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Details Of :- Rules
Chairman:- Shri Jagdeep Dhankhar
Constituted on:- 02-Nov-2022
Introduction
The Committee considers matter of procedure and conduct of business in Rajya Sabha and recommends any amendments or additions to the rules that may be deemed necessary. Reports of the Committee are presented to the House from time to time by the Deputy Chairman or in his absence by any member of the Committee. After a report is presented, a motion for consideration of the report may be moved by the Deputy Chairman or in his absence by a member of the Committee designated by the Chairman. By giving prior notice members can move amendments to the motion for consideration of the report. After the motion for consideration of the report has been carried, the Deputy Chairman or in his absence any member of the Committee designated by the Chairman may move that the House agrees, or agrees with amendments, with the recommendations contained in the report.Member: Vacant :
S.No |
Member Name |
House |
State / UT |
Party |
|---|---|---|---|---|
| 1 | Shri Jagdeep Dhankhar | Chairman | ||
| 2 | Shri Harivansh | Rajya Sabha | Bihar | Janata Dal (United) |
| 3 | Shri Anil Baluni | Rajya Sabha | Uttarakhand | Bharatiya Janata Party |
| 4 | Shri N.R. Elango | Rajya Sabha | Tamil Nadu | Dravida Munnetra Kazhagam |
| 5 | Shri Narain Dass Gupta | Rajya Sabha | National Capital Territory of Delhi | Aam Aadmi Party |
| 6 | Shri Ilaiyaraaja | Rajya Sabha | Nominated | Nominated |
| 7 | Shri Kanakamedala Ravindra Kumar | Rajya Sabha | Andhra Pradesh | Telugu Desam Party |
| 8 | Dr. K. Laxman | Rajya Sabha | Uttar Pradesh | Bharatiya Janata Party |
| 9 | Shri Sushil Kumar Modi | Rajya Sabha | Bihar | Bharatiya Janata Party |
| 10 | Smt. Mamata Mohanta | Rajya Sabha | Odisha | Biju Janata Dal |
| 11 | Shri Parimal Nathwani | Rajya Sabha | Andhra Pradesh | Yuvajana Sramika Rythu Congress Party |
| 12 | Shri Sukhendu Sekhar Ray | Rajya Sabha | West Bengal | All India Trinamool Congress |
| 13 | Shri B. Parthasaradhi Reddy | Rajya Sabha | Telangana | Telangana Rashtra Samithi |
| 14 | Shri Digvijaya Singh | Rajya Sabha | Madhya Pradesh | Indian National Congress |
| 15 | Shri Ghanshyam Tiwari | Rajya Sabha | Rajasthan | Bharatiya Janata Party |
| 16 | Shri Bhupender Yadav | Rajya Sabha | Rajasthan | Bharatiya Janata Party |
| Ministry Name.: | |
| Year |
Report No |
Subject of the Report |
Date of Adoption |
Date of Presentation |
Type |
|---|---|---|---|---|
| 13 | Amendment to Rules of Procedure and Conduct of Business in the Council of States | 07/11/2014 | 25/11/2014 | |
| 12 | Amendments in rules 43, 54(3) and deletion of rule 55 (Starred Questions) | 10/12/2009 | 14/12/2009 | |
| 11 | Amendments to Rule 252 (ringing of the division bell) and Rule 241 (Personal Explanation) | 07/12/2006 | 08/12/2006 | |
| 10 | Restructuring of the Department-related Parliamentary Standing Committees | 19/07/2004 | 20/07/2004 | |
| 9 | Rules of Procedure of the Committee on Ethics, Rajya Sabha and incorporating the same in the corpus of the Rules of Procedure and Conduct of Business in the Council of States II) Enhancing the strength of the Membership of the House Committee, Rajya Sabha. | 14/07/2004 | 20/07/2004 | |
| 8 | 1.incorporation of Special Mention in the corpus of Rules of Procedure and Conduct of Business. 2.amendment in the format of the notice under Rule 168 to make it more specific. 3.addition of new sub clauses in rule 169. 4.amendment in Rule 267 relating to motion for suspension of rule and incorporation of General Purposes Committee in the corpus of Rules of Procedure and Conduct of Business in the Rajya Sabha. | 10/05/2000 | 12/05/2000 | |
| 7 | Amendment in rule 39 -"Extension of time period of notice for Question" Amendment in rule 47(2)(I) & (VII) - "Substitution of words `clearly and precisely expressed" by "pointed,specific and confined to one issue only" with reference to asking of Questions"In sub rule (2)(VII) length of a Question shall not ordinarily exceed 50 words."Amendment to rule 90 - "Minutes of dissent registered by Members in a Report of the Select Committee" | 30/05/1995 | 14/06/1995 | |
| 6 | Creation of DRPSCs in supersession of fifth report of the Rules Committee. | 24/03/1993 | 29/03/1993 | |
| 5 | Setting up of three Standing Parliamentary Committees - HRD, Industry and Labour | 19/08/1992 | 19/08/1992 | |
| 4 | 1.Amendment to rule 25 - "Names of persons in charge of the Private Members' Bill to be balloted."2.Amendment in rule 18 - "A Bill on which the debate is adjourned sine die need not undergo the ballot process again and will have precedence over other Bills."3.Amendment in rule 29(4) - "Limit on the number of Private Members' Bills and Resolutions which are to be mentioned in the List of Business."Insertion of new rules 212P to 212W in Chapter XVIIC - "Creation of the House Committee and provisions thereto in the corpus of the Rules of Procedure." | 12/03/1986 | 19/03/1986 | |
