Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 7 February, 2014
> Title: Papers laid on the Table of the House by Ministers/members. MADAM SPEAKER: Now, Papers to be laid on the Table. Item No. 2. Shrimati Santosh Chowdhary. … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI SANTOSH CHOWDHARY): On behalf of Shri Ghulam Nabi Azad, I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Regional Institute of Paramedical and Nursing Sciences, Aizawl, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Regional Institute of Paramedical and Nursing Sciences, Aizawl, for the year 2012-2013.
(Placed in Library, See No.LT 10536/15/14) (2)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Unani Medicine, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Unani Medicine, New Delhi, for the year 2012-2013. (Placed in Library, See No.LT 10537/15/14) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences, Shillong, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences, Shillong, for the year 2012-2013. (Placed in Library, See No.LT 10538/15/14) (4) 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 HLL Lifecare Limited, Thiruvananthapuram, for the year 2012-2013.
(ii) Annual Report of the HLL Lifecare Limited, Thiruvananthapuram, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No.LT 10539/15/14) (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Dental Council of India, New Delhi, for the year 2012-2013.
(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 2012-2013. (Placed in Library, See No.LT 10540/15/14) (6)
(i) A copy of the Annual Report (Hindi and English versions) of the Indian Council of Medical Research, New Delhi, for the year 2012-2013.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Indian Council of Medical Research, New Delhi, for the year 2012-2013, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Council of Medical Research, New Delhi, for the year 2012-2013. (Placed in Library, See No.LT 10541/15/14) (7)
(i) A copy of the Annual Report (Hindi and English versions) of the Jawaharlal Institute of Postgraduate Medical Education and Research, Puducherry, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Jawaharlal Institute of Postgraduate Medical Education and Research, Puducherry, for the year 2012-2013. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. (Placed in Library, See No.LT 10542/15/14) (9)
(i) A copy of the Annual Report (Hindi and English versions) of the Pasteur Institute of India, Coonoor, for the year 2012-2013.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Pasteur Institute of India, Coonoor, for the year 2012-2013. (10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. (Placed in Library, See No.LT 10543/15/14) (11)
(i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Speech and Hearing, Mysore, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Speech and Hearing, Mysore, for the year 2012-2013. (Placed in Library, See No.LT 10544/15/14) (12)
(i) A copy of the Annual Report (Hindi and English versions) of the Regional Institute of Medical Sciences, Imphal, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Regional Institute of Medical Sciences, Imphal, for the year 2012-2013. (Placed in Library, See No.LT 10545/15/14) (13)
(i) A copy of the Annual Report (Hindi and English versions) of the Jansankhya Sthirata Kosh, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Jansankhya Sthirata Kosh, New Delhi, for the year 2012-2013. (14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above. (Placed in Library, See No.LT 10546/15/14) (15)
(i) A copy of the Annual Report (Hindi and English versions) of the Chittaranjan National Cancer Institute, Kolkata, for the year 2012-2013.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Chittaranjan National Cancer Institute, Kolkata, for the year 2012-2013, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Chittaranjan National Cancer Institute, Kolkata, for the year 2012-2013. (16) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (15) above. (Placed in Library, See No.LT 10547/15/14) (17)
(i) A copy of the Annual Report (Hindi and English versions) of the National Academy of Medical Sciences (India), New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Academy of Medical Sciences (India), New Delhi, for the year 2012-2013. (18) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (17) above. (Placed in Library, See No.LT 10548/15/14) (19) A copy of the Annual Report (Hindi and English versions) of the Pharmacy Council of India, New Delhi, for the year 2012-2013, alongwith Audited Accounts. (Placed in Library, See No.LT 10549/15/14) (20)
(i) A copy of the Annual Report (Hindi and English versions) of the New Delhi Tuberculosis Centre, New Delhi, for the year 2012-2013, 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 2012-2013. (Placed in Library, See No.LT 10550/15/14) … (Interruptions)
THE MINISTER OF TRIBAL AFFAIRS AND MINISTER OF PANCHAYATI RAJ (SHRI V. KISHORE CHANDRA DEO): 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 National Scheduled Tribes Finance and Development Corporation, New Delhi, for the year 2012-2013.(2)
Annual Report of the National Scheduled Tribes Finance and Development Corporation, 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 10551/15/14) … (Interruptions)
THE MINISTER OF MINES (SHRI DINSHA PATEL): I beg to lay on the Table:-(1)
(i) A copy of the Annual Report (Hindi and English versions) of the Jawaharlal Nehru Aluminium Research Development and Design Centre, Nagpur, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Jawaharlal Nehru Aluminium Research Development and Design Centre, Nagpur, for the year 2012-2013.
