Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 7 September, 2007
an> Title: Papers laid on the Table of the House by members/Ministers.
MR. SPEAKER: Hon. Members, whatever you wish to raise, we will discuss that after the Papers are laid on the Table. THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): Sir, on behalf of my colleague, Shri Sushil Kumar Shinde, I beg to lay on the Table – (1) A copy each of the following Notifications (Hindi and English versions) under section 179 of the Electricity Act, 2003:-
(i) The Indian Electricity Grid Code (Amendment) Regulations, 2007, published in Notification No. L-7/25(6)/2004-CERC in Gazette of India dated the 27th April, 2007.
(ii) The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2007, published in Notification No. L-7/25(5)/2003-CERC in Gazette of India dated the 27th April, 2007.
(iii) The Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007, published in Notification No. F.No.CEA/PLG/LF/9/40/07 in Gazette of India dated the 19th April, 2007.
(iv) The Central Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2007, published in Notification No. F.No.2/2(1)/2006-CERC in Gazette of India dated the 31st July, 2007.
(v) The Central Electricity Regulatory Commission (Leased Accommodation) Regulations, 2007 published in Notification No. F.No.7/1(2)/2007/Estt./ CERC in Gazette of India dated the 17th August, 2007.
(2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item nos. (i to iii) of (1) above.
(Placed in Library, See No. LT 6938/2007) THE MINISTER OF URBAN DEVELOPMENT (SHRI S. JAIPAL REDDY): Sir, I beg to lay on the Table – (1) A copy of the Delhi Development Authority, Engineer Member Recruitment Rules, 2006 (Hindi and English versions) published in Notification No. G.S.R. 161 in weekly Gazette of India dated the 2nd July, 2007 under section 58 of the Delhi Development Act, 1957. (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No. LT 6939/2007) THE MINISTER OF LAW AND JUSTICE (SHRI H.R. BHARDWAJ): Sir, I beg to lay on the Table – (1) A copy of the Conduct of Election (Amendments) Rules, 2007 (Hindi and English versions) published in Notification No. S.O.728(E) in Gazette of India dated the 8th May 2007 under sub-section (3) of section 169 of the Representation of the People Act, 1951. (Placed in Library, See No. LT 6940/2007) (2) A copy each of the following Reports of the Law Commission (Hindi and English versions):-
(i) 196th Report on Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners) - March, 2006.
(Placed in Library, See No. LT 6941/2007)
(ii) 197th Report on Public Prosecutor’s Appointments - July, 2006.
(Placed in Library, See No. LT 6942/2007)
(iii) 198th Report on Witness Identity Protection and Witness Protection Programmes - August 2006 along with consultation Paper on Witness Identity Protection and Witness Protection Programmes - August 2004. (Placed in Library, See No. LT 6943/2007)
(iv) 199th Report on Unfair (Procedural and Substantive) Terms in Contract - August 2006.
(Placed in Library, See No. LT 6944/2007)
(v) 200th Report on Trial by Media Free Speech and Fair Trial Under Criminal Procedure Code, 1973 - August 2006. (Placed in Library, See No. LT 6945/2007)
(vi) 201st Report on Emergency Medical Care to Victims of Accidents and During Emergency Medical Condition and Women Under Labour (Draft Model Law Annexed) - August 2006. (Placed in Library, See No. LT 6946/2007) (3) A copy of the Notaries (Second Amendment) Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R.319(E) in Gazette of India dated the 1st May, 2007, under sub-section (3) of section 15 of the Notaries Act, 1952, together with a corrigendum thereto published in Notification No. G.S.R.330(E) dated the 8th May, 2007. (Placed in Library, See No. LT 6947/2007) THE MINISTER OF CORPORATE AFFAIRS (SHRI PREM CHAND GUPTA): Sir, I beg to lay on the Table – (1) A copy of the Chartered Accountants (Amendment) Regulations, 2007, (Hindi and English versions) published in Notification No. 1-CA(7)/102/2007(E) in Gazette of India dated the 17th August, 2007 under section 30B of the Chartered Accountants Act, 1949. (Placed in Library, See No. LT 6948/2007) (2) A copy of the Notification No.G.S.R.490(E) (Hindi and English versions) published in Gazette of India dated the 17th July 2007, Constituting a Quality Review Board consisting of a Chairman and four members issued under section 29A of the Company Secretaries Act, 1980. (Placed in Library, See No. LT 6949/2007) (3) A copy of the Notification No.G.S.R.448(E) (Hindi and English versions) published in Gazette of India dated the 28th June, 2007, Constituting