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Parliament Session Alert Winter Session: December 7, 2022 – December 29, 2022 |
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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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Home Affairs / Security / Law / Social Justice |
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Enables Indian authorities to take action against piracy in the high seas, and punishes acts of piracy with life imprisonment or death. |
9 Dec 2019 Lok Sabha |
Standing Committee report presented on 11 Feb 2021 |
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Sets up the Mediation Council of India, mandates pre-litigation mediation, and makes mediation awards binding and enforceable. |
20 Dec 2021 Rajya Sabha |
Standing Committee report presented on 13 Jul 2022 |
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The New Delhi International Arbitration Centre (Amendment) Bill, 2022 |
Renames the New Delhi International Arbitration Centre as the India International Arbitration Centre. |
5 Aug 2022 Lok Sabha |
Passed by Lok Sabha on 8 Aug 2022 |
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The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Second Amendment) Bill, 2022 |
Amends the Constitution (Scheduled Tribes) (Uttar Pradesh) Order, 1967 (ST Order) and the Constitution (Scheduled Castes) Order, 1950 (SC Order) in its application to Uttar Pradesh. |
28 Mar 2022 Lok Sabha |
Passed by Lok Sabha on 1 Apr 2022 |
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Environment |
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Simplifies compliance requirements for domestic companies, and exempts certain practitioners and activities from benefit sharing requirements. |
16 Dec 2021 Lok Sabha |
Joint Committee report presented on 2 Aug 2022 |
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Increases the number of species protected under the law, and implements the Convention on International Trade in Endangered Species of Flora and Fauna. |
17 Dec 2021 Lok Sabha |
Passed by Lok Sabha on 2 Aug 2022 |
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Energy |
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Enables carbon credit trading, and requires certain consumers to meet their energy needs from non-fossil sources. |
3 Aug 2022 Lok Sabha |
Passed by Lok Sabha on 8 Aug 2022 |
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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 / Commerce |
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The Trade Marks (Amendment) Bill, 2022 |
Incorporates aspects of Madrid Registration System, amends the procedure regarding show cause, hearing, opposition hearing, and incorporation of electronic communication by Trade Mark Office. |
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The Geographical Indications of Goods (Registration and Protection) (Amendment) Bill, 2022 |
Seeks to simplify procedures and increase accessibility to stakeholders. |
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Home Affairs / Security / Law / Strategic Affairs / Social Justice |
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The Multi-State Cooperative Societies (Amendment) Bill, 2022 |
Seeks to strengthen governance and transparency, increase accountability, reform the electoral process, improve the monitoring mechanism, and ensure ease of doing business in Multi-State Cooperative Societies. |
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The Cantonment Bill, 2022 |
Seeks to facilitate ease of living in Cantonments, make their administration more democratic and efficient, and achieve developmental objectives in line with municipalities across the country. |
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The Old Grant (Regulation) Bill, 2022 |
Aims to enhance ease of living while ensuring government rights over land given under certain Governor General Orders; regulate the transfer, sub-division and change of purpose of such lands, and delegate powers for better management of such lands. |
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The Constitution (Scheduled Tribes) Order (Second Amendment) Bill, 2022 |
Revises the list of Scheduled Tribes in Tamil Nadu. |
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The Constitution (Scheduled Tribes) Order (Third Amendment) Bill, 2022 |
Revises the list of Scheduled Tribes in Himachal Pradesh. |
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The Constitution (Scheduled Tribes) Order (Fourth Amendment) Bill, 2022 |
Revises the list of Scheduled Tribes in Karnataka. |
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The Constitution (Scheduled Tribes) Order (Fifth Amendment) Bill, 2022 |
Revises the list of Scheduled Castes and Scheduled Tribes in Chhattisgarh. |
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The Repealing and Amending Bill, 2022 |
Seeks to repeal redundant and obsolete laws. |
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Health and Education |
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The National Dental Commission Bill, 2022 |
Repeals the Dentists Act,1948 and sets up a National Dental Commission. |
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The National Nursing and Midwifery Commission Bill, 2022 |
Repeals the Indian Nursing Council Act, 1947 and sets up a National Nursing and Midwifery Commission. |
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Environment / Water Resources |
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The Forest (Conservation) Amendment Bill, 2022 |
Amends the Forest (Conservation) Act, 1980 to remove ambiguity in the applicability of the Act across different types of lands, and seeks to promote plantation in non-forest areas and conserve the forests. |
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The Coastal Aquaculture Authority (Amendment) Bill, 2022 |
Amends the Coastal Aquaculture Authority Act, 2005 to expand its scope, decriminalise offences under the Act, remove regulatory gaps in the Act, and reduce regulatory compliance burden without diluting principles of environmental protection in coastal areas. |
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The North East Water Management Authority Bill, 2022 |
Repeals the Brahmaputra Board Act, 1980, creates the North East Water Management Authority, which will work as an Integrated Water Resources and Basin Management Organisation for the Brahmaputra and Barak basin. |
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Culture |
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The Kalakshetra Foundation (Amendment) Bill, 2022 |
Amends the Kalakshetra Foundation Act, 1993 to empower the Foundation to award certificates, diplomas, graduate, post-graduate and doctoral degrees, and conduct research in dance, theatre, music and other forms of art. |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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