Statements showing the Bills pending in the Rajya Sabha at the end of its Hundred and Eighty-eight session

(1999) are appended below:-

Statement-I

GOVERNMENT BILLS


 
Sl..No.
Title of the Bill
Ministry
Remarks
1
2
3
4
1. The Indian Medical Council (Amendment) Bill, 1987. Health and Family Welfare Introduced on the 26th August, 1987. Report of the Joint Committee presented on the 28th July, 1989.
2. The Constitution (Sixty-first Amendment) Bill, 1988.  Human Resource Development Introduced on the 24th November, 1988.
3. The Indian Post Office (Amendment) Bill, 1986. Communications The Bill, as passed by the Houses of Parliament and returned by the President for their reconsideration under the proviso to article 111 of the Constitution, laid on the Table of the Rajya Sabha on the 12th March, 1990.

 
4. The Indian Contract (Amendment) Bill, 1990. Law, Justice and Company Affairs  Introduced on the 10th May, 1990.
5. The Participation of Workers in Management Bill, 1990. Labour Introduced on the 30th May, 1990.

The Bill was referred to the Department-related Parliamentary Standing Committee on Labour and Welfare of the 10th, 11th & 12th Lok Sabhas’ (Paragraph No. 34587 dated the 18th July, 1994, paragraph No. 35893 dated the 4th October, 1996 and paragraph No. 36849 dated the 29th June, 1998 respectively). The Committees could not present their reports before the dissolution of 10th, 11th and 12th Lok Sabhas’ and therefore the Bill was again referred to the Committee and the intimation thereof was published in the Parliamentary Bulletin part-II dated the 21st February, 2000 vide paragraph No. 37823.
6. The Cinematograph (Amendment) Bill, 1992. Information and Broadcasting Introduced on the 18th August, 1992.

The Report of the Department-related Parliamentary Standing Committee on Communications laid on the Table of the Rajya Sabha on the 21st March, 1995.
7. The Atomic Energy (Amendment) Bill, 1992. Atomic Energy Introduced on the 25th November, 1992.
8. The Constitution (Seventy-ninth Amendment) Bill, 1992. Health and Family Welfare Introduced on the 22nd December, 1992.

The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 22nd March, 1995. 
9. The Code of Criminal Procedure (Amendment) Bill, 1994. Home Affairs Introduced on the 9th May, 1994.

The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 28th February, 1996. 
10. The Indian Boilers (Amendment) Bill, 1994. Industry Introduced on the 13th May, 1994.

The Report of the Department-related Parliamentary Standing Committee on Industry presented on the 29th March, 1995. 
11. The Salaries, Allowances, Leave and Pensions of the Officers and Servants of the Supreme Court Bill, 1994. Law, Justice and Company Affairs Introduced on the 19th August, 1994.

The Motion for consideration of the Bill moved on the 22nd August, 1994. Discussion was not concluded. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in Parliamentary Bulletin Part-II dated the 26th August, 1994 vide paragraph No. 34706. 
12. The Salaries, Allowances, Leave and Pensions of the Officers and Sevants of the Delhi High Court Bill, 1994. Law, Justice and Company Affairs. Introduced on the 19th August, 1994.

The motion for consideration of the Bill moved on the 22nd August, 1994. Discussion was not concluded. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in Parliamentary Bulletin Part-II dated the 26th August, 1994 vide paragraph No. 34706.
13. The Yoga Undertaking (Taking Over of Management) Bill, 1994. Health and Family Welfare Introduced on the 26th August, 1994.

The report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 21st December, 1994. 
14. The Private Security Guards and Agencies (Regulation) Bill, 1994. Home Affairs Introduced on the 14th December, 1994.

The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 28th February, 1996.

The Motion for consideration of the Bill moved on the 4th August, 1997. Discussion on the Bill was deferred on the 7th August, 1997 as agreed to by the House.

 
15. The Coal India (Regulation of Transfers and Validation) Bill, 1995. Coal  Introduced on the 14th February, 1995.

The Report of the Department-related Parliamentary Standing Committee on Energy laid on the Table of the Rajya Sabha on the 8th March, 1996.

The Bill was re-referred to the Department –related Parliamentary Standing Committee on Energy of the 12th Lok Sabha (Paragraph No.37397 dated the 21st April, 1999). The Committee could not present its report before the dissolution of 12th Lok Sabha. Due to reallocation of subjects between Energy and Industry Committee, the Bill was referred to Committee on Industry by the Chairman and intimation thereof was published in the Parliamentary Bulletin part-II dated the 2nd February, 2000 vide paragraph No. 37764.
16. The Pondicherry (Administration) Amendment Bill, 1995. Home Affairs Introduced on the 25th April, 1995.

