Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 9 March, 2018
Sixteenth Loksabha > Title: Papers laid on the Table of the House by Ministers/members.
HON. SPEAKER: Now, Papers to be laid on the Table.
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): I beg to lay on the Table a copy of the Indian Red Cross Society Branch Committees Rules, 2017 (Hindi and English versions) published in Notification No. F. No. 12017/01/09/Diss published in Gazette of India dated 28th December, 2017 under sub-section (2) of Section 5 of the Indian Red Cross Society Act, 1920.
(Placed in Library, See No. LT 8819/16/18) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) (SHRI SHRIPAD YESSO NAIK):I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Siddha, Chennai, for the year 2016-2017.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Central Council for Research in Siddha, Chennai, for the year 2016-2017, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Siddha, Chennai, for the year 2016-2017.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8820 /16/18) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF CULTURE AND MINISTER OF STATE IN THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE (DR. MAHESH SHARMA): I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Indian Council of Forestry Research and Education, Dehradun, for the year 2015-2016, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Council of Forestry Research and Education, Dehradun, for the year 2015-2016.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8821/16/18) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Salim Ali Centre for Ornithology and Natural History, Coimbatore, for the year 2015-2016, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Salim Ali Centre for Ornithology and Natural History, Coimbatore, for the year 2015-2016.
(4)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 8822/16/18) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): On behalf of Shri Shiv Pratap Shukla, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (6) of Section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Acts, 1970 & 1980:-
(i) The Punjab & Sind Bank (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. PSB/PEN/AMEND/1/2017 in Gazette of India dated 21st December, 2017.
(ii) The Indian Bank (Employees’) Pension (Amendment) Regulations, 2016 published in Notification No. F. No. Pen/1/17 in Gazette of India dated 11th January, 2018.
(iii) The Punjab & Sind Bank (Officers’) Service (Amendment) Regulations, 2010 published in Notification No. F. No. PSB/STAFF/OSR/2017-A in Gazette of India dated 21st December, 2017.
(iv) The Syndicate Bank (Officers’) Service (Amendment) Regulations, 2017 published in Notification No. F. No. 1800/0089/PD:IRD(O)/R.68 in Gazette of India dated 28th December, 2017.
(v) The Bank of Baroda (Officers’) Service (Amendment) Regulations, 2017 published in Notification No. F. No. HO:HR-OPS:OSR&IR:282 in Gazette of India dated 12th December, 2017.
(vi) The UCO Bank (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. HO/PSD/PEN/2017-18/77 in Gazette of India dated 20thNovember, 2017.
(vii) The Vijaya Bank (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. VB/PER/PA&PD/7566/2017 in Gazette of India dated 13th November, 2017.
(viii) The Union Bank of India (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. 6113 in Gazette of India dated 28th December, 2017.
(ix) The Central Bank of India (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. CO:HRD:PEN:444 in Gazette of India dated 20th September, 2017.
(x) The Indian Bank (Officers’) Service (Amendment) Regulations, 2017 published in Notification No. F. No. INDIANBANK/IRC/G-9/2017-18 in Gazette of India dated 11th January, 2018.
(xi) The Bank of Baroda (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. HO:HR:OPS:PEN:109/6113 in Gazette of India dated 8th August, 2017.
(xii) The Punjab National Bank (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. HO:PENSION:MISC 2017 in weekly Gazette of India dated 2nd February, 2018.
(xiii) The Oriental Bank of Commerce (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. 3949 in Gazette of India dated 17th January, 2018.
(xiv) The Dena Bank (Employees’) Pension (Amendment) Regulations, 2017 published in Notification No. F. No. DB/HO/PN/1021/2017 in Gazette of India dated 25thJanuary, 2018.
(xv) The Punjab National Bank (Officers’) Service (Amendment) Regulations, 2010 published in Notification No. 2 in weekly Gazette of India dated 19th January, 2018.
(xvi) The Union Bank of India (Officers’) Service (Amendment) Regulations, 2017 published in Notification No. F. No. Co:ERD:4489:2017 in Gazette of India dated 6th November, 2017.
