Lok Sabha Debates
Discussion On The Motion For Consideration Of The Constitution (One-Hundred And ... on 18 December, 2012
> Title: Discussion on the motion for consideration of the Constitution (One-Hundred and Eighteenth Amendment) Bill, 2012 (insertion of New Article 371j) Bill Passed.
MADAM CHAIRMAN: If the House agrees, we shall now take up consideration of another Bill, that is, Constitution (One-Hundred and Eighteenth Amendment) Bill.
SEVERAL HON. MEMBERS: Yes.
MADAM CHAIRMAN: The hon. Minister.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI R.P.N. SINGH): Madam Chairman, I have given notice of my intention to move a Motion for consideration and passing of the Bill for insertion of Article 371j in the Constitution.
“That the Bill further to amend the Constitution of India be taken into consideration.” The erstwhile State of Hyderabad which was under Nizam’s rule was extremely backward in terms of socio-economic development. In 1956, during the reorganization of States on linguistic basis, the Hyderabad-Karnataka region which was formed as part of the erstwhile Hyderabad State was integrated with the State of Karnataka and the Bellary District which was under the Madras Presidency and was transferred to Karnataka. The Union of India attempted to improve the status of Marathwada and Telangana areas by giving them special constitutional status in 1956 by bringing in Constitutional amendments to the Article 371. The Government of Karnataka has, as early as 1998, had sought similar provisions in respect of the Hyderabad-Karnataka region. Subsequently, the Government of Karnataka, to study the causes and remedies for regional imbalance in the State, had set up a High-Power Committee under Dr. D.MJ. Nanjundappa. After carrying out a detailed study based on the human development indices, the Committee in its report submitted in 2002 portrayed a dismal picture for the region in terms of health infrastructure, labour participation, employment in Government sector, and highlighted the disparities among various regions of Karnataka. As per the report, districts of Bidar, Bellary, Raichur, Yadgir, Gulbarga and Koppal were considered as the most backward regions of the State. The State Legislative Assembly and the State Legislative Council had passed the resolutions in favour of the amendment of the State Government of Karnataka and also endorsed them. The new article 371J in the constitution will provide for special provisions for erstwhile Hyderabad-Karnataka areas of the State of Karnataka which consists of districts of Gulbarga, Bidar, Raichur, Koppal and Yadgir and additionally included the Bellary district. It is hoped that it would accelerate the development of the most backward region of the State and promote inclusive growth with a view to reduce inter-district and inter-regional disparities of the State. The Bill seeks to insert Article 371 J in the form of special provision seeks to provide for (a) establishment of a separate development board for the aforesaid region mentioned above; (b) provide for equitable allocation of funds for the development over the said region subject to the requirements of the State as a whole; (c) provide reservations in public employment through the constitution of local cadres for domiciles of the region; and (d) provide for reservations in education and vocational training institutions for domiciles of the region. To conclude, the proposed Bill, thus, seeks to accelerate and foster development in the most backward region of the State of Karnataka through special provisions. I am sure that these objectives will be achieved with the consensus of the House. MADAM CHAIRMAN :
“That the Bill further to amend the Constitution of India be taken into consideration.” THE MINISTER OF HOME AFFAIRS (SHRI SUSHILKUMAR SHINDE): I think it is decided to pass this Bill unanimously. I would appreciate if you conclude your speech with limited words because we also have Members who want to speak. SHRI ANANTH KUMAR(BANGALORE SOUTH) : I entirely appreciate your feelings, Sir, because it is a great day for Karnataka. I will conclude in five or six minutes. SHRI SUSHILKUMAR SHINDE: It is better to pass this Bill unanimously. SHRI ANANTH KUMAR : There will be unanimity Sir. MADAM CHAIRMAN : You can welcome this Bill within two minutes, then other Members will speak. SHRI ANANTH KUMAR : Madam, it is a historic day for the State of Karnataka and for the people of Karnataka. As hon. Minister while moving this Constitutional (Amendment) Bill stated that Vidarbha, Marathwada and Telangana got the special status in 1956 only. … (Interruptions) Telangana got it in 1974 and cutting across all party lines, we were having agitations, we were having actually movements in that part of Karnataka in Bidar, Gulbarga, Raichur, Yadgir, Koppal and Bellary districts stating that we also need the special status because during Nizam’s rule, we were totally backward. Hyderabad-Karnataka was educationally, socially, economically backward. I do not want to go into the details of that backwardness. Dr. D.M Nanjundappa Report brought out this backwardness and suggested that Rs. 36,000 crore is required. Our Government in 2008 provided Rs. 9,000 crore which was historical one to improve this area but that was not sufficient Madam. Therefore, we thought that there should be a Board for the development on the basis of Vidarbha and there should also be reservations in both employment and education. That is a combination of Vidarbha model, Marathwada model and Telangana model. I also want to thank the Government of India and the entire House that now this Constitution (Amendment) Bill by inserting Article 371J has been moved. This