XI LOK SABHA DEBATES,   Session IV (Budget) 

Thursday, March 20, 1997 / Phalguna 29, 1918 (Saka)



Type of Debate: BUDGET (GENERAL)

Title: Appropriation (Vote on Account) Bill,1997.
Bill Introduced				
Motion for Consideration	

TEXT :

1945 hours

THE MINISTER OF FINANCE AND MINISTER OF COMPANY AFFAIRS (SHRI P. CHIDAMBARAM):
Sir, I beg to move for leave to introduce a Bill to provide for the withdrawal
of  certain  sums  from  and  out  of  the  Consolidated Fund of India for the
services of a part of the financial year 1997-98.

SHRI RAM NAIK (MUMBAI NORTH): I have given a notice for it.




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MR. CHAIRMAN (COL. RAO RAM SINGH): Shri Ram Naik, let the Bill  be  introduced
first. Then you will get the opportunity.  

SHRI RAM NAIK (MUMBAI NORTH): He has introduced the Bill.

MR. CHAIRMAN: No. Just give me a minute.

	The question is:

        
        "That leave be granted to introduce a Bill to provide  for  the
        withdrawal  of  certain  sums  from and out of the Consolidated
        Fund of India for the services of a part of the financial  year
        1997-98".

 The motion was adopted.

SHRI P. CHIDAMBARAM: I introduce the Bill.

 ---

SHRI P. CHIDAMBARAM: I beg to move:

        
        "That the Bill to provide for the withdrawal  of  certain  sums
        from and out of the Consolidated Fund of India for the services
        of  a  part  of  the  financial  year  1997-98,  be  taken into
        consideration."

MR. CHAIRMAN: Motion moved:

        
        "That the Bill to provide for the withdrawal  of  certain  sums
        from and out of the Consolidated Fund of India for the services
        of  a  part  of  the  financial  year  1997-98,  be  taken into
        consideration."



SHRI RAM NAIK (MUMBAI NORTH):



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{É®ú BEºÉÉ<VÉ xɽþÒÆ ±ÉMÉÉ<Ç ½þè*


SHRI  P. CHIDAMBARAM: Sir, no speech is really possible at this stage. When my
learned friend told me that he wished to just mention three points, I  said  I
would not object. But if he is making a speech, then it is my duty to bring it
to  your notice a ruling given by the Speaker, in March, 1951, which stood the
test of time. At the time of Vote on Account, no speeches can be made. This is
a ruling given by the Speaker in March, 1951. That is the ruling as  in  force
today.  If  the  hon. Member only wants to mention two, three items, I have no
objection.

MR.  CHAIRMAN:  He  has  clarified.  I  think he will take about three to four
minutes.

SHRI RAM NAIK (MUMBAI NORTH):



¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) : =x½þÉäÆxÉä 1951 EòÒ °üʱÉÆMÉ EòÒ ¤ÉÉiÉ EòÒ ½þè ±ÉäÊEòxÉ ¨ÉèÆ
iÉÉä Ê{ÉUô±Éä 6 ºÉɱÉÉäÆ ºÉä 

every year, on Vote on Account, I had been speaking.

SHRI P. CHIDAMBARAM: Because nobody had objected.

SHRI RAM NAIK (MUMBAI NORTH): The entire House knows. Probably  you  were  not
attending the House.

SHRI P. CHIDAMBARAM: Nobody knew this ruling.

SHRI RAM NAIK (MUMBAI NORTH):



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{ÉÉÆSÉ Ê¨ÉxÉ]õ ºÉä VªÉÉnùÉ xɽþÒÆ ±ÉÚÆMÉÉ*


MR. CHAIRMAN: Mr. Ram Naik, you make your submission.

SHRI  P.  CHIDAMBARAM:  I  told you that I would deal with this in the Finance
Bill.

SHRI RAM NAIK (MUMBAI NORTH): You have said but I want to say something. It is
a matter of time. I will be brief.




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SHRI P. CHIDAMBARAM: I told you; I told everybody. I started by saying that.

SHRI RAM NAIK (MUMBAI NORTH): No, you tell the House.




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SHRI P.C. CHACKO (MUKUNDAPURAM): There are a number of other items. Why do you
mention only these three items?.

SHRI RAM NAIK (MUMBAI NORTH): You can raise; I have no objection.

SHRI P. CHIDAMBARAM: I have already said that all tax matters will be attended
to during the recess and I will come at the time of Finance Bill and deal with
it.  I  have  invited  all  of  you  to  come and meet me with specific cases.
Shrimati Mahajan has already met me in this case.

MR. CHAIRMAN: The question is:-

        
        "That  the  Bill  to provide for the withdrawal of certain sums
        from and out of the Consolidated Fund of India for the services
        of a  part  of  the  financial  year  1997-98,  be  taken  into
        consideration."

        
 The motion was adopted.

MR. CHAIRMAN: The House will now take up clause-by-clause consideration of the
Bill.

	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.

 The Schedule was added to the Bill.

 Clause 1, the Enacting Formula and the Title were added to the Bill.

SHRI P. CHIDAMBARAM:  I beg to move:

        
        "That the Bill be passed."

        
MR. CHAIRMAN:  The question is:

        
        "That the Bill be passed."

        
 The motion was adopted.




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