Rajya Sabha saw disruptions and was unable to take up scheduled business.
The Minister of External Affairs gave a statement in both houses about her visit to Islamabad last week. The Minister informed the members of the decision that India and Pakistan will engage in a “comprehensive” dialogue on all issues including peace, security and Jammu & Kashmir.
The Atomic Energy Amendment Bill was passed by Lok Sabha.
The Bill proposes to amend the Atomic Energy Act, 1962. The Act empowers the central government to produce, develop, control, and use atomic energy.
Under the Act, a government company is one in which at least 51% of the paid-up share capital is held by the central government. Paid-up share capital is the capital received by a company from the issue of shares. The Bill expands this definition to include companies where the whole of the paid up share capital is held by one or more government company and whose articles of association empower the central government to constitute its Board of Directors. This provision will allow for the formation of joint ventures between Nuclear Power Corporation of India Limited and other government companies.