CONTENTS
|
8.1 |
Background |
|
|
|
|
8.2. 8.2.14 |
A. Legislation
Ø Legislative
Relations Ø Suggestion
for a new entry in the Concurrent List – Management of Disasters and
Emergencies, Natural or Man-made |
|
8.3 8.3.5 8.4 8.5 8.6 |
B. Finance
Ø Financial
Relations Ø Enlargement
of the Scope of the Finance Commission Ø Share
of States in taxes, cesses and surcharges. Ø Tax
on Services Ø Status of Central Bank |
|
|
|
|
|
|
|
8.7 8.8 |
C.
Trade, Commerce and
Intercourse Ø
Barriers
to Inter-State Trade and Commerce Ø
Trade and
Commerce Commission |
|
8.9 8.10 8.11 8.12 8.13 |
D. Resolution of Disputes
Ø Inter-State
Disputes Ø Inter-State
Water Disputes Ø Inter-State
Water Disputes Act Ø Inter-State
Council Ø Treaty
Making |
|
8.14 8.14.4 8.15 8.16 8.17 8.18. 8.19 8.20 8.21 8.22 8.23 |
E. Executive
Ø Office
of Governor Ø Assent
of the President and Governors Ø Failure
of Constitutional Machinery Ø Use-misuse
of article 356 Ø Sarkaria
Commission Ø Should Article 356 be Deleted? Ø Need
for Conventions Ø Situation
of Political breakdown Ø Constitutional
Amendments Ø Dissolution
of Assembly Ø Miscellaneous
Matters |
CHAPTER
8
1
Background
8.1.1 The
Constitution in its very first article describes India as a Union of
States. When the British power was
established in India it was highly centralized and unitary. To hold India under its imperial authority,
the British had to control it from the Centre and ensure that power remained
centralized in their hands. A strong
central authority was for the British both an imperial and an administrative
necessity. The country continued to be
ruled under the 1919 Act by a central authority until 1947. And, since under the 1919 Act, there was a
central government, a central legislature, a system of central laws etc., the
use of these terms continued under the colonial hangover.
8.1.2 In the
Constituent Assembly, the Drafting Committee decided in favour of describing
India as a Union, although its Constitution might be federal in structure. Moving the Draft Constitution for the
consideration of the Constituent Assembly on 4 November 1948, Ambedkar
explained the significance of the use of the expression "Union"
instead of the expression "Federation". He said "…what is important is that the use of the word
'Union' is deliberate… Though the country and the people may be divided into
different States for convenience of administration, the country is one integral
whole, its people a single people living under a single imperium derived from a
single source." Finally, when the
Constitution was adopted on 26 November 1949, it provided for India being a
Union of States and its States and territories being as specified in the First
Schedule. The Schedule specified four
types of units - Parts 'A', 'B' and 'C' States and Part 'D' territories.
8.1.3 During the last
half-a-century, many structural changes have been made and the map of the Union
of States reshaped. Categorisation of
States has disappeared, names of several territorial units called States have
vanished, many new States have been formed on linguistic and other criteria,
boundaries, areas, names etc. of some States have been altered and many
relationships have been transformed. As
at present, the Union consists of 28 States and seven Union Territories. Some unique solutions of regional councils,
development boards, etc., have been attempted with varying degrees of
success. The three newest States are
Uttaranchal, Jharkhand and Chhatisgarh.
8.1.4 It is a tribute
to the farsightedness of the makers of the Constitution that all these changes
could be brought about largely peacefully and entirely within the four-walls of
the Constitution. The predominant concern
of the founding fathers as also of the various Commissions and Committees
appointed since Independence to consider reorganisation of States or
Union-State Relations - the JVP Committee, the Dar Commission, the States
Reorganisation Commission (SRC), the Rajamannar Committee, the Sarkaria
Commission, etc. - has been that of the unity and integrity of India. We are still engaged in the stupendous task
of national integration which is also an admission of the hard reality of our
nation and Union being still in the making.
The SRC report concluded:
It is the Union of India which is
the basis of our nationality…States are but limbs of the Union, and while we
recognize that the limbs must be healthy and strong…it is the strength and
stability of the Union and its capacity to develop and evolve that should be
governing consideration of all changes in the country.
8.1.5 The Commission
feels that there is no dichotomy between a strong Union and strong States. Both are needed. The relationship between the Union and the States is a
relationship between the whole body and its parts. For the body being healthy it is necessary that its parts are
strong. It is felt that the real source of many of our problems is the tendency
of centralisation of powers and misuse of authority.
A
- Legislation
Legislative Relations
8.2.1
The Constitution, based on the principle of federalism with
a strong and indestructible Union, has a scheme of distribution of legislative
powers designed to blend the imperatives of diversity with the drive of a
common national endeavour. In this respect our constitutional theory as well as
practice have kept pace with contemporary developments. The current trends
emphasise cooperation and coordination, rather than demarcation of powers,
between different levels of government. The basic theme is inter-dependence in
orchestrating the balance between autonomy of the States and the inner logic of
the Union.
8.2.2 The
Constitution adopts a three-fold distribution of legislative powers by placing
them in any one of the three lists, namely I (Union List), II (State List) and
III (Concurrent List). Articles 245 and 246 demarcate the legislative domain,
subject to the controlling principle of the supremacy of the Union which is the
basis of the entire system.
8.2.3 The Concurrent
List gives power to two legislatures, Union as well as State, to legislate on
the same subject. In case of conflict or inconsistency, the rule of repugnancy,
as contained in article 254, comes into play to uphold the principle of Union
power.
8.2.4 The Concurrent
List expresses and illustrates vividly the underlying process of nation
building in the setting of our heterogeneity and diversity. The framers of the
Constitution recognised that there was a category of subjects of common
interest which could not be allocated exclusively either to the States or the
Union. Nonetheless, a broad uniformity of approach in legislative policy was
essential to combine specific requirements of different States with the
articulation of a common national policy objective. Conceived thus, harmonious
operation of the Concurrent List could well be considered to be creative
federalism at its best.
8.2.5 The problems
that have attracted attention in the field of Union-State relations have less
to do with the structure or the rationale of the Concurrent List than with the
manner in which the Union has exercised its powers. In a fundamental political
sense, the passing of one party dominance that characterised the first four
decades of the Republic has also ended the drive towards overcentralisation.
Even the powers that unquestionably belong to the Union, for example the power
to temporarily assume the functions of a State Government under article 356, are
heavily circumscribed by the political reality of a multi-party system where
the States have acquired significant bargaining power vis-à-vis the Government
of India.
8.2.6 The evolving
political system has thus imparted considerable vitality to the federal
impulses of the Constitution. However, what has been gained in the actual
practice of legislative relations between the Union and the States, in terms of
restoring the balance inherent in the constitutional scheme, has not entered
the realm of institutional validation. To this extent, the unilateralism of the
Union in regard to the exercise of legislative powers under the Concurrent List
remains a potential problem area. The principal critique of concurrency is not
that it is not required, but that it is used without consultation, that it is
not exercised to deepen inter-dependence and co-operation but to stress
dominance of the Union point of view.
