1.

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

2.

The Protection of Plant Varieties and Farmers’ Rights Bill, 2000 as Reported by Joint Committee

Introduced on 14.12.1999.

Report of the Joint Committee was presented on 25.8.2000.  The motion for consideration of the Bill was moved on 12.3.2001 and the discussion thereon was not concluded on that day.

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. 

Further consideration and passing

3.

The Central Vigilance Commission Bill, 2000 as reported by Joint Committee.

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 or cause inquiries to be conducted into offences alleged to have been committed under the Prevention of Corruption Act, 1988. 

Consideration and passing

4.

The Energy Conservation  Bill, 2000.

Introduced on 24.2.2000.

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

To promote 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

5.

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

Introduced on 7.3.2001.

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

Consideration and passing

6.

The General Insurance Business (Nationalisation) (Amendment) Bill, 2001.

Introduced on 12.3.2001.

To amend the General Insurance Business Nationalisation Act, 1972.

Consideration and passing

7.

The Hyderabad Export Duties (Validation) Repeal Bill,  2001.

Introduced on 12.3.2001.

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

Consideration and passing

1.

The Indian Council of World Affairs  Bill, 2001

(To replace Ordinance).

To replace the Indian Council of World Affairs (Second) Ordinance, 2001 (Ordinance No. 3 of 2001) promulgated on 8.5.2001.

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. 

Introduction, consideration and passing

2.

The Food Corporations  (Amendment) Bill, 2001

(To replace Ordinance).

To replace the Food Corporations (Amendment) Ordinance, 2001 (No. 4 of 2001) promulgated on 8.5.2001

To amend section 27(1) of the Food Corporations Act, 1964 (37 of 1964) relating to borrowing powers of Food Corporation of India. 

Introduction, consideration and passing

3.

The Live-Stock Importation (Amendment) Bill, 2001.

(To replace Ordinance).

To replace the Live-Stock Importation (Amendment) Ordinance, 2001 (No.5 of 2001) Promulgated  on 5.7.2001.

To regulate, restrict or prohibit, the import of any live-stock product, which is liable to affect human or animal health. 

Introduction, consideration and passing

4.

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

5.

The Communication Convergence  Bill, 2001

To provide for the promotion, development and regulation of the Carriage and content of  communications (including broadcasting, telecommunication, and multimedia), for the establishment of an autonomous commission to regulate all forms of communications, and for the setting-up of an Appellate Tribunal and to provide for  matters connected therewith or incidental thereto.

Introduction

6.

The Sugarcane Cess (Validation) Repeal Bill, 2001.

To repeal the Sugarcane Cess (Validation) Act, 1961.

Introduction, consideration and passing

7.

The Warehousing Corporations (Amendment) Bill, 2001.

To give more power to Central Warehousing Corporation, State Warehousing Corporations and State Governments. 

Introduction, consideration and passing

8.

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 the passport is actually revoked/impounded under the Passport Act. 

Introduction

9.

The Negotiable Instrument (Amendment) Bill, 2001.

To enhance the punishment for dishonour of cheques and simplify the disposal  of cases by the court. 

Introduction

10.

The Insurance Act (Amendment) Bill, 2001.

To amend the Insurance Act for smooth functioning of opened up Insurance Sector, and also to allow direct entry of Co-operatives into Insurance Sector. 

Introduction

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. 

Introduction

12.

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 GOI 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

13.

The Two-Member Constituencies (Abolition ) and other Laws Repeal Bill, 2001.

To repeal the Two-Member Constituencies (Abolition) Act, 1960 and certain other enactments which are no longer required in the Statute  Book. 

Introduction, consideration and passing

14.

The Code of Criminal Procedure (Amendment) Bill, 2001.

To amend Section 125 of Cr.PC  to provide for interim  maintenance and to remove the ceiling of Rs. 500.00 in Section 125 (1) and 127(1) of Cr.PC 

Introduction, consideration and passing

15.

The Companies  (Amendment) Bill, 2001.

A bill further to amend the Companies Act, 1956

Introduction

16.

The Competition   Bill, 2001.

