Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 20 December, 2012
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: The House will now take up Papers to be laid on the Table of the House.
THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI S. GANDHISELVAN): Madam, on behalf of Shri Ghulam Nabi Azad, I beg to lay:
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Lala Ram Sarup Institute of Tuberculosis and Respiratory Diseases, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lala Ram Sarup Institute of Tuberculosis and Respiratory Diseases, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8232/15/12) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Dental Council of India, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Dental Council of India, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8233/15/12) (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 2011-2012.
(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 2011-2012, 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 2011-2012.
(Placed in Library. See No. LT 8234/15/12) (4) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Pharmacopoeia Commission, Ghaziabad, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Pharmacopoeia Commission, Ghaziabad, for the year 2011-2012.
(Placed in Library. See No. LT 8235/15/12) (5 ) A copy of the Cigarettes and other Tobacco Products (Packaging and Labelling) Amendment Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 724(E) in Gazette of India dated 27th September, 2012 under Section 31 of the Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003.
(Placed in Library. See No. LT 8236/15/12) THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (SHRIMATI D. PURANDESWARI): Madam, on behalf of Shri Anand Sharma, 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:-
(a) (i) Review by the Government of the working of the Cotton Corporation of India Limited, Mumbai, for the year 2011-2012.
(ii) Annual Report of the Cotton Corporation of India Limited, Mumbai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8237/15/12)
(b) (i) Review by the Government of the working of the National Textile Corporation Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the National Textile Corporation Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8238/15/12) (2) (i) A copy of the Annual Report (Hindi and English versions) of the South India Textile Research Association, Coimbatore, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the South India Textile Research Association, Coimbatore, for the year 2011-2012.
(Placed in Library. See No. LT 8239/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Bombay Textile Research Association, Mumbai, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Bombay Textile Research Association, Mumbai, for the year 2011-2012.
(Placed in Library. See No. LT 8240/15/12) (4) (i) A copy of the Annual Report (Hindi and English versions) of the Northern India Textile Research Association, Ghaziabad, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Northern India Textile Research Association, Ghaziabad, for the year 2011-2012.
(Placed in Library. See No. LT 8241/15/12) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Ahmedabad Textile Research Association, Ahmedabad, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Ahmedabad Textile Research Association, Ahmedabad, for the year 2011-2012.
(Placed in Library. See No. LT 8242/15/12) 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): Madam, on behalf of Shri G.K.Vasan, 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 Central Inland Water Transport Corporation Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Central Inland Water Transport Corporation Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8243/15/12) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Maritime University, Chennai, for the year 2011-2012.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Indian Maritime University, Chennai, for the year 2011-2012, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Maritime University, Chennai, for the year 2011-2012.
(Placed in Library. See No. LT 8244/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Calcutta Dock Labour Board, Kolkata, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Calcutta Dock Labour Board, Kolkata, for the year 2011-2012.
(Placed in Library. See No. LT 8245/15/12) (4) A copy of the Notification No. G.S.R. 725(E) (Hindi and English versions) published in Gazette of India dated 27th September, 2012 approving with modification the New Mangalore Port Trust (Licensing of Stevedores) Regulation, 2009 under sub-section (4) of Section 124 of the Major Port Trusts Act, 1963.
(Placed in Library. See No. LT 8246/15/12) THE MINISTER OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI PRAFUL PATEL): Madam, 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:-
(a) (i) Statement regarding Review by the Government of the working of the Hindustan Paper Corporation Limited, Delhi, for the year 2011-2012.
(ii) Annual Report of the Hindustan Paper Corporation Limited, Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8247/15/12)
(b) (i) Statement regarding Review by the Government of the working of the HMT Limited, Bangalore, for the year 2011-2012.
(ii) Annual Report of the HMT Limited, Bangalore, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8248/15/12)
(c) (i) Statement regarding Review by the Government of the working of the Bharat Pumps and Compressors Limited, Allahabad, for the year 2011-2012.
