I-LEGISLATIVE BUSINESS
BILLS PENDING IN RAJYA SABHA
(as
on 16th November 2000)
|
Sl.No. |
Name of the
Bill and its purport |
Present
Status |
Motion proposed
to be Moved during the Session |
|
1. |
The Prevention of Money Laundering Bill, 1999. (To prevent money laundering.) |
The Bill was passed by Lok Sabha on 2.12.1999. The report of Select committee of Rajya
Sabha presented on 24.7.2000. |
Consideration and passing. |
|
2. |
The Indian Boilers (Amendment) Bill, 1994. ( To amend the Indian Boilers Act, 1923.) |
(Introduced on 13.5.1994. The
report of the Standing Committee on Industry presented on 29.3.1995) |
Consideration and passing. |
|
3. |
The Salaries, Allowances Leave and Pensions of the Officers & Servants of the Delhi High Court Bill, 1994. ( The Bill seeks to provide for
the regulation of the Pay Scales and Allowances of the Officers and Servants
of the Delhi High court on the
Central Government pattern. ) |
(Introduced on 19.8.1994. The
Motion for consideration of the Bill moved on 22.8.1994. Discussion was not
concluded. The report of the Standing Committee on Home Affairs was presented
on 26.7.2000) |
Further consideration and passing. |
|
4. |
The Salaries, Allowances, Leave and Pensions of the Officers & Servants of the Supreme Court Bill, 1994. ( The Bill seeks to provide for the Regulation of the pay Scales and allowances of the officers and Servants of the Supreme Court of India on the Central Government pattern. ) |
(Introduced on 19.8.1994. The
motion for consideration of the Bill moved on 22.8.1994. Discussion was not
concluded. The Report of the Standing Committee on Home Affairs was presented
on 26.7.2000) |
Further consideration and passing. |
|
5. |
The Private Security Guards and Agencies (Regulation) Bill, 1994. ( To regulate the functioning of private Security Guards and Agencies in the Country. ) |
(Introduced on 14.12.1994. The
Report of the Standing Committee on Home Affairs presented on 28.2.1996. Motion for consideration of the bill moved
on 4.8.1997. Discussion on the bill
was deferred on 7.8.1997 and again on 2.8.2000) |
Further consideration and passing. |
|
6. |
The Coal India (Regulation of Transfers and Validation) Bill, 1995. ( The bill seeks to empower the
Central government to direct transfer of land, or of the rights, title and
interest in relation to a coal mine, or a coke oven plant, vested in the Coal
India Limited (CIL) or in a CIL subsidiary to any CIL subsidiary or any other
CIL subsidiary (to be incorporated under the Companies Act, 1956 in future)
and to validate certain transfers of such land or |
(Introduced on 14.2.1995. The report of the Standing Committee on Energy laid on the Table of the Rajya Sabha on 8.3.1996. The Report of Standing Committee on Energy to which the bill was re-referred laid on 27.7.2000) |
Consideration and passing. |
|
7. |
The narcotic Drugs & Psychotropic Substances (Amendment) Bill, 1998. (To amend the principal Act to
strengthen the enforcement |
(Introduced on 9.7.1998. The motion for consideration of the bill
moved on 22.7.1998. Discussion on the
bill was deferred. The report of
Standing Committee on Finance laid on 30.11.1998) |
Further consideration and passing. |
|
8. |
The North-Eastern Council (Amendment) Bill, 1998. ( To restructure NEC, delegate financial and administrative powers to it and delete security functions. ) |
(Introduced on 8.12.1998) |
Consideration and passing. |
|
9. |
The Immigration (Carriers' Liability) Bill, 1998. ( To impose financial liability on carriers bringing inadmissible persons into the country without valid documents.) |
(Introduced on 23.12.1998. The
report of Standing committee on Home Affairs presented on 11.3.1999) |
Consideration and passing. |
|
10. |
The Repealing and Amending Bill, 1999. ( Scavenging of obsolete
enactments which have ceased to be in force whereas separate Acts are unnecessary and to amend certain other enactments.
) |
(Introduced on 21.12.1999) |
Consideration and passing. |
|
11. |
The Indian Universities (Repeal) Bill, 2000. ( To repeal the Indian universities Act, 1904 to reduce the number of Laws in existence. ) |
(Introduced on 22.8.2000)
|
Consideration and passing. |
|
BILLS PENDING IN LOK SABHA |
|||
|
1. |
The Protection of Plant Varieties and Farmers’ Rights Bill, 1999. ( To encourage the development of new varieties of plants
and ensure availability of quality
seeds and planting material of such varieties by protecting the rights
of breeders, researchers and farmers.
) |
(Introduced on 14.12.1999.
