<b>XI LOK SABHA DEBATES, <i> Session V (Monsoon) </i>
</b>
XI LOK SABHA DEBATES, Session V (Monsoon)
Thursday, July 24, 1997/Sravana 2, 1919 (Saka)
Type of Debate: ADJOURNMENT MOTION
Title: Situation arising out of recent developments in Bihar.
TEXT :
LOK SABHA DEBATES
July 24, 1997 / Shravana 2, 1919 (Saka)
12.01 hrs
MR. SPEAKER : I have to inform the House that I have received three notices of
Adjournment Motion regarding the political and constitutional crisis in Bihar
arising from the stand-off between the Governor and the Chief Minister of the
State; the total incapacity of the Central Government to address itself to
this burning issue which has serious implications from the following Members:-
1. Shri Atal Bihari Vajpayee
2. Shri Pramod Mahajan
3. Shri Rajiv Pratap Rudy
I give my consent to Shri Atal Bihari Vajpayee to move the Motion in
the following modified form:-
"Serious situation arising out of passive attitude of the
Central Government over recent developments in Bihar."
Shri Atal Bihari Vajpayee may ask for leave of the House.
SHRI RAM KRIPAL YADAV (PATNA): Sir, I am on a point of order.
SHRI SOMNATH CHATTERJEE (BOLPUR): Sir, I want to say something.
MR. SPEAKER : You can speak.
SHRI SOMNATH CHATTERJEE : I am not objecting.
... (´ªÉ´ÉvÉÉxÉ)
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : +vªÉIÉ ¨É½þÉänùªÉ, ½þ¨ÉÉ®úÉ {ÉÉ<Æ]õ +É¡ò +Éb÷Ç®ú ½þè* ºÉ®ú, {ɽþ±Éä
½þ¨ÉÉ®úÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒ VÉÉB* =ºÉEòä ¤ÉÉnù ½þ¨ÉäÆ +É{ÉEòÉ ÊxÉhÉÇªÉ ¨ÉÉxªÉ ½þÉäMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
PROF. AJIT KUMAR MEHTA (SAMASTIPUR):
|ÉÉä. +ÊVÉiÉ EòÖ¨ÉÉ®ú ¨Éä½þiÉÉ (ºÉ¨ÉºiÉÒ{ÉÖ®ú) : º{ÉÒEò®ú ºÉ®ú, ¨Éä®úÉ {ÉÉ<Æ]õ +É¡ò +Éb÷Ç®ú ½þè*
MR. SPEAKER : Prof. Ajit Kumar Mehta, now tell me what the rule is.
PROF. AJIT KUMAR MEHTA : I want to quote from the Rules of Procedures and
Conduct of Business in Lok Sabha. Rule 56 says:-
"Subject to the provisions of these rules, a Motion for an
adjournment of the business of the House for the purpose of
discussing a definite matter of urgent public importance may be
made with the consent of the Speaker".
¨ÉèÆ {ÉÚUôxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò <ºÉ¨ÉäÆ +®úVÉäÆ]õ {Éʤ±ÉEò <¨{ÉÉè]õÇäÆºÉ EªÉÉ ½þè* ...
(´ªÉ´ÉvÉÉxÉ)
ʤɽþÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ b÷ägø ºÉÉ±É ºÉä ªÉ½þ ¤ÉÉiÉ SÉ±É ®ú½þÒ ½þè* <ºÉ ºÉnùxÉ ¨ÉäÆ ¦ÉÒ <ºÉ ¤ÉÉ®úä ¨ÉäÆ +Éè®ú
<ºÉEòä Ê´ÉʦÉxxÉ ¨ÉÖqÉäÆ {É®ú Eò<Ç ¤ÉÉ®ú ¤É½þºÉ ½þÉä SÉÖEòÒ ½þè* <ºÉʱÉB <ºÉ¨ÉäÆ +®úVÉèÆ]õ {Éʤ±ÉEò
<¨{ÉÉä]õÇäÆºÉ EªÉÉ ½þè?
