So, special care should be taken towards this particular aspect. Otherwise, our cultural heritage will be criticised abroad and we will not be able to reflect the real art and culture of our country there.Sir, as far as the programme of purchasing the works from the contemporary artists is concerned, this has attracted a lot of criticism and there is a big controversy about this programme. There are a lot of allegations of favouritism and the purchases were of no real merit. I do not know whether the Government has accepted the suggestion of Shri P.N. Haksar in this regard. I think the Government should take care of this aspect and accept the proposal put forward by Shri P.N. Haksar to set right the things in this respect.
Sir, I do not want to take much time of the House. This organisation has been working for 40 years now and the number of artists have increased. So, when the Government takes over this organisation it should ensure that the activities of the Lalit Kala Akadami should be expanded which is very necessary, in view of the increase in the number of artists.
Sir, the Lalit Kala Akadami is collaborating with Max Muller Bhawan, Japanese Foundation, British Council etc. We can contribute a lot towards promoting our cultural heritage by collaborating with these well-known institutions. I think the Government should take care of this aspect also. Then, autonomous character of this organisation should be maintained. The Government should plug the loopholes to prevent corruption in this organisation and transparency should be brought in the entire functioning of this organisation. Then only we can infuse confidence among the artists and make this organisation more effective.
(ends)
SHRI UDDHAB BARMAN (BARPETA): Mr. Chairman, Sir, I rise to support this Bill. I welcome this piece of legislation because the entire functioning of the Lalit Kala Akadami was getting rotten. This Bill is a good measure because sometimes, to save the patient we have to go in for a surgical operation also. The Lalit Kala Akadami was meant to promote our cultural heritage, encourage the artists and various other related activities such as paintings etc. Though this organisation was set up with the lofty ideals, it is seen that these ideals are nullified due to the growth of a coterie in this organisation and because of this, this organisation is not able to fulfil these ideals of promoting our culture and encouraging the young artists of our country.
Sir, my colleagues have already elaborated as to how the entire Akadami is being mismanaged. Thought it is funded by the Central Government, the funds are misutilised and there is a lot of nepotism in this organisation. Due to this reason, the young artists are getting alienated. So, instead of encouraging the young artists to promote our cultural heritage, this organisation is discouraging the new artists. Through this piece of legislation, I think, the Government is trying to make this organisation more vibrant and effective.
At the same time, I want to say that these organisations should have more autonomy. The autonomy should not be curtailed. The services of the celebrities should be obtained to develop art activities. It will also encourage the young artists. A lot of damage to the books and other things is already there. There is a lot of corruption also. But this to be taken care of so that in coming years these things could be prevented. There should have been some confidence-building activities to encourage the young artists. Their confidence should be built up which would create a healthy atmosphere in the Akadami. At the same time, it is necessary that the services of the learned fellows and the celebrities in this field should be availed of. I think there should be some arrangement to have exhibitions inside and outside the country so that young artists are encouraged. I am not going to speak more about this but I think the autonomy of this institution has to be maintained. The period of take over by the Government should not be a long one. It should be as short as possible. Its functioning autonomy should be maintained. I hope the Government will take steps against the corrupt persons. There is a coterie which indulge in corrupt practices by misuse of authority. I think the Government would take steps to check this.
With these words, I thank the hon. Minister for bringing this Bill and I support this Bill.
Sir, I also thank you for giving me this opportunity to speak.
(ends)
SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
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(<ÊiÉ)
SHRI SURESH PRABHU (RAJAPUR): Sir, I am not going to repeat any of the points that have been mentioned. I want to say two things. One is, as the President of the Konkan Kala Akadami as well as the Vice-President of All-India Marathi Stage Federation, I know the difficulties that the Artists really face in getting any help, recognition and even, for that matter, to know that such an organisation exists outside the Lalit Kala Akadami. I have experienced it personally. My request is that in this one year period that you want to use, please try to make sure that you differentiate between the Artists and the people who claim to be Artists and try to be leaders in the name of Artists. That is one thing which you may please try to do.
The second point is, which is very important, how can we bring up the budding Artists? That is very important. I was going through the first Resolution which was moved in Parliament and this was the real objective for which this organisation was set up.