Report of the Joint Committee was
presented on 25.8.2000) |
Consideration and passing. |
|
2. |
The Central Vigilance Commission Bill, 1999. ( To provide for the constitution of a Central Vigilance Commission to inquire into offences committed under the Prevention of Corruption Act, 1988. ) |
(Introduced on 2.12.1999. The
Bill was referred to Joint Committee on 21.12.1999) |
Consideration and passing. |
|
3. |
The Constitution (Eighty-Fifth Amendment) Bill, 1999. ( To provide reservation of seats
for women in Lok Sabha and State Legislative Assemblies. ) |
(Introduced on 23.12.1999) |
Consideration and passing. |
|
4. |
The Companies (Second Amendment) Bill, 1999. ( To amend the Companies Act, 1956. ) |
(Introduced on 23.12.1999. The
Report of Standing Committee on Home
Affairs was laid on the Table of Lok
Sabha on 27.7. 2000) |
Consideration and passing. |
|
5. |
The Essential Commodities (Amendment) Bill, 2000. ( To make the Essential commodities Act, 1995 more effective and stringent. ) |
(Introduced on 8.3.2000) |
Consideration and passing. |
|
6. |
The Freedom of Information Bill, 2000. ( To provide freedom to every citizen to secure access to information under the control of public authorities in order to promote openness, transparency and accountability in administration.) |
(Introduced on 25.7.2000.
Motion for consideration of the Bill was moved on 10.8.2000. Discussion
on the Bill was deferred on
11.8.2000. The Bill was
referred to Standing Committee on Home
Affairs on 18.9.2000) |
Further consideration and passing. |
|
7. |
The protection of human Rights (Amendment) Bill, 2000. (To make the CSS (Revised Pay) rules, 1997 applicable to the officers and staff of the NHRC (National Human Rights Commission) w.e.f. 1.1.1996. ) |
(Introduced on 7.8.2000) |
Consideration and passing. |
|
8. |
The Punjab Municipal Corporation Law (Extension to Chandigarh) Amendment Bill, 2000 . ( To provide for representation of local MP in the Municipal Corporation of Chandigarh. ) |
(Introduced on 10.8.2000) |
Consideration and passing. |
|
9. |
The Aircraft (Amendment) Bill, 2000. ( To enhance the fine from Rs. 1000 to Rs. 10,00,000 for violation of various provisions of the Aircraft Act and Rules made thereunder. ) |
(Introduced on 16.8.2000)
|
Consideration and passing. |
NEW BILLS
|
1. |
The Indian Council of World Affairs Bill, 2000. ( To declare the Indian Council of World Affairs to be an institution of national importance and to provide for its incorporation and matters connected therewith. ) |
To replace the Indian Council
of World Affairs Ordinance, 2000 (No. 3 of 2000 promulgated on 1.9.2000) |
Introduction, Consideration and passing. |
|
2. |
The National Bank for Agriculture and Rural Development (Amendment) Bill, 2000. ( To issue and sell bonds, debentures and other financial instruments with or without the guarantee of the Central government on such terms and conditions as may be prescribed. ) |
To replace the National Bank for Agriculture and Rural Development (Amendment)
Ordinance, 2000 (No. 4 of 2000 promulgated on 26.9.2000) |
Introduction, Consideration and passing. |
|
3. |
The Central Road Fund Bill, 2000. ( To create a dedicated fund for financing, development and maintenance of National Highways. ) |
To replace the Central Road Fund Ordinance, 2000 (No. 5 of 2000) promulgated on 1.11.2000. |
Introduction, Consideration and passing. |
|
4. |
The Multi-State Cooperative
Societies Bill, 2000 |
To replace the Multi-State
Cooperative Societies Act, 1984 to give more functional autonomy to
Multi-State Cooperative Societies. |
Introduction, Consideration and
passing. |
|
5. |
The Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Bill, 2000. |
To exempt from all duties and taxes, the fuel and lubricants uplifted by aircrafts operated by the designated Airlines of the countries, with whom India has signed Air Services Agreements. |
Introduction, Consideration and passing. |
|
6. |
The Airports Authority of India (Amendment) Bill, 2000. |
To lease out the major airports on long term basis for the purpose
of maintenance of services and development of leased airports. |
Introduction, Consideration and
passing. |
|
7. |
Uttar Prdesh Sugarcane Cess
(Validation) Repeal Bill, 2000. |
To repeal the Uttar Pradesh Sugarcane Cess (Validation) Act, 1961. |
Introduction, Consideration and passing. |
|
8. |
The Vaccine (Repeal) Bill, 2000. |
To repeal the Vaccination Act, 1880 pertaining to smallpox vaccination. |
Introduction, Consideration and
passing. |
|
9. |
The Post Graduate Institute of Medical Education & Research Chandigarh (Amendment) Bill, 2000. |
The bill seek to terminate
membership on the Institute body of PGIMER, Chandigarh of Member of
Parliament consequent to his/her becoming a Minister, Speaker/Deputy Speaker
of Lok Sabha or Deputy Chairman of Rajya Sabha. |
