Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members on 6 August, 2015
Sixteenth Loksabha an> Title: Papers laid on the table of the House by Ministers/Members THE MINISTER OF LAW AND JUSTICE (SHRI D.V. SADANANDA GOWDA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Law Institute, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indian Law Institute, New Delhi, for the year 2013-2014.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2964/16/15] (3) (i) A copy of the Annual Report (Hindi and English versions) of the International Centre for Alternative Dispute Resolution, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the International Centre for Alternative Dispute Resolution, New Delhi, for the year 2013-2014.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 2965/16/15] THE MINISTER OF RAILWAYS (SHRI SURESH PRABHU): On behalf of Shri Piyush Goyal, I beg to lay on the Table:-
(1) A copy of the Report (Hindi and English versions) of the Comptroller and Auditor General of India-Union Government (Commercial) (No. 22 of 2015)-Performance Audit on Capacity addition in power generation during 2007-12 by Damodar Valley Corporation , Ministry of Power, under Article 151(1) of the Constitution.
[Placed in Library, See No. LT 2966/16/15] (2) A copy each of the following papers (Hindi and English versions):-
(i) Memorandum of Understanding between the SJVN Limited and the Ministry of Power for the year 2015-2016.
[Placed in Library, See No. LT 2967/16/15]
(ii) Memorandum of Understanding between the NHDC Limited and NHPC Limited for the year 2015-2016.
[Placed in Library, See No. LT 2968/16/15]
(iii) Memorandum of Understanding between the NHPC Limited and the Ministry of Power for the year 2015-2016.
[Placed in Library, See No. LT 2969/16/15] (3) A copy of the Annual Report (Hindi and English versions) of the DNH Power Distribution Corporation Limited, Silvassa, for the years 2012-2013 and 2013-2014, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon under sub-section (1) of Section 619A of the Companies Act, 1956.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 2970/16/15] जल संसाधन, नदी विकास और गंगा संरक्षण मंत्रालय में राज्य मंत्री(प्रो. सांवर लाल जाट): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं:-
(1) (एक)नॉर्थ ईस्टर्न रीजनल इंस्टिटय़ूट ऑफ वाटर एंड लैंड मैनेजमैंट, तेजपुर के वाऩ2012-2013 के वार्िाक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(दो) नॉर्थ ईस्टर्न रीजनल इंस्टिटय़ूट ऑफ वाटर एंड लैंड मैनेजमैंट, तेजपुर के वाऩ2012-2013 के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
(2) उपर्युक्त(1) में पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2971/16/15] THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956 :-
(i) S.O. 1677(E) published in Gazette of India dated 2nd July, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 48 (Hassan-Bantwal Section) in the State of Karnataka.
[Placed in Library, See No. LT 2972/16/15]
(ii) S.O. 893(E) published in Gazette of India dated 26th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 (Kundapur-Surathkal Section) in the State of Karnataka.
[Placed in Library, See No. LT 2973/16/15]
(iii) S.O. 2698(E) published in Gazette of India dated 20th October, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 948 (Tamilnadu/Karantaka Border to Thalaghattapura Section) in the State of Karnataka.
[Placed in Library, See No. LT 2974/16/15]
(iv) S.O. 805(E) published in Gazette of India dated 15th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Solapur-Sangareddy Section) in the State of Andhra Pradesh.
[Placed in Library, See No. LT 2975/16/15]
(v) S.O. 749(E) published in Gazette of India dated 13th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 9 (New NH No. 65) (Hyderabad-Vijayawada Section) in the State of Andhra Pradesh.
[Placed in Library, See No. LT 2976/16/15]
(vi) S.O. 404(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 7 (Madurai-Kanyakumari Section) in the State of Tamil Nadu.
[Placed in Library, See No. LT 2977/16/15]
(vii) S.O. 736(E) published in Gazette of India dated 11th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 16 (Chennai-Kolkata Section) in the State of Andhra Pradesh.
