Sl.No

Name of the Bill

Status/purport

Motion proposed to be moved during the Session

1.

The Atomic Energy (Amendment) Bill, 1992

 Pending in Rajya Sabha

Introduced on 25.11.1992

To   facilitate speedy action in cases of contravention of the provisions of the  Act.

for withdrawal

2.

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

Pending in Rajya Sabha

Introduced on 24.4.2001

The report of the Department-related Parliamentary Standing Committee on Commercepresented on 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.

for withdrawal

3.

4.

5.

The Criminal Law (Amendment) Bill, 2003

The Chartered Accountants (Amendment) Bill, 2003

The Cost and Works Accountants (Amendment) Bill, 2003

Pending in Rajya Sabha.

Introduced on 22.8.2003

The report of the Department-related Parliamentary Standing Committee on Home Affairspresented on 4.3.2005.

To amend various provisions of the IPC, Cr.P.C., 1973 and the Indian Evidence Act, 1972 to prevent witness turning hostile, to provide for pretrial negotiations between defendant and prosecution during which the accused agrees to plead guilty in exchange for concessions, to provide for scientific experts to give evidence in cases relating to fake currency notes, etc.

Pending in Rajya Sabha

Introduced on 23.12.2003

The report of the Department-related Parliamentary Standing Committee on Financelaid on the Table of Rajya Sabha on  25.2.2005.

To amend the Act:-

(i) to implement the Naresh Chandra Committee’s recommendations regarding disciplinary procedure and setting up of a Quality Review Board; and

(ii) to bring  uniformity in the Acts of three professional institutes, namely, Institute of Chartered Accountants of India, Institute of Cost and Works Accountants of India and Institute of Company Secretaries of India.

Pending in Rajya Sabha

Introduced on 23.12.2003

The report of the Department-related Parliamentary Standing Committee on Finance laid on the Table of Rajya Sabha on  25.2.2005.

To amend the Act:-

(i) to implement the Naresh Chandra     Committee’s recommendations      regarding disciplinary procedure     and  setting up of a Quality Review   Board; and

 (ii)  to bring uniformity in the Acts of         three professional institutes,          namely Institute of Chartered  Accountants of India, Institute of        Cost and Works Accountants of   India and Institute of  Company  Secretaries of India.

Consideration

and Passing

Consideration

and Passing 

Consideration

and Passing 

6

The Company Secretaries (Amendment) Bill, 2003

Pending in Rajya Sabha

Introduced on 23.12.2003

The report of the Department-related Parliamentary Standing Committee on Financelaid on the Table of Rajya Sabha on  25.2.2005.

To amend the Act:-

(i) to implement the Naresh Chandra

Committee’s recommendations     regarding disciplinary procedure       and    setting up of a Quality  Review Board; and

 (ii)  to bring uniformity in the Acts of     three professional institutes,    namely, Institute of Chartered    Accountants of  India, Institute of   Cost and Works Accountants of   India and Institute of  Company   Secretaries of India.

Consideration

and Passing 

7

The Railways (Amendment) Bill, 2004

Pending in Rajya Sabha

Introduced on 20.12.2004

Report of the Department -related Parliamentary  Standing Committee on Railways  laid on the Table of the Rajya Sabha on 11.5.2005

To establish an authority to be called the Rail Land Development Authority to professionalise the property development activity in the Indian Railways and to provide an enabling frame work of raising resources through commercial development of railway land.

Consideration

and Passing 

8

The Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation in Posts and Services) Bill, 2004

Pending in Rajya Sabha

Introduced on 22.12.2004

The Report of the  Department-related Standing Committee on Personnel, Public Grievances, Law & Justicepresented to Chairman, Rajya Sabha  on 29.6.2005

To provide for reservation of posts in civil services for members of the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes in Establishment and for matters connected therewith or incidental thereto.

Consideration

and Passing 

BILLS PENDING IN LOK SABHA

1.

The Andhra Pradesh Legislative Council Bill, 2004

Pending in Lok Sabha

Introduced on 16.12.2004

The report of the   Standing Committee on Personnel, Public Grievances, Law andJustice laid on the Table of Lok Sabha on  24.3.2005.

