Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 6 December, 2021
Seventeenth Loksabha > Title: Papers laid on the Table of the House by Ministers/Members.
माननीय अध्यक्ष: अब पत्र सभा पटल पर रखे जाएंगे ।
आइटम नम्बर2, श्री राव इंद्रजीत सिंह ।
THE MINISTER OF STATE OF THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION, MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (RAO INDERJIT SINGH): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Investor Education and Protection Fund Authority, New Delhi, for the year 2019-2020.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Investor Education and Protection Fund Authority, New Delhi, for the year 2019-2020, together with Audit Report thereon.
(iii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Investor Education and Protection Fund Authority, New Delhi, for the year 2019-2020.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 5196/17/21] (3) A copy of the Annual Report (Hindi and English versions) on the working and Administration of the Companies Act, 2013 for the year ended 31st March, 2021. [Placed in Library, See No. LT 5197/17/21] (4) A copy each of the following Notifications (Hindi and English versions) under Section 241 of the Insolvency and Bankruptcy Code, 2016:-
1. The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Third Amendment) Regulations, 2021 published in Notification No. IBBI/2021-22/GN/REG 078 in Gazette of India dated 30th September, 2021.
2. The Insolvency and Bankruptcy Board of India (Liquidation Process) (Second Amendment) Regulations, 2021 published in Notification No. IBBI/2021-22/GN/REG/079 in Gazette of India dated 30th September, 2021.
[Placed in Library, See No. LT 5198/17/21] उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्रालय में राज्य मंत्री तथा पर्यावरण, वन और जलवायु परिवर्तन मंत्रालय में राज्य मंत्री (श्री अश्विनी कुमार चौबे): माननीय अध्यक्ष जी, मैं आपकी अनुमति से राज्य प्रतिकरात्मक वनरोपण प्रबंधन और आयोजना प्राधिकरण, पोर्ट ब्लेयर के वर्ष 2011-2012 से 2013-2014 तक के लेखाओं पर पृथक लेखापरीक्षा प्रतिवेदन की एक प्रति सभा-पटल पर रखता हूं । [Placed in Library, See No. LT 5199/17/21] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (DR. BHAGWAT KARAD): On behalf of Shri Pankaj Chaudhary, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under Section 29 of the International Financial Services Centres Authority Act, 2019:-
1. The International Financial Services Centres Authority (Issuance and Listing of Securities) Regulations, 2021 published in Notification No. IFSCA/2021-22/GN/REG015 in Gazette of India dated 19th July, 2021.
2. The International Financial Services Centres Authority (Registration of Insurance Business) Regulations, 2021 published in Notification No. F. No. IFSCA/2021-22/GN/REG016 in Gazette of India dated 20th October, 2021.
3. The International Financial Services Centres Authority (Insurance Intermediary) Regulations, 2021 published in Notification No. IFSCA/2021-22/GN/REG-017 in Gazette of India dated 20th October, 2021.
4. The International Financial Services Centres Authority (Capital Market-Intermediary) Regulations, 2021 published in Notification No. IFSCA/2021-22/GN/REG-018 in Gazette of India dated 20th October, 2021.
5. S.O.4246(E) published in Gazette of India dated 14th October, 2021 amending the First Schedule of the International Financial Services Centres Authority Act, 2019.
[Placed in Library, See No. LT 5200/17/21] (2) A copy each of the following Notifications (Hindi and English versions) under Section 25 of the Coinage Act, 2011:-
1. The Coinage of One Rupee, Two Rupees, Five Rupees, Ten Rupees and Twenty Rupees Rules, 2021 published in Notification No. G.S.R.783(E) in Gazette of India dated 8th November, 2021.
2. The Coinage (Issue of Commemorative coin to commemorate the occasion of Harcourt Butler Technical University Kanpur Centenary Celebrations) Rules, 2021 published in Notification No. G.S.R.806(E) in Gazette of India dated 18th November, 2021.
[Placed in Library, See No. LT 5201/17/21] (3) A copy of the Circular No. 4 of 2021 (Hindi and English versions) dated 23rd March, 2021 regarding clarifications on provisions of the Direct Tax Vivad se Vishwas Act, 2020. [Placed in Library, See No. LT 5202/17/21] (4) A copy of the Notification No. S.O.1432(E) (Hindi and English versions) published in Gazette of India dated 31st March, 2021, together with an explanatory memorandum notifying the date for filing of declaration under the Taxation and other Laws (Relaxation of certain provisions) Act, 2020. [Placed in Library, See No. LT 5203/17/21] (5) A copy each of the following Notifications (Hindi and English versions) under Section 296 of the Income-tax Act, 1961:-
1. The Income-tax (20th Amendment) Rules, 2021 published in Notification No. G.S.R.509(E) in Gazette of India dated 27th July, 2021, together with an explanatory memorandum.
2. The Income-tax (22nd Amendment) Rules, 2021 published in Notification No. G.S.R.545(E) in Gazette of India dated 9th August, 2021, together with an explanatory memorandum.
3. The Income-tax (23rd Amendment) Rules, 2021 published in Notification No. G.S.R.551(E) in Gazette of India dated 10th August, 2021, together with an explanatory memorandum.
4. The Income-tax (24th Amendment) Rules, 2021 published in Notification No. G.S.R.578(E) in Gazette of India dated 18th August, 2021, together with an explanatory memorandum.
5. The Income-tax (25th Amendment) Rules, 2021 published in Notification No. G.S.R.604(E) in Gazette of India dated 31st August, 2021, together with an explanatory memorandum.
6. S.O.3561(E) in Gazette of India dated 1st September, 2021, together with an explanatory memorandum constituting 3 Boards of Advance Ruling for the purpose of giving advance rulings.
7. S.O.3562(E) in Gazette of India dated 1st September, 2021, together with an explanatory memorandum appointing the date 01.09.2021 for the purpose of filing applications.
8. The Income-tax (26th Amendment) Rules, 2021 published in Notification No. G.S.R.612(E) in Gazette of India dated 2nd September, 2021 together with an explanatory memorandum.
9. The Income-tax (26th Amendment) Rules, 2021 published in Notification No. G.S.R.616(E) in Gazette of India dated 6th September, 2021, together with an explanatory memorandum and corrigendum thereto published in Notification No. G.S.R.619(E) dated 7th September, 2021.
10. The Income-tax (28th Amendment) Rules, 2021 published in Notification No. G.S.R.623(E) in Gazette of India dated 10th September, 2021, together with an explanatory memorandum.
11. The Income-tax (29th Amendment) Rules, 2021 published in Notification No. G.S.R.627(E) in Gazette of India dated 13th September, 2021, together with an explanatory memorandum.
12. The Income-tax (30th Amendment) Rules, 2021 published in Notification No. G.S.R.661(E) in Gazette of India dated 24th September, 2021, together with an explanatory memorandum.
13. The Income-tax (31st Amendment) Rules, 2021 published in Notification No. G.S.R.713(E) in Gazette of India dated 1st October, 2021, together with an explanatory memorandum.
