Lok Sabha Debates
Discussion On The Motion For Consideration Fo The Amendments Made By Rajya Sabha ... on 18 December, 2013
> Title: Discussion on the motion for consideration fo the Amendments made by Rajya Sabha to the Lokpal and Lokayuktas Bill, 2011 (Amendment Agreed). THE MINISTER OF COMMUNICATIONS AND INFORMATION TECHNOLOGY AND MINISTER OF LAW AND JUSTICE (SHRI KAPIL SIBAL): I beg to move:
“That the following amendments made by Rajya Sabha in the Bill* to provide for the establishment of a body of Lokpal for the Union and Lokayukta for States to inquire into allegations of corruption against certain public functionaries and for matters connected therewith or incidental thereto, be taken into consideration:- ENACTING FORMULA
1.
That at page 2, line 1, for the word “Sixty-second”, the word “Sixty-fourth” be substituted. CLAUSE 1 Short title, extent, application and commencement
2. That at page 2, line 4, for the figure “2011” the figure “2013” be substituted.
3. That at page 2, for lines 7 to 12, the following be substituted, namely;-
“(4) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.”. CLAUSE 3 Establishment of Lokpal
4. That at page 4, line 32, for the word “connected” the word “affiliated” be substituted.
CLAUSE 4 Appointment of Chairperson and Members on recommendations of Selection Committee
5. That at page 5, for line 3, the following be substituted, namely;-
“(e) one eminent jurist, as recommended by the chairperson and members referred to in clauses (a) to (d) above, to be nominated by the President—member.”. CLAUSE 14 Jurisdiction of Lokpal to include Prime Minister, Ministers, Members of Parliament, Group A, B, C, D officers and officials of Central Government
6. That at page 8, line 34, the words “or aided” be deleted.
7. That at page 8, for lines 36 to 42, the following be substituted, namely;-
“(h) any person who is or has been a director, manager, secretary or other officer of every other society or association of persons or trust (whether registered under any law for the time being in force or not) in receipt of any donation from any foreign source under the Foreign Contribution (Regulation) Act, 2010 in excess of ten lakh rupees in a year or such higher amount as the Central Government may, by notification, specify. 42 of 2010.
CLAUSE 20 Provisions relating to complaints and preliminary inquiry and investigation
8. That at page 10, for lines 16 to 20, the following be substituted, namely;-
“20. (1) The Lokpal on receipt of a complaint, if it decides to proceed further, may order––
(a) preliminary inquiry against any public servant by its Inquiry Wing or any agency (including the Delhi Special Police Establishment) to ascertain whether there exists a prima facie case for proceeding in the matter; or
(b) investigation by any agency (including the Delhi Special Police Establishment) where there exists a prima facie case:
9. That at page 10, after line 31, the following proviso be inserted, namely;-
“Provided also that before ordering an investigation under clause (b), the Lokpal shall call for the explanation of the public servant so as to determine whether there exists a prima facie case for investigation:
Provided also that the seeking of explanation from the public servant before an investigation shall not interfere with the search and seizure, if any, required to be undertaken by any agency (including the Delhi Special Police Establishment) under this Act.”.
10. That at page 10, line 42, the word “to” be deleted.
11. That at page 11, lines 7 and 8, the words “and submit the investigation report containing its findings to the Lokpal” be deleted.
12. That at page 11, line 9, after the words “by a further”, the word “period” be inserted.
13. That at page 11, lines 13 and 14, for the words “to the Lokpal”, the words “under that section to the court having jurisdiction and forward a copy thereof to the Lokpal.” be substituted.
14. That at page 11, line 17, for the words “may decide to”, the words “and after obtaining the comments of the competent authority and the public servant may” be substituted.
15. That at page 11, for lines 18 and 19, the following be substituted, namely;-
“(a) grant sanction to its Prosecution Wing or investigating agency to file charge-sheet or direct the closure of report before the Special Court against the public servant;”.
16. That at page 11, line 20, for the words “initiate the”, the words “direct the competent authority to initiate the” be substituted.
17. That at page 11, line 21, the words “by the competent authority” be deleted.
18. That at page 11, line 23, after the words “Prosecution Wing”, the words and bracket “or any investigating agency (including the Delhi Special Police Establishment)” be inserted.
19. That at page 11, line 23, for the word “any”, the word “the” be substituted.
20. That at page 11, lines 24 and 25, the words and bracket “(including the Delhi Special Police Establishment)” be deleted. CLAUSE 23 Previous sanctions not necessary for investigation and initiating prosection by Lokpal in certain cases.
21. That at page 12, for lines 6 to 18, the following be substituted, namely;-
2 of 1974.
25 of 1946.
49 of 1988.
“23. (1) Notwithstanding anything contained in section 197 of the Code of Criminal Procedure, 1973 or section 6A of the Delhi Special Police Establishment Act, 1946 or section 19 of the Prevention of Corruption Act, 1988, the Lokpal shall have the power to grant sanction for prosecution under clause (a) of sub-section (7) of section 20. (2) No prosecution under sub-section (1) shall be initiated against any public servant accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, and no court shall take cognizance of such offence except with the previous sanction of the Lokpal.” Power of Lokpal to grant sanction for initiating prosecution. CLAUSE 25 Supervisory powers of Lokpal
22. That at page 12, line 34, for the words “and direction, over”, the words “over, and to give direction to,” be substituted.
23. That at page 13, after line 4, the following be inserted, namely;-
“(3) Any officer of the Delhi Special Police Establishment investigating a case referred to it by the Lokpal, shall not be transferred without the approval of the Lokpal. (4) The Delhi Special Police Establishment may, with the consent of the Lokpal, appoint a panel of Advocates, other than the Government Advocates, for conducting the cases referred to it by the Lokpal. (5) The Central Government may from time to time make available such funds as may be required by the Director of the Delhi Special Police Establishment for conducting effective investigation into the matters referred to it by the Lokpal and the Director shall be responsible for the expenditure incurred in conducting such investigation.”.
CLAUSE 37 Removal and suspension of Chairperson and members of Lokpal 24. That at page 16, for lines 20 to 25, the following be substituted, namely:-
“Supreme Court, on a reference being made to it by the President on a petition signed by at least one hundred Members of Parliament.”.
25. That at page 16, line 30, after the word, bracket and figure “sub-section (2)”, the words “,on receipt of the recommendation or interim order made by the Supreme Court in this regard” be inserted.
26. That at page 16, line 31, after the words “receipt of the”, the word “final” be inserted. CLAUSE 46 Prosecution for false complaint and payment of compensation, etc. to public servant.
27. That at page 19, for lines 32 and 33, the following be substituted, namely:-
“Explanation.—For the purpose of this sub-section, the expression ―good faith‖ means any act believed or done by a person in good faith with due care, caution and sense of responsibility or by mistake of fact believing himself justified by law under section 79 of the Indian Penal Code.”. CLAUSE 63 Definitions
28. That at pages 22 and 23, for clause 63, the following be substituted, namely:-
“PART III ESTABLISHMENT OF THE LOKAYUKTA
63. Every State shall establish a body to be known as the Lokayukta for the State, if not so established, constituted or appointed, by a law made by the State Legislature, to deal with complaints relating to corruption against certain public functionaries, within a period of one year from the date of commencement of this Act.” Establishment of Lokayukta.
OMISSION OF CLAUSES 64 to 97
29. That at pages 23 to 35, clauses 64 to 97 be deleted.
THE SCHEDULE
30. That at page 36, line 9, for the figure “2011”, the figure “2013” be substituted.
31. That at page 36, after line 21, the following be inserted, namely;-
“2. After section 4B, the following section shall be inserted, namely:— Insertion of new section 4BA.
“4BA. (1) There shall be a Directorate of Prosecution headed by a Director who shall be an officer not below the rank of Joint Secretary to the Government of India, for conducting prosecution of cases under this Act. Director of Prosecution.
(2) The Director of Prosecution shall function under the overall supervision and control of the Director. (3) The Central Government shall appoint the Director of Prosecution on the recommendation of the Central Vigilance Commission. (4) The Director of Prosecution shall notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.”.
32. That at page 37, line 12, for the figure “2011”, the figure “2013” be substituted.
33. That at page 37, line 17, for the figure “2011”, the figure “2013” be substituted.
34. That at page 37, line 23, for the figure “2011”, the figure “2013” be substituted.
35. That at page 37, line 27, for the figure “2011”, the figure “2013” be substituted.
36. That at page 38, line 13, for the figure “2011”, the figure “2013” be substituted.'” महोदया, इस बिल के बारे में चर्चा पिछले दो-ढाई वर्षों से चल रही है। सदन के अंदर भी चर्चा हुई है और सदन के बाहर भी चर्चा हुई है।...(व्यवधान) इस सदन ने लोकपाल और लोकायुक्त बिल 2011 को 27 दिसम्बर 2011 में पास किया था। उसके बाद यह बिल राज्य सभा भेजा गया।...(व्यवधान) जब बिल राज्य सभा भेजा गया, तो राज्य सभा ने इस बिल को सिलेक्ट कमेटी में भेजा और उसके बाद सिलेक्ट कमेटी ने जो सुझाव दिए , उन्हें हमने स्वीकार किया तथा उन सुझावों को स्वीकार करने के बाद राज्य सभा में बिल पास हुआ।...(व्यवधान) आज यह बिल सदन के सामने आ रहा है। इस बिल पर सदन में पहले भी विस्तार से चर्चा हो चुकी है और दूसरे सदन में भी इस बिल पर विस्तार से चर्चा हुई है।...(व्यवधान) महोदया, इसलिए मैं समझता हूं कि इस बिल पर और चर्चा की जरूरत नहीं है। I request that the Bill, as amended, be taken into consideration.
MADAM SPEAKER: Motion moved:
“That the following amendments made by Rajya Sabha in the Bill to provide for the establishment of a body of Lokpal for the Union and Lokayukta for States to inquire into allegations of corruption against certain public functionaries and for matters connected therewith or incidental thereto, be taken into consideration:-
ENACTING FORMULA
1.
That at page 2, line 1, for the word “Sixty-second”, the word “Sixty-fourth” be substituted. CLAUSE 1
2. That at page 2, line 4, for the figure “2011” the figure “2013” be substituted.
3. That at page 2, for lines 7 to 12, the following be substituted, namely;-
“(4) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.”. CLAUSE 3
4. That at page 4, line 32, for the word “connected” the word “affiliated” be substituted. CLAUSE 4
5. That at page 5, for line 3, the following be substituted, namely;-
“(e) one eminent jurist, as recommended by the chairperson and members referred to in clauses (a) to (d) above, to be nominated by the President—member.”. CLAUSE 14
6. That at page 8, line 34, the words “or aided” be deleted.
7. That at page 8, for lines 36 to 42, the following be substituted, namely;-
“(h) any person who is or has been a director, manager, secretary or other officer of every other society or association of persons or trust (whether registered under any law for the time being in force or not) in receipt of any donation from any foreign source under the Foreign Contribution (Regulation) Act, 2010 in excess of ten lakh rupees in a year or such higher amount as the Central Government may, by notification, specify. 42 of 2010.
CLAUSE 20
8. That at page 10, for lines 16 to 20, the following be substituted, namely;-
“20. (1) The Lokpal on receipt of a complaint, if it decides to proceed further, may order––
(a) preliminary inquiry against any public servant by its Inquiry Wing or any agency (including the Delhi Special Police Establishment) to ascertain whether there exists a prima facie case for proceeding in the matter; or
(b) investigation by any agency (including the Delhi Special Police Establishment) where there exists a prima facie case:
9. That at page 10, after line 31, the following proviso be inserted, namely;-
“Provided also that before ordering an investigation under clause (b), the Lokpal shall call for the explanation of the public servant so as to determine whether there exists a prima facie case for investigation:
Provided also that the seeking of explanation from the public servant before an investigation shall not interfere with the search and seizure, if any, required to be undertaken by any agency (including the Delhi Special Police Establishment) under this Act.”.
