XI LOK SABHA DEBATES,   Session V (Monsoon) 

Wednesday, August 13/Shravana 22, 1919 (Saka)



Type of Debate:	SPECIAL MENTION

Title:	Need to take action against ULFA terrorists for kidnapping Shri 
Sanjay Ghosh, a  social worker working in Assam.

TEXT :
 SHRI SONTOSH  MOHAN  DEV  (SILCHAR):    On 4th July this year, a young boy and
social worker, 35 year old, Shri Sanjay Ghosh was  kidnapped  from  Majuli  in
Assam.  Subsequent to that, an outfit of terrorists, ULFA, claimed that he had
been kidnapped by them.

	Shri  Ghosh,  a  very  well-educated  boy, coming from a very well-off
family, decided to do social work.  His organisation, AVARD,  was  doing  work
all over  the  country,  especially  in remote areas of the North-East.  It is
most unfortunate that when there is a unified command in Assam, that  is,  the
Army  and  the  Police operated jointly, he has not been traced out until four
days back.  Many confusing news appeared in the newspapers.    Ultimately,  it
had  been  found  that  the ULFA said that he had died as he had a fall from a
cliff while the Army operation was going on.

	I would like to draw the attention of the Government and  this  august
House to  the  activities  of  the  terrorists.  When they try to do something
against social outfits or organisations, they try to say that they want  India
without corruption.  This boy, Shri Ghosh, used to work in this area.

	A  project  which  could  be  done  by  the  BDO  in  Rs.3  lakh,  the
organisation of Shri  Ghose  used  to  do  in  Rs.50,000.  That  was  why  the
contractors  and  the corrupt officers who are hand glove with ULFA, kidnapped
him. The Chief Minister of Assam himself has said that  a  percentage  of  the
money  which goes to rural areas has to be paid to ULFA, without which no work
can be done. This young boy's intention was to  get  the  money  released  and
utilise  it  in proper manner. He has been killed now. Most unfortunately, the
Army is saying that the civil administration is responsible for this  and  the
civil  administration  is  saying  that Army is responsible. I am not going to
speak against anybody. What I would like to say is that the  tea  industry  is
coming  out of Assam. Reliance wanted to set up a Gas Cracker plant, which was
sanctioned during Shri P.V. Narasimha Rao's time, but  they  have  decided  to
come  out  of  Assam.  Technocrats  who  are  posted in Oil India and ONGC are
refusing to go to Assam. There is a rule of terrorists there. Every officer is
forced to pay a percentage of his salary to the terrorists.

	This  death  has  caused  a  furore all over the country. Yesterday in
Delhi, young boys and girls numbering about 10000, took out a  procession  and
gave  a  memorandum to the Hon. Speaker and to all the political parties. I am
glad that the Home Minister is here. He has given an order that Paresh  Baruah
must  be  arrested.  An  international warrant has been issued to that effect.
But, where was the Home Ministry when kidnappings  and  killings  were  taking
place every day? Paresh Baruah is known even before. Why did the Home Ministry
not  do  this  before? This is the question being asked by the people. I would
like to say  that  the  Government  must  take  drastic  steps  against  those
terrorists  who do not want civilised and honest social workers to work in the
North-East. I appeal through you to the Government to make a statement in  the
House.

MR. DEPUTY-SPEAKER: Shri I.P. Hazarika.

			... (Interruptions)

SHRI PABAN SINGH  GHATOWAR  (DIBRUGARH):  Sir, it is a very serious issue.  In
the (Interruptions)*

North-East ... (Interruptions)

MR. DEPUTY-SPEAKER: All your notices are there. I will allow.

			... (Interruptions)

MR. DEPUTY-SPEAKER: I have not allowed you.

			... (Interruptions)

MR. DEPUTY-SPEAKER: I have called Shri Hazarika.




SHRI  ISWAR  PRASANNA HAZARIKA (TEZPUR): Sir, the Home Ministry has issued ...
(Interruptions)

MR. DEPUTY-SPEAKER: What is this going on?

			... (Interruptions)


DR.  RAM CHANDRA DOME (BIRBHUM):  Sir..

 (Interruptions)*

MR. DEPUTY SPEAKER : Nothing of what he is speaking will go on record.  Please
take your seat.  Nothing is going on record.

