Highlights of this Issue
Union Budget 2019-20 passed by Parliament (p. 2)
Fiscal deficit is targeted at 3.3% of GDP, lower than the estimate of 3.4% in 2018-19. The income tax surcharge has increased to 25% for income between Rs 2 crore and Rs 5 crore, and to 37% for income more than Rs 5 crore.
Finance Act makes several amendments unrelated to taxation
The Act gives RBI powers for management of NBFCs and housing finance companies, prohibits banks and payment systems to charge for electronic payments, among other changes.
14 Bills passed by Parliament; 7 Bills passed by Lok Sabha
Bills passed by Parliament include the Aadhaar (Amendment) Bill, and the Right to Information (Amendment) Bill. Bills passed by Lok Sabha include Unlawful Activities (Prevention) Amendment Bill.
Six Bills introduced in Lok Sabha
These include the Surrogacy (Regulation) Bill, the Transgender (Protection of Rights) Bill, the DNA Technology (Use and Application) Regulation Bill, and the Dam Safety Bill.
Cabinet amends terms of reference of the 15th Finance Commission
The approved amendment requires the Commission to examine whether a separate mechanism for funding of defence and internal security should be set up, and if so, how such a mechanism could be operationalised.
Two labour Codes were introduced in Parliament
The Code on Wages was passed by Lok Sabha and is pending approval of Rajya Sabha. The Code on Occupational, Safety, Health and Working Conditions was introduced in Lok Sabha.
Committee of CMs set up to discuss measures for transforming agriculture
The Committee includes the Chief Ministers of Maharashtra, Arunachal Pradesh, Gujarat, Haryana, Karnataka, Madhya Pradesh, and Uttar Pradesh. It also includes the Union Minister of Agriculture and Farmers’ Welfare.
Cabinet approves MSP for Kharif crops and the FRP for sugarcane for 2019-20
The MSP for paddy (common) has been fixed at Rs 1,815 per quintal, a 3.7% increase over the previous year. The approved FRP for sugarcane is Rs 275 per quintal for a basic recovery rate of 10% (same as 2018-19).
Draft Model Tenancy Act, 2019 released
The draft Act seeks to provide for the regulation and speedy adjudication of matters related to rental housing. It provides for the creation of Rent Authorities and Rent Tribunals.
Draft National Resource Efficiency Policy released for public comments
The Policy seeks to enable efficient use of natural resources and promote upcycling of wastes across all sectors of the economy. It aims to achieve India’s commitments under the UN Sustainable Development Goals by 2030.
Inter-Ministerial Committee submits its report on Virtual Currencies
The Committee has recommended that all private cryptocurrencies, except any issued by the government, be banned in India. It has proposed a draft Bill to ban cryptocurrency and regulate any official digital currency in India.
Union Budget 2019-20
Suyash Tiwari (suyash@prsindia.org)
Union Budget 2019-20 passed
The Union Budget for the year 2019-20 was passed by Parliament.[1] Key highlights include:
Table 1: Union Budget 2019-20 (Rs crore)
Item |
Revised |
Budgeted |
% change |
Total Expenditure |
24,57,235 |
27,86,349 |
13.4% |
Total Receipts (without borrowings) |
18,22,837 |
20,82,589 |
14.2% |
Fiscal Deficit |
6,34,398 |
7,03,760 |
10.9% |
As % of GDP |
3.4% |
3.3% |
|
Revenue Deficit |
4,10,930 |
4,85,019 |
18.0% |
As % of GDP |
2.2% |
2.3% |
|
Sources: Union Budget 2019-20; PRS.
Key policy proposals in the Budget include:
The major tax changes announced include:
In addition to changes in tax laws, the Finance Bill, 2019 amended several other laws such as the SEBI Act, the RBI Act, and the Payment and Settlement Systems Act.[2] The changes include:
For more details on the Union Budget and Finance Bill, see here. To read the PRS blog on the differences between the numbers in the Budget and the Economic Survey 2018-19, see here.
Macroeconomic Development
Gayatri Mann (gayatri@prsindia.org)
Retail inflation at 3.1% in first quarter of 2019-20
The Consumer Price Index (CPI) inflation (base year 2011-12) increased from 3% in April 2019 to 3.2% in June 2019, year-on-year.[3] Food inflation was at 2.2% in June 2019. The Wholesale Price Index (WPI) inflation (base year 2011-12) decreased from 3.2% in April 2019 to 2% in June 2019, year-on-year.[4] Trends in inflation during the first quarter of 2019-20 are shown in Figure 1.
Figure 1: Inflation trends in Q1 of 2019-20 (% change, year on year)
Sources: Ministry of Commerce and Industry; Ministry of Statistics and Programme Implementation; PRS.
Law and Justice
Aadhaar and Other Laws (Amendment) Bill passed by Parliament
Roshni Sinha (roshni@prsindia.org)
The Aadhaar and Other Laws (Amendment) Bill, 2019 was passed by Parliament.[5] It replaces an Ordinance promulgated on March 2, 2019.[6] The Bill amends the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016, the Indian Telegraph Act, 1885, and the Prevention of Money Laundering Act, 2002. The Aadhaar Act provides targeted delivery of subsidies and benefits to individuals residing in India by assigning them unique identity numbers, called Aadhaar numbers.
For more details on the Bill, see here.
Right to Information (Amendment) Bill, 2019 passed by Parliament
Roshni Sinha (roshni@prsindia.org)
The Right to Information (Amendment) Bill, 2019 was passed by Parliament.[7] It seeks to amend the Right to Information Act, 2005. Key features of the Bill include:
For more details on the Bill, see here. To read the PRS blog on the Bill, see here.
New Delhi International Arbitration Centre Bill, 2019 passed by Parliament
Roshni Sinha (roshni@prsindia.org)
The New Delhi International Arbitration Centre Bill, 2019 was passed by Parliament.[8] It seeks to establish an autonomous and independent institution for better management of arbitration in India. The provisions of the Bill will be effective from March 2, 2019. Key features of the Bill include:
Key functions include: (i) facilitating conduct of arbitration and conciliation in a professional, timely, and cost-effective manner; and (ii) promoting studies in the field of alternative dispute resolution.
For more details on the Bill, see here.
Muslim Women (Protection of Rights on Marriage) Bill, 2019 passed by Parliament
Roshni Sinha (roshni@prsindia.org)
The Muslim Women (Protection of Rights on Marriage) Bill, 2019 was passed by Parliament.[9] It replaces an Ordinance promulgated on February 21, 2019.[10] Key features of the Bill include:
For more details on the Bill, see here.
Arbitration and Conciliation (Amendment) Bill, 2019 passed by Rajya Sabha
Roshni Sinha (roshni@prsindia.org)
The Arbitration and Conciliation (Amendment) Bill, 2019 was passed by Rajya Sabha.[11] It seeks to amend the Arbitration and Conciliation Act, 1996. The Act contains provisions to deal with domestic and international arbitration, and defines the law for conducting conciliation proceedings. Key features of the Bill are:
For more details on the Bill, see here.
