(a)

Bill returned by President for reconsideration  –  Pending in Rajya Sabha

Sl.No.

Name of the  Bill

Status/Purport

Motion proposed to be moved during the Session

1

The Parliament (Prevention of Disqualification) Amendment Bill, 2006

Introduced in Lok Sabha on 16.5.2006

Lok Sabha and Rajya Sabha passed the Bill on 16.5.2006 and 17.5.2006 respectively.

Bill was returned by the President to the Houses on 30.5.2006 for reconsideration.

For reconside-ration & passing

(b)

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

1.

The Cantonments Bill, 2003

Introduced on 22.12.2003

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

To improve the functioning of the Cantonments.  

Consi-deration and passing

2

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

Introduced on 22.12.2004

The Report of the  Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law & Justice presented on 26.7.2005.

To provide 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.

Consi-deration and passing

3

The  Central Silk Board (Amendment) Bill, 2005

Introduced on 30.8.2005.

The Report of the Department-related Parliamentary Standing Committee on Labour laidon 27.2.2006.

To provide for regulation of the production and sale of silkworm seed.

Consi-deration and passing

4

The Protection of Human Rights (Amendment) Bill, 2005

Introduced on 8.12.2005

The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on 9.3.2006.

To amend the Protection of Human Rights Act, 1993.

Consi-deration and passing

5

The Armed Forces Tribunal Bill, 2005

Introduced on 20.12.2005

The Report of the Department-related Parliamentary Standing Committee on Defence presented on 23.5.2006.

To provide for the adjudication or trial by Armed Forces Tribunal of disputes and complaints with respect to commission, appointments, enrolment and conditions of service in respect of persons subject to the Army Act, 1950, the Navy Act, 1957 and the Air Force Act, 1950 and also to provide for appeals arising out of orders, findings or sentences of courts-martial held under the said Acts and for matters connected therewith or incidental thereto.  

Consi-deration and passing

6.

The Wild Life (Protection) Amendment Bill, 2005

Introduced on 23.12.2005

The Report of the Department- related Parliamentary Standing Committee on Science and Technology, Environment and Forests presented  on 20.3.2006.

To create Statutory National Tiger Conservation Authority

Consi-deration and passing

(c)

Bills Originating in Rajya Sabha and pending before Standing Committees

The Representation of the People (Amendment) Bill, 2006

Introduced on 27.2.2006

The Bill was referred to Department related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice on 28.3.2006.

To confer voting rights to Indian citizens absenting from the place of their ordinary residence owing to employment, education or otherwise outside India.

May be taken up for consi-deration and passing in case the Report of the Committee on the Bill is presen-ted/laid in the Houses

The Administrative Tribunals (Amendment) Bill, 2006

Introduced on 18.3.2006

The Bill was referred to the Department-related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justiceon 28.3.2006.

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

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

(d)

Bills introduced in Lok Sabha and not referred to Standing Committees

1.

The Factories (Amendment) Bill, 2005

Introduced on 16.8.2005

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

Consi-deration and Passing

2.

The Drugs (Control) Repeal Bill, 2006

Introduced on 10.3.2006

To repeal the Drugs (Control) Act, 1950 

Consi-deration and Passing

3.

The Produce Cess Laws (Abolition) Bill, 2006

Introduced on 15.5.2006

To repeal the Agricultural Produce Cess Act, 1940 and the Produce Cess Act, 1966 to abolish cess on the export of agricultural products levied under the respective Acts.

Consi-deration and Passing

(e)

Bill Introduced In Lok Sabha - referred to Joint Committee and its report presented

1.

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

Introduced on  13.12.2005

The Report of the Joint  Committee presented on 23.5.2006

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

Consi-deration and Passing

(f)

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

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

Consi-deration and Passing

The Actuaries Bill, 2005

 Introduced on 19.3.2005

The Report of the Department-related Parliamentary Standing Committee on Finance presented on  29.8.2005 

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

Consi-deration and Passing

The Pension Fund Regulatory and Development Authority Bill, 2005

Introduced on 21.3.2005

The Report of the Department-related Parliamentary Standing Committee on Financepresentedon26.7.2005.

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

Consi-deration 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.

Consi-deration and Passing

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

Introduced on 16.8.2005

The report of the Department-related Parliamentary Standing Committee on Finance presented on 11.5.2006.

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

Consi-deration and Passing

The Food Safety and Standards   Bill, 2005

Introduced on 25.08.2005

The Report of the Standing Committee on Agriculture presented on 21.2.2006.

Motion for consideration of the Bill was moved on 22.5.2006 in Lok Sabha and discussion on the Bill was, however, not concluded on that day.

(i) to bring about a single statute relating to food;

(ii) to establish Food Safety & Standards Authority of India;

(iii) to pool infrastructure, manpower, testing facilities etc.;

(iv) to lay down standards based on science, transparency and consultation.

Further Consi-deration 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 to remove shortcomings observed in the Act. 

