Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 11 March, 2016
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Members/Ministers.
HON. SPEAKER; Now Papers to be laid on the Table.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):- (i) Demands for Grants of the Ministry of Finance for the year 2016-2017. [Placed in Library, See No. LT 4235/16/16] (ii) Detailed Demands for Grants of the Ministry of Corporate Affairs for the year 2016-2017. [Placed in Library, See No. LT 4236/16/16] (2) A copy of the 1st Annual Report (Hindi and English versions) of the Working and Administration on the Companies Act, 2013, for the year ended 31st March, 2015. [Placed in Library, See No. LT 4237/16/16]
THE MINISTER OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI MANEKA SANJAY GANDHI): Madam, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the National Commission for Protection of Child Rights, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) Action Taken Report on the recommendations contained in the Annual Report of the National Commission for Protection of Child Rights, New Delhi, for the year 2012-2013.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Commission for Protection of Child Rights, New Delhi, for the year 2012-2013.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 4238/16/16] (3) A copy of the Annual Report (Hindi and English versions) of the Central Adoption Resource Authority, New Delhi, for the year 2013-2014, alongwith Audited Accounts. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 4239/16/16] (5) A copy each of the following papers (Hindi and English versions):- (i) Detailed Demands for Grants of the Ministry of Women and Child Development for the year 2016-2017. [Placed in Library, See No. LT 4240/16/16] (ii) Outcome Budget of the Ministry of Women and Child Development for the year 2016-2017. [Placed in Library, See No. LT 4241/16/16]
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): Madam, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):-
(i) Detailed Demands for Grants of the Ministry of Health and Family Welfare for the year 2016-2017.
[Placed in Library, See No. LT 4242/16/16]
(ii) Outcome Budget of the Ministry of Health and Family Welfare for the year 2016-2017.
[Placed in Library, See No. LT 4243/16/16]
(2)
(i)
A copy of the Annual Report (Hindi and English versions) of the Dental Council of India, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Dental Council of India, New Delhi, for the year 2014-2015. (3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. [Placed in Library, See No. LT 4244/16/16] (4)
(i) A copy of the Annual Report (Hindi and English versions) of the Postgraduate Institute of Medical Education and Research, Chandigarh, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Postgraduate Institute of Medical Education and Research, Chandigarh, for the year 2014-2015. (5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above. [Placed in Library, See No. LT 4245/16/16] (6) A copy of the Drugs and Cosmetics (Seventh Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 826(E) in Gazette of India dated 30th October, 2015 under Section 38 of the Drugs and Cosmetics Act, 1940 together with a corrigendum thereto published in Notification No. G.S.R. 104(E) dated 25th January, 2016. [Placed in Library, See No. LT 4246/16/16] (7) A copy of the Food Safety and Standards (Food Products Standards and Food Additives) (Amendment) Regulations, 2015 (Hindi and English versions) published in Notification No. F. No. P. 15025/208/2013-PA/FSSAI in Gazette of India dated 16th November, 2015 under Section 93 of the Food Safety and Standards Act, 2006. [Placed in Library, See No. LT 4247/16/16] THE MINISTER OF SCIENCE AND TECHNOLOGY AND MINISTER OF EARTH SCIENCES (DR. HARSH VARDHAN): Madam, I beg to lay on the Table a copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Earth Sciences for the year 2016-2017. [Placed in Library, See No. LT 4248/16/16] THE MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (RAO INDERJIT SINGH): Madam, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Construction Industry Development Council, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Construction Industry Development Council, New Delhi, 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 4249/16/16] (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Institute of Economic Growth (Development Planning Centre), Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute of Economic Growth (Development Planning Centre), Delhi, for the year 2014-2015. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4250/16/16] THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) AND MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI SHRIPAD YESSO NAIK): Madam, I beg to lay on the Table a copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of AYUSH for the year 2016-2017. [Placed in Library, See No. LT 4251/16/16] THE MINISTER OF STATE OF THE MINISTRY OF CULTURE, MINISTER OF STATE OF THE MINISTRY OF TOURISM AND MINISTER OF STATE IN THE MINISTRY OF CIVIL AVIATION (DR. MAHESH SHARMA): Madam, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):- (i) Detailed Demands for Grants of the Ministry of Tourism for the year 2016-2017. [Placed in Library, See No. LT 4252/16/16] (ii) Outcome Budget of the Ministry of Tourism for the year 2016-2017. [Placed in Library, See No. LT 4253/16/16]
(2) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) Statement regarding Review by the Government of the working of the Pawan Hans Limited, New Delhi, for the year 2014-2015.