The DNA Technology (Use and Application) Regulation Bill, 2019 introduced in Lok Sabha
Vinayak Krishnan (vinayak@prsindia.org)
The DNA Technology (Use and Application) Regulation Bill, 2019 was introduced in Lok Sabha.[12] The Bill provides for the regulation of use of DNA technology for establishing the identity of certain persons.
For more details on the Bill, see here.
Transgender (Protection of Rights) Bill, 2019 introduced in Lok Sabha
Roshni Sinha (roshni@prsindia.org)
The Transgender Persons (Protection of Rights) Bill, 2019 was introduced in Lok Sabha on July 19, 2019.[13] Key features of the Bill include:
For more details on the Bill, see here.
Consumer Protection Bill, 2019 passed by Lok Sabha
Roshni Sinha (roshni@prsindia.org)
The Consumer Protection Bill, 2019 was passed by Lok Sabha.[14] It replaces the Consumer Protection Act, 1986. Key features of the Bill include:
For more details on the Bill, see here.
Repealing and Amending Bill, 2019 passed by Lok Sabha
Roshni Sinha (roshni@prsindia.org)
The Repealing and Amending Bill, 2019 was passed by Lok Sabha.[15] The Bill seeks to repeal 58 Acts in whole and makes minor amendments to two other laws. Key features of the Bill include:
Cabinet approves signing of UN Convention on Mediation
Roshni Sinha (roshni@prsindia.org)
The Union Cabinet approved the signing of the United Nations Convention on International Settlement Agreements Resulting from Mediation.[16] The Convention seeks to provide an international framework on mediation to ensure that a settlement reached through mediation becomes binding and enforceable on the parties.[17] As per the press release, the provisions of the Convention seek to strengthen alternative dispute resolution mechanisms, like arbitration, conciliation and mediation.
Cabinet approves increase in strength of Supreme Court judges from 31 to 34
Roshni Sinha (roshni@prsindia.org)
The Union Cabinet approved an increase in the sanctioned number of judges in Supreme Court from 31 to 34.[18] Note that a copy of the press release is not available in the public domain.
Home Affairs
Unlawful Activities (Prevention) Amendment Bill, 2019 passed by Lok Sabha
Roshni Sinha (roshni@prsindia.org)
The Unlawful Activities (Prevention) Amendment Bill, 2019 was passed by Lok Sabha.[19] It amends the Unlawful Activities (Prevention) Act, 1967. The Act provides special procedures to deal with terrorist activities, among other things. Key provisions of the Bill include:
For more details on the Bill, see here.
The Jammu and Kashmir Reservation (Amendment) Bill, 2019 passed by Parliament
Vinayak Krishnan (vinayak@prsindia.org)
The Jammu and Kashmir Reservation (Amendment) Bill, 2019, was passed by Parliament.[20] The Act provides for reservation in appointment and promotions in state government posts, and admission to professional institutions for certain reserved categories. Professional institutions include government medical colleges, dental colleges, and polytechnics. Key features of the Bill include:
For more details on the Bill, see here.
Protection of Human Rights (Amendment) Bill passed by Parliament
Vinayak Krishnan (vinayak@prsindia.org)
The Protection of Human Rights (Amendment) Bill, 2019 was passed by Parliament.[21] The Bill amends the Protection of Human Rights Act, 1993. The Act provides for a National Human Rights Commission (NHRC), State Human Rights Commissions (SHRC), as well as Human Rights Courts.
For more details on the Bill, see here.
The National Investigation Agency (Amendment) Bill, 2019 passed by Parliament
Vinayak Krishnan (vinayak@prsindia.org)
The National Investigation Agency (Amendment) Bill, 2019 was passed by Parliament.[22] The Bill amends the National Investigation Agency (NIA) Act, 2008. The Act provides for a national-level agency to investigate and prosecute offences listed in a schedule (scheduled offences). Further, the Act allows for creation of Special Courts for the trial of scheduled offences.
For more details on the Bill, see here.
Committee appointed on implementation of Assam Accord
Vinayak Krishnan (vinayak@prsindia.org)
The High-Level Committee for implementation of clause six of the Assam Accord was appointed.[23] Note that the Committee had been has approved by the Union Cabinet and constituted in January 2019.[24],[25] The Assam Accord was signed on August 15, 1985.25 Clause six of the Accord states that appropriate constitutional, legislative, and administrative safeguards will be provided to protect the cultural, social, and linguistic identity of the Assamese people. The Committee will consist of 13 members and will be chaired by Justice (Retd) Biplap Kumar Sharma, former judge of the Guwahati High Court.
The Terms of Reference of the Committee include: (i) examining the effectiveness of actions taken to implement clause six of the Accord, (ii) assessing the appropriate level of reservation of seats in the Assam Legislative Assembly and local bodies for the Assamese people, and (iii) suggesting measures to protect Assamese and other languages of Assam.
The Committee is required to submit its report within a period of six months.
Cabinet approves Jammu and Kashmir Reservation (Second Amendment) Bill
Vinayak Krishnan (vinayak@prsindia.org)
The Union Cabinet approved the Jammu and Kashmir Reservation (Second Amendment) Bill, 2019.[26] The Bill seeks to extend reservation of ten percent for economically weaker sections in educational institutions and public employment. A copy of the Bill has not been made available in the public domain. Note that ten percent reservation for economically weaker sections was introduced through the 103rd Constitutional Amendment Act.
Health and Family Welfare
Gayatri Mann (gayatri@prsindia.org)
Indian Medical Council (Amendment) Bill, 2019 passed by Parliament
The Indian Medical Council (Amendment) Bill, 2019 was passed by Parliament.[27] The Bill amends the Indian Medical Council Act, 1956 and replaces the Indian Medical Council (Amendment) Second Ordinance, 2019. The 1956 Act sets up the Medical Council of India (MCI), which regulates medical education and practice. Certain provisions of this Bill will be effective from September 26, 2018.
For more details on the Bill, see here.
The National Medical Commission Bill, 2019 passed by Lok Sabha
The National Medical Commission Bill, 2019 was introduced and passed by Lok Sabha.[28] The Bill seeks to repeal the Indian Medical Council Act, 1956 and provide for a medical education system which ensures: (i) availability of adequate and high quality medical professionals, (ii) adoption of the latest medical research by medical professionals, (iii) periodic assessment of medical institutions, and (iv) an effective grievance redressal mechanism. Key features of the Bill include:
For more details on the Bill, see here. To read the PRS blog on the Bill, see here.
The Surrogacy (Regulation) Bill, 2019 introduced in Lok Sabha
The Surrogacy (Regulation) Bill, 2019 was introduced in Lok Sabha.[29] The Bill defines surrogacy as a practice where a woman gives birth to a child for an intending couple and agrees to hand over the child to them after the birth. Key features of the Bill include:
For more on the Bill, see here.
The Homoeopathy Central Council (Amendment) Bill, 2019 passed by Parliament
The Homoeopathy Central Council (Amendment) Bill, 2019 was passed by Parliament.[30] It amends the Homoeopathy Central Council Act, 1973 and replaces the Homoeopathy Central Council (Amendment) Ordinance, 2019 that was promulgated on March 2, 2019. The Act sets up the Central Council of Homoeopathy which regulates homoeopathic education and practice.
For more details on the Bill, see here.
