SHRI NIRMAL KANTI CHATTERJEE :Sir, there are alternative ways of financing it.
We have suggested that.

MR. SPEAKER: I cannot allow that.

SHRI NIRMAL KANTI CHATTERJEE (DUMDUM): We could discuss that tomorrow.



THE MINISTER OF SURFACE TRANSPORT (SHRI T.  G.  VENKATRAMAN TINDIVANAM): Sir, 
as a matter of general policy in the Ministry of Surface Transport, there should not be
any speed-breakers.  But as exceptions there are speed-breakers where there
are sharp curves, or level crossing, or school approaches.  The hon.  Members
have suggested that the speed-breakers should not be of very big size so that
they could be hazardous and could lead to accidents.  Instructions in this
regard have already been issued in June, 1996 and are being implemented.
Insturctions have already been issued for removal of such hazardous things,
wherever they exist.  Now, the speed-breakers would be made up of rubbles
which would not hinder speedy means and would also not leave any room for
accidents.



THE MINISTER OF HOME AFFAIRS (SHRI INDRAJIT GUPTA): Sir, Shri Ram Naik has
raised a very interesting point regarding coming of Vasco Da Gama to India.
Well, it is a matter of history and that a number of European navigators,
among whom Vasco Da Gama may have been the best known, came to India looking
for a sea-route from Europe to India and some of them called it the discovery
of India. Of course, India was not discovered by them. It was always there. We
have a much more ancient culture and civilization than many of the countries
from which these navigators came.

	However, we regard this coming of Vasco Da Gama as one more example of
European navigators discovering a new sea-route from Europe to India. We do
not approve of all the things which subsequently, perhaps, were done in those
areas by the newcomers.

	Sir, as far as our Government goes, we consider it as an event, an
historical event which could be recorded in the sense of finding a new
sea-route from Europe to India. More than that we do not attach any importance
or significance to it.



THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF TOURISM (SHRI SRIKANTA
JENA):  Sir, hon.  Member Shri Ram Naik has raised a very pertinent point and
that is, all the Ministers whenever they go on official visits should inform
the hon.  Members of that particular area in advance.  That has been the
practice.  If there is any communication gap, I would like to ensure that it
is followed...  (Interruptions) Sir, I would like to assure that in future the
hon.  Members would be informed in advance.

SHRI NIRMAL KANTI CHATTERJEE Sir, the only problem with Shri Jena is that...
(Interruptions)

SHRI SRIKANTA JENA:  Sir, prior information would be given to the hon.
Members.

MR. SPEAKER: Now, would anyone else like to supplement to what has been said
by the hon. Finance Minister?



THE MINISTER OF TEXTILES (SHRI R.L. JALAPPA): Sir, a mention has been made
about the NTC mills. A Turnover Plan was prepared in April, 1994 and that was
approved on 9th May, 1995 by the previous Cabinet. A sum of Rs. 2,005 crore
was to be spent on modernisation of which Rs. 1,934 crore was to be had from
the sale of land at Maharashtra, that is, from Mumbai.

	Mr. Speaker, Sir, when your goodself was the Labour Minister you also
went there along with my predecessor but nothing came out.

Afterwards, Shri Kamal Nath had also met the Chief Minister but nothing could
come out of it.

MR. SPEAKER: You do not have to tell the House the whole history.

SHRI R.L. JALAPPA: I also met him twice. Nothing could come out. Now, we have
a revised turnover plan. It is under the consideration of the Government.

MR. SPEAKER: The question is:


        "That  the  Bill  to  authorise  payment  and  appropriation of
        certain sums from and out of the Consolidated Fund of India for
        the services of the  financial  year  1997-98,  be  taken  into
        consideration."

 The motion was adopted.

MR. SPEAKER: The question is:

	"That Clauses 2 to 4 stand part of the Bill."

 The motion was adopted.

 Clauses 2 to 4 were added to the Bill.


Mr.  Speaker:  The question is :

 "That schedule stand part of the Bill."

		 The motion was adopted.

		 The schedule was added to the Bill.

Mr.  Speaker :  The question is :

		That  Clause  1, the Enacting Formula and the long title 

		stand part of the Bill.

		The motion was adopted

		Clause 1, the enacting formula and the Long Title were

		added to the bill.


SHRI P. CHIDAMBARAM: I beg to move:

		"That the Bill be passed."

MR. SPEAKER: The question is:

	`	"That the Bill be passed."

 The motion was adopted.

MR. SPEAKER: The House stands adjourned to meet tomorrow at 11.00 a.m.


18.30 hrs.


 The Lok Sabha then adjourned till Eleven of the Clock on

 Wednesday, May 7, 1997/Vaisakha 17, 1919 (Saka)


				------------------