Highlights of this Issue
46 Bills will lapse with dissolution of the 16th Lok Sabha
46 Bills will lapse and 33 Bills will carry forward to the next Lok Sabha. Some of the Bills that will carry forward include the 125th Constitutional Amendment Bill, and the Allied and Healthcare Professionals Bill.
Interim Union Budget 2019-20 presented in Parliament
PM-KISAN and Pradhan Mantri Shram-Yogi Maandhan schemes will be launched. Individuals with annual income up to five lakh rupees will not have to pay any tax. Income tax surcharge has been increased to 4%.
GDP grows at 6.6% in third quarter of 2018-19
The growth rate in all sectors, except construction and electricity, decreased between 2017-18 and 2018-19. Electricity growth increased from 7.5% to 8.2%, and construction from 8 to 9.6%
Five Bills introduced in Rajya Sabha during the Budget Session 2019
These include the 125th Constitutional Amendment Bill, the Registration of Marriage of Non-Resident Indian Bill, and the International Financial Services Authority Bill.
Four Ordinances issued; Cabinet approves five more Ordinances
The Triple Talaq, Companies Amendment, Medical Council of India Amendment, and Banning of Unregulated Deposits Ordinances were issued. The Cabinet approved amendments to the Aadhaar Act and the SEZ Act.
PM-KISAN launched to provide income support of Rs 6,000 per year to farmers
Families with total cultivable holding of up to two hectares, are eligible for the income support. The scheme is estimated to incur an annual expenditure of Rs 75,000 crore.
Pradhan Mantri Shram Yogi Maan-dhan launched
The scheme intends to provide a minimum assured pension of Rs 3,000 per month to workers in the unorganized sector after attaining the age of 60 years on a monthly contribution of Rs 55 to Rs 200 based on age.
CAG submits report on capital acquisition in the Indian Air Force
The CAG made recommendations related to: (i) the planning and tendering process. (ii) solicitation of offers, and (iii) organisational issues in the capital acquisition process
Committee submits report on methodology for fixing national minimum wage
The Committee recommended a national minimum wage at Rs 375 per day. As an alternative, it also recommended different national minimum wages for five different regions of the country.
Draft National e-Commerce Policy released for consultation
The policy addresses six areas: (i) cross-border data, (ii) infrastructure development, (iii) e-commerce marketplaces, (iv) stimulating domestic demand, (v) regulatory issues, and (vi) export promotion.
Cabinet approves National Mineral Policy 2019
Key proposals include: (i) shifting the status of mining from the primary sector (agriculture) to industry, and (ii) providing an institutional framework for sustainable mining.
Standing Committees submit reports on various subjects
The subjects include status of forests in India, central assistance for disaster management and relief, and provision of all-weather road connectivity under Border Roads Organisation.
Parliament
Vinayak Krishnan (vinayak@prsindia.org)
46 Bills will lapse with the dissolution of the 16th Lok Sabha
The Budget Session of Parliament ended on February 13, 2019. This was the last session of the 16th Lok Sabha. The Personal Laws (Amendment) Bill, 2018 was passed by Parliament during the session. Five Bills were introduced in Rajya Sabha. These include the Constitution (One-Hundred and Twenty Fifth Amendment) Bill, 2019, the Registration of Marriage of Non-Resident Indian Bill, 2019, and the International Financial Services Centres Authority Bill, 2019.
With the end of this session, 46 Bills will lapse and 33 Bills, introduced and pending in the Rajya Sabha, will carry forward to the next Lok Sabha. For a full list, see here.
Interim Union Budget 2019-20
Suyash Tiwari (suyash@prsindia.org)
Interim Union Budget 2019-20 presented
The Union Finance Minister, Mr. Piyush Goyal, presented the Interim Union Budget for 2019-20.[1] Key highlights include:
Table 1: Budget 2019-20 (Rs Crore)
Item |
Revised |
Budgeted |
% change |
Total Expenditure |
24,57,235 |
27,84,200 |
13.3% |
Total Receipts (without borrowings) |
18,22,837 |
20,80,201 |
14.1% |
Fiscal Deficit |
6,34,398 |
7,03,999 |
11.0% |
% of GDP |
3.4% |
3.4% |
|
Revenue Deficit |
4,10,930 |
4,70,214 |
14.4% |
% of GDP |
2.2% |
2.2% |
|
Sources: Union Budget 2019-20; PRS.
Key policy proposals in the budget speech include:
The major tax changes announced are:
Macroeconomic Development
Gayatri Mann (gayatri@prsindia.org)
GDP grows at 6.6% in the third quarter of 2018-19
The Gross Domestic Product (GDP) (at constant prices) of the country grew at 6.6% in the third quarter of 2018-19, over the corresponding period a year ago.[2] This was lower than the 7% growth in the second quarter of 2018-19. The quarterly trend is shown in Figure 1.
Figure 1: GDP growth (in %, year-on-year)
Sources: MOSPI; PRS.
The release also provided the second advance estimates of the GDP growth in 2018-19. It is estimated that GDP will grow at 7% in 2018-19. This is estimated to be lower than the 7.2% growth in 2017-18.
GDP growth across economic sectors is measured in terms of Gross Value Added (GVA). The growth rate of combined GVA by all sectors decreased from 7.3% in the third quarter of 2017-18 to 6.3% in the third quarter of 2018-19. The growth rate of GVA decreased for all sectors, except electricity and construction. It increased from 7.5% to 8.2% for electricity, and from 8% to 9.6% for construction. Details on sectoral GVA growth are in Table 1.
Table 2: Gross Value Added across sectors in Q3 of 2018-19 (% growth year-on-year)
Sector |
Q3 |
Q2 |
Q3 |
2017-18 |
2018-19 |
2018-19 |
|
Agriculture |
4.6% |
4.2% |
2.7% |
Mining |
4.5% |
-2.1% |
1.3% |
Manufacturing |
8.6% |
6.9% |
6.7% |
Electricity |
7.5% |
8.7% |
8.2% |
Construction |
8.0% |
8.5% |
9.6% |
Services |
8.0% |
7.4% |
7.2% |
GVA |
7.3% |
6.8% |
6.3% |
GDP |
7.7% |
7.0% |
6.6% |
Note: GVA is GDP without taxes and subsidies, at basic prices (2011-12 base year).
Sources: MOSPI; PRS.
Repo and reverse repo rate reduced to 6.25% and 6% respectively
The Monetary Policy Committee (MPC) released its sixth 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) was reduced from 6.5% to 6.25% by a majority vote of the members. Two of the six members voted to keep the rate unchanged.3 Other decisions of the MPC include:
Industrial production grew by 3.6% in the third quarter of 2018-19
The Index of Industrial Production (IIP) grew by 3,6% in the third quarter (Oct-Dec) of 2018-19, as compared to the same period in 2017-18.[4] Electricity production saw the highest increase of 6.8% in this quarter, followed by an increase of 3.4% in manufacturing and 2.8% in mining.4 Figure 1 shows the change in industrial production in the third quarter of 2018-19, and the average for the quarter.
Figure 2: Growth in IIP in third quarter of 2018-19 (year-on-year)
Sources: MOSPI; PRS.
Cabinet
Vinayak Krishnan (vinayak@prsindia.org)
Union Cabinet approves promulgation of five Ordinances
The Union Cabinet has approved the promulgation of five Ordinances.[5],[6],[7],[8],[9] These Ordinances are not available in the public domain. Details of these Ordinances as per a press release, are:
Finance
The International Financial Services Centres Authority Bill, 2019 introduced in Rajya Sabha
Gayatri Mann (gayatri@prsindia.org)
The International Financial Services Centres Authority Bill, 2019 was introduced in Rajya Sabha.[11] The Bill provides for the establishment of an authority to develop and regulate the financial services market in the International Financial Services Centres set up in Special Economic Zones in India. Note that, the Bill has been referred to the Standing Committee on Finance for examination. The Committee is expected to submit its report within two months. Key features of the Bill include:
For a PRS Summary of the Bill, see here.
The Banning of Unregulated Deposit Schemes Ordinance, 2019 promulgated
Gayatri Mann (gayatri@prsindia.org)
The Banning of Unregulated Deposit Schemes Ordinance, 2019 was promulgated.[12] Previously, a similar Bill was passed by Lok Sabha. However, it will lapse with the dissolution of the 16th Lok Sabha. The Ordinance provides for a mechanism to ban unregulated deposit schemes and protect the interests of depositors. It also seeks to amend three laws, i.e., the Reserve Bank of India Act, 1934, the Securities and Exchange Board of India Act, 1992 and the Multi-State Co-operative Societies Act, 2002. Key features of the Bill include:
For a PRS summary of the Ordinance, see here.
Standing Committee submits report on strengthening the credit rating framework
Gayatri Mann (gayatri@prsindia.org)
The Standing Committee on Finance (Chair: Dr. M. Veerappa Moily) submitted its report on ‘Strengthening of the Credit Rating Framework in the country’.[13] A credit rating agency is a body corporate which is engaged in the business of rating of securities offered through public or rights issue. Key observations and recommendations of the Committee include:
For a PRS Summary of the report, see here.
Term of the task force set up to draft new direct tax law extended by three months
Suyash Tiwari (suyash@prsindia.org)
The Ministry of Finance has extended the term of the task force set up to draft a new direct tax law by a period of three months.[14] The task force was constituted in November 2017 to review the Income Tax Act, 1961 and draft a new direct tax law keeping in view: (i) direct tax system prevalent in various countries, (ii) international best practices, (iii) economic needs of India, and (iv) any other connected matters.
The task force was required to submit its report by February 28, 2019. This has now been extended to May 31, 2019.
