Statements showing the Bills pending in the Rajya Sabha at the end of its Two Hundred and Seventh session(2006) Statement-I   GOVERNMENT BILLS

Sl.No	Title of the Bill	Ministry/ Department	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 and Employment	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 Atomic Energy (Amendment) Bill, 1992.	Atomic Energy	Introduced on the 25^th November, 1992.
5.	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.
6.	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.
7.	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.
8.	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.
9.	The Delhi Rent (Amendment) Bill, 1997.	Urban Development	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.
10.	The Constitution (Eighty-seventh Amendment) Bill, 1999.	Rural Development	Introduced on the 17^th December, 1999.
11.	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.
12.	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.
13.	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.
14.	The Provisions of the Municipalities (Extension to the Scheduled Areas) Bill, 2001.	Urban Development	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.
15.	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.
16.	The Companies (Amendment) Bill, 2003.	Company Affairs	Introduced on the 7^th May, 2003.
17.	The Cantonments Bill, 2003.	Defence	Introduced on the 22^nd December, 2003. The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 10^th May, 2005.
18.	The Seeds Bill, 2004.	Agriculture	Introduced on the 9^th December, 2004. The Bill was referred to the Department-related Parliamentary Standing Committee on Agriculture by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 17^th December, 2004, vide paragraph No. 41862.
19.	The Prevention of Child Marriage Bill, 2004.	Law and Justice	Introduced on the 20^th December, 2004. The Report of the Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice presented on the 29^th November, 2005.
20.	The Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation in Posts and Services) Bill, 2004.	Law and Justice	Introduced on the 22^nd December, 2004. The Report of the Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice presented on the 26^th July, 2005.
21.	The Standards of Weights and Measures (Enforcement) Amendment Bill, 2005.	Consumer Affairs, Food and Public Distribution	Introduced on the 10^th March, 2005. The Report of the Department-related Parliamentary Standing Committee on Food, Consumer Affairs and Public Distribution laid on the Table of the Rajya Sabha on the 23^rd December, 2005.
22.	The Standards of Weights and Measures (Amendment) Bill, 2005.	Consumer Affairs, Food and Public Distribution	Introduced on the 10^th March, 2005 The Report of the Department-related Parliamentary Standing Committee on Food, Consumer Affairs and Public Distribution laid on the Table of the Rajya Sabha on the 23^rd December, 2005.
23.	The Homoeopathy Central Council (Amendment) Bill, 2005.	Health and Family Welfare	Introduced on the 23^rd March, 2005 The Report of the Department-related Parliamentary Standing Committee on Health and Family Welfare presented on the 29^th July, 2005.
24.	The Indian Medicine Central Council (Amendment) Bill, 2005.	Health and Family Welfare	Introduced on the 23^rd March, 2005 The Report of the Department-related Parliamentary Standing Committee on Health and Family Welfare presented on  the 29^th July, 2005.
25.	The Drugs and Cosmetics (Amendment) Bill, 2005.	Health and Family Welfare	Introduced on the 10^th May, 2005 The Report of the Department-related Parliamentary Standing Committee on Health and Family Welfare presented on the 21^st December, 2005.
26.	The Indian Medicine and Homoeopathy Pharmacy Bill, 2005.	Health and Family Welfare	Introduced on the 12^th August, 2005 The Bill was referred to the Department-related Parliamentary Standing Committee on Health and Family Welfare by the Chairman and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 24^th August, 2005, vide paragraph No. 42463.
27.	The Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by Certain Establishments) Amendment and Miscellan-eous Provisions Bill, 2005.	Labour and Employment	Introduced on the 22^nd August, 2005. The Report of the Department-related Parliamentary Standing Committee on Labour laid on the Table of the Rajya Sabha on the 20^th December, 2005.
28.	The Indian Medical Council (Amendment) Bill, 2005.	Health and Family Welfare	Introduced on the 23^rd August, 2005 The Bill was referred to the Department-related Parliamentary Standing Committee on Health and Family Welfare by the Chairman and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 25^th August, 2005, vide paragraph No. 42466.
