Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministries. on 12 August, 2016
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Members/Ministries.
HON. SPEAKER: Now, the House will take up Papers to be Laid on the Table.
THE MINISTER OF FINANCE AND MINISTER OF CORPORATE AFFAIRS (SHRI ARUN JAITLEY): I beg to lay on the Table a copy of the Medium term Expenditure Framework Statement for 2016-2017 (Hindi and English versions) under section 3 of the Fiscal Responsibility and Budget Management Act, 2003. [Placed in Library, See No. LT 5170/16/16] THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): I beg to lay on the Table a copy of the Statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Account of the Indian Red Cross Society, New Delhi, for the year 2014-2015 within the stipulated period of nine months after the close of the accounting year. [Placed in Library, See No. LT 5171/16/16] THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) (SHRI SHRIPAD YESSO NAIK): 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 Indian Medicines Pharmaceutical Corporation Limited, Almora, for the year 2014-2015.
(ii) Annual Report of the Indian Medicines Pharmaceutical Corporation Limited, Almora, for the year 2014-2015, 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 (1) above.
[Placed in Library, See No. LT 5172/16/16] वित्त मंत्रालय में राज्य मंत्री (श्री संतोष कुमार गंगवार): अध्यक्ष महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं :-
(1) (एक) एक्सपोर्ट-इम्पोर्ट बैंक ऑफ इंडिया, मुंबई के वर्ष 2015-16 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) एक्सपोर्ट-इम्पोर्ट बैंक ऑफ इंडिया, मुंबई के वर्ष 2015-16 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 5173/16/16] (2) 31 मार्च, 2015 को समाप्त हुए वर्ष के लिए सार्वजनिक क्षेत्र के बैंकों के कार्यकरण के बारे में समेकित प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 5174/16/16] (3) पेंशन निधि विनियामक और विकास प्राधिकरण अधिनियम, 2013 की धारा 53 के अंतर्गत पेंशन निधि विनियामक और विकास प्राधिकरण (सेवानिवृत्त सलाहकार) विनियम, 2016 जो 17 जून, 2016 के भारत के राजपत्र में अधिसूचना संख्या पीएफआरडीए 12 /आर जी एल/139/1 में प्रकाशित हुए थे। [Placed in Library, See No. LT 5175/16/16] (4) राष्ट्रीय आवास बैंक अधिनियम, 1987 की धारा 40 की उपधारा (5) के अंतर्गत वर्ष 2014-2015 के लिए राष्ट्रीय आवास बैंक, नई दिल्ली का वार्षिक प्रतिवेदन (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षा लेखे। (5) उपयुर्त्त (4) 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 5176/16/16] (6) डिपोसिट इंश्योरेंस एण्ड क्रेडिट गारंटी कारपोरेशन, मुम्बई के वर्ष 2015-2016 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। [Placed in Library, See No. LT 5177/16/16] (7) (एक) नेशनल बैंक फॉर एग्रीकल्चर एण्ड रूरल डेवलपमेंट, मुंबई के वर्ष 2015-2016 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। (दो) नेशनल बैंक फॉर एग्रीकल्चर एण्ड रूरल डेवलपमेंट, मुंबई के वर्ष 2015-2016 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 5178/16/16] (8) आईडीबीआई बैक, मुम्बई के वर्ष 2015-2016 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। [Placed in Library, See No. LT 5179/16/16] (9) बैंककारी विधि (संशोधन) अधिनियम, 1985 द्वारा यथासंशोधित भारतीय स्टेट बैंक अधिनियम, 1955, की धारा 40 की उपधारा (4) तथा बैंककारी विधि (संशोधन) अधिनियम, 1985 द्वारा यथासंशोधित भारतीय स्टेट बैंक (समनुषंगी बैंक) अधिनियम, 1959 की धारा 43 की उपधारा (3) के अंतर्गत भारतीय स्टेट बैंक, स्टेट बैंक ऑफ पटियाला, स्टेट बैंक ऑफ मैसूर, स्टेट बैंक ऑफ त्रावणकोर और स्टेट बैंक ऑफ बीकानेर और जयपुर के वर्ष 2015-2016 के कार्यकरण और कार्यकलापों के बारे में वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। [Placed in Library, See No. LT 5180/16/16] (10) (एक) लाईफ इंश्योरेंस कारपोरेशन ऑफ इंडिया, मुंबई के वर्ष 2015-2016 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। (दो) लाईफ इंश्योरेंस कारपोरेशन ऑफ इंडिया, मुंबई के वर्ष 2015-2016 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 5181/16/16] (11) लाईफ इंश्योरेंस कारपोरेशन ऑफ इंडिया, मुंबई के वर्ष 2015-2016 के 46वां मूल्यांकन प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) [Placed in Library, See No. LT 5182/16/16] (12) बैंकों और वित्तीय संस्थाओं को शोध्य ऋण वसूली अधिनियम, 1993 की धारा 3 की उपधारा (1) के अंतर्गत जारी अधिसूचना संख्या का.आ. 1641(अ) जो 4 मई, 2016 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसके द्वारा केरल राज्य में एर्नाकुलम में ऋण वसूली अधिकरण की स्थापना की गई है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 5183/16/16] (13) आयकर अधिनियम, 1961 की धारा 296 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ः- (एक) आयकर (दूसरा संशोधन) नियम, 2016, जो 17 फरवरी, 2016 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 502(अ) में प्रकाशित हुए थे तथा एक व्याख्यात्मक ज्ञापन। (दो) आयकर (5वां संशोधन) नियम, 2016, जो 15 मार्च, 2016 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 1101(अ) में प्रकाशित हुए थे तथा एक व्याख्यात्मक ज्ञापन। (तीन) आयकर (8वां संशोधन) नियम, 2016, जो 23 मार्च, 2016 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 1206(अ) में प्रकाशित हुए थे तथा एक व्याख्यात्मक ज्ञापन। (चार) का.आ. 1948 (अ) जो 02 जून, 2016 के भारत के राजपत्र में प्रकाशित हुआ था तथा जिसके द्वारा 20 अगस्त, 1998 की अधिसूचना संख्या का.आ. 709 (अ) में कतिपय संशोधन किए गए हैं तथा एक व्याख्यात्मक ज्ञापन। (पाँच) आयकर (16वां संशोधन) नियम, 2016, जो 22 जून, 2016 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 2179(अ) में प्रकाशित हुए थे तथा एक व्याख्यात्मक ज्ञापन । (छह) आयकर (19वां संशोधन) नियम, 2016, जो 28 जून, 2016 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 2226(अ) में प्रकाशित हुए थे तथा एक व्याख्यात्मक ज्ञापन । [Placed in Library, See No. LT 5184/16/16] (14) सीमा शुल्क टैरिफ अधिनियम, 1975 की धारा 9क की उपधारा (7) के अंतर्गत अधिसूचना सं. सा.का.नि. 727(अ) जो 26 जुलाई, 2016 के भारत के राजपत्र में प्रकाशित हुए थे तथा जिनका आशय प्रतिपाटन एवं संबद्ध शुल्क महानिदेशालय द्वारा संचालित सनसेट समीक्षा जांच के परिणाम आने तक उसमें उल्लिखत कतिपय रबर कमिकल्स के आयात पर लगाए गए निश्चयात्मक प्रतिपाटन शुल्क के उग्रहण को और एक वर्ष की अवधि तक अर्थात् 27 जुलाई, 2017 जिसमें यह तारीख भी शामिल है, तक बढ़ाना है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा एक व्याख्यात्मक ज्ञापन। [Placed in Library, See No. LT 5185/16/16] (15) केन्द्रीय उत्पाद शुल्क अधिनियम, 1944 की धारा 38 की उपधारा (2) के अंतर्गत अधिसूचना सं. सा.का.नि. 524(अ) जो 17 मई, 2016 के भारत के राजपत्र में प्रकाशित हुए थी तथा जिनका आशय द्विपक्षीय व्यवस्था के अंतर्गत भारत सरकार के विदेश मंत्रालय द्वारा सुगम बनाए जाने वाली धार्मिक तीर्थयात्रा के संबंध में विनिर्दिष्ट संगठनों द्वारा 1.7.2012 से 19.08.2014 की अवधि के दौरान प्रदान की गई सेवा, जब उस अवधि के संबंध में उव्त सेवा पर सेवा कर का संदाय किए जाने का प्रचालन नहीं था, के संबंध में वित्त अधिनियम, 1994 की धारा 66ख के अंतर्गत देय सेवाकर में छूट प्रदान करना है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा एक व्याख्यात्मक ज्ञापन। [Placed in Library, See No. LT 5186/16/16] (16) बैंककारी