Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 30 March, 2012
> Title : Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, Papers to be laid on the Table of the House.
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Medical Council of India, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Medical Council of India, New Delhi, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6436/15/12) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Health and Family Welfare, New Delhi, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Institute of Health and Family Welfare, New Delhi, for the year 2010-2011, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Health and Family Welfare, New Delhi, for the year 2010-2011. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. (Placed in Library, See No. LT 6437/15/12) (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Lokopriya Gopinath Bordoloi Regional Institute of Mental Health, Tezpur, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lokopriya Gopinath Bordoloi Regional Institute of Mental Health, Tezpur, for the year 2010-2011. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT 6438/15/12) (7) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 20 of the Dentists Act, 1948:-
(i) The “Screening Test (1st Amendment) Regulations, 2010 published in Notification No. DE-147-2010 in Gazette of India dated 8th December, 2010.
(ii) The Dental Council of India Revised BDS Course (4th Amendment) Regulations, 2011 published in Notification No. DE-130-2011 in Gazette of India dated 9th December, 2011.
(iii) The Dental Council of India Revised BDS Course (3rd Amendment) Regulations, 2011 published in Notification No. DE-130-2011 in Gazette of India dated 25th August, 2011.
(iv) The Dental Council of India Revised BDS Course (2nd Amendment) Regulations, 2010 published in Notification No. DE-175-2010 in Gazette of India dated 29th October, 2010.
(v) The DCI Regulations on Curbing the Menace of Ragging in Dental Colleges, 2009 published in Notification No. DE-167-2008 in Gazette of India dated 13th August, 2009.
(vi) The ‘Dental Council of India Screening Test Regulations, 2009 published in Notification No. DE-147-2009 in Gazette of India dated 13th August, 2009.
(vii) The ‘Dental Council of India (Miscellaneous) Regulations, 2007 published in Notification No. DE-130-2007 in Gazette of India dated 29th June, 2007.(8)
Seven statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
(Placed in Library, See No. LT 6439/15/12) (9) A copy of the Drugs and Cosmetics (2nd Amendment) Rules, 2012 (Hindi and English versions) published in the Notification No. G.S.R. 76(E) in Gazette of India dated 8th February, 2012 under Section 38 of the Drugs and Cosmetics Act, 1940. (Placed in Library, See No. LT 6440/15/12) … (Interruptions)
THE MINISTER OF ROAD TRANSPORT AND HIGHWAYS (DR. C.P. JOSHI): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Road Transport and Highways for the year 2012-2013.
(Placed in Library, See No. LT 6445/15/12) (2) Outcome Budget of the Ministry of Road Transport and Highways for the year 2012-2013. (Placed in Library, See No. LT 6446/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): On behalf of Kumari Selja, I begto lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Lakshadweep Building Development Board, Kavaratti, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lakshadweep Building Development Board, Kavaratti, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6447/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF TOURISM (SHRI SULTAN AHMED): On behalf of Shri Subodh Kant Sahay, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Tourism for the year 2012-2013.
(Placed in Library, See No. LT 6448/15/12) (2) Outcome Budget of the Ministry of Tourism for the year 2012-2013.
(Placed in Library, See No. LT 6449/15/12) … (Interruptions)
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF WATER RESOURCES (SHRI PAWAN KUMAR BANSAL): I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the Ministry of Water Resources for the year 2012-2013. (Placed in Library, See No. LT 6450/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COAL (SHRI PRATIK PATIL): On behalf of Shri Sriprakash Jaiswal, I beg to lay on the Table a copy of the Notification G.S.R. 46(E) (Hindi and English versions) published in Gazette of India dated the 25th January, 2012, making certain amendments in the Second Schedule, mentioned therein, to the Mines and Minerals (Development and Regulation) Act, 1957 under sub-section (1) of Section 28 of the said Act. (Placed in Library, See No. LT 6451/15/12) … (Interruptions)
THE MINISTER OF TRIBAL AFFAIRS AND MINISTER OF PANCHAYATI RAJ (SHRI V. KISHORE CHANDRA DEO): 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 National Scheduled Tribes Finance and Development Corporation, New Delhi, for the year 2010-2011.
