Statements showing the Bills pending in the Rajya Sabha at the end of its Hundred and Ninety-ninth session (2003).

Statement-I

GOVERNMENT BILLS

Sl.No	Title of the Bill	Ministry	Remarks
1.	The Indian Medical Council (Amendment) Bill, 1987.	Health and Family Welfare	Introduced on the 26^th August, 1987. Report of the Joint Committee presented on the 28^th July, 1989.
2.	The Constitution (Sixty-first Amendment) Bill, 1988.	Human Resource Development	Introduced on the 24^th November, 1988.
3.	The Participation of Workers in Management Bill, 1990.	Labour	Introduced on the 30^th May, 1990. The Report of the Department-related Parliamentary Standing Committee on Labour and Welfare laid on the Table of the Rajya Sabha on the 18^th December, 2001.
4.	The Cinematograph (Amendment) Bill, 1992.	Information and Broadcasting	Introduced on the 18^th August, 1992. The Report of the Department-related Parliamentary Standing Committee on Communications laid on the Table of the Rajya Sabha on the 21^st March, 1995.
5.	The Atomic Energy (Amendment) Bill, 1992.	Atomic Energy	Introduced on the 25^th November, 1992.
6.	The Constitution (Seventy-ninth Amendment) Bill, 1992.	Health and Family Welfare	Introduced on the 22^nd December, 1992. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 22nd March, 1995.
7.	The Code of Criminal Procedure (Amendment) Bill, 1994.	Home Affairs	Introduced on the 9^th May, 1994. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 28^th February, 1996.
8.	The Indian Boilers (Amendment) Bill, 1994.	Commerce and Industry	Introduced on the 13^th May, 1994. The Report of the Department-related Parliamentary Standing Committee on Industry presented on the 29^th March, 1995.
9.	The Yoga Undertaking (Taking Over of Management) Bill, 1994.	Health and Family Welfare	Introduced on the 26^th August, 1994. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 21^st December, 1994.
10.	The Private Security Guards and Agencies (Regulation) Bill, 1994.	Home Affairs	Introduced on the 14^th December, 1994. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 28^th February, 1996. The Motion for consideration of the Bill moved on the 4^th August, 1997. Discussion on the Bill was deferred on the 7^th August, 1997 as agreed to by the House. Further discussion resumed and again deferred on the 2^nd August,2000.
11.	The University Grants Commission (Amendment) Bill, 1995.	Human Resource Development	Introduced on the 2^nd June, 1995. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 16^th August, 1995.
12.	The Private Universities (Establishment and Regulation) Bill, 1995.	Human Resource Development	Introduced on the 25^th August, 1995. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented to the Chairman on the 26^th March, 1996 and thereafter to the House on the 29^th August, 1996.
13.	The Navy (Amendment) Bill, 1997.	Defence	Introduced on the 12^th March, 1997. The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 31^st July, 1997. The Motion for consideration of the Bill moved on the 22^nd July, 1998, Discussion on the Bill was deferred, as agreed to by the House.
14.	The Delhi Rent (Amendment) Bill, 1997.	Urban Development and Poverty Alleviation	Introduced on the 28^th July, 1997. The Report of the Department-related Parliamentary Standing Committee on Urban and Rural Development laid on the Table of the Rajya Sabha on the 21^stDecember, 2000.
15.	The Forward Contracts (Regulation) Amendment Bill, 1998.	Consumer Affairs, Food and Public Distribution	Introduced on the 23^rdDecember, 1998. The Report of the Department-related Parliamentary Standing Committee on Food, Civil Supplies and Public Distribution laid on the Table of the Rajya Sabha on the 14^th May, 2002.
16.	The Constitution (Eighty-seventh Amendment) Bill, 1999.	Rural Development	Introduced on the 17^th December, 1999.
17.	The Lotteries (Prohibition) Bill, 1999.	Home Affairs	Introduced on the 23^rd December, 1999. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 18^th December, 2001.
18.	The Aquaculture Authority Bill, 2000.	Agriculture	Introduced on the 28^th February, 2000. The Report of the Department-related Parliamentary Standing Committee on Agriculture laid on the Table of the Rajya Sabha on the 5^thDecember, 2000.
19.	The Coal Mines (Nationalisation) Amendment Bill, 2000.	Coal	Introduced on the 24^th April, 2000. The Report of the Department-related Parliamentary Standing Committee on Energy laid on the Table of the Rajya Sabha on the 31^st August, 2001.
20.	The Foreign Trade (Development and Regulation) Amendment Bill, 2001.	Commerce and Industry	Introduced on the 24^th April, 2001. The Report of the Department-related Parliamentary Standing Committee on Commerce presented on the 18^th March, 2002.
21.	The Provisions of the Municipalities (Extension to the Scheduled Areas) Bill, 2001.	Urban Development and Poverty Alleviation	Introduced on the 30^th July, 2001. 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 8^th August, 2001, vide paragraph No. 39062.
22.	The Payment of Wages (Amendment) Bill, 2002	Labour	Introduced on the 16^th May, 2002. The Report of the Department-related Parliamentary Standing Committee on Labour and Welfare laid on the Table of the Rajya Sabha on the 21^st November, 2002.
23.	The Constitution (Schedule Tribes) (Union Territories) Order (Amendment) Bill, 2003.	Tribals Affairs	Introduced on the 5^th March, 2003. The Motion for consideration of the Bill moved on the 9^th April, 2003. Discussion on the Bill was deferred, as agreed to by the House.
24.	The Indian Council of World Affairs (Amendment) Bill, 2003.	External Affairs	The Bill, as passed by the Lok Sabha was laid on the Table of the Rajya Sabha on the 5^th May, 2003.
25.	The Companies (Amendment) Bill, 2003.	Finance and Company Affairs	Introduced on the 7^th May, 2003.
26.	The Citizenship (Amendment) Bill, 2003.	Home Affairs	Introduced on the 9^th May, 2003. 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 30^th May, 2003, vide paragraph No. 40690.
27.	The Railway Protection Force (Amendment) Bill, 2003.	Railways	Introduced on the 9^th May, 2003. The Bill was referred to the Department-related Parliamentary Standing Committee on Railways by the Speaker and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 30^th May, 2003, vide paragraph No. 40691.
28.	The Railways (Second Amendment) Bill, 2003.	Railways	Introduced on the 9^th May, 2003. The Bill was referred to the Department-related Parliamentary Standing Committee on Railways by the Speaker and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 30^th May, 2003, vide paragraph No. 40691.
29.	The Criminal Law (Amendment) Bill, 2003.	Home Affairs	Introduced on the 22^nd August, 2003. 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 18^th September, 2003, vide paragraph No. 40919.