कंपनी (उपक्रमों का अर्जन और अंतरण) अधिनियम, 1970 और 1980 की धारा 10 की उपधारा (8) के अंतर्गत निम्नलिखत वार्षिक प्रतिवेदनों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)- (एक) वर्ष 2015-16 के लिए इलाहाबाद बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5187/16/16] (दो) वर्ष 2015-16 के लिए बैंक ऑफ महाराष्ट्र के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5188/16/16] (तीन) वर्ष 2015-16 के लिए सेंट्रल बैंक ऑफ इण्डिया के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5189/16/16] (चार) वर्ष 2015-16 के लिए देना बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5190/16/16] (पांच) वर्ष 2015-16 के लिए इंडियन ओवरसीज बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5191/16/16] (छह) वर्ष 2015-16 के लिए पंजाब नेशनल बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5192/16/16] (सात) वर्ष 2015-16 के लिए यूनियन बैंक ऑफ इण्डिया के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5193/16/16] (आठ) वर्ष 2015-16 के लिए यूको बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5194/16/16] (नौ) वर्ष 2015-16 के लिए बैंक ऑफ बड़ौदा के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5195/16/16] (दस) वर्ष 2015-16 के लिए केनरा बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5196/16/16] (ग्यारह) वर्ष 2015-16 के लिए कार्पोरेशन बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5197/16/16] (बारह) वर्ष 2015-16 के लिए इंडियन बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5198/16/16] (तेरह) वर्ष 2015-16 के लिए ओरिएंटल बैंक ऑफ कॉमर्स के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5199/16/16] (चौदह) वर्ष 2015-16 के लिए सिंडिकेट बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5200/16/16] (पंद्रह) वर्ष 2015-16 के लिए यूनाइटेड बैंक ऑफ इंडिया के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5201/16/16] (सोलह) वर्ष 2015-16 के लिए विजया बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5202/16/16] (सत्रह) वर्ष 2015-16 के लिए आंध्रा बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5203/16/16] (अठारह) वर्ष 2015-16 के लिए बैंक ऑफ इंडिया के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5204/16/16] (उन्नीस) वर्ष 2015-16 के लिए पंजाब और सिंध बैंक के कार्यकरण तथा कार्यकलापों के बारे में प्रतिवेदन, लेखे तथा उन पर लेखापरीक्षक का प्रतिवेदन। [Placed in Library, See No. LT 5205/16/16] स्वास्थ्य और परिवार कल्याण मंत्रालय में राज्य मंत्री (श्री फग्गन सिंह कुलस्ते): अध्यक्ष महोदया, मैं खाद्य सुरक्षा और मानक अधिनियम, 2006 की धारा 93 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूं :-
(1) खाद्य सुरक्षा और मानक (संदूषकों, विष और अवशिष्ट) (संशोधन) विनियम, 2015 जो 12 नवम्बर, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ. सं. 1-91/1/एसपी/ (संदूषक)/एफएसएसआई/2009 में प्रकाशित हुए थे तथा उसका एक शुद्धिपत्र जो 12 फरवरी, 2016 की अधिसूचना संख्या एफ. सं. 1-99/एसपी/ (संदूषक)/ एफएस एस आई/2009 में प्रकाशित हुआ है।
(2) भारतीय खाद्य सुरक्षा और मानक प्राधिकरण (केन्द्रीय सलाहकार समिति के कारबार के संव्यवहार की प्रक्रिया) पहला संशोधन विनियम, 2016 जो 29 अप्रैल, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ.सं.1- 61/एफएसएसआई/टीआर बिजनेस सी एसी/रेग/2015 में प्रकाशित हुए थे (3) खाद्य सुरक्षा और मानक (संदूषकों, विष और अवशिष्ट) तीसरा संशोधन विनियम, 2016 जो 4 मई, 2016 के भारत के राजपत्र में अधिसूचना संख्या एफ. सं. पी. 15025/264/13-पीए/एफएसएसआई में प्रकाशित हुए थे।
(4) खाद्य सुरक्षा और मानक (पैकेजिंग और लेबलिंग) दूसरा संशोधन विनियम, 2016 जो 25 मई, 2016 के भारत के राजपत्र में अधिसूचना संख्या एफ. सं. 1-(94) 2015 / अधिसूचना पी एण्ड एल/ईएनफ//एफएसएसआई में प्रकाशित हुए थे।
