Highlights of this Issue
National lockdown extended till July 31 with further relaxations
District authorities may identify containment zones where movement will be restricted, except for essential activities. Educational institutions to remain closed till July 31. Night curfew to apply from 10 PM to 5 AM.
The Banking Regulation (Amendment) Ordinance, 2020 promulgated
Key provisions include powers to RBI to: (i) frame scheme for reconstruction or amalgamation of banks without imposing moratorium, and (ii) exempt cooperative banks from certain provisions of the Banking Regulation Act.
Ordinance to amend the Insolvency and Bankruptcy Code issued
The Ordinance exempts corporate debtors from being subjected to insolvency proceedings for defaults arising during a period of six months starting from March 25, 2020 (extendable to one year by notification).
Three Ordinances promulgated in the agriculture sector
The Ordinances seek to: (i) allow trade of farmers’ produce outside state APMC markets, (ii) restrict the powers of the central government to regulate food items, and (iii) provide a national framework on farming agreements.
Government extends the PM Garib Kalyan Anna Yojana till November 2020
Under the scheme, five kg of wheat or rice and one kg of pulses was being provided for free every month to persons from poor families during April-June 2020. The extension is expected to cost around Rs 90,000 crore.
Ministry of Finance imposes restriction on initiation of new schemes in 2020-21
The restriction has been imposed due to an unprecedented demand on public financial resources during the COVID-19 pandemic. It will not apply to the Aatmanirbhar Bharat Economic Package and any other special package.
Current Account Surplus at 0.1% of GDP during the fourth quarter of 2019-20
India’s Current Account Balance in the fourth quarter of 2019-20 recorded a surplus of USD 0.6 billion (0.1% of GDP) as compared to a deficit of USD 4.6 billion (0.7% of GDP) in the fourth quarter of 2018-19.
Government revises classification criteria of Micro, Small and Medium Enterprises
As per the revised criteria, the investment limits under the current definition (2006 Act) have been revised upwards and the annual turnover of the enterprise have been used as additional criteria for classification of MSMEs.
Scheme for interest subvention for Shishu loans under MUDRA Yojana approved
An interest subvention of 2% will be available for all Shishu loans (loans up to Rs 50,000) under the Pradhan Mantri Mudra Yojana which were outstanding as on March 31, 2020 and not classified as non-performing assets.
Special Micro-Credit Scheme for street vendors launched
Eligible beneficiaries can obtain a collateral free working capital loan with interest subsidy for one year. The scheme provides credit guarantee coverage for lenders facing default on loans provided under this scheme.
59 mobile apps banned on the grounds of national security and public order
These apps include TikTok, Shareit, UC Browser, and Mi Video Call. These apps were banned on the grounds that they engaged in stealing and secretive transmission of users’ data in an unauthorised manner to cross-border servers.
Cabinet approves the Minimum Support Prices for Kharif crops for 2020-21
The Minimum Support Price (MSP) for paddy (common) has been fixed at Rs 1,868 per quintal for the marketing season 2020-21, which is an increase of 2.9% over the previous year’s MSP (Rs 1,815 per quintal).
COVID-19
As of June 30, 2020, there were 5,66,840 confirmed cases of COVID-19 in India.[1] Of these, 3,34,822 had been cured/discharged and 16,893 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, and financial measures to support citizens and businesses who would get affected. For details on the major notifications released by centre and the states, please see here. Key announcements made in this regard in June 2020 are as follows.
Lockdown extended till July 31 in containment zones with additional relaxations
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 July 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 risk profile certain areas as containment zones based on the guidelines prescribed by the Ministry of Health and Family Welfare to break the chain of transmission. Containment zones will be notified online by respective district collectors and states, and this information will be shared with the Health Ministry. The lockdown will continue to remain in force in containment zones, and the 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 district authorities may impose additional restrictions.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, (ii) educational institutions and coaching institutions (which will remain closed till July 31, 2020), (iii) metro rail, (iv) theatres, gyms, auditoriums and similar places, and (v) large congregations such as social, political, or religious functions. Training institutions of the central and state government will be allowed to function from July 15, 2020 based on Standard Operating Procedures issued by the Department of Personnel and Training.
Movement of people will remain prohibited between 10 pm and 5 am, except for essential activities. The curfew will also apply to the operation of industrial units, movements of persons and goods on national and state highways, and loading and unloading of cargo.
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.
Insolvency and Bankruptcy Ordinance promulgated
Roshni Sinha (roshni@prsindia.org)
The Insolvency and Bankruptcy Code (Amendment) Ordinance, 2020 was promulgated.[4] The Ordinance amends the Insolvency and Bankruptcy Code, 2016. The Code provides a time-bound process for resolving insolvency in companies and among individuals. The Ordinance exempts certain corporate debtors from being subjected to insolvency proceedings during COVID-19. Key features of the Ordinance include:
For a PRS summary of the Ordinance, see here.
Ministry of Finance imposes restriction on initiation of new schemes in 2020-21
Suyash Tiwari (suyash@prsindia.org)
The Ministry of Finance has imposed restriction on proposals for initiating new schemes in the financial year 2020-21.[5] It has prohibited all ministries/departments from initiating new schemes/sub-schemes, including the ones which have already received in-principle approval from the Ministry of Finance. This restriction will not apply to the schemes announced under the Aatmanirbhar Bharat Economic Package and any other special package/ announcement.5 The restriction has been imposed in wake of an unprecedented demand on public financial resources due to the COVID-19 pandemic.
Cabinet approves interest subvention on repayment of loans under Mudra Yojana
Anurag Vaishnav (anurag@prsindia.org)
The Union Cabinet approved a scheme for interest subvention (interest subsidy) of 2% for all ‘Shishu’ loan account borrowers under the Pradhan Mantri Mudra Yojana (PMMY) scheme.[6] The interest subvention will be available for a period of 12 months. Under PMMY, loans for income generating activities up to Rs 50,000 are termed as Shishu loans. The scheme is aimed at helping micro and small enterprises, funded through Shishu loans, to recover from the impact of COVID-19.
The interest subvention will be available for all loans which were outstanding as on March 31, 2020 and which are not classified as non-performing assets (NPA) as per the guidelines of the Reserve Bank of India. In the case of a term loan, a non-performing asset is an account where the loan remains overdue for more than 90 days.28 To incentivise regular repayment of loans, the interest subsidy would also be available for NPA accounts for the months during which they regularise their repayment and become standard (non-NPA) accounts. The Scheme will be implemented through the Small Industries Development Bank of India.
Note that the RBI, in May 2020, had extended the moratorium on term loans (which were outstanding as on March 31, 2020) till August 31, 2020.[7] For borrowers who have been allowed a moratorium by their lenders, the Scheme will commence from September 1, 2020. For other borrowers, the scheme will commence from June 1, 2020. The cost of the Scheme to the government is estimated to be approximately Rs 1,542 crore.
RBI extends changes made to CRR and MSF in view of COVID-19
Anurag Vaishnav (anurag@prsindia.org)
The RBI has extended the relaxation of the minimum daily maintenance of the Cash Reserve Ratio (CRR) and the borrowing limit under the Marginal Standing Facility (MSF) for another three months keeping in mind the continuing effect of COVID-19.[8],[9] Details of the extension are as follows:
Ministry of Finance extends the time limit for various compliances under tax laws
Suyash Tiwari (suyash@prsindia.org)
The Ministry of Finance extended the time limit for various compliances under the Income Tax Act, 1961 (IT Act), through the powers under the Taxation and Other Laws (Relaxation of Certain Provisions) Ordinance, 2020.[11] The Ordinance was issued in March 2020 to provide certain relaxations related to tax compliance, such as extension of time limit and waiver of penalty, in view of the spread of the COVID-19 pandemic.[12]
IT Act: Under the Ordinance, the time limit for undertaking certain compliances and actions, which fell due between March 20, 2020 to June 29, 2020, was extended to June 30, 2020. Such actions include: (i) issuing notices and notifications, completing proceedings, and passing orders by authorities and tribunals, and (ii) filing of appeals, replies, and applications, and furnishing documents. This deadline has been extended to March 31, 2021. The deadline of March 31, 2021 will also apply to such actions which were required to be completed during the period June 30, 2020 to December 31, 2020.
The Ordinance allows the government to notify different due dates for completion of different actions. For instance, the due date for filing return of income for the assessment year (AY) 2019-20 (i.e. the financial year 2018-19) has been extended to July 31, 2020. The due date for filing return of income for the AY 2020-21 has been extended to November 30, 2020. However, in AY 2020-21, in case of persons who have tax payment due of more than one lakh rupees (after accounting for tax already paid or deducted), 12% interest will be levied on the tax dues if the return is filed after the original due date specified under the IT Act (July 31 for individuals and October 31 for companies).
Further, any investment for claiming certain deductions from income, such as those under the Sections 80C to 80GGC of the IT Act, for the financial year 2019-20 can now be made up to July 31, 2020 (up to September 30, 2020 in case of certain capital gains deductions).
GST: The Ordinance amended the Central Goods and Services Tax Act, 2017 to allow the central government to notify an extension to the time limit for various GST-related compliances under the Act, on the recommendation of the GST Council. Accordingly, the government had specified June 30, 2020 as the deadline for completing various actions, which were earlier due during the period March 20, 2020 to June 29, 2020.[13] This deadline has been extended to August 31, 2020.[14] The deadline of August 31, 2020 will also apply to such actions which were required to be completed during the period June 30, 2020 to August 30, 2020.
