<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Friday , May 02 , 1997 / Vaisakha 12 , 1919 (Saka)
Type of Debate: PRIVATE MEMBERS' BILLS
Title: Constitution (Amendment) Bill. (Omission of article 44 etc.) (Contd.- Not Concluded) TEXT : SHRI SATYA PAL JAIN (CHANDIGARH):¸ÉÒ ºÉiªÉ {ÉÉ±É VÉèxÉ (SÉhb÷ÒMÉgø) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¸ÉÒ ¦ÉMÉ´ÉÉxÉ ¶ÉÆEò®ú ®úÉ´ÉiÉ VÉÒ xÉä VÉÉä Ê´ÉvÉäªÉEò {Éä¶É ÊEòªÉÉ ½þè, ¨ÉèÆ =ºÉEòä ºÉ¨ÉlÉÇxÉ ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þ ®ú½þÉ lÉÉ* Ê{ÉUô±ÉÒ ¤ÉÉ®ú ºÉ¨ÉªÉ ºÉ¨ÉÉ{iÉ ½þÉäxÉä Eòä EòÉ®úhÉ ¤É½þºÉ {ÉÚ®úÒ xɽþÒÆ ½þÉä {ÉÉ<Ç lÉÒ +Éè®ú ¨ÉɨɱÉÉ +ÉVÉ Eòä ʱÉB ºlÉÊMÉiÉ ½þÉä MɪÉÉ lÉÉ*
¨É½þÉänùªÉ, ¨ÉèÆ ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 44 {ÉgøxÉÉ SÉɽþiÉÉ ½þÚÆ* <ºÉ¨ÉäÆ Ê±ÉJÉÉ ½þè - ¦ÉÉ®úiÉ ºÉ¨ÉºiÉ ®úÉVªÉ IÉäjÉ ¨ÉäÆ xÉÉMÉÊ®úEòÉäÆ Eòä ʱÉB BEò ºÉ¨ÉÉxÉ ÊºÉÊ´É±É ºÉÆʽþiÉÉ |ÉÉ{iÉ Eò®úxÉä EòÉ |ɪÉÉºÉ Eò®úäMÉÉ* ªÉ½þ vÉÉ®úÉ ®úÉVªÉÉäÆ EòÒ xÉÒÊiÉ Eòä ÊxÉnùä¶ÉEò iÉi´É ½þèÆ +Éè®ú =xÉ vÉÉ®úÉ+ÉäÆ Eòä +xnù®ú <ºÉEòÉä ¶ÉÉÊ¨É±É ÊEòªÉÉ MɪÉÉ ½þè* ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 37 ¨ÉäÆ Eò½þÉ MɪÉÉ ½þè ÊEò VÉÉä ¨ÉڱɦÉÚiÉ ÊxÉnùÇä¶É ÊnùB MÉB ½þèÆ, ºÉ®úEòÉ®ú EòÒ ÊVÉiÉxÉÒ xÉÒÊiɪÉÉÆ ¤ÉxÉäÆMÉÒ, =xÉEòä +xnù®ú ¨ÉڱɦÉÚiÉ ¤ÉÉiÉäÆ ½þÉäMÉÒ* ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 37 Eò½þiÉÒ ½þè - <ºÉ ¦ÉÉMÉ ¨ÉäÆ +ÆiÉÊ´Éǹ]õ ={ɤÉxvÉ ÊEòºÉÒ xªÉɪÉÉ±ÉªÉ u®úÉ |É´ÉiÉÇxÉÒªÉ xɽþÒÆ ½þÉäÆMÉä, ÊEòxiÉÖ Ê¡ò®ú ¦ÉÒ <ºÉ¨ÉäÆ +ÊvÉEò iÉi´É nùä¶É Eòä ¶ÉɺÉxÉ ¨ÉäÆ ¨ÉڱɦÉÚiÉ ½þèÆ, ®úÉVªÉ Ê´ÉÊvÉ ¤ÉxÉÉxÉä ¨ÉäÆ <xÉ iÉi´ÉÉäÆ EòÉä ±ÉÉMÉÚ Eò®úxÉÉ ®úÉVªÉÉäÆ EòÉ EòɪÉÇ ½þÉäMÉÉ* <ºÉ ¦ÉÉMÉ Eòä +xnù®ú VÉÉä EòÖUô +Éè®ú ¤ÉÉiÉäÆ Eò½þÒ MÉ<Ç ½þèÆ, ´Éä ºÉÉ®úÒ ¨É½þi´É{ÉÚhÉÇ ½þèÆ - OÉÉ¨É {ÉÆSÉɪÉiÉÉäÆ EòÉ ºÉÆMÉ`öxÉ, ºÉ¨ÉÉxÉ +ÊvÉEòÉ®ú, {ÉÖ¯û¹ÉÉäÆ +Éè®ú ¨Éʽþ±ÉÉ+ÉäÆ EòÉä ºÉ¨ÉÉxÉ ®úÉäVÉMÉÉ®ú ¦ÉiiÉÉ Ê¨É±ÉxÉÉ, +xÉÖºÉÚÊSÉiÉ VÉÉÊiÉ EòÉ Ê´ÉEòÉºÉ +Éè®ú +xªÉ ¤É½þÖiÉ ºÉÉ®úÒ ¤ÉÉiÉäÆ VÉÉä ºÉ®úEòÉ®ú Eòä Ênù¶ÉÉ ÊxÉnùÇä¶É Eòä ʱÉB +Éè®ú ºÉ®úEòÉ®ú SɱÉÉxÉä Eòä ʱÉB ¨ÉڱɦÉÚiÉ ½þèÆ, <ºÉ JÉhb÷ ¨ÉäÆ ¶ÉÉÊ¨É±É EòÒ MÉ<Ç ½þèÆ* ¨É½þÉänùªÉ, +É{ÉEòÉä vªÉÉxÉ ½þÉäMÉÉ, 1971-72 ¨ÉäÆ VÉ¤É ¸ÉÒ¨ÉÊiÉ <ÆÊnù®úÉ MÉÉÆvÉÒ xÉä ¤ÉèÆEòÉäÆ EòÉ ®úɹ]ÅÒªÉEò®úhÉ ÊEòªÉÉ lÉÉ, iÉ¤É nùä¶É Eòä +xnù®ú BEò ¤É½þºÉ ¶ÉÖ°ü ½þÖ<Ç lÉÒ* =ºÉ ¤É½þºÉ EòÒ ªÉ½þ Ênù¶ÉÉ lÉÒ - EªÉÉ ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ ¨ÉäÆ VÉÉä ¨ÉڱɦÉÚiÉ +ÊvÉEòÉ®ú ÊnùB MÉB ½þèÆ, ´Éä ºÉ´ÉÉäÇSSÉ ½þèÆ ªÉÉ ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ Eòä +xnù®ú VÉÉä Ênù¶ÉÉ ÊxÉnùÇä¶É ÊnùB MÉB ½þèÆ, ´Éä ºÉ´ÉÉäÇSSÉ ½þèÆ? EªÉÉ ºÉÖ|ÉÒ¨ÉäºÉÒ ¡òxb÷ɨÉäÆ]õ±É ®úÉ<]ºÉ EòÒ ½þè ªÉÉ ºÉÖ|ÉÒ¨ÉäºÉÒ b÷ɪɮúèÊE]õ´É Ê|ÉÆʺÉ{ɱºÉ EòÒ ½þè - <ºÉ ¤ÉÉiÉ EòÉ Ê´É´ÉÉnù ¶ÉÖ°ü ½þÖ+É lÉÉ* =ºÉ ºÉ¨ÉªÉ ½þ¨ÉÉ®úä ´ÉɨÉ{ÉÆlÉÒ Ê´ÉSÉÉ®úvÉÉ®úÉ Eòä ±ÉÉäMÉ EòÉÆOÉäºÉ ¨ÉäÆ ¸ÉÒ¨ÉÊiÉ <ÆÊnù®úÉMÉÉÆvÉÒ EòÉ ºÉ¨ÉlÉÇxÉ Eò®ú ®ú½þä lÉä* ªÉ½þ ºÉ¤É iÉ¤É Eò½þ ®ú½þä lÉä ÊEò
