Lok Sabha Debates
Papers Laid On The Table By The Ministers/Members. on 23 December, 2003
nt> 12.36 hrs. PAPERS LAID ON THE TABLE Title: Papers laid on the Table by the ministers/members.
MR. SPEAKER: Now, we go to the next item. Papers Laid on the Table.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI I.D. SWAMI): On behalf of Shri L.K. Advani, I beg to lay on the Table – A copy of the Border Security Force Para Veterinary Staff, Group ‘C’ and ‘D’ Posts (Combatised) Recruitment Rules, 2003 (Hindi and English versions) published in Notification No. G.S.R.357 in Gazette of India dated the 11th October, 2003, under sub-section (3) of section 141 of the Border Security Force Act, 1968.
(Placed in Library, See No. LT 8689/2003) भारी उद्योग और लोक उद्यम मंत्रालय में राज्य मंत्री तथा संसदीय कार्य मंत्रालय में राज्य मंत्री (श्री संतोष कुमार गंगवार) : अध्यक्ष महोदय, मैं श्रीमती सुषमा स्वराज जी की ओर से निम्नलखित पत्र सभा पटल पर रखता हूं :-
(Placed in Library, See No. LT 8690-8700/2003) विज्ञान और प्रौद्योगिकी मंत्रालय के विज्ञान और प्रौद्योगिकी विभाग में राज्य मंत्री (श्री बची सिंह रावत ‘बचदा’) : अध्यक्ष महोदय, मैं डा. मुरली मनोहर जोशी जी की ओर से निम्नलखित पत्र सभा पटल पर रखता हूं :-
(Placed in Library, See No. LT 8701/2003) THE MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRI BASANGOUDA R. PATIL (YATNAL) ): On behalf of Shri Nitish Kumar, I beg to lay on the Table – A copy of the Statement (Hindi and English versions) correcting the reply given on 12th April, 1984 to Unstarred Question No. 7498 by Shri Bheekhabhai, M.P. regarding "Allotment of Book Stall to M/s A.H. Wheeler and Company". (Placed in Library, See No. LT 8702/2003) SHRI PAWAN KUMAR BANSAL (CHANDIGARH): Sir, in Item No.8 of today’s Revised List of Business, they sought to correct the reply given in 1984. We ought to know, firstly, what are the reasons, and why they want to correct this answer now. Secondly, why there is so much delay if at all they wanted to correct it? What is there behind it? What is the reason? What are the details? This is a matter which we ought to know. MR. SPEAKER: I would have definitely permitted you and asked the Minister to give clarifications on this. Since this has already been approved now in the House I cannot now allow you. … (Interruptions)
SHRIMATI MARGARET ALVA (CANARA): What is the correction they want to make after 18 years?
MR. SPEAKER: The hon. Minister is not here and the Minister of State is here. Though this is important, yet we have already gone ahead now. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Mr. Speaker, Sir, once a Minister, designated to lay a Paper, authorises a Minister, he must have the right to brief him also. MR. SPEAKER: I know that. But once the item is already passed … (Interruptions)
MR. SPEAKER: You are aware of the Rules. We have already gone ahead.
SHRI PAWAN KUMAR BANSAL : Sir, the matter is important. You may kindly direct him to do the needful in this matter. SHRI PRIYA RANJAN DASMUNSI : Sir, the hon. Minister may kindly bring the corrected part of the question and the main text and lay it on the Table of the House. We should all examine it. That is what we want. (Interruptions) MR. SPEAKER: I will go through it.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Is it a policy or question? … (Interruptions)
MR. SPEAKER: I can understand your anxiety. I will go through the practice which is followed so far and thereafter I will take a decision. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : In 1984, was Shri Rajiv Gandhi not the Prime Minister? We would like to know the details. … (Interruptions) SHRI PAWAN KUMAR BANSAL : Sir, it is mandatory to give the statement explaining the reasons for the delay. That is not there. … (Interruptions) SHRI PRIYA RANJAN DASMUNSI : Sir, I hope, you will issue a direction to the Government. … (Interruptions) MR. SPEAKER: Item No. 9 – Shri Jual Oram.
