The Justice Srikrishna Committee, which is looking into the feasibility of a separate Telangana State, is expected to submit its report by tomorrow. It might be useful at this point in time to revisit the recommendations of the 1953 States Reorganization Commission (SRC) &ndash...
The convention for passing Bills in the Parliament is by orally communicating agreement or disagreement with the proposed motion (whether a Bill should be passed or not, for example). When a motion is put to vote the speaker says, 'Those in the favour of the motion say Aye and those opposin...
In a recent case, the Supreme Court directed the appropriate government to enact a law by June 2011. The case, Gainda Ram & Ors. V. MCD and Ors.[1], concerned the legal framework for regulating hawking in Delhi. The judgement lays out the background to this case by stating that the r...
The Public Accounts Committee of Parliament has invited suggestions on "Recent Developments in the Telecom Sector including allocation of 2G and 3G Spectrum". Comments are invited from experts, associations, individuals, organisations and institutions interested in the matter. Comments hav...
In the recently concluded Winter Session of Parliament, nine Bills were introduced. Of the Bills introduced, 4 bills have been referred to the relevant Standing Committee for examining the Bill. The Standing Committees have been given three months to scrutinize the bills, hold consultations and pres...
In the recently concluded Congress plenary, Congress President Sonia Gandhi suggested state financing of elections as a measure against corruption in the electoral process. State funding of elections has been suggested in the past in response to the high cost of elections. A few government reports h...
In India, one of the common threads that run through many of the corruption scandals is the issue of conflict of interest i.e. public officials taking policy decisions based on their personal interest. For example, Shashi Tharoor in the IPL controversy or Ashok Chavan in the Adarsh Housing Soc...
In the aftermath of the 2G scam, there has been a great deal of discussion on how Parliamentary Committees can be used for scrutinising the functioning of the government. Committee Reports are generally put in the public domain, but how transparent are the internal workings of the Committees t...
One of our earlier posts (read here) tackled the question of whether the Public Accounts Committee could summon ministers or not. According to a direction of the speaker, a Minister cannot be summoned by a financial committee. There are no specific procedures for the Joint Parliamentary Committees m...
A Committee has been set up to examine appropriateness of procedures followed by the Department of Telecommunications in issuance of licences and allocation of spectrum during the period 2001-2009. The Committee will be chaired by retired Judge of the Supreme Court, Justice (Retd.) Shri Shivra...
Around 1400 reports have been tabled by the PAC since the first Lok Sabha till end of 14th Lok Sabha.
In terms of absolute numbers, the largest number of reports were tabled during the 5th Lok Sabha (1971-77). However, in terms of the average number of reports presented in the duration...
Apropos Madhukar’s post on available information on the functioning of state legislatures, data on the number of days State Assemblies shows a mixed trend over the 2000 to 2010 period. However, most states uniformly under perform when it comes to number of days of sitting. (Spreadsheet with re...
Parliament passes an average of 60 Bills a year. Each state legislature also passes a similar volume of legislation addressing an array of complex issues. Bills cover subjects ranging from microfinance, land acquisition, and honour killings to the impact of pesticides on health. Le...
Most legislative assemblies make Parliament look like a paragon of virtue A COUPLE of days ago, an MLA from Orissa made news for climbing on to the speaker's table in the assembly. Not so long ago, television screens beamed images of Karnataka MLAs snacking and sleeping all night in the assembly...
The recent 2G-controversy and the related debate over the role of the PAC as opposed to the JPC also raises a broader Issue regarding the general scrutiny of government finances by Parliament. Oversight of the government’s finances involves the scrutiny of the government’s financia...
It is common knowledge that individuals contesting elections have to file an affidavit, declaring (i) their criminal records (if any), (ii) assets & liabilities and (iii) educational qualification. What is not widely known is that after getting elected, Members of Parliament are required t...
