Highlights of this Issue
GDP grows at 8.2% in the first quarter of 2018-19
GDP growth rose from 5.6% in the first quarter (April-June) of 2017-18 to 8.2% in the first quarter of 2018-19. Gross Value Added grew by 8.0%. All sectors except services and mining saw an increase in growth from last year.
Monsoon session 2018 of Parliament ends; 18 Bills passed
Bills introduced in this session include the Trafficking of Persons Bill and DNA Technology Regulation Bill. Bills passed include amendments to the Prevention of Corruption Act, and to laws to increase penalty for rape.
RBI releases Annual Report; shows that 99.3% of demonetised notes were returned
The report stated that demonetised notes, i.e. notes of Rs 500 and Rs 1,000 denominations, worth Rs 15.31 lakh crore were returned to the RBI. An estimated Rs 11,000 crore worth of these notes have not been returned.
Law Commission released draft report on simultaneous elections
The Commission recommended that simultaneous elections may be conducted in India, through appropriate amendments. It also recommended that no-confidence motion be replaced with constructive vote of no confidence.
Delhi High Court de-criminalises begging
The court struck down provisions of the Bombay Prevention of Begging Act, 1959 which criminalised begging. These provisions were found to violate Article 14 (right to equality) and Article 21 (right to life) of the Constitution.
Mahadayi Water Disputes Tribunal gives its final award
The dispute was between Goa, Karnataka, and Maharashtra. In its award, the tribunal allowed Goa access to 24 Thousand Million Cubic (TMC) feet of water, Karnataka 13.42 TMC feet, and Maharashtra 1.33 TMC feet.
Standing Committees submit reports on various subjects
The subjects include impact of commercial exploitation of water by industries, air pollution in Delhi and NCR, impact of RBI’s revised framework for resolution of stressed power assets, and functioning of FSSAI.
Standing Committee recommends restoration of LoUs and LoCs
The Committee stated that Letters of Undertaking (LoUs) and Letters of Comfort (LoCs) are important sources of cheap, short term credit, and should be restored by the Reserve Bank of India with proper safeguards at the earliest.
CAG submits performance audit reports on the functioning of two schemes
The schemes are National Rural Drinking Water Programme and Pradhan Mantri Swasthya Suraksha Yojana. The CAG noted deficiencies in financial management and implementation of schemes, and gave recommendations.
Guidelines on civil operation of drones released by DGCA
The guidelines provide details on the: (i) classification of drones based on weight, (ii) identification and permit requirements for such drones and the companies managing these drones, and (iii) operation guidelines.
Government proposes new system for giving licences to greenfield airports
Concessions will be awarded on a develop, build, finance, operate and transfer (DBFOT) basis, for a period of 40 years. The proposed bid parameter is the concession fee payable to the concessioning authority.
TRAI releases recommendations on promoting local equipment manufacturing
These includes recommendations on various issues, such as: (i) institutional mechanism, (ii) resolution of disputes, (iii) testing and certification, and (iv) market access.
Parliament
Suyash Tiwari (suyash@prsindia.org)
The Monsoon Session of Parliament ended on August 10, 2018.[1] A no-confidence motion (the first in this Lok Sabha) was discussed. Rajya Sabha elected a new Deputy Chairman.
Twenty Bills were introduced during the session. These included the Trafficking of Persons Bill and the DNA Technology Regulation Bill.
Parliament passed 18 Bills. The Constitution was amended to provide the National Commission of Backward Classes with the status of a constitutional authority. Other Bills that were passed include the Criminal Law (Amendment) Bill, 2018, which increases the punishment for rape (including death penalty in some cases); the Fugitive Economic Offenders Bill, 2018 that allows confiscation of property of accused persons who have fled the country; and the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 2018, which allows arrests of accused by investigating authority without prior approval. Lok Sabha passed four money Bills that amend the Goods and Services Tax (GST) laws. The Prevention of Corruption (Amendment) Bill, 2013 was also passed; this Bill makes the giver of a bribe an offender.
Four Bills were withdrawn, including the Financial Resolution and Deposit Insurance Bill, 2017, which provided a structure for monitoring the solvency of financial institutions such as banks and for their resolution.
For more details on legislative business taken up during the Monsoon Session 2018, please see here. For details on the functioning of Parliament during the session, please see here.
Macroeconomic Development
Ahita Paul (ahita@prsindia.org)
The Gross Domestic Product (GDP) (at constant 2011-12 prices) of the country grew at 8.2% during the first quarter of 2018-19, over the corresponding period a year ago.[2] This was boosted a bit by a low base of 5.6% growth of 5.6% in the first quarter of 2017-18. The quarterly trend of GDP growth is shown in Figure 1.
Figure 1: GDP growth (in %, year-on-year)
Sources: MOSPI; PRS.
GDP growth across economic sectors is measured in terms of Gross Value Added (GVA). The growth rate of combined GVA for all sectors increased from 5.6% in the first quarter of 2017-18 to 8% in the first quarter of 2018-19. The growth rate of GVA increased for all sectors, except for services and mining. It decreased from 9.5% to 7.3% for services, and from 1.7% to 0.1% for mining. Table 1 shows details on sectoral GVA growth.
Table 1: Gross Value Added across sectors in Q1 2018-19 (growth in %, year-on-year)
Sector |
Q1 2017-18 |
Q4 2017-18 |
Q1 2018-19 |
Agriculture |
3.0% |
4.5% |
5.3% |
Mining |
1.7% |
2.7% |
0.1% |
Manufacturing |
-1.8% |
9.1% |
13.5% |
Electricity |
7.1% |
7.7% |
7.3% |
Construction |
1.8% |
11.5% |
8.7% |
Services |
9.5% |
7.7% |
7.3% |
GVA |
5.6% |
7.6% |
8.0% |
GDP |
5.6% |
7.7% |
8.2% |
Note: GVA is GDP without taxes and subsidies, at basic prices (2011-12 base year).
Source: MOSPI; PRS.
Policy repo rate increased to 6.5%, reverse repo rate increased to 6.25%
The Monetary Policy Committee (MPC) released its third Bi-Monthly Monetary Policy Statement of 2018-19.[3] The policy repo rate (the rate at which RBI lends money to banks) was increased from 6.25% to 6.5%. Other decisions of the MPC include:
Industrial production grew by 5.2% (year-on-year) in the first quarter of 2018-19
The Index of Industrial Production (IIP) grew by 5.2% in the first quarter (April-June) of 2018-19, as compared to the same period in 2017-18.[4] Mining saw the highest increase of 5.5%, followed by an increase of 5.3% in manufacturing, and 4.9% in electricity. Figure 2 shows the year-on-year growth in industrial production, overall and across sectors, for the first quarter of 2018-19.
