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Lok Sabha Debates

Reported Letter Written By An Ias Officer On The Conduct Of Election Commission. on 9 May, 2005

an>   Title: Reported letter written by an IAS officer on the conduct of Election Commission.

MR. SPEAKER: Now, hon. Members, let me try to help all of you and in the process help in the proper conduct of this House. I know - because of the number of notices I have received and you have already mentioned the issues here, which have not been recorded so far - that you wish to raise an issue about a constitutional authority, which is very much in the news, but our rules are extremely clear and explicit. Our rules say that you cannot discuss the conduct of such authorities except under a specific motion. You are all aware. All of you hon. Members are aware. Therefore, if you want to discuss it, you have to give a motion under the rules as clearly provided in the rules. Only then, I can consider it. Otherwise, I cannot deviate from very well established not only practice but a rule, which is binding on all of us here. Therefore, if an important issue, that is agitating you, is to be raised, you may give motion as provided under the rules. I am not minimising you. I am not saying that you are not concerned. But my only concern is to see that the proceedings of the House are conducted according to the rules. Therefore, I would earnestly appeal to all of you - without making any comment on the merits of the matter, for the time being - that if you want to raise it, please follow the rules. … (Interruptions)

SHRI PAWAN KUMAR BANSAL(CHANDIGARH) : Sir, we had a discussion here. … (Interruptions)

MR. SPEAKER: I will ask you to speak one by one.

… (Interruptions)

  SHRI PAWAN KUMAR BANSAL : We had an elaborate discussion here on electoral reforms. Obviously, since the Members were concerned about certain issues, certain points were raised here. What we see thereafter is that those very constitutional authorities referred to the debate here. Is that permissible? What was done there was referring to the debate here in the House. … (Interruptions)

MR. SPEAKER: Shri Bansal, I cannot control them.

… (Interruptions)

SHRI PAWAN KUMAR BANSAL : Sir, only in that context, we are requesting you to kindly permit us to raise that point. MR. SPEAKER: Prof. Ramadass, you wanted to say something.

… (Interruptions)

MR. SPEAKER: No, sorry. You cannot make any statement or any accusation or any allegation or inference so far as constitutional authorities are concerned. … (Interruptions)

SHRI PAWAN KUMAR BANSAL : A senior officer, Director-General, has written a letter to the Minister of Law. What we want to refer to is a letter written by a senior officer to the Government of India. … (Interruptions) MR. SPEAKER: It is very unfortunate.

… (Interruptions)

PROF. M. RAMADASS(PONDICHERRY) : This is a matter of urgent importance. What else can be there? … (Interruptions) MR. SPEAKER: Are you alone concerned about this country?

… (Interruptions)

gÉÉÒ ´ÉÉÒ®SÉxp {ÉɺɴÉÉxÉ(xÉôÉÉnÉ)  : +ÉvªÉFÉ àÉcÉänªÉ, ¤ÉcÖiÉ MÉà£ÉÉÒ® àÉÉàÉãÉÉ cè* …( BªÉ´ÉvÉÉxÉ)  +ÉvªÉFÉ àÉcÉänªÉ  : MÉà£ÉÉÒ® àÉÉàÉãÉÉ BÉEcxÉä ºÉä BÉDªÉÉ cÉäMÉÉ?

...( BªÉ´ÉvÉÉxÉ) MR. SPEAKER: Every moment, you are committing a breach of privilege.

… (Interruptions)

MR. SPEAKER: Shri Paswan, you are committing a breach of privilege.

