<b>XII LOK SABHA DEBATES, <i> Session III, (Winter) </i>
</b>
XII LOK SABHA DEBATES, Session III, (Winter)
Monday, December 7, 1998 /Agrahayana 16, 1920 (Saka)
Type of Debate: SPECIAL MENTION
Title: Regarding utilisation of MP Local Area Development Fund and release of
MPs' quota in respect of LPG and telephone connection.
TEXT :
12.13 hrs.
¸ÉÒ ¶Éä±Éäxpù EòÖ¨ÉÉ®ú ( SÉɪɱÉ) : +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ +É{ÉEòÉ vªÉÉxÉ ºÉɺÉÆnù ÊxÉÊvÉ ¨ÉäÆ
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SHRI K. YERRANNAIDU (SRIKAKULAM): We have to decide also about the interest
earned on the allotted money.
MR. SPEAKER: Now the hon. Minister would like to reply.
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ÊVɱÉä´ÉÉ®ú <ºÉEòÒ ºÉ¨ÉÒIÉÉ EòÒ ½þè
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b÷É. ®úɨÉEÞò¹hÉ EòֺɨÉÊ®úªÉÉ (nù¨ÉÉä½þ) : ¨ÉÉxÉxÉÒªÉ +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ <ºÉ ºÉÆnù¦ÉÇ ¨ÉäÆ Eò½þxÉÉ
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Eò®úxÉä EòÉ |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ VÉÉB*
SHRI SHARAD PAWAR (BARAMATI): Sir, the Minister of Parliamentary Affairs has
given us an assurance.
=x½þÉäÆxÉä ½þ¨ÉäÆ B䶪ÉÉä®úäxºÉ ÊnùªÉÉ ÊEò nùÉä Eò®úÉäc÷
¯û{ɪÉä Eò®úäÆMÉä*...(
Interruptions).
SHRI NADENDLA BHASKARA RAO (KHAMMAM): Mr. Speaker, Sir, there are two things
in this. Now we are in December. Even the first instalment of Rs.50 lakh is
not yet received. It is reported by the nodal officer. I asked the nodal
officer and he has said that he has not received even the first Rs.50 lakh.
They are showing it only in the budgetary provisions. No money has been
released so far.
The second thing is that it should be raised to Rs.two crore. This is
our earnest request.
SHRI P.M. SAYEED (LAKSHADWEEP): Mr. Speaker, Sir, the complaints about the
implementation of the M.Ps' Local Area Fund have come from all parts of the
country. I would suggest that like other committees, you may kindly constitute
a committee to look after the M.Ps' Local Area Fund, after consulting all the
leaders. It is already there in the other House...(Interruptions).
MR. SPEAKER: Order please.
... (Interruptions)
MR. SPEAKER : Shri Ahamed, no running commentary please, when the hon. Member
is speaking.
SHRI P.M. SAYEED : Sir, what I was driving home is that it was announced
that the M.Ps' Local Area Fund is going to be raised from Rs.one crore to
Rs.two crore. Already this Rs.one crore is not being implemented properly
because a lot of non-cooperation comes from different implementing agencies.
I suggest that let there be a committee constituted under your own
supervision, in consultation with all the leaders, in order to monitor this
Fund because in Rajya Sabha it is already constituted. I would submit for
your consideration that such a committee be constituted so that this M.Ps'
Local Area Fund can be implemented effectively.
b÷É. ºÉÖ¶ÉÒ±É <xnùÉè®úÉ (ʺɮúºÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, Eò½þÉ VÉÉiÉÉ ½þè ÊEò <ºÉ ºEòÒ¨É EòÉ {ÉèºÉÉ
±Éè{ºÉ xɽþÒÆ ½þÉäiÉÉ, ±ÉäÊEòxÉ Ê{ÉUô±ÉÒ ¤ÉÉ®ú ÊEòºÉÒ EòÉ®úhÉ´É¶É +MÉ®ú ÊEòºÉÒ ºÉnùºªÉ xÉä {ÉèºÉÉ JÉSÉÇ xɽþÒÆ
ÊEòªÉÉ iÉÉä ´É½þ {ÉèºÉÉ +¤É Ê®ú±ÉÒWÉ xɽþÒÆ ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè* ¨ÉÖZÉä <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ {ÉÚ®úÉ Ê´É´É®úhÉ
ÊnùªÉÉ VÉÉB ÊEò ´É½þ {ÉèºÉÉ EªÉÉ ±Éè{ºÉ ½þÉä VÉÉBMÉÉ, ªÉÉ ´É½þ {ÉèºÉÉ ½þ¨É JÉSÉÇ Eò®ú ºÉEòiÉä ½þèÆ?
