XI LOK SABHA DEBATES, Session V (Monsoon)

XI LOK SABHA DEBATES, Session V (Monsoon) 
XI LOK SABHA DEBATES, Session V (Monsoon) Wednesday, July 23, 1997/Sravana 1, 1919 (Saka)

*t18
Type of Debate: GOVERNMENT BILLS
Title: Discussion on Export - Import Bank of India (Amendment) Bill, 1997 moved by Shri P. Chidambaram.(Concluded) Motion for Consideration TEXT : 15.03 hrs.

SHRI GIRDHARI LAL BHARGAVA (JAIPUR):

¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VÉªÉ{ÉÖ®ú) : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, BEºÉ{ÉÉä]õÇ-<¨{ÉÉä]õÇ ¤ÉèÆEò +É¡ò <ÆÊb÷ªÉÉ EòÒ ºlÉÉ{ÉxÉÉ 1981 ¨ÉäÆ EòÒ MÉ<Ç lÉÒ* ªÉ½þ BEò º{Éä¶É±É <xÊº]õSÉÚ¶ÉxÉ ½þÉäMÉÉ +Éè®ú ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÉ |ÉÊiÉ¹`öÉxÉ ½þÉäMÉÉ, <ºÉ¨ÉäÆ EòÉä<Ç nùÉä ®úÉªÉ xÉ½þÒÆ ½þè* +MÉ®ú EòÉä<Ç ´ªÉÊEiÉ BE{ÉÉä]õÇ ªÉÉ <¨{ÉÉä]õÇ Eò®úäMÉÉ, nùÉäxÉÉäÆ ½þÒ ÊºlÉÊiÉªÉÉäÆ ¨ÉäÆ <ºÉ ¤ÉèEò Eòä uÉ®úÉ ¨Énùnù EòÒ VÉÉBMÉÒ, ªÉ½þ <ºÉEòÉ =qä¶ªÉ lÉÉ* ¨ÉÒÊb÷ªÉ¨É-]õ¨ÉÇ +Éè®ú ±ÉÉäÆMÉ-]õ¨ÉÇ BEºÉ{ÉÉä]õÇ FòèÊb÷]õ Eòä Ê±ÉB ¦ÉÒ ªÉ½þ ¤ÉèÆEò ¨Énùnù Eò®úäMÉÉ +Éè®ú ±ÉÉ<xºÉ +Éì¡ò FòèÊb÷]õ-]õÚ-¤ÉèÆEò EªÉÉ ½þÉäMÉÒÆ, <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ ¦ÉÒ ¨Énùnù Eò®úäMÉÉ* ´ªÉÉ{ÉÉ®ú EòÒ =xxÉÊiÉ Eòä Ê±ÉB BE{ÉÉä]õÇ +Éè®ú <¨{ÉÉä]õÇ Eòä ¤ÉÉ®úä ¨ÉäÆ VÉÉä ¦ÉÒ VÉÉxÉEòÉ®úÒ SÉÉÊ½þB, ´É½þ VÉÉxÉEòÉ®úÒ nùäxÉä ¨ÉäÆ ¦ÉÒ ªÉ½þ ¤ÉèÆEò ¨Énùnù Eò®úäMÉÉ* <ºÉ ¤ÉèÆEò EòÒ ¨ÉÚ±É ¦ÉÉ´ÉxÉÉ ªÉ½þÒ lÉÒ* ªÉ½þÉÆ {É®ú ¨Éä®úÉ ÊxÉ´ÉänùxÉ Eò®úxÉÉ ½þè ÊEò <ºÉ ºÉ¨ÉªÉ ªÉ½þ ¤ÉèÆEò ÊxÉÊ¶SÉiÉ °ü{É ºÉä |ÉMÉÊiÉ Eò®ú ®ú½þÉ ½þè* ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú Eòä {ÉIÉ ¨ÉäÆ EòÉ¡òÒ Êb÷Ê´Éb÷äÆbºÉ <ºÉ ºÉ¨ÉªÉ ªÉ½þ ¤ÉèÆEò nùäxÉä VÉÉ ®ú½þÉ ½þè* ¤ÉèÆEò EòÉ¡òÒ ±ÉÉ¦É|Énù ½þè* +É{É <ºÉ ¤ÉèÆEò EòÒ ®úÉÊ¶É EòÉä {ÉÉÆSÉ +®ú¤É ¯û{ÉB ºÉä ¤ÉgøÉEò®ú 20 +®ú¤É ¯û{ÉB Eò®úxÉä VÉÉ ®ú½þä ½þèÆ* +É{É VÉ¤É SÉÉ½þäÆ, <ºÉEòÉä Eò®ú ºÉEòiÉä ½þèÆ* ±ÉäÊEòxÉ ¨Éä®úÉ ÊxÉ´ÉänùxÉ Eò®úxÉÉ ªÉ½þ ½þè ÊEò Ê®úVÉ´ÉÇ ¤ÉèÆEò EòÉ <ºÉ BEºÉ{ÉÉä]õÇ-<¨{ÉÉä]õÇ ¤ÉèÆEò {É®ú Eò½þÒÆ ÊEòºÉÒ |ÉEòÉ®ú EòÉ ÊxÉªÉxjÉhÉ xÉ½þÒÆ ½þèÆ*