… (Interruptions)

®äãÉ àÉÆjÉÉÒ (gÉÉÒ ãÉÉãÉÚ |ɺÉÉn) : àÉcÉänªÉ, àÉÉxÉxÉÉÒªÉ ºÉnºªÉÉå BÉEÉä ºÉÖxÉ ÉÊãɪÉÉ VÉÉA* …( BªÉ´ÉvÉÉxÉ)  +ÉvªÉFÉ àÉcÉänªÉ  : càÉ ABÉE-ABÉE BÉE® BÉEä ¤ÉÖãÉÉxÉä BÉEÉÒ BÉEÉäÉÊ¶É¶É BÉE® ®cä cé*  It is very unfortunate. Just wait[reporter9] . I have to see that it is not permitted.  I cannot do something sitting here, which will show that I am not alive to my responsibilities under the Rules and the Constitution of India.  Do you want that I should not do it?  It is not the method of raising an issue, and not listening to the Chair just because my friends on this side are not here. Kindly tell me, which are the issues that I am not permitting according to the Rules. gÉÉÒ ãÉÉãÉÚ |ɺÉÉn : +ÉvªÉFÉ àÉcÉänªÉ, <xÉBÉEÉÒ ¤ÉÉiÉ ºÉÖxÉ ãÉÉÒÉÊVÉA* +ÉvªÉFÉ àÉcÉänªÉ  :  ãÉÉãÉÚ VÉÉÒ, càÉ ºÉÖxÉåMÉä, ãÉäÉÊBÉExÉ ¤ÉÉäãÉxÉä BÉEÉ £ÉÉÒ BÉEÉä<Ç iÉ®ÉÒBÉEÉ cÉäMÉÉ* ºÉ¤É ABÉEºÉÉlÉ Jɽä cÉäBÉE® ¤ÉÉäãÉåMÉä, iÉÉä BÉDªÉÉ {ÉEɪÉnÉ cè? PROF. M. RAMADASS : Sir, kindly allow me to make a submission … (Interruptions)

MR. SPEAKER: I will not hear you unless I sit down, and call your name.

… (Interruptions)

MR. SPEAKER: This is not expected.

…( BªÉ´ÉvÉÉxÉ)  +ÉvªÉFÉ àÉcÉänªÉ  : càÉ <iÉxÉÉÒ BÉEÉäÉÊ¶É¶É BÉE® ®cä cé* …( BªÉ´ÉvÉÉxÉ)  +ÉvªÉFÉ àÉcÉänªÉ  : +ÉÉ{É U:-ºÉÉiÉ-+ÉÉ~-nºÉ ¤ÉVÉä iÉBÉE ¤ÉèÉÊ~A, càÉ +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ ºÉÖxÉåMÉä, ãÉäÉÊBÉExÉ ªÉc BÉEÉä<Ç iÉ®ÉÒBÉEÉ xÉcÉÓ cè* …( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Shri Devendra Prasad Yadav.

PROF. M. RAMADASS : Sir, earlier you had called my name.

MR. SPEAKER: Everybody wants to speak first.  I had called you, but I have changed my mind.

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É (ZÉÆZÉÉ®{ÉÙ®) : +ÉvªÉFÉ àÉcÉänªÉ, àÉé +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ ºÉàÉZÉ ®cÉ cÚÆ, àÉé ¤ÉcÖiÉ ºÉÉ´ÉvÉÉxÉÉÒ {ÉÚ´ÉÇBÉE BÉEcxÉÉ SÉÉciÉÉ cÚÆ*…( BªÉ´ÉvÉÉxÉ)   +ÉÉ{ÉBÉEÉÒ VÉÉä ¶ÉÆBÉEÉ cè, +ÉÉ{É <vÉ® A|ÉÉÒcéb BÉE® ®cä cé, SÉÚÆÉÊBÉE ªÉc ºÉÆ´ÉèvÉÉÉÊxÉBÉE ºÉƺlÉÉ cè, càÉ ãÉÉäMÉÉå BÉEÉä ªÉc £ÉÉÒ àÉÉãÉÚàÉ cè*…( BªÉ´ÉvÉÉxÉ)   ªÉc º´ÉɪÉkÉ ºÉƺlÉÉ £ÉÉÒ cè +ÉÉè® {ÉÚ®ä nä¶É BÉEÉÒ <ºÉ ãÉÉäBÉEiÉÉÆÉÊjÉiÉ ºÉƺlÉÉ àÉå càÉ ãÉÉäMÉ ¤É½ÉÒ ºÉÉ´ÉvÉÉxÉÉÒ{ÉÚ´ÉÇBÉE +É{ÉxÉÉÒ ¤ÉÉiÉ BÉEÉä ®JÉxÉÉ SÉÉciÉä cé*…( BªÉ´ÉvÉÉxÉ)  SHRI LALU PRASAD : It is a part and parcel of the Election Commission.

