Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 26 April, 2013
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM CHAIRMAN: Now, Papers to be laid on the Table. Shri Ghulam Nabi Azad.
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 Central Council for Research in Unani Medicine, 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 Central Council for Research in Unani Medicine, 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 8896/15/13) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Ayurveda Vidyapeeth, 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 Ayurveda Vidyapeeth, 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 8897/15/13) (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 27D of the All India Institute of Medical Sciences (Amendment) Act, 2012:-
(i) G.S.R. 654(E) published in Gazette of India dated 28th August, 2012, delegating the administrative and financial powers as mentioned in the Schedule to the Directors of All India Institute of Medical Sciences set up at Bhubaneswar, Bhopal, Jodhpur, Patna, Raipur and Rishikesh.
(ii) G.S.R. 127(E) published in Gazette of India dated 27th February, 2013, extending the validity of the Notification No. G.S.R. 654(E) dated 28th August, 2012, pertaining to delegation of administrative and financial powers to the Directors of the respective All India Institute of Medical Sciences set up at Bhopal, Bhubaneswar, Jodhpur, Patna, Raipur and Rishikesh, for a period of six months with effect from 28th February, 2013 or till the Institute Body/Governing Body of the respective All India Institute of Medical Sciences is constituted and its first meeting held, whichever event takes place earlier.
(Placed in Library, See No. LT 8898/15/13) … (Interruptions)
THE MINISTER OF NEW AND RENEWABLE ENERGY (DR. FAROOQ ABDULLAH): Madam, 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 Solar Energy Corporation of India, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Solar Energy Corporation of India, New Delhi, for the year 2011-2012, 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 8899/15/13) 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 my colleague, Shri Praful Patel, 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) Statement regarding Review by the Government of the working of the Hindustan Photo Films, Udhagamandalam, for the year 2011-2012.
(ii) Annual Report of the Hindustan Photo Films, Udhagamandalam, for the year 2011-2012, 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 8900/15/13) (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the Cement Corporation of India Limited and the Department of Heavy Industry for the year 2013-2014.
(Placed in Library, See No. LT 8901/15/13) THE MINISTER OF TRIBAL AFFAIRS AND MINISTER OF PANCHAYATI RAJ (SHRI V. KISHORE CHANDRA DEO): Madam, I beg to lay on the Table:-
(1) A copy of the Outcome Budget (Hindi and English versions) of the Ministry of Panchayati Raj for the year 2013-2014.
(Placed in Library, See No. LT 8902/15/13) (2) A copy each of the following papers (Hindi and English versions) under clause (6) of article 338A of the Constitution:-
(i) Second Report of the National Commission for Scheduled Tribes, New Delhi, for the year 2006-2007.
(ii) Action Taken Memorandum on the recommendations contained in the Second Report of the National Commission for Scheduled Tribes, New Delhi, for the year 2006-2007.(3)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library, See No. LT 8903/15/13) THE MINISTER OF MINES (SHRI DINSHA PATEL): 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 Hindustan Copper Limited and the Ministry of Mines for the year 2013-2014.
(Placed in Library, See No. LT 8904/15/13) (2) Memorandum of Understanding between the National Aluminium Company Limited and the Ministry of Mines for the year 2013-2014.
(Placed in Library, See No. LT 8905/15/13) 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 my colleague, Shri Ashwani Kumar, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the International Centre for Alternative Dispute Resolution, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the International Centre for Alternative Dispute Resolution, 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 8906/15/13) (3) A copy of the Supreme Court Judges (Travelling Allowance) Second Amendment Rules, 2011 (Hindi and English versions) published in Notification No.G.S.R.835(E) in Gazette of India dated 25th November, 2011 under sub-section (3) of Section 24 of the Supreme Court Judges (Salaries and Conditions of Service) Act, 1958.
