<b>XII LOK SABHA DEBATES, <i> Session II, (Monsoon) </i>
</b>
XII LOK SABHA DEBATES, Session II, (Monsoon)
Friday, July 17, 1998 /Asadha 26, 1920 (Saka)
Type of Debate: SPECIAL MENTION
Title: Need to develop a consensus and introduce the Constitution (Amendment)
Bill to provide reservation to women in Lok Sabha and State Assemblies.
TEXT :
SHRI P. SHIV SHANKER : Sir, due to intense agitation by the hon. women
Members as well as male Members of this House, the hon. Speaker had been
pleased to give a ruling. He said that the Government should develop a
consensus and introduce the Bill as early as possible. Now, the Government is
failing to develop a consensus. They are not even calling a meeting to
develop consensus and they are sitting tight. The Minister for Parliamentary
Affairs has to tell us as to why he is sitting tight. Why are they not
calling a meeting to develop consensus? ... (Interruptions).
SHRI SOMNATH CHATTERJEE : Sir, consensus is very good... (Interruptions).
Sir, may I have your attention please?
¸ÉÒ SÉxpù¨ÉÊhÉ ÊjÉ{ÉÉ`öÒ (®úÒ´ÉÉ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨ÉäÆ ¦ÉÒ WÉÒ®úÉä +É´É®ú ¨ÉäÆ ¤ÉÉä±ÉxÉä EòÉ
¨ÉÉèEòÉ nùÒÊVɪÉä*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉEòÉ xÉÉ¨É Ê±Éº]õ ¨ÉäÆ ½þè, +É{ÉEòÉä ]õÉ<Ç¨É nùäÆMÉä* +¤É +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ): ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉxÉä ¦ÉÒ xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉEòÉ xÉÉ¨É ¦ÉÒ ½þè, +É{ÉEòÉä ¤ÉÖ±ÉɪÉäÆMÉä*
¸ÉÒ ®úɨÉÉxÉxnù ʺÉƽþ (ºÉiÉxÉÉ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨É ¦ÉÒ VÉÒ®úÉä +Éì´É®ú ¨ÉäÆ ¨É½þi´É{ÉÚhÉÇ ¤ÉÉiÉ
=`öÉxÉÉ SÉɽþiÉä ½þèÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ºÉ¤É EòÉä ¤ÉÖ±ÉɪÉäÆMÉä, +É{É ¤ÉèÊ`öªÉä*
SHRI SOMNATH CHATTERJEE : Mr. Chairman, Sir, I am not against consensus...
(Interruptions). A commitment was given by the Minister for Parliamentary
Affairs before the hon. Speaker and Leaders of different political parties
that the Bill will be introduced... (Interruptions). We have been saying
that after the introduction, there can be discussion and amendments.
Everything can take place. But there is no reason for not introducing the
Bill. Yesterday, a commitment was given that in the coming week, it will be
introduced. The Minister for Parliamentary Affairs has read out the list of
business for the next week. But he has not mentioned anything about the Bill.
He does not show respect which the House is entitled to. What has happened to
that? We have to raise it again and again to get a reply from the Minister.
Sir, I strongly condemn this attitude. I demand that this Bill should be
introduced in the coming week.
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, +É{É ¨Éä®úÒ ¤ÉÉiÉ ¦ÉÒ ºÉÖÊxɪÉä*
<xÉEòÒ +É{ÉxÉä ºÉÖxÉ ±ÉÒ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä, +¦ÉÒ ¨ÉÆjÉÒ VÉÒ EòÉä ¤ÉÉä±ÉxÉä nùäÆ* ]õÉ<Ç¨É ½þÉäMÉÉ iÉÉä +É{ÉEòÉä nùäÆMÉä*
Why are you always rising?
... (Interruptions)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ±ÉÉäMÉ ¤ÉÉ®ú ¤ÉÉ®ú JÉc÷ä ½þÉä VÉÉiÉä ½þèÆ* +É{ÉEòÉä ¦ÉÒ ¤ÉÖ±ÉɪÉäÆMÉä*
SHRI MADHUKAR SIRPOTDAR : I also want to speak on this ... (Interruptions)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É <iÉxÉä =iiÉäÊVÉiÉ EªÉÉäÆ ½þèÆ? +É{É ¤ÉèÊ`öªÉä* ºÉ¤É Ê®úWÉ´ÉÇ ®ú½þäÆ* ºÉ¤É EòÉä
ºÉ¨ÉªÉ ʨɱÉäMÉÉ* <ºÉ iÉ®ú½þ ºÉ¦ÉÉ EòÉ ºÉ¨ÉªÉ xɹ]õ ¨ÉiÉ Eò®úäÆ*
MR. CHAIRMAN: The Minister is on his legs. Why are you not allowing him to
respond?
... (Interruptions)
SHRI MADHUKAR SIRPOTDAR Sir, in yesterday's meeting, we were also present...
(Interruptions)
ºÉƺÉnùÒªÉ EòɪÉÇ ¨ÉÆjÉÒ iÉlÉÉ {ɪÉÇ]õxÉ ¨ÉÆjÉÒ (¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ,
ªÉ½þÉÆ ¨Éʽþ±ÉÉ Ê¤É±É Eòä ¤ÉÉ®úä ¨ÉäÆ VÉÉä |ɶxÉ =`öɪÉÉ ½þè...
SHRI V. SATHIAMOORTHY (RAMANATHAPURAM): Sir, the Congress Party should clear
their stand. It is stated in the press that they have changed their stand. It
was told that the Congress is going to support it... (Interruptions).
