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Parliament Session Alert Monsoon Session: July 20, 2023 – August 11, 2023 |
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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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Finance / Corporate Affairs |
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The Multi-State Cooperative Societies (Amendment) Bill, 2022 |
Amends the Multi-State Co-operative Societies Act, 2002. It establishes the Co-operative Election Authority to conduct and supervise elections to the boards of multi-state co-operative societies. |
7 Dec 2022 Lok Sabha |
Joint Committee report presented on |
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Decriminalises certain offences, rationalises penalties, and removes certain offences across various laws to improve ease of doing business. |
22 Dec 2022 Lok Sabha |
Joint Committee report presented on |
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Home Affairs / Law / Strategic Affairs / Social Justice |
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Seeks to repeal 65 redundant and obsolete laws. |
19 Dec 2022 |
Pending in Lok Sabha |
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Sets up the Mediation Council of India, mandates pre-litigation mediation, and makes mediation awards binding and enforceable. |
20 Dec 2021 Rajya Sabha |
Standing Committee report presented on |
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The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2022 |
Revises the list of scheduled tribes with respect to its application to Himachal Pradesh. |
9 Dec 2022 Lok Sabha |
Passed by Lok Sabha on 16 Dec 2022, |
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The Constitution (Scheduled Tribes) Order (Fifth Amendment) Bill, 2022 |
Revises the list of scheduled tribes with respect to its application to Chhattisgarh. |
9 Dec 2022 Lok Sabha |
Passed by Lok Sabha on 21 Dec 2022, |
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Environment |
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Adds and exempts certain types of land from the purview of the Act. Expands the list of activities permitted to be carried out on forest land. |
29 Mar 2023 Lok Sabha |
Referred to Joint Committee on |
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Simplifies compliance requirements for domestic companies using biological resources, and exempts certain practitioners and activities from benefit sharing requirements. |
16 Dec 2021 Lok Sabha |
Joint Committee report presented on |
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Bills listed for introduction, consideration and passing
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Short Title |
Key Objectives |
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Home Affairs / Law |
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The Government of National Capital Territory of Delhi (Amendment) Bill, 2023 |
Seeks to replace the Government of National Capital Territory of Delhi Ordinance, 2023. The Ordinance specifies that the Delhi Legislative Assembly will not have the power to legislate on ‘services’, expands the discretionary powers of the Lieutenant-Governor, and establishes the National Capital Civil Services Authority. |
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The Registration of Births and Deaths (Amendment) Bill, 2023 |
Seeks to make the registration process people-friendly, and update national and state level databases using the database of registered births and deaths. |
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The Advocates (Amendment) Bill, 2023 |
Seeks to repeal the Legal Practitioners Act, 1879, by incorporating its provisions into the Advocates Act, 1961. |
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Information Technology / Information and Broadcasting / Science and Technology |
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The Digital Personal Data Protection Bill, 2023 |
Aims to establish a comprehensive legal framework governing digital personal data protection in India. |
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The Postal Services Bill, 2023 |
Replaces the Indian Post Office Act of 1898, stipulates fundamental matters on postal services, facilitates the development of the postal sector, and protects the rights and interests of users. |
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The Press and Registration of Periodicals Bill, 2023 |
Seeks to provide for the registration of periodicals. |
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The Cinematograph (Amendment) Bill, 2023 |
Makes the process of film sanctioning more effective, provides for measures to check film piracy, and introduces age-based categories for certification. |
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The National Research Foundation Bill, 2023 |
Seeks to establish the National Research Foundation and repeal the SERB (Science and Engineering Research Board) Act, 2008. |
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Finance / Corporate Affairs |
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The Provisional Collection of Taxes Bill, 2023 |
Seeks to repeal the Provisional Collection of Taxes Act, 1931, and bring in new legislation adaptable with contemporary legislation. |
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The International Monetary Fund and Bank Bill, 2023 |
Seeks to repeal the International Monetary Fund and Bank Act, 1945, and brings a new legislation in line with recent developments. |
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Railways / Mining |
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The Railways (Amendment) Bill, 2023 |
Repeals the Indian Railway Board Act, 1905 by incorporating its provisions into the Railways Act,1989. |
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The Mines and Mineral (Development and Regulation) Amendment Bill, 2023 |
Amends the Mines and Mineral (Development and Regulation) Act, 1957, to introduce exploration licences, and delist some minerals from the list of atomic minerals. |
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Social Justice |
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The Constitution (Jammu and Kashmir) Scheduled Castes Order (Amendment) Bill, 2023 |
Includes Valmiki community as a synonym of Chura, Bhangi, Balmiki, and Mehtar in the list of Scheduled Castes of Jammu and Kashmir. |
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The Constitution (Scheduled Castes) Order (Amendment) Bill, 2023 |
Includes Mahra and Mahara communities as synonyms of Mahar, Mehra, and Mehar in the list of Scheduled Castes of Chhattisgarh. |
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The Constitution (Jammu and Kashmir) Scheduled Tribes Order (Amendment) Bill, 2023 |
Revises the list of Scheduled Tribes of Jammu and Kashmir. |
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The Jammu and Kashmir Reservation (Amendment) Bill, 2023 |
Changes the nomenclature of ‘weak and under-privileged classes’ to ‘Other Backward Classes’ in the Jammu and Kashmir Reservation Act, 2004 and the associated rules. |
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Health / Education |
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The Drugs, Medical Devices and Cosmetics Bill, 2023 |
Repeals the Drugs and Cosmetics Act, 1940. Seeks to regulate the import, manufacture, distribution and sale of drugs, medical devices, and cosmetics, and provide for regulatory standards to ensure their quality, safety, efficacy and performance. |
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The National Dental Commission Bill, 2023 |
Seeks to set up a National Dental Commission, and repeal the Dentists Act, 1948. |
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The National Nursing and Midwifery Commission Bill, 2023 |
Seeks to set up a National Nursing and Midwifery Commission, and to repeal the Indian Nursing Council Act, 1947. |
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The National Cooperative University Bill, 2023 |
Seeks to establish the National Cooperative University. |
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Culture |
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The Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2023 |
Seeks to rationalise the prohibited area around historical monuments. |
Bills listed for withdrawal
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Short Title |
Key Objectives |
Introduced On |
Status |
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Law/ Broadcasting |
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The DNA Technology (Use and Application) Regulation Bill, 2019 |
Provides for the regulation of use of DNA technology for establishing the identity of certain persons. |
8 July 2019 Lok Sabha |
Standing Committee report presented on |
| The Cinematograph (Amendment) Bill, 2019 | Amends the Cinematograph Act, 1954, provides for certification of films for exhibition, and imposes penalties for various offences. |
12 Feb 2019 Rajya Sabha |
Standing Committee report presented on 16 Mar 2020 |
Sources: Bulletins of Lok Sabha and Rajya Sabha dated July 1, 2023 and July 13, 2023; PRS.
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