• MINISTRY OF CHEMICALS AND FERTILIZERS

Order No. SO2035(E) Dated 18.08.2010 Exemption of N-MET tablet (containing 400 mg Metronidazole) of Emcuz Pharmaceuticals Limited from the Drugs (Prices Control) Order, 1995

The Central Government exempts N-MET tablet (containing 400 mg Metronidazole) of Emcure Pharmaceuticals Limited from the operation of price control stipulated in sub-paragraph (1) of paragraph 3, sub-paragraph (1) of paragraph 8 and sub-paragraph (1) of paragraph 9 of the Drugs (Prices Control) Order, 1995 for a period of five years from the date of this order.

• MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY

Notification No. GSR660(E) Dated 05.08.2010 Ministry of Communications and Information Technology, Department of Information Technology (Group 'C' posts) Recruitment Rules, 2010

SEBI in consultation with the Stock Exchanges has decided to adopt measures to moderate sharp and destabilizing the price movements in shares of companies, to encourage better price discovery and to increase transparency in the securities market, to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

• TELECOM REGULATORY AUTHORITY OF INDIA

Press Release No. 41/2010 Dated 03.09.2010 - TRAI Releases Report of the independent agencies engaged for the Objective Assessment of Quality of Service and Customer Satisfaction Survey of Telecom Services in Chennai service area

The present press release pertains to Report of the independent agencies engaged for the Objective Assessment of Quality of Service and Customer Satisfaction Survey of Telecom Services in Chennai service area. The main findings of the reports are Findings of the independent agency on Quality of Service 2.1 Cellular Mobile Telephone Service and Telecom Consumers Protection and Redressal of Grievances score.

• MINISTRY OF FINANCE

CBDT

Press Release From File No. 402/92/2006-MC (39 of 2010) Dated :06.09.2010 Growth Rates of Income Tax

By the present press release the growth rate of net direct tax collections during the period April to August 2010 is presented.Growth in Corporate Income Tax was 17.05 percent, while Personal Income Tax (including STT, and residual FBT and BCTT) grew at 9.68 percent.Growth of Personal Income Tax was highest in Patna region and Growth of Corporate Income Tax was highest in Bhopal region

CBEC Customs

Circular No. 33/2010 Dated :07.09.2010 Courier Regulations for the manual and the electronic mode - regarding.

Vide Notification No.75/2010-Cus (NT) dated 12th August, 2010, consequential changes have also been made in the Courier Imports and Exports (Clearance) Regulations, 1998, which will regulate the procedure for clearance of courier consignments in the manual mode. The present Circular discusses about the salient features of both courier Regulations-electronic as well as manual mode.

Circular No. 32/2010 Dated :31.08.2010 Export of sugar against Advance Authorizations issued from 17.2.2009 to 30.9.2009

By the present circular request of the Directorate of Sugar is brought to notice which says that if any sugar mill has exported sugar against such Advance Authorizations during the current sugar season, the names of such mills may be intimated to the Directorate of Sugar at an early date for taking appropriate action in the matter. Further Suitable Public Notice and Standing Order may be issued for the guidance of the trade and the staff. Difficulties, if any, faced in the implementation of this Circular may be brought to the notice of the Board.

• MINISTRY OF COMMERCE

DGFT

Trade Notice No. 4/AM-11 Dated 30.08.2010 Creation of EPS (Export Promotion Scheme) I and II

In order to facilitate speedy disposal of applications and for administrative convenience, two new sections i.e. EPS I (Export Promotion Scheme ) and EPS II are created and their consecutive distributions are also given in the present notice. This order will come in force w.e.f 6.9.2010.

Public Notice No. 08/(RE 2010)/ 2009-14 Dated :06.09.2010 Amendment to the Handbook of Procedures (Vol. 1), 2009-14

The present notice makes amendment to the Handbook of Procedures (Vol. 1), 2009-14 by replacing Sl. No.3 under the 'Note' to Appendix 25 C related to "BG Format", Sl. No. 4 under the 'Note' to Appendix 25D related to "LUT Format" and Sl. No. 9 under the "Guidance in the matter of Executing BG/LUT" mentioned after Appendix 25 D.