(ii) Annual Report of the National Scheduled Tribes Finance and Development Corporation, New Delhi, for the year 2010-2011, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 6452/15/12) (3) A copy each of the following papers (Hindi and English versions):- (i) Detailed Demands for Grants of the Ministry of Panchayati Raj for the year 2012-2013. (Placed in Library, See No. LT 6453/15/12) (ii) Detailed Demands for Grants of the Ministry of Tribal Affairs for the year 2012-2013. (Placed in Library, See No. LT 6454/15/12) (iii) Outcome Budget of the Ministry of Tribal Affairs for the year 2012-2013. (Placed in Library, See No. LT 6455/15/12) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF MINES (SHRI DINSHA PATEL): I beg to lay on the Table a copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Mines for the year 2012-2013. (Placed in Library, See No. LT 6456/15/12) … (Interruptions)
THE MINISTER OF CIVIL AVIATION (SHRI AJIT SINGH): I beg to lay on the Table:-
(1) A copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Civil Aviation for the year 2012-2013.
(Placed in Library, See No. LT 6441/15/12) (2) A copy of the Annual Accounts (Hindi and English versions) of the Airports Economic Regulatory Authority of India, New Delhi, for the year 2010-2011, together with Audit Report 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 6442/15/12) (4) A copy of the Aircraft (Amendment) Rules, 2012 (Hindi and English versions) published in the Notification No. G.S.R. 64(E) in Gazette of India dated the 3rd February, 2012 under Section 14A of the Aircraft Act, 1934, together with an explanatory note. (Placed in Library, See No. LT 6443/15/12) (5) A copy of the Outcome Budget (Hindi and English versions) of the Ministry of Civil Aviation for the year 2012-2013. (Placed in Library, See No. LT 6444/15/12) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI KRISHNA TIRATH): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Women and Child Development for the year 2012-2013.
(Placed in Library, See No. LT 6457/15/12) (2) Outcome Budget of the Ministry of Women and Child Development for the year 2012-2013. (Placed in Library, See No. LT 6458/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): On behalf of Prof. K.V. Thomas, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the National Co-operative Consumers’ Federation of India Limited, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Co-operative Consumers’ Federation of India Limited, New Delhi, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6459/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (SHRI JYOTIRADITYA M. SCINDIA): I beg to lay on the Table:-
(1) A copy of the Outcome Budget (Hindi and English versions) of the Department of Commerce, Ministry of Commerce and Industry, for the year 2012-2013.
(Placed in Library, See No. LT 6462/15/12) (2) A copy of the Notification No. G.S.R.99(E) (Hindi and English versions) published in Gazette of India dated 22nd February, 2012 containing corrigendum to the Notification No. G.S.R.65(E) dated 5th February, 2011 issued under sub-section (8) of Section 18 of the Explosives Act, 1884. (Placed in Library, See No. LT 6463/15/12) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF DEVELOPMENT OF NORTH EASTERN REGION AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI PABAN SINGH GHATOWAR): On behalf of Shrimati D. Purandeswari, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the University of Allahabad, Allahabad, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the University of Allahabad, Allahabad, for the year 2010-2011, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the University of Allahabad, Allahabad, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6464/15/12) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Manipur University, Imphal, for the year 2010-2011.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Manipur University, Imphal, for the year 2010-2011. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. (Placed in Library, See No. LT 6465/15/12) (5) A copy of the Annual Accounts (Hindi and English versions) of the Guru Ghasidas Vishwavidyalaya, Bilaspur, for the year 2010-2011, together with Audit Report thereon. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. (Placed in Library, See No. LT 6466/15/12) (7)
(i) A copy of the Annual Report (Hindi and English versions) of the Jharkhand Education Project Council, Ranchi, for the year 2009-2010, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Jharkhand Education Project Council, Ranchi, for the year 2009-2010. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. (Placed in Library, See No. LT 6467/15/12) (9)
(i) A copy of the Annual Report (Hindi and English versions) of the Arunachal Pradesh Rajya Mission Authority (Sarva Shiksha Abhiyan), Itanagar, for the year 2007-2008, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Arunachal Pradesh Rajya Mission Authority (Sarva Shiksha Abhiyan), Itanagar, for the year 2007-2008. (10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. (Placed in Library, See No. LT 6468/15/12) (11)
(i) A copy of the Annual Report (Hindi and English versions) of the Rajiv Gandhi University, Rono Hills, for the year 2010-2011.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Rajiv Gandhi University, Rono Hills, for the year 2010-2011. (12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above. (Placed in Library, See No. LT 6469/15/12) (13)
(i) A copy of the Annual Report (Hindi and English versions) of the University Grants Commission, New Delhi, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the University Grants Commission, New Delhi, for the year 2010-2011, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the University Grants Commission, New Delhi, for the year 2010-2011. (14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above. (Placed in Library, See No. LT 6470/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Jute Industries’ Research Association, Kolkata, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Jute Industries’ Research Association, Kolkata, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6471/15/12) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Ahmedabad Textile Industry’s Research Association, Ahmedabad, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Ahmedabad Textile Industry’s Research Association, Ahmedabad, for the year 2010-2011. (Placed in Library, See No. LT 6472/15/12) (4)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Carpet Technology, Bhadohi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Carpet Technology, Bhadohi, for the year 2010-2011. (5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above. (Placed in Library, See No. LT 6473/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): On behalf of Shri S.S. Palanimanickam, I beg to lay on the Table:-
(1) A copy of the Report (Hindi and English versions) on Trend and Progress of Housing in India (National Housing Bank) for the year ended June, 2011 under Section 42 of the National Housing Bank Act, 1987.