जनजातीय कार्य मंत्री (श्री जुएल उराम) : अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं :- ट्राइबल कोऑपरेटिव मार्केटिंग डेवलपमेंट फेडरेशन ऑफ इंडिया लमिटेड, नई दिल्ली के वर्ष २००२-२००३ के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे। ट्राइबल कोऑपरेटिव मार्केटिंग डेवलपमेंट फेडरेशन ऑफ इंडिया लमिटेड, नई दिल्ली के वर्ष २००२-२००३ के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। (Placed in Library, See No. LT 8703/2003) THE MINISTER OF SHIPPING (SHRI SHATRUGHAN SINHA): I beg to lay on the Table – (1)(i) A copy of the Annual Accounts (Hindi and English versions) of the Erstwhile Bombay Dock Labour Board, for the year 2002-2003, together with Audit Report thereon. (ii) A copy of the Review (Hindi and English versions) by the Government on the Audited Accounts of the Erstwhile Bombay Dock Labour Board, for the year 2002-2003.
(Placed in Library, See No. LT 8704/2003) (2) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:- (i) Review by the Government of the working of the Shipping Corporation of India Limited, Mumbai, for the year 2002-2003. (ii) Annual Report of the Shipping Corporation of India Limited, Mumbai, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 8705/2003) A copy of the statement (Hindi and English versions) correcting the reply given on the 17th December, 2003 to Unstarred Question No. 2194 by Shrimati Nivedita Mane, Shri Sadashivrao Dadoba Mandlik and Shri C.N. Singh, M.P.s regarding Report of Tata Consultancy Services.
(Placed in Library, See No. LT 8706/2003) संसदीय कार्य मंत्रालय में राज्य मंत्री तथा पर्यटन और संस्कृति मंत्रालय में राज्य मंत्री (श्रीमती भावनाबेन देवराजभाई चीखलीया) : अध्यक्ष महोदय, मैं श्री विक्रम वर्मा जी की ओर से निम्नलखित पत्र सभा पटल पर रखती हूं:- राष्ट्रीय युवा नीति-२००२ की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) :- (एक) राजीव गांधी नेशनल इंस्टिटयूट ऑफ यूथ डेवलपमेंट, श्रीपेरुम्बुदूर के वर्ष २००२-२००३ के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।(दो) राजीव गांधी नेशनल इंस्टिटयूट ऑफ यूथ डेवलपमेंट, श्रीपेरुम्बुदूर के वर्ष २००२-२००३ के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
( Placed in Library, See No. LT 8707/2003) THE MINISTER OF STATE IN THE MINISTRY OF LABOUR AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI SANTOSH KUMAR GANGWAR): On behalf of Shri Ravi Shankar Prasad, 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 619 A of the Companies Act, 1956:- (i) Review by the Government of the working of the National Film Development Corporation Limited, Mumbai, for the year 2001-2002. (ii) Annual Report of the National Film Development Corporation Limited, Mumbai, for the year 2001-2002, 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 8708/2003) THE MINISTER OF STATE OF THE MINISTRY OF MINES (SHRI RAMESH BAIS): 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 619 A of the Companies Act, 1956:- (a) (i) Review by the Government of the working of the Mineral Exploration Corporation Limited, Nagpur, for the year 2002-2003. (ii) Annual Report of the Mineral Exploration Corporation Limited, Nagpur, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8709/2003) (b) (i) Review by the Government of the working of the National Aluminium Company Limited (NALCO), Bhubaneswar , for the year 2002-2003. (ii) Annual Report of the National Aluminium Company Limited (NALCO), Bhubaneswar, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8710/2003) (2) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Rock Mechanics, Kolar Gold Fields, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. ( Placed in Library, See No. LT 8711/2003) THE MINISTER OF STATE IN THE MINISTRY OF URBAN DEVELOPMENT AND POVERTY ALLEVIATYION (SHRI BANDARU DATTATRAYA): I beg to lay on the Table – (1) A copy of the Annual Administration Report (Hindi and English versions) of the Delhi Development Authority, New Delhi, for the year 2002-2003. (2) A copy of the Annual Accounts (Hindi and English versions) of the Delhi Development Authority, New Delhi, for the year 1993-1994, together with Audit Report thereon. (3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. (4) A copy of the Annual Accounts (Hindi and English versions) of the Delhi Development Authority, New Delhi, for the year 1994-1995, together with Audit Report thereon. (5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above. (6) A copy of the Annual Report (Hindi and English versions) of the Delhi Urban Art Commission, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8712/2003) (7) A copy of the Delhi Urban Art Commission (Conduct of Business) Amendment Regulations, 2003 (Hindi and English versions) published in Notification No. 53(1)/03-DUAC in Gazette of India dated the 26th July, 2003 under sub-section (2) of section 27 of the Delhi Urban Art Commission Act, 1973, together with a corrigendum thereto published in Notification No. 53(1)/03-DUAC dated the 8th November, 2003.