nùںɮúÒ ¤ÉÉiÉ ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ¤É½þÖiÉ ºÉÒ ¤ÉÉiÉäÆ BäºÉÒ ½þèÆ VÉÉä ºÉ¤É-VÉÚÊb÷ºÉ
½þèÆ +Éè®ú "EòÉè±É BÆb÷ ¶ÉEòvÉ®ú" ¨ÉäÆ º{ɹ]õ°ü{É ºÉä ʱÉJÉÉ ½þè ÊEò ¦ÉÉ®úiÉ Eòä ÊEòºÉÒ ¦ÉÒ ¦ÉÉMÉ ¨ÉäÆ +MÉ®ú
EòÉä<Ç ¨ÉɨɱÉÉ xªÉɪÉÉ±ÉªÉ ¨ÉäÆ ½þÉä, iÉÉä =ºÉä ºÉ¤ÉVÉÚÊb÷ºÉ ºÉ¨ÉZÉÉ VÉÉBMÉÉ +Éè®ú <ºÉ ºÉnùxÉ ¨ÉäÆ =ºÉ {É®ú SÉSÉÉÇ
xɽþÒÆ ½þÉäMÉÒ*
iÉҺɮúÒ ¤ÉÉiÉ ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò "EòÉè±É BÆb÷ ¶ÉEòvÉ®ú" ¨ÉäÆ º{ɹ]õ °ü{É ºÉä
ʱÉJÉÉ ½þè ÊEò +MÉ®ú SÉSÉÉÇ ¨ÉäÆ =ºÉ ®úÉVªÉ Eòä ¨ÉÖJªÉ ¨ÉÆjÉÒ ªÉÉ ÊEòºÉÒ ¦ÉÒ ®úÉVªÉ Eòä ¨ÉÖJªÉ
¨ÉÆjÉÒ +Éè®ú MÉ´ÉxÉÇ®ú Êb÷ºÉEò¶ÉxÉ ¨ÉäÆ +ÉiÉä ½þèÆ, iÉÉä =xÉEòä EòÆb÷E]õ {É®ú SÉSÉÉÇ xɽþÒÆ ½þÉä ºÉEòiÉÒ ½þè*
Bb÷VÉxÉǨÉäÆ]õ ¨ÉÉä¶ÉxÉ ¨ÉäÆ º{ɹ]õ Eò½þÉ MɪÉÉ ½þè ÊEò-
`Serious situation arising out of passive attitude of the
Central Government over recent developments in Bihar'.
iÉÉä <ºÉ¨ÉäÆ +®úVÉèÆ]õ {Éʤ±ÉEò <¨{ÉÉè]õÇäÆºÉ EªÉÉ ½þÖ+É? MÉ´ÉxÉÇ®ú xÉä ºÉèÆE¶ÉxÉ nùÒ +Éè®ú ¨ÉɨɱÉÉ
EòÉä]õÇ ¨ÉäÆ ½þè* (´ªÉ´ÉvÉÉxÉ)
xªÉɪÉÉ±ÉªÉ ¨ÉäÆ ¨ÉɨɱÉÉ ½þè, iÉÉä Êb÷ºÉEò¶ÉxÉ EòÉ ºÉÉ®úÉ Ê¤ÉxnùÖ ªÉ½þÒÆ ºÉ¨ÉÉ{iÉ ½þÉä VÉÉiÉÉ ½þè
+Éè®ú <ºÉ ºÉnùxÉ ¨ÉäÆ =ºÉ {É®ú SÉSÉÉÇ xɽþÒÆ ½þÉä ºÉEòiÉÒ ½þè* =ºÉEòä ¤ÉÉnù "EòÉè±É BÆb÷ ¶ÉEòvÉ®ú" EòÒ ¤ÉÖEò Eòä
{ÉäVÉ 57 ¨ÉäÆ nùäÊJÉB EªÉÉ Ê±ÉJÉÉ ½þè, ¨ÉèÆ =ºÉEòÉä ªÉ½þÉÆ EòÉä]õ Eò®ú ®ú½þÉ ½þÚÆ-
"The motion should not deal with any matter which is under
adjudication by a court of law having jurisdiction in any part
of India."
