MINISTRY OF FINANCE

“Implementation of Policies by groups” introduced vide PML (Maintenance of Records) Amendment Rules, 2023

On 7-3-2023, the Ministry of Finance notified the Prevention of Money- laundering (Maintenance of Records) Amendment Rules, 2023 to amend the Prevention of Money-laundering (Maintenance of Records) Rules, 2005. The provisions came into effect on 7-3-2023.

READ MORE

MINISTRY OF CONSUMER AFFAIRS

Hallmarking of Gold Jewellery and Gold Artefacts (Amendment) Order, 2023

On 6-3-2023, the Ministry of Consumer Affairs, Food and Public Distribution notified the Hallmarking of Gold Jewellery and Gold Artefacts (Amendment) Order, 2023 to amend the Hallmarking of Gold Jewellery and Gold Artefacts Order, 2020. The provisions came into force on 6-3-2023.

READ MORE

MINISTRY OF HEALTH & FAMILY WELFARE

MOHFW revises Development Methodology vide New Drugs and Clinical Trials (Amendment) Rules, 2023

On 13-3-2023, the Ministry of Health and Family Welfare notified the New Drugs and Clinical Trials (Amendment) Rules, 2023 to amend the New Drugs and Clinical Trials Rules, 2019. The provisions came into force on 13-3-2023.

READ MORE

Methods of Treatment revised vide Surrogacy (Regulation) Amendment Rules, 2023

On 14-3-2023, the Ministry of Health and Family Welfare notified the Surrogacy (Regulation) Amendment Rules, 2023 to amend the Surrogacy (Regulation) Rules, 2022. The provisions came into force on 14-3-2023.

READ MORE

MINISTRY OF AGRICULTURE & FARMERS WELFARE

MoA & FW notifies Named Flours Grading and Marking Rules, 2023 mandating AGMARK Insignia on each packing

On 15-3-2023, the Ministry of Agriculture and Farmers Welfare notified the Named Flours Grading and Marking Rules, 2023. The provisions came into effect on 15-3-2023.

READ MORE

MINISTRY OF FISHERIES, ANIMAL HUSBANDRY & DAIRYING

Nose- roping of animals made last resort vide Prevention of Cruelty to Animals (Animal Husbandry Practices and Procedures) Rules, 2023

On 21-3-2023, the Ministry of Fisheries, Animal Husbandry and Dairying notified the Prevention of Cruelty to Animals (Animal Husbandry Practices and Procedures) Rules, 2023. The provisions came into force on 21-3-2023.

READ MORE

MINISTRY OF POWER

BEE (Particulars and Manner of their Display on Labels of Ultra-High-Definition Televisions) Regulations, 2023

On 3-3-2023, the Ministry of Power notified the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Ultra-High-Definition Televisions) Regulations, 2023. The provisions came into force on 3-3-2023.

READ MORE

MINISTRY OF ROAD TRANSPORT & HIGHWAYS

MoRTH inserts Maximum allowed Conformity Factor for in-service Conformity Emission Testing

On 27-3-2023, the Ministry of Road Transport and Highways notified the Central Motor Vehicles (Second Amendment) Rules, 2023 to amend the Central Motor Vehicles Rules, 1989. The provisions came into effect on 27-3-2023.

READ MORE

SECURITIES & EXCHANGE BOARD OF INDIA (SEBI)

General Obligations and Responsibilities of FPIs and DDPs revised vide SEBI (Foreign Portfolio Investors) (Amendment) Regulations, 2023

On 15-3-2023, the Securities and Exchange Board of India (‘SEBI’) notified the SEBI (Foreign Portfolio Investors) (Amendment) Regulations, 2023 to amend the SEBI (Foreign Portfolio Investors) Regulations, 2019.

READ MORE

SEBI notifies SEBI (Grant of Reward to Informant under Recovery Proceedings) Guidelines, 2023

On 8-3-2023, the Securities and Exchange Board of India (Grant of Reward to Informant under Recovery Proceedings) Guidelines, 2023.

READ MORE

SEBI mandates linking of PAN with Aadhaar Number by 31-3-2023

On 8-3-2023, the Securities and Exchange Board of India (‘SEBI’) has mandated all existing investors to ensure that their Permanent Account Number (‘PAN’) is linked with Aadhaar Number prior to 31-3-2023.

READ MORE

SEBI notifies Master Circular for Portfolio Managers rescinding 32 circulars

On 20-3-2023, the Securities and Exchange Board of India (‘SEBI’) notified Master circular for Portfolio Managers (‘PMs’). The provisions came into force on 20-3-2023.

READ MORE

SEBI mandates E-wallet compliance with KYC norms vide E-wallet Investments in MF

On 23-3-2023, the Securities and Exchange Board of India (‘SEBI’) issued circular on the E-wallet Investments in Mutual Funds (‘MF’) to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

READ MORE

SEBI extends timeline for existing account holders to provide “choice of nomination details” till 30-9-2023

On 27-3-2023, the Securities and Exchange Board of India (‘SEBI’) has extended timelines for the existing account holders to provide choice of nomination details by either furnishing of nomination or declaration for opting out nomination.

READ MORE

FOOD SAFETY & STANDARDS AUTHORITY OF INDIA (FSSAI)

FSSAI directs States and UTs to check adulteration of milk & milk products on account of Holi festival

On 4-3-2023, the Food Safety and Standards Authority of India (‘FSSAI’) directed the States and Union Territories to deploy Food Safety on Wheels (‘FSW’), mobile food testing vans, to check adulteration of milk and milk products considering the upcoming festival of Holi.

READ MORE

INSURANCE REGULATORY & DEVELOPMENT AUTHORITY OF INDIA (‘IRDA’)

IRDAI (Expenses of Management of Insurers transacting General or Health Insurance business) Regulations, 2023

On 27-3-2023, the Insurance Regulatory and Development Authority of India (‘IRDAI’) notified the Insurance Regulatory and Development Authority of India (Expenses of Management of Insurers transacting General or Health Insurance business) Regulations, 2023. The Rules will repeal the IRDAI (Expenses of Management of Insurers transacting General or Health Insurance Business) Regulations, 2016.

READ MORE

STATE LEGISLATION

Tamil Nadu notifies Civil Services (Appointment on Compassionate Grounds) Rules, 2023

On 8-3-2023, the Government of Tamil Nadu notified the Tamil Nadu Civil Services (Appointment on Compassionate Grounds) Rules, 2023. Under these rules, a Government Servant (‘GS’) means a person who has been appointed to any service/ post in connection with the affairs of the State and includes a probationer, an approved probationer and a full member of a service.

READ MORE

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.