CBIC constitutes three working groups to recommend measures to facilitate trade, promote exports and improve compliance
Suyash Tiwari (suyash@prsindia.org)
The Central Board of Indirect Taxes and Customs has constituted three working groups to recommend measures for facilitating trade, promoting exports, and improving compliance.[15]
The working groups will focus on: (i) improving the legislative structure of customs tariff, updating it to suit the emerging and future needs of the economy and the industry, and creating a comprehensive export tariff structure to enhance export competitiveness, (ii) promoting and facilitating exports with emphasis on boosting exports through e-commerce, addressing the trade facilitation barriers in export markets, and improving the quality of logistics services for exporters, and (iii) enhancing compliance and plugging loopholes for improving revenue collection on customs and curbing frauds related to refunds of integrated GST.
The working groups will submit their reports within a period of two months.
Cabinet approves abolition of income tax ombudsman and indirect tax ombudsman
Suyash Tiwari (suyash@prsindia.org)
The Union Cabinet approved the proposal for abolition of institutions of income tax ombudsman and indirect tax ombudsman.[16] The institutions of tax ombudsman were created to deal with public grievances related to settlement of complaints on income tax and indirect tax matters. The Ombudsman was independent of the jurisdiction of the tax departments.
The decision to abolish them was taken due to preference of alternative complaint redressal mechanisms by the public, and low effectiveness of the institutions of ombudsman as compared to these parallel channels of grievance redressal.
Cabinet approves procedure for asset monetisation of CPSEs and immovable enemy properties
Prachee Mishra (prachee@prsindia.org)
The Union Cabinet approved the laying down of an institutional framework for monetisation of: (i) identified non-core assets of the Central Public Sector Enterprises (CPSEs) under strategic disinvestment, and (ii) assets relating to immovable enemy property under the custody of the Custodian of Enemy Property for India, Ministry of Home Affairs.[17] The institutional framework can also be used to monetise other CPSEs, PSUs, government organisations, and loss making/sick CPSEs.
The exact model for monetisation of any asset, and the model contact documents will be approved by the competent authority based on the recommendations of technical consultants, respective Ministries, CPSEs, and NITI Aayog, among others. The independent External Monitor set up for strategic disinvestment will also oversee the process of asset monetisation. The approved framework will be reviewed after two years, to make any necessary changes.
Agriculture
Suyash Tiwari (suyash@prsindia.org)
PM-KISAN scheme launched
The central government launched the Pradhan Mantri Kisan Samman Nidhi (PM-KISAN) scheme.[18],[19],[20] Under the scheme, small and marginal landholder farmer families, i.e. families with total cultivable holding of up to two hectares, will be provided income support of Rs 6,000 per year. The scheme seeks to supplement their financial needs in procuring inputs for appropriate crop health and yields.
The amount is payable in three equal instalments, every four months, through direct benefit transfer to bank accounts. The first instalment is being provided for the four-month period from December 2018 to March 2019.
Eligibility: Farmer families collectively owning cultivable land of up to two hectares (as per land records of the concerned state or union territory) are eligible for the scheme. However, this excludes certain beneficiaries of higher economic status, including those which are: (i) institutional land holders, (ii) families with one or more members as government employees, and (iii) families with one or more members as income tax payers.
Identification of beneficiaries: States were required to identify beneficiaries by February 1, 2019 based on their land records. Post this date, no change is allowed in the list of beneficiaries for a period of five years. Changes are permitted only in the case of: (i) transfer of ownership of land through succession, and (ii) inconsistencies in the land records. The list of eligible beneficiaries would be published at the village level to ensure transparency.
Aadhaar number is mandatory for the release of the second instalment (for the April to July 2019 period).[21] From third instalment (August 2019) onwards, Aadhaar seeding, i.e. biometric authentication, will be compulsory. However, Aadhaar is not mandatory for beneficiaries from Assam, Jammu and Kashmir, and Meghalaya.
Monitoring and grievance redressal: Grievance redressal monitoring committees are required to be set up at the state and district levels by the state government. Eligible beneficiaries whose names are not included in the list can approach the district level grievance redressal monitoring committee in their districts.
The scheme also provides for a Project Monitoring Unit at the central level with other monitoring and review mechanisms at the national, state, and district levels.
Funding: The scheme will be funded by the central government, and is estimated to incur an expenditure of Rs 75,000 crore per year. The same amount has been allocated to the scheme in 2019-20. Rs 20,000 crore has been allocated in 2018-19 for providing the first instalment.
Second advance estimates of production of major crops for 2018-19 released
The Ministry of Agriculture and Farmers Welfare released the second advance estimates of production of major foodgrains and commercial crops for the year 2018-19.[22] Table 3 gives a comparison of the second advance estimates of production for 2018-19 with the fourth advance estimates of production for 2017-18 (the latest available production data for 2017-18). Following are some of the highlights:
Table 3: Second advance estimates of production for 2018-19 (in million tonnes)
Crop |
4th advance estimates 2017-18 |
2nd advance estimates 2018-19 |
% change over 2017-18 |
Foodgrains (A+B) |
284.8 |
281.4 |
-1.2% |
A. Cereals |
259.6 |
257.4 |
-0.8% |
Rice |
112.9 |
115.6 |
2.4% |
Wheat |
99.7 |
99.1 |
-0.6% |
Coarse Cereals |
47.0 |
42.6 |
-9.4% |
B. Pulses |
25.2 |
24.0 |
-4.8% |
Tur |
4.2 |
3.7 |
-11.9% |
Gram |
11.2 |
10.3 |
-8.0% |
Oilseeds |
31.3 |
31.5 |
0.6% |
Soyabean |
11.0 |
13.7 |
24.5% |
Groundnut |
9.2 |
7.0 |
-23.9% |
Cotton* |
34.9 |
30.1 |
-13.8% |
Sugarcane |
376.9 |
380.8 |
1.0% |
*Million bales of 170 kg each.
Sources: Directorate of Economics and Statistics, Ministry of Agriculture and Farmers Welfare; PRS.
CCEA approves provision of loans to sugar mills for clearing dues of farmers
The Cabinet Committee on Economic Affairs (CCEA) approved the provision of loans to sugar mills for clearing dues of sugarcane farmers.[23] Loans of about Rs 7,900 crore to Rs 10,540 crore have been approved for the 2018-19 sugar season (October 2018 to September 2019). Interest subvention of 7% to 10% will be provided by the central government on these loans for a period of one year. This interest subvention is estimated to cost between Rs 553 crore and Rs 1,054 crore.
These loans will be provided to mills which have already cleared at least 25% of their outstanding dues to farmers in the 2018-19 sugar season.
Banks will be required to obtain the list of farmers, their corresponding dues, and bank account details, from the sugar mills. The funds will be directly transferred to the accounts of the farmers on behalf of the sugar mills. Subsequent balance, if any, will be provided to the mills.
Minimum Support Price of sugar and raw jute increased for the year 2019-20
CCEA approves creation of Agri-Market Infrastructure Fund
The Cabinet Committee on Economic Affairs (CCEA) approved the creation of an Agri-Market Infrastructure Fund of Rs 2,000 crore.[27] This Fund has been approved for development and up-gradation of infrastructure in 10,000 gramin agricultural markets and 585 regulated wholesale markets. This corpus fund will be created with the assistance of NABARD.
The Fund will be used to provide subsidised loans to states and union territories against their proposals for development of infrastructure in gramin agricultural markets and regulated wholesale markets. The Fund may also be used to provide assistance to states and union territories for innovative integrated market infrastructure projects.
The National Rural Employment Guarantee scheme and other government schemes will be used to strengthen the physical and basic infrastructure in gramin agricultural markets.
RBI increases the limit for collateral free agricultural loans to Rs 1.6 lakh
The Reserve Bank of India (RBI) increased the limit for collateral free agricultural loans from the existing level of one lakh rupees to Rs 1.6 lakh.[28] Earlier, banks were mandated to extend collateral free agricultural loans up to one lakh rupees. This limit was fixed by the RBI in 2010. It has revised the limit to Rs 1.6 lakh on account of inflation and increase in agricultural input costs over the years.
Draft National Inland Fisheries and Aquaculture Policy released
The Ministry of Agriculture and Farmers Welfare has released the draft National Inland Fisheries and Aquaculture Policy.[29] Aquaculture (or aquafarming) refers to the farming of fish, algae and other aquatic organisms, and aquatic plants. Key features of the draft policy include:
Comments on the draft policy are invited till March 13, 2019.
Rashtriya Kamdhenu Aayog constituted for conservation and development of cows
The Ministry of Agriculture and Farmers Welfare has constituted an apex advisory body, Rashtriya Kamdhenu Aayog for the conservation, protection, and development of cows and their progeny.[30] Other objectives of the Aayog include: (i) proper implementation of laws with respect to prohibition of slaughter and cruelty to cows, and (ii) providing direction to cattle development programmes and schemes.
The Aayog will develop a policy framework and formulate guidelines with the aim of achieving: (i) sustainable development and upgradation of genetic resources of cows, (ii) enhanced dairy production and productivity, and (iii) protection and promotion of the interest of stakeholders in the dairy industry, among others.
Commerce
Gayatri Mann (gayatri@prsindia.org)
Draft National e-Commerce Policy released for consultation
The Department for Promotion of Industry and Internal Trade released the ‘Draft National e-Commerce Policy: India’s Data for India’s Development’ for consultation.[31] The policy addresses six broad issues of the e-commerce ecosystem such as: (i) data, (ii) infrastructure development, (iii) e-commerce marketplaces, (iv) regulatory issues, (v) stimulating the domestic digital economy, and (vi) export promotion through e-commerce. Key features of the e-commerce policy include:
The Department is seeking comments on the draft policy till March 9, 2019.
