Highlights of this Issue
Monsoon Session 2018 of Parliament begins; 11 Bills introduced in Parliament
Bills introduced include the Banning of Unregulated Deposit Schemes Bill, 2018, the Arbitration and Conciliation (Amendment) Bill, 2018, and the Micro, Small and Medium Enterprises (Development) Amendment Bill, 2018.
Parliament passes five Bills in the ongoing Monsoon Session
These include the Fugitive Economic Offenders Bill, 2018, the Prevention of Corruption Bill, 2013, the Specific Relief Bill, 2018 and the State Banks (Repeal and Amendment) Bill, 2018.
Committee constituted to recommend data privacy law submits report and draft Bill
The Committee studied issues with respect to data protection, and made recommendations to address them. The Committee also suggested a draft Data Protection Bill.
Six Bills passed by Lok Sabha; one by Rajya Sabha in Monsoon Session
These include the Right to Education (Second Amendment) Bill, 2017, the Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2018, and the Insolvency and Bankruptcy Code (Second Amendment) Bill, 2018.
Cabinet approves introduction of DNA Technology (Use and Application) Bill, 2018
The Bill aims to: (i) expand the application of DNA-based forensic technologies to strengthen the justice delivery system in the country, and (ii) utilise DNA-based technologies for solving crimes, and identifying missing persons.
Six higher educational institutions declared Institutions of Eminence
Of the six institutions, three are in the public sector and the remaining in the private sector. These institutions were selected on the basis of recommendations made by an expert committee.
GST Council recommends amendments to the Acts related to GST
The Council made recommendations on amendments regarding eligibility under the composition scheme and the reverse charge mechanism.
CCEA approves Minimum Support Prices for Kharif crops for the 2018-19 season
MSPs for Kharif crops for the 2018-19 marketing season have been fixed at a level of at least 1.5 times the cost of production. The MSP for paddy has been increased by 13% and has been fixed at Rs 1,750 per quintal.
Standing Committees submit reports on various subjects
The subjects include the impact of Chinese goods on Indian industry, safety in petroleum sector, security situation in the north eastern states, development of inland fisheries, Swachh Bharat Mission, and functioning of panchayats.
Three Committees constituted to examine various issues
They will examine and make recommendations about: (i) issues facing stressed thermal power projects, (ii) re-categorisation of offences under the Companies Act, 2013, and (iii) recent instances of lynching and mob violence.
Law Commission releases report on regulating betting and gambling
The Commission noted that while it is desirable to ban betting and gambling, it is difficult to prevent these activities altogether. Therefore, the Commission recommended regulation of gambling and betting.
Parliament
Ahita Paul (ahita@prsindia.org)
Monsoon session of Parliament begins
The Monsoon Session 2018 of Parliament began on July 18, 2018. It will have 18 sittings till August 10, 2018.[1] In this session, 25 Bills have been listed for consideration and passing. These included the Fugitive Economic Offenders Bill, 2018, the Right of Children to Free and Compulsory Education (Second Amendment) Bill, 2017, the Muslim Women (Protection of Rights on Marriage) Bill, 2017, and the National Medical Commission Bill, 2017. Of these, five Bills have been passed by Parliament so far. These include the Fugitive Economic Offenders Bill, 2018, the Specific Relief (Amendment) Bill, 2017, and the Prevention of Corruption (Amendment) Bill, 2013.
In addition, 11 Bills have been introduced so far. These include six Bills which replace Ordinances, including the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Bill, 2018, the Insolvency and Bankruptcy Code (Second Amendment) Bill, 2018, and the Criminal Law (Amendment) Bill, 2018. Other Bills introduced include the Unregulated Deposit Schemes Bill, 2018.
So far, Lok Sabha has passed six Bills, including the National Council for Teacher Education (Amendment) Bill, 2017, and the Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2018.
For more details on the legislative agenda during the Monsoon Session 2018, see here.
Roopal Suhag (roopal@prsindia.org))
Retail inflation at 4.8% in first quarter of 2018-19
The Consumer Price Index (CPI) inflation (base year 2011-12) increased from 4.5% in April 2018 to 5% in June 2018, year-on-year.[2] Food inflation was at 2.9% in June 2018.
The Wholesale Price Index (WPI) inflation (base year 2011-12) increased from 3.2% in April 2018 to 5.8% in June 2018, year-on-year.[3] Trends in inflation during the first quarter of 2018-19 are shown in Figure 1.
Figure 1: Inflation trends in Q1 of 2018-19 (% change, year on year)
Sources: Ministry of Commerce and Industry; Ministry of Statistics and Programme Implementation; PRS.
The Fugitive Economic Offenders Bill, 2018 passed by Parliament
Roshni Sinha (roshni@prsindia.org)
The Fugitive Economic Offenders Bill, 2018, was passed by Parliament.[4] It seeks to confiscate properties of economic offenders who have left the country to avoid facing criminal prosecution, or refuse to return to the country to face prosecution. Previously, an Ordinance was promulgated on April 21, 2018.[5] Key features of the Bill include:
For a PRS analysis on the Bill, see here.
Ahita Paul (ahita@prsindia.org)
The Banning of Unregulated Deposit Schemes Bill, 2018 was introduced in Lok Sabha on July 18, 2018.[6] The Bill provides for a mechanism to ban unregulated deposits and protect the interests of depositors. Key features of the Bill include:
For a PRS summary of the Bill, see here.
Ahita Paul (ahita@prsindia.org)
The Negotiable Instruments (Amendment) Bill, 2017 was passed by Rajya Sabha on July 26, 2018.[7] It was introduced in Lok Sabha on January 2, 2018 and was passed by the house on July 23, 2018. The Bill amends the Negotiable Instruments Act, 1881. The Act defines promissory notes, bills of exchange, and cheques. It also specifies penalties for bouncing of cheques, and other violations with respect to such negotiable instruments. Key features of the Bill include:
For a PRS summary of the Bill, see here.
