Ministry:
Home Affairs
- The Repatriation of Prisoners (Amendment) Bill, 2010 was introduced in the Lok Sabha on August 16, 2010 by the Minister of Home, Shri P. Chidambaram.
- The Bill seeks to amend the Repatriation of Prisoners Act, 2003 which allows transfer of prisoners from India to another country and vice versa.
- The Act allows a prisoner to apply for transfer. The application shall be considered by the central government. If the central government is satisfied that the prisoner meets certain conditions, including the provision that the prisoner has not been convicted of martial law.
- The Bills amends the word “martial law” to “military law” since it is not relevant to India and was an oversight when the Act was passed.
Relevant Links
