Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 8 March, 2013
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, Papers to be laid on the Table of the House.
THE MINISTER OF NEW AND RENEWABLE ENERGY (DR. FAROOQ ABDULLAH): Madam, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Centre for Wind Energy Technology, Chennai, for the year 2011-2012.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Centre for Wind Energy Technology, 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 8502/15/13) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): I beg to lay on the Table:- (1)
A copy of the Annual Accounts (Hindi and English versions) of the Insurance Regulatory and Development Authority, Hyderabad, for the year 2010-2011, 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 8504/15/13) (3) A copy of the Annual Report (Hindi and English versions) of the National Housing Bank, New Delhi, for the period from July, 2011 to June, 2012, alongwith Audited Accounts.
(4) A copy of the Report (Hindi and English versions) on Trend and Progress of Housing in India (National Housing Bank), 2012 under Section 42 of the National Housing Bank Act, 1987.
(Placed in Library, See No. LT 8505/15/13) (5) A copy of the Debts Recovery Tribunal (Procedure for Investigation of Misbehavior or Incapacity of Presiding Officer) Amendment Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 920(E) in Gazette of India dated 21st December, 2012 under sub-section (3) of Section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993. (Placed in Library, See No. LT 8506/15/13) (6) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) The ‘On-site Post Clearance Audit at the Premises of Importers and Exporters (Amendment) Regulations, 2012’ published in Notification No. G.S.R. 936(E) in Gazette of India dated 27th December, 2012, together with an explanatory memorandum.
(ii) The Customs House Agents Licensing (Amendment) Regulations, 2013 published in Notification No. G.S.R. 70(E) in Gazette of India dated 6th February, 2013, together with an explanatory memorandum.
(iii) G.S.R.132(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 69/2004-Cus., dated 9th July, 2004.
(iv) G.S.R.133(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 75/2005-Cus., dated 22nd July, 2005.
(v) G.S.R.134(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 9/2012-Cus., dated 9th March, 2012.
(vi) G.S.R.135(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(vii) G.S.R.136(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 19/2012-Cus., dated 17th March, 2012.
(viii) G.S.R.137(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 146/94-Cus., dated 13th July, 1994.
(ix) G.S.R.138(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(x) The Baggage (Amendment) Rules, 2013 published in Notification No. G.S.R.139(E) in Gazette of India dated 1st March, 2013 together with an explanatory memorandum.
(Placed in Library, See No. LT 8507/15/13) (7) A copy each of the following Notifications (Hindi and English versions) under Section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (14th Amendment) Rules, 2012 published in Notification No. S.O. 2365(E) in Gazette of India dated 4th October, 2012, together with an explanatory memorandum.
(ii) The Centralised Processing of Statements of Tax Deducted at Source Scheme, 2013 published in Notification No. S.O. 169(E) in Gazette of India dated 15th January, 2013, together with an explanatory memorandum.
(iii) The Income-tax (First Amendment) Rules, 2013 published in Notification No. S.O. 308(E) in Gazette of India dated 31st January, 2013, together with an explanatory memorandum.
(iv) The Electoral Trusts Scheme, 2013 published in Notification No. S.O. 309(E) in Gazette of India dated 31st January, 2013, together with an explanatory memorandum.
(Placed in Library, See No. LT 8508/15/13) (8) 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 (Borrowing or Lending in Foreign Exchange) (Third Amendment) Regulations, 2012 published in Notification No. G.S.R. 886(E) in Gazette of India dated 11th December, 2012.
(ii) The Foreign Exchange Management (Deposit) (Second Amendment) Regulations, 2012 published in Notification No. G.S.R. 893(E) in Gazette of India dated 17th December, 2012.
(iii) G.S.R. 894(E) published in Gazette of India dated 17th December, 2012 regarding receipt from, and payment to, a person resident outside India.
(iv) The Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Amendment) Regulations, 2012 published in Notification No. G.S.R. 895(E) in Gazette of India dated 17th December, 2012.
(v) The Foreign Exchange Management (Export of Goods and Services) (Amendment) Regulations, 2012 published in Notification No. G.S.R. 896(E) in Gazette of India dated 17th December, 2012.
(vi) The Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2012 published in Notification No. G.S.R. 914(E) in Gazette of India dated 21st December, 2012.
(vii) The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Second Amendment) Regulations, 2012 published in Notification No. G.S.R. 915(E) in Gazette of India dated 21st December, 2012.
(viii) The Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Fourth Amendment) Regulations, 2012 published in Notification No. G.S.R. 916(E) in Gazette of India dated 21st December, 2012.
(ix) The Foreign Exchange Management (Guarantees) (Third Amendment) Regulations, 2012 published in Notification No. G.S.R. 917(E) in Gazette of India dated 21st December, 2012.
(x) G.S.R. 944(E) published in Gazette of India dated 31st December, 2012 regarding definition of ‘Security’ for the purposes of FEMA.
(xi) The Foreign Exchange Management (Transfer or issue of Security by a Person Resident outside India) (Fifth Amendment) Regulations, 2012 published in Notification No. G.S.R. 945(E) in Gazette of India dated 31st December, 2012.
(xii) The Foreign Exchange Management (Transfer or issue of Security by a Person Resident outside India) (Sixth Amendment) Regulations, 2012 published in Notification No. G.S.R. 946(E) in Gazette of India dated 31st December, 2012.