• RESERVE BANK OF INDIA

RPCD

Circular No. RPCD.CO.RF.BC.No.17/07.40.06/2010-11 Dated :06.09.2010 -Submission of data to Credit Information Companies

The present Circular refers to circular RPCD.CO.RF.BC.No.44/07.40.06/2009-10 dated December 1, 2009 and advise that from Credit Information Bureau of India Ltd., (existing credit information company in operation since January 2001), the Reserve Bank of India has issued certificate of registration to Experian Credit Information Company of India Pvt. Ltd. and Equifax Credit Information Services Pvt. Ltd. on February 17, 2010 and March 26, 2010 respectively to commence the business of credit information.

Circular No. RPCD.No.PLFS.BC. 18 /05.04.02/2010-11 Dated :06.09.2010 Union Budget - 2010-11 - Interest Subvention Scheme - 1.5 per cent interest subvention and 2 per cent additional subvention for short-term crop loans in 2010-11

By the said Circular the Government of India will provide interest subvention of 1.5% p.a. to Public Sector Banks in respect of short-term production credit up to Rs.3 lakh during the year 2010-11 and will also provide additional interest subvention of 2% p.a. to Public Sector Banks in respect of those prompt paying farmers who repay their short-term production credit within one year of disbursement/drawal of such loans. Banks are advised to immediately submit their estimates of short-term production credit to farmers up to Rs.3.00 lakh during the year 2010-11, to enable us to provide Government with an estimate of the likely amount of subvention.

• PRESS INFORMATION BEREAU

Dated 03.09.2010 ESIC to Provide Secondary Medical Care and Supply of Drugs Directly in Remote Areas

The ESI Corporation has decided to provide secondary Medical Care services directly in areas/districts where the existing ESI Hospitals are more than 25 Kms from the concentration of Insured Persons. To ensure that there is no shortage of widely used drugs & life saving drugs in the state ESI hospitals and dispensaries, the Corporation has approved a pilot project for direct procurement and supply of these drugs and dressings to the States. The Corporation has also approved for setting up of ESI Hospital at Lalru in S.A.S. Nagar, Punjab, recruitment of part time specialties/part time super specialists in state ESI Hospitals directly by ESI Corporation and bearing of expenditure fully by ESIC.

• INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY

Circular No. 27/IRDA/SUR/CIR/AUG10 Dated 27.08.2010 - Issuance of License: Conditions as laid down in Regulation 4(1) of the Insurance Surveyors and Loss Assessors Regulations, 2000 - Regarding

The present Circular lays down the regulation that a license shall be granted to a company or a firm provided such a company or firm satisfies Under Regulation 4(1) of the Insurance Surveyors and Loss Assessors Regulations, 2000.If insurance companies choose to engage a company or a firm for the purpose of survey or loss assessment, they are directed to ensure that only such companies or firms as are licensed by the IRDA are engaged by them. Engaging any other entity, which is not so licensed, will constitute a breach of the Regulations and the insurance companies will be liable for appropriate action.

Circular No. IRDA/IT/ORD/MIS/152/09/2010 Dated 01.09.2010 Implementation of Integrated Grievances Management System (IGMS)

By the present Circular IRDA is in the process of developing the new Integrated Grievance Management System (IGMS) which will not only facilitate the policyholder to register/track their complaint online with insurance companies but also facilitate IRDA for monitoring the grievance redressal procedure established in the insurance industry. The system involves mirroring of the grievance database of insurers in a central repository created for the said purpose.

• SECURITIES AND EXCHANGE BOARD OF INDIA

Circular No. CIR/MRD/DMS/28/2010 Dated 31.08.2010 Execution of Power of Attorney (PoA) by the Client in favour of the Stock Broker/ Stock Broker and Depository Participant - Clarifications

By the present Circular SEBI vide circular no. CIR/MRD/DMS/13/2010 dated April 23, 2010 issued guidelines regarding execution of Power of Attorney (PoA) by the client in favor of Stock Broker / Stock Broker and Depository Participant, encloses Clarification to Guidelines for execution of Power of Attorney by Clients favouring Stock Brokers / Stock Broker and Depository Participants

Integrated Surveillance

Circular No. SEBI/Cir/ISD/ 1 /2010 Dated 02.09.2010 Trading Rules and shareholding in dematerialized mode

By the present Circular SEBI in consultation with Stock Exchanges has decided to adopt measures to moderate sharp and destabilizing price movements in shares of companies, to encourage better price discovery and to increase transparency in securities market, to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.