8.2.7 It has to be
conceded that institutional arrangements for facilitating exchange of views
between the States and the Union on matters falling within the field of
concurrent legislation leave something to be desired. This has happened in
spite of the existence of the Inter-State Council under article 263. The
Council has yet to develop into a mechanism to be relied on for an ongoing
process of dialogue on vital socio-economic and political issues between the
Union and the States and among the States. It is not as if such consultation is
absent. There are Chief Ministers’ Conferences on specific issues. There are
State Ministers’ Conferences on a variety of subjects on which common policy
positions have to be formulated, such as Value Added Tax.
8.2.8 There is,
however, no formal institutional structure that requires mandatory consultation
between the Union and the States in the area of legislation under the
Concurrent List which covers several items of crucial importance to national
economy and security. Even the National Development Council, whose ambit may
occasionally be widened beyond the Five Year and the Annual Plans, is seldom
convened to test ideas and evaluate experience in policy formulation and
implementation in areas where both the Union and the States are interested for
the sake of social and economic development.
8.2.9 The Concurrent List provides a fine balance between the need for uniformity in the national laws and creating a simultaneous jurisdiction for the States to accommodate the diversities and peculiarities of different regions. This also provides a distinguishing feature in the federal scheme envisaged by the framers of the Constitution. This is further reinforced by placing a mode of altering the provisions in lists I,II and III in the 7th schedule among other matters of provisions substantive in nature and basic to the structure of the Constitution that fall within the purview of the proviso to clause (2) of Article 368. A bill for amending the list in the 7th schedule has to be passed by Parliament by a majority of the total membership of that House and by a majority of not less than 2/3rd of the members of the House present and voting – and followed by ratification of legislatures of not less than ½ of the States. This mechanism provides a statutory tilt in favour of consultation and cooperation with the States in matters pertaining to the Legislative sphere and inherent balance between flexibility and rigidity.
8.2.10 Globalization as a phenomenon has created a
great deal of mobility of goods, services, capital, technology; integrating the
world trade far more than ever before.
There are also related concerns arising out of a need for a better and
sustained use of resources of the earth as a planet that call for a much
greater coordination in identification and formulation of responses among the
nations. This process of cohesive and
concurrent action needs to generate, first-of-all within the national context.
The geographical climate, environmental, technological diversities amongst
States have to be harmonized in order that these may link with global processes
for viable sustained, development and growth.
A major field of undertaking new initiatives in these spheres would lie
in the legislative domain where a certain concurrences and coherence between
the States and their different needs have to be harmonized to evolve national
policies. This is also reflected in
issues that pertain to technology, trade, financial services etc. in the global context.
8.2.11 The Commission
examined the constitutional provisions regarding concurrent powers of
legislation, analysing the constitutional amendments that had been enacted from
time to time and the judicial pronouncements on major issues arising from
concurrency. The view that emerged was that there was no ground for change in
the existing constitutional provisions.
8.2.12 The Commission believes that on the whole the
framework of legislative relations between the Union and the States, contained
in articles 245 to 254, has stood the test of time. In particular, the
Concurrent List, List III in the Seventh Schedule under article 246 (2), has to
be regarded as a valuable instrument for consolidating and furthering the
principle of cooperative and creative federalism that has made a major
contribution to nation building. The Commission is convinced that it is
essential to institutionalise the process of consultation between the Union and
the States on legislation under the Concurrent List.
8.2.13 The Commission recommends that individual and
collective consultation with the States should be undertaken through the
Inter-State Council established under article 263 of the Constitution. Further,
the Inter-State Council Order, 1990, issued by the President may clearly
specify in 4(b) of the order the subjects that should form part of consultation
in the Inter-State Council.
Suggestion for
a new entry in the Concurrent List – Management of Disasters and Emergencies,
Natural or Man-made
8.2.14 The Commission has examined a suggestion made
by the Union Ministry of Agriculture that “Management of Disasters and Emergencies,
Natural or Man-Made” be included in List III of the Seventh Schedule, and
agrees to the suggested inclusion.
B
- Finance
Financial Relations
8.3.1 Division of
financial powers and functions among different levels of the federal polity are
asymmetrical, with a pronounced bias for revenue taxing powers at the Union
level while the States carry the responsibility for subjects that affect the
day to day life of the people entailing larger expenditure than can be met from
their own resources. On an average, the revenue of States from their own
resources suffices only for about 50 to 60 percent of States’ current
expenditure. Since the insufficiency of the States’ fiscal resources had been
foreseen at the time of framing the Constitution, a mechanism in the shape of
Finance Commission was provided under article 280 for financial transfers from
the Union. Its function is to ensure orderly and judicious devolution that is
deemed necessary from the point of view of avoiding vertical or horizontal imbalances.
8.3.2 The Finance
Commission is only one stream of transfer of resources from the Union to the
States. The Planning Commission advises the Union Government regarding the
desirable transfer of resources to the States over and above those recommended
by the Finance Commission. Bulk of the transfer of revenue and capital
resources from the Union to the States is determined largely on the advice of
these two Commissions. By and large, such transfers are formula-based. Then
there are some discretionary transfers as well to meet the exigencies of
specific situations in individual States.
8.3.3 These
institutional arrangements served the country well in the first three decades
after independence. Testifying to the strength of these institutions neither
the Union nor the States suffered from any large imbalance in their budgets,
although the size of the public sector in terms of proportion of government
expenditure to Gross Domestic Product had nearly doubled during this period.
8.3.4 Imbalances have
become endemic during the last two decades and have assumed alarming
proportions recently. For this state of
affairs, the constitutional provisions can hardly be blamed. Broadly, the causes have to be sought in the
working of the political institutions. There are shortcomings in the transfer
system. For example, the ‘gap-filling’
approach adopted by the Finance Commission and the soft budget constraints have
provided perverse incentives. The
point, however, is that these deficiencies are capable of being corrected
without any change in the Constitution.
8.3.5 The institution of the Finance Commission has been one of the major success stories of the Constitution. The broad terms of reference as laid down in article 280(3) are unexceptionable. However, other matters in the interest of sound finance can also be referred to the Finance Commission. These would constitute additional terms of reference. It has been suggested that it would be desirable to associate the States more actively in deciding the additional terms of reference, preferably by having the National Development Council (comprising the Prime Minister and the Chief Ministers of States) to endorse the additional terms of reference. The Commission is not in favour of an amendment of article 280(3)(d) to enable such enlargement of the scope of the Finance Commission, However, it is recommended that terms of reference of the Finance Commission should be broader and comprise of matters which would take care, in a comprehensive way, aspects of the financial relations between the Union and the States. The broadening of such terms of reference could also be discussed earlier by the National Development Council.
