Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 10 June, 2014
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 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 2011-2012, alongwith Audited Accounts.
(ii) 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 2011-2012.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 39/16/14) THE MINISTER OF HEALTH AND FAMILY WELFARE (DR. HARSH VARDHAN): I beg to lay on the Table:-
(1) A copy of the Transplantation of Human Organs and Tissues Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 218(E) in Gazette of India dated 27th March, 2014 under sub-section (3) of Section 24 of the Transplantation of Human Organs and Tissues Act, 1994.
(Placed in Library, See No. LT 40/16/14) (2) A copy of the Drugs and Cosmetics (2nd Amendment) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 346(E) in Gazette of India dated 21st May, 2014 under Section 38 of the Drugs and Cosmetics Act, 1940.
(Placed in Library, See No. LT 41/16/14) THE MINISTER OF STATE OF THE MINISTRY OF PLANNING, MINISTER OF STATE OF THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION, AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (SHRI RAO INDERJIT SINGH): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the BEML Limited and the Department of Defence Production, Ministry of Defence, for the year 2014-2015.
(Placed in Library, See No. LT 42/16/14) THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY, MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table:-
(1) A copy of the Competition Commission of India (Salary, Allowances and other Terms and Conditions of Service of Chairperson and other Members) Amendment Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 164(E) in Gazette of India dated 8th March, 2014 under sub-section (3) of Section 63 of the Competition Act, 2002.
(Placed in Library, See No. LT 43/16/14) (2) A copy of the Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2014 (Hindi and English versions) published in Notification No. F.No.CCI/Amend/Comb. Regl./2014 in Gazette of India dated 28th March, 2014 under sub-section (3) of Section 64 of the Competition Act, 2002.
(Placed in Library, See No. LT 44/16/14) (3) A copy each of the following Notifications (Hindi and English versions) under Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) The Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) (Fifth Amendment) Regulations, 2013 published in Notification No. F. No. IRDA/Reg./2/85/2014 in Gazette of India dated 28th January, 2014.
(ii) The Insurance Regulatory and Development Authority (Licensing of Insurance Agents) (Amendment) Regulations, 2013 published in Notification No. F. No. IRDA/Reg./3/86/2014 in Gazette of India dated 28th January, 2014.
(iii) The Insurance Surveyors and Loss Assessors (Licensing, Professional Requirements and Code of Conduct) (Second Amendment) Regulations, 2013 published in Notification No. F. No. IRDA/Reg./4/87/2014 in Gazette of India dated 28th January, 2014.
(iv) The Insurance Regulatory and Development Authority (Conditions of Service of Officers and Other Employees) (Third Amendment) Regulations, 2014 published in Notification No. F. No. IRDA/Reg./5/88/2014 in Gazette of India dated 21st February, 2014.
(v) The Insurance Regulatory and Development Authority (Third Party Administrators-Health Services) (Second Amendment) Regulations, 2013 published in Notification No. F. No. IRDA/Reg./1/84/2014 in Gazette of India dated 28th January, 2014.
(vi) The Insurance Regulatory and Development Authority (Insurance Brokers) Regulations, 2013 published in Notification No. F. No. IRDA/Reg./25/83/2013 in Gazette of India dated 10th December, 2013.
(vii) The Insurance Regulatory and Development Authority (Web Aggregators) Regulations, 2013 published in Notification No. F. No. IRDA/Reg./22/80/2013 in Gazette of India dated 10th December, 2013.
(Placed in Library, See No. LT 45/16/14) (4) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) G.S.R. 112(E) published in Gazette of India dated 25th February, 2014 containing corrigendum to the Notification No. G.S.R. 516(E) dated 30th July, 2013.
(ii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Second Amendment) Regulations, 2014 published in Notification No. G.S.R. 189(E) in Gazette of India dated 19th March, 2014.
(iii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Third Amendment) Regulations, 2014 published in Notification No. G.S.R. 190(E) in Gazette of India dated 19th March, 2014.
(iv) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 270(E) in Gazette of India dated 7th April, 2014.
(v) The Foreign Exchange Management (Crystallization of Inoperative Foreign Currency Deposits) Regulations, 2014 published in Notification No. G.S.R. 271(E) in Gazette of India dated 7th April, 2014.
(vi) The Foreign Exchange Management (Manner of Receipt and Payment) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 322(E) in Gazette of India dated 7th May, 2014.
(vii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 323(E) in Gazette of India dated 7th May, 2014.
(viii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2014 published in Notification No. G.S.R. 361(E) in Gazette of India dated 27th May, 2014.
(ix) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Sixth Amendment) Regulations, 2014 published in Notification No. G.S.R. 370(E) in Gazette of India dated 30th May, 2014.
