Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 21 December, 2018
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Ministers/Members.
HON. SPEAKER: Papers to be laid.
THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) (SHRI SHRIPAD YESSO NAIK): Madam, I beg to lay on the Table:-
1. (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Ayurveda, Jaipur, for the year 2017-2018, 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 Ayurveda, Jaipur, for the year 2017-2018.
2. (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Siddha, Chennai, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Siddha, Chennai, for the year 2017-2018.
[Placed in Library, See No.LT 10073/16/18] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI SHIV PRATAP SHUKLA): Madam, on behalf of my colleague, Shri P. Radhakrishnan, I beg to lay on the Table:-
1. A copy each of the following Notifications (Hindi and English versions) under Section 31 of the Securities and Exchange Board of India Act, 1992—
(i)The Securities and Exchange Board of India (Listing Obligation and Disclosure Requirements) (Fifth Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/30 in Gazette of India dated 6th September, 2018.
(ii) The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 published in Notification No. SEBI/LADNRO/GN/2018/31 in Gazette of India dated 11th September, 2018.
(iii) The Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Second Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/33 in Gazette of India dated 11th September, 2018.
(iv) The Securities and Exchange Board of India (Credit Rating Agencies) (Second Amendment) Regulations, 2018 published in Notification No. SEBI/LADNRO/GN/2018/36 in Gazette of India dated 11th September, 2018.
(v) The Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) (Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/39 in Gazette of India dated 3rd October, 2018.
(vi) The Securities and Exchange Board of India (Issue and Listing of Debt Securities) (Amendment) Regulations, 2018 published in Notification No. SEBI/LADNRO/GN/2018/42 in Gazette of India dated 9th October, 2018.
(vii) The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) (Second Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/43 in Gazette of India dated 9th October, 2018.
(viii) The Securities and Exchange Board of India (Issue and Listing of Non-Convertible Redeemable Preference Shares) (Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/44 in Gazette of India dated 9th October, 2018.
(ix) The Securities and Exchange Board of India (Listing Obligation and Disclosure Requirements) (Sixth Amendment) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/47 in Gazette of India dated 16th November, 2018.
(x) The Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/32 in Gazette of India dated 11th September, 2018.
(xi) The Securities and Exchange Board of India (Depositories and participants) Regulations, 2018 published in Notification No. SEBI/LAD-NRO/GN/2018/40 in Gazette of India dated 3rd October, 2018.
(xii) The Securities and Exchange Board of India (Regulatory Fee on Stock Exchanges) (Amendment) Regulations, 2018 published in Notification No. SEBI/LADNRO/GN/2018/45 in Gazette of India dated 23rd October, 2018.
(xiii) The Securities and Exchange Board of India (Delisting of Equity Shares) (Second Amendment) Regulations, 2018 published in Notification No. SEBI/LADNRO/GN/2018/46 in Gazette of India dated 14th November, 2018.
[Placed in Library, See No.LT 10074/16/18] (2) A copy of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018 (Hindi and English versions) published in Notification No. SEBI/LAD-NRO/GN/2018/41 in Gazette of India dated 3rd October, 2018 under sub-section (3) of Section 30 of the Securities Contracts (Regulation) Act, 1956.
[Placed in Library, See No.LT 10075/16/18] (3) A copy each of the following notifications (Hindi and English versions) under sub-section (3) of Section 48 of the Life Insurance Corporation Act, 1956—
(i) The Life Insurance Corporation of India Chairman (Certain Terms and Conditions of Service) (Amendment) Rules, 2018 (Hindi and English versions) published in Notification No. G.S.R.1008(E) in Gazette of India dated 9th October, 2018.
(ii) The Life Insurance Corporation OF India Managing director (Revision of Certain Terms and Conditions of Service) (Amendment) Rules, 2018 (Hindi and English versions) published in Notification No. G.S.R.1009(E) in Gazette of India dated 9th October, 2018.
[Placed in Library, See No.LT 10076/16/18] (4) A copy each of the following notifications (Hindi and English versions) under issued under Section 31 of the Securities and Exchange Board of India Act, 1992, sub-section (3) of Section 30 of the Securities Contracts (Regulation) Act, 1956 and Section 37 of the Depositories Act, 1996—
(i) The Securities Contracts (Regulation) (Second Amendment) Rules, 2018 published in Notification No. G.S.R.738(E) in Gazette of India dated 3rd August, 2018.