10. That at page 10, line 42, the word “to” be deleted.
11. That at page 11, lines 7 and 8, the words “and submit the investigation report containing its findings to the Lokpal” be deleted.
12. That at page 11, line 9, after the words “by a further”, the word “period” be inserted.
13. That at page 11, lines 13 and 14, for the words “to the Lokpal”, the words “under that section to the court having jurisdiction and forward a copy thereof to the Lokpal.” be substituted.
14. That at page 11, line 17, for the words “may decide to”, the words “and after obtaining the comments of the competent authority and the public servant may” be substituted.
15. That at page 11, for lines 18 and 19, the following be substituted, namely;-
“(a) grant sanction to its Prosecution Wing or investigating agency to file charge-sheet or direct the closure of report before the Special Court against the public servant;”.
16. That at page 11, line 20, for the words “initiate the”, the words “direct the competent authority to initiate the” be substituted.
17. That at page 11, line 21, the words “by the competent authority” be deleted.
18. That at page 11, line 23, after the words “Prosecution Wing”, the words and bracket “or any investigating agency (including the Delhi Special Police Establishment)” be inserted.
19. That at page 11, line 23, for the word “any”, the word “the” be substituted.
20. That at page 11, lines 24 and 25, the words and bracket “(including the Delhi Special Police Establishment)” be deleted. CLAUSE 23
21. That at page 12, for lines 6 to 18, the following be substituted, namely;-
2 of 1974.
25 of 1946.
49 of 1988.
“23. (1) Notwithstanding anything contained in section 197 of the Code of Criminal Procedure, 1973 or section 6A of the Delhi Special Police Establishment Act, 1946 or section 19 of the Prevention of Corruption Act, 1988, the Lokpal shall have the power to grant sanction for prosecution under clause (a) of sub-section (7) of section 20. (2) No prosecution under sub-section (1) shall be initiated against any public servant accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, and no court shall take cognizance of such offence except with the previous sanction of the Lokpal.” Power of Lokpal to grant sanction for initiating prosecution. CLAUSE 25
22. That at page 12, line 34, for the words “and direction, over”, the words “over, and to give direction to,” be substituted.
23. That at page 13, after line 4, the following be inserted, namely;-
“(3) Any officer of the Delhi Special Police Establishment investigating a case referred to it by the Lokpal, shall not be transferred without the approval of the Lokpal. (4) The Delhi Special Police Establishment may, with the consent of the Lokpal, appoint a panel of Advocates, other than the Government Advocates, for conducting the cases referred to it by the Lokpal. (5) The Central Government may from time to time make available such funds as may be required by the Director of the Delhi Special Police Establishment for conducting effective investigation into the matters referred to it by the Lokpal and the Director shall be responsible for the expenditure incurred in conducting such investigation.”. CLAUSE 37
24. That at page 16, for lines 20 to 25, the following be substituted, namely:-
“Supreme Court, on a reference being made to it by the President on a petition signed by at least one hundred Members of Parliament.”.
25. That at page 16, line 30, after the word, bracket and figure “sub-section (2)”, the words “,on receipt of the recommendation or interim order made by the Supreme Court in this regard” be inserted.
26. That at page 16, line 31, after the words “receipt of the”, the word “final” be inserted. CLAUSE 46
27. That at page 19, for lines 32 and 33, the following be substituted, namely:-
“Explanation.—For the purpose of this sub-section, the expression ―good faith‖ means any act believed or done by a person in good faith with due care, caution and sense of responsibility or by mistake of fact believing himself justified by law under section 79 of the Indian Penal Code.”. CLAUSE 63
28. That at pages 22 and 23, for clause 63, the following be substituted, namely:-
“PART III ESTABLISHMENT OF THE LOKAYUKTA
63. Every State shall establish a body to be known as the Lokayukta for the State, if not so established, constituted or appointed, by a law made by the State Legislature, to deal with complaints relating to corruption against certain public functionaries, within a period of one year from the date of commencement of this Act.” Establishment of Lokayukta.
OMISSION OF CLAUSES 64 to 97
29. That at pages 23 to 35, clauses 64 to 97 be deleted.
THE SCHEDULE
30. That at page 36, line 9, for the figure “2011”, the figure “2013” be substituted.
31. That at page 36, after line 21, the following be inserted, namely;-
“2. After section 4B, the following section shall be inserted, namely:— Insertion of new section 4BA.
“4BA. (1) There shall be a Directorate of Prosecution headed by a Director who shall be an officer not below the rank of Joint Secretary to the Government of India, for conducting prosecution of cases under this Act. Director of Prosecution.
(2) The Director of Prosecution shall function under the overall supervision and control of the Director. (3) The Central Government shall appoint the Director of Prosecution on the recommendation of the Central Vigilance Commission. (4) The Director of Prosecution shall notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.”.
32. That at page 37, line 12, for the figure “2011”, the figure “2013” be substituted.
33. That at page 37, line 17, for the figure “2011”, the figure “2013” be substituted.
34. That at page 37, line 23, for the figure “2011”, the figure “2013” be substituted.
35. That at page 37, line 27, for the figure “2011”, the figure “2013” be substituted.
36. That at page 38, line 13, for the figure “2011”, the figure “2013” be substituted.'” …( व्यवधान)
श्रीमती सुषमा स्वराज (विदिशा):अध्यक्ष महोदया, अभी-अभी कानून मंत्री जी ने लोकपाल और लोकायुक्त बिल पर राज्य सभा से जो संशोधन आए हैं, वे लोक सभा के सामने कंसीड्रेशन के लिए रखे हैं।...(व्यवधान) 12.16 hrs At this stage, Shri Shailendra Kumar and some other hon. Members came and stood on the floor near the Table.
… (Interruptions)
अध्यक्ष जी, संसद का यह शीतकालीन सत्र 5 दिसम्बर को शुरू हुआ था और आज 18 दिसम्बर है। 13 दिन बीत गए, लेकिन एक दिन भी सदन की कार्यवाही नहीं चल सकी।...(व्यवधान) दुख और अचरज की बात यह है कि व्यवधान प्रतिपक्ष ने पैदा नहीं किया, प्रमुख प्रतिपक्षी दल के सांसद चुपचाप अपनी-अपनी सीटों पर बैठे हैं, लेकिन व्यवधान पैदा कर रहे हैं सत्तापक्ष के लोग और उनके सहयोगी दलों के लोग।...(व्यवधान) 13 दिन से इस सदन में एक दिन भी कार्रवाई नहीं हुई और लगातार वे कार्रवाई को बाधित कर रहे हैं और इस बार तो सारी हदें उस समय पार हो गईं, जब सत्ता पक्ष के सांसदों ने अपनी ही सरकार के खिलाफ अविश्वास प्रस्ताव भी दे दिया।...(व्यवधान) 12.17 hrs At this stage, Shri Shailendra Kumar and some other hon. Members went back to their seats.
… (Interruptions)
लेकिन आपको याद होगा कि सत्र के शुरू होने से पहले एक बैठक आपने बुलायी थी। यहां संसदीय कार्य मंत्री बैठे हैं, एक बैठक उन्होंने भी बुलायी थी। दोनों बैठकों में अपनी पार्टी की तरफ से मैंने यह मांग रखी थी कि इस सत्र में हर हालत में लोकपाल बिल आना चाहिए।...(व्यवधान) मैंने कहा था कि राज्य सभा की सिलेक्ट कमेटी ने अपनी अनुशंसाएं देकर बिल राज्य सभा को दे रखा है। वह बिल राज्य सभा से पारित हो कर लोक सभा में आए और हम उसे पारित करें। मुझे खुशी है कि सारे व्यवधानों के बावजूद भी आज लोकपाल बिल आया है और यह सत्र इतने व्यवधान के बाद भी एक यादगार सत्र हो जाएगा, यदि हम इस लोकपाल बिल को आज पारित कर देंगे। 12.18 hrs At this stage, Shri Sansuma Khunggur Bwiswmuthiay came and stood on the floor near the Table.
