Sl.No

Name of the Bill

Status/purport

Motion proposed to be moved during the Session

1

The University Grants Commission (Amendment) Bill, 1995

Pending in Rajya Sabha.

Introduced on 2.6.1995

The Report of Standing Committee on Human Resource Developmentpresented to Rajya Sabha on 16.8.1995.

To strengthen the University Grants Commission to enable it to deal effectively with the emerging challenges;

1

to enhance the penalty for contravention of the provisions of Sections 22 and 23 of the University Grants Commission Act and to provide for the establishment/regulation of foreign universities.

For withdrawal

2

The Aquaculture Authority Bill, 2000

Pending in Rajya Sabha

Introduced on 28.2.2000

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.

For withdrawal

3

The Delegated Legislation Provisions (Amendment) Bill, 2003

Pending in Rajya Sabha

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.

For withdrawal

4

 The Payment of Wages  (Amendment) Bill, 2002

 Pending in Rajya Sabha

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, and to strengthen penal provisions, etc.

 Consideration and passing

BILLS PENDING IN LOK SABHA

1

The Central Excise Tariff (Amendment) Bill, 2004

Pending in Lok Sabha

Introduced on 16.8.2004

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.

Consideration and passing as passed by Lok Sabha

2

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

Pending in Lok Sabha

Introduced on 23.8.2004

To repeal five obsolete enactments relating to Customs and Central Excise Laws from the Statute Book.

Consideration and passing as passed by Lok Sabha

BILLS ORIGINATING IN RAJYA SABHA AND PENDING

BEFORE STANDING COMMITTEES

1

The Criminal Law (Amendment) Bill, 2003

Introduced on 22.8.2003

The Bill was referred to the Department related Parliamentary Standing Committee on Home Affairs on 18.9.2003.  The Committee could not present its report before the dissolution of the 13^th Lok Sabha and therefore the Bill was again referred to the Committee on 17.8.2004.

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 was referred to the Department related Parliamentary Standing Committee on Defence on 4.2.2004.  The Committee could not present its report before the dissolution of the 13^th Lok Sabha and therefore the Bill was again referred to the Committee on 23.8.2004.

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.  The Committeecould not present its report before the dissolution of the 13^th Lok Sabha and due to formation of six additional Department- related Standing Committees, subjects were re-allocated and the Bill was referred to Department related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice on 17.8.2004.

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 to the  Rajya Sabha

4

The Chartered Accountants (Amendment) Bill, 2003

Introduced on 23.12.2003

The Bill was referred to the Department related Parliamentary Standing Committee on Finance on 28.1.2004.  The Committee could not present its report before the dissolution of the 13^th Lok Sabha and therefore the Bill was again referred to the Committee  on 23.8.2004.

A Bill  to update  the existing Ac t.

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 was referred to the Department related Parliamentary Standing Committee on Finance on 28.1.2004.  The Committee could not present its report before the dissolution of the 13^th Lok Sabha and therefore the Bill was again referred to the Committee on 23.8.2004.

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 was referred to the Department related Parliamentary Standing Committee on Finance on 28.1.2004.  The Committee could not present its report before the dissolution of the 13^th Lok Sabha and therefore the Bill was again referred to the Committee on 23.8.2004.

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 Prevention of Terrorism (Repeal) Bill, 2004

(To replace ordinance)

 To replace the Prevention of Terrorism (Repeal) Ordinance, 2004 (No.1 of 2004) promulgated on 21.09.2004

To repeal the Prevention of Terrorism Act, 2002. It also inter-alia provides that for a period of one year from the date of promulgation of the Ordinance, courts may continue to take cognizance of any offence under the repealed act, and the review committee constituted under the repeal Act may continue to review cases.

Introduction, consideration and passing

2.

The Unlawful Activities (Prevention) Amendment Bill, 2004

 (To replace ordinance)

To replace the Unlawful Activities (Prevention) Amendment Ordinance, 2004 (No.2 of 2004) promulgated on 21.09.2004

To amend  the Unlawful Activities (Prevention) Act, 1967 to provide for penalties for being member of an unlawful association, define terrorist acts and for punishment therefore, powers of investigating officers, etc.