Figure 2: Growth in IIP in the first quarter of 2018-19 (year-on-year)
Sources: MOSPI; PRS.
Finance
Ahita Paul (ahita@prsindia.org)
The Reserve Bank of India (RBI) released its Annual Report for the year 2017-18.[5] The report stated that demonetised notes, i.e. notes of Rs 500 and Rs 1,000 denominations which were tendered illegal in November 2016, worth Rs 15.31 lakh crore have been returned to the RBI. The total value of these notes in circulation as on November 8, 2016, post verification and reconciliation, was Rs 15.42 lakh crore. This implies that about Rs 11,000 crore worth of these notes have not been returned.
The Financial Resolution and Deposit Insurance Bill, 2017 withdrawn subsequent to the report of the Joint Committee
The Joint Committee on the Financial Resolution and Deposit Insurance Bill, 2017 (Chair: Mr. Bhupender Yadav) submitted its report on August 1, 2018.[6] The Bill was introduced in Lok Sabha and subsequently referred to the Joint Committee on August 10, 2017.
A notice of the motion for withdrawal of the Bill, along with a statement of reasons, by the Minister of Finance was referred to the Joint Committee on July 23, 2018. The statement of reasons for withdrawal of the Bill specified apprehensions raised by stakeholders and the public about several provisions of the Bill, including: (i) use of a bail-in instrument to resolve a failing bank, (ii) adequacy of the deposit insurance cover, and (iii) application of the resolution framework to public sector banks. The motion stated that these issues would require a comprehensive examination and reconsideration of the Bill.
The Committee considered the notice of the motion for withdrawal, and agreed to the proposal of the government to withdraw the Bill. Subsequently, the Bill was withdrawn on August 7, 2018.
Four GST Amendment Bills passed by Parliament
The Central Goods and Services Tax (Amendment) Bill, 2018, the Integrated Goods and Services Tax (Amendment) Bill, 2018, the Union Territory Goods and Services Tax (Amendment) Bill, 2018, and the Goods and Services Tax (Compensation to States) Amendment Bill, 2018 were passed by Parliament on August 7, 2018.[7],[8],[9],[10] The Bills amend four central and state Goods and Services Tax (GST) laws. Key features of the Bills include:
For more details on the four Bills, please see here, here, here and here.
Standing Committee submits report on the Chit Funds (Amendment) Bill, 2018
The Standing Committee on Finance (Chair: Dr. M Veerappa Moily) submitted its report on the Chit Funds (Amendment) Bill, 2018 on August 9, 2018.[11] The Committee endorsed the specific amendments proposed by the Bill, and also suggested further amendments to improve the functioning of chit funds. Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Cabinet approves dilution of government shareholding below 50% in IDBI Bank
The Cabinet approved the reduction in the shareholding of the government in the Industrial Development Bank of India (IDBI) below 50% by dilution.[12] Further, it also approved the acquisition of controlling stake by Life Insurance Corporation of India (LIC) as a promoter in IDBI bank through: (i) preferential allotment or an open offer of equity, and (ii) relinquishment of government’s management control in IDBI bank.
SEBI Committee submits report on Fair Market Conduct
The Securities and Exchange Board of India (SEBI) had constituted a Committee (Chair: Mr. T. K. Viswanathan) to review the existing legal framework of dealing with market abuse to ensure fair market conduct in the securities market.[13] The Committee submitted its report on August 8, 2018. Key recommendations and observations of the Committee include:
Market Manipulation and Fraud:
Surveillance and Investigation:
SEBI Committee submits report on settlement mechanisms
The Securities and Exchange Board of India (SEBI) had constituted a High Level Committee (Chair: Justice A. R. Dave) to review the Settlement of Administrative and Civil Proceedings Regulations, 2014 and the enforcement mechanism of SEBI.[14] The Committee submitted its report on August 10, 2018. Key recommendations of the Committee include:
Corporate Affairs
Prachee Mishra (prachee@prsindia.org)
The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2018 was passed by Parliament.[15] It replaces the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 that was promulgated on June 6, 2018.[16] The Code provides a time-bound process for resolving insolvency in companies and among individuals. Key features of the Bill include:
For a PRS Bill summary, see here, and for an analysis of the Ordinance, see here.
Roshni Sinha (roshni@prsindia.org)
The Committee to review the offences under the Companies Act, 2013 (Chair: Mr. Injeti Srinivas), submitted its report.[17] The Committee reviewed the categorisation of offences under the Act and also made recommendations to improve other corporate compliances. Key recommendations of the Committee include:
Commerce and Industry
Ahita Paul (ahita@prsindia.org)
The Standing Committee on Commerce (Chair: Mr. Naresh Gujral) submitted its report on ‘Impact of Banking Misappropriation on Trade and Industry’ on August 6, 2018.[18] Typically, industries have been using different borrowing instruments to finance trade, including Letter of Credit (LC), revolving LCs, Letter of Undertaking (LoU), Letter of Comfort (LoC), among others. The Committee noted that the banking sector has recently faced misappropriation through frauds of high magnitude. Consequently, the Reserve Bank of India (RBI) has taken various measures regarding trade finance to curb fraud, which have had deep ramifications on trade and industry. Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Home Affairs
Roshni Sinha (roshni@prsindia.org)
The Criminal Law (Amendment) Bill, 2018 was passed by Parliament.[19] The Bill replaces the Criminal Law (Amendment) Ordinance, 2018 on April 21, 2018.[20] It amends certain laws related to rape of minors. Key features of the Bill include:
Amendments to Indian Penal Code, 1860 (IPC)
Table 2: New offences under the IPC, 1860
Age |
Offence |
IPC, 1860 |
2018 Bill |
Below 12 years |
Rape |
|
|
Gang Rape |
|
|
|
Below 16 years |
Rape |
|
|
Gang Rape |
|
|
|
16 years and above |
Rape |
|
|
Sources: Indian Penal Code, 1860; The Criminal Law (Amendment) Bill, 2018; PRS.
For a PRS Bill Summary, see here.
