The agenda of the meeting will be intimated shortly.

To hear the Secretary, Department of Legal Affairs (M/o Law & Justice) on the subject ‘Creation and Development of Institutional Mechanism to support the Alternative Dispute Resolution (ADR) Ecosystem.

To hear the Secretaries of the following Ministry/Department on the subject ‘Effective redressal of Grievances by Strengthening of Public Grievances Redressal System': (i) Ministry of Civil Aviation; and (ii) Department of Social Justice & Empowerment (Ministry of Social Justice & Empowerment)

To hear the Secretaries of the Departments under the purview of the Committee.

Agenda for the meeting will be intimated shortly.

To consider and adopt the draft Reports of the Committee.

To interact with a 12-Member Delegation from Viet Nam led by Hon'ble Mr. Duong Thanh Binh, Member of the National Assembly Standing Committee, Head of the Commission for People's Aspiration and Chairman of the Viet Nam-India Parliamentary Friendship Group.

To consider and adopt the following draft Reports of the Committee:- (i) Draft 134th Report on Action Taken on 103rd Report of the Committee on Functioning of the Virtual Courts/Court Proceedings through Video Conferencing pertaining to Department of Justice ; (ii) Draft 135th Report on Action Taken on 126th Report of the Committee on Demand for Grants (DFG 2023-24) pertaining to Department of Personnel and Training (DoPT) ; (iii) Draft 136th Report on Action Taken on 127th Report on Demand for Grants (DFG 2023-24) pertaining to Department of Administrative Reforms & Public Grievances; and Department of Pension and Pensioners Welfare ; (iv) Draft 137th Report on Action Taken on 128th Report on Demand for Grants (DFG -2023-24) pertaining to Department of Justice ; (v) Draft 138th Report on Action Taken on 129th Report on Demand for Grants (DFG-2023-24) pertaining to Department of Legal Affairs ; (vi) Draft 139th Report on Action Taken on 130th Report on Demand for Grants (DFG-2023-24) pertaining to Legislative Department ; and (vii) Draft 140th Report on ‘Appointment of Notaries’.

To hear the views of Principal Registrar, Central Administrative Tribunal on the subject ‘Functioning of Central Administrative Tribunal (CAT)’.

To hear the views of representative of the following organisations on the subject ‘Effective redressal of Grievances by Strengthening of Public Grievances System’:- (1) Railway Board, M/o Railways; and (2) Department of Ex Servicemen Welfare M/o Defence.

To hear the views of the following organisations on the subject ‘Effective redressal of Grievances by Strengthening of Public Grievances System’:- (1) Central Board of Direct Taxes (CBDT); and (2) Staff Selection Commission (SSC)

To hear the views of legal experts on the subject 'Strengthening Legal Education in view of Emerging Challenges before the Legal Profession'.

To hear the views of representatives of the following Associations on the subject ‘Appointment of Notaries:- (i) Federation of Bar Associations of Tamil Nadu and Pondicherry ; and (ii) Notaries Association Gujarat.

To review the work transacted by the Committee during the year 2022-23 and to decide the future course of action of the Committee.

To hear the views of Secretary, Department of Legal Affairs on the subject ‘Appointment of Notaries’.

To consider and adopt the following draft Reports of the Committee:- (i) Review of functioning of Recruitment Organizations of Government of India (131st Report); (ii) Specific Aspects of Election Process and their Reforms (132nd Report); and (iii) Judicial Processes and their Reforms (133rd Report).

To hear the views of the Bar Council of India (BCI) on the following subjects:- I. Strengthening Legal Education in view of Emerging Challenges before the Legal Profession; and II. Appointment of Notaries.

Agenda for the meeting will be intimated shortly.

To hear the views of representatives of the following organisations on public notice issued by the Law Commission of India on 14th June, 2023 inviting views from the various stakeholders on the Uniform Civil Code, under the subject ‘Review of Personal Laws’:- (i) Department of Legal Affairs; (ii) Legislative Department; and (iii) Law Commission of India.

To hear the views of the following organizations on the subject 'Strengthening Legal Education in view of Emerging Challenges before the Legal Profession':- (i) University Grants Commission (UGC); and (ii) National Assessment and Accreditation Council (NAAC).

To hear the views of Secretary, Department of Administrative Reforms & Public Grievances (DARPG) on the subject ‘Effective redressal of Grievances by Strengthening of Public Grievances System'.

