As we wrap up June 2025, it’s essential to highlight the significant legislative developments that have emerged this month. This Legislation Roundup for June 2025 covers crucial updates, including revised working hours of Supreme Court, declaration of reference dates for conducting national population census, introduction of Unified Pension Scheme and Household Income Survey, 2026, Legal Support Helpdesk to provide legal & psychological aid to affected individuals of Ahmedabad Plane crash.
HIGHLIGHT OF THE MONTH
Working Saturdays, Revised Working Hours as SC Notifies Supreme Court (Amendment) Rules, 2025
On 14-6-2025, the Supreme Court (‘SC’) notified the Supreme Court (Amendment) Rules, 2025 to introduce modification to its operational schedule. These amendments aim to extend SC’s working hours to enhance judicial efficiency and optimize court operations. The changes will take effect from 14-07- 2025.
STATUTES/ BILLS/ ORDINANCES
Telecom Cyber Security set to strengthen as Centre plans mobile verification and IMEI Controls
On 24-6-2025, the Ministry of Communications notified draft of ‘Telecommunications (Telecom Cyber Security) Amendment Rules, 2025’ to update India’s cyber security in telecom sector and strengthen security of telecom networks. These draft rules were released for public input on 24-6-2025, are open to public feedback and suggestions, which can be sent to the Department by 24-7-2025.
Delhi High Court releases Draft Arbitration Rules, 2023 for public feedback
The Delhi High Court has released the Draft Arbitration Rules, 2023, aiming to streamline arbitration proceedings under its jurisdiction. These rules, framed under the Arbitration and Conciliation Act, 1996 and the Delhi High Court Act, 1966, are open for public consultation until 05-07-2025, and aim to enhance procedural clarity, improve institutional support, and align with global arbitration best practices.
Aviation Ministry’s new draft rules for Demolition of Obstructions around Airports: Public Suggestions/Objections invited
On 18-6-2025, the Ministry of Aviation notified Aircraft (Demolition of Obstructions Caused by Buildings and Trees, etc.) Rules, 2025, as a significant step to overhaul India’s aviation safety architecture. The move comes amid rising concerns over urban encroachment and unauthorized structures threatening safe flight operations near aerodromes.
MINISTRY OF HOME AFFAIRS
Govt. declares reference dates for conducting national population census
On 16-6-2025, the Ministry of Home Affairs issued a notification for conducting national population census in 2027 with the reference date of 1-3-2027.
MINISTRY OF FINANCE
Govt rolls out new Unified Pension Scheme under NPS for Central Govt Employees
On 18-6-2025, the Ministry of Finance, Department of Financial Service introduced ‘Unified Pension Scheme (UPS)’ to extend the pension benefits and retirement gratuity and death gratuity benefits to the employees of Central Government under the National Pension System (NPS).
No More Paperwork! Govt mandates e-filing for all Debt Recovery cases before DRTs and DRATs
On 23-6-2025, the Ministry of Finance notified ‘Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2025’ to introduce digitalisation way of filing before Debt Recovery Tribunals (‘DRTs’) and Debt Recovery Appellate Tribunals (‘DRATs’), marking as a major reform in debt recovery framework.
MINISTRY OF ROAD TRANSPORT & HIGHWAYS
New FASTag Annual Pass announced
On 18-6-2025, the Ministry of Road Transport and Highways introduced FASTag-based Annual Pass as an initiative to enhance convenience for highway travellers, effective from 15-8-2025.
MINISTRY OF STATISTICS & PROGRAMME IMPLEMENTATION
MoSPI announces India’s first-ever full-fledged Household Income Survey, 2026
On 23-6-2025, the Ministry of Statistics and Programme Implementation (MoSPI) announced Household Income Survey, 2026 to establish a comprehensive and credible database on India’s household income distribution, marking the country’s first full-fledged effort to assess Indian income in its statistical history.
MINISTRY OF HEAVY INDUSTRIES
Govt extends compliance deadline for machinery and electrical equipment under Omnibus Technical Regulation, 2025
On 12-6-2025, the Ministry of Heavy Industries issued ‘Machinery and Electrical Equipment Safety (Omnibus Technical Regulation) Amendment Order, 2025’ to implement key changes in compliance timeline. This amendment seeks to provide the manufacturers, importers, and industry stakeholders additional time to adhere to stringent safety and technical standards.
BAR COUNCIL OF INDIA
LL.M. via Online, Distance, or Hybrid Mode Unauthorised: BCI warns Law Schools
On 28-6-2025, the Bar Council of India (‘BCI’) issued Notice on LL.M. Programmes via Online/Distance, compliance directive, addressed to all Law Universities/Departments targeting LL.M. programmes offered through online, distance, hybrid, or blended modes, declared unauthorised by BCI.
FOOD SAFETY & STANDARDS AUTHORITY OF INDIA (FSSAI)
FSSAI sets the record straight on alcoholic beverages under 2025 framework
On 23-6-2025, Food Safety and Standards Authority of India (‘FSSAI’) notified ‘Food Safety and Standards (Alcoholic Beverages) 1st Amendment Regulations, 2025’ to signal broader shift in India’s approach to regulate alcoholic products under food safety law.
