Report No. 114

2.6. Wider role for Law Commission.-

In the foregoing, we have indicated our conception of the process of dynamic and feasible law reform. The Commission has to cease to remain an eclectic appendage of the Government if it is to perform its mission of assisting in the restructuring of the Indian Legal System. In order to play its full role in the tasks of using law as a means of national development and the unity and integrity of India; it must necessarily not merely initiate the process of law reform but also co-ordinate the consideration of the law reform proposals. The participatory character of law reform, as conceived by us, includes not just the crucial task of gathering of views on law reform proposals from the people. It also includes continuing participation within the government for a fuller realisation of the potential for law reform towards the constitutional goals and continuing reinforcement of these goals.