<b>XI LOK SABHA DEBATES,  <i> Session IV (Budget) </i>
</b>
XI LOK SABHA DEBATES,   Session IV (Budget) 

Friday , May 16, 1997 / Vaisakha 26, 1919 (Saka)





Type of Debate: GOVERNMENT BILLS

Title: Sick Industrial Companies (Special Provisions) Bill.

TEXT :
 15.09 hrs.


THE MINISTER OF FINANCE (SHRI P.  CHIDAMBARAM):  I beg to move  for  leave  to
introduce  a  Bill  to make, in the public interest, special provisions with a
view to securing the timely detection  of  sick  companies  owning  industrial
undertakings,  the  speedy  determination  of  the remedial and other measures
which need to be taken with respect to  such  companies  and  the  expeditious
enforcement  of the measures so determined and for matters connected therewith
or incidental thereto  and  also  to  repeal  the  Sick  Industrial  Companies
(Special Provisions) Act, 1985.

MR. SPEAKER: The question is:

        
        "That  leave  be  granted  to  introduce a Bill to make, in the
        public interest, special provisions with a view to securing the
        timely  detection   of   sick   companies   owning   industrial
        undertakings,  the  speedy  determination  of  the remedial and
        other measures which need to be  taken  with  respect  to  such
        companies  and  the  expeditious enforcement of the measures so
        determined and for matters connected  therewith  or  incidental
        thereto  and  also  to  repeal  the  Sick  Industrial Companies
        (Special Provisions) Act, 1985."

 The motion was adopted.

SHRI P.  CHIDAMBARAM :  I introduce the Bill.

______________________________________________________________________________

*	Published in the Gazettee of India, Extraordinary, Part-II, Section-2,

	dated 16th May, 1997.

**	Introduced with the recommendation of the President.

15.10 hrs.

 RE:  CONSTITUTION (EIGHTY-FIRST AMENDMENT) BILL

MR.  SPEAKER:    Now, we have only 21 minutes left with us before we start the
Private Members' Bills and Resolution.

SEVERAL HON.  MEMBERS:  Sir, what about Matters under Rule 377?

MR.  SPEAKER:  Matters under Rule 377 will be taken up later  on  because  the
leaders  had  met  me  in  my  Chamber  and  it was decided that the debate on
Reservation for Women's Bill should start now, in this Session.  We will  take
up the Matters Under rule 377 a little later, after 6 o' clock.

			...  (Interruptions)

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø): 20 ʨÉxÉ]õ ¨ÉäÆ EªÉÉ ½þÉäxÉÉ ½þè?


SHRI NAWAL KISHORE RAI (SITAMARHI):





¸ÉÒ xÉ´É±É ÊEò¶ÉÉä®ú ®úÉªÉ (ºÉÒiÉɨÉgøÒ): +Éä.¤ÉÒ.ºÉÒ. +Éè®ú ¨ÉÉ<xÉÉäÊ®ú]õÒ EòÉ EªÉÉ ½þÉäMÉÉ, ªÉ½þ ºÉÉ®úÉ ºÉnùxÉ
VÉÉxÉxÉÉ SÉɽþiÉÉ ½þè? 
... (´ªÉ´ÉvÉÉxÉ)


SHRIMATI GEETA MUKHERJEE (PANSKURA): Let there be a discussion...
(Interruptions)

DR. T. SUBBARAMI REDDY (VISAKHAPATNAM): Sir, what will be done within just  15
to 20 minutes?... (Interruptions)

SHRI NAWAL KISHORE RAI (SITAMARHI):





¸ÉÒ xÉ´É±É ÊEò¶ÉÉä®ú ®úÉªÉ :  +É{ɺÉä ½þÒ |ÉÉä]õäE¶ÉxÉ ¨ÉÉÆMÉäÆMÉä* <ºÉ¨ÉäÆ +Éä.¤ÉÒ.ºÉÒ.  +Éè®ú
¨ÉÉ<xÉÉäÊ®ú]õÒVÉ EòÒ ¨Éʽþ±ÉÉ+ÉäÆ EòÉ EªÉÉ ½þÉäMÉÉ?  
...  (´ªÉ´ÉvÉÉxÉ)
 ½þ¨ÉäÆ +É{ÉEòÉ ºÉÆ®úIÉhÉ SÉÉʽþB*


SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):





¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ): +É{É ºÉÉä¶É±É VÉʺ]õºÉ Eòä xÉÉ¨É {É®ú +É®úIÉhÉ nùä ®ú½þä
½þèÆ* EªÉÉ ¨ÉֺɱɨÉÉxÉ <ºÉ ½þÉ=ºÉ ¨ÉäÆ {ɽþÖÆSÉ {ÉÉBÆMÉä ªÉÉ xɽþÒÆ, ªÉÉ ºÉ¨ÉÉVÉ Eòä nùںɮúä ´ÉMÉÇ +Éè®ú
Ê{ÉUôc÷Ò VÉÉÊiÉ Eòä ±ÉÉäMÉ {ɽþÖÆSÉ {ÉÉBÆMÉä ªÉÉ xɽþÒÆ? {ɽþ±Éä <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ ºÉÖxÉ ±ÉÒÊVÉB*
½þ¨ÉÉ®úÒ ªÉ½þ +É{ÉÊiiÉ {ɽþ±Éä ¦ÉÒ ®ú½þÒ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  +¤É 15 ʨÉxÉ]õ ¨ÉäÆ ºÉÆÊ´ÉvÉÉxÉ ¤Énù±ÉxÉä {É®ú EªÉÉ SÉSÉÉÇ ½þÉäMÉÒ, ªÉ½þ ºÉ¨ÉZÉ
¨ÉäÆ xɽþÒÆ +É ®ú½þÉ ½þè*


MR.  SPEAKER:  You cannot put this question to the Chair. This is a Bill which
is being  introduced  by  the  Government,  and  has  to  be  piloted  by  the
Government. You belong to the Ruling Party. How do you expect me

			... (Interruptions)

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú:  |ÉÉ<¨É ʨÉÊxɺ]õ®ú EªÉÉ ¤É½þºÉ ¶ÉÖ°ü Eò®úäÆMÉä 
...  (´ªÉ´ÉvÉÉxÉ)


MR.  SPEAKER:  Let the Prime Minister speak. I would like to know the stand of
the Government and whether they want to proceed with it.

			... (Interruptions)

MR. SPEAKER: Let me hear the Prime Minister.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  <ºÉ iÉ®ú½þ ºÉä |ÉÉ<¨É ʨÉÊxɺ]õ®ú =`öEò®ú ¨ÉÉä¶ÉxÉ Eòä ʱÉB |ɺiÉÉ´É {Éä¶É
Eò®úäÆMÉä, ªÉ½þ 15 ʨÉxÉ]õ Eòä ʱÉB ¨ÉVÉÉEò ½þÉäMÉÉ* ªÉ½þ |ÉSÉÉ®ú EòÒ ¤ÉÉiÉ ½þè* ½þ¨É ±ÉÉäMÉÉäÆ EòÉ EªÉÉ
BiÉ®úÉVÉ ½þè, ªÉ½þ +É{É ºÉÖxÉ iÉÉä ±ÉäÆ*


THE  PRIME  MINISTER  (SHRI  I.K.  GUJRAL):  Please  allow  me   to   speak...
(Interruptions)

MR. SPEAKER: I am only asking the sense of the House.

			... (Interruptions)

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  <ºÉºÉä ¤ÉgøEò®ú +Éè®ú EòÉä<Ç ¨ÉVÉÉEò xɽþÒÆ ½þÉä ºÉEòiÉÉ* 15 ʨÉxÉ]õ ¨ÉäÆ {ÉÒ.B¨É.¤ÉÒ.
¶ÉÖ°ü ½þÉäxÉä ´ÉɱÉÉ ½þè* +MÉ®ú ±ÉÉxÉÉ lÉÉ iÉÉä {ɽþ±Éä ±ÉÉxÉÉ SÉÉʽþB lÉÉ, <ºÉ {É®ú {ɽþ±Éä SÉSÉÉÇ ¶ÉÖ°ü
½þÉäiÉÒ* +MɱÉä ºÉjÉ ¨ÉäÆ Eò®úxÉÉ ½þè iÉÉä +ÉVÉ EªÉÉ Eò®úäÆMÉä?  
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: Shri Banatwalla and Shri Nitish Kumar may please sit down. Please
listen to me.

	The  limited question that I am asking the hon. Prime Minister at this
stage is, whether the Government is going ahead with the consideration of  the
Bill  or  not.  That is the only question, I am asking. I am not asking him to
take up the Bill now. I am only asking whether the  Government  is  proceeding
with the consideration of the Bill. That is all.