(ii) Annual Report of the Bharat Pumps and Compressors Limited, Allahabad, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8249/15/12)
(d) (i) Statement regarding Review by the Government of the working of the Bharat Bhari Udyog Nigam Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Bharat Bhari Udyog Nigam Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8250/15/12)
(e) (i) Statement regarding Review by the Government of the working of the Hindustan Cables Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Hindustan Cables Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8251/15/12)
(f) (i) Statement regarding Review by the Government of the working of the Engineering Projects (India) Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Engineering Projects (India) Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8252/15/12)
(g) (i) Statement regarding Review by the Government of the working of the Bharat Heavy Electricals Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Bharat Heavy Electricals Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8253/15/12)
(h) (i) Statement regarding Review by the Government of the working of the Andrew Yule and Company Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Andrew Yule and Company Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8254/15/12)
(i) (i) Statement regarding Review by the Government of the working of the Hindustan Salts Limited, Jaipur, for the year 2011-2012.
(ii) Annual Report of the Hindustan Salts Limited, Jaipur, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8255/15/12)
(j) (i) Statement regarding Review by the Government of the working of the Heavy Engineering Corporation Limited, Ranchi, for the year 2011-2012.
(ii) Annual Report of the Heavy Engineering Corporation Limited, Ranchi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8256/15/12)
(k) (i) Statement regarding Review by the Government of the working of the Tyre Corporation of India Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Tyre Corporation of India Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8257/15/12)
(l) (i) Statement regarding Review by the Government of the working of the Scooters India Limited, Lucknow, for the year 2011-2012.
(ii) Annual Report of the Scooters India Limited, Lucknow, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8258/15/12)
(m) (i) Statement regarding Review by the Government of the working of the Cement Corporation of India Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Cement Corporation of India Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8259/15/12)
(n) (i) Statement regarding Review by the Government of the working of the National Bicycle Corporation of India Limited, Mumbai, for the year 2011-2012.
(ii) Annual Report of the National Bicycle Corporation of India Limited, Mumbai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8260/15/12) (2) (i) Statement regarding A copy of the Annual Report (Hindi and English versions) of the Automotive Research Association of India, Pune, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Automotive Research Association of India, Pune, for the year 2011-2012.
(Placed in Library. See No. LT 8261/15/12) MADAM SPEAKER: Smt. Ranee Narah -- Not present.
THE MINISTER OF URBAN DEVELOPMENT (SHRI KAMAL NATH): Madam, on behalf of Shri Beni Prasad Verma, I beg to lay on the Table a copy of the Report (Hindi and English versions) of the Comptroller and Auditor General of India-Union Government (No. 20 of 2012-13) (Performance Audit)-Production and Sale of Iron Ore by NMDC Limited, for the year ended March, 2012 under Article 151(1) of the Constitution.
(Placed in Library. See No. LT 8263/15/12) THE MINISTER OF RURAL DEVELOPMENT AND MINISTER OF DRINKING WATER AND SANITATION (SHRI JAIRAM RAMESH): Madam, I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) of the National Rural Roads Development Agency, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(2) A copy of the Review (Hindi and English versions) by the Government of the working of the National Rural Roads Development Agency, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8264/15/12) THE MINISTER OF STATE OF THE MINISTRY OF YOUTH AFFAIRS AND SPORTS (SHRI AJAY MAKEN): Madam, I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) of the Building Materials and Technology Promotion Council, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(2) A copy of the Review (Hindi and English versions) by the Government of the working of the Building Materials and Technology Promotion Council, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8265/15/12) THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI KRISHNA TIRATH): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the National Commission for Women, New Delhi, for the year 2010-2011.
(ii) A copy of the Action Taken Report (Hindi and English versions) on the recommendations contained in the Annual Report of the National Commission for Women, New Delhi, for the year 2010-2011.
(iii)A copy of the Review (Hindi and English versions) by the Government of the working of the National Commission for Women, 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 8266/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Central Social Welfare Board, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Social Welfare Board, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8267/15/12) THE MINISTER OF STATE OF THE MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (PROF. K.V. THOMAS): Sir, I beg to lay on the Table a copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(1) Review by the Government of the working of the Hindustan Vegetable Oils Corporation Limited, New Delhi, for the year 2011-2012.