( Placed in Library, See No. LT 8713/2003) (8)(i) A copy of the Annual Report (Hindi and English versions) of the Building Materials and Technology Promotion Council, New Delhi, for the year 2002-2003, alongwith Audited Accounts. (ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Building Materials and Technology Promotion Council, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8714/2003) (9) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:- (i) Review by the Government of the working of the National Building Construction Corporation Limited, New Delhi, for the year 2002-2003. (ii) Annual Report of the National Building Construction Corporation Limited, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8715/2003) (10) (i) A copy of the Annual Report (Hindi and English versions) of the National Cooperative Housing Federation of India, New Delhi, for the year 2002-2003. (ii) A copy of the Annual Accounts (Hindi and English versions) of the National Cooperative Housing Federation of India, New Delhi, for the year 2002-2003, together with Audit Report thereon. (iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Cooperative Housing Federation of India, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8716/2003) THE MINISTER OF STATE IN THE MINISTRY OF LABOUR AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI SANTOSH KUMAR GANGWAR): On behalf of Shri Gingee N. Ramachandran, 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 619 A of the Companies Act, 1956:- (a) (i) Review by the Government of the working of the Central Cottage Industries Corporation of India Limited, New Delhi, for the year 2002-2003. (ii) Annual Report of the Central Cottage Industries Corporation of India Limited, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8717/2003) (b) (i) Review by the Government of the working of the Handicrafts and Handlooms Exports Corporation of India Limited, New Delhi, for the year 2002-2003. (ii) Annual Report of the Handicrafts and Handlooms Exports Corporation of India Limited, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8718/2003) (c) (i) Review by the Government of the working of the Jute Corporation of India Limited, Kolkata, for the year 2002-2003. (ii) Annual Report of the Jute Corporation of India Limited, Kolkata, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8719/2003) (2) A copy of the Notification No. S.O. 930 (E) (Hindi and English versions) published in Gazette of India dated the 14th August, 2003 specifying mandatory packaging of certain commodities in jute \packaging materials issued under section 16 of the Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987.
( Placed in Library, See No. LT 8720/2003) भारी उद्योग और लोक उद्यम मंत्रालय में राज्य मंत्री तथा संसदीय कार्य मंत्रालय में राज्य मंत्री (श्री संतोष कुमार गंगवार) : अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं :-
(1) कंपनी अधनियम, १९५६ की धारा ६१९क की उपधारा (१) के अंतर्गत निम्नलखित पत्रों की एक- एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) :-
(एक) भारत लेदर कारपोरेशन लमिटेड, आगरा के वर्ष २००२-२००३ के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण।
(दो) भारत लेदर कारपोरेशन लमिटेड, आगरा का वर्ष २००२-२००३ का वार्षिक प्रतिवेदन लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। ( Placed in Library, See No. LT 8721/2003) THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (DR. VALLABHBHAI KATHIRIA): I beg to lay on the Table – (1)(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology, Durgapur, for the year 2002-2003, alongwith Audited Accounts. (ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Technology, Durgapur, for the year 2002-2003.
