SHRI SOMNATH CHATTERJEE : I did not refer to any discussion.Sir, I think the matter is very simple. The BJP, as a party, had adopted the plank of reservation for women as long back as the Bangalore Session of the BJP which goes back well before this issue even became a matter of public interest. Thereafter, we included it in our manifesto. We were the first amongst others to say that we stand for women's reservation. We stand for 33 per cent reservation. We will support this measure. But it is very clear that...(Interruptions)
... (´ªÉ´ÉvÉÉxÉ)
BEò ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ : =ºÉ¨ÉäÆ ¤ÉèEò´Éb÷Ç EòÉä ¦ÉÒ VÉÉäc÷Éä*
... (´ªÉ´ÉvÉÉxÉ)
SHRI JASWANT SINGH (CHITTORGARH):
¸ÉÒ VɺɴÉxiÉ ÊºÉƽþ : ªÉ½þ +É{ÉEòÉ Ê´ÉSÉÉ®ú ½þè =ºÉ¨ÉäÆ ¤ÉèEò´Éb÷Ç VÉÖc÷äÆ, ¨ÉÉ<xÉÉäÊ®ú]õÒWÉ VÉÖc÷äÆ, ªÉ½þ ½þ¨ÉÉ®úÉ Ê´ÉSÉÉ®ú xɽþÒÆ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER : Let him complete.
SHRI JASWANT SINGH (CHITTORGARH):
¸ÉÒ VɺɴÉxiÉ ÊºÉƽþ : ªÉ½þ ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ EòÉ Ê´ÉSÉÉ®ú ½þè* ÊVÉºÉ ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ xÉä Eò½þÉ, VÉ¤É ¨ÉèÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þ ®ú½þÉ lÉÉ iÉÉä =x½þÉäÆxÉä +{ÉxÉä Ê´ÉSÉÉ®ú ´ªÉEiÉ Eò®úxÉä EòÉ |ɪÉixÉ ÊEòªÉÉ* =ºÉÒ ºÉä ½þ¨ÉÉ®úÉ BEò ºÉÖZÉÉ´É =`öÉ lÉÉ, VÉÉä Eò±É ¦ÉÒ ¨ÉèÆxÉä +É{ɺÉä =ºÉ ¨ÉÒÊ]õÆMÉ ¨ÉäÆ +VÉÇ ÊEòªÉÉ lÉÉ, ºÉÉvÉÉ®úhÉiɪÉÉ ¨ÉèÆ =ºÉ ¨ÉÒÊ]õÆMÉ ¨ÉäÆ =±±ÉäJÉ xɽþÒÆ Eò®úiÉÉ* ¶É®únù VÉÒ xÉä `öÒEò Eò½þÉ, ½þ¨ÉxÉä =±±ÉäJÉ ÊEòªÉÉ lÉÉ ÊEò VÉÉä +{ÉxÉä +É{ÉEòÉä ºÉƪÉÖEiÉ ¨ÉÉäSÉÉÇ Eò½þäÆ ´Éä ºÉƪÉÖEiÉ °ü{É ºÉä BEò Ê¤É±É ±Éä +ÉBÆ, EªÉÉäÆÊEò ÊEòºÉÒ ¦ÉÒ Ê¤É±É EòÉä ºÉnùxÉ ¨ÉäÆ ±ÉÉxÉÉ, =ºÉEòÉä {ÉÉºÉ Eò®úÉxÉÉ ºÉ®úEòÉ®ú EòÉ ¡òVÉÇ ½þÉäiÉÉ ½þè* ªÉ½þ ºÉ®úEòÉ®ú +{ÉxÉä +É{ÉEòÉä ºÉƪÉÖEiÉ ¨ÉÉäSÉÉÇ Eò½þiÉÒ ½þè ±ÉäÊEòxÉ ªÉä ºÉƪÉÖEiÉ iÉÉä xɽþÒÆ ÊnùJÉÉ<Ç nùä ®ú½þä ½þèÆ* +ÉVÉ iÉÉä BäºÉÉ ±ÉMÉ ®ú½þÉ ½þè ÊEò <xÉEòÉ ¨ÉÉäSÉÉÇ ¨Éʽþ±ÉÉ+ÉäÆ Eòä ÊJɱÉÉ¡ò ½þè*
