Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 25 July, 2019
Seventeenth Loksabha > Title: Papers laid on the Table of the House by Ministers/Members.
माननीय अध्यक्ष : अब पत्र सभा पटल पर रखे जाएंगे । आइटम नम्बर 2, श्री किरेन रिजीजू ।
THE MINISTER OF STATE OF THE MINISTRY OF YOUTH AFFAIRS AND SPORTS AND MINISTER OF STATE IN THE MINISTRY OF MINORITY AFFAIRS (SHRI KIREN RIJIJU): Sir, I beg to lay on the Table:
(1)(i) A copy of the Administrative Report (Hindi and English versions) of the Haj Committee of India, Mumbai, for the year 2017-2018.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Haj Committee of India, Mumbai for the year 2017-2018, together with Audit Report thereon.
(iii) Statement regarding Review (Hindi and English versions) by the Government on the Audited Accounts of the Haj Committee of India, Mumbai, for the year 2017-2018.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 554/17/19 ] (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the National Minorities Development and Finance Corporation and the Ministry of Minority Affairs for the year 2019-2020.
[Placed in Library, See No. LT 555/17/19 ] (4)
(i) A copy of the Annual Report (Hindi and English versions) of the National Dope Testing Laboratory, New Delhi, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Dope Testing Laboratory, New Delhi, for the year 2017-2018.
(5)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above.
[Placed in Library, See No. LT 556/17/19 ] THE MINISTER OF STATE OF THE MINISTRY OF POWER, MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY AND MINISTER OF STATE IN THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP (SHRI R.K. SINGH): Sir, I beg to lay on the Table:
(1) A copy of the Annual Budget (Hindi and English versions) of the Damodar Valley Corporation, Kolkata, for the year 2019-2020.
[Placed in Library, See No. LT 557/17/19 ] (2) A copy each of the following papers (Hindi and English versions):-
(i) Memorandum of Understanding between the North Eastern Electric Power Corporation Limited and the Ministry of Power for the year 2019-2020.
[Placed in Library, See No. LT 558/17/19 ]
(ii) Memorandum of Understanding between the NTPC Limited and the Ministry of Power for the year 2019-2020.
[Placed in Library, See No. LT 559/17/19 ] (3) 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 (Terms and Conditions of Tariff) Regulations, 2019 published in Notification No.L-1/236/2018/CERC in Gazette of India dated 3rd May, 2019.
(ii) The Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 published in Notification No.L-1/153/2019/CERC in Gazette of India dated 21st May, 2019.
(iii) The Central Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff)(Fourth Amendment) Regulations, 2019 published in Notification No.L-2/2(2)/2011-Estt./CERC in Gazette of India dated 14th June, 2019.
[Placed in Library, See No. LT 560/17/19 ] THE MINISTER OF STATE OF THE MINISTRY OF HOUSING AND URBAN AFFAIRS, MINISTER OF STATE OF THE MINISTRY OF CIVIL AVIATION AND MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (SHRI HARDEEP SINGH PURI): Sir, I beg to lay on the Table:
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Commission of Railway Safety, Lucknow, for the year 2017-2018.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Commission of Railway Safety, Lucknow, for the year 2017-2018.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 561/17/19 ] (3) A copy each of the following notifications (Hindi and English versions) under Section 58 of the Delhi Development Act, 1957:-
(i) S.O.1236(E) published in Gazette of India dated 8th March, 2019, making modifications in Unified Building Bye-Laws for Delhi 2016.
(ii) S.O.358(E) published in Gazette of India dated 21st January, 2019, making certain amendments in the Notification No. S.O.3173(E) dated 29th June, 2018.
(iii) S.O.359(E) published in Gazette of India dated 21st January, 2019, regarding fixation of rates to be applied for enhanced FAR for residential properties, Coop. Group Housing, Mixed Use/commercial streets and commercial properties (excluding hotel and parking plots) arising out of MPD 2021.
(iv) S.O.1237(E) published in Gazette of India dated 8th March, 2019, making certain amendments in the Notification No. S.O.3027(E) dated 21st June, 2018.
(v) S.O.372(E) published in Gazette of India dated 23rd January, 2019, regarding fixation of use conversion charges for Mixed Use/commercial Use of premises and shop-cum residence plots/complexes later designated as LSCs.
(vi) S.O.373(E) published in Gazette of India dated 23rd January, 2019, regarding corrigendum of fixation of rates to be applied for enhanced FAR for residential properties, Coop. Group Housing, Mixed Use/Commercial streets and commercial properties (excluding hotel and hotel parking ) arising out of MPD 2021.
(vii) The Ministry of Housing and Urban Affairs, Delhi Development Authority, Chief Engineer (Civil) and Chief Engineer (Electrical) Recruitment Rules, 2019 published in Notification No. G.S.R.319(E) in Gazette of India dated 22nd April, 2019.
(viii) The Delhi Development Authority (Repeal of recruitment regulations for the post of Naib Tehsildar) Regulations, 2019 published in Notification No. K-11011/34/2018-DDII in Gazette of India dated 30th May, 2019.
