• ATOMIC ENERGY

Order No. SO129(E) Dated14.01.2011 - Prescription of application fee of Rs.500 for grant of export license under Prescribed Equipment (Control of Export) Order, 1995 under sub-section (1) of Section 14 of the Atomic Energy Act, 1962

Central Government prescribed an application fee ofRupees Five Hundred only for grant of export license under Prescribed Equipment (Control of Export) Order, 1995 dated 15-3-1995 issued under sub-section (1) of Section 14 of the Atomic Energy Act, 1962.

• INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY

Circular No. IRDA/F&I/CIR/F&A/015/02/2011 Dated02.02.2011 - Creation of Reserve for Unexpired Risk (URR) by the Non-life Insurance Companies for Health Segment

Authority having examined the representations from non-life insurers for extension of relaxation granted videCircular No. IRDA/F&I/CIR/F&A/081/12/2009 dated 17.12.2009 and taking into account the unique nature of the health segment, and in order to promote the health insurance, hereby extends the said relaxation to the non life insurers with respect to the health segment for a further period of three financial years starting from 2010-11 subject to compliance of specified conditions.

Circular No IRDA/Life/CIR/GLD/013/02/2011 Dated01.02.2011 - Guidelines on Outsourcing of Activities by Insurance Companies

Reference: 1. INV/CIR/031/2004-05 dated 27th July, 2004

2. INV/CIR/058/2004-05 dated 28th December, 2004

3. RBI/2006/167 DBOD.NO.BO.40/21.04.158/2006-07

4. Regulation 7(c) of IRDA (Registration of Companies) Regulations, 2

In order to ensure proper corporate and regulatory oversight over the outsourcing of activities of insurers, the Authority has decided to issue instructions as specified under Section 14(2) of Insurance Regulatory and Development Authority Act, 1999. These guidelines apply in addition to the instructions given vide reference 2 cited above. However this circular supercedes the provisions of para 3 of reference 2 cited above.

Circular No.IRDA/F&A/CIR/SOLVN/011/01/2011 Dated27.01.2011 - Valuation of Premium Receivable from Central/State Government for Computation of Solvency Position

The IRDA (Assets, Liabilities and Solvency Margins of Insurers) Regulations, 2000 lay down the manner of computation of solvency margin, clause 2(1) of Schedule 1 lays down the value to be placed on the assets of the insurer. Further, clause 2(1)(a) of the said Schedule prescribes that Agent's balances and outstanding premium in India, to the extent they are not realized within a period of thirty days should be placed with value "zero" for the purpose of calculating Available Solvency Margins. The above said clause does not differentiate between the Government and non-government receivables.

In order to mitigate the difficulties of Insurance Companies in meeting the solvency requirement and given the fact that most of the receivables relates to Central/State Government sponsored health insurance schemes such as RSBY, Rajiv Aryogashri etc., Authority hereby provides a special dispensation to the extent that authority will exercise forbearance for a period of six months (two quarters) in case the solvency ratio falls below 1.50 subject to specified conditions.

Circular No CAD/1/10-11 Dated21.01.2011 - Re: Spurious calls identifying themselves as IRDA Employees in a bid to sell Insurance policies

Circular issued to CEOs of all General and Life Insurers. Authority has received complaints from various Individuals about certain spurious calls as mentioned above. While IRDA has already filed a police complaints at New Delhi and also issued a notice cautioning the public regarding such callers, it is necessary for the Insures too to get this matter investigated and take necessary action. Letters have already been written to some of the Insurance companies whose names these callers are purported to have used.

• MINISTRY OF CIVIL AVIATION

Notification No. GSR28(E) Dated 17.01.2011 - Aircraft (2nd Amendment) Rules, 2011

Central Government has made the Aircraft (2nd Amendment) Rules, 2011 to further amend the Aircraft Rules, 1937.

• MINISTRY OF COMMERCE AND INDUSTRY

Commerce

Notification No. SO143(E) Dated 21.01.2011 - Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Amendment Rules, 2011

Central Government has made the Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Amendment Rules, 2011 further to amend the Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995 - In rule 2, for clause "2.21" relating to freezer vessel, clause "2.21a" shall be substituted.

Instruction No. 75 Dated 07.02.2011 - Clarification on Rule 47(3) of SEZ Rules, 2006 -Duty for sale of power from SEZ to DTA - regarding

Instructions to All Development Commissioners to refer to the Instruction No. 67 issued vide letter of even number dated 28.10. 2010 on the subject mentioned above and to say that the last two lines of the same have been modified to read as under :

"That operation of Rule 47 (3) (a), (b), (d) and (e) of SEZ Rules, 2006 is kept in abeyance w.e.f. 6.9.2010 until further orders".

Industrial Policy and Promotion

Notification No.GSR930(E) Dated 29.11.2010 - Intellectual Property Appellate Board (Patents Procedure) Rules, 2010

Appellate Board in exercise of the powers conferred by section 117 H of the Patents Act, 1970 (39 of 1970) made the Intellectual Property Appellate Board (Patents Procedure) Rules, 2010.

