Highlights of this Issue
National lockdown extended till August 31 with several relaxations
District authorities may identify containment zones where only essential activities will be permitted. Educational institutions to remain closed till August 31. Gymnasiums and yoga institutes can re-open from August 5.
National Education Policy 2020 released
The Policy recommends: (i) redesigning the current school education curriculum to bring early childhood care and education within the scope of school curriculum, and (ii) setting up a single regulator for higher education.
Retail inflation was 6.5% during the first quarter of 2020-21
Consumer Price Index inflation decreased from 7.3% in April 2020 to 6.1% in June 2020. Food inflation decreased from 10.5% in April to 7.9% in June. Wholesale Price Index inflation was negative in first quarter of 2020-21.
Standing Committee on Labour submitted its report on the Code on Social Security
Recommendations include: (i) insertion of firm financial commitments and definite time frame to achieve universal social security for all workers, and (ii) creating a compact administrative structure and unified registration platform.
Report of the Committee on Non-Personal Data Governance Framework released
The report classifies non-personal data as public, community and private non-personal data. It proposes a data sharing framework between entities, and setting up a regulatory authority for governance of non-personal data.
Railways invites private participation for the operation of passenger train services
Private entities will be responsible for financing, procuring, operating, and maintaining 151 new passenger trains. The driver and guard operating these trains will be from Indian Railways.
Operational guidelines for a Special Liquidity Scheme for NBFCs and HFCs notified
RBI notified eligibility conditions for NBFCs and HFCs to qualify for the scheme. The scheme is available to registered NBFCs and HFCs subject to performance criteria relating to NPAs, profitability and capital adequacy.
Government imposes restrictions on procurement from neighbouring countries
The Ministry of Finance issued an Order requiring prior registration of bidders from neighbouring countries participating in public procurement contracts. The Order has been issued on the grounds of national security.
UGC issues revised guidelines for conduct of examinations in universities
The revised guidelines state that universities must complete the examinations by the end of September 2020. Universities may conduct examinations in offline, online or a blended (offline and online) mode.
Certain Rules notified under the Consumer Protection Act, 2019
The Rules provide for the composition and manner of appointments of the regulator, the consumer commissions, and advisory bodies, trade practices of e-commerce entities, and mediation of disputes.
Draft rules notified under Code on Wages and Transgender Persons Act, 2019
The draft Transgender Persons Rules provide for issuance of certificate of identity, and welfare measures for transgender persons. The draft Code on Wages Rules prescribe the ceiling on work hours in a normal working day.
Cigarettes and other Tobacco Products Amendment Rules, 2020 notified
The Rules remove the requirement of certain warning labels and change the requirement for pictorial health warnings on the packaging of tobacco products. These Rules will come into force from December 2020.
COVID-19
As of July 31, 2020, there were 16,38,870 confirmed cases of COVID-19 in India.[1] Of these, 10,57,805 had been cured/discharged and 35,747 persons had died.1 For details on the number of daily cases in the country and across states, please see here.
With the spread of COVID-19, the central government has announced several policy decisions to contain the spread of the disease, and financial measures to support citizens and businesses who have been affected due to the lockdown. For details on the major notifications released by centre and the states, please see here. Key announcements made in this regard in July 2020 are as follows.
Roshni Sinha (roshni@prsindia.org)
To contain the spread of COVID-19, the National Disaster Management Authority (NDMA) had imposed a 21-day national lockdown in March.[2] Since then, the lockdown has been extended five times, with the latest extension till August 31, 2020.[3] These measures have been issued under the provisions of the Disaster Management Act, 2005. The Act sets up national and state-level Disaster Management Authorities and gives these authorities powers for the effective management of disasters.
The revised lockdown guidelines allow district authorities to demarcate certain areas as containment zones based on guidelines issued by the Ministry of Health and Family Welfare (MoHFW). Containment zones will be notified online by respective district collectors and states. The lockdown will continue to remain in force in containment zones. In such zones, movement of persons will not be allowed except for medical emergencies and for supply of essential goods and services. States may also identify buffer zones (outside containment zones) where new cases are likely. District authorities may impose additional restrictions in buffer zones.3
In areas outside containment zones, all activities will be permitted, except for: (i) international air travel, except as permitted by the Ministry of Home Affairs (MHA), (ii) educational institutions and coaching institutions (which will remain closed till August 31, 2020), (iii) metro rail, (iv) theatres, auditoriums and similar places, and (v) large congregations such as social, political, or religious functions. Yoga institutes and gyms will be allowed to function from August 5 based on Standard Operating Procedures issued by MoHFW. Further, Independence Day celebrations will be allowed based on instructions issued by MHA.[4]
States may impose further restrictions or prohibitions in areas outside containment zones, based on their assessment of the situation. However, no restriction may be imposed on intra-state and inter-state movement of persons and goods including those for land-border trade with neighbouring countries (based on treaties). Travel by trains, domestic air travel, and international movement of persons to and from India will continue to be regulated by Standard Operating Procedures issued in this regard.
The guidelines continue to mandate certain directives for COVID-19 management in workplaces and public spaces. These measures include: (i) compulsory wearing of face cover in public spaces and workplaces, (ii) limit on marriage gatherings of up to 50 guests, and in funerals of up to 20 persons, and (iii) staggering of work hours in all workplaces.
Revised guidelines and SOP issued for conduct of examinations in universities
Anurag Vaishnav (anurag@prsindia.org)
The University Grants Commission (UGC) has issued revised guidelines on the conduct of examinations in universities.[5] UGC had earlier (in April 2020) issued guidelines proposing to conduct examinations in universities in July 2020.[6] The revised guidelines state that universities are required to complete the examinations by the end of September 2020. They may conduct examinations in offline, online, or a blended (online +offline) mode. Further, the guidelines provide:
If a student is unable to appear in the examination conducted by the university, the student must be provided an opportunity to reappear. This provision will only be applicable for this academic session.
Further, the Ministry of Human Resource and Development has issued a standard operating procedure (SOP) for the conduct of examinations (including examinations in universities and other scheduled examinations such as IIT-JEE and NEET).[7] The SOP states:
Guidelines for digital education in schools issued
Anurag Vaishnav (anurag@prsindia.org)
The Ministry of Human Resource and Development has issued guidelines for digital education in schools.[8] The guidelines prescribe steps that can be taken by schools for digital learning, and recommend a cap on the duration and number of online classes in a day for students. Key features of the guidelines include:
Revised guidelines for handling and disposal of waste generated during treatment of COVID-19 patients released
Aditya Kumar (aditya@prsindia.org)
The Central Pollution Control Board released revised guidelines for handling, treatment, and disposal of waste generated during treatment, diagnosis, and quarantine of suspected and confirmed COVID-19 patients.[9] The initial guidelines were issued in March 2020 and are applicable to healthcare facilities, quarantine facilities, sample collection centres, laboratories, State Pollution Control Boards, and Urban Local Bodies (ULBs), among others.[10] The revised guidelines add the following features:
Working Group constituted to study feasibility of a pandemic risk pool
Madhunika Iyer (madhunika@prsindia.org)
The Insurance Regulatory and Development Authority of India (IRDAI) constituted a Working Group to study and make recommendations on the formation of a pandemic risk pool.[11] The Group will be headed by the Executive Director, IRDAI and will include eight other members.
