GAZETTE
NOTIFICATIONS
The Gazette Of India
EXTRAORDINARY
PART I – Section 1
PUBLISHED
BY AUTHORITY
No.27 NEW
DELHI, TUESDAY, FEBRUARY 22, 2000/PHALGUNA 3, 1921
MINISTRY
OF LAW, JUSTICE AND COMPANY AFFAIRS
(Department
of Legal Affairs)
RESOLUTION
New Delhi,
the 22nd February, 2000
No.A-45012(2)/98-Admn.III(LA). – Whereas
the National Agenda for Governance contains a pledge that a Commission shall be
appointed to review the Constitution of India in the light of more than 50
years of its working and to make suitable recommendations for any possible
changes and this pledge was affirmed in the President’s Address followed by a
Motion of Thanks from both Houses of Parliament;
NOW, THEREFORE, in fulfillment of that pledge, it is resolved to constitute the “National Commission to Review the Working of the Constitution”.
1. The
Commission shall consist of a whole-time Chairperson who shall be a person of
distinction with knowledge and expertise of constitutional issues and in the
working of the democratic institutions of the Nation. In addition to the Chairman, the Commission shall have not more
than ten other Members who shall be selected on the basis of their proven
expertise and knowledge in the field of Constitutional law, economics,
politics, law, sociology, political science and other relevant subjects.
2. The
Terms of Reference – The Commission shall examine, in the light of the
experience of the past 50 years, as to how best the Constitution can respond to
the changing needs of efficient, smooth and effective system of governance and
socio-economic development of modern India within the framework of
Parliamentary democracy and to recommend changes, if any, that are required in
the provisions of the Constitution without interfering with its basic structure
or features.
3. The
Chairperson shall be paid a consolidated honorarium of Rs.30,000/- per
month. His or her pension, if any,
shall be deductible from the honorarium, in case he or she is a Government
pensioner. The Chairperson shall be
entitled to Government accommodation for residence of the type permissible to a
public servant drawing pay of Rs.30,000/- per month.
4. The
Government may appoint a Secretary to the Commission who shall be paid a
consolidated pay of Rs.25,000/- per month.
His or her pension, if any, shall be deductible from the pay, in case he
or she is a Government pensioner. The
Secretary shall be entitled to Government accommodation for residence of the
type permissible to a public servant drawing a pay of Rs.25,000/- per month and
if the Secretary is a serving public servant, he or she will draw his existing
pay and allowances and will be entitled to a Government accommodation for
residence as per his or her entitlement as such public servant.
5.
Members of the Commission shall be paid only a daily
allowance of Rs.1000/- while on duty.
6.
The Chairperson of the Commission shall be his own
controlling officer for the purpose of travelling allowance. The Chairperson shall also be the
controlling officer for the purpose of travelling allowance in respect of
Members and Secretary. The Chairperson
and Members shall be allowed travelling allowance at the rates and as per rules
applicable to the government servants of the highest grade. Secretary to the Commission shall be
entitled to travelling allowance at the rates applicable to the public servant
drawing a pay of Rs.25,000/- per month and if he or she is a serving public
servant, he will draw travelling allowance as per his entitlement as such
public servant.
7.
The Commission shall decide its own procedure and hear and
entertain all persons, representations and communications which in the opinion
of the Commission shall facilitate its work and final recommendation.
8.
The Commission shall complete its work and make its
recommendations within one year.
9.
The Headquarters of the Commission shall be in New Delhi.
10.
The research and other staff for the Commission shall be
provided separately as part of the Department of Legal Affairs. Supervisory control over the research and
other staff of the Commission, shall, however, vest in the Secretary of the
Commission who will discharge his functions under the overall control of the
Chairman.
11.
The funding of the Commission shall be through separate
budgetary allocation by the Government under the relevant budget heads of the
Ministry of Law, Justice & Company Affairs (Department of Legal Affairs).
