Timely Wage Payments Now Mandatory for Ministries, CPSEs and Contractors
Govt has ordered strict compliance with timely wage payments across ministries, CPSEs, and contractors.
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Former CM, Now Advocate? Inside the BCI Notice Questioning Mamata Banerjee’s Appearance in Advocate Robes in Calcutta HC
BCI has issued a notice to the State Bar Council of West Bengal seeking details on Mamata Banerjee’s enrolment and legal practice status.
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CGPDTM Circular 2026: Promoting EV Adoption & Sustainable Commuting in IP Offices India
The circular issued on 11 May 2026 by the Controller General of Patents, Designs and Trademarks promotes sustainable commuting practices among Intellectual Property Office employees.
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Occupational Safety, Health and Working Conditions (Central) Rules, 2026 — Key Highlights & Compliance Guide
These Rules introduce mandatory online registration of establishments, free annual health check-ups for certain workers, strict reporting of accidents and dangerous occurrences, and defined working hours with overtime provisions.
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IFSCA (TechFin and Ancillary Services) (Amendment) Regulations, 2026 Explained: Key Amendments, Registration & Compliance in IFSCA India
The IFSC Authority has introduced a new framework for Trust and Company Services Providers under the 2026 amendment regulations mandating registration.
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SC Strengthens Case Management Through ICMIS Upgrade
SC upgrades ICMIS to streamline case management by automating data retrieval, reducing errors, boosting efficiency, and strengthening administration.
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Supreme Court Launches ‘Su‑Sahayak’ to Ease Public Access to Court Services
‘Su-Sahayak’, the Supreme Court’s interactive virtual guide, simplifying access to e-services and FAQs.
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MGNREGA Repealed, VB—GRAM-G Takes Over: India’s Rural Employment Framework Changes from 1 July 2026
Twenty-one years after MGNREGA established India’s statutory right to rural wage employment, the VB—GRAM-G Act, 2025 takes effect from 1 July 2026.
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Industrial Relations (Central) Rules, 2026: How India’s New Industrial Relations Regime Is Changing
Labour Ministry has notified the Industrial Relations (Central) Rules, 2026 to streamline labour compliance and strengthen India’s industrial relations framework.
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Haryana Labour Welfare Fund: Monthly Contribution Cap Raised from January 2026
Haryana Govt notifies an increase in the Labour Welfare Fund contribution ceiling, raising the employee cap to ₹35 and making the revised limit effective from 1 January 2026.
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RERA Amendment vide Jan Vishwas (Amendment of Provisions) Act, 2026 enforced: Allottee Penalty Revised and Jail Provision Removed
The revision removes imprisonment provisions for allottees who fail to comply with Appellate Tribunal orders, limiting the consequence to a monetary penalty of up to 10% of the property cost.
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Haryana Govt Allows Single Registration of Businesses under Occupational Safety, Health and Working Conditions Code, 2020
The Haryana Government has introduced a simplified compliance framework allowing establishments to rely on a single registration under the Occupational Safety, Health and Working Conditions Code, 2020.
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Meghalaya’s Largest Communities Finally Heard: Khasi and Garo Declared Official Languages
Meghalaya Government has declared Khasi and Garo as official languages of the State through the Official Languages Ordinance, 2026.
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Inside the SCBA and BCI Letters on the Andhra Pradesh High Court Incident That Has the Entire Legal Community Talking
In the Andhra Pradesh High Court courtroom incident, a young advocate was directed to undergo 24 hours of judicial custody, prompting responses from the SCBA and the BCI, with the Chief Justice of India seeking a report on the matter.
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What Ayush manufacturers need to know about Ashwagandha products: FSSAI issues Advisory
FSSAI has issued an advisory in line with directions from the Ministry of Ayush mandating the root-only use of Ashwagandha in Ayush products.
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Cabinet Clears Proposal to Add Four More Supreme Court Judges, Taking Total Strength to 38
Union Cabinet has approved the proposal to increase the sanctioned judge strength of the Supreme Court of India from 34 to 38 (including CJI).
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Insurance Sector Opened to 100% Foreign Investment Under FEMA; LIC Retains 20% Cap
Finance Ministry has notified the Foreign Exchange Management (Non-Debt Instruments) (Second Amendment) Rules, 2026, permitting up to 100% foreign investment in the insurance sector.
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Jan Vishwas (Amendment of Provisions) Act, 2026 Provisions Effective from 15 May 2026
The Ministry of Home Affairs has notified 15 May 2026 as the date of enforcement of key provisions of the Jan Vishwas (Amendment of Provisions) Act, 2026.
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‘Only Yes Means Yes’: Sex Without Consent Must Be Rape Across EU; European Parliament Urges Commission to Legislate
EU Parliament has decided that sex without freely given consent must be treated as rape across the EU and has urged the Commission to propose EU wide consent based rape laws.
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Maha Govt Clarifies Registration Overlap Between OSHWC Code and Shops & Establishments Act
Maharashtra Govt has issued clarification easing registration requirements for establishments covered under OSHWC Code 2020 and the Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017.
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