<b>XII LOK SABHA DEBATES, <i> Session IV, (Budget) </i>
</b>
XII LOK SABHA DEBATES, Session IV, (Budget)
Friday, March 12, 1999 /Phalguna 21, 1920 (Saka)
Type of Debate: SPECIAL MENTION
Title: Regarding the recommendations of the Law Commission on Patents
(Amendment) Bill, 1998.
TEXT :
12.04 hrs.
¸ÉÒ SÉxpù¶ÉäJÉ®ú (¤ÉʱɪÉÉ) (=.|É.) : +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ +É{ÉEòä +Éè®ú <ºÉ ºÉnùxÉ Eòä ºÉ¨ÉIÉ
BEò BäºÉÒ MÉƦÉÒ®ú ¤ÉÉiÉ ®úJÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊVɺÉä ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ºÉƺÉnùÒªÉ VÉxÉiÉÆjÉ ¨ÉäÆ BEò
+xɽþÉäxÉÒ ¤ÉÉiÉ ½þè*
+vªÉIÉ ¨É½þÉänùªÉ, 26 ¡ò®ú´É®úÒ EòÉä ±ÉÉì Eò¨ÉÒ¶ÉxÉ xÉä ºÉ®úEòÉ®ú EòÉä BEò Ê®ú{ÉÉä]õÇ nùÒ ½þè ÊEò
®úÉVªÉ ºÉ¦ÉÉ ¨ÉäÆ VÉÉä {Éä]õäÆ]õ Ê¤É±É {ÉÉºÉ ½þÖ+É ½þè, =ºÉ¨ÉäÆ EòÖUô BäºÉÒ ¤ÉÉiÉäÆ UôÉäc÷ nùÒ MÉ<Ç ½þèÆ VÉÉä
®úɹ]ŠʽþiÉ ¨ÉäÆ xɽþÒÆ ½þèÆ* =x½þÉäÆxÉä Eò½þÉ ÊEò <ºÉ ¤ÉÉiÉ EòÉä
TRIP
EòÉxÉÚxÉ Eòä +Ænù®ú Eò®ú ºÉEòiÉä lÉä ±ÉäÊEòxÉ ªÉ½þ EòÉ¨É xɽþÒÆ ÊEòªÉÉ*
Ê®ú{ÉÉä]õÇ ¨ÉäÆ =x½þÉäÆxÉä Eò½þÉ ½þè ÊEò BäºÉÒ ÊºlÉÊiÉ ½þè ÊVɺɨÉäÆ ½þ¨ÉxÉä º´ÉªÉÆ <ºÉ Ê´É¹ÉªÉ EòÉä ±ÉäEò®ú
¤É½þºÉ EòÒ ½þè +Éè®ú ¤É½þºÉ Eò®úxÉä Eòä ¤ÉÉnù ªÉ½þ Ê®ú{ÉÉä]õÇ +É{ÉEòÉä ¦ÉäVÉ ®ú½þä ½þèÆ* 26 ¡ò®ú´É®úÒ EòÉä ªÉ½þ
Ê®ú{ÉÉä]õÇ Ê´ÉÊvÉ ¨ÉÆjÉÉ±ÉªÉ EòÉä ¦ÉäVÉÒ +Éè®ú =xɺÉä Eò½þÉ ÊEò ½þ¨É ºÉ¨ÉZÉiÉä ½þèÆ ÊEò VÉ¤É ±ÉÉäEò ºÉ¦ÉÉ ¨ÉäÆ
|ɺiÉÉ´É +ÉB iÉÉä <ºÉ {É®ú Ê´ÉSÉÉ®ú ½þÉäxÉÉ SÉÉʽþB, xɽþÒÆ iÉÉä <ºÉºÉä ®úɹ]Å EòÉ ¤Éc÷É +ʽþiÉ ½þÉäMÉÉ*
¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò Ê´ÉÊvÉ +ɪÉÉäMÉ EòÉ BEò ºÉ¨¨ÉÉÊxÉiÉ ºlÉÉxÉ ½þè* ºÉ´ÉǺɨ¨ÉÊiÉ ºÉä ´É½þ Ê®ú{ÉÉä]õÇ
nùÒ MÉ<Ç ½þè* =ºÉ¨ÉäÆ º{ɹ]õ °ü{É ºÉä ʱÉJÉÉ MɪÉÉ ½þè ÊEò ±ÉÉäEò ºÉ¦ÉÉ ¨ÉäÆ <ºÉ {É®ú ¤É½þºÉ ½þÉäxÉÒ SÉÉʽþB
±ÉäÊEòxÉ ¨ÉÖZÉä +ɶSɪÉÇ ½þÉäiÉÉ ½þè ÊEò ±ÉÉäEò ºÉ¦ÉÉ Eòä º{ÉÒEò®ú EòÉä =ºÉEòÒ Ê®ú{ÉÉä]õÇ xɽþÒÆ nùÒ MÉ<Ç*
¨ÉèÆ xɽþÒÆ VÉÉxÉiÉÉ ºÉ®úEòÉ®ú xÉä ÊEòºÉ ºiÉ®ú {É®ú =ºÉ {É®ú ¤ÉÉiÉSÉÒiÉ EòÒ* ¨ÉÖZÉä ªÉ½þ Eò½þÉ MɪÉÉ ÊEò EòÉä<Ç JÉiÉ
±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÉä ʱÉJÉ ÊnùªÉÉ MɪÉÉ* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò BäºÉÉ Eò®úxÉä ¨ÉäÆ VÉ¤É ±ÉÉì Eò¨ÉÒ¶ÉxÉ xÉä ªÉ½þ
Ê®ú{ÉÉä]õÇ nùÒ lÉÒ iÉÉä <ºÉ Ê®ú{ÉÉä]õÇ {É®ú Eò¨É ºÉä Eò¨É EòèʤÉxÉä]õ EòÉä Ê´ÉSÉÉ®ú Eò®úxÉÉ SÉÉʽþB lÉÉ* +MÉ®ú
EòèʤÉxÉä]õ xÉä Ê´ÉSÉÉ®ú xɽþÒÆ ¦ÉÒ ÊEòªÉÉ, EªÉÉäÆÊEò ´Éä ¤É½þÖiÉ ´ªÉºiÉ ½þÉäÆMÉä, +ÊvÉEò EòÉ¨É =xÉEòä {ÉɺÉ
½þÉäMÉÉ +Éè®ú ±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÒ Ê®ú{ÉÉä]õÇ iÉlÉÉ {Éä]õäh]õ Ê´ÉvÉäªÉEò {É®ú ¤ÉÉiÉ Eò®úxÉä Eòä ʱÉB =xÉEòä {ÉÉºÉ ºÉ¨ÉªÉ
