Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 30 November, 2012
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, Papers to be laid on the Table. Dr. Farooq Abdullah.
THE MINISTER OF NEW AND RENEWABLE ENERGY (DR. FAROOQ ABDULLAH): I beg to lay on the Table:- (1)
A copy of the Annual Report (Hindi and English versions) of the Sardar Swaran Singh National Institute of Renewable Energy, Kapurthala, for the year 2011-2012, alongwith Audited Accounts.(2)
A copy of the Review (Hindi and English versions) by the Government of the working of the Sardar Swaran Singh National Institute of Renewable Energy, Kapurthala, for the year 2011-2012.
[Placed in Library. See No. LT 7507/15/12] THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI KRISHNA TIRATH): I beg to lay on the Table:-
(1) A copy of the National Commission for Protection of Child Rights Staff Recruitment Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 74(E) in Gazette of India dated 8th February, 2012 under sub-section (3) of Section 35 of the Commissions for Protection of Child Rights Act, 2005. (2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library. See No. LT 7508/15/12] THE MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS (SHRIMATI PANABAKA LAKSHMI): I beg to lay on the Table:-
(1) A copy of the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Amendment Order, 2012 (Hindi and English versions) published in Notification No. G.S.R. 791(E) in Gazette of India dated 26th October, 2012 under sub-section (6) of Section 3 of the Essential Commodities Act, 1955.
[Placed in Library. See No. LT 7509/15/12] (2) A copy of the Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Second Amendment Regulations, 2012 (Hindi and English versions) published in Notification No. F. No. PS/Secy./M(C)/2012 in Gazette of India dated 13th September, 2012 under Section 62 of the Petroleum and Natural Gas Regulatory Board Act, 2006. [Placed in Library. See No. LT 7510/15/12] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI NAMO NARAIN MEENA): On behalf of Shri S.S. Palanimanickam, I beg to lay on the Table:-
(1) A copy each of the following Annual Reports and Accounts (Hindi and English versions) of the Regional Rural Banks for the year ended the 31st March, 2012 together with Auditor’s Report thereon:-
(i) Allahabad UP Gramin Bank, Banda. [Placed in Library. See No. LT 7511/15/12] (ii) Andhra Pradesh Grameena Vikas Bank, Warangal. [Placed in Library. See No. LT 7512/15/12] (iii) Arunachal Pradesh Rural Bank, Papum-Pare. [Placed in Library. See No. LT 7513/15/12] (iv) Aryavart Gramin Bank, Lucknow. [Placed in Library. See No. LT 7514/15/12] (v) Assam Gramin Vikash Bank, Guwahati. [Placed in Library. See No. LT 7515/15/12] (vi) Baitarni Gramya Bank, Mayurbhanj. [Placed in Library. See No. LT 7516/15/12] (vii) Ballia Etawah Gramin Bank, Ballia. [Placed in Library. See No. LT 7517/15/12] (viii) Bangiya Gramin Vikash Bank, Berhampore Murshidabad. [Placed in Library. See No. LT 7518/15/12] (ix) Baroda Rajasthan Gramin Bank, Ajmer. [Placed in Library. See No. LT 7519/15/12] (x) Bihar Kshetriya Gramin Bank,Munger. [Placed in Library. See No. LT 7520/15/12] (xi) Cauvery Kalpatharu Grameena Bank, Mysore. [Placed in Library. See No. LT 7521/15/12] (xii) Chaitanya Godavari Grameena Bank, Guntur. [Placed in Library. See No. LT 7522/15/12] (xiii) Chhatisgarh Gramin Bank, Raipur. [Placed in Library. See No. LT 7523/15/12] (xiv) Chikmagalur Kodagu Grameena Bank, Chikmagalur. [Placed in Library. See No. LT 7524/15/12] (xv) Deccan Grameena Bank, Hyderabad. [Placed in Library. See No. LT 7525/15/12] (xvi) Dena Gujarat Gramin Bank, Gandhinagar. [Placed in Library. See No. LT 7526/15/12] (xvii) Durg Rajnandgaon Gramin Bank, Rajnandgaon. [Placed in Library. See No. LT 7527/15/12] (xviii) Gurgaon Gramin