			... (Interruptions)

SHRI  G.M. BANATWALLA (PONNANI): Sir, our request is that it is a Constitution
(Amendment) Bill, a very serious Bill and nothing will be served  within  just
15 minutes by starting the discussion now. It is nothing except a gimmick.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ Eòä |ÉÊiÉ {ÉÚ®úÉ +Énù®ú ½þè, ±ÉäÊEòxÉ ´É½þ iÉÉä {ÉÚ®úÉ
¦ÉɹÉhÉ nùäÆMÉä 
...  (´ªÉ´ÉvÉÉxÉ)
 ´Éä Ê®úº{ÉÉìÆb÷ Eò®ú ºÉEòiÉä lÉä*


SHRI SULTAN SALAHUDDIN OWAISI (HYDERABAD):





¸ÉÒ ºÉÖ±iÉÉxÉ ºÉ±ÉÉ=qÒxÉ +Éä´ÉäºÉÒ (½þènù®úɤÉÉnù): ¨ÉֺɱɨÉÉxÉ ¦ÉÒ ¤É®úɤɮú Eòä ½þEònùÉ®ú ½þèÆ <ºÉʱÉB
{ɽþ±Éä ½þ¨ÉÉ®úÒ ºÉÖxÉ ±ÉÒÊVÉB* 
... (´ªÉ´ÉvÉÉxÉ)
½þ¨ÉÉ®úä ʱÉB iÉÉä Ê®úVÉ´ÉÇä¶ÉxÉ xɽþÒÆ ½þè ...
(´ªÉ´ÉvÉÉxÉ)




=nùÇÚ Eòä ʱÉB VÉMɽþ



 ...(Interruptions)

MR.  SPEAKER:  Let us hear the Prime Minister.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  ¨É½þÉänùªÉ, BäºÉä ºÉ´ÉɱÉÉäÆ {É®ú ÊEòºÉÒ ¦ÉÒ |ÉEòÉ®ú EòÉ ¨ÉiɦÉänù xɽþÒÆ ½þÉäxÉÉ
SÉÉʽþB* VÉÉä EòÖUô ¦ÉÒ Ê´É´ÉÉÊnùiÉ ¨ÉɨɱÉä ½þèÆ, =xÉEòÉä ¤ÉMÉè®ú Ê®úVÉÉä±´É Eò®úÉB ½þÖB +Éè®ú EòƺÉÒc÷ä¶ÉxÉ
Eòä ʱÉB ¨ÉÚ´É Eò®úäÆMÉä* ʺɡòÇ ¨ÉÚ´É Eò®úäÆMÉä +Éè®ú {ÉÉÆSÉ ´ÉÉEªÉ ¤ÉÉä±ÉEò®ú ¤Éè`ö VÉɪÉäÆMÉä +Éè®ú Ê¡ò®ú
|ÉÉ<´Éä]õ ¨É訤ɮú ʤÉVÉxÉäºÉ ¶ÉÖ°ü ½þÉä VÉÉBMÉÉ +Éè®ú ½þÉä MɪÉÉ ÊEò SÉSÉÉÇ |ÉÉ®ú¨¦É Eò®ú nùÒ* <ºÉºÉä
EªÉÉ {É®ú{ÉVÉ ºÉÉä±´É ½þÉäMÉÉ?


SHRI  MADHUKAR  SARPOTDAR (MUMBAI NORTH-WEST): This is not at all proper. What
is the intention of the Government? What is the purpose of taking up this Bill
at this time?

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  ½þ¨É VÉÉxÉxÉÉ SÉɽþäÆMÉä ÊEò {É®ú{ÉVÉ EªÉÉ ºÉÉä±´É ½þÉäMÉÉ?  ½þ¨É ±ÉÉäMÉ VÉÉxÉxÉÉ
SÉɽþäÆMÉä ÊEò +ÉèÊSÉiªÉ EªÉÉ ½þè?  
...  (´ªÉ´ÉvÉÉxÉ)


SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):





¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : Ê´É´ÉÉÊnùiÉ ¨ÉÖqä Eòä ʱÉB ʺɱÉèE]õ Eò¨Éä]õÒ
¤ÉxÉÒ* V´ÉÉ<Æ]õ ʺɱÉèE]õ Eò¨Éä]õÒ ¨ÉäÆ ºÉÉ®úÉ EòxºÉèxºÉºÉ ½þÉäxÉä Eòä ¤ÉÉnù +{ÉxÉÒ ªÉÖxÉèÊxɨɺÉ
Ê®ú{ÉÉä]õÇ nùÒ* ªÉ½þ ¨ÉɨɱÉÉ Eò¤É iÉEò Ê´É´ÉÉÊnùiÉ ®ú½þäMÉÉ? 
... (´ªÉ´ÉvÉÉxÉ)
 BäºÉä xɽþÒÆ SɱÉäMÉÉ* ...
(´ªÉ´ÉvÉÉxÉ) ±ÉÉäMÉ Eò½þ ®ú½þä ½þèÆ ÊEò ½þ¨ÉÉ®úÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒÊVÉB* 
... (´ªÉ´ÉvÉÉxÉ)
 ½þ¨ÉÉ®úÒ ¤ÉÉiÉ
Ê®úEòÉb÷Ç ¨ÉäÆ +É SÉÖEòÒ ½þè*


MR. SPEAKER: I think you have made your point.

