Applications for the LAMP Fellowship 2025-26 will open soon. Sign up here to be notified when the dates are announced.

Ministry: 
Law and Justice
  • The Repealing and Amending (Second) Bill, 2014 was introduced in the Lok Sabha on December 3, 2014 by the Minister of Law and Justice, Mr. D.V. Sadananda Gowda.
  • According to the Statement of Objects and Reasons, the Bill is a periodic measure for updating the list of laws in force.  The enactments addressed in the Bill have either ceased to be in force, have become obsolete or their retention as separate Acts is unnecessary.
  • In all, the Bill seeks to repeal 90 laws and pass amendments to two laws.
  • Repealing certain laws: The Bill repeals certain laws that have been listed in the First Schedule of the Bill.  Of the 90 Acts, 88 are being repealed entirely.  As they are amendment Acts, the changes have been incorporated into the principal Acts. 
  • Amendment of certain laws: The Bill amends some provisions of two Acts, the Railways (Amendment) Act, 2008 and the Indian Maritime University Act, 2008.  These rectify typographical errors in both Acts.

 

DISCLAIMER: This document is being furnished to you for your information. You may choose to reproduce or redistribute this report for noncommercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”). The opinions expressed herein are entirely those of the author(s). PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete. PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.