SHRI BASAVARAJ RAYAREDDI (KOPPAL): But ultimately we withdrew the Bill.SHRI ANANTH KUMAR (BANGALORE SOUTH): You had to. You were forced to do that. You do not have the number. You have got only 42. You should remember that sad fact.
Sir, our hon. Prime Minister day in, day out talks of probity in public life and he also talks of bringing the Lokpal Bill. He has said that the Government is concerned about corruption in public life and is determined to take the effective steps to eradicate this evil.
Sir, the charity should begin at home. When the Prime Minister holds such a high office and when he contemplates such high ideals, he should make himself available to such scrutiny. When in a book, namely, `King of Corruption' by Prof. Venkatagiri Gowda, an hon. Member of the Tenth Lok Sabha wrote about him concerning many allegations... (Interruptions)
SHRI QAMARUL ISLAM (GULBARGA): Sir, I am on point of order. Shri Venkatagiri Gowda is not a Member of this House now. He cannot make such a reference.
MR. CHAIRMAN (SHRI BASU DEB ACHARIA): You should not refer to that.
SHRI BASAVARAJ RAYAREDDI (KOPPAL): Sir, he cannot give further reference of that book because the matter is sub judice. ... (Interruptions)
SHRI QAMARUL ISLAM (GULBARGA): The matter is pending in a court of law. The matter is sub judice.
SHRI BASAVARAJ RAYAREDDI (KOPPAL): It is sub judice and he cannot refer to that.
MR. CHAIRMAN: He has mentioned that he is not referring to the contents of the book.
SHRI P. KODANDA RAMAIAH (CHITRADURGA): Sir, the court has said ...
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not yielding.
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): Sir, I am on a point of order.
... (Interruptions)
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not yielding. I am not referring to the contents of the book.
MR. CHAIRMAN: The hon. Member is not yielding.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not referring to the contents of the book.
SHRI P. KODANDA RAMAIAH (CHITRADURGA): If he is not yielding, you may kindly permit us. I am referring to a court order.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Under what rule are they raising the point of order?
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): Sir, I am on a point of order.
MR. CHAIRMAN: Under what rule? What is your point of order?
... (Interruptions)
SHRI QAMARUL ISLAM (GULBARGA): Sir, the matter is sub judice.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Sir, it is not sub judice. I can quote from Kaul and Shakdhar's Rule of Procedure.
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): The matter is pending in a court of law.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Under what rule are you raising this point of order?
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): I am just mentioning ...
SHRI BASAVARAJ RAYAREDDI (KOPPAL): The matter is sub judice.
... (Interruptions)
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not yielding; they are interrupting me. ... (Interruptions)
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): Sir, kindly permit my point of order.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Under what rule are they raising this point of order?
MR. CHAIRMAN: Please take your seat. Let him raise his point of order.
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): I am on a point of order. The matter is sub judice.
MR. CHAIRMAN: Under what rule are you raising this?
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): I am coming to it.
MR. CHAIRMAN: Are you coming to the rule?
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): The fact is that there was an interim order of the court in Karnataka which had prohibited any publication of the contents of the book.
MR. CHAIRMAN: Shri Ananth Kumar, you should not refer to the contents of the book.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not referring to it. Prof. K.V. Venkatagiri Gowda, who was the hon. Member of the Tenth Lok Sabha, came out with a book "The King of the Corruption and the Unmaking of India" containing many allegations against our hon. Prime Minister Shri Deve Gowda. I am not going into the allegations; I am not going into the contents of the book. But our hon. Prime Minister, day in and day out, sermonises the country about corruption in public life; he says that he will bring in a comprehensive Bill, Lokpal Bill, to check corruption. I demand that the hon. Prime Minister, when he comes here to give the reply to the debate, must make himself available to scrutiny by a House Committee.
SHRI QAMARUL ISLAM (GULBARGA): This matter is not before the House Committee. What a wrong demand the hon. Member is placing in this House! When it is not before the House Committee, how can he go for scrutiny? The hon. Member cannot speak whatever he likes. ... (Interruptions)
MR. CHAIRMAN: He is not referring to the contents of the book.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not referring to the contents of the book.