Export policies revised for diagnostic kits, PPEs, sanitizers, Hydroxychloroquine
Saket Surya (saket@prsindia.org)
The Ministry of Commerce and Industry revised the export policies for the following items used in the prevention, diagnostics, and treatment of COVID-19:
Special Micro-Credit Facility for Street Vendors launched
Madhunika Iyer (madhunika@prsindia.org)
The Ministry of Housing and Urban Affairs (MoHUA) launched the PM Street Vendor’s AtmaNirbhar Nidhi (PM SVANidhi) scheme.[25] The scheme seeks to provide working capital loans to street vendors whose businesses were impacted by COVID-19.[26] Key features of the scheme are:
PM Garib Kalyan Anna Yojana extended for another 5 months, till November 2020
Suyash Tiwari (suyash@prsindia.org)
The central government extended the Pradhan Mantri Garib Kalyan Anna Yojana for another five months, till November 2020.[29] The scheme was announced in March 2020 as a part of the relief package provided for the poor in light of the COVID-19 pandemic and the lockdown. Under the scheme, five kg of wheat or rice and one kg of pulses was being provided for free every month to persons from poor families during the period April-June 2020. The benefits under the scheme have been extended for another five months, till November 2020. These benefits will continue to be provided to all beneficiaries under the National Food Security Act and will be in addition to their food grain entitlements under the Act. The extension of the scheme for five months is expected to cost the government more than Rs 90,000 crore.[30]
Garib Kalyan Rojgar Abhiyaan launched
Prachi Kaur (prachi@prsindia.org)
The Garib Kalyan Rojgar Abhiyaan was launched by the Prime Minister.[31] The campaign aims to provide livelihood opportunities to migrant workers who have returned to their villages due to the COVID-19 pandemic. It also aims to create public infrastructure and assets in villages related to roads, housing, anganwadis, and community complexes, among others.
The campaign is being undertaken in 116 districts across six states. These states are Bihar, Uttar Pradesh, Madhya Pradesh, Rajasthan, Jharkhand, and Odisha. It will be implemented by 11 ministries of the central government including Road Transport and Highways, Mines, Environment, Railways, Petroleum and Natural Gas, Telecom, and Agriculture. The campaign will operate for 125 days (from June 20, 2020) and 25 public infrastructure works have been identified which will be taken up for completion.
International passenger flight ban extended
Prachee Mishra (prachee@prsindia.org)
The Director General of Civil Aviation (DGCA) announced that the ban on scheduled international commercial passenger flights to and from India will be extended further till July 15, 2020.[32] Earlier these flights were banned till June 30, 2020.[33]
These restrictions will not apply to international all-cargo operations and flights specially approved by DGCA. International scheduled flights may be allowed on selected routes on a case-to-case basis.
The DGCA also released certain guidelines related to other regulations. These include:
Certain categories of foreign persons permitted to travel to India
Roshni Sinha (roshni@prsindia.org)
In view of COVID-19, the Ministry of Home Affairs has prohibited international travel and relaxed it only in special circumstances, such as evacuating Indian nationals stranded abroad.[38]
The Ministry has now relaxed travel restrictions for four categories of foreign nationals travelling to India.[39] These are: (i) persons entering India on a business visa (except those on B-3 visa (businesses with turnover of over Rs 10 crore) and travelling in connection with sports in a non-scheduled commercial or chartered flight, (ii) healthcare professionals, health researchers, engineers and technicians coming for technical work in Indian health sector facilities (based on invitation from a registered healthcare facility, pharmaceutical company or accredited Indian university), (iii) foreign engineering, design or other specialists travelling to India on behalf of foreign business entities located in India, and (iv) foreign technical specialists and engineers travelling for installation, repair and maintenance of foreign-origin machinery in India, on the invitation of a registered Indian business entity.
Self-declaration requirement regarding COVID-19 for air travel amended
Saket Surya (saket@prsindia.org)
In May 2020, the Ministry of Civil Aviation had notified the guidelines for resumption of domestic air travel.[40] The guidelines require a passenger to give a declaration that he/she has not tested positive for COVID-19 in last two months from the date of travel. This time limit has now been reduced to three weeks.40 A COVID-19 recovered person fulfilling the above condition will also be required to show a COVID-19 recovered/discharged certificate from any institution dealing with COVID-19 patients.
Indian Railways will refund all tickets booked on or before April 14, 2020
Prachee Mishra (prachee@prsindia.org)
The Ministry of Railways announced that all train tickets booked on or prior to April 14, 2020 for regular time-tabled trains will be cancelled.[41] Passengers will be issued a refund for all these cancelled tickets.
Measures to be undertaken for providing urban transport services released
Prachee Mishra (prachee@prsindia.org)
The Ministry of Housing and Urban Affairs released an advisory for states/ union territories/ metro rail companies for providing urban transport services in view of COVID-19.[42] The advisory suggests a three-pronged strategy which may be adopted in phases: (i) short term (within six months), (ii) medium term (within a year), and (iii) long term (one to three years). Key suggestions include:
Validity of motor vehicle documents extended till September 30, 2020
Prachee Mishra (prachee@prsindia.org)
The Ministry of Road Transport and Highways further extended the validity of motor vehicle documents (such as fitness certificates, permits, driving license, registration, or any other concerned documents) till September 30, 2020.[43] Earlier, in March 2020, the Ministry had extended the validity of certain documents till June 30, 2020.[44] These include documents (i) whose validity could not be extended due to the lockdown, and which had expired since February 1, 2020, or (ii) would expire by June 30, 2020.
Categories of persons permitted to vote by postal ballot expanded
Roshni Sinha (roshni@prsindia.org)
In India, certain categories of voters are eligible to cast their vote through postal voting. Postal voting is where a voter receives ballot paper from the authority and may return his/her vote through the post. The Conduct of Election Rules, 1961 specify the categories of persons who can vote through postal ballot. These include service voters such as employees of armed forces, voters with disabilities, and senior citizens above 80 years of age.
The 1961 Rules have been amended to: (i) reduce the age limit for senior citizens from 80 years to 65 years of age, and (ii) include COVID-19 suspect or affected persons.[45] COVID-19 suspect or affected persons mean persons who are: (i) tested as COVID-19 positive by a government hospital or a hospital recognized as a COVID hospital by the government, or (ii) under home or institutional quarantine due to COVID-19 and are certified by a competent authority, as may be notified by the state government.
Guidelines issued on short term health insurance for COVID-19
Anurag Vaishnav (anurag@prsindia.org)
The Insurance Regulatory and Development Authority (IRDAI) has issued guidelines on introduction of short term health insurance policies to provide coverage for persons contracting COVID-19.[46] The guidelines permit insurance companies to offer COVID-19 specific short-term (between 3 and 11 months) life, health, or general insurance policies.
According to the guidelines, the policy can be offered as an individual product or a group product, but should be specific to only COVID-19. No separate add-ons are permitted for such a policy. These guidelines will remain valid till March 31, 2021.46
Extension of some deadlines under Companies Act, 2013
Roshni Sinha (roshni@prsindia.org)
In view of COVID-19, the Ministry of Corporate Affairs extended certain deadlines under the Companies Act, 2013.[47] These include:
Cabinet approves extension of tenure of the Commission constituted to examine the issue of sub-categorization of OBC
Anya Bharat Ram (anya@prsindia.org)
The Union Cabinet has approved the extension of the term of the Commission set up to examine the issue of sub-categorization of Other Backward Classes (OBCs).[51] The Commission was constituted in 2017 to recommend the manner in which communities in the existing list of OBCs may benefit from reservations in appointment to central government posts and for admission in central government education institutions. The term of the Commission was previously extended until July 31, 2020 because ambiguities, inconsistencies and spelling errors in the existing list of OBCs need to be cleared. However, due to the nationwide lockdown imposed on account of the COVID-19 pandemic, the Commission was not able to perform the task assigned to it. Therefore, the term of the Commission has been extended by six months, i.e. up to January 31, 2021.
Operational guidelines provided for tourism service providers, restaurants, hotels, and home stays
Prachi Kaur (prachi@prsindia.org)
To ensure a safe and prepared approach for a post-COVID-19 revival of the tourism sector, the Ministry of Tourism provided safety and hygiene guidelines and operational recommendations for certain areas of the tourism sector.52,53,54,55 Some of the key features of these guidelines are:
Delhi HC extends the deadline for feedback on the draft Environment Impact Assessment Notification, 2020
Prachi Kaur (prachi@prsindia.org)
In March 2020, the Ministry of Environment, Forest and Climate Change had released the Draft Environment Impact Assessment Notification, 2020.[56] The draft notification seeks to replace the Environment Impact Assessment Notification, 2006. It proposes certain changes to the 2006 notification such as exemption of certain projects from public consultation. These include all building, construction and area development projects, expansion or widening of national highways, and modernisation of irrigation projects.56
Earlier, comments on the draft notification were invited till May 11, 2020. In view of the lockdown imposed due to the COVID-19 pandemic, the Ministry had extended this deadline till June 30, 2020.[57] As per newspaper reports, the Delhi High Court has further extended the deadline to August 11, 2020.[58]
For details on the Draft Environment Impact Assessment Notification, 2020, please see here.
