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	<title>the PRS Blog</title>
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	<link>http://www.prsindia.org/theprsblog</link>
	<description>The official blogsite of PRS Legislative Research</description>
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		<title>More food for thought &#8211; the Food Security Bill</title>
		<link>http://www.prsindia.org/theprsblog/?p=2684&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=more-food-for-thought-the-food-security-bill</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2684#comments</comments>
		<pubDate>Thu, 09 May 2013 06:20:58 +0000</pubDate>
		<dc:creator>sakshi</dc:creator>
				<category><![CDATA[Legislation Related]]></category>
		<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[States and State legislatures]]></category>
		<category><![CDATA[AAY]]></category>
		<category><![CDATA[Antodaya Anna Yojana]]></category>
		<category><![CDATA[APL]]></category>
		<category><![CDATA[Ashok Gulati]]></category>
		<category><![CDATA[BPL]]></category>
		<category><![CDATA[cash transfers]]></category>
		<category><![CDATA[consumer affairs and public distribution]]></category>
		<category><![CDATA[food]]></category>
		<category><![CDATA[food coupons]]></category>
		<category><![CDATA[Food Security]]></category>
		<category><![CDATA[K.V. Thomas]]></category>
		<category><![CDATA[PDS]]></category>
		<category><![CDATA[standing committee on food]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2684</guid>
		<description><![CDATA[The 15th Lok Sabha is close to the end of its tenure. A key legislation that proposes major reforms in food security was listed for discussion in Parliament. The National Food Security Bill, 2011 has been scrutinised by a Standing Committee. In January, we compared the Standing Committee&#8217;s recommendations with the provisions of the Bill. [...]]]></description>
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		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>House of Lost Opportunities</title>
		<link>http://www.prsindia.org/theprsblog/?p=2667&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=house-of-lost-opportunities</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2667#comments</comments>
		<pubDate>Thu, 02 May 2013 10:30:09 +0000</pubDate>
		<dc:creator>prsindia</dc:creator>
				<category><![CDATA[Legislation Related]]></category>
		<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[Policy related stuff]]></category>
		<category><![CDATA[disruptions]]></category>
		<category><![CDATA[legislative]]></category>
		<category><![CDATA[Lok Sabha]]></category>
		<category><![CDATA[money spent]]></category>
		<category><![CDATA[opposition]]></category>
		<category><![CDATA[parliament]]></category>
		<category><![CDATA[policy]]></category>
		<category><![CDATA[question hour]]></category>
		<category><![CDATA[time lost]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2667</guid>
		<description><![CDATA[The last few days have seen repeated disruptions in Parliament. In an Opinion Editorial published in the Indian Express, Chakshu Roy of PRS Legislative Research discusses the impact of the current disruptions on Parliament. His analysis points to how disruptions are an opportunity lost  to hold the government accountable and to deliberate on significant legislative and policy [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2667</wfw:commentRss>
		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>Karnataka: Election trends and Assembly performance</title>
		<link>http://www.prsindia.org/theprsblog/?p=2640&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=karnataka-election-trends-and-assembly-performance</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2640#comments</comments>
		<pubDate>Fri, 26 Apr 2013 12:58:48 +0000</pubDate>
		<dc:creator>Priya</dc:creator>
				<category><![CDATA[States and State legislatures]]></category>
		<category><![CDATA[Assembly]]></category>
		<category><![CDATA[elections]]></category>
		<category><![CDATA[Karnataka]]></category>
		<category><![CDATA[performance]]></category>
		<category><![CDATA[state elections]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2640</guid>
		<description><![CDATA[Elections to the 14th Legislative Assembly of Karnataka are scheduled to be held on May 5, 2013. Of the 224 assembly constituencies that will go into polls, 36 are reserved for Scheduled Castes and 15 for Scheduled Tribes. Voting will take place in 50,446 polling stations across Karnataka 1. In this blog, we analyse electoral [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2640</wfw:commentRss>
		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>Special Category status and centre-state finances</title>