To provide for the establishment of a Commission to prevent practices having adverse effect on Competition, to promote and sustain Competition in markets in India to, protect interests of consumer and ensure freedom of economic action  of other participants in market in India and for matters connected therewith or incidental thereto.

Introduction

17.

The Marriage Laws (Amendment) Bill, 2001.

To provide that the application for interim maintenance shall be disposed of within 60 days from the date of service of notice to the respondent. 

Introduction

18.

The Advocates Welfare Fund Bill, 2001.

To provide social security in the form of Financial Assistance to Junior Lawyers and Welfare schemes for indigent and disabled Advocates. 

Introduction, consideration and passing

19.

The Offshore Areas Mineral (Development and Regulation) Bill, 2001.

To provide for regulation and development of mineral resources in the territorial water, continental  shelf, exclusive economic zone and other  maritime zone of India. 

Introduction

20.

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

21.

The National Gas Regulatory Board Bill, 2001.

To provide for the establishment of the National Gas Regulatory Board to regulate the Natural Gas and Liquefied Natural Gas Services and for matters connected  therewith. 

Introduction

22.

The Indian Railways Companies (Repeal) Bill, 2001.

Repeal of the Indian Railway Companies Act, 1985 and the Railways Companies (Substitution of Parties in Civil Proceedings) Act, 1946 in pursuance of recommendations of the Commission/constituted by the Government of India on Review of Administrative Laws. 

Introduction, consideration and passing

23.

The Railway Companies (Substitution of Parties in Civil Proceedings) (Repeal) Bill, 2001.

Repeal of the Indian Railway Companies Act, 1985 and the Railway Companies (Substitution of Parties in Civil Proceedings) Act, 1946 in pursuance of recommendations of the Commission constituted by the Government of India on Review of Administrative Laws. 

Introduction, consideration and passing

24.

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 Waterway infrastructure and cargo handling facilities in order to augment the capacity of IWT to cater to increased needs of cargo movement. 

Introduction, consideration and passing

25.

The National Commission for Safai Karamcharis  (Amendment) Bill, 2001. 

To extend term of National Commission for Safai Karamcharis upto 29.2.2004.

Introduction, consideration and passing

26.

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

27.

The Provision of the Municipalities (Extension to the Scheduled Areas) Bill, 2001. 

To extend provisions of the Constitution (74^th Amendment) Act, 1992 to Scheduled Areas

Introduction, consideration and passing

28.

The St. John Ambulance  Association India Transfer of Funds (Repeal) Bill, 2001.

Repeal of St. John Ambulance  Association Transfer of Funds Act, 1956

Introduction, consideration and passing

Sl.No.

Name of the Bill

Status/purport

1.

The Coal Mines (Nationalisation) Amendment Bill, 2000.

 Introduced on           24.4.2000.

The Bill  has been referred to Standing Committee on energy on 23.11.2000.

The  Bill  seeks to enable Coal  and Lignite Mining by Indian Companies in the Private and Public Sectors without the existing restriction of captive consumption and also to allow them to be engaged in exploration of coal and lignite resources. 

2.

The Forward contracts (Regulation) Amendment bill, 1998.

Introduced on 23.12.1998

The Bill  has been referred to Standing Committee on Food, Civil Supplies and Public Distribution on 20.1.1999.  The Committee could not present its report before dissolution of 12^th Lok Sabha.  The Bill was again referred to the Committee on 21.12.2000.

To make the present Act more effective and purposeful. 

3.

TheConsumerProtection(Amendment)Bill, 2001.

Introduced on 26.4.2001

The Bill  has been referred to  Standing Committee on Food, civil Supplies & Public Distribution  on 14.5.2001.

To quicken disposal of complaints and strengthen the consumer disputes redressal  agencies. 

4.

TheCigarettes&otherTobacco Products(ProhibitionofAdvertisementand RegulationofTradeandCommerce, production Supply & Distribution) Bill, 2001

Introduced on 7.3.2001

The Bill has been referred to Standing Committee on Human Resource Development on 12.3.2001.

To discourage use of  Tobacco products.

5.

