Budget Session – June 17, 2019 to August 7, 2019
Government Bills passed by Parliament during the Budget Session
Short Title |
Key Objectives |
The Bill provides for reorganisation of the state of Jammu and Kashmir into the Union Territory of Jammu and Kashmir and Union Territory of Ladakh. |
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The Bill increases the number of judges in the Supreme Court from 31 to 34. |
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Defines the rights of consumers, provides a grievance redressal mechanism for the violation of their rights, and sets up a regulator to protect their interests. |
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*The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019 |
Specifies the procedure for summary eviction of unauthorised occupants from government accommodation. |
Provides for policies on road transport and safety, compensation for road accident victims, and changes to the licensing and registration processes, among others. |
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Constitutes National Medical Commission in place of the Medical Council of India to regulate medical education and practice. |
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Consolidates the Minimum Wages Act, 1948, Payment of Wages Act, 1936, Payment of Bonus Act, 1965, and Equal Remuneration Act, 1976 under one law. |
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Repeals 58 Acts, which include 46 principal Acts and 12 Amendment Acts. |
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Amends the existing Act with respect to investigation and prosecution of offences relating to terrorism. |
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*The Airports Economic Regulatory Authority of India (Amendment) Bill, 2019 |
Increases the threshold for classifying major airports and lays down the process by which tariffs will be set for an airport, in certain cases. |
Limits time period for completing insolvency resolution process, and specifies minimum payouts to operational creditors. |
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*The Protection of Children from Sexual Offences (Amendment) Bill, 2019 |
Provides for stringent punishment for committing sexual offences against children. |
Amends the Arbitration and Conciliation Act, 1996 to create an autonomous council called the Arbitration Council of India. |
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Re-categorises certain compoundable offences as civil defaults and transfers some approval powers from NCLT to central government. |
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*The Muslim Women (Protection of Rights on Marriage) Bill, 2019 |
Makes all declaration of instant triple talaq, including in written or electronic form, to be void and illegal. |
Provides for a mechanism to ban unregulated deposit schemes and protects the interests of depositors. |
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Amends the term, salaries, and conditions of service of RTI Commissioners (at centre and state). |
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Amends the existing Act with respect to jurisdiction and offences that can be investigated by the NIA, and constitution of Special Courts. |
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Amends the composition, the term of office of Chairperson and members of the Human Rights Commission, and entrusts all administrative and financial powers to the Secretary General. |
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Establishes an autonomous and independent centre for better management of arbitration in India and declares the centre as an institution of national importance. |
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Establishes a new Central University and Central Tribal University in Andhra Pradesh. |
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Removes the representation of a certain category of dentists in Dental Councils set up under the Dentists Act, 1948. |
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Introduces offline verification of Aadhaar. An individual may voluntarily use their Aadhaar number to establish identity for telecom and bank related KYC. |
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Supersedes the Medical Council of India and requires it to be reconstituted within a period of 2 years. |
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*The Central Educational Institutions (Reservation in Teachers' Cadre) Bill, 2019 |
Provides for reservation of teaching positions in central educational institutions for persons belonging to the Scheduled Castes, Scheduled Tribes, socially and educationally backward classes, and economically weaker sections. |
Amends the Act to increase the time period for supersession of the Central Council from one year to two years. |
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Includes persons residing in areas adjoining the international border within the ambit of reservation at par with persons living in areas adjoining actual Line of Control. |
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Amends the Special Economic Zones Act, 2005 to add two more categories to the definition of a ‘person’. |
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*The Finance Bill (No.2), 2019 |
Gives effect to the financial proposals of the central government for the financial year 2019-2020. |
*The Appropriation (No. 2) Bill, 2019 |
Authorises expenditure from the Consolidated Fund of India. |
*These Bills were introduced during Budget Session, 2019.