DGFT

Policy Circular No 16 (RE-2010)/2009-14 Dated 04.02.2011 - Temporary suspension of Pre-shipment Inspection (PSI) Agencies listed under Appendix 5 of the Handbook of Procedures Vol-I (Appendices and Aayat Niryat Forms) 2009-2014

Circular issued to All Licensing Authorities and All Custom Authorities - It is observed that the Pre-Shipment Inspection (PSI) Agencies listed under Appendix 5 of the Handbook of Procedures had issued wrong Preshipment-Inspection certificates. It has, therefore, been decided not to accept the PSI Certificates issued by these agencies as specified. The Trade and Industry is hereby informed that certificates issued by these agencies will not be accepted by Customs till a final decision is taken in the matter.

Policy Circular No. 15 (RE-2010)/2009-14 Dated 01.02.2011 - Conditions and modalities for applications for grant of quota for export of cotton yarn.

The data for export made from 1/4/2010 to 15/1/2011 is being collected and allocation will be made for the balance quantity keeping in view the decision of GoM to limit the export of cotton yarn to 720 Million Kg. during the year 2010-11. Accordingly, it has been decided to invite applications for allocation of quota for export of cotton yarn from 02.02.2011 to 07.02.2011 (till 5.00 PM) - Allocation will be made after scrutiny of applications, as per the specified criteria.

Calendar for process of applications, issue of Export Authorizations and export is provided in Annexure-2 to this Policy Circular

Policy Circular No. 14 (RE-2010)/2009-14 Dated 01.02.2011 - Guidelines for import and supply of precious metal by the Nominated Agencies

DGFT Policy Circular No.77(RE-2008) dated 31.3.2009 and DGFT Policy Circular No.24(RE-2009-14) dated 11.2.2010 stand withdrawn.

This issues with the approval of competent authority.

Policy Circular No. 13 (RE-2010)/2009-14 Dated31.01.2011 - Import of inputs under Advance Authorisation (AA) and Duty Free Import Authorisation (DFIA) issued againstSIONsE-1 & E-5

Attention is invited to the Policy Circular No.72(RE-08)/2004-2009 dated.24.03.2009 regarding importability of alternative inputs allowed as per SION under DFIA Scheme.

The import of inputs allowed allowed under SION E-5 and SION and SION E-1 do not include Tapioca Starch, Wheat Gluten, and Lactose / Fructose / Maltose / Mannitol / Sodium Saccharin / Artificial sweetening Agents.

Therefore, (i) import of Tapioca Starch and Wheat Gluten as alternative inputs against import item No. 1 of SION E-5 and (ii) import of Lactose / Fructose / Maltose / Mannitol / Sodium Saccharin / Artificial Sweetening Agents, as alternative inputs against import items No. 2 of SION E-5 and import item No. 1(a) of SION E-1, is not to be allowed, under Advance Authorisations and Duty Free Import Authorisations issued agasint SIONs E-1 & E-5.

Trade Notice No. 05/2011 Dated28.01.2011 - Allocation of TRQ for import of Natural Rubber

Public Notice No. 23/2009-14 (RE-2010) dated 17.1.2011 had invited applications from actual users for allocation of TRQ for import of Natural Rubber from 18.1.2011 to 24.01.2011. 31 applications were received. Exim facilitation Committee considered the applications and allocated 40,000 MT of Natural Rubber to all applicants. The applicants are advised to approach concerned Regional Authorities (as per jurisdiction) alongwith ANF 2B duly filled in with applicable fees to obtain the necessary authorization to import Natural Rubber as per allocation made to them, on or before 15th February 2011.

Public Notice No. 27/(RE-2010)/2009-2014 Dated 04.02.2011 - Delistment of Pre-Shipment Inspection Agencies from Appendix 5 of Handbook of Procedures Vol-I (Appendices and Aayat Niryat Forms) 2009-2014

Director General of Foreign Trade hereby makes amendments in Appendix-5 (List of Inspection and Certification Agencies) of Handbook of Procedures Vol.I (Appendices and Aayat Niryat Forms) 2009-2014. The agencies as specified are hereby delisted from Appendix 5 of H.B.P. (Vol-I).

• MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY

Posts

Notification No.GSR37(E) Dated 18.01.2011 - Indian Post Office (Second Amendment) Rules, 2011

The Central Government hereby makes the Indian Post Office (Second Amendment) Rules, 2011 further to amend the Indian Post Office, Rules, 1933 - In the Indian Post Office Rules, 1933, after rule 102, the rules as specified will be inserted.

• MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION

Consumer Affairs

Notification No. SO145(E) Dated21.01.2011 - Grant of renewal of the Central India Commercial Exchange Ltd., Gwalior in respect of forward contracts in Rapeseed/Mustardseed for a further period from 01.03. 2011 to 31.03.2012

The Central Government being satisfied that it would be in the interest of the trade and also in public interest so to do, hereby grants renewal of the Central India Commercial Exchange Ltd., Gwalior for a further period from 01.03.2011 to 31.03.2012 (both days inclusive) in respect of forward contracts in Rapeseed/Mustardseed.

The renewal hereby granted is subject to the condition that the said Exchange shall comply with such directions as may, from time to time be given by the Forward Markets Commission.

Notification No. SO146(E) Dated 21.01.2011 - Grant of renewal of the Rajdhani Oils and Oilseeds Exchange Ltd., Delhi in respect of forward contracts in Rapeseed/Mustardseed for a further period from 01.03.2011 to 31.03.2012

The Central Government being satisfied that it would be in the interest of the trade and also in public interest so to do, hereby grants renewal of the Rajdhani Oils and Oilseeds Exchange Ltd., Delhi for a further period from 1st March, 2011 to 31st March, 2012 (both days inclusive) in respect of forward contracts in Rapeseed/Mustardseed.

The renewal hereby granted is subject to the condition that the said Exchange shall comply with such directions as may, from time to time be given by the Forward Markets Commission.

• MINISTRY OF ENVIRONMENT AND FORESTS

Notification No. SO249(E) Dated 04.02.2011 - Plastic Waste (Management and Handling) Rules, 2011

The Draft Rules namely the Plastic Waste (Management and Handling) Rules, 2009 were published vide Notification No.S.O.2004(E) dated 17.09.2009 inviting objections and suggestions from persons who were likely to be affected thereby. Now the objections and suggestions having been received and duly considered by the Central Government, it has hereby made the Plastic Waste (Management and Handling) Rules, 2011.

Notification No. SO106(E) Dated 18.01.2011 - Amendment to notification No. S.O. 671(E), Dated 30.09.1996 - In paragraph 1, for the words "fourteen years and three months" the words "for a period of fourteen years and five months" to be substituted

Central Government hereby makes the further amendment in the notification of the Government of India in the Ministry of Environment and Forests, number S.O.671(E), dated the 30th September, 1996

In the said notification, in paragraph 1, for the words "fourteen years and three months" the words "for a period of fourteen years and five months" shall be substituted.

• MINISTRY OF CORPORATE AFFAIRS

Circular No 2/2011 Dated 08.02.2011 - Direction under Section 212(8) of the Companies Act, 1956.

Direction issued to All Regional Directors and All Registrar of Companies - Large number of companies are approaching the Ministry for exemption under Section 212(8) of the Companies Act, 1956. The matter having been examined in the context of the globalizing Indian economy, the increased number of subsidiaries, and the introduction of accounting standards on consolidated financial statements. It has been decided to grant a general exemption provided certain conditions are fulfilled. The Central Government hereby directs that provisions of Section 212 shall not apply in relation to subsidiaries of those companies which fulfil the conditions as specified.

Circular No. 1/2011 Dated03.02.2011 - Easy Exit Scheme , 2011 - Extended for three months upto 30.04.2011

In continuation to this Ministry's earlier circular no. 6/2010 dated 03.12.2010 on the subject cited above, it has been decided to extend the Scheme for another three months i.e. upto 30th April, 2011. All the terms of circular no. 6/2010 dated 03.12.2010 will remain the same.

• MINISTRY OF FINANCE

Revenue

Notification No. 394/64/2010Cus(AS)Dated 20.01.2011 - Appreciation Certificate awarded by the President to exceptionally meritorious service rendered at the risk of life and specially distinguished record of service to officers of the Customs & Central Excise Department, and the Directorate of Enforcement on the occasion of Republic Day, 2011

These awards are made under clause (a) (ii) of para 1 of the Scheme governing the grant of awards to the officers and staff of the Customs & Central Excise Department, Central Bureau of Narcotics, Narcotics Control Bureau and Directorate of Enforcement, as per Notification No. 12/139/59-Ad. III (B) dated 05.11.1962 as amended from time to time.

CBDT

Notification No. 06/2011 Dated 24.01.2011 - Approval to organization Arogyadham Global Aids Research Foundation, Muzaffarnagar for the purpose of clause (ii) of sub-section (1) of section 35 of Income-tax Act, 1961 with effect from AY 2011-2012 onwards in the category of 'Other Institution'

The organization Arogyadham Global Aids Research Foundation, Muzaffarnagar has been approved by the Central Government for the purpose of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961 (said Act), read with Rules 5C and 5E of the Income-tax Rules, 1962 (said Rules), with effect from AY 2011-2012 onwards in the category of 'Other Institution', partly engaged in research activities subject to specified conditions.

