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….
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- Inviting comments/view on draft recruitment rules of Superintendent (Technical) (Hindi Branch) from stakeholders
- INVITING COMMENTS ON THE DRAF’T PARLIAMENT (PREVENTION OF DISQUALIFICATION) BILL, 2024
- Fellowship Scheme
- Internship Scheme
- 34th Basic Course in Legislative Drafting from 29th July, 2024 to 25th October, 2024
IMPORTANT LINKS
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Parliament of India
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Supreme Court of India
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Cabinet Secretariat
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Department of Legal Affairs
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Law Commission of India
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Directions by the Chairman, Rajya Sabha
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Parliament Questions: Lok Sabha
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Public Grievances
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Legislative Bodies in India
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Court Case Status
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Union Budget
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Railway Budget
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National Voters services Portal
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Manual of Parliamentary Procedures in the Government of India
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Rules of Procedures and Conduct of Business: Lok Sabha
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Rules of Procedures and Conduct of Business: Rajya Sabha