Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 7 March, 2011
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Papers to be laid on the Table of the House.
THE MINISTER OF LABOUR AND EMPLOYMENT (SHRI MALLIKARJUN KHARGE): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Employees’ State Insurance Corporation, New Delhi, for the year 2009-2010.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Employees’ State Insurance Corporation, New Delhi, for the year 2009-2010, together with Audit Report thereon.
(2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 3962/15/11) (3) A copy of the Employees’ State Insurance (Central) (Third Amendment) Rules, 2010 (Hindi and English versions) published in the Notification No. G.S.R. 224 in Gazette of India dated the 4th December, 2010 under sub-section (4) of Section 95 of the Employees’ State Insurance Act, 1948.
(Placed in Library, See No. LT 3963/15/11) (4) A copy each of the following Notifications (Hindi and English versions) under Section 6D of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952:-
(i) The Employees Provident Funds (Amendment) Scheme, 2011 (Hindi and English versions) published in the Notification No. G.S.R. 25(E) in Gazette of India dated the 15th January, 2011.
(ii) The Deposit Linked Insurance (Amendment) Scheme, 2011 (Hindi and English versions) published in the Notification No. G.S.R. 9(E) in Gazette of India dated the 8th January, 2011, together with a corrigendum thereto published in Notification No. G.S.R. 83(E) dated 11th February, 2011.
(Placed in Library, See No. LT 3964/15/11) (5) A copy of the Notification No. S.O. 30(E) (Hindi and English versions) published in Gazette of India dated the 8th January, 2011, specifying the establishments, mentioned therein, employing twenty or more persons as the class of establishments to which the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 shall apply, with effect from the date of publications of this notification in the Official Gazette issued under sub-section (3) of section (1) Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (Placed in Library, See No. LT 3965/15/11) (6) A copy of the Consolidated Annual Accounts (Hindi and English versions) of the Employees’ Provident Fund Organisation, New Delhi, for the year 2009-2010, together with Audit Report thereon under sub-section (1) of Section 7 of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952.
(7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above.
(Placed in Library, See No. LT 3966/15/11) THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS, MINISTER OF STATE IN THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS AND MINISTER OF STATE IN THE PRIME MINISTER’S OFFICE (SHRI V. NARAYANASAMY): Madam, on behalf of my colleague, Shri G.K. Vasan, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Calcutta Dock Labour Board, Kolkata, 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 Calcutta Dock Labour Board, Kolkata, for the year 2009-2010.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 3967/15/11) (3) 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 Ennore Port Limited, Chennai, for the year 2009-2010.
(ii) Annual Report of the Ennore Port Limited, Chennai, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3968/15/11) (4) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 124 of the Major Port Trusts Act, 1963:-
(i) G.S.R. 862(E) published in Gazette of India dated the 28th October, 2010 approving the Cochin Port Trust Employees (Recruitment, Seniority and promotion) Regulations, 2010.
(Placed in Library, See No. LT 3969/15/11)
(ii) G.S.R. 1025(E) published in Gazette of India dated the 29th December, 2010, regarding change of name of ‘Madras’ as ‘Chennai’ in the Rules /Regulations of Chennai Port Trust.
(Placed in Library, See No. LT 3970/15/11)
(iii) G.S.R. 1026(E) published in Gazette of India dated the 29th December, 2010 approving the “Kolkata Port Trust Employees’ (Pension) Third Amendment Regulations, 2010.
(Placed in Library, See No. LT 3971/15/11)
(iv) G.S.R. 1027(E) published in Gazette of India dated the 29th December, 2010 approving the “Mumbai Port Trust Employees Housing Loan (Amendment) Regulations, 2010.
(Placed in Library, See No. LT 3972/15/11) THE MINISTER OF STATE OF THE MINISTRY OF ENVIRONMENT AND FORESTS (SHRI JAIRAM RAMESH): Madam, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Central Pollution Control Board, Delhi, for the year 2009-2010.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Pollution Control Board, Delhi, for the year 2009-2010.
(Placed in Library, See No. LT 3973/15/11) (2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(3) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Forest Management, Bhopal, for the year 2009-2010, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Institute of Forest Management, Bhopal, for the year 2009-2010.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 3974/15/11) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Plywood Industries Research and Training Institute, Bangalore, for the year 2009-2010, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Plywood Industries Research and Training Institute, Bangalore, for the year 2009-2010.
(6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT 3975/15/11) (7) (i) A copy of the Annual Report (Hindi and English versions) of the Salim Ali Centre for Ornithology and Natural History, Coimbatore, for the year 2009-2010, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Salim Ali Centre for Ornithology and Natural History, Coimbatore, 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 3976/15/11) (9) A copy each of the following Notifications (Hindi and English versions) issued under Section 38 of the Biological Diversity Act, 2002:-
(i) G.S.R. 289(E) in Gazette of India dated the 8th February, 2011, notifying the species of plants and animals which are on the verge of extinction, mentioned therein, in the State of Bihar.
(ii) G.S.R. 290(E) in Gazette of India dated the 8th February, 2011, notifying the species of plants and animals which are on the verge of extinction, mentioned therein, in the State of Tripura.
(Placed in Library, See No. LT 3977/15/11) (10) A copy of the Wetlands (Conservation and Management) Rules, 2010 (Hindi and English versions) published in the Notification No. G.S.R. 951(E) in Gazette of India dated the 4th December, 2010 under Section 26 of the Environment (Protection) Act, 1986.
(Placed in Library, See No. LT 3978/15/11) (11) (i) A copy of the Annual Report (Hindi and English versions) of the Centre of Excellence for Medicinal Plants and Traditional Knowledge, Bangalore, for the year 2009-2010.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Centre of Excellence for Medicinal Plants and Traditional Knowledge, Bangalore, for the year 2009-2010.
