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Details Of :- Petitions
The functions of the Committee are:
(a) to examine every petition referred to it, and if the petition complies with the rules, to direct that it be circulated in extenso or in summary form, as the case may be; and
(b) to report to the House on specific complaints made in the petition after taking such evidence as it deems fit and to suggest remedial measures, either in a concrete form applicable to the case under consideration or to prevent recurrence of such case. The reports of the Committee are presented to the House by the Chairman of the Committee or in his absence by any member, of the Committee from time to time.
Member: Vacant :
S.No |
Member Name |
House |
State / UT |
Party |
|---|---|---|---|---|
| 1 | Shri Nabam Rebia 1 | Rajya Sabha | Arunachal Pradesh | Bharatiya Janata Party |
| 2 | Shri Anil Desai | Rajya Sabha | Maharashtra | Shiv Sena |
| 3 | Shri N.R. Elango | Rajya Sabha | Tamil Nadu | Dravida Munnetra Kazhagam |
| 4 | Dr. L. Hanumanthaiah | Rajya Sabha | Karnataka | Indian National Congress |
| 5 | Shri Arun Singh | Rajya Sabha | Uttar Pradesh | Bharatiya Janata Party |
| 6 | Shri Ram Nath Thakur | Rajya Sabha | Bihar | Janata Dal (United) |
| Ministry Name.: | |
| Year |
Report No |
Subject of the Report |
Date of Adoption |
Date of Presentation |
Type |
|---|---|---|---|---|
| 159 | Petition praying for improvement and strengthening of Non-Lapsable Central Pool of Resources (NLCPR) Schemes in the North-Eastern Region | 09/12/2021 | 10/12/2021 | |
| 158 | Petition Praying for streamlining the Corporate Social Responsibility (CSR) activities undertaken by the Public Sector Undertakings (PSUs) and Multi-National Companies (MNCs) in the Country | 17/03/2021 | 18/03/2021 | |
| 157 | Petition Praying for Development of Capacity to make Real Time Forecasting of Floods so as to Issue Timely Warning to the Affected People | 02/09/2020 | 15/09/2020 | |
| 156 | Petition praying for strengthening & Effective Implementation of the POCSO Act, 2012. | 03/12/2019 | 12/12/2019 | |
| 155 | PETITION PRAYING FOR SOLUTION OF THE PROBLEMS ARISING OUT OF MARRIAGE OF INDIAN WOMEN WITH NON-RESIDENT INDIANS (NRIs) | 27/12/2018 | 28/12/2018 | |
| 154 | Petition praying for enactment of a separate legislation for offences of road rage. | 09/08/2017 | 10/08/2017 | |
| 153 | PETITION PRAYING TO EVOLVE AN EFFICIENT MECHANISM TO CHECK THE EXORBITANT PRICES OF CARDIAC STENTS AND OTHER MEDICAL DEVICES IN THE COUNTRY | 05/04/2017 | 06/04/2017 | |
| 152 | Petition praying to put a check on cyber pornography by amending the Information Technology Act, 2000. | 30/07/2015 | 06/08/2015 | |
| 151 | Petition praying for review of Meat Export Policy | 12/02/2014 | 13/02/2014 | |
| 150 | PETITION PRAYING FOR THE PREVENTION OF ADULTERATION OF FOOD SO AS TO ENSURE RIGHT TO SAFE FOOD TO EVERY INDIVIDUAL IN THE COUNTRY | 12/02/2014 | 13/02/2014 | |
| 149 | PETITION PRAYING FOR RE-EXAMINATION OF THE POLICY OF MAKING TUNNEL-BASED HYDROPOWER PROJECTS | 17/12/2013 | 07/02/2014 | |
| 148 | PETITION PRAYING TO PUT A CHECK ON MANUFACTURE OF SPURIOUS DRUGS IN OUR COUNTRY AND OTHER RELATED ISSUES | 17/12/2013 | 07/02/2014 | |
| 147 | Petition praying for amendment in the Employees Pension Scheme, 1995 | 29/08/2013 | 03/09/2013 | |
| 146 | Petition praying for effective implementation of the concept of National Capital Region (NCR) to control both land use and development of infrastructure in NCR so as to avoid any haphazard development of the region. | 20/08/2013 | 23/08/2013 | |
| 145 | Petition praying for protection of interest of bonafide Indian nationals residing in Sikkim prior to its merger with India in 1975 | 29/07/2013 | 06/08/2013 | |
| 144 | The Action taken by Government on the observations/recommendations contained in Hundred and Thirty-sixth Report on the petition praying for benefits of pay revision and pension to the VRS optees and retirees of IFCI | 17/12/2012 | 19/12/2012 | |
| 143 | Representations praying for payment of enhanced gratuity benefits to the retired executives of NTPC & BHEL at par with the retirees of Central Government and CPSEs | 12/12/2012 | 13/12/2012 | |
| 142 | Petition praying for grant of one rank one pension to the armed forces personnel | 16/12/2011 | 19/12/2011 | |
| 141 | Petition praying for development of railway networks in Uttarakhand, Himachal Pradesh and other Himalayan States | 16/12/2011 | 19/12/2011 | |
| 140 | Petition praying for amendments in Section 498A of Indian Penal Code, 1860 | 30/08/2011 | 07/09/2011 | |
| 139 | Petition praying for urgent need to curb female foeticide | 18/08/2011 | 24/08/2011 | |
| 138 | Hundred and Thirty-Eighth Report on Action Taken by Government on observations/recommendations contained in its Hundred And Thirty-First Report on petition praying for Integration And Empowerment of Leprosy Affected Persons | 15/11/2010 | 22/11/2010 | |
| 137 | Hundred and Thirty-seventh Report the action taken by Government on the observations/recommendations contained in its Hundred and Thitieth Report on the petition praying for enhancement of pension to veteran and renowned artists living in indigent condition | 03/08/2009 | 04/08/2009 | |
| 136 | Petition praying for benefits of pay revision and pension to the VRS optees and retirees of IFCI | 19/06/2009 | 03/07/2009 | |
| 135 | Petition praying for national debate and evolving consensus on the implementation of the policy for introduction of sex education in the Schools and holding back its introduction until then | 17/03/2009 | 09/06/2009 | |