The Protection of Human Rights (Amendment) Bill, 2018 was introduced in Lok Sabha on August 9, 2018.[21] The Bill amends the Protection of Human Rights Act, 1993. The Act provides for a National Human Rights Commission, State Human Rights Commissions, and Human Rights Courts. Key features of the Bill include:
For a PRS Bill summary, please see here.
Law and Justice
Roshni Sinha (roshni@prsindia.org)
The Constitution (123rd Amendment) Bill, 2018, was passed by Parliament.[22] The Bill gives constitutional status to the National Commission for Backward Classes (NCBC), at par with the National Commission for Scheduled Castes (NCSC) and the National Commission for Scheduled Tribes. Consequently, it removes the power to examine matters related to backward classes from the purview of NCSC. Parliament also repealed the National Commission for Backward Classes Act, 1993.[23]
A PRS summary of the Constitution (123rd Amendment) Bill, 2017 is available here. A PRS summary of the National Commission for Backward Classes (Repeal) Bill, 2017 is available here.
Roshni Sinha (roshni@prsindia.org)
The Personal Laws (Amendment) Bill, 2018 was introduced in Lok Sabha by the Minister for Law and Justice, Mr. Ravi Shankar Prasad on August 10, 2018.[24] It seeks to amend five Acts. These are: (i) the Divorce Act, 1869, (ii) the Dissolution of Muslim Marriage Act, 1939, (iii) the Special Marriage Act, 1954, (iv) the Hindu Marriage Act, 1955, and (v) the Hindu Adoptions and Maintenance Act, 1956.
These Acts contain provisions related to marriage, divorce, and separation of Hindu and Muslim couples. Each of these Acts prescribe leprosy as a ground for seeking divorce or separation from the spouse. The Bill seeks to remove this as a ground for divorce or separation.
For more details on the Bill, please see here.
Gayatri Mann (gayatri@prsindia.org)
The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Bill, 2018, was passed by Parliament.[25] The Bill amends the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015, and replaces an Ordinance promulgated in May 2018.[26],[27] The Act enables the creation of commercial divisions in High Courts, and commercial courts at the district level, to adjudicate commercial disputes. Features of the Bill are:
For more details on the Bill, please see here.
Roshni Sinha (roshni@prsindia.org)
The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 2018, was passed by Parliament.[28] It amends the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. The Act prohibits the commission of offences against members of the Scheduled Castes and Scheduled Tribes and establishes special courts for the trial of such offences and the rehabilitation of victims.
For more details on the Bill, please see here.
Roshni Sinha (roshni@prsindia.org)
The Arbitration and Conciliation (Amendment) Bill, 2018 was passed in Lok Sabha.[29] It seeks to amend the Arbitration and Conciliation Act, 1996. The Act contains provisions to deal with domestic and international arbitration, and defines the law for conducting conciliation proceedings. Key features of the Bill are:
For more details on the Bill, please see here.
Roshni Sinha (roshni@prsindia.org)
The Delhi High Court decided a constitutional challenge to the provisions of the Bombay Prevention of Begging Act, 1959, as extended to the Union Territory of Delhi. The Court held the Act to be unconstitutional, to the extent that it criminalised begging.[30] It noted that criminalizing begging violates the most fundamental rights of some of the most vulnerable people in society.
The Court observed that several provisions of the Act violated Article 14 (right to equality) because it did not distinguish between the different types of begging and further equated begging with homelessness. The Court also found the criminalisation of begging to be in violation of Article 21 (protection of life and personal liberty) of the Constitution.
Roshni Sinha (roshni@prsindia.org)
The Law Commission of India released a draft report on simultaneous elections.[31] It noted that for conducting simultaneous elections to the Lok Sabha and state Legislative Assemblies, amendments will be required to the Constitution. It recommended three alternatives to synchronise elections in India.
Assembly elections due before Lok Sabha elections: For four states (Chhattisgarh, Madhya Pradesh, Mizoram, and Rajasthan) elections are due in the end of 2018 and early January, 2019. The term of these assemblies may be extended to synchronise it with Lok Sabha elections.
Assembly elections due immediately after Lok Sabha elections: If there is political consensus, elections to four assemblies (Haryana, Jharkhand, Maharashtra, and Delhi) can be held with Lok Sabha elections, if the states voluntarily dissolve their assemblies earlier, or by operation of law.
Assembly elections in remaining states: For the remaining 16 states and Puducherry, elections may be conducted towards the end of 2021. The term of these assemblies will be 30 months or till June 2024, whichever is earlier. Thereafter, elections to Lok Sabha and state assemblies may be held together from 2024.
A PRS summary of the report is available here.
Law Commission submits report on wrongful prosecution
Roshni Sinha (roshni@prsindia.org)
The Law Commission of India submitted its report on ‘Wrongful Prosecution (Miscarriage of Justice): Legal Remedies’ on August 30, 2018.[32] The report follows a Delhi High Court directive in 2016 where the Commission was asked to examine the remedies for wrongful detention. The Commission noted that currently there is no legislative framework to provide relief to those who are wrongfully prosecuted. Key recommendations of the Commission include:
A PRS summary of the report is available here.
The Law Commission of India released a consultation paper on sedition under the Indian Penal Code, 1860 (IPC), inviting public feedback[33]. Key observations and recommendations of the Commission include:
Roshni Sinha (roshni@prsindia.org)
The Law Commission of India released a consultation paper on ‘Reform of Family Law’ on August 31, 2018. [34] This was in pursuance to a reference of the Ministry of Law and Justice to examine the feasibility of a Uniform Civil Code. Key recommendations include:
Science and Technology
The DNA Technology (Use and Application) Regulation Bill, 2018 was introduced in Lok Sabha on August 9, 2018.[35] The Bill provides for regulation of use of DNA technology for establishing the identity of certain persons. Key features of the Bill include:
For a PRS summary of the Bill, see here.
Ahita Paul (ahita@prsindia.org)
The Unique Identification Authority of India (UIDAI) announced a phased rollout of facial recognition as an additional mode of Aadhaar authentication on August 17, 2018.[36] Face recognition, along with earlier modes of authentication including fingerprint and iris scan, will be applicable to telecom service providers (TSPs) starting September 15, 2018. For authentication agencies other than TSPs, specific guidelines will be issued at a later date.