Ahita Paul (ahita@prsindia.org)
The State Banks (Repeal and Amendment) Bill, 2018 was passed by Parliament.[8] It was introduced in Lok Sabha on July 21, 2017 and passed on August 10, 2017. Rajya Sabha passed the Bill on July 18, 2018. Key features of the Bill include:
Ahita Paul (ahita@prsindia.org)
The Union Cabinet approved the extension of the scheme of recapitalisation of Regional Rural Banks (RRBs) up to 2019-20.[9] The scheme of recapitalisation of RRBs was started in 2010-11, and was previously valid till March 31, 2017. Under the extension, an amount of about Rs 343 crore will be utilised to support RRBs whose capital to risk-weighted assets ratio is below 9%. The identification of RRBs requiring recapitalisation, and the amount of capital to be provided, will be decided by the government in consultation with the National Bank for Agriculture and Rural Development.
Suyash Tiwari (suyash@prsindia.org)
The Goods and Services Tax (GST) Council, in its 28th meeting, gave its recommendations on amendments to be made to central and state GST laws.[10] The key amendments recommended by the GST Council include:
Suyash Tiwari (suyash@prsindia.org)
The Ministry of Finance increased the monetary thresholds for filing appeals by the Central Board of Direct Taxes (CBDT) and the Central Board of Indirect Taxes and Customs (CBIC).[11] These thresholds are applicable for filing appeals before appellate tribunals, High Courts, and the Supreme Court. Table 1 shows the revised limits for filing departmental appeals before these appellate forums.
Table 1: Monetary thresholds for filing appeals by tax departments (in Rs)
Appellate Forum |
Previous Limit |
Revised Limit |
Appellate Tribunals |
10 lakh |
20 lakh |
High Courts |
20 lakh |
50 lakh |
Supreme Court |
25 lakh |
1 crore |
Sources: Press Information Bureau; PRS.
With this revision, the departments will also withdraw the pending cases having dispute amount below the new thresholds. As a result, CBDT will withdraw 41% of the cases filed by it at various courts. Similarly, CBIC will withdraw 18% of the cases filed by it.
Roshni Sinha (roshni@prsindia.org)
Expert Committee submits report on data privacy
The Committee of Experts on a Data Protection Framework for India (Chair: Justice B. N. Srikrishna) submitted its report and draft Bill to the Ministry of Electronics and Information Technology on July 27, 2018. The Committee was constituted in August, 2017 to examine issues related to data protection, recommend methods to address them, and draft a data protection Bill.
The Committee observed that the regulatory framework has to balance the interests of the individual with regard to his personal data and the interests of the entity such as a service provider who has access to this data. It noted that the relationship between the individual and the service provider must be viewed as a fiduciary relationship. This is due to the dependence of the individual on the service provider to obtain a service. Therefore, the service provider processing the data is under an obligation to deal fairly with the individual’s personal data, and use it for the authorised purposes only.
Key provisions of the draft Bill include:
A PRS summary of the report and draft Bill is available here.
Arbitration and Conciliation (Amendment) Bill, 2018 introduced in Lok Sabha
Roshni Sinha (roshni@prsindia.org)
The Arbitration and Conciliation (Amendment) Bill, 2018 was introduced in Lok Sabha.[12] 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 a PRS summary of the Bill, see here.
Roshni Sinha (roshni@prsindia.org)
The Specific Relief (Amendment) Bill, 2018, was passed by Parliament.[13] It amends the Specific Relief Act, 1963. The Act provides for the following remedies to a party whose contract has not been performed: (i) the aggrieved party may ask the court to require performance of the contract (known as specific performance); or (ii) it may seek monetary compensation. Key features of the Bill include:
For a PRS summary of the Bill, see here.
Gayatri Mann (gayatri@prsindia.org)
The Commercial Courts, Commercial Division, and Commercial Appellate Division of High Courts (Amendment) Bill, 2018 was introduced in Lok Sabha.[14] 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.[15] The Act enables the creation of commercial divisions in High Courts, and commercial courts at the district level to adjudicate commercial disputes.
For a PRS analysis on the Bill, see here.
Roshni Sinha (roshni@prsindia.org)
The Law Commission of India (Chair: Dr. Justice B.S. Chauhan) submitted a report examining whether betting may be legalised in India.[16] The report follows a Supreme Court directive in 2016 where the Court asked the Commission to examine the possibility of a law to regulate betting. The Commission noted that while it is desirable to ban betting and gambling, it is difficult to prevent these activities altogether. Therefore, the Commission recommended regulation of gambling and betting. Key recommendations include:
For a PRS Report Summary, see here.
Roshni Sinha (roshni@prsindia.org)
Prevention of Corruption Bill, 2018 passed by Parliament
The Prevention of Corruption Bill, 2018 was passed by Parliament.[17] The Bill seeks to amend the Prevention of Corruption Act, 1988. The Bill was introduced in Rajya Sabha in August 2013 and referred to a Standing Committee. Key features of the Bill passed by Parliament include:
For a PRS analysis of the Bill, see here.
Standing Committee submits report on Lokpal Rules
The Standing Committee on Personnel, Public Grievances, Law and Justice (Chairperson: Mr. Bhupender Yadav) submitted its report on “Draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets for Condonation or Exemption) Rules, 2017”.[18] These Rules are proposed to be notified under the Lokpal and Lokayuktas Act, 2013. They prescribe the form and manner for declaration of assets and liabilities of public servants.
The 2013 Act requires a public servant to declare his assets and liabilities, and that of his spouse and dependent children. Previously, the Act itself specified the form and manner of the declaration. However, the Lokpal and Lokayuktas (Amendment) Act, 2016 amended this provision to state that the form and manner of making such a declaration will be prescribed by the central government through rules. The Rules were drafted pursuant to the 2016 Amendment Act.
