<b>XII LOK SABHA DEBATES, <i> Session IV, (Budget) </i> </b>
XII LOK SABHA DEBATES, Session IV, (Budget) Thursday, February 25, 1999 /Phalguna 6, 1920 (Saka)

Type of Debate: STATUTORY RESOLUTIONS
Title: Regarding approval of the proclamation issued by the President under article 356 of the Constitution in Relation to the State of Bihar. (Not Concluded)

TEXT :
14.48 hrs

MR. DEPUTY-SPEAKER: The next item is the Statutory Resolution.

THE MINISTER OF POWER, MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF NON-CONVENTIONAL ENERGY SOURCES (SHRI P.R. KUMARAMANGALAM):

Mr. Deputy-Speaker, with your kind permission, before you call the Minister of Home Affairs to move the Resolution, I wish to state that originally, as decided in the Business Advisory Committee, as per the Report now adopted by the House, we were supposed to have the reply and voting tomorrow before taking up the Private Members' Business. But we have allotted only five hours.

Actually, we have taken a decision that we would try and complete the debate today and have the reply and the voting tomorrow before the Private Members' Business starts. But the calculation, after looking at the number of speakers and the allotted time shows that it does not seem to be possible, even if we sat late.

So, I have a proposal which I have put to the leaders of all parties and the Members, which I would like to submit, that tomorrow's Private Members' Business time may be shifted to -- it has been done in the past -- or postponed to the 4th March, in the next week.

SHRI NADENDLA BHASKARA RAO (KHAMMAM): Fourth March is a holiday in Andhra Pradesh and Karnataka.

MR. DEPUTY-SPEAKER: Let him speak.

SHRI P.R. KUMARAMANGALAM: That being the position, if that alone can happen, it would go on.

Otherwise the disadvantage is that the next week is the Holi week, in the sense that 1st, 2nd and 3rd of March are holidays. 5th is also a Private Members' day and attendance would be a difficulty for all of us put together because of various problems. Therefore, if I may suggest that either my proposal be accepted or we go on in the normal way whereupon we would not be able to close the debate tomorrow, and, we will close the debate the week after, maybe, 8th or 9th.

SHRI SHARAD PAWAR (BARAMATI): We can sit late tonight.

SHRI P.R. KUMARAMANGALAM: No.

SHRI SHARAD PAWAR : We can sit tomorrow also. Tomorrow, the reply can be roundabout 4 o' clock or 4.30 or 5 o' clock.

SHRI P.R. KUMARAMANGALAM: Private Members' Business starts at 3.30 p.m. Statutorily, we do not postpone it.

SHRI SHARAD PAWAR : You can shift it to the next Friday.

SHRI P.R. KUMARAMANGALAM: That is what I suggested.

SHRI SHARAD PAWAR : Agreed.

SHRI P.R. KUMARAMANGALAM: It is shifted to 4th of March. I cannot shift to the next Friday. You cannot do anything with the Private Members' Business except shift it to a day which is a full working day.

SOME HON. MEMBERS: Let it be on 4th of March.

SHRI SHARAD PAWAR : All right.

SHRI P.R. KUMARAMANGALAM: That is what I proposed.

SOME HON. MEMBERS: Agreed.

MR. DEPUTY-SPEAKER: Now it seems the consensus is that the Private Members' Business will be shifted to 4th of March and then this matter will be finished tomorrow itself.

MÞɽþ ¨ÉÆjÉÒ (¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ): ¨ÉÉxÉxÉÒªÉ ={ÉÉvªÉIÉ VÉÒ, ¨ÉèÆ ºÉÆEò±{É {Éä¶É Eò®úiÉÉ ½þÚÆ:

"Ê ªÉ½þ ºÉ¦ÉÉ Ê¤É½þÉ®ú ®úÉVªÉ Eòä ºÉƤÉÆvÉ ¨ÉäÆ ºÉÆÊ´ÉvÉÉxÉ Eòä +xÉÖSUôänù 356 Eòä +xiÉMÉÇiÉ ®úɹ]Å{ÉÊiÉ uÉ®úÉ 12 ¡ò®ú´É®úÒ, 1999 EòÉä VÉÉ®úÒ EòÒ MÉ<Ç =nPÉÉä¹ÉhÉÉ EòÉ +xÉÖ¨ÉÉänùxÉ Eò®úiÉÒ ½þè*"

¨ÉÉxªÉ´É®ú, Eò±É ¨ÉèÆxÉä <ºÉ ¤ÉÉiÉ EòÉ =±±ÉäJÉ ÊEòªÉÉ ÊEò ªÉ½þ ºÉ®úEòÉ®ú <ºÉ ¤ÉÉiÉ ºÉä ºÉ½þ¨ÉiÉ ½þè ÊEò vÉÉ®úÉ 356 EòÉ ={ɪÉÉäMÉ VÉ¤É +ÊxÉ´ÉɪÉÇ ±ÉMÉä iɦÉÒ Eò®úxÉÉ SÉÉʽþB, ºÉɨÉÉxªÉ °ü{É ºÉä <ºÉEòÉ ={ɪÉÉäMÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB +Éè®ú ={ɪÉÉäMÉ ¦ÉÒ ½þÉä iÉÉä ºÉÆÊ´ÉvÉÉxÉ ÊxɨÉÉÇiÉÉ+ÉäÆ EòÒ ¨ÉƶÉÉ EòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉEò®ú ½þÒ ÊEòªÉÉ VÉÉxÉÉ SÉÉʽþB, ÊEòºÉÒ |ÉEòÉ®ú EòÒ ®úÉVÉxÉÒÊiÉ ºÉä |ÉäÊ®úiÉ ½þÉäEò®ú xɽþÒÆ ÊEòªÉÉ VÉÉxÉÉ SÉÉʽþB* Eò±É MÉÉä´ÉÉ Eòä ºÉƤÉÆvÉ ¨ÉäÆ VÉÉä +vªÉÉnùä¶É lÉÉ =ºÉEòÒ ¤É½þºÉ Eòä nùÉè®úÉxÉ ½þÒ ªÉ½þ ¤ÉÉiÉ º{ɹ]õ ½þÖ<Ç ÊEò MÉÉä´ÉÉ Eòä Ê´É¹ÉªÉ ¨ÉäÆ EòÉä<Ç ¨ÉiɦÉänù xɽþÒÆ lÉÉ, EòÉä<Ç Ê´É´ÉÉnù xɽþÒÆ lÉÉ +Éè®ú MÉÉä´ÉÉ Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ VÉÉä =nPÉÉä¹ÉhÉÉ ®úɹ]Å{ÉÊiÉ VÉÒ xÉä VÉÉ®úÒ EòÒ, =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ nù±ÉÉäÆ Eòä ¤ÉÒSÉ Ê´É´ÉÉnù xɽþÒÆ lÉÉ +Éè®ú +É¨É VÉxÉiÉÉ Eòä ¤ÉÒSÉ ¨ÉäÆ ¦ÉÒ MÉÉä´ÉÉ ªÉÉ +xªÉjÉ Eò½þÒÆ Ê´É´ÉÉnù xɽþÒÆ lÉÉ* ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò Eò±É EòÒ =nPÉÉä¹ÉhÉÉ +Éè®ú +ÉVÉ ÊVÉºÉ =nPÉÉä¹ÉhÉÉ {É®ú ¤É½þºÉ ¨ÉèÆ +É®ú¨¦É Eò®ú ®ú½þÉ ½þÚÆ =ºÉ¨ÉäÆ ¤Éc÷É +ÆiÉ®ú ½þè* +ÆiÉ®ú ªÉ½þ ½þè ÊEò <ºÉ =nPÉÉä¹ÉhÉÉ Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ nù±ÉÉäÆ ¨ÉäÆ ¤É½þÖiÉ Ê´É´ÉÉnù ½þè ±ÉäÊEòxÉ VÉxÉiÉÉ ¨ÉäÆ +ÊvÉEò Ê´É´ÉÉnù xɽþÒÆ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