(Placed in Library, See No. LT 6474/15/12) (2) A copy of the Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2011 (Hindi and English versions) published in Notification No. G.S.R.905(E) in Gazette of India dated 28th December, 2011, under Section 77 of the Narcotic Drugs and Psychotropic Substances Act, 1985, together with an explanatory memorandum. (Placed in Library, See No. LT 6475/15/12) (3) 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.942(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 07/2010-Service Tax, dated 27th February, 2010.
(ii) G.S.R.943(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 08/2010-Service Tax, dated 27th February, 2010.
(iii) G.S.R.944(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 09/2010-Service Tax, dated 27th February, 2010.
(iv) G.S.R.945(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum superseding in the Notification No. 17/2009-Service Tax, dated 7th July, 2009.
(Placed in Library, See No. LT 6476/15/12) (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.824(E) published in Gazette of India dated 18th November, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 3/2005-C.E. dated 24th February, 2005.
(ii) G.S.R.937(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments, in the two notifications, mentioned therein.
(iii) G.S.R.938(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments, in the nine notifications, mentioned therein.
(iv) G.S.R.939(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 26/2001-C.E. dated 11th May, 2001.
(v) G.S.R.940(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 21/2005-C.E. dated 13th May, 2005.
(vi) G.S.R.941(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 49/2008-C.E. (N.T.) dated 24th December, 2008.
(vii) G.S.R.1(E) published in Gazette of India dated 3rd January, 2012 together with an explanatory memorandum making certain amendments, in the two notifications, mentioned therein.
(viii) G.S.R.25(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 5/2006-C.E. dated 1st March, 2006.
(ix) G.S.R.26(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 23/2003-C.E. dated 31st March, 2003.
(x) G.S.R.81(E) published in Gazette of India dated 9th February, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 64/95-C.E. dated 16th March, 1995.
(xi) The CENVAT Credit (First Amendment) Rules, 2012 published in Notification No. G.S.R.83(E) in Gazette of India dated 9th February, 2012, together with an explanatory memorandum.
(xii) The CENVAT Credit (Second Amendment) Rules, 2012 published in Notification No. G.S.R.138(E) in Gazette of India dated 12th March, 2012, together with an explanatory memorandum.
(xiii) The CENVAT Credit (First Amendment) Rules, 2012 published in Notification No. G.S.R.139(E) in Gazette of India dated 12th March, 2012, together with an explanatory memorandum.
(xiv) G.S.R.140(E) published in Gazette of India dated 12th March, 2012, together with an explanatory memorandum laying down the procedure for imposition of restrictions on and withdrawal of certain facilities from a manufacturer, first stage or second stage dealer, or an exporter including a merchant exporter who is prima facie found to be involved in specified offences..
(xv) G.S.R.142(E) published in Gazette of India dated 13th March, 2012 together with an explanatory memorandum superceding Notification No. 1/2007-C.E.(N.T) dated 19th January, 2007.
(xvi) G.S.R.916(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. G.S.R. 541(E) dated 18th July, 2011.
(xvii) The Central Excise (Fifth Amendment) Rules, 2011 published in Notification No. G.S.R.917(E) in Gazette of India dated 30th December, 2011, together with an explanatory memorandum.
(xviii) G.S.R.918(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum appointing the Customs Officers of the rank, mentioned therein, and invests with them with all the powers conferred by or under the Central Excise Act, 1944 and Rules made there under and the powers under Chapter 5 of the Finance Act, 1944 in relation to the service tax refunds arising out of Notification No. 52/2011-Service Tax dated 30.12.2011 and all matters arising there under in the jurisdiction mentioned in Notification No. 15.2002-Cus.(N.T.) dated 07.03.2002.
