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Displaying 1 - 4 of 4

Ordinance making powers of the Executive in India

Joyita - September 27, 2013
In light of the decision of the union cabinet to promulgate an Ordinance to uphold provisions of the Representation of People Act, 1951, this blog examines the Ordinance making power of the Executive in India.  The Ordinance allows legislators (Members of Parliament and Members of Legislative A...
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Mahatma Gandhi National Rural Employment Guarantee Act: Review of implementation

Joyita - September 23, 2013
In the recently concluded Monsoon Session of Parliament , the Parliamentary Standing Committee on Rural Development released a report on the implementation of the Mahatma Gandhi National Rural Development Act, 2005 (MGNREGA).  This blog provides a brief introduction to the key provisions of MGN...
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Case not closed - Appointment of judges

M R Madhavan - September 5, 2013
Parliament is considering a proposal to change the process of appointment of judges to the Supreme Court and High Courts.  A Constitutional Amendment Bill has been introduced in Rajya Sabha that enables the formation of a Judicial Appointments Committee (JAC), and states that the composition an...
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Enhancing SEBI’s Powers

Nithin - September 4, 2013
Recently, there have been instances of certain collective investment schemes (CISs) attempting to circumvent regulatory oversight.  In addition, some market participants have not complied with Securities and Exchange Board of India's (SEBI) orders of payment of...
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