| 3 | Amendment to rule 7(3) - "Substitution of `withdraw the motion' by `not move the motion' with regard to election of Deputy Chairman."Amendment to rule 8 - "Enlargement of the Panel of Vice-Chairmen to 6 from 4"Amendment in rule 10 - "Substituted `other member' by `a member' with regard to duly constituted sitting of the House when the person is in the Chair"Deletion of rule 22 which provided for an address by the President to the Council on its prorogation" Amendment in rule 24 - "Private Members' Business to be taken up on any other day of the same week if there is no sitting on Friday"Amendments in rule 25, 26, 28(2), 60(4) and 154 - "Word `ballot' replaced by `by draw of lot' with reference to Private Members' Business and Half-an-Hour Discussion."Modification of rule 27 - "Private Members' Resolution alone to lapse on prorogation of the House; and resolutions under discussion to be carried over in the same or next session."Amendments in rules 30-34, 36 and rule 35 omitted "Business Advisory Committee to allot time for Private Members' Business also; no adoption of formal report; and Deputy Chairman to be a member of the Committee."Amendments in rules 45, 47 and 50 - "Oral answer not reached for answer shall be deemed to have been laid on the Table of the House; Member not wishing to put his question shall be treated as withdrawn."Amendment in rule 64 - " `Public fund' from the phraseology `expenditure from public fund' deleted."Amendment in rule 96 - "Frivolous or meaningless amendment to a Bill to be refused."Amendment in rule 155 - "The Chairman is empowered to admit a resolution in such a form as he may deem appropriate"Amendment in rule 191 - "Reference of a question of privilege motion to the Committee of Privilege by a member raising it or any other member."Amendments in rules 217, 219 and 220 "Deputy Chairman to be a member of the Rules Committee."Incorporation of a new Chapter XXA (rules 222A to 222C) and the second Schedule - "Intimation to Hon'ble Chairman about the arrest, detention, release, etc. of members."Incorporation of a new rule 225A - "Inconclusive discussion on Private Members' Resolution, motion or amendment not to lapse on the prorogation of the House." | 16/11/1981 | 02/12/1981 | |
| 2 | Amendment in rule 24 - "Allocation of two and a half hours for transaction of Private Members' Business in the afternoon of each Friday"Amendments in rules 26 and 154 - "Relative precedence of notices of Private Members' Resolution to be determined by ballot"Amendment in rule 47(2) - "Questions on sub judice matters before quasi judicial bodies, tribunal courts of inquiry, etc., also not to be raised."Amendment to rule 58(5) - "Short Notice Question to be put by reference to its number as given in the list"Amendment to rule 180 - "Notices of Calling Attention by a member for a particular day restricted to two. Notices not taken up shall lapse at the end of the sitting"Insertion of rules 212(H) to 212(O) - "Creation of Committee on Papers Laid on the Table"Amendment to rule 213 - "Resignation of seats in the Rajya Sabha to conform to provisions of Article 101(3)(b) of the Constitution"Insertion of rule 238A - "Procedure regarding allegation against any person" | 16/05/1981 | 22/05/1981 | |
| 1 | Amendment in sub-rule (5) of rule 180 of the Rules of Procedure and Conduct of Business - "Papers laying on the Table of the House immediately after the Question Hour " Amendment in rules 204 and 209 - "Enlargement of the scope of the Committee on Subordinate Legislation" Insertion of new rules 212A to 212G in the corpus of the Rules of Procedure - "Creation of Committee on Government Assurances | 25/01/1972 | 10/04/1972 |
|
COMMITTEE ON RULES 216. Committee on RulesA Committee on Rules shall be constituted to consider matters of procedure and conduct of business in the Council and to recommend any amendments or additions to these rules that may be deemed necessary. 217. Constitution(1) The Committee on Rules shall be nominated by the Chairman and shall consist of sixteen members including the Chairman and the Deputy Chairman. (2) The Chairman shall be the Chairman of the Committee. (3) The Committee nominated under sub-rule (1) shall hold office until a new Committee is nominated. (4) Casual vacancies in the Committee shall be filled by the Chairman. (5) If the Chairman is for any reason unable to act as the Chairman of the Committee, the Deputy Chairman shall act as the Chairman of the Committee in his place. (6) If the Chairman or the Deputy Chairman, as the case may be, is for any reason unable to preside over any meeting, the Committee shall choose any other member to act as the Chairman of the Committee for that meeting. 