MR. CHAIRMAN: Please take your seat. Mr. Minister is on his legs.
¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ: ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉÉxÉxÉÒªÉ Ê¶É´É ¶ÉÆEò®ú VÉÒ xÉä Eò½þÉ ÊEò ½þ¨É EòÉƺÉèƺÉäWÉ Eòä
ʱɪÉä EòÉä<Ç Eònù¨É xɽþÒÆ =`öÉ ®ú½þä ½þèÆ...
¸ÉÒ {ÉÒ. ʶɴɶÉÆEò®ú: º{ÉÒEò®ú ºÉɽþ¤É xÉä b÷ɪɮúäE¶ÉxºÉ nùÒ ½þèÆ*
¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ: +É{ÉxÉä VÉÉä Eò½þÉ =ºÉEòä ºÉÆnù¦ÉÇ ¨ÉäÆ ¤ÉiÉÉxÉÉ SÉɽþÚÆMÉÉ ÊEò Eò±É VÉÉä ¤Éè`öEò
½þÖ<Ç =ºÉ¨ÉäÆ ¸ÉÒ ºÉÉä¨ÉxÉÉlÉ VÉÒ EòÉä ªÉÉnù ½þÉäMÉÉ ÊEò VÉ¤É ¨Éʽþ±ÉÉ Ê¤É±É {Éä¶É Eò®úxÉä EòÒ SÉSÉÉÇ ½þÖ<Ç, =ºÉ
ºÉ¨ÉªÉ EòÉƺÉèƺÉäWÉ xɽþÒÆ lÉÉ* EòÖUô ¨Éʽþ±ÉÉ+ÉäÆ xÉä ´ÉÉEò +É=]õ ÊEòªÉÉ* EòÖUô xÉä ªÉ½þ vɨÉEòÒ ¦ÉÒ nùÒ ÊEò
=ºÉÒ iÉ®ú½þ EòÉ ºÉÒxÉ ÊFòB]õ ½þÉäMÉÉ ÊVÉºÉ iÉ®ú½þ EòÉ {ɽþ±Éä ½þÖ+É lÉÉ* ¨ÉèÆxÉä ªÉ½þ ºÉÉ®úÒ Ê®ú{ÉÉä]õÇ
¨ÉÉxÉxÉÒªÉ |ÉvÉÉxɨÉÆjÉÒ VÉÒ EòÉä nùä nùÒ ½þè*
+¦ÉÒ <ºÉEòä ¤ÉÉnù ½þÒ EòÖUô xÉäiÉÉ+ÉäÆ ºÉä SÉSÉÉÇ Eò®úEòä EòxɺÉàxºÉºÉ {É®ú ±ÉÉxÉä Eòä ʱÉB |ÉvÉÉxÉ ¨ÉÆjÉÒ
VÉÒ xÉä Ê¡ò®ú ºÉä |ɪÉixÉ ¶ÉÖ°ü ÊEòªÉÉ ½þè* ¨Éä®úÉ Eò½þxÉÉ ªÉ½þ ½þè ÊEò |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ xÉä Ê¡ò®ú
ºÉä EòxɺÉäxºÉºÉ ¤ÉxÉÉxÉÉ ¶ÉÖ°ü ÊEòªÉÉ ½þè* VÉ¤É iÉEò EòÉä<Ç EòxɺÉäxºÉºÉ xɽþÒÆ ½þÉä VÉÉiÉÉ, BEò Ê¤É±É +ÉB
=ºÉEòÉä ½þ¨É SÉɽþiÉä ½þèÆ +Éè®ú <ºÉÒʱÉB VÉ¤É iÉEò EòÉä<Ç EòxɺÉäxºÉºÉ xÉ ½þÉä VÉÉB, ½þ¨É Ê¤É±É ±ÉÉEò®ú Ê¡ò®ú ´ÉèºÉÉ
½þÒ ºÉÒxÉ ÊFòªÉä]õ Eò®úäÆ, ´É½þ ½þ¨É xɽþÒÆ SÉɽþiÉä ½þèÆ, <ºÉʱÉB EòxɺÉäxºÉºÉ Eòä ¤ÉÉnù ½þÒ ½þ¨É ʤɱÉ
±ÉÉxÉÉ SÉɽþäÆMÉä*
SHRIMATI GEETA MUKHERJEE : What is this?
SHRI SOMNATH CHATTERJEE : How many Bills are brought here only upon
consensus? Can a minority hold the business of the House to ransom? We
strongly condemn this attitude. This is the Government's own trouble because
they cannot tackle their own Party Members. This is a deliberate and total
failure of the Government. I condemn this.
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ): ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, BEò ʨÉxÉ]õ ½þ¨ÉÉ®úÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒÊVÉB*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : |ɦÉÖxÉÉlÉ ÊºÉƽþ VÉÒ, +É{É ¤ÉèÊ`öªÉä* ½þ¨É +É{ÉEòÉä ¦ÉÒ ¤ÉÖ±ÉÉBÆMÉä* +¦ÉÒ ½þ¨ÉxÉä
PÉÉ]õÉä´ÉÉ®ú VÉÒ EòÉä ¤ÉÉä±ÉxÉä Eòä ʱÉB Eò½þÉ ½þè* +É{É ¤ÉèÊ`öªÉä*
Shri Ghatowar is on his legs.
You please take your seat.
... (Interruptions)
MR. CHAIRMAN: I am asking you to take your seat. Please take your seat.
[NEXT PAGE]