xɽþÒÆ ½þÉäMÉÉ, iÉÉä Eò¨É ºÉä Eò¨É º{ÉÒEò®ú EòÉä =ºÉ Ê®ú{ÉÉä]õÇ EòÒ BEò |ÉÊiÉ VÉÉxÉÒ SÉÉʽþB lÉÒ, EªÉÉäÆÊEò
=ºÉ¨ÉäÆ º{ɹ]õ °ü{É ºÉä ªÉ½þ ʱÉJÉÉ ½þÖ+É ½þè* ¨ÉèÆ <ºÉ Ê®ú{ÉÉä]õÇ EòÉä +É{ÉEòä ºÉɨÉxÉä xɽþÒÆ ®úJÉxÉÉ
SÉɽþÚÆMÉÉ, ±ÉäÊEòxÉ <ºÉEòÉ VÉÉä ¡òÉì®ú´ÉÉÊb÷ÇÆMÉ ±Éä]õ®ú ½þè, =ºÉEòÉä ¨ÉèÆ WÉ°ü®ú {ÉgøxÉÉ SÉɽþÚÆMÉÉ:
"I am sending herewith 167th Report on `The Patents
(Amendment) Bill, 1998'.
The Law Commission had taken up the aforesaid subject
suo motu in view of the fundamental importance of the
provisions contained in the aforesaid Bill and notwithstanding
the fact that it has already been passed by the Rajya Sabha.
This unusual step has been taken in view of certain significant
omissions in the Bill, which impinge seriously upon our
national interest.
The recommendations contained in the Report may be
considered by the Government and Parliament while debating the
said Amendment Bill in the Budget Session."
This is the recommendatory letter. The very first parapraph says:
"The Law Commission of India has taken up the study of
the Patents (Amendment) Bill, 1998 (introduced in Rajya Sabha
on 16th December, 1998 and passed by the Rajya Sabha on 22nd
December, 1998) suo motu in view of the fundamental importance
of the provisions contained in it and notwithstanding the fact
that it has already been passed by the Rajya Sabha. This
unusual step is being taken in view of certain omissions in the
Bill. For example, though Article 27 of the Agreement on Trade
Related Aspects of Intellectual Property Rights (TRIPs)
entitles the member-States to provide for certain exemptions,
they have not been incorporated in the Bill. The said omissions
impinge seriously upon our national interest. There are others
as this Report will disclose. Having considered the provisions
of the Amendment Bill in depth, and after consulting several
experts on the subject, the Law Commission is submitting this
Report. The recommendations contained in the Report may be
considered by the Government and the Lok Sabha while debating
the said Amendment Bill in the Budget Session."
It is specifically said that this Report should be considered in the
Lok Sabha. It was given to the House or to the Government on 26th February. We
were discussing the Patents Bill only two days back.
+vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ VÉÉxÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò +MÉ®ú ºÉ®úEòÉ®ú EòɪÉÇIɨÉiÉÉ ¨ÉäÆ +ºÉ¡ò±É
½þè iÉÉä ʶɹ]õÉSÉÉ®ú ÊxÉ´ÉÉǽþ Eò®úxÉä EòÉ ¦ÉÒ EòiÉÇ´ªÉ xɽþÒÆ ½þÉäiÉÉ? EªÉÉ ªÉ½þ ʶɹ]õÉSÉÉ®ú xɽþÒÆ
lÉÉ ÊEò ... (´ªÉ´ÉvÉÉxÉ)
¨ÉèÆ VÉ¤É ¤ÉÉä±ÉiÉÉ ½þÚÆ iÉÉä ¤ÉÒSÉ ¨ÉäÆ ¨ÉiÉ ¤ÉÉä±ÉäÆ*
+vªÉIÉ ¨É½þÉänùªÉ, ʶɹ]õÉSÉÉ®ú +MÉ®ú xɽþÒÆ ¤É®úiÉÉ VÉÉiÉÉ ½þè iÉÉä ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò EòÉä<Ç
¦ÉÒ º]õè]õÖ]õ®úÒ Eò¨ÉÒ¶ÉxÉ +MÉ®ú BEò Ê®ú{ÉÉä]õÇ ºÉ®úEòÉ®ú EòÉä nùäiÉÉ ½þè +Éè®ú Eò½þiÉÉ ½þè ÊEò ±ÉÉäEò ºÉ¦ÉÉ ¨ÉäÆ
Êb÷ºÉEòºÉ ½þÉäxÉÒ SÉÉʽþB iÉÉä ºÉ®úEòÉ®ú EòÉ ªÉ½þ ¡òVÉÇ ½þÉäiÉÉ ½þè ÊEò SÉɽþä ´É½þ EòÖUô Eò®úiÉÒ ±ÉäÊEòxÉ ±ÉÉäEò
ºÉ¦ÉÉ Eòä º{ÉÒEò®ú EòÉä ªÉ½þ Ê®ú{ÉÉä]õÇ ¦ÉäVÉÒ VÉÉxÉÒ SÉÉʽþB lÉÒ*
ªÉÊnù ±ÉÉäEò ºÉ¦ÉÉ Eòä º{ÉÒEò®ú EòÉä ªÉ½þ Ê®ú{ÉÉä]õÇ ¦ÉäVÉÒ MÉ<Ç ½þÉäiÉÒ iÉÉä +É{É <ºÉä ¨É訤ɮúÉäÆ Eòä {ÉÉºÉ ¦ÉÒ
¦ÉäVÉiÉä* ¨ÉèÆ =xÉ ºÉÖZÉÉ´ÉÉäÆ EòÉä {ÉgøEò®ú ºÉnùxÉ EòÉ ºÉ¨ÉªÉ ¤É¤ÉÉÇnù xɽþÒÆ Eò®úxÉÉ SÉɽþiÉÉ* BEò-BEò E±ÉÉVÉ
{É®ú Êb÷]õä±b÷ Êb÷ºEò¶ÉxÉ ÊEòªÉÉ MɪÉÉ ½þè* ¨ÉèÆ xɽþÒÆ VÉÉxÉiÉÉ ÊEò ±ÉÉì Eò¨ÉÒ¶ÉxÉ Eòä +±ÉÉ´ÉÉ +Éè®ú EòÉèxÉ
=ºÉºÉä ¤Éc÷ä +Éè®ú ¤ÉÖÊr¨ÉÉxÉ ±ÉÉäMÉ ½þèÆ VÉÉä EòÉxÉÚxÉ Eòä ¤ÉÉ®úä ¨ÉäÆ =ºÉºÉä VªÉÉnùÉ VÉÉxÉiÉä ½þèÆ,
ÊVÉxÉEòÒ ®úÉªÉ ¨ÉÉxÉxÉÉ ºÉ®úEòÉ®ú xÉä VÉ°ü®úÒ ºÉ¨ÉZÉÉ* BäºÉÉ Eò®úEòä ±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÒ ½þÒ ={ÉäIÉÉ xɽþÒÆ EòÒ
MÉ<Ç, ¤ÉʱEò <ºÉ ºÉƺÉnù EòÒ ={ÉäIÉÉ EòÒ MÉ<Ç ½þè, ºÉÉ®úä ºÉƺÉnùÒªÉ +ÉSÉ®úhÉ EòÒ ={ÉäIÉÉ EòÒ MÉ<Ç ½þè*
+vªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ BEò MÉƦÉÒ®ú Ê´É¹ÉªÉ ½þè <ºÉÒ EòÉ®úhÉ ¨ÉèÆ <ºÉä =`öÉ ®ú½þÉ ½þÚÆ* ¨ÉèÆ
VÉÉxÉiÉÉ ÊEò ªÉ½þ Ê®ú{ÉÉä]õÇ +É{ÉEòÉä Eò¤É ʨɱÉäMÉÒ* ¨ÉèÆ <ºÉä ®úJÉxÉÉ xɽþÒÆ SÉɽþiÉÉ, SÉÚÆÊEò ¨Éè
ÊxɪɨÉÉäÆ EòÉ =±±ÉÆPÉxÉ xɽþÒÆ Eò®úxÉÉ SÉɽþiÉÉ* ±ÉäÊEòxÉ +É{ÉEòÉä +Éè®ú ºÉnùxÉ EòÉä <ºÉ ¨ÉɨɱÉä EòÉä MÉƦÉÒ®úiÉÉ ºÉä
±ÉäxÉÉ SÉÉʽþB* ¨ÉÉä½þxÉ ÊºÉƽþ VÉÒ xÉä <ºÉ ºÉ´ÉÉ±É EòÉä =`öɪÉÉ lÉÉ, ±ÉäÊEòxÉ =ºÉ ºÉ¨ÉªÉ ±ÉÉäMÉÉäÆ xÉä <ºÉä
xÉVÉ®ú+ÆnùÉVÉ Eò®ú ÊnùªÉÉ*
SHRI S. JAIPAL REDDY (MAHABUBNAGAR): Sir, while supporting the points made by
Shri Chandra Shekhar, I would like to point out that I happened to go through
the Report though I did not refer to it in the course of my presentation in
the Lok Sabha. The Report suggests amendments to enable the Government of
India to comply with the requirements of the judgment of the WTO. For example,
the Report says: "Our amendment can specifically incorporate points mentioned
within Article 27 of the WTO." So, it was not pleading for non-compliance of
the judgment of the WTO. This Report was intended to strengthen the
safeguards. I am really surprised as to why the Ministry of Law and the
Ministry of Industry did not pay heed to it. Why was the Lok Sabha kept in the
dark? The Government does owe an explanation for this.
¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ (nùä´ÉÊ®úªÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉÖZÉä <ºÉ Ê®ú{ÉÉä]õÇ EòÒ EòÉ{ÉÒ Eò±É +xÉÊvÉEÞòiÉ
»ÉÉäiÉÉäÆ ºÉä ʨɱÉÒ* ¨ÉèÆxÉä +ÉVÉ <ºÉä |ɶxÉEòÉ±É Eòä nùÉè®úÉxÉ =`öÉxÉä EòÒ EòÉäÊ¶É¶É EòÒ* ¨ÉÉxÉxÉÒªÉ
¨ÉÆjÉÒ Eòä VÉ´ÉÉ¤É ºÉä BäºÉÉ ±ÉMÉÉ ÊEò ªÉ½þ Ê®ú{ÉÉä]õÇ ºÉ®úEòÉ®ú ¨ÉäÆ ¦ÉÒ ºÉEòÇÖ±Éä]õ xɽþÒÆ EòÒ MÉ<Ç ½þè*
ªÉ½þ BEò ºÉɨÉÉxªÉ ʶɹ]õÉSÉÉ®ú ½þè ÊEò VÉ¤É ®úɹ]Å ºÉä ºÉƤÉÆÊvÉiÉ EòÉä<Ç ¨É½þi´É{ÉÚhÉÇ VÉÉxÉEòÉ®úÒ
Ê´ÉÊvÉ Ê´É¶Éä¹ÉYÉÉäÆ EòÒ +Éä®ú ºÉä Ê¨É±É ®ú½þÒ ½þè +Éè®ú =ºÉ ºÉ´ÉÉ±É {É®ú ªÉ½þ ºÉƺÉnù ¤É½þºÉ Eò®úxÉä ´ÉɱÉÒ ½þè iÉÉä
Eò¨É ºÉä Eò¨É =xÉ {Éä{ɺÉÇ ºÉä ¨ÉÉxÉxÉÒªÉ ºÉƺÉnù ºÉnùºªÉÉäÆ EòÉä +´ÉMÉiÉ Eò®úÉxÉÉ SÉÉʽþB lÉÉ, ÊVɺɺÉä ÊEò ½þ¨É
<ºÉ ¨É½þi´É{ÉÚhÉÇ |ɶxÉ {É®ú +{ÉxÉä Ê´ÉSÉÉ®ú ®úJÉ ºÉEòiÉä* ¦ÉÉ®úiÉ Eòä >ð{É®ú ÊEòºÉ iÉ®ú½þ +ÆiÉ®úÉǹ]ÅÒªÉ
iÉÉEòiÉäÆ +{ÉxÉÒ ÊMÉr nÞùʹ]õ ±ÉMÉɪÉä ½þÖB ½þèÆ +Éè®ú ÊEòºÉ iÉ®ú½þ ¤É½þÖ®úɹ]ÅÒªÉ Eò¨{ÉÊxɪÉÉÆ ¦ÉÉ®úiÉ
Eòä ´ªÉÉ{ÉÉ®ú {É®ú Eò¤VÉÉ Eò®úxÉÉ SÉɽþiÉÒ ½þèÆ +Éè®ú =ºÉ Eò¤VÉäÆ {É®ú +{ÉxÉÒ ¨ÉÉä½þ®ú ±ÉMÉÉxÉä Eòä ʱÉB
{Éä]õäx]õ BE]õ ¨ÉäÆ ÊVÉºÉ iÉ®ú½þ ºÉƶÉÉävÉxÉ ÊEòªÉÉ MɪÉÉ, ªÉ½þ ÊxÉÆnùxÉÒªÉ ½þè* <ºÉ ºÉƶÉÉävÉxÉ Eòä ÊJɱÉÉ¡ò
Ê´ÉÊvÉ +ɪÉÉäMÉ xÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú +Éè®ú <ºÉ nùä¶É EòÉä SÉäiÉÉ´ÉxÉÒ nùÒ* Ê´ÉÊvÉ +ɪÉÉäMÉ EòÒ ªÉ½þ ®úÉªÉ ½þè ÊEò <ºÉ
iÉ®ú½þ EòÉ ºÉƶÉÉävÉxÉ ®úɹ]ŠʽþiÉ ¨ÉäÆ xɽþÒÆ ½þÉäMÉÉ* {ɽþ±Éä Ê´ÉÊvÉ +ɪÉÉäMÉ Eòä <ºÉ Ê´ÉSÉÉ®ú {É®ú <ºÉ ºÉƺÉnù
EòÉä SÉSÉÉÇ Eò®úxÉÒ SÉÉʽþB lÉÒ*
+vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú ºÉä +Éè®ú <ºÉ ºÉnùxÉ ºÉä ¨ÉÉÆMÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò
Ê´ÉÊvÉ +ɪÉÉäMÉ EòÒ ªÉ½þ Ê®ú{ÉÉä]õÇ VÉÉä +ÉVÉ EòÒ iÉÉ®úÒJÉ ¨ÉäÆ ºÉÉ´ÉÇVÉÊxÉEò ½þÉä MÉ<Ç ½þè, EªÉÉ ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú
=ºÉ {É®ú <ºÉ ºÉƺÉnù ¨ÉäÆ ¤É½þºÉ Eò®úɪÉäMÉÒ? ªÉÊnù ºÉ®úEòÉ®ú ¤É½þºÉ xɽþÒÆ Eò®úɪÉäMÉÒ iÉÉä ªÉ½þ =ºÉEòÉ ®úɹ]ÅÒªÉ
EòiÉÇ´ªÉ Eòä |ÉÊiÉ PÉÉä®ú ={ÉäIÉÉ EòÉ =nùɽþ®úhÉ ½þÉäMÉÉ* <ºÉʱÉB ¨ÉèÆ ºÉ®úEòÉ®ú ºÉä ¨ÉÉÆMÉ Eò®úxÉÉ
SÉɽþiÉÉ ½þÚÆ ÊEò ªÉ½þ Ê®ú{ÉÉä]õÇ ºÉnùxÉ Eòä ºÉnùºªÉÉäÆ EòÉä ={ɱɤvÉ Eò®úÉ<Ç VÉÉB +Éè®ú <ºÉ {É®ú +vªÉIÉ
¨É½þÉänùªÉ +É{É EòÉä<Ç ºÉ¨ÉªÉ nùäEò®ú <ºÉ ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ Eò®úɪÉä*
SHRI RAJESH PILOT (DAUSA): Sir, if the Minister would have mentioned in his
speech that these are the recommendations of the Law Commission and the
Government has rejected these recommendations because of such-and-such
reasons, then also, we would have many objections because the Minister should
have briefed the House in his speech. He did not mention anything about the
Report of the Law Commission and the Bill has been passed.