SHRI SOMNATH CHATTERJEE (BOLPUR): Let us  hear  the  Prime  Minister.  Let  us
listen to what he has got to say. What is all this happening?

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  ªÉ½þ ±ÉÉì ʨÉÊxɺ]õ®ú EòÉä {Éä¶É Eò®úxÉÉ SÉÉʽþB* |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ JÉc÷ä
½þèÆ, EªÉÉ {É®ú{ÉVÉ BSÉÒ´É Eò®úxÉÉ SÉɽþiÉä ½þèÆ?


MR.  SPEAKER:  Shri Nitish Kumar, I was only asking a limited question whether
the Government wants to proceed with the consideration of the Bill or  not.  I
am not asking anything else.

SHRI NITISH KUMAR :  He wants to read out the text of his speech.

SHRIMATI SUSHMA SWARAJ :  First he will read out his speech, then only he will
move for consideration of the Bill.

MR. SPEAKER: The Prime Minister is going to  speak.  Let  us  hear  the  Prime
Minister.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  ½þ¨ÉÉ®úÒ ¦ÉÒ EòÖUô ÊVÉYÉɺÉɪÉäÆ ½þèÆ, =xÉEòÉ ¦ÉÒ ºÉ¨ÉÉvÉÉxÉ ½þÉäxÉÉ SÉÉʽþB*

...  (´ªÉ´ÉvÉÉxÉ)
 +vªÉIÉ ¨É½þÉänùªÉ, ½þ¨É EòÖUô xɽþÒÆ Eò½þ ®ú½þä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR.  SPEAKER:  Shri  Nitish Kumar, you cannot do like that. You have made your
point. You are my colleague in the Chair.

SHRI RAM VILAS PASWAN (HAJIPUR):





®úä±É ¨ÉÆjÉÒ (¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ) : +É{ÉEòÉä ºÉ¨ÉªÉ Ê¨É±ÉäMÉÉ* 
... (´ªÉ´ÉvÉÉxÉ)


SHRI SONTOSH MOHAN  DEV  (SILCHAR):  We  are  doing  great  injustice  to  the
Government and to the Prime Minister. At our instance an all-party meeting was
called.  It  was  for  the  sixth  time  that it was discussed. Almost all the
parties wanted that it should be discussed and decided in the House. The Prime
Minister agreed to bring it in the House. During the debate those who have got
objections can raise them. This is high time. Lady Members are agitated  about
it. ...(Interruptions) He can raise his objections.

SHRI  G.M.  BANATWALLA (PONNANI): We want protection from the Chair, Sir. Once
the motion for consideration  is  moved,  Members  cannot  move  a  substitute
motion.  Members  will  not  be  able to move their amendments. Our rights are
affected.

MR. SPEAKER: You can still move amendments. Why not? There is no bar. You have
the right to move amendments.

			...  (Interruptions)

MR.  SPEAKER:  You have the right to move amendments.

SHRI G.M.  BANATWALLA :  Yes, we are given that right.

SHRI G.G.  SWELL  (SHILLONG):  Mr.  Speaker, Sir, I would like to know when do
we have the right to move our amendments.

MR.  SPEAKER:  You can move them even now.  You can give the  amendments  even
now.

SHRI G.G.  SWELL :  Then, I am moving my amendment.

MR.  SPEAKER:  No, no.  Just put it there.  It will be valid.






				
... (´ªÉ´ÉvÉÉxÉ)


SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):





¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ :  +É{É Ê¤ÉxÉÉ {ÉÉ]õÒÇ ºÉä Êb÷ºÉEòºÉ ÊEòB PÉÉä¹ÉhÉÉ-{ÉjÉ ¤ÉxÉÉiÉä* ...
(´ªÉ´ÉvÉÉxÉ)


SHRI G.M.   BANATWALLA  :    We  have got only ten minutes for discussion on a
serious issue.  Do not allow it now.  I am making a submission that it  should
not  come up at all because it is nothing but a political gimmick on a serious
issue.

