<b>XII LOK SABHA DEBATES, <i> Session III, (Winter) </i>
</b>
XII LOK SABHA DEBATES, Session III, (Winter)
Monday, December 14, 1998 /Agrahayana 23, 1920 (Saka)
Type of Debate: SPECIAL MENTION
Title: Raised objections on the procedure of introduction of the Women's
Reservation Bill.
TEXT :
SHRI BUTA SINGH: Sir, the Women's Reservation Bill has not been introduced
... (Interruptions) The hon. Speaker could not complete the process ...
(Interruptions) Sir, he did not announce it in the proper manner ...
(Interruptions) and we take it that the Bill has not been introduced ...
(Interruptions)
SHRI SATYA PAL JAIN : It has been introduced ... (Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨É ¨Éʽþ±ÉÉ Ê¤É±É Eòä ¤ÉÉ®úä ¨ÉäÆ SÉɽþiÉä lÉä ÊEò
=ºÉ¨ÉäÆ nùʱÉiÉÉäÆ, +ÉÊnù´ÉÉʺɪÉÉäÆ, Ê{ÉUôc÷Ò VÉÉÊiɪÉÉäÆ +Éè®ú +±{ɺÉÆJªÉEò ´ÉMÉÇ EòÒ ¨Éʽþ±ÉÉ+ÉäÆ
Eòä ʱÉB Ê®úVÉ´ÉÇä¶ÉxÉ EòÉ |ÉÉ´ÉvÉÉxÉ ½þÉäxÉÉ SÉÉʽþB* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +¤É ½þ¨ÉxÉä nùںɮúÉ ºÉ¤ÉVÉèE]õ ±Éä ʱɪÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ½þ¨É =ºÉEòä ʱÉB ºÉÆPɹÉÇ +Éè®ú |ÉÉä]õäº]õ Eò®ú ®ú½þä lÉä* <ºÉ EòÉ®úhÉ
´Éè±É ¨ÉäÆ ¦ÉÒ +É MÉB* ºÉ®úEòÉ®ú xÉä Eò½þÉ lÉÉ ÊEò VÉ¤É iÉEò <ºÉ ¤ÉÉ®úä ¨ÉäÆ EòxɺÉèÆºÉºÉ xɽþÒÆ ½þÉäMÉÉ, ªÉ½þ
Ê´ÉvÉäªÉEò xɽþÒÆ ±ÉɪÉÉ VÉÉBMÉÉ ±ÉäÊEòxÉ JÉÖ®úÉxÉÉ VÉÒ +Éè®ú ºÉ®úEòÉ®ú SÉɽþiÉÒ ½þè ÊEò ºÉnùxÉ ¨ÉäÆ <ºÉÒ iÉ®ú½þ EòÒ
+¶ÉÉä¦ÉxÉÒªÉ PÉ]õxÉÉ ½þÉä +Éè®ú Ê{ÉUôc÷ä ´ÉMÉÉäÇÆ, +±{ɺÉÆJªÉEòÉäÆ +Éè®ú +ÉÊnù´ÉÉʺɪÉÉäÆ EòÉä +ÉPÉÉiÉ {ɽþÖÆSÉä*
... (´ªÉ´ÉvÉÉxÉ)
+ɺÉxÉ EòÉ +Énùä¶É ºÉ´ÉÉäÇ{ÉÊ®ú ½þè* ½þ¨É +É{ÉEòä ½þÖE¨É EòÉ <ÆiÉVÉÉ®ú Eò®úäÆMÉä* ...
