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Important Legislative News
Tough road a head for Bill against corrupt judges
Times of India, Jan 16
The Judges
(Inquiry) Amendment Bill 2008 seeks to establish a National Judicial Council with
powers to investigate judicial complaints, including those regarding corruption
and misconduct and recommend suitable action.
PMO pushes for fill academic reform
Indian Express, Jan 17
The Central
Universities Bill, 2008 outlines a series of provisions to reform teaching and
research in the 16 new central universities to be set up under the legislation.
Reconsider varsitiies' Bill, Centre urged
The Hindu, Jan 18
The Central
Universities Bill, 2008 seeks to convert three universities in different States
into central universities. It also establishes a central university in each of
the 12 remaining States.
ICAI audit norms to get legal status
Economic Times, Jan 18
The Companies
Bill, 2008, aims to make auditing standards statutory. Those audit firms that
do not follow these standards shall be punishable under the company law.
Amendment may make dowry law toothless
Times of India, Jan 19
This amendment to the
Code of Criminal Procedure will allow the police to issue a 'notice of
appearance' to the accused under Section 498A of IPC (dowry harassment)
in stead of arrest, which has a minimum punishment of three years.
Cr.PC Amendment Bill gets President's assent
The Hindu, Jan 20
The Amendment Bill
states that the police can arrest a person, without a warrant, for
non-cognisable offences, for investigation.
The police will have to issue a “notice of appearance” for any offence
punishable with jail of up to 7 years. The arresting officer will be required to
bear an identification badge.
House panel takes views on exit poll curbs
The Hindu, Jan 21
The Representation
of the People (Second Amendment) Bill 2008, seeks curb exit polls during
elections by adding clauses to Section 126 of the Representation of the People
Act 1951.
Compulsive liars to face compulsory penal action
Economic Times, Jan 21
The Parliament passed
the Collection of Statistics Bill, 2008, which. stipulates prison term up to
six months for data manipulation by a company. The Bill
is awaiting Presidential approval.
Interim Budget on Feb 16
Business Standard, Jan 23
The United
Progressive Alliance (UPA) government will present an Interim General Budget on
February 16.
We're not keeping pace
Times of India, Jan 29
The IT Amendment
Bill 2008, passed by both houses of Parliament, seeks to reform the existing
Indian cyber law framework.
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