Lok Sabha Debates
Motion Regarding Reference Of Enforcement Of Security Interest And Recovery Of ... on 11 May, 2016
Sixteenth Loksabha an> Title: Motion regarding Reference of Enforcement of Security Interest and Recovery of Debts Laws and Miscellaneous Provisions (Amendment) Bill to Joint Committee (Motion Adopted).
HON. SPEAKER: Now Item No.16 – Shri Arun Jaitley.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I beg to move that the Bill further to amend the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, the Recovery of Debts due to Banks and Financial Institutions Act, 1993, the Indian Stamp Act, 1899 and the Depositories Act, 1996, and for matters connected therewith or incidental thereto, be referred to a Joint Committee of the Houses consisting of 30 members, 20 from this House, namely:-
1 Shri P.P. Chaudhary 2 Shri Gopal Chinayya Shetty 3 Shri Subhash Beharia 4 Shri Nishikant Dubey 5 Shri Shivkumar C. Udasi 6 Shri Anil Shirole 7 Shri Abhishek Singh 8 Shri Gajendra Singh Sekhawat 9 Shri Sanjay Jaiswal 10 Shri Jagdambika Pal 11 Shri Jaidev Galla 12 Shri Chandrakant Khaire 13 Shri Chirag Paswan 14 Shri K.C. Venugopal 15 Km. Sushmita Dev 16 Dr. P. Venugopal 17 Shri Kalyan Banerjee 18 Shri Bhartruhari Mahtab 19 Shri B. Vinod Kumar 20 Shri Jitendra Chaudhury and 10 from the Rajya Sabha;
that in order to constitute a sitting of the Joint Committee, the quorum shall be one-third of the total number of members of the Joint Committee;
that the Committee shall make a report to this House by the last day of the first week of the next Session;
that in other respects the Rules of Procedure of this House relating to Parliamentary Committees shall apply with such variations and modifications as the Speaker may make; and that this House do recommend to Rajya Sabha that Rajya Sabha do join the said Joint Committee and communicate to this House the names of 10 members to be appointed by Rajya Sabha to the Joint Committee.
HON. SPEAKER: The question is:
“That the Bill further to amend the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, the Recovery of Debts due to Banks and Financial Institutions Act, 1993, the Indian Stamp Act, 1899 and the Depositories Act, 1996, and for matters connected therewith or incidental thereto, be referred to a Joint Committee of the Houses consisting of 30 members, 20 from this House, namely:-
1 Shri P.P. Chaudhary 2 Shri Gopal Chinayya Shetty 3 Shri Subhash Beharia 4 Shri Nishikant Dubey 5 Shri Shivkumar C. Udasi 6 Shri Anil Shirole 7 Shri Abhishek Singh 8 Shri Gajendra Singh Sekhawat 9 Shri Sanjay Jaiswal 10 Shri Jagdambika Pal 11 Shri Jaidev Galla 12 Shri Chandrakant Khaire 13 Shri Chirag Paswan 14 Shri K.C. Venugopal 15 Km. Sushmita Dev 16 Dr. P. Venugopal 17 Shri Kalyan Banerjee 18 Shri Bhartruhari Mahtab 19 Shri B. Vinod Kumar 20 Shri Jitendra Chaudhury and 10 from the Rajya Sabha;
that in order to constitute a sitting of the Joint Committee, the quorum shall be one-third of the total number of members of the Joint Committee;
that the Committee shall make a report to this House by the last day of the first week of the next Session;
that in other respects the Rules of Procedure of this House relating to Parliamentary Committees shall apply with such variations and modifications as the Speaker may make; and that this House do recommend to Rajya Sabha that Rajya Sabha do join the said Joint Committee and communicate to this House the names of 10 members to be appointed by Rajya Sabha to the Joint Committee. ” The motion was adopted.