| 134 | PETITION PRAYING FOR GRANT OF EXEMPTION TO CERTAIN CATEGORIES OF CHARITABLE ORGANIZATIONS FROM PAYMENT OF INCOME TAX ON RECEIPT OF ANONYMOUS DONATIONS | 25/02/2009 | 26/02/2009 | |
| 133 | PETITION REGARDING IMPOSITION OF REASONABLE RESTRICTIONS ON USE OF MOBILE PHONE | 25/02/2009 | 26/02/2009 | |
| 132 | PETITION REGARDING MISUSE OF RIGHT TO FREEDOM OF SPEECH AND EXPRESSION BY PRINT AND ELECTRONIC MEDIA AND THE NEED TO RESTRICT IT UNDER ARTICLE 19(2) OF THE CONSTITUTION | 03/12/2008 | 12/12/2008 | |
| 131 | PETITION PRAYING FOR INTREGRATION AND EMPOWERMENT OF LEPROSY AFFECTED PERSONS | 21/10/2008 | 24/10/2008 | |
| 130 | The petition praying for enhancement of pensions to veteran and renowned artists living in indigent conditions | 23/11/2007 | 26/11/2007 | |
| 129 | The petition praying for stitutionalisation of integrated child development services (icds) scheme by converting it into a regular department under the ministry of human resource development and regularisation of services of anganwadi workers/helpers as employees of that department | 11/05/2006 | 17/05/2006 | |
| 128 | The Petition praying for extension of cghs facilities to the retired/retiring employees of the Employees' Provident fund Organisation | 11/05/2006 | 17/05/2006 | |
| 127 | On the action taken by the ministry of environment and forests on the recommendations/observations contained in the one hundred and twenty first report of the committee on the petition praying for measures to check pollution of river brahmani and other water bodies in orissa. | 08/03/2006 | 14/03/2006 | |
| 126 | On the petition seeking legislative measures inter alia to provide a regulatory mechanism for private nursing homes/clinics and stringent penal provisions for production/distribution, etc. of spurious medicines | 29/11/2005 | 15/12/2005 | |
| 125 | On the petition regarding violation of public policy on Employees’Provident Fund by M/s Fairgrowth Financial Services Limited and the need for amendment in the existing laws to regulate the functioning of the Provident Fund Trusts established by the private companies in the country - 25th November, 2005 | 19/10/2005 | 25/11/2005 | |
| 124 | On the petition praying for enactment of a comprehensive legislation for unorganized workers and effecting suitable amendments in the existing enactments to improve the conditions of construction workers/migrant laboures besides banning the use of asbestos to get rid of toxin in e-waste. | 19/10/2003 | 25/11/2005 | |
| 123 | On the Petition praying for legislative and other measures to check a+of Petrol/Diesel and other malpractices at the retail outlets and action on some other related matters | 04/08/2005 | 11/08/2005 | |
| 122 | The petitions regarding non-Implementation of the amended pension Payment provisions by the State Bank of India 18th March, 2005 22nd March, 2005 | 18/03/2005 | 22/03/2005 | |
| 121 | The petition praying for measures to check pollution of the Brahmani River and other Water Bodies in Orissa | 07/06/2004 | 19/05/2004 | |
| 120 | The Petition praying for lowering the age limit of Senior Citizens from 65 years to 60 years | 15/04/2004 | 07/06/2004 | |
| 119 | The Petition praying for early passage of the Delhi Rent (Amendment) Bill, 1997 in Rajya Sabha | 02/04/2004 | 07/06/2004 | |
| 118 | Unfair labour practices of the management ofState bank of india | 19/10/2003 | 21/10/2003 | |
| 117 | The Petition praying for extension of Central Services (Medical Attendance) Rules, 1944 and all other relevant orders relating to medical attendance to Central Government Pensioners residing in areas not covered by the Central Government Health Scheme (CGHS). | 06/05/2003 | 08/05/2003 | |
| 116 | The Petition praying for grant of enhanced gratuity to the retired officers of ITI Ltd., Bangalore and other Central Public Sector Undertakings at par with the retired officers of the Central Government and w.e.f. the dates admissible to the latter. | 20/07/2000 | 29/08/2001 | |
| 115 | The Petition signed by Shri Nibaran Chandra Chaki of Calcutta praying for correcting certain legal infirmities prevalent in the system of administration of justice in the Union Territory of Andaman and Nicobar Islands | 18/08/2000 | 25/08/2000 | |
| 114 | Regarding the need to redefine the term ‘railway accident’ in the Indian Railways Act, 1989 and to create machinery for payment of immediate and adequate financial compensation for injury or death of persons or other losses on railway premises. | 19/11/1999 | 08/12/1999 | |
| 113 | 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. Praying for printing of maximum retail price of medicines, inclusive of all taxes and uniform sales tax on medicines throughout the country. | 26/05/1999 | 29/10/1999 | |
| 112 | Regarding the conditions of the handicapped persons in the country. | 25/10/1999 | 29/10/1999 | |
| 111 | Regarding grant of pensionary benefits to the pre 1.1.1986 bank retirees as well and not to restrict them only to those who retired on or after 1.1.1986. | 08/02/1999 | 25/02/1999 | |
| 110 | Regarding the problems of the persons displaced due to the setting-up of Mangalore Refinery and Petrochemicals Limited (MRPL). | 24/11/1998 | 14/12/1998 | |
| 109 | Regarding grant of legal costs and interest on the claims filed by the nominees of the deceased policy holders in cases where ex-gratia payments are made by the LIC to such nominees and suitably amending the provisions relating to the computation of limitation period. | 29/10/1998 | 02/12/1998 | |
| 108 | Regarding the Problems being faced by the Fruits and Vegetable Growers in the Country. | 26/06/1998 | 29/06/1998 | |
| 107 | Regarding payment of full claim by the LIC arising out of double accident benefit policies in cases where death/permanent disability takes place after 120 days of the accident. | 10/06/1998 | 12/06/1998 | |
