Central Act (NIC)
Act No. 11 of 2016 43 sections 21 March 2016 Bureau of Indian Standards Act, 2016An Act to provide for the establishment of a national standards body for the harmonious development of the activities of standardisation, conformity assessment and quality assurance of goods, articles, processes, systems and services and for matters connected therewith or incidental thereto. read more... Ministry of Consumer Affairs, Food and Public Distribution |
Central Act (NIC)
Act No. 22 of 2015 88 sections 26 May 2015 Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015An Act to make provisions to deal with the problem of the Black money that is undisclosed foreign income and assets, the procedure for dealing with such income and assets and to provide for imposition of tax on any undisclosed foreign income and asset held outside India and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
Central Act (NIC)
Act No. 11 of 2015 33 sections 30 March 2015 Coal Mines (Special Provisions) Act, 2015An Act to provide for allocation of coal mines and vesting of the right, title and interest in and over the land and mine infrastructure together with mining leases to successful bidders and allottees with a view to ensure continuity in coal mining operations and production of coal, and for promoting optimum utilisation of coal resources consistent with the requirement of the country in national interest and for matters connected therewith or incidental thereto. read more... Ministry of Coal |
Central Act (NIC)
Act No. 40 of 2014 14 sections 31 December 2014 National Judicial Appointments Commission Act, 2014An Act to regulate the procedure to be followed by the National Judicial Appointments Commission for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
Central Act (NIC)
Act No. 37 of 2014 42 sections 18 December 2014 School of Planning and Architecture Act, 2014An Act to establish and declare Schools of Planning and Architecture as Institutions of national importance in order to promote education and research in architectural studies including planning of human settlements. read more... Ministry of Human Resource Development |
Central Act (NIC)
Act No. 30 of 2014 50 sections 08 December 2014 Indian Institutes of Information Technology Act, 2014An Act to declare certain institutions of information technology to be institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto. read more... Ministry of Human Resource Development |
Central Act (NIC)
Act No. 18 of 2014 41 sections 17 July 2014 National Institute of Design Act, 2014An Act to declare the institution known as the National Institute of Design, hmedabad, to be an institution of national importance for the promotion of quality and excellence in education,research and training in all disciplines relating to Design and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
Central Act (NIC)
Act No. 17 of 2014 31 sections 09 May 2014 Whistle Blowers Protection Act, 2014An Act to establish a mechanism to receive complaints relating to isclosure on any allegation of corruption or wilful misuse of power or wilful misuse of discretion against any public servant and to inquire or cause an inquiry into such disclosure and to provide adequate safeguards against victimisation of the person making such complaint and for matters connected therewith and incidental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
Central Act (NIC)
Act No. 07 of 2014 39 sections 04 March 2014 Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014An Act to protect the rights of urban street vendors and to regulate street vending activities and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
Central Act (NIC)
Act No. 10 of 2014 44 sections 04 March 2014 Rani Lakshmi Bai Central Agricultural University Act, 2014An Act to provide for the establishment and incorporation of a University in the Bundelkhand region for the development of agriculture and for the furtherance of the advancement of learning and pursuit of research in agriculture and allied sciences and declare it to be an institution of national importance. read more... Ministry of Agriculture and Farmers Welfare |
Central Act (NIC)
Act No. 06 of 2014 108 sections 01 March 2014 Andhra Pradesh Reorganisation Act, 2014An Act to provide for the reorganisation of the existing State of Andhra Pradesh and for matters connected therewith. read more... Ministry of Home Affairs |
Central Act (NIC)
Act No. 01 of 2014 63 sections 01 January 2014 Lokpal and Lokayuktas Act, 2013An Act to provide for the establishment of a body of Lokpal for the Union and Lokayukta for States to inquire into allegations of corruption against certain public functionaries and for matters connected therewith or idental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
Central Act (NIC)
Act No. 26 of 2013 48 sections 18 September 2013 Rajiv Gandhi National Aviation University Act, 2013An Act to establish and incorporate a national aviation University to facilitate and promote aviation studies and research to achieve excellence in areas of aviation management, policy, science and technology, aviation environment, training in governing fields of safety and security regulations on aviation and other related fields to produce quality human resources to cater to the needs of the aviation sector and to provide for matters connected therewith or incidental thereto. read more... Ministry of Civil Aviation |
Central Act (NIC)
Act No. 25 of 2013 39 sections 18 September 2013 Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013An Act to provide for the prohibition of employment as manual scavengers, rehabilitation of manual scavengers and their families, and for matters connected therewith or incidental thereto. read more... Ministry of Social Justice and Empowerment |
Central Act (NIC)