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É  : +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{ÉBÉEä +ÉÉnä¶É ºÉä cÉÒ ºÉnxÉ àÉå <ºÉ {É® BÉEÉ{ÉEÉÒ SÉSÉÉÇ cÖ<Ç lÉÉÒ*  càÉ ãÉÉäMÉÉå xÉä ¤É½ÉÒ ºÉÉ´ÉvÉÉxÉÉÒ {ÉÚ´ÉÇBÉE <ãÉèBÉD]Éä®ãÉ ÉÊ®{ÉEÉàºÉÇ {É® SÉSÉÉÇ BÉEÉÒ lÉÉÒ, ABÉE ¤ÉÉ® £ÉÉÒ ÉÊBÉEºÉÉÒ àÉÉxÉxÉÉÒªÉ ºÉnºªÉ xÉä àÉÉèBÉEÉ xÉcÉÓ ÉÊnªÉÉ lÉÉ, VÉÉä +ÉÉ{É ¶ÉÆBÉEÉ BÉE® ®cä cé*        +ÉvªÉFÉ àÉcÉänªÉ, àÉé +ÉÉ{ɺÉä ªÉc ÉÊxÉ´ÉänxÉ BÉE®xÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ÉÊ´ÉMÉiÉ ãÉÉäBÉE ºÉ£ÉÉ SÉÖxÉÉ´É BÉEä nÉè®ÉxÉ ÉʤÉcÉ® àÉå VÉÉä {ɪÉÇ´ÉäFÉBÉE ®cä, £ÉÉ®iÉÉÒªÉ |ɶÉɺÉÉÊxÉBÉE ºÉä´ÉÉ BÉEä ´ÉÉÊ®­~ ºÉÉÊSÉ´É ºiÉ® BÉEä +ÉÉÊvÉBÉEÉ®ÉÒ xÉä BÉEäxpÉÒªÉ BÉEÉxÉÚxÉ àÉÆjÉÉÒ BÉEÉä {ÉjÉ ÉÊãÉJÉ BÉE®, nÉä SÉÖxÉÉ´É +ÉɪÉÖBÉDiÉÉå BÉEä ÉÊ´Éâór, U{É®É ãÉÉäBÉE ºÉ£ÉÉ FÉäjÉ, VÉcÉÆ ºÉä ®É­]ÅÉÒªÉ VÉxÉiÉÉ nãÉ BÉEä +ÉvªÉFÉ gÉÉÒ ãÉÉãÉÚ |ɺÉÉn VÉÉÒ =ààÉÉÒn´ÉÉ® lÉä, =ºÉ U{É®É ºÉƺÉnÉÒªÉ FÉäjÉ àÉå ÉʤÉxÉÉ BÉEÉ®hÉ SÉÖxÉÉ´É ®q BÉE®ÉxÉä BÉEÉ +ÉÉ®Éä{É ãÉMÉɪÉÉ*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Sorry, but this part will not become part of the proceedings. 

… (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, àÉé =xÉ {ÉjÉÉå BÉEÉ ÉÊVɵÉE BÉE® ®cÉ cÚÆ, ÉÊVÉxÉàÉå +ÉÉ®Éä{É ãÉMÉɪÉÉ cè*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: No. Mr. D. P. Yadav, just because somebody has written a letter to the Law Minister, it  does not become admissible here on the floor of the House. … (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, ªÉc {ÉÉ]Ç +ÉÉì{ÉE n <ãÉèBÉD¶ÉxÉ BÉEàÉÉÒ¶ÉxÉ cè*…( BªÉ´ÉvÉÉxÉ)  It is a part and parcel of the Election Commission. MR. SPEAKER: I interrupted you when you mentioned about it because you cannot mention it here. … (Interruptions)

SHRI DEVENDRA PRASAD YADAV : Why can I not mention about this part here? … (Interruptions)

MR. SPEAKER: I will adjourn the House.  I will not allow anybody to speak.