The Dentists (Amendment) Bill, 2019 passed by Parliament
The Dentists (Amendment) Bill, 2019 was passed by Parliament.[31] The Bill amends the Dentists Act, 1948. The Act regulates the profession of dentistry and constitutes: (i) the Dental Council of India, (ii) State Dental Councils, and (iii) Joint State Dental Councils.
For more details on the Bill, see here.
Minimum standards for clinical establishments of allopathy and AYUSH proposed
The Ministry of Health and Family Welfare released the draft Clinical Establishments (Central Government) Third Amendment Rules, 2019.[32] These rules have been prescribed under the Clinical Establishment (Registration and Regulation) Act, 2010. As health is a state subject, this Act is applicable in all states that have adopted it. As of 2018, 17 states and union territories have adopted the Act.[33]
The Act provides for the registration and regulation of clinical establishments and prescribes minimum standards of facilities and services. Clinical establishments include clinics, hospitals, and super specialty departments.
The draft rules propose minimum standards for different categories of clinical establishments offering allopathy and AYUSH treatments. These standards have been set across different parameters such as infrastructure, human resources, equipment, drugs, and support service required. According to the draft rules, health facilities that do not comply with the prescribed standards, will not be granted registration.
Finance
The Banning of Unregulated Deposit Schemes Bill, 2019 passed by Parliament
Gayatri Mann (gayatri@prsindia.org)
The Banning of Unregulated Deposit Schemes Bill, 2019 was passed by Parliament.[34] The Bill 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 Cooperative Societies Act, 2002. Key features of the Bill include:
For more details on the Bill, see here.
Cabinet amends terms of reference of the 15th Finance Commission
Suyash Tiwari (suyash@prsindia.org)
The Union Cabinet approved an amendment to the Terms of Reference of the 15th Finance Commission.[35] The Finance Commission is a constitutional body formed every five years to give suggestions on centre-state financial relations. The 15th Finance Commission (Chair: Mr. N. K. Singh) was constituted in November 2017 to give recommendations for the period 2020-21 to 2024-25 on subjects including: (i) sharing of central taxes with states, (ii) principles which govern the distribution of central grants to states, and (iii) measures to improve the financial position of states in order to supplement the resources of panchayats and municipalities.
The approved amendment requires the 15th Finance Commission to examine whether a separate mechanism for funding of defence and internal security should be set up, and if so, how such a mechanism could be operationalised.
The Union Cabinet also approved an extension of the term of the 15th Finance Commission by one month. The Commission is required to submit its report by November 30, 2019.
Inter-Ministerial Committee submits report on virtual currencies and proposes draft Bill banning cryptocurrency
Anurag Vaishnav (anurag@prsindia.org)
A high-level Inter-Ministerial Committee was constituted in November, 2017 to study the issues related to virtual currencies and propose actions to be taken.[36] The Committee has submitted its report. The mandate of the Committee included examining the policy and legal framework for regulation of virtual currencies. Key observations and recommendations of the Committee include:[37]
Draft Banning of Cryptocurrency and Regulation of Official Digital Currency Bill, 2019: The Inter-Ministerial Committee has proposed a draft Bill which bans cryptocurrencies, criminalises activities associated with cryptocurrencies in India, and provides for regulation of official digital currency. The Bill prohibits generating, selling, transferring, issuance, disposal or use of cryptocurrency in the country. It prohibits the use of cryptocurrency as a medium of exchange, a store of value or a unit of account. It provides that cryptocurrency shall not be used as legal tender or currency in India. The Bill provides that the central government may, in consultation with the central board of RBI, approve a digital form of currency to be a legal tender.
For a PRS Report and Bill summary, see here.
CAG submits report on compliance audit of GST for the year 2017-18
Suyash Tiwari (suyash@prsindia.org)
The Comptroller and Auditor General (CAG) submitted its report on compliance audit of the Goods and Services Tax (GST) for the year 2017-18.[38] GST has been under implementation since July 1, 2017, when it subsumed various indirect taxes levied on most goods and services by the centre and states. Key observations and recommendations of the CAG include:
RBI relaxes end-use restrictions for external commercial borrowings
Anurag Vaishnav (anurag@prsindia.org)
The Reserve Bank of India (RBI), in consultation with the central government, has relaxed the end-use restrictions relating to External Commercial Borrowings (ECBs) for working capital requirements, general corporate purposes and for repayment of rupee loans.[39]
ECBs are loans raised by eligible resident entities from recognised non-resident entities. These borrowings should conform to certain restrictions for their end-use. These end-use restrictions are: (i) real estate activities, (ii) investment in capital market, (iii) equity investment, (iv) working capital purposes, (v) general corporate purposes, (vi) repayment of rupee loans and (vii) on-lending activities for the above.[40]
Currently, ECBs for working capital purposes, general corporate purposes or repayment of rupee loans can only be availed from a foreign equity holder, and for a minimum average maturity period of five years. A foreign equity holder is an entity with 25% direct equity holding or 51% indirect equity holding or a group company with a common foreign parent. The new rules relax these restrictions to permit borrowings from other lenders eligible for ECBs. Under the new rules, the norms for these lenders are the following:
RBI constitutes working group to review regulatory framework for Core Investment Companies
Anurag Vaishnav (anurag@prsindia.org)
The Reserve Bank of India (RBI) has constituted a Working Group to review the regulatory and supervisory framework for Core Investment Companies (CICs).[41]
CICs are non-banking financial companies carrying on the business of acquisition of shares and securities satisfying the following criteria: (i) 90% (or more) of its net assets are in form of investment in equity shares, bonds, debentures, debt or loans in group companies, (ii) it does not carry other financial activities besides investing in these instruments, granting of loans to group companies or issuing guarantees on behalf of group companies, and (iii) it does not trade its investments, except in block sale for the purpose of dilution or disinvestment.[42]
The Working Group has been constituted with the aim of strengthening the corporate governance framework of CICs. The terms of reference of the Working Group include: (i) examining current regulatory framework for CICs and suggest changes therein, (ii) examining current process of registration of CICs including the practice of multiple CICs being allowed within a group, and suggest changes therein, (iii) suggesting measures to strengthen corporate governance and disclosure requirements for CICs, and (iv) suggesting measures to enhance RBI’s supervision over CICs.
The Working Group is required to submit its report by October 31, 2019.
Cabinet approves Chit Funds (Amendment) Bill, 2019
Anurag Vaishnav (anurag@prsindia.org)
The Union Cabinet approved the Chit Funds (Amendment) Bill, 2019.[43] The Bill seeks to amend the Chit Funds Act, 1982. The Act regulates chit funds, and prohibits a fund from being created without the prior sanction of the state government. Note that a copy of the Bill is not available in the public domain.
Ministry of Finance extends term of the task force drafting new direct tax law
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 16 days.[44] 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.
In June 2019, the Ministry broadened the terms of reference of the task force, to include: (i) anonymised verification and scrutiny, (ii) reduction in litigation and expeditious disposal of appeals, (iii) reduction of compliance burden through simplification of procedures, (iv) mechanism for system based cross verification of financial transactions, and (v) sharing of information among departments.[45]
The task force was required to submit its report by July 31, 2019. This has now been extended to August 16, 2019.
