Bibliographic Information on “Refugees”

       INTRODUCTION

          

 National Human Rights Commission Library, New Delhi has compiled and consolidated information from various sources on “Refugees” to help the users in literature survey of printed and electronic material available in the Library of the Commission and many important Libraries of Delhi.

 

This Bibliography is available in the following form:-

 

(A)   Centre/States Acts and Rules on Refugees.

 

(B)   International Instruments/ Regional Instruments

 

(C)  Judgements of Supreme Court on Refugees.

 

(D)  National Human Rights Commission, India (NHRC).

 

(i)      MEA states No Objection to Burmese refugees’ stay in India till their   

          Status is confirmed by UNHCR, New Delhi, 14 September 2004   

          http://www.nhrc.nic/disparchive.asp?fno=808

(ii)             Mr. Antonio Guterres, UN High Commissioner for Refugees, visited NHRC in  December, 2006

           http://www.nhrc.nic/disparchive.asp?fno=1391

         

            NHRC Annual Reports – Containing information on Refugees

 

1994-1995

Illustrative Cases 

Chapt IX No. (IX) Condition of Chakma and Hajong refugees settled in Arunachal Pradesh.

http://nhrc.nic.in/ar94_95.htm

 

 

P 41-42

1995 -1996

Illustrative Cases

Chapt IX No. (XIV) Commission moves to the Supreme Court on Chakma Refugee in Arunachal Pradesh.

http://nhrc.nic.in/ar95_96.htm

 

 

,, 61-62

1997-1998

Chapt II Writ Petition (Crl) No. 13/98 Concerning Harassment of Chakma Refugees in Arunachal Pradesh and before the High Courts.

http://nhrc.nic.in/ar97_98.htm

Chapt IV  IV Review of Laws, Implementation of Treaties and other International Instrument of Human Rights: IV (D) Consideration of UN Convention relating to the Status of Refugees.

http://nhrc.nic.in/ar97_98.htm

Practice Direction No. 8 (i – ii) 

http://nhrc.nic.in/ar97_98.htm

,, 4

 

 

 

 

 

,,  24

 

 

,,  92-93

1998 -1999

Chapt 13. Promotion of Human Rights Literacy and Awareness

(G) Seminars and workshops

http://nhrc.nic.in/ar98_99.htm 

 

 

,, 47-50

1999-2000

Chapt 3. Civil Liberties

Visit to detention Centers and refugees

Camps.

http://nhrc.nic.in/ar99_00.htm

Chapt 4. Reviews of Laws Implementation of Treaties and other International Instrument on Human Rights.

(C – 4.9) Implementation of Treaties and other international instrument.

http://nhrc.nic.in/ar99_00.htm

Chap 12. Promotion – Human Rights Literacy and Awareness.

(G–12.20) Judicial symposium on Refugee.

http://nhrc.nic.in/ar99_00.htm

Chap13.5 Non Government Organizations.

http://nhrc.nic.in/ar99_00.htm     

 

 

,, 39

 

 

 

 

 

,, 45-46

 

 

 

,, 71-72

 

,, 77

2000-2001

Chapt 4 Para 4.23 Convention and Protocol on the Status of Refugees.

http://nhrc.nic.in/ar00_01.htm

 

,, 46-47

2002-2003

Chapt 2 Para 2.33 Review of legislation and Treaties.

http://nhrc.nic.in/ar02_03.htm

Chapt 5 Para 5.20 & 21 Convention and Protocol on the Statuses of Refugees. 

http://nhrc.nic.in/ar02_03.htm

Chapt 15 Para 15.42 Drafting of National legislation on Refugees by the Govt. 

http://nhrc.nic.in/ar02_03.htm

,, 25

 

 

,, 75-76

 

 

,, 237-238

 

2003 -2004

Chapt 5 (E4) Conventions and Protocol on the Status of Refugees.

 http://nhrc.nic.in/ar03_04.htm

 

,, 55

   2004-2005

Chapt 13 Para 13.16 & 17 Promotion of Human Rights Literacy and awareness’- Training Courses.

http://nhrc.nic.in/ar04_05.htm 

 

,, 172-173

 

             

(E)    Books on Refugees.

 

(F)    Articles on Refugees.

 

In addition to indexing of information, bibliography provides Website addresses for the Full Text available on Central Legislation, Conventions/Instruments, Supreme Court Judgements & Orders on Refugees and Annual Repots/Documents/Cases of National Human Rights Commission, India available on Internet.