Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 7 August, 2015
Sixteenth Loksabha Title: Papers laid on the table of the House by Members/Ministers.
HON. SPEAKER: Now, Papers to be Laid on the Table of the House.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I beg to lay on the Table:-
(1) A copy of the Competition Commission of India (Salary, allowances, other terms and conditions of service of the Secretary and officers and other employees of the Commission and the number of such officers and other employees) Amendment Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R.458(E) in Gazette of India dated 5th June, 2015 under sub-section (3) of Section 63 of the Competition Act, 2002, as amended by Competition Act (Amendment) Act, 2007.
[Placed in Library, See No. LT 2983/16/15 ] (2) A copy of the Award of Board of Arbitration in CA Reference Case No. 1 of 1988 (Hindi and English versions) regarding payment of Conveyance Allowance of Rs. 30/- per month to non-gazetted Central Government employees-Decision on the rejection of the Award of the Board of Arbitration. [Placed in Library, See No. LT 2984/16/15 ] THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I beg to lay on the Table a copy of the Notification No. 44/2015-Customs (Hindi and English versions) published in Gazette of India dated the 7th August, 2015, together with an explanatory memorandum seeking to impose basic customs duty of 10 per cent on wheat till 31st March, 2016 under Section 159 of the Customs Act, 1962. [Placed in Library, See No. LT 2983A/16/15 ] THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): Madam, I beg to lay on the Table:-
(1) A copy of the Food Safety and Standards (Packaging and Labelling)(Amendment) Regulations, 2015 (Hindi and English versions) published in Notification No. F. No. 1-83L/SOL./Noti./FSSAI-2012 in Gazette of India dated 18th February, 2015 under Section 93 of the Food Safety and Standards Act, 2006.
[Placed in Library, See No. LT 2985/16/15 ] (2) A copy of the Revised BDS Course (7th Amendment) Regulations, 2015 (Hindi and English versions) published in Notification No. DE-87(1)-2015 in weekly Gazette of India dated 29th May, 2014 under sub-section (4) of Section 20 of the Dentists Act, 1948. [Placed in Library, See No. LT 2986/16/15 ] THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) AND MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI SHRIPAD YESSO NAIK): Madam, I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Indian Medicine Pharmaceutical Corporation Limited and the Ministry of AYUSH for the year 2015-2016. [Placed in Library, See No. LT 2987/16/15 ] THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): Madam, I beg to lay on the Table a copy of the Foreign Trade (Regulation) (Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 300(E) in Gazette of India dated 17th April, 2015 under sub-section (3) of Section 19 of the Foreign Trade (Development and Regulation) Act, 1992. [Placed in Library, See No. LT 2988/16/15 ] *m06 THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): Madam, I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) on Trend and Progress of Housing in India-2014.
[Placed in Library, See No. LT 2989/16/15] (2) A copy of the 45th Valuation Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, for the year 2014-2015. [Placed in Library, See No. LT 2990/16/15] (3) A copy of the Memorandum of Understanding (Hindi and English versions) between the Security Printing and Minting Corporation of India Limited and the Ministry of Finance for the year 2015-2016. [Placed in Library, See No. LT 2991/16/15] (4)
(i) A copy of the Annual Report (Hindi and English versions) of the National Bank for Agriculture and Rural Development, Mumbai, 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 National Bank for Agriculture and Rural Development, Mumbai, for the year 2014-2015. [Placed in Library, See No. LT 2992/16/15] (5) A copy each of the following Annual Reports and Accounts (Hindi and English versions) of the Regional Rural Banks for the year ended the 31st March, 2015 together with Auditor’s Report thereon:-
(i) Sarva UP Gramin Bank, Meerut [Placed in Library, See No. LT 2993/16/15] (ii) Uttar Bihar Gramin Bank, Muzaffarpur [Placed in Library, See No. LT 2994/16/15] (iii) Central Madhya Pradesh Gramin Bank, Chindwara [Placed in Library, See No. LT 2995/16/15] (iv) Baroda Gujarat Gramin Bank, Bharuch [Placed in Library, See No. LT 2996/16/15] (v) Jharkhand Gramin Bank, Ranchi [Placed in Library, See No. LT 2997/16/15] (vi) Punjab Gramin Bank, Ferozepur [Placed in Library, See No. LT 2998/16/15] (6) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:- (i) S.O. 892(E) published in Gazette of India dated 31st March, 2015, together with an explanatory memorandum notifying Income computation and disclosure standards on ten issues under Section 145(2) of the Income Tax Act, 1961. (ii) S.O. 758(E) published in Gazette of India dated 14th March, 2015, together with an explanatory memorandum amending Rule 10F, 10H, 10I, 10K, 10M, 10R and insertion of Rule 10MA &10RA, insertion of Form No. 3 CEDA of the Income-tax Rules, 1962. (iii) The Income-tax (6th