(xiii) The Foreign Exchange Management (Transfer or issue of Any Foreign Security by a Person Resident outside India) (Fourth Amendment) Regulations, 2012 published in Notification No. G.S.R. 947(E) in Gazette of India dated 31st December, 2012.
(xiv) The Foreign Exchange Management (Deposit) (Second Amendment) Regulations, 2013 published in Notification No. G.S.R. 26(E) in Gazette of India dated 17th January, 2013.
(Placed in Library, See No. LT 8509/15/13) (9) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 23A of the Regional Rural Banks Act, 1976:-
(i) S.O. 1(E) published in Gazette of India dated 1st January, 2013, regarding amalgamation of Hadoti Kshetriya Gramin Bank, Baroda Rajasthan Gramin Bank and Rajasthan Gramin Bank as Baroda Rajasthan Kshetriya Gramin Bank.
(ii) S.O. 60(E) published in Gazette of India dated 7th January, 2013, regarding amalgamation of Neelanchal Gramya Bank, Kalinga Gramya Bank and Baitarni Gramya Bank as Odisha Gramya Bank.
(iii) S.O. 2969(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Madhya Bharat Gramin Bank, Sharda Gramin Bank and Rewa Sidhi Gramin Bank by reason of amalgamation.
(iv) S.O. 2970(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Satpura Narmada Kshetriya Gramin Bank, Vidisha Bhopal Kshetriya Gramin Bank and Mahakaushal Kshetriya Gramin Bank by reason of amalgamation.
(v) S.O. 2971(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Samastipur Kshetriya Gramin Bank and Bihar Kshetriya Gramin Bank by reason of amalgamation.
(vi) S.O. 2972(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Aryavart Gramin Bank and Kshetriya Kisan Gramin Bank by reason of amalgamation.
(vii) S.O. 2973(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Narmada Malwa Gramin Bank and Jhabua Dhar Kshetriya Gramin Bank by reason of amalgamation.
(viii) S.O. 2974(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Uttaranchal Gramin Bank and Nainital Almora Kshetriya Bank by reason of amalgamation.
(ix) S.O. 2975(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Chikmagalur Kodagu Grammeena Bank, Visveshvaraya Grameena Bank and Cauvery Kalpatharu Grameena Bank by reason of amalgamation.
(x) S.O. 2976(E) published in Gazette of India dated 21st December, 2012, regarding dissolution of Rushikulya Gramya Bank and Utkal Gramya Bank stand dissolved by reason of amalgamation.
(Placed in Library, See No. LT 8510/15/13) (10) 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.152(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 26/2012-Service Tax dated 20th June, 2012.
(ii) G.S.R.153(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 25/2012-Service Tax dated 20th June, 2012.
(iii) G.S.R.154(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum notifying “the resident public limited company” as a class of persons under sub-clause (iii) of clause (b) of section 96A of the Finance Act, 1994.
(iv) The Service Tax (Fifth Amendment) Rules, 2012 published in Notification No. G.S.R. 858(E) in Gazette of India dated 30th November, 2012, together with an explanatory memorandum.
(Placed in Library, See No. LT 8511/15/13) (11) 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.140(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 17/2007-CE dated 1st March, 2007.
(ii) G.S.R.141(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 20/2011-CE dated 24th March, 2011.
(iii) G.S.R.142(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum seeking to provide exemption to intermediate goods captively consumed in the manufacture of goods by units availing Area Exemption in the States of Himachal Pradesh and Uttarakhand.
(iv) G.S.R.143(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 7/2012- CE dated 17th March, 2012.
(v) G.S.R.144(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 1/2011- CE dated 1st March, 2011.
(vi) G.S.R.145(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 2/2011- CE dated 1st March, 2011.
(vii) G.S.R.146(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 30/2004-CE dated 9th July, 2004.
(viii) G.S.R.147(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-CE dated 17th March, 2012.
(ix) G.S.R.148(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum making certain amendments in the Notification No. 49/2008-CE (N.T.)dated 24th December, 2008.
(x) The Central Excise (Amendment) Rules, 2013 published in Notification No. G.S.R.149(E) in Gazette of India dated 1st March, 2013 together with an explanatory memorandum.
(xi) The CENVAT Credit (Amendment) Rules, 2013 published in Notification No. G.S.R.150(E) in Gazette of India dated 1st March, 2013 together with an explanatory memorandum.
(xii) G.S.R.151(E) published in Gazette of India dated 1st March, 2013 together with an explanatory memorandum specifying “the resident public limited company” as a class of persons under sub-clause (iii) of clause (c) of section 23A of the Central Excise Act, 1944.
(Placed in Library, See No. LT 8512/15/13) THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS (SHRIMATI PANABAKA LAKSHMI): I beg to lay on the Table a copy of the Petroleum and Natural Gas Regulatory Board (Determination of Petroleum and Petroleum Products Pipeline Transportation Tariff) Amendment Regulations, 2012 (Hindi and English versions) published in Notification No. F. No. PNGRB/M(C)/62/2012 in Gazette of India dated 13th December, 2013 under Section 62 of the Petroleum and Natural Gas Regulatory Board Act, 2006. (Placed in Library, See No. LT 8503/15/13) ______ MADAM SPEAKER: Item No. 5 – Shri Sharad Yadav – not present.
Shri Anant Gangaram Geete – not present.
Now, Item No.6 – Shri Paban singh Ghatowar.