Budget Session: January 29, 2018 – April 6, 2018
Highlights
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Bills listed for consideration and passage
Short Title |
Key Objectives |
Introduced on |
Status |
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Finance |
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The Financial Resolution and Deposit Insurance Bill, 2017 |
Establishes a Resolution Corporation to monitor financial firms, anticipate risk of failure, take corrective action, and resolve them in case of such failure. |
10 Aug 2017 Lok Sabha |
Referred to JPC to submit report upto the last day of Budget Session 2018 |
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The Negotiable Instruments (Amendment) Bill, 2017 |
Allows courts to direct partial payment of fine or compensation to the payee during trial or in case of filing an appeal. |
2 Jan 2018 |
Not referred to Standing Committee |
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The State Banks (Repeal and Amendment) Bill, 2017 |
Repeals the State Bank of India (Subsidiary Banks) Act, 1959, and State Bank of Hyderabad Act, 1956 after the acquisition of five subsidiary banks by State Bank of India. |
21 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 10 Aug 2017 |
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Education |
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The Right of Children to Free and Compulsory Education (Second Amendment) Bill, 2017 |
Empowers the government to detain a child in class 5, 8, or both, and provides an opportunity for re-examination to the child before being detained. |
11 Aug 2017 Lok Sabha |
Standing Committee granted time upto 21 Feb 2018 |
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The National Council for Teacher Education (Amendment) Bill, 2017 |
Grants retrospective recognition to central and state universities running teacher education programmes that are currently not recognised by the National Council for Teacher Education. |
18 Dec 2017 Lok Sabha |
Not referred to Standing Committee |
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The National Sports University Bill, 2017 |
Establishes a National Sports University in Manipur. |
10 Aug 2017 Lok Sabha |
Standing Committee Report on 5 Jan 2018 |
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Security / Law / Strategic Affairs / Social Justice |
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The Prevention of Corruption (Amendment) Bill, 2013 |
Makes giving a bribe an offence and modifies the definition of taking a bribe. Requires prior sanction to investigate officials. |
19 Aug 2013 Rajya Sabha |
Standing Committee Report on 6 Feb 2014, Rajya Sabha Select Committee Report on 12 Aug 2016 |
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The Whistle Blowers Protection (Amendment) Bill, 2015 |
Specifies grounds under which disclosures related to corruption may not be made. |
11 May 2015 |
Passed by Lok Sabha on 13 May 2015 |
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The Muslim Women (Protection of Rights on Marriage) Bill, 2017 |
Makes all declaration of instant triple talaq void and illegal. It is a cognizable and non-bailable offence with imprisonment of up to three years. |
28 Dec 2017 Lok Sabha |
Passed by Lok Sabha on 28 Dec 2017 |
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The Transgender Persons (Protection of Rights) Bill, 2016 |
Defines a transgender person, prohibits discrimination against them and prescribes penalties for certain offences. |
2 Aug 2016 Lok Sabha |
Standing Committee Report on 21 Jul 2017 |
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The Citizenship (Amendment) Bill, 2016 |
Proposes that illegal migrants from Afghanistan, Bangladesh and Pakistan from specified religious groups will be eligible to apply for Indian citizenship. |
19 Jul 2016 Lok Sabha |
Joint Parliamentary Committee granted time upto the first day of the last week of Budget Session 2018 |
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The Representation of the People (Amendment) Bill, 2017 |
Amends two existing Acts to permit an overseas voter to cast their vote in person or by proxy and makes certain provisions of the Acts gender-neutral. |
18 Dec 2017 |
Not referred to Standing Committee |
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The Specific Relief (Amendment) Bill, 2017 |
Amends the Specific Relief Act, 1963 to reduce discretion given to courts while granting specific performance and disallows injunctions in certain infrastructure projects. |
22 Dec 2017 Lok Sabha |
Not referred to Standing Committee |
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The Constitution (123rd Amendment) Bill, 2017 |
Constitutes a Commission for socially and educationally backward classes and empowers it to hear grievances. |
5 April 2017 |
Passed by Lok Sabha on 10 Apr 2017, Rajya Sabha Select Committee Report on 18 Jul 2017. Rajya Sabha amended the Bill on 31 Jul 2017 and returned to Lok Sabha. |
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The National Commission for Backward Classes (Repeal) Bill, 2017 |
Repeals the National Commission for Backward Classes Act, 1993. |
5 Apr 2017 Lok Sabha |
Passed by Lok Sabha on 10 Apr 2017 |
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The Constitution (Scheduled Castes and Scheduled Tribes) Orders (Amendment) Bill, 2016 |
Includes certain communities in the list of Scheduled Tribes in Assam, Chhattisgarh, Jharkhand, Tamil Nadu and Tripura and removes a community from the list of Scheduled Tribes in Jharkhand. |
14 Dec 2016 Lok Sabha |
Not referred to Standing Committee |
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The New Delhi International Arbitration Centre Bill, 2018 |
Establishes the NDIAC to conduct arbitration, mediation, and conciliation proceedings and declares the NDIAC as an institution of national importance. |
5 Jan 2018 Lok Sabha |
Not referred to Standing Committee |
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The Inter-State River Water Disputes (Amendment) Bill, 2017 |
Sets up a Disputes Resolution Committee for resolving any inter-state water dispute amicably failing which an Inter-State River Water Dispute Tribunal will adjudicate these water disputes. |
14 Mar 2017 Lok Sabha |
Standing Committee Report on 10 Aug 2017 |
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Health |
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The National Medical Commission Bill, 2017 |
Repeals the Indian Medical Council Act, 1956 and dissolves the current Medical Council of India. Also, sets up the National Medical Commission which seeks to regulate medical education and practice. |
29 Dec 2017 Lok Sabha |
Referred to Standing Committee to report by the last day of the first week of the Budget Session 2018 |
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The Surrogacy (Regulation) Bill, 2016 |
Prohibits commercial surrogacy, allows altruistic surrogacy and specifies criteria for the intending couple and surrogate mother. |
21 Nov 2016 Lok Sabha |
Standing Committee Report on 10 Aug 2017 |
