The legislative landscape of 2025 was transformative when talking about legislative reform across all states and UTs, with several new laws, amendments, and ordinances shaping governance and compliance frameworks. From revisiting existing statutes to introducing forward-looking regulations, these changes bridged regional priorities with national objectives.
Key reforms covered areas such as administration, finance, social welfare, and technology, reflecting an ongoing effort to improve governance and service delivery. This roundup provides a clear overview of these developments, offering insights into how state-level actions contributed to the broader legal and policy landscape.
Here’s your 2025 yearly roundup of key State and UT statutes and amendments.
TOP STORIES
Delhi High Court Law Researchers Get a Pay and Policy Upgrade
On 8-9-2025, the Delhi Government issued an official order “Engagement of Law Researchers, in High Court of Delhi, and enhancement of their remuneration”, marking a significant administrative reform aimed at strengthening judicial support services in the capital. The notification outlines key decisions that will directly impact the functioning of the Delhi High Court and the working conditions of Law Researchers. Read More
“Her Rights Are Non-Negotiable”: Assam Cabinet Approves Bill to Ban Polygamy Statewide
On 9-11-2025, the Assam cabinet approved Assam Prohibition of Polygamy Bill, 20251 to ban the practice of polygamy across Assam. This landmark decision marks a significant step toward strengthening women’s rights and promoting gender equality. Read More
Monthly highlights of State Legislative Changes in 2025
JANUARY
Punjab Civil Service (Judicial Branch) Haryana Amendment Rules, 2025
On 7-1-2025, the Government of Haryana notified the Punjab Civil Service (Judicial Branch) Haryana Amendment Rules, 2025. A new Part-EE is introduced to Punjab Civil Service (Judicial Branch) Rules, 1951, providing for compassionate financial assistance or appointment to the dependents of deceased members of the Haryana Civil Service (Judicial Branch). The assistance or appointment will be governed by the Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019, and the amendment is deemed effective retrospectively from 1-8-2019.
Information to Court in Non-cognizable cases and investigation of such cases Rules, 2025
On 10-1-2025, Government of Jammu & Kashmir issued Information to Court in Non-cognizable cases and investigation of such cases Rules, 2025. These rules, framed under Section 174 of the Bharatiya Nagarik Suraksha Sanhita, 2023, mandate that all information about non-cognizable offences received at a police station must be recorded in Register No. 26, forwarded to the Magistrate fortnightly, and the informant advised to approach the Magistrate for further proceedings. The register is issued and authenticated by Police Headquarters, and the officer in charge is responsible for compliance and reporting.
Andhra Pradesh Building Rules, 2017
On 09-01-2025, the Government of Andhra Pradesh notified amendments to the Andhra Pradesh Building Rules, 2017. The changes redefine high-rise buildings (above 18m), introduce podium parking norms, mandate RERA registration for occupancy certificates, and add provisions for helipads on towers above 200m, environmental decks, and digitized approval processes.
FEBURARY
Tripura HC adopts Vulnerable Witness Deposition Centres Scheme to support vulnerable witnesses throughout the judicial process
On 1-2-2025, the High Court of Tripura adopted the Vulnerable Witness Deposition Centres Scheme with the objective of ensuring a safe and conducive environment for recording the evidence of Vulnerable Witnesses. The guidelines came into effect on 1-2-2025. Read More.
MARCH
Maharashtra Government renames MNLU, Aurangabad as MNLU, Chhatrapati Sambhajinagar
On 1-1-2025, the Maharashtra Government notified the Maharashtra National Law University (Amendment) Act, 2024 to amend the Maharashtra National Law University Act, 2014. The provisions came into force on 1-1-2025. Read More.
Government notifies Scheme to protect the witnesses and their family
On 28-2-2025, the Government of the National Capital Territory of Delhi notified the Delhi Witness Protection Scheme, 2025 to protect witnesses from threats and intimidation to ensure that they testify without fear. The scheme came into force on 28-2-2025. Read More
JUNE
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. This amendment came into effect on 3-6-2025. Read more
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.
