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Resources and changes in Constitution can help strengthen Parliament but key is for legislature to respect it as a forum for debate
The much anticipated special session of Parliament begins today. There was intense speculation about its purpose when the government announced th...
The Indian Parliament is the country’s most open institution regarding data about its functioning. It records its daily proceedings meticulously, and reports of its committees are rich in detail and insight. Lok Sabha and Rajya Sabha have made their records electronically accessible ...
The no confidence debate showed govt-opposition acrimony has reached new levels. Parliament can look at other democracies’ legislatures for ways to reduce political noise
The no confidence motion is a rarely used parliamentary tool opposition uses to hold government accountable. In the 75 y...
Lok Sabha Speaker Om Birla on Wednesday admitted a motion of no-confidence against the government moved by Congress Deputy Leader in Lok Sabha Gaurav Gogoi after a headcount of 50 MPs required under the rules. The motion has been supported by constituents of the opposition INDIA alliance and the Bha...
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 ...