( Placed in Library, See No. LT 8722/2003) h(2)(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology Karnataka, Surathkal, for the year 2002-2003, alongwith Audited Accounts. (ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Technology Karnataka, Surathkal, for the year 2002-2003.
( Placed in Library, See No. LT 8723/2003) सामाजिक न्याय और अधिकारिता मंत्रालय में राज्य मंत्री (श्री कैलाश मेघवाल):अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं -
(१) (एक) नेशनल इंस्टिटयूट फॉर द आर्थोपेडिकली हैण्डीकैप्ड, कोलकाता के वर्ष २००२-२००३ के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) नेशनल इंस्टिटयूट फॉर द आर्थोपेडिकली हैण्डीकैप्ड, कोलकाता के वर्ष २००२-२००३ के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
( Placed in Library, See No. LT 8724/2003) विज्ञान और प्रौद्योगिकी मंत्रालय के विज्ञान और प्रौद्योगिकी विभाग में राज्य मंत्री (श्री बची सिंह रावत ‘बचदा’) : अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं -
(1) (एक) इंस्टिटयूट आफ लाइफ साइंसेज, भुवनेश्वर के वर्ष २००२-२००३ के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) इंस्टिटयूट आफ लाइफ साइंसेज, भुवनेश्वर के वर्ष २००२-२००३ के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
( Placed in Library, See No. LT 8725/2003) (२) (एक) टेक्नालॉजी इन्फार्मेशन फोरकास्िंटग एण्ड असेसमेंट काउंसिल, नई दिल्ली के वर्ष २००२- २००३ के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) टेक्नालॉजी इन्फार्मेशन फोरकास्िंटग एण्ड असेसमेंट काउंसिल, नई दिल्ली के वर्ष २००२- २००३ के कार्यकरण की सरकार द्वारा समीक्षा के बारे में विवरण (हिन्दी तथा अंग्रेजी संस्करण) ( Placed in Library, See No. LT 8726/2003) रसायन और उर्वरक मंत्रालय में राज्य मंत्री (श्री छत्रपाल सिंह) : अध्यक्ष महोदय, मैं निम्नलखित पत्र सभा पटल पर रखता हूं -
( Placed in Library, See No. LT 8727-31/2003) मानव संसाधन विकास मंत्रालय में राज्य मंत्री (श्रीमती जसकौर मीणा) :अध्यक्ष महोदय, मैं राष्ट्रीय बाल चार्टर, 2003* के शुद्धि पत्र की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) सभा पटल पर रखती हूं।
( Placed in Library, See No. LT 8732/2003) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI SHRIPAD YASSO NAIK): On behalf of Shri Anandrao V. Adsul, I beg to lay on the Table— (1) A copy of the Annual Report (Hindi and English versions) of the National Institute of Financial Management, Faridabad, for the year 2001-2002.
(2) A copy of the Annual Accounts (Hindi and English versions) of the National Institute of Financial Management, Faridabad, for the year 2001-2002 together with Audit Report thereon.
( Placed in Library, See No. LT 8733/2003) THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (SHRI PON RADHAKRISHNAN): I beg to lay on the Table— (1) A copy each of the following Notifications (Hindi and English versions) under section 10 of the National Highways Act, 1956 :-
(i) S.O. 1097 (E) published in Gazette of India dated the 24th September, 2003 authorising Sub-Divisional Officer, Nurpur to acquire land on National Highway No. 1A (Jalandhar-Pathankot section) in Kangra district in the State of Himachal Pradesh.
