Lok Sabha Debates
Combined Discussion On Statutory Resolution Regarding Disapproval Of ... on 21 September, 2020
Seventeenth Loksabha an> Title: Combined Discussion on Statutory Resolution regarding Disapproval of Homoeopathy Central Council (Amendment) Ordinance, 2020 (Ordinance No. 6 of 2020) and Homoeopathy Central Council (Amendment) Bill, 2020 (As Passed By Rajya Sabha) and Statutory Resolution regarding Disapproval of Indian Medicine Central Council (Amendment) Ordinance, 2020 (Ordinance No 7 of 2020) and Indian Medicine Central Council (Amendment) Bill, 2020 (As Passed By Rajya Sabha) (Statutory Resolution - Negatived and Government Bill - Passd).
माननीय अध्यक्ष: आइटम नंबर 22 से 25 ।
अगर आप सबकी सहमति हो तो एक साथ ले लें?
अनेक माननीय सदस्य: जी हाँ, महोदय ।
माननीय अध्यक्ष: ठीक है, सदन की सहमति लेनी पड़ती है न ।
श्री एन.के.प्रेमचन्द्रन - उपस्थित नहीं ।
श्री मनीश तिवारी - उपस्थित नहीं । प्रो. सौगत राय - उपस्थित नहीं । एडवोकेट डीन कुरियाकोस जी । *m01 ADV. DEAN KURIAKOSE (IDUKKI): Sir, I beg to move:
“That this House disapproves of the Homoeopathy Central Council (Amendment) Ordinance, 2020 (Ordinance No. 6 of 2020) promulgated by the President on 24 April, 2020.” *m02 THE MINISTER OF HEALTH AND FAMILY WELFARE, MINISTER OF SCIENCE AND TECHNOLOGY AND MINISTER OF EARTH SCIENCES (DR. HARSH VARDHAN): Sir, I beg to move:
“That the Bill further to amend the Homoeopathy Central Council Act, 1973, as passed by Rajya Sabha, be taken into consideration.” *m03 ADV. DEAN KURIAKOSE : Sir, I beg to move:
“That this House disapproves of the Indian Medicine Central Council (Amendment) Ordinance 2020 (Ordinance No. 7 of 2020) promulgated by the President on 24 April, 2020.” *m04 DR. HARSH VARDHAN: Sir, I beg to move:
“That the Bill further to amend the Indian Medicine Central Council Act, 1970, as passed by Rajya Sabha, be taken into consideration.” माननीय अध्यक्ष: प्रस्ताव प्रस्तुत हुए :
“कि यह सभा राष्ट्रपति द्वारा 24 अप्रैल, 2020 को प्रख्यापित होम्योपैथी केन्द्रीय परिषद (संशोधन)अध्यादेश, 2020 (2020 का अध्यादेश संख्यांक 6) का निरनुमोदन करती है ।” और “कि होम्योपैथी केन्द्रीय परिषद अधिनियम, 1973 का और संशोधन करने वाले विधेयक,राज्य सभा द्वारा यथापारित, पर विचार किया जाए ।” और “कि यह सभा राष्ट्रपति द्वारा 24 अप्रैल, 2020 को प्रख्यापित भारतीय चिकित्सा केन्द्रीय परिषद (संशोधन) अध्यादेश, 2020 (2020 का अध्यादेश संख्यांक 7) का निरनुमोदन करती है ।” और “कि भारतीय चिकित्सा केन्द्रीय परिषद अधिनियम, 1970 का और संशोधन करने वाले विधेयक,राज्य सभा द्वारा यथापारित, पर विचार किया जाए ।” माननीय अध्यक्ष: डॉ. शशि थरूर जी ।
…(व्यवधान)
*m05 DR. SHASHI THAROOR (THIRUVANANTHAPURAM): Sir, I would like to oppose both of these Bill in one speech, if I may. I will make one general observation and four quick points to save time because of the late hour.
Sir, first this Government has this habit of repeatedly relying on the Ordinance route to bypass the scrutiny of Parliament. In 2017, such re-promulgation of Ordinances was upheld by the hon. Supreme Court as a fraud on the Constitution which is fundamentally at odds with the principle of Parliamentary supremacy.
Sir, we are meeting here at 11:40 in the night to assert that Parliament should be heard on this kind of subject, and I must say, it is necessary that the requirement spelt out under Article 123 of the Constitution must be met before resorting to the extraordinary step of promulgating an Ordinance.
But before I get into the subject, I would like to direct the attention of the hon. Minister towards The National Commission for Homoeopathy Bill passed by the Parliament this week. Section 57(1) of the Bill calls for the Homoeopathy Central Council Act, 1973 to stand repealed, and the Central Council of Homoeopathy constituted under Section 3 of the said Act to stand dissolved. This defeats the whole objective of the discussion we are having on this Ordinance today because if the Central Council shall cease to exist in the first place, why are we bringing in a law that extends their tenure?
If you look at the Statement of Objects and Reasons of this Ordinance, the Central Council is responsible for the regulation of the educational standards of Homoeopathy. This function of the Central Council shall be encompassed within the functions carried out by Homoeopathy Education Board which is stipulated in the National Commission for Homoeopathy Bill. This is apparently something that says that it will determine the standards of education and oversee all aspects relating thereto.
The President of Homoeopathy Education Board and the Heads of various institutes specializing in Homoeopathy are Members of the National Commission for Homoeopathy itself. Given all this, we have just passed a law this week. The main question to the hon. Minister is this. Is the Central Council then not redundant? I think, the hon. Minister, in response, should please give a clarification on this fundamental point.
Then, I would like to point out that there is repeated extension and supersession of both Councils. The Central Government Act in 2018 sought to supersede the Central Council, and appoint a Board of Governors in its place. In 2018, the Ordinance, and the Bill that replaced it, said that the Central Council will be reconstituted within one year. A year passed, and in 2019, the Government promulgated another Ordinance, seeking to extend the time period for reconstitution of the Central Council to two years. They had been unable to establish the Central Council within a year. Another year passed, and sure enough, in April this year, the Government promulgated yet another Ordinance, this time extending the time period to three years. They still have failed to elect a Central Council for Homoeopathy, even though two years had now elapsed since the decision was first made.
