• MINISTRY OF FINANCE

Direct Tax Laws

Notification No. 49/2010 Dated 09.07.2010 - Income-tax (Seventh Amendment) Rules, 2010

In exercise of the powers conferred by section 295 read with section 139 of Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes formulated the Income-tax (7th Amendment) Rules, 2010 to amend Rule 12 of the Income-tax Rules, 1962

Notification No. 48/2010 Dated 09.07.2010 In respect of subscription to long-term infrastructure bonds purpose of Section 80CCF of the Income-tax Act, 1961

In exercise of the powers conferred by section 80CCF of the Income-tax Act, 1961 (43 of 1961), the Central Government specified "Long-term Infrastructure Bond" which shall be issued by Industrial Finance Corporation of India, Life Insurance Corporation of India, Infrastructure Development Finance Company Limited, a Non-Banking Finance Company classified as an Infrastructure Finance Company by the Reserve Bank of India subject to notified conditions.

CBEC Customs

Circular No. 17/2010 Dated 06.07.2010 - Applicability of customs duty exemption on import of television content

It has been clarified that that the term motion pictures referred to in Notification No. 27/2010-Customs dated 27th February 2010 which provided for exemption to motion pictures, music, gaming software (for use on gaming consoles), printed or recorded on media falling under headings 3706 or 8523, from so much of basic customs duty, additional duty and special additional duty of customs, includes audio visual content of all kinds like feature films, advertising films, documentaries, television content, news films etc. and is not restricted to feature films or movies alone.

• MINISTRY OF CORPORATE AFFAIRS

Notification No. SO1548(E) Dated 25.06.2010 - Delegation of powers under Section 637(1) of the Companies Act, 1956

In exercise of the powers conferred by sub-section (1) of Section 637the Companies Act, 1956, the Central Government delegated its powers under notified Sections of the Companies Act, 1956, to the Director, Serious Fraud Investigation Office only in respect of those cases wherein the Central Government appoints officers of Serious Fraud Investigation Office as inspectors, to investigate into the affairs of a company under Section 235 or Section 237 of the Companies Act, 1956.

• RESERVE BANK OF INDIA

DBOD

Notification No. DBOD. FSD.BC.No. 25 /24.01.011/2010-11 Dated 09.07.2010 - Credit Card Operations of Banks

All banks through the aforesaid Notification were advised to strictly adhere to the guidelines contained in the Master Circular on Credit Card Operations, both in letter and spirit, as despite the issue of comprehensive instructions on the subject, it has been observed that Reserve Bank of India and the Offices of the Banking Ombudsmen, continue to receive numerous complaints from credit card holders regarding the credit card operations of the banks, especially with regard to excessive finance charges, issuance of unsolicited credit cards, unsolicited insurance policies and recovery of premium charges, charging of annual fee in spite of being offered as 'free' cards, issuance of loans over phone etc.

• MINISTRY OF HOME AFFAIRS

Notification No. GSR584(E) Dated 06.07.2010 - Indo Tibetan Border Police Force (Publication and printing Cadre) Group 'B' and 'C' Posts Recruitment Rules, 2010

In exercise of the powers conferred by clause (b) of sub-section 156 of the Indo-Tibetan Border Police Force Act, 1992 (35 of 1992), and in supersession of Indo-Tibetan Border Police Force, Publication and Printing Cadre Recruitment Rules, 1999, except as respects things done or omitted to be done before such supersession, the Central Government formulated Indo-Tibetan Border Police Force (Publication and Printing Cadre) Group 'B' and 'C' Posts Recruitment Rules, 2010 regulating the method of recruitment to certain Group 'B' and 'C' posts in the Publication and Printing Cadre in the Indo-Tibetan Border Police Force.

• INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY

Notification No. IRDA/Reg/2/52/2010 Dated 01.07.2010 Insurance Regulatory and Development Authority (Treatment of Discontinued Linked Insurance Policies) Regulations, 2010

In exercise of the powers conferred by clause (zd) of sub-section 114A of the Insurance Act, 1938 (4 of 1938) read with sections 14 and 26 of the Insurance Regulatory and Development Authority Act, 1999 (4 of 1999), the Authority in consultation with the Insurance Advisory Committee, formulated the Insurance Regulatory and Development Authority (Treatment of Discontinued Linked Insurance Policies) Regulations, 2010

Notification No. IRDA/Reg/3/53/2010 Dated 01.07.2010 - Insurance Regulatory and Development Authority (Insurance Advertisements and Disclosure) (Amendment) Regulations, 2010

In exercise of the powers conferred by clause (zd) of sub-section 114A of the Insurance Act, 1938 (4 of 1938) read with sections 14 and 26 of the Insurance Regulatory and Development Authority Act, 1999 (4 of 1999), the Authority in consultation with the Insurance Advisory Committee, formulated Insurance Regulatory and Development Authority (Insurance Advertisements and Disclosure) (Amendment) Regulations, 2010 omitting Regulation 2(c) and second proviso to Regulation 10(1)(vi).

Notification No. IRDA/Reg/4/54/2010 Dated 01.07.2010 - Insurance Regulatory and Development Authority (Licensing of Corporate Agents) (Amendment) Regulations, 2010

In exercise of the powers conferred by Sections 42 and 114A of the Insurance Act, 1938 read with Section 26 of the IRDA Act, 1999, the Authority, in consultation with the Insurance Advisory Committee, formulated the Insurance Regulatory and Development Authority (Licensing of Corporate Agents) (Amendment) Regulations, 2010 amending Regulations 9 and 11.     

• MINISTRY OF SCIENCE AND TECHNOLOGY

Notification No. GSR578(E) Dated 25.06.2010 The Department of Space (Chief Controller in Indian Space Research Organization) Recruitment Rules, 2010

In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the President formulated the Department of Space (Chief Controller in Indian Space Research Organisation) Recruitment Rules, 2010 regulating the method of recruitment to the post of Chief Controller in Department of Space/Indian Space Research Organisation.

• MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS

Notification No. GSR516(E) Dated 16.06.2010 - Indian Police Service (Pay) Nineteenth Amendment Rules, 2010

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (61 of 1951) the Central Government, in consultation with the Government of West Bengal formulated the Indian Police Service (Pay) Nineteenth Amendment Rules, 2010 to amend the Indian Police Service (Pay) Rules, 2007,

Notification No. GSR515(E) Dated 16.06.2010 - Indian Police Service (Fixation of Cadre Strength) Seventeenth Amendment Regulations, 2010.

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (LXI of 1951) read with sub-rules (1) and (2) of Rule 4 of the Indian Police Service (Cadre) Rules, 1954, the Central Government, in consultation with the Government of West Bengal formulated the Indian Police Service (Fixation of Cadre Strength) Seventeenth Amendment Regulations, 2010 to amend the Indian Police Service (Fixation of Cadre Strength) Regulations, 1955.

Notification No. GSR514(E) Dated 16.06.2010 - Indian Police Service (Pay) Eighteenth Amendment Rules, 2010.

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (61 of 1951) the Central Government, in consultation with the Government of Sikkim formulated the Indian Police Service (Pay) Eighteenth Amendment Rules, 2010 to amend the Indian Police Service (Pay) Rules, 2007.

Notification No. GSR513(E) Dated 16.06.2010 The Indian Police Service (Fixation of Cadre Strength) Sixteen Amendment Regulations, 2010

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (LXI of 1951) read with sub-rules (1) and (2) of Rule 4 of the Indian Police Service (Cadre) Rules, 1954, the Central Government, in consultation with the Government of Sikkim formulated the Indian Police Service (Fixation of Cadre Strength) Sixteen Amendment Regulations, 2010 to amend the Indian Police Service (Fixation of Cadre Strength) Regulations, 1955.

Notification No. GSR512(E) Dated 16.06.2010 Indian Police Service (Pay) Seventeenth Amendment Rules, 2010

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (LXI of 1951) the Central Government, in consultation with the Government of Himachal Pradesh formulated the Indian Police Service (Pay) Seventeenth Amendment Rules, 2010 to amend the Indian Police Service (Pay) Rules, 2007.

