Lok Sabha Debates
Introduction Of Election Laws (Amendment) Bill, 2021. on 20 December, 2021
Seventeenth Loksabha > Title: Introduction of Election Laws (Amendment) Bill, 2021.
THE MINISTER OF LAW AND JUSTICE (SHRI KIREN RIJIJU): Sir, I beg to move for leave to introduce a Bill further to amend the Representation of the People Act, 1950 and the Representation of the People Act, 1951. माननीय सभापति : प्रस्ताव प्रस्तुत हुआ:
“कि लोक प्रतिनिधित्व अधिनियम, 1950 और लोक प्रतिनिधित्व अधिनियम, 1951 का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।” … (व्यवधान)
माननीय सभापति : श्री डी. रविकुमार – उपस्थित नहीं ।
… (व्यवधान)
माननीय सभापति : श्री मनीष तिवारी ।
… (व्यवधान)
श्री मनीष तिवारी (आनंदपुर साहिब):माननीय सभापति महोदय, मैं आपसे दरख्वास्त करता हूं कि हाउस को ऑर्डर में लेकर आइये ।… (व्यवधान)
माननीय सभापति : मेरा आपसे अनुरोध है कि महत्वपूर्ण चर्चा हो रही है । आपके नेता बोल रहे हैं । Please go back to your seat.
… (व्यवधान)
श्री मनीष तिवारी:यह जो विधेयक है, यह सरकार की लेजिस्लेटिव कम्पीटेंस के विरुद्ध है ।… (व्यवधान) यह जो विधेयक है, यह सरकार की लेजिस्लेटिव कम्पीटेंस के बियोंड है ।… (व्यवधान)इसका बहुत बड़ा नुकसान भारत के लोकतंत्र को होने वाला है ।… (व्यवधान)
माननीय सभापति : मनीष जी, आपके नेता बोलना चाहते हैं । अधीर रंजन जी बोलना चाहते हैं ।
… (व्यवधान)
SHRI ADHIR RANJAN CHOWDHURY (BAHARAMPUR): Sir, I oppose the introduction of the Bill under the title Election Laws (Amendment) Bill, 2021 and simultaneously demand that the legislative document be referred to the Standing Committee concerned for further scrutiny given the fact that it is an infringement upon the Fundamental Right to privacy that has been enunciated by the Supreme Court. ....(Interruptions) It will lead more to disenfranchisement …. ....(Interruptions).
माननीय सभापति : अधीर जी, आप अपोजिशन के नेता हैं । आप अपनी पार्टी के माननीय सदस्यों को विशेष रूप से कहिए कि वे अपनी सीट्स पर जाएं ।
… (व्यवधान)
SHRI ADHIR RANJAN CHOWDHURY: That is why, we are demanding that this Bill should be referred to the Standing Committee. ....(Interruptions)
Sir, I would like to refer to the verdict of Puttaswamy versus Union of India, which limited the use of Aadhaar authentication solely to welfare programmes and to link with PAN for the purposes of Income Tax. ....(Interruptions) Previous instances, where the Aadhaar number was used to clean up databases of the Mahatma Gandhi National Rural Employment Guarantee Scheme … (Interruptions) and ended up causing deletion of people from the database. ....(Interruptions)
माननीय सभापति : मेरा फिर अनुरोध है कि महत्वपूर्ण विधेयक पर चर्चा हो रही है, उस पर आपत्तियाँ हमारे कुछ माननीय सदस्य कर रहे हैं, आप उसको सुनिए । कृपया अपनी-अपनी सीट्स पर वापस जाइये ।
… (व्यवधान)
SHRI ADHIR RANJAN CHOWDHURY : Sir, we do not have the Data Protection Law at our disposal right at this moment. ....(Interruptions) So, you cannot bulldoze this kind of a legislative document, which is replete with legal infirmities. ....(Interruptions).
माननीय सभापति : डॉ. टी. सुमति (ए) तामिझाची थंगापंडियन – उपस्थित नहीं ।
Shri Manish Tewari ji.
