<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Tuesday, March 18, 1997 / Phalguna 27, 1918 (Saka)
Type of Debate: STATUTORY RESOLUTIONS AND GOVERNMENT BILLS
Title: Disapproval of Lalit Kala Akadami (Taking over of Management) Ordinance,1997 And Lalit Kala Akadami (Taking over of Management) Bill, 1997. (Concluded) Motion for Consideration TEXT : SHRI RAM NAIK (MUMBAI NORTH):¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) : ¨É½þÉänùªÉ, ¨ÉèÆ |ɺiÉÉ´É Eò®úiÉÉ ½þÚÆ -
"ÊEò ªÉ½þ ºÉ¦ÉÉ ®úɹ]Å{ÉÊiÉ uÉ®úÉ 24 VÉxÉ´É®úÒ, 1997 EòÉä |ÉJªÉÉÊ{ÉiÉ ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ (|ɤÉÆvÉ OɽþhÉ Eò®úxÉÉ) +vªÉÉnùä¶É, 1997 (1997 EòÉ ºÉÆJªÉÉÆEò 10) EòÉ ÊxÉ®úxÉÖ¨ÉÉänùxÉ Eò®úiÉÒ ½þè*"
ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉäÆ ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ (|ɤÉÆvÉ OɽþhÉ Eò®úxÉÉ) Ê´ÉvÉäªÉEò, 1997 EòÉ Ê´É®úÉävÉ Eò®úxÉä Eòä ʱÉB JÉc÷É ½þÖ+É ½þÚÆ +Éè®ú ºÉÉlÉ ½þÒ ºÉÉlÉ Ê´ÉvÉäªÉEò EòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉä ½þÖB, =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ EòÖUô +{ÉxÉä Ê´ÉSÉÉ®ú ®úJÉÚÆMÉÉ*
¨É½þÉänùªÉ, Ê´É®úÉävÉ Eò®úxÉä EòÒ ¤ÉÉiÉ ¤ÉÉ®ú-¤ÉÉ®ú ½þ®ú +vªÉÉnùä¶É Eòä ºÉ¨ÉªÉ ¨ÉäÆ +É ®ú½þÒ ½þè* ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò VÉ¤É iÉEò 13´ÉÉÆ +vªÉÉnùä¶É <ºÉ ºÉnùxÉ ¨ÉäÆ {ÉÉÊ®úiÉ xɽþÒÆ ½þÉäMÉÉ, iÉ¤É iÉEò <ºÉ ºÉ®úEòÉ®ú EòÉ +vªÉÉnùä¶É ÊxÉEòɱÉxÉä EòÉ EòÒÊiÉǨÉÉxÉ ºlÉÉÊ{ÉiÉ xɽþÒÆ ½þÉäMÉÉ* ¨ÉèÆ +ÉVÉ ±ÉÉ<¥Éä®úÒ ¨ÉäÆ ªÉ½þ VÉÉxÉxÉä Eòä ʱÉB MɪÉÉ ÊEò nùÉä ºÉè¶ÉxÉ Eòä ¤ÉÒSÉ ¨ÉäÆ <ºÉEòä {ɽþ±Éä VªÉÉnùÉ ºÉä VªÉÉnùÉ ÊEòiÉxÉä +vªÉÉnùä¶É ÊxÉEòɱÉä MÉB, iÉÉä {ÉÉÆSÉ ºÉä ±ÉäEò®ú nùºÉ ºÉä +ÊvÉEò EòÒ VÉÉxÉEòÉ®úÒ xɽþÒÆ Ê¨É±ÉÒ*
This Government has established a new record in issuing Ordinances. It goes to the credit of this Government.
+¤É |ɶxÉ ªÉ½þ ½þè ÊEò <ºÉ +ÉÊb÷ÇxÉäÆºÉ EòÉä ÊxÉEòɱÉxÉä EòÒ +ɴɶªÉEòiÉÉ EªÉÉäÆ {Éc÷Ò* <ºÉ¨ÉäÆ VÉÉä +vªÉÉnùä¶É ÊxÉEòɱÉxÉä Eòä EòÉ®úhÉ ÊnùB ½þèÆ, =ºÉ¨ÉäÆ ªÉ½þ Eò½þÉ MɪÉÉ ½þè ÊEò 1988 ¨ÉäÆ ½þEòºÉ®ú Eò¨Éä]õÒ ÊxɪÉÖEiÉ ½þÖ<Ç +Éè®ú <ºÉ Eò¨Éä]õÒ xÉä 1990 ¨ÉäÆ +{ÉxÉÒ Ê®ú{ÉÉä]õÇ nùÒ, ±ÉäÊEòxÉ ¤ÉÉnù ¨ÉäÆ EòÖUô EòÉ¨É xɽþÒÆ ½þÖ+É* Ê¡ò®ú EòÖUô ºÉɺÉÆnùÉäÆ xÉä, ÊVɺɨÉäÆ ¨ÉèÆ VÉÉxÉiÉÉ ½þÚÆ, VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ ºÉɽþ¤É ½þèÆ +Éè®ú ¨ÉèÆ ¦ÉÒ ½þÚÆ, ʶÉEòɪÉiÉäÆ EòÒ* ʶÉEòɪÉiÉÉäÆ {É®ú Bb÷ʨÉÊxɺ]ÅäÊ]õ´É BxE´ÉɪɮúÒ ½þÖ<Ç +Éè®ú Ê¡ò®ú ºÉ®úEòÉ®ú EòÉä BäºÉÉ ±ÉMÉÉ ÊEò <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ +ÉÊb÷ÇxÉäÆºÉ ÊxÉEòɱÉxÉÉ SÉÉʽþB - BäºÉÉ <ºÉ¨ÉäÆ ÊnùªÉÉ ½þè*
ªÉ½þ VÉÉä 90 ºÉä +ÉVÉ iÉEò ¤ÉÉiÉ SɱÉÒ lÉÒ Ê{ÉUô±ÉÉ VÉÉä Ê´ÉÆ]õ®ú ºÉè¶ÉxÉ lÉÉ ´É½þ 22 ÊnùºÉ¨¤É®ú EòÉä ºÉ¨ÉÉ{iÉ ½þÖ+É lÉÉ* ªÉ½þ VÉÉä Uô:-ºÉÉiÉ ºÉÉ±É ºÉä ¤ÉÉiÉ SÉ±É ®ú½þÒ ½þè iÉÉä EªÉÉ +É{É MÉiÉ ºÉè¶ÉxÉ ¨ÉäÆ <ºÉ |ÉEòÉ®ú EòÉ Ê´ÉvÉäªÉEò xɽþÒÆ ±ÉÉ ºÉEòiÉä lÉä? ¨ÉÉxÉ ±ÉÒÊVÉB +É{ÉxÉä Uô:-ºÉÉiÉ ºÉÉ±É ¨ÉäÆ EòÖUô EòÉ¨É xɽþÒÆ ÊEòªÉÉ* +É{É ªÉ½þ Eò½þ ºÉEòiÉä ½þèÆ ÊEò ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú xɽþÒÆ lÉÒ* ªÉ½þ ¤ÉÉiÉ ºÉ½þÒ ¦ÉÒ ½þè ±ÉäÊEòxÉ VÉÉä EòÉ¨É Uô: ºÉÉ±É ¨ÉäÆ xɽþÒÆ ½þÖ+É, ´É½þ BEò ¨É½þÒxÉä +Éè®ú nùä®úÒ ºÉä ½þÉäiÉÉ +Éè®ú <ºÉ ºÉè¶ÉxÉ ¨ÉäÆ +É{É Ê¤É±É ±ÉÉiÉä iÉÉä EªÉÉ xÉÖEòºÉÉxÉ ½þÉäxÉä ´ÉɱÉÉ lÉÉ, ªÉ½þ ¤ÉÉiÉ ¨Éä®úÒ ºÉ¨ÉZÉ ¨ÉäÆ xɽþÒÆ +É ®ú½þÒ ½þè* <ºÉʱÉB ¨ÉèÆ +ÉOɽþ Eò°üÆMÉÉ ÊEò EªÉÉ VɱnùÒ lÉÒ, ªÉ½þ JªÉÉ±É xɽþÒÆ +É ®ú½þÉ ½þè iÉÉä EòÉèxÉ ºÉÒ VɱnùÒ lÉÒ ´É½þ +É{É EÞò{ɪÉÉ ¤ÉiÉÉ<B* ¨Éä®úä JªÉÉ±É ¨ÉäÆ VÉÉä ¤ÉÉiÉ +É ®ú½þÒ ½þè ´É½þ ªÉ½þ ½þè ÊEò º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÒ VÉÉä {ÉrÊiÉ ½þ¨É ±ÉÉäMÉÉäÆ xÉä ¶ÉÖ¯û EòÒ ½þè ´É½þ ÊEòºÉÒ xÉ ÊEòºÉÒ EòÉ®úhÉ ºÉä ªÉ½þ ¶ÉɺÉxÉ º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ Eòä Ê´É®úÉävÉ ¨ÉäÆ EòÉ¨É Eò®ú ®ú½þÒ ½þè, EªÉÉäÆÊEò º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ ¨ÉäÆ xɪÉÉ Ê¤É±É +ÉBMÉÉ iÉÉä ´É½þ º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ Eòä {ÉÉºÉ VÉÉBMÉÉ* =ºÉEòÒ UôÉxɤÉÒxÉ +SUôä føÆMÉ ºÉä ½þÉäMÉÒ +Éè®ú Ê¡ò®ú ´É½þ Ê¤É±É ºÉÖvÉ®ú Eò®ú +É ºÉEòiÉÉ ½þè ±ÉäÊEòxÉ ªÉ½þ ºÉ®úEòÉ®ú <ºÉ |ÉEòÉ®ú ºÉä EòÉä<Ç ºÉÖvÉÉ®ú Eò®úxÉÉ ½þÒ xɽþÒÆ SÉɽþiÉÒ ½þè* ½þ®úäEò ¤ÉÉiÉ +{ÉxÉä ½þÉlÉ ¨ÉäÆ ®úJÉxÉÉ SÉɽþiÉÒ ½þè +Éè®ú <ºÉ |ÉÉäºÉäºÉ ¨ÉäÆ º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÉä ¤ÉÉ<Ç-{ÉÉºÉ Eò®úEòä EòÉ¨É Eò®úxÉä EòÉ +¤É ºÉ®úEòÉ®ú EòÉ <®úÉnùÉ ÊnùJÉiÉÉ ½þè <ºÉʱÉB ¨ÉèÆ <ºÉ +Éb÷ÒÇxÉäÆºÉ EòÒ ÊxÉxnùÉ Eò®ú ®ú½þÉ ½þÚÆ*
