Series of significant “Bills” passed in the 1st Session of Parliament after General Elections 2019 [Full List]

The First Session of the Parliament after the 2019 General Elections, the most productive session in the longest time was conducted. In total 30 Bills have been passed this session in 35 sittings.

Bills passed by both the houses of the Parliament are listed below:

1. The Special Economic Zones (Amendment) Bill, 2019
2. The Jammu and Kashmir Reservation (Amendment) Bill, 2019
3. The Homoeopathy Central Council (Amendment) Bill, 2019
4. The Central Educational Institutions (Reservation in Teachers’ Cadre) Bill, 2019
5. The Indian Medical Council (Amendment) Bill, 2019
6. The Dentists (Amendment) Bill, 2019
7. The Aadhar and Other Laws (Amendment) Bill, 2019
8. The Central Universities (Amendment) Bill, 2019
9. The National Investigation Agency (Amendment) Bill, 2019
10. The New Delhi International Arbitration Centre Bill, 2019
11. The Appropriation (No. 2) Bill, 2019
12. The Finance (No. 2) Bill, 2019
13. The Protection of Human Rights (Amendment) Bill, 2019
14. The Right to Information (Amendment) Bill, 2019
15. The Banning of Unregulated Deposit Schemes Bill, 2019
16. The Muslim Women (Protection of Rights on Marriage) Bill, 2019
17. The Companies (Amendment) Bill, 2019
18. The Insolvency and Bankruptcy Code (Amendment) Bill, 2019
19. The Arbitration and Conciliation (Amendment) Bill, 2019
20. The Protection of Children from Sexual Offences (Amendment) Bill, 2019
21. The Unlawful Activities (Prevention) Amendment Bill, 2019
22. The Codes on Wages, 2019
23. The Repealing and Amending Bill, 2019
24. The Airport Economic Regulatory Authority of India (Amendment) Bill, 2019
25. The Motor Vehicles (Amendment) Bill, 2019
26. The National Medical Commission Bill, 2019
27. The Consumer Protection Bill, 2019
28. The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2019
29. The Jammu and Kashmir Reorganisation Bill, 2019.
30. The Supreme Court (Number of Judges) Amendment Bill, 2019

Legislations relating to almost all walks of socio and economic activities have been passed. 30 Bills have been passed by both the Houses of Parliament in this Session which is a record in single first/effective Session after the constitution of new Lok Sabha.

Most important business transacted during this Session is the abrogation of certain provisions from Article 370 and Presidential Orders thereunder.  This will ensure equal opportunities to all sections of Society in Jammu & Kashmir particularly with the restoration of applicability of the provisions of the Constitution of India and all socio-economic legislations thereby ensuring rule of law and equity.  Further, for ensuring better administration and for curbing terrorism, the State of Jammu & Kashmir has been reorganized with the formation of two Union Territories – Jammu &Kashmir and Ladakh.