¨Éä®úä Ê¨ÉjÉ ¸ÉÒ ¶É®únù {É´ÉÉ®ú VÉÒ xÉä EòÉxÉÚxÉ Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ ¤É½þÖiÉ ¨É½þi´É{ÉÚhÉÇ ¤ÉÉiÉäÆ Eò½þÒ lÉÒÆ* =x½þÉäÆxÉä Eò½þÉ lÉÉ ÊEò ªÉÊnù +ÉVÉ EòÉäb÷ +Éì¡ò ÊFòÊ¨ÉxÉ±É |ÉÉäºÉÒWÉ®ú Eòä +vÉÒxÉ ÊEòºÉÒ ¨ÉÊ½þ±ÉÉ EòÉ iÉ±ÉÉEò ½þÉä VÉÉB iÉÉä =ºÉä 500 ¯û{ÉªÉä Bä±ÉÉ=ÆºÉ Ê¨É±ÉiÉÉ ½þè* 1994 ¨ÉäÆ BEò Ê´ÉvÉäªÉEò ªÉ½þÉÆ {Éä¶É ÊEòªÉÉ MÉªÉÉ lÉÉ ÊVÉºÉEòä +xÉÖºÉÉ®ú 500 ¯û{ÉªÉä EòÉä ¤ÉgøÉEò®ú 1500 ¯û{ÉªÉä ÊEòªÉÉ MÉªÉÉ* ´É½þ Ê¤É±É {Éä¶É iÉÉä ½þÖ+É ±ÉäÊEòxÉ {ÉÉÊ®úiÉ xÉ½þÒÆ ½þÖ+É, ±Éè{ºÉ ½þÉä MÉªÉÉ* <ºÉ ºÉ®úEòÉ®ú EòÉ ¨ÉiÉ ½þè ÊEò +¤É =ºÉ Ê¤É±É ¨ÉäÆ 500 ¯û{ÉªÉä EòÒ ¤ÉVÉÉB 5000 ¯û{ÉªÉä EòÉ |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ VÉÉB* BäºÉÉ ½þ¨É Eò®úxÉä ´ÉÉ±Éä ½þèÆ* =ºÉÒ |ÉEòÉ®ú +xÉäEò ºÉnùºªÉÉäÆ xÉä ºÉÖ|ÉÒ¨É EòÉä]õÇ Eòä BEò ÊxÉhÉÇªÉ EòÉ =±±ÉäJÉ ÊEòªÉÉ ÊVÉºÉ¨ÉäÆ EòÉ¨ÉEòÉVÉÒ ¨ÉÊ½þ±ÉÉ+ÉäÆ EòÉä nù¡iÉ®ú ¨ÉäÆ +ÊvÉEòÉ®úÒ {É®úä¶ÉÉxÉ xÉ Eò®úäÆ, =xÉEòä ºÉÉlÉ nùÖ´ÉÇªÉ´É½þÉ®ú xÉ Eò®úäÆ, =xÉEòÉ ¶ÉÉä¹ÉhÉ xÉ Eò®úäÆ, ºÉèEºÉÖ+±É BäEºÉ{±ÉÉìªÉ]õä¶ÉxÉ xÉ Eò®úäÆ, <ºÉ nÞùÊ¹]õ ºÉä MÉÉ<b÷±ÉÉ<xÉ nùÒ MÉ<Ç lÉÒ* ¨ÉèÆ <iÉxÉÉ ½þÒ ¤ÉiÉÉxÉÉ SÉÉ½þÚÆMÉÉ ÊEò <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ ºÉÉ®úä nù¡iÉ®úÉäÆ ¨ÉäÆ Eòä´É±É MÉÉ<b÷±ÉÉ<xÉ ½þÒ xÉ½þÒÆ ¦ÉäVÉÒ MÉ<Ç ½þè ¤ÉÊ±Eò EòÆb÷E]õ °ü±É ¡òÉ®ú ºÉèÆ]Å±É MÉ´ÉxÉÇ¨ÉèÆ]õ <¨{±ÉÉ<WÉ EòÉä ¦ÉÒ +¨ÉèÆb÷ ÊEòªÉÉ MÉªÉÉ ½þè

to define sexual harassment as a specific act of misconduct.

