Lok Sabha Debates
Demand Of Cbi Inquiry Regarding Purchase Of Uncertified Paddy Seeds By The ... on 5 June, 1998
> Title : Demand of CBI inquiry regarding purchase of uncertified paddy seeds by the Department of Agriculture, Government of Orissa from the private firms of Andhra Pradesh. SHRI KHARABELA SWAIN (BALASORE) : Sir, of late it has been found that a great agricultural scan has taken place in Orissa. The Department of Agriculture, Government of Orissa has purchased paddy seeds from the private firms of Andhra Pradesh (Interruptions) SHRI BHUBANESWAR KALITA (GUWAHAT!) : Sir, it is purely a State subject. He cannot raise this issue here.... (interruptions). Sir, I want your ruling on this.,.. (Interruptions) MR. SPEAKER : Let him be heard. There is no ruling because this is ' Zero Hour '.
(Interruptions)
SHRI BHUBANESWAR KALITA : Sir, ! am on a point of order.
MR. SPEAKER : This is 'Zero Hour'. How can you raise a point of order ?
SHRl BHUBANESWAR KALITA : Sir, a matter relating to the State Government cannot be discussed here.... (interruptions) MR. SPEAKER : Let us hear him first. How can you object other Members?
SHRI BHUBANESWAR KALITA : Sir, I am on a point of order.... (Interruptions)
MR. SPEAKER : There is no point of order. Nothing will go on record except Shri Swain's statement. (Interruptions)* SHRI KHARABELA SWAIN : Sir, they purchased paddy seeds which were uncertified. Even the Department of Agriculture, Government of Andhra Pradesh warned the Government of Orissa not ,to purchase it frorn the private firm of Andhra Pradesh. But the Government of Orissa purchased it. The Chief Minister of Orissa is also heading the Department of Agriculture.... (Interruptions) ' Not Recorded.
I am having a report of the Financial Advisor .of the Government of Orissa. He has found that about Rs. 500 crore have been swindled. I demand from the hon. Prime Minister to refer this case to the C.B.I. This is a bigger scan than even the fodder scan of Bihar. I appeal to the hon. Prime Minister and the hon. Home Minister that this matter should be inquired by the C.B.I.... (Interruptions) SHRI PRITHVIRAJ D. CHAVAN (KARAD) ; Sir,you please go through his statement and if there is anything objectionable, kindly expunge it. MR. SPEAKER : I will go through his statement.
[Translation] SHRI SATYA PAL JAIN (CHANDIGARH) : If Rajasthan issue can be discussed in the House then why not Orissa.... (Interruptions) 13.00 hrs. [English] SHRI PRITHVIRAJ D. CHAVAN (KARAD) : Sir, You can go through the record and expunge the objectionable portions from it (Interruptions) MR. SPEAKER : Hon. Member, Please take your seat.
SHRI AJIT JOGI (RAIGARH) : Sir, you may kindly see Rule 353 and decide whether it should go on record or not. SHRI BHUBANESWAR KALITA : Why do you not allow it as a point of order? He raised a point of order. You may dispose that first and he can speak after that. [Translation] SHRI CHANDRASHEKHAR SAHU (MAHASAMUND): There is no question of point of order during Zero Hour.... (Interruptions) [English] MR. SPEAKER : Hon. Member, please take your SHRI BHUBANESWAR KALITA : The House is run according to the rules. ,... (Interruptions) . not paying their dues worth Rs. 22-23 crores. An amount of Rs. 2100 crores is lying in the Sugar Development Fund. I request the Government to allocate Rs. 500 crores out of this fund so that wages to the workers and payments due to the farmers could be made as last year the previous government had given 450 crores to Uttar Pradesh Government to revive the sick sugarmiils there and to pay the farmers their dues. SHRI KHARABELA SWAIN (BALASORE) : Sir, of late it has been found that a great agricultural scan has taken place in Orissa. The Department of Agriculture, Government of Orissa has purchased paddy seeds from the private firms of Andhra Pradesh (Interruptions)
SHRI BHUBANESWAR KALITA (GUWAHATI) : Sir, it is purely a State subject. He cannot raise this issue here.... (Interruptions). Sir, I want your ruling on this (Interruptions) ... . :
MR. SPEAKER : Let him be heard. There is no ruling because this is ' Zero Hour '. (interruptions) SHRI BHUBANESWAR KALITA : Sir, I am on a point of order.
MR. SPEAKER : This is 'Zero Hour1. How can you raise'a point of order ?
SHRI BHUBANESWAR KALITA : Sir, a matter relating to the State Government cannot be discussed here (Interruptions) MR. SPEAKER : Let us hear him first. How can you object other Members?