The Standing Committee examined the Rules and made the following recommendations:
For a PRS Report Summary, see here.
The Insolvency and Bankruptcy (Amendment) Bill, 2018 passed by Lok Sabha
Prachee Mishra (prachee@prsindia.org)
The Insolvency and Bankruptcy Code (Second Amendment) Bill, 2018 was passed by Lok Sabha.[19] The Bill amends the Insolvency and Bankruptcy Code, 2016, and replaces the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 that was promulgated on June 6, 2018.[20] The Code provides a time-bound process for resolving insolvency in companies and among individuals. Key features of the Bill include:
For a PRS analysis of the Bill, see here.
Roshni Sinha (roshni@prsindia.org)
A committee has been constituted to review the offences under the Companies Act, 2013.[21] The Committee will examine the following: (i) whether offences categorised as compoundable (attracting fine or imprisonment or both) may be considered as mere ‘defaults’ or 'civil wrongs', where only a penalty may be imposed in the first instance, and on default to pay penalty, the offence may be re-categorised as an offence triable by court, (ii) whether non-compoundable offences (attracting imprisonment or imprisonment and fine) need to be re-categorised as compoundable offences, and (iii) to examine the existing mechanism for levy of penalty under the Companies Act, 2013. The Committee will be chaired by the Secretary of the Ministry of Corporate Affairs, and eight other members including members from the industry.
Gayatri Mann (gayatri@prsindia.org)
The RTE (Second Amendment) Bill, 2017 passed by Lok Sabha
The Right of Children to Free and Compulsory Education (Second Amendment) Bill, 2017 was passed by Lok Sabha.[22] The Bill was introduced in Lok Sabha on August 11, 2017. It is currently pending in Rajya Sabha.
The Right of Children to Free and Compulsory Education Act, 2009 prohibits detention of children till they complete elementary education i.e., class 8. The Bill seeks to amend this provision to empower the central or state government to allow schools to hold back a child in class 5, class 8, or in both classes.
The Bill seeks to amend this provision to state that a regular examination will be held in class 5 and class 8 at the end of every academic year. If a child fails in the examinations, he will be given additional instruction, and will take a re-examination. If he fails in the re-examination, the relevant central or state government may decide to allow schools to detain the child.
Note that, the Standing Committee on Human Resource Development (Chair: Dr. Satyanarayan Jatiya) submitted its report on the Bill in February 2018. It reinstated that learning of children must be assessed through examinations.
For more details on the Bill, see here.
The National Council for Teacher Education (Amendment) Bill, 2017 passed by Lok Sabha
The National Council for Teacher Education (Amendment) Bill, 2017 was passed by Lok Sabha.[23] The Bill was introduced in Lok Sabha on December 18, 2017. It amends the National Council for Teacher Education Act, 1993. The Act establishes the National Council for Teacher Education (NCTE) which regulates the teacher education system and the standards it is required to maintain.
The Bill seeks to grant retrospective recognition to institutions: (i) notified by the central government, (ii) funded by the central government or state/union territory government, (iii) which do not have recognition under the Act, and (iv) which must have offered teacher education courses on or after the establishment of the NCTE until the academic year 2017-2018. It also seeks to grant retrospective permission to such institutions to start a new course or offer training in teacher education.
For more details on the Bill, see here.
The National Sports University Bill, 2018 introduced in Lok Sabha
The National Sports University Bill, 2018 was introduced in Lok Sabha.[24] It replaces the National Sports University Ordinance, 2018 that was promulgated on May 31, 2018.[25] The Bill provides for the establishment a National Sports University in Manipur.
For a PRS summary of the Bill, see here.
Government declares six educational Institutions of Eminence
The Ministry of Human Resource Development recently declared six higher educational institutions as Institutions of Eminence.[26] Of these six institutions, three are in the public sector and the remaining in the private sector. These institutions were selected on the basis of recommendations of the Empowered Expert Committee (Chair: Mr. N. Gopalaswami).[27]
In February 2018, the University Grants Commission constituted an Empowered Expert Committee to recommend ten public and ten private higher educational institutions to emerge as world-class teaching and research institutions i.e., as Institutions of Eminence.[28] These institutions would be allowed greater autonomy in admitting foreign students, fixing fees, and recruiting foreign faculty, among others.
The institutions selected by the Ministry are: (i) Indian Institute of Science, Bangalore, (ii) Indian Institute of Technology, Bombay, (iii) Indian Institute of Technology, Delhi, (iv) Jio Institute, Pune; (v) Birla Institute of Technology & Sciences, Pilani and (vi) Manipal Academy of Higher Education, Manipal.
UGC releases regulations on minimum qualifications for appointment of teachers
The University Grants Commission (UGC) released new regulations to alter the conditions of recruitment, and promotion of university teachers and academic staff.[29] In February 2018, the UGC released draft regulations for public feedback.[30] Key features of the regulations are:
Cabinet approves increasing capital base of HEFA to Rs 10,000 crore
The Cabinet approved the proposal for expanding the scope of the Higher Education Financing Agency (HEFA) by increasing its capital base to Rs 10,000 crore.[31] In addition, the HEFA has been tasked to mobilise Rs 1,00,000 crore to meet the infrastructure needs of higher educational institutions under Revitalizing Infrastructure and Systems in Education by 2022.