=ºÉä ¦ÉÒ ÊEòªÉÉ MÉªÉÉ ½þè*

As far as setting up of complaint committees is concerned, many Central Ministries and Departments and the State Governments have been requested to set up such committees.

<ºÉÒ |ÉEòÉ®ú {ÉÖÊ±ÉºÉ ¨ÉäÆ ¦ÉÒ <ºÉEòä |ÉÊiÉ VÉÉMÞÉÊiÉ +Éè®ú ºÉÉ´ÉvÉÉxÉÒ {ÉènùÉ Eò®úxÉä EòÒ Ênù¶ÉÉ ¨ÉäÆ Eònù¨É =`öÉB MÉB ½þèÆ*

±ÉÉì Eò¨ÉÒ¶ÉxÉ xÉä ¨ÉÊ½þ±ÉÉ+ÉäÆ Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ BEò Ê®úEò¨ÉèÆb÷ä¶ÉxÉ nùÒ ½þè* =x½þÉäÆxÉä Eò½þÉ ½þè ÊEò +MÉ®ú ¤É±ÉÉiEòÉ®ú EòÉ EòÉä<Ç ¨ÉÖEònù¨ÉÉ +ÉiÉÉ ½þè iÉÉä =ºÉ ¨ÉÖEònù¨Éä EòÉä

as far as possible and as far as practicable, it should be done by women.

=xÉEòÒ nùÚºÉ®úÒ ÊºÉ¡òÉÊ®ú¶É ½þè -

In an evidence of rape, the investigation shall be conducted only at the residence of the woman by a woman police officer; and if the victim is less than 18 years of age, she should be questioned only in the presence of her parents and relatives.

iÉÒºÉ®úÒ SÉÒVÉ =x½þÉäÆxÉä Eò½þÒ ½þè -

The medical examination of the victim of rape should be preferably done by a female medical practitioner.

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ VÉÉ®úÒ ½þ¨É SÉÉ½þäÆMÉä ÊEò <xÉ iÉÒxÉÉäÆ ¤ÉÉiÉÉäÆ EòÉä ½þ¨É EòÉxÉÚxÉ EòÉ Ê½þººÉÉ ¤ÉxÉÉ nùäÆ* ±ÉäÊEòxÉ VÉÉä ¤ÉÉiÉ ¨ÉèÆxÉä {É½þ±Éä +É{ÉºÉä Eò½þÒ ÊEò ÊFòÊ¨ÉxÉ±É ±ÉÉì ¨ÉäÆ EòxEò®úäÆ]õ ºÉ¤ÉVÉèE]õ ½þÉäxÉä Eòä EòÉ®úhÉ ½þ¨ÉÉ®úä >ð{É®ú BEò +Éì¤±ÉÒMÉä¶ÉxÉ ½þè ÊEò ½þ¨É ®úÉVªÉ ºÉ®úEòÉ®úÉäÆ ºÉä ºÉ±ÉÉ½þ Eò®úäÆ +Éè®ú ®úÉVªÉ ºÉ®úEòÉ®úÉäÆ ºÉä <ºÉ ºÉÆnù¦ÉÇ ¨ÉäÆ ºÉ±ÉÉ½þ Eò®úxÉä EòÒ |ÉÊFòªÉÉ ¶ÉÖ°ü ½þÖ<Ç ½þè, =ºÉEòä +ÉvÉÉ®ú {É®ú ½þ¨É +ÉMÉä ÊxÉhÉÇªÉ ±ÉäÆMÉä*

