Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 8 August, 2014
an> Title: Papers laid on the Table of the House by Ministers/members.
HON. SPEAKER: Now Papers to be laid.
THE MINISTER OF HEALTH AND FAMILY WELFARE (DR. HARSH VARDHAN): I beg to lay on the Table:-
(1) A copy of Notification Nos. S.O. 1111(E) to S.O. 1116(E) (Hindi and English versions) published in Gazette of India dated 22nd April, 2014, regarding nominations, names mentioned therein, to Institute Body of six new AIIMS issued under sub-section (3) of Section 6 of the All India Institute of Medical Sciences Act, 1956.
[Placed in Library. See No. LT 645/16/14] (2) A copy of the Revised Dentists (Code of Ethics) Regulations, 2014 (Hindi and English versions) published in Notification No. DE-97-2014 in Gazette of India dated 27th June, 2014 under sub-section (4) of Section 20 of the Dentists Act, 1948.
[Placed in Library. See No. LT 646/16/14] (3) A copy of the Food Safety and Standards (Amendment) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R.508(E) in Gazette of India dated 18th July, 2014 under Section 93 of the Food Safety and Standards Act, 2006.
[Placed in Library. See No. LT 647/16/14] THE MINISTER OF STATE OF THE MINISTRY OF PLANNING, MINISTER OF STATE OF THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (SHRI RAO INDERJIT SINGH): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Outcome Budget of the Ministry of Statistics and Programme Implementation for the year 2014-2015.
[Placed in Library. See No. LT 648/16/14] (2) Outcome Budget of the National Cadet Corps for the year 2014-2015.
[Placed in Library. See No. LT 649/16/14] (3) Outcome Budget of the Directorate General Married Accommodation Project for the year 2014-2015.
[Placed in Library. See No. LT 650/16/14] (4) Outcome Budget of the Ex-Servicemen Contributory Health Scheme for the year 2014-2015.
[Placed in Library. See No. LT 651/16/14] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY, MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Securities and Exchange Board of India, Mumbai, for the year 2013-2014 under sub-section (2) of Section 18 of the Securities and Exchange Board of India Act, 1992.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of Securities and Exchange Board of India, Mumbai, for the year 2013-2014.
[Placed in Library. See No. LT 652/16/14] (2) 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 Security Printing and Minting Corporation of India Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the Security Printing and Minting Corporation of India Limited, New Delhi, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library. See No. LT 653/16/14] (3) A copy of the 44th Valuation Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, for the year 2013-2014.
[Placed in Library. See No. LT 654/16/14] (4) (i) A copy of the Annual Report (Hindi and English versions) of the National Bank for Agriculture and Rural Development, Mumbai, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of National Bank for Agriculture and Rural Development, Mumbai, for the year 2013-2014.
[Placed in Library. See No. LT 655/16/14] (5) A copy of the Annual Accounts (Hindi and English versions) of the Securities and Exchange Board of India, Mumbai, for the year 2012-2013, together with Audit Report thereon.
[Placed in Library. See No. LT 656/16/14] (6) A copy of the Detailed Demands for Grants (Hindi and English versions) of the Ministry of Corporate Affairs for the year 2014-2015.
[Placed in Library. See No. LT 657/16/14] (7) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 469 of the Companies Act, 2013:-
(i) The Companies (Corporate Social Responsibility Policy) Rules, 2014 published in Notification No. G.S.R. 129(E) in Gazette of India dated 28th February, 2014.
(ii) The Companies (Specification of definitions details) Rules, 2014 published in Notification No. G.S.R. 238(E) in Gazette of India dated 31st March, 2014.
(iii) The Companies (Accounts) Rules, 2014 published in Notification No. G.S.R. 239(E) in Gazette of India dated 31st March, 2014.
(iv) The Companies (Meetings of Board and its Powers) Rules, 2014 published in Notification No. G.S.R. 240(E) in Gazette of India dated 31st March, 2014.