 (Interruptions) 

MR.  DEPUTY-SPEAKER:  Nothing of what  he  is  speaking  will  go  on  record.
Please take your seat.  Nothing is going on record.

			(Interruptions) ...  (Not recorded)

MR.  DEPUTY-SPEAKER:  Only Shri Hazarika will speak.

SHRI ISWAR PRASANNA HAZARIKA :  Sir, I am raising a very important issue.

SHRI SAT MAHAJAN (KANGRA):  Sir, Himachal is in anguish.  ...  (Interruptions)

MR.  DEPUTY-SPEAKER:  Please wait for your turn.

SHRI ISWAR  PRASANNA  HAZARIKA  :  The Home Ministry has issued a directive to
the Government of Assam that they should  launch  prosecution,  file  FIR  and
arrest Paresh Baruah, the so-called commander-in-chief of ULFA.

For of the heinous, gruesome and cold blooded murder of Sanjay Ghosh, a social
worker and a  NGO  activist.  This is a very extraordinary situation.  Law and
order is the primary and paramount responsibility of the  State,  as  per  the
Constitution.   It  does not happen usually that the Central Government has to
issue a directive to the State Government to take action against  an  offender
of a  particular  crime.  Therefore, certain questions have arisen out of this
action taken by the Ministry of Home Affairs.

	Firstly, why is it that the Ministry of  Home  Affairs  considered  it
necessary  to  direct the State Government to take action against an offender?
Has the Central Government lost confidence  in  the  ability,  competence  and
willingness of the AGP Government in Assam?  Are they of the view that left to
the  State Government, no action is going to be taken against the offender and
Therefore, directive has been issued.  If this is the view, I agree  with  the
Ministry  of Home entirely because we have a Government in Assam which, today,
is non-functional  and  it  is  entirely  insensitive  and  oblivious  of  the
sufferings of the people there.

	Then we have Article 355 of the  Constitution  which  enjoins  on  the
Government...

MR. DEPUTY-SPEAKER: Please conclude.

SHRI ISWAR PRASANNA HAZARIKA :  ...  the duty to protect  the  States  against
external aggression and internal disturbances.  ...  (Interruptions)

If directive has been issued.  ...  (Interruptions) Under this  article  would
the  Government  do  the  same  inother  cases  like  the  recent killing of a
Brigadier and a captain in Guwahati?

AN HON. MEMBER: This is a very important issue.

SHRI ISWAR PRASANNA HAZARIKA :  Is this Government going to issue directive to
Maharashtra Government to take action against Mr.X sitting in Dubai for murder
of Gulshan Kumar committed in Mumbai so that this kind of  a  thing  does  not
happen.   This is an extraordinary situation that Central Government deemed it
proper to directing a democratically elected State Government to  take  action
against an offender.   ...  (Interruptions) Therefore, I have to draw only one
conclusion from this ....

MR. DEPUTY-SPEAKER: Please conclude now.

SHRI ISWAR PRASANNA HAZARIKA :  ...  that  the  Central  Government  has  lost
confidence in  the  AGP Government there.  Therefore, they do not believe that
AGP Government will take stern action against the offender and that is why,  I
welcome the directive.    But,  at  the  same  time,  ...  (Interruptions) the
Government must issue a warning to the AGP Government  in  the  State  to  the
effect that  unless  they  take  effective ...  (Interruptions) steps to bring
about  a  significant  improvement  in  the  law  and  order   situation   ...
(Interruptions)  Centre  will  have  to  consider seriously alternative action
including invocation of Article 356 of the Constitution.




				
... (´ªÉ´ÉvÉÉxÉ)


SHRI GEORGE FERNANDES (NALANDA):



¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ (xÉɱÉxnùÉ) : ¨É½þÉänùªÉ, ¨ÉèÆ ºÉnùxÉ EòÉ vªÉÉxÉ <ºÉ +Éä®ú +ÉEòʹÉÇiÉ Eò®úxÉÉ
SÉɽþiÉÉ ½þÚÆ ÊEò {É]õxÉÉ ½þÉ<Ç EòÉä]õÇ xÉä Eò±É VÉÉä Bä±ÉÉxÉ ÊEòªÉÉ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


MR. DEPUTY-SPEAKER: I will allow everybody. Wait.