The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 8th August, 1995.
17. The Criminal Law (Amendment ) Bill, 1995. Home Affairs Introduced on the 18th May, 1995.

The Motion for consideration of the Bill moved on the 22nd May, 1995: Discussion was not concluded.
18. The University Grants Commission (Amendment) Bill, 1995. Human Resource Development Introduced on the 2nd June, 1995.

The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 16th August, 1995.

 
19. The National Co-operative Development Corporation (Amendment) Bill, 1995. Agriculture Introduced on the 25th August, 1995.

The Report of the Department-related Parliamentary Standing Committee on Agriculture laid on the Table of the Rajya Sabha on the 17th December, 1996. 
20. The Private Universities (Establishment and Regulation) Bill, 1995. Human Resource Development Introduced on the 25th August, 1995.

The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented to the Chairman on the 26th March, 1996 and thereafter to the House on the 29th August, 1996.
21. The Coast Guard (Amendment) Bill, 1996. Defence Introduced on the 26th November, 1996.

The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 22nd April, 1997. The Motion for consideration of the Bill moved on the 4th August, 1997, Discussion was not concluded. The Bill was referred to a Select Committee of the Rajya Sabha which presented its report on the 24th November, 1997.
22. The Navy (Amendment) Bill, 1997. Defence Introduced on the 12th March, 1997.

The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 31st July, 1997.

The Motion for consideration of the Bill moved on the 22nd July, 1998, Discussion on the Bill was deferred, as agreed to by the House.
23. The Delhi Rent (Amendment) Bill, 1997. Urban Development Introduced on the 28th July, 1997.

The Bill was referred to the Department-related Parliamentary Standing Committee on Urban and Rural Development of the 11th and 12th Lok Sabhas’ (Paragraph No. 36427 dated the 11th August, 1997 and paragraph No. 36849 dated the 29th June, 1998 respectively) The Committees could not present their reports before the dissolution of the 11th and 12th Lok Sabhas’ and therefore the Bill was again referred to the Committee and intimation thereof was published in the Parliamentary Bulletin part-II dated the 21st February, 2000 vide paragraph No. 37823.
24. The Constitution (Eighty-third Amendment) Bill, 1997. Human Resource Development Introduced on the 28th July, 1997.

The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 24th November, 1997. 
25. The Companies Bill, 1997. Law, Justice and Company Affairs Introduced on the 14th August, 1997.

The Bill was referred to the Department-related Parliamentary Standing Committee on Finance by the Speaker and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 2nd September, 1997 vide paragraph No. 36460. The Committee could not present its report before the dissolution of the 11th Lok Sabha. Due to reallocation of subjects between Finance and Home Affairs Committee, the Bill was referred to Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin part-II dated the 3rd July, 1998 vide paragraph No. 36858.
26. The Narcotic Drugs and Psychotropic Substances (Amendment) Bill, 1998. Finance Introduced on the 9th July, 1998.

The motion for consideration of the Bill moved on 22nd July, 1998; discussion on the Bill was deferred.

The Report of the Department-related Parliamentary Standing Committee on Finance laid on the Table of the Rajya Sabha on the 30th November, 1998. 
27. The Foreigners (Amendment) Bill, 1998. Home Affairs Introduced on the 28th July, 1998.

The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 30th July, 1998 vide paragraph No. 36940.
28. The Major Port Trusts (Amendment) Bill, 1998. Surface Transport Introduced on the 2nd December, 1998.

The Report of the Department-related Parliamentary Standing Committee on Transport and Tourism presented on the 8th March, 1999.
29. The North-Eastern Council (Amendment) Bill, 1998.

 

 Home Affairs Introduced on the 8th December, 1998.
30. The Immigration (Carriers' Liability) Bill, 1998. Home Affairs Introduced on the 23rd December, 1998.

The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 11th March, 1999.
31. The Forward Contracts (Regulation) Amendment Bill, 1998. Consumer Affairs and Public Distribution Introduced on the 23rd December, 1998.

The Bill was referred to the Department-related Parliamentary Standing Committee on Food, Civil Supplies and Public Distribution of the 12th Lok Sabha (Paragraph No. 37184 dated the 20th January, 1999). The Committee could not present its report before the dissolution of the 12th Lok Sabha and therefore the Bill was again referred to the Committee and the intimation thereof was published in the Parliamentary Bulletin part-II dated the 21st February, 2000 vide paragraph No. 37823.
32. The Army and Air Force (Disposal of Private Property) Amendment Bill, 1999 Defence Introduced on the 25th February, 1999. 