(Placed in Library, See No. LT 8907/15/13) 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 my colleague, Shri Harish Rawat, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Betwa River Board, Jhansi, 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 Betwa River Board, Jhansi, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8908/15/13) 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 my colleague, Shri Jyotiraditya M. Scindia, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Bureau of Energy Efficiency, 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 Bureau of Energy Efficiency, 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 8909/15/13) कॉर्पोरेट कार्य मंत्रालय के राज्य मंत्री (श्री सचिन पायलट): माननीय सभापति महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं:-
(1) इंडियन इंस्टीटय़ूट ऑफ कॉर्पोरेट अफेयर्स, नई दिल्ली के वर्ष 2009-10, 2010-11 और 2011-12 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रजी संस्करण) तथा लेखापरीक्षित लेखे।
(2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाले तीन विवरण (हिन्दी तथा अंग्रजी संस्करण)।
(Placed in Library, See No. LT 8910/15/13) (3) कम्पनी अधिनियम, 1956 की धारा 620 की उपधारा (3) के अंतर्गत अधिसूचना संख्या का.आ.िन. 87(अ), जो 15 फरवरी, 2013 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा उसमें उल्लिखित तीन कम्पनियों को निधियां घोषित किया गया है, की एक प्रति (हिन्दी तथा अंग्रजी संस्करण)।
(Placed in Library, See No. LT 8911/15/13) (4) लागत और संकर्म लेखापाल अधिनियम, 1959 की धारा 40 के अंतर्गत, अधिसूचना संख्या 21-सीडब्ल्यूए/2013 जो 4 फरवरी, 2013 के भारत के राजपत्र मे प्रकाशित हुई थी तथा जिसके द्वारा काउंसिल ऑफ द इंस्टीटय़ूट ने 17 जनवरी, 2013 को आयोजित अपनी 278वीं बैठक में संयुक्त निदेशक श्री राजेन्द्र बोस को अनुशासनिक निदेशालय द्वारा प्राप्त किसी सूचना या शिकायत के संबंध में अन्वेषण करने के लिए निदेशक (अनुशासन) के रूप में पदाभिहित किया जाना अधिसूचित किया है, को एक प्रति (हिन्दी तथा अंग्रजी संस्करण)।
(Placed in Library, See No. LT 8912/15/13) THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS (SHRIMATI PANABAKA LAKSHMI): Madam, I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Engineers India Limited and the Ministry of Petroleum and Natural Gas for the year 2013-2014.
(Placed in Library, See No. LT 8913/15/13) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI NAMO NARAIN MEENA): I beg tolay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) S.O.375(E) published in Gazette of India dated 15th February, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ii) S.O.424(E) published in Gazette of India dated 21st February, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(iii) S.O.496(E) published in Gazette of India dated 1st March, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iv) The Determination of Origin of Goods under the Agreement on South Asian Free Trade Area (SAFTA) (hereinafter referred to as the “Agreement”)) between the government of SAARC (South Asian Association for Regional Cooperation) Member States comprising the People’s Republic Bangladesh, the Kingdom of Bhutan, the Republic of India, the Republic of Maldives, the Kingdom of Nepal, the Islamic Republic of Pakistan and the Democratic Socialist Republic of Sri Lanka (Amendment) Rules, 2013 published in Notification No. G.S.R. 131(E) published in Gazette of India dated 1st March, 2013, together with an explanatory memorandum.
(v) S.O.574(E) published in Gazette of India dated 7th March, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(vi) S.O.732(E) published in Gazette of India dated 15th March, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(vii) S.O.796(E) published in Gazette of India dated 21st March, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(viii) S.O.948(E) published in Gazette of India dated 31st December, 2012, together with an explanatory memorandum exempting Crude Petroleum oils and oils obtained from bituminous minerals, when imported into India from Brunei Darussalam, from whole of the duty of customs leviable thereon under the First Schedule to the Customs tariff Act, 1975.
(ix) S.O.949(E) published in Gazette of India dated 31st December, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 46/2011-Cus., dated 1st June, 2011.
(x) S.O.950(E) published in Gazette of India dated 31st December, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(xi) S.O.951(E) published in Gazette of India dated 31st December, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 152/2009-Cus., dated 31st December, 2009.
(xii) S.O.952(E) published in Gazette of India dated 31st December, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 53/2011-Cus., dated 1st July, 2011.
(xiii) S.O.953(E) published in Gazette of India dated 31st December, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 125/2011-Cus., dated 30th December, 2011.
(Placed in Library, See No. LT 8914/15/13) (2) A copy of the Income-tax (2nd Amendment) Rules, 2013 (Hindi and English versions) published in Notification No. S.O. 410(E) in Gazette of India dated 19th February, 2013 under Section 296 of the Income-tax Act, 1961, together with an explanatory memorandum.
(Placed in Library, See No. LT 8915/15/13) … (Interruptions)