Budget Session: January 31, 2020 – April 3, 2020
Highlights
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Bills listed for consideration and passage
Short Title |
Key Objectives |
Introduced on |
Status |
Finance |
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The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2019 |
Provides minimum threshold for certain classes of financial creditors to initiate the insolvency resolution process and clarifies date for initiating insolvency resolution process. |
12 Dec 2019 Lok Sabha |
Standing Committee Report pending |
Security / Law / Strategic Affairs / Social Justice |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
Modifies the list of Scheduled Tribes in the state of Assam. |
9 Jan 2019 Rajya Sabha |
Not referred to Standing Committee |
The Constitution (Scheduled Tribes) Order (Second Amendment) Bill, 2019 |
Modifies the list of Scheduled Tribes in the state of Karnataka. |
9 Jan 2019 Rajya Sabha |
Passed by Rajya Sabha on 12 Dec 2019 |
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 |
Standing Committee Report pending |
The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
Expands the definition of parents and children and makes certain changes in relation to maintenance orders under the Act. |
11 Dec 2019 Lok Sabha |
Standing Committee Report pending |
Health and Education |
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The National Commission for Indian System of Medicine Bill, 2019 |
Repeals the Indian Medicine Central Council Act, 1970, and sets up a National Commission to regulate the education and practice of Indian systems of Medicine. |
7 Jan 2019 Rajya Sabha |
Standing Committee Report presented on 27 Nov 2019 |
Repeals the Homoeopathy Central Council Act, 1973, and sets up the National Commission for Homoeopathy to regulate homoeopathic education and practice.
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7 Jan 2019 Rajya Sabha |
Standing Committee Report presented on 27 Nov 2019 |
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Converts Rashtriya Sanskrit Sansthan, Delhi, Sri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeetha, New Delhi, and Rashtriya Sanskrit Vidyapeetha, Tirupati into Central Sanskrit Universities. |
11 Dec 2019 Lok Sabha |
Passed by Lok Sabha on 12 Dec 2019 |
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Seeks to regulate and standardise the education and practice of allied and healthcare professionals. |
31 Dec 2018 Rajya Sabha |
Standing Committee Report presented on 31 Jan 2020 |
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Prohibits commercial surrogacy. Allows for altruistic surrogacy. Constitutes the National Surrogacy Board and respective State Surrogacy Boards to regulate the practice of surrogacy. |
15 Jul 2019 Lok Sabha |
Passed by Lok Sabha on 5 Aug 2019 Select committee report pending |
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Agriculture and Food Processing |
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The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019 |
Provides the NIFTEM at Kundli, Haryana and IIFPT at Thanjavur, Tamil Nadu with status of Institute of National Importance. |
13 Feb 2019 Rajya Sabha |
Standing Committee Report presented on 3 Dec 2019 |
Information and Broadcasting |
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Makes unauthorised recording of a film illegal. |
12 Feb 2019 Rajya Sabha |
Standing Committee Report pending |
|
Water Resources |
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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 Lok Sabha on 31 Jul 2019 |
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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 Lok Sabha on 2 Aug 2019 |
Bills listed for introduction, consideration and passage
Short Title |
Key Objectives |
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Finance / Corporate Affairs |
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The Finance Bill, 2020 |
Gives effect to the financial proposals of the central government for the financial year 2020-21. |
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The Companies (Second Amendment) Bill, 2020 |
Amends the Companies Act, 2013 to decriminalise certain offences and facilitates ease of doing business and ease of living. |
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The Competition (Amendment) Bill, 2020 |
Changes the governing structure of the Competition Commission of India and expands the activities of the Commission across India by opening regional offices. |
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The Bilateral Netting of Financial Contracts Bill, 2020 |
Enables the development of Over-The-Counter (OTC) Derivatives to strengthen the financial stability of the country. |
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The Reserve Bank of India (Amendment) Bill, 2020 |
Allows the Central Board of RBI to deploy forex reserves to invest in securities issued by a non-sovereign institution or body corporate established outside India and to place the gold deposits with Foreign Commercial Banks or any financial institutions. |
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The Banking Regulation (Amendment) Bill, 2020 |
Strengths the regulatory framework of Co-operative Banks. |
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The Multi State Cooperative Societies (Amendment) Bill, 2020 |
Rationalises the government’s role to create efficient, autonomous, and professional environment and protects the interests of depositors in multi-state cooperative societies. |
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Labour / Industry |
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The Pension Fund Regulatory and Development Authority (Amendment) Bill, 2020 |
Amends PFRDA Act to separate National Pension System Trust from PFRDA.