TSPs should perform two-factor authentication in case the resident provides Aadhaar number: (i) first, using fingerprint or iris, and (ii) second, using face recognition. UIDAI has mandated that at least 10% of total monthly authentication transactions of TSPs should be performed in this manner. In case of non-compliance by TSPs, any shortfall in transactions using face authentication will be charged at Rs 0.2 per transaction.
Further, after successful authentication, TSPs are mandated to capture a separate live photo of the resident. This photo will be used for verifying the photo received in e-KYC before activation of the SIM card.
Suyash Tiwari (suyash@prsindia.org)
The Cabinet Committee on Economic Affairs approved the umbrella scheme Ocean Services, Technology, Observations, Resources Modelling and Science (O-SMART) of the Ministry of Earth Sciences.[37] The scheme encompasses 16 sub-projects addressing ocean development activities such as services, technology, resources, observations, and science. Rs 1,623 crore has been approved for implementation of the scheme during the period 2017-18 to 2019-20.
During this period, the projects to be undertaken in the scheme include: (i) strengthening of ocean observations, modelling, and services for fishermen, (ii) setting up of a Marine Coastal Observatories for monitoring marine pollution, (iii) setting up of an Ocean Thermal Energy Conversion plant in Kavaratti, and (iv) deep ocean mining technology development using deep mining system and manned submersibles.
Suyash Tiwari (suyash@prsindia.org)
Department of Space announced the launch of Gaganyaan, which is India’s first human spaceflight programme.[38] Under the programme, two unmanned Gaganyaan missions will be undertaken before sending humans to space. The manned spaceflight will be launched by 2022. The total cost of the programme is estimated to be less than Rs 10,000 crore.
The spacecraft will be launched using the Geosynchronous Satellite Launch Vehicle Mk-III. It will be placed in a low earth orbit of 300-400 km. It will carry a three-member crew for a period of five to seven days. The crew will be selected jointly by the Indian Air Force and the Indian Space Research Organisation, after which they will undergo a training for two to three years.
Water Resources
Roopal Suhag (roopal@prsindia.org)
The Mahadayi Water Disputes Tribunal gave its final award on the water sharing of Mahadayi river between the states of Goa, Karnataka, and Maharashtra.[39] The tribunal was set up in November 2010 under the Inter-State River Water Disputes Act, 1956. The Mahadayi river basin drains an area of 2,032 sq. km, of which 1,680 sq. km lies in Goa, 375 sq. km in Karnataka, and remaining 77 sq. km in Maharashtra. In its award, the tribunal allowed Goa access to 24 Thousand Million Cubic (TMC) feet of water. Karnataka was allowed access to 13.42 TMC feet (5.4 TMC feet for consumptive use and 8.02 TMC feet for power generation) and Maharashtra was allocated 1.33 TMC feet of water.
The Standing Committee on Water Resources, River Development and Ganga Rejuvenation (Chair: Mr. Rajiv Pratap Rudy) submitted its report on the ‘Socio-economic impact of commercial exploitation of water by industries’ on August 9, 2018.[40] Major findings and recommendations made by the Committee include:
A PRS Summary of the report is available here.
The Comptroller and Auditor General (CAG) of India submitted its report on ‘National Rural Drinking Water Programme’ on August 7, 2018.[41] National Rural Drinking Water Programme (NRDWP) was launched in 2009. It aims to provide safe and adequate water for drinking, cooking and other domestic needs to every rural person on a sustainable basis. The audit was conducted for the period 2012-17. Key findings and recommendations of the CAG include:
A PRS Summary of the report is available here.
Environment
Roopal Suhag (roopal@prsindia.org)
Standing Committee submits report on air pollution in Delhi and NCR
The Standing Committee on Science and Technology, Environment and Forests (Chair: Mr. Anand Sharma) submitted its report on ‘Air Pollution in Delhi and National Capital Region’ on August 7, 2018.[42] Key findings and recommendations of the Committee include:
A PRS Summary of the report is available here.
Power
The Standing Committee on Energy (Chair: Dr. Kambhampati Haribabu) submitted its report on ‘Impact of RBI’s Revised Framework for Resolution of Stressed Assets on Non-Performing Assets (NPAs) in the Electricity Sector’.[43] Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Petroleum and Natural Gas
Suyash Tiwari (suyash@prsindia.org)
The Union Cabinet approved the policy framework for exploration and exploitation of unconventional hydrocarbons such as shale oil and gas, and coal bed methane (CBM).[44] As per the existing contracts, the exploration and exploitation of unconventional hydrocarbons is not allowed, except in case of CBM. Also, CBM contracts do not allow exploitation of any other hydrocarbon, except CBM. The approved policy permits contractors to explore and exploit unconventional hydrocarbons in their licensed/leased areas as per their existing contracts. With the approved policy, 77,296 sq. km. area is estimated to be accessible for exploration and exploitation of conventional and unconventional hydrocarbons.
The approved policy requires contractors to share the profit on production from new discoveries with the government at an additional rate of 10%, over and above the rate specified in their contracts. However, this will apply only to production sharing contracts and CBM contracts. This additional rate will not be applicable for the blocks granted to the national oil companies, namely Oil and Natural Gas Corporation Limited and Oil India Limited, on nomination basis.
For this purpose, ring-fencing of operations has been provided. Under this, the cost incurred on exploration, development, and production for new discoveries will be recorded separately. Further, the commercial and techno-economic viability of new discoveries will be established on a standalone basis.
The policy will not apply to blocks where the contractor has already applied for termination of contract or to blocks under termination, arbitration or legal proceedings.
Transport
The Insurance Regulatory and Development Authority of India (IRDAI) notified mandatory long-term third party insurance cover for new vehicles.[46] As per the notification, all general insurers will provide only: (i) three year third party insurance covers for new cars, and (ii) five-year third party insurance cover for new two-wheelers. The premium will be collected for the entire term (three years or five years as the case may be) at the time of sale of insurance but would be recognised on a yearly basis.
This gives effect to the Supreme Court order from July 20, 2018, which mandated the time period for third party insurance cover for new vehicles. The new insurance policy will be applicable from September 1, 2018.
The Ministry of Civil Aviation released the proposed transaction structure for greenfield airports.[47] The guiding principles of the proposed transaction structure are affordability, sustainability and predictability. Key features of the proposed transaction structure include:
Comments on the proposed structure are invited till September 14, 2018.