is going to provide a long lasting justice to the people of Hyderabad-Karnataka and our hon. Chief Minister Shri Jagdish Shettar met the hon. Home Minister a couple of days before Madam with all the hon. Members of Parliament of Karnataka and also with both the Houses of Karnataka – Assembly and Legislative Council. They have passed the unanimous Resolution regarding this. This demand is being fulfilled today. Therefore, I would request the entire House through you, Madam, that this Constitution (Amendment) Bill be passed unanimously and justice be provided to this region. This justice was first given in 1956 to Marathwada and then in 1974 to Telangana, but it got delayed while giving it to Karnataka. Fifty-six years have elapsed and at last we are getting this justice. Therefore, I request the entire House, through you Madam, to support this Constitution (Amendment) Bill and provide that justice to Hyderabad-Karnataka region. SHRI K. JAYAPRAKASH HEGDE (UDUPI-CHICKMAGALUR): Madam, this was rejected once by the previous Government. But this is happening now because of the intervention of our leader. I must thank UPA Chairperson, hon. Prime Minister, and the hon. Home Minister and those leaders of ours from Karnataka who have prevailed upon the leaders that this Bill be brought back. In fact, it had chequered innings probably. Earlier when it was about to be introduced, there were some objections from the Government of Karnataka because they were under a wrong conception. Now that the Government has brought it in again, I compliment the Government for it. SHRI H.D. DEVEGOWDA (HASSAN): Madam, I must congratulate the UPA Government headed by Dr. Manmohan Singhji that this issue is going to be solved today. The entire House is prepared to pass this Constitution (Amendment) Bill unanimously. This issue was once rejected by this side, the recognized opposition. I know the whole history and I do not want to speak on that. For the last 40 years it has been pending. From Devraj Urs’s period till today, almost all Governments have recommended through Karnataka to Union Govt . I was also one person who was the State Chief Minister for a short tenure recommended to Union Government. This issue has been pending for, our Moilyji is here, the last forty years. I must congratulate the present UPA Government for taking a final decision on this pending issue. On behalf of Hyderabad-Karnataka, I wish to compliment the present UPA Government for having taken this historic decision to bring it into article 371(j) by amending the Constitution. *SHRI S. PAKKIRAPPA (RAICHUR):Thank you Madam, in order to ensure all-round development of Hyderabad – Karnataka region today the Union Government has brought the Constitution 118th Amendment Bill to insert Article 371J. All the Hon. Members of Parliament from Karnataka and the Government have made sincere effort in this regard. By bringing this Constitution Amendment Bill before this August House the Government has fulfilled the long pending aspiration of the people of Hyderabad – Karnataka region. Six districts of Hyderabad – Karnataka region namely, Bidar, Gulbarga, Raichur, Yadgir, Koppal and Bellary are going to get special status as per new Constitutional provision. It would help to get adequate fund for all round development of the region. I believe that now the fund allocated for this region will not be diverted. This would certainly help in the all round development of the region particularly in the field of education, employment, generation and infrastructure development. Local people would get more and more employment and educational opportunities. They would also get reservation in admission to vocational and technical education and also in employment. In comparison to Vidarbha in the state of Maharashtra and Telangana in the state of Andhra Pradesh, Hyderabad - Karnataka is most backward region. Today the bill to provide special status to this region is here and I fully support it and express my wholehearted thanks to all the Hon. Members of Parliament, particularly members from North Karnataka region, State Government and also the Union Government. *SHRI SHIVARAMA GOUDA ( KOPPAL) : Hon. Chairperson, Madam, at the outset I express my thanks to Hon. Minister for Home Affairs Shri Sushil Kumar Shinde Ji for bringing this important bill before this august House. We are all aware that India is a federal nation. Article 38 and Sub Section 1 and 2 of our constitution provides that all people should be provided with equal benefits of social, economical and political justice. In order to ensure the equitable development of all the people welfare programme should be implemented in an effective manner. The Government should ensure the safety, security, equitable distribution of income, employment opportunity to all people irrespective of caste, gender and region. During the pre-independence, regions like Vidarbha in the state of Maharashtra, Telangana in the state of Andhra Pradesh and districts of Bidar, Gulbarga, Koppal, Bellary and Raichur of Karnataka were under the rule of Nijama of Hyderabad. All these regions are still lagging behind in terms of development. People of these regions are leading pathetic life even today. Particularly Hyderabad – Karnataka region is most backward in terms of not only education, health and infrastructure but also in terms of social and economic development. Considering all these points and difficulties of the people of six districts of Hyderabad - Karnataka region, the Union Government has brought the bill before the august House. It gives me immense pleasure to take part in the discussion on this bill. With this bill long cherished dream of our people has come true. So we are happy. I would also like to express my sincere thanks to all the senior members of this august House including my colleagues from Karnataka for extending their cooperation to pass the bill. However it is a great day for me as the constitution one hundred eighteenth amendment bill to provide special status for Hyderabad – Karnataka region is being passed today. .
