Business expected to be taken up during the Hundred and Ninety-fourth Session of the Rajya Sabha is appended:

A Statement (not to be taken as exhaustive) showing Government Legislative and other Business expected to be taken up during the Hundred and Ninety-fourth Session of the Rajya Sabha is appended:

I-LEGISLATIVE BUSINESS

BILLS PENDING IN RAJYA SABHA

Sl.No	Name of the Bill	Status/purport	Motion proposed to be moved During the Session

1.	The National Cooperative Development Corporation (Amendment) Bill, 1995	Introduced on 25.8.1995. The Report of the Standing Committee on Agriculture laid in Rajya Sabha on 17.12.1996 To diversify the National Cooperative Development Corporation activities and facilitating financing of Projects concerning integrated development of agriculture and rural Development through cooperatives.	Consideration and passing
2.	The Coast Guard (Amendment) Bill, 1996	(The Ministry has proposed to withdraw this Bill and introduce fresh Bill) Introduced on 16.11.1996. The report of the Standing Committee on Defence laid in Rajya Sabha on 22.4.1997. 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. The Bill seeks to bring the provisions of the Coast Guard Act in conformity with certain provisions of the Army Act, Navy Act and the Code of Criminal Procedure and matters connected therewith or incidental thereto.	To be withdrawn
3.	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
4.	The Constitution (Eighty-third Amendment) Bill, 1997	(The Ministry has proposed to withdraw this Bill and introduce fresh Bill with the modification as suggested by Standing Committee). Introduced on 28.7.1997. The Report of the Standing Committee on Human Resource Development presented on 24.11.1997. To provide free and compulsory education to all citizens of the age of six to fourteen years.	To be withdrawn
5.	The Explosive Substances (Amendment) Bill, 1999	Introduced on 23.12.1999. The report of the Standing Committee on 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
6.	The Haj Committee Bill, 2000	Introduced on 15.12.2000. The Report of the Standing Committee on External Affairs laid on the Table of Rajya Sabha on 23.8.2001. The Bill seeks to replace the Haj Committee Act, 1959.	Consideration and passing

BILLS PENDING IN LOK SABHA

1.	The Election Laws (Amendment) Bill, 1999	Introduced on 9.12.1999 The Report of the Standing Committee on Home Affairs was laid on the Table of Lok Sabha on 18.4.2001. To provide proxy voting facility to armed forces, etc.	Consideration and passing
2.	The Central Vigilance Commission Bill, 1999 (As reported by Joint Committee)	Introduced on 20.12.1999. Report of the Joint Committee was presented to Lok Sabha on 22.11.2000 To provide for 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
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 Freedom of Information Bill, 2000	Introduced on 25.7.2000. The Consideration deferred on 11.8.2000. The Report of the Standing Committee on Home Affairs laid on 25.7.2001. 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.	Consideration and passing
5.	The Multi-State Cooperative Societies Bill, 2000	Introduced on 24.11.2000. The report of the Standing Committee on Agriculture was presented to Lok Sabha on 28.8.2001. To replace the Multi-State Cooperative Societies, Act, 1984 to give more functional autonomy to Multi-State Cooperative Societies.	Consideration and passing
6.	The Cine Workers' Welfare Fund (Amendment) Bill, 2000	Introduced on 13.12.2000. The Report of the Standing Committee on Labour and Welfare presented on 27.8.2001. To raise the ceiling limit of Income appearing in the definition of Cine Workers and to enable the Central Government to prescribe the same by issue of notification from time to time.	Consideration and passing