(´ªÉ´ÉvÉÉxÉ)
B±É uÉ®úÉ VÉÉ®úÒ
b÷É. ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ VÉÉ®úÒ
½þ¨É ±ÉÉäMÉ ºÉÆPɹÉÇ Eò®ú ®ú½þä ½þèÆ +Éè®ú ºÉ®úEòÉ®ú xÉä <ºÉ ¨ÉɨɱÉä ¨ÉäÆ EªÉÉ ÊEòªÉÉ, ½þ¨ÉäÆ ¨ÉɱÉÚ¨É xɽþÒÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ´É½þ Ê¤É±É <Æ]ÅÉäbªÉÚºÉ ½þÉä MɪÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, EòÉxÉÚxÉ Eòä +xÉÖºÉÉ®ú <ºÉ iÉ®ú½þ ºÉä Eò®úÉäc÷ÉäÆ Eòä
ʽþiÉÉäÆ {É®ú +ÉPÉÉiÉ ½þÉä ®ú½þÉ ½þè* <ºÉʱɪÉä ½þ¨É ±ÉÉäMÉ <ºÉ Ê¤É±É EòÉ VɤɮúnùºiÉ Ê´É®úÉävÉ Eò®ú ®ú½þä lÉä* ½þ¨É
±ÉÉäMÉ Eò±É ´Éè±É ¨ÉäÆ +ɪÉä lÉä +Éè®ú |ÉÉlÉÇxÉÉ Eò®ú ®ú½þä lÉä ÊEò <ºÉ |ÉEòÉ®ú EòÉ VÉxÉ Ê´É®úÉävÉÒ, nùʱÉiÉ
Ê´É®úÉävÉÒ +Éè®ú Ê{ÉUôc÷É ´ÉMÉÇ Ê´É®úÉävÉÒ EòÉxÉÚxÉ xÉ ±ÉɪÉÉ VÉɪÉä...
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ºÉƶÉÉävÉxÉ nùÒÊVɪÉäMÉÉ, +¦ÉÒ iÉÉä Ê¤É±É <Æ]ÅÉäbªÉÚºÉ ½þÖ+É ½þè*
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, VÉÉxÉEòÉ®ú ±ÉÉäMÉ Eò½þiÉä ½þèÆ ÊEò EòÉxÉÚxÉxÉ <ºÉ¨ÉäÆ
ºÉÆ´ÉèvÉÉÊxÉEò nÞùʹ]õ ºÉä ºÉƶÉÉävÉxÉ EòÒ VÉ°ü®úiÉ xɽþÒÆ ½þè* <ºÉ¨ÉäÆ ºÉ®úEòÉ®ú EòÒ Ê¨É±ÉÒ¦ÉMÉiÉ ½þè*
EòÉxÉÚxÉÊ´ÉnùÉäÆ xÉä Eò½þÉ ½þè ÊEò ºÉƶÉÉävÉxÉ Ê{ÉUô±Éä ºÉ¨ÉªÉ ¨ÉäÆ xɽþÒÆ ¨ÉÉxÉÉ MɪÉÉ lÉÉ +Éè®ú ºÉƶÉÉävÉxÉ EòÒ
VÉ°ü®úiÉ xɽþÒÆ ½þè, Ê¡ò®ú <ºÉ¨ÉäÆ EòèºÉä ½þÉäMÉÉ? ... (´ªÉ´ÉvÉÉxÉ)
.. ºÉnùxÉ ¨ÉäÆ ½þ¨É +{ÉxÉÒ ¤ÉÉiÉ EòèºÉä
®úJÉ {ÉɪÉäÆMÉä?
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ®úPÉÖ´ÉÆ¶É |ɺÉÉnù VÉÒ, +¤É +É{É ¤ÉèÊ`öªÉä, +É{É +{ÉxÉÒ ¤ÉÉiÉ ®úJÉ SÉÖEòä ½þèÆ* ¸ÉÒ
®úÉvÉÉEÞò¹hÉx VÉÒ JÉc÷ä ½þèÆ, =x½þäÆ ¤ÉÉä±ÉxÉä nùÒÊVɪÉä*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ±ÉÉäMÉ ¤ÉèÊ`öªÉä* +É{É Ê¤É±É ¨ÉäÆ ºÉƶÉÉävÉxÉ nùÒÊVɪÉäMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ±ÉÉ±É ¨ÉÖxÉÒ SÉÉè¤Éä (¤ÉEºÉ®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉä ¨Éʽþ±ÉÉ EòÉ xÉÉ¨É {Éʤ±ÉʺÉ]õÒ Eòä ʱɪÉä
±Éä ®ú½þä ½þèÆ* ªÉä ±ÉÉäMÉ ¨Éʽþ±ÉÉ Ê¤É±É Eòä Ê´É®úÉävÉÒ ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¤ÉÚ]õÉ ÊºÉƽþ VÉÒ, +É{É ¤ÉèÊ`öªÉä*
¸ÉÒ¨ÉiÉÒ Eòè±ÉɶÉÉä nùä´ÉÒ (EòÖ°üIÉäjÉ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉä ±ÉÉäMÉ nùʱÉiÉ ¨Éʽþ±ÉÉ+ÉäÆ EòÒ ¤ÉèºÉÉJÉÒ
EòÉ ºÉ½þÉ®úÉ ±ÉäEò®ú >ð{É®ú +ÉxÉÉ SÉɽþiÉä ½þèÆ....