			... (Interruptions)

MR.  DEPUTY-SPEAKER:  Take  your  seat. Why can you not wait? Please wait. Sit
down.




				
... (´ªÉ´ÉvÉÉxÉ)


SHRI GEORGE FERNANDES (NALANDA):



¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ (xÉɱÉxnùÉ) : ¨É½þÉänùªÉ, {É]õxÉÉ ½þÉ<Ç EòÉä]õÇ EòÉ ªÉ½þ Eò½þxÉÉ ½þè ÊEò ʤɽþÉ®ú
¨ÉäÆ EòÉxÉÚxÉ +Éè®ú ´ªÉ´ÉºlÉÉ +¦ÉÒ ªÉ½þÉÆ iÉEò +É Eò®ú {ɽþÖÆSÉÒ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)


MR. DEPUTY-SPEAKER: I am sorry. I have already allowed you. Please  take  your
seat now.

			... (Interruptions)

SHRI GEORGE FERNANDES (NALANDA):



¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ (xÉɱÉxnùÉ) :  ¨É½þÉänùªÉ, ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 356 Eòä +±ÉÉ´ÉÉ +ÉVÉ
ʤɽþÉ®ú Eòä ʱÉB nùںɮúÉ EòÉä<Ç ºÉ½þÉ®úÉ xɽþÒÆ ½þè* ªÉ½þ {É]õxÉÉ ½þÉ<Ç EòÉä]õÇ EòÉ Eò±É EòÉ Bä±ÉÉxÉ ½þè* ...
(´ªÉ´ÉvÉÉxÉ) <ºÉ Bä±ÉÉxÉ {É®ú ½þÉ<Ç EòÉä]õÇ EòÉä iÉ¤É +ÉxÉÉ {Éc÷É VÉ¤É ½þ®ú ÊVɱÉä Eòä ºiÉ®ú {É®ú ±ÉÉäMÉÉäÆ Eòä
Ê´ÉEòÉºÉ Eòä ʱÉB +ɤÉÆÊ]õiÉ ÊEòªÉÉ ½þÖ+É {ÉèºÉÉ +ÊvÉEòÉÊ®úªÉÉäÆ xÉä ®úÉVÉxÉäiÉÉ+ÉäÆ Eòä ºÉÉlÉ Ê¨É±É Eò®ú ½þc÷{É
Eò®ú ʱɪÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR. DEPUTY-SPEAKER: The House stands adjourned till 2 p.m.

1259 hrs.


 The Lok Sabha then adjourned for Lunch till Fourteen of the Clock.

 _____________


13.08.97		Uncorrected--Not for Publication		###


))
14.09 hrs


 The Lok Sabha re-assembled after Lunch at seven minutes

 past Fourteen of the Clock.


 (Shri Nitish  Kumar in the Chair)

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡òÒ ¡òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ) :  ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨É ʤɽþÉ®ú Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ
¨ÉɨɱÉÉ =`öÉxÉÉ SÉɽþiÉä ½þèÆ* 
...(´ªÉ´ÉvÉÉxÉ)
 ½þ¨É =ºÉEòä ʱÉ


14.09 hrs.


 At this stage, Shri Mohammad Ali Ashraf Fatmi and some other hon. Members

 went back to their seats.

14.09 hrs.


 At this stage, Shri Sukh Ram and some other hon. Members

 went back to their seats.

SHRI P.R. DASMUNSI (HOWRAH):



¸ÉÒ {ÉÒ.+É®ú.nùɺɨÉÖƶÉÒ :  ¨ÉèÆ +É{ÉEòä ºÉɨÉxÉä VÉÉä ¤ÉÉiÉ =`öÉxÉÉ SÉɽþiÉÉ ½þÚÆ ´É½þ ÊEòºÉÒ {ÉÉ]õÒÇ Eòä
{ÉIÉ ªÉÉ =ºÉEòä ÊJɱÉÉ¡ò xɽþÒÆ ½þè* {ÉÚ®úä nùä¶É ¨ÉäÆ VÉÉä 
...  (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É =x½þäÆ ¤ÉÉä±ÉxÉä nùÒÊVÉB*


SHRI SAT MAHAJAN  :    No,  Sir, we will not allow this.  We are not on 356 at
this moment.  Himachal Pradesh is suffering...  (Interruptions)




ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É {´ÉÉ<Æ]õ +É¡ò +Éìb÷Ç®ú ºÉÖxÉ iÉÉä ±ÉÒÊVÉB* ´É½þ =ºÉä ®úäVÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ*





			
... (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : {´ÉÉ<Æ]õ +É¡ò +Éìb÷Ç®ú ºÉÖxÉä ʤÉxÉÉ EªÉÉ Eò½þ ºÉEòiÉä ½þèÆ?