Notification No. 05/2011 Dated24.01.2011 - The Government of the Republic of India and the Government of Bermuda, desiring to enhance co-operation and facilitate the exchange of information with respect to taxes, have agreed on terms as specified in agreement

The Central Government hereby directs that all the provisions of the agreement between the government of the republic of India and Bermuda as authorised by the government of the United Kingdom of great Britain and Northern Ireland for the exchange of information

with respect to taxes as set out in the Annexure hereto, shall be given effect to in the Union of India with respect to criminal tax matters immediately and with respect to all other matters covered in Article 1, for taxable periods beginning on or after the 3rd day of November, 2010, or where there is no taxable period, for all charges to tax arising on or after the 3rd day of November, 2010.

Notification No. GSR30(E) Dated 17.01.2011 - Income-tax Department (Multi Tasking Staff) Recruitment Rules, 2010

In supersession of the Income-tax Department (Group 'D') Recruitment Rules, 2003, except as respects things done or omitted to be done before such supersession, the President hereby makes the Income-tax Department (Multi Tasking Staff) Recruitment Rules, 2010 rules regulating the method of recruitment to the post of Multi Tasking Staff in the Income-tax Department.

Instruction No 1/2011 Dated 31.01.2011 - Revision of existing monetary limits for assigning cases to Deputy Commissioners/Assistant Commissioners and ITOs

References have been received by the Board from a large number of taxpapers, especially from mofussil areas, that the existing monetary limits for assigning cases to ITOs and DCs/ACs is causing hardship to the taxpapers, as it results in transfer of their cases to a DC/AC who is located in a different station, which increases their cost of compliance. The Board having considered the matter is of the opinion that the existing limits need to be revised to remove the abovementioned hardship.

An increase in the monetary limits is also considered desirable in view of the increase in the scale of trade and industry since 2001, when the present income limits were introduced. It has, therefore been decided to increase the monetary limits as specified.

Press Release From File No. 402/92/2006-MC (02 of 2011) Dated 07.02.2011 - Growth in Net direct tax collections and Corporate Income Tax - All taxpayers who have filed e-returns and whose refund claim is below Rs.10 lakh to be issued their income tax refunds by March 2011

Direct tax collection is buoyant despite higher tax refunds, which stood at Rs.53,688 crore as against Rs.38,721 crore registering a growth of 38.65 percent. The Centralized Processing Center of the Income Tax Department at Bengaluru had also completed processing of all e-filed tax returns for the current assessment year 2010-11. As such, all taxpayers who have filed e-returns and whose refund claim is below Rs.10 lakh would be issued their income tax refunds by March 2011.

The Government has also entered into a Tax Information Exchange Agreement (TIEA) with the Isle of Man on 4th February 2011 which provides for sharing information, including exchange of banking and ownership information and also of past information in criminal tax matters.

CBEC Customs

Instruction From File No. 609/119/2010-DBK Dated 18.01.2011 - Progress in the implementation of the Bank Realization Certificate (BRC) Module

Attention to Board'scircular No. 5/2009-Cus dated 02.02.2009 whereby the Bank Realization Certificate (BRC) module for monitoring export realizations against shipments made under the Drawback scheme was implemented. Keeping in view the statutory requirement of monitoring realization of export proceeds and the concerns of PAC, a review of the implementation of the said circular was conducted by the Board.

It is desired that the aforesaid module should be implemented by all Custom Houses earnestly. Complete and effective implementation would mean that there should not remain any cases in the Custom Houses where the realization has become due but the exporter has not submitted BRC /negative statement and the SCN for such non submission has not been issued within a reasonable time. Thus, the work of feeding the details of BRCs/negative statements into the system and of issuing Show Cause Notices (SCNs) to exporters wherever they are not submitted and taking further action including adjudication of the cases for recovery of drawback has to be accomplished in a methodical and time bound manner.

Notification No . 04/2011 Dated 27.01.2011 - Amendment to notification No. 21/2002-Customs Dated 01.03. 2002 - In the said notification "1st day of April, 2012" shall be substituted for "1st day of April, 2011"

Central Government, on being satisfied that it is necessary in the public interest so to do, made the following further amendment in the notification No. 21/2002-Customs, dated 01.03.2002

In the said notification,in the preamble, in the proviso, in clause (f), for the figures, letters and words "1st day of April, 2011", the figures, letters and words "1st day of April, 2012" shall be substituted.

CBEC Customs Non-Tariff

Notification No. 8/2011 Customs (N.T.) Dated 02.02.2011 - Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] First Amendment Rules, 2011

Central Government hereby makes the Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] First Amendment Rules, 2011 further to amend the Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] Rules, 2009.

Notification No. 7/2011 Customs (N.T.) Dated 31.01.2011 - Amendment to notification No. 36/2001- Cus(N.T.). Dated 03.08.2001 - Substitution of new table for the previous one

The Board, being satisfied that it is necessary and expedient so to do, hereby makes the following further amendment in the notification of the Government of India in the Ministry of Finance (Department of Revenue),No. 36/2001-Cus (N. T.), dated 03.08.2001 :

In the said notification, for the Table the Table as specified shall be substituted.