MR. SPEAKER: Now, the Minister will speak.
B
¸ÉÒ +¶ÉÉäEò |ÉvÉÉxÉ (JÉÖVÉÉÇ) : +vªÉIÉ ¨É½þÉänùªÉ, Ê{ÉUô±ÉÒ ºÉ®úEòÉ®ú Eòä ºÉ¨ÉªÉ ¦ÉÒ ªÉ½þ ¤ÉÉiÉ iÉªÉ ½þÖ<Ç
lÉÒ +Éè®ú +¤É ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú ½þè VÉÉä ±ÉMÉÉiÉÉ®ú ªÉ½þ Eò½þiÉÒ +É ®ú½þÒ ½þè ÊEò ½þ¨É <ºÉEòÉä ±ÉÉMÉÚ Eò®úäÆMÉä,
±ÉäÊEòxÉ ªÉ½þ Eò¤É iÉEò ±ÉÉMÉÚ ½þÉäMÉÉ, <ºÉEòÉ BEò ÊxÉʶSÉiÉ ºÉ¨ÉªÉ ÊnùªÉÉ VÉÉB* ºÉnùxÉ ¨ÉäÆ +ɶ´ÉɺÉxÉ Eòä ¤ÉÉnù
½þ¨É <ºÉEòä ʱÉB nùÉä Eò®úÉäc÷ °ü{ɪÉä EòÉ |ɺiÉÉ´É nùä SÉÖEòä ½þèÆ* ½þ¨ÉÉ®úä IÉäjÉ EòÒ VÉxÉiÉÉ ½þ¨ÉºÉä
nùÉä Eò®úÉäc÷ °ü{ɪÉä EòÉ Ê½þºÉÉ¤É ¨ÉÉÆMÉiÉÒ ½þè +Éè®ú ½þ¨É ʽþºÉÉ¤É xɽþÒÆ nùä {ÉÉiÉä ½þèÆ* <ºÉʱÉB ºÉ®úEòÉ®ú
<ºÉEòÉä VɱnùÒ ºÉä VɱnùÒ ±ÉÉMÉÚ Eò®úä, SÉÚÆÊEò ºÉ®úEòÉ®ú <ºÉEòÉä ±ÉÉMÉÚ Eò®úxÉä Eòä {ÉIÉ ¨ÉäÆ ½þè*
B
MR. SPEAKER: Please take your seats.
¸ÉÒ ±ÉÉ±É ¨ÉÖxÉÒ SÉÉè¤Éä (¤ÉEºÉ®ú) : +vªÉIÉ ¨É½þÉänùªÉ, VÉÉä BEò Eò®úÉäc÷ °ü{ɪÉä ÊnùªÉä VÉÉ ®ú½þä ½þèÆ
´Éä ¦ÉÒ ´ÉÉ{ÉºÉ Ê±ÉªÉä VÉÉBÆ, nùÉä Eò®úÉäc÷ °ü{ɪÉä nùäxÉä EòÉ iÉÉä ºÉ´ÉÉ±É ½þÒ xɽþÒÆ =`öiÉÉ ...
(´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Shri Chaubey, please take your seat.