The HEFA was established in May 2017 with an authorised capital of Rs 2,000 crore.[32] It seeks to promote the creation of high quality infrastructure in premier educational institutions. In the existing arrangement, the entire principle amount is repaid by the institution over ten years, and the interest amount is serviced by the government by providing grants to the institution. So far, funding proposals of Rs 2,016 crore have been approved by the HEFA.31
The Cabinet approved the following five categories for financing under HEFA:
Roshni Sinha (roshni@prsindia.org)
Cabinet approves introduction of the DNA Technology (Use and Application) Bill, 2018
The Union Cabinet approved the introduction of the DNA Technology (Use and Application) Bill, 2018.[33] The Cabinet identified the following purposes of the Bill: (i) expand the application of DNA-based forensic technologies to support and strengthen the justice delivery system of the country, (ii) utilise DNA-based technologies for solving crimes, and to identify missing persons, (iii) provide for mandatory accreditation and regulation of DNA laboratories, (iv) ensure that DNA test results are reliable and the privacy rights of citizens with respect to the data remain protected, and (v) enable the matching between persons who have been reported missing and unidentified dead bodies found in various parts of India, and also to establish the identity of victims in mass disasters.
For a copy of the Bill to be introduced, see here.
Gayatri Mann (gayatri@prsindia.org)
Bill to supersede the Homoeopathy Central Council passed by Lok Sabha
The Homoeopathy Central Council (Amendment) Bill, 2018 was introduced and passed by Lok Sabha.[34] It amends the Homoeopathy Central Council Act, 1973 and replaces the Homoeopathy Central Council (Amendment) Ordinance, 2018 that was promulgated on May 18, 2018.[35] The Act sets up the Central Council of Homoeopathy which regulates homoeopathic education and practice.
For a PRS summary of the Bill, see here.
Bill to amend the National Trust for welfare of persons with disabilities introduced in Rajya Sabha
The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018 was introduced in Rajya Sabha.[36] It amends the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999.[37]
The 1999 Act sets up a National Trust to enable persons with disability to live independently by: (i) promoting measures for their protection in case of death of their parents, (ii) evolving procedures for appointment of their guardians and trustees, and (iii) facilitating equal opportunities in society.
For a PRS summary of the Bill, see here.
Prachee Mishra (prachee@prsindia.org)
The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017 passed by Rajya Sabha
The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017 was passed by Rajya Sabha.[38] The Bill was introduced in Lok Sabha on July 18, 2017, and passed by Lok Sabha on December 20 2017. The Bill will have to be passed by Lok Sabha again to incorporate the change regarding the year of passage.
The Bill 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.
Transport
Prachee Mishra (prachee@prsindia.org)
The Airports Economic Regulatory Authority of India (Amendment) Bill, 2018 introduced
The Airports Economic Regulatory Authority of India (Amendment) Bill, 2018 was introduced in Lok Sabha by the Minister of State for Civil Aviation, Mr. Jayant Sinha.[39] It amends the Airports Economic Regulatory Authority of India Act, 2008. The Act established the Airports Economic Regulatory Authority of India (AERA). The AERA regulates tariffs and other charges for aeronautical services provided at civilian airports with annual traffic above 15 lakh passengers. It also monitors the performance standard of services across these airports. Key features of the Bill are:
For a PRS summary of the Bill, see here.
Amendments proposed to the Central Motor Vehicles Rules, 1989
The Ministry of Road Transport and Highways has notified draft amendments to the Central Motor Vehicles Rules, 1989.[40],[41] Key amendments proposed include:
Suggestions and objections to the proposed amendments are invited till August 11, 2018.
Roshni Sinha (roshni@prsindia.org)
Anti-trafficking Bill passed by Lok Sabha
The Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2018 was passed in Lok Sabha.[42] The Bill provides for the prevention, rescue, and rehabilitation of trafficked persons.
Key features of the Bill include:
For a PRS summary of the Bill, see here.
Petroleum and Natural Gas
Prachee Mishra (prachee@prsindia.org)
Standing Committee submits report on Safety, Security and Environmental Aspects in Petroleum Sector
The Standing Committee on Petroleum and Natural Gas (Chairperson: Mr. Pralhad Joshi) submitted its report on ‘Safety, Security and Environmental Aspects in Petroleum Sector’.[43] Key observations and recommendations of the Committee include:
For a PRS summary of the report, see here.
Roshni Sinha (roshni@prsindia.org)
Criminal Law (Amendment) Bill, 2018 passed by Lok Sabha
The Criminal Law (Amendment) Bill, 2018 was passed by Lok Sabha.[44] The Bill replaces the Criminal Law (Amendment) Ordinance, 2018 promulgated on April 21, 2018.[45] It amends certain laws related to rape of minors. Key features of the Bill include:
Amendments to IPC, 1860
Table 1: 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 analysis of the Bill, see here.
Standing Committee submits report on security situation in North East India
The Standing Committee on Home Affairs (Chair: Mr. P. Chidambaram) submitted its report on the impact of the security situation in the Northeast.[46] Key recommendations of the Committee include:
For a PRS Report Summary, see here.
High Level Committee constituted to check mob violence and lynching
A committee has been constituted to review the incidents of mob violence and lynching in the country and formulate measures to address these problems.[47] The Committee will be chaired by the Union Home Secretary and will comprise the following members: (i) Secretary, Department of Justice, (ii) Secretary, Department of Legal Affairs, (iii) Secretary, Legislative Department and, (iv) Secretary, Social Justice and Empowerment. The Committee is required to submit its recommendations to the government within four weeks.
Further, a Group of Ministers will be constituted to consider the recommendations of the Committee. The Committee will be headed by the Minister of Home Affairs, and will comprise: (i) Minister of External Affairs, (ii) Minister of Road Transport and Highways, Shipping, Water Resources, River Development and Ganga Rejuvenation, (iii) Minister of Law & Justice, and (iv) Minister of Social Justice and Empowerment. The recommendations of the Group will be submitted to the Prime Minister.
Agriculture
Suyash Tiwari (suyash@prsindia.org)
Cabinet approves Minimum Support Prices for Kharif crops of 2018-19
The Cabinet Committee on Economic Affairs approved the Minimum Support Prices (MSPs) for Kharif crops for the 2018-19 marketing season.[48] The MSPs have been fixed at a level of at least 1.5 times the cost of production. Table 2 shows the change in MSPs for Kharif crops as compared to 2017-18.
Table 2: MSPs notified for Kharif crops for the 2018-19 marketing season (in Rs/quintal)
Crop |
2017-18 |
2018-19 |
Change (in %) |
Paddy (common) |
1,550 |
1,750 |
12.9 |
Paddy (grade A) |
1,590 |
1,770 |
11.3 |
Jowar (hybrid) |
1,700 |
2,430 |
42.9 |
Jowar (maldandi) |
1,725 |
2,450 |
42.0 |
Bajra |
1,425 |
1,950 |
36.8 |
Maize |
1,425 |
1,700 |
19.3 |
Ragi |
1,900 |
2,897 |
52.5 |
Arhar (tur) |
5,450 |
5,675 |
4.1 |
Moong |
5,575 |
6,975 |
25.1 |
Urad |
5,400 |
5,600 |
3.7 |
Groundnut |
4,450 |
4,890 |
9.9 |
Soyabean |
3,050 |
3,399 |
11.4 |
Sunflower seed |
4,100 |
5,388 |
31.4 |
Sesamum |
5,300 |
6,249 |
17.9 |
Nigerseed |
4,050 |
5,877 |
45.1 |
Cotton medium staple |
4,020 |
5,150 |
28.1 |
Cotton long staple |
4,320 |
5,450 |
26.2 |
Sources: Press Information Bureau; PRS.
Cabinet approves fair and remunerative price of sugarcane for 2018-19 season
The Cabinet Committee on Economic Affairs approved the Fair and Remunerative Price (FRP) of sugarcane for the sugar season starting from October 1, 2018.[49] The FRP has been fixed at Rs 275 per quintal for a basic recovery rate of 10%. Basic recovery rate is determined by the recovery of sugar from the sugarcane and depends on various factors such as the sucrose content in sugarcane, production practices, and operation of the sugar mill. This notified FRP is 77.4% over the cost of production for the 2018-19 season, which is Rs 155/quintal.
A premium of Rs 2.75 per quintal has been fixed for each 0.1 % increase in recovery over 10%. In sugar mills where recovery is below 9.5%, the price has been fixed at Rs 261.25 per quintal.
Standing Committee submits report on Development of Inland Fisheries and Aquaculture
The Standing Committee on Agriculture (Chair: Mr. Hukmdev Narayan Yadav) submitted a report on ‘Scheme on Development of Inland Fisheries and Aquaculture – An Analysis’ on July 25, 2018.[50] Key recommendations include:
For a PRS Report Summary, see here.
Labour and Employment
Roshni Sinha (roshni@prsindia.org)
Standing Committee submits report on functioning of ESI Scheme
The Standing Committee on Labour (Chairperson: Dr. Kirit Somaiya) submitted its report on “Employees’ State Insurance Corporation (ESIC) – Coverage of Establishments, Recovery of Arrears and Functioning of the Hospitals and Dispensaries under the Scheme” on July 26, 2018.[51] Key observations and recommendations of the Committee include:
For a PRS Report Summary, see here.
Comments invited on draft amendment to Trade Unions Act, 1926
The Ministry of Labour and Employment released a draft Trade Unions (Amendment) Bill, 2018.[52] The Bill amends the Trade Unions Act, 1926. The 1926 Act relates to the registration and regulation of trade unions. Under the Trade Unions Act, 1926, there is no provision for giving statutory recognition to trade unions.
The Bill seeks to amend the Act to provide for recognition of trade unions or a federation of trade unions at the central level by the central government, and at the state level by respective state governments. The trade unions or the federation of trade unions at the central level will be recognised as Central Trade Unions, and at the state level as State Trade Unions.
Power
Roshni Sinha (roshni@prsindia.org)
High Level Committee constituted for stressed thermal power projects
A Committee has been constituted to resolve issues facing Stressed Thermal Power Assets and to revive them.[53] The Committee will be headed by the Cabinet Secretary with representatives from the: (i) Ministry of Railways, (ii) Ministry of Finance, (iii) Ministry of Power, (iv) Ministry of Coal, and (v) lenders having major exposure to the power sector.
The Committee will look to maximise the efficiency of investments made in these assets by examining various aspects, including: (i) changes required to be made in the fuel allocation policy, (ii) changes in regulatory framework, (iii) mechanisms to facilitate sale of power, and (iv) ensuring timely payments.
Water
Roopal Suhag (roopal@prsindia.org)
CCEA approves special package for irrigation projects in drought prone areas of Maharashtra
The Cabinet Committee on Economic Affairs (CCEA) approved a special package for the completion of 83 minor irrigation projects and 8 major/medium irrigation projects in Marathawada, Vidharbha and other drought prone areas of Maharashtra.[54] The special package will help to create additional irrigation potential of 3.77 lakh hectares. Total central assistance of Rs 3,831 crore will be provided for the implementation of these projects.
CAG submitted report on National Projects of Ministry of Water Resources
The Comptroller and Auditor General (CAG) of India submitted its report on ‘National Projects of the Ministry of Water Resources, River Development and Ganga Rejuvenation’.[55] The audit was conducted for the period 2008-17. Major findings and recommendations of the CAG include:
A PRS Summary of the report is available here.
Rural Development
Roopal Suhag (roopal@prsindia.org)
Standing Committee submitted report on Swachh Bharat Mission- Gramin
The Standing Committee on Rural Development (Chair: Dr. P Venugopal) submitted its report on the ‘Swachh Bharat Mission- Gramin in States/ UTs’.[56] The Swachh Bharat Mission- Gramin (SBM-G) was launched on October 2, 2014 to accelerate efforts to achieve universal sanitation coverage, improve cleanliness, and eliminate open defecation in India by October 2, 2019. Key findings and recommendations of the Committee include:
For a PRS Report Summary, see here.
