(a)

Bills Passed By Lok Sabha And Pending In Rajya       Sabha    

Sl.No.

Name of the  Bill

Status/Purport

Motion proposed to be moved during the Session

1

The Chartered Accountants (Amendment) Bill, 2005 

The Bill was passed by Lok Sabha with amendments on 23.12.2005

To carry out comprehensive amendment to the  Chartered Accountants Act, 1949

 Amendments made by Lok Sabha to be agreed to by Rajya Sabha

2

The Cost and Works Accountants (Amendment) Bill, 2005

The Bill was passed by Lok Sabha with amendments on 23.12.2005

  To carry out comprehensive amendment to the Cost and Works Accountants Act, 1959

 Amendments made by Lok Sabha to be agreed to by Rajya Sabha

3.

The Company Secretaries (Amendment) Bill, 2005

The Bill was passed by Lok Sabha with amendments on 23.12.2005

To carry out comprehensive amendment to the Company Secretaries Act, 1980

 Amendments made by Lok Sabha to be agreed to by Rajya Sabha

(b)

Bills introduced in Rajya Sabha and Not Referred to Standing Committees         

1

The Atomic Energy (Amendment) Bill, 1992

Introduced on 25.11.1992

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

for withdrawal

2

The Petroleum & Natural Gas Regulatory Board Bill, 2005

Introduced on 21.12.2005

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

Consideration and passing

3

The Spirituous Preparations (Inter-State Trade and Commerce) Control (Repeal) Bill, 2005

Introduced on 23.12.2005.

To repeal the Spirituous Preparations (Inter State Trade and Commerce) Control Act, as the Act was not made use of during last several years.

Consideration and passing

(c)

Bills introduced in Rajya Sabha, referred to Standing Committees and their reports presented       

1.

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

Introduced on 24.4.2001

The Report of the Department related Parliamentary Standing Committee on Commerce was presented to Rajya Sabhaon 18.3.2002

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

For Withdrawal

2

The Cantonements Bill, 2003

Introduced on 22.12.2003

The Report of the Department-related Parliamentary Standing Committee on Defence presented on 10.5.2005.

To improve the functioning of the Cantonments.  

Consideration and passing

3

The Drugs & Cosmetics (Amendment) Bill, 2005

Introduced on 10.5.2005.

The Report of the Department –related ParliamentaryStanding Committee on Health and Family Welfarepresented on 21.12.2005.

To amend the penal Provisions of Drugs & Cosmetics Act, to make them more stringent.

Consideration and passing

4

The National Commission for Minority Educational Institutions (Amendment) Bill, 2005

Introduced on 23.8.2005.

To replacetheNational Commission for Minority Educational Institutions (Amendment) Ordinance, 2006 (No.1 of 2006) promulgated on

23.1.2006.

The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on 6.12.2005.

To extend the power of Commission to fulfill   its role effectively.

Consideration and passing

(d)

Bills Originating in Rajya Sabha and pending before Standing Committees

The Wildlife (Protection) Amendment Bill, 2005

Introduced on 23.12.2005

The Bill was referred to the Department related Parliamentary Standing Committee on Science and Technology, Environment and Forests  on 30.12.2005

To create Statutory National Tiger Conservation Authority

May be taken up for Consideration and passing in case the Report of the Committee on the Bill is presented/laid in the Houses

The Communal Violence (Prevention, Control & Rehabilitation of Victims) Bill, 2005

Introduced on 5.12.2005

The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs on 7.12.2005.

  To enact a model comprehensive law to contain communal violence in the country and instill a sense of safety and security in the minds of minority communities.

May be taken up for Consideration and passing in case the Report of the Committee on the Bill is presented/laid in the Houses

(e)

Bills introduced in Lok Sabha and not referred to Standing Committees

Nil

(f)

Bills introduced in Lok Sabha, referred to the Standing Committees And their reports Presented

The Contempt of Courts (Amendment) Bill, 2004

Introduced on 1.12.2004

The report of Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law & Justicepresentedon 29.8.2005.

 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.

Consideration and Passing

The Government Securities Bill, 2004

Introduced on 21.12.2004

The report of the Department-related Parliamentary Standing Committee on Finance presentedon 4.8.2005.

For replacing the existing Public Debt Act, 1944 and repeal of Indian Securities Act, 1920

Consideration and Passing

The Taxation Laws (Amendment) Bill, 2005

Introduced on 12.5.2005

The Report of the Department-related Parliamentary Standing Committee on Finance presented on 13.12.2005.

The Bill, inter alia, proposes to carry out certain amendments in the Income Tax Act, 1961, the Customs Act, 1962, the Customs Tariff Act, 1975, the Central Excise Act, 1944 and the Central Sales Tax Act, 1956 with the object of rationalizing and simplifying certain procedures, widening of tax base and plugging loopholes leading to leakage of revenue.

Consideration and Passing

The Banking Regulation (Amendment) Bill, 2005

Introduced on 13.5.2005

The Report of the Department-related Parliamentary Standing Committee on Finance presented on 13.12.2005 

To amend Section 12(2) to remove the restriction on voting rights.

Consideration and Passing

The Reserve Bank of India (Amendment) Bill, 2005

Introduced on 13.5.2005

The Report of the Department-related Parliamentary Standing Committee on Finance presented on 1.12.2005 

To amend the Reserve Bank of India Act to fulfill the assurance given by the Finance Minister while presenting General Budget, 2005-06

Consideration and Passing

The  Cess Laws (Repealing and Amending) Bill, 2005

Introduced on 16.8.2005

The Report of the Department related Parliamentary Standing Committee on Commerce presented on  8.12.2005

To abolish Cess on export of agricultural products.

