Moreover, there has been a delay in the release of subsidy amount by the Centre. The transportation cost involved in this, has also to be reimbursed to the State Governments. There has been many instances of delay in the release of funds to the States. This has been causing delay in lifting of foodgrains allocated to them.These are some of the points I would like to make and I am sure, the hon. Food Minister will look into these matters personally. While restructuring of PDS is done, the other issues relating to procurement, storage and also distribution through the wholesale nominees, should also be taken into consideration.
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É ({É]õxÉÉ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +ÉVÉ ½þ¨É ±ÉÉäMÉ ¤É½þÖiÉ ½þÒ ¨É½þi´É{ÉÚhÉÇ Ê´É¹ÉªÉ {É®ú SÉSÉÉÇ Eò®ú ®ú½þä ½þèÆ* ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ Eòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú EòÒ ¨ÉƶÉÉ ªÉ½þ ®ú½þÒ ½þè ÊEò VÉÉä MÉ®úÒ¤É iɤÉEòä Eòä ±ÉÉäMÉ ½þèÆ, ÊVÉxÉEòÉä JÉÉxÉä Eòä ʱÉB ºÉ¨ÉÖÊSÉiÉ JÉÉtÉxxÉ EòÒ +É{ÉÚÊiÉÇ xɽþÒÆ ½þÉä {ÉÉiÉÒ ½þè, BäºÉä ±ÉÉäMÉÉäÆ EòÉä ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ Eòä ¨ÉÉvªÉ¨É ºÉä JÉÉtÉxxÉ EòÒ +É{ÉÚÊiÉÇ ½þÉä ºÉEòä* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ÊxÉʶSÉiÉ iÉÉè®ú {É®ú BEò +SUôä =qä¶ªÉ ºÉä <ºÉ ʺɺ]õ¨É EòÉä ¶ÉÖ¯û ÊEòªÉÉ MɪÉÉ lÉÉ ±ÉäÊEòxÉ ´ªÉ´É½þÉÊ®úEòiÉÉ ªÉ½þ ½þè, VÉèºÉÉ ÊEò ½þ¨ÉÉ®úä EòÖUô ¨ÉÉxÉxÉÒªÉ ºÉÉƺÉnùÉäÆ xÉä `öÒEò ½þÒ Eò½þÉ ½þè ÊEò <ºÉ |ÉhÉɱÉÒ Eòä ¨ÉÉvªÉ¨É ºÉä Ê´ÉiÉ®úhÉ `öÒEò ºÉä xɽþÒÆ ½þÉä {ÉÉ ®ú½þÉ ½þè* <ºÉ ¤ÉÉ®úä ¨ÉäÆ ºÉ®úEòÉ®ú EòÉä ÊxÉʶSÉiÉ iÉÉè®ú {É®ú MÉƦÉÉ®úiÉÉ ºÉä Ê´ÉSÉÉ®ú Eò®úxÉÉ ½þè* ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ Eòä ¨ÉÉvªÉ¨É ºÉä ÊxÉʶSÉiÉ °ü{É ºÉä MÉ®úÒ¤ÉÉäÆ iÉEò JÉÉtÉxxÉ {ɽþÖÆSÉä, ªÉ½þ ®úÉVªÉÉäÆ EòÉ ¨ÉɨɱÉÉ ½þè, ±ÉäÊEòxÉ ªÉ½þ Eò½þEò®ú ½þ¨É +{ÉxÉä +É{ɺÉä xɽþÒÆ ¤ÉSÉ {ÉÉBÆMÉä* Eòäxpù ºÉ®úEòÉ®ú EòÉä EòÖUô BäºÉÒ ´ªÉ´ÉºlÉÉ Eò®úxÉÒ SÉÉʽþB iÉÉÊEò Eòäxpù ºÉ®úEòÉ®ú EòÉ ¦ÉÒ EòÖUô +ÆEòÖ¶É Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ {É®ú ®ú½þä +Éè®ú ºÉ®úEòÉ®ú EòÒ MÉ®úÒ¤ÉÉäÆ iÉEò VÉÉä JÉÉtÉxxÉ {ɽþÖÆSÉÉxÉä EòÒ ¨ÉƶÉÉ ½þè, ´É½þ {ÉÚ®úÒ ½þÉä ºÉEòä* <ºÉ Ênù¶ÉÉ ¨ÉäÆ Eò<Ç |ÉEòÉ®ú ºÉä ºÉ®úEòÉ®ú xÉä Eònù¨É =`öÉB ½þèÆ* +¦ÉÒ ºÉƪÉÖEiÉ ¨ÉÉäSÉÉÇ EòÒ ºÉ®úEòÉ®ú xÉä =xÉ MÉ®úÒ¤ÉÉäÆ iÉEò ®úɶÉxÉ {ɽþÖÆSÉÉxÉä EòÒ Ênù¶ÉÉ ¨ÉäÆ Eònù¨É =`öÉB ½þèÆ VÉÉä MÉ®úÒ¤ÉÒ ®úäJÉÉ ºÉä xÉÒSÉä ®ú½þ ®ú½þä ½þèÆ* <ºÉ IÉäjÉ ¨ÉäÆ ºÉ®úEòÉ®ú ¤Éc÷ä {Éè¨ÉÉxÉä {É®ú vÉxÉ®úÉ榃 ¦ÉÒ JÉSÉÇ Eò®ú ®ú½þÒ ½þè +Éè®ú <ºÉEòÒ ¶ÉÖ¯û+ÉiÉ ¦ÉÒ EòÒ MÉ<Ç ½þè* ±ÉäÊEòxÉ ¨ÉèÆ ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ ºÉä VÉÉxÉxÉÉ SÉɽþÚÆMÉÉ ÊEò +É{ÉxÉä JÉÉtÉxxÉ ={ɱɤvÉ Eò®úÉxÉä EòÒ VÉÉä ´ªÉ´ÉºlÉÉ EòÒ ½þè, =ºÉEòä ʱÉB EòÉb÷Ç ¤ÉxÉä ½þèÆ ªÉÉ xɽþÒÆ ¤ÉxÉä ½þèÆ? ªÉÊnù ¤ÉxÉä ½þèÆ iÉÉä ÊEòiÉxÉä ®úÉVªÉÉäÆ ¨ÉäÆ ¤ÉxÉä ½þèÆ +Éè®ú ¤ÉxÉ MÉB ½þèÆ iÉÉä EªÉÉ ºÉ½þÒ iÉ®ú½þ ºÉä JÉÉtÉxxÉ EòÉ Ê´ÉiÉ®úhÉ ½þÉä ®ú½þÉ ½þè? ªÉÊnù <ºÉEòä ¦ÉÒ +ÉÆEòc÷ä nùä nùäÆ iÉÉä ¤É½þÖiÉ +SUôÉ ½þÉäMÉÉ EªÉÉäÆÊEò EòÉb÷Ç Eòä ¨ÉÉvªÉ¨É ºÉä
