XI LOK SABHA DEBATES, Session IV (Budget) XI LOK SABHA DEBATES, Session IV (Budget) Thursday , May 8, 1997 / Vaisakha 18 1919 (Saka)
Type of Debate: BUDGET (GENERAL)
Title: Financi Bill, 1997-98. ( Contd - Not Concluded)
TEXT : 14.48 hrs.MR. CHAIRMAN: Before we start discussion on the Finance Bill, I must caution the hon. Members that five hours were allotted for the general discussion. We have already taken three hours and thirty-five minutes and two-and-a-half hours are hardly left.
... (Interruptions)
MR. CHAIRMAN: Why do you presume that I am going to scuttle the Members' right. We will have to finish it. All the discussion should finish today itself. Therefore, I only seek cooperation of all the hon. Members. I have got a very long list of names. I will try to give the maximum time. At the same time, I seek sincere cooperation from the hon. Members. Let us take some ten minutes. The senior Members, who have already prepared, are there. They are waiting. They will get some more time. Now, I will call Shri C. Narayana Swamy. He has already taken ten minutes. And he will have to conclude with a couple of sentences.
SHRI C. NARAYANA SWAMY (BANGALORE NORTH): Mr. Chairman, Sir, yesterday our hon. Minister of Finance had come out with certain proposals relating to withdrawal of levies proposed earlier. These included withdrawal in respect of increased tax on tread rubber and also concessions amounting to more than Rs. 100 crore. One important aspect to be noted here is the thrust given by the Government, especially the hon. Minister of Finance, for improving the basic infrastructural facility, especially the increased subsidy on the power sector of an amount of nearly Rs. 900 crore mainly for hydel power generation.
Now, most of the basic minimum services to be provided to the people, especially in the rural areas, will, under the present set-up, be implemented through the Panchayati Raj institutions. The Constitution provides for the establishment of local bodies which should function as autonomous and self-governing institutions. There is a stipulation and also a provision for devolution of powers and functions to these bodies.
Unfortunately, even after the Constitutional amendment, in many States of the country, with a few exceptions, the States have not devolved, through respective State enactments, sufficient powers and functions to these bodies. In many States requisite administrative powers are not given to these local bodies so that they could implement these very programmes. Even though they have the powers of planning, the States have not established Planning Committees at the district level which are mandatory under the Constitution.
I would like to call upon the Government to see that this anomaly is set right in consultation with the State Governments and that these representative bodies of people, the people at the grassroot level, are allowed to implement the programmes entrusted to them efficiently without giving any room for any anomaly.
Similarly, financial allocation and the provision for implementing various programmes relating to poverty alleviation and self-employment implies the cooperation of financial institutions including commercial banks, regional rural banks and the cooperative institutions involved in this field. There was a proposal for establishment of a national cooperative bank at the national level and that entailed some amendments to the relevant statute and the matter was pending before the Government. I would like to urge upon the Government, especially the hon. Finance Minister, to see that this issue is sorted out without any delay and also enable the cooperatives to function in a democratic manner so that Government may also initiate steps to bring in constitutional amendments so as to incorporate cooperatives as a mandatory provision of the Constitution on the lines of the Panchayati Raj amendments.
MR. CHAIRMAN: You will have to conclude now.
SHRI C. NARAYANA SWAMY: Sir, this is my last point. We have a vast stretch of dry land in our country. While we are giving thrust for improvement in irrigational facilities to the rural masses for development of agriculture, I feel that we are not giving equal importance that is due for development of dry land farming. This would involve increased allocation of finances and funds for rehabilitation of minor irrigation tanks, construction of ground water storage tanks and the like. The Government and the hon. Finance Minister has taken steps to streamline the fiscal aspect of governance through the Budget. He has also laid stress on the development of infrastructure. In more ways than one, the Budget presented by the hon. Finance Minister is a model in the country and unprecedented in many respects. I would like to congratulate him for his efforts. I am sure the objectives set forth in the Budget would be achieved by the Government and the hon. Finance Minister.
Sir, I thank you for the opportunity given to me.
SHRI SUBHASH CHANDRA (BHILWARA):
¸ÉÒ ºÉÖ¦ÉÉ¹É SÉxpù (¦ÉұɴÉÉc÷É) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, vÉxªÉ´ÉÉnù* Eò±É <ºÉ ¡òÉ<xÉäÆºÉ Ê¤É±É {É®ú ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ xÉä SÉSÉÉÇ ¶ÉÖ¯û EòÒ* =x½þÉäÆxÉä VÉÉä ¶ÉÖ¯û ¨ÉäÆ ¤ÉÉä±ÉÉ =ºÉä ¨ÉèÆ EòÉä]õ Eò®ú ®ú½þÉ ½þÚÆ*
" When this Budget was presented in Parliament 69 days ago, it gave a strong boost to the confidence in the Indian economy both in India and abroad. Let me highlight some of the gains".
