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Parliament Session Wrap Budget Session: January 31 to April 4, 2025 |
Government Bills passed by Parliament during the Budget Session
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Short Title |
Key Objectives |
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Amends the Waqf Act, 1995 to allow only Muslims practising Islam for 5 years to dedicate waqf, allow non-Muslims members in the Central Waqf Council and State Waqf Boards, remove waqf-by-user, and revoke the finality of decisions of the Waqf Tribunal. |
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Repeals the Mussalman Wakf Act, 1923. |
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Gives legal effect to international agreements which secure rights for assets such as aircrafts, helicopters, and engines in case of default. |
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Empowers the central government to notify designated immigration posts for entry into and exit from India. Provides for the Bureau of Immigration, and lists the obligations of persons and entities to provide information about foreigners |
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Seeks to establish the Institute of Rural Management Anand (IRMA), Gujarat as the Tribhuvan Sahkari University. |
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Repeals the Indian Railway Board Act, 1905 and incorporates the provisions of the 1905 Act into the Railways Act, 1989. |
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Amends different banking laws to alter the tenure of directors of co-operative banks, increase the number of nominees for a bank deposit. Also changes the definitions of ‘fortnight’ in the context of cash reserves, and ‘substantial interest’ in a company. |
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Provides for the formation of Urban Disaster Management Authorities in cities and State Disaster Response Forces at the state level, and expands the functions of National and State Disaster Management Authorities. |
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Provides for regulation of boilers and safety of life and property from danger of explosion of steam-boilers. Replaces the Boilers Act, 1923. |
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The Oilfields (Regulation and Development) Amendment Bill, 2024 |
Amends the Oilfields (Regulation and Development) Act, 1948. Expands the definition of mineral oils, introduces petroleum leases, and decriminalises some offences. |
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*The Finance Bill, 2025 |
Gives effect to tax proposals of the central government 2025-26 |
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*The Appropriation Bill, 2025 |
Authorises additional expenditure from the Consolidated Fund of India for 2021-22. |
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*The Appropriation (No 2) Bill, 2025 |
Authorises additional expenditure from the Consolidated Fund of India for 2024-25. |
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*The Appropriation (No 3) Bill, 2025 |
Authorises additional expenditure from the Consolidated Fund of India for 2025-26. |
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*The Manipur Appropriation Bill, 2025 |
Authorises additional expenditure from the Consolidated Fund of Manipur for 2024-25. |
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*The Manipur Appropriation (Vote on Account) Bill, 2025 |
Authorises expenditure from the Consolidated Fund of Manipur for 2025-26. |
* This Bill was introduced during Budget Session, 2025.
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills introduced during Budget Session and pending
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Short Title |
Key Objectives |
Introduced on |
Status |
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Repeals the Indian Ports Act, 1908. Provides for regulation of ports sector by creating Maritime State Development Council, State Maritime Boards, and Dispute Resolution Committee. |
28 Mar 2025 Lok Sabha |
Pending in Lok Sabha |
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Replaces Income Tax Act, 1961. Retains most of its provisions, including tax rates and offences. Defines virtual digital spaces and adds virtual digital assets to definition of undisclosed income. |
13 Feb 2025 Lok Sabha |
Referred to Lok Sabha Select Committee |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills introduced in earlier sessions and pending in one House
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Short Title |
Introduced on |
Passed by Lok Sabha, pending in Rajya Sabha |
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2 Dec 2024 |
3 Apr 2025 |
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9 Aug 2024 |
10 Mar 2025 |
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9 Aug 2024 |
28 Mar 2025 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills introduced in earlier sessions and pending in both Houses
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INTRODUCED IN LOK SABHA |
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Short Title |
Introduced on |
Status |
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The Constitution (One Hundred and Twenty-Ninth Amendment) Bill, 2024 |
17 Dec 2024 |
Referred to Joint Parliamentary Committee |
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17 Dec 2024 |
Referred to Joint Parliamentary Committee |
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10 Dec 2024 |
Pending in Lok Sabha |
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5 Aug 2024 |
Pending in Lok Sabha |
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INTRODUCED IN RAJYA SABHA |
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Short Title |
Introduced on |
Status |
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23 Mar 2020 |
Standing Committee Report on 21 Dec 2021 |
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The Registration of Marriage of Non-Resident Indian Bill, 2019 |
11 Feb 2019 |
Standing Committee Report on 13 Mar 2020 |
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6 Feb 2019 |
Standing Committee Report on 5 Mar 2020 |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
9 Jan 2019 |
Not referred to Standing Committee |
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10 Dec 2013 |
Standing Committee Report on 17 Feb 2014 |
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10 Dec 2013 |
Not referred to Standing Committee |
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29 Aug 2013 |
Not referred to Standing Committee |
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8 Aug 2013 |
Standing Committee Report on 8 May 2015 |
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6 Aug 2013 |
Standing Committee Report on 9 Dec 2013 |
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The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
22 Apr 2013 |
Standing Committee Report on 7 Feb 2014 |
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The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
18 Mar 2013 |
Standing Committee Report on 15 Mar 2014 |
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4 May 2012 |
Not referred to Standing Committee |
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The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Bill, 2011 |
18 Aug 2011 |
Standing Committee Report on 20 Dec 2011 |
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23 Mar 2011 |
Standing Committee Report on 20 Dec 2011 |
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12 Aug 2005 |
Standing Committee Report on 28 Jul 2006 |
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9 Dec 2004 |
Standing Committee Report on 28 Nov 2006 |
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The Provisions of the Municipalities (Extension to the Scheduled Areas) Bill, 2001 |
30 Jul 2001 |
Standing Committee Report on 9 Dec 2003 |
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28 Jul 1997 |
Standing Committee Report on 21 Dec 2000 |
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22 Dec 1992 |
Standing Committee Report on 22 Mar 1995 |
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Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Status of Government Bills
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Bills pending before session |
33 |
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Bills introduced during the session |
11 |
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Bills passed during the session |
16 |
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Bills withdrawn during the session |
0 |
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Bills pending at the end of the session |
28 |
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