| 106 | Regarding Improper use of funds meant for Poverty Alleviation Programmes leading to starvation deaths in undivided Districts of Kalahandi, Bolangir and Korput in Orissa. | 11/03/1998 | 31/03/1998 | |
| 105 | Regarding the Problems being faced by the Chakma Tribal Population in Mizoram and Arunachal Pradesh. | 30/06/1997 | 31/07/1997 | |
| 104 | Regarding Restructuring of Banking System and other Financial Institutions in the Country. | 06/12/1996 | 19/12/1996 | |
| 103 | Regarding Improvement in the Living Conditions of Handloom Weavers and for Protection and Promotion of Handloom Industries in the Country. | 07/02/1996 | 28/02/1996 | |
| 102 | Regarding the Adverse impact of the malhotra committee Recommendations on the employees of General Insurance Corporation and the Poor People of the Country. | 17/08/1995 | 25/08/1995 | |
| 101 | Regarding Checking Pollution caused by Sugar Factories in the Country. | 16/08/1995 | 25/08/1995 | |
| 100 | Regarding the difficulties faced by Beedi Workers in the Country. | 09/05/1994 | 13/05/1994 | |
| 99 | Regarding Elimination of Discrimination against Women Working in different Walks of Life. | 17/08/1993 | 25/08/1993 | |
| 98 | Regarding Medical Reimbursement to the Employees of I.T.D.C. and other Public Sector Undertakings for Treatment outside India. | 13/03/1990 | 21/03/1990 | |
| 97 | Regarding a thorough review of the entire procedure relating to the grant of pension to freedom fighters. | 04/08/1989 | 09/08/1989 | |
| 96 | Regarding a thorough review of the entire policy relating to allotment of L.P.G. dealership to economically weaker sections of the society especially persons belonging to Scheduled Castes. | 10/05/1989 | 12/05/1989 | |
| 95 | Regarding fixation of land premium and ground rent of the land allotted to two Chandigarh schools and matters connected therewith. | 27/03/1989 | 30/03/1989 | |
| 94 | Regarding minimum price for Lac and matters connected therewith. | 14/03/1989 | 27/03/1989 | |
| 93 | Regarding grant of voting rights to Indian Nationals residing abroad and other matters connected therewith. | 22/03/1988 | 29/03/1988 | |
| 92 | Regarding immediate enforcement of Hire Psurchase Act, 1972 and matters connected therewith. | 24/04/1987 | 27/04/1987 | |
| 91 | Regarding for effecting improvements in the functioning of the schools run by the Railway administration and matters connected therewith. | 12/08/1986 | 13/08/1986 | |
| 90 | Regarding pay and service conditions of the teachers in the country and matters connected therewith. | 24/07/1986 | 30/07/1986 | |
| 89 | Regarding Pollution caused by the effuluents discharged by the pulp and fibre manufacturing units of M/s Gwalior Rayons Located in Mavoor Township near Calicut city in Kerala and matters connected therewith. | 05/05/1986 | 08/05/1986 | |
| 88 | Regarding large scale environmental pollution in the country and matters connected therewith. | 12/03/1986 | 19/03/1986 | |
| 87 | Regarding problems arising out of the multifaced difficulties in the production, marketing and pricing of the coconut industry in Kerala. | 12/03/1986 | 19/03/1986 | |
| 86 | Regarding extension of the liberlised pension scheme of the Bombay Port Trust to cover all the retired employees of the Trust and matters connected therewith. | 18/12/1985 | 20/12/1985 | |
| 85 | Regarding early construction of 46 houses left out from the first phase of construction undertaken by the Delhi Development Authority in the E.P.D.P. Colony (Chittaranjan Park), New Delhi, and matters connected therewith. | 28/11/1985 | 04/12/1985 | |
| 84 | Regarding cruelty to which lambs etc. are being subjected at the Fur Animal Breeding Division of the Central Sheep and Wool Research Institute under the ICAR and matters connected therewith. | 15/05/1985 | 20/05/1985 | |
| 83 | Regarding the counting of Military service rendered by them for the purposes of civil pension and other pensionary benefits without effecting recovery of the ex-gratia grants given to such officers at the time of their release and matters connected therewith. | 20/03/1985 | 27/03/1985 | |
| 82 | Regarding restoration of certain Trains and Rail Ferry Services in the Katihar-Manihari Ghat Section under the N.F. Railway and matters connected therewith. | 21/01/1985 | 23/01/1985 | |
| 81 | Regarding alleged unfair treatment being meted out to the cargo handling and ore handling workers at the Paradip Port and matters connected therewith. | 22/08/1984 | 24/08/1984 | |
| 80 | Regarding amendment of the Delhi Rent Control Act, 1958 and matters connected therewith. | 22/08/1984 | 24/08/1984 | |
| 79 | Regarding central finance assistance to save colleges from closure and matters connected therewith. | 03/05/1984 | 08/05/1984 | |
| 78 | Regarding enactment of suitable legislation to protect the environment and econolgy of the surroundings of Dehradun and Mussoorie endangered by the open cast quarrying operations in lime-stone, pyrites, phosphates, marble and chemicals and matters connected therewith. | 26/04/1984 | 03/05/1984 | |
| 77 | Regarding problems being faced by people engaged in Sericulture in South India. | 13/03/1984 | 22/03/1984 | |
| 76 | Regarding adequate supply of wool to the wool weavers of Karnataka and ensuring purchase of their products by the military and Government Hospitals and matters connected therewith. | 13/03/1984 | 22/03/1984 | |
| 75 | Regarding grant of pro-rata pension to Ex-Air Force pilots absorbed in Air India. | 08/03/1983 | 17/03/1983 | |
| 74 | Regarding unauthorized operation by the large houses in the seafood industry earmarked for small and medium processors/exporters and matters connected therewith. | 25/03/1982 | 30/03/1982 | |