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ WÉÒ®úÉä +Éì´É®ú xɽþÒÆ ½þè* VÉÒ®úÉä +Éì´É®ú JÉi¨É ½þÉä MɪÉÉ ½þè* +¦ÉÒ Ê¤É±É {É®ú SÉSÉÉÇ
½þÉä ®ú½þÒ ½þè* ¸ÉÒ ®úÉvÉÉEÞò¹hÉx VÉÒ...
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ: ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ºÉÆ´ÉèvÉÉÊxÉEò ºÉƶÉÉävÉxÉ EòÉ ºÉ´ÉÉ±É ½þè....
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä* ¸ÉÒ ®úÉvÉÉEÞò¹hÉx VÉÒ JÉc÷ä ½þèÆ, =x½þäÆ ¤ÉÉä±ÉxÉä nùÒÊVɪÉä*
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, nùä¶É EòÒ <iÉxÉÒ ¤Éc÷Ò VÉxɺÉÆJªÉÉ Ê{ÉUôc÷Ò VÉÉÊiÉ +Éè®ú
nùʱÉiÉ ¨Éʽþ±ÉÉ+ÉäÆ +Éè®ú +±{ɺÉÆJªÉEòÉäÆ EòÒ ½þèÆ, =xÉEòÉ EªÉÉ ½þÉäMÉÉ?
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : EªÉÉäÆ xɽþÒÆ ½þÉäMÉÉ, +É{É +¨ÉäÆb÷¨ÉäÆ]õ nùÒÊVɪÉä*
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : +MÉ®ú +É{ÉEòÉ ½þÖEò¨É ½þè ÊEò Ê{ÉUôc÷ä ´ÉMÉÇ,nùʱÉiÉ, +±{ɺÉÆJªÉEòÉäÆ
+Éè®ú +ÉÊnù´ÉɺÉÒ ¨Éʽþ±ÉÉ+ÉäÆ EòÉ +É®úIÉhÉ ½þÉäMÉÉ iÉÉä ½þ¨ÉäÆ +É{ÉEòÉ ÊxɪɨÉxÉ ¨ÉÆVÉÚ®ú ½þè*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉÖZÉä ¦ÉÒ BEò ¤ÉÉiÉ Eò½þxÉÒ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : xɽþÒÆ, VÉÒ®úÉä +Éì´É®ú xɽþÒÆ ½þè* {±ÉÒWÉ ]õäEò ªÉÉä+®ú ºÉÒ]õ*
¸ÉÒ¨ÉiÉÒ Eòè±ÉɶÉÉä nùä´ÉÒ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, nùʱÉiÉ ¨Éʽþ±ÉÉ+ÉäÆ EòÉä {ÉÒ]õÉ MɪÉÉ* <ºÉʱɪÉä <xÉ ±ÉÉäMÉÉäÆ
Eòä ¨ÉxÉ ¨ÉäÆ nùʱÉiÉ ¨Éʽþ±ÉÉ+Éä Eòä ʱɪÉä ÊEòiÉxÉÉ ºÉ¨¨ÉÉxÉ ½þè, +É{É <xÉEòÒ <ºÉ ¤ÉÉiÉ ºÉä +xÉÖ¨ÉÉxÉ ±ÉMÉÉ
ºÉEòiÉä ½þèÆ ÊEò ªÉä ¨Éʽþ±ÉÉ Ê´É®úÉävÉÒ ½þèÆ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ½þÉ=ºÉ EòÉ ºÉ¨ÉªÉ xɹ]õ Eò®ú ®ú½þä ½þèÆ*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +É{É ¨ÉÖZÉä BEò ʨÉxÉ]õ Eòä ʱɪÉä ¤ÉÉiÉ Eò®úxÉä nùÒÊVɪÉä*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ WÉÒ®úÉä +Éì´É®ú xɽþÒÆ ½þè*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨É WÉÒ®úÉä +Éì´É®ú ¨ÉäÆ xɽþÒÆ ¤ÉÉä±ÉxÉÉ SÉɽþiÉä ½þèÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : Ê¡ò®ú +É{É EªÉÉäÆ ¤ÉÉä±É ®ú½þä ½þèÆ? ½þ¨É +É{ÉEòÉä <WÉÉVÉiÉ xɽþÒÆ nùäÆMÉä* +É{É ¤ÉèÊ`öªÉä*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨É +É{ɺÉä ªÉ½þ Eò½þxÉÉ SÉɽþiÉä ½þèÆ....