(2) Annual Report of the Hindustan Vegetable Oils Corporation Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8268/15/12) THE MINISTER OF STATE OF THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION AND MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS (SHRI SRIKANT JENA): Madam, 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:-
(a) (i) Statement regarding Review by the Government of the working of the Hindustan Organic Chemicals Limited, Mumbai, for the year 2011-2012.
(ii) Annual Report of the Hindustan Organic Chemicals Limited, Mumbai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8269/15/12)
(b) (i) Statement regarding Review by the Government of the working of the Madras Fertilizers Limited, Chennai, for the year 2011-2012.
(ii) Annual Report of the Madras Fertilizers Limited, Chennai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8270/15/12)
(c) (i) Review by the Government of the working of the Hindustan Insecticides Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Hindustan Insecticides Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8271/15/12)
(d) (i) Review by the Government of the working of the Rashtriya Chemicals and Fertilizers Limited, Mumbai, for the year 2011-2012.
(ii) Annual Report of the Rashtriya Chemicals and Fertilizers Limited, Mumbai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8272/15/12)
(e) (i) Statement regarding Review by the Government of the working of the Brahmaputra Valley Fertilizer Corporation Limited, Dibrugarh, for the year 2011-2012.
(ii) Annual Report of the Brahmaputra Valley Fertilizer Corporation Limited, Dibrugarh, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8273/15/12)
(f) (i) Review by the Government of the working of the Indian Drugs and Pharmaceuticals Limited, Jaipur, for the year 2009-2010.
(ii) Annual Report of the Indian Drugs and Pharmaceuticals Limited, Jaipur, for the year 2009-2010, 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 Item No. (f) of (1) above.
(Placed in Library. See No. LT 8274/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Statistical Institute, Kolkata, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Statistical Institute, Kolkata, for the year 2011-2012.
(Placed in Library. See No. LT 8275/15/12) (4) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Hindustan Antibiotics Limited for the year 2011-2012 within the stipulated period of nine months after the close of the accounting year.
(Placed in Library. See No. LT 8276/15/12) (3) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Bengal Chemicals Limited for the year 2011-2012 within the stipulated period of nine months after the close of the accounting year.
(Placed in Library. See No. LT 8277/15/12) (4) A copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of the Rajasthan Drugs and Pharmaceuticals Limited for the year 2011-2012 within the stipulated period of nine months after the close of the accounting year.
(Placed in Library. See No. LT 8278/15/12) (7) A copy each of the following papers (Hindi and English versions) under Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Karnataka Antibiotics and Pharmaceuticals Limited, Bangalore, for the year 2011-2012.
(ii) Annual Report of the Karnataka Antibiotics and Pharmaceuticals Limited, Bangalore, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8279/15/12) 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 Notification No. S.O. 2303(E) (Hindi and English versions) published in Gazette of India dated 26th September, 2012, keeping in abeyance the Notification No. S.O. 1519(E) dated 23rd August, 2007 for a period of six month i.e. upto 31st March, 2013 or until issue of further notification by the Ministry of Health and Family Welfare regarding regulation of GM processed foods by the Food Safety and Standards Authority, whichever is earlier under the Environment (Protection) Act, 1986.
(Placed in Library. See No. LT 8280/15/12) (2) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 63 of the Water (Prevention and Control of Pollution) Act, 1974:-
(i) The Central Pollution Control Board (Member-Secretary, Terms and Conditions of Service and Recruitment) Rules, 2012 published in Notification No. G.S.R. 840(E) in Gazette of India dated 22nd November, 2012.
(ii) The Central Pollution Control Board (Qualifications and other Terms and Conditions of Service of Chairman) (Amendment) Rules, 2012 published in Notification No. G.S.R. 860(E) in Gazette of India dated 30th November, 2012.