+¤É ªÉ½þ ½þÉäxÉä Eòä ¤ÉÉnù <ºÉ Ê¤É±É Eòä ºÉƤÉÆvÉ ¨ÉäÆ ¨ÉÖZÉä Eò½þxÉÉ ½þè ÊEò 5 +MɺiÉ, 1954 EòÉä <ºÉ ºÉƺÉnù xÉä BEò |ɺiÉÉ´É Eò®úEòä, ÊEò ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ EòÒ ºlÉÉ{ÉxÉÉ ½þÉäxÉÒ SÉÉʽþB, ªÉ½þ iÉªÉ ÊEòªÉÉ* Ê¡ò®ú 11 ¨ÉÉSÉÇ, 1957, ¨ÉiÉ±É¤É ¤É®úɤɮú 40 ºÉÉ±É {ɽþ±Éä <ºÉ |ÉEòÉ®ú EòÒ ºÉƺlÉÉ ®úÊVɺ]õ®ú ½þÖ<Ç +Éè®ú =ºÉEòä {ɽþ±Éä VÉÉä ºÉÉäSÉÉ MɪÉÉ lÉÉ ÊEò ºÉÉʽþiªÉ Eò±ÉÉ ½þè, ¶ÉɺjÉ ½þè, Ê´ÉYÉÉxÉ ½þè, <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ÊVÉiÉxÉÒ +É]õÉäxÉÉä¨ÉÒ BäºÉÒ ºÉƺlÉÉ+ÉäÆ EòÉä nùäxÉÒ SÉÉʽþB ´Éä ºÉÉ®úÒ nùäxÉä Eòä ¤ÉÉnù nùÖ¦ÉÉÇMªÉ ºÉä BäºÉÉ ½þÖ+É ÊEò =ºÉ +É]õÉäxÉÉä¨ÉÒ Eòä +xÉÖºÉÉ®ú Eò±ÉÉ +Éè®ú ºÉÉʽþiªÉ IÉäjÉ ¨ÉäÆ ±ÉÉäMÉÉäÆ xÉä EòÉ¨É xɽþÒÆ ÊEòªÉÉ* <ºÉʱÉB ¨ÉÖZÉä iÉÉä BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò 40 ºÉÉ±É Eòä ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ Eòä EòÉ¨É EòÉä BEò nÞùʹ]õ ºÉä nùäJÉÉ VÉÉB iÉÉä Eò±ÉÉEòÉ®úÉäÆ xÉä +{ÉxÉä ½þÒ xÉÉ¨É {É®ú vɤ¤ÉÉ ±ÉMÉɪÉÉ ½þè* {ÉÉʱÉǪÉɨÉäÆ]õ xÉä =xÉEòä ¤ÉÉ®úä ¨ÉäÆ VÉÉä ʴɶ´ÉÉºÉ ´ªÉEiÉ ÊEòªÉÉ lÉÉ ´É½þ ʴɶ´ÉÉºÉ Eò±ÉÉEòÉ®úÉäÆ xÉä +Éè®ú Eò±ÉÉEòÉ®úÉäÆ Eòä xÉäiÉÉ Eò½þ±ÉÉxÉä ´ÉɱÉä ±ÉÉäMÉÉäÆ xÉä JÉÉä ÊnùªÉÉ ½þèÆ* <ºÉʱÉB ¨ÉÖZÉä BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò =x½þäÆ BäºÉÉ xɽþÒÆ Eò®úxÉÉ SÉÉʽþB* ÊVɺÉ-ÊVÉºÉ xÉä <ºÉ |ÉEòÉ®ú EòÒ Eò±ÉÉ +EòÉnù¨ÉÒ EòÉ xÉäiÞÉi´É ÊEòªÉÉ =xÉEòÒ ÊxÉxnùÉ Eò®úxÉÉ +ɴɶªÉEò ½þè, BäºÉÉ ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ* EªÉÉäÆÊEò ½þ¨ÉxÉä ʴɶ´ÉÉºÉ ®úJÉÉ +Éè®ú =x½þÉäÆxÉä =ºÉ ʴɶ´ÉÉºÉ Eòä +xÉÖºÉÉ®ú EòÉ¨É xɽþÒÆ ÊEòªÉÉ, ªÉ½þ ¤É½þÖiÉ ½þÒ JÉ®úÉ¤É ½þÖ+É* BäºÉä ±ÉÉäMÉ ÊxɪÉÖEiÉ ÊEòB MÉB, VÉÉä ºÉÉʽþiªÉ Eò±ÉÉ +EòÉnù¨ÉÒ Eòä +vªÉIÉ ½þèÆ* +¤É SÉÖxÉÉ´É Eòä VÉÊ®úB EªÉÉ ½þÉäMÉÉ? VÉèºÉä SÉÖxÉÉ´É Eòä VÉÊ®úB +Éè®ú ®úÉVÉxÉèÊiÉEò IÉäjÉÉäÆ ¨ÉäÆ ¦ÉÒ <ºÉ |ÉEòÉ®ú EòÒ MɱÉiÉ ¤ÉÉiÉäÆ +É ®ú½þÒ ½þèÆ, ¨ÉÖZÉä BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò Eò±ÉÉ +EòÉnù¨ÉÒ ¨ÉäÆ ¦ÉÒ =ºÉÒ |ÉEòÉ®ú EòÒ ¤ÉÉiÉ ½þÖ<Ç +Éè®ú ´É½þÉÆ §É¹]õÉSÉÉ®ú, +ÊxɪÉʨÉiÉiÉÉ, Êb÷ºÉÊFòʨÉxÉä¶ÉxÉ, BäºÉÒ ºÉÉ®úÒ ¤ÉÉiÉäÆ 15-20 ºÉÉ±É ºÉä SÉ±É ®ú½þÒ ½þèÆ +Éè®ú +ÉVÉ ½þ¨É BäºÉÒ ÊºlÉÊiÉ ¨ÉäÆ +ÉB ½þèÆ* VɨÉÉxÉÉ ½þÉä ®ú½þÉ ½þè ÊEò |ÉÉ<´Éä]õÉ<VÉä¶ÉxÉ Eò®úÉä, ºÉ®úEòÉ®ú ¤É®úɤɮú EòÉ¨É xɽþÒÆ Eò®ú ®ú½þÒ ½þè <ºÉʱÉB |ÉÉ<´Éä]õÉ<VÉä¶ÉxÉ Eò®úÉä* <ºÉ¨ÉäÆ |ÉÉ<´Éä]õ ±ÉÉäMÉÉäÆ xÉä ¤É®úɤɮú EòÉ¨É xɽþÒÆ ÊEòªÉÉ* <ºÉʱÉB <ºÉEòÉ ºÉ®úEòÉ®úÒEò®úhÉ Eò®úÉä* <ºÉ |ÉEòÉ®ú EòÒ ¤ÉÉiÉ ±ÉäEò®ú ªÉä +ÉB ½þèÆ +Éè®ú ªÉ½þ =±]õÒ VÉÉä MÉÆMÉÉ ¤É½þ ®ú½þÒ ½þè, ªÉ½þ VªÉÉnùÉ xɽþÒÆ ¤É½þxÉÒ SÉÉʽþB, <ºÉ ¦ÉÚʨÉEòÉ ¨ÉäÆ ¨ÉèÆ +{ÉxÉä Ê´ÉSÉÉ®ú ®úJÉxÉÉ SÉɽþiÉÉ ½þÚÆ* ºÉ¤ÉºÉä ¤Éc÷Ò VÉÉä ¤ÉÉiÉ ½þÖ<Ç ½þè ÊEò +EòÉnù¨ÉÒ SɱÉÉxÉä ´ÉɱÉä VÉÉä lÉä +Éè®ú VÉÉä +ºÉ±ÉÒ Eò±ÉÉEòÉ®ú ½þèÆ, ÊVÉxÉEòÉä Eò±ÉÉ Eòä IÉäjÉ ¨ÉäÆ +ÉMÉä ±ÉÉxÉä EòÉ EòÉ¨É Eò®úxÉÉ SÉÉʽþB* xɪÉä-xɪÉä Eò±ÉÉEòÉ®úÉäÆ EòÉä ªÉ½þÉÆ ±ÉÉxÉä EòÉ EòÉ¨É xɽþÒÆ ÊEòªÉÉ +Éè®ú =ºÉEòä EòÉ®úhÉ Eò±ÉÉ +EòÉnù¨ÉÒ SɱÉÉxÉä ´ÉɱÉä VÉÉä +ÊvÉEòÉ®ú ¨ÉäÆ ¤Éè`öä ½þèÆ +Éè®ú VÉÉä Eò±ÉÉEòÉ®ú ½þèÆ =xɨÉäÆ BEò ¤Éc÷Ò JÉÉ<Ç {ÉènùÉ ½þÖ<Ç +Éè®ú +¤É ªÉ½þ JÉÉ<Ç +ÉMÉä SÉ±É Eò®ú EòèºÉä {ÉènùÉ xÉ ½þÉä <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ½þ¨ÉEòÉä Ê´ÉSÉÉ®ú Eò®úxÉÉ SÉÉʽþB* ½þEºÉ®ú Eò¨Éä]õÒ EòÒ Ê®ú{ÉÉä]õÇ EòÉ =±±ÉäJÉ ¨ÉèÆxÉä ÊEòªÉÉ, +ɤÉVÉäE]ºÉ BÆb÷ Ê®úVÉÆºÉ ¨ÉäÆ ¦ÉÒ ÊnùªÉÉ ½þè*
VÉÖ±ÉÉ<Ç 1990 ¨ÉäÆ ªÉ½þ ½þEºÉ®ú Eò¨Éä]õÒ EòÒ Ê®ú{ÉÉä]õÇ +É<Ç ½þè ±ÉäÊEòxÉ ªÉ½þ Ê®ú{ÉÉä]õÇ EòÉìxÉÊ¡òb÷äÆÊ¶ÉªÉ±É EªÉÉäÆ ®ú½þÒ ½þè ªÉ½þ ¤ÉÉiÉ ¨Éä®úÒ ºÉ¨ÉZÉ ¨ÉäÆ xɽþÒÆ +ÉiÉÒ ½þè* <iÉxÉä ¨É½þi´É{ÉÚhÉÇ IÉäjÉ EòÒ Ê®ú{ÉÉä]õÇ EòÉä ºÉ®úEòÉ®ú xÉä EòÉìxÉÊ¡òb÷äÆÊ¶ÉªÉ±É ®úJÉÉ ½þè* ¨ÉèÆ ¨ÉÉÆMÉ Eò®úiÉÉ ½þÚÆ ÊEò <ºÉEòÉä {Éʤ±É¶É ÊEòªÉÉ VÉÉB*
SHRI RAMESH CHENNITHALA (KOTTAYAM):
¸ÉÒ ®ú¨Éä¶É SÉäÊxxÉiiɱÉÉ (EòÉä^ɪɨÉ) : {ɽþ±Éä EòÉìxÉÊ¡òb÷äÆÊ¶ÉªÉ±É ®úJÉÒ lÉÒ +¤É {Éʤ±É¶É EòÒ ½þè*
SHRI RAM NAIK (MUMBAI NORTH):
¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) : ´É½þ {Éʤ±É¶É xɽþÒÆ EòÒ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :+É{ÉEòÉ ¦ÉÒ xÉÉ¨É ½þè, ±ÉäÊEòxÉ +É{É +MÉ®ú ¤ÉÒSÉ-¤ÉÒSÉ ¨ÉäÆ ¤ÉÉä±É ±ÉäÆMÉä iÉÉä ¨ÉèÆ ºÉ¨ÉZÉ ±ÉÚÆMÉÉ ÊEò +É{ÉEòÉ Ê´ÉSÉÉ®ú +É MɪÉÉ ½þè*
SHRI RAM NAIK (MUMBAI NORTH):
¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) : ªÉ½þ Ê®ú{ÉÉä]õÇ ½þ¨ÉxÉä Eò½þÉÆ ºÉä |ÉÉ{iÉ EòÒ ªÉ½þ +±ÉMÉ ¤ÉÉiÉ ½þè, ±ÉäÊEòxÉ ¤ÉÉiÉ BäºÉÒ ½þè ÊEò
people should know about it.