SHRI BHUBANESWAR KALITA : Sir, I am on a point of order.... (Interruptions)
MR. SPEAKER : There is no point of order. Nothing will go on record except Shri Swain's statement. (Interruptions)* SHRI KHARABELA SWAIN : Sir, they purchased paddy seeds which were uncertified. Even the Department of Agriculture, Government of Andhra Pradesh warned the Government of Orissa not jto purchase it from the private firm of Andhra Pradesh'. But the Government of Orissa purchased it. The Chief Minister of Orissa is also heading the Department of Agriculture.... (Interruptions) ' Not Recorded. I am having a report of the Financial Advisor of the Government of Orissa. He has found that about Rs. 500 crore have been swindled. I demand from the hon. Prime Minister to refer this case to the C.B.I. This is a bigger scan than even the fodder scan of Bihar. I appeal to the hon. Prime Minister and the hon. Home Minister that this matter should be inquired by the C.B.I.... (Interruptions) SHRI PRITHVIRAJ D. CHAVAN (KARAD) : Sir,you please go through his statement and if there is anything objectionable, kindly expunge it. MR. SPEAKER : I will go through his statement.[Translation] SHRI SATYA PAL JAIN (CHANDIGARH) : If Rajasthan issue can be discussed in the House then why not Orissa.... (Interruptions) SHRI PRITHVIRAJ D. CHAVAN (KARAD) : Sir, You can go through the record and expunge the objectionable portions from it (Interruptions) MR. SPEAKER : Hon. Member, Please take your seat.
SHRi AJIT JOGI (RAIGARH) : Sir, you may kindly see Rule 353 and decide whether it should go on record or not. SHRI BHUBANESWAR KALITA : Why do you not allow it as a point of order? He raised a point of order. You may dispose that first and he can speak after that. [Translation] SHRI CHANDRASHEKHAR SAHU (MAHASAMUND): There is no question of point of order during Zero Hour.... (Interruptions) [English] MR. SPEAKER : Hon. Member, please take your seat.
SHRI BHUBANESWAR KALITA : The House is run according to the rules (Interruptions) .
MR. SPEAKER : Nothing will go on record except the speech of Shri Vilas Muttemwar. (Interruptions) * MR. SPEAKER : Please take your seat. [Translation] SHRI VILAS MUTTEMWAR (NAGPUR) : Mr. Chairman, Sir, Vidarbha region has always been neglected and the result is that 52 farmers committed suicide in Maharashtra (Interruptions) [English] PROF. PJ. KURIEN (MAVELIKARA) : This is not the way.
SHRI AJIT JOGI (RAMARH) : Please refer to Rule 353. You can give a ruling and we will abide by it. MR. SEAKER : Please cooperate. I have allowed shri Vilas Muttemwar and not anybody else. SHRI AJIT JOGI ; You may give the ruling and we will abide by \\....(Interruptions) MR. SPEAKER : Please understand that there is no point of order during the 'Zero Hour' Hour, SHRI AJIT JOGI : This is not 'Zero Hour'. MR. SPEAKER : This is 'Zero Hour'.
(Interruptions)
MR. SPEAKER : Prof. Kurien, please understand that this is 'Zero Hour' and there is no question of point of order in it. Please take your seat. (Interruptions)
PROF. P.J. KURIEN : Mr. Speaker, Sir, please give me owe minute....(/nte/rupfions) MR. SPEAKER : Nothing will go on record except the speech of Shri Vilas Muttemwar. Shri Muttemwar, are you making your speech or not? Please make your speech. (Interruptions)
MR. SPEAKER : Shri Jogi, please take your seat. Pleaise allow your Member, who is on his legs, to make his speech. Please allow him. I will come to you later, Please take your seats. (Interruptions)
' Not Recorded.
MR. SPEAKER : Hon. Member, please take your seat. This is not good. This is too much. Please take your seat. SHRI BHUBANESWAR KALITA : This House is run according to some rules. There is a rule book and the hon. Member has quoted a rule. You can give a ruling on that.... (interruptions) MR. SPEAKER : Shri Muttemwar, are you making your speech or not ? Please make your speech. What is this ? I am allowing 'Zero Hour' related matters to be raised and you are raising a point of order. What is this? Please take your seat.
(Interruptions) '"" SHRI AJIT JOGI : kindly give a ruling on this.
MR. SPEAKER : Shri Jogi, please hear me first. Shri Chavan said that if there is anything objectionable in the matter, it should be expunged. I will go through the record. Please take your seat. SHRI BHUBANESWAR KALITA : He has quoted a rule and you have to dispose of the point of order. Then, the hon. Member can speak.... (interruptions) MR. SPEAKER : Please take your seat. Prof. Kurien, I have already noted your point. You are a senior Member, please take your seat. PROF. P.J. KURIEN : Sir, this is a fundamental and basic issue (Interruptions)
MR. SPEAKER : Please understand that there are many new Members in the House. Prof. Kurien, please understand this. .... (Interruptions) MR. SPEAKER : Prof, P.J. Kurien, please sit down.
PROF. P.J. KURIEN : i am sitting down. I will obey your order. But I am very much hurt, MR. SPEAKER : I have allowed Shri Vilas Muttemwar to speak, PROF. P.J. KURIEN : ! am Chief Whip of the Congress Party. You please tell me up to what time the rule for raising point ot order is not applicable here in this House....(Interruptions) MR. SPEAKER: These matters have been raised in this House many times before. You know it also. (Interruptions)
MR. SPEAKER: Prof. P.J. Kurien, many times hon. Members have been raising this matter, t will give ruling later. Please take your seat. (interruptions) MR. SPEAKER : Shri Ajit Jogi, I will give my ruling (Interruptions)
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