29.	The Central Silk Board (Amendment) Bill, 2005.	Labour and Employment	Introduced on the 30^th August, 2005. The Report of the Department-related Parliamentary Standing Committee on Labour laid on the Table of the Rajya Sabha on the 27^th February, 2006.
30.	The Communal Violence (Prevention, Control and Rehabilitation of Victims) Bill, 2005.	Home Affairs	Introduced on the 5^th December, 2005. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and the intimation thereof was published in the Parliamentary Bulletin Part-II dated the 7^th December, 2005, vide paragraph No. 42691.
31.	The Carriage by Road Bill, 2005.	Shipping, Road Transport and Highways	Introduced on the 7^th December, 2005. The Report of the Department-related Parliamentary Standing Committee on Transport Tourism and Culture presented on the 21^st March, 2006.
32.	The Protection of Human Rights (Amendment) Bill, 2005.	Home Affairs	Introduced on the 8^th December, 2005. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 9^th March, 2006.
33.	The Inland Vessels (Amendment) Bill, 2005.	Shipping, Road Transport and Highways	Introduced on the 8^th December, 2005. The Report of the Department-related Parliamentary Standing Committee on Transport Tourism and Culture presented on the 21^st March, 2006.
34.	The Armed Forces Tribunal Bill, 2005.	Defence	Introduced on the 20^th December, 2005. The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 23^rd May, 2006.
35.	The Essential Commodities (Amendment) Bill, 2005.	Consumer Affairs, Food and Public Distribution	Introduced on the 20^th December, 2005. The Report of the Department-related Parliamentary Standing Committee on Food, Consumer Affairs and Public Distribution laid on the Table of the Rajya Sabha on the 17^th May, 2006.
36.	The Prevention and Control of Infectious and Contagious Diseases in Animals Bill, 2005.	Agriculture	Introduced on the 21^st December, 2005. The Bill was referred to the Department-related Parliamentary Standing Committee on Agriculture by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 13^th January, 2006, vide paragraph No. 42749.
37.	The Wild Life (Protection) Amendment Bill, 2005.	Environment and Forests	Introduced on the 23^rd December, 2005. The Report of the Department-related Parliamentary Standing Committee on Science and Technology, Environment and Forests presented on the 20^th March, 2006.
38.	The Representation of the People (Amendment) Bill, 2006.	Law and Justice	Introduced on the 27^th February, 2006. The Bill was referred to the Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice by the Chairman and the intimation thereof was published in the Parliamentary Bulletin Part-II dated the 28^th March, 2006, vide paragraph No. 42997.
39.	The Administrative Tribunals (Amendment) Bill, 2006.	Personnel, Public Grievances and Pensions	Introduced on the 18^th March, 2006. The Bill was referred to the Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice by the Chairman and the intimation thereof was published in the Parliamentary Bulletin Part-II dated the 28^th March, 2006, vide paragraph No. 42996.
40.	The Central Institute of English and Foreign Langua-ges University Bill, 2006.	Human Resource Development	Introduced on the 20^th March, 2005. The Bill was referred to the Department-related Parliamentary Standing Committee on Human Resource Development    by the Chairman and the intimation thereof was published in the Parliamentary Bulletin Part-II dated the 28^th March, 2006, vide paragraph No. 42995.
41.	The Apprentices (Amendment) Bill, 2006.	Labour and Employment	Introduced on the 19^th May, 2006. The Bill was referred to the Department-related Parliamentary Standing Committee on Labour by the Speaker, Lok Sabha and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 31^st May, 2006, vide paragraph No. 43145.
42.	The National Institute of Technology Bill, 2006.	Human Resource Development	Introduced on the 22^nd May, 2006 The Bill was referred to the Department-related Parliamentary Standing Committee on Human Resource Developmentby the Chairman and the intimation thereof was published in the Parliamentary Bulletin Part-II dated the 26^th May, 2006, vide paragraph No. 43141.