(5) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) तीसरा संशोधन विनियम, 2016 जो 14 जून, 2016 के भारत के राजपत्र में अधिसूचना संख्या पी. 15-03//ईएनफ/एफएसएसआइ/2014 में प्रकाशित हुए थे।
(6) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) दूसरा संशोधन विनियम, 2016 जो 4 मई, 2016 के भारत के राजपत्र में अधिसूचना संख्या 03-16/विनिर्दिष्ट खाद्य/अधिसूचना (खाद्य योजक) / एफ एसएसआइ-2014 में प्रकाशित हुए थे।
[Placed in Library, See No. LT 5206/16/16] THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND FARMERS WELFARE AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI S.S. AHLUWALIA): On behalf of Shri Kiren Rijiju, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions) under sub-section (2) of Section 20 of the Protection of Human Rights Act, 1993:-
(i) Annual Report of the National Human Rights Commission, India, New Delhi, for the year 2012-2013.
(ii) Memorandum of Action Taken on the recommendations contained in the Annual Report of the National Human Rights Commission, India, 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 5207/16/16] (3) A copy of the Border Security Force, Engineering (Civil) Combatant (Group ‘B’ posts) Recruitment Amendment Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.761(E) in Gazette of India dated 3rd August, 2016 under sub-section (3) of Section 141 of the Border Security Force Act, 1968. [Placed in Library, See No. LT 5208/16/16] कृषि और किसान कल्याण मंत्रालय में राज्य मंत्री (श्री सुदर्शन भगत) : अध्यक्ष महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं :-
(1) (एक) सेंट्रल एग्रीकल्चरल यूनीवर्सिटी, इम्फाल के वर्ष 2013-2014 के वार्षिक प्रतिवेदन की प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(दो) सेंट्रल एग्रीकल्चरल यूनिवर्सिटी, इम्फाल के वर्ष 2013-2014 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखाओं प्रतिवेदन। (तीन) सेंट्रल एग्रीकल्चरल यूनिवर्सिटी, इम्फाल के वर्ष 2013-2014 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। (2) उपर्युक्त (1) 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 5209/16/16] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI ARJUN RAM MEGHWAL): I beg to lay on the Table:-
(1) A copy of the Annual Accounts (Hindi and English versions) of the Securities and Exchange Board of India, Mumbai, for the year 2014-2015, together with Audit Report thereon.
[Placed in Library, See No. LT 5210/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 31 of the Securities and Exchange Board of India Act, 1992:-
(i) The Securities and Exchange Board of India (Issue and Listing of Debt Securities by Municipalities) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/006 in Gazette of India dated 15th July, 2015.
(ii) The SEBI (Issue of Capital and Disclosure Requirements (Third Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/007 in Gazette of India dated 11th August, 2015.
(iii) The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Fourth Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/008 in Gazette of India dated 14th August, 2015.
(iv) The Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Third Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/009 in Gazette of India dated 14th August, 2015.
(v) The Securities and Exchange Board of India (Delisting of Equity Shares) (Second Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015- 16/010 in Gazette of India dated 14th August, 2015.
