As June 2025 concludes, take a look at key updates in State legislation across India. From digital evidence frameworks and gaming tax reforms to civil service promotion rules and legal process streamlining, these State Governments took decisive steps to shape policy. This roundup covers key highlights such as amendments to Delhi’s GST rules, Puducherry’s notification of e-Sakshya evidence regulations, new service promotion policies, and Haryana’s enhanced litigation policy, together reflecting the shifting priorities in law and administration.
Top Stories:
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. This amendment came into effect on 3-6-2025. Read More
Bill/ordinances:
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Gujarat Goods and Services Tax (Second Amendment) Ordinance, 2025
On 12-6-2025, the Government of Gujarat promulgated the Gujarat Goods and Services Tax (Second Amendment) Ordinance, 2025 to align the state’s GST framework and key changes include introduction of track-and-trace mechanism for certain goods under Sec. 148A and penalties under Sec. 122B for non-compliance. The ordinance also updates provisions related to input tax credit, appeals, and SEZ/FTWZ transactions, with some amendments applied retrospectively from 1-7-2017.
State Amendments:
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Puducherry Hindu Marriage (Registration) Amendment Rules, 2025
On 18-6-2025, the Union Territory of Puducherry notified the Hindu Marriage (Registration) Amendment Rules, 2025, marking a significant revision to the decades-old registration framework. In a move aimed at streamlining costs and modernizing administrative procedures, the amendment redefines Rule 16 of Puducherry Hindu Marriage (Registration) Rules, 1969 by introducing a new schedule of fees applicable across the Union territory, effective immediately.
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Puducherry eSakshya Management Rules, 2025
On 16-6-2025, the Union Territory of Puducherry notified the eSakshya Management Rules, 2025 to establish a digital framework for collecting and authenticating evidence via eSakshya mobile app, now mandatory for Investigating Officers to record evidence under key sections of the Bharatiya Nagarik Suraksha Sanhita, 2023. Evidence will be bundled into secure “eSakshya Packets” with unique IDs, timestamps, and geolocation. These are digitally signed, linked to FIRs, and stored immutably. The Courts will manage, review, and share such evidence on the Inter-operable Criminal Justice System platform, extending access to accused and victims’ advocates, align with the Bharatiya Nyaya Sanhita, Bharatiya Sakshya Adhiniyam, and IT Act. The rules coming into effect from 16-6-2025, will complement existing laws and enhance transparency in digital evidence handling.
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Gujarat Occupational Safety, Health and Working Conditions Rules, 2025
On 12-6-2025, the Government of Gujarat announced the Gujarat Occupational Safety, Health and Working Conditions Rules, 2025, to implement provisions under the OSHWC Code, 2020. The Rules apply to all factories, establishments, and construction sites under the State’s jurisdiction, define the roles of Appellate Officer and Chief Inspector-cum-Facilitator, and include detailed schedules for accident reporting, compliance forms, and grievance redressal mechanisms.
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Madhya Pradesh Niji Vidyalaya (Fees Tatha Sambandhit Vishyon ka Viniyaman) Rules, 2025
On, 9-6-2025, the Government of Madhya Pradesh amended the Madhya Pradesh Niji Vidyalaya (Fees Tatha Sambandhit Vishyon ka Viniyaman) Rules, 2020, to enhance the application of these rules to such private schools whose annual fee in any class is not less than ₹25000. This amendment redefines the scope of Departmental Committee and State committee for regulation of fees and related issues. Disposal of appeals before the Committees to be decided within 45 days.
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MP Public Service Promotion Rules, 2025
On 19-06-2025, the Government of Madhya Pradesh notified the Madhya Pradesh Public Service Promotion Rules, 2025, introducing a structured framework for government promotions. The amendment provisions include merit-based advancement, ST/SC reservation, advance Departmental Promotion Committee scheduling, and discontinuation of the roster system, all aimed at boosting transparency and administrative efficiency.
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Delhi Goods and Services Tax (Third Amendment) Rules, 2023
On 5-6-2025, the Delhi Government notified the Delhi Goods and Services Tax (Third Amendment) Rules, 2023, amending the Delhi GST Rules, 2017 to include new valuation in case of online gaming and casino. It mandates the full amount deposited by players for these activities, including virtual digital assets, is taxable, with no relief for refunds or unused funds.