14. The Relaxation of Validation (Section 199 of the Finance Act, 2012) Rules, 2021 published in Notification No. G.S.R.737(E) in Gazette of India dated 14th October, 2021, together with an explanatory memorandum.
15. The e-Settlement Scheme, 2021 published in Notification No. S.O.4584(E) in Gazette of India dated 1st November, 2021, together with an explanatory memorandum.
16. S.O.4207(E) in Gazette of India dated 11th October, 2021, together with an explanatory memorandum exempting certain class of persons from the requirement of filing of return of income from the assessment year 2021-22 onwards subject to conditions specified therein.
[Placed in Library, See No. LT 5204/17/21] (6) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
1. S.O.3068(E) published in Gazette of India dated 30th July, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
2. Notification No. 65/2021-Customs (N.T.) dated 5th August, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
3. S.O.3243(E) published in Gazette of India dated 11th August, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
4. S.O.3296(E) published in Gazette of India dated 13th August, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices and corrigendum thereto published in Notification No.S.O.3365(E) dated 17th August, 2021.
5. Notification No. 68/2021-Customs (N.T.) dated 19th August, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
6. S.O.3559(E) published in Gazette of India dated 31st August, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
7. Notification No. 71/2021-Customs (N.T.) dated 2nd September, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
8. S.O.3793(E) published in Gazette of India dated 15th September, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
9. Notification No. 74/2021-Customs (N.T.) dated 16th September, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
10. S.O.4045(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
11. Notification No. 80/2021-Customs (N.T.) dated 7th October, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
12. S.O.4297(E) published in Gazette of India dated 14th October, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
13. Notification No. 82/2021-Customs (N.T.) dated 21st October, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
14. S.O.4527(E) published in Gazette of India dated 29th October, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
15. Notification No. 88/2021-Customs (N.T.) dated 29th October, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
16. Notification No. 90/2021-Customs (N.T.) dated 3rd Novemebr, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
17. S.O.4753(E) published in Gazette of India dated 15th November, 2021, together with an explanatory memorandum regarding revision of tariff value on Edible Oils, Brass-scrap, Gold, Silver and Areca Nuts based on international prices.
18. Notification No. 92/2021-Customs (N.T.) dated 18th November, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
19. Notification No. 93/2021-Customs (N.T.) dated 24th November, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
20. Notification No. 94/2021-Customs (N.T.) dated 25th November, 2021, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
21. G.S.R.582(E) published in Gazette of India dated 19th August, 2021, together with an explanatory memorandum seeking to amend Notification number 34/2021- Customs dated 29.06.2021, for reduction in the BCD on Crude Soya Oil [1507 10 00] from 15% to 7.5%; Crude Sunflower Oil [1512 11 10] from 15% to 7.5%; Refined Soya Oil [1507 90 10] from 45% to 37.5%; Refined Sunflower Oil [1512 19 10] from 45% to 37.5%, from 20th August 2021 till 30th September 2021.
22. G.S.R.601(E) published in Gazette of India dated 30th August, 2021, together with an explanatory memorandum seeking to amend Notification No. 28/2021- Customs dated 24.04.2021, in order to extend the validity of exemption under the said notification up to 30th September, 2021, as a Covid-19 relief measure.
23. G.S.R.624(E) published in Gazette of India dated 10th September, 2021, together with an explanatory memorandum seeking to amend the Notification No. 50/ 2017 -Customs dated 30.06.2017 and notification No. dated 11/2021 dated 01.02.2021 in order to reduce the BCD on Crude Soya-bean Oil falling under tariff item 1507 10 00 from 7.5% to 2.5% (b) reduce the BCD on Crude Sunflower Oil falling under tariff item 1512 11 10 from 7.5% to 2.5% (c) reduce the BCD on Crude Palm Oil falling under tariff item 1511 10 00 from 10% to 2.5% (d) reduce the BCD on Crude Palm Oil falling under tariff item 1511 10 00 from 17.5% to 20% (e) reduce the BCD on Crude Refined Soya-bean Oil falling under tariff item 1507 90 10 from 37.5% to 32.5% (f) reduce the BCD on Refined Sunflower Oil falling under tariff item 151910 00 from 37.5% to 32.5% (g) reduce the BCD on Refined the RBD Palmolein Oil and others falling under sub- heading1511 90 from 37.5% to3 2.5%.
24. G.S.R.625(E) published in Gazette of India dated 10th September, 2021, together with an explanatory memorandum seeking to rescind the notification No. 34/2021- Customs dated 29.06.2021.
25. G.S.R.640(E) published in Gazette of India dated 17th September, 2021, together with an explanatory memorandum seeking to increase the BCD rate from 10% to 20% on Lentils (Masur) [0713 40 00], originating in or exported from USA.
26. G.S.R.672(E) published in Gazette of India dated 29th September, 2021, together with an explanatory memorandum seeking to extend the exemption on Covid-19 vaccines when imported into India from whole of the duty of Customs leviable thereon, upto 31st December, 2021.
27. G.S.R.708(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 50/2017-Customs, dated 30th June, 2017 to give effect to recommendations of GST Council in its 45th meeting on IGST on imports related to Spinal Muscular Atrophy disease, etc. as well leasing and /or renewal of lease of aircrafts.
28. G.S.R.709(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 90/2009-Customs, dated the 7th September, 2009 and 60/2011-Customs dated the 14th July, 2011 to implement GST Council recommendation in its 45th meeting on IGST on imports related to goods from Antarctica and Border haats.
29. G.S.R.733(E) published in Gazette of India dated 13th October, 2021, together with an explanatory memorandum seeking to give effect to the following changes in BCD from 14.10.2021 up to 31.03.2021, namely:- a. BCD on Crude Soya-bean Oil falling under tariff item 1507 10 00 is reduced from 2.5% to Nil; b. BCD on Crude Palm Oil falling under tariff item 1511 10 00 is reduced from 2.5% to Nil; c. BCD on Crude Sunflower Oil falling under tariff item 1512 11 10 is reduced from 2.5% to Nil; d. BCD on Refined Soya-bean Oil falling under tariff item 1507 90 10 is reduced from 32.5% to 17.5% e. BCD on RBD Palmolein Oil & others falling under sub-heading 1511 90 is reduced from 32.5% to 17.5% f. BCD on Refined Sunflower Oil falling under tariff item 1512 19 10 is reduced from 32.5% to 17.5%.
30. G.S.R.734(E) published in Gazette of India dated 13th October, 2021, together with an explanatory memorandum seeking to give effect to the following changes in AIDC from 14.10.2021 up to 31.03.2022, namely:- a. AIDC on Crude Soya-bean Oil falling under tariff item 1507 10 00 is reduced from 20% to 5% b. AIDC on Crude Palm Oil falling under tariff item 1511 10 00 is reduced from 20% to 7.5% c. AIDC on Crude Sunflower Oil falling under tariff item 1512 11 10 is reduced from 20% to 5%.
31. G.S.R.756(E) published in Gazette of India dated 22nd October, 2021, together with an explanatory memorandum seeking to amend notification No. 96/2008- Customs dated 13.08.2008 to include Sierra Leone in the list of Least-Developed countries (LDCs) to whom provides duty-free tariff access under India’s Duty Free Preference (DFTP) Scheme, 2008.
