Ministry of Law, Justice and Company Affairs
Department of Legal Affairs

The National Commission to Review the Working of the Constitution was set up vide Government Resolution dated 22 February, 2000. The terms of reference stated that the Commission shall examine, in the light of the experience of the past 50 years, as to how best the Constitution can respond to the changing needs of efficient, smooth and effective system of governance and socio-economic development of modern India within the framework of Parliamentary democracy, and to recommend changes,if any, that are required in the provisions of the Constitution without interfering with its basic structure or features. The Commission was required to complete its work and make recommendations within one year. The tenure of the Commission was extended from time to time upto 31st March, 2002.

2. The Commission submitted its report in two volumes to the Government on 31st March, 2002. The report could be seen at the following hyperlinks :

Volume I

Volume II
          a. Book 1
          b. Book 2
          c. Book 3

(R. L. Meena)
Secretary to the Government Of India
2. 4.2002