a Quality Review Board consisting of a Chairman and ten members, issued under section 28A of the Chartered Accountants Act, 1949. (Placed in Library, See No. LT 6950/2007) (4) A copy of the Notification No. G.S.R.489(E) (Hindi and English versions) published in Gazette of India dated the 17th July 2007, establishing a Tribunal consisting of a Presiding Officer and two members issued under section 10B of the Company Secretaries Act, 1980. (Placed in Library, See No. LT 6951/2007) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): Sir, I beg to lay on the Table – (1) A copy each of the following Annual Reports and Accounts (Hindi and English versions) of the following Regional Rural Banks for the year ended the 31st March 2007 together with Audit Report thereon:-
(i) Faridkot Bathinda Kshetriya Gramin Bank, Bathinda. (Placed in Library, See No. LT 6952/2007) (ii) Madhya Bihar Gramin Bank, Patna. (Placed in Library, See No. LT 6953/2007) (iii) Langpi Dehangi Rural Bank, Diphu. (Placed in Library, See No. LT 6954/2007) (iv) Baitarani Gramya Bank, Mayurbhanj. (Placed in Library, See No. LT 6955/2007) (v) Haryana Gramin Bank, Rohtak. (Placed in Library, See No. LT 6956/2007) (vi) Pandyan Grama Bank, Virudhunagar. (Placed in Library, See No. LT 6957/2007) (vii) Devi Patan Kshetriya Gramin Bank, Gonda. (Placed in Library, See No. LT 6958/2007) (viii) Uttarbanga Kshetriya Gramin Bank, Cooch Behar. (Placed in Library, See No. LT 6959/2007) (ix) Visveshvaraya Grameena Bank, Mandya. (Placed in Library, See No. LT 6960/2007) (x) Deccan Grameena Bank, Hyderabad. (Placed in Library, See No. LT 6961/2007) (xi) Narmada Malwa Gramin Bank, Indore. (Placed in Library, See No. LT 6962/2007) (xii) Uttra Bihar Kshetriya Gramin Bank, Muzaffarpur. (Placed in Library, See No. LT 6963/2007) (xiii) Arunachal Pradesh Rural Bank, Papum-Pare. (Placed in Library, See No. LT 6964/2007) (xiv) North Malabar Gramin Bank, Kannur. (Placed in Library, See No. LT 6965/2007) (xv) Bihar Kshetriya Gramin Bank, Munger. (Placed in Library, See No. LT 6966/2007) (xvi) MGB Gramin Bank, Pali-Marwar. (Placed in Library, See No. LT 6967/2007) (xvii) Mewar Aanchalik Gramin Bank, Udaipur. (Placed in Library, See No. LT 6968/2007) (xviii) Manipur Rural Bank, Imphal. (Placed in Library, See No. LT 6969/2007) (xix) Vidharbha Kshetriya Gramin Bank, Akola. (Placed in Library, See No. LT 6970/2007) (xx) Krishna Grameena Bank, Gulbarga. (Placed in Library, See No. LT 6971/2007) (xxi) Baroda Eastern Uttar Pradesh Gramin Bank, Raebareli. (Placed in Library, See No. LT 6972/2007) (xxii) Paschim Banga Gramin Bank, Howrah. (Placed in Library, See No. LT 6973/2007) (xxiii) Aurangabad – Jalna Gramin Bank, Aurangabad. (Placed in Library, See No. LT 6974/2007) (xxiv) Dhenkanal Gramya Bank, Dhenkanal. (Placed in Library, See No. LT 6975/2007) (xxv) Kshetriya Kisan Gramin Bank, Mainpuri. (Placed in Library, See No. LT 6976/2007) (xxvi) Puri Gramya Bank, Puri. (Placed in Library, See No. LT 6977/2007) (xxvii) Jhabua Dhar Kshetriya Gramin Bank, Jhabua. (Placed in Library, See No. LT 6978/2007) (xxviii) Mizoram Rural Bank, Aizwal. (Placed in Library, See No. LT 6979/2007) (xxix) Baroda Gujarat Gramin Bank, Bharuch. (Placed in Library, See No. LT 6980/2007) (xxx) Uttar Pradesh Gramin Bank, Meerut. (Placed in Library, See No. LT 6981/2007) (xxxi) Jammu Rural Bank, Jammu. (Placed in Library, See No. LT 6982/2007) (xxxii) South Malabar Gramin Bank, Malappuram. (Placed in Library, See No. LT 6983/2007) (xxxiii) Rushikulya Gramya Bank, Berhampur. (Placed in Library, See No. LT 6984/2007) (xxxiv) Cauvery Kalpatharu Grameena Bank, Mysore. (Placed in Library, See No. LT 6985/2007) (xxxv) Vanachal Gramin Bank, Dumka. (Placed in Library, See No. LT 6986/2007) (xxxvi) Aryavart Gramin Bank, Lucknow. (Placed in Library, See No. LT 6987/2007) (xxxvii)Punjab Gramin Bank, Kapurthala. (Placed in Library, See No. LT 6988/2007) (xxxviii) Himachal Gramin Bank, Mandi. (Placed in Library, See No. LT 6989/2007) (xxxix) Sharda Gramin Bank, Satna. (Placed in Library, See No. LT 6990/2007) (xl) Jaipur Thar Gramin Bank, Jaipur. (Placed in Library, See No. LT 6991/2007) (2) A copy of the Post Office (Monthly Income Accounts) (Amendment) Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R.521(E) in Gazette of India dated the 1st August 2007, under sub-section (3) of section 15 of the Government Savings Banks Act, 1873. (Placed in Library, See No. LT 6992/2007) (3) A copy of the Export-Import Bank of India (Employee’s) Pension (Amendment) Regulations, 2007 (Hindi and English versions) published in Notification No. EXIM/Pension/2006 in Gazette of India