(Placed in Library, See No. LT 3979/15/11) (12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above.
THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS, MINISTER OF STATE IN THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS AND MINISTER OF STATE IN THE PRIME MINISTER’S OFFICE (SHRI V. NARAYANASAMY): Madam, I beg to lay on the Table a copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Parliamentary Affairs for the years 2011-2012.
(Placed in Library, See No. LT 3980/15/11) THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS, MINISTER OF STATE IN THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS AND MINISTER OF STATE IN THE PRIME MINISTER’S OFFICE (SHRI V. NARAYANASAMY): Madam, on behalf of Shri Jyotiraditya M. Scindia, 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 Delhi Mumbai Industrial Corridor Development Corporation Limited, New Delhi, for the year 2009-2010.
(ii) Annual Report of the Delhi Mumbai Industrial Corridor Development Corporation Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts.
(Placed in Library, See No. LT 3981/15/11)
(b) (i) Review by the Government of the working of the National Centre for Trade Information, New Delhi, for the year 2009-2010.
(ii) Annual Report of the National Centre for Trade Information, New Delhi, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3982/15/11) (2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(3) (i) A copy of the Annual Report (Hindi and English versions) of the Federation of Indian Export Organization, New Delhi, for the year 2009-2010, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Federation of Indian Export Organization, New Delhi, for the year 2009-2010.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 3983/15/11) (5) A copy each of the following Notifications (Hindi and English versions) issued under Section 18G of the Industries (Development and Regulation) Act, 1951:-
(i) The Newsprint Control (Amendment) Order, 2010 published in Notification No. S.O. 2810(E) in Gazette of India dated the 19th November, 2010.
(ii) The Newsprint Control (Amendment) Order, 2010 published in Notification No. S.O. 3050(E) in Gazette of India dated the 28th December, 2010.
(iii) The Newsprint Control (Amendment) Order, 2010 published in Notification No. S.O. 212(E) in Gazette of India dated the 1st February, 2011.
(Placed in Library, See No. LT 3984/15/11) (6) A copy of the Electrical Wires, Cables, Appliances and Protection Devices and Accessories (Quality Control) Amendment Order, 2009 (Hindi and English versions) published in Notification No. S.O. 512(E) in Gazette of India dated the 19th February, 2009 issued under Section 14 of the Bureau of Indian Standards Act, 1986.
(Placed in Library, See No. LT 3985/15/11) (7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above.
(8) A copy of the Explosives (Amendment) Rules, 2010 (Hindi and English versions) published in the Notification No. G.S.R. 65(E) in Gazette of India dated the 5th February, 2011 under sub-section (8) of Section 18 of the Explosives Act, 1884.
(Placed in Library, See No. LT 3986/15/11) (9) A copy of the Special Economic Zones (Fifth Amendment) Rules, 2010 (Hindi and English versions) published in Notification No. G.S.R. 903(E) in Gazette of India dated the 10th November, 2010 under sub-section (3) of Section 55 of the Special Economic Zone Act, 2005, together with an explanatory note.
(Placed in Library, See No. LT 3987/15/11) (10) A copy of the Indian Boiler (Second Amendment) Regulations, 2010 (Hindi and English versions) published in Notification No. G.S.R. 195 in Gazette of India dated the 30th October, 2010 under sub-section (2) of Section 28A of the Boilers Act, 1923.
(Placed in Library, See No. LT 3988/15/11) (11) A copy of the Trade Marks (Second Amendment) Rules, 2010 (Hindi and English versions) published in Notification No. G.S.R. 1024 in Gazette of India dated the 29th December, 2010 under sub-section (4) of Section 157 of the Trade Marks Act, 1999.
(Placed in Library, See No. LT 3989/15/11) THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI JITIN PRASADA): Madam, 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. 2869(E) published in Gazette of India dated the 30th November, 2010, authorizing the Special Land Acquisition Officer, National Highway Zone, Bangalore, as the competent authority to acquire land for building, maintenance and operation of National Highway No. 13 (Chitradurga-Shiomoga Section) in the State of Karnataka.
(ii) S.O. 108(E) and S.O. 109(E) published in Gazette of India dated the 19th January, 2011, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 75 (Bamitha-Satna Section) in the State of Madhya Pradesh.
(iii) S.O. 334(E) published in Gazette of India dated the 14th February, 2011, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ajmer-Udaipur Section) in the State of Rajasthan.
(iv) S.O. 2842(E) published in Gazette of India dated the 25th November, 2010, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance and operation of National Highway No. 163 in the State of Andhra Pradesh.
(v) S.O. 2117(E) and S.O. 2118(E) published in Gazette of India dated the 30th August, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 154 (Dhaleswari-Bhairabi Road) in the State of Assam.
(vi) S.O. 1469(E) published in Gazette of India dated the 18th June, 2010, regarding authorising the Additional District Magistrate and Collector (Land Acquisition Collector), Dhalai District, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 44 in the State of Tripura.
(vii) S.O. 1833(E) published in Gazette of India dated the 27th July, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 44 (Churaibari-Manu Section) in the State of Tripura.
(2) Three Statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (v), (vi) and (vii) of (1) above.
(Placed in Library, See No. LT 3990/15/11) (3) A copy each of the following notifications (Hindi and English versions) under sub-section (3) of Section 9 of the National Highways Act, 1956:-
(i) The National Highways Fee (Determination of Rates and Collection) Amendment Rules, 2011 published in Notification No. 15(E) in Gazette of India dated the 12th January, 2011.
(ii) The National Highways Fee (Determination of Rates and Collection) Amendment Rules, 2011 published in Notification No. 950(E) Gazette of India dated the 3rd December, 2010.
(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 3991/15/11)