8.3.6 Under
article 281, the recommendations of the Finance Commission are laid before the
Houses of Parliament along with an explanatory memorandum as to the action
taken on them. The recommendations are
not theoretically binding, although there has been no case so far when the
Government of India has deviated from recommendations of successive Finance
Commissions. It has been suggested that
the Constitution itself should describe the recommendations as an award binding
on both the Union and the States. This
has been urged in the context of the mechanism of the State Finance Commissions
which are set up under articles 243-I and 243-Y which too make only
recommendations and not awards. The
State Finance Commissions are a comparatively new constitutional
mechanism. They would take some time to
strike roots in the constitutional soil.
Politicians at the Sate level have also to find their bearings in the
new landscape where the old landmarks of patronage at the State level have
yielded place to a non-discriminatory passage of resources from the State
exchequer to the local government institutions. Keeping in view the factors pointed out above the Commission does
not consider it necessary to recommend the amendment of the Constitution to
provide for the recommendations of either the Finance Commission constituted
under article 280 or of the State Finance Commissions constituted under
articles 243-I and 243-Y being treated as awards.
Share of States in taxes, cesses and surcharges
8.4. The
Constitution was amended to provide a prescribed percentage of the revenue
receipts to be transferred to States (article 270(2)). However, surcharges and cesses do not form
part of the divisible pool. Cesses are
intended for specific purposes and the States can have no complaint if the
money is spent on predetermined purposes.
Surcharges can be regarded as a not so thinly veiled device to deny the
States their share in receipts from such surcharges. Keeping in view the complexity of the present national and
international situation which has placed additional burden on the Union, the
Commission would not recommend any constitutional amendment to make surcharges
shareable but would expect public policy to move decisively in the direction of
doing away with the surcharges as part of the Union’s fiscal armoury
Tax on
services
8.5 In recent years, services have emerged as the dominant component in the gross domestic product (GDP). Yet there is no mention in the Constitution in any of the three lists (Union List, State List, Concurrent List) enabling any level of government to tax services. The Union has used the residuary power in the last entry of the Union List (entry 97) to levy taxes on selected services. The efforts have not succeeded in tapping the full potential of the service sector of a vast range of services which are primarily local in nature. It is necessary to enhance the revenue potential of the States in view of their major responsibilities for social and physical infrastructure. It might be worthwhile to provide explicitly for taxing power for the States in respect of certain specified services. For the Union also an explicit entry would be helpful, rather than leaving it to the residuary power of entry 97. However, it may be better to first let a consensus list of services to be taxed by the States come into force to be treated as the exclusive domain of the States, even if the formal taxing power is exercised by the Union. In other words, the golden rule here would be to hasten slowly. A de facto enumeration of services that can be taxed exclusively by the States should get priority from policy makers with a view to augmenting the resource pool of the States. The Commission recommends specific enumeration of services that may become amenable to taxation by the States. This is necessary with a view to augmenting the resource pool of the States. The Commission recommends an appropriate amendment to the Constitution in this behalf to include certain taxes, now levied and collected by the Union, to be enabled to be levied and collected by the States. Illustratively a list of such subjects in respect of which service tax is levied under the relevant section of the Finance Act, 1994 (Act 32 of 1994) as amended from time to time is given below:
(1) Section 65(48)(e): “To a client, by an advertising agency in relation to advertisements in any manner”. Corresponding Entry in List-II of the Constitution – Entry 55 – “Taxes on advertisements published in the newspapers [and advertisements broadcast by radio or television]”
(2) Section 65(48)(f) – “to a customer, by a courier agency in relation to door-to-door transportation of time-sensitive documents, goods or articles”. Corresponding Entry in List-II of the Constitution – Entry 56 – “Taxes on goods and passengers carried by road or on inland waterways”.
(3) Section 65(48)(m) – “to a client, by a mandap keeper in relation to the use of a mandap in any manner including the facilities provided to the client in relation to such use and also services, if any, rendered as a caterer”. Corresponding Entry in List-II of the Constitution – Entry 49 – “Taxes on lands and buildings”
(4) Section 65(48)(o) – “to any person, by a rent-a-cab scheme operator in relation to the renting of a cab” Corresponding Entry in List-II of the Constitution – Entry 57 – “Taxes on vehicles, whether mechanically propelled or not; suitable for use of roads, including tram-cars subject to the provisions of Entry 35 of List III.
(5) Section 65(48)(za) – “to any person, by a mechanized slaughter house in relation to the slaughtering of bovine animals.”
Status of Central Bank
8.6 A question has been raised whether any constitutional or legislative safeguards are needed to uphold the autonomy of the Reserve Bank of India (Entry 38, List I) in conducting monetary policy. An advisory group set up by the Reserve Bank of India (RBI) has recommended that legislative changes should be made to facilitate the emergence of an independent and effective monetary policy. However, the Commission sees no need for a change in the Constitution to specifically provide for independent conduct of monetary policy. The existing legislation has broadly succeeded in maintaining a suitable environment of security and continuity for the key personnel and of the autonomy of decision making by the top management. The Commission agrees that appropriate legislative changes would suffice for the proper and timely development of money, securities and exchange markets.
Barriers to Inter-State Trade and Commerce
8.7.1 Free flow of trade without geographical barriers is sine-qua-non for economic prosperity nationally as well as internationally. Therefore, progressive removal of such barriers has been a general phenomenon in social evolution in the modern world. Today we are vigorously pursuing the goal of free flow of trade among the nations of the world under the banner of globalisation through, for example, the WTO among the nations of the world. Regionally, member states of the European Community, for example, have already achieved that goal almost fully.
8.7.2 As economy is the most important source of power and identity in the world of today, the nations or regions that constitute the federation do not want to lose their hold on economic power. Nor do the economically strong States want the economically weak States to become parasites on them. Therefore, an arrangement must be devised which will ensure free flow of trade, encourage fair competition and simultaneously remain capable of discouraging and regulating unfair trade practices.
8.7.3 One common arrangement found in all federations in this regard, is the division between the interstate and intrastate trade and commerce. While the regulation of the former is assigned to the federal authority, the States retain the regulation of the latter. Some federations have gone further and made interstate trade free from regulation both by the federal authority as well as the authority of the States. Australia is the foremost example of that. India goes one step further than Australia in so far as it makes flow of interstate as well as intrastate trade free from regulation by the Union as well as the States. However, unlike Australia, after making such a general declaration, the Constitution of India gives adequate powers to the Union and the States, particularly to the former, to regulate trade and commerce.
Trade
and Commerce Commission
8.8.2 For
carrying out the objectives of articles 301, 302, 303 and 304, and other
purposes relating to the needs and requirements of inter-state trade and
commerce and for purposes of eliminating barriers to inter-state trade and
commerce Parliament should by law establish an authority called the “Interstate
Trade and Commerce Commission” under the Ministry of Industry and Commerce
under article 307 read with Entry 42 of List-I.