Eò±É EòÒ =nPÉÉä¹ÉhÉÉ Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ nù±ÉÉäÆ ¨ÉäÆ ¦ÉÒ Ê´É´ÉÉnù xɽþÒÆ lÉÉ +Éè®ú VÉxÉiÉÉ ¨ÉäÆ ¦ÉÒ Ê´É´ÉÉnù xɽþÒÆ lÉÉ, ±ÉäÊEòxÉ +ÉVÉ EòÒ =nPÉÉä¹ÉhÉÉ Eòä ºÉƤÉÆvÉ ¨ÉäÆ ¨ÉèÆ º´ÉÒEòÉ®ú Eò®úiÉÉ ½þÚÆ ÊEò nù±ÉÉäÆ ¨ÉäÆ ¨ÉiɦÉänù ½þè, nù±ÉÉäÆ ¨ÉäÆ Ê´É´ÉÉnù ½þè, ±ÉäÊEòxÉ VÉxÉiÉÉ ¨ÉäÆ +ÊvÉEò Ê´É´ÉÉnù xɽþÒÆ ½þè* ¨ÉèÆ xɽþÒÆ Eò½þÚÆMÉÉ ÊEò Ê´É´ÉÉnù xɽþÒÆ ½þè*

¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ (nùä´ÉÊ®úªÉÉ): EªÉÉ +É{ÉxÉä ºÉ´ÉÇä Eò®úÉ Ê±ÉªÉÉ ½þè*

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ: ½þÉÆ*

... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ : +É{É <±ÉäE¶ÉxÉ ½þÉ®ú MɪÉä ½þèÆ*

MR. DEPUTY-SPEAKER: No running commentary please. Let him speak, then, you can have your own chance.

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ: ¨ÉèÆxÉä Eò±É ½þÒ EòÖUô ʽþÆnùÒ {Éä{É®úÉäÆ ¨ÉäÆ +Éè®ú EòÖUô +ÆOÉäVÉÒ {Éä{É®úÉäÆ ¨ÉäÆ BEò ºÉ´ÉÇä nùäJÉÉ, ÊVɺÉEòÉä +ÉìÊ{ÉÊxɪÉxÉ {ÉÉä±É Eò½þiÉä ½þèÆ*

=xɺÉä ªÉ½þ ºÉ´ÉÉ±É {ÉÚUôÉ MɪÉÉ ÊEò EªÉÉ Ê¤É½þÉ®ú ¨ÉäÆ ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ ±ÉÉMÉÚ Eò®úxÉÉ =ÊSÉiÉ ½þè ªÉÉ +xÉÖÊSÉiÉ ½þè? iÉ¤É 67 |ÉÊiɶÉiÉ ±ÉÉäMÉÉäÆ xÉä, ÊVÉxɺÉä ªÉ½þ ®úÉªÉ ¨ÉÉÆMÉÒ MÉ<Ç lÉÒ, Eò½þÉ ÊEò =ÊSÉiÉ ½þè +Éè®ú ¶ÉɪÉnù 24-25 |ÉÊiɶÉiÉ ±ÉÉäMÉÉäÆ xÉä Eò½þÉ ÊEò ªÉ½þ +xÉÖÊSÉiÉ ½þè* ¨ÉèÆ EòÉä<Ç +ÆÊiÉ¨É ºÉiªÉ Eò½þEò®ú <ºÉ ¤ÉÉiÉ EòÉä |ɺiÉÖiÉ xɽþÒÆ Eò®ú ®ú½þÉ ±ÉäÊEòxÉ ÊEòºÉÒ xÉä {ÉÚUôÉ ÊEò EªÉÉ ºÉ´ÉÇä ÊEòªÉÉ MɪÉÉ iÉÉä ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè +Éè®ú ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ʤɽþÉ®ú ¨ÉäÆ ªÉ½þ ʺlÉÊiÉ ½þÉäMÉÒ* ªÉÊnù ʤɽþÉ®ú ¨ÉäÆ ½þ¨É <ºÉ |ÉEòÉ®ú EòÉ ºÉ´ÉÇä Eò®úäÆMÉä iÉÉä ¶ÉɪÉnù ¤É½þÖiÉ ¤Éc÷Ò ºÉÆJªÉÉ ¨ÉäÆ ±ÉÉäMÉ Eò½þäÆMÉä ÊEò ªÉ½þ =ÊSÉiÉ Eònù¨É lÉÉ, <ºÉEòä +±ÉÉ´ÉÉ EòÉä<Ç nùںɮúÉ Eònù¨É ºÉÆ¦É´É xɽþÒÆ lÉÉ

... (´ªÉ´ÉvÉÉxÉ)

.. ¨ÉèÆ +{ÉxÉä ±ÉÉäMÉÉäÆ ºÉä +xÉÖ®úÉävÉ Eò°üÆMÉÉ ÊEò +É{É =xÉEòÉä ºÉÖxÉäÆ, ´Éä ¦ÉÒ ½þ¨ÉäÆ ºÉÖxÉäÆ* ªÉ½þ nùÉä ÊnùxÉ EòÒ ¤É½þºÉ BEò |ÉEòÉ®ú ºÉä iÉEòÇ-Ê´ÉiÉEòÇ ½þÉäMÉÒ* ºÉ¤É +{ÉxÉÒ +{ÉxÉÒ ¤ÉÉiÉ ®úJÉäÆ* <ºÉʱɪÉä ¨Éä®úÉ +É{É ºÉ¤ÉºÉä +xÉÖ®úÉävÉ ½þè ÊEò ¶ÉÉÊxiÉ{ÉÚ´ÉÇEò <ºÉ ¤É½þºÉ EòÉä SɱÉxÉä nùäÆ*