(ii) S.O.6033(E) in Gazette of India dated 4th December, 2018 regarding designation Special courts in various cities under the said Acts.
(iii) S.O.3997(E) in Gazette of India dated 16th August, 2018 regarding designation Special courts for trial of offences under the said Acts.
[Placed in Library, See No.LT 10077/16/18] … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI SHIV PRATAP SHUKLA): I beg to lay on the Table:--
1. (i) A copy of the Annual Report (Hindi and English versions) of the Insurance Regulatory and Development Authority of India, Hyderabad, for the year 2017-2018, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Insurance Regulatory and Development Authority of India, Hyderabad, for the year 2017-2018.
[Placed in Library, See No.LT 10078/16/18] (2) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 394 of the Companies Act, 2013—
(a) (i) Review by the Government of the working of the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 30.06.2018.
(ii) Liquidator’s Report on the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 30.06.2018, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10079/16/18]
(b) (i) Review by the Government of the working of the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 30.09.2018.
(ii) Liquidator’s Report on the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 30.09.2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10079/16/18]
(c) (i) Review by the Government of the working of the IFCI Limited, New Delhi, for the year 2017-2018.
(ii) Annual Report of the IFCI Limited, New Delhi, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10081/16/18]
(d) (i) Review by the Government of the working of the India Infrastructure Finance Company Limited, New Delhi, for the year 2017-2018.
(ii) Annual Report of the India Infrastructure Finance Company Limited, New Delhi, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10082/16/18]
(e) (i) Review by the Government of the working of the General Insurance Corporation of India, Mumbai, for the year 2017-2018.
(ii) Annual Report of the General Insurance Corporation of India, Mumbai, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10083/16/18]
(f) (i) Review by the Government of the working of the National Insurance Company Limited, Kolkata, for the year 2017-2018.
(ii) Annual Report of the National Insurance Company Limited, Kolkata, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10084/16/18]
(g) (i) Review by the Government of the working of the New India Assurance Company Limited, Mumbai, for the year 2017-2018.
(ii) Annual Report of the New India Assurance Company Limited, Mumbai, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10085/16/18]
(h) (i) Review by the Government of the working of the Oriental Insurance Company Limited, New Delhi, for the year 2017-2018.
(ii) Annual Report of the Oriental Insurance Company Limited, New Delhi, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10086/16/18]
(i) (i) Review by the Government of the working of the United India Insurance Company Limited, Chennai, for the year 2017-2018.
(ii) Annual Report of the United India Insurance Company Limited, Chennai, for the year 2017-2018, along with Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No.LT 10087/16/18] (3) A copy of the 48th Valuation Report (Hindi and English versions) of the Life Insurance Corporation of India, Mumbai, for the year 2017-2018.
[Placed in Library, See No.LT 10088/16/18] (4) A copy of the Notification No. G.S.R.940(E) (Hindi and English versions) published in Gazette of India dated 28th September, 2018, together with an explanatory memorandum seeking to notify the rate of tax collection at source to be collected by every electronic commerce operator for intra-union territory (without legislature) taxable supplies under Section 24 of the Union Territory Goods and Service Tax Act, 2017.
[Placed in Library, See No.LT 10089/16/18] (5) A copy each of the following Notifications (Hindi and English versions) under Section 166 of the Central Goods and Services Act, 2017 and Section 24 of the Union Territory Goods and Service Tax Act, 2017—
(i) G.S.R.1004(E) (Hindi and English versions) published in Gazette of India dated 8th October, 2018, together with an explanatory memorandum seeking to notify the constitution of the Authority for Advance Ruling in the Union Territories (without legislature).
(ii) G.S.R.1005(E) (Hindi and English versions) published in Gazette of India dated 8th October, 2018, together with an explanatory memorandum seeking to notify the constitution of the Appellate Authority for Advance Ruling in the Union Territories (without legislature).