(Placed in Library. See No. LT 8281/15/12) (3)A copy of the Environment (Protection) Fourth Amendment Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 820(E) in Gazette of India dated 9th November, 2012 under Section 26 of the Environment (Protection) Act, 1986.
(Placed in Library. See No. LT 8282/15/12) THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (SHRI JYOTIRADITYA M. SCINDIA): Madam, 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:-
(a) (i) Review by the Government of the working of the Power Grid Corporation of India Limited, New Delhi, for the year 2011-2012.
(ii)Annual Report of the Power Grid Corporation of India Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8283/15/12)
(b) (i) Review by the Government of the working of the NTPC Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the NTPC Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8284/15/12)
(c) (i) Review by the Government of the working of the THDC India Limited, Rishikesh, for the year 2011-2012.
(ii) Annual Report of the THDC India Limited, Rishikesh, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8285/15/12) (2) A copy each of the following Notifications (Hindi and English versions) issued under Section 59 of the Damodar Valley Corporation Act, 1948:-
(i) The Damodar Valley Corporation (Amendment) Rules, 2012 published in Notification No. G.S.R. 121(E) in Gazette of India dated 7th March, 2012.
(ii) The Damodar Valley Corporation (Second Amendment) Rules, 2012 published in Notification No. G.S.R. 265(E) in Gazette of India dated 30th March, 2012.
(3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library. See No. LT 8286/15/12) (4) A copy of the Bureau of Energy Efficiency Appointment and Terms and Conditions of Service of Deputy Director General (NMEEE) Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 780(E) in Gazette of India dated 22nd October, 2012 under sub-section (1) of Section 59 of the Energy Conservation Act, 2001.
(Placed in Library. See No. LT 8287/15/12) (5) 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 (Procedure, Terms and Conditions for grant of trading licence and other related matters) (First Amendment) Regulations, 2012 published in Notification No. L-7/143/158/2012-CERC published in Gazette of India dated 11th October, 2012.
(ii) The Central Electricity Regulatory Commission (Standards of Performance of inter-State transmission licensees) Regulations, 2012 published in Notification No. L-1/67/2012-CERC published in Gazette of India dated 21st September, 2012.
(iii)Notification No. L-1/94/CERC/2011-Pt. published in Gazette of India dated 11th October, 2012, containing corrigendum to the Notification No. L-1/94/CERC/2011 dated 6th February, 2012.
(Placed in Library. See No. LT 8288/15/12) THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS (SHRI K.H. MUNIYAPPA): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Credit Guarantee Fund Trust for Micro and Small Enterprises, Mumbai, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Credit Guarantee Fund Trust for Micro and Small Enterprises, Mumbai, for the year 2011-2012.
(Placed in Library. See No. LT 8289/15/12) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Entrepreneurship, Guwahati, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indian Institute of Entrepreneurship, Guwahati, for the year 2011-2012.
(Placed in Library. See No. LT 8290/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute for Micro, Small and Medium Enterprises, Hyderabad, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Institute for Micro, Small and Medium Enterprises, Hyderabad, for the year 2011-2012.
(Placed in Library. See No. LT 8291/15/12) (4) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute for Entrepreneurship and Small Business Development, Noida, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Institute for Entrepreneurship and Small Business Development, Noida, for the year 2011-2012.
(Placed in Library. See No. LT 8292/15/12) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Khadi and Village Industries Commission, Mumbai, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Khadi and Village Industries Commission, Mumbai, for the year 2011-2012.
