<b>XI LOK SABHA DEBATES, <i> Session V (Monsoon) </i> </b> XI LOK SABHA DEBATES, Session V (Monsoon) Friday, July 25, 1997/Sravana 3, 1919 (Saka)
*t16
Type of Debate: PRIVATE MEMBERS BILLS
Title: State of Vidarbha Bill,1997. TEXT : 15.37 hrs.SHRI BANWARI LAL PUROHIT (NAGPUR): I beg to move** for leave to introduce a Bill to provide for the formation of the State of Vidarbha by reorganisation of the existing State of Maharashtra and for matters connected therewith.
MR. DEPUTY-SPEAKER: Motion moved:
"That leave be granted to introduce a Bill to provide for the formation of the State of Vidarbha by reorganisation of the existing State of Maharashtra and for matters connected therewith."
SHRI ANANT GUDE (AMRAVATI):
¸ÉÒ +xÉÆiÉ MÉÖgøä (+¨É®úÉ´ÉiÉÒ) : ¨ÉèÆ <ºÉ Ê¤É±É EòÉ Ê´É®úÉävÉ Eò®úxÉä Eòä ʱÉB JÉc÷É ½þÖ+É ½þÚÆ* +Æb÷®ú °ü±É 72 ¨ÉèÆ <ºÉEòÉ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ*
... (´ªÉ´ÉvÉÉxÉ)
BEò ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ : Ê¤É±É VÉ¤É +ɪÉäMÉÉ, iÉ¤É nùäJÉäÆMÉä*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : <Æ]ÅÉäb÷E¶ÉxÉ EòÒ º]õäVÉ {É®ú Ê´É®úÉävÉ +É{É ÊEòºÉ ʤÉxÉÉ {É®ú Eò®ú ®ú½þä ½þèÆ?
... (´ªÉ´ÉvÉÉxÉ)
SHRI BANWARI LAL PUROHIT (NAGPUR):
¸ÉÒ ¤ÉxÉ´ÉÉ®úÒ ±ÉÉ±É {ÉÖ®úÉäʽþiÉ : ¨ÉÉxÉxÉÒªÉ ={ÉÉvªÉIÉ VÉÒ, ºÉnùxÉ EòÉ EòɨÉ-EòÉVÉ ÊxÉªÉ¨É ºÉä SɱÉiÉÉ ½þè +Éè®ú ªÉ½þ VÉÉä |ÉÉ<´Éä]õ ¨É訤ɺÉÇ Ê¤É±É ½þè, EòÉƺ]õÒ]ªÉÚ¶ÉxÉ B¨ÉäÆb÷¨ÉäÆ]õ EòÉ, Ê´Énù¦ÉÇ ®úÉVªÉ EòÒ ÊxÉʨÉÇiÉÒ EòÉ, <ºÉ{É®ú °ü±É 68 ±ÉÉMÉÚ ½þÉäiÉÉ ½þè* °ü±É 68 Eò½þiÉÉ ½þè:
"The order of the President granting or withholding the sanction or recommendation to the introduction or consideration of a Bill shall be communicated to the Secretary-General by the Minster concerned in writing."
®úÉ<Ê]õÆMÉ EòÒ EòÉ{ÉÒ ¨Éä®úä {ÉÉºÉ +É<Ç ½þÖ<Ç ½þè +Éè®ú nùںɮúÉ <ºÉEòä ºÉÉlÉ ¨ÉäÆ °ü±É 348 +ɪÉäMÉÉ*
Rule 348 says:
_________________________________________________________________________
*Published in the Gazette of India, Extraordinary, Part-II Section-2 dated
**Moved with the recommendation of the President
"Every sanction or recommendation by the Presidentk shall be communicated to the Secretary-General by a Minister in the following terms:-
`The President having been informed of the subject matter of the proposed Bill, motion, demand for grant or amendment accords his previous sanctionto the introduction of the Bill...."