			
... (´ªÉ´ÉvÉÉxÉ)





BEò ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ : ªÉ½þ VÉÒ®úÉä +É´É®ú ½þè* 
... (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ VÉÒ®úÉä +É´É®ú xɽþÒÆ ½þè*


SHRI SAT MAHAJAN :  Sir, we are raising a matter of urgent public importance.

MR. CHAIRMAN: Now, the Zero Hour is over.

SHRI SAT MAHAJAN (KANGRA):



¸ÉÒ ºÉiÉ ¨É½þÉVÉxÉ :  ½þ¨É <ºÉä xɽþÒÆ ¨ÉÉxÉiÉä* ʽþ¨ÉÉSÉ±É |Énùä¶É ¨ÉäÆ 500 +Énù¨ÉÒ ¨É®ú MÉB ½þèÆ* +É{É
<ºÉä UôÉä]õÒ ¤ÉÉiÉ ¨ÉÉxÉ ®ú½þä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)



ºÉÒºÉÒ uÉ®úÉ VÉÉ®úÒ
			
...  (´ªÉ´ÉvÉÉxÉ)


SHRI SAT MAHAJAN (KANGRA):



¸ÉÒ ºÉiÉ ¨É½þÉVÉxÉ :  ´É½þÉÆ {É®ú 500 +Énù¨ÉÒ ¨É®ú MɪÉä ½þèÆ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  +É{É ±ÉÉäMÉ BEò ʨÉxÉ]õ ¤Éè`ö VÉÉ<ǪÉä* ®úÉ¨É xÉÉ<ÇEò VÉÒ EòÖUô ¤ÉÉä±É ®ú½þä ½þèÆ*


SHRI RAM NAIK (MUMBAI NORTH):



¸ÉÒ ®úÉ¨É xÉÉ<ÇEò :  ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ªÉÊnù ÊEòºÉÒ EòÉ®úhÉ ºÉä..


SHRI SAT MAHAJAN (KANGRA):



¸ÉÒ ºÉiÉ ¨É½þÉVÉxÉ :  ºÉ®ú, <xÉEòÉä EªÉÉäÆ ¨ÉÉèEòÉ nùä ®ú½þä ½þèÆ, ½þ¨ÉäÆ EªÉÉäÆ xɽþÒÆ ¤ÉÉä±ÉxÉä nùä ®ú½þä
½þèÆ?





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  EªÉÉ BäºÉÉ EòÉä<Ç °ü±É ½þè ÊEò ʺɡòÇ +É{É ½þÒ ¤ÉÉä±É ºÉEòiÉä ½þèÆ, nùںɮúÉ EòÉä<Ç
xɽþÒÆ ¤ÉÉä±É ºÉEòiÉÉ?  +É{É BäºÉÉ °ü±É ¤ÉiÉÉ nùäÆ ÊEò ʺɡòÇ +É{ÉEòÉä ½þÒ ¨ÉÉèEòÉ Ê¨É±Éä* ªÉÊnù +É{É +{ÉxÉÒ ¤ÉÉiÉ
Eò½þxÉÉ SÉɽþiÉä ½þèÆ iÉÉä {ɽþ±Éä +É{É ¤Éè`ö VÉÉ<ǪÉä* ®úÉ¨É xÉÉ<ÇEò VÉÒ EòÖUô Eò½þ ®ú½þä ½þèÆ.


