Why Delhi’s CM wants 'Dexit' - (27 Jun 2016)

Administrative

After fourteen Bills passed by Delhi’s Legislative Assembly were returned by the Union Territory Division of the Ministry of Home Affairs, for failure to seek approval form the central before being tabled in the Assembly, accusations of politically motivated interference abound.

Many of the Bills returned by the Ministry of Home Affairs enhance the remuneration of Delhi’s MLAs and effect ‘Removal of Disqualification’ of MLAs. Others include laws to reinvigorate Delhi Netaji Subhas University of Technology, oversight in fees charged by schools, revision of minimum wages and other adjustments to policy and criminal law.

The National Capital Territory of Delhi (or Delhi) sits in the obfuscatory zone of more-than-a-Union-Territory but not-yet-a-state. With two independent, democratically elected governments working in such close administrative proximity, friction is more than a common occurrence. Be it changes to the master plan of the city, grant of funds - and, as in this most recent development, legislation.

Being a Union Territory, albeit one with its own legislature, the Transaction of Business of the Government of National Capital Territory of Delhi Rules 1993 outline the functioning of the government and its interaction with the central government.

Tags : DEXIT DELHI UNION TERRITORY LEGISLATION HOME AFFAIRS