SHRI CHITTA BASU (BARASAT): Mr. Speaker, Sir, we have a right to listen to the
hon. Prime Minister.

MR.  SPEAKER:  That  is  what  I  am  saying. Let us first listen to the Prime
Minister and then you can speak.

SHRI CHITTA BASU :  Sir, we have every right to listen to the Prime Minister.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  +É{É ½þ¨ÉÉ®úÒ ¤ÉÉiÉ ¦ÉÒ iÉÉä ºÉÖxÉ ±ÉÒÊVÉB ÊEò ½þ¨É EªÉÉäÆ JÉc÷ä ½þèÆ, xɽþÒÆ iÉÉä
¨Éä®úä ºÉÉlÉ +xªÉÉªÉ ½þÉäMÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)







+vªÉIÉ ¨É½þÉänùªÉ : +¦ÉÒ lÉÉäc÷Ò nùä®ú ¤ÉÉnù +É{ÉEòÉ ½þÒ bªÉÚ]õÒ ½þÉäMÉÉ*







				
... (´ªÉ´ÉvÉÉxÉ)


MR.  SPEAKER: I have called the Prime Minister. Shri Nitish Kumar, when I have
called the Prime Minister, you cannot do like that.

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  +É{É BEò ʨÉxÉ]õ ¨Éä®úÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒÊVÉB ÊEò ½þ¨ÉäÆ EªÉÉ BiÉ®úÉVÉ ½þè* =ºÉEòä
¤ÉÉnù +É{É VÉÉä +Énùä¶É nùäÆMÉä ´É½þ ½þ¨É ºÉ¤É ±ÉÉäMÉÉäÆ EòÉä ¨ÉÉxªÉ ½þÉäMÉÉ*


SHRI CHITTA BASU:  We have got every right to hear the Prime Minister.

SHRI G.M.  BANATWALLA :  Sir, only ten minutes are left.  Go by  the  List  of
Business.   We  have  only five minutes that are left before taking up Private
Members' Business.  No other purpose can be served by setting aside the entire
List of Business.

SHRI SOMNATH CHATTERJEE (BOLPUR): Let us sit tomorrow to pass the Bill.


MR. SPEAKER: Shri Banatwalla, when the hon. Prime Minister called a meeting of
all  political  parties,  certain decisions have been taken; then, the Speaker
has been communicated what decision has been taken in that meeting. I am  just
carrying  out  the  desire  of  that consensus because of the request from the
Government. That is all I am doing.

			... (Interruptions)

SHRI G.M.  BANATWALLA :  My innocent question was this.

MR. SPEAKER: If you are questioning it, then I do not think that it is  there.
It is not there at all.

SHRI  MOHAMMAD ALI ASHRAF FATMI (DARBHANGA): This issue has not been discussed
in the Party. We had objected to it. It must be discussed on the floor of  the
House.  You  must  first hear the view of the minorities. Do not set aside the
agenda.

MR. SPEAKER: Let us hear him.

			... (Interruptions)

MR. SPEAKER: Please sit down, Shri Fatmi.

			... (Interruptions)

MR. SPEAKER: Shri Nitish Kumar, look here. I have been very liberal. Now,  you
are compelling me to go strictly according to the Rules of Procedure.

	The   Bill  has  been  introduced.  It  has  not  been  taken  up  for
consideration. Strictly going according to the rules, unless the  mover  moves
for  consideration  of  the  Bill, no Member is entitled to speak on the Bill.
That is the position. Therefore, if you want to speak on the  Bill,  everybody
will  get chance but then it has to be moved for consideration first. Yes, Mr.
Prime Minister.

			...  (Interruptions)

MR.  SPEAKER :  Let him move the Bill for consideration.

			...  (Interruptions)


SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø) :  +vªÉIÉ ¨É½þÉänùªÉ, +É{ÉxÉä ¨Éä®úÉ xÉÉ¨É {ÉÖEòÉ®ú ʱɪÉÉ lÉÉ* ½þ¨É BEò
ʨÉxÉ]õ ºÉä VªÉÉnùÉ xɽþÒÆ ±ÉäÆMÉä* 
...(´ªÉ´ÉvÉÉxÉ)
*


                              EEEEEEEEEE

MR.  SPEAKER :  Nothing will go on record.  Whatever the hon.  Prime  Minister
says only will go on record.

			...  (Interruptions)

MR.  SPEAKER :  You can speak later on.

