XII LOK SABHA DEBATES,   Session I 

Thursday, March 26, 1998 / Chaitra 5,  1920  (Saka)



Type of Debate: QUESTION OF PRIVILEGE

Title:	Raised a question of Privilege and alleged the Hon. Prime Minister, 
Shri Atal Bihari Vajpayee for offering bribe to the members of Parliament to 
win the majority in the House.

TEXT :
 11.04 hrs.


MR. SPEAKER: What is your point ?

SHRI ARIF MOHAMMAD KHAN (BAHRAICH): Mr. Speaker,  Sir,  I  have  given  notice
under  Rule  222  and 223 of the Rules of Procedure and Conduct of Business in
Lok Sabha for raising a question of breach of privilege of the Members  of  my
party, including myself, in Lok Sabha.

	Sir,  as you are aware, after the results of the Elections to the 12th
Lok Sabha were announced and the B.J.P. emerged as the single  largest  party,
the  Leader of the B.J.P. Parliamentary party was invited by the President and
was asked to give letters of support of the supporting  parties.  As  you  may
recall, initially he could give letters of support of only about a little more
than  240  Members.  (Interruptions)  I have been allowed by the hon. Speaker.
This is very important. (Interruptions)

SHRI SATYA PAL JAIN  (CHANDIGARH):  Mr.  Speaker,  Sir,  the  conduct  of  the
President cannot be discussed in this House. (Interruptions)




¸ÉÒ EòÉÊxiÉ ±ÉÉ±É ¦ÉÚÊ®úªÉÉ (ZÉɤÉÖ+É): +vªÉIÉ ¨É½þÉänùªÉ, +É{ÉxÉä +ÉÊ®ú¡ò JÉÉxÉ ºÉɽþ¤É EòÉä ¤ÉÉä±ÉxÉä EòÒ
<VÉÉVÉiÉ nùÒ ½þè* 
... (´ªÉ´ÉvÉÉxÉ)





¸ÉÒ ®úÉ¨É nùÉºÉ +É`ö´É±Éä (¨ÉÖ¨¤É<Ç, =iiÉ®ú-¨ÉvªÉ):  +vªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ EªÉÉ ½þÉä ®ú½þÉ ½þè?
...  (´ªÉ´ÉvÉÉxÉ)


THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS AND MINISTER OF STATE IN THE
MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAM NAIK): Mr. Speaker, Sir, I am on a
point of order.

DR. SUBRAMANIAN SWAMY (MADURAI): Mr. Speaker, Sir, a Minister cannot  raise  a
point of order.




¸ÉÒ EòÉÊxiɱÉÉ±É ¦ÉÚÊ®úªÉÉ :  +vªÉIÉ ¨É½þÉänùªÉ, +É{É <x½þäÆ ®úÉäÊEòªÉä* 
...  (´ªÉ´ÉvÉÉxÉ)
 +É{É
<x½þäÆ ¤Éè`öÉ<ªÉä* 
...  (´ªÉ´ÉvÉÉxÉ)
 +É{ÉxÉä =x½þäÆ ¤ÉÉä±ÉxÉä EòÒ <VÉÉVÉiÉ nùÒ ½þè?

SHRI ARIF  MOHAMMAD  KHAN  :  Sir, I may be allowed to complete my submission.
(Interruptions)


MR. SPEAKER: Please sit down.

			... (Interruptions)

MR. SPEAKER: Please sit down. I want to hear him.

SHRI  RAM NAIK: Mr. Speaker, Sir, under the rules the hon. President's actions
and decisions cannot be discussed in the House. (Interruptions)




¸ÉÒ ®úÉ¨É nùÉºÉ +É`ö´É±Éä :  +vªÉIÉ ¨É½þÉänùªÉ, +É{ÉxÉä =x½þäÆ B±ÉÉ>ð ÊEòªÉÉ ½þè?  
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: I have allowed him. This is not good. Please be seated first.