Shri Chandra Shekhar has also pointed it out. Is this the way to
deteriorate the institutions in this country? The Parliament is the highest
institution of democracy? If you keep the Parliament in dark on issues
involving national interests, it is a very serious matter. The Hon. Minister
is here. I think, the Government must respond to it. What corrective measures
are they going to take to correct this mistake?
The hon. Minister must reply to it.
SHRI BASU DEB ACHARIA : Mr. Speaker, Sir, in the Bill that was passed by
this House, there are many provisions which are not in the interest of the
nation. Sir, the Law Commission has submitted its Report in the month of
February. The Law Commission also wanted that its recommendations should be
discussed in this House before the Bill is taken up. But that was not brought
to the notice of the House which is improper. By doing so, the Government
which had by-passed and ignored the House owes an explanation to this House.
Although the Bill had been passed by this House, I demand that the Report and
the recommendations of the Law Commission should be placed before the House,
and we should be allowed to discuss the Report and recommendations of the Law
Commission.
¸ÉÒ ÊnùÊM´ÉVÉªÉ ÊºÉƽþ (¤ÉÉÆEòÉ): +vªÉIÉ VÉÒ, VÉÉä ºÉ´ÉÉ±É SÉxpù ¶ÉäJÉ®ú VÉÒ xÉä ºÉnùxÉ Eòä ºÉɨÉxÉä
=`öɪÉÉ ½þè, ªÉ½þ ¨ÉɨɱÉÉ ºÉƺÉnùÒªÉ {É®úÆ{É®úÉ Eòä ʱÉB BEò MÉƦÉÒ®ú ¨ÉɨɱÉÉ ½þè* ¨ÉèÆ <ºÉ ¤ÉÉiÉ EòÉä {ɽþ±Éä
½þÒ ºÉ¨ÉZÉ ®ú½þÉ lÉÉ* {Éä]õäÆ]õ Eòä ¤ÉÉ®úä ¨ÉäÆ ½þ¨ÉÉ®úÒ EªÉÉ ®úÉªÉ lÉÒ, ½þ¨É ºÉ®úEòÉ®ú EòÒ ºÉ¨ÉlÉÇEò {ÉÉ]õÒÇ
½þèÆ, Ê¡ò®ú ¦ÉÒ ½þ¨ÉÉ®úÒ BEò +±ÉMÉ ®úÉªÉ ½þè +Éè®ú ¨Éä®úÒ ®úÉªÉ ¦ÉÒ <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ +±ÉMÉ lÉÒ, ±ÉäÊEòxÉ VɤÉ
ºÉä ªÉ½þ ±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÒ Ê®ú{ÉÉä]õÇ ½þ¨ÉxÉä nùäJÉÒ ½þè, iÉ¤É ºÉä ½þ¨ÉÉ®úÒ ´É½þ ¤ÉÉiÉ +Éè®ú ¨ÉVɤÉÚiÉ ½þÉä MÉ<Ç ½þè*
<ºÉʱÉB ¨ÉèÆ +É{ɺÉä +xÉÖ®úÉävÉ Eò°üÆMÉÉ, ½þɱÉÉÆÊEò {Éä]õäÆ]õ Ê¤É±É {ÉÉºÉ ½þÉä MɪÉÉ ½þè, ±ÉäÊEòxÉ <ºÉEòÉä
nùäJÉiÉä ½þÖB, <ºÉ {É®ú {ÉÖxÉ: BEò ¤ÉÉ®ú ¤É½þºÉ Eò®úxÉä EòÒ VÉ°ü®úiÉ ½þè* SÉÚÆÊEò ±ÉÉì Eò¨ÉÒ¶ÉxÉ xÉä Eò½þÉ lÉÉ ÊEò
+É{ÉEòä {ÉÉºÉ ¦ÉäVÉÉ VÉÉB, ºÉnùxÉ Eòä ºÉ¨ÉIÉ |ɺiÉÖiÉ ÊEòªÉÉ VÉÉB, ºÉnùxÉ Eòä ºÉ¦ÉÒ ºÉnùºªÉÉäÆ EòÉä ÊnùªÉÉ
VÉÉB* <ºÉʱÉB ºÉnùxÉ Eòä ½þ®ú ºÉnùºªÉ EòÉä ªÉ½þ Ê®ú{ÉÉä]õÇ Ê¨É±Éä iÉÉÊEò ½þ¨É ±ÉÉäMÉ MÉƦÉÒ®úiÉÉ ºÉä =ºÉä {ÉgøEò®ú
=ºÉ {É®ú {ÉÖxÉ: ºÉnùxÉ ¨ÉäÆ BEò ¤ÉÉ®ú Ê´ÉSÉÉ®ú Eò®ú ºÉEòäÆ* ªÉ½þ MÉÖVÉÉÊ®ú¶É ¨ÉèÆ +É{ɺÉä Eò®úiÉÉ ½þÚÆ* ...