 To create  Legislative Council for the State of Andhra Pradesh.

Consideration and Passing

2.

The National Rural Employment Guarantee Bill, 2004

Pending in Lok Sabha

Introduced on 21.12.2004

The report of the  Standing Committee on  Rural Developmentpresented to Speaker, Lok Sabhaon 21.6.2005

To provide for the enhancement of livelihood security of the poor households in rural areas of the country by providing at least one hundred days of guaranteed employment in every financial year to every household whose adult members volunteer to do unskilled manual work and for matters connected therewith or incidental thereto.

Consideration and Passing

BILLS ORIGINATING IN RAJYA SABHA AND PENDING

BEFORE STANDING COMMITTEES

1.

2.

The Manipur University Bill, 2005

The Disaster Management Bill, 2005

Pending in Rajya Sabha.

Introduced on 4.5.2005

The Bill was referred to the Department-related Parliamentary Standing Committee on Human Resource Development on 6.5.2005.

To establish and incorporate a teaching and affiliating University in the State of  Manipur and to provide for matters connected therewith or incidental thereto.

Pending in Rajya Sabha

Introduced on 11.5.2005

The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairson 30.5.2005

To provide for the effective management of disasters and for matters connected therewith or incidental thereto.

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

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

BILLS ORIGINATING IN LOK SABHA AND PENDING BEFORE

STANDING COMMITTEES

1.

2.

3.

The Contempt of Courts (Amendment) Bill, 2004

The Merchant Shipping (Amendment) Bill, 2004 

The High Courts and Supreme Court Judges (Salaries and Conditions of Service) Amendment Bill, 2005

 Pending in Lok Sabha

Introduced on 1.12.2004

The Bill was referred to Standing Committee on Personnel, Public Grievances, Law & Justiceon 14.12.2004

 To amend the Contempt of Courts Act, 1971 providing that justification by ‘Truth’ would be an available defence in proceedings under the Contempt of Courts Act.

Pending in Lok Sabha

Introduced on 23.12.2004

The Bill was referred to the Standing Committee on Transport, Tourism and Cultureon 31.12.2004

To amend the  Merchant Shipping Act, 1958 and the Indian Ports Act, 1908 so as to incorporate therein new maritime security regulations.

 Pending in Lok Sabha

Introduced on 12.5.2005

The Bill was referred to Standing Committee on Personnel, Public Grievances,  Law & Justiceon 30.5.2005

To revise the pension, family pension and House Rent Allowance of the Judges of High Courts and Supreme Court and to provide for addition of period to the service of Part-I Judges of Supreme Court.

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

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

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

NEW BILLS

1.

 The Citizenship (Amendment) Bill, 2005

To replace the Citizenship (Amendment) Ordinance, 2005 (No.2 of 2005) promulgated on 28.6.2005

(i) To extend the facility of dual citizenship to overseas Indians from countries beyond the 16 countries provided in the Original Act (proposed facility  will now be available to all overseas Indians who migrated from India to countries other than Bangladesh and Pakistan after 26^th January, 1950, as long as their home countries allow for dual citizenship).

(ii) To simplify the procedures including provision for issue of  Smart Card.

Introduction, consideration & Passing

2.

 The Constitution (Amendment) Bill, 2005

 To bring uniformity in the State Cooperative Societies Acts covering vital aspects of working of cooperatives with emphasis to :

(i) minimize the Government control over and interference in the working of cooperative societies so as to give them a genuine democratic and autonomous character;

(ii) to ensure timely conduct of elections, general body meetings and audit of cooperative societies; and

(iii) professionalise the management of these institutions.

Introduction

3.

The Khadi and Village Industries  Commission (Amendment) Bill, 2005

 To revamp the Khadi and Village Industries Commission in the light of National Common Minimum Programme.

Introduction

4.

 The Atomic Energy (Amendment) Bill, 2005

 To give statutory strength to the functioning of the Atomic Energy Regulatory Board and the Atomic Energy Regulatory Authority.

Introduction

5.

 The Foreign Trade (Development & Regulation) Amendment Bill, 2005

 To include any goods delivered into or from any 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 penalities.

Introduction

6.

