Status/ purport to be Moved during the Session 

1.

The Indian Council of World Affairs Bill , 2000

The Bill was  passed by Lok Sabha laid on the Table of Rajya Sabha on 18.12.2000.

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.

For withdrawal

2.

 The Indian Boilers (Amendment) Bill, 1994.

 Introduced on 13.5.1994.  The report of the Standing Committee on Industry presented on 29.3.1995.

To amend the Indian Boilers Act, 1923.

Consideration and passing.

3.

Salaries, Allowances Leave and Pensions of the Officers & Servants of the Delhi High Court Bill, 1994

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.

 To provide for the regulation of the salaries,   Allowances, leave and pension  of the officers and Servants of the Delhi  High court.

Consideration and passing

4.

The Salaries, Allowances, leave and Pensions of the Officers & Servants of the Supreme Court Bill, 1994.

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.

 To provide for the Regulation of the salaries,  allowances, leave and pension  of the officers and servants of the Supreme Court 

Consideration and passing

5.

The Delhi Rent (Amendment) Bill, 1997

Introduced on 28.7.1997.

The Report of the Standing Committee on Urban and Rural Development  laid on the Table of the Rajya Sabha on 21.12.2000. 

To balance the interests of landlords and tenants and to provide for the regulation of rents, repairs, maintenance and evictions relating to premises.

Consideration and passing.

6.

The North-Eastern Council (Amendment) Bill, 1998

Introduced on 8.12.1998.

To restructure North-Eastern Council, delegate financial and administrative powers to it and delete security functions.  

Consideration and passing.

7.

The Explosive substances (Amendment) Bill, 1999

Introduced on 23.12.1999

The report of the Standing  Committee on the Home Affairs was presented on 15.3.2000.

To amend the parent act to provide for more stringent punishment in cases of use of RDX, PENT, etc.

Consideration and passing

8.

The Aquaculture Authority Bill, 2000

Introduced  on  28.2.2000.

The Report of Standing Committee on Agriculture laid on the Table of the Rajya Sabha on 5.12.2000

To regulate the activities connectedwith aquaculture in the Coastal States in an eco-friendly manner.

Consideration and passing

9.

The Delhi University (Amendment) Bill, 2000

Iintroduced on 18.4.2000.

The report of Standing Committee on Human Resource Development was presented on 1.8.2000

 To enable Guru Govind  Singh Indraparastha University set up by the Government of NCT Delhi  to affiliate colleges within the State of Delhi.

Consideration and passing

10.

The Trade Unions (Amendment) Bill, 2000

Introduced on 28.4.2000.

The Report of the  Standing Committee  on Labour laid on the Table of Rajya Sabha on 29.11.2000.

To reduce multiplicity of Trade Unions, to bring  internal discipline amongst Trade Unions and promoting internal leadership among Trade Unions.

Consideration and passing

11.

The Vaccination (Repeal) Bill, 2000

Introduced on  15.12.2000

To repeal Vaccination Act, 1880 pertaining to Smallpox-Vaccination.

Consideration and passing.

12.

The Uttar Pradesh Sugarcanes Cass (Validation) Repeal Bill, 2000

Introduced on 20.12.2000.

To repeal the Uttar Pradesh Sugarcane Cass  (Validation) Act, 1961.

Consideration and passing

13.

The Post-Graduate Institute of Medical Education & Research, Chandigarh (Amendment) Bill, 2000

Introduced on 20.12.2000.

The bill seeks 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.

Consideration and passing

         BILLS   PENDING

IN LOK SABHA

1.

The Protection of Plant Varieties and Farmers’ Rights Bill, 1999

Introduced on 14.12.1999.

Report  of the Joint Committee was presented on 25.8.2000.

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.

Consideration and passing.

2.

The Central Vigilance Commission Bill, 1999

Introduced on 2.12.1999.

Report of the  Joint Committee was presented  in Lok Sabha on 22.11.2000.

To provide for the constitution of a Central vigilance Commission to  inquire into offences committed under the Prevention of Corruption Act, 1988.

Consideration and passing.

3.

The Constitution (Eighty-Fifth Amendment) Bill, 1999

Introduced on 23.12.1999.

