Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 11 May, 2012
> Title: Papers laid on the Table of the House by Ministers/members.
MR. CHAIRMAN: Now Papers to be Laid on the Table.
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI GHULAM NABI AZAD): Sir, I begto lay on the Table a copy of the Drugs and Cosmetics (3rd Amendment) Rules, 2011 (Hindi and English versions) published in Notification No. G.S.R. 899(E) in Gazette of India dated 27th December, 2011 under Section 38 of the Drugs and Cosmetics Act, 1940.
(Placed in Library, See No. LT 6806/15/12) THE MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI KRISHNA TIRATH): Sir, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Public Cooperation and Child Development, 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 National Institute of Public Cooperation and Child Development, 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 6807/15/12) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the National Commission for Protection of Child Rights, 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 National Commission for Protection of Child Rights, New Delhi, for the year 2010-2011.
(4)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 6808/15/12) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): Sir, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (2nd Amendment) Rules, 2012 published in Notification No. S.O. 227(E) in Gazette of India dated 6th February, 2012, together with an explanatory memorandum.
(ii) S.O. 343(E) published in Gazette of India dated 28th February, 2012, together with an explanatory memorandum notifying for the purposes of clause (46) of Section 10 of the Income Tax Act, 1961, the National Skill Development Corporation, a body constituted by the Central Government in respect of the specified income, mentioned therein, arising to the said Corporation.
(iii) S.O. 344(E) published in Gazette of India dated 28th February, 2012, together with an explanatory memorandum notifying for the purposes of clause (46) of Section 10 of the Income Tax Act, 1961, the Competition Commission of India, constituted under Competition Act, 2002 in respect of the specified income, mentioned therein, arising to the said Commission.
(iv) The Income-tax (3rd Amendment) Rules, 2012 published in Notification No. S.O. 626(E) in Gazette of India dated 28th March, 2012, together with an explanatory memorandum.
(Placed in Library, See No. LT 6809/15/12) (2) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) S.O. 338(E) published in Gazette of India dated 27th February, 2012, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(ii) S.O. 350(E) published in Gazette of India dated 29th February, 2012, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus., dated 3rd August, 2001.
(iii) S.O. 426(E) published in Gazette of India dated 15th March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(iv) S.O. 522(E) published in Gazette of India dated 21st March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(v) S.O. 564(E) published in Gazette of India dated 22nd March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(vi) S.O. 625(E) published in Gazette of India dated 28th March, 2012, together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(vii) S.O. 703(E) published in Gazette of India dated 30th March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 101/2004-Cus.(N.T.) dated 31st August, 2004.
(viii) S.O. 704(E) published in Gazette of India dated 30th March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 36/2001-Cus.(N.T.) dated 3rd August, 2001.
(ix) G.S.R. 232(E) published in Gazette of India dated 20th March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 12/2012-Cus. dated 17th March, 2012.
(x) G.S.R. 258(E) published in Gazette of India dated 28th March, 2012, together with an explanatory memorandum making certain amendments in Notification No. 12/2012-Cus., dated 17th March, 2012.
(Placed in Library, See No. LT 6810/15/12) (3) A copy of the Statement (Hindi and English versions) of Market Borrowings by Central Government during 2011-2012.
(Placed in Library, See No. LT 6811/15/12) (4) A copy of the Coinage of the Sixty Rupees and Five Rupees coined to commemorate the occasion of “60th year of India Government Mint, Kolkata” Rule, 2012 (Hindi and English versions) published in Notification No. G.S.R. 257(E) in Gazette of India dated 28th March, 2012 under Section 25 of the Coinage Act, 2011.
(Placed in Library, See No. LT 6812/15/12) (5) A copy of the Securities and Exchange Board of India (Mutual Funds) (Amendment) Regulations, 2012 (Hindi and English versions) published in Notification No. F.No. LAD-NRO/GN/2011-12/38/4290 in Gazette of India dated 21st February, 2012 under Section 31 of the Securities and Exchange Board of India Act, 1992.
