Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 2 March, 2020
Seventeenth Loksabha an> Title: Papers laid on the Table of the House by Ministers/Members.
संसदीयकार्यमंत्रालयमेंराज्यमंत्रीतथाभारीउद्योगऔर लोकउद्यममंत्रालयमेंराज्यमंत्री (श्रीअर्जुनराममेघवाल): श्रीधमेन्द्रप्रधानकी ओरसे, मैंनिम्नलिखितपत्र सभापटल पररखता हूं – (1) (एक) राजीवगांधीइंस्टीट्यूटऑफ पेट्रोलियमटेक्नोलॉजी, अमेठीके वर्ष2018-2019 के वार्षिकप्रतिवेदनकी एकप्रति (हिन्दीतथा अंग्रेजीसंस्करण) तथालेखापरीक्षितलेखे ।
(दो) राजीवगांधीइंस्टीट्यूटऑफ पेट्रोलियमटेक्नोलॉजी, अमेठीके वर्ष2018-2019 के कार्यकरणकी सरकारद्वारासमीक्षाके बारेमें विवरण (हिन्दीतथा अंग्रेजीसंस्करण) ।
(2) उपर्युक्त (1) मेंउल्लिखितपत्रोंको सभापटल पररखने मेंहुए विलम्बके कारणोंको दर्शानेवाला विवरण (हिन्दीतथा अंग्रेजीसंस्करण) । [Placed in Library, See No. LT 2118/17/20] श्रमऔर रोजगारमंत्रालयके राज्यमंत्री (श्रीसंतोषकुमारगंगवार): माननीयअध्यक्षजी, मैं निम्नलिखितपत्र सभापटल पररखता हूं -
(1) (एक) वी.वी. गिरिनेशनललेबर इंस्टीट्यूट, नोएडाके वर्ष2018-2019 केवार्षिक प्रतिवेदनकी एकप्रति (हिन्दीतथा अंग्रेजीसंस्करण) तथालेखापरीक्षितलेखे ।
(दो) वी.वी. गिरिनेशनललेबर इंस्टीट्यूट, नोएडाके वर्ष2018-2019 केकार्यकरणकी सरकारद्वारासमीक्षाकी एकप्रति (हिन्दीतथा अंग्रेजीसंस्करण) । [Placed in Library, See No. LT 2119/17/20] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI ANURAG SINGH THAKUR): I beg to lay on the Table:-
(1) A copy of the Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2019 (Hindi and English versions) published in Notification No. SEBI/LAD-NRO/GN/2019/44 in Gazette of India dated 19th December, 2019 under section 31 of the Securities and Exchange Board of India Act, 1992.
[Placed in Library, See No. LT 2120/17/20] (2) A copy of the Obligatory Cession for the financial year 2020-21(Hindi and English versions) published in Notification No. IRDAI/RI/1/167/2020 in Gazette of India dated 5th February, 2020 under Section 114A of the Insurance Act, 1938 and Section 27 of the Insurance Regulatory and Development Authority Act, 1999. [Placed in Library, See No. LT 2121/17/20] (3) A copy of the Life Insurance Corporation (Amendment) Rules, 2020 (Hindi and English versions) published in Notification No. G.S.R.96€ in Gazette of India dated 10th February, 2020 under sub-section (3) of Section 48 of the Life Insurance Corporation Act, 1956. [Placed in Library, See No. LT 2122/17/20] (4) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
1. Notification No. 85/2019-Customs (N.T.) dated 21st November, 2019, 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.
2. S.O.4309(E) published in Gazette of India dated 29th November, 2019, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
3. Notification No. 88/2019-Customs (N.T.) dated 5th December, 2019, 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.
4. S.O.4460(E) published in Gazette of India dated 13th December, 2019, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
5. Notification No. 91/2019-Customs (N.T.) dated 19th December, 2019, 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.
6. S.O.4723(E) published in Gazette of India dated 31st December, 2019, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
7. Notification No. 01/2020-Customs (N.T.) dated 2nd January, 2020, 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.
8. S.O.210(E) published in Gazette of India dated 15th January, 2020, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
9. Notification No. 05/2020-Customs (N.T.) dated 16th January, 2020, 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.
10. S.O.485(E) published in Gazette of India dated 31st January, 2020, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
11. Notification No. 11/2020-Customs (N.T.) dated 6th February, 2020, 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.
[Placed in Library, See No. LT 2123/17/20] (5) A copy of Notification No. G.S.R.55(E) (Hindi and English versions) published in Gazette of India dated 28th January, 2020, together with an explanatory memorandum notifying the All Industry Rates of Drawback and these rates are average rates allowed for rebate of customs and central excise duties, suffered on imported or excisable materials respectively, used as inputs in the manufacture of export goods and the notification is effective from 04.02.2020 under Section 159 of the Customs Act, 1962 and Section 37 of the Central Excise Act, 1944. [Placed in Library, See No. LT 2124/17/20] (6) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:-
1. G.S.R.50(E) published in Gazette of India dated 24th January, 2020, together with an explanatory memorandum seeking to amend Notification No. 40/2017-Customs (ADD) dated 25th August, 2017 in pursuance of final findings of anti-dumping Sunset Review investigation concerning imports of ‘Sodium Nitrite’ originating in or exported from China PR, in pursuance of a CESTAT order.
2. G.S.R.58(E) published in Gazette of India dated 30th January, 2020, together with an explanatory memorandum seeking to impose provisional Anti-dumping duty on imports of ‘Digital Offset Printing Plates’, originating in, or exported from China PR, Japan, Korea RP, Taiwan and Vietnam for a period of six months in the manner prescribed, pursuant to the preliminary findings of the Designated Authority, Directorate General of Trade Remedies.
3. G.S.R.99(E) published in Gazette of India dated 10th February, 2020, together with an explanatory memorandum seeking to extend the levy of Anti-dumping duty on imports of ‘Acetone’ originating in or exported from Korea RP upto and inclusive of the 15th April, 2020, in pursuance of the review initiated by the Designated Authority.
[Placed in Library, See No. LT 2125/17/20] (7) A copy each of the following Notifications (Hindi and English versions) under Section 166 of the Central Goods and Service Tax Act, 2017:-
1. G.S.R.82(E) published in Gazette of India dated 3rd February, 2020, together with an explanatory memorandum seeking to extend the last date for furnishing of annual return/reconciliation statement in FORM GSTR-9/FORM GSTR-9C for the period from 01.07.2017 to 31.03.2018.
2. G.S.R.83(E) published in Gazette of India dated 3rd February, 2020, together with an explanatory memorandum seeking to prescribe due dates for filing of return in FORM GSTR-3B in a staggered manner.
[Placed in Library, See No. LT 2126/17/20]