Risk pool is a form of risk management practiced by insurance companies. To protect against large or hard-to-place risks from events like a nuclear event or a terror attack, insurance companies form a pool and contribute money to it. If such an event occurs, any connected insurance claims will be covered by the pool.[12] The pandemic risk pool is expected to provide a long-term solution to address the risks to insurance companies from pandemics. Some risks of COVID-19 include business interruption losses without material damage loss, and loss of employment, which may result in losses beyond the capacity of one party (i.e., the government, insurers or reinsurers).11
The Terms of Reference of the Working Group are: (i) to study the need for setting up a pandemic risk pool, (ii) recommend the structure and operating model for the pool, and (iii) examine other matters relevant to the subject. The Working Group is required to submit its report within eight weeks.
Export policy for PPE revised
Madhunika Iyer (madhunika@prsindia.org)
The Ministry of Commerce and Industry revised the export policy for Personal Protection Equipment (PPE).[13] In January 2020, the export of PPE (including clothing and mask coveralls) was prohibited.[14] The restrictions were partly eased in May and June.[15],[16]
The latest notification provides that: (i) export of certain medical coveralls, masks and gloves remain prohibited, (ii) export of medical coveralls for COVID-19, medical goggles, and certain surgical masks is restricted, and (iii) face shields and all masks other than non-medical masks can be freely exported.
India announces temporary arrangements for air travel with USA, France and Germany
Aditya Kumar (aditya@prsindia.org)
The Ministry of Civil Aviation announced creation of transport bubbles with USA, France, and Germany.[17] A transport bubble refers to temporary arrangements between two countries for restarting commercial passenger services while regular international flights remain suspended due to the COVID-19 pandemic. This implies that in addition to Indian carriers, the carriers from USA, France, and Germany will be permitted to operate services between India and their respective countries.
Extension of validity of limitations on domestic flight operations
Aditya Kumar (aditya@prsindia.org)
The Ministry of Civil Aviation extended the limitations on domestic flight operations.[18] Domestic civil flight operations were partially resumed with certain limitations in May 2020. Only one-third of operations were permitted and the airlines were to adhere to the fare limits prescribed by the Ministry.[19] These limitations were valid till August 24, 2020 which has now been extended to November 24, 2020.
Extension of validity of sector classification and air fare bands for domestic flight operations
Aditya Kumar (aditya@prsindia.org)
The Ministry of Civil Aviation extended the sector classification and air fare bands for domestic flight operations.[20] To facilitate partial operation of domestic flights amid the pandemic, the Ministry had specified sectors based on flight duration, and fixed the minimum and maximum fare on these sectors in May 2020.[21] The minimum and maximum fare limit were set at Rs 2,000 and Rs 18,600, respectively (exclusive of other charges such as GST). These were valid till August 24, 2020. This has now been extended to November 24, 2020.
Extension of validity of registration certificates for import of drugs
Anya Bharat Ram (anya@prsindia.org)
The Ministry of Health and Family Welfare extended the validity of registration certificates for the import of drugs for sale or distribution in India.[22] This is to ensure that the supply of drugs is not affected. The extension will be valid till January 27, 2021. It will be applicable for existing registration certificate holders who have applied for renewal of registration before the expiry of their existing certificate.
Persons stocking and selling hand sanitizer exempted from the requirement of sales license
Anya Bharat Ram (anya@prsindia.org)
The Ministry of Health and Family Welfare exempted persons stocking or selling hand sanitizer from the requirement of obtaining a sales license, required under the Drugs and Cosmetics Act, 1940, and the Drugs and Cosmetics Rules, 1945.[23] This is to ensure availability of hand sanitizer during the COVID-19 pandemic. Note that provisions in the 1945 Rules regarding stocking and selling of drugs after the expiration date will continue to apply.
Scheme for payment of employer contribution in PF accounts extended
Roshni Sinha (roshni@prsindia.org)
The Employees’ Provident Funds Scheme, 1952, provides for a contribution-based provident fund (EPF) scheme and pension (EPS) scheme for employees in establishments. In March 2020, the Finance Minister had announced a relief package under the Pradhan Mantri Garib Kalyan Yojana.[24] Under the package, the central government will pay 24% of monthly wage for the next three months into the provident fund accounts for certain wage-earners towards EPF and EPS entitlement. These will be done for people earning below Rs 15,000 per month in establishments with up to 100 workers.
The Ministry of Labour and Employment had notified a scheme for implementing this measure for a period of three months, starting from March 2020.[25] This scheme has been extended for a period of three months (June to August).[26]
Relaxation in terms and conditions for work from home facility extended
Saket Surya (saket@prsindia.org)
In March, the Department of Telecommunications (DoT) had granted certain relaxations in the terms and conditions for work from home facility applicable to Other Service Providers (OSPs) till April 30, 2020.[27] This was later extended until July 31, 2020.[28],[29] These relaxations have now been further extended until December 31, 2020.[30]
OSPs are companies which provide various application services such as tele-banking, tele-commerce, call centre, and other IT-enabled services.[31] For example, a Business Process Outsourcing company (BPO) is an OSP. They are required to register with the DoT for offering services in the country. The OSPs may also employ persons who work from home. OSPs are required to seek permission from DoT and provide a bank guarantee for extending the work from home facility.
Key relaxations in the terms and conditions for work from home facility include exemption from: (i) securing prior permission of DoT, (ii) using secured virtual private network (VPN) from authorised service providers, and (iii) furnishing security deposit and agreement.
Macroeconomic Development
Madhunika Iyer (madhunika@prsindia.org)
Retail inflation was 6.5% in the first quarter of 2020-21
Consumer Price Index (CPI) inflation (base year 2011-12) decreased from 7.3% in April 2020 to 6.1% in June 2020 (year-on-year).[32]
Food inflation was 7.9% in June, down from 10.5% in April. Wholesale Price Index (WPI) inflation (base year 2011-12) was negative for the third month in a row. WPI inflation was at negative 1.8% in June.[33] In June 2019, CPI inflation was 3%, food inflation was 2.2%, and WPI inflation was 2%.