… (Interruptions)
पिछली बार मानसून सत्र में भी बहुत व्यवधान आया था, लेकिन आपको याद होगा कि बाद में रात के दस-दस बजे तक बैठकर हमने एक दिन खाद्य सुरक्षा विधेयक और एक दिन भूमि अधिग्रहण विधेयक पारित किया था। वह सत्र उसके लिए यादगार सत्र बन गया था। यह सत्र भी ऐतिहासिक सत्र हो जाएगा जब हम लोकपाल बिल यहां से पारित करेंगे।...(व्यवधान) लेकिन मैं चाहती थी कि सदन में शांति हो, हम आराम से अपनी बात कह सकें, सारा देश उसको सुने, लेकिन वह नहीं हो रहा है। अभी भी कार्रवाई बाधित हो रही है, पर मैं पांच मिनट में अपनी बात जरूर कहना चाहूंगी कि 27 दिसम्बर 2011 को जब यह बिल लोक सभा में आया था तो उस पर बोलते हुए मैंने क्या कहा था।...(व्यवधान) मैंने कहा था कि “देश बहुत उत्सुकता से यह प्रतिक्षा कर रहा था कि शीतकालीन सत्र में सरकार एक बिल लेकर आएगी, जिस बिल में से एक सशक्त और प्रभावी लोकपाल निकलेगा जो भ्रष्टाचार पर करारी चोट करेगा और लोगों को भ्रष्टाचार से मुक्ति दिलाएगा। लेकिन मुझे खेद के साथ कहना पड़ता है कि जो बिल सरकार लेकर आयी है, उसमें इतनी त्रुटियां हैं, इतनी खामियां हैं कि उसने हम सब की उम्मीदों पर पानी फेर दिया है।”...(व्यवधान) मैंने अध्यक्ष जी उस दिन उस बिल के बारे में कहा था कि “यह बिल संविधान के महत्वपूर्ण प्रावधानों का उल्लंघन करता है।...(व्यवधान) यह बिल एक कमजोर और सरकारी लोकपाल पैदा करता है, यह बिल अनेकानेक विकृतियों और विसंगतियों से भरा हुआ है और यह बिल इस सदन में बनी हुई सैन्स की अनदेखी करता है।” मैंने यह उस बिल के बारे में कहा था। उस बिल पर बोलते हुए अंत में मैंने कहा था “हमने चाहा था कि सरकार शीतकालीन सत्र में बिल लाए, उस दिन सेंस ऑफ दि हाउस भी आई थी। लेकिन हमने चाहा था कि वह ऐसा बिल लाए। ...(व्यवधान) ये नहीं चाहा था कि ऐसा बिल आए कि वर्तमान सिस्टम को भी ध्वस्त कर दे।...(व्यवधान) जो आज तंत्र खड़ा है, उसको भी यह बिल विनाश कर रहा है। उसे भी ध्वस्त कर रहा है। ...(व्यवधान) हमें यह ध्वस्त करने वाला बिल नहीं चाहिए।...(व्यवधान) हमें देश में एक प्रभावी और सशक्त लोकपाल जो भ्रष्टाचार पर करारी चोट करे, वह बिल चाहिए। ...(व्यवधान) आप दो महीने और लगा लो, वापस इसे स्टैंडिंग कमेटी के पास भेज दो, लेकिन एक ऐसा बिल लेकर सरकार आए जो देश की आशाओं को पूरा कर सके, जो हमारी उम्मीदों पर खरा उतरे।.”..(व्यवधान) अध्यक्ष जी, उस दिन हमारी बात नहीं मानी गई थी। हमने बिल पारित कर दिया था लेकिन मुझे खुशी है कि जो काम लोक सभा नहीं कर पाई, वह काम राज्य सभा ने करने का काम किया।...(व्यवधान) जब बिल यहां से राज्य सभा में गया, तो वहां के ों सदस्यों ने हमारी इस बात का संज्ञान लिया कि वह बिल एक सरकारी लोकपाल ला रहा था, वह बिल एक कमज़ोर बिल था और सशक्त लोकपाल लाने के लिए उन्होंने बिल को सिलेक्ट कमेटी के पास भेज दिया।...(व्यवधान) मैं राज्य सभा के उन सांसदों कों और वहां की बैठक कमेटी के अध्यक्ष का आभार प्रकट करती हूं जिन्होंने बहुत विस्तृत चर्चा करके, बहुत अच्छी अनुशंसाएं, 15 सिफारिशें उस बिल में देकर उस बिल को राज्य सभा को दिया लेकिन मुझे यह कहते हुए दुख है कि एक वर्ष पहले राज्य सभा की सिलेक्ट कमेटी ने वह बिल राज्य सभा में पेश कर दिया था लेकिन सरकार ने इसको ठंडे बस्ते में डाल दिया। एक साल तक सरकार बैठी रही। वह बिल लेकर नहीं आई। ...(व्यवधान) इस बार जब हमने दोनों बैठकों में कहा कि यह बिल आना चाहिए तो सरकार पर दबाव बना और कल वह बिल राज्य सभा में लेकर आए। मुझे इस बात की भी खुशी है कि 15 अनुशंसाओं में से 13 अनुशंसाएं सरकार ने मानी थीं। ...(व्यवधान) दो नहीं मानी थीं और वो दोनों अनुशंसाएं इतनी महत्वपूर्ण थीं कि अगर वे नहीं मानी जातीं तो फिर लोकपाल प्रभावी नहीं हो सकता था। लेकिन कल चर्चा के बाद मंत्री जी ने वे दोनों अनुशंसाएं मान लीं।...(व्यवधान) एक अनुशंसा यह थी कि सीबीआई जिसको अब हम लोकपाल के नीचे कर रहे हैं, इन्होंने यह कहा था कि अगर जांच अधिकारी को जांच के दौरान सरकार चाहे तो बदल सकती है। हम चाहते थे कि बदलने के लिए लोकपाल की पूर्व अनुमति चाहिए। कल सरकार ने यह मान लिया कि अगर जांच अधिकारी को जांच के दौरान बदलना है तो लोकपाल की पूर्व अनुमति चाहिए। दूसरी अनुशंसा जो सरकार नहीं मान रही थी, वह यह थी कि अगर कहीं रेड करनी है, अगर किसी व्यक्ति को रंगे हाथों रिश्वत लेते हुए पकड़ना है तो उसे पूर्व नोटिस की जरूरत नहीं है। कल चर्चा के बाद यह भी सरकार ने मान लिया। इसलिए अब एक सशक्त लोकपाल वहां से बनकर आया है। ये जितने संशोधन आज मंत्री जी ने यहां रखे हैं, वे लोक सभा से पारित होने के बाद, एक सशक्त और प्रभावी लोकपाल देश को मिलेगा। इसके लिए मैं इनका समर्थन करती हूं। 12.22 hrs At this stage, Shri Sansuma Khunggur Bwiswmuthiay went back to his seat लेकिन एक प्रश्न और यहां पर खड़ा हुआ है।...(व्यवधान) कल से इस बिल को पारित करने के लिए श्रेय की होड़ लग गई है। इसका श्रेय कौन ले? कभी सरकार श्रेय लेना चाहती है, कभी अपने कांग्रेस के उपाध्यक्ष को यह श्रेय देना चाहती है। ...(व्यवधान) लेकिन मैं आज यहां खड़े होकर इस संसद के फर्श पर यह कहना चाहती हूं कि यदि व्यक्ति के नाते कोई एक व्यक्ति इस लोकपाल के श्रेय का अधिकारी है तो वह बूढ़ा व्यक्ति है जो बार बार अनशन करके इस देश की आत्मा को झकझोरता है और आज भी भूखा रहकर हम सबको झकझोर रहा है। उसके बाद अगर कोई श्रेय का अधिकारी है तो वह इस देश की जनता है जिसने हम सब पर दबाव बनाया है। इसलिए इस श्रेय की व्यर्थ होड़ में न पड़ें। हम अपने कर्तव्य का पालन कर रहे हैं और जनभावना का सम्मान करते हुए हम इन तमाम संशोधनों को पारित करें जो राज्य सभा ने वहां से भेजे हैं और उससे इस लोकपाल को सशक्त बनाने का काम किया है।...(व्यवधान) जो काम लोक सभा से अधूरा रह गया था, वह राज्य सभा ने कर दिखाया और आज तमाम संशोधन जो मंत्री जी ने पेश किये हैं, मैं अपनी ओर से और अपनी पार्टी की ओर से उनका पुरजोर समर्थन करती हूं। SHRI RAHUL GANDHI (AMETHI): Madam Speaker, I wish to congratulate our colleagues in the Rajya Sabha for having passed the Lokpal Bill yesterday. Today, we, in this House, have the opportunity to do what our predecessors in Parliament have been unable to do for 45 years since the first introduction of a Lokpal Bill by the Government of Prime Minister Indira Gandhi in 1968. We have the chance to make history by enacting the Lokpal Bill. I appeal to all the Parties to come together and pass the Lokpal and Lokayuktas Bill unanimously. Madam Speaker, the Right to Information Act, 2009 was the UPA Government’s first and most important assault on corruption in this country. The establishment of the Lokpal is necessary to strengthen the fight against corruption and ensure accountability of public officials to the people. But, Madam, the Lokpal Bill alone is not adequate to fight corruption. We need a comprehensive anti-corruption code in this country. The UPA Government has developed a powerful anti-corruption framework consisting of eight new Central laws. Even after the passage of the Lokpal Bill, four of these laws still remain pending in the Lok Sabha and two in the Rajya Sabha. Madam Speaker, I believe it is our responsibility to complete our unfinished work in our fight against corruption. I believe it is the responsibility of the Fifteenth Lok Sabha to consider and enact all six pending anti-corruption Bills before its term expires. I would like to name these six Bills: The Prevention of Corruption (Amendment) Bill, 2013; The Right of Citizens for Time Bound Delivery of Goods and Services and Redressal of their Grievances Bill, 2011; The Public Procurement Bill, 2012; Bill to address Foreign Bribery as required under the Article 16 of UNCAC; Judicial Standards and Accountability Bill, 2010; The Whistle-blowers Protection Bill, 2011. These are all the Bills that we can pass. If necessary, Madam Speaker, can we not extend this Session of Parliament to complete the passage of these Bills and provide this country with the framework to fight corruption? This is not about one Bill; this is about the framework and we would like to deliver that framework to the country. MADAM SPEAKER: Those who want to lay their written speeches, please hand them over at the Table of the House. Shri Mulayam Singh Yadav. … (Interruptions)
श्री मुलायम सिंह यादव (मैनपुरी):माननीय अध्यक्ष महोदया, मैं लोकपाल बिल का विरोध करने के लिए खड़ा हुआ हूं। यह बिल इतना खतरनाक है कि पूरे देश को चौपट कर दिया जाएगा। इतना भय हो जाएगा कि क्लर्क तक कोई दस्तखत नहीं करेगा। कोई भी अधिकारी कहीं दस्तखत नहीं करेगा।...( व्यवधान) देश में एक गंभीर स्थिति पैदा हो जाएगी क्योंकि सबको डर लगा रहेगा कि अगर हमने दस्तखत कर दिए और लोकपाल के कारण जांच हो गई तो दरोगा जांच करेगा। ...( व्यवधान) कितनी गंभीर और खतरनाक स्थिति हो जाएगी। मुझे पता नहीं है कि बीजेपी और कांग्रेस को क्या हो गया है? इनसे उम्मीद है कि जिम्मेदारी के साथ देश को चलाएंगे। ...( व्यवधान) प्रधानमंत्री को दरोगा पूछेगा? प्रधानमंत्री की जांच दरोगा करेगा? हम लोग दरोगा का दरवाजा खटखटाएंगे। मुझे लगता है कि ये दोनों ईमानदार हैं और बाकी सब बेईमान बैठे हैं।...( व्यवधान) केवल बीजेपी और कांग्रेस ईमानदार हैं और बाकी सब बेईमान हैं, क्या ये लोग यह साबित कर रहे हैं?...( व्यवधान) आप ज़रा सोचिए। आडवाणी साहब, आप सोचिए।...( व्यवधान) सुषमा जी को छोड़िए, आप तो सोचिए कि देश को कहां ले जा रहे हैं। आपने देश के लिए इतने गंभीर सवाल उठाए हैं। बंटवारे से लेकर अब तक पूरे देश को समझा है। आडवाणी जी, आप इस बिल के खिलाफ बोलिए।...( व्यवधान) यह बिल खतरनाक है। आपको लगता है यह बिल आसमान पर देश को ले जाएगा, आप ले जाकर डुबो दोगे। मैं व्यवाहरिक दृष्टि से कह रहा हूं कि देश में कोई कर्मचारी डर की वजह से काम नहीं करेगा कि वह फंस जाएंगा। सोनिया जी, आप व्यवहारिक दृष्टि से सोचिए। कोई भी क्लर्क दस्तखत नहीं करेगा। कोई काम नहीं होगा, देश में गंभीर अराजकता फैलेगी, देश में कोई काम होगा ही नहीं। प्रधान मंत्री को दरोगा पूछेगा, यह हालत होगी। इसलिए हम इसे नहीं चाहते हैं। यह क्या है कि हम लोगों की दस साल पीछे की जांच होगी। इसके पीछे जाने किसका दिमाग है, किसी नौकरशाह का दिमाग है। राजनीतिक दिमाग कभी नहीं कह सकता कि दस साल पीछे की जांच हो। हम लोगों की दस साल पीछे की जांच होगी। हम लोग जो जनप्रतिनिधि हैं, जो लाखों लोगों से वोट लेकर आते हैं और तब इस लोक सभा में आ पाते हैं और एक दरोगा आकर हमारे पीछे पड़ेगा। लोकतंत्र में जनप्रतिनिधि सर्वोच्च होता है, आप यह भूल गये कि जनप्रतिनिधि लोकतंत्र में सर्वोच्च होता है। उस सर्वोच्च जनप्रतिनिधि के पीछे आप यह लगाये जा रहे हैं। इसका मतलब हम सब लोग बेईमान बैठे हैं। ये साबित कर रहे हैं कि हम सब लोग बेईमान हैं, इसलिए हम लोगों की भी जांच होनी चाहिए। जांच कौन रोक रहा है और जांचें हुई हैं, क्या सांसदों को सजा नहीं मिली है, क्या विधायकों को सजा नहीं मिली है। वर्तमान कानून गम्भीर है, उसके चलते सबको सजाएं मिली हैं। विधायकों को भी सजा मिली है, सांसदों को भी सजा मिली है, फिर इसकी जरूरत क्या पड़ गई। क्या यह दिखाने के लिए है। दोनों दलों में हमें इस दल से उम्मीद थी कि यह तो ऐसा करेंगे, लेकिन विपक्षी दल सरकार का ऐसा पिछलग्गू बन गया, पता नहीं इनका क्या स्वार्थ है। यह तो आप ही बता सकते हैं कि क्या स्वार्थ है। आप लोग मनमानी करेंगे, लेकिन ये इनके पीछे-पीछे लगे फिर रहे हैं, पता नहीं क्यों लगे हुए हैं। यह विपक्ष की भूमिका नहीं निभा रहे हैं, हम लोगों की राय भी नहीं ले रहे हैं और ये सब यहां बैठे हैं, जाने इन्हें क्या हो गया है। ये इतने डरपोक हैं, पता नहीं अपने नेता से बात नहीं करते हैं। क्या आपका टिकट कट जायेगा, टिकट मैं दे दूंगा। टिकट की कौन सी बड़ी बात है। अध्यक्ष महोदया, मैं आपसे कह रहा हूं कि आप इसे गंभीरता से लीजिए। मैं आपको बता रहा हूं, यह मैंने कल कहा था कि इंस्पेक्टर प्रधान मंत्री जी से पूछने जायेगा, उन्हें बुलायेगा, आप यहां आकर सफाई दीजिए, सबूत दीजिए। इसलिए मैं आपसे कहना चाहता हूं कि अब भी समय है। मेरा विशेषकर सोनिया जी से आग्रह है, सोनिया जी, आप सुनिये, मेरा आपसे आग्रह है, आप इसे विदड्रा करिये। मैं आज बता रहा हूं कि यह देश के इतिहास में एक कलंक के रूप में लिखा जायेगा, यह काले अक्षरों में लिखा जायेगा। क्या ऐसा कानून बनेगा, इसकी जरूरत क्या पड़ गई। वर्तमान कानून कितना कड़ा है। उसके तहत फांसी दी जा रही है, सजा दी जा रही है, राजनैतिक लोग जेल भी जा रहे हैं, सब पर मुकदमे चल रहे हैं। ये किस बात के लिए है, क्या आप इनकी बात मानोगे। यह पूरे देश के बंटवारे के लिए काम कर रहे हैं, गलत काम कर रहे हैं। आप इनका विरोध क्यों नहीं कर रहे हैं, गुलाम बने क्यों बैठे हैं, गूंगे बने क्यों बैठे हैं? क्या ये कोई परमात्मा या देवता हैं। आप अपनी बात करिये। इसलिए माननीय अध्यक्ष महोदया मैं कह रहा हूं कि आप ही मदद कर सकती हैं, आप लोकपाल बिल को वापस लीजिए, वरना देश में अराजकता पैदा हो जायेगी, कोई डर की वजह से कलम नहीं चलायेगा कि हम फंसेंगे और जनता परेशान होगी, कोई काम नहीं होगा, न विकास होगा, न आगे फाइल चलेगी। यह स्थिति देश के सामने आयेगी। इसलिए आप लोग विचार कीजिए और विचार करके सर्वदलीय बैठक बुलाकर सबकी बात सुन लीजिए और दोबारा यही बिल लाइये। एक बार हम सब लोगों से मिलकर बातचीत करिये और बातचीत करने के बाद आप आगे सत्र में ले आना और अगर महत्वपूर्ण सुझाव लगे तो वह मान लेना। इसलिए मैं चाहता हूं कि आप आज इसे वापस लीजिए, यह मेरा आपसे निवेदन है। ...( व्यवधान) इस बिल के खिलाफ गंभीर रुख लेते हुए हम सदन का बहिष्कार करते हैं।
12.34 hrs At this stage, Shri Mulayam Singh Yadav and some other hon. Members then left the House.
