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The Central Information Commission has recommended the Lok Sabha and Rajya Sabha Chairpersons to issue appropriate legal framework for enhancing the accountability and transparency under the Member of Parliament Local Area Development Scheme. This order was passed by the Commissioner Prof.My. Sridhar Acharyalu while considering the appeals filed by two persons who sought information as to the allocation of funds under the MPLAD scheme. The Ministry of statistics and Program Implementation is the nodal ministry of the above. CIC had observed that the ministry does not maintain any information regarding the creation of assets and depends entirely on district authorities to provide certificates to release funds. The following recommendations were made by the commission -------
This legal framework should also list out duties of MP, number of applications received, works progressed, beneficiaries etc. The appeal basically related to the fund utilisation of MP Rajesh Kumar Diwaker of Hathras Constituency, and also of MP Devender Prasad Yadav of Jhanjharpur Constituency. In both the cases it was held by the CIC that the people in the Constituency had the right to know about the utilisation of funds, payments made and reasons for not spending. CIC noted that 12000 crores of Rupees in MPLAD remains unspent. CIC held that it is nearly impossible to check corruption in such a large spending scheme. Parliamentary party is a body constituted by the Constitution. Each MP is governed and substantially financed by the executive government. If the representatives believe that the parliamentary body is not an authority under RTI Act, they may provide the written contentions.
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