Vital Stats
Parliament functioning in Winter Session 2021
The winter session of Parliament was held from November 29, 2021 to December 22, 2021. Parliament adjourned one day ahead of schedule, having sat for 18 days. On the first day, 12 MPs were suspended from Rajya Sabha for not observing parliamentary conduct on the last day of Monsoon Session 2021. On the penultimate day of the session, another Rajya Sabha MP was suspended on the grounds of disorderly conduct.
Rajya Sabha sits for 43% of its scheduled time; Lok Sabha for 77% |
|||||||||||||||||||||||||||||||
|
|
||||||||||||||||||||||||||||||
Many Bills introduced and passed in the same session; few referred to Committees |
|||||||||||||||||||||||||||||||
|
|
||||||||||||||||||||||||||||||
|
|||||||||||||||||||||||||||||||
In the 17th LS, Lok Sabha passed 35% of Bills in less than 30 minutes |
|||||||||||||||||||||||||||||||
|
|
||||||||||||||||||||||||||||||
More Bills passed in 17th LS, reducing the number of pending Bills |
|||||||||||||||||||||||||||||||
Note: Status of Bills includes Appropriation and Finance Bills. |
|
||||||||||||||||||||||||||||||
No questions answered in Rajya Sabha on eight days |
|||||||||||||||||||||||||||||||
|
|
||||||||||||||||||||||||||||||
Note: Due to COVID-19, the Monsoon Session 2020 did not have Question Hour.
|
|||||||||||||||||||||||||||||||
Time spent on general discussions increases in Lok Sabha |
|||||||||||||||||||||||||||||||
|
|
||||||||||||||||||||||||||||||
General discussions in the 17th Lok Sabha with the highest number of participants
|
|||||||||||||||||||||||||||||||
Lok Sabha does not have a Deputy Speaker after two and half years |
|||||||||||||||||||||||||||||||
|
|
Sources: Bulletins of Lok Sabha and Rajya Sabha as on December 22, 2021; Statistical Handbook, Ministry of Parliamentary Affairs, 2021; 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.