I am hopeful that the amendment would ensure further integration of all Kannada people including those from Hyderabad – Karnataka region. The entire state of Karnataka would become prosperous in terms of economical, political social and educational development. With these words I whole heartedly welcome and support the bill. श्री शैलेन्द्र कुमार (कौशाम्बी): सभापति महोदया, 118वां संशोधन विधेयक-2012, जो माननीय शिंदे साहब लेकर आये हैं, मैं इसका स्वागत करता हूं और यूपीए-2 गवर्नमेंट को विशेष धन्यवाद देता हूं, आभार व्यक्त करता हूं कि कर्नाटक और हैदराबाद के जो पिछड़े इलाके थे, उन्हें विशेष दर्जा दिया जाएगा। उसी प्रकार से विशेा दर्जे के तौर पर बहुत से इलाके हैं जैसे हमारे यहां उ.प्र. में बुंदेलखंड है, पूर्वांचल है, उन्हें भी विशेष दर्जा दिया जाए। इन्हीं शब्दों के साथ इस संशोधन विधेयक का स्वागत करते हुए मैं अपनी बात समाप्त करता हूं। श्री घनश्याम अनुरागी (जालौन): माननीय सभापति जी, बुंदेलखंड को भी विशेा दर्जा दिया जाए। ...( व्यवधान) सभापति महोदया : आपका भाषण रिकार्ड में नहीं जा रहा है, आप बैठ जाएं। ...( व्यवधान)* सभापति महोदया : श्री तथागत सत्पथी।
श्री एन. धरम सिंह (बीदर): सभापति महोदया, मैं और खडगे जी गुलबर्गा से आते हैं। ...( व्यवधान) सभापति महोदया : धर्म सिंह जी, तथागत जी का नाम लिया है, आप बैठ जाइये। …( व्यवधान)
सभापति महोदया : धरम सिंह जी, मैंने बोलने के लिए आपका नाम नहीं, बल्कि तथागत जी का नाम लिया है। …( व्यवधान)
सभापति महोदया : आप लोग आपस में क्यों बात कर रहे हैं, मैं भी धरम सिंह जी को बता सकती हूं कि मैंने तथागत जी को बोलने के लिए कहा है। …( व्यवधान)
SHRI TATHAGATA SATPATHY (DHENKANAL): Madam Chairperson, thank you very much. We all, from this House, congratulate the inhabitants of the State of Karnataka, those who have a glorious past and a bright future. I would also personally like to congratulate everybody in that State as well as the UPA leadership which has thought it fit that Karnataka should be recognized as a great State. While saying this I would also like to add, Madam, that this country knows how since Independence States like Odisha, Bihar, Bengal and now of course Jharkhand have taken on the burden of what was called freight rationalization. For the development of the whole country these States have sacrificed immensely. Nobody else but directly the Chairperson of the UPA, Shrimati Sonia Gandhi had gone long back to the districts of Kalahandi and Bolangir and she knows the State of Odisha very well. It is but a simple thing for her and for the Party and the Government that she leads and it is our humble request to Madam Sonia Gandhi that she should accede to the demands of our Chief Minister, Shri Naveen Patnaik who has many a time requested that the State of Odisha also requires special recognition. I would hope those of us in this House, who are aware of the past, would remember how States like Jharkhand, Odisha, Bihar and Bengal have contributed for the development of this country. The acknowledgement is overdue and I hope that the UPA before the coming elections will be good enough, will be sensible enough to accord the recognition that is so due to the State of Odisha and the areas around it. श्री एन. धरम सिंह (बीदर): सभापति महोदया, जो अमेंडमेंट बिल 371 आया है, मैं हैदराबाद और कर्नाटक के तमाम लोगों की तरफ से सरकार को मुबारकबाद देता हूं। हमारे लेबर एंड इम्प्लायमेंट के मिनिस्टर खरगे साहब जब गुलबर्गा में इलेक्शन के लिए ठहरे थे, तब राहुल गांधी वहां आए थे। मैंने राहुल गांधी जी को यही कहा कि अगर यूपीए की सरकार बनती है, तो यहां के लोगों की मंशा है कि यहां आर्टिकल 371 लागू होना चाहिए और पिछड़े इलाके के लिए सामाजिक तथा दूसरी चीजों की तरक्की होनी चाहिए। चाहे कर्नाटक की खुशकिस्मती हो या बदकिस्मती हो, मैं जब मुख्यमंत्री बना तब हाई लैवल डेलिगेशन के साथ मिला। जब एस.एम. कृष्णा जी चीफ मिनिस्टर थे, तब भी हम मिले, उसके बाद वीरप्पा मोइली जी की सरहद पर मिले। मैं और खरगे जी, दोनों लगातार मैदान में उतरे। मखदूम मोहियुद्दीन, जो हैदराबाद इलाके के बड़े रिवाल्यूशनरी पोएट थे, उनका कहना था- “हैयात ले चलो, कायनात ले चलो, अगर चलो तो सारे ज़माने को ले चलो।” यही हमारी मंशा थी। हमने इन सब चीजों को लेकर प्रयास किया। मैं चेयरपर्सन सोनिया गांधी जी को मुबारकबाद देता हूं कि वे तीन-चार बार वहां आईं। वहां के लोगों से मुखातिब हुईं। होम मिनिस्टर हमारे इलाके गुलबर्ग के बाजू में रहते हैं, उनको सब स्थिति के बारे में पता है। 371 अमेंडमेंट को तरमीम करना है, आसपास बुंदेलखंड आदि के लिए भी आवाजें उठ रही हैं। हमारा रिजर्व इलाका है। तेलंगाना का बहुत बड़ा एजीटेशन हुआ। डॉ. एम.चेन्नारेड्डी इसके लीडर थे। इसके बाद हमने इस इलाके के लिए बहुत मेहनत की है। आज यहां जो अमेंडमेंट हो रहा है, इसके बाद वहां के सामाजिक और अन्य हालात सुधरेंगे। वहां के लोगों के मन में कान्फिडेंस आया है, लोगों के मन में आ गया है कि हमने बड़ी जद्दोजहद के बाद इस चीज को पाया है। मैं अपने इलाके की तरफ से एक बार फिर प्राइममिनिस्टर साहब, मैडम, चिदंबरम साहब और खास तौर से होम मिनिस्टर साहब को बहुत मुबारकबाद देना चाहता हूं। मैं इस मौके पर कहना चाहता हूं कि हमने कभी हिम्मत नहीं हारी। “साहिल, साहिल क्या चलें, ले चल तूं मझदारों में, मेरी तू फिक्र न कर, मैं आदी हूं तूफानों का।” हमने इन चीजों के लिए प्रयास किया है। मैं एक बार फिर उस इलाके की तरफ से मुबारकबाद देता हूं। हिन्दुस्तान में एक नया दौर चालू हो रहा है। वहां के लोग फिर से आपकी हुकूमत में विश्वास रखेंगे। मैं इस बिल का स्वागत करते हुए अपनी बात समाप्त करता हूं। श्री शरद यादव (मधेपुरा): माननीय सभापति महोदया, मैं पूरी तरह से इसका समर्थन करने के लिए खड़ा हुआ हूं। यह बहुत पुरानी मांग थी। मैं देवगौड़ा जी, धरम सिंह जी और हमारे पुराने साथी अनंत कुमार जी को बधाई देता हूं। निश्चित