(Placed in Library, See No.LT 10552/15/14) (2)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Rock Mechanics, Kolar Gold Fields, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Rock Mechanics, Kolar Gold Fields, for the year 2012-2013. (Placed in Library, See No.LT 10553/15/14) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Miners’ Health, Nagpur, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Miners’ Health, Nagpur, for the year 2012-2013. (Placed in Library, See No.LT 10554/15/14) (4) A copy of the Updated Memorandum* (Hindi and English versions) of Action Taken on the First Interim Report of Justice M. B. Shah Commission of Inquiry for illegal mining of iron ore and manganese. (Placed in Library, See No.LT 10555/15/14) (5) A copy of the Updated Memorandum@ (Hindi and English versions) of Action Taken on the First Interim Report of Justice M. B. Shah Commission of Inquiry on illegal mining in the State of Goa. (Placed in Library, See No.LT 10556/15/14) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI KRISHNA TIRATH): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Public Cooperation and Child Development, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Public Cooperation and Child Development, New Delhi, for the year 2012-2013.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. (Placed in Library, See No.LT 10557/15/14) (3) A copy of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R. 769(E) in Gazette of India dated 9th December, 2013 under sub-section (3) of Section 29 of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013. (Placed in Library, See No.LT 10558/15/14) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF TOURISM (DR. K. CHIRANJEEVI): 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 India Tourism Development Corporation Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the India Tourism Development Corporation 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 10559/15/14) (2)
(i) Review by the Government of the working of the Donyi Polo Ashok Hotel Corporation Limited, Itanagar, for the year 2012-2013.
(ii) Annual Report of the Donyi Polo Ashok Hotel Corporation Limited, Itanagar, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10560/15/14) (3)
(i) Review by the Government of the working of the Utkal Ashok Hotel Corporation Limited, Puri, for the year 2012-2013.
(ii) Annual Report of the Utkal Ashok Hotel Corporation Limited, Puri, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10561/15/14) (4)
(i) Review by the Government of the working of the Madhya Pradesh Ashok Hotel Corporation Limited, Bhopal, for the year 2012-2013.
(ii) Annual Report of the Madhya Pradesh Ashok Hotel Corporation Limited, Bhopal, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10562/15/14) (5)
(i) Review by the Government of the working of the Kumarakruppa Frontier Hotel Private Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the Kumarakruppa Frontier Hotel Private 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 10563/15/14) (6)
(i) Review by the Government of the working of the Pondicherry Ashok Hotel Corporation Limited, Pondicherry, for the year 2012-2013.
(ii) Annual Report of the Pondicherry Ashok Hotel Corporation Limited, Pondicherry, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10564/15/14) (7)
(i) Review by the Government of the working of the Ranchi Ashok Bihar Hotel Corporation Limited, Ranchi, for the year 2012-2013.
(ii) Annual Report of the Ranchi Ashok Bihar Hotel Corporation Limited, Ranchi, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10565/15/14) (8)
(i) Review by the Government of the working of the Punjab Ashok Hotel Corporation Limited, Chandigarh, for the year 2012-2013.
