Allow Cookies!
By using our website, you agree to the use of cookies
Exercising the powers conferred to him under Article 213 of the Indian Constitution, an ordinance was promulgated by the honorable Governor of the State of Tamil Nadu, Thiru Banwarilal Purohit vide Press Release No.107 dated November 20, 2020, as given out by the Raj Bhavan on Friday, in order to ban online gaming. The move was reportedly initiated in the wake of an increasing number of suicides committed in Tamil Nadu as a result of losses suffered while playing online games.
The ordinance was promulgated giving due approval to the proposal presented to the Governor by the Tamil Government seeking a ban on online games. The proposal had requested for amendment in the following statutes through the help of an ordinance:
All these amendments were sought so as to safeguard the interests of blameless innocent persons who are caught in the web of online gaming and ultimately suffer, in some cases provoking these individuals to the brink of suicide.
The proposal put forward by the State government had recommended the following actions:
The ordinance promulgated, consented to, and provided approval to all the above-mentioned proposals.
86540
103860
630
114
59824