तौर पर यूपीए सरकार तो इसके लिए बधाई की पात्र है हम भी साथ हैं। इस मामले में हम सब शरीक रहे हैं और इस सवाल के लिए लड़ते रहे हैं। सतपथी जी ने जो बात कही है, कई जगह बहुत पिछड़े इलाके हैं। यहां बुंदेलखंड और कालाहांडी का जिक्र हो रहा था। बंगाल प्रेसीडेंसी में जो सूबे रहे हैं, उनकी बहुत बुरी हालत है। मेरी आपके माध्यम से इस बात के लिए पूरी तरह समर्थन करता हूं, होम मिनिस्टर साहब का बहुत धन्यवाद करता हूं। सभापति महोदया, आपके सामने लोगों ने जो बयान और दर्द रखे हैं, वे बहुत पुराने हैं। ये इतने गहरे हो गए हैं कि उनके बारे में बयान करते नहीं बनता है। सोनिया जी यहां बैठी हैं, मैं कहना चाहता हूं कि उदास, लाचार और बेबस इलाकों की तरफ सरकार ध्यान दे। मेरी विनती है कि इस मौके पर जो खुशी कर्नाटक और आंध्र प्रदेश के लोगों को मिली है, मैं उसमें शरीक होना चाहता हूं। मैं इस मौके पर याद दिलाना चाहता हूं जबकि मैं यहां का रहने वाला नहीं हूं, मैं तो जबलपुर से चलते हुए पहुंच गया। मेरा आपसे इतना ही निवेदन है कि वे इलाके नहीं उठेंगे तो मैं मानता हूं कि देश नहीं बनेगा। इन्हीं बातों के साथ मैं सारे सदन और सरकार को इस सवाल पर बहुत-बहुत धन्यवाद देता हूं और इस बिल का समर्थन करता हूं। PROF. SAUGATA ROY (DUM DUM): Madam, on behalf of Trinamool Congress, I support the Constitution (118th Amendment) Bill and I welcome the Government’s initiative in bringing development to the backward regions of Karnataka called Hyderabad-Karnataka. As you well know, the former Kingdom of Nizam of Hyderabad now extends to three States of India, namely, Telengana Region in Andhra Pradesh, Marathwada Region in Maharashtra and the Hyderabad-Karnataka Region in Karnataka. Now, Karnataka, as it stands presently, is composed of two parts. One is the former area held by the Maharaja of Mysore which earlier belonged to the valiant Tipu Sultan. After Tipu Sultan was killed valiantly in the battle of Srirangapatnam, the Mysore Maharaja had the fiefdom over that area. But this particular area, Hyderabad Karnataka remained under the Nizam. It is very good that a Development Board is being set up to bring development to these areas and provide more opportunities in employment and other areas to this backward region because ultimately, the more we remove backwardness, the more united will India be. So, this is an effort to bring development to a backward region and for that reason, it should be welcomed by all of us. I do not know if a Constitution Amendment is the most efficacious means of developing a region because in West Bengal, we have shown a different way of bringing in development. As you may know, after the agitation for a separate State called Gorkhaland, the Government of India – late Shri Rajiv Gandhi was alive then – first had the Darjeeling Gorkha Hill Council. Then again agitation started for a separate Statehood. Then, under the present Chief Minister, Kumari Mamata Banerjee, the Government of India had a Tripartite Agreement and ultimately, the Gorkha Territorial Administration has been set up. For setting up, GTA, no Constitution Amendment was necessary. Now, GTA is functioning properly. Since the Home Minister is here, I would request him to allot adequate funds for Gorkhaland Territorial Administration so that the demand for a separate Statehood goes and people of the Darjeeling Hills see development. As I said, it is the duty of all us to fight all fissiparous tendencies in the country, all divisive movements in the country because ultimately, our love should be for a united India where regional disparities are gone. As they say, our love must be not for separate areas of India but for the whole of India. ् य़े कहा गया है - “रोशनी चांद से होती है सितारों से नहीं, मौहब्बत एक से होती है हजारों से नहीं।” So, love must for the whole of the country and that love should not be separated among different areas of the country. With these words, I again support this Constitution (Amendment) Bill to bring Hyderabad-Karnataka areas into development. I support this Constitution (118th Amendment) Bill. श्रम और रोज़गार मंत्री (श्री मल्लिकार्जुन खरगे): महोदया, आज आर्टिकल-371 जे, कंस्टिटय़ूशनल अमेंडमेंट बिल जो इस सदन में रखा गया है, इसके लिए बहुत दिनों से हम सभी की कोशिशें चलीं और आज यह दिन देखने को मिला है कि रियलिटी में आज वह अमेंडमेंट हो रहा है। कम से कम तीस-पैंतीस साल से इस अमेंडमेंट के लिए हम लड़ रहे थे। आज यह लड़ाई यहीं पर खत्म हुई है। इसके लिए मैं खास कर श्रीमती सोनिया गांधी जी, डॉ. मनमोहन सिंह जी, राहुल गांधी जी, चिदंबरम साहब और शिंदे जी को धन्यवाद देना चाहूंगा। मैं इसलिए बोल रहा हूँ क्योंकि जब मैं सीएलपी लीडर था, उस वक्त मुझे आदेश दिया गया कि आपको पार्लियामेंट के लिए कंटेस्ट करना है। तब श्रीमती सोनिया गांधी जी के आदेश पर मैंने पार्लियामेंट के लिए कंटेस्ट किया। उस वक्त राहुल गांधी जी गुलबर्गा आए थे और उन्होंने यह एलान किया था कि आर्टिकल-371 हम करेंगे। जैसा कि तेलंगाना के लिए आर्टिकल-371 डी और विदर्भ के लिए, मराठवाड़ा के लिए, सौराष्ट्र के लिए, गोवा के लिए, नागालैण्ड के लिए, जो आर्टिकल-371 दिए हैं, उसी ढंग से आपको भी दिया जाएगा। यह वायदा था। उस वायदे के अनुसार, अमेंडमेंट आ कर आज यह पक्का हो गया। मैं सभी को जिन्होंने भी इसमें मदद की है, चाहे वह बीजेपी गवर्नमेंट हो, चाहे जेडीएस गवर्नमेंट हो, चाहे कांग्रेस की गवर्नमेंट हो, सभी ने लगातार इसको सपोर्ट किया है। इसीलिए आज यह अमेंडमेंट हो रहा है। बीच में मुझे मालूम नहीं, क्यों और किस वजह से इसको विदड्रॉ करने के लिए स्टेट गवर्नमेंट ने लिखा। यह मुझे मालूम नहीं है। हमारे दोस्त, जिन्होंने पहले इसको इनिशिएट किया, उन्होंने यह बेहतर बताया होगा। लेकिन तेलंगाना में, जो 371 डी है, उसमें सिर्फ एंप्लॉएमेंट और एजुकेशन के लिए है। विदर्भ, मराठवाड़ा, ये जो है, 371 (2) जिसमें डिवेल्पमेंट के लिए वहां पर जगह बनाई गई है। लेकिन जब मीटिंग हुई, चिदंबरम साहब ने हम सब सांसदों और मिनिस्टर को बुलाया तो उस मीटिंग में उन्होंने यह कहा कि अगर आप सिर्फ 371 डी कहेंगे तो उससे कोई फायदा नहीं होगा, डिवेल्पमेंट नहीं होगा। अगर आप सिर्फ विदर्भ का पूछेंगे, मराठवाड़ा का पूछेंगे