xÉä¶ÉxÉ±É <±ÉxÉèºÉ +ʺɺ]õäÆºÉ ¡òÆb÷ ÊFòB]õ Eò®úxÉä EòÒ ¤ÉÉiÉ EòÒ ½þè ÊVɺɨÉäÆ <ÆEò¨É ]õèEºÉ ¨ÉäÆ ºÉÉè |ÉÊiɶÉiÉ Ê®ú±ÉÒ¡ò ½þè, ¨ÉèÆ <ºÉEòÉ º´ÉÉMÉiÉ Eò®úiÉÉ ½þÚÆ* ±ÉäÊEòxÉ ¨ÉèÆ vªÉÉxÉ Ênù±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò nùä¶É ¦É®ú ¨ÉäÆ SÉÖxÉÉ´É ¨ÉäÆ ºÉÖvÉÉ®ú Eò®úxÉä iÉlÉÉ §É¹]õÉSÉÉ®ú ʨÉ]õÉxÉä EòÒ ¨ÉÉÆMÉ =`öÉ<Ç VÉÉ ®ú½þÒ ½þè* EòÉ¶É =ºÉEòä +Ænù®ú =x½þÉäÆxÉä ¨ÉÉxªÉiÉÉ |ÉÉ{iÉ ®úɹ]ÅÒªÉ ®úÉVÉxÉèÊiÉEò nù±ÉÉäÆ EòÉä ¦ÉÒ ¡òÆb÷ nùäxÉä {É®ú <ÆEò¨É ]õèEºÉ ºÉä ¨ÉÖEiÉ Eò®ú ÊnùªÉÉ ½þÉäiÉÉ iÉÉä =x½þÉäÆxÉä BÊiɽþÉʺÉEò EòÉ¨É ÊEòªÉÉ ½þÉäiÉÉ* <ºÉºÉä nùä¶É EòÒ SÉÖxÉÉ´ÉÒ ´ªÉ´ÉºlÉÉ ¨ÉäÆ ºÉÖvÉÉ®ú +ÉiÉÉ* <ºÉʱÉB ¨ÉèÆ Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò ´É½þ <ºÉ +Éä®ú ¦ÉÒ vªÉÉxÉ nùä ÊEò ®úÉVÉxÉèÊiÉEò VÉÒ´ÉxÉ ºÉä §É¹]õÉSÉÉ®ú ºÉ¨ÉÉ{iÉ ½þÉä* VÉ¤É ®úÉVÉxÉèÊiÉEò VÉÒ´ÉxÉ ºÉä §É¹]õÉSÉÉ®ú ºÉÉ{iÉ ½þÉäMÉÉ iÉÉä ÊxÉʶSÉiÉ °ü{É ºÉä <ÆEò¨É ]õèEºÉ +ÊvÉEòÉ®úÒ ½þÉäÆ ªÉÉ {ÉÖÊ±ÉºÉ EòÉ lÉÉxÉänùÉ®ú ½þÉä, VÉ¤É ®úÉVÉxÉèÊiÉEò ±ÉÉäMÉ <ǨÉÉxÉnùÉ®úÒ ºÉä SÉÖxÉEò®ú +ÉBÆMÉä, VÉ¤É ÊxɪɨÉÉäÆ EòÉ {ÉɱÉxÉ Eò®úEòä +ÉBÆMÉä, BʺÉ]ºÉ Eòä ºÉÉlÉ +ÉBÆMÉä iÉÉä ÊxÉʶSÉiÉ °ü{É ºÉä xÉèÊiÉEò °ü{É ºÉä ¤ªÉÚ®úÉäFòäºÉÒ ¨ÉäÆ =xÉEòÒ VªÉÉnùÉ +SUôÒ UôÊ´É ¤ÉxÉäMÉÒ*
=ºÉ ºÉ¨ÉªÉ SÉÖxÉEò®ú +ÉiÉä ½þèÆ iÉÉä nùÉ®úÉäMÉÉ iÉlÉÉ <ÆEò¨É ]õèEºÉ +ÊvÉEòÉ®úÒ ¦ÉÒ EòÉxÉ ¨ÉäÆ Eò½þ nùäiÉÉ ½þè ÊEò ºÉɽþ¤É +É{É ¦ÉÒ xɨ¤É®ú nùÉä EòÉ {ÉèºÉÉ ±ÉäEò®ú SÉÖxÉÉ´É VÉÒiÉä ½þèÆ* <ÆEò¨É ]õèEºÉ EòÒ ÊºlÉÊiÉ BäºÉÒ ½þÉä MÉ<Ç ½þè ÊEò ºÉÉƺÉnù EòÉ VÉÉä ±ÉÉäMÉ SÉÖxÉÉ´É ±Éc÷ä ½þèÆ, =xÉEòÉä ¦ÉÒ xÉÉäÊ]õºÉ nùä ®ú½þä ½þèÆ* VɤÉÊEò SÉÖxÉÉ´É +ɪÉÉäMÉ xÉä {ɪÉÇ´ÉäIÉEò ¦ÉäVÉä ½þÖB ½þèÆ, <ÆEò¨É ]õèEºÉ Eòä Êb÷{]õÒ EòʨɶxÉ®ú ®úèÆEò Eòä {ɪÉÇ´ÉäIÉEò ʽþºÉɤÉ-ÊEòiÉÉ¤É ®úJÉiÉä ½þèÆ, VÉÉÆSÉ-{Éc÷iÉÉ±É Eò®úiÉä ½þèÆ* =ºÉEòä ¤ÉÉnù ¦ÉÒ <ÆEò¨É ]õèEºÉ +ÊvÉEòÉÊ®úªÉÉäÆ EòÉ ÊVÉºÉ iÉ®ú½þ ºÉä nùÖ¯û{ɪÉÉäMÉ ¤ÉgøÉ ½þè, ´É½þ ÊSÉÆiÉÉVÉxÉEò ½þè* ªÉ½þ `öÒEò ½þè ÊEò <ºÉÒ Ênù¶ÉÉ EòÒ +Éä®ú ¤Égø ®ú½þä ½þèÆ VÉèºÉä ºÉÒ.¤ÉÒ.+É<Ç. EòÉ nùÖ¯û{ɪÉÉäMÉ ½þÉä ®ú½þÉ ½þè* {ÉÖÊ±ÉºÉ EòÉ nùÖ¯û{ɪÉÉäMÉ ÊEòªÉÉ VÉÉiÉÉ ½þè* <ºÉ Ênù¶ÉÉ ¨ÉäÆ VÉÉä ¶ÉÖ¯û+ÉiÉ ¨ÉÖZÉä ÊnùJÉ ®ú½þÒ ½þè, <ºÉ ¤ÉÉiÉ ºÉä +ɶÉÆÊEòiÉ ½þÚÆ* ¨ÉèÆ Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò <ºÉEòÉ {ÉÖʱÉʺɪÉÉEò®úhÉ xÉ Eò®úäÆ +Éè®ú <ÆEò¨É ]õèEºÉ +ÊvÉEòÉ®úÒ EòÉä <ÆEò¨É ]õèEºÉ +ÊvÉEòÉ®úÒ EòÒ iÉ®ú½þ EòÉ¨É Eò®úxÉä nùäÆ* ªÉ½þ ºÉ½þÒ ½þè ÊEò VÉÉä ±ÉÉäMÉ EòɱÉÉ vÉxÉ ®úJÉiÉä ½þèÆ, =xÉEòä >ð{É®ú ºÉJiÉ |ÉÉ´ÉvÉÉxÉ ±ÉMÉÉB VÉÉBÆ +Éè®ú =xÉEòÉ nù¨ÉxÉ ÊEòªÉÉ VÉÉB, =xÉEòä ºÉÉlÉ EòÉä<Ç ½þ¨ÉnùnùÒÇ xÉ ®úJÉÒ VÉÉB* ±ÉäÊEòxÉ +É{É BEò ¤ÉÉ®ú ¨ÉäÆ EòÖUô Eò½þiÉä ½þèÆ +Éè®ú nùںɮúÒ ¤ÉÉ®ú ¨ÉäÆ EòÖUô Eò½þiÉä ½þèÆ* <ºÉ¨ÉäÆ Ê´É®úÉävÉɦÉÉºÉ ½þè, ¨ÉèÆ ÊSÉÆiÉÉ ´ªÉEiÉ Eò®úiÉÉ ½þÚÆ +Éè®ú Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò VɽþÉÆ {ÉEòc÷-vÉEòc÷ ½þÉä, ´É½þÉÆ VÉ°ü®ú ÊEòB VÉÉBÆ* ±ÉäÊEòxÉ BäºÉÉ xɽþÒÆ ½þÉä ÊEò <ÆE´ÉɪɮúÒ Eò®úxÉä Eòä ʱÉB SÉɽþä ÊVÉºÉ <ÆEò¨É ]õèEºÉ +ÊvÉEòÉ®úÒ EòÉä <ƺ{ÉäE]õ®ú ®úÉVªÉ ¤ÉxÉÉ nùÒÊVÉB +Éè®ú ´É½þ Ê¡ò®ú ÊVÉºÉ ´ªÉÊEiÉ EòÉä SÉɽþä, ºÉiÉÉB* ½þ¨ÉÉ®úÒ ºÉÉäºÉɪÉ]õÒ ¨ÉäÆ <ÆEò¨É ]õèEºÉ ʴɦÉÉMÉ +Éè®ú {ÉÖÊ±ÉºÉ Ê´É¦ÉÉMÉ ¨ÉäÆ ¨ÉäÆ BlÉÒEò±É ¨ÉÉ{ÉnùÆb÷ xɽþÒÆ ½þèÆ ÊEò ´Éä vɨÉÇ®úÉVÉ EòÒ iÉ®ú½þ EòÉ¨É Eò®úäÆ* <ºÉºÉä §É¹]õÉSÉÉ®ú ¤ÉgøäMÉÉ, ¶ÉÉä¹ÉhÉ ¤ÉgøäMÉÉ*
SÉÉè®úɽþä EòÉ VÉÉä ʺÉ{ÉɽþÒ ½þè , ´É½þ ºÉ¤ÉºÉä {ɽþ±Éä Ê®úE¶ÉÉ ´ÉɱÉä {É®ú +{ÉxÉÉ ®úÉè¤É VɨÉÉiÉÉ ½þè +Éè®ú VÉ¤É iÉEò ´É½þ {ÉèºÉä xɽþÒÆ nùä nùäiÉÉ ½þè, ´É½þ =ºÉ {É®ú b÷Æb÷ä ¤É®úºÉÉiÉÉ ®ú½þiÉÉ ½þè* ±ÉäÊEòxÉ {ÉèºÉä nùäxÉä Eòä ¤ÉÉnù ´É½þÒ Ê®úE¶ÉÉ ´ÉɱÉÉ ]ÅèÊ¡òEò ¨ÉäÆ ¤ÉÉvÉÉ xɽþÒÆ ¤ÉxÉiÉÉ* ¨ÉèÆ <ºÉ Ê¤É±É EòÉä <ÆEò¨É ]õèEºÉ +É¡òҺɺÉÇ {Éè®úäb÷É<VÉ xÉÉ¨É EòÒ ºÉÆYÉÉ nùäxÉÉ SÉɽþÚÆMÉÉ* <ºÉʱÉB Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò BäºÉÉ xɽþÒÆ EòÒÊVÉB +Éè®úà ºÉÆÊ´ÉvÉÉxÉ EòÒ ¦ÉÉ´ÉxÉÉ EòÉ vªÉÉxÉ ®úÊJÉB* <ºÉʱÉB +É¡ò {ÉèxÉ±É E±ÉÉìVÉ ±ÉMÉÉxÉÉSÉ SÉɽþiÉä ½þèÆ iÉÉä VÉ°ü®ú ±ÉMÉÉBÆ* ªÉÊnù +É{É EòÉxÉÚxÉ EòÒ °ü½þ ¨ÉäÆ VÉÉBÆMÉä +Éè®ú B{ÉÒ±Éä]õ BlÉÉìÊ®ú]õÒ ¨ÉäÆ VÉÉBÆMÉä iÉÉä +É{ÉEòÉä nùÆÊb÷iÉ ÊEòªÉÉ VÉÉBMÉÉ* <ºÉºÉä °ü{É +Éì¡ò ±ÉÉì EòÉ VÉÉä ʺÉrÉÆiÉ ½þè, =ºÉEòä |ÉÊiÉ ±ÉÉäMÉÉäÆ ¨ÉäÆ b÷®ú EòÒ ¦ÉÉ´ÉxÉÉ ½þÉäMÉÒ ÊEò +MÉ®ú +É{É °ü±É +Éì¡ò ±ÉÉì ¨ÉäÆ MÉB iÉÉä BMVÉÒEªÉÚÊ]õ´É Fò¶É Eò®ú nùäMÉÒ* <ºÉºÉä =ºÉEòÉ +ÉiÉÆEò ¤ÉgøäMÉÉ* <ºÉʱÉB ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò +É{É <ºÉ {É®ú {ÉÖxÉÊ´ÉÇSÉÉ®ú Eò®úäÆ* <ºÉ ºÉ¨ÉÒIÉÉ Eòä ºÉÉlÉ ÊVÉºÉ |ÉÉ´ÉvÉÉxÉ EòÉä ±ÉäEò®ú +ÉB ½þèÆ, =ºÉEòÉ nùÖ¯û{ɪÉÉäMÉ xÉ ½þÉäEò®ú Eò½þÒÆ ´É½þ ºÉÉ®úä ºÉ¨ÉÉVÉ Eòä ʱÉB EòÉägø ´É Eòäƺɮú EòÉ °ü{É xÉ ±Éä ±Éä* <x½þÒÆ ¶É¤nùÉäÆ Eòä ºÉÉlÉ ¨ÉèÆ +{ÉxÉÒ ´ÉÉhÉÒ EòÉä Ê´É®úÉ¨É nùäiÉÉ ½þÚÆ* vÉxªÉ´ÉÉnù*
(<ÊiÉ)
SHRI P. NAMGYAL (LADAKH):
¸ÉÒ {ÉÒ. xÉɨÉMªÉÉ±É (±ÉqÉJÉ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¸ÉÒ ÊSÉnù¨¤É®ú¨É VÉÒ <ÆEò¨É ]õèEºÉ 1961 Eòä Ê¤É±É EòÉä +¨ÉäÆb÷ Eò®ú´ÉÉxÉä Eòä ʱÉB VÉÉä Ê¤É±É ±ÉÉB ½þèÆ, ¨ÉèÆ =ºÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®úxÉä Eòä ʱÉB JÉc÷É ½þÖ+É ½þÚÆ*
