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Important Legislative News
Indian
elections: Millions of voters, gallons of ink
Hindustan Times, April 7
The
article gives some interesting facts and figures about the world’s
largest democratic exercise i.e. the Indian election that begins on
April 16, 2009.
Campaigns urge
youth to wake up and vote for honest leaders
Hindustan
Times, April 13
With
a number of campaigns
exhorting Indian voters to exercise their right to vote, there might be
some increase in voter turnout in the coming elections. These
campaigns are focussing largely on new voters.
The
Lok Sabha has become older, but is it wiser too?
Mint, April 13
According
to data on the
age and educational qualifications provided by PRS Legislative
Research, the percentage of young members of Parliament (MPs, in the
age group of 25-40) has gone down sharply from 25.8% in the first Lok
Sabha to 6.3% in the 14th Lok Sabha (the outgoing one).
Bihar tops list of LS candidates facing
criminal charges
Indian Express,
April 14
As per
data for Lok Sabha candidates facing criminal charges, Bihar tops the
list with 51 out of 200 candidates having criminal charges.
Uttar
Pradesh is a close second while Maharashtra comes third in the list.
Politicians and their wealth
Mint, April 14
The
article points out that declaration of assets by candidates are not
sufficient to ensure transparency. The question that needs to
be
addressed is how he earned that wealth.
EC gags media on poll coverage
Times of India,
April 15
The
Election Commission has directed the electronic media to not telecast
anything which can influence voters in areas where elections are to
take place, in the 48 hours preceding voting.
On debut, inheritors fell short of national
performance average
Mint, April 15
According
to data provided by PRS Legislative Research, around one in 15 MPs in
the Lok Sabha are first timers from political families whose close
family members are, or have been, politicians.
Unethical clinical trials may invite painful
penalty
Economic Times,
April 15
The
government is likely to amend the Drugs and Cosmetics Act to slap up to
10 years’ imprisonment and cancellation of licence for violating norms
for testing drugs on humans in India.
President calls for anti-ragging law
Indian Express,
April 15
The
President has asked the state governments to consider appropriate
legislation to tackle the menace of ragging on the college and
university premises in order to provide credible deterrence.
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