1.

Gazette Notifications

2.

Advisory Panels

3.

Consultation Papers

(i)              Enlargement of Fundamental Rights

(ii)           Pace of Socio-Economic Change under the Constitution

(iii)        Literacy in the context of the Constitution of India

(iv)         Social Security and Employment

(v)            Effectuation of Fundamental Duties of Citizens

(vi)         Review of the Working of Political Parties specially in relation to Elections and Reform Options

(vii)      Review of Election Law, Processes and Reform Options

(viii)   Immunity of Legislators: What do the words ‘in respect of anything said or any vote given by him’ in article 105(2) signify?

(ix)         Efficacy of Public Audit System in India: C&AG

(x)            Probity in Governance

(xi)         Liability of State in Tort

(xii)      Superior Judiciary

(xiii)   All India Judicial Service