A matter is not sub judice until the legal proceedings
actually start, but the moment a complaint is filed or a
petition is launched involving jurisdiction of any of the
courts in India, the court is seized of the matter and to that
extent the jurisdiction of the House to discuss the matter is
barred."
<ºÉEòä +ÉMÉä ¦ÉÒ Eò½þÉ MɪÉÉ ½þè ÊEò:
"Although it may be the unanimous desire of the House to
discuss a matter which is sub judice, the Speaker is bound to
forbid it."
<ºÉEòä ¤ÉÉ´ÉVÉÚnù ¦ÉÒ {ÉäVÉ 458 {É®ú Eò½þÉ MɪÉÉ ½þè ÊEò:
"However, it has been held by the Speakers from time to time
that the following matters could not be raised by way of an
adjournment motion:
Conduct of the Governor-General (now President) or any
action taken by him;
Conduct of the Governor of a State; and
Conduct of the Speaker and others"
=ºÉEòä ¤ÉÉnù {ÉäVÉ 458 ¨ÉäÆ +Éè®ú +ÉMÉä ¦ÉÒ Ê±ÉJÉÉ ½þè ÊEò:
"It has been observed by the Speaker that Members should not
make allegations or cast aspersions against members of
statutory bodies, high dignitaries; and Governor of a State;
Chief Minister or any other Minister in a State Government; and
the State Legislature."
ÊVÉºÉ ÊºÉSÉÖB¶ÉxÉ Eòä ¤ÉÉ®úä ¨ÉäÆ Êb÷ºÉE¶ÉxÉ Eò®úxÉä VÉÉ ®ú½þä ½þèÆ =ºÉ¨ÉäÆ º]õä]õ ±ÉäÊVɺ±ÉäÊ]õ´É
+ºÉ䨤ɱÉÒ Eòä MÉ´ÉxÉÇ®ú, ´É½þÉÆ Eòä SÉÒ¡ò ʨÉÊxɺ]õ®ú Eòä +±ÉÉ´ÉÉ +Éè®ú EòÉèxÉ ºÉÒ ¤ÉÉiÉ <ºÉ Êb÷ºÉEEò¶ÉxÉ
¨ÉäÆ +ɪÉäMÉÒ?
<ºÉʱÉB ¨ÉèÆ +É{ɺÉä +xÉÖ®úÉävÉ Eò®úiÉÉ ½þÚÆ ÊEò +É{É <xÉ Ê¤ÉxnùÖ+ÉäÆ {É®ú Ê´ÉSÉÉ®ú Eò®úiÉä ½þÖB
<ºÉEòÒ +xÉÖ¨ÉÊiÉ xɽþÒÆ nùäÆ* vÉxªÉ´ÉÉnù*
... (´ªÉ´ÉvÉÉxÉ)
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : +É{É ½þ¨ÉÉ®úä +ÊvÉEòÉ®ú EòÉä EòèºÉä ºÉ¨ÉÉ{iÉ Eò®ú nùäÆMÉä?
SHRI SOMNATH CHATTERJEE :Sir, at the outset, I wish to make it very clear lest
there be any misunderstanding. I am not trying to stall any discussion on
Bihar. Let it be done even today, here and now. I am only on the question of
form because it may not create a precedent which is not the healthy precedent
in future.
Sir, so far as the motion that you have read out is concerned, it does
not refer to any failure on the part of the Government of India.
(Interruptions). Something like `inactivity' has been mentioned.
(Interruptions).
This is very well established that an Adjournment Motion can be made
here only with regard to some failure of the Government of India.
Sir, with your permission, I would like to quote a passage from
"Practice and Procedure of Parliament" by Kaul and Shakdher on admissibility
of an Adjournment Motion. I quote:
" Generally speaking, the subject-matter of an
adjournment motion must have direct or indirect relation to the
conduct or default on the part of the Government of India and
must be in the nature of criticism of the action of the
Government of India either for having done some action or for
having omitted to do some action which was urgently necessary
at the moment..." (Interruptions).
