Lok Sabha Debates
Statutory Resolution Regarding Approval Of Proclamation By President In ... on 26 February, 2008
> Title: Statutory resolution regarding approval of proclamation by President in relation to the State of Nagaland.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI SHRIPRAKASH JAISWAL): I beg to move:
“That this House approves the Proclamation issued by the President on the 3rd January, 2008 under Article 356 of the Constitution in relation to the State of Nagaland.” MR. CHAIRMAN : Motion moved:
“That this House approves the Proclamation issued by the President on the 3rd January, 2008 under Article 356 of the Constitution in relation to the State of Nagaland.” श्री कीरेन रिजीजू (अरुणाचल पश्चिम): सभापति जी, केन्द्र सरकार द्वारा नागालैंड में जो राष्ट्रपति शासन लगाया गया है, वह गैर-संवैधानिक कदम है। वहां की असेम्बली में १३ दिसम्बर २००७ को शक्ति-परीक्षण हुआ था और ४८ मतों में से १९ मत अगैस्ट थे।...( व्यवधान) The history of Naga people is very unique and we are proud of it. The Naga people are very sensitive. The Government of India is not handling the delicate political situation of Nagaland properly.[r3] Sir, the invoking of Article 356 with regard to the State of Nagaland is illegal and unconstitutional. … (Interruptions)
सभापति महोदय : सिर्फ श्री रिजीजू का भाषण रिकार्ड में जाएगा। किसी और माननीय सदस्य की बात रिकार्ड में नहीं जाएगी।
(Interruptions)* … * Not recorded.
SHRI KIREN RIJIJU (ARUNACHAL WEST): Sir, everybody knows that India is a federal country and we have a federal structure but time and again the Congress Party is trying to bring in the kind of unitary character in our Constitution by illegal means of political acts. … (Interruptions)
Sir, on the 13th of December when the Motion of No-Confidence against the State Government of the Democratic Alliance of Nagaland was brought in, the Speaker of the Assembly had correctly given a decision thereby the Motion of No-Confidence was defeated by 24 Members against 19 Members. … (Interruptions) After that, the Governor of Nagaland had recommended for the imposition of the President’s Rule in Nagaland, which is undemocratic, unjustified and unconstitutional. … (Interruptions)
Sir, I will give the figures. … (Interruptions) On the day of the No-Confidence Motion in the Nagaland Assembly, the ruling party had 24 Members in the effective strength of 48 Members. … (Interruptions) The Nagaland People’s Front had 19 Members, the BJP had four Members, and there was one independent Member who were supporting the ruling Government. The Congress Party had 17 Members, JD (U) had two Members. … (Interruptions)
सभापति महोदय : आप बैठ जाइए। आपका भाषण प्रोसीडिंग्स का पार्ट बन जाएगा।
Now, Dr. Meinya.
…( व्यवधान)
SHRI KIREN RIJIJU : Let me bring in some important points. … (Interruptions) Sir, the total number of Members who were against the No-Confidence Motion was more than the number of Members who were in favour of the No-Confidence Motion. … (Interruptions)
महोदय, मेरी बात अभी समाप्त नहीं हुई है, थोड़ी सी बात रह गई है।...( व्यवधान) स्पीकर साहब ने नौ सदस्यों को डिसक्वालिफाई किया है, वह कानून के मुताबिक स्पीकर साहब ने बिलकुल सही कदम उठाया है।
MR. CHAIRMAN: Please take your seat now.
… (Interruptions)
SHRI KIREN RIJIJU : Sir, I demand that the Government of Democratic Alliance of Nagaland should be reinstituted and the Statutory Resolution which has been brought up by the hon. Minister here should not be taken up.
MR. CHAIRMAN: Now, Dr. Meinya.
… (Interruptions)
DR. THOKCHOM MEINYA (INNER MANIPUR): Mr. Chairman, Sir, I seek your permission to speak from here.
I rise to support the proclamation of the President’s Rule in Nagaland on 3rd January, 2008. … (Interruptions) As we all know, there was a political crisis in the Assembly. In the effective strength of the House of 48, the No-Confidence Motion was passed without any majority. There was a constitutional crisis and there was a political imbroglio. … (Interruptions) The Governor had rightly recommended and the Government of India had imposed the President’s Rule in Nagaland to run the administration of the State under Article 356. So, it was the necessity. … (Interruptions) Now, the election process is on. Electioneering is doing very fine. Very soon we shall be having the new Assembly and the administration of the State will be restored. … (Interruptions) This is a right step. I support the Statutory Resolution brought forward by the hon. Minister today.