ºÉƺÉnù EòÉä ¨ÉɱÉÚ¨É ½þÉäxÉÉ SÉÉʽþB, +É¨É +Énù¨ÉÒ EòÉä ¨ÉɱÉÚ¨É ½þÉäxÉÉ SÉÉʽþB* =ºÉ Ê®ú{ÉÉä]õÇ ¨ÉäÆ +ÉVÉ ¦ÉÒ Ê±ÉJÉÉ ½þÖ+É ½þè "EòÉìxÉÊ¡òb÷äÆʶɪɱÉ"* ¨Éä®úÒ {ɽþ±ÉÒ ¨ÉÉÆMÉ ªÉ½þ ½þè ÊEò VÉxÉiÉÉ Eòä ʱÉB +É{ÉEòÉä ªÉ½þ Ê®ú{ÉÉä]õÇ |ÉEòÉʶÉiÉ Eò®úxÉÒ SÉÉʽþB*
SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
´Éèt nùÉ>ð nùªÉÉ±É VÉÉä¶ÉÒ (EòÉä]õÉ) : ½þEºÉ®ú ºÉʨÉÊiÉ {É®ú Ê´ÉSÉÉ®ú Eò®úxÉä Eòä ʱÉB ¨ÉÉxÉ´É ºÉƺÉÉvÉxÉ Ê´ÉEòÉºÉ ¨ÉÆjÉÉ±ÉªÉ EòÒ VÉÉä ºlÉÉ<Ç ºÉʨÉÊiÉ ¤ÉxÉÒ ½þÖ<Ç ½þè =ºÉEòÉ ¨ÉèÆ ¦ÉÒ ºÉnùºªÉ ½þÚÆ, =ºÉ¨ÉäÆ Eò½þÒÆ xɽþÒÆ Ê±ÉJÉÉ ½þè ÊEò =ºÉxÉä EªÉÉ Eò½þÉ ½þè...
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : VÉÉä¶ÉÒ VÉÒ, +É{ÉEòÉ ¦ÉÒ xÉÉ¨É ½þè, <ºÉʱÉB +É{ÉEòÉä ¤ÉÉä±ÉxÉä EòÒ VÉ°ü®úiÉ xɽþÒÆ ½þè*
SHRI RAM NAIK (MUMBAI NORTH):
¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú) :nùںɮúÒ ¤ÉÉiÉ ªÉ½þ ½þè ÊEò +É{ÉxÉä ªÉ½þ Eò½þÉ ½þè ÊEò EòÖUô B¨É.{ÉÒVÉ. xÉä {ÉjÉ Ê±ÉJÉÉ, +JɤÉÉ®úÉäÆ ¨ÉäÆ =ºÉEòä Ê´É®úÉävÉ ¨ÉäÆ +ɪÉÉ +Éè®ú Ê¡ò®ú +É{ÉxÉä Bb÷ʨÉÊxɺ]ÅäÊ]õ´É <ÆE´ÉÉ®úÒ ¤Éè`öÉ<Ç* =ºÉ¨ÉäÆ Eò<Ç MɱÉiÉ ¤ÉÉiÉäÆ JªÉÉ±É ¨ÉäÆ +É<ÇÆ ÊEò iÉÒxÉ ½þVÉÉ®ú ÊEòiÉɤÉäÆ xɽþÒÆ Ê¨É±É ®ú½þÒ ½þèÆ, ºÉÆOɽþhÉÒªÉ BÊMVÉʤÉ]õ |Énù¶ÉÇxÉÒ Eòä MÉÖ¨É ½þÉä MɪÉä ½þèÆ* ªÉ½þÉÆ {É®ú VÉÉxÉEòÉ®úÒ ±ÉäxÉä Eòä ¤ÉÉnù ¨ÉÖZÉä iÉÉä +ɶSɪÉÇ ½þÖ+É ÊEò EòÖUô ±ÉÉäMÉÉäÆ xÉä VÉÉä ®úäÆ]õ nùäxÉÉ ½þè VÉÉäÊEò BEò ±ÉÉJÉ ºÉä VªÉÉnùÉ ®úäÆ]õ ½þè ´É½þ ¦ÉÒ xɽþÒÆ ÊnùªÉÉ ½þè* <iÉxÉÉ ½þÒ xɽþÒÆ +{ÉxÉä BÊMVÉʤÉ]õ VÉÉä Eò<Ç ¤ÉÉ®ú VÉÉ{ÉÉxÉ +Éè®ú ¤ÉÆMɱÉÉ nùä¶É MɪÉä ´Éä BÊMVÉʤÉ]õ ʽþÆnùÖºiÉÉxÉ +ÉB ºÉɨÉÉxªÉ VɽþÉVÉ ºÉä +Éè®ú =ºÉEòä ʱÉB BEò ±ÉÉJÉ 40 ½þVÉÉ®ú ¯û{ɪÉä ¤É¨¤É<Ç {ÉÉä]õÇ ]ź]õ EòÉä b÷è¨É®úäVÉ nùäxÉÉ {Éc÷É* Ê¡ò®ú ¤ÉÆMɱÉÉ nùä¶É ºÉä VÉ¤É BÊMVÉʤÉ]õ ´ÉÉ{ÉºÉ +ÉB iÉÉä BEò ±ÉÉJÉ nùºÉ ½þVÉÉ®ú ¯û{ɪÉä b÷è¨É®úäVÉ nùäxÉÉ {Éc÷É* <ºÉ |ÉEòÉ®ú EòÒ VÉÉä MɱÉiÉ ¤ÉÉiÉäÆ ´É½þÉÆ {É®ú ½þÖ<Ç ½þèÆ =ºÉEòÒ Bb÷ʨÉÊxɺ]ÅäÊ]õ´É <ÆE´ÉÉ®úÒ VÉÉä ºÉ®úEòÉ®ú xÉä EòÒ ½þè ´É½þ Bb÷ʨÉÊxɺ]ÅäÊ]õ´É Ê®ú{ÉÉä]õÇ ¦ÉÒ ½þEºÉ®ú Ê®ú{ÉÉä]õÇ Eòä ºÉÉlÉ ½þÒ ºÉÉlÉ +É{ÉEòÉä <ºÉ ºÉnùxÉ Eòä {É]õ±É {É®ú ®úJÉxÉÒ SÉÉʽþB, ÊVɺɺÉä {ÉiÉÉ SɱÉäMÉÉ ÊEò EòÉèxɺÉä BäºÉä ±ÉÉäMÉ ½þèÆ ÊVÉx½þÉäÆxÉä <ºÉ |ÉEòÉ®ú Eòä ¡òÆb÷ÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ MɱÉiÉ ¤ÉÉiÉ EòÒ ½þè* ½þ¨ÉäÆ Eòä´É±É ´É½þ Ê®ú{ÉÉä]õÇ ½þÒ xɽþÒÆ SÉÉʽþB ¤ÉʱEò +É{ÉxÉä EªÉÉ BE¶ÉxÉ Ê±ÉªÉÉ iÉlÉÉ =ºÉ¨ÉäÆ Ê®úE¨ÉäÆb÷ä¶ÉxÉ Eòä ¤ÉÉ®úä ¨ÉäÆ EªÉÉ BE¶ÉxÉ ½þè* VÉèºÉÒ BE¶ÉxÉ ]õäEòxÉ Ê®ú{ÉÉä]õÇ ½þ¨É º]õäÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÒ Ê®ú{ÉÉä]õÇ Eòä ¤ÉÉ®úä ¨ÉäÆ nùäiÉä ½þèÆ =ºÉÒ |ÉEòÉ®ú ºÉä BE¶ÉxÉ ]õäEòxÉ Ê®ú{ÉÉä]õÇ +É{ÉxÉä iÉÒxÉ ¨É½þÒxÉä Eòä +Ænù®ú <ºÉ ºÉnùxÉ EòÉä {Éä¶É Eò®úxÉÒ SÉÉʽþB, BäºÉÒ ¨Éä®úÒ ¨ÉÉÆMÉ ½þè*
ªÉ½þ nùÖJÉ +Éè®ú ¶É¨ÉÇ EòÒ ¤ÉÉiÉ ½þè +Éè®ú ªÉ½þ =±]õÒ MÉÆMÉÉ ¤É½þxÉä ´ÉɱÉÒ ¤ÉÉiÉ ½þè ±ÉäÊEòxÉ BäºÉÉ Eò®úiÉä ºÉ¨ÉªÉ ªÉ½þ Eò½þÉ VÉÉiÉÉ ½þè ÊEò
Remedy should not be worse than the disease.
+ÉVÉ ½þ¨É ªÉ½þ ¤ªÉÚ®úÉäFòäºÉÒ EòÉä nùä ®ú½þä ½þèÆ ±ÉäÊEòxÉ VÉÉä ¤ªÉÚ®úÉäFòä]õ ½þÉäMÉÉ =ºÉä Eò±ÉÉ IÉäjÉ Eòä ¤ÉÉ®úä ¨ÉäÆ ÊEòiÉxÉÒ VÉÉxÉEòÉ®úÒ ½þè, ÊEòiÉxÉÒ xɽþÒÆ ½þè ªÉ½þ ¦ÉÒ ¤ÉÉiÉ ½þÉäMÉÒ* +É{ÉxÉä <ºÉ¨ÉäÆ iÉÒxÉ ´É¹ÉÇ EòÒ =xÉEòÒ EòɱÉÉ´ÉÊvÉ ®úJÉÒ ½þè* +ɴɶªÉEòiÉÉ {Éc÷xÉä {É®ú =ºÉEòÉä ¤ÉgøÉxÉä EòÉ ¦ÉÒ |ɺiÉÉ´É ½þÉäiÉÉ ½þè* ¨ÉÖZÉä BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò
Remedy should not be worse than the disease.
<ºÉ |ÉEòÉ®ú ºÉä JÉÉ<Ç ¨ÉäÆ ºÉä ÊxÉEò±É Eò®ú nùںɮúÒ VÉMɽþ {É®ú VÉÉxÉÉ, ªÉ½þ ¤ÉÉiÉ xɽþÒÆ ½þÉäxÉÒ SÉÉʽþB* <ºÉ ¦ÉÚʨÉEòÉ ¨ÉäÆ +É{ÉxÉä Bb÷ʨÉÊxɺ]Åä]õ®ú EòÉä ºÉ±Éɽþ nùäxÉä Eòä ʱÉB BEò Bb÷´ÉÉ<VÉ®úÒ Eò¨Éä]õÒ ¤ÉxÉÉ<Ç VÉÉxÉÒ SÉÉʽþB ÊVɺɨÉäÆ Eò±ÉÉ IÉäjÉ Eòä ±ÉÉäMÉ ½þÉäÆ +Éè®ú ºÉÉlÉ ½þÒ ºÉÉlÉ ÊVÉxÉEòÉä <xÉ nùÉäxÉÉäÆ EòÒ VÉÉxÉEòÉ®úÒ ½þÉä, BäºÉÉ BEò Bb÷´ÉÉ<VÉ®úÒ ¤ÉÉäb÷Ç +É{ÉEòÉä ¤ÉxÉÉxÉÉ SÉÉʽþB, ªÉ½þ ¦ÉÒ ¨Éä®úÒ ¨ÉÉÆMÉ ½þè* ªÉ½þ EòÉ¨É BEò ºÉÉ±É ¨ÉäÆ Eò®úxÉä EòÒ EòÉäÊ¶É¶É EòÒ VÉÉB, iÉÒxÉ ºÉÉ±É EòÒ EòÉä<Ç +ɴɶªÉEòiÉÉ xɽþÒÆ ½þè*
The reconstruction of any Institute within a year is not a very difficult job.