(ii) Annual Report of the Punjab Ashok Hotel Corporation Limited, Chandigarh, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10566/15/14) (9)
(i) Review by the Government of the working of the Assam Ashok Hotel Corporation Limited, Guwahati, for the year 2012-2013.
(ii) Annual Report of the Assam Ashok Hotel Corporation Limited, Guwahati, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10567/15/14) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS AND MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): 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 GAIL (India) Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the GAIL (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 10568/15/14)
(b)
(i) Review by the Government of the working of the Balmer Lawrie and Company Limited, Kolkata, for the year 2012-2013.
(ii) Annual Report of the Balmer Lawrie and Company Limited, Kolkata, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (Placed in Library, See No.LT 10569/15/14)
(c)
(i) Review by the Government of the working of the Engineers India Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the Engineers 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 10570/15/14) (2)
(i) A copy of the Annual Report (Hindi and English versions) of the Petroleum and Natural Gas Regulatory Board, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Petroleum and Natural Gas Regulatory Board, New Delhi, for the year 2012-2013. (Placed in Library, See No.LT 10571/15/14) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Rajiv Gandhi Institute of Petroleum Technology, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Rajiv Gandhi Institute of Petroleum Technology, New Delhi, for the year 2012-2013. (Placed in Library, See No.LT 10572/15/14) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI SANTOSH CHOWDHARY): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Homoeopathy, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Homoeopathy, New Delhi, for the year 2012-2013.
(Placed in Library, See No.LT 10573/15/14) (2)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Ayurveda, Jaipur, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Ayurveda, Jaipur, for the year 2012-2013. (Placed in Library, See No.LT 10574/15/14) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Council for Research in Ayurvedic Sciences, New Delhi, for the year 2012-2013.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Central Council for Research in Ayurvedic Sciences, New Delhi, for the year 2012-2013, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Council for Research in Ayurvedic Sciences, New Delhi, for the year 2012-2013.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. (Placed in Library, See No.LT 10575/15/14) (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Ayurveda Vidyapeeth, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Rashtriya Ayurveda Vidyapeeth, New Delhi, for the year 2012-2013. (Placed in Library, See No.LT 10576/15/14) (6)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Unani Medicine, Bangalore, for the year 2012-2013.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Unani Medicine, Bangalore, for the year 2012-2013. (7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above. (Placed in Library, See No.LT 10577/15/14) (8) 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 Medicines Pharmaceutical Corporation Limited, Almora, for the year 2012-2013.
(ii) Annual Report of the Indian Medicines Pharmaceutical Corporation Limited, Almora, for the year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.(9)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (8) above. (Placed in Library, See No.LT 10578/15/14) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI SANTOSH CHOWDHARY): On behalf of Shri A.H. Khan Choudhury, I beg to lay on the Table:- (1)
A copy of the Annual Report (Hindi and English versions) of the International Institute for Population Sciences, Mumbai, for the year 2012-2013, alongwith Audited Accounts.(2)
A copy of the Review (Hindi and English versions) by the Government of the working of the International Institute for Population Sciences, Mumbai, for the year 2012-2013.
(Placed in Library, See No.LT 10579/15/14) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JESUDASU SEELAM): 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 Irrigation and Water Resources Finance Corporation Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the Irrigation and Water Resources Finance Corporation 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 10580/15/14) (2) A copy of the Consolidated Review (Hindi and English versions) by the Government of the working of the Regional Rural Banks for the year 2012-2013. (Placed in Library, See No.LT 10581/15/14) (3) A copy of the Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Amendment Order, 2013 (Hindi and English versions) published in Notification No. G.S.R. 649(E) in Gazette of India dated 23rd September, 2013 under Section 77 of the Narcotic Drugs and Psychotropic Substances Act, 1985, together with an explanatory memorandum. (Placed in Library, See No.LT 10582/15/14) (4) A copy each of the following Notifications (Hindi and English versions) under Section 31 of the Securities and Exchange Board of India Act, 1985:-
(i) The Securities and Exchange Board of India (Self Regulatory Organizations) (Second Amendment) Regulations, 2013 published in Notification No. LAD-NRO/GN/2013-14/31/6883 in Gazette of India dated 18th November, 2013, together with an explanatory memorandum.
