Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 3 March, 2008
> Title: Papers Laid on the Table of the House by members/Ministers.
12.14 hrs. THE MINISTER OF STATE OF THE MINISTRY OF LABOUR AND EMPLOYMENT (SHRI OSCAR FERNANDES): I beg to lay on the Table--
(1) A copy of the Annual Accounts (Hindi and English versions) of the Employees’ Provident Fund Organisation, New Delhi, for the year 2005-2006, together with Audit Report thereon.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Libray, See No. LT 8116/2008) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Employees’ State Insurance Corporation, New Delhi, for the year 2006-2007.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Employees’ State Insurance Corporation, New Delhi, for the year 2006-2007, together with Audit Report thereon.
(Placed in Libray, See No. LT 8117/2008) (4) A copy of the Employee’s State Insurance (Central) (2nd amendment) Rules, 2007. (Hindi and English versions) published in Notification No. G.S.R. 685 (E) in Gazette of India dated the 31 October, 2007 under sub-section (4) of Section 95 of the Employee’s State Insurance Act, 1948.
(Placed in Libray, See No. LT 8118/2008) (5) A copy of the Statement (Hindi and English versions) on Action Taken or proposed to be taken on the ILO Convention No.174 and Recommendation No.181 concerning Prevention of Major Industrial Accidents adopted at the 80th Session of the International Labour Conference held in Ge[MSOffice17] neva in 1993.
(Placed in Libray, See No. LT 8119/2008) THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (DR. SHAKEEL AHMAD): 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 Bharat Sanchar Nigam Limited, New Delhi, for the year 2006-2007.
(ii) Annual Report of the Bharat Sanchar Nigam Limited, New Delhi, for the year 2006-2007, along with 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 Libray, See No. LT 8120/2008) MR. SPEAKER: Item no. 5. Shri B.K. Handique may please lay the Paper on behalf of Shri Kantilal Bhuria.
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI PRIYA RANJAN DASMUNSI): Sir, he is on other work. May I lay?
MR. SPEAKER: Yes.
SHRI PRIYA RANJAN DASMUNSI: On behalf of Shri Kantilal Bhuria, I beg to lay on the Table – (1) A copy of the statement (Hindi and English versions) explaining reasons for not laying the Annual Report and Audited Accounts of Gujarat State Seeds Corporation Limited for the year 2006-2007, within the stipulated period of nine months after the close of the Accounting year.
(Placed in Libray, See No. LT 8121/2008) (2) A copy each of the following papers (Hindi and English versions) under section 619 A of the Companies Act, 1956:-
(a) (i) Review by the Government of the working of the Haryana Agro Industries Corporation Limited, Chandigarh, for the year 2006-2007.
(ii) Annual Report of the Haryana Agro Industries Corporation Limited, Chandigarh, for the year 2006-2007, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Libray, See No. LT 8122/2008)
(b) (i) Review by the Government of the working of the Assam Agro Industries Development Corporation Limited, Guwahati, for the year 2002-2003.
(ii) Annual Report of the Assam Agro Industries Development Corporation Limited, Guwahati, for the year 2002-2003, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Libray, See No. LT 8123/2008) (3) Two Statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(4) A copy of the Annual Report (Hindi and English versions) of the Central Agricultural University, Imphal, for the year 1998-1999.
(5) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above.
(Placed in Libray, See No. LT 8124/2008) (6) A copy of the Annual Report (Hindi and English versions) of the Central Agricultural University, Imphal, for the year 1999-2000.
(7) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (6) above.
(Placed in Libray, See No. LT 8125/2008) (8) A copy of the Annual Report (Hindi and English versions) of the Central Agricultural University, Imphal, for the year 2000-2001.
(9) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (8) above.
(Placed in Libray, See No. LT 8126/2008) (10) A copy of the Annual Report (Hindi and English versions) of the Central Agricultural University, Imphal, for the year 2001-2002.
(11) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (10) above.
(Placed in Libray, See No. LT 8127/2008) (12) (i) A copy of the Annual Report (Hindi and English versions) of the Coconut Development Board, Kochi, for the year 2006-2007.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Coconut Development Board, Kochi, for the year 2006-2007, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Coconut Development Board, Kochi, for the year 2006-2007.
(13) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (12) above (Placed in Libray, See No. LT 8128/2008) THE MINISTER OF STATE IN THE MINISTRY OF TEXTILES (SHRI E.V.K.S. ELANGOVAN): I beg to lay on the Table -
(1) A copy each of the following Notifications (Hindi and English versions) issued under sub-section (1) of section 3 of the Jute Packaging Material (Compulsory use in Packing Commodities) Act, 1987 :-
(i) Notification No. F.No. 9/5/2007-Jute published in Gazette of India dated the 9th August, 2007 directing that the commodities mentioned therein shall be packed in jute packaging material, for supply of distribution, in such minimum percentage specified in the Notification for the Jute year 2007-2008.
(ii) S.O. 1514 (E) published in Gazette of India dated the 11thSeptember, 2007 declaring the above Notification as a Statutory Order instead of a Resolution.
(Placed in Libray, See No. LT 8129/2008) (2) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Fashion Technology, New Delhi, for the year 2006-2007, along with Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Fashion Technology, New Delhi, for the year 2006-2007.
(3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Libray, See No. LT 8130/2008) THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND MINISTER OF STATE IN THE MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (DR. AKHILESH PRASAD SINGH): I beg to lay on the Table – (1) A copy each of the following Notifications (Hindi and English versions) under sub-section (6) of section (3) of the Essential Commodities Act, 1955 :-
(i) The Rice (Stock Declaration by Companies or firms or Individuals) Order, 2007 published in Notification No. S.O.1991 (E) in Gazette of India dated the 27th November, 2007.
(ii) G.S.R. 758(E)/Ess.Com./Sugarcane published in Gazette of India dated the 6th December, 2007 fixing the minimum price of sugarcane mentioned therein for the sugar year 2006-2007.
(iii) G.S.R. 759(E)/Ess.Com./Sugarcane published in Gazette of India dated the 6th December, 2007 fixing the minimum price of sugarcane mentioned therein for the sugar year 2007-2008.
(iv) The Sugar (Price Determination of 2006-2007 production) Amendment Order, 2007 published in Notification No. G.S.R. 757 (E)/Ess.Com./Sugar dated the 6th December, 2007.
(v) The Sugarcane (Control) Amendment Order, 2007 published in Notification No. S.O.2198(E)/Ess.Com./Sugarcane dated the 28th December, 2007.
(Placed in Libray, See No. LT 8131/2008)