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Lok Sabha Debates

Papers Laid On The Table Of The House By Ministers/Members. on 10 February, 2014

> Title: Papers laid on the Table of the House by Ministers/members.

MADAM SPEAKER: The House will now take up Papers to be laid on the Table of the House.

THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS AND MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): Madam, I, on behalf of Shri M. Veerappa Moily, beg to lay on the  Table:-

(1)    A copy each of the following Notifications (Hindi and English versions) under various sections of the Environment (Protection) Act, 1986:-

(i)             S.O.21(E) published in Gazette of India dated 3rd January, 2014, making certain amendments in the Notification No. S.O. 1174(E) dated 18th July, 2007.

(ii)           S.O.3489(E) published in Gazette of India dated 26th November, 2013, making certain amendments in the Notification No. S.O. 1174(E) dated 18th July, 2007.

(iii)          S.O.3822(E) published in Gazette of India dated 27th December, 2013, making certain amendments in the Notification No. S.O. 489(E) dated 30th April, 2003.

[Placed in Library, See No. LT 10596/15/14] (2)    A copy of the following Notifications (Hindi and English versions) under Section 26 of the Environment (Protection) Act, 1986:-

(i)             The Environment (Protection) Amendment Rules, 2014 published in Notification No. S.O.2(E) in Gazette of India dated 2nd January, 2014.

(ii)           The Environment (Protection) (Third Amendment) Rules, 2013 published in Notification No. G.S.R. 771(E) in Gazette of India dated 11th December, 2013.

[Placed in Library, See No. LT 10597/15/14]   THE MINISTER OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF LABOUR AND EMPLOYMENT (SHRI OSCAR FERNANDES): Madam, I beg to lay on the Table:-

(1)      A copy of the Annual Accounts (Hindi and English versions) of the Employees’ State Insurance Corporation, New Delhi, for the year 2012-2013, together with Audit Report thereon.

[Placed in Library, See No. LT 10598/15/14] (2)    A copy of the Employees’ State Insurance (General) (Amendment) Regulations, 2013 (Hindi and English versions) published in Notification No. N-12/13/2/2010-P&D in Gazette of India dated 24th September, 2013under sub-section (4) of Section 97 of the Employees’ State Insurance Act, 1948.

[Placed in Library, See No. LT 10599/15/14] (3)       A copy of the Employees’ State Insurance (Central) Amendment Rules, 2013  (Hindi and English versions) published in Notification No. G.S.R. 667(E) in Gazette of India dated 1st October, 2013, under sub-section (4) of Section 95 of the Employees’ State Insurance Act, 1948.

[Placed in Library, See No. LT 10600/15/14]     THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI MILIND DEORA): Madam, I, on behalf Shri G.K.Vasan, 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 Sethusamudram Corporation Limited, Chennai, for the year 2012-2013.  

(ii) Annual Report of the Sethusamudram Corporation Limited, Chennai, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10601/15/14]     (2)

(i) A copy of the Annual Accounts (Hindi and English versions) of the Erstwhile-Bombay Dock Labour Board, Mumbai, for the year 2012-2013, together with Audit Report thereon.

 

(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Erstwhile-Bombay Dock Labour Board, Mumbai, for the year 2012-2013.

[Placed in Library, See No. LT 10602/15/14] (3)

(i) A copy of the Annual Report (Hindi and English versions) of the Seamen’s Provident Fund Organisation, Mumbai, for the year 2012-2013.

 

(ii) A copy of the Annual Accounts (Hindi and English versions) of the Seamen’s Provident Fund Organisation, Mumbai, for the year 2012-2013, together with Audit Report thereon.

 

(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Seamen’s Provident Fund Organisation, Mumbai, for the year 2012-2013.

[Placed in Library, See No. LT 10603/15/14] (4) A copy of the Annual Accounts (Hindi and English versions) of the Paradip Port Trust, Paradip, for the year 2012-2013, together with Audit Report thereon.

(5)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above.

[Placed in Library, See No. LT 10604/15/14] (6)

(i) A copy of the Annual Administration Report (Hindi and English versions) of the Calcutta Dock Labour Board, Kolkata, 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 Calcutta Dock Labour Board, Kolkata, for the year 2012-2013.

[Placed in Library, See No. LT 10605/15/14]   (7)

(i) A copy of the Annual Accounts (Hindi and English versions) of the Tariff Authority for Major Ports, Mumbai, for the year 2012-2013, together with Audit Report thereon.

 

(ii) A copy of the Review (Hindi and English versions) by the Government on the Audited Accounts of the Tariff Authority for Major Ports, Mumbai, for the year 2012-2013.

[Placed in Library, See No. LT 10606/15/14]   THE MINISTER OF STATE OF THE MINISTRY OF YOUTH AFFAIRS AND SPORTS AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE    (SHRI JITENDRA SINGH): Madam, I beg  to lay on the Table:-

(1)

(i) A copy of the Annual Report (Hindi and English versions) of the Institute for Defence Studies and Analyses, New Delhi, 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 Institute for Defence Studies and Analyses, New Delhi, for the year 2012-2013.

[Placed in Library, See No. LT 10607/15/14] (2)

(i) A copy of the Annual Administration Report (Hindi and English versions) of the Cantonment Boards for the year 2012-2013.

 

(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Cantonment Boards for the year 2012-2013.

[Placed in Library, See No. LT 10608/15/14] (3)

(i) A copy of the Annual Report (Hindi and English versions) of the Nehru Yuva Kendra Sangathan, 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 Nehru Yuva Kendra Sangathan, 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 10609/15/14]       THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS AND MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): Madam, I beg to lay on the Table:-

 (1)

(i) A copy of the Annual Report (Hindi and English versions) of the Indian Silk Export Promotion Council, Mumbai, 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 Indian Silk Export Promotion Council, Mumbai, for the year 2012-2013.

[Placed in Library, See No. LT 10610/15/14] (2)

(i) A copy of the Annual Report (Hindi and English versions) of the Sardar Vallabhbhai Patel International School of Textiles and Management, Coimbatore, 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 Sardar Vallabhbhai Patel International School of Textiles and Management, Coimbatore, for the year 2012-2013.

[Placed in Library, See No. LT 10611/15/14] (3)

(i) A copy of the Annual Report (Hindi and English versions) of the Textiles Committee, Mumbai, 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 Textiles Committee, Mumbai, for the year 2012-2013.