¸ÉÒ ±ÉÉ±É ¨ÉÖxÉÒ SÉÉè¤Éä : +vªÉIÉ ¨É½þÉänùªÉ, VÉÉä BEò Eò®úÉäc÷ ÊnùªÉÉ VÉÉ ®ú½þÉ ½þè, =ºÉEòÉ ºÉÚnù ´É½þÉÆ
Eòä +¡òºÉ®ú JÉÉ ®ú½þä ½þèÆ, {ÉèºÉÉ ¤ÉèÆEò ¨ÉäÆ VÉÉiÉÉ ½þè, =ºÉ {É®ú ºÉÚnù ÊxÉEò±ÉiÉÉ ½þè, ±ÉäÊEòxÉ EòÉ¨É EòÉä<Ç
xɽþÒÆ ½þÉäiÉÉ ½þè* =ºÉ ºÉÚnù EòÉ Ê½þºÉÉ¤É xɽþÒÆ +ÉiÉÉ ½þè* ´É½þÉÆ ]õÉä]õ±É Eò®ú{¶ÉxÉ ½þè, <ºÉ Eò®ú{¶ÉxÉ EòÉä
¤ÉÆnù ÊEòªÉÉ VÉÉB* ... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Please take your seats.
THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS, MINISTER OF STATE IN THE
MINISTRY OF PARLIAMENTARY AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF
PLANNING AND PROGRAMME IMPLEMENTATION (SHRI RAM NAIK): Sir, three or four
important issues have been raised during the discussion. The first important
point which has been raised is that there should be a committee of this House
to supervise the implementation of the Scheme. Sir, it is your domain. As it
has been done in the Rajya Sabha, if you feel that such a Committee should be
there in this House, Sir, we have no objection. We would welcome any such
committee which you would decide to constitute.
MR. SPEAKER: Both, Shri Khurana and you are shifting everything to the
Speaker.
SHRI RAM NAIK: Sir, it is about the committee. ....(Interruptions)
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É (ºÉ¨¦É±É): +vªÉIÉ ¨É½þÉänùªÉ, +MÉ®ú EòÉä<Ç EòÉ¨É xɽþÒÆ Eò®úxÉÉ ½þè iÉÉä
Eò¨Éä]õÒ ¤ÉxÉÉ nùÒÊVÉB ....(
Interruptions)
MR. SPEAKER: Please take your seat. This is an important subject.
SHRI RAM NAIK: The second point is about increasing the annual amount under
the Scheme from rupees one crore to rupees two crore. Sir, you are aware that
the meeting was held in your office, with all leaders. The Finance Minister
and the Minister of Parliamentary Affairs were also there. It was agreed there
by all leaders. Similarly, it has been agreed in Rajya Sabha also. Now, the
Cabinet is actively considering this issue of increasing the amount from
rupees one crore to rupees two crore. ....(Interruptions)
MR. SPEAKER: He is giving proper reply. Let him complete.
SHRI RAM NAIK: It is being considered by the Cabinet and I hope that the
decision will be taken soon so far as this particular item is concerned.
....(Interruptions)
MR. SPEAKER: He is giving proper reply.
SHRI RAM NAIK: So far as the other aspect of interest accrued which is raised
by some Members is concerned, in the meetings of the Lok Sabha and Rajya Sabha
on that point, it has been decided that whatever interest is accrued, it can
be used for the same purpose for which the guidelines indicate. That means, we
can use the amount of interest accrued for that purpose. This is also the
point on which the Cabinet has to take a decision.
Item number four is that some hon. Members have said that the next
instalment of Rs. 50 lakh has not come.
Sir, I have examined each and every requirement of the hon. Members
and it has been found that there has been some lack of coordination. I must
explain that here so that other hon. Members could give the information.
As and when we have sent the sanctioned balance, for example, Rs. 50
lakh, and subsequently some plan projects have been sanctioned, and if there
is an unsanctioned balance in the account of the hon. Member, say, Rs. 70
lakhs, then as soon as that balance goes below Rs. 50 lakh of the sanctioned
amount, not the spent amount because actual expenditure takes some time, as
soon as the sanctioned balance goes below Rs. 50 lakhs and the Collector
intimates to us that this has been done, we send the second instalment. Many
hon. Members who had given me such details, in those cases I saw to it that
the amount was sent.
Now, I would like to make a suggestion to the hon. Members that if
they could get the letter from the Collector and give a copy to me, then that
would help in expediting the matter. We have also been writing about it but
some Collectors do not respond to such letters, as has been pointed out about
the State of Bihar. I had three meetings with the hon. Members from the State
of Bihar in this regard. Some Collectors have not sent the information. I
would like to appeal to the hon. Members that whosoever have not received the
second instalment, if they could procure this certificate from the Collectors
and give to us, then that would help us... (Interruptions)
MR. SPEAKER: Let him complete.
