|
Parliament Session Wrap Monsoon Session: July 20, 2023 – August 11, 2023 |
Government Bills passed by Parliament during the Monsoon session
|
Short Title |
Key Objectives |
|
*The Government of National Capital Territory of Delhi (Amendment) Bill, 2023 |
Expands the discretionary powers of the Lieutenant-Governor, and establishes the National Capital Civil Services Authority to recommend appointments and transfers. |
|
*The Registration of Births and Deaths (Amendment) Bill, 2023 |
Creates national and state level births and deaths database, requires linking of children’s Aadhaar to parents, and makes birth certificates a requirement for various purposes including admission to educational institutions and voter lists. |
|
Provides for personal data protection and privacy of individuals, regulates cross border data transfer, and provides several exemptions for personal data processing by State. |
|
|
Creates the National Research Foundation to provide funding for research and innovation in STEM, health and agriculture fields. |
|
|
Designates the President of India as Visitor of every IIM, requires government approval to appoint IIM Directors, and empowers it to remove the Director and the Board. |
|
|
Decriminalises certain offences, rationalises penalties, and removes certain offences across various laws to improve ease of doing business. |
|
|
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. |
|
|
*The Mines and Minerals (Development and Regulation) Amendment Bill, 2023 |
Introduces exploration licences, and delists some minerals from the list of atomic minerals, and creates a new category for strategic minerals. |
|
*The Offshore Areas Mineral (Development and Regulation) Amendment Bill, 2023 |
Introduces a composite license for granting rights for exploration and production, mandates competitive bidding and restricts mining of atomic minerals to the government. |
|
Simplifies compliance requirements for domestic companies using biological resources, and exempts certain practitioners and activities from benefit sharing requirements. |
|
|
Provides for pre-litigation mediation, sets up the Mediation Council of India, and lists disputes not fit for mediation. |
|
|
The Multi-State Co-operative Societies (Amendment) Bill, 2022 |
Establishes the Co-operative Election Authority to conduct and supervise elections to the boards of multi-state co-operative societies. |
|
Provides for measures to check film piracy, and amends age-based categories for film certification. |
|
|
Repeals the Dentists Act, 1948 to constitute the National Dental Commission, the Dental Advisory Council and three autonomous boards for regulating dental education and profession. |
|
|
Provides for the regulation and maintenance of standards of education and services for nursing and midwifery professionals. |
|
|
*The Pharmacy (Amendment) Bill, 2023
|
Provides a mechanism for pharmacists registered under, or possessing qualifications as per the Jammu and Kashmir Pharmacy Act, 2011 to be registered under the Pharmacy Act, 1948. |
|
The Inter-Services Organisations (Command, Control and Discipline) Bill, 2023 |
Empowers Commander-in-Chief or Officer-in-Command of Inter-services Organisations to exercise disciplinary or administrative control over service personnel under their command irrespective of service. |
|
*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. |
|
The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2022 |
Revises the list of scheduled tribes in its application to Himachal Pradesh. |
|
The Constitution (Scheduled Tribes) Order (Fifth Amendment) Bill, 2022 |
Revises the list of scheduled tribes in its application to Chhattisgarh. |
|
Expands the scope of coastal aquaculture to include allied activities such as hatcheries and nucleus breeding centres. |
|
|
#The Integrated Goods and Services Tax (Amendment) Bill, 2023 |
Provides that a supplier of online money gaming, not located in India, will be liable to pay IGST. |
|
Provides that suppliers of online money gaming, betting, horse racing, and casinos will be liable to pay CGST. |
Note: * Bill was introduced in this session; # Passed as money Bill by Lok Sabha.