Introduction, consideration and passing

3.

 The Banking Regulation (Amendment) and Miscellaneous Provisions Bill, 2004

(To replace ordinance)

 To replace the Banking Regulation (Amendment) and Miscellaneous Provisions Ordinance, 2004

 (No. 3 of  2004) promulgated on 24.9.2004.

To  enable Reserve Bank of India to issue licence to Multi State Cooperative Societies to carry on Banking Business and providing issuance cover for deposit in the Urban Cooperative Banks registered under the Multi State Cooperative Societies Act in the interest of the small depositors.

Introduction, consideration and passing

4.

 The Securities Laws (Amendment) Bill, 2004

(To replace ordinance)

 To  replace the Securities Laws (Amendment) Ordinance, 2004. (No. 4 of  2004) promulgated on 12.10.2004.

To provide for corporatising and demutalisation of all recognized stock exchanges, delisting of securities, appeals against orders of the Securities Appellate Tribunal, penalties for failure to furnish information, return etc. and other related matters.

Introduction, consideration and passing

5.

 The Enforcement of Security Interest and Recovery of Debts Laws Bill, 2004.

(To replace ordinance)

To replace the Enforcement of Security Interest and Recovery of Debts Laws Ordinance, 2004. (No. 5 of  2004) promulgated on   11.11.2004.

 To provide for transfer of pending applications to any one of Debts Recovery Tribunals in certain cases, to empower the Reserve Bank of India to call for statements and information from a securitisation or reconstruction company, right of borrowers to receive compensation and costs in certain cases and matters related thererto.

Introduction, consideration and passing

6.

 The National Commission for Minority Educational Institutions Bill, 2004

(To replace ordinance)

 To replace the  National Commission for Minority Educational Institutions Ordinance, 2004 (No. 6 of 2004) promulgated on 11.11.2004

To create a National Commission for Minority Educational Institutions for the purpose of inquiring into and determining any dispute between a minority educational institution and a scheduled university regarding affiliation of the educational institution concerned and matters related thereto.

Introduction, consideration and passing

7.

The Seeds Bill, 2004

To provide for regulating the quality of the seeds for sale, export and import, and to facilitate the production and supply of quality seeds to the farmers.

Introduction, consideration and passing

8.

 The Coastal Aquaculture Authority Bill, 2004

 To provide for the establishment of a Coastal Aquaculture Authority for regulating the activities connected with coastal aquaculture in the coastal areas and for matters connected therewith or incidental thereto.

Introduction, consideration and passing

9.

 The Special Economic Zones Bill, 2004

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

Introduction,

consideration and passing

10.

 The Patents (Amendment) Bill, 2004

To amend the Patents Act, 1970.

Introduction, consideration and passing

11.

 The Standards of Weights and Measures (Amendment) Bill, 2004

To amend certain provisions of the Standards of Weights and Measures  Act, 1976

Introduction, consideration and passing

12.

 The Standards of Weights and Measures (Enforcement) Amendment Bill, 2004

To amend certain provisions of the Standards of Weights and Measures  (Enforcement) Act, 1985

Introduction, consideration and passing

13.

 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

14.

 The Payment of Settlement Systems Bill, 2004

To provide a legal basis to recognize clearing houses, legal sanction to netting of payments with receipts, finality of settlement, recognition of service providers and participants, electronic mode of payments and explicit powers of supervision over Securities Clearing and Settlement (SCSS)

Introduction, consideration and passing

15.

The Government Securities Bill, 2004

Enactment of a new Government Securities Act

Introduction, consideration and passing

16.

The Comptroller and Auditor General (DPC) (Amendment) Bill, 2004

 To revive the norms of audit ability of Government funded bodies.

Introduction, consideration and passing

17.

The Credit Information Companies (Regulation) Bill, 2004

 To provide for regulation of Credit Information Companies and  to facilitate efficient distribution of credit and for matters connected therewith or incidental thereto.

Introduction, consideration and passing

18.

