Sl.No

Name of the Bill

Status/purport

Motion proposed to be moved during the Session

1.

The Foreign Trade (Development and Regulation) Amendment Bill, 2001.

 Introduced on 24.4.2001.

The Report of the Standing Committee on Commerce was presented to Rajya Sabha 18.3.2002.

To incorporate the provision regarding Imposition of Quarantine Restrictions on Safeguard grounds.

Consideration and passing

2.

The Central Vigilance Commission Bill, 2003

The Bill as passed by Lok

 Sabha on 26.2.2003 is pending in Rajya Sabha.

To provide for the constitution of  a Central Vigilance Commission to inquire or cause inquiries to be conducted into offences alleged to have been committed under the Prevention of Corruption Act, 1988 by certain categories of Public Servants  of the Central Government, Corporations established by or under any Central Act, Government Companies, Societies and Local authorities  owned or controlled by the Central Government and for the matters connected therewith or incidental thereto.

Consideration and passing as passed by Lok Sabha

3.

The Indian Council of World Affairs (Amendment) Bill, 2003

Bill as passed by Lok Sabha on 2.5.2003 is pending in Rajya Sabha.

To amend  certain provisions of the Indian Council of World Affairs Act, 2001

Consideration and passing as passed by Lok Sabha

4.

The Fiscal Responsibility and Budget Management Bill, 2003

Bill as passed by Lok Sabha on 7.5.2003 is pending in Rajya Sabha.

The Bill seeks to strengthen fiscal management.

Consideration and passing as passed by Lok Sabha

5.

The Airports Authority of India (Amentment) Bill, 2003

Bill as passed by Lok Sabha on 9.5.2003 is pending in Rajya Sabha.

To lease out, the levy of fees, eviction of unauthorized occupants, establishment of Airport Appellate Tribunal etc.

Consideration and passing as passed by Lok Sabha

6.

The Merchant Shipping (Amendment Bill), 2003

 Introduced on 5.5.2003.

To incorporate the provisions of IMO Convention namely MARPOL-accession IV&V

Consideration and passing

7.

The Companies (Amendment) Bill, 2003

 Introduced on 7.5.2003.

To amend Companies Act to implement the Recommendations made by Naresh Chandra Committee and to include the major remaining clauses of the Companies (Amendment) Bill, 1997 which was withdrawn on 7.5.2003.

Consideration and passing

8.

The Marriage Laws (Amendment) Bill, 2003

Introduced on 9.5.2003.

To amend the Special Marriage Act, 1954 and Hindu Marriage Act, 1955 to provide that a petition for relief under the provisions of these Acts may be presented by the aggrieved wife to the district Court within the local limits of whose jurisdiction she may be residing and also to  provide that the parties to a matrimonial suit could prefer appeal within 90 days instead of 30 days.

Consideration and passing

BILLS PENDING IN LOK SABHA

1.

The Lokpal Bill, 2001

 Introduced on  14.8.2002.

The Report of the Standing Committee on Home Affairs laid in Lok Sabha on 26.2.2002.

To provide for the establishment of the institution of Lokpal to inquire into allegations of corruption against public functionaries  and for matters connected therewith.

Consideration and passing

2.

The Sick Industrial Companies (Special Provisions) Repeal Bill, 2001

 Introduced on  30.8.2001.

The Report of the Standing Committee on Finance presented to Lok Sabha on 19.12.2002.

The Bill seeks facilitating/expediting revival/rehabilitation of sick companies  and protection of workers' interests and where necessary, winding up of companies.

Consideration and passing

3.

The Major Port Trusts (Amendment) Bill, 2001

 Introduced on  31.8.2001.

The Report of the Standing Committee on  Transport, Tourism  & Culture was laid on  19.2.2003.

To enable  Government to vest undertaking of Major Ports in Successor companies (formed under the Companies Act), related matters and powers to remove difficulties.

Consideration and passing

4.

The Petroleum Regulatory Board Bill, 2002

 Introduced on  6.5.2002.

The Report of the Standing Committee on Petroleum and Natural Gas was presented on 8.5.2003.

Setting up of a petroleum Regulatory Board to oversee and regulate the downstream petroleum sector subsequent to dismantling of Administered Pricing Mechanism w.e.f. 1.4.2002.

Consideration and passing 

5.

The Repatriation of Prisoners Bills, 2002

 Introduced on  9.5.2002.

The Report of the Standing Committee on Home Affairs was laid in Lok Sabha on 21.11.2002.

To seek repatriation of convicted foreign offenders from India to the countries of their origin and repatriation of Indian convicted offenders from other countries.

Consideration and passing

6.