(xix) G.S.R.100(E) published in Gazette of India dated 22th February, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 21/2004-C.E(N.T.) dated 6th September, 2004.
(Placed in Library, See No. LT 6477/15/12) (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.829(E) published in Gazette of India dated 23rd November, 2011 together with an explanatory memorandum seeking to impose definitive Anti Dumping Duty on “Opal Glassware” originating in or exported from China PR, when imported in to India.
(ii) G.S.R.837(E) published in Gazette of India dated 25th November, 2011 together with an explanatory memorandum, imposing definitive anti dumping duty on the imports of Hot Rolled Flat Products of Stainless Steel of ASTM Grade 304 with all its variants, mentioned therein, originating in, or exported from, European Union, Korea RP, South Africa, Taiwan and USA and imported into India, at rates recommended in the Final Finding of anti-dumping investigation of the designated authority.
(iii) G.S.R.884(E) published in Gazette of India dated 15th August, 2011 together with an explanatory memorandum seeking to provide provisional assessment to imports of ceramic glazed tiles other than vitrified tiles, originating in, or exported from China PR by M/s Gaoyao Marshal Ceramics Co. Ltd China PR (producer) through M/s Foshan Dihai Trading Development Co. Ltd.-China PR (exporter), pending the outcome of New Shipper Review.
(iv) G.S.R.889(E) published in Gazette of India dated 20th December, 2011 together with an explanatory memorandum seeking to extend levy of anti-dumping duty imposed on imports of ‘Sodium Hydrosulphite’, originating in, or exported from, the People’s Republic of China, upto and inclusive of 13th October, 2012, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(v) G.S.R.890(E) published in Gazette of India dated 20th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 15/2008-Cus., dated 5th February, 2008.
(vi) The Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Second Amendment Rules, 2011 published in Notification No. G.S.R.855(E) in Gazette of India dated 1st December, 2011, together with an explanatory memorandum.
(vii) G.S.R.934(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 119/2010-Cus., dated 19th November, 2010.
(viii) G.S.R.2(E) published in Gazette of India dated 6th January, 2012 together with an explanatory memorandum seeking to extend levy of anti-dumping duty imposed on imports of ‘Caustic Soda’, originating in, or exported from, Saudi Arabia, Iran, Japan, USA and France upto and inclusive of 1st September, 2012, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(ix) G.S.R.12(E) published in Gazette of India dated 13th January, 2012 together with an explanatory memorandum seeking to levy anti-dumping duty at specified rates on imports of Silk Fabrics 20-100 gms per metre, originating in, or exported from the People’s Republic of China, for a further period of five years pursuant to the final findings of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(x) G.S.R.13(E) published in Gazette of India dated 13th January, 2011 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of Nylon filament yarn, originating in, or exported from the People’s Republic of China, Chinese Taipei, Malaysia, Thailand and Korea PR for a further period of five years pursuant to the final findings of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(xi) G.S.R.14(E) published in Gazette of India dated 13th January, 2011 together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of Phosphoric Acid of all grades and concentrations, originating in, or exported from Israel and Taiwan and imported into India, for a period not exceeding six months.
(xii) G.S.R.15(E) published in Gazette of India dated 13th January, 2012 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of Cellophane Transparent Film, originating in, or exported from, the People’s Republic of China for a further period of five years pursuant to the final findings of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(xiii) G.S.R.16(E) published in Gazette of India dated 13th January, 2012 together with an explanatory memorandum seeking to rescind Notification No. 136/2009-Cus., dated 9th December, 2009.
(xiv) G.S.R.17(E) published in Gazette of India dated 13th January, 2012 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of Saccharin, originating in, or exported from, the People’s Republic of China for a period of five years pursuant to the final findings of Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(xv) G.S.R.21(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 70/2010-Cus., dated 25th June, 2010.
(xvi) G.S.R.29(E) published in Gazette of India dated 17th January, 2012 together with an explanatory memorandum seeking to impose provisional safeguard duty at the rate of 10% ad-valorem on imports of Phthalic anhydride, imported into India, for a period of 180 days, from the publication of this notification in the official Gazette.
(xvii) The Refund of Anti-Dumping Duty (Paid in Excess of Actual Margin of Dumping) Rules, 2012 published in Notification No. G.S.R.35(E) published in Gazette of India dated 19th January, 2012, together with an explanatory memorandum.
