Briefing by the Chief Economic Adviser on the subject ‘Roadmap for $5 Trillion economy in light of global economic and geopolitical circumstances.’

Consideration and adoption of draft Reports on: (i) Demands for Grants (2024-25) of the Ministries concerned under the jurisdiction of the Committee; (ii) Draft Action Taken Reports on: (a) 59th Report (17th Lok Sabha) on ‘Cyber Security and Rising Incidence of Cyber/White Collar Crimes’; and (b) 66th Report (17th Lok Sabha) on ‘Performance Review and Regulation of Insurance Sector’

(i) Oral evidence of the representatives of NITI Aayog on Demands for Grants (2024-25); (ii) Oral evidence of the representatives of Ministry of Corporate Affairs on Demands for Grants (2024-25) of Ministry of Corporate Affairs; and (iii) Oral evidence of the representatives of Ministry of Statistics and Programme Implementation on Demands for Grants (2024-25).

(i) Oral evidence of the representatives of the Ministry of Finance (Department of Revenue) on Demands for Grants (2024-25) of Ministry of Finance; (ii) Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services, Investment and Public Asset Management and Department of Public Enterprises) on Demands for Grants (2024-25) of Ministry of Finance.

Consideration and adoption of Memorandum No. 1- regarding selection of subjects for examination during the year 2024-25.

Briefing by the representatives of the Ministry of Finance (Department of Economic Affairs), NITI Aayog and Chief Economic Adviser on the subject ‘India’s Growth Path for $5 Trillion Economy’.

Briefing by the representatives of the Ministry of Finance (Department of Economic Affairs) and NITI Aayog on the subject ‘India’s Growth Path for $5 Trillion Economy’.

(i) Briefing by the representatives of the Reserve Bank of India on the subject ‘Issues relating to NBFCs’. (ii) Briefing by the representatives of the Ministry of Agriculture and Farmers Welfare (Department of Agriculture and Farmers Welfare) and Expert(s) on the subject ‘Providing credit to the agricultural and rural sector including appraisal of NABARD’s role’.

(i) Briefing by the representatives of the National Bank for Agriculture and Rural Development (NABARD) and Expert(s) on the subject ‘Providing credit to the agricultural and rural sector including appraisal of NABARD’s role’. (ii)Consideration and adoption of draft Reports.

Oral evidence of the representatives of the Ministry of Agriculture and Farmers Welfare (Department of Agriculture and Farmers Welfare), National Bank for Agriculture and Rural Development (NABARD) and Agriculture Insurance Company of India Limited on the subject ‘Providing credit to the agricultural and rural sector including appraisal of NABARD’s role’.

(i) Oral evidence of the representatives of the Department of Financial Services (DFS), Department of Revenue and Reserve Bank of India on the subject ‘Issues relating to NBFCs’. (ii) Hearing of views of representatives of NBFCs on the subject ‘Issues relating to NBFCs’.

Oral evidence of the representatives of the Department of Financial Services (DFS), Reserve Bank of India (RBI) and Small Industries Development Bank of India (SIDBI) on the subject ‘Issues relating to NBFCs’.

Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2023-24.

(i) Oral evidence of the representatives of the Department of Financial Services (DFS), Indian Banks’ Association (IBA), Reserve Bank of India (RBI), Ministry of Corporate Affairs and Insolvency and Bankruptcy Board of India (IBBI) on the subject ‘Review of Banking Sector with particular reference to implementation of Insolvency and Bankruptcy Code’. (ii) Oral evidence of the representatives of the Department of Financial Services (DFS) on the subject ‘Performance Review and Regulation of Insurance Sector’ (iii) Hearing of views of representatives of Private Insurance Companies on the subject ‘Performance Review and Regulation of Insurance Sector’.

(i) Oral evidence of the representatives of State Bank of India (Economic Research Department) on the subject ‘Performance review and regulation of Insurance Sector’. (ii) Oral evidence of the representatives of Insurance Regulatory and Development Authority of India (IRDAI) on the subject ‘Performance review and regulation of Insurance Sector’.

(i) Oral evidence of the representatives of Google India on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’. (ii)Oral evidence of the representatives of Reserve Bank of India and Ministry of Electronics and Information Technology (MeitY) on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’. (iii) Consideration and adoption of Draft Reports.

(i) Oral evidence of the representatives of Punjab National Bank (PNB), Bank of India, Yes Bank and Indian Computer Emergency Response Team (CERT-In) on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’. (ii) Oral evidence of the representatives of One97 Communications (Paytm), Flipkart, Google and Apple on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’.

Oral evidence of the representatives of Ministry of Home Affairs, Ministry of Finance (Department of Financial Services) and National Payments Corporation of India (NPCI) on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’.

Oral evidence of the representatives of Ministry of Home Affairs, Ministry of Finance (Department of Financial Services) and National Payments Corporation of India (NPCI) on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’.

Hearing of views of industry experts / stakeholders on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’

Briefing by the representatives of Reserve Bank of India (RBI), Indian Banks’ Association (IBA), National Payments Corporation of India (NPCI) and Indian Computer Emergency Response Team (CERT-In) on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’.

Briefing by the representatives of Reserve Bank of India (RBI), Indian Banks’ Association (IBA), National Payments Corporation of India (NPCI) and Indian Computer Emergency Response Team (CERT-In) on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’.

(i) Hearing of views of representatives of ‘Indian Private Equity and Venture Capital Association (IVCA)’ on the subject ‘Impact of crisis in certain Global Banks on India’s startup ecosystem’. (ii) Briefing by representatives of Ministry of Finance (Department of Financial Services), Reserve Bank of India (RBI) and Indian Banks’ Association (IBA) on the subject ‘Impact of crisis in certain Global Banks on India’s startup ecosystem’.

(i) Briefing by the representatives of Ministry of Statistics and Programme Implementation on the subject ‘Issues related to MPLAD Scheme’. (ii) Consideration and adoption of draft Reports on Demands for Grants (2023-24).

(i) Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services, Investment and Public Asset Management and Department of Public Enterprises) on Demands for Grants (2023-24) of Ministry of Finance. (ii) Oral evidence of the representatives of the Ministry of Finance (Department of Revenue) on Demands for Grants (2023-24) of Ministry of Finance.

(i) Oral evidence of the representatives of Ministry of Statistics and Programme Implementation on Demands for Grants (2023-24). (ii) Oral evidence of the representatives of Ministry of Planning (NITI Aayog) on Demands for Grants (2023-24). (iii) Oral evidence of the representatives of Ministry of Corporate Affairs on Demands for Grants (2023-24) of Ministry of Corporate Affairs.

(i) Oral evidence by the representatives of Ministry of Home Affairs [National Cybercrime Training Centre (NCTC)], Ministry of Finance (Departments of Financial Services and Revenue) and Reserve Bank of India on the subject ‘Cyber security and rising incidence of cyber/white collar crimes’. (ii) Meeting with the delegation of Members of Budget Committee of the German Bundestag (The National Parliament of the Federal Republic of Germany), led by Prof. Dr. Helge Braun, Chairman of the Committee.

(i) Hearing of views of experts and National Institute of Public Finance and Policy (NIPFP) on the subject ‘Pension liabilities for Centre and States’. (ii) Briefing by representatives of Ministry of Finance (Department of Expenditure), Reserve Bank of India (RBI) and Pension Fund Regulatory and Development Authority (PFRDA) on the subject ‘Pension liabilities for Centre and States’.

(i) Briefing by the representatives of Department of Legal Affairs (Ministry of Law and Justice) on the provisions of the ‘Competition (Amendment) Bill, 2022’. (ii) Consideration and adoption of draft Report on the ‘Competition (Amendment) Bill, 2022’.

Concluding Oral Evidence of the representatives of Ministry of Corporate Affairs and Competition Commission of India (CCI) on the provisions of ‘Competition (Amendment) Bill, 2022’.

Oral evidence of the Finance Secretary, Secretary (Department of Economic Affairs), Chief Economic Advisor and CEO, NITI Aayog on the subject ‘Overall Economic Outlook & Roadmap for $5 trillion economy’.

(i) Hearing of views of experts on the subject ‘Inputs on the Global and Indian Economy and Roadmap for $5 trillion Indian Economy’. (ii)Oral evidence of the representatives of State Bank of India (SBI), Punjab National Bank (PNB) and Union Bank of India on the subject ‘Performance Review of the Banking Sector including IBC operations’.

Oral Evidence of the representatives of Federation of Indian Chambers of Commerce & Industry (FICCI), AZB Partners, Consumer Unity and Trust Society (CUTS) International, Shri Vinod Dhall, Senior Advisor, Touchstone Partners & Dr. Aditya Bhattacharjea, Professor of Economics, Delhi School of Economics (DSE) on the provisions of ‘Competition (Amendment) Bill, 2022’.

Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2022-23.

Oral evidence of the representatives of Big Tech Companies on the subject Anti Competitive practices by Big Tech Companies.

Deliberations of the Committee on the subject ‘Anti-Competitive Practices by Big Tech Companies’.

