Sl.No

Date

Title of the Bill

Member-in-Charge

Minister who participated

No. of Speakers

Time taken Hrs. Mts.

Remarks

1.

24-11-2006

The Illegal Immigrants (Identification and Deportation) Bill, 2006

Shri Manohar Joshi

—

—

0-01

Introduced

2.

-do-

The Constitution (Amendment) Bill, 2006 (Amendment of articles 103 and insertion of new article 324A)

Shri Manohar Joshi

—

—

0-01

-do-

3.

-do-

The Destitute Women and Widows Welfare Bill, 2006.

Shri Jai Parkash Aggarwal

—

—

0-01

-do-

4.

-do-

The Hawker, Vendor, Rickshaw Puller and Roadside Mechanic (Freedom to Earn Livelihood) Bill, 2006.

Shri Jai Parkash Aggarwal.

—

—

 0-01

-do-

5.

24-11-2006

The Accident Victims (Compulsory Emergency Medical Aid by Private Hospitals and Medical Practitioners) Bill, 2006.

Shri Mahendra Mohan

—

—

 0-01

Introduced

6.

-do-

The Clinical Trial of Drugs on Patients (Regulation) Bill, 2006.

Shri Mahendra Mohan

—

—

-do-

7.

-do-

The Constitution (Amendment) Bill, 2006 (Omission of article 370).

Shri Manohar Joshi

—

—

0-24

Leave to introduce the Bill was not granted.

8.

-do-

The Constitution (Amendment) Bill, 2004 (Amendment of articles 341 and 342)

Shri Silvius Condpan

Shrimati Meira Kumar

—

0-20

Withdrawn by leave of the House. (The Bill was moved for the consideration on the 12^th May, 2006.)

9.

24-11-2006

08-12-2006

The Agricultural Produce (Remunerative Prices) Bill, 2006.

Shri V. Narayanasamy

—

9

3-54

The discussion was not concluded.

10.

08-12-2006

The Basic and Primary Education (Compulsory Imparting in Mother Tongue) Bill, 2006.

Shrimati Sushma Swaraj

—

—

0-01

Introduced

11.

-do-

The Senior Citizens (Maintenance, Protection, and Welfare) Bill, 2006.

-do-

—

—

0-01

-do-

12.

-do-

The Working Women (Prevention of Sexual Harassment at Workplaces) Bill, 2006.

-do-

—

—

0-01

-do-

13.

-do-

The Direct Marketing Telephone Calls (Regulation) Bill, 2006.

Shri Mahendra Mohan

—

—

0-01

-do-

14.

-do-

The Multipurpose Inter-State River Projects and Setting up of Large Enterprises (Rehabilitation of Oustees) Bill, 2006.

Dr. E.M. Sudarsana Natchiappan

—

—

-do-

15.

08-12-2006

The Farmers (Protection and Welfare) Bill, 2006.

Dr. E.M. Sudarsana Natchiappan

—

—

0-01

Introduced

16.

-do-

The Constitution (Amendment) Bill, 2006 (insertion of new article 19A).

Shri Shantaram Laxman Naik

—

—

0-01

-do-

17.

-do-

The Constitution (Amendment) Bill, 2006 (amendment of articles 102 and 191).

-do-

—

—

-do-

18.

-do-

The Constitution (Amendment) Bill, 2006 (amendment of articles 243G and 243W).

-do-

—

—

0-01

-do-

19.

-do-

The Constitution (Amendment) Bill, 2006 (insertion of new article 21B).

Dr. Prabha Thakur

—

—

-do-

20.

-do-

The Constitution (Amendment) Bill, 2006 (insertion of new articles 275A and 371J).

-do-

—

—

0-01

-do-

21.

08-12-2006

The Constitution (Amendment) Bill, 2006 (insertion of new article 48AA).

Shri Santosh Bagrodia

—

—

0-01

Introduced

22.

-do-

The Desert,                    Drought Prone and Backward Areas (Integrated Development) Bill, 2006.

-do-

—

—

0-01

-do-

23.

-do-

The Women Welfare Bill, 2006.

Shrimati Syeda Anwara Taimur

—

—

0-01

-do-

24.

-do-

The Women Workers (Equal Pay and Welfare) Bill, 2006.

-do-

—

—

-do-

25.

-do-

The Child Labour (Abolition and Rehabilitation) Bill, 2006.

-do-

—

—

-do-

26.

-do-

The Child Marriage (Abolition) and Miscellaneous Provisions Bill, 2006.

Shrimati Shobhana Bhartia

—

—

     0-01

-do-

27.

08-12-2006

The Adoption of Children (Regulation) Bill, 2006.

Shrimati Shobhana Bhartia

—

—

Introduced

28.

-do-

The Payment of Gratuity (Amendment) Bill, 2006.

Shrimati Brinda Karat

—

—

0-01

-do-

29.

-do-

The Personal Data Protection Bill, 2006.

Shri Vijay J. Darda

—

—

0-01

-do-

30.

-do-

The Children School Bags (Limitation on Weight) Bill, 2006.

-do-

—

—

0-01

-do-

31.

-do-

The Mobile Camera Phone Users (Code of Conduct) Bill, 2006

-do-

—

—

0-01

-do-

32.

-do-

The Constitution (Amendment) Bill, 2006 (amendment of Eighth Schedule).

Dr. Abhishek Manu Singhvi

—

—

0-01

-do-

Total :

———

5-00

———

Date

Name of the Mover

Subject

Minister who participated

No. of

Speakers

Time taken

Hrs. Mts.

Remarks   

01-12-2006

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.”

—

13

2-29

The discussion remained inconclusive.             (The discussion on the resolution commenced on the  18^th August, 2006)

Total:

______

2-29

———