Who knows for how many more years the Government plans to keep up this annual charade? This year, it has started the same process with the Indian Medicine Central Council, providing for it to be superseded and reconstituted within one year. Should we expect that process also to suffer from the same inordinate delay that the Homoeopathy Central Council has done?
Then, Sir, the initial move to supersede the Central Council in 2018 was meant to bring transparency, accountability, and quality within the Homoeopathy education system. The Government has achieved the opposite, by not following any democratic procedures in establishing the Board of Governors, and then exercising complete control over it. There are too many instances of the Ministry of AYUSH taking up the role of regulator in lieu of the Council, which is an over-reach by the Ministry into roles that should be delegated to autonomous bodies. The directions of the Central Government to the Board stand final with regard to policy direction. That means that the Government is giving itself the final decision-making power over the reconstituted Central Council. This is further evidence of over-centralisation in this Government taking away the autonomy of the regulatory bodies.
Similarly, there is no specific criteria or adequate representation of the Board of Governors. But in the interest of time, I would try and wrap up with the final concern which I know the hon. Minister is aware of, and which I had also mentioned in an earlier debate, that is, the potential legitimisation of quackery.
The Ministry of AYUSH is in-charge of permitting persons and colleges to offer Homoeopathic courses, and to expand such courses. It has also been promoting Clause 49 of the National Medical Commission Bill, 2017, which focuses on bridge courses that allow Homoeopathic professionals to prescribe Allopathic treatments in rural areas. The Bill to constitute the National Commission provides for an interface between the Indian System of Medicine, Homoeopathy, Yoga and Naturopathy, and modem systems of medicine. This essentially means that the Indian Medical Association is concerned that giving such AYUSH Doctors the ability to prescribe Allopathic medicines and perform Allopathic procedures will officially amount to legitimisation of ’quackery’, and lower the standards of rural health. Allopathic treatment cannot be delivered by Homoeopathic practitioners who, after all, have taken a ‘short cut’ instead of taking an MBBS, and this could absolutely reduce the efficacy of medicine. I would like Dr. Harsh Vardhan, both as an Allopathic Doctor and as a Minister responsible for this, to kindly address this concern.
Sir, the regulatory mechanism is unclear. Thanks to the setting up of National Commissions for both these areas, I would urge the Government to put an end to this process of extensions and supersessions once and for all. I would also request the Government to either subsume the function of the Central Councils within the respective National Commissions or establish a single body for each of these fields with adequate representation from the States and from all relevant institutions. This alone will ensure greater transparency, better accountability, and a higher quality of practice and education in these fields of medicine in the country.
I thank you very much Mr. Speaker for the indulgence.
*m06 श्री अरविंद सावंत (मुम्बई दक्षिण):महोदय, धन्यवाद ।
मैं दोनो बिलों के बारे में शुरू में इतना ही कहना चाहता हूँ कि परसों भी मैंने थोड़ा सा बोला था, आज मुझे केवल इतना ही बताना है कि कोरोना ने हमें क्या सबक सिखाया? उसने सबसे बड़ा सबक यह सिखाया कि आयुर्वेद की तरफ देखो, होम्योपैथी की तरफ देखो और यूनानी की तरफ देखो । आज हम सब लोगों ने काढ़ा लेना शुरू कर दिया है । दालचीनी,लौंग आदि डालकर काढ़ा लेते हैं । आज हमें उसका माहात्मय पता चला है कि आयुर्वेद में कितनी ताकत है ।
With great respect to Shashi Tharoorji, I would like to say that to call it as quackery is an insult to that system of medicine.
DR. SHASHI THAROOR (THIRUVANANTHAPURAM): I have not called it; the IMA called it.
SHRI ARVIND SAWANT : Okay, you have not called it. But whoever might have called it, it is an insult to that system of medicine because we are using this system of medicine from ancient times. Indians are using Homeopathy from ancient times.
मैं सिर्फ दो-तीन सुझाव दूँगा । मेरा इतना ही कहना है कि यह जो बिल आप लाए हैं,आप इसे अच्छे दृष्टिकोण से लाए हैं, तीन वर्ष तक हम तरसते रहे हैं । ये…* लोग हैं, इसमें से एक चेयरमैन को तो करप्शन में पकड़ा गया था । ये सारे जो काउंसिल में थे, थरूर साहब, आप जिस मेडिकल काउंसिल की बात कर रहे हैं,उसमें करप्ट लोग पाए गए । उन्होंने होम्योपैथी के जितने चाहे उतने कॉलेजेज को परमीशन दे दी, पोस्ट ग्रेजुएशन के लिए भी परमीशन दे दी थी । यह सारा कंट्रोल करना भी आवश्यक था ।
हालांकि इस सरकार ने बहुत समय लिया, यह मैं भी मानता हूँ और भी एक्सटेंशन कर रहे हैं । हमारा यह सुझाव है कि अब ज्यादा समय मत लीजिए । आप जो इनको मान्यता देने की कोशिश कर रहे हैं । वह सबसे अच्छी बात है और इसीलिए मैं कहता हूँ कि सारे संस्थानों को वेरिफाई कीजिए । आज तक आपने जितने भी संस्थानों को परमीशन दी हुई है, उनको वेरिफाई कीजिए । Are they able to run these medical institutions, whether they belong to Unani, Ayurveda or Homeopathy, with full equipment? वहाँ सारे उपकरण हैं या नहीं,यह देखिए ।
दूसरी बात, मुझे इतना ही कहना है कि यह प्रिवेन्टिव और प्रोटेक्टिव मेजर है । जैसे हमने अभी देखा कि आर्सेनिक एल्बम-30होम्योपैथी ने दिया और जितने भी लोगों ने होम्योपैथी की दवा ली, 50 हजार में से मात्र 10-15 लोगों को कोरोना हुआ, बाकी सभी लोगों की इम्युनिटी बढ़ गई । यह भी एक रिजल्ट है । उस रिजल्ट को आज इससे मान्यता मिल रही है । मैं आपको धन्यवाद देता हूँ ।
मैं आखिर में इतना ही कहता हूँ कि एमबीबीएस के डॉक्टर्स होने के बाद भी इंटर्नशिप के लिए गाँवों में नहीं जाते हैं । अगर गाँव में उसकी पोस्टिंग आई तो वे राजनीतिक दलों के पास आते हैं और कहते हैं कि मुझे उधर गाँव में भेजा है, जरा कुछ कीजिए । आज ऐसे लोग हमें मिलते हैं ।
मेरा सरकार से निवेदन है कि अगर पीएचसी सेन्टर्स में होम्योपैथी, आयुर्वेद या इंडियन मेडिसिन के कोई डॉक्टर जाएं तो लोगों को सुविधा मिलेगी । कम से कम पहले तो तत्काल उसका अटेंशन हो जाएगा और ऐसा नहीं है कि इनको कुछ समझ में नहीं आता है । अभी आप जो नया पाठ्यक्रम कर रहे हैं, it will be equivalent to that of medical science and I hope that you would get success in this effort.
With these words, I support the Bill wholeheartedly.
*m07 SHRI B. B. PATIL (ZAHIRABAD): Mr. Speaker, I thank you for this opportunity.
The Central Council of Homeopathy regulates and controls the education and practice of Homeopathy. The Government intends to supersede the Central Council of Homeopathy and it wants to reconstitute another council in a time-bound manner. But it is not happening and so, the Government keeps extending the tenure before which the Central Council has to be constituted. As a stop-gap arrangement, the affairs of the Central Council are entrusted to the Board of Governors. Through this Amendment, the Government is extending the existing period from two years to three years. The Government has brought this Amendment with this limited purpose.
At this juncture, I wish to place a request to the Government. Homeopathy is a system of medical treatment in which there are no side effects. The Homeopathy System of Medicine has to be promoted in a big way and in order to achieve this, we have to increase the number of Homeopathy Colleges across the country and more particularly in the State of Telangana and make these colleges as institutes of national importance.
With these few words, I support the Bill.
HON. SPEAKER: Dr. T. Sumathy. Please conclude your speech in one minute.
*m08 DR. T. SUMATHY (A) THAMIZHACHI THANGAPANDIAN (CHENNAI SOUTH): Hon. Speaker, Sir, I rise to oppose these two Bills – the Indian Medicine Central Council (Amendment) Bill, 2020 and the Homoeopathy Central Council (Amendment) Bill,2020. My objections regarding the first Bill is that it is a direct assault on the State’s right. This Bill is one in the line of many of the other Acts that this Government has introduced to appropriate more power to itself under its ‘one nation, one policy’.
Sir, the Central Council for Indian Medicine, CCIM, which this Bill seeks to dissolve, was a democratic body constituted by the Indian Parliament where the States were represented through elected Members and were able to iron out problems associated with the ISM system. However, now owing to clause 3A, Members will now be nominated by the Central Government and this democratic system will come to an end.
Sir, again even the Standing Committee had recognized the specific healthcare issues and challenges of every State. How can this Bill address these specific State issues when the Council is being replaced by bureaucrats? As has been said by the hon. Member, Dr. Shashi Tharoor, I must reiterate that we must give importance to the fact that health is a State subject and medical education is a Concurrent subject.. You have to give equal responsibility to the States in this arena.
Sir, here, I have to make some suggestions. There are, at present, more than 200 Ayurveda colleges. There is a Central Council Research in Ayurveda and Siddha and similar Councils for Unani, Homoeopathy, Yoga and Naturopathy. These could have been clubbed together to make it an Institution of National Importance.
Sir, I am, now, coming to the Homoeopathy Central Council (Amendment) Bill. Tamil Nadu is a pioneering State in Homoeopathy System of Medicines. In Tamil Nadu, there are 20,000 doctors registered in the Council after passing the degree/diploma from recognized Homoeopathy Medical Colleges in India and having a thoroughly successful practice. Though India is becoming the global hub for homoeopathic education and training, what we see today is a progressive deterioration of quality due to myopic implementation of educational standards.
Sir, I find one of the biggest lacunae in this Bill. When the AYUSH system is in such a grave situation, it is surprising, how the National Medical Commission Bill would allow practitioners of alternative medicines like Homoeopathy and Ayurveda to practice modern medicine after attending a short-term ‘bridge’ course. This is a very grave lacunae and I would like to hon. Minister to consider it. Since the hon. Minister is here, I have got two requests to make. I would like to urge the Union Government to allocate Rs. 100 crore for the development of National Institute of Siddha in Chennai; and I would request to Government to create medicinal plants and herbal parks in Kolli Hills, Kuttralam, Yelagiri hills and Hogenakkal in Tamil Nadu.
I would also urge the Government to give more funds and a free hand to State Governments, which create, govern, and protect the AYUSH colleges and dispensaries in Tamil Nadu.
With these words, I conclude. Thank you very much.
HON. SPEAKER: Now, Shri K.G. Madhav. Please conclude your speech within one minute.
*m09 SHRI KURUVA GORANTLA MADHAV (HINDUPUR): Hon. Speaker, Sir, due to paucity of time, I would confine my speech within two to three minutes.
I would like to request the hon. Minister to kindly include the representatives of the State Governments in a balanced and equitable manner to ensure the interests of the States are kept in mind.
Apart from this, we need to fully address the issue of fake Ayurvedic doctors in this sector because it allowed even a non-qualified person to practice Indian System of Medicines without qualifying an entrance test.
Before concluding my speech, I would like to make the following points:
1. It is a small step towards the bigger reforms that shall be needed to be made so that the people fully trust the Indian System of Medicines and we would also be able to export it;
2. Ayurvedic exports need to be promoted so that the sector develops, and more people are engaged in the studies of Ayurveda as a subject; and
3. The Government should also further expand the reforms in the traditional systems of medications existing in South India.
