SHRI SONTOSH MOHAN DEV (SILCHAR): This is not the protocol. I am a Member from 1980. This is not the protocol. ...(Interruptions)SHRI JAGAT VIR SINGH DRONA (KANPUR): She has very clearly said this. I still remember it correctly and it must be a part of the proceedings also. You kindly check it up. She has said that you are a very senior Member and if you seek permission, then you would be allowed to speak. ...(Interruptions)
MR. CHAIRMAN (PROF. RITA VERMA): Shri Sontosh Mohan Dev, you should set an example to other Members. ...(Interruptions)
SHRI SATYA PAL JAIN (CHANDIGARH):
¸ÉÒ ºÉiªÉ {ÉÉ±É VÉèxÉ (SÉhb÷ÒMÉgø) : ºÉ¤ÉºÉä VªÉÉnùÉ iÉÉä +É{É ¤ÉÉä±É ®ú½þä ½þÉä +Éè®ú Ê¡ò®ú Eò½þ ®ú½þä ½þÉä ÊEò ¤ÉÉä±ÉxÉä xɽþÒÆ nùä ®ú½þä ½þÉä*
SHRI SONTOSH MOHAN DEV (SILCHAR): Madam, it is the convention of the House that if any particular party is mentioned, the onus is to give an answer. If I would have participated in the discussion, then I would not have intervened.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : <ºÉ ¨ÉɨɱÉä EòÉä UôÉäc÷ ÊnùªÉÉ VÉÉB*
SHRI SONTOSH MOHAN DEV (SILCHAR): Madam, have I got the right to submit before you?
MR. CHAIRMAN: Yes.
SHRI SONTOSH MOHAN DEV (SILCHAR): I stood up and wanted to say something. I thought that you had given me the permission. When you have not given me the permission, then I said, `I beg unconditional apology' because I should not speak without your permission. That I admit as a Member of this House.
Now that the hon. Member has spoken something, I have a right to reply. Personally I am not against this Bill. When he says `1975', I also support it. But when he says that constitutional provisions have not been complied with, I just wanted to point out to him some historical facts. He is right that in 1980 when the IMDT Act came, the same question was raised in this House. If you go through the IMDT Act, it says that the provisions of Liayaqat Ali package was also nullified after that. All these things have been taken care of. This is what I wanted to point out. He said: `This is unconstitutional'. I said: `No, the constitutional provisions have been taken care of'. ...(Interruptions) He said that all of us are violating our oath. That is what he has said. I wanted to say only that that we have not violated our oath. Probably, the hon. Member does not know the background of the other Bills. That is why, he has said that. Our Party is not against this when he says `after 1975' because the fact is 1971. I am not disputing that. If there is an Act in respect of any foreigner coming after 1975, then we will support it. We are not against that. He has said that all of us have violated our oath and it is going into the records of the House. ...(Interruptions)
SHRI JAGAT VIR SINGH DRONA (KANPUR): He never said that. ...(Interruptions)
SHRI SATYA PAL JAIN (CHANDIGARH): Mr. Chairman, let me clarify it. ...(Interruptions)
SHRI RAJENDRA AGNIHOTRI (JHANSI):
¸ÉÒ ®úÉVÉäxpù +ÊMxɽþÉäjÉÒ (ZÉÉƺÉÒ) : +É{É EòÉ®úÇ´ÉÉ<Ç EòÉ Ê®úEòÉb÷Ç nùäJÉ ±ÉÒÊVÉB BäºÉÉ EòÖUô ¦ÉÒ xɽþÒÆ Eò½þÉ MɪÉÉ ½þè*
SHRI SONTOSH MOHAN DEV (SILCHAR): Let him say that. ...(Interruptions)
SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
´Éèt nùÉ>ð nùªÉÉ±É VÉÉä¶ÉÒ (EòÉä]õÉ) : +É{É <ºÉ Ê¤É±É EòÉ Ê´É®úÉävÉ xɽþÒÆ Eò®ú ºÉEòiÉä SÉÚÆÊEò +¦ÉÒ <ºÉ Ê¤É±É Eòä iɽþiÉ VÉÉä EòÉxÉÚxÉ ¤ÉxÉÉ ½þÖ+É ½þè =ºÉEòÉä nùä´ÉäMÉÉèc÷É VÉÒ xÉä ´ÉÉ{ÉºÉ ±ÉäxÉä EòÒ ¤ÉÉiÉ Eò½þÒ lÉÒ iÉÉä =ºÉEòä Ê´É®úÉävÉ ¨ÉäÆ +ɺÉÉ¨É ºÉä ¸ÉÒ iɯûhÉ MÉÉäMÉÉä<Ç Eòä xÉäiÞÉi´É ¨ÉäÆ BEò |ÉÊiÉÊxÉÊvɨÉÆb÷±É ®úÉä¹É |ÉEò]õ Eò®úxÉä Eòä ʱÉB +ɪÉÉ lÉÉ*
MR. CHAIRMAN (PROF. RITA VERMA): Shri Sontosh Mohan Dev, I heard your submission. If you have spoken in such a tenor, there would not have arisen any problem. You were shouting at the Chair, to which I objected to and I have every right to object to that. You must offer your submission with due respect to the Chair. You are a very senior Member. You should set an example to the other Members. You cannot shout at the Chair. Anyway let us get on.
