Monsoon Session: July 19, 2021 – August 13, 2021
Highlights
- The Monsoon Session of Parliament is scheduled to be held between July 19, 2021, and August 13, 2021. There will be a total of 19 sittings.
- Currently, 38 Bills are pending in Parliament. Of these, nine Bills are listed for consideration and passing. 17 Bills are listed for introduction, consideration, and passing. We list these below:
Bills listed for consideration and passing
|
Short Title |
Key Objectives |
Introduced on |
Status |
|
Finance |
|
|
|
|
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. |
14 Sep 2020 Lok Sabha |
Standing Committee Report presented on 3 Feb 2021 |
|
|
Home Affairs/ Security / Law / Strategic Affairs / Social Justice |
|||
|
The DNA Technology (Use and Application) Regulation Bill, 2019 |
Regulates the use of DNA technology for establishing the identity of certain persons, and establishes the DNA Regulatory Board and National and Regional DNA Data Banks. |
8 Jul 2019 Lok Sabha |
Standing Committee Report presented on 3 Feb 2021 |
|
The Tribunal Reforms (Rationalisation and Conditions of Service) Bill, 2021 |
Dissolves certain existing appellate bodies and transfers their functions to existing judicial bodies, and provides the composition of the search-cum-selection committee. |
13 Feb 2021 Lok Sabha |
Not referred to Standing Committee |
|
The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
Expands the definition of children, relatives and parents, removes the upper limit on the maintenance amount payable to parents, and provides for care-homes for senior citizens |
11 Dec 2019 Lok Sabha |
Standing Committee Report presented on 29 Jan 2021 |
|
The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2021 |
Provides for inquiry by Juvenile Justice Board in case of serious offences and amends the appeals process to strengthen the child protection setup. |
15 Mar 2021 Lok Sabha |
Not referred to Standing Committee. |
|
Health and Education |
|||
|
The Assisted Reproductive Technology (Regulation) Bill, 2020 |
Regulates services related to Assisted Reproductive Technology (including banks and clinics). |
14 Sep 2020 Lok Sabha |
Standing Committee Report presented on 19 Mar 2021. |
|
Prohibits commercial surrogacy and constitutes the National Surrogacy Board and respective State Surrogacy Boards to regulate the practice of surrogacy. |
15 Jul 2019 Lok Sabha |
Select Committee Report presented on 5 Feb 2020 |
|
|
The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2021 |
Provides NIFTEM at Kundli, Haryana and IIFPT at Thanjavur, Tamil Nadu with the status of Institute of National Importance. |
13 Feb 2019 Rajya Sabha |
Standing Committee Report presented on 3 Dec 2019 |
|
Transport / Shipping |
|||
|
Provides a framework for the development, maintenance, and management of aids to navigation in India. |
15 Mar 2021 Lok Sabha |
Not referred to Standing Committee |
|
Bills listed for introduction, consideration and passing
|
Short Title |
Key Objectives |
|||
|
Finance / Corporate Affairs |
||||
|
The Insolvency and Bankruptcy Code (Amendment) Bill, 2021 – Replaces an Ordinance |
Provides a time-bound process for resolving the insolvency of corporate debtors (within 330 days) called the corporate insolvency resolution process and introduces an alternate insolvency resolution process for micro, small, and medium enterprises, called the pre-packaged insolvency resolution process. |
|||
|
The Limited Liability Partnership (Amendment) Bill, 2021 |
Decriminalises twelve offences under the Limited Liability Act, 2008 which deal with procedural and technical violations. |
|||
|
The Pension Fund Regulatory and Development Authority (Amendment) Bill, 2021 |
Separates NPS Trust from PFRDA and provides universal pension coverage. |
|||
|
The Deposit Insurance and Credit Guarantee Corporation (Amendment) Bill, 2021 |
Provides depositors easy access to their savings through deposit insurance in a time-bound manner in case of suspension of the banking business of the insured bank. |
|||
|
Home Affairs / Security / Law / Strategic Affairs / Social Justice |
||||
|
The Essential Defence Service Bill, 2021– Replaces an Ordinance |
Allows the central government to prohibit strikes, lockouts, and lay-offs in units engaged in essential defence services. |
|||
|
Environment / Urban Development |
||||
|
The Commission for Air Quality Management in National Capital Region and Adjoining Areas Bill, 2021 – Replaces an Ordinance |
Constitutes a commission for better coordination, research, identification, and resolution of problems related to air quality in the National Capital Region (NCR) and adjoining areas. |
|||
|
The Cantonment Bill, 2021 |
Provides greater democratisation, modernisation, and overall improvement in the governance structure of cantonment boards. |
|||
|
The Indian Antarctica Bill, 2021 |
Provides a regulatory framework for India’s Antarctic activities and protection of the Antarctic environment as per the Antarctic Treaty, and the Convention on the Conservation of Antarctic Marine Living Resources. |
|||
|
Health / Education |
||||
|
The Chartered Accountants, the Cost and Works Accountants, and the Company Secretaries (Amendment) Bill, 2021 |
Provides for reforming and speeding up the disciplinary mechanism of the Institutes. |
|||
|
The Central Universities (Amendment) Bill, 2021 |
Provides for establishing a central university in the union territory of Ladakh. |
|||
|
The Indian Institute of Forest Management Bill, 2021 |
Declares the existing Indian Institute of Forest Management (IIFM), Bhopal as an institution of national importance and confers on it the power to grant degrees. |
|||
|
Women and Children Welfare |
||||
|
The Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2021 |
Prevents trafficking in persons, especially women and children, provides care, protection, assistance, and rehabilitation to the victims, ensures prosecution of offenders. |
|||
|
Shipping / Transport |
||||
|
The Inland Vessels Bill, 2021 |
Replaces the Inland Vessels Act, 1917 in view of changes that have taken place. |
|||
|
The Indian Marine Fisheries Bill, 2021 |
Repeals the Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981, provides for the sustainable development of fisheries resources in the EEZ of India, and promotes livelihoods of small-scale and artisanal fishers. |
|||
|
Petroleum / Mines / Power |
||||
|
The Coal Bearing Areas (Acquisition and Development) Amendment Bill, 2021 |
Allows leasing of land and coal mining rights to any company after successful bidding, prescribes utilisation of land acquired under the Act for coal mining and allied activities, and provides for acquisition of lignite bearing areas under the Act. |
|||
|
The Electricity (Amendment) Bill, 2021 |
Provides for de-licensing of the distribution business and bring in competition, appointment of a member from law background in every commission, strengthening of APTEL, and prescribes rights and duties of consumers. |
|||
|
The Petroleum and Minerals Pipelines (Amendment) Bill, 2021 |
Makes the system of laying of pipelines for transportation of Petroleum and Minerals robust. |
|||
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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.