The Ministry of Civil Aviation released the draft International Air Connectivity (IAC) Scheme – UDAN (International).[48] The draft scheme seeks to assist state governments as they try to facilitate air connectivity between their respective states and international destinations. Assistance will be provided through financial support (subsidy) to airlines to meet the gap, if any, between the cost of airline operations and the expected revenues on such routes.
Key features of the draft scheme include:
Housing and Urban Affairs
The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017 passed by Parliament
The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017 was passed by Parliament.[49] The Bill was introduced in Lok Sabha on July 18, 2017. It amends the Requisitioning and Acquisition of Immovable Property Act, 1952. The Act provides for the central government to requisition property for its own purpose, which further must be a public purpose. Under certain conditions it can also acquire such property. Features of the Bill are:
For a PRS summary of the Bill, see here.
Ease of Living Index 2018 released
Roopal Suhag (roopal@prsindia.org)
The Ministry of Housing and Urban Affairs launched the Ease of Living Index 2018.[50] The Index captures the quality of life in cities and seeks to: (i) drive an evidence-based approach for future interventions and investments to deliver ease of living outcomes; (ii) catalyse actions to improve the quality of life in Indian cities; (iii) track broader development outcomes, including the Sustainable Development Goals; and (iv) serve as a basis for dialogue with citizens and urban decision-makers on key strengths and areas demanding improvement in cities.
The Index has ranked 111 cities in 35 states/ union territories on 78 indicators in 15 categories. Each of these 15 categories falls within one of these following four pillars: (i) institutional, (ii) social, (iii) economic, and (iv) physical. The different categories include: (i) assured water supply, (ii) economy and employment, (iii) education, (iv) governance, (v) health; (vi) mixed land use and compactness, (vii) solid waste management; and (viii) transportation and mobility. The cities ranked under the Index have population more than 1 million, and fall within the category of smart cities and capital cities. Pune in Maharashtra topped the ranking.
The four pillars under the Index also act as sub-indexes. In addition to a main rank, each city has also been given a rank for each of these sub-indexes. The physical sub-index has the maximum weightage of 45 points, followed by social and institutional (25 points each) and economic (5 points). To gather data for the Index, a data entry portal and a monitoring dashboard for real time update on progress was established.[51] The cities submitted data on more than 50,000 points. Secondary audit of 10,000 documents, physical audit of 14,000 units and survey of more than 60,000 citizens was completed before the Index was finalised.
Health
Gayatri Mann (gayatri@prsindia.org)
The Homoeopathy Central Council (Amendment) Bill, 2018 was passed by Parliament.[52] It amends the Homoeopathy Central Council Act, 1973 and replaces the Homoeopathy Central Council (Amendment) Ordinance, 2018 that was promulgated on May 18, 2018.[53],[54] The 1973 Act sets up the Central Council of Homoeopathy which regulates homoeopathic education and practice. Key features of the Bill include:
For more details on the Bill, please see here.
The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2018, was introduced in Lok Sabha.[55] The Bill amends the Juvenile Justice (Care and Protection of Children) Act, 2015. The Act contains provisions related to children in conflict with law and children in need of care and protection. The Bill seeks to make certain changes to the provisions related to the adoption of children.
For more details on the Bill, please see here.
The Standing Committee on Health and Family Welfare (Chair: Prof. Ram Gopal Yadav) submitted its report on ‘Functioning of Food Safety and Standards Authority of India (FSSAI)’.[56] FSSAI is responsible for formulating science based food standards and regulating the manufacture, storage, distribution, and sale of food to ensure consumer safety. Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
The Comptroller and Auditor General (CAG) submitted a report on ‘Performance of the Pradhan Mantri Swasthya Suraksha Yojana (PMSSY)’.[57] PMSSY was introduced in 2003 to correct imbalances in the availability of tertiary healthcare services and improve the quality of medical education. The scheme has two components: (i) setting up of new AIIMS, and (ii) upgradation of selected Government Medical College Institutions (GMCIs). Key observations and recommendations of the audit include:
A PRS summary of the report is available here.
Information Technology
The Telecom Regulatory Authority of India (TRAI) released recommendation on ‘Promoting Local Telecom Equipment Manufacturing’.[58] It includes recommendations on institutional mechanism, resolution of disputes, and market access. Key recommendations include:
The Standing Committee on Information Technology (Chairperson: Mr. Anurag Singh Thakur) submitted its report on ‘Progress of implementation of BharatNet’ on August 7, 2018.[59] Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Standing Committee submits report on expansion of rural BPOs
The Standing Committee on Information Technology (Chairperson: Mr. Anurag Singh Thakur) submitted its report on ‘Expansion of Rural BPOs and Challenges faced by them’ on August 9, 2018.[60] Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Sports
Gayatri Mann (gayatri@prsindia.org)
The National Sports University Bill, 2018 was passed by Parliament.[61] It replaces the National Sports University Ordinance, 2018 that was promulgated on May 31, 2018.[62] The Bill seeks to establish a National Sports University in Manipur. Key features of the Bill include:
For more details on the Bill, please see here.
Minority Affairs
Roshni Sinha (roshni@prsindia.org)
The Standing Committee on Social Justice and Empowerment (Chair: Mr. Ramesh Bais) submitted its report on ‘Implementation of Scheme of Multi-Sectoral Development Programme / Pradhan Mantri Jan Vikas Karyakram’ on August 9, 2018.[63] Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Labour and Employment
Roshni Sinha (roshni@prsindia.org)
The Standing Committee on Labour (Chairperson: Dr. Kirit Somaiya) submitted its report on ‘Regulatory Framework of the EPFO on the Excluded Category vis-à-vis Implementation of Various PF Acts’ on August 9, 2018.[64] Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Standing Committee submits report on overseas employment of women workers
Vinayak Krishnan (vinayak@prsindia.org)
The Standing Committee on Labour (Chairperson: Dr. Kirit Somaiya) submitted its report on ‘Overseas Employment of Women Workers including Nurses and Maids, Issues and Regulatory Framework’.[65] Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
Agriculture
Suyash Tiwari (suyash@prsindia.org)
The Ministry of Agriculture and Farmers Welfare released the fourth advanced estimates of production of foodgrains and commercial crops for the year 2017-18.[66]
Table 3: Fourth advanced estimates of production of major crops for the year 2017-18 (in million tonnes)
Crop |
Final estimates 2016-17 |
4th advanced estimates 2017-18 |
% change over final estimate |
Foodgrains |
275.1 |
284.8 |
3.5% |
Cereals |
252.0 |
259.6 |
3.0% |
Rice |
109.7 |
112.9 |
2.9% |
Wheat |
98.5 |
99.7 |
1.2% |
Coarse Cereals |
43.8 |
47.0 |
7.4% |
Pulses |
23.1 |
25.2 |
9.1% |
Gram |
9.4 |
11.2 |
19.7% |
Tur |
4.9 |
4.2 |
-12.7% |
Oilseeds |
31.3 |
31.3 |
0.1% |
Soyabean |
13.2 |
11.0 |
-16.6% |
Groundnut |
7.5 |
9.2 |
23.0% |
Rapeseed & Mustard |
7.9 |
8.3 |
5.1% |
Cotton* |
32.6 |
34.9 |
7.1% |
Sugarcane |
306.1 |
376.9 |
23.1% |
*Million bales of 170 kg each.
