Highlights of this Issue
Winter Session 2018 of Parliament begins
The session will have 17 sittings till January 8, 2019. During this session, 23 Bills were listed for consideration and passage by Parliament. In addition, 20 Bills were listed for introduction.
Five Bills passed by Lok Sabha
These include the Surrogacy (Regulation) Bill, 2018, the Transgender Persons (Protection of Rights) Bill, 2018, the Consumer Protection Bill, 2018, and the Muslim Women (Protection of Rights on Marriage) Bill, 2018.
Seven Bills introduced in Lok Sabha
These Bills include the Dam Safety Bill, 2018, the Muslim Women (Protection of Rights on Marriage) Bill, 2018, and the Companies (Amendment) Bill, 2018. Of these, three were to replace Ordinances.
Current Account Deficit at 2.9% of GDP in Q2 of 2018-19
Current Account Deficit in the second quarter of 2018-19 was USD 19.1 billion (2.9% of Gross Domestic Product), an increase from the deficit of USD 6.9 billion (1.1% of GDP) in the second quarter of 2017-18.
Revised policy on FDI in e-commerce announced
Under the revised guidelines, a vendor or seller with equity participation by a marketplace model e-commerce platform is not permitted to sell its products on the concerned platform.
Ministry invites public feedback on draft amendments to intermediary rules
Key changes relate to: assistance to be provided to government agencies, and steps to be taken by intermediaries to remove unlawful content.
Guidelines and standards for charging infrastructure for electric vehicles released
The guidelines provide for setting up of private charging units at residences and offices, and public charging units. The infrastructure will be rolled out in two phases, starting with mega cities followed by state capitals.
Union Cabinet approves Coastal Regulation Zone Notification, 2018
The Notification streamlines the procedures for granting Coastal Regulation Zone (CRZ) clearances. It also seeks to de-limit and permit the prevailing FSI for construction projects.
Union Cabinet approves the Agriculture Export Policy 2018
The policy aims to double agricultural exports to USD 60 billion by 2022. It also aims to diversify the export basket, destinations, and increase high value and value-added agricultural exports, with focus on perishables.
Standing Committee on Labour submits its report on the Code on Wages, 2017
The Committee recommended: consultation with state governments before the national minimum wage is fixed by the central government, and flexibility in time period for revision of minimum wages.
Parliamentary Committees submit reports on various subjects
The subjects include the National Action Plan on Climate Change, implementation of the District Mineral Fund, and working conditions of Central Armed Police Forces.
Union Cabinet approved two Bills related to regulation in the health sector
The Cabinet approved the National Commission for Homoeopathy Bill, 2018 and the National Commission for Indian System of Medicines Bill, 2018 to replace the current regulators of Homoeopathy, Ayurveda and Siddha.
Parliament
Vinayak Krishnan (vinayak@prsindia.org)
Winter session of Parliament begins
The Winter Session of Parliament began on December 11, 2018.[1] It will have 17 sittings until January 8, 2019. In this session, 23 Bills have been listed for consideration and passing. These include the DNA Technology (Use and Application) Regulation Bill, 2018, National Medical Commission Bill, 2017, and the Right of Children to Free and Compulsory Education (Second Amendment) Bill, 2017. Of these, one Bill has been passed by Parliament. This is the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018
In addition, seven Bills have been introduced in the Lok Sabha. Of these, three Bills replaced Ordinances. These were the Indian Medical Council (Amendment) Bill, 2018, the Muslim Women (Protection of Rights on Marriage) Bill, 2018, and the Companies (Amendment) Bill, 2018. Other Bills introduced include the Dam Safety Bill, 2018, the Central Universities (Amendment) Bill, 2018, the National Institute of Design (Amendment) Bill, 2018, and the Jallianwala Bagh National Memorial (Amendment) Bill, 2018. The Allied and Healthcare Professions Bill, 2018 was introduced in Rajya Sabha.
Lok Sabha has passed five Bills, including the Muslim Women (Protection of Rights on Marriage) Bill, 2018, the Consumer Protection Bill, 2018, the Surrogacy (Regulation) Bill, 2018, the Transgender Persons (Protection of Rights) Bill, 2018, and the Indian Medical Council (Amendment) Bill, 2018. The Second Supplementary Demand for Grants 2018-19 for the Union Budget was also passed by Lok Sabha.
For more details on the legislative agenda during the Winter Session 2018, see here.
Macroeconomic Development
Ahita Paul (ahita@prsindia.org)
Current Account Deficit at 2.9% of GDP during the second quarter of 2018-19
India’s Current Account Deficit (CAD) in the second quarter (July – September) of 2018-19 increased to USD 19.1 billion (2.9% of Gross Domestic Product) from USD 6.9 billion (1.1% of GDP) in the second quarter of 2017-18.[2] CAD in the previous quarter, i.e. first quarter (April – June) of 2018-19 was USD 15.9 billion (2.4% of GDP). The increase in CAD was primarily due to a higher trade deficit (the difference between a country’s exports and imports) of USD 50 billion in the second quarter of 2018-19, as compared to USD 32.5 billion in the previous year.
The capital account surplus was USD 16.3 billion, decreasing marginally from USD 16.9 billion in the second quarter of 2017-18. The decrease is due to (i) outflow of USD 1.6 billion of foreign portfolio investment, as compared to an inflow of USD 2.1 billion in the previous year, and (ii) moderation of foreign direct investment to USD 7.9 billion, as compared to USD 12.4 billion in the previous year.
As a result, there was a depletion of USD 1.9 billion in foreign exchange reserves, as compared to an accretion of USD 9.5 billion in the corresponding quarter of the previous year.
Table 1 shows India’s balance of payments in the second quarter of 2018-19.
Table 1: Balance of Payments, Q2 2018-19 (USD billion)
Q2 2017-18 |
Q1 2018-19 |
Q2 2018-19 |
|
Current Account |
-6.9 |
-15.8 |
-19.1 |
Capital Account |
16.9 |
5.3 |
16.3 |
Errors and Omissions |
-0.4 |
-0.8 |
0.9 |
Change in reserves |
9.5 |
-11.3 |
-1.9 |
Sources: Reserve Bank of India; PRS.