To hear the views of representatives of the following Law Universities/Institutions on the subject ‘Strengthening Legal Education in view of Emerging Challenges before the Legal Profession’:- (i) Faculty of Law, University of Delhi ; (ii) National Law University, Delhi; and (iii) O. P. Jindal Global University, Sonipat, Haryana.

To hear the views of Secretary, Department of Legal Affairs on the subject ‘Appointment of Notaries’.

To consider and adopt the draft reports of the Committee on Demands for Grants (2023-24) of Ministries/Department under its purview.

To hear the views of Secretary, Department of Justice on the the subject 'Judicial Processes and their reform'

Consideration and examination of Demands for Grants (2023-24) of the Ministry of Law and Justice

Consideration and examination of Demands for Grants (2023-24) of the Ministry of Personnel, Public Grievances and Pensions

To hear the views of Secretary, Department of Justice on the following issues under the subject 'Judicial Processes and their reform':- (i) Vacations in the Supreme Court and High Courts; (ii) Mandatory declaration of assets by the Judges of the Supreme Court and High Courts; and (iii) Preparation and publication of Annual Reports by High Courts.

Agenda for the meeting will be intimated shortly.

To hear the views of Secretary, Department of Justice on the following issues under the subject 'Judicial Processes and their reform':- (i) Social Diversity in the appointment of Judges in the High Courts and Supreme Court ; (ii) Feasibility of Regional Benches of Supreme Court ; and (iii) Exploring the possibilities of increasing the retirement age of High Court and Supreme Court Judges.

To transact the following legislative business:- (I) Consideration and adoption of the following Reports of the Committee:- (i) 124th Report on Action taken on 114th Report of the Committee on Demand for Grants (2022-23) pertaining to the Legislative Department; and (ii) 125th Report on Action Taken on 115th Report of the Committee on Demand for Grants (2022-23) pertaining to the Department of Legal Affairs. (II) To hear the representatives of the Central Armed Police Forces (ITBP, SSB, BSF, AR, CRPF and CISF) on the subject ‘Functioning of Recruitment organizations’.

To adopt two draft ATRs of the Committee followed by a local Study Visit.

I) Consideration and adoption of the following Draft Reports of the Committee:- (i) Action taken on 110th Report of the Committee on 'Pensioner's Grievances - Impact of Pension Adalats and Centralised Pension Grievances Redress and Monitoring System (CPENGRAMS)'; and (ii) Action Taken Report on 113th Report on Demand for Grants (2022-23) pertaining to the Department of Administrative Reforms & Public Grievances; and Department of Pension and Pensioners Welfare. (II) Internal discussion on the subject - 'Legislation and Legislative Impact Assessment – Status in India and way forward' and presentation by the Secretariat on the subject.

To undertake a local study visit to District Prision Gurugram (Bhondsi Jail), Haryana.

To hear the representatives of (i) Institute of Banking Personnel Selection (IBPS) and (ii) Railway Recruitment Board (RRB) on the subject - Functioning of Recruitment Organisations

To hear the Secretary, Department of Legal Affairs, on the subject 'Review of functioning of Tribunal System in the Country '.

To decide the future course of action of the Committee.

To undertake a local study visit to hear representatives of Bharat Heavy Electricals Limited (BHEL) and Hindustan Urvarak & Rasayan Limited (HURL) on the subject 'Review of Prevention of Corruption Act, 1988 and Effectiveness of Vigilance Administration'.

To hear the Secretary, Department of Legal Affairs and Chairman, Bar Council of India on the subject 'Strengthening Legal Education in view of Emerging Challenges before the Legal Profession'.

To consider and adopt the draft Report on 'Review of Guardianship and Adoption Laws' followed by presentation of Secretary, Legislative Department on the subject ' Review of Personal Laws'.

To consider and adopt the draft Report on 'Review of Guardianship and Adoption Laws' followed by presentation of Secretary, Legislative Department on the subject ' Review of Personal Laws'.

To hear the Secretary, DoPT on the subject - Review of the functioning of Recruitment Organizations.

To consider and adopt the draft report on 'The Mediation Bill, 2021'.

To hear the views of the Secretary, Department of Telecommunications on the issue of poor broadband/digital connectivity in the country, as part of deliberations on the Subject - Functioning of Virtual Courts/Court Proceedings through video conferencing.

To conclude deliberation on the Mediation Bill, 2021 and also to hear the Secretary, Department of Personnel & Training on the subject 'Review of the Prevention of Corruption Act, 1988 and Effectiveness of Vigilance Administration'

To hear the views of Secretaries, Department of Personnel & Training (DoPT) and Central Information Commission (CIC) on the subject "Review of the working of Central Information Commission/State Information Commissions".