Sir, I hope that the Bill will help the sector to enhance the credibility of the Indian System of Medicines.
With these few words, I conclude. Thank you.
*m10 KUMARI RAMYA HARIDAS (ALATHUR): Sir, I would like to share my thoughts and fears on the Indian Medicine Central Council (Amendment) Bill, 2020, here.
I think, even the Government itself is saying that a detailed discussion is conducted on this issue and the grievances are pending now. It is because the protest against this Bill is going on in different areas. I request the Government to hear the plea of these sections too.
The major criticism is about the Exit Test. There should be a clarification. There should also be strict guidelines about this. We would like to know whether this exam is an all-India level exam or a State level exam. I fear that it may be later considered as the second NEET for the medical students. There should be a special consideration for backward communities, SCs and STs.
The next criticism is about the legitimisation of quackery. The medical professionals have expressed their doubts and fears about this Amendment. The Government should conduct a detailed discussion with these teams to clarify their doubts and fears. As they raised a question, an issue which may question the efficiency of our medical system, the Government should clarify its real position before the people and medical professionals before implementing and passing this Bill.
The next question is about the structure of the Body. I think, each State should get representation in this Body when it is vested with vital powers about medical education. So, minimum representation of the States in this Body is a limitation of this Bill. I request the Government to have necessary discussions with the medical professionals and organisations before passing and implementing this Amendment.
There is a clause about the decision of fee structure also. This Body has a right to decide such matters; so, the Government should discuss this matter with students’ representatives also.
Sir, I request the Government not to infringe upon the rights of the States through this Bill as far as the medical education is concerned. The Government should clarify the doubts and fears of States and ensure their Constitutional rights before passing and implementing this crucial Bill.
Thank you, Sir.
*m11 SHRI SUNIL DATTATRAY TATKARE (RAIGAD): Thank you Hon’ble Speaker Sir, for allowing me to speak on the Homoeopathy Bill. In our country, we have been practicing this Ayurveda for ages and years and through ‘Naadi Pariksha’, we used to detect the aliment and treat patients. Today the usage of Allopathy is prevalent everywhere in the world. Now, due to this Corona pandemic, people have started using Homoeopathy especially taking ‘Arsenic Album 30’ and ‘Kadha’ and it is really helping the Corona patients. Kerala state has also developed Special Ayurveda Medical System. In our Maharashtra doctors like Shri Balaji Tambe and Homeopathy doctor Shri Tilak from Pen, have helped and cured a lot of patients rapidly and accurately.
So, I would like to thank the hon. Health Minister Shri Harsh Vardhan ji for bringing this bill to begin a new medical era.
Lastly, I would like to urge upon the Government to permit us to start an Ayurveda and Homeopathy college in my constituency Raigad.
Thank you.
*m12 श्री रामशिरोमणि वर्मा (श्रावस्ती):अध्यक्ष महोदय, आपने मुझे होम्योपैथी केन्द्रीय परिषद (संशोधन) विधेयक 2020 पर बोलने का मौका दिया, आपका बहुत-बहुत धन्यवाद ।
महोदय, मैं आपके माध्यम से सरकार का ध्यान होम्योपैथी केन्द्रीय परिषद (संशोधन)विधेयक की तरफ दिलाना चाहता हूँ कि होम्योपैथिक चिकित्सालय को पिछड़े क्षेत्रों,अनुसूचित जाति,अनुसूचित जनजाति,अल्पसंख्यक समुदाय के लिए चल रहे स्वास्थ्य कार्यक्रम से संचालित कराना चाहिए,जो अभी भी स्वास्थ्य के मामले में काफी अनभिज्ञ है । वे स्वास्थ्य सुविधा से कोसों दूर हैं । इन क्षेत्रों में होम्योपैथी स्वास्थ्य जागरूकता अभियान चलाया जाना चाहिए । आयुष्मान कार्ड योजना के लाभ से जो लोग वंचित रह गए हैं, उनको भी नए सिरे से सर्वे कराकर इस योजना में शामिल किया जाना चाहिए ।
अध्यक्ष महोदय,मैं आपके माध्यम से माननीय मंत्री जी का ध्यान बहुत ही महत्वपूर्ण विषय की तरफ दिलाना चाहूँगा । जिस प्रकार एमबीबीएस करने वाले छात्र अपने अध्ययन के दौरान पाँचवें वर्ष में प्रैक्टिस भी करते हैं, उसी प्रकार बीएचएमएस करने वाले छात्र को भी पाँचवे वर्ष से अपनी प्रैक्टिस करने की छूट दी जाए । होम्योपैथिक दवाओं की गुणवत्ता की जैसे-जैसे माँग बढ़ रही है,वैसे-वैसे वह कम भी होती जा रही है ।
24.00 hrs इसका एकमात्र कारण होम्योपैथिक दवाओं में लगने वाले मूल रूप से एल्कोहल और जड़ी-बूटियों की गुणवत्ता का न होना है । इसके लिए सरकार ऐसा इंतजाम करे कि दवाओं की विशुद्धता बनी रहे, ताकि न केवल होम्योपैथिक दवाओं का उपयोग करने वाले मरीज बल्कि होम्योपैथिक विधा से प्रैक्टिस करने वाले डॉक्टरों को भी उनकी मेहनत का सकारात्मक प्रतिफल मिल सके ।