Statement-II

Private Members Bills


Sl.No	Title of the Bill	Ministry	Remarks	Sl.No
1.	The National Commission for Safe Food and Water Bill, 2003.	Shri Khan Ghufran Zahidi	Health and Family Welfare	The Motion for consideration of the Bill moved on the 25^th July, 2003. The discussion was not concluded.
2.	The Constitution (Amendment) Bill, 1998 (to amend article 80).	Shri P. Prabhakar Reddy	Home Affairs	Introduced on the 4^th December, 1998.
3.	The Constitution (Amendment) Bill, 1998 (Insertion of new articles 74A and 163A).	Shri P. Prabhakar Reddy	Home Affairs	Introduced on the 4^th December, 1998.
4.	The Constitution (Amendment) Bill, 1998 (to amend article 48A).	Shri P. Prabhakar Reddy	Environment and Forests	Introduced on the 4^th December, 1998.
5.	The Crop Insurance Corporation Bill, 1998.	Shri C. Ramachandr- aiah	Agriculture	Introduced on the 18^th December, 1998.
6.	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 18^th December, 1998.
7.	The Constitution (Amendment) Bill, 1999 (insertion of new article 30A).	Shri P. Prabhakar Reddy	Rural Development	Introduced on the 12^th March, 1999.
8.	The Code of Criminal Procedure (Amendment) Bill, 1999.	Shrimati Saroj Dubey	Home Affairs	Introduced on the 12^th March, 1999.
9.	The Indian Penal Code (Amendment) Bill, 1999.	Shrimati Saroj Dubey	Home Affairs	Introduced on the 12^th March, 1999.
10.	The Constitution (Amendment) Bill, 1999 (to amend the seventh schedule).	Shri C. Ramachandraiah	Law and Justice	Introduced on the 3^rd December, 1999.
11.	The Constitution (Amendment) Bill, 1999 (insertion of new article 9A).	Shri C. Ramachandraiah	Home Affairs	Introduced on the 3^rd December, 1999. President withheld his recommendation for consideration of the Bill.
12.	The Constitution (Amendment) Bill, 1999 (insertion of new article 151A).	Shri C. Ramachandraiah	Personnel, Public Grievances and Pensions	Introduced on the 3^rd December, 1999.
13.	The Abolition of Begging Bill, 1999	Shri P. Prabhakar Reddy	Social Justice and Empowerment	Introduced on the 3^rd December, 1999
14.	The Commissions of Inquiry (Amendment) Bill, 1999	Shri P. Prabhakar Reddy	Law and Justice	Introduced on the 3^rd December, 1999.
15.	The Economic Offences (Prevention of Arrest on Mere Suspicion) Bill, 1999	Shri Santosh Bagrodia	Finance and Company Affairs	Introduced on the 3^rd December, 1999.
16.	The Constitution (Scheduled Tribes) Order (Amendment) Bill, 1999.	Shri Eduardo Faleiro	Tribal Affairs	Introduced on the 3^rd December, 1999.
17.	The Constitution (Amendment) Bill, 1999 (insertion of new articles 28A, 35A and to amend article 102, etc. and Ninth Schedule).	Shri Eduardo Faleiro	Home Affairs	Introduced on the 28^th April, 2000.
18.	The Representation of the People (Amendment) Bill, 1999.	Shri Eduardo Faleiro	Law and Justice	Introduced on the 28^th April, 2000.
19.	The Constitution (Scheduled Castes) Order (Amendment) Bill, 2000.	Shri Eduardo Faleiro	Social Justice and Empowerment	Introduced on the 28^th April, 2000.
20.	The Girl Child (Compulsory Education and Welfare) Bill, 2000.	Shri S.S. Ahluwalia	Human Resource Development	Introduced on the 12^th May, 2000.