Clause-by-Clause consideration of 'The Mediation Bill, 2021'

Presentation of Secretary, Department of Justice on the subject ‘Strengthening of Justice Delivery Process’ and Local study visit to Supreme Court premises to interact with the e-Committee, Supreme Court of India on the subject ‘Functioning of Virtual Courts/ Court Proceedings through Video Conferencing’.

Presentation of the following Bar Council/ Bar Associations on the Bill:- (i) Bar Council of India; (ii) Supreme Court Bar Association; and (iii) Delhi High Court Bar Association.

Presentation of the following Bar Council/ Bar Associations on the Bill:- (i) Bar Council of India; (ii) Supreme Court Bar Association; and (iii) Delhi High Court Bar Association.

Presentation of the following Institutions/ Organisations on the Bill:- (i) Mediation and Conciliation Project Committee, Supreme Court of India; (ii) Delhi High Court Mediation and Conciliation Centre; (iii) National Law University (NLU) Delhi; and (iv) Vidhi Centre for Legal Policy, Delhi.

1. Consideration and adoption of following draft Reports on Demand for Grants (2022-23) pertaining to the Departments under purview of the Committee:- (i) 112th Report on DFGs of the Department of Personnel & Training; (ii) 113th Report on DFGs of the Department of Administrative Reforms & Public Grievances and Department of Pensions & Pensioners Welfare; (iii) 114th Report on DFGs of the Legislative Department; (iv) 115th Report on DFGs of the Department of Legal Affairs; and (v) 116th Report on DFGs of the Department of Justice 2. Presentation of the following Experts on the Bill:- (i) Justice M.L. Mehta (Retd); (ii) Shri Amarjit Singh Chandhiok, Sr. Advocate; (iii) Shri J.P. Sengh, Sr. Advocate; and (iv) Dr. Aman Hingorani, Advocate & Mediation Expert.

To consider Demands for Grants (2022-23) of the Ministries/Departments falling within the purview of the Committee.

To consider Demands for Grants (2022-23) of the Ministries/Departments falling within the purview of the Committee.

to consider Demands for Grants (2022-23) of Ministry of Law and Justice

To consider Demands for Grants (2022-23) of the Ministries of Personnel, Public Grievances and Pensions

Presentation of the representatives of Confederation of Indian Industry and Federation of Indian Chambers of Commerce & Industry on the Bill.

Presentation of the representatives of PHD Chamber of Commerce & Industry and ASSOCHAM on the Bill.

To hear the representatives of PHD Chamber of Commerce & Industry and ASSOCHAM on 'The Mediation Bill, 2021'.

Presentation of the Secretary, Department of Legal Affairs on “The Mediation Bill, 2021”

Presentation of the Secretary, Legislative Department along with the representatives of Election Commission of India on the Subject- "Status of Common Electoral Roll for conducting elections in the Country".

Presentation of the Secretary, Deptt. of Justice on the subject - Review of Judicial Infrastructure.

Will be intimated in due course.

Adoption of 4 Reports and to hear Secretaries, Department of Personnel &Training (DoPT) and Department of Administrative Reforms & Public Grievance (DAR&PG) on the subject 'Civil Services Reforms and Capacity Building’.

To hear the Secretaries of Department of Justice & Department of Legal Affairs and representatives of e-Committee, Supreme Court of India on the subject "Functioning of Virtual Courts/Court Proceedings through Video Conferencing.

To hear Legislative Department and Election Commission of India.

To undertake a local study visit to Specialized Adoption Agencies in Delhi NCR.

Meeting followed by visit to Tihar Prison Complex.

The Committee to decide its future course of action

Agenda for the meeting will be intimated in due course.

To hear the presentation of Secretary, Department of Personnel & Training on the subject, 'Civil Services - Reforms & Capacity Building'.

To hear the Secretary, Department of Personnel & Training on the subject Civil Services - Reforms & Capacity Building'.

To hear the Chairman, Bar Council of India, on the subjects 'Functioning of Virtual Courts/Court Proceedings through Video Conferencing' and 'Strengthening the Justice Delivery Process'.

Agenda for the meeting will be communicated in due course.

to consider and adopt the following draft Reports on Demand for Grants (2021-22) (i) Draft One Hundred-sixth Report on Demands for Grants (2021-22) of the Ministry of Personnel, Public Grievances and Pensions, and (ii) Draft One Hundred-seventh Report on Demands for Grants (2021-22) of the Ministry of Law and Justice.

