विधायी विभाग Legislative
The Legislative Department is mainly concerned with drafting of all principal legislation for the Central Government viz, Bills to be introduced in Parliament, Ordinances to be promulgated by the President, measures to be enacted as President`s Acts for States under the President`s rule and Regulations to be made by the President for Union territories.It is also concerned with election Laws namely the Represemntation of the People Act 1950 and the Representation of the People Act 1951. In addition it is also entrusted with task of dealing with certain matters relating to List III of the Seventh Schedule to the Constituion like personal law,contracts evidence etc. The responsibility of maintaining up to date the statutes enacted by Parliament is also with this Department.
FUNCTIONS OF THE SECTIONS IN THE LEGISLATIVE DEPARTMENT (MAIN)
1.Administration I Section
All Establishment matters in respect of staff and officers of the Legislative Department and Official Languages Wing.Establishment matter in respect of Group ‘A’ Officers in the Election Commission.Establishment matters in respect of officers and members of the staff of the Election Departments of the Administration of Union Territories.
2.Administration II Section
establishment matters of Group ‘D’ staff CGHS and Medical Attendance Rules Reimbursement of medical expenses. Allotment of office and residential accommodation. Security arrangements and identity cards.
3.Budget & Accounts and Integrated Finance Section
Budget Estimates, Revised Estimates and Final Estimates of expenditures Demands for Grant, Annual Reports Co-ordination in respect of Appropriation Accounts for grants Statutory audit and Internal audit and inspection of accounts. Scrutiny all proposals for Creation of new posts and continuance of existing posts. Delegation of powers
4.Cash Section
Payment of salary and Grant of advance, etc.
5.Correction Section
Uptodate Codes and Supplements containing Acts, Ordinances and Regulations of all the States and Union Territories. Marking and scrutiny of all the Gazette rules, orders and notifications.
6.GSRO Section
Compilation of General Statutory Rules and Orders made under Acts in the India Code.
7.Legislative I Section
Examination of Legislative proposals for drafting – Bill, Ordinances, etc.Examination of proposals for legislation with regard to the requirement of recommendations of the President under articles 110, 117(1), 117(3), etc.Constitution Amendment Bill
8.Leg. II & Parliament Section
Elections to Parliament – General Elections, Bye Elections, Lok Sabha/ Rajya Sabha, Presidential / Vice – Presidential Elections.Election Law and Rules Private Member’s Bills Examination of references from President Sectt. relating to disqualification of MPs and MLAs and putting up draft orders for consideration of the President.
9.Legislative III Section
Matters relating to entries 5, 6, 7, 8, 9, 10, 11, 12, 13 and 28 in the concurrent list of the Seventh Schedule to the Constitution of India including personal laws. Office of Profit.
10.Printing Section
Editing of manuscripts of Central Bills
11.Publication Section
Publications – revised edition to India Code; Constitution of India, Manual of Election Law, etc.
FUNCTIONS OF OFFICIAL LANGUAGES WING
Official Languages Wing of the Legislative Department is responsible for preparing and publishing standard legal terminology and also for translating into Hindi, all the Bills to be introduced in Parliament, all Central Acts, Ordinances, Subordinate legislations, etc., as required under the Official Languages Act, 1963. This Wing is also responsible for arranging translation of the Central Acts, Ordinances, etc., into the Official Languages as specified in the Eighth Schedule to the Constitution as required under the Authoritative Texts (Central Laws) Act, 1973. The Official Languages Wing also releases grants-in-aid to various registered voluntary organizations engaged in promotion and propagation of Hindi and other regional languages and those organizations, which are directly engaged in the publication of legal literature and propagation of Hindi and other Languages in the field of law.
FUNCTIONS OF VIDHI SAHITYA PRAKASHAN
Vidhi Sahitya Prakashan is mainly concerned with bringing out authoritative Hindi versions of re-portable judgments of the Supreme Court and the High Courts with the objective of promoting the progressive use of Hindi in the legal field. Vidhi Sahitya Prakashan brings out various publications of legal literature in Hindi. It also holds exhibitions in various States for giving wide publicity to legal literatures available in Hindi and to promote their sales.