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Title:
Papers laid on the Table by Ministers/Members.
माननीय अध्यक्ष : अब पत्र सभा पटल पर रखे जाएंगे ।
श्री
वी. मुरलीधरन
जी, आइटम
नंबर 2 से 17.
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Sarbananda
Sonowal, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the
Central Council for Research in Ayurvedic Sciences, New Delhi, for the year
2020-2021.
(ii) A copy of the Annual Accounts (Hindi and
English versions) of the Central Council for Research in Ayurvedic Sciences,
New Delhi, for the year 2020-2021, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Central Council for Research
in Ayurvedic Sciences, New Delhi, for the year 2020-2021.
(2) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (1) above.
[Placed in Library, See
No. LT 6457/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Dr. Jitendra
Singh, I beg to lay on the Table a copy of the Output Outcome Monitoring
Framework (Hindi and English versions) of the Ministry of Earth Sciences for
the year 2022-2023.
[Placed in Library, See
No. LT 6458/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Faggansingh
Kulaste, I beg to lay on the Table a copy of the Output Outcome Monitoring Framework
(Hindi and English versions) of the Department of Rural Development, Ministry
of Rural Development, for the year 2022-2023.
[Placed in Library, See
No. LT 6459/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Ashwini Kumar
Choubey, I beg to lay on the Table:-
(1) (i) A
copy of the Annual Report (Hindi and English versions) of the Central Zoo
Authority, New Delhi, for the
year 2020-2021, alongwith
Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Central Zoo Authority, New
Delhi, for the year 2020-2021.
[Placed in Library, See
No. LT 6460/17/22]
(2) (i) A copy of the Annual Report (Hindi and English versions) of the
Central Pollution Control Board, Delhi, for the year 2020-2021, alongwith
Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Central Pollution Control
Board, Delhi, for the year 2020-2021.
(3) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (2) above.
[Placed in Library, See
No. LT 6461/17/22]
(4) A copy of the Notification No.
S.O.38(E) (Hindi and English versions) published in Gazette of India
dated 5th January, 2022 constituting the Puducherry Coastal Zone Management
Authority for a period of three years with effect from the date of publication
of this Order in official Gazette issued under Section 3 of the Environment
(Protection) Act, 1986.
[Placed in Library, See
No. LT 6462/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Arjun Ram
Meghwal, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of The
Asiatic Society of Mumbai, Mumbai, for the year 2019-2020, alongwith Audited
Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of The Asiatic Society of Mumbai,
Mumbai, for the year 2019-2020.
(2) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (1) above.
[Placed in Library, See
No. LT 6463/17/22]
(3) (i) A copy of the Annual Report (Hindi and English versions) of the
Centre for Cultural Resources and Training, New Delhi, for the year 2019-2020,
alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Centre for Cultural Resources
and Training, New Delhi, for the year 2019-2020.
(4) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (3) above.
[Placed in Library, See
No. LT 6464/17/22]
(5) (i) A copy of the Annual Report (Hindi and English versions) of the
Lalit Kala Akademi, New Delhi, for the year 2019-2020, alongwith Audited
Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Lalit Kala Akademi, New
Delhi, for the year 2019-2020.
(6) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (5) above.
[Placed in Library, See
No. LT 6465/17/22]
(7) (i) A copy of the Annual Report (Hindi and English versions) of the
National Culture Fund, New Delhi,, for the year 2019-2020, alongwith Audited
Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the National Culture Fund, New
Delhi,, for the year 2019-2020.
(8) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (7) above.
[Placed in Library, See
No. LT 6466/17/22]
(9) (i) A copy of the Annual Report (Hindi and
English versions) of the Asiatic Society, Kolkata, for the year 2020-2021,
alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Asiatic Society, Kolkata, for
the year 2020-2021.
(10) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (9) above.
[Placed in Library, See
No. LT 6467/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Pankaj
Chaudhary, I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English
versions) under section 159 of the Customs Act, 1962:-
(i) The Sea Cargo Manifest and Transhipment
(Ninth Amendment) Regulations, 2021 published in Notification No. G.S.R.930(E)
in Gazette of India dated 31st December, 2021.
(ii) G.S.R.76(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
further amend notification No. 50/2017-Customs dated 30th June, 2017 so as to
prescribe effective rate of Basic Customs Duty (BCD).
(iii) G.S.R.77(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to further
amend notification No. 11/2018-Customs dated 2nd February, 2018 so as to exempt
certain goods from Social Welfare Surcharge (SWS) and to withdraw SWS exemption
on certain textile items.
