Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 31 July, 2015
Sixteenth Loksabha an> Title: Papers laid on the table of the House by Ministers/Members.
THE MINISTER OF LAW AND JUSTICE (SHRI D.V. SADANANDA GOWDA): I beg to lay on the Table:--
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Institute of Constitutional and Parliamentary Studies, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Institute of Constitutional and Parliamentary Studies, New Delhi, for the year 2013-2014.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2750/16/15] (3) A copy of the Supplementary Report No. 246 on Amendments to Arbitration and Conciliation Act, 1996 (Hindi and English versions) of the Law Commission of India regarding “Public Policy” Developments post-Report No. 246, February, 2015.
[Placed in Library, See No. LT 2751/16/15] THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): On behalf of Shri Ramvilas Paswan, I beg to lay on the Table:-
(1) A copy of the Legal Metrology (Packaged Commodities) (Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R.385(E) in Gazette of India dated 14th May, 2015 under sub-section (4) of Section 52 of the Legal Metrology Act, 2009.
[Placed in Library, See No. LT 2752/16/15] (2) A copy of the Removal of (Licensing requirements, Stock limits and Movement Restrictions) on Specified Foodstuffs (Amendment) Order, 2015 (Hindi and English versions) published in Notification No. G.S.R. 1797(E) in Gazette of India dated 2nd July, 2015 under sub-section (6) of Section 3 of the Essential Commodities Act, 1955.
[Placed in Library, See No. LT 2753/16/15] (3) A copy of the Bureau of Indian Standards (Recruitment to Scientific Cadre) Amendment Regulations, 2015 (Hindi and English versions) published in Notification No. G.S.R. 306(E) in Gazette of India dated 21st April, 2015 under Section 39 of the Bureau of Indian Standards Act, 1986.
[Placed in Library, See No. LT 2754/16/15] THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the All India Institute of Medical Sciences, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the All India Institute of Medical Sciences, New Delhi, for the year 2013-2014.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 2755/16/15] (3) (i) A copy of the Annual Report (Hindi and English versions) of the Medical Council of India, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Medical Council of India, New Delhi, for the year 2013-2014.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 2756/16/15] (5) A copy of the Drugs and Cosmetics (Sixth Amendment) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 889(E) in Gazette of India dated 12th December, 2014 under Section 38 of the Drugs and Cosmetics Act, 1940.
[Placed in Library, See No. LT 2757/16/15] भारी उद्योग और लोक उद्यम मंत्री (श्री अनन्त गंगाराम गीते): महोदया, मैं संविधान के अनुच्छेद 151 (1) के अंतर्गत मार्च, 2014 को समाप्त हुए वाऩ के लिए संघ सरकार (वाणिज्यिक) (2015 का संख्यांक 21) - अनुपालन लेखापरीक्षा टिप्पणियों (वोल्यूमI और वोल्यूम II) पर भारत के नियंत्रक-महालेखापरीक्षक के प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ।
[Placed in Library, See No. LT 2758/16/15] THE MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (RAO INDERJIT SINGH): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Hindustan Aeronautics Limited and the Department of Defence Production, Ministry of Defence, for the year 2015-2016.
[Placed in Library, See No. LT 2759/16/15] वस्त्र मंत्रालय के राज्य मंत्री (श्री संतोा कुमार गंगवार): महोदया, मैं केंद्रीय रेशम बोर्ड अधिनियम, 1948 की धारा 13 की उप-धारा (3) के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ ः-
१.केंद्रीय रेशम बोर्ड सिल्क-वार्म सीड (संशोधन) विनियम, 2015 जो 31 मार्च, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. 75 में प्रकाशित हुए थे।
२.केंद्रीय रेशम बोर्ड (संशोधन) नियम, 2015 जो 31 मार्च, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा.का.नि. 76 में प्रकाशित हुए थे।
[Placed in Library, See No. LT 2760/16/15] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): On behalf of Shri Piyush Goyal, 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 (Sharing of Inter State Transmission Charges and Losses) (Third Amendment) Regulations, 2015 published in Notification No. L-1/44/2010-CERC in Gazette of India dated 7th April, 2015.
(ii) The Central Electricity Regulatory Commission (Open Access in inter-State Transmission) (Third Amendment) Regulations, 2015 published in Notification No. L-7/105(121)/2007-CERC in Gazette of India dated 15th May, 2015.
(iii) The Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) (Fifth Amendment) Regulations, 2015 published in Notification No. L-1(3)/2009-CERC in Gazette of India dated 19th May, 2015.
(iv) The Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) (First Amendment) Regulations, 2015 published in Notification No. L-1/41/2010-CERC in Gazette of India dated 19th May, 2015.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) of (1) above.
[Placed in Library, See No. LT 2761/16/15] (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the Rural Electrification Corporation Limited and the Ministry of Power for the year 2015-2016.
[Placed in Library, See No. LT 2762/16/15] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table:-
(1) A copy of the Tea (Marketing) Control (Amendment) Order, 2015 (Hindi and English versions) published in Notification No. S.O.1012(E) in Gazette of India dated 15th April, 2015 under Section 30 of the Tea Act, 1953 together with corrigendum thereto published in Notification No. S.O.1693(E) dated 25th June, 2015.
[Placed in Library, See No. LT 2763/16/15] (2) A copy each of the following Notifications (Hindi and English versions) issued under Section 5 of the Spices Board Act, 1986:-
(i) Notification No. F. No. 5/7/2014-EP (Agri.V)/Plant D published in Gazette of India dated 8th June, 2015, constituting advisory committees, mentioned therein, of the Spices Board to be designated as Spice Development Agency for various spice growing regions of the country.
