india-map

FIND YOUR MP

Switch to Hindi (हिंदी)
  • MPs & MLAs
    Parliament States 2024 Elections
  • Legislatures
    Parliament
    Session Track Parliament Diary Parliament Committees Primer Vital Stats
    States
    Legislature Track Vital Stats
    Discussion Papers
  • Bills & Acts
    Bills Parliament Acts Parliament Bills States State Legislative Briefs Acts States
  • Budgets
    Parliament States Discussion Papers
  • Policy
    Discussion Papers Science & Technology Policy Monthly Policy Reviews Annual Policy Reviews Committee Reports President Address Vital Stats COVID-19
  • LAMP
    About the LAMP Fellowship How to Apply Life at LAMP Videos Meet our Fellows Get in touch
  • Careers

FIND YOUR MP

Parliament States 2024 Elections
Session Track Parliament Diary Parliament Committees Primer Vital Stats
Legislature Track Vital Stats
Discussion Papers
Bills Parliament Acts Parliament Bills States State Legislative briefs Acts States
Parliament States Discussion Papers
Discussion Papers Science & Technology Policy Monthly Policy Reviews Annual Policy Reviews Committee Reports President Address Vital Stats COVID-19
About the LAMP Fellowship How to Apply Life at LAMP Videos Meet our Fellows Get in touch
  • Parliament & State Assembly

Parliament

  • Discussion Papers
  • Parliament Diary
  • Session Track
  • Parliamentry Committees
  • Primers

Archives

2023
  • April, 2023
  • March, 2023
  • February, 2023
  • January, 2023
2022
  • December, 2022
  • August, 2022
  • July, 2022
  • April, 2022
  • March, 2022
  • February, 2022
  • January, 2022
2021
  • December, 2021
  • November, 2021
  • August, 2021
  • July, 2021
  • March, 2021
  • February, 2021
  • January, 2021
2020
  • September, 2020
  • March, 2020
  • February, 2020
  • January, 2020
2019
  • December, 2019
  • November, 2019
  • August, 2019
  • July, 2019
  • June, 2019
  • February, 2019
  • January, 2019
2018
  • December, 2018
  • August, 2018
  • July, 2018
  • March, 2018
  • February, 2018
  • January, 2018
2017
  • December, 2017
  • August, 2017
  • July, 2017
  • April, 2017
  • March, 2017
  • February, 2017
  • January, 2017
2016
  • December, 2016
  • November, 2016
  • August, 2016
  • July, 2016
  • May, 2016
  • April, 2016
  • March, 2016
  • February, 2016
2015
  • December, 2015
  • November, 2015
  • August, 2015
  • July, 2015
  • May, 2015
  • April, 2015
  • March, 2015
  • February, 2015
2014
  • December, 2014
  • November, 2014
  • August, 2014
  • July, 2014
  • March, 2014
  • February, 2014
2013
  • December, 2013

Media Contact

Email: prsindia@prsindia.org

Tel: (011) 2323 4801

PRS Legislative Research 3rd Floor, Gandharva Mahavidyalaya, 212, Deen Dayal Upadhyaya Marg, New Delhi - 110002

Parliament Diary

PRS Parliament Diary: Monsoon Session – Day 16 : Aug 9, 2016

Lok Sabha passed the  Employee's Compensation (Amendment) Bill, 2016. The Bill amends the Employee’s Compensation Act, 1923. The Bill introduces a provision which requires an employer to inform the employee of his right to compensation under the Act. Such information must be given in writing (in English, Hindi or the relevant official language) at the time of employing him. Further, the Bill penalises an employer if he fails to inform his employee of his right to compensation. Such penalty may be between 50,000 to one lakh rupees.

During the debate members raised their concerns about the need other labour related reforms. Health insurance for workers, disposal of cases in labour courts, protection of workers against inhuman treatment were some aspects highlighted.

Lok Sabha also passed the Central Agricultural University (Amendment) Bill, 2016.  The Bill proposes to amend the Central Agricultural University Act, 1992. The Act provides for the establishment of a University in the north eastern region for the development of agriculture, and advancement of research in agriculture and allied sciences. The Act defines the north eastern region as comprising the states of Arunachal Pradesh, Manipur, Meghalaya, Mizoram, Sikkim and Tripura. 

The Bill amends this definition to include the state of Nagaland.

Rajya Sabha passed the Enforcement of Security Interest and Recovery of Debts Laws and Miscellaneous Provisions (Amendment) Bill, 2016. The Bill addresses issues related to debt recovery, including expeditious adjudication of cases.  It amends four laws including the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (DRT Act) and Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act).

Participating in the debate members highlighted the need to build capacity in banks for better recovery of debts, securitisation of assets etc. Members also lay emphasis on the challenge of Non-Performing Assets (NPAs) that the banking sector is currently facing. The need to increase man power and address pendency in debt recovery tribunals was also highlighted by members.

Subscribe for Parliament Diary

Click here for Subscription

Follow Us

Creative Commons License

PRS Legislative Research is licensed under a Creative Commons Attribution 4.0 International License

Disclaimer: This data is being furnished to you for your information. PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that this information is accurate or complete. PRS is an independent, not-for-profit group. This data has been collated without regard to the objectives or opinions of those who may receive it.

  • About Us
  • Careers
Copyright © 2025    prsindia.org    All Rights Reserved.