Figure 1: Monthly inflation declining in Q1 of 2020-21 (% change, year-on-year)
Sources: Ministry of Statistics and Programme Implementation; Ministry of Commerce & Industry; PRS.
Education
Anurag Vaishnav (anurag@prsindia.org)
National Education Policy 2020 released
The National Education Policy (NEP), 2020 was released.[34] The Ministry of Human Resource Development (MHRD) had constituted a Committee for drafting the National Education Policy in June 2017. The Committee had submitted a draft NEP for public consultation in May 2019.[35] The NEP will replace the National Policy on Education, 1986. Key aspects of the NEP include:
School Education: The current structure of school education (10+2 design) will be replaced by a 5-3-3-4 curriculum structure corresponding to: (i) five years of foundational stage (age 3 to 8), (ii) three years of preparatory stage (age 8 to 11), (iii) three years of middle stage (age 11 to 14), and (iv) four years of secondary stage (age 14 to 18). This will bring early childhood care and education (ECCE) within the scope of school curriculum. The National Council of Educational Research and Training (NCERT) will develop the curriculum and pedagogy framework for ECCE.
Higher Education: The Gross Enrolment Ratio in higher education (students enrolled as a percent of population of corresponding age group) to be increased to 50% by 2035 (from 26.3% in 2018). The undergraduate degree will be made more flexible with multiple exit options with appropriate certification. For example: students will receive a certificate after one year, diploma after two years, bachelor’s degree after three years, and bachelor’s with research degree after four years. Further, an academic bank of credit will be established for digitally storing academic credits earned from different higher education institutes.
A national research foundation will be established for fostering research in higher education. Higher Education Commission of India will be set up as a single regulating body for higher education (excluding medical and legal education). It will have four independent verticals for: (i) regulation, (ii) standard setting, (iii) funding, and (iv) accreditation. High performing Indian universities will be encouraged to set up campuses in other countries. Similarly, selected top foreign universities will be permitted to operate in India.
The NEP also recommended that public investment in education should be 6% of GDP. For a PRS summary of the NEP, see here.
Labour and Employment
Roshni Sinha (roshni@prsindia.org)
Standing Committee on Labour submits its report on the Code on Social Security
The Standing Committee on Labour (Chair: Mr. Bhartruhari Mahtab) submitted its report on the Code on Social Security, 2019.[36] The Code replaces nine laws related to social security. It mandates social security for certain enterprises based on their size or wage ceilings of workers. The government may also frame schemes for: (i) unorganised workers, such as self-employed or home-based workers, (ii) gig workers, defined as those outside the traditional employer-employee relationship, and (iii) platform workers, i.e., those who access an online platform to provide services. Key recommendations include:
For a PRS summary of the report, see here.
Draft Rules notified under Code on Wages, 2019
The Ministry of Labour and Employment notified the draft Rules under the Code on Wages for public comments.[37] These Draft Rules will apply to all central sector establishments. Key features include:
Comments on the Rules are invited by August 21, 2020. Please see the PRS analysis on the draft 2019 Rules here.
Electronics and Information Technology
Anurag Vaishnav (anurag@prsindia.org)
Expert Committee on Non-Personal Data Governance submits its report
The Expert Committee constituted by the Ministry of Electronics and Information Technology to study various issues relating to non-personal data submitted its report.[38] The Committee observed that non-personal data should be regulated to: (i) enable a data sharing framework to tap the economic, social, and public value of such data, and (ii) address concerns of harm arising from the use of such data. Key recommendations include:
Comments on the report are invited by August 13, 2020. For a summary of the report, see here.
Finance
Madhunika Iyer (madhunika@prsindia.org)
Operational guidelines for Liquidity Scheme for NBFCs and HFCs notified
As part of the Aatma Nirbhar Bharat package, the government had announced the launch of a Special Liquidity Scheme of Rs 30,000 crore to improve the liquidity position of Non-Banking Finance Companies (NBFCs), Housing Finance Companies (HFCs) and Microfinance Institutions (MFIs).[39] The RBI released guidelines to operationalise the Scheme.[40] Key features of the Scheme include:
Restrictions on public procurement from certain countries
The Ministry of Finance amended the General Finance Rules, 2017 to empower the Department of Expenditure to impose certain restrictions on procurement from countries on the grounds of national security.[42] The General Finance Rules, 2017 are a compilation of rules to be followed in matters involving public finance.[43] They are applicable to all central government ministries and departments, and to autonomous bodies.
The Department of Expenditure issued an Order under the amended Rules to impose certain restrictions on public procurement.42 In addition to the bodies covered by the Rules, the Order will also apply to all public sector banks, central public sector enterprises, and union territories, among others. Key provisions include:
Subsequently, the Department of Expenditure exempted bidders from countries to which the Government of India has extended lines of credit or is engaged in development projects from restrictions under the Order.[44]
SEBI notified the Investment Advisers (Amendment) Regulations, 2020
The Securities and Exchange Board of India (SEBI) notified the Investment Advisers (Amendment) Regulations, 2020.[45] These amend the SEBI (Investment Advisers) Regulations, 2013. The amended regulations will be effective from October 1, 2020. An investment adviser is any person who advises clients on purchase or sale or portfolio management of investment products. A person (individual or institution) is restricted from providing such services unless they are registered under the 2013 Regulations.[46] Key amendments include:
Social Justice and Empowerment
Anya Bharat Ram (anya@prsindia.org)
The Draft Transgender Persons (Protection of Rights) Rules, 2020 notified for public comments
The Draft Transgender Persons (Protection of Rights) Rules, 2020 were notified for public comments.[47] The Rules are notified under the Transgender Persons (Protection of Rights) Act, 2019. The Act provides for the welfare and protection of transgender persons. Key features of the draft Rules include:
Comments on the Rules are invited by August 12, 2020.
Consumer Affairs
Saket Surya (saket@prsindia.org)
Certain Rules notified under the Consumer Protection Act, 2019
The Department of Consumer Affairs notified certain Rules under the Consumer Protection Act, 2019. These Rules are related to the following aspects: (i) trade practices of e-commerce entities, (ii) the Consumer Disputes Redressal Commissions and the Central Consumer Protection Council, (iii) members of the District and State Consumer Disputes Redressal Commissions, and (iv) mediation of disputes.[48],[49],[50],[51],[52],[53] Key features are:
Comments invited on amendments to the Legal Metrology Act, 2009
The Department of Consumer Affairs has invited comments on the amendments proposed in the Legal Metrology Act, 2009.[54] The Act establishes and enforces standards of weights and measures and regulates their trade. Key proposed amendments are:
The Department noted that these offences can be decriminalised since they may not necessarily involve criminal intent and may not adversely affect public interest at large. Therefore, a fine may be sufficient for these offences, instead of imprisonment. It also observed that civil liability can be imposed for offences which are of technical nature, instead of criminal liability.
Comments are invited by August 12, 2020.
Transport
Ministry of Railways invites private participation for the operation of passenger train services
Saket Surya (saket@prsindia.org)
The Ministry of Railways invited private sector participation for the operation of passenger train services over 109 Origin-Destination pair of routes through the introduction of 151 trains.[55] These 151 trains will be in addition to the existing trains.[56] Each of these trains will have a minimum of 16 coaches and will be designed for a maximum speed of 160 kilometres per hour. Private entities will be selected through a competitive bidding process. The concession period for the project will be 35 years. This is expected to attract an investment of about Rs 30,000 crore from the private sector. Key features of the project are:
Amendments to Central Motor Vehicles Rules, 1989 notified
Prachee Mishra (prachee@prsindia.org)
The Ministry of Road Transport and Highways notified amendments to the Central Motor Vehicles Rules, 1989.[58] The amendments provide for several technical specifications including the following:
Draft All India Tourist Vehicles Authorisation and Permit Rules, 2020 released
Prachee Mishra (prachee@prsindia.org)
The Ministry of Road Transport and Highways released draft Rules to replace the Motor Vehicles (All India Permit for Tourist Transport Operators) Rules, 1993.[59] Key features of the draft Rules include:
Merchant Shipping (Conditions for Carriage of Livestock) Rules, 2020 notified
Prachee Mishra (prachee@prsindia.org)
The Ministry of Shipping notified the Merchant Shipping (Conditions for Carriage of Livestock) Rules, 2020.[60] These rules will apply to transport of livestock by sea, whether being imported in or exported out of the country, or if being transported from one Indian port to another. Key features of the Rules include:
Investment Clearance Cell (ICC) established in Ministry of Civil Aviation
Aditya Kumar (aditya@prsindia.org)
The Ministry of Civil Aviation established an Investment Clearance Cell.[61] It will be chaired by the Joint Secretary of the Ministry. The Cell will act as the single-window mechanism to expedite investment in the civil aviation sector. Terms of Reference of the Cell include: (i) accelerating investments, (ii) identifying projects which require policy interventions and faster clearances and reporting them to the Empowered Group of Secretaries, (iii) identifying policy and regulatory obstacles to investments in the sector, and (iv) adopting ways to bring states on board the institutional set-up.
Health
Anya Bharat Ram (anya@prsindia.org)
The Cigarettes and other Tobacco Products (Packaging and Labelling) Third Amendment Rules, 2020 notified
The Ministry of Health and Family Welfare notified the Cigarettes and other Tobacco Products (Packaging and Labelling) Third Amendment Rules, 2020.[62] The Rules supersede the Cigarettes and other Tobacco Products (Packaging and Labelling) Amendment Rules, 2020 notified in April 2020. The Rules amend the Cigarettes and other Tobacco Products (Packaging and Labelling) Rules, 2008 which were notified under the Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003. The rules will come into force from December 2020. Key features of the Rules include:
Agriculture
Suyash Tiwari (suyash@prsindia.org)
Cabinet approves the central scheme Agriculture Infrastructure Fund
The Union Cabinet approved the central scheme Agriculture Infrastructure Fund.[63] The Fund was announced in May 2020 under the Aatma Nirbhar Bharat Economic Package.[64] It aims to provide debt of one lakh crore rupees for financing post-harvest infrastructure projects at farm-gate and aggregation points (where farmers can directly or collectively sell their produce). Under the scheme, banks and financial institutions will provide debt of Rs 10,000 crore in 2020-21 and Rs 30,000 crore per year during the period 2021-22 to 2023-24 for this purpose.
Beneficiaries eligible for loans under the scheme include farmers, farmer producer organisations, agricultural credit and cooperative societies, self-help groups, start-ups, and government agencies.
Under the scheme, the government will provide a 3% interest subsidy on all such loans, up to a limit of two crore rupees. The subsidy will be provided for a maximum period of seven years.
The government is estimated to incur an expenditure of Rs 10,736 crore under the scheme over a period of 10 years (2020-21 to 2029-30).
Group set up by 15th Finance Commission on Agricultural Exports submits report
The Expert Group constituted by the 15th Finance Commission on Agricultural Exports submitted its report.[65] The Expert Group was constituted in February 2020 to suggest performance-based incentives for states for the period 2021-22 to 2025-26, with the aim of increasing agricultural exports and promoting crops that can enable high import substitution. The Group estimates India’s agricultural exports to grow from USD 40 billion to USD 70 billion in a few years, with an investment of USD 8-10 billion expected across the value chain.
Key recommendations of the Group include: (i) focusing on the value chain of certain crops based on their demand, (ii) creating cluster-based supply chains with focus on value addition, (iii) creating state-led export plans (i.e. business plans for these clusters), which will be funded through a combination of existing schemes, Finance Commission allocations, and private investment, and (iv) creating a robust institutional mechanism to fund and support implementation. The report of the Expert Group is not available in public domain yet.
Home Affairs
Roshni Sinha (roshni@prsindia.org)
Modalities laid down for receiving contributions from persons or institutions in the NDRF
Under the Disaster Management Act, 2005, the central government can constitute the National Disaster Response Fund (NDRF) to meet expenses for emergency response, relief and rehabilitation in situations of disasters. The NDRF may be credited with funds from the central government, or from any persons or institutions. The central government laid out modalities through which the NDRF can receive contributions or grants from any person or institution. [66] The contributions can be made through physical instruments, RTGS/NEFT/UPI, or through the Bharatkosh portal of the Government of India.
Defence
Anurag Vaishnav (anurag@prsindia.org)
Defence Ministry sanctions permanent commission for women officers in Army
The Ministry of Defence has sanctioned the grant of Permanent Commission to women officers in the Indian Army.[67] The services in the Army are broadly classified into: (i) combat arms, (ii) combat support arms, and (iii) services. Earlier, women officers were eligible to work in all non-combat services through a Short Services Commission (SSC, i.e. for a tenure of 14 years) and Permanent Commission for women officers was available only in two non-combat streams: (i) judge and advocate general, (ii) army educational corps.
The Ministry has sanctioned grant of permanent commission to SSC women officers in all ten non-combat streams of the Indian Army: (i) army air defence, (ii) signals, (iii) engineers, (iv) army aviation, (v) electronics and mechanical engineers, (vi) army service corps, (vii) army ordnance corps, and (viii) intelligence corps (besides the two existing streams above).
SSC women officers who are granted permanent commission will be entitled to all consequential benefits including promotion and financial benefits. Note that the Supreme Court had ruled in favour of granting permanent commission to all women officers in the Army in its non-combat services in February 2020.[68]
Defence Ministry releases draft Defence Acquisition Procedure 2020
The Ministry of Defence has released the draft Defence Acquisition Procedure, 2020 (DAP).[69] The DAP governs the acquisition of weapons and equipment for India's defence forces. An earlier version of the draft was released for public comments in March, 2020.[70] The draft has been revised based on the inputs received and defence reforms announced under the Aatmanirbhar Bharat Abhiyaan.[71] The draft DAP revises the Defence Procurement Procedure, 2016 with the aim of increasing indigenous manufacturing and reducing timelines for procurement of defence equipment. Key features of the draft DAP include:
Table 1: Indigenous Content requirement for different categories of acquisition
Category |
DPP-2016 |
DAP-2020 |
Buy (Indian-IDDM) |
40% or more |
50% or more |
Buy (Indian) |
40% or more |
50% or more (for indigenous design) |
Buy and Make (Indian) |
50% or more of Make part |
50% or more of Make part |
Buy and Make |
Not specified |
50% or more |
Buy (Global-Manufacture in India) |
Category not present |
50% or more |
Buy (Global) |
Not specified |
30% or more (for Indian vendor) |
Note: IC is the percent of cost of indigenous content (in design, development or manufacturing) of contract value. Make part refers to manufacturing portion of the contract.
Categories: (i) Buy (Indian-IDDM) refers to the procurement of products from an Indian vendor that have been indigenously designed, developed and manufactured; (ii) Buy (Indian) refers to the procurement of products from an Indian vendor; (iii) Buy and Make (Indian) refers to an initial procurement of equipment from an Indian vendor in a tie-up with a foreign vendor , followed by transfer of technology; (iv) Buy and Make refers to an initial procurement of equipment from a foreign vendor, followed by transfer of technology; (v) Buy (Global-Manufacture in India) refers to a purchase from a foreign vendor where the 50% IC value can be achieved in Make through a subsidiary of the vendor; (vi) Buy (Global) refers to outright purchase of equipment from foreign or Indian vendors.
Comments on the draft DAP are invited by August 10, 2020.
DAC approves capital acquisition of equipment worth Rs 38,900 crore
The Defence Acquisition Council (DAC) approved capital acquisition of various platforms and equipment worth Rs 38,900 crore.[72] Of this, Rs 31,130 crore of acquisitions will be done from the domestic industry. This includes approval of Rs 20,400 crore for various equipment including ammunitions, armament upgrades, and long range land attack cruise missile systems. In addition, Rs 10,730 crore has been approved for the procurement of 12 Sukhoi (Su-30 MKI) aircrafts from Hindustan Aeronautics Limited.
The DAC also approved Rs 7,418 crore for the procurement of 21 MIG-29 aircrafts from Russia and upgradation of existing 59 MIG-29 aircrafts.
DAC delegates capital procurements of up to Rs 300 crore to armed forces
The Defence Acquisition Council delegated procurement powers to armed forces for capital acquisitions of up to Rs 300 crore to meet their emergent operational requirements.[73] The decision was taken in view of the prevailing situation along the northern borders. The delegation of procurement powers is expected to shrink the procurement timelines, and ensure placement of orders within six months and commencement of deliveries within one year.
Defence Ministry permits invalid pension to personnel below 10 years of service
The Ministry of Defence has allowed the benefit of Invalid Pension to armed forces personnel with less than 10 years of qualifying service.[74] Invalid pension is granted to personnel who have been declared unfit for service on account of disability which is neither attributable to nor aggravated by their military service. Earlier, the minimum period of qualifying service for receiving invalid pension was 10 years. The benefits of this decision will only be available for personnel who were in service on or after January 4, 2019.
Power
Aditya Kumar (aditya@prsindia.org)
Guidelines for a competitive bidding process for procurement of power from a mix of renewable and thermal sources
The Ministry of Power released guidelines for the tariff-based competitive bidding process for procurement of round-the-clock power from renewable energy sources, complemented with power from coal-based thermal power sources.[75] Bundling of renewable and thermal sources for power procurement is aimed towards addressing the intermittent nature of renewable energy.
During the hours of non-availability of renewable energy, power will be sourced from thermal power plants. The renewable energy component of the power so supplied will be accounted for the renewable purchase obligation of a distribution company (discom). The discom can procure power from such bundled sources through a tariff-based competitive bidding process. Key features of the guidelines are:
Directions for mandatory testing of imported components, equipment, and parts of the power supply system
The Ministry of Power issued directions to mandate testing of all imported equipment, components and parts, which are to be used in the power supply system and network.[76] This will include any item for end-use or used in manufacturing or assembly or any activity directly or indirectly related to power supply system. Some of the power supply components imported by India include power transformers, reactors, insulators and circuit-breakers. The testing will check for any kind of embedded malware or trojans or cyber threat and will ensure adherence to Indian standards.
The Ministry will designate certain certified laboratories to perform the testing. Import of any equipment or component or part from specified countries will require prior permission from Indian government. For the imported equipment, component, or part from these specified countries, the testing protocol will be required to be approved by the Ministry.
Guidelines for payment of compensation in regard to Right of Way (RoW) for transmission lines in urban areas released
The Ministry of Power released guidelines for payment of compensation in regard to Right of Way (RoW) for overhead transmission lines in urban areas.[77] In July 2016, a Committee under the chairmanship of the Additional Secretary of the Ministry was constituted to recommend these guidelines. RoW is the strip of land immediately below and adjacent to a transmission line. The compensation for RoW is given to people whose land is acquired by government for developing power infrastructure such as transmission lines.
The compensation will be applicable only for transmission lines supported by tower base of 66 kV or more and are in addition to the compensation for normal crop and tree damages. Compensation will be based on land value. Land value will be determined based on circle rate or guidelines value or stamp act rates. Key features of the guidelines include:
Comments invited on the Draft Central Electricity Regulatory Commission (Power Market) Regulations, 2020
The Central Electricity Regulatory Commission (CERC) invited comments on the Draft Central Electricity Regulatory Commission (Power Market) Regulations, 2020.[78] The Regulations provide for manner of operating exchange markets dealing in electricity including power exchanges and over-the-counter (OTC) market. Key features of the Regulations are:
Comments are invited by August 7, 2020.[79]
Comments invited on the Draft Central Electricity Regulatory Commission (Regulation of Power Supply) (First Amendment) Regulations, 2020
The CERC issued the Draft Central Electricity Regulatory Commission (Regulation of Power Supply) (First Amendment) Regulations, 2020. The Draft Regulations seek to amend the Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010.[80]
The 2010 Regulations regulate power supply to distribution companies and entities with open access in cases of default in payment of outstanding dues or non-maintenance of letter of credit or payment security as per the contract. Power supply in such cases may be reduced or access to the transmission system may be withdrawn by the generator or the transmission licensee, respectively. Key features of the Draft Regulations include:
Comments are invited by August 16, 2020.[81]
Continuation of the Renewable Energy Research and Technology Development Programme approved
The Ministry of New and Renewable Energy approved the continuation of the Renewable Energy Research and Technology Development Programme for the year 2020-21.[82] It will continue till March 31, 2021 or the date on which recommendations of the 15th Finance Commission come into effect, whichever is earlier. The programme is aimed at supporting research and development projects in different areas of new and renewable energy. Some of the areas supported under the programme are solar thermal systems, solar photovoltaic systems, biogas systems and waste to energy systems. The programme was originally approved in February 2019 for the year 2019-20 at a cost of Rs 176 crore.82
Guidelines for implementing component - C of PM-KUSUM scheme amended
The Ministry of New and Renewable Energy amended the guidelines for implementation of Component-C of the PM-KUSUM scheme.[83] The guidelines were released in November 2019.[84] This component of the scheme seeks to solarise 10 lakh agriculture pumps of individual pump capacity up to 7.5 HP by 2022.
The selection of vendors for supplying solarised pumps is done through a bidding process. As per the original guidelines, manufacturers of solar panels and manufacturers of solar water pumps are allowed to participate in the bidding process. The amendment allows joint ventures of manufacturers of solar pumps or manufacturers for solar water pumps with system integrators to also participate in the bidding process.
Guidelines and model PPA released for implementation of off-grid solar power packs/plants under RESCO model
The Ministry of New and Renewable Energy released guidelines and model power purchase agreement (PPA) for implementation of off-grid solar power packs/plants under the Renewable Energy Service Company (RESCO) model.[85] Key features of the guidelines are:
Coal
Saket Surya (saket@prsindia.org)
Rate of royalty for coal produced from commercial mining specified
The Ministry of Coal specified the rate of royalty for coal mined for the purpose of sale (commercial mining) through an amendment in the Second Schedule of the Mines and Minerals (Development and Regulation) Act, 1957.[86] Royalty is a payment that the lessee is required to make in proportion to the quantity of mineral extracted. The Second Schedule of the Act enlists the rate of royalty for various minerals.
The rate of royalty for the coal produced from commercial mining will be 14% over the notional price or the actual price, whichever is higher. Notional price means the price arrived at after adjusting for representative price from the National Coal Index. The Index reflects the prevailing market prices of coal. The actual price means the sale invoice value of coal after excluding the statutory dues such as taxes, levies, royalty, and contribution to the National Mineral Exploration Trust, and the District Mineral Foundation.
[1] Ministry of Health and Family Welfare website, last accessed on March 31, 2020, https://www.mohfw.gov.in/index.html.
[2] Order No. 40-3/2020-DM-I(A), Ministry of Home Affairs, March 24, 2020, https://www.mha.gov.in/sites/default/files/MHAorder%20copy.pdf
[3] Order No. 40-3/2020-DM-I(A), Ministry of Home Affairs, July 29, 2020, https://www.mha.gov.in/sites/default/files/Unlock3_29072020.pdf.
[4] MHA Letter No. 2/5/2020-Public, July 21, 2020, https://www.mha.gov.in/sites/default/files/INDEPENDENCEDAY_21072020_0.PDF.
[5] “UGC Revised Guidelines on Examinations and Academic Calendar for the Universities in view of COVID-19 Pandemic”, University Grants Commission, July 6, 2020, https://www.ugc.ac.in/pdfnews/6100894_UGC-Revised-Guidelines-on-Examinations-and-Academic-Calendar-for-the-Universities-in-view-of-COVID-19-Pandemic_06_07_2020.pdf.
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[7] “Standard Operating Procedure (SOP) for conduct of examinations”, University Grants Commission, Ministry of Human Resource and Development, July 8, 2020, https://www.ugc.ac.in/pdfnews/4935932_letter-SOP-8th-July.pdf.
[8] Pragyata Guidelines for Digital Education, Department of School Education and Literacy, Ministry of Human Resource and Development, July 14, 2020, https://mhrd.gov.in/sites/upload_files/mhrd/files/pragyata-guidelines_0.pdf.
[9] Guidelines for Handling, Treatment and Disposal of Waste Generated during Treatment/Diagnosis/ Quarantine of COVID-19 Patients – Revision 4, Central Pollution Control Board, July 21, 2020, Delhi, https://cpcb.nic.in/uploads/Projects/Bio-Medical-Waste/BMW-GUIDELINES-COVID_1.pdf
[10] Guidelines for Handling, Treatment and Disposal of Waste Generated during Treatment/Diagnosis/ Quarantine of COVID-19 Patients, Central Pollution Control Board, March 18, 2020, Delhi, https://www.cpcb.nic.in/uploads/Projects/Bio-Medical-Waste/BMW-GUIDELINES-COVID.pdf.
[11] IRDAI/RI/ORD/MISC/182/07/2020, IRDAI, July 08, 2020, https://www.irdai.gov.in/ADMINCMS/cms/whatsNew_Layout.aspx?page=PageNo4181&flag=1.
[12] Annual Report, 2018-19, IRDAI, https://www.irdai.gov.in/ADMINCMS/cms/frmGeneral_Layout.aspx?page=PageNo3976&flag=1.
[13] Notification No. 21/2015-2020, Directorate General of Foreign Trade, Ministry of Commerce and Industry, July 28, 2020, https://content.dgft.gov.in/Website/dgftprod/e576fbb1-b0f9-4276-913e-cab13010b16b/Noti%2021%20Eng.pdf.
[14] Notification No. 44/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, January 31, 2020, https://content.dgft.gov.in/Website/Noti%2044_0.pdf.
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[17] Transport Bubbles, Ministry of Civil Aviation, October 11, 2019, https://www.civilaviation.gov.in/sites/default/files/International_air_transport_bubbles.pdf.
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[19] Order No. 01/2020, Ministry of Civil Aviation, May 21, 2020, https://www.civilaviation.gov.in/sites/default/files/DOC052220-05222020133918.pdf.
[20] Order No. 05/2020, Ministry of Civil Aviation, July 24, 2020, https://www.civilaviation.gov.in/sites/default/files/order_05_of_2020_dt_24072020.pdf.
[21] Order No. 02/2020, Ministry of Civil Aviation, May 21, 2020, https://www.civilaviation.gov.in/sites/default/files/MoCA_Order_No_02_2020_dated_classification_and_fare_bands.pdf.
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[24] “Finance Minister announces Rs 1.70 Lakh Crore relief package under Pradhan Mantri Garib Kalyan Yojana for the poor to help them fight the battle against Corona Virus”, Press Information Bureau, Ministry of Finance, March 26, 2020.
[25] “A Scheme to implement the PMGKY package for credit of employees’ and employer’s share of EPF and EPS contributions (24% of wages) for three months by Govt. of India”, Ministry of Labour and Employment, https://www.epfindia.gov.in/site_docs/PDFs/Circulars/Y2020-2021/SchemeCOVID_24_10042020.pdf.
[26] “Cabinet approves the proposal to extend the EPF contribution 24% (12% employees share and 12% employers share) for another three months from June to August 2020 under PMGKY/Aatmanirbhar Bharat”, Press Information Bureau, Ministry of Labour and Employment, July 8, 2020.
[27] No. 18-5/2015-CS-I(Pt.), Department of Telecommunications, March 13, 2020, https://dot.gov.in/sites/default/files/Relaxation%20inT%26C %20of%20OSP%2013.3.20.PDF.
[28] No. 18-5/2015-CS-I(Pt.), Department of Telecommunications, April 15, 2020, https://dot.gov.in/sites/default/files/2020_04_15%20WFH%20Relaxations%20OSP.pdf.
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[30] No. 18-5/2015-CS-I(Pt.), Department of Telecommunications, July 21, 2020, https://dot.gov.in/sites/default/files/2020_07_29%20WFH%20CS.pdf.
[31] Consultation Paper on Review of Terms and Conditions for registration of Other Service Providers (OSPs), TRAI, March 29, 2019, https://main.trai.gov.in/sites/default/files/CP_OSP_29032019.pdf.
[32] “Consumer Price Index Numbers on Base 2012=100 for Rural, Urban and Combined for the Month of June 2020”, Press Release, Ministry Of Statistics And Programme Implementation, July 13, 2020, http://mospi.nic.in/sites/default/files/press_release/CPI%20Press%20Release%20June%202020.pdf.
[33] “Index Numbers of Wholesale Price in India for the month of June, 2020”, Press Release, Ministry of Commerce & Industry, July 14, 2020, https://www.eaindustry.nic.in/pdf_files/cmonthly.pdf.
[34] National Education Policy, Ministry of Human Resource Development, July 30, 2020, https://www.mhrd.gov.in/sites/upload_files/mhrd/files/NEP_Final_English_0.pdf.
[35] Draft National Education Policy 2019, Ministry of Human Resource Development, May 31, 2019, https://mhrd.gov.in/sites/upload_files/mhrd/files/Draft_NEP_2019_EN_Revised.pdf.
[36] Report No. 9, Standing Committee on Labour, “Code on Social Security, 2019”, Lok Sabha, July 31, 2020, http://164.100.47.193/lsscommittee/Labour/17_Labour_9.pdf.
[37] The draft Code on Wages (Central) Rules, 2020, https://labour.gov.in/sites/default/files/gazette%20notification.pdf.
[38] Report by the Committee of Experts on Non-Personal Data Governance Framework, Ministry of Electronics and Information Technology, https://static.mygov.in/rest/s3fs-public/mygov_159453381955063671.pdf.
[39] Presentation made by Union Finance & Corporate Affairs Minister Smt. Nirmala Sitharaman under Aatma Nirbhar Bharat Abhiyaan to support Indian economy in fight against COVID-19, Ministry of Finance, May 13, 2020, https://static.pib.gov.in/WriteReadData/userfiles/Aatmanirbhar%20Presentation%20Part-1%20Business%20including%20MSMEs%2013-5-2020.pdf.
[40] “Special liquidity scheme for NBFCs/HFCs”, Reserve Bank of India, July 1, 2020, https://rbidocs.rbi.org.in/rdocs/notification/PDFs/NT013D1A96E8D0D94579A656351B41E6FB5B.PDF.
[41] Master Direction DNBR. PD. 003/03.10.119/2016-17, Reserve Bank of India, August 25, 2016, https://rbidocs.rbi.org.in/rdocs/notification/PDFs/39MD440D125D51C2451295A5CA7D45EF09B9.PDF.
[42] F.No.6/18/2019-PPD, Department of Expenditure, Ministry of Finance, July 23, 2020, http://pibcms.nic.in/WriteReadData/userfiles/Annexure%201(1).pdf.
[43] The General Finance Rules, 2017, Ministry of Finance, https://doe.gov.in/sites/default/files/GFR2017_0.pdf.
[44] Order (Public Procurement No.2), Department of Expenditure, Ministry of Finance, July 23, 2020, http://pibcms.nic.in/WriteReadData/userfiles/Annexure%202.pdf.
[45] Securities and Exchange Board of India (Investment Advisers) (Amendment) Regulations, 2020, SEBI, July 3, 2020, http://egazette.nic.in/WriteReadData/2020/220363.pdf.
[46] Securities and Exchange Board of India (Investment Advisers) Regulations, 2013, SEBI, January 21, 2013, http://egazette.nic.in/WriteReadData/2013/E_13_2013_187.pdf.
[47] GSR 441(E), Draft Transgender Persons (Protection of Rights) Rules, 2020, July 13, 2020, http://egazette.nic.in/WriteReadData/2020/220497.pdf.
[48] The Consumer Protection (Salary, allowances and conditions of service of President and Members of the State Commission and District Commission) Model Rules, 2020, The Gazette of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food, and Public Distribution, July 15, 2020, http://egazette.nic.in/WriteReadData/2020/220545.pdf.
[49] The Consumer Protection (Mediation) Rules, 2020, The Gazette of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food, and Public Distribution, July 15, 2020, http://egazette.nic.in/WriteReadData/2020/220548.pdf.
[50] The Consumer Protection (Central Consumer Protection Council) Rules, 2020 The Gazette of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food, and Public Distribution, July 15, 2020, http://egazette.nic.in/WriteReadData/2020/220550.pdf.
[51] The Consumer Protection (Qualification for appointment, method of recruitment, procedure of appointment, term of office, resignation and removal of the President and members of the State Commission and District Commission) Rules, 2020, The Gazette of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food, and Public Distribution, July 15, 2020, http://egazette.nic.in/WriteReadData/2020/220551.pdf.
[52] The Consumer Protection (Consumer Disputes Redressal Commissions) Rules, 2020, The Gazette of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food, and Public Distribution, July 15, 2020, http://egazette.nic.in/WriteReadData/2020/220555.pdf.
[53] The Consumer Protection (E-Commerce) Rules, 2020, The Gazette of India, Department of Consumer Affairs, Ministry of Consumer Affairs, Food, and Public Distribution, July 23, 2020, http://egazette.nic.in/WriteReadData/2020/220661.pdf.
[54] I-9/12/2020-W&M, Legal Metrology Division, Department of Consumer Affairs, July 13, 2020, https://consumeraffairs.nic.in/sites/default/files/file-uploads/latestnews/Proposal%20for%20consultation%20LM.docx.