The third point is that the Minister has already assured that he does not want to use the provisions in the Act to extend it beyond five years. If that is the case, why do you not drop it? Why do you not say that one year is the period for which this will be in existence? My earnest request is that you may please go outside the corridors of Lalit Kala Akadami and try to bring up the Artists closer to the Akadami. Thank you.
THE MINISTER OF HUMAN RESOURCE DEVELOPMENT (SHRI S.R. BOMMAI): Sir, I am extremely thankful to the hon. Members and, in fact, all of them have supported the action of the Government. The important points that have come out of the debate are, firstly, what is the action being taken against the people who are guilty for the offences committed and who are the culprits. Hon. Member Shri George Fernandes and others have asked this question. I am prepared to assure you that on the basis of the report, appropriate action against all those people who are found guilty, some way or the other, will be taken and that too as early as possible.
... (Interruptions)
SHRI VAIDYA DAU DAYAL JOSHI (KOTA):
´Éèt nùÉ>ð nùªÉÉ±É VÉÉä¶ÉÒ (EòÉä]õÉ) : =xÉEòÉä iÉÉä +É{ÉxÉä {Énù nùä ÊnùªÉä ½þèÆ, ÊVÉxÉ SÉÉä®úÉäÆ Eòä ʱÉB VÉÉVÉÇ ºÉɽþ¤É xÉä ¤ÉÉiÉ EòÒ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN (SHRI P.M. SAYEED): Please do not disturb now. Please do not disturb like this.
(Interruptions) ... (Not recorded)
MR. CHAIRMAN: Nothing will go on record. This is not the way. You will have to hear the Minister.
... (Interruptions)
MR. CHAIRMAN: You please control your Members. You just cannot stand up and say anything as you like. You cannot do that and please do not do that.
SHRI S.R. BOMMAI: Another suggestion that has been made is that as early as possible the recommendation of the Haksar Committee and the suggestions of the hon. Members should be implemented, and also the Akadami structure and its selection procedures should be amended.
I assure them that it will be a democratic set up. It should be headed and managed by the artists only. Though it is a cent per cent Government-funded institution, yet the laudable object of establishing it is to encourage the budding artists and the present artists. With that view, suitable amendments would be made in the constitution of the Akadami.
Another question was asked: How long will it take? I re-assure you that I would like to complete all these things within a year, if possible but not more than a year. But I cannot give a date today. However, I would like to do it as early as possible...(Interruptions)
The Administrator will be a retired Accountant belonging to that Office. I am appointing a retired Officer...(Interruptions)
SHRI NITISH KUMAR (BARH): Why do you not become the Administrator?
SHRI S.R. BOMMAI: Then, it will become a mess...(Interruptions)
SHRI NITISH KUMAR (BARH): Why?...(Interruptions)
SHRI S.R. BOMMAI: I do not have the time. I do not possess the artistic attitude...(Interruptions)
SHRI NITISH KUMAR (BARH): You have vast experience in leading the Janata Dal. Can you not manage it?...(Interruptions) If you can manage the affairs of Janata Dal for five years, you can easily manage the affairs of the Lalit Kala Akadami...(Interruptions)
MR. CHAIRMAN (SHRI P.M. SAYEED): The hon. Minister may confine to those points raised in the debate and finish as quickly as possible.
... (Interruptions)
SHRI S.R. BOMMAI: If my friend is ready, I will consider his name. Apart from that, I have already said that the Government is considering to appoint an Advisory Committee and only the artistes will be there.
With these assurances, I appeal to everybody to withdraw his amendment and unanimously pass the Bill and help me in updating this institution.
I appeal to Shri Ram Naik to withdraw the Statutory Resolution.
