Session Alert

Parliament Session Alert

Budget Session: January 31, 2023 – April 6, 2023

Highlights

The Budget Session of Parliament is scheduled to be held between January 31, 2023 and April 6, 2023. The session will have a recess from February 14, 2023 to March 13, 2023. There will be a total of 27 sittings.
Currently, 35 Bills are pending in Parliament. In this session, 18 Bills are listed for introduction, consideration and passing (excluding the Finance Bill, 2023). These are listed below:

Bills listed for consideration and passing

Short Title	Key Objectives	Introduced On	Status
*Finance / Corporate Affairs*
The Biological Diversity (Amendment) Bill, 2021	Simplifies compliance requirements for domestic companies using biological resources, and exempts certain practitioners and activities from benefit sharing requirements.	16 Dec 2021 Lok Sabha	Joint Committee report presented on 2 Aug 2022
The Competition (Amendment) Bill, 2022	Amends the Competition Act, 2022, to regulate mergers and acquisitions based on the value of transactions, expands the scope of entities that can be adjudged part of anti-competitive agreements, and decriminalises certain offences under the Act.	5 Aug 2022 Lok Sabha	Standing Committee report presented on 13 Dec 2022
The Jan Vishwas (Amendment of Provisions) Bill, 2022	Decriminalises certain offences, rationalises penalties, and removes certain offences across various laws to improve ease of living and doing business.	22 Dec 2022 Lok Sabha	Referred to Joint Committee on 22 Dec 2022
*Home Affairs / Security / Law / Strategic Affairs / Social Justice*
The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019	Expands the definition of children, removes the upper limit on maintenance fee payable to parents, provides for the regulation of private care-homes for senior citizens, and allows children and relatives to appeal decisions of the Maintenance Tribunal.	11 Dec 2019 Lok Sabha	Standing Committee report presented on 29 Jan 2021
The Repealing and Amending Bill, 2022	Seeks to repeal 65 redundant and obsolete laws.	19 Dec 2022 Lok Sabha	Pending in Lok Sabha
The Multi-State Cooperative Societies (Amendment) Bill, 2022	Provides for a Cooperative Election Authority to conduct and supervise elections and a Cooperative Ombudsman, allows for merging of cooperative societies, and establishes a fund for the revival of sick multi-state co-operative societies.	7 Dec 2022 Lok Sabha	Referred to Joint Committee on 20 Dec 2022
The Mediation Bill, 2021	Sets up the Mediation Council of India, mandates pre-litigation mediation, and makes mediation awards binding and enforceable.	20 Dec 2021 Rajya Sabha	Standing Committee report presented on 13 Jul 2022
The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2022	Adds the Hattee community to the list of Scheduled Tribes in Himachal Pradesh.	9 Dec 2022 Lok Sabha	Passed by Lok Sabha on 16 Dec 2022
The Constitution (Scheduled Tribes) Order (Fifth Amendment) Bill, 2022	Adds six communities to the list of Scheduled Tribes in Chhattisgarh, and substitutes the names of some tribal communities.	9 Dec 2022 Lok Sabha	Passed by Lok Sabha on 21 Dec 2022

Bills listed for introduction, consideration and passing

Short Title	Key Objectives
*Finance / Corporate Affairs*
The Development of Enterprises and Services Hubs (DESH) Bill, 2023	Seeks to replace the Special Economic Zones Act, 2005.
The Trade Marks (Amendment) Bill, 2023	Incorporates aspects of Madrid Registration System, amends the procedure regarding show cause, hearing, opposition hearing, and incorporation of electronic communication by Trade Mark Office.
The Geographical Indications of Goods (Registration and Protection) (Amendment) Bill, 2023	Seeks to simplify procedures and increase accessibility to stakeholders.
*Home Affairs / Security / Law / Strategic Affairs / Social Justice*
The Inter-Services Organisation (Command, Control and Discipline) Bill, 2023	Empowers the Commander-in-Chief or the Officer-in-Command of the Inter-Services Organisations to maintain discipline and proper discharge of duties among those under or attached to his Command, who are subject to the Army Act, 1950, the Navy Act, 1957, and the Air Force Act, 1950.
The Trafficking of Persons (Protection, Care and Rehabilitation) Bill, 2023	Seeks to prevent and combat trafficking of persons (especially women and children), provide for the care, protection, and rehabilitation of victims, create a supportive legal, economic and social environment for victims, and provide measures to ensure the prosecution of offenders.
The Registration of Birth and Deaths (Amendment) Bill, 2023	Makes the registration process people friendly, updates other national and state-level databases using the database for registered births and deaths.
The Jammu and Kashmir Reservation (Amendment) Bill, 2023	Changes the nomenclature of “weak and under-privileged classes (social castes)” provided in the Jammu and Kashmir Reservation Act, 2004, and the Jammu and Kashmir Reservation Rules, 2005 to “Other Backward Classes”, as recommended by the Jammu and Kashmir Socially and Educationally Backward Classes Commission.
The Constitution (Jammu and Kashmir) Scheduled Castes Order (Amendment) Bill, 2023	Amends the List of Scheduled Castes pertaining to Jammu and Kashmir.
The Constitution (Jammu and Kashmir) Scheduled Tribes Order (Amendment) Bill, 2023	Revises the List of Scheduled Tribes pertaining to Jammu and Kashmir.
*Health and Education*
The National Dental Commission Bill, 2023	Repeals the Dentists Act,1948 and sets up a National Dental Commission.
The National Nursing and Midwifery Commission Bill, 2023	Repeals the Indian Nursing Council Act, 1947 and sets up a National Nursing and Midwifery Commission.
*Environment/Water Resources/Mining*
The Forest (Conservation) Amendment Bill, 2023	Amends the Forest (Conservation) Act, 1980 to remove ambiguity in the applicability of the Act across different types of lands, and seeks to promote plantation in non-forest areas and conserve forests.
The Coastal Aquaculture Authority (Amendment) Bill, 2023	Amends the Coastal Aquaculture Authority Act, 2005 to expand its scope, decriminalise offences, remove regulatory gaps, and reduce regulatory compliance burden without diluting principles of environmental protection in coastal areas.
The Mines and Minerals (Development and Regulation) Amendment Bill, 2023	Amends the Mines and Minerals (Development and Regulation) Act, 1957.
The Offshore Areas Mineral (Development and Regulation) Amendment Bill, 2023	Amends the Offshore Areas Mineral (Development and Regulation) Act, 2002.
*Culture*
The Kalakshetra Foundation (Amendment) Bill, 2023	Amends the Kalakshetra Foundation Act, 1993 to empower the Foundation to award certificates, diplomas, graduate, post-graduate and doctoral degrees, and conduct research in dance, theatre, music and other forms of art.
The Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2023	Aims to rationalise prohibited areas under the Act.
The Geoheritage Sites and Geo-relic (Preservation and Maintenance) Bill, 2023	Provides for the declaration, preservation, protection, and maintenance of geoheritage sites and geo-relics of national importance.

Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.

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Parliament Session Alert : Budget Session 2023