[Placed in Library, See No.LT 10090/16/18] (6) A copy of the Notification No. G.S.R.941(E) (Hindi and English versions) published in Gazette of India dated 28th September, 2018 seeking to notify the rate of tax collection at source to be collected by every electronic commerce operator for inter-union territory (without legislature) taxable supplies under Section 166 of the Central Goods and Service Tax Act, 2017, the Integrated Goods and Service Tax Act, 2017 and Section 24 of the Union Territory Goods and Service Tax Act, 2017, together with an explanatory memorandum.
[Placed in Library, See No.LT 10091/16/18] (7) A copy of the Prevention of Money-laundering (maintenance of Records) Second Amendment Rules, 2018 (Hindi and English versions) published in Notification No. G.S.R.1078(E) published in Gazette of India dated 31st October, 2018 under section 74 of the Prevention of Money Laundering Act, 2002 together with an explanatory memorandum.
[Placed in Library, See No.LT 10092/16/18] (8) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962---
(i) G.S.R.1154(E) published in Gazette of India dated 30th November, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 57/2000-Cus., dated 8th May, 2000.
(ii) G.S.R.918(E) published in Gazette of India dated 24th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 52/2003- Cus., dated 31st March, 2003.
(iii) G.S.R.740(E) published in Gazette of India dated 3rd August, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017- Cus., dated 30th June, 2017.
(iv) G.S.R.753(E) published in Gazette of India dated 7th August, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017- Cus., dated 30th June, 2017.
(v) G.S.R.789(E) published in Gazette of India dated 21st August, 2018, together with an explanatory memorandum exempting all goods failing under the First Schedule to the Customs Tariff Act, 1975 when imported into India and intended for donation for the relief and rehabilitation of the people affected by the recent floods in the State of Kerala .
(vi) G.S.R.860(E) published in Gazette of India dated 11th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 158/95- Cus., dated 14th November, 1995.
(vii) G.S.R.882(E) published in Gazette of India dated 14th September, 2018, together with an explanatory memorandum making certain amendments in the notifications, mentioned therein.
(viii) G.S.R.889(E) published in Gazette of India dated 17th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017- Cus., dated 30th June, 2017.
(ix) G.S.R.943(E) published in Gazette of India dated 28th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 25/2002- Cus., dated 1st March, 2002.
(x) G.S.R.944(E) published in Gazette of India dated 28th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017- Cus., dated 30th June, 2017.
(xi) G.S.R.1080(E) published in Gazette of India dated 1st November, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 50/2017- Cus., dated 30th June, 2017.
(xii) G.S.R.926(E) published in Gazette of India dated 26th September, 2018, together with an explanatory memorandum making certain amendments in the notifications, mentioned therein.
(xiii) G.S.R.892(E) published in Gazette of India dated 18th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 24/2015- Cus., dated 8th April, 2015.
[Placed in Library, See No.LT 10093/16/18] (9) 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.1019(E) published in Gazette of India dated 10th October, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 11/2017- C.E. dated 30th June, 2017.
(ii) G.S.R.994(E) published in Gazette of India dated 4th October, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 11/2017- C.E., dated 30th June, 2017.
[Placed in Library, See No.LT 10094/16/18] (10) A copy of the Notification No. G.S.R.906(E) (Hindi and English versions) published in Gazette of India dated 20th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 12/2017-Central Tax (Rate) dated 28th June, 2017 under Section 166 of the Central Goods and Service Tax Act, 2017.
[Placed in Library, See No.LT 10095/16/18] (11) A copy of the Notification No. G.S.R.907(E) (Hindi and English versions) published in Gazette of India dated 20th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 9/2017-Integrated Tax (Rate) dated 28th June, 2017 under Section 5(4) of the Integrated Goods and Service Tax Act, 2017.
[Placed in Library, See No.LT 10096/16/18] (12) A copy of the Notification No. G.S.R.908(E) (Hindi and English versions) published in Gazette of India dated 20th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 12/2017-Union Territory Tax(Rate) dated 28th June, 2017 under Section 7(4) of the Union Territory Goods and Service Act, 2017.
[Placed in Library, See No.LT 10097/16/18] (13) A copy of Notification No. G.S.R.917(E) (Hindi and English versions) published in Gazette of India dated 24th September, 2018, together with an explanatory memorandum making certain amendments in the Notification No. 89/2017-Cus., (N.T.) dated 21st September, 2017 under Section 159 of the Customs Act, 1962 and Section 37 of the Central Excise Act, 1944.