Introduction, consideration and passing. |
|
10. |
The Colonial Prisoners Removal
(Repeal) Bill, 2000. |
To repeal the Colonial Prisoners (Removal) Act, 1884. |
Introduction, consideration and passing. |
|
11. |
The Auroville (Emergency
Provisions) Repeal Bill, 2000. |
To repeal the Auroville (Emergency Provisions) Act, 1980. |
Introduction, consideration and passing. |
|
12. |
The Constitution (91st Amendment) Bill, 2000. |
The Bill seeks extension of freeze on delimitation of constituencies up to year 2026 and readjustment and rationalization of the constituencies in the States and the re-fixing of the number of seats reserved for Scheduled Castes and Scheduled Tribes on the basis of 1991 census. |
Introduction, consideration and passing. |
|
13. |
The Registration and other Related Laws (Amendment) Bill, 2000. |
To further amend the
Registration Act, 1908, the Indian Stamp Act, 1889 and the Transfer of
Property Act, 1882 to give effect to certain decisions taken at the Finance
Ministers' and Chief Ministers' conference. |
Introduction, consideration and passing. |
|
14. |
The Indian Divorce (Amendment) Bill, 2000. |
To amend the Indian Divorce
Act, 1869 so as to (a) remove the gender inequality as contained in section
10, and (b) to remove the procedural
delay in divorce decrees by omitting the requirements of confirmation by High
Courts and dual Jurisdiction of High Court. |
Introduction, consideration and passing. |
|
15. |
The Companies (Amendment) Bill, 2000. |
The Bill provide for formation
and conversion of Cooperatives into Companies. |
Introduction, Consideration and
passing. |
|
16. |
The Judicial Administration Laws (Repeal) Bill, 2000. |
To repeal Seventeen Administration Laws relating to Department of Justice. |
Introduction, Consideration and
passing. |
|
17. |
The Juvenile justice (Care and
Protection of Children) Bill, 2000. |
To replace the Juvenile Justice Act, 1986. |
Introduction, Consideration and
passing. |
|
18. |
The Cine Workers Welfare Fund (Amendment) Bill, 2000. |
To raise the ceiling limit of
income appearing in the definition of Cine Workers' upto Rs. 10,500/- in case
of remuneration by way of monthly wages or Rs. 1,26,000/- in case of
remuneration by way of lump sum or installment so that the same may be
prescribed by the Central Government by issue of notification from time to
time. |
Introduction, Consideration and passing. |
|
19. |
The Water Prevention and Control of Pollution (Cess) Amendment Bill, 2000. |
To amend the Water Cess Act to enhance the Cess rates. |
Introduction, Consideration and passing. |
|
20. |
The Financial Companies Regulation Bill, 2000. |
To make the regulation of Non-banking Financial Companies effective and to protect depositors' interests. |
Introduction, Consideration and passing. |
|
21. |
The Banking Companies (Acquisition and Transfer of Undertaking) Bill, 2000. |
To bring down the minimum share holding of the Central Government in nationalised banks to 33 percent and other allied issues. |
Introduction, Consideration and passing. |
|
22. |
The Chit Funds (Amendment) Bill, 2000. |
To enhance the limits of the aggregate amounts of Chits. |
Introduction, Consideration and
passing. |
OTHER BUSINESS (Rajya Sabha)
A - FINACIAL BUSINESS
1.
Consideration and return of the Appropriation Bills relating
to the following after they have been passed by the Lok Sabha:-
(a)
Supplementary Demands for Grants (General) for 2000-2001 (2nd Batch)
(b) Supplementary Demands for Grants (Railways) for 2000-2001.
B - NON-LEGISLATIVE BUSINESS
1.
Discussion on the
Ninth Five Year Plan, 1997-2002.
2.
Discussion on the Resolution seeking adoption of various
Recommendations made by the Railway Convention Committee (1999) in their First
repot on the Rate of Dividend for
2000-2001, and other ancillary matters presented to the Lok Sabha/laid
in the Rajya Sabha on 22.8.2000.
3.
Discussion on the Resolution seeking approval to the rejection of the
Award of board of Arbitration for grant of special pay to Private Secretaries (merged grades 'A' and 'B' of
CSSS) in CA reference number 2 of 1991.
4.
Discussion on the Resolution seeking approval to the rejection
of the Award of Board of Arbitration upward revision of pay scale in the grade
of Stenographer in CA reference number 11 of 1992.
5.
Discussion on the Resolution seeking approval to the rejection
of the Award of Board of Arbitration on OTA as required under the JCM Scheme.
6.
Discussion on the Resolution seeking approval to the rejection
of the Award of Board of Arbitration of
Encashment of leave while in service.
7. Discussion on the Resolution seeking approval of the House to rejection of the Award given on 21.2.1983 by the Board of Arbitration in CA Reference No 9 (a) of 1980 in respect of working hours of the operative offices of the Department of Posts and Telecommunications.