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, +É{É ¨Éä®úÒ ¤ÉÉiÉ iÉÉä ºÉÖÊxɪÉä*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : xɽþÒÆ, ½þ¨É xɽþÒÆ ºÉÖxÉäÆMÉä* {±ÉÒWÉ ]õäEò ªÉÉä+®ú ºÉÒ]õ*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +É{É ¨Éä®úÒ ¤ÉÉiÉ iÉÉä ºÉÖÊxɪÉä* ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ
ÊEò ½þ¨É BEò xɪÉä ºÉnùºªÉ ½þèÆ...
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : xɽþÒÆ, +É{É xɪÉä xɽþÒÆ ½þèÆ*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨É ªÉ½þÉÆ EòÖUô ºÉÒJÉxÉä Eòä ʱɪÉä +ɪÉä ½þèÆ* ¨Éʽþ±ÉÉ Ê¤É±É
ÊVÉºÉ føÆMÉ ºÉä {Éä¶É ÊEòªÉÉ MɪÉÉ, =ºÉ ºÉ¨ÉªÉ ½þÉ=ºÉ +Éb÷Ç®ú ¨ÉäÆ xɽþÒÆ lÉÉ*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ
cd
=ºÉ {ÉÊ®úʺlÉÊiÉ ¨ÉäÆ Ê¤É±É <Æ]ÅÉäbªÉÚºÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB lÉÉ* ½þ¨É +ɺÉxÉ ºÉä =¨¨ÉÒnù ®úJÉiÉä ½þèÆ
ÊEò ÊVÉºÉ ºÉ¨ÉªÉ ½þÉ=ºÉ ¶ÉÉÆiÉ ®ú½þäMÉÉ, =ºÉ ºÉ¨ÉªÉ <ºÉ Ê¤É±É EòÉä <Æ]ÅÉäbªÉÚºÉ Eò®úxÉä EòÒ EòÉäÊ¶É¶É EòÒ
VÉÉBMÉÒ* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¤ÉÚ]õÉ ÊºÉƽþ : ¨Éä®úÉ ¦ÉÒ ªÉ½þÒ Eò½þxÉÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN : What is this?
Nothing will go on record except what Shri Varakala Radhakrishnan
says.