The Bill was referred to the Department-related Parliamentary Standing Committee on Defence (Paragraph No. 37332 dated the 9th March, 1999). The Committee could not present its report before the dissolution of the 12th Lok Sabha and therefore the Bill was again referred to the Committee and the intimation thereof was published in the Parliamentary Bulletin part-II dated the 21st February, 2000 vide paragraph No. 37823.
33. The Prevention of Money Laundering Bill, 1999 Finance The Bill, as passed by the Lok Sabha, Laid on the Table of the Rajya Sabha on the 3rd December, 1999. The Bill was referred to a Select Committee of the Rajya Sabha on the 8th December, 1999.
34. The Constitution (Eighty-sixth Amendment) Bill, 1999 Rural Development Introduced on the 17th December, 1999.

The Bill was referred to the Department-related Parliamentary Standing Committee on Urban and Rural Development by the Speaker and intimation thereof was published in the Parliamentary Bulletin part-II dated the 31st January, 2000. vide paragraph No. 37743.
35. The Constitution (Eighty-seventh Amendment) Bill, 1999
 
 

 

 Rural Development Introduced on the 17th December, 1999.
36. The Patents (Second Amendment) Bill, 1999 Commerce and Industry Introduced on the 20th December, 1999.

The Bill was referred to a Joint Committee of the Houses of Parliament on the 21st December, 1999.
37. The Semiconductor Integrated Circuits Layout-Design Bill, 1999 Information Technology Introduced on the 20th December, 1999.

The Bill was referred to the Department-related Parliamentary Standing Committee on Science and Technology, Environment and Forests by the Chairman and intimation thereof was published in the Parliamentary Bulletin part-II dated the 21st January, 2000 vide paragraph No. 37740.
38. The Repealing and Amending Bill, 1999 Law, Justice & Company Affairs Introduced on the 21st December, 1999.

 
39. The Explosive Substances (Amendment) Bill, 1999 Home Affairs Introduced on the 23rd December, 1999.

The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin part-II dated the 14th January, 2000 vide paragraph No. 37731.
40. The Constitution (Eighty-eighth Amendment) Bill, 1999 Personnel, Public Grievances and Pension Introduced on the 23rd December, 1999.

The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin part-II dated the 21st January, 2000 vide paragraph No. 37741.
41. The Lotteries (Prohibition) Bill, 1999 Home Affairs Introduced on the 23rd December, 1999.

The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin part-II dated the 16th February, 2000 vide paragraph No. 37779.
42. The Small Industries Development Bank of India (Amendment) Bill, 1999 Finance  The Bill, as passed by the Lok Sabha, Laid on the Table of the Rajya Sabha on the 23rd December, 1999.

 

Statement-II

Private Members Bills

Sl.No.
Title of the Bill
Member-in-charge
Ministry concerned
Remarks
1
2
3
4
5
1. The Handloom Weavers (Viable Working Conditions and Other Welfare Measures) Bill, 1998. Shri Solipeta Ramachandra Reddy Textiles Motion for consideration of the Bill moved on the 3rd December, 1999; discussion was not concluded.
2. The Prohibition of Ragging Bill, 1994. Shri Govindrao Adik Human Resource Development Introduced on the 13th May, 1994.
3. The Indian Penal Code (Amendment) Bill, 1994. Shri Govindrao Adik

 

 Home Affairs  Introduced on the 13th May, 1994.
4. The National Commission for Children Bill, 1994. Shrimati Veena Verma Human Resource Development Introduced on the 13th May, 1994.
5. The Working Women (Provision of Basic Facilities and Infrastructure) Bill, 1994. Shrimati Veena Verma Labour Introduced on the 12th August, 1994.
6. The Women and Girls (Property Rights) Bill, 1994. Shrimati Veena Verma Law, Justice and Company Affairs Introduced on the 12th August, 1994.
7. The Constitution (Amendment) Bill, 1994 (to amend article 371) Shri Govindrao Adik Home Affairs Introduced on the 26th August, 1994.
8. The Constitution (Amendment) Bill, 1995 (to amend article 267) Shri Govindrao Adik Finance Introduced on the 31st March, 1995.
9. The Youth Welfare Board Bill, 1995. Shri Rajubhai A. Parmar Human Resource Development Introduced on the 31st March, 1995.
10. The Payment of Unemployment Allowance Bill, 1995. Shri Rajubhai A. Parmar Labour Introduced on the 31st March, 1995. 
11. The Criminal Law (Amendment) Bill, 1995. Shrimati Veena Verma Home Affairs Introduced on the 4th August, 1995.
12. The Code of Criminal Procedure (Amendment) Bill, 1995. Shrimati Veena Verma Home Affairs Introduced on the 4th August, 1995.
13. The Muslim Women (Protection of Rights on Divorce) (Amendment) Bill, 1995. Shrimati Veena Verma Law, Justice and Company Affairs Introduced on the 4th August, 1995.
14. The Banking Companies (Audit) Bill, 1995. Shri Gurudas Das Gupta Finance Introduced on the 17th August, 1995.
15. The Declaration of Assets and Liabilities by Ministers and Members of Legislatures and Office Bearers of Political Parties Bill, 1995

.