Presentation by following Departments/Organisations/Agencies on Demands for Grants (2021-22). M/o Personnel, Public Grievances & Pensions: i. DARPG ii. DoPPW M/o Law & Justice: i. Dept. of Legal Affairs ii. ITAT iii. ILI iv. BCI v. Legislative Department vi. ECI vii. Dept. of Justice viii. NALSA ix. Supreme Court x. NJA

Presentation by following Departments/Organisations/Agencies on Vigilance Administration & Right to Information related issues (DFG 2021-22):- i. CBI ii. CVC iii. CAT iv. LOKPAL v. CIC

to consider Demands for Grants (2021-22) of the following Ministries/Departments: At 3.00 PM:- Presentation by Secretary, Department of Personnel and Training (DoPT) on Demands for Grants (2021-22) followed by questions & answers. At 3.45 PM:- Presentation on recruitment agencies followed by questions & answers:- (i) Secretary, Union Public Service Commission (UPSC); (ii) Chairman, Staff Selection Commission (SSC); and (iii) Secretary, Public Enterprises Selection Board (PESB).

Agenda of the meeting will be communicated in due course.

to hear the Secretary, Department of Administrative Reforms & Public Grievances (DAR&PG) on the subject 'Strengthening of Grievance Redressal Mechanism of Government of India' along with brief introduction of the working of DAR&PG.

to hear the views of the following on the subject 'Pensioner’s Grievances - Impact of Pension Adalats & CPENGRAMS:- (i) Secretary, Central Government Pensioners Welfare Association, Noida; (ii) Secretary, Department of Pension and Pensioners' Welfare; and (iii) Controller General of Accounts, Government of India.

To hear views of Ms. Maja Daruwala, Senior Advisor, Tata Trust, Mumbai on the subject - ‘Legislation and Legislative Impact Assessment-Status in India and Way forward’

Agenda for the Meeting will be communicated in due course.

to discuss draft Report on the subject 'Strengthening of Justice Delivery Process'.

to chalk out its future programme

for consideration and adoption of the draft Reports of the Committee.

To hear Secretaries, Department of Legal Affairs and Department of Justice on Functioning of Courts through video conferencing/Virtual Courts, Case management and Court management in India.

To hear the representatives of Bar Council of India; Delhi High Court Bar Association; and Co- ordination Committee of Delhi District Court Bar Associations on ‘Functioning of Courts through Video Conferencing/Virtual Courts’

To hear presentation of the Secretary, Department of Justice along with Secretary General, Supreme Court of India on ‘Functioning of Virtual Courts, Case management and Court management in India’

To consider and adopt the following draft Reports of the Committee:- (i) Draft Hundredth Report on Demands for Grants (2020-21) of the Ministry of Personnel, Public Grievances and Pensions; and (ii) Draft Hundred First Report on Demands for Grants (2020-21) of the Ministry of Law and Justice.

Presentations of Secretaries, Department of Legal Affairs, Legislative Department other Institutions under their purview on Demands for Grants (2020-21).

Presentation of Secretary, Department of Justice other Institutions under its purview on Demands for Grants (2020-21).

(i) Presentation of Secretary, Department of Personnel and Training (DoPT) and other institutions under its purview, on Demands for Grants (2020-21) 11:00 AM onwards. (ii) Presentations of Secretaries, Department of Administrative Reforms and Public Grievances and Department of Pensions Pensioners’ Welfare and other Institutions under their purview on Demands for Grants (2020-21), 03:00 PM onwards.

To hear the views of the Chairman of Central Board of Direct Taxes (CBDT) and Central Board of Indirect Taxes and Customs (CBIC) alongwith representatives of Department of Personnel Training on the subject ‘Effectiveness of Vigilance Administration’ in their respective organizations.

to hear Ms. Smita Chakraburtty, Researcher on the the issue of legal aid in prisons under examination of the subject 'Strengthening the Justice Delivery Process'. to hear the Secretary, Legislative Department, M/o Law and Justice and the Secretary, Ministry of Women Child Development on the subject ‘Review of Guardianship and Adoption Laws.

To hold internal discussion in regard to following future course of action:- (i) to finalise subjects for detailed examination by the Committee; and (ii) to finalise study tour programme of the Committee.

To hear the presentation of the Secretary, Department of Personnel and Training on ‘Brief overview of functioning of the Department.