Extension in the time limit for re-import of cut and polished diamonds at zero duty
Saket Surya (saket@prsindia.org)
As per the existing policy, cut and polished diamonds sent abroad for testing can be re-imported within three months (from the date of export) at zero duty.[59] In light of COVID-19, this has been revised to provide that for cases where the re-import period is expiring between February 1, 2020, and July 31, 2020, the period will be automatically extended by three months.
Macroeconomic Development
Saket Surya (saket@prsindia.org)
Current Account Surplus at 0.1% of GDP during the fourth quarter of 2019-20
India’s Current Account Balance (CAB) in the fourth quarter (January-March) of 2019-20 recorded a marginal surplus of USD 0.6 billion (0.1% of GDP) as compared to a deficit of USD 4.6 billion (0.7% of GDP) in the fourth quarter of 2018-19.[60] CAB in the previous quarter (October-December) of 2019-20 was a deficit of USD 2.6 billion (0.4% of GDP). The current account surplus in the fourth quarter of 2019-20 was primarily due to: (i) a lower trade deficit (the difference between a country’s exports and imports) at USD 35.0 billion, and (ii) a sharp rise in net invisible receipts at USD 35.6 billion, as compared with the corresponding period of the last year.60 Invisible receipts include receipts from trade in services (such as software and travel services) and private transfers such as remittances by Indians employed overseas.
Foreign exchange reserves increased by USD 18.8 billion in the fourth quarter of 2019-20, as compared with an increase of USD 14.2 billion in the fourth quarter of 2018-19. In comparison, foreign exchange reserves had increased by USD 21.6 billion in the third quarter of 2019-20. Table 1 shows India’s balance of payments in the fourth quarter of 2019-20.
Table 1: Balance of Payments, Q4 2019-20 (USD billion)
|
Q4 |
Q3 2019-20 |
Q4 2019-20 |
Current Account |
-4.6 |
-2.6 |
0.6 |
Capital Account |
19.2 |
23.6 |
17.4 |
Errors and Omissions |
-0.4 |
0.6 |
0.9 |
Change in reserves |
14.2 |
21.6 |
18.8 |
Sources: Reserve Bank of India; PRS.
In the financial year 2019-20, CAB recorded a deficit of 0.9% of GDP, as compared to a deficit of 2.1% of GDP in 2018-19 (Table 2). In 2019-20, India’s trade deficit decreased to USD 157.5 billion from USD 180.3 billion in 2018-19. Foreign exchange reserves increased by USD 59.5 billion in 2019-20 as compared to a decrease of USD 3.3 billion in 2018-19.
Table 2: Balance of Payments, 2019-20 (USD billion)
|
2018-19 |
2019-20 |
Current Account |
-57.2 |
-24.6 |
Capital Account |
54.4 |
83.2 |
Errors and Omissions |
-0.5 |
1.0 |
Change in reserves |
-3.3 |
59.5 |
Sources: Reserve Bank of India; PRS.
Finance
The Banking Regulation (Amendment) Ordinance, 2020 promulgated
Madhunika Iyer (madhunika@prsindia.org)
The Banking Regulation (Amendment) Ordinance, 2020 was promulgated.[61] It amends the Banking Regulation Act, 1949 which regulates the functioning of banks and provides details on various aspects such as licensing, management and operations of banks. Key features of the Ordinance include:
For a PRS summary of the Ordinance, see here.
SEBI introduces framework for regulatory sandbox
Anurag Vaishnav (anurag@prsindia.org)
The Securities and Exchange Board of India (SEBI) introduced a framework for regulatory sandbox.[62] A regulatory sandbox provides an environment which allows market participants to test new FinTech solutions (products, services or business models) with customers in a controlled environment.[63] All entities registered with SEBI will be eligible for testing in the sandbox.
Finance Ministry releases Draft Pension Fund (Foreign Investment) Rules, 2020
Anurag Vaishnav (anurag@prsindia.org)
The Ministry of Finance released the Draft Pension Fund (Foreign Investment) Rules, 2020.[64] The rules specify the quantum of foreign investment that may be permitted in pension funds in India. According to the rules, total foreign investment in equity shares by foreign investors should not exceed 49% of the paid up equity capital of the fund. Foreign investment will be permitted through the automatic route up to this limit. Note that the Foreign Direct Investment (FDI) limit for pension sector under the automatic route is capped at 49% under the FDI policy.[65]
As per the rules, government approval would be necessary for foreign investment if the investing entity is from any of the bordering countries, including China. Comments on the draft Rules are invited till July 19, 2020.
RBI constitutes a working group to review ownership of private sector banks
Anurag Vaishnav (anurag@prsindia.org)
The Reserve Bank of India (RBI) constituted an Internal Working Group to review the guidelines on ownership and corporate structure of Indian private sector banks.[66] The Working Group will examine regulatory guidelines relating to ownership, governance and corporate structure in private sector banks, taking into account key developments over the years. According to RBI, the review will provide an opportunity to harmonise the norms applicable to banks set up at different time periods. The Committee will comprise five members, and will be chaired by the Director, Central Board of RBI.
The terms and reference of the Working Group include: (i) to suggest appropriate norms for ownership, keeping in mind the issue of excessive concentration of ownership and control in private sector banks, (ii) to review the eligibility criteria for entities to apply for a banking license, (iii) to review the norms for promoter shareholding at the licensing stage and timelines for dilution of shareholding in subsequent stages.
The Committee is required to submit its report by September 30, 2020.
RBI announces creation of Payments Infrastructure Development Fund
Anurag Vaishnav (anurag@prsindia.org)
The RBI announced the creation of a Payments Infrastructure Development Fund to encourage acquirers to deploy point-of-sale (PoS) infrastructure (physical or digital) in tier 3 to 6 centres and north eastern states.[67] This will be done to incentivise digitisation of payment systems in these places. According to RBI classification, tier-3 centres are areas of population below 50,000 (according to Census 2011), and tier-6 centres are areas of population of less than 5,000.[68]
The RBI will make an initial contribution of Rs 250 crores to the Fund. The remaining contribution will be from card issuing banks and card networks operating in the country. The Fund will also receive recurring contributions to cover operational expenses from card issuing banks and card networks. RBI will contribute to yearly shortfalls, if necessary. The Fund will be governed through an advisory council and managed by the RBI.
Agriculture
The Essential Commodities (Amendment) Ordinance, 2020 promulgated
Saket Surya (saket@prsindia.org)
The Essential Commodities (Amendment) Ordinance, 2020 was promulgated.[69] It amends the Essential Commodities Act, 1955, which empowers the central government to control the production, supply, distribution, trade, and commerce of certain commodities. The Ordinance aims to liberalise the regulatory system and increase competition in the agriculture sector. Key features include:
For a PRS summary of the Ordinance, see here.
Ordinance issued to regulate farming agreements signed for sale of produce
Aditya Kumar (aditya@prsindia.org)
The Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Ordinance, 2020 was promulgated.[70] It provides for a farming agreement aimed at defining a framework for the protection and empowerment of farmers with reference to the sale and purchase of farm produce. Key provisions of the Ordinance include:
For a PRS summary of the Ordinance, see here.
The Farmers’ Produce Trade and Commerce Ordinance, 2020 promulgated
Saket Surya (saket@prsindia.org)
The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Ordinance, 2020 was promulgated.[71] It seeks to provide for barrier-free trade of farmers’ produce outside the markets notified under the various state agricultural produce market laws (state APMC Acts). The Ordinance will prevail over the state APMC Acts. Key features include:
For a PRS summary of the Ordinance, see here.
Cabinet approves Minimum Support Prices for Kharif crops for 2020-21
Suyash Tiwari (suyash@prsindia.org)
The Union Cabinet approved the Minimum Support Prices (MSPs) for Kharif crops for the 2020-21 season.[72] The MSP for paddy (common) has been fixed at Rs 1,868 per quintal, which is an increase of 2.9% over the previous year’s MSP (Rs 1,815 per quintal). Table 3 shows the MSPs notified for the marketing season 2020-21, and change as compared to 2019-20.
Table 3: MSPs approved for Kharif crops for the 2020-21 season (in Rs per quintal)
Crop |
2019-20 |
2020-21 |
Change (%) |
Paddy (common) |
1,815 |
1,868 |
2.9% |
Paddy (grade A) |
1,835 |
1,888 |
2.9% |
Jowar (hybrid) |
2,550 |
2,620 |
2.7% |
Jowar (maldandi) |
2,570 |
2,640 |
2.7% |
Bajra |
2,000 |
2,150 |
7.5% |
Ragi |
3,150 |
3,295 |
4.6% |
Maize |
1,760 |
1,850 |
5.1% |
Arhar (tur) |
5,800 |
6,000 |
3.4% |
Moong |
7,050 |
7,196 |
2.1% |
Urad |
5,700 |
6,000 |
5.3% |
Groundnut |
5,090 |
5,275 |
3.6% |
Sunflower seed |
5,650 |
5,885 |
4.2% |
Soyabean (yellow) |
3,710 |
3,880 |
4.6% |
Sesamum |
6,485 |
6,855 |
5.7% |
Nigerseed |
5,940 |
6,695 |
12.7% |
Cotton (medium staple) |
5,255 |
5,515 |
4.9% |
Cotton (long staple) |
5,550 |
5,825 |
5.0% |
Sources: Press Information Bureau; PRS.