(ii) Notification No. Admin-I/Estt/SPEDA/2014 published in weekly Gazette of India dated 18th April, 2015, constituting a committee to be known as the Saffron Production and Export Development Agency with the date of publication of the notification.
(iii) Notification No. Admin-1/Estt/SPEDA/2014 published in weekly Gazette of India dated 8th June, 2015, making certain amendments in Notification No. Admin-1/Estt./SPEDA/2014 dated 18th April, 2015.
[Placed in Library, See No. LT 2764/16/15] (3) A copy of Notification No. S.O.968 (Hindi and English versions) published in Gazette of India dated 8th April, 2015, operationalising the setting up of International Financial Services Centre in Special Economic Zones issued under sub-section (2) of Section 18 of the Special Economic Zones Act, 2005.
[Placed in Library, See No. LT 2765/16/15] (4) A copy of Notification No. S.O.798(E) (Hindi and English versions) published in Gazette of India dated 19th March, 2015, relaxing the operation of the provisions of Section 10(1) of the Tobacco Board Act, 1975 in the State of Karnataka issued under sub-section (1) of Section 30 of the said Act.
[Placed in Library, See No. LT 2766/16/15] (5) A copy of Notification No. S.O. 3094(E) (Hindi and English versions) published in Gazette of India dated 9th December, 2014, making certain amendments in Notification No. S.O. 1105(E) dated 11th October, 2004 issued under Section 18G of the Industries (Development and Regulation) Act, 1951.
[Placed in Library, See No. LT 2767/16/15] (6) A copy of Notification No. S.O.799(E) (Hindi and English versions) published in Gazette of India dated 19th March, 2015, authorising the Tobacco Board to admit the traders/dealers of the Tobacco to purchase the excess unauthorised tobacco at the auction platforms by charging penalties as fixed by Government of Karnataka issued under Section 20A of the Tobacco Board Act, 1975.
[Placed in Library, See No. LT 2768/16/15] गृह मंत्रालय में राज्य मंत्री (श्री हरिभाई चौधरी): महोदया, मैं दिल्ली पुलिस अधिनियम, 1978 की धारा 148 की उप-धारा (2) के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ ः-
१.दिल्ली पुलिस (पदोन्नति और पुटीकरण) (संशोधन) नियम, 2015 जो 16 अप्रैल, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ. 16/5/2014/एचपी-1/स्था./248 से 250 में प्रकाशित हुए थे।
२.दिल्ली पुलिस (भर्ती और नियुक्ति) (संशोधन) नियम, 2015 जो 16 अप्रैल, 2015 के भारत के राजपत्र में अधिसूचना संख्या एफ.16/6/2014/एचपी-1/स्था./251 से 253 में प्रकाशित हुए थे।
[Placed in Library, See No. LT 2769/16/15] कृिा मंत्रालय में राज्य मंत्री (श्री मोहनभाई कल्याणजीभाई कुंदरिया):महोदया, मैं आवश्यक वस्तु अधिनियम, 1955 की धारा 3 के अंतर्गत निम्निलिखित अधिसूचनाओं की एक-एक प्रति (हिंदी तथा अंग्रेजी संस्करण) सभा पटल पर रखता हूँ ः-
१.उर्वरक (नियंत्रण) दूसरा संशोधन आदेश, 2015 जो 16 मई, 2015 के भारत के राजपत्र में अधिसूचना संख्या का.आ. 1317 (अ) में प्रकाशित हुए थे।
२.का.आ. 1562 (अ) जो 13 जून, 2015 के भारत के राजपत्र में प्रकाशित हुआ था तथा जिसके द्वारा 26 जून, 1995 की अधिसूचना संख्या का.आ. 572 (अ) में कतिपय संशोधन किए गए हैं।
[Placed in Library, See No. LT 2770/16/15] THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): On behalf of Shri Hansraj Gangaram Ahir, 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 Rajasthan Drugs and Pharmaceuticals Limited, Jaipur, for the year 2013-2014.
(ii) Annual Report of the Rajasthan Drugs and Pharmaceuticals Limited, Jaipur, for the year 2013-2014, 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 2771/16/15] (3) A copy each of the following papers (Hindi and English versions):-
(i) Memorandum of Understanding between the Rajasthan Drugs and Pharmaceuticals Limited and the Department of Pharmaceuticals, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2772/16/15]
(ii) Memorandum of Understanding between the Indian Drugs and Pharmaceuticals Limited and the Department of Pharmaceuticals, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2773/16/15]
(iii) Memorandum of Understanding between the National Fertilizers Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2774/16/15]
(iv) Memorandum of Understanding between the Madras Fertilizer Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2775/16/15]
(v) Memorandum of Understanding between the FCI Aravali Gypsum and Minerals India Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2776/16/15]
(vi) Memorandum of Understanding between the Projects and Development India Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2777/16/15]
(vii) Memorandum of Understanding between the Brahmaputra Valley Fertilizer Corporation Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2778/16/15]
(viii) Memorandum of Understanding between the Rashtriya Chemicals Fertilizers Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2779/16/15]
(ix) Memorandum of Understanding between the Fertilizer and Chemicals Travancore Limited and the Department of Fertilizers, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2780/16/15]
(x) Memorandum of Understanding between the Hindustan Antibiotics Limited and the Department of Pharmaceuticals, Ministry of Chemicals and Fertilizers, for the year 2015-2016.
[Placed in Library, See No. LT 2781/16/15] (4) A copy of Notification No. S.O. 1233(E) (Hindi and English versions) published in Gazette of India dated 8th May, 2015, making certain amendments in the Drugs (Price Control) Order, 2013 under sub-section (6) of Section 3 of the Essential Commodities Act, 1955.
