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Parliament Diary

Budget Session-II – Day 10 : May 6, 2016

Private Member Business was taken up in both houses.

Members in Lok Sabha called the attention of the Minister of Defence regarding the recent disclosure by the Court of Appeals, Milan, Italy on alleged irregularities in Augusta Westland Helicopter deal, 2013.

Rajya Sabha concluded discussion on the Working of the Ministry of Human Resource Development. The Minister, Ms. Smriti Irani replied at the end of the debate.

The Select Committee of Rajya Sabha examining the Enemy Property (Amendment) Bill presented its report.

The Bill amends the Enemy Property Act, 1968, to vest all rights, titles and interests over enemy property in the Custodian. The Bill declares transfer of enemy property by the enemy, conducted under the Act, to be void. This applies retrospectively to transfers that have occurred before or after 1968. Further, the Bill prohibits civil courts and other authorities from entertaining disputes related to enemy property. For detailed analysis, highlighting key features and related issues please click here.

Week Wrap:

Bills passed:

By Lok Sabha

The Compensatory Afforestation Fund Bill, 2015

The Insolvency and Bankruptcy Code, 2015

The Finance Bill, 2016

By Rajya Sabha:

The Anti-Hijacking (Amendment) Bill, 2010

The Mines and Minerals (Development and Regulation) Amendment Bill, 2016

As of yesterday, Lok Sabha has functioned for 121% of is scheduled time, while Rajya Sabha has functioned for 98% its scheduled time.

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