[Placed in Library, See No.LT 10098/16/18] (14) A copy of Notification No. G.S.R.1156(E) (Hindi and English versions) published in Gazette of India dated 30th November, 2018, together with an explanatory memorandum seeking to exempt under Section 11C of the Central Excise Act, 1944, as made applicable to Service Tax matters, the service tax payable under Section 66B of the Finance Act, 1994 read with section 174(2)(e) of the Central Goods and Services Act, 2017, on the services provided by way of granting of “right of way” by “local authorities” as defined in sub-section (7) of Section 3 of the Indian Telegraph Act, 1855 for the period 01.07.2012 to 30.06.2017 under sub-section (4) of Section 94 of the Finance Act, 1994and sub-section (2) of section 38 of the Central Excise Act, 1944.
[Placed in Library, See No.LT 10099/16/18] (15) 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.1166(E) published in Gazette of India dated 4th December, 2018, together with an explanatory memorandum seeking to levy definitive anti-dumping duty for a period of three years from the date of notification on the imports of “Uncoated Copier Paper” originating in, or exported from Indonesia, Thailand and Singapore.
(ii) G.S.R.732(E) published in Gazette of India dated 2nd August, 2018 together with an explanatory memorandum seeking to extend anti-dumping duty imposed vide notification No. 24/2014-Customs (ADD) dated 21.05.2014 on imports of „Methylene Chloride‟ originating in or exported from European Union and United States of America at the specified rates upto and inclusive of the 20th October, 2019, in pursuance of the review initiated by the Designated Authority.
(iii) G.S.R.786(E) published in Gazette of India dated 20th August, 2018 together with an explanatory memorandum seeking to extend anti-dumping duty imposed vide notification No. 26/2013-Customs (ADD) dated 28.10.2013 on imports of Paracetamol originating in or exported from China PR at the specified rates up to and inclusive of the 26th April, 2019, in pursuance of the review initiated by the Designated Authority.
(iv) G.S.R.787(E) published in Gazette of India dated 20th August, 2018 together with an explanatory memorandum seeking to amend notification No. 08/2018-Customs (ADD) dated 15.03.2018 on imports of Ofloxacin originating in or exported from China PR, in pursuance of corrigendum issued by the Designated Authority.
(v) G.S.R.810(E) published in Gazette of India dated 24th August, 2018 together with an explanatory memorandum seeking to prescribe provisional assessment of all imports of “Jute products viz Jute Yarn/Twine (multiple folded/cabled and single), Hessian fabric and Jute Sacking bags”, originating in or exported from Bangladesh by M/s Natore Jute Mills (producer), Bangladesh and M/s PNP Jute trading LLC (Exporter/Trader), USA into India, without collecting anti-dumping duty already imposed vide Notification No. 1/2017- Customs (ADD), dated the 5th January, 2017, subject to furnishing of security or guarantee, pending the outcome of New Shipper Review initiated by Directorate General of Anti-dumping and Allied duties.
(vi) G.S.R.811(E) published in Gazette of India dated 24th August, 2018 together with an explanatory memorandum seeking to prescribe provisional assessment of all imports of “Jute viz Jute Yarn/Twine (multiple folded/ cabled and single), Hessian fabric and Jute Sacking bags”, originating in or exported from Bangladesh by M/s Aziz Fibres Limited (Producer/Exporter), Bangladesh into India, without collecting anti-dumping duty already imposed vide Notification No. 1/2017-customs (ADD), dated the 5th January, 2017, subject to furnishing of security or guarantee, pending the outcome of New Shipper Review initiated by Directorate General of Anti-dumping and Allied duties.
(vii) G.S.R.845(E) published in Gazette of India dated 6th September, 2018 together with an explanatory memorandum seeking to levy anti-dumping duty under section 9A of Customs Tariff Act, 1975, read with rule 27 of the Customs Tariff (Identification, Assessment and Collection of Anti-Dumping duty on Dumped Articles and for Determination of Injury) Rules, 1995, (i.e. Determination of Circumvention), on import of Chopped strands Mats of Glass Fibre, Originating in, or exported from the Thailand up to and inclusive of the 31st August 2021, based on recommendations of investigations conducted by the Directorate General of Anti – dumping and Allied Duties.
(viii) G.S.R.846(E) published in Gazette of India dated 6th September, 2018 together with an explanatory memorandum discontinuing Anti-Dumping Duty levied on „Graphite Electrodes of all diameters originating in or exported from China PR levied under notification No. 04/2015-Customs (ADD), dated the 13th February, 2015.
(ix) G.S.R.876(E) published in Gazette of India dated 13th September, 2018 together with an explanatory memorandum extending definitive Anti-dumping duty for one year on imports of Flat Base steel Wheels‟ originating in or exported from China PR pending finalization of the Sunset Review (SSR) investigations by the DGAD.
(x) G.S.R.877(E) published in Gazette of India dated 13th September, 2018 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on the imports of Flat Base Steel Wheels originating in or exported from China PR at the specified rates 9 for five years, in pursuance of final findings notification no. 7/1/2018-DGAD dated 09.08.2018 issued in Sunset Review (SSR) investigation concerning imports of „Flat Base Steel Wheels‟ originating in or exported from China PR.
(xi) G.S.R.883(E) published in Gazette of India dated 14th September, 2018 together with an explanatory memorandum seeking to rescind notification No. 10/2017-Customs (ADD) 24th March, 2017 whereby provisional assessment was ordered for imports of imports of 1,1,1,2 – Tetrafluroethane or R-134a originating in or exported from Peoples Republic of China. Now all assessments done on provisional basis under notification No. 10/2017- Customs (ADD) dated 24th March, 2017 will be finalized at the rate of 1.22 US Dollar per Kg. in terms of notification No. 30/2016-Customs (ADD) dated 11th July, 2016.
(xii) G.S.R.923(E) published in Gazette of India dated 25th September, 2018 together with an explanatory memorandum seeking to amend notification No. 28/2018-Customs (ADD) 25th May, 2018 concerning imports of Saturated Fatty Alcohols‟ originating in or exported from Indonesia, Malaysia, Thailand and Saudi Arabia.
(xiii) G.S.R.924(E) published in Gazette of India dated 25th September, 2018 together with an explanatory memorandum seeking to amend notification No. 12/2017-Customs (ADD) 11th April, 2017 concerning imports of Linear Alkyl Benzene (LAB) originating in or exported from Iran, Qatar and China PR, in pursuance of amendment issued by the DGTR.
(xiv) G.S.R.998(E) published in Gazette of India dated 5th October, 2018 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of “Nylon Filament Yarn” from Vietnam and European Union for a period of five years (unless revoked, superseded or amended earlier).
(xv) G.S.R.1012(E) published in Gazette of India dated 9th October, 2018 together with an explanatory memorandum seeking to amend notification No. 23/2013-Customs (ADD), dated the 10th October, 2013, to extend the levy of anti-dumping duty imposed vide notification No. 23/2013-Customs (ADD), dated the 10th October, 2013 on imports of Ductile Iron Pipes originating in or exported from China PR up to and inclusive of the 9th April, 2019.
(xvi) G.S.R.1033(E) published in Gazette of India dated 15th October, 2018 together with an explanatory memorandum seeking to rescind notification No. 58/2012-Customs (ADD) dated the 24th December, 2018 [which was further extended up to and inclusive of 23rd December, 2018 vide notification No. 56/2017-customs (ADD) dated 21st December, 2017] in pursuance of final findings in sunset review investigation concerning imports of Phthalic Anhydride originating in or exported from Korea RP, Taiwan and Israel.
(xvii) G.S.R.1044(E) published in Gazette of India dated 18th October, 2018 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of 10 “Flax yarn below 70 Lea count” from China PR for a period of five years (unless revoked, superseded or amended earlier).
(xviii) G.S.R.1045(E) published in Gazette of India dated 18th October, 2018 together with an explanatory memorandum seeking to levy definitive Anti-dumping duty under subsections (1) and (5) of section 9A of the Customs Tariff Act, read with rules 18 and 20 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995, on imports of “Straight Length Bars & Rods of Alloy Steel” originating in or exported from China PR and imported into India for a period of five years (with effect from 18.10.2018), based on recommendations of investigations conducted by the Directorate General of Trade Remedies.