SHRI G.M. BANATWALLA (PONNANI): Madam, are you reprimanding the hon. Member?
MR. CHAIRMAN: I am not. I am just explaining the case.
... (Interruptions)
SHRI JAGAT VIR SINGH DRONA (KANPUR): We should extend the time. He also wants to take part in the debate. He is supporting the Resolution.
MR. CHAIRMAN (PROF. RITA VERMA): What does the Government say to that?
SHRI SONTOSH MOHAN DEV (SILCHAR): After the remarks of the hon. Chairman that there is an indiscipline Member, I am saying that I protest it. I do not want any time to speak. You put it to vote.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ) : +É{É +É{ÉºÉ ¨ÉäÆ ¤ÉÉiÉäÆ Eò®úxÉÉ EªÉÉäÆ ¶ÉÖ°ü Eò®ú nùäiÉä ½þèÆ* MÉ´ÉxÉǨÉäÆ]õ EòÒ EªÉÉ <SUôÉ ½þè ?
SHRI JAGAT VIR SINGH DRONA (KANPUR): This is not Government's business. Rather it is a Private Member's Resolution.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : `öÒEò ½þè * ºÉnùxÉ EòÒ <SUôÉ ºÉä ¨ÉèÆ <ºÉ Ê®úVÉÉ豪ÉÚ¶ÉxÉ {É®ú Êb÷ºEò¶ÉxÉ Eòä ʱÉB BEò PÉÆ]õä EòÉ ºÉ¨ÉªÉ ¤ÉgøÉiÉÒ ½þÚÆ *
SHRI SONTOSH MOHAN DEV (SILCHAR): It will not be lapsed. It will be taken to the next week.
SHRI JAGAT VIR SINGH DRONA (KANPUR): Still 25 minutes' time is left.
SHRI SONTOSH MOHAN DEV (SILCHAR): You can extend the time but not today. You extend four hours even; I do not mind.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : `öÒEò ½þè * +´ÉèvÉ +É|É´ÉɺÉÒ ºÉÆEò±{É {É®ú SÉSÉÉÇ Eòä ʱÉB BEò PÉÆ]õä EòÉ ºÉ¨ÉªÉ ¤ÉgøɪÉÉ VÉÉiÉÉ ½þè *
SHRI JAGAT VIR SINGH DRONA (KANPUR): I need 10 seconds to clarify a point.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : <ºÉ ºÉÆEò±{É {É®ú Êb÷ºEò¶ÉxÉ Eòä ʱÉB BEò PÉÆ]õä EòÉ ºÉ¨ÉªÉ ¤ÉgøɪÉÉ MɪÉÉ ½þè, +ÉVÉ EòÒ ÊºÉÊ]õÆMÉ 6.00 ¤ÉVÉä ºÉ¨ÉÉ{iÉ ½þÉä VÉÉBMÉÒ *
SHRI JAGAT VIR SINGH DRONA (KANPUR): The previous speaker, Shri Satya Pal Jain, has said something and probably that offended the feelings of the hon. Member.
