Parliament Session Wrap
Monsoon Session 2021 – July 19, 2021 to August 11, 2021
Government Bills passed by Parliament during the Monsoon session
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Short Title |
Key Objectives |
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* The Constitution (One Hundred and Twenty-seventh Amendment) Bill, 2021 |
Amends the Constitution to allow state governments and union territories to prepare and maintain their respective list of socially and educationally backward classes. |
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* The Tribunals Reforms Bill, 2021 - Replaces an ordinance |
Dissolves certain existing appellate bodies and transfers their functions to High Courts and provides for the appointments and service conditions of Chairpersons and members of Tribunals. |
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* The General Insurance Business (Nationalisation) Amendment Bill, 2021 |
Allows government shareholding in all PSU general insurance companies to be brought under 51%. |
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Amends the Income Tax Act, 1961 and the Finance Act, 2012 to nullify retrospective taxation of the income earned from the sale of shares of a foreign company prior to the Finance Act, 2012. |
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* The Insolvency and Bankruptcy Code (Amendment) Bill, 2021 -Replaces an ordinance |
Provides for Pre-packaged Insolvency Resolution Process for MSMEs. Debtor will initiate the insolvency resolution and retain the management of the company during the process. |
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* The Deposit Insurance and Credit Guarantee Corporation (Amendment) Bill, 2021 |
Amends the Deposit Insurance and Credit Guarantee Corporation Act, 1961 to provide depositors time-bound access to their insured deposit amount, in case they are restricted from accessing their bank deposits. |
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Converts certain offences into civil defaults. Also defines small LLP, provides for the appointment of certain adjudicating officers, and establishment of special courts. |
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Amends the Factoring Regulation Act, 2011 to allow all NBFCs to engage in the factoring business. |
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* The Essential Defence Service Bill, 2021 - Replaces an ordinance |
Allows the central government to prohibit strikes, lock-outs, and lay-offs in units engaged in essential defence services. |
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* The Commission for Air Quality Management in National Capital Region and Adjoining Areas Bill, 2021 - Replaces an ordinance |
Provides for the constitution of a Commission for better co-ordination, and resolution of problems related to air quality in the National Capital Region and adjoining areas. |
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Replaces the Lighthouse Act, 1927 and provides a framework for the development, maintenance, and management of marine aids to navigation in India. |
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Replaces the Inland Vessels Act, 1917 and introduces a uniform regulatory framework for inland vessel navigation across the country. |
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The Airports Economic Regulatory Authority of India (Amendment) Bill, 2021 |
Empowers the central government to group airports and notify the group as a major airport. |
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The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2021 |
Amends the Juvenile Justice Act, 2015 to allow the district magistrate (including additional district magistrate) instead of civil courts to issue adoption orders. |
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* The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2021 |
Updates the list of Scheduled Tribes for state of Arunachal Pradesh. |
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Provides for the establishment of a Central University in the union territory of Ladakh. |
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The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019 |
Provides NIFTEM at Kundli, Haryana and IIFPT at Thanjavur, Tamil Nadu with the status of Institute of National Importance. |
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Changes the composition of the Coconut Development Board to make the post of the Chairman a non-executive one and create a separate post of Chief Executive Officer. |
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* The National Commission for Homoeopathy (Amendment) Bill, 2021 |
Specifies that all powers exercised and functions performed by the Board of Governors (constituted under the 1973 Act) will be deemed to have been done under the 2020 Act and will continue to remain in force. |
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* The National Commission for Indian System of Medicine (Amendment) Bill, 2021 |
Specifies that all powers exercised and functions performed by the Board of Governors (constituted under the 1970 Act) will be deemed to have been done under the 2020 Act and will continue to remain in force. |
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* The Appropriation (No.3) Bill, 2021 |
Authorises expenditure from the Consolidated Fund of India for the financial year 2017-18 in excess of the expenditure approved for that year. |
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* The Appropriation (No.4) Bill, 2021 |
Authorises expenditure from the Consolidated Fund of India for the financial year 2021-22. |
* These Bills were introduced during Monsoon Session, 2021.
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills passed by one House and pending in the other House
|
LOK SABHA |
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|
Short Title |
Introduced on |
Passed by Lok Sabha, Pending in Rajya Sabha |
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15 Jul 2019 |
Passed on 5 Aug 2019 |
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29 Jul 2019 |
Passed on 2 Aug 2019 |
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25 July 2019 |
Passed on 31 July 2019 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills pending in both Houses from earlier Sessions of Parliament
|
LOK SABHA |
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|
Short Title |
Introduced on |
Status |
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The DNA Technology (Use and Application) Regulation Bill, 2019 |
8 Jul 2019 |
Standing Committee report on 3 February 2021 |
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9 Dec 2019 |
Standing Committee report on 11 February 2021 |
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The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
11 Dec 2019 |
Standing Committee report on 29 January 2021 |
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11 Dec 2019 |
Joint Select Committee to submit report by the first week of the Winter 2021 session. |
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The Assisted Reproductive Technology (Regulation) Bill, 2020 |
14 Sep 2020 |
Standing Committee Report on 19 March 2021 |
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The National Institute of Pharmaceutical Education and Research (Amendment) Bill, 2021 |
15 Mar 2021 |
Standing Committee Report on 4 Aug 2021 |
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RAJYA SABHA |
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Short Title |
Introduced on |
Status |
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23 Mar 2020 |
Standing Committee Report to be tabled |
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| The Cinematograph (Amendment) Bill, 2019 | 12 Feb 2019 | Standing Committee Report on 16 Mar 2020 | ||
| The Registration of Marriage of Non-Resident Indian Bill, 2019 | 11 Feb 2019 | Standing Committee Report on 13 Mar 2020 | ||
| The Constitution (125th Amendment) Bill, 2019 | 6 Feb 2019 | Standing Committee Report on 5 Mar 2020 | ||
| The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 | 9 Jan 2019 | Not referred to Standing Committee | ||
| The Waqf Properties (Eviction of Unauthorised Occupants) Bill, 2014 | 18 Feb 2014 | Standing Committee Report on 12 Aug 2015 | ||
| The Assam Legislative Council Bill, 2013 | 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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The Telecom Regulatory Authority of India (Amendment) Bill, 2008 |
15 Dec 2008 |
Standing Committee Report on 16 Feb 2009 |
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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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The Constitution (79th Amendment) Bill, 1992 |
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.
Government Bills Withdrawn during the Monsoon Session
|
Short Title |
Key Objectives |
Withdrawn on |
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The Indecent Representation of Women (Prohibition) Amendment Bill, 2012 |
Seeks to widen the scope of the Indecent Representation of Women (Prohibition) Act, 1986, to cover new forms of communication including internet, satellite based communication, and cable television. |
Jul 26 2021 |
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The Tribunal Reforms (Rationalisation and Conditions of Service) Bill, 2021 |
Dissolves certain existing appellate bodies and transfer their functions to high courts and provides for appointments and service conditions of Chairpersons and members of Tribunals. |
Aug 2 2021 |
Status of Government Bills
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Bills pending before session |
38 |
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Bills introduced during the session |
17 |
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Bills passed during the session |
22 |
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Bills withdrawn during the session |
2 |
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Bills pending at the end of the session |
31 |
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