सभापति महोदय : माननीय सदस्यों से मेरा आग्रह है कि आप अपने स्थान पर चले जाइए और मुझे भी बोलने का मौका दें।
…( व्यवधान)
सभापति महोदय : आपकी भावनाओं से पूरा सदन सहमत है, लेकिन आप सही ढंग से अपनी बात उठाइए।
…( व्यवधान)
सभापति महोदय : आप अपना स्थान ग्रहण कीजिए। यह बहुत महत्वपूर्ण विषय है। इतनी स्ट्रेंथ हमारे पास है कि हम बिना डिस्कशन के इसे पास कर सकते हैं।
…( व्यवधान)
सभापति महोदय : अगर आप हमें मौका नहीं देंगे, तो हम इसे बिना डिस्कशन के पास कर देंगे।
…( व्यवधान)
संसदीय कार्य मंत्री तथा सूचना और प्रसारण मंत्री (श्री प्रियरंजन दासमुंशी) :महोदय, माननीय सदस्यों को आवाज उठाने से रोकने की मेरी कोई इच्छा नहीं है, लेकिन सभी पार्टियों के बीच यह सहमति हुई थी कि संवैधानिक तौर से नागालैंड में प्रैजीडेंट रूल अप्रूव होना जरूरी है। मैं समझ नहीं पा रहा हूं कि सहमति होने के बावजूद भी इसे क्यों रोक रहे हैं। ...( व्यवधान)[h4] MR. CHAIRMAN : Now, the hon. Home Minister.
… (Interruptions)
SHRI SHRIPRAKASH JAISWAL: Mr. Chairman, Sir, I commend that the proclamation issued on 3rd January, 2008 under Article 356(1) of the Constitution in relation to the State of Nagaland be approved by this august House… (Interruptions)
A copy of the proclamation, as stipulated under the Constitution, along with the consequential order has been placed on the Table of the House on 26th February, 2008. In keeping with the convention, a copy of the Governor’s report recommending issuance of the proclamation is also placed on the Table of the House. The term of the Nagaland Assembly will end on 13.3.2008. The Election Commission has initiated the election process in the State. Voting is scheduled to take place on 5.3.2008; and the counting of votes will take place on 8.3.2008. The results are likely to be declared by 9.3.2008 or 10.3.2008.
Since the term of the Assembly will end on 13.3.2008, the Legislative Assembly of Nagaland may continue to be under suspended animation till 13.3.2008 as its term would naturally expire after 13.3.2008.
MR. CHAIRMAN: The question is:
“That this House approves the Proclamation issued by the President on the 3rd January, 2008 under Article 356 of the Constitution in relation to the State of Nagaland.” The motion was adopted.
… (Interruptions)
सभापति महोदय : ष् आप अपना स्थान ग्रहण करिए।
…( व्यवधान)
सभापति महोदय: आप बहुत महत्वपूर्ण विषय उठा रहे हैं लेकिन पहले स्थान ग्रहण करिए।
…( व्यवधान)
सभापति महोदय: वैल में आकर कोई परपज हल नहीं होगा। आप अपनी बात तरीके से उठाइए, सीट पर जाइए और वहां जाकर उठाइए।
…( व्यवधान)
सभापति महोदय: सीट पर जाने पर आपको बोलने का अवसर दिया जाएगा।
…( व्यवधान)
सभापति महोदय: मैं क्या कर सकता हूं?
…( व्यवधान)
सभापति महोदय: इस तरह नहीं चलेगा।
…( व्यवधान)
MR. CHAIRMAN: The House stands adjourned to meet again tomorrow, the 27th February, 2008 at 11 a.m. 15.12 hrs. The Lok Sabha then adjourned till Eleven of the Clock on[r5] Wednesday, February 27, 2008/Phalguna 8, 1929 (Saka).
[MSOffice1]Fld c [R2]Fd. By ‘d’ [r3]ctd by m [h4]Fd. By n1 [r5] Friday, March 10, 2000/Phalguna 20, 1921 (Saka).