Highlights of this Issue
Current Account Deficit at 2.5% of GDP in Q3 of 2018-19
Current Account Deficit in the third quarter (Oct-Dec) of 2018-19 increased to USD 16.9 billion (2.5% of GDP) from USD 13.7 billion (2.1% of GDP) in the corresponding quarter of 2017-18.
Aadhaar (Amendment) Ordinance promulgated
The Ordinance allows for offline verification of Aadhaar, and provides for voluntary use of Aadhaar to establish identity. It further provides that a child may apply for cancellation of Aadhaar after attaining eighteen years of age.
Central Educational Institutions Ordinance promulgated
The Ordinance provides for reservation of teaching positions in central educational institutions for persons belonging to the Scheduled Castes, Scheduled Tribes, and the socially and educationally backward classes.
Four other Ordinances promulgated
These include the New Delhi International Arbitration Centre and J&K Reservation Ordinance. Further, Ordinances amending the Homeopathy Central Council Act and the Special Economic Zones Act were promulgated.
Constitution (Application to Jammu and Kashmir) Amendment Order issued
The Order extends ten percent reservation for economically weaker sections in educational institutions and public employment to the state of Jammu and Kashmir, among other provisions.
Standing Committee submits report on reservations in government employment
The report makes observations and recommendations related to (i) exclusion of certain categories from the creamy layer test and (ii) establishing equivalence of posts.
Ministry releases National Policy on Software Products 2019
Key objectives of the policy include: (i) nurturing 10,000 startups in software product industry, (ii) up-skilling ten lakh IT professionals, and (iii) developing 20 software product development clusters.
Ministry of Environment amends the Hazardous Waste Rules
Key amendments include: (i) prohibition on importing solid plastic waste into India, and (ii) exemption to exporters of silk waste from requiring permission of the Ministry of Environment, Forest and Climate Change.
Large Hydro power projects declared as renewable energy source
However, large projects (>25 MW) will not be automatically eligible for differential treatment for clearances that are available for smaller hydro projects. Hydro Purchase Obligation will be a separate category under RPO.
Some recommendations of the HLEC on stressed thermal projects accepted
One of the recommendations provides that a generator which terminates the PPA due to default in payment by the discom may be allowed to use coal from the existing linkage for sale of power through short-term PPAs.
National Cooling Plan launched by the Ministry of Environment
The Plan provides recommendations to address cooling requirements across sectors over a 20-year period. By 2037-38, it aims to reduce cooling energy requirements by 25%-40%, among other provisions.
Ministry of Road Transport releases Bulk Data Sharing Policy and Procedure
All bulk data so accessed must be processed and stored in servers within India. Commercial organisations and individuals seeking such bulk data will be required to pay an amount of three crore rupees for FY 2019-20.
Macroeconomic Development
Gayatri Mann (gayatri@prsindia.org)
Current Account Deficit at 2.5% of GDP during the third quarter of 2018-19
India’s Current Account Deficit (CAD) in the third quarter (October – December) of 2018-19 increased to USD 16.9 billion (2.5% of Gross Domestic Product) from USD 13.7 billion (2.1% of GDP) in the corresponding quarter of 2017-18.[1] CAD in the previous quarter, i.e., the second quarter (July – September) of 2018-19 was USD 19.1 billion (2.9% of GDP). The year-on-year increase in CAD was primarily due to a higher trade deficit (the difference between a country’s exports and imports) of USD 49.5 billion in the third quarter of 2018-19, as compared to USD 44 billion in the previous year.
The capital account surplus was USD 13.6 billion, decreasing from USD 22.5 billion in the third quarter of 2017-18. The decrease is due to outflow of USD 2.1 billion of foreign portfolio investment, as compared to an inflow of USD 5.3 billion in the previous year, tempered by increase in foreign direct investment to USD 7.5 billion, as compared to USD 4.3 billion in the previous year.
