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Important Legislative News
Chidambaram for Ordinance on CISF cover to pvt sector
Business Standard, Jan 1
The
amendment to the Central Industrial Security Force (CISF) Act will
allow extension of the CISF cover to private sector industrial units as
well as Indian missions abroad on cost-reimbursement basis.
NIA will come into being from today: Chidambaram
Times of India, Jan 1
The National Investigation
Agency (NIA), being set up to investigate terror-related cases across
the country, will come into force from January 1. A director-general
level police officer shall be in charge. Along side the NIA, the Multi
Agency Centre also became functional on a 24x7 basis.
National Council in offing to check hospitals
Times of India, Jan 2
The
Clinical Establishments (Registration and Regulation) Bill, 2007 lays
down minimum standards for medical facilities and services. It
shall be monitored by a National Council, which shall set standards for
the segment and classify clinical establishments.
Cabinet nod for hike in judges’ salaries
Hindu, Jan 3
The
Cabinet approved an ordinance that will increase the salaries of judges
of the Supreme Court and the High Courts. This gives immediate
effect to the Bill introduced in the Lok Sabha on December 22, 2008.
Government to fast-track insurance Bills in Parliament
Business Standard, Jan 7
The
Insurance Laws (Amendment) Bill, 2008 proposes to raise the Foreign
Direct Investment limit in insurance companies from 26 per cent to 49
per cent and permit foreign re-insurers to open branches in India. The
LIC Bill proposes to enhance the government-owned insurer’s paid-up
equity capital to Rs 100 crore from Rs 5 crore.
Amendments to the National Commission for Minorities Educational Institutions Act 2004 (NCMEI Act)
PIB, Jan 9
Cabinet
has given approval to the NCMEI Act, 2004. One of the important
amendments is to increase the number of Members of the Commission,
other than the Chairperson, from the existing 2 to 3 in order to enable
the Commission to deal with the increasing number of matters before
it.
Companies Bill provision could be reviewed
Financial Express, Jan 9
The
Ministry of Corporate Affairs is considering the amendment of some of
the key provisions in the new Companies Bill, 2008. The standing
committee wants to amend the provisions so that harsher norms could be
introduced keeping in the light the Satyam fraud.
Establishment of new Central Universities
PIB, Jan 9
An
Ordinance may be promulgated to operationalise the Central Universities
Bill, 2008. The recommendations of the Parliamentary Standing Committee
are likely to be incorporated in it.
Govt to form committee to look into drugs and cosmetics Bil
Economic Times, Jan 13
The
health ministry is likely to form a high-powered committee to look into
the concerns of drug manufacturers arising out of the Drugs and
Cosmetics (Amendment) Bill, 2005. The Bill stipulates stricter
penalties like life imprisonment and non-bailable arrest for
manufacturing and selling spurious drugs.
NCW wants sexual harassment law to cover educational institutes
Times of India, Jan 15
The
National Commission for Women has proposed that educational
institutions be recognised as ‘workplace’ and brought under the ambit
of the Sexual Harassment at Workplace Bill. |