PRIVATE MEMBERS'
BUSINESS
I Ύ Private Members Bills
|
Sl.No |
Date |
Title of
the Bill |
Member-in-Charge |
Minister who
participated |
No. of Speakers |
Time taken Hrs. Mts. |
Remarks |
|
1. |
28-7-2006 |
The Farmers (Protection from Natural Calamities and Other Welfare Measures)
Bill, 2006 |
Shri Santosh Bagrodia |
|
|
0-01 |
Introduced |
|
2. |
-do- |
The Constitution (Amendment) Bill, 2006 (insertion of new article
38A and to amend the Seventh Schedule) |
-do- |
|
|
|
-do- |
|
3. |
-do- |
The Destitute and Neglected Women (Welfare) Bill, 2006 |
Shrimati Prema Cariappa |
|
|
0-01 |
-do- |
|
4. |
28-7-2006 |
The Indian Penal Code (Amendment) Bill, 2006. |
Shrimati Prema Cariappa |
|
|
0-01 |
Introduced |
|
5. |
-do- |
The Visually Handicapped Persons (Employment Opportunities and
Miscellaneous Provisions) Bill, 2006. |
Shrimati Sushma Swaraj |
|
|
0-01 |
-do- |
|
6. |
-do- |
The Girl Child (Compulsory Basic Education) Bill, 2006. |
-do- |
|
|
|
-do- |
|
7. |
-do- |
The Widows (Protection and Maintenance) Bill, 2006. |
-do- |
|
|
|
-do- |
|
8. |
-do- |
The Constitution
(Amendment) Bill, 2006 (amendment of Eighth Schedule). |
Shri Lalhming Liana |
|
15 |
0-01 |
-do- |
|
9. |
-do- |
The Rural
Labour (Welfare) Bill, 2006. |
Dr. E.M. Sudarsana
Natchiappan |
|
|
0-01 |
-do- |
|
10. |
28-7-2006 |
The
Prohibition of Littering and Defiling of Public Places Bill, 2006. |
Dr. E.M. Sudarsana
Natchiappan |
|
|
0-01 |
Introduced |
|
11. |
-do- |
The
Tele-Shopping (Protection of Consumers Rights) Bill, 2006. |
Shri Vijay J. Darda |
|
|
|
-do- |
|
12. |
-do- |
The
Commissions for Protection of Child Rights (Amendment) Bill, 2006. |
-do- |
|
|
0-01 |
-do- |
|
13. |
-do- |
The Rajya Sabha
Secretariat (Administration) Bill, 2006. |
-do- |
|
|
0-01 |
-do- |
|
14. |
-do- |
The Compulsory Education
Bill, 2006. |
Shri Jai Parkash Aggarwal |
|
|
|
-do- |
|
15. |
-do- |
The Compulsory
Voting Bill, 2006. |
-do- |
|
|
0-01 |
-do- |
|
16. |
28-7-2006 11-8-2006 25-8-2006 |
The
Constitution (Amendment) Bill, 2004 (Amendment of articles 341 and 342). |
Shri Silvius Condpan |
Shrimati Meira Kumar |
20 |
4-32 |
The discussion was not
concluded. (The Bill was moved for consideration on the 12th May,
2006). |
|
17. |
11-8-2006 |
The Representation
of the People (Amendment) Bill, 2006. |
Shri Shantaram Laxman
Naik |
|
9 |
0-01 |
Introduced |
|
18. |
-do- |
The
Registration (Amendment) Bill, 2006. |
-do- |
|
|
|
-do- |
|
19. |
-do- |
The Compulsory
Quoting of source Law Bill, 2006. |
-do- |
|
|
0-01 |
-do- |
|
20. |
-do- |
The Illegal
Immigrants and Overstaying Foreign Nationals (Identification and Deportation)
Bill, 2006. |
Shri B.J. Panda |
|
|
0-01 |
-do- |
|
21. |
11-8-2006 |
The Promotion
of Two Child Norm Bill, 2006. |
Shri B.J. Panda |
|
|
|
Introduced |
|
22. |
-do- |
The Persons
Affected by Naxalite Terrorism (Relief and Rehabilitation) Bill, 2006. |
-do- |
|
|
0-01 |
-do- |
|
23. |
25-8-2006 |
The Voluntary
Organizations Regulatory Authority Bill, 2006. |
Shri Kalraj Mishra |
|
|
0-01 |
-do- |
|
24. |
-do- |
The Constitution
(Amendment) Bill, 2006 (amendment of articles 145 and 227). |
-do- |
|
|
|
-do- |
|
25. |
-do- |
The
Constitution (Amendment) Bill, 2006 (insertion of new article 371J). |
Shri K.B. Shanappa |
|
|
0-01 |
-do- |
|
26. |
-do- |
The Abolition of Child
Labour Bill, 2006. |
Shri C. Perumal |
|
|
0-01 |
-do- |
|
27. |
25-8-2006 |
The Cinema Artists
Welfare Bill, 2006. |
Shri C. Perumal |
|
|
0-01 |
Introduced |
|
28. |
-do- |
The Indian Nursing
Council (Amendment) Bill, 2006. |
-do- |
|
|
0-01 |
-do- |
|
|
|
|
|
|
Total : |
4-51 |
|
II Private Member's Resolutions
|
Sl. No. |
Date |
Name of the
Mover |
Subject |
Minister who
participated |
No. of Speakers |
Time taken Hrs. Mts. |
Remarks |
|
1. |
18-08-2006 |
Shri V. Narayanasamy |
"Having regard to the fact that (i) the Delimitation Act was passed by Parliament and the process of
delimitation has already started in various States and they
are facing a lot of difficulties in implementing the provisions of the
Delimitation Act; (ii) several representations have been received from various
States and even from
the legislators stating that since
population was the criteria adopted
for delimiting the constituencies, ignoring other conditions
prevailing in various States, the basic structure of the constituencies is
being changed; (iii) in North-Eastern States there are various
districts covering larger area of
lands with less population; (iv) if population criteria is adopted for delimiting the
constituencies, the cities get more representation than the rural areas
because of the high concentration of the population; and (v) the elected representatives who have become Associate Members of
the Delimitation Commission have not been given the powers
of voting at the time of taking decision under the Delimitation Act, which
infringes the rights of the Members, this House
resolves that (a) the government should look
into the practical difficulties being
experienced by various States while delimiting the constituencies; (b) apart from the population criteria, topography of the area,
ravine, rivers districts and communities should also be considered for delimiting the
constituencies; (c) the elected
representatives who are Associate Members
should also be provided with
voting power so that their views are properly represented in the Delimitation
Commission; and (d) the
Delimitation Act should be
amended accordingly. |
Shri Hans Raj Bhardwaj |
7 |
1-35 |
Withdrawn by leave of the House. (The discussion on the resolution commenced on the 19th May, 2006) |
|
2. |
18-08-2006 |
Shri Shantaram Laxman Naik |
"That this House
resolves that no legislation passed by the Parliament shall be declared as
null and void and struck down by the Supreme Court of India or any High Court
except by a decision unanimously declared so, by a bench comprising not less
than seven judges in case of the Supreme Court and not less than five judges
in case of the High Courts. |
|
5 |
0-52 |
After taking the sense of the House, the
Vice-Chairman (Shri Dinesh Trivedi) announced that the discussion on the
Resolution would be taken up on the next day allotted for Private Members
Resolutions in the next session as the first item on that day. |
|
|
|
|
|
|
Total: |
______ 2-27 |
|