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills introduced during the Monsoon Session and pending
|
LOK SABHA |
|||
|
Short Title |
Key Objectives |
Introduced on |
Status |
|
Changes the nomenclature of ‘weak and under-privileged classes’ to ‘Other Backward Classes’. |
26 July 2023 |
Pending |
|
|
Increases the number of seats in the Jammu and Kashmir Legislative Assembly from 83 to 90, reserves seven seats for SCs and nine seats for STs, and provides for nominated seats for Kashmiri migrants and displaced persons. |
26 July 2023
|
Pending |
|
|
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. |
26 July 2023 |
Pending |
|
The Constitution (Jammu and Kashmir) Scheduled Tribes Order (Amendment) Bill, 2023 |
Adds Gadda Brahmin, Koli, Paddari Tribe, and Pahari Ethnic Group to the list of Scheduled Tribes in Jammu and Kashmir. |
26 July 2023 |
Pending |
|
The Bharatiya Nyaya Sanhita, 2023 |
Replaces the Indian Penal Code, 1860. |
11 August 2023 |
Referred to Standing Committee on |
|
The Bharatiya Nagarik Suraksha Sanhita, 2023 |
Replaces the Code of Criminal Procedure, 1973. |
11 August 2023 |
Referred to Standing Committee on |
|
The Bharatiya Sakshya Bill, 2023 |
Replaces the Evidence Act, 1872. |
11 August 2023 |
Referred to Standing Committee on |
|
RAJYA SABHA |
|||
|
Short Title |
Key Objectives |
Introduced on |
Status |
|
Provides for a selection committee to appoint Chief Election Commissioner and Election Commissioners. |
10 August 2023 |
Pending |
|
|
Repeals certain sections related to touts under the Legal Practitioners Act, 1879, and brings them under the ambit of Advocates Act, 1961. |
1 August 2023 |
Pending |
|
|
The Press and Registration of Periodicals (Amendment) Bill, 2023 |
Repeals the Press and Registration of Books Act, 1867, provides for registration of newspapers, periodicals and books including foreign periodicals, provides for appointment of Press Registrar General. |
1 August 2023 |
Pending |
|
Repeals the India Post Office Act, 1898, provides for matters related to the functioning of the Post Office, and undertaking of the central government. |
10 August 2023 |
Pending |
|
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills passed by Lok Sabha and pending in Rajya Sabha
|
Short Title |
Introduced on |
Status |
|
19 Dec 2022 |
Passed by Lok Sabha on 27 July 2023 |
|
|
25 Jul 2019 |
Passed by Lok Sabha on 31 Jul 2019 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills introduced in earlier sessions and pending in both Houses
|
INTRODUCED IN LOK SABHA |
|
|
|
Short Title |
Introduced on |
Status |
|
8 Aug 2022 |
Referred to Standing Committee on 8 Aug 2022 |
|
|
21 Dec 2021 |
Referred to Standing Committee on 21 Dec 2021 |
|
|
The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
11 Dec 2019 |
Standing Committee Report on 29 Jan 2021 |
|
INTRODUCED IN RAJYA SABHA |
|
|
|
Short Title |
Introduced on |
Status |
|
23 Mar 2020 |
Standing Committee Report on 21 Dec 2021 |
|
|
The Registration of Marriage of Non-Resident Indian Bill, 2019 |
11 Feb 2019 |
Standing Committee Report on 13 Mar 2020 |
|
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 |
|
10 Dec 2013 |
Standing Committee Report on 17 Feb 2014 |
|
|
10 Dec 2013 |
Not referred to Standing Committee |
|
|
29 Aug 2013 |
Not referred to Standing Committee |
|
|
8 Aug 2013 |
Standing Committee Report on 8 May 2015 |
|
|
6 Aug 2013 |
Standing Committee Report on 9 Dec 2013 |
|
|
The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
22 Apr 2013 |
Standing Committee Report on 7 Feb 2014 |
|
The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
18 Mar 2013 |
Standing Committee Report on 15 Mar 2014 |
|
4 May 2012 |
Not referred to Standing Committee |
|
|
The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Bill, 2011 |
18 Aug 2011 |
Standing Committee Report on 20 Dec 2011 |
|
23 Mar 2011 |
Standing Committee Report on 20 Dec 2011 |
|
|
The Telecom Regulatory Authority of India (Amendment) Bill, 2008 |
15 Dec 2008 |
Standing Committee Report on 16 Feb 2009 |
|
12 Aug 2005 |
Standing Committee Report on 28 Jul 2006 |
|
|
9 Dec 2004 |
Standing Committee Report on 28 Nov 2006 |
|
|
The Provisions of the Municipalities (Extension to the Scheduled Areas) Bill, 2001 |
30 Jul 2001 |
Standing Committee Report on 9 Dec 2003 |
|
28 Jul 1997 |
Standing Committee Report on 21 Dec 2000 |
|
|
The Constitution (79th Amendment) Bill, 1992 |
22 Dec 1992 |
Standing Committee Report on 22 Mar 1995 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills withdrawn
|
Short Title |
Introduction |
Withdrawal |
|
The DNA Technology (Use and Application) Regulation Bill, 2019 |
Introduced on 8 July 2019 |
Withdrawn on 24 July 2023 |
|
Introduced on 12 Feb 2019 |
Withdrawn on 20 July 2023 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Status of Government Bills
|
Bills pending before session |
37 |
|
Bills introduced during the session |
25 |
|
Bills passed during the session |
23 |
|
Bills withdrawn during the session |
2 |
|
Bills pending at the end of the session |
37 |
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.