(Interruptions)*
¸ÉÒ ¤ÉÚ]õÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +ÉVÉ iÉEò ÊVÉiÉxÉä ¦ÉÒ Ê´ÉvÉäªÉEò {Éä¶É ½þÖB ½þèÆ, =xÉEòä ʱÉB °ü±ºÉ
BÆb÷ |ÉÉäºÉÒVÉ®ú ¨ÉäÆ Ê±ÉJÉÉ ½þè ÊEò BEò |ÉÊFòªÉÉ ½þè +Éè®ú ´É½þ ¡òÉì±ÉÉä ½þÉäxÉÒ SÉÉʽþB +Éè®ú ªÉ½þ Ê´ÉvÉäªÉEò
ºÉÆÊ´ÉvÉÉxÉ ¨ÉäÆ ºÉƶÉÉävÉxÉ Eò®úxÉä VÉÉ ®ú½þÉ ½þè <ºÉʱÉB <ºÉ {É®ú iÉÉä ʤɱEòÖ±É |ÉÊFòªÉÉ ¡òÉì±ÉÉä Eò®úxÉÒ
SÉÉʽþB* ¤Éc÷ä nùÖJÉ Eòä ºÉÉlÉ Eò½þxÉÉ {Éc÷iÉÉ ½þè ÊEò +ÉVÉ ÊVÉºÉ føÆMÉ ºÉä ªÉ½þ Ê¤É±É <Æ]ÅÉäbªÉÚºÉ ½þÉä
MɪÉÉ, ´É½þ ºÉ®úɺɮú MɱÉiÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
THE MINISTER OF POWER (SHRI P.R. KUMARAMANGALAM): It is unfortunate, Sir,
Despite the hon. Speaker condemning the walking into the Well, within a minute
they came to the well. How is that they are talking about the procedure
now?... (Interruptions)
¸ÉÒ ¤ÉÚ]õÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, <ºÉ Ê¤É±É EòÉä |ÉÉì{É®ú±ÉÒ <Æ]ÅÉäbªÉÚºÉ Eò®úxÉÉ SÉÉʽþB* ...
(´ªÉ´ÉvÉÉxÉ) ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ªÉ½þ Ê¤É±É <Æ]ÅÉäbªÉÚºÉ xɽþÒÆ ½þÖ+É ½þè* ... (´ªÉ´ÉvÉÉxÉ)
<ºÉ¨ÉäÆ °ü±ºÉ BÆb÷ |ÉÉäºÉÒVÉ®ú ¡òÉì±ÉÉä xɽþÒÆ ÊEòªÉä MÉB ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
* Not recorded
MR. CHAIRMAN: Shri Varkala Radhakrishnan, you please continue.
... (Interruptions)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ½þÉ=ºÉ EòÉ ºÉ¨ÉªÉ EªÉÉäÆ xɹ]õ Eò®ú ®ú½þä ½þèÆ? +É{É ¤ÉèÊ`öªÉä*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ : <x½þÉäÆxÉä vÉÉäJÉÉ ÊnùªÉÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ
VÉÒ, |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ xÉä ´ÉɪÉnùÉ ÊEòªÉÉ lÉÉ ÊEò +É¨É ºÉ½þ¨ÉÊiÉ ºÉä ªÉ½þ Ê¤É±É +ÉBMÉÉ* Eò½þÉÆ ½þè +ɨÉ
ºÉ½þ¨ÉÊiÉ?
¸ÉÒ ºÉiªÉ{ÉÉ±É VÉèxÉ : +É¨É ºÉ½þ¨ÉÊiÉ ½þÉä MÉ<Ç ½þè* +É{É +{ÉxÉÒ iÉ®ú¡ò ¤Éè`öä ºÉnùºªÉÉäÆ ºÉä {ÉÚÊUôªÉä* ...
(´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¶ÉÉÆÊiÉ ºÉä ¤ÉèÊ`öªÉä*
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ : +É{É ®úäEòÉb÷Ç nùäÊJɪÉä ÊEò EòÉxÉÚxÉxÉ °ü±ºÉ +Éè®ú |ÉÉäºÉÒVÉ®ú
Eòä VÉÊ®úªÉä Ê¤É±É {Éä¶É ½þÖ+É ½þè ªÉÉ xɽþÒÆ* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ½þ¨É xɽþÒÆ VÉÉxÉiÉä ÊEò Ê¤É±É EòÉ EªÉÉ ½þÖ+É* <ºÉʱÉB +É{ɺÉä ÊxɪɨÉxÉ
EòÒ +{ÉäIÉÉ ®úJÉiÉä ½þèÆ* ¨Éʽþ±ÉÉ ºÉƶÉÉävÉxÉ Ê¤É±É EòÉ EªÉÉ ½þÖ+É, ½þ¨É VÉÉxÉxÉÉ SÉɽþiÉä ½þèÆ ...
