Lok Sabha Debates
The Minister Of Rural Development Laid A Statement Regarding Status Of ... on 6 December, 2012
> Title: The Minister of Rural Development laid a statement regarding status of implementation of the recommendations contained in the 28th Report of the Standing Committee on Rural Development on Demands for Grants (2012-13), pertaining to the Department of Land Resources, Ministry of Rural Development. THE MINISTER OF RURAL DEVELOPMENT (SHRI JAIRAM RAMESH): Sir, I beg to lay the statement on the status of implementation of the recommendations contained in the 28th Report of the Standing Committee on Rural Development (15th Lok Sabha) in pursuance of Direction 73 A of the hon. Speaker, Lok Sabha vide Lok Sabha Bulletin - Part II dated September 1, 2004. The 28th Report of the Standing Committee on Rural Development (15th Lok Sabha) was presented in the Lok Sabha on 2.5.2012. The report relates to the examination of Demands for Grants of the Department of Land Resources for 2012-13. An Action Taken Report on the recommendations/observations contained in the Report of the Committee was sent to the Standing Committee on Rural Development on 1.8.2012. The present status of implementation of various recommendations made by the Committee is indicated in the Annexure to my statement which is laid on the Table of the House. I would request that this may be considered as read. _______ … (Interruptions)
MR. CHAIRMAN: Please take your seats.
… (Interruptions)
MR. CHAIRMAN: Please take your seats. Now, we will take up ‘Zero Hour’ matters and all of you will be given a chance to speak. Shri Basu Deb Acharia to speak.
… (Interruptions)
SHRI ANANTH KUMAR (BANGALORE SOUTH): Sir, I am on point of order… (Interruptions) MR. CHAIRMAN: We have taken up ‘Zero Hour’. There is no point of order during ‘Zero Hour’. SHRI BASU DEB ACHARIA (BANKURA): Sir, today is the 20th anniversary of demolition of Babri Masjid… (Interruptions) MR. CHAIRMAN: This is ‘Zero Hour’. You cannot raise point of order during ‘Zero Hour’. But you will get time to speak. … (Interruptions)
MR. CHAIRMAN: We will come to that. There is a notice for adjournment motion. … (Interruptions)
MR. CHAIRMAN: We will come to that. There is a notice of adjournment motion and we have to call him. You can raise it after this. … (Interruptions)
MR. CHAIRMAN: Ananth Kumarji, you are raising a very important issue. But there is notice of adjournment motion before this House and we have to call Mr. Basu Deb Acharia and after that you can raise it. Now on a procedural matter Shri Gurudas Dasguptaji wants to speak. You can raise it. You will get time. … (Interruptions)
MR. CHAIRMAN : Shri Ananth Kumar ji, you will get time to speak. Please allow the House to run smoothly. … (Interruptions)
MR. CHAIRMAN: This is not correct.
… (Interruptions)
SHRI ANANTH KUMAR : Sir, Rule 373 of the Rules of Procedure and Conduct of Business states and I quote:
“The Speaker may direct any Member whose conduct is, in his opinion, grossly disorderly to withdraw immediately from the House…(interruptions) ” MR. CHAIRMAN: I have already called the name of one Member. … (Interruptions)
MR. CHAIRMAN: Nothing, except what Shri Gurudas Dasgupta is saying, will go on record. (Interruptions *… MR. CHAIRMAN: Shri Ananth Kumar ji, you are wasting your time. Whatever you are saying is not going on record. I will give you chance later on. … (Interruptions)
12.06 hrs At this stage, Shri Ganesh Singh, Shri Chandrakant Khaire and some other hon. Members came and stood on the floor near the Table.
MR. CHAIRMAN: Hon. Members, please go back to your seats. Nothing, except what Shri Gurudas Dasgupta is saying, will go on record. (Interruptions)* … MR. CHAIRMAN: Shri Ananth Kumar ji, you will get a chance to speak. You can raise it then. … (Interruptions)
MR. CHAIRMAN: The House stands adjourned to meet again at 2 p.m. 12.07 hrs The Lok Sabha then adjourned for till Fourteen of the Clock.
_________