Parliament Session Alert Winter Session: November 18 – December 13, 2019 |
Highlights
|
Bills listed for consideration and passage
Short Title |
Key Objectives |
Introduced on |
Status |
Finance |
|
|
|
Facilitates orderly development of the chit fund industry. |
5 Aug 2019 Lok Sabha |
Not referred to Standing Committee |
|
Health and Education |
|
|
|
Brings four National Institutes of Design in Bhopal, Vijayawada, Kurukshetra, and Jorhat within the ambit of NID Act, 2014. |
30 Jul 2019 Rajya Sabha |
Passed by RS on 6 Aug 2019 |
|
The National Commission for Indian System of Medicine Bill, 2019 |
Repeals the Indian Medicine Central Council Act, 1970, and sets up a National Commission to regulate the education and practice of Indian systems of Medicine. |
7 Jan 2019 Rajya Sabha |
Standing Committee Report pending |
Repeals the Homoeopathy Central Council Act, 1973, and sets up the National Commission for Homoeopathy to regulate homoeopathic education and practice. |
7 Jan 2019 Rajya Sabha |
Standing Committee Report pending |
|
The National Institutes of Food Technology, Entrepreneurship and Management Bill, 2019 |
Provides the NIFTEM at Kundli, Haryana and IIFPT at Thanjavur, Tamil Nadu with status of Institute of national importance. |
13 Feb 2019 Rajya Sabha |
Standing Committee Report pending |
Security / Law / Strategic Affairs / Social Justice |
|||
The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
Modifies the list of Scheduled Tribes in the state of Assam. |
9 Jan 2019 Rajya Sabha |
Not referred to Standing Committee |
The Constitution (Scheduled Tribes) Order (Second Amendment) Bill, 2019 |
Modifies the list of Scheduled Tribes in the state of Karnataka. |
9 Jan 2019 Rajya Sabha |
Not referred to Standing Committee |
Protects the rights of transgender persons and provides for their welfare. |
19 Jul 2019 Lok Sabha |
Passed by LS on 5 Aug 2019 |
|
Health |
|||
Prohibits commercial surrogacy. Constitutes the National Surrogacy Board and respective State Surrogacy Boards to regulate the practice of surrogacy. |
15 Jul 2019 Lok Sabha |
Passed by LS on 5 Aug 2019 |
|
Culture |
|||
The Jallianwala Bagh National Memorial (Amendment) Bill, 2019 |
Removes the president of the Indian National Congress as a trustee and empowers the central government to remove nominated members. |
8 Jul 2019 Lok Sabha |
Passed by LS on 2 Aug 2019 |
Water Resources |
|||
Provides for the surveillance, inspection, operation, and maintenance of specified dams across the country. |
29 Jul 2019 Lok Sabha |
Passed by LS on 2 Aug 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 Lok Sabha |
Passed by LS on 31 Jul 2019 |
Bills listed for introduction, consideration and passage
Short Title |
Key Objectives |
|||
Finance / Corporate Affairs |
|
|
|
|
The Taxation Laws (Amendment) Bill, 2019 – To replace an Ordinance |
Amends the Income Tax Act, 1961, and The Finance (No 2) Act, 2019 to provide domestic companies with an option to opt to for lower tax rates. |
|||
The Multi State Cooperative Societies (Amendment) Bill,2019 |
Rationalises the government’s role to create efficient, autonomous, and professional environment and protects the interests of depositors in multi-state cooperative societies. |
|||
The Companies (Second Amendment) Bill, 2019 |
Amends the Companies Act, 2013 to decriminalise certain offences and facilitate ease of doing business. |
|||
The Competition (Amendment) Bill, 2019 |
Creates structural changes in the governing structure of the CCI and expands its activities by opening regional offices. |
|||
The Insolvency and Bankruptcy (Second Amendment) Bill, 2019 |
Amends the Code to include a chapter on cross boundary insolvency. |
|||
The International Financial Services Centres Authority Bill, 2019 |
Establishes the International Financial Services Centre Authority to regulate and develop a market for financial services in International Financial Services Centres in India. |
|||
Labour / Industry |
||||
The Industrial Relations Code Bill, 2019 |
Amalgamates the Trade Unions Act, 1926, the Industrial Employment (Standing Orders) Act, 1946, and the Industrial Disputes Act, 1947. |
|||
The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2019 |
Amends the MSME Act, 2006 to define micro, small, and medium enterprises on the basis of annual turnover. |
|||
Home Affairs / Security / Law / Strategic Affairs / Social Justice |
||||
The Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 |
Modifies the list of Scheduled Tribes in the state of Uttar Pradesh. |
|||
The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2019 |
Empowers the District Magistrate instead of the Court to reduce delays in getting an adoption order. |
|||
The Maintenance and Welfare of Parents and Senior Citizens (Amendment) Bill, 2019 |
Amends the existing act to make it contemporary as per the changing socio-economic needs. |
|||
The Arms (Amendment) Bill, 2019 |
Amends the Arms Act, 1959 to enable the law enforcement machinery to curb crimes related to illegal arms. |