(xix) G.S.R.1118(E) published in Gazette of India dated 15th November, 2018 together with an explanatory memorandum seeking to extend of existing anti-dumping on “O-Acid” originating in or exported from china PR imposed vide notification No. 6/2018-Customs (ADD) dated the 12th March, 2018 to the imports of “Ofloxacin Ester” or “9, 10-Difluro – Methyl-7-Oxo-2, 3-Dihydro- 7H-Pyrido (1,2,3-De) 1.4-Benzoxazine-6-Carboxylic Ester” originating in and exported from the China PR.
[Placed in Library, See No.LT 10100/16/18] (16) A copy each of the following notifications (Hindi and English versions) under sub-section (3) of Section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993—
(i) The Debts Recovery Appellate Tribunal, Allahabad and Debts Recovery Tribunals at Allahabad, Ranchi, Jabalpur, Patna, Lucknow and Dehradun Recruitment Rules, 2018 published in Notification No. G.S.R.535(E) in Gazette of India dated 8th June, 2018.
(ii) The Debts Recovery Appellate Tribunal, Chennai and Debts Recovery Tribunals at Ernakulam, Chennai, Madurai, Coimbatore and Bangalore Recruitment Rules, 2018 published in Notification No. G.S.R.536(E) in Gazette of India dated 8th June, 2018.
(iii) The Debts Recovery Appellate Tribunal, Delhi and Debts Recovery Tribunals at Chandigarh, Delhi and Jaipur Recruitment Rules, 2018 published in Notification No. G.S.R.537(E) in Gazette of India dated 8th June, 2018.
(iv) The Debts Recovery Appellate Tribunal, Kolkata and Debts Recovery Tribunals at Hyderabad, Guwahati, Kolkata, Visakhapatnam, Siliguri and Cuttack Recruitment Rules, 2018 published in Notification No. G.S.R.538(E) in Gazette of India dated 8th June, 2018.
(v) The Debts Recovery Appellate Tribunal, Mumbai and Debts Recovery Tribunals at Aurangabad, Mumbai, Ahmedabad, Pune and Nagpur Recruitment Rules, 2018 published in Notification No. G.S.R.539(E) in Gazette of India dated 8th June, 2018.
[Placed in Library, See No.LT 10101/16/18] (17) A copy of the Draft Notification No. F. No. 31/52/2018-DRT (Hindi and English versions) regarding change of name and cancellation of Non-Banking Financial Companies earlier notified as “Financial Institution” under Section 2(1)(m)(iv) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 under sub-section (2) of Section 31A of the said Act.
[Placed in Library, See No.LT 10102/16/18] (18) A copy of the Corporation Bank (Officers) Service (Amendment) Regulations, 2017 (Hindi and English versions) published in Notification No. PAD:IR:2469:2017-18 in weekly Gazette of India dated 20th April, 2018 under Section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980.
[Placed in Library, See No.LT 10103/16/18] (19) A copy of the Notification No. S.O.4176(E) (Hindi and English versions) published in Gazette of India dated 27th August, 2018 specifying 46 NBFCs as „Financial Institutions” under sub-section 2(1)(m)(iv) read with Section 31A of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 issued under sub-section (2) of the Section 31A of the said Act.