(Placed in Library. See No. LT 8293/15/12) कॉर्पोरेट कार्य मंत्रालय के राज्य मंत्री (श्री सचिन पायलट): मैं निम्नलिखित पत्र सभा पटल पर रखता हूं -
(1) सीमित दायित्व भागीदारी अधिनियम, 2008 की धारा 79 की उपधारा (3) के अंतर्गत निम्नलिखित अधिसूचनाओं की एक‑एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ‑ (एक) सीमित दायित्व भागीदारी (दूसरा संशोधन) नियम, 2012 जो 14 सितम्बर, 2012 के के भारत के राजपत्र में अधिसूचना सं.सा.का.िन. 692 (अ) में प्रकाशित हुए थे।
(दो) सीमित दायित्व भागीदारी (समापन और विघटन) नियम, 2012 जो 10 जुलाई, 2012 के भारत के राजपत्र में अधिसूचना सं.सा.का.िन.550 (अ) में प्रकाशित हुए थे।
(2) उपर्युक्त (1) की मद सं.(दो) 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 8294/15/12) (3) कंपनी अधिनियम, 1956 की धारा 642 की उपधारा (3) के अंतर्गत निम्नलिखित अधिसूचनाओं की एक‑एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ‑ (एक) कंपनी (केन्द्रीय सरकार )सामान्य नियम और प्रपत्र (संशोधन) नियम, 2012 जो 21 सितम्बर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा.का.िन. 705 (अ) में प्रकाशित हुए थे तथा जिसमें 8 अक्तूबर, 2012 की अधिसूचना सं. सा.का.िन.750 (अ) का शुद्धिपत्र दिया हुआ है।
(दो) कंपनी (संशोधन) विनियम, 2012 जो 15 अक्तूबर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा.का.िन. 763 (अ) में प्रकाशित हुए थे।
(तीन) का.आ.2345 (अ) जो 1 अक्तूबर, 2012 के भारतके राजपत्र में प्रकाशित हुआ था जिसके द्वारा 17 जनवरी, 1957 की अधिसूचना संख्याका.िन.आ.355 (अ) में कतिपय संशोधन किए गए हैं।
(Placed in Library. See No. LT 8295 /15/12) THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (SHRIMATI D. PURANDESWARI): Madam, I beg to lay:
(1) 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 State Trading Corporation of India Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the State Trading Corporation of India Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8296/15/12)
(b) (i) Review by the Government of the working of the MMTC Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the MMTC Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8297/15/12) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Agricultural and Processed Food Products Export Development Authority, New Delhi, for the year 2011-2012.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Agricultural and Processed Food Products Export Development Authority, New Delhi, for the year 2011-2012, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Agricultural and Processed Food Products Export Development Authority, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8298/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the India Trade Promotion Organisation, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the India Trade Promotion Organisation, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8299/15/12) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): Madam, I, on behalf of Shri Namo Narain Meena, beg to lay on the Table a copy each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:-
(1) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 21 of 2012-13)- for the year ended March, 2011.
(Placed in Library. See No. LT 8300/15/12) (2) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 19 of 2012-13)- for the year ended March, 2012.
(Placed in Library. See No. LT 8301/15/12) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Institute of Economic Growth, Delhi, for the year 2011-2012.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute of Economic Growth, Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8302/15/12) (2) 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.847(E) published in Gazette of India dated 26th November, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Caustic Soda, originating in or exported from the Saudi Arabia, Iran, Japan and United States of America and imported into India, for a period of five years.
(ii) G.S.R.855(E) published in Gazette of India dated 29th November, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Ceftriaxone Sodium Sterile’, originating in, or exported from People’s Republic of China for a further period of one year i.e. upto and inclusive of 28th November, 2013, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.874(E) published in Gazette of India dated 3rd December, 2012 together with an explanatory memorandum seeking to impose anti-dumping Duty on the imports of Digital Offset Printing Plates, originating in or exported from China PR for a period of five years.
(Placed in Library. See No. LT 8303/15/12) (3) A copy of the Fiscal Responsibility and Budget Management (Amendment) Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 670(E) in Gazette of India dated 6th September, 2012 under the Fiscal Responsibility and Budget Management Act, 2003.
(Placed in Library. See No. LT 8304/15/12) THE MINISTER OF STATE IN THE MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT (SHRI D. NAPOLEON): Madam, 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 Backward Classes Finance and Development Corporation, New Delhi, for the year 2011-2012.
(ii) Annual Report of the National Backward Classes Finance and Development Corporation, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8305/15/12) (2) A copy each of the following Papers (Hindi and English versions):-
(i) Annual Report of the National Commission for Backward Classes, New Delhi, for the year 2008-2009.