NEW BILLS

1	The Institute of Technology (Amendment) Bill, 2001 (To replace ordinance)	To replace the Institute of Technology (Amendment) Ordinance, 2001 (No. 6 of 2001) Promulgated on 21^st September, 2001. Amendment of the Institutes of Technology Act, 1961 for taking over of the responsibility of the University of Roorke -a State University, its conversion to IIT and integration with the IIT system.	Introduction, consideration and passing
2.	The Companies (Amendment) Bill, 2001 (To replace Ordinance)	To replace the Companies (Amendment) Ordinance, 2001 (No.7 of 2001) Promulgated on 23.10.2001. Amendment of the Companies Act, 1956 to liberalise conditions for buy-back of its own shares by the companies.	Introduction, consideration and passing
3.	The Passports (Amendment) Bill, 2001 (To replace ordinance)	To replace the Passports (Amendment) Ordinance 2001 (No. 8 of 2001 Promulgated on 23.10.2001. 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, consideration and passing
4.	The Prevention of Terrorism Bill, 2001 (To replace ordinance)	To replace the Prevention of Terrorism Ordinance, 2001, (No. 9 of 2001) Promulgated on 24.10.2001. To provide for offences of terrorism and punishment thereof.	Introduction, consideration and passing
5.	The National Institute of Pharmaceutical Education and Research (Amendment) Bill, 2001.	Amendment of the National Institute of Pharmaceutical Education and Research Act, 1998. To provide for deemed termination of the nomination/election of an M.P. on a statutory body consequent upon his becoming a Minister or Speaker/Deputy Speaker of Lok Sabha or Deputy Chairperson of Rajya Sabha.	Introduction, consideration and passing
6.	The Coast Guard (Amendment) Bill, 2001	Based on the recommendation of the Select Committee of Rajya Sabha it is proposed to bring a revised Bill making provisions of the Coast Guard Act in conformity with certain provisions of the Army Act, Navy Act and the Code of Criminal Procedure and matters connected therewith or incidental thereto.	Introduction, consideration and passing
7.	The St. John Ambulance Association (India) Transfer of Funds (Repeal) Bill, 2001	Repeal of St. John Ambulance Association (India) Transfer of Funds Act, 1956.	Introduction, consideration and passing
8.	The All India Institute of Medical Sciences(Amendment) Bill, 2001	To amend Section 23 and 24 of the Act.	Introduction, consideration and passing
9.	The Repatriation of Prisoners Bill, 2001	To repatriate convicted foreign offenders from India to the countries of their origin and vice-versa.	Introduction
10.	The Vice President Pension (Amendment) Bill, 2001	To provide pension and accommodation to the spouse of the ex-Vice-Presidents.	Introduction, consideration and passing
11.	The Essential Services(Maintenance) Repeal Bill, 2001	To repeal the Essential Services (Maintenance) Ordinance, 1941	Introduction, consideration and passing
12	The Constitution (Ninety-Third Amendment) Bill, 2001	To make right to free and compulsory education to all citizens of the age of six to fourteen years of age a Fundamental Right.	Introduction, consideration and passing
13.	The Tea Districts Emigrant Labour (Repeal) Repealing Bill, 2001	To Repeal the Tea Districts Emigrant Labour (Repeal) Act, 1970.	Introduction, consideration and passing
14.	The Indian Succession (Amendment) Bill, 2001	To amend the Indian Succession Act, 1925.	Introduction, consideration and passing
15.	The Election Laws (Amendment) Bill, 2001	To reform electoral laws in respect of elections to the Council of States.	Introduction, consideration and passing
16.	The Constitution (Ninety-Second Amendment) Bill, 2001	To amend the Article 16(4-A) of the Constitution to provide consequential seniority to Government servants belonging to SC/ST in the case of promotion by virtue of rule of reservation.	Introduction, consideration and passing
17.	The Administrative Tribunals (Amendment) Bill, 2001	To amend the Act to conform it with the various pronouncements of the Apex Court and to provide a provision for abolition of the Administrative Tribunals if and when considered appropriate.	Introduction
18.	The National Commission for Safai Karmacharis (Amendment) Bill, 2001	To extend term of National Commission for Safai Karmacharis Act upto 29.2.2004.	Introduction, consideration and passing
19.	The Constitution (Scheduled Castes) Order 1950 and the Constitution (Scheduled Tribes) Order 1950 (Amendment) Bill, 2001	Continuation of SCs & STs status of the persons belonging to SCs and STs in the State of MadhyaPradesh and Maharashtra who have been resettled to be settled in Gujarat following implementation of the Sardar Sarovar Project.	Introduction
20.	The Jutemanufactures Cess (Amendment) Bill, 2001	To revive the formula for Collection of Cess on Jute manufactures on ad-valorem basis.	Introduction, consideration and passing

BILLS ORIGINATING IN RAJYA SABHA AND PENDING WITH STANDING/JOINT COMMITTEES

Sl.No.	Name of the Bill	Purport
1.	The Participation of Workers in Management Bill, 1990	Introduced on 30.5.1990. The Bill was referred to Standing Committee on Labour and Welfare of the 10^th, 11^th & 12^th Lok Sabha. The Committee could not present their reports before dissolution of 10^th, 11^th & 12^th Lok Sabha and therefore, the bill has again been referred to the Committee on 21.2.2000. To make provisions for the participation of workers in the management of undertakings, Establishment or other Organisations engaged in any industry and to provide for matters connected therewith or incidental thereto.
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 21.2.2000. To make the present Act more effective and purposeful.
3.	The North-Eastern Council(Amendment) Bill, 1998	Introduced on 08.12.1998. The bill has been referred to Standing Committee on Home Affairs on 13.8.2001. To restructure NEC, delegate administrative and financial powers to it and delete security functions.
4.	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.
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 7^th Schedule of the Constitution.
6.	The Code of Civil Procedure(Amendment) Bill, 2000	Introduced on 20.12.2000. The Bill has been 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.
7.	The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Bill, 2001.	Introduced on 7.3.2001. The Bill has been referred to the Standing Committee on Human Resource Development on 12.3.2001. To discourage use of Tobacco products.
8.	The Foreign Trade (Development & Regulation) Amendment Bill, 2001	Introduced on 24.4.2001. The bill has been referred to Standing Committee on Commerce on 2.5.2001. To incorporate the provision regarding imposition of Quantitative Restrictions on 'safeguard' ground.
9.	The Consumer Protection (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.
10.	The Provision of Municipalities (Extension to the Scheduled Areas) Bill, 2001	Introduced on 30.7.2001. The bill has been referred to Standing Committee on Urban and Rural Development on 8.8.2001. To extend provisions of the Constitution (74^th Amendment) Act, 1992 to scheduled areas.