The Constitution (Ninety fourth Amendment) Bill, 2002

Introduced on  20.12.2002

The Report of the Standing Committee on Labour and Welfare was presented to Lok Sabha on 11.3.2003.

Setting up of  National Commission for Scheduled Tribes by bifurcating the existing National Commission for Scheduled Castes and Scheduled Tribes.

Consideration and passing 

7.

The Election and Other Related Laws (Amendment) Bill, 2003.

 Introduced  on 13.3.2003.

 Reform of electoral laws relating to donation to political parties, election expenses, state funding of elections and time allotted on electronic media to the political parties. etc.

Consideration and passing 

1.

The Provisions of the Municipalities (Extension to the Scheduled  Areas) Bill, 2001.

Introduced on  30.7.2001.

The Bill has been referred to  Standing Committee on Urban and Rural Development on 8.8.2001.

To extend provisions of the Constitution (74^th Amendment) Act, 1992 to scheduled areas.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Rajya Sabha.

2.

The Railway Protection Force (Amendment) Bill, 2003

Introduced on  9.5.2003.

The Bill has been referred to  Standing Committee on Railways on 30.5.2003. 

To  amend the Act to include protection of passenger area and passengers in addition to railway property.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Rajya Sabha.

3.

The Railways (Second Amendment) Bill, 2003

Introduced on  9.5.2003.

The Bill has been referred to  Standing Committee on Railways on 30.5.2003.

To amend the Railway Act, 1989 to empower officer authorised  to inquire into offences under Railway Act.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Rajya Sabha.

4.

The Citizenship (Amendment) Bill, 2003

Introduced on  9.5.2003.

The Bill has been referred to  Standing Committee on Home Affairs on 30.5.2003

The Bill seeks to amend  the Citizenship Act, 1955 providing inter alia, for dual citizenship.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Rajya Sabha.

1.

The Banking Companies

(Acquisition  and Transfer of Undertakings) and  Financial Institutions Laws (Amendment) Bill, 2000.

Introduced on 13.12.2000.

The Bill has  been referred to  Standing Committee on Finance on 18.12.2000.

To enable grant of greater managerial autonomy to Public Sector  Banks  and to bring down the minimum  share holding of the Central  Government  in nationalized banks from 51% to 33%.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

2.

The Financial Companies Regulation  Bill, 2000

Introduced on 13.12.2000.

The Bill has  been referred to  Standing Committee on Finance on 19.12.2000.

To make the regulation of Non-Banking Financial Companies  effective and to protect depositors’ interests.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

3.

The Indian Post Office(Amendment) Bill, 2002

Introduced on 17.5.2002.

The Bill has  been referred to  Standing Committee on Information Technology on  17.5.2002.

To make  the act more stringent and effective.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

4.

The Emigration (Amendment) Bill, 2002

Introduced on 21.11.2002.  The Bill has been referred to Standing Committee on Labour and Welfare on 4.12.2002

To provide for setting up of Central Manpower Export Promotion Council and constitution of the Indian Overseas Workers’ Welfare Fund.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

5.

The Industrial Development Bank (Transfer of Undertaking and Repeal) Bill, 2002

Introduced on 4.12.2002.

The Bill has been referred to Standing Committee on Finance on 9.12.2002.

To transform the Industrial Development Bank of India into an Universal Bank

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

6.

The Actuaries Bill, 2002

Introduced on 20.12.2002.

The Bill has been referred to Standing Committee on Finance on 31.12.2002.

To establish an Institute of Actuaries of India having a statutory character in order to streamline, regulate and develop the profession of actuaries on healthy lines.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

7.

The Banking Regulation (Amendment) Bill, 2003

Introduced on 21.4.2003.

The Bill has been referred to Standing Committee on Finance on 2.5.2003.

To omit sub-section(2) of section 12 of the Banking Regulation Act, 1949.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is presented to the Lok Sabha.

8.

The Jallianwala Bagh National Memorial (Amendment) Bill, 2003

Introduced on 24.4.2003.

The Bill has been referred to Standing Committee on Transport and Tourism & Culture on 9.5.2003.

To inter-alia provide that the Jallianwala Bagh National Memorial Trust may be headed by Prime Minister to give importance and historicity to the place.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

9.

The Constitution (Ninety-seventh Amendment) Bill, 2003

Introduced on 5.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 9.5.2003.

To restrict the size of the Council of Ministers in the Union Government and the State Governments and to do away with the concept of split from anti-defection law (Tenth Schedule to the Constitution) and also to provide that a person disqualified under the anti-defection law shall not be appointed as a Minister nor hold any remunerative political post.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

10.