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The Dentists (Amendment) Bill, 2017 |
Seeks to remove the mandatory requirement of the representation of certain dentists in the Dental Councils set up under the Dentists Act, 1948. |
18 Dec 2017 Lok Sabha |
Not referred to Standing Committee |
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Consumer Affairs, Food and Public Distribution |
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The Consumer Protection Bill, 2018 |
Sets up a Central Consumer Protection Authority to regulate matters related to violation of consumer rights, unfair trade practices, and misleading advertisements. |
5 Jan 2018 |
Not referred to Standing Committee |
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Labour |
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The Code on Wages, 2017 |
Consolidates the Minimum Wages Act, 1948, the Payment of Wages Act, 1936, the Payment of Bonus Act, 1965, and the Equal Remuneration Act, 1976 under one law. |
10 Aug 2017 Lok Sabha |
Standing Committee granted time upto the first week of Budget Session, 2018 |
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The Payment of Gratuity (Amendment) Bill, 2017 |
Empowers the central government to notify the ceiling on gratuity and the maximum maternity leave eligible for qualifying as continuous service under the Payment of Gratuity Act, 1972. |
18 Dec 2017 |
Not referred to Standing Committee |
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The Factories (Amendment) Bill, 2016 |
Enhances the limit of overtime work hours and empowers central government to make exempting rules related to overtime hours. |
9 Aug 2016 Lok Sabha |
Passed by Lok Sabha on 10 Aug 2016 |
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Shipping / Transport |
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The Motor Vehicles (Amendment) Bill, 2016 |
Seeks to address issues related to road safety, motor vehicle insurance, and increases penalties under the Act. |
9 Aug 2016 Lok Sabha |
Standing Committee Report on 8 Feb 2017, Passed on 10 Apr 2017. Select Committee Report on 26 Dec 2017. |
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The Central Road Fund (Amendment) Bill, 2017 |
Allocates a share of cess collected under central road fund towards the development of inland waterways. |
24 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 19 Dec 2017 |
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The Merchant Shipping Bill, 2016 |
Consolidates the law relating to merchant shipping to ensure compliance with international treaties. |
16 Dec 2016 Lok Sabha |
Standing Committee Report on 18 Jul 2017 |
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The Major Port Authorities Bill, 2016 |
Provides for regulation of major ports and vests the management of such ports in the Boards of Major Port Authorities. |
16 Dec 2016 Lok Sabha |
Standing Committee Report on 18 Jul 2017 |
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Urban Development |
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The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017 |
Allows the central government to re-issue the notice of acquisition to the property owner to give them an opportunity to be heard. The owner will be entitled to an interest on the compensation payable to them. |
18 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 20 Dec 2017 |
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The Ancient Monuments and Archaeological Sites and Remains (Amendment) Bill, 2017 |
Permits the central government to carry out construction in prohibited areas, around protected monuments and archaeological sites, for public purposes. |
18 Jul 2017 Lok Sabha |
Passed by Lok Sabha on 2 Jan 2018 |
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The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2017 |
Specifies the procedure for eviction of unauthorised occupants from residential accommodation in public premises. |
31 Jul 2017 Lok Sabha |
Not referred to Standing Committee |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
Bills listed for introduction, consideration and passage
Short Title |
Key Objectives |
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Finance |
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The Finance Bill, 2018 |
Amends various taxation laws. |
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The Fugitive Economic Offenders Bill, 2018 |
Provides a deterrent for economic offenders who evade the process of Indian law by remaining outside the jurisdiction of Indian Courts. |
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The Taxation Laws (Amendment) Bill, 2018 |
Amends the Central GST Act, 2017, and the Integrated GST Act, 2017. |
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The Chit Funds (Amendment) Bill, 2018 |
Regulates development of the chit fund industry. |
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Science and Technology |
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The Use and Regulation of DNA based Technology in Civil and Criminal Proceedings Identification of Missing Persons and Human Remains Bill, 2018 |
Regulates the use of DNA analysis of human body substances, and establishes the DNA Profiling Board and a National DNA Data Bank. |
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Civil Aviation |
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The Aircraft (Amendment) Bill, 2018 |
Amends the Act to meet the standards and recommended practices laid down by ICAO for safety and security oversight functions. |
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The Airport Economic Regulatory Authority of India (Amendment) Bill, 2018 |
Enhances the criteria for classifying major airports and lays down the process based on which the authority will adopt a tariff in respect of an airport. |
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Micro, Small and Medium Enterprises |
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The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2018 |
Enhances the limit for investment in plant and machinery, enable medium enterprises to avail benefits and empower central government to revise the existing limit for investment by notification. |
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Social Justice |
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The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities (Amendment) Bill, 2018 |
Amends provisions related to term of office and resignation of chairperson and members, and meeting of the Board managing the Trust. |
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Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
Bill listed for withdrawal
Short Title |
Key Objectives |
Introduced on |
Status |
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The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2015 |
Increases the allowance for investment in plants and machinery in micro, small and medium enterprises. |
20 Apr 2015 |
Standing Committee Report on 5 Aug 2015 |
Sources: Bulletins of Lok Sabha and Rajya Sabha; PRS.
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