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. Read More
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. Read More
Read major state reforms in June 2025.
JULY
Delhi Govt. notifies Rules to empower Transgender Persons through inclusive governance, schemes, and equal opportunity
On 11-7-2025, the Delhi Government notified the ‘Delhi Transgender Persons (Protection of Rights) Rules, 2025’ to promote the social inclusion of transgender persons, raise public awareness about their rights, and facilitate access to welfare schemes in Delhi. These Rules came into effect on 11-7-2025. Read More
Electronic Evidence & Video Conferencing: Delhi High Court’s 2025 Rules redefine Digital Justice
On 4-7-2025, the High Court of Delhi notified the ‘Electronic Evidence and Video Conferencing Rules, 2025’ with the objective of integrating digital tools in judicial proceedings. These Rules aim to facilitate the seamless use of video conferencing technologies and the admissibility of electronic evidence, streamlining courtroom processes while upholding the sanctity, inclusiveness, and procedural fairness of judicial proceedings. These Rules came into effect on 9-7-2025. Read More
Uttar Pradesh Animal Husbandry Department Veterinary Pharmacist Service Rules, 2025
On 4-7-2025, the Government of Uttar Pradesh notified the Uttar Pradesh Animal Husbandry Department Veterinary Pharmacist Service Rules, 2025. These rules govern recruitment, service conditions, training, probation, and pay for Veterinary Pharmacists and related posts. The cadre includes 2031 positions under Group ‘B’ and ‘C’, with eligibility requiring Intermediate Biology and a Diploma in Veterinary Pharmacy, age limit of 18—40 years, and reservation as per state law.
Read more for July State legislation updates.
AUGUST
Delhi BNSS (Service of Summons and Warrants) Rules, 2025 repeal earlier Service of Summons Rules
On 13-8-2025, the Government of the National Capital Territory of Delhi notified the Delhi BNSS (Service of Summons and Warrants) Rules, 2025 to repeal the Delhi BNSS (Service of Summons) Rules, 2025. The provisions came into effect on 14-8-2025. Read More
Gujarat Service of Summons Rules, 2025
On 2-8-2025, the Gujarat Government announced the Gujarat Service of Summons Rules, 2025, extending their applicability across the entire state. These rules streamline the process of serving summons under Section 64(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023. Read More
No More Excess Fee; Parents Gain a Say: Inside Delhi’s School Education (Transparency in Fixation and Regulation of Fees) Act, 2025
On 14-8-2025, the Department of Law, Justice and Legislative Affairs issued Delhi School Education (Transparency in Fixation and Regulation of Fees) Act, 2025 to bring about transparency in the matter of fixation, regulation and collection of fees by schools in the National Capital Territory of Delhi. Read More.
Read more for August State legislation updates.
SEPTEMEBER
Delhi High Court Law Researchers Get a Pay and Policy Upgrade
On 8-9-2025, the Delhi Government issued an official order “Engagement of Law Researchers, in High Court of Delhi, and enhancement of their remuneration”, marking a significant administrative reform aimed at strengthening judicial support services in the capital. The notification outlines key decisions that will directly impact the functioning of the Delhi High Court and the working conditions of Law Researchers. Read More
Kerala Factories (Amendment) Rules, 2025
On 25-9-2025, the Kerala Government notified the Kerala Factories (Amendment) Rules, 2025, amending Rules 108 to 111 of the Kerala Factories Rules, 1957. The amendment redefines supervisory and confidential roles, mandates factory-level recordkeeping, and introduces exemptions for adult workers engaged in urgent repairs and continuous process operations. Read More
Andhra Pradesh Witness Protection Scheme, 2025
On 18-9-2025, the Government of Andhra Pradesh announced the Andhra Pradesh Witness Protection Scheme, 2025, under Section 398 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023. The scheme aims to safeguard witnesses who face threats, intimidation, or retaliation during investigation, trial, or post-trial stages. Read More
Goa Suits Valuation Act, 2025
On 9-9-2025, the Goa Government announced the Goa Suits Valuation Act, 2025, replacing the Goa Suits Valuation Act, 1965 legislation. Applicable across the state, the Act empowers the government, in consultation with the High Court, to frame rules for determining land value for jurisdictional purposes in civil suits. Read More
Read more for September State legislation updates.