The Departmentally Related Standing Committee on Information Technology has invited comments on the subject of "Isssues related to Paid News". Comments/Suggestions/Opinion/Views to be sent to: Additional Director (IT) Lok Sabha Secretariat, Room No. 156, Parliament House Annexe, New Delhi ...
In recent public discourse over lobbying, two issues that have underscored the debate are:
Greater transparency in the policymaking process, and
Equality of access for all stakeholders in engaging with the process.
There is a need to build linkages between citizens and the policy making...
The winter session has come to an end, but parliamentary committees continue to meet to discuss important issues. Some of them are:
Lok Sabha Committee on Ethics | 21 Dec 2010 | Agenda: Adding to procedure of Lok Sabha, rules to incorporate a committee on ethics, specify its functi...
The issue of judges declaring their assets assumes importance in light of recent allegations and inquiries into allegations of wrongdoing by judges (read our post on the report of the Committee set up to examine allegations of wrongdoing by Justice Soumitra Sen of the Calcutta High Court). The...
The Public Accounts Committee examines how the Government spends public money. It examines the amount granted by the Parliament and the amount actually spent. A Speaker in the past, has passed a direction which specifies clearly that a Minister cannot be summoned by the Financial Committees. &...
The Andhra Pradesh government issued an Ordinance on October 15, 2010, which stipulated conditions for the microfinance activities in the State. This Ordinance was ratified two months later on December 15, 2010 by the lower house of the Andhra Pradesh assembly. The key features of the Bill are: &bul...
The Madhya Pradesh Chief Minister recently remarked that the Rajya Sabha should be abolished. This is not a new thought. In 1954 and 1973, resolutions were moved in the Lok Sabha seeking to abolish the Rajya Sabha. Both these resolutions were unsuccessful. Attempts to abolish...
The following is a comparison of the rules regarding the transparency of MPs' private interests in India and South Africa. In India, conflict of interest amongst MPs has been debated extensively in the recent past. The primary check on preventing potential conflicts is that all MPs must declare ...
Reuters news agency has reported that the Andhra Pradesh State Assembly has approved legislation to regulate the microfinance sector. The Assembly ratified an earlier ordinance curbing operations by MFI lenders. The ordinance took effect in October in response to news reports on suicides among borro...
Between 2002-06 the average number of sitting per year (May - April) was around 19 but since 2006 the average has dipped to around 11 sittings per year. The average number of committee sittings is around 15 per year from 2002-10. The committee met 22 times in 2002-03 while it only met 5 times in 200...
The Judicial Standards and Accountability Bill, 2010 was introduced in the Lok Sabha on December 1, 2010. The Bill was introduced by the Shri M. Veerappa Moily, the Minister of Law and Justice. The Bill seeks to (a) lay down judicial standards, (b) provide for the accountability of judges, and (c) e...
News agencies have reported that the newly elected NDA Government has decided in its cabinet meeting to scrap the existing allocation of funds for Local Area Development scheme for Bihar MLAs and MLCs. http://www.indianexpress.com/news/nitish-govt-to-scrap-fund-allocation-for-mlas-mlcs/723368/
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What is petitioning? Petitioning is a formal process that involves sending a written appeal to Parliament. The public can petition Parliament to make MPs aware of their opinion and/ or to request action. Who petitions and how? Anyone can petition Parliament. The only requirement is that petitions be...
On December 1, 2010, the Judicial Standards and Accountability Bill was introduced in the Lok Sabha. The Bill revamps the present system of inquiry into complaints against judges. The case of Justice Sen was the one of the more recent instances where the integrity of judges has been call...
By Chakshu Rai and Anirudh Burman What is the difference between a JPC and a PAC? A structured committee system was introduced in 1993 to provide for greater scrutiny of government functioning by Parliament. Most committees of Parliament include MPs from both the Lok Sabha and Rajya Sabha. A Joint P...