=ºÉ ºÉÉ®úä ÊxÉªÉÆjÉhÉ EòÉä ¦ÉÒ +É{É ±ÉÉMÉÚ Eò®úäÆ +Éè®ú Ê®úVÉ´ÉÇ ¤ÉèÆEò EòÉ ÊxÉªÉÆjÉhÉ <xÉ ºÉÉ®úä ¤ÉèÆEòÉäÆ {É®ú ½þÉäxÉÉ ¤É½þÖiÉ VÉ°ü®úÒ ½þè, ªÉ½þ ¨Éä®úÉ +É{ÉºÉä ÊxÉ´ÉänùxÉ ½þè* ¤ÉÉEòÒ ¨Éä®úÉ ªÉ½þ Eò½þxÉÉ ½þè ÊEò 31 ¨ÉÉSÉÇ, 1995 EòÉä ¤ÉèÆEò ¨ÉäÆ EòÖ±É ºÉÆºÉÉvÉxÉ 36.07 Ê¨ÉÊ±ÉªÉxÉ ¯û{ÉB lÉä* <ºÉ¨ÉäÆ ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú Eòä {ÉÚhÉÇ +Æ¶ÉnùÉxÉ Eòä 4.40 Ê¨ÉÊ±ÉªÉxÉ ¯û{ÉB SÉÖEòiÉÉ {ÉÚÆVÉÒ +Éè®ú 13 ´É¹ÉÉäÇÆ Eòä nùÉè®úÉxÉ ºÉÆÊSÉiÉ 3.12 Ê¨ÉÊ±ÉªÉxÉ ¯û{ÉªÉÉäÆ EòÒ +É®úÊIÉiÉ ÊxÉÊvÉ <ºÉ¨ÉäÆ ¶ÉÉÊ¨É±É lÉÒ* +¤É ªÉ½þ VÉÉä ¤ÉèÆEò EòÉ¨É Eò®ú ®ú½þä ½þèÆ =ºÉ¨ÉäÆ VÉÉä <xÉÊb÷Ê´ÉVÉÖ+±É ±ÉÉäMÉ ½þèÆ =xÉEòÉä ªÉ½þÉÆ {É®ú ¨Énùnù Eò®úxÉä EòÉ |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ MÉªÉÉ ½þè* VÉÉä |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ MÉªÉÉ ½þè =ºÉ¨ÉäÆ ¨Éä®úÉ ªÉ½þ Eò½þxÉÉ ½þè ÊEò <ºÉ¨ÉäÆ ®úÉVÉºlÉÉxÉ Eòä ºÉÉlÉ {ÉIÉ{ÉÉiÉ ÊEòªÉÉ MÉªÉÉ ½þè* +É{ÉxÉä +xªÉ º]õä]ºÉ ¨ÉäÆ ={É±É¤vÉ Eò®úÉB ½þèÆ, EòxÉÉÇ]õEò º]õä]õ EòÉä 1993-94 ¨ÉäÆ 194 Eò®úÉäc÷ ¯û{ÉB iÉlÉÉ 1995-96 ¨ÉäÆ 472 Eò®úÉäc÷ ¯û{ÉB +Éè®ú ªÉÊnù EªÉÚÊ¨É±ÉäÊ]õ´É +ÉvÉÉ®ú {É®ú nùäJÉäÆ iÉÉä ¨ÉÉSÉÇ, 1995 iÉEò 941 Eò®úÉäc÷ ¯û{ÉB EòÒ ®úEò¨É nùÒ ½þè* =ºÉÒ iÉ®ú½þ ¨É½þÉ®úÉ¹]Å ®úÉVªÉ EòÉä {É½þ±Éä 214 Eò®úÉäc÷ ¯û{ÉB iÉlÉÉ 1994-95 ¨ÉäÆ 129 Eò®úÉäc÷ ¯û{ÉB ÊnùB +Éè®ú ªÉÊnù EªÉÚÊ¨É±ÉäÊ]õ´É +ÉvÉÉ®ú {É®ú nùäJÉäÆ iÉÉä 259.5 Eò®úÉäc÷ ¯û{ÉB ÊnùB* ´ÉèºÉä ½þÒ +É{ÉxÉä ®úÉVÉºlÉÉxÉ ®úÉVªÉ EòÉä 1994-95 ¨ÉäÆ Eòä´É±É 31.5 Eò®úÉäc÷ ¯û{ÉB ÊnùB +Éè®ú ªÉÊnù EªÉÚÊ¨É±ÉäÊ]õ´É +ÉvÉÉ®ú {É®ú nùäJÉäÆ iÉÉä 32.7 Eò®úÉäc÷ ¯û{ÉB EòÒ ®úEò¨É nùÒ ½þè* <ºÉÊ±ÉB ¨Éä®úÉ ªÉ½þ Eò½þxÉÉ ½þè ÊEò +É{É ®úÉVÉºlÉÉxÉ Eòä ºÉÉlÉ ¦ÉÒ xªÉÉªÉ Eò®úäÆ* +É{É +xªÉ ®úÉVªÉÉäÆ EòÉä nùä ®ú½þä ½þèÆ ´É½þ ¤ÉÉiÉ +±ÉMÉ ½þè ±ÉäÊEòxÉ +É{É ®úÉVÉºlÉÉxÉ ®úÉVªÉ Eòä ºÉÉlÉ ¦ÉÒ xªÉÉªÉ Eò®úäÆMÉä, ªÉ½þ ¨Éä®úÉ +É{ÉºÉä ÊxÉ´ÉänùxÉ ½þè*

<ºÉÒ |ÉEòÉ®ú ºÉä ªÉÊnù +ÉVÉ ¤ÉèÆEòÉäÆ Eòä PÉÉä]õÉ±Éä EòÉ ÊVÉFò ÊEòªÉÉ VÉÉB iÉÉä ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ´É½þ Eò¨É xÉ½þÒÆ ½þÉäMÉÉ* <ºÉ¨ÉäÆ ¨Éä®úÉ +É{ÉºÉä ªÉ½þ Eò½þxÉÉ ½þè ÊEò ªÉä VÉÉä ¤ÉèÆEò ½þèÆ <xÉ ºÉÉ®úä ¤ÉèÆEòÉäÆ Eòä PÉÉä]õÉ±Éä +É{ÉEòä ºÉÉ¨ÉxÉä ½þè* +ÉVÉ VÉ¤É nùä¶É +ÉVÉÉnù ½þÉä SÉÖEòÉ ½þè +Éè®ú ½þ¨É 50´ÉÒÆ ´É¹ÉÇMÉÉÆ`ö ¨ÉxÉÉxÉä VÉÉ ®ú½þä ½þèÆ BäºÉä ¨ÉäÆ ªÉÊnù <ºÉ |ÉEòÉ®ú ºÉä ªÉ½þÉÆ {É®ú BEºÉ{ÉÉä]õÇ ½þÉäiÉÉ ®ú½þÉ iÉÉä º´Énùä¶ÉÒ ´ÉºiÉÖ+ÉäÆ EòÉ xÉÉ¶É ½þÉäMÉÉ* ¦ÉÉ®úiÉ´É¹ÉÇ ¨ÉäÆ VÉÉä º´Énùä¶ÉÒ ´ÉºiÉÖBÆ ¤ÉxÉ ®ú½þÒ ½þèÆ ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ½þ¨ÉEòÉä =xÉ ´ÉºiÉÖ+ÉäÆ Eòä +ÉvÉÉ®ú {É®ú ¤ÉÉ½þ®ú ´ÉÉ±Éä ¤ÉèEòÉäÆ EòÉä ªÉ½þÉÆ {É®ú EòÉ®úÉä¤ÉÉ®ú Eò®úxÉä EòÒ +xÉÖ¨ÉÊiÉ xÉ½þÒÆ nùäxÉÒ SÉÉÊ½þB* +MÉ®ú º´Énùä¶ÉÒ ´ÉºiÉÖBÆ ¤ÉxÉäÆMÉÒ iÉÉä nùä¶É {ÉxÉ{ÉäMÉÉ +Éè®ú ½þ¨É VÉÉä 15 +MÉºiÉ EòÉä 50´ÉÒÆ ´É¹ÉÇMÉÉÆ`ö ¨ÉxÉÉxÉä VÉÉ ®ú½þä ½þèÆ <ºÉÊ±ÉB <ºÉ ºÉ¨ÉªÉ <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ +É{ÉEòä Ê±ÉB Ê´ÉSÉÉ®ú Eò®úxÉÉ ¤É½þÖiÉ VÉ°ü®úÒ ½þè* <±ÉÊ±ÉB <ºÉ ºÉ¨ÉªÉ +É{É º´Énùä¶ÉÒ EòÉä ¤ÉgøÉ´ÉÉ nùäxÉä ´ÉÉ±ÉÉ VÉÉä ¨É½þÉi¨ÉÉ MÉÉÆvÉÒ VÉÒ EòÉ ºÉ{ÉxÉÉ lÉÉ =ºÉEòÉä +É{É {ÉÚ®úÉ Eò®úxÉä EòÉ |ÉªÉÉºÉ Eò®úäÆMÉä, ªÉ½þ ¨Éä®úÉ +É{ÉºÉä ÊxÉ´ÉänùxÉ ½þè* <ºÉÊ±ÉB <ºÉ ´É¹ÉÇ +ÉVÉÉnùÒ EòÒ 50´ÉÒÆ ´É¹ÉÇMÉÉÆ`ö Eòä +´ÉºÉ®ú {É®ú <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ +É{ÉEòä Ê±ÉB <ºÉ {É®ú vªÉÉxÉ nùäxÉÉ ¤É½þÖiÉ VÉ°ü®úÒ ½þè*