(vi) The Securities and Exchange Board of India (Alternative Investment Funds) (Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/011 in Gazette of India dated 14th August, 2015.
(vii) The SEBI (Issue of Capital and Disclosure Requirements)(Fifth Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/G.N./2015- 16/012 in Gazette of India dated 14th August, 2015.
(viii) The Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/013 in Gazette of India dated 2nd September, 2015.
(ix) Notification No. SEBI/LAD/NRO/GN/2015-16/014 published in Gazette of India dated 4th September, 2015 renaming “MCX Stock Exchange Limited” as “Metropolitan Stock Exchange of India Limited.
(x) The Securities and Exchange Board of India (Regulatory Fee on Stock Exchanges) (Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015- 16/015 in Gazette of India dated 8th September, 2015.
(xi) The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) (Amendment) Regulations, 2015 published in Notification No. SEBI/LAD/NRO/GN/2015-16/016 in Gazette of India dated 8th September, 2015.
(xii) The Securities and Exchange Board of India (Stock Brokers and Sub-Brokers) (Amendment) Regulations, 2015 published in Notification No. SEBI/AD-NRO/GN-2015-16/017 Sin Gazette of India dated 8th September, 2015.
(xiii) The SEBI (Issue and Capital and Disclosure Requirements) (Sixth Amendment) Regulations, 2015 published in Notification No. SEBI/LAD-NRO/GN/2015-16/018 Gazette of India dated 10th September, 2015.
(xiv) Notification No. SEBI/LAD-NRO/GN/2015-16/019 published in Gazette of India dated 14th September, 2015 regarding renewal of recognition of Metropolitan Stock Exchange of India Limited.
(xv) The Securities and Exchange Board of India (Procedure for Search and Seizure) Repeal Regulations, 2015 published in Notification No. SEBI/LADNRO/GN/2015-16/020 Gazette of India dated 17th September, 2015.
(xvi) The SEBI (Share Based Employee Benefits) (Amendment) Regulations, 2015 published in Notification No. SEBI/LADNRO/GN/2015-16/021 Gazette of India dated 18th September, 2015.
(xvii) Notification No. SEBI/LAD-NRO/GN/2015-16/022 published in Gazette of India dated 1st October, 2015 regarding renewal of recognition of National Securities Clearing Corporation Limited.
(xviii)Notification No. SEBI/LAD-NRO/GN/2015-16/023 published in Gazette of India dated 1st October, 2015 regarding renewal of recognition of Indian Clearing Corporation Limited.
(xix) Notification No. SEBI/LAD-NRO/GN/2015-16/024 published in Gazette of India dated 1st October, 2015 regarding renewal of recognition of MCX-SX Clearing Corporation Limited.
(xx) The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements)(Seventh Amendment) Regulations, 2015 published in Notification No. SEBI/LADNRO/GN/2015-16/025 Gazette of India dated 28th October, 2015.
(xxi) The Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers)(Fourth Amendment) Regulations, 2015 published in Notification No. SEBI/LADNRO/GN/2015-16/026 Gazette of India dated 22nd December, 2015.
(xxii) The Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements)(Fourth Amendment) Regulations, 2015 published in Notification No. SEBI/LAD-NRO/GN/2015-16/027 Gazette of India dated 22nd December, 2015.
(xxiii) The Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements)(Amendment) Regulations, 2016 published in Notification No. SEBI/LADNRO/GN/2016-17/001 Gazette of India dated 25th May, 2016.
(xxiv)The Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers)(Second Amendment) Regulations, 2016 published in Notification No. SEBI/LADNRO/GN/2016-17/002 Gazette of India dated 25th May, 2016.
(xxv) The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements)(Third Amendment) Regulations, 2016 published in Notification No. SEBI/LADNRO/GN/2016-17/003 Gazette of India dated 25th May, 2016.
(xxvi)The Securities and Exchange Board of India (Issue and Listing of Debt Securities)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2016-17/004 Gazette of India dated 25th May, 2016.
(xxvii) The Securities and Exchange Board of India (Issue and Listing of Non-Convertible Redeemable Preference Shares)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2016-17/005 Gazette of India dated 25th May, 2016.