... (Interruptions)
SHRI K. YERRANNAIDU (SRIKAKULAM): Sir, what is `under active consideration'
for the last six months? ... (Interruptions)
¸ÉÒ +¶ÉÉäEò |ÉvÉÉxÉ :+vªÉIÉ ¨É½þÉänùªÉ, Ê{ÉUô±Éä +É`ö ¨É½þÒxÉä ºÉä ¨ÉÆjÉÒ ¨É½þÉänùªÉ ±ÉMÉÉiÉÉ®ú ªÉ½þÒ Eò½þ
®ú½þä ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Please speak one by one.
... (Interruptions)
¸ÉÒ +¶ÉÉäEò |ÉvÉÉxÉ : ¨ÉÉxªÉ´É®ú +vªÉIÉ VÉÒ, +É{É <ºÉ¨ÉäÆ <Æ]õ®ú´ÉÒxÉ Eò®úEòä b÷ɪɮúèE¶ÉxÉ nùäÆ,
xɽþÒÆ iÉÉä ºÉ®úEòÉ®ú iÉÉä ºÉÉäSÉiÉÒ ®ú½þäMÉÒ* Ê{ÉUô±ÉÒ ºÉ®úEòÉ®ú ¦ÉÒ ºÉÉäSÉiÉÒ ®ú½þÒ* {ÉÚ®úÉ ºÉnùxÉ +É{ɺÉä <ºÉ ¤ÉÉ®úä
¨ÉäÆ ºÉ½þ¨ÉiÉ ½þè* +É{É <ºÉ¨ÉäÆ EòÉä<Ç b÷ɪɮúèE¶ÉxÉ nùäÆ* ... (´ªÉ´ÉvÉÉxÉ)
MR.SPEAKER: Yes, Shri Yerrannaidu please.
... (Interruptions)
SHRI K. YERRANNAIDU : Mr. Speaker, Sir, there are two issues here. First
is, six months ago we had taken a decision in your Chamber in this regard.
But the hon. Minister is saying now that `it is under active consideration'.
What is the meaning of `active consideration' for the last six months?
Sir, the second point is about the LPG and telephone connections. We
do not know about the real and the latest position in this regard. We are
unable to get any reply from the Ministry of Communication and the Ministry of
Petroleum.
Sir, through you, I would like to know from the Government about the
latest position of the LPG and the telephone connections... (Interruptions)
MR. SPEAKER: Mr. Minister, would you like to respond to it?
information about the gas connection and telephone connection from the
concerned Ministries. It is because court cases have been filed and I would
find out whether the court cases have finally been disposed of or not. I would
have to find that out ... (Interruptions)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : +vªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ ¤ÉÉiÉ `öÒEò xɽþÒÆ ½þè ÊEò ®úÉVªÉ ºÉ¦ÉÉ Eòä
ºÉÉƺÉnùÉäÆ EòÉä ªÉä ºÉÖÊ´ÉvÉÉBÆ Ê¨É±É ®ú½þÒ ½þèÆ +Éè®ú ±ÉÉäEò ºÉ¦ÉÉ Eòä ºÉÉƺÉnù <xɺÉä ´ÉÆÊSÉiÉ ½þèÆ ÊVɺÉEòä
EòÉ®úhÉ VÉxÉiÉÉ ¨ÉäÆ ¤Éc÷É ¦ÉÉ®úÒ Eòx¡ªÉÚVÉxÉ ½þè* <ºÉ ¤ÉÉiÉ EòÒ ºÉ¡òÉ<Ç ½þÉäxÉÒ SÉÉʽþB* ...
(´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Please take your seats. The concerned Minister, Shri Ramamurthy,
is on his legs.
... (Interruptions)
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): Sir, I have a point ...
(Interruptions)
MR. SPEAKER: All right. Mr. Minister, please wait for a minute. Ms. Banerjee
wants to make a point.
... (Interruptions)
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): Sir, it is most unfortunate that we
being the representatives of the people, our sentiments are not being properly
respected.