<ºÉ Ê¤É±É ¨ÉäÆ vÉÉ®úÉ 14(b)EòÉä +¨ÉäÆb÷ Eò®úxÉä VÉÉ ®ú½þä ½þèÆ, ÊVɺÉEòä iɽþiÉ iÉɱÉɶÉÒ Eò®úxÉÒ ½þÉäiÉÒ ½þè* ªÉ½þ EòɪÉÇ VªÉÉnùÉ <¡òèÊE]õ´É ½þÉä +Éè®ú VɱnùÒ ½þÉä ºÉEòä, BäºÉÉ |ÉÉ´ÉvÉÉxÉ Eò®ú ®ú½þä ½þèÆ* nùںɮúä, 18(VÉÒ) ¨ÉäÆ iÉ®ú¨ÉÒ¨É ÊEòªÉÉ ½þè* b÷ÉäxÉä¶ÉxºÉ xÉä¶ÉxÉ±É <±ÉxÉèºÉ Bʺɺ]õèÆºÉ ¡òxb÷ EòäxpùÒªÉ ºÉ®úEòÉ®ú xÉä |ÉÉä´ÉÉ<b÷ Eò®ú ®úJÉÉ ½þè, <ºÉEòÉä ¦ÉÒ +É{ÉxÉä 100 {É®úºÉäÆ]õ UôÚ]õ EòÉ |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ ½þè* ºÉÉlÉ ½þÒ <xÉEò¨É]õèEºÉ BE]õ EòÒ vÉÉ®úÉ 54(
e)(a)
EòÉä +¨Éäb÷ Eò®ú ®ú½þä ½þèÆ, {ɽþ±Éä Eò¨{ÉxÉÒVÉ ¨ÉäÆ ¶ÉäªÉ®ú EòÉä <x´Éèº]õ Eò®úxÉä EòÉ |ÉÉ´ÉvÉÉxÉ xɽþÒÆ lÉÉ, +¤É <ºÉ EòÉä ¦ÉÒ nùɪɮúä ¨ÉäÆ ±ÉÉ ®ú½þä ½þèÆ* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ªÉä ºÉÉ®úä +SUôä Eònù¨É ½þèÆ* <xÉ ºÉä ½þ¨ÉÉ®úÒ xÉä¶ÉxÉ±É <xÉEò¨É ¨ÉäÆ EòÉ¡òÒ +ºÉ®ú {Éc÷äMÉÉ* ªÉä ºÉ®úEòÉ®ú uÉ®úÉ =`öÉB VÉÉ ®ú½þä +SUôä º]õè{ºÉ ½þèÆ* <ºÉºÉä ºÉ®úEòÉ®úÒ JÉVÉÉxÉä ¨ÉäÆ +SUôÒ ®úEò¨É VɨÉÉ ½þÉäMÉÒ* ¨ÉèÆ <ºÉ Ê¤É±É EòÉ ºÉ¨ÉlÉÇxÉ Eò®úxÉä Eòä ʱÉB JÉc÷É ½þÖ+É ½þÚÆ*
¨ÉÆjÉÒ VÉÒ xÉä ½þÉ±É ½þÒ ¨ÉäÆ ¤ÉVÉ]õ {Éä¶É ÊEòªÉÉ ½þè +Éè®ú =x½þÉäÆxÉä JɺÉÚºÉÒ iÉÉè®ú {É®ú <xÉEò¨É ¨ÉäÆ EòÉ¡òÒ UôÚ]õ nùÒ ½þè* VÉÉä >ð{É®ú ´ÉɱÉä iɤÉEòä ½þèÆ, ÊVÉxÉEòä {ÉÉºÉ MÉÖÆVÉÉ<¶É ½þè, VÉÉä xÉä¶ÉxÉ±É JÉVÉÉxÉä Eòä ʱÉB º{ÉäªÉ®ú Eò®ú ºÉEòiÉä ½þèÆ, =x½þäÆ iÉÉä +É{ÉxÉä ®úɽþiÉ nùÒ ½þè* ºÉÉlÉ ½þÒ ¨ÉÉä]õÒ ºÉè±É®úÒ ±ÉäxÉä ´ÉɱÉÉäÆ Eòä {ÉÉºÉ ¦ÉÒ {ÉèºÉÉ VɨÉÉ ½þÉäMÉÉ, =x½þäÆ ¦ÉÒ ®úɽþiÉ nùÒ MÉ<Ç ½þè* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ÊVÉxÉ ±ÉÉäMÉÉäÆ EòÉä ®úɽþiÉ nùäxÉÒ SÉÉʽþB, =xÉEòÉä +É{ÉxÉä xɽþÒÆ nùÒ ½þè* ¨ÉèÆ ÊVÉºÉ IÉäjÉ EòÉ ÊVÉFò Eò®ú ®ú½þÉ ½þÚÆ, =ºÉ IÉäjÉ Eòä ¤ÉÉ®úä ¨ÉäÆ ÊSÉnù¨¤É®ú¨É VÉÒ EòÉä ¨ÉɱÉÚ¨É ½þè* <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¨ÉèÆ =xɺÉä Eò<Ç ¤ÉÉ®ú ʨɱÉxÉä VÉÉ SÉÖEòÉ ½þÚÆ* ¨ÉèÆ ±ÉqÉJÉ IÉäjÉ Eòä ¤ÉÉ®úä ¨ÉäÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ* +É{ÉEòÉä ¨ÉɱÉÚ¨É ½þè, VÉ¤É ªÉ½þ BE]õ 1961 ¨ÉäÆ ¤ÉxÉÉ lÉÉ, iÉÉä =ºÉEòä iɽþiÉ 1962 ºÉä ±ÉäEò®ú 1988-89 iÉEò ±ÉqÉJÉ Eòä ±ÉÉäMÉÉäÆ EòÉä <xÉEò¨É ]õèEºÉ ¨ÉäÆ UôÚ]õ nùä ®ú½þÒ lÉÒ* <xɨÉäÆ ¦ÉÒ =xÉ ±ÉÉäMÉÉäÆ EòÉä VÉÉä {É®ú¨ÉÉxÉäÆ]õ ±ÉqÉJÉ Eòä ®úèVÉÒb÷äÆ]õ ½þè* VÉÉä ´É½þÉÆ {É®ú ʤÉVÉxÉèºÉ Eò®úxÉä Eòä ʱÉB VÉÉiÉä ½þèÆ, =xÉEòä ʱÉB xɽþÒÆ* ´É½þ UôÚ]õ <ºÉ ʱÉB nùÒ MÉ<Ç lÉÒ ÊEò 1962 ºÉä ±ÉäEò®ú, SÉÉ<ÇxÉÒVÉ BOÉä¶ÉxÉ Eòä ¤ÉÉnù, ½þ¨ÉÉ®úä IÉäjÉ Eòä VÉÊ®úB ºÉÉ®úä nùä¶É EòÉ ¤ÉÉ]õÇ®ú-]Åäb÷ ½þÖ+É Eò®úiÉÉ lÉÉ* SÉÉ<ÇxÉÉ ¨ÉäÆ 1949 Eòä ¤ÉÉnù EòɨªÉÖÊxɶ]õ Ê®úVÉÒ¨É +ÉxÉä Eòä ¤ÉÉnù Êiɤ¤ÉiÉ ¨ÉäÆ ÊiɺÉ-ÊEòªÉÉÆMÉ (