={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ʤɽþÉ®ú EòÒ {ÉÊ®úʺlÉÊiÉ EòÉä<Ç +¦ÉÒ {ÉènùÉ ½þÖ<Ç, BäºÉÉ ¨ÉèÆ xɽþÒÆ ¨ÉÉxÉiÉÉ* ʤɽþÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ EòÉ¡òÒ ºÉ¨ÉªÉ ºÉä ±ÉÉäMÉÉäÆ ¨ÉäÆ ÊSÉxiÉÉ ®ú½þÒ ½þè* ʤɽþÉ®ú |Énùä¶É VÉxɺÉÆJªÉÉ EòÒ nÞùʹ]õ ºÉä ʽþxnùÖºiÉÉxÉ EòÉ nùںɮúä xɨ¤É®ú EòÉ ®úÉVªÉ ½þè* <iÉxÉÉ ½þÒ xɽþÒÆ, ÊVÉiÉxÉä ºÉƺÉÉvÉxÉ <ºÉ |Énùä¶É ¨ÉäÆ ={ɱɤvÉ ½þèÆ ªÉÉ ¨ÉÉxÉ´É ºÉƺÉÉvÉxÉ ªÉÉ ¨Éè]õÒÊ®úªÉ±É ºÉƺÉÉvÉxÉ Ê¨É±ÉiÉä ½þèÆ, =iÉxÉä ºÉ¤ÉºÉä ¤Éc÷ä |Énùä¶É ¨ÉäÆ xɽþÒÆ ½þÉäÆMÉä* ÊVÉiÉxÉä {ÉÖ®úÉxÉä |ɶÉɺÉEò ®ú½þä ½þèÆ, ´Éä Eò½þiÉä ½þèÆ ÊEò 1953 ¨ÉäÆ ¸ÉÒ {ÉÉè±É Bä{É±É EòÒ +vªÉIÉiÉÉ ¨ÉäÆ BEò Eò¨Éä]õÒ ¤ÉxÉÒ lÉÒ ÊVɺÉxÉä ʽþxnùÖºiÉÉxÉ Eòä ºÉÉ®úä |Énùä¶ÉÉäÆ ¨ÉäÆ ¶ÉɺÉxÉ EòèºÉÉ ½þè, <ºÉ ¤ÉÉ®úä ¨ÉäÆ +{ÉxÉÉ BEò |ÉÊiÉ´ÉänùxÉ EòèʤÉxÉ]õ ºÉèFòäÊ]ÅB]õ EòÉä |ɺiÉÖiÉ ÊEòªÉÉ lÉÉ* |ɺiÉÖiÉ |ÉÊiÉ´ÉänùxÉ ¨ÉäÆ Ê½þxnùÖºiÉÉxÉ Eòä ®úÉVªÉÉäÆ Eòä |ɶÉɺÉxÉ EòÒ |ɶÉƺÉÉ EòÒ MÉ<Ç ±ÉäÊEòxÉ Ê¤É½þÉ®ú ½þÒ BEò BäºÉÉ ®úÉVªÉ lÉÉ ÊVɺÉEòÒ ºÉ¤ÉºÉä VªÉÉnùÉ |ɶÉƺÉÉ EòÒ MÉ<Ç lÉÒ* +¦ÉÒ ¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ xÉä Eò½þÉ ÊEò Ê®ú{ÉÉä]õÇ ¨ÉäÆ Eò½þÉ MɪÉÉ ½þè ÊEò

Bihar is the best administered state in the country.

¨ÉèÆ <ºÉ ¤ÉÉiÉ EòÉä JÉÉäVÉ xɽþÒÆ {ÉɪÉÉ* ¨ÉèÆxÉä føÚÆføxÉä EòÒ EòÉäÊ¶É¶É EòÒ ±ÉäÊEòxÉ ¨ÉÖZÉä Eò½þÒÆ Ê¨É±ÉÉ xɽþÒÆ*<ºÉʱɪÉä <ºÉ ¤ÉÉiÉ EòÒ {ÉÖʹ]õ xɽþÒÆ Eò°üÆMÉÉ ±ÉäÊEòxÉ VÉÉxÉEòÉ®úÒ ªÉ½þ ʨɱÉiÉÒ ½þè ÊEò ʤɽþÉ®ú EòÉä BEò +SUôÉ |ɶÉɺÉÊxÉEò |Énùä¶É ¨ÉÉxÉÉ VÉÉiÉÉ ®ú½þÉ ½þè* ªÉ½þ 1953 EòÒ ¤ÉÉiÉ ½þè ±ÉäÊEòxÉ ´É½þÉÆ ºÉä SɱÉiÉä SɱÉiÉä ½þ¨É Eò½þÉÆ +É {ɽþÖÆSÉä ½þèÆ*

={ÉÉvªÉIÉ VÉÒ, ={É®úÉäEiÉ ºÉÆnù¦ÉÇ ¨ÉäÆ ½þÉ<Ç EòÉä]õÇ Eòä BEò VÉʺ]õºÉ ¨É½þÉänùªÉ lÉä VÉÉä ʤɽþÉ®ú Eòä EòäºÉ {É®ú +{ÉxÉÒ Ê]õ{{ÉhÉÒ nùä ®ú½þä lÉä* ¶ÉɪÉnù =xÉEòÉ xÉÉ¨É ¸ÉÒ ¤ÉÒ.{ÉÒ. ʺÉƽþ lÉÉ* VÉÉä ¦ÉÉ®úiÉ Eòä MÞɽþ ºÉÊSÉ´É ½þèÆ, ´Éä xɽþÒÆ..

¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ (¤ÉÉä±É{ÉÖ®ú) : =xÉEòÉ xÉÉ¨É ¸ÉÒ ¤ÉÒ.{ÉÒ. ʺÉx½þÉ lÉÉ*

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ: VÉVÉ Eòä ¤ÉÉ®úä ¨ÉäÆ +É{É VªÉÉnùÉ VÉÉxÉiÉä ½þèÆ*

I stand corrected.