... (´ªÉ´ÉvÉÉxÉ)
DR. K.P. RAMALINGAM (TIRUCHENGODE): The OBCs must be included...(Interruptions)
SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):
¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É : +¦ÉÒ ºÉnùxÉ ¨ÉäÆ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ ºÉɽþ¤É, ºÉÆiÉÉä¹É ¨ÉÉä½þxÉ nùä´É VÉÒ +Éè®ú VɺɴÉxiÉ ÊºÉƽþ ºÉɽþ¤É xÉä EòÖUô ¤ÉÉiÉäÆ Eò½þÒ ½þèÆ* ½þ¨É ÊVÉºÉ {ÉÉ]õÒÇ ºÉä +ÉiÉä ½þèÆ, ªÉ½þ ºÉnùxÉ EòÒ VÉÉä ¨ÉƶÉÉ ½þè ¨Éʽþ±ÉÉ+ÉäÆ EòÒ Ê®ú{ÉÉä]õÇ EòÉä ºÉnùxÉ ¨ÉäÆ {Éä¶É Eò®úxÉä EòÒ VÉÉä ¤ÉÉiÉäÆ SÉ±É ®ú½þÒ ½þèÆ =ºÉEòä Ê´É®úÉävÉ ¨ÉäÆ BEò ¦ÉÒ ´ªÉÊEiÉ xɽþÒÆ ½þè* ºÉ¤ÉºÉä ¤Éc÷Ò ¤ÉÉiÉ ªÉ½þ ½þè ÊEò ½þ¨É VÉÉä º´ÉhÉÇ VɪÉxiÉÒ ¨ÉxÉÉxÉä VÉÉ ®ú½þä ½þèÆ, ½þ¨ÉÉ®úä VÉÉä ºÉÉlÉÒ =vÉ®ú ¤Éè`öä ½þÖB ½þèÆ ½þ¨É =xÉEòä Ê´É®úÉävÉ ¨ÉäÆ xɽþÒÆ ½þèÆ, ½þ¨É =xÉEòä {ÉIÉvÉ®ú ½þèÆ* ±ÉäÊEòxÉ ªÉ½þ VÉÉä ºÉ´ÉÉ±É JÉc÷É ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè, +Éä¤ÉÒºÉÒ EòÉ ½þÉä ªÉÉ ¨ÉÉ<xÉÉäÊ®ú]õÒWÉ EòÉ ºÉ´ÉÉ±É ½þÉä, +ÉVÉ VÉÉä ¨Éʽþ±ÉÉ+ÉäÆ {É®ú <iÉxÉÒ ÊSÉxiÉÉ VÉÉʽþ®ú EòÒ VÉÉ ®ú½þÒ ½þè iÉÉä 50 ºÉÉ±É ¨ÉäÆ EòÉèxÉ ºÉÒ {ÉÉ]õÒÇ xÉä +{ÉxÉä nù±É ¨ÉäÆ +É®úÊIÉiÉ EòÒ? ½þ¨É 10 |ÉÊiɶÉiÉ, 15 |ÉÊiɶÉiÉ, 17 |ÉÊiɶÉiÉ ªÉÉ 33 |ÉÊiɶÉiÉ ¨Éʽþ±ÉÉ+ÉäÆ EòÉä Ê]õEò]õ nùäÆMÉä +Éè®ú =ºÉ¨ÉäÆ ¤ÉèEò´Éb÷Ç, +Éä¤ÉÒºÉÒ Eòä ÊEòiÉxÉä ½þÉäÆMÉä, ¨ÉÉ<xÉÉäÊ®ú]õÒWÉ EòÉä ½þ¨É ÊEòiÉxÉä nùäÆMÉä* ¨ÉÉ<xÉÉäÊ®ú]õÒWÉ EòÒ ¨Éʽþ±ÉÉBÆ ±Éc÷äÆMÉÒ ªÉÉ xɽþÒÆ ±Éc÷äÆMÉÒ, ªÉ½þ EòÉÆOÉäºÉ ªÉÉ =vÉ®ú ¤Éè`öä ½þÖB VÉÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ ¤ÉÉä±É ®ú½þä ½þèÆ =ºÉ¨ÉäÆ Eò½þÒÆ EòÉä<Ç Ê´É®úÉävÉ xɽþÒÆ ½þè, ½þ¨É =ºÉEòä ʤɱÉEòÖ±É {ÉIÉvÉ®ú ½þèÆ* +É{É BEò iÉ®ú¡ò VÉxÉ®ú±É ¦ÉÒ ¨Éʽþ±ÉÉ+ÉäÆ EòÉä ÊEòB ½þÖB ½þèÆ ÊEò VÉxÉ®ú±É SÉÖxÉÉ´É ¦ÉÒ ¨Éʽþ±ÉÉBÆ ±Éc÷äÆMÉÒ +Éè®ú nùںɮúÒ iÉ®ú¡ò +É{É 33 |ÉÊiɶÉiÉ EòÉä ¦ÉÒ +É®úÊIÉiÉ Eò®úxÉä VÉÉ ®ú½þä ½þèÆ*