(v) The Companies (Declaration and Payment of Dividend) Rules, 2014 published in Notification No. G.S.R. 241(E) in Gazette of India dated 31st March, 2014.
(vi) The Nidhi Rules, 2014 published in Notification No. G.S.R. 258(E) in Gazette of India dated 2nd April, 2014.
(vii) The Companies (Miscellaneous) Rules, 2014 published in Notification No. G.S.R. 253(E) in Gazette of India dated 1st April, 2014.
(viii) The Companies (Adjudication of Penalties) Rules, 2014 published in Notification No. G.S.R. 254(E) in Gazette of India dated 1st April, 2014.
(ix) The Companies (Prospectus and Allotment of Securities) Rules, 2014 published in Notification No. G.S.R. 251(E) in Gazette of India dated 1st April, 2014.
(x) The Companies (Issue of Global Depository Receipts) Rules, 2014 published in Notification No. G.S.R. 252(E) in Gazette of India dated 1st April, 2014.
(xi) The Companies (Incorporation) Rules, 2014 published in Notification No. G.S.R. 250(E) in Gazette of India dated 1st April, 2014.
(xii) The Companies (Appointment and Remuneration of Managerial Personnel) Rules, 2014 published in Notification No. G.S.R. 249(E) in Gazette of India dated 1st April, 2014.
(xiii) The Companies (Registration of Charges) Rules, 2014 published in Notification No. G.S.R. 248(E) in Gazette of India dated 1st April, 2014.
(xiv) The Companies (Inspection, Investigation and Inquiry) Rules, 2014 published in Notification No. G.S.R. 247(E) in Gazette of India dated 1st April, 2014.
(xv) The Companies (Audit and Auditors) Rules, 2014 published in Notification No. G.S.R. 246(E) in Gazette of India dated 1st April, 2014.
(xvi) The Companies (Management and Administration) Rules, 2014 published in Notification No. G.S.R. 260(E) in Gazette of India dated 2nd April, 2014.
(xvii) The Companies (Appointment and Qualification of Directors) Rules, 2014 published in Notification No. G.S.R. 259(E) in Gazette of India dated 2nd April, 2014.
(xviii) The Companies (Authorised to Registered) Rules, 2014 published in Notification No. G.S.R. 257(E) in Gazette of India dated 2nd April, 2014.
(xix) The Companies (Acceptance of Deposits) Rules, 2014 published in Notification No. G.S.R. 256(E) in Gazette of India dated 2nd April, 2014.
(xx) The Companies (Registration of Foreign Companies) Rules, 2014 published in Notification No. G.S.R. 266(E) in Gazette of India dated 3rd April, 2014.
(xxi) The Companies (Share Capital and Debentures) Rules, 2014 published in Notification No. G.S.R. 265(E) in Gazette of India dated 3rd April, 2014.
(xxii) The Companies (Registration Offices and Fees) Rules, 2014 published in Notification No. G.S.R. 268(E) in Gazette of India dated 4th April, 2014.
(xxiii) The Companies (Registration Offices and Fees) Amendment Rules, 2014 published in Notification No. G.S.R. 297(E) in Gazette of India dated 28th April, 2014.
(xxiv) The Companies (Acceptance of Deposits) Amendment Rules, 2014 published in Notification No. G.S.R. 386(E) in Gazette of India dated 6th June, 2014.
(xxv) The Companies (Appointment and Remuneration of Managerial Personnel) Amendment Rules, 2014 published in Notification No. G.S.R. 390(E) in Gazette of India dated 6th June, 2014.
(xxvi) The Companies (Meetings and Power of Board) Amendment Rules, 2014 published in Notification No. G.S.R. 398(E) in Gazette of India dated 12th June, 2014.
(xxvii) The Companies (Share Capital and Debentures) Amendment Rules, 2014 published in Notification No. G.S.R. 413(E) in Gazette of India dated 18th June, 2014.