(ii) S.O. 1099 to S.O. 1101(E) published in Gazette of India dated the 24th September, 2003 regarding acquisition of land for four-laning of National Highway No. 4 (Pune to Satara section) in Satara district in the State of Maharashtra.* Rashtriya Bal Charter, 2003 was laid on the Table on 5.12.2003.
(iii) S.O. 1119 (E) published in Gazette of India dated the 29th September, 2003 authorising Deputy Collector and Sub-Divisional Magistrate, Palanpur, district Banaskantha to acquire land on National Highway No. 14 for construction of bypasses in the State of Gujarat.
(iv) S.O. 1120 (E) published in Gazette of India dated the 29th September, 2003 authorising the competent authority to acquire land on National Highway Nos. 14 and 76 in the State of Rajasthan.
(v) S.O. 1121 (E) published in Gazette of India dated the 29th September, 2003 authorising the competent authority to acquire land on National Highway Nos. 25 and 76 to its junction point with National Highway No. 3 in the State of Madhya Pradesh.
(vi) S.O. 1122 (E) published in Gazette of India dated the 29th September, 2003 authorisation of Special Land Acquisition Officer, Collectorate Jhansi to acquire land on National Highway No. 25 in the State of Uttar Pradesh.
(vii)S.O. 1064 (E) published in Gazette of India dated the 16th September, 2003 making certain amendments in three Notifications mentioned therein.
(viii) S.O. 1066 (E) published in Gazette of India dated the 16th September, 2003 regarding acquisition of land for four-laning of National Highway No. 45 (Chengalpattu-Tindivanam section) in the State of Tamil Nadu.
(ix) S.O. 1137 (E) published in Gazette of India dated the 30th September, 2003 making certain amendments in the Notification No. S.O. 803 (E) dated the 15th July, 2003.
(x) S.O. 1138 (E) published in Gazette of India dated the 30th September, 2003 regarding acquisition of land for four-laning of National Highway No. 46 (Walajah taluk) in Vellore district in the State of Tamil Nadu.
(xi) S.O. 1144 (E) published in Gazette of India dated the 30th September, 2003 regarding acquisition of land for widening of National Highway No. 6 (Kolaghat-Kharagpur section ) in the State of West Bengal.
(xii) S.O. 1206 (E) published in Gazette of India dated the 16th October, 2003 authorization of officers as competent authority for widening of National Highways No. 31 and 31C in the State of West Bengal.
(xiii) S.O. 1207 (E) published in Gazette of India dated the 16th October, 2003 authorization of officers as competent authority for widening of National Highway No. 36 and 37 in the State of Assam.
(xiv) S.O. 1242 (E) published in Gazette of India dated the 30th October, 2003 regarding acquisition of land for four-laning of National Highway No. 45 (Villupuram bypass portion ) in the State of Tamil Nadu.
(xv) S.O. 1361 (E) published in Gazette of India dated the 27th November, 2003 making certain amendments in the Notification No. S.O. 914 (E) dated the 11th August, 2003.
(xvi) S.O. 1362 (E) published in Gazette of India dated the 27th November, 2003 regarding acquisition of land for building, maintenance, management and operation of National Highway No. 54 (Silchari-Harangajo section) in the State of Assam.
(xvii) S.O. 1285 (E) published in Gazette of India dated the 10th November, 2003 regarding acquisition of land for four-laning of National Highway No. 45B (Tiruchirappalli-Viralimalai-Madurai section) in the State of Tamil Nadu.
(xviii) S.O. 1286 (E) published in Gazette of India dated the 10th November, 2003 regarding acquisition of land for four-laning of National Highway No. 2 (Saiyad Raja Bypass, Baghikumbhapur and Naubatpur bypasses) in Chandauli district in the State of Uttar Pradesh.