As a result, there was a depletion of USD 4.3 billion in foreign exchange reserves, as compared to an accretion of USD 9.4 billion in the corresponding quarter of the previous year.
Table 1 shows India’s balance of payments in the third quarter of 2018-19.
Table 1: Balance of Payments, Q3 2018-19 (USD billion)
Q3 2017-18 |
Q2 2018-19 |
Q3 2018-19 |
|
Current Account |
-13.7 |
-19.1 |
-16.9 |
Capital Account |
22.5 |
16.3 |
13.6 |
Errors and Omissions |
0.6 |
0.9 |
-1.0 |
Change in reserves |
9.4 |
-1.9 |
-4.3 |
Sources: Reserve Bank of India; PRS.
Law and Justice
Roshni Sinha (roshni@prsindia.org)
Aadhaar and Other Laws (Amendment) Ordinance promulgated
The Aadhaar and Other Laws (Amendment) Ordinance, 2019 was promulgated.[2] It amends the Aadhaar Act, 2016, the Indian Telegraph Act, 1885, and the Prevention of Money Laundering Act, 2002. The Aadhaar Act provides targeted delivery of subsidies and benefits to individuals residing in India by assigning them unique identity numbers, called Aadhaar numbers. In September 2018, the Supreme Court struck down certain provisions of the Aadhaar Act, including those in relation to mandatory linking of Aadhaar with bank accounts and mobile phones. Previously, a similar Bill was passed by Lok Sabha on January 4, 2019.[3] Key features of the Ordinance include:
For a PRS summary of the Ordinance, see here.
New Delhi International Arbitration Centre Ordinance promulgated
The New Delhi International Arbitration Centre Ordinance, 2019 was promulgated.[4] It seeks to establish an autonomous and independent institution for better management of arbitration in India. Previously, a similar Bill was passed by Lok Sabha on January 4, 2019.[5] Key features of the Ordinance include:
For a PRS summary of the Ordinance, see here.
Cabinet approves promulgation of amendments to regulations for civil courts in two Union Territories
The Union Cabinet approved the promulgation of the Daman and Diu Civil Courts (Amendment) Regulation, 2019, and the Dadra and Nagar Haveli (Civil Courts and Miscellaneous Provisions) Amendment Regulation, 2019.[6] The amendments include an increase in the pecuniary jurisdiction of civil courts in the two Union Territories. Details of these amendments are not available in the public domain.
Education
Gayatri Mann (gayatri@prsindia.org)
Ordinance to provide for reservation of teaching posts in central educational institutions promulgated
The Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019 was promulgated.[7] The Ordinance provides for reservation of teaching positions in central educational institutions for persons belonging to the Scheduled Castes, Scheduled Tribes, and the socially and educationally backward classes.
For a PRS summary of the Ordinance, see here.
Health and Family Welfare
Gayatri Mann (gayatri@prsindia.org)
The Homoeopathy Central Council (Amendment) Ordinance promulgated
The Homoeopathy Central Council (Amendment) Ordinance, 2019 was promulgated.[8] It amends the Homoeopathy Central Council Act, 1973 which sets up the Central Council of Homoeopathy. The Central Council regulates homoeopathic education and practice.
The 1973 Act was amended in 2018 to provide for the supersession of the Central Council. The Central Council was required to be reconstituted within one year from the date of its supersession. In the interim period, the central government constituted a Board of Governors, to exercise the powers of the Central Council. The Ordinance amends the Act to increase the time period for supersession of the Central Council from one year to two years.
For a PRS summary of the Ordinance, see here.
Cabinet approves continuation of the National AIDS Control Programme IV till March 2020
The Cabinet Committee on Economic Affairs approved the continuation of the National AIDS Control Programme-IV (NACP IV) for a period of three years from April 2017 to March 2020.[9] An outlay of Rs 6,435 crore has been approved for the same. The main objectives of NACP IV are to: (i) reduce new infections by 50% (baseline of 2007), and (ii) provide comprehensive care and support to all persons living with HIV/AIDS and treatment services for all those who require it.
Commerce
Gayatri Mann (gayatri@prsindia.org)
The Special Economic Zones (Amendment) Ordinance promulgated
The Special Economic Zones (Amendment) Ordinance, 2019 was promulgated.[10] It amends the Special Economic Zones Act, 2005 which provides for the establishment, development and management of Special Economic Zones for the promotion of exports.
Under the Act, the definition of a person includes an individual, a Hindu undivided family, a company, a co-operative society, a firm, or an association of persons. The Ordinance adds two more categories to this definition by including a trust, or any other entity which may be notified by the central government.
For a PRS summary of the Ordinance, see here.
Information Technology
Vinayak Krishnan (vinayak@prsindia.org)
Ministry releases National Policy on Software Products 2019
The Ministry of Electronics and Information Technology (MeitY) released the National Policy on Software Products 2019.[11] The Union Cabinet had earlier approved the policy.[12] The policy aims to develop India as a global software product hub. Key features of the approved policy include:
Power
Prachee Mishra (prachee@prsindia.org)
Hydro power projects declared as renewable energy sources
The Union Cabinet approved certain measures to promote the hydro power sector.[13],[14] Key measures approved include:
Certain recommendations of the High Level Empowered Committee on stressed thermal projects accepted
The Cabinet Committee on Economic Affairs approved the recommendations of the Group of Ministers constituted to examine the specific recommendations of High Level Empowered Committee (HLEC) constituted to address the issues of Stressed Thermal Power Projects.[15],[16] The approved recommendations provide for certain changes to the coal linkage policy, SHAKTI. Key recommendations that have been approved include:
Ministry of Power releases draft guidelines for short-term sale of power
The Ministry of Power released draft guidelines for the short-term sale of power.[17] The sale will be carried out by power generating companies and discoms through tariff based bidding process. Short-term sale of electricity includes electricity sold for a period of more than one day up to one year. The Ministry had earlier released guidelines for short-term sale of power in May 2012, and revised them in March 2016. Key features of the draft guidelines include:
Cabinet approves various thermal and hydro power projects
The Cabinet Committee on Economic Affairs (CCEA) approved several thermal and hydro power projects.[18],[19],[20],[21] Details of the projects are as follows:
Thermal projects
Hydro projects
Social Justice
Zarka Shabir (zarka@prsindia.org)
Standing Committee submits its report on rationalisation of creamy layer in employment for OBCs
The Standing Committee on Welfare of Other Backward Classes (Chair: Mr. Ganesh Singh) submitted a report on the ‘Rationalisation of Creamy Layer in Employment for OBCs in Services and Posts under the control of Government of India, including Union Territories, PSUs etc.[22] In its report, the Committee examined various issues related to the implementation of reservations for OBCs in government positions. Key findings and recommendations include:
For a PRS Summary of the Report, see here.
Centre for Disability Sports to be set up in Gwalior
A proposal for the establishment of a Centre for Disability Sports in Gwalior, Madhya Pradesh was approved by the Government on March 3, 2019.[23] The Centre will be registered under the Societies Registration Act, 1860. Its establishment will cost Rs 171 crore over a period of five years.
The Centre will include an outdoor athletic stadium, an indoor sports complex, a sports science centre, and hostel facilities for athletes. Some of the sports identified for training include badminton, basketball, boccia, and para power lifting.