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Tripura Delegation of Financial Powers (Eighth Amendment) Rules, 2025
On 19-6-2025, the Government of Tripura notified the Tripura Delegation of Financial Powers (Eighth Amendment) Rules, 2025, introducing key updates to procurement procedures and financial thresholds. The amendment revises provisions governing committees managing stores, services, and works, setting a minimum purchase limit of ₹50,000 for Government Departments and Undertakings. Government-e-Marketplace (GeM) is introduced allowing Department to exercise powers to make online purchases of material supplies from suppliers.
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Himachal Pradesh District Mineral Foundation Trust (Amendment) Rules, 2025
On 15-6-2025, the Government of Himachal Pradesh notified the Himachal Pradesh District Mineral Foundation Trust (Amendment) Rules, 2025 expanding the scope of mining-affected areas and introducing stronger planning and oversight measures. The changes include inclusion of directly and indirectly affected zones within 25 km of mines, updated lists of affected persons and regions, and mandatory five-year development plans with annual reviews. Rule 8-A introduces, five years perspective planning and annual plan for complete coverage of all affected people in the area. A well-defined grievance redressal system and enhanced transparency and compliance provisions are also introduced.
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Himachal Pradesh Land Revenue (Amendment) Act, 2025
On 4-6-2025, the Government of Himachal Pradesh notified the Himachal Pradesh Land Revenue (Amendment) Act, 2025 to amend the Himachal Pradesh Land Revenue Act, 1954 to introduce targeted fiscal and administrative reforms. The key provisions include introduction of Sec. 63A, enabling the State to levy an Environment Cess up to 2% on assessed land revenue, credited to an Environment Fund for ecological initiatives. The scope and definition of landowner is redefined, introducing that if landowner fails to pay land revenue/cess he will be liable to pay interest on the land revenue as per Sec. 68A, while Sec. 170A grants legal protection to Revenue Officers acting in good faith.
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Manipur Judicial Service (12th Amendment) Rules, 2025
On 13-6-2025, the Government of Manipur notified Manipur Judicial Service (12th Amendment) Rules, 2025, to revise the sanctioned strength and appointments under the Manipur Judicial Service (MJS), which comprises a total of 69 posts. The amendment enables the promotion of 4 officers to Grade I and 7 officers to Grade II, reinforcing the judicial cadre and enhancing administrative efficiency across the state’s courts, coming into effect from 13-6-2025.
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Tamil Nadu Panchayats (Nomination of Person with Disability as Member) Rules, 2025
On 26-6-2025, the Tamil Nadu Government announced the Tamil Nadu Panchayats (Nomination of Person with Disability as Member) Rules, 2025 to enable the nomination of persons with disabilities as members in rural local bodies, including village panchayats, panchayat unions, and district panchayats. The eligibility and disqualifications are decided under the Provisions of the Tamil Nadu Panchayats Act, 1994.
State Amendments to Central Statutes:
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Code of Civil Procedure (Karnataka Amendment) Act, 2024
On 5-6-2025, the Government of Karnataka announced the commencement date of Code of Civil Procedure (Karnataka Amendment) Act, 2024 which came into effect on 5-6-2025.
State policies:
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Haryana State Litigation Policy 2025
On 19-6-2025, the Haryana Government announced the State Litigation Policy, 2025 aiming to reduce unnecessary legal action and promote time-bound, coordinated litigation across all government bodies. The policy’s objective is to make the government an efficient and responsible litigant by promoting time-bound, coordinated litigation and reducing unnecessary cases. A Grievance Redressal System is encouraged through internal mechanisms and alternate dispute resolution forums. The policy promotes settlement of disputes via arbitration, wherever feasible. For pending court cases, especially at the apex level, the policy mandates regular review and strategic handling to ensure effective representation and minimize delays.
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Gujarat Electronics Component Manufacturing Policy
On 22-6-2025, the Gujarat Government notified the Gujarat Electronics Component Manufacturing Policy to promote domestic production of electronic components and align with the Centre’s Electronics Component Manufacturing Scheme (ECMS). The policy offers incentives to attract industries and scale up manufacturing of critical components, while aiming to reduce import dependency and strengthen India’s position in global value chains. The Gujarat State Electronics Mission (GSEM) will serve as the nodal agency for its implementation.
Read all the State Legislations on SCC Online.