[Placed in Library, See No. LT 2782/16/15] THE MINISTER OF STATE IN THE MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES (SHRI G.M. SIDDESHWARA): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the BHEL Electrical Machines Limited and the Bharat Heavy Electricals Limited for the year 2015-2016.
[Placed in Library, See No. LT 2783/16/15] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): 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 2013-2014, together with Audit Report thereon.
[Placed in Library, See No. LT 2784/16/15] (2) A copy of the Annual Reports (Hindi and English versions) on the working and activities of the State Bank of India, State Bank of Patiala, State Bank of Mysore, State Bank of Travancore and State Bank of Bikaner & Jaipur, for the year 2014-2015, alongwith Audited Accounts under sub-section (4) of Section 40 of the State Bank of India Act, 1955 as amended by Banking Laws (Amendment) Act, 1985 and sub-section (3) of Section 43 of the State Bank of India (Subsidiary Banks) Act, 1959 as amended by Banking Laws (Amendment) Act, 1985.
[Placed in Library, See No. LT 2785/16/15] (3) A copy each of the following Annual Reports (Hindi and English versions) under sub-section (8) of Section 10 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 and 1980:-
(i) Report on the working and activities of the Allahabad Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2786/16/15]
(ii) Report on the working and activities of the Bank of Maharashtra for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2787/16/15]
(iii) Report on the working and activities of the Central Bank of India for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2788/16/15]
(iv) Report on the working and activities of the Dena Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2789/16/15]
(v) Report on the working and activities of the Indian Overseas Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2790/16/15]
(vi) Report on the working and activities of the Punjab National Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2791/16/15]
(vii) Report on the working and activities of the Union Bank of India for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2792/16/15]
(viii) Report on the working and activities of the UCO Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2793/16/15]
(ix) Report on the working and activities of the Bank of Baroda for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2794/16/15]
(x) Report on the working and activities of the Canara Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2795/16/15]
(xi) Report on the working and activities of the Corporation Bank of India for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2796/16/15]
(xii) Report on the working and activities of the Indian Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2797/16/15]
(xiii) Report on the working and activities of the Oriental Bank of Commerce for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2798/16/15]
(xiv) Report on the working and activities of the Syndicate Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2799/16/15]
(xv) Report on the working and activities of the United Bank of India for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2800/16/15] (xvi) Report on the working and activities of the Vijaya Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2801/16/15] (xvii) Report on the working and activities of the Andhra Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2802/16/15] (xviii) Report on the working and activities of the Bank of India for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2803/16/15] (xix) Report on the working and activities of the Punjab and Sind Bank for the year 2014-2015, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 2804/16/15] (4) A copy of the Securities and Exchange Board of India (Employees’ Service) (Amendment) Regulations, 2015 (Hindi and English versions) published in Notification No. LAD-NRO/GN/2014-15/22/366 in Gazette of India dated 26th February, 2015 under Section 31 of the Securities and Exchange Board of India Act, 1992.
[Placed in Library, See No. LT 2805/16/15] (5) A copy each of the following Notifications (Hindi and English versions) under Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) The Insurance Regulatory and Development Authority of India (Micro Insurance) Regulations, 2015 published in Notification No. F. No. IRDA/Reg./2/92/2015 in Gazette of India dated 17th March, 2015, together with a corrigendum thereto published in Notification No. IRDA/Reg/6/96/2015 dated 22nd May, 2015.
[Placed in Library, See No. LT 2806/16/15]
(ii) The Insurance Regulatory and Development Authority of India (Transfer of Equity Shares of Insurance Companies) Regulations, 2015 published in Notification No. F. No. IRDA/Reg/3/93/2015 in Gazette of India dated 23rd April, 2015.
[Placed in Library, See No. LT 2807/16/15]
(iii) The Insurance Regulatory and Development Authority of India (Obligation of Insurer in respect of Motor Third Party Insurance Business) Regulations, 2015 published in Notification No. F. No. IRDA/Reg/8/98/2015 in Gazette of India dated 5th June, 2015.
[Placed in Library, See No. LT 2808/16/15]
(iv) Notification No. F. No. IRDA/IAC/7/97/2015 in Gazette of India dated 27th May, 2015 reconstituting the Insurance Advisory Committee with effect from the date of notification viz. 25th May, 2015.
[Placed in Library, See No. LT 2809/16/15]
(v) The Insurance Regulatory and Development Authority of India (Fee for Registering Cancellation or Change of Nomination) Regulations, 2015 published in Notification No. F. No. IRDA/Reg/4/94/2015 in Gazette of India dated 29th April, 2015.
(vi) The Insurance Regulatory and Development Authority of India (Fee for granting written acknowledgement of the receipt of Notice of Assignment or Transfer) Regulations, 2015 published in Notification No. F. No. IRDA/Reg/5/95/2015 in Gazette of India dated 29th April, 2015.
[Placed in Library, See No. LT 2810/16/15] (6) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 114 of the Insurance Act, 1938:-
(i) S.O.870(E) published in Gazette of India dated 27th March, 2015 regarding exemption of certain provisions of Insurance Act, 1938 for carrying Insurance Business in SEZ.
(ii) The Insurance Regulatory and Development Authority of India (Regulation of Insurance Business in Special Economic Zone) Rules, 2015 published in Notification No. G.S.R. 230(E) in Gazette of India dated 27th March, 2015.
(iii) The Indian Insurance Companies (Foreign Investment) Amendment) Rules, 2015 published in Notification No. G.S.R. 534(E) in Gazette of India dated 3rd July, 2015.