SHRI RAM NAIK (MUMBAI NORTH):
¸ÉÒ ®úÉ¨É xÉÉ<ÇEò (¨ÉÖ¨¤É<Ç-=iiÉ®ú): ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉèÆ EòÉä<Ç ±É¨¤ÉÉ ¦ÉɹÉhÉ Eò®úxÉä ´ÉɱÉÉ xɽþÒÆ ½þÚÆ* ¨ÉÆjÉÒ VÉÒ xÉä EòÉ¡òÒ ¤ÉÉiÉÉäÆ EòÉ +ɶ´ÉɺÉxÉ ÊnùªÉÉ ½þè, =ºÉEòÉ ¨ÉèÆ º´ÉÉMÉiÉ Eò®úiÉÉ ½þÚÆ* <x½þÉäÆxÉä Eò½þÉ ÊEò ½þ¨É BE¶ÉxÉ ±ÉäÆMÉä, b÷ä¨ÉÉäFòäÊ]õEò ºÉä]õ+{É Eò®úäÆMÉä, ®úÒEòƺ]ÅE¶ÉxÉ ¨ÉäÆ BEò ºÉÉ±É ºÉä VªÉÉnùÉ ºÉ¨ÉªÉ xɽþÒÆ ½þÉäxÉä nùäÆMÉä, <ºÉEòä ʱÉB ¨ÉèÆ =xÉEòÉä vÉxªÉ´ÉÉnù nùäiÉÉ ½þÚÆ* ±ÉäÊEòxÉ BEò ¤ÉÉiÉ EòÉ =x½þÉäÆxÉä VÉ´ÉÉ¤É xɽþÒÆ ÊnùªÉÉ* =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ªÉÊnù ´Éä ½þÉÆ Eò½þ nùäÆ iÉÉä ¨ÉèÆ Ê´Énùc÷É Eò®úxÉä Eòä ʱÉB iÉèªÉÉ®ú ½þÚÆ* ¨ÉèÆxÉä Eò½þÉ lÉÉ ÊEò ½þEºÉ®ú Eò¨Éä]õÒ EòÒ Ê®ú{ÉÉä]õÇ |ÉEòÉʶÉiÉ Eò®úäÆMÉä, Bb÷ʨÉÊxɺ]ÅäÊ]õ´É Eò¨Éä]õÒ EòÒ Ê®ú{ÉÉä]õÇ |ÉEòÉʶÉiÉ Eò®úäÆMÉä +Éè®ú <ºÉEòä ¤ÉÉnù nùÉäxÉÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ BE¶ÉxÉ ]õäEòxÉ Ê®ú{ÉÉä]õÇ ºÉʤ¨É]õ Eò®úäÆMÉä, ªÉÊnù ¨ÉÆjÉÒ VÉÒ ªÉ½þ Eò®úiÉä ½þèÆ iÉÉä ¨ÉèÆ <ºÉEòÉä ´ÉÉ{ÉºÉ ±ÉäiÉÉ ½þÚÆ*
SHRI SURESH PRABHU (RAJAPUR): Tell something about the Advisory Committee also.
SHRI S.R. BOMMAI: About that, I have already assured you. So far as the Haksar Committee Report is concerned, it is supplied to all the Members of Parliament. It has been published. When it is supplied to the hon. Members, it is not a secret document. It has already been published...(Interruptions)
SHRI RAM NAIK (MUMBAI NORTH): I suppose you will not treat it as a confidential report.
SHRI S.R. BOMMAI: It is not a confidential report.
SHRI RAM NAIK (MUMBAI NORTH): It is a confidential report. That is what I am saying.
SHRI S.R. BOMMAI: Earlier, it was confidential. Since it has been distributed to every Member, it ceases to be a confidential report.
SHRI RAM NAIK (MUMBAI NORTH): What about the administrative report?
SHRI S.R. BOMMAI: It has been distributed. If you want, I will send the report. Every Member will get it.
MR. CHAIRMAN: Mr. Minister, just answer about the administrative report.
SHRI S.R. BOMMAI: About the administrative report, I will consider whether it is to be published or not. But the action taken will be reported to this House.
MR. CHAIRMAN: Has the hon. Member leave of the House to withdraw his Statutory Resolution?
SEVERAL HON. MEMBERS: Yes.
The Resolution was, by leave, withdrawn.
MR. CHAIRMAN: The question is:
"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."
The motion was adopted.
MR. CHAIRMAN (SHRI P.M. SAYEED): The House shall now take up clause-by-clause consideration of the Bill.
The question is:
"That clauses 2 to 16 stand part of the Bill."
The motion was adopted.
Clauses 2 to 16 were added to the Bill.
Clause 1, the Enacting Formula, the Preamble
and the Title were added to the Bill.
SHRI S.R. BOMMAI: I beg to move:
"That the Bill be passed.
MR. CHAIRMAN: The question is:
"That the Bill be passed."
The motion was adopted.
SHRI RAM NAIK (MUMBAI NORTH): How nicely we have cooperated!
SHRI S.R. BOMMAI: Thank you very much.
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