SHRI NITISH KUMAR (BARH):



¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú :  +É{ÉxÉä SÉxpù¶ÉäJÉ®ú VÉÒ EòÉ º]õä]õ¨ÉäÆ]õ +ɪÉÉ ½þè, SÉäªÉ®ú Eòä ½þÉ´É-¦ÉÉ´É ºÉä
ªÉ½þÒ VÉÉxÉÉ MɪÉÉ ÊEò 
...  (´ªÉ´ÉvÉÉxÉ)


SHRI PINAKI MISHRA (PURI):



¸ÉÒ Ê{ÉxÉÉEòÒ Ê¨É¸É :  ¡òÉèVÉ ¤ÉÖ±ÉÉxÉä EòÒ ¤ÉÉiÉ ÊEòºÉxÉä EòÒ?


MR. CHAIRMAN: Again what is this?  Does  the  House  permit  this  kind  of  a
behaviour from the hon. Members?

SHRI PINAKI MISHRA :  No, Sir.

MR.  CHAIRMAN: So, I would draw the attention of the hon. Minister to the fact
that in his statement certain points have been discussed  and  certain  points
have  not  been discussed. He may kindly get it checked up and reply or he may
add further in his statement.



THE MINISTER OF HOME AFFAIRS (SHRI INDRAJIT GUPTA): Mr. Chairman, Sir, I  hope
that  the  hon.  Members will not mind. I am just saying that according to the
rules, any hon. Member has a right to table a motion asking for  a  discussion
under  Rule  193  or  Rule  184  on  the  statement  which I have made. A full
discussion can take place.

	Sir, there are two points which I could gather. I am sorry that I  was
not  in  the  House  yesterday. One point was regarding what Shri Nitish Kumar
described as breakdown of law and order in Bihar.

We  have  no such evidence up to now before us. There is a complaint which is,
of course, on record  that  the  Bihar  Government  was  not  giving  adequate
assistance to the authorities for carrying out the arrest of Shri Laloo Prasad
Yadav.  If  they  had  not  givne adequate assistance, that does not amount to
breakdown of law and order machinery. The question whether  they  were  giving
adequate  assistance or not; if not, why not; for all these things, an enquiry
will have to go into it fully. Naturally, the Bihar Government has denied it.

	As regards the other point about the misuse of a  plane  belonging  to
Coal  India,  that  does  not  relate  to our Ministry. It relates to the Coal
Ministry. If they have anything to say about this, they can do so.

MR.  CHAIRMAN  :    So  far  as  the  information  from  the  Coal Ministry is
concerned, the hon.  Minister has informed  me  that  she  is  collecting  the
details.  The details are not yet available.

			... (Interruptions)

SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :  ¨Éä®úä {ÉÉºÉ ¦ÉÒ |ɨÉÉhÉ ½þèÆ 
...	(´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: The hon. Minister of Coal may kindly make the statement as early
as possible.

	If any hon. Member wants to give a notice for  further  discussion  on
the  statement  made  by  the  hon.  Minister  of  Home  Affairs,  it would be
considered by the Business Advisory Committee and the Speaker.

			... (Interruptions)

SHRI PINAKI MISHRA :  Sir, the House is glossing over the major issue without
knowing who had given the oral instructions.

SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):



¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :  EòÉä±É <ÆÊb÷ªÉÉ Eòä ¤ÉÉ®úä ¨ÉäÆ VÉ´ÉÉ¤É xɽþÒÆ ÊnùªÉÉ*


SHRIMATI KANTI SINGH (BIKRAMGANJ):



EòÉäªÉ±ÉÉ ¨ÉÆjÉÉ±ÉªÉ EòÒ ®úÉVªÉ ¨ÉÆjÉÒ (¸ÉÒ¨ÉiÉÒ EòÉÆÊiÉ ÊºÉƽþ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ xÉä ¤ÉiÉÉ ÊnùªÉÉ
½þè*




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