			... (Interruptions)

MR. SPEAKER: Please hear me. Now I have allowed him. Please hear him first and
then I will come to your point of order.

			... (Interruptions)

SHRI ARIF MOHAMMAD KHAN: Sir, I am extremely obliged to you. The  point  I  am
making is that this question which I am going to raise involves not merely the
privilege  of  the  House  but  a  much  more basic question as to whether the
Members of this august House are going to perform their duties  in  accordance
with  the  dictates  of  their  conscience  or their conscience is going to be
influenced by the power of the  Government  by  offering  bribe,  by  offering
perks, by offering favours and by intimidating them to succumb to the pressure
and to the fear which this Government is trying to unleash.

	Sir, on the first day the hon. Prime Minister could submit only a list
containing  names  of  not  more  than  about  242 Members and then, Sir, this
process of bringing pressure on us had started. I would like to draw your kind
attention to a very important legal provision.

It  is not a bribery when it is offered and accepted but mere offer of bribery
is a criminal offence... (Interruptions)

MR. SPEAKER: I coming to you.

			... (Interruptions)


SHRI ARIF MOHAMMAD KHAN :  Sir,  this  government  led  by  Shri  Atal  Bihari
Vajpayee is  a minority Government from day one.  They were trying to win over
the support during those four-five crucial days.  They  have  every  right  to
appeal to the conscience and they have every right to tell the Members of this
House...  (Interruptions)

SHRI SATYA PAL JAIN :  Sir, I am on a point of order.

MR. SPEAKER: Please conclude.

			... (Interruptions)

MR. SPEAKER: Please conclude. I have given you time. You please conclude.



THE MINISTER OF INFORMATION AND BROADCASTING (SHRIMATI  SUSHMA  SWARAJ):  Hon.
Speaker,  Sir,  you  cannot  allow  a  Member  to  raise a question which is a
reflection on the wisdom of the President. You cannot allow him to raise  such
questions  whether  it is a minority Government or a majority Government. This
Government  has  come  into  being  by   the   order   of   the   President...
(Interruptions).

MR. SPEAKER: You please conclude.

SHRIMATI SUSHMA SWARAJ: No, Sir. He cannot be  allowed  to  raise  a  question
which  is a reflection on the wisdom of the President of India. This cannot be
allowed to be raised... (Interruptions).

MR. SPEAKER: Please conclude.

SHRIMATI SUSHMA SWARAJ: Sir, this is against the rules and this is against the
conventions  of  this  hon.  House  also.  No  question  could be raised which
reflects on the wisdom of the President of India... (Interruptions).

MR. SPEAKER: Please conclude.

SHRIMATI SUSHMA SWARAJ: No, Sir... (Interruptions)

SHRI ARIF MOHAMMAD KHAN :  Sir, I would like to assure you...  (Interruptions)

SHRI SATYA PAL JAIN :  Sir, I am on a point of order.

MR. SPEAKER: I am coming to your point of order.

			... (Interruptions)

SHRI  SATYA PAL JAIN (CHANDIGARH): Sir, I am on point of order. I am referring
to Rule 352 of Rules of Procedure and Conduct of Business in Lok Sabha. He  is
on  a  motion  of breach of privilege. In the order of precedence the point of
order will get precedence over the breach of privilege.

MR. SPEAKER: Please take your seat. I am not allowing you. I have not  allowed
you. What is this? This is not good. I am not allowing you.  

			(Interruptions)*

MR. SPEAKER: This will not go on record.

SHRI ARIF MOHAMMAD  KHAN  :   Sir, for the benefit of the hon.  Members I will
read out from the rule book and from the Practice and Procedure  by  Kaul  and
Shakdar.  But  first  I come to the facts as you have rightly directed me.  On
14th  March,  1998,  a  Minister  of  the  Government  of   Uttar   Pradesh...
(Interruptions)

MR. SPEAKER: You please conclude. I have given you enough time.

