• MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY

Notification No GSR644(E) Dated 23.07.2010 Ministry of Communications and Information Technology, Department of Information Technology Group 'B' (Amendment) Rules, 2010

By the present Rule, the President amends the Ministry of Communications and Information Technology, Department of Information Technology (Group 'B' posts) Recruitment Rules, 2009 by inserting the serial number 20 after serial number 19 relating to the post of Assistant Engineer (Civil) and the entries relating thereto.

• MINISTRY OF LABOUR AND EMPLOYMENT

Notification No. SO2037(E) Dated 18.08.2010 Copper Mining Industry to be a Public Utility Service for the purposes of the Industrial Disputes Act, 1947 Act

By the present notification the Central Government declares the the service in the Copper Mining Industry which is covered by item 13 of the First Schedule to the Industrial Disputes Act, 1947 to be a Public Utility Service for the purposes of the Industrial Disputes Act, 1947 Act, for a period of six months from the 25th August, 2010.

• PRESS INFORMATION BUREAU

Dated 26.08.2010 Public Interest Disclosure and Protection to Persons Making the Disclosure Bill, 2010" Tabled in Lok Sabha

The Public Interest Disclosure and Protection to Persons making the Disclosure Bill, 2010,stand alone legislation. The Bill provides for protection to the whistle-blowers from harassment, and keeping the identity of whistle blowers concealed. It has been felt that the persons who report the corruption or wilful misuse of power or wilful misuse of discretion which causes demonstrable loss to the Government or commission of a criminal offence by a public servant need statutory protection as protection given to them by the said Resolution of the Government of India would not suffice.

• MINISTRY OF FINANCE

Financial Services

Notification No. SO1968(E) Dated10.08.2010 The Banking Regulation Act, 1949 shall not apply to the Bombay Mercantile Co-operative Bank Limited for a period of another one year

The Central Government notifies that the provisions of Section 36AAA(1) of The Banking Regulation Act, 1949 with regard to the maximum period of supresession of the Board of a Multi State Co-operative Bank shall not apply to the Bombay Mercantile Co-operative Bank Limited for a period of another one year from 14th August, 2010.

• SERVICE TAX

Circular No. 128/10/2010 Dated 24.08.2010 ST Service tax on on-going works contracts entered into prior to 01.06.2007 - regarding

The circular lays down that with effect from 01.06.2007 when the new service 'Works Contract' service was made effective, its classification would undergo a change in case of long term contracts even though part of the service was classified under the respective taxable service prior to 01.06.2007. Accordingly under section 65A of the Finance Act, 1994, it would be the appropriate classification for the part of the service provided after that date.

• MINISTRY OF ECONOMIC AFFAIRS

Notification No. GSR667(E) Dated11.08.2010 Coinage of the One Hundred Rupees and Five Rupees coined to Commemorate the occasion of "150 Years of Kuka Movement" Rules 2010

Vide present Notification, the Central Government hereby makes the following rule by which Standard weight and remedy allowed on coins of Rs.100 and Rs.5 denominations, coined under the provisions of Section 6 of the Coinage Act, 06 ( 3 Of 1906) to commemorate the occasion of "150 Years of Kuka Movement".

Notification No. GSR668(E) Dated11.08.2010 The Coinage of the One Hundred Rupees and Five Rupees coined to Commemorate the occasion of "BIRTH CENTENARY of Mother Teresa" Rules, 2010

By this Rule the Central Government allowed Standard weight and remedy on coins of certain denomination coined to commemorate the occasion of "BIRTH CENTENARY of Mother Teresa" under the provisions of Section 6 of the coinage Act, 1906 and the remedy allowed in making of such coins shall be as specified in the present Rule

Notification No. SO1972(E) Dated11.08.2010 Modification of dimensions, designs and composition of Five Rupees and One Hundred Rupees

By the present notification in Five Rupees and One Hundred Rupees the face of the coin shall bear the Lion Capitol of Ashoka Pillar with the legend ^^lR;eso t;r^^ inscribed below, flanked on the left upper periphery with the word ^^Hkkjr** in Hindi and on the right upper periphery flanked with the word "INDIA" in English will now be replaced with he face of the coin shall bear the portrait of " Mother Teresa " in the centre, flanked on the left upper periphery with the words ^^enj Vsjslk" and left lower periphery with the word tUe'krh" in Hindi.

CBEC Customs

Circular No. 29/2010 Dated20.08.2010 Extension of ACP Programme to Export Houses / Trading Houses - Regarding

By this Circular amendment is decided to be made in Para 7(i) of the Circular No.42/2005-Cus dated 24.11.2005 and Paras 7(ii) to 7(vii) and insertion in Annexure - 1 to Circular No.42/2005-Cus dated 24.11.2005. The Circular No 42/2005 - Cus dated 24.11.2005 will be further amended by insertion of a new Para 8. Board's Circular No.42/2005-Cus dated 24.11.2005 stands modified.