The Pension Fund Regulatory and Development Authority Bill, 2004

To introduce a regulatory prepared frame work for the new pension system.

Introduction, consideration and passing

19.

 The Paramedical and Physiotherapy Councils Bill, 2004

To provide for the establishment of Councils for appropriate planning, coordination, development and improvement of paramedical and physiotherapy education, with a view to regulating and maintaining standards of education and for matters connected therewith or incidental thereto. 

Introduction, consideration and passing

20.

 The Public Health Emergency Bill, 2004

 To provide a comprehensive legislation for proper management of Public Health Emergencies.

Introduction, consideration and passing

21.

 The Central Pharmacy Council of Indian Medicine and Homoeopathy Bill, 2004

To establish a Council to regulate the education and practice of pharmacy in Indian Medicine and Homoeopathy.

Introduction,

consideration and passing

22.

The Homoeopathy Central Council (Amendment) Bill, 2004

To make the Councils functionary, accountable and transparent.

Introduction,

consideration and passing

23.

 The Indian Medicine Central Council (Amendment) Bill, 2004

 To make the Councils functionary, accountable and transparent.

Introduction, consideration and passing

24.

 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

25.

 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

26.

 The University of Allahabad Bill, 2004

 To declare the University of Allahabad to be an institution of National importance and to provide for its incorporation and matters connected therewith or incidental thereto.

Introduction, consideration and passing

27.

 The National Tax Tribunal Bill, 2004

To set up a National Tax Tribunal.

Introduction, consideration and passing

28.

 The Delegated Legislation Provisions (Amendment) Bill, 2004

To make certain more enactments in which laying of rules, regulations and other subordinate legislations are not provided.

Introduction,

consideration and passing

29.

 The Andhra Pradesh Legislative Council Bill, 2004

 To provide for creation of Legislative Council for the State of Andhra Pradesh.

Introduction, consideration and passing

30.

 The Contempt of Courts (Amendment) Bill, 2004

 To amend the Contempt of Courts Act, 1971 permitting a defence of justification by truth

Introduction,

consideration and passing

31.

 The Lokpal Bill, 2004

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

Introduction,

consideration and passing

32

The Special Tribunals (Supplementary Provisions) Repeal Bill, 2004

To implement the recommendations of the Commission on Review of Administrative Laws to repeal the dysfunctional and irrelevant laws in the Special Tribunals (Supplementary Provisions) Act, 1946.

Introduction,

consideration and passing

33

The Administrative Tribunals (Amendment) Bill, 2004.

To amend the Act to conform it with 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

34

The Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation in posts and services) Bill, 2004

To provide reservation in appointments and posts for the SCs, STs and OBCs in all the departments of the Central Government, public sector undertakings, statutory authorities, autonomous bodies, companies or corporations, societies, universities, educational institutions affiliated to the universities or those recognized by the Central Government or receiving aid from the Central Government, etc.

Introduction,

consideration and passing

35

The National Rural Employment Guarantee Bill, 2004

To provide employment guarantee to people residing in rural areas, subject to certain restrictions.

Introduction,

consideration and passing

36

The Admiralty   Bill, 2004

To  enact a new Admiralty Act of India,  to replace the existing laws on the subject.

Introduction,

consideration and passing

37

The Merchant Shipping (Amendment) Bill, 2004 

In order to implement the International Code for the Security of Ships and of Port Facility’ Code, it is proposed to amend certain provisions of the Merchant Shipping Act, 1958 and Indian Ports Act, 1908.

Introduction,

consideration and passing

38

The Small Enterprises Development Bill, 2004

To abolish the inspector raj and to provide a single platform for discussion of problems in relation to small enterprises and for matters connected therewith or incidental thereto.

Introduction,

consideration and passing

39

The Petroleum  and   Natural Gas Regulatory Board Bill, 2004

To set up a Petroleum and Natural Gas Regulatory Board to oversee and to regulate the downstream petroleum sector subsequent to dismantling of the Administered Price Mechanisms w.e.f 1.4.2002.

Introduction,

consideration and passing

40

The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Repeal Bill, 2004

To repeal the Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979

Introduction,

consideration and passing