Repo and reverse repo rate remain unchanged at 6.5% and 6.25% respectively
The Monetary Policy Committee (MPC) released its Fifth Bi-Monthly Monetary Policy Statement of 2018-19.[3] The policy repo rate (the rate at which the Reserve Bank of India (RBI) lends money to banks) remained unchanged at 6.5%. Other decisions of the MPC include:
The RBI maintained the stance of its monetary policy at “calibrated tightening”, indicating a focus on a contractionary monetary policy to curb Consumer Price Index inflation rates.
Finance
Ahita Paul (ahita@prsindia.org)
Expert Committee constituted to examine RBI’s Economic Capital Framework
The Reserve Bank of India (RBI) constituted an Expert Committee to review its existing Economic Capital Framework.[4] The Committee will be chaired by Dr. Bimal Jalan (former Governor, RBI) and have representatives from both the RBI and the Department of Economic Affairs, Ministry of Finance.
The terms of reference of the Expert Committee include: (i) reviewing the status, need and justification of various reserves, buffers and provisions currently maintained by the RBI, (ii) determining whether the RBI is holding reserves and provisions in excess or in deficit of required levels, (iii) suggesting an adequate level of risk provisioning that the RBI needs to maintain, (iv) reviewing global best practices followed by central banks to assess and make provision for risks, and (v) proposing a suitable profit (surplus) distribution policy of the RBI to the government.
The Expert Committee is expected to submit its report within 90 days from its first meeting.
Industry
Ahita Paul (ahita@prsindia.org)
Revised policy on foreign direct investment in e-commerce announced
The Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, announced revised guidelines for foreign direct investment (FDI) in e-commerce.[5] The existing guidelines specify that (i) 100% FDI through the automatic route is permissible in a marketplace model of e-commerce (where the e-commerce entity/platform acts as a facilitator between buyers and vendors/sellers), and (ii) FDI is not permissible in an inventory based model of e-commerce (where the inventory of goods and services is owned by the e-commerce entity and sold to the customers directly).
The revised policy changes some existing guidelines and also specifies certain other conditions. These include:
The revised guidelines will come into effect from February 1, 2019.
Information Technology
Vinayak Krishnan (vinayak@prsindia.org)
Ministry invites public feedback on draft amendments to intermediary rules
The Ministry of Electronics and Information Technology invited comments on the Information Technology [Intermediary Guidelines (Amendment) Rules] 2018.[7] These draft rules seek to amend the Information Technology (Intermediary Guidelines) Rules, 2011. Intermediaries are entities that store or transmit data on behalf of other persons, and includes internet or telecom service providers, web-hosting service providers, and search engines. The 2011 Rules specify the due diligence that intermediaries are required to follow. Key features of the draft rules include:
Ministry notifies agencies that can intercept information on computer devices
The Ministry of Home Affairs has notified ten security agencies for the purpose of intercepting, and monitoring information stored on any computer device.[8] The agencies notified include the Intelligence Bureau, Central Bureau of Investigation, National Investigation Agency, and the Enforcement Directorate. These agencies have been notified under the Information Technology Act, 2000, which allows the central or state government to direct any agency, in writing, to monitor or intercept such information.[9] As per the Act, interception can be authorised for various reasons, including: (i) defence of India, (ii) national security, (iii) friendly relations with foreign governments, or (iv) public order.
Power
Prachee Mishra (prachee@prsindia.org)
Guidelines for charging infrastructure for electric vehicles released
The Ministry of Power released guidelines and standards for charging infrastructure for electric vehicles.[10] These guidelines seek to encourage adoption of electric vehicles (EVs) by providing an enabling framework. Key features of the guidelines include:
High Level Committee submits report on stressed thermal power projects
The High Level Empowered Committee (Chair: Mr. P.K. Sinha, Cabinet Secretary) submitted its report to ‘Address the issues of Stressed Thermal Power Projects’.[11] Coal based power plants have been unable to service their debts due to various reasons such as coal supply issues, inability of discoms to pay generators, regulatory issues, inability of promoters to infuse equity, and poor implementation. The Department of Financial Services had provided a list of 34 coal based thermal power projects that had been declared stressed by the Ministry of Power in March 2017. Subsequently, the central government constituted a High Level Empowered Committee (HLEC) to address the issues of stressed thermal power projects in July 2018. Key observations and recommendations of the Committee include:
For a PRS report summary, please see here.
Phase II of Atal Jyoti Yojana (AJAY) launched
Phase II of the Atal Jyoti Yojana (AJAY) was launched for the financial years 2018-19 and 2019-20.[12] The AJAY scheme provides solar street lighting (SSL) systems for public use. These public uses include: (i) lighting roads and intersections in remote, rural and semi-urban areas that do not have adequate lighting, and (ii) lighting at bus stops, public conveniences, market places.
Phase II will cover: (i) states that were covered in Phase I and have additional demand, (ii) hilly states of Jammu and Kashmir, Himachal Pradesh and Uttarakhand, (iii) north-eastern states including Sikkim, (iv) islands of Andaman and Nicobar and Lakshadweep, and (v) Parliamentary constituencies covering 48 aspirational districts of states other than the ones mentioned above. The total cost is estimated to be Rs 761 crore. 75% of the cost of the SSL system will be provided by the Ministry of New and Renewable Energy, and the remaining 25% will be provided from the MPLADS fund.
The scheme was launched in September 2016 by the Ministry of New and Renewable Energy for the installation of SSL systems in states with less than 50% households covered with grid power (as per Census 2011). These states were Assam, Bihar, Jharkhand, Odisha, and Uttar Pradesh.
