1.

19-3-2005

Shri S. Regupathy

“That this House approves the Proclamation issued by the President on the 4^th March, 2005, under article 356 of the Constitution in relation to the State of Goa."

11

2-28

Adopted.

2.

21-3-2005

Shri Shivraj Vishwanath Patil

“That this House approves the Proclamation issued by the President on the 7^th March, 2005, under article 356 of the Constitution in relation to the State of Bihar."

12

3-11

-do-

3.

23-3- 2005

Dr. Murli Manohar Joshi

"That this House disapproves the Patents (Amendment) Ordinance, 2004 (No.7 of 2004) promulgated by the President on the 26^th December, 2004".

—

0-33

Discussed with the Patents (Amendment) Bill, 2005. The Bill was passed and the Resolution was negatived. For other details, pl. see at Sl. No. 16  under the heading “GOVERNMENT LEGISLATIVE  BUSINESS.”

4.

24-3-2005

Shri S.S. Palanimanickam

"In pursuance of sub-section (2) of section 3 of the Central Excise Tariff Act, 1985, this House hereby approves of Notification No. 14/2005-Central Excise   dated 7th March, 2005 [G.S.R. 161 (E) dated 7th March, 2005] which seeks to amend the First Schedule and Second Schedule to the Central Excise Tariff Act so as to maintain the rates of duty in respect of chassis fitted with engines, for certain motor vehicles, whether or not fitted with a cab, falling under Heading No. 8706 and  "other woven fabrics of man-made fibers"  falling under Tariff Item 58063200 of the First Schedule to the amended Central Excise Tariff Act, 1985 at the same rates as were in force on 27^th February 2005."

—

0-02

Adopted.

Total:

6-14