Law and Justice
Personal Laws (Amendment) Bill passed by Parliament
Roshni Sinha (roshni@prsindia.org)
The Personal Laws (Amendment) Bill, 2018 was passed by Parliament.[32] It seeks to amend five Acts. These are: (i) the Divorce Act, 1869, (ii) the Dissolution of Muslim Marriage Act, 1939, (iii) the Special Marriage Act, 1954, (iv) the Hindu Marriage Act, 1955, and (v) the Hindu Adoptions and Maintenance Act, 1956.
These Acts contain provisions related to marriage, divorce, and separation of Hindu and Muslim couples. Each of these Acts prescribe leprosy as a ground for seeking divorce or separation from the spouse.
The Bill seeks to remove this as a ground for divorce or separation.
A PRS summary of the Bill is available here.
The Registration of Marriage of Non-Resident Indian Bill, 2019 introduced in Rajya Sabha
Vinayak Krishnan (vinayak@prsindia.org)
The Registration of Marriage of Non-Resident Indian Bill, 2019 was introduced in Rajya Sabha.[33] The Bill has been referred to the Standing Committee on External Affairs, which is expected to submit its report in two months. Key features of the Bill include:
A PRS summary of the Bill is available here.
Ordinance on triple talaq re-promulgated
Roshni Sinha (roshni@prsindia.org)
The Muslim Women (Protection of Rights on Marriage) Second Ordinance, 2019 was promulgated on February 21, 2019. [34] Note that two similar Ordinances had been promulgated in September 2018 and January 2019.[35],[36] A similar Bill was also passed by Lok Sabha in December 2018 and the government had approved amendments to be moved in Rajya Sabha. All the three Ordinances incorporate these amendments. This Ordinance is effective from the date of the first Ordinance, i.e. September 19, 2018. Key features of the Ordinance include:
A PRS summary of the Ordinance is available here.
President notifies new circuit bench of Calcutta High Court
Roshni Sinha (roshni@prsindia.org)
The President of India notified a new circuit bench of the Calcutta High Court at Jalpaiguri (in West Bengal).[37] The bench will comprise of judges of the Calcutta High Court, as decided by the Chief Justice of the High Court. The bench will exercise jurisdiction over cases arising in the districts of Darjeeling, Kalimpong, Jalpaiguri, and Cooch Behar in West Bengal.
Defence
Vinayak Krishnan (vinayak@prsindia.org)
CAG submits report on Capital Acquisition in the Indian Air Force
The Comptroller and Auditor General (CAG) released a performance audit of capital acquisition in the Indian Air Force.[38] The audit examined 11 contracts of capital acquisition signed between 2012-13 and 2017-18, with a total value of approximately Rs 95,000 crore including that of Rafale aircraft. However, all the commercial and price data related to this agreement have been redacted in the report. Key observations and recommendations of the CAG include:
For a PRS report summary see here.
Standing Committee submits report on provision of all-weather road connectivity under Border Road Organisation
The Standing Committee on Defence (Chairperson: Mr. Kalraj Mishra) submitted its report on ‘Provision of all-weather connectivity under Border Roads Organisation (BRO) and other agencies up to International borders as well as the strategic areas including approach roads- An appraisal’.[39] Key observations and recommendations of the Committee include:
For a PRS report summary see here.
Tribal Affairs
125th Constitutional Amendment Bill introduced in Rajya Sabha
Vinayak Krishnan (vinayak@prsindia.org)
The Constitution (One Hundred and Twenty-Fifth Amendment) Bill, 2019 was introduced in Rajya Sabha.[40] The Bill amends provisions related to the Finance Commission and the Sixth Schedule of the Constitution. The Sixth Schedule relates to the administration of tribal areas in the states of Assam, Meghalaya, Tripura and Mizoram. The Bill has been referred to the Standing Committee on Home Affairs and the Committee is expected to submit its report in two months. Key features of the Bill include:
A PRS summary of the Bill is available here.
Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2019 passed by Rajya Sabha
Roshni Sinha (roshni@prsindia.org)
The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2019 was introduced and passed by Rajya Sabha to amend the Constitution (Scheduled Tribes) Order, 1950, in respect of Arunachal Pradesh.[41] The Bill amends Part 18 of the Order which specifies the Scheduled Tribes in Arunachal Pradesh. It will lapse upon the dissolution of the Lok Sabha.
For a PRS Bill Summary, see here.
Cabinet Committee on Economic Affairs approves continuation of Scheduled Tribes sub-schemes
Roshni Sinha (roshni@prsindia.org)
The Cabinet Committee on Economic Affairs gave its approval for the continuation of eleven sub-schemes under the “Umbrella programme for development of Scheduled Tribes” from April 1, 2017 to March 31, 2020 at a cost of Rs 11,900 crore.[42] The sub-schemes include pre-matric and post-matric scholarships, hostels, vocational training, and aids to voluntary organisations working for the welfare of Scheduled Tribes.
Union Cabinet approves revision in the list of Scheduled Tribes in Chhattisgarh
Roshni Sinha (roshni@prsindia.org)
The Union Cabinet gave its approval for certain amendments to the list of scheduled tribes in Chhatisgarh in the Constitution (Scheduled Castes and Scheduled Tribes) Order (Amendment) Bill, 2016.[43] The 2016 Bill seeks to amend the Constitution (Scheduled Castes) Order, 1950 and the Constitution (Scheduled Tribes) Order, 1950. The two Orders were issued by the President under the Constitution specifying the Scheduled Castes (SCs) and the Scheduled Tribes (STs) of all states. The 2016 Bill amended the list of STs in five states including Chhatisgarh.
For Chhatisgarh, the Bill seeks to clarify equivalent names of the following communities that are already mentioned in the list of STs: (i) Bhuinya, Bhuiyan, Bhuyan, (ii) Dhanwar, Dhanuhar, Dhanuwar, (iii) Nagesia, Nagasia, Kisan, and (iii) Sawar, Sawara, Saunra, Saonra. The proposed amendments to the 2016 Bill add ‘Binjhia’ to the list of STs in Chhattisgarh. Note that the 2016 Bill will lapse with the dissolution of the 16th Lok Sabha.
Ministry of Tribal Affairs launches various schemes
Roshni Sinha (roshni@prsindia.org)
The Ministry of Tribal Affairs launched several schemes for the benefit of tribal communities.[44] These include: (i) Minimum Support Price for Minor Forest Produce, (ii) TRIFOOD project, and (iii) the “Friends of TRIBES” initiative.
Under the Schemes of Minimum Support Price and Value Addition, remunerative MSP will be increased from 30% to 40% for 50 commercially viable items to the tribals. Further, approximately 6000 Van Dan Vikas Kendras are proposed to be set up. Each Kendra will comprise 300 tribal gatherers. These Kendras are intended to provide employment to almost 45 lakh tribals.
The Ministry also launched the TRIFOOD Scheme. The Scheme is a joint initiative of the Ministry of Food Processing Industries, the Ministry of Tribal Affairs and the Tribal Cooperative Marketing Development Federation of India (TRIFED). Under the Scheme, a tertiary value addition center will be set up in Jagdalpur in Chhattisgarh and Raigad in Maharashtra at a cost of approximately Rs 11 crores.
The Ministry also launched the “Friends of Tribes” initiative. Under this initiative, TRIFED has tied up CSR (Corporate Social Responsibility) funds to promote tribal livelihoods. Under the Companies Act, 2013 companies above a certain specified net worth, turnover or profits are required to spend 2% of their average net profits in the last three financial years, towards activities under its CSR policy.
Corporate Affairs
Roshni Sinha (roshni@prsindia.org)
Ordinance on amendments to the Companies Act re-promulgated
The Companies (Second Amendment) Ordinance, 2019 was promulgated on February 21, 2019.[45] It amends several provisions in the Companies Act, 2013 relating to penalties, among others. Note that two similar Ordinances had been promulgated in November 2018 and January 2019.[46],[47] A similar Bill was also passed by Lok Sabha in January 2019. This Ordinance is effective from the date of the first Ordinance, i.e. November 2, 2018.
A PRS summary of the Ordinance is available here.
Health and Family Welfare
Gayatri Mann (gayatri@prsindia.org)
Indian Medical Council (Amendment) Second Ordinance 2019 promulgated
The Indian Medical Council (Amendment) Second Ordinance, 2019 was promulgated.[48] The Ordinance amends the Indian Medical Council Act, 1956 which sets up the Medical Council of India (MCI) which regulates medical education and practice. Note that, two similar Ordinance had been promulgated in September 2018 and January 2019. This Ordinance is effective from the date of the first Ordinance, i.e., September 26, 2018.
For more information on the Ordinance, see here.
Cabinet approves setting up of new AIIMS in Haryana
The Union Cabinet approved the establishment of a new All India Institute of Medical Sciences (AIIMS) in Manethi, Haryana.[49] The Cabinet has approved an expenditure of Rs 1,299 crore for setting up of the new AIIMS.
The new 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 super-speciality departments, and (vi) an AYUSH department for providing treatment facilities in traditional system of medicine.
Cabinet approves financial support for tertiary healthcare programmes
The Cabinet Committee on Economic Affairs approved the continuation of the Tertiary Care Programes for non-communicable diseases and e-Health upto 2021-22 with an outlay of Rs 2,551 crore. [50] The objective of the program is to provide support for creation of health facilities in the areas of: (i) cancer diagnosis and treatment, (ii) care for the elderly, (iii) prevention and management of trauma and burn injuries, (iv) drug dependence, (v) mental health, and (vi) visual impairment.