+vªÉIÉ ¨É½þÉänùªÉ, ¨Éä®úÉ +ÉOɽþ ½þè ÊEò ºÉƪÉÖEiÉ ¨ÉÉäSÉÉÇ EòÉ VÉ¤É iÉEò +É{ÉºÉ ¨ÉäÆ EòÉä<Ç ºÉ¨ÉZÉÉèiÉÉ xɽþÒÆ ½þÉäiÉÉ iÉ¤É iÉEò <ºÉ {É®ú SÉSÉÉÇ Eò®úxÉÉ ¤ÉäEòÉ®ú ½þè
... (´ªÉ´ÉvÉÉxÉ)
+Éè®ú ºÉÆiÉÉä¹É ¨ÉÉä½þxÉ nùä´É ºÉɽþ¤É xÉä VÉÉä Eò½þÉ iÉÉä +É{ÉEòä +ÉvÉä +Éè®ú iÉÒxÉ Ê½þººÉä ¤ÉÒ.VÉä.{ÉÒ. Eòä ºÉÉƺÉnù <ºÉEòä Ê´É®úÉävÉ ¨ÉäÆ ½þèÆ*... (´ªÉ´ÉvÉÉxÉ)
+vªÉIÉ ¨É½þÉänùªÉ, +MÉ®ú ¤ÉÒ.VÉä.{ÉÒ. ªÉÉ +xªÉ EòÉä<Ç {ÉÉ]õÒÇ Ê´½þ{É VÉÉ®úÒ xÉ Eò®úä iÉÉä ´ÉÉäÊ]õÆMÉ Eò®ú´ÉÉ ±ÉÒÊVÉB, +É{ÉEòÉä {ÉiÉÉ SÉ±É VÉÉBMÉÉ* ½þ¨É SÉɽþiÉä ½þèÆ ÊEò {ÉÉÊ]õǪÉÉÆ JÉÖnù ¨Éʽþ±ÉÉ+ÉäÆ Eòä ʱÉB +É®úIÉhÉ Eò®úäÆ +Éè®ú ªÉ½þ iÉªÉ Eò®úäÆ ÊEò ½þ¨É <iÉxÉÒ ¨Éʽþ±ÉÉ+ÉäÆ EòÉä ºÉÒ]õ nùäÆMÉä* SÉÖxÉÉ´É +ɪÉÉäMÉ xÉ Eò®úä* SÉÖxÉÉ´É +ɪÉÉäMÉ ¨ÉäÆ SɱÉÉ VÉÉBMÉÉ iÉÉä ªÉ½þÉÆ ¤Éè`öä ±ÉÉäMÉÉäÆ EòÒ iɺ´ÉÒ®ú ºÉÉ¡ò xÉVÉ®ú +É VÉÉBMÉÒ*... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÒ {ÉÉÊ]õǪÉÉäÆ EòÉä ÊxÉʶSÉiÉ Eò®úxÉÉ SÉÉʽþB ÊEò 10 |ÉÊiɶÉiÉ +É®úIÉhÉ ¨Éʽþ±ÉÉ+ÉäÆ Eòä ʱÉB Eò®úäÆMÉä ªÉÉ 15 |ÉÊiɶÉiÉ +É®úIÉhÉ Eò®úäÆMÉä ±ÉäÊEòxÉ Ê¤ÉxÉÉ +Éä.¤ÉÒ.ºÉÒVÉ ªÉÉ ¨ÉÉ<xÉÉäÊ®ú]õÒVÉ Eòä ªÉ½þ Ê¤É±É {ÉÉºÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB... (´ªÉ´ÉvÉÉxÉ)
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : +É{É ½þ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ ¦ÉÒ xɽþÒÆ Eò½þxÉä nùäÆMÉä +Éè®ú ÊxÉªÉ¨É 377 Eòä +vÉÒxÉ ¨ÉɨɱÉä ±Éä ±ÉäÆMÉä*
+vªÉIÉ ¨É½þÉänùªÉ : EòÖUô ¦ÉÒ iÉÉä ¤ÉÉiÉ xɽþÒÆ ½þÉä ®ú½þÒ ½þè*
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : +É{É ½þ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ iÉÉä Eò½þxÉä nùäÆ*
+vªÉIÉ ¨É½þÉänùªÉ : VÉ¤É iÉEò ºÉ®úEòÉ®ú <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ Ê´ÉSÉÉ®ú xɽþÒÆ Eò®úäMÉÒ, <ºÉ {É®ú ¤ÉÉiÉ Eò®úEòä EòÉä<Ç ¡òɪÉnùÉ xɽþÒÆ ½þè*
