000.
(ii) Annual Report of the Indian Medicines Pharmaceutical Corporation Limited, Mohan, for the year 1999-2000, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT-8830/04 (3) (i) A copy of the Annual Report (Hindi and English versions) of the North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences, Shillong, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences, Shillong, for the year 2002-2003.(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT-8831/04) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Lala Ram Sarup Institute of Tuberculosis and Respiratory Diseases, New Delhi, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lala Ram Sarup Institute of Tuberculosis and Respiratory Diseases, New Delhi, for the year 2002-2003.(6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT-8832/04) (7) (i) A copy of the Annual Report (Hindi and English versions) of the New Delhi Tuberculosis Centre, New Delhi, for the year 2002-2003, 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 2002-2003.(8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
(Placed in Library, See No. LT-8833/04) (9) (i) A copy of the Annual Report (Hindi and English versions) of the National Academy of Medical Sciences (India), New Delhi, for the year 2001-2002, 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 2001-2002.(10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above.
(Placed in Library, See No. LT-8834/04) (11) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, New Delhi, for the year 2001-2002, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, New Delhi, for the year 2001-2002.(12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above.
(Placed in Library, See No. LT-8835/04) (13) (i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Ayurveda and Siddha, New Delhi, for the year 2000-2001.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Central Council for Research in Ayurveda and Siddha, New Delhi, for the year 2000-2001, 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 Ayurveda and Siddha, New Delhi, for the year 2000-2001.(14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above.
(Placed in Library, See No. LT-8836/04) उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्रालय में राज्य मंत्री (श्री सुभाष महरिया) : अध्यक्ष महोदय, भारतीय खाद्य निगम के वर्ष २०००-२००१, २००१-२००२ और २००२-२००३ के वार्षिक प्रतिवेदन और लेखापरीक्षित लेखाओं को लेखा वर्ष की समाप्ति के पश्चात् ९ महीने की निर्धारित अवधि के भीतर सभा पटल पर न रखे जाने के कारण दर्शाने वाले विवरण की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं।
(Placed in Library, See No. LT-8837/04) विज्ञान और प्रौद्योगिकी मंत्रालय के विज्ञान और प्रौद्योगिकी विभाग में राज्य मंत्री (श्री बची सिंह रावत ‘बचदा’) : अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं :-
(Placed in Library, See No. LT-8838/04) उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्रालय में राज्य मंत्री (श्री सुभाष महरिया) : अध्यक्ष महोदय, मैं श्री वी. श्रीनिवास प्रसाद की ओर से चीनी विकास नधि अधनियम, १९८२ की धारा ९ की उपधारा(३) के अंतर्गत चीनी विकास नधि (पांचवां संशोधन) नियम, २००३ जो १८ दिसम्बर, २००३ के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. ९५३(अ) में प्रकाशित हुए थे, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं।
(Placed in Library, See No. LT-8839/04) THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI PON RADHAKRISHNAN): Sir, 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 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Indian Road Construction Corporation Limited, New Delhi, for the year 2002-2003. Annual Report of the Indian Road Construction Corporation Limited, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT-8840/04) (2) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute for Training of Highway Engineering, Noida, for the year 2002-2003, alongwith Audited Accounts. A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute for Training of Highway Engineering, Noida, for the year 2002-2003.
(Placed in Library, See No. LT-8841/04) (3) A copy of the Daman and Diu Motor Vehicles (1st Amendment) Rules, 2003 (Hindi and English versions) published in Notification No. ADTr/DMN/104/2003-04/27 published in U.T. Administration of Daman and Diu Gazette dated the 30th December, 2003 under sub-section (3) of section 212 of the Motor Vehicles Act, 1988 together with an explanatory memorandum.
(Placed in Library, See No. LT-8842/04) (4) A copy each of the following Notifications (Hindi and English versions) under section 10 of the National Highways Act, 1956:-
(i) S.O. 1387 (E) published in Gazette of India dated the 3rd December, 2003 regarding acquisition of land for building (four-laning) of National Highway No. 4 (Haveri to Belgaum By-pass Section ) in the State of Karnataka.