... (Interruptions)
MR. CHAIRMAN: If everybody speaks like this, I cannot manage.
+É{É ¤ÉèÊ`öB * ¨ÉèÆxÉä +MɱÉä º{ÉÒEò®ú EòÉä ¤ÉÉä±ÉxÉä EòÒ +xÉÖ¨ÉÊiÉ nùä nùÒ ½þè *
SHRI JAGAT VIR SINGH DRONA (KANPUR): I thought that you had given me permission to speak.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +SUôÒ ¤ÉÉiÉ ½þè, VÉÉä ¤ÉÉiÉ JÉi¨É ½þÉä MÉ<Ç, ´É½þ JÉi¨É ½þÉä MÉ<Ç *
SHRI JAGAT VIR SINGH DRONA (KANPUR): It has come on record. He has never said that `you people do not believe in Constitution'. He has never said that. He said, `we have all taken oath of the Constitution and nobody can oppose this.' That is what he said.
MR. CHAIRMAN: We shall go through the records and decide.
SHRI JAGAT VIR SINGH DRONA (KANPUR):
¸ÉÒ VÉMÉiÉ ´ÉÒ®ú ʺÉƽþ pùÉähÉ (EòÉxÉ{ÉÖ®ú) : Ê®úEòÉìb÷Ç iÉÉä EòÉä<Ç ¦ÉÒ º]Åä]õ Eò®ú ºÉEòiÉÉ ½þè *
MR. CHAIRMAN: Shri Pradip Bhattacharya - Absent.
Shri Banatwalla.
+É{É EÞò{ÉÉ Eò®úEòä +MɱÉä +ÉìxÉ®úä¤É±É ¨É訤ɮú EòÉä ¤ÉÉä±ÉxÉä nùÒÊVÉB *
SHRI G.M. BANATWALLA (PONNANI): Madam, Chairperson, it is very kind ...(Interruptions)
SHRI SONTOSH MOHAN DEV (SILCHAR): In that case, I accept your ruling. But it should be a precedent. In future, if a Member objects and the Speaker in Private Members' Business, or the Chairman in the Chair, says that it should be extended by one hour, then that is mandatory.
MR. CHAIRMAN: This is with the consent of the House.
SHRI SONTOSH MOHAN DEV (SILCHAR): No, I am also a Member of the House. My consent is not there. Either you have to go for vote or you have to go by the consensus.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : `öÒEò ½þè, ªÉÊnù +É{É BäºÉÉ SÉɽþiÉä ½þèÆ iÉÉä ¤ÉiÉÉ<B ÊEò ÊEòiÉxÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ <ºÉ {ÉIÉ ¨ÉäÆ ½þè ÊEò <ºÉ ºÉÆEò±{É {É®ú Êb÷ºEò¶ÉxÉ Eòä ʱÉB ºÉ¨ÉªÉ ¤ÉgøɪÉÉ VÉÉB *
SHRI G.M. BANATWALLA (PONNANI):
¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉɱÉÉ ({ÉÉäxxÉÉxÉÒ) : ¨ÉèÆ JÉÖnù +É{ÉEòÒ {É®ú¨ÉÒ¶ÉxÉ ºÉä JÉc÷É ½þÚÆ, +É{É ¨ÉÖZÉä ¤ÉÉä±ÉxÉä Eòä ʱÉB Eò½þ SÉÖEòÒ ½þèÆ, Ê¡ò®ú EªÉÉäÆ SÉäÆVÉ Eò®ú ®ú½þÒ ½þèÆ ?
