Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 14 March, 2013
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, we shall take up Papers to be laid on the Table.
Shri Ghulam Nabi Azad.
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) DetailedDemands for Grants of the Ministryof Health and Family Welfare for the year 2013-2014.
(Placed in Library, See No. LT 8596/15/13) (2) Outcome Budget of the Ministry of Health and FamilyWelfare for the year 2013-2014.
(Placed in Library, See No. LT 8597/15/13) THE MINISTER OF SCIENCE AND TECHNOLOGY AND MINISTER OF EARTH SCIENCES (SHRI S. JAIPAL REDDY): I beg to lay on the Table:-
(1) A copy each of the followingpapers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(a) (i) Statement regarding Review by the Government of the working of the Indian Vaccines Corporation Limited, Gurgaon,for the year 2011-2012.
(ii) Annual Report of the Indian Vaccines Corporation Limited, Gurgaon, for the year 2011-2012, alongwith Audited Accounts and commentsof the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 8598/15/13)
(b) (i)Review by the Government of the working of the Central Electronics Limited, New Delhi, for the year 2011-2012.
(ii) Annual Report of the Central Electronics Limited, New Delhi, forthe year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 8599/15/13) (2) Two statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(3) (i) A copy of the Annual Report (Hindi and English versions) of the National Academy of Sciences, India, Allahabad, 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 Academy of Sciences, India, Allahabad, 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 8600/15/13) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Institute of Advanced Study in Science and Technology, Guwahati, forthe year 2011-2012, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute of Advanced Study in Science andTechnology, Guwahati, for the year 2011-2012.
(6) Statement(Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT 8601/15/13) (7) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Astrophysics, Bangalore, 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 Indian Institute of Astrophysics, Bangalore, for the year2011-2012.
(8) Statement(Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
(Placed in Library, See No. LT 8602/15/13) THE MINISTER OF RURAL DEVELOPMENT (SHRI JAIRAM RAMESH): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Rural Development for theyear 2013-2014.
(Placed in Library, See No. LT 8603/15/13) (2) Outcome Budget of the Department of Rural Development, Ministry of Rural Development, for the year 2013-2014.
(Placed in Library, See No. LT 8604/15/13) (3) Outcome Budget of the Department of Land Resources, Ministry of Rural Development, for the year 2013-2014.
(Placed in Library, See No. LT 8605/15/13) THE MINISTER OF MINORITY AFFAIRS (SHRI K. RAHMAN KHAN): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Minority Affairs for the year 2013-2014.
(Placed in Library, See No. LT 8606/15/13) (2) Outcome Budget of the Ministryof Minority Affairs for the year 2013-2014.
(Placed in Library, See No. LT 8607/15/13) THE MINISTER OF LAW AND JUSTICE (SHRI ASHWANI KUMAR): I beg to lay on the Table:-
(1) A copy each of the following Reports (Hindi and English versions) of the Law Commission of India:-
(i) Report No. 240 – Costs in Civil Litigation – May, 2012. (Placed in Library, See No. LT 8608/15/13) (ii) Report No. 241 – Passive Euthanasia-A Relook – August, 2012. (Placed in Library, See No. LT 8609/15/13) (iii) Report No. 242 – Prevention of Interference with the Freedom of Matrimonial Alliances (in the name of Honour and Tradition): A Suggested Legal Framework – August, 2012. (Placed in Library, See No. LT 8610/15/13) (iv) Report No. 243 – Section 498A IPC – August, 2012. (Placed in Library, See No. LT 8611/15/13) (2) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Law Institute, New Delhi, for the year 2011-2012, alongwith Audited Accounts.
(ii) Statementregarding Review (Hindi and English versions) by the Government of the working of the Indian Law Institute, New Delhi, for the year 2011-2012.
(3) Statement(Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(Placed in Library, See No. LT 8612/15/13) THE MINISTER OF STATE OF THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION AND MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS (SHRI SRIKANT JENA): I beg to lay on the Table:-
(1) A copy each of the following papers (HindiandEnglish versions):- (i) Detailed Demands for Grants of the Ministry of Chemicals and Fertilizers for the year 2013-2014. (Placed in Library, See No. LT 8613/15/13) (ii) Detailed Demands for Grants of the Ministry of Statistics and Programme Implementation for the year 2013-2014. (Placed in Library, See No. LT 8614/15/13)
(iii) Outcome Budget of the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year2013-2014.(Placed in Library, See No. LT 8615/15/13)
(iv) Outcome Budget of the Department of Pharmaceuticals, Ministry of Chemicals andFertilizers, for the year 2013-2014.
(Placed in Library, See No. LT 8616/15/13) (2) A copy of the Notification No. F. No. 204/OR/A&E/1132 (Hindi and English versions) published in Gazette of India dated 1st October, 2012 making certain amendments in the Ordinance 13 and 14 regulating the scholarships and Registration of Student of the Institute relating to the Degree of Masters’ and Doctor of Philosophy and directing that the said amendments in the Ordinance shall come into force with effect from the date of its publication under sub-section (2) of Section 36 of the National Instituteof Pharmaceuticals Education and Research Act, 1998.
