<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Wednesday, March 05, 1997 / Phalguna 14, 1918 (Saka)
Type of Debate: GOVERNMENT BILLS
Title: Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Bill. Motion for Consideration TEXT : 1526 hoursSHRI SHATRUGHAN PRASAD SINGH (BALIA):
¸ÉÒ ¶ÉjÉÖPxÉ |ɺÉÉnù ʺÉƽþ (¤ÉʱɪÉÉ) (ʤɽþÉ®ú) : ¨É½þÉänùªÉ, ¨ÉèÆ Eò±É Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ºÉä ÊxÉ´ÉänùxÉ Eò®ú ®ú½þÉ lÉÉ ÊEò VÉÉä =qä¶ªÉ ªÉ½þÉÆ ¤ÉiÉɪÉä MɪÉä ½þèÆ =xɨÉäÆ |ɤÉÆvÉEòÒªÉ º´ÉɪÉiiÉÉ +Éè®ú MÉè®ú EòɪÉÇ ºÉÆSÉɱÉxÉ Eòä ºÉƤÉÆvÉ ¨ÉäÆ ¦ÉÒ, {ÉÚÆVÉÒ +Éè®ú @ñhÉÉäÆ Eòä ʱÉB {ÉÚÆVÉÒ ¤ÉÉVÉÉ®ú ¨ÉäÆ |É´Éä¶É Eò®úxÉä +Éè®ú ¨ÉÉä]õä iÉÉè®ú {É®ú ºÉ¨ÉÉxÉ Ê´ÉiiÉÒªÉ ºÉƺlÉÉ+ÉäÆ Eòä ¨ÉÖEòɤɱÉä ¨ÉäÆ +ÊvÉEò ºÉ¨ÉÉxÉ IÉäjÉ ºÞÉÊVÉiÉ Eò®úxÉä ¨ÉäÆ ªÉ½þ +ÊvÉÊxÉªÉ¨É ¤ÉxÉ VÉÉxÉä Eòä ¤ÉÉnù ºÉ½þɪÉEò ½þÉäMÉÉ*
¨É½þÉänùªÉ, nùںɮúÉ VÉÉä ½þ¨É ÊxÉ´ÉänùxÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ ´É½þ ªÉ½þ ½þè ÊEò <ºÉEòÉ xÉÉ¨É ¦ÉÉ®úiÉÒªÉ +ÉètÉäÊMÉEò {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò ¶É¤nùÉäÆ Eòä ºlÉÉxÉ {É®ú VɽþÉÆ-VɽþÉÆ {É®ú ¦ÉÒ ´Éä +ÉiÉä ½þèÆ ´É½þÉÆ <Æb÷ºÊ]ÅªÉ±É <x´Éäº]õ¨ÉèÆ]õ ¤ÉèÆEò +Éì¡ò <ÆÊb÷ªÉÉ Ê±ÉʨÉ]õäb÷ ¶É¤nù ®úJÉä VÉɪÉäÆ* <ºÉÒ iÉ®ú½þ ºÉä <Æb÷ºÊ]ÅªÉ±É <x´Éäº]õ¨ÉèÆ]õ ¤ÉèÆEò ¶É¤nù ®úJÉä VÉɪÉäÆ* ¨ÉèÆ SÉɽþÚÆMÉÉ ÊEò VÉ¤É EòÉä<Ç ¤ÉèÆEò ½þÉäMÉÉ ½þÒ xɽþÒÆ iÉÉä Ê¡ò®ú <ºÉEòä ºÉÉlÉ ¤ÉèÆEò ¶É¤nù +É{É EªÉÉäÆ ®úJÉxÉä EòÉ |ɺiÉÉ´É ®úJÉ ®ú½þä ½þèÆ* ªÉ½þ iÉÉä Eòä´É±É Ê´ÉiiÉÒªÉ ºÉƺlÉÉxÉ ½þÉäMÉÉ, ¡òÉ<xÉäÆÊ¶ÉªÉ±É <ƺ]õÒ]ªÉÚ¶ÉxÉ±É ½þÉäMÉÉ* ºÉ®úEòÉ®ú EòÉä<Ç xɪÉÉ ¤ÉèÆEò ºlÉÉÊ{ÉiÉ Eò®úxÉä xɽþÒÆ VÉÉ ®ú½þÒ ½þè* VÉÉä Ê´ÉiiÉÒªÉ ºÉƺlÉÉxÉ ½þÉäÆMÉä, =xÉEòÉ xÉɨÉEò®úhÉ ¡òÉ<xÉäÆÊ¶ÉªÉ±É <ƺ]õÒ]ªÉÚ¶ÉxÉ Eò½þEò®ú, Ê´ÉiiÉÒªÉ ºÉƺlÉÉxÉ Eò½þEò®ú ½þÒ Eò®úxÉä SÉÉʽþB +lÉ´ÉÉ ÊEòºÉÒ ÊxÉMÉ¨É Eòä °ü{É ¨ÉäÆ =ºÉEòÉä +É{É ={ɺlÉÉÊ{ÉiÉ EòÒÊVɪÉä iÉÉä ´É½þ VªÉÉnùÉ ºÉÉlÉÇEò ½þÉäMÉÉ* =ºÉÒ Eòä ºÉÉlÉ {ÉÊ®ú¦ÉɹÉÉ ¨ÉäÆ ¦ÉÒ +É{ÉxÉä Eò½þ ÊnùªÉÉ ½þè ÊEò VÉ¤É ªÉ½þ ÊxÉ®úʺÉiÉ ½þÉä VÉɪÉäMÉÒ, ÊxÉ®úºÉxÉ Eòä ¤ÉÉnù VÉ¤É ªÉ½þ Ê®ú{ÉÒ±É ½þÉä VÉɪÉäMÉÒ iÉÉä =ºÉEòä ¤ÉÉnù +É{É Eò¨{ÉxÉÒ +ÊvÉÊxÉªÉ¨É Eòä 1956 Eòä +vÉÒxÉ ®úÊVɺ]ÅÒEÞòiÉ ÊEòªÉä VÉÉxÉä ´ÉɱÉä <Æb÷ºÊ]ÅªÉ±É <x´Éäº]õ¨ÉèÆ]õ ¤ÉèÆEò +Éì¡ò <ÆÊb÷ªÉÉ Ê±ÉʨÉ]õäb÷ +ʦÉ|ÉäiÉ, ªÉ½þ VÉÉä {ÉÊ®ú¦ÉɹÉÉ nùÒ MɪÉÒ ½þè, =ºÉEòÒ VÉMɽþ Ê´ÉiiÉÒªÉ ºÉƺlÉÉxÉ +ÆÊEòiÉ Eò®ú nùäÆMÉä iÉÉä VªÉÉnùÉ ¤Éä½þiÉ®ú ½þÉäMÉÉ*
