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Rules of Procedure and Conduct of Business
in
Lok Sabha


 

FIRST SCHEDULE

(See rule 161) Form of Petition To Lok Sabha The humble petition of (Here insert name and designation or description of petitioner(s) in concise form, e.g., "A.B. and others" or "the inhabitants of ...." or "the municipality of ..." etc.). sheweth (Here insert concise statement of case) and accordingly your petitioner(s) pray that (Here insert "that the Bill be or be not proceeded with" or "that special provision be made in the Bill to meet the case of your petitioner(s)" or any other appropriate prayer regarding the Bill or matter before the House or a matter of general public interest). and your petitioner(s) as in duty bound will ever pray. Name of Petitioner Address Signature or Thumb Impression Counter signature of member presenting. 

SECOND SCHEDULE

(See rule 167) Form of Report on Petition by the Secretary-General Sir, under rule..... of the Rules of Procedure and Conduct of Business in Lok Sabha, I have to report that.... petitions as per statement laid on the Table have been received relating to..... (in case of Bills) the Bill to provide for....., which was introduced in the House on the.... 19 , by Shri................... . STATEMENT Petitions relating to..... (in case of Bills) the Bill to provide for .... which was introduced in the House on the.... 19 . Number of Signatories District or town State 

THIRD SCHEDULE

(See rules 229 and 230) Form of communication regarding arrest, detention, conviction or release, as the case may be, of a member Place............. Date.............. To The Speaker, Lok Sabha, New Delhi. Dear Mr. Speaker, A I have the honour to inform you that I have found it my duty, in the exercise of my powers under Section..................... of the...................................... (Act), to direct that Shri............................................................., Member of the Lok Sabha, be arrested / detained for................. (reasons for the arrest or detention, as the case may be) Shri......................................., M.P., was accordingly arrested / taken into custody at.......... (time) on.................... (date) and is at present lodged in the................................ jail,........................... (Place). B I have the honour to inform you that Shri.................................. , Member of the Lok Sabha, was tried at the......................... Court before me on a charge (or charges) of.........................(reasons for the conviction). On........................ (date) after a trial lasting for............................days, I found him guilty of...... and sentenced him to imprisonment for........... (period). (His application for leave to appeal to* ............................ is pending consideration). * Name of the Court. C I have the honour to inform you that Shri....................................... Member of the Lok Sabha, who was arrested/detained/convicted on........................ (date), for.......................... (reasons for arrest/detention/conviction), was released on..................... (date) on.............................(grounds for release). Yours faithfully, (Judge, Magistrate or executive authority) 

FOURTH SCHEDULE

(See rule 312A) List of Public Undertakings Part I List of Public Undertakings (Public Undertakings established by Central Acts) 1. The Damodar Valley Corporation. 2. The Industrial Finance Corporation.*1[ of India] 3. The Indian Airlines.*2[***] 4. The Air India.*2[ ***] 5. The Life Insurance Corporation. *1[of India] 6. The Central Warehousing Corporation. 7. Oil and Natural Gas Commission. 8. The Food Corporation of India. 9. The International Airports Authority of India. 10. The Industrial Development Bank of India. *3[*** ***] 11.*4 The Delhi Transport Corporation. List of Public Undertakings-Part II (Public Undertakings which are Government Companies formed under the Companies Act). Every Government Company whose annual report is placed before the Houses of Parliament under sub-section (1) of Section 619A of the Companies Act, 1956. List of Public Undertakings-Part III 1. Hindustan *5[Aeronautics] Ltd., Bangalore. 2 . Bharat Electronics Ltd., Bangalore. 3. Mazagon Docks Ltd., Bombay. 4. Garden Reach*6[Ship Builders and Engineers] Ltd., Calcutta. 
*1 Added by L.S. Bn. (ii) dated 9.5.1989, para 2930 
*2 Omitted ibid. 
*3 Entry 11 omitted ibid. 
*4 Entry 12 renumbered as 11 ibid. 
*5 Subs. by L.S. Bn. (II) dated 9-5-1989, para 2930. 
*6 Subs. ibid. 

FIFTH-SCHEDULE 1

(See-rule-331C) Ministries/Departments under the jurisdiction of the Standing Committees
 
 
 

Sl.No.      Name of the Committee                  Ministries/Departments

 

Part I 

1.

 

 Committee on Commerce

 

  Commerce and Industry                                        
2.

 

 Committee on Home Affairs (1) Home Affairs 
(2) Development of North-Eastern Region
 
3. Committee on Human Resource Development (1) Human Resource Development 
(2) Youth Affairs and Sports 
 
4. Committee on Industry  (1) Heavy Industries and Public Enterprises
(2) Small Scale Industries
(3) Agro and Rural Industries
 5. Committee on Science & Technology, Environment & Forests (1) Science and Technology
(2) Space
(3) Earth Sciences
(4) Atomic Energy
(5) Environment & Forests
6.
 

 

 Committee on Transport, Tourism and Culture (1) Civil Aviation
(2) Shipping,Road Transport and Highways
(3) Culture
(4) Tourism 
7. Committee on Health and Family Welfare
 Health and Family Welfare
8. Committee on Personnel, Public Grievances, Law and Justice (1) Law and Justice
(2) Personnel, Public Grievances and Pensions

 

Part II 

 
9.
 

 

 Committee on Agriculture (1) Agriculture
(2) Food Processing Industries

 
10.
 

 

 Committee on Information Technology (1) Communications and Information Technology
(2) Information & Broadcasting
11
 

 

 Committee on Defence  Defence


12. 

 

 Committee on Energy (1) New and Renewable Energy 
(2) Power
13.
 

 

 Committee on External Affairs (1) External Affairs
(2) Non Resident Indians Affairs

 
14.  Committee on Finance (1) Finance
(2) Company Affairs
(3) Planning
(4) Statistics and Programme Implementation
15.
 

 

 Committee on Food, Consumer Affairs and Public Distribution   Consumer Affairs, Food and Public Distribution


16.
 

 

 Committee on Labour  (1) Labour and Employment
(2) Textiles
17.
 

 

 Committee on Petroleum & Natural Gas Petroleum and Natural Gas

 
18.
 

 

 Committee on Railways      Railways


19.
 

 

 Committee on Urban Development (1) Urban Development 
(2) Housing and Urban Poverty Alleviation
20. Committee on Water Resources Water Resources
21. Committee on Chemicals and Fertilizers Chemicals and Fertilizers
22. Committee on Rural Development (1) Rural Development
(2) Panchayati Raj
23. Committee on Coal and Steel (1) Coal and Mines
(2) Steel
24. Committee on Social Justice and Empowerment (1) Social Justice and Empowerment
(2) Tribal Affairs

                                
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1. Added by L.S. Bulletin (II), dated 29.3.1993, Para 1921, and adapted from time to time vide Bn. Part II, dated 17.4.1997 (Para No. 1104), dated 25.6.1998 (Para No. 337), dated 21.12.1999 (Para No. 301), dated 24.8.2000 (Para No.1198), dated 19.3.2001 (Para No. 1819) and dated 9.5.2002 (Para No. 2868), dated 18.10.2002 (Para No. 3218), dated 11.12.2002 (Para No. 3395) and Notification 2/5/CI/2004, Gaz. Ex. (I-1), 31.3.2004, dated 20.7.2004 (Para No. 253)
 
 

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