Cabinet approves the Animal Husbandry Infrastructure Development Fund
Suyash Tiwari (suyash@prsindia.org)
The Union Cabinet approved the establishment of the Animal Husbandry Infrastructure Development Fund of Rs 15,000 crore, which was announced under the Aatmanirbhar Bharat Economic Package.[73],[74] The Fund aims to incentivise private investment in infrastructure for dairy and meat processing and value addition. It also covers investment made for establishment of animal feed plants.
Private companies, MSMEs, Farmer Producer Organizations, and individuals would be eligible beneficiaries, provided they contribute at least 10% of the total investment. Banks will extend loans for the balance 90% of the investment.
The central government will provide 3% interest subsidy to eligible beneficiaries on their loans. Further, beneficiaries can repay the principal loan amount over a period of six years, after the completion of the two-year moratorium period. The government will also set up a Credit Guarantee Fund of Rs 750 crore, which will be managed by NABARD. The Fund will provide guarantee for up to 25% of the loan amount for sanctioned projects undertaken by MSMEs.
MSME
Anurag Vaishnav (anurag@prsindia.org)
Government revises classification of Micro, Small and Medium Enterprises
The government notified a change in the definition of Micro, Small and Medium Enterprises.[75] Currently, MSMEs are defined under the Micro, Small and Medium Enterprises Development Act, 2006. The Act classifies micro, small and medium enterprises based on: (i) amount of investment in plant and machinery for enterprises engaged in manufacturing or production of goods, and (ii) amount of investment in equipment for enterprises providing services.
As per the revised definition, the investment limits will be revised upwards and annual turnover of the enterprise will be used as additional criteria for the classification of MSMEs. The revised investment and turnover limits are specified in Table 4 below. It will come into effect from July 1, 2020.
Table 4: Criteria used for defining MSMEs
Criteria under 2006 Act |
Revised criteria |
||
|
Investment (in Rs) |
Investment and Turnover (in Rs) |
|
Type |
Manufacturing |
Services |
Both Manufacturing and Services |
Micro |
Up to 25 lakh |
Up to 10 lakh |
Investment: Up to 1 crore |
Small |
25 lakh to 5 crore |
10 lakh to 2 crore |
Investment: 1 to 10 crore Turnover: 5 to 50 crore |
Medium |
5 to 10 crore |
2 to 5 crore |
Investment: 10 to 50 crore |
Sources: MSME Development Act 2006; Gazette Notification, Ministry of Micro, Medium and Small Enterprises (June 1, 2020); PRS.
The calculation of investment in plant and machinery will be linked to the Income Tax return of the previous years filed under the Income Tax Act, 1961.[76] For new enterprises, the investment will be based on self-declaration of the promoter of the enterprise.
Information on turnover will be linked to the GST identification number (GSTIN). Exports of goods or services will be excluded while calculating the turnover of any enterprise for classification. All units with GSTIN listed against the same Permanent Account Number will be collectively treated as one enterprise for turnover and investment figures.
Credit Guarantee scheme for sub-ordinate debt launched for MSMEs
The Ministry of MSME launched the Credit Guarantee scheme for subordinate debt, under which the government will provide a guarantee cover worth Rs 20,000 crore to promoters for investing in stressed MSMEs.[77] The scheme was announced by the Finance Minister in May 2020 under the Aatma Nirbhar Bharat Scheme.[78]
Under the scheme, promoters of stressed MSMEs (which have become NPA as on April 30, 2020) will be given credit equal to 15% of their stake (equity plus debt) or Rs 75 lakh, whichever is lower. Promoters will infuse this amount in the MSME as equity to enhance the liquidity and maintain the debt-equity ratio. There will be a moratorium of seven years on payment of principal. The maximum tenor for repayment will be 10 years. The scheme will be operationalised through Credit Guarantee Fund Trust for Micro and Small Enterprises.
Trade and Commerce
Saket Surya (saket@prsindia.org)
Empowered Group of Secretaries to be constituted for attracting investment
The Union Cabinet approved setting up of an Empowered Group of Secretaries and Project Development Cells in all ministries/ departments for attracting investment in the country.[79] This is expected to enhance coordination between various ministries and among the central and state government regarding investment-related policies. This is also aimed at attracting FDI inflows especially from large companies which are trying to diversify their investments into new geographies for mitigating the risks exposed by the COVID-19 pandemic.
The Empowered Group will be chaired by the Cabinet Secretary. Other members of the Group include the Chief Executive Officer of NITI Aayog and the Secretaries of the following departments: (i) Promotion of Industry and Internal Trade, (ii) Commerce, (iii) Revenue, and (iv) Economic Affairs. The Empowered Group will be responsible for: (i) ensuring policy stability and consistency in the overall investment environment, (ii) facilitating investment by top investors in a targeted manner, (iii) evaluating investment proposals put forward by the departments, and (iv) ensuring timely clearances from various departments.
The Project Development Cell under each Department/Ministry will be responsible for development of investible projects and ensuring coordination between the central government and state governments. The functions of the Project Development Cell include: (i) creating projects with all approvals and ensuring the availability of land for allocation, and (ii) identifying roadblocks in attracting investments and putting forth these issues before the Empowered Group.
Corporate Affairs
Roshni Sinha (roshni@prsindia.org)
List of CSR eligible activities expanded
Under the Companies Act, 2013 companies with net worth, turnover or profits above a specified amount are required to spend 2% of their average net profits in the last three financial years towards Corporate Social Responsibility activities. These funds must be spent towards certain scheduled activities, such as promoting education. The Ministry of Corporate Affairs notified an additional item in the list. This includes contributions towards the benefit of the veterans in the Central Armed Police Forces and Central Para Military Forces, and their dependents, including widows.[80]
Electronics and Information Technology
Saket Surya (saket@prsindia.org)
59 mobile apps banned on the grounds of national security and public order
The Ministry of Electronics and Information Technology banned 59 apps on the grounds that these pose a threat to the sovereignty, integrity, defence and security of the state, and public order.[81] These apps include TikTok, ShareIt, UC Browser, Mi Video Call, and Cam Scanner. Use of these apps has been disallowed in both mobile and non-mobile internet-enabled devices.
The ban has been imposed under the provisions of the Information Technology Act, 2000.[82] The Act empowers the central government to issue directions to block public access of any information through any computer resource where it is in the interest of national security or public order. An intermediary failing to comply with the direction may be punished with imprisonment up to seven years and fine.
The Ministry noted that these apps have engaged in stealing and secretive transmission of users’ data in an unauthorised manner to servers which are outside India. It noted that the compilation of such data, its mining and profiling by hostile elements can be a threat to national security. The ban on these apps has also been recommended by the Indian Cyber Crime Coordination Centre of the Ministry of Home Affairs.
India joins Global Partnership on Artificial Intelligence as founding member
India co-founded the Global Partnership on Artificial Intelligence (GPAI), an international inter-governmental initiative for responsible development and use of artificial intelligence (AI).[83] Other founding member countries of GPAI include USA, UK, European Union, Canada, Japan, and South Korea. GPAI seeks to support research, collaboration and applied activities in AI. It seeks to leverage the experience and diversity of participating countries for the development of AI. It will also evolve methodologies to showcase how AI can be leveraged to better respond to the present global crisis due to COVID-19. GPAI will have a secretariat in Paris, and centres of expertise in Montreal and Paris.
Guidelines for schemes for the promotion of electronics manufacturing
In March 2020, the Union Cabinet had approved certain schemes for the promotion of electronics manufacturing.[84],[85],[86] The Ministry of Electronics and Information Technology announced the guidelines for these schemes.[87],[88],[89] Details of the announcements are:
Transport
Changes to ease procurement norms and improve ease of doing business announced by Railways
Madhunika Iyer (madhunika@prsindia.org)
The Ministry of Railways announced changes to ease procurement norms and improve ease of doing business.[91] Previously, critical items like brake equipment were procured from vendors that were approved by the nominated vendor approving agencies for that particular item.[92] For a particular item, vendors had to approach multiple vendor approving agencies and register as an approved vendor before participating in tenders for multiple Railway Units.
According to the new procurement norms, a vendor approved for an item by any Vendor Approving Agency of the Indian Railways shall be considered as an approved vendor by all Railway units for that particular item.