Tse Kiang)
Eòä ºÉÉlÉ ´É½þ °ü]õ ¤Éxnù Eò®ú ÊnùªÉÉ MɪÉÉ* <ºÉ ´ÉVɽþ ºÉä ½þ¨ÉÉ®úä VÉÉä ±ÉÉäMÉ {ÉèºÉÉ Eò¨ÉÉiÉä lÉä ªÉÉ VÉÉä {ÉèºÉÉ =xɺÉä ½þÉÊºÉ±É ½þÉäiÉÉ lÉÉ, ´Éä ºÉÉ®úä iɤÉɽþ ½þÉä MÉB* <ºÉÒ ¤ÉäºÉäVÉ {É®ú ½þ¨ÉäÆ ªÉ½þ UôÚ]õ nùÒ MÉ<Ç lÉÒ* <ºÉEòä ¤ÉÉnù 1988-89 ¨ÉäÆ EòÉÆOÉäºÉ ºÉ®úEòÉ®ú ºÉèx]õ®ú ¨ÉäÆ ½þÉ®ú MÉ<Ç +Éè®ú VÉxÉiÉÉ nù±É EòÒ ºÉ®úEòÉ®ú ºÉèx]õ®ú ¨ÉäÆ +É<Ç* =x½þäÆ ¶ÉɪÉnù ¨ÉɱÉÚ¨É xɽþÒÆ lÉÉ +Éè®ú =x½þÉäÆxÉä <ºÉEòÉä ±ÉÉMÉÚ Eò®ú ÊnùªÉÉ* =ºÉEòä ¤ÉÉnù <ºÉ ºÉnùxÉ ¨ÉäÆ Vɨ¨ÉÚ-Eò¶¨ÉÒ®ú EòÉ EòÉä<Ç Ê®ú|ÉVÉäx]õäÊ]õ´É ¦ÉÒ xɽþÒÆ lÉÉ*
EªÉÉäÆÊEò 1989 Eòä ¤ÉÉnù Vɨ¨ÉÚ-Eò¶¨ÉÒ®ú ¨ÉäÆ VÉÉä ʨÉʱÉ]õàxºÉÒ xÉä WÉÉä®ú {ÉEòc÷É, iÉÉä ´É½þÉÆ SÉÖxÉÉ´É ¦ÉÒ xɽþÒÆ ½þÉä {ÉÉB* ½þ¨ÉÉ®úä ªÉ½þÉÆ EòÉä<Ç +É´ÉÉWÉ =`öÉxÉä ´ÉɱÉÉ xɽþÒÆ lÉÉ <ºÉʱÉB ¤ÉnùºiÉÚ®ú +É{ÉEòä EòÉxÉÚxÉ ¨ÉäÆ ´É½þ ±ÉÉMÉÚ ½þè +Éè®ú ´É½þÉÆ Eòä ±ÉÉäMÉÉäÆ {É®ú +iªÉÉSÉÉ®ú ½þÉä ®ú½þÉ ½þè, <xÉEò¨É ]õàEºÉ Eòä Eò¨ÉÇSÉÉ®úÒ +ÉiÉä ½þèÆ +Éè®ú =xÉEòä uÉ®úÉ ½þà®úàºÉ¨Éàh]õ ÊEòªÉÉ VÉÉiÉÉ ½þè* ½þ¨É SÉɽþiÉä ½þèÆ ÊEò +MÉ®ú EòÉä<Ç +Énù¨ÉÒ <ºÉ EòÉÊ¤É±É ½þÉä, =xÉEòä {ÉÉºÉ VªÉÉnùÉ {ÉèºÉä ½þÉäÆ iÉÉä =xɺÉä WÉ°ü®ú {ÉèºÉä ´ÉºÉÚ±É Eò®úxÉä SÉÉʽþB ±ÉäÊEòxÉ <xÉEò¨É ]õèEºÉ Eòä ʱÉB ¨Éä®úÒ BEò ºÉ¤ÉʨɶÉxÉ ªÉ½þ ½þè ÊEò +É{ÉxÉä ºÉÉ®úä nùä¶É ¨ÉäÆ BEò ½þÒ EòÉxÉÚxÉ ±ÉÉMÉÚ ÊEòªÉÉ ½þÖ+É ½þè* °ü±ºÉ £òä¨É Eò®úiÉä ´ÉEiÉ +É{ÉxÉä BEò ¤ÉÉiÉ EòÉ JªÉÉ±É xɽþÒÆ ÊEòªÉÉ ÊEò =ºÉ¨ÉäÆ EòÉàº]õ +Éà¡ò ʱÉÊ´ÉÆMÉ EòÉä ¦ÉÒ EòÆʺÉb÷®ú Eò®úxÉÉ SÉÉʽþB* EòÉàº]õ +Éà¡ò ʱÉÊ´ÉÆMÉ ½þ¨ÉÉ®úä BÊ®úªÉÉ ¨ÉäÆ ¤É½þÖiÉ VªÉÉnùÉ ½þè* +É{ÉEòÉä ¨ÉɱÉÚ¨É ½þè ÊEò ºÉÉ±É ¨ÉäÆ Eò¨É ºÉä Eò¨É 7-8 ¨É½þÒxÉä ´É½þ BÊ®úªÉÉ nùä¶É ºÉä Eò]õÉ ®ú½þiÉÉ ½þè* VÉÉä ¦ÉÒ ½þ¨ÉÉ®úÉ JÉÉxÉä-{ÉÒxÉä EòÉ ºÉɨÉÉxÉ ½þÉäiÉÉ ½þè, ´É½þ ½þ¨ÉÉ®úä ªÉ½þÉÆ Ênù±±ÉÒ, Vɨ¨ÉÚ +Éè®ú ¸ÉÒxÉMÉ®ú Eòä ®úɺiÉä ºÉä {ɽþÖÆSÉɪÉÉ VÉÉiÉÉ ½þè* SÉÉ®ú ¨É½þÒxÉä Eòä ʱÉB +MÉ®ú EòÉä<Ç nùÖEòÉxÉnùÉ®úÒ ¦ÉÒ Eò®úiÉÉ ½þè iÉÉä =ºÉEòä {ÉèºÉä =xÉ ºÉÉiÉ-+É`ö ¨É½þÒxÉÉäÆ Eòä ʱÉB ®úÒ-ªÉÚWÉ xɽþÒÆ ½þÉä ºÉEòiÉä ½þèÆ* ´É½þ {ÉèºÉä ¤±ÉÉàEò ½þÉä VÉÉiÉä ½þèÆ* iÉÒxÉ ¨É½þÒxÉä Eòä ʱÉB ¤Éc÷Ò ¨ÉÖʶEò±É ºÉä ºÉɨÉÉxÉ ±Éä VÉÉxÉä Eòä ʱÉB ®úɺiÉÉ JÉÖ±ÉiÉÉ ½þè* <ºÉʱÉB ´É½þÉÆ Eòä ±ÉÉäMÉÉäÆ Eòä ºÉÉlÉ ªÉ½þ ¤É½þÖiÉ ¤Éc÷É VÉÖ±¨É ½þè* ¨ÉèÆ +É{ÉEòÉä BEò º]õàÊ]õʺ]õEºÉ ¤ÉiÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ VÉÉä Eò±É-{É®úºÉÉäÆ ¨ÉÖZÉä ʨɱÉÒ* ¨ÉèÆxÉä BEò |ɶxÉ {ÉÚUôÉ lÉÉ +xɺ]õÉb÷Ç E´É¶SÉxÉ xÉƤɮú 3269 +Éè®ú ªÉ½þ 14 ¨ÉÉSÉÇ EòÉ ½þè* <ºÉEòÉ Ê®ú{±ÉÉ< ¨ÉÖZÉä