| 73 | (i) Regarding Rajya Sabha’s intervention to resolve the crisis arising out of the foreign nationals’ issue in the State of Assam. (ii) Regarding preserving the integrity of the State of Assam and for a solution to the problem of foreign nationals in the State. | 12/03/1982 | 22/03/1982 | |
| 72 | Regarding fixing of remunerative prices for agricultural produce and matters connected therewith. | 12/03/1982 | 22/03/1982 | |
| 71 | Regarding rise in prices of essential commodities and matters connected therewith. | 18/12/1981 | 23/12/1981 | |
| 70 | Regarding grant of Rehabilitation benefits to the refugee families from Sind ousted during the 1971 Indo-Pak conflict. | 18/11/1981 | 27/11/1981 | |
| 69 | Regarding Pollution of Hussain Sagar Lake Located in Hyderabad and matters connected therewith. | 16/09/1981 | 18/09/1981 | |
| 68 | Regarding enchasment of the quantum of family pension under the Employees Provident Funds and Miscellaneous Provisions Act, 1952 and matter connected therewith. | 16/09/1981 | 18/09/1981 | |
| 67 | Regarding remunerative price for Virginia Tobacco to the Tobacco growers of Karnataka and matters connected therewith. | 21/08/1981 | 25/08/1981 | |
| 66 | Regarding the working conditions of the scientists in the Solid State Physics Laboratory under the Department of Defence Research and Development. | 13/02/1981 | 17/03/1981 | |
| 65 | Regarding threatened eviction of the Moti Bagh Mutual Aid Educational (V.N.) Society (Regd.) from the Government accommodation allotted to the society and certain matters connected therewith. | 05/02/1981 | 25/02/1981 | |
| 64 | Regarding the service and working condition of Muster Roll Employees of Central Public Works Department in the Capital. | 10/12/1980 | 17/12/1980 | |
| 63 | Regarding the redressal of grievances regarding construction of houses for East Pakistan Displaced Persons Colony (Chittranjan Park), New Delhi by the Delhi Development Authority. | 07/08/1980 | 12/08/1980 | |
| 62 | Regarding the problems of displaced persons uprooted from Pak Occupied areas of Jammu and Kashmir State. | 11/04/1980 | 13/06/1980 | |
| 61 | Regarding the setting up of a local Head Office of the State Bank of India at Bangalore. | 30/12/1979 | 25/01/1980 | |
| 60 | Regarding anomalies in pay structure of Headmaster/Headmistresses in the Middle Schools of the Delhi Administration. | 28/07/1979 | 25/01/1980 | |
| 59 | Regarding the improvement in working and service conditions of Extra Department Agents of the P & T Department. | 08/05/1979 | 14/05/1979 | |
| 58 | Regarding the allotment of land to the group Housing societies in Delhi and for certain other matters connected therewith. | 14/12/1978 | 21/12/1978 | |
| 57 | Regarding establishment of ‘Public Creches’ in different localities of Chandigarh. | 14/12/1978 | 21/12/1978 | |
| 56 | Regarding the development of the Unani System of Medicine in the country. | 03/03/1978 | 17/03/1978 | |
| 55 | Regarding the improvement in working and service conditions of commission bearers of the Railway Refreshment Room, Khudra Road, South Eastern Railway. | 24/02/1978 | 03/03/1978 | |
| 54 | Regarding grant of certain pensionary benefits to retired Government employees. | 24/02/1978 | 03/03/1978 | |
| 53 | Regarding certain grievances of the weavers engaged in handloom weaving. | 03/12/1977 | 13/12/1977 | |
| 52 | Regarding the protection of human life and environment in the district of Ganjam (Orissa) from air and water pollution. | 03/12/1977 | 08/12/1977 | |
| 51 | Regarding same political rights as are allowed to other citizens be extended to Government employees throughout the country. | 03/06/1977 | 11/06/1977 | |
| 50 | Regarding the permanent and proper resttlement of 18,000 displaced persons uprooted from Chhamb Niabat of Jammu and Kashmir after the Indo-Pak Conflict in 1971. | 06/01/1976 | 12/01/1976 | |
| 49 | Regarding repeal of the Income Tax Officers (Class I) Service (Regulation of Seniority) Rules, 1973 and for the framing of fresh seniority rules in lieu thereof | 06/01/1976 | 09/01/1976 | |
| 48 | Regarding the grant of interest-free loan of Rs. 1000- to each employee of Integral Coach Factory Madras for deepening the existing wells or making arrangements for digging new wells. | 22/07/1975 | 24/07/1975 | |
| 47 | Regarding the grant of exemption from payment of road tax in respect of all types of vehicles, owned or used by physically handicapped persons and supply of petrol at concessional rates. | 09/04/1975 | 29/04/1975 | |
| 46 | Regarding Delhi University (Amendment) Bill, 1975 | 12/03/1975 | 14/03/1975 | |
| 45 | Regarding recognition of un-qualified practitioners of modern system of medicine. | 02/01/1975 | 24/02/1975 | |
| 44 | Regarding adequate safeguards for defence service personnel. | 08/05/1974 | 13/05/1974 | |
| 43 | Regarding removal of inequality of the burden of excise duty on aluminum extrusions produced by secondary manufacturers | 08/05/1974 | 13/05/1974 | |
| 42 | Regarding irregularities and malpractices prevalent in Medical Colleges run by private bodies | 08/05/1974 | 13/05/1974 | |
| 41 | Regarding inclusion of Berwa Community in certain areas, States and Union Territories in the list of Schedules Castes. | 30/04/1974 | 13/05/1974 | |
| 40 | Regarding inclusion of Bhils of Saurashtra, Gujarat in the list of Scheduled Tribes of Gujarat. | 30/04/1974 | 11/05/1974 | |
| 39 | Regarding redressal of some grievances of the work-charged staff of the Dandakranya Project Administration, Koraput, Orissa | 20/12/1973 | 21/12/1973 | |