… (Interruptions)
SHRI MANISH TEWARI : Mr. Chairman, Sir, the Aadhaar Act does not allow for linking of the Aadhaar number to the electoral roll. The Aadhaar Act is very explicit. ....(Interruptions) It is an Act which is for the targeted delivery of financial and other subsidy benefits and services. Voting is a legal right. ....(Interruptions) चुनाव में वोट देना एक लीगल अधिकार है । यह जो आधार एक्ट है, यह लेजिस्लेटिव कम्पीटेंस के बियोंड है ।… (व्यवधान) इसलिए हम इस विधेयक के इंट्रोडक्शन का विरोध करते हैं और मंत्री जी से यह दरख्वास्त करते हैं कि इस बिल को वापस लिया जाए ।… (व्यवधान) It is beyond the legislative competence of the Government to introduce the Bill. ....(Interruptions)
माननीय सभापति : श्री प्रद्युत बोरदोलोई – उपस्थित नहीं ।
श्री असादुद्दीन ओवैसी (हैदराबाद) … (व्यवधान)
SHRI ASADUDDIN OWAISI (HYDERABAD): Sir, this Bill is outside the legislative competence of the House as it violates the limits on legislation set by the Supreme Court in the judgement on Puttaswamy Vs. Union of India. ....(Interruptions) The linking of IDs and Aadhaar violates the Fundamental Right of privacy as defined by Puttaswamy.....(Interruptions)
Sir, the voter enrolment and issuing of voter ID is carried out in pursuance of a constitutional purpose by an independent constitutional body. Subjecting voter enrolment to Aadhaar violates independent sanctity of the constitutional process. … (Interruptions)
Lastly, this Bill allows the Government the power to suppress, disenfranchise, profile voters and discriminate between the beneficiaries of the Government schemes. It will end up violating the principle of secret ballot, universal adult franchise, and free and fair elections. That is why, I am asking for a division. I want a division. … (Interruptions)
सर, डिविज़न होगा । … (व्यवधान) सर, डिविज़न होना चाहिए । … (व्यवधान)
HON. CHAIRPERSON: No. … (Interruptions)
HON. CHAIRPERSON: Prof. Sougata Rayji.
… (Interruptions)
PROF. SOUGATA RAY (DUM DUM): Sir, I beg to oppose the introduction of the Bill to amend the Representation of the People Act, 1950 and the Representation of the People Act, 1951. This Bill is opposed to the Supreme Court judgement in the Puttaswamy case where it is mentioned that Aadhaar is given to all residents whereas EPIC is given to all citizens. … (Interruptions)
Besides, the Central Government is interfering with the Election Commission. The Secretary to the Prime Minister wrote a letter to the Chief Election Commissioner. … (Interruptions)
Sir, I oppose the introduction. … (Interruptions)
HON. CHAIRPERSON: Shri Ritesh Pandeyji.
श्री रितेश पाण्डेय (अम्बेडकर नगर): सभापति महोदय, मैं इस बिल के इंट्रोडक्शन का विरोध करने के लिए खड़ा हुआ हॅूं । … (व्यवधान) क्योंकि कहीं न कहीं इस बिल के आने से, जो एक अधिकार लोगों को वोट देने का दिया गया है, उसका हनन हो रहा है । … (व्यवधान) क्योंकि आधार को, पुट्टास्वामी के प्रोपोशनेलिटी जजमेंट को अगर देखा जाए तो उसको लिंक करने में यह … (व्यवधान)सर, इससे दलित, शोषित, पीड़ित लोगों के वोटों का हनन होगा । … (व्यवधान)उन लोगों के अधिकारों का हनन होगा और आधार का इससे लिंकेज कर के उनके वोट किधर जा रहे हैं, जो उनको एक गुप्त अधिकार होता है, वोट देने का, वह पूरी तरह से ध्वस्त हो रहा है । … (व्यवधान)इसलिए हम इसका विरोध करते हैं । … (व्यवधान)
SHRI N. K. PREMACHANDRAN (KOLLAM): Mr. Chairperson, Sir, I rise to oppose the introduction of the Election Laws (Amendment) Bill, 2021. … (Interruptions)
No person shall be deprived of his life and personal liberty except in accordance with the procedure established by law. This is what Article 21 of the Constitution says. On the basis of Article 21, in Justice Puttaswamy versus Union of India case, the Constitution Bench of the Supreme Court has held that right to privacy is a Fundamental Right under Article 21 of the Constitution. … (Interruptions)
माननीय सभापति : आपके नेता बोल रहे हैं, please go back to your seats and participate in the deliberations. … (Interruptions)
SHRI N. K. PREMACHANDRAN : In this case, linking the electoral roll with Aadhaar definitely infringes the right to privacy and violates Article 21. The Parliament is not empowered to take away the Fundamental Rights by means of a law. Therefore, I strongly oppose it. … (Interruptions)
Also, if the Representation of the People Act … (Interruptions)
HON. CHAIRPERSON: Dr. Shashi Tharoorji.