Statement-II

Private Members’ Bills

Sl. No.	Title of the Bill	Member-in-charge	Ministry concerned	Remarks
1.	The Constitution (Amendment) Bill, 2004 (to amend articles 341 and 342).	Shri Silvius Condpan	Social Justice and Empowerment	The motion for consideration of the Bill moved on the 12^th May, 2006.  The discussion was not concluded.
2.	The Prevention of Insults to National Honour (Amendment) Bill, 2002.	Shri Karnendu Bhattacharjee	Home Affairs	Introduced on the 22^nd November, 2002.
3.	The Guwahati High Court (Establishment of a Permanent Bench at Silchar) Bill, 2002.	Shri Karnendu Bhattacharjee	Law and Justice	Introduced on the 22^nd November, 2002.
4.	The Constitution (Amendment) Bill, 2002 (insertion of new article 371J).	Shri Karnendu Bhattacharjee	Home Affairs	Introduced on the 22^nd November, 2002.
5.	The Control of Population Bill, 2003.	Shri Karnendu Bhattacharjee	Health and Family Welfare	Introduced on the 9^th May, 2003.
6.	The Constitution (Amendment) Bill, 2003 (Substitution of new article 120).	Shri Karnendu Bhattacharjee	Home Affairs	Introduced on the 9^th May, 2003.
7.	The Constitution (Amendment) Bill, 2003 (to amend article 16).	Shrimati Prema Cariappa	Personnel, Public Grievances and Pension	Introduced on the 5^th December, 2003.
8.	The Prevention of Sexual Assault on Girls and Women Bill, 2003.	Shrimati Prema Cariappa	Home Affairs	Introduced on the 5^th December, 2003.
9.	The Constitution (Amendment) Bill, 2003 (insertion of new article 24A and to amend article 39).	Shri Abu Asim Azmi	Labour and Employment	Introduced on the 19^th December, 2003.
10.	The Farmers (Old Age Allowance, Removal of Indebtness and Miscellaneous Provision) Bill, 2004.	Shrimati Prema Cariappa	Social Justice and Empowerment	Introduced on the 9^th July, 2004.
11.	The Constitution (Amendment) Bill, 2004 (to amend article 124).	Shrimati Prema Cariappa	Law and Justice	Introduced on the 9^th July, 2004.
12.	The Compulsory Maintenance of Aged Parents, Wife and Dependent Children by Citizen Bill, 2004.	Shrimati Prema Cariappa	Social Justice and Empowerment	Introduced on the 9^th July, 2004.
13.	The Housemaids and Domestic Servants (Conditions of Service and Welfare) Bill, 2004.	Shrimati Prema Cariappa	Labour and Employment	Introduced on the 3^rd December, 2004.
14.	The Prohibition of Publication or Telecast of Vulgar, Obscene and Surrogate Advertisements and Re-Mix Songs by Print and Electronic Media Bill, 2004.	Shrimati Prema Cariappa	Information and Broadcasting	Introduced on the 3^rd December, 2004.
15.	The Constitution (Amendment) Bill, 2004 (to amend the Eighth Schedule).	Shrimati Prema Cariappa	Home Affairs	Introduced on the 3^rd December, 2004.
16.	The Prevention of Cruelty to Animals (Amendment) Bill, 2004.	Shri Abu Asim Azmi	Environment and Forests	Introduced on the 3^rd December, 2004.
17.	The Prevention of Distress Sale of Agricultural Produce by Farmers Through Compulsory Market Intervention and Other Means Bill, 2004.	Shri Raj Kumar Dhoot	Agriculture	Introduced on the 3^rd December, 2004.
18.	The Neglected, Exploited and Underprivileged Children (Welfare) Bill, 2004.	Shri Raj Kumar Dhoot	Human Resource Development	Introduced on the 3^rd December, 2004.
19.	The Victims of Terrorism (Compensation and Rehabilitation) Bill, 2004.	Shri Raj Kumar Dhoot	Home Affairs	Introduced on the 3^rd December, 2004.
20.	The Government Employees (Social Security Rights) Bill, 2004	Shri R. Shunmugasundaram	Personnel, Public Grievances and Pension	Introduced on the 3^rd December, 2004.
21.	The Shahtoosh Shawl (Prevention of Sale and Possession) Bill, 2004.	Shri Santosh Bagrodia	Environment and Forests	Introduced on the 3^rd December, 2004.
22.	The Economic Offences (Prevention of Arrest on Mere Suspicion) Bill, 2004.	Shri Santosh Bagrodia	Finance	Introduced on the 3^rd December, 2004.
23.	The Prevention of Domestic Violence Against Women and Girls Bill, 2004.	Shri Santosh Bagrodia	Human Resource Development	Introduced on the 3^rd December, 2004.
24.	The Salaries and Allowances of Officers of Parliament (Amendment) Bill, 2004.	Shri Lalit Suri	Parliamentary Affairs	Introduced on the 3^rd December, 2004.
25.	The Constitution (Amendment) Bill, 2004 (to amend articles 153, 156 etc.).	Shri Lalit Suri	Home Affairs	Introduced on the 3^rd December, 2004.
26.	The Destitute, Poor and Infirm Citizens (Maintenance, Rehabilitation and Other Welfare Measures) Bill, 2004.	Dr. Prabha Thakur	Social Justice and Empowerment	Introduced on the 3^rd December, 2004.
27.	The Girl Child Victim of Prostitution (Rescue, Rehabilitation and Miscellaneous Provisions) Bill, 2004.	Dr. Prabha Thakur	Human Resource Development	Introduced on the 3^rd December, 2004.
28.	The Agriculture in Arid, Desert and Drought Prone Areas (Special Incentives) Bill, 2004.	Dr. Prabha Thakur	Agriculture	Introduced on the 3^rd December, 2004.
29.	The Delimitation (Amendment) Bill, 2004.	Shri T.R. Zeliang	Home Affairs	Introduced on the 17^th December, 2004.
30.	The Compulsory Voting and Prohibition of Pre-Poll Survey and Exit Poll of Elections Bill, 2004	Shri V. Narayanasamy	Law and Justice	Introduced on the 17^th December, 2004.
31.	The State Funding of Elections to Lok Sabha and Legislative Assemblies Bill, 2004	Shri V. Narayanasamy	Law and Justice	Introduced on the 17^th December, 2004.
32.	The Protection of Rights and Welfare Measures for HIV Infected Persons and AIDS Patients Bill, 2004.	Dr. (Shrimati) Najma A. Heptulla	Health and Family Welfare	Introduced on the 24^th March, 2005.
33.	The Environment Protection (Control of Non-Biodegradable Garbage) Bill, 2005.	Dr. (Shrimati) Najma A. Heptulla	Environment and Forests	Introduced on the 24^th March, 2005.
34.	The International Treaties and Agreements (Compulsory Approval by Parliament) Bill, 2005.	Dr. (Shrimati) Najma A. Heptulla	External Affairs	Introduced on the 24^th March, 2005.
35.	The Safe Potable Water (Special Provisions for Desert and Drought Prone Areas) Bill, 2005.	Dr. Prabha Thakur	Rural Development	Introduced on the 24^th March, 2005.
36.	The Constitution (Amendment) Bill, 2005 (to amend article 16A and to amend article 39).	Dr. Prabha Thakur	Labour and Employment	Introduced on the 24^th March, 2005.
37.	The Comprehensive Crop and Livestock Insurance Scheme Bill, 2005.	Dr. Prabha Thakur	Agriculture	Introduced on the 24^th March, 2005.
38.	The Physicians and Surgeons (Indemnity from Civil and Criminal Proceedings for Performing Euthanasia) Bill, 2005.	Shri Sharad Anantrao Joshi	Health and Family Welfare	Introduced on the 24^th March, 2005.
39.	The Constitution (Amendment) Bill, 2005 (omission of article 31B and Ninth Schedule).	Shri Sharad Anantrao Joshi	Law and Justice	Introduced on the 24^th March, 2005.
40.	The Constitution (Amendment) Bill, 2005 (to amend articles 75 and 164).	Dr. P.C. Alexander	Law and Justice	Introduced on the 24^th March, 2005.