(´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ®úÉvÉÉEÞò¹hÉxÉ VÉÒ +É{É ¤ÉÉäʱɪÉä*
¸ÉÒ ÊnùÊM´ÉVÉªÉ ÊºÉƽþ (¤ÉÉÆEòÉ) : ªÉ½þ EòèºÉä ¤ÉÉä±ÉäÆ* EªÉÉ EòÉä<Ç ¶É®úÒ¡ò +Énù¨ÉÒ <ºÉ ºÉ¨ÉªÉ ¤ÉÉä±É ºÉEòiÉÉ
½þè? ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉèÊ`öªÉä* ®úÉvÉÉEÞò¹hÉxÉ VÉÒ ¤ÉÉä±ÉxÉä Eòä ʱÉB JÉc÷ä ½þÖB ½þèÆ*
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ½þ¨É ¦ÉÒ ¤ÉÉä±ÉxÉä Eòä ʱÉB JÉc÷ä ½þÖB ½þèÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉEòÉä ¤ÉÉä±ÉxÉä EòÒ <VÉÉWÉiÉ ½þ¨ÉxÉä xɽþÒÆ nùÒ ½þè*
¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ ÊnùÊM´ÉVÉªÉ ÊºÉƽþ VÉÒ xÉä Eò½þÉ ½þè ÊEò <ºÉ
ºÉ¨ÉªÉ EòÉä<Ç ¶É®úÒ¢ò +Énù¨ÉÒ xɽþÒÆ ¤ÉÉä±É ºÉEòiÉÉ* ½þ¨É VÉÉxÉxÉÉ SÉɽþiÉä ½þèÆ ÊEò ®úPÉÖ´ÉÆ¶É ¤ÉɤÉÚ ºÉ½þ¨ÉiÉ ½þèÆ
ÊEò ªÉä ºÉ½þÒ ¤ÉÉä±É ®ú½þä ½þèÆ?... (´ªÉ´ÉvÉÉxÉ)
_____
1537 hours
The Lok Sabha then adjourned till thirty minutes
past Sixteen of the Clock.
1632 hours
The Lok Sabha re-assembled at thirty-two minutes
past Sixteen of the Clock.
(Shri K. Yerrannaidu in the Chair)
... (Interruptions)
SHRI BUTA SINGH (JALORE): Mr. Chairman, Sir, I rise on a point of order.
Sir, according to Rule 72 of the Rules of Procedure and Conduct of
Business in Lok Sabha, the procedure has been given a go-by in this House.
Sir, the procedure has not been followed when the hon. Minister got up to
introduce the Bill. Nothing could be heard in the House at that time. ...
(Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ÊxÉªÉ¨É 72 EòÉä ºÉÖxÉÉ VÉɪÉä* ...
(´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN : That subject is over now. The House shall now take up
further discussion regarding atrocities on minorities.
... (Interruptions)
SHRI ARIF MOHAMMED KHAN (BAHRAICH): Sir, the rule has been violated. ...
(Interruptions)
MR. CHAIRMAN: You should have raised those issues at the time of introduction
and not now.
... (Interruptions)
MR. CHAIRMAN: Nothing will go on record.
(Interruptions)*
MR. CHAIRMAN: Now, we will take up further discussion regarding atrocities on
minorities.
... (Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ÊxÉªÉ¨É 72 EòÉä ºÉÖxÉÉ VÉɪÉä* ... (´ªÉ´ÉvÉÉxÉ)
ÊxÉªÉ¨É 72 EòÉ PÉÉä®ú =±±ÉÆPÉxÉ ½þÖ+É ½þè* ... (´ªÉ´ÉvÉÉxÉ)
* Not recorded
MR. CHAIRMAN: Now, I am calling the next hon. Member to participate on that
discussion. Shri T.R. Baalu.
... (Interruptions)
MR. CHAIRMAN: Shri Buta Singh, you are a senior Member. You are aware of all
those things. It is not possible to raise any point of order at this time,
regarding that issue. That issue is over now.
... (Interruptions)
MR. CHAIRMAN: Shri Arif Mohammed Khan, you are well versed with the rules and
regulations. How is it possible to raise that issue now?
... (Interruptions)
MR. CHAIRMAN: Please cooperate with the Chair.