(Placed in Library, See No. LT 8823/16/18) (2) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962:-
(i) G.S.R.42(E) published in Gazette of India dated 18th January, 2018, together with an explanatory memorandum providing exemption from custom duties for temporary imports of equipment for press, sound broadcasting, television broadcasting, testing, measuring, calibration and sports goods on production of an Admission Temporaire-Temporary Admission Carnet on the condition of re-export within a period of two months and period of two months may be extended for a further period of two months in the public interest.
(ii) S.O.478(E) published in Gazette of India dated 31st January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iii) Notification No. 11/2018-Customs (N.T.) dated 1st February, 2018, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(iv) S.O.668(E) published in Gazette of India dated 15th February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(v) Notification No. 13/2018-Customs (N.T.) dated 15th February, 2018, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(vi) G.S.R.109(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017-Cus., dated 30th June, 2017.
(vii) G.S.R.110(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt levy of the whole of the Educational Cess on all goods in the First schedule to the Customs Tariff Act, 1975.
(viii) G.S.R.111(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt levy of the whole of the Secondary and Higher Education Cess on all goods in the First schedule to the Customs Tariff Act, 1975.
(ix) G.S.R.112(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 69/2004-Cus., dated 9th July, 2004.
(x) G.S.R.113(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 28/2007-Cus., dated 1st March, 2007.
(xi) G.S.R.114(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt specified goods form the whole of levy of Social Welfare Surcharge.
(xii) G.S.R.115(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt specified goods form the levy of Social Welfare Surcharge in excess of 3%.
(xiii) G.S.R.116(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt Integrated tax and goods and Services Tax compensation cess on imported goods from the whole of levy of Social Welfare Surcharge.
(xiv) G.S.R.117(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 82/2017-Cus., dated 27th October, 2017.
(xv) G.S.R.118(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 6/2015-Cus., dated 1st March, 2015.
(xvi) G.S.R.119(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 7/2015-Cus., dated 1st March, 2015.
(xvii) G.S.R.120(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 57/1998-Cus., dated 1st August, 1998.
(xviii) G.S.R.121(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 59/1999-Cus., dated 11th May, 1999.
(xix) G.S.R.122(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt Additional Duty of Customs (Road Cess) levied under section 103 of the Finance (No. 2) Act, 1998.
(xx) G.S.R.123(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt Additional Duty of Customs (Road Cess) levied under section 116 of the Finance Act, 1999.
(xxi) G.S.R.124(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt Additional Duty of Customs (CVD), in lieu of Additional Duty of Excise (Road and Infrastructure Cess) levied under clause 110 of the Finance Bill, 2018.
(xxii) G.S.R.125(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 57/2017-Cus., dated 30th June, 2017.
(xxiii) G.S.R.126(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(xxiv) G.S.R.92(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017-Cus., dated 30th June, 2017.
(Placed in Library, See No. LT 8824/16/18) (3) A copy of the Notification No. G.S.R.93(E) (Hindi and English versions) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 1/2017-Compensation Cess (Rate), dated 28th June, 2017 under Section 13 of the Compensation Cess Goods and Service Tax Act, 2017.
(Placed in Library, See No. LT 8825/16/18) (4) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) G.S.R.142(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 7/2018-C.E., dated 2nd February, 2018.
(ii) G.S.R.143(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 8/2018-C.E., dated 2nd February, 2018.
(iii) G.S.R.144(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 11/2018-C.E., dated 2nd February, 2018.
(iv) G.S.R.127(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 10/2015-C.E., dated 1st March, 2015.
(v) G.S.R.128(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 11/2015-C.E., dated 1st March, 2015.
(vi) G.S.R.129(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 38/2004-C.E., dated 4th August, 2004.
(vii) G.S.R.130(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 62/2008-C.E., dated 24th December, 2008.
(viii) G.S.R.131(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 21/2009-C.E., dated 7th July, 2009.
(ix) G.S.R.132(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum rescinding Notification No. 29/2002-C.E., dated 13th May, 2002.
(x) G.S.R.133(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt Additional Duty of Excise (Road Cess), levied under section 111 of the Finance (No. 2) Act, 1998.
(xi) G.S.R.134(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt Additional Duty of Excise (Road Cess), levied under section 133 of the Finance Act, 1999.
