• PRESS INFORMATION BUREAU

Ordinance promulgated amending RBI Act, 1934 to settle the issue on ULIPs - Dated 19.06.2010

President of India has promulgated an Ordinance on regulation of ULIPS in favour of IRDA with some changes clarifying by way of an explanation that Life Insurance business shall include any Unit Linked Insurance Policy or scripts or any such instruments.

Daman and Diu Motor Vehicles Tax (Amendment) Regulation, 2010 Approved - Dated 17.06.2010

The Union Cabinet on 17.06.2010 approved the promulgation of the Daman and Diu Motor Vehicles Tax (Amendment) Regulation, 2010. The Regulation provides for levying one-time motor vehicle tax on personalised non-transport vehicles. It also provides for levying a cess, namely, green tax on old vehicles of 15 years and above, in addition to tax levied under the Act at the time of renewal of registration. The proposed Act also has provision for increasing the upper limits of the rate of taxation on transport vehicles keeping in line with the neighbouring states and as a resource mobilisation initiative.

The New Delhi Municipal Council (Amendment) Bill, 2010 - Dated 17.06.2010

The Cabinet on 17.06.2010 approved the amendment in the New Delhi Municipal Council Act, 1994, by introducing the New Delhi Municipal Council (Amendment) Bill, 2010 in the Parliament. The Bill shall be introduced in the next Session of the Parliament. The Bill seeks to amend the provisions in the New Delhi Municipal Council Act, 1994 relating to the composition of the Council. The Bill also seeks to amend the provisions relating to the order to be followed for presiding the meetings of the Council.

India And Afghanistan Signed MoU on Cooperation in Labour Related Areas - Dated 16.06.2010

Government of India under the terms of Memorandum of Understanding will give technical support to the Ministry of Social Affairs, Martyrs and Disabled in the establishment of the Labour Research and Resource Centre in Afghanistan , developing a comprehensive employment and also assist in the establishment and expansion of vocational training programmers iin other skill development .

CERC Unveils New Regulatory Framework for Inter-State Transmission - Dated 16.06.2010

CERC has notified its regulations on 'Sharing of Inter State Transmission Charges and Losses'. These regulations would implement point of connection method of sharing the cost of inter-state transmission services in India, replacing the present system of regional postage stamps.

• MINISTRY OF AGRICULTURE

Order No. SO1230(E), Dated 25.05.2010 - Fertiliser Control (Third Amendment) Order, 2010

Central Government has formulated the Fertiliser Control (Third Amendment) Order 2010 amending Sechudle 1st - Part A to the Fertiliser (Control) order 1985 under the heading of Specification of Fertilisers .

Notification No. GSR457(E), Dated 28.05.2010 - Coconut Development Board (Amendment) Rules, 2010

In exercise of powers conferred by Section 19 of the Coconut Development Board Act, 1979 the Central Government has issued the Coconut Development Board(Amendment) Rules ,2010 to amend rule 10 of the Coconut Development Board Rules 1981 providing for method of recruitment ,qualification, experience ,etc.

• MINISTRY OF CIVIL AVIATION

Notification No. SO1314(E), Dated 03.06.2010 - Formal investigation directed for the aircraft crash in Manglore and appointment of Air Marshal (Retd.) Bhushan Nilkanth Gokhale, as Court for the investigation

Central Government under the Rule 75 of the Aircraft Rules 1937 appointed Air Marshal (Retd.) Bhusan Nilkant Gokhale as a Court to condut an investigation for the Manglore aircraft crash and directed to submit the report by 31.08.2010.

Notification No. SO1312(E), Dated 03.06.2010 - Appointment of Chairman and Members to AERAAT

In exercise of the powers conferred by sub-section (1) of section 19 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008), the Central Government appoints Chairman and Members to Airports Economic Regulatory Authority Appellate Tribunal w.e.f. June 3, 2010 for a period of 2 years.

• MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT

Notification No. SO1262(E), Dated 31.05.2010 - Appointment of Chairman of National Commission for Backward Classes

Central government in the exercise of the power confirmed under Section 3 of National Commission For Backward Classes Act 1993 appointed Justice (Retired) M.N. Rao as a chairman for a term of 3 years .

• TELECOM REGULATORY AUTHORITY OF INDIA

Press Release No. 25/2010, Dated 10.06.2010 - Consultation Paper on 'National Broadband Plan

In order to initiate an urgent focus on creation of robust national infrastructure scalable to cater to future requirements not only in urban areas but also upto villages and other pertinent issues regarding growth of broadband, the Telecom Regulatory Authority Of Indid has issued consultation paper.

• MINISTRY OF POWER

Notification No. L-1/44/2010-CERC, Dated 15.06.2010 - The Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

In exercise of the powers conferred under section 178 read with Part V of the Electricity Act, 2003 (36 of 2003), and all other powers enabling it in this behalf, and after previous publication, the Central Electricity Regulatory Commission formulated the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 which shall apply to all Designated ISTS Customers, Inter State Transmission Licensees, NLDC, RLDC, SLDCs, and RPCs and shall remain in force for a period of 5 years effective from 01.01.2011

• MINISTRY OF FINANCE

CBEC Customs Non-Tariff

Notification No. 49/2010 Customs (N.T.), Dated 17.06.2010 -Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

Central Government amended Rules 6,7 and 16A of the Customs, Central Excise Duties and Service Tax Drawback Rules, 1995.

Notification No. 48/2010 Customs (N.T.), Dated 17.06.2010 -Re-export of Imported Goods Amendment Rules, 2010.

In exercise of the powers conferred by section 74 of the Customs Act, 1962 (52 of 1962), the Central Government formulated the Re-export of Imported Goods (Drawback of Customs Duties) Amendment Rules, 2010 to amend the Re-export of Imported Goods (Drawback of Customs Duties) Rules, 1995.