XI LOK SABHA DEBATES,   Session I 
Tuesday, May 28, 1996 / Jyaistha 7, 1918 (Saka)


Type of Debate:  PERSONAL EXPLANATION BY MEMBERS (RULE-357)

Title:	Clarifications regarding Negotiating Committee to review
the price terms on decision taken to remake the submarine 877 EKM
Sindhuveer in September 1995.

Text:
DR.  MALLIKARJUN  (MAHBUBNAGAR): Sir, when the august House is sitting, I felt
it is my moral responsibility to clarify about  the  reported  news  items  in
Hindustan  Times.  Sir,  a  decision was taken to remake the submarine 877 EKM
Sindhuveer in September 1995. The decision does  not  mean  negotiations  were
completed;  negotiations  had commenced. Finally this file was submitted to me
on 27th March, 1996.



THE MINISTER OF FINANCE (SHRI JASWANT SINGH): One minute  please.  I  entirely
appreciate  what  he  is  trying  to  say.(Interruptions) He is referring to a
newspaper statement in the House.... (Interruptions) You just listen to me.

DR. MALLIKARJUN (MAHBUBNAGAR): I am not making a  statement,  Mr.  Speaker.  I
want a clarification.

MR. SPEAKER : I think, nothing is good enough.

... (Interruptions)

MR. SPEAKER : I do not think the House can take cognizance of  what  has  been
written in the newspaper and Mallikarjunji, we cannot do that.



SHRI SOMNATH CHATTERJEE (BOLPUR): The House cannot take cognizance of what  is
written in the newspaper.. (Interruptions)

MR. SPEAKER: You do not worry about that.

DR.  MALLIKARJUN:  You  kindly  hear one sentence. On 27th March, the file was
submitted to me. I deferred the decision which should  be  taken  by  the  new
Government,  as  by  that  time, elections had been announced. (Interruptions)
When I found that the price  negotiation  was  not  final,  I  had  asked  the
Negotiating Committee to review the price terms by 12 per cent.

MR. SPEAKER: I do not think that the House can take  cognizance  of  what  you
have said.

SHRI JASWANT SINGH: This is mentioned by a newspaper. (Interruptions)

MR. SPEAKER: I entirely agree with you. I agree with Somnathji.

DR. MALLIKARJUN: When I saw the paper, I said that I had asked the negotiating
committee to revise the price.

MR.  SPEAKER:  No.  It  is  enough.  We  cannot  take  cognizance  of what the
newspapers are writing.

THE  MINISTER  OF  HOME AFFAIRS (DR. MURLI MANOHAR JOSHI): Sir, this should be
removed from the records.	

MR. SPEAKER: I will go through it.

(Interruptions)

MR. SPEAKER: Not today. I have taken the permission of the House right in  the
beginning.

(Interruptions)

SHRI  PREM  SINGH CHENDURMAJRA (PATIALA): I have given a notice in writing. It
is a very important issue regarding Punjab.

MR. SPEAKER: All right, another five minutes. If the text has been approved by
the  Secretariat  I  will  honour  that though in the beginning I said that we
would proceed with the discussion.

SHRI  SOMNATH CHATTERJEE (BOLPUR): After all, your decision is there. You have
said that after two or three mentions the discussion will be taken up. What is
this going on? It is a make believe situation in this  country.  There  is  no
Government with a majority. (Interruptions) What is this going on here?

MR. SPEAKER: That is why I requested right in the morning, at the commencement
of this Session, for cooperation in order to gain time. Now we should stick to
that. The House did not object to my announcement at that time. You all

leaders should stick to that decision.

Mr. Home Minister.

(Interruptions)

MR. SPEAKER: I have ruled it out. It will not be taken up today.

(Interruptions)

PROF. P.J. KURIEN (MAVELIKARA): Mr. Speaker, .... (Interruptions)

MR. SPEAKER: Shri Kurien, you cannot go against the consensus  of  the  House.
The House has agreed that it will not be taken up. The House, at the beginning
itself,  has  agreed  that  it  cannot  be taken up. Why are you creating this
problem? Please sit down.


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