(Placed in Library, See No. LT 6813/15/12) (6) A copy of Notification G.S.R. 231(E) (Hindi and English versions) published in Gazette of India dated 20th March, 2012, together with an explanatory memorandum, seeking to extend levy of anti-dumping duty imposed on imports of Flat Base Steel Wheels, originating in, or exported from, China PR upto and inclusive of 27th March, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-Dumping and Allied duties, under sub-section (7) of section 9A of the Customs Tariff Act, 1975.
(Placed in Library, See No. LT 6814/15/12) (7) 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. 220(E) published in Gazette of India dated 19th March, 2012, together with an explanatory memorandum, making certain amendments in Notification No. 02/2011-C.E., dated 1st March, 2011.
(ii) The Pan Masala Packing Machines (Capacity Determination and Collection of Duty) Second Amendment Rules, 2012 published in Notification No. G.S.R. 225(E) in Gazette of India dated 19th March, 2012, together with an explanatory memorandum.
(iii) The Chewing Tobacco and Un-manufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Second Amendment Rules, 2012 published in Notification No. G.S.R. 226(E) in Gazette of India dated 19th March, 2012, together with an explanatory memorandum.
(iv) The CENVAT Credit (Fourth Amendment) Rules, 2012 published in Notification No. G.S.R. 253(E) in Gazette of India dated 27th March, 2012, together with an explanatory memorandum.
(Placed in Library, See No. LT 6815/15/12) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI S. GANDHISELVAN): Sir, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 33 of the Homoeopathy Central Council Act, 1973:-
(i) The Homoeopathy (Post Graduate Degree Course) M.D. (Hom.)(Amendment) Regulations, 2012 published in Notification No. 12-2/2006-CCH(Pt.) 31254 in Gazette of India dated 5th March, 2012.
(ii) The Establishment New Medical College (Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College) Regulations, 2011 published in Notification No. 12-6/2001-CCH(Pt.) in Gazette of India dated 14th October, 2011 together with a corrigendum thereto published in Notification No. F. 12-6/2001-CCH (Pt.) 25500 dated 21st February, 2012.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (ii) of (1) above.
(Placed in Library, See No. LT 6816/15/12) (3) A copy of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Amendment Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 80(E) in Gazette of India dated 9th February, 2012 under Section 34 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994.
(Placed in Library, See No. LT 6817/15/12) THE MINISTER OF STATE IN THE MINISTRY OF POWER (SHRI K.C. VENUGOPAL): Sir, I beg to lay on the Table a copy each of the following Notifications (Hindi and English versions) under Section 179 of the Electricity Act, 2003:-
(1) The Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 published in Notification No. L-1/18/2010-CERC in Gazette of India dated 6th March, 2012.
(Placed in Library, See No. LT 6818/15/12) (2) The Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) (Second Amendment) Regulations, 2012 published in Notification No. L-1(1)/2011-CERC in Gazette of India dated 6th March, 2012, together with a corrigendum thereto published in Notification No. L-1/(1)/2011-CERC-Pt. in Gazette of India dated 30th March, 2012.
(Placed in Library, See No. LT 6819/15/12) (3) The Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) (Second Amendment) Regulations, 2012 published in Notification No. L-1/(3)/2009-CERC in Gazette of India dated 22nd March, 2012.
(Placed in Library, See No. LT 6820/15/12) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI S. GANDHISELVAN): Sir, on behalf of my colleague, Shri Sudip Bandyopadhyay, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Mehdi Nawaz Jung (MNJ) Institute of Oncology-Regional Cancer Centre, Hyderabad, for the years 2008-2009 and 2009-2010, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Mehdi Nawaz Jung (MNJ) Institute of Oncology-Regional Cancer Centre, Hyderabad, for the years 2008-2009 and 2009-2010.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 6821/15/12) 12.02 hrs At this stage, Shrimati Sushila Saroj, Shri Thal Tirumaavalan , Shri P. Lingam, Shri Kaushalendra Kumar, Dr. P. Venugopal and some other hon’ble Members came and stood on the floor near the Table.
… (Interruptions)
MR. CHAIRMAN: Hon. Members, please go to your places. Let the House conduct its business.
… (Interruptions)
MR. CHAIRMAN: Everyday, you are disturbing the House. Please go back to your seats.
… (Interruptions)