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The Tribunals Reforms Bill, 2021 was introduced in Lok Sabha today after a similar Bill (pending from the Budget Session) was withdrawn. Today’s Bill comes after the Supreme Court judgement struck down some provisions of the Ordinance which brought the provisions of the earlier Bill into force in April. A quick timeline:
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February 2021 |
The Tribunals Reforms (Rationalization and Conditions of Service) Bill, 2021 is introduced in Lok Sabha. |
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April 2021 |
The Tribunals Reforms (Rationalization and Conditions of Service) Ordinance, 2021 is promulgated. The Ordinance is challenged in the Supreme Court. |
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July 2021 |
The Supreme Court strikes down some provisions of the Ordinance, namely the provision specifying a 4-year tenure for members and the minimum age requirement of 50 years for their appointment. |
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Aug 2021 |
The Tribunals Reforms (Rationalization and Conditions of Service) Bill, 2021 is withdrawn in Lok Sabha. The Tribunals Reforms Bill, 2021 is introduced in Lok Sabha. |
Our note on the Tribunal System in India provides an overview of the developments. Further, on our blog today, we discuss the provisions of today's Bill and how they compare to the provisions of the Ordinance.
Later in the day, the General Insurance Business (Nationalisation) Amendment Bill, 2021 was passed in Lok Sabha without discussion, and amid disruptions. The House then adjourned for the day. Similarly in Rajya Sabha, the Inland Vessels Bill, 2021 was also passed amid disruptions before adjourning for the day.
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Numbers to Note |
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₹24,356 crore
The Ministry of Finance informed Lok Sabha today that the unclaimed deposits have increased by ₹5,977 crore in 2020, as compared to 2019, taking the total amount of unclaimed deposits to ₹24,356 crore. The unclaimed amounts of policyholders in public and private sector insurance companies totalled to ₹24,586 crore (as of December 31, 2020). |
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30,781
The Minister for Education informed Lok Sabha today that there are 30,781 government schools in the country that do not have access to drinking water. |