SHRI ARIF MOHAMMAD KHAN :  Sir, I will conclude in just three minutes.

MR. SPEAKER: No, you conclude in only one minute.

SHRI ARIF MOHAMMAD KHAN :  Sir, you are very kind to me.  I am very obliged.

	Sir,  on  14th  March,  1998,  a  Minister  of the Government of Uttar
Pradesh, Shri Lalji Tandon rang me to... (Interruptions).

THE MINISTER  OF STATE IN THE MINISTRY OF AGRICULTURE (SHRI SOMPAL):  Sir, how
is he concerned with the Parliament?  Shri Lalji Tandon is  not  a  Member  of
Parliament...  (Interruptions)

SHRIMATI SUSHMA SWARAJ: Sir, he cannot refer a person who is not present here.

SHRI ARIF MOHAMMAD KHAN :  This is in the notice...  (Interruptions)

MR. SPEAKER: You have already made your point. Now I am calling Shri Ram Naik.

			... (Interruptions)

------------------------------------------------------------------------------

*	Not Recorded


MR.  SPEAKER:   You  have  raised your point of order.  Now, I am calling Shri
Ram Naik.

SHRI RAM  NAIK:    Sir,  according  to  the  conventions  of  this  House  ...
(Interruptions)

MR.  SPEAKER:  You have already mentioned your point.  Now, I have called Shri
Ram Naik.

			...  (Interruptions)



SHRI RAM NAIK:  Sir, according to the conventions and rules of the House,  the
President's conduct  cannot  be  discussed  in  the House.  Moreover, a Motion
seeking the confidence of the House is to be discussed in the House for  which
a notice  has  already  been  given  and  circulated.    That is coming up for
discussion tomorrow.  So, when a particular Motion is coming up for discussion
tomorrow, they cannot raise this issue today.  Secondly, whether we are having
a majority or a minority, that will be decided tomorrow.  So, he cannot  raise
this issue today.  Thirdly, according to Rule 222 ...  (Interruptions)

MR.  SPEAKER:   I  have  allowed one hon.  Member and he has already mentioned
his point.  Now, I am hearing the point of Shri Ram Naik.

			...  (Interruptions)

SHRI RAM NAIK:  Now, he wants  to  raise  the  question  of  privilege.    ...
(Interruptions)




¸ÉÒ ®úɨÉnùÉºÉ +É`ö´É±Éä :  +vªÉIÉ ¨É½þÉänùªÉ, +ÉÊ®ú¡ò ¨ÉÉä½þ¨¨Énù JÉÉxÉ EòÉä ¤ÉÉä±ÉxÉä nùÒÊVÉB* +É{ÉxÉä +ÉÊ®ú¡ò
¨ÉÉä½þ¨¨Énù JÉÉxÉ EòÉä ¨ÉÉèEòÉ ÊnùªÉÉ ½þè, =xÉEòÉä ¤ÉÉä±ÉxÉä nùÒÊVÉB*





... (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER: This is not good.

SHRI  RAM  NAIK:  Sir,  according  to  Rule  222,  regarding  the  question of
privilege, a notice has to be given and it has to be considered by  you.  When
you  study  it,  only  then such matters can be raised. They cannot raise such
issues broadly.

	That  is  why,  Sir,  the President's conduct cannot be discussed. The
Motion of Confidence is already slated to  be  discussed  tomorrow.  A  notice
regarding breach of privilege has to be studied and discussed and then only it
can be  permitted.   These are the three reasons why this discussion cannot be
allowed and this is my submission.

SHRI SHARAD PAWAR (BARAMATI):  Shri Khan has to complete  his  point.    Under
Rule 222,  he  has  sent  a  notice and you have given permission to him.  You
should allow him to complete.

MR. SPEAKER:  I have allowed him and he has completed his point.