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : +É{É ºÉ®úEòÉ®ú ºÉä {ÉÚUôäÆ*
+vªÉIÉ ¨É½þÉänùªÉ : <ºÉÒʱÉB iÉÉä ¨ÉèÆ ºÉ®úEòÉ®ú ºÉä {ÉÚUô ®ú½þÉ ½þÚÆ*
Have you got anything to say?
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : <ºÉEòÉ {ÉiÉÉ EòèºÉä SɱÉäMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
EòÉÆOÉäºÉ ´ÉɱÉÉ ¤ÉÉä±ÉÉ, ºÉÒ.{ÉÒ.B¨É. ´ÉɱÉÉ ¤ÉÉä±ÉÉ* ºÉ®úEòÉ®ú Êb÷´ÉÉ<Êb÷b÷ ½þè, ½þÉ=ºÉ Êb÷´ÉÉ<Êb÷b÷ xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ºÉÆiÉÉä¹É ¨ÉÉä½þxÉ nùä´É VÉÒ xÉä, ºÉÉä¨ÉxÉÉlÉ VÉÒ xÉä, MÉÒiÉÉ ¨ÉÖJÉVÉÒÇ xÉä ¤ÉiÉɪÉÉ* ºÉ®úEòÉ®ú Êb÷´ÉÉ<Êb÷b÷ ½þè*... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: When the House is divided on this, let the Government say something.
... (Interruptions)
SHRI G.M. BANATWALLA : Sir, before the Government says anything, we should be heard first. Let the Government hear us first...(Interruptions)
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : +É{É ½þ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉä xɽþÒÆ nùä ®ú½þä ½þèÆ +Éè®ú ÊxÉªÉ¨É 377 Eòä +vÉÒxÉ ¨ÉɨɱÉä ±Éä ®ú½þä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):
¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É : EòÉÆOÉäºÉ EòÉä ¨ÉֺɱɨÉÉxÉÉäÆ ºÉä ¨ÉiÉ±É¤É xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ)ªÉ½þ ¤É½þÖiÉ ¤Éc÷Ò ºÉÉÊVÉ¶É ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : nùäÊJɪÉä, MÉÒiÉÉ VÉÒ ¤ÉÉä±ÉxÉÉ SÉɽþ ®ú½þÒ ½þè* BEò ¦ÉÒ ¨Éʽþ±ÉÉ <ºÉ {É®ú ¤ÉÉä±ÉÒ xɽþÒÆ ½þè* +É{É ½þ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉä nùÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Sarkar is a part of the House. If the Government is divided, that is why, I say that the House is divided.