Environment
Roshni Sinha (roshni@prsindia.org)
National Cooling Plan launched
The Ministry of Environment, Forest, and Climate Change launched the India Cooling Action Plan (ICAP).[24] The ICAP provides recommendations to address cooling requirements across sectors, and ways to provide access to sustainable cooling for all over a 20-year period (by 2037-38). The main goals as outlined in the ICAP include:
Hazardous and Other Wastes Rules amended
The Ministry of Environment, Forest and Climate Change (MoEF) amended the Hazardous Waste (Management and Transboundary Movement) Rules, 2016.[25] Key amendments include:
Housing and Urban Affairs
Prachee Mishra (prachee@prsindia.org)
Model guidelines for development and regulation of retirement homes released
The Ministry of Housing and Urban Affairs released model guidelines for the development and regulation of retirement homes.[26],[27] The population share of senior citizens is expected to increase from 8% in 2015 to 19% in 2050, to 34% by the end of the century. With rising income levels, a growing share of senior citizens is choosing to reside in commercially developed and professionally managed facilities known as retirement homes. These homes come under the category of real estate projects and are subject to the provisions of the Real Estate (Regulation and Development) Act, 2016. These model guidelines seek to protect the rights of senior citizens who reside in such homes.
Key features of the guidelines include:
Committee constituted to recommend process for conferring ownership rights to residents of unauthorized colonies
The Union Cabinet approved the proposal for constitution of a committee to recommend the process for conferring ownership or transfer/mortgage rights to the residents of unauthorized colonies (UCs) in Delhi.[28] The committee will be chaired by the Lt. Governor of Delhi. Other members include: (i) Vice Chairman, Delhi Development Authority; (ii) Additional Secretary, Ministry of Housing and Urban Affairs, (iii) Chief Secretary, Government of NCT of Delhi; and (iv) Commissioners of East, North and South Municipal Corporations of Delhi. The Committee will submit its report to the Ministry of Housing and Urban affairs in 90 days.
Home Affairs
Vinayak Krishnan (vinayak@prsindia.org)
The Jammu and Kashmir Reservation (Amendment) Ordinance promulgated
The Jammu and Kashmir Reservation (Amendment) Ordinance, 2019 was promulgated.[29] The Ordinance amends the Jammu and Kashmir Reservation Act, 2004. The Act provides for reservation in appointment and admission in professional institutions for persons belonging to Scheduled Castes, Scheduled Tribes, and socially and educationally backward classes (SEBC).
The Act classifies persons living in areas adjoining the Line of Control as SEBCs for the appointment to state government posts; requires them to serve in such areas for at least seven years; and exempts them from the creamy layer test. The Ordinance extends these provisions to those living near the international border.
For a PRS summary of the Ordinance, see here.
The Constitution (Application to Jammu and Kashmir) Amendment Order, 2019 made by President
The Constitution (Application to Jammu and Kashmir) Amendment Order, 2019 was made by the President.[30] It amends the Constitution (Application to Jammu and Kashmir) Order, 1954. The 1954 Order makes various provisions of the Constitution of India applicable to Jammu and Kashmir. The 103rd Constitutional Amendment Act provides for ten percent reservation for economically weaker sections in educational institutions and public employment. The Amendment Order seeks to extend this reservation to Jammu and Kashmir. Further, benefits in promotions to Scheduled Castes and Scheduled Tribes under the Constitution will also be made applicable to the state of Jammu and Kashmir.
Transport
Prachee Mishra (prachee@prsindia.org)
Ministry of Road Transport releases Bulk Data Sharing Policy and Procedure
The Ministry of Road Transport and Highways released the Bulk Data Sharing Policy and Procedure.[31] The Ministry collects and holds data on issuance of Vehicle Registration Certificates (RC) and Driver Licenses (DL). Currently, this data is shared with specified agencies such as enforcement agencies, automobile industries, banks, and financial companies. The policy seeks to share this data for various purposes to help support the transport and automobile industry, and help improve service delivery to citizens. Key features of the policy include:
Guidelines for resolution of stuck highway projects released
The Ministry of Road Transport and Highways released guidelines for the resolution of highway projects that have been stuck.[32] These guidelines were recommended by a High Powered Committee constituted in January 2019. These will apply to projects undertaken by the Ministry through the National Highways Authority of India (NHAI), the National Highways and Infrastructure Development Corporation Limited, or the state public works department.