... (´ªÉ´ÉvÉÉxÉ)
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ (+VɨÉä®ú) : ¨ÉÉxªÉ´É®ú, ªÉ½þ EòÉä<Ç iÉ®úÒEòÉ ½þè ÊEò ½þ¨ÉÉ®úä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ ¤ÉÉä±É ®ú½þä ½þèÆ +Éè®ú ªÉ½þ ¤ÉÉ®ú-¤ÉÉ®ú =xÉEòÉä <Æ]õ®ú{]õ Eò®ú ®ú½þä ½þèÆ*
MR. CHAIRMAN: Please take your seat.
DR. K.P. RAMALINGAM (TIRUCHENGODE): This is an allegation.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Due to this kind of attitude of the Janata Dal, what happened in the recent by-elections in Karnataka? What happened in Ramanagaram? Where is Ramanagaram? Ramanagaram is an Assembly segment vacated by Deve Gowda ji. It was never held by Bharatiya Janata Party. Ramanagaram Assembly segment was held by Deve Gowda ji.
MR. CHAIRMAN: You try to confine yourself to the Motion that is before you.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Sir, the hon. Prime Minister always quotes the examples from Karnataka. He has gone to Bangalore twenty-one times. (Interruptions) They should listen and they can reply later. In Ramanagaram Assembly segment, they were defeated by 9,500 votes. Our hon. Prime Minister does not have the forthrightness to enter the Lok Sabha. He is a wise man; he is an intelligent man.
MR. CHAIRMAN: Shri Ananth Kumar, you may conclude now because your Party has a number of speakers.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am concluding.
... (Interruptions)
MR. CHAIRMAN (SHRI BASU DEB ACHARIA): Please conclude.
SHRI BASAVARAJ RAYAREDDI (KOPPAL): My friend is quoting profusely from Dr. Venkatagiri Gowda. Kindly enlighten the House.
MR. CHAIRMAN : The hon. Member has not quoted from the book.
... (Interruptions)
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am not yielding. (Interruptions) In the Ramanagaram Assembly segment, Janata Dal lost its byelection by 9,500 votes. In Chickanakanahalli also, they lost the byelection.
When the Prime Minister, after vacating his recently held Assembly segment, has spoken in his address . . (Interruptions)
MR. CHAIRMAN : Please conclude now.
SHRI ANANTH KUMAR (BANGALORE SOUTH): You should give me some time.
MR. CHAIRMAN : You have spoken for more than 15 minutes and your party has a number of speakers. So, please conclude.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am concluding. I am quoting from his speech on confidence motion: -
"My people of Karnataka, five crore population of Karnataka, have given the mandate to run the State without the support of anybody. I have the courage to tell this august House I have the people's support. On the people's support, I sat in Karnataka as a Chief Minister and ran the State Government for one and a half years."
I appreciate this. He had the support of the people of Karnataka in 1994. What happened in 1997? In 1997, he did not dare to enter Lok Sabha, facing people directly. Rather, he chose Rajya Sabha. That is all right. It is another part of the same Parliament. I am not denigrating it. But the question is, he lost his Assembly seat also. The people of Karnataka told him in loud and clear voice that "We are not voting you as the Prime Minister. We are rejecting you as a MLA also. Go back." That is the clear and loud message to Shri H. D. Deve Gowda.(Interruptions) They brought a film actor. They spent crores of rupees.(Interruptions)
MR. CHAIRMAN : Please conclude now.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Regarding employment assurance, there have been vague references.(Interruptions)
SHRI BASAVARAJ RAYAREDDI (KOPPAL): The hon. Member says that they have spent crores of rupees. He has to prove it.
MR. CHAIRMAN : Your party has a number of speakers who will speak on this subject also.
SHRI ANANTH KUMAR (BANGALORE SOUTH): Regarding employment assurance, there have been only vague references in this President's Address. In the entire country, two crore educated unemployed are there. (Interruptions) Our hon. Prime Minister always quotes from Karnataka experience. He says "There we have got an employed person for each house." But for the 20 lakh educated unemployed in Karnataka and two crore educated unemployed in the entire country and eight crore uneducated unemployed in the country, there is no concrete plan whereas in his own house, he has given two employments. He has made one son a Minister. Another son has come and occupied the seat of an hon. Member in this House.(Interruptions)
MR. CHAIRMAN : Shri Ananth Kumar, you should not refer to such things. I told you a number of times. You try to confine yourself within the motion. (Interruptions)
MR. CHAIRMAN : Please conclude now.