| 38 | Regarding removal of disparity in the qualifications of the Librarians working in the Government/Aided Schools in Delhi | 07/05/1973 | 15/05/1973 | |
| 37 | Regarding bringing down price rise, distribution of the land to the tiller, solving un-employment problem, curbing monopolies and certain other urgent measures. | 09/04/1973 | 30/04/1973 | |
| 36 | Regarding alleged assurance by Union Health Minister to open a second shift at the Maulana Azad Medical College, Delhi. | 10/04/1973 | 30/04/1973 | |
| 35 | Regarding the Ownership rights to the allottees of lands of the New Rajender Nagar Colony, New Delhi. | 09/04/1973 | 30/04/1973 | |
| 34 | Regarding unsatisfactory service conditions of employees of the caterer of the Central Government Hostel, Nizam Palace, Calcutta. | 09/04/1973 | 30/04/1973 | |
| 33 | Regarding extending the protection of the Industrial Disputes Act, 1947 to the employees in general working in Oil Industry. | 07/07/1972 | 01/08/1972 | |
| 32 | Regarding adequate job opportunities for the mentally handicapped persons. | 07/07/1972 | 01/08/1972 | |
| 31 | Regarding setting up of cement factory by the Cement Corporation of India in Village of Kurkuntha, District Gulbarga, Mysore | 07/07/1972 | 01/08/1972 | |
| 30 | Regarding amendments of Industrial Disputes Act. 1947. | 10/01/1972 | 14/03/1972 | |
| 29 | Regarding the caves of Sanchi Udayagiri, Vijay Mandir and the sites of Rajendragiri and Heliodoras | 07/10/1971 | 15/11/1971 | |
| 28 | Regarding non-payment of dues to the workers of Kelda Jharkhand Colliery (Bokaro-Ramgarh Limited). | 20/05/1971 | 25/05/1971 | |
| 27 | Regarding the recommendations of the Fifth Finance Commission for the replacement of additional excise duties by State Sales Taxes on mill-made textiles. | 30/12/1970 | 25/03/1971 | |
| 26 | Regarding the problems of students of the Ladakh Institute of Higher Studies, Delhi | 30/12/1970 | 25/03/1971 | |
| 25 | Handloom Weavers of Salem District in Tamil Nadu for continued production of coloured sarees for the handloom sector.0 | 31/03/1970 | 01/04/1970 | |
| 24 | Petition of the inhabitants of eight villages in Jaisalmer district for exclusion of their villages from the field artillery range being set up in their district. | 31/03/1970 | 01/04/1970 | |
| 23 | Oustees of the Pong dam Area in Himachal Pradesh. | 25/08/1969 | 28/08/1969 | |
| 22 | Grievances arising out of the revision of Pay Scale of Delhi School Teachers. | 16/05/1969 | 19/05/1969 | |
| 21 | Petition of the releasesd Emergency Commissioned Officers from Indian Army | 08/05/1969 | 15/05/1969 | |
| 20 | Regarding Lay-off of workers of Messrs Cooper Allen-Leather Unit of British India Corporation Ltd. Kanpur | 24/12/1968 | 27/12/1968 | |
| 19 | i.Regarding recommendations made by the Mahajan Commission on the Maharashtra –Mysore-Kerala Boundary Disputes. ii.Regarding grant of adequate dearness allowance to the Central Government pensioners. iii.Regarding plot-holders of the Greenfields Colony on Mathura Road, in Gurgaon District. | 11/05/1968 | 13/05/1968 | |
| 18 | Regarding establishment of a Cattle slaughter house, in Agra District. | 31/03/1967 | 03/04/1967 | |
| 17 | Regarding Punjab Reorganisation Bill 1966. | 04/11/1966 | 07/11/1966 | |
| 16 | Relating to Punjab Reorganisation Bill, 1966 | 09/09/1966 | 09/09/1966 | |
| 15 | Regarding betraying of paramount national interests by Union Government | 01/09/1966 | 02/09/1966 | |
| 14 | Relating to Super Profits Tax Bill, 1963. | 29/04/1963 | 30/04/1963 | |
| 13 | Relating to Bombay Reorganisation Bill, 1960 | 20/04/1960 | 22/04/1960 | |
| 12 | Relating to Lady Hardinge Medical College Bill, 1959 | 10/08/1959 | 10/08/1959 | |
| 11 | Relating to States Reorganisation Bill, 1956 | 24/08/1956 | 25/08/1956 | |
| 10 | Relating to States Reorganisation Bill, 1956 | 22/08/1956 | 24/08/1956 | |
| 9 | Relating to States Reorganisation Bill, 1956. | 30/07/1956 | 02/08/1956 | |
| 8 | Relating to States Reorganisation Bill, 1956. | 07/05/1956 | 09/05/1956 | |
| 7 | Relating to States Reorganisation Bill, 1956. | 01/05/1956 | 04/05/1956 | |
| 6 | Relating to Hindu Succession Bill, 1954 | 28/11/1955 | 28/11/1955 | |
| 5 | Relating to Constitution (Fourth Amendment) Bill, 1954. | 19/04/1955 | 19/04/1955 | |
| 4 | Relating to Code of Criminal Procedure (Amendment) Bill, 1954 | 28/02/1955 | 18/03/1955 | |
| 3 | Relating to Hindu Marriage and Divorce Bill, 1952. | 07/12/1954 | 11/12/1954 | |
| 2 | Relating to Hindu Marriage and Divorce Bill, 1952. | 03/12/1954 | 06/12/1954 | |
| 1 | 1. Relating to Hindu Marriage and Divorce Bill, 1952; 2. Relating to Indian Tariff (Second Amendment) Bill, 1954. | 27/09/1954 | 30/09/1954 |
PETITIONS
137. Petitions
Petitions may be presented or submitted to the Council with the consent of the Chairman in accordance with these rules.
138. Scope
1. Petitions may relate to-
(i) a Bill which has been published under rule 61 or which has been introduced or in respect of which notice of a motion has been received under these rules;
(ii) any other matter connected with the business pending before the Council;and
(iii) any matter of general public interest provided that it is not one-
1. which falls within the cognizance of a court of law having jurisdiction in any part of India or a court of enquiry or a statutory tribunal or, authority or quasi-judicial body or Commission;
2. which raises matters which are not primarily the concern of the Government of India;
3. which can be raised on a substantive motion or resolution; or
4. for which remedy is available under the law,including rules, regulations or bye-laws made by the Central Government or by an authority to whom power to make such rules, regulations or bye-laws is delegated.