(ii) The Securities and Exchange Board of India (Alternative Investment Funds) (Amendment) Regulations, 2013 published in Notification No. LAD-NRO/GN/2013-14/24/6573 in Gazette of India dated 16th September, 2013.
(Placed in Library, See No.LT 10583/15/14) (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 23A of the Regional Rural Banks Act, 1976 :-
(i) S.O.2592(E) published in Gazette of India dated 23rd August, 2013 regarding amalgamation of Pragathi Gramin Bank and Krishna Grameena Bank as Pragathi Krishna Gramin Bank.
(ii) S.O.2657(E) published in Gazette of India dated 2nd September, 2013 regarding amalgamation of Chhattisgarh Gramin Bank, Surguja Kshetriya Gramin Bank and Durg Rajnandgaon Gramin Bank as Chhattisgarh Rajya Gramin Bank.
(iii) S.O.2690(E) published in Gazette of India dated 6th September, 2013 regarding dissolution of North Malabar Gramin Bank and South Malabar Gramin Bank by reason of amalgamation.
(Placed in Library, See No.LT 10584/15/14) (6) A copy of Notification No. G.S.R.744(E) (Hindi and English versions) published in Gazette of India dated 21st November, 2013, making certain amendments in Notification No. G.S.R.448(E) dated 1stJuly, 2013 under sub-section (4) of Section 94 of the Finance Act, 1994. (Placed in Library, See No.LT 10585/15/14) (7) A copy each of the following Annual Reports (Hindi and English versions) under sub-section (4) of Section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and 1980:-
(i) The Vijaya Bank (Employees’) Pension (Amendment) Regulations, 2013 published in Notification No. VB/PER/PA&PD/2182/2013 in Gazette of India dated 9th September, 2013.
(ii) The Vijaya Bank Officer Employees’ (Acceptance of Jobs in Private Sector concerns after Retirement) Regulations, 2013 published in Notification No. PER/IRD/2255/2013 in Gazette of India dated 9th September, 2013.
(iii) The Allahabad Bank Officer Employees’ (Acceptance of Jobs in Private Sector Concerns after Retirement) (Amendment) Regulations, 2013 published in Notification No. Admn/5/04076 in Gazette of India dated 18th November, 2013.
(iv) The Allahabad Bank (Employees’) Pension (Amendment) Regulations, 2013 published in Notification No. Admn/5/04077 in Gazette of India dated 18th November, 2013.
(Placed in Library, See No.LT 10586/15/14) (8) A copy each of the following Annual Reports (Hindi and English versions) under sub-section (2) of Section 38 of the Central Excise Act, 1944:-
(i) The Central Excise (Second Amendment) Rules, 2013 published in Notification No. G.S.R.747(E) in Gazette of India dated 22nd November, 2013, together with an explanatory memorandum.
(ii) The Central Excise Valuation (Determination of Price of Excisable Goods) Amendment Rules, 2013 published in Notification No. G.S.R.748(E) in Gazette of India dated 22nd November, 2013, together with an explanatory memorandum.
(iii) G.S.R.750(E) published in Gazette of India dated 26th November, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 22/2013-C.E., dated 29th July, 2013.
(iv) The CENVAT Credit (Second Amendment) Rules, 2013 published in Notification No. G.S.R. 663(E) in Gazette of India dated 27th September, 2013, together with an explanatory memorandum.
(v) G.S.R.161(E) published in Gazette of India dated 6th March, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 14/2002-C.E.(N.T.), dated 8th March, 2002.