(xxviii) The Companies (Management and Administration) Amendment Rules, 2014 published in Notification No. G.S.R. 415(E) in Gazette of India dated 23rd June, 2014.
(xxix) The Companies (Prospectus and Allotment of Securities) Amendment Rules, 2014 published in Notification No. G.S.R. 424(E) in Gazette of India dated 1st July, 2014.
[Placed in Library. See No. LT 658/16/14] (8) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 467 of the Companies Act, 2013:-
(i) G.S.R.130(E) published in Gazette of India dated 28th February, 2014 making certain amendments in Schedule VII of Companies Act, 2013 together with a corrigendum thereto published in Notification No.G.S.R.261(E) dated 2nd April, 2014.
(ii) G.S.R.237(E) published in Gazette of India dated 31st March, 2014 making certain amendments in Schedule II of Companies Act, 2013.
[Placed in Library. See No. LT 659/16/14] (9) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 470 of the Companies Act, 2013:-
(i) The Companies (Removal of Difficulties) Second Order, 2014 published in Notification No. S.O.1177(E) in Gazette of India dated 30th April, 2014 together with a corrigendum thereto published in Notification No. S.O.1406(E) dated 29th May, 2014.
(ii) The Companies (Removal of Difficulties) Second Order, 2014 published in Notification No. S.O.1428(E) in Gazette of India dated 3rd June, 2014.
(iii) The Companies (Removal of Difficulties) Third Order, 2014 published in Notification No. S.O.1429(E) in Gazette of India dated 3rd June, 2014.
(iv) The Companies (Removal of Difficulties) Fourth Order, 2014 published in Notification No. S.O.1460(E) in Gazette of India dated 6th June, 2014.
[Placed in Library. See No. LT 660/16/14] (10) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 458 of the Companies Act, 2013:-
(i) S.O.1354(E) published in Gazette of India dated 22nd May, 2014 regarding delegation of powers under Section 153 and 154 of Companies Act, 2013 to Regional Director, Noida.
(ii) S.O.1353(E) published in Gazette of India dated 22nd May, 2014 regarding delegation of powers under Section 458 of Companies Act, 2013 to Registrar of Companies, mentioned therein.
(iii) S.O.1352(E) published in Gazette of India dated 22nd May, 2014 regarding delegation of powers under Section 458 of Companies Act, 2013 to Regional Directors, mentioned therein.
[Placed in Library. See No. LT 661/16/14] (11) A copy of the Pension Fund Regulatory and Development Authority (Appeal to Securities Appellate Tribunal) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 358(E) in Gazette of India dated 27th May, 2014 under Section 53 of the Pension Fund Regulatory and Development Authority Act, 2013.
[Placed in Library. See No. LT 662/16/14] (12) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) The Foreign Exchange Management (Export of Goods and Services) (Second Amendment) Regulations, 2014 published in Notification No. G.S.R. 434(E) in Gazette of India dated 8th July, 2014.
(ii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Ninth Amendment) Regulations, 2014 published in Notification No. G.S.R. 436(E) in Gazette of India dated 8th July, 2014.
(iii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Seventh Amendment) Regulations, 2014 published in Notification No. G.S.R. 435(E) in Gazette of India dated 8th July, 2014.
(iv) The Foreign Exchange Management (Permissible Capital Accounts Transactions) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 488(E) in Gazette of India dated 11th July, 2014.
(v) The Foreign Exchange Management (Transfer or Issue of Any Foreign Security) (Second Amendment) Regulations, 2014 published in Notification No. G.S.R. 489(E) in Gazette of India dated 11th July, 2014.
[Placed in Library. See No. LT 663/16/14] (13) A copy each of the following Notifications (Hindi and English versions) under Section 25 of the Coinage Act, 2011:-
(i) The Coinage of One Hundred Rupees and Five Rupees coins to commemorate the occasion of 175th Birth Anniversary of Jamsetji Nusserwanji Tata Rules, 2014 published in Notification No. G.S.R. 73(E) in Gazette of India dated 31st January, 2014.