(x) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fifth Amendment) Regulations, 2014 published in Notification No. G.S.R. 371(E) in Gazette of India dated 30th May, 2014.
(xi) The Foreign Exchange Management (Establishment in India of Branch or Office or other Place of Business) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 372(E) in Gazette of India dated 30th May, 2014.
(xii) The Foreign Exchange Management (Foreign Exchange Derivative Contracts) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 374(E) in Gazette of India dated 2nd June, 2014.
(xiii) The Foreign Exchange Management (Export of Goods and Services) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 362(E) in Gazette of India dated 27th May, 2014.
(xiv) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Eighth Amendment) Regulations, 2014 published in Notification No. G.S.R. 400(E) in Gazette of India dated 12th June, 2014.
(xv) The Foreign Exchange Management (Export and Import of Currency) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 399(E) in Gazette of India dated 12th June, 2014.
(Placed in Library, See No. LT 46/16/14) (5) A copy each of the following Notifications (Hindi and English versions) under Section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970/1980:-
(i) The Andhra Bank Officer Employees’ (Acceptance of jobs in Private Sector Concerns after Retirement) Amendment Regulations, 2013 published in Notification No. 666/20/IR/420 in Gazette of India dated 8th January, 2014.
(ii) The Andhra Bank (Employees’) Pension (Amendment) Regulations, 2013 published in Notification No. 666/3/P/241 in Gazette of India dated 8th January, 2014.
(iii) The Bank of Baroda Officer Bank Employees’ (Acceptance of jobs in Private Sector Concerns after Retirement) Amendment Regulations, 2013 published in Notification No. BCC/HRM/IL/105/9355-A in Gazette of India dated 7th January, 2014.
(iv) The Bank of Baroda (Employees’) Pension (Amendment) Regulations, 2013 published in Notification No. BCC/HRM/IL/105/9355-B in Gazette of India dated 12th March, 2014.
(v) The Union Bank of India (Employees’) Pension (Amendment) Regulations, 2013 published in Notification No. 155 in Gazette of India dated 21st May, 2014.
(vi) The Union Bank of India Officer Employees’ (Acceptance of Jobs in Private Sector Concerns after Retirement) Amendment Regulations, 2013 published in Notification No. 8 in weekly Gazette of India dated 28th February, 2014.
(vii) The Union Bank of India (Employees’) Pension (Amendment) Regulations, 2013 published in Notification No. 1/2013 in weekly Gazette of India dated 11th April, 2014.
(viii) The Canara Bank Officer Employees’ (Acceptance of Jobs in Private Sector Concerns after Retirement) Amendment Regulations, 2013 published in Notification No. HRW;IRS:SJ:1:2306:2013 in Gazette of India dated 22nd February, 2014.
(6) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) to (iii) of (5) above.
(Placed in Library, See No. LT 47/16/14) (7) A copy of the Memorandum of Understanding (Hindi and English versions) between the India Trade Promotion Organisation and the Department of Commerce, Ministry of Commerce and Industry for the year 2014-2015.
(Placed in Library, See No. LT 48/16/14) (8) 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.123(E) published in Gazette of India dated 26th February, 2014 together with an explanatory memorandum seeking to impose safeguard duty on imports of Sodium Nitrite into India at the rate of 30% ad valorem minus anti-dumping duty, with effect from 26th February, 2014 to 25th February, 2015 (both days inclusive) and the rate of 28% ad valorem minus anti-dumping duty, with effect from 26th February, 2015 to 25th May, 2015 (both days inclusive).
(ii) G.S.R.178(E) published in Gazette of India dated 11th March, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Acetone’, originating in, or exported from European Union, South Africa, Singapore and the United States of America, for a further period of five years pursuant to the final findings of the sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.179(E) published in Gazette of India dated 11th March, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Meta Phenylene Diamine, originating in, or exported from the People’s Republic of China, for a period of five years from the date of imposition of provisional anti-dumping duty, that is, 22nd March, 2013 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(iv) G.S.R.181(E) published in Gazette of India dated 12th March, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty, imposed on imports of Plain Medium Density Fibre Board of thickenss 6mm and above, originating in, or exported from the People’s Republic of China, Malaysia, Thailand and Sri Lanka, for a further period of one year i.e., upto and inclusive of the 26th day of February, 2015.