D - Resolution of Disputes
Inter-State
Disputes
8.9.1 In a
constitutional set-up where powers are distributed between the Union and the
States, it is natural to expect disputes as to on which side of the boundary a
particular matter falls. Where such
differences do arise, it is desirable that there should be a well thought out
systemic mechanism for the resolution of such inter- State disputes.
8.9.2 Article
131 relates to the original jurisdiction of the Supreme Court and provides the
judicial mechanism for dealing with inter-Governmental disputes involving any
questions of law or fact on which existence or extent of a legal right depends
between the Government of India and one or more States or between the
Government of India and any State or States on the one side and one or more
other States on the other or between two or more States. However, a few matters are excluded either
by express provisions or by necessary implication.
8.9.3 The Commission considered as to whether the Supreme Court should be given exclusive jurisdiction in controversies concerning the distribution of legislative powers. Incidentally, it may be mentioned here that article 131A was inserted in the Constitution vide the Constitution (Forty-second Amendment) Act, 1976 so as to provide exclusive jurisdiction to the Supreme Court in regard to the questions as to constitutional validity of Union laws. However, the said provision was repealed by the Constitution (Forty-third Amendment) Act, 1977. After carefully considering the issues, the Commission is of the view that no exclusive jurisdiction need be conferred on the Supreme Court in matters of controversies concerning distribution of legislative power between the Union and the States. It would deprive non-governmental parties of the facilities and the advantages of seeking remedy in the High Courts. However, there may be situations, which may require that such questions should not undergo a long drawn process of litigation and the Supreme Court should be enabled to dispose off such questions finally and quickly without its being made a court of exclusive jurisdiction. The Commission is of the view that the Supreme Court should be empowered to transfer such cases to itself and decide the same. For this purpose it is not necessary to amend article 131. It can be provided for by amending article 139A. This will also ensure that the Supreme Court would be able to apply its mind and prima facie see as to whether (a) the case really involves some substantial question of law and is not raising untenable or frivolous contentions; and (b) whether the case is such that it should be transferred to it and disposed of expeditiously.
8.9.4 The Commission recommends that article 139A, which confers power on the
Supreme Court to withdraw cases involving the same or substantially the same
question of law, which are pending in Supreme Court and one or more High
Courts, should be amended so as to provide that it can withdraw to itself cases
even if they are pending in one court where such questions as to the
legislative competence of the Parliament or State Legislature are involved.
Inter-State Water Disputes
8.10.1 Water is a prime resource for sustaining life on earth. The domestic, agricultural and industrial uses of water are multiplying day by day and this phenomenal increase in demand for water in diverse fields has resulted in its scarcity. Moreover, availability of water is highly uneven in both space and time as it is dependent upon varying seasons of rainfall and capacity of storage. India is served by two great river systems, i.e. the Great Himalayan Drainage system and the peninsular river network. It has 14 major rivers that are inter-State rivers and 44 medium rivers of which 9 are inter-State rivers. Eighty five per cent of the Indian land mass lies within its major and medium inter-State rivers. The Commission considered the importance of inter-State water sharing as an area of great concern in maintaining the federal spirit and better Union-State and inter-State relations. The Commission accordingly studied the mechanisms available for efficient, productive and sustainable resource management of the country’s river systems and allocation of inter-State water resources.
8.10.3 The
expression “regulation and development of inter-State rivers and river valleys”
in Entry 56 of the Union List in the Seventh Schedule of the Constitution would
include the use, distribution and allocation of the waters of the inter-State
rivers and river valleys between different riparian States. Otherwise the provision for the Union to
take over the regulation and development under its control makes no sense and
serves no purpose. The River Boards Act, 1956 which is admittedly enacted under
Entry 56 of the Union List for the regulation and development of inter-State
rivers and river valleys does cover the field of the use, distribution and
allocation of the waters of the inter-State rivers and river valleys. The very basis of a federal Constitution
like ours mandates such interpretation and would not bear an interpretation to
the contrary which will destroy the constitutional scheme. Although, therefore,
it is possible technically to separate the “regulation and development” of the
inter-State rivers and river valleys from the “use, distribution and
allocation” of water, yet it is neither warranted nor necessary to do so.
Inter-State Water Disputes Act
8.11.1 Pursuant to the powers conferred by article262
of the Constitution, Parliament enacted the Inter-State Water Disputes Act,
1956 (Act 33 of 1956) to provide for adjudication of disputes relating to
waters of inter-State river and river valleys. The Union Government has constituted several Tribunals under the
aforesaid Act. Section 4(1) of the Inter-States Water Disputes Act, 1956
empowers the Central Government to constitute a Water Disputes Tribunal for
adjudication of a water dispute when a request from any State Government in
respect of such water dispute is received by it and it is of opinion that the
water dispute cannot be negotiated. The process under the Act from the stage of
constitution of the Tribunal to the giving of the award by it normally takes 7
to 10 years. The inordinate delay
caused in constituting the Tribunals, delay in passing awards, framing of
schemes or plans for giving effect to the decisions, and judicial review by the
Supreme Court at times have been contributing factors in developing bitterness
and friction between the States involved in the disputes. All these delays were also causing
underutilization of water resources and hindering the timely development of the
nation.
8.11.2 Having
regard to the various infirmities and difficulties in speedy and timely resolution
of disputes, the Commission on Centre-State Relations (commonly known as
Sarkaria Commission) in Chapter XVII of its report (Volume I) gave several
recommendations for implementation. Keeping in view the recommendations of the
Sarkaria Commission, the Union Government introduced the Inter-State Water
Disputes (Amendment) Bill, 2001 in Lok Sabha to ensure the setting up of
inter–State Tribunals and submission of reports by the Tribunals in a time
bound manner. (See the Background
paper on the subject for details). It was passed by Lok Sabha on 03.08.2001 and
is still pending in the Rajya Sabha Though the Bill has dealt with some
important aspects, particularly the speedier settlement of Inter-State Water
Disputes, the momentum of change in technologies requires quicker and larger
mobilization of water resources to sufficiently meet the different needs
including that of food security.
8.11.3 The Commission observed that in case of every water dispute there have been several occasions when one or the other party approached the Supreme Court by way of seeking judicial review both against the interim orders of the tribunal as also against the final decision. Further in the implementation of the decision of the tribunal the oustees or persons on behalf of the oustees resort to enforcing their fundamental rights under article 21 by a remedy under article 32, consequent on the submergence of their lands due to construction of reservoirs. This leads to adjudication by two forums one as to the use and distribution of water and the other relating to the enforcement of fundamental rights in the process of implementation of the decision of the Tribunal.
