PRS Legislative News Alert

June 1-15, 2009

Having trouble reading this email? View it on our website.

Latest from PRS


View highlights of the Standing Committeee report on FDI in Retail Sector in the PRS Executive Summary. Full text of report available here

Legislative Brief: The Protection and Utilisation of Public Funded Intellectual Property Bill, 2008
The Bill seeks to provide incentives for creating and commercialising intellectual property from public funded research.

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
Sep 16 - 30, 2008
Oct 1 - 15, 2008
Oct 16 - 31, 2008
Nov 1 - 15, 2008
Nov 16 - 30, 2008
Dec 1 - 15, 2008
Dec 16 - 31, 2008
Jan 1 - 15, 2009
Jan 16 - 31, 2009
Feb 1 - 15, 2009
Feb 16 - 28, 2009
Mar 1 - 15, 2009
Apr 1 - 15, 2009
Apr 16 - 30, 2009
May 1 - 15, 2009
May 16 - 31, 2009







Important Legislative News

15th Lok Sabha begins maiden session; members take oath
Live Mint, June 1

Pranab Mukherjee and LK Advani led the newly-elected members of the 15th Lok Sabha in taking oath of affirmation with senior most member of the House Manikrao Gavit presiding over the session as Protem Speaker.

Budget may not go to standing committees
Indian Express, June 2

Since the vote-on-account ends by July 31, the new UPA government plans to reach out to the Opposition parties to seek their consent to pass the Budget without referring it to the Parliamentary Standing Committees.

Women's reservation bill on 'top' of Govt agenda: Moily
Indian Express, June 3


The controversial women's reservation Bill may be introduced early in the session since it is on top of the government’s agenda.

List for lawmakers
Financial Express, June 3

The article lists a number of significant financial sector Bills that have either lapsed or are pending in the Rajya Sabha that the government should focus on.

Law to protect interest of displaced farmers soon: President
Business Standard, June 4

The government is likely to reintroduce the Land Acquisition (Amendment) Bill and the Rehabilitation and Resettlement Bill in the forthcoming budget session of Parliament to protect the interest of farmers displaced in the process of land acquisition.

Govt to vigorously pursue roadmap for GST: President
Business Standard, June 4

Committed to bringing tax reforms to create a common market, the government said the roadmap for adopting Goods and Services Tax, which will replace major indirect taxes at the central and state levels, will be taken up on a priority basis.

Govt draws up plans for ‘people ownership of PSUs’
Business Line, June 5

President Pratibha Patil outlined the new UPA government’s broad reforms agenda.  This includes divesting of government equity in Public Sector Units and policy changes to reorient subsidies.

Central legislation soon for eco protection body
Business Line, June 8

The government is likely to enact a central legislation to pave the way for the establishment of an independent environmental protection authority to ensure effective implementation of the Environment Protection Act.

Government to introduce bill to protect bureaucracy from political interference
Business Standard, June 8

The Civil Services Bill, 2009, which envisages an enforceable code of conduct for all bureaucrats through a new Central Public Services Authority, is likely be piloted immediately after the Budget session of the Lok Sabha.

Biz valuation bill soon: Khursheed
Economic Times, June 12

The government is likely to enact the Valuation Professionals Bill, which aims to make the business of asset valuation ahead of corporate mergers, acquisitions and restructuring more organised and transparent.

A law with flaws
Hindu, June 14

The article analyses the issues in the Women’s Reservation Bill in its current form.  While a quota will automatically bring up the numbers whether it would make a difference and empower women are issues that need to be debated extensively.

In UPA focus: action against corrupt judges
Hindustan Times, June 14

The UPA government plans to focus on judicial reforms by reviewing the present system of appointment of judges and exemplary action against corrupt judges.  The Judges Inquiry Act, 1968 is likely to be amended.


Follow us on Facebook http://www.facebook.com/pages/PRS-Legislative-Research/
67749#/pages/PRS-Legislative-Research/67749514991?ref=ts