(ii) S.O. 1388 (E) published in Gazette of India dated the 3rd December, 2003 regarding acquisition of land for building (four-laning) of National Highway No. 4 (Harihar to Maharashtra Border ) in Haveri district in the State of Karnataka.
(iii) S.O. 1389 (E) published in Gazette of India dated the 3rd December, 2003 regarding acquisition of land for building (four-laning) of National Highway No. 4 (Harihar to Maharashtra Border ) in Haveri district in the State of Karnataka.
(iv) S.O. 1390 (E) published in Gazette of India dated the 4th December, 2003 regarding acquisition of land for four-laning of National Highway No. 45 (Tindivanam-Villupuram-Trichy Section ) in the State of Tamil Nadu.
(v) S.O. 1403 (E) published in Gazette of India dated the 9th December, 2003 regarding authorisation of officers for acquiring land mentioned in the Notification, as the competent authorities for building, widening including construction of bypasses or realignments on National Highway No. 25 in the State of Uttar Pradesh.
(vi) S.O. 1406 (E) published in Gazette of India dated the 10th December, 2003 regarding acquisition of land for widening, construction of bypasses on National Highway No. 7 (Madurai-Kanyakumari Section ) in the State of Tamil Nadu.
(vii) S.O. 1407 (E) published in Gazette of India dated the 10th December, 2003 regarding acquisition of land for building (widening) of National Highway No. 7 (Madurai-Kanyakumari Section) in the State of Tamil Nadu.
(viii) S.O. 1408 (E) published in Gazette of India dated the 10th December, 2003 regarding acquisition of land for building (widening) of National Highway No. 7 (Yelahanka and Channasandra Stations of Hyderabad – Bangalore Section ) in the State of Karnataka.
(ix) S.O. 1409 (E) published in Gazette of India dated the 10th December, 2003 regarding acquisition of land on National Highway No. 7 (Bangalore-Salem-Madurai Section to Madurai-Kanyakumari Section) in the State of Tamil Nadu.
(x) S.O. 1422 (E) published in Gazette of India dated the 15th December, 2003 regarding acquisition of land for building, widening including construction of by-passes on National Highway No. 7 (Madurai-Kanyakumari Section ) in the State of Tamil Nadu.
(xi) S.O. 1423 (E) published in Gazette of India dated the 16th December, 2003 making certain amendments in the Notification No. S.O. 835(E) dated the 16th July, 2003.
(xii) S.O. 1431 (E) published in Gazette of India dated the 17th December, 2003 regarding acquisition of land for building (four-laning) of National Highway No. 4 (Pune to Satara Section ) in the State of Maharashtra.
(xiii) S.O. 1460 (E) published in Gazette of India dated the 24th December, 2003 making certain amendments in the Notification No. S.O. 830(E) dated the 22nd July, 2003 .
(xiv) S.O. 1461 (E) published in Gazette of India dated the 24th December, 2003 regarding acquisition of land for four-laning of National Highway No.4 (Chennai-Ranipet Section ) in Kancheepuram district in the State of Tamil Nadu.
(xv) S.O. 1462 (E) published in Gazette of India dated the 24th December, 2003 regarding acquisition of land for four-laning of National Highway No. 45 (Chengalpattu-Tindivanam Section ) in the State of Tamil Nadu.
(xvi) S.O. 13 (E) published in Gazette of India dated the 5th January, 2004 regarding acquisition of land for building (four-laning), maintenance, management and operation of National Highway No. 7 (Bangalore-Salem-Madurai Section ) in the State of Tamil Nadu.
(xvii) S.O. 14 (E) published in Gazette of India dated the 5th January, 2004 regarding acquisition of land for building (widening) of National Highway No. 7 (Bangalore-Salem-Madurai Section ) in the State of Tamil Nadu.
(xviii) S.O. 29 (E) published in Gazette of India dated the 8th January, 2004 regarding acquisition of land for four-laning of National Highway No. 46 (Krishnagiri-Ranipet Section ) in the State of Tamil Nadu.