ʨɱÉÉ ÊEò `±ÉqÉJÉ Eòä nùÉäxÉÉäÆ Êb÷ºÊ]ÅE]õ ʨɱÉÉEò®ú 1994-95 ¨ÉäÆ VÉÉä <xÉEò¨É-]õàEºÉ ʨɱÉÉ ½þè, ´É½þ EòÖ±É 50,000 ¯û{ɪÉÉ Ê¨É±ÉÉ ½þè* 1995-96 ¨ÉäÆ 51,000 ¯û{ɪÉä +Éè®ú 1996-97 ¨ÉäÆ 38,000 ¯û{ɪÉä ʨɱÉä* +É{É +ÆnùÉWÉÉ ±ÉMÉÉ<B iÉÉä <ºÉEòÉä Eò±ÉàE]õ Eò®úxÉä {É®ú ÊEòiÉxÉÉ JÉSÉÇ ½þÖ+É ½þÉäMÉÉ! ªÉ½þ +VÉÒ¤É EòÉxÉÚxÉ ½þè! +É{ÉEòÉä ʺɡòÇ <iÉxÉÒ ½þÒ <xÉEò¨É ´É½þÉÆ ºÉä +ÉiÉÒ ½þè +Éè®ú =ºÉEòä ʱÉB +É{ÉEòä 8-10 +¡òºÉ®ú ´É½þÉÆ ½þ´ÉÉ<Ç VɽþÉWÉ ºÉä VÉÉiÉä ½þèÆ* 3000 ¯û{ɪÉä ½þ´ÉÉ<Ç VɽþÉWÉ EòÉ Ê]õEò]õ ½þÒ ±ÉMÉ VÉÉiÉÉ ½þè* BEò ¤ÉnùÊEòº¨ÉiÉÒ EòÒ ¤ÉÉiÉ ªÉ½þ ½þè ÊEò ¸ÉÒxÉMÉ®ú Eòä ʱÉB EòÉä<Ç ¦ÉÒ +Énù¨ÉÒ 1982 Eòä ¤ÉÉnù xɽþÒÆ MɪÉÉ EªÉÉäÆÊEò ¡òÉ°üJÉ ºÉɽþ¤É xÉä <xÉEòÒ ¤É½þÖiÉ Ê{É]õÉ<Ç EòÒ* ªÉ½þÉÆ ºÉä +¡òºÉ®ú ¦ÉäVÉä lÉä UôÉ{ÉÉ ¨ÉÉ®úxÉä Eòä ʱÉB +Éè®ú nùÉä BªÉ®ú¤ÉºÉ ¦É®úEò®ú ¦ÉäVÉÒ lÉÒÆ* ¡òÉ°üJÉ ºÉɽþ¤É =ºÉ ºÉ¨ÉªÉ +{ÉÉäWÉÒ¶ÉxÉ ¨ÉäÆ B¨É.{ÉÒ. lÉä* <ºÉEòä ʱÉB =x½þÉäÆxÉä ¨É^Ú ¥ÉnùºÉÇ ´ÉMÉè®ú½þ EòÉä ºÉ{ÉÉä]õÇ ÊEòªÉÉ*
THE MINISTER OF FINANCE AND MINISTER OF COMPANY AFFAIRS (SHRI P. CHIDAMBARAM): How can you support someone beating up a Government officer? You seem to be saying that it is right to beat up a Government officer. You have said that it was right to beat up the Income Tax Officers. You should condemn that.
SHRI P. NAMGYAL (LADAKH): Sir, we have been condemning that.
SHRI P. CHIDAMBARAM: No, you are not condemning that.
SHRI KALPNATH RAI (GHOSI): He is not condemning now.
SHRI P. NAMGYAL: We have been condemning that. But the only point that I wish to make is that you are not getting anything from the Kashmir Valley. Of course, you may be getting something from the Jammu area; and then, straightaway bypassing the Kashmir Valley, all the Officers come to Ladakh for the purpose of harassing our people.
My humble submission is this. Kindly reconsider your decision to impose income tax in that area. This is my request.
ºÉ®ú, BEò nùںɮúä ºÉ´ÉÉ±É EòÉ VÉ´ÉÉ¤É ¨ÉèÆ +É{ÉEòä xÉÉäÊ]õºÉ ¨ÉäÆ ±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ* +xɺ]õÉb÷Ç E´É¶SÉxÉ xɨ¤É®ú 3192 VÉÉä 14 ¨ÉÉSÉÇ EòÉ ½þè, =ºÉEòä VÉ´ÉÉ¤É ¨ÉäÆ {ÉÉ]õÇ ºÉÒ. ¨ÉäÆ +É{ÉxÉä ʱÉJÉÉ ½þè :
"Income-tax exemption which was intended to benefit the poor section of the people of Ladakh was benefiting the affluent and was being misused by unscrupulous businessmen for laundering their black money through the residents of Ladakh".