To provide reservation of seats for women in Lok Sabha and State Legislative Assemblies.

Consideration and passing.

4.

The Electricity Regulatory Commission  (Amendment) Bill, 1999

Introduced on 23.12.1999

The Report of  Standing Committee on Energy  was presented   on 16.5.2000 

To enable  two or  more States/ UTs to form Joint Electricity Regulatory Commission.

Consideration and passing

5.

The Energy Conservation  Bill, 2000

Introduced on  24.2.2000

The Report  of the Standing Committee on Energy was presented to Lok Sbha on 28.11.2000.

To provide an efficient use of Energy and for its conservation so as to help in bridging the gap between the  demand and supply of energy.

Consideration and passing

6.

The Auroville (Emergency Provisions) (Repeal) Bill, 2000

Introduced on 22.11.2000.

To repeal the Auroville (Emergency Provisions) Act, 1980. 

Consideration and passing

7.

The Insurance Laws (Transfer of Business and Emergency Provisions) Repeal Bill, 2000

Introduced on 30.11.2000.

The Bill proposes to repeal the 3 obselete Acts Viz (1) Life Insurance (Emergency Provision) Act, 1956 (2) the General (Emergency Provisions) Act, 1971 (3) the Allianz Und Shuttgarter Life Insurance Bank (Transfer) Act, 1950.

Consideration and passing.

8.

The  Colonial Prisoners Removal (Repeal) Bill, 2000

Introduced on 13.12.2000.

To repeal the Colonial Prisoners Removal Act, 1884.

Consideration and passing.

To replace the Indian Council of World Affairs Ordinance, 2001 (Ordinance No. 1 of 2001 promulgated on 5.1.2001).

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.

2.

The Taxation Laws (Amendment) Bill, 2001

To replace the Taxation Laws (Amendment) Ordinance, 2001 (No. 2 of 2001 promulgated on 3.2.2001).

To levy 2% additional Surcharge on Income Tax to provide relief to the Victims of earthquake in Gujarat.

Introduction, consideration and passing.

3.

The Agricultural and Processed Food Products Export Development Authority (Amendment) Bill, 2001

To amend the Agricultural and Processed Food Products Export Development Authority Act, 1985.

Introduction, consideration and passing.

4.

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

To incorporate the provision regarding imposition of Quantitative Restrictions on safeguard ground.

Introduction, consideration and passing.

5.

The Consumer Protection (Amendment) Bill, 2001

To amend certain provisions of Consumer Protection Act, 1986 to make it more effective and purposeful.

Introduction, consideration and passing.

6.

The Sugarcane Cess (Validation) Repeal Bill, 2001

To repeal the Sugarcane Cess (Validation) Act, 1961

Introduction, consideration and passing.

7.

The Passport (Amendment) Bill, 2001

To  prevent a criminal or antinational element from leaving the country during  the period when action to revoke/impound his/her passport is initiated and passport is actually revoked/impounded under the Passport Act.

Introduction, consideration and passing.

8.

The Banking Companies (Legal Practitioner’s Clients’ Accounts) (Repeal) Bill, 2001

To repeal the Banking Companies (Legal Practitioner’s Clients’ Accounts) Act, 1949.

Introduction, consideration and passing.

9.

The General Insurance  Business (Amendment) Bill, 2001

To amend the General Insurance Nationalisation Act, 1972

Introduction, consideration and passing.

10.

The Hyderabad Export (Validation) Bill, 2001

To repeal the Hyderabad Export (Validation) Act, 1955.

Introduction, consideration and passing.

11.

The Central Sales Tax (Amendment) Bill, 2001

To amend the Central Sales Tax Act, 1956 for setting up a central mechanism  to settle inter state disputes (by incorporating  a new section 19).

Introduction, consideration and passing.

12.

The Finance Bill, 2001

To give effect to Government proposals regarding Taxes.

Introduction, consideration and passing.

13.

The Indian Medical Council (Amendment) Bill, 2001

To provide for screening test for holders of foreign medical qualifications for registration in India

Introduction, consideration and passing.

14.

The Cigarettes & other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Projects Supply & Distribution) Bill, 2001.