(i)Hearing of views of representatives of Alliance of Digital India Foundation (ADIF) on the subject Anti-Competitive Practices by Big Tech Companie’. (ii)Oral evidence of the representatives of Ministry of Corporate Affairs and Competition Commission of India on the subject Anti-Competitive practices by Big Tech Companies. (iii)Consideration and adoption of Draft Action Taken Reports on Demands for Grants (2022-23)

Hearing of views of representatives of Associations/Industry stake-holders on the subject ‘Anti-Competitive Practices by Big-tech companies’.

Oral Evidence of the representatives of Ministry of Finance (Department of Revenue) and Chief Economic Adviser on the subject ‘Review of GST regime and compliance issues’.

Oral Evidence of the representatives of Ministry of Finance (Department of Financial Services), Ministry of Micro, Small & Medium Enterprises, Ministry of Commerce and Industry (Departments of Commerce and Promotion of Industry and Internal Trade), National Bank for Agriculture and Rural Development (NABARD) and Small Industries Development Bank of India (SIDBI) on the subject ‘Providing credit to the agricultural, rural and MSME sectors’.

Oral evidence of the representatives of Securities and Exchange Board of India (SEBI) on the regulatory issues concerning the Capital Market, with special reference to : (i) Initial Public Offerings (IPOs) (ii) Volatility (iii) International Financial Services Centres (IFSC) (iv) Alternate Investment Fund (AIF)

Consideration and adoption of draft Report on “the Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021”.

Consideration and adoption of draft Reports on: (i) The Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021 (ii) Demands for Grants (2022-23).

Oral evidence of the representatives of Ministry of Corporate Affairs on Demands for Grants (2022-23). Oral evidence of the representatives of Ministry of Planning (NITI Aayog) on Demands for Grants (2022-23). Oral evidence of the representatives of Ministry of Statistics and Programme Implementation on Demands for Grants (2022-23).

Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Financial Services, Expenditure, Department of Investment and Public Asset Management and Public Enterprises) on Demands for Grants (2022-23). Oral evidence of the representatives of Ministry of Finance (Department of Revenue) on Demands for Grants (2022-23).

Oral Evidence of the representatives of Ministry of Corporate Affairs on the provisions of “the Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021”.

Oral Evidence of the representatives of Institute of Chartered Accountants of India (ICAI), Institute of Cost Accountants of India (ICWA) and Institute of Company Secretaries of India (ICSI) on the provisions of “the Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021”.

Oral Evidence of the representative of Institute of Chartered Accountants of India (ICAI), Institute of Cost Accountants of India (ICWA), Institute of Company Secretaries of India (ICSI) on the provisions of “the Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021”.

(i) Hearing of views of the representatives of Indian Software Product Industry RoundTable (iSPIRT) on the subject ‘How to provide better credit flow to the MSME sector’. (ii) Oral evidence of representatives of Ministry of Finance (Department of Revenue) and Goods and Services Tax Network (GSTN) on the subject ‘How to provide better credit flow to the MSME sector’. 

Hearing the views of the representatives of MSME Associations on the subject ‘How to provide better credit flow to the MSME sector’.

(i) Oral evidence of the representatives of State Bank of India (SBI), Punjab National Bank (PNB), Axis Bank & HDFC Bank on the subject ‘How to provide better credit flow to the MSME sector’. (ii) Oral evidence of representatives of Non-Banking Finance Companies (NBFCs) on the subject ‘How to provide better credit flow to the MSME sector’.

Oral evidence of representatives of the Ministry of Finance (Department of Financial Services), Ministry of Micro, Small & Medium Enterprises and Small Industries Development Bank of India (SIDBI) on the subject ‘How to provide better credit flow to the MSME sector’.

Hearing of views of Associations/ Industry experts on the subject ‘CryptoFinance: Opportunities and Challenges’.

Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2021-22.

Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2021-22.

Oral evidence of representatives of the Ministry of Finance (Departments of Financial Services and Economic Affairs) on the subject Strengthening RBI’s Regulatory and Operational Capabilities-RBI’s evolving Role in the Economy.

Oral evidence of the Governor, Reserve Bank of India on the subject Strengthening RBIs regulatory and operational capabilities and its supervision of the Financial System - RBIs evolving role in the economy.

Hearing of views of Experts on the subject Strengthening RBIs regulatory and operational capabilities and its supervision of the Financial System - RBIs evolving role in the economy.

Consideration and adoption of draft Reports.

Oral evidence of the representatives of Ministry of Finance (Department of Economic Affairs) on the subject ‘Budgetary Projections – Post Pandemic’.

