Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 11 August, 2016
Sixteenth Loksabha an> title: Papers laid on the Table of the House by Members/Ministers.
HON. SPEAKER: Now, Papers to be laid. Shri Piyush Goyal.
THE MINISTER OF STATE OF THE MINISTRY OF POWER, MINISTER OF STATE OF THE MINISTRY OF COAL, MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY AND MINISTER OF STATE OF THE MINISTRY OF MINES (SHRI PIYUSH GOYAL): Madam, I beg to lay on the Table: -
(1) A copy each of the following papers (Hindi and English versions):- (i) Memorandum of Understanding between the Solar Energy Corporation of India Limited and the Ministry of New and Renewable Energy for the year 2016-2017. [Placed in Library, See No. LT 5147/16/16] (ii) Memorandum of Understanding between the NTPC Limited and the Ministry of Power for the year 2016-2017. [Placed in Library, See No. LT 5147A/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 179 of the Electricity Act, 2003:- (i) The Central Electricity Regulatory Commission (Open Access in inter-State Transmission) (Fourth Amendment) Regulations, 2016 published in Notification No. L-7/105(121)/2007-CERC in Gazette of India dated 5th July, 2016. (ii) Notification No. L-1/44/2010-CERC published in Gazette of India dated 5th July, 2016, continuing the operation of the principal regulations as amended from time to time for a further period of five years for the purpose of sharing inter-state transmission charges and losses, unless reviewed earlier or extended by the Commission. [Placed in Library, See No. LT 5148/16/16]
ग्रामीण विकास मंत्रालय में राज्य मंत्री (श्री राम कृपाल यादव): अध्यक्ष महोदया, मैं वर्ष 2015-16 के लिए महात्मा गांधी राष्ट्रीय ग्रामीण रोजगार गारंटी अधिनियम, 2005 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं।
[Placed in Library, See No. LT 5149/16/16] THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): Madam, I beg to lay on the Table:--
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Indian Maritime University, Chennai, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Indian Maritime University, Chennai, for the year 2013-2014, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Maritime University, Chennai, for the year 2013-2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 5150/16/16] (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the Cochin Shipyard Limited and the Ministry of Shipping for the year 2016-2017.
[Placed in Library, See No. LT 5151/16/16] (4) A copy of the Inland Vessels (Prevention and Control of Pollution and Protection of Inland Water) Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.687(E) in Gazette of India dated 13th July, 2016 under sub-section (3) of Section 74 of the Inland Vessels Act, 1917.
[Placed in Library, See No. LT 5152/16/16] (5) A copy of Notification No. IMU/HQ/ADM/Notification/2016 (Hindi and English versions) published in Gazette of India dated 20th July, 2016, regarding ordinances governing administrative and academic matters of Indian Maritime University under sub-section (2) of Section 47 of the Indian Maritime University Act, 2008.
[Placed in Library, See No. LT 5153/16/16] (6) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 124 of the Major Port Trusts Act, 1963:-
(i) G.S.R.641(E) published in Gazette of India dated 30th June, 2016, approving the Chennai Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(ii) G.S.R.642(E) published in Gazette of India dated 30th June, 2016, approving the Visakhapatnam Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(iii) G.S.R.643(E) published in Gazette of India dated 30th June, 2016, approving the Paradip Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(iv) G.S.R.644(E) published in Gazette of India dated 30th June, 2016, approving the Cochin Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(v) G.S.R.645(E) published in Gazette of India dated 30th June, 2016, approving the New Mangalore Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(vi) G.S.R.647(E) published in Gazette of India dated 1st July, 2016, approving the Kolkata Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(vii) G.S.R.648(E) published in Gazette of India dated 1st July, 2016, approving the Mumbai Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(viii) G.S.R.649(E) published in Gazette of India dated 1st July, 2016, approving the Cochin Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(ix) G.S.R.650(E) published in Gazette of India dated 1st July, 2016, approving the Mormugao Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(x) G.S.R.651(E) published in Gazette of India dated 1st July, 2016, approving the Tuticorin Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xi) G.S.R.652(E) published in Gazette of India dated 1st July, 2016, approving the Jawaharlal Nehru Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xii) G.S.R.653(E) published in Gazette of India dated 1st July, 2016, approving the Paradip Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xiii) G.S.R.654(E) published in Gazette of India dated 1st July, 2016, approving the Visakhapatnam Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xiv) G.S.R.655(E) published in Gazette of India dated 1st July, 2016, approving the New Mangalore Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xv) G.S.R.661(E) published in Gazette of India dated 5th July, 2016, approving the Tuticorin Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xvi) G.S.R.662(E) published in Gazette of India dated 5th July, 2016, approving the Jawaharlal Nehru Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(xvii) G.S.R.663(E) published in Gazette of India dated 5th July, 2016, approving the Visakhapatnam Port Trust Employees’ (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
[Placed in Library, See No. LT 5154/16/16] (7) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 50 of the Control of National Highways (Land and Traffic) Act, 2002:-
(i) The Highway Administration (Amendment) Rules, 2016 published in Notification No. S.O.634(E) in Gazette of India dated 28th June, 2016.