(xxviii) The Securities and Exchange Board of India (Intermediaries)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2016- 17/006 Gazette of India dated 25th May, 2016. (xxix)The Securities and Exchange Board of India (Depositories and Participants)(Third Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2016- 17/007 Gazette of India dated 27th May, 2016. (xxx) Notification No. SEBI/LAD-NRO/GN/2015-16/028 published in Gazette of India dated 6th January, 2016 regarding establishment of Local Office of the Board at Jammu. (xxxi)The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2015-16/029 Gazette of India dated 11th January, 2016. (xxxii) The Securities and Exchange Board of India (Delisting of Equity Shares)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2015-16/030 Gazette of India dated 12th January, 2016. (xxxiii) The SEBI (Issue of Capital and Disclosure Requirements)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2015-16/031 Gazette of India dated 21st January, 2016. (xxxiv) The Securities and Exchange Board of India (Depositories and Participants)(Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2015-16/032 Gazette of India dated 21st January, 2016. (xxxv) Notification No. SEBI/LAD-NRO/GN/2015-16/033 Gazette of India dated 21st January, 2016 regarding renewal of recognition of MCX-SX Clearing Corporation Limited. (xxxvi) The Securities and Exchange Board of India (Mutual Funds)(Amendment) Regulations, 2016 published in Notification No. EBI/LAD-NRO/GN/2015-16/034 Gazette of India dated 12th February, 2016. (xxxvii) The Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers)(Amendment) Regulations, 2016 published in Notification No. SEBI/LADNRO/GN/2015-16/035 Gazette of India dated 18th February, 2016. (xxxviii)The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements)(Second Amendment) Regulations, 2016 published in Notification No. SEBI/LADNRO/GN/2015-16/036 Gazette of India dated 18th February, 2016. (xxxix) The Securities and Exchange Board of India (Regulation)(Stock Exchanges and Clearing Corporations)(Second Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2015-16/037 Gazette of India dated 15th March, 2016. (xl) The Securities and Exchange Board of India (Depositories and Participants)(Second Amendment) Regulations, 2016 published in Notification No. SEBI/LAD-NRO/GN/2015-16/038 Gazette of India dated 15th March, 2016. [Placed in Library, See No. LT 5211/16/16] (3) 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 (Filing of Documents and Forms in Extensible Business Reporting Language) Amendment Rules, 2016 published in Notification No. G.S.R.397(E) in Gazette of India dated 5th April, 2016.
(ii) The Companies (Registration Offices and Fees) Amendment Rules, 2016 published in Notification No. G.S.R.493(E) in Gazette of India dated 7th May, 2016.
(iii) The Companies (Authorised to Register) Amendment Rules, 2016 published in Notification No. G.S.R.563(E) in Gazette of India dated 31st May, 2016.
(iv) The Companies (Acceptance of Deposits) Amendment Rules, 2016 published in Notification No. G.S.R.639(E) in Gazette of India dated 29th June, 2016.
(v) The Companies (Appointment and Remuneration of Managerial Personnel) Amendment Rules, 2016 published in Notification No. G.S.R.646(E) in Gazette of India dated 30th June, 2016.
(vi) The Companies (cost records and audit) Amendment Rules, 2016 published in Notification No. G.S.R.695(E) in Gazette of India dated 14th July, 2016.
(vii) The Companies (Share Capital and Debentures) Third Amendment Rules, 2016 published in Notification No. G.S.R.704(E) in Gazette of India dated 19th July, 2016.
(viii) The Companies (Removal of Difficulties) Third Order, 2016 published in Notification No. G.S.R.2264(E) in Gazette of India dated 30th June, 2016.
(4) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item (i) to (ii) of (3) above.