139. General form
(1) The general form of petition set out in the First Schedule, with such variations as the circumstances of each case require, may be used and, if used,shall be sufficient.
(2) Every petition shall be couched in respectful and temperate language.
(3) Every petition shall be either in Hindi or in English. If any petition in any other language is made, it shall be accompanied by a translation either in Hindi or in English, and signed by the petitioner.
140. Authentication of Signatories
The full name and address of every signatory to a petition shall be set out therein and shall be authenticated by the signatory, if literate by his signature and if illiterate by his thumb impression.
141. Documents not to be attached
Letters, affidavits or other documents shall not be attached to any petition.
142. Counter-signature
Every petition shall, if presented by a member, be countersigned by him.
143. Petition to whom to be addressed and how to be concluded
Every petition shall be addressed to the Council and shall conclude with a prayer reciting the definite object of the petitioner in regard to the matter to which it relates.
144. Notice of presentation of petition
A member shall give advance intimation to the Secretary- General of his intention to present a petition.
145. Presentation of petition
A petition may be presented by a member or be forwarded to the Secretary-General, in which latter case the fact shall be reported by him to the Council, and no debate shall be permitted on' the making of such report.
146. Form of presentation
A member presenting a petition shall confine himself to a statement in the following form.-
"I beg to present a petition signed by ..........………..…….. petitioner(s)regarding.........…………......"
and no debate shall be permitted on this statement.
147. Constitution of Committee on Petitions
(1) The Chairman shall, from time to time, nominate a Committee on Petitions consisting of ten members.
(2) The Committee nominated under sub-rule (1) shall hold office until a new Committee is nominated.
(3) Casual vacancies in the Committee shall be filled by the Chairman.
148. Quorum
The quorum of the Committee shall be five.
149. Chairman of Committee
(1) The Chairman of the Committee shall be appointed by the Chairman from amongst the members of the Committee:
Provided that if the Deputy Chairman is a member of the Committee, he shall be appointed Chairman of the Committee.
(2) If the Chairman of the Committee is for any reason unable to act, the Chairman may similarly appoint another Chairman of the Committee in his place.
(3) If the Chairman of the Committee is absent from any meeting, the Committee shall choose another member to act as Chairman of the Committee for that meeting.
150. Reference of petition to Committee
Every petition shall, after presentation by a member or report by the Secretary-General, as the case may be, stand referred to the Committee on Petitions.
151. Examination and circulation of Petitions
(1) The Committee shall examine every petition referred to it, and if the petition complies with these rules, the Committee may in its discretion direct that it be circulated. Where circulation of the petition has not been directed,the Chairman may at any time, direct that the petition be circulated.
(2) Circulation of the petition shall be in extenso or in a summary form as the Committee, or the Chairman, as the case may be, may direct.
152. Report
(1) The Committee shall report to the Council stating the subject matter of the petition, the number of persons by whom it is signed and whether it is in conformity with these rules, and also whether circulation has or, has not been directed.
(2) It shall also be the duty of the Committee to report to the Council on specific complaints made in the petition referred to it after taking such evidence as it deems fit and to suggest remedial measures either in a concrete form applicable to the case under review or to prevent such cases in future.
153. Presentation of report
The report of the Committee shall be presented to the Council by the Chairman of the Committee or, in his, absence, by any member of the Committee.
Format of Petition
Petitions may be submitted in the format given below in English or Hindi,signed by the Petitioner:-
To
THE COUNCIL OF STATES (RAJYA SABHA)
The petition of…………..........................………....……………………………..
(Here insert name and designation or description of petitioner(s) in concise form, e.g……………… “A, B, and other” or “the inhabitants of.............…..” or “the Municipality of ………………………….” etc.).
Sheweth
(HERE INSERT CONCISE STATEMENT OF CASE)
and accordingly your petitioner (s) pray that
……............…………................................................................................................................................................................................................
(Here insert “that the Bill be or be not proceeded with” or “that special provision be made in the Bill to meet the case of your petitioner (s) or any other appropriate prayer regarding the Bill or matter pending before the Council or a matter of general public interest”).
|
Name of Petitioner |
Address |
Signature or thumb impression |
|
|
…………………..
Counter-Signature of Member presenting
|
Name & Designation |
Address |
Contact number and E-mail address |
|
COMMITTEE SECRETARIAT | ||
|
Shri Vimal Kumar Joint Secretary
|
Room No. 123, First Floor Parliament House Annexe |
Ph. 23034123, 23011991 Fax : 23093473 E-mail: vimal.kumar@sansad.nic.in |
|
Shri Roshan Lal Director |
Room No. 143, First Floor Parliament House Annexe |
Ph. 23034353 E-mail : roshan.lal65@sansad.nic.in |
|
Shri Dinesh Singh Additional Director |
Room No. 540, Fifth Floor Parliament House Annexe |
Ph. 23035581 E-mail: dinesh.singh65@sansad.nic.in |
|
Shri Anil Kumar Bhatia Under Secretary |
Room No. 407, Fourth Floor, B Block, Parliament House Annexe Extension
Ph. 23035771 |
Ph. 23035771 E-mail: bhatia.anil31@sansad.nic.in |
|
Shri Khader Sharief Committee Officer |
E-mail: khader.sharief@sansad.nic.in | |
|
Shri Kaushik Banerjee Assistant Committee Officer |
E-mail: kaushik.banerjee91@sansad.nic.in | |
|
Shri Rajendra Kumar Senior Secretariat Assistant |
E-mail: rajendra.ku@sansad.nic.in | |
|
Shri Keshav Gaur Secretariat Assistant |
E-mail : keshav.gaur@sansad.nic.in | |
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 |
|---|---|---|---|---|