=x½þÉäxÉä EòäºÉ Eòä ºÉ¨ÉªÉ ªÉ½þ Eò½þÉ ÊEò ʤɽþÉ®ú EòÒ VÉÉä nù¶ÉÉ ½þè, =ºÉä nùäJÉEò®ú EòÉä<Ç Ê´ÉSÉÉ®ú´ÉÉx ´ªÉÊEiÉ ªÉÉ iÉÉä +Éi¨É½þiªÉÉ Eò®úäMÉÉ ªÉÉ Ê¤É½þÉ®ú UôÉäc÷Eò®ú SɱÉÉ VÉɪÉäMÉÉ*

These are observations from the Bench in an open court reported in the Press.

<iÉxÉÉ iÉÉä ¨ÉèÆ =r®úhÉ nùä ºÉEòiÉÉ ½þÚÆ* +É{É 1998 EòÉ VÉVɨÉäÆ]õ nùäJÉ ºÉEòiÉä ½þèÆ ÊVɺÉä ¨ÉèÆxÉä +JɤÉÉ®úÉäÆ ¨ÉäÆ {ÉgøÉ* ¤ÉÉEòɪÉnùÉ ªÉ½þ VÉVɨÉäÆ]õ ¨ÉäÆ Ê±ÉJÉÉ ½þÖ+É ½þè ÊEò <ºÉ |Énùä¶É ¨ÉäÆ +¤É ªÉ½þ ʺlÉÊiÉ {ÉènùÉ ½þÉä MÉ<Ç ½þè ÊEò BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò ªÉ½þÉÆ VÉÉxÉ´É®ú ®ú½þiÉä ½þÉäÆ*

as if animals are living there. That is the language that has been used in that particular judgement.

¨ÉÉxÉxÉÒªÉ xªÉɪÉvÉÒ¶É EòÒ +Éä®ú ºÉä +Éè{ÉSÉÉÊ®úEò ÊxÉhÉǪÉÉäÆ Eòä nùÉè®úÉxÉ Eò½þÒ MÉ<Ç ªÉ½þ Ê]õ{{ÉhÉÒ ÊEòiÉxÉÒ MÉƦÉÒ®ú½þè* ʤɽþÉ®ú EòÒ <ºÉ +´ÉºlÉÉ {É®ú ½þ¨É ºÉ¤É ±ÉÉäMÉ Ê´ÉSÉÉ®ú Eò®úäÆ*

15.00 hrs.

ªÉ½þ ʺlÉÊiÉ ªÉÉ ªÉ½þ ºÉÉ®úÒ ¤É½þºÉ ªÉÉ VÉÉä ÊxÉhÉÇªÉ ½þè ´É½þ ÊxÉhÉÇªÉ ÊEòºÉÒ {ÉÉ]õÒÇ Eòä {ÉIÉ ¨ÉäÆ ªÉÉ ÊEòºÉÒ {ÉÉ]õÒÇ Eòä ÊJɱÉÉ¡ò xɽþÒÆ ½þè* ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ªÉ½þ ÊxÉhÉÇªÉ <ºÉ ºÉ®úEòÉ®ú xÉä ʴɶÉÖr ʤɽþÉ®ú EòÒ VÉxÉiÉÉ Eòä ʽþiÉ EòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉEò®ú ʱɪÉÉ ½þè* ʴɶÉÖr ʤɽþÉ®ú Eòä Ê´ÉEòÉºÉ EòÒ Eò±{ÉxÉÉ EòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉEò®ú ʱɪÉÉ ½þè* ʴɶÉÖr ʤɽþÉ®ú ¨ÉäÆ EòÉxÉÚxÉ +Éè®ú ´ªÉ´ÉºlÉÉ EòÒ ÊºlÉÊiÉ `öÒEò ½þÉäxÉä Eòä ʱÉB <ºÉ ʽþºÉÉ¤É ºÉä ʱɪÉÉ ½þè +Éè®ú EòÉä<Ç <ºÉ¨ÉäÆ EòÆʺÉb÷®úä¶ÉxÉ ¨ÉÉäÊ]õ´Éä¶ÉxÉ ÊºÉ´ÉÉªÉ Ê¤É½þÉ®ú Eòä ʽþiÉ Eòä xɽþÒÆ ½þè*