			... (Interruptions)

SHRI ARIF MOHAMMAD KHAN :  Sir, I have given a notice.

SHRI ACHARIA BASUDEB (BANKURA):  Shri Arif Mohammad Khan has given a notice.

... (Interruptions)




¸ÉÒ ®úɨÉnùÉºÉ +É`ö´É±Éä :  +vªÉIÉ ¨É½þÉänùªÉ, +É{ÉxÉä +ÉÊ®ú¡ò ¨ÉÉä½þ¨¨Énù JÉÉxÉ EòÉä {É®ú¨ÉÒ¶ÉxÉ nùä nùÒ ½þè*
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER:  Please hear me.  I have allowed one hon. Member.   Why  are  you
all standing?  This is not good.  He has already mentioned his point.  If not,
he will continue.  What is this?  If he has not completed, he can continue and
make his point.  Please do not stand up again.  Shri Khan, please straightaway
come to your point.





ºÉƺÉnùÒªÉ EòɪÉÇ ¨ÉÆjÉÒ iÉlÉÉ {ɪÉÇ]õxÉ ¨ÉÆjÉÒ (¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ):  

Sir, I am on a
point of order.  


¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò <x½þÉäÆxÉä ªÉÚ.{ÉÒ.  Eòä BEò º]õä]õ ʨÉÊxɺ]õ®ú
EòÉ xÉÉ¨É Ê±ÉªÉÉ ½þè, BEò EòèʤÉxÉä]õ ʨÉÊxɺ]õ®ú EòÉ xÉÉ¨É Ê±ÉªÉÉ ½þè* <ºÉ ½þÉ=ºÉ Eòä +xnù®ú EòèʤÉxÉä]õ
ʨÉÊxɺ]õ®ú EòÉ xÉÉ¨É xɽþÒÆ Ê±ÉªÉÉ VÉÉ ºÉEòiÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)



¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ VÉÉ®úÒ
	nùںɮúÒ ¤ÉÉiÉ ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ 
...  (´ªÉ´ÉvÉÉxÉ)
 ¨Éä®úÉ ´ªÉ´ÉºlÉÉ EòÉ |ɶxÉ
ªÉ½þ ½þè ÊEò ªÉä |ÉäVÉÒb÷äÆ]õ Eòä EòÆb÷E]õ EòÉä ªÉ½þÉÆ {É®ú Êb÷ºÉEòºÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ, ªÉ½þ xɽþÒÆ ½þÉä
ºÉEòiÉÉ* 
...  (´ªÉ´ÉvÉÉxÉ)
 ªÉä Eòä´É±É +JɤÉÉ®ú {ÉgøEò®ú =ºÉEòÉä ªÉ½þÉÆ Eò½þxÉÉ SÉɽþiÉä ½þèÆ* |ÉäVÉÒb÷äÆ]õ
Eòä EòÆb÷E]õ EòÉä ªÉ½þÉÆ Êb÷ºÉEòºÉ xɽþÒÆ ÊEòªÉÉ VÉÉ ºÉEòiÉÉ +Éè®ú nùںɮúÉ ªÉ½þ ÊEò ÊEòºÉÒ ®úÉVªÉ Eòä ¨ÉÆjÉÒ
EòÉ xÉÉ¨É ªÉ½þÉÆ xɽþÒÆ Ê±ÉªÉÉ VÉÉ ºÉEòiÉÉ*		..  (

Interruptions)

MR. SPEAKER : I am not allowing anybody. I am not allowing you. I will give my
ruling also.