Amendment) Rules, 2015 published in Notification No. S.O. 1002(E) in Gazette of India dated 13th April, 2015, together with an explanatory memorandum. (iv) The Income-tax (7th Amendment) Rules, 2015 published in Notification No. S.O.1014(E) in Gazette of India dated 15th April, 2015, together with an explanatory memorandum. (v) The Income-tax (9th Amendment) Rules, 2015 published in Notification No. S.O. 1683(E) in Gazette of India dated 24th June, 2015, together with an explanatory memorandum. (vi) The Income-tax (4th Amendment) Rules, 2015 published in Notification No. S.O. 915(E) in Gazette of India dated 1st April, 2015, together with an explanatory memorandum. (vii) The Income-tax (5th Amendment) Rules, 2015 published in Notification No. S.O. 995(E) in Gazette of India dated 10th April, 2015, together with an explanatory memorandum. [Placed in Library, See No. LT 2999/16/15] (7) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:- (i) The Foreign Exchange Management (Permissible Capital Account) (Second Amendment) Regulations, 2015 published in Notification No. G.S.R. 283(E) in Gazette of India dated 13th April, 2015. (ii) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Second Amendment) Regulations, 2015 published in Notification No. G.S.R. 284(E) in Gazette of India dated 13th April, 2015. (iii) The Foreign Exchange Management (Export of Goods and Services) (Amendment) Regulations, 2015 published in Notification No. G.S.R. 326(E) in Gazette of India dated 28th April, 2015. (iv) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2015 published in Notification No. G.S.R. 484(E) in Gazette of India dated 11th June, 2015. [Placed in Library, See No. LT 3000/16/15] (8) A copy of the Notification No. G.S.R.434(E) (Hindi and English versions) published in Gazette of India dated 29th May, 2015 making certain amendments in Notification No. G.S.R.48(E) dated 18th January, 2002 issued under sub-section (2) of Section 3 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993. [Placed in Library, See No. LT 3001/16/15] (9) A copy of the Securities and Exchange Board of India (Employees’ Service) (Second Amendment) Regulations, 2015 (Hindi and English versions) published in Notification No. SEBI-NRO/OIAE/GN/2015-16/002 in Gazette of India dated 21st April, 2015 under Section 31 of the Securities and Exchange Board of India Act, 1992. [Placed in Library, See No. LT 3002/16/15] (10) A copy each of the following Notifications (Hindi and English versions) under sub-section (6) of Section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970/1980:- (i) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2014 published in Notification No. S.O.42(E) in Gazette of India dated 6th January, 2015. (ii) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2014 published in Notification No. S.O.43(E) in Gazette of India dated 6th January, 2015. (iii) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2015 published in Notification No. S.O.1836(E) in Gazette of India dated 8th July, 2015. (iv) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2015 published in Notification No. S.O.1837(E) in Gazette of India dated 8th July, 2015. (v) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2015 published in Notification No. S.O.348(E) in Gazette of India dated 4th February, 2015. (vi) The Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2015 published in Notification No. S.O.349(E) in Gazette of India dated 4th February, 2015. [Placed in Library, See No. LT 3003/16/15] (11) A copy each of the following Notifications (Hindi and English versions) under Section 77 of the Narcotic Drugs and Psychotropic Substances Act, 1985:- (i) The Narcotic Drugs and Psychotropic Substances (Fourth Amendment) Rules, 2015 published in Notification No. G.S.R. 500(E) in Gazette of India dated 17th June, 2015, together with an explanatory memorandum. (ii) The Narcotic Drugs and Psychotropic Substances (Third Amendment) Rules, 2015 published in Notification No. G.S.R. 359(E) in Gazette of India dated 5th May, 2015, together with an explanatory memorandum. (iii) S.O. 1181(E) published in Gazette of India dated 5th May, 2015, together with an explanatory memorandum notifying six narcotic drugs as essential narcotic drugs. [Placed in Library, See No. LT 3004/16/15] (12) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:- (i) G.S.R.293(E) published in Gazette of India dated 16th April, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Acetone’, originating in, or exported from Chinese Taipei and Saudi Arabia for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (ii) G.S.R.301(E) published in Gazette of India dated 17th April, 2015 together with an explanatory memorandum seeking to extend anti-dumping duty levied therein on imports of “Phenol”, originating in, or exported from, Thailand and Japan, for a further period of one year i.e. upto and inclusive of 18th April, 2016, pending outcome of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (iii) G.S.R.350(E) published in Gazette of India dated 1st May, 2015 together with an explanatory memorandum seeking to extend anti-dumping duty levied therein on imports of “Polytetrafluoroethylene (PTFE)”, originating in, or exported from Russia, for a further period of one year i.e. up to and inclusive of 2nd May, 2016, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties. (iv) G.S.R.392(E) published in Gazette of India dated 18th May, 2015 together with an explanatory memorandum withdrawing levy of anti-dumping duty on imports of morpholine, originating in or exported from the United States of America and to continue levy of anti-dumping duty on imports of morpholine, originating in or exported from the People’s Republic of China and European Union up to the 19th September, 2016, pursuant to the final findings in Mid Term Review conducted by the Directorate General of Anti-dumping and Allied Duties. (v) G.S.R.409(E) published in Gazette of India dated 20th May, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Sodium Citrate’, originating in, or exported from the People’s Republic of China for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (vi) G.S.R.413(E) published in Gazette of India dated 22nd May, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Pentaerythritol’, originating in, or exported from Russia for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (vii) G.S.R.414(E) published in Gazette of India dated 22nd May, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of “Cast Aluminium Alloy Wheels or Alloy Road Wheels used in Motor Vehicles, whether or not attached with their accessories, of a size in diameters ranging from 12 inches to 24 inches”, originating in, or exported from People’s Republic of China, Republic of Korea and Thailand, for a period of five years, from the date of imposition of provisional anti-dumping duty, that is, the 11th April, 2014 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (viii) G.S.R.415(E) published in Gazette of India dated 27th May, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of “USB Flash Drivers including products known in the market parlance by various other names such as pen drive, keychain drives, key drives USB sticks, flash sticks, jump sticks, USB keys or memory keys” originating in, or exported from the People’s Republic of China and Chinese Taipei for a period of five years from the date of imposition, that is 22nd May, 2015 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (ix) G.S.R.429(E) published in Gazette of India dated 27th May, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Purified Terephthalic Acid (PTA), including its various Medium Quality Terephthalic Acid (MTA) and Qualified Terephthalic Acid (QTA)’, originating in, or exported from Korea RP and Thailand, for a period of five years from the date of imposition of the provisional anti-dumping duty, that is, the 25th July, 2014 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (x) G.S.R.437(E) published in Gazette of India dated 29th May, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Electronic Calculators of all types [excluding calculators with attached printers, commonly referred to as printing calculators; calculators with ability to plot charts and graphs, commonly referred to as graphing calculators and programmable calculators]” originating in, or exported from the People’s Republic of China for a period of five years from the date of imposition, that is, 29th May, 2015 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (xi) G.S.R.443(E) published in Gazette of India dated 1st June, 2015 together with an explanatory memorandum seeking to extend anti-dumping duty levied therein on imports of “Poly Vinyl Chloride Paste Resin”, originating in, or exported from, Korea RP, Taiwan, China PR, Malaysia, Thailand and Russia, for a further period of one year i.e. upto and inclusive of 25th July, 2016, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties. (xii) G.S.R.444(E) published in Gazette of India dated 1st June, 2015 together with an explanatory memorandum seeking to extend anti-dumping duty levied therein on imports of “Poly Vinyl Chloride Paste Resin”, originating in, or exported from, the European Union, for a further period of one year i.e. upto and inclusive of 24th June, 2016, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties. (xiii) G.S.R.445(E) published in Gazette of India dated 1st June, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Acrylic Fibre’, originating in, or exported from Korea RP and Thailand, for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (xiv) G.S.R.462(E) published in Gazette of India dated 5th June, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of “Hot Rolled Flat Products of Stainless Steel of ASTM Grade 304 with all its variants” as specified in the notification, originating in or exported from People’s Republic of China, Republic of Korea and Malaysia, for a period of five years, pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (xv) G.S.R.473(E) published in Gazette of India dated 10th June, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Vitamin E in all forms excluding natural form’, originating in, or exported from the People’s Republic of China for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (xvi) G.S.R.489(E) published in Gazette of India dated 12th June, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Nylon Tyre Cord Fabric’, originating in, or exported from the people’s Republic of China for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties. (xvii) G.S.R.377(E) published in Gazette of India dated 8th May, 2015 together with an explanatory memorandum making certain amendments in the notifications, mentioned therein. (xviii) G.S.R.549(E) published in Gazette of India dated 9th July, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘steel measuring tapes and fibre glass measuring tapes and their parts and components, originating in, or exported from People’s Republic of China for a period of five years from the date of imposition i.e. 9th July, 2015 pursuant to the final findings of Sunset Review Investigation conducted by the Directorate General of Anti-dumping and Allied Duties. (xix) G.S.R.552(E) published in Gazette of India dated 10th July, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Phenol’, originating in, or exported from South Africa for a period of five years pursuant to the final findings of Sunset Reviewinvestigations conducted by the Directorate General of Anti-dumping and Allied Duties. (xx) G.S.R.554(E) published in Gazette of India dated 13th July, 2015 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Glass Fibre and articles thereof, originating in, or exported from China PR for a further period of one year i.e. upto and inclusive of 13th July, 2016, pending outcome of sunset review investigations, being conducted by the Directorate General of Anti-dumping and Allied Duties. [Placed in Library, See No. LT 3005/16/15] (13) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:- (i) G.S.R.237(E) published in Gazette of India dated 30th March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011. (ii) G.S.R.338(E) published in Gazette of India dated 30th April , 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (iii) G.S.R.339(E) published in Gazette of India dated 30th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996. (iv) G.S.R.340(E) published in Gazette of India dated 30th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011. (v) G.S.R.370(E) published in Gazette of India dated 7th May, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (vi) G.S.R.433(E) published in Gazette of India dated 28th May, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (vii) G.S.R.455(E) published in Gazette of India dated 4th June, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 60/2011-Cus., dated 14th July, 2011. (viii) G.S.R.474(E) published in Gazette of India dated 10th June, 2015, together with an explanatory memorandum seeking to exempt Basic Customs duty as well as Additional Duties of Customs leviable on drgus, diagnostics and equipments required for the National AIDS Control Programme funded by the Global Fund to fight AIDS, TB and Malaria and the exemption is valid upto 31st March, 2016. (ix) G.S.R.499(E) published in Gazette of India dated 16th June, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (x) S.O.756(E) published in Gazette of India dated 13th March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xi) S.O.794(E) published in Gazette of India dated 18th March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 28/2015-Cus.(N.T.), dated 5th March, 2015. (xii) S.O.802(E) published in Gazette of India dated 19th March, 2015, together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods. (xiii) S.O.832(E) published in Gazette of India dated 25th March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 32/2015-Cus.(N.T.), dated 19th March, 2015. (xiv) S.O.889(E) published in Gazette of India dated 31st March, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xv) S.O.916(E) published in Gazette of India dated 1st April, 2015, 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. (xvi) S.O.1016(E) published in Gazette of India dated 15th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xvii) S.O.1028(E) published in Gazette of India dated 16th April, 2015, 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. (xviii) S.O.1144(E) published in Gazette of India dated 30th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 38/2015-Cus.(N.T.), dated 16th April, 2015. (xix) S.O.1145(E) published in Gazette of India dated 30th April, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xx) S.O.1182(E) published in Gazette of India dated 5th May, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 38/2015-Cus.