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In March 1993, a month into becoming Chief Justice of India, Justice M N Venkatachaliah faced a constitutional crisis. The apex court had ordered Dr H Borobabu Singh, the Speaker of the Manipur Legislative Assembly, to appear before it, and the Speaker repeatedly refused. The apex court and the Spea...
Our Parliament is discussing a Constitution amendment bill to increase the size of the Lok Sabha to 850 lawmakers, from the current cap of 550 – a change that has to be approved by two-thirds of members present and voting in both Lok Sabha and Rajya Sabha. The government has clarified that whi...
The government has circulated a set of three Bills related to delimitation and women’s reservation. These Bills are expected to be taken up in the extended Budget session from April 16-18, and could affect the working of Parliament in several ways. The Constitution (131st Amendment) Bill ...
In December 1954, passion was running high in the Lok Sabha. The House was debating the first-ever resolution to remove a Speaker, G V Mavalankar, from office.
Dr N B Khare, a member representing Gwalior, whose voters had elected him on a Hindu Mahasabha ticket, was one of the resolution’s ...
Opposition parties have submitted a no-confidence motion against Lok Sabha Speaker Om Birla. In the last six years, such motions have been moved against the Deputy Chairman of Rajya Sabha, Harivansh Narayan Singh and the Chairman of the Rajya Sabha, Jagdeep Dhankhar. The appropriate consti...