… (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : ªÉc +ÉÉÉÊ{ÉEºÉ® +ÉÉVÉ £ÉÉÒ +É{ÉxÉä +ÉÉ®Éä{É {É® ¶É{ÉlÉ-{ÉjÉ näxÉä BÉEä ÉÊãÉA iÉèªÉÉ® cè, ªÉc àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: This House cannot deal with this matter unless there is a specific motion on this issue before the House.  You are referring to an allegation against the officers. … (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É  :  +ÉvªÉFÉ àÉcÉänªÉ, àÉé ºÉƺlÉÉ BÉEä cBÉE àÉå ¤ÉÉäãÉxÉÉ SÉÉciÉÉ cÚÆ* <ãÉèBÉD¶ÉxÉ BÉEàÉÉÒ¶ÉxÉ BÉEÉÒ VÉÉä ºÉƺlÉÉ cè, ´Éc ºÉ´ÉÉæSSÉ cè +ÉÉè® JÉÉºÉ BÉE®BÉEä ´Éc ºÉÆ´ÉèvÉÉÉÊxÉBÉE ºÉƺlÉÉ cè, bäàÉÉäµÉEäÉÊ]BÉE <ƺ]ÉÒ]áÉÚ¶ÉxÉ cè, càÉ =ºÉBÉEä cBÉE àÉå ¤ÉÉäãÉxÉÉ SÉÉciÉä cé* àÉé <ºÉÉÊãÉA BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE VÉÉä +ÉÉ®Éä{É ãÉMÉɪÉÉ cè, ´Éc MÉÆ£ÉÉÒ® cè* =xcÉåxÉä {ÉjÉ àÉå BÉEcÉ cè ÉÊBÉE {ɪÉÇ´ÉäFÉBÉE BÉEä °ô{É àÉå =xÉBÉEÉÒ VÉÉä ÉÊ®{ÉÉä]Ç lÉÉÒ, =ºÉ {É® vªÉÉxÉ xÉcÉÓ ÉÊnªÉÉ MɪÉÉ*    *……….*( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: No, sorry.

… (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É  :  àÉcÉänªÉ,   *………*( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: No, nothing more on this issue.

… (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É :    +ÉvªÉFÉ àÉcÉänªÉ, nÉäxÉÉå +ÉɪÉÖBÉDiÉÉå xÉä, *………*(U{É®É BÉEÉ SÉÖxÉÉ´É nÉä¤ÉÉ®É BÉE®É BÉE® ãÉÉäBÉE ºÉ£ÉÉ ºÉÆÉÊ´ÉvÉÉxÉ BÉEÉÒ àɪÉÉÇnÉ ........., ªÉc àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Sorry, but it will not be taken down.  It will not be recorded.

(Interruptions)*         *…………..* Expunged as ordered by the Chair.

*Not Recorded.

MR. SPEAKER: I may say something with all humility.  Why are you not following the Rule if you want to raise a very serious issue?  What more am I asking you to do? If you want to raise an important issue, as you said, then there has to be a procedure of doing it. … (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É  :  +ÉvªÉFÉ àÉcÉänªÉ, àÉé +ÉÆÉÊiÉàÉ ¤ÉÉiÉ BÉEcxÉÉ SÉÉciÉÉ cÚÆ*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Sorry, I cannot allow it.  It will not be recorded.

