Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 6 May, 2016
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. Item No. 2, Shri Arun Jaitley.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): I beg to lay on the Table a copy of the Limited Liability Partnership (Amendment) Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R. 418(E) in Gazette of India dated 13th April, 2016 under sub-section (3) of Section 79 of the Limited Liability Partnership Act, 2008. [Placed in Library, See No. LT 4731/16/16] 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 Central Medical Services Society, New Delhi, for the year 2014-2015.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Medical Services Society, New Delhi, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 4732/16/16] (3)
(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 2014-2015, 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 2014-2015. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4733/16/16] (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Pharmacopoeia Commission, Ghaziabad, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Pharmacopoeia Commission, Ghaziabad, for the year 2014-2015. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library, See No. LT 4734/16/16] (7) A copy each of the following Notifications (Hindi and English versions) under Section 93 of the Food Safety and Standards Act, 2006:-
(i) The Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2014 published in Notification No. F. No. P.15025/261/2013-PA/FSSAI in Gazette of India dated 16th November, 2015 together with a corrigendum thereto published in Notification No. F. No. P.15025/261/2013-PA/FSSAI dated 4th April, 2016.
(ii) The Food Safety and Standards (Contaminants, Toxins and Residues) Regulations, 2015 published in Notification No. F. No. P. 15025/264/13-PA/FSSAI in Gazette of India dated 4th November, 2015 together with a corrigendum thereto published in Notification No. F. No. P.15025/264/13-PA/FSSAI dated 12th February, 2016.
(iii) The Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2016 published in Notification No. F. No. 11/12/Reg/Prop /FSSAI-2016 in Gazette of India dated 15th January, 2016.
(iv) The Food Safety and Standards (Contaminants, Toxins and Residues) Amendment Regulations, 2016 published in Notification No. F. No. P.15025/264/13-PA/FSSAI in Gazette of India dated 6th January, 2016 together with a corrigendum thereto published in Notification No. F. No. P.15025/264/13-PA/FSSAI dated 4th April, 2016.
(v) The Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2015 published in Notification No. F. No. P. F. No. P.15025/263/13-PA/FSSAI in Gazette of India dated 4th November, 2015.
(vi) The Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2015 published in Notification No. F. No. P. 15025/264/13-PA/FSSAI in Gazette of India dated 4th November, 2015 together with a corrigendum thereto published in Notification No. F. No. P.15025/264/13-PA/FSSAI dated 4th April, 2016.
(vii) The Food Safety and Standards (Contaminants, Toxins and Residues) Amendment Regulations, 2016 published in Notification No. F. No. 1-10(6)/Standards/SP(Fish and Fisheries Products)/FSSAI-2013 in Gazette of India dated 6th January, 2016.
[Placed in Library, See No. LT 4735/16/16] (8) A copy of the Indian Medical Council (Post-graduate Medical Education Committee) Rules, 1961 (Hindi and English versions) published in Notification No. S.O.120(E) in Gazette of India dated 14th January, 2016 under sub-section (2) of Section 32 of the Indian Medical Council Act, 1956. [Placed in Library, See No. LT 4736/16/16] THE MINISTER OF STATE OF THE MINISTRY OF CULTURE, MINISTER OF STATE OF THE MINISTRY OF TOURISM AND MINISTER OF STATE IN THE MINISTRY OF CIVIL AVIATION (DR. MAHESH SHARMA): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Rampur Raza Library, Rampur, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Rampur Raza Library, Rampur, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 4737/16/16] (3)
(i) A copy of the Annual Report (Hindi and English versions) of the North Zone Cultural Centre, Patiala, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the North Zone Cultural Centre, Patiala, for the year 2014-2015. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4738/16/16] (5)
(i) A copy of the Annual Report (Hindi and English versions) of the National Culture Fund, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Culture Fund, for the year 2012-2013. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library, See No. LT 4739/16/16] 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 Annual Reports and Accounts (Hindi and English versions) of the Regional Rural Banks for the year ended the 31st March, 2015 together with Auditor’s Report thereon:-
(i) Chhattisgarh Gramin Bank, Raipur
(ii) Himachal Pradesh Gramin Bank, Mandi (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 4740/16/16] (3) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (19th Amendment) Rules, 2015 published in Notification No. S.O. 3312(E) in Gazette of India dated 8th December, 2015, together with an explanatory memorandum.
(ii) The Income-tax (20th Amendment) Rules, 2015 published in Notification No. G.S.R.3357(E) in Gazette of India dated 11th December, 2015, together with an explanatory memorandum.
(iii) The Income-tax (21st Amendment) Rules, 2015 published in Notification No. G.S.R.978(E) in Gazette of India dated 16th December, 2015, together with an explanatory memorandum.