Advisory issued for implementing Rent a Motor Cab/Cycle Schemes
Aditya Kumar (aditya@prsindia.org)
The Ministry of Road Transport and Highways issued an advisory for implementing the Rent a Motor Cab and Rent a Motorcycle Schemes.[93] The schemes regulate the business of renting motor cabs and motorcycles, respectively. The schemes provide for: (i) grant of license, (ii) duties and responsibilities of the hirer of motor cabs, and (iii) powers of licensing authorities.[94]
Previously, persons driving rented vehicles were required to display a badge with an identification number issued by the appropriate authority. As per the advisory, the person driving the rented vehicle will not be asked for any badge if he is carrying: (i) a valid driving license or international driving permit, and (ii) a copy of the license for renting a motor cab or motorcycle. As per the advisory, a rented motorcycle will now be allowed to travel across states on payment of relevant taxes. There was a lack of clarity on the inter-state movement of the rented motorcycles under the scheme.[95]
Draft amendments to the Motor Vehicle Rules released
Aditya Kumar (aditya@prsindia.org)
The Ministry of Road Transport and Highways invited suggestions regarding various amendments proposed in the Central Motor Vehicles Rules, 1989.[96],[97],[98],[99] These Rules are issued under the Motor Vehicles Act, 1988. Key draft amendments include:
Further, the Ministry has re-invited comments on certain draft amendments originally released for consultation in March 2020.98,99 Comments have been re-invited in light of outbreak of COVID-19. These include amendments providing for: (i) portals for National Registers of Driving Licenses and Motor Vehicles, respectively, (ii) changes in manner of obtaining a learner’s licence, (iii) quality standards for testing agencies, and (iv) manner of designation and recall of defective motor vehicles. More details on these amendments can be found here. Comments on these amendments are invited by July 28, 2020.
Rules notified to allow persons with mild or medium colour blindness to obtain a driving licence
Saket Surya (saket@prsindia.org)
The Ministry of Road Transport and Highways notified the Central Motor Vehicles (Fifth Amendment) Rules, 2020 which allow persons with mild to medium colour blindness to obtain a driving licence.[100],[101]
The Rules amend the Central Motor Vehicles Rules, 1989 and are issued under the Motor Vehicles Act, 1988. For obtaining a licence, a certificate of medical fitness will be required to certify that: (i) the person has been tested for colour blindness using the standard Ishihara chart, and (ii) the person is not suffering from severe or total colour blindness.
Housing and Urban Affairs
Madhunika Iyer (madhunika@prsindia.org)
Measures to create pedestrian friendly market spaces recommended
The Ministry of Housing and Urban Affairs recommended measures to create pedestrian- friendly market spaces in various cities and municipal areas.[102] These measures seek to improve air quality by promoting public transportation with special focus on cycle tracks and pedestrian-friendly market spaces. Key measures include:
Mining
Saket Surya (saket@prsindia.org)
New methodology notified for rationalisation of coal linkages
The Ministry of Coal notified a new methodology for rationalisation of coal linkages/swapping of coal.[103] Coal linkage is the allocation of coal mines for supply to coal consumers such as power and steel plants. Such supply of coal is facilitated through a contractual agreement between a coal company and a coal consumer. Rationalisation involves transfer of coal supply source of a consumer from one coal mine to another such that the consumer may get coal supply from mines closer to it. The objective of this exercise is to reduce coal transportation costs. Key features of the new methodology are as follows:
Guidelines notified for auction of mineral blocks with pre-embedded clearances
The Ministry of Mines released guidelines for auction of greenfield mineral blocks with pre-embedded clearances.[104] For such mineral blocks, statutory clearances required to start mining operations will be obtained by state governments and will be provided to the successful bidder along with the award of the mine in the auction.
This is expected to: (i) overcome delays in starting production after the auction, (ii) improve the ease of doing business, and (iii) bring greater participation and higher rates in auctions. This scheme will be implemented by states on a pilot basis. Each state will identify at least five mineral blocks for auction with pre-embedded clearances. Key features of the guidelines are:
Power
Saket Surya (saket@prsindia.org)
The Guidelines and Standards for Charging Infrastructure for Electric Vehicles amended
The Ministry of Power notified amendments in the Guidelines and Standards for Charging Infrastructure for Electric Vehicles.[105] The original guidelines were released in December 2018 and were subsequently revised in October 2019. Key changes are as follows:
Table 5: Definition of various types of charging stations
Entity |
Definition |
Public Charging Station |
where any electric vehicle can get its battery recharged |
Battery Charging Station |
where discharged or partially discharged batteries for electric vehicles are recharged |
Captive Charging Station |
where vehicles owned or controlled by the owner of the charging stations are serviced |
Battery Swapping Station |
where any electric vehicle can get its discharged battery replaced by a charged battery |
Joint Electricity Regulatory Commission constituted for union territories of Jammu & Kashmir and Ladakh
The central government has constituted a Joint Electricity Regulatory Commission for the union territories of Jammu & Kashmir and Ladakh under the provisions of the Electricity Act, 2003.[106] The Commission will act as the independent regulator of the power sector in the two union territories.
New and Renewable Energy
Saket Surya (saket@prsindia.org)
Guidelines released for installation of innovative stand-alone solar pumps
The Ministry of New and Renewable Energy released guidelines for installation of innovative stand-alone solar pumps.[107] Currently, under the schemes run by the Ministry, only solar pumps meeting the specifications by the Ministry can be installed. The Ministry noted that it has received representations regarding the use of different design/software for solar pumps for better performance in a cost-effective manner. Thus, to promote innovation in technology, the Ministry has decided to permit the installation of innovative stand-alone solar pumps under its schemes in test mode. Key features of the guidelines are as follows:
Validity of Waste to Energy Programme to be extended
The Programme on Energy from Urban, Industrial, Agricultural Wastes/Residues and Municipal Solid Waste has been extended up to March 31, 2021, or the date the recommendations of the 15th Finance Commission comes into effect, whichever is earlier.[108] The programme had ended on March 31, 2020. The programme provides financial assistance to developers for installation of waste to energy projects including biogas generation and power generation from biogas.
Environment
Prachi Kaur (prachi@prsindia.org)
Guidelines issued for Producers Responsibility under Plastic Waste Management Rules, 2016
The Ministry of Environment, Forest and Climate Change issued guidelines on uniform framework for Extended Producer Responsibility (EPR) for plastic waste management.[109] The Plastic Waste Management Rules, define EPR as the responsibility of a producer for environmentally sound management of a product until the end of its life.[110] This framework is based on the premise that producers are responsible for providing financial incentives to the plastic waste collection systems and the recycling industry to collect and process plastic waste to meet the targets set by the government.
A Committee constituted to evaluate the mechanism for the implementation of EPR noted that the responsibility of waste collection and segregation is that of an Urban Local Bodies (ULB). It observed that handing over this responsibility to the producers would be inefficient. It suggested a uniform framework for EPR, which shall be based on creation of national registration and database repository. All transactions under EPR shall be governed through a web portal. Further, the Committee noted that one single model for EPR may not work for the entire country. It suggested various models for EPR compliance. These include:
Comments on the guidelines are invited till July 31, 2020.
Advisory issued for import and possession of exotic live species
The Ministry of Environment, Forest and Climate Change issued an advisory on import and possession of exotic live species in India.[111] Exotic live species refer to animals under the Convention of International Trade in Endangered Species of Wild Fauna and Flora (CITES). CITES is an international agreement between governments to ensure that international trade of wild animal and plant species does not threaten their survival.[112] India ratified CITES in 1976.[113]
Key features of the advisory include:
Health
Anya Bharat Ram (anya@prsindia.org)
Cabinet approves establishment of Pharmacopoeia Commission for Indian Medicine and Homoeopathy
The Union Cabinet has approved the re-establishment of the Pharmacopoeia Commission for Indian Medicine and Homoeopathy (PCIM&H) as a subordinate office under the Ministry of AYUSH.[114] It will be merged with the Pharmacopoeia Laboratory for Indian Medicine and Homoeopathic Pharmacopoeia Laboratory, which are two central laboratories established at Ghaziabad since 1975. Prior to the merger, PCIM&H existed as an autonomous organisation under the Ministry of AYUSH. After reconstitution, the PCIM&H will facilitate the uniform development of standards for AYUSH drugs and formulations, prevent duplication of drug standardization work, and promote optimal utilisation of resources, amongst others.
Women and Child Development
Anya Bharat Ram (anya@prsindia.org)
Task Force set up to examine issues related to motherhood and infancy
In the Union Budget Speech for 2020-21, the Finance Minister proposed to set up a Task Force on the issues related to motherhood and infancy that would submit a report of its findings within six months.[115] Consequently, the central government has set up a Task Force to examine these issues.[116] It will examine the correlation between age of marriage and motherhood with: (i) health, medical well-being, and nutritional status of mother and child, (ii) key parameters such as Infant Mortality Rate, Maternal Mortality Rate, and Child Sex Ratio, and (iii) other relevant points related to health and nutrition in this context. Further, it may suggest measures to promote higher education among women. Based on its study, the Task Force may suggest legislative changes needed to implement its recommendations. The Task Force will be headed by Ms. Jaya Jaitly and is required to submit its report by July 31, 2020.
Social Justice and Empowerment
Anya Bharat Ram (anya@prsindia.org)
Nasha Mukt Bharat: Annual Action Plan (2020-21) launched
The Ministry of Social Justice and Empowerment launched the Nasha Mukt Bharat Annual Action Plan for 2020-21. The Plan will focus on the problem of drug abuse in 272 of the most affected districts of the country.[117] The Plan will include awareness generation programmes, especially in higher educational institutions, universities, and school. Further, it will include identification of dependent populations, and treatment in hospital facilities or de-addiction centres. The Plan will be implemented by the Ministry and the Narcotics Bureau.