(xviii) The Custom Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Amendment Rules, 2012 published in Notification No. G.S.R.36(E) published in Gazette of India dated 19th January, 2012, together with an explanatory memorandum.
(Placed in Library, See No. LT 6478/15/12) (xix) G.S.R.42(E) published in Gazette of India dated 24th January, 2012 together with an explanatory memorandum seeking to rescind Notification No. 91/2011-Cus., dated 20th September, 2011. (xx) G.S.R.43(E) published in Gazette of India dated 24th January, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Morpholine, originating in, or exported from, the People’s Republic of China, European Union and the United States of America and imported into India. (xxi) G.S.R.44(E) published in Gazette of India dated 24th January, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Geogrid/Geostrips/Geostraps made of polyester or Glass fiber in all its forms (including all widths and lengths), originating in, or exported from, the People’s Republic of China, and imported into India. (xxii) G.S.R.77(E) published in Gazette of India dated 8th February, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Coumarin, originating in, or exported from, the People’s Republic of China, in pursuance of the final findings of the designated authority. (xxiii) G.S.R.101(E) published in Gazette of India dated 22nd February, 2012 together with an explanatory memorandum rescinding Notification No. 58/2011-Cus., dated 8th July, 2011. (6) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R. 823(E) published in Gazette of India dated 18th November, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(ii) G.S.R. 850(E) published in Gazette of India dated 30th November, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 21/2002-Cus., dated 1st March, 2002.
(iii) G.S.R. 856(E) published in Gazette of India dated 1st December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 10/2008-Cus., dated 15th January, 2008.
(iv) G.S.R. 866(E) published in Gazette of India dated 5th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 20/2006-Cus., dated 1st March, 2006.
(v) G.S.R. 867(E) published in Gazette of India dated 5th December, 2011 together with an explanatory memorandum rescinding the Notification No. 78/2006-Cus., dated 8th August, 2006.
(vi) G.S.R. 888(E) published in Gazette of India dated 19th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(vii) G.S.R. 894(E) published in Gazette of India dated 23rd December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 96/2008-Cus., dated 13th August, 2008.
(viii) G.S.R. 895(E) published in Gazette of India dated 23rd December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 8/2011-Cus., dated 14th February, 2011.
(ix) G.S.R. 907(E) published in Gazette of India dated 28th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 85/2004-Cus., dated 31st August, 2004.
(x) G.S.R. 909(E) published in Gazette of India dated 29th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 101/2007-Cus., dated 11th September, 2007.
(xi) G.S.R. 910(E) published in Gazette of India dated 29th December, 2011 together with an explanatory memorandum making certain amendments, in the three notifications, mentioned therein.
(xii) G.S.R. 911(E) published in Gazette of India dated 29th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 20/2006-Cus., dated 1st March, 2006.
(xiii) G.S.R. 912(E) published in Gazette of India dated 29th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 69/2004-Cus., dated 9th July, 2004.
(xiv) G.S.R. 924(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 21/2002-Cus., dated 1st March, 2002.
(xv) G.S.R. 925(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments, in the six notifications, mentioned therein.
(xvi) G.S.R. 926(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 151/2009-Cus., dated 31st December, 2009.
(xvii) G.S.R. 927(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 152/2009-Cus., dated 31st December, 2009.
(xviii) G.S.R. 928(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(xix) G.S.R. 929(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum superseding Notification Nos. 67/2006-Cus. and 68/2006-Cus., dated 30th June, 2006.
(xx) G.S.R. 930(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 116/2010-Cus., dated 1st November, 2010.
(xxi) G.S.R. 931(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 46/2011-Cus., dated 1st June, 2011.
(xxii) G.S.R. 932(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 53/2011-Cus., dated 1st June, 2011.
(xxiii) G.S.R. 933(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(xxiv) G.S.R. 22(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 21/2002-Cus., dated 1st March, 2002.
(xxv) G.S.R. 23(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum superseding Notification No. 62/2004-Cus., dated 12th May, 2004.
(xxvi) G.S.R. 24(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum superseding Notification No. 172/1994-Cus., dated 30th September, 1994.
(xxvii) G.S.R. 31(E) published in Gazette of India dated 17th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 21/2002-Cus., dated 1st March, 2002.