SHRI ARIF MOHAMMAD KHAN :  I am not giving any verdict.  I am just merely
stating the facts so that this hon.  House can take a view in the matter.
(Interruptions) 


+MÉ®ú ¨ÉèÆxÉä EòÉä<Ç BäºÉÉ xÉÉ¨É ±Éä ÊnùªÉÉ ÊVɺÉEòÉä ºÉÖxÉEò®ú =vÉ®ú ¤Éè`öä ½þÖB
ºÉ¨¨ÉÉÊxÉiÉ ºÉnùºªÉÉäÆ EòÉä ¶É¨ÉÇ +ÉiÉÒ ½þè iÉÉä ¨ÉèÆ Eò½þ nùäiÉÉ ½þÚÆ ÊEò =iiÉ®ú |Énùä¶É ºÉ®úEòÉ®ú Eòä BEò
¨ÉÆjÉÒ 
...  (´ªÉ´ÉvÉÉxÉ)
 +MÉ®ú +É{ÉEòÉä ¶É¨ÉÇ +ÉiÉÒ ½þè iÉÉä ¨ÉèÆ xÉÉ¨É xɽþÒÆ ±ÉäiÉÉ* ...
(´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER : Please conclude.

			... (Interruptions)

MR. SPEAKER : I am giving my ruling also. Please be seated. Please conclude.

SHRI ARIF MOHAMMAD KHAN :  On 14th March, 1998 a Minister of the UP Government
had called the leader of the BSP Group...(Interruptions)

MR. SPEAKER : Please be seated.




¸ÉÒ +ÉÊ®ú¡ò ¨ÉÉä½þ¨¨Énù JÉÉÆ :  ªÉä ¨ÉÖZÉä ¤ÉÉä±ÉxÉä xɽþÒÆ nùä ®ú½þä ½þèÆ 
...  (´ªÉ´ÉvÉÉxÉ)


How can I conclude if they do not allow me to speak? (Interruptions)

MR. SPEAKER : I will come to you and give you a chance to speak.




¸ÉÒ ´ÉÒ®úäxpù ʺÉƽþ (ʨÉVÉÉÇ{ÉÖ®ú):  ªÉä nùںɮúÒ ºÉ¨ÉºªÉÉ+ÉäÆ EòÉä ªÉ½þÉÆ =`öÉEò®ú ºÉnùxÉ xɽþÒÆ
SɱÉxÉä nùä ®ú½þä ½þèÆ* 
...  (´ªÉ´ÉvÉÉxÉ)


MR. SPEAKER : I am on my legs. I allowed only Shri Arif Mohammad Khan to speak
and after that I am going to give my ruling. Please conclude now.

SHRI ARIF MOHAMMAD KHAN :  Sir, before I proceed on this notice, I give oral
notice of breach of privilege and contempt of the House against hon.  Member,
Shri Virendra Singh because you were on your legs and he was interrupting you.
I give oral notice for this.  Now I am coming to this issue.  


¸ÉÒ ´ÉÒ®úäxpù
ʺÉƽþ (ʨÉVÉÉÇ{ÉÖ®ú):  ¨ÉèÆ nùÉä ÊnùxÉÉäÆ ºÉä nùäJÉ ®ú½þÉ ½þÚÆ, ½þ¨É ±ÉÉäMÉÉäÆ Eòä ʴɶÉä¹ÉÉÊvÉEòÉ®ú EòÉ ½þxÉxÉ
½þÉä ®ú½þÉ ½þè 
...  (´ªÉ´ÉvÉÉxÉ)
 <xÉEòÉä ¨ÉɱÉÚ¨É ½þÉä MɪÉÉ ½þè ÊEò <xÉEòÒ {ÉÉ]õÒÇ SɱÉxÉä ´ÉɱÉÒ xɽþÒÆ ½þè
...  (´ªÉ´ÉvÉÉxÉ)
 <ºÉÒ Ê´É¹ÉªÉ {É®ú ¨ÉÖZÉä ¦ÉÒ ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ ÊnùªÉÉ VÉÉB*


SHRI ARIF MOHAMMAD KHAN :  If they keep on interrupting me like this, how can
I conclude?