... (Interruptions)
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF TOURISM (SHRI MADAN LAL
KHURANA): Sir, the ruling of the Chair cannot be discussed.
ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +MÉ®ú
<xÉEòÉä =ºÉ ºÉ¨ÉªÉ EòÉä<Ç BiÉ®úÉVÉ lÉÉ, iÉÉä ªÉ½þ ʱÉJÉEò®ú nùä nùäiÉä* ... (´ªÉ´ÉvÉÉxÉ)
Sir, this is an
afterthought. ... (Interruptions)
MR. CHAIRMAN : Please sit down. Shri Vijay Goel, do not argue with them.
... (Interruptions)
MR. CHAIRMAN: Shri Buta Singh, please sit down.
... (Interruptions)
MR. CHAIRMAN: Shri Buta Singh, you are a senior Member. The Chair has
already given the ruling. The Bill has already been introduced. How can you
raise a point of order at this juncture?
... (Interruptions)
MR. CHAIRMAN: Shri Lal Muni Choubey, why are you unnecessarily interrupting
the proceedings? Please sit down.
... (Interruptions)
MR. CHAIRMAN: How can you challenge the Speaker's ruling?
... (Interruptions)
1637 hours
(At this stage, Shri Buta Singh, Dr. Shafiqur Rahman Barq and some other hon.
Members came and stood on the floor near the Table.)
MR. CHAIRMAN: I will not allow this.
... (Interruptions)
MR. CHAIRMAN: Please go to your seats.
... (Interruptions)
MR. CHAIRMAN: This is not the way to protest.
... (Interruptions)
MR. CHAIRMAN: Nothing will go on record.
(Interruptions)*
MR. CHAIRMAN: You raise your point of order from your seats.
... (Interruptions)
MR. CHAIRMAN: I will not allow this.
... (Interruptions)
MR. CHAIRMAN: You must have raised the point of order at the time of
introduction of the Bill and not now.
... (Interruptions)
MR. CHAIRMAN: The Speaker has given the ruling. That is all over. That subject
is over. I will not allow it now.
... (Interruptions)
* Not recorded
MR. CHAIRMAN : This is not the way. If you have any doubt, you can meet the
Speaker and discuss with him. Once the Bill has been introduced, the matter
is over.
... (Interruptions)
MR. CHAIRMAN: What about the Coffee (Amendment) Bill?
THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE (SHRI SOMPAL): Chairman,
Sir... (Interruptions)
MR. CHAIRMAN: I will hear your points of order, you first go to your seats.
... (Interruptions)
SHRI ARIF MOHAMMED KHAN : Sir, it is absolutely a violation of law.
... (Interruptions)
MR. CHAIRMAN: I will give you a chance. This is not the way.
1642 hours
(At this stage, Shri Buta Singh and some other hon. Members
went back to their seats.)
SHRI ARIF MOHAMMED KHAN : Sir, they have violated the law, the Constitution,
the propriety and the assurance given to the Supreme Court. In fact, they
have violated everything.... (Interruptions) Let him react to it ...
(Interruptions)
MR. CHAIRMAN: I will give you chance later on. Please sit down.
