Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 26 February, 2013
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, Papers to be laid on the Table.
THE MINISTER OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI PRAFUL PATEL): I beg to lay on the Table a copy (Hindi and English versions) of the Public Enterprises Survey (Volume I and II) for the year 2011-2012.
(Placed in Library, See No. LT 8393/15/13) THE MINISTER OF STATE OF THE MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (PROF. K.V. THOMAS): I beg to lay on the Table a copy of the Removal of (Licensing requirements, Stock Limits and Movement Restrictions) on Specified Foodstuffs (Second Amendment) Order, 2012 (Hindi and English versions) published in Notification No. S.O. 2968(E) in Gazette of India dated 20th December, 2012 under sub-section (6) of Section 3 of the Essential Commodities Act, 1955.
(Placed in Library, See No. LT 8394/15/13) THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI MULLAPPALLY RAMACHANDRAN): I beg tolay on the Table a copy of the New Delhi Municipal Council (Public Parks, Gardens or Recreation Grounds) Bye-laws, 2012 (Hindi and English versions) published in Notification No. F. No. 4/1/2008/UD/13394 in Delhi Gazette dated 23rd October, 2012 under Section 389 of the New Delhi Municipal Council Act, 1994.
(Placed in Library, See No. LT 8395/15/13) THE MINISTER OF STATE IN THE MINISTRY OF COAL (SHRI PRATIK PATIL): I beg to lay on the Table a copy of the Auction by Competitive Bidding of Coal Mines (Amendment) Rules, 2012 (Hindi and English versions) published in Notification No. S.O. 3008(E) in Gazette of India dated 27th December, 2012 under sub-section (1) of Section 28 of the Mines and Minerals (Development and Regulation) Act, 1957.
(Placed in Library, See No. LT 8396/15/13) कृषि मंत्रालय में राज्य मंत्री तथा खाद्य प्रसंस्करण उद्योग मंत्रालय में राज्य मंत्री (डॉ. चरण दास महंत): अध्यक्ष महोदया, मैं निम्नलिखित पत्र सभापटल पर रखता हूं:-
(1) (एक) तटीय जलकृषि प्राधिकरण, चेन्नई के वर्ष 2011-2012 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) तटीय जलकृषि प्राधिकरण, चेन्नई के वर्ष 2011-2012 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 8397/15/13) (3) तटीय जलकृषि प्राधिकरण अधिनियम, 2005 की धारा 26 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(एक) तटीय जलकृषि प्राधिकरण (संशोधन) नियम, 2009 जो 1 मई, 2009 के भारत के राजपत्र में अधिसूचना संख्या सा.का.िन. 302(अ) में प्रकाशित हुए थे।
(दो) तटीय जलकृषि प्राधिकरण (संशोधन) नियम, 2012 जो 17 दिसंबर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा.का.िन. 695 (अ) में प्रकाशित हुए थे।
(Placed in Library, See No. LT 8398/15/13) (4) तटीय जलकृषि प्राधिकरण अधिनियम, 2005 की धारा 3 के अंतर्गत जारी निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(एक) सा.का.िन. 280(अ) जो 2 अप्रैल, 2012 भारत के राजपत्र में प्रकाशित हुए थे तथा जिनके द्वारा तटीय जलकृषि प्राधिकरण नियम, 2005 में कतिपय संशोधन किए गए हैं।
(दो) सा.का.िन. 914 (अ) जो 21 दिसंबर, 2009 भारत के राजपत्र में प्रकाशित हुए थे तथा जिनके द्वारा 22 दिसंबर, 2005 के भारत के राजनत्र में प्रकाशित अधिसूचना संख्या सा.का.िन. 740(अ) में कतिपय संशोधन किए गए हैं।
(5) उपर्युक्त (3) और (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 8399/15/13) THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND MINISTER OF STATE IN THE MINISTRY OF FOOD PROCESSING INDUSTRIES (SHRI TARIQ ANWAR): I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the National Horticulture Board, Gurgaon, 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 National Horticulture Board, Gurgaon, for the year 2011-2012.
(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8400/15/13) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Coconut Development Board, Kochi, for the year 2011-2012.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Coconut Development Board, Kochi, for the year 2011-2012, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Coconut Development Board, Kochi, for the year 2011-2012.
(4)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 8401/15/13) (5) A copy each of the following papers (Hindi and English versions) under Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Gujarat State Seeds Corporation Limited, Gandhinagar, for the year 2011-2012.
(ii) Annual Report of the Gujarat State Seeds Corporation Limited, Gandhinagar, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(6)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT 8402/15/13) (7) A copy of the Plant Quarantine (Regulation of Import into India) (Second Amendment) Order, 2012 (Hindi and English versions) published in Notification No. S.O. 2775(E) in Gazette of India dated 23rd November, 2012 under Section 4(d) of the Destructive Insects and Pests Act, 1914.
(Placed in Library, See No. LT 8403/15/13) 12.01 hrs.