Consideration and Passing

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

Introduced on 22.8.2005

The Report of the Department-related Parliamentary Standing Committee on Industry presented on 13.12.2005

To make Khadi and Village Industries Commission a more professional and effective body for the implementation of Programmes/ Schemes in the Khadi and Village Industries sector. 

Consideration and Passing

The Juvenile Justice (Care & Protection of Children) Amendment Bill, 2005

Introduced on 29.8.2005.

The Report of the Department-related Parliamentary Standing Committee on Social Justice and Empowerment presented on  12.12.2005.

To amend the Juvenile Justice (Care and Protection of Children) Act, 2000 

Consideration and Passing

(g)

Bill Originating in Lok Sabha and pending before Standing Committee

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

Introduced on 16.8.2005

The Bill was referred to the Department-related Parliamentary Standing Committee on Finance on 30.8.2005.

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

May be taken up for Consideration and passing in case the Report of the Committee on the Bill is presented/laid in the Houses

(h)

                                  New Bills

The Insecticides (Amendment) Bill, 2006

To provide for graded punishment linked with the severity of the offence, exempt retailers from the requirement of licenses for household insecticides.

For introduction

The Constitution (Amendment) Bill, 2006

(i) To 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) to professionalize the management of these institutions.

For introduction

The Atomic Energy (Amendment) Bill, 2006

To carry out comprehensive amendment to the Atomic Energy Act, 1962 to meet regulatory and strategic requirements and international obligations and for easy implementation of the Act. 

For introduction

The Drugs (Control) Repeal Bill, 2006

To repeal the Drugs (Control) Act, 1950 

Introduction, consideration and passing

The Indian Post Office (Amendment) Bill, 2006

To bring amendment in certain sections of the IPO Act, 1898 (6 of 1898) for updating it in tune with the technological and other developments in the postal sector.

For introduction

The Indian Telegraph  (Amendment) Bill, 2006

To amend clause to provide support to Cellular Services from USO Fund. 

For introduction

The Information Technology   (Amendment) Bill, 2006

To incorporate the recent developments nationally and internationally particularly with reference to provisions related to  data protection and privacy in the context of Business Process Outsourcing (BPO) operations, liabilities of network service providers, computer related offences, regulation of cyber cafes, issues relating to child pornography, etc. and to make the Act technology neutral and streamline the operational issues of Controller of Certifying Authority (CCA), Certifying Authorities (CAs) and subscribers.                       

For introduction

The Foreign Trade (Development and Regulation) Amendment Bill, 2006

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 penalties.

For introduction

The Competition (Amendment) Bill, 2006

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

For introduction

The Companies (Amendment) Bill, 2006

To amend the Companies Act, 1956  

For introduction

The Forward Contracts Regulation (Amendment) Bill, 2006

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

For introduction

The State Bank of India (Subsidiary Banks) (Amendment) Bill, 2006

To amend the certain provisions of the State Bank of India (Subsidiary Banks) Act, 1959 in order to authorize the Subsidiary Banks to increase or reduce its authorized capital.

For introduction

The Union Duties of Excise (Electricity) Distribution Repeal Bill, 2006

To repeal an obsolete Act, namely the Union Duties of Excise (Electricity) Distribution Act, 1980 

For introduction

The Finance Bill, 2006

To give effect to the taxation proposals for the financial year 2006-07 

Introduction, consideration and passing

The Central Institute of English and Foreign Languages University Bill, 2006

To establish and incorporate a teaching University for promotion and development of English and other Foreign Languages and their Literature through teaching and research and to provide for matters connected therewith or incidental thereto. 

For introduction

The National Institutes of Technology Bill, 2006

To bring uniformity in the functioning of all 19 National Institutes of Technology.

For introduction

The Immoral Traffic (Prevention) Amendment   Bill, 2006

To make Act more stringent to the traffickers and humane to victims.

For introduction

The Apprentices (Amendment) Bill, 2006

To amend the Apprentices Act, 1961 to provide :-

(i)          Reservation for Other Backward Classes; and

(ii)     Related instruction to be imparted at the cost of employer in Flexibility in respect of ratio prescribed for apprenticeship scheme.

For introduction

The Administrative Tribunals (Amendment) Bill, 2006

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

For introduction

The Administrative Tribunals (Second Amendment) Bill, 2006

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

For

introduction

The National Jute Board Bill, 2006

To promote the development of jute and jute products.

For introduction

The Union Territory of Pondicherry (Alteration of Name) Bill, 2006

To change the name of the Union Territory of ‘Pondicherry’ to ‘Puducherry’.

For introduction

The Constitution (One Hundred and Fifth Amendment) Bill, 2006

To exclude Bihar from the purview of the provisions of clause (1) of article 164 of the Constitution and also to extend the provisions of the said proviso to the newly formed States of Chhattisgarh and Jharkhand. 

For introduction

The Sashastra Seema Bal Bill, 2006

To provide for the constitution and regulation of an Armed Force of the union for ensuring the security of the borders of India and for matters connected therewith. 

For introduction

The Constitution (Scheduled Castes) Order (Amendment) Bill, 2006

To include new and synonymous communities in the list of Scheduled Castes and imposition of area restrictions for certain communities.

For introduction

The Maintenance, Care and Protection of Senior Citizens Bill, 2006

To ensure the maintenance, care and protection of older persons.

For introduction