Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 5 August, 2016
Sixteenth Loksabha an> 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 STATE IN THE MINISTRY OF FINANACE (SHRI SANTOSH KUMAR GANGWAR): I 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 Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 31.3.2016.
(ii) Liquidator’s Report on the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 31.3.2016, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 5029/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (3rd Amendment) Rules, 2016 published in Notification No. S.O. 637(E) in Gazette of India dated 1st March, 2016, together with an explanatory memorandum.
(ii) The Income-tax (4th Amendment) Rules, 2016 published in Notification No. S.O. 650(E) in Gazette of India dated 3rd March, 2016, together with an explanatory memorandum.
(iii) The Income-tax (6th Amendment) Rules, 2016 published in Notification No. S.O. 1146(E) in Gazette of India dated 17th March, 2016, together with an explanatory memorandum.
(iv) The Income-tax (10th Amendment) Rules, 2016 published in Notification No. S.O. 1580(E) in Gazette of India dated 28th April, 2016, together with an explanatory memorandum.
(v) The Income-tax (11th Amendment) Rules, 2016 published in Notification No. S.O. 1587(E) in Gazette of India dated 29th April, 2016, together with an explanatory memorandum.
(vi) The Income-tax (12th Amendment) Rules, 2016 published in Notification No. S.O. 1655(E) in Gazette of India dated 5th May, 2016, together with an explanatory memorandum.
(vii) The Income-tax (13th Amendment) Rules, 2016 published in Notification No. S.O. 1923(E) in Gazette of India dated 31st May, 2016, together with an explanatory memorandum.
(viii) The Income-tax (17th Amendment) Rules, 2016 published in Notification No. S.O. 2196(E) in Gazette of India dated 24th June, 2016, together with an explanatory memorandum.
[Placed in Library, See No. LT 5030/16/16] (3) A copy of the Notification No. S.O. 1904(E) (Hindi and English versions) published in Gazette of India dated 27th May, 2016, together with an explanatory memorandum appointing the 1st day of June, 2016 as the date on which Chapter VIII of the Finance Act, 2016 shall come into force issued under sub-section (2) of Section 163 of the said Act.
[Placed in Library, See No. LT 5031/16/16] (4) A copy of the Equalisation levy Rules, 2016 (Hindi and English versions) published in Notification No. S.O. 1905(E) in Gazette of India dated 27th May, 2016, under sub-section (3) of Section 179 of the Finance Act, 2016, together with an explanatory memorandum.
[Placed in Library, See No. LT 5032/16/16] (5) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) S.O.569(E) published in Gazette of India dated 1st June, 2016, together with an explanatory memorandum making certain amendments to the notifications, mentioned therein.
(ii) S.O.1588(E) published in Gazette of India dated 29th April, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iii) Notification No. 64/2016-customs (N.T.) dated 5th May, 2016, 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.1772(E) published in Gazette of India dated 13th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(v) Notification No. 77/2016-customs (N.T.) dated 19th May, 2016, 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) S.O.1921(E) published in Gazette of India dated 31st May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(vii) Notification No. 80/2016-customs (N.T.) dated 2nd June, 2016, 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.
(viii) S.O.2100(E) published in Gazette of India dated 14th June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ix) S.O.2117(E) published in Gazette of India dated 15th June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(x) Notification No. 87/2016-customs (N.T.) dated 16th June, 2016, 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.
(xi) Notification No. 88/2016-customs (N.T.) dated 23rd June, 2016, 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.
(xii) Notification No. 89/2016-customs (N.T.) dated 24th June, 2016, 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.
(xiii) Notification No. 91/2016-customs (N.T.) dated 29th June, 2016, 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.
(xiv) S.O.2265(E) published in Gazette of India dated 30th June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xv) S.O.2312(E) published in Gazette of India dated 5th July, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvi) Notification No. 96/2016-customs (N.T.) dated 6th July, 2016, 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.
[Placed in Library, See No. LT 5033/16/16] (6) A copy each of the following Notifications (Hindi and English versions) under Section 77 of the Narcotic Drugs and Psychotropic Substances Act, 1985:-
(i) The Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2016 published in Notification No. G.S.R. 685(E) in Gazette of India dated 12th July, 2016, together with an explanatory memorandum.
(ii) S.O.2373(E) published in Gazette of India dated 12th July, 2016, together with an explanatory memorandum declaring the substance, slats and preparations, mentioned therein, to be manufacture drug, namely AH-7921.
