Report No. 172

2.2.1. Views invited.-

A copy of the said draft was forwarded to Sakshi on 27.8.99 and they were invited for a discussion on 13.9.99. It was indicated that the discussion would not only be with respect to the draft prepared by the Law Commission but that they shall be free to put forward their other suggestions and ideas, if any, and further they could also bring representations of other women's organisations, along with them, for discussion. Accordingly, three persons, namely, Ms Naina Kapur (Director, Sakshi), Ms Jasjit Purewal (Director, Interventions for Support, Healing and Awareness - IFSHA) and Ms Kirti Singh (All India Democratic Women's Association - AIDWA) participated in the discussion, on behalf of their respective organisations.

All the three organisations have also put forward their suggestions in writing - apart from what Sakshi had filed before the Supreme Court. We may mention that hereafter whenever we speak of or refer to Sakshi, it means not only the Sakshi, but also the two other women's organisations, namely IFSHA (Interventions for Support, Healing and Awareness) and AIDWA (All India Democratic Women's Association) as well as the National Commission for Women (NCW), who were also heard on the proposals contained herein.