+MÉ®ú +É{ÉEòä {ÉÉºÉ ±ÉqÉJÉ Eòä BEò ¦ÉÒ +Énù¨ÉÒ EòÉ EòÉä<Ç <xºÉ]õÉÆºÉ ½þÉä iÉÉä +É{É ¨ÉÖZÉä ¤ÉiÉÉ<ªÉä, ¨ÉèÆ +ÉVÉ ½þÒ <ºÉ ½þÉ>ðºÉ EòÒ ¨É訤ɮúʶÉ{É UôÉäc÷ nùÚÆMÉÉ
... (´ªÉ´ÉvÉÉxÉ)
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : BäºÉÉ ¨ÉiÉ EòʽþªÉäMÉÉ, +É{É ¨É訤ɮú ®úʽþªÉä, Ê¡ò®ú EòʽþªÉä*
SHRI P. NAMGYAL (LADAKH):
¸ÉÒ {ÉÒ. xÉɨÉMªÉÉ±É (±ÉqÉJÉ) : ½þ¨ÉÉ®úÒ ¤ÉnùÊEòº¨ÉiÉÒ ªÉ½þ ½þè ÊEò ¤É½þÖiÉ ºÉÉ®úä VÉÉä +¡òºÉ®ú ½þèÆ =xÉEòÉä ½þ¨ÉÉ®úä nùä¶É EòÒ VªÉÉäOÉÉ¡òÒ EòÉ ¨ÉɱÉÚ¨É ½þÒ xɽþÒÆ ½þè* ½þ¨ÉäÆ ªÉ½þ ¨ÉɱÉÚ¨É ½þè ÊEò ʺÉÊEEò¨É ¨ÉäÆ EòÖUô BäºÉä ´ÉÉEòªÉÉiÉ ½þÖB lÉä* ´É½þ 12 ¨É½þÒxÉä JÉÖ±ÉÉ ®ú½þiÉÉ ½þè* ªÉä ºÉ¤É |ÉèºÉ ¨ÉäÆ +ɪÉÉ lÉÉ* +É{ÉEòä +¡òºÉ®ú ±ÉÉäMÉ ÊºÉÊEEò¨É +Éè®ú ±ÉqÉJÉ EòÉä EòÆ¡ªÉÚVÉ Eò®úiÉä ½þèÆ +Éè®ú ´Éä Eò½þiÉä ½þèÆ ÊEò VÉÉä ʺÉÊEEò¨É xÉä MɱÉiÉ EòɪÉÇ ÊEòªÉä iÉÉä ½þ¨É =ºÉEòä ʱÉB EªÉÉäÆ ¦ÉÖMÉiÉäÆ* iÉÉä ¨Éä®úÉ ªÉ½þÒ Eò½þxÉÉ ½þè ÊEò +É{É +{ÉxÉä +¡òºÉ®úÉäÆ EòÉä ¤ÉiÉÉ<ªÉä ÊEò ±ÉqÉJÉ ÊEòºÉ VÉMɽþ ½þè, ÊEòºÉ EòÉäxÉä ¨ÉäÆ ½þè*
I do not want to quote the name of the officers.
¨ÉèÆ +É{ÉEòÉä ¤ÉiÉÉiÉÉ ½þÚÆ ÊEò ½þ¨ÉÉ®úÉ BEò b÷ä{ÉÖ]õä¶ÉxÉ ªÉ½þÉÆ Eòä ºÉèÆ]Å±É MÉ´ÉxÉǨÉäÆ]õ Eòä +ÉÊ¡òºÉ ¨ÉäÆ MɪÉÉ* Eò<Ç ¤ªÉÚ®úÉäFòä]ºÉ ´É½þÉÆ {É®ú ¤Éè`öä ½þÖB lÉä, ´É½þ b÷ä{ÉÖ]õä¶ÉxÉ ´É½þÉÆ {ɽþÖÆSÉÉ iÉÉä =x½þÉäÆxÉä {ÉÚUôÉ ÊEò ªÉ½þ ¤ÉiÉÉ<ªÉä +É{É Eò½þÉÆ ºÉä +ɪÉä ½þèÆ* iÉÉä =x½þÉäÆxÉä Eò½þÉ ÊEò ½þ¨É ±ÉqÉJÉ ºÉä +ɪÉä ½þèÆ* iÉÉä BEò +¡òºÉ®ú xÉä {ÉÚUôÉ `
Where is Ladakh?' Another officer says, `Yes, I know Ladakh. It is in North-East.
¨ÉèÆ ªÉ½þ +É{ÉEòÉä ¡òèE]õ ¤ÉiÉÉ ®ú½þÉ ½þÚÆ* ¨ÉèÆ Eò½þiÉÉ ½þÚÆ ÊEò +¡òºÉ®úÉäÆ EòÉä ½þ¨ÉÉ®úä nùä¶É EòÒ VªÉÉäOÉÉ¡òÒ EòÉ ¨ÉɱÉÚ¨É xɽþÒÆ ½þè* <ºÉʱÉB ¨ÉèÆ MÉÖVÉÉÊ®ú¶É Eò°üÆMÉÉ, ¨Éä®úÉ ªÉ½þÒ ºÉ¤ÉʨɶÉxÉ ½þè ÊEò <ºÉ¨ÉäÆ ±ÉqÉJÉ +ɪÉÉ ½þè* +MÉ®ú ´É½þÉÆ {É®ú BEò ¦ÉÒ EòäºÉ ½þÖ+É ½þè iÉÉä +É{É ¤ÉiÉÉ<ªÉä, VÉÉä BäºÉä ±ÉÉäMÉ ½þèÆ =xÉEòä ʱÉB ½þ¨É +É{ÉEòÒ ¨Énùnù Eò®úäÆMÉä* ½þ¨É ½þ¨Éä¶ÉÉ +ÉVÉ iÉEò +{ÉxÉä nùä¶É EòÒ Êb÷¡òäÆºÉ Eòä ʱÉB, +{ÉxÉä nùä¶É Eòä ¤ÉÉìb÷ǺÉÇ EòÉä Êb÷¡òäÆb÷ Eò®úiÉä ®ú½þä ½þèÆ +Éè®ú +¦ÉÒ ¦ÉÒ ½þ¨ÉÉ®úä ±ÉÉäMÉ ¤ÉÉìb÷Ç®ú {É®ú iÉèxÉÉiÉ ½þèÆ* ±ÉqÉJÉ BEò BäºÉÉ ®úÒVÉxÉ ½þè VɽþÉÆ ºÉä BÆ]õÒ xÉä¶ÉxÉ±É ªÉÉ EòÉä<Ç ºÉºÉä¶ÉÊxɺ]õ ¤ÉÉiÉ +É{ÉEòÉä ºÉÖxÉxÉä ¨ÉäÆ xɽþÒÆ +É<Ç ½þÉäMÉÒ* VÉÉä xÉä¶ÉxÉʱɺ]õ ½þèÆ +É{É =xÉ ±ÉÉäMÉÉäÆ EòÉä ¨ÉVɤÉÚ®ú Eò®ú ®ú½þä ½þèÆ* +É{É =xÉ {É®ú ]õèEºÉ <¨{ÉÉäVÉ Eò®úÉä, +É{É =xÉEòÉ ½þ®úäºÉ¨ÉäÆ]õ Eò®úÉä* iÉÉä ¨Éä®úÉ ªÉ½þÒ Eò½þxÉÉ ½þè ÊEò ¨Éä½þ®ú¤ÉÉxÉÒ Eò®úEòä +É{É <ºÉEòÉä Ê®ú´ªÉÚ EòÒÊVÉB EªÉÉäÆÊEò VÉÉä nùä¶É¦ÉEiÉ ½þèÆ =xÉEòÒ ¨Énùnù Eò®úxÉÉ +É{ÉEòÉ ¡òVÉÇ ¤ÉxÉiÉÉ ½þè +Éè®ú ±ÉqÉJÉ EòÒ VªÉÉäOÉÉ¡òÒ EòÒ ¤ÉÉiÉ ¨ÉèÆ <ºÉʱÉB Eò½þ ®ú½þÉ ½þÚÆ ÊEò ±ÉqÉJÉ ºÉèÆ]Å±É BʶɪÉÉ ¨ÉäÆ ½þèÆ, ´ÉɺiÉ´É ¨ÉäÆ ½þÉ¡ò EòÉÆ]õÒxÉäx]õ ¨ÉäÆ xɽþÒÆ ½þè* ªÉ½þ ʽþ¨ÉÉ±ÉªÉ EòÉä FòÉìºÉ Eò®úEòä =ºÉ iÉ®ú¡ò VÉÉiÉÉ ½þè* ±ÉäÊEòxÉ Ê¡ò®ú ¦ÉÒ VÉÉä ¦ÉÉ®úiÉ EòÒ ºÉ®úVɨÉÒxÉ ½þè, ½þ¨É =ºÉEòä ʱÉB +ÉxÉä ´ÉɱÉä ºÉèEòc÷ÉäÆ ºÉɱÉÉäÆ iÉEò +{ÉxÉÉ JÉÚxÉ xªÉÉèUôÉ´É®ú Eò®úxÉä Eòä ʱÉB iÉèªÉÉ®ú ½þèÆ +Éè®ú =ºÉ BÊ®úªÉÉ ºÉä Eò¦ÉÒ EòÉä<Ç BäºÉÒ +É´ÉÉVÉ xɽþÒÆ =`öäMÉÒ VÉÉä +{ÉxÉä nùä¶É Eòä ʽþiÉ ¨ÉäÆ xÉ ½þÉä* iÉÉä ºÉ®ú, ¨Éä®úÒ ªÉ½þÒ MÉÖVÉÉÊ®ú¶É ½þè ÊEò ¨Éä½þ®ú¤ÉÉxÉÒ Eò®úEòä ªÉ½þ VÉÉä Êb÷ºÉÒVÉxÉ +É{ÉxÉä ʱɪÉÉ ½þè =ºÉ {É®ú ¨ÉèÆ +É{ɺÉä +{ÉÒ±É Eò®úiÉÉ ½þÚÆ ÊEò +É{É <ºÉEòÉä Ê®ú´ªÉÚ EòÒÊVÉB +Éè®ú VÉÉä ¡òÉ<xÉäÆºÉ Ê¤É±É +É{É ±ÉɪÉä ½þèÆ, =ºÉ¨ÉäÆ +É{É iÉ®ú¨ÉÒ¨É ±ÉɪÉäÆ* ½þ¨É ªÉ½þ {É®ú¨ÉÉxÉäx]õ±ÉÒ xɽþÒÆ SÉɽþiÉä ½þèÆ*