(iii) S.O.2374(E) published in Gazette of India dated 12th July, 2016, together with an explanatory memorandum making certain amendments in the list of psychotropic substances specified in the Schedule, mentioned therein, of the Narcotic Drugs and Psychotropic Substances Act, 1985.
(iv) S.O.2375(E) published in Gazette of India dated 12th July, 2016, together with an explanatory memorandum making certain amendments in the Notification No. S.O.1055(E) dated 19th October, 2001.
[Placed in Library, See No. LT 5034/16/16] THE MINISTER OF STATE IN THE MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI BABUL SUPRIYO): I beg to lay on the Table a copy of the Report (Hindi and English versions) of the Comptroller and Auditor General of India-Union Government (Commercial) (No. 15 of 2016)-(Compliance Audit Observations) Volume I & II for the year ended March, 2015 under Article 151(1) of the Constitution.
[Placed in Library, See No. LT 5035/16/16] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI ARJUN RAM MEGHWAL): I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Financial Management, Faridabad, for the year 2014-2015.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Institute of Financial Management, Faridabad, for the year 2014-2015, together with Audit Report thereon.
(iii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Institute of Financial Management, Faridabad, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 5036/16/16] (3) A copy of the Companies (Corporate Social Responsibility Policy) Amendment Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R. 540(E) in Gazette of India dated 23rd May, 2016 under sub-section (4) of Section 469 of the Companies Act, 2013 together with an explanatory memorandum.
[Placed in Library, See No. LT 5037/16/16] (4) A copy of Draft Notification No. F. No. 12/1/2016-FSLRC (Hindi and English versions) published in Gazette of India dated 5th August, 2016 together with an explanatory memorandum notifying the inflation target for the period beginning from the date of publication of this notification and ending on the March 31, 2021 issued under Section 45ZA of the Reserve Bank of India Act, 1934.
[Placed in Library, See No. LT 5038/16/16] (5) A copy each of the following Notifications (Hindi and English versions) under Section 31 of the Securities and Exchange Board of India Act, 1992:-
(i) The SEBI (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2015 published in Notification No. SEBI-NRO/OIAE/GN/2015-16/003 in Gazette of India dated 5th May, 2015.
(ii) The SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment) Regulations, 2015 published in Notification No. SEBI-NRO/OIAE/GN/2015-16/004 in Gazette of India dated 5th May, 2015.
(iii) The Securities and Exchange Board of India (Mutual Funds) (Amendment) Regulations, 2015 published in Notification No. SEBI-NRO/OIAE/GN/2015-16/005 in Gazette of India dated 15th May, 2015.
[Placed in Library, See No. LT 5039/16/16] (6) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Third Amendment) Regulations, 2016 published in Notification No. G.S.R. 465(E) in Gazette of India dated 28th April, 2016.
(ii) The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016 published in Notification No. G.S.R. 480(E) in Gazette of India dated 3rd May, 2016.
(iii) G.S.R.504(E) published in Gazette of India dated 12th May, 2016 containing corrigendum to the Notification No. G.S.R. No. 1006(E) dated 29th December, 2015.
(iv) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Seventh Amendment) Regulations, 2016 published in Notification No. G.S.R. 537(E) in Gazette of India dated 20th May, 2016.
(v) The Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Amendment) Regulations, 2016 published in Notification No. G.S.R. 570(E) in Gazette of India dated 1st June, 2016.
(vi) The Foreign Exchange Management (Foreign Exchange Derivative Contracts) (Amendment) Regulations, 2016 published in Notification No. G.S.R. 571(E) in Gazette of India dated 1st June, 2016.
[Placed in Library, See No. LT 5040/16/16] THE MINISTER OF STATE IN THE MINISTRY OF DEFENCE (DR. SUBHASH RAMRAO BHAMRE): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Memorandum of Understanding between the Bharat Electronics Limited and the Department of Defence Production, Ministry of Defence, for the year 2016-2017.
[Placed in Library, See No. LT 5043/16/16] (2) Memorandum of Understanding between the Bharat Electronics Limited and the BEL-THALES Systems Limited for the year 2016-2017.
[Placed in Library, See No. LT 5042/16/16] (3) Memorandum of Understanding between the Bharat Electronics Limited and the BEL Optronic Devices Limited for the year 2016-2017.
[Placed in Library, See No. LT 5043/16/16]