To hear presentation of the Secretary, Department of Legal Affairs on the subject Functioning of Alternative Dispute Resolution (ADR) Mechanism.

To hear presentation of the Secretary, Department of Legal Affairs on the subject Functioning of Alternative Dispute Resolution (ADR) Mechanism.

to hear presentations of the Secretary, Department of Legal Affairs on the following Subjects:- (i) Brief overview of functioning of the Department; and (ii) Brief overview of functioning of Alternative Dispute Resolution (ADR) Mechanisms.

to hear presentations of the concerned Secretary on the following Subjects (i) Brief overview of functioning of the Department of Justice (ii) Brief overview of functioning of the Department Legal Affairs and (iii) Brief overview of functioning of Alternative Dispute Resolution (ADR) Mechanisms.

(i) To finalize subjects for consideration; and (ii) To hear presentation of Secretary, Legislative Department on (a) Brief overview of the functioning of the Legislative Department; and (b) Making of Legislation and Legislative Impact Assessment.

Consideration and adoption of the following Reports:- (i) Draft Ninety-eighth Report on Action Taken on Ninety-fifth Report of the Committee on Demands for Grants (2018-19) pertaining to the Ministry of Personnel, Public Grievances and Pensions; and (ii) Draft Ninety-ninth Report on Action Taken on Ninety-sixth Report of the Committee on Demands for Grants (2018-19) pertaining to the Ministry of Law and Justice.

to hear following Bar Associations on the subject "Strengthening the Justice Delivery Process":- (i) Delhi High Court Bar Association, Delhi High Court, New Delhi; (ii) Delhi Bar Association, Tis Hazari, Delhi; (iii) New Delhi Bar Association, Patiala House Court Complex, New Delhi; (iv) Rohini Court Bar Association, Rohini Court Complex, New Delhi; (v) Dwarka Court Bar Association, Dwarka Court Complex, New Delhi; (vi) Saket Bar Association, Saket Court Complex, New Delhi; and (vii) Shahdra Bar Association, Karkardooma Court Complex; Delhi.

To hear the views of following organization/expert/individual on the subject Strengthening the Justice Delivery Process:- (i) Bar Council of India, New Delhi; (ii) Shri Shailesh Gandhi, Former Central Information Commissioner; and (iii) Shri P.S. Sawhney, Former Head of Civil Engineering Department, College of Engineering Technology, Chandigarh.

1. Internal discussion on the subject 'Effectiveness of Vigilance Administration in Central Government Ministries, Corporation, Societies, Public Sector Enterprises, etc.' 2. To hear following Organization/Legal Research Institute on the subject "Strengthening the Justice Delivery Process":- (i) DAKSH (NGO), Bengaluru; and (ii) Vidhi Centre for Legal Policy, Delhi.

To hold an internal discussion on the subject Effectiveness of Vigilance Administration in Central Government Ministries, Corporation, Societies, Public Sector Enterprises, etc. and To hear following experts/organisations on the subject "Strengthening the Justice Delivery Process":- 1. Prof. Faizan Mustafa, Vice Chancellor, NALSAR University of Law, Hyderabad 2. DAKSH (NGO), Bengaluru

to hear the views of following organization/expert/individual on the subject Strengthening the Justice Delivery Process:- (i) Commonwealth Human Rights Initiative, New Delhi; (ii) Shri P. Puneeth, Associate Professor, Jawaharlal Nehru University, New Delhi; and (iii) Prof. (Dr) Amaresh Kumar, Advocate, Supreme Court Of India, New Delhi

Agenda for the meeting will be communicated in due course.

To hear the Member Secretary, National Legal Services Authority on the subject "Strengthening the Justice Delivery Process".

To hear the Secretary, Department of Personnel and Training on the subject - Effectiveness of Vigilance Administration in Central Government Ministries, Corporation, Societies, Public Sector Enterprises, etc.

Agenda for the meeting will be communicated in due course 

To chalk-out future course of action

For consideration and adoption of draft Report on Draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets for Condonation or Exemption) Rules, 2017.

To hear the views of the Secretary,Department of Personnel & Training on the draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets) Rules, 2018 (Revised).