... (´ªÉ´ÉvÉÉxÉ)
SHRI ILIYAS AZMI (SHAHABAD):
¸ÉÒ <ʱɪÉÉºÉ +ÉVɨÉÒ (¶Éɽþ¤ÉÉnù) : EòÉb÷Ç EòÉ ®úä]õ ¦ÉÒ ¤Égø MɪÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É : <xÉ EòÉb÷ÉäÇÆ EòÉ Ê´ÉiÉ®úhÉ ¦ÉÒ ºÉ¨ÉÖÊSÉiÉ ¯û{É ºÉä xɽþÒÆ ½þÉä {ÉÉ ®ú½þÉ ½þè* MÉ®úÒ¤ÉÉäÆ EòÉä +ÉvÉä nùÉ¨É {É®ú ®úɶÉxÉ {ɽþÖÆSÉÉxÉä EòÒ VÉÉä ºÉ®úEòÉ®ú EòÒ ¨ÉƶÉÉ ½þè, ´É½þ {ÉÚ®úÒ xɽþÒÆ ½þÉä {ÉÉ ®ú½þÒ ½þè, <ºÉʱÉB ºÉ®úEòÉ®ú EòÉä <ºÉ {É®ú MÉƦÉÒ®úiÉÉ ºÉä Ê´ÉSÉÉ®ú Eò®úxÉÉ SÉÉʽþB +Éè®ú EòÉä<Ç `öÉäºÉ ={ÉÉªÉ Eò®úxÉä SÉÉʽþB iÉÉÊEò ´Éä MÉ®úÒ¤É ÊVÉxÉEòä ʱÉB ºÉ®úEòÉ®ú xÉä ±ÉMɦÉMÉ 8000 ºÉä 9000 ¯û{ÉB EòÒ ®úÉ榃 ={ɱɤvÉ Eò®úÉ<Ç ½þè, =xÉ iÉEò ®úɶÉxÉ {ɽþÖÆSÉ ºÉEòä*
¨ÉèÆ ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ ºÉä ªÉ½þ ¦ÉÒ Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò ʤɽþÉ®ú ¨ÉäÆ ±ÉMɦÉMÉ 54 |ÉÊiɶÉiÉ ±ÉÉäMÉ MÉ®úÒ¤ÉÒ ®úäJÉÉ ºÉä xÉÒSÉä ®ú½þiÉä ½þèÆ* ´É½þÉÆ ZÉÖMMÉÒ-ZÉÉäÆ{Éc÷Ò +Éè®ú JÉäiÉ-JÉʱɽþÉxÉÉäÆ ¨ÉäÆ ±ÉÉäMÉ ®ú½þiÉä ½þèÆ +Éè®ú ÊnùxÉ ¦É®ú Eò¨ÉÉxÉä Eòä ¤ÉÉnù ¦ÉÒ nùÉä ´ÉEiÉ EòÒ ®úÉä]õÒ xɽþÒÆ Eò¨ÉÉ {ÉÉiÉä ½þèÆ* BäºÉä ±ÉÉäMÉÉäÆ EòÒ ºÉÆJªÉÉ Ê¤É½þÉ®ú ¨ÉäÆ 86 ±ÉÉJÉ ½þè +Éè®ú 54 |ÉÊiɶÉiÉ MÉ®úÒ¤ÉÒ ®úäJÉÉ ºÉä xÉÒSÉä ±ÉÉäMÉ ®ú½þiÉä ½þèÆ, ´É½þÉÆ Eòä ʱÉB ½þ¨É nùäJÉiÉä ½þèÆ ÊEò Eòäxpù ºÉ®úEòÉ®ú xÉä ¦ÉÒ nùÉä iÉ®ú½þ EòÉ nÞùʹ]õEòÉähÉ +{ÉxÉÉxÉä EòÉ EòÉ¨É ÊEòªÉÉ ½þè* ʤɽþÉ®ú +Éè®ú =c÷ÒºÉÉ VÉÉä ¤É½þÖiÉ Ê{ÉUôc÷ä ½þÖB <±ÉÉEòä ½þèÆ, VɽþÉÆ +ÊvÉEòÉÆ¶É ±ÉÉäMÉ MÉ®úÒ¤ÉÒ ®úäJÉÉ ºÉä xÉÒSÉä ®ú½þxÉä ´ÉɱÉä ±ÉÉäMÉ ½þèÆ, ´É½þÉÆ ºÉ®úEòÉ®ú ¦ÉÒ nùÉä½þ®úä ¨ÉÉ{ÉnùÆb÷ +{ÉxÉÉ ®ú½þÒ ½þè* <ºÉEòÉ ¨ÉèÆ BEò UôÉä]õÉ ºÉÉ =nùɽþ®úhÉ nùäiÉÉ ½þÚÆ ÊEò ʤɽþÉ®ú +Éè®ú =c÷ÒºÉÉ ¨ÉäÆ |ÉÊiÉ ´ªÉÊEiÉ ºÉ®úEòÉ®ú ºÉÉiÉ ±ÉÒ]õ®ú iÉä±É nùäiÉÒ ½þè +Éè®ú nùںɮúä ®úÉVªÉÉäÆ ¨ÉäÆ 10,11 +Éè®ú 12 ±ÉÒ]õ®ú iÉä±É nùäiÉÒ ½þè* ºÉ®úEòÉ®ú ʤɽþÉ®ú +Éè®ú =c÷ÒºÉÉ Eòä ºÉÉlÉ ªÉ½þ ºÉÉèiÉä±ÉÉ ´ªÉ´É½þÉ®ú EªÉÉäÆ Eò®ú ®ú½þÒ ½þè? ¨Éä®úÉ +ÉOɽþ ½þè ÊEò ºÉ®úEòÉ®ú EòÉä +{ÉxÉä ´ªÉ´É½þÉ®ú ¨ÉäÆ BEò°ü{ÉiÉÉ ±ÉÉxÉÒ SÉÉʽþB +Éè®ú nùÉä½þ®úä ¨ÉÉ{ÉnùÆb÷ xɽþÒÆ +{ÉxÉÉxÉä SÉÉʽþB iÉÉÊEò MÉ®úÒ¤É ±ÉÉäMÉÉäÆ EòÉä +ÊvÉEò ºÉä +ÊvÉEò ºÉÖÊ´ÉvÉÉBÆ ¨ÉÖ½þèªÉÉ Eò®úÉ<Ç VÉÉ ºÉEòäÆ* ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ Eòä +Ænù®ú Ê´ÉiÉ®úhÉ ÊºÉº]õ¨É ¨ÉäÆ EòÉ¡òÒ MÉc÷¤ÉÊc÷ªÉÉÆ ½þèÆ* +¦ÉÒ VÉÉä¶ÉÒ VÉÒ ´ªÉÉ{ÉEò {Éè¨ÉÉxÉä {É®ú §É¹]õÉSÉÉ®ú EòÒ ¤ÉÉiÉ Eò®ú ®ú½þä lÉä* ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú ÊxÉʶSÉiÉ iÉÉè®ú {É®ú §É¹]õÉSÉÉ®ú EòÉä nùÚ®ú Eò®úxÉä Eòä ʱÉB EòÊ]õ¤Ér ½þè* +¦ÉÒ VÉÉä¶ÉÒ VÉÒ xÉä ¤ÉÉ®ú-¤ÉÉ®ú ÊVÉFò ÊEòªÉÉ ÊEò <ºÉ ¤ÉÉ®úä ¨ÉäÆ ºÉ®úEòÉ®ú xÉä VÉÉä EòɪÉÇ´ÉɽþÒ EòÒ ½þè, ªÉ½þ VÉ´ÉÉ¤É nùä nùäÆ iÉÉä +É{É ºÉnùxÉ EòÉä ºÉÆiÉÖ¹]õ Eò®ú {ÉÉBÆMÉä* <ºÉÒ iÉ®ú½þ EòÒ ºÉÉ®úä ʺɺ]õ¨É ¨ÉäÆ MÉc÷¤ÉÊc÷ªÉÉÆ ½þèÆ*