¸ÉÒ ´ÉÒ®úäxpù ʺÉƽþ (ʨÉVÉÉÇ{ÉÖ®ú):  ªÉä ºÉnùxÉ EòÉä xɽþÒÆ SɱÉxÉä EòÒ vɨÉEòÒ nùä ®ú½þä ½þèÆ* ½þ¨ÉäÆ
¦ÉÒ ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ Ê¨É±ÉxÉÉ SÉÉʽþB, +MÉ®ú ªÉ½þ <xÉEòÉ Ê´É¶Éä¹ÉÉÊvÉEòÉ®ú ½þè iÉÉä ½þ¨ÉÉ®úÉ ¦ÉÒ ªÉ½þ
ʴɶÉä¹ÉÉÊvÉEòÉ®ú ½þè 
...  (´ªÉ´ÉvÉÉxÉ)





½þ¨ÉÉ®úä ¦ÉÒ EòÖUô ʴɶÉä¹ÉÉÊvÉEòÉ®ú ½þèÆ, <xÉEòä ¦ÉÒ Ê´É¶Éä¹ÉÉÊvÉEòÉ®ú ½þèÆ* <xÉEòä EòÖUô ʴɶÉä¹É xɽþÒÆ
½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
 ÊVÉiÉxÉÉ <xÉEòÉ +ÊvÉEòÉ®ú ½þèÆ, =iÉxÉÉ ¨Éä®úÉ +ÊvÉEòÉ®ú ¦ÉÒ ½þè* ...
(´ªÉ´ÉvÉÉxÉ)+MÉ®ú ºÉnùxÉ EòÉä xɽþÒÆ SɱÉxÉä EòÒ vɨÉEòÒ nùÒ VÉÒ ®ú½þÒ ½þè iÉÉä ªÉ½þ xɽþÒÆ ½þÉäxÉä ´ÉɱÉÉ* ...
(´ªÉ´ÉvÉÉxÉ)ºÉ®úEòÉ®ú ¨ÉäÆ ¤Éè`öxÉä EòÉ ¨ÉiÉ±É¤É ªÉ½þ xɽþÒÆ ½þè ÊEò ½þ¨É ºÉÉ®úÒ ¤ÉÉiÉÉäÆ EòÉä ºÉÖxÉiÉä ®ú½þäÆ*...
(´ªÉ´ÉvÉÉxÉ)


SHRI ARIF MOHAMMAD KHAN :   Sir,  are  they  allowed  to  hold  the  House  to
ransom?...(Interruptions)  Are  they  allowed  to hold the House to ransom and
violate the directions of the hon.    Speaker?    They  do  not  allow  me  to
speak...(Interruptions)

MR. SPEAKER : Please conclude.

			... (Interruptions)




¸ÉÒ +ÉÊ®ú¡ò ¨ÉÉä½þ¨¨Énù JÉÉÄ:  +É{É ½þÒ ºÉä ºÉÒJÉÉ ½þè VÉÉä ¦ÉÒ ºÉÒJÉÉ ½þè* 
...  (´ªÉ´ÉvÉÉxÉ)


I  will  not  take  more  than  three  minutes  if  they allow me to state the
facts...(Interruptions)

MR. SPEAKER : Shri Arif Mohammad Khan, please  keep  in  mind  that  you  have
already mentioned your point.


SHRI ARIF MOHAMMAD  KHAN  :    No,  I have not yet made my point.  I need just
three minutes, not more than that.

MR. SPEAKER : This is not a discussion. You  have  given  a  notice.  So,  you
please mention the points only and not more than that.

			... (Interruptions)

SHRI ARIF MOHAMMAD KHAN :  All right, Sir.  If you kindly ensure that they  do
not  interrupt  me, I would like to state that a Minister of the Uttar Pradesh
Government called the Leader of the BSP Parliamentary Group and asked  her  to
support  the  BJP in forming the Government and promised her that she would be
made the Home Minister...(Interruptions)

	Then, the Uttar Pradesh Chief Minister, while in Delhi,  summoned  one
of  the  Members  of  the  BSP Parliamentary Group, Shri Akbar Ahmad Dumpy and
offered him a berth in the Council of Ministers...(Interruptions)

MR. SPEAKER : Please conclude.