(Placed in Library, See No.LT 10587/15/14) (9) A copy each of the following Notifications (Hindi and English versions) under Section 296 of the Income-tax Act, 1961:-
(i) The Reverse Mortgage (Amendment) Scheme, 2013 published in Notification No. S.O. 3034(E) in Gazette of India dated 7th October, 2013, together with an explanatory memorandum.
(ii) S.O.3513(E) published in Gazette of India dated 27th November, 2013, notifying the National Commodity and Derivatives Exchange Limited, Mumbai as a recognised association for the purpose of clause (e) of the proviso to clause (5) of section 43 of the Income Tax Act, 1961 together with an explanatory memorandum.
(iii) S.O.3514(E) published in Gazette of India dated 27th November, 2013, notifying the Universal Commodity Exchange Limited, Mumbai, as a recognised association, for the purpose of clause (e) of the proviso to clause (5) of Section 43 of the Income Tax Act, 1961 together with an explanatory memorandum.
(iv) S.O.3539(E) published in Gazette of India dated 29th November, 2013, notifying the Multi Commodity Exchange of India Limited, Mumbai, as a recognised association to clause (e) of the proviso to clause (5) of Section 43 of the Income Tax Act, 1961, together with an explanatory memorandum.
(v) The Income-tax (12th Amendment) Rules, 2013 published in Notification No. S.O. 2363(E) in Gazette of India dated 5th August, 2013, together with an explanatory memorandum.
(vi) The Income-tax (14th Amendment) Rules, 2013 published in Notification No. S.O. 2659(E) in Gazette of India dated 2th September, 2013, together with an explanatory memorandum.
(vii) The Income-tax (15th Amendment) Rules, 2013 published in Notification No. S.O. 2668(E) in Gazette of India dated 4th September, 2013, together with an explanatory memorandum.
(viii) The Income-tax (16th Amendment) Rules, 2013 published in Notification No. S.O. 2810(E) in Gazette of India dated 18th September, 2013, together with an explanatory memorandum.
(ix) The Income-tax (17th Amendment) Rules, 2013 published in Notification No. S.O. 2887(E) in Gazette of India dated 23rd September, 2013, together with an explanatory memorandum.
(x) The Income-tax (18th Amendment) Rules, 2013 published in Notification No. S.O. 2900(E) in Gazette of India dated 24th September, 2013, together with an explanatory memorandum.
(Placed in Library, See No.LT 10588/15/14) (10) 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.726(E) published in Gazette of India dated 8th November, 2013 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of ‘Acrylic fibre’, originating in, or exported from Korea RP and Thailand, for a further period of one year i.e. upto and inclusive of 19th November, 2014 pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(ii) G.S.R.732(E) published in Gazette of India dated 12th November, 2013 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of Cable Ties, originating in, or exported from, the Korea China PR and Taiwan, upto and inclusive of 30th October, 2014 pending finalization of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.733(E) published in Gazette of India dated 12th November, 2013 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on ‘Phenol’, originating in, or exported from, South Africa for a further period of one year i.e. upto and inclusive of 30th October, 2014, pending outcome of sunset review investigations being outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iv) G.S.R.735(E) published in Gazette of India dated 13th November, 2013 together with an explanatory memorandum seeking to levy definitive anti-dumping duty imposed on imports of “Vitamin A Palmitate 1.7 MIU/gm and Vitamin A Palmitate 1.0 MIU/gm (Excluding Vitamin A Palmitate 1.6 MIU/gm)’, originating in, or exported from, Switzerland and People’s Republic of China for a further period of five y ears pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(v) G.S.R.736(E) published in Gazette of India dated 12th November, 2013 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of “Diclofenac Sodium’, originating in, or exported from, People’s Republic of China for a further period of one year i.e. upto and inclusive of 9th April, 2014, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(Placed in Library, See No.LT 10589/15/14) (11) 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 Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the period from April, 2013 to September, 2013.
