SHRI INDRAJIT GUPTA: Mr. Chairman, Sir, as far the question of privilege goes, that means when a hon. Member of this House is complaining and alleging that his normal duties as a Member of Parliament, which includes visiting his constituency whenever he is required to do so, are being interfered with or are being prevented by issue of some threat, which exists there -- threat to his life and so on -- that is a very serious matter. We have had many cases in the past. I remember, years have gone by when the Members had come before this House and complained that they were prevented from carrying out their functions as Members of Parliament. And on those cases, as far as I remember -- my memory may be failing me, I do not know -most of the cases were referred to the Privileges Committee.In the case of Shri Rajiv Pratap Rudy, after hearing him also, I have not got the slightest objection to this matter being referred to the Privileges Committee. But, Sir, from what you stated from the Chair and you are quoting what the hon. Speaker had said yesterday, - I was not here; I was in the house at that time. - I come to know that he had said that after I had made my statement, Shri Rajiv Pratap Rudy would be allowed to make a submission or a statement. Well, that has been done, although, maybe, it is not strictly in accordance with the rules of this House which do not permit such things to be done. Actually it is permitted in the other House but not in this House. Anyway, we have to honour the direction given by the Speaker. So, Shri Rajiv Pratap Rudy was permitted and he made quite a lengthy statement or submission whatever you liked to call it here. So that is what he was asked to do and he has done it. Now I am under no obligation to reply to 50 more questions which he may choose to raise. He can raise many questions that he likes. But I was never called upon that I must reply to all his questions. Why should I, Sir? It is not my job. (Interruptions) If we look at this whole matter as to what actually happened on the third in that area, in Sonepur, my trouble is, there happened to be two different complaints which are contradictory to each other. There is a complaint. There is a counter-complaint. There is an FIR. There is a counter-FIR. I am not sitting in judgement on that. I cannot do that. That is the matter of investigation which is going on now. If you want, Sir, that this House should investigate the matter, bring evidence here and call witnesses here, I do not think it is possible for us to go through such an exercise.
MR. CHAIRMAN: How can it be?
SHRI INDRAJIT GUPTA: If the Committee of Privileges can go into the whole matter if it wants to, certainly that is its right and I would have no objection to that.
As far as any continuing threat to Shri Rajiv Pratap Rudy or to his life in his constituency is concerned, if he tells me, approaches me, I am prepared to strengthen whatever security arrangements are there for him. We are prepared to give him extra security for that. There is no question about it because he is an hon. Member of this House. But beyond that, now he having made his statement as permitted by the Speaker, I think the House should now conclude this matter. There is nothing further we can do about that.
SHRI SONTOSH MOHAN DEV: All the Ministers are obliged to answer to the questions of the Members of Parliament. He says, `I am not supposed to answer'. This is not correct.
MR. CHAIRMAN: Dr. Debi Prosad Pal
... (Interruptions)
SHRI INDRAJIT GUPTA: I must attend the class... (Interruptions) He is a teacher.(Interruptions) I am his student.
SHRI RAM NAIK (MUMBAI NORTH): Sir, are you reserving your ruling on this? (Interruptions)
SHRI PRAMOD MAHAJAN (MUMBAI - NORTH EAST): Sir, the hon. Home Minister has no objection in referring this matter to the Privileges Committee.
MR. CHAIRMAN: In regard to reference to the Privileges Committee, that will be decided by the hon. Speaker.
SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):
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SHRI P.V. RAJESHWAR RAO (SECUNDERABAD): Other than Bihar, there is nothing. What is this?
... (Interruptions)
MR. CHAIRMAN: You will also be allowed.
... (Interruptions)
SHRI SRIBALLAV PANIGRAHI (DEOGARH): Sir, lakhs of workers are being prevented.
SHRI P.V. RAJESHWAR RAO: Sir, in Andhra Pradesh, we have got a burning problem... (Interruptions)
SHRI SRIBALLAV PANIGRAHI: Sir, we are not getting an opportunity.(Interruptions)
MR. CHAIRMAN: Your notice is there. You will get an opportunity.
... (Interruptions)
MR. CHAIRMAN: You will get the opportunity.
... (Interruptions)
MR. CHAIRMAN: I will try to accommodate as many Members as possible within the time limit. Unless you cooperate, how can I accommodate you?
... (Interruptions)
SHRI G.A. CHARAN REDDY: We have a burning problem in Andhra Pradesh. You have to come to the rescue of Andhra Pradesh.
PROF. RITA VERMA (DHANBAD):
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... (Interruptions)
DR. Y.S. RAJA SEKHARA REDDY: Sir, we have given notices. (Interruptions).
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