या सौराष्ट्र का पूछेंगे, उस बेसिस पर करेंगे तो आपको एजुकेशन और एम्पलाइमेंट के बेनिफिट नहीं मिलेंगे। इन तीनों को मिला कर एक हाइब्रिड करेंगे और वह 371- जे था। लेकिन चंद लोगों ने इसको मिस्टेक कर लिया। कर्नाटक सरकार ने भी मिस्टेक कर ली। उन्होंने फौरन होम मिनिस्टर और स्टैंडिंग कमेटी के चेयरमैन को एक लैटर लिखा कि यह आर्टिकल हमें मंजूर नहीं है, इस बिल को विदड्रॉ कीजिए। हम जो फ्रेश सलाह देंगे, उस आधार पर आप एक नया बिल बना कर पेश कीजिए। उसके बाद हमने अनंत कुमार जी को कहा और स्टैण्डिंग कमेटी के चेयरमैन नायडु साहब से मिले। हमने कहा कि यह अन्याय है क्योंकि सारा कर्नाटक यह चाहता है। सक्सेसिव गवर्नमेंट ने यह रिकमेंड किया है। बड़ी कोशिशों के बाद यह बिल आया है। जब हम यूपीए चेयरपर्सन से मिले, उन्होंने चिदंबरम साहब को यह कहा कि जल्द से जल्द इस बिल को पेश करने की कोशिश करें। उसके बाद में बिल आया था, तो इसको किसी ढंग से आप विदड्रॉ कर लीजिए। बाद में चर्चा करने के बाद चीफ मिनिस्टर ने एक और लैटर लिखा कि हम एज़ इट इज़ 371-जे को मानते हैं इसलिए आप इस बिल को पारित कीजिए। 16.00 hrs मेरा कहना यही है कि सभी के कोआपरेशन से ही यह हो रहा है क्योंकि कांस्टीटय़ूशनल अमेंडमेंट बिल के पास होने के लिए लिए यहां पर भी और वहां पर भी दो-तिहाई मेजोरिटी होनी चाहिए। आप मदद कर रहे हैं और सर्वसम्मति से यह एक्ट पास हो रहा है, इसलिए मैं आप सभी को धन्यवाद देता हूं, खासकर यूपीए की चेयरपर्सन और प्रधानमंत्री जी को। इस बिल को पास होने दो, इससे इकोनॉमिक, एम्प्लॉयमेंट और डेवलपमेंट, ये तीनों चीजें हो जायेंगी। मैं सभी से यही कहूंगा कि केवल इससे ही खत्म होने वाला नहीं है, आगे बहुत कोशिश करनी है, स्पेशल पैकेज देना है। मैं आखिर में इतना ही कहूंगा कि डेवलपमेंट के लिए " मंजिल बहुत दूर है, रास्ता बड़ा कठिन है, फिर भी हमें पहुंचना है, दिल मिलें या न मिलें, कम से कम हाथ मिलाकर चलो। "
श्री अनंत गंगाराम गीते (रायगढ़): महोदया, यह कांस्टीटय़ूशनल अमेंडमेंट बिल है, जिसे गृह मंत्री जी ने सदन के सामने रखा है, मैं इस कांस्टीटय़ूशनल अमेंडमेंट बिल का समर्थन करता हूं। मैं इस अमेंडमेंट का समर्थन करने के लिए खड़ा हूं और समर्थन करते हुए मैं गृह मंत्री जी का ध्यान आकर्षित करना चाहूंगा।
महोदया, जहां पर भी देश में पिछड़े क्षेत्र हैं, हर पिछड़े क्षेत्र के लोगों की यह मांग रहती है कि एक तो उस पिछड़ेपन से बाहर आने के लिए हमें स्पेशल पैकेज दिया जाये या उस क्षेत्र के लिए अलग से डेवलपमेंट बोर्ड गठित किया जाये और इसीलिए देश के अलग-अलग राज्यों में जो पिछड़े हुए क्षेत्र हैं, उन सारे पिछड़े क्षेत्रों से यह मांग आती है। महाराष्ट्र में इस प्रकार के दो डेवलपमेंट बोर्ड हैं, जैसे विदर्भ डेवलपमेंट बोर्ड है, मराठवाड़ा डेवलपमेंट बोर्ड है,...( व्यवधान) जो रेस्ट ऑफ महाराष्ट्र है, लेकिन वह स्पेसिफिक किसी एरिया के लिए नहीं है, इसी प्रकार से निजाम का जो राज था, निजाम के राज में तीन राज्य आते थे, जिसमें महाराष्ट्र, आध्र हैदराबाद और कर्नाटक थे। उसमें से महाराष्ट्र के मराठवाड़ा के लिए तो बन गया था, तेलंगाना के लिए बन गया था और कर्नाटक शासित जो निजाम का प्रदेश था, उसके लिए आप यह अमेंडमेंड यहां पर लाये हैं, मैं इसका समर्थन करता हूं। इस प्रकार के डेवलपमेंट बोर्ड से निश्चित रूप में उस क्षेत्र का विकास होने वाला है।
16.02hrs (Shri Francisco Cosme Sardinha in the Chair) वहां की जो पिछड़ी हुई जनता है, वह पिछड़ेपन से बाहर आ सकती है। मैं गृह मंत्री जी का ध्यान इस बात की ओर आकर्षित कराना चाहूंगा कि जिस प्रकार से आप वहां के लोगों को पिछड़ेपन से बाहर लाने के लिए डेवलपमेंट बोर्ड गठित करने जा रहे हैं।
MR. CHAIRMAN : Please conclude now. You have made your point.
श्री अनंत गंगाराम गीते : महोदय, मैं कोंकण क्षेत्र का प्रतिनिधित्व करता हूं, गृह मंत्री जी इस बात को जानते हैं, वे महाराष्ट्र के मंख्यमंत्री रहे हैं, लगातार महाराष्ट्र सरकार की ओर से कोंकण डेवलपमेंट बोर्ड की मांग होती आ रही है। यहां पर प्रपोजल भेजा है, कई वर्षों से यह मांग लंबित पड़ी है। मैं यह चाहूंगा कि जिस प्रकार हैदराबाद, कर्नाटक के पिछड़ेपन को हटाने के लिए आप डेवलपमेंट बोर्ड गठित करने के लिए कांस्टीटय़ूशनल अमेंडमेंट यहां पर लाये हैं, उसी प्रकार जो कोंकण का पिछड़ा हुआ क्षेत्र है, वर्षों से लोगों की मांग है, राज्य सरकार लगातार यहां पर प्रपोजल भेजती रही हैं और कई वर्षों से भारत सरकार के पास यह लंबित पड़ा है। मैं गृह मंत्री जी से मांग करूंगा कि कोंकण डेवलपमेंट बोर्ड के लिए भी आप सदन के अन्दर जल्द से जल्द प्रस्ताव लाइये।
श्री असादुद्दीन ओवेसी (हैदराबाद): महोदय, मैं इस दस्तूरी तरमीमी बिल का खैर मकदम करता हूं और यकीनन हैदराबाद, कर्नाटक इलाके की जामिये तरक्की के लिए इस तरह दस्तूर में तरमीम करने की बेहद जरूरत थी क्योंकि इस इलाके का जो खवानगी का तनासुब है और रियासते-कर्नाटक का जो खवानगी का तनासुब है, वह 75 फीसदी है और इस इलाके का 65 फीसदी है। इससे आप अंदाजा लगा सकते हैं कि पसमांदगी कितनी ज्यादा है? मगर सबसे अहम बात यह है कि हम किसी चीज का यहां पर आगाज कर रहे हैं और अगर इस चीज को कामयाब होना है तो हुक्मरानों के दिलों में इखलाक होना जरूरी है और नेकनीयति होनी चाहिए। हुआ क्या है कि 55 साल पहले जो एक्सपैरिमैंट हुआ या फिर 1970 में आंध्र प्रदेश में जो किया गया, आज अगर आंध्र प्रदेश में तमाम परेशानियाँ हैं, इलाका-ए-तेलंगाना में अगर 700 से ज़ायद बच्चे खुदकुशी करते हैं, तो यही डैवलपमैंट बोर्ड एक ज़माने में बनाया गया था और तेलुगुदेसम ने सबको खत्म कर दिया। मेरी हुकूमत से यह मुतालबा है कि जब आप एक डैवलपमैंट बोर्ड बना रहे हैं तो क्या इस तरह का डैवलपमैंट बोर्ड रियासते आंध्र प्रदेश में भी बनाया जाएगा? अगर यह कर्नाटक के लिए अच्छा है तो आंध्र प्रदेश के लिए भी अच्छा हो सकता है। मैं इसलिए मुतनब्बे करना चाह रहा हूँ कि आप रोज़गार में और तालीम में मवाके फ़राहम करने के लिए इस इलाके के लोगों को ताहफ़ुज़ा दे रहे हैं। यही चीज़ हमारे पास वहाँ पर भी थी। उस पर कहाँ तक अमलावरी हुआ? 6 पॉइंट फॉर्मूला जिसको जी.ओ. 610 के नाम से जानते हैं। हम हुकूमत से मुतालबा करते हैं कि अगर आप यह कर रहे हैं, आपकी ज़िम्मेदारी है, मरकज़ी हुकूमत की ज़िम्मेदारी है, चाहे किसी की हुकूमत हो, कि पूरे इख़लास के साथ इस तरमीमी बिल का जो फायदा हैदराबाद और कर्नाटक के अवाम को होना चाहिए, वह पूरा मिलना चाहिए। और अगर नहीं होता है तो फिर आप तैयार हो जाइए 1970 के बाद अब जो 2012 में हो रहा है, इसलिए बेहद ज़रूरी है, सिर्फ दस्तूर में तरमीम करने से हासिल नहीं है, दिमाग में तरमीम लाने की ज़रूरत है। मैं आपसे यह भी कहना चाहूँगा कि मरकज़ी हुकूमत हमारी रियासत का मसला तय कर दे, हमारी रियासत का मसला खत्म कर दे। अगर यह इस इलाके के लिए अच्छा है, जब दस्तूर में तरमीम हो सकती है इस ऐवान में तो आप हमारे इलाके का भी कुछ मसला तय कीजिए। 28 को मीटिंग है। आप इसको हल करिए ताकि हमेशा के लिए मसला खत्म हो जाए।
