Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 5 September, 2013
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now the House will take up Papers to be laid on the Table.
THE MINISTER OF STATE OF THE MINISTRY OF YOUTH AFFAIRS AND SPORTS AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (SHRI JITENDRA SINGH): I beg to lay on the Table:-
(1) A copy of the National Cadet Corps (Amendment) Rules, 2013 (Hindi and English versions) published in Notification No. S.R.O. 13 in weekly Gazette of India dated 9th March, 2013 under sub-section (3) of Section 13 of the National Cadet Corps Act, 1948.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.LT 9713/15/13) THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS (SHRI ADHIR CHOWDHURY): I beg to lay on the Table a copy of the Railway Protection Force (Amendment) Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R.556(E) in Gazette of India dated 19th August, 2013 under sub-section (3) of Section 21 of the Railway Protection Force Act, 1957.
(Placed in Library, See No.LT 9714/15/13) THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (DR. E.M. S. NATCHIAPPAN): I beg to lay on the Table:-
(1) A copy of Notification No. S.O.2071(E)(Hindi and English versions) published in Gazette of India dated 8th July, 2013 appointing the 8th day of July, 2013 as the date on which all the provisions of the Trade Marks (Amendment) Rules, 2013 shall come into force under sub-sections (1) and (2) of Section 157 of the Trade Marks Act, 1999 and the Trade Marks (Amendment) Act, 2010.
(Placed in Library, See No. 9715/15/13) (2) A copy of Notification No. S.O.2072(E) (Hindi and English versions) published in Gazette of India dated 8th July, 2013 appointing the 8th day of July, 2013 as the date on which all the provisions of the Trade Marks (Amendment) Act, 2010 shall come into force issued under sub-section (2) Section 1 of the Trade Marks (Amendment) Act, 2010.
(3)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) & (2) above.
(Placed in Library, See No. LT 9716/15/13)