(´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: You are a senior Member. Please do not do such things. Yesterday also you did the same thing.
SHRI ANAND MOHAN (SHEOHAR):
¸ÉÒ +ÉxÉxnù ¨ÉÉä½þxÉ (ʶɴɽþ®ú): ºÉ®ú,
... ºÉ®úEòÉ®ú EòÉä ¤ÉJÉÉǺiÉ Eò®úxÉÉ SÉÉʽþB*(´ªÉ´ÉvÉÉxÉ)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ºÉ®ú, nùÖªÉÉäÇvÉxÉ Eòä ºÉɨÉxÉä ªÉä pùÉähÉÉSÉɪÉÇ ¤ÉxÉEò®ú ®ú½þ ºÉEòiÉä ½þèÆ, ½þ¨É xɽþÒÆ ®ú½þ ºÉEòiÉä ½þèÆ?
SHRI I.K. GUJRAL: Sir, may I say, Shri Nitish Kumar is...
... (Interruptions)
MR. CHAIRMAN : The unparliamentary word used by Shri Anand Mohan should be expunged.
... (Interruptions)
SHRI I.K. GUJRAL: Sir, Shri Nitish Kumar is an old friend and I am very fond of him. Whatever I said was in a friendly spirit. I love him all the same.
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : +É{É =ºÉEòÉä Ê´Énùc÷É Eò®ú ±ÉäÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI IK. GUJRAL:
¸ÉÒ <xpù EòÖ¨ÉÉ®ú MÉÖVÉ®úÉ±É : `öÒEò ½þè*
SHRI NITISH KUMAR : Thank you.
______________________________________________________________________________
* Not Recorded
SHRI I.K. GUJRAL: Sir, in conclusion, I would say that if I had spoken before the judgement, the judgement to which my worthy friend Shri Atal Bihari Vajpayee has referred to, I would have said that there are two or three options open all the time. One is persuasion, trying to draw attention to morality and probity. If our Party was functioning as it should have been, which unfortunately is not the case, inner party pressures could have been built. Second, of course, was the other way about and that was if somebody who is being accused had realised for himself that it is in his own interest also to step down. He has not done it. Now, with the denial of the anticipatory bail a new situation has arisen. I can only assure that the Government will take due cognisance of it and will not be found wanting. But it will not act in a hurry because I must see to it that legality is preserved and the rule of law is upheld.
May I say lastly before I sit down that my commitment is to three points which I made in the beginning of my tenure? We shall not spare anybody - be it anybody, belonging to this side or that side - who indulges in corruption, we shall not. We shall always be transparent. For transparency I have taken some steps further. You know that the Governments of India have been blamed in the past regarding kickbacks and all that. I am setting up an independent machinery to see that all major purchases pass through that transparent machinery. I am also setting up a machinery to see to it that anything purchased in India, particularly the larger equipment etc., imported from abroad, passes through that needle's neck so that probity is established.
I have said one more thing and I repeat it that I am against witch-hunting. You know what has happened in havala. I do not know if you view it as witch-hunting or not. Whether you support it or not, I do not know. But I promise one thing. I stand committed to upholding the rule of law and doing all my bit and all my might against corruption. Be it anybody, he may be belonging to any party, no accommodation and no room will be given for such a person. He has no place in our public life who does not uphold the probity, morality and also the high values for which this country fought and ultimately liberated itself. Thank you.
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... (´ªÉ´ÉvÉÉxÉ)
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... (´ªÉ´ÉvÉÉxÉ)
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SHRI CHANDRA SHEKHAR (BALLIA):
¸ÉÒ SÉxpù¶ÉäJÉ®ú : ºÉnùxÉ iÉÉä {ÉÉÆSÉ ¤ÉVÉä iÉEò ºlÉÊMÉiÉ xɽþÒÆ ½þÖ+É iÉÉä EòÉä<Ç ¤ÉÉiÉ xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ: Eò±É Eòä ʱÉB ¦ÉÒ ¨ÉÉä¶ÉxÉ Ê±ÉªÉÉ VÉÉ ºÉEòiÉÉ ½þè,
the Motion is such that it may not be....