			...  (Interruptions)

MR.  SPEAKER :  I have given my ruling.

			...  (Interruptions)

SHRI NITISH KUMAR (BARH):





¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  +vªÉIÉ VÉÒ, +É{ÉxÉä ½þ¨ÉÉ®úÉ xÉÉ¨É {ÉÖEòÉ®ú ʱɪÉÉ lÉÉ, ½þ¨É +É{ɺÉä Ê´ÉxÉiÉÒ
Eò®úäÆMÉä ÊEò ½þ¨ÉäÆ nùÉä ʨÉxÉ]õ ..


SHRI GANGA CHARAN RAJPUT (HAMIRPUR):





¸ÉÒ MÉÆMÉÉ SÉ®úhÉ ®úÉVÉ{ÉÚiÉ (½þ¨ÉÒ®ú{ÉÖ®ú) (=.|É.) : +vªÉIÉ VÉÒ, EªÉÉ +É{É Ê{ÉUôc÷ÉäÆ EòÒ +É´ÉÉVÉ
xɽþÒÆ ºÉÖxÉäÆMÉä* Ê{ÉUôc÷ÉäÆ Eòä ºÉÉlÉ +xªÉÉªÉ ½þÉä ®ú½þÉ ½þè* =xÉEòÒ +ɤÉÉnùÒ 60 |ÉÊiɶÉiÉ ½þè +Éè®ú
=x½þÒÆ EòÉä <MxÉÉä®ú ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè*


			... (Interruptions)

MR. SPEAKER : You will get the opportunity to speak. But unless  the  Bill  is
taken into consideration, you cannot speak. You are forcing me.

			... (Interruptions)

SHRI SHARAD YADAV (MADHEPURA):





¸ÉÒ ¶É®únù ªÉÉnù´É (¨ÉvÉä{ÉÖ®úÉ) :  <iÉxÉä ¤Éc÷ä nùä¶É EòÉ +É{É ¡òèºÉ±ÉÉ Eò®ú ®ú½þä ½þèÆ* +É{ÉxÉä ¤ÉÉiÉ EòÉä
¤Éc÷É ÊºÉ¨{±ÉÒ{ÉÉ<Ç Eò®ú ÊnùªÉÉ ±ÉäÊEòxÉ ¤ÉÉiÉ BäºÉÒ xɽþÒÆ ½þè* ªÉ½þ EòxºÉäÆºÉºÉ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè*
<ºÉEòÉ ¡òèºÉ±ÉÉ ½þÉ=ºÉ Eòä +Ænù®ú ½þÉäMÉÉ* +É{ÉxÉä 5 ʨÉxÉ]õ Eòä ʱÉB B±ÉÉ>ð ÊEòªÉÉ lÉÉ* ¨ÉèÆ ¦ÉÒ ¤É½þÖiÉ ¤ÉÉiÉ
¤ÉÉä±ÉxÉÉ SÉɽþiÉÉ ½þÚÆ ±ÉäÊEòxÉ ªÉ½þ ½þ¨ÉÉ®úÒ ¤ÉÉiÉ xɽþÒÆ ½þè* ¨ÉèÆ <ºÉ¨ÉäÆ {Éc÷xÉÉ xɽþÒÆ SÉɽþiÉÉ ½þÚÆ* ½þ¨É
ºÉ¦ÉÒ ±ÉÉäMÉ <ºÉEòä ½þEò ¨ÉäÆ ½þèÆ ±ÉäÊEòxÉ ¤ÉMÉè®ú ¤ÉÉiÉ ºÉÖxÉä +É{ÉxÉä {ÉÉÆSÉ Ê¨ÉxÉ]õ Eòä ʱÉB =xÉEòÉä B±ÉÉ>ð Eò®ú
ÊnùªÉÉ +Éè®ú =ºÉEòä ¤ÉÉnù +É{ÉxÉä °üʱÉÆMÉ Eò®ú nùÒ* ¨ÉèÆ +É{ɺÉä Ê´ÉxÉiÉÒ Eò®úiÉÉ ½þÚÆ ÊEò Eò®úÉäc÷ÉäÆ ±ÉÉäMÉÉäÆ
EòÒ ¦ÉÉ´ÉxÉÉBÆ <ºÉºÉä VÉÖc÷Ò ½þèÆ* ½þ¨É ªÉ½þÉÆ <ºÉ ºÉnùxÉ ¨ÉäÆ 280 ±ÉÉäMÉ ½þèÆ VÉÉä +{ÉxÉä {ÉÉè°ü¹É ºÉä
ªÉ½þÉÆ +ÉB ½þèÆ +É®úIÉhÉ ºÉä ªÉ½þÉÆ xɽþÒÆ +ÉB ½þèÆ* ½þ¨É ±ÉÉäMÉÉäÆ xÉä, ¨ÉvªÉ VÉÉÊiÉ Eòä ±ÉÉäMÉÉäÆ xÉä
+É®úIÉhÉ xɽþÒÆ ¨ÉÉÆMÉÉ ½þè +Éè®ú +É{É 180 ºÉÒ]õÉäÆ EòÉ +É®úIÉhÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ +Éè®ú {ÉÉÆSÉ Ê¨ÉxÉ]õ Eòä
ʱÉB ¦ÉÒ +É{É ÊEòºÉÒ EòÉä ¤ÉÉä±ÉxÉä xɽþÒÆ nùäxÉÉ SÉɽþiÉä ½þèÆ* +É{É <ºÉ nùä¶É EòÉ ¡òèºÉ±ÉÉ Eò®úxÉÉ SÉɽþiÉä ½þÉä,
+É{É <ºÉ ºÉnùxÉ Eòä SÉÊ®újÉ EòÉä ¤Énù±ÉxÉÉ SÉɽþiÉä ½þÉä* ¨ÉÖZÉä <iÉxÉÒ iÉEò±ÉÒ¡ò ½þÖ<Ç ÊEò +É{É Eò®úÉäc÷ÉäÆ ±ÉÉäMÉÉäÆ
Eòä ºÉÉlÉ 
...  (´ªÉ´ÉvÉÉxÉ)
 <ºÉ iÉ®ú½þ ºÉä VɤɮúnùºiÉÒ xɽþÒÆ ½þÉä ºÉEòiÉÒ ½þè* ¨É訤ɮúÉäÆ EòÉä ¤ÉÉä±ÉxÉä Eòä
ʱÉB +É{ÉxÉä +xÉÖ¨ÉÊiÉ nùÒ ±ÉäÊEòxÉ Ê¡ò®ú ¦ÉÒ nùÉä ʨÉxÉ]õ Eòä ʱÉB =xÉEòÒ ¦ÉÉ´ÉxÉÉBÆ ºÉÖxÉxÉä Eòä ʱÉB EòÉä<Ç
iÉèªÉÉ®ú xɽþÒÆ ½þè +Éè®ú +É{É EòxºÉäÆºÉºÉ EòÒ ¤ÉÉiÉ Eò®úiÉä ½þèÆ* +É{ÉEòÉä EòxºÉäÆºÉºÉ EòÉ ¦ÉÒ {ÉiÉÉ SÉ±É VÉÉBMÉÉ
ÊEò EòxºÉäÆºÉºÉ EªÉÉ ½þè* ...(