BEò ]õè¨{É®úä®úÒ ¨ÉèVÉ®ú ºÉä +É{É <ºÉä 5 ºÉÉ±É Eò®ú nùÒÊVÉB ªÉÉ 10 ºÉÉ±É Eò®ú nùÒÊVÉB, iÉ¤É iÉEò ´É½þÉÆ Eòä ½þɱÉÉiÉ `öÒEò ½þÉä VÉÉBÆMÉä *
ªÉ½þÉÆ BEò ¤ÉÉiÉ +Éè®ú ¨ÉèÆ Eò½þxÉÉ SÉɽþÚÆMÉÉ * ±ÉqÉJÉ ®úÒVÉxÉ EòÉä +É{ÉxÉä 1989 ¨ÉäÆ EòÉƺ]õÒ]ªÉÚ¶ÉxÉ VÉä. BÆb÷ Eòä. +Éb÷Ç®ú, 1989 Eòä iɽþiÉ ¶ÉèbªÉÚ±b÷ ]ÅÉ<¤É BÊ®úªÉÉ Êb÷E±ÉäªÉ®ú ÊEòªÉÉ lÉÉ EªÉÉäÊEò ´É½þÉÆ EòÒ 90 {É®úºÉäÆ]õ {ÉÉè{ÉÚ±Éä¶ÉxÉ ¶ÉèbªÉÚ±b÷ ]ÅÉ<¤É ½þè, ´É½þÉÆ EòÒ <EòÉäxÉÉèʨÉEò EòÆb÷Ò¶ÉxºÉ {ÉÚ+®ú ½þèÆ, ±ÉÉäMÉ MÉ®úÒ¤É ½þèÆ, ¨ÉVɤÉÚ®ú ½þè, <ºÉÒ ¤ÉäºÉ {É®ú =x½þäÆ ¶ÉèbªÉÚ±b÷ ]ÅÉ<¤ºÉ EòÉ ¡òɪÉnùÉ 1989 ¨ÉäÆ +É{ÉxÉä ÊnùªÉÉ ±ÉäÊEòxÉ nùںɮúÒ iÉ®ú¡ò ºÉä <xEò¨É ]õèEºÉ ±ÉÉMÉÚ Eò®ú ÊnùªÉÉ * <ºÉEòÉ ¨ÉiÉ±É¤É ½þÖ+É ÊEò BEò ½þÉlÉ ºÉä +É{ÉxÉä ÊnùªÉÉ +Éè®ú nùںɮúä ½þÉlÉ ºÉä ±Éä ʱɪÉÉ ªÉ½þ Eò½þÉÆ EòÉ <ƺÉÉ¡ò ½þè *
+¦ÉÒ ¨ÉèÆxÉä ÊVÉºÉ E´Éè¶SÉxÉ EòÉ Ê®ú{±ÉÉ<Ç ªÉ½þÉÆ EòÉä]õ ÊEòªÉÉ, =ºÉ¨ÉäÆ ¨ÉèÆxÉä {ÉÚUôÉ lÉÉ ÊEò Vɨ¨ÉÚ-Eò¶¨ÉÒ®ú ¨ÉäÆ EòÖ±É ÊEòiÉxÉä ]ÅÉ<¤É±É ±ÉÉäMÉ ¤ÉºÉiÉä ½þèÆ, ¨ÉèÆ =ºÉEòÒ VÉÉxÉEòÉ®úÒ SÉɽþiÉÉ lÉÉ, {É®úxiÉÖ ¡òÉ<xÉèÆºÉ Ê¨ÉÊxɺ]ÅÒ EòÒ iÉ®ú¡ò ºÉä Eò½þÉ MɪÉÉ ÊEò Vɨ¨ÉÚ-Eò¶¨ÉÒ®ú ¨ÉäÆ SÉÚÆÊEò 1991 ¨ÉäÆ EòÉä<Ç ºÉèÆxºÉºÉ xɽþÒÆ ½þÖ+É, <ºÉʱÉB ½þ¨ÉÉ®úä {ÉÉºÉ ´Éä ¡òÒMɺÉÇ xɽþÒÆ ½þè * ±ÉäÊEòxÉ ¨ÉèÆ +É{ÉEòÒ xÉÉè±ÉäVÉ Eòä ʱÉB ¤ÉiÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò 1987 ºÉä 1989 Eòä ¤ÉÒSÉ ´É½þÉÆ BEò ʨÉÊxÉ ºÉèxºÉºÉ ½þÖ+É lÉÉ, ÊVɺÉEòÒ ¤ÉäÊºÉºÉ {É®ú ´É½þÉÆ ®úÊVɺ]ÅÉ®ú VÉxÉ®ú±É +Éì¡ò <ÆÊb÷ªÉÉ xÉä EòÖUô ]ÅÉ<¤É±ºÉ EòÉä +É<b÷èÊx]õ¡òÉ<Ç ÊEòªÉÉ MɪÉÉ lÉÉ * ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò 1991 ¨ÉäÆ ´É½þÉÆ EòÉä<Ç ºÉèxºÉºÉ xɽþÒÆ ½þÖ+É, ½þ¨Éä {ÉiÉÉ ½þè ÊEò ʨÉʱÉ]õèƺÉÒ EòÒ ´ÉVɽþ ºÉä ´É½þÉÆ EòÉä<Ç ºÉèxºÉºÉ xɽþÒÆ ½þÖ+É ±ÉäÊEòxÉ VÉÉä ºÉèxºÉºÉ EòÒ ¡òÒMɺÉÇ +É{ÉEòä {ÉÉºÉ ¨ÉÉèVÉÚnù ½þèÆ, ¨ÉÖZÉä EòÉ¡òÒ +¡òºÉÉäºÉ ½þè ÊEò ºÉèÆxºÉºÉ EòÒ Ê®ú{ÉÉä]õÇ +É{ÉEòä {ÉÉºÉ ½þÉäiÉä ½þÖB ¦ÉÒ, +É{ÉxÉä +{ÉxÉä VÉ´ÉÉ¤É ¨ÉäÆ EòèºÉä Eò½þ ÊnùªÉÉ ÊEò ½þ¨ÉÉ®úä {ÉÉºÉ BäºÉÉ EòÉä<Ç Ê®úEòÉìb÷Ç xɽþÒÆ ½þè* BEò ¨ÉVɤÉÚ®úÒ ªÉ½þ ¦ÉÒ ½þÉä MÉ<Ç ÊEò 1989 Eòä ¤ÉÉnù SÉÚÆÊEò ½þ¨ÉÉ®úÉ ºÉ{±ÉÉ<Ç ¤ÉäºÉ ¸ÉÒxÉMÉ®ú ½þè, ʨÉʱÉ]õèƺÉÒ EòÒ ´ÉVɽþ ºÉä VÉÉä ¨ÉÖʶEò±ÉÉiÉ ½þ¨ÉÉ®úä ºÉɨÉxÉä +É<ÇÆ, ½þɱÉÉÆÊEò ½þ¨ÉÉ®úä ªÉ½þÉÆ Ê¨ÉʱÉ]õèƺÉÒ xɽþÒÆ ½þè ±ÉäÊEòxÉ Vɨ¨ÉÚ-Eò¶¨ÉÒ®ú ¨ÉäÆ Ê¨ÉʱÉ]õèƺÉÒ EòÒ ´ÉVɽþ ºÉä ½þ¨ÉÉ®úÒ iɨÉÉ¨É ºÉ{±ÉÉ<Ç ¤ÉÆnù ½þÉä MÉ<Ç, ½þ¨ÉÉ®úÉ ºÉÉ®úÉ Eò¨ªÉÖÊxÉEòä¶ÉxÉ ¸ÉÒxÉMÉ®ú Eòä VÉÊ®úB ½þÉäiÉÉ lÉÉ, ´É½þÉÆ VÉÉxÉÉ ½þ¨ÉÉ®úä ʱÉB ¨ÉÖ¨ÉÊEòxÉ xɽþÒÆ ½þÖ+É, ÊVɺÉEòä EòÉ®úhÉ ½þ¨ÉäÆ <EòÉäxÉÉèʨÉEò±ÉÒ ¤É½þÖiÉ ¨ÉÖʶEò±ÉÉäÆ EòÉ ºÉɨÉxÉÉ Eò®úxÉÉ {Éc÷É *
<xÉ SÉxnù ¶É¤nùÉäÆ Eòä ºÉÉlÉ, Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ºÉnùxÉ ¨ÉäÆ VÉÉä Ê¤É±É ±ÉäEò®ú +ÉB ½þèÆ, VÉÉä +¨ÉèÆb÷¨ÉäÆ]õ ±ÉÉB ½þèÆ, ¨ÉèÆ iɽþäÊnù±É ºÉä =ºÉä ºÉ{ÉÉä]õÇ Eò®úiÉÉ ½þÚÆ ±ÉäÊEòxÉ ¨Éä®úÒ MÉÖVÉÉÊ®ú¶É ½þè ÊEò ¨ÉèÆxÉä ÊVÉxÉ {ÉÉ<Æ]ºÉ EòÒ iÉ®ú¡ò +É{ÉEòÉ vªÉÉxÉ JÉÒÆSÉÉ ½þè, =x½þäÆ +É{É ®úÒEòƺÉÒb÷®ú Eò®úäÆMÉä +Éè®ú ¡òÉ<xÉèÆºÉ Ê¤É±É ¨ÉäÆ iÉ®ú¨ÉÒ¨É ±ÉÉEò®ú, EòÖUô ºÉɱÉÉäÆ Eòä ʱÉB ½þ¨ÉäÆ Ê®úªÉɪÉiÉ nùäÆMÉä * VÉ¤É ½þ¨É <ºÉ EòÉÊ¤É±É ½þÉä VÉÉBÆMÉä iÉÉä ´ÉɱÉäÆ]õ®úÒ =ºÉä UôÉäc÷ nùäÆMÉä * <ºÉ =¨¨ÉÒnù Eòä ºÉÉlÉ +É{ÉEòÉ ¤É½þÖiÉ-¤É½þÖiÉ vÉxªÉ´ÉÉnù *