Education
UGC releases regulations for Institutions Deemed to be Universities
Zarka Shabir (zarka@prsindia.org)
The University Grants Commission (Institutions Deemed to be Universities) Regulations, 2019 were released on February 20, 2019. [51] These regulations outline the processes through which institutes of academic excellence can be deemed to be universities. Key features include:
Cabinet approves revision of norms under the Mid-Day Meal Scheme
Gayatri Mann (gayatri@prsindia.org)
The Cabinet Committee on Economic Affairs approved the revision of certain norms under the Mid-Day Meal Scheme (MDMS) with an outlay of Rs 12,054 crore for 2019-20.[52] The MDMS targets children between the age of 6 to 14 years. In addition to promoting enrolment, retention and attendance by incentivising the children to come to school for meals, the scheme also aims to improve nutritional levels among children. It covers children in government and government-aided schools. Under the scheme, the average per meal cost borne by the central government is Rs 6.64 and Rs 9.59 for students of primary and upper primary classes, respectively. The revised norms of MDMS include:
Culture
The Jallianwala Bagh National Memorial (Amendment) Bill, 2018 passed in Lok Sabha
Zarka Shabir (zarka@prsindia.org)
The Jallianwala Bagh National Memorial (Amendment) Bill, 2018 was passed in Lok Sabha on February 13, 2019. This Bill will lapse following the end of the 16th Lok Sabha. The Bill amends the Jallianwala Bagh National Memorial Act, 1951. The Act provides for the construction of a National Memorial in tribute to individuals killed or wounded on April 13, 1919 in Jallianwala Bagh, Amritsar. The Act also establishes a Trust to manage the National Memorial.
As per the 1951 Act, the Trustees of the Memorial would include, (i) the Prime Minister, as Chairperson, (ii) the President of the Indian National Congress, (iii) the Minister in-charge of Culture, (iv) the Leader of Opposition in Lok Sabha, (v) the Governor of Punjab, (vi) the Chief Minister of Punjab, and (vii) three eminent persons nominated by the central government. The Bill amends this provision to remove the President of the Indian National Congress as a Trustee. Further, it clarifies that when there is no Leader of Opposition in Lok Sabha, then the leader of the single largest opposition party in the Lok Sabha will be the Trustee.
Additionally, the Act provides that the three eminent persons nominated by the central government will have a term of five years and will be eligible for re-nomination. The Bill adds a proviso to allow the central government to terminate the term of a nominated trustee before the expiry of his term without assigning any reason.
A PRS detailed summary of the Bill can be found here.
Select Committee on Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill submits report
Prachee Mishra (prachee@prsindia.org)
The Select Committee of Rajya Sabha to examine the Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2018 (Chairperson: Dr. Vinay P. Sahasrabuddhe) submitted its report.[53] The Bill amends the Ancient Monuments and Archaeological Sites and Remains Act, 1958. The Bill was introduced in Lok Sabha on July 18, 2017 and was passed by the House on January 2, 2018. It was referred to the Rajya Sabha Select Committee on July 26, 2018. The Committee recommended that the Bill be passed by Parliament. Key observations and recommendations of the Committee include:
For a PRS report summary, see here.
Labour
Roshni Sinha (roshni@prsindia.org)
Expert Committee submits report on determining methodology for fixing national minimum wage
An Expert Committee (Chair: Dr. Anoop Satpathy) submitted its report on recommending a methodology for fixing the national minimum wage. This will become the minimum wage in India covering all workers irrespective of their skills, sectors, occupations and rural-urban locations.[54] Key features of the report include:
Pradhan Mantri Shram Yogi Maan-dhan launched
The Ministry of Labour and Employment notified a voluntary pension scheme called the Pradhan Mantri Shram Yogi Maan-dhan, 2019.[55] It intends to provide a minimum assured pension to workers in the unorganized sector. Key features of the scheme include:
Standing Committee submits report on compliance with provisions on deduction and deposit of PF, ESI and Income Tax
The Standing Committee on Labour (Chair: Mr. Kirit Somaiya) submitted its report on ‘Compliance with the prescribed provisions of deduction and deposit of PF, ESI and TDS (of Income Tax, etc) by the Employers’.[56] Key observations and recommendations of the Committee include:
A PRS summary of the Report is available here.
Standing Committee submits report on the guidelines, monitoring and regulation of investment made by EPF and EPFO
The Standing Committee on Labour (Chair: Mr. Kirit Somaiya) submitted its report on ‘Guidelines, Monitoring, Rating and Regulatory System, Status of Investment in Bonds and such Instruments - [Example of Infrastructure Leasing and Financial Services (IL&FS) by PF Funds, Pension Funds]’.[57] Key observations and recommendations of the Committee include:
A PRS summary of the Report is available here.
ESIC takes decisions towards improvements in service delivery
As per a press release, the Employees’ State Insurance Corporation (ESIC) took decisions at a recent meeting with the aim of improving its service delivery mechanism. The ESIC is a statutory body which administers the ESI Scheme.[58] The ESI scheme is a contributory scheme based on monthly contribution from employers and employees at a fixed percentage of wages paid. Key changes approved include:
Note that the details of these changes have not been released in the public domain.
Social Justice and Empowerment
Zarka Shabir (zarka@prsindia.org)
Cabinet approves proposal of Board for De-notified, Nomadic and Semi-Nomadic Communities
The Union Cabinet, chaired by Prime Minister Narendra Modi, approved the constitution of a Development and Welfare Board for De-Notified, Nomadic and Semi-Nomadic Communities on February 19, 2019.[60] This Committee will be chaired by the Vice-Chairman, NITI Aayog and will be responsible for completing the process of identification of De-Notified, Nomadic, and Semi-Nomadic Communities that have not yet been formally classified.
Previously, the National Commission for De-Notified, Nomadic, and Semi-Nomadic Communities had recommended that a Permanent Committee should be established for these communities.
Tenure of National Commission for Safai Karmacharis extended for three years
The Union Cabinet approved the extension of the term of the National Commission for Safai Karamcharis for a period of three years starting from March 31, 2019.[61] Safai karamcharis refer to persons who are engaged in manually carrying, cleaning or disposing of human excreta or for any sanitation work. The Commission was set up as a statutory body under the National Commission for Safai Karamcharis Act, 1993. The Act ceased to have effect from February, 2004. However, the tenure of the Commission has been extended as a non-statutory body under the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013. The Commission seeks to (i) monitor implementation, (ii) enquire into complaints regarding the contravention of the Act, (iii) advise central and state governments on effective implementation of the Act, and (iv) take suo-motu notice of matters related to non-implementation of the Act.
Information and Broadcasting
Vinayak Krishnan (vinayak@prsindia.org)
The Cinematograph (Amendment) Bill, 2019 introduced in Rajya Sabha
The Cinematograph (Amendment) Bill, 2019 was introduced in Rajya Sabha.[62] The Bill amends the Cinematograph Act, 1952. The Bill has been referred to the Standing Committee on Information Technology, which is expected to submit its report within two months. The Act provides for certification of films for exhibition. Further, the Act imposes penalties for various offences such as: (i) exhibition of a film that has not been certified for public exhibition, or (ii) tampering with a film after it has been certified. Key features of the Bill include:
A PRS summary of the Bill is available here.
Food Processing
Suyash Tiwari (suyash@prsindia.org)
The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019 introduced
The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019 was introduced in Rajya Sabha and referred to the Standing Committee on Agriculture.[63],[64] The Bill declares certain institutes of food technology, entrepreneurship, and management as institutions of national importance.
For more details on the Bill, please see here.
Information Technology
Vinayak Krishnan (vinayak@prsindia.org)
Cabinet approves National Policy on Electronics 2019
The Union Cabinet approved the National Policy on Electronics 2019, proposed by the Ministry of Electronics and Information Technology (MeitY).[65] The Ministry had earlier released a draft policy in October 2018.[66] The policy aims to position India as a global hub for Electronics System Design and Manufacturing (ESDM), by enabling the industry to compete globally. Key features of the approved policy include:
Cabinet approves National Policy on Software Products 2019
The Union Cabinet approved the National Policy on Software Products 2019.[67] The policy aims to develop India as the global software product hub, driven by innovation, improved commercialisation, sustainable intellectual property, and promoting technology start-ups.
The policy has the following five Missions:
An outlay of Rs 1,500 crore is estimated to implement the programmes and schemes under the policy, over the next seven years. This amount will be divided across two funds- the Software Product Development Fund and the Research and Innovation Fund.
Environment
Roshni Sinha (roshni@prsindia.org)
Standing Committee submits report on the status of forests in India
The Standing Committee on Science & Technology, Environment & Forests (Chair: Mr. Anand Sharma) submitted its report on the ‘Status of Forests in India’.[68] Key observations and recommendations of the Committee include:
A PRS summary of the Report is available here.
Petroleum and Natural Gas
Suyash Tiwari (suyash@prsindia.org)
Ministry of Petroleum and Natural Gas issues directions to companies to sell 10% ethanol blended petrol from April 2019
The Ministry of Petroleum and Natural Gas issued directions to oil marketing companies to sell 10% ethanol blended petrol in all states and union territories (except Andaman and Nicobar Islands and Lakshadweep) from April 1, 2019.[69] The central government may modify the areas and the specified percentage of ethanol blending and specify the period for the same.
The Ethanol Blended Petrol Programme was launched in 2003 to promote the use of alternative and environment friendly fuels.[70] Blending ethanol with petrol helps reduce vehicle exhaust emissions and reduces the import burden for petroleum.
