• The Repealing and Amending (Second) Bill, 2014 was introduced in the Lok Sabha on December 3, 2014 by the Minister of Law and Justice, Mr. D.V. Sadananda Gowda.

• According to the Statement of Objects and Reasons, the Bill is a periodic measure for updating the list of laws in force.  The enactments addressed in the Bill have either ceased to be in force, have become obsolete or their retention as separate Acts is unnecessary.

• In all, the Bill seeks to repeal 90 laws and pass amendments to two laws.

• Repealing certain laws: The Bill repeals certain laws that have been listed in the First Schedule of the Bill.  Of the 90 Acts, 88 are being repealed entirely.  As they are amendment Acts, the changes have been incorporated into the principal Acts. 

• Amendment of certain laws: The Bill amends some provisions of two Acts, the Railways (Amendment) Act, 2008 and the Indian Maritime University Act, 2008.  These rectify typographical errors in both Acts.

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