Stuck projects: Stuck projects include projects where the work has stopped due to: (i) inability of the concessionaire to execute the project due to proceedings initiated against it before the National Company Law Tribunal, under the Insolvency and Bankruptcy Code, 2016, or certain provisions of the Companies Act, 2013, or (ii) default by both the government authority, and the concessionaire. The guidelines address three types of stuck projects:
For projects not covered under these guidelines, provisions of the agreement mutually binding on both parties may be applied and followed.
Advanced braking systems made mandatory for certain vehicles
The Ministry of Road Transport and Highways released a notification mandating advanced braking systems, technologies and performance requirements for certain vehicles.[33] These vehicles include motor vehicles (with at least four wheels) used for the carriage of: (i) passengers and their luggage, and (ii) goods. All existing vehicles will be required to adopt these new provisions by April 1, 2022. All new vehicles manufactured on or after April 1, 2021 will be required to have these technologies pre-fitted. These advanced braking technologies include anti-lock braking system, electronic stability control system, and brake assist system.
White Paper on National Green Aviation Policy released
The Ministry of Civil Aviation released a White Paper on National Green Aviation Policy.[34] The policy seeks to enable, promote and strengthen all inclusive, green and sustainable growth of air transportation in India. Key features of the policy include:
CCEA approves revival of certain un-served and under-served air strips
CCEA approved the extension of time and scope for the revival and development of certain un-served and under-served air strips, helipads, and water aerodromes.[35] These airstrips are under state governments, Airports Authority of India, civil enclaves, and Central Public Sector Undertakings. The total cost will be Rs 4,500 crore and will be provided in the form of budgetary support from the central government.
Water Resources
Zarka Shabir (zarka@prsindia.org)
Cabinet approves the Flood Management and Border Areas Programme
The Union Cabinet approved the Flood Management and Border Areas Programme (FMBAP) with an aim of effective flood management and erosion control.[36] The scheme will have an outlay of Rs 3,342 crore for the period 2017-18 to 2019-20.
FMBAP has been framed by merging two previously continuing schemes, namely the “Flood Management Program,” and the “River Management Activities and Works related to Border Areas”. Salient features of the scheme include: (i) assisting state governments in providing protection against floods through structural and non-structural measures, (ii) completing on-going projects previously approved under the Flood Management Program, (iii) conducting hydro-meteorological observations and flood forecasting with neighbouring countries, and (iv) surveying and investigating water resource projects on common rivers with neighbouring countries.
Corporate Affairs
Roshni Sinha (roshni@prsindia.org)
National Guidelines on Responsible Business Conduct released
The Ministry of Corporate Affairs released the National Guidelines on Responsible Business Conduct.[37] These Guidelines revise the National Voluntary Guidelines on the Social, Environmental and Economic Responsibilities of Business, 2011 (NVGs).[38] The NVGs lay down basic requirements for businesses to function in a responsible manner. The new Guidelines seek to capture key national and international developments in the sustainable development agenda and business responsibility field since the NVGs. These include updation in accordance with principles of the Companies Act, 2013 and the UN Sustainable Development Goals.
The Guidelines are articulated as a set of nine principles, along with ‘Core Elements’ of each principle. These Core Elements are requirements or actions that are needed to implement the principle. The principles are:
Insolvency Law Committee re-constituted as a permanent committee
The Ministry of Corporate Affairs re-constituted the Insolvency Law Committee as a Standing Committee for reviewing implementation of the Insolvency and Bankruptcy Code, 2016 on a continuous basis.[39] The Ministry noted that the provisions of the Code are constantly evolving based on various judgements and amendments to the Code. It therefore recommended having an advisory body for continuous guidance and stakeholder consultations based on issues arising out of implementation of the Code.
The Committee will identify the issues impacting the effectiveness of the corporate insolvency resolution and liquidation process under the Code and make suitable recommendations. It will also study the insolvency resolution and bankruptcy framework for individuals and partnership firms and make recommendations for its successful implementation.
