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Lok Sabha and Rajya Sabha both saw repeated
disruptions today. While Rajya Sabha was unable to take take up the
scheduled business, Lok Sabha took up private member bills.
Week Wrap:
During the week a number of important legislations were passed by both the houses.
Lok
Sabha passed the Constitutional (122ndAmendment) Bill, 2014 to rollout
the Goods and Services Tax (GST). The Bill envisages a unified
comprehensive indirect tax system. Various central, state and local
taxes will be subsumed under the GST. The Bill gives the central and
state governments the concurrent power to make laws on the taxation of
goods and services.
The
Juvenile Justice (Care and Protection of Children) was also passed by
the Lower House. The Bill replaces the Juvenile Justice (Care and
Protection of Children) Act, 2000 and addresses children in conflict
with law and children in need of care and protection. The Bill permits
juveniles between the ages of 16-18 years to be tried as adults for
heinous offences.
Rajya
Sabha passed the Delhi High Court (Amendment) Bill, 2014 during the
week. The Bill increases pecuniary jurisdiction of the high court of
Delhi. The Delhi high court as the Bill provides will now have
jurisdiction over suits which are above the value of Rs 2 crore.
Rajya Sabha also passed the Repealing and Amending 2014 and 2015 Bill this week. Both the bills passed by the upper house repeal certain obsolete enactments.
The Constitutional (119th)
Amendment Bill was passed by both the houses unanimously. The Bill
amends the First Schedule of the Constitution to ratify an agreement
entered into by India and Bangladesh on the acquiring and transfer of
territories between the two countries on May 16, 1974.
Three new bills were introduced during the week. These were: the National Waterways Bill; the Negotiable Instruments (Amendment) Bill;and the Homoeopathy Central Council ( Amendment) Bill.
Two
Standing Committee Reports on the Electricity Amendment Bill, 2014 and
the Rights of Persons with Disabilites Bill, 2014 were submitted.
The Real Estate (Regulation and Development) Bill was sent to a Select
Committee in Rajya Sabha. The Committee must submit its report by the
first week of the Monsoon Session. To know more about the features and
related issues you can read our detailed analysis here.