| 22 | 20/06/2022 11:00 AM 11:15 AM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Dr. L. Hanumanthaiah(Indian National Congress | RS) 3. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 4. Shri Ram Nath Thakur(Janata Dal (United) | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 7. Shri Nabam Rebia(Bharatiya Janata Party | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | (a) to consider the Action Taken Response (ATR) on the 159th Report on the petition praying for improvement and strengthening of Non-Lapsable Central Pool of Resources (NLCPR) projects in North-Eastern Region; and (b) to have a preliminary discussion on the petition regarding modernization of airports by Airports Authority of India (AAI). |
| 21 | 07/06/2022 03:30 PM 05:12 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Dr. L. Hanumanthaiah(Indian National Congress | RS) 3. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 4. Shri Arun Singh(Bharatiya Janata Party | RS) 5. Shri Ram Nath Thakur(Janata Dal (United) | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 8. Shri Nabam Rebia(Bharatiya Janata Party | RS) |
Committee Room - 4, Block A, PHA Ext. Building, New Delhi | (i) to consider the Action Taken Response (ATR) on the 159th Report on the petition praying for improvement and strengthening of Non-Lapsable Central Pool of Resources (NLCPR) projects in North-Eastern Region; and (ii) to hear the views of NCR based CGHS Beneficiaries/ Pensioners’ Associations on the petition praying for comprehensive medical facilities to Central Government employees, pensioners and their dependents. |
| 20 | 04/03/2022 11:30 AM 01:35 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Anil Desai(Shiv Sena | RS) 3. Dr. L. Hanumanthaiah(Indian National Congress | RS) 4. Shri Ram Nath Thakur(Janata Dal (United) | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 7. Shri Nabam Rebia(Bharatiya Janata Party | RS) |
Committee Room - 4, Block A, PHA Ext. Building, New Delhi | (i) to consider the Action Taken Report (ATR) on the 158th Report of the Committee; and (ii) to hear the Secretary, Ministry of Jal Shakti on the petition praying to conserve and revitalize the dying rivers across the country. |
| 19 | 04/01/2022 03:00 PM 04:10 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Anil Desai(Shiv Sena | RS) 3. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 4. Shri Arun Singh(Bharatiya Janata Party | RS) 5. Shri Ram Nath Thakur(Janata Dal (United) | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To hear the petitioner on the petition praying to conserve and revitalize the dying rivers across the country. |
| 18 | 09/12/2021 10:15 AM 10:45 AM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri N.R. Elango(Dravida Munnetra Kazhagam | RS) 3. Dr. L. Hanumanthaiah(Indian National Congress | RS) 4. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 5. Shri Ram Nath Thakur(Janata Dal (United) | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) |
Room No 67,First Floor Parliament House, New Delhi | To consider and adopt draft 159th report of the Committee. |
| 17 | 26/11/2021 03:00 PM 04:00 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Anil Desai(Shiv Sena | RS) 3. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 4. Shri Ram Nath Thakur(Janata Dal (United) | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To hear the Secretary, Ministry of Health & Family Welfare on the petition praying for making the treatment for cancer affordable and widely available. |
| 16 | 07/10/2021 03:00 PM 04:22 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Anil Desai(Shiv Sena | RS) 3. Shri N.R. Elango(Dravida Munnetra Kazhagam | RS) 4. Dr. L. Hanumanthaiah(Indian National Congress | RS) 5. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 6. Shri Arun Singh(Bharatiya Janata Party | RS) 7. Shri Ram Nath Thakur(Janata Dal (United) | RS) 8. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 9. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | to consider the Action Taken Report (ATR) on the 157th Report on the petition praying for development of capacity to make real time forecasting of floods so as to issue timely warning to the affected people; and (ii) to hear the Secretary, Department of Health Research on the petition praying for making the treatment for cancer affordable and widely available. |
| 15 | 05/08/2021 04:00 PM 05:05 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Anil Desai(Shiv Sena | RS) 3. Dr. L. Hanumanthaiah(Indian National Congress | RS) 4. Shri Arun Singh(Bharatiya Janata Party | RS) 5. Shri Ram Nath Thakur(Janata Dal (United) | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) |
Committee Room - 4, Block A, PHA Ext. Building, New Delhi | To hear the Secretary, Ministry of Development of North Eastern Region on the petition praying for strengthening and timely implementation of Non-Lapsable Central Pool of Resources (NLCPR) projects in North-Eastern States. |
| 14 | 06/07/2021 03:00 PM 03:35 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Anil Desai(Shiv Sena | RS) 3. Shri N.R. Elango(Dravida Munnetra Kazhagam | RS) 4. Dr. L. Hanumanthaiah(Indian National Congress | RS) 5. Shri Syed Zafar Islam(Bharatiya Janata Party | RS) 6. Shri Ram Nath Thakur(Janata Dal (United) | RS) 7. Shri Ashwini Vaishnaw(Bharatiya Janata Party | RS) 8. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 9. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To chalk out the future course of action. |
| 13 | 17/03/2021 10:15 AM 10:40 AM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Smt. Vandana Chavan(Nationalist Congress Party | RS) 3. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 4. Shri Ashwini Vaishnaw(Bharatiya Janata Party | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 7. Dr. Amee Yajnik(Indian National Congress | RS) 8. Dr. L. Hanumanthaiah(Indian National Congress | RS) |
Room No 63,First Floor Parliament House, New Delhi | To consider and adopt the Draft 158th Report on the petition praying for streamlining the CSR activities in PSUs and MNCs in the Country. |
| 12 | 26/02/2021 11:00 AM 12:33 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 3. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 4. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 5. Dr. Amee Yajnik(Indian National Congress | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To hear the petitioner and Secretary, Ministry of Corporate Affairs respectively on the petition praying for streamlining the CSR activities in PSUs MNCs in the country. |
| 11 | 19/01/2021 03:00 PM 12:00 AM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 3. Shri Satish Chandra Misra(Bahujan Samaj Party | RS) 4. Shri Ashwini Vaishnaw(Bharatiya Janata Party | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 7. Dr. Amee Yajnik(Indian National Congress | RS) 8. Dr. L. Hanumanthaiah(Indian National Congress | RS) |