(i) Briefing by the representatives of the Ministry of Finance (Department of Revenue) and Ministry of Corporate Affairs on the subject ‘Efficacy of overall taxation framework and streamlining tax compliance’. (ii)Consideration and adoption of Draft Reports on Demands for Grants (2021-22) and draft Action Taken Reports.

Oral evidence of the representatives of Ministry of Planning (NITI Aayog) on Demands for Grants (2021-22). Oral evidence of the representatives of Ministry of Corporate Affairs on Demands for Grants (2021-22). Oral evidence of the representatives of Ministry of Statistics and Programme Implementation on Demands for Grants (2021-22).

Hearing of the views of Associations/Firms/Individuals on issues pertaining to the subjects:- (i) ‘Financing the MSME sector; its growth and regulation’ and, (ii) ‘Implementation of Insolvency and Bankruptcy Code- Pitfalls and Solutions’.Oral evidence of the representatives of Indian Overseas Bank and Kotak Mahindra Bank on the subjects:- (i) ‘Financing the MSME sector; its growth and regulation’ and, (ii) ‘Implementation of Insolvency and Bankruptcy Code- Pitfalls and Solutions’.

Oral evidence of the representatives of ICICI Bank and MSME Associations on the subjects:- (i) ‘Financing the MSME sector; its growth and regulation’ and, (ii) ‘Implementation of Insolvency and Bankruptcy Code- Pitfalls and Solutions’.Oral evidence of the representatives of Ministry of Micro, Small and Medium Enterprises on the subject ‘Financing the MSME sector; its growth and regulation’ Oral evidence of the representatives of Ministry of Micro, Small and Medium Enterprises on the subject ‘Financing the MSME sector; its growth and regulation’ 

(i) Consideration and adoption of draft report on “Factoring Regulation (Amendment) Bill, 2020” (ii)Oral evidence of the representatives of Ministry of Corporate Affairs, Insolvency and Bankruptcy Board of India (IBBI) and Punjab National Bank (PNB) on the subject ‘Implementation of Insolvency and Bankruptcy Code- Pitfalls and Solutions’.

Oral Evidence of the representatives of NITI Aayog on the subject ‘Long term impact of the Covid-19 pandemic on the global economy, trade flows and financial markets’.

(i) Oral Evidence of the representatives of NITI Aayog on the subject ‘Long term impact of the Covid-19 pandemic on the global economy, trade flows and financial markets’. (ii) Oral Evidence of the representatives of International Monetary Fund (IMF) and World Bank on the subject ‘Long term impact of the Covid-19 pandemic on the global economy, trade flows and financial markets’

Oral Evidence of the representative of Reserve Bank of India (RBI) on the provisions of the Factoring Regulation (Amendment) Bill, 2020 (ii) Oral Evidence of the representatives of Small Industries Development Bank of India (SIDBI), IFCI Factors Limited and Industrial Development Bank of India (IDBI) on the provisions of the Factoring Regulation (Amendment) Bill, 2020.

Oral Evidence of the representative of Reserve Bank of India (RBI) on the provisions of the Factoring Regulation (Amendment) Bill, 2020 (ii) Oral Evidence of the representatives of Small Industries Development Bank of India (SIDBI), IFCI Factors Limited and Industrial Development Bank of India (IDBI) on the provisions of the Factoring Regulation (Amendment) Bill, 2020

(i) Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2020-21. (ii) Oral Evidence of the representatives of Ministry of Finance (Department of Financial Services) on the provisions of the “Factoring Regulation (Amendment) Bill, 2020”

(i) Oral evidence of the representatives of Insurance Regulatory and Development Authority of India (IRDA), Pension Fund Regulatory and Development Authority (PFRDA) and Life Insurance Corporation of India (LIC) on the subject ‘Financing the Startup Ecosystem’. (ii) Consideration and adoption of draft Report(s).

(i) Oral evidence of Legal Experts on the subject ‘Implementation of Insolvency and Bankruptcy Code’. (ii) Oral evidence of the representatives of Indian Banks’ Association (IBA) on the subject ‘Implementation of Insolvency and Bankruptcy Code’. Oral evidence of the representatives of Ministry of Corporate Affairs and Insolvency and Bankruptcy Board of India (IBBI) on the subject ‘Implementation of Insolvency and Bankruptcy Code’.

Oral evidence of the representatives of the Ministry of Finance (Departments of Revenue and Economic Affairs) and Ministry of Commerce (Department for Promotion of Industry and Internal Trade) on the subject ‘Financing the innovation ecosystem and India’s growth companies’.

