<b>XI LOK SABHA DEBATES,  <i> Session IV (Budget) </i>
</b>
XI LOK SABHA DEBATES,   Session IV (Budget) 

Monday , May 05 , 1997 / Vaisakha 15 , 1919  (Saka)





Type of Debate: ADJOURNMENT MOTION

Title: Submissions on the admissibility of Adjournment Motion regarding alleged breakdown of law and order machinery in relation to Bihar.
(Speaker withheld his consent to the motion).

TEXT :
 12.03 hrs.


SHRI JASWANT SINGH (CHITTORGARH): Mr. Speaker, Sir, I am rising to  point  out
to  you  that  along with some other colleagues of mine, I have submitted, for
your consideration, an adjournment motion; and I can  do  no  better  than  to
quickly  read  out  the text of the adjournment motion, before I plead why you
should grant us permission to move this adjournment motion.

	My notice states that:

        
        "It is a definite matter of  urgent  importance,  namely  total
        break  down of law and order in the State of Bihar as evidenced
        by the gherao of Patna High court and intimidation of  Counsels
        of  the  Central  Investigative  Agencies, attacks on political
        party  offices  of  the  Opposition,  deliberately   engineered
        murderous attack on a fellow-Parliamentarian who is a colleague
        of  mine  and  another Legislator of the Opposition, near total
        connivance of the official machinery in  this  State  sponsored
        violence  and intemperate challenges being posed to the Central
        Government by high authorities in the State."

	It is my submission that what Bihar is witnessing today is not  simply
a  total  break  down  of law and order. It is a Constitutional impasse of the
most unprecedented dimension. It is an impasse created by the  authorities  of
the State itself wherein the authorities of the State are publicly pronouncing
that if Delhi does not behave in a particular manner, then they shall demolish
Delhi.



SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ) : {ÉÚ®úä ʤɽþÉ®ú Eòä +Ænù®ú iÉÉäc÷¡òÉäc÷ EòÒ ½þè*








... (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER : I will deal with it.

			... (Interruptions)

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ:  º]õä]õ Eòä +Ænù®ú ±ÉÉì BÆb÷ +Éìb÷Ç®ú ®úJÉxÉä Eòä ʱÉB EòÖUô iÉÉä
Eò®úxÉÉ {Éc÷äMÉÉ* +ÉÆnùÉä±ÉxÉ Eò®úxÉä EòÉ ªÉ½þ EòÉä<Ç iÉ®úÒEòÉ xɽþÒÆ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)







<x½þÉäÆxÉä +ºÉɨÉÉÊVÉEò iÉi´ÉÉäÆ EòÉ <ºiÉä¨ÉÉ±É ÊEòªÉÉ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


MR.  SPEAKER:  Do not complicate the matter.  Let us hear him.  He has given a
notice.  I will give you a chance.  As he has given the notice, I will have to
hear him.

			...  (Interruptions)

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ:  +vªÉIÉ ¨É½þÉänùªÉ, ʤɽþÉ®ú EòÉ ¨ÉɨɱÉÉ ªÉ½þÉÆ ÊEòiÉxÉÒ ¤ÉÉ®ú
=`öäMÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)


This is not Bihar Assembly. You can raise it in the Bihar Assembly.

SHRI JASWANT SINGH:  I think that is a valid point  that  this  is  not  Bihar
Assembly.   His  point  is  valid  and  because  this  is  not  Bihar Assembly
.....(interruptions)....After all, I must highlight  as  to  why  there  is  a
constitutional breakdown there...(interruptions)

MR. SPEAKER: Let him make his submission. It is for me  to  allow  or  not  to
allow. I am just hearing him.

			... (Interruptions)

SHRI JASWANT  SINGH:    I  think some of the points raised by my friend on the
opposite section are actually and precisely the  points  that  I  am  raising.
They are saying that there has been a murderous attack...(interruptions)..



SHRI A.C. JOS (IDUKKI): Sir, I am on a point of order. Rule 58 of the Rules of
Procedure says:

        
        "The right to move the adjournment of the House for the purpose
        of  discussing  a  definite  matter of urgent public importance
        shall be subject to the following restrictions, namely:-

        
        (iii) the motion shall be restricted to a  specific  matter  of
        recent   occurrence   involving   the   responsibility  of  the
        Government of India."