ºÉ®úEòÉ®ú ¤ÉxÉÉxÉä ¨ÉäÆ +Éè®ú ºÉ®úEòÉ®ú EòÒ xÉÒÊiɪÉÉÆ ¤ÉxÉÉxÉä ¨ÉäÆ VÉÉä Ênù¶ÉÉ-ÊxÉnùÇä¶É ½þèÆ =xÉEòÒ ºÉ´ÉÉäÇSSÉiÉÉ ½þÉäxÉÒ SÉÉʽþB +Éè®ú VÉÉä ¤ÉÉiÉäÆ Ênù¶ÉÉ-ÊxÉnùÇä¶É ¨ÉäÆ Eò½þÒ MÉ<ÇÆ ½þèÆ =xÉEòÉä ºÉ®úEòÉ®ú EòÒ xÉÒÊiɪÉÉÆ ¤ÉxÉÉiÉä ºÉ¨ÉªÉ |ÉÉlÉʨÉEòiÉÉ Ê¨É±ÉxÉÒ SÉÉʽþB* <ºÉʱÉB ¨ÉèÆ +É{ɺÉä ÊxÉ´ÉänùxÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ
____________________________________________________________________________
* Published in the Gazette of India, Extraordinary, Part-II, Section-2,
dated 2.5.97.
ÊEò VÉ¤É ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 44 Eòä +Ænù®ú ªÉ½þ ¤ÉÉiÉ Eò½þÒ MÉ<Ç ½þè ÊEò EòÉä<Ç ºÉ®úEòÉ®ú ºÉ¦ÉÒ xÉÉMÉÊ®úEòÉäÆ Eòä ʱÉB BEò ºÉ¨ÉÉxÉ ÊºÉÊ´É±É ºÉÆʽþiÉÉ ¤ÉxÉÉxÉä EòÉ |ɪÉÉºÉ Eò®úäMÉÒ* =ºÉ Ênù¶ÉÉ ¨ÉäÆ VÉÉä BEò Eònù¨É ¸ÉÒ ®úÉ´ÉiÉ VÉÒ xÉä =`öɪÉÉ ½þè ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò EòÉä<Ç ¦ÉÒ ´ªÉÊEiÉ, VÉÉä ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ EòÉä ¨ÉÉxÉiÉÉ ½þè ´É½þ <ºÉEòÉ Ê´É®úÉävÉ xɽþÒÆ Eò®ú ºÉEòiÉÉ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¤ÉxÉÉiÉ´ÉɱÉÉ VÉÒ =ºÉ ÊnùxÉ ¤ÉÉä±É ®ú½þä lÉä* =x½þÉäÆxÉä ¤ÉÉä±ÉiÉä ºÉ¨ÉªÉ ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 330 ºÉä ±ÉäEò®ú 331 iÉlÉÉ EòÖUô +Éè®ú vÉÉ®úÉ+ÉäÆ EòÉ ÊVÉFò ÊEòªÉÉ lÉÉ* ºÉÆÊ´ÉvÉÉxÉ EòÒ VÉÉä ºÉÉ®úÒ vÉÉ®úÉBÆ ½þèÆ, VÉÉä 301 ºÉä ±ÉäEò®ú +ÉMÉä iÉEò ½þèÆ =xÉEòä SÉä{]õ®ú Eòä >ð{É®ú ʱÉJÉÉ ½þÖ+É ½þè ÊEò ªÉä ºÉÉ®úÒ vÉÉ®úÉBÆ +ºlÉÉ<Ç ½þèÆ +Éè®ú Eò¨É +´ÉÊvÉ Eòä ʱÉB <xÉEòÉ MÉ`öxÉ ÊEòªÉÉ MɪÉÉ ½þè* +MÉ®ú +É{É ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 330 EòÒ +Éä®ú VÉÉBÆ iÉÉä <ºÉEòä >ð{É®ú VÉÉä ºÉÆÊ´ÉvÉÉxÉ EòÉ ¦ÉÉMÉ 16 ½þè =ºÉEòä +Ænù®ú ʱÉJÉÉ ½þÖ+É ½þè - EòÖUô ´ÉMÉÉäÇÆ Eòä ºÉƤÉÆvÉ ¨ÉäÆ Ê´É¶Éä¹É ={ɤÉÆvÉ, ªÉ½þ +ºlÉÉ<Ç ½þè, º{Éä¶É±É |ÉÉäÊ´ÉVÉÆºÉ ½þèÆ VÉÉä ¤É½þÖiÉ Eò¨É ºÉ¨ÉªÉ iÉEò SɱÉxÉä ´ÉɱÉä ½þèÆ* <ºÉʱÉB ¨ÉèÆ BäºÉÉ ¨É½þºÉÚºÉ Eò®úiÉÉ ½þÚÆ ÊEò =xÉ vÉÉ®úÉ+ÉäÆ ¨ÉäÆ BEò-nùÉä EòÒ ¤ÉÉiÉ EòÉ ÊVÉFò Eò®úEòä +MÉ®ú ½þ¨É <ºÉ |ɺiÉÉ´É EòÉ Ê´É®úÉävÉ Eò®úxÉÉ SÉɽþäÆ iÉÉä ªÉ½þ =ÊSÉiÉ xɽþÒÆ ½þÉäMÉÉ +Éè®ú ºÉÆÊ´ÉvÉÉxÉ iÉlÉÉ =ºÉEòÒ VÉÉä vÉÉ®úhÉÉ B´ÉÆ ¦ÉÉ´ÉxÉÉ ½þè =ºÉEòä ºÉÉlÉ ¤É½þÖiÉ VªÉÉnùiÉÒ Eò®úxÉä ´ÉɱÉÒ ¤ÉÉiÉ ½þÉäMÉÒ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, nùä¶É EòÒ ºÉ¤ÉºÉä ¤Éc÷Ò +nùɱÉiÉ ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ xÉä nùºÉ ¨É<Ç, 1995 EòÉä ¸ÉÒ¨ÉiÉÒ ºÉ®ú±ÉÉ ¨ÉÉänùÊMÉ±É ´ÉºÉÇäºÉ ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú Eòä ¨ÉɨɱÉä ¨ÉäÆ +{ÉxÉÉ ÊxÉhÉÇªÉ ÊnùªÉÉ ½þè +Éè®ú <ºÉEòä +Ænù®ú Eòäxpù ºÉ®úEòÉ®ú EòÉä ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ xÉä +Énùä¶É ÊnùªÉÉ ÊEò +É{É ¦ÉÉ®úiÉ Eòä +Ænù®ú BEò ºÉ¨ÉÉxÉ +ÉSÉÉ®ú ºÉÆʽþiÉÉ ±ÉÉMÉÚ Eò®úäÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, Ê{ÉUô±ÉÒ ¤ÉÉ®ú EòÖUô ±ÉÉäMÉÉäÆ xÉä ¤ÉÉä±ÉiÉä ½þÖB Eò½þÉ ÊEò ºÉÖ|ÉÒ¨É EòÉä]õÇ Eòä ÊxÉhÉÇªÉ ¨ÉäÆ BäºÉÒ ÊEòºÉÒ ÊEòº¨É EòÒ EòÉä<Ç ¤ÉÉiÉ xɽþÒÆ ½þè* ¨ÉèÆ +É{ÉEòä ºÉɨÉxÉä EòÖUô {Éè®úÉOÉÉ¡ò ºÉÖ|ÉÒ¨É EòÉä]õÇ Eòä ÊxÉhÉÇªÉ Eòä {Égø Eò®ú ºÉÖxÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ, ÊVɺÉEòä +Ænù®ú ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ xÉä xÉ ÊºÉ¡òÇ <ºÉ ¤ÉÉiÉ Eòä ¤ÉÉ®úä ¨ÉäÆ Eò½þÉ ½þè ÊEò ºÉ®úEòÉ®ú ªÉÚxÉÒ¡òɨÉÇ ÊºÉÊ´É±É EòÉäb÷ ¤ÉxÉÉB ¤ÉʱEò +¤É iÉEò ºÉ®úEòÉ®ú uÉ®úÉ xÉ ¤ÉxÉÉB VÉÉxÉä Eòä ÊxÉhÉÇªÉ EòÒ ¦ÉÒ ºÉÖ|ÉÒ¨É EòÉä]õÇ xÉä ÊxÉxnùÉ EòÒ ½þè* +{ÉxÉä ÊxÉhÉÇªÉ ¨ÉäÆ ºÉÖ|ÉÒ¨É EòÉä]õÇ Eò½þiÉÉ ½þè-
"Successive Governments till date have been wholly remiss in their duty of implementing the Constitutional mandate under Article 44 of the Constitution of India. It is an unequivocal mandate under Article 44 of the Constitution of India which seeks to introduce a uniform personal law as a decisive step towards national consolidation."
+ÉMÉä SÉ±É Eò®ú ºÉÖ|ÉÒ¨É EòÉä]õÇ Eò½þiÉÉ ½þè-
"Article 44 is based on the concept that there is no necessary connection between religion and personal law in a civilized society. Article 25 guarantees religious freedom whereas Article 44 seeks to divert religion from social relations and personal law. The personal law of the Hindus such as relating to marriage, succession and the like have all a sacramental origin, in the same manner as in the case of the Muslims or the Christians. The Hindus along with Sikhs, Buddhists and Jains have forsaken their sentiments in the cause of the national unity and integration, some other communities would not, though the Constitution enjoins the establishment of a common civil code for the whole of India."
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, <ºÉEòä ¤ÉÉnù ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ xÉä Eòäxpù ºÉ®úEòÉ®ú EòÉä ªÉ½þ ÊxÉnùÇä¶É ¦ÉÒ ÊnùªÉÉ ÊEò +É{ÉxÉä ªÉÚxÉÒ¡òɨÉÇ ÊºÉÊ´É±É EòÉäb÷ Eòä ¨ÉɨɱÉä ¨ÉäÆ VÉÉä Eònù¨É =`öÉB ½þèÆ =xÉEòÒ VÉÉxÉEòÉ®úÒ ½þ¨ÉEòÉä nùÒÊVÉB* <ºÉºÉä {ɽþ±Éä ¦ÉÒ VÉÉä ¶Éɽþ¤ÉÉxÉÉä EòÉ EòäºÉ +ɪÉÉ =ºÉ¨ÉäÆ ¦ÉÒ ºÉÖ|ÉÒ¨É EòÉä]õÇ xÉä BäºÉÒ ¤ÉÉiÉ Eò½þÒ lÉÒ* <ºÉÒ VÉVɨÉäÆ]õ ¨ÉäÆ VÉʺ]õºÉ EòÖ±ÉnùÒ{É ÊºÉƽþ xÉä +{ÉxÉä ÊxÉhÉÇªÉ ¨ÉäÆ Ê±ÉJÉÉ ½þè-
"When more than 80 per cent of the citizens have already been brought under the codified personal law, there is no justification whatsoever to keep in abeyance any more, the introduction of a "uniform civil code" for all citizens in the territory of India."