Economic Affairs

Notification No 4 (3)-W&M/2010 Dated 07.02.2011 - Auction for Sale (Re-issue) of '7.49 per cent Government Stock, 2017'

Government of India notified sale (reissue) of '7.49 per cent Government Stock, 2017' for an aggregate amount of Rs. 3,000 crore (nominal). The sale will be subject to the terms and conditions spelt out in this notification (called 'Specific Notification') as also the terms and conditions specified in the General Notification F. No. 4 (13)-W&M/2008, dated October 8, 2008 issued by Government of India.

Notification No. 4 (3)-W&M/2010 (i) Dated 07.02.2011 - Auction for Sale (Re-issue) of '8.08 per cent Government Stock, 2022'

Government of India notified sale (reissue) of '8.08 per cent Government Stock, 2022' for an aggregate amount of Rs. 4,000 crore (nominal). The sale will be subject to the terms and conditions spelt out in this notification (called 'Specific Notification') as also the terms and conditions specified in the General Notification F. No. 4 (13)-W&M/2008, dated October 8, 2008 issued by Government of India.

Notification No. 4 (3)-W&M/2010 (ii) Dated 07.02.2011 - Auction for Sale (Re-issue) of '8.26 per cent Government Stock, 2027'

Government of India notified sale (reissue) of '8.26 per cent Government Stock, 2027' for an aggregate amount of Rs.3,000 crore (nominal). The sale will be subject to the terms and conditions spelt out in this notification (called 'Specific Notification') as also the terms and conditions specified in the General Notification F. No. 4 (13)-W&M/2008, dated October 8, 2008 issued by Government of India.

• MINISTRY OF HEALTH AND FAMILY WELFARE

Health

Notification No.GSR45(E) Dated 24.01.2011 - Drugs and Cosmetics(1st Amendment) Rules, 2011

Draft of Drugs and Cosmetics Rules was published vide Notification No.G.S.R. 262(E) dated 20.04.2009 inviting objections and suggestions from all persons likely to be affected thereby. Now after having considered all the objections and suggestions received from the public on the said rules the Central Government hereby makes the Drugs and Cosmetics (1st Amendment) Rules, 2011 further to amend the Drugs and Cosmetics Rules, 1945.

Notification No. GSR39(E) Dated 19.01.2011 - Draft Food Safety and Standards Rules, 2010

Draft Food Safety and Standards Rules, 2010 which the Central Government proposes to make are being published for the information of the persons likely to be affected thereby. Objections or suggestions in respect of the said draft are invited before the specified date and they shall be taken into consideration by the Central Government.

• MINISTRY OF HOME AFFAIRS

Notification No. SO101(E) Dated 18.01.2011 - Reconstitution of the New Delhi Municipal Council

New Delhi Municipal Council was constituted by the Notification No. S.O.1820(E) dated 27.12.2005 and its first meeting was held on 19.01.2006. The duration of the council being five years will come to an end on completion of five years from the date of its first meeting. Thus in supersession of Notification No. S.O.1820(E) dated 27.12.2005 the central government hereby reconstitutes the New Delhi Municipal Council as specified.

• MINISTRY OF HUMAN RESOURCE DEVELOPMENT

Higher Education

Notification No. GSR24(E) Dated 12.01.2011 - The Chairman, Commission for Scientific and Technical Terminology, New Delhi, Recruitment Rules, 2010

The President hereby makes the Chairman, Commission for Scientific and Technical Terminology, New Delhi, Recruitment Rules, 2010 regulating the method of recruitment to the post of Chairman, Commission for Scientific and Technical Terminology, in the department of Higher Education, Ministry of Human Resource Development as specified.

School Education and Literacy

Notification No. SO165(E) Dated 19.01.2011

Specification of schools established, managed and administered by the Central Tibetan Schools Administration as specified category for the purposes of Right of Children to Free and Compulsory Education Act, 2009.

• MINISTRY OF LABOUR AND EMPLOYMENT

Notification No. SO144(E) Dated 21.01.2011 - Extension for the period of 6 months from 31.01.2011 for the service in the Security Paper Mill to be a public utility service for the purpose of Industrial Disputes Act, 1947

The Central Government declared by the Notification of the Government of India in the Ministry of Labour and Employment, dated 22-7-2010 the service in the Security Paper Mill, Hoshangabad, to be a public utility service for the purpose of the Industrial Disputes Act, 1947for a period of six months from 31st July, 2010.

The Central Government on forming opinion that public interest requires the extension of the said period by a further period of six months. Now, therefore the Central Government hereby declares the said industry to be a public utility service for the purposes of the said Act, for a period of six months from 31.01.2011.

Notification No. SO99(E) Dated 18.01.2011 - Amendments to Notification No. S.O. 2606(E) Dated 21.10.2010 - Substitution of entries against Sl. Nos. 31, 32 and 33

The Central Government hereby makes amendments to Notification No. S.O. 2606(E) dated the 21.10.2010. In the said notification under the heading "Appointed by the Central Government under clause (g) of sub-section (1) of Section 10 in consultation with organizations of Medical Practitioners recognized by the Central Government for the purpose" against Sl. Nos. 31, 32 and 33, the entries as specified shall be substituted.