	The law and order situation  of  a  State  is  not  a  subject  matter
involving  Government  of  India.  So,  my submission is that this Adjournment
Motion cannot even be moved in this House. Permitting or not  is  a  differint
thing.


MR. SPEAKER: He has not yet moved it.

SHRI A.C.  JOS:  Sir, it is not possible even to raise it...(interruptions)..

SHRI HARIN PATHAK (AHMEDABAD): There is a total Constitution breakdown.

MR. SPEAKER: Why are you interrupting now? Is it necessary for you to do so?

	Shri Jos, thank you for your guidance.

SHRI JASWANT SINGH:  The hon.  Member has stated the rule.

SHRI E.  AHAMED (MANJERI):  Sir, I would like to make a point.

MR. SPEAKER: No, Shri Ahamed, unless you are on a point of order, you cannot.

SHRI E.   AHAMED:    I  am  only supporting my colleague saying that there was
already a decision taken by this House that no matter relating to the law  and
order situation in a State shall be discussed in this House.

MR. SPEAKER: I have also read that rule.

SHRI JASWANT SINGH:  I am mindlful of this observation and I am grateful to my
hon.   friend,  Shri  Jos to have raised this point that we cannot discuss law
and order situation here.  After all, what are the criteria?

	It should be a matter of recent occurrence. In  this  case,  it  is  a
matter  of recent occurence. Secondly, it should be a matter that concerns the
House. Here also, it is a matter that concerns the House. Thirdly,  it  should
not  transgress  on the authority of the State because of the delicate federal
arrangement of the republic. Indeed, it must not  be  so.  But  if  the  State
authorities  themselves and if the highest functionaries in that State were to
announce publicly on platforms which are not private platforms and through all
the media that if the Central Government or Delhi were to take course  `A'  or
course  `B',  then  they  shall  finish  them  and if the hon. Members were to
say...(interruptions)...

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ:  BäºÉÉ EòèºÉä ¤ÉÉä±É ºÉEòiÉä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)
BäºÉÉ xɽþÒÆ
SɱÉäMÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI RAM KRIPAL YADAV (PATNA): How can you say like that?


SHRI JASWANT SINGH :  I find it very difficult to say...(interruptions)

SHRI RAM KRIPAL YADAV (PATNA):





¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É:  ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ Eòä ±ÉÉäMÉÉäÆ xÉä VÉxÉiÉÉ nù±É Eòä ±ÉÉäMÉÉäÆ {É®ú ½þ¨É±ÉÉ
Eò®úxÉä EòÉ B±ÉÉxÉ ÊEòªÉÉ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ:  BEò ½þÒ Ê´É¹ÉªÉ ÊEòiÉxÉÒ ¤ÉÉ®ú ºÉnùxÉ ¨ÉäÆ =`öäMÉÉ* <ºÉ EòÉ¨É Eòä
ʱÉB ʤɽþÉ®ú BºÉ䨤ɱÉÒ ½þè ªÉÉ xɽþÒÆ?  
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: The Home Minister will reply.

SHRI JASWANT SINGH:  Sir, a point was made...(interruptions)...

MR.  SPEAKER:  He  is making his submission. I will take a decision. You leave
the decision to me.

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ) : ºÉnùxÉ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè* BEò {ÉÊ]õÇEòֱɮú ±ÉÒb÷®ú
Eòä ÊJɱÉÉ¡ò <ºÉ iÉ®ú½þ EòÉ ´ÉÉiÉÉ´É®úhÉ ¨ÉÖ±Eò Eòä +xnù®ú ¤ÉxÉÉxÉÉ ¨ÉÖxÉÉÊºÉ¤É xɽþÒÆ ½þè* BEò {ɺÉÇxÉèʱÉ]õÒ
EòÉä JÉi¨É Eò®úxÉä Eòä ʱÉB ªÉä VÉÉä EòÖUô Eò®úäÆ, =ºÉºÉä ±ÉÒb÷®ú JÉi¨É ½þÉäxÉä ´ÉɱÉÉ xɽþÒÆ ½þè* ...
(´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: He has not taken any name.

			... (Interruptions)

MR.  SPEAKER:  I will deal with it.  Do not worry.