(iv) G.S.R.78(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
rescind notification Nos. 190/1978-Customs and 191/1978-Customs both dated 22th
September, 1978 prescribing additional duty of customs on imports of
transformer oil equivalent to such portion of the excise duty leviable on the
raw material commonly known as transformer oil base stock or transformer oil
feedstock.
(v) G.S.R.79(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
rescind Notification Nos. 10/95-Customs, 26/99-Customs, 27/2004-Customs,
14/2006-Customs, 48/2006-Customs, 90/2007-Customs, 8/2011-Customs,
24/2011-Customs, 49/2013-Customs, 23/2014-Customs, 37/2015-Customs,
11/2016-Customs, 20/2020-Customs, 40/2020-Customs which have become redundant.
(vi) G.S.R.80(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
further amend Notification Nos. 52/2017-Customs dated 30.06.2017 and
37/2017-Customs dated 30.06.2017 to remove entries which are being operated
from the First Schedule to the Customs Tariff Act and certain redundant
entries.
(vii) G.S.R.81(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
further amend Notification No. 82/2017-Customs dated 27.10.2017 to prescribe
effective rate on certain Textile items upto 30.04.2022.
(viii) G.S.R.82(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
amend Notification Nos. 104/2010-Customs, 38/96-Customs, 40/2017-Customs,
60/2011-Customs, 148/94-Customs to exempt AIDC/Health cess/RIC on goods
imported under the said notifications.
(ix) G.S.R.83(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
amend notification Nos. 146/94-Customs, 147/94-Customs, 39/96-Customs,
50/96-Customs, 30/2004-Customs, 81/2005-Customs, 5/2017-Customs,
16/2017-Customs, 32/2017-Customs to prescribe end-dates as per Section 25(4A)
of Customs Act, 1962.
(x) G.S.R.84(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
amend notification No. 27/2011-Customs dated 01.03.2011 to omit redundant
entries and reduce export duty raw hides and skins of buffalo.
(xi) G.S.R.85(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
implement a graded BCD structure for wearable devices and its parts, sub-parts
and sub-assembly.
(xii) G.S.R.86(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
implement a graded BCD structure for hearable devices and its parts, sub-parts
and sub-assembly.
(xiii) G.S.R.87(E) published in Gazette of India
dated 1st February, 2022, together with
an explanatory memorandum seeking to implement a graded BCD structure for smart
meters and its parts, sub-parts and sub-assembly.
(xiv) G.S.R.88(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
amend notification No. 25/1999-Customs dated 28.02.1999 to omit redundant and
obsolete entries.
(xv) G.S.R.89(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
amend various notifications giving exemption to electronic items and medical
devices.
[Placed in Library, See
No. LT 6468/17/22]
(2) A copy each of the following Notifications (Hindi and English
versions) under sub-section (2) of Section 38 of the Central Excise Act, 1944:-
(i) G.S.R.90(E) published in Gazette of India
dated 1st February, 2022 together with an explanatory memorandum seeking to
further amend Notification No. 11/2017-Central Excise, dated 30th June, 2017,
to increase Basic Excise Duty on Unblended Petrol and Diesel, in order to
promote Blending in the country.
(ii) G.S.R.91(E) published in Gazette of India
dated 1st February, 2022 together with an explanatory memorandum seeking to
supersede notification No. 49/2008-Central Excise (N.T.) dated 24.12.2008, in
order to align it with the current legal position, post roll-out of GST.
[Placed in Library, See
No. LT 6469/17/22]
(3) A copy each of the following Notifications (Hindi and English
versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:-
(i) G.S.R.92(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
rescind the countervailing duty imposed on imports of “Certain Hot Rolled and
Cold Rolled Stainless Steel Flat Products” originating in or exported from
China PR vide Notification No. 1/2017-Cus (CVD) dated 07.09.2017.
(ii) G.S.R.43(E) published in Gazette of India
dated 24th January, 2022, together with an explanatory memorandum seeking to
impose Anti-dumping Duty on 'Axles for Trailers' originating in or exported
from the People’s Republic of China, based on the recommendations of the
Directorate General of Trade Remedies (DGTR) regarding the sun-set review of
the ant-dumping duty imposed on “Axles for Trailers” originating in or exported
from the People’s Republic of China vide Notification No. 54/2016-Cus (ADD)
dated 29th November, 2016 for further period of 5 years.