R.L. MEENA
SECRETARY
The Gazette of India
PART I – Section 2
PUBLISHED BY AUTHORITY
No.10 NEW
DELHI, SATURDAY, MARCH 4, 2000/PHALGUNA 14, 1921
MINISTRY
OF LAW, JUSTICE & COMPANY AFFAIRS
(DEPARTMENT
OF LEGAL AFFAIRS)
New Delhi,
the 23rd February, 2000
No.A-12023(2)/2000-Admn.III (LA) –
The President is pleased to appoint the following as Members, National
Commission to Review the Working of the Constitution with immediate effect.
1. Shri Justice B.P. Jeevan Reddy
2. Shri
Justice R.S. Sarkaria
3. Shri
Justice Kondapalli Punniah
4. Shri P.A.
Sangma, M.P.
5. Shri Soli
J. Sorabjee
6. Shri K.
Parasaran
7. Shri
Subhash Kashyap
8. Shri C.R.
Irani
9. Shri Abid
Hussain
10. Smt.
Sumitra Kulkarni
B.A. AGRAWAL
Joint Secretary & Legal
Adviser
-------------
No.A-12023(2)/2000-Admn.III (LA) –
The President is pleased to appoint Shri Justice M.N. Venkatachalaiah, Retd.
Chief Justice of India as Chairperson, National Commission to Review the
Working of the Constitution from the date he assumes charge and till the
completion of the term of the Commission.
B.A. AGRAWAL
Joint Secretary & Legal
Adviser
The Gazette of India
EXTRAORDINARY
PART I – Section 1
PUBLISHED
BY AUTHORITY
No.49 NEW
DELHI, SATURDAY, MARCH 18, 2000/PHALGUNA 28, 1921
MINISTRY
OF LAW, JUSTICE AND COMPANY AFFAIRS
(Department
of Legal Affairs)
AMENDMENT
New Delhi,
the 17th March, 2000
No.A-45012(2)/98-Admn.III(LA).-
In partial modification of the Resolution dated 22.2.2000, providing for
constitution of the ‘National Commission to Review the Working of the
Constitution’,-
(i) para 3 shall be substituted as under :-
“The Chairperson shall be paid a consolidated honorarium of Rs.33,000/-
per month. In case he or she is
Government pensioner, he or she will be entitled to such honorarium minus
pension. In case the Chairperson is a
retired Chief Justice of India, his or her conditions of service will be the
same as applicable to a serving Chief Justice of India. The Chairperson shall be entitled to
Government accommodation for residence
of the type which is serving Chief Justice of India is entitled to.”
(ii) after para 6, para 6A shall be added as
follows:-
“6A. Notwithstanding anything contained in paras
5 and 6 above, a Member of the Commission, who is a Member of Parliament, shall
not be entitled to any remuneration or allowance other than the allowance as
defined in clause (a) of section 2 of the Parliament (Prevention of
Disqualification) Act, 1959.”
R.L. MEENA
Secretary
The Gazette of India
EXTRAORDINARY
PART I – Section 1
PUBLISHED
BY AUTHORITY
No.56 NEW
DELHI, TUESDAY, MARCH 22, 2000/CHAITRA 8, 1922
MINISTRY
OF LAW, JUSTICE & COMPANY AFFAIRS
(Department
of Legal Affairs)
AMENDMENT
New Delhi,
The 27th March, 2000
No. A-45012(2)/98-Admn.III(LA). –
In partial modification of the Resolution dated 22-2-2000, providing for
constitution of the ‘National Commission to Review the Working of the
Constitution’, para 4 of the said Resolution shall be substituted as follows:-
“4. The Government may appoint a Secretary to the Commission who
shall be paid a consolidated remuneration of Rs.26,000/- per month. His or her pension, if any, shall be
deductible from the remuneration, in case he or she is a Government
pensioner. Other terms and conditions
of service will be same as applicable to a Secretary to the Government of
India. The Secretary shall be entitled
to Government accommodation for residence of the type permissible to a public
servant drawing a remuneration of Rs.26,000/- per month and if the Secretary is
a serving public servant, he or she will draw his existing pay and allowances
and will be entitled to a Government accommodation for residence as per his or
her entitlement as such public servant.