Notification No. SO147(E) Dated 11.01.2011 - Service in Industry engaged in manufacture or production of mineral oil (crude oil) motor and aviation spirit, diesel oil, kerosene oil, fuel oil, diverse hydrocarbon oils and their blends including synthetic fuels, Lubricating oils and the like further declared to be a public utility service for the purpose of Industrial Disputes Act, 1947for the period of 6 months from 16.01.2011

The Central Government declared the above cited industry to be a Public Utility Service for the purposes of the Industrial Disputes Act, 1947, for a period of six months with effect from 16th January, 2011.

Notification No. SO148(E) Dated 29.11.2010 - Intention to extend the provisions of the Employees State Insurance Act, 1948 to the classes of establishments specified in the schedule annexed - Objections and suggestions invited

The Central Government, hereby gives notice of its intention to extend the provisions of the Employees State Insurance Act, 1948 to the classes of establishments specified in the schedule annexed hereto, after the expiry of a period of one month from the date on which this notification is made available to the public;

Any objection or suggestion, which may be received from any person in respect of the said notification within the period specified above, will be considered by the Central Government.

• MINISTRY OF LAW AND JUSTICE

Legislative

Notification No. 11019/12/2010-LegII Dated 21.01.2011 - "National Voters' Day" to be observed on 25th January every year

The Central Government has decided to observe the 25th day of January, every year, being the Election Commission's foundation day, as the 'National Voters' Day" beginning from this year, throughout the country without declaring it as a holiday; and to provide to the new voters with Elector Photo Identity Cards and badges with a logo depicting the slogan "Proud to be a voter-Ready to vote" in a brief ceremony in a befitting manner to be organised by the Election Commission for the purpose.

• MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS

Personnel and Training

Notification No. GSR29(E) Dated 17.01.2011 - Indian Police Service (Pay) Amendment Rules, 2011

The Central Government, in consultation with the Government of Haryana hereby makes the Indian Police Service (Pay) Amendment Rules, 2011 further to amend the Indian Police Service (Pay) Rules, 2007.

Notification No. GSR16(E) Dated 12.01.2011 - Andhra Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes Andhra Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011 further to amend the Andhra Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1989.

Notification No.GSR17(E) Dated 12.01.2011 - Himachal Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes the Himachal Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011 further to amend the Himachal Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1986.

Notification No. GSR18(E) - Dated 12.01.2011 - Karnataka Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes the Karnataka Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011 further to amend the Karnataka Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1986.

Notification No.GSR19(E) Dated 12.01.2011 - Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes the Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011 further to amend the Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1986.

Notification No. GSR20(E) Dated 12.01.2011 - Maharashtra Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes the Maharashtra Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011 further to amend the Maharashtra Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1986.

Notification No. GSR21(E) Dated 12.01.2011 - Orissa Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes the Orissa Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011.further to amend the Orissa Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1986.

Notification No.GSR22(E) Dated 12.01.2011 - Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Amendment Rules, 2011

The Central Government hereby makes the Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Amendment Rules, 2011further to amend the Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1988.

Notification No.GSR23(E) Dated 12.01.2011 - West Bengal Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011

The Central Government hereby makes the West Bengal Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2011.further to amend the West Bengal Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1994.

• MINISTRY OF RURAL DEVELOPMENT

Notification No. SO82(E) Dated 14.01.2011 - Supersession of Notification No.S.O.1(E) dated 01.01.2009

Specification of wage rate payable to the unskilled manual workers as specified in respect of State or the Union Territory working on various Schemes under National Rural Employment Guarantee Act, 2005.

Land Resources

Notification No. GSR8(E) Dated 03.01.2011 - Designation of Sh. P.C.Meena, Under Secretary to the Government of India in the Department of Land Resources, Ministry of Rural Development as Central Public Information Officer (CPIO)

Sh. P.C.Meena, Under Secretary to the Government of India in the Department of Land Resources, Ministry of Rural Development designated as Central Public Information Officer (CPIO) in respect of all the subjects handled in the department of Land Resources.

• RESERVE BANK OF INDIA

IDMD

Circular No IDMD/3467/08.02.033/2010-11 Dated 07.02.2011 - Auction of Government of India interest bearing Securities having different maturities

Government of India have offered to sell (re-issue) of (a) "7.49 percent Government Stock 2017 " for a notified amount of Rs.3,000 crore (nominal) through a price based auction using uniform price method vide Notification No.4(3)-W&M/2010 dated 7.02.2011 (b) "8.08 percent Government Stock 2022 " for a notified amount of Rs.4,000 crore (nominal) through a price based auction using uniform price method vide Notification No.4(3)-W&M/2010(i) 07.02. 2011 and (c) "8.26 percent Government Stock 2027" for a notified amount of Rs. 3,000 crore (nominal) through a price based auction using uniform price method vide Notification No.4(3)-W&M/2010(ii) dated 07.02. 2011.

DBOD

Circular No. DBOD.FID.FIC.No.11/01.02.00/2010-11 - Dated 01.02.2011 - Recognition of Permanent Diminution in the Value of Investments in Banks' Subsidiaries / Joint Ventures

Circular issued to the CEOs of select All-India Term Lending and Refinancing Institutions

(Exim Bank, NABARD, NHB and SIDBI)

In the absence of any specific instructions on the method of assessment / measurement of permanent diminution, it has been observed that Banks/FIs are not making any attempt to determine whether there is any permanent diminution in their strategic equity investments held under HTM or AFS categories. The need to determine whether impairment has occurred is a continuous process and the need for such determination will arise in the circumstances specified. When the need to determine whether impairment has occurred arises in respect of a subsidiary, joint venture or a material investment, the FI should obtain a valuation of the investment by a reputed / qualified valuer and make provision for the impairment, if any.

Circular No. DBOD. No. BP.BC.79/21.04.141/2010-11 Dated 31.01.2011 - Recognition of permanent diminution in the value of investments in banks' subsidiaries/joint ventures

Circular issued to the Chairmen and Managing Directors/ Chief Executive Officers of All Commercial Banks (excluding Regional Rural Banks)

In the absence of any specific instructions on the method of assessment/measurement of permanent diminution, it has been observed that banks are not making any attempt to determine whether there is any permanent diminution in their strategic equity investments held under HTM or AFS categories. The need to determine whether impairment has occurred is a continuous process and the need for such determination will arise in the specified circumstances. When the need to determine whether impairment has occurred arises in respect of a subsidiary, joint venture or a material investment, the bank should obtain a valuation of the investment by a reputed/qualified valuer and make provision for the impairment, if any.

Circular No. DBOD. AML.No. 11884/14.06.001/2010-11 Dated 31.01.2011 - List of Terrorist Individuals/ Organisations under UNSCR 1267(1999) and 1822(2008) on Taliban/Al-Qaida Organisation

Circular issued to The Chairmen/CEOs of all Scheduled Commercial Banks (Excluding RRBs)/ Local Area Banks / All India Financial Institutions

Banks/All India Financial Institutions are required to update the consolidated list of individuals/entities as circulated by Reserve Bank and before opening any new account, it should be ensured that the name/s of the proposed customer does not appear in the list.

Banks are advised to strictly follow the procedure laid down in the UAPA Order dated 27.08.2009 enclosed to circular DBOD.AML.BC. No. 44/14.01.001/2009-10 dated 17.09.2009 and ensure meticulous compliance to the Order issued by the Government.

RPCD

Circular No RPCD.SME & NFS. BC.No. 52/06.11.01/2010-2011 Date 08.02.2011 - Scheme of 1% interest subvention on housing loans up to Rs. 10 lakh

Clarifications received from Government of India which may be noted while submitting claims for reimbursement of claims under the captioned Scheme. All SCBs are advised to implement the Scheme vigorously and the benefits of the Scheme may be provided to all eligible customers/beneficiaries expeditiously.

Circular No. RPCD.CO.RCB.AML.BC. No. 50/07.40.00/ 2010-11 Dated 02.02.2011 - Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards/Combating of Financing of Terrorism (CFT)/Obligation of banks under PMLA, 2002

Circular issued to the Chief Executives of all State and Central Co-operative Banks

Guidelines issued under Section 35A of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies) read with Rule 7 of Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005. Any contravention thereof or non-compliance shall attract penalties under the relevant Act/Rules.

Circular No. RPCD.CO.Plan.BC. 51/04.09.01/2010-11 Dated 02.02.2011 - Classification of loans against gold jewellery

Loans sanctioned to NBFCs for on-lending to individuals or other entities against gold jewellery, are not eligible for classification under agriculture sector. Similarly investments made by banks in securitised assets originated by NBFCs, where the underlying assets are loans against gold jewellery, and purchase/assignment of gold loan portfolio from NBFCs are also not eligible for classification under agriculture sector.

• SECURITIES AND EXCHANGE BOARD OF INDIA

Press Release No 24/2011 Date 07.02.2011 - SEBI Board meeting

The Board meeting was held in Mumbai and decisions as specifed under the following heads were undertaken

1. ASBA facility mandatory for QIBs and NIIs

2. Initial registration of intermediaries to be for five years

3. Self clearing members for currency derivative segment

4. Recommendation to MCA on related party transactions

• TELECOM REGULATORY AUTHORITY OF INDIA

Notification No. 305-17/2010-QoS Dated 31.01.2011 - The Telecom Commercial Communications Customer Preference (Third Amendment) Regulations, 2011

Telecom Regulatory Authority of India hereby makes the regulations further to amend "The Telecom Commercial Communications Customer Preference Regulations, 2010". These regulations may be called the Telecom Commercial Communications Customer Preference (Third Amendment) Regulations, 2011

• PRESS INFORMATION BUREAU

Dated 04.02.2011 - Easy Exit Scheme, 2011', Introduced under Section 560 Of The Companies Act, Extended for Another Three Months

The Ministry of Corporate Affairs had decided to introduce a Scheme namely, 'Easy Exit Scheme, 2011' under Section 560 of the Companies Act, 1956 for the period 01.01.2011 to 31.01.2011, in order to give an opportunity to the defunct companies, for getting their names struck off from the Register of Companies,. The scheme has now been extended for another three months i.e. up to 30th April, 2011.