(ii) Liquidator’s Report on the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the period from April, 2013 to September, 2013, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No.LT 10590/15/14) (12) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) to Section 30 of the Regional Rural Banks Act, 1976:-
(i) The Bihar Gramin Bank Service (Amendment) Regulations, 2013 published in Notification No. 247 in Gazette of India dated 24th September, 2013.
(ii) The Punjab Gramin Bank Service (Amendment) Regulations, 2013 published in Notification No. HO:HRD/2013/3874 in Gazette of India dated 6th September, 2013.
(iii) The U.P. Gramin Bank Service (Amendment) Regulations, 2013 published in Notification No. 305-T/13 in Gazette of India dated 17th September, 2013.
(iv) The Haryana Gramin Bank Service (Amendment) Regulations, 2013 published in Notification No. HGB/HRD/2013/3195 in Gazette of India dated 29th July, 2013.
(v) The Mewar Aanchalik Gramin Bank (Officers and Employees) Service Regulations, 2010 published in Notification No. 10 in Gazette of India dated 15th March, 2013.
(Placed in Library, See No.LT 10591/15/14) (13) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962 :-
(i) G.S.R.636(E) published in Gazette of India dated 17th September, 2013, together with an explanatory memorandum making certain amendments in the Notification No. G.S.R. 664(E) dated 11th September, 2009.
(ii) G.S.R.659(E) published in Gazette of India dated 26th September, 2013, together with an explanatory memorandum making certain amendments in 36 notifications, mentioned therein.
(iii) S.O.2522(E) published in Gazette of India dated 21st August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iv) S.O.2523(E) published in Gazette of India dated 21st August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. S.O. 2467(E) dated 14th August, 2013.
(v) S.O.2560(E) published in Gazette of India dated 22nd August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. S.O. 2467(E) dated 14th August, 2013.
(vi) S.O.2607(E) published in Gazette of India dated 26th August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 83/2013-Cus.(N.T.), dated 14th August, 2013.
(vii) S.O.2640(E) published in Gazette of India dated 29th August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(viii) S.O.2641(E) published in Gazette of India dated 29th August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 83/2013-Cus.(N.T.), dated 14th August, 2013.
(ix) S.O.2654(E) published in Gazette of India dated 30th August, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(x) S.O.2676(E) published in Gazette of India dated 5th September, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xi) S.O.2761(E) published in Gazette of India dated 16th September, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xii) S.O.2802(E) published in Gazette of India dated 16th September, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 95/2013-Cus.(N.T.), dated 5th September, 2013.
(xiii) S.O.2814(E) published in Gazette of India dated 19th September, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xiv) S.O.2891(E) published in Gazette of India dated 23rd September, 2013, together with an explanatory memorandum containg corrigendum to the Notification No. 100/2013-Cus.(N.T.) dated 19th September, 2013.
(xv) S.O.2961(E) published in Gazette of India dated 30th September, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvi) S.O.2997(E) published in Gazette of India dated 3rd October, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xvii) S.O.3112(E) published in Gazette of India dated 15th October, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xviii) S.O.3119(E) published in Gazette of India dated 17th October, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xix) S.O.3277(E) published in Gazette of India dated 29th October, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xx) S.O.3297(E) published in Gazette of India dated 31st October, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxi) S.O.3397(E) published in Gazette of India dated 7th November, 2013, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xxii) S.O.3439(E) published in Gazette of India dated 12th November, 2013, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(Placed in Library, See No.LT 10592/15/14) (14) 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 (Transfer or Issue of Security by a Person Resident Outside India) (Amendment) Regulations, 2013 published in Notification No. G.S.R. 344(E) in Gazette of India dated 29th May, 2013.
(ii) The Foreign Exchange Management (Export and Import of Currency) (Amendment) Regulations, 2013 published in Notification No. G.S.R. 480(E) in Gazette of India dated 12th July, 2013.
