ADVISORY PANELS

1. Enlargement of Fundamental Rights

Member-in-charge

Shri Soli J. Sorabjee

Chairperson

Justice Shri V.R. Krishna Iyer

Members

q Justice Shri B.P. Jeevan Reddy

q Justice Shri M. Jagannadha Rao

q Shri C.R. Irani

q Prof. Amrik Singh

q Prof. Andre Beteille

q Prof. Mushirul Hassan

Member-Secretary

Dr. Raghbir Singh

2. Effectuation of Directive Principles and Achievement of the Preambular Objectives of the Constitution

Member-In-Charge

Smt. Sumitra G. Kulkarni

Chairperson

Justice Shri O. Chinnappa Reddy

Members

q Shri K. Parasaran

q Shri Raju Ramachandran

q Shri R. Venkataramani

q Shri Vinod Bobde

q Shri Gopal Subramaniam

q Prof. (Smt.) S.K. Verma

Member-Secretary

Dr. Raghbir Singh

3. Pace of Socio-Economic Change and Development under the Constitution

Member-In-Charge

Justice Shri K. Punnayya

Chairperson

Justice Dr. K. Ramaswamy

Members

q Shri P.A. Sangma

q Shri P.S. Krishnan

q Dr. Sukumar Azhikode

q Dr.D. Swaminadhan

Member-Secretary

Dr. Raghbir Singh

4. Effectuation of Fundamental Duties of Citizens

Member-In-Charge

Shri C.R. Irani

Chairperson

Shri K.B. Lall

Members

q Justice Shri Shiv Dayal

q Shri R. Venkataramani

q Dr. Vasudha Dhagamwar

q Dr. Syeda S. Hameed

Member Secretary

Dr. Raghbir Singh

5. Promoting Literacy; generating Employment; ensuring Social Security; alleviation of Poverty

Member-in-charge

Shri K. Parasaran

Chairperson

Smt. V. Mohini Giri

Members

q Dr. Abid Hussain

q Dr. N.C. Saxena

q Dr. E.A.S. Sarma

q Dr. R.V. Vaidyanatha Ayyar

Member-Secretary

Dr. Raghbir Singh

6. Electoral Reforms; Standards in Political Life

Member-In-Charge

Dr. Subhash C. Kashyap

Chairperson

Shri R.K. Trivedi

Members

q Shri P.A. Sangma

q Shri Mohan Dharia

q Shri N.N. Vohra

q Shri S.K. Mendiratta

q Dr. Vir Chopra

q Smt. Nalini Singh

q Prof. R.B. Jain

Special Invitees

q Shri R.N. Mirdha

q Shri U.C. Aggarwal

q Shri S.D. Sharma

q Dr. V.A. Pai Panandikar

Member-Secretary

Dr. Raghbir Singh

7. Strengthening of the institutions of Parliamentary Democracy; (Working of the Legislature, Executive and Judiciary; their accountability; problems of Administrative, Social and Economic Cost of Political Instability; Exploring the possibilities of stability within the discipline of Parliamentary Democracy)

Member-in-charge

Justice Shri B.P. Jeevan Reddy

Chairperson

Justice Shri H.R. Khanna

Members

q Shri K. Parasaran

q Dr. Jayaprakash Narayan

q Dr. V. A. Pai Panandikar

Member-Secretary

Dr. Raghbir Singh

8. Legal Control of Fiscal and Monetary Policies; Public Audit Mechanism; Standards in Public Life

Member-in-charge

Dr. Abid Hussain

Chairperson

Shri M. Narasimham

Members

q Dr. Y.V. Reddy

q Shri Harish Salve

q Dr. Smt. Isher Ahluwalia

q Dr. Ashok Lahiri

q Dr. B.P. Mathur

q Shri S.S. Tarapore

q Shri B.P.R. Vithal

Member-Secretary

Dr. Raghbir Singh

9. Union-State Relations

Member-in-charge & Chairperson

Justice Shri R.S. Sarkaria

Members

q Justice Shri B.P. Jeevan Reddy

q Dr. M.G. Rao

q Shri G.V. Ramakrishna

Member-Secretary

Dr. Raghbir Singh

10. Decentralisation and Devolution; Empowerment and Strengthening of Panchayati Raj Institutions

Member-in-charge

Shri P.A. Sangma

Chairperson

Shri L.C. Jain

Members

q Dr. Abid Hussain

q Shri K.C. Sivaramakrishnan

q Shri M.C. Gupta

q Shri Sanjoy Hazarika

Dr. George Mathew (Special Invitee)

Member-Secretary

Dr. Raghbir Singh