(iii) G.S.R.93(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
rescind the anti-dumping duty imposed on imports of “Straight Length Bars and
Rods of alloy-steel” originating in or exported from China PR vide Notification
No. 54/2018-Cus (ADD) dated 18.10.2018.
(iv) G.S.R.94(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
rescind the anti-dumping duty imposed on imports of “High Speed Steel of
Non-Cobalt Grade” originating in or exported from Brazil, China PR and Germany
vide Notification No. 38/2019-Cus (ADD) dated 25.09.2019.
(v) G.S.R.95(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
rescind the anti-dumping duty imposed on imports of “Flat rolled product of
steel, plated or coated with alloy of Aluminum or Zinc” originating in or
exported from China PR, Vietnam and Korea RP vide Notification No. 16/2020-Cus
(ADD) dated 23.06.2020.
(vi) G.S.R.96(E) published in Gazette of India
dated 1st February, 2022, together with an explanatory memorandum seeking to
further amend Customs (Import of Goods at Concessional Rate of Duty) Rules,
2017 so as to simplify and automate the procedures.
[Placed in Library, See
No. LT 6470/17/22]
(4) A copy each of the following Notifications (Hindi and English
versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (33rd Amendment) Rules,
2021 published in Notification No. G.S.R.851(E) in Gazette of India dated 10th
December, 2021, together with an explanatory memorandum.
(ii) The Income-tax (34th Amendment) Rules,
2021 published in Notification No. G.S.R.883(E) in Gazette of India dated 27th
December, 2021, together with an explanatory memorandum.
(iii) The Income-tax (35th Amendment) Rules, 2021
published in Notification No. G.S.R.903(E) in Gazette of India dated 29th
December, 2021, together with an explanatory memorandum.
[Placed in Library, See
No. LT 6471/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shrimati Anupriya
Singh Patel, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions)
under sub-section 1(b) of Section 394 of the Companies Act, 2013:-
(i) Review by the Government of the working of
the ECGC Limited (Export Credit Guarantee Corporation of India Limited),
Mumbai, for the year 2020-2021.
(ii) Annual Report of the ECGC Limited (Export
Credit Guarantee Corporation of India Limited), Mumbai, for the year 2020-2021,
alongwith Audited Accounts and comments of the Comptroller and Auditor General
thereon.
(2) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (1) above.
[Placed in Library, See
No. LT 6472/17/22]
(3) (i) A copy of the Annual Accounts (Hindi and English versions) of
the National Export Insurance Account Trust, Mumbai, for the years 2006-2007 to
2019-2020, together with Audit Report thereon.
(ii) A copy of the Review (Hindi and English
versions) by the Government on the Audited Accounts of the National Export
Insurance Account Trust, Mumbai, for the years 2006-2007 to 2019-2020.
(4) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (3) above.
[Placed in Library, See
No. LT 6473/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Sushri Shobha
Karandlaje, I beg to lay on the Table a copy each of the following
Notifications (Hindi and English versions) under Section 4(d) of the
Destructive Insects and Pests Act, 1914:-
(1) The Plant Quarantine (Regulation of Import into India) (Eighth
Amendment) Order, 2021 published in Notification No. S.O.5103(E) in Gazette of
India dated 9th December, 2021.
(2) The Plant Quarantine (Regulation of Import into India) (Tenth
Amendment) Order, 2021 published in Notification No. S.O.5134(E) in Gazette of
India dated 10th December, 2021.
[Placed in Library, See
No. LT 6474/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Bhanu Pratap
Singh Verma, I beg to lay on the Table a copy each of the following
Notifications (Hindi and English versions) under Section 9 of the Micro Small
Medium Enterprises Development Act, 2006:-
(1) The Micro, Small and Medium Enterprises (Amendment) Rules, 2022 published in Notification No.
G.S.R.29(E) in Gazette of India dated 19th January, 2022.
(2) The Micro, Small and Medium Enterprises Fund Rules, 2016
published in Notification No. G.S.R.1032(E) in Gazette of India dated 2nd
November, 2016.
[Placed in Library, See
No. LT 6475/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shrimati Darshana
Vikram Jardosh, I beg to lay on the Table a copy of the Detailed Demands for
Grants (Hindi and English versions) of the Ministry of Textiles for the year
2022-2023.
