Lok Sabha Debates
Need To Review Procedure For Calling Tenders For Execution Of Work Under Pradhan ... on 7 August, 2001
Title: Need to review procedure for calling tenders for execution of work under Pradhan Mantri Gram Sarak Yojana.
श्री दिलीपकुमार मनसुखलाल गांधी (अहमदनगर) : माननीय प्रधान मंत्री द्वारा घोषित"प्रधान मंत्री ग्राम सड़क योजना" प्राय: ग्रामीण क्षेत्र से निगड़ीत है। इस योजना का लाभ ग्रामीण क्षेत्र के बेरोजगारों को हो, इसलिए इस योजना के जो टेंडर निकलवाने हैं वह ग्रामीण क्षेत्र से निगड़ीत लाइसेंस होल्डर कांट्रेक्टर/ शक्षित बेरोजगार अभियंता जिनकी लागत रुपए ५,००,००० तक है, उन्हें काम देने हेतु इस योजना के टेंडर राज्य की राजधानी की बजाय जिला स्तर पर डी.एस.आर. रेट (जिला मुख्य निर्धारण) के मुताबिक निकालें तो ग्रामीण क्षेत्र के बेरोजगार लाइसेंस होल्डर अभियंता को काम तथा ग्रामीण क्षेत्र के बेरोजगार युवकों को मजदूरी का काम मिलेगा।
मेरा सरकार से नम्र निवेदन है कि प्रधान मंत्री ग्राम सड़क योजना के टेंडर निकलवाने हेतु जो नीति नियम बनवाए हैं, उसमें थोड़ा परिवर्तन करके, जिला स्तर पर इस योजना के टेंडर फाइनल किए जाएं, ऐसे नियम बनवाए जाएं। ताकि ग्रामीण क्षेत्र के ठेकेदार भी उसमें हिस्सा ले सकेंगे और यह ग्रामीण क्षेत्र में साझेदारी का एक उदाहरण होगा। ग्रामीण क्षेत्र को लाभकारी निर्णय हेतु मैं यह अनुरोध करता हूं।
MR. CHAIRMAN: Shri Mulayam Singh Yadav, please ask them to go back to their seats. I will hear you. Let them first go back to their seats.
… (Interruptions)MR. CHAIRMAN: I am unable to hear you. Please go back to your seats. Shri Mulayam Singh Yadav, what is the matter? Please tell me.
… (Interruptions)SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, Shri Saiduzzama, the hon. Member of Parliament from Mazzafarnagar, was trying to draw the attention of the Chair during the ‘Zero Hour’ to raise the Muzzafarnagar issue.… (Interruptions) They did not allow him. Shri Mulayam Singh Yadav also wants to raise it. Please allow them to make their views known.… (Interruptions)
MR. CHAIRMAN: Now, Matters under Rule 377 are going on. Now, it is two of the Clock. You can raise it tomorrow.
… (Interruptions)MR. CHAIRMAN: Shri Mulayam Singh Yadav, I am unable to hear you. Please ask all of your Members to go back to their seats. Please tell me what is the matter.
श्री मुलायम सिंह यादव (सम्भल) : सभापति महोदय, इस तरह से हाउस नहीं चलेगा… ( व्यवधान)
1407 hrs. ( इस समय श्री रघुराज सिंह शाक्य तथा कुछ अन्य माननीय सदस्य अपने-अपने स्थानों पर वापस चले गए।) MR. CHAIRMAN: It is not ‘Zero Hour’. Now, Matters under Rule 377 are going on. I will give you an opportunity.
… (Interruptions)SHRI PRIYA RANJAN DASMUNSI : Shri Mulayam Singh Yadav may make his submission first. Thereafter, the Member of Parliament representing that area, Shri Saidyzzama, has to be allowed to speak.… (Interruptions)
SHRI SAIDUZZAMA (MUZAFFARNAGAR): I am the Member of Parliament from that constituency. I must be given an opportunity.… (Interruptions) I have already given a notice.
1408 hrs. ( इस समय श्री सईदुज्जमां अपने स्थान पर वापस चले गए।) MR. CHAIRMAN: It is not ‘Zero Hour’ now. We are dealing with Matters under Rule 377. In an extraordinary case, I am calling Shri Mulayam Singh Yadav to speak.
… (Interruptions)1408 ½ hrs. ( इस समय श्री सईदुज्जमां सभा पटल के निकट फर्श पर खड़े हो गए।) MR. CHAIRMAN: I want to hear what he wants to say. I will give you an opportunity.
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, you have called Shri Mulayam Singh Yadav first. I am supporting your ruling. I am only saying that after Shri Mulayam Singh Yadav, the affected Member of Parliament from that constituency should be given an opportunity.… (Interruptions)
MR. CHAIRMAN: Shri Mulayam Singh Yadav, you have given the notice under Matter 377 on the same matter.
… (Interruptions)श्री रामजी लाल सुमन : यह बहुत गम्भीर सवाल है… ( व्यवधान) पहले नोटिस स्वीकार किया जाता है, बाद में कहा जाता है कि नोटिस नहीं है… ( व्यवधान)
MR. CHAIRMAN: I will give you an opportunity. You have given the second notice. I will hear you also. Please be calm.
… (Interruptions)MR. CHAIRMAN : Shri Mulayam Singh Yadav, shall I take the issue which you wanted to raise after Matters under Rule 377?