(xxviii) G.S.R. 70(E) published in Gazette of India dated 7th February, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996. (xxix) G.S.R. 82(E) published in Gazette of India dated 9th February, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996. (xxx) G.S.R. 127(E) published in Gazette of India dated 9th March, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 104/2009-Cus., dated 14th September, 2009. (xxxi) G.S.R. 774(E) published in Gazette of India dated 21st September, 2010 together with an explanatory memorandum making certain amendments in the Notification No. 41/99-Cus., dated 28th April, 1999. (xxxii) The Bill of Entry (Electronic Declaration) Regulations, 2011 published in Notification No. G.S.R. 838(E) in Gazette of India dated 25th November, 2011, together with an explanatory memorandum. (xxxiii) The Shipping Bill (Electronic Declaration) Regulations, 2011 published in Notification No. G.S.R. 839(E) in Gazette of India dated 25th November, 2011, together with an explanatory memorandum. (xxxiv) The Customs (Provisional Duty Assessment) Regulations, 2011 published in Notification No. G.S.R. 840(E) in Gazette of India dated 25th November, 2011, together with an explanatory memorandum. (xxxv) S.O. 2684(E) published in Gazette of India dated 28th November, 2011 together with an explanatory memorandum superceding Notification No. 74/2011-Cus.(N.T.), dated 27th October, 2011. (xxxvi) S.O. 2723(E) published in Gazette of India dated 30th November, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xxxvii) S.O. 2798(E) published in Gazette of India dated 15th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xxxviii) S.O. 2914(E) published in Gazette of India dated 28th December, 2011 together with an explanatory memorandum superceding Notification No. 82/2011-Cus.(N.T.), dated 28th November, 2011. (xxxix) S.O. 2926(E) published in Gazette of India dated 30th December, 2011 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xl) S.O. 69(E) published in Gazette of India dated 13th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xli) S.O. 72(E) published in Gazette of India dated 16th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xlii) S.O. 81(E) published in Gazette of India dated 17th January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xliii) S.O. 189(E) published in Gazette of India dated 30th January, 2012 together with an explanatory memorandum superceding Notification No. 88/2011-Cus.(N.T.), dated 28th December, 2011. (xliv) S.O. 201(E) published in Gazette of India dated 31st January, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xlv) S.O. 291(E) published in Gazette of India dated 15th February, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (Placed in Library, See No. LT 6479/15/12) (7) A copy each of the following Notifications (Hindi and English versions) issued under Section 296 of the Income-tax Act, 1961:-
(i) The Centralised Processing of Returns Scheme, 2011 published in Notification No. S.O.16(E) in Gazette of India dated the 4th January, 2012, together with an explanatory memorandum.
(ii) The Centralised Processing of Returns Scheme, 2011 published in Notification No. S.O.17(E) in Gazette of India dated the 4th January, 2012, together with an explanatory memorandum.
(iii) The Income-tax (9th Amendment) Rules, 2011 published in Notification No. S.O.2724(E) in Gazette of India dated the 1st December, 2011, together with an explanatory memorandum.
(iv) The Income-tax (First Amendment) Rules, 2011 published in Notification No. S.O.5(E) in Gazette of India dated the 2nd January, 2012, together with an explanatory memorandum.
(Placed in Library, See No. LT 6479-A/15/12) (8) A copy each of the following Notifications (Hindi and English versions) issued under sub-section (6) of Section 9 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 & 1980:-
(i) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2011 published in Notification No. S.O.2736(E) in Gazette of India dated the 5th December, 2011.
(ii) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2011 published in Notification No. S.O.2737(E) in Gazette of India dated the 5th December, 2011.
(Placed in Library, See No. LT 6480/15/12) (9) A copy of the Consolidated Report (Hindi and English versions) on the working of Public Sector Banks as on 31st March, 2011. (Placed in Library, See No. LT 6481/15/12) (10) A copy of the IRDA (Issuance of Capital by Life Insurance Companies) Regulations, 2011 (Hindi and English versions) published in Notification No. F. No. IRDA/Reg./2/56/2011 in Gazette of India dated 14th November, 2011, under Section 27 of the Insurance Regulatory and Development Authority Act, 1999, together with an explanatory memorandum. (11) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (10) above. (Placed in Library, See No. LT 6482/15/12) (12) A copy of the Coinage of the One Hundred Fifty Rupees and Five Rupees coined to commemorate the occasion of “150th Birth Anniversary of Madan Mohan Malaviya” Rules, 2011 (Hindi and English versions) published in Notification No. G.S.R. 885(E) in Gazette of India dated 16th December, 2011, under sub-section (3) of Section 21 of the Coinage Act, 1906. (Placed in Library, See No. LT 6483/15/12) (13) 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. 28 of 2011-12)-Department of Revenue (Indirect Taxes-Central Excise) Compliance Audit for the year ended March, 2011.