 Shri Gurudas Das Gupta Home Affairs Introduced on the 17th August, 1995.
16. The Private Schools (Regulations) Bill, 1995. Shri Gurudas Das Gupta Human Resource Development Introduced on the 17th August, 1995.
17. The Abolition of Child Labour in Hazardous Employment Bill, 1995. Shri Rajubhai A. Parmar Labour Introduced on the 1st December, 1995.
18. The Banking Companies (Taking over of Management) Bill, 1995. Shri Gurudas Das Gupta

 

 Finance Introduced on the 1st December, 1995.
19. The Constitution (Amendment) Bill, 1995 (insertion of new article 16-A) Shri Gurudas Das Gupta Labour Introduced on the 1st December, 1995.
20. The Constitution (Amendment) Bill, 1995 (to amend article 292) Shri Gurudas Das Gupta Finance Introduced on the 1st December, 1995.
21. The Child Beggars (Prohibition and Rehabilitation) Bill, 1995. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 12th July, 1996.
22. The Soiled and Damaged Currency Notes (Compulsory Exchange by Banks) Bill, 1995. Miss Saroj Khaparde Finance Introduced on the 12th July, 1996.
23. The Housewives (Compulsory Weekly Holiday from Domestic Chores) Bill, 1996. Miss Saroj Khaparde Human Resource Development Introduced on the 12th July, 1996.
24. The Constitution (Scheduled Tribes) Order (Amendment) Bill , 1995. Shri E. Balanandan  Social Justice and Empowerment Introduced on the 12th July, 1996.
25. The Foreigners (Amendment) Bill, 1996. Shri R. Margabandu Home Affairs Introduced on the 12th July, 1996.
26. The Constitution (Amendment) Bill, 1996 (to amend article 155) Shri R. Margabandu Home Affairs Introduced on the 12th July, 1996.
27. The Constitution (Amendment) Bill, 1996 (omission of article 356) Shri R. Margabandu Home Affairs Introduced on the 12th July, 1996.
28. The Code of Criminal Procedure (Amendment) Bill, 1996. Shrimati Veena Verma Home Affairs Introduced on the 12th July, 1996.
29. The Constitution (Amendment) Bill, 1996 ( to amend article 330 and 332) Shrimati Veena Verma Human Resource Development Introduced on the 12th July, 1996.
30. The Constitution (Scheduled Castes) Order (Amendment) Bill, 1996. Shri Rajubhai A. Parmar Social Justice and Empowerment Introduced on the 26th July, 1996.
31. The Indian Fisheries (Amendment) Bill, 1996. Shri Rajubhai A. Parmar Agriculture Introduced on the 26th July, 1996. 
32. The Women (Equal Participation in the Governance of the Nation) Bill, 1996. Miss Saroj Khaparde Human Resource Development Introduced on the 26th July, 1996.
33. The Equal Status of Mother in Parental Recognition Bill, 1996. Miss Saroj Khaparde Human Resource Development Introduced on the 26th July, 1996.
34. The Housemaids (Conditions of Service, Humanitarian Approach and other Welfare Measures) Bill, 1996. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 26th July, 1996.
35. The Drought Prone Areas (Special Provisions) Bill, 1996. Shri Suresh Pachouri Planning and Programme Implementation Introduced on the 26th July, 1996.
36. The Prohibition Bill, 1996. Shri Suresh Pachouri Social Justice and Empowerment Introduced on the 26th July, 1996.
37. The Prevention of Stripping and Outraging Modesty of Women and Girls at Public Places Bill, 1996

.

 Shri Suresh Pachouri Home Affairs Introduced on the 26th July, 1996.
38. The Senior Citizens (Proper Care, Protection and Welfare) Bill, 1996. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 30th August,1996. 
39. The Girl Child (Equal Care, Compulsory Education and Other Welfare Measure) Bill, 1996. Miss Saroj Khaparde Human Resource Development Introduced on the 30th August, 1996.
40. The Women Afflicted with Acquired Immuno Deficiency Syndrome (Human Approach and Medical Care) Bill, 1996. Miss Saroj Khaparde Health and Family Planning Introduced on the 30th August, 1996.
41. The Lotteries (Banning) Bill, 1996. Shri Suresh Pachouri Home Affairs Introduced on the 30th August, 1996.
42. The Child Slavery (Abolition and Rehabilitation ) Bill, 1996.

