MINISTRY OF CORPORATE AFFAIRS
MCA tightens norms for closure of firms vide Companies (Removal of Names of Companies from the Register of Companies) Second Amendment Rules, 2023
On 10-5-2023, the Ministry of Corporate Affairs notified the Companies (Removal of Names of Companies from the Register of Companies) Second Amendment Rules, 2023 to amend the Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016.
MCA streamlines approvals for mergers vide Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2023
On 15-5-2023, the Ministry of Corporate Affairs notified the Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2023 to amend the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016.
Provisions of Competition (Amendment) Act, 2023 comes into force w.e.f 18-05-2023
The Central Government appoints 18-05-2023 as the date on which the provisions of the Competition (Amendment) Act, 2023 come into force.
MINISTRY OF FINANCE
MoF widens ambit of “Person carrying on designated business or profession” under PMLA
On 9-5-2023, the Ministry of Finance notified that the following activities when carried out in the course of business on behalf of or for another person, will be included in the definition of “person carrying on designated business or profession”.
MoF tightens rules on International Credit Card transactions vide FEMA (Current Account Transactions) (Amendment) Rules, 2023
On 16-5-2023, the Ministry of Finance notified the Foreign Exchange Management (Current Account Transactions) (Amendment) Rules, 2023 to amend the Foreign Exchange Management (Current Account Transactions) Rules, 2000.
Govt will be minting Rs. 75 Coins on the Occasion of Inauguration of New Parliament Building
On 25-5-2023, the Ministry of Finance notified the Coinage (Issue of Commemorative Coin on the occasion of Inauguration of New Parliament Building) Rules, 2023.
MINISTRY OF LAW & JUSTICE
Central Government notifies NCT of Delhi (Amendment) Ordinance, 2023; Lieutenant Governor to get control of ‘Services’
On 19-5-2023, the Ministry of Law and Justice notified the Government of National Capital Territory of Delhi (Amendment) Ordinance, 2023 giving back the administrative powers to the Union.
MINISTRY OF HOME AFFAIRS
Special Protection Group to provide security to Prime Minister
On 25-5-2023, the Ministry of Home Affairs notified the Special Protection Group Rules, 2023 to provide security to the Present and Former Prime Ministers and to their families.
MINISTRY OF ROAD TRANSPORT & HIGHWAYS
MoRTH revises provisions on fire protection of Type III Buses vide Central Motor Vehicles (Fourth Amendment) Rules, 2023
On 1-5-2023, the Ministry of Road Transport and Highways notified the Central Motor Vehicles (Fourth Amendment) Rules, 2023 to amend the Central Motor Vehicles Rules, 1989.
MINISTRY OF LABOUR & EMPLOYMENT
Government notifies effective date of Social Security Code provisions relating to Provident Fund Scheme
The Ministry of Labour and Employment appoints 3-5-2023 as the date on which the following provisions of the Social Security Code, 2020 came into force-
MINISTRY OF SOCIAL JUSTICE & EMPOWERMENT
Rights of Persons with Disabilities| DEPwD revises “Rules for Accessibility” for ICT Products and Services
On 11-5-2023, the Ministry of Social Justice and Empowerment notified the Rights of Persons with Disabilities (Amendment) Rules, 2023 to amend the Rights of Persons with Disabilities Rules, 2017.
MINISTRY OF CHEMICALS & FERTILIZERS
MoC&F notifies National Medical Devices Policy, 2023
On 3-5-2023, the Ministry of Chemicals and Fertilizers notified the National Medical Devices Policy, 2023.
MINISTRY OF POWER
MOP modifies Green Energy Open Access Rules vide Electricity (Promoting Renewable Energy Through Green Energy Open Access) (Second Amendment) Rules, 2023
On 23-5-2023, the Ministry of Power notified the Electricity (Promoting Renewable Energy Through Green Energy Open Access) (Second Amendment) Rules, 2023 to amend the Electricity (Promoting Renewable Energy Through Green Energy Open Access) Rules, 2022.
NATIONAL MEDICAL COMMISSION
NMC mandates common National Medical Register & separate UID for every practitioner
On 12-5-2023, the National Medical Commission notified the Registration of Medical Practitioners and Licence to Practice Medicine Regulations, 2023.
DIRECTORATE GENERAL OF FOREIGN TRADE
DGFT mandates obtaining of Certificate of Analysis for Export of Cough Syrup
On 22-5-2023, the Directorate General of Foreign Trade tightens the Export Policy of Cough Syrup. The revised export policy of Cough Syrup under ITS (HS) Codes falling under the Heading 3004 will come into effect on 1-6-2023.
FOREIGN LEGISLATION
Texas Senate Bill- 1070 introducing a Private Sector Data System to identify voters, passed by the House of Representatives
The House of Representatives for the State of Texas on 23-05-2023 passed SB-1070 amending Section 18.062 of the Election Code. Under new Amendment as envisaged by the SB-1070, new provisions have been added, however the focus has been on introduction of a Private Sector Data System to identify voters.
