The Government has introduced three Bills to replace the core laws, i.e., the Indian Penal Code (IPC), 1860, the Code of Criminal Procedure (CrPC), 1973, and the Indian Evidence Act (IEA), 1872, which form the basis of the criminal justice system. These Bills are being examined by the...
Congress leader Rahul Gandhi recently remarked that the upcoming electoral contest in Rajasthan was “very close” but he hoped his party would pull it off nevertheless. There have been a few close elections in the state, and one of them was in 1967.
The general elections that...
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...
Parliamentary Committees serve an important role in scrutinising the work of the Government and improving the quality of Bills brought before Parliament. The effectiveness of Parliamentary Committees is crucial to the effective functioning of Parliament. Reports submitted by the Committees allow for...
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 ...