(<ÊiÉ)
THE MINISTER OF FINANCE AND MINISTER OF COMPANY AFFAIRS (SHRI P. CHIDAMBARAM): Madam Chairperson, I am grateful to the hon. Members for the broad support that they have extended to this Bill.
Firstly, I must thank Shri Nirmal Kanti Chatterjee for pointing out an obvious error in the printing. I admit the error and I am sorry for it. I would crave Chairperson's kind leave to introduce an official amendment to replace the number `1996' by `1997', at page no.2 in clause no.4, in line 16. I have given a notice for the official amendment.
Let me briefly deal with some points made by the hon. Members from the BJP. Shri Bhargava, of course, thought that I was introducing a police State. I am doing no such thing. Every single provision that is here, is already there in some other parts of the Income-Tax Act. For example, he has referred to the 300 per cent penalty. The 300 per cent penalty is not a new provision. It is already there in Section 271 (1)(c) of the Income-Tax Act. When we find undisclosed income, the maximum penalty that can be imposed is three times the undisclosed income. It is not a new provision. 271 (1)(c) has been in the Income-Tax Act for as many as 30 years or so.
punish somebody as much as for three years. That is again not a new provision. punishment is three months and the maximum punishment is three years. It is a provision which is already there in the Statute Book. It is being applied to the offence that will be committed by someone under new Chapter 14(d).
Then someone raised a question as to why do we need two years' time. We need two years' time for the following reason. A return has to be filed within 45 days. After the return has been filed, the officer has to issue notice, summon documents and examine witnesses. If the case is contested, the assessee will also produce his evidence and also engage a counsel or income tax practitioner to argue his case. We find that one year is not sufficient for making such an assessment, particularly because this is an assessment for a block period of ten years. The assessee or the officer can go into the returns of the past ten years. He will make block assessment for ten years. In actual practice, we have found that one year is not sufficient. In fact, one year that was introduced on 1st July, 1995 is an exception to the normal rule. The normal rule is in Section 153(I)(a) where the assessing officer has two years to make the assessment. What was done in 1995 was an exception to that two year rule by making it one year. All I am now doing is restoring the normal rule by saying that the assessing officer will have two years' time. Therefore, I am not introducing anything new. Punishment, penalty, time for assessment, etc., are all borrowed from the existing provisions of Income Tax Act and I am doing nothing new. So, I respectfully reject the argument that a police state is being introduced by these Sections.
[NEXT PAGE]