		<link>http://www.prsindia.org/theprsblog/?p=2593&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=special-category-status-and-centre-state-finances</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2593#comments</comments>
		<pubDate>Fri, 12 Apr 2013 13:39:26 +0000</pubDate>
		<dc:creator>Vishnu</dc:creator>
				<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[States and State legislatures]]></category>
		<category><![CDATA[budget]]></category>
		<category><![CDATA[expenditure]]></category>
		<category><![CDATA[federalism]]></category>
		<category><![CDATA[finance]]></category>
		<category><![CDATA[Planning Commission]]></category>
		<category><![CDATA[special category]]></category>
		<category><![CDATA[states]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2593</guid>
		<description><![CDATA[&#8220;No one can ignore Odisha&#8217;s demand. It deserves special category status. It is a genuine right,&#8221; said Odisha Chief Minister, Naveen Patnaik, earlier this month. The Odisha State assembly has passed a resolution requesting special category status and their demands follow Bihar&#8217;s recent claim for special category status. The concept of a special category state was first [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2593</wfw:commentRss>
		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>The Budget: What happens next and some stats on what happened before</title>
		<link>http://www.prsindia.org/theprsblog/?p=2575&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=the-budget-what-happens-next-and-some-stats-on-what-happened-before</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2575#comments</comments>
		<pubDate>Thu, 14 Mar 2013 13:45:24 +0000</pubDate>
		<dc:creator>Vishnu</dc:creator>
				<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[budget]]></category>
		<category><![CDATA[debate]]></category>
		<category><![CDATA[discussion]]></category>
		<category><![CDATA[finance minister]]></category>
		<category><![CDATA[how to read the budget]]></category>
		<category><![CDATA[parliament]]></category>
		<category><![CDATA[process]]></category>
		<category><![CDATA[railway budget]]></category>
		<category><![CDATA[Union]]></category>
		<category><![CDATA[union budget]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2575</guid>
		<description><![CDATA[Authored by Vishnu Padmanabhan and Priya Soman The Budget speech may have already been scrutinised and the numbers analysed but the Budget process is far from complete.  The Constitution requires expenditure from the government’s Consolidated Fund of India to be approved by the Lok Sabha (the Rajya Sabha does not vote, but can suggest changes). After [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2575</wfw:commentRss>
		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>The President&#8217;s speech: Charting out reform</title>
		<link>http://www.prsindia.org/theprsblog/?p=2556&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=the-presidents-speech-charting-out-reform</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2556#comments</comments>
		<pubDate>Thu, 07 Mar 2013 06:10:51 +0000</pubDate>
		<dc:creator>Jhalak</dc:creator>
				<category><![CDATA[Legislation Related]]></category>
		<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[Policy related stuff]]></category>
		<category><![CDATA[100 day agenda]]></category>
		<category><![CDATA[accountability]]></category>
		<category><![CDATA[education]]></category>
		<category><![CDATA[financial sector]]></category>
		<category><![CDATA[Food Security]]></category>
		<category><![CDATA[governance]]></category>
		<category><![CDATA[land acquisition]]></category>
		<category><![CDATA[motion of thanks]]></category>
		<category><![CDATA[National Counter Terrorism Centre]]></category>
		<category><![CDATA[president's address]]></category>
		<category><![CDATA[public service delivery]]></category>
		<category><![CDATA[reform]]></category>
		<category><![CDATA[social sector reform]]></category>
		<category><![CDATA[UPA]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2556</guid>
		<description><![CDATA[Yesterday the Rajya Sabha and Lok Sabha engaged in a debate on the President&#8217;s speech, known as the Motion of Thanks. The President&#8217;s speech is a statement of the legislative and policy achievements of the government during the preceding year and gives a broad indication of the agenda for the year ahead. Close to the end [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2556</wfw:commentRss>
		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>An overview of the Sexual Harassment Bill passed by Parliament</title>
		<link>http://www.prsindia.org/theprsblog/?p=2548&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=an-overview-of-the-sexual-harassment-bill-passed-by-parliament</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2548#comments</comments>
		<pubDate>Wed, 06 Mar 2013 13:25:48 +0000</pubDate>
		<dc:creator>Kaushiki</dc:creator>