To hear the views of Secretary, Department of Justice, Ministry of Law & Justice on the Subject Strengthening the Justice Delivery Process

To interact with the Russian delegation of the Committee on Constitutional Legislation and State-Building of Council of Federation of the Federal Assembly 

To consider and adopt 95th and 96th Reports on Demands for Grants (2018-19) of the M/o of Personnel, Public Grievances & Pensions and M/o Law and Justice, respectively 

Presentation on Demands for Grants (2018-19) by:- (i) Secretary, Legislative Department at 12.00 Noon (ii) Secretary, Department of Justice at 2.30 PM (iii) Secretary, Department of Legal Affairs and at 3.30 PM (iv) Secretary, Department of Administrative Reforms & Public Grievances and Department of Pensions & Pensioners’ Welfare. 

At 11.00 AM Presentation of Secretary, DoPT on DFG (2018-19), followed by presentations of :- (i)Director, CBI (ii) Secretary, UPSC (iii) (iii) Chairman, SSC and at 2.30 PM (i) Secretary, CVC (ii) Secretary, CIC (iii) Principal Registrar, CAT (iv) Director, LBSNAA (v) Director, ISTM and (vi) Director, IIPA. 

To hear the views of Secretary, Legislative Department, M/o of Law and Justice alongwith representatives of Election Commission of India on the subject Electoral Reforms. 

To further discuss the issues that have merged during the deliberations on the draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets for Condonation or Exemption) Rules, 2017 and to hear the views of the following on these and other issues connected therewith:- Secretaries (i) Department of Personnel & Training (ii) Department of Legal Affairs and (iii) Secretary, Legislative Department. 

To hear the Secretary, DoPT on the reply to the questionnaire received from that Department on the draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets for Condonation or Exemption) Rules, 2017 and issues connected therewith. 

Agenda for the meeting will be communicated in due course

The meeting of the Committee on Personnel and Law scheduled at 3.00 PM on 21.11.2017 has been POSTPONED. The re-scheduled date, time and venue of the meeting shall be intimated shortly.

(i) Consideration and adoption of draft 93rd and 94th Reports on Action Taken Replies of the Ministries of Personnel, Public Grievances & Pensions and Ministry of Law & Justice and (ii) Further discussion on the draft Public Servants (Declaration of Assets and Liabilities and Minimum Value of Assets for Condonation or Exemption) Rules, 2017. 

To consider the draft Public Servants (Delcaration of Assets and Liabilities and Minimum Value of Assets for Condonation of Exemption) Rules, 2017.

To hear the views of the representatives of Indian Newspaper Society (INS), New Delhi on the subject Electoral Reforms.

To hear the views of recognized Political Parties i.e. BJP, BSP, Lok Janshakti Party(LJP), Republican Party of India(A) and National Peoples Party on the subject Electoral Reforms.

(i) to hear the views of Bahujan Samaj Party(BSP) on the subject Electoral Reforms and (ii) Consideration and adoption of draft Report on Appraisal and Empanelment of Civil Servants under the Central Government.

To hear the views of BSP & CPI on the subject Electoral Reforms and the Secretary, DoPT on the draft Lokpal & Lokayuktas Rules, 2017.

To hear the views of the following recognized Political Parties on the subject ‘Electoral Reforms’ (1) INC (2) NCP and (3) AITC

To hear the views of the following recognized Political Parties on the subject ‘Electoral Reforms’ (1) INC (2) NCP and (3) AITC

To hear the views of the following recognized Political Parties on the subject ‘Electoral Reforms’ (1) BJP (2) BSP (3) CPI and (4) CPI-M

To hear views of the following academic institutions on the subject - Appraisal and Empanelment of Civil Servants under the Central Government:- (i) Indian Institute of Public Administration(IIPA), New Delh; and (ii) Management Development Institute(MDI), Gurugram.

To hear the views of the following on the subject Electoral Reforms.

To hear the views of Secretary, Legilslative Department, M/o of Law and Justice and representatives of Election Commission of India on the subject Electoral Reforms.

Agenda for the meeting will be communicated in due course.

Agenda for the meeting will be communicated in due course

Presentations on Demands for Grants (2017-18) by Secretary, Union Public Service Commission (UPSC) Chairman (SSC) Director (LBSNAA) Secretary (CIC) Secretary (PESB) Director (ISTM) and Director (IIPA).

To consider Demands for Grants (2017-18) of the Ministries of Personnel, Public Grievance & Pensions and Law & Justice on 15th February, 2017 at 11.00 AM

To consider Demands for Grants (2017-18) of the Ministries of Personnel, Public Grievance & Pensions and Law & Justice on 14th February, 2017 at 11.00 AM

Agenda will be intimated in due course

Agenda for the meeting will be communicated in due course.

