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

Wednesday , May 14, 1997 / Vaisakha 24, 1919 (Saka)





Type of Debate: GOVERNMENT MOTION

Title: Regarding Thirteenth report of Business Advisory Committee presented 
in the House on  13th May,1997.

TEXT :
 12.04 1/2 hrs.


THE MINISTER OF PARLIAMENTARY AFFAIRS (SHRI SRIKANTA JENA):  I beg to move:  -


        "That  this  House  do  agree with the Thirteenth Report of the
        Business Advisory Committee presented to the House on the  13th
        May, 1997."

MR. CHAIRMAN : Motion moved:


        "That  this  House  do  agree with the Thirteenth Report of the
        Business Advisory Committee presented to the House on the  13th
        May, 1997.

        


SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):





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 "Necessary action is being taken to refer the Bill for the creation of
        a separate State of Uttarakhand, Uttaranchal to the State Legislature
        of Uttar Pradesh for expressing its views thereon as required under
        Article 3 of the Constitution of India.  As there are various legal
        and constitutional formalities involved in that issue, it will not be
        possible to introduce the Bill in Parliament during this current
        session which is expiring on the 16th instant"

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SHRI SONTOSH MOHAN DEV (SILCHAR): All Prime Ministers are saying that.

SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):





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SHRI SOMNATH CHATTERJEE (BOLPUR): Thirteen days are not sufficient.

SHRI ATAL BIHARI VAJPAYEE: Again and again you refer to 13 days.






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SHRI P.C.  CHACKO (MUKUNDAPURAM):  Madam, Chairperson, I fully share the
concern expressed by the hon.  Leader of the Opposition on the issue of
Uttrakhand.  The question of statehood of Uttrakhand is still remaining a
distant ray.  It is very unfortunate that the Government is not finding time
to present the Bill on the statehood issue in this House.  When we are
discussing some of the issues everyday, sufficient time could also be found
out for presenting this Bill.  Three times, the State Legislature passed the
resolution -- in 1991, 1993 and 1996.  Never before this has happened that
three times a State Assembly had passed resolution demanding the statehood.
The Government has also agreed to it.

	As said by the hon.  Minister of Parliamentary Affairs the other day
that there are certain issues eluding consensus but here is an issue where
there is already a consensus.  All parties -- opposition parties and the
ruling parties -- in U.P.  have unanimously passed the resolution for the
statehood of Uttrakhand.  Even the Congress party had also included this issue
in their manifesto in the last Assembly election.

	So, the constitutional obligation is that the Government move a Bill
before this Parliament and it is sent to the State Assembly for eliciting the
opinion of the House.  So, that should be done.  Who is objecting to it and
what is standing in the way, we want to know.

	I, therefore, request that the Government may come before this House
before this Session is over, with the Bill to make the dream of the people of
U.P.  a reality i.e., Uttrakhand.




SHRI BASU DEB ACHARIA :  Madam, only two days back, we raised the issue of
reservation for women.  We were told that another meeting would be held soon
after the hon.  Prime Minister comes back from his visit.  Now, only two days
are left for this Session to be over and we do not know as to when such a
meeting will take place and how there could be a consensus on that issue.  The
United Front Government is committed to bring this Bill and pass it.  It was
told by the hon.  Prime Minister that he would not only bring this Bill but
also see that it is passed in this Budget Session itself.  Now, only two days
are left and nothing is there.  We are kept in dark.

MR.  CHAIRMAN :  Mr.  Minister would you like to respond?

SHRI BASU DEB ACHARIA :  Madam, I have also another submission to make.

SHRI SOMNATH CHATTERJEE (BOLPUR):  It is a Zero Hour going on.

SHRI BASU DEB ACHARIA :  It is not a Zero Hour.  In the Zero Hour also, I have
to make some important point...  (Interruptions)...  We are kept in dark.
Even in the Business of the House, this Bill is not included.  The Joint
Select Committee deliberated and presented its Report...

MR.  CHAIRMAN:  It is all right.  I am asking the hon.  Minister to make a
reply.

SHRI BASU DEB ACHARIA :  Why is it not coming?  What attempts are being made
to arrive at a consensus?  Even if there is no consensus, whether that Bill
will come and the Government will try to get it passed.

	Madam, it was also told by the Government that they would bring a Bill
on agricultural labourer in this Session.  But it has not been brought so far.
There are lakhs and lakhs of agricultural labourers in our country who are the
most exploited class of our society.  In this regard a delegation of all the
agricultural labour unions headed by our hon.  friend, Comrade Hannan Mollah,
who is present in this House, met the Labour Minister.  The hon.  Labour
Minister told them that the Bill was ready.

	So, when that Bill is ready, why is it not coming before the House?
When that delegation met the hon.  Prime Minister, he also told them that the
Government was intending to bring the Bill on agricultural labourer, which is
long pending...

MR.  CHAIRMAN:  Shri Basu Deb Acharia, please allow the Minister to make a
reply.

SHRI BASU DEB ACHARIA :  As there is a demand from all sections of the House
that there should be a comprehensive Bill to protect the rights of lakhs and
lakhs of the agricultural labouers, we want to know from the Minister of
Parliamentary Affairs as to when that Bill will come.  Please tell us, whether
within these two days, it will come or not.

MR.  CHAIRMAN :  Does the hon.  Minister for Parliamentary Affairs want to
give a reply?

...(Interruptions)

SHRIMATI GEETA MUKHERJEE (PANSKURA):  On this point of Women's Bill I also
want that the Government should bring this forward in this session itself.
...(Interruptions)

MR.  CHAIRMAN:  This is not the Zero Hour.






			
... (´ªÉ´ÉvÉÉxÉ)







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ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : VÉèxÉÉ ºÉɽþ¤É +É{É VÉ´ÉÉ¤É nùÒÊVɪÉä*


...Interruptions)

MR.  CHAIRMAN:  Please cooperate. Please do not make a noise like this. Please
take your seats.



SHRI CHITTA BASU (BARASAT): A mention has been made about two important Bills;
one is regarding the reservation  for  women  and  another  is  regarding  the
agricultural  workers. I have talked to the Prime Minister and everybody knows
that every party, every organisation is committed for the reservation of women
in the Parliament and the State Assemblies. There cannot  be  any  reason  for
opposition  to  that. May I know from the Government what stands in the way of
pushing the Bill? If some people object to it, let them object to it. If  some
people  want to oppose it, let them oppose it. But the House has got the right
to reflect the opinion of the country on the Women's Bill.

	So far as Agricultural Labourer Bill is concerned,  I  have  got  some
report  to  suggest  that the Bill which has already been prepared has been by
and large accepted by all the trade unions of the agricultural workers.  There
cannot  be any reason to delay the introduction of the Bill and the passage of
the Bill.

	If these things are not done, this House will give a wrong  signal  to
the  people  and  I think the Government would take note of it. I request Shri
Jena, when he replies to it, not to ignore it and give a proper signal to  the
country.



PROF. RASA SINGH RAWAT (AJMER):





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+Éè®ú ´ÉxÉÉÆSÉ±É ®úÉVªÉÉäÆ Eòä ºÞÉVÉxÉ Eòä ʱɪÉä ºÉ®úEòÉ®ú xÉä +ɶ´ÉɺÉxÉ ÊnùªÉÉ ±ÉäÊEòxÉ =ºÉ ¤ÉÉ®úä ¨ÉäÆ EòÉä<Ç
Ê¤É±É xɽþÒÆ ±ÉɪÉÉ MɪÉÉ ½þè* BäºÉÉ ¨ÉɱÉÚ¨É {Éc÷iÉÉ ½þè ÊEò ºÉ®úEòÉ®ú Eòä {ÉÉºÉ <ºÉ ºÉnùxÉ EòÉä SɱÉÉxÉä Eòä
ʱɪÉä ¨É½þi´É{ÉÚhÉÇ Ê´É¹ÉªÉÉäÆ EòÒ ={ÉäIÉÉ Eò®úxÉä Eòä +±ÉÉ´ÉÉ +Éè®ú EòÉä<Ç EòÉ¨É xɽþÒÆ ®ú½þ MɪÉÉ ½þè*
vÉxªÉ´ÉÉnù*







			
... (´ªÉ´ÉvÉÉxÉ)


SHRI BACHI SINGH `BACHDA' RAWAT (ALMORA):





¸ÉÒ ¤ÉSÉÒ ÊºÉƽþ ®úÉ´ÉiÉ `¤ÉSÉnùÉ' (+±¨ÉÉäc÷É) :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉÉ, ¨ÉèÆ ¦ÉÒ EòÖUô Eò½þxÉÉ SÉɽþiÉÉ
½þÚÆ*







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  EªÉÉ +É{ÉxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè?