If you show impatience then what will happen to other Members?
(Interruptions).
DR. MURLI MANOHAR JOSHI : We are saying what has happened.
SHRI SOMNATH CHATTERJEE : Do not think that you will come so easily.
DR. MURLI MANOHAR JOSHI : Do not digress the issue. (Interruptions).
MR. SPEAKER: Let him have his say. I think, I am quite familiar with the
rules. Do not worry, I can take a decision.
Interruptions)
SHRI SOMNATH CHATTERJEE : I further quote:
"An adjournment motion is not admissible unless there was
failure on the part of the Government to perform the duties
enjoined by the Constitution and the law..."
Sir, I would like to know with all humility as to what is the failure
of the Government of India under the Constitution or under the law which
enjoins them to do a particular type of action, failure of which can be the
subject matter of this Motion. But nothing has been indicated. No
constitutional failure has been mentioned and no legal failure is mentioned.
As a humble student of history, with whatever little I know of the
Constitution of India, the only thing the Central Government can do is, in an
emergency it can give some direction or can impose President's rule under
Article 356 of the Constitution. Nothing has been mentioned here, because I
believe the hon. Mover of the Motion, the Leader of the Opposition does not
ask for any emergency or for emergency under article 356. Then, what is the
failure of the Government of India?
Sir, there are very important aspects of convention. Somebody is
holding a very high position against whom a charge-sheet has been filed and
serious allegations have been made and without proper investigation; whether
he should continue or should not continue in that position, that is the matter
which we wish to discuss here. It is a question of corruption which is eating
into the vitals of not only the political, social life but also the economic
life of this country. But that does not mean that any and every motion can be
brought before Parliament of India and any and every motion can be discussed
here, whether they are permitted by rules or not.
Therefore, let us all discuss this important issue on a proper Motion.
Please do not create a precedent which will not be a good precedent in future.
It is very clearly stated here that where the Government of India has no
obligation to intervene in a matter, an Adjournment Motion is out of order.
Now, what type of intervention is there except imposing of Article 356 of the
Constitution? If so, let them say that. Let the Motion say that the Government
failed in not invoking Article 356 of the Constitution of the India. Then one
can understand that even in form there may probably be an acceptable
Adjournment Motion.
Therefore, Sir, I earnestly request you not to accept this Motion in
this form at least, unless it is duly amended - you can amend that or unless
some other Motion comes up. Even let it be treated as a Motion under Rule 184
or under Rule 193. Then we are prepared to discuss it here and now. That is my
appeal to you. Let us not utilise it in this manner.
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : <ºÉºÉä {ɽþ±Éä ¨Éä®úÉ {´ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú ½þè*
MR. SPEAKER: I will come to you. I have already agreed to call you.
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ : ´Éä iÉÉä Êb÷ºEòºÉ Eò®ú ®ú½þä ½þèÆ ±ÉäÊEòxÉ ¨Éä®úÉ {´ÉÉ<Æ]õ +Éì¡ò +Éb÷Ç®ú
½þè*
MR. SPEAKER: I will come to you. I will allow you. I am not denying the
opportunity to you.
SHRI P.R. DASMUNSI (HOWRAH): Mr. Speaker, Sir, Articles 153 to 163 of the
Constitution of India state very clearly about the roles of the Governor and
the Chief Minister of a State. Before proceeding further, I would like to make
it absolutely clear that I am not trying to stall the Motion which is supposed
to be moved by Shri Atal Bihari Vajpayee just now. We are very interested that
things should be discussed in this House very clearly and openly. I have no
intention to stall it.
My only submission is, we are bound to obey your ruling in this House.