The Assam Rifles Bill, 2003

Introduced on 8.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

To repeal the Assam Rifles Act, 1941 (Act V of 1941) and replace it with a new act in order to meet the present requirements of the Force in the matter of administration and discipline.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

11.

The Contempt of Courts (Amendment) Bill, 2003

Introduced on 8.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

To Amend the Contempt of Courts Act, 1971 to provide truth as defence against contempt of courts

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

12.

The Salaries and Allowances of the Judicial Officers of the Union Territories Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

To  provide for regulation of the salaries and allowances of the judicial  officers in UTs.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

13.

The Constitution (Ninety-eighth Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

Setting  up of a National Judicial Commission for  appointment of Judges of the Supreme Court and appointment and  transfer of Chief Justice and Judges of the High Courts and to draw up a Code of Ethics for the  Judges.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

14.

The Constitution (Ninety-ninth Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003

The Bill seeks to amend Article 322(6) of the Constitution of India to protect representation  of STs & Non-STs from Bodo Territorial Council Areas Districts in State Assembly of Assam.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

15.

The Sixth Schedule to the Constitution (Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

The Bill  seeks to create autonomous body for Self-Governance of Bodo-territorial Council Areas Districts under the Sixth Schedule  to the Constitution.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

16.

The Illegal Migrants Law (Repealing and Amending) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

The Bill seeks to (i) repeal illegal Migrants (Determination by Tribunals)  Act, 1983 and (ii) amend the Immigrants (Expulsion from Assam) Act, 1950.

May be taken up for consideration and passing in case the  Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

1.

The  Special Economic Zones Bill, 2003

To provide  for a long term & stable policy frame-work for Special Economic Zones.

Introduction, consideration and passing

2.

 The Agricultural and Processed   Food Products Export Development Authority (Amendment)  Bill, 2003

To amend the Agricultural and Processed Food Products Export Development Authority Act, 1995

Introduction, consideration and passing

3.

The Indian Telegraph (Amendment) Bill, 2003

To constitute the  Universal Obligation Fund.

Introduction, consideration and passing

4.

The Securities Contracts  (Regulation) (Amendment) Bill, 2003

 To implement, inter-alia, the proposal of demutualisation of  stock exchange of the Government and enhancing penal provisions to protect investor’s  interests.

Introduction, consideration and passing

5.

The Taxation Laws (Amendment) Bill, 2003

Amendments to be  made in the Finance Act, 2003 and Income Tax Act, 1961.

Introduction, consideration and passing

6.

The Chartered  Accountants, the Cost and Works  Accountants and the Company Secretaries (Amendment) Bill, 2003

A  Bill to update the existing Acts

Introduction, consideration and passing

7.

The Rights to Free and Compulsory Education Bill, 2003

The Parliament has passed the Constitution (86^th Amendment) Act, 2002 to make Elementary Education a Fundamental Right for children in the age group of 6-14 years.  It is proposed to bring in a follow-up legislation with detailed mechanism to implement the above Act.

Introduction, consideration and passing

8.

The National Commission for Children Bill, 2003

To set up a National Commission for children.

Introduction, consideration and passing

9.

The Factories (Amendment) Bill, 2003

To provide flexibility in the matter of employment of women during night.

Introduction, consideration and passing

10.

The Unorganised Sector Workers Bill, 2003

To regulate the  employment and  conditions of service of  unorganized sector workers and provide for their safety, social security, health and welfare.

Introduction, consideration and passing

11.

The Christian Adoption Bill, 2003

To enable adoption by Christians or persons married under Christian Marriage Act.

Introduction, consideration and passing

12.

The Electricity (Amendment) Bill, 2003

To amend certain provision of the Electricity Act, 2003 as per assurance of the  Minister of Power in Rajya Sabha  at the time of consideration  and passing of this  Act.

Introduction, consideration and passing

13.

The Juvnile Justice (Care and Protection of Children Amendment) Bill, 2003

To amend  sections 32,33,56,57 and 59 of the Juvnile Justice (Care and protection of Children) Amendment Act 2000, as per the observation of the Hon’ble High Court.

Introduction, consideration and passing

14.

The National Statistical Commission Bill, 2003

 To set up National Statistical Commission to monitor the nation – wide strategies on core statistics and to function as apex authority on statistical co-ordination.

Introduction, consideration and passing

15.

The Banking Regulation (Second Amendment) Bill, 2003

To provide more operational flexibility  to Reserve Bank of India in banking  super vision and to tighten supervision on Co-operative Banks.

Introduction, consideration and passing

16.

The National Bank of Agriculture and Rural Development (Amendment)  Bill, 2003

To facilitate NABARD to refinance the District Central Cooperative Banks (DCCB)

Introduction, consideration and passing