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : VÉxÉɤÉ, ¨ÉèÆxÉä iÉÉä +É{ÉEòÉä {É®ú¨ÉÒ¶ÉxÉ nùÒ ½þè, ¨ÉMÉ®ú nùںɮúä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ +Éè¤VÉèE]õ Eò®ú ®ú½þä ½þèÆ * ¨ÉèÆ iÉÉä SÉɽþiÉÒ ½þÚÆ ÊEò +É{É ¤ÉÉä±ÉäÆ *
SHRI SATYA DEO SINGH (BALRAMPUR):
¸ÉÒ ºÉiªÉnùä´É ʺÉƽþ (¤É±É®úɨÉ{ÉÖ®ú) : +¦ÉÒ +É{ÉxÉä °üʱÉÆMÉ nùÒ ½þè ÊEò <ºÉ ºÉÆEò±{É {É®ú Êb÷ºEò¶ÉxÉ Eòä ʱÉB BEò PÉÆ]õä EòÉ ºÉ¨ÉªÉ ¤ÉgøɪÉÉ VÉÉ ®ú½þÉ ½þè * ´É½þ +ÉVÉ EòÒ ÊºÉÊ]õÆMÉ Eòä ʱÉB xɽþÒÆ ½þè, ªÉÉxÉÒ +MɱÉÒ ¤ÉÉ®ú VÉ¤É ªÉ½þ Ê´É¹ÉªÉ Ê±ÉªÉÉ VÉÉBMÉÉ, =ºÉ ºÉ¨ÉªÉ iÉEò, BEò PÉÆ]õä EòÉ ºÉ¨ÉªÉ +É{ÉxÉä ¤ÉgøɪÉÉ ½þè* <ºÉ {É®ú +É{ÉEòÉä EªÉÉ +Éè¤VÉèE¶ÉxÉ ½þè ?
SHRI SONTOSH MOHAN DEV (SILCHAR): That I have accepted.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ºÉÆiÉÉä¹É VÉÒ, ´É½þÒ ¨ÉèÆ Eò½þ ®ú½þÒ ½þÚÆ * +É{É ¶ÉɪÉnù vªÉÉxÉ xɽþÒÆ nùä {ÉÉB *
+É{É ºÉ¤ÉEòÒ ®úÉªÉ ½þè ÊEò BEò PÉÆ]õä EòÉ ºÉ¨ÉªÉ <ºÉ ºÉÆEò±{É {É®ú SÉSÉÉÇ Eòä ʱÉB ¤Égøä, +ÉVÉ Eòä ʱÉB xɽþÒÆ, +MɱÉÒ ¤ÉÉ®ú iÉEò, VÉ¤É ªÉ½þ ºÉÆEò±{É SÉSÉÉÇ Eòä ʱÉB ʱɪÉÉ VÉÉB *
SHRI G.M. BANATWALLA (PONNANI): Madam, Chairperson, it is very kind of the hon. Member, Shri Jagat Vir Singh Drona, to have raised this question of illegal migrants or infiltration in the country. The Motion moved by him tries to express grave concern over the so-called large scale illegal migrants in the country. It, then, recommends identification and deporting of these illegal migrants to their country of origin.
There are several disturbing aspects of the so-called question of infiltration in our country mentioned in the Motion before the House.
In the first place, I have to say that there are repeated concentrated attempts to paint an unwarranted alarming picture on this question of infiltration of illegal migrants. A bogie is sought to be created that there is a large scale illegal migration into our country as if to say that it is not a migration into the country but almost an invasion on the country by the illegal emigrants under the most incompetent and inefficient Government that cannot control the borders of our country. This, I must say, is an unfortunate political propaganda well-orchestrated for political reasons. SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
´Éèt nùÉ>ð nùªÉÉ±É VÉÉä¶ÉÒ (EòÉä]õÉ) : EªÉÉ Ê½þxnùÖºiÉÉxÉ ¨ÉäÆ xɽþÒÆ ½þèÆ? ºÉÉ®úä ®úÉVɺlÉÉxÉ Eòä ¤ÉÉb÷Ç®ú {É®ú ¤ÉÆMɱÉÉnùä¶ÉÒ ¦É®úä ½þÖB ½þèÆ*
SHRI SHAFIQUR RAHMAN BARQ (MORADABAD):
b÷É. ¶É¡òÒEòÖ®úǽþ¨ÉÉxÉ ¤ÉEòÇ (¨ÉÖ®úÉnùɤÉÉnù ) : <ºÉEòä {ÉÒUôä {ÉÉʱÉÊ]õEò±É |ÉÉä{ÉäMÉäÆb÷É ½þè*
SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
´Éèt nùÉ>ð nùªÉÉ±É VÉÉä¶ÉÒ (EòÉä]õÉ) : +¦ÉÒ 35 Eò®úÉäc÷ ¯û{ÉB EòÒ ½þè®úÉä<xÉ {ÉEòc÷Ò MÉ<Ç ½þè* <xÉ ±ÉÉäMÉÉäÆ ºÉä ®úÉVɺlÉÉxÉ EòÉ ºÉÉ®úÉ ¤ÉÉb÷Ç®ú ¦É®úÉ ½þÖ+É ½þè*
SHRI G.M. BANATWALLA (PONNANI): Here in this House itself we are being given all sorts of figures. Some hon. Members come out and say that there are lakhs of people who are illegal emigrants. Others have taken the figure right up to one and a half crores. They themselves do not know what is the extent of illegal migration to the country. Simply, for political benefits they go on giving all sorts of figures. That is the first thing that must be known. I must emphasise that in the process of detection of the so-called emigrants genuine citizens of the country must not be harassed and made victims of untold sufferings.