32. G.S.R.757(E) published in Gazette of India dated 22nd October, 2021, together with an explanatory memorandum seeking to amend notification No. 25/2021 - Customs dated 31.03.2021 to prescribe combined quota of 7000 tons @ 0% in respect of products with HS Code 16041410, 16041410 and 16042000 and combined quota of 1.50 million litres @ 50% in respect of products with HS Code 220844011, 22084012, 22084091 and 22084092.
33. G.S.R.781(E) published in Gazette of India dated 3rd November, 2021, together with an explanatory memorandum seeking to reduce the Road and Infrastructure Cess (RIC) collected as Additional duty of Customs on Petrol from Rs. 18 per litre to Rs. 13 per litre and Diesel from Rs. 18 per litre to Rs. 8 per litre.
34. The Levy of Fees (Customs Documents) Amendment Regulations, 2021 published in Notification No. G.S.R.719(E) in Gazette of India dated 17th February, 2021, together with an explanatory memorandum.
35. The Bill of Entry (Electronic Integrated Declaration and Paperless Processing) Amendment Regulations, 2021 published in Notification No. G.S.R.218(E) in Gazette of India dated 29th March, 2021, together with an explanatory memorandum.
36. The Bill of Entry (Forms) Amendment Regulations, 2021 published in Notification No. G.S.R.219(E) in Gazette of India dated 29th March, 2021, together with an explanatory memorandum.
37. The Sea Cargo Manifest and Transhipment (Amendment) Regulations, 2021 published in Notification No. G.S.R.238(E) in Gazette of India dated 31st March, 2021, together with an explanatory memorandum.
38. The Customs (Verification of Identity and Compliance) Regulations, 2021 published in Notification No. G.S.R.249(E) in Gazette of India dated 5th April, 2021, together with an explanatory memorandum.
39. The Sea Cargo Manifest and Transhipment (Second Amendment) Regulations, 2021 published in Notification No. G.S.R.265(E) in Gazette of India dated 15th April, 2021, together with an explanatory memorandum.
40. The Sea Cargo Manifest and Transhipment (Third Amendment) Regulations, 2021 published in Notification No. G.S.R.356(E) in Gazette of India dated 31st May, 2021, together with an explanatory memorandum.
41. The Sea Cargo Manifest and Transhipment (Fourth Amendment) Regulations, 2021 published in Notification No. G.S.R.457(E) in Gazette of India dated 30th June, 2021, together with an explanatory memorandum.
42. The Sea Cargo Manifest and Transhipment (Fourth Amendment) Regulations, 2021 published in Notification No. G.S.R.466(E) in Gazette of India dated 30th June, 2021, together with an explanatory memorandum.
43. G.S.R.466(E) published in Gazette of India dated 1st July, 2021, together with an explanatory memorandum containing corrigendum to the Notification No. 41/2018-Customs dated 14th May, 2018.
44. The Sea Cargo Manifest and Transhipment (Fifth Amendment) Regulations, 2021 published in Notification No. G.S.R.504(E) in Gazette of India dated 23rd July, 2021, together with an explanatory memorandum.
45. The Customs Brokers Licensing (Amendment) Regulations, 2021 published in Notification No. G.S.R.505(E) in Gazette of India dated 23rd July, 2021, together with an explanatory memorandum.
46. The Sea Cargo Manifest and Transhipment (Sixth Amendment) Regulations, 2021 published in Notification No. G.S.R.521(E) in Gazette of India dated 30th July, 2021, together with an explanatory memorandum.
47. The Sea Cargo Manifest and Transhipment (Seventh Amendment) Regulations, 2021 published in Notification No. G.S.R.606(E) in Gazette of India dated 31st August, 2021, together with an explanatory memorandum.
48. The Sea Cargo Manifest and Transhipment (Eighth Amendment) Regulations, 2021 published in Notification No. G.S.R.677(E) in Gazette of India dated 30th September, 2021, together with an explanatory memorandum.
49. G.S.R.663(E) published in Gazette of India dated 24th September, 2021, together with an explanatory memorandum notifying the manner of issue of duty credit for goods exported under the Scheme for Rebate of State and Central Taxes and Levies and the conditions and restrictions governing the issuance of duty credit, in accordance with Government of India, Ministry of Textile, Notification No. 12015/11/2020/TTP dated 13.08.2021.
50. The Electronic Duty Credit Ledger Regulations, 2021published in Notification No. G.S.R.654(E) in Gazette of India dated 23rd September, 2021, together with an explanatory memorandum.
51. G.S.R.655(E) published in Gazette of India dated 23th September, 2021, together with an explanatory memorandum notifying the manner of issue of duty credit for goods exported under the Scheme for Remission of Duties and Taxes on Exported Products and the conditions and restrictions governing the issuance of duty credit, in accordance with paragraph 4.01(e) of the Foreign Trade Policy.(7)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (xxxiv) to (xlviii) (6) above. [Placed in Library, See No. LT 5205/17/21] (8) A copy each of the following Notifications (Hindi and English versions) under section 94 of the Customs Act, 1962:-
1. The Courier Imports and Exports (Electronic Declaration and Processing) Amendment Regulations, 2021 published in Notification No. G.S.R.768(E) in Gazette of India dated 27th October, 2021.
2. The Courier Imports and Exports (Clearance) Amendment Regulations, 2021 published in Notification No. G.S.R.769(E) in Gazette of India dated 27th October, 2021.
[Placed in Library, See No. LT 5206/17/21] (9) A copy of the PM CARES for Children Scheme, 2021 (Hindi and English versions) published in Notification No. G.S.R.723(E) in Gazette of India dated 7th October, 2021 under sub-section (3) of Section 15 of the Government Savings Promotion Act, 1873. [Placed in Library, See No. LT 5207/17/21] (10) A copy each of the following Notifications (Hindi and English versions) under Section 31 of the Securities and Exchange Board of India Act, 1992:-
1. The Securities and Exchange Board of India (Foreign Portfolio Investors)(Amendment) Regulations, 2021 published in Notification No. SEBI/LAD-NRO/GN/2018/48 in Gazette of India dated 3rd August, 2021.
2. The Securities and Exchange Board of India (Foreign Portfolio Investors)(Amendment) Regulations, 2021 published in Notification No. SEBI/LAD-NRO/GN/2021/32 in Gazette of India dated 3rd August, 2021.
3. The Securities and Exchange Board of India (Foreign Portfolio Investors)(Second Amendment) Regulations, 2021 published in Notification No. SEBI/LAD-NRO/GN/2021/54 in Gazette of India dated 26th October, 2021.
[Placed in Library, See No. LT 5208/17/21] (11) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
1. The Foreign Exchange Management (Non-debt Instruments) (Amendment) Rules, 2021 published in Notification No. S.O.3206(E) in Gazette of India dated 9th August, 2021.
2. The Foreign Exchange Management (Non-debt Instruments) (Second Amendment) Rules, 2021 published in Notification No. S.O.3411(E) in Gazette of India dated 19th August, 2021.