(ii) The Coinage of Twenty Rupees and Five Rupees Coins to commemorate the occasion of 125th Birth Anniversary of Maulana Abdul Kalam Azad Rules, 2013 published in Notification No. G.S.R. 686(E) in Gazette of India dated 14th October, 2013.
(iii) The Coinage of Sixty Rupees and Ten Rupees coins to commemorate the occasion of Diamond Jubilee of Coir Board Rules, 2014 published in Notification No. G.S.R. 102(E) in Gazette of India dated 21st February, 2014.
(iv) The Coinage of Twenty Rupees and Five Rupees Coins to commemorate the occasion of Acharya Tulsi Birth Centenary Rules, 2013 published in Notification No. G.S.R. 782(E) in Gazette of India dated 18th December, 2013.
[Placed in Library. See No. LT 664/16/14] (14) 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.525(E) published in Gazette of India dated 23rd July, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of Front Axle Beam and Steering Knuckle meant for heavy and medium commercial vehicles, originating in, or exported from China PR, for a further period of one year i.e. upto and inclusive of the 14th June, 2015, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(ii) G.S.R.526(E) published in Gazette of India dated 23rd July, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of Carbon Black used in rubber applications, originating in, or exported from People’s Republic of China, Russia and Thailand for a further period of one year i.e. upto and inclusive of the 29th July, 2015, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.527(E) published in Gazette of India dated 23rd July, 2014 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on imports of Phosphoric acid of all grades and all concentration (excluding Agriculture of Fertilizer grade), originating in, or exported from Korea(RP) for a further period of one year i.e. upto and inclusive of the 21st June, 2015, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iv) G.S.R.528(E) published in Gazette of India dated 23rd July, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of Vitamin C, originating in, or exported from People’s Republic of China for a further period of one year i.e. upto and inclusive of the 15th June, 2015, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
[Placed in Library. See No. LT 665/16/14]
(v) G.S.R.529(E) published in Gazette of India dated 23rd July, 2014 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of Potassium Carbonate, originating in, or exported from European Union, People’s Republic of China, Korea RP and Taiwan for a further period of one year i.e. upto and inclusive of the 9th June, 2015, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(vi) G.S.R.541(E) published in Gazette of India dated 25th July, 2014 together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of Purified Terephthalic Acid including its variants-Medium Quality Terephthalic Acid and Qualified Terephthalic Acid, originating in, or exported from People’s Republic of China, European Union, Korea RP and Thailand for a further period of six months pursuant to the preliminary findings of investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(vii) G.S.R.535(E) published in Gazette of India dated 24th July, 2014 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of specified Rubber Chemicals, originating in, or exported from People’s Republic of China and Korea RP for a further period of five years pursuant to the final findings in sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
[Placed in Library. See No. LT 666/16/14] (15) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 642 of the Companies Act, 1956:-
(i) The Investor Education and Protection Fund (awareness and Protection of investors) Amendment Rules, 2014 published in Notification No. G.S.R. 216(E) in Gazette of India dated 27th March, 2014.
(ii) The Investor Education and Protection Fund (Uploading of information regarding unpaid and unclaimed amounts lying with companies) Amendment Rules, 2014 published in Notification No. G.S.R. 217(E) in Gazette of India dated 27th March, 2014.
[Placed in Library. See No. LT 667/16/14] (16) A copy of Notification No. G.S.R.262(E) (Hindi and English versions) published in Gazette of India dated 2nd April, 2014, grating of Nidhi status to companies under sub-section (3) of Section 620A of the Companies Act, 1956.
[Placed in Library. See No. LT 668/16/14] (17) A copy of the Customs Baggage Declaration (Amendment) Regulations, 2014 (Hindi and English versions) published in Notification No. G.S.R.82(E) in Gazette of India dated 10th February, 2014 under section 159 of the Customs Act, 1962, together with an explanatory memorandum.
[Placed in Library. See No. LT 669/16/14] ___________