Labour and Employment
The Code on Wages, 2019 passed by Lok Sabha
Vinayak Krishnan (vinayak@prsindia.org)
The Code on Wages, 2019 was passed by Lok Sabha.[46] It seeks to regulate wage and bonus payments in all employments where any industry, trade, business, or manufacture is carried out. The Code replaces the following four laws: (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.
For more details on the Bill, see here.
Code on Occupational, Safety, Health and Working Conditions, 2019 introduced in Lok Sabha
Roshni Sinha (roshni@prsindia.org)
The Occupational Safety, Health and Working Conditions Code, 2019 was introduced in Lok Sabha.[47] It applies to establishments employing at least 10 workers, and to all mines and docks. The Code replaces 13 labour laws including the Factories Act, 1948, the Mines Act, 1952, and the Contract Labour (Regulation and Abolition) Act, 1970. Key features of the Code include:
For more details on the Bill, see here. To read the PRS blog on the Code, see here.
Voluntary pension scheme for traders and shopkeepers notified
Roshni Sinha (roshni@prsindia.org)
The Ministry of Labour and Employment notified a voluntary pension scheme called the Pradhan Mantri Laghu Vyapari Maan-dhan, Yojana 2019.[48] It intends to provide a minimum assured pension to self-employed persons. Key features of the scheme include:
Corporate Affairs
Roshni Sinha (roshni@prsindia.org)
Companies (Amendment) Bill, 2019 passed by Parliament
The Companies (Amendment) Bill, 2019 was passed by Parliament.[49] It amends the Companies Act, 2013. Key features of the Bill include:
For more details on the Bill, see here.
Insolvency and Bankruptcy Code (Amendment) Bill, 2019 passed by Rajya Sabha
The Insolvency and Bankruptcy Code (Amendment) Bill, 2019 was passed by Rajya Sabha.[50] It amends the Insolvency and Bankruptcy Code, 2016. The Code provides a time-bound process for resolving insolvency in companies and among individuals. Key features of the Bill include:
For more details on the Bill, see here.
Road Transport and Highways
Prachee Mishra (prachee@prsindia.org)
Motor Vehicles (Amendment) Bill, 2019 passed by Rajya Sabha
The Motor Vehicles (Amendment) Bill, 2019 was passed by Rajya Sabha.[51] The Bill seeks to amend the Motor Vehicles Act, 1988 to provide for road safety. The Act provides for grant of licenses and permits related to motor vehicles, standards for motor vehicles, and penalties for violation of these provisions. Key features of the Bill include:
For more details on the Bill, see here.
Ministry of Road Transport released several notifications
The Ministry of Road Transport and Highways released several notifications which seek to incentivise use of newer technology in the transport sector. These are as follows:
Promoting digital toll payment: It has been noted that toll payment on national highways through the RFID technology based FASTag has not been increasing.[52] In order to promote digital payments and seamless passage through the toll fee plazas, all lanes in the fee plazas will be declared as FASTag lanes by December 1, 2019.52 To monitor oversized vehicles, one lane may be maintained as a hybrid lane that will also accept other forms of toll fee payment.
FASTag is a reloadable tag which enables automatic deduction of toll charges and lets vehicles pass through toll plazas without stopping for cash transaction. The tag uses radio-frequency identification (RFID) technology and is affixed on the vehicle’s windscreen after the tag account is active
Draft notifications amending the Central Motor Vehicles Rules, 1989
Comments on the draft Rules are invited within 30 days from the date of publication.
Women and Child Development
Gayatri Mann (gayatri@prsindia.org)
The Protection of Children from Sexual Offences (Amendment) Bill, 2019 passed by Rajya Sabha
The Protection of Children from Sexual Offences (Amendment) Bill, 2019 was introduced and passed by Rajya Sabha.[56] The Bill amends the Protection of Children from Sexual Offences Act, 2012. The Act protects children from offences such as sexual assault, sexual harassment, and pornography.
For more details on the Bill, see here.
Education
Gayatri Mann (gayatri@prsindia.org)
The Central Educational Institutions (Reservation in Teacher’s Cadre) Bill, 2019 passed by Parliament
The Central Educational Institutions (Reservation in Teachers’ Cadre) Bill, 2019 was passed by Parliament.[57] It replaces an Ordinance promulgated in March 2019. The Bill provides for reservation of teaching positions in central educational institutions for persons belonging to: (i) Scheduled Castes, (ii) Scheduled Tribes, (iii) socially and educationally backward classes, and (iv) economically weaker sections. The key features of the Bill include:
For more details on the Bill, see here. To read the PRS blog on the Bill, see here.
The Central Universities (Amendment) Bill, 2019 passed by Parliament
The Central Universities (Amendment) Bill, 2019 was passed by Parliament.[58] 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 details on the Bill, see here.
Housing and Urban Affairs
Prachee Mishra (prachee@prsindia.org)
The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019 passed by Lok Sabha
The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019 was introduced and passed by Lok Sabha.[59] The Bill amends the Public Premises (Eviction of Unauthorised Occupants) Act, 1971. The Act provides for the eviction of unauthorised occupants from public premises in certain cases.
For more details on the Bill, see here.
Draft Model Tenancy Act, 2019 released
The Ministry of Housing and Urban Affairs released the draft Model Tenancy Act, 2019.[60] The draft Act seeks to provide for the regulation and speedy adjudication of matters related to rental housing. It also seeks to repeal the existing state/union territories (UTs) Rent Control Acts. The final draft Model Tenancy Act will be circulated to states.[61] States may enact a new tenancy law or amend their existing laws to align with the provisions of this Model Act. Key features of the draft Act include:
Guidelines for urban water conservation released
India faces the challenge of serving 17% of the world population with 4% of the world’s freshwater resources.[62] Currently, less than 1/10th of the country’s annual rainfall is being stored. As per the NITI Aayog, India is facing a water crisis with around 50% of the population experiencing high-to-extreme water shortage.62 In light of this, the Ministry of Housing and Urban Affairs has released guidelines for urban water conservation under the Jal Shakti Abhiyaan.62 Key features of the guidelines include:
Civil Aviation
Prachee Mishra (prachee@prsindia.org)
The Airports Economic Regulatory Authority of India (Amendment) Bill, 2019 passed by Rajya Sabha
The Airports Economic Regulatory Authority of India (Amendment) Bill, 2019 was introduced in and passed by Rajya Sabha.[63] It amends the Airports Economic Regulatory Authority of India Act, 2008. The Act established the Airports Economic Regulatory Authority of India (AERA). The AERA regulates tariffs and other charges for aeronautical services provided at civilian airports with annual traffic above 15 lakh passengers. It monitors the performance standard of services across these airports.
For more details on the Bill, see here. To read the PRS blog on the Bill, see here.
Bids invited for strategic disinvestment of 51% stake in Pawan Hans Limited
The Ministry of Civil Aviation has invited bids for strategic disinvestment of the government’s entire equity shareholding of 51% in Pawan Hans Limited (PHL).[64] PHL is a public sector undertaking under the Ministry. It provides helicopter services for offshore operations, inter-island transportation, connectivity to inaccessible areas, rescue work, and tourism.
