Lok Sabha Debates
Need To Expedite Gauge Conversion Of Ratangarh-Sardarshahr And ... on 3 December, 2014
Sixteenth Loksabha an> Title: Need to expedite gauge conversion of Ratangarh-Sardarshahr and Sadulpur-Hanumangarh railway lines in Rajasthan and augment train services in the State connecting Churu Parliamentary Constituency.
श्री राहुल कस्वां (चुरू) : उपाध्यक्ष महोदय, मेरे संसदीय क्षेत्र चुरू के अन्तर्गत कई महत्वपूर्ण रेल परियोजनाएं धनाभाव के कारण अधूरी पड़ी हुई हैं अथवा चालू नहीं की गयी हैं, जिससे इस क्षेत्र की जनता को भारी असुविधा का सामना करना पड़ रहा है। रतनगढ़-सरदार शहर, सादुलपुर-हनुमानगढ़ रेल लाइन आमान परिवर्तन कार्य विगत पांच वर्षों से अधूरा पड़े होने के कारण चालू नहीं हो पाया है, न ही चुरू-सीकर-जयपुर रेल लाइन का आमान परिवर्तन का कार्य आज तक चालू किया गया है, जिसके कारण इस क्षेत्र की अति महत्वपूर्ण गाड़ियां श्रीगंगानगर-जयपुर रेलमार्ग पर पांच वर्ष से भी अधिक समय से बंद है। इसके कारण क्षेत्र की जनता सड़क मार्ग से अथवा दिल्ली होकर जाने के लिए बाध्य है। इसके कारण समय व धन दोनों का अपव्यय हो रहा है। जनता त्रस्त है व निरन्तर कार्य शीघ्र पूरा करने की मांग करती आ रही है।
रेल बजट में घोषित नई रेल परियोजनाएं, जिनका सर्वे कार्य शीघ्र पूर्ण हो चुका है, सरदारशहर-हनुमानगढ़, चुरू-तारानगर-नोहर,सीकर-सालासर-बीदासर-नोखा, सूरतगढ़-सरदारशहर-तारानगर-सादुलपुर, सरदारशहर-गोगामेड़ी-सिरसा आदि परियोजनाएं मेरे क्षेत्र की जनता को राहत प्रदान करने वाली अति महत्वपूर्ण परियोजनाएं हैं, जिनके पूरा होने पर आर्थिक दृष्टि से पिछड़े चुरू लोक सभा क्षेत्र के विकास को गति मिलेगी तथा क्षेत्र की जनता को राहत मिलेगी। इसके अतिरिक्त बजट में घोषित कामाख्या-जोधपुर गाड़ी को अविलम्ब चालू किया जाये व जोधपुर-दिल्ली सराय रोहिल्ला सुपरफास्ट गाड़ी को हरिद्वार तक बढ़ाकर इसे प्रतिदिन चलाया जाये। बान्द्रा-जम्मूतवी, बान्द्रा-हिसार, जैसलमेर-हावड़ा साप्ताहिक गाड़ियों को प्रतिदिन किया जाये।
15.02 hrs BUSINESS OF THE HOUSE HON. DEPUTY SPEAKER: Now, the House shall take up Item No.15—The School of Planning and Architecture Bill, 2014, for consideration and passing.
Hon. Members, before we take up the consideration of the School of Planning and Architecture Bill, 2014, we have to allot time for discussion. If the House agrees, we may allot two hours.
SHRI K.C. VENUGOPAL (ALAPPUZHA): Sir, yesterday also we had discussed the same issue. I have the Business Advisory Committee Report with me. Last Thursday we had met in the Business Advisory Committee meeting. We had already agreed to take up four items, one is Labour Law; second is Merchant Shipping (Amendment) Bill; third is Merchant Shipping (Amendment) Second Bill and fourth is discussion on the Supplementary Demands for Grants. This Bill has not been listed in the Business Advisory Committee meeting. If there is any urgency, the Government has the freedom and the hon. Speaker has also the freedom to include any business. Has this Bill got any urgency? Every day they are pushing new Bills. The Members are very much interested to participate in every Bill. Without prior notice, how can they participate in the discussion and passing of this Bill? This is the type of attitude. Yesterday, we had discussed the same thing. Today also the Government is pushing the Bill without any prior notice. This is going on. Sir, I need a ruling from you.
THE MINISTER OF URBAN DEVELOPMENT, MINISTER OF HOUSING AND URBAN POVERTY ALLEVIATION AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI M. VENKAIAH NAIDU): There is no need for having a ruling on such matters. It is the question of convenience of the House, Government and the Members. Please try to understand that the business is arranged in such a manner that we have something in Lok Sabha and something in Rajya Sabha. Suppose Rajya Sabha does not function or does not transact business and we do not get business, then what will happen? I do not want to blame anybody. Who is responsible is a different matter. First, Parliament is collective of both Lok Sabha and Rajya Sabha. Secondly, the House is supreme. The House allots the time. This Bill is listed in the regular business. It is not supplementary. It is in the regular business. So, please try to understand and take up the discussion.
SHRI K.C. VENUGOPAL : What is the purpose of BAC?
SHRI M. VENKAIAH NAIDU: The BAC has got its own importance. I am not denying it. But sometimes it happens in the House. We will take to the BAC other issues which are there.
SHRI K.C. VENUGOPAL : You have already listed Discussion under rule 193.
SHRI MULLAPPALLY RAMCHANDRAN (VADAKARA): Yesterday also it happened. It cannot be made as a practice.
SHRI M. VENKAIAH NAIDU: There is no violation of anything.
SHRI K.C. VENUGOPAL : It is not the question of violation.… (Interruptions)
PROF. SAUGATA ROY (DUM DUM): The Bill is not a controversial Bill. So, we have no objection in that way. But please understand that unless the Members know beforehand what is being debated, how can they prepare? This was listed in the business. The List of Business came to our house this morning. So, when will the Members have the chance to prepare?
Secondly, as far as amendment is concerned, normally amendments are to be given one day ahead of listing of the Bill. Now, if you place the Bill today, how will they prepare and give amendment? Still two amendments have been given by Shri Tathagata Satpathy. He must have given them today. So, please advise the Government so that there is enough time to prepare and give amendments.
SHRI M. VENKAIAH NAIDU: Saugata Roy Ji, to my knowledge, this Bill was introduced yesterday and it has been listed in the List of Business of today. It is not supplementary business. That is why, he has moved amendments also. Let us discuss it. If the House normally functions, I have no problem at all. … (Interruptions) You participate in it as much as you can.… (Interruptions)
PROF. SAUGATA ROY : They must have a plan that this is the routine for this week. Then we can prepare ahead.… (Interruptions)
HON. DEPUTY SPEAKER: Your point is well taken.
SHRI MALLIKARJUN KHARGE (GULBARGA): Then, why is Business Advisory Committee there? … (Interruptions) Whenever we raise an issue here, you say that no notice is given; no information is given. I respect the Chair and also Shri Venkaiah Naidujis’s Government. But, when you say something, you should also follow it. You should not say one thing and do the other. That is not fair.… (Interruptions)
HON. DEPUTY SPEAKER: You are a very senior Member.
SHRI MALLIKARJUN KHARGE : I never questioned it… (Interruptions) We respect the Chair. I said that such things are always taken in the Business Advisory Committee meetings. You always insist that you are for Calling Attention, Half an Hour Discussion and all other things. But, many things are pending. For other things you ask the rules and question the timing. You take up the discussion, which is already continued under Rule 193 about flood and natural calamities.… (Interruptions)