 

 Shri Suresh Pachouri Labour Introduced on the 30th August, 1996.
43. The National Drinking Water Scheme Bill, 1996. Shri Suresh Pachouri Rural Development Introduced on the 30th August, 1996.
44. The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 1996. Shri R. Margabandu Social Justice and Empowerment Introduced on the 30th August, 1996.
45. The Reservation Bill, 1996. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 13th September, 1996.
46. The Children Born of Prostitutes, Women Jail Inmates and Mentally Ill or Retarded Women (Upbringing and Welfare) Bill, 1996. Miss Saroj Khaparde Human Resource Development Introduced on the 13th September, 1996
47. The Rural Electrification Bill, 1996. Shri Suresh Pachouri Power Introduced on the 6th December, 1996
48. The High Court of Madhya Pradesh (Establishment of a Permanent Bench at Bhopal) Bill, 1996. Shri Suresh Pachouri Law, Justice and Company Affairs Introduced on the 6th December, 1996
49. The Abolition of Begging Bill, 1996. Shri Suresh Pachouri Social Justice and Empowerment Introduced on the 6th December, 1996
50. The Disclosure of Assets by Ministers, Members of Parliament and Public Servants Bill, 1996. Shri V.N. Gadgil Home Affairs Introduced on the 6th December, 1996
51. The Voting Right for Indian Citizens Living Abroad Bill, 1996. Shri V.N. Gadgil Law, Justice and Company Affairs Introduced on the 6th December, 1996
52. The Prohibition of Religious, Communal and Sectoral Political Parties and Senas Bill, 1995. Shri Gurudas Das Gupta Home Affairs Introduced on the 6th December, 1996
53. The Eradication of Unemployment Bill, 1996.  Shri Suresh Pachouri Labour Introduced on the 20th December, 1996
54. The Child Welfare Bill, 1996. Shri Suresh Pachouri Social Justice and Empowerment Introduced on the 20th December, 1996
55. The Hindu Marriage (Amendment) Bill, 1996. Dr. Y. Lakshmi Prasad Law, Justice and Company Affairs Introduced on the 20th December, 1996
56.

 

 The Bikaneri Bhujia, Papad and other Traditional Food Products (Protection from Multinationals and Heavy Industrial Companies) Bill, 1996. Shri Ramdas Agarwal Small Scale Industries and Agro and Rural Industries Introduced on the 20th December, 1996
57. The Constitution (Amendment) Bill, 1996 (to amend the Eighth Schedule). Shri Ramdas Agarwal Home Affairs Introduced on the 20th December, 1996
58. The Compulsory Crop Insurance Scheme for the Desert and Drought Prone Areas Bill, 1996. Shri Ramdas Agarwal Agriculture Introduced on the 20th December, 1996
59. The Bharat Itihas Samshodhak Mandal Bill, 1996. Shri V.N. Gadgil Human Resource Development Introduced on the 20th December, 1996
60. The Child Prostitution (Prevention, Rehabilitation and Welfare) Bill, 1996. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 20th December, 1996
61. The Indigent, Neglected and Homeless Widows (Rehabilitation and Welfare) Bill, 1996. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 20th December, 1996
62. The Blind and Handicapped Women and Girls (Education, Employment and other Welfare Measures) Bill, 1996. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 20th December, 1996
63. The Payment of Bonus (Amendment) Bill, 1996. Shri E. Balanandan Labour Introduced on the 21st February, 1997
64. The Land Acquisition (Amendment) Bill, 1997. Shri R. Margabandu Rural Development Introduced on the 21st February, 1997
65. The Prohibition of Lavish and Extravagant Expenditure on Marriages and Birthday Celebrations Bill, 1996. Miss Saroj Khaparde Human Resource Development Introduced on the 21st March, 1997 
66. The Women Agricultural Workers (Equal Wages and Basic Facilities) Bill, 1996. Miss Saroj Khaparde Agriculture Introduced on the 21st March, 1997
67. The Glorification of Alcoholic Liqour Consumption in Motion Pictures, Television Serials, Telefilms and Dramas (Prohibition) Bill, 1996. Miss Saroj Khaparde Information and Broadcasting Introduced on the 21st March, 1997
68. The Cinematograph (Amendment) Bill, 1996. Shri Suresh Pachouri Information and Broadcasting Introduced on the 21st March, 1997
69. The Compulsory Primary Education Bill, 1997. Shri Suresh Pachouri Human Resource Development