21.	The Religious Conversions (Prohibition of Allurement and Use of Coercive Methods) Bill, 2000.	Shri S.S. Ahluwalia	Home Affairs	Introduced on the 12^th May, 2000.
22.	The Compulsory Vocational Education Bill, 2000.	Shri S.S. Ahluwalia	Human Resource Development	Introduced on the 12th May, 2000.
23.	The Prevention of Communalisation of Education and Educational Institutions Bill, 2000.	Shri Eduardo Faleiro	Human Resource Development	Introduced on the 28^th July, 2000.
24.	The Constitution (Amendment) Bill, 2000 (to amend article 80).	Shri Sanjay Nirupam	Law and Justice	Introduced on the 18^th August, 2000.
25.	The Scheduled Castes and Scheduled Tribes (Reservation in Service) Bill, 2000.	Shri R.S. Gavai	Personnel, Public Grievances and Pensions	Introduced on the 18^th August, 2000.
26.	The Scheduled Castes and Scheduled Tribes (Reservation for Admission in All Courses of Study and Faculties in the Educational Institutions) Bill, 2000.	Shri R.S. Gavai	Human Resource Development	Introduced on the 18^th August, 2000.
27.	The Constitution (Amendment) Bill, 2000 (to amend article 15).	Shri R.S. Gavai	Social Justice and Empowerment	Introduced on the 18^th August, 2000.
28.	The Compulsory Desiltation of Dams and Rivers Bill, 2000	Shri S.S. Ahluwalia	Water Resources	Introduced on the 18^th August, 2000.
29.	The Constitution (Amendment) Bill, 2000 (to amend articles 124 and 214).	Shri S.S. Ahluwalia	Law and Justice	Introduced on the 18^th August, 2000.
30.	The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2000.	Shri R.S. Gavai	Tribal Affairs	Introduced on the 24^th November, 2000.
31.	The Indian Penal Code (Amendment) Bill, 2000.	Shri R.S. Gavai	Home Affairs	Introduced on the 24^th November, 2000.
32.	The Farmers Affected by Natural Calamities (Adequate Compensation and Miscellaneous Provisions) Bill, 2000.	Dr. Dasari Narayana Rao	Agriculture	Introduced on the 24^th November, 2000.
33.	The Fishermen (Protection and Welfare) Bill, 2000.	Dr. Dasari Narayana Rao	Agriculture	Introduced on the 24^th November, 2000.
34.	The Drought Prone, Poor and Backward Areas (Development on Priority) Bill, 2000.	Dr. Dasari Narayana Rao	Planning	Introduced on the 24^th November, 2000.
35.	The Constitution (Amendment) Bill, 1999 (to amend article 171).	Shri P. Prabhakar Reddy	Law and Justice	Introduced on the 22^nd December, 2000.
36.	The Constitution (Amendment) Bill, 2000 (to amend article 324).	Shri P. Prabhakar Reddy	Law and Justice	Introduced on the 22^nd December, 2000.
37.	The Small Family Norms (Incentive) Bill, 2000.	Shri P. Prabhakar Reddy	Health and Family Welfare	Introduced on the 22^nd December, 2000.
38.	The Forest Conservation (Amendment) Bill, 2000.	Shri R.S. Gavai	Environment and Forests	Introduced on the 22^nd December, 2000.
39.	The Constitution (Amendment) Bill, 2000 (insertion of new article 16A).	Shri Rumandla Raamachandrayya	Labour	Introduced on the 22^nd December, 2000.
40.	The Old Persons (Old Age Allowance and Rehabilitation) Bill, 2000.	Shri Rumandla Raamachandrayya	Social Justice and Empowerment	Introduced on the 22^nd December, 2000.