To hear the Secretary, Department of Personnel & Training and Director, C.B.I. on the Subject Functioning of the C.B.I..

For consideration and adoption of draft Report on the Subject Inordinate Delay in Filling up the Vacancies in the Supreme Court and High Courts. Copy of the draft Report is being circulated shortly.

To hear the Secretary, Department of Justice on the Subject Inordinate Delay in Filling up the Vacancies in the Supreme Court and High Courts.

To hold internal discussion on the Subject Inordinate Delay in Filling up the Vacancies in the Supreme Court and High Courts.

To hear the views of the following High Court Bar Associations on the Subject ‘Inordinate Delay in Filling up the Vacancies in the Supreme Court and High Courts’ (i) High Court Bar Association of Chennai(Madras) (ii) High Court Bar Association of Allahabad (iii) High Court Bar Association of Mumbai(Bombay) (iv) High Court Bar Association of Kolkata (Calcutta) (v) High Court Bar Association of Punjab & Haryana and (vi) Delhi High Court Bar Association.

To hear the views of the following eminent legal luminaries/Bodies on the Subject ‘Inordinate Delay in Filling up the Vacancies in the Supreme Court and High Courts’.

To hear the Secretary, Department of Justice, Ministry of Law and Justice on the subject ‘Inordinate Delay in Filling up the Vacancies in the Supreme Court and High Courts’.

Presentation by (i) Secretary, Legislative Department on the structure and working of the Department (ii) Director-General, Election Commission of India on the subject and (iii) Secretary, Department of Legal Affairs on the subject and Presentation by Secretary, Department of Justice on the structure and working of the Department.

Presentation by Secretary, Department Personnel & Training(DoPT) on the structure and working of the Department Secretary, Administrative Reforms and Public Grievances and Department of Pensions & Pensioner’s Welfare on the structure and working of the Department.

Consideration and adoption of the Eighty-sixth Report on the subject Promotion of Legal Education and Research under the Advocates Act, 1961 and Call-on Honble Chairman, Rajya Sabha

Agenda will be intimated in due course

To hear views of Department of Legal Affairs, Ministry of Law and Justice National Law University (NLU), Delhi Department of Higher Education, Ministry of Human Resource and Development and University Grants Commission on the subject ‘Promotion of Legal Education and Research under the Advocates Act, 1961’

Interact with the delegation of the Cambodian Senate’s Commission on Investigation, Clearance and Anti-Corruption

To hear the following on the subject ‘Appointment of Advisors/Experts in Government Establishments and its Implication on Accountability of the Executive’ as per the following :- Department of Economic Affairs, Ministry of Finance and Department of Economic Affairs, Ministry of Finance.

To hear the view of Additional Secretary, Department of Personnel & Training, Ministry of Personnel, Public Grievances and Pensions on the Subject ‘Adhoc Appointments of Advisors/Experts in the Government and Implications on Accountability of the Executive’.

Presentation of Secretary, DoPT on Demands for Grants (2016-17) of that Department. (At 11.30 AM) Presentation on Demands for Grants (2016-17) of the DoPT by:- (i) Secretary, CVC (ii) Director, CBI (iii) Secretary, UPSC (iv) Chairman, SSC: and (v) Director, LBSNAA. (At 12.30 PM) Presentation of Secretary, DARPG and Department of Pensions and Pensioners’ Welfare on Demands for Grants (2016-17) of those Departments.

Presentation on Demands for Grants (2016-17) of Legislative Department by:- (i) Secretary, Legislative Department and (ii) Secretary, Election Commission of India. (At 11.45AM) (i) Secretary, Department of Legal Affairs (ii) Secretary General, ICADR (iii) Director, ICPS (iv) Secretary, BCI (v) Director, ILI (vi) Registrar, ITAT and (viii) Registrar, ATFE. (At 12.45 PM) (i) Secretary, Department of Justice (ii) Registrar, Supreme Court (iii) Director, NJA and (iv) Member Secretary,

To hold internal discussion on Demands for Grants (2016-17).

To hear the views of the Secretaries, Department of Legal Affairs, Legislative Department, Director, ILI, Secretary, Department of Justice and Director, National Judicial Academy on the subject Role of Ministry of Law and Justice in Framing/Approving the Provisions of International Covenants/Multilateral/ Bilateral Treaties or Agreements

Agenda will be intimated in due course.