¨ÉèÆxÉä Eò½þÉ ÊEò ªÉ½þ ʺlÉÊiÉ +SÉÉxÉEò xɽþÒÆ {ÉènùÉ ½þÖ<Ç ½þè, 1998 ¨ÉäÆ ½þÒ {ÉènùÉ xɽþÒÆ ½þÖ<Ç* ºÉSɨÉÖSÉ ¨ÉäÆ iÉÉä {ɽþ±ÉÉ-{ɽþ±ÉÉ VÉÉä xÉ®úºÉƽþÉ®ú ½þÖ+É ´É½þ 1997 ¨ÉäÆ ½þÖ+É* ½þÖB iÉÉä ¤É½þÖiÉ ½þèÆ ¨ÉMÉ®ú 1997 ¨ÉäÆ VÉÉä ½þÖ+É ´É½þ ¦ÉªÉÆEò®ú lÉÉ ÊVɺɨÉäÆ 58 ªÉÉ 60 nùʱÉiÉ ¨ÉÉ®úä MÉB* =ºÉEòä ¤ÉÉnù ¨ÉäÆ +Éè®ú <ºÉ¨ÉäÆ ½þ¨ÉÉ®úä =ºÉ ºÉ¨ÉªÉ Eòä ʨÉÊxɺ]õ®ú +Éì¡ò º]õä]õ ´É½þÉÆ {É®ú MÉB* ½þ¨ÉÉ®úä =ºÉ ºÉ¨ÉªÉ Eòä MÞɽþ ºÉÊSÉ´É ´É½þÉÆ {É®ú MÉB* ÊVÉiÉxÉÒ ¤ÉÉiÉ ½þÖ<Ç ªÉÉ ¨Éä®úä VÉÉä {ÉÚ´ÉÇ +ÊvÉEòÉ®úÒ MÞɽþ ¨ÉÆjÉÉ±ÉªÉ Eòä ¨ÉÆjÉÒ ®ú½þä ½þèÆ, =x½þÉäÆxÉä ´É½þÉÆ EòÒ ºÉ®úEòÉ®ú ºÉä ´ÉÉiÉÉDZÉÉ{É ÊEòªÉÉ , ¨ÉèÆxÉä ´É½þ ºÉ¤É nùäJÉÉ ½þè* =ºÉ ºÉ¨ÉªÉ VÉÉä ½þ¨ÉÉ®úä ®úÉVªÉ{ÉÉ±É lÉä, =x½þÉäÆxÉä VÉÉä Ê®ú{ÉÉä]õÇºÉ ¦ÉäVÉÒÆ =xÉEòÉä ¦ÉÒ ¨ÉèÆxÉä nùäJÉÉ ½þè +Éè®ú =xÉ ºÉ¤É¨ÉäÆ <ºÉ ¤ÉÉiÉ EòÒ MÉƦÉÒ®ú ÊSÉxiÉÉ |ÉEò]õ EòÒ MÉ<Ç ½þè ÊEò <ºÉEòÉä ®úÉäEòÉ VÉÉB +Éè®ú <ºÉEòÉä ®úÉäEòxÉä Eòä ʱÉB ÊVÉiÉxÉÒ ºÉ½þɪÉiÉÉ Eòäxpù ºÉä SÉÉʽþB, ½þ¨É nùäxÉä EòÉä iÉèªÉÉ®ú ½þèÆ +Éè®ú ºÉ½þɪÉiÉÉ nùÒ ¦ÉÒ MÉ<Ç, ±ÉäÊEòxÉ ÊºlÉÊiÉ Ê¤ÉMÉc÷iÉÒ MÉ<Ç, ±ÉMÉÉiÉÉ®ú ʤÉMÉc÷iÉÒ MÉ<Ç* BEò Eòä ¤ÉÉnù BEò ½þiªÉÉEòÉÆb÷ ½þÉäiÉä ®ú½þä +Éè®ú EªÉÉäÆÊEò <ºÉ ºÉÉ®úÒ +®úÉVÉEòiÉÉ EòÒ iɽþ ¨ÉäÆ VÉÉä BEò |ɨÉÖJÉ ºÉ¨ÉºªÉÉ ½þè ÊVÉºÉ ºÉ¨ÉºªÉÉ EòÉä ½þ¨ÉEòÉä {ɽþSÉÉxÉxÉÉ SÉÉʽþB, ´É½þ ½þè ʤɽþÉ®ú ®úÉVªÉ ¨ÉäÆ ¦ÉÚ欃 ºÉÖvÉÉ®ú ºÉƤÉÆvÉÒ EòÉxÉÚxÉÉäÆ EòÉ `öÒEò |ÉEòÉ®ú ºÉä EòɪÉÉÇx´ÉªÉxÉ xÉ ½þÉäxÉÉ* ªÉ½þ SÉÚÆÊEò |ɨÉÖJÉ EòÉ®úhÉ ½þè +Éè®ú <ºÉ {É®ú ºÉ¤É ±ÉÉäMÉ ºÉ½þ¨ÉiÉ ½þèÆ, ¨Éä®úä ºÉä {ÉÚ´ÉÇ VÉÉä ºÉ®úEòÉ®ú lÉÒ, =xÉEòÒ Ê®ú{ÉÉä]õÇºÉ ¨ÉèÆxÉä nùäJÉÒ ½þèÆ, =xÉEòÒ ºÉÉ®úÒ SÉSÉÉÇBÆ nùäJÉÒ ½þèÆ* +MÉ®ú ´É½þÉÆ EòÉ JÉäÊiɽþ®ú ¨ÉWÉnùÚ®ú ½þè, =ºÉEòä ʱÉB ʨÉÊxÉ¨É¨É ´ÉäVÉ iÉªÉ ÊEòªÉÉ MɪÉÉ ÊEò =ºÉEòÉä 39.80 ¯û{ɪÉä ʨɱÉxÉä SÉÉʽþB ªÉÉ 40 ¯û{ɪÉä ʨɱÉxÉä SÉÉʽþB iÉÉä +ÊvÉEòÉÆ¶É ¦ÉÚº´ÉɨÉÒ =xÉEòÉä BEò EòÉèc÷Ò xɽþÒÆ nùäiÉä, {ÉèºÉÉ xɽþÒÆ nùäiÉä +Éè®ú iÉÒxÉ ÊEò±ÉÉä SÉÉ´É±É nùäiÉä ½þèÆ ÊVɺÉEòÒ EòÒ¨ÉiÉ VÉÉä ʨÉÊxÉ¨É¨É ´ÉäVÉ ÊxÉʶSÉiÉ ½þè, =ºÉEòä +ÉvÉä ºÉä ¦ÉÒ Eò¨É ½þè* iÉÉä EòèºÉÒ ÊºlÉÊiÉ ½þÉäMÉÒ, <ºÉEòÒ Eò±{ÉxÉÉ EòÉä<Ç ¦ÉÒ Eò®ú ºÉEòiÉÉ ½þè* +Éè®ú EªÉÉäÆÊEò JÉäÊiɽþ®ú ¨ÉWÉnùÚ®ú +ÊvÉEòÉÆ¶É nùʱÉiÉ ½þèÆ, <ºÉÒʱÉB ÊVÉiÉxÉä ºÉÉ®úä xÉ®úºÉƽþÉ®ú Eòä EòÉÆb÷ ½þÉäiÉä ½þèÆ, =ºÉ¨ÉäÆ ¦ÉÖEiɦÉÉäMÉÒ |ÉɪÉ& nùʱÉiÉ ½þÉäiÉä ½þèÆ, +ÊvÉEò ºÉä +ÊvÉEò nùʱÉiÉ ½þÉäiÉä ½þèÆ* <xÉ iÉlªÉÉäÆ EòÉä ºÉ¨ÉZÉEò®ú <ºÉ ºÉ¨ÉºªÉÉ EòÉä nùäJÉxÉÉ SÉÉʽþB* EªÉÉäÆ xɽþÒÆ ÊFòªÉÉx´ÉªÉxÉ ½þÖ+É? EªÉÉäÆ EòÉ®úÇ´ÉÉ<Ç xɽþÒÆ ½þÖ<Ç?

