1. Explain primary poverty?
2. What is meant by secondary poverty?
3. Absolute poverty is same as relative poverty. Discuss.
4. Differentiate between primary poverty and secondary poverty.
5. What is meant by poverty trap?
6. Why is it necessary to define the problems and magnitude of poverty?
7. Define `negative discrimination'.
8. Define `social exclusion'.
9. Explain `chronic poor'.
10. Explain the concept of `social justice'.
11. Discuss `the Right To Education' under the Indian Constitution.
12. Compare and contrast articles 21-A, 51(A)(k) and 41 of the Constitution of India.
13. What are the main grounds of criticism against NREGA?
14. What is meant by `debt bondage'?
15. Define `Civil Rights' under the PCRA.
16. Explain the law relating to presumption in the context of PCRA, 1955.
17. Explain the basic feature of OTS under Farmer's Debt Waiver Scheme, 2008.
18. Explain the purpose of `interim bail'.
19. Enumerate public utility services included under the Legal Services Authority Act, 1987.
20. What is the trigger mechanism for a pending matter in a court to reach `Lok Adalat'?
21. What is meant by streedhan?
22. (a) Explain `domestic violence'?
(b) What is understood by live-in relationship?
23. Enumerate any five rights pointed out by the Supreme Court in the case of Unnikrishnan J.P. v. State of Andhra Pradesh?
24. List out any five actions that constitute an offence under the Immoral Traffic (Prevention) Act, 1986?
25. State the main features of National Old Age Pension Scheme?
26. Explain the purpose and mandate of article 21A to the Constitution of India?
27. Point out any four employments that are banned under Child Labour (Prohibition and Regulation) Act, 1986?
28. Discuss the inadequacies and challenges of the Mental Health Act, 1987?
29. What are the major factors that induce sex workers to continue with their profession?
30. Discuss the main grounds on which Sexual Harassment at Work Place Bill, 2010 has been criticised?
31. A chronic poor household is one which is below poverty line and
(a) Who have low income
(b) Belong to other poor category
(c) Have low income poverty
(d) At least one child is stunted.
32. Social justice is based on the concept of
(a) Socialism
(b) Rule of law
(c) Human Rights and equality
(d) Supremacy of judiciary.
33. Allocation of funds for NREP was to be met by the Centre and States in the percentage ratio of
(a) 60 and 40
(b) 40 and 60
(c) 50 each
(d) 75 and 25.
34. Wages may be paid under NREGA based on
(a) Piece rate
(b) Daily rate
(c) Piece rate or daily rate
(d) None of the above.
35. Bonded Labour System (Abolition) Act, 1976 renders the force of a custom tradition to be:
(a) Void and inoperative
(b) Valid
(c) Reinforceable
(d) Legitimate.
36. An offence under the Bonded Labour System (Abolition) Act, 1976 may be tried by
(a) Village Panchayat
(b) High Court
(c) Executive Magistrate
(d) National Commission for Minorities.
37. Refusal by a hospital to admit a patient may amount to be an offence under PCRA
(a) True
(b) False
(c) Where the illness is serious
(d) None of the above.
38. Right to Development is a
(a) Group right
(b) Fundamental right
(c) Constitutional right
(d) Minority right.
39. Following would constitute an offence in the nature of sexual harassment under the IPC
(a) Sec. 302
(b) Sec. 326
(c) Sec. 509
(d) Sec. 420.
40. An appeal against the decision of a Family Court would lie to
(a) High Court
(b) Supreme Court
(c) National Commission for Women
(d) Larger bench of a Family Court.
41. Some of the reason for secondary poverty could be
(a)
(b)
(c)
42. Mention four types of income poverty
(a)
(b)
(c)
(d)
43. Non-poor are those whose income is ____ _____ _____ _____ ______ _______ (not more than six words).
44. Name any four goals included in Millennium Development Goals.
(a)
(b)
(c)
(d)
45. Policies meant to promote social justice are aimed to ____
(a)
(b)