=ºÉÒ iÉ®ú½þ ºÉä +É{ÉxÉä ªÉ½þÉÆ Ê±ÉJÉÉ ½þè ÊEò VɽþÉÆ {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò EòÉ EòÉä<Ç +ÊvÉEòÉ®úÒ ªÉÉ Eò¨ÉÇSÉÉ®úÒ ={ÉvÉÉ®úÉ BEò Eòä +vÉÒxÉ ÊxɪÉÉäVÉxÉ ªÉÉ ºÉä´ÉÉ ¨ÉäÆ xÉ ®ú½þxÉä EòÉ Ê´ÉEò±{É nùäiÉÉ ½þè iÉÉä ºÉ¨ÉZÉÉ VÉɪÉäMÉÉ ÊEò =ºÉxÉä iªÉÉMÉ-{ÉjÉ nùä ÊnùªÉÉ ½þè* ±ÉäÊEòxÉ =ºÉEòÒ VÉÉä {ÉÚ´ÉÇ EòÒ ºÉä´ÉÉ ½þè, =ºÉEòÒ ¦ÉʴɹªÉ ÊxÉÊvÉ EòÒ VÉÉä +Æ¶É ½þÉäMÉÉ, =ºÉEòä ={ÉÉnùÉxÉ EòÉ VÉÉä +Æ¶É ½þÉäMÉÉ, =ºÉEòÒ ºÉÖ®úIÉÉ EòÉ ¦ÉÒ |ÉÉ´ÉvÉÉxÉ ½þÉäxÉÉ SÉÉʽþB* VÉ¤É ¦ÉÒ ½þ¨É BEò ºÉä´ÉÉ ºÉä nùںɮúÒ ºÉä´ÉÉ ¨ÉäÆ VÉÉiÉä ½þèÆ, +xiÉ®úhÉ ½þÉäiÉÉ ½þè, ½þºiÉÉÆiÉ®úhÉ ½þÉäiÉÉ ½þè +lÉ´ÉÉ EòÉä<Ç xÉÉ¨É +É{É ¤Énù±ÉiÉä ½þèÆ iÉÉä ½þ¨ÉºÉä Ê´ÉEò±{É EòÒ ¨ÉÉÆMÉ EòÒ VÉÉiÉÒ ½þè* <ºÉʱÉB +ÉìE¶ÉxÉ ¨ÉÉÆMÉxÉÉ SÉÉʽþB, Ê´ÉEò±{É ¨ÉÉÆMÉxÉÉ SÉÉʽþB +Éè®ú Ê´ÉEò±{É Eòä ¤ÉÉnù VÉ¤É +É{É iªÉÉMÉ-{ÉjÉ ¨ÉÉÆMÉiÉä ½þèÆ iÉÉä BäºÉä Eò¨ÉÇSÉÉ®úÒ EòÉä, BäºÉä {ÉnùÉÊvÉEòÉ®úÒ EòÉä EòÉ¡òÒ ½þVÉÉÇxÉÉ nùäxÉÉ {Éc÷äMÉÉ* =ºÉÒ EòÒ iÉ®ú½þ +É{ÉxÉä ªÉ½þÉÆ º´ÉÉʨÉi´É, VÉÉä ¦ÉÒ =xÉEòä nùÉʪÉi´É ½þÉäÆMÉä, =xÉEòÉä OɽþhÉ Eò®úxÉÉ {Éc÷äMÉÉ* VÉÉä ¦ÉÒ ºÉÆÊ´ÉnùÉBÆ, VÉÉä ¤ÉÆnù {ÉjÉ ½þÉäÆMÉä, =ºÉEòä ºÉɨÉxÉä +É{ÉEòÉä xÉÉʨÉiÉ Eò®úxÉÉ ½þÉäMÉÉ*
<ºÉʱÉB ¨ÉèÆ SÉɽþiÉÉ ½þÚÆ ÊEò ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ Eòä +xÉÖSUôänù 117 +Éè®ú 274 ¨ÉäÆ ¨É½þɨÉʽþ¨É ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ Eòä +Énùä¶É Eòä ʤÉxÉÉ ®úɹ]Å{ÉÊiÉ +Éè®ú ¦ÉÉ®úiÉÒªÉ ºÉÆÊ´ÉvÉÉxÉ Eòä +xÉÖSUôänù EòÉ =±±ÉÆPÉxÉ ½þÖ+É ½þè, EªÉÉäÆÊEò, ʽþxnùÒ ¨ÉäÆ +É{ÉxÉä ®úɹ]Å{ÉÊiÉ Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ EòÉä<Ç ¦ÉÒ ºÉ½þ¨ÉÊiÉ <ºÉ¨ÉäÆ +ÆÊEòiÉ xɽþÒÆ EòÒ ½þè*
+ÆOÉäVÉÒ EòÉ VÉÉä Ê¤É±É ½þ¨ÉxÉä {ÉgøÉ ½þè, =ºÉ¨ÉäÆ ÊxÉʶSÉiÉ iÉÉè®ú {É®ú ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ EòÒ º´ÉÒEÞòÊiÉ ±ÉÒ MÉ<Ç ½þè, ±ÉäÊEòxÉ Ê½þxnùÒ ¨ÉäÆ Eò½þÒÆ ¦ÉÒ +xÉÖSUôänù 117 +Éè®ú +xÉÖSUôänù 274 Eòä +xiÉMÉÇiÉ ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ EòÒ +xÉÖ¨ÉÊiÉ EòÉ EòÉä<Ç =±±ÉäJÉ xɽþÒÆ ½þè* VÉ¤É +É{É Ê½þxnùÒ ¨ÉäÆ ¦ÉÒ Ê¤É±É {Éä¶É Eò®ú ®ú½þä ½þèÆ, +ÆOÉäVÉÒ ¨ÉäÆ ¦ÉÒ {Éä¶É Eò®ú ®ú½þä ½þèÆ iÉÉä ʽþxnùÒ Eòä ʱÉB VÉÉä {Éä¶É ÊEòªÉÉ MɪÉÉ ªÉ½þ Ê´ÉvÉäªÉEò, 1997 ½þè, <ºÉ¨ÉäÆ ¨É½þɨÉʽþ¨É ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ EòÒ +xÉÖ¨ÉÊiÉ EòÉ ¦ÉÒ =±±ÉäJÉ +ÊxÉ´ÉɪÉÇiÉ& Eò®úxÉÉ SÉÉʽþB* +xÉÖSUôänù 117 +Éè®ú +xÉÖSUôänù 274 Eòä +xÉÖºÉÉ®ú <ºÉEòÉ =±±ÉäJÉ xɽþÒÆ ÊEòªÉÉ MɪÉÉ ½þè, <ºÉʱÉB +ɺÉxÉ ºÉä ½þ¨ÉÉ®úÒ +É{ÉÊiiÉ ½þè* ½þ¨ÉÉ®úÒ +É{ÉÊiiÉ ½þè ÊEò VÉ¤É iÉEò ¦ÉÉ®úiÉÒªÉ ºÉÆÊ´ÉvÉÉxÉ Eòä +xÉÖSUôänù 117 +Éè®ú +xÉÖSUôänù 274, VÉÉä nùÉäxÉÉäÆ +xÉÖSUôänù ½þèÆ, <ºÉEòä iɽþiÉ VÉ¤É iÉEò +É{É ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ ºÉä +xÉÖ¨ÉÊiÉ |ÉÉ{iÉ xɽþÒÆ Eò®ú ±ÉäiÉä ½þèÆ, iÉ¤É iÉEò <ºÉEòÉä {Éä¶É ½þÒ xɽþÒÆ Eò®úxÉÉ SÉÉʽþB* +É{É ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ EòÉ =±±ÉÆPÉxÉ Eò®úiÉä ½þèÆ, <ºÉʱÉB ÊxÉʶSÉiÉ iÉÉè®ú {É®ú ½þ¨ÉÉ®úÒ VÉÉä +É{ÉÊiiÉ ½þè, <ºÉ +É{ÉÊiiÉ EòÉä +É{É nùäJÉäÆMÉä ÊEò ʽþxnùÒ ¨ÉäÆ Eò½þÒÆ ¦ÉÒ ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ EòÒ +xÉÖ¨ÉÊiÉ EòÉ =±±ÉäJÉ xɽþÒÆ ½þè* +É{É <ºÉEòÉä nùäJÉäÆ, ½þ¨É <ºÉ{É®ú +É{ÉEòÉ ÊxɪɨÉxÉ SÉɽþäÆMÉä, iÉ¤É <ºÉ{É®ú ¤É½þºÉ EòÉä +ÉMÉä ¤ÉgøɪÉäÆ, +xªÉlÉÉ ªÉ½þ iÉÉä +´ÉèvÉ ½þÉä VÉÉBMÉÉ, ʤÉxÉÉ ®úɹ]Å{ÉÊiÉ EòÒ +xÉÖ¨ÉÊiÉ Eòä ºÉ®úEòÉ®ú EòÉä Ê¤É±É {Éä¶É Eò®úxÉä EòÉ +ÊvÉEòÉ®ú ½þÒ xɽþÒÆ, <ºÉʱÉB <ºÉ{É®ú +É{ÉEòÉ ÊxɪɨÉxÉ SÉÉʽþB*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú) : xɽþÒÆ, +É{É +{ÉxÉÒ ¤ÉÉiÉ VÉÉ®úÒ ®úJÉäÆ* +É{ÉEòä {ÉÉ<Æ]õ EòÉä ½þ¨ÉxÉä xÉÉä]õ Eò®ú ʱɪÉÉ ½þè, ½þ¨É <ºÉä nùäJÉ ®ú½þä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þÉÆ ¨ÉèÆ ¨ÉɨɱÉä EòÉä nùäJÉ ®ú½þÉ ½þÚÆ, +É{É iÉ¤É iÉEò +{ÉxÉÒ ¤ÉÉiÉ VÉÉ®úÒ ®úJÉäÆ*
SHRI RAMENDRA KUMAR (BEGUSARAI):
¸ÉÒ ®ú¨Éäxpù EòÖ¨ÉÉ®ú (¤ÉäMÉںɮúɪÉ) : VÉÉä Ê¤É±É +ÆOÉäVÉÒ ¨ÉäÆ ºÉEòÇÖ±Éä]õ ½þÖ+É ½þè, ªÉ½þ ºÉÚSÉxÉÉ nùÒ MÉ<Ç ½þè ÊEò ®úɹ]Å{ÉÊiÉ ¨É½þÉänùªÉ ºÉä <ºÉEòÒ +xÉÖ¨ÉÊiÉ ±ÉÒ MÉ<Ç ½þè, +xÉÖ¶ÉƺÉÉ |ÉÉ{iÉ ½þè, ±ÉäÊEòxÉ Ê½þxnùÒ ]ÅÉƺɱÉä¶ÉxÉ ¨ÉäÆ ´É½þ xɽþÒÆ ½þè* <x½þÉäÆxÉä ªÉ½þÒ ¤ÉÉiÉ =`öÉ<Ç ½þè* ªÉ½þ iÉÉä ´ÉèʱÉb÷ {ÉÉ<Æ]õ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉèÆ ªÉ½þÉÆ +ÉäÊ®úVÉxÉ±É Ê½þxnùÒ EòÉì{ÉÒ nùäJÉ ®ú½þÉ ½þÚÆ, iÉ¤É iÉEò +É{É +{ÉxÉÒ ¤ÉÉiÉ VÉÉ®úÒ ®úJÉäÆ*
SHRI SHATRUGHAN PRASAD SINGH (BALIA):
¸ÉÒ ¶ÉjÉÖPxÉ |ɺÉÉnù ʺÉƽþ (¤ÉʱɪÉÉ) (ʤɽþÉ®ú) : nùںɮúä VÉÉä ¦ÉÉ®úiÉÒªÉ +ÉètÉäÊMÉEò {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò, 1984 ¨ÉäÆ vÉÉ®úÉ SÉÉ®ú Eòä ¤ÉÉnù +É{É +ÆiÉ&ºlÉÉÊ{ÉiÉ Eò®úxÉä EòÒ ¤ÉÉiÉ Eò½þiÉä ½þèÆ, <ºÉ¨ÉäÆ ¦ÉÒ +É{É nùäJÉäÆMÉä:
"(1) EòäxpùÒªÉ ºÉ®úEòÉ®ú, {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò EòÒ ¶ÉäªÉ®ú {ÉÚÆVÉÒ EòÉä,--
(Eò) =ºÉEòä ÊEòx½þÒÆ ºÉÉvÉÉ®úhÉ ¶ÉäªÉ®úÉäÆ Eòä nùÉʪÉi´É EòÉä ÊxÉ´ÉÉÇÊ{ÉiÉ Eò®ú ªÉÉ PÉ]õÉ Eò®ú;