I am not questioning the content of the Motion. I am only submitting to you
that the entire subject matter of Bihar came out of the observation and from
the root of the findings of the C&AG and it led to the situation prevailing in
Bihar now. On the same analogy, if the role and conduct of the Governor and
the Chief Minister of a State can be discussed on this issue for which you are
competent to give the ruling, then I would like to submit that my Motion under
Rule 184 is lying on your desk on the PL scam of West Bengal. It is also based
on a similar observation of the C&AG. This is also of a similar matter. So, if
on one observation of the C&AG the conduct of the Governor and the Chief
Minister of a State can be discussed in this House in one form which I fully
support, then in another form, that is, under Rule 184 my Motion to discuss
the conduct of the Government of West Bengal on the PL scam amounting to
Rs.2,600 crore that came to light from the observation of the C&AG can also be
accepted. That is what I would like to say to be objective on the whole
matter.
SHRI RAM NAIK (MUMB): This is an Adjournment Motion.
SHRI P.R. DASMUNSI (HOWRAH): I gave my Motion under rule 184.
MR. SPEAKER: Shri Dasmthink you are going out of context now.
SHRI P.R. DASMUNSI (HOWRAH): Sir, I am within the framework of the
Constitution. Articles 153 to 163 deal with the conduct of the Governor and
the Chief Minister of a State.
If that can be taken up, then I fully support the discussion on Bihar.
(Interruptions) But equally, my Motion under Rule 184, which is lying with
you, falls within the same ambit. Why should that be not taken up? Sir, I want
your ruling on this.
MR. SPEAKER: Please do not think like that.