(xix) S.O. 1287 (E) published in Gazette of India dated the 10th November, 2003 regarding acquisition of land for four-laning of National Highway No. 79 (Gulabpura to Station Nagar) in Bhilwara district in the State of Rajasthan.
(xx) S.O. 1288 (E) published in Gazette of India dated the 10th November, 2003 regarding acquisition of land on National Highway No. 79 Gulabpura to Station Nagar) in Bhilwara district in the State of Rajasthan.
(xxi) S.O. 1292 (E) published in Gazette of India dated the 11th November, 2003 regarding acquisition of land for four laning of National Highway No. 4 (Chennai-Ranipet section) in the State of Tamil Nadu.
(xxii) S.O. 1293 (E) published in Gazette of India dated the 11th November, 2003 regarding acquisition of land for four laning of National Highway No. 4 (Chennai-Ranipet section) in the State of Tamil Nadu.
(xxiii) S.O. 1308 (E) published in Gazette of India dated the 13th November, 2003 regarding acquisition of land for Katraj By pass of Satara-Pune section and Westerly By Pass on Pune City on National Highway No. 4 in the State of Maharashtra.
(xxiv) S.O. 1309 (E) published in Gazette of India dated the 13th November, 2003 regarding acquisition of land for Katraj By pass of Satara-Pune section and Westerly By Pass on Pune City on National Highway No. 4 in the State of Maharashtra.
(xxv) S.O. 1310 (E) published in Gazette of India dated the 13th November, 2003 regarding acquisition of land for four-laning of National Highway No. 4 (Satara-Pune section) in the State of Maharashtra.
(xxvi) S.O. 1311 (E) published in Gazette of India dated the 13th November, 2003 regarding acquisition of land for four-laning of National Highway No. 4 (Satara-Pune section) in the State of Maharashtra.
(xxvii) S.O. 1312 (E) published in Gazette of India dated the 13th November, 2003 regarding acquisition of land for four-laning of National Highway No. 4 (Satara-Pune section) in the State of Maharashtra.
(xxviii) S.O. 1347 (E) published in Gazette of India dated the 24th November, 2003 regarding acquisition of land for building, maintenance, management and operation of National Highway Nos. 8A and 8B in various districts in the State of Gujarat.
(xxix) S.O. 1348 (E) published in Gazette of India dated the 24th November, 2003 regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8B (Porbandar, district boundary Rajlkot) in the State of Gujarat.
(xxx) S.O. 1349 (E) published in Gazette of India dated the 24th November, 2003 regarding acquisition of land for building, maintenance, management and operation of National Highways No. 8A and 15 in Rajkot and district boundary Patan in the State of Gujarat.
(xxxi) S.O. 1375 (E) published in Gazette of India dated the 28th November, 2003 regarding acquisition of land for widening of National Highway No. 60 (Balasore to Laxmannath section) in the State of Orissa.
(xxxii) S.O. 1376 (E) published in Gazette of India dated the 28th November, 2003 regarding acquisition of land for wideing of National Highway No. 60 (Laxmannath to Kharagpur section) in the State of West Bengal.
(xxxiii) S.O. 1377 (E) published in Gazette of India dated the 28th November, 2003 regarding acquisition of land for building, maintenance, management and operation of National Highway No. 14 (Deesa –Radhanpur section) in the State of Gujarat.