(ii) Memorandum of Action Taken on the Annual Report of the National Commission for Backward Classes, New Delhi, for the year 2008-2009.
(3)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library. See No. LT 8306/15/12) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI S. GANDHISELVAN): Madam, I beg to to lay on the Table a copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Reports and Audited Accounts of the following 20 institutions for the year 2011-2012 within the stipulated period of nine months after the close of the accounting year, mentioned therein:-
S.No. Name of the Institutions Accounting year(s) 1. National Institute of Naturopathy, Pune 2011-12 2. CNCI, Kolkata 2011-12 3. Institute of Post Graduate Teaching & Research in Ayurveda, Jamnagar 2011-12 4. Rashtriya Ayurved Vidyapeeth, New Delhi 2011-12 5. Indian Council of Medical Research, New Delhi 2011-12 6. AIDS Prevention and Control Project (APAC), Chennai 2011-12 7. National Institute of Homoeopathy, Kolkata 2011-12 8. Indian Red Cross Society, New Delhi 2011-12 9. JIPMER, Puducherry 2011-12 10.Medical Council of India, Delhi 2011-12 11.Central Council for Research in Ayurvedic & Siddha, New Delhi 2011-12 12.Central Council for Research in Unani Medicine, New Delhi 2011-12 13.National Population Stabilization Fund 2011-12 14.All India Institute of Medical Sciences, New Delhi 2011-12 15.Central Council of Homoeopathy, New Delhi 2011-12 16.Indian Medicines Pharmaceutical Corporation Ltd., Mohan 2011-12 17.Central Council for Research in Yoga and Naturopathy (CCRYN), New Delhi 2011-12 18.Central Council for Research in Homoeopathy, New Delhi 2011-12 19.Central Council of India Medicine, New Delhi 2011-12 20.Morarji Desai National Institute of Yoga, New Delhi 2011-12 (Placed in Library. See No. LT 8307/15/12)
THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS (SHRI ADHIR CHOWDHURY): Madam, I beg to lay on the Table a copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(1) (i) Review by the Government of the working of the Indian Railway Catering and Tourism Corporation Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Indian Railway Catering and Tourism Corporation Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8308/15/12) (2) (i) Review by the Government of the working of the IRCON International Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the IRCON International Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8309/15/12) (3) (i) Review by the Government of the working of the Konkan Railway Corporation Limited, Navi Mumbai, for the year 2011-2012.
(ii) Annual Report of the Konkan Railway Corporation Limited, Navi Mumbai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8310/15/12) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI ABU HASEM KHAN CHOUDHURY): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the New Delhi Tuberculosis Centre, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the New Delhi Tuberculosis Centre, New Delhi, for the year 2011-2012.
(Placed in Library. See No. LT 8311/15/12) (2) A copy of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Amendment Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 418(E) in Gazette of India dated 5th June, 2012 under Section 34 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994.
(3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library. See No. LT 8312/15/12) THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI SARVEY SATYANARAYANA): Madam, I beg to lay on the Table:-
(1) A copy of the National Highways Fee (Determination of Rates and Collection) Second Amendment Rules, 2011 (Hindi and English versions) published in Notification No. G.S.R. 756(E) in Gazette of India dated 12th October, 2011 under sub-section (3) of Section 9 of the National Highways Act, 1956.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library. See No. LT 8313/15/12) (3) A copy each of the following Notifications (Hindi and English versions) under section 10 of the National Highways Act, 1956:-
(i) S.O. 1026(E) published in Gazette of India dated 5th May, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 154 (Dhaleswari-Bhairabi Section) in the State of Assam.
(ii) S.O.1978(E) published in Gazette of India dated 28th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 154 (Dhaleswari-Bhairabi Section) in the State of Assam.
(iii) S.O.2274(E) published in Gazette of India dated 21st September, 2012, making certain amendments in the Notification No. S.O. 2591(E) dated 18th November, 2011.