[Placed in Library, See No. LT 10612/15/14]   (4)

(i) A copy of the Annual Report (Hindi and English versions) of the Man-Made Textiles Research Association, Surat, 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 Man-Made Textiles Research Association, Surat, for the year 2012-2013.

[Placed in Library, See No. LT 10613/15/14] (5)

(i) A copy of the Annual Report (Hindi and English versions) of the South India Textile Research Association, Coimbatore, 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 South India Textile Research Association, Coimbatore, for the year 2012-2013.

[Placed in Library, See No. LT 10614/15/14] (6)

(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Carpet Technology, Bhadohi, 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 Indian Institute of Carpet Technology, Bhadohi, for the year 2012-2013.

[Placed in Library, See No. LT 10615/15/14] (7)

(i) A copy of the Annual Report (Hindi and English versions) of the Synthetic and Art Silk Mills’ Research Association, Mumbai, 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 Synthetic and Art Silk Mills’ Research Association, Mumbai, for the year 2012-2013.

 

[Placed in Library, See No. LT 10616/15/14]   (8)

(i) A copy of the Annual Report (Hindi and English versions) of the Synthetic and Rayon Textiles Export Promotion Council, Mumbai, 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 Synthetic and Rayon Textiles Export Promotion Council, Mumbai, for the year 2012-2013.

(9)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (8) above.

[Placed in Library, See No. LT 10617/15/14] (10)

(i) A copy of the Annual Report (Hindi and English versions) of the Apparel Export Promotion Council, New Delhi, 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 Apparel Export Promotion Council, New Delhi, for the year 2012-2013.

(11)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (10) above.

[Placed in Library, See No. LT 10618/15/14] (12)

(i) A copy of the Annual Report (Hindi and English versions) of the Cotton Textiles Export Promotion Council, Mumbai, 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 Cotton Textiles Export Promotion Council, Mumbai, for the year 2012-2013.

(13)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (12) above.

[Placed in Library, See No. LT 10619/15/14]   (14)

(i) A copy of the Annual Report (Hindi and English versions) of the National Jute Board, Kolkata, 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 Jute Board, Kolkata, for the year 2012-2013.

(15)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (14) above.

[Placed in Library, See No. LT 10620/15/14] (16)

(i) A copy of the Annual Report (Hindi and English versions) of the Indian Jute Industries’ Research Association, Kolkata, 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 Indian Jute Industries’ Research Association, Kolkata, for the year 2012-2013.

(17)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (16) above.

[Placed in Library, See No. LT 10621/15/14] (18)    A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-

(a)

(i) Review by the Government of the working of the Jute Corporation of India Limited, Kolkata, for the year 2012-2013.

   

(ii) Annual Report of the Jute Corporation of India Limited, Kolkata, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10622/15/14]  

(b)

(i) Review by the Government of the working of the Central Cottage Industries Corporation of India Limited, New Delhi, for the year 2012-2013.

   

(ii) Annual Report of the Central Cottage Industries Corporation of India Limited, New Delhi, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10623/15/14]  

(c)

(i) Review by the Government of the working of the National Textile Corporation Limited, New Delhi, for the year 2012-2013.

   

(ii) Annual Report of the National Textile Corporation Limited, New Delhi, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10624/15/14]  

(d)

(i) Review by the Government of the working of the Birds Jute and Exports Limited, Kolkata, for the year 2012-2013.

   

(ii) Annual Report of the Birds Jute and Exports Limited, Kolkata, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10625/15/14]  

(e)

(i) Review by the Government of the working of the National Jute Manufactures Corporation, Kolkata, for the year 2012-2013.

   

(ii) Annual Report of the National Jute Manufactures Corporation, Kolkata, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

  (19)

Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (d) & (e) of (18) above.

[Placed in Library, See No. LT 10626/15/14]     (20)       A copy of Notification No. S.O. 3300(E) (Hindi and English versions) published in Gazette of India dated 1st November, 2013, nominating the persons, mentioned therein, to serve as member in the National Jute Board for a period of two years from the date of publication of the Notification issued under sub-section (3) of Section 3 of the National Jute Board Act, 2008.

[Placed in Library, See No. LT 10627/15/14] (21)       A copy of Notification No. S.O. 3915(E) (Hindi and English versions) published in Gazette of India dated 31st December, 2013, mandating packaging of Foodgrains and Sugar in jute packaging material under sub-section (2) of  Section 3 of the Jute Packing Material (Compulsory Use in Packing Commodities) Act, 1987.

[Placed in Library, See No. LT 10628/15/14] (22)

(i) A copy of the Annual Report (Hindi and English versions) of the Wool Industry Export Promotion Council, Mumbai, 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 Wool Industry Export Promotion Council, Mumbai, for the year 2012-2013.

(23)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (22) above.

[Placed in Library, See No. LT 10629/15/14]   THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI MILIND DEORA): Madam, I beg  to lay on the Table:-

(1)

(i) A copy of the Annual Report (Hindi and English versions) of the National Informatics Centre Services Incorporated, New Delhi, 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 Informatics Centre Services Incorporated, New Delhi, for the year 2012-2013.

[Placed in Library, See No. LT 10630/15/14] (2)

(i) A copy of the Annual Report (Hindi and English versions) of the Software Technology Parks of India, New Delhi, 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 Software Technology Parks of India, New Delhi, for the year 2012-2013.

[Placed in Library, See No. LT 10631/15/14] (3)

(i) A copy of the Annual Report (Hindi and English versions) of the Centre for Development of Advanced Computing, Pune, 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 Centre for Development of Advanced Computing, Pune, for the year 2012-2013.

[Placed in Library, See No. LT 10632/15/14] (4)

(i) A copy of the Annual Report (Hindi and English versions) of the Centre for Materials for Electronics Technology, Pune, 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 Centre for Materials for Electronics Technology, Pune, for the year 2012-2013.

[Placed in Library, See No. LT 10633/15/14] (5)

(i) A copy of the Annual Report (Hindi and English versions) of the Electronics and Computer Software Export Promotion Council, New Delhi, 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 Electronics and Computer Software Export Promotion Council, New Delhi, for the year 2012-2013.

[Placed in Library, See No. LT 10634/15/14]     (6)      A copy of Notification No. S.O. 84(E) (Hindi and English versions) published in Gazette of India dated 13th January, 2014, appointing the 15th day of January, 2014 as the date on which the provisions of Section 93 and 94 of the Semiconductor Integrated Circuits Layout Design Act, 2000 issued under said Act.