(xxxiv) S.O. 1378 (E) published in Gazette of India dated the 28th November, 2003 authorisation of Land Acquisition Officer, Orissa as competent authority to acquire land on National Highway No. 60 in the State of Orissa.( Placed in Library, See No. LT 8734/2003) THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI I.D. SWAMI): On behalf of Shri Harin Pathak, I beg to lay on the Table— (1)(i) A copy of the Annual Report (Hindi and English versions) of the Civil Services Officers’ Institute, New Delhi, for the year 2002-2003, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of working of the Civil Services Officers’ Institute, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8735/2003) (2)(i) A copy of the Annual Report (Hindi and English versions) of the Kendriya Bhandar, New Delhi, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of working of the Kendriya Bhandar, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8736/2003) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI SHRIPAD YESSO NAIK): I beg to lay on the Table— (1) A copy each of the following Notifications (Hindi and English versions ) under section 31 of the Securities and Exchange Board of India Act, 1992:-
(i) The Securities and Exchange Board of India (Merchant Bankers) (Amendment) Regulations, 2003 published in Notification No. S.O. 1154 (E) in Gazette of India dated the 1st October, 2003.
(ii) The Securities and Exchange Board of India (Debenture Trustees) (Amendment) Regulations, 2003 published in Notification No. S.O. 1155 (E) in Gazette of India dated the 1st October, 2003.
(iii) The Securities and Exchange Board of India (Depositories and Participants) (Third Amendment) Regulations, 2003 published in Notification No. S.O. 1156 (E) in Gazette of India dated the 1st October, 2003.
(iv) The Securities and Exchange Board of India (Registrars to an Issue and Share Transfer Agents) (Amendment) Regulations, 2003 published in Notification No. S.O. 1157 (E) in Gazette of India dated the 1st October, 2003.
(v) The Securities and Exchange Board of India (Underwriters) (Amendment) Regulations, 2003 published in Notification No. S.O. 1158 (E) in Gazette of India dated the 1st October, 2003.
(vi) The Securities and Exchange Board of India (Bankers to an Issue) (Amendment) Regulations, 2003 published in Notification No. S.O. 1159 (E) in Gazette of India dated the 1st October, 2003.
(vii) The Securities and Exchange Board of India (Credit Rating Agencies) (Second Amendment) Regulations, 2003 published in Notification No. S.O. 1160 (E) in Gazette of India dated the 1st October, 2003.
(viii) The Securities Appellate Tribunal (Procedure (Amendment) Rules, 2003 published in Notification No. G.S.R. 856 (E) in Gazette of India dated the 31st October, 2003.
(ix) The Securities and Exchange Board of India (Stock Broakers and Sub-Brokers) (Second Amendment) Regulations, 2003 published in Notification No.F.No. SEBI/LAD/20795/2003 in Gazette of India dated the 20th November, 2003.
(x) The Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Amendment) Regulations, 2003 published in Notification No.F.No. SEBI/LAD/DOP/22093/2003 in Gazette of India dated the 27th November, 2003.
(xi) The Securities and Exchange Board of India (Central Database of Market Participants ) Regulations, 2003 published in Notification No.F.No. SEBI/LE/26/2003 in Gazette of India dated the 20th November, 2003.
( Placed in Library, See No. LT 8737/2003) (2) A copy of the Notification No. G.S.R. 735 (E) (Hindi and English versions) published in Gazette of India dated the 12th September, 2003 together with an explanatory memorandum fixing the rate of interest at thirteen per cent per annum, issued under section 11AB of the Central Excise Act, 1944.
( Placed in Library, See No. LT 8738/2003) (3)(i) A copy of the Annual Report (Hindi and English versions) of the Indian Investment Centre, New Delhi, for the year 2002-2003 alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indian Investment Centre, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8739/2003) (4) A copy each of the following papers (Hindi and English versions) under sub-section (1) of section 619 A of the Companies Act, 1956:-
(a) (i) Review by the Government of the working of the United India Insurance Company Limited, Chennai, for the year 2002-2003.
(ii) Annual Report of the United India Insurance Company Limited, Chennai, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8740/2003)
(b) (i) Review by the Government of the working of the Oriental Insurance Company Limited, New Delhi, for the year 2002-2003.
(ii) Annual Report of the Oriental Insurance Company Limited, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8741/2003)
(c) (i) Review by the Government of the working of the National Insurance Company Limited, Kolkata, for the year 2002-2003.