Government Bills introduced during the Budget Session and pending
Short Title |
Key Objectives |
Introduced on |
Status |
The Jammu and Kashmir Reservation (Second Amendment) Bill, 2019 |
The Bill provides for reservation to economically weaker sections in Jammu and Kashmir in appointments and admissions in professional institutions. |
5 Aug 2019 Rajya Sabha |
Passed by RS |
Facilitates orderly development of the chit fund industry. |
5 Aug 2019 Lok Sabha |
Pending |
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Brings four National Institutes of Design in Bhopal, Vijayawada, Kurukshetra, and Jorhat within the ambit of NID Act, 2014. |
30 Jul 2019 Rajya Sabha |
Passed by RS |
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Provides for the surveillance, inspection, operation, and maintenance of specified dams across the country. |
29 Jul 2019 Lok Sabha |
Passed by LS |
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Provides for a permanent Tribunal with multiple benches, and a Dispute Resolution Committee for the adjudication of inter-state river water disputes. |
25 Jul 2019 Lok Sabha |
Passed by LS |
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The Occupational Safety, Health and Working Conditions Code, 2019 |
Consolidates 13 laws related to health, safety, and working conditions. Applies to establishments with more than 10 workers, and to all mines and docks. |
23 Jul 2019 Lok Sabha |
Pending |
Protects the rights of transgender persons and provides for their welfare. |
19 Jul 2019 Lok Sabha |
Passed by LS |
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Constitutes the National Surrogacy Board, State Surrogacy Boards and regulates the practice and process of surrogacy. |
15 Jul 2019 Lok Sabha |
Passed by LS |
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The Jallianwala Bagh National Memorial (Amendment) Bill, 2019 |
Makes the trust apolitical and empowers the central government to remove nominated members. |
8 Jul 2019 Lok Sabha |
Passed by LS |
The DNA Technology (Use and Application) Regulation Bill, 2019 |
Regulates the use of DNA analysis of certain category of persons, and establishes the DNA Regulatory Board and National and Regional DNA Data Banks. |
8 Jul 2019 Lok Sabha |
Pending |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills Pending in Rajya Sabha from Earlier Sessions of Parliament
RAJYA SABHA |
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Short Title | Introduced on | Status | ||
The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019 |
13 Feb 2019 |
Standing Committee to submit report within two months w.e.f. 22 Apr 2019 |
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12 Feb 2019 |
Standing Committee to submit report within two months w.e.f. 22 Apr 2019 |
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The International Financial Services Centres Authority Bill, 2019 |
12 Feb 2019 |
Standing Committee to submit report within two months w.e.f. 22 Apr 2019 |
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The Registration of Marriage of Non-Resident Indian Bill, 2019 |
11 Feb 2019 |
Standing Committee Report after the formation of 17th Lok Sabha |
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6 Feb 2019 |
Standing Committee Report after the formation of 17th Lok Sabha |
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The Constitution (Scheduled Tribes) Order (Second Amendment) Bill, 2019 |
9 Jan 2019 |
Not referred to Standing Committee |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
9 Jan 2019 |
Not referred to Standing Committee |
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7 Jan 2019 |
Standing Committee Report after the formation of 17th Lok Sabha |
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The National Commission for Indian System of Medicine Bill, 2019 |
7 Jan 2019 |
Standing Committee Report after the formation of 17th Lok Sabha |
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31 Dec 2018 |
Standing Committee Report after the formation of 17th Lok Sabha |
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The Waqf Properties (Eviction of Unauthorised Occupants) Bill, 2014 |
18 Feb 2014 |
Standing Committee Report on 12 Aug 2015 |
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10 Dec 2013 |
Standing Committee Report on 17 Feb 2014 |
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10 Dec 2013 |
Not referred to Standing Committee |
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29 Aug 2013 |
Not referred to Standing Committee |
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19 Aug 2013 |
Standing Committee Report on 20 Nov 2013 |
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8 Aug 2013 |
Standing Committee Report on 8 May 2015 |
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6 Aug 2013 |
Standing Committee Report on 9 Dec 2013 |
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The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
22 Apr 2013 |
Standing Committee Report on 7 Feb 2014 |
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The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
18 Mar 2013 |
Standing Committee Report on 15 Mar 2014 |
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The Indecent Representation of Women (Prohibition) Amendment Bill, 2012 |
13 Dec 2012 |
Standing Committee Report on 24 Sep 2013 |
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4 May 2012 |
Not referred to Standing Committee |
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The National Commission for Human Resources for Health Bill, 2011 |
22 Dec 2011 |
Standing Committee Report on 30 Oct 2012 |
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The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Bill, 2011 |
18 Aug 2011 |
Standing Committee Report on 20 Dec 2011 |
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23 Mar 2011 |
Standing Committee Report on 20 Dec 2011 |
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The Telecom Regulatory Authority of India (Amendment) Bill, 2008 |
15 Dec 2008 |
Standing Committee Report on 16 Feb 2009 |
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21 Oct 2008 |
Standing Committee Report on 18 Feb 2009 |
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13 Aug 2007 |
Standing Committee Report on 13 Feb 2009 |
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12 Aug 2005 |
Standing Committee Report on 28 Jul 2006 |
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9 Dec 2004 |
Standing Committee Report on 28 Nov 2006 |
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The Provisions of the Municipalities (Extension to the Scheduled Areas) Bill, 2001 |
30 Jul 2001 |
Standing Committee Report on 9 Dec 2003 |
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28 Jul 1997 |
Standing Committee Report on 21 Dec 2000 |
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The Constitution (79th Amendment) Bill, 1992 |
22 Dec 1992 |
Standing Committee Report on 22 Mar 1995 |
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The Indian Medical Council (Amendment) Bill, 1987 |
26 Aug 1987 |
Joint Committee Report on 28 Jul 1989 |
Status of Government Bills
Bills pending before the session |
33 |
Bills introduced during the session |
40 |
Bills passed during the session |
30 |
Bills pending at the end of the session |
43 |
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