The 2010 Commonwealth Games may have ended on October 14th, but the controversy surrounding the organising of the games is far from over. In Parliament, the Opposition has called for a Joint-Parliamentary Committee (JPC) to be formed to investigate suspected financial irregularities in the organisin...
All companies are currently governed by the Companies Act, 1956. The Act has been amended 24 times since then. Three committees were formed in the last ten years, chaired by Justice V B Eradi (2001), Naresh Chandra (2002) and J J Irani (2005) to look into various aspects of corporate governance and ...
At an event organised by the Hansard Society, a UK based political research and education charity, MPs spoke about what their role entails and the challenges the face in fulfilling their role. It is striking to note the similarity between what our Parliamentarians have to share about...
The trust vote drama in Karnataka has hit the national headlines. The incumbent chief minister, B.S. Yeddyurappa appears to have won the first round. It remains to be seen how the BJP responds to the governor’s direction that a second trust vote be held by the 14th of this month. In the 225-me...
This month, PRS Legislative Research is 5 years old! The objective when we started out was to make the legislative process in India better informed, more transparent and participatory. From what started off as an idea, we believe we have made some progress towards our obj...
All stakeholders, including citizens, NGOs, etc. have an important role in the law making process. But for many stakeholders, the process is not obvious or easily explained. In PRS, we often receive a number of requests from NGOs about how it is that they can get Parliament to make changes in legisl...
One of the most politically contentious issues in recent times has been the government’s right to acquire land for ‘public purpose’. Increasingly, farmers are refusing to part with their land without adequate compensation, the most recent example being the agitation in Uttar ...
Given India’s anti-defection laws, the Educational Tribunals Bill, 2010 should have sailed through smoothly in the Rajya Sabha. The Bill was passed in the Lok Sabha on August 26 in spite of opposition from many MPs who raised a number of pertinent issues. However, in a surprising turn of...
The recent order of the ministry of environment and forests (MoE&F) rejecting the application for grant of forest clearance to the Orissa Mining Company (the Vedanta project) has raised a number of important questions. The order cited the company’s non-compliance with a number of laws. But...
The Lok Sabha has passed the bill to revise the salary of members of parliament. Much of the debate in the media has been on the wealth of current MPs and the lack of accountability. It is important to focus as well on structural issues related to remunerating legislators. Under the bill, the base s...
In law, the addition or deletion a single punctuation or a single word can have a major impact on the effect of that law. One such example can be seen from the recommended changes in the Civil Liability for Nuclear Damage Bill, 2010 by Parliament’s Standing Committee. The Civil Liability...
The Medical Council of India (MCI) has seen a few major controversies over the past decade. In the latest incident, MCI President, Dr. Ketan Desai was arrested by the CBI on charges of accepting a bribe for granting recognition to Gyan Sagar Medical College in Punjab. Following this incident, the ce...
The Prevention of Torture Bill, 2010 was introduced in the Lok Sabha on April 26, 2010, and was passed by the Lok Sabha on May 6 (See Bill Summary here). The Bill was not referred to a Standing Committee of Parliament. The Bill has been introduced to allow India to ratify the United Nati...
This post is pursuant to the discussion on population stabilization being held in Parliament currently. India is the second most populous country in the world, sustaining 16.7% of the world's population on 2.4% of the world's surface area. The population of the country has increased from 238...
To facilitate greater awareness generation and engagement of the youth, PRS conceptualised a legislative analysis competition - ANALYSIS. Being organized for the fourth year in succession, ANALYSIS is a national-level competition that encourages students to reflect on issues of national importance b...
The Chief Minister of Kerala has made a statement in the Assembly this week agreeing to look into the demand to change the name of the state to Keralam to make it conform to the state's name as pronounced in Malayalam. A few major cities in Kerala have already been renamed in the recent pa...
The draft Direct Taxes Code Bill seeks to consolidate and amend the law relating to all direct taxes and will replace the Income Tax Act, 1961. The draft Bill, along with a discussion paper, was released for public comments in August 2009.[1] Following inputs received, the government proposed ...
