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Important Legislative News
Rules
governing payment & settlement system come into effect
Economic Times, Sep 1
The Payment and
Settlement Systems Act, 2007 and the Payment and Settlement Systems
Regulations, 2008 have been notified and have come into effect from
August 12, 2008. The Act stipulates that no person other than
the Reserve Bank shall operate a payment system except under
authorisation from the regulator.
Companies
Bill proposes strict IPO norms
Times of India, Sep 1
The Companies Bill, 2008 has proposed stricter
penalties on defaulters and makes many offences non-compoundable, in
order to deter companies from engaging in fraudulent activities.
Soon,
a law on promoting hygiene
Times of India, Sep 2
The
government may introduce the Public Health (Prevention, Control and
Management of Epidemics, Bio-terrorism and Disasters) Bill, 2008, in
order to improve India’s preparedness in combating a public health
emergency like an epidemic or a bio-terrorism attack.
GoM
for 49% insurance FDI
Economic Times, Sep 3
The
Group of Ministers finalised recommendations on the Insurance Amendment
Bill aimed at raising the foreign direct investment cap from 26% to
49%. The Bill will now be sent to the Cabinet for approval.
Centre
plans stringent terror laws
Economic Times, Sep 5
The UPA government is mulling the option of strengthening the Unlawful
Activities (Prevention) Act, 2004, possibly with the insertion of
stricter bail provisions.
Draft
regulation on surrogacy in two months for public debate
Live Mint, Sep 7
An
interview with Union Health Minister, Ambumani Ramadoss who stated that
his ministry is planning to amend the Medical Termination of Pregnancy
Act and introduce a law to regulate surrogacy.
Metro
expansion Bill caught in turf war
Business Standard,
Sep 10
The
Delhi Metro Rail Amendment Bill, 2008 for the expansion of metro rail
network in the National Capital Region may not be introduced in the
next Parliament session as it is caught in a turf war between the
railways and the urban development ministry.
The
who, when, why and how
Indian Express,
Sep 12
The
article discusses the changes proposed in the Judges (Inquiry) Bill
with regard to the process of removing a judge from office.
Nod
to Bill to ensure better quality data
Business Standard,
Sep 12
The
Cabinet approved amendments to the Collection of Statistics Bill, 2007,
which is pending before the Rajya Sabha. The Bill replaces
the 1953 Act and strengthens the data collection method.
New
law for removing time limit on dividend claim
Economic Times,
Sep 15
The
Cabinet approved amendments to the Collection of Statistics Bill, 2007,
which is pending before the Rajya Sabha. The Bill replaces
the 1953
Act and strengthens the data collection method.
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