+xÉäEò +Éè®ú ¤ÉÉiÉäÆ Eò½þÒ MÉ<Ç ½þèÆ, ¨ÉèÆ BEò-BEò ¤ÉÉiÉ EòÉ =±±ÉäJÉ xÉ½þÒÆ Eò®úxÉÉ SÉÉ½þÚÆMÉÉ, ±ÉäÊEòxÉ ªÉ½þ VÉ°ü®ú Eò½þÚÆMÉÉ ÊEò ÊVÉiÉxÉä ºÉÖZÉÉ´É ÊnùªÉä MÉªÉä ½þèÆ, =xÉ {É®ú ½þ¨É {ÉÚ®úÒ MÉ¨¦ÉÒ®úiÉÉ ºÉä Ê´ÉSÉÉ®ú Eò®úäÆMÉä* ºÉÉlÉ-ºÉÉlÉ ½þÉä¨É Ê¨ÉÊxÉº]ÅÒ EòÉ ªÉ½þ nùÉÊªÉi´É ½þÉäMÉÉ ÊEò ½þ®ú ®úÉVªÉ ºÉ®úEòÉ®ú ºÉä <ºÉ ºÉÆnù¦ÉÇ ¨ÉäÆ {ÉÚ®úÒ VÉÉxÉEòÉ®úÒ Eò®úiÉä ®ú½þäÆ +Éè®ú ¨ÉÉäxÉÒ]õ®ú Eò®úiÉä ®ú½þäÆ ÊEò ´Éä <ºÉ ºÉÆnù¦ÉÇ ¨ÉäÆ EªÉÉ-EªÉÉ Eò®úiÉÒ ½þèÆ, EªÉÉäÆÊEò ºÉèh]Å±É MÉ´ÉxÉÇ¨ÉäÆ]õ EòÉ EòÉ¨É iÉÉä ´ÉèºÉä Ê±ÉÊ¨É]õäb÷ ½þè*

It is limited towards the UTs and in that regard, we shall see that all these things are implemented. But, even in other matters, I am sure that the State Governments would be forthcoming and give us all the necessary assistance.

SHRI SOMNATH CHATTERJEE (BOLPUR): You have to confirm that the entire House is one on this issue.

SHRI L.K. ADVANI: I am sure that the entire House is with me. I would like that all the wings of the establishment including the judiciary to take note of the feelings of this House. After all, if an atrocity is committed on a woman and that case lingers on for years on age, it is really another infliction on that woman. Let that not happen. The person who may have inflicted that crime may be a criminal. Let the judiciary take this into account that a prolonged litigation in relation to crimes against women becomes another infliction on women

+Éè®ú <ºÉÒÊ±ÉB VªÉÚb÷ÒÊ¶ÉªÉ®úÒ, ±ÉèÊVÉº±ÉäSÉ®ú BMVÉÒEªÉÚÊ]õ´É, ºÉ¤É EòÉ <ºÉ ¨ÉÉ¨É±Éä ¨ÉäÆ VÉÉä nùÉÊªÉi´É ½þè, ¨ÉÖZÉä Ê´É¶´ÉÉºÉ ½þè ÊEò ´Éä =ºÉä ÊxÉ¦ÉÉBÆMÉä*

