Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 27 April, 2007
> Title: Papers laid on the Table of the House by members/Ministers.
MR. SPEAKR: Now, we come to Papers to be laid on the Table.
Shri Sushilkumar Shinde.
THE MINISTER OF POWER (SHRI SUSHILKUMAR SHINDE): I beg to lay on the Table-
(1) A copy each of the following Notifications (Hindi and English versions) under section 179 of the Electricity Act, 2003:-
(i) The Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Amendment) Regulations, 2007 published in Notification No. L-7/25/(5)/2003-CERC in Gazette of India dated the 14th March, 2007.
(ii) The Joint Electricity Regulatory Commission for Union Territories except Delhi (Salary, Allowances and other Conditions of Service of Chairperson and Member) Rules, 2007 published in Notification No. G.S.R. 211 (E) in Gazette of India dated the 20th March, 2007.
(Placed in Library, See No. LT 6214/2007) (2) A copy of the Annual Accounts (Hindi and English versions) of the Central Electricity Regulatory Commission, New Delhi, for the year 2005-2006, together with Audit Report thereon.
(Placed in Library, See No. LT 6215/2007) THE MINISTER OF STATE IN THE MINISTRY OF URBAN DEVELOPMENT (SHRI AJAY MAKEN): On behalf of Shri S. Jaipal Reddy, I beg to lay on the Table-
(1) A copy of the Annual Statement (Hindi and English versions) of allotments made under 5% discretionary quota in accordance with the guidelines issued by Directorate of Estates for the year ending the 31st December, 2006.
(2) A copy of the Memorandum of Understanding (Hindi and English versions) between the National Building Construction Corporation Limited and the Ministry of Urban Development for the year 2007-2008.
(Placed in Library, See No. LT 6216/2007) (3) A copy of the Recruitment Regulations of Assistant Engineer (Civil) and Assistant Engineer (Electrical), Delhi Development Authority, 2005 (Hindi and English versions) published in Notification No. G.S.R. 10 (E) in Gazette of India dated the 10th January, 2006, under section 58 of the Delhi Development Act, 1957.
(Placed in Library, See No. LT 6217/2007) (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 6218/2007) THE MINISTER OF FINANCE (SHRI P. CHIDAMBARAM): I beg to lay on the Table – (1) A copy each of the following Notifications (Hindi and English versions) under of section 296 of the Income-tax Act, 1961:-
(i) S.O. 2146 (E) published in Gazette of India dated the 22nd December, 2006 together with an explanatory memorandum notifying the bonds for an amount of Rupees three thousand five hundred crores (redeemable after three years to be issued by the Rural Electrification Corporation Limited, during the period from the 26th day of December, 2006 to the 31st day of March 2007, subject to certain conditions.
(ii) The Income-tax (2nd Amendment) Rules, 2007, published in Notification No. S.O. 301 (E) in Gazette of India dated 28th February, 2007, together with an explanatory memorandum.
(Placed in Library, See No. LT 6219/2007) (2) A copy of the Order (Hindi and English versions) relating to section 54EC of the Income Tax Act, 1961 providing capital gain arising from transfer of long-term specified asset, issued under section 119 (2) (c) of the said Act.
(Placed in Library, See No. LT 6220/2007) THE MINISTER OF LAW AND JUSTICE (SHRI H.R. BHARDWAJ): I beg to lay on the Table a copy of the Notification No. G.S.R. 109(E) (Hindi and English versions) published in Gazette of India dated the 27th February, 2007 containing corrigendum to the Notification No. G.S.R.9(E) dated the 9th January, 2006, issued under the National Tax Tribunal Act, 2005.
(Placed in Library, See No. LT 6221/2007) THE MINISTER OF COMPANY AFFAIRS (SHRI PREM CHAND GUPTA): I beg to lay on the Table-
(1) A copy of the Company Secretaries (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R. 111 (E) in Gazette of India dated the 28th February, 2007, under section 40 of the Company Secretaries Act, 1980.
(Placed in Library, See No. LT 6222/2007) (2) A copy of the Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R. 112 (E) in Gazette of India dated the 28th February, 2007, under section 30B of the Chartered Accountants Act, 1949.
(Placed in Library, See No. LT 6223/2007) (3) A copy each of the following Notifications (Hindi and English versions) under section 40 of the Cost and Works Accountants Act, 1959:-
(i) The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007 published in Notification No. G.S.R. 113 (E) in Gazette of India dated the 28th February, 2007.
(ii) The Cost and Works Accountants Procedures of Meetings of Quality Review Board, and Terms and Conditions of Service and allowances of the Chairperson and members of the Board Rules, 2006 published in Notification No. G.S.R. 734 (E) in Gazette of India dated the 5th December, 2006.
(Placed in Library, See No. LT 6224/2007) (4) A copy of the Notification No. G.S.R. 227(E) (Hindi and English Versions) published in Gazette of India dated the 22nd March, 2007 containing corrigendum to the Notification No. G.S.R.709 (E) dated the 17th November, 2006 issued under the Company Secretaries Act, 1980.
(Placed in Library, See No. LT 6225/2007) (5) A copy each of the following Notifications (Hindi and English versions) issued under the Cost and Works Accountants Act, 1959 :-
(i) G.S.R. 224 (E) published in Gazette of India dated the 22nd March, 2007 containing corrigendum to the Notification No. G.S.R. 734 (E) dated the 27th November, 2006.
(ii) G.S.R. 226 (E) published in Gazette of India dated the 22nd March, 2007 containing corrigendum to the Notification No. G.S.R. 710 (E) dated the 17th November 2006.
(Placed in Library, See No. LT 6226/2007) (6) A copy of the Notification No. G.S.R. 225 (E) (Hindi and English versions) published in Gazette of India dated the 22nd March 2007 containing corrigendum to the Notification No. G.S.R. 708 (E) dated the 17th November 2006 issued under the Chartered Accountants Act, 1949.
(Placed in Library, See No. LT 6227/2007) (7) A copy of the 50th Annual Report (Hindi and English versions) on the Working and Administration of the Companies Act, 1956 for the year ended the 31st March, 2006 under section 638 of the Companies Act, 1956.
(8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. (Placed in Library, See No. LT 6228/2007)
THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (DR. SHAKEEL AHMAD): I beg to lay on the Table a copy of the Indian Telegraph (Amendment) Rules, 2007 (Hindi and English versions) published in Notification No. G.S.R 193(E) in Gazette of India dated the 12th March 2007 under sub-section (5) of section 7 of the Indian Telegraph Act, 1885.
(Placed in Library, See No. LT 6229/2007) THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): On behalf of Shri M.V. Rajasekharan, I beg to lay on the Table – (1) A copy of the Approach Paper to the 11th Five Year Plan (2007-2012) (Hindi and English versions).
(Placed in Library, See No. LT 6230/2007) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Institute of Applied Manpower Research, Delhi, for the year 2005-2006, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute of Applied Manpower Research, Delhi, for the year 2005-2006.
(3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library, See No. LT 6231/2007)