Health
Gayatri Mann (gayatri@prsindia.org)
Surrogacy (Regulation) Bill, 2018 passed by Lok Sabha
The Surrogacy (Regulation) Bill, 2018 was passed by Lok Sabha.[13] The Bill was introduced in Lok Sabha in November 2016 and referred to the Standing Committee on Health and Family Welfare (Chairperson: Prof. Ram Gopal Yadav).[14] The Bill defines surrogacy as a practice where a woman gives birth to a child for an intending couple with the intention to hand over the child to them after the birth.
Key features of the Bill include:
For more information on the Bill, see here
The Allied and Healthcare Professions Bill, 2018 introduced
The Allied and Healthcare Professions Bill, 2018 was introduced in Rajya Sabha.[15] The Bill seeks to regulate and standardise the education and practice of allied and healthcare professionals.
For more information on the Bill see here.
Bill to supersede the Medical Council of India passed by Lok Sabha
The Indian Medical Council (Amendment) Bill, 2018 was passed by Lok Sabha.[16] It amends the Indian Medical Council Act, 1956 and replaces the Indian Medical Council (Amendment) Ordinance, 2018.[17] The Act sets up the Medical Council of India (MCI) which regulates medical education and practice.
For more information on the Bill, see here.
Amendments to the National Medical Commission Bill, 2017 circulated
The National Medical Commission Bill, 2017 was introduced in Lok Sabha on December 29, 2017.[18] The Bill repeals the Indian Medical Council Act, 1956 and sets up the National Medical Commission (NMC) to regulate medical education and practice. The Standing Committee on Health and Family Welfare (Chairperson: Prof. Ram Gopal Yadav) examined the Bill and submitted its report on March 20, 2018.[19] Certain amendments to the 2017 Bill were circulated in Lok Sabha. The proposed amendments include:
For a detailed comparison of the 2017 Bill with the proposed amendments, see here.
Bill to amend the National Trust for welfare of persons with disabilities passed by Parliament
The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018 was passed by Parliament.[20] It amends the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999.[21] The 1999 Act sets up a National Trust to enable persons with disability to live independently by: (i) promoting measures for their protection in case of death of their parents, (ii) evolving procedures for appointment of their guardians and trustees, and (iii) facilitating equal opportunities in society.
For more information on the Bill, see here.
Cabinet approves the National Commission for Homoeopathy Bill, 2018
The Union Cabinet approved the draft National Commission for Homoeopathy Bill, 2018.[22] The draft Bill seeks to set up the National Commission for Homoeopathy, and replace the Central Council of Homoeopathy. The Central Council currently regulates homoeopathic education and practice.
The draft Bill sets up three autonomous boards under the supervision of the National Commission of Homoeopathy. These are: (i) the Homoeopathy Education Board to conduct the overall education of homoeopathy, (ii) the Board of Assessment and Rating to assess and grant permission to educational institutions of homoeopathy, and (iii) the Board of Ethics and Registration to regulate professional and ethical conduct; and maintain a national register.
There will be a common entrance test for admission in homoeopathy institutions regulated by the Bill. Further, the draft Bill proposes a common exit exam for all graduates to obtain a licence to practice. The draft Bill also provides for a teacher’s eligibility test to assess their standard before appointment and promotions.
A copy of the Bill is not available in the public domain.
Cabinet approves the National Commission for Indian System of Medicine Bill, 2018
The Union Cabinet approved the draft National Commission for Indian Systems of Medicine Bill, 2018.[23] The draft Bill seeks to replace the existing Central Council for Indian Medicine with the National Commission for Indian Systems of Medicine.
The draft Bill sets up four autonomous boards under the supervision of the National Commission. These are: (i) the Board of Ayurveda and Unani, to conduct overall education of Ayurveda, and (ii) the Board of Unaini, Siddha and Sowarigpa, to conduct the overall education of Siddha and Sowarigpa. Further, there are two common Boards: (i) the Board of Assessment and Rating to assess and grant permission to educational institutions of Indian systems of Medicine, and (ii) the Board of Ethics and Registration to regulate ethical conduct and maintain a national register.
There will be a common entrance test for admission in institutions regulated by the Bill. Further, the draft Bill proposes a common exit exam for graduating students to obtain a licence to practice. The draft Bill also provides for a teacher’s eligibility test to assess the standard of teachers before appointment and promotions.
A copy of the Bill is not available in the public domain.
Cabinet approves setting up of two new AIIMS in Tamil Nadu and Telangana
The Union Cabinet approved the establishment of two new All India Institute of Medical Sciences (AIIMS) in Madurai, Tamil Nadu, and Bibinagar, Telangana.[24] These will be set up under the Pradhan Mantri Swasthya Suraksha Yojana (PMSSY). PMSSY was launched in 2006 with the aim of correcting the imbalances in the availability of affordable healthcare facilities in different parts of the country.
A provision of Rs 1,264 crore and Rs 1,208 crore has been approved for setting up of the new AIIMS in Tamil Nadu and Telangana respectively. Each AIIMS will consist of: (i) a hospital with a capacity of 750 beds, (ii) trauma center facilities, (iii) a medical college with an intake of 100 MBBS students per year, (iv) a nursing college with an intake of 60 B.Sc. (Nursing) students per year, (v) 15 to 20 speciality and super-speciality departments, and (vi) an AYUSH department with 30 beds for providing treatment facilities in traditional system of medicine.
Social Justice and Empowerment
Roshni Sinha (roshni@prsindia.org)
Transgender Persons (Protection of Rights) Bill, 2018 passed by Lok Sabha
The Transgender Persons (Protection of Rights) Bill, 2018 was passed by Lok Sabha and is currently pending in Rajya Sabha.[25] The Bill was passed in Lok Sabha with a few amendments. The key features of the Bill as passed by Lok Sabha are:
A PRS Summary of the Bill and the 2018 Amendments are available here and here.
Consumer Affairs
Roshni Sinha (roshni@prsindia.org)
Consumer Protection Bill, 2018 passed by Lok Sabha
The Consumer Protection Bill, 2018 was passed by Lok Sabha.[26] The Bill replaces the Consumer Protection Act, 1986. Key features of the Bill include the following:
A PRS Summary of the Bill is available here.