(iii) The Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2013 published in Notification No. G.S.R. 481(E) in Gazette of India dated 12th July, 2013.
(iv) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Third Amendment) Regulations, 2013 published in Notification No. G.S.R. 515(E) in Gazette of India dated 30th July, 2013.
(v) The Foreign Exchange Management (Transfer or Issue of Any Foreign Security) (Fourth Amendment) Regulations, 2013 published in Notification No. G.S.R. 516(E) in Gazette of India dated 30th July, 2013.
(vi) The Foreign Exchange Management (Transfer or Issue of Any Foreign Security) (Amendment) Regulations, 2013 published in Notification No. G.S.R. 529(E) in Gazette of India dated 5th August, 2013.
(vii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Tenth Amendment) Regulations, 2013 published in Notification No. G.S.R. 530(E) in Gazette of India dated 5th August, 2013.
(viii) The Foreign Exchange Management (Deposit) (Second Amendment) Regulations, 2013 published in Notification No. G.S.R. 531(E) in Gazette of India dated 5th August, 2013.
(ix) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fifth Amendment) Regulations, 2013 published in Notification No. G.S.R. 532(E) in Gazette of India dated 5th August, 2013.
(x) The Foreign Exchange Management (Permissible Capital Account Transactions) (Amendment) Regulations, 2013 published in Notification No. G.S.R. 551(E) in Gazette of India dated 14th August, 2013.
(xi) The Foreign Exchange Management (Transfer or Issue of Any Foreign Security) (Fifth Amendment) Regulations, 2013 published in Notification No. G.S.R. 552(E) in Gazette of India dated 14th August, 2013.
(xii) The Foreign Exchange Management (Guarantees) (Second Amendment) Regulations, 2013 published in Notification No. G.S.R. 573(E) in Gazette of India dated 27th August, 2013.
(xiii) The Foreign Exchange Management (Guarantees) (Fourth Amendment) Regulations, 2013 published in Notification No. G.S.R. 574(E) in Gazette of India dated 27th August, 2013.
(xiv) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Tenth Amendment) Regulations, 2013 published in Notification No. G.S.R. 591(E) in Gazette of India dated 4th September, 2013.
(xv) The Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Fourth Amendment) Regulations, 2013 published in Notification No. G.S.R. 595(E) in Gazette of India dated 6th September, 2013.
(xvi) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Eleventh Amendment) Regulations, 2013 published in Notification No. G.S.R. 596(E) in Gazette of India dated 6th September, 2013.
(xvii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Twelfth Amendment) Regulations, 2013 published in Notification No. G.S.R. 597(E) in Gazette of India dated 6th September, 2013.
(xviii) The Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Third Amendment) Regulations, 2013 published in Notification No. G.S.R. 627(E) in Gazette of India dated 12th September, 2013.
(xix) G.S.R. 624(E) published in Gazette of India dated 12th September, 2013 containing corrigendum to the Notification No. FEMA.230/2012-RB dated 29th May, 2012.
(xx) G.S.R. 625(E) published in Gazette of India dated 12th September, 2013 containing corrigendum to the Notification No. FEMA.237/2012-RB dated 25th September, 2012.
(xxi) G.S.R. 626(E) published in Gazette of India dated 12th September, 2013 containing corrigendum to the Notification No. FEMA.243/2012-RB dated 19th October, 2012.
(Placed in Library, See No.LT 10593/15/14) (15) A copy of the Consolidated Report (Hindi and English versions) on the working of Public Sector Banks, for the year ended 31st March, 2013. (Placed in Library, See No.LT 10594/15/14) (16) A copy of the Statement (Hindi and English versions) on Quarterly Review of the trends in receipts and expenditure in relation to the budget at the end of the first quarter of financial year 2013-2014 under sub-section (1) of Section 7 of the Fiscal Responsibility and Budget Management Act, 2003. (Placed in Library, See No.LT 10595/15/14) _______