Section 18 in The Parliamentary Proceedings (Protection Of Publication) Act, 1977
18.
/826Statement of Objects and Reasons.-The basic of a democratic Government is the opinion of the people. It is, therefore, of paramount importance that proceedings in Parliament shall be communicated to the public. For this purpose, newspapers and other mass publicity media should be afforded the privilege of publising substantially true reports of proceedings in Parliament without being exposed to any civil or criminal action. The press and other publicity media were deprived of this privilege during the Emergency when the Parliamentary Proceedings (Protection of Publication) Act, 1956, was repealed. It is now proposed to restore this privilege. Hence this Bill.2. The provisions of the Bill are on the same lines as the provisions of the Parliamentary Proceedings (Protection of Publication) Act, 1956.[18th April, 1977]An Act to protect the publication of reports of proceedings of Parliament.Be it enacted by Parliament in the Twenty-eighth Year of the Republic of India as follows:-