Sources: Directorate of Economics and Statistics, Ministry of Agriculture and Farmers Welfare; PRS.
The Cabinet Committee on Economic Affairs approved the release of pulses to states and union territories for utilisation under the Public Distribution System and various welfare schemes such as the Mid-Day Meal Scheme, and the Integrated Child Development Services.[67] This would be a one-time dispensation for a period of 12 months or till disposal of the 34.88 lakh metric tonne of stock of pulses, whichever is earlier.
The pulses approved for release include Tur, Chana, Masoor, Moong, and Urad. The pulses will be released at a discount of Rs 15/kg over the prevailing wholesale market price in the sourcing state, on a first come first serve basis. The central government has allocated Rs 5,237 crore for implementation of this scheme.
The Standing Committee on Agriculture (Chair: Mr. Hukmdev Narayan Yadav) submitted a report on ‘ICAR – Central Tuber Crops Research Institute – A Performance Review’ on August 3, 2018.[68] The Central Tuber Crops Research Institute (CTCRI) was established under the Indian Council of Agricultural Research (ICAR) in 1963 for research on root and tuber crops, i.e. crops which grow beneath the soil’s surface, such as cassava, sweet potato, and yam. Key observations and recommendations of the Committee include:
A PRS summary of the report is available here.
External Affairs
The Prime Minister Mr. Narendra Modi visited Nepal to attend the Fourth BIMSTEC (Bay of Bengal Initiative for Multi-Sectoral Technical and Economic Cooperation) Summit.[69] The leaders signed the Fourth BIMSTEC Summit Declaration, which committed to cooperation in various sectors including: (i) poverty alleviation, (ii) trade and investment (renew commitment to early conclusion of BIMSTEC Free Trade Area negotiation), (iii) environment and disaster management (closer cooperation through sharing of information), (iv) agriculture (cooperation in sectors including crops, livestock, and farm machinery).[70]
[1] Parliament Session Wrap, August 10, 2018, http://www.prsindia.org/uploads/media/Monsoon%202018/Session%20wrap%20Monsoon%20Session%202018.pdf.
[2] “Press Note on Estimates of Gross Domestic Product for the first quarter of 2018-19”, Ministry of Statistics and Programme Implementation, August 31, 2018, http://www.mospi.gov.in/sites/default/files/press_release/PR_GDP_Q1_31aug18.pdf.
[3] “Third Bi-Monthly Monetary Policy Statement 2018-19”, Press Release, Reserve Bank of India, August 1, 2018, https://rbidocs.rbi.org.in/rdocs/Bulletin/PDFs/03MP_10082018CE37FEEC02384C4DA95F68DCDF26BDF7.PDF.
[4] “Quick Estimates of Index of Industrial Production and Use Based Index for the Month of June, 2018 (Base 2011- 12=100)”, Press Release, Ministry of Statistics and Programme Implementation, August 10, 2018, http://mospi.nic.in/sites/default/files/press_release/iip_PR_10aug18_0.pdf.
[5] Annual Report 2017-18, Reserve Bank of India, August 29, 2018, https://rbidocs.rbi.org.in/rdocs/AnnualReport/PDFs/0ANREPORT201718077745EC9A874DB38C991F580ED14242.PDF.
[6] Report of the Joint Committee on the Financial Resolution and Deposit Insurance Bill, Lok Sabha, August 1, 2018, http://164.100.47.193/lsscommittee/Joint%20Committee%20on%20the%20Financial%20Resolution%20and%20Deposit%20Insurance%20Bill,%202017/16_Joint_Committee_on_the_Financial_Resolution_and_Deposit_Insurance_Bill_2017_1.pdf.
[7] The Central Goods and Services Tax (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/GST%20Amendment/Central%20Goods%20and%20Services%20Tax%20(Amendment)%20Bill,%202018.pdf.
[8] The Integrated Goods and Services Tax (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/GST%20Amendment/Integrated%20Goods%20and%20Services%20Tax%20(Amendment)%20Bill,%202018.pdf.
[9] The Union Territory Goods and Services Tax (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/GST%20Amendment/Union%20Territory%20Goods%20and%20Services%20Tax%20(Amendment)%20Bill,%202018.pdf.
[10] The Goods and Services Tax (Compensation to States) Amendment Bill, 2018, http://www.prsindia.org/uploads/media/GST%20Amendment/Goods%20and%20Services%20Tax%20(Compensation%20to%20States)%20Amendment%20Bill,%202018.pdf.
[11] Report No. 62, Standing Committee on Finance, The Chit Funds (Amendment) Bill, 2018, Lok Sabha, August 9, 2018, http://164.100.47.193/lsscommittee/Finance/16_Finance_62.pdf.
[12] “LIC to acquire controlling stake of IDBI Bank; Cabinet approves dilution of Government shareholding below 50%”, Press Information Bureau, Cabinet, August 1, 2018.
[13] Report of Committee on Fair Market Conduct, Securities and Exchange Board of India, August 8, 2018, https://www.sebi.gov.in/reports/reports/aug-2018/report-of-committee-on-fair-market-conduct-for-public-comments_39884.html.
[14] Report of the High Level Committee on the Settlement Mechanism, August 10, 2018, https://www.sebi.gov.in/reports/reports/aug-2018/report-on-settlement-mechanism-by-the-high-level-committee-to-review-the-enforcement-and-settlement-mechanism_39967.html.
[15] The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2018, July 23, 2018, http://www.prsindia.org/uploads/media/Insolvency%202018/The%20Insolvency%20and%20Bankruptcy%20Code%20(Second%20Amendment)%20Bill,%202018.pdf.