Consi-deration and Passing

The Securities Contracts (Regulation) Amendment Bill, 2005

Introduced on 16.12.2005

The Report of the Department-related Parliamentary Standing Committee on Financepresented on 22.5.2006.

To inter-alia, amend the Securities Contracts (Regulation) Act, 1956 to provide for a definition of ‘securities’ so as to further develop the securitised debt market.

Consi-deration and Passing

(g)

Bill Originating in Lok Sabha and pending before Standing Committee

The Indian Telegraph  (Amendment) Bill, 2006

Introduced on 19.5.2006

The Bill was referred to Department Related Parliamentary Standing Committee on Information Technology on 22.5.2006.

To provide support to Cellular Services from USO Fund. 

May be taken up for consi-deration and passing in case the Report of the Commi-ttee on the Bill is presented/laid in the Houses

(h)

                                  New Bills

The Information Technology   (Amendment) Bill, 2006

To corporate 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 to streamline the operational issues of Controller of Certifying Authority (CCA), Certifying Authorities (CAs) and subscribers.

For intro-duction

The Airports Economic Regulatory Authority Bill,    2006

To establish an Airports Economic Regulatory Authority to regulate tariff and other charges for the aeronautical services. 

For intro-duction

The Aircraft (Amendment) Bill, 2006

To ensure the safety oversight functions are performed efficiently by the DGCA and to make rules to ensure civil aviation security.

For intro-duction

The Jalianwala Bagh Memorial (Amendment) Bill, 2006.

To give rightful recognition and importance to the Trust.

For intro-duction

The Payment of Settlement Systems Bill, 2006

To amend certain provisions of State Bank of India Act, 1955 to access the capital market for raising funds and for smooth functioning and better control.

For intro-duction

The Jawaharlal Institute of Post-Graduate Medical Education and Research, Pondicherry Bill, 2006

To declare the Institution known as the Jawaharlal Institute of Post-Graduate Medical Education and Research, Pondicherry, to be an institution of national importance and to provide for its incorporation and matters connected therewith.

For intro-duction

The Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings)   Amendment Bill, 2006

To close and sale of assets of 7 non-operating units of CCI including Charkhi Dadri unit in Haryana as this unit was taken over by Government  through  Act of Parliament.

For intro-duction

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

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

For intro-duction, consideration and passing

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 intro-duction

The Central Educational Institutions (Reservation of seats and Regulation of Admission and Fee)  Bill, 2006

To give effect to article 15(5) of the Constitution.

For intro-duction

The Rajiv Gandhi University Bill, 2006

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

For intro-duction

The Sikkim Univeristy Bill, 2006

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

For intro-duction

The Tripura University Bill, 2006

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

For intro-duction

The Foreign Educational Institutions (Regulation of Entry and Operations, Maintenance of Quality and Prevention of Commercialisation) Bill, 2006

To provide for regulation of entry and operations, maintenance of quality and prevention of commercialization of education by Foreign Educational Institutions imparting higher education in India and the matters connected therewith or incidental thereto.

For intro-duction

The Cable Television Networks (Regulation) Amendment Bill, 2006

To provide for Mandatory Transmission of Sansad Television Network Channels by Cable Operators

For intro-duction

The Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2006

To revise the salary, allowances and pension of Members of Parliament

For intro-duction, consi-deration and passing

The Administrative Tribunals (Second Amendment) Bill, 2006

To raise the retirement age of the Members etc.

For intro-duction

The Right to Information (Amendment) Bill, 2006

To amend certain sections of the Act

For introduction, consi-deration and passing

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

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

For intro-duction

The Constitution (Scheduled Tribes) Orders (Amendment) Bill, 2006

To amend item 22 in respect of “Lohar” as appearing in the Hindi version of the Scheduled Cates/Scheduled Tribes Orders (Amendment) Act 1976 in the State of Bihar to “Lohara”.

For intro-duction

The Commissions for Protection of Child Rights (Amendment) Bill, 2006

To change the name of Chairperson of the Selection Committee.

For intro-duction

The Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Bill, 2006

To protect against sexual harassment and towards that end for the prevention and redressal of sexual harassment of women.

For intro-duction

The Seamen’s Provident Fund (Amendment) Bill, 2006

To enable the Government to distance itself from the responsibility of the Fund in future.

For intro-duction

Declaration of Kakinada-Pondicherry Canal consisting of Kakinada Canal, Eluru Canal, Commamur Canal, Buckingham Canal and Kaluvelly tank along with Bhadrachalam-Rahamundry Stretch of River Godavari and  Wazirabad-Vijayada stretch of River Krishna in the States of Andhra Pradesh and Tamil Nadu and Union Territory of Pondicherry as National Waterway.

To develop Inland Waterway

For intro-duction, consi-deration and passing

Declaration of Talchar-Dhamra stretch of Brahmani-Kharsua-Dhamra River System along with Geonkhali-Charbatia-Stretch of East Coast Canal, Charbatia-Dhamra Stretch of Matai River and Mahanadi Delta River System between Mangalgadi and Paradip as National Waterway

To develop Inland Waterway

For intro-duction, consi-deration and passing