[Placed in Library, See No. LT 2811/16/15] (7) A copy each of the following Notifications (Hindi and English versions) under Section 53 of the Pension Fund Regulatory and Development Authority Act, 2013:-
(i) The Pension Fund Regulatory and Development Authority (Aggregator) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/4 in Gazette of India dated 10th March, 2015.
[Placed in Library, See No. LT 2812/16/15]
(ii) The Pension Fund Regulatory and Development Authority (Pension Fund) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/9 in Gazette of India dated 19th May, 2015.
[Placed in Library, See No. LT 2813/16/15]
(iii) The Pension Fund Regulatory and Development Authority (Exits and Withdrawals under the National Pension System) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/8 in Gazette of India dated 11th May, 2015.
[Placed in Library, See No. LT 2814/16/15]
(iv) The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/3 in Gazette of India dated 4th March, 2015.
[Placed in Library, See No. LT 2815/16/15]
(v) The Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/5 in Gazette of India dated 12th March, 2015.
[Placed in Library, See No. LT 2816/16/15]
(vi) The Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/6 in Gazette of India dated 23rd March, 2015.
[Placed in Library, See No. LT 2817/16/15]
(vii) The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/7 in Gazette of India dated 27th April, 2015.
[Placed in Library, See No. LT 2818/16/15]
(viii) The Pension Fund Regulatory and Development Authority (Custodian of Securities) Regulations, 2015 published in Notification No. PFRDA/12/RGL/139/10 in Gazette of India dated 14th May, 2015.
[Placed in Library, See No. LT 2819/16/15]
(ix) The Pension Fund Regulatory and Development Authority (Employees’ Service) Regulations, 2014 published in Notification No. PFRDA/12/RGL/139/11 in Gazette of India dated 14th May, 2015.
[Placed in Library, See No. LT 2820/16/15] (8) A copy of the Statement (Hindi and English versions) on Quarterly Review of the trends in receipts and expenditure in relation to the Budget at the end of financial year 2014-2015 under sub-section (1) of Section (7) of the Fiscal Responsibility and Budget Management Act, 2003.
[Placed in Library, See No. LT 2820/16/15] THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF STATE IN THE MINISTRY OF SHIPPING (SHRI PON RADHAKRISHNAN): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 37 of the National Highways Authority of India Act, 1988:-
(i) The National Highways Authority of India (the term of office and other conditions of service of Members) Second Amendment Rules, 2015 published in Notification No. G.S.R.380(E) in Gazette of India dated 13th May, 2015.
(ii) The National Highways Authority of India (the term of office and other conditions of service of Members) Third Amendment Rules, 2015 published in Notification No. G.S.R.448(E) in Gazette of India dated 2nd June, 2015.
[Placed in Library, See No. LT 2821/16/15] (2) A copy each of the following papers (Hindi and English versions):-
(i) Memorandum of Understanding between the Shipping Corporation of India Limited and the Ministry of Shipping for the year 2015-2016.
[Placed in Library, See No. LT 2822/16/15]
(ii) Memorandum of Understanding between the Dredging Corporation of India Limited and the Ministry of Shipping for the year 2015-2016.
[Placed in Library, See No. LT 2823/16/15]
(iii) Memorandum of Understanding between the Cochin Shipyard Limited and the Ministry of Shipping for the year 2015-2016.
[Placed in Library, See No. LT 2824/16/15] (3) A copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956 :-
(i) S.O. 2585(E) published in Gazette of India dated 7th October, 2014, authorising the Sub Divisional Officer (Civil) Nalagarh District Solan, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 21A (New NH 105) in the State of Himachal Pradesh.
(ii) S.O. 2586(E) published in Gazette of India dated 7th October, 2014, authorising the District Revenue Officer, Panchkula, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 21A (New NH 105) in the State of Himachal Pradesh.
(iii) S.O. 179(E) published in Gazette of India dated 19th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 22 (New NH 5) (Deorighat-Premghat Section) in the State of Himachal Pradesh.
(iv) S.O. 622(E) published in Gazette of India dated 27th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 82 (Gaya-Hisua-Rajgir-Biharsharif Section) in the State of Bihar.
(v) S.O. 1629(E) published in Gazette of India dated 17th June, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 82 (Gaya-Hisua-Rajgir-Biharsharif Section) in the State of Bihar.
(vi) S.O. 1216(E) published in Gazette of India dated 7th May, 2014, making certain amendments in the Notification No. S.O. 1231(E) dated 16th May, 2013.
(vii) S.O. 1217(E) published in Gazette of India dated 7th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Barwa Adda to Barakar Section) in the State of Jharkhand.
(viii) S.O. 335(E) published in Gazette of India dated 5th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 75 (Ranchi-Nagar Untari Section) in the State of Jharkhand.
(ix) S.O. 1263(E) published in Gazette of India dated 13th May, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D in the State of West Bengal.
(x) S.O. 1264(E) published in Gazette of India dated 13th May, 2014, authorising the District Land Acquisition Officer, Ramgarh, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 23 in the State of Jharkhand.
(xi) S.O. 688(E) published in Gazette of India dated 9th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 327B, 31, 31C and 10 in the State of West Bengal.
(xii) S.O. 579(E) published in Gazette of India dated 20th February, 2015, making certain amendments in the Notification No. S.O. 475(E) dated 24th February, 2010.
(xiii) S.O. 427(E) published in Gazette of India dated 10th February, 2015, making certain amendments in the Notification No. S.O. 475(E) dated 24th February, 2010.
(xiv) S.O. 1583(E) published in Gazette of India dated 24th June, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 102 (Chhapra-Rewaghat-Muzaffarpur Section) in the State of Bihar.