To hear the representatives of (i) DARPG, Department Financial Services, M/o of Finance) and Indian Banks’ Association on grievance petition of I.O.B Retirees Association (ii) DARPG, M/o Petroleum & Natural Gas on the grievance petition of Northern India Glass Manufacturers Association and (iii) Secretary, DARPG on the subject “Public Grievance Redressal Mechanism in Organisations of Central Government”.

(i) Hear views of representatives of DARPG, Department Financial Services, M/o of Finance) and Indian Banks’ Association on grievance petition of I.O.B Retirees Association (ii) Hear views of representatives of DARPG, Ministry of Petroleum & Natural Gas on the grievance petition of Northern India Glass Manufacturers Association and (iii) Hear the Secretary, DARPG on the subject “Public Grievance Redressal Mechanism in Organisations of Central Government”.

Agenda will be intimated in due course

Agenda for the meeting will be communicated in due course.

For consideration and adoption of draft Report on the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Bill, 2015. Copy of the draft Report is being circulated shortly

For consideration and adoption of draft report on Lokpal and Lokayuktas and Other Related Law (Amendment) Bill, 2014. Copy of the draft report is being circulated shortly

Agenda will be intimated in due course

Agenda will be intimated in due course

To be intimated

Agenda for the meeting will be communicated in due course.

Agenda will be intimated in due course

Agenda for the Meeting will be communicated in due course.

Hear the views of Member Secretary of Law Commission of India on Court Fee structure of Commercial Courts in the context of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Bill, 2015.

To discuss its future course of action

To hear the views of the representatives of recognised Political Parties on the Lokpal and Lokayuktas and Other Related Law (Amendment) Bill, 2014

To hear the Secretary, Department of Legal Affairs, Ministry of Law and Justice on issues raised in the Memoranda received on the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Bill, 2015 and to hear the views of following experts in the field of arbitration/mediation in connection with the Bill:-. Shri K.C. Mittal, Advocate, Former Chairman, Bar Council of India and (ii) Shri D. Sengupta, Registrar-cum-Additional Director, Indian Council of Arbit

Agenda for the meeting will be communicated in due course.

Agenda for the meeting will be intimated in due course.

To hear the views of Supreme Court of India, PHD Chamber of Commerce and Industry and Confederation of Indian Industry (CII) on the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Bill, 2015

Agenda for the meeting will be communicated in due course

Agenda for the meeting will be communicated in due course

To hear the Secretary, Department of Legal Affairs, Ministry of Law and Justice on The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Bill, 2015

To consider and adopt draft Seventy-fifth Report on Demands for Grants (2015-16) of Ministry of Law and Justice

Agenda for the meeting will be communicated in due course

To consider Demands for Grants (2015 16) of the Ministry of Personnel, Public Grievances and Pensions

To consider Demands for Grants (2015 16) of the Ministry of Law and Justice

To hear views of Central Vigilance Commissioner and Director Director of Prosecution, Central Bureau of Investigation(CBI) on the Lokpal and Lokayuktas and Other Related Law (Amendment) Bill, 2014

To consider and adopt its draft Seventy-fourth Report on the Tribunals, Appellate Tribunals and other Authorities (Conditions of Service) Bill, 2014

To hear the views of Secretary, Department of Legal Affairs on the Tribunals, Appellate Tribunals and other Authorities (Conditions of Service) Bill, 2014.

To record oral evidence on the Tribunals, Appellate Tribunals and other Authorities (Conditions of Service) Bill, 2014 of Chairman/Members of :- (i) Competition Appellate Tribunal (ii) Armed Forces Tribunal (iii) Appellate Tribunal for Electricity and (iv) National Industrial Tribunal.

Agenda for the meeting will be intimated in due course

To record oral evidence of witnesses on the Tribunals, Appellate Tribunals and other Authorities (Conditions of Service) Bill, 2014

The Agenda papers for the meeting will be circulated in due course

Record oral evidence of non-official witnesses on the Delhi High Court (Amendment) Bill, 2014.

Agenda for the meeting will be intimated in due course

3.00 P.M. Oral evidence of the Secretary, Legislative Department, Ministry of Law and Justice on the Repealing and Amending Bill, 2014. 4.00 P.M. Oral evidence on the Delhi High Court (Amendment) Bill, 2014 of Bar Associations of District Courts in Delhi.

Hear the views of Secretary, Department of Justice, Ministry of Law and Justice on the Tribunals, Appellate Tribunals and other Authorities (Conditions of Service) Bill, 2014.

Agenda of the meeting will be intimated in due course