[Placed in Library, See No. LT 10635/15/14]     THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI SARVEY SATYANARAYANA): Madam, I beg to lay on the Table:-

(1)

(i) A copy of the Annual Report (Hindi and English versions) of the Indian Academy of Highway Engineers, Noida, for the year 2012-2013, alongwith Audited Accounts.

 

(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indian Academy of Highway Engineers, Noida, for the year 2012-2013.

[Placed in Library, See No. LT 10636/15/14] (2)      A copy of the Central Motor Vehicles (2nd Amendment) Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R. 664(E) in Gazette of India dated 27th September, 2013, under sub-section (4) of Section 212 of the Motor Vehicles Act, 1988.

 [Placed in Library, See No. LT 10637/15/14] (3)   A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956 :-

(i)                            S.O. 3067(E) published in Gazette of India dated 9th October, 2013, making certain amendments in the Notification No. S.O. 1049(E) dated 10th May, 2010.

(ii)                           S.O. 1795(E) published in Gazette of India dated 9th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(iii)                         S.O. 2490(E) published in Gazette of India dated 13th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 46 (Krishnagiri-Walajahpet Section) in the State of Tamil Nadu.

(iv)                         S.O. 1861(E) published in Gazette of India dated 17th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(v)                          S.O. 2030(E) published in Gazette of India dated 5th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45 Ext. (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(vi)                         S.O. 2086(E) published in Gazette of India dated 7th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 45 Ext. & 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(vii)                       S.O. 1791(E) published in Gazette of India dated 9th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(viii)                     S.O. 2073(E) published in Gazette of India dated 7th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 205 (Tiruttani-Cehnnai Section) in the State of Tamil Nadu.

(ix)                         S.O. 1557(E) published in Gazette of India dated 12th July, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 7 (Athipalli-Krishnagiri Section) in the State of Tamil Nadu.

(x)                           S.O. 1655(E) published in Gazette of India dated 20th July, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 7 (Athipalli-Krishnagiri Section) in the State of Tamil Nadu.

(xi)                         S.O. 64(E) published in Gazette of India dated 7th January, 2013, making certain amendments in the Notification No. S.O. 1301(E) dated 25th November, 2004.

(xii)                       S.O. 1823(E) published in Gazette of India dated 14th August, 2012, making certain amendments in the Notification No. S.O. 2177(E) dated 10th September, 2008.

(xiii)                      S.O. 3236(E) published in Gazette of India dated 23rd October, 2013, regarding rates of fees to be recovered from the users of National Highway No.  23 (Birmitrapur-Barkote Section) in the State of Orissa.

(xiv)                     S.O. 3247(E) published in Gazette of India dated 25th October, 2013, regarding rates of fees to be recovered from the users of National Highway No.  63 (Hospet-Bellary-Karnatka/Andhra Pradesh Section) in the State of Karnataka.

(xv)                       S.O. 3248(E) published in Gazette of India dated 25th October, 2013, regarding rates of fees to be recovered from the users of National Highway No. 215 (Panikholi-Rimuli-Roxy-Rajamunda Section) in the State of Orissa.

(xvi)                     S.O. 3443(E) published in Gazette of India dated 14th November, 2013, regarding rates of fees to be recovered from the users of National Highway No.  2 (Karyana/Uttar Pradesh Border to Kanpur Section) in the State of Uttar Pradesh.

(xvii)                    S.O. 2794(E) published in Gazette of India dated 24th November, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (including bypass) (Trichy-Karur Section) in the State of Tamil Nadu.

(xviii)                  S.O. 2561(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xix)                      S.O. 105(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. Chennai Bypass (Phase-I) in the State of Tamil Nadu.

(xx)                       S.O. 113(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xxi)                      S.O. 2480(E) published in Gazette of India dated 13th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 46 (Krishnagiri-Walajahpet Section) in the State of Tamil Nadu.

(xxii)                    S.O. 99(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (Trichy-Karur Section) in the State of Tamil Nadu.

(xxiii)                  S.O. 2269(E) published in Gazette of India dated 20th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 220 & 45 Extension (Project Chainage) (Dindigul-Theni and Kumuli Section) in the State of Tamil Nadu.

(xxiv)                  S.O. 2206(E) published in Gazette of India dated 18th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xxv)                    S.O. 2553(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xxvi)                  S.O. 106(E) published in Gazette of India dated 8th January, 2013, making certain amendments in the Notification No. S.O. 2177(E) dated 10th September, 2008.

(xxvii)                S.O. 2790(E) published in Gazette of India dated 14th December, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xxviii)               S.O. 2556(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xxix)                  S.O. 2462(E) published in Gazette of India dated 14th August, 2013, making certain amendments in the Notification No. S.O. 194(E) dated 2nd March, 2001.

(xxx)                    S.O. 2993(E) published in Gazette of India dated 3rd October, 2013, regarding rates of fees to be recovered from the users of National Highway No. 3 (bridge near village Nardana and its approaches) in the State of Maharashtra.

(xxxi)                  S.O. 426(E) published in Gazette of India dated 22nd February, 2013, regarding rates of fees to be recovered from the users of National Highway No. 6 (ROB and approaches) in the State of Maharashtra.

(xxxii)                 S.O. 2121(E) published in Gazette of India dated 11th July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Amravati-Maharashtra/Gujarat Border Section) in the State of Maharashtra.

(xxxiii)               S.O. 2789(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bhandara-Nagpur Section) in the State of Maharashtra.

(xxxiv)               S.O. 2780(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Jalgaon-Maharashtra/Gujarat Border Section) in the State of Maharashtra.

(xxxv)                S.O. 2671(E) published in Gazette of India dated 5th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 9 (Maharashtra Section) in the State of Maharashtra.

(xxxvi)               S.O. 2090(E) published in Gazette of India dated 9th July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 9 (Pune-Solapur Section) in the State of Maharashtra.

(xxxvii)             S.O. 3075(E) published in Gazette of India dated 9th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Parwanoo-Solan Section) in the State of Himachal Pradesh.

(xxxviii)           S.O. 2372(E) published in Gazette of India dated 6th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (including Jind Bypass) in the State of Haryana.

(xxxix)               S.O. 2385(E) published in Gazette of India dated 6th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 (Hisar-Dabwali Section ) in the State of Haryana.

(xl)                         S.O. 2387(E) published in Gazette of India dated 6th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 (Hisar-Dabwali Section) in the State of Haryana.

(xli)                        S.O. 1825(E) published in Gazette of India dated 14th August, 2012, authorising the Special Land Acquisition Officer, National Highway Zone, Bangalore, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 10 in the State of Haryana.

