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:-

(1) MEA states No Objection to Burmese refugees stay in India till their Status is confirmed by UNHCR, New Delhi, 14 September 2004 (2) Mr. Antonio Guterres, UN High Commissioner for Refugees, visited NHRC in December, 2006 (3) NHRC Annual Reports
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.
Page 41-42
1995-1996 Illustrative Cases
Chapt IX No. (XIV) Commission moves to the Supreme Court on Chakma Refugee in Arunachal Pradesh.
Page 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.
Page 4

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.
Page 24

Practice Direction No. 8 (i ii)
Pag 92-93
1998-1999 Chapt 13. Promotion of Human Rights Literacy and Awareness
(G) Seminars and workshops
Page 47-50
1999-2000 Chapt 3. Civil Liberties
Visit to detention Centers and refugees Camps.
Page 39

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.
Page 45-46

Chap 12. Promotion Human Rights Literacy and Awareness.
(G12.20) Judicial symposium on Refugee.
Page 71-72

Chap13.5 Non Government Organizations.
Page 77
2000-2001 Chapt 4 Para 4.23 Convention and Protocol on the Status of Refugees.
Page 46-47
2002-2003 Chapt 2 Para 2.33 Review of legislation and Treaties.
Page 25

Chapt 5 Para 5.20 & 21 Convention and Protocol on the Statuses of Refugees.
Page 75-76

Chapt 15 Para 15.42 Drafting of National legislation on Refugees by the Govt.
Page 237-238
2003-2004 Chapt 5 (E4) Conventions and Protocol on the Status of Refugees.
Page 55
2004-2005 Chapt 13 Para 13.16 & 17 Promotion of Human Rights Literacy and awareness- Training Courses.
Page 172-173
S. NoTitleDownload
1 Centre/States Acts and Rules on RefugeesDownload (60.48 KB) pdf
2International Instruments/Regional InstrumentsDownload (27.23 KB) pdf
3 Judgements of Supreme Court on RefugeesDownload (24.37 KB) pdf

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.