Monsoon Session: September 14, 2020 – October 1, 2020
Highlights
- The Monsoon Session of Parliament is scheduled to be held between September 14, 2020 and October 1, 2020. There will be a total of 18 sittings.
- Currently, 46 Bills are pending in Parliament. Of these, 17 Bills are listed for consideration, and passing. Six Bills are listed for withdrawal. 23 Bills are listed for introduction, consideration, and passing. We list these below:
Bills listed for consideration and passage
Short Title |
Key Objectives |
Introduced on |
Status |
Finance |
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Removes penalty and imprisonment in certain offences and reduces the amount of fine payable in certain offences, among others. |
17 Mar 2020 Lok Sabha |
Not referred to Standing Committee |
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Home Affairs/ Security / Law / Strategic Affairs / Social Justice |
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Establishes Rashtriya Raksha University as an institute of national importance. |
23 Mar 2020 Lok Sabha |
Not referred to Standing Committee |
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Establishes National Forensic Science University as an institute of national importance. |
23 Mar 2020 Lok Sabha |
Not referred to Standing Committee |
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Health and Education |
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Prohibits commercial surrogacy, allows for altruistic surrogacy. Constitutes the National Surrogacy Board and respective State Surrogacy Boards to regulate the practice of surrogacy. |
15 Jul 2019 Lok Sabha |
Passed by Lok Sabha on 5 Aug 2019 Select Committee Report presented on 5 Feb 2020 |
|
Increases the threshold for terminating a pregnancy from 12 to 20 weeks with the opinion of a registered medical practitioner, and from 20 to 24 weeks with the approval of two registered medical practitioners. |
2 Mar 2020 Lok Sabha |
Passed by Lok Sabha on 17 Mar 2020 |
|
The National Commission for Indian System of Medicine Bill, 2019 |
Repeals the Indian Medicine Central Council Act, 1970, and sets up a National Commission to regulate the education and practice of Indian systems of Medicine. |
7 Jan 2019 Rajya Sabha |
Passed by Rajya Sabha on 18 Mar 2020 Standing Committee Report presented on 27 Nov 2019 |
Repeals the Homoeopathy Central Council Act, 1973, and sets up the National Commission for Homoeopathy to regulate homoeopathic education and practice. |
7 Jan 2019 Rajya Sabha |
Passed by Rajya Sabha on 18 Mar 2020 Standing Committee Report presented on 27 Nov 2019 |
|
The Institute of Teaching and Research in Ayurveda Bill, 2020 |
Merges three Ayurveda institutes into one institution by the name of Institute of Teaching and Research in Ayurveda and declares the institution to be an Institute of National Importance. |
10 Feb 2020 Lok Sabha |
Passed by Lok Sabha on 19 Mar 2020 |
The Indian Institutes of Information Technology Laws (Amendment) Bill, 2020 |
Declares five Indian Institutes of Information Technology (IIITs) set up under Public Private Partnership mode in Surat, Bhopal, Bhagalpur, Agartala, and Raichur as institutions of national importance. |
4 Mar 2020 Lok Sabha |
Passed by Lok Sabha on 20 Mar 2020 |
Agriculture and Food Processing |
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Regulates the manufacture, import, sale, storage, distribution, use, and disposal of pesticides. Replaces the Insecticides Act, 1968. |
23 Mar 2020 Rajya Sabha |
Not referred to Standing Committee |
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Labour |
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Subsumes and rationalises the nine central labour laws relating to social security. |
11 Dec 2019 Lok Sabha |
Standing Committee Report presented on 31 Jul 2020 |
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Subsumes and rationalises the Trade Unions Act, 1926, the Industrial Employment (Standing Orders) Act, 1946, and the Industrial Disputes Act, 1947. |
28 Nov 2019 Lok Sabha |
Standing Committee Report presented on 23 Apr 2020 |
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The Occupational Safety, Health and Working Conditions Code, 2019 |
Consolidates 13 laws related to health, safety, and working conditions of workers. Applies to establishments with more than 10 workers, and to all mines and docks. |
23 Jul 2019 Lok Sabha |
Standing Committee Report presented on 11 Feb 2020 |
Civil Aviation / Shipping / Transport |
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Replaces the existing 1963 Act to grant enhanced autonomy to the major ports enabling them to effectively respond to market challenges. |
12 Mar 2020 Lok Sabha |
Not referred to Standing Committee |
|
Converts DGCA, BCAS, and AAIB into statutory bodies and increases the maximum amount of fine for certain offences to one crore rupees. |
4 Feb 2020 Lok Sabha |
Passed by Lok Sabha on 17 Mar 2020 |
|
Water Resources |
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Provides for a permanent Tribunal with multiple benches, and a Dispute Resolution Committee for the adjudication of inter-state river water disputes. |
25 Jul 2019 Lok Sabha |
Passed by Lok Sabha on 31 Jul 2019 |
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Provides for the surveillance, inspection, operation, and maintenance of specified dams across the country. |
29 Jul 2019 Lok Sabha |
Passed by Lok Sabha on 2 Aug 2019 |
Bills listed for introduction, consideration and passage
Short Title |
Key Objectives |
|||
Finance / Corporate Affairs |
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The Insolvency and Bankruptcy (Second) Amendment Bill, 2020 – Replaces an Ordinance |
Temporarily suspends initiation of corporate insolvency resolution process under section 7, 9 and 10 of the Insolvency and Bankruptcy Code for a specified period of six months or such further period, up to one year. |
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The Banking Regulation (Amendment) Bill, 2020 – Replaces an Ordinance |
Strengthens the regulatory framework of co-operative banks, and enables RBI to prepare a scheme for reconstruction or amalgamation of a banking company without imposing a moratorium. |
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The Taxation and Other Laws (Relaxation of Certain Provisions) Bill, 2020 – Replaces an Ordinance |
Addresses the challenges faced by taxpayers in meeting the statutory and regulatory compliances due to the outbreak of COVID-19 pandemic. |
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The Bilateral Netting of Financial Contracts Bill, 2020 |
Enables India to become a major market for the Over The Counter (OTC) Derivatives products and strengths the financial stability of the country. |
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The Factoring Regulation (Amendment) Bill, 2020 |
Permits Non-Banking Financial Companies (NBFCs) other than NBFC-Factors to undertake factoring business and Trade Receivables Discounting System (TReDS) entities to act as agents for financiers for filing of registration of charge with the Central Registry. |