Law and Justice
Roshni Sinha (roshni@prsindia.org)
Muslim Women (Protection of Rights on Marriage) Bill, 2018 passed by Lok Sabha
The Muslim Women (Protection of Rights on Marriage) Bill, 2018 was passed by Lok Sabha.[27] It replaces an Ordinance promulgated on September 19, 2018.[28] Note that a Muslim Women (Protection of Rights on Marriage) Bill, 2017 was introduced and passed by Lok Sabha on December 28, 2017.[29] The 2017 Bill is listed for withdrawal. Key features of the Bill include:
For a PRS Bill summary, see here.
The President of India notified the constitution of a separate High Court for the state of Andhra Pradesh, namely, the High Court of Andhra Pradesh.[30] It will come into effect from January 1, 2019, and will have its principal seat at Amaravati in Andhra Pradesh. Consequently, the High Court of Hyderabad shall become the High Court for the state of Telangana.
Corporate Affairs
Roshni Sinha (roshni@prsindia.org)
Companies (Amendment) Bill, 2018 introduced in Lok Sabha
The Companies (Amendment) Bill, 2018 was introduced in Lok Sabha by Mr. Arun Jaitley, Minister of Corporate Affairs, on December 20, 2018.[31] It replaces an Ordinance promulgated on November 2, 2018.[32] The Bill amends several provisions in the Companies Act, 2013 relating to penalties, among others.
A PRS summary of the Bill is available here.
Education
Gayatri Mann (gayatri@prsindia.org)
The Central Universities (Amendment) Bill, 2018 introduced in Lok Sabha
The Central Universities (Amendment) Bill, 2018 was introduced in Lok Sabha.[33] The Bill seeks to amend the Central Universities Act, 2009, which establishes universities for teaching and research in various states.
The Bill provides for the establishment of two central universities in Andhra Pradesh to be known as the Central University of Andhra Pradesh, and the Central Tribal University of Andhra Pradesh. The Central Tribal University will take additional measures to provide higher educational and research facilities in tribal art, culture, and customs primarily to the tribal population of India.
Note that the establishment of a Central University and a Central Tribal University in the Andhra Pradesh is obligatory under the Andhra Pradesh Reorganisation Act, 2014.
For more information on the Bill, see here.
The National Institute of Design (Amendment) Bill, 2018 introduced in Lok Sabha
The National Institute of Design (Amendment) Bill, 2018 was introduced in Lok Sabha.[34] The Bill seeks to amend the National Institute of Design Act, 2014, which declares the National Institute of Design, Ahmedabad as an institution of national importance.
The Bill seeks to declare four National Institutes of Design in Amaravati, Bhopal, Jorhat, and Kurukshetra as institutions of national importance. Currently, these institutes are registered as Societies under the Societies Registration Act, 1860 and do not have the power to grant degrees or diplomas. On being declared institutions of national importance, the four institutes will be granted the power to grant degrees and diplomas.
For more information on the Bill, see here.
Water Resources
Suyash Tiwari (suyash@prsindia.org)
The Dam Safety Bill, 2018 introduced in Lok Sabha
The Dam Safety Bill, 2018 was introduced in Lok Sabha on December 12, 2018.[35] The Bill provides for the surveillance, inspection, operation, and maintenance of specified dams across the country. The Bill also provides for the institutional mechanism to ensure the safety of such dams. Key features of the Bill include:
For more details on the Bill, please see here.
Central Ground Water Authority notifies guidelines for ground water extraction
The Central Ground Water Authority (CGWA) notified guidelines for regulation and control of ground water extraction.[36] The guidelines will apply across the country from June 1, 2019.
As per the guidelines, users extracting ground water are required to obtain a No Objection Certificate (NOC) from CGWA. Certain users are exempted from this requirement, including: (i) agricultural users, (ii) users proposing to draw ground water through non-energised means, (iii) individual households proposing to draw ground water from a single well, through delivery pipe of up to one-inch diameter, (iv) armed forces during operational deployment or mobilisation, and (v) government water supply agencies in safe and semi-critical areas.
The guidelines specify different categories of ground water users and prescribe norms for each user group for extraction of ground water. For instance, users extracting ground water for drinking and domestic usage will be given NOCs only in cases where the concerned water supply department or agency is unable to supply adequate amount of water in the area.
NOCs given to users will become void in case of change in land use (of the property) or water use. NOCs are valid for a specific time period based on the category of user; and can be renewed thereafter. A processing fee of Rs 10,000 is applicable for new NOCs and Rs 5,000 for renewal of existing NOCs.
Users required to obtain NOC also have to pay a Water Conservation Fee (WCF) for ground water extraction. WCF payable by users depends on their type of usage, the quantum of ground water extraction and the area from where it is being extracted. 25% rebate on WCF will be given to users drawing or proposing to draw saline ground water. Packaged drinking water units located in salinity, arsenic or fluoride affected areas will be given 50% rebate on WCF.
The guidelines also include provisions for: (i) encouraging use of recycled and treated sewage water by industries, (ii) taking action against polluting industries, (iii) mandatory requirement of digital flow meters, piezometers, and digital water level recorders, (iv) mandatory water audit for certain industries, (v) mandatory roof top rain water harvesting for certain industries, and (vi) prevention of ground water contamination on the premises of polluting industries and projects.
Culture
Gayatri Mann (gayatri@prsindia.org)
The Jallianwala Bagh National Memorial (Amendment) Bill, 2018 introduced in Lok Sabha
The Jallianwala Bagh National Memorial (Amendment) Bill, 2018 was introduced in Lok Sabha.[37] It amends the Jallianwala Bagh National Memorial Act, 1951. The Act provides for the erection of a National Memorial in memory of those killed or wounded on April 13, 1919, in Jallianwala Bagh, Amritsar. The Act creates a Trust to manage the National Memorial.
