Parliament Diary

Both houses of Parliament saw protests and were adjourned briefly as opposition parties raised the issue of financial irregularities related to DDCA on the floor of the Houses.

The Insolvency and Bankruptcy Bill, 2015 was introduced in Lok Sabha. Previously, the Bankruptcy Law Reforms Committee submitted its report and the draft Insolvency and Bankruptcy Bill, 2015 on November 4, 2015. The draft Bill covered insolvency of individuals, partnerships and companies. It will not be applicable to financial firms such as banks.

Lok Sabha passed the National Waterways Bill. The Bill identifies additional 101 waterways as national waterways.  The Schedule of the Bill also specifies the extent of development to be undertaken on each waterway.

Rajya Sabha passed the Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Amendment Bill. The Bill amends certain existing categories of offences and adds new offences against SCs and STs, and tries to establish exclusive special courts to try offences under the Act.  The Bill was passed unanimously by the Upper House without any discussion.

The Upper House also returned to Lok Sabha the two appropriation bills passing the supplementary demands for grants.

Further, discussion on the serious situation of floods and drought in different parts of the country was taken up in Rajya Sabha.

It has been decided that the Juvenile Justice Bill will be taken up tomorrow. Our blog provides a primer to the pending Bill including itskey features and related issues.

Analysis of the statistics on incidence of crimes bychildren and conviction rates is also available here.