NATIONAL LEGAL SERVICES AUTHORITY
Ahmedabad Plane crash: Gujarat State Legal Services Authority launches Legal Support Helpdesk to provide legal & psychological aid to affected individuals
On 17-06-2025, the Gujarat State Legal Services Authority (‘SLSA’), under the aegis of the National Legal Services Authority (‘NALSA’), launched an immediate legal and psychological aid initiative titled “Plane Crash Legal Support Helpdesk” in the aftermath of the tragic Ahmedabad Plane Crash. It is an emergency response mechanism that provides legal aid services as well as psychological counselling to aggrieved persons.
RESERVE BANK OF INDIA (RBI)
Read all about RBI’s revised Monetary Policy Statement and New Repo Rate
On 6-6-2025, the Reserve Bank of India (‘RBI’) released its Monetary Policy Statement for 2025-26, setting the new repo rate, decided at 55th meeting of by the Monetary Policy Committee (‘MPC’) held from 4-6-25 to 6-6-2025. The revised policy repo rate will be applicable from 6-6-2025.
RBI issues Master Circular to streamline credit facilities for SCs/ STs
On 16-6-2025, the Reserve Bank of India (‘RBI’) issued a ‘Master Circular — Credit facilities to Scheduled Castes (SCs) & Scheduled Tribes (STs)’ consolidated guidelines to outline measures for banks to enhance credit access and financial inclusion for SCs and STs through streamlined procedures, special reservations, and enhanced monitoring.
RBI Directions 2025 reshape India’s Project Finance framework
On 19-6-2025, the Reserve Bank of India (‘RBI’) notified the ‘Reserve Bank of India (Project Finance) Directions, 2025’ to establish a harmonised framework for financing of projects in infrastructure and non-infrastructure projects by banks, Non Banking Financial Companies (‘NBFCs’), and other regulated entities.
SECURITIES & EXCHANGE BOARD OF INDIA (SEBI)
SEBI brings all Passive Breaches under one rebalancing framework
On 26-6-2025, the Securities Exchange Board of India (‘SEBI’), issued a circular on ‘Timelines for rebalancing of portfolios of mutual fund schemes in cases of all passive breaches’. The clarification aims to standardize the response framework for all types of passive breaches in actively managed mutual fund schemes by prescribing uniform rebalancing timelines….
SEBI tightens Margin Pledging Rules: Key changes and impact on Securities Market
On 3-6-2025, the Securities and Exchange Board of India (‘SEBI’) notified a circular on ‘Margin obligations to be given by way of Pledge/Re-pledge in the Depository System’, introducing a transformative framework to streamline transactions, reduce operational inefficiencies, and enhance investor protection.
SEBI’s new Guidelines for PAC meetings under Master Circular
On 12-6-2025, the Securities Exchange Board of India (‘SEBI’) issued ‘Review of provisions relating to Product Advisory Committee (‘PAC’)’ to revise provisions governing PAC in the commodity derivatives segment to streamline regulatory processes, reduce compliance burdens, and enhance market adaptability, particularly for agricultural commodities.
ENFORCEMENT DIRECTORATE (ED)
‘No Summons to Advocates unless Director approves’; ED after withdrawing summons to two Senior Advocates
On 20-06-2025, the Enforcement Directorate (ED) issued Technical Circular No. 03 of 2025, a significant procedural directive that prohibits the issuance of summons to advocates without prior approval from the Director of ED. The circular reinforces the protection accorded to legal professionals under Section 132 of the Bharatiya Sakshya Adhiniyam, 2023 (BSA, 2023), effectively operationalizing statutory legal privilege within investigative procedures.
STATE LEGISLATION
Govt revises reservation framework in Ladakh vide UT of Ladakh Reservation (Amendment) Regulations, 2025
On 2-6-2025, the President assented Union Territory of Ladakh Reservation (Amendment) Regulation, 2025, to redefine reservation limits and criteria for government jobs and educational institutions in Ladakh.
FOREIGN LEGISLATION
UK’s Data (Use and Access) Act 2025: Reshaping digital future and data protection
On 19-6-2025, the Government of United Kingdom granted royal assent to Data (Use and Access) Act 2025, establishing a new regulatory framework for data protection and redefining how shared data can be accessed. The Act will come into force in phases, as set out by the Secretary of State through commencement regulations.
Attention US Visa Seekers! Make your Social Media Accounts “Public” as US expands Screening Rules for these 3 categories
On 18-6-2025, the U.S. Department of State issued ‘Announcement of Expanded Screening and Vetting for Visa Applicants’ to enhance the screening protocols of the U.S. visa applicants. The screening procedural rules for F, M, and J non-immigrant visa applicants, applying to study, train, or participate in cultural exchange programs in the United States, will be effective from 18-6-2025.