			
... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : {ɽþ±Éä VÉ´ÉÉ¤É nùäxÉä nùÒÊVɪÉä* ªÉ½þ WÉÒ®úÉä +Éì´É®ú xɽþÒÆ ½þè* +É{É ±ÉÉäMÉ ¤ÉèÊ`öªÉä*
{ɽþ±Éä ªÉ½þ ʤÉWÉxÉèºÉ iÉÉä JÉi¨É ½þÉäxÉä nùÒÊVɪÉä*


SHRI P.R.  DASMUNSI :  Do you want to have a debate?  What is going on in  the
House?  ...(Interruptions)

MR. CHAIRMAN: The House cannot go on like this.

...(Interruptions)






ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : EªÉÉ +É{ÉxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè? ÊVÉx½þÉäÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, {ɽþ±Éä =xÉEòÉä
¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ Ê¨É±É ®ú½þÉ ½þè*


SHRI P.R.   DASMUNSI  :   Before the Parliamentary Affairs Minister replies to
it, you cannot take up other business.  So, let the Minister give the reply.

MR.  CHAIRMAN:  I  am allowing the Members who have given notice to make their
point.

Shri Srikanta Jena, would you please reply now?

			... (Interruptions)






ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  +É{É ±ÉÉäMÉÉäÆ xÉä VÉÉä {ÉÉà<Æ]ºÉ =`öÉB ½þèÆ, =xÉEòÉ VÉ´ÉÉ¤É iÉÉä ºÉÖÊxɪÉä*








...  (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  +É{É ±ÉÉäMÉ ¨ÉÆjÉÒ VÉÒ EòÉ VÉ´ÉÉ¤É xɽþÒÆ ºÉÖxÉxÉÉ SÉɽþiÉä ½þèÆ?








...  (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  ªÉ½þ WÉÒ®úÉä +´É®ú xɽþÒÆ ½þè*








...  (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Please do not behave like this.






+É{É ±ÉÉäMÉ ¨ÉÆjÉÒ VÉÒ EòÉä VÉ´ÉÉ¤É nùäxÉä nùÒÊVÉB*








... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ: +É{É ±ÉÉäMÉÉäÆ xÉä <iÉxÉä ¨É½þi´É{ÉÚhÉÇ ¨ÉÖqä =`öÉB ½þèÆ* +É{É ±ÉÉäMÉ ¨Éä®úÒ ¤ÉÉiÉ
ºÉÖÊxɪÉä*








... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : VÉ¤É ¨ÉèÆ JÉc÷Ò ½þÚÆ iÉÉä +É{ÉEòÉä ¤Éè`öxÉÉ SÉÉʽþB* ªÉ½þ xɽþÒÆ SɱÉäMÉÉ*








... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ EªÉÉ iÉ®úÒEòÉ ½þè? +É{É ±ÉÉäMÉ SÉÖ{ÉSÉÉ{É ¤ÉèÊ`öªÉä +Éè®ú ¨Éä®úÒ ¤ÉÉiÉ ºÉÖÊxɪÉä*








... (´ªÉ´ÉvÉÉxÉ)


SHRI RAM KRIPAL YADAV (PATNA):





¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : ½þ¨ÉäÆ ¦ÉÒ +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉÒ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä* +É{ÉxÉä xÉÉäÊ]õºÉ xɽþÒÆ ÊnùªÉÉ ½þè*








... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ±ÉÉäMÉ ¶ÉÉÆÊiÉ ºÉä ¤ÉèÊ`öªÉä* +É{ÉxÉä ÊEòºÉÒ xÉä xÉÉäÊ]õºÉ xɽþÒÆ ÊnùªÉÉ ½þè* ÊVɺÉxÉä
¦ÉÒ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, ¨ÉèÆxÉä =xÉEòÉä ½þÒ ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ ½þè* +É{É ±ÉÉäMÉ SÉÖ{ÉSÉÉ{É ¤ÉèÊ`öªÉä*








... (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: The House cannot go on like this. I am not going  to  allow  it.
Please take your seat. Please do not test my patience.






