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Parliament Session Alert Budget Session: January 31, 2022 – April 8, 2022 |
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Highlights
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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 Competition (Amendment) Bill, 2022 |
Changes the governing structure of the Competition Commission of India, expands the activities of the Commission by opening regional offices across India, and amends substantive provisions to address the needs of new age markets. |
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The Pension Fund Regulatory and Development Authority (Amendment) Bill, 2022 |
Amends the Pension Fund Regulatory and Development Authority (PFRDA) Act, 2013 to separate the National Pension System (NPS) Trust from PFRDA, increase pension payout options for subscribers at the time of exit from NPS, and ensure universal pension coverage. |
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Home Affairs / Security / Law / Strategic Affairs / Social Justice |
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The Emigration Bill, 2022 |
Replaces the Emigration Act, 1983 and establishes a transparent and comprehensive emigration management framework to facilitate safe and orderly migration. |
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The Cantonment Bill, 2022 |
Facilitates ease of living in Cantonments, makes their administration more democratic and efficient, and aims to achieve developmental objectives in line with municipalities across the country. |
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The Identification of Prisoners Bill, 2022 |
Widens the ambit of persons whose measurements can be taken and the scope of such measurements. Provides for a central authority to collect and preserve record of measurements. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2022 |
Amends the List of Scheduled Tribes pertaining to the State of Tripura. |
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The Constitution (Scheduled Castes and Scheduled Tribes) Order (Amendment) Bill, 2022 |
Amends the List of Scheduled Castes and Scheduled Tribes pertaining to the State of Uttar Pradesh (subject to obtaining clearance from the Election Commission of India). |
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The Constitution (Scheduled Castes and Scheduled Tribes) Order (Amendment) Bill, 2022 |
Amends the List of Scheduled Castes and Scheduled Tribes pertaining to the State of Jharkhand. |
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Consumer Affairs |
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The Warehousing (Development and Regulation) Amendment Bill, 2022 |
Provides for strengthening of the Warehousing Development and Regulatory Authority, storing farmers’ produce in scientific warehouse godowns, and encouraging scientific warehousing ecosystem in the country. |
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Health and Education |
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The National Dental Commission Bill, 2022
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Repeals the Dentists Act,1948 and sets up a National Dental Commission. |
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Transport |
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The Metro Rail (Construction, Operation and Maintenance) Bill, 2022 |
Provides a legal framework for the construction, operation and maintenance of metro rail project including those in Public Private Partnership mode. Replaces the Metro Railways (Operation and Maintenance) Act, 2002, the Metro Railways (Construction of Works) Act, 1978, and the Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985. |
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Environment / Earth Sciences/ Energy |
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The Indian Antarctica Bill, 2022 |
Provides a policy framework for India’s Antarctic activities and national measures for protecting the Antarctic environment as per the Antarctic Treaty, the Protocol on Environmental Protection to the Antarctic Treaty, and the Convention on the Conservation of Antarctic Marine Living Resources. |
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The Energy Conservation (Amendment) Bill, 2022 |
Provides a regulatory framework for carbon trading in India, encouraging the use of renewable energy, and effective implementation of the Energy Conservation Act, 2001. |
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The Mines and Minerals (Development and Regulation) Amendment Bill, 2022 |
Amends the Mines and Minerals (Development and Regulation) Act, 1957. |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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