(xlii)                      S.O. 544(E) published in Gazette of India dated 22nd March, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Pathankot-Amritsar Section) in the State of Punjab.

(xliii)                    S.O. 2465(E) published in Gazette of India dated 13th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Bawal Section) in the State of Haryana.

(xliv)                    S.O. 1919(E) published in Gazette of India dated 19th August, 2011, making certain amendments in the Notification No. S.O. 968(E) dated 3rd May, 2011.

(xlv)                      S.O. 1982(E) published in Gazette of India dated 27th August, 2011, making certain amendments in the Notification No. S.O. 2182(E) dated 10th September, 2008.

(xlvi)                    S.O. 96(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 (Bahadurgarh-Rohtak Section) in the State of Haryana.

(xlvii)                  S.O. 1369(E) published in Gazette of India dated 18th June, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Jind-Rohtak Section) in the State of Haryana.

(xlviii)                 S.O. 2242(E) published in Gazette of India dated 28th September, 2011, making certain amendments in the Notification No. S.O. 1960(E) dated 14th November, 2006.

(xlix)                    S.O. 1757(E) published in Gazette of India dated 7th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Ambala-Zirakpur Section) in the State of Punjab.

(l)                             S.O. 1914(E) published in Gazette of India dated 21st August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (including Jind Bypass) in the State of Haryana.

(li)                           S.O. 1886(E) published in Gazette of India dated 17th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71A (Rohtak-Panipat Section) in the State of Haryana.

(lii)                         S.O. 2386(E) published in Gazette of India dated 6th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 (Hisar-Dabwali Section) in the State of Haryana.

(liii)                        S.O. 557(E) published in Gazette of India dated 22nd March, 2012, making certain amendments in the Notification No. S.O. 973(E) dated 3rd May, 2011.

(liv)                       S.O. 538(E) published in Gazette of India dated 22nd March, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Gurgaon-Kotputli-Jaipur Section) in the State of Haryana.

(lv)                         S.O. 2904(E) published in Gazette of India dated 28th December, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Bawal Section) in the State of Haryana.

(lvi)                       S.O. 2099(E) published in Gazette of India dated 9th July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 209 (Honniganahalli-Thalaghattapura Section) in the State of Karnataka.

(lvii)                      S.O. 2741(E) published in Gazette of India dated 11th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Solan-Shimla Section) in the State of Himachal Pradesh.

(lviii)                    S.O. 2476(E) published in Gazette of India dated 16th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Panaji-Mngalore Section) in the State of Karnataka.

(lix)                        S.O. 927(E) published in Gazette of India dated 5th April, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 in the State of Karnataka.

(lx)                         S.O. 1240(E) published in Gazette of India dated 16th May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 (Dharwad-Belgaum Section) in the State of Karnataka.

(lxi)                        S.O. 2107(E) published in Gazette of India dated 9th July, 2013, authorising the Special Land Acquisition Officer, National Highways, K.R. Circle, PWD Compound, Bangalore as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 234 (Huliyar-Sira Section) in the State of Karnataka.

(lxii)                      S.O. 2801(E) published in Gazette of India dated 16th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 218 (Bijapur-Bubli Section) in the State of Karnataka.

(lxiii)                    S.O. 3099(E) published in Gazette of India dated 14th October, 2013, regarding acquisition of land for building, maintenance, management and construction of bypass to Hubli City  connecting  National Highway Nos. 218, 63 and 4 in the State of Karnataka.

(lxiv)                    S.O. 1240(E) published in Gazette of India dated 16th May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 218 (Dharwad-Belgaum Section) in the State of Karnataka.

(lxv)                      S.O. 1532(E) published in Gazette of India dated 14th June, 2013, entrusting the stretches, mentioned therein, of new National Highways No. 11B, 12 and 113 to National Highway Authority of India.

(lxvi)                    S.O. 1533(E) published in Gazette of India dated 14th June, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(lxvii)                  S.O. 2792(E) published in Gazette of India dated 16th September, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(lxviii)                 S.O. 2517(E) published in Gazette of India dated 21st August, 2013, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.

(lxix)                    S.O. 2410(E) published in Gazette of India dated 7th August, 2013, rescinding the Notification No. S.O. 1289(E) dated 20th May, 2009.

(lxx)                      S.O. 2411(E) published in Gazette of India dated 7th August, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(lxxi)                    S.O. 2145(E) published in Gazette of India dated 12th July, 2013, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.

(lxxii)                   S.O. 1488(E) published in Gazette of India dated 18th June, 2013, authorising the Special Land Acquisition Officer, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 37 & 37A in the State of Assam.

(lxxiii)                 S.O. 69(E) published in Gazette of India dated 7th January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45C (Vikravandi-Kumbakonam-Thanjavur Section) in the State of Tamil Nadu.

(lxxiv)                 S.O. 8(E) published in Gazette of India dated 2nd January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 68 (Salem-Ulundurpet Section) in the State of Tamil Nadu.

(lxxv)                  S.O. 1794(E) published in Gazette of India dated 9th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(lxxvi)                 S.O. 1375(E) published in Gazette of India dated 18th June, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Athipalli-Krishnagiri Section) in the State of Tamil Nadu.

(lxxvii)               S.O. 1859(E) published in Gazette of India dated 17th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Madras-Vijayawada Section) in the State of Tamil Nadu.

(lxxviii)             S.O. 1810(E) published in Gazette of India dated 14th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Salem-Karur Section) in the State of Tamil Nadu.

(lxxix)                 S.O. 68(E) published in Gazette of India dated 7th January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(lxxx)                   S.O. 103(E) published in Gazette of India dated 8th January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45C (Vikravandi-Kumbakonam-Thanjavur Section) in the State of Tamil Nadu.

(lxxxi)                 S.O. 1222(E) published in Gazette of India dated 28th May, 2012, authorising the Special Land Acquisition Officer, Ariyalur District, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 45C (Vikravandi-Kumbakonam-Thanjavur Section) in the State of Tamil Nadu.

(lxxxii)               S.O. 141(E) published in Gazette of India dated 14th January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 (Poonamalee-Walajahpet Section) in the State of Tamil Nadu.

(lxxxiii)              S.O. 99(E) published in Gazette of India dated 8th January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(lxxxiv)             S.O. 10(E) published in Gazette of India dated 2nd January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45C (Vikravandi-Kumbakonam-Thanjavur Section) in the State of Tamil Nadu.

(lxxxv)               S.O. 2535(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45 Extension (Dindigul-Theni and Kumuli Section) in the State of Tamil Nadu.