(Interruptions)* gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, <ºÉ iÉ®c BÉEä |ÉBÉE®hÉ ºÉä ºÉÆ´ÉèvÉÉÉÊxÉBÉE º´ÉɪÉkÉ ºÉƺlÉÉ BÉEÉÒ Éʴɶ´ÉºÉxÉÉÒªÉiÉÉ A´ÉÆ ÉÊxÉ­{ÉFÉiÉÉ {É® |ɶxÉ-ÉÊSÉxc JÉ½É cÉä MɪÉÉ cè, ªÉc ºÉ´ÉÉãÉ cè* +ÉÉVÉ nä¶É àÉå BÉE®Éä½Éå ãÉÉäMÉ näJÉ ®cä cé* <ºÉ {ÉjÉ BÉEÉ |ÉBÉEɶÉxÉ A´ÉÆ àÉÉÒÉÊbªÉÉ àÉå BÉDªÉÉ VÉÉ ®cÉ cè, <ãÉèBÉD]ÅÉäÉÊxÉBÉE àÉÉÒÉÊbªÉÉ cÉä ªÉÉ ºÉàÉÉSÉÉ®-{ÉjÉ cÉä* <ºÉÉÊãÉA VÉÉä ¶ÉÆBÉEÉ cè, =ºÉä àÉé ºÉnxÉ àÉå =~ÉxÉÉ SÉÉciÉÉ cÚÆ, <ºÉä ÉÊxÉàÉÇÚãÉ ÉÊBÉEªÉÉ VÉÉA* <ºÉä ÉÊxÉàÉÇÚãÉ BÉE®xÉä BÉEÉÒ ÉÊn¶ÉÉ àÉå…( BªÉ´ ÉvÉÉxÉ[R10] )  MR. SPEAKER: I will see the record and delete all those things.

… (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É  : +ÉvªÉFÉ àÉcÉänªÉ, <ºÉ {ÉjÉ àÉå ´ÉÉÌhÉiÉ iÉlªÉÉå BÉEÉÒ xªÉÉÉʪÉBÉE VÉÉÆSÉ BÉEÉÒ àÉÉÆMÉ BÉE®iÉÉ cÚÆ, iÉÉÉÊBÉE <ºÉ ºÉƺlÉÉ àÉå VÉÉä ÉÊxÉ­{ÉFÉiÉÉ +ÉÉè® Éʴɶ´ÉºÉxÉÉÒªÉiÉÉ {É® |ɶxÉÉÊSÉxc ãÉMÉÉ cè +ÉÉè®…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: I can only request because the Opposition is not here. I would request the Leader of the House to decide how this House has to run. I would like to know that. … (Interruptions)

MR. SPEAKER: Kunwar Manvendra Singh, you will be in trouble one day. I will name you just now.

… (Interruptions)

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : nÉäxÉÉå <ºÉ iÉ®c BÉEä SÉÖxÉÉ´É +ÉɪÉÖBÉDiÉÉå BÉEÉä iÉÖ®xiÉ ´ÉcÉÆ ºÉä c]ÉxÉÉ SÉÉÉÊcA, àÉé ªÉc àÉÉÆMÉ BÉE®iÉÉ cÚÆ +ÉÉè®…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: It is not a matter of joke; it is not a matter of merriment.

*Not Recorded.

gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, ºÉÆ´ÉèvÉÉÉÊxÉBÉE ºÉƺlÉÉ +ÉMÉ® ºÉÆnäc BÉEä PÉä®ä àÉå cÉä…( BªÉ´ÉvÉÉxÉ) +ÉvªÉFÉ àÉcÉänªÉ, nÚvÉ BÉEÉ nÚvÉ +ÉÉè® {ÉÉxÉÉÒ BÉEÉ {ÉÉxÉÉÒ cÉä VÉɪÉä, +ÉÉVÉ ºÉÆ´ÉèvÉÉÉÊxÉBÉE ºÉƺlÉÉ cÉÒ ºÉÆnäc BÉEä PÉä®ä àÉå +ÉÉ MÉ<Ç cè, <ºÉÉÊãÉA ABÉE BÉEàÉÉÒ¶ÉxÉ ¤ÉcÉãÉ BÉE®BÉEä <ºÉBÉEÉÒ xªÉÉÉʪÉBÉE VÉÉÆSÉ cÉä* …( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: I am not saying anything. It will not be allowed. Do not record it. I cannot allow it. It will not be allowed. (Interruptions)* gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{É iÉÉä +É¤É £ÉÉÒ {É®àÉÉÒ¶ÉxÉ nä ºÉBÉEiÉä cé*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: I cannot give permission in that manner. There is a rule, and you know that very well. This is not the way. gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : <ºÉÉÒ {É® càÉ xÉÉäÉÊ]ºÉ nä ºÉBÉEiÉä cé, <ºÉ {É® SÉSÉÉÇ SÉãÉÉ<Ç VÉɪÉä* …( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Do I have to permit it just because a notice would be given? The rule says:

