Statements showing the Bills pending in the Rajya Sabha at the end of its Hundred and Ninety

Sl.No	Title of the Bill	Ministry	Remarks
1.	The Indian Medical Council (Amendment) Bill, 1987.	Health and Family Welfare	Introduced on the 26^th August, 1987. Report of the Joint Committee presented on the 28^th July, 1989.
2.	The Constitution (Sixty-first Amendment) Bill, 1988.	Human Resource Development	Introduced on the 24^th November, 1988.
3.	The Indian Post Office (Amendment) Bill, 1986.	Communications	The Bill, as passed by the Houses of Parliament and returned by the President for their reconsideration under the proviso to article 111 of the Constitution, laid on the Table of the Rajya Sabha on the 12^thMarch, 1990.
4.	The Indian Contract (Amendment) Bill, 1990.	Law, Justice and Company Affairs	Introduced on the 10^th May, 1990.
5.	The Participation of Workers in Management Bill, 1990.	Labour	Introduced on the 30^th May, 1990.The Bill was referred to the Department-related Parliamentary Standing Committee on Labour and Welfare of the 10^th, 11^th & 12^th Lok Sabhas’ (Paragraph No. 34587 dated the 18^th July, 1994, paragraph No. 35893 dated the 4^th October, 1996 and paragraph No. 36849 dated the 29^th June, 1998 respectively). The Committees could not present their reports before the dissolution of 10^th, 11^th and 12^th Lok Sabhas’ and therefore the Bill was again referred to the Committee and the intimation thereof was published in the Parliamentary Bulletin part-II dated the 21^st February, 2000 vide paragraph No. 37823.
6.	The Cinematograph (Amendment) Bill, 1992.	Information and Broadcasting	Introduced on the 18^th August, 1992. The Report of the Department-related Parliamentary Standing Committee on Communications laid on the Table of the Rajya Sabha on the 21^st March, 1995.
7.	The Atomic Energy (Amendment) Bill, 1992.	Atomic Energy	Introduced on the 25^th November, 1992.
8.	The Constitution (Seventy-ninth Amendment) Bill, 1992.	Health and Family Welfare	Introduced on the 22^nd December, 1992. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 22nd March, 1995.
9.	The Code of Criminal Procedure (Amendment) Bill, 1994.	Home Affairs	Introduced on the 9^th May, 1994. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 28^th February, 1996.
10.	The Indian Boilers (Amendment) Bill, 1994.	Industry	Introduced on the 13^th May, 1994. The Report of the Department-related Parliamentary Standing Committee on Industry presented on the 29^th March, 1995.
11.	The Salaries, Allowances, Leave and Pensions of the Officers and Servants of the Supreme Court Bill, 1994.	Law, Justice and Company Affairs	Introduced on the 19^th August, 1994. The Motion for consideration of the Bill moved on the 22^nd August, 1994. Discussion was not concluded. The Report of the Department -related Parliamentary Standing Committee on Home Affairs presented on the 26^th July, 2000.
12.	The Salaries, Allowances, Leave and Pensions of the Officers and Sevants of the Delhi High Court Bill, 1994.	Law, Justice and Company Affairs.	Introduced on the 19^th August, 1994. The motion for consideration of the Bill moved on the 22^nd August, 1994. Discussion was not concluded. The Report of the Department -related Parliamentary Standing Committee on Home Affairs presented on the 26^th July, 2000.
13.	The Yoga Undertaking (Taking Over of Management) Bill, 1994.	Health and Family Welfare	Introduced on the 26^th August, 1994. The report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 21^st December, 1994.
14.	The Private Security Guards and Agencies (Regulation) Bill, 1994.	Home Affairs	Introduced on the 14^th December, 1994. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 28^th February, 1996. The Motion for consideration of the Bill moved on the 4^th August, 1997. Discussion on the Bill was deferred on the 7^th August, 1997 as agreed to by the House. Further discussion resumed and again deferred on the 2^nd August,2000.
15.	The Criminal Law (Amendment) Bill, 1995.	Home Affairs	Introduced on the 18^th May, 1995. The Motion for consideration of the Bill moved on the 22^nd May, 1995: Discussion was not concluded.
16.	The University Grants Commission (Amendment) Bill, 1995.	Human Resource Development	Introduced on the 2^nd June, 1995. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 16^th August, 1995.