In case a retired Secretary to the Government of India is appointed as
Secretary to the Commission, the terms and conditions of his service shall be
the same as applicable to a Secretary to the Government of India.”
R.L. MEENA
Secretary
The Gazette of India
PART I – Section 2
PUBLISHED BY AUTHORITY
No.14 NEW
DELHI, SATURDAY, APRIL 1, 2000/CHAITRA 12, 1922
MINISTRY
OF LAW, JUSTICE & COMPANY AFFAIRS
(DEPARTMENT
OF LEGAL AFFAIRS)
New Delhi, the 17th March,
2000
No.A-12023(2)/2000-Admn.III(LA).
– In partial modification of the Notification of even number dated 23rd
February, 2000 appointing Shri Justice M.N. Venkatachalaiah, Retired Chief
Justice of India, as Chairperson, National Commission to Review the Working of
the Constitution, Shri Justice M.N. Venkatachaliah will draw a token salary of
Rupee one per month, as desired by him.
The other conditions of service will be the same as applicable to a
serving Chief Justice of India.
B.A. AGRAWAL
Joint Secretary & Legal Adviser
The Gazette of India
PART I – Section 2
PUBLISHED BY AUTHORITY
No.17 NEW
DELHI, SATURDAY, APRIL 22, 2000/VAISAKHA 2, 1922
MINISTRY
OF LAW, JUSTICE & COMPANY AFFAIRS
(DEPARTMENT
OF LEGAL AFFAIRS)
New Delhi,
the 4th April, 2000
No.A-45012/2/98-Admn.III (LA) –
The President is pleased to appoint Dr. Raghbir Singh, former Secretary,
Legislative Department, as Secretary, National Commission to Review the Working
of the Constitution, Department of Legal Affairs, Ministry of Law, Justice
& Co. Affairs, New Delhi with immediate effect from the forenoon of the 1st
April, 2000 until the completion of the term of the Commission.
B.A. AGRAWAL
Joint Secretary & Legal
Adviser
The Gazette of India
EXTRAORDINARY
PART I – Section 1
PUBLISHED
BY AUTHORITY
No.46 NEW
DELHI, TUESDAY, FEBRUARY 20, 2001/PHALGUNA 1, 1922
MINISTRY
OF LAW, JUSTICE AND COMPANY AFFAIRS
(Department
of Legal Affairs)
AMENDMENT
New Delhi,
the 20th February, 2001
No.A-45012/2/98-Admn.III(LA)(Pt.).-
In partial modification of the Resolution dated 22.2.2000, providing for Constitution
of National Commission to Review the Working of the Constitution, for paragraph
8, the following paragraph shall be substituted, viz.:-
“8. The Commission shall complete its work and
make its recommendations by 31st October, 2001.”
A. SINHA
Joint
Secretary and Legal Adviser
The Gazette of India
EXTRAORDINARY
PART I – Section 1
PUBLISHED
BY AUTHORITY
No.288 NEW DELHI, TUESDAY, OCTOBER 30,
2001/KARTIKA 8, 1923
MINISTRY
OF LAW, JUSTICE AND COMPANY AFFAIRS
(Department
of Legal Affairs)
AMENDMENT
New Delhi,
the 30th October, 2001
No.A-45012/2/2001-Admn.III(LA).-
In partial modification of the Resolution dated 22.2.2000, as amended vide
Notification dated 20th February, 2001, providing for constitution of
National Commission to Review the Working of the Constitution, for paragraph 8
thereof, the following paragraph shall be substituted, viz. :-
“8. The Commission shall complete its work and
make its recommendation by 28th February, 2002.”
A. SINHA
Joint Secretary and Legal Adviser