The right to recall elected representatives and the right to reject election candidates figured among the various issues mentioned by Anna Hazare and his group at Ramlila Maidan. Some of the important pros and cons of both suggestions are discussed below.
Right to Recall
The right to recall me...
New Delhi: Several MPs have given breach of privilege notices against actor Om Puri and ex-policewoman Kiran Bedi for using "derogatory and defamatory" language against Members of Parliament. In light of this, we explain the concept of breach of privilege and contempt of Parliament.
Wha...
In Parliament on August 25, Prime Minister Manmohan Singh said there should be "effective ways and means of discussing the Jan Lokpal Bill along with the government version of the Bill along with Aruna Roy's Bill, along with the ideas in the paper that Dr Jayaprakash Narayan has submitted&q...
The Lokpal Bill has been referred to the standing committee of Parliament on personnel, public grievances, law and justice. In this FAQ, MR Madhavan explains the process of these committees.
What is the role of such standing committees?
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The system of departmentally related standin...
The government issued four sets of rules related to the Information Technology Act in April. These rules were tabled in Parliament a few days ago — and will be placed on the table for 30 days.
Rules, in general, form part of a legislation and usually deal with details that may need quick ch...
The streets are witnessing a demand that the government's Lok Pal Bill be replaced by the Jan Lok Pal Bill (JLP) as drafted by the team led by Anna Hazare. There are several significant differences between the two bills. In this note, we describe the some of these differences.
First, there is...
While the institution will help check the menace, don’t see it as apanacea
A FRIEND had a sign on her email account which read, “ I demand Jan Lokpal.
Do you? Come, join the Anti- Corruption Movement.” This sentiment appears to be shared widely. But there is something that is...
The streets are witnessing a demand that the government's Lok Pal Bill be replaced by the Jan Lok Pal Bill (JLP) as drafted by the team led by Anna Hazare. There are several significant differences between the two bills. In this note, we describe the some of these differences.
First, there is...
The streets are witnessing a demand that the government's Lok Pal Bill be replaced by the Jan Lok Pal Bill (JLP) as drafted by the team led by Anna Hazare. There are several significant differences between the two bills. In this note, we describe the some of these differences.
First, there is...
Parliament is expected to take up a motion for impeaching Justice Soumitra Sen of the Calcutta High Court. M R Madhavan (head of Research, PRS Legislative Research, New Delhi explains the process of impeachment and the facts of this case.
What is the importance of Parliament's discu...
Parliament is likely to take up the motion for removal of Justice Soumitra Sen of the Calcutta high court next week. The other motion related to Justice Dinakaran will likely be irrelevant if his resignation is accepted. What are processes and issues related to the impeachment of judges?
The proc...
The much-awaited and debated Lokpal Bill was finally introduced in the Parliament on Thursday. While Anna Hazare and team burnt copies of the bill calling it 'anti-poor', 'anti-Dalit', the Bharatiya Janata Party raised several objections to the proposed bill, mainly objecting to excl...
The list of planned business for the monsoon session of Parliament includes consideration of amendments to the Copyright Act, 1957. The bill has evoked sharp reaction from movie producers and book publishers. It has been examined by the Standing Committee on HRD, but the government has not yet indic...