[Placed in Library, See No.LT 10104/16/18] (20) A copy of the Security Interest (Enforcement) Amendment Rules, 2018 (Hindi and English versions) published in Notification No. S.O.1040(E) in Gazette of India dated 18th October, 2018 under sub-section (1) & (2) of the Section 38 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
[Placed in Library, See No.LT 10105/16/18] … (Interruptions)
स्वास्थ्य और परिवार कल्याण मंत्रालय में राज्य मंत्री (श्री अश्विनी कुमार चौबे) : अध्यक्ष महोदया, मैं आपकी अनुमति से निम्नलिखित पत्र सभा पटल पर प्रस्तुत करता हूं:-
(1) (एक) राष्ट्रीय परीक्षा बोर्ड, नई दिल्ली के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) राष्ट्रीय परीक्षा बोर्ड, नई दिल्ली के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No.LT 10106/16/18] (2) (एक) महात्मा गांधी इंस्टीट्यूट ऑफ मेडिकल साइंसेज एंड कस्तूरबा हॉस्पिटल, वर्धा के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
(दो) महात्मा गांधी इंस्टीट्यूट ऑफ मेडिकल साइंसेज एंड कस्तूरबा हॉस्पिटल, वर्धा के वर्ष 2017-2018 के वार्षिक लेखाओं की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा उन पर लेखापरीक्षाप्रतिवेदन ।
(तीन) महात्मा गांधी इंस्टीट्यूट ऑफ मेडिकल साइंसेज एंड कस्तूरबा हॉस्पिटल, वर्धा के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No.LT 10107/16/18] (3) (एक) इंडियन नर्सिंग काउंसिल, नई दिल्ली के वर्ष 2017-2018 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे ।
(दो) इंडियन नर्सिंग काउंसिल, नई दिल्ली के वर्ष 2017-2018 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) ।
[Placed in Library, See No.LT 10108/16/18] (4) खाद्य सुरक्षा और मानक अधिनियम, 2006 की धारा 93 के अंतर्गत निम्नलिखित अधिसूचनाओं की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) :-
(एक) खाद्य सुरक्षा और मानक (एल्कोहलीय पेय) विनियम, 2018 जो 21 मार्च, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. 2/एस-24/2009(I)/एफएसएसएआई में प्रकाशित हुए थे । (दो) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) नौवां संशोधन विनियम, 2018 जो 03 अगस्त, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. मानक/सीपीएल एंड सीपी/मसौदा अधिसूचना/एफएसएसएआई-2017 में प्रकाशित हुए थे । (तीन) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) आठवां संशोधन विनियम, 2018 जो 23 जुलाई, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. मानक/एसपी (जय एवं पेय)/अधिसूचना(3)/एफएसएसएआई-2016 में प्रकाशित हुए थे । (चार) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) पांचवां संशोधन विनियम, 2018 जो 13 अप्रैल, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं.मानक/एससीएसएस एंड एच/अधिसूचना(3)/एफएसएसएआई-2016 में प्रकाशित हुए थे । (पांच) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) सातवां संशोधन विनियम, 2018 जो 23 जुलाई, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं.मानक/एसपी (एससीएसएसएच)/आइसलॉलीज अधिसूचना (3) / एफएसएसएआई-2018 में प्रकाशित हुए थे । (छह) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) दसवां संशोधन विनियम, 2018 जो 12 नवम्बर, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. 1/ अतिरिक्त योजक/मानक//अधिसूचना/एफएसएसएआई-2016 में प्रकाशित हुए थे । (सात) खाद्य सुरक्षा और मानक (विक्रय का प्रतिषेध और निर्बंधन) पहला संशोधन विनियम, 2018 जो 03 अगस्त, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं.मानक/ओएंडएफ/अधिसूचना (8)/एफएसएसएआई-2017 में प्रकाशित हुए थे । (आठ) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) चौथा संशोधन विनियम, 2018 जो 21 मार्च, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं.1-110(3)/एसपी (जैविक खतरे)/एफएसएसएआई-2010 में प्रकाशित हुए थे । (नौ) भारतीय खाद्य सुरक्षा और मानक प्राधिकरण (भर्ती और नियुक्ति) विनियम, 2018 जो 03 अक्तूबर, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं.12/012/01/2010-प्रशासन/एफएसएसएआई में प्रकाशित हुए थे । (दस) खाद्य सुरक्षा और मानक (खाद्य उत्पाद मानक और खाद्य योजक) छठा संशोधन विनियम, 2018 जो 07 मई, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. मानक / सीपीएल एंड सीपी /अधिसूचना /एफएसएसएआई -2016 में प्रकाशित हुए थे । (ग्यारह) खाद्य सुरक्षा और मानक (खाद्य सुरक्षा लेखापरीक्षा) विनियम, 2018 जो 29 अगस्त, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. टीपीए/01/आरईजी/एफएसएसएआई-2017 में प्रकाशित हुए थे । (बारह) खाद्य सुरक्षा और मानक (खाद्य का फोर्टिफिकेशन) विनियम, 2018 जो 03 अगस्त, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. 