Joint Committee on the Foreign Contribution (Regulation) Amendment Bill, 2026

Hearing of the views/suggestions of the following stakeholders on the Foreign Contribution (Regulation) Amendment Bill, 2026: (i) Shri Amitabh Behar, Oxfam International; (ii) Dr. Shardul S. Shroff, Executive Chairman, Shardul Amarchand Mangaldas & Co.; (iii) Ms. Farida Lambay, Pratham Education Foundation/ Pratham Mumbai Education Initiative; Co-Founder and social-sector practitioner; (iv) Shri Sanjay R. Hegde, Senior Advocate, Supreme Court of India (v) Shri M. R. Madhavan, President, PRS Legislative Research; (vi) Ms. Vrinda Grover, Advocate, Supreme Court of India; and (vii) Shri Debi Goenka, Environmental activist; associated with Bombay Environmental Action Group (BEAG) (viii) Rev. Sam Mishak, Senior Pastor, Apostles Methodist Church; (ix) Rev. Dr. Asir Ebenezer, General Secretary, National Council of Churches in India (NCCI); (x) Dr. Paul Dhinakaran, Convenor, Indian Christian Federation and Chancellor, Karunya University (xi) Rev. Dr. S Duraiswamy, Evangelical Church of India; (xii) Dr. Anburajan, Trustee, Jesus Redeems; (xiii) Prof. Zakir Thomas, IRS (Retd.), DPIIT IPR Chair Professor, National Law School of India University, Bengaluru; (xiv) Shri Anant Kishnan, Nation First Policy Research & Change Foundation (NFPRC Foundation), Noida; (xv) Shri Anil Maheshwari, Rashtriya Sewa Bharati; (xvi) Shri Ashish Dhawan, The Convergence Foundation and Centre Square Foundation; (xvii) Chief Functionary, Bochasanwasi Shri Akshar Purushottam Swaminarayan Sanstha (BAPS); (xviii) Shri Anil Gupta, Bhartiya Vitta Salhakar Samiti (BVSS, Delhi) (xix) Shri Kirti Uppal, Lawyers for Democracy; (xx) Shri Kirtiman Singh, Nationalist Lawyers Forum; (xxi) Shri Pavan Narang, Lawyers Voice; (xxii) Shri Tanoodbhav Singhdev, Bharat Collective; (xxiii) Shri Sachin Puri, Lawyers of Justice; and (xxiv) Prof. Sanjay Badhel and Bhupendra Singh Tomar; Shaanti Suraksha evam Sadbhav Trust.

Hearing of the views/suggestions of the following stakeholders on the Foreign Contribution (Regulation) Amendment Bill, 2026: (i) Shri Jacob Punnoose; and (ii) Adv. Saju Jakob; (iii) CA Sanjeev Singhal, Chairman, Accounting Standards Board Central Council Member, ICAI; (iv) Dr. CA Pardeep Goyal, Taxation Head, Shiromani Gurdwara Parbandhak Committee, Sri Amritsar; and (v) Shri Vijay Patel (Livix Media Foundation) (vi) General Secretary, Ramakrishna Math and Ramakrishna Mission Headquarters, Belur; (vii) Shri Yudhistir Govinda Das, Trustee and Country Director of Communications and Public Affairs, ISKCON India; and (viii) Shri Surendranath Chandranath (Columnist, opindia.com) (ix) Mr. Santhosh, Legal Right Protection Forum, Hyderabad; (x) Mr. Vinay Joshi, The Legal Rights Observatory (LRO), Guwahati; and (xi) Prof(Dr.) Shobhit Mathur, Vice Chancellor, Rishihood University, Sonipat.

Hearing of the views/suggestions of the following stakeholders on the Foreign Contribution (Regulation) Amendment Bill, 2026: (i) CA R. Prasanna, President, Institute of Chartered Accountants of India; and (ii) CA Ved Jain, Past President, Institute of Chartered Accountants of India; (iii) Mr. Joselyn Martins, (CBCI) (iv) George Kuruvilla, Catholic Bishops Conference of India (CBCI); and (v) Bishop Josh D’ Souza, All India Christian Council. (vi) Mr. Noshir H. Dadrawala, Chief Executive Officer, Centre for Advancement of Philanthropy (CAP); and Interaction with Shri Kapil Sibal, Constitutional/Legal Expert (Senior Advocate, Supreme Court of India) and Member of Parliament (RS) on the Foreign Contribution (Regulation) Amendment Bill, 2026.

Briefing by the representatives of the Ministry of Home Affairs on the Foreign Contribution (Regulation) Amendment Bill, 2026.