Legislative Department

ABOUT US

The Charter Act 1833 which was enacted by the British Parliament provided for the establishment of a Law Commission for consolidation and codification of Indian Laws. The said Act provided for the addition of a fourth ordinary Member to the Governor General in Council for India who was to be a legal expert in the making of laws. Lord Macaulay was appointed as the fourth ordinary Member and was entitled to participate in the meetings of the Governor General in Council for making of laws.

In 1835, Lord Macaulay was appointed as Chairman of the First Law Commission. Sir James Stephen was appointed as a Law Member in place of Lord Macaulay. At that point of time a separate department known as the Legislative Department was functioning….