BILLS ORIGINATING IN LOK SABHA AND PENDING BEFORE STANDING COMMITTEES

Sl.No.	Name of the Bill	Purport of the Bill
1.	The Biological Diversity Bill, 2000	Introduced on 15.5.2000. 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.
2.	The Airports Authority of India(Amendment) Bill, 2000	Introduced on 30.11.2000. The Bill has been referred to Standing Committee on Transport & 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 Banking Companies (Acquisition and Transfer of Undertakings) and Financial Institutions Laws (Amendment) Bill, 2000	Introduced on 13.12.2000. The Bill has been referred to Standing Committee on Finance on 18.12.2000. To bring down the minimum share holding of the Central Govt. in nationalised banks to 33 percent and allied issues.
4.	The Financial Companies Regulation Bill, 2000	Introduced on 13.12.2000. The Bill has been referred to the Standing Committee on Finance on 19.12.2000. To make the regulation of Non-Banking Financial Companies effective and to protect depositors' interests.
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 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.
7.	The Fiscal Responsibility and Budget Management Bill, 2000	Introduced on 20.12.2000. The bill has been referred to the Standing Committee on Finance on 27.1.2001. The Bill seeks to strengthen fiscal management
8.	The General Insurance Business (Nationalisation) Amendment Bill, 2001	Introduced on 12.3.2001. The Bill has been referred to Standing Committee on Finance on 28.8.2001. To amend the General Insurance Business Nationalisation Act, 1972.
9.	The Negotiable Instruments (Amendment) Bill, 2001	Introduced on 24.7.2001. The Bill has been referred to the Standing Committee on Finance on 27.7.2001. To enhance the punishment for dishonour of cheques and simplify the disposal of cases by the court.
10.	The Delhi Apartment Ownership Bill, 2001	Introduced on 24.7.2001. The Bill has been referred to Standing Committee on Urban and Rural Development on 27.7.2001. 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.
11.	The Competition Bill, 2001	Introduced on 6.8.2001. The Bill has been referred to the Standing Committee on Home Affairs on 21.8.2001. 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, and to protect interests of consumers and ensure freedom of economic actions of other participants in market in India; and for matters connected therewith or incidental thereto.
12.	The Lok Pal Bill, 2001	Introduced on 14.8.2001. The Bill has been referred to Standing Committee on Home Affairs on 7.9.2001. To provide for the establishment of the institution of Lokpal to inquire into allegations of corruption against public functionaries and for matters connected therewith.
13.	The Insurance (Amendment) Bill, 2001	Introduced on 16.8.2001. The Bill has been referred to Standing Committee on Finance on 28.8.2001. 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.
14.	The Companies (Amendment) Bill, 2001	Introduced on 30.8.2001 The bill has been referred to the Standing Committee on Home Affairs on 7.9.2001. To provide for formation and conversion of Co-operatives into Companies.
15.	The Sick Industrial Companies (Special Provisions) Repeal Bill, 2001	Introduced on 20.8.2001. The Bill has been referred to Standing Committee on Finance on 30.8.2001. The Bill seeks facilitating/expediting revival/rehabilitation of sick companies and protection of workers' interests and where necessary, winding up of Companies.
16.	The Electricity Bill, 2001	Introduced on 30.8.2001. The Bill has been referred to Standing Committee on Energy on 31.8.2001. To consolidate and amend the existing three laws (Indian Electricity Act, 1910; Electricity (Supply) Act, 1948 and Electricity Regulatory Commission Act, 1998).
17.	The Offshore Areas Mineral (Development and Regulation) Bill, 2001	Introduced on 31.8.2001. The Bill has been referred to Standing Committee on Industry on 7.9.2001. To provide for regulation and development of mineral resources in the territorial water, continental shelf, exclusive economic zone and other maritime zones of India.
18.	The Constitution Scheduled Castes Orders (Amendment) Bill, 2001.	Introduced on 31.8.2001. The Bill has been referred to Standing Committee on Labour and Welfare on 31.8.2001. Modification in the lists of Scheduled Castes as per provision under Article 341 of the Constitution of India.
19.	The Communication Convergence Bill, 2001	Introduced on 31.8.2001. The Bill has been referred to the Standing Committee on Information Technology on 31.8.2001. 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 carriage of all forms of communications and for the setting-up of an Appellate Tribunal and to provide for matters connected therewith or incidental thereto.
20.	The Companies (Second Amendment) Bill, 2001	Introduced on 31.8.2001. The Bill has been referred to the Standing Committee on Home Affairs on 7.9.2001. To make comprehensive amendments in the Companies Act, 1956, so as to ensure better corporate governance, transparency in working of Companies and also to ensure more effective enforcement by enhancing the punishment for contravention for better compliance of the provisions of the Companies Act, 1956.
21.	The Major Port Trusts (Amendment) Bill, 2001	Introduced on 31.8.2001. The Bill has been referred to Standing Committee on Transport and Tourism on 7.9.2001. To enable Government to vest undertaking of Major Ports in successor companies (formed under the Companies Act).

The Institute of Technology (Amendment) Bill, 2001

Name of the Bill

Purport of the Bill