+xÉäEò ºÉnùºªÉÉäÆ xÉä ´ÉÚ¨ÉäxÉ Ê®úVÉ´ÉÇä¶ÉxÉ Ê¤É±É EòÒ ¤ÉÉiÉ Eò½þÒ ½þè* ¨ÉèÆ <ºÉ ¤ÉÉ®úä ¨ÉäÆ <iÉxÉÉ ½þÒ Eò½þxÉÉ SÉÉ½þÚÆMÉÉ ÊEò ½þ¨ÉÉ®úä ¨ÉxÉ {É®ú <ºÉ EòÉ =iÉxÉÉ ¤ÉÉäZÉ xÉ½þÒÆ ½þè ÊEò ºÉnùxÉ ¨ÉäÆ EòxºÉäÆºÉºÉ xÉ½þÒÆ ½þè* ´É½þ <iÉxÉÒ ¤Éc÷Ò ¤ÉÉiÉ xÉ½þÒÆ ½þè* ªÉ½þ `öÒEò ½þè ÊEò EòxºÉäÆºÉºÉ ½þÉä iÉÉä ¤É½þÖiÉ +SUôÒ ¤ÉÉiÉ ½þè, ±ÉäÊEòxÉ ¨ÉèÆ VÉÉxÉiÉÉ ½þÚÆ ÊEò ÊVÉºÉ ºÉ¨ÉªÉ <ºÉ ºÉnùxÉ ¨ÉäÆ {É½þ±Éä ½þÒ ÊnùxÉ ªÉ½þ Ê¤É±É {Éä¶É ÊEòªÉÉ VÉÉxÉä ´ÉÉ±ÉÉ lÉÉ, iÉ¤É |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ Eòä {ÉÉºÉ BEò nù±É Eòä xÉäiÉÉ MÉªÉä +Éè®ú Eò½þÉ ÊEò ¨Éä®úÉ +É{ÉºÉä +xÉÖ®úÉävÉ ½þè ÊEò +ÉVÉ <ºÉä {Éä¶É xÉ Eò®úäÆ, ºÉ¤É nù±ÉÉäÆ EòÒ BEò ¤Éè`öEò ¤ÉÖ±ÉÉªÉäÆ +Éè®ú =xÉºÉä ®úÉªÉ Eò®úEòä =ºÉEòä ¤ÉÉnù {Éä¶É Eò®úäÆ* ´ÉèºÉä =ºÉ ºÉ¨ÉªÉ ½þ¨ÉÉ®úä EòÖUô ºÉnùºªÉÉäÆ xÉä Eò½þÉ ÊEò xÉ½þÒÆ, {Éä¶É ½þÉä VÉÉxÉÉ SÉèÊ½þB, ±ÉäÊEòxÉ |ÉvÉÉxÉ ¨ÉÆjÉÒ xÉä =xÉEòÒ ®úÉªÉ ¨ÉÉxÉ ±ÉÒ +Éè®ú Eò½þÉ ÊEò +vªÉIÉ VÉÒ EòÉä Eò½þ nùÒÊVÉB ÊEò <ºÉä +ÉVÉ {Éä¶É xÉ½þÒÆ Eò®úiÉä ½þèÆ, ¨ÉèÆ ºÉ´ÉÇnù±ÉÒªÉ ¤Éè`öEò ¤ÉÖ±ÉÉ>ðÆMÉÉ +Éè®ú +MÉ±Éä ½þÒ ºÉ{iÉÉ½þ ºÉ´ÉÇnù±ÉÒªÉ ¤Éè`öEò ¤ÉÖ±ÉÉ<Ç MÉ<Ç, ÊVÉºÉ ºÉ´ÉÇnù±ÉÒªÉ ¤Éè`öEò ¨ÉäÆ ªÉtÊ{É +±ÉMÉ-+±ÉMÉ ¨ÉiÉ ÊnùªÉä MÉªÉä, ±ÉäÊEòxÉ +±ÉMÉ-+±ÉMÉ ¨ÉiÉ ÊnùªÉä VÉÉxÉä Eòä ¤ÉÉnù ¦ÉÒ |É¨ÉÖJÉ 5-6 {ÉÉÊ]õÇªÉÉäÆ xÉä Eò½þÉ ÊEò {É½þ±Éä <ºÉ Ê´ÉvÉäªÉEò EòÉä <ºÉÒ °ü{É ¨ÉäÆ {Éä¶É ÊEòªÉÉ VÉÉªÉä, ÊVÉºÉ {É®ú Eò½þ ºÉEòiÉä ½þèÆ ÊEò EòxºÉäÆºÉºÉ lÉÉ,

that the Bill in its present form must be introduced. There was no unanimity but it was a very broad consensus. It was such a broad consensus that we knew that this was a matter on which two-thirds majority was needed as it was an amendment to the Constitution. It was more than two-thirds. It was nearly three-fourths of the House taking into account the strength of those parties and the strength of those spokesmen.