Standing Committee submitted report on improvement in the functioning of panchayats
The Standing Committee on Rural Development (Chair: Dr. P Venugopal) submitted its report on ‘Improvement in the functioning of Panchayats’.[57] The participation of local people for development of rural areas through the Panchayati Raj System was provided in the Indian Constitution through the 73rd amendment. Key findings and recommendations of the Committee include:
For a PRS Report Summary, see here.
Defence
Roopal Suhag (roopal@prsindia.org)
Estimates Committee submitted report on preparedness of armed forces
The Estimates Committee (Chair: Dr. Murli Manohar Joshi) submitted its report on ‘Preparedness of Armed Forces – Defence Production and Procurement’.[58] Key findings and recommendations of the Committee include:
For a PRS Report Summary, see here.
Commerce and Industry
Ahita Paul (ahita@prsindia.org)
Standing Committee submits report on impact of Chinese goods on Indian industry
The Standing Committee on Commerce (Chair: Mr. Naresh Gujral) submitted a report on ‘Impact of Chinese Goods on Indian Industry’ on July 26, 2018.[59] Bilateral trade between India and China increased from USD 38 billion in 2007-08 to USD 89.6 billion in 2017-18. While imports from China increased by USD 50 billion, exports increased by USD 2.5 billion during the same period. Trade with China constitutes more than 40% of India’s total trade deficit. Key observations and recommendations of the Committee include:
For a PRS Report Summary, see here.
The Micro, Small and Medium Enterprises Development (Amendment) Bill introduced in Lok Sabha
The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2018 was introduced in Lok Sabha on July 23, 2018.[60] The Bill amends the Micro, Small and Medium Enterprises Development Act, 2006. Key features of the Bill include:
For more details on the bill, see here.
Department of Industrial Policy and Promotion released Ease of Doing Business rankings of states
The Department of Industrial Policy and Promotion (DIPP), Ministry of Commerce and Industry, released the rankings of states and union territories on the Ease of Doing Business, 2017 on July 10, 2018.[61] The DIPP, in collaboration with the World Bank, conducted annual reforms for all states and union territories under the Business Reforms Action Plan 2017. The reform exercise consisted of 372 action points to ease regulations and systems in areas such as labour permits, environmental clearances, construction permits, contract enforcement, registration and inspection of property, among others.
States and union territories were ranked on a combined score based on: (i) evidence provided by the states and union territories on their performance and progress with respect to reforms, and (ii) feedback gathered from the users of the services provided to businesses by the government. The component of feedback was introduced for the first time in the 2017 rankings. The top rankers are Andhra Pradesh, Telangana and Haryana. Jharkhand and Gujarat stood fourth and fifth respectively.
Roshni Sinha (roshni@prsindia.org)
President of Republic of Korea visits India
The Prime Minister of Republic of Korea visited India. The countries signed 11 MoUs for cooperation in various fields, including: (i) trade, (ii) scientific and technological research, (iii) railway research and development of railway industries, (iv) adoption of biotechnology, and (v) development, modernisation and expansion of state-of-the-art telecommunication services.[62]
Prime Minister visits Uganda
The Prime Minister visited Uganda. India and Uganda signed four MoUs in relation to: (i) defence cooperation, (ii) visa exemption for diplomatic and official passport holders, (iii) material testing laboratories, and (iv) cultural exchange programmes.[63]
Prime Minister attends BRICS Summit
The Prime Minister attended the tenth BRICS (Brazil, Russia, India, China, South Africa) Summit in South Africa. The leaders adopted the Johannesburg Declaration[64] India and South Africa signed three MoUs in the areas of outer space exploration, agricultural research and education, and setting up of an artisan skills centre in South Africa.[65]
Prime Minister visits Rwanda
The Prime Minister visited Rwanda. The countries signed eight MoUs for cooperation in several areas, including trade, defence, dairy production, agriculture, and development of industrial parks. [66]
[1] Parliament session alert, July 16, 2018, http://www.prsindia.org/uploads/media/Monsoon%202018/Parliament%20Session%20Alert%20Monsoon%20Session%202018.pdf.
[2] “Consumer Price Index Numbers on Base 2012=100 for Rural, Urban and Combined for the month of June 2018”, Press Information Bureau, Ministry of Statistics and Programme Implementation, July 12, 2018.
[3] “Index Numbers of Wholesale Price in India (Base: 2011-12=100) Review for the month of June 2018”, Press Information Bureau, Ministry of Commerce and Industry, July 16, 2018.
[4] The Fugitive Economic Offenders Bill, 2018, http://www.prsindia.org/uploads/media/Fugitive%20Economic%20Offenders/Fugitive%20Economic%20Offenders%20Bill,%202018.pdf.
[5] The Fugitive Economic Offenders Ordinance, 2018, http://www.prsindia.org/uploads/media/Ordinances/The%20Fugitive%20Economic%20Offenders%20Ordinance%202018.pdf.
[6] The Banning of Unregulated Deposit Schemes Bill, 2018, Ministry of Finance, July 18, 2018, http://www.prsindia.org/uploads/media/Banning%20deposit/The%20Banning%20of%20Unregulated%20Deposit%20Schemes%20Bill,%202018.pdf
[7] The Negotiable Instruments (Amendments) Bill, 2017, Ministry of Finance, January 2, 2018, http://www.prsindia.org/uploads/media/Negotiable%20instrument/Negotiable%20Instruments%20Amendment%20Bill%202017.pdf
[8] The State Banks (Repeal and Amendment) Bill, 2017, Ministry of Finance, July 21, 2017, http://www.prsindia.org/uploads/media/State%20Bank/The%20State%20Banks%20%28Repeal%20and%20Amendment%29%20Bill,%202017.pdf
[9] “Cabinet approves extension of Scheme of Recapitalization of Regional Rural Banks upto 2019-20”, Press Information Bureau, Cabinet, July 4, 2018
[10] “Recommendations made during the 28th meeting of the GST Council held in New Delhi on 21st 2018”, Press Information Bureau, Ministry of Finance, July 21, 2018
[11] “Major Steps taken for Reducing Tax Litigations”, Press Information Bureau, Ministry of Finance, July 11, 2018.
[12] The Arbitration and Conciliation (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Arbitration/Arbitration%20and%20Conciliation%20(Amendment)%20Bill,%202018.pdf.
[13] The Specific Relief (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Specific%20Relief/Specific%20Relief%20(A)%20Bill,%202017.pdf.
[14] The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Bill, 2018, Minstry of Law and Justice, July 23, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/123_2018_LS_Eng.pdf.
[15] 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.
[16] Report No. 276: Legal Framework: Gambling and Sports Betting Including Cricket in India, Law Commission of India, July, 2018, http://lawcommissionofindia.nic.in/reports/Report276.pdf.
[17] The Prevention of Corruption (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Corruption/PCA-as%20passed%20by%20RS.pdf.
[18] “97th Report: Draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets for Condonation or Exemption) Rules, 2017”, Standing Committee on Personnel, Public Grievances, Law and Justice, July 19, 2018, http://164.100.47.5/committee_web/ReportFile/18/104/97_2018_7_12.pdf.
[19] 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.
[20] 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.
[21] “MCA has constituted a 10-member Committee to review the offences under the Companies Act, 2013”, Press Information Bureau, Ministry of Corporate Affairs, July 15, 2018.
[22] The Right to Education (Second Amendment) Bill, 2017 (as passed by Lok Sabha), Ministry of Human Resource Development, July 18, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/166_C_2017_LS_Eng.pdf.
[23] The National Council for Teacher Education (Amendment) Bill 2017, (as passed by Lok Sabha), Ministry of Human Resource Development, July 23, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/PassedLoksabha/203c_ls_eng_%20Teacher.pdf.
[24] The National Sports University Bill, Ministry of Sports and Youth Affairs, July 23, 2018, http://164.100.47.4/BillsTexts/LSBillTexts/Asintroduced/119_2018_LS_Eng.pdf.
[25] The National Sports University Ordinance, 2018, May 31, 2018, http://www.prsindia.org/uploads/media/Ordinances/National%20Sports%20Univeristy%20Ordinance,%202018.pdf.
[26] ‘Government declares 6 educational ‘Institutions of Eminence’ ; 3 Institutions from Public Sector and 3 from Private Sector shortlisted’, Ministry of Human Resource Development, July 11, 2018, http://mhrd.gov.in/sites/upload_files/mhrd/files/IoE_PR.pdf.
[27] Report of the Empowered Expert Committee, University Grants Commission, July 11 2018, https://www.ugc.ac.in/pdfnews/3275454_IoE-EEC-Final-Report11-May2018-9AM-.pdf
[28] Notification on the constitution of the Empowered Expert Committee, University Grants Commission, February 20, 2018, https://www.ugc.ac.in/pdfnews/2796069_Notification-- -EEC--IOE.pdf.
[29] UGC Minimum Qualifications for Appointment of Teachers in Universities and Colleges and Measures for Maintenance of Standards in Higher Education”, University Grants Commission, July 18, 2018, https://www.ugc.ac.in/pdfnews/4033931_UGC-Regulation_min_Qualification_Jul2018.pdf.
[30] Draft UGC Minimum Qualifications for Appointment of Teachers in Universities and Colleges and Measures for Maintenance of Standards in Higher Education”, University Grants Commission, February 2018, 2018, https://www.ugc.ac.in/pdfnews/5323630_New_Draft_UGCRegulation-2018-9-2.pdf.
[31] ‘Boost to Higher Education’, Press Information Bureau, Cabinet, July 4, 2018.
[32] Cabinet approves establishment of Higher Education Financing Agency for creating capital assets in higher educational institutions, Press Information Bureau, Cabinet, September 12, 2016.
[33] “Cabinet approves DNA Technology (Use and Application) Regulation Bill, 2018”, Press Information Bureau, Cabinet, July 4, 2018.
[34] The Homoeopathy Central Council (Amendment) Bill, 2018, Ministry of AYUSH, July 23, 2018, http://www.prsindia.org/uploads/media/Homoeopathy%20Bill,%202018/Homoeopathy%20Central%20Council%20(Amendment)%20Bill,%202018.pdf.
[35] 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.
[36] The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018, Ministry of Social Justice and Empowerment, July 18, 2018, http://www.prsindia.org/uploads/media/Trust%20Welfare%20Autism/The%20National%20Trust%20for%20the%20Welfare%20of%20Persons%20Bill%202018.pdf.
[37] The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999, http://disabilityaffairs.gov.in/upload/uploadfiles/files/National_Trust_act-englsih.pdf.
[38] 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.
[39] The Airports Economic Regulatory Authority of India (Amendment) Bill, 2018, July 18, 2018, http://www.prsindia.org/uploads/media/Airport%20Regulatory%20Authority/The%20Airports%20Economic%20Regulatory%20Authority%20of%20India%20(Amendment)%20Bill,%202018.pdf.
[40] Notification: G.S.R. 643(E), Ministry of Road Transport and Highways, July 12, 2018, http://morth.nic.in/showfile.asp?lid=3281.
[41] “Amendments Proposed to Central Motor Vehicles Rules”, Press Information Bureau, Ministry of Road Transport and Highways, July 17, 2018.
[42] The Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2018, http://www.prsindia.org/uploads/media/Trafficking/Trafficking%20of%20Persons%20(Prevention,%20Protection%20and%20Rehabilitation)%20Bill,%202018.pdf.
