Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 3 March, 2016
Sixteenth Loksabha an> Title: Papers laid on the table of the House by Members/Ministers.
HON. SPEAKER: Now, Papers to be Laid.
THE MINISTER OF LAW AND JUSTICE (SHRI D.V. SADANANDA GOWDA): Madam, I beg to lay on the Table:- (1)
A copy of the Annual Accounts (Hindi and English versions) of the National Legal Services Authority, New Delhi, for the year 2014-2015 alongwith Audited Accounts.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 4124/16/16] (3) A copy each of the following Reports (Hindi and English versions) of the Law Commission of India:-
(i) Report No. 255 –– Electoral Reforms March, 2015. [Placed in Library, See No. LT 4125/16/16] (ii) Report No. 256 – Eliminating Discrimination Against Persons Affected by Leprosy- April, 2015. [Placed in Library, See No. LT 4126/16/16] (iii) Report No. 258 – Prevention of bribery of Foreign Public Officials and Officials of Public International Organisation-A Study and proposed amendments- August, 2015. [Placed in Library, See No. LT 4127/16/16] (iv) Report No. 259 – Early Childhood Development and Legal Entitlements- August, 2015. [Placed in Library, See No. LT 4128/16/16] (v) Report No. 260 – Analysis of the 2015 Draft Model Indian Bilaternal Investment Treaty- August, 2015. [Placed in Library, See No. LT 4129/16/16] (vi) Report No. 261 – Need to Regulate Pet Shops and Dog and Aquarium Fish Breeding- August, 2015. [Placed in Library, See No. LT 4130/16/16] (vii) Report No. 262 – The Death Penalty - August, 2015. [Placed in Library, See No. LT 4131/16/16]
THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): Madam, on behalf of Shri Santosh Kumar Gangwar, I begto lay on the Table:-(1)
(i) A copy of the Annual Report (Hindi and English versions) of the Apparel Export Promotion Council, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Apparel Export Promotion Council, New Delhi, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 4132/16/16] (3)
(i) A copy of the Annual Report (Hindi and English versions) of the Export Promotion Council for Handicrafts, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Export Promotion Council for Handicrafts, New Delhi, for the year 2014-2015. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4133/16/16] THE MINISTER OF STATE OF THE MINISTRY OF POWER, MINISTER OF STATE OF THE MINISTRY OF COAL AND MINISTER OF STATE OF THE MINISTRY OF NEW AND RENEWABLE ENERGY (SHRI PIYUSH GOYAL): Madam, I beg to lay on the Table a copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:- (1)
Review by the Government of the working of the North Eastern Electric Power Corporation Limited, Shillong, for the year 2014-2015.(2)
Annual Report of the North Eastern Electric Power Corporation Limited, Shillong, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 4134/16/16] THE MINISTER OF STATE OF THE MINISTRY OF CULTURE, MINISTER OF STATE OF THE MINISTRY OF TOURISM AND MINISTER OF STATE IN THE MINISTRY OF CIVIL AVIATION (DR. MAHESH SHARMA): Madam, I beg to to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) A copy of the Annual Report (Hindi and English versions) of the Airports Authority of India, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Airports Authority of India, New Delhi, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 4135/16/16] (3) A copy of the Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 751(E) in Gazette of India dated 1st October, 2015 under Section 14A of the Aircraft Act, 1934. (4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above. [Placed in Library, See No. LT 4136/16/16] जल संसाधन, नदी विकास और गंगा संरक्षण मंत्रालय में राज्य मंत्री (प्रो. सांवर लाल जाट): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूं : -
(1) कंपनी अधिनियम, 1956 की धारा 619क के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) -
(एक) आंध्र प्रदेश स्टेट इरिगेशन डेवलपमेंट कारपोरेशन लिमिटेड, हैदराबाद के वर्ष 2013-2014 के कार्यकरण की सरकार द्वारा समीक्षा। (दो) आंध्र प्रदेश स्टेट इरिगेशन डेवलपमेंट कारपोरेशन लिमिटेड, हैदराबाद का वर्ष 2013-2014 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। (2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 4137/16/16] THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): Madam, on behalf of Shri P. Radhakrishnan, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 124 of the Major Port Trust Act, 1963:-
(i) G.S.R. 156(E) published in Gazette of India dated 10th February, 2016, approving the Mumbai Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(ii) G.S.R. 149(E) published in Gazette of India dated 8th February, 2016, approving the Mumbai Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(iii) G.S.R. 150(E) published in Gazette of India dated 8th February, 2016, approving the Jawaharlal Nehru Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(iv) G.S.R. 151(E) published in Gazette of India dated 8th February, 2016, approving the Kolkata Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(v) G.S.R. 152(E) published in Gazette of India dated 8th February, 2016, approving the Kandla Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(vi) G.S.R. 153(E) published in Gazette of India dated 8th February, 2016, approving the Marmugao Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
(vii) G.S.R. 154(E) published in Gazette of India dated 8th February, 2016, approving the Tuticorin Port Trust Employees (Recruitment, Seniority and Promotion) Amendment Regulations, 2016.
[Placed in Library, See No. LT 4138/16/16] (2) A copy of the Merchant Shipping (Control of Anti-fouling System) Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R. 84(E) in Gazette of India dated 19th January, 2016 under Section 458(3) of the Merchant Shipping Act, 1958. [Placed in Library, See No. LT 4139/16/16] _______ 12.04 hours