<ºÉÒ |ÉEòÉ®ú ºÉä ¨ÉÖZÉä EòÉäªÉ±Éä Eòä ¤ÉÉ®úä ¨ÉäÆ Eò½þxÉÉ ½þè* +É{ÉxÉä {É½þ±Éä EòÉäªÉ±Éä {É®ú 85 |ÉÊiÉ¶ÉiÉ Ê®úªÉÉªÉiÉ nùÒ, =ºÉEòä ¤ÉÉnù Eò¨É Eò®úiÉä-Eò®úiÉä 18 |ÉÊiÉ¶ÉiÉ {É®ú +É MÉB* ±ÉäÊEòxÉ +ÉVÉ Ê½þxnùÖºiÉÉxÉ ¦É®ú ¨ÉäÆ VÉÉä EòÉäªÉ±ÉÉ {ÉènùÉ ½þÉäiÉÉ ½þè =ºÉä JÉ®úÒnùxÉä ´ÉÉ±ÉÉ EòÉä<Ç ¦ÉÒ ´ªÉÊEiÉ xÉ½þÒÆ ½þè, ªÉ½þ ÊºlÉÊiÉ ªÉ½þÉÆ {É®ú ½þÉä MÉ<Ç ½þè* <ºÉÊ±ÉB +É{É lÉÉäc÷É ºÉÉ EòÉäªÉ±Éä Eòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ Ê´ÉSÉÉ®ú Eò®úäÆ*

¨ÉÖZÉä +JÉ¤ÉÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ lÉÉäc÷É ºÉÉ Eò½þxÉÉ ½þè* +ÉVÉ ÊVÉºÉ +JÉ¤ÉÉ®ú EòÒ ¤É½þÖiÉ +É´É¶ªÉEòiÉÉ ½þè =ºÉ +JÉ¤ÉÉ®úÒ EòÉMÉVÉ EòÒ ÊºlÉÊiÉ ¦ÉÒ ¤É½þÖiÉ JÉ®úÉ¤É ½þÉä MÉ<Ç ½þè* Ê´Énùä¶ÉÒ +JÉ¤ÉÉ®úÒ EòÉMÉVÉ +ÉxÉä EòÒ ´ÉVÉ½þ ºÉä ¦ÉÉ®úiÉ´É¹ÉÇ ¨ÉäÆ VÉÉä EòÉMÉVÉ EòÉ =i{ÉÉnùxÉ ½þÉäiÉÉ ½þè =ºÉEòÒ EòÒ¨ÉiÉ ±ÉMÉÉiÉÉ®ú ¤Égø ®ú½þÒ ½þè* <ºÉÊ±ÉB ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ ºÉ¨ÉÉSÉÉ®ú{ÉjÉÉäÆ ¨ÉäÆ VÉÉä +JÉ¤ÉÉ®ú EòÉ¨É ¨ÉäÆ +ÉiÉÉ ½þè =ºÉ {É®ú ¦ÉÒ +É{É Ê´ÉSÉÉ®ú Eò®úäÆMÉä*

ªÉ½þÒ ÊºlÉÊiÉ ±ÉÉä½þä Eòä ¤ÉÉ®úä ¨ÉäÆ ½þè, +¦ÉÒ ÊVÉºÉEòÉ ÊVÉFò ±ÉÉäMÉ Eò®ú ®ú½þä lÉä* +ÉVÉ Ê½þxnùÖºiÉÉxÉ Eòä ÊVÉiÉxÉä ¦ÉÒ Eò±É-EòÉ®úJÉÉxÉäÆ ½þèÆ, SÉÉ½þä ´É½þ <xnùÉè®ú ¨ÉäÆ ½þÉä, EòÉxÉ{ÉÖ®ú ¨ÉäÆ ½þÉä, ®úÉVÉºlÉÉxÉ Eòä ÊEòºÉÒ Ê½þººÉä ¨ÉäÆ ½þÉä ªÉÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ ½þÉä, +ÉVÉ ´Éä ºÉ¤É Eò±É-EòÉ®úJÉÉxÉäÆ b÷Ú¤É ®ú½þä ½þèÆ* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò =xÉEòÉä =`öÉxÉä ´ÉÉ±ÉÉ EòÉä<Ç ´ªÉÊEiÉ xÉ½þÒÆ ½þè* ´É½þÉÆ Eòä ¨ÉVÉnùÚ®ú ¦ÉÚJÉä ¨É®ú ®ú½þä ½þèÆ +Éè®ú Eò±É-EòÉ®úJÉÉxÉä ¤ÉÆnù ½þÉäxÉä Eòä EòÉ®úhÉ ±ÉÉäMÉÉäÆ EòÉä ´ÉäiÉxÉ xÉ½þÒÆ Ê¨É±É {ÉÉ ®ú½þÉ ½þè* ±ÉÉäMÉÉäÆ EòÒ ½þÉ±ÉiÉ ¤É½þÖiÉ ½þÒ JÉ®úÉ¤É ½þè, <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ ¦ÉÒ +É{É ÊxÉÊ¶SÉiÉ °ü{É ºÉä Ê´ÉSÉÉ®ú Eò®úäÆMÉä* ´ÉäiÉxÉ xÉ Ê¨É±ÉxÉä Eòä EòÉ®úhÉ ±ÉÉäMÉ ¤Éä®úÉäVÉMÉÉ®ú ½þÉäiÉä SÉ±Éä VÉÉ ®ú½þä ½þèÆ, ¦ÉÚJÉä ¨É®ú ®ú½þä ½þèÆ* <ºÉEòä +±ÉÉ´ÉÉ, ¦ÉÉ®úiÉÒªÉ +ÉªÉÉiÉ-ÊxÉªÉÉÇiÉ ¤ÉèÆEò ¨ÉäÆ ÊVÉiÉxÉä Eò¨ÉÇSÉÉ®úÒ ±ÉMÉä ½þèÆ =xÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ +É{É Ê´ÉSÉÉ®ú Eò®úäÆ*