[Placed in Library, See
No. LT 6476/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Rameswar
Teli, I beg to lay on the Table:-
(1) A copy of the following Notifications (Hindi and English
versions) under sub-section (4) of Section 97 of the Employees’ State Insurance
Act, 1948:-
(i) Notification No. F. No. N-12/13/1/2019-P&D
published in Gazette of India dated 16th November, 2021 amending Atal Beemit
Vyakti Kalyan Yojna.
(ii) Notification No. F. No.
N-12/13/1/2019-P&D published in Gazette of India dated 27th January, 2022
amending Atal Beemit Vyakti Kalyan Yojna.
(2) Statement
(Hindi and English versions) showing reasons for delay in laying the papers
mentioned at item No. (i) of (1) above.
[Placed in Library, See
No. LT 6477/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Ajay Bhatt, I
beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions)
under sub-section 1(b) of Section 394 of the Companies Act, 2013:-
(a) (i) Review by the Government of the working of the India Tourism
Development Corporation Limited, New Delhi, for the year 2020-2021.
(ii) Annual Report of the India Tourism
Development Corporation Limited, New Delhi, for the year 2020-2021, alongwith
Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See
No. LT 6478/17/22]
(b) (i) Review by the Government of the working of the Utkal Ashok
Hotel Corporation Limited, Puri, for the year 2020-2021.
(ii) Annual Report of the Utkal Ashok Hotel
Corporation Limited, Puri, for the year 2020-2021, alongwith Audited Accounts
and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See
No. LT 6479/17/22]
(c) (i) Review by the Government of the working of the Kumarakruppa
Frontier Hotel Private Limited, New Delhi, for the year 2020-2021.
(ii) Annual Report of the Kumarakruppa Frontier
Hotel Private Limited, New Delhi, for the year 2020-2021, alongwith Audited
Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See
No. LT 6480/17/22]
(d) (i) Review by the Government of the working of the Pondicherry
Ashok Hotel Corporation Limited, Puducherry, for the year 2020-2021.
(ii) Annual Report of the Pondicherry Ashok
Hotel Corporation Limited, Puducherry, for the year 2020-2021, alongwith
Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See
No. LT 6481/17/22]
(e) (i) Review by the Government of the working of the Ranchi Ashok
Bihar Hotel Corporation Limited, Patna, for the year 2020-2021.
(ii) Annual Report of the Ranchi Ashok Bihar
Hotel Corporation Limited, Patna, for the year 2020-2021, alongwith Audited
Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See
No. LT 6482/17/22]
(f) (i) Review by the Government of the working of the Punjab Ashok
Hotel Company Limited, Chandigarh, for the year 2020-2021.
(ii) Annual Report of the Punjab Ashok Hotel
Company Limited, Chandigarh, for the year 2020-2021, alongwith Audited Accounts
and comments of the Comptroller and Auditor General
thereon.
(2) Six statements (Hindi and English versions) showing reasons for
delay in laying the papers mentioned at (1) above.
[Placed in Library, See
No. LT 6483/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Shri Bhagwanth
Khuba, I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) of the
National Institute of Pharmaceutical Education and Research, Kolkata, for the
year 2020-2021, alongwith Audited Accounts.
(2) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (1) above.
[Placed in Library, See
No. LT 6484/17/22]
(3) A copy of the Annual Report (Hindi and English versions) of the
National Institute of Pharmaceutical Education and Research, Ahmedabad, for the
year 2020-2021, alongwith Audited Accounts.
(4) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (3) above.
[Placed in Library, See
No. LT 6485/17/22]
(5) A copy of the Annual Report (Hindi and English versions) of the
National Institute of Pharmaceutical Education and Research, Guwahati, for the
year 2020-2021, alongwith Audited Accounts.
(6) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (5) above.
[Placed in Library, See
No. LT 6486/17/22]
(7) A copy each of the following Notifications (Hindi and English
versions) under sub-section (6) of the Section 3 of the Essential Commodities
Act, 1955:-
(i) The Drugs (Prices Control) Amendment
Order, 2021 published in Notification No. S.O.508(E) in Gazette of India dated
3rd February, 2021.
(ii) The Drugs (Prices Control) Third Amendment
Order, 2021 published in Notification No. S.O.3249(E) in Gazette of India dated
12th August, 2021.
[Placed in Library, See
No. LT 6487/17/22]
THE MINISTER OF STATE IN THE
MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Dr. Subhas Sarkar,
I beg to lay on the Table:-
(1)
A copy of the Memorandum of Understanding (Hindi and English
versions) between the EdCIL (India) Limited and the Ministry of Education for
the year 2021-2022.
