Allow Cookies!
By using our website, you agree to the use of cookies
The lawmakers in Hungary have approved legislation wherein they banned the legal recognition of transgender citizens. Amendments were passed on the laws relating to birth, death, and marriage registry in order to prevent transgender or intersex people from changing their gender legally to meet the gender identity.
The bill amends the ‘sex’ category into ‘sex at birth’ defined as ‘biological sex determined by the primary sec characteristics and chromosomes’ in all the official documents like birth and death certificate, marriage registry.
There was an explanation attached with the amendment stating; “given that the complete change of the biological sex is not possible, it is necessary to state in law that there is no possibility to change it in the registry of births, marriages, and deaths, either”.
The human rights activists and groups criticized the same due to the blatant violation of human rights. They requested Hungary’s president not to sign it and send it to the constitutional court for review. Even the European Parliament, UN High Commissioner for Human Rights, The Council of Europe’s Commissioner for Human Rights, and the Hungarian Psychological Society showed their dissent towards the amendment.
Amnesty International Hungary International Researcher Krisztina Tamas- Saroy stated, “The decision pushes Hungary back toward the dark ages and tramples the rights of transgender and intersex people. It will not only expose them to further discrimination but will also deepen an already intolerant and hostile environment faced by the LGBTI community.”
The Council of Europe’s Commissioner for Human Rights asked the government not to pass the amendments by asking authorities to ensure that “transgender people have access to expeditious and transparent procedures for changing their names and gender or sex in the civil registry or on identity cards, passports, educational certificates, and other similar documents.”
UDHR clearly spells out that ‘all human beings are born free and equal in dignity and rights’. The word “all” includes transgender too. The recognition of transgender rightly emphasizes the notion of ‘self-feeling’. It is also adumbrated in Principle 3 of Yogyakarta Principles, that an individual has the right to choose one’s sexual orientation as it is ‘integral to their personality’.
In 2018, Urban government was apprehensive of the threat to Christian culture from Muslim immigrants, and therefore, they removed state funding from gender studies programs and official acknowledgment for a master's degree in gender studies.
86540
103860
630
114
59824