(N.T.), dated 16th April, 2015. (xxi) S.O.1222(E) published in Gazette of India dated 7th May, 2015, 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. (xxii) S.O.1303(E) published in Gazette of India dated 15th May, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xxiii) S.O.1366(E) published in Gazette of India dated 21st May, 2015, 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. (xxiv) S.O. 1437(E) published in Gazette of India dated 29th May, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xxv) S.O.1470(E) published in Gazette of India dated 4th June, 2015, 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. (xxvi) S.O.1570(E) published in Gazette of India dated 15th June, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. (xxvii) G.S.R.1781(E) published in Gazette of India dated 30th June, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001. [Placed in Library, See No. LT 3006/16/15] (14) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of section 94 of the Finance Act, 1994:- (i) G.S.R.348(E) published in Gazette of India dated 30th April, 2015, together with an explanatory memorandum making certain amendments in Notification No. 25/2012-Service Tax dated 20th June, 2012. (ii) G.S.R.397(E) published in Gazette of India dated 19th May, 2015, together with an explanatory memorandum making certain amendments in Notification No. 26/2012-Service Tax dated 20th June, 2012. (iii) G.S.R.398(E) published in Gazette of India dated 19th May, 2015, seeking to enforce certain provisions of the Finance Act, 2015, with effect from 1st June, 2015. (iv) G.S.R.399(E) published in Gazette of India dated 19th May, 2015, seeking to enforce certain provisions of the notification No. 05/2015 – Service Tax, dated the 1st March, 2015, with effect from 1st June, 2015. (v) G.S.R.400(E) published in Gazette of India dated 19th May, 2015, seeking to enforce certain provisions of the notification No. 06/2015 – Service Tax, dated the 1st March, 2015, with effect from 1st June, 2015. (vi) G.S.R.401(E) published in Gazette of India dated 19th May, 2015, seeking to exempt certain services under Power System Development Fund (PSDF) Scheme of Ministry of Power. [Placed in Library, See No. LT 3007/16/15] (15) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:- (i) G.S.R.341(E) published in Gazette of India dated 30th April, 2015 together with an explanatory memorandum making certain amendments in the notifications, mentioned therein. (ii) G.S.R.342(E) published in Gazette of India dated 30th April, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012. (iii) G.S.R.343(E) published in Gazette of India dated 30th April, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 16/2010-C.E. dated 27th February, 2010. (iv) G.S.R.344(E) published in Gazette of India dated 30th April, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 14/2015-C.E. dated 1st March, 2015. (v) G.S.R.345(E) published in Gazette of India dated 30th April, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 15/2015-C.E. dated 1st March, 2015. (vi) The CENVAT Credit (Second Amendment) Rules, 2015 published in Notification No. G.S.R.346(E) in Gazette of India dated 30th April, 2015, together with an explanatory memorandum. (vii) The Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Amendment Rules, 2015 published in Notification No. G.S.R.347(E) in Gazette of India dated 30th April, 2015, together with an explanatory memorandum. (viii) The CENVAT Credit (Third Amendment) Rules, 2015 published in Notification No. G.S.R.402(E) in Gazette of India dated 19th May, 2015, together with an explanatory memorandum. (ix) G.S.R.403(E) published in Gazette of India dated 19th May, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2014-C.E.(N.T.) dated 3rd March, 2014. (x) G.S.R.416(E) published in Gazette of India dated 22nd May, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 6/2005-C.E. dated 1st March, 2005. (xi) G.S.R.432(E) published in Gazette of India dated 28th May, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012. (xii) G.S.R.456(E) published in Gazette of India dated 4th June, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012. (xiii) G.S.R.475(E) published in Gazette of India dated 10th June, 2015 together with an explanatory memorandum seeking to exempt Central Excise duty leviable on drugs, diagnostics and equipments required for the National AIDS Control Programme (NACP) funded by the Global Fund to fight AIDS, TB and Malaria (GFTAM), subject to the conditions prescribed therein. The exemption is valid upto 31st March, 2016. [Placed in Library, See No. LT 3008/16/15] (16) (i)
A copy of the Annual Report (Hindi and English versions) of the Export-Import Bank of India, Mumbai, 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-Import Bank of India, Mumbai, for the year 2014-2015. [Placed in Library, See No. LT 3009/16/15] (17) A copy each of the following Notifications (Hindi and English versions) under Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) The Insurance Regulatory and Development Authority (Salary and Allowance payable to and other Terms and Conditions of Service of Chairperson and other Members) Amendment Rules, 2014 published in Notification No. G.S.R.269(E) in Gazette of India dated 4th April, 2014.
(ii) The Insurance Regulatory and Development Authority (Salary and Allowance payable to and other Terms and Conditions of Service of Chairperson and other Members) Amendment Rules, 2014 published in Notification No. G.S.R.274(E) in Gazette of India dated 7th April, 2014, together with a corrigendum thereto published in Notification No. G.S.R.580(E) (in Hindi version only) dated 24th July, 2015.
(18) Two Statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (17) above.
[Placed in Library, See No. LT 3010/16/15] 12.03 hrs STANDING COMMITTEE ON DEFENCE Statements