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^st December, 2000.

15.

The Constitution (Eighty-seventh Amendment) Bill, 1999.

Rural Development

Introduced on the 17^th December, 1999.

16.

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.

17.

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^th December, 2000.

18.

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.

19.

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.

20.

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 Report of the Department-related Parliamentary Standing Committee on Urban and Rural Development laid on the Table of the Rajya Sabha on the 9^th December, 2003.

21.

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.

22.

The Constitution (Scheduled Tribes) (Union Territories) Order (Amendment) Bill, 2003.

Tribal 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.

23.

The Companies (Amendment) Bill, 2003.

Finance

Introduced on the 7^th  May, 2003.

24.

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.

25.

The Cantonments Bill, 2003.

Defence

Introduced on the 22^nd December, 2003.

The Bill was referred to the Department-related Parliamentary Standing Committee on Defence by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 4^th  February, 2004, vide paragraph No. 41201.

26.

The Delegated Legislation Provisions (Amendment) Bill, 2003.

Law and Justice

Introduced on the 22^nd December, 2003.

27.

The Arbitration and Conciliation Bill, 2003.

Law and Justice

Introduced on the 22^nd December, 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 9^th  January, 2004, vide paragraph No. 41158.

28.

The Chartered Accountants (Amendment) Bill, 2003.

Finance

Introduced on the 23^rd  December, 2003.

The Bill was referred to the Department-related Parliamentary Standing Committee on Finance by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 28^th  January, 2004, vide paragraph No. 41176.

29.

The Cost and Works Accountants (Amendment) Bill, 2003.

Finance

Introduced on the 23^rd  December, 2003.

The Bill was referred to the Department-related Parliamentary Standing Committee on Finance by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 28^th  January, 2004, vide paragraph No. 41176.

30.

The Company Secretaries (Amendment) Bill, l2003.

Finance

Introduced on the 23^rd  December, 2003.

The Bill was referred to the Department-related Parliamentary Standing Committee on Finance by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 28^th  January, 2004, vide paragraph No. 41176.

Sl.

No.

Title of the Bill

Member-in-charge

Ministry concerned

Remarks

1.

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.

2.

The Code of Criminal Procedure (Amendment) Bill, 1999.

Shrimati Saroj Dubey

Home Affairs

Introduced on the 12^th March, 1999.

3.

The Indian Penal Code (Amendment) Bill, 1999.

Shrimati Saroj Dubey

Home Affairs

Introduced on the 12^th March, 1999.

4.

The Economic Offences (Prevention of Arrest on Mere Suspicion) Bill, 1999.

Shri Santosh Bagrodia

Finance

Introduced on the 3^rd December, 1999.

5.

The Constitution (Scheduled Tribes) Order (Amendment) Bill, 1999.

Shri Eduardo Faleiro

Tribal Affairs

Introduced on the 3^rd December, 1999.

6.

The Constitution (Amendment) Bill, 1999 (insertion of new articles 28-A, 35-A and amendment of article 102, etc. and Ninth Schedule).

Shri Eduardo Faleiro

Home Affairs

Introduced on the 28^th April, 2000.

7.

The Representation of the People (Amendment) Bill, 1999.

Shri Eduardo Faleiro

Law and Justice

Introduced on the 28^th April, 2000.

8.

The Constitution (Scheduled Castes) Order (Amendment) Bill, 2000.

Shri Eduardo Faleiro

Social Justice and Empowerment

Introduced on the 28^th April, 2000.

9.

The Girl Child (Compulsory Education and Welfare) Bill, 2000.

Shri S.S. Ahluwalia

Human Resource Development

Introduced on the 12th May, 2000.

10.

The Religious Conversions (Prohibition of Allurement and Use of Coercive Methods) Bill, 2000.

Shri S.S. Ahluwalia

Home Affairs

Introduced on the 12th May, 2000.

11.

The Compulsory Vocational Education Bill, 2000.

Shri S.S. Ahluwalia

Human Resource Development

Introduced on the 12th May, 2000.

12.

The Prevention of Communalisation of Education and Educational Institutions Bill, 2000 .

Shri Eduardo Faleiro

Human Resource Development

Introduced on the 28^th July, 2000.

13.

The Constitution (Amendment) Bill, 2000 (to amend article 80).

Shri Sanjay Nirupam

Law and Justice

Introduced on the 18^th August, 2000.

14.

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.

15.

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.

16.

The Constitution (Amendment) Bill, 2000 (to amend article 15).

Shri R.S. Gavai

Social Justice and Empowerment

Introduced on the 18^th August, 2000.

17.

The Compulsory Desiltation of Dams and Rivers Bill, 2000

Shri S.S. Ahluwalia

Water Resources

Introduced on the 18^th August, 2000.

18.

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.

19.

The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2000.

Shri R.S. Gavai

Tribal Affairs

Introduced on the 24^th November, 2000.

20.

The Indian Penal Code (Amendment) Bill, 2000.

Shri R.S. Gavai

Home Affairs

Introduced on the 24^th November, 2000.

21.

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.

22.

The Fishermen (Protection and Welfare) Bill, 2000.

Dr. Dasari Narayana Rao

Agriculture

Introduced on the 24^th November, 2000.

23.

The Drought Prone, Poor and Backward Areas (Development on Priority) Bill, 2000.

Dr. Dasari Narayana Rao

Planning

Introduced on the 24^th November, 2000.

24.

The Forest Conservation (Amendment) Bill, 2000.

Shri R.S. Gavai

Environment and Forests

Introduced on the 22^nd  December,  2000.

25.

The Constitution (Amendment) Bill, 2000 (to amend articles 85, 123 and 174, etc.).

Shri S.S. Ahluwalia

Parliamentary Affairs

Introduced on the 22^nd  December,  2000.

26.