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Title : Secretary-General reported the messages from Rajya Sabha that Rajya Sabha had no recommendations to make to Lok Sabha in regard to the Appropriation (Railways) Vote on Account Bill, 2012; Appropriation (Railways) Bill, 2012 and Appropriation (Railways) No. 2 Bill, 2012, passed by the Lok Sabha on the 22nd March, 2012.

SECRETARY-GENERAL: Mr. Chairman, Sir, I have to report the following messages received from the Secretary-General of Rajya Sabha:-

(i)             “In accordance with the provisions of sub-rule (6) of rule 186 of the Rules of Procedure and Conduct of Business in the Rajya Sabha, I am directed to return herewith the Appropriation (Railways) Vote on Account Bill, 2012, which was passed by the Lok Sabha at its sitting held on the 22nd March, 2012 and transmitted to the Rajya Sabha for its recommendations and to state that this House has no recommendations to make to the Lok Sabha in regard to the said Bill.”

(ii)           “In accordance with the provisions of sub-rule (6) of rule 186 of the Rules of Procedure and Conduct of Business in the Rajya Sabha, I am directed to return herewith the Appropriation (Railways) Bill, 2012, which was passed by the Lok Sabha at its sitting held on the 22nd March, 2012 and transmitted to the Rajya Sabha for its recommendations and to state that this House has no recommendations to make to the Lok Sabha in regard to the said Bill.”

(iii)          “In accordance with the provisions of sub-rule (6) of rule 186 of the Rules of Procedure and Conduct of Business in the Rajya Sabha, I am directed to return herewith the Appropriation (Railways) No. 2 Bill, 2012, which was passed by the Lok Sabha at its sitting held on the 22nd March, 2012 and transmitted to the Rajya Sabha for its recommendations and to state that this House has no recommendations to make to the Lok Sabha in regard to the said Bill.”