BäºÉÉ ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò <ºÉ ¦ÉÚʨÉEòÉ ¨ÉäÆ +É{ÉEòÉä EòÖUô Eò®úxÉÉ SÉÉʽþB* ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ Eòä `öÒEò EòÉ¨É xÉ Eò®úxÉä EòÉ {ÉÊ®úhÉÉ¨É EªÉÉ ½þÉä ®ú½þÉ ½þè? ´É½þÉÆ BMVÉÒʤÉ]ºÉ EòÉä {ÉÉÆSÉ ½þVÉÉ®ú ¯û{ÉB {ÉÖ®úºEòÉ®ú ÊnùB VÉÉiÉä ½þèÆ* ªÉ½þ ®úÉ榃 ¤É½þÖiÉ ºÉ¨ÉªÉ {ɽþ±Éä iÉªÉ ½þÖ<Ç lÉÒ* ¨ÉÖZÉä BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò {ÉÖ®úºEòÉ®ú EòÉ VÉÉä B¨ÉÉ=x]õ ½þè, ´É½þ Eò¨É ºÉä Eò¨É 25-50 ½þVÉÉ®ú ¯û{ÉB Eò®úxÉÉ SÉÉʽþB* UôÉä]õÉ ºÉÉ ºÉÊ]õÇÊ¡òEòä]õ +Éè®ú {ÉÉÆSÉ ½þVÉÉ®ú ¯û{ÉB, +ÉxÉä-VÉÉxÉä EòÉ JÉSÉÉÇ, ªÉ½þ Eò±ÉÉEòÉ®ú EòÉä ¨ÉÉxªÉiÉÉ nùäxÉä EòÉ =ÊSÉiÉ EòÉ¨É xɽþÒÆ ½þè* +É{É BäºÉÉ ¨ÉiÉ EòÊ®úB* <ºÉ ¦ÉÚʨÉEòÉ ¨ÉäÆ +É{ÉEòÉä {ÉÖ®úºEòÉ®ú EòÒ ®úEò¨É ¤ÉgøÉxÉÒ SÉÉʽþB* Ê´Énùä¶ÉÉäÆ ¨ÉäÆ VÉÉä BMVÉÒʤÉ]ºÉ VÉÉiÉä ½þèÆ, ´Éä ¦ÉÉ®úiÉÒªÉiÉÉ EòÉ `öÒEò |ÉEòÉ®ú ºÉä +ʦɴªÉÊEiÉEò®úhÉ Eò®úäÆ, <ºÉEòÉ +É{É vªÉÉxÉ ®úJÉäÆ ±ÉäÊEòxÉ +ÉVÉ BäºÉÉ EòÉ¨É xɽþÒÆ ½þÉä ®ú½þÉ ½þè* <ºÉ¨ÉäÆ ¦ÉÒ Êb÷ºÉÊFòʨÉxÉä¶ÉxÉ +Éè®ú §É¹]õÉSÉÉ®ú ½þÉäiÉÉ ½þè +Éè®ú Eò½þÉ VÉÉiÉÉ ½þè ÊEò ªÉ½þ ¨Éä®úÉ ½þè, +{ÉxÉÉ ½þè* <ºÉ ºÉÉ®úÒ ¦ÉÚʨÉEòÉ ¨ÉäÆ +É{É +ÉMÉä EòÉä<Ç EòÉ¨É Eò®úäÆ* ¨ÉÆjÉÒ ¨É½þÉänùªÉ EòÉä <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ =iiÉ®ú nùäxÉÉ SÉÉʽþB*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨ÉÉ®úÉ MÉÉc÷Ò Eòä ºÉÉlÉ ¤É½þÖiÉ VªÉÉnùÉ ºÉ¨¤ÉxvÉ ½þè* ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ EòÒ ]ÅäxÉ {É]õ®úÒ ºÉä xÉÒSÉä =iÉ®úÒ ½þè* =ºÉä Ê¡ò®ú {É]õ®úÒ {É®ú ±ÉÉxÉä Eòä ʱÉB ªÉ½þ Ê¤É±É +vªÉÉnùä¶É Eòä °ü{É ¨ÉäÆ ±ÉɪÉÉ MɪÉÉ* =ºÉEòÉä {É]õ®úÒ {É®ú ®úJÉxÉÉ +Éè®ú `öÒEò MÉÊiÉ ºÉä +ÉMÉä ±Éä VÉÉxÉÉ ¨É½þi´É EòÉ EòÉ¨É ½þè* ªÉ½þ ¨É½þi´É EòÉ EòÉ¨É +É{ÉEòÉä BEò ºÉÉ±É ¨ÉäÆ Eò®úxÉÉ SÉÉʽþB* ªÉ½þ +ÉOɽþ Eò®úiÉä ½þÖB ÊxÉ´ÉänùxÉ Eò®úxÉÉ SÉɽþÚÆMÉÉ ÊEò +ÉÊb÷ÇxÉäxºÉ ÊxÉEòɱÉxÉä EòÉ EòÉ¨É ¤ÉÆnù Eò®úxÉÉ SÉÉʽþB* <ºÉ ¦ÉÚʨÉEòÉ Eòä ºÉÉlÉ vÉxªÉ´ÉÉnù*
(<ÊiÉ)
THE MINISTER OF HUMAN RESOURCE DEVELOPMENT (SHRI S.R. BOMMAI): Sir, I beg to move:
"That the Bill to provide for the taking over of the management of the Lalit Kala Akadami for a limited period in the public interest and for matters connected therewith or incidental thereto, as passed by Rajya Sabha, be taken into consideration."
Sir, my task has been made easy by the senior hon. Member, Shri Ram Naik because he has narrated the background justifying the take over of the Lalit Kala Akadami by the Government.
This Akadami and other Akadamies were established with a high objective of helping the artists and encouraging them. We give them autonomy so that the artists themselves should manage and keep the standard and the Government should not interfere in these matters. It should have the freedom. With this high objective in mind, this Akadami was established. Earlier years, I must say, the office-bearers, the Chairman and the Members had done yeomen's service to the artists. They had kept a very high standard. But later on, deterioration has taken place and therefore, the Haksar Committee was appointed in 1988 and the Committee gave a report in the year 1990. The Committee's recommendation, so far as Lalit Kala Akadami was concerned, was sent to the Akadami for acceptance. They did not accept that. They refused to act. Meanwhile, there was maladministration, favouritism and nepotism. Favouritism was shown to their own relatives and I must say that there are rare instances of the Chairman getting award for himself of a Committee. They were also giving awards to their kith and kin. Everywhere defalcation was there. Disappearance of articles was there.
When I took charge of this Ministry, I received letters from hon. Members, Shri George Fernandes and Shri Chaturanan Mishra and number of other Members of Parliament to take it over immediately. The Union of the Akadami came and narrated a story how the Akadami was being run and how it was going to be ruined.
Then I thought it fit that there should be a quick administrative inquiry . I got it done, audited and when I saw the Report then I thought that immediately it should be taken over. As Parliament was not in Session, the Ordinance was issued. In principle, I agree with Shri Ram Naik that we need not have taken recourse to an Ordinance. Incidentally, as he said, when for six years no action was taken why could we not wait for one month more?
I thought that within one month they were going to remove important articles of the Akadami. That may create trouble. And I had to act. I agree with you that such a matter may not go to the Standing Committee bypassing Parliament. Quick action was there. I need not disclose. I was getting queries from the Members of Parliament asking me, what I had done, what action I had taken, and because, I thought also their pressure was in the right direction, therefore I had to resort to an Ordinance.
Therefore, I would only assure other Members that I have no intention to prolong as it is a painful job. I want to reorganise the Akadami within one year, if possible. I do not want to extend the period of this Government administration for a longer period. As early as possible within a year, I would like to see that proper action is taken and the Akadami is reorganised and is ready for functioning.
Another thing is, I have already given an assurance in the Rajya Sabha that the appointment of an Advisory Board was under consideration and the right people who have got the academic talents and qualifications and who are qualified to be the Members of this Akadami would be on the Advisory Committee.
With these few words I would like the House to consider this Bill.
(ends)
MR. CHAIRMAN (SHRI NITISH KUMAR): Motions moved:
"That this House disapproves of the Lalit Kala Akadami (Taking over of Management) Ordinance, 1997 (No. 10 of 1997) promulgated by the President on January 24, 1997."
"That the Bill to provide for the taking over of the management of the Lalit Kala Akadami for a limited period in the public interest and for matters connected therewith or incidental thereto, as passed by Rajya Sabha, be taken into consideration."
1828 ¤ÉVÉä
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ¨ÉÉxÉxÉÒªÉ ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉÉ®úä ¨ÉÉxÉxÉÒªÉ ¨ÉÖJªÉ ºÉSÉäiÉEò ¸ÉÒ ®úÉ¨É xÉÉ<ÇEò xÉä ªÉ½þ ¤ÉÉiÉ Ê¤É±ÉEòÖ±É `öÒEò Eò½þÒ ½þè* ¨ÉÆjÉÒ VÉÒ ¦ÉÒ Eò½þ ®ú½þä ½þèÆ ÊEò ´ªÉ´ÉºlÉÉ ¨ÉäÆ +ÉÊb÷ÇxÉäÆºÉ ÊEòªÉÉ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ(¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú) : +ÉVÉ +É{É ¦ÉɹÉhÉ nùäiÉä lÉEò xɽþÒÆ ®ú½þä ½þèÆ?
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : +¦ÉÒ iÉÉä ¨ÉèÆ ¤ÉÉä±É ºÉEòiÉÉ ½þÚÆ +Éè®ú ®úÉiɦɮú VÉMÉxÉÉ ½þÉä iÉÉä ¦ÉÒ* {É®ú ªÉ½þ +xªÉÉªÉ ½þè* +É{ÉxÉä ¤ÉVÉ]õ EòÉ ºÉ¨ÉªÉ 7 ºÉä 8 Eò®ú ÊnùªÉÉ +Éè®ú =ºÉ¨ÉäÆ 2-3 +Énù¨ÉÒ ®ú½þäÆMÉä* +¤É VÉäxÉÉ ºÉɽþ¤É VÉÉä SÉɽþäÆ, ÊVÉºÉ |ÉEòÉ®ú ºÉä ºÉnùxÉ EòÉä SɱÉÉxÉÉ SÉɽþäÆ, ¨ÉÖZÉä EòÖUô xɽþÒÆ Eò½þxÉÉ ½þè +Éè®ú +¡òºÉÉäºÉ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ±ÉäÊEòxÉ +É{É ±ÉʱÉiÉ Eò±ÉÉ +EòÉnù¨ÉÒ {É®ú EòʽþªÉä*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ½þÉÆ, ±ÉʱÉiÉ Eò±ÉÉ EòÒ ½þÒ ¤ÉÉiÉ Eò®ú ®ú½þÉ ½þÚÆ* ªÉ½þ +vªÉÉnùä¶É ÊxÉEò±É MɪÉÉ
... (´ªÉ´ÉvÉÉxÉ)
.. ±ÉʱÉiÉ Eò±ÉÉ EòÒ ºlÉÉ{ÉxÉÉ 1954 ¨ÉäÆ ½þÖ<Ç....SHRI SR. BOMMAI:
¸ÉÒ BºÉ.+É®ú.¤ÉÉ䨨É<Ç: <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¸ÉÒ ®úÉ¨É xÉÉ<ÇEò xÉä Êb÷]õä±ºÉ ¨ÉäÆ Eò½þ ÊnùªÉÉ ½þè*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
[NEXT PAGE]