श्री नामा नागेश्वर राव (खम्माम): सभापति महोदय, यह जो कांस्टीटय़ूशन अमैन्डमैंट बिल लाया गया है, मैं उसका स्वागत करता हूँ। उसमें जो थोड़ा कनफ्यूज़न है कि सभी माननीय सदस्यों ने जब अपनी बात करते समय हैदराबाद का नाम लिया, उससे सब लोग सोच रहे हैं कि आंध्र प्रदेश को भी इसका बैनिफिट होगा। हैदराबाद का नाम तो है, मगर जितना भी है टोटल कर्नाटक है, मगर कर्नाटक को बैनिफिट मिलना चाहिए। इसमें गुलबर्गा, रायचूर, बीदर, कोप्पल और यादगिरी जिले ये सब डिस्ट्रिक्ट कर्नाटक के हैं। कर्नाटक में जो बोर्ड बना दिया यह अच्छा है, मगर अभी बात करने के समय में जो तेलंगाना के लिए 371डी को पहले दिया था, अभी जो न्यू आर्टिकल 371जे है, इसमें जो चार पॉइंट रेज़ किए हैं, जिस तरह से डैवलपमैंट बोर्ड का कहा है, उसी तरह से स्पेशल फंड्ज़ एलोकेशन का और फाइनली एजुकेशन का रिज़र्वेशन, ये सब अभी 371जे में जो इनक्लूड किया है, बाकी जगह भी यह होना चाहिए। जहाँ तक हमारे साथी ने अपनी बात करते हुए कहा कि तेलुगुदेसम ने ऑब्जैक्ट किया है, वह बिल्कुल सही नहीं है। डैवलपमैंट के लिए तेलुगुदेसम और चंद्रबाबू नायडू जी ने हरेक टाइप के डैवलपमैंट की बात कही। चंद्रबाबू नायडू जी का नाम ही ऐसा है कि जब भी उनका नाम आता है तो डैवलपमैंट की बात आती है। आंध्र प्रदेश का जो डैवलपमैंट तेलुगुदेसम पार्टी के समय में हुआ, उतना कभी नहीं हुआ।...( व्यवधान)
SHRI M.B. RAJESH (PALAKKAD): Sir, I have no objection to this amendment. Since the Government does not give us many opportunities to support and congratulate it, I use this opportunity as the rarest of rare opportunity and congratulate the Government.
With these words, I conclude.
श्री लालू प्रसाद (सारण): महोदय, माननीय गृह मंत्री जी हैदराबाद और कर्नाटक के इलाके में जो डैवलपमैंट बोर्ड बनाने के लिए संविधान में संशोधन करने का प्रस्ताव लाए हैं, यह बहुत ही सराहनीय कदम है और प्रोग्रैसिव स्टैप है। हम सरकार को बधाई देते हैं, सदन के सभी दलों के माननीय सदस्यों को भी हम बधाई देते हैं क्योंकि इससे उन इलाकों का विकास होगा, अपलिफ्टमैंट होगा ऐसा हम सबको विश्वास है। भारत सरकार और यूपीए गवर्नमैंट नंबर 2 ने अपना विकास का और अपलिफ्टमैंट पूरा पिटारा खोला है, यह अच्छी बात है। इसको अन्य राज्यों में भी यह सब करना चाहिए जो राज्य पीछे छूट गए हैं। इसके लिए हम सब तैयार हैं।...( व्यवधान) बिहार को विशेष राज्य का दर्जा एन.डी.सी. देगा, नरेन्द्र मोदी वगैरह तय करेंगे। यह इस सरकार का नहीं है। ...( व्यवधान) असली बात यह है। ...( व्यवधान)
SHRI PRABODH PANDA (MIDNAPORE): Mr. Chairman, Sir, on behalf of our party, the Communist Party of India, I welcome this Bill. This is a long overdue Bill. It would have been better if the Government brought it much earlier. But it is better late than ever. So, I thank the Government for bringing this Bill and congratulate the people of the concerned area. By passing this Bill, the concerned areas of Karnataka will make progress. I hope the Government will think about other such areas and extend their support to those areas also in all respects.
डॉ. बलीराम (लालगंज): सभापति महोदय, मैं आपका आभारी हूं कि आपने मुझे 118वें संविधान संशोधन पर बोलने का मौका दिया।
महोदय, मैं सबसे पहले यूपीए सरकार और यूपीए की चैयरपर्सन को धन्यवाद देता हूं कि एक पिछड़े इलाके को बेहतर बनाने के लिए, डेवलपमेंट के लिए, वहां रोज़ग़ार सृजन करने के लिए यह बिल लाया गया है। मैं इसका पुरज़ोर समर्थन करता हूं। साथ ही साथ मैं यह मांग करता हूं कि उत्तर प्रदेश देश का सबसे बड़ा प्रदेश है और यहां का बुंदेलखण्ड और पूर्वी उत्तर प्रदेश बहुत पिछड़ा हुआ है। यहां बड़े पैमाने पर बेरोज़गारी है। मैं मांग करता हूं कि पूर्वी उत्तर प्रदेश और बुंदेलखण्ड के डेवलपमेंट के लिए विशेष पैकेज देकर वहां रोज़गार सृजन करने का यह कष्ट करें।
श्रीमती पुतुल कुमारी (बांका): सभापति महोदय, आज जो संविधान संशोधन विधेयक पेश किया गया है, इसके लिए मैं सरकार को बधाई देती हूं। आज बड़ा ही ऐतिहासिक दिन है, जिस दिन यह फैसला किया गया है। इसके लिए सरकार को बधाई और हैदराबाद, विदर्भ और सारे क्षेत्र के लोगों को जिनको आगे इससे लाभ मिलेगा, उनको मैं हृदय से बधाई देती हूं और उनकी खुशी में मैं शरीक़ होना चाहती हूं।
महोदय, अभी-अभी माननीय सदस्य शरद जी और सत्पथी जी ने अपनी भावनाओं को व्यक्त करते हुए कहा कि बिहार, बंगाल, झारखण्ड और ओडिशा ऐसे राज्य हैं, जिनको इस सूची में शामिल करना चाहिए। मैं अपने सुर को उनकी बातों से मिलाते हुए सरकार का ध्यान आकृष्ट करना चाहती हूं कि बिहार बड़े दिनों से बढ़ी शिद्दत से अपने अधिकारों की लड़ाई लड़ रहा है। आप जानते हैं कि बिहार में कल-कारखाने नहीं हैं, खनिज पदार्थ नहीं हैं। झारखण्ड राज्य अलग बन जाने के बाद खनिज पदार्थों से भी बिहार महरूम है। बिहार में माइग्रेशन रेट 18 परसेंट है। बिहार आज अपने अधिकार की लड़ाई लड़ रहा है और देख रहा है कि केन्द्र सरकार क्या फैसला लेती है। अभी पिछले दिनों पटना में एक बहुत बड़ी रैली हुई, जिसमें लाखो बिहारी लोगों ने जमा होकर अपनी आवाज बुलन्द की। उनकी आवाज़ सरकार तक पहुंचे और सरकार अपना बड़ा दिल करे और बिहार के प्रति उतना ही उदार हृदय रखे और अगली सूची में बिहार को शामिल करे, ऐसा बोलते हुए मैं फिर से बधाई देती हूं।
श्री आर.के.िंसह पटेल (बांदा): सभापति महोदय, मैं इस बिल का समर्थन करता हूं। मैं बुंदेलखण्ड से चुन कर आता हूं। बुंदेलखण्ड के लिए सरकार ने पैकेज दिया है, मैं उसके लिए सरकार को बधाई देता हूं। इस बिल के साथ-साथ बुंदेलखण्ड में छत्रसाल का राज रहा है। “इत यमुना उत बैतवा, उत चम्बल उत तौंस, छत्रसाल से लड़न को नहीं अंग्रेजों में ठोंस।” यह कहावत कही जाती रही है। आज बुंदेलखण्ड त्राहि-त्राहि कर रहा है। यह पिछड़ा हुआ क्षेत्र है। यहां किसान आत्महत्या कर रहे हैं, यह आए दिन पैपरों में आता है। इसलिए माननीय सभापति जी मैं आपके माध्यम से सरकार का ध्यान आकृष्ट कराना चाहता हूं कि इस बिल के साथ-साथ, जब आपने बुंदेलखण्ड को स्पेशल पैकेज दिया है तो फिर स्पेशल जोन घोषित किया जाए। उसको भी आप इसमें शामिल करें। इसी तरह का एक बिल लाएं।
SHRI AJAY KUMAR (JAMSHEDPUR): Thank you, Mr. Chairman, Sir, for this opportunity to speak on this important amendment. I will not take much time of the House.