¨ÉÖZÉä =¨¨ÉÒnù ½þè ÊEò ¨ÉèÆxÉä VÉÉä EòÉ¡òÒ ®úSÉxÉÉi¨ÉEò ºÉÖZÉÉ´É +É{ÉEòä ºÉÉ¨ÉxÉä ®úJÉä ½þèÆ ÊVÉºÉ ºÉ¨ÉªÉ +É{É =iiÉ®ú nùäÆMÉä =xÉ ºÉ¤É EòÉ ÊxÉÊ¶SÉiÉ °ü{É ºÉä ºÉ¨ÉÉ´Éä¶É Eò®úiÉä ½þÖB <ºÉ Ê¤É±É EòÉä ªÉ½þÉÆ {É®ú {ÉÉºÉ Eò®úÉxÉä EòÉ |ÉªÉÉºÉ Eò®úäÆMÉä* +É{ÉxÉä ¨ÉÖZÉä ºÉ¨ÉªÉ ÊnùªÉÉ, <ºÉEòä Ê±ÉB ¤É½þÖiÉ-¤É½þÖiÉ vÉxªÉ´ÉÉnù*

15.09 hrs . (Smt. Geeta Mukherjee in the Chair)

SHRI NIRMAL KANTI CHATTERJEE (DUMDUM): Madam, Export-Import Bank is one of the important arms in our banking sector. More or less, it can be characterised as a success story.

However, there are some problem areas. I will also make a few proposals to further strengthen the organisation. The kind of service that the Export Import Bank indulges in should be strengthened by generating similar kind of services in the embassies of our country. The possibility of export, the market study, etc. and the stationing of people, if necessary even from the banks in the embassies can be an additional step for improving or helping the export sector.

The Export Import Bank has no branches but only representative offices in certain States. I would like the Finance Minister to consider whether or not the representative offices within the State should be developed into branches and at least, two States where even representative offices are not there like Orissa and Kerala which are becoming important for exports, may also be considered by the Finance Minister and the Bank authorities.

I said that it is a success story at least from one point of view. The number of employees in the Bank is only 137 and with an authorised capital of Rs.500 crore before amendment. And they are doing this kind of a job. So, this is one indication of what may be done if certain things are done properly. It indicates a very good work culture in this Bank but there are problem areas. Even in this kind of a Bank, I think the Finance Minister is aware of the fact that non-performing assets is 28.71 per cent...(interruptions)... This is NPA. That is true but all the same, this level of non-performing assets does cause concern and one has to be careful about this. Otherwise, Reserve Bank of India has given it a very good certificate that it has achieved capital adequacy norms and all that.

Now, I have these kinds of additional suggestions to make. Already it is in evidence that the lending programme is weakening although the amendment is to expand the base. I will give you the figures which I have got with me. The number of proposals may be because of a changed scenario also. The number of proposals between 1992-93 to 1996-97 is a statement of decline. The proposals in 1992-93 were 157 and next year, they came down to 69, then to 87 and then to 65 and for 1996-97, as of 31st December, to only 37. Something is amiss. On the other hand, this is interesting that the disbursement and sanctions are increasing indicating that per unit disbursal is growing. This also indicates a problem area for the Bank. There are some recommendations by Mackinsey and Consultants for this Bank also. That was in 1995. Now, a very large volume of exports in our country is done by the small scale sector.

They say, it is 40 per cent of our industrial exports and yet this Bank is not concerned with them. This is not an ordinary Bank in the sense that it only finances. It provides advices. It gives information, etc. There is no representation in the Board of Directors from the small scale sector either. I consider this to be a serious weakness. It should be looked into. I believe that there should be not only representation from the small scale sector in the Board of Directors but also a few more experts than is provided in the Board of Directors.

There are other proposals for amendments. What surprised me is, as is the wont with him, he is running after dream budgets and moving very quickly. Instead of only expanding the size of the authorised capital, certain other amendments have also been brought in. This has been highlighted elsewhere also. Now, SEBI has said that for new issues, underwriting is no longer compulsory. And this is as a part of their business underwriting but not other things like merchant banking, etc.

There are a large number of proposals for amending some of the provisions. I hope the Minister of Finance will find time and soon come back to the House for introducing amendments in those areas.

There is the other interesting part that should draw his attention because he is concerned with other things. I will not mention underinvoicing and overinvoicing. This can be an instrument also. This is where the Minister of Finance should be interested in. The functioning of this Bank and the nature of its services offered can be an instrument in finding out the cases or at least suspecting the cases of overinvoicing and underinvoicing of exports and imports. I think, to that orientation, this Export-Import Bank should be motivated.

Among the amendments, for instance, there is no provision for providing financial concultancy services. This has been proposed by the Bank authorities themselves and this is not yet taken up.

Then, they have a provision for financing machines on lease but not to actual users. This is a very strange restriction. This will be very useful for the small scale sector. I want the Minister of Finance to kindly consider this aspect of the matter.

These were the comments which I wanted to make. I do not want to take much time because initially what was provided was only one hour for the whole discussion. I took more time because there were no other speakers. For the rest of it, I want to know his response also on the recommendations of the consultancy firm. I am not taking the time. I can list out the recommendations. He should give the response to the recommendations. What does he propose to do with that? ...(Interruptions) That is with you. Why should I give it to you?

Madam, if he is not prepared, he should come back at another time. I will not mention the recommendations. Why should I do that? Let him respond. Some useful recommendations were there in 1995. It is not that I have not mentioned any one of them. But I want him to find out and respond.

With these words, I conclude.

PROF. RASA SINGH RAWAT (AJMER):

|ÉÉä.®úÉºÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ (+VÉ¨Éä®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¦ÉÉ®úiÉÒªÉ ÊxÉªÉÉÇiÉ-+ÉªÉÉiÉ ¤ÉèÆEò (ºÉÆ¶ÉÉävÉxÉ) Ê´ÉvÉäªÉEò,1997 EòÉ º´ÉÉMÉiÉ Eò®úiÉä ½þÖªÉä ¨ÉèÆ <ºÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉÉ ½þÚÆ EªÉÉäÆÊEò =nùÉ®úÒEò®úhÉ +Éè®ú +ÉªÉÉiÉ xÉÒÊiÉ Eòä {É¶SÉÉi +ÉªÉÉiÉ +Éè®ú ÊxÉªÉÉÇiÉ Eòä ´ªÉÉ{ÉÉ®ú ¨ÉäÆ JÉÖ±ÉÉ{ÉxÉ +ÉiÉÉ +Éè®ú =ºÉ JÉÖ±Éä{ÉxÉ EòÉä |ÉÉäiºÉÉÊ½þiÉ Eò®úxÉä Eòä Ê±ÉªÉä iÉlÉÉ ¦ÉÉ®úiÉ Eòä +ÉªÉÉiÉ-ÊxÉªÉÉÇiÉ EòÉä ¤ÉgøÉ´ÉÉ nùäxÉä Eòä Ê±ÉªÉä <ºÉ ¤ÉèÆEò EòÉ ºÉÖnÞùgø ÊEòªÉÉ VÉÉxÉÉ +ÉiªÉÆiÉ +É´É¶ªÉEò lÉÉ*