“It will not reflect upon the conduct of persons in high authority unless the discussion is based on a substantive motion drawn in proper terms.”   You know it very well, Shri Devendra Prasad Yadav. I am only requesting you to follow the rules, and then I shall see whether it is admissible or not.
gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É  : +ÉÉ{É SÉäªÉ® ºÉä £ÉÉÒ {É®àÉÉÒ¶ÉxÉ nä ºÉBÉEiÉä cé*…( BªÉ´ÉvÉÉxÉ) +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{É +ÉɺÉxÉ {É® ¤Éè~ä cé* ºÉnxÉ ºÉ´ÉÉæ{ÉÉÊ® cè, +É¤É £ÉÉÒ ºÉnxÉ àÉå ºÉåºÉ ÉÊãɪÉÉ VÉÉ ºÉBÉEiÉä cé, <ºÉBÉEÉÒ ºÉcàÉÉÊiÉ ãÉä ãÉÉÒ VÉɪÉä* ªÉÉÊn ºÉnxÉ <ºÉ {É® ÉÊxÉnÉxÉ SÉÉciÉÉ cè iÉÉä <ºÉBÉEÉä ºÉƺÉnÉÒªÉ ãÉÉäBÉEiÉÉÆÉÊjÉBÉE BªÉ´ÉºlÉÉ àÉå BÉEèºÉä ®ÉäBÉEÉ VÉÉ ºÉBÉEiÉÉ cè* <ºÉÉÒÉÊãÉA àÉé º{Éä¶ÉãÉ |ÉÉÒºÉÉÒbåºÉ xÉcÉÓ, +ÉÉ{ɺÉä ªÉc ÉÊxÉ´ÉänxÉ BÉE®xÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE <ºÉàÉå ºÉnxÉ BÉEÉÒ ºÉåºÉ ãÉä ãÉÉÒ VÉɪÉä +ÉÉè® ºÉnxÉ ªÉÉÊn +ɺÉcàÉiÉ cÉä iÉÉä <ºÉä ®ÉäBÉE ÉÊnªÉÉ VÉɪÉä*…( BªÉ´ÉvÉÉxÉ)  +ÉvªÉFÉ àÉcÉänªÉ : ºÉnxÉ BÉEÉÒ ºÉåºÉ ºÉä cÉ=ºÉ àÉå °ôãºÉ àÉå AàÉåbàÉå] xÉcÉÓ cÉäiÉÉ cè* gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É ({É]xÉÉ) : +ÉvªÉFÉ àÉcÉänªÉ, ºÉnxÉ BÉEÉÒ £ÉÉ´ÉxÉÉ BÉEÉ +ÉÉn® ÉÊBÉEªÉÉ VÉɪÉä* càÉ +ÉÉ{ÉBÉEÉ vªÉÉxÉ +ÉÉBÉßE­] BÉE®xÉÉ SÉÉciÉä cé, +ÉÉ{É ºÉÖÉÊxɪÉä iÉÉä ºÉcÉÒ*…( BªÉ´ÉvÉÉxÉ)  *Not Recorded.
MR. SPEAKER: This is very strange. You feel very strongly about the matter, and I am saying that you should follow the rules. That is my only crime. You are deliberately defying the Chair. Are you acting in a manner which the people want us to do? On electoral reforms, I myself encouraged that debate. I myself said that I was very happy when there was a debate on electoral reforms. Now, you want to raise a particular matter.