(´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Hon. Members, there is an observation from the Chair also. Please
take your seats. Hon. Members, according to the information, I have
informally...
... (Interruptions)
MR. SPEAKER: Now, the Minister. Do you want to say anything?
THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): Sir, do you want me to react?
MR. SPEAKER: Now, the Minister is on his legs. You please sit down.
... (Interruptions)
MR. SPEAKER: Shri Raghvansh Prasad Singh, please take your seat.
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): +vªÉIÉ ¨É½þÉänùªÉ, ºÉ®úEòÉ®ú xÉä ºÉnùxÉ EòÉä +ÆvÉä®úä ¨ÉäÆ
®úJÉ®ú ºÉÆJªÉÉ ¤É±É Eòä +ÉvÉÉ®ú {É®ú Ê¤É±É {ÉÉºÉ Eò®úɪÉÉ ½þè, VÉÉä =ÊSÉiÉ xɽþÒÆ ½þè* ¨ÉèÆ xɽþÒÆ VÉÉxÉiÉÉ ½þÚÆ
ÊEò ªÉ½þ ºÉ®úEòÉ®ú EòÒ +YÉÉxÉiÉÉ ªÉÉ +IɨÉiÉÉ Eòä EòÉ®úhÉ ½þÖ+É ½þè ªÉÉ ºÉ®úEòÉ®ú xÉä VÉÉxɤÉÚZÉEò®ú ÊEòªÉÉ ½þè
ÊVɺÉEòä EòÉ®úhÉ ±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÒ Ê®ú{ÉÉä]õÇ ºÉä ºÉnùxÉ EòÉä +´ÉMÉiÉ xɽþÒÆ Eò®úɪÉÉ MɪÉÉ ½þè +Éè®ú {Éä]õäÆ]õ ʤɱÉ
EòÉä ºÉnùxÉ ºÉä {ÉÉºÉ Eò®úÉ Ê±ÉªÉÉ MɪÉÉ ½þè* ¨ÉèÆ +É{ɺÉä ÊxÉ´ÉänùxÉ Eò®úiÉÉ ½þÚÆ ÊEò {Éä]õäÆ]õ Ê¤É±É EòÉä ®úq
ÊEòªÉÉ VÉÉB +Éè®ú ºÉnùxÉ ¨ÉäÆ ±ÉÉEò®ú =ºÉ {É®ú {ÉÖxÉ: ¤É½þºÉ Eò®úÉ<Ç VÉÉB* ... (´ªÉ´ÉvÉÉxÉ)
PROF. A.K. PREMAJAM (BADAGARA): You let the rest of the House know.
SHRI SIKANDER BAKHT: I am not.
=tÉäMÉ ¨ÉÆjÉÒ (¸ÉÒ ÊºÉEòxnù®ú ¤ÉJiÉ): ºÉ®ú, SÉxpù ¶ÉäJÉ®ú ºÉɽþ¤É xÉä ÊVÉºÉ ±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÒ
Ê®ú{ÉÉä]õÇ EòÉ ÊVÉFò ÊEòªÉÉ ½þè, VÉÉä Eò®úèº{ÉÉäÆb÷äƺÉ, VÉÉä ¨ÉÖZÉ ºÉä =xÉEòÒ ½þÉä ®ú½þÒ ½þè, =ºÉEòä ¤ÉÉ®úä
¨ÉäÆ ½þè* Eò±É ¨ÉÖZÉ ºÉä =x½þÉäÆxÉä ]õä±ÉÒ¡òÉäxÉ {É®ú ªÉ½þ ºÉ´ÉÉ±É {ÉÚUôÉ lÉÉ* ¨ÉèÆxÉä =xÉEòÉä =ºÉ ´ÉEiÉ ¤ÉiÉÉ
¦ÉÒ ÊnùªÉÉ lÉÉ ÊEò ªÉ½þ +ɪÉÉ ½þè +Éè®ú ¨ÉèÆ =xɺÉä ʺɡòÇ Eò®úèº{ÉÉäÆb÷äÆºÉ ¨ÉäÆ xɽþÒÆ ½þÚÆ, ¤ÉiÉSÉÒiÉ SɱÉ
®ú½þÒ ½þè, <Æ]õ®úèE]õ Eò®ú ®ú½þÉ ½þÚÆ, ¤ÉiÉÉ ®ú½þÉ ½þÚÆ ÊEò EªÉÉ ¡òèE]ºÉ ½þèÆ, ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¤ÉºÉÖnùä´É +ÉSÉɪÉÇ : EªÉÉ ¡òèE]ºÉ ½þèÆ?
¸ÉÒ ÊºÉEòxnù®ú ¤ÉJiÉ: ¨ÉèÆxÉä =xÉEòÒ BEò-BEò ¤ÉÉiÉ EòÉ VÉ´ÉÉ¤É ÊnùªÉÉ ½þè, +xÉnùäJÉÒ xɽþÒÆ EòÒ ½þè*
VÉ¤É ¨Éä®úÒ =xɺÉä ¤ÉÉiÉSÉÒiÉ JÉi¨É ½þÉäEò®ú ÊEòºÉÒ xÉiÉÒVÉä {É®ú {ɽþÖÆSÉäMÉÒ +Éè®ú Ê¡ò®ú +É{É SÉɽþäÆMÉä ÊEò ªÉ½þÉÆ
{É®ú =xÉ xÉiÉÒVÉÉäÆ EòÉä ±ÉɪÉÉ VÉɪÉä, iÉÉä ¨ÉèÆ =ºÉä VÉ°ü®ú ±ÉäEò®ú +É=ÆMÉÉ* ... (´ªÉ´ÉvÉÉxÉ)
SHRI BASU DEB ACHARIA : Why has it not been brought before the House?