(xv) S.O. 446(E) published in Gazette of India dated 18th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad to Barwa-Adda Section) in the State of Jharkhand.
(xvi) S.O. 584(E) published in Gazette of India dated 20th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(xvii) S.O. 730(E) published in Gazette of India dated 10th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad to Barwa-Adda Section) in the State of Jharkhand.
(xviii) S.O. 2289(E) published in Gazette of India dated 9th September, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 200 (New NH 49) (Bilaspur-Urdawal Section) in the State of Chhattisgarh.
(xix) S.O. 290(E) published in Gazette of India dated 30th January, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 365 (Thanamcherla to Jamandlapally Section) in the State of Telangana.
(xx) S.O. 551(E) and S.O. 552(E) published in Gazette of India dated 17th February, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 233 (Indo Nepal Border to Varanasi) in the State of Uttar Pradesh.
(xxi) S.O. 568(E) to S.O. 572(E) published in Gazette of India dated 19th February, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 78 (New NH 43) (Ambikapur-Patthalgaon Section) in the State of Chhattisgarh.
(xxii) S.O. 586(E) to S.O. 589(E) published in Gazette of India dated 20th February, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 78 (Katni-Shahdol-Anuppur to MP/CG Border Section) in the State of Madhya Pradesh.
(xxiii) S.O. 592(E) to S.O. 594(E) published in Gazette of India dated 20th February, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 43 (New NH 30) (Dhamtari-Jagdalpur Section) in the State of Chhattisgarh.
(xxiv) S.O. 612(E) published in Gazette of India dated 25th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12A (New NH 30) (MP Border Chipli to Simga Section) in the State of Chhattisgarh.
(xxv) S.O. 624(E) published in Gazette of India dated 27th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Nagaur-Jodhpur Section) in the State of Rajasthan.
(xxvi) S.O. 639(E) published in Gazette of India dated 3rd March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 149 (Pallahara-Pitiri Section) in the State of Odisha.
(xxvii) S.O. 634(E) to S.O. 636(E) published in Gazette of India dated 3rd March, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 12A (New NH 30) (MP Border Chilpi to Simga Section) in the State of Chhattisgarh.
(xxviii) S.O. 638(E) published in Gazette of India dated 3rd March, 2015, making certain amendments in the Notification No. S.O. 41(E) dated 7th January, 2014.
(xxix) S.O. 684(E) published in Gazette of India dated 9th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Beawar-Baghana Section) in the State of Rajasthan.
(xxx) S.O. 685(E) published in Gazette of India dated 9th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 63 (Anantapur District Section) in the State of Andhra Pradesh.
(xxxi) S.O. 683(E) published in Gazette of India dated 9th March, 2015, making certain amendments in the Notification No. S.O. 3315(E) dated 31st October, 2013 and Notification No. S.O. 461(E) dated 18th February, 2014.
(xxxii) S.O. 716(E) published in Gazette of India dated 10th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 216 (New NH 153) (Raigarh-Sarangarh-Saraipali Section) in the State of Chhattisgarh.
(xxxiii) S.O. 717(E) and S.O. 718(E) published in Gazette of India dated 10th March, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 12A (Jabalpur-Mandla-Chilpi Section) in the State of Madhya Pradesh.
(xxxiv) S.O. 767(E) published in Gazette of India dated 16th March, 2015, making certain amendments in the Notification No. S.O. 2307(E) dated 29th July, 2013.
(xxxv) S.O. 781(E) published in Gazette of India dated 18th March, 2015, making certain amendments in the Notification No. S.O. 1573(E) dated 19th June, 2014.
(xxxvi) S.O. 780(E) published in Gazette of India dated 18th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 214 (New NH 214A) in the State of Andhra Pradesh.
(xxxvii) S.O. 806(E) published in Gazette of India dated 20th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 233 (Indo Nepal Border to Varanasi) in the State of Uttar Pradesh.
(xxxviii) S.O. 857(E) published in Gazette of India dated 26th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 200 (Old) (Kanaktora-Jharsuguda Section) in the State of Orissa.
(xxxix) S.O. 875(E) and S.O. 876(E) published in Gazette of India dated 20th February, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 12A (New NH 30) (MP Border Chilpi to Simga Section) in the State of Chhattisgarh.
(xl) S.O. 932(E) and S.O. 933(E) published in Gazette of India dated 6th April, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 365 (Mangalvaripet to Mallampally-Tanamcherla Section) in the State of Telangana.
(xli) S.O. 931(E) published in Gazette of India dated 6th April, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 4 (Tamilnadu/Andhra Pradesh Border-Chittoor to Andhra Pradesh/Karnataka Border Section) in the State of Andhra Pradesh.
(xlii) S.O. 1010(E) and S.O. 1011(E) published in Gazette of India dated 15th April, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 111 (New NH 130)(Bilaspur-Ambikapur Section) in the State of Chhattisgarh.
(xliii) S.O. 1078(E) published in Gazette of India dated 24th April, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(xliv) S.O. 1079(E) to S.O. 1081(E) published in Gazette of India dated 24th April, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 28C (New NH 927)(Barabanki-Bahraich-Rupaidiha Section) in the State of Uttar Pradesh.
(xlv) S.O. 1077(E) published in Gazette of India dated 24th April, 2015, making certain amendments in the Notification No. S.O. 243(E) dated 24th January, 2014.
(xlvi) S.O. 1083(E) to S.O. 1085(E) published in Gazette of India dated 27th April, 2015, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 222 (Kalyan-Andhra Pradesh Border Section) in the State of Maharashtra.