(lxxxvi)             S.O. 2647(E) published in Gazette of India dated 25th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (including Bypasses)(Trichy-Karur Section) in the State of Tamil Nadu.

(lxxxvii)            S.O. 2547(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(lxxxviii)          S.O. 2769(E) published in Gazette of India dated 12th December, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 210 (Tiruchirappalli-Karaikudi Section) in the State of Tamil Nadu.

(lxxxix)              S.O. 2479(E) published in Gazette of India dated 13th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45 Extension (Dindigul-Theni and Kumuli Section) in the State of Tamil Nadu.

(xc)                       S.O. 2259(E) published in Gazette of India dated 20th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(xci)                     S.O. 267(E) published in Gazette of India dated 13th February, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 46 (Krishnagiri-Walajahpet Section) in the State of Tamil Nadu.

(xcii)                    S.O. 2082(E) published in Gazette of India dated 7th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(xciii)                  S.O. 1818(E) published in Gazette of India dated 14th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(xciv)                  S.O. 1379(E) published in Gazette of India dated 18th June, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(xcv)                   S.O. 2121(E) published in Gazette of India dated 8th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45C in the State of Tamil Nadu.

(xcvi)                  S.O. 2489(E) published in Gazette of India dated 13th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45C (Vikravandi-Kumbakonam-Thanjavur Section) in the State of Tamil Nadu.

(xcvii)                S.O. 2486(E) published in Gazette of India dated 13th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (Trichy-Karur Section) in the State of Tamil Nadu.

(xcviii)              S.O. 1806(E) published in Gazette of India dated 14th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 47 (Chengapalli-Walayar Section) in the State of Tamil Nadu.

(xcix)                  S.O. 2424(E) published in Gazette of India dated 10th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (including bypasses) (Trichy-Karur Section) in the State of Tamil Nadu.

(c)                          S.O. 1797(E) published in Gazette of India dated 9th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(ci)                         S.O. 2092(E) published in Gazette of India dated 7th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(cii)                       S.O. 104(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 in the State of Tamil Nadu.

(ciii)                     S.O. 132(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(civ)                     S.O. 1557(E) published in Gazette of India dated 12th July, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Athipalli-Krishnagiri Section) in the State of Tamil Nadu.

(cv)                       S.O. 102(E) published in Gazette of India dated 20th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 47 (Salem-Coimbatore Section) in the State of Tamil Nadu.

(cvi)                     S.O. 1860(E) published in Gazette of India dated 17th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45C (Vikravandi-Kumbakonam-Thanjavur Section) in the State of Tamil Nadu.

(cvii)                   S.O. 2538(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 67 (Trichy-Karur Section) in the State of Tamil Nadu.

(cviii)                  S.O. 2565(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(cix)                     S.O. 2464(E) published in Gazette of India dated 28th October, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(cx)                       S.O. 2642(E) published in Gazette of India dated 25th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(cxi)                     S.O. 2770(E) published in Gazette of India dated 12th December, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 210 (Karaikudi-Ramanathapuram Section) in the State of Tamil Nadu.

(cxii)                    S.O. 2633(E) published in Gazette of India dated 25th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 220 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(cxiii)                  S.O. 2408(E) published in Gazette of India dated 7th August, 2013, entrusting the stretches, mentioned therein, of new National Highway No. 701 to Border Road Organisation.

(cxiv)                  S.O. 3049(E) published in Gazette of India dated 8th October, 2013, directing that the Border Road Organisation exercise the function of development and maintenance of National Highway No. 44 (Agartala-Sabroom Section) in the State of Tripura.

(cxv)                   S.O. 3050(E) published in Gazette of India dated 8th October, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(cxvi)                  S.O. 3047(E) published in Gazette of India dated 8th October, 2013, entrusting the stretches, mentioned therein, of new National Highway No. 83 to National Highway Authority of India.

(cxvii)                S.O. 3048(E) published in Gazette of India dated 8th October, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(cxviii)              S.O. 2796(E) published in Gazette of India dated 16th September, 2013, making certain amendments in the Notification No. S.O. 1035(E) dated 7th May, 2010.

(cxix)                  S.O. 2794(E) and S.O. 2794(E) published in Gazette of India dated 16th September, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(cxx)                    S.O. 415(E) published in Gazette of India dated 21st February, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Gurgaon-Kotputli-Jaipur Section) in the State of Haryana.

(cxxi)                  S.O. 1114(E) published in Gazette of India dated 2nd May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 152 (Kaithal-Narwana Section) in the State of Haryana.

(cxxii)                S.O. 1448(E) published in Gazette of India dated 5th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Hisar Section) in the State of Haryana.

(cxxiii)               S.O. 676(E) published in Gazette of India dated 13th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Jind Section) in the State of Haryana.

(cxxiv)              S.O. 980(E) published in Gazette of India dated 17th April, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Bawal Section) in the State of Haryana.

(cxxv)                S.O. 1560(E) published in Gazette of India dated 12th July, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 15 (Pathankot-Amritsar Section) in the State of Punjab.

(cxxvi)              S.O. 872(E) published in Gazette of India dated 21st April, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 21 (Bilaspur-Ner Chowk Section) in the State of Punjab.

(cxxvii)             S.O. 2777(E) published in Gazette of India dated 14th September, 2013, authorising the Special Land Acquisition Officer, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 22 in the State of Himachal Pradesh.

(cxxviii)           S.O. 617(E) published in Gazette of India dated 11th March, 2013, making certain amendments in the Notification No. S.O. 2241(E) dated 28th September, 2011.

(cxxix)               S.O. 1396(E) published in Gazette of India dated 31st May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Haryana/Punjab Border to Jind Section) in the State of Haryana.

(cxxx)                S.O. 719(E) published in Gazette of India dated 15th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 21 (Bilaspur to Ner Chowk Section) in the State of Himachal Pradesh.

(cxxxi)               S.O. 2216(E) published in Gazette of India dated 26th September, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Bawal Section) in the State of Haryana.

(cxxxii)             S.O. 2596(E) published in Gazette of India dated 29th October, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 (Bahadurgarh-Rohtak Section) in the State of Haryana.

(cxxxiii)           S.O. 2088(E) published in Gazette of India dated 7th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Gurgaon-Kotputli-Jaipur Section) in the State of Haryana.

(cxxxiv)           S.O. 2760(E) published in Gazette of India dated 8th December, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71A (Rohtak-Panipat Section) in the State of Haryana.

(cxxxv)             S.O. 2545(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 1A (Jalandhar-Pathankot Section) in the State of Punjab.