For more information on the Bill, see here.
Agriculture
Suyash Tiwari (suyash@prsindia.org)
Cabinet approves the Agriculture Export Policy, 2018
The Union Cabinet approved the Agriculture Export Policy, 2018.[38] The policy aims to double agricultural exports from the present USD 30 billion to USD 60 billion by 2022. It also aims to diversify the export basket and export destinations, and increase high value and value-added exports, with focus on perishables.
The Union Cabinet also approved the establishment of a Monitoring Framework to oversee the implementation of the policy. It comprises representatives of several ministries and concerned state governments, with the Ministry of Commerce as the nodal department.
The policy proposes strategic and operational recommendations, which include: (i) greater involvement of state governments in agricultural exports, (ii) infrastructure and logistics support, (iii) focus on export clusters, (iv) private investments in production and processing, and (v) strong quality measures.
CCEA approves increase in the Minimum Support Price of copra for 2019
The Cabinet Committee on Economic Affairs approved an increase in the Minimum Support Price (MSP) of copra for 2019.[39] The MSP of milling copra has been increased by Rs 2,010 per quintal to Rs 9,521 per quintal. The MSP of ball copra has been increased by Rs 2,170 per quintal to Rs 9,920 per quintal.
National Agricultural Cooperative Marketing Federation of India (NAFED) and National Cooperative Consumers’ Federation of India (NCCF) will continue to be the central nodal agencies responsible for procurement of copra in the coconut growing states.
Women and Child Development
Gayatri Mann (gayatri@prsindia.org)
Cabinet approves amendments to the Protection of Children from Sexual Offences Act, 2012
The Union Cabinet approved certain amendments to the Protection of Children from Sexual Offences Act, 2012.[40] The Act seeks to protect children from offences such as sexual assault, sexual harassment and pornography. The government’s press release states that the amendments seek to make punishment more stringent for committing sexual crimes against children. These include:
Home Affairs
Vinayak Krishnan (vinayak@prsindia.org)
Ministry extends date for updating of the National Register of Citizens in Assam
The Ministry of Home Affairs has extended the date for the updating of the National Register of Citizens, 1951, in Assam.[41] The deadline has been extended from December 31, 2018 to June 30, 2019. Previously, the deadline has been extended five times.
Standing Committee submits report on Working Conditions in Non-Border Guarding Central Armed Police Forces
The Standing Committee on Home Affairs (Chairperson: Mr. P. Chidambaram) submitted its report on ‘Working Conditions in Non-Border Guarding Central Armed Police Forces’. These forces include the Central Industrial Security Force (CISF, which provides security for key installations), Central Reserve Police Force (CRPF, which is deployed for maintaining internal security), and the National Security Guard (NSG, which is deployed for anti-terrorist activities). Key observations and recommendations of the Committee include:
For a PRS report summary, please see here.
Standing Committee submits report on Working Conditions in Border Guarding Forces
The Standing Committee on Home Affairs (Chairperson: Mr. P. Chidambaram) submitted its report on ‘Working Conditions in Border Guarding Forces’ on December 12, 2018. These forces include the Assam Rifles (which guards the Indo-Myanmar border), Border Security Force (BSF, which guards the Indo-Pakistan and Indo-Bangladesh borders), Indo-Tibetan Border Police (ITBP, which guards the Indo-China border), and the Sashastra Seema Bal (SSB, which guards the Indo-Bhutan and Indo-Nepal borders). Key observations and recommendations of the Committee include:
For a PRS report summary, please see here.
Labour and Employment
Vinayak Krishnan (vinayak@prsindia.org)
Standing Committee submits report on the Code on Wages, 2017
The Standing Committee on Labour (Chairperson: Dr. Kirit Somaiya) submitted its report on the Code on Wages, 2017. The Code seeks to regulate wage and bonus payments in all employments where any trade, business, or manufacture is carried on. It replaces four existing laws related to wages: (i) the Payment of Wages Act, 1936, (ii) the Minimum Wages Act, 1948, (iii) the Payment of Bonus Act, 1965, and (iv) the Equal Remuneration Act, 1976. Key observations and recommendations made by the Committee include:
For a PRS report summary, please see here.
Standing Committee submits report on safety and security of workers in the TV/broadcasting/digital industry
Roshni Sinha (roshni@prsindia.org)
The Standing Committee on Labour (Chair: Dr. Kirit Somaiya) submitted its report on ‘Safety, Security and Welfare of TV/Broadcasting / Digital Entertainment/Advertisement Industry Workers’.[42] The Committee noted in that in the recent past, there has been a high growth in television and digital entertainment sector. However, the workers in this industry have not been able to secure coverage under existing labour laws.
A PRS Summary of the Report is available here.
Atal Bimit Vyakti Kalyan Yojna notified
Roshni Sinha (roshni@prsindia.org)
The Employees' State Insurance Corporation (ESIC) has notified a scheme called the ‘Atal Bimit Vyakti Kalyan Yojna’, on a pilot basis for a period of two years.[43] The Scheme will be retrospectively effective from July 1, 2018.
It will cover persons insured under the Employees’ State Insurance Act, 1948. The Act applies to establishments having more than 10 workers with monthly wage ceiling of Rs 21,000. The Scheme will provide one-time cash compensation to unemployed person up to 90 days, which may be claimed after three months. The relief shall not exceed 25% of the average earning per day.
The conditions of the Scheme include:
Non-refundable advance of 75% of PF amount permitted in case of unemployment for at least one month
Roshni Sinha (roshni@prsindia.org)
The Ministry of Labour notified an amendment to the Employees’ Provident Funds Scheme, 1952.[44] The Scheme is notified under the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, which institutes and regulates provision of provident fund for establishments having more than 20 workers.
Under the revised scheme, the Labour Commissioner or any other authorised officer, may allow an employee leaving the establishment, a non-refundable advance of up to 75% of the amount in his name in the Fund. The withdrawal will only be permitted if the employee has not been employed in any other establishment for more than one month, preceding the date on which he makes an application for the advance.
