TEXT :
20.00 hrs.

MR. SPEAKER: Hon. Members, Dr. M. Thambi Durai, Minister of Law, Justice and Company Affairs has requested me to allow the consideration and passing of the Companies (Amendment) Bill, 1998 today. The Bill has been introduced in Lok Sabha today and it seeks to replace the Companies (Amendment) Ordinance, 1998. If the Bill is not passed by both the Houses during this Session, the Ordinance after the prescribed statutory period shall lapse.

If the House agrees, we may take up consideration and passing of the Companies (Amendment) Bill, 1998 after the Delhi Development Authority (Validation of Disciplinary Powers) Bill, 1998 has been disposed of by the House.

SHRI RUPCHAND PAL (HOOGLY): Sir, it is all right about the Delhi Development Authority (Validation of Disciplinary Powers) Bill. We have no objection.

But about the Companies (Amendment) Bill, a very serious discussion is required. The Members must be given some time to express their viewpoints. We have serious reservations about this Bill.

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