In Assam, for example, as a result of the political agitation this House enacted a legislation called the Illegal Migrants (Determination by Tribunals) Act, l993. Under the Act lakhs and lakhs of cases were referred to the tribunals. Lakhs of references were made. Lakhs of people were accused of being illegal emigrants over there. This was a judicial forum. It went into those complaints. And then an overwhelming majority of those complaints were found frivolous and hardly a few hundreds were taken and were decided as illegal emigrants by this judicial forum over there. But irrespective of all this, the orchestrated propaganda goes on and a bogie -- as I said -- is sought to be created for political benefits.
The point that I am making is extremely clear. Let us look at some of the figures that were given to us in the reply to the Unstarred Question No.2376 dated l7th August, l995 by the then Home Minister.
And here we are given the number of immigration cases. Several States are mentioned and the number of immigration cases are given for the year 1993, 1994 and 1995. In Jammu and Kashmir, there were 77 migrants in 1993, 264 in 1994 and 154 in 1995. In Punjab, there were 68 migrants in 1993, 54 in 1994 and 36 in 1995. In Rajasthan, there were 208 migrants in 1993, 196 in 1994 and 107 in 1995; In Gujarat, there were 9 migrants in 1993, 12 in 1994 and 6 in 1995; In West Bengal, there were 1713 migrants in 1993, 1954 in 1994 and 863 in 1995; In Assam, there were 113 migrants in 1993, 77 in 1994 and 53 in 1995; In Meghalaya, there were 213 migrants in 1993, 192 in 1994 and 37 in 1995; In Mizoram, there were 2 migrants in 1993, 2 in 1994 and 3 in 1995; and in Tripura, there were 370 migrants in 1993, 299 in 1994 and 76 in 1995.
I am giving the official figures given to us here in the House in reply to an Unstarred Question and nobody had the guts to come forward with the privilege motion against the then Home Minister.
Madam, this is only for political benefits. Then, in the name and in the pretext of identification of the so-called foreigners and infiltrators and illegal migrants, untold hardships are inflicted upon the innocent victims, genuine citizens, particularly to those belonging to the minority community. We all know as to what has happened in various parts of the country. If you are talking about the North-East, a plethora of complaints are coming from the minority organisations of harassment. The North-East Indian Democratic Organisation also of the North-Eastern States had appealed to the present Prime Minister, Shri H.D.Deve Gowda and the hon. Home Minister, Shri Indrajit Gupta to alleviate the miseries of the migrant Indians in the North-Eastern parts of the country, who are being harassed illegally. So, a bogie is being created and harassment is being done for political purpose and without any basis whatsoever, which is divorced from the realities of the situation. For example, in Mumbai, we had the Shiv Sena Pramukh, Shri Bal Thackray openly calling upon the Shiv Saniks to come forward for the purpose of detection of the Bangladesis, the illegal migrants.
There is an open invitation to take the law into one's own hand and the result was that there have been instances of the Shiv Sainiks entering into masjids even at the time of namaz, for the so-called identification of the Bangladeshis...(Interruptions).
SHRI SURESH PRABHU (RAJAPUR): Madam Chairman, I shall request the hon. Member to please yield....(Interruptions).
