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The Rajya Sabha passed the Jammu and Kashmir Reorganisation (Amendment) Bill of 2021 by a voice vote on February 8. The bill is an amendment to the Jammu and Kashmir Reorganisation Bill of 2019 that bifurcated the state of Jammu and Kashmir into two union territories, Ladakh being one and the former being the other after the revocation of Section 370. The new amendment to the bill seeks to merge its cadre of officers of Indian civil services to the AGMUT cadre (which stands for Arunachal Pradesh, Goa, Mizoram, and Union Territory). It is to increase the strength of civil servants in the union territory. The bill was introduced in the house a few days ago by the Minister of State (Home), G. Kishan Reddy. He stated that the constitution of India is now fully applicable on the union territory and that the amendment would enable the availability of administrative officers in JnK who have the experience to run the UT.
Section 13 (applicability of Section 239A) and SEction 88 (provisions related to all India services) of the act were amended.
Voice vote is a method of voting in the parliament in which votes of the members are taken on a subject or a motion orally. It is considered to be the quickest and the easiest method of voting which is used in deliberative (decision-making) assemblies. As the first step, the presiding officer or the chair of the assembly delivers the question to the assembly. The members who are in the favour of the motion say 'aye' or 'yea' orally. Afterward, the presiding officer asks those opposed to the motion to cast their votes by saying 'nay' or 'no'. The votes on each side are then counted and the results are declared. The only disadvantage of voice votes is that the volume of the voices of the members is estimated instead of being measures with sound level meters.
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