(xlvii) S.O. 1104(E) published in Gazette of India dated 28th April, 2015, making certain amendments in the Notification No. S.O. 1573(E) dated 19th June, 2014.
(xlviii) S.O. 1106(E) published in Gazette of India dated 28th April, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 233 (Indo Nepal Border to Varanasi) in the State of Uttar Pradesh.
(xlix) S.O. 1105(E) published in Gazette of India dated 28th April, 2015, regarding acquisition of land for building, maintenance, management and operation of Northern Kota Bypass in the State of Rajasthan.
(l) S.O. 1133(E) published in Gazette of India dated 24th April, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 78 (New NH 43) (Pathalgaon to CG/JH Border Section) in the State of Chhattisgarh.
(li) S.O. 1153(E) published in Gazette of India dated 1st May, 2015, authorising the Special Land Acquisition Officer, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 206 in the State of Karnataka.
(lii) S.O. 1163(E) published in Gazette of India dated 1st May, 2015, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation from National Highway No. 29E to National Highway No. 28 (Gorakhpur bypass) in the State of Uttar Pradesh.
(liii) S.O. 1151(E) published in Gazette of India dated 1st May, 2015, making certain amendments in the Notification No. S.O. 1162(E) dated 29th April, 2014.
(liv) S.O. 1152(E) published in Gazette of India dated 1st May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 565 (Vaggampalli to Dornala ‘T’ Junction) in the State of Andhra Pradesh.
(lv) S.O. 1154(E) published in Gazette of India dated 1st May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 765 (Hyderabad-Dindi) in the State of Telangana.
(lvi) S.O. 1180(E) published in Gazette of India dated 5th May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12A (New NH 30) (MP Border Chilpi-Simga Section) in the State of Chhattisgarh.
(lvii) S.O. 1282(E) published in Gazette of India dated 14th May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Beawar to Baghana Section) in the State of Rajasthan.
(lviii) S.O. 1386(E) published in Gazette of India dated 22nd May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 221 (Vijayawada-Bhadrachalam Section) in the State of Andhra Pradesh.
(lix) S.O. 1402(E) published in Gazette of India dated 26th May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 565 (Penchalakona to Erpedu Section) in the State of Andhra Pradesh.
(lx) S.O. 1403(E) published in Gazette of India dated 26th May, 2015, making certain amendments in the Notification No. S.O. 1141(E) dated 22nd April, 2014.
(lxi) S.O. 1418(E) published in Gazette of India dated 28th May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 216 (New NH 153) (Raigarh, Sarangarh, Saraipali Section) in the State of Chhattisgarh.
(lxii) S.O. 689(E) published in Gazette of India dated 9th March, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 10 in the State of West Bengal.
(lxiii) S.O. 3248(E) published in Gazette of India dated 22nd December, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 82 (Gaya-Hisua-Rajgir-Biharsharif Section) in the State of Bihar.
(lxiv) S.O. 516(E) published in Gazette of India dated 16th February, 2015, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 333B in the State of Bihar.
(lxv) S.O. 737(E) published in Gazette of India dated 12th March, 2015, authorising the Officers, mentioned therein, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 102 in the State of Bihar.
(lxvi) S.O. 233(E) published in Gazette of India dated 23rd January, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Mahulia to Bharagora Section) and National Highway No. 6 (Bharagora to Chichira Section) in the State of Jharkhand.
(lxvii) S.O. 812(E) published in Gazette of India dated 15th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (ITI More Chas to Chargi Section) in the State of Jharkhand.
(lxviii) S.O. 451(E) published in Gazette of India dated 18th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 75 (Ranchi-Nagar Untari Section) in the State of Jharkhand.
(lxix) S.O. 798(E) published in Gazette of India dated 15th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Barwa Adda to Barakar Section) in the State of Jharkhand.
(lxx) S.O. 444(E) published in Gazette of India dated 18th February, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad to Barwa-Adda Section) in the State of Jharkhand.
(lxxi) S.O. 846(E) published in Gazette of India dated 20th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 75 (Ranchi- Nagar Untari Section) in the State of Jharkhand.
(lxxii) S.O. 400(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 23 (Chas-Bokaro-Gola-Ramgarh Section) in the State of Jharkhand.
(lxxiii) S.O. 731(E) published in Gazette of India dated 10th March, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Aurangabad to Barwa-Adda Section) in the State of Jharkhand.
(lxxiv) S.O. 399(E) published in Gazette of India dated 6th February, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore Farakka Section) in the State of West Bengal.
(lxxv) S.O. 988(E) published in Gazette of India dated 10th April, 2015, regarding rates of fees to be recovered from the users of National Highway No. 65 (Haryana/Rajasthan Border to Salasar Section) in the State of Rajasthan.
(lxxvi) S.O. 1097(E) published in Gazette of India dated 27th April, 2015, regarding rates of fees to be recovered from the users of National Highway No. 200 (Raipur-Bilaspur Section) in the State of Chhattisgarh.
(lxxvii) S.O. 1098(E) published in Gazette of India dated 27th April, 2015, regarding rates of fees to be recovered from the users of National Highway No. 66 (Edapally-Vytilla-Aroor Section) in the State of Kerala.
(lxxviii) S.O. 1219(E) published in Gazette of India dated 7th May, 2015, making certain amendments in the Notification No. S.O. 334(E) dated 7th February, 2013.
(lxxix) S.O. 1335(E) published in Gazette of India dated 19th May, 2015, regarding rates of fees to be recovered from the users of National Highway No. 4 (Bangalore-Karnataka/Maharashtra Border Section) in the State of Karnataka.