Eò±É nùںɮúä ºÉnùxÉ ¨ÉäÆ VÉ¤É <ºÉEòÒ SÉSÉÉÇ ½þÖ<Ç |ɶxÉEòÉ±É ¨ÉäÆ iÉÉä ®úhɤÉÒ®ú ºÉäxÉÉ EòÉ xÉÉ¨É +ɪÉÉ* ®úhɤÉÒ®ú ºÉäxÉÉ EòÉ xÉÉ¨É +ÉiÉä ½þÒ Eò½þÉ MɪÉÉ ÊEò ®úhɤÉÒ®ú ºÉäxÉÉ BäºÉÒ ½þè, <ºÉ {ÉÉäʱÉÊ]õEò±É {ÉÉ]õÒÇ ºÉä ºÉƤÉÆÊvÉiÉ ½þè* ¨ÉèÆ iÉÉä ºÉÖxÉEò®ú ½þè®úÉxÉ ½þÖ+É EªÉÉäÆÊEò ¨Éä®úÒ {ÉÉ]õÒÇ EòÉ xÉÉ¨É Ê±ÉªÉÉ MɪÉÉ lÉÉ, ±ÉäÊEòxÉ ¨ÉèÆxÉä Eò½þÉ ÊEò ¨ÉèÆxÉä VÉÉxÉEòÉ®úÒ EòÒ ½þè +Éè®ú ®úhɤÉÒ®ú ºÉäxÉÉ BEò ¤Éèxb÷ +ÉìMÉÇxÉÉ<WÉä¶ÉxÉ ½þè, <ºÉEòÉä <±±ÉÒMÉ±É PÉÉäʹÉiÉ ÊEòªÉÉ MɪÉÉ ½þè +Éè®ú <±±ÉÒMÉ±É PÉÉäʹÉiÉ Eò®úxÉä Eòä ¤ÉÉnù {ɽþ±Éä ¦ÉÒ +É®úÉä{É ±ÉMÉä lÉä ÊEò <ºÉ ºÉƺlÉÉ ªÉÉ ºÉÆMÉ`öxÉ EòÉ <ºÉEòä ºÉÉlÉ ºÉƤÉÆvÉ ½þè* iÉÉä 1997 ¨ÉäÆ Ê¤É½þÉ®ú EòÒ ºÉ®úEòÉ®ú xÉä Ê®ú]õɪÉb÷Ç ½þÉ<Ç EòÉä]õÇ Eòä VÉVÉ VÉʺ]õºÉ +¨ÉÒ®únùÉºÉ EòÒ +vªÉIÉiÉÉ ¨ÉäÆ BEò +ɪÉÉäMÉ MÉÊ`öiÉ ÊEòªÉÉ* =xÉEòÉä Eò½þÉ MɪÉÉ ÊEò Uô& ¨É½þÒxÉä Eòä +Ænù®ú +É{É <ºÉ ¤ÉÉiÉ EòÒ VÉÉxÉEòÉ®úÒ EòÊ®úªÉä ÊEò EòÉèxÉ ®úÉVÉxÉèÊiÉEò iÉi´É <ºÉEòä ºÉÉlÉ VÉÖc÷ä ½þÖB ½þèÆ* <ºÉ ºÉƺlÉÉ EòÒ BäÊ¡òʱÉB¶ÉxºÉ EªÉÉ ½þèÆ, ÊVɺÉEòä EòÉ®úhÉ <iÉxÉä ºÉÉ®úä ½þiªÉÉEòÉÆb÷ ½þÉä ®ú½þä ½þèÆ +Éè®ú nùʱÉiÉÉäÆ EòÉä ¨ÉÉ®úÉ VÉÉ ®ú½þÉ ½þè* ªÉä EòÉèxÉ ±ÉÉäMÉ ½þèÆ? VÉÉxÉEòÉ®úÒ Eò®úiÉä ½þèÆ iÉÉä {ÉiÉÉ ±ÉMÉiÉÉ ½þè ÊEò =ºÉEòÒ <ºÉ b÷ägø ºÉÉ±É ¨ÉäÆ BEò ¨ÉÒÊ]õÆMÉ ¦ÉÒ xɽþÒÆ ½þÖ<Ç ½þè, EªÉÉäÆÊEò =xÉEòÉ EòÉ¨É ½þÒ ¶ÉÖ°ü xɽþÒÆ ½þÖ+É* =xÉEòÉä nù¡iÉ®ú xɽþÒÆ ÊnùªÉÉ MɪÉÉ, =xÉEòÉä EòÖUô ¦ÉÒ xɽþÒÆ ÊnùªÉÉ MɪÉÉ*

ªÉ½þ +Eòä±Éä +¨ÉÒ®únùÉºÉ Eò¨ÉÒ¶ÉxÉ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè* BEò +Éè®ú Eò¨ÉÒ¶ÉxÉ ¤ÉxÉɪÉÉ MɪÉÉ lÉÉ, VÉ¤É BEò B¨É.B±É.B.¨ÉÉ®úÉ MɪÉÉ lÉÉ* =xÉEòÒ {ÉixÉÒ <ºÉ ºÉnùxÉ EòÒ ºÉ¨¨ÉÉÊxÉiÉ ºÉnùºªÉÉ ½þèÆ +Éè®ú VÉ¤É nùÉä B¨É.B±É.B. ¨ÉÉ®úä MɪÉä lÉä iÉÉä =xÉEòÒ ½þiªÉÉ Eòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ BEò Eò¨ÉÒ¶ÉxÉ ¤ÉxÉɪÉÉ MɪÉÉ lÉÉ* =ºÉ¨ÉäÆ ¦ÉÒ ½þÉ<Ç EòÉä]õÇ EòÉ VÉVÉ ®úJÉÉ MɪÉÉ, ±ÉäÊEòxÉ =ºÉEòÒ ¦ÉÒ ´É½þÒ nùÖnùǶÉÉ ½þÖ<Ç, EòÉä<Ç |ÉMÉÊiÉ xɽþÒÆ ½þÖ<Ç, EòÉä<Ç ¨ÉɨɱÉÉ +ÉMÉä xɽþÒÆ ¤ÉgøÉ* =ºÉEòÉä EòÉä<Ç nù¡iÉ®ú, EòÉä<Ç ºÉÖÊ´ÉvÉÉBÆ, EòÉä<Ç º]õÉ¡ò xɽþÒÆ ÊnùªÉÉ MɪÉÉ, ½þ®ú BEò ¨ÉɨɱÉä ¨ÉäÆ ´ÉèºÉÉ EòÉ ´ÉèºÉÉ ½þÒ ®ú½þÉ* ªÉ½þÉÆ iÉEò ÊEò ]ÅÉ<¤É±É ´Éè±É¡òäªÉ®ú EòÉ=ÆÊºÉ±É EòÉ MÉ`öxÉ Eò®úxÉÉ +ɴɶªÉEò ½þè* ´É½þ ºÉÆÊ´ÉvÉÉxÉ Eòä +vÉÒxÉ ¤ÉxÉɪÉÉ, =ºÉEòÉä iÉÒxÉ ºÉÉ±É ½þÉä MɪÉä,±ÉäÊEòxÉ =ºÉEòÒ EòÉä<Ç ¨ÉÒÊ]õÆMÉ xɽþÒÆ ½þÖ<Ç, EòÉä<Ç EòÉ®úÇ´ÉÉ<Ç xɽþÒÆ ½þÖ<Ç* ½þ®ú BEò ¨ÉɨɱÉä ¨ÉäÆ ªÉ½þÒ ½þÖ+É*