Act No. 23 of 2013 56 sections 18 September 2013 Pension Fund Regulatory and Development Authority Act, 2013An Act to provide for the establishment of an Authority to promote old age income security by establishing, developing and regulating pension funds, to protect the interests of subscribers to schemes of pension funds and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
Central Act (NIC)
Act No. 20 of 2013 45 sections 10 September 2013 National Food Security Act, 2013An Act to provide for food and nutritional security in human life cycle approach, by ensuring access to adequate quantity of quality food at affordable prices to people to live a life with dignity and for matters connected therewith or incidental thereto. read more... Ministry of Consumer Affairs, Food and Public Distribution |
Central Act (NIC)
Act No. 14 of 2013 30 sections 22 April 2013 Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013An Act to provide protection against sexual harassment of women at workplace and for the prevention and redressal of complaints of sexual harassment and for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
Central Act (NIC)
Act No. 38 of 2012 33 sections 13 September 2012 National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012An Act to declare the institution known as the National Institute of Mental Health and NeuroSciences, Bangalore, to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more... Ministry of Health and Family Welfare |
Central Act (NIC)
Act No. 35 of 2012 46 sections 30 August 2012 Rajiv Gandhi National Institute of Youth Development Act, 2012An Act to declare the institution known as the Rajiv Gandhi National Institute of Youth Development, to be an institution of national importance and to provide for its incorporation and for matters connected therewith or incidental thereto. read more... Ministry of Youth Affairs and Sports |
Central Act (NIC)
Act No. 13 of 2012 38 sections 06 February 2012 Academy of Scientific and Innovative Research Act, 2011An Act to establish an Academy for furtherance of the advancement of learning and prosecution of research in the field of science and technology in association with Council of Scientific and Industrial Research and to declare the institution known as the Academy of Scientific and Innovative Research, to be an institution of national importance to provide for its incorporation and matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
Central Act (NIC)
Act No. 12 of 2012 35 sections 22 January 2012 Factoring Regulation Act, 2011An Act to provide for and regulate assignment of receivables by making provision for registration there for and rights and obligations of parties to contract for assignment of receivables and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
Central Act (NIC)
Act No. 20 of 2011 6 sections 23 December 2011 National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011Ministry of Housing and Urban Affairs |
Central Act (NIC)
Act No. 15 of 2011 10 sections 23 September 2011 Orissa (Alteration of Name) Act, 2011An Act to alter the name of the State of Orissa. read more... Ministry of Home Affairs |
Central Act (NIC)
Act No. 11 of 2011 28 sections 01 September 2011 Coinage Act, 2011An Act to consolidate the laws relating to coinage and the Mints, the protection of coinage and to provide for the prohibition of melting or destruction of coins and prohibit the making or the possession thereof for issue and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
Central Act (NIC)
Act No. 05 of 2011 6 sections 29 March 2011 National Capital Territory of Delhi Laws (Special Provisions) Act, 2011An Act to make special provisions for the National Capital Territory of Delhi for a further period up to the 31st day of December, 2011 and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
Central Act (NIC)
Act No. 42 of 2010 54 sections 26 September 2010 Foreign Contribution (Regulation) Act, 2010An Act to consolidate the law to regulate the acceptance and utilisation of foreign contribution or foreign hospitality by certain individuals or associations or companies and to prohibit acceptance and utilisation of foreign contribution or foreign hospitality for any activities detrimental to the national interest and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
Central Act (NIC)
Act No. 38 of 2010 49 sections 21 September 2010 Civil Liability for Nuclear Damage Act, 2010An Act to provide for civil liability for nuclear damage and prompt compensation to the victims of a nuclear incident through a no-fault liability regime channeling liability to the operator, appointment of Claims Commissioner, establishment of Nuclear Damage Claims Commission and for matters connected therewith or incidental thereto. read more... Ministry of Department of Atomic Energy |
Central Act (NIC)
Act No. 39 of 2010 44 sections 21 September 2010 Nalanda University Act, 2010An Act to implement the decisions arrived at the Second East Asia Summit held on the 15th January, 2007, at Philippines and subsequently at the Fourth East Asia Summit held on the 25th October, 2009, at Thailand for the establishment of the Nalanda University in the State of Bihar as an international institution for pursuit of intellectual, philosophical, historical and spiritual studies and for matters connected therewith or incidental thereto. read more... Ministry of External Affairs |
Central Act (NIC)
Act No. 31 of 2010 37 sections 31 August 2010 Land Ports Authority of India Act, 2010An Act to provide for the establishment of the Land Ports Authority of India to put in place systems which address security imperatives and for the development and management of facilities for cross border movement of passengers and goods at designated points along the international borders of India and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
Central Act (NIC)
Act No. 23 of 2010 56 sections 18 August 2010 Clinical Establishments (Registration and Regulation) Act, 2010An Act to provide for the registration and regulation of clinical establishments in the country and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |