Monsoon Session: July 18, 2018 – August 10, 2018
Highlights
- The Monsoon Session of Parliament is to be held between July 18 and August 10, 2018. There will be a total of 18 sittings.
- Currently there are 68 Bills pending in Parliament. Of these, 25 Bills are listed for consideration and passage, and three for withdrawal during the session. 18 new Bills are listed for introduction, consideration, and passage. We list these below:
Bills listed for consideration and passage
Short Title |
Key Objectives |
Introduced on |
Status |
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Finance |
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The Fugitive Economic Offenders Bill, 2018 – To replace an Ordinance |
Confiscates properties of persons who have absconded the country to avoid facing prosecution for economic offences. |
12 Mar 2018 Lok Sabha |
Not referred to Standing Committee |
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In cases of cheque bouncing, it allows courts to direct partial payment of fine or compensation to the payee during trial or in case of filing an appeal. |
2 Jan 2018 Lok Sabha |
Not referred to Standing Committee |
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Repeals the State Bank of India (Subsidiary Banks) Act, 1959, and State Bank of Hyderabad Act, 1956 after the acquisition of five subsidiary banks by State Bank of India. |
21 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 10 Aug 2017 |
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Education |
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The Right of Children to Free and Compulsory Education (Second Amendment) Bill, 2017 |
Empowers the government to detain a child in class 5, 8, or both, and provides an opportunity for re-examination to the child before being detained. |
11 Aug 2017 Lok Sabha |
Standing Committee Report on 9 Feb 2018 |
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The National Council for Teacher Education (Amendment) Bill, 2017 |
Grants retrospective recognition to central and state universities running teacher education programmes that are currently not recognised by the National Council for Teacher Education. |
18 Dec 2017 Lok Sabha |
Not referred to Standing Committee |
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The National Sports University Bill, 2017 – To replace an Ordinance |
Establishes a National Sports University in Manipur. |
10 Aug 2017 Lok Sabha |
Standing Committee Report on 5 Jan 2018
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Security / Law / Strategic Affairs / Social Justice |
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Makes giving a bribe an offence and modifies the definition of taking a bribe. Requires prior sanction to investigate public officials. |
19 Aug 2013 Rajya Sabha |
Standing Committee Report on 6 Feb 2014, Rajya Sabha Select Committee Report on 12 Aug 2016 |
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Specifies grounds under which disclosures related to corruption may not be made. |
11 May 2015 Lok Sabha |
Passed by Lok Sabha on 13 May 2015 |
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The Muslim Women (Protection of Rights on Marriage) Bill, 2017 |
Makes all declaration of instant triple talaq void and illegal. It is a cognizable and non-bailable offence with imprisonment of up to three years. |
28 Dec 2017 Lok Sabha |
Passed by Lok Sabha on 28 Dec 2017 |
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Defines a transgender person, prohibits discrimination against them and prescribes penalties for certain offences. |
2 Aug 2016 Lok Sabha |
Standing Committee Report on 21 Jul 2017 |
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Amends two existing Acts to permit overseas voters to cast their vote in person or by proxy and makes certain provisions of the Acts gender-neutral. |
18 Dec 2017 Lok Sabha |
Not referred to Standing Committee |
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Amends the Act, to reduce discretion given to courts while granting specific performance and introduces substituted performance as a remedy to enforce contracts. |
22 Dec 2017 Lok Sabha |
Passed by Lok Sabha on 15 March 2018 |
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Constitutes a Commission (National Commission for Backward Classes) for socially and educationally backward classes and empowers it to hear grievances. |
5 April 2017 Lok Sabha |
Passed by Lok Sabha on 10 Apr 2017, Rajya Sabha Select Committee Report on 18 Jul 2017. Rajya Sabha amended the Bill on 31 Jul 2017 and returned to Lok Sabha. |
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The National Commission for Backward Classes (Repeal) Bill, 2017 |
Repeals the National Commission for Backward Classes Act, 1993. |
5 Apr 2017 Lok Sabha |
Passed by Lok Sabha on 10 Apr 2017 |
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Establishes a centre to conduct arbitration, mediation, and conciliation proceedings and declares the centre as an institution of national importance. |
5 Jan 2018 Lok Sabha |
Not referred to Standing Committee |
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Health |
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Repeals the Indian Medical Council Act, 1956. Also, sets up the National Medical Commission which seeks to regulate medical education and practice. |
29 Dec 2017 Lok Sabha |
Standing Committee Report on 20 Mar 2018 |
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Prohibits commercial surrogacy, allows altruistic surrogacy and specifies criteria for the intending couple and surrogate mother. |
21 Nov 2016 Lok Sabha |
Standing Committee Report on 10 Aug 2017 |
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Seeks to remove the mandatory requirement of the representation of certain dentists in the Dental Councils set up under the Dentists Act, 1948. |
18 Dec 2017 Lok Sabha |
Not referred to Standing Committee |
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Enforces consumer rights, and provides a mechanism for redressal of complaints regarding defect in goods and deficiency in services. |
5 Jan 2018 Lok Sabha |
Not referred to Standing Committee |
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Labour |
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Enhances the limit of overtime work hours and empowers the central government to make exempting rules related to overtime hours. |