¸ÉÒ Ê´ÉVÉªÉ MÉÉäªÉ±É (SÉÉÆnùxÉÒ SÉÉèEò): ªÉä {ÉèxÉ±É +Éì¡ò SÉäªÉ®ú¨ÉèxÉ ¨ÉäÆ ½þèÆ, Ê¡ò®ú ¦ÉÒ ®úÉäVÉ ´Éè±É ¨ÉäÆ
SɱÉä VÉÉiÉä ½þèÆ* ÊVÉºÉ ÊnùxÉ +É{É >ð{É®ú ¤Éè`öäÆMÉä +Éè®ú ½þ¨É ±ÉÉäMÉ +xnù®ú +ɪÉäÆMÉä iÉÉä +É{É ½þ¨ÉEòÉä EòèºÉä
®úÉäEòäÆMÉä? +É{É iÉÉä {ÉèxÉ±É +Éì¡ò SÉäªÉ®ú¨ÉèxÉ ¨ÉäÆ ½þèÆ, +É{ÉEòÉä +xnù®ú xɽþÒÆ VÉÉxÉÉ SÉÉʽþB*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): +É{É EòÉxÉÚxÉ EòÉ {ÉɱÉxÉ EòÊ®úªÉä*
¸ÉÒ Ê´ÉVÉªÉ MÉÉäªÉ±É : +É{ÉEòÉä ´É½þÉÆ VÉÉxÉä EòÉ EòÉä<Ç ¨ÉiÉ±É¤É xɽþÒÆ ½þè, +É{É EòèºÉÒ ¤ÉÉiÉäÆ Eò®ú ®ú½þä
½þèÆ* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ½þ¨É ÊxÉªÉ¨É EòÒ ¤ÉÉiÉ ºÉÖxÉäÆMÉä* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ Ê´ÉVÉªÉ MÉÉäªÉ±É : +É{É EòèºÉä ½þÉ=ºÉ EòÉä Eòh]ÅÉä±É Eò®úäÆMÉä? +É{É ®úÉäVÉ ½þÉ=ºÉ xɽþÒÆ SɱÉxÉä
nùäÆMÉä, VÉxÉiÉÉ EòÉ <iÉxÉÉ {ÉèºÉÉ JÉ®úÉ¤É ½þÉä ®ú½þÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
He is on the Panel of Chairmen also.
MR. CHAIRMAN: Please do not argue with them.
SHRI G.M. BANATWALLA : Please listen to me under Rule 72....
(Interruptions)
MR. CHAIRMAN: You are a senior Member of the House. You are aware of all that
I am saying.
SHRI G.M. BANATWALLA : Since I am a senior Member, you should listen to
me.... (Interruptions)
MR. CHAIRMAN: How can you raise the point of order, once the Speaker has given
a ruling?
SHRI G.M. BANATWALLA : I am not raising the point of order. I am asking...
(Interruptions)
MR. CHAIRMAN: I cannot allow you. Once the Bill is introduced, there is no
point raising the matter again and again.
... (Interruptions)
SHRI G.M. BANATWALLA : This is not proper.... (Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : +É{ÉxÉä Eò½þÉ ÊEò iÉÖ®úxiÉ ºÉÖxÉäÆMÉä* ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, +É{ÉxÉä Eò½þÉ
ÊEò ºÉÖxÉäÆMÉä* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¤ÉÚ]õÉ ÊºÉƽþ (VÉɱÉÉè®ú): BäºÉÉ EòèºÉä ½þÉä ºÉEòiÉÉ ½þè?
SHRI ARIF MOHAMMED KHAN : The Chair has been given power to correct any
mistake that has been committed. It has been pointed out that a mistake has
been committed. The Chair has the power to correct it.... (Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : +É{ÉEòÉä {É®ú¨{É®úÉ +Éè®ú ¨ÉªÉÉÇnùÉ EòÉ JªÉÉ±É ®úJÉxÉÉ SÉÉʽþB lÉÉ* ½þ¨É
±ÉÉäMÉ +ÉOɽþ Eò®ú ®ú½þä ½þèÆ, |ÉÉlÉÇxÉÉ Eò®ú ®ú½þä ½þèÆ, ÊxɪɨÉ-EòɪÉnùä EòÒ ¤ÉÉiÉ ½þè, ÊxɪɨÉ,
{É®ú¨{É®úÉ +Éè®ú ¨ÉªÉÉÇnùÉ EòÒ ¤ÉÉiÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: Once the matter is over, I cannot allow further discussion on
it.
... (Interruptions)
MR. CHAIRMAN: There is no point of order.
... (Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ʤÉxÉÉ ºÉÖxÉä EòèºÉä ¡òèºÉ±ÉÉ ½þÉäMÉÉ? ... (´ªÉ´ÉvÉÉxÉ)
1644 hours
(At this stage, Shri Buta Singh and some other hon. Members came
and stood on the floor near the Table.)
... (Interruptions)
MR. CHAIRMAN : The Bill has already been introduced.
... (Interruptions)
MR. CHAIRMAN: You are all senior Members. Once the Bill is introduced, how
can I allow you to speak on this subject?
[NEXT PAGE]