Oral Evidence of the representatives of Indian Banks’ Association (IBA) and Experts on the ‘Insolvency and Bankruptcy Code (second Amendment) Bill, 2019’

Oral Evidence of the representatives of Indian Banks’ Association (IBA) and Experts on the ‘Insolvency and Bankruptcy Code (second Amendment) Bill, 2019’

Oral Evidence of the representatives of Indian Banks’ Association (IBA) and Experts on the ‘Insolvency and Bankruptcy Code (second Amendment) Bill, 2019’

Meeting with the delegation of Members of Parliament of Estonia, led by Mr. Sven Sester, Leader of the Estonia – India Parliamentary Friendship Group.

Briefing by the representatives of Ministry of Corporate Affairs and Insolvency and Bankruptcy Board of India (IBBI) on the Insolvency and Bankruptcy Code (second Amendment) Bill, 2019.

Hearing of views of representatives of Indian Private Equity and Venture Capital Association (IVCA) on the subject Performance and Regulation of Capital Markets - Private Equity in India.

Consideration and adoption of draft Reports on Demands for Grants (2019-20)

Hearing of views of Experts on the subject Strengthening the Non-Banking Financial Company NBFC Sector. Oral evidence of the representatives of the Ministry of Finance (Department of Financial Services) on the subjects Strengthening credit flows across the economy performance appraisal of the banking system Strengthening the Non-Banking Financial Company NBFC sector.

Oral evidence of the representatives of the Ministry of Finance Departments of Economic Affairs, Expenditure, Financial Services, Investment and Public Asset Management and Revenue) and Ministry of Corporate Affairs on the subjects State of Indian Economy and Issues relating to Demands for Grants 2019-20 Oral evidence of the representatives of the Ministry of Statistics and Programme Implementation and NITI Aayog on the subjects State of Indian Economy and Issues relating to Demands for Grants 2019-20

Oral evidence of the representatives of the Ministry of Finance Departments of Economic Affairs, Expenditure, Financial Services, Investment and Public Asset Management and Revenue and Ministry of Corporate Affairs on the subjects State of Indian Economy and Issues relating to Demands for Grants 2019-20 Oral evidence of the representatives of the Ministry of Statistics and Programme Implementation and NITI Aayog on the subjects State of Indian Economy and Issues relating to Demands for Grants 2019-20.

Views of Experts on the subject Achieving $10 Trillion Economy – Long term prospects for the Indian Economy.

Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2019-20.

Oral evidence of the representatives of Enforcement Directorate and Serious Fraud Investigation Office (SFIO) on the subject Status of unaccounted income / wealth both inside and outside the country - A critical analysis. Consideration and adoption of draft Report.

Oral evidence of the representatives of Ministry of Finance (Department of Revenue) on the subject Status of unaccounted income / wealth both inside and outside the country - A critical analysis.

Oral evidence of the representatives of The Institute of Chartered Accountants of India on the subject Corporate Governance in India - Issues and Challenges

Briefing by the representatives of Infomerics Rating on the subject Strengthening of the Credit Rating Framework in the country Oral evidence of the representatives of Ministry of Finance (Department of Economic Affairs) on the subject Strengthening of the Credit Rating Framework in the country. Consideration and adoption of draft Reports

Briefing by the representatives of State Government of Odisha on the subject Central assistance for Disaster Management and Relief in view of recent cyclone in Odisha. Briefing by the representatives of the Ministry of Finance Department of Expenditure, Department of Financial Services, Ministry of Home Affairs, National Disaster Management Authority , Indian Space Resource Organisation , Indian Meteorological Department, Geological Survey of India , Agriculture Insurance Company of India Ltd., Central Water Commission , The Oriental Insurance Company Ltd. and New India Assurance Company Ltd. on the subject Central assistance for Disaster Management and Relief with particular reference to recent floods / cyclone in Kerala, Karnataka, Tamil Nadu and Andhra Pradesh.

Briefing by the representatives of Government of Andhra Pradesh on the subject Central assistance for Disaster Management and Relief in view of recent destruction caused by cyclonic storm Consideration and adoption of draft Report on The Banning of Unregulated Deposit Schemes Bill, 2018

Oral evidence of the representatives of Government of Tamil Nadu and Karnataka including the respective Chief Secretaries on the subject Central assistance for Disaster Management and Relief.

Oral evidence of the representatives of Government of Kerala including the Chief Secretary on the subject Central assistance for Disaster Management and Relief.

Briefing by the representatives of Reserve Bank of India on the subjects Impending Reforms relating to Reserve Bank of India and Resolution of Non Performing Assets Stressed Assets in Banks Financial Institutions including critical appraisal of implementation of Insolvency and Bankruptcy Code Demonetisation of Indian currency notes of Rs 500 and Rs 1000 and ramifications thereof and State of Indian Economy Pitfalls and Challenges Briefing by the representatives of Ministry of Agriculture and Farmers Welfare on the subject Demonetisation of Indian Currency notes of Rs 500 and Rs 1000 and ramifications thereof

Briefing by the representatives of Ministry of Micro Small & Medium Enterprise Ministry of Labour & Employment and Ministry of Agriculture & Farmers Welfare (Department of Agriculture Cooperative & Farmers Welfare) on the subject Demonetisation of Indian Currency notes of Rs 500 and Rs 1000 and ramifications thereof.

Oral Evidence of the representatives of Reserve Bank of India on Demonetisation of Indian currency notes of Rs. 500 and Rs. 1000 and ramifications thereof and The Banning of Unregulated Deposit Schemes Bill 2018 and issues related thereto.

Oral Evidence of the representatives of Securities and Exchange Board of India on The Banning of Unregulated Deposit Schemes Bill, 2018 and issues related thereto.

Oral Evidence of the representatives of Ministry of Corporate Affairs alongwith the Director SFIO on The Banning of Unregulated Deposit Schemes Bill 2018 

Briefing by the representatives of Ministry of Finance Department of Financial Services on The Banning of Unregulated Deposit Schemes Bill 2018 

Consideration and adoption of Memorandum No. 1 - regarding selection of subjects for examination during the year 2018-19. 

Hearing of the views of the representatives of IDBI Bank, UCO Bank, Central Bank of India, Bank of India, Indian Overseas Bank, Dena Bank, Oriental Bank of Commerce, Bank of Maharashtra, United Bank of India, Corporation Bank and Allahabad Bank on the subject Banking Sector in India-Issues, Challenges and the Way Forward including Non-Performing Assets/Stressed Assets in Banks/Financial Institutions

Hearing of the views of the representatives of All India Association of Chit Funds on The Chit Funds (Amendment) Bill, 2018.

Evidence of the Governor, Reserve Bank of India on the subject Banking Sector in India-Issues, Challenges and the Way Forward including Non-Performing Assets/Stressed Assets in Banks/Financial Institutions.

Evidence of the representatives of the Indian Banks Association (IBA) on the subject Banking Sector in India-Issues, Challenges and the Way Forward including Non-Performing Assets/ Stressed Assets in Banks/Financial Institutions.

Evidence of the Governor, Reserve Bank of India on the subject Banking Sector in India-Issues, Challenges and the Way Forward including Non-Performing Assets/Stressed Assets in Banks/Financial Institutions.

Briefing by the representatives of Ministry of Finance (Department of Financial Services) on the subject Banking Sector in India-Issues Challenges and the Way Forward including Non-Performing Assets/Stressed Assets in Banks/Financial Institutions.

Oral evidence of the representatives of the Ministry of Finance (Department of Revenue) the Ministry of Planning and the Ministry of Corporate Affairs on Demands for Grants (2018-19)

Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services and Investment and Public Asset Management) and the Ministry of Statistics and Programme Implementation on Demands for Grants (2018-19) 

Briefing by the representatives of the Ministry of Finance (Departments of Economic Affairs and Expenditure) and Ministry of Planning (NITI Aayog) on the subject Economically backward districts in the country: Appraisal of needs and provision of special grants

To hear the views of representatives of Cellular Operator Association of India (COAI) and Internet and Mobile Association of India on the subject Transformation towards a digital economy. 

(i) Evidence of the representatives of Department of Telecommunications, CMD BSNL and CMD MTNL on the subject Transformation towards a digital economy, and (ii) Consideration and adoption of draft Report(s) by the Committee. 

Briefing by the representatives of Ministry of Finance (Departments of Economic Affairs, Financial Services and Revenue) on the subject - Demonetisation of Indian Currency notes of Rs 500 and Rs 1000 and ramifications thereof

To hear the views of Academicians namely Prof. Manindra Agarwal and Prof. Sandeep Shukla from IIT Kanpur and Prof. N Balakrishnan from IISc Bengaluru on the issue Progress of digitalisation including challenges thereof in the country with particular reference to cyber security issues and preventive measures thereof with reference to the subject Demonetisation and Transformation towards digital economy under examination by the Committee.