±ÉäÊEòxÉ ºÉnùxÉ EòÉä {ÉiÉÉ ½þè ÊEò =ºÉEòä ¤ÉÉnù EªÉÉ ½þÖ+É* VÉÉä EòÖUô ½þÖ+É, =ºÉ¨ÉäÆ ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ºÉÆºÉn EòÒ MÉÊ®ú¨ÉÉ nùÖÊxÉªÉÉ Eòä ºÉÉ¨ÉxÉä ÊVÉºÉ ¯û{É ¨ÉäÆ MÉ<Ç, ½þ¨ÉEòÉä ±ÉMÉÉ ÊEò ½þ¨É +{É®úÉvÉÒ ½þèÆ, ½þ¨É <ºÉEòä Ê±ÉB nùÉä¹ÉÒ ½þèÆ* =ºÉEòä ¤ÉÉnù ½þ¨ÉxÉä ºÉÉäSÉÉ ÊEò ¶ÉÉªÉnù ÊºlÉÊiÉ ¨ÉäÆ {ÉÊ®ú´ÉiÉÇxÉ +ÉªÉä, EòÖUô ±ÉÉäMÉÉäÆ xÉä Eò½þÉ ÊEò ½þ¨ÉºÉä MÉ±ÉiÉÒ ½þÖ<Ç, xÉ½þÒÆ ½þÉäxÉÒ SÉÉÊ½þB* ±ÉäÊEòxÉ ¤ÉÉnù ¨ÉäÆ ÊVÉºÉ |ÉEòÉ®ú ºÉä ±ÉMÉÉ ±ÉäÊEòxÉ ½þ¨ÉÉ®úä ºÉÉ¨ÉxÉä ¨ÉÊ½þ±ÉÉ +É®úIÉhÉ Eòä |ÉÊiÉ ½þ¨ÉÉ®úÒ |ÉÊiÉ¤ÉriÉÉ Eò¨É xÉ½þÒÆ ½þÖ<Ç, ±ÉäÊEòxÉ =ºÉ |ÉÊiÉ¤ÉriÉÉ ºÉÉlÉ-ºÉÉlÉ <ºÉ ºÉÆºÉn EòÒ MÉÊ®ú¨ÉÉ, <ºÉ ºÉÆºÉn EòÒ ¨ÉÊ½þ¨ÉÉ ªÉ½þÉÆ {É®ú `öÒEò |ÉEòÉ®ú ºÉä ½þÉä, =ºÉEòä |ÉÊiÉ ½þ¨ÉÉ®úÒ |ÉÊiÉ¤ÉriÉÉ Eò¨É xÉ½þÒÆ ½þè +Éè®ú ½þ¨ÉÉ®úä ºÉÉ¨ÉxÉä Êb÷±Éä¨ÉÉ ½þÉä MÉªÉÉ, EªÉÉäÆÊEò Eò½þÉ MÉªÉÉ +¦ÉÒ +É{ÉxÉä EòÖUô xÉ½þÒÆ nùäJÉÉ ½þè, +MÉ®ú +É{É Ê¡ò®ú ºÉä ±ÉÉBÆMÉä iÉÉä =ºÉEòä {ÉÊ®úhÉÉ¨É +É{ÉEòÉä ¦ÉÖMÉiÉxÉä {Éc÷äÆMÉä*

uÉ®úÉ VÉÉ®úÒ

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ VÉÉ®úÒ <ºÉÒ EòÉ®úhÉ ½þ¨ÉÉ®úä Eònù¨É EòÖUô Ê`ö`öEò MÉB* ¨ÉèÆ +ÉVÉ ¦ÉÒ Eò½þiÉÉ ½þÚÆ +Éè®ú SÉÉ½þiÉÉ ½þÚÆ, ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú ¦ÉÒ SÉÉ½þiÉÒ ½þè ÊEò Ê´ÉvÉäªÉEò EòÉä |ÉºiÉÖiÉ ÊEòªÉÉ VÉÉB, ¤ÉÊ±Eò ¨ÉèÆ iÉÉä SÉÉ½þÚÆMÉÉ ÊEò ªÉ½þ {ÉÉÊ®úiÉ ÊEòªÉÉ VÉÉB*