अध्यक्ष महोदया : श्री दारा सिंह चौहान, आप बोलिये।
श्री दारा सिंह चौहान (घोसी): माननीय अध्यक्ष महोदया, आज हम उस लोकपाल बिल पर बोल रहे हैं, जिसको लोक सभा ने पास किया, फिर राज्य सभा की सिलेक्ट कमेटी से आया, उसके बाद फिर राज्य सभा से तमाम संशोधनों के बाद पास हो कर आया, मैं समझता हूँ कि जिस पर इस लोक सभा में केवल मुहर लगानी बाकी है, इसके लिए आज हम खड़े हुए हैं। मैं समझता हूँ कि इस पर बहुत विस्तार से बहस की कोई गुंजाईश नहीं है। लेकिन जिस तरीके से लोकपाल बिल पर यह चर्चा हो रही है, ऐसा लगता है कि इसके पहले क्राइम और करप्शन से लड़ने के लिए कोई कानून नहीं था। मैंने पहले भी कहा था कि बाबा साहब डॉ. भीम राव अंबेडकर साहब ने जब संविधान का दस्तावेज़ हमें सौंपा था, तभी उन्होंने कहा था कि नीति चाहे जितनी भी बढ़िया हो, अगर उसको लागू करने वाले की नीयत ठीक नहीं है तो चाहे कितना भी बढ़िया कानून हम बना दें, उसका कोई अर्थ नहीं रहता है। मैं आज भी कहता हूँ कि संविधान में ऐसे प्रावधान हैं जिससे बहुत सारे करप्शन और क्राइम को हम रोक सकते हैं। बशर्ते हमारी नीयत ठीक हो और इच्छाशक्ति हो। केवल आर्थिक भ्रष्टाचार को ले कर के देश में जो माहौल खड़ा किया गया कि शायद देश के लोग सवाल करना चाहते हैं, मैं तो स्पष्ट रूप से कहना चाहता हूँ कि आज पूरे देश में ऐसे तमाम लोग हैं, जो इसे जानते होंगे। बाकी जो गरीब आदमी है, वह तो मंहगाई की मार से परेशान है, भूखे पेट सोने के लिए मज़बूर है। आज मंहगाई से पूरे देश का किसान और नौजवान परेशान है। वह बेचारा तो लोकपाल को नहीं समझ पा रहा है। उसको ऐसा लगता है कि लोकपाल से हमारी मंहगाई रूकेगी और हमें रोज़गार मिलेगा।...( व्यवधान) अध्यक्ष महोदया, मैं तो कहता हूँ कि अगर समूल भ्रष्टाचार नष्ट करने की बात है, तो कई तरह के भ्रष्टाचार हैं। भाषायी भ्रष्टाचार हो या सामाजिक भ्रष्टाचार हो, मैं दावे से कहना चाहता हूँ कि अगर इच्छाशक्ति नहीं है तो कुछ नहीं हो सकता है। आज अगर कानून का कानून से राज़ चलाया जाए तो भ्रष्टाचार समाप्त हो सकता है। मैं तो बधाई दूंगा खास कर के सरकार पक्ष की तरफ से, आज जो सबसे बड़ी चीज़ ...( व्यवधान) अध्यक्ष महोदया : दारा सिंह जी, अब अपनी बात समाप्त कीजिए। बहुत डिस्ट्रबेंस हो रहा है। जल्दी समाप्त कीजिए। …( व्यवधान)
श्री दारा सिंह चौहान: मैडम स्पीकर, मैं केवल दो मिनट और लूंगा। अगर नीयत सही है, केवल श्रेय लेने की जो होड़ मची हुई है, मैं समझता हूँ कि यह भी एक भ्रष्टाचार है। श्रेय लेने की होड़ में हमारी पार्टी को सूचना तक नहीं दी गई। मैं अपनी नेता बहन कुमारी मायावती जी को बधाई दूंगा, जिन्होंने सूचना न देने के बाद भी प्रेस के माध्यम से पूरे देश में संदेश दिया कि बहुजन समाज पार्टी इस देश में भ्रष्टाचार को मिटाने के लिए लोकपाल के पक्ष में है। ...( व्यवधान) अध्यक्ष महोदया : दारा सिंह जी, अब समाप्त कीजिए। इतनी लंबी बात कहने का अभी वातावरण नहीं है। जल्दी समाप्त कीजिए। श्री शरद यादव जी बोलिए। …( व्यवधान)
श्री दारा सिंह चौहान : मैडम स्पीकर, सिर्फ एक मिनट और कहना चाहता हूँ। मैं बधाई देना चाहता हूँ माननीय कानून मंत्री या सिलेक्ट कमेटी के जो भी चेयरमैन रहे कि आपने इसमें जो सर्च कमेटी है, जिसमें आपने एससी, एसटी, ओबीसी और माइनॉरिटी को शामिल किया है। लेकिन क्या आपने उधर देखा है, जो सामाजिक भ्रष्टाचार आज़ादी से ले कर अब होते रहे हैं?...( व्यवधान) अध्यक्ष महोदया : दारा सिंह जी, संक्षेप में बोलिए। आप देख रहे हैं कि अभी वातावरण ऐसा नहीं है कि लंबा भाषण दिया जाए। …( व्यवधान)
श्री दारा सिंह चौहान : सरकारी नौकरियों से ले कर सुप्रीम कोट तक और हर जगह जो भ्रष्टाचार होता रहा है, क्या आपने उस तरफ कभी ध्यान दिया है? स्पीकर मैडम, इसलिए मैं आपके माध्यम से संज्ञान में लाना चाहता हूँ कि अगर आप चाहते हैं कि भ्रष्टाचार खत्म हो तो श्रेय लेने की होड़ खत्म होनी चाहिए और हमारा जो कानूनी है, उसका ईमानदारी से पालन होना चाहिए। हम अपनी पार्टी की तरफ से निश्चित रूप से इस लोकपाल बिल के समर्थन में अपनी बात कह रहे हैं। ...( व्यवधान) श्री शरद यादव (मधेपुरा): अध्यक्ष महोदया, मैं इस बिल के समर्थन में खड़ा हुआ हूँ।...( व्यवधान) लेकिन इस बिल में, जो राज्य सभा से संशोधन करने के लिए पहुंचा है, मैं मानता हूँ कि यह ...( व्यवधान) आप यह क्या कर रहे हैं? ...( व्यवधान) माननीय सदस्य आप यह क्या कर रहे हैं? ...( व्यवधान) अध्यक्ष महोदया मुझे दिखाई नहीं दे रही हैं। ...( व्यवधान) अध्यक्ष महोदया : शरद यादव जी, आप बोलिए।
श्री शरद यादव : माननीय सदस्य, आप कहां खड़े हैं?...(व्यवधान)
अध्यक्ष महोदया : आप बोलिए। हमें आवाज आ रही है।
…( व्यवधान)
अध्यक्ष महोदया : माइक में आ रहा है, आप बोलिए।
…( व्यवधान)
श्री शरद यादव : महोदया, एक बात तो पक्की है कि इस देश के लोकतंत्र में लोगों ने यह सारा सदन चुना है।...( व्यवधान) यह चुने हुए सदस्यों का सदन है। ...( व्यवधान) लेकिन इस लोकपाल के आने के बाद,...(व्यवधान) जो थोड़ा-बहुत काम देश में हो रहा था...(व्यवधान) और जितने भी भ्रष्टाचार के केस हैं, वे किसी दूसरे आदमी ने नहीं लिए, यही सदन है जिसने भ्रष्टाचार के मामले को उठाकर कई भ्रष्टाचारियों को अंदर करने का काम किया है। ...( व्यवधान) आप इस सदन से बाहर एक ऐसी संस्था खड़ी कर रहे हैं।...(व्यवधान) मैं इसे नहीं मानता हूं।...(व्यवधान) मैं प्राइम मिनिस्टर का विरोध करता रहा हूं,...(व्यवधान) लेकिन प्राइम मिनिस्टर की संस्था को भी उनके हाथ में दे दिया।...(व्यवधान) दुनिया में कोई प्रधानमंत्री यानी किसी दूसरी संस्था, वह पार्लियामेंट के लिए एकाउंटबल है, लेकिन आपने उसे इस पार्लियामेंट के बाहर, मेरे पास लोकपाल बनाने वाले लोग आए थे, मैंने कहा कि इसको निकालो।...( व्यवधान) यह देश ऐसी स्थिति में है कि प्राइम मिनिस्टर को उसमें मत रखो, लेकिन इन्होंने उसमें रख दिया।...( व्यवधान) प्राइम मिनिस्टर रख दिया तो उसकी एकाउंटबिलिटी इस हाउस से नहीं, कोई दूसरी जगह से हो जायेगी।...(व्यवधान) आप एक बात पक्की जान लीजिए कि वर्ष 1991 से यह जो परिवर्तन आया है, उसने राजनैतिक रूप से चुने हुए आदमियों को इस तरह निकम्मा और पंगु बना दिया है कि कोई काम नहीं होता है।...(व्यवधान) अब थोड़ा-बहुत जो काम हो रहा था, वह काम भी, आप जान लेना, इस गरीब देश में आप इतनी बड़ी संस्था खड़ी कर रहे हो...(व्यवधान) सूबों में लोगों को तनख्वाह देने के लिए पैसा नहीं है।...(व्यवधान) अध्यक्ष महोदया : शरद यादव जी, अब आप समाप्त कीजिए।
…( व्यवधान)
श्री शरद यादव : यहां दिल्ली में कुछ लोग खड़े हो जाते हैं।...(व्यवधान)
अध्यक्ष महोदया : ऐसी स्थिति में काम नहीं कर सकते हैं।
…( व्यवधान)
श्री शरद यादव : आप लोग धड़ाधड़ एक के बाद एक इस देश में ऐसे कानून बना रहे हैं कि लोगों के द्वारा चुने हुए लोगों का कोई मतलब नहीं होगा।...(व्यवधान) अध्यक्ष महोदया : धन्यवाद। अब आप बैठ जाइये।
…( व्यवधान)
श्री शरद यादव : आपने निगरानी समिति बनायी है।...(व्यवधान)
MADAM SPEAKER: All hon. Members, who have given their names, please send your written speeches at the Table of the House. … (Interruptions)
श्री शरद यादव : निगरानी समिति जिलों में है, लेकिन उसके हाथ में किसी आदमी को सजा देने का अधिकार नहीं है।...(व्यवधान) लोकपाल को सब सजा देने का अधिकार दे रहे हैं।...(व्यवधान) MADAM SPEAKER: Please send your written speeches at the Table of the House. We cannot continue the House like this. … (Interruptions)
श्री शरद यादव : मैं इसमें एक बात कहना चाहता हूं कि आपने इसमें गलत आरोप लगाने वाले पर एक साल की सजा का जो प्रावधान किया है, वह एक अच्छा प्रावधान है।...(व्यवधान) मैं आपसे यही विनती करना चाहता हूं कि आज आप ऐसा काम कर रहे हो कि आपको फिर सोचना पड़ेगा।...(व्यवधान) अध्यक्ष महोदया : शरद यादव जी, अब आप समाप्त कीजिए।
…( व्यवधान)
श्री शरद यादव : आज आप ऐसा काम कर रहे हो जो इस देश को, मैं नहीं मानता कि बहुत अच्छे रास्ते पर ले जा रहे हो।...(व्यवधान) अध्यक्ष महोदया : शरद यादव जी, अब आप समाप्त कीजिए।
…( व्यवधान)
