|
Parliament Session Wrap Budget Session: January 31, 2022 to April 7, 2022 |
Government Bills passed by Parliament during the Budget session
|
Short Title |
Key Objectives |
|
Amends disciplinary mechanism for chartered accountants, cost accountants, and company secretaries. |
|
|
Replaces the Identification of Prisoners Act, 1920. Expands the type of identification data that may be collected, and persons whose data may be collected. It authorises the National Crime Records Bureau to collect, store, and preserve these details. |
|
|
Merges the three municipal corporations under the Delhi Municipal Corporation Act, 1957 into one Corporation. Reduces the total seats in the Corporation from 272 to 250. |
|
|
* The Constitution (Scheduled Tribes) Orders (Amendment) Bill, 2022 |
Includes the Darlong community as a sub-tribe of the Kuki tribe in the list of Scheduled Tribes in Tripura. |
|
* The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Bill, 2022 |
Amends the list of Scheduled Castes and Tribes in Jharkhand. |
|
* The Appropriation Bill, 2022 |
Authorises expenditure from the Consolidated Fund of India for the financial year 2022-23. |
|
* The Appropriation (No.2) Bill, 2022 |
Authorises additional expenditure from the Consolidated Fund of India for the financial year 2018-19. |
|
* The Appropriation (No.3) Bill, 2022 |
Authorises additional expenditure from the Consolidated Fund of India for the financial year 2021-22. |
|
* The Finance Bill, 2022 |
Amends income taxes and indirect taxes for the financial year 2022-23. Also imposes taxes on crypto asset transactions. |
|
*The Jammu and Kashmir Appropriation (No.2) Bill, 2022 |
Authorises expenditure from the Consolidated Fund of UT of Jammu and Kashmir for the financial year 2022-23. |
|
* The Jammu and Kashmir Appropriation Bill, 2022 |
Authorises additional expenditure from the Consolidated Fund of the UT of Jammu and Kashmir for the financial year 2021-22. |
* These Bills were introduced during Budget Session 2022.
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills passed by one House and pending in the other House
|
LOK SABHA |
|
|
|
Short Title |
Introduced on |
Passed by Lok Sabha, Pending in Rajya Sabha |
|
5 Apr 2022 |
Passed on 6 Apr 2022 |
|
|
The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Second Amendment) Bill, 2022 |
28 Mar 2022 |
Passed on 1 Apr 2022 |
|
25 Jul 2019 |
Passed on 31 Jul 2019 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills pending in both Houses
|
LOK SABHA |
|
|
|
Short Title |
Introduced on |
Status |
|
1 Apr 2022 |
Not referred to Standing Committee |
|
|
21 Dec 2021 |
Referred to Standing Committee on 21 Dec 2021 |
|
|
17 Dec 2021 |
Referred to Standing Committee on 25 Dec 2021 |
|
|
17 Dec 2021 |
Standing Committee Report on 23 Mar 2022 |
|
|
16 Dec 2021 |
Referred to Joint Committee on 20 Dec 2021 |
|
|
The DNA Technology (Use and Application) Regulation Bill, 2019 |
8 Jul 2019 |
Standing Committee Report on 3 Feb 2021 |
|
9 Dec 2019 |
Standing Committee Report on 11 Feb 2021 |
|
|
The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
11 Dec 2019 |
Standing Committee Report on 29 Jan 2021 |
|
11 Dec 2019 |
Joint Committee Report on 16 Dec 2021 |
|
|
RAJYA SABHA |
|
|
|
Short Title |
Introduced on |
Status |
|
20 Dec 2021 |
Referred to Standing Committee on 20 Dec 2021 |
|
|
23 Mar 2020 |
Standing Committee Report on 21 Dec 2021 |
|
|
12 Feb 2019 |
Standing Committee Report on 16 Mar 2020 |
|
|
The Registration of Marriage of Non-Resident Indian Bill, 2019 |
11 Feb 2019 |
Standing Committee Report on 13 Mar 2020 |
|
6 Feb 2019 |
Standing Committee Report on 5 Mar 2020 |
|
|
The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
9 Jan 2019 |
Not referred to Standing Committee |
|
The Waqf Properties (Eviction of Unauthorised Occupants) Bill, 2014 |
18 Feb 2014 |
Standing Committee Report on 12 Aug 2015 |
|
10 Dec 2013 |
Standing Committee Report on 17 Feb 2014 |
|
|
10 Dec 2013 |
Not referred to Standing Committee |
|
|
29 Aug 2013 |
Not referred to Standing Committee |
|
|
8 Aug 2013 |
Standing Committee Report on 8 May 2015 |
|
|
6 Aug 2013 |
Standing Committee Report on 9 Dec 2013 |
|
|
The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
22 Apr 2013 |
Standing Committee Report on 7 Feb 2014 |
|
The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
18 Mar 2013 |
Standing Committee Report on 15 Mar 2014 |
|
4 May 2012 |
Not referred to Standing Committee |
|
|
The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Bill, 2011 |
18 Aug 2011 |
Standing Committee Report on 20 Dec 2011 |
|
23 Mar 2011 |
Standing Committee Report on 20 Dec 2011 |
|
|
The Telecom Regulatory Authority of India (Amendment) Bill, 2008 |
15 Dec 2008 |
Standing Committee Report on 16 Feb 2009 |
|
12 Aug 2005 |
Standing Committee Report on 28 Jul 2006 |
|
|
9 Dec 2004 |
Standing Committee Report on 28 Nov 2006 |
|
|
The Provisions of the Municipalities (Extension to the Scheduled Areas) Bill, 2001 |
30 Jul 2001 |
Standing Committee Report on 9 Dec 2003 |
|
28 Jul 1997 |
Standing Committee Report on 21 Dec 2000 |
|
|
The Constitution (79th Amendment) Bill, 1992 |
22 Dec 1992 |
Standing Committee Report on 22 Mar 1995 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Status of Government Bills
|
Bills pending before session |
33 |
|
Bills introduced during the session |
13 |
|
Bills passed during the session |
11 |
|
Bills withdrawn during the session |
0 |
|
Bills pending at the end of the session |
35 |
DISCLAIMER: This document is being furnished to you for your information. You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”). The opinions expressed herein are entirely those of the author(s). PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete. PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.