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Not just Modi’s museum for PMs, Indian MPs need archives and oral histories too

Chakshu Roy, The Print, July 31, 2019
Beyond leaders’ speeches, there’s not much of parliamentary history. For instance, what was the mood in Lok Sabha when Vajpayee lost confidence motion by one vote? Nearly 500 Members of Parliament have passed away in the last fifteen years, 25 of them belonged to India’s first L...
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Parliament Committees Are Not Political Instruments

Abhijit Banare and Chakshu Roy, News Click, July 31, 2019
The Rajya Sabha was recently disrupted over referring the Right to Information (Amendment) Bill to a Select Committee. The decision to refer it was defeated by vote and the Bill was passed. In light of this, this article looks at why parliamentary committees are important and how they strengthen the...
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To ensure legislative scrutiny, every bill must be sent to a parliamentary committee

Chakshu Roy, Indian Express, July 27, 2019, Indian Express, July 27, 2019
A robust lawmaking process requires thorough scrutiny by Parliament. Such scrutiny should not be impacted by either the strength of numbers in Parliament or political agreement on issues. Earlier this week, the Rajya Sabha was witness to acrimonious scenes during the discussion on the RTI Amendme...
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Explained: The limits of anti-defection

Chakshu Roy, Indian Express, July 25, 2019
The prolonged political crisis in Karnataka has demonstrated the ways in which the nearly 35-year-old anti-defection law can be used and abused. Here’s how the law was enacted, and how it has performed. The political crisis that began in Karnataka with the resignation of 15 MLAs o...
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Opinion | The country’s new DNA law raises privacy concerns

Mandira Kala, Live Mint, July 24, 2019
The law goes well beyond criminal matters and regulates civilian and medical use of DNA. Parliament | DNA law | Combined DNA Index System Parliament is set to pass a law to regulate the use of DNA technology. Since the DNA of a person is unique, it can be used to accurately...
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Does the anti-defection law serve any purpose?

M R Madhvan, The Hindu, July 19, 2019
The Supreme Court has held that it is the Speaker’s discretion to decide on the resignations of the 15 dissident MLAs belonging to the Congress-Janata Dal (Secular) coalition government of Karnataka as and when he considers appropriate. What is the right course of action for the Speaker? ...
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In a rush to pass bills, 17th Lok Sabha is not scrutinising future laws enough

Chakshu Roy, The Print, July 18, 2019
In its first session, the 17th Lok Sabha has been working late into the evening on most days. On two days, the Lok Sabha even worked until midnight. The Narendra Modi government intends to get Parliament’s approval on 40 bills before the two houses adjourn on 26 July. But the...
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Bypassing Parliament scrutiny

Chakshu Roy and Mandira Kala, Business Standard, July 17, 2019
Bypassing Parliament scrutiny The inclusion of non-tax proposals in the Finance Bill undermines the legislative process. The Finance Bill of 2019, in addition to amending the tax laws, also amends several other laws unrelated to taxation The first Budget session of the 17th Lok Sabha is...
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Explained: What are the latest changes to Aadhaar?

Chakshu Roy, Indian Express, July 12, 2019
Aadhaar Bill now makes it possible for individuals to file complaints under certain circumstances such as impersonation instead of just allowing the UIDAI to file complaints. One of the key legislation passed in the current session of Parliament is The Aadhaar and Other Laws (Amendment)...
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Explained: Why Centre's Reported Finances in the Economic Survey and Budget Differ

Suyash Tiwari, The Wire, July 10, 2019
Finance minister Nirmala Sitharaman presented the Union Budget for the financial year 2019-20 in parliament on July 5, 2019. In the 2019-20 budget, the government presented the estimates of its expenditure and receipts for the year 2019-20. The Budget also gave an account of how much money the gover...
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