Ministry of Power reduces maximum time limit for granting new connections and modifying existing connections
Separate connection can be provided by Distribution Licensee for charging of Electric Vehicles.
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Labour Ministry increases Expenditure limit of contracts which need prior sanction of Standing Commitee to Rs. 25 crores
Ministry of Labour and Employment notified the Employees’ State Insurance (Central) Amendment Rules, 2024.
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New Criminal Laws notified: Will be effective from July 1, 2024
Centre notifies new Criminal laws on 23-2-2024.
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RBI advises NPCI to examine request of One97 Communication Ltd to become a Third-Party Application Provider
RBI lays down additional steps to be followed by Paytm Payments Bank Ltd.
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MoHFW allows One Donor Gamete for undergoing Surrogacy subject to medical conditions prescribed by District Medical Board
MoHFW notifies Surrogacy (Regulation) Amendment Rules, 2024 allowing one donor gamete in certain circumstances.
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CCI introduces provision for Lesser Penalty Plus vide CCI (Lesser Penalty) Regulations, 2024
CCI notifies the Competition Commission of India (Lesser Penalty) Regulations, 2024.
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IBBI introduces Monitoring Committe for streamlining implementation of Resolution Plan
IBBI notifies Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Amendment) Regulations, 2024.
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IBBI excludes assets in a real estate project that have been handed over to the allottee from liquidation process of the company
IBBI notifies Insolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2024.
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Governance and operational standards of Central Recordkeeping Agencies enhanced vide PFRDA (Central Recordkeeping Agency) (Amendment) Regulations, 2023
On 9-2-2024, the Pension Fund Regulatory and Development Authority (‘PFRDA’) notified the Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) (Amendment)
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Fee for authentication to be revised upon completion of every 24 months based on Consumer Price Index | UIDAI
UIDAI notifies Aadhaar (Payment of Fees for Performance of Authentication) Amendment Regulations, 2024.
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UIDAI revises Aadhaar (Authentication and Offline Verification) Regulations 2021
UIDAI notifies the Aadhaar (Authentication and Offline Verification) Amendment Regulations, 2024.
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No acceptance of deposits and other banking services after 29 February; RBI imposes additional curbs on Paytm Payments Bank
The restrictions came after persistent non-compliances and continued material supervisory concerns in Paytm Payments Bank Ltd.
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MoF introduces International Exchange vide FEM (Non-debt Instruments) Amendment Rules, 2024
The definition of International Exchange introduced vide Foreign Exchange Management (Non-debt Instruments) Amendment Rules, 2024.
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CCI introduces Interlocutory Application vide Competition Commission of India (General) Amendment Regulations, 2024
Competition Commission of India introduces definition of Interlocutory Application in CCI (General) Regulations, 2009.
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MoRTH includes Devices for Indirect Vision for the purpose of Rear View vide CMV (Second Amendment) Rules, 2024
Central Motor Vehicles Rules, 1989 revised vide the Central Motor Vehicles (Second Amendment) Rules, 2024 including Devices for Indirect Vision under the purview of these Rules.
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Delhi Govt widens the ambit of “Victim” by including mob violence & mob lynching injury cases
The definition of “Victim” will now also include the person injured due mob violence and mob lynching.
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MoRTH revises the Requirements for Emission Standards of Bharat Stage VI Vehicles of all Categories vide CMV (First Amendment) Rules, 2024
Central Motor Vehicles Rules, 1989 revised vide the Central Motor Vehicles (First Amendment) Rules, 2024 streamlining the provisions relating to vehicles of BS VI category.
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Provisional Collection of Taxes Act, 2023
On 29-12-2023, the President has given an assent to Provisional Collection of Taxes Act, 2023 repealing the Provisional Collection of Taxes Act, 1931.
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Press and Registration of Periodicals Act, 2023
On 29-12-2023, the President has given assent to the Press and Registration of Periodicals Act, 2023. The Act repeals the Press and Registration of Books Act, 1867.
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RBI notifies RBI (Government Securities Lending) Directions, 2023 enabling lending and borrowing of Government Securities
On 27-12-2023, the Reserve Bank of India (‘RBI’) notified the RBI (Government Securities Lending) Directions, 2023 applicable to all Government securities lending
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