Applications for LAMP Fellowship 2025-26 are now open. Apply here. The last date for submitting applications is December 21, 2024

Ministry: 
Home Affairs
  • The Border Security Force Amendment Bill, 2011, was introduced in the Rajya Sabha on August 18, 2011 by Shri Jitendra Singh, Minister of State for Home Affairs.  The Bill was referred to the Standing Committee on Home Affairs on August 19, 2011.  The Standing Committee is expected to submit its report by September 30, 2011.
  • The Bill seeks to amend the Border Security Force Act, 1968. 
  • The Principal Act provides for establishment of an armed force of the Union called the Border Security Force (BSF) for ensuring the security of the borders of India.  The Bill proposes to extend the area of operation of the BSF to include such parts of the territory of India as are notified by the central government.  This could include any place within the territory of India
  • The Bill makes amendments in the long title as well as several sections in order to reflect this expansion of the role of BSF.  

 

DISCLAIMER: This document is being furnished to you for your information.  You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research   (“PRS”).  The opinions expressed herein are entirely those of the author(s).  PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete.  PRS is an independent, not-for-profit group. This document has been prepared without regard to the objectives or opinions of those who may receive it.