Legislative Brief
	The Drugs and Cosmetics (Amendment) Bill, 2005
	The Bill seeks to amend the Drugs and Cosmetics Act, 1940 by enhancing penalties and setting up a Central Drugs Authority.
	The Sixth Schedule to the Constitution (Amendment) Bill, 2007
	The Bill seeks to amend the Constitution to include Gorkha Hill Council, Darjeeling in the Sixth Schedule.
	The Constitution (One Hundred and Seventh Amendment) Bill, 2007
	The Bill seeks to amend the Constitution to include Gorkha Hill Council, Darjeeling in the Sixth Schedule.
	The Rehabilitation and Resettlement Bill, 2007
	The Bill provides for benefits and compensation to people displaced by land acquisition.
	The Land Acquisition (Amendment) Bill, 2007
	The Bill amends the Land Acquisition Act, 1894.
	The Airports Economic Regulatory Authority of India Bill, 2007
	The Bill establishes an independent regulator to determine tariffs charged by all major airports.
	The Unorganised Sector Workers' Social Security Bill, 2007
	The Bill provides for an enabling framework for welfare schemes targeting unorganised sector workers.
	The Information Technology (Amendment) Bill, 2006
	The Bill amends the Information Technology Act, 2000.
	The Clinical Establishments (Registration and Regulation) Bill, 2007
	The Bill seeks to register, regulate, and set standards for clinical establishments.
	The Private Detective Agencies (Regulation) Bill, 2007
	The Bill provides for the regulation and licensing of private detective agencies operating in India.
	The Judges (Inquiry) Bill, 2006
	The Bill establishes a National Judicial Council (NJC) to conduct inquiries into allegations of incapacity or misbehavior by High Court and Supreme Court judges.
	The Representation of the People Amendment Bill, 2006
	The Bill seeks to amend the Representation of the People Act, 1950 to allow citizens who are away from their residence, temporarily or otherwise, to vote.
	The Carriage by Air (Amendment) Bill, 2007
	The Bill seeks to amend the Carriage by Air Act, 1972 that governs the rules for international carriage by air.
	The Gram Nyayalayas Bill, 2007
	The Bill seeks to establish gram nyayalayas as the lowest level of the judiciary in rural areas.
	The Factories (Amendment) Bill, 2005
	The Bill seeks to amend the Factories Act, 1948 to enable women to work in factories during the night.
	The Micro Financial Sector (Development and Regulation) Bill, 2007
	The Bill seeks to promote the micro financial sector and regulate micro financial organisations.
	The Maintenance of Parents and Senior Citizens Bill, 2007
	The Bill makes it obligatory on children and heirs to maintain parents and aged relatives.
	The Competition Amendment Bill, 2006
	The Bill seeks to amend the Competition Act, 2002 to prevent anti-competitive practices and promote competition.
	The Limited Liability Partnership Bill, 2006
	The Bill permits the creation of a new type of corporate entity, the limited liability partnership (LLP).
	The Code of Criminal Procedure (Amendment) Bill, 2006
	The Bill seeks to amend CrPC, 1973.
	The Foreign Contribution (Regulation) Bill, 2006
	This Bill replaces FCRA, 1976. It seeks to regulate the acceptance of all foreign funds through donations, gifts or grants.
	The Constitution (One Hundred and Sixth Amendment) Bill, 2006
	The Bill proposes to insert a new part IX B in the Constitution, which provides for incorporation, regulation and winding up of co-operative societies.
	The Warehousing (Development and Regulation) Bill, 2005
	The Bill establishes a framework for recognising Warehouse Receipts as negotiable instruments.
	The Forward Contracts (Regulation) Amendment Bill, 2006
	The Bill strengthens the Forward Markets Commission and permits trading in commodity derivatives.
	The Immoral Traffic (Prevention) Amendment Bill, 2006
	The Bill seeks to amend the Immoral Traffic (Prevention) Act, 1956 to combat trafficking and sexual exploitation for commercial purposes.
	The Carriage by Road Bill, 2005
	The Bill seeks to regulate all service providers in the business of booking and transporting goods by road.
	The Indian Post Office (Amendment) Bill, 2006
	The Bill seeks to regulate the postal sector including courier companies.
	The Seeds Bill, 2004
	The Bill seeks to regulate the sale of seeds.
	The Schedule Tribes (Recognition of Forest Rights) Bill, 2005
	The Bill recognises the forest rights of forest dwelling scheduled tribes.
	The Communal Violence (Prevention, Control & Rehabilition of Victims) Bill, 2005
	The Bill aims to prevent and control communal violence, ensure speedy trial, and rehabilitate victims.
	The Petroleum and Natural Gas Regulatory Authority Bill, 2005
	The Bill sets up a regulator for refining, transportation and distribution of petro products and gas.
	The Indian Medical Council (Amendment) Bill, 2005
	The Bill seeks to modify the composition and accountability structure of Medical Council of India.
	The Food Safety and Standards Bill, 2005
	The Bill consolidates laws for the food sector to ensure safe and wholesome food.
	The Pension Fund Regulatory and Development Authority Bill, 2005
	The Bill seeks to create a system to ensure old age income security for all individuals.
	The Right to Education Bill, 2005
	The Bill seeks to ensure elementary education for all children.