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The Ministry of Home Affairs on Monday has issued "Unlock 2" guidelines, for extending lockdown more further in containment zones strictly dated till on 31st July.
For Outside containment zones, the following activities will be banned includes such as:
Schools, colleges, educational institutions as well as coaching institutions will be remained closed till dated July 31 and as further Online education and distance learning will be compulsory permitted and encouraged in a pandemic , govt said.
Training institutions of Central, as well as State Governments, will be allowed to function properly from July 15, and for which Standard planning Operating Procedure will be issued by the Department of Personnel and Training.
While therefore, such as like: Cinema halls, gymnasiums, swimming pools, entertainment parks, theatres, bars, auditoriums, assembly halls and similar places were exempted by MHA govt.
And whereas activities like -political, sports, entertainment, academic, cultural, religious functions etc were Dates for re-starting the above activities will be notified and decided separately soon, said by MHA govt.
Whereas, Domestic flights, as well as passenger trains, are already allowed in limited numbers and Their operations will be expanded soon in the calibrated manner.
The “night curfew” will become in force from 10 PM to 5 AM throughout the country, but The restriction on night travel is not applicable for essential activities and various other services including operation of various mandatory industrial units but at multiple shifts, movement of persons and goods on State as well loading and unloading of cargo and travelled of persons at their destinations after disembarking travelled from various means of transport like buses, trains and aeroplanes etc.
These guidelines have been issued by Union Home Secretary in capacity Chairmanship of National Executive Committee existed under National Disaster Management Act, 2005, for exercising such powers granted under Section 10(2)(l), of the Act.
It is stated that there will be of no any such kind of restriction in any intra-state movement of persons and goods, and no such separate e-permit or pass will be required for such kind of movement.
States and Union Territories have been granted the power to imposed such kind of additional restrictions in areas only outside of the containment zones based on local analysis of the situation by appropriate authorities.
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