The Cess Laws (Repeal) Bill, 2005

 To abolish Cess on export of agricultural products.

Introduction, consideration and passing

7.

The Indian Telegraph (Amendment) Bill, 2005

To rationalise amount of penalties & provide support to Cellular Services from USO Fund.

Introduction

8.

 The Competition (Amendment) Bill, 2005

 To  amend the Competition Act, 2002 in the light of the Supreme Court judgement.

Introduction

9.

 The Essential Commodities (Amendment) Bill, 2005

 To delete a number of essential commodities to facilitate free trade & commerce.

Introduction

10.

 The Forward Contracts Regulation (Amendment) Bill, 2005

 To make the parent Act more effective and purposeful in tune with the liberalization of markets.

Introduction

11.

 The Warehousing (Development & Regulation) Bill, 2005

To provide legal framework to make warehouse receipts negotiable.

Introduction

12.

 The Warehousing Corporations   (Amendment) Bill, 2005

To amend the Warehousing Corporations Act, 1962, inter-alia :-

(i) to make provision for three functional Directors on the Board of Central Warehousing Corporation; and

(ii) to permit borrowing from any scheduled bank.  

Introduction

13.

The Food Safety & Standards Bill, 2005

(i) To bring about a single statute relating to food so as to do away with existing multiplicity of Food Laws/Regulators;

(ii) to lay down standards based on   science, transparency and consultation; and

(iii) to establish Food Safety & Standards Authority of India and to pool Infrastructure, manpower, testing facilities.

Introduction

14.

The Banking Companies (Acquisition and Transfer of Undertakings) and Financial Institutions Laws (Amendment) Bill, 2005

To increase the post of whole time Directors from 2 to 4 and making Government share transferable.

Introduction

15.

The Central Sales Tax (Amendment) Bill, 2005

To amend the Central Sales Tax Act, 1956.

Introduction

16.

The Bihar Tax (Amendment and Validation) Bill, 2005 

To carry out amendment in Bihar Tax Act, 1993 on Entry of goods into local area for consumption, use or sale.

Introduction

17.

The Paramedical and Physiotherapy Council Bill, 2005

 To regulate the standard of education and training as well as the registration of Practitioners in the field of Physiotherapy and other Para Medical Services.

Introduction

18.

The Central Pharmacy Council of Indian Medicine and Homoeopathy Bill, 2005

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

Introduction

19.

The Punjab General Sales Tax  (Repeal) Bill, 2005

To extend Punjab Value Added Tax Act, 2005 to the Union Territory of Chandigarh.

Introduction

20.

The Protection of Women from Domestic Violence Bill, 2005

To protect the rights of women who are victims of violence of any kind occurring within the family and to provide for matters connected therewith or incidental thereto.

Introduction

21.

The Commission of Sati Prevention (Amendment) Bill, 2005

 To amend the Commission of Sati Prevention (Amendment) Act, 1987.

Introduction

22.

The Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by Certain Establishments) Bill, 2005

 To simplify the forms of registers and returns prescribed under various labour laws.

Introduction

23.

 The Factories (Amendment) Bill, 2005

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

Introduction

24.

The Lokpal Bill, 2005

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

25.

 The Administrative Tribunals (Amendment) Bill, 2005

 To provide for abolition of the Administrative Tribunals, if and when, considered appropriate.

Introduction

26.

 The Administrative Tribunals (Second Amendment) Bill, 2005

 To  delete section 17 of the Act amounting to withdrawal of the power to punish for contempt of self from Tribunals. 

Introduction

27.

 The Electricity (Amendment) Bill, 2005

 To amend the Electricity Act, 2003.

Introduction

28.

The Sree Chitra Tirunal Institute for Medical Sciences & Technology  (Amendment)   Bill, 2005

To provide for an automatic cessation of membership consequent upon their becoming Minister etc.

Introduction, consideration and passing

29.

The Scheduled Tribes (Recognition of Forest Rights) Bill, 2005

 To redress the historical injustice by recognizing and vesting the forest rights and occupation in forest land to forest dwelling Scheduled Tribes who have been residing there for generations and whose rights could not be recorded.

Introduction,

consideration and passing