In this issueNews Scan
Latest at PRSLegislative Briefs
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Important Legislative News CPI(M) to oppose Bill on FDI in commodity exchanges
Business Standard, April 1
The
CPI(M) announced that it would not support the Forward Contracts
(Regulation) Amendment Bill, which will allow foreign direct investment
(FDI) in the country’s commodity exchanges.
New IT Act to penalise companies for data theft
Economic Times, April 3
The
new Information Technology Act states that companies would be made
liable to protect the data which they own, process or operate, failing
which they would have to face legal action.
Salary hike for MPs: decision left to next Govt
Indian Express, April 4
The
Union Cabinet deferred the decision to form an ‘Emolument Commission’
to fix the salaries and perks for MPs to the next Parliament that will
be constituted after general elections.
Ministry plans to regulate spas, invites guidelines from industry
Times of India, April 7
The
Health Ministry plans to regulate spas and health centres. It has
invited suggestions from the industry, consumer bodies and civil
society organisation on the standards that every spa shall be required
to follow.
Steel may be back under Essential Commodities Act
Hindu, April 7
The
government is toying with the idea of bringing steel back under the
Essential Commodities Act as prices of the core construction material
soared by about Rs.7,000 a tonne within a three-month period.
Supreme Court upholds law for 27% OBC quota
Hindu, April 7
The
Supreme Court upheld the law that reserves 27% of the seats for
candidates belonging to the Other Backward Classes in Central higher
educational institutions. But it excluded the ‘creamy layer’.
Devising the right policy for airport pricing
Economic Times, April 9
An
independent regulator is in the offing for the airport sector.
The regulator would need to guard consumer interest, promote economic
efficiency and pitch for financial viability of airport services.
Govt to set up regulator for construction industry
Economic Times, April 10
The
government plans to set up a regulator for construction industry. Apart
from facilitating single-window clearance, it would also be mandatory
for every state government to levy worker welfare cess on construction
industry.
New law brings credit cards, crimes abroad under the scanner
Indian Express, April 15
The
amendments to the Prevention of Money Laundering Act shall be
introduced in the Budget session. It brings international credit
card transactions and money transfers and a new category of offences
with “cross-border implications” under the scanner.
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