[55] “Ministry of Railways invites Request for Qualifications (RFQ) for private participation for operation of passenger train services over 109 Origin Destination (OD) pairs of routes”, Press Information Bureau, Ministry of Railways, July 1, 2020.
[56] “151 Trains proposed to be run by Private operators once the selection process is over, would be OVER and ABOVE the already existing trains”, Press Information Bureau, Ministry of Railways, July 8, 2020.
[57] “Clarification Regarding Timeline of Introduction of Private Trains”, Press Information Bureau, Ministry of Railways, July 19, 2020.
[58] G.S.R. 457(E), Ministry of Road Transport and Highways, July 20, 2020, egazette.nic.in/WriteReadData/2020/220605.pdf.
[59] G.S.R. 425(E), Ministry of Road Transport and Highways, July 1, 2020, egazette.nic.in/WriteReadData/2020/220334.pdf.
[60] G.S.R.453(E), the Merchant Shipping (Conditions for Carriage of Livestock) Rules, 2020, Ministry of Shipping, July 17, 2020, https://www.dgshipping.gov.in/writereaddata/News/202007240550249087010Livestock_Rules_Gazette.pdf.
[61] Order regarding establishment of Investment Clearance Cell (ICC), Ministry of Civil Aviation, July 16, 2020, https://www.civilaviation.gov.in/sites/default/files/MoCA_Order_Investment_Clearance_Cell_16_Jul_2020_v3.pdf.
[62] GSR 458(E), Cigarettes and other Tobacco Products (Packaging and Labelling) Third Amendment Rules, 2020, July 21, 2020, http://egazette.nic.in/WriteReadData/2020/220609.pdf.
[63] “Cabinet approves Central Sector Scheme of financing facility under 'Agriculture Infrastructure Fund'”, Press Information Bureau, Cabinet, July 8, 2020.
[64] “Presentation of details of 3rd Tranche by Union Finance & Corporate Affairs Minister Smt. Nirmala Sitharaman under Aatmanirbhar Bharat Abhiyaan to support Indian economy in fight against COVID-19”, Press Information Bureau, Ministry of Finance, May 15, 2020.
[65] “15th Finance Commission’s HLEG on Agricultural Exports submits report”, Press Information Bureau, Finance Commission, July 31, 2020.
[66] “Central government allows contributions from any person or institution in the National Disaster Response Fund (NDRF)”, Press Information Bureau, Ministry of Home Affairs, July 18, 2020.
[67] “Grant of Permanent Commission to Women Officers in Indian Army”, Press Information Bureau, Ministry of Defence, July 23, 2020.
[68] Ministry of Defence vs Babita Puniya & Ors., Civil Appeals Nos 9367-9369 of 2011, Supreme Court of India, February 17, 2020, https://main.sci.gov.in/supremecourt/2010/20695/20695_201 0_8_1501_20635_Judgement_17-Feb-2020.pdf.
[69] Draft Defence Acquisition Policy, 2020, Ministry of Defence, July 27, 2020, https://mod.gov.in/sites/default/files/Amend270720.pdf.
[70] “Raksha Mantri Shri Rajnath Singh unveils draft of Defence Procurement Procedure 2020”, Press Information Bureau, Ministry of Defence, March 20, 2020.
[71] Summary of Announcements: Aatma Nirbhar Bharat Abhiyaan, May 20, 2020, https://www.prsindia.org/sites/default/files/parliament_or_policy_pdfs/Summary%20of%20Aatma%20Nirbhar%20Bharat%20Abhiyaan.pdf.
[72] “DAC approves capital acquisition of various platforms & equipment worth Rs 38,900 crore”, Press Information Bureau, Ministry of Defence, July 2, 2020.
[73] “Defence Ministry delegates capital procurement powers to Armed Forces”, Press Information Bureau, Ministry of Defence, July 15, 2020.
[74] “Government decides to allow Invalid Pension to Armed Forces Personnel with less than 10 years of qualifying service”, Press Information Bureau, Ministry of Defence, July 15, 2020.
[75] Resolution No. 23/05/2020-R&R, Ministry of Power, July 22, 2020, https://powermin.nic.in/sites/default/files/webform/notices/Notification_dated_22_July_2020.pdf.
[76] Order No.25-l l/6/2018-PG, Ministry of Power, July 2, 2020, https://powermin.nic.in/sites/default/files/webform/notices/ORDER.pdf.
[77] Guidelines for payment of compensation in regard to Right of Way (RoW) for
transmission lines in urban areas, Ministry of Power, July 16, 2020, https://powermin.nic.in/sites/default/files/webform/notices/Urban_RoW_Guideline s_0.pdf.
[78] Notification No. L-1/257/2020/CERC, Central Electricity Regulatory Commission, July 18, 2020, http://www.cercind.gov.in/2020/draft_reg/DR-PMR-2020.pdf.
[79] Public Notice No. L-1/42/2010-CERC, Central Electricity Regulatory Commission, July 16, 2020, http://www.cercind.gov.in/2020/draft_reg/PN_PMR-2020.pdf.
[80] Notification No. L-1/42/2010-CERC, Central Electricity Regulatory Commission, July 16, 2020, http://www.cercind.gov.in/2020/draft_reg/DR-16.07.2020.pdf.
[81] Public Notice No. L-1/42/2010-CERC, Central Electricity Regulatory Commission, July 16, 2020, http://www.cercind.gov.in/2020/draft_reg/Public%20Notice_16.07.2020.pdf.
[82] Administrative approval for continuation of the Renewable Energy Research and Technology Development Programme for the year 2020-21, Ministry of New and Renewable Energy, July 28, 2020, https://mnre.gov.in/img/documents/uploads/file_f-1595989931161.pdf.
[83] Amendment in Guidelines for Implementation of Component – C of Pradhan Mantri Kisan Urja Suraksha evam Utthaan Mahabhiyaan (PM-KUSUM) Scheme, Ministry of New and Renewable Energy, July, 27, 2020, https://mnre.gov.in/img/documents/uploads/file_f-1595842109086.pdf
[84] Guidelines for implementation of Component – C of PM-KUSUM Scheme on Solarization of Grid-connected Agricultural Pumps, Ministry of New and Renewable Energy, November 8, 2019, https://mnre.gov.in/img/documents/uploads/c01a8c19c786436ab33ed3e1136b935c.pdf.
[85] F. No. 32/6/2020-SPV Division, Ministry of New and Renewable Energy, July 22, 2020, https://mnre.gov.in/img/documents/uploads/file_f-1595421753108.pdf.
[86] G.S.R. 445 (E), The Gazette of India, Ministry of Coal, July 14, 2020, http://egazette.nic.in/WriteReadData/2020/220514.pdf.
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