SHRI SAT MAHAJAN (KANGRA):



¸ÉÒ ºÉiÉ ¨É½þÉVÉxÉ:  ´É½þÉÆ {É®ú 500 +Énù¨ÉÒ ¨É®ú MɪÉä ½þèÆ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  ªÉÊnù +É{É +{ÉxÉÒ ¤ÉÉiÉ Eò½þxÉÉ SÉɽþiÉä ½þèÆ iÉÉä {ɽþ±Éä ¤Éè`ö VÉÉ<ǪÉä* ®úÉ¨É xÉÉ<ÇEò VÉÒ
EòÉä ºÉÖÊxɪÉä*


SHRI RAM NAIK (MUMBAI NORTH):



¸ÉÒ ®úÉ¨É xÉÉ<ÇEò :  ¨Éä®úÉ ºÉÖZÉÉ´É ½þè ÊEò EòÖUô ºÉnùºªÉÉäÆ EòÉä ¤ÉÉä±ÉxÉÉ lÉÉ +Éè®ú ¨ÉÉèEòÉ xɽþÒÆ Ê¨É±É ºÉEòÉ
* +¤É Eò±É +ÆÊiÉ¨É ÊnùxÉ ½þè* <ºÉ¨ÉäÆ nùÉä ¤ÉÉiÉäÆ ½þÉä ºÉEòiÉÒ ½þèÆ* ¨ÉèÆ ªÉ½þ ¦ÉÒ VÉÉxÉiÉÉ ½þÚÆ ÊEò
ºÉ{±ÉÒ¨ÉäÆ]õ®úÒ Êb÷¨ÉÉÆbºÉ EòÉ ¨É½þi´É ½þè, ´É½þ {ÉÚ®úÒ ½þÉäxÉÒ SÉÉʽþªÉä* nùںɮúÉ ºÉÖZÉÉ´É ªÉ½þ ½þè ÊEò
ÊVÉxÉ ÊVÉxÉ ºÉnùºªÉÉäÆ xÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, =xÉEòÉä Eò±É Eòä VÉÒ®úÉä +É´É®ú ¨ÉäÆ ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ Ê¨É±Éä
iÉÉä {ÉÚ®úÉ ¤ÉÉiÉ Eò®ú {ÉɪÉäÆMÉä 
...  (´ªÉ´ÉvÉÉxÉ)
..  xɽþÒÆ iÉÉä +É{ÉxÉä ªÉÊnù BEò ºÉnùºªÉ EòÉä ¦ÉÒ +ÉVÉ
¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ iÉÉä nùںɮúÉ Eò½þäMÉÉ ÊEò ¨ÉÖZÉä EªÉÉäÆ xɽþÒÆ ÊnùªÉÉ MɪÉÉ* <ºÉ ¦ÉÚʨÉEòÉ ¨ÉäÆ
¨Éä®úÉ ÊxÉ´ÉänùxÉ ½þè ÊEò ªÉÊnù +É{É ªÉ½þ B¶ªÉÉä®úäÆºÉ nùä nùäÆ Eò±É ºÉ¤É EòÉä ¤ÉÉä±ÉxÉä ÊnùªÉÉ VÉɪÉäMÉÉ iÉÉä ¤ÉÉiÉ
{ÉÚ®úÒ ½þÉä ºÉEòiÉÒ ½þè*





(´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  +É{É BEò ʨÉxÉ]õ ¤Éè`ö iÉÉä VÉɪÉäÆ* +É{É <ºÉ iÉ®ú½þ ºÉä ¤ÉÉä±É ®ú½þä ½þèÆ, EòÖUô ¦ÉÒ
Ê®úEòÉb÷Ç ¨ÉäÆ xɽþÒÆ VÉÉ ®ú½þÉ ½þè* +É{É ¤ÉÉä±É ®ú½þä ½þèÆ, ªÉä ¤ÉÉä±É ®ú½þä ½þèÆ, nùÉäxÉÉäÆ Eòä BEò ºÉÉlÉ
¤ÉÉä±ÉxÉä ºÉä ¤ÉÉiÉ Ê®úEòÉb÷Ç ¨ÉäÆ xɽþÒÆ VÉɪÉäMÉÒ* +É{É <xÉEòÉä ºÉÖxÉ iÉÉä ±ÉäÆ*


SHRI RAM NAIK (MUMBAI NORTH):



