Select Committee on The Jan Vishwas (Amendment of Provisions) Bill, 2025

Examination of proposal of decriminalization of the following Acts:- (i) The Private Security Agencies (Regulation) Act, 2005 (ii) The Delhi Police Act, 1978 (iii) The Civil Defence Act, 1968 (iv) Disaster Management Act, 2005 (v) Delhi Land Holdings (Ceiling) Act, 1960 with the representatives of the Ministry of Home Affairs.

Examination of proposal of decriminalization of the following Acts:- (i) Merchant Shipping Act, 2025 (ii) Coastal Shipping Act, 2025 (iii) Recycling of Ships Act, 2020 (iv) Inland Waterways Authority of India Act, 1985 (v) Dock Workers (Regulation of Employment) Act, 1948 (vi) Major Port Authorities Act, 2021 (vii) Marine Aids to Navigation Act, 2021 (viii) Inland Vessels Act, 2021 (ix) The Seamen’s Provident Fund Act, 1966 (x) Indian Ports Act, 2025 with the representatives of the Ministry of Ports, Shipping & Waterways.

Examination of proposal of decriminalization of the following Acts:- (i) Food Safety and Standards Act, 2006 (ii) Pharmacy Act, 1948 (iii) National Commission for Allied and Healthcare Professions Act, 2021 (iv) Clinical Establishments (Registration and Regulation) Act, 2010 (v) Drugs and Cosmetics Act, 1940 with the representatives of the Ministry of Health & Family Welfare.

Examination of proposal of decriminalization of the following Acts:- (i) Cantonments Act, 2006 (ii) Works of Defence Act, 1903 (iii) Reserve and Auxiliary Air Forces Act, 1952 with the representatives of the Ministry of Defence.

Examination of proposal of decriminalization of the following Acts:- (i) Metro Railways (Operation and Maintenance) Act, 2002 (ii) Delhi Development Act, 1957 (iii) Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (iv) Requisitioning and Acquisition of Immovable Property Act, 1952 (v) Slum Areas (Improvement and Clearance) Act, 1956 (vi) Real Estate (Regulation and Development) Act, 2016 with the representatives of the Ministry of Housing and Urban Affairs.

Examination of proposal of decriminalization of the following Acts:- (i) Offshore Areas Mineral (Development and Regulation) Act, 2002 (ii) Mines and Minerals (Development and Regulation) Act, 1957 with the representatives of the Ministry of Mines.

Examination of proposal of decriminalization of the following Acts:- (i) General Insurance Business (Nationalisation) Act, 1972 (GIBNA) (ii) Life Insurance Corporation Act, 1956 (LIC Act) (iii) Pension Fund Regulatory and Development Authority Act, 2013. with the representatives of the Ministry of Finance.

Examination of proposal of decriminalization of the following Acts:- (i) Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981 (ii) Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (iii) Live-stock Importation Act, 1898 with the representatives of the Ministry of Fisheries, Animal Husbandry and Dairying.

Examination of proposal of decriminalization of the following Acts: - (i) Delivery of Books and Newspapers (Public Libraries) Act, 1954 (ii) Lalit Kala Akadami (Taking Over of Management) Act, 1997 with the representatives of the Ministry of Culture.

Examination of proposal of decriminalization of the following Acts:- (i) Railways Act, 1989 (ii) Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985 with the representatives of the Ministry of Railways.

Examination of proposal of decriminalization of the following Acts:- (i) Motor Vehicles Act, 1988; (ii) Control of National Highways Act, 2002. (iii) National Highway Act,1955. (iv) The Carriage by Road Act,2007. with the representatives of the Ministry of Road Transport & Highways.

Examination of proposal of decriminalization of the following Acts:- (i) Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings) Act, 1981 (ii) Hind Cycles Limited and Sen-Raleigh Limited (Nationalisation) Act, 1980 (iii) Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act, 1972 (iv) InchekTyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984 with the representatives of the Ministry of Heavy Industries.

Examination of proposal of decriminalization of the following Acts:- (i) Coal Mines (Special Provisions) Act, 2015 (ii) Coal Bearing Areas (Acquisition and Development) Act, 1957 (iii) Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 with the representatives of the Ministry of Coal.

Examination of proposal of decriminalization of the Indian Forest Act, 1927 with the representatives of the Ministry of Environment, Forest and Climate Change.

Examination of proposal of decriminalization of the following Acts:- (i) Legal Metrology Act, 2009 with the representatives of the Ministry of Consumer Affairs, Food and Public Distribution

Examination of proposal of decriminalization of the following Acts: - (i) Central Silk Board Act, 1948; (ii) Textiles Committee Act, 1963; with the representatives of the Ministry of Textiles.

Examination of proposal of decriminalization of the following Acts:- (i) Petroleum and Natural Gas Regulatory Board Act, 2006 (ii) Oil Industry (Development) Act, 1974 (iii) Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 with the representatives of the Ministry of Petroleum and Natural Gas.

Examination of proposal of decriminalization of the Indian Forest Act, 1927 with the representatives of the Ministry of Environment, Forest and Climate Change.

Examination of proposal of decriminalization of the Indian Antarctic Act, 2022 with the representatives of the Ministry of Earth Sciences.

Examination of proposal of decriminalization of the Indian Antarctic Act, 2022 with the representatives of the Ministry of Earth Sciences.