SHRI P.C. CHACKO (MUKUNDAPURAM): Sir, it is a very similar case.
ʤɽþÉ®ú ¨ÉäÆ ¦ÉÒ ºÉÒ.B.VÉÒ. EòÉ PÉÉä]õɱÉÉ, ªÉ½þÉÆ ¦ÉÒ ºÉÒ.B.VÉÒ. EòÉ PÉÉä]õɱÉÉ, ½þ¨ÉxÉä EªÉÉ MɱÉiÉ
¤ÉÉä±ÉÉ?
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : +vªÉIÉ VÉÒ, ¨Éä®úÉ {ÉÉ<Æ]õ +Éì¡ò +Éìb÷Ç®ú ªÉ½þ ½þè
... (´ªÉ´ÉvÉÉxÉ)
¨Éä®úä ¤ÉÉnù +É{É =xÉEòÉ {ÉÉ<Æ]õ +Éì¡ò +Éìb÷Ç®ú ºÉÖxÉ ±ÉÒÊVÉB* +¦ÉÒ iÉÉä ¤Éè`öÉä, ¦É<ªÉÉ*
MR. SPEAKER: What is the rule?
SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):
¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : +vªÉIÉ VÉÒ, +Æb÷®ú °ü±É 56
¨Éä®úÉ {ÉÉ<Æ]õ +Éì¡ò +Éìb÷Ç®ú Eòä´É±É <iÉxÉÉ ½þè ÊEò ÊEòºÉÒ ¦ÉÒ ¨ÉÉä¶ÉxÉ EòÒ
Bb÷¨ÉÒʺÉʤÉʱÉ]õÒ {É®ú SÉSÉÉÇ iÉ¤É iÉEò ½þÉä ºÉEòiÉÒ ½þè, VÉ¤É iÉEò ¨ÉÉä¶ÉxÉ {É®ú +É{ÉEòÒ
°üʱÉÆMÉ xÉ +É VÉɪÉä* °üʱÉÆMÉ +ÉxÉä Eòä ¤ÉÉnù Bb÷¨ÉÒʺÉʤÉʱÉ]õÒ Eòä {ÉÉ<Æ]õ {É®ú +¦ÉÒ
SÉSÉÉÇ xɽþÒÆ ½þÉä ºÉEòiÉÒ ½þè* ªÉÊnù ¨ÉÉä¶ÉxÉ +É{ÉxÉä Ê´ÉSÉÉ®úÉvÉÒxÉ ½þè +Éè®ú +É{ÉxÉä Ê´É´ÉäEò
ºÉä ÊxÉhÉÇªÉ ±ÉäxÉÉ ½þè iÉÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ ªÉ½þ ¤ÉiÉÉ ºÉEòiÉä ½þèÆ ÊEò ªÉ½þ ¨ÉÉä¶ÉxÉ
+É{ÉEòÉä Bb÷ʨÉ]õ Eò®úxÉÉ SÉÉʽþB ªÉÉ xɽþÒÆ Eò®úxÉÉ SÉÉʽþB, <ºÉ ¡òÉä®ú¨Éä]õ ¨ÉäÆ Eò®úxÉÉ
SÉÉʽþB ªÉÉ ÊEòºÉÒ nùںɮúä ¡òÉä®ú¨Éä]õ ¨ÉäÆ Eò®úxÉÉ SÉÉʽþB* ±ÉäÊEòxÉ <ºÉ Ê´É¹ÉªÉ ¨ÉäÆ iÉÉä
+É{ÉxÉä ÊxÉhÉÇªÉ ½þÒ xɽþÒÆ Ê±ÉªÉÉ, Eò±É ½þÒ +É{ÉxÉä +{ÉxÉä ÊxÉhÉÇªÉ EòÒ PÉÉä¹ÉhÉÉ ¦ÉÒ Eò®ú
nùÒ +Éè®ú ªÉ½þ Eò½þÉ ÊEò +ÉVÉ E´É¶SÉxÉ +Éì´É®ú Eòä iÉÖ®úxiÉ ¤ÉÉnù +É{É <ºÉ{É®ú SÉSÉÉÇ ¶ÉÖ°ü
Eò®ú´ÉÉBÆMÉä, <ºÉʱÉB +ÉVÉ <ºÉ{É®ú Eòä´É±É SÉSÉÉÇ ¶ÉÖ°ü ½þÉäMÉÒ* <ºÉEòÒ Bb÷¨ÉÒʺÉʤÉʱÉ]õÒ
{É®ú EòÉä<Ç |ɶxÉÊSÉx½þ ±ÉMÉɪÉÉ xɽþÒÆ VÉÉ ºÉEòiÉÉ*
nùںɮúÒ ¨Éä®úÒ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉÉä¨ÉxÉÉlÉ nùÉì +Éè®ú {ÉÒ.+É®ú.b÷Ò. EòÉä
+{ÉÒ±É ½þè ÊEò ªÉÊnù ´Éä ªÉ½þ Eò½þ ®ú½þä ½þèÆ ÊEò ´Éä º´ÉªÉÆ SÉSÉÉÇ Eò®úÉxÉä ¨ÉäÆ
but, if,