OCTOBER
Karnataka Approves Monthly Paid Menstrual Leave for Women Employees
On 9-10-2025, the Karnataka Government approved a groundbreaking policy granting one-day paid menstrual leave each month to women employees across both government and private sectors. Read More
Digital Compliance and Worker Safety in Focus: Maharashtra Factories (Second Amendment) Rules, 2025
On 3-10-2025, the Government of Maharashtra notified the Maharashtra Factories (Second Amendment) Rules, 2025, aiming to digitize factory compliance processes and strengthen worker safety, especially for women and older employees, through updated forms, licensing, and health protocols. Read More
Karnataka Excise (Manufacture of Wine) (Amendment) Rules, 2025
On 14-1-2025, the Government of Karnataka notified the Karnataka Excise (Manufacture of Wine) (Amendment) Rules, 2025. The amendment transfers licensing and approval powers from the Deputy Commissioner to the Excise Commissioner across various rules and forms, centralizing authority for winery-related permissions.
NOVEMBER
Jammu and Kashmir Tenancy Act, 2025
On 1-11-2025, the Jammu and Kashmir Tenancy Act, 2025 was enacted to regulate renting of premises, safeguard landlord and tenant rights, and establish a speedy dispute resolution mechanism. The Act requires all tenancy agreements to be in writing and registered with the Rent Authority, which maintains a digital platform and issues unique identification numbers. Read More
Kerala Right to Public Service Act, 2025
On 4-11-2025, the Kerala Government notified the Kerala Right to Public Service Act, 2025. The Act guarantees citizens the right to obtain notified public services within a stipulated time frame, ensuring transparency and accountability in governance. Read More
Kerala Reserves 2 Supernumerary Seats for Transgender Applicants in Law Colleges
On 26-11-2025, the Government of Kerala notified the allocation of additional supernumerary seats for Transgender applicants in the Integrated Five-Year / Three-Year Law Courses offered by Government and Self-Financing Law Colleges participating in the admission process. This notification, issued by the Office of the Commissioner for Entrance Examinations (‘CEE’), Kerala, introduces 2 supernumerary seats in each course exclusively for applicants belonging to the Transgender category. Read More
Bharatiya Nagarik Suraksha Sanhita the State of Maharashtra Electronic Processes (Issuance, Service and Execution of e-summons/e-warrant) Rules, 2025
On 28-11-2025, the Government of Maharashtra notified the Bharatiya Nagarik Suraksha Sanhita the State of Maharashtra Electronic Processes (Issuance, Service and Execution of e-summons/e-warrant) Rules, 2025. Read More
West Bengal puts up a Ban on Tabacco products
On 3-11-2025, the West Bengal Government announced banning the manufacture, storage, sale, and distribution of gutkha and pan masala containing tobacco or nicotine for one year. Read More
Read State Legislation updates of November 2025
DECEMBER
Madhya Pradesh Shops & Establishments Act Amended: Central Inspection System and Digital Registration Introduced Under 2025 Second Amendment
On 15-12-2025, the Government of Madhya Pradesh notified the Madhya Pradesh Shops and Establishments (Second Amendment) Act, 2025, aimed at modernizing compliance processes and enhancing transparency in labour administration. Read More
Haryana Civil Service (Executive Branch) Amendment Rules, 2025
On 29-12-2025, the Haryana Government notified the Haryana Civil Service (Executive Branch) Amendment Rules, 2025, revising the Rule 11 of Haryana Civil Service (Executive Branch) Rules, 2008. Read More
e-True Copy Rules of the Rajasthan High Court, 2025
On 10-12-2025, the Rajasthan Government announced that e-True Copy Rules of the Rajasthan High Court, 2025, for providing authenticated electronic copies of court records. Read More
Karnataka State Reserve Police (Recruitment and Conditions of Service) Rules, 2025
On 26-12-2025, the Karnataka Government notified the Karnataka State Reserve Police (Recruitment and Conditions of Service) Rules, 2025, introducing a comprehensive framework for recruitment and service regulation. The rules define eligibility criteria, selection methods, and reservation norms to ensure fairness and transparency. They lay down standards for training, discipline, promotions, transfers, and retirement benefits of Reserve Police personnel. Read More
Read updates for the month of December.