(viii) S.O. 1062(E) published in Gazette of India dated 9th April, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 202 (New NH No. 163) (Yadgiri-Warangal Section) in the State of Andhra Pradesh.
(ix) S.O. 258(E) published in Gazette of India dated 28th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 202 (New NH No. 163) (Yadgiri-Warangal Section) in the State of Andhra Pradesh.
(x) S.O. 395(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 202 (New NH No. 163) (Yadgiri-Warangal Section) in the State of Andhra Pradesh.
(xi) S.O. 1059(E) published in Gazette of India dated 9th April, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 5 (Gundugolanu-Vijayawada Section) in the State of Andhra Pradesh.
(xii) S.O. 750(E) published in Gazette of India dated 13th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 16 (Chennai-Kolkata Section) in the State of Andhra Pradesh.
(xiii) S.O. 398(E) published in Gazette of India dated 6th February, 2015, making certain amendments in the Notification No. S.O. 2635(E) dated 30th October, 2012.
(xiv) S.O. 397(E) published in Gazette of India dated 6th February, 2015, making certain amendments in the Notification No. S.O. 2636(E) dated 30th October, 2012.
(xv) S.O. 371(E) published in Gazette of India dated 5th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (New NH No. 53) (Jalgaon-Maharashtra/Gujarat Border Section) in the State of Maharashtra.
(xvi) S.O. 2897(E) published in Gazette of India dated 13th November, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 63 (Hospet-Bellary-AP/Karnataka Border Section) in the State of Karnataka.
(xvii) S.O. 408(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 63 (Hospet-Bellary-AP/Karnataka Border Section) in the State of Karnataka.
(xviii) S.O. 260(E) published in Gazette of India dated 28th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 218 (Bijapur-Gulbarga-Homnabad Section) in the State of Karnataka.
(xix) S.O. 583(E) published in Gazette of India dated 20th February, 2015, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of Mumbai-Vadodara Expressway in the State of Maharashtra.
(xx) S.O. 710(E) published in Gazette of India dated 10th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 63 (Hubli-Hospet Section) in the State of Karnataka.
(xxi) S.O. 1334(E) published in Gazette of India dated 19th May, 2015, authorising the Chief Engineer (National Highways), Public Works Department, Mumbai or his authorized legal representative to collect fee on mechanical vehicles for the use of the Permanent Bridge across Savitri River on Panvel Mahad Panaji Road of National Highway No. 17 in the state of Maharashtra.
(xxii) S.O. 657(E) published in Gazette of India dated 4th March, 2015, authorising the sub-collector, Madanapalle, Andhra Pradesh, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 71 in the State of Andhra Pradesh.
(xxiii) S.O. 1197(E) published in Gazette of India dated 6th May, 2015, authorising the Additional Joint Collector, Ananthapuramu, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 42 in the State of Andhra Pradesh.
(xxiv) S.O. 1249(E) published in Gazette of India dated 11th May, 2015, authorising the Joint Collector, Anantapuramu, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 42 in the State of Andhra Pradesh.
(xxv) S.O. 1275(E) published in Gazette of India dated 14th May, 2015, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 18 in the State of Andhra Pradesh.
(xxvi) S.O. 1276(E) published in Gazette of India dated 14th May, 2015, authorising the Additional Joint Collector, Ananthapuramu, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 42 in the State of Andhra Pradesh.
(xxvii) S.O. 1277(E) published in Gazette of India dated 14th May, 2015, authorising the Sub-Collector, Madanapalle, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 219 in the State of Andhra Pradesh.
(xxviii) S.O. 1463(E) published in Gazette of India dated 4th June, 2015, making certain amendments in the Notification No. S.O. 2325(E) dated 31st July, 2013.
(xxix) S.O. 1747(E) published in Gazette of India dated 30th June, 2015, making certain amendments in the Notification No. S.O. 104(E) dated 23rd December, 2014.
(xxx) S.O. 3217(E) published in Gazette of India dated 18th December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Acchad-Dhekale Section) in the State of Maharashtra.
