In 1952, Lok Sabha and Rajya Sabha published their respective Rules of Procedure. These Rules laid down the details of how the two Houses would function. They also specified the different procedural mechanisms by which Members of Parliament (MPs) could participate in the functioning of the two ...
The Karnataka Cabinet approved and then put on hold a Bill mandating reservation in private sector jobs for local residents. The Bill not only makes the State unattractive for investments, but may also violate the Constitution.
The Bill defines a local candidate as anyone who was born in Karnatak...