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A Anti-poverty Programmes actual beneficiaries, 19 ceiling for subsidy, 19 guarantee of employment, 19 Integrated Rural Development Project (IRDP), 18 Mahatma Gandhi National Rural Employment Guarantee Act, 2005, 22 national
rural employment non-governmental initiatives, 26 pattern of coverage, 19 payments, 18 rural landless employment guarantee programme, 20 target group, 19 twin fold objectives, 18 underlying aim, 18 B Bonded Labour begar, 27 Bonded Labour System (Abolition) Act, 1976, 29 debt bondage, 28 forced labour, 27 freedom from bondage, 29 international labour organisation and forced bonded labour, 28 PUCL case, 28 right against exploitation; article 23, Constitution, 27 slave, 28 Universal
Declaration of C Children challenges, 81 child custody, 64 Child Labour (Prohibition and Regulation) Act, 1986, 80 child labour, 79 employment banned, 80 Hindu Minority and Guardianship Act, 1956, 64 right to education, 81 rights of elderly, 83 sectors involved, 80 street children, 83 Concepts of Poverty, 9 affirmative action, 10 creamy layer, 11
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Dalit, 9 empowerment, 11 Garibi Hatao, 9 Harijan, 9 inclusive growth, 10 Mandal Commission, 9 social engineering, 10 Constitution of India article 5, 13 article 15, 14 article 16, 14 article 17, 14, 32 article 21, 14 article 21A, 15, 81 article 51(A)(k), 16 article 243D, 17 article 325, 17 articles 330 to 342, 17 Constitutional Provisions Towards Poor article 5 _ citizenship at commencement of Constitution, 13 article 15 _ prohibition of discrimination, 14 article 16 _ equality of opportunity in matters of public employment, 14 article 17 _ abolition of untouchability, 14 article 21 _ right to life, 14 article 21A, 15 article 51(A)(k), 16 article 243D, 17 article 325, 17 articles 330 to 342, 17 citizenship, 13 directive principles of State policy and poverty in India, 15 equality before law, 14 fundamental duties, 16 issues related to poverty in India, 12 preamble, 12 right to equality, 14 socialistic concept, 13 Criminal Law and Poor abuse and challenges, 43 bailable, 42 constitutional aim, 40 CrPC, sections 106 to 124, 44 interim bail, 42 legal provisions _ sections 436 to 450, CrPC, 42 problems for poor, 42 problems of under-trials, 43 purpose behind bail provisions, 42 victims of bail justice, 41 victims of prison injustice, 43 |
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D Debt Relief estimated beneficiaries, 36 Farmer's Debt Waiver Scheme, 35 Maharashtra Debt Relief Act, 1975, 35 Development, 37 background, 37 Copenhagen Declaration, 1995, 39 declaration
on right to fundamental core element, 38 principles of RIO declaration, 38 right
to development is a right to development, 38, 39 right, 37 Rio Declaration, 1992, 38 United Nations Charter, 37 Disabled Rights, 75 challenges, 78 contemporary international approach, 77 inadequacies, 77 International Year of Disabled Persons, 1981, 78 Mental Health Act, 1987, 77, 78 mentally ill deserve a right, 78 National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999, 77 Persons
with Disability (Equal Opportunities, Protection of Act, 1995, 77 Rehabilitation Council of India Act, 1992, 77 rights of mentally retarded, 78 types of disabilities, 76 Domestic Violence, 57 advantage, 60 appraisal, 58 bar to relief, 60 beneficiaries, 58 Criminal Procedure Code, 59 Hindu Adoptions and Maintenance Act, 1956, 60 limitation, 60 live-in relationship, 58 maintenance, 59 shelter, 59 significance, 58 status of children, 59 |
F Family Courts, 64Association
of Social Welfare criticism/inadequacies, 66 Family Court Act, 1984, 65 H Honour Killings, 74 protection homes, 75 L Legal Aid compromise, 50 connotation of terms used, 50 corrective steps, 46 entitlement to legal services, 48 free legal services, 49 functions of central authority, 48 functions of State authority, 48 Legal Services Authority Act, 1987, 47 Lok Adalats, 49 preamble of India, 46 public utility service, 50 refund of court fees, 50 settlement, 50 significance, 47 Supreme Court Legal Services Committee, 48 M Mahatma Gandhi National Rural Employment Guarantee Act, 2005, 22 aim, 23 criticisms, 24 history and funding, 23 implementation, 23 legal aspects, 24 nodal agency, 23 provisions, 23 rural area, 23 sharing of expenses, 23 Measures of Human Deprivation, 8 Capability Poverty Measure (CPM), 8 Human Poverty Index (HPI), 8 Muslim Marriage, 60 call for reforms, 61 challenges for Muslim women, 63 Dissolution of Muslim Marriages Act, 1939, 62 Imrat-e-Shariah, 63 Muslim Women (Protection of Rights on Divorce) Act, 1986, 63 Nikah Namah, 62 other types of marriage, 61 prohibitions, 61 |
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punishment, 62 significant features, 60 N National Rural Employment Programme (NREP), 20 allocation, 20 co-option, 20 division, 20 drawbacks, 20 execution, 20 features, 20 priority, 20 Ninth Plan Strategy for IRDP, 24 developmental activities, 25 objectives, 24 Panchayat Raj institutions, 25 Rajiv Awas Yojna, 25 P Poverty absolute poverty, 1 below poverty line, 3 cycle of poverty, 3 meaning and concept, 1 poverty line, 2 poverty trap, 2 primary poverty, 2 quotes, 3 relative poverty, 2 secondary poverty, 2 understanding who are poor, 4 who all constitute poor?, 4 Problems of Poverty and its Magnitude, 4 aggregation, 5 determinants of poverty, 7 eight goals, 7 identification, 5 manifestations of poverty, 5 millennium development goals (MDGs), 7 negative discrimination, 5 poverty groups, 6 social exclusion, 4 stunted child, 7 types of income poverty, 6 underweight, 7 wasted child, 7 R Rural Landless Employment Guarantee Programme, 20 Indira Awas Yojna, 22
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Jawahar Rojgar Yojna, 21 public distribution system, 22 Sampoorna Grameen Rojgar Yojna, 21 Swarnajayanti Gram Swarojgar Yojna, 21 U Untouchability Abolition abolition of untouchability, 33 civil rights, 32 committees, 34 Constitution of India, article 17, 32 constitutional bodies, 34 legal aid, 33 offences, 32 place, 32 presumption
by courts in Protection of Civil Rights Act, 1955, 32 special courts, 34 W Women abortion allowed, 68 anti-dowry laws, 54 crimes against women, 53 criminal breach of trust, 55 Dowry Prohibition Act, 1961, 54 female foeticide, 67 gender bias or inadequacies, 54 immoral traffic, 72 Maternity Benefit Act, 1961, 69 maternity benefits, 69 Medical Termination of Pregnancy Act, 1972, 67 National Widow Pension Scheme, 75 nature of offence, 56 offences under Indian Penal Code, 71 offences with regard to dowry and wife, 55 Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994, 68 sex determination, 66 sexual harassment at work place, 70 Sexual Harassment at Workplace Bill, 2010, 71 status of female Hindus, 53 Stridhan, 55 Vishaka guidelines, 71 |
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