Sl.No

Name of the Bill

Status/purport

Motion proposed to be moved during the Session

1.

The Constitution (Seventy-Ninth) Amendment Bill, 1992

Introduced on 22.12.1992.

The Report of the Department- related Parliamentary Standing Committee on Human Resource Development presented to Rajya Sabha on 22.3.1995.

To promote population control and the small family norm and to include in the Fundamental Duties, a duty to promote and adopt the small family norm.

  Consideration

and Passing

2.

The Aquaculture Authority Bill, 2000

Introduced on 28.2.2000

The Report of  the Department -related Parliamentary Standing Committee on Agriculturelaidon the Table of Rajya Sabha on 5.12.2000

To provide for the establishment of an Aquaculture Authority to regulate aquaculture activities in coastal areas.

Consideration

and Passing

3.

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

Introduced on 24.4.2001

The Report of the Department -related Parliamentary Standing Committee on Commercewas presented to Rajya Sabhaon 18.3.2002

To enable imposition of safeguard measures where surge in imports leads to threaten to injure domestic industry and also include definition of developing country.

Consideration

and Passing

4.

The Payment of Wages  (Amendment) Bill, 2002

Introduced on 16.5.2002

The Report of the Department -related Parliamentary Standing Committee on Labour & Welfarelaid  on the Table of the Rajya Sabha on 21.11.2002

To broaden coverage of the Payment of Wages Act, 1936, strengthening of penal provisions, etc.

Consideration

and Passing 

5.

The Delegated Legislation Provisions ( Amendment) Bill, 2003

Introduced on 22.12.2003

To amend certain enactments to implement the recommendation of the Committee on Subordinate Legislation with regard to publication and laying of Rules & Regulation and other Delegated Legislations.

Consideration

and Passing 

BILLS ORIGINATING IN RAJYA SABHA AND PENDING

 BEFORE STANDING COMMITTEES

1

The Criminal Law (Amendment) Bill, 2003

Introduced on 22.8.2003

The Bill has been referred to the Department-related Parliamentary Standing Committee on Home Affairson 18.9.2003

The Bill seeks to amend various provisions of the IPC, Cr. P.C., 1973 and the Indian Evidence Act, 1972.

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

2

The Cantonment Bill, 2003

Introduced on 22.12.2003

The Bill has been referred to the Department related Standing Committee on Defenceon 4.2.2004

The Bill purports to improve functioning of Cantonments.

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

3

The Arbitration and Conciliation  Bill, 2003

Introduced on 22.12.2003

The Bill was referred to the  Department related Parliamentary Standing Committee on Home Affairs  on 9.1.2004.

To amend the Arbitration and Conciliation Act, 1996.

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

4

The Chartered Accountants (Amendment) Bill, 2003

Introduced on 23.12.2003

The Bill has been referred to the Department Parliamentary related Standing Committee on Financeon 28.1.2004

A Bill to update the existing 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 Rajya Sabha

5

The Cost and Works Accountants (Amendment) Bill, 2003

Introduced on 23.12.2003

The Bill has been referred to the Department related Parliamentary Standing Committee on Financeon 28.1.2004

A Bill to update the existing Act.

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

6

The Company Secretaries (Amendment) Bill, 2003

Introduced on 23.12.2003

The Bill has been referred to the Department related Parliamentary Standing Committee on Financeon 28.1.2004

A Bill to update the existing Act.

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

NEW BILLS

1.

 The Seeds Bill, 2004

 To provide for regulating the quality of seeds for sale, import and export and to facilitate production and supply of quality seeds and for matters connected therewith or incidental thereto.

Introduction, consideration and passing

2.

 The Foreign Trade (Development and Regulation) Amendment Bill, 2004

 To include any goods delivered into or from any Special Economic Zone (SEZ) which also includes inter unit transfer of goods amongst SEZs as ‘export’ and ‘import’ respectively, to bring in a tighter export control and improve the systems of levying and realizing fiscal penalties.

Introduction, consideration and passing

3.

 The Agricultural and Processed Food Products Export Development Authority (Amendment) Bill, 2004

 To provide enabling provision to undertake export, promotion and development of certain additional agricultural products and providing for collection of fees on the export of such products and validate with retrospective effect, the existing Basmati Development Fund and the collection of fee/contribution made thereon.

Introduction, consideration and passing

4.

 The Special Economic Zones Bill, 2004

 To provide for a long terms and stable policy frame-work for Special Economic Zones.

Introduction, consideration and passing

5.

 The Constitution (Amendment) Bill, 2004

 To place the amending section, through which the amendment to the Essential Commodities Act, 1955 was carried out, in the Ninth Schedule to the Constitution.