(iv) S.O.1986(E) published in Gazette of India dated 29th August, 2012, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 98 (Patna-Mahabalipur-Arwal-Aurangabad-Hariharganj Section) in the State of Bihar.
(v) S.O.1938(E) published in Gazette of India dated 22nd August, 2012, regarding rates of fees to be recovered from the users of National Highway No. 7 (Islam Nagar-Kadtal Section) in the State of Andhra Pradesh.
(vi) S.O.2681(E) published in Gazette of India dated 6th November, 2012, making certain amendments in the Notification No. S.O. 1153(E) dated 22nd May, 2012.
(vii) S.O. 2671(E) published in Gazette of India dated 2nd November, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(viii) S.O. 2673(E) published in Gazette of India dated 2nd November, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(ix) S.O. 1152(E) published in Gazette of India dated 22nd May, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 60 (Dantan to Kharagpur) in the State of West Bengal.
(x) S.O. 1783(E) published in Gazette of India dated 9th August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xi) S.O. 1121(E) published in Gazette of India dated 16th May, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xii) S.O. 947(E) published in Gazette of India dated 30th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xiii) S.O. 454(E) published in Gazette of India dated 16th March, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 57 (Pulparas-Saraigarh Section) in the State of Bihar.
(xiv) S.O. 1835(E) published in Gazette of India dated 14th August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 7 (Marur to AP/Karnataka Border Section) in the State of Andhra Pradesh.
(xv) S.O. 1937(E) published in Gazette of India dated 22nd August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 7 (Kurnool to Karidikonda Section) in the State of Andhra Pradesh.
(xvi) S.O. 455(E) published in Gazette of India dated 16th March, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 45B (Tovarankurichi-Madurai) in the State of Tamil Nadu.
(xvii) S.O. 2670(E) published in Gazette of India dated 2nd November, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xviii) S.O. 1742(E) published in Gazette of India dated 6th August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 7 (Kadtal to Armur) in the State of Andhra Pradesh.
(xix) S.O. 1153(E) published in Gazette of India dated 22nd May, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xx) S.O. 946(E) published in Gazette of India dated 30th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxi) S.O. 2558(E) published in Gazette of India dated 26th October, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxii) S.O. 2049(E) published in Gazette of India dated 6th September, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway Nos. 79 & 79A in the State of Rajasthan.
(xxiii) S.O. 995(E) published in Gazette of India dated 2nd May, 2012 regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 7 (Kovilpatti-Moondradaippu Section) in the State of Tamil Nadu.
(xxiv) S.O. 1930(E) published in Gazette of India dated 21st August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 76 (Rithola-Udaipur Section) in the State of Rajasthan.
(xxv) S.O. 1936(E) published in Gazette of India dated 22nd August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 2 (Gorhar- Barwa Adda) in the State of Jharkhand.
(xxvi) S.O. 1834(E) published in Gazette of India dated 14th August, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 7 (Virudhunagar-Kavilpatti Section) in the State of Tamil Nadu.
(xxvii) S.O. 2559(E) published in Gazette of India dated 26th October, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxviii)S.O. 712(E) published in Gazette of India dated 2nd April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxix) S.O. 945(E) published in Gazette of India dated 30th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxx) S.O. 910(E) published in Gazette of India dated 26th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxxi) S.O. 944(E) published in Gazette of India dated 30th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 4 (Kancheepuram-Chennai) in the State of Tamil Nadu.
(xxxii) S.O. 913(E) published in Gazette of India dated 26th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 7 (Kothakota Bypass to Kurnool) in the State of Andhra Pradesh.
(xxxiii) S.O. 2616(E) published in Gazette of India dated 29th October, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of stretches mentioned in the notification.
(xxxiv)S.O. 764(E) published in Gazette of India dated 10th April, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 1A in the States of Punjab and Himachal Pradesh.
(xxxv) S.O. 2672(E) published in Gazette of India dated 2nd November, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 2 in the State of Bihar.
(xxxvi)S.O. 2623(E) published in Gazette of India dated 30th October, 2012, regarding rates of fees to be recovered from the vehicles, mentioned therein, for the use of the National Highway No. 8 in the State of Gujarat.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) of (3) above.