[16] The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018, June 6, 2018, http://www.prsindia.org/uploads/media/Ordinances/Insolvency%20and%20Bankruptcy%20Code%20(Amendment)%20Ordinance,%202018.pdf.
[17] Report of the Committee to review Offences under the Companies Act, 2013, Ministry of Corporate Affairs, August 28, 2018, http://www.mca.gov.in/Ministry/pdf/ReportCommittee_28082018.pdf.
[18] Report No. 146, Standing Committee on Commerce, ‘Impact of Banking Misappropriation on Trade and Industry’, Rajya Sabha, August 6, 2018, http://164.100.47.5/committee_web/ReportFile/13/97/146_2018_8_11.pdf.
[19] The Criminal Law (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Criminal%20Law%202018/The%20Criminal%20Law%20(Amendment)%20Bill,%202018.pdf.
[20] The Criminal Law (Amendment) Ordinance, 2018, http://www.prsindia.org/uploads/media/Ordinances/The%20Criminal%20Law%20Amendment%20Ordinance%202018.pdf.
[21] The Protection of Human Rights (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Human%20Rights,%202018/Protection%20of%20human%20rights%20bill,%202018.pdf.
[22] The Constitution (One-Hundred and Twenty Third Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Constitution%20123rd%20bill/Bills%20as%20passed%20Const-102%20Amd%20Act.pdf.
[23] The National Commission for Backward Classes (Repeal) Bill, http://www.prsindia.org/uploads/media/NCBC%20(Repeal)%20Bill/Bill%20as%20passed%20NCBC.pdf.
[24] The Personal Laws (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Personal%20Laws/Personal%20Laws%20(A)%20bill,%202018.pdf.
[25] The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Bill, 2018, Ministry of Law and Justice, August 1, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/123-C%20_2018_Eng..pdfhttp://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/123_2018_LS_Eng.pdf.
[26] The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015, https://indiacode.nic.in/bitstream/123456789/2156/1/201604. pdf.
[27] The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Ordinance, 2018, May 3, 2018, http://www.prsindia.org/uploads/media/Ordinances/Commercial%20Division%20of%20High%20Courts%20Amendment%20Ordinance%202018.pdf.
[28] The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 2018, http://www.prsindia.org/uploads/media/Prevention%20of%20Atrocities/Bill%20as%20passed%20Scheduled%20Castes%20and%20the%20Scheduled%20Tribes%20(Prevention%20of%20Atrocities)%20Amendment%20Bill,%202018.pdf.
[29] The Arbitration and Conciliation (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Arbitration/Arbitration%20and%20Conciliation%20(Amendment)%20Bill,%202018.pdf.
[30] Harsh Mander and Anr vs. Union of India, W.P.(C) 10498/2009 & CM APPL. 1837/2010, https://drive.google.com/file/d/1kfF55Tmq-H3of7cVVBNSSWvJO-6J2m4a/view.
[31] ‘Draft Report: Simultaneous Elections’, Public Appeal, Law Commission of India, August 30, 2018, http://www.lawcommissionofindia.nic.in/reports/Simultaneous_Elections.pdf.
[32] ‘277th Report: Wrongful Prosecution (Miscarriage of Justice): Legal Remedies’, Law Commission of India, August 30, 2018, http://lawcommissionofindia.nic.in/reports/Report277.pdf.
[33] “Consultation Paper on Sedition”, Law Commission of India, August 30, 2018, http://www.lawcommissionofindia.nic.in/reports/CP-on-Sedition.pdf.
[34] ‘Reform of Family Law’, Consultation Paper, Law Commission of India, August 31, 2018, http://www.lawcommissionofindia.nic.in/reports/CPonReformFamilyLaw.pdf.
[35] The DNA Technology (Use and Application) Regulation Bill, 2018, http://www.prsindia.org/uploads/media/DNA/DNA%20Bill,%202018.pdf.
[36] Circular No. 11 of 2018, “Implementation of Face Authentication”, Unique Identification Authority of India, Ministry of Electronics and Information Technology, August 17, 2018, https://uidai.gov.in/images/resource/Face_Auth_Circular_11_18082018.pdf
[37] “Cabinet approves Umbrella scheme “Ocean
Services, Technology, Observations, Resources
Modelling and Science (O-SMART)” of Ministry of
Earth Sciences”, Press Information Bureau, Cabinet Committee on Economic Affairs, August 29, 2018.
[38] “ISRO to send first Indian into Space by 2022 as announced by PM, says Dr Jitendra Singh”, Press Information Bureau, Department of Space, August 28, 2018.
[39] “The Report-cum-Decision of the Mahadayi Water Disputes Tribunal”, August 14, 2018, http://mowr.gov.in/sites/default/files/MWDT-Vol-12.pdf.
[40] “Socio-economic impact of commercial exploitation of water by industries”, 23rd Report , Standing Committee on Water Resources 2017-18, River Development and Ganga Rejuvenation, August 9, 2018, http://164.100.47.193/lsscommittee/Water%20Resources/16_Water_Resources_23.pdf.
[41] “National Rural Drinking Water Programme”, 15th Report of 2018, Comptroller and Auditor General of India, August 7, 2018, https://cag.gov.in/sites/default/files/audit_report_files/Report_No_15_of_2018_-_Performance_Audit_on_National_Rural_Drinking_Water_Programme_in_Ministry_of_Drinking_Water_and_Sanitation.pdf.
[42] “Air Pollution in Delhi and National Capital Region”, Standing Committee on Science and Technology, Environment and Forests, August 7, 2018, http://164.100.47.5/committee_web/ReportFile/19/103/316_2018_8_14.pdf.
[43] “40th Report: Impact of RBI’s Revised Framework for Resolution of Stressed Assets on Non-Performing Assets (NPAs) in the Electricity Sector”, Standing Committee on Energy, August 7, 2018.
[44] “Cabinet approves Policy Framework for exploration and exploitation of Unconventional Hydrocarbons”, Press Information Bureau, Cabinet, August 1, 2018
[45] F. No. 05-13/2014-AED Vol. IV, Requirements for Operation of Civil Remotely Piloted Aircraft System (RPAS), Director General of Civil Aviation, August 27, 2018, http://dgca.nic.in/cars/D3X-X1.pdf.