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : ½þ¨ÉÉ®úÉ BiÉ®úÉVÉ <ºÉ {É®ú ½þè ÊEò ªÉ½þ ±Éɺ]õ ¨ÉäÆ EªÉÉäÆ Ê±Éʺ]õb÷ ½þÖ+É ½þè*
MR. SPEAKER: Shrimati Sushma Swaraj, it is not like that. I think, I know the mind of every Member of the House. It is not a question of making submissions here. The point at this stage is that we have a business listed to be transacted by the House. Matters under Rule 377 have to be taken up, Demands for Supplementary Grants have to be taken up and then only this Bill comes. The question is, before we take up other items of the business, whether this matter should be taken up. That is the point which has been raised. Now when there is no unanimity, I cannot take it up.
SHRIMATI SUSHMA SWARAJ :This precisely is my objection. Why has this item been listed at the last? This is what I want to ask.
¨ÉèÆ <ºÉÒ {É®ú ¤ÉÉä±ÉxÉÉ SÉɽþ ®ú½þÒ ½þÚÆ, +É{É ¨ÉÖZÉä nùÉä ʨÉxÉ]õ nùÒÊVÉB*
ªÉ½þ VÉÉxÉ-¤ÉÚZÉ Eò®ú ʱɺ]õ +É¡ò ʤÉVÉxÉºÉ EòÒ +ÆÊiÉ¨É +É<]õ¨É ¨ÉäÆ ®úJÉÉ MɪÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
½þ¨É <ºÉ Ê´É¹ÉªÉ {É®ú ¤ÉÉä±ÉxÉÉ SÉɽþiÉä ½þèÆ*... (´ªÉ´ÉvÉÉxÉ)
<ºÉä +É<]õ¨É xɨ¤É®ú ¤ÉÒºÉ {É®ú EªÉÉäÆ ®úJÉÉ MɪÉÉ ½þè?... (Interruptions)
SHRI BASU DEB ACHARIA : Mr. Speaker, Sir, you please take the sense of the House whether item No. 20 of the today's List of Business should be taken up first... (Interruptions)
SHRI CHITTA BASU : Sir, I am on a point of order.
MR. SPEAKER: What is your point of order?
SHRI CHITTA BASU : Please look at Rule 25 of the Rules of Procedure & Conduct of Business in Lok Sabha. It relates to `Arrangement of Government Business". There is a proviso which says:
"...Provided that such order of business shall not be varied on the day that business is set down for disposal unless the Speaker is satisfied that there is sufficient ground for such variation."
... (Interruptions)
SHRI G.M. BANATWALLA : Mr. Speaker, Sir, you are not to be satisfied. You have to hear us... (Interruptions)... You should not be satisfied... (Interruptions)... You cannot be satisfied. Not at all.
... (´ªÉ´ÉvÉÉxÉ)
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : +vªÉIÉ ¨É½þÉänùªÉ, +®úäÆVɨÉèÆ]õ EòÉä SÉäÆVÉ Eò®úxÉÉ +É{ÉEòä ½þÉlÉ ¨ÉäÆ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
½þ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉä nùÒÊVÉB* ½þ¨ÉäÆ <ºÉ ¤ÉÉiÉ {É®ú BiÉ®úÉVÉ ½þè ÊEò <ºÉä +É<]õ¨É xɨ¤É®ú ¤ÉÒºÉ {É®ú EªÉÉäÆ ®úJÉÉ MɪÉÉ ½þè?... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Why do you not allow me to finish the other business?
... (Interruptions)
MR. SPEAKER: Let us finish the earlier business and then see what can be done.
... (Interruptions)
MR. SPEAKER: Now, let us take Matters Under Rule 377.
... (Interruptions)
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : +vªÉIÉ ¨É½þÉänùªÉ, Eòä´É±É ºÉjÉ EòÉ BEò ÊnùxÉ ¤ÉSÉÉ ½þè* <ºÉ ¤ÉÒSÉ ¨ÉäÆ Ê¤ÉVÉxÉºÉ {ÉÚ®úÉ xɽþÒÆ ½þÉä {ÉÉBMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Shri Chitta Basu, there is no meaning of it. I have understood the sense of the House. Let us finish the other business quickly.
... (Interruptions)
MR. SPEAKER: Let there be order in the House.
-----
[NEXT PAGE]