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ (+VɨÉä®ú) : ªÉ½þ MɱÉiÉ ¤ÉÉiÉ Eò½þÒ VÉÉ ®ú½þÒ ½þè, BäºÉÉ Ê¤É±EòÖ±É xɽþÒÆ ½þè* <ºÉEòÉä EòɪÉÇ´ÉɽþÒ ºÉä ÊxÉEòɱÉÉ VÉɪÉä*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ) : BEò ʨÉxÉ]õ, ʨÉ. ¤ÉxÉÉiÉ´ÉɱÉÉ*
SHRI G.M. BANATWALLA (PONNANI): Our delegation met the present Governor, Shri P.C. Alexander. We presented a memorandum to the Governor and placed all the facts before the Governor.
MR. CHAIRMAN (PROF. RITA VERMA): One minute, Mr. Banatwalla. Since you have taken a name, he has the right to defend it. Can I give him one minute if you please yield?
SHRI G.M. BANATWALLA (PONNANI): No, certainly not. He can speak when his time comes. I have not taken hon. Member's name. When his time comes, he can certainly speak.
SHRI SURESH PRABHU (RAJAPUR): Madam, when Shri Sontosh Mohan Dev could defend his party, why could our party not be defended?...(Interruptions).
PROF. RASA SINGH RAWAT (AJMER):
¸ÉÒ ®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ (+VɨÉä®ú) : <x½þÉäÆxÉä Ê¶É´É ºÉäxÉÉ EòÉ xÉÉ¨É Ê±ÉªÉÉ ½þè, ½þ¨É¨ÉäÆ ºÉä iÉÉä ÊEòºÉÒ xÉä ¨ÉÖʺ±É¨É ±ÉÒMÉ EòÉ xÉÉ¨É xɽþÒÆ Ê±ÉªÉÉ*
SHRI G.M. BANATWALLA (PONNANI): These are the matters of record. We met the Governor of Maharashtra, Shri P.C. Alexander, and presented a memorandum, giving all these facts and the names of places ransacked by these people. Here, in Mumbai, what happened? In the name of Bangladeshis, a reign of terror was let loose. The Bangladeshi women were afraid to wear saris in Bengali fashion. The people were afraid of speaking in Bengali...(Interruptions).
SHRI SURESH PRABHU (RAJAPUR): We have heard of Goebel. But after Goebel, we are hearing it for the first time. It is all untruth which is being used on the floor of the House...(Interruptions).
SHRI G.M. BANATWALLA (PONNANI): From the Victoria Terminus railway station, trains full of Bengali people, Bengali Indians...(Interruptions).
SHRI JAGAT VIR SINGH DRONA (KANPUR): Madam, I am on a point of order.
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ (+VɨÉä®ú) : ªÉ½þ ¨ÉɱÉÚ¨É {Éc÷iÉÉ ½þè ÊEò nùä¶É Eòä ʴɦÉÉVÉxÉ Eòä {ɽþ±Éä EòÒ ¨ÉÖʺ±É¨É ±ÉÒMÉ ¤ÉÉä±É ®ú½þÒ ½þè* ¨ÉÖʺ±É¨É ±ÉÒMÉ VÉèºÉä º´ÉMÉÇ EòÒ ¤ÉÉiÉ Eò®úiÉÒ lÉÒ, ´É½þÒ ¤ÉÉiÉ ªÉä Eò½þ ®ú½þä ½þèÆ*
MR. CHAIRMAN: Mr. Banatwalla, he is on a point of order.
¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉɱÉÉ ({ÉÉäxxÉÉxÉÒ) : +É{ɺÉä ºÉSSÉÉ<Ç ºÉÖxÉÒ xɽþÒÆ VÉɪÉäMÉÒ*
¸ÉÒ ®úÉVÉäxpù +ÊMxɽþÉäjÉÒ (ZÉÉƺÉÒ) : ºÉSSÉÉ<Ç ¤ÉÉä±ÉÉä, iÉÉä ºÉÖxÉÒ VÉɪÉäMÉÒ*
¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉɱÉÉ ({ÉÉäxxÉÉxÉÒ) : ºÉSSÉÉ<Ç ªÉ½þ ½þè, <ºÉä ¡òäºÉ Eò®úÉä*
MR. CHAIRMAN: What is your point of order, Mr. Drona?
