Lok Sabha Debates
Regarding Nuclear Supplier Group’S Refusal To Allow Enrichment And ... on 11 August, 2011
> Title: Regarding Nuclear Supplier Group’s refusal to allow Enrichment and Reprocessing Technology to India.
SHRI BASU DEB ACHARIA (BANKURA): Sir, as per the latest decision of the Nuclear Suppliers Group, India cannot access sensitive nuclear technology, as India is not a signatory to the NPT. … (Interruptions)
उपाध्यक्ष महोदय: हम देखेंगे, जीरो ऑवर खत्म होने दीजिए, उसके बाद देखेंगे। जीरो ऑवर के बाद देखेंगे।
…( व्यवधान)
उपाध्यक्ष महोदय: आप लोग अपनी जगह पर जाइये, हम बाद में देखेंगे। अभी नहीं बाद में देखेंगे।
12.08 hrs. At this stage Shri Shailender Kumar and some other hon. Members went back to their seats …( व्यवधान)
उपाध्यक्ष महोदय: जीरो ऑवर खत्म होने दीजिए, आपको बाद में सुनेंगे।
श्री बसुदेव आचार्य : पहले हम बता दें, उसके बाद नेताजी बोलेंगे।...( व्यवधान)
उपाध्यक्ष महोदय: बसुदेव आचार्य जी।
आप इनके बाद में बोलना। जीरो ऑवर के बाद हम लोग आपको सुनेंगे।
…( व्यवधान)
श्री बसुदेव आचार्य : हमको बोलने दीजिए।
Sir, as per the latest decision of the Nuclear Suppliers Group, India cannot access sensitive nuclear technology. At the time of the Indo-US Nuclear Deal, we pointed out, contrary to the claims by the Prime Minister, that India will not be able to access enrichment and re-processing technology. But we were told a number of times in this House – the Prime Minister time and again told us – that the waiver was full and complete. But the US had clearly barred the technology being transferred to India. The UPA Government, at that time, claimed that exemption from the NSG will enable India to access such technology from other countries. After the latest decision of the Nuclear Supplier Group, India cannot access to such technology even from other countries. As a result of this, the apprehension expressed by us at that point of time, that we will not be able to have that technology and will not be able to reach the third phase of the nuclear technology, holds good. If we cannot reach the third phase we will not be able to utilise the Thorium. We have abundant reserves of Thorium in our country but we will not be able to reach the third phase.
The United States has never committed to export such technology. The claim that was made by the Government at that point of time was not based on facts. The Parliament as well as the nation was misled by the Prime Minister when he said that India has got a clean waiver. It was not a clean waiver.
Sir, I demand that the Prime Minister should come and make statement as to what will happen to our nuclear technology. Why were we told time and again that waiver would be clean? Moreover, Sir, already one year has elapsed. We have passed the Nuclear Liability Bill. The Government is yet to notify the rules. Why is the Notification of the Rules being delayed? Recently, Mrs. Hillary Clinton came to India and she had put pressure on the Government to further amend the Nuclear Liability Act which was passed by this Parliament. It is because as a result of the Nuclear Liability Act, the legislation which had been enacted, the private nuclear equipment manufacturers of the United States of America will be at a disadvantageous position.
So, I demand that the Prime Minister should make a Statement clarifying in regard to clean waiver and also without further delay Notification in regard to the Rules of the Nuclear Liability Act should be issued.
उपाध्यक्ष महोदय : श्री एम.बी.राजेश अपने आपको श्री बसुदेव आचार्य के विषय के साथ संबद्ध करते हैं।
मुलायम सिंह जी, आप जानते हैं कि कानून एवं व्यवस्था राज्य सरकार का मामला है, इसलिए आप केवल दो मिनट में यह बतायें कि आप केंद्र सरकार से क्या चाहते हैं?