[46] “Implementation of the Directions of the Hon’ble Supreme Court of India in the matter of WP No.295/2012 of Shri.S.Rajaseekaran vs Union of India and Ors”, Ref. No:IRDAI/NL/CIR/MOT/ 137/08/2018, Insurance Regulatory and Development Authority of India, August 28, 2018, https://www.irdai.gov.in/ADMINCMS/cms/whatsNew_Layout.aspx?page=PageNo3575&flag=1.
[47] NABH Nirman 2018, Proposed transaction structure for Greenfield Airports, Ministry of Civil Aviation, August 14, 2018, http://www.civilaviation.gov.in/sites/default/files/proposed%20transaction%20structure%20for%20greenfield%20airport%20.pdf.
[48] Notice No. AV- 13011/2/2018-DT(RCS), Draft Scheme for enhancing air connectivity between Indian states and international destinations, Ministry of Civil Aviation, August 21, 2018, http://www.civilaviation.gov.in/sites/default/files/Draft%20UDAN%20Scheme%20document.pdf.
[49] The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017, Ministry of Urban Development, July 18, 2017, http://www.prsindia.org/uploads/media/Immovable%20Property/Requisitioning%20of%20Immovable%20Property%20Bill,%202017.pdf.
[50] “Ease of Living Index 2018”, Ministry of Housing and Urban Affairs, August 13, 2018, http://easeofliving.niua.org/.
[51] “First ever ease of living index being launched to encourage cities to move towards improved living for the citizens through planning management and development”, Ministry of Housing and Urban Affairs, Press Information Bureau, August 13, 2018.
[52] The Homoeopathy Central Council (Amendment) Bill, 2018, Ministry of AYUSH, August 9, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedBothHouses/Homoeo-23%20of%202018.pdf.
[53] The Homoeopathy Central Council Act, 1973, https://www.nhp.gov.in/UploadFiles/microsite/635960641909289061_1.pdf.
[54] The Homoeopathy Central Council (Amendment) Ordinance, 2018, May 18, 2018, http://www.prsindia.org/uploads/media/Ordinances/Homoeopathy%20Central%20Council%20(A)%20Ordinance,%202018.pdf.
[55] The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2018, Ministry of Women and Child Development, August 6, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/123-C%20_2018_Eng..pdf.
[56] Report No. 110, Standing Committee on Health and Family Welfare, ‘Functioning of Food Safety and Standards Authority of India’, Rajya Sabha, August 9, 2018, http://164.100.47.5/committee_web/ReportFile/14/100/110_2018_8_16.pdf.
[57] Report No.10, Performance Audit on Pradhan Mantri Swasthya Suraksha Yojana in Ministry of Health and Family Welfare, Comptroller and Auditor General of India, August 9, 2018, https://cag.gov.in/sites/default/files/audit_report_files/Report_No_10_of_2018_-_Performance_Audit_on_Pradhan_Mantri_Swasthya_Suraksha_Yojana_in_Ministry_of_Health_and_Family_Welfare.pdf
[58] Recommendation on Promoting Local Telecom Equipment Manufacturing, Telecom Regulatory Authority of India, August 3, 2018, https://www.trai.gov.in/sites/default/files/Recommendations_LTEM_03082018.pdf.
[59] “50th Report: Progress of Implementation of BharatNet”, Standing Committee on Information Technology, Lok Sabha, August 7, 2018, http://164.100.47.193/lsscommittee/Information%20Technology/16_Information_Technology_50.pdf.
[60] “53rd Report: Expansion of Rural BPOs and Challenges faced by them”, Standing Committee on Information Technology, Lok Sabha, August 9, 2018, http://164.100.47.193/lsscommittee/Information%20Technology/16_Information_Technology_53.pdf.
[61] The National Sports University Bill, Ministry of Sports and Youth Affairs, August 3, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/119C_ls_eng_NSU%20Bill.pdf.
[62] The National Sports University Ordinance, 2018, May 31, 2018, http://www.prsindia.org/uploads/media/Ordinances/National%20Sports%20Univeristy%20Ordinance,%202018.pdf.
[63] “62nd Report: Implementation of Scheme of Multi-Sectoral Development Programme/Pradhan Mantri Jan Vikas Karyakram”, Standing Committee on Social Justice and Empowerment, August 9, 2018, http://164.100.47.193/lsscommittee/Social%20Justice%20&%20Empowerment/16_Social_Justice_And_Empowerment_62.pdf.
[64] “42nd Report: Regulatory Framework of the EPFO on the Excluded Category vis-à-vis Implementation of Various PF Acts”, Standing Committee on Labour, August 9, 2018, http://164.100.47.193/lsscommittee/Labour/16_Labour_42.pdf.
[65] “40th Report: Overseas Employment of Women Workers including Nurses and Maids, Issues and Regulatory Framework”, Standing Committee on Labour, Lok Sabha, August 9, 2018, http://164.100.47.193/lsscommittee/Labour/16_Labour_40.pdf.
[66] Fourth Advance Estimates of Production of Foodgrains and Commercial Crops for 2017-18, Directorate of Economics and Statistics, Ministry of Agriculture and Farmers Welfare, August 28, 2018, https://eands.dacnet.nic.in/Advance_Estimate/4th_Adv_Estimates2017-18_Eng.pdf.
[67] “Cabinet approves release of pulses procured from
farmers under Price Support Scheme to States
with Central Subsidy of Rs. 15 per Kg for utilization
under Welfare Schemes”, Press Information Bureau, Cabinet Committee on Economic Affairs, August 9, 2018.
[68] Report no. 58, Standing Committee on Agriculture: ‘ICAR – Central Tuber Crops Research Institute – A Performance Review’, Lok Sabha, August 3, 2018, http://164.100.47.193/lsscommittee/Agriculture/16_Agriculture_58.pdf.
[69] “Visit of Prime Minister to Nepal (August 30-31, 2018)”, Ministry of External Affairs, https://mea.gov.in/outgoing-visit-info.htm?2/1098/Visit+of+Prime+Minister+to+Nepal+August+3031+2018.
[70] “Fourth BIMSTEC Summit Declaration, Kathmandu, Nepal (August 30-31, 2018)”, Ministry of External Affairs, August 31, 2018, https://mea.gov.in/bilateral-documents.htm?dtl/30335/Fourth_BIMSTEC_Summit_Declaration_Kathmandu_Nepal_August_3031_2018.
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