SHRI KONIJETI ROSAIAH (NARASARAOPET): Sir, very recently in Andhra Pradesh, the circulation of Rs. 500 denomination counterfeit notes have come to light. There is a big racket going on. Tonnes of counterfeit notes have been printed and they are in circulation, which is detrimental to the economy of this great country. A case has been registered in Andhra Pradesh. Some people, who are said to be involved, have surrendered. There was an award of about Rs. 6 lakh declared by the police of Andhra Pradesh on one particular gentleman by name (Interruptions)* He evaded the police. He was finally advised to surrender. He went to the police station and surrendered himself. Anybody in this country can see the treatment given to the accused in the counterfeit currency notes case. He is treated like erstwhile Nizam of Telengana or even more than that, leave aside the treatment given by the policemen, there is a very serious allegation that some of the Ministers -- I do not want to name them, it is not proper for me also -- are involved in this case. (Interruptions).
... (Interruptions)
SHRI KONIJETI ROSAIAH : I will not allow these things to go on. (Interruptions).
SHRI K. YERRANNAIDU : Sir, I am on a point of order. That is not correct. (Interruptions).
MR. DEPUTY-SPEAKER: Please sit down. I am on my legs.
... (Interruptions)
SHRI KONIJETI ROSAIAH (NARASARAOPET): Sir, you must ask him to sit down. (Interruptions) As he is supporting the Government he cannot take the House as his Party Office (Interruptions).
_____________________________________________________________________________
*Not Recorded.
SHRI K. YERRANNAIDU (SRIKAKULAM): Sir, I am on a point of order. (Interruptions).
12.46 hrs
(At this stage, Shri Konijeti Rosaiah and some other hon. Members came
and stood on the floor near the Table.)
MR. DEPUTY-SPEAKER: Shri Yerrannaidu, I will come to you. I am on my legs.
... (Interruptions)
MR. DEPUTY-SPEAKER: Please go back to your seats. I will hear you. Please resume your seats.
... (Interruptions)
12.47 hrs
(At this stage, Shri Konijeti Rosaiah and some other hon. Members
went back to their seats.)
SHRI K. YERRANNAIDU : Sir, I am on a point of order. (Interruptions).
MR. DEPUTY-SPEAKER: I am on my legs.
... (Interruptions)
MR. DEPUTY-SPEAKER: Nothing will go on record.
(Interruptions)*
MR. DEPUTY-SPEAKER: I did not hear what he had said. What was the objectionable thing?
... (Interruptions)
SHRI KONIJETI ROSAIAH (NARASARAOPET): Sir, kindly go through the records. If there is anything unparliamentary, you can take any action against me. (Interruptions).
MR. DEPUTY-SPEAKER: Shri Rosaiah, I am asking him, not you. Please all of you cooperate with me. Let me conduct the House.
... (Interruptions)
____________________________________________________________________________
*Not Recorded.
SHRI KONIJETI ROSAIAH : Sir, I was a Member of the Legislative Assembly for 25 years. I am not a new man to this procedure. I have not crossed my limits. Kindly go through the records, if there is anything, even a word used by me is found unparliamentary, then you can take any type of action and even you can send me out of the House. I am prepared to face it. But, at the same time, my appeal to you is that whenever we get up to mention a particular point, this gentleman is allowed to get up, shout and obstruct the proceedings. (Interruptions).
SHRI K. YERRANNAIDU : Sir, it is not like that. Since he has taken the Minister's name, that is why I have objected. (Interruptions). I was also MLA for 16 years. (Interruptions). I know the procedure of the House. (Interruptions).
MR. DEPUTY-SPEAKER: Shri Yerrannaidu, you will get the chance. We are not here to show our physical strength. It is an intellectual exercise.
... (Interruptions)
SHRI KONIJETI ROSAIAH : Sir, every Member has got the right to make a mention according to the rules. I came to Parliament House at 8.30 A.M. to put this notice in the box so that my number will be on the priority. Similarly, he has got every right. He is a more seasoned man. He has got a lot of pulls also. He can come and take time from the Chair. He can speak whenever he wants. Everyday, he is allowed to mention one or two things. (Interruptions).
MR. DEPUTY-SPEAKER: Let me deal with it. Will you please allow me to conduct the House? Kindly tell me what was the objectionable thing Shri Yerrannaidu has said.
... (Interruptions)
SHRI KONIJETI ROSAIAH : Sir, when I was mentioning about some of the facts of the case, he started obstructing me. I did not mention the name of anybody. What I said, you can see from the record and from the Press also. It has been very widely circulated in the country. As a matter of fact, I said, some Ministers are said to be involved and I do not want to go into those details. That is what I said.
MR. DEPUTY-SPEAKER: The moment you said something, he got very much agitated.
... (Interruptions)
MR. DEPUTY-SPEAKER: Let me understand from him. If all the three of you talk, how can I understand? I am asking him.