<ºÉ ¤ÉèÆEò EòÒ ºlÉÉ{ÉxÉÉ Eòä Ê±ÉªÉä {É½þ±Éä Ê´ÉvÉäªÉEò 1981 ¨ÉäÆ +ÉªÉÉ lÉÉ ÊVÉºÉ¨Éä <ºÉEòÒ {ÉÚÆVÉÒ nùÉä +®ú¤É EòÒ lÉÒ +Éè®ú BäºÉÉ ¨ÉÉxÉÉ MÉªÉÉ lÉÉ ÊEò <ºÉEòÒ +ÊvÉEÞòiÉ {ÉÚÆVÉÒ nùÉä +®ú¤É ®ú½þäMÉÒ iÉÉä <ºÉä {ÉÉÆSÉ +®ú¤É iÉEò EòÒ {ÉÚÆVÉÒ iÉEò EòÉ +ÊvÉEòÉ®ú nùä ÊnùªÉÉ VÉÉªÉä* {É®úxiÉÖ =ºÉEòä {É¶SÉÉi 1996 iÉEò <ºÉEòÒ +ÊvÉEÞòiÉ {ÉÚÆVÉÒ {ÉÉÆSÉ +®ú¤É iÉEò ½þÉä MÉ<Ç ½þè* ºÉ®úEòÉ®ú +¤É SÉÉ½þiÉÒ ½þè ÊEò <ºÉEòÒ ºÉÒ¨ÉÉ nùºÉ +®ú¤É iÉEò Eò®ú nùÒ VÉÉªÉä +Éè®ú ªÉÊnù ¤ÉÉnù ¨ÉäÆ 20 +®ú¤É iÉEò ¦ÉÒ ¤ÉgøÉxÉÉ SÉÉ½þä iÉÉä ºÉ®úEòÉ®ú EòÉä ªÉ½þ +ÊvÉEòÉ®ú nùä ÊnùªÉÉ VÉÉªÉä* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ´ÉiÉÇ¨ÉÉxÉ {ÉÊ®úÊºlÉªÉÉäÆ Eòä +Ænù®ú VÉ¤É {É½þ±Éä nùÉä +®ú¤É ºÉä {ÉÉÆSÉ +®ú¤É iÉEò ½þÉä MÉ<Ç +Éè®ú +¤É ºÉ®úEòÉ®ú {ÉÉÆSÉ +®ú¤É SÉÉ½þiÉÒ ½þè ±ÉäÊEòxÉ =ºÉEòä {ÉÉÆSÉ ºÉä ¤ÉÒºÉ +®ú¤É iÉEò ¤ÉgøÉxÉä EòÉ +ÊvÉEòÉ®ú nùä ÊnùªÉÉ VÉÉªÉä iÉÉä <ºÉ¨ÉäÆ EòÉä<Ç Ê´É¶Éä¹É +É{ÉÊiiÉ EòÒ ¤ÉÉiÉ xÉ½þÒÆ ½þè* <ºÉ¨ÉäÆ ¨Éä®úÒ +É{ÉÊiiÉ nùÚºÉ®úÒ ½þè +Éè®ú ´É½þ ªÉ½þ ½þè ÊEò {É½þ±Éä <ºÉEòÉ ªÉ½þ =qä¶ªÉ lÉÉ ÊEò ªÉ½þ |É¨ÉÖJÉ Ê´ÉiiÉÒªÉ ºÉÆºlÉÉ ½þÉäMÉÒ +Éè®ú ÊxÉªÉÉÇiÉEòÉäÆ +Éè®ú +ÉªÉÉiÉEòÉäÆ EòÉä Ê´ÉiiÉÒªÉ ºÉ½þÉªÉiÉÉ |ÉnùÉxÉ Eò®úxÉä EòÉ EòÉ¨É Eò®úäMÉÒ iÉÉä ¨ÉèÆ ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ºÉä <ºÉEòä =iiÉ®ú ¨ÉäÆ VÉÉxÉxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò VÉ¤É <ºÉ ¤ÉèÆEò EòÉ MÉ`öxÉ ÊEòªÉÉ MÉªÉÉ lÉÉ iÉÉä ªÉ½þ ¨ÉÖxÉÉ¡òä ¨ÉäÆ SÉ±É ®ú½þÉ lÉÉ +Éè®ú ±ÉMÉ¦ÉMÉ 19 |ÉÊiÉ¶ÉiÉ Eòä Ê½þºÉÉ¤É ºÉä <ºÉEòä ±ÉÉäxÉ +ººÉè]ºÉ ¨ÉäÆ ´ÞÉÊr ½þÉä ®ú½þÒ ½þè +Éè®ú ªÉ½þ ºÉ®úEòÉ®ú EòÉä ±ÉÉ¦ÉÉÆ¶É |ÉnùÉxÉ Eò®ú ®ú½þÉ ½þè VÉèºÉÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ xÉä ºÉÆEòäiÉ ÊnùªÉÉ lÉÉ ±ÉäÊEòxÉ ÊVÉxÉ ®úÉVªÉÉäÆ EòÉä <ºÉ ¤ÉèÆEò Eòä ¨ÉÉvªÉ¨É ºÉä ±ÉÉäxÉ ÊnùªÉÉ MÉªÉÉ +Éè®ú VÉÉä +ÉÆEòc÷ä |ÉºiÉÖiÉ ÊEòªÉä MÉªÉä, =xÉºÉä ±ÉMÉiÉÉ ½þè ÊEò ±ÉÉäxÉ nùäxÉä ¨ÉäÆ ÊEòxÉ xÉÉ¨ÉÇºÉ EòÉ ºÉ½þÉ®úÉ Ê±ÉªÉÉ MÉªÉÉ, =xÉEòÒ ¶ÉiÉÇäÆ EªÉÉ ½þèÆ, ¨ÉÉxÉnùÆb÷ EªÉÉ ½þèÆ* EªÉÉ UôÉä]õä =tÉäMÉÉäÆ EòÉä, VÉÉä º´Énùä¶ÉÒ ´ÉºiÉÖ+ÉäÆ EòÉ =i{ÉÉnùxÉ Eò®úiÉä ½þèÆ, =xÉEòÒ =i{ÉÉÊnùiÉ ´ÉºiÉÖ+ÉäÆ EòÉä ÊxÉªÉÉÇiÉ Eò®úxÉä ¨ÉäÆ |ÉÉäiºÉÉ½þxÉ nùäMÉÒ iÉÉÊEò =xÉ ±ÉPÉÖ =tÉäÆMÉÉäÆ EòÉä ¤ÉgøÉ´ÉÉ Ê¨É±Éä? EªÉÉäÆÊEò =ºÉ¨ÉäÆ ±ÉMÉä ±ÉÉäMÉÉäÆ EòÉä ±ÉÉ¦É ½þÉäMÉÉ* +¤É iÉEò iÉÉä ºÉ®úEòÉ®ú EòÒ xÉÒÊiÉ ¤Éc÷ä ¤Éc÷ä ÊxÉªÉÉÇiÉEòÉäÆ EòÉä =nùÉ®ú ¨ÉxÉ ºÉä ±ÉÉäxÉ nùäxÉä EòÒ ®ú½þÒ ½þè {É®úxiÉÖ UôÉä]õä =tÉäÆMÉ, VÉÉä º´Énùä¶ÉÒ ´ÉºiÉÖ+ÉäÆ EòÉ =i{ÉÉnùxÉ Eò®úiÉä ½þèÆ, =xÉEòä uÉ®úÉ =i{ÉÉÊnùiÉ ¨ÉÉ±É EòÉä ¤ÉÉ½þ®ú ¦ÉäVÉxÉä Eòä Ê±ÉªÉä EòÉä<Ç |ÉÉäiºÉÉ½þxÉ xÉ½þÒÆ nùäiÉÒ ½þè* ºÉÉlÉ ½þÒ ÊVÉxÉ ´ÉºiÉÖ+ÉäÆ EòÒ ªÉ½þÉÆ {É®ú Eò¨ÉÒ ½þè +Éè®ú ÊVÉxÉ SÉÒVÉÉäÆ EòÒ +É´É¶ªÉEòiÉÉ ½þè iÉÉä ½þ¨ÉÉ®úä ªÉ½þÉÆ Eòä =tÉäÆMÉÉäÆ EòÉä ¤ÉgøÉ´ÉÉ nùäxÉä Eòä Ê±ÉªÉä, =xÉEòÉä |ÉÉäiºÉÉ½þxÉ nùäxÉä Eòä Ê±ÉªÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EªÉÉ |ÉªÉixÉ Eò®ú ®ú½þÒ ½þè, <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ VÉÉxÉEòÉ®úÒ nùä ºÉEòäÆ iÉÉä ¤Éc÷Ò +SUôÒ ¤ÉÉiÉ ½þÉäMÉÒ*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, <ºÉ ¤ÉèÆEò EòÒ ºlÉÉ{ÉxÉÉ Eòä VÉÉä =qä¶ªÉ ½þèÆ, =xÉ¨ÉäÆ ºÉ®úEòÉ®ú EòÉä Eò½þÉÆ iÉEò ºÉ¡ò±ÉiÉÉ Ê¨É±ÉÒ ½þè, =ºÉEòÉ +ÉÆEò±ÉxÉ ½þÉäxÉÉ SÉÉÊ½þªÉä, ¨ÉÚ±ªÉÉÆEòxÉ ½þÉäxÉÉ SÉÉÊ½þªÉä EªÉÉäÆÊEò JÉÖ±Éä{ÉxÉ Eòä ¤ÉÉnù ½þ¨ÉxÉä iÉªÉ ÊEòªÉÉ lÉÉ ÊEò ÊxÉªÉÉÇiÉ ´ªÉÉ{ÉÉ®ú ¤ÉgøxÉÉ SÉÉÊ½þªÉä +Éè®ú +ÉªÉÉiÉ ´ªÉÉ{ÉÉ®ú PÉ]õxÉÉ SÉÉÊ½þªÉä*