			... (Interruptions)

SHRI  ARIF MOHAMMAD KHAN (BAHRAICH): I will take one minute. ..(Interruptions)
I have not concluded. They do not allow me to speak. I will not take more than
two minutes.

	Sir, similar offers are made to other Members of the BSP Parliamentary
Group...(Interruptions) I am coming to that only.  When Shri Akbar Ahmad Dumpy
refused to accept the offer, he was told like this:  "If you  abstain  on  the
day of voting.*

			... (Interruptions)

MR. SPEAKER : Sit down, please.

SHRI ARIF MOHAMMAD KHAN :  I am now concluding.

MR. SPEAKER : You should not make an entire statement now. Please mention  the
facts only and nothing more than that.

			... (Interruptions)

SHRIMATI SUSHMA   SWARAJ:    Sir,  I  am  on  a  point  of  order  under  Rule
352...(Interruptions)


-------------------------------------------------------------------------

*	Expunged as ordered by the Chair.


MR. SPEAKER : In this matter, I am giving my ruling.

			... (Interruptions)

SHRI SATYA PAL JAIN  :    Sir,  will  you  permit  me  to  raise  a  point  of
order?...(Interruptions) I am on a point of order.  He is on a point of breach
of privilege.  Kindly see rule 352...(Interruptions)

MR. SPEAKER : Shri Arif Mohammad Khan, please  be  seated.  You  have  already
mentioned it. Already 40 minutes have been taken.

			... (Interruptions)

SHRI ARIF MOHAMMAD KHAN :  Leaving aside their interruptions, I have not taken
more than   twenty   seconds.      I   have   one   and   a  half  minutes  to
go...(Interruptions)

MR. SPEAKER : Now I am giving my ruling.

			... (Interruptions)

MR. SPEAKER : This is not good.

			... (Interruptions)

MR.  SPEAKER:  Shri Acharia, please cooperate with me.  Please cooperate  with
the Chair.

			...  (Interruptions)

MR.  SPEAKER:  I am not allowing anybody.  Please be seated.

			...  (Interruptions)

MR.  SPEAKER:  Please sit down.

			...  (Interruptions)

MR.  SPEAKER:  I am not allowing anybody.

			...  (Interruptions)

SHRI AJIT JOGI (RAIGARH):  This is  a  very  serious  matter.    Kindly  allow
Mamataji to speak; kindly allow us to speak on this...(Interruptions)

MR.  SPEAKER:  This is not good.

			...  (Interruptions)


SHRI SUSHIL  KUMAR  SHINDE  (SOLAPUR):    This is a question of privilege of a
Member...(Interruptions)

MR.  SPEAKER:  I  am  on my legs. Shri Acharia, what is this? You are a senior
Member.

			... (Interruptions)

SHRI ARIF MOHAMMAD KHAN :  Let me conclude, Sir.  I will take just one minute.
They have not allowed me...(Interruptions)

MR. SPEAKER: I will give my ruling.

			... (Interruptions)

SHRI BASUDEB ACHARIA  :    How  can  you  give  your  ruling  without  hearing
him?...(Interruptions)

MR. SPEAKER: What is this? When I am on my legs, you are supposed to sit.

			... (Interruptions)

SHRI ARIF   MOHAMMAD   KHAN   :      I   will   not   take   more   than   one
minute...(Interruptions)

MR. SPEAKER: This is not good.

			... (Interruptions)

SHRI ARIF MOHAMMAD KHAN :  Let me conclude.  Please  allow  me  to  state  the
facts...(Interruptions)

MR. SPEAKER: I am on my legs.




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...  (´ªÉ´ÉvÉÉxÉ)
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