Statement showing Bills passed by the Houses of Parliament during the Hundred and Ninety-fourth Session of the Rajya Sabha and Assented to by the President.
|
Sl. No. |
Title of the Bill |
Date on, and House in which introduced |
Date on which passed by the originating chamber |
Date on which passed/ returned by the other House |
Date of President’s Assent |
Act No. |
Date of Publication in the Gazette |
Remarks
|
|
1. |
The Explosive Substances (Amendment) Bill, 2001. |
23.12.1999 Rajya Sabha |
20.11.2001 |
4.12.2001 |
11.12.2001 |
54 of 2001
|
12.12.2001 |
|
|
2. |
The National Commission for Safai Karamcharis (Amendment) Bill, 2001 |
20.11.2001 Lok Sabha |
23.11.2001 |
3.12.2001 |
13.12.2001 |
55 of 2001
|
14.12.2001 |
|
|
3. |
The Cine Workers Welfare Fund (Amendment) Bill, 2001. |
13.12.2000 Lok Sabha |
20.11.2001 |
4.12.2001 |
13.12.2001 |
56 of 2001
|
14.12.2001 |
|
|
4. |
The Companies (Amendment) Bill, 2001. |
22.11.2001 Lok Sabha |
29.11.2001 |
3.12.2001 |
22.12.2001 |
57 of 2001
|
24.12.2001 |
|
|
5. |
The Essential Services (Maintenance) Ordinance Repeal Bill, 2001. |
26.11.2001 Lok Sabha |
29.11.2001 |
10.12.2001 |
4.1.2002 |
1 of 2002 |
4.1.2002 |
|
|
6. |
The Appropriation (Railways) No. 3 Bill, 2001. |
4.12.2001 Lok Sabha |
4.12.2001 |
4.1.2002 |
2 of 2002
|
4.1.2002 |
Money Bill |
|
|
7. |
The Appropriation (Railways) No. 4 Bill, 2001. |
4.12.2001 Lok Sabha |
4.12.2001 |
* |
4.1.2002 |
3 of 2002
|
4.1.2002 |
Money Bill |
|
8. |
The Appropriation (No. 4) Bill, 2001. |
5.12.2001 Lok Sabha |
5.12.2001 |
* |
4.1.2002 |
4 of 2002
|
4.1.2002 |
Money Bill |
|
9. |
The Manipur Appropriation Bill, 2001.
|
10.12.2001 Lok Sabha |
10.12.2001 |
* |
4.1.2002 |
5 of 2002
|
4.1.2002 |
Money Bill |
|
10. |
The Constitution (Ninety-second Amendment) Bill, 2001. |
26.11.2001 Lok Sabha |
28.11.2001 |
5.12.2001 |
4.1.2002 |
--
|
4.1.2002 |
The Bill became the Constitution (Eighty-fifth Amendment) Bill, 2001 after assent |
* The Bills could not be considered by the Rajya Sabha and were deemed to have been passed by the Houses of Parliament under provision of Article 109 (5) of the Constitution