				
... (´ªÉ´ÉvÉÉxÉ)


PROF. RITA VERMA (DHANBAD):





|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ (vÉxɤÉÉnù) : ¨É½þÉänùªÉ, ½þ¨É <xÉ ±ÉÉäMÉÉäÆ EòÉä ¤ÉÉä±ÉxÉä xɽþÒÆ nùäÆMÉä*


MR. SPEAKER: Do not complicate the matter,  Prof.  Rita  Verma.  Shri  Jaswant
Singh is good enough to deal with it.

			... (Interruptions)

MR. SPEAKER: Leave it to me. I will see to it.

			... (Interruptions)






+vªÉIÉ ¨É½þÉänùªÉ : +¦ÉÒ iÉEò SÉSÉÉÇ xɽþÒÆ ½þÖ<Ç ½þè, ªÉ½þ ºÉ¤ÉʨɶÉxÉ ½þÉä ®ú½þÉ ½þè*


			... (Interruptions)

MR. SPEAKER: In two minutes, he will complete it.


SHRI JASWANT  SINGH  :    We  should not be privy to discuss the law and order
situation in a particular State.  I think, that is a very valid point.  And  I
am entirely mindful of that.  But what happens if there a near total breakdown
of constitutional machinery in any State?  ...  (Interruptions)

	I am not referring to any one particular individual or anything. There
are three particular examples that I have to cite. ... (Interruptions) If  the
High  Court  of  a  State  is surrounded, if Counsels of Central investigative
agencies are prevented from access to records, then,  what  is  it?  Is  it  a
simple  law  and  order  situation  or are we heading towards the breakdown of
constitutional machinery? ... (Interruptions)

	Secondly, a Member of Parliament, not simply because he is a Member of
my  party,  but  he,  as  a Member of Parliament in discharge of his political
functions has difficulties....  ...  (Interruptions) If it is in protest of  a
particular party, that they should agree with it is not at all necessary.  But
they  certainly do not have a right to fire on a Member of Parliament not once
but seventeen times.  If that Member survives, it  is  to  his  good  fortune.
Where should  such  a  Member go?  To which court should such a Member appeal?
Is that a simple case of law and order?

	Thirdly, if the highest functionaries  of  the  State  themselves,  if
organs  of  police and civil administration become agents of a political party
as extensions of the purposes of a political party, is it  a  simple  law  and
order question  or  is it a breakdown of constitutional machinery?  We believe
and I have submitted here that what we are witnessing in the  State  of  Bihar
today  is  not  simply  a  breakdown of law and order but it is a breakdown of
constitutional machinery.  Therefore, this House has not only a right  but  it
has also  a duty to discuss it.  We can discuss it only through an Adjournment
Motion.  Why should there be an Adjournment Motion?  ...  (Interruptions)

	This Government is captive to the Government of Bihar.    This  is  in
name only  a Central Government.  It has become a subsidiary to the Government
of Bihar!  They are being held to ransom.  The  Central  Government  is  being
held  to  ransom  at the whims and fancies of one particular individual in the
State of Bihar.

	If  the Central Government becomes a ransomd, a captive commodity of a
State Government, then we are finding a situation in the Republic  which  only
this  House  can  discuss  and  that is why, I submit, Sir, that this is not a
simple law and order situation.  The House has a  right  and  we  do  have  to
censure this Government.    Therefore,  we  move  this  Motion.   We seek your
permission to move this Motion.

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ:  +vªÉIÉ VÉÒ, BEò ¨ÉÉèEòÉ ½þ¨ÉäÆ ¦ÉÒ nùÒÊVÉB*


MR. SPEAKER: I will give you a chance. Shri Fernandez has given notice.

	Shri Fernandez, please be brief.



SHRI GEORGE FERNANDES (NALANDA):





¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ (xÉɱÉxnùÉ) : +vªÉIÉ VÉÒ, ªÉ½þÉÆ ÊxɪɨÉÉäÆ EòÒ SÉSÉÉÇ ½þÉäxÉä ±ÉMÉÒ ½þè
+Éè®ú ¨ÉèÆxÉä ¦ÉÒ +É{ÉEòÉä Bb÷VÉÉäxÉǨÉäÆ]õ ¨ÉÉä¶ÉxÉ Eòä ʱÉB xÉÉäÊ]õºÉ ÊnùªÉÉ ½þÖ+É ½þè* ¨ÉèÆ +É{ÉEòÉä ºÉÆÊ´ÉvÉÉxÉ
EòÉ +ÉÊ]õÇEò±É 257 {ÉgøEò®ú ºÉÖxÉÉ>ðÆMÉÉ, VÉÉä EòÉ¨É EòÒ ¤ÉÉiÉ ½þè*


        
        "The Executive power of every State shall be  so  exercised  as
        not  to impede or prejudice the exercise of the Executive power
        of the Union and the Executive power of the Union shall  extend
        to  the  giving  of such directions to a State as may appear to
        the Government of India to be necessary for that purpose".