gÉÉÒ nä´Éäxp |ɺÉÉn ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{ÉBÉEÉÒ +ÉxÉÖàÉÉÊiÉ cÉä iÉÉä càÉ +ÉÉ{ÉBÉEä {ÉÉºÉ àÉÉä¶ÉxÉ ÉÊxɪÉàÉiÉ& {ÉÖ] BÉE®xÉÉ SÉÉciÉä cé*…( BªÉ´ÉvÉÉxÉ)  +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É {ÉÖ] BÉEÉÒÉÊVÉA, càÉ näJÉåMÉä, ºÉÉäSÉåMÉä* xÉcÉÓ iÉÉä ¤ÉÉäÉÊãɪÉä, ÉÊ®BÉEÉbÇ {É® xÉcÉÓ VÉɪÉäMÉÉ* PROF. M. RAMADASS : Sir, the issue which I would like to raise does not directly relate to the Constitutional Amendment.
MR. SPEAKER: Not only directly, but also indirectly, it should not relate to the constitutional authority.
PROF. M. RAMADASS : I do not know whether it is indirectly related to or not, but it is not directly related to it. I have given a notice to be taken up during the ‘Zero Hour’. From my point of view, it is a matter of urgent national importance.
MR. SPEAKER: Let us see what the matter is.
PROF. M. RAMADASS : The allegation made by a person denigrates a particular community or caste in India.
… (Interruptions) … (Not recorded) MR. SPEAKER: Sorry, it will not be allowed. Prof. Ramadass, it will not be allowed. You can go on, but it will not be allowed, not in this manner. You have no personal knowledge of it. Now, I call Shri Gurudas Dasgupta.
gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É : +ÉMÉ® +ÉÉ{É càÉå ºÉä´É xÉcÉÓ BÉEÉÒÉÊVÉAMÉÉ, iÉÉä BÉEÉèxÉ BÉE®äMÉÉ* +ÉvªÉFÉ àÉcÉänªÉ : càÉ ºÉä´É BÉE®xÉÉ SÉÉciÉä cé, +ÉÉ{É ÉÊbº]ÅÉªÉ BÉEÉÊ®ªÉä*  Do not destroy this institution.
gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É  : ªÉc {ÉÉÉÌãɪÉÉàÉå] ÉÊBÉEºÉÉÊãÉA cè, BÉDªÉÉ càÉ ªÉcÉÆ +É{ÉxÉÉÒ ¤ÉÉiÉ xÉcÉÓ BÉEc ºÉBÉEiÉä* ...( BªÉ´ÉvÉÉxÉ[R11] )           +ÉvªÉFÉ VÉÉÒ, +ÉÉ{ɺÉä ªÉc =ààÉÉÒn BÉEÉÒ VÉÉiÉÉÒ cè ÉÊBÉE +ÉÉ{É càÉ ãÉÉäMÉÉå BÉEÉÒ ®FÉÉ BÉE®åMÉä, ãÉÉäBÉEiÉxjÉ BÉEÉÒ ®FÉÉ BÉE®åMÉä*…( BªÉ´ÉvÉÉxÉ)  MR. SPEAKER: Shri Ram Kripal Yadav, you have given notice on ‘Suicides in Delhi’ and I will allow you on that.
… (Interruptions)
MR. SPEAKER: You need not hold his brief (Interruptions)* +ÉvªÉFÉ àÉcÉänªÉ  : +ÉÉ{É VÉÉä ¤ÉÉäãÉ ®cä cé, =ºÉBÉEÉÒ ABÉE ãÉÉ<xÉ, ABÉE ¶É¤n £ÉÉÒ ÉÊ®BÉEÉbÇ xÉcÉÓ cÉäMÉÉ* ...( BªÉ´ÉvÉÉxÉ) MR. SPEAKER: Do you think you are serving the cause of democracy by behaving in this irresponsible manner?