श्री शरद यादव : भ्रष्टाचार के बारे में मैं कहना चाहता हूं कि महात्मा बुद्ध जी ने कहा है कि समाज अच्छा होगा तो व्यक्ति अच्छा होगा।...(व्यवधान) आप सबको एक समान नहीं बनाना चाहते।...(व्यवधान) उसकी विषमता पर आप नहीं बोलना चाहते।...(व्यवधान) देश में जो सभ्यता है, वह व्यक्ति-व्यक्ति को कैसे भ्रष्ट बनाती है, इन बुनियादी सवालों पर बहस किये बगैर आप इस सदन में इसको पास कर रहे हो।...(व्यवधान) मैं नहीं चाहता कि मैं आपके काम में रूकावट डालूं, मैं दुख के साथ इसका समर्थन जरूर कर रहा हूं,...(व्यवधान) लेकिन मेरी शंका है कि भ्रष्टाचार इस रास्ते से नहीं मिटेगा।...(व्यवधान) इस रास्ते लोकतंत्र तबाह होगा ।...(व्यवधान) *श्री हरिन पाठक (अहमदाबाद पूर्व):आज लोकपाल बिल संशोधनों के साथ, जिसे राज्य सभा ने पारित किया है, उसे मैं हृदय से समर्थन देता हूं। लोकपाल की मांग जब देश में श्री अन्ना जी के नेतृत्व में की गई थी तब मैंने अहमदाबाद में इस बिल का समर्थन किया था। आज देश की जनता का भ्रष्टाचार को दूर करने का संकल्प सदन में पूरा होने जा रहा है। मैं बहुत खुश हूं। मैं फिर एक बार इस लोकपाल बिल को समर्थन देता हूं।
*SHRI PREM DAS RAI (SIKKIM): On behalf of my Party, the Sikkim Democratic Front Party and our beloved Leader Shri Pawan Chamling, I rise to support the passage of the Lokpal Bill as amended by the Rajya Sabha. This is a historic day. I do note that there will be further discussion on the provisions after this. We can continue to amend it. However, an era of cleaning up public life is ushered in. This is certainly not a perfect Bill. It might add more to the overall already creaking institutional structure but we have the momentum now. So, we need to get it done. So, with these words, we support fully this piece of historic legislation by the 15th Lok Sabha. *श्री अर्जुन राम मेघवाल (बीकानेर): मैं लोकपाल बिल के बारे में निम्नांकित सुझाव दे रहा हूं । कृपया ले करने की अनुमति प्रदान करें ः-
""भ्रष्टाचार पर अंकुश लगाने का एक महत्वपूर्ण विधेयक तब सार्थक होगा जब इसकी क्रियान्विति की रिपोर्ट हर छः माह के अंतराल में संसद में आने की व्यवस्था हो । संसद इस पर विस्तृत चर्चा कर लोकपाल को प्रभावी बनाने का प्रयास हो । संसद की चर्चा के अनुसार आवश्यक संशोधन हो तभी भ्रष्टाचार पर ब्रेक लग सकेगा ।"" क्रियान्विति पर पूरा जोर हो । भ्रष्टाचार को मिटाने का लोकपाल सशक्त माध्यम क्रियान्विति पर ही निर्भर करेगा ।
*श्री पन्ना लाल पुनिया (बाराबंकी):लोकपाल बिल राज्य सभा से पास होकर आया है तथा इसे लोक सभा में सर्वसम्मति से पास किया जाना चाहिए। जो संशोधन राज्य सभा की सलेक्ट कमेटी ने प्रस्तावित किये थे, वे सभी स्वीकार कर लिये गये हैं और वर्तमान स्वरूप में लोकपाल वास्तव में सशक्त लोकपाल होगा, निष्पक्ष होगा और यह सर्व अधिकार सम्पन्न है। भ्रष्टाचार को रोकने तथा भ्रष्टाचारी लोक सेवकों को सजा दिलाने में यह लोकपाल सक्षम होगा। सीबीआई को लोकपाल के अधीन किया गया है, इससे भ्रष्टाचार के मामलों में निष्पक्षता से जांच होगी। लोकपाल संगठन में नियुक्ति का प्रावधान ऐसा है, जिससे केवल योग्य व्यक्ति ही जगह पाएंगे। समाजवादी पार्टी को छोड़कर बाकी सभी दलों ने इसका समर्थन किया है। यह सही बिल है और पुरानी मांगों की इससे पूर्ति हो रही है। मैं सभी दलों को भी इस मौके पर बधाई देता हूं। मैं इस बिल का समर्थन करता हूं,।
*SHRI R. DHRUVANARAYANA (CHAMRAJANAGAR): Lokpal bill is brain child of UPA Government and it is yet another milestone in the history of our nation. Our UPA I and UPA II Governments always stand with common man of this great nation. Our Government is the only government in the entire world which introduces the laws in favor of common man and which enables him to have a legal right on 1) Right to information, 2) Right to Employment, 3) Right to Education and 4) Right to Food. Now through this Lokpal bill our government promising the common man of this country to have a legal right on “Right to Justice against corruption and atrocities”.
This Lokpal bill not only provides the legal right to common man to fight against his atrocities but it enables government to fight against corruption in all section of our society. Through this bill, Government is reaching out the doorstep of common man and enables him to fight to against corruption.
The success/survival of any central Government iprojects/schemes, etc. lies with its effective implementation and it can only be achieved through honest corruption-free executive system. Common man of this great nation will only feel happy or proud when he has been served his needs without corruption.
By introducing Lokpal bill UPA II Government is moving forward to fulfill its promise to this great nation for legal action against corruption. This Bill also helps theGovernment to clean up the executive system and bring more transparency in the system.
Hence, I support the Lokpal bill and vote for it.
*श्री वीरेन्द्र कुमार (टीकमगढ़): लोकपाल विधेयक संशोधन के उपरांत पुनः लोक सभा में आया है । विगत 45 वर्षों से देश की जनता इस बिल की प्रतीक्षा कर रही थी राजनैतिक दलों द्वारा एवं जनता के द्वारा अनंकों आंदोलन किए गए । देश में बढ़ रहे भ्रष्टाचारों पर रोक लगाने का तथा अफशरशाही पर अंकुश लगाने की दिशा में कारगर सिद्ध होगा । इसके सर्वसम्मति से पारित होने के बाद गरीब आदमी सम्मान एवं स्वाभिमान के साथ शासकीया योजनाओं का लाभ ले सकेगा । जागरूक विपक्ष के नाते मुख्य विपक्षी दल ने भी शासन द्वारा लाये गये इस बिल का बढ़कर समर्थन दिया है वह स्वागत योग्य है क्योंकि प्रमुख विरोधी दल के सहयोग के बगैर यह पास नहीं हो सकता था अब प्रमुख बात है इसके क्रियान्वयन की क्योंकि इसके पूर्व भी कानून है किंतु उनका पालन ठीक से नहीं किया जाता था । अतः लोकपाल बिल का ठीक तरह से लाभ जनता को तभी मिल सकेगा जबकि इसका ईमानदारी से क्रियान्वयन किया जायेगा । मैं देश की जनता का धन्यवाद करते हुए इस बिल का समर्थन करता हूं ।
*SHRI PRASANTA KUMAR MAJUMDAR (BALURGHAT): After a long struggle, the Lokpal Bill has been passed by the Rajya Sabha and it is a historic bill. But it took such a long time and had it been passed immediately after independence, corruption could have been checked earlier. Better late than never. We needed an effective Lokpal Bill and today we are about to pass it in this House. Everyone has contributed to its making.
But there are certain loopholes. Though it has been said that Lokayukta has to be set up by the State Governments within one year, it is not clear what action will be taken if the states violate this provision. Even if the states refuse to set up Lokayuktas at all, nothing can be done.
There is a provision to constitute a committee with members and officers. These officers should have a fixed tenure and they should not be removed or transferred before 2 years.
The NGOs and the Government aided private organizations, which utilize Government fund should be brought within the ambit of Lokpal. The PPP agencies as well as the Government agencies must also be included in the purview of Lokpal.
We need electoral reforms too so that corporate donations to political parties can be stopped.
Corruption is the root cause of inflation in the country and a strong Lokpal might be helpful in arresting price rise. Thus, I thank the Government and support this historic bill.
*SHRI KALYAN BANERJEE (SREERAMPUR): I support the Lokpal Bill on behalf of my Party.