( ) =ºÉEòä ÊEòx½þÒÆ ºÉÉvÉÉ®úhÉ ¶ÉäªÉ®úÉäÆ Eòä nùÉʪÉi´É EòÉä ªÉÉ iÉÉä ÊxÉ´ÉÉÇÊ{ÉiÉ Eò®ú ªÉÉ PÉ]õÉ Eò®ú ªÉÉ =ºÉEòä ʤÉxÉÉ, BäºÉÒ ºÉ¨ÉÉnùiiÉ ¶ÉäªÉ®ú {ÉÚÆVÉÒ EòÉä ®úq Eò®úiÉä ½þÖB ÊVɺÉEòÒ ½þÉÊxÉ ½þÉä MÉ<Ç ½þè ªÉÉ ÊVɺÉEòä ʱÉB +ÉʺiɪÉÉÆ ={ɱɤvÉ xɽþÒÆ ½þèÆ;"
<ºÉʱÉB ¨ÉèÆ SÉɽþÚÆMÉÉ ÊEò <ºÉ¨ÉäÆ º{ɹ]õiÉ& ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÉä SÉÉʽþB, VÉxÉiÉÉ Eòä ºÉɨÉxÉä º{ɹ]õiÉ& ªÉ½þ Eò½þä ÊEò VÉÉä ¤ÉÒ.+É<Ç.B¡ò.+É®ú. EòÒ, Ê´ÉiiÉÒªÉ {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉÉäb÷Ç EòÒ ºlÉÉ{ÉxÉÉ 1987 ¨ÉäÆ EòÒ MÉ<Ç, =ºÉEòÒ Ê´É¡ò±ÉiÉÉ EªÉÉäÆ ½þÖ<Ç, =ºÉEòä EªÉÉ EòÉ®úhÉ ½þÖB, BäºÉÒ EòÉèxÉ ºÉÒ {ÉÊ®úʺlÉÊiɪÉÉÆ =iÉ{ÉxxÉ ½þÉä MÉ<ÇÆ, ÊVɺÉEòä EòÉ®úhÉ +É{É =ºÉEòÉä Ê®ú{ÉÒ±É Eò®ú ®ú½þä ½þèÆ +Éè®ú +É{É Ê±ÉJÉiÉä ½þèÆ ÊEò nù¤ÉÉ´É VªÉÉnùÉ ½þÉä MɪÉÉ* EªÉÉ nù¤ÉÉ´É ½þÉä MɪÉÉ? +É{ÉEòÉä ºÉƺÉn Eòä ºÉɨÉxÉä ®úJÉxÉÉ SÉÉʽþB, ¦ÉÉ®úiÉ EòÒ VÉxÉiÉÉ Eòä ºÉɨÉxÉä ®úJÉxÉÉ SÉÉʽþB* <ºÉEòä {ÉÚ´ÉÇ ¦ÉÒ VÉÉä +É{ÉEòÒ ¯ûMhÉ +ÉètÉäÊMÉEò Eò¨{ÉÊxɪÉÉÆ ½þèÆ +Éè®ú ªÉlÉÉºÉ¨ÉªÉ VÉ¤É ºÉÖÊxÉʶSÉiÉ Eò®úxÉä EòÒ nÞùʹ]õ ºÉä VÉ¤É +É{ÉxÉä EòÉ¡òÒ <ºÉEòÒ VÉÉÆSÉ Eò®ú ±ÉÒ, EòÉ¡òÒ ¨ÉÚ±ªÉÉÆEòxÉ ÊEòªÉÉ, <ºÉEòÒ EòÉ¡òÒ ºÉ¨ÉÒIÉÉ Eò®ú ±ÉÒ MÉ<Ç, <ºÉEòä ¤ÉÉnù ¦ÉÒ Ê¦ÉxxÉ-ʦÉxxÉ {ÉnùÉÊvÉEòÉ®úÒ +Éè®ú =ºÉEòä ʱÉB ªÉ½þ +ɴɶªÉEò ½þÉä MɪÉÉ ÊEò {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò EòÒ ¦ÉÚʨÉEòÉ {É®ú =ºÉEòÉä {ÉÖxɦÉÉÇʹÉiÉ ÊEòªÉÉ VÉɪÉä* =ºÉÒ EòÒ iÉ®ú½þ |ÉÊiɺ{ÉvÉÉÇ EòÒ ¤ÉÉiÉ ¦ÉÒ Eò½þÒ MÉ<Ç ½þè ÊEò Ê´Ét¨ÉÉxÉ Ê´ÉiiÉÒªÉ ´ªÉ´ÉºiÉÉ ¨ÉäÆ ¦ÉÉ®úiÉÒªÉ +ÉètÉäÊMÉEò {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò EòÉä |ÉÊiɺ{ÉvÉÉÇ Eò®úxÉä EòÒ ªÉÉäMªÉiÉÉ =ºÉEòä {ÉÚÆVÉÒ ¤ÉÉVÉÉ®ú ¨ÉäÆ {ɽþÖÆSÉ EòÒ ªÉÉäMªÉiÉÉ {É®ú ÊxɦÉÇ®ú Eò®úäMÉÒ*
<ºÉʱÉB ¨ÉèÆ VÉÉxÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò =q䶪ÉÉäÆ +Éè®ú EòÉ®úhÉÉäÆ EòÉ VÉÉä =±±ÉäJÉ ÊEòªÉÉ MɪÉÉ ½þè, +É{É +{ÉxÉÒ Ê´É¡ò±ÉiÉÉ+ÉäÆ Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ =xÉEòÉä VÉxÉiÉÉ Eòä ºÉɨÉxÉä º{ɹ]õ°ü{É ºÉä ®úJÉäÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ +ÆÊiÉ¨É ÊxÉ´ÉänùxÉ Eò®úxÉÉ SÉɽþÚÆMÉÉ* <ºÉ¨ÉäÆ ÊxÉʶSÉiÉ iÉÉè®ú {É®ú BäºÉÒ EòÉä<Ç ÊºlÉÊiÉ xÉ +É VÉÉB ÊEò Ê¡ò®ú ºÉä ÊxÉ®úºÉxÉ Eòä ʱÉB, Ê¡ò®ú ºÉä Ê®ú{ÉÒ±É Eò®úxÉä Eòä ʱÉB nùںɮúÉ ºÉƶÉÉävÉxÉ ±ÉÉxÉÉ {Éc÷ä* <ºÉʱÉB ¨ÉèÆ SÉɽþiÉÉ ½þÚÆ +É{ÉEòÒ Ê{ÉUô±ÉÒ ´ªÉ´ÉºlÉÉ ¨ÉäÆ VÉÉä Ê´É¡ò±ÉiÉÉ lÉÒ Eò±É Ê´ÉiiÉ ¨ÉÆjÉÒ xÉä ½þ¨É ±ÉÉäMÉÉäÆ ºÉä Eò½þÉ lÉÉ ÊEò ÊVÉxÉ ±ÉÉäMÉÉäÆ xÉä EòVÉÉÇ Ê±ÉªÉÉ =ºÉEòÉ 32 |ÉÊiɶÉiÉ SÉÖEòiÉÉ xɽþÒÆ ½þÖ+É, +iÉ& EªÉÉ +É{É MÉÉ®úÆ]õÒ nùä ºÉEòiÉä ½þèÆ ÊEò ¦ÉʴɹªÉ ¨ÉäÆ ¶ÉiÉ-|ÉÊiɶÉiÉ ¦ÉÖMÉiÉÉxÉ ½þÉä VÉÉBMÉÉ, <ºÉEòÉ EòÉä<Ç |ÉÉ´ÉvÉÉxÉ ½þ¨ÉÉ®úä ºÉɨÉxÉä xɽþÒÆ +ɪÉÉ ½þè* +É{É Eò½þiÉä ½þèÆ 74.30 Eò®úÉäc÷ ¯û{ɪÉä EòÉä ºÉÉvÉÉ®úhÉ {ÉÚÆVÉÒ ¤ÉxÉÉEò®ú ¤É^äJÉÉiÉä ¨ÉäÆ b÷ɱÉEò®ú +ÉètÉäÊMÉEò {ÉÖxÉÊxÉǨÉÉÇhÉ EòÒ {ÉÚÆVÉÒ EòÉä PÉ]õÉEò®ú, Ê¡ò®ú `JÉ' ¨ÉäÆ Eò½þiÉä ½þèÆ ÊEò 52.25 Eò®úÉäc÷ ¯û{ɪÉä EòÒ ®úEò¨É EòÉä =ºÉ¨ÉäÆ ±ÉÉnùäÆMÉä* ºÉnùxÉ ¨ÉäÆ ªÉ½þ º{ɹ]õ ½þÉäxÉÉ SÉÉʽþB ÊEò ÊEòºÉ {ÉÊ®úʺlÉÊiÉ ¨ÉäÆ VÉÉä ½þ¨ÉÉ®úÒ {ÉÚÆVÉÒ ½þè, =ºÉEòÉä PÉ]õÉxÉÉ SÉɽþiÉä ½þèÆ* ÊEòºÉ {ÉÊ®úʺlÉÊiÉ ¨ÉäÆ ´ÉiÉǨÉÉxÉ EòÉxÉÚxÉ EòÉä ÊxÉ®úʺÉiÉ Eò®úEòä nùںɮúÉ EòÉxÉÚxÉ ±ÉÉxÉÉ SÉɽþiÉä ½þèÆ, EªÉÉäÆÊEò ¨ÉÚ±É EòÉxÉÚxÉ Eò¨{ÉxÉÒ +ÊvÉÊxÉªÉ¨É ¨ÉäÆ VÉÉEò®ú <ºÉEòä ÊxÉ®úºÉxÉ Eòä ¤ÉÉnù +É{ÉEòÉä ®úÊVɺ]Åä¶ÉxÉ Eò®úÉxÉÉ {Éc÷äMÉÉ, Ê¡ò®ú ÊxɪɨÉɴɱÉÒ ¤ÉxÉÉxÉä ºÉä +É{ÉEòÉ xɪÉÉ EòÉxÉÚxÉ +ÉètÉäÊMÉEò {ÉÖxÉÊxÉǨÉÉÇhÉ ¤ÉèÆEò (={ÉFò¨ÉÉäÆ EòÉ +ÆiÉ®úhÉ +Éè®ú ÊxÉ®úºÉxÉ) Ê´ÉvÉäªÉEò, 1997 Eòä °ü{É ¨ÉäÆ EòÉ¨É Eò®úäMÉÉ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ {ÉÖxÉ& +É{ÉEòÉ vªÉÉxÉ <ºÉ ¤ÉÉiÉ EòÒ +Éä®ú Ênù±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ¨É½þɨÉʽþ¨É ®úɹ]Å{ÉÊiÉ EòÒ Ê¤ÉxÉÉ +xÉÖ¨ÉÊiÉ Ê±ÉB ºÉnùxÉ ¨ÉäÆ <ºÉä {Éä¶É ÊEòªÉÉ MɪÉÉ ½þè, ªÉ½þ +É{ÉÊiiÉVÉxÉEò ½þè*
(<ÊiÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú): +É{ÉxÉä Eò½þÉ ÊEò ®úɹ]Å{ÉÊiÉ EòÒ +xÉÖ¨ÉÊiÉ xɽþÒÆ ±ÉÒ MÉ<Ç ½þè, ®úɹ]Å{ÉÊiÉ EòÒ +xÉÖ¨ÉÊiÉ ±ÉÒ MÉ<Ç ½þè* VÉÉä +ÆOÉäVÉÒ ¨ÉäÆ Ê¤É±É ½þè, =ºÉ¨ÉäÆ <ºÉ ¤ÉÉiÉ EòÉ =±±ÉäJÉ ½þè* +É{ÉxÉä SÉSÉÉÇ EòÒ ½þè ÊEò ʽþÆnùÒ ´É¶ÉÇxÉ ¨ÉäÆ <ºÉEòÉ =±±ÉäJÉ xɽþÒÆ ½þè, iÉÉä ªÉ½þ MɱÉiÉÒ ½þè* ºÉ½þÒ +xÉÖ´ÉÉnù ½þÉäxÉÉ SÉÉʽþB*
SHRI RAMENDRA KUMAR (BEGUSARAI):
¸ÉÒ ®ú¨Éäxpù EòÖ¨ÉÉ®ú (¤ÉäMÉںɮúɪÉ): ʽþÆnùÒ Eòä ºÉÉlÉ ¦Éänù¦ÉÉ´É ½þÉä ®ú½þÉ ½þè, ¤É®úɤɮú EòÉ nùVÉÉÇ xɽþÒÆ ÊnùªÉÉ VÉÉ ®ú½þÉ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ: ªÉ½þ ¦Éänù¦ÉÉ´É EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè* ªÉ½þ EòÉ¨É Eò®úxÉä Eòä føÆMÉ EòÉ ºÉ´ÉÉ±É ½þè* VÉ¤É +ÆOÉäVÉÒ +Éè®ú ʽþÆnùÒ nùÉäxÉÉäÆ ¦ÉɹÉÉ+ÉäÆ ¨ÉäÆ {ÉÚ®úÉ Ê´ÉvÉäªÉEò +ÉiÉÉ ½þè iÉÉä +ÆOÉäVÉÒ ¨ÉäÆ +xÉÖ¨ÉÊiÉ EòÒ SÉSÉÉÇ ½þè, ±ÉäÊEòxÉ Ê½þÆnùÒ ¨ÉäÆ xɽþÒÆ ½þè* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ªÉ½þ BEò VɤÉnùǺiÉ ¦ÉÚ±É ½þè, <ºÉEòÒ {ÉÖxÉ®úÉ´ÞÉÊiiÉ xɽþÒÆ ½þÉäxÉÒ SÉÉʽþB*
Do you want to say something?