3. The Foreign Exchange Management (Non-debt Instruments) (Third Amendment) Rules, 2021 published in Notification No. S.O.4091(E) in Gazette of India dated 5th October, 2021.
4. The Foreign Exchange Management (Non-debt Instruments) (Fourth Amendment) Rules, 2021 published in Notification No. S.O.4242(E) in Gazette of India dated 12th October, 2021.
[Placed in Library, See No. LT 5209/17/21] (12) A copy each of the following Notifications (Hindi and English versions) under Section 166 of the Central Goods and Service Tax Act, 2017:-
1. The Central Goods and Services Tax (Seventh Amendment) Rules, 2021 published in Notification No. G.S.R.598(E) published in Gazette of India dated 29th August, 2021, together with an explanatory memorandum.
2. G.S.R.599(E) published in Gazette of India dated 29th August, 2021, together with an explanatory memorandum seeking to extend form GSTR 3B late fee Amnesty Scheme from 31.08.2021 upto 30.11.2021.
3. G.S.R.600(E) published in Gazette of India dated 29th August, 2021, together with an explanatory memorandum seeking to extend the timelines for filing of application for revocation of cancellation of registration to 30.09.2021 where due date for filing such application falls between 01.03.2020 to 31.08.2021 in cases where registration has been cancelled under clause (b) or clause (c) of Section 29(2) of the CGST Act.
4. The Central Goods and Services Tax (Eighth Amendment) Rules, 2021 published in Notification No. G.S.R.659(E) published in Gazette of India dated 24th September, 2021, together with an explanatory memorandum.
5. G.S.R.660(E) published in Gazette of India dated 24th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 03/2021 dated 23rd February, 2021.
6. G.S.R.687(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 11/2017-Central Tax (Rate) so as to notify CGST rates of various services as recommended by GST Council in its 45th meeting held on 17.09.2021.
7. G.S.R.688(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 12/2017-Central Tax (Rate) so as to implement recommendations made by GST Council in its 45th meeting held on 17.09.2021.
8. G.S.R.693(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 1/2017-Central Tax (Rate) dated the 28th June, 2017 to give effect to changes in rates of certain goods as recommended by GST Council in its 45th meeting.
9. G.S.R.694(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 2/2017-Central Tax (Rate) dated the 28th June, 2017 to give effect to exemption to seeds meant for sowing from levy of GST as recommended by GST Council in its 45th meeting.
10. G.S.R.695(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking toamend notification No. 4/2017-Central Tax (Rate) dated the 28th June, 2017 to give bring mentha oil from unregistered person to registered person under reverse charge mechanism as recommended by GST Council in its 45th meeting.
11. G.S.R.696(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking toamend notification No. 39/2017- Central Tax (Rate) dated 18th October, 2017 to give effect to changes in relation to fortified rice kernel used in ICDS and other similar schemes as recommended by GST Council in its 45th meeting.
12. G.S.R.697(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to exempt (CGST on specified medicines used in COVID-19, up to 31st December, 2021 as recommended by GST council in its 45th meeting.
13. G.S.R.763(E) published in Gazette of India dated 27th October, 2021, together with an explanatory memorandum seeking to amend Notification No 1/2017- Central Tax (Rate) dated 28.06.2017 so as to prescribe uniform GST rate of 18% on permanent transfer of IPR of all goods as recommended by GST Council in its 45th meeting held on 17.09.2021.
14. G.S.R.816(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No. 1/2017-Central Tax (Rate) dated 28.06.2017 to correct inverted duty structure in the case of textiles and footwear.
15. G.S.R.807(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No. 11/2017-Central Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in 45th meeting held on 17.09.2021.
16. G.S.R.810(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No. 12/2017-Central Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in 45th meeting held on 17.09.2021.
17. G.S.R.813(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No. 11/2017-Central Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in 45th meeting held on 17.09.2021.
[Placed in Library, See No. LT 5210/17/21] (13) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:-
1. G.S.R.522(E) published in Gazette of India dated 31st July, 2021, together with an explanatory memorandum extending the levy of Anti-Dumping duty on Polytetrafluoroethylene originating in or exported from Russia, up to and inclusive of 30th November, 2021 2021 in pursuance of the review initiated by the Designated Authority, Directorate General of Trade Remedies.
2. G.S.R.523(E) published in Gazette of India dated 1st August, 2021, together with an explanatory memorandum seeking to amend anti-dumping duty imposed on imports of on ' Wire Rod of Alloy or Non-Alloy Steel' originating in or exported from China PR vide Notification No. 48/2017-Customs (ADD), dated the 9th October, 2017, for a further period till 31st January, 2022, on the request of Directorate General of Trade Remedies.
3. G.S.R.543(E) published in Gazette of India dated 9th August, 2021, together with an explanatory memorandum seeking to impose anti-dumping duty on imports of Phthalic Anhydride originating in or exported from China PR, Indonesia, Korea RP and Thailand, in pursuance of the anti-dumping investigation findings issued by the Designated Authority, Directorate general of Trade Remedies.
4. G.S.R.572(E) published in Gazette of India dated 12th August, 2021, together with an explanatory memorandum seeking to rescind notification No. 43/2016-Customs (ADD) dated 8th August,2016 to revoke the levy of anti-dumping duty on imports “Viscose Staple Fibre” from China PR and Indonesia.
5. G.S.R.585(E) published in Gazette of India dated 24th August, 2021, together with an explanatory memorandum seeking to rescind notification No. 14/2016-Customs(ADD) dated 21st April, 2016 to revoke levy of anti-dumping duty on imports of “Barium Carbonate” from China PR.
6. G.S.R.588(E) published in Gazette of India dated 25th August, 2021, together with an explanatory memorandum seeking extending the Anti-Dumping Duty (ADD) on imports of "Axle for Trailers" originating in or exported from People's Republic of China, imposed vide Notification No. 54/2016- Customs (ADD), dated 29th November, 2016, till 28th January, 2022.
7. G.S.R.590(E) published in Gazette of India dated 26th August, 2021, together with an explanatory memorandum seeking to levy anti-dumping duty (ADD) on imports of “ Natural Mica based Pearl Industrial Pigments excluding cosmetic grade ” originating in or exported from China PR for a period of five years till 25th August, 2026 based on the recommendation of the Directorate General of Trade Remedies.
8. G.S.R.597(E) published in Gazette of India dated 27th August, 2021, together with an explanatory memorandum seeking to amend Notification No.- 56/2018-Customs(ADD), dated 4th December, 2018, extending the levy on ‘uncoated copier paper’ from Indonesia & Singapore upto 28th February, 2022 based on the recommendations of the Directorate General of Trade Remedies.
9. G.S.R.607(E) published in Gazette of India dated 31st August, 2021, together with an explanatory memorandum extending the levy on “Glass Fibre and Articles thereof” from China PR upto 31st October, 2021.
10. G.S.R.630(E) published in Gazette of India dated 14th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 54/2017 –Customs (ADD) dated 17.11.2017 to amend the name of exporter from "Solutia Europe BV” based on the recommendation of the Directorate General of Trade Remedies.