<ºÉEòÉ {ɽþ±ÉÉ Ê½þººÉÉ VÉÉä ½þè


	"as not to impede or prejudice the exercise of the Executive power  of
the Union"






+vªÉIÉ VÉÒ, BM]õÒEªÉÖÊ]õ´É {ÉÉì´É®ú +Éì¡ò ªÉÖÊxɪÉxÉ ¨ÉäÆ +nùɱÉiÉäÆ +ÉiÉÒ ½þèÆ, ½þÉ<ÇEòÉä]õÇ +Éè®ú
ºÉäÆ]Å±É BVÉäxºÉÒVÉ +ÉiÉÒ ½þèÆ, ¨ÉèÆ +É{ÉEòÉ vªÉÉxÉ ºÉÉiÉ´ÉäÆ ¶Éèb÷ªÉÚ±b÷ EòÒ +Éä®ú +ÉEòʹÉÇiÉ Eò®úxÉÉ
SÉɽþiÉÉ ½þÚÆ* +É{É Ê±Éº]õ (1) +É<]õ¨É xÉÆ. (8) nùäJÉäÆ*







+Éè®ú +ÉMÉä +É{É +É<]õ¨É xÉÆ. 78 EòÒ ºÉÚSÉÒ ¨ÉäÆ nùäJÉäÆMÉä*


	"  Constitution  and organisation of the High Courts except provisions
as to officers and servants of the High Courts, persons entitled  to  practise
before the High Courts".






+vªÉIÉ VÉÒ, VÉÉä xÉÉäÊ]õºÉ ½þ¨É ±ÉÉäMÉÉäÆ xÉä ÊnùªÉÉ ½þè =ºÉ¨ÉäÆ <xÉ nùÉäxÉÉäÆ ¤ÉÉiÉÉäÆ EòÉ ÊVÉFò ½þè* ¨ÉèÆ
+Éè®ú SÉÒVÉÉäÆ {É®ú VÉÉxÉÉ xɽþÒÆ SÉɽþiÉÉ ½þÚÆ EªÉÉäÆÊEò =ºÉ¨ÉäÆ iÉEòÇ-Ê´ÉiÉEòÇ ½þÉä ºÉEòiÉä ½þèÆ* <ºÉʱÉB
¨ÉèÆ Eòä´É±É ªÉ½þÒ nùÉä ¨ÉÖqä +É{ÉEòä ºÉɨÉxÉä ®úJÉxÉÉ SÉɽþiÉÉ ½þÚÆ* +vªÉIÉ VÉÒ, ½þ¨É VÉÉxÉxÉÉ SÉɽþiÉÉ
½þèÆ ºÉ®úEòÉ®ú ºÉä +Éè®ú MÞɽþ ¨ÉÆjÉÒ VÉÒ ºÉä VÉÉä ªÉ½þÉÆ ¤Éè`öä ½þÖB ½þèÆ ÊEò EªÉÉ ºÉÒ.¤ÉÒ.+É<Ç. VÉÉÆSÉ
Eò®úxÉä ´ÉɱÉä ´É½þÉÆ VÉÉä b÷É. ʤɶ´ÉÉºÉ xÉÉ¨É Eòä ºÉƪÉÖEiÉ ÊxÉnùä¶ÉEò ½þèÆ =xÉEòÉä BEò EòäxpùÒªÉ
ºÉÖ®úIÉÉ Ê´É¦ÉÉMÉ Eòä VÉÊ®úªÉä ºÉÖ®úIÉÉ nùäxÉä EòÒ +ɴɶªÉEòiÉÉ ½þÉä MɪÉÒ* EªÉÉ ªÉ½þ ¤ÉÉiÉ ºÉ½þÒ xɽþÒÆ
½þè ÊEò =xÉEòÉä ®ú½þxÉä Eòä ʱÉB +Éè®ú =xÉEòÒ ºÉÖ®úIÉÉ Eòä ʱÉB ºÉÒ.+É<Ç.BºÉ.B¡ò +{ÉxÉä føÆMÉ ºÉä =xÉEòÉä
ºÉÖ®úIÉÉ nùäEò®ú =xÉEòÉä ¤ÉSÉÉxÉä EòÉ EòÉ¨É +ÉVÉ ºÉä xɽþÒÆ ¤ÉʱEò iÉ¤É ºÉä nùä ®ú½þÉ ½þè VÉ¤É ºÉä ªÉ½þ VÉÉÆSÉ
SÉ±É ®ú½þÒ ½þè*