MR. CHAIRMAN : Please take your seat. Please conclude.
(Interruptions)
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am referring to that because in 1977, we together fought against the hereditary rule of Shrimati Indira Gandhi. Now if the same person indulges in that, it is a betrayal of the faith.
MR. CHAIRMAN (SHRI BASU DEB ACHARIA): You conclude, please. There are a number of speakers.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am concluding. What has happened to the real sons of the soil of this country? What has happened to the farmers of this country? What has the Janata Dal done? What has the United Front Government's dispensation done?...(Interruptions)
MR. CHAIRMAN: Are you not concluding?
SHRI ANANTH KUMAR (BANGALORE SOUTH): I am concluding now. To complete one sentence, it requires a little time...(Interruptions)
MR. CHAIRMAN: Conclude now, please.
SHRI ANANTH KUMAR (BANGALORE SOUTH): For the agriculturists, this Government has not promised anything. The Government has raised the rates of electricity and power, urea and all the agricultural inputs. In the light of this, I do not support the Motion. I cannot thank the President's Address. I do not support the Motion of Thanks on the President's Address. I request our friends of the United Front to hear the criticism with patience and generosity....(Interruptions). I am not alleging anything about them. I am just putting in front of the House the case of nepotism, the case of corruption and the case of non-fulfilment of the employment assurance...(Interruptions)
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ (+VɨÉä®ú) : ºÉSSÉÉ<Ç º´ÉÒEòÉ®ú Eò®úxÉä EòÒ <xɨÉäÆ Ê½þ¨¨ÉiÉ xɽþÒÆ ½þè* ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ xÉä ½þEòÒEòiÉ ¤ÉªÉÉxÉ EòÒ ½þè
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: Please take your seat. Why can you not conclude now?
SHRI ANANTH KUMAR (BANGALORE SOUTH): The hon. Prime Minister has assured that he would be enunciating the National River Water Policy. He has assured both the Houses of Karnataka about this. But that National River Water Policy has not been enunciated...(Interruptions)
MR. CHAIRMAN: Shri Chitta Basu to speak now.
... (Interruptions)
MR. CHAIRMAN: I have already called Shri Chitta Basu to speak. Shri Ananth Kumar, take your seat, please. Why can you not conclude now?
SHRI ANANTH KUMAR (BANGALORE SOUTH): All the assurances have been given to the people and all the assurances have been betrayed. In the light of these things, I do not support the Motion of Thanks on the President's Address.
(ends)
SHRI SONTOSH MOHAN DEV (SILCHAR): Sir, the hon. Member has mentioned the names of some Members who are the Members of the other House in Karnataka. So, they should be deleted from the records...(Interruptions) Those names should be deleted from the records....(Interruptions)
MR. CHAIRMAN: Shri Ananth Kumar, you cannot refer to the names of Members who are not the Members of this House. So, I will go through the records. If it is found that some expressions are unparliamentary or they cannot be mentioned here, those things will be deleted.
SHRI ANANTH KUMAR (BANGALORE SOUTH): I did not utter a single unparliamentary word.
MR. CHAIRMAN: Take your seat, please. I have said `if'.
SHRI CHITTA BASU (BARASAT): Sir, I rise to support the Motion. Where is the time to speak?
MR. CHAIRMAN: You can start. Then, the House will be adjourned.
SHRI CHITTA BASU (BARASAT): Sir, I rise to support the Motion of Thanks on the President's Address which he has delivered in brilliant words.
MR. CHAIRMAN: You can continue tomorrow.
The House stands adjourned to meet tomorrow, the 28th February, 1997 at 11.00 a.m.
1803 hours
The Lok Sabha then adjourned till Eleven of the Clock on
Friday, February 28, 1997/Phalguna 9, 1918 (Saka)
***