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The Pension Fund Regulatory and Development Authority (Amendment) Bill, 2020 |
Amends the Pension Fund Regulatory and Development Authority (PFRDA) Act, 2013 to separate NPS Trust from PFRDA and ensures universal pension coverage. |
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The Foreign Contribution (Regulation) Amendment Bill, 2020 |
Streamlines and strengthens the provisions of the Foreign Contribution (Regulation) Act, 2010. |
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Home Affairs / Security / Law / Strategic Affairs / Social Justice |
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The Jammu and Kashmir Official Language Bill, 2020 |
Provides for the languages to be used for official purposes in the Union Territory of Jammu and Kashmir. |
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The Government of National Capital Territory of Delhi (Amendment) Bill, 2020 |
Amends the GNCTD Act, 1991 to bring ease in implementation of certain provisions of the Act. |
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The Representation of People (Amendment) Bill, 2020 |
Amends section 8A of the Representation of People Act. |
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The Prohibition of Employment as Manual Scavengers and their Rehabilitation (Amendment) Bill, 2020 |
Provides for complete mechanisation of sewer cleaning, better protection in work, and compensation in case of accidents. |
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The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2020. |
Amends the Juvenile Justice Act, 2015. |
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Parliamentary Affairs |
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The Salary and Allowances of Ministers (Amendment) Bill, 2020 – Replaces an Ordinance |
Reduces the sumptuary allowance payable to each minister by 30% for a period of one year commencing from April 1, 2020 to meet the exigencies arising out of COVID-19. |
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The Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020 – Replaces an Ordinance |
Reduces the salary of Members of Parliament by 30% for a period of one year commencing from April 1, 2020 to meet the exigencies arising out of COVID-19. |
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Health and Education |
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The Homoeopathy Central Council (Amendment) Bill, 2020 – Replaces an Ordinance |
Extends the tenure of Board of Governors for a period of one year. |
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The Indian Medicine Central Council (Amendment) Bill, 2020 – Replaces an Ordinance |
Provides for supersession of the Central Council of Indian Medicine by the Board of Governors for a period of one year. |
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The Epidemic Diseases (Amendment) Bill, 2020 – Replaces an Ordinance |
Provides preventive measures for the violence against ‘health care personnel’ and damage of property during the COVID-19 pandemic. |
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The National Commission for Allied and Healthcare Professions Bill, 2020 |
Maintains standards of education and practice through the constitution of central and corresponding state councils for allied and healthcare professions. |
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The Assisted Reproductive Technology (Regulation) Bill, 2020 |
Establishes the national and state level boards and the national registry for the regulation and supervision of assisted reproductive technology clinics, and technology banks for safe and ethical practice of assisted reproductive technology services. |
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Agriculture |
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The Essential Commodities (Amendment) Bill, 2020 – Replaces an Ordinance |
Empowers the central government to control the production, supply, distribution, trade, and commerce in certain commodities, increases competition, and enhances farmers’ income. |
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The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Bill, 2020 – Replaces an Ordinance |
Creates an ecosystem to facilitate remunerative prices through alternative trading channels, promotes inter-state and intra-state trade and commerce of farmers’ produce outside the physical premises of markets, and provides a framework for electronic trading. |
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The Farmers (Empowerment and Protection) Agreement on Prices Assurance and Farm Services Bill, 2020 – Replaces an Ordinance |
Provides a national framework on farming agreements to protect and empower farmers to engage with agri-business firms, processers, aggregators, wholesalers, large retailers, and exporters for farm services and sale of future farming produce at a mutually agreed remunerative price framework. |
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The Multi State Cooperative Societies (Amendment) Bill, 2020 |
Rationalises government’s role, increases members’ participation in the working of multistate cooperative societies, promotes functional autonomy and professionalisation, and protects interest of the depositors and members. |
Bills listed for withdrawal
Short Title |
Key Objectives |
Introduced on |
Status |
Finance |
|||
Allows co-operative banks to issue equity, preference, and special shares and debentures to any person residing in the area of its operation. |
3 Mar 2020 Lok Sabha |
Not referred to Standing Committee |
|
Mines |
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Provides a safe environment to miners and extends the application of the principal Act to the territorial waters, continental shelf, the exclusive economic zones, and maritime zones of India. |
23 Mar 2011 Rajya Sabha |
Standing Committee Report presented on 20 Dec 2011 |
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Labour |
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Amends the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 to make its title and provisions gender neutral. |
18 Aug 2011 Rajya Sabha |
Standing Committee Report presented on 20 Dec 2011 |
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The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
Amends the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 and the Building and Other Construction Workers Welfare Cess Act, 1996. |
18 Mar 2013 Rajya Sabha |
Standing Committee Report presented on 15 Mar 2014 |
The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
Amends the Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 to enhance the scope and coverage of the Act. |
22 Apr 2013 Rajya Sabha |
Standing Committee Report presented on 7 Feb 2014 |
Health |
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Seeks to regulate and standardise the education and practice of allied and healthcare professionals. |
31 Dec 2018 Rajya Sabha |
Standing Committee Report presented on 31 Jan 2020 |
: Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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