In addition to the government’s stake, ONGC has also decided to sell its entire shareholding of 49% in PHL.[65] The successful bidder identified by the government for sale of its 51% stake will also have the option to buy ONGC’s stake of 49% in the company.
Jal Shakti
Prachee Mishra (prachee@prsindia.org)
The Inter-State River Water Disputes (Amendment) Bill, 2019 passed by Lok Sabha
The Inter-State River Water Disputes (Amendment) Bill, 2019 was introduced and passed by Lok Sabha.[66] It amends the Inter-State River Water Disputes Act, 1956. The Act provides for the adjudication of disputes relating to waters of inter-state rivers and river valleys.
For more details on the Bill, see here.
The Dam Safety Bill, 2019 introduced in Lok Sabha
The Dam Safety Bill, 2019 was introduced in Lok Sabha.[67] The Bill provides for the surveillance, inspection, operation, and maintenance of specified dams across the country. It also provides for an institutional mechanism to ensure the safety of such dams. Key features of the Bill include:
For more details on the Bill, see here.
Culture
Gayatri Mann (gayatri@prsindia.org)
The Jallianwala Bagh National Memorial (Amendment) Bill, 2019 was introduced in Lok Sabha
The Jallianwala Bagh National Memorial (Amendment) Bill, 2019 was introduced in Lok Sabha.[68] 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. In addition, the Act creates a Trust to manage the National Memorial.
For more details on the Bill, see here.
Commerce and Industry
Gayatri Mann (gayatri@prsindia.org)
The National Institute of Design (Amendment) Bill, 2019 introduced
The National Institute of Design (Amendment) Bill, 2019 was introduced in Rajya Sabha.[69] 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.
For more details on the Bill, see here.
Agriculture
Suyash Tiwari (suyash@prsindia.org)
Committee of Chief Ministers set up to discuss measures for transforming agriculture and raising farmers’ income
The Prime Minister has set up a High Powered Committee of Chief Ministers to discuss measures for transforming agriculture and raising farmers’ income.[70] The Committee includes the Chief Ministers of: (i) Maharashtra (Convenor of the Committee), (ii) Arunachal Pradesh, (iii) Gujarat, (iv) Haryana, (v) Karnataka, (vi) Madhya Pradesh, and (vii) Uttar Pradesh. It also includes Mr. Narendra Singh Tomar, the Union Minister of Agriculture and Farmers’ Welfare, and Mr. Ramesh Chand, Member, NITI Aayog.
The Terms of Reference of the Committee are:
The Committee will submit its report within two months of its notification (by August 31, 2019).
Cabinet approves scheme for creation of buffer stock of 40 lakh MT of sugar
The Union Cabinet approved a scheme for sugar mills to create a buffer stock of 40 lakh metric tonne of sugar.[71] The scheme requires sugar mills to create and maintain this buffer stock for a period of one year, starting August 2019. The scheme seeks to: (i) improve liquidity of sugar mills and facilitate clearing of dues of sugarcane farmers, (ii) reduce sugar inventories, and (iii) stabilise the price of sugar in domestic market.
Under the scheme, sugar mills will be provided with financial assistance equivalent to their carrying cost towards maintenance of the buffer stock. Carrying cost is the cost that the mills would incur in stocking the sugar, including their storage and maintenance costs. The scheme is estimated to incur a cost of Rs 1,674 crore.
Financial assistance payable to sugar mills will be transferred directly to farmers on a quarterly basis, and will be settled against the dues payable by mills to farmers. Subsequent balance, if any, will be credited to the mills.
The Department of Food and Public Distribution may modify or withdraw the scheme anytime during the year after a review based on the market price and availability of sugar.
Note that a similar scheme for creation and maintenance of buffer stock by sugar mills was notified in June 2018, which required sugar mills to maintain a stock of 30 lakh metric tonnes of sugar for a period of one year starting July 2018.
Cabinet approves MSP for Kharif crops and the FRP for sugarcane for 2019-20
The Union Cabinet approved the Minimum Support Prices (MSPs) for Kharif crops for the 2019-20 season.[72] The MSP for paddy (common) has been fixed at Rs 1,815 per quintal, which is an increase of 3.7% over the previous year’s MSP (Rs 1,750 per quintal). Table 2 shows the MSPs notified for the marketing season 2019-20, and the change as compared to 2018-19.
Table 2: MSPs approved for Kharif crops for the 2019-20 season (in Rs per quintal)
Crop |
2018-19 |
2019-20 |
Change (%) |
Paddy (common) |
1,750 |
1,815 |
3.7% |
Paddy (grade A) |
1,770 |
1,835 |
3.7% |
Jowar (hybrid) |
2,430 |
2,550 |
4.9% |
Jowar (maldandi) |
2,450 |
2,570 |
4.9% |
Bajra |
1,950 |
2,000 |
2.6% |
Ragi |
2,897 |
3,150 |
8.7% |
Maize |
1,700 |
1,760 |
3.5% |
Arhar (tur) |
5,675 |
5,800 |
2.2% |
Moong |
6,975 |
7,050 |
1.1% |
Urad |
5,600 |
5,700 |
1.8% |
Groundnut |
4,890 |
5,090 |
4.1% |
Sunflower seed |
5,388 |
5,650 |
4.9% |
Soyabean (yellow) |
3,399 |
3,710 |
9.1% |
Sesamum |
6,249 |
6,485 |
3.8% |
Nigerseed |
5,877 |
5,940 |
1.1% |
Cotton (medium staple) |
5,150 |
5,255 |
2.0% |
Cotton (long staple) |
5,450 |
5,550 |
1.8% |
Sources: Commission for Agricultural Costs and Prices, Ministry of Agriculture and Farmers’ Welfare; PRS.
The Union Cabinet also approved the Fair and Remunerative Price (FRP) for sugarcane for the sugar season 2019-20 (October 2019 to September 2020).[73] The FRP for 2019-20 remains unchanged from the previous year, i.e. Rs 275 per quintal for a basic recovery rate of 10%. Basic recovery rate is determined by the recovery of sugar from sugarcane and depends on the sucrose content in sugarcane, production practices, and on the technology and operation of sugar mills, among other things. A premium of Rs 2.75 per quintal has been approved for every 0.1 % increase in recovery over and above 10%.
Cabinet approves an increase in subsidy provided for sulphur-based fertilisers
The Union Cabinet approved an increase in the subsidy provided for sulphur based fertilisers for the year 2019-20.[74],[75] The subsidy is provided under the Nutrient Based Subsidy scheme. Under the scheme, subsidy is provided to fertiliser manufacturers and importers for sale of Phosphatic and Potassic (P&K) fertilisers based on the nutrient content present in them.
The subsidy rate for sulphur based fertilisers has been increased from Rs 2.72 per kg for 2018-19 to Rs 3.56 per kg for 2019-20.
The Union Cabinet also approved subsidy rates for other nutrients (nitrogen, phosphorus, and potash) for the year 2019-20. The subsidy rates for these nutrients remain unchanged from the previous year, and are as follows: (i) Rs 18.90 per kg for nitrogen, (ii) Rs 15.22 per kg for phosphorus, and (iii) Rs 11.12 per kg for potash. The approved rates for the year 2019-20 will be effective from the date of notification.