	+vªÉIÉ VÉÒ, +MÉ®ú ªÉ½þ ºÉƺÉnù <ºÉ ¤ÉÉiÉ {É®ú Ê´ÉSÉÉ®ú xɽþÒÆ Eò®úäMÉÒ ÊEò <ºÉ ºÉƺÉnù EòÒ Eò½þÉÆ
ÊVɨ¨nùÉ®úÒ ½þè, Eòäxpù EòÒ Eò½þÉÆ ÊVɨ¨nùÉ®úÒ ½þè* ½þ¨ÉÉ®úä VÉÉä ¦ÉÒ VÉÉÆSÉ Eò®úxÉä ´ÉɱÉä ʴɦÉÉMÉ
½þèÆ VÉ¤É Eò¦ÉÒ ¦ÉÒ ÊEòºÉÒ |Énùä¶É ¨ÉäÆ =xÉEòÉ ½þÉ<ÇEòÉä]õÇ Eòä ¨ÉÉvªÉ¨É ºÉä EòÉ¨É SɱÉxÉä ´ÉɱÉÉ ½þè iÉÉä
=x½þäÆ ºÉÖ®úIÉÉ xÉ nùÒ VÉÉB +Éè®ú =xÉEòÒ VÉÉxÉ EòÉä ºÉÒvÉä-ºÉÒvÉä SÉÖxÉÉèiÉÒ nùÒ VÉÉB, +xÉäEò ±ÉÉäMÉÉäÆ Eòä
¨ÉÉvªÉ¨É ºÉä SÉÖxÉÉèiÉÒ nùÒ VÉÉB iÉÉä +vªÉIÉ VÉÒ, ´Éä +{ÉxÉä ºÉÆ®úIÉhÉ Eòä ʱÉB Eò½þÉÆ VÉÉBÆ?
¥ÉèEò-b÷É=xÉ EòÉ ¨ÉɨɱÉÉ +ÉÊ]õÇEò±É 257 Eòä iɽþiÉ +MÉ®ú <ºÉ ¨ÉɨɱÉä ¨ÉäÆ xɽþÒÆ +ÉiÉÉ ½þè iÉÉä ÊEòºÉ SÉÒVÉ
¨ÉäÆ +ÉiÉÉ ½þè* +vªÉIÉ VÉÒ, ºÉÒ.¤ÉÒ.+É<Ç. Eòä ÊJɱÉÉ¡ò xÉÉ®úä ±ÉMÉÉB VÉÉ ®ú½þä ½þèÆ ÊEò ºÉÒ.¤ÉÒ.+É<Ç.
½þÉä¶É ¨ÉäÆ +É+Éä* +vªÉIÉ VÉÒ, ªÉ½þ SÉÖxÉÉèiÉÒ ºÉÒ.¤ÉÒ.+É<Ç. EòÉä xɽþÒÆ ½þè ¤ÉʱEò ªÉ½þ SÉÖxÉÉèiÉÒ Eòäxpù
EòÉä ½þè +Éè®ú Eòäxpù EòÉ ¨ÉiÉ±É¤É <ºÉ ºÉnùxÉ +Éè®ú <ºÉ ºÉƺÉnù EòÉä ½þè* +¤É SÉÚÆÊEò ºÉƺÉnù ½þè <ºÉʱÉB +É{ÉEòÒ
ºÉ®úEòÉ®ú ´É½þÉÆ {É®ú ¤Éè`öÒ ½þè, +MÉ®ú ºÉƺÉnù xɽþÒÆ ½þÉäiÉÒ iÉÉä +É{ÉEòÒ ºÉ®úEòÉ®ú xɽþÒÆ ¤Éè`öiÉÒ* <ºÉʱÉB
ºÉÒ.¤ÉÒ.+É<Ç. EòÒ ÊVɨ¨ÉänùÉ®úÒ =ºÉ ºÉ®úEòÉ®ú EòÒ ÊVɨ¨ÉänùÉ®úÒ ¨ÉäÆ ¶ÉÉÊ¨É±É ½þè* VÉ¤É {É]õxÉÉ EòÒ ºÉc÷EòÉäÆ
{É®ú ÊnùxÉ-®úÉiÉ xÉÉ®úä ÊnùB VÉÉiÉä ½þèÆ ÊEò ºÉÒ.¤ÉÒ.+É<Ç. ½þÉä¶É ¨ÉäÆ +É+Éä +Éè®ú ´ªÉÊEiɪÉÉäÆ EòÉä vɨÉÊEòªÉÉÆ
nùÒ VÉÉiÉÒ ½þèÆ, VÉÉÆSÉ Eò®úxÉä ´ÉɱÉä ±ÉÉäMÉÉäÆ EòÉä vɨÉÊEòªÉÉÆ nùÒ VÉÉiÉÒ ½þèÆ iÉÉä +vªÉIÉ VÉÒ, Eò½þÉÆ
{É®ú ªÉä ±ÉÉäMÉ <ƺÉÉ¡ò Eòä ʱÉB VÉÉBÆMÉä* +MÉ®ú <ºÉ ºÉnùxÉ ¨ÉäÆ ½þ¨É ±ÉÉäMÉ ºlÉMÉxÉ |ɺiÉÉ´É Eòä ¨ÉÉvªÉ¨É
ºÉä <ºÉ Ê´É¹ÉªÉ {É®ú ¤É½þºÉ xɽþÒÆ SɱÉÉ ºÉEòä, +vªÉIÉ VÉÒ, iÉÉä Eò½þÉÆ SɱÉÉBÆMÉä?