Eò±É ʤɽþÉ®ú EòÒ SÉSÉÉÇ Eòä ºÉ¨ÉªÉ <ºÉ ¤ÉÉiÉ EòÉ =±±ÉäJÉ Eò<Ç ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ xÉä ÊEòªÉÉ, =xÉEòä uÉ®úÉ nùÉä ¤ÉÉiÉäÆ Eò½þÒ MÉ<Ç, SÉSÉÉÇ iÉÉä MÉÉä´ÉÉ EòÒ ½þÉä ®ú½þÒ lÉÒ, ±ÉäÊEòxÉ +ÊxÉ´ÉɪÉÇ °ü{É ºÉä ʤɽþÉ®ú EòÉ =±±ÉäJÉ <vÉ®ú ºÉä ¦ÉÒ ½þÉäiÉÉ lÉÉ +Éè®ú ½þ¨ÉÉ®úÒ +Éä®ú ºÉä ¦ÉÒ ½þÉäiÉÉ lÉÉ* =ºÉ¨ÉäÆ Eò½þÉ MɪÉÉ ÊEò MÉÉä´ÉÉ ¨ÉäÆ VÉÉä ÊEòªÉÉ ´É½þ `öÒEò ÊEòªÉÉ, ´É½þÉÆ ºÉ®úEòÉ®ú Eòä {ÉÉºÉ ¤É½þÖ¨ÉiÉ xɽþÒÆ ®ú½þÉ, <ºÉÒʱÉB ´É½þÉÆ ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ ±ÉÉMÉÚ Eò®ú ÊnùªÉÉ* ±ÉäÊEòxÉ Ê¤É½þÉ®ú ¨ÉäÆ VÉÉä ºÉ®úEòÉ®ú lÉÒ, =ºÉEòä {ÉÉºÉ ¤É½þÖ¨ÉiÉ lÉÉ, =ºÉEòÉä EªÉÉäÆ ½þ]õɪÉÉ, ¤É½þÖ¨ÉiÉ ´ÉɱÉÒ ºÉ®úEòÉ®ú EòÉä EªÉÉäÆ ¤ÉJÉÉǺiÉ ÊEòªÉÉ?

nùںɮúÒ ¤ÉÉiÉ ªÉ½þ Eò½þÒ MÉ<Ç ÊEò +MÉ®ú ÊEòºÉÒ |Énùä¶É EòÒ EòÉxÉÚxÉ-´ªÉ´ÉºlÉÉ EòÒ ÊºlÉÊiÉ Ê¤ÉMÉc÷ VÉÉB, +{É®úÉvÉÉäÆ EòÒ ºÉÆJªÉÉ ¤Égø VÉÉB, +{É®úÉvÉÒ ¤Égø VÉÉBÆ, ½þiªÉÉBÆ ½þÉäxÉä ±ÉMÉäÆ, ʽþƺÉÉ ½þÉäxÉä ±ÉMÉä, EªÉÉ vÉÉ®úÉ 356 ±ÉMÉÉxÉä EòÉ ªÉ½þ +ÉvÉÉ®ú ½þè +Éè®ú +MÉ®ú ªÉ½þ +ÉvÉÉ®ú ½þè iÉÉä BEò ºÉnùºªÉ xÉä Eò½þÉ ÊEò ʽþÆnùÖºiÉÉxÉ ¨ÉäÆ ÊEòiÉxÉä |Énùä¶É ¤ÉSÉäÆMÉä ÊVÉxɨÉäÆ vÉÉ®úÉ 356 xÉ ±ÉMÉÉxÉÒ {Éc÷ä* ½þ®ú BEò ¨ÉäÆ vÉÉ®úÉ 356 ±ÉMÉÉxÉÒ {Éc÷äMÉÒ*

... (´ªÉ´ÉvÉÉxÉ)

I am not yielding.

MR. DEPUTY-SPEAKER: Please do not interrupt him. Please take your seat.

¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ: ÊEòºÉÒ xÉä +ɺÉÉ¨É Eòä ¤ÉÉ®úä ¨ÉäÆ Eò½þÉ, ÊEòºÉÒ xÉä ¨É½þÉ®úɹ]Å EòÉ =±±ÉäJÉ ÊEòªÉÉ

... (´ªÉ´ÉvÉÉxÉ)