The Committee will comprise 14 members, including: (i) Secretary, Ministry of Corporate Affairs as Chairperson, (ii) Chairperson of the Insolvency and Bankruptcy Board of India, and (iii) Sunil Mehta, Managing Director, Punjab National Bank.
The Committee may also invite or co-opt experts with knowledge or experience in insolvency, law and economics and representatives from other regulators or Ministries.
Information and Broadcasting
Vinayak Krishnan (vinayak@prsindia.org)
Ministry releases revised guidelines for the Journalists Welfare Scheme
The Ministry of Information and Broadcasting (MIB) released revised guidelines for the Journalist Welfare Scheme.[40] The scheme aims to provide one-time financial support to journalists and their families in extreme hardship. The key features include:
Food and Public Distribution
Suyash Tiwari (suyash@prsindia.org)
CCEA approves provision of loans to sugar mills and distilleries for increasing their ethanol production capacity
The Cabinet Committee on Economic Affairs (CCEA) approved the provision of loans to sugar mills and molasses based standalone distilleries for increasing their ethanol production capacity.[41] Loans worth Rs 15,500 crore have been approved along with Rs 3,355 crore towards interest subvention on these loans.
Of the approved amounts, Rs 12,900 crore of loans will be provided to sugar mills with Rs 2,790 crore towards interest subvention. In June 2018, the CCEA had approved Rs 6,139 crore of loans to sugar mills for the same purpose, with Rs 1,332 crore towards interest subvention.
The loans are being provided with the aim of improving the liquidity of sugar mills through increased revenue from sale of ethanol. This additional cash flow would facilitate sugar mills in clearing dues of sugarcane farmers.
Molasses based standalone distilleries (i.e. distilleries not integrated with any sugar mill) will be provided loans of Rs 2,600 crore with Rs 565 crore towards interest subvention.
Increased supply of ethanol from the molasses based distilleries and sugar mills would result in its higher availability for blending with petrol. This would help in achieving the blending target under the Ethanol Blended Petrol programme. The programme provides a 10% target for blending ethanol with petrol to help reduce vehicle exhaust emissions and reduce the import burden for petroleum.
Interest subvention on the loans will be provided by the central government for a period of five years. It will be provided at the rate of 6% per annum or 50% of the rate of interest charged, whichever is lower.
[1] “Developments in India’s Balance of Payments during the third quarter of 2018-19”, Press Release, Reserve Bank of India, March 29, 2019, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR2317F445AB8BE2BC4BB2997B446EA7C70B9F.PDF.
[2] The Aadhaar and Other Laws (Amendment) Ordinance, 2019,
[3] The Aadhaar and Other Laws (Amendment) Bill, 2018,
https://www.prsindia.org/sites/default/files/bill_files/Aadhaar%20Bill%2C%202018.pdf.
[4] The New Delhi International Arbitration Centre Ordinance, 2019, https://www.prsindia.org/sites/default/files/bill_files/The%20New%20Delhi%20International%20Arbitration%20Centre%20Ordinance%2C%202019.pdf.
[5] The New Delhi International Arbitration Centre Bill, 2018, https://www.prsindia.org/sites/default/files/bill_files/ND%20International%20Arbitration%20Centre%20Bill%2C%202018.pdf.
[6] “Cabinet approves Promulgation of: i) The Daman and Diu Civil Courts (Amendment) Regulation, 2019, ii) Dadra and Nagar Havlei (Civil Courts and Miscellaneous Provisions) Amendment Regulation, 2019”, Press Information Bureau, Ministry of Home Affairs, March 13, 2019.
[7] The Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019, Ministry of Human Resource Development, March 7, 2019, https://www.prsindia.org/sites/default/files/bill_files/Central%20Educat...
[8] The Homoeopathy Central Council (Amendment) Ordinance, 2019, Ministry of Health and Family Welfare, March 2, 2019, https://www.prsindia.org/sites/default/files/bill_files/Homeopathy%20Cen...