Communication
Vinayak Krishnan (vinayak@prsindia.org)
TRAI releases consultation paper on review of television audience measurement and ratings in India
The Telecom Regulatory Authority of India (TRAI) invited public feedback on a consultation paper on review of television audience measurement and ratings in India.[45] TRAI noted that economic growth and evolution in technology has created a new generation of consumers and a various programmes on different media. Therefore, the terms and methodology used to derive audience measurement becomes important. Key observations made and issues raised include:
Ministry notifies regulations for in flight and maritime connectivity
The Ministry of Communication notified regulations for in flight and maritime connectivity (IFMC).[46] IFMC refers to the provision of wireless voice or data in aircrafts and on ships.
In order to provide IFMC services, entities must apply for authorisation from the Department of Telecommunications (DoT). The conditions for eligibility to apply for an authorisation include those who have a license for providing telecommunication services, and Category A Internet Service Providers (those that provide internet services across India). Further, certain airlines and shipping companies that have entered into commercial agreements with service providers, are also eligible to apply for authorisation. Such authorisation will be valid for a period of ten years, and can be revoked by the DoT with a written notice of 21 days.
The regulations specify that there shall be separate infrastructure for IFMC and navigation systems in aircrafts and ships, to avoid interference. Further, the IFMC will be in the exclusive control of the pilot or captain of the aircraft or ship. Further, a designated officer of the central or state government will have the right to intercept telegraph messages passing through the IFMC network.
TRAI notifies amendments to mobile number portability regulations
The Telecom Regulatory Authority of India notified the Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018.[47] Mobile Number Portability (MNP) is a facility that allows subscribers to maintain their mobile number when they move from one service provider to another provider.
MNP is carried out by providing subscribers with a Unique Portability Code (UPC). In the current framework, the UPC is provided by the service provider whom the subscriber’s number belongs to at the time of requesting porting. Further, a Mobile Number Portability Service Provider (MNPSP) is supposed to facilitate the process of porting of numbers.
According to the amendments, the UPC will now be generated and provided to subscribers by the MNPSP, rather than the service provider. The MNPSP is to provide the UPC after checking from the database of the service provider. According to TRAI, this will facilitate porting in a more efficient manner.
Environment
Roshni Sinha (roshni@prsindia.org)
Estimates Committee submits report on the National Action Plan on Climate Change
The Committee on Estimates (Chair: Dr. Murli Manohar Joshi) submitted its report on the performance of the National Action Plan On Climate Change (NAPCC).[48] The NAPCC was launched in June 2008 to deal with issues related to climate change.
A PRS Summary of the Report is available here.
Coastal Regulation Zone Notification, 2018 approved by Cabinet
Cabinet approved the Coastal Regulation Zone (CRZ) Notification, 2018.[49] It amends the CRZ Notification, 2011, in relation to management and conservation of marine and coastal ecosystems and ecotourism, among others. The draft Notification was released for public comments in April, 2018.[50] Key features of the 2018 Notification include:
Transport
Prachee Mishra (prachee@prsindia.org)
Standing Committee submits report on cargo handling at major ports
The Standing Committee on Transport, Tourism and Culture (Chair: Mr. Derek O'Brien) submitted its report on ‘Cargo Handling at the Major Ports’.[51] Key observations and recommendations of the Committee include:
For a PRS report summary, see here.
Standing Committee submits report on safety and social security measures for workers of airport and aircraft operators
The Standing Committee on Labour (Chair: Dr. Kirit Somaiya) submitted its report on ‘Scheduled/ Non-Scheduled/ Test Flying Air Operators/Maintenance Repair and Overhaul (MRO) Companies - Safety and Social Security Measures for their Workers/ Employees especially in context of those who are associated with flying of the Aircraft’.[52] Key observations and recommendations include:
For a PRS report summary, see here.
Mines
Suyash Tiwari (suyash@prsindia.org)
Standing Committee submits report on implementation of DMF and Pradhan Mantri Khanij Kshetra Kalyan Yojana
The Standing Committee on Coal and Steel (Chair: Prof. Chintamani Malviya) submitted its report on ‘Implementation of District Mineral Foundation (DMF) and Pradhan Mantri Khanij Kshetra Kalyan Yojana (PMKKKY)’. The Mines and Minerals (Development and Regulation) Act, 1957 was amended in 2015 to enable the state governments to set up DMFs. DMFs seek to work for the benefit of persons in districts affected by mining related operations. PMKKKY was launched in 2015 to implement the projects approved by DMFs in coordination with the ongoing schemes of the central government and state governments. Key observations and recommendations of the Committee include:
For a PRS report summary, please see here.
Space
Suyash Tiwari (suyash@prsindia.org)
Cabinet approves human spaceflight programme Gaganyaan
The Union Cabinet approved the human spaceflight programme Gaganyaan.[53] Under the programme, two unmanned missions will be launched before sending humans to space. The programme will be undertaken by the Indian Space Research Organisation (ISRO).
The manned spaceflight, with a three-member crew, is aimed to be launched within 40 months from the date of approval. It will be launched using the Geosynchronous Satellite Launch Vehicle Mk-III. Once launched, it will be placed in low earth orbit for a maximum period of seven days. Orbital period, in this case, is the time that will be taken by the spaceflight to complete an orbit of the earth.
An expenditure of Rs 9,023 crore has been approved for the programme. The total cost of programme is estimated to be within Rs 10,000 crore, which includes the cost of technology development, flight hardware realisation, and developing essential infrastructure elements.
External Affairs
Vinayak Krishnan (vinayak@prsindia.org)
President of Maldives visits India
The President of Maldives visited India.[54] Four agreements were signed between India and Maldives in various fields including: (i) cultural cooperation, (ii) improving the ecosystem for agribusiness, and (iii) communications and information technology.[55]
President visits Myanmar
The President Mr. Ram Nath Kovind visited Myanmar.[56] India and Myanmar signed two agreements for cooperation in the fields of: (i) training of judicial officers, as well as (ii) science and technology.[57]
[1] Parliament Session Alert, December 7, 2018, https://prsindia.org/sites/default/files/Parliament%20Session%20Alert%20Winter%20Session%202018_0.pdf.
