The Law Minister informed Lok Sabha that as per the notification dated 21.02.2020, the Cabinet has approved for the constitution of 22nd Law Commission of India for a term of three years w.e.f. 21st February, 2020.
He replied to an Unstarred Question related to details of the timeline drawn for appointment of the 22nd Law Commission.
He highlighted that no time limit has been drawn for appointment of Chairperson, Full-time and Part-time Members in the Commission.
He also pointed that there is no proposal with the Government to make Law Commission a statutory body.
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