The Law Minister informed Lok Sabha that Government had constituted a Two-Member Committee to identify the obsolete and redundant laws for repeal in 2014 and the said Committee had examined and identified 1824 obsolete Acts (including 229 State Acts) for repeal and submitted the report to the Government.
He replied to an Unstarred Question that whether the Government has carried out any review of outdated laws for finding out obsolete provision/ Acts and the action taken for repeal of those provision/ Acts.
He stated that the said 229 State Acts have been forwarded to the respective State Governments for repeal. Thereafter, the Legislative Department took up the matter with the concerned Ministries/Departments of the Government to examine and review the Acts administered by them. So far 1486 obsolete and redundant laws have been repealed by the Government of India since 2014 till date.
In response, 75 State Acts have been repealed by the State Government concerned so far.
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