 

 Introduced on the 21st March, 1997
70. The Slums and Jhuggi Jhopri Areas (Basic Amenities and Clearance) Bill, 1997. Shri Suresh Pachouri Urban Development Introduced on the 21st March, 1997
71. The Administrative Tribunals (Amendment) Bill, 1997. Dr. Y. Lakshmi Prasad Personnel, Public Grievances and Pensions Introduced on the 21st March, 1997
72. The Indian Penal Code (Amendment) Bill, 1997. Shrimati Veena Verma Home Affairs Introduced on the 21st March, 1997
73. The Compulsory Maintenance of National Highways and Roads Bill, 1997. Shri Suresh Pachouri Surface Trnasport Introduced on the 16th May, 1997
74. The Prohibition of Using Images of Gods and Goddesses as Trade Marks Bill, 1997. Shri Suresh Pachouri Commerce and Industry Introduced on the 16th May, 1997
75. The Compulsory Linking of Villages with Postal and Telegraphic Services Bill, 1997. Shri Suresh Pachouri Communications Introduced on the 16th May, 1997
76. The Code of Criminal Procedure (Amendment) Bill, 1997. Dr. Y. Lakshmi Prasad Home Affairs Introduced on the 16th May, 1997
77. The Compulsory Maintenance and Care of Spouse, Children and Old Parents Bill, 1997. Miss Saroj Khaparde Social Justice and Empowerment Introduced on the 16th May, 1997
78. The Old Age Allowance Bill, 1997. Miss Saroj Khaparde Rural Development Introduced on the 16th May, 1997
79. The Prevention of False Claim of Marriage, Succession and Parenthood Bill, 1997. Miss Saroj Khaparde Law, Justice and Company Affairs Introduced on the 16th May, 1997
80. The Code of Criminal Procedure (Amendment) Bill, 1997. Shri H. Hanumanthappa Home Affairs Introduced on the 25th July, 1997
81. The State of Uttarakhand Bill, 1997. Shri Suresh Pachouri Home Affairs Introduced on the 25th July, 1997
82. The Prevention of Environment Pollution by Distilleries Bill, 1997. Shri Suresh Pachouri Environment and Forests Introduced on the 25th July, 1997
83. The Banking Companies (Audit of Accounts by the Comptroller and Auditor-General of India) Bill, 1997. Shri Suresh Pachouri Finance Introduced on the 25th July, 1997
84. The Electricity (Priority Supply to Rural Areas and Agriculture Sector) Bill, 1997. Miss Saroj Khaparde Power Introduced on the 25th July, 1997
85. The Poverty Striken and Backward Regions (Development) Bill, 1997. Miss Saroj Khaparde Planning and Programme Implementation Introduced on the 25th July, 1997
86. The Press and Registration of Books (Amendment) Bill, 1997. Shri V.N. Gadgil Information and Broadcasting Introduced on the 25th July, 1997
87. The Compulsory Teaching of Sanskrit Language in Schools Bill, 1997. Shri V.N. Gadgil Human Resource Development Introduced on the 25th July, 1997
88. The High Court of Andhra Pradesh (Establishment of Permanent Bench at Visakhapatnam) Bill, 1997. Dr. Y. Lakshmi Prasad Law, Justice and Company Affairs Introduced on the 25th July, 1997
89. The Prevention of Rape on Women and Girls by Relatives and Close Acquaintances Bill, 1997. Miss Saroj Khaparde Human Resource Development Introduced on the 12th June, 1998
90. The Fruit Growers of Vidarbha Region and other Areas (Incentives, Packaging and Marketing Facilities) Bill, 1998. Miss Saroj Khaparde Agriculture Introduced on the 12th June, 1998
91. The High Court of Haryana Bill, 1997. Shri Ramji Lal Law, Justice and Company Affairs Introduced on the 12th June, 1998
92. The Farmers (Removal of Indebtedness) Bill, 1997. Shri Suresh Pachouri Finance Introduced on the 12th June, 1998
93. The Rural Labour Welfare Fund Bill, 1997. Shri Suresh Pachouri Labour Introduced on the 12th June, 1998
94. The Prevention of Hunting in National Parks and Sanctuaries Bill, 1997. Shri Suresh Pachouri Environment and Forests Introduced on the 12th June, 1998

