Parliament Diary

The IBC Amendment Bill, 2021 was introduced in Lok Sabha. The bill, which replaces an Ordinance, introduces an alternative Pre-Packaged Insolvency Resolution Process for MSMEs. The Factoring Regulation (Amendment) Bill, 2020 and the National Institutes of Food Technology, Entrepreneurship and Management Bill, 2021 were passed without debate and amid disruptions. 

In Rajya Sabha too, the Marine Aids to Navigation Bill was taken up amid disruptions. However, discussion on the Bill could not be completed before the House adjourned for the day. 

Earlier in the day, the Rajya Sabha Chairperson informed the House that Zero Hour mentions of as many as 53 Members were permitted. However, none could be raised due to disruption of the proceedings. He then enumerated the subjects of some of these notices which included the need for time bound completion of COVID vaccination, unemployment, problems of students availing online education, hike in petroleum prices etc.

The Standing Committee on Commerce submitted its report on the Intellectual Property Rights Regime in India on Friday. It recommended that the abolition of the Intellectual Property Appellate Board (IPAB) should be reconsidered and that it should be re-established with more structural autonomy, and infrastructural and administrative reforms. 

Certain tribunals including the IPAB and the Film Certificate Appellate Tribunal (FCAT) were dissolved through the Tribunals Reforms (Rationalization and Service) Ordinance, 2021 in April and their functions were transferred to other judicial bodies. The government today informed Rajya Sabha in a Parliament Question that there is no proposal under consideration to revive the FCAT.