SHRI M.P. VEERENDRA KUMAR (THE MINISTER OF STATE IN THE MINISTRY OF FINANCE): No.
MR. CHAIRMAN: Have you taken note of it?
SHRI M.P. VEERENDRA KUMAR: Yes.
SHRI RAMENDRA KUMAR (BEGUSARAI):
¸ÉÒ ®ú¨Éäxpù EòÖ¨ÉÉ®ú (¤ÉäMÉںɮúɪÉ): <xÉEòä +ÉälÉ ±ÉäxÉä ºÉä {ɽþ±Éä ½þÉä MɪÉÉ*
MR. CHAIRMAN: After taking oath, he can improve the functioning of the Ministry.
1538 ¤ÉVÉä
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú): ¨ÉÉxÉxÉÒªÉ ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉèÆ <ºÉEòÉ Ê´É®úÉävÉ Eò®úxÉä Eòä ʱÉB JÉc÷É ½þÖ+É ½þÚÆ* ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ xÉä +vªÉÉnùä¶É ´ÉɱÉÒ ¤ÉÉiÉ ¦ÉÒ Eò½þÒ ½þè ÊEò +vªÉÉnùä¶É ÊVÉºÉ ºÉ¨ÉªÉ ¤É½þÖiÉ +ɴɶªÉEòiÉÉ ½þÉä, =ºÉ ºÉ¨ÉªÉ ÊxÉEòɱÉxÉÉ SÉÉʽþB, ¤ÉÉ®ú-¤ÉÉ®ú xɽþÒÆ* ±ÉäÊEòxÉ BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò 13 nù±ÉÉäÆ EòÒ ºÉ®úEòÉ®ú ½þè, BEò nù±É Eòä xÉÉ¨É BEò +vªÉÉnùä¶É ÊxÉEòɱÉiÉä ½þèÆ +Éè®ú 13 nù±ÉÉäÆ Eòä ʱÉB 13 +vªÉÉnùä¶É ½þèÆ* ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ºÉ¨ÉÉxÉiÉÉ ®úJÉxÉä Eòä ʱÉB ÊEò ½þ¨É ºÉ¤É ¤É®úɤɮú ½þèÆ, 13 +vªÉÉnùä¶É ÊxÉEòÉ±É ÊnùB* +É{ÉEòÉä +vªÉÉnùä¶É EòÒ ¨É½þiiÉÉ EòÉä ºÉ¨ÉÉ{iÉ xɽþÒÆ Eò®úxÉÉ SÉÉʽþB* ¨ÉèÆ <ºÉEòÉ Ê´É®úÉävÉ <ºÉʱÉB Eò®ú ®ú½þÉ ½þÚÆ ÊEò ºÉ®úEòÉ®ú xÉä +{ÉxÉÒ Ê´É¡ò±ÉiÉÉ+ÉäÆ EòÉä ÊUô{ÉÉxÉä Eòä ʱÉB <iÉxÉÉ PÉÉ]õÉ JÉÉxÉä Eòä ¤ÉÉnù ¦ÉÒ Eò¨{ÉxÉÒ ¤ÉxÉÉxÉä EòÉ BEò nùɪɮúÉ ¤ÉxÉɪÉÉ ½þè* ªÉ½þ BEò |ÉEòÉ®ú ºÉä Ê´É¡ò±ÉiÉÉ+ÉäÆ EòÉ ÊVÉFò ½þè +Éè®ú ºÉÆEò]õÉäÆ ºÉä UôÖ]õEòÉ®úÉ {ÉÉxÉä EòÒ EòÉÆOÉäºÉÒ ºÉ®úEòÉ®ú uÉ®úÉ +{ÉxÉÉ<Ç MÉ<Ç xÉÒÊiÉ EòÉ +xÉֺɮúhÉ ½þè*
+ɶSɪÉÇ EòÒ ¤ÉÉiÉ ½þè ÊEò <iÉxÉä ºÉÉ®úä ºÉ¨ÉÉVÉ´ÉÉnùÒ xÉäiÉÉ+ÉäÆ EòÒ ºÉ®úEòÉ®ú ¦ÉÉ®úiÉÒªÉ +ÉètÉäÊMÉEò {ÉÖxÉÊxÉǨÉÉhÉ ¤ÉèÆEò EòÉä EòÆ{ÉxÉÒ ¤ÉxÉÉEò®ú ±ÉÉJÉÉäÆ +ÉètÉäÊMÉEò Eò¨ÉÇSÉÉÊ®úªÉÉäÆ Eòä ¦ÉʴɹªÉ EòÉä +ÆvÉEòÉ®ú ¨ÉäÆ vÉEòä±É ®ú½þÒ ½þè* ªÉ½þ ºÉ½þÒ ½þè ÊEò EòÆ{ÉxÉÒ ¯ûMhÉ <EòÉ<Ç Eòä {ÉÖxÉÊxÉǨÉÉhÉ ¨ÉäÆ ¨Énùnù Eò®úäMÉÒ? ¤ÉèÆEò ªÉÊnù ½þÉäiÉÉ iÉÉä ¤ÉèÆEò ºÉä ÊVÉxÉ ±ÉÉäMÉÉäÆ EòÉä +É{ÉxÉä {ÉèºÉÉ ÊnùªÉÉ lÉÉ, =xÉEòÒ ÊºÉEªÉÉäÊ®ú]õÒ ¦ÉÒ +É{ÉxÉä ®úJÉÒ ½þÉäMÉÒ* =xÉEòÒ VɨÉÉxÉiÉ EòÒ ®úÉ榃 VÉÉä ½þè ªÉÉ VɨÉÉxÉiÉ ¨ÉäÆ VÉÉä EòÖUô ¦ÉÒ VɨÉÉ Eò®úɪÉÉ ½þÉäMÉÉ, =ºÉºÉä +É{ÉEòÉä ´ÉºÉÚ±É Eò®úxÉÉ SÉÉʽþB lÉÉ* +¤É ÊEòºÉEòÉä ±ÉÉäxÉ ÊnùªÉÉ +Éè®ú ÊEòºÉEòÉä ±ÉÉäxÉ xɽþÒÆ ÊnùªÉÉ, +É{É ÊEòºÉ |ÉEòÉ®ú ºÉä ´ÉºÉÚ±É Eò®úäÆMÉä? <xÉ ºÉÉ®úÒ ¤ÉÉiÉÉäÆ {É®ú +É{É vªÉÉxÉ xɽþÒÆ nùä ®ú½þä ½þèÆ* +É{É iÉÉä ªÉ½þ Eò½þ ®ú½þä ½þèÆ ÊEò {ÉèºÉÉ b÷Ú¤É MɪÉÉ*
ÊVÉºÉ ´ªÉÊEiÉ EòÉä SÉÉä®úÒ Eò®úxÉä EòÒ +ÉnùiÉ {Éc÷ MÉ<Ç ½þè, ´É½þ SÉÉ®ú ¤ÉèÆEòÉäÆ ºÉä ®úEò¨É ±Éä ±ÉäMÉÉ +Éè®ú SÉÉ®úÉäÆ ¤ÉèÆEò ºÉä ®úEò¨É ±ÉäxÉä Eòä ¤ÉÉnù ªÉÊnù EòÆ{ÉxÉÒ ¤ÉxÉ MÉ<Ç iÉÉä ´É½þ EòÆ{ÉxÉÒ Eòä {ÉÉºÉ Ê¡ò®ú VÉÉBMÉÉ +Éè®ú ´É½þÉÆ ºÉä ¦ÉÒ {ÉèºÉÉ ±Éä ±ÉäMÉÉ* <ºÉʱÉB ¤ÉèÆEò ½þÒ ®ú½þxÉÉ SÉÉʽþB* ¤ÉèÆEò xÉä ÊVÉºÉ +ÉvÉÉ®ú {É®ú ÊVÉºÉ ´ªÉÊEiÉ EòÉä ±ÉÉäxÉ ÊnùªÉÉ, =ºÉEòÒ ÊºÉEªÉÉäÊ®ú]õÒ ¦ÉÒ VɨÉÉ ½þÖ<Ç ½þÉäMÉÒ iÉÉä =ºÉ ʺÉEªÉÉäÊ®ú]õÒ EòÒ ®úEò¨É ºÉä ´ÉºÉÚ±É Eò®úxÉÉ SÉÉʽþB* EòÆ{ÉxÉÒ ±ÉÉäxÉ nùäMÉÒ ªÉÉ xɽþÒÆ nùäMÉÒ, ªÉ½þ iÉÉä =ºÉ EòÆ{ÉxÉÒ {É®ú ÊxɦÉÇ®ú Eò®úiÉÉ ½þè* <ºÉʱÉB ¨ÉèÆ <ºÉEòÉ Ê´É®úÉävÉ Eò®ú ®ú½þÉ ½þÚÆ* ¨Éä®úÒ ¨ÉÉÆMÉ ½þè ÊEò ºÉƶÉÉävÉxÉ ´ÉÉ{ÉºÉ Ê±ÉªÉÉ VÉÉxÉÉ SÉÉʽþB* ¤ÉèÆEòÉäÆ EòÉä ÊVÉºÉ =qä¶ªÉ EòÒ |ÉÉÊ{iÉ Eòä ʱÉB ºlÉÉÊ{ÉiÉ ÊEòªÉÉ MɪÉÉ ½þè, =ºÉEòÒ |ÉÉÊ{iÉ ½þäiÉÖ ºÉÉlÉÇEò Eònù¨É =`öÉB VÉÉxÉä SÉÉʽþB* ºÉ®úEòÉ®ú EòÉä BäºÉä Eònù¨É =`öÉxÉä SÉÉʽþB ÊVɺɺÉä EòÉä<Ç +ÉètÉäÊMÉEò <EòÉ<Ç ¯ûMhÉ xÉ ½þÉä* <ºÉʱÉB ¨Éä®úÉ ÊxÉ´ÉänùxÉ ½þè ÊEò =ºÉ +ÉètÉäÊMÉEò <EòÉ<Ç Eòä ¨ÉÉʱÉEòÉäÆ Eòä ÊJɱÉÉ¡ò VÉÉÆSÉ ½þÉä iÉlÉÉ ¨ÉVÉnùÚ®úÉäÆ Eòä ʽþiÉÉäÆ EòÉ ºÉÆ®úIÉhÉ ½þÉä ÊVÉx½þÉäÆxÉä <ºÉ |ÉEòÉ®ú ºÉä {ÉèºÉÉ ÊnùªÉÉ ½þè* <ºÉʱÉB ¤ÉèÆEòÉäÆ EòÉä ®ú½þxÉÉ SÉÉʽþB +Éè®ú EòÆ{ÉxÉÒ ¤ÉxÉÉEò®ú PÉÉ]õä EòÉä nùںɮúä °ü{É ¨ÉäÆ {ÉÊ®ú´ÉÊiÉÇiÉ Eò®úxÉä EòÉ EòÉ¨É VÉÉä ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè, VÉÉä Ê¤É±É ±ÉɪÉÉ MɪÉÉ ½þè, ¨ÉèÆ <ºÉ EòÆ{ÉxÉÒ ¤ÉxÉÉxÉä ´ÉɱÉä <ºÉ +ÊvÉÊxÉªÉ¨É EòÒ +ɱÉÉäSÉxÉÉ Eò®úiÉÉ ½þÚÆ iÉlÉÉ ºÉ®úEòÉ®ú ºÉä ¨ÉÉÆMÉ Eò®úiÉÉ ½þÚÆ ÊEò EòÆ{ÉxÉÒ ¤ÉxÉÉxÉä ´ÉɱÉä +ÊvÉÊxÉªÉ¨É EòÉä ´ÉÉ{ÉºÉ ±Éä +Éè®ú ªÉ½þ ¤ÉèÆEò ½þÒ ®ú½þxÉÉ SÉÉʽþB* ¤ÉèÆEò xÉä ÊVÉxÉ ±ÉÉäMÉÉäÆ EòÉä ±ÉÉäxÉ ÊnùªÉÉ, =xɺÉä `öÒEò |ÉEòÉ®ú ºÉä ´ÉºÉÚ±É Eò®úä*
¨ÉÖZÉä ±ÉMÉ ®ú½þÉ ½þè ÊEò ¦ÉÉ®úiÉÒªÉ ¨ÉVÉÚnù®ú ºÉÆPÉ VÉÉä OÉɨÉÒhÉ ¤ÉèÆEò EòÒ ºlÉÉ{ÉxÉÉ Eò®úxÉä VÉÉ ®ú½þÉ ½þè, ´É½þ =ºÉ ¤ÉèÆEò EòÒ ºlÉÉ{ÉxÉÉ xÉ Eò®ú ºÉEòä* ÊVÉxÉ ±ÉÉäMÉÉäÆ xÉä vÉÉäJÉÉ ÊnùªÉÉ ½þè, =ºÉ vÉÉäJÉä EòÉä ÊUô{ÉÉxÉä Eòä xÉÉiÉä ªÉ½þ EòÆ{ÉxÉÒ ¤ÉxÉÉxÉä VÉÉ ®ú½þä ½þèÆ* <ºÉʱÉB ¨ÉèÆ EòÆ{ÉxÉÒ EòÉ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ +Éè®ú ªÉ½þ ¤ÉèÆEò ½þÒ ®ú½þxÉÉ SÉÉʽþB* ¸ÉÒ¨ÉiÉÒ <ÆÊnù®úÉ MÉÉÆvÉÒ VÉÒ xÉä ¦ÉÒ ¤ÉèÆEòÉäÆ EòÉ ®úɹ]ÅÒªÉEò®úhÉ ÊEòªÉÉ lÉÉ ÊEò ¤ÉèÆEò ±ÉÉäMÉÉäÆ EòÉä EòVÉÉÇ nùäMÉÒ* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ½þ¨É ¦ÉÒ =xÉ Ê´ÉSÉÉ®úÉäÆ {É®ú SɱÉäÆ* +iÉ: ¨ÉèÆ <ºÉ Ê¤É±É EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þÉ ½þÚÆ* +É{ÉxÉä ºÉ¨ÉªÉ ÊnùªÉÉ, +É{ÉEòÉä vÉxªÉ´ÉÉnù Eò®úiÉÉ ½þÚÆ*
(<ÊiÉ)
SHRI SRIBALLAV PANIGRAHI (DEOGARH): Mr. Chairman, Sir, the intention of the Government in bringing this Bill seems to be good, but I am not in a position to support the way in which they have promulgated the Ordinance. What we find is, increasingly Ordinances are being promulgated these days. This is contrary to healthy democratic traditions and against the healthy functioning of democracy. I do not know as to what was the hurry to go to Rashtrapati Bhawan, persuade the Rashtrapati, get his approval and get such an Ordinance promulgated.
Sir, as you find, this Ordinance was promulgated on the 24th January, 1997. This House was in session up to 20th December, 1996.
The Winter Session of the House came to a close. The House was adjourned sine die on 20th of December. Thereafter, if they had got it promulgated within seven days or so, there would have been some meaning. By January 24, I think, the Cabinet had already decided about the date when the Budget Session would commence. After the Cabinet decision about the Budget Session if Ordinances were promulgated how do they expect support from us? They have not issued one Ordinance only. But three Ordinances were issued. There was no urgency also. Look at the nature of the Bill. Heavens would not have fallen had they waited for a couple of months. They could have got listed these Bills in the List of Business on priority. Therefore, this is a very unhealthy trend which is fast developing.
