PRIVATE MEMBERS' BUSINESS

I ¾ 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.	30-11-2007	The Indian Penal Code (Amendment) Bill, 2007	Shri Mahendra Mohan	—	—		Introduced
2.	-do-	The Prohibition on Use of Coercive Methods for Recovery of Bank Loans Bill, 2007	Shri Mahendra Mohan	—	—	0-01	-do-
3.	-do-	The Coaching Centres (Regulation and Control) Bill, 2007.	Shri Mahendra Mohan	—	—	0-01	-do-
4.	-do-	The Electricity (Compulsory Supply to Katras and Densely Populated Settlements) Bill, 2007	Shri Jai Parkash Aggarwal	—	—	0-01	-do-
5.	-do-	The Private Schools (Regulation) Bill, 2007.	Shri Jai Parkash Aggarwal	—	—		-do-
6.	30-11-2007	The Constitution (Amendment) Bill, 2007 (amendment of the Preamble).	Shri Shreegopal Vyas	—	—		Introduced
7.	-do-	The Constitution (Amendment) Bill, 2007 (Amendment of the Tenth Schedule)	Shri Shantaram Laxman Naik	—	—	0-01	-do-
8.	-do-	The Representation of the People (Amendment) Bill, 2007 (Amendment of section 8).	Shri Shantaram Laxman Naik	—	—	0-01	-do-
9.	-do-	The Representation of the People (Amendment) Bill, 2007 (Amendment of section 28-A).	Shri Shantaram Laxman Naik	—	—		-do-
10.	-do-	The Right to Information (Amendment) Bill, 2007.	Shri Kalraj Mishra	—	—	0-01	-do-
11.	-do-	The Maintenance of Food, Potable Water and Fodder Supplies in Drought Affected Areas Bill, 2007.	Shri S.S. Ahluwalia	—	—		-do-
12.	30-11-2007	The Special Educational Facilities for Children of Manual Scavengers Bill, 2007.	Shri S. S. Ahluwalia	—	—	0-01	Introduced
13.	-do-	The Consumer Goods (Publication of Price with Advertisement) Bill, 2007.	Shri S. S. Ahluwalia	—	—		-do-
14.	-do-	The Compulsory Voting and Prohibition of Pre-Poll Survey and Exit Poll of Elections Bill, 2004.	Shri V. Narayanasamy	—	11	2-19	Under Consideration. (The Bill was moved for consideration on the 24^th August, 2007).
					Total :	——— 2-26 ———

II — Private Member's Resolution

Date

Name of the Mover

Subject

Minister who participated

No. of

Speakers

Time taken

Hrs. Mts.

Remarks

23-11-2007

Shri Shantaram Laxman Naik

“Having regard to the facts that –

(i) an era of coalition Governments at the national and states has crept in;

(ii) Indian political scenario is not likely to change substantially in this respect in near future;

(iii) there is no mechanism at present which can effectively find solutions to the problems which arise out of coalition form of Governments; and

(iv) there is a need to ensure that the nation does not suffer on account of delays, uncertainties under such dispensations;

this House resolves to constitute a Committee for the purpose of recommending amendments to the Constitution by way of adding a new chapter on the governance of coalition governments providing for the powers, duties and responsibilities of coalition partners, and for providing a code of conduct in the matters where constitutional provisions may not be practicable.”

—

2-28

Under Consideration

Total:

______

2-28

———