The issue of honour killing grabbed headlines with the death of Nirupama Pathak, a Delhi-based journalist, who was alleged to have been killed by her family because she was pregnant and was planning to marry a person outside her caste. This was followed by two more cases of suspected honour ki...
"Parliamentary approval of the creation, mandate and powers of security agencies is a necessary but not sufficient condition for upholding the rule of law. A legal foundation increases the legitimacy both of the existence of these agencies and the (often exceptional) powers that they possess.&q...
Petroleum Secretary S Sundareshan, while addressing a press Conference on Friday, announced the government’s decision to deregulate prices of petrol. Petrol prices shall now be subject to periodic revisions based on fluctuations in market prices. An immediate hike of Rs. 3.50 per litre has alr...
The simple answer is yes. Under the Copyright Act, 1957, the government, and the government alone, can print its laws and issue copies of them. If, for instance, a person, takes a copy of an Act, and puts it up on their website for others to download, it's technically a violation of copyri...
Indian Express published an article by PRS on the proposed Rules to disallow participation by political parties in urban local bodies (such as municipalities). Click here for the article
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Rajya Sabha June 23 and 24, 2010: Committee on Science & Technology, Environment & Forests Agenda - The Civil Liability for Nuclear Damage Bill, 2010 June 29, 2010: Committee on Transport, Tourism and Culture Agenda - Duties, Responsibilities and Functions of Directorate General of Civil Avi...
The Civil Damage for Nuclear Liability Bill, 2010 has been criticised on many grounds (Also click here), including (a) capping liability for the operator, (b) fixing a low cap on the amount of liability of the operator, and (c) making the operator solely liable. We summarise the main principle...
Our Constitution provides protection against laws imposing criminal liability for actions committed prior to the enactment of the law. Article 20 (1) under the Part III (Fundamental Rights), reads: 20. (1) No person shall be convicted of any offence except for violation of a law in force at the...
The Civil Liability for Nuclear Damage Bill, 2010 was introduced in the Lok Sabha on may 7, 2010. The following is PRS’s summary of the Bill (The Bill summary and the Bill along with related media articles can also be accessed on the PRS Website):
The main features of the Bill ar...
One of the main tasks of the Parliament is to frame laws through debate and discussion on the floor of the House. However, there have been repeated instances where Bills introduced by the government have been passed without substantive discussion (For news reports, click here and&nbs...
The shortage of skilled man-power is a cause for concern in most sectors in India. Experts acknowledge that the present higher education system in India is not equipped to address this problem without some changes in the basic structure. Official records show that the gross enrollment ra...
1. Is the government empowered to intercept communication between two individuals? Answer: Yes. The Central and the State government can intercept communication. Letters, telephone (mobiles and landlines) and internet communication (e mails, chats etc.) can be intercepted by the governm...
The Seeds Bill was introduced in 2004, and is listed for discussion in Rajya Sabha this week. We had flagged some issues in our Legislative Brief. The Standing Committee had also made some recommendations (summary available here). These included the following: Farmers selling seeds had to meet the s...
Anirudh and Chakshu Friday's issue of Indian Express carried an op-ed article by the Director of PRS on the issue of the re-establishment of the Legislative Council (upper house) in Tamil Nadu. The article (a) traces the history of the legislature in Tamil Nadu, (b) the efficacy of having upper...
By Rohit & Anirudh A modified 'Modernization of State Police Forces' scheme was started by the central government in 2000-01. One of the objectives was to help police forces in meeting the emerging challenges to internal security in the form of terrorism, naxalism etc. The scheme aims to...
The empowered group of ministers (EGoM) met recently to review the draft food security bill. Two issues have been reported to have gained prominence in their discussions – the exact number of poor families that are likely to be beneficiaries under the Food Security Act and reforming of the tar...