Bank, Gurgaon. [Placed in Library. See No. LT 7528/15/12] (xix) Hadoti Kshetriya Gramin Bank, Kota. [Placed in Library. See No. LT 7529/15/12] (xx) Himachal Gramin Bank, Mandi. [Placed in Library. See No. LT 7530/15/12] (xxi) J&K Grameen Bank, Jammu. [Placed in Library. See No. LT 7531/15/12] (xxii) Jaipur Thar Gramin Bank, Jaipur. [Placed in Library. See No. LT 7532/15/12] (xxiii) Jharkhand Gramin Bank, Ranchi. [Placed in Library. See No. LT 7533/15/12] (xxiv) Karnataka Vikas Grameena Bank, Dharwad. [Placed in Library. See No. LT 7534/15/12] (xxv) Kashi Gomti Samyut Gramin Bank, Varanasi. [Placed in Library. See No. LT 7535/15/12] (xxvi) Krishna Grameena Bank, Gulbarga. [Placed in Library. See No. LT 7536/15/12] (xxvii) Langpi Dehangi Rural Bank, Diphu. [Placed in Library. See No. LT 7537/15/12] (xxviii) Madhya Bharath Gramin Bank, Sagar. [Placed in Library. See No. LT 7538/15/12] (xxix) Madhya Bihar Gramin Bank, Patna. [Placed in Library. See No. LT 7539/15/12] (xxx) Mahakaushal Kshetriya Gramin Bank, Jabalpur. [Placed in Library. See No. LT 7540/15/12] (xxxi) Maharashtra Gramin Bank, Nanded. [Placed in Library. See No. LT 7541/15/12] (xxxii) Malwa Gramin Bank, Sangrur. [Placed in Library. See No. LT 7542/15/12] (xxxiii) Manipur Rural Bank, Imphal. [Placed in Library. See No. LT 7543/15/12] (xxxiv) Meghalaya Rural Bank, Shillong. [Placed in Library. See No. LT 7544/15/12] (xxxv) Mewar Anchalik Gramin Bank, Udaipur. [Placed in Library. See No. LT 7545/15/12] (xxxvi) MGB Gramin Bank, Pali-Marwar. [Placed in Library. See No. LT 7546/15/12] (xxxvii) Mizoram Rural Bank, Aizawl. [Placed in Library. See No. LT 7547/15/12] (xxxviii) Nainital Almora Kshetriya Gramin Bank, Haldwani. [Placed in Library. See No. LT 7548/15/12] (xxxix) North Malabar Gramin Bank, Kannur. [Placed in Library. See No. LT 7549/15/12] (xl) Pallavan Grama Bank, Salem. [Placed in Library. See No. LT 7550/15/12] (xli) Pandyan Grama Bank, Virudhunagar. [Placed in Library. See No. LT 7551/15/12] (xlii) Parvatiya Gramin Bank, Chamba. [Placed in Library. See No. LT 7552/15/12] (xliii) Paschim Banga Gramin Bank, Howrah. [Placed in Library. See No. LT 7553/15/12] (xliv) Pragathi Gramin Bank, Bellary. [Placed in Library. See No. LT 7554/15/12] (xlv) Puduvai Bharthiar Grama Bank, Puducherry. [Placed in Library. See No. LT 7555/15/12] (xlvi) Punjab Gramin Bank, Kapurthala. [Placed in Library. See No. LT 7556/15/12] (xlvii) Rajasthan Gramin Bank, Alwar. [Placed in Library. See No. LT 7557/15/12] (xlviii) Rewa Sidhi Gramin Bank, Rewa. [Placed in Library. See No. LT 7558/15/12] (xlix) Rushikulya Gramya Bank, Berhampur. [Placed in Library. See No. LT 7559/15/12] (l) Samastipur Kshetriya Gramin Bank, Samastipur. [Placed in Library. See No. LT 7560/15/12] (li) Saptagiri Grameena Bank, Chittoor. [Placed in Library. See No. LT 7561/15/12] (lii) Sarva UP Gramin Bank, Meerut. [Placed in Library. See No. LT 7562/15/12] (liii) Satpura Narmada Kshetriya Gramin Bank, Chhindwara. [Placed in Library. See No. LT 7563/15/12] (liv) Saurashtra Gramin Bank, Rajkot. [Placed in Library. See No. LT 7564/15/12] (lv) Sharda Gramin Bank, Satna. [Placed in Library. See No. LT 7565/15/12] (lvi) South Malabar Gramin Bank, Malappuram. [Placed in Library. See No. LT 7566/15/12] (lvii) Sutlej Gramin Bank, Bathinda. [Placed in Library. See No. LT 7567/15/12] (lviii) Tripura Gramin Bank, Agartala. [Placed in Library. See No. LT 7568/15/12] (lix) Utkal Gramya Bank, Balangir. [Placed in Library. See No. LT 7569/15/12] (lx) Uttar Banga Kshetriya Gramin Bank, Cooch Behar. [Placed in Library. See No. LT 7570/15/12] (lxi) Uttaranchal Gramin Bank, Dehradun. [Placed in Library. See No. LT 7571/15/12] (lxii) Vananchal Gramin Bank, Dumka. [Placed in Library. See No. LT 7572/15/12] (lxiii) Vidharbha Kshetriya Gramin Bank, Akola. [Placed in Library. See No. LT 7573/15/12] (lxiv) Vidisha Bhopal Kshetriya Gramin Bank, Vidisha. [Placed in Library. See No. LT 7574/15/12] (lxv) Visveshvaraya Grameena Bank, Mandya. [Placed in Library. See No. LT 7575/15/12]
(2) 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 Oriental Insurance Company Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Oriental Insurance Company Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library. See No. LT 7576/15/12]
(b)
(i) Review by the Government of the working of the National Insurance Company Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the National Insurance Company Limited, New Delhi, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library. See No. LT 7577/15/12]
(c)
(i) Review by the Government of the working of the General Insurance Corporation Limited, Mumbai, for the year 2011-2012.
(ii) Annual Report of the General Insurance Corporation Limited, Mumbai, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library. See No. LT 7578/15/12] 15/12] (3) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R. 742(E) published in Gazette of India dated 4th October, 2012, together with an explanatory memorandum notifying the All Industry Rates of Duty Drawback for the year 2012-2013.
(ii) S.O. 2186(E) published in Gazette of India dated 17th September, 2012, together with an explanatory memorandum specifying importers registered under Accredited Clients Programme and importers paying customs duty of one lakh rupees or more per bill of entry who shall pay customs duty electronically .
(iii) G.S.R. 723(E) published in Gazette of India dated 26th September, 2012, together with an explanatory memorandum addressing the issue of inter-zone reallocation of work amongst Commissioners (Appeals) by providing flexibility to Chief Commissioner to assign work to Commissioner of Customs (Appeals) under his jurisdiction, if required.
(iv) G.S.R. 684(E) published in Gazette of India dated 13th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 52/2003-Cus., dated 31st March, 2003.
(v) S.O. 1669(E) published in Gazette of India dated 24th July, 2012, together with an explanatory memorandum containing corrigendum to the Notification No. 101/2004-Cus.,(N.T.) dated 31st August, 2004.
(vi) S.O. 2012(E) published in Gazette of India dated 31st August, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus., dated 3rd August, 2001.
(vii) S.O. 2040(E) published in Gazette of India dated 6th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 75/2012-Cus., dated 16th August, 2012.
(viii) S.O. 2176(E) published in Gazette of India dated 14th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus., (N.T.) dated 3rd August, 2001.
(ix) S.O. 2262(E) published in Gazette of India dated 20th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 80/2012-Cus., (N.T.) dated 6th September, 2012.
(x) S.O. 2342(E) published in Gazette of India dated 28th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus., (N.T.) dated 3rd August, 2001.
(xi) S.O. 2360(E) published in Gazette of India dated 4th October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 84/2012-Cus., (N.T.) dated 20th September, 2012.
(xii) S.O. 2395(E) published in Gazette of India dated 9th October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 91/2012-Cus., (N.T.) dated 4th October, 2012.
(xiii) S.O. 2433(E) published in Gazette of India dated 10th October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 93/2012-Cus., (N.T.) dated 9th October, 2012.
(xiv) S.O. 2499(E) published in Gazette of India dated 15th October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus., (N.T.) dated 3rd August, 2001.
(xv) S.O. 2518(E) published in Gazette of India dated 18th October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 91/2012-Cus., (N.T.) dated 4th October, 2012.
