In 2012, Parliament proceedings were marred by disruptions over a wide range of issues, notably the CAG report on coal allocation and FDI in retail. The year also saw some parliamentary tools used for the first time in the 15th Lok Sabha – three statutory motions to amend Rules and Regulations were discussed and a discussion under Rule 184 that entails voting was conducted on the issue of FDI in retail. Finally, 2012 marked the 60th Anniversary of the Indian Parliament; a special sitting was convened during the Budget Session to commemorate the day.
