- (1.) The Chief secretary of Delhi is present and filed an affidavit indicating therein that the prison Reforms Committee has already finalised the relevant Legislation which is likely to be placed in the Legislative Assembly in the coming Winter Session after getting approval of the central government, and after the 'bill being passed in the Assembly the same has to go to the President for his sanction whereafter it can be enforceable as a Law so far as Delhi state is concerned. Learned Additional Solicitor general states that steps are being taken for expeditiously sending the matter to the central government for its approval, and it is expected that after getting the approval the bill in question would be laid in the legislative Assembly in the Winter Session.
(2.) Put up after 8 weeks. In the meantime, the notice may also be issued to the secretary to the government of India, Ministry of Home affairs to have his response with regard to the forthcoming Legislation.;