Report No. 114

2.3. Status position.-

Dr. Baxi has pointed out the many "puzzles" in arriving at any quantitative or qualitative understanding of the implementation process. But we accept the legitimacy of the criticism levelled by him that it is "not possible to lay all the blame on the Government for the 'state of implementation' of the Law Commission of India reports".1 We agree that the Law Commission's own "lack of concern for its effectiveness may have been a major factor for the present state of affair."2 The Eleventh Law Commission has, accordingly, decided to prepare an authoritative status paper on the process of implementation of the Commission's reports thus far.

1. Ibid., p. 284.

2. See U. Baxi The Crisis of the Indian Legal System, (1982), p. 284.