(xii) G.S.R.135(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum making certain amendments in Notification No. 11/2017-C.E., dated 30th June, 2017.
(xiii) G.S.R.136(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt duties of excise on the goods falling within the Fourth Schedule to the Central Excise Act., 1944, in excess of amount calculated at the rate of 50%.
(xiv) G.S.R.137(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt the 5% ethanol blended petrol form the additional duty of excise (road and infrastructure cess) levied under clause 110 of the Finance Bill 2018.
(xv) G.S.R.138(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt the 10% ethanol blended petrol from the additional duty of excise (road and infrastructure cess) levied under clause 110 of the Finance Bill 2018.
(xvi) G.S.R.139(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to exempt high speed diesel oil blended with alkyl esters of long chain fatty acids obtained from vegetables oils, commonly known as bio-diesels, up to 20% by volume, that is, a blend, consisting 80% or more of high speed diesel oil from the additional duty of excise (road and infrastructure cess) levied under clause 110 of the Finance Bill 2018.
(Placed in Library, See No. LT 8826/16/18) (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:-
(i) G.S.R.23(E) published in Gazette of India dated 12th January, 2018 together with an explanatory memorandum seeking to withdraw the order of abeyance of notification No. 30/2017 dated 16.06.2017 in view of the final order of High Court of Madras dated 06.11.2017 in respect of Writ Petition No. 12950 of 2017. Notification 30/2017-customs (ADD) was issued to prescribed anti-dumping duty on clear Float Glass of nominal thickness ranging from 4mm to 12 mm (both inclusive) produced and exported by M/s Tariq Glass Industries Ltd, Pakistan, originating in or exported from Pakistan, based on the final findings. This notification was kept in abeyance in view of the order Hon’ble Madras High Court in Writ petition no. 12950 of 2017 dated the 25th May, 2017 of Hon’ble High Court..
(ii) G.S.R.38(E) published in Gazette of India dated 17th January, 2018 together with an explanatory memorandum seeks to revoke/rescind notification No. 40/2012-customs (ADD), dated the 30.08.2012, under which anti-dumping duty was imposed on imports of ‘Metronidazole’ originating in, or exported form, People’s Republic of China in compliance of final order of Hon’ble Delhi High court of, in the writ petition No. 7464/2017.Further, notification also seeks to provide refund of anti-dumping duty paid on and after 29th August, 2017, under notification No. 40/2012 Customs (ADD) dated 30.08.2012, to person who in fact paid the ADD without passing on the burden, in accordance with law.
(Placed in Library, See No. LT 8827/16/18) (6) A copy each of the following Notifications (Hindi and English versions) under Section 166 of the Central Goods and Service Tax Act, 2017:-
(i) G.S.R.141(E) published in Gazette of India dated 2nd February, 2018, together with an explanatory memorandum seeking to postpone the coming into force of the e-way Bill rules.
(ii) G.S.R.80(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in Notification No. 1/2017-Central Tax (Rate) dated 28th June, 2017.
(iii) G.S.R.81(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in Notification No. 2/2017-Central Tax (Rate) dated 28th June, 2017.
(iv) G.S.R.82(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum prescribing concessional rate of Central tax on old and used vehicles subject to specified conditions.
(v) G.S.R.83(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in Notification No. 45/2017-Central Tax (Rate) dated 14th November, 2017.
(vi) G.S.R.64(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in Notification No. 11/2017-Central Tax (Rate) dated 28th June, 2017.
(vii) G.S.R.65(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in Notification No. 12/2017-Central Tax (Rate) dated 28th June, 2017.
(viii) G.S.R.66(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandummaking certain amendments in Notification No. 13/2017-Central Tax (Rate) dated 28th June, 2017.
(ix) G.S.R.67(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to provide special procedure with respect to payment of tax by registered person supplying service by way of construction against transfer of development right and vice versa.
(x) G.S.R.68(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to exempt Central Government’s share of Profit Petroleum from Central Tax.
(Placed in Library, See No. LT 8828/16/18) (7) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Integrated Goods and Service Tax Act, 2017:-
(i) G.S.R.84(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 1/2017-Integrated Tax (Rate), dated 28th June, 2017.
(ii) G.S.R.85(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 2/2017-Integrated Tax (Rate), dated 28th June, 2017.
(iii) G.S.R.86(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum prescribing concessional rate of integrated tax on old and used vehicles, subject to specified conditions.
(iv) G.S.R.87(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 47/2017-Integrated Tax (Rate), dated 14th November, 2017.
(v) G.S.R.69(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 8/2017-Integrated Tax (Rate), dated 28th June, 2017.
(vi) G.S.R.70(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 9/2017-Integrated Tax (Rate), dated 28th June, 2017.
(vii) G.S.R.71(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 10/2017-Integrated Tax (Rate), dated 28th June, 2017.
(viii) G.S.R.72(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to provide special procedure with respect to payment of tax by registered person supplying service by way of construction against transfer of development right and vice-versa.
(ix) G.S.R.73(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to exempt Central Government’s share of Profit petroleum from Integrated Tax.
(x) G.S.R.74(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to exempt royalty and license fee from Integrated tax to the extent it is paid on the consideration attributable to royalty and license fee included in transaction value under Rule 10(1)(c) of Customs Valuation (Determination of value of imported Goods) Rule, 2007.
(Placed in Library, See No. LT 8829/16/18) (8) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Union Territory Goods and Service Tax Act, 2017:-
(i) G.S.R.88(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 1/2017-Union Territory Tax (Rate), dated 28th June, 2017.
(ii) G.S.R.89(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 2/2017-Union Territory Tax (Rate), dated 28th June, 2017.
(iii) G.S.R.90(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum prescribing concessional rate of Union territory tax on old and used vehicles subject to specified conditions.
(iv) G.S.R.91(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 45/2017-Union Territory Tax (Rate), dated 14th November, 2017.
(v) G.S.R.75(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 11/2017-Union Territory Tax (Rate), dated 28th June, 2017.
(vi) G.S.R.76(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 12/2017-Union Territory Tax (Rate), dated 28th June, 2017.
(vii) G.S.R.77(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 13/2017-Union Territory Tax (Rate), dated 28th June, 2017.
(viii) G.S.R.78(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to provide special procedure with respect to payment of tax by registered person supplying service by way of construction against transfer of development right and vice versa.
(ix) G.S.R.79(E) published in Gazette of India dated 25th January, 2018, together with an explanatory memorandum seeking to exempt Central Government’s share of profit Petroleum from Union Territory Tax.
(Placed in Library, See No. LT 8830/16/18) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI ANUPRIYA PATEL): I beg to lay on the Table:-
(1) A copy each of the following Annual Reports (Hindi and English versions) for the year 2016-2017 alongwith Audited Accounts in respect of the following centres:-
(i) Population Research Centre (Institute for Social and Economic Change), Bangalore.
(Placed in Library, See No. LT 8831/16/18)
(ii) Population Research Centre (Centre for Research in Rural and Industrial Development), Chandigarh.
(Placed in Library, See No. LT 8832/16/18)
(iii)
Population Research Centre (Panjab University), Chandigarh.
(Placed in Library, See No. LT 8833/16/18)
(iv)
Population Research Centre (Department of Economics, University of Lucknow), Lucknow.
(Placed in Library, See No. LT 8834/16/18)
(v)
Population Research Centre (Department of Economics, University of Kashmir), Srinagar.
(Placed in Library, See No. LT 8835/16/18)
(vi)
Population Research Centre (University of Kerala), Thiruvananthapuram.
(Placed in Library, See No. LT 8836/16/18)
(vii) Population Research Centre (Mohanlal Sukhadia University), Udaipur.
(Placed in Library, See No. LT 8837/16/18)
(viii) Population Research Centre (Andhra University), Visakhapatnam.
(2)A copy each of the Review (Hindi and English versions) by the Government of the working of the above mentioned centres for the year 2016-2017.
(3)Eight statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8838/16/18) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF LAW AND JUSTICE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI P.P. CHAUDHARY): I beg to lay on the Table a copy of the Annual Report (Hindi and English versions) on the working and Administration of the Companies Act, 2013 for the year ended 31st March, 2017.
(Placed in Library, See No. LT 8839/16/18) … (Interruptions)
12 03 hrs