11. G.S.R.637(E) published in Gazette of India dated 16th September, 2021, together with an explanatory memorandum seeking to levy anti-dumping duty on imports of 'Aluminium foil' originating in or exported from China PR, Malaysia, Thailand, Indonesia for a period of five years on recommendation of Directorate General of Trade Remedies (DGTR).
12. G.S.R.649(E) published in Gazette of India dated 22nd September, 2021, together with an explanatory memorandum seeking to rescind Notification No. 11/2016-Customs (ADD) dated 29th March, 2016 so as to revoke the anti-dumping duty imposed on ‘tyre curing presses’ from China PR, based on the recommendation of Directorate General of Trade Remedies( DGTR).
13. G.S.R.671(E) published in Gazette of India dated 29th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 49/2017-Customs (ADD) dated the 17th October, 2017 extending the levy of ADD on ‘Colour coated/pre-painted flat products of alloy of non-alloy steel’ from China PR and EU up to 31st March, 2022 on recommendation of Directorate General of Trade Remedies (DGTR).
14. G.S.R.685(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking extending the anti-dumping dumping duty imposed on imports of “Glazed/Unglazed Porcelain/Vitrified tiles in polished or unpolished finish with less than 3% water absorption” originating in or exported from China PR, imposed vide Notification No. 29/2017-Customs (ADD), dated 14th June 2017, for a further period till 28th February, 2022, on the request of Directorate General of Trade Remedies (DGTR).
15. G.S.R.681(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 54/2018-Customs (ADD) dated the 18th October, 2018 so as extending the temporary revocation of the anti-dumping duty on straight length bars and rod of alloy steel from China PR imported into India up to 31st January, 2022 in public interest.
16. G.S.R.682(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 38/2019-Customs (ADD) dated 25th September, 2019 so as extending the temporary revocation of the anti-dumping duty on High Speed Steel of Non-cobalt Grade from China PR, Brazil and Germany imported into India up to 31st January, 2022 in public interest.
17. G.S.R.683(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 16/2020-Customs (ADD), dated the 23rd June, 2020 so as extending the temporary revocation of the anti-dumping duty on flat rolled products of steel coated with Aluminium or Zinc from China PR, Vietnam and Korea PR upto 31st January, 2022 in public interest.
18. G.S.R.662(E) published in Gazette of India dated 24th September, 2021, together with an explanatory memorandum seeking to impose countervailing duty on “Aluminium Wire in coil form/Wire Rod in coil form having diameter ranging from 9 mm to 13 mm” originating in or exported from Malaysia for a period of 5 years based on the recommendation of Directorate General of Trade Remedies.
19. G.S.R.684(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum extending the temporary revocation of the countervailing duty on hot rolled and cold rolled stainless steel flat products from China PR imported into India upto 31st January, 200 in public interest.
20. G.S.R.712(E) published in Gazette of India dated 1st October, 2021, together with an explanatory memorandum together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on Imports of Jute Products from Nepal and Bangladesh upto and inclusive of 31st May, 2022.
21. G.S.R.715(E) published in Gazette of India dated 4th October, 2021, together with an explanatory memorandum seeking to extend anti-dumping duty on ‘Ceramic tableware and kitchenware, excluding knives and toilet items’ originating in or exported from Malaysia, to prevent the circumvention of anti-dumping duty levied on ‘Ceramic tableware and kitchenware, excluding knives and toilet items originating in or exported from China PR vide Notification No. 4/2018-Customs (ADD) dated the 21st February, 2018 on recommendation of Directorate General of Trade Remedies (DGTR)’.
22. G.S.R.739(E) published in Gazette of India dated 14th October, 2021, together with an explanatory memorandum seeking to impose Anti-dumping Duty on imports of “Aceto Acetyl Derivatives of aromatic or hetrocyclic compounds also known as Arylides”, originating in, or exported, from China PR for a period of 5 years.
23. G.S.R.748(E) published in Gazette of India dated 20th October, 2021, together with an explanatory memorandum seeking to rescind Notification No. 06/2016-Customs(ADD) dated 8th March, 2016, to revoke the levy of anti- dumping on imports of “Phenol” from European Union, Singapore and Korea RP.
24. G.S.R.753(E) published in Gazette of India dated 22nd October, 2021, together with an explanatory memorandum seeking to rescind Notification No. 23/2016-Customs(ADD) dated 6th June, 2016, to remove levy of ADD on Polytetrafluoroethylene originating in or imported from Russia.
25. G.S.R.754(E) published in Gazette of India dated 22nd October, 2021, together with an explanatory memorandum seeking to rescind Notification No. 24/2021-Customs(ADD) dated 26th April, 2021, to remove levy of ADD on Polytetrafluoroethylene originating in or imported from Korea RP.
26. G.S.R.771(E) published in Gazette of India dated 28th October, 2021, together with an explanatory memorandum seeking to impose anti-dumping duty on 'Seamless tubes, pipes and hollow profiles of iron, alloy or non-alloy steel (other than cast iron and stainless steel), whether hot finished or cold drawn or cold rolled of an external diameter not exceeding 355.6 mm or 14 "OD” originating or exported from China PR for a period of 5 years on recommendation of DGTR.
27. G.S.R.760(E) published in Gazette of India dated 27th October, 2021, together with an explanatory memorandum seeking to further amend Customs Tariff (Identification, Assessment and Collection of Countervailing Duty on Susbsidised Articles and for Determination of Injury) Rules, 1995 to introduce Anti-Absorption provisions in these rules.
28. G.S.R.761(E) published in Gazette of India dated 27th October, 2021, together with an explanatory memorandum seeking to further amend Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 to introduce Anti-Absorption provisions and make certain other miscellaneous changes.
29. G.S.R.789(E) published in Gazette of India dated 11th November, 2021, together with an explanatory memorandum seeking torescind the Notification No. 34/2016-Customs (ADD) dated 14th July, 2016 by effect of which the anti-dumping duty imposed on imports of ‘Plain Medium Density Fiberboard having thickness 6mm and above’ originating in or exported from Vietnam will be withdrawn on recommendation of DGTR.
30. G.S.R.790(E) published in Gazette of India dated 11th November, 2021, together with an explanatory memorandum seeking to impose Anti-dumping duty on imports of “Untreated Fumed Silica” originating in, or exported, from China PR and Korea RP.
31. G.S.R.794(E) published in Gazette of India dated 12th November, 2021, together with an explanatory memorandum seeking to impose Anti-dumping duty on “measuring tapes” originating in or exported from Singapore and Cambodia, based on the recommendations of the Directorate General of Trade Remedies (DGTR) regarding anti-circumvention of the anti-dumping duty imposed on measuring tapes from China PR vide Notification No. 17/2020 dated 08.07.2021.
[Placed in Library, See No. LT 5211/17/21] (14) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the IntegratedGoods and Service Tax Act, 2017:-
1. G.S.R.689(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend Notification No. 08/2017-Integrated Tax (Rate) so to notify IGST rates of various services as recommended by GST Council in its 45th meeting held on 17.09.2021.
2. G.S.R.690(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 09/2017-Inttegrated Tax (Rate) so as to implement recommendations made by GST Council in its 45th meeting held on 17.09.2021.