(iv) The Income-tax (22nd Amendment) Rules, 2015 published in Notification No. S.O.3545(E) in Gazette of India dated 30th December, 2015, together with an explanatory memorandum.
(v) The Income-tax (1st Amendment) Rules, 2016 published in Notification No. S.O. 127(E) in Gazette of India dated 14th January, 2016, together with an explanatory memorandum.
[Placed in Library, See No. LT 4741/16/16] (4) A copy of the Indian Insurance Companies (Foreign Investment) Amendment Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R. 314(E) in Gazette of India dated 16th March, 2016under sub-section (3) of Section 114 of the Insurance Act, 1938. [Placed in Library, See No. LT 4742/16/16] (5) A copy each of the following Notifications (Hindi and English versions) under Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) The Insurance Regulatory and Development Authority of India (Lloyd’s India) Regulations, 2016 published in Notification No. F. No. IRDA/Reg./4/116/2016 in Gazette of India dated 17th March, 2016.
(ii) The Insurance Regulatory and Development Authority of India (Third Party Administrators-Health Services) Regulations, 2016 published in Notification No. F. No. IRDA/Reg./5/117/2016 in Gazette of India dated 17th March, 2016.
[Placed in Library, See No. LT 4743/16/16] (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:-
(i) G.S.R.423(E) published in Gazette of India dated 13th April, 2016 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘ Normal Butanol or N-Butyl Alcohol’, originating in, or exported from European Union, Malaysia, Singapore, South Africa and United States of America for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(ii) G.S.R.434(E) published in Gazette of India dated 21st April, 2016 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Barium Carbonate, originating in, or exported from China PR pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
[Placed in Library, See No. LT 4744/16/16] (7) 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.419(E) published in Gazette of India dated 13th April, 2016, together with an explanatory memorandum making certain amendments in Notification No. 25/2012-Service Tax dated 20th June, 2012.
(ii) The Service Tax (Determination of Value) Amendment Rules, 2016 published in Notification No. G.S.R.420(E) published in Gazette of India dated 13th April, 2016, together with an explanatory memorandum.
(iii) The Point of Taxation (Third Amendment) Rules, 2016 published in Notification No. G.S.R.421(E) published in Gazette of India dated 13th April, 2016, together with an explanatory memorandum.
(iv) The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016 published in Notification No. G.S.R.167(E) published in Gazette of India dated 15th February, 2016, together with an explanatory memorandum.
(v) The Service Tax (Second Amendment) Rules, 2016 published in Notification No. G.S.R.283(E) published in Gazette of India dated 8th March, 2016, together with an explanatory memorandum.
(vi) The Service Tax (Third Amendment) Rules, 2015 published in Notification No. G.S.R.948(E) published in Gazette of India dated 9th December, 2015, together with an explanatory memorandum.
(vii) The Service Tax (Fourth Amendment) Rules, 2015 published in Notification No. G.S.R.987(E) published in Gazette of India dated 18th December, 2015, together with an explanatory memorandum.
(viii) G.S.R.173(E) published in Gazette of India dated 17th February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 22/2015-Service Tax dated 6th November, 2015.
[Placed in Library, See No. LT 4745/16/16] (8) A copy of the Senior Citizens’ Welfare Fund Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.322(E) published in Gazette of India dated 18th March, 2016 under sub-section (2) of Section 130 of the Finance Act, 2015. [Placed in Library, See No. LT 4746/16/16] (9) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) S.O.617(E) published in Gazette of India dated 29th February, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ii) Notification No. 36/2016-Customs (N.T.) dated 3rd March, 2016, 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.1104(E) published in Gazette of India dated 15th March, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iv) Notification No. 41/2016-Customs (N.T.) dated 17th March, 2016, 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.
(v) S.O.1269(E) published in Gazette of India dated 31st March, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(vi) Notification No. 47/2016-Customs (N.T) dated 4th April, 2016, 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.
(vii) Notification No. 48/2016-Customs (N.T.) dated 7th April, 2016, 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.1425(E) published in Gazette of India dated 13th April, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ix) Notification No. 55/2016-Customs (N.T.) dated 21st April, 2016, 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 4747/16/16] (10) A copy of the Debts Recovery Tribunal (procedure) Amendment Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.407(E) in Gazette of India dated 6th April, 2016 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 4748/16/16] (11) A copy each of the following Notifications (Hindi and English versions) under sub-section (6) of Section 9 of the Banking Companies (Acquisition and Transfer of Undertakings) Acts, 1970/1980:-
(i) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2016 published in Notification No. S.O.1215(E) in Gazette of India dated 28th March, 2016.
(ii) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2016 published in Notification No. S.O.1216(E) in Gazette of India dated 28th March, 2016.
[Placed in Library, See No. LT 4749/16/16] (12) A copy of the Purvanchal Bank (Officers and Employees) Service Regulations, 2010 (Hindi and English versions) published in Notification No. 2015-16/Per/545-PRELIMINARY in Gazette of India dated 29th May, 2015 under sub-section (2) to Section 30 of the Regional Rural Banks Act, 1976. [Placed in Library, See No. LT 4750/16/16] (13) 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) The CENVAT Credit (Fifth Amendment) Rules, 2016 published in Notification No. G.S.R.422(E) in Gazette of India dated 13th April, 2016, together with an explanatory memorandum.
(ii) The CENVAT Credit (First Amendment) Rules, 2016 published in Notification No. G.S.R.132(E) in Gazette of India dated 1st February, 2016, together with an explanatory memorandum.
[Placed in Library, See No. LT 4751/16/16] (14) A copy of the Public Provident Fund Scheme (Amendment) Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.332(E) in Gazette of India dated 22nd March, 2016 under Section 12 of the Public Provident Fund Act, 1968. [Placed in Library, See No. LT 4752/16/16] (15) A copy of the Notification No. G.S.R.350(E) (Hindi and English versions) published in Gazette of India dated 29th March, 2016, notifying that the subscriptions made to the fund on or after the 1st day of April, 2016 and the balances at the credit of the subscriber shall bear interest at the rate of 8.1 per cent per annum issued under Section 5 of the Public Provident Fund Act, 1968. [Placed in Library, See No. LT 4753/16/16] (16) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 12 of the Government Savings Certificates Act, 1959:-
(i) The Kisan Vikas Patra (Amendment) Rules, 2016 published in Notification No. G.S.R.330(E) in Gazette of India dated 22nd March, 2016.
(ii) The National Savings Certificates (VIII Issue) Rules, 2016published in Notification No. G.S.R.331(E) in Gazette of India dated 22nd March, 2016.
(iii) The Kisan Vikas Patra (Amendment Rules), 2016 published in Notification No. G.S.R.353(E) in Gazette of India dated 29th March, 2016.
(iv) The National Savings Certificates (VIII Issue) (Amendment Rules), 2016 published in Notification No. G.S.R.354(E) in Gazette of India dated 29th March, 2016.
[Placed in Library, See No. LT 4754/16/16] (17) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 15 of the Government Savings Banks Act, 1873:-
(i) The Post Office Time Deposit (Amendment) Rules, 2016 published in Notification No. G.S.R.356(E) in Gazette of India dated 29th March, 2016.
(ii) The Sukanya Samriddhi Account Rules, 2016 published in Notification No. G.S.R.323(E) in Gazette of India dated 18th March, 2016.
(iii) The Post Office (Monthly Income Account) Amendment Rules, 2016 published in Notification No. G.S.R.349(E) in Gazette of India dated 29th March, 2016.
(iv) The Senior Citizen Savings Scheme (Amendment) Rules, 2016 published in Notification No. G.S.R.351(E) in Gazette of India dated 29th March, 2016.
(v) The Post Office Recurring Deposit (Amendment) Rules, 2016 published in Notification No. G.S.R.355(E) in Gazette of India dated 29th March, 2016.
(vi) The Sukanya Samriddhi Account (Amendment) Rules, 2016 published in Notification No. G.S.R.352(E) in Gazette of India dated 29th March, 2016.
[Placed in Library, See No. LT 4755/16/16] (18) 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 Security by a Person Resident Outside India) (Fifth Amendment) Regulations, 2016 published in Notification No. G.S.R.369(E) in Gazette of India dated 30th March, 2016, together with an explanatory memorandum.
(ii) The Foreign Exchange Management (Establishment in India of a branch office or a liaison office or a project office or any other place of business) Regulations, 2016 published in Notification No. G.S.R.384(E) in Gazette of India dated 31st March, 2016, together with an explanatory memorandum.
(iii) The Foreign Exchange Management (Remittance of Assets) Regulations, 2016 published in Notification No. G.S.R. 388(E) in Gazette of India dated 1st April, 2016, together with an explanatory memorandum.
(iv) The Foreign Exchange Management (Deposit) Regulations, 2016 published in Notification No. G.S.R. 389(E) in Gazette of India dated 1st April, 2016, together with an explanatory memorandum.
[Placed in Library, See No. LT 4756/16/16] (19) A copy each of the following Notifications (Hindi and English versions) issued under Foreign Exchange Management Act, 1999:-
(i) G.S.R.274(E) published in Gazette of India dated 3rd March, 2016, together with an explanatory memorandum containing corrigendum to the Notification No. G.S.R.920(E) dated 2nd December, 2015.
(ii) G.S.R.417(E) published in Gazette of India dated 12th April, 2016, together with an explanatory memorandum containing corrigendum to the Notification No. G.S.R. 166(E) dated 15th February, 2016.
[Placed in Library, See No. LT 4757/16/16]