Evidence of the representatives of the Ministry of Home Affairs on the subject Demonetisation and Transformation towards digital economy, with particular reference to cyber security aspect. Evidence of the representatives of the National Institution for Transforming India (NITI) on the subject Demonetisation and Transformation towards digital economy.

Evidence of the representatives of the RBI on the subject Demonetisation and Transformation towards digital economy and Banking Sector in India- Challenges and the Way Forward.

Evidence of the representatives of the Ministry of Electronics and Information Technology and Unique Identification Authority of India (UIDAI) on the subject Demonetisation and Transformation towards digital economy.

Briefing by the representatives of Indian Banks Association (IBA) Punjab National Bank and Oriental Bank of Commerce on the subject Demonetisation and Transformation towards digital economy and Banking Sector in India - Challenges and the Way Forward 

Briefing by the representatives of Ministry of Statistics and Programme Implementation on the subject "Review of NSSO and CSO and streamlining of statistics collection machinery in the country including Management Information System for project monitoring/appraisal."

Oral evidence of the representatives of the Ministry of Statistics and Programme Implementation ,Ministry of Corporate Affairs and Ministry of Planning on Demands for Grants (2017-18)

Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services and Investment and Public Asset Management) and Ministry of Finance (Department of Revenue)on Demands for Grants (2017-18) 

Briefing on the subject "Demonetisation of Indian Currency notes of Rs 500 and Rs 1000 and the impact thereof" by the representatives of the Ministry of Finance (Department of Economic Affairs, Financial Services and Revenue), Governor, Reserve Bank of India and representatives of Indian Banks Association (IBA), State Bank of India (SBI), Punjab National Bank (PNB) and Oriental Bank of Commerce (OBC).

Briefing on the subject "Demonetisation of Indian currency notes of Rs. 500 and Rs. 1000 and the impact thereof" by experts. Briefing by the Governor, RBI, on the subject "Demonetisation of Indian currency notes of Rs. 500 and Rs. 1000 and the impact thereof".

Briefing by the representatives of Ministry of Finance on the subject " Budgetary Reforms including Merger of Railway Budget with General Budget - Ramifications thereof ".

Briefing by the representatives of Ministry of Statistics and Programme Implementation on the subject "Review of NSSO and CSO and streamlining of statistics collection machinery in the country including Management Information System for project monitoring / appraisal"

Briefing by the representatives of Ministry of Statistics and Programme Implementation on the subject "Review of NSSO and CSO and streamlining of statistics collection machinery in the country including Management Information System for project monitoring / appraisal"

(i) Consideration of Memorandum No. 1 regarding selection of subjects for examination for the year 2016-17. (ii) Evidence of the representatives of Ministry of Corporate Affairs on the Companies (Amendment) Bill, 2016 

(i) Hearing of views of representatives of Indian Banks Association (IBA) on the subject Banking Sector in India - Challenges and Way Forward. (ii) Consideration for adoption of draft reports. 

Briefing by the Governor, Reserve Bank of India on the following subjects:- (i) State of the economy; (ii) Role of Reserve Bank of India- Emerging Challenges (Reforms and Restructuring of RBI); and (iii) Banking sector in India- Challenges and Way Forward. 

Briefing by the Representatives of Institute of Company Secretaries of India (ICSI) on the subject - Examination of the "Companies (Amendment) Bill, 2016".

Briefing by the Representatives of Ministry of Corporate Affairs on the "Companies (Amendment) Bill, 2016" 

Oral evidence of the representatives of the Ministry of Statistics and Programme Implementation on Demands for Grants (2016-17) Oral evidence of the representatives of the Ministry of Corporate Affairs on Demands for Grants (2016-17)

Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services and Disinvestment) on Demands for Grants (2016-17) Oral evidence of the representatives of the Ministry of Finance (Department of Revenue) on Demands for Grants (2016-17)

Oral evidence of the representatives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services and Disinvestment) on Demands for Grants (2016-17) Oral evidence of the representatives of the Ministry of Finance (Department of Revenue) on Demands for Grants (2016-17)

(i) To hear the views of representatives of Investment Information and Credit Rating Agency of India Limited (ICRA), Indian Bank Association (IBA) and Credit Information Bureau (India) Limited (CIBIL) on the subject Non-Performing Assets of Financial Institutions.(ii) Internal deliberations on the Benami Transactions (Prohibition) Amendment Bill, 2015.(iii) Consideration for adoption of draft Report on Non-Performing Assets of Financial Institutions.