(ix) The Delhi Development Authority (Naib Tehsildar) Recruitment Rules, 2019 published in Notification No. G.S.R.392(E) in Gazette of India dated 30th May, 2019.
(x) The Delhi Development Authority (Survey Cadre) Recruitment (Amendment) Rules, 2019 published in Notification No. G.S.R.128(E) in Gazette of India dated 20th February, 2019.
[Placed in Library, See No. LT 562/17/19 ] THE MINISTER OF STATE OF THE MINISTRY OF SHIPPING AND MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS (SHRI MANSUKH L. MANDAVIYA): Sir, I beg to lay on the Table:
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the Shipping Corporation of India Limited and the Ministry of Shipping for the year 2019-2020.
[Placed in Library, See No. LT 563/17/19 ] (2) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 47 of the Indian Maritime University Act, 2008:-
(i) Notification No. IMU/HQ/ADM/Notification/2018 published in Gazette of India dated 19th July, 2018, regarding Ordinances governing administrative and academic matters of the Indian Maritime University.
(ii) Notification No. IMU/HQ/ADM/Notification/2018/2 published in Gazette of India dated 12th September, 2018, regarding Ordinances governing administrative and academic matters of the Indian Maritime University.
(iii) Notification No. IMU/HQ/ADM/Notification/2018/3 published in Gazette of India dated 13th February, 2019, regarding Ordinances governing administrative and academic matters of the Indian Maritime University.(3)
Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) & (ii) of (2) above.
[Placed in Library, See No. LT 564/17/19 ] (4) 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.473(E) published in Gazette of India dated 5th July, 2019 approving the Kandla Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2019.
(ii) G.S.R.228(E) published in Gazette of India dated 19th March, 2019 approving the New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulations, 2019.
[Placed in Library, See No. LT 565/17/19 ] THE MINISTER OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF MICRO, SMALL AND MEDIUM ENTERPRISES (SHRI NITIN JAIRAM GADKARI): Sir, on behalf of General (Retd.) V.K. Singh, I beg to lay on the Table:
(1)(i) A copy of the Annual Report (Hindi and English versions) of the National Highways Authority of India, New Delhi, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Highways Authority of India, New Delhi, for the year 2017-2018.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 566/17/19 ] (3) A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956
(i) S.O.2224(E) published in Gazette of India dated the 28th June, 2019, regarding rates of fees to be recovered from the users of National Highway No.78 (New NH 43) (Katni-Umariya Section) in the State of Madhya Pradesh on EPC mode (Package-1).
(ii) S.O.2225(E) published in Gazette of India dated the 5th July, 2019, regarding rates of fees to be recovered from the users of National Highway No.12A (New NH 30) (Mandla-Chilpi Section) in the State of Madhya Pradesh on EPC mode under NHDP-IV(Package-3).
(iii) S.O.2381(E) published in Gazette of India dated the 5th July, 2019, regarding rates of fees to be recovered from the users of National Highway No.49 (Madurai-Paramakudi-Ramanathapuram Section) in the State of Tamil Nadu under NHDP Ph-III on EPC mode.
(iv) S.O.2382(E) published in Gazette of India dated the 5th July, 2019, regarding rates of fees to be recovered from the users of National Highway No.45B (Trichy Bypass-Tovaramkurchi-Madurai Section) in the State of Tamil Nadu as Public Funded Project.
(v) S.O.2383(E) published in Gazette of India dated the 5th July, 2019, regarding rates of fees to be recovered from the users of National Highway No.56 (New NH 731) (Lucknow-Sultanpur Section) in the State of Uttar Pradesh-IV on Hybrid Annuity Mode.
(vi) S.O.2384(E) published in Gazette of India dated the 5th July, 2019, regarding rates of fees to be recovered from the users of National Highway No.233 (Ghaghra Bridge to Varanasi Section) in the State of Uttar Pradesh under NHDP-IV on EPC mode.
[Placed in Library, See No. LT 567/17/19 ] जल शक्तिमंत्रालय मेंराज्य मंत्रीतथा सामाजिकन्याय और अधिकारितामंत्रालय मेंराज्य मंत्री (श्री रतन लालकटारिया): अध्यक्ष महोदय, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं :
(1) (एक) नर्मदा नियंत्रण प्राधिकरण, इंदौर के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) नर्मदा नियंत्रण प्राधिकरण,इंदौर के वर्ष2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (2) उपर्युक्त(1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 568/17/19 ] (3) (एक) बेतवा नदी बोर्ड,झांसी के वर्ष2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)तथा लेखापरीक्षित लेखे । (दो) बेतवा नदी बोर्ड,झांसी के वर्ष2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (4) उपर्युक्त(3) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 569/17/19 ] (5) (एक) नेशनल मिशन फॉर क्लीन गंगा, नई दिल्ली के वर्ष 2016-2017के लेखापरीक्षित
लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)तथा उन पर लेखापरीक्षा प्रतिवेदन ।
(दो) नेशनल मिशन फॉर क्लीन गंगा,नई दिल्ली के वर्ष 2016-2017के लेखापरीक्षित लेखाओं की समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
(6) उपर्युक्त(5) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 570/17/19 ] 12.03 hrs MESSAGES FROM RAJYA SABHA