Major State Amendments to Central Statutes
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. Read More
Factories (Ladakh) Amendment Regulation, 2025
On 19-11-2025, the President assented the Factories (Ladakh) Amendment Regulation, 2025. The regulation extends the Factories Act, 1948 to the Union Territory of Ladakh with key changes. Read More
Industrial Disputes (Dadra and Nagar Haveli and Daman and Diu) Amendment Regulation, 2025
On 19-11-2025, the Ministry of Law and Justice announced the Industrial Disputes (Dadra and Nagar Haveli and Daman and Diu) Amendment Regulation, 2025. Read More
Registration (Karnataka Amendment) Act, 2025
On 28-7-2025, the Karnataka Government notified the Registration (Karnataka Amendment) Act, 2025, introducing key modifications to the Registration Act, 1908, as applicable in the State of Karnataka. Read More
Key Court Rulings on State Laws
Jharkhand HC declares S. 22-A of Registration Act introduced by 1991 Bihar Amendment Act, as unconstitutional
In a Civil Writ Petition challenging the constitutional validity of Section 22-A of the Registration Act, 1908, as introduced by the State of Bihar vide the Bihar Amendment Act 6 of 1991, which was adopted by the State of Jharkhand. Read More
Frequently Asked Questions
Few questions on State/UTs reforms in 2025:
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What reservation reform did Ladakh introduce in 2025?
In June 2025, the President signed the Union Territory of Ladakh Reservation (Amendment) Regulation, 2025, introducing an 85% cap on reservations in appointments (excluding EWS) and redefining criteria for jobs and educational institutions in Ladakh. Read more
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Has Rajasthan passed the Prohibition of Unlawful Conversion of Religion Act, 2025?
Yes. On 9-9-2025, the Legislative assembly of Rajasthan passed the Prohibition of Unlawful Conversion of Religion Act, 2025. The law bans conversions through force, fraud, coercion, allurement, or marriage/pretext of marriage, including online solicitation.
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What reforms has the Centre implemented in Manipur after imposing President’s Rule?
After imposing President’s Rule, the Centre introduced key legislative measures for Manipur in 2025, including:
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What new public security measures were enacted in Maharashtra in 2025?
Maharashtra notified the Maharashtra Special Public Security Act, 2024 to curb unlawful activities by extremist groups, empowering the State to declare organizations unlawful and restrict their operations. Offences are cognizable, non-bailable, with up to seven years’ imprisonment, heavy fines, and provisions for property seizure and fund forfeiture.
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What major Bills were introduced in West Bengal in 2025?
In 2025, West Bengal introduced several major bills, including:
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Finance Bill
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Fiscal Responsibility and Budget Management (Amendment) Bill
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Minorities’ Commission (Amendment) Bill
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Sales Tax (Settlement of Dispute) (Amendment) Bill
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Netaji Subash University of sports and entrepreneurship Bill
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Land Reforms and Tenancy Tribunal (Amendment) Bill
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1. https://cm.assam.gov.in/cabinet-decisions-details?articleId=786655