[Placed in Library, See No. LT 5212/16/16] (5) A copy of the Limited Liability Partnership (Second Amendment) Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.593(E) in Gazette of India dated 10th June, 2016 under subsection (3) of Section 79 of the Limited Liability Partnership Act, 2008. [Placed in Library, See No. LT 5213/16/16] (6) (i) A copy of the Annual Report (Hindi and English versions) of the Securities and Exchange Board of India, Mumbai, for the year 2015-2016 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 2015-2016. [Placed in Library, See No. LT 5214/16/16] (7) A copy each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:-
(i) Report of the Comptroller and Auditor General of India-Union Government (No. 22 of 2016)-Voluntary Compliance Encouragement Scheme, 2013 (Indirect Taxes-Service Tax) Department of Revenue for the year ended March, 2016.
[Placed in Library, See No. LT 5215/16/16]
(ii) Report of the Comptroller and Auditor General of India-Union Government (Civil)(No. 23 of 2016)-Performance Audit of Pradhan Mantri Gram Sadak Yojana, Ministry of Rural Development. [Placed in Library, See No. LT 5216/16/16]
(iii) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 24 of 2016)-(Compliance Audit Observations) Union Territories without Legislatures for the year ended March, 2015. [Placed in Library, See No. LT 5217/16/16]
(iv) Report of the Comptroller and Auditor General of India-Union Government (Commercial) (No. 25 of 2016)-(Compliance Audit) Implementation of PAHAL (DBTL) Scheme (Pratyaksh Hanstantrit Labh Yojana), Ministry of Petroleum and Natural Gas for the year ended March, 2016. [Placed in Library, See No. LT 5218/16/16]
(v) Report of the Comptroller and Auditor General of India-Union Government (No. 26 of 2016)-(Compliance Audit) Administrative functioning of Autonomous Bodies under Department of Science and Technology. [Placed in Library, See No. LT 5219/16/16]
(vi) Report of the Comptroller and Auditor General of India-Union Government (Civil)(No. 27 of 2016)-Compliance of Fiscal Responsibility and Budget Management Act, 2003, Department of Economic Affairs, Ministry of Finance, for the year ended March, 2016. [Placed in Library, See No. LT 5220/16/16] (8) A copy of Notification No. S.O. 681(E) (Hindi and English versions) published in Gazette of India dated 12th July, 2016, making certain amendments in Notification No. S.O. 38(E) dated 19th January, 2011 under Section 30B of the Chartered Accountants Act, 1949. [Placed in Library, See No. LT 5221/16/16] (9) A copy of the Notification No. G.S.R.404(E) (Hindi and English versions) published in Gazette of India dated 6th April, 2016 making certain amendments to Schedule III of the Companies Act, 2013 under sub-section (3) of Section 467 of the Companies Act, 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 5222/16/16] (11) A copy of the Companies (Removal of Difficulties) Third Order, 2016 (Hindi and English versions) published in Notification No. S.O.2264(E) in Gazette of India dated 30th June, 2016 under sub-section (2) of Section 470 of the Companies Act, 2013. [Placed in Library, See No. LT 5223/16/16] THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (SHRI UPENDRA KUSHWAHA):
On behalf of Dr. Mahendra Nath Pandey, I beg to lay on the Table:-
(1) A copy of the Annual Accounts (Hindi and English versions) of the Atal Bihari Vajpayee-Indian Institute of Information Technology Management, Gwalior, for the year 2014-2015, together with Audit Report thereon.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 5224/16/16] (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 EdCIL (India) Limited, Noida, for the year 2014-2015.
(ii) Annual Report of the EdCIL (India) Limited, Noida, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 5225/16/16] (5) (i) A copy of the Annual Report (Hindi and English versions) of the Project of History of Indian Science, Philosophy and Culture, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Project of History of Indian Science, Philosophy and Culture, New Delhi, for the year 2014-2015. (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above. [Placed in Library, See No. LT 5226/16/16] (7) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology Raipur, Raipur, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Technology Raipur, Raipur, for the year 2014-2015. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. [Placed in Library, See No. LT 5227/16/16] (9) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology Tiruchirappalli, Tiruchirappalli, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Technology Tiruchirappalli, Tiruchirappalli, for the year 2014-2015. (10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above. [Placed in Library, See No. LT 5228/16/16] (11) A copy each of the following Notifications (Hindi and English versions) under Section 28 of the University Grants Commission Act, 1956:-
(i) The UGC (Institutions Deemed to be Universities) Regulations, 2016 published in Notification No. F. No. 1-3/2016(CPPPI/DU) in Gazette of India dated 11th July, 2016.