(ii) Annual Report of the National Insurance Company Limited, Kolkata, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8742/2003)
(d) (i) Review by the Government of the working of the New India Assurance Company Limited, Mumbai, for the year 2002-2003.
(ii) Annual Report of the New India Assurance Company Limited, Mumbai, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8743/2003)
(e) (i) Review by the Government of the working of the General Insurance Corporation of India, Mumbai, for the year 2002-2003.
(ii) Annual Report of the General Insurance Corporation of India, Mumbai, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8744/2003) (5) A copy of the Notification No. F.No. SEBI/LE/03/22/75 (Hindi and English versions) published in Gazette of India dated the 25th November, 2003 specifying the factors mentioned in the regulation 14 issued under section regulations 1(2) and 4(1) of the Securities Exchange Board of India (Central Database of Market Participants) Regulations, 2003.
( Placed in Library, See No. LT 8745/2003) THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (DR. SANJAY PASWAN): I beg to on the Table— (1)(i) A copy of the Annual Report (Hindi and English versions) of the National Bal Bhawan, New Delhi, for the year 2000-2001.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Bal Bhawan, New Delhi, for the year 2000-2001, together Audit Report thereon.
(iii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Bal Bhawan, New Delhi, for the year 2000-2001.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
( Placed in Library, See No. LT 8746/2003) (3)(i) A copy of the Annual Report (Hindi and English versions) of the Mahila Samakhya Karnataka, Bangalore, for the year 2001-2002, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Mahila Samakhya Karnataka, Bangalore, for the year 2001-2002.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
( Placed in Library, See No. LT 8747/2003) (5)(i) A copy of the Annual Report (Hindi and English versions) of the Mahila Samakhya Karnataka, Bangalore, for the year 2002-2003, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Mahila Samakhya Karnataka, Bangalore, for the year 2002-2003.
( Placed in Library, See No. LT 8748/2003) (6)(i) A copy of the Annual Report (Hindi and English versions) of the Lok Jumbish Parishad, Jaipur, for the year 2002-2003, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Lok Jumbish Parishad, Jaipur, for the year 2002-2003.
( Placed in Library, See No. LT 8749/2003) (7)(i) A copy of the Annual Report (Hindi and English versions) of the Haryana Prathmik Siksha Pariyojna Parishad, Chandigarh, for the year 2001-2002, alongwith Audited Accounts.
(ii) A copy of the Annual Report (Hindi and English versions) of the Sarva Shikhsa Abhiyan (Pre-Project Activities), Haryana Prathmik Siksha Pariyojna Parishad, Chandigarh, for the year 2001-2002, alongwith Audited Accounts.
(iii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Haryana Prathmik Siksha Pariyojna Parishad and Sarva Shikhsa Abhiyan (Pre-Project Activities), Chandigarh, for the year 2001-2002.
(8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
( Placed in Library, See No. LT 8750/2003) (9)(i) A copy of the Annual Report (Hindi and English versions) of the National Council for Teacher Education, New Delhi, for the year 2002-2003, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Council for Teacher Education, New Delhi, for the year 2002-2003.
( Placed in Library, See No. LT 8751/2003) THE MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF TOURISM AND CULTURE (SHRIMATI BHAVNABEN DEVRAJBHAI CHIKHALIA): On behalf of Shri Tapan Sikdar, 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 619 A of the Companies Act, 1956:-
(i) Statement regarding Review by the Government of the working of the National Small Industries Corporation Limited, New Delhi, for the year 2002-2003.
(ii) Annual Report of the National Small Industries Corporation Limited, New Delhi, for the year 2002-2003, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
( Placed in Library, See No. LT 8752/2003) (2)(i) A copy of the Annual Report (Hindi and English versions) of the Process and Product Development Centre, Agra, for the year 2002-2003, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Process and Product Development Centre, Agra, for the year 2002-2003.
( Placed in Library, See No. LT 8753/2003) _______