(xxxi) S.O. 3227(E) published in Gazette of India dated 18th December, 2014, making certain amendments in the Notification No. S.O. 2296(E) dated 10th September, 2014.
(xxxii) S.O. 401(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 66 in the State of Karnataka.
(xxxiii) S.O. 790(E) published in Gazette of India dated 18th March, 2015, regarding acquisition of land for building, maintenance, management and operation of proposed Bangalore-Chennai Expressway in the State of Karnataka.
(xxxiv) S.O. 1304(E) published in Gazette of India dated 16th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 63 (Hubli-Hospet Section) in the State of Karnataka.
(xxxv) S.O. 7(E) published in Gazette of India dated 1st January, 2015, making certain amendments in the Notification No. S.O. 2415(E) dated 17th September, 2014.
(xxxvi) S.O. 643(E) published in Gazette of India dated 3rd March, 2015, making certain amendments in the Notification No. S.O. 3230(E) dated 18th December, 2014.
(xxxvii) S.O. 2274(E) published in Gazette of India dated 8th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 (Haveri-Hubli Section) in the State of Karnataka.
(xxxviii) S.O. 653(E) published in Gazette of India dated 3rd March, 2015, authorising the Special Land Acquisition Officer and Estate Officer, National Highway, Mini Vidhanasoudha Dharwad, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 218 in the State of Karnataka.
(xxxix) S.O. 642(E) published in Gazette of India dated 3rd March, 2015, authorising the Special Land Acquisition Officer and Estate Officer, National Highway, Mini Vidhanasoudha Dharwad, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 218 (Badagandi Village) in the State of Karnataka.
(xl) S.O. 1074(E) published in Gazette of India dated 24th April, 2015, authorising the officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 50 (Pune, Nashik Phata-Khed Section) in the State of Maharashtra.
(xli) S.O. 1075(E) published in Gazette of India dated 24th April, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 234 (Huliyar-Sira Section) in the State of Karnataka.
(xlii) S.O. 1076(E) published in Gazette of India dated 24th April, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 206 (Tumkur-Honnavar Section) in the State of Karnataka.
(xliii) S.O. 2423(E) published in Gazette of India dated 17th September, 2014, making certain amendments in the Notification No. S.O. 1390(E) dated 28th May, 2013.
(xliv) S.O. 2424(E) published in Gazette of India dated 17th September, 2014, making certain amendments in the Notification No. S.O. 194(E) dated 2nd March, 2001.
(xlv) S.O.1285(E) published in Gazette of India dated 14th May, 2015, declaring highways, mentioned therein, as new National Highways.
(xlvi) S.O. 1286(E) published in Gazette of India dated 14th May, 2015, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.
(xlvii) S.O.1409(E) published in Gazette of India dated 26th May, 2015, declaring highways, mentioned therein, as new National Highways.
(xlviii) S.O.1031(E) published in Gazette of India dated 17th May, 2015, declaring highways, mentioned therein, as new National Highways.
(xlix) S.O.1513(E) published in Gazette of India dated 10th June, 2015, declaring highways, mentioned therein, as new National Highways.
(l) S.O. 1410(E) published in Gazette of India dated 26th May, 2015, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.
(li) S.O. 1150(E) published in Gazette of India dated 1st May, 2015, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.
(lii) S.O. 1283(E) published in Gazette of India dated 14th May, 2015, entrusting the stretches, mentioned therein, of new National Highway No. 129A to National Highways Authority of India.
(liii) S.O. 1284(E) published in Gazette of India dated 14th May, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(liv) S.O. 1514(E) published in Gazette of India dated 10th June, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lv) S.O. 1518(E) published in Gazette of India dated 10th June, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lvi) S.O. 1515(E) published in Gazette of India dated 10th June, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lvii) S.O. 1516(E) published in Gazette of India dated 10th June, 2015, making certain amendments in the Notification No. S.O. 465(E) dated 26th April, 2002.