महोदय, हमारे संसदीय क्षेत्र श्रावस्ती में वन औषधियों की बहुतायत उपलब्धता है । इन परिस्थितियों में मेरे संसदीय क्षेत्र में जन-औषधि योजना के तहत जन-रिसर्च सेंटर खोलने,आयुर्वेदिक,होम्योपैथिक के क्षेत्र में रिसर्च सेंटर खोलने तथा दवा उत्पादन सेंटर का निर्माण करने पर विचार किया जाना चाहिए । सरकार को इस पर भी विचार करना चाहिए कि हमारे देश में चिकित्सा सुविधा की कमी को दूर किया जाए तथा मौजूदा डॉक्टरों की सुविधा बढ़ाई जाए । बहुत-बहुत धन्यवाद ।
*m13 श्री हाजी फजलुर रहमान (सहारनपुर): मान्यवर, आपका बहुत-बहुत शुक्रिया कि आपने मुझे इंडियन मेडिसिन सेंट्रल काउंसिल अमेंडमेंट बिल, 2020 पर बोलने का मौका दिया ।
मान्यवर, इस बिल के अंदर बोर्ड ऑफ गवर्नर्स का बनना लाज़मी है । मेरा अनुरोध है कि सभी मेंबर्स मेडिकल क्षेत्र के एक्सपर्ट होने चाहिए । इसके अलावा नीट एग्जाम, जो एलोपैथिक,आयुर्वेदिक और यूनानी सबके लिए कॉमन है, जबकि इनका सिलेबस और पैटर्न बिल्कुल अलग-अलग है । इसलिए मेरा आपसे कहना है कि इनके एडमिशन के लिए आयुर्वेदिक और यूनानी का पैटर्न भी अलग होना चाहिए ।
मान्यवर, इसी तरीके से यूनानी मेडिकल एडमिशन के लिए काउंसलिंग के वक्त उर्दू टेस्ट पास का एक सर्टिफिकेट मांगा जाता है,जो अमूमन लड़कों के पास नहीं होता है । मेरा अनुरोध है कि इस वजह से कॉलेज की सीटें कम भर पाती हैं और कॉलेज का नुकसान होता है । इसमें अगर काउंसलिंग के बजाय कॉलेज को यह अख्तियार दे दिया जाए कि वह फर्स्ट ईयर के अंदर उर्दू पढ़ाने का इंतजाम कर ले, ताकि सीटें भी भर जाएंगी और हम लोगों को डॉक्टर्स भी ज्यादा से ज्यादा मिल पाएंगे । एमडी,एबीबीएस और बीएएमएस,बीएएमएस पास करने के बाद अब एग्जिट एग्जाम लाज़मी कर दिया गया है, जो मुनासिब नहीं है । इस तरीके से जिस मेडिकल कॉलेज से ये बच्चे पास होते हैं,उस मेडिकल कॉलेज पर ही उसकी मेरिट पर एक सवालिया निशान लग जाता है ।
मान्यवर, कोरोना काल के बीच आयुर्वेदिक और यूनानी मेडिकल हॉस्पिटल ने बहुत सराहनीय काम किया है, सेवा की है, जिसकी तारीफ हमारे पीएम साहब ने भी की है । मेरा अनुरोध है कि जिन मेडिकल हॉस्पिटल्स ने, आयुर्वेदिक और यूनानी हॉस्पिटल्स ने यह काम किया है, उनको सरकार वेंटिलेटर और डायलिसिस की सुविधा प्रदान करे, तो ज्यादा बेहतर होगा ।
मान्यवर, मेरा आपसे अनुरोध है कि नर्स,वार्ड ब्वाय और पैरा स्टाफ के लोगों को जो तनख्वाहें शहरों के अंदर यानी अर्बन एरियाज़ में मिलती हैं, वे तनख्वाहें रूरल एरियाज़ में नहीं मिलती हैं । सरकार इस बात को सुनिश्चित करे कि सबको तनख्वाहें बराबर मिलनी चाहिए । इसके साथ-साथ, सरकार यूनानी और आयुर्वेदिक चिकित्सा के प्रचार का भी एहतमाम करे ।
आखिर में,प्रधान मंत्री जी की योजना के तहत जेनेटिक मेडिकल स्टोर पर 600 तरह की दवाइयां मिलती हैं, लेकिन अमूमन 300 तरह की दवाइयां भी एवलेबल नहीं हैं । मेरे लोक सभा क्षेत्र के अंदर जेनेटिक मेडिकल स्टोर का बुरा हाल है । वह कई-कई दिन बंद रहता है । इसकी वजह से पेशेंट्स को,खासतौर से जो कैंसर, किडनी और हार्ट पेशेंट्स हैं, उनको महंगी दवाइयां लेनी पड़ती हैं ।…(व्यवधान)
माननीय अध्यक्ष : माननीय सदस्य,अगर सदन कीअनुमति हो तोसदन का समयविधेयक पारितहोने तक बढ़ायाजाता है ।
अनेक माननीय सदस्य: जी हां ।
*m14 SHRI ANUBHAV MOHANTY (KENDRAPARA): Sir, we trust that the Government is committed to ensuring that all kinds of medicines are available to the citizens at affordable rates and with ease. With the faith in the commitment, we support the Bill.
Sir, we just want that autonomy of such Council should not be compromised and transparency must be maintained in the Board so that no unscrupulous designs affect the backbone of our nation’s healthcare.
Sir, I also request for an integrated framework and create a middle path between the modern and traditional system while still permitting some autonomy for each system. A plan for the seamless integration should be developed expeditiously in view of the massive drive for achieving Universal Healthcare already underway in the country.
Sir, a few days back, I remember that my mother is very much dependent on Homoeopathy and she believes in Homoeopathy and also in Ayurvedia. During this COVID-19 pandemic period, my mother gave homemade things like Amla and Haldi to all our family members. Homoeopathic doctors have also assured us that they will give us a preventive medicine for COVID-19. Till now, my entire family is safe from COVID-19. I cannot say that it is because of allopathy or something but maybe it is because of Homoeopathy, Ayurvedia and the traditional things that we have been taking since many years.
So, I would request hon. Minister, through you, to kindly consider this matter and take Homoeopathy to a different level, that is, to a completely new level which can never be questioned by anyone rather it must be appreciated more and encouraged in the coming days. Thank you so much.
*m15 DR. BHARTI PRAVIN PAWAR (DINDORI): Thank you, Speaker, Sir for giving me an opportunity to speak on this topic “The National Commission for the Indian System of Medicine Bill, 2020”. It took a visionary leadership to set us on the path to make our own indigenous medicine system world class.