Notification No. GSR511(E) Dated 16.06.2010 Indian Police Service (Fixation of Cadre Strength) Fifteenth Amendment Regulations, 2010

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (LXI of 1951) read with sub-rules (1) and (2) of Rule 4 of the Indian Police Service (Cadre) Rules, 1954, the Central Government, in consultation with the Government of Himachal Pradesh formulated the Indian Police Service (Fixation of Cadre Strength) Fifteenth Amendment Regulations, 2010 to amend the Indian Police Service (Fixation of Cadre Strength) Regulations, 1955.

Notification No. GSR510(E) Dated 16.06.2010 Radian Police Service (Pay) Sixteenth Amendment Rules, 2010

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (61 of 1951) the Central Government, in consultation with the Government of Andhra Pradesh formulated the Radian Police Service (Pay) Sixteenth Amendment Rules, 2010 to amend the Indian Police Service (Pay) Rules, 2007.

Notification No. GSR509(E) Dated 16.06.2010 - Indian Police Service (Fixation of Cadre Strength) Fourteenth Amendment Regulations, 2010

In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (LXI of 1951) read with sub-rules (1) and (2) of Rule 4 of the Indian Police Service (Cadre) Rules, 1954, the Central Government, in consultation with the Government of Andhra Pradesh formulated the Indian Police Service (Fixation of Cadre Strength) Fourteenth Amendment Regulations, 2010 to amend the Indian Police Service (Fixation of Cadre Strength) Regulations, 1955.

• MINISTRY OF PETROLEUM AND NATURAL GAS REGULATORY

Notification No. GSR476(E) Dated 07.06.2010 The Petroleum and Natural Gas Regulatory Board ( Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline ) Regulation, 2010

In exercise of the powers conferred by Section 61 of the Petroleum and Natural Gas Regulatory Act, 2006, the Petroleum and Natural Gas Regulatory Board formulated The Petroleum and Natural Gas Regulatory Board ( Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline ) Regulation, 2010

Notification No. GSR594(E) Dated 09.07.2010 - Petroleum and Natural Gas Regulatory Boar (Authorizing Entities to Lay , Build, Operate or Expand Natural Gas Pipelines) Amendment Regulations,2010

In exercise of the powers conferred by Section 61 of the Petroleum and Natural Gas Regulatory Board Act, 2006, the Petroleum and Natural Gas Regulatory Board formulated the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay , Build, Operate or Expand Natural Gas Pipelines) Amendment Regulations,2010 to amend the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay , Build, Operate or Expand Natural Gas Pipelines) Regulations 2008.    

• PRESS INFORMATION BUREAU

Dated 15.07.2010 - Amendment of provisions under Section 13 of the Arms Act, 1959 approved

The Union Cabinet approved the amendment of provisions under Section 13 of the Arms Act, 1959 for (i) specifying a period of sixty days for the purpose of police report required under sub-section (2) of section 13 of the Act and (ii) deletion of proviso to sub-section (2A) of section 13 of the Act. The Cabinet also approved the introduction of the Arms (Amendment) Bill, 2010 in the Parliament.    

• MINISTRY OF COMMERCE AND INDUSTRY

Notification No. GSR501(E) Dated 14.06.2010 - The Special Economic Zones (Amendment) Rules, 2010

In exercise of the powers conferred by Section 55 of the Special Economic Zones Act, 2005 (28 of 2005), the Central Government formulated the Special Economic Zones (Amendment) Rules, 2010 to amend the Special Economic Zones Rules, 2006.      

• MINISTRY OF HUMAN RESOURCE DEVELOPMENT

Notification No. S.O. 1631(E) Dated 08.07.2010 - Composition of National Advisory Councils

In exercise of the powers conferred by sub- section (1) of Section 33 of the Right of Children to Free and Compulsory Education Act, 2009, read with Rule 29 of the Right of Children to Free and Compulsory Education Rules, 2010, the Central Government constituted the National Advisory Council.