(cxxxvi)           S.O. 2241(E) published in Gazette of India dated 28th September, 2011, authorising the Sub Divisional Officer (Civil), Solan, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 22 (Existing Chainage) (including bypass in District Solan and Shimla Section) in the State of Himachal Pradesh.

(cxxxvii)         S.O. 2179(E) published in Gazette of India dated 22nd September, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Parwanoo-Solan Section) in the State of Himachal Pradesh.

(cxxxviii)        S.O. 656(E) published in Gazette of India dated 29th March, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 1A (Jalandhar-Pathankot Section) in the State of Punjab.

(cxxxix)           S.O. 1911(E) published in Gazette of India dated 21st August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 1 (Panipat-Jalandhar Section) in the State of Haryana.

(cxl)                      S.O. 1232(E) published in Gazette of India dated 16th May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71A (Rohtak-Panipat Section) in the State of Haryana.

(cxli)                    S.O. 756(E) published in Gazette of India dated 18th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 21 (Kiratpur-Bilaspur Section) in the State of Himachal Pradesh.

(cxlii)                  S.O. 146(E) published in Gazette of India dated 14th January, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Delhi-Agra Section) in the State of Haryana.

(cxliii)                 S.O. 2304(E) published in Gazette of India dated 29th July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 152 (Narwana-Surewala Section) in the State of Haryana.

(cxliv)                S.O. 2542(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Bawal Section) in the State of Haryana.

(cxlv)                  S.O. 2554(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Gurgaon-Kotputli-Jaipur Section) in the State of Haryana.

(cxlvi)                S.O. 908(E) published in Gazette of India dated 25th April, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Gurgaon-Kotputli-Jaipur Section) in the State of Haryana.

(cxlvii)               S.O. 901(E) published in Gazette of India dated 1st  April, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71A (Rohtak-Panipat Section) in the State of Haryana.

(cxlviii)             S.O. 570(E) published in Gazette of India dated 7th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71A (Jind to Haryana/Punjab Border Section) in the State of Haryana.

(cxlix)                 S.O. 714(E) published in Gazette of India dated 15th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Parwanoo to Solan Section) in the State of Himachal Pradesh.

(cl)                         S.O. 747(E) published in Gazette of India dated 18th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 10 & 71 in the State of Haryana.

(cli)                       S.O. 730(E) published in Gazette of India dated 15th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 (Bahadurgarh-Rohtak Section) in the State of Haryana.

(clii)                      S.O. 894(E) published in Gazette of India dated 1st April, 2013, authorising the Officer, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 65 (Ambala Bypass under Ambala to Kaithal Road) in the State of Haryana.

(cliii)                    S.O. 2158(E) published in Gazette of India dated 22nd September, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 Rohtak-Bawal Section) in the State of Haryana.

(cliv)                    S.O. 2548(E) published in Gazette of India dated 11th November, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Gurgaon-Kotputli-Jaipur Section) in the State of Haryana.

(clv)                     S.O. 2783(E) published in Gazette of India dated 14th December, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71A (Rohtak-Panipat Section) in the State of Haryana.

(clvi)                    S.O. 2233(E) published in Gazette of India dated 20th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 71 (Rohtak-Bawal Section) in the State of Haryana.

(clvii)                  S.O. 3220(E) published in Gazette of India dated 23rd October, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clviii)                S.O. 3221(E) published in Gazette of India dated 23rd October, 2013, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.

(clix)                    S.O. 3223(E) published in Gazette of India dated 23rd October, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clx)                      S.O. 3245(E) published in Gazette of India dated 25th October, 2013, directing that the Border Road Organisation exercise the function of development and maintenance of National Highway No. 44 (Churaibari-Agartala Section) in the State of Tripura.

(clxi)                    S.O. 3246(E) published in Gazette of India dated 25th  October, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clxii)                  S.O. 3401(E) published in Gazette of India dated 8th November, 2013, entrusting the stretches, mentioned therein, of new National Highway No. 71 (Punjab/Haryna Border-Jind Rohtak Section) to National Highway Authority of India.

(clxiii)                 S.O. 3402(E) published in Gazette of India dated 8th November, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clxiv)                S.O. 3486(E) published in Gazette of India dated 26th November, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clxv)                  S.O. 3487(E) published in Gazette of India dated 26th November, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clxvi)                S.O. 3490(E) published in Gazette of India dated 26th November, 2013, entrusting the stretches, mentioned therein, of new National Highway No. 74 (Sitarganj-Utttrakhand/UP Border and Uttarakhand/P Border-Bareilly Section) to National Highway Authority of India.

(clxvii)               S.O. 3491(E) published in Gazette of India dated 26th November, 2013, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.

(clxviii)             S.O. 561(E) published in Gazette of India dated 7th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (Solan-Shimla Section) in the State of Himachal Pradesh.

(clxix)                 S.O. 2518(E) published in Gazette of India dated 21st August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69 (Betul-Pandhurna Section) in the State of Madhya Pradesh.

(clxx)                  S.O. 2566(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69 (Betul-Pandhurna Section) in the State of Madhya Pradesh.

(clxxi)                 S.O. 2571(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 26(B) (Chhindwara Bypass Section) in the State of Madhya Pradesh.

(clxxii)               S.O. 2584(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 86 Ext. (Bhopal-Sanchi Section) in the State of Madhya Pradesh.

(clxxiii)             S.O. 3042(E) published in Gazette of India dated 8th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69(A)(Chhindwara to Chhindwara/Seoni District Border Section) in the State of Madhya Pradesh.

(clxxiv)             S.O. 1425(E) published in Gazette of India dated 4th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 26(B) (Amarwara to Chhindwar Section) in the State of Madhya Pradesh.

(clxxv)               S.O. 1717(E) published in Gazette of India dated 17th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69 (Obedullaganj to Betul Section) in the State of Madhya Pradesh.

(clxxvi)             S.O. 1728(E) published in Gazette of India dated 17th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Rewa-Katni-Jabalpur Section) in the State of Madhya Pradesh.

(clxxvii)           S.O. 2024(E) published in Gazette of India dated 5th July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69(A) (Betul/Chhindwara District Border to Chhindwara Section) in the State of Madhya Pradesh.

(clxxviii)          S.O. 2370(E) published in Gazette of India dated 6th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 215 (Panikoili-Remuli Section) in the State of Odisha.

(clxxix)             S.O. 2449(E) published in Gazette of India dated 13th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (Birmtrapur-Barkote Section) in the State of Odisha.