11/03/आरईजी/फोर्टिफिकेशन/2014 में प्रकाशित हुए थे । (तेरह) खाद्य सुरक्षा और मानक (संदूषक,विषाक्त तत्व और अवशिष्ट) पहला संशोधन विनियम, 2018 जो 21 मार्च, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. 1-100/एसपीपीएआर-अधिसूचना-सीटीआर//एफएसएसएआई/2016 में प्रकाशित हुए थे । (चौदह) खाद्य सुरक्षा और मानक (प्रयोगशालाओं की मान्यता और अधिसूचना) विनियम, 2018 जो 12 नवम्बर, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. 1/202/एलएबीआरईसी/क्यूए/एफएसएसएआई/2016 में प्रकाशित हुए थे । (पंद्रह) खाद्य सुरक्षा और मानक (संदूषक,विषाक्त तत्व और अवशिष्ट) दूसरा संशोधन विनियम, 2018 जो 23 जुलाई, 2018 के भारत के राजपत्र में अधिसूचना संख्या एफ सं. 1-100/एसपीपीएआर-अधिसूचना/ईएनएफ/एफएसएसएआई/2014 में प्रकाशित हुए थे । [Placed in Library, See No.LT 10109/16/18] THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI ANUPRIYA PATEL): I beg to lay on the Table--
(1) A copy of the Notification No. S.O.5726(E) (Hindi and English versions) published in Gazette of India dated 14th November, 2018, regarding constitution of Institute Body of National Institute of Mental Health and Neuro-Sciences, Bangalore under the National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012 issued under Section 32 of the said Act.
[Placed in Library, See No.LT 10110/16/18] (2) A copy of the Notification No. S.O. 6032(E) (Hindi and English versions) published in Gazette of India dated 4th December, 2018, regarding constitution of Central Mental Health Authority framed under the Mental Healthcare Act, 2017 issued under sub-section (1) of Section 124 of the said Act.
[Placed in Library, See No.LT 10111/16/18] THE MINISTER OF STATE IN THE MINISTRY OF LAW AND JUSTICE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI P.P. CHAUDHARY): I beg to lay on the Table— (1) (i) A copy of the Annual Report (Hindi and English versions) of the Competition Commission of India, New Delhi, for the year 2017-2018.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Competition Commission of India, New Delhi, for the year 2017-2018, together with Audit Report thereon.
(iii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Competition Commission of India, New Delhi, for the year 2017-2018.
[Placed in Library, See No.LT 10112/16/18] (2) A copy of the State Engineering and Servicing Company of Tamil Nadu Limited (SESCOT)and the Tamil Nadu Small Industries Corporation Limited (TANSI) Amalgamation Order, 2018 (Hindi and English versions) published in Notification No. S.O.3839(E) in Gazette of India dated 3rd August, 2018 under sub-section (5) of Section 396 of the Companies Act, 1956.
[Placed in Library, See No.LT 10113/16/18] (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 63 of the Competition Act, 2002—
(i) The Competition Commission of India (Term of the Selection Committee and the manner of Selection of panel of names) Amendment Rules, 2018 published in Notification No. G.S.R.840(E) in Gazette of India dated 6th September, 2018.
(ii) The Competition Commission of India (Procedure in regard to the transaction of business relating to combinations) Amendment Regulations, 2018 published in Notification No. CCI/CD/Amend/Comb. Regl./2018 in Gazette of India dated 9th October, 2018.
[Placed in Library, See No.LT 10114/16/18] (4) A copy of the Draft Notification No. F. No. 17/30/2018-CL-V(Hindi and English versions) directing the provisions of sections 90, 164, 165,167, sub-section (5) of Section 2006, sub-section (3) of Section 207, 252 and section 439 of the Companies Act, 2013 shall apply to Limited Liability Partnership, except where the context otherwise requires, with the modifications, specified therein, under sub-section (2) of Section 67 of the Limited Liability Partnership Act, 2008.
[Placed in Library, See No.LT 10115/16/18] … (Interruptions)