[9] ‘Cabinet approves continuation of National AIDS Control Programme-IV (NACP-IV) beyond 12th Five Year Plan for a period of three years from April, 2017 to March, 2020’, Press Information Bureau, Ministry of Health and Family Welfare, March 7, 2019
[10] The Special Economic Zones (Amendment) Ordinance, 2019, Ministry of Commerce and Industry, March 2, 2019, https://www.prsindia.org/sites/default/files/bill_files/The%20Special%20...
[11] National Policy on Software Products 2019, Ministry of Electronics and Information Technology, March 1, 2019, https://meity.gov.in/writereaddata/files/national_policy_on_software_products-2019.pdf.
[12] “Cabinet approves National Policy on Software Products- 2019”, Press Information Bureau, Ministry of Electronics and Information Technology, February 28, 2019.
[13] “Cabinet approves Measures to promote Hydro Power Sector”, Press Information Bureau, Ministry of Power, March 7, 2019.
[14] Subject: Measures to Promote Hydro Power Sector, F.No.15/2/2016/-H-I 9 Pt), Ministry of Power, March 8, 2019, https://powermin.nic.in/sites/default/files/webform/notices/Measures_to_Promote_Hydro_Power_Sector.pdf.
[15] “Cabinet approves recommendations of Group of Ministers constituted to examine the specific recommendations of High Level Empowered Committee (HLEC) constituted to address the issues of Stressed Thermal Power Projects”, Press Information Bureau, Ministry of Power, March 7, 2019.
[16] Sub: Approval of the Government on the recommendations of Group of Ministers (GoM) constituted to examine the specific recommendations of High Level Empowered Committee (HLEC) constituted to address the issues of Stressed Thermal Power Projects, Ministry of Power, March 8, 2019, https://powermin.nic.in/sites/default/files/webform/notices/MoP_OM_dated_08_march_2019_reg_approval_of_govt_on_the_recommendations_of_GoM.pdf.
[17] Draft Guidelines for short-term (i.e., for a period of more than one day to one year) Sale of Power by Power Generating Company and Distribution Licensees (the ‘Seller’) through Tariff based bidding process- Reg, No. 23/08/2019-R&R, Ministry of Power, March 6, 2019, https://powermin.nic.in/sites/default/files/webform/notices/Draft_guidelines_for_short_term_Sale_of_Power_by_Power_Generating_company.pdf.
[18] “Cabinet approves investment approval for 1320 MW Buxar Thermal Power Project in Bihar”, Press Information Bureau, Ministry of Power, March 7, 2019.
[19] “Cabinet approves implementation approval for implementation of 1320 MW Khurja Super Thermal Power Project in Uttar Pradesh”, Press Information Bureau, Ministry of Power, March 7, 2019.
[20] “Cabinet approves Kiru Hydro Electric (HE) Project (4 X 156 MW) in Jammu and Kashmir”, Press Information Bureau, Ministry of Power, March 7, 2019.
[21] “Cabinet approves Teesta Stage-VI HE Project (4x125 mw), Sikkim”, Press Information Bureau, Ministry of Power, March 7, 2019.
[22] “Rationalisation of Creamy Layer in Employment for OBCs in Services and Posts under the control of Government of India, including Union Territories, PSUs etc.” Standing Committee on Welfare of Other Backward Classes, Report No. 21, Presented on March 9, 2019. http://164.100.47.193/lsscommittee/Committee%20on%20Welfare%20of%20Other%20Backward%20Classes/16_Committee_on_Welfare_of_Other_Backward_Classes_21.pdf.
[23] “Centre for Disability Sports to be set up in Gwalior,” Ministry of Social Justice and Development, Press Information Bureau, March 3, 2019, http://pib.nic.in/PressReleseDetail.aspx?PRID=1567207.