8.11.4 The Commission is of the view that it is not necessary to exclude Inter-State Water Disputes from the original jurisdiction of the Supreme Court under article 131 of the Constitution and that such disputes should also be made to fall within the exclusive jurisdiction of the Supreme Court. It has been noticed that Inter-State Water Disputes Act, 1956 has vested the Tribunal with a very unique jurisdiction under section 3. When a water dispute has arisen or is likely to arise by reason of the fact that the interest of the State or of the inhabitants thereof, in the waters of an inter-State river or river valley have been or are likely to be affected prejudicially by any executive action or legislation taken or passed or proposed to be taken or passed by another State, the aggrieved State Government may request the Union Government to refer the water dispute to a Tribunal for adjudication. Consequently, even a proposed legislation can be the subject matter of a dispute and interdicted by the Tribunal by a quia timet action. Courts do not exercise such powers of interdiction of legislative measures. Appropriate provision should be made for conferring such a unique power on the Supreme Court. It is recommended that the Inter-State Water Disputes Act, 1956 be repealed and in its place a more comprehensive parliamentary legislation should be enacted. However, it is necessary to make express provisions that the suit shall be instituted in the Supreme Court, which shall have exclusive jurisdiction.
8.11.5 It
is not necessary to repeal article 262 of the Constitution for shifting the
jurisdiction from the Tribunal to the Supreme Court. Article 262 is a very important provision and the said provision
being a part of the Constitution as originally enacted and having come up
before the courts several times, it is unlikely to successfully challenge the
same. Once it is omitted or repealed,
difficulties would arise if after experimenting on the changed form of
adjudication, it is later felt or desired to have a Tribunal with a modified or
changed jurisdiction or even if it is felt that the system of adjudication by a
Tribunal as in the Act of 1956 would be better.
8.11.6 Article
131 is subject to the provisions of the Constitution. It may be noticed that article 262(2) is only an enabling
provision and Parliament is not bound to enact a legislation constituting a
Tribunal. A parliamentary
legislation is sufficient to substitute the forum of the Supreme Court to the
Tribunal. No amendment to the provisions of the Constitution may be required.
This will enable Parliament to change the law, from time to time, as it may
deem fit and proper by resorting to its power under article 262.
8.11.7 The Commission feels that as
river water disputes being important disputes between two or more States and/or
the Union, they should be heard and disposed by a bench of not less than three
Judges and if necessary, a bench of five Judges of the Supreme Court for the
final disposal of the suit.
8.11.8 Appropriate provisions may be made as
envisaged by article 145(1) in consultation with the Supreme Court or if the
Supreme Court so opts to provide for the same by the Supreme Court Rules to
appoint Commissioners or Masters and to have the evidence recorded not by the
Supreme Court itself but by the Commissioners or Masters so that the precious
time of the Supreme Court is saved.
8.11.9 While a more radical suggestion has been
made to place all the inter-State rivers under the jurisdiction of an authority
appointed to administer them in national interest by law enacted by Union
Parliament, it is a fact that in relation to regulation and development of
inter-State waters, the River Boards Act, 1956 has remained a dead letter.
Further, as and when occasions arose, different River Boards have been
constituted under different Acts of Parliament to meet the needs in a
particular river system according to the exigencies, facts and the
circumstances. The Commission,
therefore, recommends that appropriate Parliamentary legislation should be made
for repealing the River Boards Act, 1956 and replacing it by another
comprehensive enactment under Entry 56 of List I. The new enactment should clearly define the constitution of the
River Boards and their jurisdiction so as to regulate, develop and control all
inter-State rivers keeping intact the adjudicated and the recognized rights of
the States through which the inter-State river passes and their inhabitants.
While enacting the legislation, national interest should be the paramount
consideration as inter-State rivers are ‘material resources’ of the community
and are national assets. Such enactment
should be passed by Parliament after having effective and meaningful
consultation with all the State Governments.
Inter-State Council
8.12.1 Article 263 provides a mechanism for resolving problems by collective thinking, persuasion and discussion through a high level coordinating forum, namely the inter-State Council. In view of frequent friction between the Union and the States and between the States, the article has become more relevant. Article 263 empowers the President to establish an Inter-State Council at any time if it appears to him that the establishment of such a Council would serve the public interest. The Council could be charged with the duty of - (a) inquiring into and advising upon disputes which may have arisen between States;(b) investigating and discussing subjects in which some or all of the States, or the Union and one or more of the States, have a common interest; or (c) making recommendations upon any such subject and, in particular, recommendations for the better coordination of policy and action with respect to that subject.
8.12.2 An
Inter-State Council was established in 1990 but it met for the first time in
1996. Under the States Reorganization Act, 1956 five zonal Councils were set
up. Besides this, North-Eastern Council has been setup under the North-Eastern
Council Act, 1971.
8.12.3 The Commission observes that article 263 has vast potential and the same has not yet been fully utilized for resolving various problems concerning more than one State. Of late, it has been observed that where a treaty is entered into by the Union Government concerning a matter in the State List vitally affecting the interests of the States no prior consultation is made with them. The forum of inter-State Council could be very well utilized for discussion of policy matters involving more than one State and arriving at a decision expeditiously. The Commission issued a consultation paper on “constitutional mechanism for the settlement of inter-State disputes” and elicited opinion of the general public. The responses were most helpful.
8.12.4 The Commission, while endorsing the recommendations of the Commission
on Centre-State Relations (Sarkaria Commission), recommends that in resolving problems
and coordinating policy and action, the Union as well as the States should more
effectively utilize the forum of inter-State Council. This will be in tune with
the spirit of cooperative federalism requiring proper understanding and mutual
confidence and resolution of problems of common interest expeditiously.
Treaty Making
8.13.1 Entering into treaties and agreements with foreign powers is one of the attributes of State sovereignty. No State can insulate itself from the rest of the world whether it be in the matter of foreign relations, trade, commerce, economy, communications, environment or ecology. The advent of globalization and the enormous advances made in communication and information technology have rendered independent States more inter-dependent.
8.13.2
Article 246 (1) read with Entry 14 of List I- Union List of the Seventh
Schedule empowers Parliament to make laws with respect to “entering into
treaties and agreements with foreign countries and implementing of treaties,
agreements and conventions with foreign countries”. As per the provisions
contained in article 253, Parliament has, notwithstanding anything contained in
article 245 to 252, power to make any law for the whole or any part of the
territory of India for implementing any treaty, agreement or convention with
any other country or countries or any decision made at any international
conference, association or other body.
This article (article 253), therefore, overrides the distribution of
legislative powers provided for by article 246 read with Lists in the Seventh
Schedule to the Constitution.
8.13.3 The
Commission recommends that for reducing tension or friction between States and
the Union and for expeditious decision-making on important issues involving
States, the desirability of prior consultation by the Union Government with the
inter-State Council may be considered before signing any treaty vitally
affecting the interests of the States regarding matters in the State List.
Office of Governor
8.14.1 The Commission had issued a consultation paper with a questionnaire on the office of the Governor for eliciting public opinion. The issues raised and the suggestions made in the consultation paper related to amending articles 155, 156, 200 and 201 with a view to entrusting the selection of Governors to a Committee, making the five-year term a fixed tenure, providing for removal only by impeachment and limiting his powers in the matter of giving assent to Bills and reserving them for the consideration of the President.