[2] “Developments in India’s Balance of Payments during the second quarter of 2018-19”, Press Release, Reserve Bank of India, December 7, 2018, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR1329277CEC37619844B28FE19A8AA9E66C5E.PDF.
[3] “Fifth Bi-Monthly Policy Statement 2018-19”, Press Release, Reserve Bank of India, December 5, 2018, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR1299F79751A8CCE34B0FB39CD7F124B61134.PDF.
[4] “RBI constitutes Expert Committee on Economic Capital Framework”, Press Release, Reserve Bank of India, December 26, 2018, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR14682F755B7D55924E34B3AAB9227122283C.PDF.
[5] “Press Note No. 2 (2018 Series), Review of the policy on Foreign Direct Investment (FDI) in e-commerce”, Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, December 26, 2018, https://dipp.gov.in/sites/default/files/pn2_2018.pdf.
[6] “Consolidated FDI Policy Circular of 2017”, Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, August 28, 2017, https://dipp.gov.in/sites/default/files/CFPC_2017_FINAL_RELEASED_28.8.17_1.pdf.
[7] The Information Technology [Intermediaries Guidelines (Amendment) Rules] 2018, Ministry of Electronics and Information Technology, December 24, 2018, http://meity.gov.in/writereaddata/files/Draft_Intermediary_Amendment_24122018.pdf.
[8] S.O. 6227(E)., Ministry of Home Affairs, December 20, 2018, http://egazette.nic.in/WriteReadData/2018/194066.pdf.
[9] Section 69, Information Technology Act, 2000.
[10] “Charging Infrastructure for Electric Vehicles – Guidelines and Standards”, No.12/2/2018-EV, Ministry of Power, December 14, 2018, https://powermin.nic.in/sites/default/files/webform/notices/scan0016%20%281%29.pdf.
[11] Report of the High Level Empowered Committee to Address the Issue of Stressed Thermal Power Projects, Ministry of Power, November 12, 2018, https://powermin.nic.in/sites/default/files/webform/notices/20_Nov_R1_Draft_Report_HLEC_Final_20_Nov.pdf.
[12] “Launch of Atal Jyoti Yojana (AJAY): Phase-II”, Ministry of New and Renewable Energy, December 18, 2018, https://mnre.gov.in/sites/default/files/schemes/1497590494iott.pdf.
[13] The Surrogacy (Regulation) Bill, 2016, Ministry of Health and Family Welfare, December 19, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/257-C%20_2016_Eng..pdf.
[14] Report No. 102, The Surrogacy (Regulation) Bill, 2016, Standing Committee on Health and Family Welfare, August 10, 2017, https://www.prsindia.org/sites/default/files/bill_files/SCR-%20Surrogacy....
[15] The Allied and Healthcare Professionals Bill, 2018, https://prsindia.org/sites/default/files/bill_files/Allied%20Health-RS%20Intro-E-311218%20Bill%20Text.pdf.
[16] The Indian Medical Council (Amendment) Bill, 2018, Ministry of Health and Family Welfare, December 17, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/181_2018_LS_Eng.pdf.
[17] The Indian Medical Council (Amendment) Ordinance, 2018, Ministry of Health and Family Welfare, September 26, 2018, https://mohfw.gov.in/sites/default/files/Indian%20Medical%20Council%20%28Amendment%29%20Ordinance%202018.pdf.
[18] The National Medical Commission Bill, 2017, Ministry of Health and Family Welfare, December 29, 2017, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/279_2017_Eng_LS.pdf.
[19] Report No. 109, The National Medical Commission Bill, 2017, Standing Committee on Health and Family Welfare, March 20, 2018, https://www.prsindia.org/sites/default/files/bill_files/SCR-%20National%20Medical%20Commission%20Bill%2C%202017.pdf.
[20] The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018, Ministry of Social Justice and Empowerment, December 13, 2018, http://164.100.47.4/BillsTexts/RSBillTexts/PassedRajyaSabha/Palsy-RSP%20E-12%2012%2018.pdf.
[21] The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999, http://disabilityaffairs.gov.in/upload/uploadfiles/files/Nationa l_Trust_act-englsih.pdf.
[22] Cabinet approves setting up of the National Commission for Homoeopathy (NCH) Bill, 2018”, Press Information Bureau, Ministry of Health and Family Welfare, December 28, 2018.
[23] “Cabinet approves setting up of the National Commission for Indian Systems of Medicine,Bill, 2018”, Press Information Bureau, Ministry of Health and Family Welfare, December 28, 2018.
[24] “Cabinet approves establishment of two new AIIMS at Tamil Nadu & Telangana under Pradhan Mantri Swasthya Suraksha Yojana”, Press Information Bureau, Ministry of Health and Family Welfare, December 17, 2018.
[25] The Transgender Persons (Protection of Rights) Bill, 2018, https://prsindia.org/sites/default/files/bill_files/Transgender_Persons_Bill%2C_2016_1.pdf.
[26] The Consumer Protection Bill, 2018, https://prsindia.org/sites/default/files/bill_files/Consumer%20Protection%20Bill%2C%202018.pdf.
[27] The Muslim Women (Protection of Rights on Marriage) Bill, 2018, https://prsindia.org/sites/default/files/bill_files/Muslim%20Women%20%28Protection%20of%20rights%20on%20marriage%29%20Bill%2C%202018_0.pdf.
[28] The Muslim Women (Protection of Rights on Marriage) Ordinance, 2018, https://prsindia.org/sites/default/files/bill_files/Muslim%20women%20%28Triple%20Talaq%29%20Ordinance%2C%202018.pdf.