Interruptions)

                        EEEEEEEEEEEEEEE
__________________________________________________________________

*	Not Recorded.


MR.  SPEAKER :  It is all right.  Nobody need to react now.

			...  (Interruptions)

PROF. RITA VERMA (DHANBAD):





|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ (vÉxɤÉÉnù) : ªÉ½þ EòÉä<Ç ¤ÉÉiÉ Eò®úxÉä EòÉ iÉ®úÒEòÉ ½þè*


SHRI SHARAD YADAV (MADHEPURA):





¸ÉÒ ¶É®únù ªÉÉnù´É :  +É{É ºÉ¨ÉZÉ EªÉÉ ®ú½þä ½þèÆ, +É{É <ºÉ ºÉnùxÉ ¨ÉäÆ EªÉÉ ºÉÉäSÉ ®ú½þä ½þèÆ* +É{ÉEòä {ÉɺÉ
¨ÉÒÊb÷ªÉÉ ½þè, +JɤÉÉ®ú ½þèÆ, +É{É ½þ¨ÉÉ®úÒ iÉEò±ÉÒ¡ò EòÉä {ÉÉÆSÉ Ê¨ÉxÉ]õ Eòä ʱÉB ºÉÖxÉxÉÉ xɽþÒÆ SÉɽþiÉä ½þèÆ*

