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Parliament Session Alert Winter Session: November 29, 2021 – December 23, 2021 |
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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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Health |
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The Assisted Reproductive Technology (Regulation) Bill, 2020 |
Provides for the regulation of Assisted Reproductive Technology (ART) services and banks. Also specifies conditions for gamete donation and storage. |
14 Sep 2020 Lok Sabha |
Standing Committee Report presented on 19 Mar 2021 |
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Prohibits commercial surrogacy and constitutes the National Surrogacy Board and State Surrogacy Boards to regulate surrogacy. |
15 Jul 2019 Lok Sabha |
Select Committee Report presented on 5 Feb 2020 |
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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, and provides for care-homes for senior citizens. |
11 Dec 2019 Lok Sabha |
Standing Committee Report presented on 29 Jan 2021 |
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Agriculture / Chemicals and Fertilisers / Water Resources |
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The National Institute of Pharmaceutical Education and Research (Amendment) Bill, 2021 |
Declares six new institutes as institutions of national importance, and sets up a Council to coordinate the activities of the national institutes of pharmaceutical education and research. |
15 Mar 2021 Lok Sabha |
Standing Committee Report presented on 4 Aug 2021 |
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Provides for the surveillance, inspection, operation, and maintenance of specified dams across the country. |
29 Jul 2019 Lok Sabha |
Passed in Lok Sabha on 2 Aug 2019 |
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Bills listed for introduction, consideration and passing
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Short Title |
Key Objectives |
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Finance / Corporate Affairs |
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The Cryptocurrency and Regulation of Official Digital Currency Bill, 2021 |
Seeks to prohibit all private cryptocurrencies in India while allowing for certain exceptions that promote the technology of cryptocurrency. Also, creates a framework for digital currency that will be issued by the Reserve Bank of India. |
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The Pension Fund Regulatory and Development Authority (Amendment) Bill, 2021 |
Amends the Pension Fund Regulatory and Development Authority (PFRDA) Act, 2013 to separate the National Pension System Trust from PFRDA and to provide universal pension coverage. |
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The Banking Laws (Amendment) Bill, 2021 |
Amends the Banking Companies (Acquisition and Transfer of Undertakings) Acts of 1970 and 1980, and the Banking Regulation Act, 1949 to privatise two public sector banks. |
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The Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Bill, 2021 |
Reforms and speeds up the disciplinary mechanism of the Institutes. |
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The Insolvency and Bankruptcy (Second Amendment) Bill, 2021 |
Seeks to strengthen and streamline the Insolvency and Bankruptcy Code, 2016. |
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Home Affairs / Security / Law / Strategic Affairs / Social Justice |
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The Central Vigilance Commission (Amendment) Bill, 2021 – Replaces an Ordinance |
Amends the Central Vigilance Commission Act, 2003 to allow for extending the term of the Director of Enforcement. |
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The Delhi Special Police Establishment (Amendment) Bill, 2021 – Replaces an Ordinance |
Amends the Delhi Special Police Establishment Act, 1946 to allow for extending the term of the Director of the Central Bureau of Investigation. |
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The Narcotic Drugs and Psychotropic Substances (Amendment) Bill, 2021 – Replaces an Ordinance |
Amends the Narcotic Drugs and Psychotropic Substances Act, 1985 to rectify a drafting error. |
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The Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2021 |
Aims to prevent and combat trafficking in persons, provide assistance and rehabilitation to victims, and ensure prosecution of offenders. |
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The Inter-Services Organizations (Command, Control and Discipline) Bill, 2021 |
Empowers the commander-in-chief or the officer-in-command of Inter-Services Organisations to maintain discipline and ensure proper discharge of duties by persons (subject to the Army Act, 1950, the Navy Act, 1957 and the Air Force Act, 1950) serving under or attached to their command. |
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The Emigration Bill, 2021 |
Replaces the Emigration Act, 1983 to establish a transparent and comprehensive emigration management framework to facilitate orderly migration. |
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The Mediation Bill, 2021 |
Proposes pre-litigation mediation and also aims to safeguard the interest of the litigants to approach the competent adjudicatory forums/courts in case urgent relief is sought. |
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The Cantonment Bill, 2021 |
Provides for overall improvement in governance structure of Cantonment Boards. |
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The High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Bill, 2021 |
Amends the High Court Judges (Salaries and Conditions of Service) Act, 1954, and the Supreme Court Judges (Salaries and Conditions of Service) Act, 1958. |
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The Constitution (Scheduled Castes and Scheduled Tribes) Order (Amendment) Bill, 2021 |
Amends the List of Scheduled Tribes pertaining to the State of Uttar Pradesh. |
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The Constitution (Scheduled Castes and Scheduled Tribes) Order (Amendment) Bill, 2021 |
Amends the List of Scheduled Tribes pertaining to the State of Tripura. |
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Energy |
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The Electricity (Amendment) Bill, 2021 |
Provides for de-licensing of the distribution business to promote competition, appointment of a member from law background in every commission, strengthening of Appellate Tribunal for Electricity (APTEL), and prescribes rights and duties of consumers. |
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The Energy Conservation (Amendment) Bill, 2021 |
Provides for enhanced financial, technological and capacity building support to meet international commitments and implement India’s Nationally Determined Contributions (NDCs) in a timely manner. |
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Health / Education / Youth Affairs and Sports |
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The National Dental Commission Bill, 2021 |
Repeals the Dentists Act,1948 and sets up a National Dental Commission. |
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The National Nursing Midwifery Commission Bill, 2021 |
Repeals the Indian Nursing Council Act, 1947 and sets up a National Nursing and Midwifery Commission which will have a selected regulator. |
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The National Anti-Doping Bill, 2021 |
Provides a legislative framework to the National Anti-Doping Agency (NADA) for meeting the obligations of India under the Convention, and of NADA as a signatory of the World Anti-Doping Agency Code. |
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Agriculture / Fisheries, Animal Husbandry |
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The Indian Marine Fisheries Bill, 2021 |
Repeals the Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981. Provides for sustainable development of fisheries resources in the Exclusive Economic Zone and responsible harnessing of fisheries in the High Seas by Indian fishing vessels. |
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The Farm Laws Repeal Bill, 2021 |
Repeals the Farmers' Produce Trade and Commerce (Promotion and Facilitation) Act, 2020, the Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020, and the Essential Commodities (Amendment) Act, 2020. |
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Transport |
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The Metro Rail (Construction, Operation and Maintenance) Bill, 2021 |
Replaces the Metro Railways (Operation and Maintenance) Act, 2002, and the Metro Railways (Construction of Works) Act, 1978. Provides for a legal framework for construction, operation and maintenance of metro rail projects including those in PPP mode. |
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The National Transport University Bill, 2021 |
Re-designates the National Rail and Transportation Institute (NTRI) as National Transportation University (NTU) and declares it as an autonomous body and an institution of national importance. |
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Environment / Water Resources / Earth Sciences |
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The Indian Antarctica Bill, 2021 |
Provides a regulatory framework for India’s Antarctic activities and protection of the Antarctic environment as per the Antarctic Treaty, and the Convention on the Conservation of Antarctic Marine Living Resources. |
Bills listed for withdrawal
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Short Title |
Key Objectives |
Introduced on |
Status |
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Labour |
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Amends the Mines Act, 1952 which regulates the operation of mines and provides a mechanism for the supervision and safety of the labour working in the mines. |
23 Mar 2011 Rajya Sabha |
Standing Committee Report presented on 20 Dec 2011 |
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The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Bill, 2011 |
Amends the Inter-state Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 to substitute all gender-specific terms with gender neutral terms. |
18 Aug 2011 Rajya Sabha |
Standing Committee Report presented on 20 Dec 2011 |
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The Employment Exchanges (Compulsory Notification of Vacancies) Amendment Bill, 2013 |
Amends the Employment Exchanges (Compulsory Notifications of Vacancies) Act, 1959 to expand the definition of an employee and requires employers to notify vacancies. |
22 Apr 2013 Rajya Sabha |
Standing Committee Report presented on 7 Feb 2014 |
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The Building and Other Construction Workers Related Laws (Amendment) Bill, 2013 |
Amends the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (RECS Act) and the Building and Other Construction Workers' Welfare Cess Act, 1996 (WC Act). |
18 Mar 2013 Rajya Sabha |
Standing Committee Report presented on 15 Mar 2014 |
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Minority Affairs |
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The Waqf Properties (Eviction of Unauthorised Occupants) Bill, 2014 |
Provides for the eviction of unauthorised occupants and removal of unauthorised construction from waqf properties. |
18 Feb 2014 Rajya Sabha |
Standing Committee Report presented on 12 Aug 2015 |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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