India, with 65 per cent of its population below the age of 35, expected the young MPs to take the country beyond the cynical political culture of the day. But they have failed to live up to the expectations
The role that the youth plays in our country’s politics has been the subject of a sp...
The constitutional issues around the ‘Convicted MPs’ Bill would have led to its dismissal by the Supreme Court.
The Union Cabinet has decided to withdraw an Ordinance to amend the Representation of the People Act, 1951 (RPA, 1951) that sought to provide time to convicted legislators t...