46. Article 21A of the Constitution concerns ______ _____ __(not more than three words).
47. Article 17 of the Constitution relates to _____ ______ _____ (not more than three words).
48. Articles 39A of the Constitution relates to ____ ____ _____ ____ _____ _____ (not more than six words).
49. Name any two anti-poverty programmes
(a)
(b)
50. The twin fold objective for starting the anti-poverty programmes were
(a)
(b)
51. Indicate any four works that are to be accorded priority under National Rural Employment Programmes:-
(a)
(b)
(c)
(d)
52. Mention any three drawbacks of NREP.
(a)
(b)
(c)
53. The packaged approach under the ninth five year plan strategy for IRDP covered the aspects of (name any four).
(a)
(b)
(c)
(d)
(e)
54. Article 23 of the Constitution prohibits.
(a)
(b)
55. Slave is a person who is the ____ ____ ____ ____ ____ ____ _____ (not more than seven words)
56. After introduction of BLSA Act, 1976, the liability to repay bonded debt _____ _____.
57. Special measure which a State Government can take under section 15A of PCRA would include (state any four)
(a)
(b)
(c)
(d)
58. Two constitutional bodies set up at the apex level to address untouchability issues are
(a)
(b)
59. State any three spheres towards which the Right to Development extends:
(a)
(b)
(c)
60. State three international declarations with regard to Right to Development.
(a)
(b)
(c)
61. Marginalised sections include (name any four)
(a)
(b)
(c)
(d)
62. The amount of bail is generally determined in light of the ____ ____ ____ ____ ____ _____ _____ (not more than five words).
63. CrPC provisions are usually beyond the reach of poor due to:-
(a)
(b)
(c)
64. State any four aspects relating to prison which warrant priority remedial steps
(a)
(b)
(c)
(d)
65. List any four functions assigned to the Central Authority under the Legal Services Authority Act, 1987.
(a)
(b)
(c)
(d)
66. Free legal services in the context of the Legal Services Authority Act, 1987 include
(a)
(b)
(c)
(d)
67. Entitlement to legal services under the LSAA would extend to:- (any four)
(a)
(b)
(c)
(d)
68. Name any four services included in `public utility service'
(a)
(b)
(c)
(d)
69. Maternity Benefit Act provisions apply to those employed in
(a)
(b)
(c)
70. What type of presents do not constitute dowry
(a) ..
(b) ..
Provided ..
71. Pick out one from the following which is not a manifestation of poverty
(a) Homelessness
(b) Unsafe environment
(c) Soil erosion
(d) Starvation and malnutrition.
72. Cycle of poverty one started is likely to continue _______ _________ ____ ______ ______ _______(not more than six words)
73. Subjective income poverty is based on the notion of people's own opinion_______ _________ _______ ____ (not more than four words)
74. Social engineering is the act of manipulating people into ______ _________(not more than two words)
75. Social justice is based on the concepts of _______ _______ _______ ________(Not more than four words)
76. IRDP provide assistance to rural poor in the form of _______ _________ ___________ _______(not more than four words)
77. Begar signifies labour or service extracted without________ _______(not more than two words)
78. Dowry Prohibition Act, 1961 prohibits _______ __________ ________(not more than three words)
79. Assistance of ___ ____ _______ experts may be sought by the Family Courts.
(Not more than three words)
80. Absolute poverty is the inability to attend the desired standard of living.
81. It would be feasible to eradicate relative poverty in near future.
82. Relative poverty is a measure of absolute deprivation.
83. Social justice cannot be administered without inclusion of poor.
84. Right to Citizenship under the Constitution is not based on economic status.
85. Right to livelihood cannot be read under Right to Life as included in the Constitution.
86. Child offenders are entitled to speedy trial.
87. Reservation of seats for Scheduled Castes and Scheduled Tribes is impermissible under the Constitution.
88. Refusing to sell goods may amount to an offence under PCRA, 1955.
89. Self determination would fall under the Right to Development.
90. Match the correct combination
(a) Poverty stricken means (a) Inability to secure minimum standard of living
(b) Secondary poverty implies (b) The state of being poor
(c) Poverty trap results in (c) Minimum necessities
(d) Primary poverty is with regard to (d) Extremely poor
(e) Absolute poverty corresponds to (e) Improper allocation
(f) Poverty means (f) Real improvement impossible.
91.
(a) Underweight implies (a) Deficient in weight for height
(b) Stunted child is one who is (b) Deficient in weight for age
(c) Wasted child means (c) Low height for age.
92.
(a) Right to Development (a) Promote social progress
(b) Environmental protection (b) Risk for dignity and human rights
(c) Development needs (c) Centre of the development
(d) Human person (d) Universal and inalienable
(e) United Nations Charter (e) Present and future generations
(f) Advances in bio-medical sciences (f) Sustainable development.
31. (d)
32. (c)
33. (c) 50% of each
34. (c)
35. (a) Section 5
36. (c) Section 21
37. (a) Section 5
38. (a)
39. (c)
40. (a)
41. (a) Gambling
(b) Drinking
(c) Inefficient housekeeping.
42. (a) Absolute income poverty
(b) Low income poverty
(c) Relative income poverty
(d) Subjective income poverty.
43. Greater than the income poverty line
44. Any four of the following
(a) End hunger
(b) Universal education
(c) Gender equity
(d) Child health
(e) Maternal health
(f) Combat HIV/AIDS
(g) Environmental sustainability
(h) Global partnership.
45. (a) Improved equality of opportunity
(b) Introduce equality of gains
46. Right to Education
47. Abolition of untouchability
48. Equal justice and free legal aid
49. (a) Food for work
(b) National Rural Employment Programme
50. (a) Work opportunities during each employment season
(b) Creation of durable productive assets e.g., roads and canals etc.
51. (Any four of the following)
(a) Social forestry
(b) Pasteur development
(c) Social and water conservation
(d) Irrigation and drainage
(e) Sanitation
(f) Village ecology and environment
52. (a) Lacked direct focus on largest group population
(b) Lack of expertise and high grade material
(c) Lack of full utilization for SC/ST outlay
53. (a) Access to credit
(b) Training
(c) Upgradation of technology
(d) Delivery of essential inputs
(e) Marketing tie-ups.
54. (a) Traffic in human beings
(b) Forced labour
55. Property of and wholly subject to another
56. Stands extinguished. Section 6
57. (a) Legal aid rendition
(b) Special courts
(c) Committees
(d) Special Police Stations
(e) Incentives for inter-caste marriages
58. (a) National Commission for Scheduled Castes (Article 338)
(b) National Commission for Scheduled Tribes (Article 338A)
59. (a) Full sovereignty over natural resources
(b) Self determination
(c) Popular participation in development
(d) Equality of opportunity
(e) Creation of favourable conditions for enjoyment of other rights.
60. (a) Rio, 1992
(b) Vienna, 1993
(c) Copenhagen, 1995
61. (a) Poor
(b) Women
(c) Children
(d) Physically and mentally handicapped
(e) Disabled
(f) Transgenders
62. Seriousness of the alleged offence
63. (a) Poverty
(b) Illiteracy
(c) Ignorance
64. (a) Overcrowding
(b) Poor sanitation
(c) Absence of basic facilities
(d) Torture and violence
(e) Inefficient prison administration
(f) Institutional corruption and caste discrimination
65. (a) Frame policies, principles and schemes
(b) Utilisation of funds
(c) Social justice litigation
(d) Organise legal aid camps
(e) Undertake and promote research.
66. (a) Payment of court-fee, process fee and other charges
(b) Services of advocates
(c) CTC and other documents
(d) Preparation and filing of paper book
(e) Pre-litigation settlement.
67. (a) A member of SC/ST
(b) A victim of trafficking in human beings or begar
(c) A woman or child
(d) A person with disability
(e) Victim of mass disaster.
(Section 12)
68. (a) Transport
(b) Postal, telegraph or telephone
(c) Power, light and water
(d) Public conservancy or sanitation
(e) Hospital or dispensary
(f) Insurance service.
Section 22A
69. (a) Factory
(b) Mine
(c) Plantation
Section 2
70. Without any demand
(a) Marriage presents given to the bride
(b) Marriage presents given to the groom
71. (c)
72. Unless there is an outside intervention
73. About their financial situation
74. Performing actions
75. Human rights and equality
76. Subsidy and bank credit
77. Giving remuneration
78. Giving or taking
79. Medical and welfare
80. False
81. False
82. False
83. True
84. True
85. False
86. True
87. False (Article 330)
88. True (Section 6)
89. True.
90. (a) (d)
(b) (e)
(c) (f)
(d) (c)
(e) (a)
(f) (b)
91. (a) (b)
(b) (c)
(c) (a)
92. (a) (d)
(b) (f)
(c) (e)
(d) (c)
(e) (a)
(f) (b)
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