The Uttar Pradesh cabinet has decided that elections to the third tier of government — urban local bodies (nagar palikas, nagar panchayats), and mayors — shall not be party based. That is, all candidates shall contest as independent candidates, and symbols of political parties may not be...
The joint committee for drafting the Lokpal bill has, among other things, brought much attention to lawmaking itself. What indeed is the process of enacting a law? And what therein are the points of engagement with citizens and civil society?
A government bill may be introduced by a minister, and...
The government has recently announced a series of four Rules under the Information Technology Act, 2000 (as amended in 2008). These pertain to safeguard of sensitive personal information by intermediaries; due diligence by intermediaries; operation of cybercafes; and electronic delivery of services ...