*SHRI SUDIP BANDYOPADHYAY (KOLKATA UTTAR): I support the Lokpal Bill on behalf of my Party.
*DR. MIRZA MEHBOOB BEG (ANANTNAG): While I wholeheartedly support the amendments made by Rajya Sabha on Lokpal and Lokayukta Bill, 2011, I also support the important suggestions made by Congress M.P. Mr. Rahul Gandhi and I have my party’s (J & K National Conference) full backing for the Bill to be passed and to fight the menace called corruption. Corruption is the enemy of the nation. It is a big cause of all evils facing the people of this country. Scam after scam, scandal after scandal, people have become cynical about the whole lot of political class. It is an irony that all our political class bashing, all politicians are shown in one light as if all of us are looting the exchequer meant to develop this nation. If there are corrupt politicians and officers in this country, they shall be brought to book and punished severely. All honest persons shall be named and people shall be told about them. All corrupt ones, irrespective of political parties, caste, creed and colour should be made accountable and punished.
*श्री रमाशंकर राजभर (सलेमपुर):देश में भ्रष्टाचार को खत्म करने के लिए कानून की कमी नहीं है यदि कमी है तो भ्रष्टाचार मुक्त माहौल बनाने की नीयत की है। वर्तमान विद्यमान कानून से बहुत से भ्रष्टाचारी जेल गए हैं, चाहे वे किसी भी स्तर के रहे हैं। असलियत में किसी भी मामले में जितने अधिकारी बढ़ते जाते हैं उतना ही भ्रष्टाचार बढ़ता जाता है। कहीं इस विधेयक का भी दुरुपयोग न हो, यह शंका है। भ्रष्टाचार देश से समाप्त हो यह प्रत्येक नागरिक चाहता है और लोकपाल विधेयक से भ्रष्टाचार रुक जाएगा तो अच्छी बात होगी।
इस बिल में पारदर्शिता का पर्याप्त कानून नहीं है। यह अच्छा है कि हम लोकपाल बिल पास कर रहे हैं। जिस दिन इसके प्रभाव से भ्रष्टाचार रुकेगा उस दिन इस बिल का लक्ष्य पूरा होगा। एक महत्वपूर्ण शंका यह है कि ‘चिंगारी आग लगाए तो सावन उसे बुझाए, सावन जो आग लगाए, उसे कौन बुझाए’, यदि जनता में भ्रष्टाचार है तो लोकपाल विधेयक उसे मिटाएगा परंतु यदि लोकपाल भ्रष्टाचार करे तो उसे कौन मिटाएगा? चूंकि देश वर्तमान भ्रष्टाचार को खत्म करने के कानून से बच नहीं पाया तो क्या लोकपाल बिल से बचेगा, यह मुझे शंका है। मैं फिर भी लोकपाल बिल का समर्थन करता हूं।
*श्री जगदम्बिका पाल (डुमरियागंज): भारत के कानून मंत्री द्वारा राज्य सभा से संशोधित लोकपाल विधेयक जो आज सदन में प्रस्तुत किया गया है, मैं उसका पुरजोर समर्थन करता हूं। आज केन्द्र की कांग्रेस एवं यू.पी.ए. सरकार द्वारा भ्रष्टाचार के खिलाफ लड़ने की प्रतिबद्धता इसी बात से प्रदर्शित होती है कि आज सदन के लिए ऐतिहासिक दिन है जब लोकपाल का विधेयक सदन से पारित होकर कानून के रूप में प्रभावी होगा। पिछले 45 वर्षों से इस लोक सभा में कई बार लोकपाल एवं लोकायुक्त बिल 2011 प्रस्तुत किया गया। विगत दिनों केन्द्रीय सरकार ने लगभग 9 बार इस विधेयक को प्रस्तुत करके पारित कराने का प्रयास किया लेकिन सफलता नहीं मिल सकी। आज देश में भ्रष्टाचार के खिलाफ लड़ने के लिए सरकार द्वारा सभी दलों के बीच में सहमति बनाने का प्रयास किया जिसमें हमारी सरकार को सफलता भी मिली। पिछली बार लोक सभा के द्वारा लोकपाल विधेयक को पारित कराके जब राज्य सभा में उक्त विधेयक पारित कराने के लिए प्रस्तुत किया गया, उस समय भाजपा एवं एन.डी.ए. के द्वारा लगभग 150 संशोधन प्रस्तुत किये गये जिसके कारण राज्य सभा से लोक पाल विधेयक पारित नहीं हो सका। इस समय ऐसी धारणा बनी थी कि शायद फिर लोकपाल बिल लम्बित रह जाएगा।
मैं सरकार को बधाई देना चाहता हूं कि आज प्रयास करके इस बिल को पारित करने में एक परस्पर सहमति बनाने में सफलता प्राप्त हो सकी। यहां तक कि इस विधेयक को लेकर जन आंदोलन चलाने वाले श्री अन्ना हजारे जी ने भी भारतीय राष्ट्रीय कांग्रेस के उपाध्यक्ष एवं सांसद श्री राहुल गांधी को लोकपाल बिल को पारित कराने में जो पहल की, उसके लिए उन्होंने उनको बधाई दी। आज इस सदन के इतिहास में ऐसा दिन है कि इस बिल को पारित करने पर सत्ता पक्ष एवं विपक्ष तथा बाहर सामाजिक कार्यकर्ता श्री अन्ना हजारे सभी खुश हैं। मुझे विश्वास है कि भारत के लोकतंत्र में आज का दिन सदन के लिए ऐतिहासिक होगा। मैं इसी के साथ इस बिल का समर्थन करता हूं।
*SHRI GURUDAS DASGUPTA (GHATAL): It is better late than never. It took nearly 50 years for the Parliament to discuss and pass the Lokpal Bill. It is sad. The Government needed somebody to go on hunger strike. The Government needed General Election to knock the door. Why have you left out Private Sector? Why black money is left out? Source of corruption is Black Money and Corporate Sector. You left out these. I support the Bill with a pinch of salt.
* DR. TARUN MANDAL (JAYNAGAR): I would like to express that the Government in connivance with the Opposition parties, mainly BJP, brought this Lokpal Bill, 2011 with Amendments in a hurry without giving opportunities to the Lok Sabha Members to go through and examine the amendments. It is very sad and beyond the practices of Parliament.
I had to find out the amendments from the electronic and print media. All the major political Parties agreed to pass this Bill without much discussion under compulsion and pressure of hunger strike by Shri Anna Hazare and the stance of the people against corruption. Neither the present Government nor the opposition actually is interested to bring forward a powerful and effective Lokpal Bill, which I demanded during my discussion on the Bill in the year 2011, which is evidenced from their way of running governments at the centre and in different states. Many leaders, ministers of all Political Parties are involved in neck-deep corruption. How can they want such an anti-corruption Bill?
I demand immediate passage and enactment of a strong, effective Lokpal Bill. But, I do not believe that by passage and enactment, corruption in the country can be stopped. Government and money power are so powerful that implementation depends only on the will of the Government and such money powers.
Strong organized movement and continous vigilance by the people can only make it effective in order to stop or curb corruption. Prime Minister and all MPs should come under Lokpal. CBI also should come under Lokpal.
Whistleblower should be really protected by the Government in the interest of the people.
*SHRI NAMA NAGESWARA RAO (KHAMMAM): I support the Lokpal Bill on behalf of my Party.
*SHRI T.K.S. ELANGOVAN (CHENNAI NORTH): On behalf of the DMK Party, we support the amendments as passed by the Rajya Sabha. The leader of our DMK Party, Dr. Kalaignar, was the pioneer in introducing a Bill, which is a forerunner for this Lok Pal Bill, way back in the early 1970’s.
Now that this House has taken up such a legislation, we wholeheartedly support this Bill.
*SHRIMATI SUPRIYA SULE (BARAMATI): The NCP supports the Lokpal Bill wholeheartedly. It makes me proud that we all want a corruption free society. We all in Parliament today unanimously are passing the Lokpal Bill in to fight against corruption.
*DR. SANJEEV GANESH NAIK (THANE): I support the Lokpal Bill on behalf of NCP Party as the Chief Whip and I thank the Government for bringing forward this important Bill.
*SHRI PRALHAD JOSHI (DHARWAD): We are passing through a historic moment in Lok Sabha to pass Lokpal Bill. Almost after 45 years of its dream for the people of India, we have already created history in passing this anti-corruption Bill in Rajya Sabha yesterday. By this, the bitterness among the people that had swept the entire country two years back in the same month, has come to an end with that the events took place .
After having been passed in RS yesterday, the bill has come to LS today for considering and passing. I am happy to put forth some of my views on the amended bill in Rajya Sabha. After the bill having had gone to select committee, many amendments were suggested by my party which have almost been accepted by Govt. They are as follows:
1. Clause stating CBI officials investigating a Lokpal referred case would not be transferred without approval of Lokpal.
2. Removal of clause making it mandatory for the states to setup a Lokayukta, this had come in the way of the Bill being passed in 2001.
3. A new selection provides for Lok Sabha by a Committee comprising of the PM, Lok Sabha Speaker, the leader of the opposition, etc. In addition to this, I would like to suggest that it should also be made compulsory for the states for creation of Lokayukta. If it is in contravention of federal structure at least a modern Lokayukta Law should be proposed to be sent to the states and suggest them to adopt the same by concerned states.
I also suggest that reservation in the Lokpal for minority community members is against the Constitution and it should be deleted. *SHRI ANANTH KUMAR (BANGALORE SOUTH): Bharatiya Janta Party has always supported and wanted Lokpal Bill be passed as amended by the Rajya Sabha. BJP has been crusading against corruption. Shri Anna Hazareji’s fasts unto death have created national awareness. We may now request that he should call off his fast as we are passing this Bill. The Lokpal will be a powerful instrument in cleansing indian politics. Our leaders Atalji, Advaniji, Sushmaji and Jaitleji have been always both inside the House and outside the House fighting to pass the Lokpal Bill. I also humbly bow down to the will if the people of India for passing this historic legislation. * SHRI BHAKTA CHARAN DAS (KALAHANDI): I support the Lokpal and Lokayukta Bill 2011. The Bill which is amended with the suggestion of select Committee as passed in the Rajya Sabha and again presented in Lok Sabha today. Since the late Prime Minister Sri Nehrujee initiated it in 1963, it was reintroduced by Smt. Indirajee in 1968 and other subsequent Prime Ministers. After 56 years, this Bill is going to be passed. The country in different forums, and in both Houses debated it for years. Many a leader political parties and institutions have contributed to this Bill. I must thank the crusader Sri Anna Hazarejee, as he followed the Gandhian path to remind the nation and the urgency to pass this Bill. I must thank my leader Sri Rahul Gandhijee who gave momentum in speeding up the process to pass the Bill and expressed his serious concern to pass the Bill to root out corruption in the country. I thank all political parties who supported this Bill. At the outset, I would request all institutions, authorities and individuals to respect this Bill, after it is being passed and enacted. * SHRI THOL THIRUMAAVALAVAN (CHIDAMBARAM): I had submitted some amendments in 2011 when the Bill was first introduced in this house. I want to quote the words of Dr Ambedkar which are more relevant today. “For the present, Indian politics, at any rate the Hindu part of it, instead of being spiritualised has become grossly commercialised, so much so that it has become a byword for corruption. Many men of culture are refusing to concern themselves in this cesspool. Politics has become a kind of sewage system intolerably unsavoury and unsanitary. To become a politician is like going to work in the drain” Dr Ambedkar said.