Committee Room - 3, Block A, PHA Ext. Building, New Delhi | To hear the representatives of Larsen & Toubro Ltd., Axis Bank and HDFC Bank Ltd. under the mandate of the Corporate Affairs on the petition praying for streamlining the CSR activities undertaken by PSUs & MNCs in the Country. |
| 10 | 12/10/2020 11:00 AM 12:00 AM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 3. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 4. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 5. Dr. Amee Yajnik(Indian National Congress | RS) 6. Dr. L. Hanumanthaiah(Indian National Congress | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To hear the representatives of Mahanadi Coalfields Ltd. and ITC Ltd. along with the officials of the Ministries of Coal and Corporate Affairs respectively on the petition praying for streamlining the CSR activities in PSUs MNCs |
| 9 | 17/09/2020 03:30 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Smt. Vandana Chavan(Nationalist Congress Party | RS) 3. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 4. Shri Ashwini Vaishnaw(Bharatiya Janata Party | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 7. Dr. Amee Yajnik(Indian National Congress | RS) 8. Dr. L. Hanumanthaiah(Indian National Congress | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To hear the representatives of IOCL, BPCL, NHPC, Ministries of Petroleum Natural Gas and Power on the petition praying for streamlining the CSR activities in PSUs MNCs |
| 8 | 02/09/2020 03:00 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Smt. Vandana Chavan(Nationalist Congress Party | RS) 3. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 4. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 5. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 6. Dr. Amee Yajnik(Indian National Congress | RS) 7. Dr. L. Hanumanthaiah(Indian National Congress | RS) |
Committee Room - 4, Block A, PHA Ext. Building, New Delhi | to consider the Action Taken Report (ATR) on the 156th Report and to consider adopt draft 157th Report |
| 7 | 27/02/2020 03:00 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Husain Dalwai(Indian National Congress | RS) 3. Dr. Narendra Jadhav(Nominated | RS) 4. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 5. Shri Ashwini Vaishnaw(Bharatiya Janata Party | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 8. Dr. Amee Yajnik(Indian National Congress | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To hear various NGOs on the petition praying for making Cancer treatment affordable and widely available. |
| 6 | 03/12/2019 03:30 PM 03:35 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Smt. Vandana Chavan(Nationalist Congress Party | RS) 3. Shri Husain Dalwai(Indian National Congress | RS) 4. Shri Kanakamedala Ravindra Kumar(Telugu Desam Party | RS) 5. Shri Ashwini Vaishnaw(Bharatiya Janata Party | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 8. Dr. Amee Yajnik(Indian National Congress | RS) |
Room No 67,First Floor Parliament House, New Delhi | (i) To consider the Memorandum No. 5 on the ATR on 155th Report on the petition praying for solution of the problems arising out of marriage of Indian women with NRI's. (ii) To consider and adopt the draft 156th Report on the petition praying for strengthening and effective implementation of POCSO Act, 2012. |
| 5 | 14/11/2019 11:30 AM 12:5 PM |
1. Shri Prasanna Acharya(Biju Janata Dal | RS) 2. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 3. Shri A. Vijayakumar(All India Anna Dravida Munnetra Kazhagam | RS) 4. Dr. Amee Yajnik(Indian National Congress | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | (i) To consider the Memorandum No. 5 on the ATR on 155th Report on the petition praying for solution of the problems arising out of marriage of Indian women with NRI's. (ii) To consider and adopt the draft 156th Report on the petition praying for strengthening and effective implementation of POCSO Act, 2012. |
| 4 | 07/06/2019 03:30 PM |
1. Shri Prabhat Jha(Bharatiya Janata Party | RS) 2. Dr. V. Maitreyan(All India Anna Dravida Munnetra Kazhagam | RS) 3. Shri Mohd. Ali Khan(Indian National Congress | RS) 4. Shri Bhubaneswar Kalita(Indian National Congress | RS) 5. Shri Harshvardhan Singh Dungarpur(Bharatiya Janata Party | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To consider the Memorandum No. 4 on the ATR on the 154th report on the petition praying for enactment of a separate legislation for offences of road rage and to hear the views of CMD of GAIL (India) Ltd. on the petition praying for streamlining the CSR activities by PSU and MNCs in the country. |
| 3 | 18/02/2019 03:30 PM |
1. Shri Prabhat Jha(Bharatiya Janata Party | RS) 2. Shri D. Raja(Communist Party of India | RS) 3. Shri Bhubaneswar Kalita(Indian National Congress | RS) 4. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 5. Dr. Narendra Jadhav(Nominated | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | to hear the views of the representatives of the Scheduled Airlines (except Air India) on the modernization of the Airports by the Airports Authority of India. |
| 2 | 27/12/2018 03:30 PM |
1. Shri Prabhat Jha(Bharatiya Janata Party | RS) 2. Dr. V. Maitreyan(All India Anna Dravida Munnetra Kazhagam | RS) 3. Shri D. Raja(Communist Party of India | RS) 4. Shri Mohd. Ali Khan(Indian National Congress | RS) 5. Shri Bhubaneswar Kalita(Indian National Congress | RS) 6. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 7. Dr. Narendra Jadhav(Nominated | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | To consider and adopt the draft 155th Report and to hear the views of the representatives of the Scheduled Airlines (except Air India) on the modernization of the Airports by the Airports Authority of India. |
| 1 | 27/09/2018 11:00 AM |
1. Shri D. Raja(Communist Party of India | RS) 2. Shri Mohd. Ali Khan(Indian National Congress | RS) 3. Shri Bhubaneswar Kalita(Indian National Congress | RS) 4. Shri Ritabrata Banerjee(Independent & Others | RS) 5. Shri Ramkumar Verma(Bharatiya Janata Party | RS) 6. Dr. V. Maitreyan(All India Anna Dravida Munnetra Kazhagam | RS) 7. Shri Harshvardhan Singh Dungarpur(Bharatiya Janata Party | RS) 8. Dr. Narendra Jadhav(Nominated | RS) 9. Shri Jose K. Mani(Kerala Congress (M) | RS) |
Committee Room A, Ground Floor, Parliament House Annexe, New Delhi | to hear the CMD, ONGC Ltd. on the petition praying for streamlining the Corporate Social Responsibility (CSR) activities undertaken by the Public Sector Undertakings and Multi National Companies in the country. |
Subject Details Not Available
No Tour Scheduled During this Period
Bill Details Not Available
Legislative Synopsis Details Not Available