17.	The National Co-operative Development Corporation (Amendment) Bill, 1995.	Agriculture	Introduced on the 25^th August, 1995. The Report of the Department-related Parliamentary Standing Committee on Agriculture laid on the Table of the Rajya Sabha on the 17^th December, 1996.
18.	The Private Universities (Establishment and Regulation) Bill, 1995.	Human Resource Development	Introduced on the 25^th August, 1995. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented to the Chairman on the 26^th March, 1996 and thereafter to the House on the 29^th August, 1996.
19.	The Coast Guard (Amendment) Bill, 1996.	Defence	Introduced on the 26^th November, 1996. The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 22^nd April, 1997. The Motion for consideration of the Bill moved on the 4^th August, 1997, Discussion was not concluded. The Bill was referred to a Select Committee of the Rajya Sabha, which presented its report on the 24^th November, 1997.
20.	The Navy (Amendment) Bill, 1997.	Defence	Introduced on the 12^th March, 1997. The Report of the Department-related Parliamentary Standing Committee on Defence laid on the Table of the Rajya Sabha on the 31^st July, 1997. The Motion for consideration of the Bill moved on the 22^nd July, 1998, Discussion on the Bill was deferred, as agreed to by the House.
21.	The Delhi Rent (Amendment) Bill, 1997.	Urban Development	Introduced on the 28^th July, 1997. The Report of the Department-related Parliamentary Standing Committee on Urban and Rural Development laid on the Table of the Rajya Sabha on the 21^stDecember, 2000.
22.	The Constitution (Eighty-third Amendment) Bill, 1997.	Human Resource Development	Introduced on the 28^th July, 1997. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 24^th November, 1997.
23.	The Companies Bill, 1997.	Law, Justice and Company Affairs	Introduced on the 14^th August, 1997. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 27^th July, 2000.
24.	The Foreigners (Amendment) Bill, 1998.	Home Affairs	Introduced on the 28^th July, 1998. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 15^th March, 2000.
25.	The North-Eastern Council (Amendment) Bill, 1998.	Home Affairs	Introduced on the 8^th December, 1998.
26.	The Forward Contracts (Regulation) Amendment Bill, 1998.	Consumer Affairs and Public Distribution	Introduced on the 23^rdDecember, 1998. The Bill was referred to the Department-related Parliamentary Standing Committee on Food, Civil Supplies and Public Distribution of the 12^th Lok Sabha (Paragraph No. 37184 dated the 20^th January, 1999). The Committee could not present its report before the dissolution of the 12^th Lok Sabha and therefore the Bill was again referred to the Committee and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 21^st February, 2000 vide paragraph No. 37823.
27.	The Prevention of Money Laundering Bill, 1999	Finance	The Bill, as passed by the Lok Sabha was laid on the Table of the Rajya Sabha on the 3^rd December, 1999. The Report of the Select Committee presented on the 24^th July, 2000.
28.	The Constitution (Eighty-seventh Amendment) Bill, 1999	Rural Development	Introduced on the 17^th December, 1999.
29.	The Patents (Second Amendment) Bill, 1999	Commerce and Industry	Introduced on the 20^th December, 1999. The Bill was referred to a Joint Committee of the Houses of Parliament on the 21^st December, 1999.
30.	The Repealing and Amending Bill, 1999	Law, Justice and Company Affairs	Introduced on the 21^st December, 1999. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 6^th December, 2000 vide paragraph No. 38531.
31.	The Explosive Substances (Amendment) Bill, 1999	Home Affairs	Introduced on the 23^rd December, 1999. The Report of the Department-related Parliamentary Standing Committee on Home Affairs presented on the 15^th March, 2000.
32.	The Lotteries (Prohibition) Bill, 1999	Home Affairs	Introduced on the 23^rd December, 1999. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 16^th February, 2000 vide paragraph No. 37779.
33.	The Aquaculture Authority Bill, 2000	Agriculture	Introduced on the 28^th February, 2000. The Report of the Department-related Parliamentary Standing Committee on Agriculture laid on the Table of the Rajya Sabha on the 5^thDecember, 2000.
34.	The Delhi University (Amendment) Bill, 2000.	Human Resource Development	Introduced on the 18^th April, 2000. The Report of the Department-related Parliamentary Standing Committee on Human Resource Development presented on the 1^st August, 2000.
35.	The Coal Mines (Nationalisation) Amendment Bill, 2000.	Mines and Minerals	Introduced on the 24^th April, 2000. The Bill was referred to the Department-related Parliamentary Standing Committee on Energy by the Speaker and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 23^rd November, 2000 vide paragraph No. 38486.
36.	The Trade Unions (Amendment) Bill, 2000.	Labour	Introduced on the 28^th April, 2000. The Report of the Department-related Parliamentary Standing Committee on Labour laid on the Table of the Rajya Sabha on the 29^th November, 2000.
37.	The Vaccination (Repeal) Bill, 2000.	Health & Family Welfare	Introduced on the 15^th December, 2000.
38.	The Indian Divorce (Amendment) Bill, 2000.	Law, Justice & Company Affairs	Introduced on the 15^th December, 2000. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 19^th December, 2000, vide paragraph No. 38569.
39.	The Haj Committee Bill, 2000.	External Affairs	Introduced on the 15^th December, 2000. The Bill was referred to the Department-related Parliamentary Standing Committee on External Affairs by the Speaker and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 21^st December, 2000, vide paragraph No. 38583.
40.	The U.P. Sugarcane Cess (Validation) Repeal Bill, 2000.	Consumer Affairs & Public Distribution	Introduced on the 20^th December, 2000.
41.	The Post-Graduate Institute of Medical Education and Research, Chandigarh (Amendment) Bill, 2000.	Health & Family Welfare	Introduce on the 20^th December, 2000.
42.	The Code of Civil Procedure (Amendment) Bill, 2000.	Home Affairs	Introduced on the 20^th December, 2000. The Bill was referred to the Department-related Parliamentary Standing Committee on Home Affairs by the Chairman and intimation thereof was published in the Parliamentary Bulletin Part-II dated the 4thJanuary, 2000, vide paragraph No. 38599.
43.	The Indian Council of World Affairs Bill, 2000.	External Affairs	The Bill, as passed by the Lok Sabha was laid on the Table of Rajya Sabha on the 18^th December, 2000

Sl.No.	Title of the Bill	Member-in-charge	Ministry concerned	Remarks
1	The Land Acquisition (Amendment) Bill, 1997.	Shri R. Margabandu	Rural Development	Motion for consideration of the Bill moved on the 22^nd December, 2000 discussion was not concluded.
2.	The Foreigners (Amendment) Bill, 1996.	Shri R. Margabandu	Home Affairs	Introduced on the 12th July, 1996.
3.	The Constitution (Amendment) Bill, 1996 (to amend article 155)	Shri R. Margabandu	Home Affairs	Introduced on the 12th July, 1996.
4.	The Constitution (Amendment) Bill, 1996 (omission of article 356)	Shri R. Margabandu	Home Affairs	Introduced on the 12th July, 1996.
5.	The Drought Prone Areas (Special Provisions) Bill, 1996.	Shri Suresh Pachouri	Planning and Programme Implementation	Introduced on the 26th July, 1996.
6.	The Prohibition Bill, 1996.	Shri Suresh Pachouri	Social Justice and Empowerment	Introduced on the 26^th July, 1996.
7.	The Prevention of Stripping and Outraging Modesty of Women and Girls at Public Places Bill, 1996.	Shri Suresh Pachouri	Home Affairs	Introduced on the 26^th July, 1996.
8.	The Lotteries (Banning) Bill, 1996.	Shri Suresh Pachouri	Home Affairs	Introduced on the 30th August, 1996.
9.	The Child Slavery (Abolition and Rehabilitation) Bill, 1996.	Shri Suresh Pachouri	Labour	Introduced on the 30th August, 1996.
10.	The National Drinking Water Scheme Bill, 1996.	Shri Suresh Pachouri	Rural Development	Introduced on the 30th August, 1996.
11.	The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 1996.	Shri R. Margabandu	Social Justice and Empowerment	Introduced on the 30th August, 1996.
12.	The Rural Electrification Bill, 1996.	Shri Suresh Pachouri	Power	Introduced on the 6^th December, 1996
13.	The High Court of Madhya Pradesh (Establishment of a Permanent Bench at Bhopal) Bill, 1996.	Shri Suresh Pachouri	Law, Justice and Company Affairs	Introduced on the 6^th December, 1996.
