Latest from PRS
Previous Alerts
April 1 - 15, 2008
April 16 - 30, 2008
May 1 - 15, 2008
May 16 - 31, 2008
June 1 - 15, 2008
June 16 - 30, 2008
July 1 - 15, 2008
July 16 - 31, 2008
Aug 1 - 15, 2008
Aug 16 - 31, 2008
Sep 1 - 15, 2008
|
Important Legislative News
Bill to open N-business to private sector soon
Financial Express, Sep 17
India plans to
amend the Atomic Energy Act, 1962, to allow the entry of private
players in the generation of nuclear power. The Bill will
also include allowing FDI in nuclear power generation.
Panel
calls for new law, UPA a Cabinet meeting
Indian Express, Sep 17
The Administrative Reforms Commission’s eighth
report has recommended to the government that “a comprehensive and
effective legal framework to deal with all aspects of terrorism needs
to be enacted”.
Bill
aims to tighten trade practices in containerised cargo
Business Line, Sep 17
The
Department of Shipping is likely to introduce the Shipping Trade
Practices Bill, 2008, to tighten trade practices adopted by service
providers in transportation of containerised cargo.
Cabinet
nod for ordinance to amend APEDA Act
Hindu, Sep 19
The
Cabinet approved amendments to the Agricultural and Processed Food
Products Export Development Authority Act to vest it with statutory
authority for registration and protection of intellectual property
rights in the special product names in India and elsewhere.
Panel
for raising seats in Houses by one-third, reserving them for women
Indian Express, Sep 20
The parliamentary standing committee examining the women’s reservation
Bill proposes to add one-third of their present strength to the Lok
Sabha and state assemblies and reserve these additional seats for women.
Post
office act amendment bill in this Parliament session
Indian Express, Sep 24
The
Post Office Amendment Bill that brings courier companies under the
ambit of its regulation may be introduced in the forthcoming session of
Parliament.
SC:
right to property now a human right
Indian Express,
Sep 25
A
Supreme Court bench comprising of Justices Dalveer Bhandari and H S
Bedi has taken a view that the right to property is not only a
constitutional or statutory right but also a human right.
SBI
Act changes in next session
Business Standard,
Sep 26
The
government is likely to amend the State Bank of India Act, 1955, in the
next Parliamentary session to enable SBI to split its shares, undertake
preferential or private placement of shares and issue bonus and
preference shares to meet future capital requirements.
Govt
to facilitate fast track debt rejig
Business Line,
Sep 29
To
ensure a sound regulatory framework for facilitating fast track debt
restructuring, the Companies Bill, 2008 is likely to propose that the
arrangement scheme should have the consent of 75 per cent secured
creditors for it to be considered acceptable.
|