¨ÉèÆ iÉÉä +É{ÉEòä iÉEòÇ nùä ®ú½þÉ ½þÚÆ, VÉÉä iÉEòÇ Eò±É ʤɽþÉ®ú Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ =`öɪÉä MɪÉä lÉä ÊEò vÉÉ®úÉ 356 ±ÉMÉÉiÉä ½þÖB +É{ÉxÉä ªÉ½þ ¤ÉÉiÉ ¦ÉÒ JªÉÉ±É ¨ÉäÆ xɽþÒÆ ®úJÉÒ ÊEò ´É½þÉÆ {É®ú ºÉ®úEòÉ®ú EòÉä ¤É½þÖ¨ÉiÉ |ÉÉ{iÉ ½þè* MÉÉä´ÉÉ ¨ÉäÆ ¤É½þÖ¨ÉiÉ xɽþÒÆ lÉÉ, ±ÉäÊEòxÉ Ê¤É½þÉ®ú ¨ÉäÆ iÉÉä ¤É½þÖ¨ÉiÉ ½þè, +É{ÉxÉä <ºÉ ¤ÉÉiÉ EòÉä vªÉÉxÉ ¨ÉäÆ ®úJÉÉ ÊEò ªÉ½þ +Eòä±ÉÉ Ê¤É½þÉ®ú xɽþÒ ½þè ÊEò VɽþÉÆ iÉEò EòÉxÉÚxÉ-´ªÉ´ÉºlÉÉ EòÒ ÊºlÉÊiÉ Ê¤ÉMÉc÷iÉÒ VÉÉ ®ú½þÒ ½þè, ½þiªÉÉ+ÉäÆ +Éè®ú ʽþƺÉÉ EòÒ ºÉÆJªÉÉ ¤ÉgøiÉÒ VÉÉ ®ú½þÒ ½þè +Éè®ú |Énùä¶É ¦ÉÒ iÉÉä ½þèÆ* ¨ÉèÆ <ºÉ ¤ÉÉiÉ ºÉä <ÆEòÉ®ú xɽþÒÆ Eò®ú ®ú½þÉ ½þÚÆ ÊEò BäºÉä +Éè®ú |Énùä¶É ¦ÉÒ ½þèÆ* ¨ÉèÆ <ºÉ ¤ÉÉiÉ ºÉä <ÆEòÉ®ú xɽþÒÆ Eò®ú ®ú½þÉ ½þÚÆ ÊEò <ºÉ ºÉ¨ÉªÉ VÉÉä ºÉ®úEòÉ®ú ʤɽþÉ®ú ¨ÉäÆ lÉÒ, =ºÉEòä ¤É½þÖ¨ÉiÉ Eòä ¤ÉÉ®úä ¨ÉäÆ ÊEòºÉÒ EòÉä ºÉÆnùä½þ xɽþÒÆ lÉÉ* ±ÉäÊEòxÉ ¨ÉèÆ <iÉxÉÉ VÉ°ü®ú ÊxÉ´ÉänùxÉ Eò°üÆMÉÉ ÊEò ªÉ½þ ¤ÉÉiÉ VÉÉä Eò¦ÉÒ-Eò¦ÉÒ vÉÉ®úÉ 356 Eòä ºÉÆnù¦ÉÇ ¨ÉäÆ Eò½þÒ VÉÉiÉÒ ½þè ÊEò <ºÉ ºÉ®úEòÉ®ú EòÉä ¤É½þÖ¨ÉiÉ |ÉÉ{iÉ ½þè, +MÉ®ú =ºÉ ºÉ®úEòÉ®ú EòÉä ¤É½þÖ¨ÉiÉ xɽþÒÆ ½þÉäiÉÉ iÉÉä vÉÉ®úÉ 356 EòÒ EªÉÉ VÉ°ü®úiÉ {Éc÷iÉÒ* +MÉ®ú ¤É½þÖ¨ÉiÉ xɽþÒÆ ½þè iÉÉä vÉÉ®úÉ 356 EòÒ VÉ°ü®úiÉ {Éc÷xÉä EòÉ ºÉ´ÉÉ±É ½þÒ xɽþÒÆ ½þè, ´É½þ ºÉ®úEòÉ®ú BäºÉä ½þÒ SɱÉÒ VÉÉiÉÒ* <ºÉÒʱÉB Eò¦ÉÒ-Eò¦ÉÒ VÉÉä ¤É½þÖ¨ÉiÉ ´ÉɱÉÒ ¤ÉÉiÉ Eò½þÒ VÉÉiÉÒ ½þè, ´É½þ =ÊSÉiÉ xɽþÒÆ ½þè, EªÉÉäÆÊEò vÉÉ®úÉ 356 ¨ÉäÆ ªÉ½þ xɽþÒÆ Eò½þÉ MɪÉÉ ½þè ÊEò vÉÉ®úÉ 356 EòÉ ={ɪÉÉäMÉ ´É½þÉÆ ÊEòªÉÉ VÉÉB VɽþÉÆ {É®ú ºÉ®úEòÉ®ú +{ÉxÉÉ ¤É½þÖ¨ÉiÉ JÉÉä nùä, ªÉ½þ <ºÉ¨ÉäÆ xɽþÒÆ Eò½þÉ MɪÉÉ ½þè* <ºÉ¨ÉäÆ ªÉ½þ Eò½þÉ MɪÉÉ ½þè ÊEò VɽþÉÆ {É®ú ºÉ®úEòÉ®ú ºÉÆÊ´ÉvÉÉxÉ Eòä +xÉÖºÉÉ®ú EòÉ¨É xÉ Eò®ú ®ú½þÒ ½þÉä, ºÉÆÊ´ÉvÉÉxÉ Eòä |ÉÉ´ÉvÉÉxÉÉäÆ Eòä +xÉÖºÉÉ®ú EòÉ¨É xÉ Eò®ú ®ú½þÒ ½þÉä

... (´ªÉ´ÉvÉÉxÉ)

=ºÉÒ |ÉEòÉ®ú ºÉä ¨ÉèÆ Eò½þiÉÉ ½þÚÆ ÊEò ¨ÉèÆ ªÉ½þ xɽþÒÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò Eò½þÒÆ {É®ú EòÉxÉÚxÉ-´ªÉ´ÉºlÉÉ EòÒ ÊºlÉÊiÉ JÉ®úÉ¤É ½þÉä VÉÉB iÉÉä BEò¨ÉÉjÉ EòÉ®úhÉ ½þÉä ºÉEòiÉÉ ½þè Eò½þÒÆ {É®ú vÉÉ®úÉ 356 ±ÉMÉÉxÉä EòÉ, ¨ÉèÆ <ºÉ ¤ÉÉiÉ ºÉä ºÉ½þ¨ÉiÉ ½þÚÆ -

"That deterioration in the law and order condition or increasing crime or increasing violence cannot be by itself any justification for invoking Article 356."

We are clear in our mind, absolutely clear.

<ºÉ¨ÉäÆ nùÉä ¨ÉiÉ xɽþÒÆ ½þèÆ, +±É¤ÉiiÉÉ VÉÉä ¤ÉÉiÉ ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ, ¨ÉèÆxÉä EòÖUô ¤ÉÉiÉÉäÆ EòÉ =±±ÉäJÉ ÊEòªÉÉ ½þè, ¨ÉèÆ +Éè®ú Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò vÉÉ®úÉ 356 ¤ÉxÉÉxÉä Eòä ¤ÉÉnù ´Éä ʺɡòÇ vÉÉ®úÉ 356 iÉEò ½þÒ ºÉÒʨÉiÉ xɽþÒÆ ®ú½þä, ¤ÉʱEò ºÉÆÊ´ÉvÉÉxÉ ÊxɨÉÉÇiÉÉ+ÉäÆ xÉä =ºÉEòä ºÉÉlÉ-ºÉÉlÉ vÉÉ®úÉ 355 ¦ÉÒ ¤ÉxÉÉ<Ç +Éè®ú =ºÉ¨ÉäÆ =x½þÉäÆxÉä ÊEòºÉÒ EòÉä +ÊvÉEòÉ®ú xɽþÒÆ ÊnùªÉÉ ½þè, ½þ¨ÉEòÉä +ÊvÉEòÉ®ú xɽþÒÆ ÊnùªÉÉ ½þè, 356 ¨ÉäÆ ½þ¨ÉäÆ +ÊvÉEòÉ®ú ÊnùªÉÉ ½þè, ±ÉäÊEòxÉ 355 ¨ÉäÆ VÉ´ÉɤÉnùÉ®úÒ nùÒ ½þè* vÉÉ®úÉ 355 Eò½þiÉÒ ½þè-

"ÊEò ºÉÆPÉ EòÉ ªÉ½þ EòiÉÇ´ªÉ ½þè ÊEò ´É½þ |ÉiªÉäEò ®úÉVªÉ EòÒ ºÉ®úEòÉ®ú EòÉ <ºÉ ºÉÆÊ´ÉvÉÉxÉ Eòä ={ɤÉÆvÉÉäÆ Eòä +xÉÖºÉÉ®ú SɱÉɪÉÉ VÉÉxÉÉ ºÉÖÊxÉʶSÉiÉ Eò®úä"

"It shall be the duty of the Union to ensure that the Government of every State is carried on in accordance with the provisions of the Constitution."

[NEXT PAGE]