india-map

FIND YOUR MP

Switch to Hindi (हिंदी)
  • MPs & MLAs
    Parliament States
  • Legislatures
    Parliament
    Session Track Parliament Diary Parliament Committees Primer Vital Stats
    States
    Legislature Track Vital Stats
    Discussion Papers
  • Bills & Acts
    Bills Parliament Acts Parliament Bills States State Legislative Briefs Acts States
  • Budgets
    Parliament States Discussion Papers
  • Policy
    Discussion Papers Science & Technology Policy Monthly Policy Reviews Annual Policy Reviews Committee Reports President Address Vital Stats COVID-19
  • LAMP
    About the LAMP Fellowship How to Apply Life at LAMP Videos Meet our Fellows Get in touch
  • Careers

FIND YOUR MP

Parliament States
Session Track Parliament Diary Parliament Committees Primer Vital Stats
Legislature Track Vital Stats
Discussion Papers
Bills Parliament Acts Parliament Bills States State Legislative briefs Acts States
Parliament States Discussion Papers
Discussion Papers Science & Technology Policy Monthly Policy Reviews Annual Policy Reviews Committee Reports President Address Vital Stats COVID-19
About the LAMP Fellowship How to Apply Life at LAMP Videos Meet our Fellows Get in touch
  • Legislatures
  • Parliament
  • Parliament Diary

Parliament

  • Discussion Papers
  • Parliament Diary
  • Session Track
  • Parliamentary Committees
  • Primers
  • Vital Stats

Archives

2023
  • March, 2023
  • February, 2023
  • January, 2023
2022
  • December, 2022
  • August, 2022
  • July, 2022
  • April, 2022
  • March, 2022
  • February, 2022
  • January, 2022
2021
  • December, 2021
  • November, 2021
  • August, 2021
  • July, 2021
  • March, 2021
  • February, 2021
  • January, 2021
2020
  • September, 2020
  • March, 2020
  • February, 2020
  • January, 2020
2019
  • December, 2019
  • November, 2019
  • August, 2019
  • July, 2019
  • June, 2019
  • February, 2019
  • January, 2019
2018
  • December, 2018
  • August, 2018
  • July, 2018
  • March, 2018
  • February, 2018
  • January, 2018
2017
  • December, 2017
  • August, 2017
  • July, 2017
  • April, 2017
  • March, 2017
  • February, 2017
  • January, 2017
2016
  • December, 2016
  • November, 2016
  • August, 2016
  • July, 2016
  • May, 2016
  • April, 2016
  • March, 2016
  • February, 2016
2015
  • December, 2015
  • November, 2015
  • August, 2015
  • July, 2015
  • May, 2015
  • April, 2015
  • March, 2015
  • February, 2015
2014
  • December, 2014
  • November, 2014
  • August, 2014
  • July, 2014
  • March, 2014
  • February, 2014
2013
  • December, 2013

Media Contact

Email: prsindia@prsindia.org

Tel: (011) 2323 4801

PRS Legislative Research 3rd Floor, Gandharva Mahavidyalaya, 212, Deen Dayal Upadhyaya Marg, New Delhi - 110002

Parliament Diary

PRS Parliament Diary: Winter Session – Day 8 : Dec 28, 2017

The Triple Talaq Bill was introduced in Lok Sabha today. The Bill declares any talaq (divorce) pronounced by a Muslim husband, which has the effect of instantaneous and irrevocable divorce as void and illegal . The husband may be punished with imprisonment of up to 3 years and a fine. The wife will be entitled to a subsistence allowance from the husband and custody of minor children, as determined by a First Class Magistrate.

The Bill was also discussed and passed today by the Lower House. During the discussion, members raised several concerns such as the need for the law after the Supreme Court had declared triple talaq as unconstitutional,the rationale for criminalising a civil dispute, the method for calculating subsistence allowance, among other issues. Several members participating in the debate urged that the Bill be sent to a Standing Committee for carrying out consultation and better scrutiny.

A background note on the Triple Talaq Bill is attached with this email.

The Minister of External Affairs made a statement in both the Houses of Parliament on Kulbhushan Jadhav’s recent meet with his family. The Minister expressed strong discontent over the manner in which Jadhav’s family was treated in Pakistan. All political parties associated with and supported the Minister’s statement.

 Lok Sabha also introduced The Insolvency and Bankruptcy Code (Amendment) Bill, 2017. It replaces an ordinance that was promulgated last month. The Bill amends the Insolvency and Bankruptcy Code,2016 to prohibit certain people such as wilful defaulters, disqualified directors, promoters of defaulting company, among others, from submitting a resolution plan

Rajya Sabha passed the National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Bill, 2017. The Bill seeks to extend the validity of the Act of 2011 beyond December 31, 2017. The deadline for provisions related to relocating slum dwellers and Jhuggi-Jhompri clusters, regulating street vendors, among others will be extended from 31 December 2017 to 31 December 2020.

Rajya Sabha also took up a discussion on excessively high levels of Air Pollution in Delhi. Members across parties voiced their views on the rising levels of air pollution in Delhi. Members highlighted the need for effective solid waste management to tackle pollution and pointed out the need for adequate pollution control measures to be taken at NDMC.

The Upper House also passed the Repealing and Amending Bill, 2017 and The Repealing and Amending (Second) Bill, 2017. Both the Bills look to repeal a total of 235 Acts. Of these 235 Acts, 101 Acts are amending Acts which have been incorporated into the principal Acts. In addition, 50 of such Acts were passed before 1947.

More Media Updates
PRS Parliament Diary: Winter Session – Day 8 : Dec 28, 2017
PRS Parliament Diary: Winter Session – Day 7 : Dec 27, 2017
PRS Parliament Diary: Winter Session – Day 5 : Dec 21, 2017
PRS Parliament Diary: Winter Session – Day 3 : Dec 19, 2017
PRS Parliament Diary: Winter Session – Day 2 : Dec 18, 2017

Subscribe for Parliament Diary

Click here for Subscription

Follow Us

Creative Commons License

PRS Legislative Research is licensed under a Creative Commons Attribution 4.0 International License

Disclaimer: This data is being furnished to you for your information. PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that this information is accurate or complete. PRS is an independent, not-for-profit group. This data has been collated without regard to the objectives or opinions of those who may receive it.

  • About Us
  • Careers
Copyright © 2023    prsindia.org    All Rights Reserved.