½þ¨ÉÉ®úä ¤ÉÉBÆ ¤ÉÉVÉÚ ¨ÉäÆ VÉÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ ¤Éè`öä ½þèÆ, =x½þÉäÆxÉä ÊxɪɨÉÉäÆ Eòä +xiÉMÉÇiÉ ºÉ´ÉɱÉ
=`öɪÉÉ ±ÉäÊEòxÉ ÊxɪɨÉÉäÆ Eòä >ð{É®ú ºÉÆÊ´ÉvÉÉxÉ ½þè* ºÉÆÊ´ÉvÉÉxÉ <ºÉ ¤ÉÉiÉ EòÉä ¤É½þÖiÉ º{ɹ]õ Eò½þiÉÉ ½þè ÊEò
¥ÉäEò b÷É=xÉ EòÉ ¨ÉiÉ±É¤É EªÉÉ ½þè? ¨ÉèÆ ªÉ½þÉÆ +ÉÊ]õÇEò±É 257 Ê¡ò®ú {ÉgøxÉÉ SÉɽþiÉÉ ½þÚÆ :


        
        "The  executive  power  of every State shall be so exercised as
        not to impede or prejudice the exercise of the executive  power
        of the Union"






	+ÉVÉ ½þÉ<Ç EòÉä]õÇ Eòä ºÉɨÉxÉä 

the power is being impeded.







	¨ÉèÆ ªÉ½þÉÆ VÉÉä SÉÒVÉ {Égø Eò®ú ºÉÖxÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ, =ºÉEòä ʱÉB ¨ÉÖZÉä ¨ÉÉ¡ò Eò®úxÉÉ* ʱɺ]õ
(1) +É<]õ¨É 8 ¨ÉäÆ Ê±ÉJÉÉ ½þè ÊEò 

that power is being impeded.