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, VÉ¤É =x½þÉäÆxÉä º{ɹ]õ Eò½þÉ ½þè iÉlÉÉ º´ÉªÉÆ ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ xÉä +{ÉxÉä ÊxÉhÉÇªÉ ¨ÉäÆ Eò½þÉ ÊEò +¤É ªÉÚxÉÒ¡òɨÉÇ ÊºÉÊ´É±É EòÉäb÷ ±ÉÉMÉÚ xÉ Eò®úxÉä EòÉ EòÉä<Ç ¦ÉÒ ªÉ½þ EòÉ®úhÉ xɽþÒÆ ½þè +Éè®ú ʽþnùɪÉnù ¦ÉÒ nùÒ ½þè* ¨ÉèÆ ¤Éc÷É ½þè®úÉxÉ ½þÉäiÉÉ ½þÚÆ ÊEò EòèºÉä EòÉä<Ç ´ªÉÊEiÉ ¤ÉÉä±ÉiÉä ½þÖB EòÉä<Ç nùںɮúÒ ¤ÉÉiÉ Eò½þ ºÉEòiÉÉ ½þè*
+vªÉIÉ VÉÒ, ¶Éɽþ¤ÉÉxÉÉä EòÉ EòäºÉ ºÉÉ®úä nùä¶É Eòä vªÉÉxÉ ¨ÉäÆ ½þè* BEò ´ÞÉr ¨Éʽþ±ÉÉ Eòä´É±É ªÉ½þ ¨ÉÉÆMÉ Eò®ú ®ú½þÒ lÉÒ ÊEò =ºÉä iÉɱÉÉEò Eòä ¤ÉÉnù +{ÉxÉä {ÉÊiÉ ºÉä FòÒ¨ÉxÉ±É |ÉÉäºÉÒVÉ®ú EòÉäb÷ EòÒ vÉÉ®úÉ 125 Eòä +xiÉMÉÇiÉ BEò ®úÉäVÉMÉÉ®ú ¦ÉiiÉÉ ÊVɺÉEòÒ ®úÉ榃 500 ¯û{ɪÉä EòÉxÉÚxÉ {ɽþ±Éä ½þÒ iÉªÉ Eò®ú SÉÖEòÉ ½þè Ênù±ÉÉ<Ç VÉÉB* ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ xÉä =ºÉEòä {ÉIÉ ¨ÉäÆ ÊxÉhÉÇªÉ ÊnùªÉÉ +Éè®ú ¨ÉÖZÉä ªÉÉnù ½þè ÊEò <ºÉ ºÉnùxÉ Eòä +Ænù®ú =ºÉ ºÉ¨ÉªÉ Eòä |ÉvÉÉxÉ ¨ÉÆjÉÒ º´ÉMÉÒÇªÉ ®úÉVÉÒ´É MÉÉÆvÉÒ xÉä =ºÉ ºÉ¨ÉªÉ Eòä ¨ÉÆjÉÒ +ÉÊ®ú¡ò ¨ÉÉè½þ¨¨Énù JÉÉxÉ EòÉä <ºÉ ÊxÉhÉÇªÉ Eòä {ÉIÉ ¨ÉäÆ ¤ÉÉä±ÉxÉä Eòä ʱÉB ¤ÉvÉÉ<Ç nùÒ ±ÉäÊEòxÉ ®úÉVÉxÉÒÊiÉEò EòÉ®úhÉÉäÆ ºÉä ´É½þ nù¤ÉÉ´É ¨ÉäÆ +É MɪÉä +Éè®ú =ºÉ ÊxÉhÉÇªÉ EòÉä ¤Énù±ÉxÉä Eòä ʱÉB BEò EòÉxÉÚxÉ +Éè®ú ¤ÉxÉÉ ÊnùªÉÉ MɪÉÉ* +vªÉIÉ ¨É½þÉänùªÉ, ªÉÊnù ¨ÉֺɱɨÉÉxÉ +{ÉxÉÒ {ÉixÉÒ EòÉä iɱÉÉEò nùäiÉÉ ½þè iÉÉä ´É½þ FòÒ¨ÉxÉ±É |ÉÉäºÉÒVÉ®ú BE]õ EòÒ vÉÉ®úÉ 125 Eòä +xiÉMÉÇiÉ MÉÖVÉÉ®úÉ ¦ÉiiÉÉ xɽþÒÆ ±Éä ºÉEòiÉÒ ½þè ±ÉäÊEòxÉ VÉÉä nùںɮúä vɨÉÇ EòÒ ¨Éʽþ±ÉÉBÆ ½þèÆ ªÉÉ =xÉEòä ¤ÉSSÉä ½þèÆ ´Éä MÉÖVÉÉ®úÉ ¦ÉiiÉÉ ±Éä ºÉEòiÉä ½þèÆ* <ºÉʱÉB ¨ÉèÆ +É{ɺÉä Ê´ÉxÉiÉÒ Eò®úiÉÉ ½þÚÆ ÊEò ªÉ½þ VÉÉä vɨÉÇ Eòä xÉÉ¨É {É®ú ¨Éʽþ±ÉÉ+ÉäÆ Eòä ºÉÉlÉ VªÉÉnùiÉÒ Eò®úxÉä EòÉ ÊºÉ±ÉʺɱÉÉ ¶ÉÖ°ü ÊEòªÉÉ ½þÖ+É ½þè +Éè®ú +{ÉxÉä vɨÉÇ EòÒ +Éc÷ ¨ÉäÆ =xÉ VªÉÉnùÊiɪÉÉäÆ EòÉä =ÊSÉiÉ ÊºÉr Eò®úxÉÉ SÉɽþiÉä ½þèÆ ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò =xÉEòä <ºÉ EòɪÉÇ EòÉä `öÒEò Eò®úxÉä EòÉ BEò ®úɺiÉÉ ªÉ½þ ½þÉäMÉÉ ÊEò nùä¶É ¨ÉäÆ ªÉÚÊxÉ¡òÉä¨ÉÇ ÊºÉÊ´É±É EòÉäb÷ ±ÉÉMÉÚ ÊEòªÉÉ VÉÉB*
