Parliament Session Alert
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Budget Session: January 29, 2021 – April 8, 2021 |
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Highlights
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Bills listed for consideration and passing
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Short Title |
Key Objectives |
Introduced on |
Status |
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Finance |
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Permits Non-Banking Financial Companies (NBFCs) other than NBFC-Factors to undertake factoring business and Trade Receivables Discounting System (TReDS) entities to act as agents for financiers for filing of registration of charge with the Central Registry. |
14 Sep 2020 Lok Sabha |
Standing Committee Report pending |
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Home Affairs/ Security / Law / Strategic Affairs / Social Justice |
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The DNA Technology (Use and Application) Regulation Bill, 2019 |
Regulates the use of DNA technology for establishing the identity of certain persons, and establishes the DNA Regulatory Board and National and Regional DNA Data Banks. |
8 Jul 2019 Lok Sabha |
Standing Committee Report pending |
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The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
Expands the definition of children, relatives and parents, removes the upper limit on the maintenance amount payable to parents, and provides for care-homes for senior citizens |
11 Dec 2019 Lok Sabha |
Standing Committee Report presented on 29 Jan 2021 |
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Health and Education |
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The National Commission for Allied and Healthcare Professions Bill, 2020 |
Regulates standards of education and practice of various allied and healthcare professions by setting up a National Commission, state councils and professional councils for such professions. |
15 Sep 2020 Rajya Sabha |
Not referred to Standing Committee
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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 on 3 Dec 2019 |
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Increases the threshold for terminating a pregnancy from 12 to 20 weeks with the opinion of a registered medical practitioner, and from 20 to 24 weeks with the approval of two registered medical practitioners. |
2 Mar 2020 Lok Sabha |
Passed by Lok Sabha on 17 Mar 2020 |
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Agriculture and Food Processing |
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Regulates the manufacture, import, sale, storage, distribution, use, and disposal of pesticides. Replaces the Insecticides Act, 1968. |
23 Mar 2020 Rajya Sabha |
Not referred to Standing Committee |
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Information and Broadcasting |
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Makes unauthorised recording of a film illegal. |
12 Feb 2019 Rajya Sabha |
Standing Committee Report presented on 16 Mar 2020 |
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Civil Aviation / Shipping / Transport |
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Replaces the existing 1963 Act to grant enhanced autonomy to the major ports enabling them to effectively respond to market challenges. |
12 Mar 2020 Lok Sabha |
Passed by Lok Sabha on 23 Sep 2020 |
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Water Resources |
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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 |
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Bills listed for introduction, consideration and passing
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Short Title |
Key Objectives |
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Finance / Corporate Affairs |
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The Finance Bill, 2021 |
Gives effect to the financial proposals of the central government for the financial year 2021-22. |
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The Arbitration and Conciliation (Amendment) Bill, 2021 – Replaces an Ordinance |
Ensures that all the stakeholder parties get an opportunity to seek unconditional stay of enforcement of arbitral awards where the underlying arbitration agreement or contract or making of the arbitral award are induced by fraud or corruption. |
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The Multi State Cooperative Societies (Amendment) Bill, 2021 |
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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The Competition (Amendment) Bill, 2021 |
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 National Bank for Financing Infrastructure and Development (NaBFID) Bill, 2021 |
Sets up a new Development Financial Institution (DFI) as a provider, enabler, and catalyst for infrastructure financing and as the principal financial institution and development bank for building and sustaining a supportive ecosystem for infrastructure projects. |
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The Cryptocurrency and Regulation of Official Digital Currency Bill, 2021 |
Creates a facilitative framework for creation of the official digital currency to be issued by the Reserve Bank of India and prohibits all private cryptocurrencies in India. |
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The Pension Fund Regulatory and Development Authority (Amendment) Bill, 2021 |
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 Jammu and Kashmir Reorganisation (Amendment) Bill, 2021 – Replaces an Ordinance |
Merges the existing cadre of Jammu and Kashmir with Arunachal, Goa, Mizoram, and Union Territory (AGMUT) cadre for Indian Administrative Service, and Indian Police Service. |
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The Government of National Capital Territory of Delhi (Amendment) Bill, 2021 |
Amends the Government of National Capital Territory of Delhi Act, 1991 in accordance with the judgement of the Supreme Court (Civil Appeal Number 2357 of 2017). |
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The National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Bill, 2021 – Replaces an Ordinance |
Extends the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 for a period of three years from 01 Jan 2021 to 31 Dec 2023. |
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The Prohibition of Employment as Manual Scavengers and their Rehabilitation (Amendment) Bill, 2021 |
Provides for complete mechanisation of sewer cleaning and better protection in work and compensation in case of accidents.
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Environment / Urban Development |
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The Commission for Air Quality Management in National Capital Region and Adjoining Areas Bill, 2021 – Replaces an Ordinance |
Constitutes a commission for better co-ordination, research, identification, and resolution of problems related to air quality in the national capital region (NCR) and adjoining areas. |
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The Metro Rail (Construction, Operation and Maintenance) Bill, 2021 |
Provides a legal framework for construction, operation and maintenance of metro rail projects including those under Public Private Partnership (PPP) mode and replaces the Metro Railways (Operation and Maintenance) Act, 2002 and the Metro Railways (Construction of Works) Act, 1978. |
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Health and Education |
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The National Institute of Pharmaceutical Education and Research (Amendment) Bill, 2021 |
Amends some provisions and sets up National Institute of Pharmaceutical Education and Research Council. |
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The Chartered Accountants, the Cost and Works Accountants, and the Company Secretaries (Amendment) Bill, 2021 |
Reforms and speeds up the disciplinary mechanism of the Institutes. |
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Women and Children Welfare |
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The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2021 |
Amends the Juvenile Justice Act, 2015. |
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Shipping / Transport |
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The Marine Aids to Navigation Bill, 2021 |
Replaces the existing Lighthouse Act, 1927. |
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The Inland Vessels Bill, 2021 |
Replaces the Inland Vessels Act, 1917 in view of changes that have taken place. |
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Mines / Power |
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The Mines and Minerals (Development and Regulation) Amendment Bill, 2021 |
Amends the Mines and Minerals (Development and Regulation) Act, 1957 to accelerate growth and generate employment and improves the competitiveness of the mining sector. |
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The Electricity (Amendment) Bill, 2021 |
De-licenses the distribution business, brings in competition, appointment of member from law background in every commission, strengths APTEL, and prescribes rights and duties of consumers. |
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Bills listed for withdrawal
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Short Title |
Key Objectives |
Introduced on |
Status |
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Mines |
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Provides a safe environment to miners and extends the application of the principal Act to the territorial waters, continental shelf, the exclusive economic zones, and maritime zones of India. |
23 Mar 2011 Rajya Sabha |
Standing Committee Report presented on 20 Dec 2011 |
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Labour |
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Amends the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 to make its title and provisions gender neutral. |
18 Aug 2011 Rajya Sabha |
Standing Committee Report presented on 20 Dec 2011 |
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The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
Amends the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 and the Building and Other Construction Workers Welfare Cess Act, 1996. |
18 Mar 2013 Rajya Sabha |
Standing Committee Report presented on 15 Mar 2014 |
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The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
Amends the Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 to enhance the scope and coverage of the Act. |
22 Apr 2013 Rajya Sabha |
Standing Committee Report presented on 7 Feb 2014 |
Sources : Bulletins of Lok Sabha and Rajya Sabha; PRS.
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