First of all, I would like to congratulate the Government on this very important amendment. I would also request the Government to consider States like Jharkhand and in caucus of Jharkhand, like Santhal Parganas and Kolhan which are extremely backward. If the Government would kindly look at those issues as a special development, I would be very grateful.
श्री आर.पी.एन.िंसह: सभापति महोदय, मैं आपके माध्यम से सारे माननीय सदस्यों और सारी पोलिटिकल पार्टियों को धन्यवाद देना चाहता हूं कि इन्होंने इस बिल का समर्थन किया। मैं सारी पार्टियों को उम्मीद भी दिलाना चाहता हूं,...( व्यवधान) इसी तरह का एक बिल लाएंगे, जिससे सब लोगों का समर्थन मिल सके। कुछ लोगों ने बुंदेलखंड की बात की, मैं बुंदेलखंड के बारे में बताना चाहता हूं। इसी हाउस के एक सांसद श्री राहुल जी ने बुंदेलखंड की आवाज उठाई थी, जिस पर कार्य हुआ और एक पैकेज बुंदेलखंड को मिला।
मैं एक बार फिर से उन सारे सदस्यों को धन्यवाद देना चाहता हूं, जिन्होंने इस बिल का समर्थन किया है।
MR. CHAIRMAN : Hon. Members, before I put the motion for consideration to the vote of the house, I may inform the House that this being a Constitution (Amendment) Bill, voting has to be by Division.
Let the Lobbies be cleared.
MR. CHAIRMAN: Now, the Secretary-General to inform about the procedure of operating the Automatic Vote Recording machine.
SECRETARY-GENERAL: Kind attention of the hon. Members is invited to the following points in the operation of the Automatic Vote Recording System:-
1. Before a division starts, every hon. Member should occupy his or her own seat and operate the system from that seat only;
2. As may kindly be seen, the "red bulbs above Display Boards" on either side of the hon. Speaker's Chair are already glowing. This means the Voting System has been activated;
3. For voting, please press the following two buttons simultaneously immediately after sounding of first gong, namely One "red" button in front of the hon. Member on the headphone plate and Also any one of the following buttons fixed on the top of desk of seats:
Ayes - Green colour Noes - Red colour Abstain - Yellow colour
4. It is essential to keep both the buttons pressed till the second gong sound is heard and the red bulbs are "off".
IMPORTANT: The hon. Members may please note that the vote will not be registered if both buttons are not kept pressed simultaneously till the sounding of the second gong.
5. Please do not press the amber button (P) during division.
6. Hon. Members can actually “see” their vote on Display Boards and on their Desk Unit.
7. In case, vote is not registered, they may call for voting through slips.
MR. CHAIRMAN: Now, the Lobbies have been cleared.
Hon. Members, I shall now put the motion for consideration to the vote of the House.
“That the Bill further to amend the Constitution of India be taken into consideration.” The Lok Sabha divided:
DIVISION NO.1 AYES 16.22hrs Abdullah, Dr. Farooq Acharia, Shri Basu Deb Adhikari, Shri Sisir Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Ahamed, Shri E. Ahmed, Shri Sultan Ajmal, Shri Badruddin Ajnala, Dr. Rattan Singh Alagiri, Shri S. Amlabe, Shri Narayan Singh Anandan, Shri M. Ananth Kumar, Shri Antony, Shri Anto Anuragi, Shri Ghanshyam Argal, Shri Ashok Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed ‘Baba’, Shri K.C. Singh Babbar, Shri Raj Badal, Shrimati Harsimrat Kaur Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Baitha, Shri Kameshwar Bajwa, Shri Pratap Singh Bakshi, Shri Subrata Baliram, Dr. Bandyopadhyay, Shri Sudip Banerjee, Shri Kalyan Bapiraju , Shri K. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita
Bavalia, Shri Kunvarjibhai Mohanbhai Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biju, Shri P.K. Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Choudhary, Shri Bhudeo Choudhary, Shri Nikhil Kumar Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir ‘Commando’, Shri Kamal Kishor Das, Shri Bhakta Charan Das, Shri Khagen Dasgupta, Shri Gurudas Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra *Deora, Shri Milind Devi, Shrimati Ashwamedh Devi, Shrimati Rama Devegowda, Shri H.D. Dhanapalan, Shri K. P. Dhruvanarayana, Shri R. Dhurve, Shrimati Jyoti Dias, Shri Charles Dikshit, Shri Sandeep Dubey, Shri Nishikant Dutt, Shrimati Priya Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaddigoudar, Shri P.C. Gaikwad, Shri Eknath Mahadeo Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Gulshan, Shrimati Paramjit Kaur Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Harsha Kumar, Shri G.V. Hazari, Shri Maheshwar Hegde, Shri Anant Kumar Hegde, Shri K. Jayaprakash Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Jagannath, Dr. Manda Jaiswal, Dr. Sanjay Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jeyadurai, Shri S. R. Jhansi Lakshmi, Shrimati Botcha Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Kailash Joshi, Shri Mahesh Joshi, Shri Pralhad Kalmadi, Shri Suresh Kamal Nath, Shri Kamat, Shri Gurudas Karwaria, Shri Kapil Muni Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Kaypee, Shri Mohinder Singh Khan, Shri Hassan Khandela, Shri Mahadeo Singh Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman *Killi, Dr. Kruparani Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Ajay Kumar, Shri Kaushalendra Kumar, Shri P. Kumar, Shri Ramesh *Kumar, Shri Shailendra Kumar, Shri Virendra Kumar, Shri Vishwa Mohan Kumari, Shrimati Chandresh Kumari, Shrimati Putul Kurup, Shri N. Peethambara Laguri, Shri Yashbant Lakshmi, Shrimati Panabaka Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahato, Shri Baidyanath Prasad Mahtab, Shri Bhartruhari Malik, Shri Jitender Singh Malik, Shri Sakti Mohan Mandlik, Shri Sadashivrao Dadoba Mani, Shri Jose K. Manian, Shri O.S. Manjhi, Shri Hari Masram, Shri Basori Singh Mcleod, Shrimati Ingrid Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mirdha, Dr. Jyoti Mishra, Shri Govind Prasad Mishra, Shri Mahabal Mohan, Shri P.C. Moily, Shri M. Veerappa Mukherjee, Shri Abhijit Munde, Shri Gopinath Muniyappa, Shri K.H. Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Naik, Dr. Sanjeev Ganesh Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Natrajan, Kumari Meenakshi Nirupam, Shri Sanjay Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pala, Shri Vincent H. Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pangi, Shri Jayaram Paranjpe, Shri Anand Prakash Paswan, Shri Kamlesh Patel, Shri Deoraj Singh Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri R.K. Singh Patel, Shrimati Jayshreeben Pathak, Shri Harin Patil, Dr. Padmasinha Bajirao Patil, Shri A.T. Nana Patil, Shri C.R. Patil, Shri Pratik Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Premdas, Shri Punia, Shri P. L. Purandeswari, Shrimati D. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rahman, Shri Abdul Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Rajendran, Shri C. Rajesh, Shri M.B. Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rane, Shri Nilesh Narayan Rao, Shri Nama Nageswara *Rao, Shri Rayapati Sambasiva Rawat, Shri Ashok Kumar Rawat, Shri Harish Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.J.S.P Reddy, Shri K.R.G. Riyan, Shri Baju Ban Roy, Prof. Saugata Roy, Shri Mahendra Kumar *Ruala, Shri C.L. Sachan, Shri Rakesh Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal Sai Prathap, Shri A. Sanjoy, Shri Takam Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shri Jyotiraditya M. Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shah, Shrimati Mala Rajya Laxmi Shanavas, Shri M.I. Sharma, Dr. Arvind Kumar Sharma, Shri Jagdish Sharma, Shri Madan Lal Shekhar, Shri Neeraj Shekhawat, Shri Gopal Singh Shetkar, Shri Suresh Kumar Shinde, Shri Sushilkumar Shivkumar, Shri K. alias J.K. Ritheesh Sibal, Shri Kapil Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Dr. Sanjay Singh, Rao Inderjit Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Ijyaraj *Singh, Shri Jagdanand Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal Singh, Shri N. Dharam Singh, Shri Pashupati Nath Singh, Shri Pradeep Kumar Singh, Shri R.P.N. Singh, Shri Radha Mohan Singh, Shri Radhe Mohan Singh, Shri Rajnath Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Sushil Kumar Singh, Shri Uday Singh, Shri Uday Pratap Singh, Rajkumari Ratna Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Shatrughan Sinha, Shri Yashwant Siricilla, Shri Rajaiah Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh Solanki, Shri Makansingh Suklabaidya, Shri Lalit Mohan Sule, Shrimati Supriya Suresh, Shri Kodikkunnil Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Tamta, Shri Pradeep Tandon, Shri Lalji Tandon, Shrimati Annu Tanwar, Shri Ashok Taware, Shri Suresh Kashinath Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Prof. K.V. Thomas, Shri P.T. Tirath, Shrimati Krishna Tomar, Shri Narendra Singh Toppo, Shri Joseph Udasi, Shri Shivkumar Venugopal, Dr. P. Venugopal, Shri K.C. Verma, Shri Sajjan Verma, Shri Beni Prasad Vishwanath, Shri Adagooru H. Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wasnik, Shri Mukul Yadav, Shri Hukmadeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Om Prakash Yadav, Shri Sharad MR. CHAIRMAN: Subject to correction,* the result of the Division is:
Ayes: 343 Noes: Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the members present and voting. The motion was adopted.
MR. CHAIRMAN: The House will now take up clause-by-clause consideration of the Bill. The Lobbies have already been cleared. I shall now put Clause 2 to the vote of the House. The question is:
“That Clause 2 stand part of the Bill.” The Lok Sabha divided:
DIVISION NO.2 AYES 16.23hrs Abdullah, Dr. Farooq Acharia, Shri Basu Deb Adhikari, Shri Sisir Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Ahamed, Shri E. Ahmed, Shri Sultan Ajmal, Shri Badruddin Ajnala, Dr. Rattan Singh Alagiri, Shri S. Amlabe, Shri Narayan Singh Anandan, Shri M. Ananth Kumar, Shri Antony, Shri Anto Anuragi, Shri Ghanshyam Argal, Shri Ashok Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Babbar, Shri Raj Badal, Shrimati Harsimrat Kaur Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Baitha, Shri Kameshwar Bajwa, Shri Pratap Singh Bakshi, Shri Subrata Baliram, Dr. Balmiki,Shri Kamlesh Bandyopadhyay, Shri Sudip Banerjee, Shri Kalyan Bapiraju , Shri K. *Baske, Shri Pulin Bihari Bauri, Shrimati Susmita
Bavalia, Shri Kunvarjibhai Mohanbhai Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biju, Shri P.K. Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Choudhary, Shri Bhudeo Choudhary, Shri Nikhil Kumar Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir *‘Commando’, Shri Kamal Kishor Das, Shri Bhakta Charan Das, Shri Khagen Dasgupta, Shri Gurudas Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Ashwamedh Devi, Shrimati Rama Devegowda, Shri H.D. Dhanapalan, Shri K. P. Dhruvanarayana, Shri R. Dhurve, Shrimati Jyoti Dias, Shri Charles Dikshit, Shri Sandeep Dubey, Shri Nishikant Dutt, Shrimati Priya Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaddigoudar, Shri P.C. Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. *Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Gulshan, Shrimati Paramjit Kaur Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Harsha Kumar, Shri G.V. Hazari, Shri Maheshwar Hegde, Shri Anant Kumar Hegde, Shri K. Jayaprakash Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Jagannath, Dr. Manda Jaiswal, Dr. Sanjay Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jeyadurai, Shri S. R. Jhansi Lakshmi, Shrimati Botcha Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Kailash Joshi, Shri Mahesh Joshi, Shri Pralhad Kalmadi, Shri Suresh Kamal Nath, Shri Kamat, Shri Gurudas Karwaria, Shri Kapil Muni Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Kaypee, Shri Mohinder Singh Khan, Shri Hassan Khandela, Shri Mahadeo Singh Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Ajay Kumar, Shri Kaushalendra Kumar, Shri P. Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra Kumar, Shri Vishwa Mohan Kumari, Shrimati Chandresh Kurup, Shri N. Peethambara Laguri, Shri Yashbant Lakshmi, Shrimati Panabaka Lal, