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Important Legislative News
Coal
Ministry finalising blueprint for regulator
Indian Express, June 2
The government
plans to introduce a Bill to constitute a regulator for the coal sector
to ensure its fair growth and enable the sector meet future challenges.
Govt
planning autonomous body to regulate GM crop development
Financial Express, June 2
The
government plans to set up an autonomous body to regulate the
development and release of genetically modified crops and other
products. A Bill to set up the authority has been drafted by the
ministry.
Bill
amendment seeks to punish sex workers’ clients
Hindustan Times, June 3
A
group of ministers headed by Home Minister Shivraj Patil approved an
amendment to the Immoral Trafficking (Prevention) Act, 1956 giving
power to police to book clients of victims for sexual exploitation.
Money
laundering Act to cover casinos, credit cards
Economic Times, June 6
The
Union Cabinet gave its approval for introduction of Prevention of Money
Laundering (Amendment) Bill, 2008 in Parliament. It aims to
bring casinos, credit cards and money changers under the ambit of the
law.
Congress
keen on early passage of Women’s Reservation Bill
Hindu, June 10
The
Congress hopes to achieve an all-party consensus on the Women’s
Reservation Bill to ensure its passage. The All India
Congress Committee decided to present its views to the Standing
Committee examining the Bill.
Manufacturing
policy report to be ready by month-end
Financial Express, June 11
The
Prime Minister-chaired high-level committee is expected to finalise its
report on the manufacturing sector by end of June detailing the
blueprint to strengthen the sector.
Ordinance
to use ESI for RSBY on the cards
Indian Express,
June 12
The
government plans to introduce an Ordinance that would enable the
beneficiaries of Rashtriya Swasthya Bima Yojana to use the Employees’
State Insurance Corporation as service provider.
Nine
more entries in hazardous list under Child Labour Act
Indian Express,
June 13
The
Ministry of Labour plans to amend the Child Labour (Prohibition and
Regulation) Act, 1986 to include eight other hazardous processes to the
list of 72 processes and occupations which are prohibited under the Act.
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