¸ÉÒ ®úÉ¨É xÉÉ<ÇEò :  <ºÉʱɪÉä ¨ÉèÆ Eò½þ ®ú½þÉ lÉÉ ÊEò VÉ¤É VÉÉVÉÇ ºÉɽþ¤É ¤ÉÉä±É ®ú½þä lÉä iÉÉä =ºÉ ¤ÉÉiÉ EòÉä
+É{É nùäJÉ ±ÉäÆ ÊEò {ÉÚ®úÉ Eò®úxÉÉ ½þè, +É{É ÊxÉhÉÇªÉ EòÒÊVɪÉä* VɽþÉÆ iÉEò VÉÒ®úÉä +Éì´É®ú EòÒ ¤ÉÉiÉ ½þè, ¨ÉÖZÉä
¨ÉɱÉÚ¨É ½þè Eò±É ¦ÉÒ BäºÉÉ ½þÖ+É lÉÉ, +ÉVÉ ¦ÉÒ ½þÉä ®ú½þÉ ½þè iÉÉä VÉÒ®úÉä +Éì´É®ú ¨ÉäÆ ºÉnùºªÉÉäÆ EòÒ ¤ÉÉiÉ +É
xɽþÒÆ {ÉÉiÉÒ* +¤É Eò±É +ÆÊiÉ¨É ÊnùxÉ ½þè, +É{ÉEòÉä ¡òèºÉ±ÉÉ Eò®úxÉÉ ½þè ÊEò ÊEòºÉ |ÉEòÉ®ú ºÉä VÉÒ®úÉä +É´É®ú EòÉä
b÷Ò±É Eò®úxÉÉ ½þè*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  BEò ¤ÉÉiÉ iÉÉä ªÉ½þ ½þÉä ºÉEòiÉÒ ½þè ÊEò ÊVÉxÉ ºÉnùºªÉÉäÆ xÉä VÉÒ®úÉä +Éì´É®ú Eòä ʱɪÉä +ÉVÉ
xÉÉäÊ]õºÉäWÉ ÊnùªÉä ½þèÆ, ´Éä Eò±É Eòä ʱɪÉä ¨ÉÉxªÉ ½þÉäÆ +Éè®ú ºÉ¤É ±ÉÉäMÉ Eò±É ½þÒ +{ÉxÉÒ ¤ÉÉiÉ =`öɪÉä* +ÉVÉ
ºÉ®úEòÉ®úÒ Ê¤ÉVÉxÉèºÉ ÊnùªÉÉ ½þÖ+É ½þè, =ºÉEòÉä SɱÉxÉä nùÒÊVɪÉä* ªÉ½þ ºÉÆ¦É´É ½þè*


SHRI SAT MAHAJAN (KANGRA):



¸ÉÒ ºÉiÉ ¨É½þÉVÉxÉ :  ´É½þÉÆ {É®ú 500 +Énù¨ÉÒ ¨É®ú MɪÉä ½þèÆ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  ªÉ½þ ¨ÉɨɱÉÉ Eò±É =`öɪÉäÆMÉä iÉÉä +ɺɨÉÉxÉ ºÉä EòÉä<Ç iÉÉ®úÉ iÉÉä xɽþÒÆ ]õÚ]õ VÉɪÉäMÉÉ?


SHRI SAT MAHAJAN (KANGRA):



¸ÉÒ ºÉiÉ ¨É½þÉVÉxÉ :  BäºÉä ¨ÉɨɱÉä EòÉä °ü]õÒxÉ ¨Éè]õ®ú ¨ÉäÆ xɽþÒÆ ±ÉäÆ* xÉäSÉÖ®ú±É Eò±Éè¨É]õÒWÉ ½þÖ<Ç ½þè*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  ½þÉ=ºÉ EòÒ EòÊ`öxÉÉ<ªÉÉäÆ EòÉä +É{É VÉÉÊxɪÉä* {ɽþ±Éä +É{É ºÉÖxÉ iÉÉä ±ÉäÆ* ¡òÉiɨÉÒ VÉÒ,
+É{É ¤É®úɤɮú ¤ÉÉä±ÉiÉä VÉÉ ®ú½þä ½þèÆ* +¤É ºÉ´ÉÉ±É ½þè MÉ´ÉxÉǨÉäÆ]õ ʤÉVÉxÉèºÉ EòÉ* ªÉ½þÉÆ {É®ú ºÉ{±ÉÒ¨ÉäÆ]õ®úÒ
¤ÉVÉ]õ {ÉÉºÉ Eò®úxÉÉ ½þè* ªÉÉ iÉÉä +É{É iÉªÉ Eò®ú ±ÉäÆ ÊEò {ɽþ±Éä ºÉ{±ÉÒ¨ÉäÆ]õ®úÒ Êb÷¨ÉÉÆbºÉ {ÉÉºÉ Eò®úxÉÒ ½þè
ªÉÉ Ê¡ò®ú +É{É VÉÒ®úÉä +Éì´É®ú SɱÉÉ<ǪÉä* +É{ÉEòÉä ªÉ½þ ¤ÉiÉÉxÉÉ VÉ°ü®úÒ ½þè ÊEò ºÉ{±ÉÒ¨ÉäÆ]õ®úÒ Êb÷¨ÉÉÆbºÉ {ÉɺÉ
½þÉäEò®ú ®úÉVªÉºÉ¦ÉÉ ¨ÉäÆ VÉɪÉäÆMÉÒ* <ºÉʱɪÉä +É{É +{ÉxÉÒ ¤ÉÉiÉ Eò±É =`öɪÉäÆ +Éè®ú ºÉ®úEòÉ®úÒ Ê¤ÉVÉxÉèºÉ Eò®úxÉä
nùäÆ* +É{ÉEòä xÉÉäÊ]õºÉäWÉ Eò±É iÉEò Eòä ʱɪÉä ¨ÉÉxªÉ ½þÉäÆMÉä*





