PRS India, through PRS Legislative Research’s core team member Anirudh Burman, has laid down an intensive summary of the Judicial Standards and Accountability Bill. PRS aims to strengthen the legislative debate in India by making it better informed, more transparent and participatory.
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Most sessions of Parliament in recent years have started off with disruptions on some issue that a section of MPs is deeply agitated about. These disruptions continue for a few days, but Parliament finds a way of addressing their demands so as to enable smooth functioning of the House. One reason fo...