3. G.S.R.698(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 1/2017- Integrated Tax (Rate) dated the 28th June, 2017 to give effect to changes in rates of certain goods as recommended by GST Council in the 45th meeting.
4. G.S.R.699(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 2/2017- Integrated Tax (Rate) dated the 28th June, 2017 to give effect to exemption to seeds meant for sowing from levy of GST as recommended by GST Council in its 45th meeting.
5. G.S.R.700(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 4/2017- Integrated Tax (Rate) dated the 28th June, 2017 to give bring supply of mentha oil from unregistered person to registered person under reverse charge mechanism as recommended by GST Council in its 45th meeting.
6. G.S.R.701(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 40/2017- Integrated Tax (Rate) dated the 18th October, 2017 to give effect to changes in relation to fortified rice kernel used in ICDS and other similar schemes as recommended by GST Council in its 45th meeting.
7. G.S.R.702(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to exempt IGST on specified medicines used in COVID-19, up to 31st December, 2021 as recommended by GST Council in its 45th meeting.
8. G.S.R.764(E) published in Gazette of India dated 27th October, 2021, together with an explanatory memorandum seeking to amend Notification No 1/2017- Integrated Tax (Rate) dated 28.06.2017 so as to prescribe uniform GST rate of 18% on permanent transfer of IPR of all goods as recommended by GST Council in its 45th meeting held on 17.09.2021.
9. G.S.R.817(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 1/2017- Integrated Tax (Rate) dated 28.06.2017 to correct inverted duty structure in the case of textiles and footwear.
10. G.S.R.808(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 8/2017- Integrated Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in the 45th meeting held on 17.09.2021.
11. G.S.R.811(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 9/2017- Integrated Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in the 45th meeting held on 17.09.2021.
12. G.S.R.814(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 14/2017- Integrated Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in the 45th meeting held on 17.09.2021.
[Placed in Library, See No. LT 5212/17/21] (15) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Union Territory Goods and Service Tax Act, 2017:-
1. G.S.R.691(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 11/2017-Union Territory Tax (Rate) so as to notify UTGST rates of various services as recommended by GST Council in its 45th meeting held on 17.09.2021.
2. G.S.R.692(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 12/2017- Union Territory Tax (Rate) so as to implement recommendations made by GST Council in its 45th meeting held on 17.09.2021.
3. G.S.R.703(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 1/2017-Union Territory Tax (Rate) dated the 28th June, 2017 to give effect to changes in rates of certain goods as recommended by GST Council in the 45th meeting.
4. G.S.R.704(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 2/2017-Union Territory Tax (Rate) dated the 28th June, 2017 to give effect to exemption to seeds meant for sowing from levy of GST as recommended by GST Council in its 45th meeting.
5. G.S.R.705(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 4/2017-Union Territory Tax (Rate) dated the 28th June, 2017 to give bring supply of mentha oil from unregistered person to registered person under reverse charge mechanism as recommended by GST Council in its 45th meeting.
6. G.S.R.706(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to amend notification No. 39/2017-Union Territory Tax (Rate) dated the 18th October, 2017 to give effect to changes in relation to fortified rice kernel used in ICDS and other similar schemes as recommended by GST council in its 45th meeting.
7. G.S.R.707(E) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum seeking to exempt UTGST on specified medicines used in COVID-19, up to 31st December, 2021 as recommended by GST Council in its 45th meeting.
8. G.S.R.765(E) published in Gazette of India dated 27th October, 2021, together with an explanatory memorandum prescribing uniform GST rate of 18% on permanent transfer of IPR of all goods as recommended by GST Council in its 45th meeting held on 17.09.2021.
9. G.S.R.818(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 1/2017- Union territory Tax (Rate) dated 28.06.2017 to correct inverted duty structure in the case of textiles and footwear.
10. G.S.R.809(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 11/2017- Union territory Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in the 45th meeting held on 17.09.2021.
11. G.S.R.812(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 12/2017- Union territory Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in the 45th meeting held on 17.09.2021.
12. G.S.R.815(E) published in Gazette of India dated 18th November, 2021, together with an explanatory memorandum seeking to amend Notification No 12/2017- Union territory Tax (Rate) dated 28.06.2017 so to implement recommendations made by GST Council in the 45th meeting held on 17.09.2021.
[Placed in Library, See No. LT 5213/17/21] (16) A copy of the Notification No. G.S.R.710(E) (Hindi and English versions) published in Gazette of India dated 30th September, 2021, together with an explanatory memorandum making change in the GST compensation cess rates in relation to Carbonated beverages of fruit drink or carbonated beverages with fruit juice as recommended by GST Council in its 45th Meeting under Section 13 of the Compensation Cess Goods and Service Tax Act, 2017. [Placed in Library, See No. LT 5214/17/21] (17) A copy of the Notification No. G.S.R.782(E) (Hindi and English versions) published in Gazette of India dated 3rd November, 2021 together with an explanatory memorandum seeking to reduce the Road and Infrastructure Cess collected as Additional duty of Excise on Petrol from Rs. 18 per litre to Rs. 13 per litre and Diesel from Rs. 18 per litre to Rs. 8 per litre under sub-section (2) of Section 38 of the Central Excise Act, 1944. [Placed in Library, See No. LT 5215/17/21] शिक्षा मंत्रालय में राज्य मंत्री (डॉ. सुभाष सरकार): माननीय अध्यक्ष जी, श्रीमती अन्नपुर्णा देवी जी की ओर से मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :- (1)
(एक) समग्र शिक्षा, पुदुचेरी के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) समग्र शिक्षा, पुदुचेरी के वर्ष 2019-2020 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 विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5216/17/21] (3) (एक) समग्र शिक्षा-दादरा और नागर हवेली संघ राज्यक्षेत्र, सिल्वासा के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) समग्र शिक्षा-दादरा और नागर हवेली संघ राज्यक्षेत्र, सिल्वासा के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(4)
उपर्युक्त (3) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5217/17/21] (5) (एक) समग्र शिक्षा-लक्षद्वीप संघ राज्यक्षेत्र, कवारत्ती के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
(दो) समग्र शिक्षा-लक्षद्वीप संघ राज्यक्षेत्र, कवारत्ती के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन ।
(तीन) समग्र शिक्षा-लक्षद्वीप संघ राज्यक्षेत्र, कवारत्ती के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(6)
उपर्युक्त (5) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5218/17/21] (7) (एक) समग्र शिक्षा मिजोरम, आइजोल के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) समग्र शिक्षा मिजोरम, आइजोल के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(8)
उपर्युक्त (7) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5219/17/21] (9) (एक) राष्ट्रीय शैक्षिक अनुसंधान और प्रशिक्षण परिषद्, नई दिल्ली के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
(दो) राष्ट्रीय शैक्षिक अनुसंधान और प्रशिक्षण परिषद्, नई दिल्ली के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन ।
(तीन) राष्ट्रीय शैक्षिक अनुसंधान और प्रशिक्षण परिषद्, नई दिल्ली के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(10)
