Bare Acts

Bureau of Indian Standards Act, 2016

An Act to provide for the establishment of a national standards body for the harmonious development of the activities of standardisation, conformity assessment and quality assurance of goods, articles, processes, systems and services and for matters connected therewith or incidental thereto. read more...

Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015

An Act to make provisions to deal with the problem of the Black money that is undisclosed foreign income and assets, the procedure for dealing with such income and assets and to provide for imposition of tax on any undisclosed foreign income and asset held outside India and for matters connected therewith or incidental thereto. read more...

Coal Mines (Special Provisions) Act, 2015

An Act to provide for allocation of coal mines and vesting of the right, title and interest in and over the land and mine infrastructure together with mining leases to successful bidders and allottees with a view to ensure continuity in coal mining operations and production of coal, and for promoting optimum utilisation of coal resources consistent with the requirement of the country in national interest and for matters connected therewith or incidental thereto. read more...

National Judicial Appointments Commission Act, 2014

An Act to regulate the procedure to be followed by the National Judicial Appointments Commission for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith or incidental thereto. read more...

School of Planning and Architecture Act, 2014

An Act to establish and declare Schools of Planning and Architecture as Institutions of national importance in order to promote education and research in architectural studies including planning of human settlements. read more...

Indian Institutes of Information Technology Act, 2014

An Act to declare certain institutions of information technology to be institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto. read more...

National Institute of Design Act, 2014

An Act to declare the institution known as the National Institute of Design, hmedabad, to be an institution of national importance for the promotion of quality and excellence in education,research and training in all disciplines relating to Design and for matters connected therewith or incidental thereto. read more...

Whistle Blowers Protection Act, 2014

An Act to establish a mechanism to receive complaints relating to isclosure on any allegation of corruption or wilful misuse of power or wilful misuse of discretion against any public servant and to inquire or cause an inquiry into such disclosure and to provide adequate safeguards against victimisation of the person making such complaint and for matters connected therewith and incidental thereto. read more...

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

An Act to protect the rights of urban street vendors and to regulate street vending activities and for matters connected therewith or incidental thereto. read more...

Rani Lakshmi Bai Central Agricultural University Act, 2014

An Act to provide for the establishment and incorporation of a University in the Bundelkhand region for the development of agriculture and for the furtherance of the advancement of learning and pursuit of research in agriculture and allied sciences and declare it to be an institution of national importance. read more...

Andhra Pradesh Reorganisation Act, 2014

An Act to provide for the reorganisation of the existing State of Andhra Pradesh and for matters connected therewith. read more...

Lokpal and Lokayuktas Act, 2013

An Act to provide for the establishment of a body of Lokpal for the Union and Lokayukta for States to inquire into allegations of corruption against certain public functionaries and for matters connected therewith or idental thereto. read more...

Rajiv Gandhi National Aviation University Act, 2013

An Act to establish and incorporate a national aviation University to facilitate and promote aviation studies and research to achieve excellence in areas of aviation management, policy, science and technology, aviation environment, training in governing fields of safety and security regulations on aviation and other related fields to produce quality human resources to cater to the needs of the aviation sector and to provide for matters connected therewith or incidental thereto. read more...

Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013

An Act to provide for the prohibition of employment as manual scavengers, rehabilitation of manual scavengers and their families, and for matters connected therewith or incidental thereto. read more...

Pension Fund Regulatory and Development Authority Act, 2013

An Act to provide for the establishment of an Authority to promote old age income security by establishing, developing and regulating pension funds, to protect the interests of subscribers to schemes of pension funds and for matters connected therewith or incidental thereto. read more...

National Food Security Act, 2013

An Act to provide for food and nutritional security in human life cycle approach, by ensuring access to adequate quantity of quality food at affordable prices to people to live a life with dignity and for matters connected therewith or incidental thereto. read more...

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013

An Act to provide protection against sexual harassment of women at workplace and for the prevention and redressal of complaints of sexual harassment and for matters connected therewith or incidental thereto. read more...

National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012

An Act to declare the institution known as the National Institute of Mental Health and NeuroSciences, Bangalore, to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more...

Rajiv Gandhi National Institute of Youth Development Act, 2012

An Act to declare the institution known as the Rajiv Gandhi National Institute of Youth Development, to be an institution of national importance and to provide for its incorporation and for matters connected therewith or incidental thereto. read more...

Academy of Scientific and Innovative Research Act, 2011

An Act to establish an Academy for furtherance of the advancement of learning and prosecution of research in the field of science and technology in association with Council of Scientific and Industrial Research and to declare the institution known as the Academy of Scientific and Innovative Research, to be an institution of national importance to provide for its incorporation and matters connected therewith or incidental thereto. read more...

Factoring Regulation Act, 2011

An Act to provide for and regulate assignment of receivables by making provision for registration there for and rights and obligations of parties to contract for assignment of receivables and for matters connected therewith or incidental thereto. read more...

National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011

Orissa (Alteration of Name) Act, 2011

An Act to alter the name of the State of Orissa. read more...

Coinage Act, 2011

An Act to consolidate the laws relating to coinage and the Mints, the protection of coinage and to provide for the prohibition of melting or destruction of coins and prohibit the making or the possession thereof for issue and for matters connected therewith or incidental thereto. read more...

National Capital Territory of Delhi Laws (Special Provisions) Act, 2011

An Act to make special provisions for the National Capital Territory of Delhi for a further period up to the 31st day of December, 2011 and for matters connected therewith or incidental thereto. read more...

Foreign Contribution (Regulation) Act, 2010

An Act to consolidate the law to regulate the acceptance and utilisation of foreign contribution or foreign hospitality by certain individuals or associations or companies and to prohibit acceptance and utilisation of foreign contribution or foreign hospitality for any activities detrimental to the national interest and for matters connected therewith or incidental thereto. read more...

Civil Liability for Nuclear Damage Act, 2010

An Act to provide for civil liability for nuclear damage and prompt compensation to the victims of a nuclear incident through a no-fault liability regime channeling liability to the operator, appointment of Claims Commissioner, establishment of Nuclear Damage Claims Commission and for matters connected therewith or incidental thereto. read more...

Nalanda University Act, 2010

An Act to implement the decisions arrived at the Second East Asia Summit held on the 15th January, 2007, at Philippines and subsequently at the Fourth East Asia Summit held on the 25th October, 2009, at Thailand for the establishment of the Nalanda University in the State of Bihar as an international institution for pursuit of intellectual, philosophical, historical and spiritual studies and for matters connected therewith or incidental thereto. read more...

Land Ports Authority of India Act, 2010

An Act to provide for the establishment of the Land Ports Authority of India to put in place systems which address security imperatives and for the development and management of facilities for cross border movement of passengers and goods at designated points along the international borders of India and for matters connected therewith or incidental thereto. read more...

Clinical Establishments (Registration and Regulation) Act, 2010

An Act to provide for the registration and regulation of clinical establishments in the country and for matters connected therewith or incidental thereto. read more...