(xvi) G.S.R. 639(E) published in Gazette of India dated 17th August, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xvii) G.S.R. 675(E) published in Gazette of India dated 10th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(xviii) G.S.R. 686(E) published in Gazette of India dated 13th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(xix) G.S.R. 687(E) published in Gazette of India dated 13th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 94/1996-Cus., dated 16th December, 1996.
(xx) G.S.R. 696(E) published in Gazette of India dated 17th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxi) G.S.R. 698(E) published in Gazette of India dated 18th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxii) G.S.R. 737(E) published in Gazette of India dated 1st October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 96/2008-Cus., dated 13th August, 2008.
(xxiii) G.S.R. 774(E) published in Gazette of India dated 18th October, 2012, together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.(4)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (v) of (3) above. [Placed in Library. See No. LT 7579/15/12] (5) 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.650(E) published in Gazette of India dated 24th August, 2012, seeking to extend levy of anti-dumping duty imposed on imports of ‘Nonyl Phenol’, originating in, or exported from, Chinese Taipei upto and inclusive of 21st August, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(ii) G.S.R.657(E) published in Gazette of India dated 30th August, 2012 seeking to extend levy of anti-dumping duty imposed on imports of Metronidazole, originating in, or exported from, People’s Republic of China, for a further period of five years pursuant to the final findings of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.685(E) published in Gazette of India dated 13th September, 2012 seeking to extend levy of anti-dumping duty imposed on imports of Ductile iron pipes, originating in, or exported from, China PR upto and inclusive of 12th September, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(iv) G.S.R.704(E) published in Gazette of India dated 19th September, 2012 seeking to extend levy of anti-dumping duty imposed on imports of ‘Paracetamol, originating in, or exported from, People’s Republic of China upto and inclusive of 2nd September, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(v) G.S.R.710(E) published in Gazette of India dated 21st September, 2012 seeking to impose provisional anti-dumping duty on the imports of resin or other organic substances bonded wood or ligneous fibre boards of thickness below 6mm, except fibre boards of thickness 6mm or above, insulation boards, laminated fibre boards and boards which are not bonded either by, resin or other organic substances, originating in, or exported from China PR, Indonesia, Malaysia and Sri Lanka, and imported into India at rates recommended in the Preliminary Findings of the designated authority.
(vi) G.S.R.715(E) published in Gazette of India dated 25th September, 2012 seeking to extend levy of anti-dumping duty imposed on imports of Pre-sensitised positive offset aluminium plates/PS plates, originating in, or exported from, China PR upto and inclusive of 23rd September, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(vii) G.S.R.716(E) published in Gazette of India dated 25th September, 2012 seeking to extend levy of anti-dumping duty imposed on imports ‘phosphoric acid, technical or food grade, originating in, or exported from, People’s Republic of China upto and inclusive of 12th September, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(viii) G.S.R.741(E) published in Gazette of India dated 4th October, 2012 seeking to impose definitive anti-dumping duty on the imports of Cold Rolled Flat Products of Stainless Steel of 400 series having width of less than 600 mm including all Ferritic and Martensitic grades excluding Razor Blade Steel, originating in, or exported from European Union, Korea RP and USA and imported into India at rates recommended in the Final Findings of the designated authority.
(ix) G.S.R.753(E) published in Gazette of India dated 8th October, 2012 seeking to impose anti-dumping duty on new/unused pneumatic non radial bias tyres, tubes & flaps with or without tubes and/or flap of rubber, having nominal rim dia code above 16 inches used in buses and lorries/trucks, classified under Chapter 40 of the First Schedule to the Customs Tariff Act, 1975, originating in, or exported from the People’s Republic of China and Thailand, and imported into India at rates recommended in the Final Findings of the designated authority.
(x) G.S.R.754(E) published in Gazette of India dated 8th October, 2012 seeking to levy definitive anti-dumping duty on imports of melamine, originating in, or exported from the European Union, Iran, Indonesia and Japan and imported into India for a period of five.
(xi) G.S.R.749(E) published in Gazette of India dated 5th October, 2012 seeking to impose final safeguard duty on imports of Carbon Black into India from the People’s Republic of China at the rate of 30% ad valorem minus anti dumping duty with effect from the 5th day of October, 2012 to 4th day of October, 2013 (both days inclusive) and at the rate of 25% ad valorem minus anti dumping duty, with effect from the 5th day of October, 2013 to 31st day of December, 2013 (both days inclusive).