	ªÉä ¨ÉɨÉÚ±ÉÒ ¶É¤nù xɽþÒÆ ½þèÆ ¤ÉʱEò =xÉEòÒ VÉÉxÉ EòÉä SÉÖxÉÉèiÉÒ nùÒ MÉ<Ç ½þè* ½þ¨É VÉ¤É =ºÉä
EòÉìº]õÒ]ªÉÚ¶ÉxÉ Eòä ¥ÉäEò b÷É=xÉ EòÉ ¨ÉɨɱÉÉ Eò½þiÉä ½þèÆ, +MÉ®ú +ÉÊ]õÇEò±É 356 +Éè®ú 365 EòÒ +Éä®ú
+É{ÉEòÒ xÉVÉ®ú VÉÉB, iÉÉä ¤ÉÉiÉ +{ÉxÉä +É{É º{ɹ]õ ½þÉä VÉÉBMÉÒ* +ÉÊ]õÇEò±É 365 ¨ÉäÆ Ê±ÉJÉÉ ½þè


        
        "Where  any  State has failed to comply with, or to give effect
        to, any directions given in the exercise of the executive power
        of the Union under any of the provisions of this  Constitution,
        it  shall  be lawful for the President to hold that a situation
        has arisen in which the  Government  of  the  State  cannot  be
        carried   on   in   accordance  with  the  provisions  of  this
        Constitution."






	+ÉVÉ Ê¤É½þÉ®ú ¨ÉäÆ ¨ÉɨɱÉÉ ªÉ½þÉÆ +ÉEò®ú {ɽþÖÆSÉ MɪÉÉ ½þè* ½þ¨É +ÉÊ]õÇEò±É 356 EòÒ SÉSÉÉÇ Eò®úiÉä
½þèÆ ±ÉäÊEòxÉ +ÉÊ]õÇEò±É 365 +ÉÊ]õÇEò±É 356 ºÉä VÉÖc÷É ½þÖ+É xɽþÒÆ ½þè* ´É½þ +±ÉMÉ vÉÉ®úÉ ½þè* ´É½þ
vÉÉ®úÉ ½þ¨ÉxÉä +Éè®ú +É{ÉxÉä Eò<Ç ¤ÉÉ®ú ªÉ½þÉÆ ®úJÉÒ ½þè* ½þ¨ÉÉ®úÉ ¡òèb÷®ú±É EòÉìº]õÒ]ªÉÚ¶ÉxÉ ½þè +Éè®ú ®úÉVªÉÉäÆ
Eòä +{ÉxÉä +ÊvÉEòÉ®ú ½þèÆ* ½þ¨É +Éè®ú +É{É =xÉ +ÊvÉEòÉ®úÉäÆ Eòä {ÉIÉvÉ®ú ½þèÆ* <ºÉʱÉB +ÉÊ]õÇEò±É 356 EòÒ
¤ÉÉiÉ VÉ¤É BäºÉä ºÉÆnù¦ÉÇ ¨ÉäÆ ±ÉäiÉä ½þèÆ, VɽþÉÆ ºÉ®úEòÉ®ú EòÒ iÉ®ú¡ò ºÉä EòÖUô +Éè®ú EòÉ¨É |Énùä¶É ºiÉ®ú {É®ú
½þÉä VÉÉiÉä ½þÉäÆ ªÉÉ xÉ ½þÉä VÉÉiÉä ½þÉäÆ ±ÉäÊEòxÉ ªÉ½þÉÆ +ÉÊ]õÇEò±É 365 Eòä iɽþiÉ ¤ÉÉiÉ ½þÉä ®ú½þÒ ½þè ÊEò
<¨{ÉÒb÷ ½þÉä MɪÉÉ +Éè®ú Eòäxpù ºÉ®úEòÉ®ú EòÒ BlÉÉìÊ®ú]õÒ EòÉä b÷Ò¡òÉ<Ç ÊEòªÉÉ* ´É½þÉÆ Eòäxpù ºÉ®úEòÉ®ú xÉä
VÉÉä VÉɪÉVÉ EòÉ¨É ºÉÖ|ÉÒ¨É EòÉä]õÇ +Éè®ú ½þÉ<Ç EòÉä]õÇ Eòä VÉÊ®úB ÊEòB, =xɨÉäÆ ¤ÉÉvÉÉBÆ b÷ɱÉÒ MÉ<ÇÆ +Éè®ú
VÉÉÆSÉ Eò®úxÉä ´ÉɱÉä +ÊvÉEòÉÊ®úªÉÉäÆ EòÒ VÉÉxÉ EòÒ JÉiÉ®úÉ ½þÉä MɪÉÉ* EªÉÉ <ºÉ¨ÉäÆ ¥ÉäEò b÷É=xÉ +Éì¡ò nùÒ
EòÉìº^ÒªÉÚ¶ÉxÉ xɽþÒÆ ½þÉä MɪÉÉ? ¨ÉèÆ ªÉ½þÉÆ vÉÉ®úÉ 202, 203, 204 +Éè®ú 205 {É®ú xɽþÒÆ VÉÉ>ðÆMÉÉ
ÊVÉºÉ Eòä ¤ÉÉ®úä ¨ÉäÆ Eòäxpù ºÉ®úEòÉ®ú EòÉä VÉ°ü®ú ºÉÉäSÉxÉÉ SÉÉʽþB* ¨ÉèÆ <ºÉ ¤ÉÉiÉ EòÉä xɽþÒÆ Eò½þÚÆMÉÉ
ÊEò <ºÉ ºÉƺÉnù uÉ®úÉ B±ÉÉì]õ ÊEòB MÉB {ÉèºÉä ´É½þÉÆ ¤É¤ÉÉÇnù ½þÉä MÉB ±ÉäÊEòxÉ +ÉVÉ Eòä ÊnùxÉ ´É½þÉÆ VÉÉä
MÉÊiÉÊ´ÉÊvɪÉÉÆ SÉ±É ®ú½þÒ ½þèÆ, =xÉEòä +ÉvÉÉ®ú {É®ú ªÉ½þ |ÉÉlÉÇxÉÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ½þ¨É ±ÉÉäMÉÉäÆ Eòä
Bb÷VÉxÉǨÉèÆ]õ ¨ÉÉä¶ÉxÉ EòÒ ºÉÖxÉ´ÉÉ<Ç ½þÉä +Éè®ú ½þ¨ÉäÆ ªÉ½þÉÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ VÉÉB*