SHRI KONIJETI ROSAIAH : Sir, when he got up and started obstructing, I said: "You cannot obstruct me like this. After all, you are twelve Members, we are 145 Members. You cannot shut us down like this. This is not the way. Every time you are trying to obstruct us."...(Interruptions)
SHRI K. YERRANNAIDU : Sir, when he said that the Ministers are said to be involved, then only I raised my objection...(Interruptions)
SHRI KONIJETI ROSAIAH : Sir, I have got every right to raise my voice...(Interruptions)
SHRI K. YERRANNAIDU : Sir, we have ordered a CBI inquiry and the truth will come out...(Interruptions)
MR. DEPUTY-SPEAKER: Did you mention any specific name?
SHRI KONIJETI ROSAIAH : No, Sir. You can go through the record. I have not mentioned any name...(Interruptions)
MR. DEPUTY-SPEAKER: Shri Yerrannaidu, I have asked the hon. Member whether there are any names which he has mentioned and he says he has not mentioned
any name. Now you can take your seat. We have to conduct the House peacefully.
SHRI K. YERRANNAIDU (SRIKAKULAM): Okay, Sir. I have to obey your orders.
MR. DEPUTY-SPEAKER: Thank you very much.
SHRI KONIJETI ROSAIAH (NARASARAOPET): Sir, rightly, I am trying to help the State Government also in a way. What happened is yet to be known. A thorough investigation is necessary into these affairs. The Government of India and the Reserve Bank of India are the custodians of printing the currency Notes and circulating them. If it is privatised and the people are allowed to print them outside and circulate them throughout the country, that too not one-rupee notes or ten-rupee notes or hundred-rupee notes but the highest denomination of 500-rupee notes, then what is going to happen to the economy of this country? That is why I am anxious to bring it to the notice of the Union Government. I want this Government, particularly, the Finance Minister to respond to this. If the Finance Minister is not here, someone else can respond on behalf of the Government of India and assure this House that necessary steps will be taken to look into these aspects.
According to the discussions in the House of Andhra Pradesh, there are allegations against one Shri...(Interruptions) ....* He is said to be belonging to the ruling Telugu Desam Party. That is their allegation, not my allegation. I do not want to make a mention of any individual, whether here or outside, but my only point is that a thorough investigation must be undertaken by the Government. The Government of India cannot shut down their responsibility by saying that a case has been registered and the police is looking into it. That is not the reply.
MR. DEPUTY-SPEAKER: So, you are demanding the Central Government to look into it.
______________________________________________________________________________
*Not Recorded.
SHRI KONIJETI ROSAIAH : I will take only one minute, Sir.
Sir, my earnest request to the Government of India is that they should not keep their eyes closed and should not allow these things to be tackled by the lower level police stations in any State, maybe for the time being Andhra Pradesh. The Government of India has to look into this case and go deep and deeper. My information is that these fake notes have been reaching Delhi or they have reached Delhi, they have reached Pune, they have reached Mumbai and they are in circulation there. This is an alarming situation. I want the intervention and a proper reply from the Government of India.
SHRI CHETAN CHAUHAN (AMROHA): Sir, there was a Bill in this House for printing of Rs.1,000 denomination notes. At that time also this was mentioned. I had also raised this point. So, the Government is aware of this. The Minister of Finance had replied at that time...(Interruptions)
MR. DEPUTY-SPEAKER: No, you do not have to react. It is for the Government to react if they want.
... (Interruptions)
MR. DEPUTY-SPEAKER: Yes.
... (Interruptions)
SHRI KONIJETI ROSAIAH : He is an accused. He is not a Minister.
....(Interruptions)
MR. DEPUTY-SPEAKER: Whatever it may be, the names will not go on record.
... (Interruptions)
DR. RAVI MALLU (NAGAR KURNOOL): Sir, he is a culprit ....(Interruptions)
MR. DEPUTY-SPEAKER: Will you please resume your seat?
... (Interruptions)
MR. DEPUTY-SPEAKER: Have you finished?
SHRI RAM NAIK: No.
SHRI P. UPENDRA : The State Government has announced a reward. He is a culprit, not a Minister. ....(Interruptions)
MR. DEPUTY-SPEAKER: Nothing of that sort should be there. All those things will not go on record.
... (Interruptions)
SHRI K.S. RAO (MACHILIPATNAM): He has mentioned only the culprit's name. ....(Interruptions)
DR. RAVI MALLU : The State Government has announced a reward of Rs. 6 lakh. ....(Interruptions)
MR. DEPUTY-SPEAKER: In our House, we do not do that. I do not think, that is done.
... (Interruptions)
SHRI K. YERRANNAIDU : Mr. Deputy-Speaker Sir, what you have said is correct. The Government is also very serious. That is why the Government of Andhra Pradesh ordered a CBI inquiry into the matter. The issue is very sensitive and the State Government has requested the Union Government also in this regard so that truth can come out. ....(Interruptions)
MR. DEPUTY-SPEAKER: Let us hear the Union Government if you want?
... (Interruptions)
SHRI RAM NAIK: Sir, I will draw the attention of the Finance Minister to the information which has been furnished by the hon. Member, for taking suitable and proper action. ....(Interruptions)
MR. DEPUTY-SPEAKER: It is over now.
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MR. DEPUTY-SPEAKER: As the House has a tight schedule of business, we shall skip our lunch-hour today.
... (Interruptions)
... (´ªÉ´ÉvÉÉxÉ)
MR. DEPUTY-SPEAKER: I have called Shri Shailendra Kumar.