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Parliament Logjam Part 4: Strengthening committee system can improve quality of drafted laws, fast-track implementation.

Abhijit Banare, Firstpost, April 30, 2018
Editor's note: The recently concluded Budget Session of Parliament was, by all accounts, the least productive in at least a decade, marked by protest, adjournment, and very little constructive debate, let alone passage of bills. Firstpost will examine, by way of a multi-part serie...
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Explained: What impacts petroleum prices

Vatsal Khullar, Money Control, April 26, 2018, Money Control, April 26, 2018
Over the last few days, the retail prices of petrol and diesel have touched an all-time high.  In Delhi, petrol was selling at 74.6/litre on April 25, 2018, while diesel was at 66/litre. Petroleum products are used as raw materials in various sectors and industries such as transport and petr...
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What impacts petroleum prices in India?

Vatsal Khullar, Sify Finance, April 26, 2018
Over the last few days, the retail prices of petrol and diesel have touched an all-time high. In Delhi, petrol was selling at 74.6/litre on April 25, 2018, while diesel was at 66/litre. Petroleum products are used as raw materials in various sectors and industries such as transport and petrochemical...
Read More

Explained: What impacts petroleum prices

Vatsal Khullar, Money Control, April 26, 2018
Over the last few days, the retail prices of petrol and diesel have touched an all-time high.  In Delhi, petrol was selling at 74.6/litre on April 25, 2018, while diesel was at 66/litre. Petroleum products are used as raw materials in various sectors and industries such as transport and petr...
Read More

How the current impeachment law for removal of judges was shaped.

Chakshu Roy, Indian Express, April 25, 2018
Last week, 64 Rajya Sabha members signed a notice of motion for the removal of Chief Justice of India Dipak Misra. Rajya Sabha Chairman Venkaiah Naidu refused to admit the impeachment motion on Monday. The question that is now being debated is whether the Chairman enjoys discretion in acce...
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Parliament logjam Part 2: Examining legislative avenues available to keep govt accountable, exercise necessary oversight.

Roshni Sinha, Firstpost, April 24, 2018
Editor's note: The recently concluded Budget Session of Parliament was, by all accounts, the least productive in at least a decade, marked by protest, adjournment, and very little constructive debate, let alone passage of bills. Firstpost will examine, by way of a multi-part serie...
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Scrutiny gap in state Budget proceedings

Abhijit Banare, Business Standard, April 23, 2018
With states increasingly spending more funds, a robust examination in the legislature for such expenditure is imperative Legislatures in India are mandated to scrutinise Budget that affects every citizen. While the focus has been on poor performance of Parliament in the recently concluded Bud...
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Explainer: How a Sitting Judge Can Be Removed From Office

Roshni Sinha, The Wire, April 21, 2018
Today, some MPs initiated proceedings for the removal of the current chief justice of India by submitting a notice to the chairman of Rajya Sabha. A judge may be removed from office through a motion adopted by parliament on grounds of ‘proven misbehaviour or incapacity’. While the c...
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Explainer: How a Sitting Judge Can Be Removed From Office

Roshni Sinha, The Wire, April 21, 2018
Today, some MPs initiated proceedings for the removal of the current chief justice of India by submitting a notice to the chairman of Rajya Sabha. A judge may be removed from office through a motion adopted by parliament on grounds of ‘proven misbehaviour or incapacity’. While the c...
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Explainer: Removal of Judges from Office

Roshni Sinha, The India Saga, April 20, 2018
NEW DELHI : Today, some Members of Parliament initiated proceedings for the removal of the current Chief Justice of India by submitting a notice to the Chairman of Rajya Sabha.  A judge may be removed from office through a motion adopted by Parliament on grounds of ‘proven misbehaviour or...
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Parliament logjam: Budget Session 2018 washout, worst in over a decade, shows why legislature desperately needs reform agenda

M R Madhavan, Firstpost, April 16, 2018
Editor's note: The recently concluded Budget Session of Parliament was, by all accounts, the least productive in at least a decade, marked by protest, adjournment, and very little constructive debate, let alone passage of bills. Firstpost will examine, by way of a multi-part serie...
Read More

Who Is Paying for India's Healthcare?

Nivedita Rao, The Wire, April 14, 2018
The Union Cabinet recently approved the launch of the National Health Protection Mission which was announced during Budget 2018-19. The Mission aims to provide a cover of five lakh rupees per family per year to about 10.7 crore families belonging to poor and vulnerable population...
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India’s health protection scheme does little to address biggest cost to patients – buying medicines

Nivedita Rao, Scroll, April 11, 2018
The Union Cabinet recently approved the launch of the National Health Protection Mission which was announced during Budget 2018-19. The Mission aims to provide a cover of five lakh rupees per family per year to about 10.7 crore families belonging to poor and vulnerable population...
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Decoding the role of Finance Commission

Gayatri Mann, Money Control, April 11, 2018
In November 2017, the 15th Finance Commission (Chair: Mr N. K. Singh) was constituted to give recommendations on the transfer of resources from the centre to states for the five year period between 2020-25.  In recent times, there has been some discussion around the role and mandate o...
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Parliament logjam raises a big question — how can it remain insulated from electoral compulsions?

Trina Roy, Money Control, April 6, 2018
The current washout of the Parliamentary session throws open larger questions about the role and relevance of the institution. Broadly speaking, Parliament, the highest elected institution in the country, is mandated to frame laws, keep the executive i.e. the government in check, maintain financial ...
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Confidence in the House

M R Madhavan, The Hindu, April 4, 2018
The Speaker has enough powers to restore order in the Lok Sabha and act upon a notice for a no-trust vote Think of the day in 1997 when Prime Minister H.D. Deve Gowda had to face a no-confidence motion in the Lok Sabha. Now imagine the following situation. Some MPs from one of the numerous partie...
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