Bill Summary

The Constitution (One Hundred and Twenty-Eighth Amendment) Bill, 2023

  • The Constitution (One Hundred and Twenty-Eighth Amendment) Bill, 2023 was introduced in Lok Sabha on September 19, 2023.  The Bill seeks to reserve seats for women in Lok Sabha and state legislative assemblies.

  • Reservation for women: The Bill reserves, as nearly as may be, one-third of all seats for women in Lok Sabha, state legislative assemblies, and the Legislative Assembly of the National Capital Territory of Delhi.  Additionally, this reservation will also extend to the seats reserved for SCs and STs in Lok Sabha and state legislative assemblies.

  • Commencement of reservation: The reservation will be effective once the census conducted after the commencement of this Bill has been published.  Based on the census, delimitation will be undertaken to reserve seats for women.  The reservation will be provided for a period of 15 years.  However, it shall continue till such date as determined by a law made by Parliament.

  • Rotation of seats: Seats reserved for women will be rotated after each delimitation, as determined by a law made by Parliament.   

 

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