I would like to draw your attention, Speaker Sir, to the speed and diligence with which our Government has moved on this subject “The Upgradation of Indian Medicine Central Council Act” had been dragging for years together.
Our Government under the leadership of our hon. Prime Minister Narendra Modi Ji has moved fast, decisively and with brilliance. As a medical practitioner in addition to being a Parliamentarian, I am deeply grateful for this work. जैसे हमारे आदरणीय प्रधानमंत्री जी हमेशा कहते हैं ‘कि जान है तो जहान है’ । जिस देश की जनता स्वस्थ रहेगी वही देश विकास करेगा । मैं इस बिल का तहदिल से समर्थन करती हूं ।
सर्वे सन्तु निरामया: ।” “अपनी संस्कृति अपना गौरव, इतिहास अमर है अपना, ऋषि मुनियों ने देखा जी निरोग जीवन का सपना आओ हम इसको अपनाएं, भारत को समृद्ध बनाएं और निरोगी जीवन पाएं ।“ अत: आज हमें आवश्यकता है अपनी संस्कृति द्वारा प्रदत्त ज्ञान पर शोध करना और उनका प्रचार-प्रसार करना । यह बिल उसी दिशा में एक कदम है,ट्रांसपरेंसी क्वालिटेटिव एजुकेशन की तरफ ध्यान दे रहा है और रिसर्च में भी काम कर रहा है । मैं विशेष रूप से आरोग्य मंत्री श्री हर्षवर्धन जी कोधन्यवाद देतीहूं जिन्होंनेइस देश की चिकित्साके पारंपरिकरूप पर जोरदिया है । मैंपुन: इस बिलका समर्थन करतीहूं । धन्यवाद ।
*m16 डॉ. आलोक कुमार सुमन (गोपालगंज):अध्यक्ष महोदय, मैंआपका आभार व्यक्तकरता हूं किआपने मुझे दिहोम्योपैथी सेंट्रलकाउन्सिल अमेंड्मेंट्सबिल पर बोलनेका मौका दिया । यह बिल दिसेंट्रल काउन्सिलहोम्योपैथी एक्ट1973को रिपील करकेलाया गया है । दि सेंट्रलकाउन्सिल फॉरहोम्योपैथी मेंबदलाव लाया गयाताकि पूरे देशमें होम्योपैथीका सुगमता सेविस्तार कियाजा सके । यहबिल मुख्यत:पांच बिन्दुओंको इंगित करताहै - चिकित्साशिक्षा, मेडिकलप्रोफेशनल औरमेडिकल इंस्टीट्यूशनऑफ होम्योपैथीका विकास एवंनियंत्रण करना,उच्च स्तरीयहोम्योपैथी मेडिकलप्रोफेशनल कोपर्याप्त संख्यामें उपलब्ध करायाजा सके । होम्योपैथिकमेडिकल प्रोफेशनलद्वारा नवीनतमचिकित्सा अनुसंधानोंको अपनाया जासके । मेडिकलसंस्थानों कासमय-समय परमूल्यांकन होसके तथा एकप्रभावी शिकायतनिवारण प्रणालीकी स्थापना होसके ।
भारत सरकारने ट्रेडिशनलमेडिसिन एवंहोम्योपैथी केक्षेत्र मेंसहयोग करने केलिए 23 देशोंके साथ मेमोरेन्डमऑफ अंडरस्टैन्डिंगपर हस्ताक्षरकिए हैं । विदेशस्थित विश्वविद्यालयोंके साथ अनुसंधानएवं सहयोग केक्षेत्र में 22 समझौते हुएहैं और 13 आयुषएकेडेमिक चेयरस्थापित करनेके लिए फॉरेनयूनिवर्सिटीजसे समझौता हुआहै । 33 आयुषइन्फॉर्मेशनसेल की स्थापना31 देशों मेंहुई है ताकिआयुष सिस्टमऑफ मेडिसन काविस्तार कियाजाए ।
मैं इस बिलका समर्थन करतेहुए अपनी बातसमाप्त करताहूं । इंडियनमेडिसिन सेन्ट्रलकाउन्सिल अमेंडमेंटबिल, 2020 जो सेंट्रल काउन्सिलफॉर इंडियन सिस्टमएक्ट 1970 कोरिपील करके लायागया है, इससेदेश के सभीनागरिकों कोसस्ती चिकित्साशिक्षा का विशेषरूप से लाभमिलेगा । 20 नवम्बर, 2019 मेंभारत सरकार नेइंडियन टैरीटरीलद्दाख के लेहमें दि नेशनलइंस्टीट्यूटऑफ सोवा (रिग्पा) की स्थापनाकी मंजूरी दीगई है जो देशका पहला सोवा-रिग्पा का सर्वोच्चऑटोनोमस संस्थानहोगा ।
वहां शिक्षा एवं अनुसंधान को प्रोत्साहन दिया जाएगा तथा विश्व भर के विद्यार्थियों को यहां पढ़ने का मौका मिलेगा । इस संस्थान की स्थापना के लिए 47.25 करोड़ रुपये की लागत अनुमानित है । भारत सरकार द्वारा यूनेस्को में सोवा रिग्पा पद्धति पर अपना दावा पेश किया गया है । यह प्राचीन भारतीय चिकित्सा पद्धति है । जबकि,चीन का दावा है कि यह उसके देश द्वारा अपनाई गई प्राचीन चिकित्सा पद्धति है । इससे भारत एवं विश्व के जाने-माने संस्थानों के साथ शोध एवं विभिन्न चिकित्सा पद्धति में मेल को बढ़ावा मिलेगा ।
अध्यक्ष महोदय,मैं इस बिल का समर्थन करते हुए अपनी बात समाप्त करता हूं ।
*m17 डॉ. हर्ष वर्धन : अध्यक्ष महोदय, मैंसिर्फ तीन-चारबातें बताऊंगा । इसी सदन में, इसीसेशन में होम्योपैथीऔर इंडियन सिस्टमऑफ मेडिसिन केलिए नेशनल कमीशनका जो बिल है, उसकोपास किया गयाहै । जैसे अभीहमने मॉर्डनसिस्टम ऑफ मेडिसिनके लिए नेशनलमेडिकल कमीशनबनाया था, उसीप्रकार से नेशनलकमीशन फॉर इंडियनसिस्टम ऑफ मेडिसिनऔर नेशनल कमीशनफॉर होम्योपैथी, येदोनों बिल मार्चमहीने में पहलेराज्य सभा सेपास हो चुकेहैं और अब यहांसे भी पास होगए हैं । यानी, आनेवाले समय मेंइनकी प्रक्रियाएंचलेंगी । होम्योपैथीके संदर्भ मेंउसको सुपरसीडकरके बोर्ड ऑफगवर्नर्स बनायागया है, उसकेपीछे कारण वहांका करप्शन था । मैं संक्षेपबात कर रहाहूं । उसके बाद, एक साल के लिए उसमेंअमेंडमेंट कियागया । आगे टर्मबढ़ाया गया था । लेकिन, उसमेंमेम्बर्स कारजिस्ट्रेशनआदि कम्प्लीटन हो पाने केकारण, इसअमेंडमेंट कोदो बार करनापड़ा । अभी चाहेइसके संदर्भमें होम्योपैथीको करना हो, चाहेआयुर्वेद कोकरना हो, आयुर्वेदके संदर्भ में, अभीरिसेंटली नेशनलकमीशन का जोप्रोसेस है, उसकोजब राज्य सभाने पास किया, उसकेबाद 31 मईको वहां परजो प्रेसिडेंटथे, उनकाटर्म एक्सपायरहो रहा था औरएक्सपायर होनेके कारण अगलेव्यक्ति को औरसाथ में बहुतसारे स्टेट्समें इलेक्शनको अगले पांचसाल के लिएकरना था । दूसरीतरफ, नेशनलकमीशन की प्रक्रियाएक हाउस सेपास हो चुकीथी, इसलिएउसको भी सुपरसीडकरके लौजिक केहिसाब से उसकोबोर्ड ऑफ गवर्नर्समें परिवर्तितकिया गया । अभीदोनों स्थानोंपर बोर्ड ऑफगवर्नर्स हैं,जिनको उतनेसमय तक रहनाहै, जितनेसमय तक ये नेशनलकमीशन, जोपास हो चुकेहैं, उनकीप्रक्रिया पूरीनहीं होती है । अभी वर्ष 2020 और वर्ष 2021 के सेशन केलिए चाहे वेहोम्योपैथी केहों, चाहेआयुर्वेद केहों या दूसरेइंडियन सिस्टम्सके मेडिकल कॉलेजेजहों, उनकेइंस्पेक्शन कीप्रक्रिया चलरही है । प्रक्रियाभी ठीक से चलतीरहे और साइमलटेनीयसलीनेशनल कमीशनकी प्रक्रियाभी तेजी सेचले, उसीके परिणामस्वरूपहम सबने उसकोपार्लियामेंटमें पास कियाहै । जितने भीकन्संर्सयहां रेज किएगए हैं, उनसबको विस्तारसे नेशनल कमीशनमें एड्रेस कियागया है । जोयहां डिबेट हुआहै, उनकेबारे में जवाबभी दिया गयाहै । इसके बावजूद,यदि कोई पॉजिटिवकन्सर्स हैं,जो किसी केहिसाब से एड्रेसनहीं हुए हैं,मैं विश्वासदिलाता हूं,सरकार पूरीतरह से कमिटेडहै । वह मेडिकलएजुकेशन को,उसकी प्रोग्रेसकी चरम सीमातक लेकर जानाचाहती है । इंडियनसिस्टम ऑफ मेडिसिनको आयुर्वेद,योगा, सिद्धा,नैचुरोपैथीऔर होम्योपैथीको भी उसी स्तरपर प्रमोट करनाचाहती है, जिस स्तर परवह मार्डन सिस्टमको प्रमोट करतीहै । सभी मेंस्टैंडडर्स ऑफएजेुकेशन, हाई क्वालिटीऔर रिफार्म्सलाना चाहती है । ये इंडियमसिस्टम ऑफ मेडिसिन,होम्योपैथी,नैचुरोपैथी,योगा तो ऑलरेडीइंटरनेशनल होचुका है, इन सबको हमइंटरनेशनल पैरामीटर्सतक लेकर जानाचाहते हैं,यह सरकार काकमिटमेंट है । उसी दिशा मेंये सारे प्रयासहो रहे हैं ।
इसलिए,मैं आप सभीमाननीय सदस्योंसे अनुरोध करताहूं कि इसकोपास करें औरहम आपको विश्वासदिलाते हैं किहम इसको औरऊँचाई तक लेकरजाएंगे ।
*m18 ADV. DEAN KURIAKOSE (IDUKKI): Sir, as the mover of this Resolution, I do object the approach of this Government of cutting the autonomy of the autonomous institutions. Earlier there were State representatives in the Central Council. But now there is no chance of State representatives to come to the Central Council or the Board of Governors because it is fully nominated by the Central Government. It is also against the principles of federalism.
Secondly, I do agree that the earlier Central Council was dissolved because of corruption. But I want to know what the next step should be to avoid corruption. Was any precautionary step taken by this Government to avoid corruption? Has any screening process been done to indulge honest experts or non-corrupt persons to the Committee?
I also want to express my feelings about Section 3 C (i) of the Indian Medicine Central Council Ordinance. It says:
“….the Board of Governors or the Central Council after its reconstitution shall, in exercise of its powers and in the performance of its functions under this Act, be bound by such directions on question of policy, other than those relating to technical and administrative matters, as the Central Government may give in writing to it from time to time.” It means that the duty of the Board of Governors is only to obey the Central Government. That is the only duty. So, to uphold the autonomy of the regulatory body, I will request the hon. Minister not to include this provision in this Bill, that is, the Board of Governors will exercise their powers based on directions given by the Government. This should not be there in the Bill.
With these words, I conclude. I am not satisfied with the clarifications given by the hon. Minister. ….(interruptions) DR. SHASHI THAROOR: Are we passing the law on the Council? He has not replied to this clarification. ....(Interruptions)
*m19 DR. HARSH VARDHAN: I think I have made it amply clear. Already the National Commission for Indian Systems of Medicines Bill as well as the National Commission for Homeopathy Bill have been passed by both the Houses of Parliament. It is not that you have got those things overnight. Even the National Medical Commission took almost a year to finalize everything. In the meantime, when you get both these institutions set up, you have to have the process evolved so as to continue the activities and to ensure that we are able to give proper recognition to all the medical colleges.
So far as objections of the hon. Member are concerned, if you read the National Commission for Indian System of Medicines Bill and the National Commission for Homeopathy Bill in detail, you will find answers to all these questions, whether it is about the representation of the States or the powers or how we will check corruption because there is a fixed tenure. Many things have been answered in that, including the point raised by the hon. lady Member in terms of the bridge course. There is nothing like a bridge course in this. You have to read the whole law in detail. I can assure you that most of you will find answer to every question. If you do not find it, still we are available to answer each and every query at the personal level.
माननीय अध्यक्ष : अब मैं एडवोकेट डीनकुरियाकोस द्वारा प्रस्तुत सांविधिक संकल्प को सभा के समक्ष मतदान के लिए रखता हूं ।
प्रश्नयह है :
“कि यह सभा राष्ट्रपति द्वारा 24 अप्रैल, 2020 को प्रख्यापित होम्योपैथी केन्द्रीय परिषद (संशोधन)अध्यादेश, 2020 (2020 का अध्यादेश संख्यांक 6) का निरनुमोदन करती है ।” प्रस्ताव अस्वीकृत हुआ ।
माननीय अध्यक्ष : प्रश्नयह है :
“कि होम्योपैथी केन्द्रीय परिषद अधिनियम, 1973 का और संशोधन करने वाले विधेयक,राज्य सभा द्वारा यथापारित, पर विचार किया जाए ।” प्रस्ताव स्वीकृत हुआ ।
माननीय अध्यक्ष : अबसभा विधेयक परखण्डवार विचारकरेगी ।
खंड 2 और 3 माननीय अध्यक्ष : श्रीजसबीर सिंह गिल–उपस्थित नहीं ।
प्रश्नयह है :
“कि खण्ड 2 और 3 विधेयक का अंग बने ।” प्रस्ताव स्वीकृत हुआ ।
खण्ड 2 और 3 विधेयक में जोड़ दिए गए ।
खण्ड 1,अधिनियमन सूत्र और विधेयक का पूरा नाम विधेयक में जोड़ दिए गए ।
माननीय अध्यक्ष : माननीयमंत्री, अबआप प्रस्तावकरें कि राज्यसभा द्वारा यथापारित, विधेयकपारित किया जाए ।
DR. HARSH VARDHAN: I beg to move:
“That the Bill be passed.” माननीय अध्यक्ष : प्रश्नयह है:
“किविधेयक पारितकिया जाए ।” प्रस्तावस्वीकृत हुआ ।
माननीय अध्यक्ष: आइटम नम्बर 24 और 25 । अब मैं एडवोकेट डीन कुरियाकोस जी द्वारा प्रस्तुत सांविधिक संकल्प को सभा के समक्ष रखता हूं । ।
प्रश्नयह है:
“कि यह सभा राष्ट्रपति द्वारा 24 अप्रैल, 2020 को प्रख्यापित भारतीय चिकित्सा केन्द्रीय परिषद(संशोधन) अध्यादेश, 2020 (2020 का अध्यादेश संख्यांक 7) का निरनुमोदन करती है ।” प्रस्ताव अस्वीकृत हुआ ।
माननीय अध्यक्ष: प्रश्न यह है:
“कि भारतीय चिकित्सा केन्द्रीय परिषद अधिनियम, 1970 का और संशोधन करने वाले विधेयक,राज्य सभा द्वारा यथापारित, पर विचार किया जाए ।” प्रस्ताव स्वीकृत हुआ माननीय अध्यक्ष: अब सभा विधेयक पर खंडवार विचार करेगी ।
खंड 2 और 3 माननीय अध्यक्ष: श्रीजसबीर सिंह गिल–उपस्थित नहीं ।
प्रश्न यह है:
“कि खंड 2 और 3 विधेयक का अंग बनें ।” प्रस्ताव स्वीकृत हुआ ।
खंड 2 और 3 विधेयक में जोड़ दिए गए ।
खंड 1,अधिनियमन सूत्र और विधेयक का पूरा नाम विधेयक में जोड़ दिए गए ।
माननीय अध्यक्ष: माननीय मंत्री जी, अब आप प्रस्ताव करें कि राज्य सभा द्वारा यथापारित विधेयक पारित किया जाए ।
DR. HARSH VARDHAN: I beg to move:
“That the Bill be passed”.
माननीय अध्यक्ष: प्रश्न यह है:
“कि विधेयक पारित किया जाए ।” प्रस्ताव स्वीकृत हुआ ।
माननीय अध्यक्ष: सभा की कार्यवाही आज मंगलवार दिनांक 22सितम्बर, 2020 को दोपहर तीन बजे तक के लिए स्थगित की जाती है ।
00.22 hrs The Lok Sabha then adjourned till Fifteen of the Clock on Tuesday, September 22, 2020/Bhadrapada 31, 1942(Saka) * Laid on the Table and also placed in Library, See No. LT 2736/17/20.
* Laid on the Table and also placed in Library, See No. LT 2738/17/20.
* Not recorded.
* English translation of the speech originally delivered in Bengali.
* Not recorded.
* Not recorded.
* Not recorded * English translation of the speech originally delivered in Marathi.
* Not recorded