(clxxx)               S.O. 2578(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Angul-Sambalpur Section) in the State of Odisha.

(clxxxi)             S.O. 2567(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Angul-Sambalpur Section) in the State of Odisha.

(clxxxii)            S.O. 2579(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Angul-Sambalpur Section) in the State of Odisha.

(clxxxiii)          S.O. 2580(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (Biramitrappur-Barkote Section) in the State of Odisha.

(clxxxiv)          S.O. 3019(E) published in Gazette of India dated 4th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Baharagora-Sambalpur Section) in the State of Odisha.

(clxxxv)           S.O. 2974(E) published in Gazette of India dated 1st October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar Section) in the State of Odisha.

(clxxxvi)          S.O. 3267(E) published in Gazette of India dated 28th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Bhubaneswar-Kolkata Section) in the State of Odisha.

(clxxxvii)        S.O. 2347(E) published in Gazette of India dated 2nd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar Section) in the State of Odisha.

(clxxxviii)       S.O. 1976(E) published in Gazette of India dated 2nd July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Cuttack-Angul Section) in the State of Odisha.

(clxxxix)          S.O. 3076(E) published in Gazette of India dated 9th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 215 (Panikoili-Remuli Section) in the State of Odisha.

(cxc)                   S.O. 2767(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bahargora-Sambalpur Section) in the State of Odisha.

(cxci)                  S.O. 3114(E) published in Gazette of India dated 17th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar Section) in the State of Odisha.

(cxcii)                S.O. 2944(E) published in Gazette of India dated 30th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bahargora-Sambalpur Section) in the State of Odisha.

(cxciii)              S.O. 3020(E) published in Gazette of India dated 4th October, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bahargora-Sambalpur Section) in the State of Odisha.

(cxciv)              S.O. 2907(E) published in Gazette of India dated 25th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Visakhapatnam-Bhubaneswar Section) in the State of Odisha.

(cxcv)                S.O. 2768(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bahargora-Sambalpur Section) in the State of Odisha.

(cxcvi)              S.O. 2769(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bahargora-Sambalpur Section) in the State of Odisha.

(cxcvii)            S.O. 2743(E) published in Gazette of India dated 11th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Angul-Sambalpur Section) in the State of Odisha.

(cxcviii)           S.O. 2581(E) published in Gazette of India dated 23rd  August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (Biramitrapur-Barkot Section) in the State of Odisha.

(cxcix)              S.O. 2582(E) published in Gazette of India dated 23rd  August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Cuttack-Angul Section) in the State of Odisha.

(cc)                       S.O. 2781(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (Biramitrapur-Barkote Section) in the State of Odisha.

(cci)                     S.O. 2773(E) published in Gazette of India dated 14th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Bahargora-Sambalpur Section) in the State of Odisha.

(ccii)                   S.O. 2740(E) published in Gazette of India dated 11th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 42 (Cuttack-Angul Section) in the State of Odisha.

(cciii)                  S.O. 2942(E) published in Gazette of India dated 30th September, 2013, making certain amendments in the Notification No. S.O. 1221(E) dated 28th May, 2012.

(cciv)                 S.O. 2636(E) published in Gazette of India dated 29th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 50 (Khed-Sinnar Section) in the State of Maharashtra.

(ccv)                   S.O. 2489(E) published in Gazette of India dated 19th August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 211 in the State of Maharashtra.

(ccvi)                 S.O. 2672(E) published in Gazette of India dated 5th September, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Jalgaon-Maharashtra/Gujarat Border Section) in the State of Maharashtra.

(ccvii)                S.O. 2586(E) published in Gazette of India dated 23rd August, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 211 (Yedshi-Aurangabad Section) in the State of Maharashtra.

(ccviii)              S.O. 1450(E) published in Gazette of India dated 5th June, 2013, containing corrigendum to the Notification No.S.O. 795(E) dated 26th April, 2011.

(ccix)                  S.O. 1417(E) published in Gazette of India dated 4th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 17 (Panvel-Indapur Section) in the State of Maharashtra.

(ccx)                   S.O. 2242(E) published in Gazette of India dated 20th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(ccxi)                  S.O. 1228(E) published in Gazette of India dated 28th May, 2012, making certain amendments in the Notification No. S.O. 219(E) dated 13th March, 2001.

(ccxii)                S.O. 2200(E) published in Gazette of India dated 18th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Dindigul-Theni-Kumuli Section) in the State of Tamil Nadu.

(ccxiii)              S.O. 2128(E) published in Gazette of India dated 11th July, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 45 (at Airport Junction in Pallavaram Village, Cantonment Pallavaram and Meenambakkam Villages in Alandur Taluk, Kanchipuram District) in the State of Tamil Nadu.

(ccxiv)              S.O. 2379(E) published in Gazette of India dated 6th August, 2013, making certain amendments in the Notification No. S.O. 3086(E) dated 3rd December, 2009.

(ccxv)                S.O. 1465(E) published in Gazette of India dated 4th July, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Athipalli-Krishnagiri Section) in the State of Tamil Nadu.

(ccxvi)              S.O. 1896(E) published in Gazette of India dated 17th August, 2013, making certain amendments in the Notification No. S.O. 1748(E) dated 11th October, 2006.

(ccxvii)            S.O. 1796(E) published in Gazette of India dated 9th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(ccxviii)           S.O. 2201(E) published in Gazette of India dated 18th September, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(ccxix)              S.O. 2116(E) published in Gazette of India dated 8th September, 2012, making certain amendments in the Notification No. S.O. 1377(E) dated 18th June, 2012.

(ccxx)                S.O. 1329(E) published in Gazette of India dated 15th June, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Athipalli-Krishnagiri Section) in the State of Tamil Nadu.

(ccxxi)              S.O. 1478(E) published in Gazette of India dated 4th July, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Tindivanam-Krishnagiri Section) in the State of Tamil Nadu.

(ccxxii)             S.O. 159(E) published in Gazette of India dated 14th January, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 211 (Yedshi-Aurangabad Section) in the State of Maharashtra.

(ccxxiii)           S.O. 1272(E) published in Gazette of India dated 21st May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 211 (Aurangabad-Dhule Section) in the State of Maharashtra.

(ccxxiv)           S.O. 1342(E) published in Gazette of India dated 23rd May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Amravati-Maharashtra/Gujarat Border Section) in the State of Maharashtra.

(ccxxv)            S.O. 1419(E) published in Gazette of India dated 4th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Kamptee-Kanhan Bypass to Nagpur-Hyderabad Section) in the State of Maharashtra.