8.14.2 After
carefully considering the public responses and after full deliberations, the
Commission does not agree to dilute the powers of the President in the matter
of selection and appointment of Governors.
However, the Commission feels
that the Governor of a State should be appointed by the President, after
consultation with the Chief Minister of that State. Normally the five year term should be adhered to and removal or
transfer of the Governor should be by following a similar procedure as for
appointment i.e. after consultation with the
Chief Minister of the concerned State.
8.14.3
The Commission recommends that in the matter of selection of a Governor,
the following matters mentioned in para 4.16.01 of Volume I of the Sarkaria
Commission Report should be kept in mind:
v
He should be
eminent in some walk of life.
v
He should be a
person from outside the State.
v He should be a detached figure and not too
intimately connected with the local politics of the State.
v He should be a person who has not taken too
great a part in politics generally, and particularly in the recent past.
In
selecting a Governor in accordance with the above criteria, the persons
belonging to the minority groups should continue to be given a chance as
hitherto.
Assent of the President and Governors
8.14.4 There should be a time-limit - say a period
of six months – within which the Governor should take a decision whether to
grant assent or to reserve a Bill for consideration of the President. If the
Bill is reserved for consideration of the President, there should be a
time-limit, say of three months, within which the President should take a
decision whether to accord his assent or to direct the Governor to return it to
the State Legislature or to seek the opinion of the Supreme Court regarding the
constitutionality of the Act under article 143.
8.14.5 In Jamalpur Gram Panchayat - Vs. Malwinder
Singh - AIR 1985 SC 1394, the
Supreme Court held that if the assent of the President were sought to the law for a specific purpose, the
efficacy of the assent would be limited to that purpose and cannot be extended
beyond it. The court held that if the
assent is sought and given, in general terms so as to be effective for all
purposes, different considerations might arise. In the case before the Supreme Court case the assent was given by
the President for giving protection to the legislation under article 31 (as it
then stood) and article 31A and the court held that such assent would not
operate for the purposes of article 254(2) of the Constitution. However, the court upheld the law passed by
the State Legislature on the ground that it fell under entry 18 of the State
List and not entry 41 of the Concurrent List.
8.14.6 It is felt desirable that a
suitable amendment should be made in the Constitution so that the assent given
by the President should avail for all purposes of relevant articles of the
Constitution. It would be
inappropriate to drag the assent of President into such arguments. From the time the Bill is introduced till
the assent of President is given, the whole procedure and proceedings are
legislative in character. It is a
collective action of the President, the House of the People, and the Council of
States. It is not permissible to
enquire as to how the mind of each member of the House and the President worked
during the entire proceedings beginning with the introduction of the Bill and
concluding with the according of assent by the President. The procedures are "certainly internal
matters which are beyond the jurisdiction of the court to inquire
into." The court is entitled to go
into the questions as to whether the enactment is either ultra virus or
unconstitutional. The assent of the
President is not justiciable. See AIR
1983 SC 1019 at 1048 para 88 - M/s Hoechst Pharmaceuticals Ltd. Vs. State of
Bihar and others. Even if noting sent
to the President by the concerned Ministry does not reflect all the articles in
the Constitution, which referred to the
effect of the assent of the President i.e. articles 31A, 31C, 254, it cannot be presumed that the President was
not aware of or did not bear in mind, the relevant articles dealing with the
effect of the assent of the President. However, it is desirable that when a Bill is
sent for the President's assent, it would be appropriate to draw the attention
of the President to all the articles of
the Constitution, which refer to the need for the assent of the President to
avoid any doubts in court proceedings.
8.14.7 A suitable article should be
inserted in the Constitution to the effect that an assent given by the
President to an Act shall not be
permitted to be argued as to whether it was given for one purpose or another. When the President gives his assent to the
Bill, it shall be deemed to have been given for all purposes of the
Constitution.
8.14.8 It is recommended
that the following proviso may be added as second proviso to article 111 of the
Constitution:
"Provided
further that when the President declares that he assents to the Bill, the
assent shall be deemed to be a general assent for all purposes of the
Constitution."
Suitable amendment may also be made in article 200.
Failure of Constitutional Machinery
8.15.1 The Constitution of a country – or, for that matter, any enactment containing important and far-reaching provisions – is expected to provide for situations where circumstances arise, in which those provisions cannot be worked in strict conformity with the constitutional or statutory text, as applicable in normal circumstances. In India, the specific topic of failure of constitutional machinery in the States is dealt with, in three articles of the Constitution – articles 355 to 357 and 365 – of which, article 356 is the one most talked about and subject of controversy allegedly on grounds of having been frequently misused and abused.
8.15.2 It is important that article 356 is read with the other relevant articles viz. articles 256, 257, 355 and 365. Insofar as article 355 also inter alia speaks of the duty of the Union to protect the State against external aggression and internal disturbance and to ensure that the government of the State is carried on in accordance with the Constitution, it is obvious that article 356 is not the only one to take care of a situation of failure of constitutional machinery. The Union can also act under article 355 i.e. without imposing President's rule. Article 355 can stand on its own. Also, Union Government can issue certain directions under articles 256 and 257. While article 356 authorises the President to issue a proclamation imposing President's rule over a State if he is satisfied that a situation has arisen in which the Government of the State cannot be carried on in accordance with the provisions of this Constitution, article 365 says that where a State fails to comply with Union directions (under articles 256, 257 and others) "it shall be lawful for the President to hold that a situation has arisen in which the Government of the State cannot be carried on in accordance with the provisions of this Constitution". The scheme of the Constitution seems to clearly suggest that before rushing to issue a proclamation under article 356, all other possible avenues should be explored and as Dr. Ambedkar said, article 356 should be used only as a matter of last resort. It should first be ensured that the Union had done all that it could in discharge of its duty under article 355, that it had issued the necessary directions under articles 256-257 and that the State had failed to comply with or give effect to the directions.
Use-misuse of
Article 356
8.16 Since the
coming into force of the Constitution on 26 January 1950, article 356 and
analogous provisions have been invoked 111 times. According to a Lok Sabha Secretariat study, on13 occasions the
analogous provision namely section 51 of the Government of Union Territories
Act 1963 was applied to Union Territories of which only Pondicherry had a
legislative assembly until the occasion when it was last applied. In the remaining 98 instances the article
was applied 10 times technically due to the mechanics of the Constitution in
circumstances like reorganisation of the States, delay in completion of the
process of elections, for revision of proclamation and there being no party
with clear majority at the end of an election. In the remaining 88 instances a
close scrutiny of records would show that in as many as 54 cases there were
apparent circumstances to warrant invocation of article 356. These were instances of large scale
defections leading to reduction of the ruling party into minority, withdrawal
of support of coalition partners, voluntary resignation by the government in
view of widespread agitations, large scale militancy, judicial disqualification
of some members of the ruling party causing loss of majority in the House and
there being no alternate party capable of forming a Government. About 13 cases of possible misuse are such
in which defections and dissensions could have been alleged to be result of
political manoeuvre or cases in which floor tests could have finally proved
loss of support but were not resorted to.