dated the 28th June, 2007, under sub-section (3) of section 39 of the Export-Import Bank of India Act, 1981. (Placed in Library, See No. LT 6993/2007) (4) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:- (i) Review by the Government of the working of the Industrial Development Bank of India Limited, Mumbai, for the year 2006-2007. (ii) Annual Report of the Industrial Development Bank of India Limited, Mumbai, for the year 2006-2007, along with Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No. LT 6994/2007) (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 30 of the Regional Rural Banks Act, 1976:- (i) The Uttaranchal Gramin Bank (Officers and Employees) Service Regulations, 2006 published in Notification No. 07/UGB/HO/Pers/300 in Gazette of India dated the 9th June, 2007. (ii) The Shreyas Gramin Bank (Officers and Employees) Service Regulations, 2006 published in Notification No. PCW/RRBD/302/988/2006-07 in Gazette of India dated the 5th April, 2007. (iii) The Vananchal Gramin Bank (Officers and Employees) Service Regulations, 2006 published in Notification No. HO/Per/38/2007-08 in Gazette of India dated the 28th May, 2007. (iv) The Kalinga Gramya Bank (Officers and Employees) Service Regulations, 2006 published in Notification No. PAD/HO/68/2007-08 in Gazette of India dated the 21st April, 2007. (v) The Dena Gujarat Gramin Bank (Officers and Employees) Service Regulations, 2005 published in Notification No. 16 in weekly Gazette of India dated the 21st April, 2007. (Placed in Library, See No. LT 6995/2007) (6) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:- (i) S.O.693(E) published in Gazette of India dated the 1st May, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (ii) S.O.769(E) published in Gazette of India dated the 16th May, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (iii) S.O.854(E) published in Gazette of India dated the 31st May, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (iv) S.O.982(E) published in Gazette of India dated the 15th June, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (v) S.O.1102(E) published in Gazette of India dated the 5th July, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (vi) S.O.1171(E) published in Gazette of India dated the 18th July, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (vii) S.O.1413(E) published in Gazette of India dated the 16th August, 2007, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated the 3rd August, 2001. (viii) The Authority for Advance Rulings (Central Excise, Customs and Service Tax) Procedure (Amendment) Regulations, 2007 published in Notification No. G.S.R.486(E) in Gazette of India dated the 16th July, 2007, together with an explanatory memorandum. (Placed in Library, See No. LT 6996/2007) (7) A copy of the Notification No. G.S.R.No.339(E) (Hindi and English versions) Published in Gazette of India dated the 11th May, 2007, together with an explanatory memorandum specifying the narcotic drugs and psychotropic substances mentioned which can, as soon as may be after their seizure, be disposed of, the officers who can so dispose them of and the manner in which they can be disposed of, issued under section 52Aof the Narcotic Drugs and Psychotropic Substances Act, 1985. (Placed in Library, See No. LT 6997/2007) (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.562(E) published in Gazette of India dated the 22nd August, 2007, together with an explanatory memorandum seeking to impose final anti-dumping duty on imports of nonylphenol, originating in, or exported from, Chinese Taipei and imported into India. (ii) G.S.R.563(E) published in Gazette of India dated the 22nd August, 2007, together with an explanatory memorandum seeking to rescind Notification No. 97/2002-Cus. dated the 12th September, 2002. (Placed in Library, See No. LT 6998/2007) (9) A copy of the Notification No. G.S.R.433(E) (Hindi and English versions) published in Gazette of India dated the 15th June, 2007, together with an explanatory memorandum directing that the Service Tax on roaming services provided to international inbound roaming subscriber for the period prior to 15.1.2007 shall not be required to be paid, issued under section 83 of the Finance Act, 1994. (Placed in Library, See No. LT 6999/2007) (10) A copy of the Notification No. G.S.R.565(E) (Hindi and English versions) published in Gazette of India dated the 23rd August, 2007, together with an explanatory memorandum making certain amendments in the Notification No.1/2006 dated 1st March, 2006, under sub-section (4) of section 94 of the Finance Act, 1994. (Placed in Library, See No. LT 7000/2007) 12.06 hrs.