+vªÉIÉ ¨É½þÉänùªÉ, nùä¶É Eòä +Ænù®ú ¤ÉgøiÉÒ ½þÖ<Ç +ɤÉÉnùÒ BEò ¤É½þÖiÉ ¤Éc÷Ò ºÉ¨ÉºªÉÉ ¤ÉxÉEò®ú ½þ¨ÉÉ®úä ºÉɨÉxÉä +ÉVÉ +É ®ú½þÒ ½þè* +ɤÉÉnùÒ EòÒ ¤ÉgøÉäiiÉ®úÒ Eòä EòÉ®úhÉ ½þ¨ÉÉ®úÒ ºÉ¨ÉºªÉÉ+ÉäÆ EòÉ ºÉ¨ÉÉvÉÉxÉ xɽþÒÆ ½þÉä {ÉÉ ®ú½þÉ ½þè* +É{É ºEòÒ¨ÉäÆ ¤ÉxÉÉBÆ ±ÉäÊEòxÉ +ɤÉÉnùÒ Eòä EòÉ®úhÉ ½þ¨ÉÉ®úÒ ºÉÉ®úÒ ªÉÉäVÉxÉÉBÆ vÉ®úÒ EòÒ vÉ®úÒ ®ú½þ VÉÉiÉÒ ½þèÆ +Éè®ú Ê´ÉEòÉºÉ EòÉ EòÉ¨É xɽþÒÆ ½þÉä ®ú½þÉ ½þè* +¤É +MÉ®ú ¤ÉgøiÉÒ ½þÖ<Ç +ɤÉÉnùÒ EòÉä ®úÉäEòxÉÉ ½þè iÉÉä ªÉ½þ xɽþÒÆ ½þÉä ºÉEòiÉÉ ½þè ÊEò +É{É ÊEòºÉÒ BEò vɨÉÇ Eòä ±ÉÉäMÉÉäÆ EòÉä Eò½þäÆ ÊEò "½þ¨É nùÉä, ½þ¨ÉÉ®úä nùÉä" +Éè®ú nùںɮúä vɨÉÇ Eòä ±ÉÉäMÉÉäÆ EòÉä Eò½þäÆ ÊEò ¨Éä®úÒ SÉÉ®ú +Éè®ú ¨Éä®úÒ SÉÉ®ú Eòä ¨Éä®úä SÉɱÉÒºÉ* ªÉ½þ ʺÉrÉÆiÉ xɽþÒÆ SÉ±É ºÉEòiÉÉ ½þè* +¤É +MÉ®ú "½þ¨É nùÉä, ½þ¨ÉÉ®úä nùÉä" EòÉ ÊºÉrÉÆiÉ SɱÉÉxÉÉ ½þè iÉÉä |ÉiªÉäEò vɨÉÇ Eòä xÉÉMÉÊ®úEò {É®ú SɱÉÉxÉÉ ½þÉäMÉÉ, =ºÉ¨ÉäÆ vɨÉÇ EòÉ ¦Éänù-¦ÉÉ´É xɽþÒÆ ®úJÉxÉÉ ½þÉäMÉÉ* +É{É VÉ¤É vɨÉÇ Eòä xÉÉ¨É {É®ú <iÉxÉÒ ¤Éc÷Ò ®úɹ]ÅÒªÉ ºÉ¨ÉºªÉÉ+ÉäÆ Eòä ºÉ¨ÉÉvÉÉxÉ ¨ÉäÆ ¦ÉÒ ¯ûEòÉ´É]õ {ÉènùÉ Eò®úxÉä EòÒ EòÉäÊ¶É¶É Eò®úiÉä ½þèÆ iÉÉä <ºÉºÉä ¤É½þÖiÉ ºÉÉ®úÒ EòÊ`öxÉÉ<ªÉÉÆ {ÉènùÉ ½þÉäiÉÒ ½þèÆ* <ºÉºÉä ¨ÉÖʺ±É¨É ¨Éʽþ±ÉÉ+ÉäÆ EòÉä ¦ÉÒ ±ÉÉ¦É xɽþÒÆ ½þÉäiÉÉ ½þè* +ÉVÉ Eòä ¨É½þÆMÉÉ<Ç Eòä ´ÉEiÉ ¨ÉäÆ BEò {ÉÊiÉ EòÉä +{ÉxÉä {ÉÊ®ú´ÉÉ®ú EòÉ {Éä]õ {ÉɱÉxÉÉ ¨ÉÖʶEò±É ½þÉäiÉÉ ½þè iÉÉä EòèºÉä ´É½þ SÉÉ®ú-SÉÉ®ú ¤ÉÒʴɪÉÉÆ +Éè®ú 15-15 ¤ÉSSÉÉäÆ Eòä ºÉÉlÉ MÉÖVÉÉ®úÉ Eò®ú ºÉEòiÉÉ ½þè* <ºÉ +Éä®ú ¦ÉÒ ½þ¨ÉäÆ Ê´ÉSÉÉ®ú Eò®úxÉÉ ½þÉäMÉÉ* +ÉVÉ <ºÉ ¨É½þÆMÉÉ<Ç Eòä ªÉÖMÉ ¨ÉäÆ BEò-BEò {ÉÊ®ú´ÉÉ®ú Eòä ʱÉB +{ÉxÉÉ {Éä]õ {ÉɱÉxÉÉ ¨ÉÖʶEò±É ½þè* ¨ÉÖʺ±É¨É vɨÉÇ ¨ÉäÆ ¦ÉÒ ªÉ½þ Eò½þÒÆ xɽþÒÆ Eò½þÉ MɪÉÉ ½þè ÊEò ½þ®ú ¨ÉÖʺ±É¨É SÉÉ®ú ¶ÉÉÊnùªÉÉÆ Eò®úäMÉÉ* ªÉ½þÒ Eò½þÉ MɪÉÉ ½þè ÊEò +MÉ®ú BEò ºÉä ¤Éä]õÉ xɽþÒÆ ½þÉäiÉÉ ½þè iÉÉä +É{É nùںɮúÒ ¶ÉÉnùÒ Eò®ú ºÉEòiÉä ½þèÆ* {É®ú =ºÉ¨ÉäÆ ¦ÉÒ SÉÉ®ú EòÒ ºÉÒ¨ÉÉ ¤ÉÉÆvÉÒ MɪÉÒ ½þè* +vªÉIÉ VÉÒ, ¨Éä®úÒ VÉÉxÉEòÉ®úÒ Eòä +xÉÖºÉÉ®ú ÊEòºÉÒ ¦ÉÒ ¨ÉÖʺ±É¨É nùä¶É Eòä +Ænù®ú ¦ÉÒ ÊEòºÉÒ ¦ÉÒ ¨ÉֺɱɨÉÉxÉ EòÉä BEò ºÉä VªÉÉnùÉ ¶ÉÉnùÒ Eò®úxÉä EòÉ +ÊvÉEòÉ®ú xɽþÒÆ ½þè* VÉ¤É ¨ÉÖʺ±É¨É nùä¶ÉÉäÆ ¨ÉäÆ BäºÉÉ ½þè iÉÉä ªÉ½þÉÆ Ê½þÆnùÖºiÉÉxÉ ¨ÉäÆ ªÉ½þ +ÊvÉEòÉ®ú EªÉÉäÆ ½þÉäxÉÉ SÉÉʽþB* <ºÉEòÉ +ÉèÊSÉiªÉ ½þ¨ÉäÆ ºÉ¨ÉZÉ ¨ÉäÆ xɽþÒÆ +ÉiÉÉ ½þè* VɤÉÊEò xÉ ªÉ½þ ¨ÉֺɱɨÉÉxÉÉäÆ Eòä ʽþiÉ ¨ÉäÆ ½þè, xÉ ¨ÉÖʺ±É¨É ¨Éʽþ±ÉÉ+ÉäÆ Eòä ʽþiÉ ¨ÉäÆ ½þè +Éè®ú xÉ ªÉ½þ nùä¶É Eòä ʽþiÉ ¨ÉäÆ ½þè*
DR. T. SUBBARAMI REDDY : Mr. Chairman, Sir, the concerned Minister is not present in the House when a very important is going on. We are very sorry to say this.
MR. CHAIRMAN : The concerned Minister has asked the permission of the Chairman and the hon. lady Minister is present.