(Placed in Library, See No. LT 6484/15/12)
(ii) Report of the Comptroller and Auditor General of India-Union Government (No. 29 of 2011-12)-Department of Revenue (Indirect Taxes-Service Tax) Compliance Audit for the year ended March, 2011. (Placed in Library, See No. LT 6485/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF EXTERNAL AFFAIRS (SHRIMATI PRENEET KAUR): I beg to lay on the Table a copy of the Outcome Budget (Hindi and English versions) of the Ministry of External Affairs for the year 2012-2013. (Placed in Library, See No. LT 6486/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF TOURISM (SHRI SULTAN AHMED): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Tourism and Travel Management, Gwalior, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Tourism and Travel Management, Gwalior, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6487/15/12) (3) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(a)
(i) Review by the Government of the working of the Utkal Ashok Hotel Corporation Limited, Puri, for the year 2010-2011.
(ii) Annual Report of the Utkal Ashok Hotel Corporation Limited, Puri, for the year 2010-2011, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 6488/15/12)
(b)
(i) Review by the Government of the working of the Kumarakruppa Frontier Hotels Private Limited, New Delhi, for the year 2010-2011.
(ii) Annual Report of the Kumarakruppa Frontier Hotels Private Limited, New Delhi, for the year 2010-2011, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (4) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. (Placed in Library, See No. LT 6489/15/12) (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Institute of Hotel Management Catering Technology and Applied Nutrition, Srinagar, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute of Hotel Management Catering Technology and Applied Nutrition, Srinagar, for the year 2010-2011. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. (Placed in Library, See No. LT 6490/15/12) (7)
(i) A copy of the Annual Report (Hindi and English versions) of the National Council for Hotel Management and Catering Technology, Noida, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Council for Hotel Management and Catering Technology, Noida, for the year 2010-2011. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (8) above. (Placed in Library, See No. LT 6491/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF INFORMATION AND BROADCASTING (DR. S. JAGATHRAKSHAKAN): 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 2012-2013. … (Interruptions)[K1] (Placed in Library, See No. LT 6492/15/12) THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): Madam, on behalf of Shri S. Gandhiselvan, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Unani Medicine, Bangalore, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Unani Medicine, Bangalore, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6493/15/12) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Voluntary Health Services, Chennai, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Voluntary Health Services, Chennai, for the year 2010-2011, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Voluntary Health Services, Chennai, for the year 2010-2011. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. (Placed in Library, See No. LT 6494/15/12) (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Institute for Post Graduate Teaching and Research in Ayurveda (Gujarat Ayurved University), Jamnagar, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute for Post Graduate Teaching and Research in Ayurveda (Gujarat Ayurved University), Jamnagar, for the year 2010-2011. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. (Placed in Library, See No. LT 6495/15/12) (7)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Ayurveda, Jaipur, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Ayurveda, Jaipur, for the year 2010-2011. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. (Placed in Library, See No. LT 6496/15/12) (9) 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 Indian Medicines Pharmaceutical Corporation Limited, Almora, for the year 2010-2011.
(ii) Annual Report of the Indian Medicines Pharmaceutical Corporation Limited, Almora, for the year 2010-2011, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.(10)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. (Placed in Library, See No. LT 6497/15/12) (11)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council of Homoeopathy, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council of Homoeopathy, New Delhi, for the year 2010-2011. (12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above. (Placed in Library, See No. LT 6498/15/12) (13)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Ayurvedic Sciences and Central Council for Research in Siddha, New Delhi, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Central Council for Research in Ayurvedic Sciences and Central Council for Research in Siddha, New Delhi, for the year 2010-2011, 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 Ayurvedic Sciences and Central Council for Research in Siddha, New Delhi, for the year 2010-2011. (14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above. (Placed in Library, See No. LT 6499/15/12) (15)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Unani Medicine, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Unani Medicine, New Delhi, for the year 2010-2011. (16) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (15) above. (Placed in Library, See No. LT 6500/15/12) (17) A copy of the Indian Medicine Central Council (Election) Amendment Rules, 2012 (Hindi and English versions) published in the Notification No. G.S.R. 151(E) in Gazette of India dated 15th March, 2012 under sub-section (3) of Section 36 of the Indian Medicine Central Council Act, 1970. (Placed in Library, See No. LT 6501/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI MILIND DEORA): Madam, on behalf of Shri Sachin Pilot, 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 Department of Information Technology(renamed as Department of Electronics and Information Technology)for the year 2012-2013.
