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Important Legislative News
Bill
for setting up Central universities introduced in LS
Business Line, Feb 17
The Central
Universities Bill, 2009, introduced in the Lok Sabha, aims to create
one new Central University each in Bihar, Gujarat, Haryana, Himachal
Pradesh, Jammu and Kashmir, Jharkhand, Karnataka, Kerala, Orissa,
Punjab, Rajasthan and Tamil Nadu.
Bill to extend
ban on sealing moved in LS
Times
of India, Feb 18
The
National Capital Territory of Delhi (Special Provisions) Bill was
introduced in the Lok Sabha which seeks to put on hold the sealing
orders against unauthorised commercial premises and colonies in the
city.
EC
bans exit poll results till last phase
Business Standard, Feb 18
Acting
on a recent order of the Supreme Court, the Election Commission imposed
restrictions on the dissemination of exit poll or opinion poll results
during the voting for 2009 Lok Sabha elections.
Panel suggests several changes to right to
education bill
Times of India,
Feb 19
Recommending a
series of changes in the Right of Children to Free and Compulsory
Education Bill, 2008, the Standing Committee on Human Resource
Development stated that formula of funding pattern between Centre and
states needs to be finalised and made part of the
bill.
Official
Amendments to ‘The Right of Children to Free and Compulsory Education
Bill, 2008”
Press Information
Bureau, Feb 23
Keeping
in view the recommendations of the standing committee, the Cabinet
approved the official amendments to the Right of Children to Free and
Compulsory Education Bill, 2008.
Bill empowering govt to fix capital of SBI
subsidiary in LS
Economic Times,
Feb 24
The
SBI (Subsidiary Banks Laws) Amendment Bill 2009, introduced in the Lok
Sabha, seeks to empower the government to fix the authorised or the
issued capital of a subsidiary of the State Bank of India or to appoint
its top officials.
Bill for pvt trusts to invest in securities
introduced in LS
Live Mint, Feb 24
The Indian
Trusts (Amendment) Bill, 2009 seeks to provide greater autonomy and
flexibility to private trusts to invest their money in
securities. It also allows the government to notify a class
of securities in which money belonging to private trusts could be
invested.
Govt to push
for LS nod to land acquisition Bill today
Indian Express, Feb 25
In a rush to get the Bills cleared by the Lok
Sabha, a Group of Ministers headed by Union Agriculture Minister Sharad
Pawar cleared amendments to the Land Acquisition Act and Rehabilitation
and Resettlement Bill, 2007.
Land & rehab bills passed by LS dead as
RS fails to clear them
Economic Times,
Feb 27
Although the Lok Sabha passed the Bills, the
Land Acquisition (Amendment) Bill, 2007 and the Rehabilitation and
Resettlement Bill 2007, could not be tabled in the Rajya Sabha because
of stiff resistance from the BJP and the Left.
Lok Sabha and
Rajya Sabha adjourned sine die
Press Information Bureau,
Feb 27
Lok Sabha and Rajya Sabha were adjourned sine
die on February 26, 2009. During the Session 17 Bills (15 in
Lok Sabha and 2 in Rajya Sabha) were introduced. Lok Sabha
passed 22 Bills and Rajya Sabha passed 16 Bills.
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