Notification No. 82/2010 Dated 20.08.2010 Final Finding: Anti-dumping duty imposed in the matter of imports of Coumarin originating in, or exported from, People's Republic of China

The Central Government, after considering the final findings of the designated authority vide present Notification has imposed anti-dumping duty on imports of Coumarin, as described in the table provided in the notification. The duty imposed shall be levied for a period of five years (unless revoked, superseded or amended earlier) from the date of imposition of the provisional anti-dumping duty, that is, 23rd March, 2010 and shall be payable in Indian currency.

• MINISTRY OF COMMERCE AND INDUSTRY

Commerce

Notification No. SO2003(E) Dated13.08.2010 Setting up a sector specific SEZ for engineering sector at Village Rajoda, Taluka Bawala Ahmedabad - Gujarat - De-notification of certain area notified vide Notification numbers S.O. 420(E), dated 3rd March, 2008 and S.O. 501(E) dated 17th February, 2009

The Central Government by the present notification denotifies an area of 15.2702 hectares, as part of Special Economic Zone, engineering sector at Village Rajoda, Taluka Bawala Ahmedabad in the State of Gujarat thereby making total area of the Special Economic Zone, as 217.1409 hectares, comprising of the survey numbers and the area given in F. No. F. 2/87/2006-SEZ

Notification No. SO2009(E) Dated16.08.2010 Appointment of Development Commissioner, SEZ for STPI New Delhi

By the present notification amendment has been made in Notification. no. S.O. 1916(E), dated 12th November, 2007 by which Appointment of Development Commissioner, SEZ for STPI New Delhi has been made by deleting Sl. No. 2 in F. No. F.2/13/2005-SEZ

• DIRECTORATE GENERAL OF FOREIGN TRADE

Public Notice No. 2/(RE 2010)/ 2009-14 Dated: 23.08.2010 Amendments in the Reward/Incentive Schemes of Chapter 3 of FTP 2009-14:- Appendix 37A, Appendix 37D of Handbook of Procedure Vol. 1

By the present Public Notice No 2/(RE 2010)/ 2009-14 he Director General of Foreign Trade makes the following amendments in Appendix 37A of VKGUY Scheme in the Handbook of Procedures Vol.1 (Appendices and Aayat Niryat Forms) 2009-2014, addition made in Appendix 37D of Focus Product Scheme in Table 4,6and 7.

Public Notice No. 3/(RE 2010)/ 2009-14 Dated23.08.2010 Amendment of ANF 4A and Appendix 11A, related to Advance Authorisation Scheme

By this notice Sl No. 4C related to Chartered Engineer's certificate on import requirement for 4.7 cases, under the "Guidelines for the Applicants" in ANF 4A (Application form for Advance Authorisation) stands deleted and consequently Sl No. 4(d) shall become 4(c) and Appendix 11A stands replaced by the amended Appendix 11A.

• RESERVE BANK OF INDIA

DIR (Series)

Circular No. A.P. (DIR Series) Circular No.09 Dated 25.08.2010 Exim Bank's Line of Credit of USD 5.763 million to the Government of Suriname

Export-Import Bank of India (Exim Bank) has concluded an Agreement dated March 22, 2010 with the Government of Suriname making available to the latter, a Line of Credit (LOC) of USD 5.763 million for financing eligible goods and services. Shipments under the LOC will have to be declared on GR / SDF Forms as per instructions issued by the Reserve Bank from time to time.

• MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION

Consumer Affairs

Notification No. SO1977(E) Dated11.08.2010 Exemption of all forward contracts of one day duration for the sale and purchase of commodities traded on the National Agriculture Produce Marketing Company of India Ltd.

The Central government has allowed exemption of all forward contracts of one day duration for the sale and purchase of commodities traded on the National Agriculture Produce Marketing Company of India Ltd subject to certain conditions. The conditions are mentioned in this notification.

Notification No. SO1946(E) Dated10.08.2010 Recognition to Ahmedabad Commodity Exchange

By the present notification the Central Government granted recognition to Ahmedabad Commodity Exchange which on a permanent basis in respect of forward contracts in all the commodities in which Section 15 of the Forward Contracts (Regulation) Act, 1952 is applicable but is subject to the condition that the said Exchange shall comply with such directions as may, from time to time, be issued by the Forward Markets Commission.

• TELECOM REGULATORY AUTHORITY OF INDIA

Press Release No. 37/2010 Dated 20.08.2010 TRAI releases recommendations on "Efficient Utilization of Numbering Resources in India"

TRAI has proposed that the existing 10digit numbering scheme should be continued to avoid inconvenience to the customers that would accompany any move to shift to an 11 digit numbering scheme. Giving a two pronged strategy, TRAI has recommended that India should migrate to an integrated numbering scheme for fixed and mobile services by 31st December, 2011. TRAI has recommended automation of the allocation process.

Press Release No. 38/2010 Dated 20.08.2010 TRAI issues Consultation Paper on Technical Interoperability of DTH Set Top Boxes

By the way of present Notification TRAI issued a Consultation Paper on Technical Interoperability of DTH Set Top Boxes. Stakeholders are requested to offer their valuable comments by 7th Sept. 2010 and counter comments by 12th Sept.2010.