41.	The Homebased Women Entrepreneurs and Workers (Security of Regular Work, Reasonable Remuneration and Other Welfare Measures) Bill, 2005.	Shrimati Prema Cariappa	Labour and Employment	Introduced on the 24^th March, 2005.
42.	The Women (Empowerment for Equal Participation) Bill, 2005.	Shrimati Prema Cariappa	Human Resource Development	Introduced on the 24^th March, 2005.
43.	The Women Workers of Agricultural, Plantations and Fisheries Sectors (Equal Wages, Basic Facilities and Other Welfare Measures) Bill, 2005.	Shrimati Prema Cariappa	Labour and Employment	Introduced on the 24^th March, 2005.
44.	The Unemployment Allowance Bill, 2005.	Shri Datta Meghe	Labour and Employment	Introduced on the 24^th March, 2005.
45.	The Cotton Growers (Welfare) Bill, 2005.	Shri Datta Meghe	Agriculture	Introduced on the 24^th March, 2005.
46.	The Patents (Amendment) Bill, 2005.	Shri Ekanath K. Thakur	Commerce and Industry	Introduced on the 24^th March, 2005.
47.	The Indigenous Domestic Industries (Protection from Multinational Companies) Bill, 2005.	Shri Santosh Bagrodia	Company Affairs	Introduced on the 6^th May, 2005.
48.	The Prevention of Ragging in Colleges and Institutions Bill, 2005.	Shri Santosh Bagrodia	Human Resource Development	Introduced on the 6^th May, 2005.
49.	The Children (Rights, Facilities and Welfare) Bill, 2005.	Shri Santosh Bagrodia	Human Resource Development	Introduced on the 6^th May, 2005.
50.	The Constitution (Amendment) Bill, 2005 (insertion of new article 275A).	Shri Karnendu Bhattacharjee	Finance	Introduced on the 6^th May, 2005.
51.	The Destitute and Needy Senior Citizens (Care, Protection and Welfare) Bill, 2005.	Shri Santosh Bagrodia	Social Justice and Empowerment	Introduced on the 29^th July, 2005.
52.	The Needy and Neglected Senior Citizens and Orphans and Runaway Children (Care, Rehabilitation and Welfare) Bill, 2005.	Shri Santosh Bagrodia	Social Justice and Empowerment	Introduced on the 29^th July, 2005.
53.	The Electronic Media (Regulation) Bill, 2005.	Shri C. Perumal	Information and Broadcasting	Introduced on the 29^th July, 2005.
54.	The Farmers and Village Artisans (Old Age Allowance) Bill, 2005.	Shri V. Narayanasamy	Labour and Employment	Introduced on the 29^th July, 2005.
55.	The Compulsory and Priority Electricity Supply to Rural Areas, Agriculture and Cottage Industries Sectors Bill, 2005.	Shri V. Narayanasamy	Power	Introduced on the 29^th July, 2005.
56.	The Other Backward Classes (Proportional Representation Through Reservation in Educational Institutions) Bill, 2005.	Shri V. Narayanasamy	Social Justice and Empowerment	Introduced on the 29^th July, 2005.
57.	The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 2005.	Shri Sharad Anantrao Joshi	Social Justice and Empowerment	Introduced on the 29^th July, 2005.
58.	The Constitution (Amendment) Bill, 2005 (to amend article 25)	Shri Tarlochan Singh	Social Justice and Empowerment	Introduced on the 12^th August, 2005.
59	The Prohibition of Begging and Rehabilitation of Beggars Bill, 2005.	Shrimati Prema Cariappa	Social Justice and Empowerment	Introduced on the 25^th August, 2005.
60.	The Prohibition of Extravagant and Wasteful Expenditure on Marriages Bill, 2005.	Shrimati Prema Cariappa	Law and Justice	Introduced on the 25^th August, 2005.
61.	The Marriages (Compulsory Registration and Miscellaneous Provisions) Bill, 2005.	Shrimati Prema Cariappa	Law and Justice	Introduced on the 25^th August, 2005.
62.	The Destitute and Poor (Rehabilitation and Welfare) Bill, 2005.	Shrimati Maya Singh	Social Justice and Empowerment