SHRIMATI KANTI SINGH (BIKRAMGANJ):
EòÉäªÉ±ÉÉ ¨ÉÆjÉÉ±ÉªÉ EòÒ ®úÉVªÉ ¨ÉÆjÉÒ (¸ÉÒ¨ÉiÉÒ EòÉÆÊiÉ ÊºÉƽþ) : ¨ÉèÆ ºÉÉ®úÉ ÊnùxÉ ¯ûEòÒ ®ú½þÒ ½þÚÆ, +É{É EªÉÉ ¤ÉÉiÉ Eò®úiÉä ½þè* ±ÉÉì-ʨÉÊxɺ]õ®ú +É ®ú½þä ½þèÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ ¤É½þÖiÉ ¨É½þi´É{ÉÚhÉÇ Êb÷¤Éä]õ ½þÉä ®ú½þÒ ½þè* <ºÉä +É{É MÉÉè®ú ºÉä ºÉÖxÉä* <ºÉ¨ÉäÆ ¨Éʽþ±ÉÉ+ÉäÆ Eòä ʽþiÉ EòÒ ¤ÉÉiÉ ½þÉä ®ú½þÒ ½þè*
SHRI SATYA PAL JAIN (CHANDIGARH):
¸ÉÒ ºÉiªÉ {ÉÉ±É VÉèxÉ : ¨ÉÖZÉä JÉÖ¶ÉÒ ½þÉä ®ú½þÒ ½þè ÊEò Eòäxpù ºÉ®úEòÉ®ú xÉä <ºÉ Ê´É¹ÉªÉ {É®ú xÉÉä]õ ±ÉäxÉä Eòä ʱÉB BEò ¨Éʽþ±ÉÉ ¨ÉÆjÉÒ EòÉä Eò½þÉ ½þè* =xÉEòÒ ½þ¨ÉnùnùÒÇ iÉÉä ½þ¨ÉÉ®úä ºÉÉlÉ ½þÉäMÉÒ +Éè®ú VɽþÉÆ iÉEò ¨Éʽþ±ÉÉ+ÉäÆ {É®ú VªÉÉnùiÉÒ EòÉ |ɶxÉ ½þè iÉÉä ´É½þ +{ÉxÉÒ Ê®ú{ÉÉä]õÇ Eòä uÉ®úÉ ºÉ®úEòÉ®ú EòÉä ½þ¨ÉÉ®úä {ÉIÉ ¨ÉäÆ +Éè®ú ¨Éʽþ±ÉÉ+ÉäÆ Eòä {ÉIÉ ¨ÉäÆ VÉ°ü®ú Eò®úxÉä EòÉ |ɪÉÉºÉ Eò®úäÆMÉÒ*
+vªÉIÉ VÉÒ, SÉÉ®ú-SÉÉ®ú ¶ÉÉÊnùªÉÉäÆ Eòä EòÉ®úhÉ ¨ÉֺɱɨÉÉxÉÉäÆ EòÒ +ɤÉÉnùÒ EòÉ |ÉÊiɶÉiÉ ¤Égø ®ú½þÉ ½þè +Éè®ú ¤ÉÉEòÒ vɨÉÉäÇÆ Eòä ±ÉÉäMÉÉäÆ EòÉ |ÉÊiɶÉiÉ ÊVÉxɨÉäÆ Ê´É¶Éä¹É °ü{É ºÉä ʽþÆnùÚ +ÉiÉä ½þèÆ =xÉEòÒ +ɤÉÉnùÒ Eò¨É ½þÉä ®ú½þÒ ½þè* +ɤÉÉnùÒ ¤ÉgøxÉÉ EòÉä<Ç +SUôÒ ¤ÉÉiÉ xɽþÒÆ ½þè +Éè®ú ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò =ºÉEòÉä ®úÉäEòxÉÉ SÉÉʽþB* +É{É BEò ºÉ¨ÉÖnùÉªÉ Eòä ±ÉÉäMÉÉäÆ EòÒ +ɤÉÉnùÒ ¤ÉgøxÉä nùäÆMÉä*
18.00 hrs.
+Éè®ú nùںɮúä ºÉ¨ÉÖnùÉªÉ Eòä ±ÉÉäMÉÉäÆ EòÒ +ɤÉÉnùÒ ®úÉäEòxÉä EòÉ |ɪÉÉºÉ Eò®úäÆMÉä iÉÉä <ºÉEòä Eò<Ç iÉ®ú½þ Eòä Mɨ¦ÉÒ®ú +Éè®ú JÉiÉ®úxÉÉEò {ÉÊ®úhÉÉ¨É ÊxÉEò±É ºÉEòiÉä ½þèÆ* ªÉ½þ ºÉSSÉÉ<Ç ½þè +Éè®ú ¨ÉèÆ ÊEòºÉÒ Eòä >ð{É®ú ÊEòºÉÒ ÊEòº¨É EòÉ +ÉIÉä{É xɽþÒÆ Eò®úxÉÉ SÉɽþiÉÉ* <ºÉ ʽþxnùÖºiÉÉxÉ Eòä +xnù®ú +É{É +MÉ®ú ªÉ½þ nùäJÉäÆ ÊEò ÊVÉxÉ |ÉÉxiÉÉäÆ ¨ÉäÆ Ê½þxnùÚ +±{ɨÉiÉ ¨ÉäÆ ½þèÆ, ´É½þÉÆ +É{ÉEòÉä EòÉxÉÚxÉ +Éè®ú ´ªÉ´ÉºlÉÉ EòÒ ºÉ¨ÉºªÉÉBÆ +ÊvÉEò ¨ÉÉjÉÉ ¨ÉäÆ nùäJÉxÉä EòÉä ʨɱÉäÆMÉÒ* VɽþÉÆ Ê½þxnùÖºiÉÉxÉ ¨ÉäÆ Ê½þxnùÚ ¤É½þÖ¨ÉiÉ ¨ÉäÆ ½þèÆ, ´É½þÉÆ BÆ]õÒ-xÉè¶ÉxÉ±É +Éè®ú BÆ]õÒ-]õè®úÉÊ®úº]õ BÊE]õÊ´É]õÒVÉ ¤É½þÖiÉ Eò¨É nùäJÉxÉä EòÉä ʨɱÉäÆMÉÒ* +É{É ÊEòºÉÒ |Énùä¶É ¨ÉäÆ nùäJÉ ±ÉäÆ* +ÉVÉ +MÉ®ú ºÉ¤ÉºÉä VªÉÉnùÉ Eò½þÒÆ BÆ]õÒ-xÉè¶É±ÉxÉ BÊE]õÊ´É]õÒVÉ ½þÉä ®ú½þÒ ½þèÆ iÉÉä Vɨ¨ÉÚ-Eò¶¨ÉÒ®ú ¨ÉäÆ ½þÉä ®ú½þÒ ½þèÆ VɽþÉÆ Ê½þxnùÚ ¨ÉèVÉÉä®ú]õÒ ¨ÉäÆ xɽþÒÆ ½þèÆ* ¤ÉÉEòÒ |ÉÉxiÉÉäÆ ¨ÉäÆ nùäJÉ ±ÉÒÊVÉB VɽþÉÆ Ê½þxnùÚ ¤É½þÖ¨ÉiÉ ¨ÉäÆ ½þèÆ, ´É½þÉÆ ®úɹ]Å Ê´É®úÉävÉÒ iÉÉEòiÉÉäÆ EòÉä ʺɮú =`öÉxÉä EòÉ ºÉ¨ÉªÉ +Éè®ú +´ÉºÉ®ú Eò¨É ʨɱÉiÉÉ ½þè* <ºÉʱÉB ªÉ½þ +ɴɶªÉEò ½þè ÊEò <ºÉEòä ºÉ½þÒ ¨ÉɨɱÉä EòÉä ªÉ½þÉÆ ®úJÉÉ VÉÉxÉÉ SÉÉʽþB*