ÊEòxiÉÖ, {É®úxiÉÖ ±ÉMÉɪÉä ʤÉxÉÉ ´Éä ºÉÒvÉä SÉSÉÉÇ EòÉä ¶ÉÖ°ü Eò®ú´ÉɪÉäÆ, iÉÉÊEò
<iÉxÉä
+½þ¨ ¨ÉºÉ±Éä {É®ú VÉÉä nùä¶É ºÉÖxÉxÉÉ SÉɽþiÉÉ ½þè, ´É½þ ºÉ¨ÉªÉ ¤É¤ÉÉÇnù ÊEòªÉä ʤÉxÉÉ
SÉSÉÉÇ |ÉÉ®ú¨¦É ½þÉä* < ÊxÉ´ÉänùxÉ ¨ÉÖZÉä +É{ɺÉä Eò®úxÉÉ ½þè*
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : ¨É½þÉänùªÉ, ¨ÉèÆ ÊxÉªÉ¨É 58 EòÒ ={É-vÉÉ®úÉ ºÉÉiÉ
EòÉä =rÞiÉ Eò®ú ®ú½þÉ ½þÚÆ* |ɺiÉÉ´É ÊEòºÉÒ BäºÉä Ê´É¹ÉªÉ Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ
xɽþÒÆ ½þÉäMÉÉ, VÉÉä ¦ÉÉ®úiÉ Eòä ÊEòºÉÒ ¦ÉÉMÉ ¨ÉäÆ IÉäjÉÉÊvÉEòÉ®ú ®úJÉxÉä ´ÉɱÉä ÊEòºÉÒ
xªÉɪÉÉ±ÉªÉ Eòä xªÉÉªÉ ÊxÉhÉÇªÉ Eòä +xiÉMÉÇiÉ ½þÉä* ʴɺiÉÉ®ú{ÉÚ´ÉÇEò SÉSÉÉÇ
½þ¨ÉÉ®úä ¨ÉÉxÉxÉÒªÉ ºÉÉƺÉnù ¸ÉÒ +VÉÒiÉ EòÖ¨ÉÉ®ú ¨Éä½þiÉÉ VÉÒ xÉä EòÒ ½þè +Éè®ú ºÉÉä¨ÉxÉÉlÉ
nùÉnùÉ xÉä EòÒ ½þè* ¨ÉèÆ =xÉ ¤ÉÉiÉÉäÆ EòÉä nùÉä½þ®úÉxÉÉ xɽþÒÆ SÉɽþiÉÉ, ±ÉäÊEòxÉ ªÉ½þ ¤ÉÉiÉ
ºÉ½þÒ ½þè ÊEò ±ÉÉäEò ºÉ¦ÉÉ ¨ÉäÆ EòÉä<Ç |ÉlÉ¨É ¤ÉÉ®ú ʤɽþÉ®ú Eòä ¨ÉɨɱÉÉäÆ EòÉä ±ÉäEò®ú
SÉSÉÉÇ xɽþÒÆ ½þÉä ®ú½þÒ ½þè* Eò<Ç nù¡òÉ +É{ÉxÉä <ºÉ ¤ÉÉ®úä ¨ÉäÆ Ê´ÉºiÉÉ®ú{ÉÚ´ÉÇEò
SÉSÉÉÇ EòÒ ½þè* Ê{ÉUô±Éä ºÉè¶ÉxÉ ¨ÉäÆ ½þÒ ÊEòªÉÉ lÉÉ +Éè®ú ¤ÉÉ®ú-¤ÉÉ®ú =ºÉÒ ¤ÉÉiÉ EòÒ
SÉSÉÉÇ Eò®ú ®ú½þä ½þèÆ, ºÉnùxÉ EòÉ ºÉ¨ÉªÉ VÉɪÉÉ Eò®ú ®ú½þä ½þèÆ* =ºÉ ´ªÉÊEiÉ Eòä
Ê´É¹ÉªÉ ¨ÉäÆ SÉSÉÉÇ Eò®úxÉÉ SÉɽþiÉä ½þèÆ, VÉÉä ´ªÉÊEiÉ ºÉnùxÉ ¨ÉäÆ ¨ÉÉèVÉÚnù xɽþÒÆ
½þè, ´É½þ +{ÉxÉÒ ºÉ¡òÉ<Ç ¨ÉäÆ
... (´ªÉ´ÉvÉÉxÉ)
¨Éèb÷¨É, ¤ÉÉä±ÉxÉä iÉÉä nùÒÊVÉB* +É{ÉEòä
¤ÉÉä±ÉiÉä ´ÉEiÉ ¨ÉèÆxÉä xɽþÒÆ ¤ÉÉä±ÉÉ, +É{ÉEòä ¤ÉÉä±ÉiÉä ´ÉEiÉ ¨ÉèÆxÉä
ºÉ¤ÉºÉä {ɽþ±ÉÒ ¤ÉÉiÉ ÊEò ÊVÉºÉ ´ªÉÊEiÉ EòÒ SÉSÉÉÇ Eò®úxÉÉ SÉɽþiÉä ½þèÆ,
´É½þ ´ªÉÊEiÉ ºÉnùxÉ ¨ÉäÆ xɽþÒÆ ½þè* +É{É =ºÉ{É®ú +É®úÉä{É ±ÉMÉÉxÉÉ SÉɽþiÉä ½þèÆ, VÉÉä
+{ÉxÉÉ {ÉIÉ xɽþÒÆ ®úJÉ ºÉEòiÉÉ
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: You have made your point.
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: I do not think, it is required, Shri Jain.