[43] “24th Report: Safety, Security and Environmental Aspects in Petroleum Sector”, Standing Committee on Petroleum and Natural Gas, August 25, 2018, http://164.100.47.193/lsscommittee/Petroleum%20&%20Natural%20Gas/16_Petroleum_And_Natural_Gas_24.pdf.
[44] The Criminal Law (Amendment) Bill, 2018, http://www.prsindia.org/uploads/media/Criminal%20Law%202018/The%20Criminal%20Law%20(Amendment)%20Bill,%202018.pdf.
[45] The Criminal Law (Amendment) Ordinance, 2018, http://www.prsindia.org/uploads/media/Ordinances/The%20Criminal%20Law%20Amendment%20Ordinance%202018.pdf.
[46] “213th Report: Security Situation in the North Eastern States of India”, Standing Committee on Home Affairs, July 19, 2018, http://164.100.47.5/committee_web/ReportFile/15/101/213_2018_7_17.pdf. .
[47] “Government set up high level committee chaired by Union Home Secretary to check mob lynching”, Press Information Bureau, Ministry of Home Affairs, July 23, 2018.
[48] “Boost to farmers’ income”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 4, 2018.
[49] “Cabinet approves determination of Fair and Remunerative Price payable by Sugar Mills for 2018-19 sugar season”, Press Information Bureau, Cabinet Committee on Economic Affairs, July 18, 2018.
[50] Report no. 53, Standing Committee on Agriculture: ‘Scheme on Development of Inland Fisheries and Aquaculture – An Analysis’, Lok Sabha, July 25, 2018, http://164.100.47.193/lsscommittee/Agriculture/16_Agriculture_53.pdf.
[51] “39th Report: Esmployees’ State Insurance Corporation (ESIC) – Coverage of Establishments, Recovery of Arrears and Functioning of the Hospitals and Dispensaries under the Scheme”, Standing Committee on Labour, July 26, 2018, http://164.100.47.193/lsscommittee/Labour/16_Labour_39.pdf.
[52] “Amendment of the Trade Unions Act, 1927 to provide provisions for recognition of Trade Unions”, Ministry of Labour and Employment, July 20, 2017, https://labour.gov.in/sites/default/files/The%20Trade%20Unions%20Amendment%20Bill%2C%202018.pdf.
[53] “Cabinet approves revision of pay and allowance of Lieutenant Governors of Union Territories”, Press Information Bureau, Cabinet, April 11, 2018.
[54] ‘Cabinet approves Special Package for Irrigation Projects in Vidarbha, Marathwada and other chronically drought prone areas of Rest of Maharashtra’, Cabinet Committee on Economic Affairs, July 18, 2018.
[55] ‘Performance Audit on National Projects of Ministry of Water Resources, River Development and Ganga Rejuvenation’, Report No. 6 of 2018, Comptroller and Auditor General of India, July 20, 2018, https://cag.gov.in/content/report-no6-2018-performance-audit-national-projects-ministry-water-resources-river.
[56] ‘Swachh Bharat Mission- Gramin in States/ UTs’, 51st Report, Standing Committee on Rural Development, July 19, 2018, http://164.100.47.193/lsscommittee/Rural%20Development/16_Rural_Development_51.pdf.
[57] ‘Improvement in the functioning of Panchayats’, 50th Report, Standing Committee on Rural Development, July 19, 2018, http://164.100.47.193/lsscommittee/Rural%20Development/16_Rural_Development_50.pdf.
[58] ‘Preparedness of Armed Forces – Defence Production and Procurement’, 29th Report, Committee on Estimates, July 25, 2018, http://164.100.47.193/lsscommittee/Estimates/16_Estimates_29.pdf.
[59] Report No. 145, Standing Committee on Commerce, ‘Impact of Chinese Goods on Indian Industry’, Rajya Sabha, July 26, 2018, http://164.100.47.5/committee_web/ReportFile/13/97/145_2018_7_13.pdf
[60] The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2018, Ministry of Micro, Small and Medium Enterprises, July 23, 2018, http://www.prsindia.org/uploads/media/MSME/The%20Micro,%20Small%20and%20Medium%20Enterprises%20Development%20(Amendment)%20Bill,%202018.pdf
[61] “Andhra Pradesh, Telangana and Haryana Top Rankers in Ease of Doing Business”, Press Information Bureau, Ministry of Commerce and Industry, July 10, 2018
[62] List of MoUs/Agreements signed between India and the Republic of Korea during the State Visit of President of Korea to India, Ministry of External Affairs, http://mea.gov.in/incoming-visit-detail.htm?30040/List+of+MoUsDocuments+signed+between+India+and+the+Republic+of+Korea+during+the+State+Visit+of+President+of+Korea+to+India.
[63] List of MoUs signed between India and Uganda during visit of Prime Minister to Uganda (July 23-27), Ministry of External Affairs, July 24, 2018, http://mea.gov.in/outoging-visit-detail.htm?30150/List+of+MoUs+signed+between+India+and+Uganda+during+visit+of+Prime+Minister+to+Uganda.
[64] India-Nepal Statement on New Partnership in Agriculture, Ministry of External Affairs, April 7, 2018, http://www.mea.gov.in/incoming-visit-detail.htm?29797/IndiaNepal+Statement+on+New+Partnership+in+Agriculture.
[65] 10th BRICS Summit Johannesburg Declaration (July 23-27, 2018), Ministry of External Affairs, July 26, 2018, http://mea.gov.in/outoging-visit-detail.htm?30190/10th+BRICS+Summit+Johannesburg+Declaration.
[66] List of MoUs/Documents signed between India and Rwanda during visit of Prime Minister to Rwanda (July 23-24, 2018), Ministry of External Affairs, July 23, 2018, http://mea.gov.in/outoging-visit-detail.htm?30144/List+of+MoUsDocuments+signed+between+India+and+Rwanda+during+visit+of+Prime+Minister+to+Rwanda.
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