...  (´ªÉ´ÉvÉÉxÉ)
 ¨ÉèÆxÉä JÉÖnù º]õäªÉÊ®úÆMÉ Eò¨Éä]õÒ ¨ÉäÆ Eò½þÉ ½þè, b÷Ò.B¨É.Eòä.  Eòä ±ÉÉäMÉÉäÆ xÉä
Eò½þÉ ½þè, +É{É EòèºÉä EòxºÉäÆºÉºÉ Eò½þ ®ú½þä ½þèÆ* +É{É ±ÉÉäMÉÉäÆ EòÒ ¤ÉÉiÉ ºÉÖxÉxÉÉ xɽþÒÆ SÉɽþiÉä ½þèÆ*
EªÉÉ +ÆiÉ®ú ½þè ºÉֹɨÉÉ º´É®úÉVÉ ¨ÉäÆ, EªÉÉ +ÆiÉ®ú ½þè ¨ÉÖ®ú±ÉÒ ¨ÉxÉÉä½þ®ú VÉÉä¶ÉÒ ¨ÉäÆ, EªÉÉ +ÆiÉ®ú ½þè
MÉÒiÉÉ ¨ÉÖJÉVÉÒÇ ¨ÉäÆ, <xÉEòä ¤ÉÉä±ÉxÉä ¨ÉäÆ, <xÉEòä ºÉƺEòÉ®ú ¨ÉäÆ* ½þ¨ÉÉ®úÒ ¨Éʽþ±ÉÉ+ÉäÆ Eòä ½þÉlÉ +É{É
EòÖSÉ±É nùäÆMÉä* <iÉxÉÉ ¤Éc÷É Ê¤É±É ±ÉÉB ½þèÆ iÉÉä nùÉä ÊnùxÉ {ɽþ±Éä =ºÉEòÉä ºÉEòÇÚ±Éä]õ Eò®úiÉä* ¨ÉèÆ <ºÉ
ºÉƺlÉÉ EòÉ +Énù®ú Eò®úiÉÉ ½þÚÆ* ¤Éc÷É JÉÚxÉ ¤É½þÉEò®ú ½þ¨ÉxÉä <ºÉEòÉä ¤ÉxÉɪÉÉ ½þè* ¨ÉèÆ ¤É½þÖiÉ VªÉÉnùÉ
Eò½þxÉÉ xɽþÒÆ SÉɽþiÉÉ ½þÚÆ ±ÉäÊEòxÉ <iÉxÉÉ ºÉ¨ÉZÉ ±ÉÒÊVÉB ÊEò <ºÉ {É®ú PÉÆ]õÉäÆ ¤ÉÉä±ÉÉ VÉÉBMÉÉ +Éè®ú <ºÉ ºÉnùxÉ
¨ÉäÆ VÉÉä-VÉÉä ±ÉÉäMÉ ½þèÆ =xÉEòÉä ¤ÉäxÉEòÉ¤É ÊEòªÉÉ VÉÉBMÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)
 +É{É ºÉÉäSÉ ®ú½þä ½þèÆ ¨Éʽþ±ÉÉ,
+®úä +É{É ¨Éʽþ±ÉÉ EòÉ VÉÖ±ÉÚºÉ ÊxÉEòɱÉxÉÉ ªÉÊnù nùºÉ-MÉÖxÉÉ xɽþÒÆ ½þÖ+É iÉÉä ½þ¨É ½þ±Eò ºÉä ʺɮú ¤Éɽþ®ú
ÊxÉEòÉ±É nùäÆMÉä* EòÉèxÉ ¨Éʽþ±ÉÉ ½þè, EòÉèxÉ xɽþÒÆ ½þè, Eòä´É±É ¤ÉɱÉ-Eò]õÒ ¨Éʽþ±ÉÉ ¦É®ú xɽþÒÆ ®ú½þxÉä nùäÆMÉä*

...  (´ªÉ´ÉvÉÉxÉ)
 EªÉÉ +É{É ±ÉÉäMÉÉäÆ EòÒ nùÉä ʨÉxÉ]õ ¤ÉÉiÉ xɽþÒÆ ºÉÖxÉäÆMÉä*


SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):





¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ :  ªÉ½þ ¨Éʽþ±ÉÉ+ÉäÆ EòÉ VÉÖ±ÉÚºÉ ÊxÉEòÉ±É ®ú½þä ½þèÆ* ªÉä EòÉ¨É Eò®úxÉä ´ÉɱÉÒ
¨Éʽþ±ÉÉBÆ ½þèÆ*....(

Interruptions) .

MR.  SPEAKER :  Shri Banatwalla, please do not worry about that.  I know that.
I understand the hurry.  Please sit down.

	I only want to clarify one thing.  Shri Sharad Yadav has gone a little
too far to test my patience.

But I have patience. I know what I am doing. This is a Bill which has already
been introduced. There is no question of circulation for two days. The Bill
has already been introduced. Now, it has to be taken up for consideration.





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