[Placed in Library. See No. LT 7580/15/12] (6) A copy each of the following Notifications (Hindi and English versions) under Section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (Ninth Amendment) Rules, 2012 published in Notification No. S.O. 1979(E) in Gazette of India dated 28th August, 2012 together with an explanatory memorandum.
(ii) The Income-tax (10th Amendment) Rules, 2012 published in Notification No. S.O. 2005(E) in Gazette of India dated 30th August, 2012 together with an explanatory memorandum.
(iii) The Income-tax (11th Amendment) Rules, 2012 published in Notification No. S.O. 2164(E) in Gazette of India dated 12th September, 2012 together with an explanatory memorandum.
(iv) S.O.2187(E) published in Gazette of India dated 17th September, 2012, together with an explanatory memorandum making certain amendments in the Notification No. S.O. 709(E) dated 20th August, 1998.
(v) The Income-tax (12th Amendment) Rules, 2012 published in Notification No. S.O. 2188(E) in Gazette of India dated 17th September, 2012 together with an explanatory memorandum.
(vi) The Income-tax (13th Amendment) Rules, 2012 published in Notification No. S.O. 2261(E) in Gazette of India dated 20th September, 2012 together with an explanatory memorandum.
(vii) The Capital Gains Accounts First Amendment Scheme, 2012 published in Notification No. S.O. 2553(E) in Gazette of India dated 25th October, 2012 together with an explanatory memorandum.(7)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) of (6) above. [Placed in Library. See No. LT 7581/15/12] (8) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) G.S.R.674(E) published in Gazette of India dated 10th September, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(ii) G.S.R.688(E) published in Gazette of India dated 14th September, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012.
(iii) G.S.R.697(E) published in Gazette of India dated 18th September, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- C.E. dated 17th March, 2012.
(iv) G.S.R.760(E) published in Gazette of India dated 11th October, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- C.E. dated 17th March, 2012.
(v) G.S.R.773(E) published in Gazette of India dated 18th October, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 64/95-C.E. dated 16th March, 1995.
[Placed in Library. See No. LT 7582/15/12] (9) A copy of the Service Tax (Fourth Amendment) Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 732(E) in Gazette of India dated 28th September, 2012 under sub-section (4) of section 94 of the Finance Act, 1994, together with an explanatory memorandum. [Placed in Library. See No. LT 7583/15/12] (10) A copy of the Life Insurance Corporation of India Class III and Class IV Employees (Promotion) (Amendment) Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 690(E) in Gazette of India dated 14thSeptember, 2012 under sub-section (3) of Section 48 of the Life Insurance Corporation Act, 1956. [Placed in Library. See No. LT 7584/15/12] (11) A copy of the Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies)(Third Amendment) Regulations, 2012 (Hindi and English versions) published in Notification No. F. No. IRDA/Reg/2/58/2012 in Gazette of India dated 19th October, 2012 under Section 27 of the Insurance Regulatory and Development Authority Act, 1999. [Placed in Library. See No. LT 7585/15/12] (12)
(i) A copy of the Annual Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, for the year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Life Insurance Corporation of India, Mumbai, for the year 2011-2012. [Placed in Library. See No. LT 7586/15/12] (13) A copy of the 42nd Valuation Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, for the year 2011-2012. [Placed in Library. See No. LT 7587/15/12] (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) (Sixth Amendment) Regulations, 2012 published in Notification No. G.S.R. 795(E) in Gazette of India dated 30th October, 2012.
(ii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Third Amendment) Regulations, 2012 published in Notification No. G.S.R. 796(E) in Gazette of India dated 30th October, 2012.
(iii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Fourth Amendment) Regulations, 2012 published in Notification No. G.S.R. 797(E) in Gazette of India dated 30th October, 2012.
(iv) The Foreign Exchange Management (Deposit) (Third Amendment) Regulations, 2012 published in Notification No. G.S.R. 798(E) in Gazette of India dated 30thOctober, 2012.
(v) The Foreign Exchange Management (Foreign Exchange Derivative Contracts) (Second Amendment) Regulations, 2012 published in Notification No. G.S.R. 799(E) in Gazette of India dated 30th October, 2012.
[Placed in Library. See No. LT 7588/15/12] _________