(ii) S.O.1691(E) published in Gazette of India dated 10th May, 2016, appointing the Officer, mentioned therein, of the National Highways Authority of India to exercise the powers and discharge the functions conferred on it under Sections 24, 25, 26, 27 and 43 of the Control of National Highways (Land and Traffic) Act, 2002 within the limits and jurisdiction, mentioned therein, in respect of National Highways specified in the Notification.
(iii) S.O.1692(E) published in Gazette of India dated 10th May, 2016, appointing the Officer, mentioned therein, of the National Highways Authority of India to exercise the powers and discharge the functions conferred on it under Sections 24, 25, 26, 27 and 43 of the Control of National Highways (Land and Traffic) Act, 2002 within the limits and jurisdiction, mentioned therein, in respect of National Highways specified in the Notification.
(iv) S.O.1912(E) published in Gazette of India dated 30th May, 2016, regarding establishment of National Highway Administration, mentioned therein.
(v) S.O.2188(E) published in Gazette of India dated 23rd June, 2016, appointing the officers of the National Highways Authority of India and the National Highways and Infrastructure Development Corporation Limited to exercise the powers and discharge the functions conferred on it under Sections 24, 25, 26, 27 and 43 of the Control of National Highways (Land and Traffic) Act, 2002 within the limits and jurisdiction, mentioned therein, in respect of National Highways specified in the Notification.
[Placed in Library, See No. LT 5155/16/16] (8) A copy each of the following notifications (Hindi and English versions) under sub-section (4) of Section 212 of the Motor Vehicles Act, 1988:-
(i) The Central Motor Vehicles (Eleventh Amendment) Rules, 2015 published in Notification No. G.S.R.546(E) published in Gazette of India dated 8th July, 2015.
(ii) The Central Motor Vehicles (Twelfth Amendment) Rules, 2015 published in Notification No. G.S.R.555(E) published in Gazette of India dated 14th July, 2015.
(iii) The Central Motor Vehicles (Thirteenth Amendment) Rules, 2015 published in Notification No. G.S.R.643(E) published in Gazette of India dated 19th August, 2015.
(iv) The Central Motor Vehicles (Fourteenth Amendment) Rules, 2015 published in Notification No. G.S.R.677(E) published in Gazette of India dated 4th September, 2015.
(v) The Central Motor Vehicles (Amendment) Rules, 2016 published in Notification No. G.S.R.133(E) published in Gazette of India dated 1st February, 2016.
(vi) S.O.41(E) published in Gazette of India dated 7th January, 2016, making certain amendments in the Notification No. S.O.728(E) dated 18th October, 1996.
(vii) The Central Motor Vehicles (Second Amendment) Rules, 2016 published in Notification No. G.S.R. 188(E) in Gazette of India dated 22nd February, 2016.
(viii) The Central Motor Vehicles (Third Amendment) Rules, 2016 published in Notification No. G.S.R. 310(E) in Gazette of India dated 16th March, 2016.