At present, subject to commercial viability, oil marketing companies are mandated to sell 5% ethanol blended petrol.[71] The directions increase the blending percentage from the existing 5% to 10%. Further, the mandate of selling ethanol blended petrol is being extended to the north-eastern states and Jammu and Kashmir.
Cabinet approves framework for reforms in the exploration and licensing policy
The Union Cabinet approved a policy framework for reforms in the exploration and licensing policy for oil and gas fields for enhancing domestic exploration and production.[72],[73] The objectives of the approved framework are: (i) attracting new investment in exploration and production sectors, (ii) intensifying exploration activities in unexplored areas, and (iii) liberalising the policy in production basins. The reforms focus on the following areas:
At present, during bidding of unexplored or unallocated areas of production basins, equal weightage is given to exploration work programme and revenue share of the government. In the approved framework, the weightage to work programme is being increased to 70%, with 30% weightage to revenue share.
The framework also provides for shorter exploration periods and royalty concessions for early commencement of production. Further, the contractor will be given marketing and pricing freedom for sale of crude oil and natural gas in certain cases.
CCEA approves PM JI-VAN Yojana for increasing ethanol supply
The Cabinet Committee on Economic Affairs (CCEA) has approved the Pradhan Mantri JI-VAN (Jaiv Indhan - Vatavaran Anukool fasal awashesh Nivaran) Yojana.[74] Under the scheme, financial support in the form of viability gap funding (VGF) will be provided to integrated bioethanol projects which produce ethanol using dry plant biomass and other renewable feedstock. The scheme aims to incentivise the production of ethanol through these sources, and increase the supply of ethanol.
The VGF support will be provided to 12 commercial projects and 10 demonstration projects in two phases: (i) half of the projects in 2018-19 to 2022-23, and (ii) the other half in 2020-21 to 2023-24.
An outlay of Rs 1,970 crore has been approved for the scheme for the period 2018-19 to 2023-24. Of this, Rs 1,800 crore has been allocated for supporting the 12 commercial projects, and Rs 150 crore has been allocated for supporting the 10 demonstration projects.
The Ministry of Petroleum and Natural Gas seeks to achieve 10% ethanol blending in petrol by 2022 under the Ethanol Blended Petrol (EBP) programme. The ethanol supply in 2017-18, i.e. 150 crore litres, (highest supply ever) was sufficient for 4.2% ethanol blending.
The Ministry aims to bridge the supply gap for the EBP programme through the production of ethanol from biomass and other waste. The ethanol produced by the scheme beneficiaries will be mandatorily supplied to oil marketing companies to increase the blending percentage.
Power
Prachee Mishra (prachee@prsindia.org)
Kisan Urja Suraksha evam Utthaan Mahabhiyan approved
The Cabinet Committee on Economic Affairs approved the launch of Kisan Urja Suraksha evam Utthaan Mahabhiyan (KUSUM).[75] The scheme seeks to provide financial and water security to farmers. The scheme aims to add solar capacity of 25,750 MW by 2022. The total central financial support provided under the scheme would be Rs 34,422 crore.
The proposed scheme consists of three components:
12,000 MW of solar power projects approved
The Cabinet Committee on Economic Affairs approved the setting up of 12,000 MW grid-connected solar photovoltaic (PV) power projects.[76] These projects will be set up by government producers, who will be provided with a viability gap funding (VGF) support of Rs 8,580 crore. The VGF support could also be used by government or government entities at both the central and state levels. The projects will be set up in a time period of four years, from 2019-20 to 2022-23.
Phase-II of Grid Connected Rooftop Solar Programme approved
The Cabinet Committee on Economic Affairs approved Phase-II of the Grid Connected Rooftop Solar Programme.[77] This seeks to achieve the cumulative capacity of 40,000 MW from rooftop solar (RTS) projects by 2022. The programme will be implemented with total central financial support of Rs 11,814 crore.
Under Phase-II, central financial assistance will be provided as follows:
In addition, performance based incentives will be provided to distribution companies based on the RTS capacity achieved in a financial year (over and above the base capacity).
Coal and Mining
Suyash Tiwari (suyash@prsindia.org)
Cabinet approves the National Mineral Policy, 2019
The Union Cabinet has approved the National Mineral Policy, 2019.[78] It replaces the National Mineral Policy, 2008. The 2019 policy aims to bring in further transparency, better regulation and enforcement, balanced social and economic growth in the sector, and sustainable mining practices. Key features of the policy include:
A copy of the policy document is not available in the public domain yet.
CCEA permits allottees of captive mines or mines with specified end use to sell up to 25% of coal production in open market
The Cabinet Committee on Economic Affairs (CCEA) has permitted the allottees of captive mines or mines with specified end use to sell up to 25% of their coal production in open market.[79]
Currently, allottees of certain coal mines which had been earmarked for specified end use (i.e. for usage by a particular sector) or for captive use (i.e. their own consumption) were not permitted to sell coal in open market. Any coal produced in excess of the allottee’s requirement was mandated to be supplied to Coal India Limited at their notified price, minus handling charges. Such sale was required to be limited to 50% of the annual production from the mine.
The new guidelines allow allottees to sell up to 25% of their production on ROM basis (run-of-mine production calculated without removing the impurities). The allottees are required to utilise at least 75% of production (ROM basis) of their coal mines for the specified purposes.
For open market sale, the allottees are required to pay an additional premium equivalent to 15% of the final price agreed upon during the auction or allotment. This additional premium will be payable over and above the final price.
CCEA approves continuation of central scheme for Exploration of Coal and Lignite for the period 2017-18 to 2019-20
The Cabinet Committee on Economic Affairs (CCEA) has approved continuation of the central scheme for ‘Exploration of Coal and Lignite’ for the period 2017-18 to 2019-20.[80] Rs 1,875 crore of outlay has been approved for the scheme.
The approved scheme aims to carry out 2,441.5 km of drilling and 3,575 line km of surface geophysical survey during the three-year period. Under the scheme, regional exploration and detailed drilling will be carried out in blocks not owned by the Coal India Limited.
In regional exploration, possible deposits are categorised based on the increasing order of their geological feasibility. Subsequently, detailed drilling is carried out for some of them to assess their economic viability and identify reserves.
Housing and Urban Affairs
Prachee Mishra (prachee@prsindia.org)
Cabinet approves payment of the subscribed share capital in NHB
The Union Cabinet approved payment of the face value of the subscribed share capital of Rs 1,450 crore in the National Housing Bank (NHB) to the Reserve Bank of India (RBl).[81] This is consequent to the amendments made in 2018 to the NHB Act, 1987. Under the Finance Act, 2018, the 1987 Act was amended to transfer the equity shares held by the RBI in the National Housing Bank (of Rs 1,450 crore) to the central government. NHB is the principal agency to promote housing finance institutions in India.
Lighthouse projects challenge launched
The Ministry of Housing and Urban Affairs has launched a challenge for states and union territories (UTs) to select six sites across the country for the construction of lighthouse projects under Global Housing Technology Challenge-India (GHTC) -India.[82] These selected sites will be used as an ‘open laboratory’ for live demonstration of housing technology.
The winning states/UTs will receive central assistance to construct these lighthouse projects as per guidelines under the Pradhan Manti Awas Yojana - Urban. In addition, a Technology Innovation Grant will be provided to the states/UTs to offset the impact of any additional cost implication due to the use of new technology and to provide for any other issues.
Model Building Byelaws, 2016 amended to provide for electric vehicle charging infrastructure
The Ministry of Housing and Urban Affairs has amended the Model Building Byelaws, 2016 and the Urban Regional Development Plans Formulation and Implementation Guidelines, 2014 to facilitate the availability of electric vehicle (EV) charging infrastructure.[83] The amended guidelines will act as a guiding document for states and union territories to incorporate the norms and standards of EV charging infrastructure in their respective building byelaws. The central government aims to have 25% of all vehicles on roads to be electric by 2020. Note that in December 2018, the Ministry of Power had released guidelines and standards for charging infrastructure for electric vehicles.[84]
Water Resources
Zarka Shabir (zarka@prsindia.org)
Projects worth Rs 1388 crores approved under Namami Gange
The Ministry of Water Resources, River Development and Ganga Rejuvenation has approved projects worth Rs 1388 crore focusing on towns along river Yamuna.[85] These projects involve the construction and renovation of sewage treatment plants, online monitoring systems, and other infrastructure projects. Thus far, projects have been approved in Etawah, Firozabad, Agra, Meerat, Baghpat, and Chunar.
In addition to projects focused on the development of infrastructure, the Ministry has also approved projects to revive aquatic biodiversity. Thus far, the Committee has approved conservation projects to be undertaken by the Wildlife Institute of India, the Uttar Pradesh Forest Department, and the National Institute of Urban Affairs.
Rural Development
Zarka Shabir (zarka@prsindia.org)
Cabinet approves continuation of Pradhan Mantri Awas Yojana – Gramin
The Union Cabinet has approved the continuation of Pradhan Mantri Awas Yojana – Gramin beyond March 2019 upto 2021-22.[86] For Phase II of the scheme, a target 1.95 crore houses are set to be constructed in this period. For 2019-20, the scheme aims to build 60 lakh houses. For this, the Cabinet has allocated Rs 76,500 crore. At the end of this year, further continuation will be based on third-party evaluation. Administrative expenses associated with the scheme have also been reduced from 4% to 2% of programme funds.
Industries
Prachee Mishra (prachee@prsindia.org)
Cabinet approves Phase II of FAME India
The Union Cabinet approved Phase II of the scheme Faster Adoption and Manufacturing of Electric Vehicles in India (FAME India Phase II), for promotion of electric mobility in India.[87] The scheme seeks to encourage faster adoption of electric and hybrid vehicle by: (i) offering upfront incentives on purchase of electric vehicles, and (ii) by establishing the necessary charging infrastructure for electric vehicles.
Phase II of the scheme will be implemented from April 1, 2019. It will have a total outlay of Rs 10,000 crore over a period of three years, from 2019 to 2022.
Under this phase, benefits of incentives will be extended to only those vehicles which are fitted with advance batteries such as Lithium Ion batteries and other new technology batteries. Phase II will also focus on electrification of public transport including shared transport. Further, the scheme proposes the establishment of charging infrastructure such that there is at least one charging station in a grid of 3 km x 3 km. Around 2,700 charging stations will be established in metros, other million plus cities, smart cities and cities of hilly states across the country. Charging stations are also proposed on major highways connecting major city clusters.
Transport
Prachee Mishra (prachee@prsindia.org)
Cabinet approves setting up of SPV for disinvestment of Air India
The Union Cabinet has given ex-post facto approval for the creation of the Special Purpose Vehicle (SPV) and associated activities for the disinvestment of Air India and its subsidiaries.[88] The new SPV, Air India Assets Holding Ltd., was created on January 22, 2018, based on an order issued by the Ministry of Civil Aviation.
The following will be transferred to the SPV:
CCEA approves strategic disinvestment of 100% equity shares of government in Kamarajar Port Limited
The Cabinet Committee on Economic Affairs has given ‘in principle’ approval for strategic disinvestment of 100% equity shares of the central government in Kamarajar Port Limited (KPL) to the Chennai Port Trust.[89] Currently, the central government and Chennai Port Trust hold 67% and 33% of shares respectively in KPL. The disinvestment will be done in a single stage process, by following ‘arm’s length’ principles. The disinvestment seeks to avoid duplication of capacity creation in the ports and improve efficiency of both ports by facilitating better human resource management.
Cabinet approves new Railway Zone at Vishakhapatnam
The Union Cabinet approved setting up of a new Railway Zone at Vishakhapatnam, Andhra Pradesh and a new division with headquarter at Rayagada, Odisha by reorganizing the existing South Central Railway and East Coast Railway.[90] This increases the number of Railway Zones from 17 to 18.
Ministry of Shipping revises guidelines for chartering of ships
The Ministry of Shipping has revised its guidelines for chartering (or hiring) of ships by providing Right of First Refusal to ships built in India.[91] This implies that whenever a chartering tender process is undertaken, a bidder offering a ship built in India will be given the first priority to match the lowest bidder quote. A copy of the revised guidelines is not available in the public domain yet.
Textiles
Cabinet approves continuation of the Khadi Vikas Yojana and Gramodyog Vikas Yojanaa from 2017-18 to 2019-20
Zarka Shabir (zarka@prsindia.org)
The Cabinet Committee on Economic Affairs approved the continuation of eight schemes launched by the Khadi and Village Industries Commission, from 2017-18 to 2019-20, at a cost of Rs 2800 crore.[92] These schemes include the Khadi Grant, the Village Industries Grant, and the Market Promotion and Development Assistance Scheme. Further, these eight schemes have been merged under two heads. These are the Khadi Vikas Yojana and the Gramodyog Vikas Yojanaa.
The Cabinet also approved the Rozgar Yukta Gaon scheme. The scheme aims to introduce enterprise-based business models in the khadi sector through partnerships among artisans, business partners, and Khadi institutions (receiving assistance under the Khadi Reform and Development Programme). The scheme will be implemented in 50 villages.
Another key component includes the creation of incentives in production based on an objective scorecard. While the Khadi institutions would automatically be given financial assistance of 30%, they must strive for efficiency, optimal utilization of resources, and reduction of waste to become eligible for additional assistance.
Ministry of Textiles launches scheme for development of knitting and knitwear
Roshni Sinha (roshni@prsindia.org)
The Ministry of Textiles launched a new scheme for development of knitting and knitwear sector.[93] The main components of the scheme include: (i) creation of new service centers on Public Private Partnership (PPP) model by industry and associations in the knitting and knitwear clusters, (ii) modernization and upgradation of existing power loom service centres and institution run by Textile Research Associations and Export Promotion Councils Association in knitting and knitwear clusters, and (iii) facilitation, awareness, studies, surveys, market development, and publicity for knitting and knitwear units.
Micro, Small and Medium Enterprises
Gayatri Mann (gayatri@prsindia.org)
Cabinet approves continuation of the Credit Linked Capital Subsidy and Technology Upgradation Scheme for the period of 2017-18 to 2019-20
The Cabinet Committee on Economic Affairs, approved the continuation of the Credit Linked Capital Subsidy and Technology Upgradation Scheme for the period of 2017-18 to 2019-20 with an outlay of Rs 2,900 crore.[94]
The objective of the scheme is to facilitate technology upgradation in Micro, Small and Medium Enterprises (MSMEs) by providing an upfront capital subsidy of 15% (on institutional finance of upto one crore rupees) for induction of well-established and improved technology. In addition, the scheme aims at improving the competitiveness of MSMEs by integrating various ongoing schematic interventions aimed at upgrading technology through: (i) zero defect zero effect manufacturing, and (ii) increasing productivity through waste reduction, design intervention, and cloud computing.
Tourism
Gayatri Mann (gayatri@prsindia.org)
Cabinet approves continuation of the Swadesh Darshan Scheme
The Union Cabinet approved the continuation of the Swadesh Darshan Scheme.[95] Launched in 2015, the scheme is a central sector scheme aimed at integrated development of tourism infrastructure in the country. The objectives of the scheme include: (i) developing theme based tourist circuits such as the Buddhist Circuit and the Himalayan Circuit, and (ii) developing public facilities like last mile connectivity and tourist reception centres. The Cabinet has approved Rs 2,056 crore for 60 ongoing projects which are expected to be completed in December 2019. Further Rs 324 crore has been allocated for six projects which are expected to be completed by September 2020.
Note that, since 2015, the Ministry of Tourism has sanctioned 77 projects worth Rs 6,122 crore.
Space
Suyash Tiwari (suyash@prsindia.org)
Cabinet approves setting up of a new company under Department of Space
The Union Cabinet approved the setting up of a company for commercial usage of the research and development work carried out by the Indian Space Research Organization (ISRO) and the Department of Space.[96]
Opportunities for commercial usage of ISRO’s work include: (i) transfer of small satellite technology to industries, (ii) manufacturing small satellite launch vehicles (SLV) in collaboration with the private sector, (iii) mass production of polar SLV through industry, (iv) mass production and marketing of space-based products and services, including launch and applications, (v) transfer of technologies developed and marketing of some associated technologies and products, and (vi) any other avenue deemed fit by the central government.
Home Affairs
Vinayak Krishnan (vinayak@prsindia.org)
Standing Committee submits report on Central Assistance for Disaster Management and Relief
The Standing Committee on Finance (Chairperson: Dr. M. Veerappa Moily) submitted its report on “Central Assistance for Disaster Management and Relief”.[97] Under the Disaster Management Act 2005, financial assistance is provided to disaster-affected states from the State Disaster Response Fund (SDRF) and the National Disaster Response Fund (NDRF). Key observations and recommendations made by the Committee include the following:
For a PRS report summary see here.
External Affairs
Vinayak Krishnan (vinayak@prsindia.org)
President of Argentina and Crown Prince of Saudi Arabia visit India
The President of Argentina and Crown Prince of Saudi Arabia visited India.[98],[99] Key agreements signed with the countries are:
Prime Minister visits Republic of Korea
The Prime Minister, Mr. Narendra Modi, visited the Republic of Korea.[102] The countries signed six agreements in various areas including: (i) promoting collaboration among start-ups, (ii) cooperation between law enforcement agencies, and (iii) facilitating exchange of knowledge in the field of road and transport.[103]
[1] Union Budget 2019-20, https://www.indiabudget.gov.in.
[2] “Press Note on Second Advance Estimates of National Income 2018-19 and Quarterly Estimates of Gross Domestic Product for the Third Quarter (Q3) Of 2018-19”, Ministry of Statistics and Programme Implementation, February 28, 2019, http://www.mospi.gov.in/sites/default/files/press_release/nad_PR_28feb19.pdf.
[3] “Sixth Bi-Monthly Policy Statement 2018-19”, Press Release, Reserve Bank of India, February 7, 2019, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR2002D42D2B2EEF8241B38D92E053DAB62A62.PDF.
[4] “Quick Estimates of Index of Industrial Production and Use-Based Index for the Month of December, 2018 (Base 2011-12=100)” Press Release, Ministry of Statistics and Programme Implementation, February 12, 2019, http://mospi.nic.in/sites/default/files/press_release/Press%20Note%20Dec%2718.pdf.
[5] “Cabinet approves the Jammu and Kashmir Reservation (Amendment) Ordinance, 2019”, Press Information Bureau, Cabinet, February 28, 2019.
[6] “Cabinet approves Promulgation of an Ordinance for Amendment to the Special Economic Zones Act, 2005”, Press Information Bureau, Cabinet, February 28, 2019.
[7] “Cabinet approves promulgation of Aadhaar and Other Laws (Amendment) Ordinance, 2019”, Press Information Bureau, Cabinet, February 28, 2019.
[8] “Cabinet approves Homeopathy Central Council (Amendment) Ordinance, 2019”, Press Information Bureau, Cabinet, February 28, 2019.
[9] “Cabinet approves the New Delhi International Arbitration Centre Ordinance, 2019”, Press Information Bureau, Cabinet, February 28, 2019.
[10] “Cabinet approves the Constitution (Application to Jammu & Kashmir) Amendment Order, 2019”, Press Information Bureau, Cabinet, February 28, 2019
[11] The International Financial Services Centres Authority Bill, 2019, Ministry of Finance, February 12, 2019, https://www.prsindia.org/sites/default/files/bill_files/International%20Financial%20Services%20Bill%2C%202019.pdf.
