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Displaying 1 - 11 of 11
Policy

What impacts petroleum prices?

Vatsal Khullar - April 25, 2018
Over the last few days, the retail prices of petrol and diesel have touched an all-time high.  In Delhi, petrol was selling at 74.6/litre on April 25, 2018, while diesel was at 66/litre. Petroleum products are used as raw materials in various sectors and industries such as tra...
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Legislation

The FRDI Bill: Bail-In provisions explained

Vatsal Khullar - December 7, 2017
The Financial Resolution and Deposit Insurance Bill, 2017 was introduced in Lok Sabha during Monsoon Session 2017.  The Bill is currently being examined by a Joint Committee of the two Houses of Parliament.  It seeks to establish a Resolution Corporation which will monitor the ri...
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Parliament

Role of Parliament in holding the government accountable

Vatsal Khullar - November 22, 2017
Parliament sessions are usually held thrice a year: once in February for the Budget Session, once around July or August for the Monsoon Session, and once in November for the Winter Session.  This year, the government is yet to announce the dates for the Winter Session.  While there has bee...
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Policy

Doing Business in India

Vatsal Khullar - November 1, 2017
‘Ease of doing business’ refers to the regulatory environment in a country to set up and operate a business.  Every year, the World Bank compares the business environment in 190 countries in its Ease of Doing Business Report.  In its report released yesterday, India’s ran...
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Policy

Food Security in India

Vatsal Khullar - October 16, 2017
The United Nations celebrates October 16 as the World Food Day every year, with an aim to spread awareness about eradicating hunger and ensuring food security for all.[1]  In this context, we examine the status of food and public distribution in India, and some challenges in ensuring food secur...
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Legislation

GST rates and anti-profiteering

Vatsal Khullar - May 24, 2017
Over the last two months, the centre and over 15 states have passed laws to levy the Goods and Services Tax (GST).  Under these laws, tax rates recommended by the GST Council will be notified by the government.  The Council met in Srinagar last week to approve rates for various items. ...
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Legislation

Demonetisation of old notes: The proposed law explained

Vatsal Khullar - February 7, 2017
The Specified Bank Notes (Cessation of Liabilities) Bill, 2017 is being discussed in Parliament today.[1]  The Bill replaces an Ordinance promulgated on December 30, 2016 to remove the Reserve Bank of India’s  (RBI) liability and central government’s guarantee to honour the old...
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Legislation

Debt recovery in India : The 2016 Bill and what it seeks to do

Vatsal Khullar - August 4, 2016
  The Enforcement of Security Interest and Recovery of Debts Laws and Miscellaneous Provisions (Amendment) Bill, 2016 is listed for discussion in Rajya Sabha today.[i]  The Bill aims to expeditiously resolve cases of debt recovery by making amendments to four laws, including the (i) Recove...
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Legislation

The Bihar Prohibition and Excise Bill, 2016: An analysis

Vatsal Khullar - August 1, 2016
The Bihar Prohibition and Excise Bill, 2016 was introduced and debated in the Bihar Legislative Assembly today.  The Bill creates a framework for the levy of excise duty and imposes a prohibition on alcohol in Bihar.  In this context, we examine key provisions and some issues related to&nb...
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Miscellaneous

7th Pay Commission's review of central government salaries

Vatsal Khullar - June 30, 2016
The Union Cabinet approved the implementation of Seventh Pay Commission recommendations yesterday.  The Commission was tasked with reviewing and proposing changes to the pay, pension and efficiency of government employees. These recommendations will apply to 33 lakh central government empl...
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Miscellaneous

The rise of Non Performing Assets in India

Vatsal Khullar - May 11, 2016
At noon today, the Finance Minister introduced a Bill in Parliament to address the issue of delayed debt recovery.  The Bill  amends four laws including the SARFAESI Act and the DRT Act, which are primarily used for recovery of outstanding loans.  In this context, we examine the ...
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