BULLETIN — PART II
(General information relating to Parliamentary and other matters)
No. 1522Wednesday, December 27, 2000/ Pausa 6, 1922(Saka) Prorogation of Lok Sabha
Lok Sabha which commenced its Fifth Session on the 20th November, 2000, has been prorogued by the Hon'ble President on the 22nd December, 2000.
No. 1523
The Bachelors' Allowance Bill, 2000 by Shri Chandrakant Khaire, M.P.
[Copy of letter No. H-11018/8/2000-PLY, dated 6 December, 2000 from Dr. C.P. Thakur, Minister of Health and Family Welfare to the Secretary-General, Lok Sabha]
The President, having been informed of the subject matter of the Bachelors' Allowance Bill, 2000 by Shri Chandrakant Khaire, M.P., has recommended the consideration of the Bill under article 117(3) of the Constitution.
No. 1524
The Code of Criminal Procedure (Amendment) Bill, 2000 (Amendment of Section 2, etc.) by Shri Subodh Mohite, M.P.
[Copy of letter No.8/1/2000-Judl. Cell, dated 20 December, 2000 from Shri I.D. Swamy, Minister of State in the Ministry of Home Affairs to the Secretary-General, Lok Sabha]
The President, having been informed of the subject matter of the Code of Criminal Procedure (Amendment) Bill, 2000 (Amendment of Section 2, etc.) by Shri Subodh Mohite, M.P., has recommended the consideration of the Bill under article 117(3) of the Constitution.
No. 1525
The Constitution (Amendment) Bill, 2000 (Amendment of article 81, etc.) by Shri Anant Gangaram Geete, M.P.
[Copy of letter No.H.11018(19)/2000, dated 22 December, 2000 from Shri Arun Jaitley, Minister of Law, Justice and Company Affairs to the Secretary-General, Lok Sabha]
The President, having been informed of the subject matter of the The Constitution (Amendment) Bill, 2000 (Amendment of article 81, etc.) by Shri Anant Gangaram Geete, M.P., has recommended the consideration of the Bill under article 117(3) of the Constitution.
No. 1526
Progress of Bills during the week ended Friday, the 22nd December, 2000
No. of Bills - 14 (Government Bills)
G.C. MALHOTRA,
Secretary-General