			
...  (´ªÉ´ÉvÉÉxÉ)


SHRI RAM NAIK (MUMBAI NORTH):



¸ÉÒ ®úÉ¨É xÉÉ<ÇEò :  ªÉÊnù +É{É BEò EòÉä ¨ÉÉèEòÉ nùäÆMÉä iÉÉä nùںɮúÉäÆ EòÉä ¦ÉÒ nùäxÉÉ {Éc÷äMÉÉ* <ºÉʱɪÉä
Eò±É =`öÉ ±ÉäÆ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  <ºÉʱɪÉä ½þ¨ÉÉ®úÉ ºÉÖZÉÉ´É ½þè ÊEò ªÉÊnù <xÉEòÉä ¨ÉÉèEòÉ nùäÆMÉä iÉÉä ºÉ¤É EòÉä nùäxÉÉ
{Éc÷äMÉÉ +Éè®ú Ê¡ò®ú VÉÉVÉÇ ºÉɽþ¤É xÉä +{ÉxÉÒ ¤ÉÉiÉ JÉi¨É xɽþÒÆ EòÒ lÉÒ, =xÉEòÉä ¨ÉÉèEòÉ nùäxÉÉ ½þÉäMÉÉ +Éè®ú
+¤É Ê|ÉªÉ ®úÆVÉxÉ nùÉºÉ ¨ÉÖƶÉÒ xÉä {ÉÉ<Æ]õ +É¡ò +Éb÷Ç®ú =`öɪÉÉ ½þè* iÉÉä BäºÉÉ xɽþÒÆ ½þÉäMÉÉ*





			
...  (´ªÉ´ÉvÉÉxÉ)


SHRI K.D. SULTANPURI (SHIMLA):



¸ÉÒ Eòä.b÷Ò.ºÉÖ±iÉÉxÉ{ÉÖ®úÒ (ʶɨɱÉÉ) :  ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, EªÉÉ +É{É ½þ¨ÉäÆ ºÉÖxÉxÉÉ xɽþÒÆ SÉɽþiÉä?





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  xÉÉäÊ]õºÉ iÉÉä WÉÒ®úÉä +Éì´É®ú EòÉ ½þè, ¤Éä½þiÉ®ú ½þè +É{É Eò±É =`öɪÉäÆ* +ÉVÉ MÉ´ÉxÉǨÉäÆ]õ
ʤÉVÉxÉäºÉ SɱÉxÉä nùÒÊVɪÉä*


14.14hrs. At this stage, Shri K.D.  Sultanpuri and some other hon.
                Members came and stood near the Table .





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þÉÆ ºÉä iÉÉä EòÖUô ºÉÖxÉÉ<Ç xɽþÒÆ {Éc÷ ®ú½þÉ ½þè*


14.15 hrs.

 At this stage, Shri K.D.  Sultanpuri and some other hon.  Members went
        back to their seats.