To discourage use of Tobacco products.

Introduction, consideration and passing.

15.

The Prenatal Diagnostic Techniques (Regulation  and Prevention of Misuse) Amendment Bill, 2001

The bill seeks to amend the  prenatal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 by making a provision to cease  the membership of an MP, elected to serve as a Member of the Central Supervisory Board consequent to his/her appointment as a Minister/Minister of  State/Deputy Minister or Speaker/Deputy Speaker of the House of the People or the Deputy Chairman of the Council of States.

Introduction, consideration and passing.

16.

The Government of Union Territories and the Government of NCT of Delhi (Amendment) Bill, 2001

To provide for borrowing from the market and to the giving of  guarantees by the Government  of India as well as the LG/Administrator of NCT of Delhi and Pondicherry upon the security of the Consolidated Funds of the UTs concerned and to allow ‘Public Accounts’ of their own in the UTs of NCT of Delhi and Pondicherry.

Introduction, consideration and passing.

17.

The Inland  Waterways Authority of India (Amendment) Bill, 2001

To mobilize resources by attracting  investment from private sector and to form joint venture for development of Water-way infrastructure and cargo handling facilities  in order to augment the capacity of  IWT to cater to increase  needs of  cargo movement

Introduction, consideration and passing.

18.

The Major Port Trusts (Amendment) Bill, 2001.

To Corporatise  Major Ports

Introduction, consideration and passing.

19.

The Delhi Apartment Ownership Bill, 2001

To provide heritable and transferable  right to every apartment owner and also to provide for an association of apartment owners for maintenance of common areas and facilities.

Introduction, consideration and passing.

20.

The Inter-State Water Disputes (Amendment) Bill, 2001

To ensure time bound adjudication of disputes and effective implementation of decisions of tribunal.

Introduction, consideration and passing.

21.

The Indecent Representation of Women Prohibition (Amendment ) Bill, 2001

To amend the Indecent Representation of Women (Prohibition) Act, 1986.

Introduction, consideration and passing.

22.

The commission of Sati Prevention  Act Amendment)Bill, 2001

To amend the Commission of Sati (Prevention) Act, 1987.

Introduction, consideration and passing.

23.

The Domestic Violence against Women (Prevention) Bill, 2001

To prevent domestic violence against women.

Introduction, consideration and passing.

24.

The Influx from Pakistan (Control) Repealing, (Repeal) Bill, 2001

To repeal the Influx from Pakistan( Control) Repealing Act, 1952 including the saving provision made in Section 3 of the Act.

Introduction, consideration and passing.

25.

The Companies (Amendment) Bill, 2001

Enactment of a law relating to insolvency and winding up of companies consequent on the presentation of the Justice Balkrishna Eradi Report..

Introduction, consideration and passing.

26.

The Industrial Disputes (Banking Companies) Decision Repeal Bill, 2001

To repeal the Industrial Disputes (Banking Companies) Decision Act, 1955.

Introduction, consideration and passing.

27.

The Lokpal Bill, 2001

To provide for the establishment of the institution of Lokpal to inquire into allegations of corruption against Public functionaries and for matters connected therewith.

Introduction, consideration and passing.

28.

The Electricity (Amendment) Bill, 2001

To consolidate  and amend the existing  Laws, (Indian Electricity Act, 1910, Electricity Regulatory Commissions Act, 1998 and Electricity Supply Act. 1948).

Introduction, consideration and passing.

29.

The  Land  Acquisition  (Amendment) Bill, 2001

To provide for quick & expeditious  acquisition  of Land  and payment of higher compensation to the land owners.

Introduction, consideration and passing.

30.

The  Control of  National Highways (Land & Traffic) Bill, 2001

To provide for control of land within National Highways right of way and traffic moving on the National Highways and also for removal of unauthorized occupation thereon.

Introduction, consideration and passing.

31.

The Motor Vehicles (Amendment) Bill, 2001

To allow the State Governments/State Road Transport Authorities to control issue of permits as well as fares relating to motor transport vehicles operated by environment friendly fuels like CNG, solar energy and electric battery.

Introduction, consideration and passing.