उपर्युक्त (9) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5220/17/21] (11) (एक) समग्र शिक्षा, सिक्किम, गंगतोक के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) समग्र शिक्षा, सिक्किम, गंगतोक के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(12)
उपर्युक्त (11) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5221/17/21] (13) (एक) समग्र शिक्षा गुजरात स्कूली शिक्षा परिषद्, गांधीनगर के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) समग्र शिक्षा गुजरात स्कूली शिक्षा परिषद्, गांधीनगर के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(14)
उपर्युक्त (13) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5222/17/21] (15) (एक) पश्चिम बंग समग्र शिक्षा मिशन, कोलकाता के वर्ष 2018-2019 और 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) पश्चिम बंग समग्र शिक्षा मिशन, कोलकाता के वर्ष 2018-2019 और 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(16)
उपर्युक्त (15) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाले दो विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5223/17/21] (17) (एक) समग्र शिक्षा केरल, तिरुवनंतपुरम के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) समग्र शिक्षा केरल, तिरुवनंतपुरम के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(18)
उपर्युक्त (17) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5224/17/21] (19) (एक) समग्र शिक्षा महाराष्ट्र प्राथमिक शिक्षण परिषद्, मुंबई के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
(दो) समग्र शिक्षा महाराष्ट्र प्राथमिक शिक्षण परिषद्, मुंबई के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।(20)
उपर्युक्त (19) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5225/17/21] (21) भारतीय सूचना प्रौद्योगिकी संस्थान (पब्लिक-प्राइवेट भागीदारी) अधिनियम, 2017 की धारा 48 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति(हिन्दी तथा अंग्रेजी संस्करण):-
(एक) का.आ.4727(अ) जो 15 नवम्बर, 2021 के भारत के राजपत्र में प्रकाशित हुआ था तथा जो भारतीय सूचना प्रौद्योगिकी संस्थान भोपाल बी.टेक कार्यक्रम अध्यादेशों के बारे में है । (दो) का.आ.4728(अ) जो 15 नवम्बर, 2021 के भारत के राजपत्र में प्रकाशित हुआ था तथा जो भारतीय सूचना प्रौद्योगिकी संस्थान सूरत के अध्यादेशों के बारे में है । (तीन) का.आ.4604(अ) जो 6 नवम्बर, 2021 के भारत के राजपत्र में प्रकाशित हुआ था तथा जो भारतीय सूचना प्रौद्योगिकी संस्थान अगरतला बी.टेक कार्यक्रम अध्यादेशों के बारे में है । (चार) का.आ.4605(अ) जो 16 नवम्बर, 2021 के भारत के राजपत्र में प्रकाशित हुआ था तथा जो भारतीय सूचना प्रौद्योगिकी संस्थान भागलपुर के अध्यादेशों के बारे में है । [Placed in Library, See No. LT 5226/17/21] शिक्षा मंत्रालय में राज्य मंत्री (डॉ. सुभाष सरकार) : माननीय अध्यक्ष जी, आपकी अनुमति से मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :- (1) (एक) भारतीय प्रौद्योगिकी संस्थान (बनारस हिन्दू विश्वविद्यालय), वाराणसी के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) भारतीय प्रौद्योगिकी संस्थान (बनारस हिन्दू विश्वविद्यालय), वाराणसी के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय प्रौद्योगिकी संस्थान (बनारस हिन्दू विश्वविद्यालय), वाराणसी के वर्ष 2019-2020 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 विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5227/17/21] (3) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान, धारवाड़, हुबली के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान, धारवाड़, हुबली के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय सूचना प्रौद्योगिकी संस्थान, धारवाड़, हुबली के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (4) उपर्युक्त (3) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5228/17/21] (5) (एक) भारतीय प्रौद्योगिकी संस्थान पटना, पटना के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय प्रौद्योगिकी संस्थान पटना, पटना के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय प्रौद्योगिकी संस्थान पटना, पटना के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (6) उपर्युक्त (5) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5229/17/21] (7) (एक) भारतीय प्रौद्योगिकी संस्थान तिरुपति, तिरुपति के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) भारतीय प्रौद्योगिकी संस्थान तिरुपति, तिरुपति के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय प्रौद्योगिकी संस्थान तिरुपति, तिरुपति के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (8) उपर्युक्त (5) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाले दो विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5230/17/21] (9) (एक) भारतीय प्रौद्योगिकी संस्थान मंडी, मंडी के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) भारतीय प्रौद्योगिकी संस्थान रुड़की, रुड़की के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय प्रौद्योगिकी संस्थान मंडी, मंडी के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (10) उपर्युक्त (9) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5231/17/21] (11) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान, अगरतला के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान, अगरतला के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (12) उपर्युक्त (11) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5232/17/21] (13) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान आंध्र प्रदेश, ताड़ेपल्लीगुड़म के वर्ष 2017-2018 से 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान आंध्र प्रदेश, ताड़ेपल्लीगुड़म के वर्ष 2017-2018 से 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (14) उपर्युक्त (13) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाले तीन विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5233/17/21] (15) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान, दुर्गापुर के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान, दुर्गापुर के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) राष्ट्रीय प्रौद्योगिकी संस्थान, दुर्गापुर के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (16) उपर्युक्त (15) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5234/17/21] (17) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान, राउरकेला के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान, राउरकेला के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (18) उपर्युक्त (17) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5235/17/21] (19) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान, वारंगल के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान, वारंगल के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (20) उपर्युक्त (19) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5236/17/21] (21) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान मिजोरम, आइजॉल के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान मिजोरम, आइजॉल के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (22) उपर्युक्त (21) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5237/17/21] (23) (एक) भारतीय प्रबंधन संस्थान उदयपुर, उदयपुर के वर्ष 2021-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय प्रबंधन संस्थान उदयपुर, उदयपुर के वर्ष 2021-2021 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5238/17/21] (24) (एक) योजना तथा वास्तुकला विद्यालय, नई दिल्ली के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) योजना तथा वास्तुकला विद्यालय, नई दिल्ली के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (25) उपर्युक्त (24) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5239/17/21] (26) (एक) भारतीय प्रबंधन संस्थान अमृतसर, अमृतसर के वर्ष 2017-2018 से 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय प्रबंधन संस्थान अमृतसर, अमृतसर के वर्ष 2017-2018 से 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (27) उपर्युक्त (26) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाले तीन विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5240/17/21] (28) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान, गुवाहाटी के वर्ष 2020-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान, गुवाहाटी के वर्ष 2020-2021 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय सूचना प्रौद्योगिकी संस्थान, गुवाहाटी के वर्ष 2020-2021 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5241/17/21] (29) (एक) भारतीय प्रौद्योगिकी संस्थान बॉम्बे, मुम्बई के वर्ष 2020-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) भारतीय प्रौद्योगिकी संस्थान बॉम्बे, मुम्बई के वर्ष 2020-2021 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (तीन) भारतीय प्रौद्योगिकी संस्थान बॉम्बे, मुम्बई के वर्ष 2020-2021 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5242/17/21] (30) दिल्ली