Dated 03.02.2011 - U.K. Sinha Appointed as Chairman of Securities and Exchange Board of India (SEBI)

Shri U.K. Sinha, (IAS: 1976: Bihar, voluntarily retired in 2008) presently Chairman and Managing Director, UTI AMC, has been appointed as the Chairman, (SEBI), initially for a period of three years with effect from the date he assumes charge of the post on or after February 18, 2011 or till he attains the age of sixty five years or until-further orders, whichever is earlier.

Dated 03.02.2011 - Secretary Level Appointments Approved by Appointments Committee of the Cabinet

Appointments Committee of the Cabinet has approved the appointments as specified on in-situ elevation basis, with effect from February 01, 2011, by temporarily upgrading the posts held by the officers. ACC has also approved directing the Organising Committee of Commonwealth Games Delhi 2010 to grant Shri G.C.Chaturvedi,IAS(UP:77), presently Special Director General (Finance and Accounts) in the Organising Committee, an appropriate rank and pay equivalent to the Secretary to the Government of India with effect from 1st February, 2011.

Dated 02.02.2011 - Agreement between India and Norway on Double Taxation Avoidance and Prevention of Fiscal Evasion with respect to taxes on income and on capital

Union Finance Minister, Shri Pranab Mukherjee and Norwegian Minister of Research and Higher Education, Ms Tora Aasland signed an agreement, for the avoidance of double taxation and prevention of fiscal evasion with respect to taxes on income and on capital (DTAA). This will replace the existing Convention signed between the two countries on the same subject on 31.12.1986.

Both India and Norway have renegotiated the new Agreement The renegotiated DTAA was approved by the Cabinet in its meeting held on 20th October, 2010. The new DTAA will replace the existing DTAC upon entering into force.

Dated 08.02.2011 - Directions Under Section 212 of the Companies Act 1956 Amended by Ministry of Corporate Affairs

The Ministry has been receiving a large number of applications seeking permission not to attach the accounts of subsidiaries. The Ministry has been granting such permission on case-by-case basis on the basis of certain conditions which are intended to protect the interests of investors. Now the matter having been carefully re-examined in the context of the emerging trends in the economy and regulatory and accounting practices. It has been decided that the permission may be granted on a general basis wherever the Board of Directors of the holding company gives its consent and the conditions prescribed by the Ministry are complied with. The Ministry has accordingly issued directions through a general circular no. 1/2011 for this purpose. The conditions to be met by the companies are as specified.

Dated 08.02.2011 - Finance Minister Releases Report of Task Force on Transaction Cost in Exports

Reduction of Transaction Cost to Impact on Competitiveness of India's Exports - to Benefit Smes

Dated 08.02.2011 - General Exemption Under Section 211 of the Companies Act 1956 Notified

The Ministry of Corporate Affairs issued a notification on General Exemption under Section 211 of the Companies Act 1956. The notification specifies the General Exemption under Section 211.

Dated 08.02.2011 - Amendment to Schedule XIII of the Companies Act 1956 Unlisted Companies Shall not Require Government Approval for Managerial Remuneration Where they have no Profits/inadequate profits.

Dated 07.02.2011 -Appointments by The Appointments Committee of the Cabinet

The Appointments Committee of the Cabinet has approved the appointment of Shri Shashi Kant Sharma, IAS (BH:76), as Secretary, Department of financial Services, Ministry of Finance in the vacancy of Shri R. Gopalan, IAS (TN:76).

The Competent Authority has also approved that Shri Rentala Chandrasekhar, IAS (AP:75), will hold the additional charge of the post of Secretary, Department of Information Technology, Ministry of Communications and Information Technology, for a period of three months with effect from the date of relinquishing of the charge of the post by Shri Shashi Kant Sharma, IAS (BH:76) or until further orders, wherever is earlier.

Dated 07.02.2011 - Plastic Waste (Management and Handling) Rules, 2011 Notified

Explicit Recognition to Waste Pickers under New Rules

Ministry of Environment and Forests notified the Plastic Waste (Management and Handling) Rules, 2011. It replaces the earlier Recycled Plastics Manufacture and Usage Rules,1999 (amended in 2003). One of the major provisions under the new Rules is the explicit recognition of the rule of waste pickers. The new Rules require the municipal authority to constructively engage agencies or groups working in waste management including these waste pickers.