MR. SPEAKER: Please resume your seat.
... (Interruptions)
MR. SPEAKER: Now, please take your seats. When the Speaker is on his legs, you
must take your seats. What is this? You please take your seats first.
... (Interruptions)
¸ÉÒ SÉxpù¶ÉäJÉ®ú : +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉÖZÉä nùÖJÉ ½þè ÊEò <ºÉ ºÉnùxÉ ¨ÉäÆ EòÉä<Ç ¦ÉÒ ¤ÉÉiÉ
´ªÉÊEiÉMÉiÉ ¤ÉÉiÉ ½þÉä VÉÉiÉÒ ½þè* ¨ÉèÆ +{ÉxÉä ʨÉjÉ ¸ÉÒ ÊºÉEòxnù®ú ¤ÉJiÉ ºÉä Eò½þiÉÉ ½þÚÆ ÊEò ´Éä
MÉÖººÉÉ ¨ÉiÉ ÊnùJÉÉBÆ, MÉÖººÉÉ ¨ÉÖZÉä ¦ÉÒ ¤É½þÖiÉ +ÉiÉÉ ½þè ±ÉäÊEòxÉ ªÉ½þ MÉÖººÉä EòÉ ºÉ´ÉÉ±É xɽþÒÆ ½þè*
ÊEòºÉÒ ´ªÉÊEiÉMÉiÉ ¤ÉÉiÉ Eòä ʱÉB ¨ÉèÆ +É{ɺÉä ʺɡòÉÊ®ú¶É xɽþÒÆ Eò®ú ®ú½þÉ ½þÚÆ* +É{ÉEòÒ +Éè®ú ®úädÒ
ºÉɽþ¤É, VÉÉä ´É½þÉÆ Eòä VÉVÉ ½þèÆ, EòÒ ´ªÉÊEiÉMÉiÉ ¤ÉÉiÉ xɽþÒÆ ½þèÆ* +MÉ®ú Eòä´É±É ®úädÒ ºÉɽþ¤É xÉä JÉiÉ
ʱÉJÉÉ ½þÉäiÉÉ, iÉä ªÉ½þ ºÉ´ÉÉ±É xɽþÒÆ =`öiÉÉ* ªÉ½þ ºÉ´ÉÉ±É ±ÉÉì Eò¨ÉÒ¶ÉxÉ xÉä =`öɪÉÉ ½þè +Éè®ú ±ÉÉì Eò¨ÉÒ¶ÉxÉ EòÒ
Ê®ú{ÉÉä]õÇ +É{É +{ÉxÉä ±Éè´É±É {É®ú b÷Ò±É xɽþÒÆ Eò®ú ºÉEòiÉä* ¨ÉèÆ +É{ÉEòÒ IɨÉiÉÉ EòÉä VÉÉxÉiÉÉ ½þÚÆ ±ÉäÊEòxÉ
¨ÉèÆ BäºÉÉ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ÊVÉiÉxÉÉ ¨ÉÖZÉä {ÉÉʱÉǪÉɨÉèÆ]õ EòÉ YÉÉxÉ ½þè, EòèʤÉxÉä]õ EòÉä <ºÉ
Ê®ú{ÉÉä]õÇ Eòä ¤ÉÉ®úä ¨ÉäÆ +{ÉxÉä +Ænù®ú ¤É½þºÉ Eò®úxÉÒ SÉÉʽþB lÉÒ +Éè®ú ¤É½þºÉ Eò®úxÉä Eòä ¤ÉÉnù ªÉÊnù ´Éä ÊEòºÉÒ
ÊxÉhÉÇªÉ {É®ú {ɽþÖÆSÉiÉä iÉÉä =ºÉ ÊxÉhÉÇªÉ EòÉä Ê´ÉÊvÉ +ɪÉÉäMÉ EòÉä ¤ÉiÉÉiÉä* ±ÉäÊEòxÉ VÉ¤É =ºÉ¨ÉäÆ º{ɹ]õ
ʱÉJÉÉ ½þÖ+É ½þè ÊEò ±ÉÉäEò ºÉ¦ÉÉ ¨ÉäÆ <ºÉ ¤ÉÉiÉ EòÒ SÉSÉÉÇ ½þÉäxÉÒ SÉÉʽþB iÉÉä =ºÉ Ê®ú{ÉÉä]õÇ EòÒ EòÉì{ÉÒ
º{ÉÒEò®ú ºÉɽþ¤É EòÉä nùäxÉÉ +É{ÉEòÉ +ÊvÉEòÉ®ú ½þÉäiÉÉ ½þè +Éè®ú +É{ÉxÉä ªÉ½þ xɽþÒÆ ÊEòªÉÉ*
It is a dereliction of duty of the Government and you cannot teach
Parliamentary procedure to me. If there is a definite indication that this
should be discussed in the Lok Sabha while the Bill is being discussed, it was
your duty to forward that letter and you should have requested the Speaker
that this matter should not be raised in the House. But you have no business
to say that you will not give the copy to the Lok Sabha Speaker.