(Placed in Library, See No. LT 6502/15/12)
(ii) Detailed Demands for Grants of the Department of Posts for the year 2012-2013.
(Placed in Library, See No. LT 6503/15/12)
(iii) Outcome Budget of the Department of Information Technology (renamed as Department of Electronics and Information Technology) for the year 2012-2013.
(Placed in Library, See No. LT 6504/15/12)
(2)
(i)
A copy of the Annual Report (Hindi and English versions) of the Semiconductor Integrated Circuit Layout Design Registry, New Delhi, for the year 2010-2011, alongwith Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Semiconductor Integrated Circuit Layout Design Registry, New Delhi, for the year 2010-2011. (Placed in Library, See No. LT 6505/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF POWER (SHRI K.C. VENUGOPAL): Madam, I beg to lay on the Table:- (1)
A copy of the Annual Report (Hindi and English versions) of the Joint Electricity Regulatory Commission (for State of Goa and Union Territories), Gurgaon, for the year 2010-2011, under the Electricity Act, 2003.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 6506/15/12) (3) A copy each of the following Notifications (Hindi and English versions) under Section 179 of the Electricity Act, 2003:-
(i) The Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012 published in Notification No. F. No. L-1/94/CERC/2011 in Gazette of India dated 7th February, 2012.
(ii) The Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) (First Amendment) Regulations, 2011 published in Notification No. F. No. L-1/44/CERC/2011 in Gazette of India dated 25th February, 2012. (4)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (ii) of (3) above. (Placed in Library, See No. LT 6507/15/12) (5) A copy of the Notification No. JERC-11/2010 (Hindi and English versions) published in Gazette of India dated 11th January, 2012, containing corrigendum to the Joint Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2010, issued under Section 182 of the Electricity Act, 2003.
(Placed in Library, See No. LT 6508/15/12) (6) A copy each of the following papers (Hindi and English versions):- (i) Detailed Demands for Grants of the Ministry of Power for the year 2012-2013. (Placed in Library, See No. LT 6509/15/12) (ii) Outcome Budget of the Ministry of Power for the year 2012-2013. (Placed in Library, See No. LT 6510/15/12) … (Interruptions)
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): Madam, on behalf of Shri Sudip Bandyopadhyay, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the International Institute for Population Sciences, Mumbai, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the International Institute for Population Sciences, Mumbai, for the year 2010-2011.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6511/15/12) … (Interruptions)
कृषि मंत्रालय में राज्य मंत्री तथा खाद्य प्रसंस्करण उद्योग मंत्रालय में राज्य मंत्री (डॉ. चरण दास महंत):
अध्यक्ष महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं:-
(1) (एक) कोस्टल एक्वाकल्चर अथॉरिटी, चेन्नई के वर्ष 2010-2011 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखपरीक्षित लेखे।
(दो) कोस्टल एक्वाकल्चर अथॉरिटी, चेन्नई के वर्ष 2010-2011 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संसकरण)। (2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)। (Placed in Library, See No. LT 6512/15/12) (3) उर्वरक (नियंत्रण) आदेश 1985 के खंड 3 के उपखंड (1) के अंतर्गत जारी अधिसूचना संख्या का.आ.397 (अ) जो 9 मार्च, 2012 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा 29 मार्च, 2010 की अधिसूचना संख्या का.आ. 706 (अ) में कतिपय संशोधन किए गए हैं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। (Placed in Library, See No. LT 6513/15/12) THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI MILIND DEORA): Madam, I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Department of Telecommunications, Ministry of Communications and Information Technology, for the year 2012-2013.
(Placed in Library, See No. LT 6514/15/12) (2) Outcome Budget of the Department of Telecommunications, Ministry of Communications and Information Technology, for the year 2012-2013. (Placed in Library, See No. LT 6515/15/12) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF ENVIRONMENT AND FORESTS (SHRIMATI JAYANTHI NATARAJAN): Madam, I beg to lay on the Table:-
(1) A copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Environment and Forests for the year 2012-2013.
(Placed in Library, See No. LT 6460/15/12) (2)
(i) A copy of the Annual Report (Hindi and English versions) of the Center of Excellence for Medicinal Plants and Traditional Knowledge, Bangalore, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Center of Excellence for Medicinal Plants and Traditional Knowledge, Bangalore, for the year 2010-2011. (3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. (Placed in Library, See No. LT 6461/15/12)