On 18-03-2015, Lok Sabha passed the Repealing and Amending Bill, 2014. The objective of the Bill is to repeal the enactments which have ceased to be in force or have become obsolete or the retention whereof as separate Acts is unnecessary OR correct/ amend the formal defects detected in the enactments.
The Bill wholly repeals the following 36 enactments:
- The Indian Fisheries Act, 1897
- The Foreign Jurisdiction Act, 1947
- The Sugar Undertakings (Taking Over of Management) Act, 1978
- The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993
- The Representation of the People (Amendment) Act, 1999
- The Indian Majority (Amendment) Act, 1999
- The Administrators-General (Amendment) Act, 1999
- The Notaries (Amendment) Act, 1999
- The Marriage Laws (Amendment) Act, 1999
- The Repealing and Amending Act, 2001
- The Marriage Laws (Amendment) Act, 2001
- The Indian Divorce (Amendment) Act, 2001
- The Indian Succession (Amendment) Act, 2002
- The Legal Services Authorities (Amendment) Act, 2002
- The Representation of the People (Third Amendment) Act, 2002
- The Transfer of Property (Amendment) Act, 2002
- The Indian Evidence (Amendment) Act, 2002
- The Representation of the People (Second Amendment) Act, 2002
- The Representation of the People (Amendment) Act, 2002
- The Election Laws (Amendment) Act, 2003
- The Representation of the People (Amendment) Act, 2003
- The Election and Other Related Laws (Amendment) Act, 2003
- The Marriage Laws (Amendment) Act, 2003
- The Representation of the People (Second Amendment) Act, 2003
- The Delimitation (Amendment) Act, 2003
- The Delegated Legislation Provisions (Amendment) Act, 2004
- The Hindu Succession (Amendment) Act, 2005
- The Parliament (Prevention of Disqualification) Amendment Act, 2006
- The Delimitation (Amendment) Act, 2008
- The Representation of the People (Amendment) Act, 2008
- The Representation of the People (Amendment) Act, 2009
- The Personal Laws (Amendment) Act, 2010
- The Representation of the People (Amendment) Act, 2010
- The Anand Marriage (Amendment) Act, 2012
- The Administrators-General (Amendment) Act, 2012
- The Parliament (Prevention of Disqualification) Amendment Act, 2013.
The Bill amends the following enactments:
- Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
- In the proviso to Section 1(3) of the said Act, for the words “the notification”, the words “the said notification” shall be substituted.
- Whistle Blowers Protection Act, 2011
- In the Section 1(1); of the said Act, for the figures “2011”, the figures “2014” shall be substituted, and
- in the Enacting Formula, for the words “Sixty-second Year”, the words “Sixty-fifth Year” shall be substituted.
