AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 95

6.2. No new institution to be created.-

We have already indicated our view1 that the adoption of the French System of Constitutional Council is not feasible for Indian conditions. Nor it is necessary to create any other new institution. What is required is a utilisation of the existing institution, with the above modifications.

1. Para. 2.6, supra.



Constitution Division within the Supreme Court Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys