Lok Sabha Debates
Introduction Of The Scheduled Castes And Scheduled Tribes Orders (Second ... on 2 August, 2002
14.27 hrs. Title: Introduction of the Scheduled Castes and Scheduled Tribes Orders (Second Amendment) Bill, 2002 THE MINISTER OF TRIBAL AFFAIRS (SHRI JUAL ORAM): Sir, I beg to move for leave to introduce a Bill to provide for the inclusion in the lists of Scheduled Tribes, of certain tribes or tribal communities or parts of or groups within tribes or tribal communities, equivalent names or synonyms of such tribes or communities, removal of area restrictions and bifurcation and clubbing of entries; imposition of area restriction in respect of certain castes in the lists of Scheduled Castes, and the exclusion of certain castes and tribes from the lists of Scheduled Castes and Scheduled Tribes, in relation to the States of Andhra Pradesh, Arunachal Pradesh, Assam, Bihar, Goa, Gujarat, Himachal Pradesh, Jharkhand, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Manipur, Mizoram, Orissa, Sikkim, Tamil Nadu, Tripura, Uttar Pradesh and West Bengal.
MR. CHAIRMAN: Motion moved:
"That leave be granted to introduce a Bill to provide for the inclusion in the lists of Scheduled Tribes, of certain tribes or tribal communities or parts of or groups within tribes or tribal communities, equivalent names or synonyms of such tribes or communities, removal of area restrictions and bifurcation and clubbing of entries; imposition of area restriction in respect of certain castes in the lists of Scheduled Castes, and the exclusion of certain castes and tribes from the lists of Scheduled Castes and Scheduled Tribes, in relation to the States of Andhra Pradesh, Arunachal Pradesh, Assam, Bihar, Goa, Gujarat, Himachal Pradesh, Jharkhand, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Manipur, Mizoram, Orissa, Sikkim, Tamil Nadu, Tripura, Uttar Pradesh and West Bengal."
*Published in the Gazette of India, Extraordinary Part II- Section 2, dated 2.8.2002.
SHRI BIJOY HANDIQUE (JORHAT): Sir, I have given a notice. I have to place on record certain objections to this Bill at the introduction stage. I may be allowed to give my views.
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI PRAMOD MAHAJAN): Sir, let him raise his objections. The hon. Minister will reply to them.
SHRI BIJOY HANDIQUE : I rise to place on record serious objections to the introduction of the Scheduled Castes and Scheduled Tribes Orders (Second Amendment) Bill, 2002 in its present form. I emphasise the words, ‘in its present form’.
My first objection is that the proposed Bill does not include the five communities of Assam, Koch Rajbanshi, Tai-Ahom, Tea Tribes, Chutias and Moran-Mottok, which were recommended by the Committee of Parliament constituted in 1996 by the then hon. Speaker of Lok Sabha, to be enlisted as Scheduled Tribes. The Committee laid its report on the 14th August, 1997. During these five long years, the Government did not take care to examine the report and failed to come to Parliament. … (Interruptions) Let me complete. I have given a notice.
SHRI PRAMOD MAHAJAN: Let me also speak.
During the introduction of a Bill, the hon. Member can speak only about the legislative competence. He cannot talk on the merits of the Bill at this stage. He has a right to speak but he can speak when the Bill comes up for consideration. I supported him to raise his objections but he cannot take advantage of the rule of opposing the introduction and start discussing the merits of the Bill.
MR. CHAIRMAN: Your objection is noted. When the Bill is taken up for consideration, you can speak in detail.
"That leave be granted to introduce a Bill to provide for the inclusion in the lists of Scheduled Tribes, of certain tribes or tribal communities or parts of or groups within tribes or tribal communities, equivalent names or synonyms of such tribes or communities, removal of area restrictions and bifurcation and clubbing of entries; imposition of area restriction in respect of certain castes in the lists of Scheduled Castes, and the exclusion of certain castes and tribes from the lists of Scheduled Castes and Scheduled Tribes, in relation to the States of Andhra Pradesh, Arunachal Pradesh, Assam, Bihar, Goa, Gujarat, Himachal Pradesh, Jharkhand, Karnataka, Kerala, Madhya Pradesh, Maharashtra, Manipur, Mizoram, Orissa, Sikkim, Tamil Nadu, Tripura, Uttar Pradesh and West Bengal."
The motion was adopted.
SHRI JUAL ORAM: Sir, I introduce the Bill.
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