=ºÉEòÉä nùÚ®ú Eò®úxÉä EòÒ +ɴɶªÉEòiÉÉ ½þè* +É{É <ǨÉÉxÉnùÉ®ú +Éè®ú Eò¨ÉÇ`ö ¨ÉÆjÉÒ ®ú½þä ½þèÆ +Éè®ú +É{ÉEòÉ BEò <ÊiɽþÉºÉ ®ú½þÉ ½þè* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò +É{ÉEòä ¨ÉÆÊjÉi´ÉEòÉ±É ¨ÉäÆ BäºÉä VÉÉä +É®úÉä{É ±ÉMÉ ®ú½þä ½þèÆ ªÉÉ VÉÉä <ºÉ |ÉEòÉ®ú EòÒ ¤ÉÉiÉäÆ Eò½þÒ VÉÉ ®ú½þÒ ½þèÆ, =xÉEòÉä nùÚ®ú Eò®úxÉä EòÉ EòÉ¨É Eò®úäÆMÉä, iÉÉÊEò º´ÉSUô +Éè®ú +SUôÉ ¶ÉɺÉxÉ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä +{ÉxÉä nùä¶É EòÒ VÉxÉiÉÉ EòÉä ÊnùªÉÉ VÉÉ ºÉEòä +Éè®ú +xÉÉVÉ EòÉ Ê´ÉiÉ®úhÉ ÊEòªÉÉ VÉÉ ºÉEòä*
¨É½þÉänùªÉ, ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ Eòä +xiÉMÉÇiÉ ´ªÉɴɽþÉÊ®úEò EòÊ`öxÉÉ<ªÉÉÆ ¦ÉÒ ½þèÆ* <ºÉ |ÉhÉɱÉÒ Eòä +xiÉMÉÇiÉ VÉÉä nùÖEòÉxÉnùÉ®ú ±ÉÉäMÉ ½þèÆ, =xÉEòÉä Eò¨ÉÒ¶ÉxÉ Eò¨É ʨɱÉiÉÉ ½þè, <ºÉ ´ÉVɽþ ºÉä §É¹]õÉSÉÉ®ú =i{ÉxxÉ ½þÉäiÉÉ ½þè* +MÉ®ú ÊxÉʶSÉiÉ iÉÉè®ú {É®ú Êb÷º]ÅÒ¤ªÉÚ¶ÉxÉ `öÒEò føÆMÉ ºÉä Eò®úxÉÉ SÉɽþiÉä ½þèÆ, iÉÉä ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ Eòä ¤ÉÉ®úä ¨ÉäÆ Ê´ÉSÉÉ®ú Eò®úxÉÉ ½þÉäMÉÉ* +MÉ®ú +É{É ´ªÉɴɽþÉÊ®úEò xɽþÒÆ ¤ÉxÉäÆMÉä, iÉÉä ÊxÉʶSÉiÉ iÉÉè®ú {É®ú ¤Éc÷ä {Éè¨ÉÉxÉä {É®ú VÉÉä §É¹]õÉSÉÉ®ú ½þÉä ®ú½þä ½þèÆ, =ºÉEòÉä +É{É xɽþÒÆ ®úÉäEò ºÉEòiÉä ½þèÆ* ´Éä MÉc÷¤Éc÷Ò {ÉènùÉ ½þÒ Eò®úäÆMÉä* <ºÉEòä ºÉÉlÉ ½þÒ ªÉÊnù +É{É ¡òɱºÉ ®úɶÉxÉ EòÉb÷Ç EòÒ ÊºlÉÊiÉ nùäJÉäÆ, iÉÉä nùä¶É ¨ÉäÆ ÊVÉiÉxÉÒ VÉxɺÉÆJªÉÉ ½þè, =ºÉºÉä Eò<Ç MÉÖxÉÉ +ÊvÉEò ®úɶÉxÉ EòÉb÷Ç ¤ÉxÉä ½þÖB ½þèÆ* <ºÉ ´ÉVɽþ ºÉä ¦ÉÒ Ê´ÉiÉ®úhÉ `öÒEò føÆMÉ ºÉä xɽþÒÆ ½þÉä {ÉÉiÉÉ ½þè +Éè®ú +xÉÉVÉ ¤±ÉèEò ¨ÉÉEòÇä]õ ¨ÉäÆ SɱÉÉ VÉÉiÉÉ ½þè iÉlÉÉ ±ÉÉäMÉÉäÆ EòÉä ={ɱɤvÉ xɽþÒÆ ½þÉäiÉÉ ½þè* ¨ÉèÆ SÉɽþÚÆMÉÉ ÊEò ºÉ®úEòÉ®ú <ºÉ ¤ÉÉ®úä ¨ÉäÆ Ê´ÉSÉÉ®ú Eò®úäÆ +Éè®ú VÉÉä JÉÉʨɪÉÉÆ ´É EòʨɪÉÉÆ ½þèÆ, =xÉEòÉä nùÚ®ú Eò®úä* ½þ¨ÉÉ®úä |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ xÉä VÉÉä ¦ÉÉ´ÉxÉÉ ´ªÉEiÉ EòÒ ½þè, =ºÉEòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉiÉä ½þÖB MÉ®úÒ¤ÉÒ EòÒ ®úäJÉÉ ºÉä xÉÒSÉä ®ú½þxÉä ´ÉɱÉä ±ÉÉäMÉ VÉÉä +{ÉxÉÉ VÉÒ´ÉxÉ ¤ÉÒiÉÉ ®ú½þä ½þèÆ, =xÉEòÉä >ð{É®ú =`öÉxÉä Eòä ʱÉB Eònù¨É =`öÉxÉÉ SÉÉʽþB* ½þ¨ÉÉ®úÒ ºÉƪÉÖEiÉ ¨ÉÉäSÉÇä EòÒ ºÉ®úEòÉ®ú EòÊ`ö¤Ér ½þè ÊEò ½þ¨É MÉ®úÒ¤ÉÉäÆ EòÉä ¦ÉÚJÉ ºÉä xɽþÒÆ ¨É®úxÉä nùäÆMÉä* <ºÉ ¦ÉÉ´ÉxÉÉ Eòä +xiÉMÉÇiÉ +É{É EòÉ¨É Eò®úäÆ, iÉÉÊEò MÉ®úÒ¤ÉÉäÆ EòÉä +xÉÉVÉ ºÉÖÊxÉʶSÉiÉ ½þÉä ºÉEòä +Éè®ú MÉ®úÒ¤É ¨É®úxÉä xÉ {ÉÉB*
+ÆiÉ ¨ÉäÆ, ½þ¨É ªÉ½þÒ ÊxÉ´ÉänùxÉ Eò®úäÆMÉä ÊEò ÊVÉxÉ ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ xÉä EòʨɪÉÉÆ ´É JÉÉʨɪÉÉÆ ¤ÉiÉÉ<Ç ½þèÆ, =xÉEòÉä nùÚ®ú Eò®úxÉä Eòä ʱÉB `öÉäºÉ Eònù¨É =`öɪÉäÆMÉä +Éè®ú Ê´ÉSÉÉ®ú Eò®úäÆMÉä* ªÉ½þ Eò½þiÉä ½þÖB, ½þ¨É SÉɽþäÆMÉä ÊEò ÊxÉʶSÉiÉ iÉÉè®ú {É®ú +É{ÉEòä xÉäiÞÉi´É ¨ÉäÆ +É¨É VÉxÉiÉÉ Eòä VÉÒ´ÉxÉ ºÉä VÉÖc÷Ò ½þÖ<Ç VÉÉä ªÉä ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ ½þèÆ, =ºÉEòÒ ¨É½þiiÉÉ EòÉä nùäJÉiÉä ½þÖB +É{É +SUôä +Éè®ú EòÉ®úMÉ®ú EònùhÉ =`öɪÉäÆMÉä, iÉÉÊEò MÉ®úÒ¤ÉÉäÆ EòÉä ¨Énùnù Ê¨É±É ºÉEòä*
SHRI RAMBAHADUR SINGH (MAHARAJGANJ):
¸ÉÒ ®úɨɤɽþÉnùÖ®ú ʺÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ºÉÉ´ÉÇVÉÊxÉEò Ê´ÉiÉ®úhÉ |ÉhÉɱÉÒ BEò ºÉÉ´ÉÇÊVÉxÉEò Eònù¨É ½þè* <ºÉEòä {ÉÒUôä ¨ÉƶÉÉ ªÉ½þ ½þè ÊEò VÉÉä ={ɦÉÉäEiÉÉ ½þè, =ºÉEòÒ VÉÉä EòɪÉÇ-IɨÉiÉÉ ½þè, =ºÉEòä ¦ÉÒiÉ®ú =ºÉEòÉä...