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :  BEò JÉÉºÉ ÊºlÉÊiÉ ¨ÉäÆ Ê½þ¨ÉÉSÉ±É EòÒ ¤ÉÉgø Eòä ¨ÉɨɱÉä EòÉä =`öÉxÉä EòÒ <VÉÉWÉiÉ
nùÒ VÉÉ ®ú½þÒ ½þè*





 
... (´ªÉ´ÉvÉÉxÉ)

 




ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¡òèºÉ±ÉÉ Eò®ú ±ÉÒÊVÉB*





 
... (´ªÉ´ÉvÉÉxÉ)

 
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):



¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ :  ʽþ¨ÉÉSÉ±É EòÒ ¤ÉÉiÉ {ɽþ±Éä ºÉÖxÉäÆMÉä* =ºÉEòä ¤ÉÉnù ʤɽþÉ®ú EòÒ
¤ÉÉiÉ ºÉÖxÉäÆMÉä* 
...  (´ªÉ´ÉvÉÉxÉ)





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : iÉ¤É iÉÉä ºÉ¦ÉÒ EòÉä ¨ÉÉèEòÉ nùäxÉÉ {Éc÷äMÉÉ*





 
... (´ªÉ´ÉvÉÉxÉ)

 



ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤Éè`ö VÉÉ<B* +MÉ®ú ºÉ¤ÉEòÉä ºÉÖxÉxÉÉ ½þè iÉÉä ºÉ¤ÉºÉä {ɽþ±Éä ¸ÉÒ VÉÉVÉÇ
¡òxÉÉÇxb÷ÒWÉ +{ÉxÉÒ ¤ÉÉiÉ Eò½þ ®ú½þä lÉä* =xÉEòÒ ¤ÉÉiÉ {ÉÚ®úÒ ½þÉä VÉÉB, =ºÉEòä ¤ÉÉnù ºÉ¤É +{ÉxÉÒ ¤ÉÉiÉ
Eò½þäÆ* ¨ÉèÆxÉä iÉÉä ºÉÖZÉÉ´É ÊnùªÉÉ lÉÉ ÊEò Eò±É ºÉÉ®úÒ ¤ÉÉiÉ ½þÉä* +¤É +É{É ºÉ¦ÉÒ ±ÉÉäMÉ ¤ÉÉä±ÉxÉÉ SÉɽþiÉä ½þèÆ*
+MÉ®ú ºÉ¦ÉÒ ±ÉÉäMÉ ¤ÉÉä±ÉxÉÉ SÉɽþäÆMÉä iÉÉä VÉÉä ¤ÉÉä±É ®ú½þä lÉä, {ɽþ±Éä =x½þÒÆ EòÉä ¨ÉÉèEòÉ Ê¨É±ÉäMÉÉ*





 
... (´ªÉ´ÉvÉÉxÉ)

 



ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : <ºÉ iÉ®ú½þ ºÉä 

aisle 


¨ÉäÆ JÉc÷ä ½þÉäEò®ú xɽþÒÆ ¤ÉÉä±ÉÉ VÉÉiÉÉ* +{ÉxÉÒ ºÉÒ]õ {É®ú VÉÉ<B*





+É{É nùںɮúÉäÆ EòÉä ¡òÉè±ÉÉä ¨ÉiÉ EòÊ®úªÉä* 

You had been a Police Commissioner.

			... (Interruptions)

THE MINISTER OF TOURISM AND MINISTER OF PARLIAMENTARY  AFFAIRS  (SHRI  SRIKANT
JENA):  Sir,  there are many important issues. The hon. Members are interested
in raising those points, including the flash flood that has killed more than a
hundred persons in Himachal Pradesh. We are all concerned  about  that.  Also,
Shri  George Fernandes and other Members want to raise certain issues. But the
point is that the Government business, that is, the Supplementary  Budget  has
to  be  passed  today, or else it cannot go to the other House. We have hardly
any time. Therefore, I only request you to please  look  into  the  Government
business  first  and  then  whatever  issues  are  there,  those can be raised
tomorrow. Only on Himachal issue you can listen to him.... (Interruptions)

MR.  CHAIRMAN :  But nobody is prepared to listen.

SHRI SRIKANT JENA: This is the predicament, Sir. Therefore, I request all  the
Members to raise these issues tomorrow.... (Interruptions)

MR.  CHAIRMAN:  You  request  your  Members.  Nobody is willing to accept your
suggestion.




[NEXT PAGE]