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É : °ü±É 58 ¨ÉäÆ SÉÚÆÊEò ¨ÉɨɱÉÉ ºÉ¤É-VÉÚÊb÷ºÉ ½þè, xªÉɪÉÉ±ÉªÉ ¨ÉäÆ ¨ÉɨɱÉÉ
SÉ±É ®ú½þÉ ½þè +Éè®ú ªÉ½þÒ xɽþÒÆ, EòÉì±É BÆb÷ ¶ÉEòvÉ®ú xÉä ªÉ½þ º{ɹ]õ iÉÉè®ú {É®ú Eò½þÉ ½þè ÊEò ÊEòºÉÒ ¦ÉÒ
¨ÉÖJªÉ ¨ÉÆjÉÒ, ÊEòºÉÒ ¦ÉÒ MÉ´ÉxÉÇ®ú Eòä Eòhb÷E]õ Eòä Ê´É¹ÉªÉ ¨ÉäÆ +É{É ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ xɽþÒÆ Eò®ú
ºÉEòiÉä* +MÉ®ú +É{É <ºÉ ÊxÉªÉ¨É EòÉä iÉÉäc÷xÉÉ SÉɽþiÉä ½þèÆ iÉÉä ¨ÉÖZÉä EòÖUô xɽþÒÆ Eò½þxÉÉ*
¨ÉÉxÉxÉÒªÉ ¨Éèb÷¨É xÉä ¤ÉiÉɪÉÉ ÊEò +É{É <ºÉ{É®ú ÊxÉhÉÇªÉ ±Éä SÉÖEòä ½þèÆ, ʤÉxÉÉ ¨Éä®úä EòxºÉxÉÇ
Eòä +É{É ±Éä SÉÖEòä ½þèÆ
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Please do not waste your time now. It requires a serious debate.
I would like to give more time to a serious debate rather than on these
points.
... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: You have made your point.
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : +É{É xÉäiÉÉ+ÉäÆ EòÒ ¤ÉÉiÉ ºÉÖxÉäÆMÉä iÉÉä ½þ¨É +{ÉxÉÒ ¤ÉÉiÉ
Eò½þäÆMÉä* +vªÉIÉ ¨É½þÉänùªÉ, <ºÉ iÉ®ú½þ ºÉä +MÉ®ú ÊxÉªÉ¨É EòÒ vÉÊVVɪÉÉÆ =c÷ÉiÉä ½þÖB +MÉ®ú ªÉä
±ÉÉäMÉ SÉSÉÉÇ Eò®úxÉÉ SÉɽþiÉä ½þèÆ, ºÉnùxÉ EòÉ ºÉ¨ÉªÉ ±ÉäxÉÉ SÉɽþiÉä ½þèÆ iÉÉä ºÉ¦ÉÒ <¨{ÉÉä]õÇäÆ]õ
¨ÉɨɱÉä ½þèÆ* ¨ÉÖƤÉ<Ç EòÒ SÉSÉÉÇ +É{É xɽþÒÆ Eò®úÉ ®ú½þä ½þèÆ, VɽþÉÆ nùʱÉiÉÉäÆ {É®ú MÉÉä±ÉÒ ¡òɪɮú
ÊEòªÉÉ MɪÉÉ +Éè®ú ¦ÉÒ Eò<Ç V´É±ÉxiÉ ºÉ¨ÉºªÉÉBÆ ½þèÆ, ¤ÉÉgø ½þè, Eò<Ç iÉ®ú½þ EòÒ ºÉ¨ÉºªÉÉBÆ ½þèÆ,
=ºÉ{É®ú +É{É ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ xɽþÒÆ Eò®úxÉÉ SÉɽþiÉä, BEò ½þÒ ¤ÉÉiÉ EòÒ SÉSÉÉÇ Eò®úxÉÉ SÉɽþiÉä
½þèÆ*
¤ÉÉ®ú-¤ÉÉ®ú BEò ½þÒ ¤ÉÉiÉ {É®ú SÉSÉÉÇ Eò®úÉEò®ú ºÉnùxÉ EòÉ ºÉ¨ÉªÉ VÉɪÉÉ xÉ ÊEòªÉÉ VÉÉB*
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