Introduction, consideration and passing

6.

  The Sugar Cess (Amendment) Bill, 2004

 To increase the rate of Cess on Sugar from Rs.14 per qtl. to Rs.20 per qtl.

Introduction, consideration and passing

7.

The Banking Regulation (Amendment) Bill, 2004

To remove the restriction on voting rights to encourage the foreign banks to set up subsidiaries and to attract  foreign investment.

Introduction, consideration and passing

8.

 The Actuaries Bill, 2004

 To establish a statutory Institute of Actuaries of India to regulate and develop the profession of actuaries.

Introduction, consideration and passing

9.

 The Government Securities Bill, 2004

 Enactment of a new Government Securities Act.

Introduction,

consideration and passing

10.

 The Credit Information Companies (Regulation) Bill, 2004

To facilitate setting up of the Credit Information Companies for collection, sharing and dissemination of credit information to help in improving credit appraisal and subsequently, reducing Non-performing Loans.

Introduction, consideration and passing

11.

 The Securities Laws (Amendment) Bill, 2004

 To implement, inter-alia, the proposal of demutualisation of stock exchanges of the Government and enhancing penal provisions to protect investors’ interests

Introduction, consideration and passing

12.

 The Central Excise Tariff (Amendment) Bill, 2004

To align the Central Excise Tariff with the Customs Tariff and to introduce 8-digit classification code in place of existing 6-digit classification and to enable the Central Government to amend the First & Second Schedules to the Central Excise Tariff by notification.

Introduction, consideration and passing

13.

The Customs and Central Excise Laws (Repeal) Bill, 2004

To repeal 4 old/obsolete Acts as recommended by P.C. Jain Commission.

Introduction, consideration and passing

14.

The Finance (No.2) Bill, 2004

To give effects to the Government proposals regarding taxes.

Introduction, consideration and passing

15.

The Central Pharmacy Council for Indian Medicines and Homoeopathy Bill, 2004

To constitute a statutory Council to regulate the education and practice of Pharmacy in Ayurveda, Unani, Siddha and Homoeopathy.

Introduction, consideration and passing

16.

The State Emblem of India (Prohibition of Improper Use) Bill, 2004

To prevent misuse of the State Emblem of India by unauthorized persons and regulate its use for official purposes.

Introduction, consideration and passing

17.

 The Displaced Persons Claims and Other Laws (Repeal) Bill, 2004

 To repeal the Displaced Persons (Compensation and Rehabilitation) Act, 1954 and other related Acts to put an end to unscrupulous claimants succeeding in getting Government lands allotted in their favour on the basis of fraudulent and bogus claims.  

Introduction, consideration and passing

18.

The Free and Compulsory Education Bill, 2004

The Constitution (86^th Amendment) Act, 2002 made Elementary education a Fundamental Right for children in the age group of 6-14 years.  The proposed Bill is follow-up legislation with detailed mechanism to implement the above Act.

Introduction, consideration and passing

19.

The University of Allahabad Bill, 2004

To ensure accelerated development of the famous University of Allahabad and restore the Central University status to the University.

Introduction, consideration and passing

20.

The National Commission for Children Bill, 2004

To set up a National Commission for Children to safeguard the rights of the Children under existing laws.

Introduction, consideration and passing

21.

 The Emigration  (Amendment) Bill, 2004

 To set up the Central Manpower Export Promotion Council and to constitute the Indian Overseas Workers’ Welfare Fund.

Introduction, consideration and passing

22.

The Factories (Amendment) Bill, 2004

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

Introduction, consideration and passing

23.

 The National Tax Tribunal Bill, 2004

 For setting up of a National Tax Tribunal

Introduction,

consideration and passing

24.

 The Representation of the People (Amendment) Bill, 2004

 To amend sections 10 and 123(7) of the  Representation of the People Act, 1951 so as to bring more categories of persons under the ambit of these provisions.

Introduction, consideration and passing

25.

 The Contempt of Courts (Amendment) Bill, 2004

 To amend the Contempt of Courts Act 1971 to provide truth as defence against contempt’s of Courts.

Introduction, consideration and passing

26.

The Lokpal Bill, 2004

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

Introduction,

consideration and passing

27.

 The Administrative Tribunals (Amendment) Bill, 2004.

 To amend the Act to conform it to the various pronouncements of the Apex Court and to provide a provision for abolition of the Administrative Tribunals, if and when, considered appropriate.

Introduction, consideration and passing

28.

  The Central Road Fund (Amendment) Bill, 2004

 To apportion additional cess of Re.0.50  per litre levied on petrol and diesel under the Finance Bill, 2003 between Rural Roads and National Highways only.

Introduction,

consideration and passing