 
95. The Employment of Women (Promotion) Bill, 1998. Shrimati Veena Verma Personnel, Public Grievances and Pensions Introduced on the 12th June, 1998
96. The Constitution (Amendment) Bill, 1998 (to amend article 16). Shrimati Veena Verma Personnel, Public Grievances and Pensions Introduced on the 12th June, 1998
97. The Constitution (Amendment) Bill, 1998 (to amend article 74). Dr. Y. Lakshmi Prasad

 

 Home Affairs Introduced on the 12th June, 1998

 
98. The High Court of Madras (Establishment of a Permanent Bench at Madurai) Bill, 1997. Shri R. Margabandu Law, Justice and Company Affairs Introduced on the 10th July, 1998
99. The Supreme Court of India (Establishment of a Permanent Bench at Chennai) Bill, 1997. Shri R. Margabandu Law, Justice and Company Affairs Introduced on the 10th July, 1998
100. The Right to Housing Bill, 1998. Miss Saroj Khaparde Urban Development  Introduced on the 10th July, 1998
101. The Prevention of Sexual Harassment of Women Employees at their Work Places Bill, 1998. Shrimati Kamla Sinha Labour Introduced on the 10th July, 1998
102. The Homebased Workers (Protection) Bill, 1998. Shrimati Kamla Sinha Labour Introduced on the 10th July, 1998
103. The Abolition of Capital Punishment for Women, Children and Infirm Persons Bill, 1998. Shrimati Veena Verma Law, Justice and Company Affairs Introduced on the 10th July, 1998
104. The Representation of the People (Amendment) Bill, 1998. Dr. Mohan Babu Law, Justice and Company Affairs Introduced on the 24th July, 1998
105. The Children Born of Unmarried Mothers (Determination of Paternity through DNA Test) Bill, 1998. Shrimati Veena Verma Health and Family Welfare Introduced on the 4th December, 1998
106. The Indigent Writers and Artists (Protection and Welfare) Bill, 1998. Shrimati Veena Verma Human Resource Development Introduced on the 4th December, 1998
107. The Constitution (Amendment) Bill, 1998 (to amend article 356). Shri R. Margabandu Home Affairs Introduced on the 4th December, 1998
108. The Land Acquisition (Tamil Nadu Amendment) Amending Bill, 1998. Shri R. Margabandu Rural Development Introduced on the 4th December, 1998
109. The Constitution (Amendment) Bill, 1998 (to amend the Eighth Schedule). Dr. L.M. Singhvi Home Affairs Introduced on the 4th December, 1998
110. The Constitution (Amendment) Bill, 1998 (to amend article 124) Shri Solipeta Ramachandra Reddy Law, Justice and Company Affairs Introduced on the 4th December, 1998
111. The Constitution (Amendment) Bill, 1998 (insertion of new article 18A). Miss Saroj Khaparde Consumer Affairs and Public Distribution Introduced on the 4th December, 1998
112. The Constitution (Amendment) Bill, 1998 (to amend articles 75, 164 and the Tenth Schedule). Miss Saroj Khaparde Home Affairs Introduced on the 4th December, 1998
113. The Representation of the People (Amendment) Bill, 1998. Dr. Y. Lakshmi Prasad Law, Justice and Company Affairs Introduced on the 4th December, 1998
114. The Trade and Merchandise Marks (Amendment) Bill, 1998. Shri V.N. Gadgil Commerce and Industry Introduced on the 4th December 1998
115. The Constitution (Amendment) Bill, 1998 (to amend article 80). Shri P. Prabhakar Reddy Home Affairs Introduced on the 4th December, 1998
116. The Constitution (Amendment) Bill, 1998 (Insertion of new articles 74A and 163A). Shri P. Prabhakar Reddy Home Affairs Introduced on the 4th December, 1998
117. The Constitution (Amendment) Bill, 1998 (to amend article 48A). Shri P. Prabhakar Reddy
 
 

 

 Environment and Forests Introduced on the 4th December, 1998
118. The Mango Growers of Andhra Pradesh and Other Areas (Marketing and other Facilities) Bill, 1998.  Dr. Y. Lakshmi Prasad Agriculture

 

 Introduced on the 18th December, 1998
119. The Constitution (Amendment) Bill, 198 (to amend articles 269, 270 etc.). Shri C. Ramachandraiah Finance Introduced on the 18th December, 1998
120. The Crop Insurance Corporation Bill, 1998. Shri C. Ramachandraiah Agriculture Introduced on the 18th December, 1998
121. The Motor Vehicles (Amendment) Bill, 1998. Miss Saroj Khaparde Surface Transport Introduced on the 18th December, 1998
122. The Paan Masala and other Tobacco Products (Prohibition of Production, Sale and Distribution) Bill, 1998. Shri Santosh Bagrodia Health and Family Welfare Introduced on the 18th December, 1998
123. The Central Universities (Amendment) Bill, 1998.  Shrimati Veena Verma Human Resource Development Introduced on the 18th December, 1998
124. The Newspapers (Price and Page) Bill, 1998. Shri V.N. Gadgil Information and Broadcasting Introduced on the 18th December, 1998
125. The Constitution (Amendment) Bill, 1998 (to amend article 348). Shri Suresh Pachouri Home Affairs Introduced on the 18th December, 1998
126. The Prevention of Insults to National Honour (Amendment) Bill, 1998 . Shri Suresh Pachouri Home Affairs Introduced on the 18th December, 1998
127. The Promotion and Protection of Secularism Bill, 1998. Shri Suresh Pachouri Home Affairs Introduced on the 18th December, 1998
128. The Cyclone Prone Coastal Areas (Special Financial Package for Development and Miscellaneous Provisions) Bill, 1998. Shri Solipeta Ramachandra Reddy Planning and Programme Implementation Introduced on the 18th December, 1998
129. The Constitution (Amendment) Bill, 1999 

(insertion of new article 16A) 

 Dr. Y. Radhakrishna Murty  Labour Introduced on the 26th February, 1999.
130. The Constitution (Amendment) Bill, 1999 

(insertion of new article 30A)

 Shri P. Prabhakar Reddy Rural Development Introduced on the 12th March, 1999.
131. The Small and Marginal Farmers (Welfare) Bill, 1999. Shri Solipeta Ramachandra Reddy Agriculture Introduced on the 12th March, 1999.
132. The Supreme Court of India (Establishment of a Permanent Bench at Nagpur) Bill, 1999.  Miss Saroj Khaparde Law, Justice and Company Affairs Introduced on the 12th March, 1999.
133. The Code of Criminal Procedure (Amendment) Bill, 1999. Shrimati Saroj Dubey Home Affairs Introduced on the 12th March, 1999
134. The Indian Penal Code (Amendment) Bill, 1999. Shrimati Saroj Dubey Home Affairs Introduced on the 12th March, 1999
135. The Constitution (Amendment) Bill, 1999

(to amend the seventh schedule)

 Shri C. Ramachandraiah Law, Justice and Company Affairs Introduced on the 3rd December, 1999
136. The Constitution (Amendment) Bill, 1999 (insertion of new article 9A) Shri C. Ramachandraiah Home Affairs Introduced on the 3rd December, 1999
137. The Constitution (Amendment) Bill, 1999 (insertion of new article 151A) Shri C. Ramachandraiah Personnel, Public Grievances and Pensions Introduced on the 3rd December, 1999
138. The Abolition of Begging Bill, 1999 Shri P. Prabhakar Reddy Social Justice and Empowerment Introduced on the 3rd December, 1999
139. The Commissions of Inquiry (Amendment) Bill, 1999 Shri P. Prabhakar Reddy Law, Justice and Company Affairs Introduced on the 3rd December, 1999
140. The Agricultural Workers (Provision for Continuous Employment, Conditions of Service and Welfare Measures) Bill, 1999 Shri Solipeta Ramachandra Reddy Agriculture Introduced on the 3rd December, 1999
141. The Agricultural Produce (Remunerative Support Prices and Miscellaneous Provisions) Bill, 1999 Shri Solipeta Ramachandra Reddy Agriculture Introduced on the 3rd December, 1999
142. The Constitution (Amendment) Bill, 1999 (insertion of new article 21A)  Shri Santosh Bagrodia Home Affairs Introduced on the 3rd December, 1999
143. The Economic Offences (Prevention of Arrest on Mere Suspicion) Bill, 1999 Shri Santosh Bagrodia Finance Introduced on the 3rd December, 1999
144. The Employment of Women (Relaxation of Conditions of Eligibility) Bill, 1999 Shrimati Veena Verma Human Resource Development Introduced on the 3rd December, 1999
145. The Child Labour in Hazardous Employment (Abolition, Rehabilitation and Welfare) Bill, 1999 Shrimati Veena Verma Labour Introduced on the 3rd December, 1999
146. The Exit Poll (Prohibition of Publication and Broadcasting During Elections) Bill, 1999 Shri Gurudas Das Gupta Law, Justice and Company Affairs Introduced on the 3rd December, 1999
147. The Constitution (Amendment) Bill, 1999 (to amend article 85) Shri Gurudas Das Gupta Parliamentary Affairs Introduced on the 3rd December, 1999
148. The Constitution (Scheduled Tribes) Order (Amendment) Bill, 1999 Shri Eduardo Faleiro Social Justice and Empowerment Introduced on the 3rd December, 1999