(lviii) S.O. 1517(E) published in Gazette of India dated 10th June, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lix) S.O. 1033(E) published in Gazette of India dated 10th June, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lx) S.O. 1034(E) published in Gazette of India dated 17th April, 2015, entrusting the stretches, mentioned therein, of new National Highway Nos. 313 and 713 to National Highways Authority of India.
(lxi) S.O. 1035(E) published in Gazette of India dated 17th April, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxii) S.O. 878(E) published in Gazette of India dated 31st March, 2015, entrusting the stretches, mentioned therein, to the National Highways and Infrastructure Development Corporation Limited.
(lxiii) S.O. 879(E) published in Gazette of India dated 31st March, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxiv) S.O. 883(E) published in Gazette of India dated 31st March, 2015, entrusting the stretches, mentioned therein, of new National Highways, to National Highways Authority of India.
(lxv) S.O. 884(E) published in Gazette of India dated 31st March, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxvi) S.O. 978(E) published in Gazette of India dated 9th April, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxvii) S.O. 880(E) published in Gazette of India dated 31st March, 2015, making certain amendments in the Notification No. S.O. 689(E) dated 4th April, 2011.
(lxviii) S.O.881(E) published in Gazette of India dated 31st March, 2015, declaring highways, mentioned therein, as new National Highways.
(lxix) S.O. 1037(E) published in Gazette of India dated 17th April, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxx) S.O. 976(E) published in Gazette of India dated 9th April, 2015, making certain amendments in the Notification No. S.O. 1395(E) dated 28th May, 2014.
(lxxi) S.O. 977(E) published in Gazette of India dated 9th April, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxxii) S.O. 973(E) published in Gazette of India dated 9th April, 2015, making certain amendments in the Notification No. S.O. 1399(E) dated 27th September, 2005.
(lxxiii) S.O. 974(E) published in Gazette of India dated 9th April, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxxiv) S.O. 975(E) published in Gazette of India dated 9th April, 2015, declaring highways, mentioned therein, as new National Highways.
(lxxv) S.O. 882(E) published in Gazette of India dated 31st March, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxxvi) S.O. 972(E) published in Gazette of India dated 9th April, 2015, declaring highways, mentioned therein, as new National Highways.
(lxxvii) S.O. 1036(E) published in Gazette of India dated 17th April, 2015, making certain amendments in the Notification No. S.O. 1096(E) dated 4th August, 2005.
(lxxviii) S.O. 1032(E) published in Gazette of India dated 17th April, 2015, entrusting the stretches, mentioned therein, of new National Highway No. 123 to National Highways Authority of India.
(lxxix) S.O. 362(E) published in Gazette of India dated 5th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 202 (New NH 163) (Yadgiri-Warangal Section) in the State of Andhra Pradesh.
[Placed in Library, See No. LT 2978/16/15] (2) A copy each of the following notifications (Hindi and English versions) under sub-section (4) of Section 212 of the Motor Vehicles Act, 1988:-
(i) The Central Motor Vehicles (8th Amendment) Rules, 2015 published in Notification No. G.S.R. 487(E) in Gazette of India dated 12th June, 2015.
(ii) The Central Motor Vehicles (9th Amendment) Rules, 2015 published in Notification No. G.S.R. 492(E) in Gazette of India dated 15th June, 2015.
(iii) The Central Motor Vehicles (10th Amendment) Rules, 2015 published in Notification No. G.S.R. 498(E) in Gazette of India dated 16th June, 2015.
(iv) The Central Motor Vehicles (7th Amendment) Rules, 2015 published in Notification No. G.S.R. 412(E) in Gazette of India dated 21st May, 2015.
[Placed in Library, See No. LT 2979/16/15] (3) A copy of the Notification No. S.O.1453(E) (Hindi and English versions) published in Gazette of India dated 2nd June, 2015, regarding establishment of Highway Administrations under Section 50 of the Control of National Highways (Land and Traffic) Act, 2002.
[Placed in Library, See No. LT 2980/16/15] 12.04 hrs STATEMENTS BY MINISTERS