				<category><![CDATA[Legislation Related]]></category>
		<category><![CDATA[Policy related stuff]]></category>
		<category><![CDATA[domestic worker]]></category>
		<category><![CDATA[Sexual harassment]]></category>
		<category><![CDATA[vishaka]]></category>
		<category><![CDATA[workplace]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2548</guid>
		<description><![CDATA[Recently, the Parliament passed a law that addresses the issue of sexual harassment in the work place.  The Bill, introduced in the Lok Sabha on December 7, 2010, drew on the 1997 judgment of the Supreme Court (known as the Vishaka judgment) to codify measures that employers need to take to address sexual harassment at [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2548</wfw:commentRss>
		<slash:comments>0</slash:comments>
		</item>
		<item>
		<title>Verma Committee on the Sexual Harassment Bill</title>
		<link>http://www.prsindia.org/theprsblog/?p=2542&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=verma-committee-on-the-sexual-harassment-bill</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2542#comments</comments>
		<pubDate>Thu, 28 Feb 2013 04:43:10 +0000</pubDate>
		<dc:creator>prsindia</dc:creator>
				<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[Justice Verma Committee Report]]></category>
		<category><![CDATA[Sexual harassment]]></category>
		<category><![CDATA[Vishakha]]></category>
		<category><![CDATA[women]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2542</guid>
		<description><![CDATA[The Protection of Women against Sexual Harassment Bill was passed by Rajya Sabha yesterday.  Prior to this, no legislation specifically addressed the issue of sexual harassment at the workplace.  In 1997, the Supreme Court issued directions in Vishakha vs. State of Rajasthan to deal with the issue.  The Supreme Court had also recommended that steps [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2542</wfw:commentRss>
		<slash:comments>2</slash:comments>
		</item>
		<item>
		<title>President&#8217;s address 2013 and the status of past promises</title>
		<link>http://www.prsindia.org/theprsblog/?p=2527&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=presidents-address-2013-and-the-status-of-past-promises</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2527#comments</comments>
		<pubDate>Thu, 28 Feb 2013 04:31:22 +0000</pubDate>
		<dc:creator>Jhalak</dc:creator>
				<category><![CDATA[Parliament related stuff]]></category>
		<category><![CDATA[budgest session]]></category>
		<category><![CDATA[legislative agenda]]></category>
		<category><![CDATA[motion of thanks]]></category>
		<category><![CDATA[policy agenda]]></category>
		<category><![CDATA[president's address]]></category>
		<category><![CDATA[president's speech]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2527</guid>
		<description><![CDATA[The Budget session 2013 commenced with the President, Pranab Mukherjee, addressing Parliament on February 21, 2013.  The address is a statement of the policy of the government.  Yesterday a Motion of Thanks was moved in the Lok Sabha and a detailed discussion took place on the President’s address.  (The significance of the President’s speech has [...]]]></description>
		<wfw:commentRss>http://www.prsindia.org/theprsblog/?feed=rss2&#038;p=2527</wfw:commentRss>
		<slash:comments>1</slash:comments>
		</item>
		<item>
		<title>RTE Act&#8217;s ban on screening of students not applicable to nursery admission: Delhi High Court</title>
		<link>http://www.prsindia.org/theprsblog/?p=2508&#038;utm_source=rss&#038;utm_medium=rss&#038;utm_campaign=rte-acts-ban-on-screening-of-students-not-applicable-to-nursery-admission-delhi-high-court</link>
		<comments>http://www.prsindia.org/theprsblog/?p=2508#comments</comments>
		<pubDate>Tue, 26 Feb 2013 14:12:31 +0000</pubDate>
		<dc:creator>Kaushiki</dc:creator>
				<category><![CDATA[Judiciary related stuff]]></category>
		<category><![CDATA[Legislation Related]]></category>
		<category><![CDATA[admission]]></category>
		<category><![CDATA[delhi]]></category>
		<category><![CDATA[education]]></category>
		<category><![CDATA[high court]]></category>
		<category><![CDATA[nursery]]></category>
		<category><![CDATA[pre-school]]></category>
		<category><![CDATA[RTE]]></category>

		<guid isPermaLink="false">http://www.prsindia.org/theprsblog/?p=2508</guid>
		<description><![CDATA[Latest in the string of litigations filed after the enactment of the Right of Children to Free and Compulsory Education Act, 2009 (RTE Act), the Delhi High Court ruled that the Act shall not apply to nursery admissions in unaided private schools for the unreserved category of students.  The decision, given on February 19, was [...]]]></description>
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		<slash:comments>0</slash:comments>
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