As regards the intention I mentioned that hitherto the IRBI, the Industrial Reconstruction Bank of India was a statutory authority and after the Ordinance it had converted itself into a company. I remember two years ago or so we had passed such a legislation in respect of Oil and Natural Gas Commission (ONGC) also. They wanted to acquire the status of a company, obviously to enjoy some more flexibility in its operations and to have the capacity to go to the market to have access to the capital market to mop up and mobilise funds. All these things are there. The intention is good. Primarily this institution was there. This organisation was there to help sick units in their revival. In fact, this bank sanctioned cumulative term loan assistance to the tune of Rs.2,983.71 crore to 1375 units at the end of March, 1996. Further at the end of March, 1996 the cumulative financial assistance sanctioned by this Bank under equipment hire purchase and equipment finance assets stood at Rs.20.8 crore to 36 units and Rs.600.82 crore to 40 units and again Rs.169.76 crore to 62 units.
1549 hours (Shri P.M. Sayeed in the Chair)
So, this way the IRBI has, no doubt, rendered assistance to a large number of sick units. Many of them have been revived and many of them have died. These are all matters of concern.
Sir, I attach more importance to public sector units. There is a difference. Some persons may not like to treat them at par and some may like to treat them at par.
But in respect of public sector units, we have to adopt a liberal approach. When a study was made, out of about 200 and odd Central public sector undertakings, 97 were found sick, and the reasons for these units going sick were attributed to two things. One is, over-employment. According to this study, in some cases, about one-third or 33 per cent of the people were in excess. Secondly, outdated technology was also the reason attributed to many units suffering from industrial sickness. Over and above this or more important than this was mismanagement or lack of proper management to run these units. That was not highlighted in that study. But from our experience, we found that this was the main reason. Whatever it is, it is of paramount importance to see that sickness goes and as many sick industrial units as possible could be brought back to health. Their normal health should be restored. How far have we travelled along this path? I think, the progress is not something encouraging.
[NEXT PAGE]