[12] The Banning of Unregulated Deposit Schemes Ordinance, 2019, Ministry of Finance, February 21, 2019, https://www.prsindia.org/sites/default/files/bill_files/Banning%20of%20Unregulated%20Deposit%20Schemes%20Ordinance%2C%202019.pdf.
[13] Report No. 72, Standing Committee on Finance: ‘Strengthening of the Credit Rating Framework of the Country’, Lok Sabha, February 13, 2019, http://164.100.47.193/lsscommittee/Finance/16_Finance_72.pdf.
[14] F. No. 370149/230/2017, Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, February 28, 2019, https://www.incometaxindia.gov.in/news/task-force-for-drafting-a-new-direct-tax-legislation-extension-of-term-28-02-2019.pdf.
[15] “The Central Board of Indirect Taxes and Customs (CBIC) constitutes three Working Groups to study and recommend measures to facilitate trade, promote exports and improve compliance”, Press Information Bureau, Ministry of Finance, February 23, 2019.
[16] “Cabinet approves Abolition of Institution of Income-Tax Ombudsman and Indirect Tax Ombudsman”, Press Information Bureau, Cabinet, February 6, 2019.
[17] “Cabinet approves Laying Down Procedure and Mechanism for Asset Monetization of CPSEs/PSUs/other Government Organizations and Immovable Enemy Properties”, Press Information Bureau, Ministry of Finance, February 28, 2019.
[18] “PM launches “PM-KISAN” from Gorakhpur in Uttar Pradesh”, Press Information Bureau, Prime Minister’s Office, February 24, 2019.
[19] “Pradhan Mantri Kisan Samman Nidhi announced to provide assured income support to small and marginal farmers”, Press Information Bureau, Ministry of Finance, February 1, 2019.
[20] Operational Guidelines of “Pradhan Mantri Kisan Samman Nidhi (PM-KISAN)”, Ministry of Agriculture and Farmers Welfare, http://agricoop.gov.in/sites/default/files/operational_GuidePM.pdf.
[21] “Cabinet approves Relaxation in Aadgar related Conditions for Second Instalment under PM – KISAN scheme”, Press Information Bureau, Cabinet, February 28, 2019.
[22] Second Advance Estimates of Production of Foodgrains and Commercial Crops for 2018-19, Directorate of Economics and Statistics, Ministry of Agriculture and Farmers Welfare, February 28, 2018, https://eands.dacnet.nic.in/Advance_Estimate/2nd_Advance%20Estimates2018-19.pdf.
[23] “Cabinet approves soft loan to sugar mills to facilitate payment of cane dues of the farmers for the current sugar season”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 28, 2019.
[24] S.O. 874 (E), Gazette of India, Ministry of Consumer Affairs, Food and Public Distribution, February 14, 2019, http://www.egazette.nic.in/WriteReadData/2019/197779.pdf.
[25] “Government hikes Minimum Selling Price (MSP) of Sugar to Rs. 31 per Kilo for the year 2019-20”, Press Information Bureau, Ministry of Consumer Affairs, Food and Public Distribution, February 14, 2019.
[26] “Minimum Support Price for Raw Jute for 2019-20 season hiked to Rs.3950/- from Rs.3700/- per quintal by the Cabinet”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 13, 2019.
[27] “CCEA approves creation of Agri-Market infrastructure fund for development and upgradation of Gramin Agriculture Markets”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 6, 2019.
[28] RBI/2018-19/118 FIDD.CO.FSD.BC.No.13/05.05.010/ 2018-19, Reserve Bank of India, February 7, 2019, https://rbidocs.rbi.org.in/rdocs/notification/PDFs/NOTI1184643A836ED6B428E9DAE6452A84F3B3C.PDF.
[29] F. No. 13001/1/2016-Fy, Department of Fisheries, Ministry of Agriculture and Farmers Welfare, February 27, 2019, http://dahd.nic.in/sites/default/filess/NIFAP%20%28English%29%20%28merged%29_0.pdf.
[30] No. 3-260/2019-AHT (RGM), Department of Animal Husbandry and Dairying, Ministry of Agriculture and Farmers Welfare, February 21, 2019, http://dahd.nic.in/sites/default/filess/Resolution%20regarding%20RKA%20TOR%20dated%2021.2.2019%20English.pdf.
[31] Draft National E-Commerce Policy, Ministry of Commerce and Industry, February 23, 2019, https://dipp.gov.in/sites/default/files/DraftNational_e-commerce_Policy_23February2019.pdf.
[32] The Personal Laws (Amendment) Bill, 2018, http://www.prsindia.org/sites/default/files/bill_files/Personal%20Laws%20%28A%29%20bill%2C%202018%20Bill%20Text.pdf.
[33] The Registration of Marriage of Non-Resident Indian Bill, 2019, https://prsindia.org/sites/default/files/bill_files/Registration%20of%20Marriage%20of%20NRI%20Bill%2C%202019.pdf.
[34] The Muslim Women (Protection of Rights on Marriage) Second Ordinance, 2019, https://www.prsindia.org/sites/default/files/bill_files/Muslim%20Women%20%28Protection%20of%20Rights%20on%20Marriage%29%20Second%20Ordinance%2C%202019.pdf.
[35] 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.
[36] The Muslim Women (Protection of Rights on Marriage) Ordinance, 2019, http://www.prsindia.org/sites/default/files/bill_files/Muslim%20Women%20%28Protection%20of%20Rights%20on%20Marriage%29%20Ordinance%2C%202019.pdf.
[37] S.O. 763(E), Gazette of India, Ministry of Law and Justice, February 7, 2019, http://egazette.nic.in/WriteReadData/2019/197108.pdf.
[38] “Performance Audit Report of the Comptroller and Auditor General of Indian on Capital Acquisition in Indian Air Force”, Union Government, Report No. 3 of 2019.
[39] “50th Report: Provision of all weather road connectivity under Border Roads Organisation and other agencies up to international borders as well as the strategic areas including approach roads- An appraisal”, Standing Committee on Defence, February 12, 2019, http://164.100.47.193/lsscommittee/Defence/16_Defence_50.pdf.
[40] The Constitution (One Hundred and Twenty-Fifth Amendment) Bill, 2019, https://prsindia.org/sites/default/files/bill_files/Constitution%20%28125th%20Amendment%29%20Bill%2C%202019.pdf
[41] The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/Constitution%20%28Scheduled%20Tribes%29%20order%203rd%20%28A%29%20Bill%2C%202019.pdf.
[42] “Cabinet approves continuation of sub-schemes under Umbrella programme for development of Scheduled Tribes for a period till March, 2020”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 13, 2019.
[43] “Cabinet approved revision in the list of Scheduled Tribes of Chhattisgarh”, Press Information Bureau, Cabinet, February 13, 2019.
[44] “Ministry of Tribal Affairs launches schemes of Minimum Support Price for Minor Forest produces to cover 50 items; Van Dhan Trifood and Friends of Tribes schemes also launched”, Press Information Bureau, Ministry of Tribal Affairs, February 28, 2019.
[45] The Companies (Second Amendment) Ordinance, 2019, https://www.prsindia.org/sites/default/files/bill_files/Companies%20%28Second%20Amendment%29%20Ordinance%202019.pdf.
[46] The Companies (Amendment) Ordinance, 2018, https://prsindia.org/sites/default/files/bill_files/Companies%20Amendment%20Ordinance%202018.pdf.
[47] The Companies (Amendment) Ordinance, 2019, http://www.prsindia.org/sites/default/files/bill_files/Companies%20%28Amedment%29%20Ordinance%2C%202019.pdf.
[48] The Indian Medical Council (Amendment) Second Ordinance, 2019, http://egazette.nic.in/WriteReadData/2019/198280.pdf
[50] “Cabinet approves financial support for Tertiary Care Programmes for non-communicable diseases and e-Health”, Press Information Bureau, Ministry of Health and Family Welfare, February 28, 2019.
[51] University Grants Commission Institutions Deemed to be Universities Regulations, 2019, University Grants Commission, February 20, 2019, https://www.ugc.ac.in/pdfnews/1295001_DEB-Regulation-2019.pdf.
[52] “Cabinet approves revisions/modifications in National Programme for Mid-Day Meal in Schools”, Press Information Bureau, Ministry of Human Resource Development, February 19, 2019.
[53] “Report of the Select Committee on the Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2018”, February 7, 2019, https://www.prsindia.org/sites/default/files/bill_files/Select%20committee%20report-%20Ancient%20Monument%20bill%2C%202018.pdf.
[54] “Report of the Expert Committee on Determining the Methodology for Fixing the National Minimum Wage”, Ministry of Labour and Employment, January 8, 2019, https://labour.gov.in/sites/default/files/Commitee_on_Determination_of_Methodology.pdf.
[55] S.O. 764(E), Gazette of India, Ministry of Labour and Employment, February 7, 2019, https://labour.gov.in/sites/default/files/197105.pdf.
[56] Report No. 52, Standing Committee on Labour: Report on Compliance with the prescribed provisions of deduction and deposit of PF, ESI and TDS by the Employers’, Lok Sabha, February 7, 2019, http://164.100.47.193/lsscommittee/Labour/16_Labour_52.pdf.
[57] Report No. 57, Standing Committee on Labour: Guidelines, Monitoring, Rating and Regulatory System, Status of Investment in Bonds and such instruments – Example of IL&FS by PF Funds, Pension Funds, Lok Sabha, February 13, 2019, http://164.100.47.193/lsscommittee/Labour/16_Labour_57.pdf.
