Sir, I would only like to request you that there was a commitment by the hon. Speaker that he would ascertain the facts from Shri Kashyap and inform the House whether the matter would be referred to the Privileges Committee or not. I only desire and would like to submit to you that the matter should be decided very quickly at least by the end of this Session because the matter is still alive and people are making mockery of Parliament. That is not fair.

I must submit that it should be done before the end of this Session. He has condemned the Speaker, and the Members of Parliament of both the ruling as well as the Opposition Parties in a language which I cannot explain to you. If we still keep quiet and nothing is done, I am very sorry about it. Col. Rao was talking about the rights and privileges of the Members. But this gentleman has condemned the entire Parliament.

MR. CHAIRMAN : We should find out whether the comments have been received or not; if not, action has to be taken.

... (Interruptions)

SHRI PRITHVIRAJ D. CHAVAN : Let us have your ruling, Sir. How long can we go on discussing it?

MR. CHAIRMAN: If this matter is to be referred to the Privileges Committee somebody will have to move the motion and the motion has to be accepted by the House.

SHRI NITISH KUMAR : I will have to read this motion then.

SHRI JASWANT SINGH : I beg to move:

"That the matter relating to the alleged delay in sending the intimation regarding arrest of Shri Nitish Kumar, M.P., on 28 April, 1997 in Patna, Bihar and furnishing of a factually incorrect information in this respect to the Speaker, Lok Sabha, by the District Magistrate, Patna, be referred to the Committee of Privileges for examination and report."

SHRI RAM NAIK : I support it.... (Interruptions) I am on a point of order.... (Interruptions)

MR.CHAIRMAN: Do not talk like this.