¨ÉÆjÉÒ VÉÒ, +É{É +{ÉxÉä ¨ÉਤɺÉÇ EòÉä SÉÖ{É Eò®úÉ<B*








... (´ªÉ´ÉvÉÉxÉ)


SHRI QAMARUL ISLAM (GULBARGA):





¸ÉÒ Eò¨Éɯû±É <º±ÉÉ¨É (MÉֱɤÉMÉÉÇ) : VÉ¤É ¦ÉÒ ¨Éʽþ±ÉÉ+ÉäÆ Eòä Ê®úWÉ´ÉÇä¶ÉxÉ EòÉ Ê¤É±É +ÉB, =ºÉ¨ÉäÆ
+Éä.¤ÉÒ.ºÉÒ. EòÉä ¦ÉÒ Ê®úWÉ´ÉÇä¶ÉxÉ Ê¨É±ÉxÉÉ SÉÉʽþB* 
... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉèÆxÉä +É{ÉEòÉä ¤ÉÉä±ÉxÉä EòÉä xɽþÒÆ Eò½þÉ ½þè* +É{ÉxÉä xÉÉäÊ]õºÉ xɽþÒÆ ÊnùªÉÉ ½þè*
ÊVÉx½þÉäÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, ¨ÉèÆxÉä =xÉEòÉä ½þÒ ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ ½þè* VÉäxÉÉ ºÉɽþ¤É, +É{É
VÉ´ÉÉ¤É nùÒÊVÉB*








... (´ªÉ´ÉvÉÉxÉ)


SHRI ILIYAS AZMI (SHAHABAD):





¸ÉÒ <ʱɪÉÉºÉ +ÉVɨÉÒ (¶Éɽþ¤ÉÉnù) : <ºÉ ¨Éè]õ®ú EòÉä ¤ÉÆnù Eò®ú nùÒÊVÉB* <ºÉ {É®ú EòÉä<Ç ¤ÉÉiÉ xɽþÒÆ ½þÉäxÉÒ
SÉÉʽþB* 
... (´ªÉ´ÉvÉÉxÉ)




THE  MINISTER  OF PARLIAMENTARY AFFAIRS AND MINISTER OF TOURISM (SHRI SRIKANTA
JENA):  Madam, the issues raised by the Leader of  the  Opposition  and  other
senior  Members  are very vital issues like the Bill on electoral reforms, the
Bill to provide for reservation for women, the Agricultural Workers' Bill, the
Lok Pal Bill and the Uttarakhand Bill.  These are all very important Bills and
the Government attaches very serious importance to all these Bills.  The  time
available in our hands is very short.

	So far as the Women's Reservation Bill is  concerned,  the  Government
held an all party meeting recently. The meeting was inconclusive and there was
no  unanimity  in that meeting. The Government intends to hold another meeting
on this Bill tomorrow. I hope, the Government is  very  sincere  to  see  that
there should be a unanimity on this important Bill.

SHRI  RUPCHAND  PAL  (HOOGHLY):  Is  it unanimity or consensus? Kindly clarify
that.

SHRI SRIKANTA JENA:  We will try for unanimity.  Even if there is a consensus,
the Government ...  (Interruptions)

SHRI RAM KRIPAL YADAV (PATNA):





¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : =ºÉ ºÉʨÉÊiÉ Eòä EòÖUô ºÉÖZÉÉ´É lÉä* +Éä.¤ÉÒ.ºÉÒ. Eòä Ê®úWÉ´ÉÇä¶ÉxÉ
EòÉ ¦ÉÒ ¨ÉɨɱÉÉ lÉÉ* 
... (´ªÉ´ÉvÉÉxÉ)







ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ EªÉÉ iÉ®úÒEòÉ ½þè? +É{É +{ÉxÉä ¨ÉÆjÉÒ EòÉä VÉ´ÉÉ¤É xɽþÒÆ nùäxÉä nùä ®ú½þä ½þèÆ?







=x½þäÆ xɽþÒÆ ¤ÉÉä±ÉxÉä nùäEò®ú +É{É +{ÉxÉä ¨ÉÆjÉÒ Eòä |ÉÊiÉ +xÉÉnù®ú ÊnùJÉÉ ®ú½þä ½þèÆ* +É{É =xÉEòÉä
¤ÉÉä±ÉxÉä iÉÉä nùÒÊVÉB*








... (´ªÉ´ÉvÉÉxÉ)






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