On 07.10.2016, the Law Commission of India notified a questionnaire inviting public to give their views for the revision and reform of the family laws in the light of the Article 44 of the Constitution which provides for the provision for having a Uniform Civil Code throughout the nation.
The commission seeks the public opinion with the intent to begin a healthy conversation about the viability of a uniform civil code and will focus on family laws of all religions and the diversity of customary practices, to address social injustice rather than plurality of laws. The Commission emphasized that the family law reform has to view women’s rights as an end in itself rather than a matter of constitutional provision, religious right and political debate.
The Commission will then, responding to the demands for social change, consider the opinions of all stake-holders and the general public to ensure that the norms of no one class, group or community dominate the tone and tenor of family law reforms.
Those who are willing to contribute their ideas and opinions should mail the filled questionnaire within 45 days to lci-dla@nic.in or send it by post to:
Law Commission of India,
14th Floor, H.T. House,
Kasturba Gandhi Marg,
New Delhi -110001
Please read the questionnaire here
I support implementation of UCC in India. This will remove various dis similarities & religious laws existed in India. Like GST, this would subsumed all religious and personal laws.
i strongly support UCC to be implimented in india on urgent basis.
In the present situation the one nation one law is necessary. I welcome the common civil code law and shold be implemented at the earliest.