|||
The National Police University Bill, 2019 |
Establishes the National Police University. |
|||
The Citizenship (Amendment) Bill, 2019 |
Amends the definition of illegal migrant, reduces the residency requirement to obtain Indian citizenship through naturalisation, and empowers the central government to cancel registration of OCI card. |
|||
The Anti Maritime Piracy Bill, 2019 |
Enacts domestic anti maritime piracy legislation in line with UNCLOS to provide legal framework for piracy related crimes committed on high seas. |
|||
The Disaster Management (Amendment) Bill, 2019 |
Brings convergence in the roles of different organisations working in the field of disaster management. |
|||
Electronics and Information Technology |
|
|||
The Personal Data Protection Bill, 2019 |
Protects and regulates all aspects of personal data, and promotes the growth of digital economy. |
|||
Health and Education |
|
|||
The Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Sale, Distribution, Storage and Advertisement) Bill, 2019 – Replaces an Ordinance |
Prohibits the production, manufacture, import, export, transport, sale, distribution, storage, and advertisement of e-cigarettes and similar devices. |
|||
The Medical Termination of Pregnancy (Amendment) Bill, 2019 |
Amends the Act to increase the base of beneficiaries. |
|||
The Healthcare Service Personnel and Clinical Establishments (Prohibition of violence and damage to property) Bill, 2019 |
Prohibits violence against healthcare service personnel, and damage or loss of property of clinical establishments. |
|||
The Assisted Reproductive Technology (Regulation) Bill, 2019 |
Establishes the National Board, the State Boards, and the National Registry to regulate and supervise assisted reproductive technology clinics. Establishes assisted reproductive technology banks to prevent misuse and promote ethical practices. |
|||
The Central Sanskrit University Bill, 2019 |
Converts Rashtriya Sanskrit Sansthan (RSKS), Delhi, Sri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeetha (SLBSRSV), New Delhi, and Rashtriya Sanskrit Vidyapeetha (RSV), Tirupati into Central Sanskrit Universities. |
|||
Agriculture |
|
|||
The Pesticides Management Bill, 2019 |
Replaces and addresses the inadequacies in the Insecticides Act, 1968. |
|||
Civil Aviation / Shipping / Transport |
|
|||
The Aircraft (Amendment) Bill, 2019 |
Meets the recommended standards and practices laid down by ICAO for the safety and security oversight function. |
|||
The Recycling of Ships Bill, 2019 |
Provides a legal framework for implementation of Hong Kong convention. |
|||
Mines |
|
|||
The Mines and Minerals (Development and Regulation) Amendment Bill, 2019 |
Amends section 5(1), section 6(1), and section 17A(2A) of MMDR Act, 1957 to remove the requirement of prior approval of the central government before the grant of mining lease. |
|||
Water Resources |
|
|||
The National River Ganga (Rejuvenation, Protection and Management) Bill, 2019 |
Prescribes measures to prevent, control, and abate the pollution in the river Ganga to ensure continuous adequate flow. |
|||
Bills listed for withdrawal
Short Title |
Key Objectives |
Introduced on |
Status |
Finance |
|
|
|
The Jammu and Kashmir Reservation (Second Amendment) Bill, 2019 |
The Bill provides for reservation in appointments and admission in professional institutions for economically weaker sections in Jammu and Kashmir. |
5 Aug 2019 Rajya Sabha |
Passed by RS on 5 Aug 2019. RS agreed to the withdrawal of the Bill from LS on 7 Aug 2019 |
The International Financial Services Centres Authority Bill, 2019 |
Sets up an authority for regulating all financial services in International Financial Services Centres in India. |
12 Feb 2019 Rajya Sabha |
Standing Committee report pending
|
Agriculture |
|
|
|
Regulates the manufacture, inspection, testing, and distribution of pesticides. Establishes a system of licensing and registration committee for pesticides. |
21 Oct 2008 Rajya Sabha |
Standing Committee report on 18 Feb 2009 |
|
Health |
|
|
|
The Indian Medical Council (Amendment) Bill, 1987 |
Amends the Indian Medical Council Act, 1956 |
26 Aug 1987 Rajya Sabha |
Joint Committee report on 28 Jul 1989 |
The National Commission for Human Resources for Health Bill, 2011 |
Sets up three bodies to determine and regulate the standard of health education in the country. |
22 Dec 2011 Rajya Sabha |
Standing Committee report on 23 Nov 2012 |
Extends the supersession of the Board of Governors by year so that it can exercise the powers of the Council. Changes the composition of the reconstituted Council |
19 Aug 2013 Rajya Sabha |
Standing Committee report on 20 Nov 2013 |
|
Creates a framework to regulate the education and practice of pharmacy in Indian medicine and homoeopathy. |
12 Aug 2005 Rajya Sabha |
Standing Committee report on 28 Jul 2006 |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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.