1. The bill have stated not less than 50% reservation should be given to people belongs to SC/ST,OBC, Minorities and Women in the Lokpal. I appreciate the intention of the Congress led government to protect the spirit of social justice. But this may be interpreted as the upper limit and the other 50% can be encroached by the upper caste people. Then it will be disastrous to the weaker sections of the society. So I request the government to clarify this point.
2. I insist chairpersons of National Commission of SCs and STs, Women and Minorities must be included in the selection committee of the Lokpal.
3. The Bill has a provision for SC,ST, Minorities and Women in the search committee. But it is silent about the composition of the Inquiry Wing and Prosecution wing. The same criteria should be followed in the appointment of these wings also.
4. A clause must be included in the bill to screen the religious, caste and gender bias of the members of the Lokpal. A person with such bias should not be selected for any post in the Lokpal.
5. I welcome the Government move to include NGOs in the purview of the Lokpal. Out of 4 lakh 30 thousand registered NGOs more than 70 % are religious. Most of the religious NGOs are doing political works. I suggest an amendment to include all the NGOs under Lokpal whether they receive Foreign money or not.
6. Our Law Minister have stated in the Rajya Sabha a section have been included in the Anti Corruption Bill which is pending in Loksabha to deal with the corrupt practices of Corporate. I request to include it in the Lokpal itself. Justice Santhosh Hegde an important member of the Anna Hazare movement also insisted that. But 'Team Anna' has refused to include it in the Jan Lokpal. Without the inclusion of Corporate houses we never eradicate corruption. So I request the government to include the corporate under the purview of Lokpal itself.
7. Today the media is playing a big role in the society. They wield enormous power. There is no effective mechanism with us to monitor the financial activities of the media. So I insist the inclusion of Corporate Media under the purview of Lokpal. Many senior Journalists and human rights activists also demanded this.
8. Too much importance is given to persons with Judicial background in this Bill. We have no effective mechanism to monitor the role of Judiciary in our country. In the name of 'Judicial Activism' it has overlooked the power of Legislature in many occasions. How the Judiciary dealt important social issues like reservation is an example. Since there is no reservation in the upper level of Judiciary we see poor representation of SCs,STs, Minorities and Women in the High Courts and Supreme Court. This under representation may be a cause for the bias we witness in many of the judgements. So I request the government to restrict the number of persons with Judicial background to one third of the total number of the members of the Lokpal.
9. The Bill have respected the concern of regional parties and left the choice of passing such Bills in the Assemblies to the State Governments. I appreciate this. But I insist The Chief Ministers should be brought under the ambit of the Bill. *श्री राजेन्द्र अग्रवाल (मेरठ): लोक सभा द्वारा पारित किये जाने के लगभग दो वर्ष पश्चात् आज लोकपाल एवं लोकायुक्त विधेयक राज्य सभा द्वारा पारित संशोधित स्वरूप में इस सदन में प्रस्तुत किया गया है। इस बिल में जो संशोधन लोक सभा से पारित बिल में राज्य सभा की चयन समिति द्वारा किये गये, वे संशोधन पहले भी हो सकते थे तथा यह बिल काफी पहले कानून बन सकता था, परन्तु अध्यक्षा जी यूपीए-टू सरकार की आदत रही है कि बिल प्रस्तुत करने से पहले वह पर्याप्त एवं आवश्यक विचार-विमर्श नहीं करती। बहुत बार श्रेय लेने के चक्कर में भी ऐसा होता रहा है तथा इस कारण सदन के बहुमूल्य समय के कितने दिन, घंटे बर्बाद हो गये। यह जांच का विषय है। इस कारण लोकतांत्रिक मर्यादाओं तथा व्यवहार की जो अवहेलना होती रही है, वह भी अत्यंत चिंताजनक है। बहरहाल अब यह संशोधित विधेयक प्रस्तुत हुआ है, तो मुझे आशा है कि भ्रष्टाचार पर कुछ अंकुश लगेगा। आज सम्पूर्ण देश के शासकीय तंत्र में जो भ्रष्टाचार व्याप्त है, उससे पीड़ित आम आदमी को कुछ राहत मिलेगी तथा तंत्र के प्रति उसका भरोसा बहाल होगा। मै इस बिल का समर्थन करता हूं। *DR. M. THAMBIDURAI (KARUR): This bill was passed by the Lok Sabha two years back in December 2011. We expressed many reservations about the form in which it was brought. The Govt. did not listen to it and it was in a hurry to pass it and passed. But thereafter, when it went to the Rajya Sabha, it was opposed by many sections of the House and the Govt. had to retreat it. Then, it was referred to the Select Committee; it gave the recommendations and they were adopted by the Rajya Sabha. Hence, now we are going to pass it in the Lok Sabha. Prevention of corruption is more important for the healthy development of our country.
Had the Government been considerate to see the reason behind what we said two years back, the bill could have been passed at that time itself. Coming to the Bill as such, I would reiterate what our Chief Minister of Tamil Nadu said earlier – that is, the Prime Minister of the country should not be included in the Lokpal Bill, becuase the PM is already covered under other Acts of the Government. So, that could take care of the PM. So, he should not be included. Our CM has already written a letter in this regard. Similarly, the State Chief Ministers should not be included in the State Lokayuktas. It should be left to the concerned States to deliberate upon and take necessary action in this respect. So, the PM at the Centre and the CM at the States should be left out of the purview of the Lokpal and Lokayukta Bills. Secondly, the Govt. has to ensure and safeguard against witch-hunting. Similarly, there is too much leniency shown to those who makefalse and frivolous complaints. So, it is difficult to find out whether the complaint is made in good faith. Anybody can take refuge by saying that he made a complaint in good faith. So, this aspect needs to be seen. With these words, I support the Lokpal Bill.
*श्री रवीन्द्र कुमार पाण्डेय (गिरिडीह): मैं लोकपाल बिल के समर्थन में खड़ा हुआ हूं और इसका स्वागत करता हूं। मैं कहना चाहता हूं कि विश्व में सबसे प्राचीन संविधान ब्रिटेन का है और अधिकतर मौखिक है, लेकिन वहां की जनता उसका पालन करती है। लिखित प्राचीन संविधान अमेरिका का है और वहां भी लोग संविधान का पालन करते हैं, किंतु भारत का संविधान लिखित भी है और मौखिक भी है, किंतु पालन कोई भी नहीं करना चाहता। ऐसे में हमें कड़े कानून की आवश्यकता है। लोकपाल बिल वैसे तो 44 वर्ष पुराना है और इसे पिछले वर्ष ही पास कर दिया जाना चाहिए था, किंतु आज किया जा रहा है। देर आये दुरूस्त आये। लोकपाल बिल के आने से लोगों में कानून के प्रति डर होगा। लोग भ्रष्टाचार, धोखाधड़ी, अन्याय, रिश्वतखोरी तथा अन्य अपराधों को करने से डरेंगे, उनमें कानून का डर होगा। न्याय व्यवस्था सुधरेगी, लोग खुशहाल होंगे। अगर इस बिल में किसी प्रकार की खामियां उत्पन्न होंगी तो समय-समय पर उन्हें संशोधित किया जाएगा। *SHRI BADRUDDIN AJMAL (DHUBRI): First of all, I want to thank UPA and main opposition party NDA for supporting the Lokpal Bill and I support the bill personally and on behalf of my Party. I want to raise few points about the amended version of Lokpal Bill, 2013.
The new bill mandates states to set up Lokayuktas within 365 days. I think law shall be made applicable to states only if they give consent to its application. The old bill gave power to the Central Government to appoint state Lokayuktas while the new draft gives this power to the states. The Lokpal will consist of a chairperson and a maximum of eight members, of which fifty percent shall be judicial members. Fifty percent members of Lokpal shall be from among SC, ST, OBCs, minorities and women. The Prime Minister will be under the purview of the Lokpal with subject matter exclusions and specific process for handling complaints against the Prime Minister. MADAM SPEAKER: The question is:
“That the following amendments made by Rajya Sabha in the Bill to provide for the establishment of a body of Lokpal for the Union and Lokayukta for States to inquire into allegations of corruption against certain public functionaries and for matters connected therewith or incidental thereto, be taken into consideration:-
ENACTING FORMULA
1.
That at page 2, line 1, for the word “Sixty-second”, the word “Sixty-fourth” be substituted. CLAUSE 1
2. That at page 2, line 4, for the figure “2011” the figure “2013” be substituted.
3. That at page 2, for lines 7 to 12, the following be substituted, namely;-
“(4) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.”. CLAUSE 3
4. That at page 4, line 32, for the word “connected” the word “affiliated” be substituted. CLAUSE 4
5. That at page 5, for line 3, the following be substituted, namely;-
“(e) one eminent jurist, as recommended by the chairperson and members referred to in clauses (a) to (d) above, to be nominated by the President—member.”. CLAUSE 14
6. That at page 8, line 34, the words “or aided” be deleted.
7. That at page 8, for lines 36 to 42, the following be substituted, namely;-
“(h) any person who is or has been a director, manager, secretary or other officer of every other society or association of persons or trust (whether registered under any law for the time being in force or not) in receipt of any donation from any foreign source under the Foreign Contribution (Regulation) Act, 2010 in excess of ten lakh rupees in a year or such higher amount as the Central Government may, by notification, specify. 42 of 2010.
CLAUSE 20
8. That at page 10, for lines 16 to 20, the following be substituted, namely;-
“20. (1) The Lokpal on receipt of a complaint, if it decides to proceed further, may order––
(a) preliminary inquiry against any public servant by its Inquiry Wing or any agency (including the Delhi Special Police Establishment) to ascertain whether there exists a prima facie case for proceeding in the matter; or
(b) investigation by any agency (including the Delhi Special Police Establishment) where there exists a prima facie case:
9. That at page 10, after line 31, the following proviso be inserted, namely;-
“Provided also that before ordering an investigation under clause (b), the Lokpal shall call for the explanation of the public servant so as to determine whether there exists a prima facie case for investigation:
Provided also that the seeking of explanation from the public servant before an investigation shall not interfere with the search and seizure, if any, required to be undertaken by any agency (including the Delhi Special Police Establishment) under this Act.”.
10. That at page 10, line 42, the word “to” be deleted.
11. That at page 11, lines 7 and 8, the words “and submit the investigation report containing its findings to the Lokpal” be deleted.
12. That at page 11, line 9, after the words “by a further”, the word “period” be inserted.
13. That at page 11, lines 13 and 14, for the words “to the Lokpal”, the words “under that section to the court having jurisdiction and forward a copy thereof to the Lokpal.” be substituted.
14. That at page 11, line 17, for the words “may decide to”, the words “and after obtaining the comments of the competent authority and the public servant may” be substituted.
15. That at page 11, for lines 18 and 19, the following be substituted, namely;-
“(a) grant sanction to its Prosecution Wing or investigating agency to file charge-sheet or direct the closure of report before the Special Court against the public servant;”.
16. That at page 11, line 20, for the words “initiate the”, the words “direct the competent authority to initiate the” be substituted.
17. That at page 11, line 21, the words “by the competent authority” be deleted.
18. That at page 11, line 23, after the words “Prosecution Wing”, the words and bracket “or any investigating agency (including the Delhi Special Police Establishment)” be inserted.
19. That at page 11, line 23, for the word “any”, the word “the” be substituted.
20. That at page 11, lines 24 and 25, the words and bracket “(including the Delhi Special Police Establishment)” be deleted. CLAUSE 23
21. That at page 12, for lines 6 to 18, the following be substituted, namely;-
2 of 1974.
25 of 1946.
49 of 1988.