The cost of providing subsidy on P&K fertilisers is estimated to be Rs 22,876 crore in 2019-20.
Environment
Roshni Sinha (roshni@prsindia.org)
Draft National Resource Efficiency Policy released for public feedback
The draft National Resource Efficiency Policy, 2019 was released by the Ministry for Environment, Forest and Climate Change for public comments.[76] The Policy notes that the material consumption in India has increased by six times from 1.2 billion tonnes in 1970 to 7 billion tonnes in 2015. It is expected to double by 2030, in view of rapid urbanisation, increasing population, and growing economic development. These are expected to lead to serious resource depletion and environmental degradation. The Policy seeks to enable efficient use of natural resources and promote upcycling of wastes across all sectors of the economy. Key features of the Policy include:
Power
Prachee Mishra (prachee@prsindia.org)
Early regulatory approval for renewable energy projects accepted
The Minister of State for Power and New & Renewable Energy approved a proposal for early regulatory approvals for transmission schemes identified for the National Renewable Energy Mission projects.[77] As per the commitment made under the Nationally Determined Contribution under the Paris Agreement on Environment, the central government has fixed a target of setting up 175 GW of renewable energy (RE) capacities in the country by the year 2022. As of May 2019, 80 GW of RE capacity has been commissioned.
To achieve the remaining target, the Ministry of New and Renewable Energy has identified transmission schemes for around 66.5 GW of RE generation. These schemes have been given the status of ‘projects of national importance’. This will enable early regulatory approvals to these transmission projects. This seeks to ensure that the transmission work is completed by the time the RE project starts power generation.
Bidding guidelines for wind power projects amended
The Ministry of New and Renewable Energy amended the bidding guidelines for wind power projects.[78],[79] The amended guidelines include:
For any shortfall in energy corresponding to the minimum CUF, the power generator is liable to pay a penalty to the procurer. Earlier this was capped at 75% of the tariff under the PPA. This penalty has now been fixed at 50% of the tariff set under the PPA.
Defence
Vinayak Krishnan (vinayak@prsindia.org)
Ministry introduces scheme for promotion of MSMEs in defence
The Ministry of Defence has introduced a scheme for promotion of MSMEs in the defence sector.[80] The scheme aims to educate MSMEs in tier II and tier III cities across the country about the requirements of the defence sector, and the provisions introduced by government to incentivise them. This will be done through organising various events such as conclaves, and workshops. These events will include industry and MSME presence along with support of the Department of Defence Production. The objective of these events include: (i) providing MSMEs with relevant information about the government’s ‘Make in India’ programme, (ii) giving impetus to defence production in the country for domestic needs and export to friendly countries, and (iii) providing knowledge to MSMEs active in the non-defence sector for their entry in the defence sector.
Funding for the scheme will be provided by the central government in the following manner: (i) maximum sponsorship of Rs 2 lakh per event for national level events, and (ii) maximum sponsorship of Rs 1 lakh per event for state level events. An Empowered Committee consisting of three members will be constituted to review proposals under the scheme.
Rural Development
Anurag Vaishnav (anurag@prsindia.org)
Cabinet approves launch of Pradhan Mantri Gram Sadak Yojana-III
The Cabinet Committee on Economic Affairs approved the third phase of Pradhan Mantri Gram Sadak Yojana.[81] The scheme aims to upgrade 1.25 lakh km of rural roads during 2019-20 to 2024-25. The estimated cost for the scheme is Rs 80,250 crore. Selection of these roads will be based on various parameters such as population served, access to market, and educational and medical facilities, among others.
Pradhan Mantri Gram Sadak Yojana was launched in 2000 with the objective of providing all-weather road connectivity to unconnected habitations of designated population size (more than 500 in plain areas and more than 250 in north-east, hilly, tribal or desert areas as per the 2001 Census).
[1] Union Budget 2019-20, https://www.indiabudget.gov.in.
[2] The Finance (No. 2) Bill, 2019, Ministry of Finance, July 5, 2019, https://www.indiabudget.gov.in/finance_bill.php.
[3] “Consumer Price Index Numbers on Base 2012=100 for Rural, Urban and Combined for the month of June 2019”, Press Information Bureau, Ministry of Statistics and Programme Implementation, July 12, 2019.
[4] “Index Numbers of Wholesale Price in India (Base: 2011- 12=100) Review for the month of June 2019”, Press Information Bureau, Ministry of Commerce and Industry, July 15, 2019.
[5] The Aadhaar and Other Laws (Amendment) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/Aadhaar%20and%20Other%20Laws%20%28Amendment%29%20Bill%2C%202019.pdf.
[6] The Aadhaar and Other Laws (Amendment) Ordinance, 2019, https://www.prsindia.org/sites/default/files/bill_files/Aadhaar%20and%20other%20Laws%20%28A%29%20Ordinance%2C%202019.pdf.
[7] The Right to Information (Amendment) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/Bill%20Summary%20-%20RTI%20Amendment%20Bill%202019.pdf.
[8] The New Delhi international Arbitration Centre Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/New%20Delhi%20International%20Arbitration%20Centre%20Bill%2C%202019.pdf.
[9] The Muslim Women (Protection of Rights on Marriage) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/Muslim%20women%20%28Protection%20of%20Rights%20on%20Marriage%29%20Bill%2C%202019.pdf.
[10] The Muslim Women (Protection of Rights on Marriage) 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.
[11] The Arbitration and Conciliation (Amendment) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/THE%20ARBITRATION%20AND%20CONCILIATION%20%28AMENDMENT%29%20BILL%2C%202019.pdf.
[12] DNA Technology (Use and Application) Regulation Bill, 2019, Ministry of Science and Technology, July 8, 2019, https://prsindia.org/sites/default/files/bill_files/Bill%20Summary%20-%20DNA%20Technology%20Bill%2C%202019.pdf.
[13] The Transgender Persons (Protection of Rights) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/The%20Transgender%20Persons%20%28Protection%20of%20Rights%29%20Bill%2C%202019%20Bill%20Text.pdf.
[14] The Consumer Protection Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/THE%20CONSUMER%20PROTECTION%20BILL%2C%202019%20Bill%20Text.pdf.
[15] The Repealing and Amending Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/The%20Repealing%20and%20Amending%20Bill%2C%202019.pdf.
[16] “Cabinet approves signing of the UN Convention on International Settlement Agreements resulting from mediation by India”, Press Information Bureau, Ministry of Law and Justice, July 31, 2019.
[17] “General Assembly Adopts the United Nations Convention on international Settlement Agreements Resulting from Mediation”, United Nations Commission on International Trade Law, https://uncitral.un.org/en/news/general-assembly-adopts-united-nations-convention-international-settlement-agreements-resulting.
[18] “Cabinet approves increasing strength of Supreme Court judges from 31 to 34”, The Hindu, July 31, 2019, https://www.thehindu.com/news/national/cabinet-approves-increasing-strength-of-supreme-court-judges-from-31-to-34/article28773734.ece.
[19] The Unlawful Activities (Prevention) Amendment Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/THE%20UNLAWFUL%20ACTIVITIES%20%28PREVENTION%29%20AMENDMENT%20Bill%20TExt.pdf.