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Home Affairs / Security / Law / Strategic Affairs / Social Justice |
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The Constitution (Scheduled Castes and Scheduled Tribes) Order (Amendment) Bill, 2020 |
Modifies the list of Scheduled Castes and Scheduled Tribes in the state of Jharkhand. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2020 |
Modifies the list of Scheduled Tribes in the state of Chhattisgarh. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2020 |
Modifies the list of Scheduled Tribes in the state of Tripura. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2020 |
Modifies the list of Scheduled Tribes in the state of Arunachal Pradesh. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2020 |
Modifies the list of Scheduled Tribes in the state of Odisha. |
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The National Police University Bill, 2019 |
Establishes the National Police University. |
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Energy |
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The Electricity (Amendment) Bill, 2020. |
Amends the Electricity Act, 2003 to provide fast resolution of disputes in contracts and ensuring timely payments for power purchased payment mechanism. |
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Health and Education |
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The Pharmacy Council of Indian Medicine and Homeopathy Bill, 2020 |
Creates a regulatory body for maintenance of Central Register of Pharmacists of Indian Systems of Medicine and Homoeopathy, and brings uniformity and standardisation in education and practice of Pharmacy of Indian Medicine and Homoeopathy. |
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The Institute of Teaching and Research in Ayurveda Bill, 2020 |
Declares Institute of Teaching and Research in Ayurveda as an Institute of National Importance |
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The Medical Termination of Pregnancy (Amendment) Bill, 2020 |
Amends the Act to increase the base of beneficiaries |
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The Assisted Reproductive Technology (Regulation) Bill, 2020 |
Establishes the National Board, the State Boards, and the National Registry to regulate and supervise assisted reproductive technology clinics. Establishes assisted reproductive technology banks to prevent misuse and promote ethical practices. |
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The National Forensic Science University Bill, 2020. |
Establishes a National Forensic Science University. |
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Agriculture |
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The National Marine Fisheries (Regulation and Management) Bill, 2020 |
Regulates fishing in the Exclusive Economic Zone of India and high seas. Promotes responsible and sustainable utilisation of marine fish resources and safety and security of fishermen at sea. |
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The Seeds Bill, 2020 |
Regulates the quality of seeds sold in the market. |
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The Pesticides Management Bill, 2020. |
Replaces and addresses the inadequacies in the Insecticides Act, 1968. |
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Civil Aviation / Shipping / Transport |
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The Aircraft (Amendment) Bill, 2019 |
Meets the recommended standards and practices laid down by International Civil Aviation Organisation for the safety and security oversight function. |
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The Major Port Authorities Bill 2020 |
Replaces the existing act to grant enhanced autonomy to the major ports in doing business in the highly competitive environment and effectively respond to market challenges. |
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Mines |
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The Minerals Laws (Amendment) Bill, 2020 - Replaces an Ordinance |
Amends the Mines and Minerals (Development and Regulation) Act, 1957 and the Coal Mines (Special Provisions) Act, 2015. |
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Environment / Water Resources |
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The Aquatic Animal Disease and Health Management Bill, 2020 |
Prevents and controls aquatic animal diseases and their outbreak, transboundary ingress and inter-regional spread. |
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The Disaster Management (Amendment) Bill, 2020 |
Brings convergence in the roles of different organizations working in the field of disaster management. |
Bills listed for withdrawal
Short Title |
Key Objectives |
Introduced on |
Status |
Home |
|||
Provides for the regulation and licensing of private detective agencies operating in India. |
13 Aug 2007 Rajya Sabha |
Standing Committee Report presented on 13 Feb 2009 |
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Agriculture |
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Seeks to regulate the production, distribution and sale of seeds |
9 Dec 2004 Rajya Sabha |
Standing Committee Report presented on 28 Nov 2006 |
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Seeks to regulate the manufacture, inspection, testing and distribution of pesticides. It establishes a system of licensing as well as the setting up of a registration committee to register pesticides. |
21 Oct 2008 Rajya Sabha |
Standing Committee Report presented on 18 Feb 2009 |
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Health |
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Creates a framework to regulate the education and practice of pharmacy in Indian medicine and homoeopathy. |
12 Aug 2005 Rajya Sabha |
Standing Committee Report presented on 28 Jul 2006 |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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