(Placed in Library, See No. LT 8617/15/13) THE MINISTER OF STATE OF THE MINISTRY OF POWER (SHRI JYOTIRADITYA M. SCINDIA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Bureau of Energy Efficiency, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Bureau of Energy Efficiency, New Delhi, for the year 2010-2011.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8618/15/13) THE MINISTER OF STATE OF THE MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPRISES (SHRI K.H. MUNIYAPPA): I beg to lay on the Table:-
(1) A copy each of the followingpapers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) Statement regarding Review by the Governmentof the working of the Omnibus Industrial Development Corporation of Damn & Diu and Dadra and Nagar Haveli Limited, Nani Daman, for the year 2011-2012.
(ii) Annual Report of the Omnibus Industrial Development Corporation of Damn & Diu and Dadra and Nagar Haveli Limited, Nani Daman, for the year 2011-2012,alongwith AuditedAccounts and comments of the Comptroller and Auditor Generalthereon.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 8619/15/13) कॉर्पोरेट कार्य मंत्रालय के राज्य मंत्री (श्री सचिन पायलट): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं -
1. निगमित कार्य मंत्रालय के वर्ष 2013-2014 के अनुदानों की विस्तृत मांगों की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(Placed in Library, See No. LT 8620/15/13)
2. कंपनी अधिनियम, 1956 की धारा 642 की उपधारा (3) के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) -
(एक) कंपनी (दस्तावेजों और प्रपत्रों का व्यापक कार्य प्रतिवेदन भाषा में फाइल किया जाना) दूसरा संशोधन नियम, 2012 जो 30 नवम्बर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा0 का0 नि0 869 (अ) में प्रकाशित हुए थे।
(दो) कंपनी (भारतीय निक्षेप प्राप्तियों का निर्गमन) संशोधन नियम, 2012 जो 1 अक्टूबर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा0 का0 नि0 736 (अ) में प्रकाशित हुए थे।
(तीन) का0 आ0 2977 (अ) जो 21 दिसम्बर, 2012 के भारत के राजपत्र में प्रकाशित हुआ था तथा जिसके द्वारा 21 दिसम्बर, 1989 की अधिसूचना संख्या सा0 का0 नि0 1060 (अ) में कतिपय संशोधन किए गए हैं।
(चार) का0 आ0 2978 (अ) जो 21 दिसम्बर, 2012 के भारत के राजपत्र में प्रकाशित हुआ था और जो कंपनी अधिनियम, 1956 की धारा 388 (ख), 388 (ग) और 388 (ड.) के अंतर्गत भारतीय रिजर्व बैंक को शक्तियों के प्रत्योजन के बारे में है।
(पांच) कंपनी निदेशक पहचान संख्या (तीसरा संशोधन) नियम, 2012 जो 27 दिसम्बर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा0 का0 नि0 929 (अ) में प्रकाशित हुए थे।
(छः) कंपनी निदेशक पहचान संख्या (तीसरा संशोधन) नियम, 2012 जो 27 दिसंबर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा0 का0 नि0 930 (अ) में प्रकाशित हुए थे।
(सात) कंपनी (केंद्रीय सरकार के) सामान्य नियम और प्रपत्र (सातवां संशोधन) नियम, 2012 जो 27 दिसम्बर, 2012 के भारत के राजपत्र में अधिसूचना संख्या सा0 का0 नि0 931 (अ) में प्रकाशित हुए थे।
3. उपर्युक्त (2) के मद संख्या (दो) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारणों को दर्शाने वाला विवरण (हिंदी तथा अंग्रेजी संस्करण)।
(Placed in Library, See No. LT 8621/15/13) THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI MULLAPPALLY RAMACHANDRAN): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants (Volume-I) of the Ministry of Home Affairs for theyear 2013-2014.
(Placed in Library, See No. LT 8622/15/13) (2) Detailed Demands for Grants (Volume-II) of the Ministry of HomeAffairs (Union Territories without Legislature) for the year 2013-2014.
(Placed in Library, See No. LT 8623/15/13) (3) Outcome Budget of the Ministry of Home Affairs for theyear 2013-2014.
(Placed in Library, See No. LT 8624/15/13) THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS (SHRI ADHIR CHOWDHURY): I beg to lay on the Table:-
(1) A copy each of the followingpapers (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 Burn Standard Company Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Burn Standard Company Limited, Kolkata, for the year 2011-2012, 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 8625/15/13) (3) A copy of the Indian Railways (Penalties for activities affecting cleanliness at railway premises) Rules, 2012 (Hindi and Englishversions) published in Notification No. G.S.R. 846(E) in Gazette of India dated 26th November, 2012 under Section 199 of the RailwaysAct, 1989.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at(3)above.
(Placed in Library, See No. LT 8626/15/13)