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Important Legislative News
Law
on Right to Food may be non-starter
Business
Line, June 17
Implementation
of the National Food Security Act, which entitles families living below
poverty line, to a monthly ration of 25 kg of rice or wheat at Rs 3 a
kg, may prove to be difficult given the problem of identification of
the beneficiary households.
Budget session
may take a call on Foreign Education Bill
Business Standard, June 19
Bills
such as the Right to Education, Foreign Educational Institutions
(Regulation of Entry and Operations, Maintenance of Quality and
Prevention of Commercialisation) and the Distance Education Council
(DEC) are most likely to be taken up in Parliament during the Budget
session.
Hundred
day agenda of Ministry of Mines
PIB, June 22
The
article lays down the main strategy of the Ministry of Mines within 100
days. The agenda is driven primarily by the National Mineral
Policy, 2008.
Govt keen on bringing serious fraud agency into
legal ambit
Economic Times,
June 22
The government
plans to give legislative recognition to the Serious Fraud
Investigation Office, which probes financial frauds. Giving
statutory force to SFIO will ensure that the agency is given a free
hand during its investigation.
Ministry of Shipping seeks Comments on draft
MPRA Act 2009
PIB,
June 22
The Ministry of
Shipping has drafted a Major Ports Regulatory Authority Act, 2009 and
has invited comments and suggestions from all concerned by July 21,
2009.
Govt to allow 26% foreign investment in pension
sector
Business Standard,
June 23
The government
may allow 26 per cent foreign direct investment in pension sector as
part of reforms in the area.
Right to Education Bill to be enacted
Hindu,
June 26
The
government’s 100 days agenda for the education sector includes steps to
enact the Right of Children to Free and Compulsory Education Bill,
2005, push for the process of examination reforms, including making
Class X examination optional in accordance with the National Curriculum
Framework-2005. Law soon for judges to disclose their assets: Moily
Indian Express,
June 27
The
government plans to make it mandatory for the members of the higher
judiciary, including the Chief Justice of India, Judges of the Supreme
Court and the state High Courts, to disclose their assets and
liabilities.
Cabinet to soon approve micro finance Bill
Live Mint,
June 29
The
Union Cabinet is likely to approve the Micro Financial Sector
(Development and Regulation) Bill, 2009 which seeks to make NABARD the
sector regulator.
Women of the House
Indian Express, June 30
In the
15th Lok Sabha, of the 58 women MPs, the balance is almost evenly
poised between the upper castes and the more numerous backward
castes. 30 women MPs are first timers while for at least 34 women
MPs, the route to power runs through their families.
Bill soon for women quota in govt jobs: PC
Economic Times,
June 30
The
government proposes to introduce a legislation providing reservation
for women in government jobs in the Budget session of Parliament. Govt to move bill to set up land port authority
Times of India,
June 30
The
government plans to introduce a new legislation to set up the Land Port
Authority of India which would look after construction and maintenance
of Integrated Check Posts. It will also enable coordination among
various agencies and service providers to facilitate cross-border
movement of goods and passenger traffic.
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