(v) G.S.R.193(E) published in Gazette of India dated 19th March, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Red Phosphorous, excluding red phosphorous used in electronic applications, originating in, or exported from, the People’s Republic of China, for a period of five years pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(vi) G.S.R.194(E) published in Gazette of India dated 19th March, 2014 together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of ‘Sodium Nitrate’, originating in, or exported from the European Union, the People’s Republic of China, Ukraine and Korea RP, for a period of six months pursuant to the preliminary findings of investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(vii) G.S.R.280(E) published in Gazette of India dated 11th April, 2014 together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of Cast Aluminium Alloy Wheels or Alloy Road Wells used in motor vehicles, originating in, or exported from the People’s Republic of China, Korea RP and Thailand for a period of six months pursuant to the preliminary findings of investigation conducted by the Directorate General of Anti-dumping and Allied Duties.
(viii) G.S.R.329(E) published in Gazette of India dated 9th May, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of “Vitamin-E all forms excluding natural forms”, originating in, or exported from, the People’s Republic of China for a further period of one year i.e. upto and inclusive of 26th March, 2015, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties.
(ix) G.S.R.330(E) published in Gazette of India dated 9th May, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of “Flax Fabric”, originating in, or exported from, the People’s Republic of China and Hongkong for a further period of one year i.e. upto and inclusive of 25th March, 2015, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties.
(x) G.S.R.331(E) published in Gazette of India dated 9th May, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of “All Fully Drawn or Fully Oriented Yarn/Spin Draw Yarn/Flat Yarn of Polyester”, originating in, or exported from, the People’s Republic of China and Thailand for a further period of one year i.e. upto and inclusive of 25th March, 2015, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties.
(xi) G.S.R.332(E) published in Gazette of India dated 9th May, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 302011-Cus., dated 4th March, 2011.
(xii) G.S.R.337(E) published in Gazette of India dated 12th May, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of Cold Rolled Flat Products of Stainless Steel, originating in, or exported from, People’s Republic of China, Korea RP, European Union, South Africa, Taiwan (Chinese Taipei), Thailand and United States of America for a further period of one year i.e. upto and inclusive of 21st April, 2015, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties.
(xiii) G.S.R.342(E) published in Gazette of India dated 16th May, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of ‘Nylon Tyre Cord Fabric”, originating in, or exported from the People’s Republic of China for a further period of one year i.e. upto and inclusive of 28th April, 2015, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties.
(xiv) G.S.R.343(E) published in Gazette of India dated 16th May, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Peroxosulphates’, originating in, or exported from the United States of America and Taiwan, for a period of five years pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xv) G.S.R.344(E) published in Gazette of India dated 16th May, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Phenol’, originating in, or exported from Chinese Taipei and the United States of America, for a period of six months pursuant to the preliminary findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xvi) G.S.R.347(E) published in Gazette of India dated 21st May, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of “Methylene Chloride”, originating in, or exported from the European Union, United States of America and Korea RP, for a period of five years from the date of imposition of the provisional anti-dumping duty, that is, 21st October, 2013 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xvii) G.S.R.391(E) published in Gazette of India dated 9th June, 2014, together with an explanatory memorandum seeking to levy anti-dumping duty on imports of Presensitised Positive Offset Aluminium Plates, originating in, or exported from the People’s Republic of China, for a period of five years pursuant to the final findings in Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xviii) G.S.R.404(E) published in Gazette of India dated 13th June, 2014, together with an explanatory memorandum seeking to levy anti-dumping duty on imports of ‘homopolymer of vinyl chloride monomer, originating in, or exported from the European Union, and Mexico, for a period of five years pursuant to the final findings in Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xix) G.S.R.405(E) published in Gazette of India dated 13th June, 2014, together with an explanatory memorandum seeking to levy anti-dumping duty on imports of ‘homopolymer of vinyl chloride monomer, originating in, or exported from the Taiwan, the People’s Republic of China, Indonesia, Japan, Malaysia, Thailand and the United States of America, for a period of five years pursuant to the final findings in Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xx) G.S.R.414(E) published in Gazette of India dated 19th June, 2014, together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of ‘all kinds of plastic processing or injection moulding machines’, originating in, or exported from the People’s Republic of China, for a further period of one years i.e. upto and inclusive of 11th May, 2015, pending outcome of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(Placed in Library, See No. LT 49/16/14) (9) 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.121(E) published in Gazette of India dated 26th February, 2014 together with an explanatory memorandum rescinding Notification No. 17/2013-CE(NT) dated 31st December, 2013.
(ii) G.S.R.122(E) published in Gazette of India dated 26th February, 2014 together with an explanatory memorandum rescinding Notification No. 18/2013-CE(NT) dated 31st December, 2013.
(iii) The Central Excise (Amendment) Rules, 2014 published in Notification No. G.S.R. 134(E) in Gazette of India dated 1st March, 2014, together with an explanatory memorandum.
(iv) The CENVAT Credit (Fourth Amendment) Rules, 2014 published in Notification No. G.S.R. 135(E) in Gazette of India dated 1st March, 2014, together with an explanatory memorandum.