“23. (1) Notwithstanding anything contained in section 197 of the Code of Criminal Procedure, 1973 or section 6A of the Delhi Special Police Establishment Act, 1946 or section 19 of the Prevention of Corruption Act, 1988, the Lokpal shall have the power to grant sanction for prosecution under clause (a) of sub-section (7) of section 20. (2) No prosecution under sub-section (1) shall be initiated against any public servant accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, and no court shall take cognizance of such offence except with the previous sanction of the Lokpal.” Power of Lokpal to grant sanction for initiating prosecution. CLAUSE 25
22. That at page 12, line 34, for the words “and direction, over”, the words “over, and to give direction to,” be substituted.
23. That at page 13, after line 4, the following be inserted, namely;-
“(3) Any officer of the Delhi Special Police Establishment investigating a case referred to it by the Lokpal, shall not be transferred without the approval of the Lokpal. (4) The Delhi Special Police Establishment may, with the consent of the Lokpal, appoint a panel of Advocates, other than the Government Advocates, for conducting the cases referred to it by the Lokpal. (5) The Central Government may from time to time make available such funds as may be required by the Director of the Delhi Special Police Establishment for conducting effective investigation into the matters referred to it by the Lokpal and the Director shall be responsible for the expenditure incurred in conducting such investigation.”. CLAUSE 37
24. That at page 16, for lines 20 to 25, the following be substituted, namely:-
“Supreme Court, on a reference being made to it by the President on a petition signed by at least one hundred Members of Parliament.”.
25. That at page 16, line 30, after the word, bracket and figure “sub-section (2)”, the words “,on receipt of the recommendation or interim order made by the Supreme Court in this regard” be inserted.
26. That at page 16, line 31, after the words “receipt of the”, the word “final” be inserted. CLAUSE 46
27. That at page 19, for lines 32 and 33, the following be substituted, namely:-
“Explanation.—For the purpose of this sub-section, the expression ―good faith‖ means any act believed or done by a person in good faith with due care, caution and sense of responsibility or by mistake of fact believing himself justified by law under section 79 of the Indian Penal Code.”. CLAUSE 63
28. That at pages 22 and 23, for clause 63, the following be substituted, namely:-
“PART III ESTABLISHMENT OF THE LOKAYUKTA
63. Every State shall establish a body to be known as the Lokayukta for the State, if not so established, constituted or appointed, by a law made by the State Legislature, to deal with complaints relating to corruption against certain public functionaries, within a period of one year from the date of commencement of this Act.” Establishment of Lokayukta.
OMISSION OF CLAUSES 64 to 97
29. That at pages 23 to 35, clauses 64 to 97 be deleted.
THE SCHEDULE
30. That at page 36, line 9, for the figure “2011”, the figure “2013” be substituted.
31. That at page 36, after line 21, the following be inserted, namely;-
“2. After section 4B, the following section shall be inserted, namely:— Insertion of new section 4BA.
“4BA. (1) There shall be a Directorate of Prosecution headed by a Director who shall be an officer not below the rank of Joint Secretary to the Government of India, for conducting prosecution of cases under this Act. Director of Prosecution.
(2) The Director of Prosecution shall function under the overall supervision and control of the Director. (3) The Central Government shall appoint the Director of Prosecution on the recommendation of the Central Vigilance Commission. (4) The Director of Prosecution shall notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.”.
32. That at page 37, line 12, for the figure “2011”, the figure “2013” be substituted.
33. That at page 37, line 17, for the figure “2011”, the figure “2013” be substituted.
34. That at page 37, line 23, for the figure “2011”, the figure “2013” be substituted.
35. That at page 37, line 27, for the figure “2011”, the figure “2013” be substituted.
36. That at page 38, line 13, for the figure “2011”, the figure “2013” be substituted.' The motion was adopted.
MADAM SPEAKER: I shall now put Amendment Nos. 1 to 36 made by Rajya Sabha to the vote of the House.
The question is: ENACTING FORMULA 1. That at page 2, line 1, for the word “Sixty-second”, the word “Sixty-fourth” be substituted. CLAUSE 1 2.
That at page 2, line 4, for the figure “2011” the figure “2013” be substituted.
3. That at page 2, for lines 7 to 12, the following be substituted, namely;-
“(4) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.”. CLAUSE 3
4. That at page 4, line 32, for the word “connected” the word “affiliated” be substituted. CLAUSE 4
5. That at page 5, for line 3, the following be substituted, namely;-
“(e) one eminent jurist, as recommended by the chairperson and members referred to in clauses (a) to (d) above, to be nominated by the President—member.”. CLAUSE 14
6. That at page 8, line 34, the words “or aided” be deleted.
7. That at page 8, for lines 36 to 42, the following be substituted, namely;-
“(h) any person who is or has been a director, manager, secretary or other officer of every other society or association of persons or trust (whether registered under any law for the time being in force or not) in receipt of any donation from any foreign source under the Foreign Contribution (Regulation) Act, 2010 in excess of ten lakh rupees in a year or such higher amount as the Central Government may, by notification, specify. 42 of 2010.
CLAUSE 20
8. That at page 10, for lines 16 to 20, the following be substituted, namely;-
“20. (1) The Lokpal on receipt of a complaint, if it decides to proceed further, may order––
(a) preliminary inquiry against any public servant by its Inquiry Wing or any agency (including the Delhi Special Police Establishment) to ascertain whether there exists a prima facie case for proceeding in the matter; or
(b) investigation by any agency (including the Delhi Special Police Establishment) where there exists a prima facie case:
9. That at page 10, after line 31, the following proviso be inserted, namely;-
“Provided also that before ordering an investigation under clause (b), the Lokpal shall call for the explanation of the public servant so as to determine whether there exists a prima facie case for investigation:
Provided also that the seeking of explanation from the public servant before an investigation shall not interfere with the search and seizure, if any, required to be undertaken by any agency (including the Delhi Special Police Establishment) under this Act.”.
10. That at page 10, line 42, the word “to” be deleted.
11. That at page 11, lines 7 and 8, the words “and submit the investigation report containing its findings to the Lokpal” be deleted.
12. That at page 11, line 9, after the words “by a further”, the word “period” be inserted.
13. That at page 11, lines 13 and 14, for the words “to the Lokpal”, the words “under that section to the court having jurisdiction and forward a copy thereof to the Lokpal.” be substituted.
14. That at page 11, line 17, for the words “may decide to”, the words “and after obtaining the comments of the competent authority and the public servant may” be substituted.
15. That at page 11, for lines 18 and 19, the following be substituted, namely;-
“(a) grant sanction to its Prosecution Wing or investigating agency to file charge-sheet or direct the closure of report before the Special Court against the public servant;”.
16. That at page 11, line 20, for the words “initiate the”, the words “direct the competent authority to initiate the” be substituted.
17. That at page 11, line 21, the words “by the competent authority” be deleted.
18. That at page 11, line 23, after the words “Prosecution Wing”, the words and bracket “or any investigating agency (including the Delhi Special Police Establishment)” be inserted.
19. That at page 11, line 23, for the word “any”, the word “the” be substituted.
20. That at page 11, lines 24 and 25, the words and bracket “(including the Delhi Special Police Establishment)” be deleted. CLAUSE 23
21. That at page 12, for lines 6 to 18, the following be substituted, namely;-
2 of 1974.
25 of 1946.
49 of 1988.
“23. (1) Notwithstanding anything contained in section 197 of the Code of Criminal Procedure, 1973 or section 6A of the Delhi Special Police Establishment Act, 1946 or section 19 of the Prevention of Corruption Act, 1988, the Lokpal shall have the power to grant sanction for prosecution under clause (a) of sub-section (7) of section 20. (2) No prosecution under sub-section (1) shall be initiated against any public servant accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, and no court shall take cognizance of such offence except with the previous sanction of the Lokpal.” Power of Lokpal to grant sanction for initiating prosecution. CLAUSE 25
22. That at page 12, line 34, for the words “and direction, over”, the words “over, and to give direction to,” be substituted.
23. That at page 13, after line 4, the following be inserted, namely;-
“(3) Any officer of the Delhi Special Police Establishment investigating a case referred to it by the Lokpal, shall not be transferred without the approval of the Lokpal. (4) The Delhi Special Police Establishment may, with the consent of the Lokpal, appoint a panel of Advocates, other than the Government Advocates, for conducting the cases referred to it by the Lokpal. (5) The Central Government may from time to time make available such funds as may be required by the Director of the Delhi Special Police Establishment for conducting effective investigation into the matters referred to it by the Lokpal and the Director shall be responsible for the expenditure incurred in conducting such investigation.”. CLAUSE 37
24. That at page 16, for lines 20 to 25, the following be substituted, namely:-
“Supreme Court, on a reference being made to it by the President on a petition signed by at least one hundred Members of Parliament.”.
25. That at page 16, line 30, after the word, bracket and figure “sub-section (2)”, the words “,on receipt of the recommendation or interim order made by the Supreme Court in this regard” be inserted.
26. That at page 16, line 31, after the words “receipt of the”, the word “final” be inserted. CLAUSE 46
27. That at page 19, for lines 32 and 33, the following be substituted, namely:-
“Explanation.—For the purpose of this sub-section, the expression ―good faith‖ means any act believed or done by a person in good faith with due care, caution and sense of responsibility or by mistake of fact believing himself justified by law under section 79 of the Indian Penal Code.”. CLAUSE 63
28. That at pages 22 and 23, for clause 63, the following be substituted, namely:-
“PART III ESTABLISHMENT OF THE LOKAYUKTA
63. Every State shall establish a body to be known as the Lokayukta for the State, if not so established, constituted or appointed, by a law made by the State Legislature, to deal with complaints relating to corruption against certain public functionaries, within a period of one year from the date of commencement of this Act.” Establishment of Lokayukta.
OMISSION OF CLAUSES 64 to 97
29. That at pages 23 to 35, clauses 64 to 97 be deleted.
THE SCHEDULE
30. That at page 36, line 9, for the figure “2011”, the figure “2013” be substituted.
31. That at page 36, after line 21, the following be inserted, namely;-
“2. After section 4B, the following section shall be inserted, namely:— Insertion of new section 4BA.
“4BA. (1) There shall be a Directorate of Prosecution headed by a Director who shall be an officer not below the rank of Joint Secretary to the Government of India, for conducting prosecution of cases under this Act. Director of Prosecution.
(2) The Director of Prosecution shall function under the overall supervision and control of the Director. (3) The Central Government shall appoint the Director of Prosecution on the recommendation of the Central Vigilance Commission. (4) The Director of Prosecution shall notwithstanding anything to the contrary contained in the rules relating to his conditions of service, continue to hold office for a period of not less than two years from the date on which he assumes office.”.
32. That at page 37, line 12, for the figure “2011”, the figure “2013” be substituted.
33. That at page 37, line 17, for the figure “2011”, the figure “2013” be substituted.
34. That at page 37, line 23, for the figure “2011”, the figure “2013” be substituted.
35. That at page 37, line 27, for the figure “2011”, the figure “2013” be substituted.
36. That at page 38, line 13, for the figure “2011”, the figure “2013” be substituted.' The motion was adopted.
… (Interruptions)
12.45 hrs At this stage, Shri Anant Gangaram Geete, Shri Arjun Charan Sethi and some other hon. Members left the House..
… (Interruptions)
MADAM SPEAKER: The Minister may now move that the amendments made by Rajya Sabha in the Lokpal and Lokayuktas Bill, 2011 be agreed to. … (Interruptions)
SHRI KAPIL SIBAL: Madam, I beg to move:
“That the amendments made by Rajya Sabha in the Bill be agreed to.” MADAM SPEAKER: The question is:
“That the amendments made by Rajya Sabha in the Bill be agreed to.” The motion was adopted.
… (Interruptions)