Youth Affairs and Sports
Anya Bharat Ram (anya@prsindia.org)
Khelo India centres to be established at the state and district level
The Ministry of Youth Affairs and Sports will establish one Khelo India State Centre of Excellence (KISCE) in each state and union territory.[118] These will train elite and Olympic level athletes. State-owned sports facilities have been identified in eight states, which will be upgraded to a KISCE. These states include Karnataka, Odisha, Kerala, Telangana, Arunachal Pradesh, Manipur, Mizoram and Nagaland. States and union territories will run the KISCE while the central government will provide funding to upgrade the facilities.
In addition, the Ministry will establish 1,000 Khelo India Centres (KICs) at the district level, with 100 KICs to be established in FY 2020-21.[119] Existing Sports Authority of India extension centres will be given the option of converting into a KIC. Further, past champions will be identified to establish their own academies. Grants will be provided to each KIC for remuneration of coaches, purchase of equipment, sports kits, and participation in competition and events, among others.
Space
Anurag Vaishnav (anurag@prsindia.org)
Cabinet approves reforms to boost private sector participation in Space
The Union Cabinet approved certain reforms to boost private sector participation in Space.[120],[121] An autonomous nodal agency called Indian National Space Promotion and Authorisation Centre will be set up under the Department of Space, as a separate vertical for permitting and regulating the activities of private industry in space sector.
The Centre will promote and guide private industries in space activities through encouraging policies and a favourable regulatory environment, with technical expertise from ISRO. It will have its own independent directorates for technical, legal, safety and monitoring for assessing the private industry requirements and coordinating the activities.
The role of New Space India Ltd. (NSIL), a public sector undertaking under the Department of Space, will be re-defined from a supply-driven model to a demand-driven model for space-based services. NSIL is the commercial arm of ISRO, currently responsible for transfer of ISRO’s small satellite technology to industry, among other things. Current activities of ISRO in the areas of launch vehicle, satellite production, launch services and space-based services will be taken up by NSIL. It will execute these activities through industry consortiums. These reforms are expected to allow ISRO to allocate more time and resources for research and development.
[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, June 29, 2020, https://www.mha.gov.in/sites/default/files/MHAOrder_29062020.pdf.
[4] The Insolvency and Bankruptcy (Amendment) Ordinance, 2020, https://www.prsindia.org/sites/default/files/bill_files/IBC.pdf.
[5] F. No. 42(02)/PFC-I/2014, Department of Expenditure, Ministry of Finance, June 4, 2020, https://doe.gov.in/sites/default/files/Appraisal%20and%20Approval%20of%20all%20Public%20Funded%20Schemes%20%26%20Sub-schemes%20for%20FY%202020-21.pdf.
[6] “2% Interest Subvention approved on prompt repayment of Shishu Loans under Pradhan Mantri MUDRA Yojana for a period of 12 months”, Cabinet, Press Information Bureau, June 24, 2020.
[7] "COVID-19 – Regulatory Package", Notifications, Reserve Bank of India, May 23, 2020, https://www.rbi.org.in/Scripts/NotificationUser.aspx?Id=11902&Mode=0.
[8] “Section 42(1) of the Reserve Bank of India Act, 1934 - Change in Minimum Daily Maintenance of the Cash Reserve Requirement”, Notifications, Reserve Bank of India, June 26, 2020, https://rbidocs.rbi.org.in/rdocs/notification/PDFs/NT2605F809C57D5964AA38BBA3D126E91AF10.PDF.
[9] “Section 24 of the Banking Regulation Act, 1949 – Maintenance of Statutory Liquidity Ratio (SLR) – Marginal Standing Facility (MSF)”, Notifications, Reserve Bank of India, June 26, 2020, https://rbidocs.rbi.org.in/rdocs/notification/PDFs/259MSFE3EA811D8394E4DD8B6989A714CBCD466.PDF.
[10] “Statement on Developmental and Regulatory Practices”, Reserve Bank of India, Press Releases, March 27, 2020, https://www.rbi.org.in/Scripts/BS_PressReleaseDisplay.aspx?prid=49582.
[11] S.O. 2033(E), Gazette of India, Ministry of Finance, June 24, 2020, http://www.egazette.nic.in/WriteReadData/2020/220145.pdf.
[12] The Taxation and Other Laws (Relaxation of Certain Provisions) Ordinance, 2020, Gazette of India, Ministry of Law and Justice, March 31, 2020, http://www.egazette.nic.in/WriteReadData/2020/218979.pdf.
[13] G.S.R. 235(E), Gazette of India, Ministry of Finance, April 3, 2020, http://www.egazette.nic.in/WriteReadData/2020/219000.pdf.
[14] G.S.R. 416(E), Gazette of India, Ministry of Finance, June 27, 2020, http://www.egazette.nic.in/WriteReadData/2020/220211.pdf.
[15] Notification No 53/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, March 24, 2020, https://dgft.gov.in/sites/default/files/Noti%2053_0.pdf.
[16] Notification No 4/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, May 6, 2020, https://dgft.gov.in/sites/default/files/Noti%204%20dt%2006.05.2020%20Eng_0.pdf.
[17] Notification No. 08/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, June 1, 2020, https://dgft.gov.in/sites/default/files/noti%2008%20eng_0.pdf.
[18] Notification No 59/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, April 4, 2020, https://dgft.gov.in/sites/default/files/Noti%2059%20Final%20Eng_0.pdf.
[19] Notification No 09/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, June 10, 2020, https://dgft.gov.in/sites/default/files/Noti%2009%20eng_0.pdf.
[20] Notification No 54/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, March 25, 2020, https://dgft.gov.in/sites/default/files/notification%2054_0.pdf
[21] Notification No 13/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, June 18 , 2020, https://dgft.gov.in/sites/default/files/Noti%2013%20Eng_0.pdf.
[22] Notification No 44/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, January 31 , 2020, https://dgft.gov.in/sites/default/files/Noti%2044_0.pdf.
[23] Notification No 6//2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, May 16, 2020, https://dgft.gov.in/sites/default/files/Notification%20English%20Final_0.pdf.
[24] Notification No 14/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, June 22, 2020, https://dgft.gov.in/sites/default/files/Noti%2014%20Eng%20ss_0.pdf.
[25] Scheme guidelines for PM Street Vendor’s AtmaNirbhar Nidhi, Ministry of Housing and Urban Affairs, http://mohua.gov.in/pm_svandhi/guidelines.pdf.
[26] “Scheme of Special Micro-Credit Facility launched for Street Vendors-Striving towards Atmanirbhar Bharat”, Ministry of Housing and Urban Affairs, Press Information Bureau, June 19, 2020.
[27] Street Vendors (Protection of Livelihood and Regulation of Street Vending ) Act, 2014, http://legislative.gov.in/sites/default/files/A2014-7.pdf.
[28] Master Circular No. DBOD.No.BP.BC. 17/21.04.048/2009-10, Reserve Bank of India, July 1, 2009,
https://rbidocs.rbi.org.in/rdocs/notification/PDFs/39MCC010709_FULL.pdf.
[29] F. No. 7-1/2019-BP.III(Pt.)(371225), Department of Food and Public Distribution, June 30, 2020, https://dfpd.gov.in/LwB3AHIAaQB0AGUAcgBlAGEAZABkAGEAdABhAC8AUABvAHIAdABhAGwALwBOAGUAdwBzAC8A297_1_Extension_of_PMGKAY.pdf.
[30] “PM announces extension of Pradhan Mantri Garib Kalyan Ann Yojana till November”, Press Information Bureau, Ministry of Consumer Affairs, Food and Public Distribution, June 30, 2020.
[31] “Massive employment generation-cum-rural public works creation campaign - the Garib Kalyan Rojgar Abhiyaan launched by Prime Minister Shri Narendra Modi today”, Ministry of Rural Development, Press Information Bureau, June 20, 2020.
[32] “Travel and Visa restrictions related to COVID-19”, Director General of Civil Aviation, Ministry of Civil Aviation, June 26, 2020, https://dgca.gov.in/digigov-portal/Upload?flag=iframeAttachView&attachId=130652663
[33] “Travel and Visa restrictions related to COVID-19”, Director General of Civil Aviation, Ministry of Civil Aviation, May 30, 2020, https://dgca.gov.in/digigov-portal/Upload?flag=iframeAttachView&attachId=130625797
[34] “Management of airlines crew due to COVID-19 outbreak”, Addendum to Circular No. 4/1/2020-IR dated 23.03.20, Director General of Civil Aviation, Ministry of Civil Aviation, June 22, 2020, https://dgca.gov.in/digigov-portal/Upload?flag=iframeAttachView&attachId=130648509
[35] “Extension of validity of recurrent dangerous goods regulations training due to the COVID-19 pandemic”, Director General of Civil Aviation, Ministry of Civil Aviation, June 19, 2020, https://dgca.gov.in/digigov-portal/Upload?flag=iframeAttachView&attachId=130651660
[36] “Aeromedical Disposition of COVID-19”, Director General of Civil Aviation, Ministry of Civil Aviation, June 22, 2020, https://dgca.gov.in/digigov-portal/Upload?flag=iframeAttachView&attachId=130649317
[37] “Wildlife hazard management at airports”, Director General of Civil Aviation, Ministry of Civil Aviation, June 8, 2020, https://dgca.gov.in/digigov-portal/Upload?flag=iframeAttachView&attachId=130636326
[38] Office Memorandum, Foreigners Division, Ministry of Home Affairs, June 7, http://164.100.117.97/WriteReadData/userfiles/07.05.2020%20-%20International%20Travel%20restrictions%20imposed%20by%20MHA%20to%20remain%20in%20place.jpeg.
[39] Office Memorandum No. 25022/24/2020-F.V./F.I., Foreigners Division, Ministry of Home Affairs, June 22, http://164.100.117.97/WriteReadData/userfiles/Business%20Visa%20permission%2001.06.2020.pdf.
[40] F.No. AV.29017/5/2020-DT, Ministry of Civil Aviation, June 29, 2020, https://www.civilaviation.gov.in/sites/default/files/MoCA_OM_dated_29_06_2020.pdf.
[41] “Indian Railways to give full refund for all tickets booked on or prior to 14th April 2020 for regular time tabled trains”, Press Information Bureau, Ministry of Railways, June 23, 2020.
[42] “Measures to be taken by States/ UT’s/ Cities/Metro Rail Companies in view of COVID-19 for providing urban transport services”, Press Information Bureau, Ministry of Housing and Urban Affairs, June 12, 2020.
[43] “Validity of motor vehicle documents further extended till 30th September, 2020”, Press Information Bureau, Ministry of Road Transport and Highways, June 9, 2020.
[44] “Validity of expired Driving Licences and Vehicle Registration Extended Till June 30”, Press Information Bureau, Ministry of Road Transport and Highways, March 31, 2020.
[45] S.O. 1964(E), Gazette of India, Ministry of Law and Justice, June 19, 2020, http://www.egazette.nic.in/WriteReadData/2020/220011.pdf.
[46] “Guidelines on introduction of short term health insurance policies providing coverage for COVID-19 disease”, Circular, Insurance Regulatory and Development Authority of India, June 23, 2020, https://www.irdai.gov.in/ADMINCMS/cms/whatsNew_Layout.aspx?page=PageNo4159&flag=1.
[47] The Companies Act, 2013, https://www.mca.gov.in/Ministry/pdf/CompaniesAct2013.pdf
[48] General Circular No. 15/2020, Ministry of Corporate Affairs, April 8, 2020, http://www.mca.gov.in/Ministry/pdf/Circular14_08042020.pdf.
[49] General Circular No. 22/2020, Ministry of Corporate Affairs, June 15, 2020, http://www.mca.gov.in/Ministry/pdf/Circular22_15062020.pdf.
[50] General Circular No. 23/2020, Ministry of Corporate Affairs, June 17, 2020, http://www.mca.gov.in/Ministry/pdf/Circular23_17062020.pdf.
[51] “Cabinet approves Extension of tenure of the Commission constituted under Article 340 of the constitution to examine the issue of sub-categorization within Other Backward Classes in the Central List”, Press Information Bureau, Cabinet, June 24, 2020.
[52] Operational Recommendations for Tourism Service Providers, Ministry of Tourism, http://tourism.gov.in/sites/default/files/Operational%20Recommendations%20forTourism%20Service%20Providers.pdf.
[53] Operational Recommendations for Restaurants, Ministry of Tourism, http://tourism.gov.in/sites/default/files/SOP%20Restaurants1.pdf.
[54] Operational Recommendations for Hotels, Ministry of Tourism, http://tourism.gov.in/sites/default/files/SOP%20Hotels.pdf.
[55] Operational Recommendations for B&B/ Homestay/ Farmstay, Ministry of Tourism, http://tourism.gov.in/sites/default/files/Operational%20Recommendations%20for%20%20Homestay.pdf.
[56] Draft Environment Impact Assessment Notification - 2020, Ministry of Environment, Forests and Climate Change, March 12, 2020, http://moef.gov.in/wp-content/uploads/2020/03/Draft_EIA2020.pdf.
[57] S.O. 1429(E), Ministry of Environment, Forests and Climate Change, May 8, 2020, http://moef.gov.in/wp-content/uploads/2020/05/EIA-2020_extn-of-period.pdf.
[58] Delhi HC extends public response deadline to draft EIA 2020, The Hindu, June 30, 2020, https://www.thehindu.com/news/cities/Delhi/delhi-hc-extends-public-response-deadline-to-draft-eia-2020/article31951610.ece.
[59] Notification No 15/2015-20, Directorate General of Foreign Trade, Ministry of Commerce and Industry, June 25, 2020, https://dgft.gov.in/sites/default/files/Notification%2015%20English.pdf.
[60] “Developments in India’s Balance of Payments during the Fourth Quarter (January-March) of 2019-20”, Reserve Bank of India, June 30, 2020, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR256878A4C6211C9A47D6A9B09BC8100C57D1.PDF.
[61] The Banking Regulation (Amendment) Ordinance, 2020, https://www.prsindia.org/sites/default/files/bill_files/Banking%20Regulation%20%28A%29%20Ordinance%2C%202020.pdf.
[62] "Framework for Regulatory Sandbox", Circulars, Securities and Exchange Board of India, June 5, 2020, https://www.sebi.gov.in/legal/circulars/jun-2020/framework-for-regulatory-sandbox_46778.html.
[63] Enabling Framework for Regulatory Sandbox, Reports, Reserve Bank of India, August 13, 2019, https://rbidocs.rbi.org.in/rdocs/PublicationReport/Pdfs/ENABLING79D8EBD31FED47A0BE21158C337123BF.PDF.
[64] “Draft Pension Fund (Foreign Investment) Rules, 2020”, Department of Financial Services, Ministry of Finance, June 19, 2020, https://financialservices.gov.in/sites/default/files/Draft%20Pension%20Fund%20%28Foreign%20Investment%29%20Rules%2C%202020.pdf.
[65] Consolidated FDI Policy, Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, https://dipp.gov.in/sites/default/files/CFPC_2017_FINAL_RELEASED_28.8.17.pdf.
[66] “Reserve Bank constitutes an Internal Working Group to review extant ownership guidelines and corporate structure for Indian private sector banks”, Press Releases, Reserve Bank of India, June 12, 2020, https://www.rbi.org.in/Scripts/BS_PressReleaseDisplay.aspx?prid=49945.
[67] “RBI announces creation of Payments Infrastructure Development Fund”, Press Releases, Reserve Bank of India, June 5, 2020, https://rbidocs.rbi.org.in/rdocs/PressRelease/PDFs/PR2453983A1FE6D395422BB8A282B63C27FC09.PDF.
[68] Details of tier-wise classification of centres based on population, Master Circular on Branch Authorisation - Census data 2011, Reserve Bank of India, September 1, 2016, https://rbidocs.rbi.org.in/rdocs/notification/PDFs/NT60319C925B21E045D9952EA3023925A8B9.PDF.
[69] The Essential Commodities (Amendment) Ordinance, 2020, https://www.prsindia.org/sites/default/files/bill_files/Summary-The%20Essential%20Commodities%20%28Amendment%29%20Ordinance%2C%202020.pdf.
[70] The Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Ordinance, 2020, https://www.prsindia.org/billtrack/farmers-empowerment-and-protection-agreement-price-assurance-and-farm-services-ordinance.
[71] The Farmers’ Produce Trade and Commerce (Promotion and Facilitation) Ordinance, 2020, https://www.prsindia.org/sites/default/files/bill_files/Summary-The%20Farmers%27%20Produce%20Trade%20and%20Commerce%20%28Promotion%20and%20Facilitation%29%20Ordinance%2C%202020.pdf.
[72] “Minimum Support Prices (MSP) for Kharif Crops for marketing season 2020-21”, Press Information Bureau, Cabinet Committee on Economic Affairs, June 1, 2020.
[73] “Cabinet approves establishment of Animal Husbandry Infrastructure Development Fund”, Press Information Bureau, Cabinet Committee on Economic Affairs, June 24, 2020.
[74] “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.
[75] S.O. 1702(E), Notification, Ministry of Micro, Medium and Small Enterprises, The Gazette of India, June 1, 2020, https://msme.gov.in/sites/default/files/MSME_gazette_of_india_0.pdf.
[76] S.O. 2119(E), Notification, Ministry of Micro, Medium and Small Enterprises, The Gazette of India, June 26, 2020, http://egazette.nic.in/WriteReadData/2020/220191.pdf.
[77] “Ministry of Micro, Small and Medium Enterprises (MSMEs) launches another funding scheme to help the distressed MSME sector”, Press Information Bureau, Ministry of Micro, Small and Medium Enterprises, June 24, 2020.
[78] 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.
[79] “Government approves setting up of an Empowered Group of Secretaries (EGoS) and Project Development Cells (PDCs) in Ministries/Departments for attracting investments in India”, Press Information Bureau, Ministry of Commerce and Industry, June 3, 2020, https://pib.gov.in/PressReleasePage.aspx?PRID=1629037.
[80] G.S.R. 399(E), Gazette of India, Ministry of Corporate Affairs, June 23, 2020, http://www.egazette.nic.in/WriteReadData/2020/220133.pdf.
[81] “Government Bans 59 mobile apps which are prejudicial to sovereignty and integrity of India, defence of India, security of state and public order”, Press Information Bureau, Ministry of Electronics and Information Technology, June 29, 2020, https://pib.gov.in/PressReleasePage.aspx?PRID=1635206.
[82] Section 69A, The Information Technology Act, 2000, https://www.indiacode.nic.in/bitstream/123456789/1999/3/A2000-21.pdf.