(ii) Annual Report of the Pawan Hans Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.(3)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. [Placed in Library, See No. LT 4254/16/16] कृषि और किसान कल्याण मंत्रालय में राज्य मंत्री (श्री मोहनभाई कल्याणजीभाई कुंदरिया): अध्यक्ष महोदया, मैं निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं:
1. वर्ष 2016-2017 के लिए कृषि और किसान कल्याण मंत्रालय की विस्तृत अनुदानों की मांगे।
[Placed in Library, See No. LT 4255/16/16]
2. वर्ष 2016-2017 के लिए कृषि सहकारिता और किसान कल्याण विभाग, कृषि और किसान कल्याण मंत्रालय का परिणामी बजट। [Placed in Library, See No. LT 4256/16/16]
3. वर्ष 2016-2017 के लिए पशुपालन, डेरी कार्य तथा मात्स्यिकी विभाग, कृषि और किसान कल्याण मंत्रालय का परिणामी बजट। [Placed in Library, See No. LT 4257/16/16] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): Madam, I beg to lay on the Table:-
(1) 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 Securities and Exchange Board of India (Terms and Conditions of Service of Chairman and Members) Amendment Rules, 2016 published in Notification No. S.O.27(E) in Gazette of India dated 5th January, 2016.
(ii) The Securities and Exchange Board of India (Terms and Conditions of Service of Chairman and Members) Amendment Rules, 2015 published in Notification No. G.S.R.1031(E) in Gazette of India dated 31st December, 2015.
(iii) The Securities and Exchange Board of India (Terms and Conditions of Service of Chairman and Members) Amendment Rules, 2015 published in Notification No. S.O.3516(E) in Gazette of India dated 23rd December, 2015.
[Placed in Library, See No. LT 4258/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962:-
(i) S.O.3217(E) published in Gazette of India dated 30th November, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(ii) Notification No. 136/2015-Customs (N.T.) dated 3rd December, 2015, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
(iii) S.O.3412(E) published in Gazette of India dated 15th December, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(iv) Notification No. 144/2015-Customs (N.T.) dated 17th December, 2015, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
(v) S.O.3567(E) published in Gazette of India dated 31st December, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(vi) Notification No. 02/2016-Customs (N.T) dated 7th January, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(vii) Notification No. 12/2016-Customs (N.T.) dated 12th January, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods together with a corrigendum thereto (in English version only) dated 14th January, 2016.
(viii) S.O.143(E) published in Gazette of India dated 15th January, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(ix) Notification No. 14/2016-Customs (N.T.) dated 21st January, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
(x) S.O.265(E) published in Gazette of India dated 29th January, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(xi) Notification No. 17/2016-Customs (N.T.) dated 1st February, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
(xii) Notification No. 18/2016-Customs (N.T.) dated 4th February, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
(xiii) S.O.426(E) published in Gazette of India dated 9th February, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(xiv) Notification No. 24/2016-Customs (N.T.) dated 12th February, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
(xv) S.O.482(E) published in Gazette of India dated 15th February, 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. 29/2016-Customs (N.T.) dated 18th February, 2016, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versafor the purpose of assessment of imported and export goods.
[Placed in Library, See No. LT 4259/16/16] (3) A copy each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:-
(i) Report of the Comptroller and Auditor General of India-Union Government (No. 52 of 2015) – (Performance Audit) Technology Upgradation Fund Scheme, Ministry of Textiles.