¸ÉÒ VÉMÉiÉ ´ÉÒ®ú ʺÉƽþ pùÉähÉ (EòÉxÉ{ÉÖ®ú) : ¨Éä®úÉ {ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú ªÉ½þ ½þè ÊEò VÉÉä ´ªÉÊEiÉ ºÉnùxÉ EòÉ ¨É訤ɮú xɽþÒÆ ½þè +Éè®ú ¤Éɽþ®ú ½þè, +MÉ®ú =ºÉEòä xÉÉ¨É EòÉ =±±ÉäJÉ Eò®úEòä EòÉä<Ç ¦ÉÒ +É®úÉä{É ±ÉMÉɪÉÉ VÉÉiÉÉ ½þè iÉÉä ªÉÉ iÉÉä ´É½þ |ÉÉäºÉÒÊb÷ÆMÉ ºÉä ÊxÉEòÉ±É ÊnùªÉÉ VÉÉxÉÉ SÉÉʽþB ªÉÉ ÊVÉºÉ nù±É EòÉ xÉÉ¨É Ê±ÉªÉÉ VÉɪÉä, =ºÉEòÉ Ê®ú|ÉVÉäÆ]õäÊ]õ´É ªÉ½þÉÆ ½þè, =ºÉEòÉä E±Éè®úÒÊ¡òEòä¶ÉxÉ EòÉ ¨ÉÉèEòÉ nùäxÉÉ SÉÉʽþB* =ºÉ nù±É EòÉ ¨É訤ɮú ªÉ½þÉÆ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉèÆ iÉÉä Eò½þ ®ú½þÒ ½þÚÆ, =xÉEòÉä ºÉ¡òÉ<Ç nùäxÉä EòÉ +ÊvÉEòÉ®ú ½þè*
¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉɱÉÉ ({ÉÉäxxÉÉxÉÒ) : ªÉ½þ nù±É ´ÉɱÉÒ ¤ÉÉiÉ EòÉ ºÉ´ÉÉ±É xɽþÒÆ ½þè* =xÉEòÉä ¨Éä®úä ]õÉ<¨É ¨ÉäÆ ºÉä ±ÉäxÉä EòÉ =xÉEòÉ EòÉä<Ç ½þEò xɽþÒÆ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉxÉä xÉÉ¨É Ê±ÉªÉÉ ½þè, =xÉEòÉä VÉ´ÉÉ¤É nùäxÉä EòÉ +ÊvÉEòÉ®ú ½þè*
¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉɱÉÉ ({ÉÉäxxÉÉxÉÒ) : ¨Éä®úä ]õÉ<¨É ¨ÉäÆ ºÉä ʱɪÉÉ VÉÉiÉÉ ½þè iÉÉä ªÉ½þ MɱÉiÉ ½þè*
This is a frivolous intervention that is going on here only because the truth hurts them.
¸ÉÒ VÉMÉiÉ ´ÉÒ®ú ʺÉƽþ pùÉähÉ (EòÉxÉ{ÉÖ®ú) : +É{É ¨Éä®úä {ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú {É®ú ´ªÉ´ÉºlÉÉ nùäÆ*
SHRI SURESH PRABHU (RAJAPUR): Madam, he cannot be allowed to speak like that without your giving the ruling. A person who is not present in the House to defend himself cannot be named.
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : `öÒEò ½þè, ¨ÉèÆ Ê®úEòÉb÷Ç nùäJÉEò®ú VÉÉä ¦ÉÒ +Éì¤ÉVÉèE¶ÉxÉä¤É±É ½þÉäMÉÉ, =ºÉEòÉä nùäJÉÚÆMÉÒ*
¸ÉÒ ºÉÖ®úä¶É |ɦÉÖ (®úÉVÉÉ{ÉÖ®ú) : E±Éè®úÒÊ¡òEòä¶ÉxÉ nùäxÉÉ iÉÉä ¨Éä®úÉ ½þEò ½þè, ¨ÉÖZÉä ¤ÉÉä±ÉxÉä EòÉ ½þEò ÊnùªÉÉ VÉɪÉä*
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