10 Aug 2016 Lok Sabha |
Passed by Lok Sabha on 10 Aug 2016 |
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Shipping / Transport |
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Seeks to address issues related to road safety, motor vehicle insurance, and increases penalties under the Act. |
9 Aug 2016 Lok Sabha |
Standing Committee Report on 8 Feb 2017, Passed on 10 Apr 2017. Select Committee Report on 22 Dec 2017. |
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Provides for regulation of major ports and vests the management of such ports in the Boards of Major Port Authorities. |
16 Dec 2016 Lok Sabha |
Standing Committee Report on 18 Jul 2017 |
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Urban Development |
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The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017 |
Allows the central government to re-issue the notice of acquisition to the property owner to give them an opportunity to be heard. The owner will be entitled to an interest on the compensation payable to them. |
18 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 20 Dec 2017 |
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The Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2017 |
Permits the central government to carry out construction in prohibited areas, around protected monuments and archaeological sites, for public purposes. |
18 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 2 Jan 2018 |
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The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2017 |
Specifies the procedure for eviction of unauthorised occupants from residential accommodation in public premises. |
31 Jul 2017 Lok Sabha |
Not referred to Standing Committee |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
Bills listed for introduction, consideration and passage
Short Title |
Key Objectives |
Finance |
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The Insolvency and Bankruptcy Code (Amendment) Bill, 2018 – To replace an Ordinance |
Amends the Code to include homebuyers as financial creditors in the insolvency resolution process. |
The Banning of Unregulated Deposit Schemes Bill, 2018 |
Brings in a comprehensive central legislation to deal with unauthorised deposit taking schemes. |
The Central Goods and Services Tax (Amendment) Bill, 2018 |
Amends the Central Goods and Services Tax Act, 2017. |
The Integrated Goods and Services Tax (Amendment) Bill, 2018 |
Amends the Integrated Goods and Services Tax Act, 2017. |
The Union Territory Goods and Service Tax (Amendment) Bill, 2018 |
Amends the Union Territory Goods and Service Tax Act, 2017. |
The Goods and Services Tax (Compensation to States) Amendment Bill, 2018 |
Amends the Goods and Services Tax (Compensation to States) Act, 2017. |
The Right to Information (Amendment) Bill, 2018 |
Amends the Right to Information Act, 2005. |
Health and Education |
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The Homoeopathy Central Council (Amendment) Bill, 2018 – To replace an Ordinance |
Reconstitutes the Homoeopathy Central Council. |
Law and Justice |
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The Criminal Law Amendment Bill, 2018 – To replace an Ordinance |
Increases the punishment for offence of rape of women. Introduces death penalty for rape of minor girls below the age of 12. |
The Arbitration and Conciliation (Amendment) Bill, 2018 |
Amends the Arbitration and Conciliation Act, 1996. |
The Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2018 |
Curbs trafficking and ensures timely action including prosecution of the culprits. |
The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Bill, 2018 – To replace an Ordinance |
Lowers the limit to rupees three lakh from one crore for adjudicating commercial disputes and makes pre-institution mediation mandatory before the filing of commercial disputes. |
Science and Technology |
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The DNA Technology (Use and Application) Regulation Bill, 2018 |
Regulates the use of DNA analysis of human body substances, and establishes the DNA Regulatory Board and National and Regional DNA Data Banks. |
Civil Aviation |
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The Airports Economic Regulatory Authority of India (Amendment) Bill, 2018 |
Enhances the criteria for classifying major airports and lays down the process based on which the authority will adopt tariff in respect of an airport. |
Micro, Small and Medium Enterprises |
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The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2018 |
Amends the definition of Micro, Small and Medium Enterprises on the basis of annual turnover criteria. |
Social Justice |
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The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018 |
Amends provisions related to term of office and resignation of chairperson and members, and meeting of the Board managing the Trust. |
The Protection of Human Rights (Amendment) Bill, 2018 |
Amends the composition, the term of office of chairperson and members of the Human Rights Commission, and entrusts all administrative and financial powers to the Secretary General of the Commission. |
Water Resources |
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The Dam Safety Bill, 2018 |
Seeks to constitute a national committee on dam safety which shall evolve safety policies and recommend necessary regulations. |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
Bills listed for withdrawal
Short Title |
Key Objectives |
Introduced on |
Status |
The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2015 |
Increases the allowance for investment in plants and machinery in micro, small and medium enterprises. |
20 Apr 2015 |
Standing Committee Report on 5 Aug 2015 |
Includes two faculty members on the Governing Board and provides financial and administrative autonomy to the University. |
26 Aug 2013 |
Standing Committee Report on 17 Dec 2013 |
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Provides quicker and less expensive justice to the members of three Armed Forces. |
13 Aug 2012 |
Standing Committee Report on 20 Mar 2013 |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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