(i) Evidence of the representatives of State Governments of Haryana, Himachal Pradesh, J & K and Punjab on Benami Transactions (Prohibition) Amendment Bill, 2015(ii)Evidence of the representatives of State/UT Governments of Rajasthan, Uttar Pradesh, Uttarakhand and NCT of Delhi on Benami Transactions (Prohibition)Amendment Bill, 2015(iii)Evidence of the representatives of State Governments of Chhattisgarh, Madhya Pradesh, Goa and Gujarat on Benami Transactions (Prohibition) Amendment Bill, 2015(iv) Evidence of the representatives of State/UT Governments of Andaman & Nicobar Islands, Arunachal Pradesh, Assam and Bihar on Benami Transactions (Prohibition) Amendment Bill, 2015.(v) Consideration for adoption of draft Reports.

(i) Evidence of the representatives of State Governments of Jharkhand, Odisha, Meghalaya and Mizoram on Benami Transactions (Prohibition) Amendment Bill, 2015(ii) Evidence of the representatives of State Governments of Nagaland, Manipur, Sikkim and Tripura on Benami Transactions (Prohibition) Amendment Bill, 2015(iii) Evidence of the representatives of State Governments of West Bengal, Andhra Pradesh and Telangana on Benami Transactions (Prohibition) Amendment Bill,2015.(iv) Evidence of the representatives of State/UT Governments of Karnataka, Kerala, Tamil Nadu and Puducherry on Benami Transactions (Prohibition) Amendment Bill, 2015 

Briefing by the representatives of Ministry of Agriculture (Department of Agriculture, Cooperation & Farmers Welfare) & Ministry of Rural Development (Department of Rural Development) on the subject State of Rural/Agricultural Banking including Crop Insurance. 

Preliminary briefing by the representatives of Ministry of Finance (Department of Financial Services) on the subject State of Rural/ Agricultural Banking including Crop Insurance. 

Consideration of Memorandum No. 1 regarding selection of subjects for examination during 2015-16. 

Oral hearing of Institute of Chartered Accountants of India on the Benami Transactions (Prohibition) Amendment Bill, 2015 (ii) Oral hearing of Law Firms on Benami Transactions (Prohibition) Amendment Bill, 2015. (iii) Adoption of draft report on Efficacy of Regulation of Collective Investment Schemes, Chit Funds etc.

Briefing by Director General, Indian Institute of Corporate Affairs (IICA) on Efficacy of Regulation of Collective Investment Schemes Chit Funds etc.(ii) Consideration and adoption of draft Reports (i) Planning Process - A Review (ii) Action Taken Report on Demands for Grants (2014-15) of Ministry of Planning 

Oral evidence of the representatives of Reserve Bank of India and Securities and Exchange Board of India on the subject Efficacy of Regulation of Collective Investment Schemes, Chit Funds etc. (i) Oral evidence of the representatives of Ministry of Finance (Department of Economic Affairs and Department of Financial Services) Ministry of Corporate Affairs Ministry of Agriculture (Department of Agriculture and Cooperation) and Ministry of Consumer Affairs, Food and Public Distribution (Department of Consumer Affairs) on the subject Efficacy of Regulation of Collective Investment Schemes, Chit Funds etc. (ii) Adoption of Draft Report(s).

Briefing by representatives of Ministry of Finance (Department of Revenue) on the ‘Benami Transactions (Prohibition) Amendment Bill, 2015.

Oral evidence of the representatives of the Ministry of Finance (Department of Financial Services), NABARD and SIDBI on the Subject ‘Non-Performing Assets (NPAs) of Financial Institutions’ 

(i) Briefing by the representatives of the Ministry of Finance (Department of Revenue) on the Subject “Tax Reforms including simplification, rationalization, widening / deepening of tax base, augmenting tax-GDP ratio, prevention of tax evasion, etc.” (ii) Consideration and Adoption of Report(s) on Demands for Grants 

Hearing of the views/ suggestions of experts on the Subject ‘Planning Process – A Review’. 

Hearing of the views/ suggestions of experts on the Subject ‘Planning Process – A Review’. 

Briefing by the representatives of the Ministry of Finance (Department of Revenue) on the Subject ‘Review of measures taken for unearthing unaccounted money and curbing generation thereof.’ 

Briefing by the representatives of the Ministry of Finance (Department of Financial Services) on the Subject ‘Financial Inclusion – Schemes and Achievements’ 

1. Oral evidence of the representaives of the Ministry of Finance (Departments of Economic Affairs, Expenditure, Financial Services and Disinvestment) on Demands for Grants (2014-15)  2. Oral evidence of the representatives of the Ministry of Finance (Department of Revenue) on Demands for Grants (2014-15)