[Placed in Library, See No. LT 4260/16/16]
(ii) Report of the Comptroller and Auditor General of India-Union Government (No. 55 of 2015) –Communications and IT Sector for the year ended March, 2014. [Placed in Library, See No. LT 4261/16/16]
(iii) Report of the Comptroller and Auditor General of India-Union Government (No. 1 of 2016)–Department of Revenue (Indirect Taxes-Service Tax) for the year ended March, 2015. [Placed in Library, See No. LT 4262/16/16]
(iv) Report of the Comptroller and Auditor General of India-Union Government (No. 2 of 2016)–Department of Revenue (Indirect Taxes-Central Excise) for the year ended March, 2015. [Placed in Library, See No. LT 4263/16/16]
(v) Report of the Comptroller and Auditor General of India-Union Government (No. 3 of 2016) –Department of Revenue (Direct Taxes) for the year ended March, 2015. [Placed in Library, See No. LT 4264/16/16]
(vi) Report of the Comptroller and Auditor General of India-Union Government (No. 4 of 2016) –(Communications and IT Sector) Sharing of Revenue by Private Telecom Service Providers during the years 2006-2007 to 2009-2010. [Placed in Library, See No. LT 4265/16/16]
(vii) Report of the Comptroller and Auditor General of India-Union Government (No. 5 of 2016) –Department of Revenue-Customs (Compliance Audit) for the year ended March, 2015. [Placed in Library, See No. LT 4266/16/16] (4) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 48 of the Life Insurance Corporation Act, 1956:-
(i) The Life Insurance Corporation of India Class I Officers (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.194(E) in Gazette of India dated 26th February, 2016.
(ii) The Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.195(E) in Gazette of India dated 26th February, 2016.
(iii) The Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.196(E) in Gazette of India dated 26th February, 2016.
(iv) The Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.98(E) in Gazette of India dated 22nd January, 2016.
(v) The Life Insurance Corporation of India, Class I Officers (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.28(E) in Gazette of India dated 14th January, 2016.
(vi) The Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.29(E) in Gazette of India dated 14th January, 2016.
(vii) The Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Amendment Rules, 2016 published in Notification No. G.S.R.30(E) in Gazette of India dated 14th January, 2016.
(viii) The Life Insurance Corporation of India (Special Area Allowance) Amendment Rules, 2016 published in Notification No. G.S.R.31(E) in Gazette of India dated 14th January, 2016.
(ix) The Life Insurance Corporation of India Class III Employees (Special Allowance for Passing Examination) Amendment Rules, 2016 published in Notification No. G.S.R.32(E) in Gazette of India dated 14th January, 2016.
[Placed in Library, See No. LT 4267/16/16] (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (5) of Section 17A of the General Insurance Business (Nationalisation) Act, 1972:-
(i) The General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Amendment Scheme, 2016 published in Notification No. S.O.233(E) in Gazette of India dated 23rd January, 2016.
(ii) The General Insurance (Rationalisation of Pay Scales and other Conditions of Development Staff) Amendment Scheme, 2016 published in Notification No. S.O.234 (E) in Gazette of India dated 23rd January, 2016.
(iii) The General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2016 published in Notification No. S.O.235(E) in Gazette of India dated 23rd January, 2016.
(iv) The General Insurance (Employees’) Pension Amendment Scheme, 2016 published in Notification No. S.O.236(E) in Gazette of India dated 23rd January, 2016.
(v) The General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Second Amendment Scheme, 2016 published in Notification No. S.O.238(E) in Gazette of India dated 25th January, 2016.
(vi) The General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Development Staff) Second Amendment Scheme, 2016 published in Notification No. S.O.239(E) in Gazette of India dated 25th January, 2016.
(vii) The General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Second Amendment Scheme, 2016 published in Notification No. S.O.240(E) in Gazette of India dated 25th January, 2016.
[Placed in Library, See No. LT 4268/16/16] (6) A copy each of the following papers (Hindi and English versions):-
(i) Detailed Demands for Grants of the Parliament, Secretariats of the President and Vice-President for the year 2016-2017.
(ii) Outcome Budget of the Ministry of Finance for the year 2016-2017. [Placed in Library, See No. LT 4269/16/16]
THE MINISTER OF STATE IN THE MINISTRY OF INFORMATION AND BROADCASTING (COL. RAJYAVARDHAN RATHORE): Madam, I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the Ministry of Information and Broadcasting for the year 2016-2017.
[Placed in Library, See No. LT 4270/16/16] 12.04 hours MESSAGES FROM RAJYA SABHA AND BILL AS PASSED BY RAJYA SABHA