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Parliament Session Alert Monsoon Session: July 18, 2022 – August 12, 2022 |
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Highlights
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Bills listed for consideration and passing
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Short Title |
Key Objectives |
Introduced on |
Status |
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Security / Law / Strategic Affairs |
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The Anti-Maritime Piracy Bill, 2019 |
Brings into law the UN Convention on the Law of the Sea, enables Indian authorities to act against piracy in the high seas, and makes acts of piracy punishable with life imprisonment or death. |
9 Dec 2019 |
Standing Committee Report presented on 11 Feb 2021 |
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The Indian Antarctic Bill, 2022 |
Gives effect to the Antarctic Treaty, the Protocol on Environmental Protection to the Antarctic Treaty, and the Convention on the Conservation of Antarctic Marine Living Resources. |
1 Apr 2022 |
Not referred to Standing Committee |
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The Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Amendment Bill, 2022 |
Bars financing of prohibited activities related to weapons of mass destruction and their delivery systems. |
5 Apr 2022 |
Passed by Lok Sabha on 6 Apr 2022 |
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Social Justice |
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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. |
11 Dec 2019 |
Standing Committee Report presented on 29 Jan 2021 |
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The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Second Amendment) Bill, 2022 |
Revises the list of Scheduled Castes and Scheduled Tribes of Uttar Pradesh. |
28 Mar 2022 |
Passed by Lok Sabha on 1 Apr 2022 |
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Sports |
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The National Anti-Doping Bill, 2021 |
Regulates anti-doping activities in sport. Gives statutory status to the National Anti-Doping Agency. |
17 Dec 2021 |
Standing Committee Report presented on 23 Mar 2022 |
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Environment / Water Resources |
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The Wild Life (Protection) Amendment Bill, 2021 |
Increases the number of species protected under the law, and implements the Convention on International Trade in Endangered Species of Flora and Fauna. |
17 Dec 2021 |
Standing Committee Report presented on 21 Apr 2022 |
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The Inter-State River Water Disputes (Amendment) Bill, 2019 |
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 |
Passed by Lok Sabha on 31 Jul 2019 |
Bills listed for introduction, consideration and passing
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Short Title |
Key Objectives |
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Finance / Commerce / Corporate Affairs |
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The Insolvency and Bankruptcy Code (Amendment) Bill, 2022 |
Amends the Insolvency and Bankruptcy Code, 2016 to introduce provisions on cross-border insolvency, and change the corporate insolvency resolution process and liquidation process. |
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The Development of Enterprises and Services Hubs (DESH) Bill, 2022 |
Revises the Special Economic Zones Act and frame Rules accordingly. |
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The Multi-State Cooperative Societies (Amendment) Bill, 2022 |
Seeks to rationalise government’s role in multi-state cooperative societies, facilitate self-reliant co-operative institutions and enable their autonomy and competitiveness, and protect depositors/ members from vested interests and mismanagement of multi-state cooperative societies. |
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The Competition (Amendment) Bill, 2022 |
Changes the governing structure of the Competition Commission of India, and proposes amendments to address the needs of new age markets. |
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The Geographical Indications of Goods (Registration and Protection) (Amendment) Bill, 2022 |
Seeks to simplify procedures and increase accessibility to stakeholders. |
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The Coffee (Promotion and Development) Bill, 2021 |
Seeks to modernise the functioning of the Coffee Board of India and promote development of the Indian coffee industry. |
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Home Affairs / Security / Law / Strategic Affairs / Social Justice |
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The Cantonment Bill, 2022 |
Seeks to facilitate ease of living in cantonments, make their administration more democratic and efficient, and achieve developmental objectives in line with municipalities. |
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The Old Grant (Regulation) Bill, 2022 |
Aims to enhance ease of living while ensuring government rights over land given under certain Governor General Orders; regulates the transfer, sub-division and change of purpose of such lands, and delegates powers for better management of such lands. |
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The Trafficking of Persons (Protection, Care and Rehabilitation) Bill, 2022 |
Seeks to prevent and combat trafficking of persons (especially women and children), provide for the care, protection, and rehabilitation of victims, create a supportive legal, economic and social environment for victims, and provide measures to ensure the prosecution of offenders. |
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The Family Courts (Amendment) Bill, 2022 |
Amends the Family Courts Act, 1984. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2022 |
Revises the list of Scheduled Castes and Scheduled Tribes of Chhattisgarh. |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2022 |
Revises the list of Scheduled Tribes in Tamil Nadu. |
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Consumer Affairs |
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The Warehousing (Development and Regulation) Amendment Bill, 2022 |
Provides for strengthening of the Warehousing Development and Regulatory Authority, storage of farmers’ produce in scientific warehouse godowns, and seeks to encourage scientific warehousing ecosystems in the country. |
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Information and Broadcasting |
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The Press and Registration of Periodicals Bill, 2022 |
Seeks to replace the Press and Registration of Books Act, 1867, decriminalise provisions in the Act, and simplify procedures for small and medium publishers. Also seeks to uphold values of freedom of press. |
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Environment / Energy / Mining |
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The Energy Conservation (Amendment) Bill, 2022 |
Provides a regulatory framework for carbon trading in India, encourage the use of renewable energy, and effectively implement the Energy Conservation Act, 2001. |
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The Forest (Conservation) Amendment Bill, 2022 |
Amends the Forest (Conservation) Act, 1980 to clarify the applicability of the Act across different types of lands, and streamline the approval process under the Act. |
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The Mines and Minerals (Development and Regulation) Amendment Bill, 2022 |
Amends the Mines and Minerals (Development and Regulation) Act, 1957 to bring in policy reforms and improve ease of doing business. |
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Health / Education |
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The National Dental Commission Bill, 2022
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Repeals the Dentists Act,1948 and sets up a National Dental Commission. |
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The National Nursing and Midwifery Commission Bill, 2022 |
Repeals the Indian Nursing Council Act, 1947 and sets up a National Nursing and Midwifery Commission. |
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The Indian Institute of Management (Amendment) Bill, 2022 |
Provides for the inclusion of NITIE Mumbai in the IIM Act, 2017 and rename it to IIM Mumbai. |
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The Central Universities (Amendment) Bill, 2022 |
Converts the National Rail Transportation Institute into Gati Shakti Vishvavidyala. |
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The Central Universities (Amendment) Bill, 2022 |
Establishes a Central Tribal University in Telangana. |
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Culture |
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The Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2022 |
Aims to rationalise prohibited areas under the Act. |
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The Kalakshetra Foundation (Amendment) Bill, 2022 |
Amends the Kalakshetra Foundation Act, 1993 to empower the Foundation to award certificates, diplomas, graduate, post-graduate and doctoral degrees, and conduct research in dance, theatre, music and other forms of art. |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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