Law & Justice News India Headlines
HUMAN RIGHTS PROTECTION LEGISLATION ENACTED
Sept.20, 2006 - PIB - Delhi
The Protection of Human Rights (Amendment Bill) 2006 has been enacted since September 14 this year. The legislation was passed by Parliament in its last session and the President signed it on September 13, 2006. Subsequently, it was notified in the Gazette.
The Act makes a distinction between the chairpersons of the National Human Rights Commission and the State Human Rights Commission (SHRC) from the members of the respective commission. It lays down that Judges of the Supreme Court with at least three years of service will be eligible for appointment as Chairperson of the NHRC.
In the case of SHRCs, High Court Judges with at least five years of service will be eligible for appointment as Chairperson. A district judge with not less than seven years’ experience in that capacity will be eligible for appointment as a member of SHRC. The Act empowers the NHRC to visit any jail or detention centre without prior intimation to the State Government. The Act enables the Chairperson and members of the NHRC to address their resignation in writing to the President and the Chairperson and Members of the SHRCs to the Governor of the State concerned. It empowers the NHRC and SHRCs to make interim recommendations during an inquiry. It also empowers the NHRC and its Chairperson to delegate certain powers and functions of the Commission to the Secretary-General of the NHRC. The Act provides that the Chairperson of the National Commission for the Scheduled Castes and the Chairperson of the National Commission for the Scheduled Tribes shall be deemed to be members of the NHRC. It enables the Central Government to notify future international covenants and conventions to which the Act would be applicable.
NEW ADDITIONAL JUDGES FOR ANDHRA PRADESH HIGH COURT
Sept. 8, 2006 - PIB - Delhi
The President has appointed Shri Nooty Ramamohana Rao and Shri Chinthala Venkata Nagarjuna Reddy, advocates, as Additional Judges of the Andhra Pradesh High Court, in that order of seniority, for two years, with effect from the dates they assume charge of their respective offices.
ADDITIONAL JUDGES FOR BOMBAY HIGH COURT APPOINTED
Sept. 7, 2006 - PIB - Delhi
The President has appointed Shri Arun Bhaurao Chaudhari, Shri Ravindra Manohar Borde, Shri Ranjit Vasantrao More, Shri Rajendra Manohar Savant, Advocates and Shri Pradeep Ramchandra Borkar and Shri Chandrakant Laxaman Pangarkar, Judicial Officers as Additional Judges of Bombay High Court, in that order of seniority, for a period of two years with effect from the dates they assume charge of their respective offices.
APPOINTMENTS FOR GUJARAT HIGH COURT
Sept. 7, 2006 - PIB - Delhi
The President has appointed Shri Anantkumar Surendrary Dave, Addtiional Judge of the Gujarat High Court as a Judge of that High Court, with effect from the date he assumes charge of his office. Shri Shaileshkumar Ramanlal Brahmbhatt and Shrimati Harsha Nathalal Devani have been appointed as Additional Judges of the Gujarat High Court, in that order of seniority, for two years with effect from October 8, 2006.
