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Important Legislative News
Cabinet clears gratuity for teachers
Indian Express, Aug 1
The Cabinet approved a proposal to move
the Payment of Gratuity (Amendments) Bill, 2008 with retrospective
effect from April 3, 1997. The decision brings all teachers under
the Payment of Gratuity Act, 1972.
Rescheduled monsoon session to be held in September
Economic Times, Aug 5
The monsoon session of parliament, earlier expected to begin Aug 11, will now be convened in the second of week of September.
Govt tries to push reforms in insurance
Live Mint, Aug 6
The Insurance Amendment
Bill is likely to be introduced in the monsoon session of
Parliament. Among other issues, the Bill aims to increase the cap
on foreign direct investment in insurance firms to 49% from 26%.
M J Antony: Lame duck legislation
Business Standard, Aug 6
Unless the executive
notifies a law, it does not get implemented. The article
discusses a number of Bills which have been passed but not notified.
Amend the abortion law
Hindu, Aug 7
Following
the Bombay High Court judgement on the abortion plea of Haresh and
Niketa Mehta, the article discusses the reasons why the Medical
Termination of Pregnancy Act 1971needs to be amended.
Judges need to declare assets to their Chief, not to public: draft Bill
Indian Express, Aug 7
The
Judges (Inquiry) Amendment Bill, redrafted by the Law Ministry, needs
Cabinet approval. The Bill states that senior judges would have
to compulsorily declare assets to their respective Chief Justices but
it does not provide reservation for SC/STs and OBCs.
Bill to amend Motor Vehicles Act likely
Financial Express, Aug 7
The
government proposes to amend the Motor Vehicles Act by enhancing the
penalties for traffic offences and provide more power and teeth to the
states and Union Territories.
Amendment of the Workmen’s Compensation Act, 1923
PIB, Aug 8
The
Cabinet approved the Workmen’s Compensation (Amendment) Bill,
2008. The Bill changes the name of the Act to make it gender
neutral, makes it applicable to all employees and allows revision of
wage ceiling.
Retired life won't be easy for ‘corrupt’ officials
Economic Times, Aug 9
The
Cabinet approved amending the Prevention of Corruption Act so that
prosecuting agencies will need sanction to proceed against retired
government officials. The Bill also allows for confiscation of
property of retired officials being prosecuted for corruption during
their tenure. Cabinet nod for amendments to empower cooperatives
Hindu, Aug 10
TThe
Cabinet cleared the Constitution (106th Amendment) Bill. The Bill
aims to empower cooperatives by inserting a new Article in Part IV of
the Constitution, providing for their autonomous functioning,
democratic control and professional management. Draft Bill suggests more teeth for coal regulator, penalty for defaulters
Financial Express, Aug 12
The
Draft Coal Regulatory Authority Bill, 2008 declares that the state
governments will retain the authority to grant licences and mining
leases to the applicants, while the coal regulator will authorise the
entities to undertake mining operations, produce and supply coal from
the mine. Centre in no hurry to clear state terror Bills
Indian Express, Aug 14
A
number of Bills related to terrorism have been sent by states for the
Centre’s approval. However, the Centre is reluctant to approve
such Bills because they have provisions similar to the now repealed
Prevention of Terrorism Act, 2002.
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