[58] “ESI Corporation took important decision towards improvement in its service delivery mechanism”, Press Information Bureau, Ministry of Labour and Employment, February 22, 2019.
[59] G.S.R. 121(E), Gazette of India, Ministry of Labour and Employment, February 15, 2019, http://egazette.nic.in/WriteReadData/2019/198023.pdf.
[60] “Cabinet approves proposal for Constitution of Development and Welfare Board for De-notified, Nomadic and Semi-Nomadic Communities”, Press Information Bureau, February 19, 2019.
[61] “Cabinet approves extension of tenure of the National Commission for Safai Karmacharis beyond 31.3.2019 for three years”, Press Information Bureau, Ministry of Social Justice and Empowerment.
[62] The Cinematograph (Amendment) Bill, 2019, https://prsindia.org/sites/default/files/bill_files/Cinematograph%20%28A%29%20Bill%2C%202019.pdf.
[63] The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019, Ministry of Food Processing Industries, February 13, 2019, http://164.100.47.4/BillsTexts/RSBillTexts/asintroduced/Food%20tech-RS%20int-E-13%202%2019.pdf.
[64] No. 8048, Bulletin II, Lok Sabha, February 22, 2019.
[65] National Policy on Electronics 2019, Ministry of Electronics and Information Technology, February 25, 2019, https://meity.gov.in/writereaddata/files/Notification_NPE2019_dated25.02.2019.pdf.
[66] Draft National Policy on Electronics 2018, Ministry of Electronics and Information Technology, October 10, 2018, http://meity.gov.in/writereaddata/files/Draft_NPE_2018_10thOct2018.pdf.
[67] “Cabinet approves National Policy on Software Products- 2019”, Press Information Bureau, Ministry of Electronics and Information Technology, February 28, 2019.
[68] Report No. 324, Standing Committee on Science & Technology, Environment & Forests: Status of Forests in India, Rajya Sabha, February 12, 2019, http://164.100.47.5/committee_web/ReportFile/19/108/324_2019_2_14.pdf.
[69] G.S.R. 107 (E), Gazette of India, Ministry of Petroleum and Natural Gas, February 5, 2019, http://www.egazette.nic.in/WriteReadData/2019/197698.pdf.
[70] “Ethanol procurement by Public Sector OMCs crosses 100 crore litres figure”, Press Information Bureau, Ministry of Petroleum and Natural Gas, October 27, 2016.
[71] G.S.R. 580 (E), Gazette of India, Ministry of Petroleum and Natural Gas, September 20, 2006, http://www.egazette.nic.in/WriteReadData/2006/E_450_2011_010.pdf.
[72] “Cabinet approves Reforms in Exploration and Licensing Policy for enhancing domestic exploration and production of oil and gas”, Press Information Bureau, Cabinet, February 19, 2019.
[73] “Exploration and Licensing Policy for Enhancing Domestic Exploration and Production of Oil and Gas”, Press Information Bureau, Ministry of Petroleum and Natural Gas, February 21, 2019.
[74] “Cabinet approves “Pradhan Mantri Jl-VAN yojana””, Press Information Bureau, Cabinet Committee on Economic Affairs, February 28, 2019.
[75] Cabinet approves launch Kisan Urja Suraksha evam Utthaan Mahabhiyan” Press Information Bureau, Ministry of New and Renewable Energy, February 19, 2019.
[76] “CCEA approves proposal for setting up 12,000 MW grid-connected Solar Photovoltaic (PV) Power Projects”, Press Information Bureau, Ministry of New and Renewable Energy, February 6, 2019.
[77] “Cabinet approves Phase-II of Grid Connected Rooftop Solar Programme for achieving cumulative capacity of 40,000 MW from Rooftop Solar Projects by the year 2022”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 19, 2019.
[78] “National Mineral Policy, 2019 approved by Cabinet”, Press Information Bureau, Cabinet, February 28, 2019.
[79] “Cabinet approves Methodology for allowing the allocate of coal mines for specified end use or own consumption to sell 25% of actual production on ROM basis in open market under the Coal Mines (Special Provisions) Act, 2015 and the Mines and Minerals (Development and Regulation) Act, 1957”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 19, 2019.
[80] “CCEA approves continuation for the Central Sector Scheme of Exploration of Coal and Lignite for a period of 3 years from 2017-18 2019-2020”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 6, 2019.
[81] “Cabinet approves Rs. 1450 crore for the share capital of RBI in National Housing Bank, NHB”, Press Information Bureau, Ministry of Finance, February 28, 2019.
[82] “Light House Projects challenge” launched - to bring about Paradigm shift in housing construction Technology Sector”, Press Information Bureau, Ministry of Housing and Urban Affairs, February 11, 2019, http://www.pib.nic.in/PressReleseDetail.aspx?PRID=1563756.
[83] “Model Building Byelaws 2016 & Urban Regional Development Plans Formulation and Implementation Guidelines 2014 Amended for Establishing EV Charging Infrastructure”, Press Information Bureau, Ministry of Housing and Urban Affairs, February 15, 2019, http://www.pib.nic.in/PressReleseDetail.aspx?PRID=1564744.
[84] “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.
[85] “Projects worth Rs. 1387.71 Cr in Yamuna towns approved under Namami Gange”, Ministry of Water Resources, Press Information Bureau, February 18, 2019.
[86] “Cabinet approves continuation of Pradhan Mantri Awaas Yojana – Gramin beyond March, 2019 (PMAY-G Phase-II)”, Ministry of Rural Development, Press Information Bureau, February 19, 2019, http://pib.nic.in/PressReleseDetail.aspx?PRID=1565310.
[87] Cabinet approves Scheme for FAME India Phase II”, Press Information Bureau, Ministry of Heavy Industries & Public Enterprises, February 28, 2019.
[88] “Cabinet approves setting up of SPV for disinvestment of Air India and its Subsidiaries/JV”, Press Information Bureau, Ministry of Civil Aviation, February 28, 2019.
[89] “Cabinet gives ‘In Principle’ approval for strategic disinvestment of 100% GoI’s equity shares in Kamarajar Port Limited to Chennai Port Trust in a single process through strategic sale”, Press Information Bureau, Cabinet Committee on Economic Affairs (CCEA), February 28, 2019.
[90] “Cabinet approves setting up of a Railway Zone at Vishakhapatnam”, Press Information Bureau, Cabinet, February 28, 2019.
[91] “Ships built in India to get priority in chartering under revised under revised guidelines of shipping ministry”, Press Information Bureau, Ministry of Shipping, Febaruary 18, 2019.
[92] “Cabinet approves continuation of KhadiGramodyogVikas Yojana from 2017-18 to 2019-20”, Press Information Bureau, Cabinet Committee on Economic Affairs, February 19, 2019.
[93] “Textiles Minister Launches Scheme for Development of Knitting and Knitwear Sector”, Press Information Bureau, Ministry of Textiles, February 28, 2019.
[94] “Cabinet approves continuation of Credit Linked Capital Subsidy and Technology Up-gradation Scheme (CLCS-TUS) beyond 12th Plan for three years from 2017-18 to 2019-20’, Press Information Bureau, Ministry of Micro, Small, and Medium Enterprises, February 13, 2019.
[95] “Cabinet approves Swadesh Darshan Scheme: Integrated Development of Theme-based Tourist Circuits in the country”, Press Information Bureau, Ministry of Tourism, February 19, 2019.
[96] “Cabinet approves setting up a new company under Department of Space”, Press Information Bureau, Cabinet, February 19, 2019.
[97] “71st Report: Central Assistance for Disaster Management and Relief”, Standing Committee on Finance, Lok Sabha, February 13, 2019, http://164.100.47.193/lsscommittee/Finance/16_Finance_71.pdf.
[98] “State Visit of President of Argentina to India (February 17-19, 2019)”, Ministry of External Affairs, February 14, 2019, https://www.mea.gov.in/incoming-visit-detail.htm?31051/State+visit+of+President+of+Argentina+to+India+February+1719+2019.
[99] “State Visit of Crown Prince of Saudi Arabia to India (February 19-20, 2019)”, Ministry of External Affairs, February 12, 2019, https://www.mea.gov.in/incoming-visit-detail.htm?31025/State+visit+of+Crown+Prince+of+Saudi+Arabia+February+1920+2019.
[100] List of MOUs/Agreements signed during State Visit of President of Argentina to India, Ministry of External Affairs, February 18, 2019, https://www.mea.gov.in/bilateral-documents.htm?dtl/31062/List_of_MOUsAgreements_signed_during_State_Visit_of_President_of_Argentina_to_India.
[101] List of MOUs signed during State Visit of Crown Prince of Saudi Arabia to India, Ministry of External Affairs, February 20, 2019, https://www.mea.gov.in/bilateral-documents.htm?dtl/31070/List_of_MoUsAgreements_signed_during_State_Visit_of_Crown_Prince_of_Saudi_Arabia_to_India.
[102] “Visit of Prime Minister to the Republic of Korea (21-22 February 2019), Ministry of External Affairs, February 1, 2019, https://mea.gov.in/press-releases.htm?dtl/31049/Visit_of_Prime_Minister_to_the_Republic_of_Korea_2122_February_2019.
[103] List of MOUs/Documents signed between India and the Republic of Korea during the State Visit of Prime Minister to the Republic of Korea”, Ministry of External Affairs, February 22, 2019, https://www.mea.gov.in/bilateral-documents.htm?dtl/31077/List_of_MoUsDocuments_signed_between_India_and_the_Republic_of_Korea_during_the_State_Visit_of_Prime_Minister_to_the_Republic_of_Korea.
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