Joint Committee on The Constitution (130th Amendment) Bill, 2025; The Jammu and Kashmir Reorganisation (Amendment) Bill, 2025; and The Government Of Union Territories (Amendment) Bill, 2025

(i) Briefing by the representatives of Ministry of Home Affairs on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025, The Jammu & Kashmir Reorganization (Amendment) Bill, 2025 and The Government of Union Territories (Amendment) Bill, 2025. (ii) Consideration and adoption of Draft Report on ‘The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025’.

Briefing/Oral Evidence on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following:- (i) Representatives of Govt. of Andhra Pradesh; (ii) Representatives of Foundation for Democratic Reforms, Hyderabad; and (iii) Representatives of Communist Party of India.

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Representatives of Govt. of Chhattisgarh; (ii) Representatives of Govt. of Telangana; (iii) Representatives of Chanakya National Law University, Patna; (iv) Representatives of Govt. of Punjab; (v) Representatives of Dr. Marri Chenna Reddy Human Resource Development Institute of Telangana; and (vi) Representatives of Babasaheb Bhimrao Ambedkar University, Lucknow.

The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu and Kashmir Reorganisation (Amendment) Bill, 2025 and The Government of Union Territories (Amendment) Bill, 2025

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the followings: (i) Representatives of State Government of Haryana; (ii) Representatives of Association for Democratic Reforms (ADR), New Delhi; and (iii) Representatives of People’s Union for Civil Liberties (PUCL), New Delhi

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Representatives of Association for Democratic Reforms; (ii) Representatives of Centre for Law and Policy Research, Bengaluru; and (iii) Representatives of People’s Union for Civil Liberties (PUCL), New Delhi.

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Representatives of Govt. of Telangana; (ii) Representatives of Centre for Law and Policy Research, Bengaluru; and (iii) Representatives of People’s Union for Civil Liberties (PUCL), New Delhi.

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Representatives of Govt. of Madhya Pradesh; (ii) Representatives of Indian Law Institute, New Delhi; and (iii) Representatives of PRS Legislative Research.

Briefing on ‘The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025’ by the following: (i) Representatives of National Law School of India University, Bengaluru; (ii) Dean and representatives of Faculty of Law, (Campus Law Centre), University of Delhi and (iii) Representatives of Govt. of Rajasthan.

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Representatives of National Law School of India University, Bengaluru; (ii) Dean and representatives of Faculty of Law, (Campus Law Centre), University of Delhi and (iii) Representatives of Govt. of Rajasthan.

Briefing on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Representatives of Vidhi Centre for Legal policy; (ii) Representatives of National Law University Odisha (Cuttack); and (iii) Representatives of National University of Juridical Sciences, Kolkata (NUJS)

Briefing/Evidence on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025; The Jammu & Kashmir Reorganization (Amendment) Bill, 2025; and The Government of Union Territories (Amendment) Bill, 2025 by the following: (i) Chairperson, [Mr. Justice (Retd.) Dinesh Maheshwari] Law Commission of India, New Delhi; (ii) Member-Secretary, [Dr. Anju Rathi Rana] Law Commission of India, New Delhi; (iii) Vice Chancellor, [Prof. (Dr.) G.S. Bajpai] National Law University, New Delhi; and (iv) Vice Chancellor, [Prof. Sri Krishna Deva Rao] NALSAR, Hyderabad.

(i) Evidence of the representatives of Ministry of Home Affairs on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025, The Jammu & Kashmir Reorganization (Amendment) Bill, 2025 and The Government of Union Territories (Amendment) Bill, 2025. (ii) Evidence of the representatives of Ministry of Law & Justice (Legislative Department and Department of Legal Affairs) on The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025, The Jammu & Kashmir Reorganization (Amendment) Bill, 2025 and The Government of Union Territories (Amendment) Bill, 2025.

Introductory meeting to discuss The Constitution (One Hundred and Thirtieth Amendment) Bill, 2025, The Jammu & Kashmir Reorganization (Amendment)Bill, 2025 and The Government of Union Territories (Amendment) Bill, 2025.