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"The open market price of wheat which were ruling at unusally high levels at an average of Rs. 713 per quintal in Delhi in February, 1997 has since come down to the range of Rs. 510 Rs. 525".
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"In one area, industrial production data that has become available since the presentation of the Budget shows sluggishness in industrial growth.
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lower tax rate, broader area and better tax administration
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increase in the excise duty on card paper and paper board used for the manufacture of cartons for taking horticultural products.
ÊEòºÉÉxÉ VÉÉä SÉÒVÉäÆ =i{ÉÉnùxÉ Eò®úiÉÉ ½þè, =xÉEòä |ÉÉäb÷E]ºÉ {É®ú BEºÉÉ<VÉ bªÉÚ]õÒ ¤ÉgøÉ nùÒ* +É{É BEò iÉ®ú¡ò Eò½þiÉä ½þèÆ ÊEò ½þ¨É ÊEòºÉÉxÉÉäÆ EòÉ ¦É±ÉÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ +Éè®ú nùںɮúÒ iÉ®ú¡ò =xÉ {É®ú ]õèEºÉ EòÉ ¤ÉÉäZÉ b÷É±É ®ú½þä ½þèÆ +Éè®ú B+®úEòÆÊb÷¶ÉxÉ {É®ú ]õèEºÉ PÉ]õÉ ®ú½þä ½þèÆ* ªÉ½þ Eò½þÉÆ EòÉ xªÉÉªÉ ½þè? ºÉ¦ÉÒ ±ÉÉäMÉ ªÉ½þ Eò½þ ®ú½þä ½þèÆ ÊEò ªÉ½þ ¤ÉVÉ]õ MÉ®úÒ¤ÉÉäÆ Eòä ʱÉB xɽþÒÆ ½þè*
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SHRI SUBHASH CHANDRA (BHILWARA):
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MODVAT
ÊnùªÉÉ VÉÉiÉÉ ½þè* <ºÉ¨ÉäÆ <Æb÷ä{ÉèÆb÷äÆ]õ |ÉÉèºÉäºÉºÉÇ ¨ÉäÆ <xÉ{ÉÖ]õ {É®ú FòäÊb÷]õ ÊnùªÉÉ VÉÉiÉÉ ½þè ªÉÉ xÉÉè¶ÉxÉ±É ¤ÉäÊºÉºÉ {É®ú ÊnùªÉÉ VÉÉiÉÉ ½þè* ¨Éä®úÉ ªÉ½þ Eò½þxÉÉ ½þè ÊEò
MODVAT
EòÉä ´É½þÉÆ ±ÉÉMÉÚ Eò®úxÉä ºÉä BEºÉÉ<ÇWÉ bªÉÚ]õÒ ¨ÉäÆ SÉÉä®úÒ ®úÉäEòxÉä EòÒ EòÉä<Ç MÉÖÆVÉÉ<¶É xɽþÒÆ ½þè EªÉÉäÆÊEò +É{ÉxÉä VÉÉä ®úä]ºÉ ÊnùªÉä ½þèÆ ªÉÊnù BEò ¯û{ɪÉä {É®ú 10 {É®úºÉäÆ]õ BEºÉÉ<ÇVÉ bªÉÚ]õÒ ±ÉMÉɪÉÒ iÉÉä
MODVAT 60
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SHRI SANAT MEHTA: I want to know whether Shri Chidambaram is the mother or the father.
SHRI A.C. JOS: Shri Chidambaram is, now, both mother and father. Sir, passing of the Finance Bill after a full-fledged discussion is the most important responsibility of this august House. Debates on each Ministry would have taken place but, unfortunately, due to various preoccupations, we have not got enough time to discuss various Ministries. I do not blame the Finance Minister for that. It is our own defect. We have approved this Finance Bill. In order to give life to the Budget proposals, this Finance Bill has to be passed today. Sir, we have guillotined a bit and we are also passing it.
Sir, the Finance Minister is extremely lucky this time because it has become a fashion in this country now to talk in favour of the Budget. If anybody dares to talk against it, he will become a sort of non-progressive or something like that. It is primarily because of newspaper owners, reporters, commanders of the corporations who are paying income-tax and who have got the benefit from this Budget. So, the man on the street becomes simply mute. He does not know what to say because everybody is praising the Budget cutting across differences. In that way, all the criticisms against the Budget have started disappeared.
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