MR. SPEAKER: Now, the Minister. Let the Minister reply.
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É : +vªÉIÉ VÉÒ, <vÉ®ú nùäÊJÉB* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : +vªÉIÉ VÉÒ, <ºÉ ºÉ®úEòÉ®ú {É®ú EªÉÉ ¦É®úÉäºÉÉ ½þè* ...
(´ªÉ´ÉvÉÉxÉ) nùä¶É Eòä ʽþiÉ Eòä ºÉÉlÉ ºÉ®úEòÉ®ú uÉ®úÉ <iÉxÉÒ ¤Éc÷Ò ±ÉÉ{É®ú´ÉɽþÒ ½þÖ<Ç ½þè* ...
(´ªÉ´ÉvÉÉxÉ) nùä¶É JÉiÉ®úä ¨ÉäÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ºÉƺÉnù EòÉä +vÉÆEòÉ®ú ¨ÉäÆ ®úJÉEò®ú {Éä]õèÆ]õ ʤɱÉ
{ÉÉºÉ Eò®ú´ÉɪÉÉ MɪÉÉ* ... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É : ¨ÉÆjÉÒ VÉÒ xÉä VÉÉä ¤ÉÉä±ÉÉ ½þè, =ºÉEòä ¤ÉÉnù ªÉÊnù +É{É {ɽþ±Éä ½þ¨ÉäÆ
ºÉÖxÉäÆMÉä iÉÉä =ºÉºÉä ¤É½þÖiÉ EòÖUô º{ɹ]õ ½þÉä VÉÉBMÉÉ* ... (´ªÉ´ÉvÉÉxÉ)
BEò ½þÒ ¤ÉÉiÉ ¨ÉäÆ =xÉEòÉ
|ɶxÉ {ÉÚ®úÉ ½þÉä VÉÉBMÉÉ* ... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Mr. Minister, do you want to say anything. Shri Raghuvansh Prasad
Singh, you please take your seat. He is giving a reply.
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É : Eò<Ç JÉÆb÷ÉäÆ ¨ÉäÆ xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ªÉÊnù BäºÉä ¨ÉɨɱÉÉäÆ
EòÉä JÉÆb÷ÉäÆ ¨ÉäÆ nù¤ÉÉxÉä EòÒ EòÉäÊ¶É¶É Eò®úäÆMÉä iÉÉä ¨ÉèÆ JÉc÷É ®ú½þÚÆMÉÉ* ªÉ½þ nùä¶É EòÉ ¨ÉɨɱÉÉ ½þè* ...
(´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Shri Mulayam Singh Yadav, Shri Mohan Singh has already raised
this matter.
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É : ªÉ½þ +Eòä±ÉÒ {ÉÉ]õÒÇ EòÉ ºÉ´ÉÉ±É xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ªÉ½þ
nùä¶É EòÉ ¨ÉɨɱÉÉ ½þè* +MÉ®ú ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ ¤ÉÉä±Éä ½þèÆ iÉÉä EªÉÉ ½þ¨É xɽþÒÆ ¤ÉÉä±É ºÉEòiÉä? ...
(´ªÉ´ÉvÉÉxÉ)
+vªÉIÉ ¨É½þÉänùªÉ : +É{ÉEòÒ {ÉÉ]õÒÇ ºÉä ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ ¤ÉÉä±Éä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É : ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ Eòä ¤ÉÉnù ¨ÉÆjÉÒ VÉÒ xÉä ¤ÉÉä±ÉÉ ½þè* ...
(´ªÉ´ÉvÉÉxÉ) +MÉ®ú ½þ¨É ¤ÉÉä±ÉäÆMÉä iÉÉä ¤ÉÉiÉ º{ɹ]õ ½þÉä VÉÉBMÉÒ* ... (´ªÉ´ÉvÉÉxÉ)
EªÉÉ ½þ¨É nùä¶É EòÉä ¤ÉäSÉäÆMÉä? ½þ¨É ¨ÉªÉÉÇnùÉ EòÒ ¤ÉÉiÉ Eò®úäÆMÉä* ... (´ªÉ´ÉvÉÉxÉ)
+É{É <ºÉ iÉ®ú½þ ºÉä
nùä¶É EòÒ JÉäiÉÒ EòÉä ¤ÉäSÉ ®ú½þä ½þèÆ +Éè®ú JÉäiÉÒ ¤ÉäSÉxÉä Eòä ¤ÉÉnù {ÉÚ®úä nùä¶É EòÉä ¤ÉäSÉäÆMÉä* ...
(´ªÉ´ÉvÉÉxÉ)
SHRI BIKRAM DEO KESHARI (KALAHANDI): What is this? He is trying to mislead the
House by citing the Law Commission's Report.
MR. SPEAKER: You please sit down. This is Zero Hour. Now, the Minister.
... (Interruptions)
SHRI SIKANDER BAKHT: I have already said... (Interruptions)
¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉƽþ ªÉÉnù´É : VÉ¤É iÉEò ½þ¨ÉEòÉä xɽþÒÆ ºÉÖxÉÉ VÉɪÉäMÉÉ iÉ¤É iÉEò ½þ¨É =x½þäÆ xɽþÒÆ
¤ÉÉä±ÉxÉä nùäÆMÉä ... (´ªÉ´ÉvÉÉxÉ)
½þ¨É nùä¶É EòÉä ¤ÉäSÉxÉä EòÒ <VÉÉWÉiÉ xɽþÒÆ nùäÆMÉä* +É{ÉEòä SÉäªÉ®ú EòÒ
[NEXT PAGE]