Can a Governor act beyond ministerial aid and advice? The Supreme Court examines if Article 200 contains an implied discretion, a safeguard when advice itself defeats the purpose of power Rohit Patel 2 months ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Delhi LG not bound by aid & advice of State Government for appointment of aldermen: Supreme CourtDateAugust 5, 2024In relation toHot Off The Press‘Opinion’ or ‘advice’ in Section 2(f) of RTI Act refers to such information as is available in public recordsDateMay 23, 2018In relation toCase BriefsPower of Influence: Regulating the Financial Influencers in IndiaDateAugust 30, 2023In relation toOp Eds