[29] The Muslim Women (Protection of Rights on Marriage) Bill, 2017, https://prsindia.org/sites/default/files/bill_files/Muslim%20Women%20%28Protection%20of%20Rights%20on%20Marriage%29%20Bill%2C%202017.pdf.
[30] S.O. 6330(E), Gazette of India, Ministry of Law and Justice, December 26, 2018, http://egazette.nic.in/WriteReadData/2018/194244.pdf.
[31] The Companies (Amendment) Bill, 2018, https://prsindia.org/sites/default/files/bill_files/Companies%20%28Amendment%29%20Bill%2C%202018.pdf.
[32] The Companies (Amendment) Ordinance, 2018, https://prsindia.org/sites/default/files/bill_files/Companies%20Amendment%20Ordinance%202018.pdf.
[33] The Central Universities (Amendment) Bill 2018, Ministry of Human Resource Development, December 14, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/171_2018_Eng.pdf.
[34] The National Institute of Design (Amendment) Bill, 2018, Ministry of Commerce and Industry, December 18, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/186_2018_Eng.pdf....
[35] The Dam Safety Bill, 2018, Ministry of Water Resources, River Development and Ganga Rejuvenation, December 12, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/149_2018_Eng.pdf.
[36] S.O. 6140(E), Gazette of India, Central Ground Water Authority, Ministry of Water Resources, River Development and Ganga Rejuvenation, December 12, 2018, http://www.egazette.nic.in/WriteReadData/2018/193742.pdf.
[37] The Jallianwala Bagh National Memorial (Amendment) Bill, 2018, Ministry of Culture, December 28, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/249_2018_LS_ENG.pdf.
[38] “Cabinet approves Agriculture Export Policy, 2018”, Press Information Bureau, Cabinet, December 6, 2018.
[39] “Cabinet approves hike in MSP for Copra by more
than Rs.2000 per quintal for 2019 season”, Press Information Bureau, Cabinet Committee on Economic Affairs, December 28, 2018.
[40] “Cabinet approves Amendment in the Protection of Children from Sexual Offences (POCSO) Act, 2012” Press Information Bureau, Ministry of Women and Child Development, December 28, 2018.
[41] S.O. 6329(E)., Ministry of Home Affairs, December 26, 2018, http://egazette.nic.in/WriteReadData/2018/194194.pdf.
[42] Report No 44, Standing Committee on Labour, ‘Safety, Security and Welfare of TV/Broadcasting/Digital Entertainment/Advertisement Industry Workers’, Lok Sabha, December , 2018, http://164.100.47.193/lsscommittee/Labour/16_Labour_44.pdf.
[43] No. N-12/13/1/2016-P&D, Gazette of India, Employees’ State Insurance Corporation, November 26, 2018, http://egazette.nic.in/WriteReadData/2018/193738.pdf.
[44] G.S.R. 1182(E), Gazette of India, Ministry of Labour and Employment, December 6, 2018, http://egazette.nic.in/WriteReadData/2018/193717.pdf.
[45] “Consultation paper on Review of Television Audience Measurement and Ratings in India”, Telecom Regulatory Authority of India, December 3, 2018, https://www.trai.gov.in/sites/default/files/CP_TAM03122018_0.pdf.
[46] G.S.R. 1211(E)., Ministry of Communications, December 14, 2018, http://dot.gov.in/sites/default/files/2018_12_17%20AS%20IFMC_1.pdf?download=1.
[47] Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018, Telecom Regulatory Authority of India, December 13, 2018, https://www.trai.gov.in/sites/default/files/RegulationsMNPEng13122018_0.pdf.
[48] Report No. 30, Committee on Estimates, ‘Performance of the National Action Plan on Climate Change’, Lok Sabha, December 13, http://164.100.47.193/lsscommittee/Estimates/16_Estimates_30.pdf.
[49] “Cabinet approves Coastal Regulation Zone (CRZ) Notification 2018”, Press Information Bureau, Ministry of Environment, Forest and Climate Change, December 28, 2018.
[50] Draft Coastal Regulation Zone Notification, 2018, Ministry of Environment, Forest and Climate Change, http://envfor.nic.in/sites/default/files/press-releases/DRAFT%20CRZ%20NOTIFICATION%2020181.pdf.
[51] “269th Report: Cargo Handling at the Major Ports”, Standing Committee on Transport, Tourism and Culture, December 21, 2018, http://164.100.47.5/committee_web/ReportFile/20/109/269_2018_12_18.pdf.
[52] “44th Report: Scheduled/ Non-Scheduled/ Test Flying Air Operators/Maintenance Repair and Overhaul (MRO) Companies - Safety and Social Security Measures for their Workers/ Employees especially in context of those who are associated with flying of the Aircraft”, Standing Committee on Labour, December 28, 2018, http://164.100.47.193/lsscommittee/Labour/16_Labour_45.pdf.
[53] “Boost to India’s Space Program”, Press Information Bureau, Cabinet, December 28, 2018.
[54] “State Visit of President of the Republic of Maldives to India (December 16-18, 2018), Ministry of External Affairs, December 15, 2018, https://www.mea.gov.in/incoming-visit-detail.htm?30758/State+Visit+of+President+of+the+Republic+of+Maldives+to+India++December+1618+2018.
[55] “List of documents signed during the State Visit of President of Maldives to India”, Ministry of External Affairs, December 17, 2018, https://www.mea.gov.in/bilateral-documents.htm?dtl/30692/List_of_Documents_signed_during_the_State_Visit_of_President_to_Myanmar.
[56] “State Visit of President to Myanmar (December 10-14, 2018)”, Ministry of External Affairs, December 4, 2018, https://www.mea.gov.in/outoging-visit-detail.htm?30674/State+Visit+of+President+to+Myanmar+December+1014+2018.
[57] “List of Documents signed during the State Visit of President to Myanmar”, Ministry of External Affairs, December 11, 2018, https://www.mea.gov.in/bilateral-documents.htm?dtl/30692/List_of_Documents_signed_during_the_State_Visit_of_President_to_Myanmar.
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