… (Interruptions)
DR. SHASHI THAROOR (THIRUVANANTHAPURAM): Mr. Chairperson, Sir, I will not take up the time of the House by repeating the excellent arguments already made, but I will add one more argument. … (Interruptions)
We are forgetting that Aadhaar was only meant to be a proof of residence; it is not a proof of citizenship. In our country, only citizens are allowed to vote. So, if you are in a position where you are asking Aadhaar for voters, all you are getting is a document that reflects residence. It does not reflect any proof of citizenship. Therefore, you are potentially giving the right to vote to non-citizens. … (Interruptions)
Sir, this is an additional objection in addition to the four important objections already raised by other colleagues. … (Interruptions)
Thank you. … (Interruptions)
श्री किरेन रिजीजू: सभापति महोदय, हमारे माननीय सदस्यों ने इस बिल के इन्ट्रोडक्शन को अपोज़ करने का जो तर्क दिया है, वह बिल्कुल निराधार है और उसमें जो सुप्रीम कोर्ट के जजमेंट का हवाला दिया है, वह भी बिल्कुल मिसइंटरप्रेट किया गया है । … (व्यवधान) उन्होंने न ही इस बिल के ऑब्जेक्टिव को सही तरीके से समझा है और न ही जो तर्क दिया है, वह सही है । … (व्यवधान)
सर, मैं आपके माध्यम से सबसे पहले सदन को जानकारी देना चाहता हॅूं कि इस देश में अगर सरकार कोई कदम उठाती है, जैसे पीपुल्स रिप्रेज़ेंटेटिव्स एक्ट में यह कहा गया है कि इलैक्शन का जो इलैक्टोरल रोल होता है, वह क्रेडिबल होना चाहिए, ताकि इलैक्शन ही साफ तरीके से क्रेडिबल हो । … (व्यवधान)
Section 17 of the Representation of the People Act, 1950 states: “No person to be registered in more than one constituency. No person shall be entitled to be registered in the electoral roll for more than one constituency.” … (Interruptions) सरकार यह कोशिश करती है कि बोगस वोटिंग रुकनी चाहिए और यदि फेक वोटिंग, नकली वोटिंग को रोकने के लिए कदम उठाया जाता है तो सदन को इसमें साथ देना चाहिए ।… (व्यवधान)
सर, इसके साथ-साथ मैं सुप्रीम कोर्ट के जजमेंट को शॉर्ट में कहना चाहता हूं कि पुट्टास्वामी केस में सुप्रीम कोर्ट के जजमेंट में जो “…legality of this action which articulates the existence of law.” कहा गया है, यह बिल्कुल क्वालिफाई होता है क्योंकि हम एक कानून बनाने जा रहे हैं और इसके तहत लोगों को एक बराबरी का दर्जा देने जा रहे हैं ।… (व्यवधान)
सर, इसके साथ-साथ इसमें ‘legitimate state aim’ होना चाहिए यानी कि ‘इंटेरेस्ट ऑफ द स्टेट’ होना चाहिए ।… (व्यवधान)इस काम के माध्यम से, ‘आधार’ को इलेक्टोरल के साथ लिंक करने से स्टेट का बिल्कुल इंटेरेस्ट है ।… (व्यवधान)यह ‘test of proportionality’ में बिल्कुल क्वालिफाई होता है, इसलिए इस बिल को पूरे एकजुट होकर समर्थन करने का मैं आह्वान करता हूं ।… (व्यवधान)
माननीय सभापति: प्रश्न यह है :
“कि लोक प्रतिनिधित्व अधिनियम, 1950 और लोक प्रतिनिधित्व अधिनियम, 1951 का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति प्रदान की जाए ।” प्रस्ताव स्वीकृत हुआ ।
SHRI KIREN RIJIJU: Sir, I introduce the Bill.
… (व्यवधान)
माननीय सभापति : सभा की कार्यवाही दो बजे तक के लिए स्थगित की जाती है । 12.17 hrs The Lok Sabha then adjourned till Fourteen of the Clock.
14.00 hrs The Lok Sabha reassembled at Fourteen of the Clock.
(Dr. (Prof.) Kriti Premjibhai Solanki in the Chair) … (व्यवधान)
14.0 ½ hrs At this stage, Sushri Mahua Moitra, Shri Gaurav Gogoi and some other hon. Members came and stood on the floor near the Table. … (व्यवधान)
14.01 hrs HON. CHAIRPERSON : The matters under Rule 377 shall be laid on the Table of the House … (Interruptions). Members who have been permitted to raise the matters under Rule 377 today and are desirous of laying them may personally hand over the text of the matter at the Table of the House within 20 minutes. … (Interruptions). Only those matters shall be treated as laid down for which text of the matter has been received at the Table within the stipulated time. … (Interruptions). The rest will be treated as lapsed. … (Interruptions)