The Winter Session of Parliament begins today, following are the key bills that are likely to be taken up for discussion:

  • Citizenship Amendment Bill
  • Companies (Second Amendment) Bill
  • Competition (Amendment) Bill
  • Personal Data Protection Bill
  • National River Ganga (Rejuvenation, Protection and Management) Bill
  • The Multi-State Cooperative Societies (Amendment) Bill
  • The Insolvency and Bankruptcy (Second Amendment) Bill, 2019

Two ordinances which were cleared by the Union Cabinet – one reducing corporate tax rates for new and domestic manufacturing companies to arrest a slowdown in the economy and boost growth, and the other banning sale, manufacture and storage of e-cigarettes in India – are also likely to be tabled in the Winter Session of the Parliament.

About 50 bills are scheduled to be presented in the parliament and it will continue till 13-12-2019.

Prime Minister Modi said the Winter session will be the last session of Parliament in 2019 and a very significant one.

“This is the 250th session of the Rajya Sabha. During this session on November 26, there is Constitution Day, when our Constitution completes 70 years. The Constitution inculcates the unity, integrity, diversity and beauty of the country and is a driving force for the country.”

Rajya Sabha Chairman Shri M.Venkaiah Naidu sharing the remarkable journey of the house said that, from passing the Hindu Marriage and Divorce Bill in 1952 to the Muslim Women (Protection of Rights on Marriage) Bill in 2019 (Triple Talak Bill), from imposition of additional excise duty on dhotis in 1953 to introduction of Goods and Services Tax in 2017, from passing the Industrial Disputes (Amendment) Bill in 1954 to the New Delhi International Arbitration Bill in 2019, from the passage of the Andhra State Bill in 1953 to the Jammu and Kashmir Reorganisation Bill in 2019, from clearing  the All India Institution of Medical Sciences Bill in 1955 to the National Medical Council Bill in 2019, from setting up of the University Grants Commission in 1954 to empowering the children with the Right to Free and Compulsory Education in 2009 and from passing the Preventive Detention (Second Amendment) Bill in 1952 to the Unlawful Activities (Prevention) Amendment Bill in 2019, Rajya Sabha has come a long way in addressing the challenges faced and meeting the requirements of the nation from time to time.

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