EòÖ¨ÉÉ®úÒ ¨É¨ÉiÉÉ ¤ÉxÉVÉÒÇ (Eò±ÉEòiiÉÉ nùÊIÉhÉ) : ±ÉäÊEòxÉ xÉä¶ÉxÉ±É BVÉäÆb÷É ¨ÉäÆ iÉªÉ ½þÖ+É lÉÉ ÊEò {ÉÉÊ®úiÉ ½þÉäxÉÉ SÉÉÊ½þB* +MÉ®ú EòÆºÉäÆºÉäºÉ xÉ½þÒÆ ½þè, iÉÉä ¨ÉÊ½þ±ÉÉ +É®úIÉhÉ Ê´ÉvÉäªÉEò Eòä ¤ÉÉ®úä ¨ÉäÆ EòÆºÉäÆºÉäºÉ EòÒ EªÉÉ VÉ°ü®úiÉ ½þè*

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ: ±ÉäÊEòxÉ ´É½þ nÞù¶ªÉ Ê¡ò®ú ºÉä JÉc÷É xÉ ½þÉä, BäºÉÉ EòÉä<Ç xÉ½þÒÆ SÉÉ½þäMÉÉ*

¸ÉÒ ¤ÉºÉÖnùä´É +ÉSÉÉªÉÇ (¤ÉÉÆEòÖ®úÉ) : <Æ]ÅÉäbªÉÚºÉ Eò®ú nùäÆ*

SHRI SOMNATH CHATTERJEE (BOLPUR): Shri Advani, in view of the very strong opinion of the different political parties and in spite of our best wishes, we did not expect unanimity on this. Therefore, there is a very serious discussion on presenting a different Bill for which the Government should take steps. But I am not in favour of that. It has to be presented. Otherwise, a few hon. Members - how honourable they may be in their intentions - to their own liking, can stall the entire proceedings of this House and even important legislative business. How can we accept that position?

SHRI L.K. ADVANI: I do want to spell out the details of the difficulty that I have. I have merely mentioned the difficulty.

¨ÉèÆ E±Éä¨É xÉ½þÒÆ Eò®ú ®ú½þÉ ½þÚÆ ÊEò EòÆºÉäÆºÉäºÉ ªÉÉ ªÉÖxÉäÊxÉÊ¨É]õÒ VÉ¤É iÉEò xÉ ½þÉä iÉ¤É iÉEò xÉ½þÒÆ Eò®úxÉÉ SÉÉÊ½þB*

After all, even in that meeting, there was no unanimity. But it was a consensus.

SHRI SOMNATH CHATTERJEE (BOLPUR): Sir, we are obliged to the hon. Prime Minister and the hon. Minister of Home Affairs. He called me. I believe, Shri Sharad Pawar was also there who was known to be supporting this measure. We said, even if there were unfortunate disturbances, we have to get it through. That was our request. You please remember that.

SHRI L.K. ADVANI: As I said, you will appreciate why I cannot go into the details. I do not want to cast a blame on anyone. I have merely tried to explain what are the limitations of the Government. The Government is still of that view.

I had deviated from my main theme only because this was mentioned by many Members. Almost all the women Members did refer to it. Therefore, I have tried to explain the Government's viewpoint so far as the basic issue is concerned.

¨ÉÊ½þ±ÉÉ+ÉäÆ {É®ú +iªÉÉSÉÉ®ú ®úÉäEòxÉä Eòä Ê±ÉB ªÉ½þ ºÉ®úEòÉ®ú ÊEòºÉÒ ¦ÉÒ |ÉEòÉ®ú ºÉä EòºÉ®ú xÉ½þÒÆ UôÉäc÷äMÉÒ* ¨ÉÖZÉä +ÉVÉ Eòä +´ÉºÉ®ú {É®ú ¤É½þÖiÉ JÉÖ¶ÉÒ ½þè ÊEò ºÉnùxÉ Eòä ºÉ¦ÉÒ ºÉnùºªÉÉäÆ xÉä +Éè®ú ºÉ¦ÉÒ ´ÉMÉÉäÇÆ xÉä <ºÉ ¨ÉÉ¨É±Éä ¨ÉäÆ ºÉ®úEòÉ®ú EòÉ ºÉÉlÉ nùäxÉä EòÉ ºÉÆEò±{É |ÉEò]õ ÊEòªÉÉ ½þè*

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