(Placed in Library. See No. LT 8314/15/12) (5) A copy each of the following Notifications (Hindi and English versions) under Section 37 of the National Highways Authority of India Act, 1988:-
(i) The National Highways Authority of India (the Term of Office and other Conditions of Service of Members) Amendment Rules, 2012 published in Notification No. G.S.R. 637(E) in Gazette of India dated 17th August, 2012.
(ii) The National Highways Authority of India (Conduct, Discipline and Appeal) (Repeal) Regulations, 2012 published in Notification No. NHAI/11011/17/2012-HR.I (Vol. V) in Gazette of India dated 11th September, 2012.
(iii) The National Highways Authority of India (Recruitment, Seniority and Promotion) Fifth Amendment Regulations, 2012 published in Notification No. NHAI/11011/17/2012-HR.I (Vol. V) in Gazette of India dated 11th September, 2012.
(iv) The National Highways Authority of India (Recruitment, Seniority and Promotion) Fourth Amendment Regulations, 2012 published in Notification No. NHAI/11011/17/2012-HR.I (Vol. VI) in Gazette of India dated 28th August, 2012.
(v) The National Highways Authority of India (Recruitment, Seniority and Promotion) Third Amendment Regulations, 2012 published in Notification No. NHAI/11011/17/2012-HR.I (Vol. III) in Gazette of India dated 24th August, 2012.
(vi) The National Highways Authority of India (Recruitment, Seniority and Promotion) Second Amendment Regulations, 2012 published in Notification No. NHAI/11011/17/2012-HR.I (Vol. I) in Gazette of India dated 24th July, 2012.
(vii) The National Highways Authority of India (Recruitment, Seniority and Promotion) Amendment Regulations, 2012 published in Notification No. NHAI/11011/17/2012-HR.I (Vol. I) in Gazette of India dated 17th April, 2012.
(viii) The National Highways Authority of India (Recruitment, Seniority and Promotion) Amendment Regulations, 2011 published in Notification No. NHAI/11011/09/2009-HR.II in Gazette of India dated 5th December, 2012.
(Placed in Library. See No. LT 8315/15/12) (4) A copy each of the following Notifications (Hindi and English versions) issued under sub-section (1) of Section 3 of the Control of National Highways (Land and Traffic) Act, 2002:-
(i) S.O. 2373(E) published in Gazette of India dated 5th October, 2012, making certain amendments in the Notification No. S.O. 76(E) dated 20th January, 2005.
(ii) S.O. 2374(E) published in Gazette of India dated 5th October, 2012, making certain amendments in the Notification No. S.O. 999(E) dated 20th June, 2007.
(iii) S.O. 2375(E) published in Gazette of India dated 5th October, 2012, making certain amendments in the Notification No. S.O. 1001(E) dated 20th June, 2007.
(iv) S.O. 2376(E) published in Gazette of India dated 5th October, 2012, making certain amendments in the Notification No. S.O. 120(E) dated 21st January, 2008.
(Placed in Library. See No. LT 8316/15/12) (5) 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 Road Construction Corporation Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Indian Road Construction Corporation Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library. See No. LT 8317/15/12) अल्पसंख्यक कार्य मंत्रालय में राज्य मंत्री (श्री निनोंग ईरींग): महोदया, मैं कंपनी अधिनियम, 1956 की धारा 619क की उपधारा (1) के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं -
(1) राष्ट्रीय अल्पसंख्यक विकास और वित्त निगम, दिल्ली के वर्ष 2011-2012 के कार्यकरण की सरकार द्वारा समीक्षा।
(2) राष्ट्रीय अल्पसंख्यक विकास और वित्त निगम, दिल्ली के वर्ष 2011-2012 का वार्षिक प्रतिवेदन तथा लेखापरीक्षित लेखे और उन पर नियंत्रक और महालेखापरीक्षक की टिप्पणी।
(Placed in Library. See No. LT 8318/15/12)