... (Interruptions)
SHRI CHANDRA SHEKHAR (BALLIA):
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SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):
¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ : <ºÉEòä ʱÉB ÊxɪɨÉÉäÆ ¨ÉäÆ ºÉƶÉÉävÉxÉ Eò®úxÉÉ {Éc÷äMÉÉ* +MÉ®ú ºÉnùxÉ iÉèªÉÉ®ú ½þÉä VÉÉB iÉÉä ÊxÉªÉ¨É ¨ÉäÆ ºÉƶÉÉävÉxÉ ½þÉä ºÉEòiÉÉ ½þè +Éè®ú ¤É½þºÉ Eò±É Eòä ʱÉB VÉÉ ºÉEòiÉÒ ½þè* ±ÉäÊEòxÉ Ê¤ÉxÉÉ ºÉƶÉÉävÉxÉ Eòä +É{É EòɨɮúÉäEòÉä |ɺiÉÉ´É {É®ú SÉSÉÉÇ ºlÉÊMÉiÉ xɽþÒÆ Eò®ú ºÉEòiÉä*
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SHRI CHANDRA SHEKHAR (BALLIA):
¸ÉÒ SÉxpù¶ÉäJÉ®ú : Ê¡ò®ú Eò±É EòèºÉä ¤É½þºÉ ½þÉäMÉÒ? ½þ®ú ½þÉ±É ¨ÉäÆ °ü±É EòÉä ´Éä´É Eò®úxÉÉ {Éc÷äMÉÉ +Éè®ú °ü±É EòÉä ´Éä´É Eò®úxÉÉ ½þÒ SÉÉʽþB* Uô& ¤ÉVÉä Eò®úäÆ ªÉÉ +É`ö ¤ÉVÉä Eò®úäÆ nùÉäxÉÉäÆ ¨ÉäÆ ¡òEòÇ EªÉÉ ½þè* ½þÉ=ºÉ Eò±É 12 ªÉÉ nùÉä ¤ÉVÉä iÉEò ±ÉMÉÉiÉÉ®ú xɽþÒÆ SɱÉiÉÉ ®ú½þäMÉÉ* ªÉ½þ iÉEòxÉÒEòÒ EòÊ`öxÉÉ<Ç ½þè <ºÉ ºÉ¨ÉªÉ °ü±É EòÉä ´Éä´É Eò®úEòä ºÉnùxÉ EòÉä ºlÉÊMÉiÉ ÊEòªÉÉ VÉÉxÉÉ SÉÉʽþB*
... (´ªÉ´ÉvÉÉxÉ)
BEò ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ: +MÉ®ú +vªÉIÉ VÉÒ SÉɽþäÆMÉä iÉÉä ½þÉä ºÉEòiÉÉ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ: `öÒEò ½þè*
SHRI I.K. GUJRAL: What Shri Chandra Shekhar has said is a situation in which we all are. There is a tea being hosted by the retiring President of India. You will kindly understand that some of us have to be present and tonight, the Cabinet is hosting a dinner for the retiring President. In the morning when the issue was raised, somebody from that side said, I think he himself has said that perhaps the debate can spill over to Monday. If you permit and the rules permit, I have no objection.
SHRI CHANDRA SHEKHAR : Please read the rule. Shri Atal Bihari Vajpayee, you propose it and the Government will support.
... (Interruptions)
MR. CHAIRMAN : Mr. Parliamentary Affairs Minister, you kindly be seated. Let us hear Shri Shivraj V. Patil.
... (Interruptions)
MR. CHAIRMAN: You may kindly enlighten the House.
DR. M.P. JAISWAL (BETTIAH):
b÷É. ¨ÉnùxÉ |ɺÉÉnù VÉɪɺɴÉÉ±É (¤ÉäÊiɪÉÉ): |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ Eò½þÉÆ ¤Éè`öä ½þèÆ, <xÉEòÒ ºÉÒ]õ Eò½þÉÆ ½þè?
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(´ªÉ´ÉvÉÉxÉ)
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SHRI SHIVRAJ V. PATIL (LATUR):
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SHRI SHARAD PAWAR (BARAMATI): This particular subject was raised before the hon. Speaker where the hon. Deputy Leader of the BJP was also present. The hon. Speaker has told us that this discussion will continue.
Those Members who would like to go for Tea certainly they can go. Nobody will raise the issue of quorum and tomorrow voting will be before Private Members' business which will start at 2.45 p.m. (Interruptions) I am just telling you what the hon. Speaker has said. The hon. Speaker has also told us that there is a precedent. We have seen that there is a precedent.
SHRI SONTOSH MOHAN DEV : The hon. Speaker has told us that there is a precedent. There was an Adjournment Motion by Shri Somnath Chatterjee which was spilled over to next day and the debate continued for nine hours. It was done like that. So, it can be done. That is what he has told us. We went for this particular purpose what Shri Chandra Shekhar is saying. We also suggested that it should be postponed for the day. Shri Jaswant Singh was present there and this was told to us. I think, what he has told though inside his Chamber, if that a gist can be taken, we should continue the debate. Those who are willing to go they can go. He has also mentioned about the dinner of the Council of Ministers. He said that he has to go himself to that dinner. We have also got some important meeting at seven o' clock. We mentioned everything to him. But he said, `let the debate continue and tomorrow for one hour there can be a debate. Then, Shri Indrajit Gupta will reply'.
SHRI G.M. BANATWALLA (PONNANI): Mr. Chairman Sir, we cannot treat the Adjournment Motion so lightly. It is a motion to adjourn the business of the House today and, therefore, it should be taken up and it has to be completed today itself.
Now, the time of the House ends at six o' clock. At six o' clock this Motion gets talked out, it collapses. It fails to exist. It is that we talk it out because the House is in no position to extend the time further today. Therefore, at six o' clock the Motion gets talked out. We must know this. The House must adjust itself that speakers who are to follow must adjust themselves to this particular exigency of the situation that at six o' clock the Motion will collapse. It will get talked out and, therefore, it cannot be put to vote and we will have to rise. Now, this is the situation and this situation has to be accepted. We accepted the situation knowing the rules. Knowing the rules we accepted that we can begin at four o' clock.
Therefore, these small points cannot take away the seriousness of a motion. Therefore, I submit that whatever discussion is to be there, please try to get it concluded within the fifteen minutes that we are left with, otherwise at six o' clock declare it as talked out and having collapsed. (Interruptions).
SHRI SONTOSH MOHAN DEV (SILCHAR): Sir, Shri Atal Bihari Vajpayee has given a very clear indication of what is coming. Kindly finish it by six o' clock. So, let him go and do the rest of the job.
SHRI JASWANT SINGH (CHITTORGARH): Mr. Chairman, Sir, I do not think that there is any need to create any further confusion over the matter. Is it an extraordinary situation? `Yes'. This extraordinary situation has arisen because of the various obligations on account of the Head of the Republic retiring today and an obligation connected with his farewell. This matter was discussed by the hon. Speaker and when the hon. Speaker said that there is a difficulty about carrying on the Adjournment Motion tomorrow he said it mindful of the limitation of an Adjournment Motion.
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