SHRI LALMUNI CHAUBEY (BUXAR):





¸ÉÒ ±ÉɱɨÉÖxÉÒ SÉÉè¤Éä (¤ÉEºÉ®ú) : +vªÉIÉ ¨É½þÉänùªÉ, ½þ¨ÉxÉä ¦ÉÒ Bb÷VÉxÉǨÉèÆ]õ ¨ÉÉä¶ÉxÉ EòÉ xÉÉäÊ]õºÉ
ÊnùªÉÉ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: No notice is there. A notice has been  received  after  10.00  o'
clock.  I  have gone through everything thoroughly. There are only two notices
which have been received in time, that is one from Shri Jaswant Singh and  the
other  from  Shri  Fernandes.  Rest  of  the notices were received after 10.00
o'clock.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø) : +vªÉIÉ ¨É½þÉänùªÉ, +MÉ®ú +É{É xÉÉäÊ]õºÉ ºÉä ¤Éɽþ®ú nùںɮúä ±ÉÉäMÉÉäÆ EòÒ
¤ÉÉiÉ ºÉÖxÉiÉä ½þèÆ iÉÉä ½þ¨ÉÉ®úÒ ¤ÉÉiÉ ¦ÉÒ ºÉÖÊxÉB* 
... (´ªÉ´ÉvÉÉxÉ)
 +vªÉIÉ ¨É½þÉänùªÉ, <x½þÉäÆxÉä EòÉèxÉ
ºÉÉ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè? <x½þÉäÆxÉä Bb÷VÉxÉǨÉèÆ]õ ¨ÉÉä¶ÉxÉ EòÉä EòèÆÊºÉ±É Eò®úxÉä EòÉ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè ªÉÉ
=ºÉä ¨ÉÚ´É Eò®úxÉä EòÉ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)
 <x½þÉäÆxÉä +MÉ®ú xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè iÉÉä ´É½þ
Eò¤É ÊnùªÉÉ ½þè +Éè®ú ÊEòºÉ ¤ÉÉiÉ EòÉ ÊnùªÉÉ ½þè? 
... (´ªÉ´ÉvÉÉxÉ)


SHRI LALMUNI CHAUBEY (BUXAR):





¸ÉÒ ±ÉɱɨÉÖxÉÒ SÉÉè¤Éä:  +vªÉIÉ VÉÒ, ªÉä ±ÉÉäMÉ Ê¤É½þÉ®ú ¨ÉäÆ xÉÉMÉÊ®úEòiÉÉ JÉi¨É Eò®ú ®ú½þä ½þèÆ ...
 (´ªÉ´ÉvÉÉxÉ)





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