MR. CHAIRMAN : Since it is nearly 3.30 p.m., I would take the sense of the House that after Shri Ram Bahadur Singh finishes his speech, till the Minister's reply is over, this subject will go on.
...(Interruptions)
MR. CHAIRMAN: I am just asking the House. If all of you start speaking together, then whom am I speaking to? I have just asked you.
...(Interruptions)
MR. CHAIRMAN: He is the last speaker before the Minister replies to the debate. Therefore, if the House allows, then I would like to extend the time for this debate till it is finished and then take up the Private Members' Business.
SHRI JAGAT VIR SINGH DRONA (KANPUR): At 3.30 p.m. the Private Members' Business should be taken up and there should be no disturbance to it.
MR. CHAIRMAN: If that be so, then Shri Ram Bahadur Singh will speak for two minutes now and then we will go over to the Private Members' Business.
...(Interruptions)
MR. CHAIRMAN: Just have a look at the clock. There are only two minutes left.
SHRI RAMBAHADUR SINGH (MAHARAJGANJ):
¸ÉÒ ®úɨɤɽþÉnùÖ®ú ʺÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ) : ¨É½þÉänùªÉ, nùÉä ʨÉxÉ]õ ¨ÉäÆ EªÉÉ ¤ÉÉä±É ºÉEòiÉä ½þèÆ* ¤É½þÖiÉ ºÉÉ®úÒ ¤ÉÉiÉäÆ ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ºÉÉgøä iÉÒxÉ ¤ÉVÉä |ÉÉ<´Éä]õ ¨É訤ɺÉÇ Ê¤ÉVÉxÉèºÉ ¶ÉÖ°ü ½þÉä VÉÉBMÉÉ*
MR. CHAIRMAN (SHRIMATI GEETA MUKHERJEE): It is 3.30 p.m. now. The House will take up Private Members' Business now. After that is finished, at six o'clock, this discussion can be continued.
SHRI JAGAT VIR SINGH DRONA : Madam, today is a Friday and hon. Members would like to go soon.
MR. CHAIRMAN: We will settle that at that time.
SHRI VIJAY GOEL (SADAR - DELHI): Already, there is no quorum.
MR. CHAIRMAN: Nobody has raised the issue of absence of quorum.
SHRI JAGAT VIR SINGH DRONA : And, nobody will raise it. (Interruptions)
My submission is this. Today is a Friday and we have to go to our constituencies. (Interruptions)
MR. CHAIRMAN: I understand the problem. Let us finish the Private Members' Business first. After that, the House can take a decision. All the Party Leaders have agreed to sit up to seven o'clock daily.
SHRI JAGAT VIR SINGH DRONA : That decision was not to be applied in respect of Fridays.
SHRI RAJENDRA AGNIHOTRI (JHANSI):
¸ÉÒ ®úÉVÉäxpù +ÊMxɽþÉäjÉÒ (ZÉÉƺÉÒ) : ¨É½þÉänùªÉ, ªÉ½þ ¤É½þÖiÉ ½þÒ ¨É½þi´É{ÉÚhÉÇ Ê´É¹ÉªÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: I was present in that meeting when that decision was taken.
Anyway, the House will take up Private Members Business now. I now call Shri Surendra Yadav to move his motion.
_________
15.31 hrs.
MOTION RE: ELEVENTH REPORT OF THE COMMITTEE ON PRIVATE MEMBERS'
BILLS AND RESOLUTIONS
SHRI SURENDRA YADAV (KHALILABAD): I beg to move:
"That this House do agree with the Eleventh Report of the Committee on Private Members' Bills and Resolutions presented to the House on the 6th August, 1997."
MR. CHAIRMAN: The question is:
"That this House do agree with the Eleventh Report of the Committee on Private Members' Bills and Resolutions presented to the House on the 6th August, 1997."
The motion was adopted.
------
[NEXT PAGE]