(ccxxvi)           S.O. 748(E) published in Gazette of India dated 18th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Pimpalgaon to Dhule Section) in the State of Maharashtra.

(ccxxvii)         S.O. 764(E) published in Gazette of India dated 18th March, 2013, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 222 in the State of Maharashtra.

(ccxxviii)       S.O. 1753(E) published in Gazette of India dated 19th June, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 9 (Hattur-Maharashtra/Karnataka Border Section) in the State of Maharashtra.

(ccxxix)           S.O. 1341(E) published in Gazette of India dated 23rd May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 3 (Pimpalgaon-Nashik-Gonde Section) in the State of Maharashtra.

(ccxxx)             S.O. 712(E) published in Gazette of India dated 15th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Jalgaon-Maharashtra/Gujarat Border Section) in the State of Maharashtra.

(ccxxxi)           S.O. 526(E) published in Gazette of India dated 6th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Maharashtra Section) in the State of Maharashtra.

(ccxxxii)         S.O. 723(E) published in Gazette of India dated 15th March, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 211 (Aurangabad, Jalgaon and Dhule Section) in the State of Maharashtra.

(ccxxxiii)        S.O. 1340(E) published in Gazette of India dated 23rd May, 2013, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Amravati-Maharashtra/Gujarat Border Section) in the State of Maharashtra.

(4)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at Item No. (ccxxiii) to (ccxxxvi) of (3) above.

[Placed in Library, See No. LT 10638/15/14]  (5)    A copy of the National Highways Authority of India (Recruitment, Seniority and Promotion) Third Amendment Regulations, 2013 (Hindi and English versions) published in Notification No. NHAI/11011/17/2012-HR.I (Vol.XV) in Gazette of India dated 21st June, 2013, under Section 37 of the National Highways Authority of India Act, 1988.

[Placed in Library, See No. LT 10639/15/14] THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (DR. E.M. SUDARSANA NATCHIAPPAN): Madam, I beg  to lay on the Table:-

(1)

(i) A copy of the Annual Report (Hindi and English versions) of the Spices Board India, Cochin, for the year 2012-2013.

 

(ii) A copy of the Annual Accounts (Hindi and English versions) of the Spices Board India, Cochin, for the year 2012-2013, together with Audit Report thereon.

 

(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Spices Board India, Cochin, for the year 2012-2013.

[Placed in Library, See No. LT 10640/15/14] (2)

(i) A copy of the Annual Report (Hindi and English versions) of the Export Promotion Council for EOUs & SEZs, New Delhi, 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 Export Promotion Council for EOUs & SEZs, New Delhi, for the year 2012-2013.

[Placed in Library, See No. LT 10641/15/14]  (3)     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 STCL Limited, Bengaluru, for the year 2012-2013.

 

(ii) Annual Report of the STCL Limited, Bengaluru, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10642/15/14] (4)      A copy each of the following papers (Hindi and English versions) under Section 619A of the Companies Act, 1956:-

(i) Review by the Government of the working of the Jammu and Kashmir Development Finance Corporation Limited, Jammu, for the year 2012-2013.

 

(ii) Annual Report of the Jammu and Kashmir Development Finance Corporation Limited, Jammu, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.

[Placed in Library, See No. LT 10643/15/14] (5)

(i) A copy of the Annual Report (Hindi and English versions) of the Coffee Board, Bangalore, for the year 2012-2013.

 

(ii) A copy of the Annual Accounts (Hindi and English versions) of the Coffee Board, Bangalore, for the year 2012-2013, together with Audit Report thereon.

   

(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Coffee Board, Bangalore, for the year 2012-2013.

[Placed in Library, See No. LT 10644/15/14] (6)      A copy of the Ammonium Nitrate (Amendment) Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R. 469(E) in Gazette of India dated 9th July, 2013 under sub-section (8) of Section 18 of the Explosives Act, 1884.

[Placed in Library, See No. LT 10645/15/14] (7)      A copy of the Boiler Appeal Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R. 711(E) in Gazette of India dated 28th October, 2013 under sub-section (2) of Section 28A of the Boilers Act, 1923.

(8)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.

[Placed in Library, See No. LT 10646/15/14] (9)

(i) A copy of the Annual Report (Hindi and English versions) of the National Productivity Council, New Delhi, for the year 2012-2013, alongwith Audited Accounts.

 

(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Productivity Council, New Delhi, for the year 2012-2013.

(10)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above.

[Placed in Library, See No. LT 10647/15/14 (11)

(i) A copy of the Annual Report (Hindi and English versions) of the Quality Council of India, New Delhi, for the year 2012-2013, alongwith Audited Accounts.

 

(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Quality Council of India, New Delhi, for the year 2012-2013.

(12)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above.

[Placed in Library, See No. LT 10648/15/14 (13)

(i) A copy of the Annual Report (Hindi and English versions) of the National Council for Cement and Building Materials, Ballabgarh, 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 Council for Cement and Building Materials, Ballabgarh, for the year 2012-2013.

[Placed in Library, See No. LT 10649/15/14 (14)

(i) A copy of the Annual Report (Hindi and English versions) of the India Trade Promotion Organisation, New Delhi, 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 India Trade Promotion Organisation, New Delhi, for the year 2012-2013.

(15)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (14) above.

[Placed in Library, See No. LT 10650/15/14 (16)

(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Packaging, Mumbai, 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 Indian Institute of Packaging, Mumbai, for the year 2012-2013.

(17)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (16) above.

[Placed in Library, See No. LT 10651/15/14 (18)    A copy of Notification No. G.S.R.655(E) (Hindi and English versions) published in Gazette of India dated 25th September, 2013, designating Shri Jaikant Singh, Additional Director General of Foreign Trade as authorised officer for the purpose of the Rule 3(1) of the Safe guard Measures (Quantitative Restrictions) Rules, 2012,  issued under Foreign Trade (Development and Regulation) Act, 1992.

(19)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (18) above.

[Placed in Library, See No. LT 10652/15/14 (20)

(i) A copy of the Annual Report (Hindi and English versions) of the Marine Products Export Development Authority, Kochi, 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 Marine Products Export Development Authority, Kochi, for the year 2012-2013.

(21)

Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (20) above.

[Placed in Library, See No. LT 10653/15/14 (22)

(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Design, Ahmedabad, for the year 2012-2013, alongwith Audited Accounts.

 

(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Institute of Design, Ahmedabad, for the year 2012-2013.

[Placed in Library, See No. LT 10654/15/14   ________