List of the bills approved by the Union Cabinet on 12-06-2019:

“The Aadhaar and Other Laws (Amendment) Bill, 2019” to replace the Aadhaar and Other Laws (Amendment) Ordinance, 2019. The amendments proposed are the same as those contained in the Ordinance promulgated by President on 02-03-2019.

  • Cabinet approves Muslim Women (Protection of Rights on Marriage) Bill, 2019:

The Bill would ensure gender equality and gender justice to Muslim women. The Bill would also help in protecting the rights of married Muslim women and prevent divorce by practice of ‘talaq-e-biddat’ by their husbands.  The Bill will be introduced in the forthcoming session of the Parliament.

Giving a major push to the reforms in Education sector, making it inclusive and keeping in mind the aspirations of the people from different categories, the Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has approved the introduction of a Bill namely “The Central Educational Institutions (Reservation in Teachers’ Cadre) Bill, 2019”.

The Cabinet decision will address the long-standing demands of persons belonging to SCs/STs/SEBCs and ensure their rights envisaged under the Constitution. It will also ensure providing of 10% reservation to EWS.

The Union Cabinet approved the Bill New Delhi International Arbitration Centre (NDIAC) Bill, 2019 for introduction in the ensuing session of Parliament.

The Bill replaces the New Delhi International Arbitration Centre Ordinance, 2019, promulgated by President on 02.03.2019 for the creation of an independent and autonomous regime for institutionalized domestic and international arbitration and establishing India as an International Hub of Arbitration.

The Bill provides for the repeal of the New Delhi International Arbitration Centre Ordinance, 2019 and saves all the actions done or taken under the Ordinance which will be deemed to have been done or taken under the provisions of this Bill.

The new bill comes in place of “The Public Premises (Eviction of Unauthorised Occupants) Amendment Bill, 2017”.

The Bill seeks amendments in Section 2, Section 3 and Section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, by inserting clause (fa) before clause (fb) in Section 2, a new Section 3B below Section 3A of Section 3 and a new sub-section 3A below sub-section (3) under Section 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

The proposed amendments would enable the Estate officer to apply summary proceedings for evicting unauthorised occupants from residential accommodations and to levy damage charges for accommodation held during the period of litigation.

This Bill result in speedy eviction of unauthorised occupants from Government residences and increased availability of residential accommodations for eligible persons.


[Press Releases dt. 12-06-2019]

Cabinet

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