The Law Minister Kiren Rijiju informed the Rajya Sabha that implementation of Uniform Civil Code (UCC) is a sensitive matter and no time frame can be indicated for the same.
The Questions was laid by the member of the House, Mr. Abdul Wahab that whether Government has any plan to implement Uniform Civil Code in the country any time soon.
Mr. Kiren Rijiju informed the House that “Article 44 of the Constitution provides that State shall endeavour to secure for the citizens a uniform civil code throughout the territory of India. In view of the importance of the subject matter and sensitivity involved, and it also requires in-depth study of the provisions of various personal laws governing different communities, the Government requested the Law Commission of India to undertake examination of various issues relating to uniform civil code and to make recommendation thereof. Hence it may not be possible to lay down any rigid time frame in the matter.”
About UCC in India
Goa is the only state in India that has UCC regardless of religion, gender, caste. Goa has a common family law. Thus Goa is the only Indian state that has UCC.
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