(xix) S.O. 30 (E) published in Gazette of India dated the 8th January, 2004 regarding acquisition of land for building (four-laning) of National Highway No. 46 (Krishnagiri-Ranipet Section ) in the State of Tamil Nadu.
(xx) S.O. 31 (E) published in Gazette of India dated the 8th January, 2004 making certain amendments in the Notification No. S.O. 244(E) dated the 27th February, 2003.
(xxi) S.O. 32 (E) published in Gazette of India dated the 8th January, 2004 making certain amendments in the Notification No. S.O. 570 (E) dated the 21st May, 2003.
(xxii) S.O. 33 (E) published in Gazette of India dated the 8th January, 2004 authorising the Special District Revenue Officer (LA), as the Competent Authority to acquire land for construction of Chennai Bypass on National Highway Nos. 4 and 5 in the State of Tamil Nadu.
(xxiii) S.O. 34 (E) published in Gazette of India dated the 8th January, 2004 making certain amendments in the Notification No. S.O. 559 (E) dated the 19th May, 2003.
(xxiv) S.O. 35 (E) published in Gazette of India dated the 8th January, 2004 regarding acquisition of land for four-laning of National Highway No. 46 (Krishnagiri-Ranipet Section ) in the State of Tamil Nadu.
(xxv) S.O. 36 (E) published in Gazette of India dated the 8th January, 2004 regarding acquisition of land for four-laning of National Highway No. 45 (Chengalpattu-Tindivanam Section ) in the State of Tamil Nadu.
(xxvi) S.O. 37 (E) published in Gazette of India dated the 8th January, 2004 regarding acquisition of land for four-laning of National Highway No. 45 (Chengalpattu-Tindivanam Section ) in the State of Tamil Nadu.
(xxvii) S.O. 38 (E) published in Gazette of India dated the 8th January, 2004 regarding acquisition of land for building (four-laning) of National Highway No. 45 (Chengalpattu-Tindivanam Section ) in the State of Tamil Nadu.
(xxviii) S.O. 40 (E) published in Gazette of India dated the 8th January, 2004 making certain amendments in the Notification No. S.O. 1196 (E) dated the 14th November, 2002.
(xxix) S.O. 41 (E) published in Gazette of India dated the 9th January, 2004 regarding acquisition of land for building (widening) of National Highway No. 7A (Palayamkottai to Thoothukudi Section ) in the State of Tamil Nadu.
(xxx) S.O. 42 (E) published in Gazette of India dated the 9th January, 2004 regarding acquisition of land for building (widening) of National Highway No. 7A (Palayamkottai to Thoothukudi Section ) in the State of Tamil Nadu.
(xxxi) S.O. 43 (E) published in Gazette of India dated the 9th January, 2004 regarding acquisition of land for building (widening) of National Highway No. 7A (Palayamkottai to Thoothukudi Section ) in the State of Tamil Nadu.
(xxxii) S.O. 1067 (E) published in Gazette of India dated the 17th September, 2003 regarding acquisition of land for widening of National Highway No. 5 (Ichapuram to Ganjam of Visakhapatnam-Bhubaneswar Section ) in Ganjam district the State of Orissa.
(xxxiii) S.O. 1068 (E) published in Gazette of India dated the 17th September, 2003 making certain amendments in the Notification No. S.O. 249 (E) dated the 27th February, 2002.
(xxxiv) S.O. 1106 (E) published in Gazette of India dated the 25th September, 2003 regarding acquisition of land for construction of National Highway No. 5 (Ganjam to Narayani Junction of Visakhapatnam-Bhubaneswar Section ) in Ganjam district the State of Orissa.
(xxxv) S.O. 1107 (E) published in Gazette of India dated the 25th September, 2003 regarding acquisition of land for widening including construction of bypass on National Highway No. 5 (Ganjam to Narayani Junction of Visakhapatnam-Bhubaneswar Section ) in Khurda and Nayagarh districts the State of Orissa.
(xxxvi) S.O. 1108 (E) published in Gazette of India dated the 25th September, 2003 regarding acquisition of land for widening of National Highway No. 5 ( Visakhapatnam-Bhubaneswar Section ) in Khurda district the State of Orissa.
(xxxvii) S.O. 1151 (E) published in Gazette of India dated the 1st October, 2003 regarding acquisition of land for four laning of National Highway No. 79A ( Krishangarh to Nasirabad and Nasirabad to Baral) in the State of Rajasthan.
(xxxviii) S.O. 1152 (E) published in Gazette of India dated the 1st October, 2003 regarding acquisition of land for four laning of National Highway No. 4 ( Nelamangla to Tumkur Section ) in Bangalore Rural district the State of Karnataka.
(xxxix) S.O. 1184 (E) published in Gazette of India dated the 7th October, 2003 regarding acquisition of land for four laning of National Highway No. 8 ( Ratanpur-Gandhinagar Section ) in the State of Rajasthan.
(xl) S.O. 1201 (E) published in Gazette of India dated the 14th October, 2003 regarding acquisition of land for four laning of National Highway No. 2 ( Sikandara and Bhaunti to Delhi - Kanpur Section ) in the State of Uttar Pradesh.
(xli) S.O. 1228 (E) published in Gazette of India dated the 23rd October, 2003 regarding acquisition of land for four laning of National Highway No. 5 ( Chennai Vijayawada Section ) in Prakasam district the State of Andhra Pradesh.
(xlii) S.O. 81 (E) published in Gazette of India dated the 16th January, 2004 regarding acquisition of land for building bypass on Sangamner town on National Highway No. 50 in the State of Maharashtra.
(xliii) S.O. 1395 (E) published in Gazette of India dated the 5th December, 2003 regarding collection of toll from the users of permanent bridge across river Sirsa on National Highway No. 21 in the State of Punjab.
(xliv) S.O. 95 (E) published in Gazette of India dated the 19th January, 2004 regarding collection of fee on mechanical vehicles for the use of permanent Akkulam bridge across Akkulam Kayal on National Highway No. 47 (Thiruvananthapuram-Neyyattinkara combined By-pass), in the State of Kerala.
(xlv) S.O. 1009 (E) published in Gazette of India dated the 1st September, 2003 regarding acquisition of land for construction of Railway Over Bridge on National Highway No. 67 in Karur district in the State of Tamil Nadu.
(xlvi) S.O. 1457 (E) published in Gazette of India dated the 23rd December, 2003 regarding rates of base fees to be recovered from the users of National Highway No. 8 in the State of Rajasthan.
(xlvii) S.O. 1466 (E) published in Gazette of India dated the 26th December, 2003 regarding rate of fee to be recovered from the users of National Highway No. 4 in the State of Karnataka.
(xlviii) S.O. 91 (E) published in Gazette of India dated the 19th January, 2004 regarding rates of fees to be recovered from the users of four laned National Highway No. 8 (Kajali-Manor section) in the State of Maharashtra.
(xlix) S.O. 92 (E) published in Gazette of India dated the 19th January, 2004 regarding rates of base fees to be recovered from the users of National Highway number N.E. 1 in the State of Gujarat.(Placed in Library, See No. LT-8843/04) (5) A copy of the S.O. 1356 (E) (Hindi and English versions) published in Gazette of India dated the 25th November, 2003 regarding entrustment of National Highway No. 2 to National Highways Authority of India issued under section 11 of the National Highways Authority of India Act, 1988.
(Placed in Library, See No. LT-8844/04) THE MINISTER OF STATE IN THE MINISTRY OF PLANNING, MINISTER OF STATE IN THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION, MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY AND MINISTER OF STATE IN THE DEPARTMENTS OF ATOMIC ENERGY AND SPACE (SHRI SATYA BRATA MOOKHERJEE): Sir, 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 619 A of the Companies Act, 1956:-
(i) Review by the Government of the working of the India Trade Promotion Organisation, New Delhi, for the year 2002-2003.