[Placed
in Library, See No. LT 6488/17/22]
(2) A copy each of the following papers (Hindi and English versions)
under sub-section 1(b) of Section 394 of the Companies Act, 2013:-
(i) Review by the Government of the working of
the EdCIL (India) Limited, Noida, for the year 2020-2021.
(ii) Annual Report of the EdCIL (India)
Limited, Noida, for the year 2020-2021, alongwith Audited Accounts and comments
of the Comptroller and Auditor General thereon.
(3)Statement (Hindi and English
versions) showing reasons for delay in laying the papers mentioned at (2)
above.
[Placed
in Library, See No. LT 6489/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Dr. Bharati Pravin
Pawar, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the
All India Institute of Medical Sciences, Bhopal, for the year 2019-2020,
alongwith Audited Accounts.
(iii) A copy of the Review (Hindi and English
versions) by the Government of the working of the All India Institute of
Medical Sciences, Bhopal, for the year 2019-2020.
(2) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (1) above.
[Placed in Library, See
No. LT 6490/17/22]
(3) A copy of the Indian Nursing
Council (Orthopaedic and Rehabilitation Specialty Nursing Residency Program)
Regulations, 2020 (Hindi and English versions) published in Notification No. F.
No. 11-1/2019-INC in Gazette of India dated 18th August, 2021 under sub-section
(3) of Section 16 of the Indian Nursing Council Act, 1947.
[Placed
in Library, See No. LT 6491/17/22]
THE MINISTER OF STATE IN
THE MINISTRY OF EXTERNAL AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PARLIAMENTARY AFFAIRS (SHRI V. MURALEEDHARAN): Sir, on behalf of Dr. Munjapara
Mahendrabhai, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the North Eastern
Institute of Folk
Medicine, Pasighat, for
the year 2020-2021, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the North Eastern Institute of
Folk Medicine, Pasighat, for the year 2020-2021.
(2) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (1) above.
[Placed
in Library, See No. LT 6492/17/22]
(3) (i) A copy of the Annual Report (Hindi and English versions) of the
Central Council for Research in Yoga and Naturopathy, New Delhi, for the year
2020-2021, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Central Council for Research
in Yoga and Naturopathy, New Delhi, for the year 2020-2021.
(4)
Statement (Hindi and English versions) showing reasons for
delay in laying the papers mentioned at (3) above.
[Placed
in Library, See No. LT 6493/17/22]
(5) (i) A copy of the Annual Report (Hindi and English versions) of the
Institute of Teaching and Research in Ayurveda, Jamnagar, for the year
2020-2021, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Institute of Teaching and
Research in Ayurveda, Jamnagar, for the year 2020-2021.
(6) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (5) above.
[Placed
in Library, See No. LT 6494/17/22]
(7) (i) A copy of the Annual Report (Hindi and English versions) of the
National Institute of Naturopathy, Pune, for the year 2020-2021, alongwith
Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the National Institute of
Naturopathy, Pune, for the year 2020-2021.
(8) Statement (Hindi and English versions) showing reasons for delay
in laying the papers mentioned at (7) above.
[Placed
in Library, See No. LT 6495/17/22]
(9) (i) A copy of the Annual Report (Hindi and English versions) of the
Central Council for Research in Siddha, Chennai, for the year 2020-2021,
alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Central Council for Research
in Siddha, Chennai, for the year 2020-2021.
(10) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (9) above.
[Placed
in Library, See No. LT 6496/17/22]
(11) (i) A copy of the Annual Report (Hindi and English versions) of the
National Commission for Protection of Child Rights, New Delhi, for the year
2020-2021, alongwith Audited Accounts.
(iii) A copy of the Review (Hindi and English
versions) by the Government of the working of the National Commission for
Protection of Child Rights, New Delhi, for the year 2020-2021.
(12) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (11) above.
[Placed
in Library, See No. LT 6497/17/22]
(13) A copy of the National Commission for
Protection of Child Rights (Amendment) Rules, 2021 (Hindi and English versions)
published in Notification No. G.S.R.613(E) in Gazette of India dated 3rd
September, 2021 under sub-section (2) of Section 35 of the Commissions for
Protection of Child Rights Act, 2005.
(14) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (13) above.
[Placed
in Library, See No. LT 6498/17/22]