SHRI M.M. JACOB: I request the mover of this Bill to withdraw and give us an opportunity to bring our own Bill.
SHRIMATI DIL KUMARI BHANDARI (Sikkim): Mr. Chairman, Sir, I sincerely thank and congratulate the hon. Minister for Home affairs, Shri M.M. Jacob. I also sincerely thank all the hon. Members of the House for so thoughtfully, intelligently and wholeheartedly supporting my Bill on recognition of Nepali and Manipuri languages in the Eighth Schedule of the Constitution.
The learned Members of the House so diligently explained various facets of Nepali and Manipuri languages; and its recognition. They provided a scientific dimension, an emotional and psychological side and some of them put it on a dynamics of country's democratic and political system. Minurs Mr. Inderjit, the Bill received a consensus support. I must say that the Indian Nepalese are touched by the support, confidence and trust you have reposed on us.
Sir, I am personally very moved by the positive response of all the hon. Members as in very few issues have such a convergent and unanimous approach and views. I was pleasantly surprised when I, during the debate, heard an hon. Member from Orissa, not only supported the Bill but also spoke in Nepali language.
Sir, you would agree with me that the views of all the hon.
Members were influenced
469 Const. (S.T.) (U.P.) order (Amend.) Bill (Amend of schedule) by Shri Bhagwan Shankar Rawat
by mere political expediency of political parties they represent but they were expressions of the objectivity and assertion of independent wisdom and thinking as an individual posses. This is an indicator of the robust health of our democratic tradition. Let us preserve and sustain this trait of objectivity, independent and rational Judgement.
Once again I congratulate the Government for not flinching from taking right and moral action which will help to assimilate the vast population which speaks Manipuri, Nepali and Konkani language.
Keeping in view the assurance given by the hon. Minister Shri M.M. JACOB on behalf of the Government of India that inclusion of Nepali, Manipuri and Konkani will be considered, and since it has already been listed in the new Bill, I seek the permission of the House to withdraw my Bill, with the assurance given by the hon.
Minister to introduce the Bill during this session itself. Thank you, Sir.
MR. CHAIRMAN: The hon. Member may move for leave of the House to withdraw the Bill.
SHRIMATI DIL KUMARI BHANDARI: Sir, I beg to move for leave to withdraw the Bill further to amend the Constitution of India.
MR. CHAIRMAN: The question is:
"That leave be granted to withdraw the Bill further to amend the Constitution of India."
The motion was adopted.
SHRIMATI DIL KUMARI BHANDARI; Sir I withdraw the Bill.
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470 Const. (S.T.) (U.P.) order (Amend.) Bill (Amend of schedule) by Shri Bhagwan Shankar Rawat
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