Examination of proposal of decriminalization of the following Acts: - (i) Guardians and Wards Act, 1890; (ii) Administrators-General Act, 1963; (iii) Indian Succession Act, 1925; (iv) Presidency Small Causes Courts Act, 1882 with the representatives of the Ministry of Law and Justice

Examination of proposal of decriminalization of the following Acts: - (i) Electricity Act, 2003 (ii) Damodar Valley Corporation Act, 1948 with the representatives of the Ministry of Power.

Examination of proposal of decriminalization of the following Acts: - (i) Agricultural and Processed Food Products Export Development Authority Act, 1985 (APEDA Act) (ii) Marine Products Export Development Authority Act, 1972 (MPEDA Act) with the representatives of the Department of Commerce (Ministry of Commerce and Industry).

1. Briefing by the representatives of Department for Promotion of Industry and Internal Trade (Ministry of Commerce and Industry) on the additional provisions identified for decriminalization in various Central Acts. 2. Examination of proposal of decriminalization of the following Acts: - (i) Copyright Act, 1957 (ii) Patents Act, 1970 with the representatives of Department for Promotion of Industry and Internal Trade (Ministry of Commerce and Industry).

Oral Evidence of the representatives of the Ministry of Consumer Affairs, Food & Public Distribution on the amendments proposed in the Legal Metrology Act, 2009 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Internal Discussion of the Select Committee on the communication received from Department for Promotion of Industry and Internal Trade (DPIIT), Ministry of Commerce and Industry for inclusion of further/additional Acts/Provisions in addition to the Acts/Provisions referred under The Jan Vishwas (Amendment of Provisions) Bill, 2025.

Oral Evidence of the representatives of the Ministry of Home Affairs, the Municipal Corporation of Delhi and the New Delhi Municipal Council on the amendments proposed in the following Acts under the Jan Vishwas (Amendment of Provisions) Bill, 2025. (i) The Delhi Municipal Corporation Act, 1957 (ii) The New Delhi Municipal Council Act, 1994.

Oral Evidence of the representatives of the Ministry of Ayush on the amendments proposed in the The Drugs and Cosmetics Act, 1940 under the Jan Vishwas (Amendment of Provisions) Bill, 2025

Oral Evidence of the representatives of the Ministry of Skill Development and Entrepreneurship on the amendments proposed in the Apprentices Act, 1961 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Oral Evidence of the representatives of the Department of Commerce (Ministry of Commerce and Industry) on the amendments proposed in the Agricultural and Processed Food Products Export Development Authority Act, 1985 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Briefing by the representatives of Ministry of Housing and Urban Affairs on the subject ‘Review of National Urban Digital Mission’.

Briefing by representatives of the Ministry of Home Affairs, the Municipal Corporation of Delhi and the New Delhi Municipal Council on the amendments proposed in the following Acts under the Jan Vishwas (Amendment of Provisions) Bill, 2025. (i) The Delhi Municipal Corporation Act, 1957 (ii) The New Delhi Municipal Council Act, 1994.

Briefing by representatives of the Ministry of Home Affairs, the Municipal Corporation of Delhi and the New Delhi Municipal Council on the amendments proposed in the following Acts under the Jan Vishwas (Amendment of Provisions) Bill, 2025. (i) The Delhi Municipal Corporation Act, 1957 (ii) The New Delhi Municipal Council Act, 1994.

Briefing by representatives of the Department of Financial Services (Ministry of Finance) and the Reserve Bank of India on the amendments proposed in the Reserve Bank of India Act, 1934 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Briefing by representatives of the Department of Commerce (Ministry of Commerce and Industry) on the amendments proposed in the Agricultural and Processed Food Products Export Development Authority Act, 1985 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Briefing by representatives of the Ministry of Skill Development and Entrepreneurship on the amendments proposed in the Apprentices Act, 1961 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Briefing by representatives of the Department of Consumer Affairs (Ministry of Consumer Affairs, Food and Public Distribution) on the amendments proposed in the Legal Metrology Act, 2009 under the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Briefing by representatives of the Ministry of Road Transport & Highways on the amendments proposed in the following Acts under the Jan Vishwas (Amendment of Provisions) Bill, 2025: (i) The Road Transport Corporations Act, 1950 (ii) The Motor Vehicles Act, 1988

Briefing by representatives of the Ministry of Textiles, the Central Silk Board and the Textiles Committee on the amendments proposed in the following Acts under the Jan Vishwas (Amendment of Provisions) Bill, 2025: (i) The Textiles Committee Act, 1963, (ii) The Central Silk Board Act, 1948, and (iii) The Handlooms (Reservation of Articles for Production) Act, 1985

Briefing by representatives of Ministry of Micro, Small and Medium Enterprises and the Coir Board of India on the amendments proposed in the following Acts under the Jan Vishwas (Amendment of Provisions) Bill, 2025: (i) The Micro, Small and Medium Enterprises Development Act, 2006, and (ii) The Coir Industry Act, 1953

Briefing by representatives of the Ministry of Power on the amendments proposed in the The Electricity Act, 2003 under the Jan Vishwas (Amendment of Provisions) Bill, 2025

Briefing by representatives of the Ministry of Ayush on the amendments proposed in the The Drugs and Cosmetics Act, 1940 under the Jan Vishwas (Amendment of Provisions) Bill, 2025

Briefing by representatives of the Ministry of Commerce & Industry and Ministry of Law & Justice on the Jan Vishwas (Amendment of Provisions) Bill, 2025.

Briefing by representatives of the Ministry of Commerce & Industry and Tea Board of India on the amendments proposed in the Tea Act, 1953 under the Jan Vishwas (Amendment of Provisions) Bill, 2025