[20] The Jammu and Kashmir Reservation (Amendment) Bill, 2019, Ministry of Home Affairs, June 24, 2019, https://prsindia.org/sites/default/files/bill_files/Jammu%20and%20Kashmir%20Reservation%20%28Amendment%29%20Bill%2C%202019.pdf.
[21] Protection of Human Rights (Amendment) Bill, 2019, Ministry of Home Affairs, July 8, 2019, https://prsindia.org/sites/default/files/bill_files/THE%20PROTECTION%20OF%20HUMAN%20RIGHTS%20%28AMENDMENT%29%20Bill%20text.pdf.
[22] National Investigation Agency (Amendment) Bill, 2019, Ministry of Home Affairs, July 8, 2019, https://prsindia.org/sites/default/files/bill_files/The%20National%20Investigation%20Agency%20%28Amendment%29%20Bill%2C%202019%20Bill%20text.pdf.
[23] No.11012/06/2019-NE.VI., Ministry of Home Affairs, July 15, 2019, http://egazette.nic.in/WriteReadData/2019/207004.pdf.
[24] “Government notifies High Level committee for implementation of Clause 6 of Assam Accord”, Press Information Bureau, Ministry of Home Affairs, January 6, 2019.
[25] “Cabinet approves high level committee to implement Clause 6 of Assam Accord”, Press Information Bureau, Ministry of Home Affairs, January 2, 2019.
[26] “Union Cabinet approves EWS quota for J&K”, The Economic Times, August 1, 2019, https://economictimes.indiatimes.com/news/politics-and-nation/union-cabinet-approves-ews-quota-for-jk/articleshow/70474657.cms; “10% increase in number of SC judges; J-K reservation bill approved: Key Cabinet decisions today”, Indian Express, August 1, 2019, https://indianexpress.com/article/india/increase-number-sc-judges-jk-reservation-bill-approved-cabinet-decisions-javadekar-5866892/.
[27] The Indian Medical Council (Amendment) Bill, 2019, Ministry of Health and Family Welfare, Lok Sabha, June 27, 2019, June 28, 2019, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/110_2019_English.PDF.
[28]The National Medical Commission Bill, 2019, Ministry of Health and Family Welfare, https://www.prsindia.org/sites/default/files/bill_files/NMC%202019%281%29.pdf.
[29] The Surrogacy (Regulation) Bill, 2019, Ministry of Health and Family Welfare, https://www.prsindia.org/sites/default/files/bill_files/Surrogacy%20%28Regulation%29%20Bill%2C%202019.pdf.
[30] The Homoeopathy Central Council (Amendment) Bill, 2019, Ministry of AYUSH, Lok Sabha, June 27, 2019, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/83C_%202019_LS_Eng.pdf.
[31] The Dentists (Amendment) Bill, 2019, Ministry of Health and Family Welfare, Lok Sabha, June 27, 2019, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/111_2019_Eng.PDFhttp:/164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/83C_%202019_LS_Eng.pdf.
[32] “Draft notification on Clinical Establishment (Central Government) Third Amendment Rules 2019 prescribing ' Minimum standards for different categories of clinical establishments of Allopathy and Ayush”, Ministry of Health and Family Welfare, July 17, 2019, https://mohfw.gov.in/newshighlights/draft-notification-clinical-establishment-central-government-third-amendment-rules.
[33] Lok Sabha, Unstarred Question No. 2990, Ministry of Health and Family Welfare, December 28, 2018, http://164.100.24.220/loksabhaquestions/annex/16/AU2990.pdf.
[34] The Banning of Unregulated Deposit Schemes Bill 2019, Ministry of Finance, https://www.prsindia.org/sites/default/files/bill_files/The%20Banning%20of%20Unregulated%20Deposit%20Schemes%20Bill%2C%202019%20Text_0.pdf.
[35] S.O. 2691(E), Gazette of India, Ministry of Finance, July 29, 2019, http://www.egazette.nic.in/WriteReadData/2019/208809.pdf.
[36] Press Release on Report of Committee on Virtual Currencies, Department of Economic Affairs, July 22, 2019, https://dea.gov.in/sites/default/files/Approved%20Press%20Release%20on%20the%20Report%20and%20Bill%20of%20the%20IMC%20on%20VCs%2022%20July%202019.pdf.
[37] Report of the Committee to propose specific actions in relation to Virtual Currencies, Department of Economic Affairs, July 22, 2019, https://dea.gov.in/sites/default/files/Approved%20and%20Signed%20Report%20and%20Bill%20of%20IMC%20on%20VCs%2028%20Feb%202019.pdf.
[38] Report No. 11, Comptroller and Auditor General of India, ‘Compliance Audit of GST for the year 2017-18’, July 30, 2019, https://cag.gov.in/sites/default/files/audit_report_files/Report_No_11_of_2019_Compliance_Audit_of_Union_Government_Department_of_Revenue_Indirect_Taxes_Goods_and_Services_Tax.pdf.
[39]‘External Commercial Borrowings (ECB) Policy – Rationalisation of End-use Provisions’, Notifications, Reserve Bank of India, July 30, 2019, https://www.rbi.org.in/Scripts/NotificationUser.aspx?Id=11636.
[40] ‘Master Direction - External Commercial Borrowings, Trade Credits and Structured Obligations’, Master Directions, Reserve Bank of India, March 26, 2019, https://www.rbi.org.in/Scripts/BS_ViewMasDirections.aspx?id=11510.
[41] “Reserve Bank of India Constitutes Working Group to Review Regulatory and Supervisory Framework for Core Investment Companies”, Press Release, Reserve Bank of India, July 3, 2019, https://www.rbi.org.in/Scripts/BS_PressReleaseDisplay.aspx?prid=47495.
[42] Master Direction - Core Investment Companies (Reserve Bank) Directions, 2016, Reserve Bank of India, November 9, 2017, https://rbi.org.in/Scripts/NotificationUser.aspx?Id=10564.
[43] ‘Cabinet nod for revised Chit Funds Bill’, The Hindu, August 1, 2019, https://www.thehindu.com/news/national/cabinet-nod-for-revised-chit-funds-bill/article28776485.ece.
[44] “Extension of time of the Task Force for drafting a New Direct Tax Legislation”, Press Information Bureau, Ministry of Finance, July 31, 2019.
[45] F. No. 370149/230/2017, Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, June 24, 2019, https://www.incometaxindia.gov.in/Lists/Latest%20News/Attachments/324/task-force-office-order-dated-24-06-2019.pdf.
[46] The Code on Wages 2019, Ministry of Labour and Employment, July 23, 2019, https://prsindia.org/sites/default/files/bill_files/Code%20on%20Wages%2C%202019.pdf.
[47] The Occupational Safety, Health and Working Conditions Code, 2019, https://www.prsindia.org/sites/default/files/bill_files/Occupational%20Safety%2C%20Health%20and%20Working%20Conditions%20Code%2C%202019.pdf.
[48] S.O. 2615(E), Gazette of India, Ministry of Labour and Employment, July 22, 2019, http://egazette.nic.in/WriteReadData/2019/207531.pdf.
[49] The Companies (Amendment) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/Bill%20summary%20on%20companies%20bill.pdf.