½þ¨ÉxÉä ÊxÉªÉÉÇiÉ Eòä Ê±ÉB ºÉÉè +®ú¤É b÷Éà±É®ú EòÉ ±ÉIÉªÉ ÊxÉvÉÉÇÊ®úiÉ ÊEòªÉÉ lÉÉ, ±ÉäÊEòxÉ 1996-97 ¨ÉäÆ ´É½þ ÊxÉªÉÉÇiÉ Eòä´É±É 33.1 +®ú¤É b÷Éà±É®ú iÉEò ½þÒ ºÉÒÊ¨ÉiÉ ®ú½þÉ VÉ¤ÉÊEò +ÉªÉÉiÉ 38.5 +®ú¤É b÷Éà±É®ú EòÉ ®ú½þÉ* <ºÉºÉä {ÉiÉÉ ±ÉMÉiÉÉ ½þè ÊEò ½þ¨ÉÉ®úÉ ÊxÉªÉÉÇiÉ PÉ]õ ®ú½þÉ ½þè +Éè®ú +ÉªÉÉiÉ ¤Égø ®ú½þÉ ½þè* ½þ¨É ÊxÉvÉÉÇÊ®úiÉ ±ÉIÉªÉÉäÆ EòÉä |ÉÉ{iÉ xÉ½þÒÆ Eò®ú {ÉÉªÉä ½þèÆ* {ÉÊ®úhÉÉ¨Éº´É°ü{É VÉÉä ¤ÉèÆEò ÊxÉªÉÉÇiÉEòÉäÆ EòÉä ¤ÉgøÉ´ÉÉ nùäxÉÉ SÉÉ½þiÉä ½þèÆ =ºÉEòä Ê±ÉB ½þ¨ÉäÆ Ê´É¶Éä¹É |ÉªÉÉºÉ Eò®úxÉä ½þÉäÆMÉä +Éè®ú <ºÉ ¤ÉèÆEò EòÉä Ê´É¶Éä¹É Ênù¶ÉÉ-ÊxÉnùÇä¶É nùäxÉä ½þÉäÆMÉä ÊEò ½þ¨ÉÉ®úä nùä¶É Eòä ´ªÉÉ{ÉÉ®ú ¨ÉäÆ ÊxÉªÉÉÇiÉ EòÉä ÊEòºÉ |ÉEòÉ®ú ºÉä +ÊvÉEòÉÊvÉEò ¤ÉgøÉ´ÉÉ ÊnùªÉÉ VÉÉ ºÉEòiÉÉ ½þè +Éè®ú +ÉªÉÉiÉ EòÉä ÊEòºÉ |ÉEòÉ®ú ºÉä Eò¨É ÊEòªÉÉ VÉÉ ºÉEòiÉÉ ½þè* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ <ºÉºÉä ¦É±ÉÒ |ÉEòÉ®ú ºÉ½þ¨ÉiÉ ½þÉäÆMÉä ÊEò <ºÉºÉä BEò JÉiÉ®úÉ {ÉènùÉ ½þÉä MÉªÉÉ ½þè* VÉ¤É ºÉä =nùÉ®úÒEò®úhÉ EòÒ xÉÒÊiÉ SÉ±ÉÒ ½þè, =ºÉEòä ¤ÉÉnù ºÉä BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò EòÖUô ½þÒ ºÉ¨ÉªÉ ¨ÉäÆ ¦ÉÉ®úiÉ EòÉ ¤ÉÉWÉÉ®ú +ÉªÉÉÊiÉiÉ ´ÉºiÉÖ+ÉäÆ ºÉä {É]õ VÉÉBMÉÉ +Éè®ú <ºÉ¨ÉäÆ VÉÉä +ÉªÉÉÊiÉiÉ EÞòÊ¹É =i{ÉÉnù ½þèÆ +Éè®ú Ê´ÉÊ¦ÉxxÉ ={É¦ÉÉäEiÉÉ ´ÉºiÉÖBÆ ½þèÆ, =xÉEòÒ ¦É®ú¨ÉÉ®ú ½þÉäxÉä ±ÉMÉ VÉÉBMÉÒ* ¨ÉèÆ BEò =nùÉ½þ®úhÉ nùäxÉÉ SÉÉ½þiÉÉ ½þÚÆ* ºEòÒ¨b÷ Ê¨É±Eò {ÉÉ=b÷®ú {É®ú {É½þ±Éä ºÉ®úEòÉ®ú xÉä |ÉÊiÉ¤ÉÆvÉ ±ÉMÉÉ ®úJÉÉ lÉÉ* +¤É ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú xÉä =ºÉEòä +ÉªÉÉiÉ ºÉä |ÉÊiÉ¤ÉÆvÉ ½þ]õÉ Ê±ÉªÉÉ ½þè* Ê´Énùä¶ÉÉäÆ ¨ÉäÆ VÉ½þÉÆ ºEòÒ¨b÷ Ê¨É±Eò {ÉÉ=b÷®ú iÉèªÉÉ®ú ÊEòªÉÉ VÉÉiÉÉ ½þè, ´É½þÉÆ EòÒ ºÉ®úEòÉ®ú =xÉEòÉä ºÉÊ¤ºÉb÷Ò nùäiÉÒ ½þè ÊVÉºÉEòä {ÉÊ®úhÉÉ¨Éº´É°ü{É nùÚvÉ EòÉ ¨ÉÚ±ªÉ Eò¨É ½þÉäiÉÉ ½þè* ½þ¨ÉÉ®úä ªÉ½þÉÆ EòÒ b÷äÊ®úªÉÉÆ +Éè®ú ®úÉ¹]ÅÒªÉ b÷ä®úÒ ÊxÉMÉ¨É uÉ®úÉ VÉÉä ´ÉÉºiÉÊ´ÉEò nùÚvÉ iÉèªÉÉ®ú ÊEòªÉÉ VÉÉiÉÉ ½þè, =ºÉEòÉ ¨ÉÚ±ªÉ VªÉÉnùÉ ½þÉäiÉÉ ½þè* Ê´Énùä¶ÉÒ +ÉªÉÉÊiÉiÉ ºEòÒ¨b÷ Ê¨É±Eò {ÉÉ=b÷®ú ªÉ½þÉÆ {É®ú +É VÉÉBMÉÉ +Éè®ú =ºÉEòÒ EòÒ¨ÉiÉ ¦ÉÒ Eò¨É ½þÉäMÉÒ iÉÉä ½þ¨ÉÉ®úä ªÉ½þÉÆ b÷ä®úÒ =tÉäMÉ EòÉä ¤É½þÖiÉ ¤Éc÷É xÉÖEòºÉÉxÉ {É½þÖÆSÉäMÉÉ* <ºÉÊ±ÉB ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ EòÉ vªÉÉxÉ +ÉEòÊ¹ÉÇiÉ Eò®úxÉÉ SÉÉ½þÚÆMÉÉ ÊEò Eò½þÒÆ BäºÉÉ xÉ ½þÉä ÊEò Ê½þxnùÖºiÉÉxÉ Eòä ¤ÉÉWÉ®ú ¨ÉäÆ ºÉÉ®úÒ +ÉªÉÉÊiÉiÉ ={É¦ÉÉäEiÉÉ ´ÉºiÉÖBÆ +É VÉÉBÆ +Éè®ú ½þ¨ÉÉ®úä ªÉ½þÉÆ VÉÉä SÉÒVÉäÆ ¤ÉxÉiÉÒ ½þèÆ, =xÉEòÉ EòÉä<Ç JÉ®úÒnùnùÉ®ú xÉ ¤ÉSÉä* ¤ÉÉ½þ®ú ¦ÉäVÉxÉÉ iÉÉä nùÚ®ú, ªÉ½þÉÆ {É®ú ½þÒ =xÉEòÉ EòÉä<Ç JÉ®úÒnùnùÉ®ú xÉ ½þÉä, Eò½þÒÆ BäºÉÉ ºÉÆEò]õ nùä¶É ¨ÉäÆ {ÉènùÉ xÉ ½þÉä VÉÉB* ªÉ½þ ¨ÉèÆ <ºÉÊ±ÉB Eò½þ ®ú½þÉ ½þÚÆ ÊEò +É{É +ÉªÉÉiÉ-ÊxÉªÉÉÇiÉ ¤ÉèÆEò EòÒ {ÉÚÆVÉÒ ¤ÉgøÉ ®ú½þä ½þèÆ* {ÉÉÆSÉ +®ú¤É ¯û{ÉªÉä iÉEò EòÒ º´ÉÒEÞòÊiÉ ½þè +Éè®ú 20 +®ú¤É ¯û{ÉªÉä iÉEò ±Éä VÉÉ ºÉEòiÉä ½þèÆ +Éè®ú ªÉ½þ ºÉ¤É EòÖUô ½þÉä ®ú½þÉ ½þè, ±ÉäÊEòxÉ Ê¡ò®ú ¦ÉÒ nùä¶É EòÉ ÊxÉªÉÉÇiÉ PÉ]õ ®ú½þÉ ½þè +Éè®ú nùä¶É EòÉ +ÉªÉÉiÉ ¤Égø ®ú½þÉ ½þè* BäºÉÒ ÊºlÉÊiÉ ¨ÉäÆ ÊxÉªÉÉÇiÉ EòÉä |ÉÉäiºÉÉ½þxÉ nùäxÉä Eòä Ê±ÉB, ÊxÉªÉÉÇiÉ EòÉ ±ÉIÉªÉ |ÉÉ{iÉ Eò®úxÉä Eòä Ê±ÉB, ±ÉPÉÖ =tÉäMÉÉäÆ Eòä uÉ®úÉ =i{ÉÉÊnùiÉ ´ÉºiÉÖ+ÉäÆ EòÉä ¤ÉgøÉxÉä Eòä Ê±ÉB +Éè®ú VÉÉä SÉÒVÉäÆ ½þ¨ÉÉ®úä ªÉ½þÉÆ iÉèªÉÉ®ú ½þÉäiÉÒ ½þèÆ, =xÉ SÉÒVÉÉäÆ EòÉä ªÉ½þÒÆ ={É¦ÉÉäMÉ Eò®úxÉä Eòä Ê±ÉB ºÉ®úEòÉ®ú EòÉä |ÉªÉixÉ Eò®úxÉÉ SÉÉÊ½þB*

ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉÖZÉä ½þè®úÉxÉÒ ½þÉäiÉÒ ½þè ªÉ½þ Eò½þiÉä ½þÖB ÊEò Ê´ÉÊ¦ÉxxÉ ´ÉºiÉÖ+ÉäÆ Eòä +ÉªÉÉiÉ {É®ú VÉÉä |ÉÊiÉ¤ÉÆvÉ ±ÉMÉÉ lÉÉ, ºÉ®úEòÉ®ú =ºÉEòÉä SÉ®úhÉ¤Ér iÉ®úÒEòä ºÉä JÉÉä±ÉxÉä EòÒ Ênù¶ÉÉ ¨ÉäÆ +OÉºÉ®ú ½þÉä ®ú½þÒ ½þè* ¨ÉèÆ ºÉ®úEòÉ®ú EòÉä +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä SÉäiÉÉ´ÉxÉÒ nùäxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò |ÉÊiÉ¤ÉÆÊvÉiÉ ´ÉºiÉÖ+ÉäÆ Eòä +ÉªÉÉiÉ {É®ú ®úÉäEò ½þ]õÉxÉä ºÉä {É½þ±Éä ½þ¨ÉÉ®úä ÊEòºÉÉxÉÉäÆ +Éè®ú ÊxÉ¨ÉÉÇiÉÉ+ÉäÆ Eòä Ê½þiÉÉäÆ EòÉä ºÉÖÊxÉÊ¶SÉiÉ Eò®úxÉÉ ½þÉäMÉÉ* ½þ¨ÉÉ®úÉ nùä¶É EÞòÊ¹É |ÉvÉÉxÉ nùä¶É ½þè* ½þ¨ÉÉ®úä ªÉ½þÉÆ VªÉÉnùÉiÉ®ú º´Énùä¶ÉÒ =tÉäMÉ ½þèÆ VÉÉä ªÉ½þÉÆ Eòä ±ÉPÉÖ =tÉäMÉ ½þèÆ* ´É½þ EÞòÊ¹É =i{ÉÉnùÉäÆ {É®ú ÊxÉ¦ÉÇ®ú ½þèÆ* +¤É +MÉ®ú +É{É |ÉÊiÉ¤ÉÆÊvÉiÉ ´ÉºiÉÖ+ÉäÄ Eòä +ÉªÉÉiÉ {É®ú ®úÉäEò ½þ]õÉBÆMÉä +Éè®ú ¤ÉÉnù ¨ÉäÆ EÞòÊ¹É {É®ú +ÉvÉÉÊ®úiÉ =i{ÉÉnùÉäÆ uÉ®úÉ ¤ÉxÉxÉä ´ÉÉ±ÉÒ SÉÒVÉäÆ ¦ÉÒ Ê´Énùä¶ÉÉäÆ ºÉä +ÉBÆMÉÒ iÉÉä ½þ¨ÉÉ®úä ªÉ½þÉÆ Eòä ÊEòºÉÉxÉ +Éè®ú ÊxÉ¨ÉÉÇiÉÉ+ÉäÆ EòÉä xÉÖEòºÉÉxÉ {É½þÖÆSÉäMÉÉ* ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä VÉÉxÉxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò b÷¤±ÉÚ.]õÒ.+Éä. ºÉä VÉÉä ºÉ¨ÉZÉÉèiÉÉ ½þÖ+É ½þè, =ºÉ ºÉ¨ÉZÉÉèiÉä Eòä EòÉ®úhÉ Eò½þÒÆ BäºÉÉ xÉ ½þÉä ÊEò ¦ÉÉ®úiÉ EòÉä Ê´É¶´É ¤ÉÉWÉÉ®ú Eòä ºÉÉlÉ JÉÖ±ÉÒ ¤ÉÉWÉÉ®ú xÉÒÊiÉ EòÉ +xÉÖºÉ®úhÉ Eò®úxÉÉ ½þè iÉÉä Ê¡ò®ú =ºÉä JÉÖ±ÉEò®ú Ê´ÉÊ¦ÉxxÉ ´ÉºiÉÖ+ÉäÆ EòÉ +ÉªÉÉiÉ Eò®úxÉÉ {Éc÷äMÉÉ +Éè®ú BäºÉÒ ÊºlÉÊiÉ ¨ÉäÆ VÉ¤É ¦ÉÉ®úiÉ JÉÖ±ÉÒ +ÉªÉÉiÉ xÉÒÊiÉ ¨ÉäÆ ´ªÉºiÉ ½þÉä VÉÉBMÉÉ, iÉÉä {ÉÊ®úhÉÉ¨É ªÉ½þ ½þÉäMÉÉ ÊEò ½þ¨ÉÉ®úä ªÉ½þÉÆ EòÉ ÊxÉªÉÉÇiÉ +Éè®ú ¦ÉÒ PÉ]õäMÉÉ* VÉ¤É ÊxÉªÉÉÇiÉ PÉ]õäMÉÉ iÉÉä ½þ¨ÉäÆ ´ªÉÉ{ÉÉ®ú ¨ÉäÆ ÊEòiÉxÉÉ PÉÉ]õÉ ½þÉäMÉÉ? <ºÉ PÉÉ]õä EòÉä ¦ÉÒ vªÉÉxÉ ¨ÉäÆ ®úJÉxÉÉ ½þÉäMÉÉ* ¨ÉèÆ VÉÉxÉxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò +É{ÉxÉä <ºÉ ¤ÉèÆEò ºÉä VÉÉä ±ÉÉäxÉ ÊnùªÉÉ ½þè, SÉÉ½þä ºÉ®úEòÉ®úÉäÆ EòÉä ÊnùªÉÉ ½þÉä, ªÉÉ ºÉ®úEòÉ®úÉäÆ Eòä ¨ÉÉvªÉ¨É ºÉä ±ÉPÉÖ =tÉäMÉÉäÆ EòÉä ÊnùªÉÉ ½þÉä, ªÉÉ ¤Éc÷ä ÊxÉªÉÉÇiÉEòÉäÆ EòÉä ÊnùªÉÉ ½þÉä, =xÉEòÒ ´ÉºÉÚ±ÉÒ EòÒ ÊºlÉÊiÉ EªÉÉ ½þè? =ºÉ {É®ú ÊEòiÉxÉÉ ¤ªÉÉVÉÉ Ê±ÉªÉÉ VÉÉiÉÉ ½þè? EªÉÉ ¤Éc÷ä iÉlÉÉ UôÉä]õä +ÉªÉÉiÉEòÉäÆ +Éè®ú ÊxÉªÉÉÇiÉEòÉäÆ EòÒ ¤ªÉÉVÉ nù®ú BEò ½þè ªÉÉ =ºÉ¨ÉäÆ ÊEòºÉÒ |ÉEòÉ®ú EòÒ ºÉÊ¤ºÉb÷Ò nùÒ VÉÉiÉÒ ½þè?

[NEXT PAGE]