In 18 cases common perception is that of clear misuse. These involved the dismissal of 9 State
Governments in April 1977 and an equal number in February 1980. This analysis shows that number of cases of
imposition of President’s Rule out of 111, which could be considered as a
misuse for dealing with political problems or considerations irrelevant for the
purposes in that article such as mal-administration in the State are a little
over 20. Clearly in many cases
including those arising out of States Reorganisation it would appear that the
President's Rule was inevitable.
However, in view of the fact that article 356 represents a giant
instrument of constitutional control of one tier of the constitutional
structure over the other raises strong misapprehensions.
Sarkaria
Commission
8.17 Chapter 6 of the Sarkaria Commission Report deals with emergency provisions, namely, articles 352 – 360. The Sarkaria Commission has made 12 recommendations; 11 of which are related to article 356 while 1 is related to article 355 of the Constitution. Sarkaria Commission also made specific recommendations for amendment of the Constitution with a view to protecting the States from what could be perceived as a politically-driven interference in self-governance of States. The underlined theme of the recommendations is to promote a constitutional structure and culture that promotes co-operative and sustained growth of federal institutions set down by the Constitution.
Should Article
356 be Deleted?
8.18 The Commission had issued a consultation paper along with a questionnaire with a view to elicit the views and responses of the public. Large majority of the responses were against deletion of article 356 but favoured its being suitably amended to prevent misuse. There are three patent reasons which require the retention of the article:
(i) Article 356 and related provisions were regarded as a bulwark of the Constitution, an ultimate assurance of maintaining or restoring representative government in States responsible to the people.
(ii) In a fairly large number of cases the invocation of article 356 has been found to have been not only warranted but inevitable.
(iii) If this article is deleted, article 365 would lose relevance and use of article 355 in the absence of 356 might bring a drastic change in Union-State relations which may be worse from the point of view of both the States and the Union.
The Commission is, therefore, not in
favour of deletion of article 356.
Need
for Conventions
8.19.1 In considering
the issues raised regarding article 356 the Commission found that a great part
of the remedy to prevent its misuse lies in the domain of creating safeguards
and constitutional conventions governing its use. The ultimate protection
against the misuse of article 356 lies in the character of the political
process itself. The Commission is,
therefore, for generating a constitutional culture that relies on conventions
and treats them with same respect as a constitutional provision.
8.19.2 Article 356 has
been lodged in the Constitution as a bulwark, a giant protection and a
remedy of the last resort. The invocation of article 356 is a
constitutional device, the operation of which is vested in the executive
domain. In invocation, it is therefore
essential to preserve its stature in the constitutional scheme. If the exercise of this power is perceived
to yield to political expediency, it will greatly damage the majesty of the
executive power and the federal balance.
The
Commission, therefore, recommends, in the spirit of the framers of the
Constitution, that article 356 must be used sparingly and only as a remedy of
the last resort and after exhausting action under other articles like 256, 257
and 355.
8.19.3 It has been
widely represented that the process of invocation of article 356 must follow
the principles of natural justice and fair consideration. This aspect also weighed heavily during
discussions in the Constituent Assembly and the Chairman of the Drafting
Committee had hoped that warning would be given to the errant States and they
would be given an opportunity to explain their position. One other issue regarding
the issue of such a warning is whether it should be made public or given wide
publicity. The Commission have
considered this aspect very carefully and have come to the conclusion that
taking this matter to the public domain at this stage may apparently allow for
transparency but is likely to generate a great deal of heat in the political
domain providing the anti-social forces a free play for social disharmony and
violence. It may also encourage from the very outset a process of litigation
that may apply continuous brakes in exercise of the executive responsibility.
8.19.4 The Commission
feels that in a large number of cases where article 356 has been used, the
situation could be handled under article 355 i.e. without imposing President's
rule under article 356. It is most
unfortunate that article 355 has hardly been used.
8.19.5 In case of political breakdown, the Commission
recommends that before issuing a proclamation under article 356 the concerned
State should be given an opportunity to explain its position and redress the
situation, unless the situation is such, that following the above course would
not be in the interest of security of State, or defence of the country, or for
other reasons necessitating urgent action.
Situation of Political breakdown
8.20.1 One
of the principal criticisms against the imposition of the President’s rule has
been the unseemly hurry of Governors to recommend it - particularly in a
politically conflicting context – without exploring all possibilities of having
an alternative Government enjoying confidence of the House. Even while making
such an exploration the Governors placed excessive reliance on their subjective
satisfaction to ascertain majority support for one or the other political party
by resorting to headcounts of supporters presented before them by the political
parties.
8.20.2 The
issue of determining the majority support of a political party in the House has
been dealt with in the Rajamannar Committee Report, Sarkaria Commission and the
Bommai judgement. The Commission notes
that the political events in a divisive context in several States have
repeatedly shown tremendous speed and mobility of shifting political
loyalties. In such a situation the task
that a Governor may impose upon himself to determine the majority support of
one or the other party is indeed an onerous one. The assessment of the Governor, no matter how carefully and
objectively determined, can loose validity in no time in the climate of quick
shifting sands of political loyalty. It
is, therefore, not a matter of subjective determination of the Governor or the
President. The constitutional
requirement is that a Government should enjoy the confidence of the House and
its open and objective determination is possible only on the floor of the
House. There may conceivably be
exceptional circumstances and situations which are not conducive to hold the
floor test. The Commission is not,
therefore, in favour of a static binding rule but would rely on a political and
constitutional process in a constitutional forum for a valid determination of
majority support for a particular party in the House. The procedure suggested forms a part of the Bommai judgement and
thus holds ground judicially.
8.20.3 The
Commission recommends that the question whether the Ministry in a State has
lost the confidence of the Legislative Assembly or not, should be decided only
on the floor of the Assembly and nowhere else. If necessary, the Union
Government should take the required steps, to enable the Legislative Assembly
to meet and freely transact its business. The Governor should not be allowed to
dismiss the Ministry, so long as it enjoys the confidence of the House. It is
only where a Chief Minister refuses to resign, after his Ministry is defeated
on a motion of no-confidence, that the Governor can dismiss the State
Government. In a situation of political
breakdown, the Governor should explore all possibilities of having a Government
enjoying majority support in the Assembly. If it is not possible for such a
Government to be installed and if fresh elections can be held without avoidable
delay, he should ask the outgoing Ministry, (if there is one), to continue as a
caretaker government, provided the Ministry was defeated solely on a issue,
unconnected with any allegations of maladministration or corruption and is
agreeable to continue. The Governor should then dissolve the Legislative
Assembly, leaving the resolution of the constitutional crisis to the
electorate.