(ix) S.O.1328(E) published in Gazette of India dated 6th April, 2016, making certain amendments in the Notification No. S.O.728(E) dated 18th October, 1996.
(x) The Central Motor Vehicles (Fourth Amendment) Rules, 2016 published in Notification No. G.S.R.412(E) in Gazette of India dated 11th April, 2016.
(xi) S.O.1434(E) published in Gazette of India dated 18th April, 2016, making certain amendments in the Notification No. S.O.728(E) dated 18th October, 1996.
(xii) The Central Motor Vehicles (Fifth Amendment) Rules, 2016 published in Notification No. G.S.R.473(E) in Gazette of India dated 2nd May, 2016.
(xiii) The Central Motor Vehicles (Sixth Amendment) Rules, 2016 published in Notification No. G.S.R.594(E) in Gazette of India dated 13th June, 2016.
(xiv) The Central Motor Vehicles (Seventh Amendment) Rules, 2016 published in Notification No. G.S.R.629(E) in Gazette of India dated 24th June, 2016.
(xv) The Central Motor Vehicles (Eight Amendment) Rules, 2016 published in Notification No. G.S.R.682(E) in Gazette of India dated 12th July, 2016.(9)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) to (v) of (8) above.
[Placed in Library, See No. LT 5155A/16/16] (10) A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956:-
(i) S.O.1640(E) published in Gazette of India dated the 4th May, 2016 making certain amendments in the Notification No. S.O.2921(E) dated 17th December, 2012.
(ii) S.O.1682(E) published in Gazette of India dated the 9th May, 2016 regarding levy/collection of user fee in respect of Visakhapatnam to Ankapalli Section on National Highway No. 55 in the State of Andhra Pradesh.
(iii) S.O.1980(E) published in Gazette of India dated the 3rd June, 2016 making certain amendments in the Notification No. S.O.465(E) dated 26th February, 2013.
(iv) S.O.2180(E) published in Gazette of India dated the 22nd June, 2016 authorising M/s Oriental Pathways (Indore) Private Limited) to collect and retain the fee for the development, operation and maintenance of the existing two lane road into four lane road (Indore-Khalghat Section) on National Highway No. 3 in the State of Madhya Pradesh.
(v) S.O.2181(E) published in Gazette of India dated the 22 nd June, 2016 authorising M/s Kashipur-Sitarganj Highways Private Limited to collect and retain the fee for the development, operation and maintenance of the existing two lane road into four lane road (Kashipur Sitarganj Section) on National Highway No. 74.
(vi) S.O.1178(E) published in Gazette of India dated the 22 nd March, 2016 making certain amendments in the Notification No. S.O.689(E) dated 4th April, 2011.
(vii) S.O.2099(E) published in Gazette of India dated the 14 th June, 2016 declaring highways, mentioned therein, as new National Highways.
(viii) S.O.1304(E) published in Gazette of India dated the 4th April, 2016 declaring highways, mentioned therein, as new National Highways.
(ix) S.O.1305(E) published in Gazette of India dated the 4th April, 2016 containing corrigendum to the Notification No. S.O.420(E) dated 9th February, 2016.
(x) S.O.1306(E) published in Gazette of India dated 4th April, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xi) S.O.2368(E) published in Gazette of India dated 12th July, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xii) S.O.2298(E) published in Gazette of India dated the 4th July, 2016 containing corrigendum to the Notification No. S.O.1840(E) dated 19th May, 2016.
(xiii) S.O.1930(E) published in Gazette of India dated 1st June, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xiv) S.O.1931(E) published in Gazette of India dated 1st June, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xv) S.O.2379(E) published in Gazette of India dated 12th July, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xvi) S.O.1176(E) published in Gazette of India dated 22nd March, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xvii) S.O.1177(E) published in Gazette of India dated 22nd March, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(xviii) S.O.1303(E) published in Gazette of India dated 4th April, 2016, making certain amendments in the Notification No. S.O. 418(E) dated 9th February, 2016.
[Placed in Library, See No. LT 5156/16/16] (11) A copy each of the following Notifications (Hindi and English versions) under Section 11 of the National Highways Act, 1988:-
(i) S.O.1621(E) published in Gazette of India dated the 3rd May, 2016 making certain amendments in the Notification No. S.O.465(E) dated 26th April, 2002.