+ÉVÉ ºÉ¨ÉªÉ ½þè, VÉ¤É ½þ¨ÉäÆ ®úɹ]Å EòÒ BEòiÉÉ +Éè®ú +JÉÆb÷iÉÉ Eòä ʱÉB BEò ºÉ¨É®úºÉiÉÉ EòÉ ´ÉÉiÉÉ´É®úhÉ {ÉènùÉ Eò®úxÉÉ SÉÉʽþB* Eò¤É iÉEò ½þ¨É ±ÉÉäMÉÉäÆ EòÉä <ºÉ ¤ÉÉiÉ EòÉ +½þºÉÉºÉ Eò®úÉiÉä ®ú½þäÆMÉä ÊEò +É{É ¨ÉֺɱɨÉÉxÉ ½þèÆ, +É{É +±ÉMÉ ®úʽþB, +É{É ÊFòʶSɪÉxÉ ½þèÆ, +É{É +±ÉMÉ ®úʽþB, +É{É VÉèxÉ ½þèÆ, +É{É +±{ɨÉiÉ ¨ÉäÆ ½þèÆ, +É{É +±ÉMÉ ®úʽþB, +É{ÉEòÉ vɨÉÇ +±ÉMÉ ®ú½þä, +É{ÉEòÉ ´Éä¹É +±ÉMÉ ®ú½þä, +É{É ®úɹ]Å EòÒ ¨ÉÖJªÉ vÉÉ®úÉ ºÉä +±ÉMÉ ®ú½þäÆ, ªÉ½þ nùä¶É Eòä ʽþiÉ ¨ÉäÆ xɽþÒÆ ½þè* +SUôÉ ½þÉäMÉÉ ªÉÊnù ½þ¨É ºÉ¤É ±ÉÉäMÉÉäÆ EòÉä ʨɱÉÉ Eò®ú ®úJÉäÆ* +MÉ®ú ÊEòºÉÒ EòÒ lÉÉäc÷Ò ¤É½þÖiÉ Ê¦ÉxxÉiÉÉ ¦ÉÒ ½þè iÉÉä =xÉEòÉä ºÉ¨ÉZÉÉxÉä EòÉ |ɪÉÉºÉ Eò®úäÆ ÊEò +É{É ¦ÉÒ ®úɹ]Å EòÒ ¨ÉÖJªÉ vÉÉ®úÉ ¨ÉäÆ +É<B +Éè®ú =ºÉ¨ÉäÆ ¶ÉÉÊ¨É±É ½þÉäxÉä EòÉ |ɪÉÉºÉ EòÊ®úB, <ºÉ¨ÉäÆ +É{ÉEòÉ Ê½þiÉ ½þè* +ÉVÉÉnùÒ Eòä 50 ºÉÉ±É ¤ÉÉnù ¦ÉÒ ½þ¨É ºÉÆÊ´ÉvÉÉxÉ uÉ®úÉ ÊnùªÉÉ MɪÉÉ ÊxÉnùÇä¶É ±ÉÉMÉÚ xɽþÒÆ Eò®úxÉÉ SÉɽþiÉä* 50 ºÉÉ±É Eòä ¤ÉÉnù ¦ÉÒ =xÉEòÉä ºÉ¨ÉZÉÉ Eò®ú ®úɹ]Å EòÒ ¨ÉÖJªÉ vÉÉ®úÉ ¨ÉäÆ ±ÉÉxÉä EòÒ ¤ÉVÉÉªÉ VÉÉä =xÉEòä +±ÉMÉ-+±ÉMÉ {´ÉÉ<Æ]ºÉ ½þèÆ, =xÉEòÉä ½þÉ<Ç ±ÉÉ<]õ Eò®úxÉÉ SÉɽþiÉä ½þèÆ* ªÉ½þ nùä¶É Eòä ʽþiÉ ¨ÉäÆ xɽþÒÆ ½þè*
¨Éä®úä BEò ´ÉɨÉ{ÉÆlÉÒ Ê¨ÉjÉ BEò nùںɮúÒ ¤ÉÉiÉ Eò½þ ®ú½þä lÉä* =x½þÉäÆxÉä Eò½þÉ ÊEò ¨ÉèÆ <ºÉEòÒ ¦ÉÉ´ÉxÉÉ ºÉä iÉÉä ºÉ½þ¨ÉiÉ ½þÚÆ ±ÉäÊEòxÉ Ê¤É±É EòÉ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ* ¨ÉèÆ =xÉEòÉ <iÉxÉÉ ¦ÉÒ vªÉÉxÉ Ênù±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ´Éä SÉɽþä nùä¶É ¨ÉäÆ {ɺÉÇxÉ±É ±ÉÉì EòÒ ¤ÉÉiÉ Eò®úäÆ, ¤ÉÉEòÒ nùںɮúÒ ¤ÉÉiÉäÆ Eò½þäÆ, nùÖÊxɪÉÉ Eòä ÊEòºÉÒ Eò¨ªÉÖÊxɺ]õ nùä¶É ¨ÉäÆ nùäJÉ ±ÉäÆ, ´É½þÉÆ BEò ½þÒ EòÉxÉÚxÉ ½þè +Éè®ú VÉÉä ºÉ¤É xÉÉMÉÊ®úEòÉäÆ {É®ú ±ÉÉMÉÚ ½þÉäiÉÉ ®ú½þÉ ½þè* BäºÉÉ Eò½þÒÆ xɽþÒÆ ½þÖ+É ÊEò BEò nùä¶É Eòä +xnù®ú BEò Eò¨ªÉÖÊxÉ]õÒ Eòä ±ÉÉäMÉ SÉÉ®ú ¶ÉÉÊnùªÉÉÆ Eò®úäÆ*
... (´ªÉ´ÉvÉÉxÉ)
¤ÉxÉÉiÉ´ÉɱÉÉ VÉÒ xÉä +{ÉxÉä ¦ÉɹÉhÉ ¨ÉäÆ Eò½þÉ lÉÉ ÊEò VÉÉä ¤É½þÖ {ÉixÉÒ |ÉlÉÉ ½þè, ´É½þ ºÉ¤ÉºÉä Eò¨É ¨ÉֺɱɨÉÉxÉÉäÆ ¨ÉäÆ ½þèÆ +Éè®ú ¤ÉÉEòÒ vɨÉÉäÇÆ Eòä +xnù®ú VªÉÉnùÉ ½þè* =x½þÉäÆxÉä Eò½þÉ ÊEò ´É½þ ʽþxnùÖ+ÉäÆ Eòä +xnù®ú VªÉÉnùÉ ½þèÆ* ¨ÉèÆ BäºÉÉ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ¦É±Éä ½þÒ ´É½þ ʽþxnùÖ+ÉäÆ Eòä +xnù®ú VªÉÉnùÉ ½þè, +MÉ®ú ¤É½þÖ {ÉixÉÒ |ÉlÉÉ MɱÉiÉ ½þè iÉÉä ´É½þ ºÉ¤É Eòä ʱÉB MɱÉiÉ ½þè* ºÉiÉÒ |ÉlÉÉ +MÉ®ú MɱÉiÉ ½þè iÉÉä ºÉ¤É ºÉä ʱÉB MɱÉiÉ ½þè +Éè®ú EòÉä<Ç =ºÉEòÉä VÉʺ]õ¡òÉ<Ç xɽþÒÆ Eò®ú ®ú½þÉ* <ºÉʱÉB <ºÉ ¤ÉÉiÉ EòÒ iÉ®ú¡ò ¨ÉiÉ VÉÉ<B ÊEò ʽþxnùÖ+ÉäÆ ¨ÉäÆ VªÉÉnùÉ ½þè, ¨ÉֺɱɨÉÉxÉÉäÆ ¨ÉäÆ VªÉÉnùÉ ½þè* ªÉ½þÉÆ ¤É½þÖ {ÉixÉÒ |ÉlÉÉ ½þè, =ºÉä ºÉ¨ÉÉ{iÉ ÊEòªÉÉ VÉÉxÉÉ SÉÉʽþB*