(lxxx) S.O. 1336(E) published in Gazette of India dated 19th May, 2015, regarding rates of fees to be recovered from the users of National Highway No. 67 in the State of Tamil Nadu.
(lxxxi) S.O. 1384(E) published in Gazette of India dated 22nd May, 2015, regarding rates of fees to be recovered from the users of National Highway No. 47C in the State of Kerala.
(lxxxii) S.O. 1422(E) published in Gazette of India dated 29th May, 2015, making certain amendments in the Notification No. S.O. 2519(E) dated 25th September, 2014.
(lxxxiii) S.O. 1786(E) published in Gazette of India dated 1st July, 2015, making certain amendments in the Notification No. S.O. 1081(E) dated 30th April, 2013.
(lxxxiv) S.O. 1787(E) published in Gazette of India dated 1st July, 2015, regarding rates of fees to be recovered from the users of National Highway No. 50 (Khed-Sinnar Section) in the State of Maharashtra.
(lxxxv) S.O. 1788(E) published in Gazette of India dated 1st July, 2015, making certain amendments in the Notification No. S.O. 912(E) dated 21st April, 2010.
(lxxxvi) S.O. 1789(E) published in Gazette of India dated 1st July, 2015, making certain amendments in the Notification No. S.O. 2405(E) dated 18th September, 2009.
(lxxxvii) S.O. 1321(E) published in Gazette of India dated 18th May, 2015, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 365 (Tanamcherla-Mallapally Section) in the State of Telangana.
(lxxxviii) S.O. 1175(E) published in Gazette of India dated 30th April, 2014, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 32 (Rajabhita urf Rajganj to Lohpitti Section) in the State of Jharkhand.
(4) Three statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (iv) to (lxxiv) of (3) above.
[Placed in Library, See No. LT 2825/16/15] (5) A copy of the Notification No. G.S.R. 23(E) (Hindi and English versions) published in Gazette of India dated 12th January, 2015 containing corrigendum to the Kolkata Port Trust Employees’ (Recruitment, Seniority, Promotion) Regulations, 2013 under Section 124 of the Major Port Trusts Act, 1968.
[Placed in Library, See No. LT 2826/16/15] (6) (i) A copy of the Annual Report (Hindi and English versions) of the National Highways Authority of India, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Highways Authority of India, New Delhi, for the year 2013-2014.
(7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above.
[Placed in Library, See No. LT 2827/16/15] THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (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 2011-2012.
[Placed in Library, See No. LT 2828/16/15]
(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 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 2829/16/15] (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 155 of the Sashastra Seema Bal Act, 2007:-
(i) The Sashastra Seema Bal, Combatised Constable (Driver) Group ‘C’ Post, Recruitment (Amendment) Rules, 2015 published in Notification No. G.S.R. 70 in Gazette of India dated 11th April, 2015.
(ii) The Sashastra Seema Bal Judge Attorney General (Deputy Inspector General), Additional Judge Attorney General (Commandant), Deputy Judge Attorney General (Deputy Commandant) and Judge Attorney (Assistant Commandant) Recruitment (Amendment Rules, 2015 published in Notification No. G.S.R. 452(E) in Gazette of India dated 4th June, 2015.
[Placed in Library, See No. LT 2830/16/15] (4) A copy of the Border Security Force, Group ‘A’ (General Duty Officers) Recruitment Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 408(E) in Gazette of India dated 20th May, 2015 under sub-section (3) of Section 141 of the Border Security Force Act, 1968.
[Placed in Library, See No. LT 2831/16/15] (5) A copy of the Indo-Tibetan Border Police Force, General Duty Cadre (Group ‘A’ Posts) Recruitment (Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 379(E) in Gazette of India dated 13th May, 2015 under sub-section (3) of Section 156 of the Indo-Tibetan Border Police Force Act, 1992.
[Placed in Library, See No. LT 2832/16/15] सामाजिक न्याय और अधिकारिता मंत्रालय में राज्य मंत्री (श्री कृणपाल गूर्जर):महोदया मैं, निम्नलिखित पत्र सभा पटल पर रखता हूँ ः-
१. (एक) मनोविकास केंद्र रिहैबिलिटेशन एण्ड रिसर्च इंस्टिटय़ूट फॉर दि हैंडीकैप्ड, कोलकाता के वाऩ 2012-13 के वार्िाक प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) मनोविकास केंद्र रिहैबिलिटेशन एण्ड रिसर्च इंस्टिटय़ूट फॉर दि हैंडीकैप्ड, कोलकाता के वाऩ 2012-2013 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिंदी तथा अंग्रेजी संस्करण)।
२. उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिंदी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2833/16/15]
३. (एक) नीलाचल सेवा प्रतिठान, पुरी के वाऩ 2012-13 के वार्िाक प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) नीलाचल सेवा प्रतिठान, पुरी के वाऩ 2012-2013 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिंदी तथा अंग्रेजी संस्करण)।
४. उपर्युक्त (3) में उल्लिखित पत्रों को सभा पटल पर रखने मे हुए विलम्ब के कारण दर्शाने वाला विवरण (हिंदी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2834/16/15]
५. (एक) रामकृण मिशन ब्लाइंड बॉयज़ एकेडमी, कोलकाता के वाऩ 2012-2013 के वार्िाक प्रतिवेदन की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) रामकृण मिशन ब्लाइंड बॉयज़ एकेडमी, कोलकाता के वाऩ 2012-2013 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिंदी तथा अंग्रेजी संस्करण) ।
६. उपर्युक्त (5) में उल्लिखित पत्रों को सभा पटल पर रखने मे हुए विलम्ब कि कारण दर्शाने वाला विवरण (हिंदी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2835/16/15] कृिा मंत्रालय में राज्य मंत्री (श्री मोहनभाई कल्याणजीभाई कुंदरिया): महोदया, डॉ. संजीव बालियान की ओर से, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ:-