8.20.4 The problem would stand largely resolved if
the recommendations made in para 4.20.7 in Chapter 4 in regard to the election
of the leader of the House (Chief Minister) and the removal of the Government
only by a constructive vote of no-confidence are accepted and implemented.
8.20.5 Clause (1) of article 356 contains the
expression ‘or otherwise’. Clearly, the
satisfaction of the President, as regards the existence of the situation
contemplated under article 356, flows from two streams. It is immaterial that in most cases where
article 356 had been invoked in the past it was on the basis of the report of
the Governor. Given the circumstances
of global nexus in activities of terrorism, insurgency, lawlessness, the
material flowing from the source “otherwise” than the report of the Governor is
equally germane to the scheme of invoking this provision. If, to meet with the desirable objective of
transparency, as suggested by the Sarkaria Commission, the Governor’s Report is
projected in the public domain by making it a speaking document and given wide
publicity, it would raise serious problems in the discharge of the executive
responsibility. For purposes of
publicity it would be difficult to differentiate between the Report of the
Governor and the materials received “otherwise”. The Commission recommends
that normally President’s Rule in a State should be proclaimed on the basis of
Governor’s Report under article 356(1).
The Governor’s report should be a “speaking document”, containing a
precise and clear statement of all material facts and grounds, on the basis of
which the President may satisfy himself, as to the existence or otherwise of
the situation contemplated in article 356.
Constitutional Amendments
8.21.1 Article
356 has been amended 10 times principally by way of amendment of clause 356(4)
and by substitution/omission of proviso to Article 356(5). These were basically procedural
changes. Article 356, as amended by
Constitution (44th Amendment) provides that a resolution with
respect to the continuance in force of a proclamation for any period beyond one
year from the date of issue of such proclamation shall not be passed by either
House of Parliament unless two conditions are satisfied, viz:-
(i) that a proclamation of Emergency is in operation in the whole of India or as the case may be, in the whole or any part of the State; and
(ii) that the Election Commission certifies that the continuance in force of the proclamation during the extended period is necessary on account of difficulties in holding general elections to the Legislative Assembly of the State concerned.
8.21.2 The
fulfillment of these two conditions together are a requirement precedent to the
continuation of the proclamation. It
could give rise to occasions for amendment of the Constitution from time to
time merely for the purpose of this clause as happened in case of Punjab.
Circumstances may arise where even without the proclamation of Emergency under
article 352, it may be difficult to hold general elections to the State
Assembly. In such a situation continuation
of President’s rule may become necessary.
It may, therefore, be more practicable to delink the two conditions
allowing for operation of each condition in its own specific circumstances for
continuation of the President’s rule.
This would allow for flexibility and save the Constitution from the need
to amend it from time to time.
8.21.3 The Commission
recommends that in clause (5) of article 356 of the Constitution, in sub-clause
(a) the word “and” occurring at the end should be substituted by “or” so that
even without the State being under a proclamation of Emergency, President's
rule may be continued if elections cannot be held.
8.21.4 Whenever a
proclamation under article 356 has been issued and approved by the Parliament
it may become necessary to review the continuance in force of the proclamation
and to restore the democratic processes earlier than the expiry of the
stipulated period. The Commission are
of the view that this could be secured by incorporating safeguards
corresponding, in principal, to clauses (7) and (8) of article 352. The
Commission, therefore, recommends that clauses (6) & (7) under article 356
may be added on the following lines:
“(6) Notwithstanding anything contained in the
foregoing clauses, the President shall revoke a proclamation issued under
clause (1) or a proclamation varying such proclamation if the House of the
People passes a resolution disapproving, or, as the case may be, disapproving
the continuance in force of, such proclamation.
(7) Where a notice in writing signed by not
less than one-tenth of the total number of members of the House of the People
has been given, of their intention to move a resolution for disapproving, or,
as the case may be, for disapproving the continuance in force of, a
proclamation issued under clause (1) or a proclamation varying such
proclamation:
(a)
to the Speaker, if the House is in session; or
(b)
to the President, if the House is not in session,
a special sitting of the House shall be
held within fourteen days from the date on which such notice is received by the
Speaker, or, as the case may be, by the President, for the purpose of
considering such resolution.”
Dissolution of
Assembly
8.22.1 When it is
decided to issue a proclamation under article 356(1), a matter for consideration
that arises is whether the Legislative Assembly should also be dissolved or
not. Article 356 does not explicitly provide for dissolution of the Assembly.
One opinion is that if till expiry of two months from the Presidential
proclamation and on the approval received from both Houses of Parliament the
Legislative Assembly is not dissolved, it would give rise to operational
disharmony. Since the executive power
of the Union or State is co-extensive with their legislative powers
respectively, bicameral operations of the legislative and executive powers,
both of the State Legislature and Parliament in List II of VII Schedule, is an
anathema to the democratic principle and the constitutional scheme. However, the majority opinion in the Bommai
judgement holds that the rationale of clause (3) that every proclamation issued
under article 356 shall be laid before both Houses of Parliament and shall
cease to operate at the expiry of two months unless before the expiration of
that period it has been approved by resolutions passed by both Houses of
Parliament, is to provide a salutary check on the executive power entrenching
parliamentary supremacy over the executive.
8.22.2 The Commission
having considered these two opinions in the background of repeated criticism of
arbitrary use of article 356 by the executive, is of the view that the check
provided under clause 3 of article 356 would be ineffective by an irreversible
decision before Parliament has had an opportunity to consider it. The power of dissolution has been inferred
by reading sub clause (a) of clause 1 of article 356 along with article 174
which empowers the Governor to dissolve Legislative Assembly. Having regard to the overall constitutional
scheme it would be necessary to secure the exercise of consideration of the
proclamation by the Parliament before the Assembly is dissolved.
8.22.3 The Commission, therefore, recommends that
article 356 should be amended to ensure that the State Legislative Assembly
should not be dissolved either by the Governor or the President before the
proclamation issued under article 356(1) has been laid before Parliament and it
has had an opportunity to consider it.
Miscellaneous Matters
Coorg Organisations
8.23.1 The Commission considered memoranda submitted
by Coorgi organizations. While one
wanted a separate State or Union Territory status for Coorg, the other opposed
it. The Commission appreciates the
contribution made by the Coorgis to the national cause and recommends that
the Government may consider having a
Sainik School and setting up a Development Board for them and also the demand
for a University in Coorg. The
Commission did not favour the demand for a separate State or granting of Union
Territory status for the area.
Sindhi
Organisations
1
See also the Consultation Papers released by the
Commission on “Constitutional Mechanisms for Settlement of Inter-state
Disputes”, “Treaty Making Power under our Constitution”, “Institution of
Governor under the Constitution” and “Article 356 of the Constitution” in
Volume II (Book 2) of the report and the Background Papers on “Concurrent
Powers of Legislation under List III of the Seventh Schedule”, “Barriers to
Inter-State Trade and Commerce” and “Article 262 and Inter-State Disputes
Relating to Water”
in Volume II (Book 3)