Lok Sabha Debates
Motion For Adjournment Regarding Internal Security And Growth Of Terrorist ... on 29 November, 2006
an> Title: Motion for adjournment regarding internal security and growth of terrorist menace (Motion adopted). MR. SPEAKER: I have received notice for Adjournment Motion. This is the time to mention it. … (Interruptions)
श्री प्रभुनाथ सिंह (महाराजगंज, बिहार): अध्यक्ष महोदय, माननीय आडवाणी जी कुछ कहना चाहते lÉä* … (Interruptions) MR. SPEAKER: I am prepared to listen to him. I am waiting for him to come. I am committed to that. … (Interruptions)
SHRI GURUDAS DASGUPTA (PANSKURA): I have a request to make, not a point of order. Hon. Shri Advani can speak the way he likes. But other Members should also be allowed to speak. After his speech, the House should not be hijacked. … (Interruptions) MR. SPEAKER: The trouble is even the Speaker has no right of audience here.
… (Interruptions)
SHRI GURUDAS DASGUPTA : We want an assurance. … (Interruptions)
MR. SPEAKER: My only request to all the sides is that let us have the Question Hour everyday. This is not disrespect to any leader, far less to the Leader of the Opposition for whom I have personal regards. I am making this appeal to all sections of the House. … (Interruptions)
MR. SPEAKER: What is happening? Hon. Members, please sit down.
… (Interruptions)
MR. SPEAKER: Shri Goyal, What has happened to you? What is troubling you? Please sit down. … (Interruptions)
MR. SPEAKER: This is my appeal. It is entirely for the hon. Members to respond to my humble appeal. So many questions are raised during the Question Hour. I am not stopping any issue to be raised.[MSOffice7] Please tell me which issue I have not allowed to be raised since I occupied the Chair. I am only requesting all of you. As you know, there are only two constraints, viz., constraint of time and constraint of rule. Even then sometimes I am ignoring the rules because I try to accommodate everybody. Now, I have to place the text of Adjournment Motion before the House. The Leader of the Opposition. … (Interruptions) SHRI L.K. ADVANI (GANDHINAGAR): Sir, are you speaking of Adjournment Motion to be taken up now? MR. SPEAKER: No. I have to get the leave of the House.
SHRI L.K. ADVANI : Sir, let the Adjournment Motion be taken up at 2 o’ clock. … (Interruptions) MR. SPEAKER: After taking leave of the House, I will take up other matters.
I have to inform the House that I have received four notices of adjournment motion from Sarvashri Braja Kishore Tripathy, Prabhunath Singh, L.K. Advani and Subodh Mohite regarding the failure of the Government to maintain internal security and in particular to deal with the alarming growth of terrorist menace in the country. I have given my consent to Shri L.K. Advani, who has secured first place in the ballot, to move the motion in the following form”- “Failure of the Government to maintain internal security and in particular to deal with alarming growth of terrorist menace in the country”. Shri L.K. Advani may now ask for leave of the House.
SHRI L.K. ADVANI : Sir, is it now or at 2 o’ clock?
MR. SPEAKER: Now, you move for admission only. The debate will start later on. But you have to ask for leave of the House. SHRI L.K. ADVANI : Sir, I seek leave of the House for moving the adjournment motion regarding failure of the Government to maintain internal security and in particular to deal with alarming growth of terrorist menace in the country. … (Interruptions) MR. SPEAKER: What is this happening? Is the leave opposed?
Those who are in favour of leave being granted for moving the adjournment motion may rise in their places. SEVERAL HON. MEMBERS rose – MR. SPEAKER: I find the number is more than the requisite number.
So, leave is granted. Under Rule 61, the adjournment motion is to be taken up at 16.00 hours or at an earlier hour. Under Rule 62 not less than two hours and 30 minutes are allotted for its discussion. The discussion on the motion may be taken up at 2 p.m. I think the House agrees. Yes, Shri L.K. Advani.
… (Interruptions)
श्री मोहन सिंह (देवरिया) : माननीय अध्यक्ष महोदय, कल आपने नियम १९३ के तहत इंटरनल सिक्यूरिटी पर बहस स्वीकार की थी और कल वह इसलिए एजेन्डा से बाहर की गई क्योंकि यह कहा गया कि उसके मूवर जो माननीय सदस्य हैं, वे उस समय मौजूद नहीं थे। मेरा व्यवस्था का प्रश्न यह है कि नियम १९३ की डिबेट जो एक्सैप्टेड थी, उसका क्या हुआ? MR. SPEAKER: I did not say. He has agreed to not to press it that day. Let us see.
… (Interruptions)
श्री मोहन सिंह : उसका क्या करेंगे? आपने आज के लिए उसको टाला था। उसकी स्थिति क्या है?
MR. SPEAKER: After this Adjournment Motion is discussed, discussion under rule 193 does not come. SHRI GURUDAS DASGUPTA : Sir, I am on a point of order.… (Interruptions)
MR. SPEAKER: There is no business before the House. So, there cannot be any point of order without a discussion. … (Interruptions)