(ii) The University Grants Commission (Minimum Standards and Procedure for Award of M.Phil./Ph.D.Degrees) Regulations, 2016 published in Notification No. F. No. 1-2/2009(EC/PS)V(I) Vol.II Preamble in Gazette of India dated 5th July, 2016.
(iii) The University Grants Commission (Prevention, prohibition and redressal of sexual harassment of women employees and students in higher educational institutions) Regulations, 2015 published in Notification No. F. No. 91-1/2013(TFGS) in Gazette of India dated 2th May, 2016.
(iv) The University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education)(4th Amendment) Regulations, 2016 published in Notification No. F. No. 1-2/2016(PS/Amendment) in Gazette of India dated 11th July, 2016.
(v) The Curbing the menace of Ragging in Higher Educational Institutions (Third Amendment) Regulations, 2016 published in Notification No. F. No. 1-15/2009(ARC) in Gazette of India dated 29th June, 2016.
(vi) The University Grants Commission on minimum qualifications for appointment of teachers and other academic staff in universities and colleges and measures for the maintenance of standards in higher education)(3rd Amendment) Regulations, 2016 published in Notification No. F. No. 1-2/2016(PS/Amendment) in Gazette of India dated 10th May, 2016.
[Placed in Library, See No. LT 5229/16/16] THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS, MINISTER OF STATE IN THE MINISTRY OF SHIPPING AND MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS (SHRI MANSUKH L. MANDAVIYA): I beg to lay on the Table:-
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the Brahmaputra Cracker and Polymer Limited and the Ministry of Chemicals and Fertilizers for the year 2016-2017.
[Placed in Library, See No. LT 5230/16/16] (2) A copy of the Notification No. S.O.1594(E) (Hindi and English versions) published in Gazette of India dated 2nd May, 2016, order indicating the supplies of urea to be made by domestic manufacturers of urea to States and Union Territories during Kharif, 2016 under subsection (6) of Section 3 of the Essential Commodity Act, 1955. [Placed in Library, See No. LT 5231/16/16] THE MINISTER OF STATE IN THE MINISTRY OF DEFENCE (DR. SUBHASH RAMRAO BHAMRE): I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions):-
(i) Memorandum of Understanding between the Hindustan Aeronautics Limited and the Ministry of Defence for the year 2016-2017.
[Placed in Library, See No. LT 5232/16/16]
(ii) Memorandum of Understanding between the Garden Reach Shipbuilders and Engineers Limited and the Ministry of Defence for the year 2016-2017. [Placed in Library, See No. LT 5233/16/16]
(iii) Memorandum of Understanding between the Mazagon Dock Shipbuilders Limited and the Ministry of Defence for the year 2016-2017. [Placed in Library, See No. LT 5234/16/16]
(iv) Memorandum of Understanding between the Mishra Dhatu Nigam Limited and the Ministry of Defence for the year 2016-2017. [Placed in Library, See No. LT 5235/16/16]
(v) Memorandum of Understanding between the Hindustan Shipyard Limited and the Ministry of Defence for the year 2016-2017. [Placed in Library, See No. LT 5236/16/16]
(vi) Memorandum of Understanding between the Goa Shipyard Limited and the Department of Defence Production, Ministry of Defence, for the year 2016-2017. [Placed in Library, See No. LT 5237/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 13 of the National Cadet Corps Act, 1948:-
(i) The National Cadet Corps (Amendment) Rules, 2016 published in Notification No. G.S.R.18 in weekly Gazette of India dated 7th May, 2016.
(ii) The National Cadet Corps (Girls Division) (Amendment) Rules, 2016 published in Notification No. G.S.R.19 in weekly Gazette of India dated 7th May, 2016.
[Placed in Library, See No. LT 5238/16/16] 12.05 hours COMMITTEE ON PRIVATE MEMBERS’ BILLS AND RESOLUTIONS Minutes