Rajya Sabha passed a few path-breaking Bills positively impacting the socio-economic development of the country besides checking corruption and improving transparency. These include:
1. The Constitution (124th Amendment) Bill,2019 providing 10% reservation for economically weaker sections;
2. The Constitution (122nd Amendment) Bill, 2014 for introduction of GST and nine other related Bills;
3. The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Bills, 2015 and 2018;
4. The Criminal Laws (Amendment) Bill, 2018 to prevent sexual abuse of children;
5. The Fugitive Economic Offenders Bill, 2018;
6. The Prevention of Corruption (Amendment) Bill, 2018;
7. The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Bill, 2015;
8. The Insolvency and Bankruptcy Code, 2016 and the related Amendment Bill, 2017;
9. The Constitution (123rd Amendment) Bill, 2017 for setting up a National Commission for Backward Classes;
10. The Real Estate (Regulation and Development) Bill, 2016 to protect the interest of buyers and enhance the confidence in and credibility of the important real estate sector;
11. The Mines and Minerals (Development and Regulation) Amendment Bill,2015 and 2016 besides The Coal Mines (Special Provisions) Bill,2015 for auctioning of mines;
12. The Aadhar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Bill, 2016;
13. The Child Labour (Prohibition and Regulation) Amendment Bill, 2016;
14. The Commercial Courts, Commercial Divisions and Commercial Appellate Division of High Courts Bill, 2015; and
15. The Rights of Persons with Disabilities Bill, 2016.
[Source: PIB]
