Members of the Supreme Court (SC) appointed panel on farm laws will meet in New Delhi against the backdrop of Prime Minister Narendra Modi's announcement to withdraw the farm laws.
“This is a disastrous decision by the government. The government should have at least allowed debate and discussions on the SC-appointed committee report. I am on the way to New Delhi. I will meet other members to discuss the government’s decision and making the report public” said one of the Committee members Anil Ghanwat
On January 12, the SC suspended implementing the three laws and appointed a four-member committee of experts. The committee was given a mandate “to listen to the grievances of the farmers on the farm laws and the views of the government and make recommendations”. In March this year, the Committee submitted its report to the SC.
Read Three Farm Laws @latestlaws
-Farmers Produce Trade and Commerce (Promotion & Facilitation) Act, 2020
-Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020
-Essential Commodities (Amendment) Act, 2020
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