Displaying 1 - 3 of 3
- January 28, 2011
There are a little over 4000 MLAs across all states in India. For the citizen, a law passed by his state legislature is as relevant and important as one passed by Parliament. And MLAs also have no research support available to... Read More
- January 10, 2011
The union government is reportedly considering a legislation to create anti-corruption units both at the centre and the states. Such institutions were first conceptualized by the Administrative Reforms Commission (ARC) headed by Morarji Desai in its... Read More
- January 10, 2011
Recently the government released draft rules under the Right to Information Act for consultation before it finalised them. This process of public consultation on draft rules is a welcome step which is not often followed. Many Acts passed by... Read More