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Parliament Session Wrap Monsoon Session: July 20 to August 13, 2026 |
Government Bills passed by Parliament during Monsoon Session
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Short Title |
Key Objectives |
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Increases the number of judges (excluding the Chief Justice) of the Supreme Court of India from 33 to 37. |
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*The Prevention of Insults to National Honour (Amendment) Bill, 2026 |
Prohibits and penalises intentionally preventing the singing of the national song, Vande Mataram, or causing disturbance to any assembly engaged in such singing. |
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*The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2026 |
Empowers the central government to notify the thresholds to classify enterprises based on (i) investment in plant and machinery or equipment, and (ii) turnover. Also sets timelines for dispute resolution mechanisms, and decriminalises certain offences. |
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*The Registration of Births and Deaths (Amendment) Bill, 2026 |
Provides that registration of birth after two years of occurrence will require an order from a Judicial Magistrate of the First Class. |
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*The Taxation and Other Laws (Amendment) Bill, 2026
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Exempts foreign institutional investors and the Bank for International Settlements from income tax on earnings from investment, sale, and transfer of government securities. Raises the income-tax surcharge payable by domestic companies opting for concessional tax rates. |
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*The Public Examinations (Prevention of Unfair Means) Amendment Bill, 2026 |
Increases the quantum of imprisonment and fines for using unfair means in public exams. Provides for constituting Special Task Forces for investigation, and Special Fast Track Courts in states/UTs. Sets timelines for investigation and trial. |
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Replaces and retains most provisions of the Bankers’ Books Evidence Act, 1891. Provides that a digital record of a banker’s book will be admissible and legally enforceable as evidence. |
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Establishes the National Tribunals Commission, which will conduct the selection process for appointment to Tribunals, review Tribunal performance, oversee inquiries into the conduct of Tribunal Chairpersons/members, and develop the National Tribunals Data Grid. |
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*The National Co-operative Development Corporation (Amendment) Bill, 2026 |
Empowers the National Co-operative Development Corporation (NCDC) to undertake activities in industrial goods, even in rural areas. Extends the definition of foodstuffs supported by the NCDC to include eggs, milk, meat, and vegetables. |
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Changes the name of the state of Kerala to ‘Keralam’ in the Constitution. |
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*The Mines and Minerals (Development and Regulation) Amendment Bill, 2026 |
Prohibits state governments from imposing levies on mineral rights and mineral bearing lands, except in accordance with conditions prescribed by the central government. |
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*The Appropriation (No.3) Bill, 2026 |
Authorises additional expenditure from the Consolidated Fund of India for 2022-23. |
Note: * This Bill was introduced during the Monsoon Session, 2026.
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS
Government Bills introduced during Monsoon Session and pending
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Short Title |
Key Objectives |
Introduced on |
Status |
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Replaces the Indian Statistical Institute (ISI) Act, 1959. Sets up ISI as a non-profit body corporate, and specifies its governance structure. |
3 Aug 2026 Lok Sabha |
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Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Government Bills introduced in earlier sessions and pending in both Houses
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INTRODUCED IN LOK SABHA |
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Short Title |
Introduced on |
Status |
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16 Apr 2026 |
Not referred to Committee |
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16 Apr 2026 |
Not referred to Committee |
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25 Mar 2026 |
Referred to Joint Committee |
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23 Mar 2026 |
Joint Committee report presented on 3 Aug 2026 |
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18 Dec 2025 |
Standing Committee report presented |
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15 Dec 2025 |
Referred to Joint Committee |
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The Constitution (130th Amendment) Bill, 2025 (Removal of Ministers on Detention) |
20 Aug 2025 |
Referred to Joint Committee |
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20 Aug 2025 |
Referred to Joint Committee |
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20 Aug 2025 |
Referred to Joint Committee |
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The Constitution (129th Amendment) Bill, 2024 (simultaneous elections) |
17 Dec 2024 |
Referred to Joint Committee |
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17 Dec 2024 |
Referred to Joint Committee |
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INTRODUCED IN RAJYA SABHA |
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|
Short Title |
Introduced on |
Status |
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23 Mar 2020 |
Standing Committee Report on 21 Dec 2021 |
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The Registration of Marriage of Non-Resident Indian Bill, 2019 |
11 Feb 2019 |
Standing Committee Report on 13 Mar 2020 |
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The Constitution (125th Amendment) Bill, 2019 (Amendment to the Sixth Schedule) |
6 Feb 2019 |
Standing Committee Report on 5 Mar 2020 |
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The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
9 Jan 2019 |
Not referred to Standing Committee |
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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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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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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 (Population control measures) |
22 Dec 1992 |
Standing Committee Report on 22 Mar 1995 |
Sources: Relevant Bills; Bulletins of Lok Sabha and Rajya Sabha; PRS.
Status of Government Bills
|
Bills pending before session |
30 |
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Bills introduced during the session |
13 |
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Bills passed during the session |
12 |
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Bills pending at the end of the session |
31 |
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