The Central Govt has declared the Popular Front of India and its associates or affiliates or fronts as unlawful associations with immediate effect for a period of 5 years. The move follows 2 rounds of massive countrywide raids on PFI leaders in terror fund cases. In the notification, the Centre said the PFI is involved in several criminal & terror cases & shows sheer disrespect towards the constitutional authority of the country with funds & ideological support from outside, it has become a major threat to the internal security of the country.
"...in exercise of powers conferred by sub-section (1) of section 3 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby declared the Popular Front of India (PFI) & its associated or affiliates or fronts including Rehab India Foundation, Campus Front of India, All India Imams Council, National Confederation of Human Rights Organization, National Women's Front, Junior Front, Empower India Foundation & Rehab Foundation, Kerala, as an 'unlawful association'," the notification read.
"And Whereas, the Central Government, having regard to the above circumstances, is of the firm opinion that it is necessary to declare the PFI & its associated or affiliates or fronts as an unlawful association with immediate effect, & accordingly, in exercise of the powers conferred by the proviso to sub-section (3) of section 2 of the said Act, the Central Government hereby directs that this notification shall, subject to any order that may be made under section 4 of the said Act, have effect for a period of five years from the date of its publication in the Official Gazette," it said.
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