Report No. 275

Chapter II

Reference to Commission and Reports of Various Committees

2.1 The Supreme Court, in the Cricket Association of Bihar case, made reference to the Law Commission of India to examine the issue of bringing BCCI under the purview of the RTI Act, 2005 and make pertinent recommendations to the Government.

2.2 It is trite that the right to information has been considered as a sine qua non to the right to freedom of speech and expression guaranteed under Article 19(1)(a) of the Constitution. There have been quite a few Commissions and Committees that have made valuable suggestions with regard to a better translation of this right within the framework of the Constitution itself as well as in independent statutes.

2.3 In this regard, the Report of National Commission to Review the Working of the Constitution, 2002 (NCRWC) merits foremost attention.