Important Legislative News
Food Security Bill set for radical
rewrite
The
Economic Times, July 2
The
National Advisory Council is looking to make major changes to the
draft Food Security Bill. The different
approaches range from targeting the poorest sections to begin
with or start with supplying 15kg per month to a household and
gradually increase it.
Honour killing: Govt defers decision on Khap
Bill
Indian Express, July
08
As
a result of recent spate of honour killings, the government plans to
appoint a Group of Ministers to look into the matter and talk to the
states. There have been divergent suggestions from treating it like
murder to making changes in the Special Marriages Act. Online Billfight!
The Times of India, July
8
Relating
to the proposed amendments in the Copyright Bill, an ugly spat broke
out between Javed Akhtar- Shabana Azmi and producer-director Mahesh
Bhatt on the issue on a micro-blogging site. While the former
represents the composers & performers, the latter represents the
side of the prioducers.
Food Bill: NAC Asserts Itself
MINT, July 12
The
NAC asserts itself in rejecting the draft bill forcing the
Government to set up an Empowered Group of Minister (EGoM).
There are many facets which it needs to look at in its next meeting
on July 14. The new draft bill has proposed that the PDS
should shift towards a smart-card-based system that ties in with
Aadhaar, the government’s programme to provide a unique identity to
all residents. This would also tackle the issue of bogus
cards.
Nuclear bill under attack at Parliamentary panel
meeting
DNA, July
13
The
opposition spoke up against the Nuclear Liability Bill in the
Parliamentary panel meeting. Mr. Yashwant Sinha asked the government
to come clean on the question of opening private entry into the
nuclear field.
India Lands in a Mess
The Wall Street Journal, July
13
The
Opinion piece lauds the draft Land Titling Bill, 2010 and suggests a
far reaching positive implication for India’s economy. The Bill
introduces title guarantee principles practiced in many parts of the
world.
Finance minister balm for wary regulators
Business Standard, July
14
The
Reserve Bank of India Governor D Subbarao went public with his
“concerns” over dilution of the central banks role in dealing with
inter-regulatory disputes in the Ordinance issued last month. The
Ordinance followed a turf war between the insurance and stock market
regulators over control of unit-linked insurance plans
(Ulips).
Communal violence bill: activists, government at
loggerheads
The
Hindu, July 14
The
NAC is looking at a draft Communal Violence Bill. According to
the report this bill is not going down too well with civil society
organizations who want a separate commission to look into it. The
Council is instead suggests recognition of certain areas as
communally disturbed areas and giving certain special powers to the
centre depending on the case.
Amendment of provisions under Section 13 of the Arms
Act, 1959 approved
PIB, July 15
The
Union Cabinet approved the amendment of provisions under Section 13
of the Arms Act, 1959 where the time for police verification would
be set to 60 days for proper verification to issue a arms licence to
the applicant.
Food insecurities Frontline. July
15This
cover story traces the issues relating to access of food to the
common people in India. It discusses facts related to the Public
Distribution System and the Targeted PDS. According to the author,
the most efficient way of addressing the problem of food inflation
is to expand and deepen the public distribution system. The story
also analyzes the financial issues in relation to universalizing
PDS.
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