(ii) Annual Report of the India Trade Promotion Organisation, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT-8845/04) THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI SU THIRUNAVUKKARASAR): Sir, on behalf of Shri Ashok Pradhan I beg to lay on the Table - A copy of the Report (Hindi and English versions) of the Comptroller and Auditor General of India- Union Government (No. 5 of 2004)(Commercial)- Public Sector Undertakings (Telecommunications Sector) for the year ended the March, 2003 under article 151 (1) of the Constitution.
(Placed in Library, See No. LT-8846/04) (2) A copy each of the following Notifications (Hindi and English versions) under section 37 of the Telecom Regulatory Authority of India Act, 1997:-
(i) The Telecommunication Interconnection Usage Charges (First Amendment) Regulation, 2003 published in Notification No. 409-5/2003-FN in Gazette of India dated the 2nd December, 2003.
(ii) The Telecommunication Interconnection Usage Charges (Second Amendment) Regulation, 2003 published in Notification No. 409-5/2003-FN in Gazette of India dated the 22nd December, 2003.
(Placed in Library, See No. LT-8847/04) संसदीय कार्य मंत्रालय में राज्य मंत्री तथा पर्यटन और संस्कृति मंत्रालय में राज्य मंत्री (श्रीमती भावनाबेन देवराजभाई चीखलीया) : +ÉvªÉFÉ àÉcÉänªÉ, àÉé ÉÊxÉàxÉÉÊãÉÉÊJÉiÉ {ÉjÉ ºÉ£ÉÉ {É]ãÉ {É® ®JÉiÉÉÒ cÚÆ:-
(Placed in Library, See No. LT-8848-50A/04) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI SHRIPAD YESSO NAIK): Sir, I beg to lay on the Table -
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of section 39 of the Export Import Bank of India Act, 1981:-
(i) The Export-Import Bank of India (Amendment) General Regulations, 2003 published in Notification No. LEG-95(378) in Gazette of India dated the 19th December, 2003.
(ii) The Export-Import Bank of India (Amendment) General Regulations, 2003 published in Notification No. LEG-95(379) in Gazette of India dated the 19th December, 2003.
(Placed in Library, See No. LT-8851/04)(2) A copy of the Deposit Insurance and Credit Guarantee Corporation General (Amendment) Regulations, 2003 (Hindi and English versions) published in Notification No. 213 in Gazette of India dated the 29th December, 2003 under sub-section (4) of section 50 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961.
(Placed in Library, See No. LT-8852/04)(3) 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. 961 (E) published in Gazette of India dated the 22nd December, 2003 together with an explanatory memorandum making certain amendments in the Notification No. 14/2002-CE (N.T.) dated the 8th March, 2002.
(ii) The Central Excise (Amendment) Rules, 2004 published in Notification No. G.S.R. 35 (E) in Gazette of India dated the 8th January, 2004 together with an explanatory memorandum.
(Placed in Library, See No. LT-8853/04) (4) (i) A copy of the Annual Report (Hindi and English versions) of the Acharyakul, Wardha, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Acharyakul, Wardha, for the year 2002-2003.(5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above.
(Placed in Library, See No. LT 8854/04) THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI SU THIRUNAVUKKARASAR): Sir, I beg to lay on the Table -
(1) (i) A copy of the Annual Report (Hindi and English versions) of the National Informatics Centre Services Incorporated, New Delhi, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Informatics Centre Services Incorporated, New Delhi, for the year 2002-2003.(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8855/04) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Centre for Development of Advanced Computing, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Centre for Development of Advanced Computing, for the year 2002-2003. Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 8856/04) THE MINISTER OF STATE IN THE MINISTRY OF EXTERNAL AFFAIRS (SHRI VINOD KHANNA): Sir, I beg to lay on the Table a copy of the Annual Report (Hindi and English versions) of the Research and Information System for the Non-Aligned and Other Developing Countries for the year 2002-2003, alongwith Audited Accounts.
(Placed in Library, See No. LT 8857/04)