XI LOK SABHA DEBATES, Session IV (Budget)

XI LOK SABHA DEBATES, Session IV (Budget) 
XI LOK SABHA DEBATES, Session IV (Budget) Friday , May 16, 1997 / Vaisakha 26, 1919 (Saka)

Type of Debate: MATTERS UNDER RULE 377
Title: Re : Need to fill up the Post of Member (Power) in Bhakra and Beas Management Board from PSEB Engineers. TEXT : SHRI MAJOR SINGH UBOKE (TARANTARAN): Mr. Speaker, Sir, the Bhakra and Beas Project is the mainstay of economy of the Punjab as well as Haryana and Rajasthan. The management operations and maintenance of the Bhakra Beas Management Board are entrusted to three whole-time members, namely, Chairman, Member (Power) and Member (Irrigation). Out of three whole time members of BBMB, two posts were vacant and only the Chairman remained. The Chairman of the BBMB was to retire on 28 February, 1997 but he is being retained on the pretext that the other two members were not there. Now that the post of Member (Irrigation) has been filled up since 10 April, 1997, the post of Member (Power) is still vacant. The post of Member (Power) has been always with an engineer of the PSEB due to the fact that Punjab was the biggest partner of the BBMB. There has been a number of representations to the Ministry of Power from the PSEB engineers appealing it to adhere to the practice of retaining the post of Member (Power) for the Punjab engineers and make the appointment without loss of time so as to tone up the administration of the BBMB. There have been doubts that the post of Member (Power) may not be given to Punjab.

I therefore, urge upon the Ministry of Power not to break the convention of giving this post to the Punjab State Electricity Board engineers and make an immediate order to safeguard the interest of Punjab.

KUMARI UMA BHARATI (KHAJURAHO):

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MR. SPEAKER: Okay, Thank you.

_______

19.03 hrs

RE: CONSTITUTION (EIGHTY-FIRST AMENDMENT) BILL Contd.

MR. SPEAKER: Yes, Mr. Law Minister, what is your proposal on this item No.30, Women Reservation Bill.

... (Interruptions)

THE MINISTER OF STATE OF THE MINISTRY OF LAW AND JUSTICE (SHRI RAMAKANT D. KHALAP): Sir, I am for consideration of the Bill. (Interruptions)

SHRI NITISH KUMAR (BARH):

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SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):

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... (´ªÉ´ÉvÉÉxÉ)

MR. SPEAKER : You can listen to him.

... (´ªÉ´ÉvÉÉxÉ)

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... (´ªÉ´ÉvÉÉxÉ)

SHRI TASLIMUDDIN (KISHANGANJ):

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SHRI SOMNATH CHATTERJEE (BOLPUR): Sir, I substantially agree with what the Leader of Opposition has said. This is not a Bill which is being introduced today. The Bill has been introduced long time back. The whole country has, at times, to debate on this. This was referred to the Select Committee. Many Select Committees' reports have come with minutes of dissent. There are also minutes of dissent so far as this Select Committee's Report is concerned. Then what happens? This is the floor of the House which will ultimately decide. But today with great pain, we are all witnessing what is happening here. We cannot discuss the minutes in this House which is the biggest, greatest representative body. The Prime Minister cannot utter one word. The Minister is almost physically being prevented.

Sir, we can certainly express our views. You have been kind enough to make it very clear, if at all any clarification was needed, that every Member will have a right to submit amendments. Let there be discussion. Let the Bill be defeated on merits. But let us not behave in a manner which puts everybody in a light which is certainly not a glowing light.

If this House will have any meaning, if there is any parliamentary democracy to survive in this country, my appeal to everybody here including my friends in the Janata Dal - I need not express here my respect and affection for them - that you can decide whatever you like. But let the House function in a manner which will not affect our credibility and our prestige as a nation. (Interruptions)

SHRI RAM KRIPAL YADAV (PATNA):

¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : Eò<Ç nù±ÉÉäÆ Eòä ±ÉÉäMÉ <ºÉ¨ÉäÆ ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)

SHRI SOMNATH CHATTERJEE : Maybe, I am saying to every party.

SHRI RAM KRIPAL YADAV (PATNA):

¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : +É{ÉxÉä VÉxÉiÉÉnù±É EòÉ xÉÉ¨É Ê±ÉªÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)

SHRI SOMNATH CHATTERJEE : It is because, you know, what happened in the morning.

What has happened here in the morning? (Interruptions). Even in B.J.P. also there are some... (Interruptions). Let them say that. (Interruptions). Therefore, what Shri Chandra Shekhar has said is also out of agony. (Interruptions). Shri Chandra Shekhar, you have also said it out of anguish that this is not the thing which should be done. (Interruptions).

It has to be done on a party level. You come and express your views. During the discussions, everybody said, `No'. Even then the Government had two meetings. The hon. Prime Minister had called two meetings with all the Leaders of different political parties on this very issue. The views were expressed in those meetings. Ultimately, the hon. Prime Minister said that the Bill will be brought as it is. And then you are obviously throwing it open for discussion, throwing it open for amendments and changes. It may be passed or it may not be passed.

Therefore, Sir, I am appealing to all sections of the House. This is Parliament of India. This is Lok Sabha. Let us discuss maybe a controversial measure, but we can discuss it in a manner which is befitting us and the standing of this House and thereafter, you can do it. (Interruptions). Why today? `Yes' because we all insisted. (Interruptions).

SHRI MADHUKAR SARPOTDAR (MUMBAI NORTH-WEST): This decision was taken at the eleventh hour. (Interruptions).

SHRI SOMNATH CHATTERJEE : Sir, what will happen? Everybody knows that after the hon. Prime Minister's initial statement, it has to go to the next session. Heavens would not have fallen. This would have at least shown the commitment of this Government. We have been pressurising this Government to bring this Bill. Shrimati Geeta Mukherjee talks about it every day in B.A.C. and everywhere and she is saying that she is representing and articulating the views of our women colleagues here, our sisters.

Therefore, this has happened every day. We are also seeing on television our sisters from all political parties standing on the steps of the Parliament and demanding taking up of this Bill. Shall we also not pay respect to their views? Then, at least let it be discussed and decided.

I do not know why this is happening and why there should be such feelings of anger and mistrust. Let us do it in a manner. Let it be defeated, if it is to be defeated. But let us discuss it in a manner as we should do that.

Sir, you have expressed many times and that is our view. I am appealing to all sections of the House: `You defeat it, if you do not want it; try to change it.' We will have the entire inter-session period for this. You can discuss it among the political parties. Nothing final is being decided today; not a single clause is being passed today. I do not know what is this urgency that you must stifle it here and now. Therefore, this is my appeal to all sections and I am sure, Sir, you will provide that leadership to us. (Interruptions).