The  Lotteries (Prohibition) Bill, 1999

Introduced on  23.12.1999.

The Bill has been referred to Standing Committee on  Home Affairs on 16.2.2000.

To put  a ban on lotteries permissible under entry 40 of the list -I of the Seventh Schedule of the Constitution of India. 

6.

The Indian Divorce (Amendment) Bill, 2000.

Introduced on  15.12.2000.

The Bill  was referred to  Standing Committee on Home Affairs on 19.12.2000.

To amend the Indian Divorce Act, 1869 so as to (a) remove the gender inequality as contained in section 10, and (b) remove the procedural delay in divorce decrees by omitting the requirements of confirmation by High Courts and dual Jurisdiction of High Court. 

7.

The Code of Civil Procedure (Amendment) Bill, 2000.

Introduced on  22.12.2000.

The Bill was referred to Standing Committee on Home Affairs on 4.1.2001.

To amend the Code of  Civil Procedure, 1908 and the Code of Civil Procedure (amendment) Act, 1999. 

8.

The Patents (Second Amendment) Bill, 1999

Introduced on 20.12.1999

The Bill has been referred to Joint  Committee on 21.12.1999.

To amend the Patents Act, 1970.

BILLS PENDING IN LOK SABHA WHICH ARE AT PRESENT WITH THE STANDING/JOINT COMMITTEES

Sl.No.

Name of the Bill

Status/purport

1.

The Multi-State Cooperative Societies Bill, 2000

Introduced on 24.11.2000.

The Bill has been referred to Standing Committee on Agriculture on 27.1.2001.

To replace the Multi-State Cooperative Societies Act, 1984 to give more functional autonomy to Multi-State Cooperative Societies.

2.

The Airports Authority of India (Amendment) Bill, 2000

Introduced on 30.11.2000.

The Bill  has been referred to  Standing Committee on Transport and Tourism on 6.2.2001.

To lease out the major airports on long term basis for the purpose of maintenance, provision of services  and development of leased airports. 

3.

The Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Bill, 2000

Introduced on 19.12.2000.

The Bill has been referred to Standing Committee on Transport  & Tourism on 6.2.2001.

To exempt from  all duties and taxes, the fuel and lubricants uplifted by aircrafts registered in another State operating international services to, from  and  through India. 

4.

The Biological Diversity Bill, 2000

Introduced on15.5.2001.

The Bill has been referred to Standing Committee on Science & Technology and Environment & Forests on 28.6.2000.

To provide for Conservation of Bio-diversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of its components. 

5.

The Water (Prevention and Control of Pollution) Cess Amendment Bill, 2000

Introduced on 15.12.2000.

The Bill has been referred to Standing Committee on Science & Technology and Environment & Forests on 6.2.2001.

To amend the Water Cess Act to enhance the cess rates. 

6.

The Banking Companies (Acquisition and Transfer of Undertaking) and  Financial Institutions Laws (Amendment) Bill, 2000.

Introduced on 13.12.2000.

The Bill has been referred to Standing Committee on Finance on 15.12.2000.

To bring down the minimum share holding of the Central Government in nationalised banks to 33 percent and allied issues.

7.

The Financial Ccompanies Regulation Bill, 2000

Introduced on 13.12.2000.

The Bill has been referred to Standing Committee on Finance on 15.12.2000.

To make  the regulation of Non-Banking Financial Companies effective and to protect depositors' interests. 

8.

The Registration and other Related Laws (Amendment) Bill, 2000

 Introduced on 1.12.2000.

The Bill has been referred to Standing Committee on Home Affairs on 6.2.2001.

To amend the  provisions of Indian Registration Act, Transfer of Property and Indian Stamp Act. 

9.

The Freedom of Information Bill, 2000

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.

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. 

10.

The Cine Workers' Welfare Fund  (Amendment) Bill, 2000

Introduced on 3.12.2000.

The Bill has been referred to Standing Committee on labour on 27.1.2001.

To enable the  Central Government to raise the ceiling limit of income for the purpose of extending welfare benefits to Cine Workers, without resorting to amendment of the Act, from time to time as a result of increase in  the wages of cine workers.