Census 2011 or the 15th National Census, a gigantic exercise to capture the socio-economic and cultural profile of India’s population, began on April 1, 2010. India undertakes this exercise every 10 years through the Office of the Registrar General and Census Commissioner in the Ministry...
We need your ideas and inputs. Ideas on how we can inform many more people who are interested in policy about what they can access on the PRS website. The mission of PRS is to strengthen the legislative process by making it better informed, more transparent and participatory. The sta...
During the recess, the Departmentally Related Standing Committees of Parliament examine the Demand for Grants submitted by various Ministries. The Demand for Grants are detailed explanations of that Ministry's annual budget which form part of the total budget of the government. These...
Parliament has announced the ministries whose Demands for Grants will be discussed in detail in the Lok Sabha (after April 12 when Parliament reconvenes). They are:
Defence
Rural Development
Tribal Affairs
Water Resources
External Affairs
Road Transport and Highways
Togeth...
Well, that is the number of seats to be reserved for women in Lok Sabha in the first round if the women’s reservation bill is passed. The rules for determining number of seats to be reserved are as follows.
The Bill does not reserve one-third of seats on an All-India basis. I...
Because of the interest in the Women’s Reservation Bill and the Civil Liability for Nuclear Damage Bill, we’ve received a number of queries about the process by which a bill becomes an Act. We have a more comprehensive primer on the subject, but here’s the process in brief: •T...
The Lok Sabha adjourns today for a three-week recess. The Rajya Sabha is scheduled to adjourned on March 18. Here’s a brief look at the activity of Parliament this session (data till March 15): Productive Hours: The session has witnessed more than its fair share of disruption...
There have been articles in the media on the future passage of the Women's Reservation Bill stating that the Bill will have to be ratified by state legislatures before it is signed into law by the President. Our analysis indicates that ratification by state legislatures is not required.&nb...
Indiscipline and disruptions in Parliament are much talked about issues. Not only are disruptions a waste of Parliament's valuable time, these significantly taint the image of this esteemed institution. Commotion in Rajya Sabha over the introduction of Women's Reservation Bill an...
Parliament is set to go into recess this week and will convene again on April 12th. Before going into recess, both houses will have completed general discussions on the budget. Once the recess begins, it’s time to go beyond the big budget numbers and into greater detail. The ...
The presentation of the Annual Budget before the parliament is one of the mechanisms available to any legislature to scrutinise and authorise revenues and expenditures of the country. In this post I quote and summarise from two sources (Rick Stapenhurst, "The legislature and th...
The budget process is covered by live TV and extensively by most newspapers each year. Most large companies have their own analysis of the budget. Increasingly, there is an effort by civil society groups to analyse the budget to decipher the allocations to the social sector. All of...
Unlike the Parliamentary system, the concept of 'question hour' or 'question time' doesn't really exist in the American legislature. Here's an interesting report done by the Congressional Research Service on the possibility of a question time in the US. From our po...
The row over Bt Brinjal, a genetically modified version of the plant, provoked the government into imposing a moratorium on the commercial cultivation of the plant in India. The debate has revolved around issues of economic efficacy, human health, consumer choice and farmers’ rights. Jai...
Speaker Meira Kumar has urged political parties to arrive at a consensus on the women’s reservation bill. The 2008 Bill has the following main features. 1. It reserves one-third of all seats in Lok Sabha and Legislative Assemblies within each state for women. 2. There is quot...
In the late 1960s and 70s, defections (elected legislators changing parties after the election) in Parliament and State Legislatures became very frequent, so frequent in fact, that the epithet "Aaya Ram Gaya Ram" was coined to describe the same. To curb this problem which created ins...
The objective of this blog is to supplement the information provided on the PRS website, with more analysis, information, that might be useful for readers. We expect to discuss issues about legislation and policy on some occasions and about the functioning of Parliament at other times. I...