14.	The Abolition of Begging Bill, 1996.	Shri Suresh Pachouri	Social Justice and Empowerment	Introduced on the 6^th December, 1996.
15.	The Child Welfare Bill, 1996.	Shri Suresh Pachouri	Social Justice and Empowerment	Introduced on the 20^th December, 1996.
16.	The Hindu Marriage (Amendment) Bill, 1996.	Dr. Y. Lakshmi Prasad	Law, Justice and Company Affairs	Introduced on the 20^th December, 1996.
17.	The Bikaneri Bhujia, Papad and other Traditional Food Products (Protection from Multinationals and Heavy Industrial Companies) Bill, 1996.	Shri RamdasAgarwal	Small Scale Industries and Agro and Rural Industries	Introduced on the 20^th December, 1996
18.	The Constitution (Amendment) Bill, 1996 (to amend the Eighth Schedule).	Shri RamdasAgarwal	Home Affairs	Introduced on the 20^th December, 1996.
19.	The Compulsory Crop Insurance Scheme for the Desert and Drought Prone Areas Bill, 1996.	Shri RamdasAgarwal	Agriculture	Introduced on the 20^th December, 1996
20.	The Cinematograph (Amendment) Bill, 1996.	Shri Suresh Pachouri	Information and Broadcasting	Introduced on the 21st March, 1997.
21.	The Compulsory Primary Education Bill, 1997.	Shri Suresh Pachouri	Human Resource Development	Introduced on the 21st March, 1997.
22.	The Slums and Jhuggi Jhopri Areas (Basic Amenities and Clearance) Bill, 1997.	Shri Suresh Pachouri	Urban Development	Introduced on the 21st March, 1997.
23.	The Administrative Tribunals (Amendment) Bill, 1997.	Dr. Y. LakshmiPrasad	Personnel, Public Grievances and Pensions	Introduced on the 21st March, 1997.
24.	The Compulsory Maintenance of National Highways and Roads Bill, 1997.	Shri Suresh Pachouri	Surface Transport	Introduced on the 16^th May, 1997.
25.	The Prohibition of Using Images of Gods and Goddesses as Trade Marks Bill, 1997.	Shri Suresh Pachouri	Commerce and Industry	Introduced on the 16^th May, 1997.
26.	The Compulsory Linking of Villages with Postal and Telegraphic Services Bill, 1997.	Shri Suresh Pachouri	Communications	Introduced on the 16^th May, 1997.
27.	The Code of Criminal Procedure (Amendment) Bill, 1997.	Dr. Y. Lakshmi Prasad	Home Affairs	Introduced on the 16th May, 1997.
28.	The Prevention of Environment Pollution by Distilleries Bill, 1997.	Shri Suresh Pachouri	Environment and Forests	Introduced on the 25^th July, 1997.
29.	The Banking Companies (Audit of Accounts by the Comptroller and Auditor-General of India) Bill, 1997.	Shri Suresh Pachouri	Finance	Introduced on the 25^th July, 1997.
30.	The High Court of Andhra Pradesh (Establishment of Permanent Bench at Visakhapatnam) Bill, 1997.	Dr. Y. LakshmiPrasad	Law, Justice and Company Affairs	Introduced on the 25^th July, 1997
31.	The Farmers (Removal of Indebtedness) Bill, 1997.	Shri Suresh Pachouri	Finance	Introduced on the 12th June, 1998.
32.	The Rural Labour Welfare Fund Bill, 1997.	Shri Suresh Pachouri	Labour	Introduced on the 12^th June, 1998.
33.	The Prevention of Hunting in National Parks and Sanctuaries Bill, 1997.	Shri Suresh Pachouri	Environment and Forests	Introduced on the 12th June, 1998.
34.	The Constitution (Amendment) Bill, 1998 (to amend article 74).	Dr. Y. Lakshmi Prasad	Home Affairs	Introduced on the 12^th June, 1998.
35.	The High Court of Madras (Establishment of a Permanent Bench at Madurai) Bill, 1997.	Shri R. Margabandu	Law, Justice and Company Affairs	Introduced on the 10^th July, 1998.
36.	The Supreme Court of India (Establishment of a Permanent Bench at Chennai) Bill, 1997.	Shri R. Margabandu	Law, Justice and Company Affairs	Introduced on the 10^th July, 1998.
37.	The Constitution (Amendment) Bill, 1998 (to amend article 356).	Shri R. Margabandu