¸ÉÒ B.ºÉÒ. VÉÉäºÉ xÉä +{ÉxÉä ¦ÉɹÉhÉ ¨ÉäÆ Eò½þÉ lÉÉ ÊEò ºÉÖ|ÉÒ¨É EòÉä]õÇ xÉä Eò½þÉ ÊEò ªÉ½þ "b÷ÒVÉɪɮúä¤É±É" ½þè* ¤É½þÖiÉ ºÉÒ SÉÒVÉäÆ b÷ÒVÉɪɮúä¤É±É ½þèÆ* ½þ¨É ½þ®ú b÷ÒVÉɪɮúä¤É±É SÉÒVÉ EòÉä ±ÉÉMÉÚ xɽþÒÆ Eò®ú ºÉEòiÉä* ¨ÉèÆxÉä ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ EòÉ ÊxÉhÉÇªÉ {Égø Eò®ú ºÉÖxÉɪÉÉ* ʤɱEòÖ±É º{ɹ]õ Ênù¶ÉÉ-ÊxÉnùÇä¶É ºÉÖ|ÉÒ¨É EòÉä]õÇ xÉä ÊnùªÉÉ ½þè* <ºÉʱÉB ¨ÉèÆ ªÉ½þ Eò½þiÉä ½þÖB +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úiÉÉ ½þÚÆ ÊEò ºÉ´ÉÉäÇSSÉ xªÉɪÉÉ±ÉªÉ Eòä ÊxÉhÉÇªÉ EòÉ ºÉ¨¨ÉÉxÉ Eò®úiÉä ½þÖB ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ EòÉ ºÉ¨¨ÉÉxÉ Eò®úiÉä ½þÖB +Éè®ú =ºÉ ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ EòÉ ºÉ¨¨ÉÉxÉ Eò®úiÉä ½þÖB ÊVɺÉä ¤ÉxÉÉxÉä ´ÉɱÉä
b÷ÉE]õ®ú +¨¤Éäb÷Eò®ú lÉä, b÷ÉE]õ®ú ®úÉvÉÉEÞò¹hÉxÉ lÉä, b÷ÉE]õ®ú ®úÉVÉäxpù |ɺÉÉnù lÉä, {ÉÆÊb÷iÉ VÉ´Éɽþ®ú ±ÉÉ±É xÉä½þ°ü lÉä* ´Éä BäºÉä ¨É½þÉxÉ ´ªÉÊEiÉ lÉä ÊVÉxÉ Eòä ¤ÉÉ®úä ¨ÉäÆ ½þ¨ÉÉ®úä Ê´É®úÉävÉÒ ªÉ½þ xɽþÒÆ Eò½þ ºÉEòiÉä ÊEò ´É½þ ºÉɨ|ÉnùÉʪÉEò lÉä* =xÉEòÒ ºÉɨ|ÉnùÉʪÉEòiÉÉ Eòä ¤ÉÉ®úä ¨ÉäÆ EòÉä<Ç ¶ÉEò xɽþÒ ½þè* =xÉEòä uÉ®úÉ ¤ÉxÉɪÉÉ MɪÉÉ VÉÉä ºÉÆÊ´ÉvÉÉxÉ ½þè =ºÉEòÒ vÉÉ®úÉ 41 EòÉä ±ÉÉMÉÚ Eò®úäÆ* ¨ÉèÆ <ºÉ Ê¤É±É EòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉä ½þÖB +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úiÉÉ ½þÚÆ* vÉxªÉ´ÉÉnù*
DR. T. SUBBARAMI REDDY : Totally one hour is given for this discussion today. I am just reminding the hon. Chair that already half-an-hour is over. The Minister has to give reply. But the Minister is not here.
MR. CHAIRMAN : You said that for you to introduce the Bill and start the discussion, five minutes would be enough.
DR. T. SUBBARAMI REDDY : When one hour is given, one-and-a-half hours may be taken.
SHRI HANNAN MOLLAH (ULUBERIA): Why are you wasting the time of the House?
SHRI RAMESH CHENNITHALA (KOTTAYAM): This is an important Bill and let the Members speak on this.
DR. T. SUBBARAMI REDDY : Abolition of Begging Bill is more important.
MR. CHAIRMAN: I can only request the hon. Members to be brief.
PROF. RASA SINGH RAWAT (AJMER): When Private Members' Bill is being discussed he should not interrupt.
MR. CHAIRMAN : I would request hon. Members to kindly restrict the time of their speeches.
I want to start with a quotation of a former Justice of the Supreme Court, Shri V.R. Krishna Iyer. He said and I quote:
[NEXT PAGE]