[83] “India joins Global Partnership on Artificial Intelligence (GPAI) as a founding member to support the responsible and human-centric development and use of AI”, Press Information Bureau, Ministry of Electronics and Information Technology, June 15, 2020, https://pib.gov.in/PressReleasePage.aspx?PRID=1631676.
[84] “Cabinet approves Production Linked Incentive Scheme for Large Scale Electronics Manufacturing”, Union Cabinet, Press Information Bureau, March 21, 2020.
[85] “Cabinet approves Scheme for Promotion of manufacturing of Electronic Components and Semiconductors”, Union Cabinet, Press Information Bureau, March 21, 2020.
[86] “Cabinet approves Modified Electronics Manufacturing Clusters (EMC 2.0) Scheme”, Union Cabinet, Press Information Bureau, March 21, 2020.
[87] “Guidelines for the operation of Production Linked Incentive Scheme for Large Scale Electronics Manufacturing”, Ministry of Electronics and Information Technology, June 1, 2020, https://meity.gov.in/writereaddata/files/PLI-Guidelines-01062020.pdf.
[88] “Appraisal and Disbursement Guidelines for effective functioning of the scheme for promotion of manufacturing of electronic components and semiconductors (SPECS), Ministry of Electronics and Information Technology, June 1, 2020, https://meity.gov.in/writereaddata/files/SPECS-Guidelines-01062020.pdf.
[89] “Guidelines for implementation of Modified Electronics Manufacturing Clusters (EMC 2.0) Scheme”, Ministry of Electronics and Information Technology, June 1, 2020, https://meity.gov.in/writereaddata/files/EMC-2.0-Guidelines-01062020.pdf.
[90] The Electronics Manufacturing Cluster Scheme, Ministry of Electronics and Information Technology, November 7, 2012, https://meity.gov.in/writereaddata/files/Notification-EMC-Gazette.pdf.
[91] “Ministry of Railways takes an important decision to ease procurement norms and improve ease of doing business.”, Press Information Bureau, Ministry of Railways, June 21, 2020.
[92] Circular No. 99/RS(IC)/165/SRC pt.1, Ministry of Railways, January 12, 2016, https://www.indianrailways.gov.in/railwayboard/uploads/directorate/stores/downloads/circular/2016/Safety_Vitel_Items_Revised160316.pdf.
[93] Road Ministry issues advisory for implementing Rent a Motor Cab/Cycle Schemes, Ministry of Road Transport and Highways, June 1, 2020, https://pib.gov.in/PressReleasePage.aspx?PRID=1628362.
[94] Rent a Cab Scheme, 1989, Ministry of Road Transport and Highways, http://transport.bih.nic.in/Docs/rent-a-cab.pdf.
[95] Rent a Motor Cycle Scheme, 1997, Ministry of Road Transport and Highways, https://himachal.nic.in/WriteReadData/l892s/3_l892s/the_rent_a_motor_cycle_scheme_1997-96609884.pdf.
[96] Notification no. 392 (E), Ministry of Road Transport and Highways, New Delhi, June 18, 2020, https://morth.gov.in/sites/default/files/notifications_document/draft%20GSR%20392%28E%29%20dated%2018th%20June%20generalized%20transport%20regime%20for%20movement%20of%20passenger%20and%20Goods%20vehicles.pdf.
[97] Notification no. 393 (E), Ministry of Road Transport and Highways, New Delhi, June 19, 2020, https://morth.gov.in/sites/default/files/notifications_document/Draft%20GSR%20393%20%28E%29%20dated%2019th%20June%202020%20%20extension%20by%20six%20months%20in%20implementation%20of%20TREM%20IV%20norms%20%20for%20CEV%20%20Agricultural%20Tractors%20.pdf.
[98] Notification no. 336 (E), Ministry of Road Transport and Highways, New Delhi, May 29, 2020, https://morth.gov.in/sites/default/files/notifications_document/draft%20GSR%20336%28E%29%20dated%2029th%20May%202020%20%20Licensing%20of%20drivers%2C%20Fitness%20and%20Registration%20of%20motor%20vehicles.pdf.
[99] Notification no. 337 (E), Ministry of Road, Transport and Highways, New Delhi, May 29, 2020, https://morth.gov.in/sites/default/files/notifications_document/draft%20GSR%20337%28E%29%2029th%20May%202020%20%20Construction%2C%20Equipment%20and%20%20%20%20Maintenance%20of%20Motor%20Vehicles%29.pdf
[100] “Citizens with mild or medium colour blindness to also obtain Driving License now”, Press Information Bureau, Ministry of Road Transport and Highways, June 26, 2020, https://pib.gov.in/PressReleasePage.aspx?PRID=1634481.
[101] The Central Motor Vehicles (Fifth Amendment) Rules, 2020, The Gazette of India, Ministry of Road Transport and Highways, June 24, 2020, http://egazette.nic.in/WriteReadData/2020/220141.pdf.
[102] “MoHUA recommends Holistic Planning for Pedestrian Friendly Market Spaces in Consultation with Stake Holders”, Press Information Bureau, Ministry of Housing and Urban Affairs, June 1, 2020.
[103] F.No. 23011/79/2014-CPD (Vol. III), Ministry of Coal, June 5, 2020, https://coal.nic.in/sites/upload_files/coal/files/curentnotices/Methodology.pdf.
[104] No 16/4/2020-M.VI, Ministry of Mines, June 3, 2020, https://mines.gov.in/writereaddata/UploadFile/order03062020.PDF.
[105] No. 12/2/2018-EV, Ministry of Power, June 8, 2020, https://powermin.nic.in/sites/default/files/webform/notices/Amendment%20in%20Revised%20Guidelines.pdf.
[106] F. No. 47/1/2020-R&R, Ministry of Power, The Gazette of India, June 18, 2020, http://egazette.nic.in/WriteReadData/2020/220088.pdf
[107] F. No. 32/5/2020-SPV Division, Ministry of New and Renewable Energy, June 22, 2020, https://mnre.gov.in/img/documents/uploads/file_f-1593132038861.PDF.
[108] F. No. 20/222/2016-17-WTE, Ministry of New and Renewable Energy, June 17, 2020, https://mnre.gov.in/img/documents/uploads/file_f-1592568011984.pdf.
[109] Guideline Document on Uniform Framework for Extended Producers Responsibility (Under Plastic Waste Management Rules, 2016), Ministry of Environment, Forest and Climate Change, June 23, 2020, http://moef.gov.in/wp-content/uploads/2020/06/Final-Uniform-Framework-on-EPR-June2020-for-comments.pdf.
[110] Plastic Waste Management Rules, 2016, Ministry of Environment, Forest and Climate Change, March 18, 2016, http://www.mppcb.nic.in/proc/Plastic%20Waste%20Management%20Rules,%202016%20English.pdf.
[111] Advisory for dealing with import of exotic live species in India and declaration of stock, Ministry of Environment, Forest and Climate Change, Wildlife Division, http://environmentclearance.nic.in/writereaddata/om/30052020WildlifeAdvisorySpecies.pdf.
[112] What is CITES, Website of Convention on International Trade in Endangered Species of Wild Fauna and Flora, last accessed on June 24, https://cites.org/eng/disc/what.php#:~:text=CITES%20(the%20Convention%20on%20International,does%20not%20threaten%20their%20survival..
[113] List of Contracting Parties, Website of Convention on International Trade in Endangered Species of Wild Fauna and Flora, last accessed on June 24, https://cites.org/eng/disc/parties/chronolo.php.
[114] “Cabinet approves establishment of Pharmacopoeia Commission for Indian Medicine & Homoeopathy (PCIM&H) as Subordinate Office under Ministry of AYUSH, Press Information Bureau, Cabinet, June 3, 2020.
[115] Union Budget Speech, 2020-21, February 1, 2020, https://www.indiabudget.gov.in/doc/Budget_Speech.pdf.
[116] S.O. 1736(E), Gazette of India, Ministry of Women and Child Development, June 4, 2020, http://egazette.nic.in/WriteReadData/2020/219718.pdf.
[117] “Nasha Mukt Bharat: Annual Action Plan (2020-21) for 272 Most Affected Districts E-Launched on International Day against Drug Abuse & Illicit Trafficking Today”, Press Information Bureau, Ministry of Social Justice and Empowerment, June 26, 2020.
[118] “Sports Ministry to establish Khelo India State Centres of Excellence (KISCE) to enhance India's Olympic performance: Shri. Kiren Rijiju”, Press Information Bureau, Ministry of Youth Affairs and Sports, June 17, 2020.
[119] “Sports Ministry to establish 1000 district-level Khelo India centers to engage past champions in sports training”, Press Information Bureau, Ministry of Youth Affairs and Sports, June 19, 2020.
[120] “Private sector participation in Space activities approved.”, Press Information Bureau, Department of Space, June 24, 2020.
[121] “Briefing by Secretary, DOS/Chairman, ISRO”, June 25, 2020, Department of Space, Indian Space Research Organisation, https://www.isro.gov.in/update/25-jun-2020/briefing-secretary-dos-chairman-isro.
DISCLAIMER: This document is being furnished to you for your information. You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”). The opinions expressed herein are entirely those of the author(s). PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete. PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.