Report No. 263

9. Recommendations

9.1 As the Law Commission of India has already submitted the Report and the Ministry of Women and Child Development has also drafted the Bill, we are of the considered opinion that submission of detailed report would not serve any purpose. However, on perusal of the draft Bill, the Law Commission is of the opinion that it requires revision keeping in view the foregoing discussions, the legislative precedents and practices followed in the drafting of Bills, and to suitably harmonise its provisions with the Hague Convention, 1980.

A Comparative Statement showing the provisions of the draft Bill placed on the website of the Ministry of Women and Child Development and the Revised Bill recommended by the Law Commission of India indicating the changes/modifications made by the Law Commission is attached as Annexure-I. The text of the Protection of Children (Inter-Country Removal and Retention) Bill, 2016 as recommended by the Law Commission of India, is attached as Annexure-II.