(ii) S.O.1622(E) published in Gazette of India dated 3rd May, 2016, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(iii) S.O.2378(E) published in Gazette of India dated 12th July, 2016, entrusting Highway No. 50 (Hospet-Chitradurga Section) in the State of Karnataka to National Highways Authority of India.
(iv) S.O.1175(E) published in Gazette of India dated 22nd March, 2016, entrusting Highway No. 24 (Delhi-Ghaziabad Section) in the UT of Delhi and in the State of Uttar Pradesh to National Highways Authority of India.
[Placed in Library, See No. LT 5157/16/16] (12) A copy of the Notification No. S.O.3157(E) published in Gazette of India dated 24th November, 2015, regarding exemption of construction equipment vehicles from the provisions of sub-rule (3) of rule 47 and sub-rule (2) of rule 49 and rule 126-C of the Central Motor Vehicles Rules, 1989 upto 31st March, 2016 issued under sub-section (3) of Section 110 of the Motor Vehicles Act, 1988.
(13)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (12) above.
[Placed in Library, See No. LT 5158/16/16] (14) A copy of the National Highways Fee (Determination of Rates and Collection) Amendment Rules, 2016 published in Notification No. G.S.R. 585(E) in Gazette of India dated 8th June, 2016 under sub-section (3) of Section 9 of the National Highways Act, 1956.
[Placed in Library, See No. LT 5159/16/16] THE MINISTER OF STATE IN THE MINISTRY OF WATER RESOURCES, RIVER DEVELOPMENT AND GANGA REJUVENATION (DR. SANJEEV BALYAN): Madam, I beg to lay on the Table: --
(1)(i) A copy of the Annual Report (Hindi and English versions) of the North Eastern Regional Institute of Water and Land Management, Tezpur, for the years 2013-2014 and 2014-2015.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the North Eastern Regional Institute of Water and Land Management, Tezpur, for the years 2013-2014 and 2014-2015.
(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 5160/16/16] THE MINISTER OF STATE IN THE MINISTRY OF CIVIL AVIATION (SHRI JAYANT SINHA): Madam, I beg to lay on the Table: --
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the Airports Authority of India and the Ministry of Civil Aviation for the year 2016-2017.
[Placed in Library, See No. LT 5161/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 14A of the Aircraft Act, 1934:-
(i) The Aircraft (First Amendment) Rules, 2016 published in Notification No. G.S.R.399(E) in Gazette of India dated 5th April, 2016, together with an explanatory note.
(ii) The Aircraft (Second Amendment) Rules, 2016 published in Notification No. G.S.R. 494(E) in Gazette of India dated 10th May, 2016, together with an explanatory note.
[Placed in Library, See No. LT 5162/16/16] वस्त्र मंत्रालय में राज्य मंत्री (श्री अजय टम्टा) : अध्यक्ष महोदया, मैं आपकी अनुमति से निम्नलिखित पत्र सभा पटल पर रखता हूं :-
(1)जूट पैकेज सामग्री (वस्तु पैकिंग अनिवार्य प्रयोग) अधिनियम, 1987 की धारा 3 की उपधारा (2) के अंतर्गत अधिसूचना संख्या का.आ. 2224(अ) में 28 जून, 2016 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा 14 जनवरी, 2016 की अधिसूचना सं. का.आ. 126(अ) में कतिपय संशोधन किए गए हैं, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) (2) जूट पैकेज सामग्री (वस्तु पैकिंग अनिवार्य प्रयोग) अधिनियम, 1987 की धारा 4 की उपधारा (1) के अंतर्गत अधिसूचना सं. का.आ. 2225(अ) जो 28 जून, 2016 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा उसमें उल्लिखित स्टैंडिंग एडवाइजरी कमेटी का गठन किया गया है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
Placed in Library, See No. LT 5163/16/16] 12.03 ½ hours COMMITTEE ON ESTIMATES 16th to 19th Reports