(1) नेशनल सीड्स कारपोरेशन लिमिटेड और कृिा मंत्रालय के बीच वाऩ 2015-2016 के लिए हुए समझौता ज्ञापन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2836/16/15] (2) पौधा किस्म और कृाक अधिकार संरक्षण अधिनियम, 2001 की धारा 97 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)-
(एक) पौधा किस्म और कृाक अधिकार संरक्षण (संशोधन) नियम, 2015, जो 16 जून, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0 494(अ) में प्रकाशित हुए थे।
(दो) पौधा किस्म और कृाक अधिकार संरक्षण (जीन निधि से मान्यता और पुरस्कार) (संशोधन) नियम, 2015, जो 16 जून, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0 495(अ) में प्रकाशित हुए थे।
(तीन) पौधा किस्म और कृाक अधिकार संरक्षण (संशोधन) नियम, 2015, जो 16 जून, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0 496 (अ) में प्रकाशित हुए थे।
(चार) पौधा किस्म और कृाक अधिकार संरक्षण स्कीम, 2015, जो 16 जून, 2015 के भारत के राजपत्र में अधिसूचना संख्या सा0का0नि0 497 (अ) में प्रकाशित हुए थे।
[Placed in Library, See No. LT 2837/16/15] (3) नाशक कीट और नाशक जीव अधिनियम, 1914 की धारा 4(घ) के अंतर्गत पादप संघरोध (भारत में आयात का विनियमन) (पहला संशोधन) आदेश, 2015, जो 27 मई, 2015 के भारत के राजपत्र में अधिसूचना संख्या का0आ01413(अ) में प्रकाशित हुआ था, की एक प्रति(हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2838/16/15] (4)(एक) वेटरीनरी काउंसिल ऑफ इंडिया, नई दिल्ली के वाऩ 2013-2014 के वार्िाक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) वेटरीनरी काउंसिल ऑफ इंडिया, नई दिल्ली के वाऩ 2013-2014 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(5) उपर्युक्त (4) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2839/16/15] ग्रामीण विकास मंत्रालय में राज्य मंत्री (श्री सुदर्शन भगत) : महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ:-
(1)(एक) नेशनल रूरल लाइवलीहुड्स प्रोमोशन सोसायटी, नई दिल्ली के वाऩ 2013-2014 के वार्िाक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(दो) नेशनल रूरल लाइवलीहुड्स प्रोमोशन सोसायटी, नई दिल्ली के वाऩ 2013-2014 के वार्िाक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन।
(तीन) नेशनल रूरल लाइवलीहुड्स प्रोमोशन सोसायटी, नई दिल्ली के वाऩ 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 विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2840/16/15] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): Madam, on behalf of my colleague Col. Rajyavardhan Singh Rathore, I beg to lay on the Table:-
(1) A copy of the Memorandum of Understanding (Hindi and English versions) between the Broadcast Engineering Consultants India Limited and the Ministry of Information and Broadcasting for the year 2015-2016.
[Placed in Library, See No. LT 2841/16/15] (2)
(i) A copy of the Annual Report (Hindi and English versions) of the Prasar Bharati, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Prasar Bharati, New Delhi, for the year 2013-2014.
(3)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
[Placed in Library, See No. LT 2842/16/15] (4) A copy each of the Notification No. S.O. 1388(E) (Hindi and English versions) published in Gazette of India dated 25th May, 2015, making certain amendments in Notification No. S.O. 2693(E) dated 5th September, 2013 under sub-section (1) of Section 8 of the Cable Television Networks (Regulation) Act, 1995.
[Placed in Library, See No. LT 2843/16/15] (5) A copy each of the Cable Television Networks (Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 216(E) in Gazette of India dated 23rd March, 2015 under sub-section (3) of Section 22 of the Cable Television Networks (Regulation) Act, 1995 (6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
[Placed in Library, See No. LT 2844/16/15] *m20 सामाजिक न्याय और अधिकारिता मंत्रालय में राज्य मंत्री (श्री विजय सांपला):महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ:-
(1) निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)-
(एक) (क) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली के वाऩ 2005-2006 और 2006-2007 के वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2845/16/15] (ख) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली के वाऩ 2007-2008 और 2008-2009 के वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2846/16/15] (ग) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली का मई, 2009 से दिसम्बर, 2009 का वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2847/16/15] (घ) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली का वाऩ, 2010-2011 का वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2848/16/15] (ड.) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली का वाऩ, 2011-2012 का वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2849/16/15] (च) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली का वाऩ 2012-2013 का वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2850/16/15] (छ) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली का वाऩ 2013-2014 का वार्िाक प्रतिवेदन।
[Placed in Library, See No. LT 2851/16/15] (दो) राट्रीय सफाई कर्मचारी आयोग, नई दिल्ली के वाऩ 2005-2006 से 2013-2014 के कार्यकरण की सरकार द्वारा समेकित समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2852/16/15] (3) संविधान के अनुच्छेद 338क के खण्ड (6) के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)-
(एक) राट्रीय अनुसूचित जाति आयोग, नई दिल्ली के वाऩ 2012-2013 के वार्िाक प्रतिवेदन की एक प्रति।
(दो) राट्रीय अनुसूचित जाति आयोग, नई दिल्ली के वाऩ 2012-2013 के वार्िाक प्रतिवेदन पर व्याख्यात्मक ज्ञापन।
(4) उपर्युक्त (3) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 2853/16/15]