विश्वविद्यालय, दिल्ली के वर्ष 2019-2020 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षा प्रतिवेदन । (31) उपर्युक्त (30) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5243/17/21] (32) (एक) नेशनल बुक ट्रस्ट, इंडिया, नई दिल्ली के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) नेशनल बुक ट्रस्ट, इंडिया, नई दिल्ली के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (33) उपर्युक्त (32) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5244/17/21] (34) (एक) राष्ट्रीय प्रौद्योगिकी संस्थान हमीरपुर, हमीरपुर के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) राष्ट्रीय प्रौद्योगिकी संस्थान हमीरपुर, हमीरपुर के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (35) उपर्युक्त (34) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5245/17/21] (36) (एक) भारतीय अभियांत्रिकी विज्ञान एवं प्रौद्योगिकी संस्थान, शिवपुर के वर्ष 2020-2021 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय अभियांत्रिकी विज्ञान एवं प्रौद्योगिकी संस्थान, शिवपुर के वर्ष 2020-2021 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5246/17/21] (37) (एक) भारतीय प्रबंध संस्थान जम्मू, जम्मू के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय प्रबंध संस्थान जम्मू, जम्मू के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (38) उपर्युक्त (37) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5247/17/21] (39) (एक) भारतीय प्रबंध संस्थान काशीपुर, काशीपुर के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे । (दो) भारतीय प्रबंध संस्थान काशीपुर, काशीपुर के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (40) उपर्युक्त (39) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5248/17/21] (41) (एक) भारतीय प्रबंध संस्थान सिरमौर, सिरमौर के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय प्रबंध संस्थान सिरमौर, सिरमौर के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (42) उपर्युक्त (41) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5249/17/21] (43) (एक) भारतीय प्रबंध संस्थान विशाखापट्टनम, विशाखापट्टनम के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय प्रबंध संस्थान विशाखापट्टनम, विशाखापट्टनम के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (44) उपर्युक्त (43) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5250/17/21] (45) (एक) भारतीय प्रबंध संस्थान बोधगया, बोधगया के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय प्रबंध संस्थान बोधगया, बोधगया के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (46) उपर्युक्त (45) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5251/17/21] (47) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान रांची, रांची के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान रांची, रांची के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (48) उपर्युक्त (47) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5252/17/21] (49) (एक) भारतीय सूचना प्रौद्योगिकी, डिजाइन और विनिर्माण संस्थान, कुरनूल के वर्ष 2018-2019 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय सूचना प्रौद्योगिकी, डिजाइन और विनिर्माण संस्थान, कुरनूल के वर्ष 2018-2019 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (50) उपर्युक्त (49) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5253/17/21] (51) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान कोटा, कोटा के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान कोटा, कोटा के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (52) उपर्युक्त (51) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5254/17/21] (53) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान, नागपुर के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान, नागपुर के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5255/17/21] (54) उपर्युक्त (53) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । (55) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान, कल्याणी, के वर्ष 2017-2018 और 2018-2019 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान, कल्याणी, के वर्ष 2017-2018 और 2018-2019 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखा-परीक्षा प्रतिवेदन । (तीन) भारतीय सूचना प्रौद्योगिकी संस्थान, कल्याणी, के वर्ष 2017-2018 और 2018-2019 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (56) उपर्युक्त (55) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाले दो विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5256/17/21] (57) (एक) भारतीय सूचना प्रौद्योगिकी संस्थान, तिरुचिरापल्ली, के वर्ष 2019-2020 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखा-परीक्षित लेखे । (दो) भारतीय सूचना प्रौद्योगिकी संस्थान, तिरुचिरापल्ली, के वर्ष 2019-2020 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) । (58) उपर्युक्त (57) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलंब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण) । [Placed in Library, See No. LT 5257/17/21] (59) अखिल भारतीय तकनीकी शिक्षा परिषद अधिनियम, 1987 की धारा 24 के अंतर्गत अधिसूचना संख्या एफ.सं. एआईसीटीई/पीएण्डएपी/इंज. डिसिप्लीन/2021 जो14 अक्तूबर, 2021 को भारत के राजपत्र में प्रकाशित हुई थी तथा जो अखिल भारतीय तकनीक शिक्षा विनियम (मेजर कोर ब्रांच ऑफ इंजीनियरिंग/टेक्नोलॉजी एण्ड देयर रेलीवेंट/एप्रोप्रिएट कोर्सेज लीडिंग टू डिग्री इन इंजीनियरिंग/टेक्नोलॉजी) 2017 शिक्षण पदों की युक्तिका है की प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No. LT 5258/17/21] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (DR. BHAGWAT KARAD): I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) of the Oriental Insurance Company Limited, New Delhi, for the year 2020-2021, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon under sub-section 1(b) of Section 394 of the Companies Act, 2013.
[Placed in Library, See No. LT 5259/17/21] (2)
(i) A copy of the Annual Report (Hindi and English versions) of the National Bank for Agriculture and Rural Development, Mumbai, for the year 2020-2021, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of National Bank for Agriculture and Rural Development, Mumbai, for the year 2020-2021. [Placed in Library, See No. LT 5260/17/21] (3) A copy of the 51st Valuation Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, as on 31st March, 2021. [Placed in Library, See No. LT 5261/17/21] (4)
(i) A copy of the Annual Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, for the year 2020-2021.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Life Insurance Corporation of India, Mumbai, for the year 2020-2021. [Placed in Library, See No. LT 5262/17/21] (5) A copy each of the following Notifications (Hindi and English versions) under Section 53 of the Pension Fund Regulatory and Development Authority Act, 2013:-
1. The Pension Fund Regulatory and Development Authority (Custodian of Securities) (Amendment) Regulations, 2021 published in Notification No. F. No. PFRDA/12/RGL/139/10 in Gazette of India dated 22nd September, 2021.
2. The Pension Fund Regulatory and Development Authority (Salary and Allowances Payable to and Other Terms and Conditions of Service of Chairperson and Whole-time Members) (Third Amendment) Rules, 2021 published in Notification No. G.S.R.731(E) in Gazette of India dated 12th October, 2021.
[Placed in Library, See No. LT 5263/17/21] (6) A copy of the Canara Bank Officer Employees’ (Discipline and Appeal) Amendment Regulations, 2021 (Hindi and English versions) published in Notification No. F. No. HRW:IRS:124C:LW:3231:2021 in Gazette of India dated 29th July, 2021 under Section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970. (7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above. [Placed in Library, See No. LT 5264/17/21] (8) A copy of the Registration of Assignment of Receivables (Amendment) Rules, 2021 (Hindi and English versions) published in Notification No. G.S.R.732(E) in Gazette of India dated 14th October , 2021 under Section 33 of the Factoring Regulation Act, 2011. [Placed in Library, See No. LT 5265/17/21] (9) A copy of the Notification No. S.O.4145(E) (Hindi and English versions) published in Gazette of India dated 8th October, 2021, together with an explanatory memorandum making certain amendments in Notification No. S.O.379(E) dated 9th February, 2017 under sub-section (3) of Section 36 of the Recovery of Debts and Bankruptcy Act, 1993. [Placed in Library, See No. LT 5266/17/21]