(v) G.S.R. 136(E) published in Gazette of India dated 1st March, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 35/2001-CE(N.T.), dated 26th June, 2001.
(vi) G.S.R. 137(E) published in Gazette of India dated 1st March, 2014, together with an explanatory memorandum seeking to prescribe a revised Quarterly Return form to be submitted by specified categories of registrants including importers.
(vii) G.S.R.201(E) published in Gazette of India dated 21st March, 2014 together with an explanatory memorandum rescinding Notification No. 6/2012-CE(NT) dated 13th March, 2012.
(viii) The Central Excise (Second Amendment) Rules, 2014 published in Notification No. G.S.R. 202(E) in Gazette of India dated 21st March, 2014, together with an explanatory memorandum.
(ix) The CENVAT Credit (Fifth Amendment) Rules, 2014 published in Notification No. G.S.R. 203(E) in Gazette of India dated 21st March, 2014, together with an explanatory memorandum.
(x) G.S.R.204(E) published in Gazette of India dated 21st March, 2014 together with an explanatory memorandum superseding Notification No. 05/2012-CE(NT) dated 12th March, 2012.
(xi) G.S.R.106(E) published in Gazette of India dated 24th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 30/2012-CE dated 9th July, 2012.
(xii) G.S.R.90(E) published in Gazette of India dated 17th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-CE dated 17th March, 2012.
(xiii) The CENVAT Credit (Third Amendment) Rules, 2014 published in Notification No. G.S.R. 108(E) in Gazette of India dated 24th February, 2014, together with an explanatory memorandum.
(xiv) G.S.R.139(E) published in Gazette of India dated 3rd March, 2014, together with an explanatory memorandum seeking to notifying procedure, safeguards, conditions and limitations for grant of refund of CENVAT credit under Rule 5B of CENVAT Credit Rules, 2004 under Rule 5B of CENVAT Credit Rules, 2004 to service provider providing certain services.
(Placed in Library, See No. LT 50/16/14) (10) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of section 94 of the Finance Act, 1994:-
(i) G.S.R.107(E) published in Gazette of India dated 24th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 6/2013-Service Tax dated 18th April, 2013.
(ii) The Service Tax Third (Amendment) Rules, 2013 published in Notification No. G.S.R. 749(E) in Gazette of India dated 22nd November, 2013, together with an explanatory memorandum.
(iii) G.S.R.91(E) published in Gazette of India dated 17th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 25/2012-Service Tax dated 20th June, 2012.
(Placed in Library, See No. LT 51/16/14) (11) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.92(E) published in Gazette of India dated 17th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(ii) G.S.R.93(E) published in Gazette of India dated 17th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(iii) G.S.R.245(E) published in Gazette of India dated 1st April, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 96/2008-Cus., dated 13th August, 2008.
(iv) G.S.R.255(E) published in Gazette of India dated 1st April, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(v) G.S.R.105(E) published in Gazette of India dated 24th February, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 93/2009-Cus., dated 11th September, 2009.
(Placed in Library, See No. LT 52/16/14) (12) A copy of the Life Insurance Corporation of India (Special allowance for In-house Development of Actuarial Capability) Amendment Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 334(E) in Gazette of India dated 12th May, 2014 under sub-section (3) of Section 48 of the Life Insurance Corporation Act, 1956.
(Placed in Library, See No. LT 53/16/14) (13) A copy of the Government Securities (Amendment) Regulations, 2014 (Hindi and English versions) published in Notification No. DGBA.CDD. 5434/11.22.001/2013-14 in Gazette of India dated 2nd April, 2014 under sub-section (3) of Section 32 of the Government Securities Act, 2006.
(Placed in Library, See No. LT 54/16/14) (14) A copy of Notification No. S.O. 1424(E) (Hindi and English versions) published in Gazette of India dated 2nd June, 2014, regarding constitution of the Fourteenth Finance Commission under Article 280 of the Constitution read with Section 6 and 8 of the Finance Commission (Miscellaneous Provisions) Act, 1951.
(Placed in Library, See No. LT 55/16/14) (15) A copy of the 22nd Progress Report (Hindi and English versions) on the Action Taken pursuant to the Recommendations of the Joint Parliamentary Committee on Stock Market Scam and matters relating thereto, June, 2014.
(Placed in Library, See No. LT 56/16/14) (16) A copy of the Reserve Bank of India Pension (Amendment) Regulations, 2012 (Hindi and English versions) published in Notification No. HRMD co. No. 3809/21/01/2012-2013 in weekly Gazette of India dated 18th January, 2013 under sub-section (4) of Section 54 of the Reserve Bank of India Act, 1934.
(17) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (16) above.
(Placed in Library, See No. LT 57/16/14)