218. Quorum (1) In order to constitute a meeting of the Committee the quorum shall be seven. (2) The Chairman of the Committee shall not vote in the first instance but in the case of an equality of votes on any matter he shall have, and exercise, a casting vote. 219. Presentation of report The report of the Committee containing its recommendations shall be presented to the Council by the Deputy Chairman or in his absence, by any member of the Committee. 220. Consideration of report (1) As soon as may be after the report has been presented, a motion may be moved by the Deputy Chairman or in his absence by a member of the Committee designated by the Chairman that the report of the Committee be taken into consideration. (2) Any member may give notice of amendment to the motion for consideration of the report in such form as may be consideration of the report in such from as may be considered appropriate by the Chairman. (3) After the motion for consideration of the report has been carried the Deputy Chairman or in his absence any member of the Committee designated by the Chairman may move that the Council agrees or agrees with amendment with the recommendations contained in the report. (4) The amendments to the rules as approved by the Council shall come into force on such date as the Chairman may appoint. |
| |
Communication/contact details of officers/officials
|
S. NO. |
Name and Designation |
Address |
Contact Nos. and Email Address |
|
1. |
Shri Surendra Kumar Tripathi, Joint Secretary (L) & CVO |
Room No. 34, Ground Floor, Parliament House, New Delhi |
23034967, 23092163 Fax No.: 23093469 |
|
2. |
Shri Vijay Kumar, Additional Director (L), |
Room No. 126-A, Third Floor, Parliament House, New Delhi |
23035485, |
|
3. |
Shri Amit Kumar, Deputy Secretary (L) |
Room No. 111A, Third Floor, Parliament House, New Delhi |
23034706, |
|
4. |
Shri Sanjay Kumar, Under Secretary |
Room No. 123, Parliament House |
23034727, |
|
5. |
Shri Naveen, Executive Officer |
Room No. 123, Parliament House |
23034727, |
|
6. |
Shri Omvir Singh, Executive Officer |
Room No. 123, Parliament House |
23034727, |
|
7. |
Shri K. Lakshmana Kumar, Assistant Executive Officer |
Room No. 123, Parliament House |
23034727, |
|
8. |
Shri Tapendra Pal Singh, Assistant Executive Officer |
Room No. 123, Parliament House |
23034727, |
|
9. |
Shri Suneet Kumar, Assistant Executive Officer |
Room No. 123, Parliament House |
23034727, |
|
10. |
Shri Ajay Kumar Bhatia, Senior Secretariat Assistant |
Room No. 123, Parliament House |
23034727, |
|
11. |
Shri Anup Kumar, Senior Secretariat Assistant |
Room No. 123, Parliament House |
23034727, |
|
12. |
Shri Nagender Lakra, Senior Secretariat Assistant |
Room No. 123, Parliament House |
23034727, |
More Info Details Not Available
No Meeting Scheduled During this Period
S.No. |
Date of Sitting /Sitting From /Sitting To |
Member Name |
Venue Name |
Agenda |
|---|---|---|---|---|
| 2 | 19/12/2022 06:15 PM |
1. Shri Jagdeep Dhankhar( | RS) 2. Shri Harivansh(Janata Dal (United) | RS) 3. Shri Anil Baluni(Bharatiya Janata Party | RS) 4. Shri N.R. Elango(Dravida Munnetra Kazhagam | RS) 5. Shri Narain Dass Gupta(Aam Aadmi Party | RS) 6. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 7. Dr. K. Laxman(Bharatiya Janata Party | RS) 8. Shri Sushil Kumar Modi(Bharatiya Janata Party | RS) 9. Smt. Mamata Mohanta(Biju Janata Dal | RS) 10. Shri B. Parthasaradhi Reddy(Telangana Rashtra Samithi | RS) 11. Shri Ghanshyam Tiwari(Bharatiya Janata Party | RS) |
Room No. 30, Chairmans Chamber | To consider matters of Procedure and Conduct of Business in the Council and to recommend any amendments and additions to these rules that may be deemed necessary. |
| 1 | 12/12/2022 06:15 PM |
1. Shri Jagdeep Dhankhar( | RS) 2. Shri Harivansh(Janata Dal (United) | RS) 3. Shri Anil Baluni(Bharatiya Janata Party | RS) 4. Shri N.R. Elango(Dravida Munnetra Kazhagam | RS) 5. Shri Narain Dass Gupta(Aam Aadmi Party | RS) 6. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 7. Shri Sushil Kumar Modi(Bharatiya Janata Party | RS) 8. Shri Sukhendu Sekhar Ray(All India Trinamool Congress | RS) 9. Shri Digvijaya Singh(Indian National Congress | RS) 10. Shri Ghanshyam Tiwari(Bharatiya Janata Party | RS) 11. Shri Bhupender Yadav(Bharatiya Janata Party | RS) |
Room No. 30, Chairmans Chamber | To consider matters of Procedure and Conduct of Business in the Council and to recommend any amendments and additions to these rules that may be deemed necessary. |
Subject Details Not Available
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No Tour Scheduled During this Period
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