... (Interruptions)
SHRI DATTA MEGHE (RAMTEK):
¸ÉÒ nùiiÉÉ ¨ÉäPÉä (®úɨÉ]õäEò) : ªÉä ®úɹ]Å{ÉÊiÉ VÉÒ ºÉä +{ÉxÉÒ +xÉÖ¨ÉÊiÉ ±ÉɪÉä ½þèÆ* <ºÉä ®úɹ]Å{ÉÊiÉ VÉÒ xÉä B|ÉÚ´É ÊEòªÉÉ ½þè +Éè®ú <ºÉ¨ÉäÆ xÉÉäÊ]õºÉ ÊnùªÉÉ MɪÉÉ ½þè*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ´É½þ iÉÉä =x½þÉäÆxÉä ¤ÉiÉÉ ÊnùªÉÉ*
SHRI BANWARI LAL PUROHIT (NAGPUR):
¸ÉÒ ¤ÉxÉ´ÉÉ®úÒ ±ÉÉ±É {ÉÖ®úÉäʽþiÉ : ªÉ½þ VÉÉä {ÉÚ®úä ÊxÉªÉ¨É Eòä ʽþºÉÉ¤É ºÉä xÉÉäÊ]õºÉ ¦ÉÒ ¦ÉäVÉÉ ½þè +Éè®ú ®úɹ]Å{ÉÊiÉ VÉÒ EòÒ <ºÉEòÉä {É®ú¨ÉÒ¶ÉxÉ +É MÉ<Ç*
... (Interruptions)
MR. DEPUTY-SPEAKER: The question is:
"That leave be granted to introduce a Bill to provide for the formation of the State of Vidarbha by reorganisation of the existing State of Maharashtra and for matters connected therewith."
The motion was adopted.
SHRI BANWARI LAL PUROHIT : I introduce the Bill.
SHRI BACHI SINGH `BACHDA' RAWAT (ALMORA):
¸ÉÒ ¤ÉSÉÒ ÊºÉƽþ ®úÉ´ÉiÉ `¤ÉSÉnùÉ' (+±É¨ÉÉäc÷É): ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆxÉä 7 VÉÖ±ÉÉ<Ç EòÉä +vªÉIÉ VÉÒ EòÉä <ºÉÒ Ê¤É±É Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ BEò |ÉÉlÉÇxÉÉ {ÉjÉ ÊnùªÉÉ lÉÉ, EªÉÉäÆÊEò ªÉ½þ ¤Éc÷É ºÉÆ´ÉänùxɶÉÒ±É ¨ÉɨɱÉÉ ½þè +Éè®ú =iiÉ®úÉÆSÉ±É ®úÉVªÉ EòÒ ºlÉÉ{ÉxÉÉ EòÒ PÉÉä¹ÉhÉÉ ºÉƪÉÖEiÉ ¨ÉÉäSÉÉÇ ºÉ®úEòÉ®ú xÉä +Éè®ú =ºÉEòä ºÉ¨ÉlÉÇEò nù±ÉÉäÆ EòÒ +Éä®ú ºÉä ¦ÉÒ ¤ÉÉ®ú-¤ÉÉ®ú EòÒ VÉÉiÉÒ ®ú½þÒ ½þè, ±ÉäÊEòxÉ +¦ÉÒ iÉEò <ºÉ ºÉ¨¤ÉxvÉ ¨ÉäÆ EòÖUô xɽþÒÆ ½þÖ+É +iÉ& ½þ¨É ±ÉÉäMÉ ¨ÉVɤÉÚ®ú ½þÉäEò®ú <ºÉä |ÉÉ<´Éä]õ ¨É䨤ɺÉÇ Ê¤ÉVÉxÉäºÉ Eòä ¨ÉÉvªÉ¨É ºÉä ªÉ½þÉÆ ±ÉäEò®ú +ÉB ½þèÆ <ºÉʱÉB ºÉÉ®úä ÊxɪɨÉÉäÆ EòÉä ÊxɱÉʨ¤ÉiÉ Eò®úiÉä ½þÖB <ºÉ {É®ú iÉiEòÉ±É SÉSÉÉÇ Eò®úÉ<Ç VÉÉB* +{É´ÉÉnùº´É°ü{É <ºÉ {É®ú SÉSÉÉÇ ½þÉä ºÉEòiÉÒ ½þè*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ: `öÒEò ½þè, +É{ÉEòÒ ¤ÉÉiÉ ½þÉä MÉ<Ç*
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