I do not have any grudge against the Members of Rajya Sabha, they have been
lucky. But why is this discrimination against the directly elected
representatives of the people? There should be no such discrimination. I urge
upon you to stop it. We do not want this discrimination to continue. You stop
this practice in Rajya Sabha also. When public representatives in Lok Sabha
are not getting these facilities, Members of Rajya Sabha also should not get
these facilities. If you think that giving LPG and telephone coupons to
Members is not proper, do not give it to any Member of Parliament. But do not
discriminate against Lok Sabha Members by giving it to Rajya Sabha Members. If
the Parliament itself discriminates like this, what would common people think?
The people's representatives should be given due importance.
Regarding MPLAD Scheme, it has been pointed out in the C&AG Report say
that money under MPLADS is lying unused. I am a Member of Parliament for the
fourth term. Do you know that my schemes are pending for three terms? What is
this? Why proper action is not taken in this regard? We give the schemes, they
do not give the money and we sit here quietly. Sir, we leave it to you. You
take a decision on this. Somebody should take interest in this public money.
They are not utilising this money for water supply, for electricity, for
school buildings, for road construction, etc. We are giving the schemes but
they are not being implemented. They just talked about the second instalment.
We have not received even the first instalment. Schemes are still pending. Do
you not think that it is a very serious matter? Rajya Sabha gets all these
facilities and Lok Sabha does not. Members of Lok Sabha are put in a position
to fight a battle for their facilities.
SHRI RAM NAIK: Sir, Sushri Mamataji is very right when she says that her MPLAD
schemes are not being implemented properly. I have examined practically all
the States. As I had gone to Bihar earlier to take stock of the situation, I
have taken stock of the situation so far as West Bengal is concerned. I have
seen that in Calcutta city, amounts are not being spent. In Calcutta, the
Municipal Commissioner of Calcutta is the implementing authority. We have
written to them that they should give us a report as to why the scheme is
being delayed in implementation. I am expecting the report. I had a discussion
with Shri Basu Deb Acharia also. I will be going personally to West Bengal and
I will ensure that their work is not suffered.
¸ÉÒ ¶Éè±Éäxpù EòÖ¨ÉÉ®ú : ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ, =iiÉ®ú |Énùä¶É Eòä ¤ÉÉ®úä ¨ÉäÆ ¤ÉiÉÉ<B* ...
(´ªÉ´ÉvÉÉxÉ)
THE MINISTER OF PETROLEUM AND NATURAL GAS (SHRI VAZHAPADY K. RAMAMURTHY): Mr.
Speaker, Sir, I share the anxiety of the Members, particularly on the point
that the facilities available to the other House have not been extended to
this House. As far as the facility of issuance of LPG coupons is concerned, if
your good self orders today, we are in a position to issue them tomorrow
because we have got them printed and kept them ready. I would like to submit
that these facilities are extended by your good self to the Members of this
House and you announced it on the floor of the House. If any court is to
interfere like this on the wisdom of the Speaker, from my little experience I
am unable to understand that kind of a thing. The Speaker also should not
oblige this kind of a blackmailing of the House. Since a decision has been
taken on the floor of the House, you must come forward and say that these
should be issued tomorrow.
¸ÉÒ SÉxpù¨ÉÊhÉ ÊjÉ{ÉÉ`öÒ (®úÒ´ÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ iÉÒxÉ ÊnùxÉ ºÉä xÉÉäÊ]õºÉ nùä ®ú½þÉ
½þÚÆ* ... (´ªÉ´ÉvÉÉxÉ)
SHRI E. AHAMED (MANJERI): Sir, we all appreciate what the hon. Minister of
Petroleum and Natural Gas has submitted before the House.
The hon. Speaker had issued his order but that has been stayed, with
some intention or something, by one of the courts in a public interest
litigation in respect of only Members of Lok Sabha. This is also applicable in
the matter of telephones. All the hon. Members of the other House are getting
this facility. But the Members of this have been denied this facility. Sir,
what is the justification for all this? Even if it is brought to the notice of
the hon court, the hon court will also take an appropriate decision. But the
Government has not moved the court. The Government has not submitted before
the court... (Interruptions)
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