Consultation Papers (Contd.)
(i)
Financial Autonomy of the Indian
Judiciary
(ii)
Constitutional Mechanism for the
settlement of Inter-State Disputes
(iii)
Treaty-making power under our
Constitution
(iv)
The Institution of Governor under
the Constitution
(v)
Article 356 of the Constitution
(vi)
Review of the Working of the
Constitutional Provisions for Decentralisation (Panchayats)
(vii)
Decentralization
and Municipalities
(viii) Empowering and Strengthening local
self-government in Cantonments
(ix)
Empowerment and
Strengthening of Panchayat Raj Institutions/ Autonomous District Councils/Traditional
tribal governing institutions in North East India |