[24] “India Cooling Action Plan Launched”, Press Information Bureau, Ministry of Environment, Forest and Climate Change, March 8, 2019.
[25] “Amendment in Hazardous Waste (Management and Transboundary Movement) Rules, 2016, Press Information Bureau, Ministry of Environment, Forest and Climate Change, March 6, 2019.
[26] “Govt issues model guidelines for development & regulation of retirement homes”, Press Information Bureau, Ministry of Housing and Urban Affairs, March 6, 2019.
[27] Model Guidelines for Development and Regulation of Retirement Homes, Ministry of Housing and Urban Affairs, http://mohua.gov.in/upload/uploadfiles/files/Retirement%20Model%20Guidelines%20Book.pdf.
[28] “Cabinet approves proposal to Constitute Committee to recommend the process for conferring / recognizing ownership or transfer / mortgage right to the residents of Unauthorized Colonies in Delhi”, Press Information Bureau, Ministry of Housing and Urban Affairs, March 7, 2019.
[29] The Jammu and Kashmir Reservation (Amendment) Ordinance, 2019, https://prsindia.org/sites/default/files/bill_files/Jammu%20and%20Kashmir%20Reservation%20%28Amendment%29%20Ordinance%2C%202019.pdf.
[30] The Constitution (Application to Jammu and Kashmir) Amendment Order, 2019, Ministry of Law and Justice, March 1, 2019, http://egazette.nic.in/WriteReadData/2019/199014.pdf.
[31] Bulk Data Sharing Policy & Procedure, No. RT-11036/46/2014-MVL, Ministry of Road Transport and Highways, http://morth.nic.in/showfile.asp?lid=4532.
[32] Office Memorandum, No.NH-24028/19/2018-H (pt.), Ministry of Road Transport and Highways (Highways Section), March 9, 2019, http://morth.nic.in/showfile.asp?lid=4540.
[33] Notification, G.S.R. 173(E), Ministry of Road Transport and Highways, March 1, 2019, http://morth.nic.in/showfile.asp?lid=4529.
[34] Subject: White paper on National Green Aviation Policy – regarding, No. AV-29012/58/2018-A-EC, Ministry of Civil Aviation, March 11, 2019, http://www.civilaviation.gov.in/sites/default/files/Whitepaper%20on%20National%20Green%20Aviation%20Policy.pdf.
[35] “Regional air connectivity infrastructure gets a boost”, Press Information Bureau, Cabinet Committee on Economic Affairs, March 7, 2019.
[36] “Cabinet approves “FMBAP” for Flood Management Works in entire country and River Management Activities and works related to Border Areas during 2017-18 to 2019-20”, Ministry of Water Resources, River Development, and Ganga Rejuvenation, Press Information Bureau, March 7, 2019.
[37] “National Guidelines on Responsible Business Conduct”, Ministry of Corporate Affairs, October 10, 2018, http://www.mca.gov.in/Ministry/pdf/NationalGuildeline_15032019.pdf.
[38] National Voluntary Guidelines on the Social, Environmental and Economic Responsibilities of Business, 2011, http://www.mca.gov.in/Ministry/latestnews/National_Voluntary_Guidelines_2011_12jul2011.pdf.
[39] “Re-constitution of Insolvency Law Committee as Standing Committee for review and implementation of Insolvency & Bankruptcy Code, 2016”, Ministry of Corporate Affairs, March 6, 2019, http://www.mca.gov.in/Ministry/pdf/ILCOrder_11032019.pdf.
[40] Guidelines for Journalist Welfare Scheme, Ministry of Information and Broadcasting, March 5, 2019, https://mib.gov.in/sites/default/files/Revised%20guidelines%20for%20Journalist%20Welfare%20Scheme%20-%20English%20Version_0.pdf.
[41] “Government intervenes to support sugar sector and sugarcane farmers by means of enhancement and augmentation of ethanol production capacity”, Press Information Bureau, Cabinet Committee on Economic Affairs, March 7, 2019.
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