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Displaying 1 - 13 of 13
Uncategorized

A note of gratitude to Mr. N. Vaghul

M R Madhavan - May 20, 2024
Mr. Vaghul, our first Chairperson, passed away on Saturday.  I write this note to express my deep gratitude to him, and to celebrate his life.  And what a life he lived! Mr. Vaghul and I at his residence       ...
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Parliament

More Privatisation on the cards?

M R Madhavan , Prachee Mishra - October 22, 2019
The core group of secretaries on disinvestment has recently  approved the disinvestment of five public sector undertakings (PSUs).  This includes the entire shareholding of the government in four PSUs: Bharat Petroleum Corporation (BPCL), Shipping Corporation of India (SCI), Nor...
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Constitution

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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Legislation

A balancing Act- The Land Acquisition Bill

M R Madhavan - August 29, 2013
The Land Acquisition Bill is slated to be taken up for consideration and passing in the Lok Sabha today. The government had circulated an amendment list in the last session of Parliament. In a column in the Financial Express, MR Madhavan discusses the major features of the Land Acquisition Bill...
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Legislation

Does the financing of “Rights” laws impinge on the rights of states

M R Madhavan - August 20, 2013
In the last decade, some schemes have been recast as statutory entitlements – right to employment, right to education and right to food.  Whereas schemes were dependent on annual budgetary allocations, there rights are now justiciable, and it would be obligatory for Parliament to allocate...
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Parliament

Possible Parliamentary Rules and their implications for FDI debate

M R Madhavan - November 22, 2012
Both Lok Sabha and Rajya Sabha have seen disruptions this morning on the issue of FDI in multi-brand retail.  The issue may be discussed in Parliament under various procedures.  We have explained these in an Op-Ed in today’s Indian Express.  The summary is given below. In sum...
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Legislation

Major differences between Lok Pal Bill, 2011 and Jan Lok Pal Bill (Anna version)

M R Madhavan - August 20, 2011
We wrote a piece for ibnlive.com on the major differences between the government’s Lok Pal Bill, 2011 and the Jan Lok Pal Bill drafted by Anna Hazare’s group.  The note is reproduced below.   The streets are witnessing a demand that the government’s Lok Pal Bill be replac...
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Legislation

FAQ on Lok Pal Bill

M R Madhavan - August 11, 2011
We wrote an FAQ on the Lok Pal Bill for Rediff.  See http://www.rediff.com/news/slide-show/slide-show-1-all-you-wanted-to-know-about-the-lokpal-bill/20110808.htm The full text is reproduced below. What is the purpose of the Lok Pal Bill? The Bill seeks to establish an institution that will...
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Legislation

FAQ: Why is land acquisition so controversial?

M R Madhavan - June 1, 2011
The government's acquisition of land for projects has been facing protests across the country, the violence in Uttar Pradesh being only the latest. What is Land Acquisition? Land acquisition is the process by which the government forcibly acquires private property for public purpose with...
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Legislation

The Companies Bill, 2009

M R Madhavan - November 16, 2010
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 ...
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Legislation

Seeds Bill Update

M R Madhavan - April 26, 2010
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...
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Parliament

One-third of 545 is…er… 192.

M R Madhavan - March 17, 2010
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...
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Legislation

Update on the Women’s Reservation Bill

M R Madhavan - February 9, 2010
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...
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