[50] The Insolvency and Bankruptcy Code (Amendment) Bill, 2019, https://www.prsindia.org/sites/default/files/bill_files/Insolvency%20and%20Bankruptcy%20Code%20%28Amendment%29%20Bill%2C%202019_0.pdf.
[51] The Motor Vehicles (Amendment) Bill, 2019, As introduced in Lok Sabha, July 15, 2019, https://www.prsindia.org/sites/default/files/bill_files/Motor%20Vehicles%20%28Amendment%29%20Bill%2C%202019.pdf.
[52] “Subject: Promotion of digital payment through RFID based FASTag-regarding”, F.No.H-25016/01/2018-Toll, Ministry of Road Transport and Highways, July 19, 2019, http://morth.nic.in/showfile.asp?lid=4621.
[53] G.S.R. 521(E)., Notification, Ministry of Road Transport and Highways, July 24, 2019, http://morth.nic.in/showfile.asp?lid=4624.
[54] “Draft Notification Issued Allowing Motor Vehicles and their Parts to be Affixed with Microdots”, Press Information Bureau, Ministry of Road Transport and Highways, July 29, 2019.
[55] G.S.R. 523(E)., Notification, Ministry of Road Transport and Highways, July 24, 2019, http://morth.nic.in/showfile.asp?lid=4625.
[56] The Protection of Children from Sexual Offences (Amendment) Bill, 2019, Ministry of Women and Child Development, https://www.prsindia.org/sites/default/files/bill_files/Protection%20of%20Children%20from%20Sexual%20Offences%20%28A%29%20Bill%2C%202019.pdf.
[57] The Central Educational Institutions (Reservation in Teachers’ Cadre) Bill, 2019, Ministry of Human Resource Development, Lok Sabha, July 3, 2019, http://164.100.47.4/BillsTexts/LSBillTexts/PassedBothHouses/Cent%20edu%20teacher-%2010%20of%2019.pdf.
[58] The Central Universities (Amendment) Bill, 2019, Ministry of Human Resource Development, https://www.prsindia.org/sites/default/files/bill_files/THE%20CENTRAL%20UNIVERSITIES%20%28AMENDMENT%29%20BILL%2C%202019%20Bill%20Text.pdf.
[59] The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019, As introduced in Lok Sabha, July 8, 2019, https://www.prsindia.org/sites/default/files/bill_files/THE%20PUBLIC%20PREMISES%20%28EVICTION%20OF%20UNAUTHORISED%20Bill%20Text.pdf.
[60] The Model Tenancy Act, 2019, Ministry of Housing and Urban Affairs, July 10, 2019, http://mohua.gov.in/upload/whatsnew/5d25fb70671ebdraft%20Model%20Tenancy%20Act,%202019.pdf.
[61] “Model Tenancy Act to be Circulated Soon to States”, Press Information Bureau, Ministry of Housing and Urban Affairs, July 23, 2019.
[62] Guidelines for Urban Water Conservation, Jal Shakti Abhiyaan, Ministry of Housing and Urban Affairs, July 3, 2019, http://mohua.gov.in/upload/whatsnew/5d1c7709d059eGuidelines_UWC_JSA03072019.pdf.
[63] The Airports Economic Regulatory Authority of India (Amendment) Bill, 2019, As introduced in Rajya Sabha, July 12, 2019, https://www.prsindia.org/sites/default/files/bill_files/The%20Airports%20Economic%20Regulatory%20Authority%20of%20India%20%28Amendment%29%20Bill%2C%202019.pdf.
[64] “Global Invitation for Expression of Interest for Proposed Strategic Disinvestment of 51% stake in Pawan Hans Limited by Government of India”, Ministry of Civil Aviation, July 11, 2019, http://www.civilaviation.gov.in/sites/default/files/Advertisement_0.pdf.
[65] Preliminary Information Memorandum for Inviting Expression of Interest for Strategic Disinvestment of Pawan Hans Limited (PHL) by Government of India, Ministry of Civil Aviation, July 11, 2019, http://www.civilaviation.gov.in/sites/default/files/Pawan_Hans_Ltd_Preliminary_Information_Memorandum.pdf.
[66] The Inter-State River Water Disputes (Amendment) Bill, 2019, As introduced in Lok Sabha, July 25, 2019, https://www.prsindia.org/sites/default/files/bill_files/Inter-State%20River%20Water%20Disputes%20%28Amendment%29%20Bill%2C%202019.pdf.
[67] The Dam Safety Bill, 2019, As introduced in Lok Sabha, July 29, 2019, https://www.prsindia.org/sites/default/files/bill_files/Dam%20Safety%20Bill%2C%202019.pdf.
[68]The Jallianwala Bagh National Memorial (Amendment) Bill, 2018, Ministry of Culture, https://www.prsindia.org/sites/default/files/bill_files/THE%20JALLIANWALA%20BAGH%20NATIONAL%20MEMORIAL%20Bill%20Text.pdf.
[69] The National Institute of Design (Amendment) Bill, 2019, Ministry of Commerce and Industry, https://www.prsindia.org/sites/default/files/bill_files/NID%20Bill%2C%202019.pdf.
[70] “High Powered Committee of Chief Ministers constituted for ‘Transformation for Indian Agriculture’”, Press Information Bureau, NITI Aayog, July 1, 2019.
[71] “Cabinet approves creation of buffer stock of 40 LMT of sugar for a period of one year from 1st August 2019 to 31st July 2020”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 24, 2019.
[72] “A Government that cares for its Farmers”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 3, 2019.
[73] “Cabinet approves Determination of ‘Fair and Remunerative Price’ of sugarcane payable by sugar mills for 2019-20 sugar season”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 24, 2019.
[74] “Cabinet approves Nutrient Based Subsidy (NBS) rates for Phosphatic and Potassic (P&K) fertilizers for the year 2019-20”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 31, 2019.
[75] “Cabinet approves fixation of Nutrient Based Subsidy rates for Phosphatic and Potassic (P&K) fertilizers for the year 2018-19”, Press Information Bureau, Ministry of Chemicals and Fertilisers, March 28, 2018.
[76] Draft National Resource Efficiency Policy, 2019, Ministry of Environment, Forest & Climate Change, July 23, 2019, http://moef.gov.in/wp-content/uploads/2019/07/Draft-National-Resourc.pdf.
[77] “Power Minister approves proposal for early regulatory approval of transmission schemes identified for 66.5 GW Renewable Energy projects” Press Information Bureau, Ministry of Power, July 18, 2019.
[78] “MNRE amends bidding guidelines for wind power projects”, Press Information Bureau, Ministry of New and Renewable Energy, July 25, 2019.
[79] “Amendment to the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects”, No. 23/54/2017-R&R., Ministry of New and Renewable Energy, July 16, 2017, https://mnre.gov.in/sites/default/files/schemes/WBG%20Amendments%20gazette.pdf.
[80] “Scheme for Promotion of MSMEs in Defence”, Ministry of Defence, July 12, 2019, https://ddpmod.gov.in/sites/default/files/MSME_scheme_Notified_on_12072019%20(1).pdf.
[81] “Boost to Rural Road Connectivity”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 10, 2019.
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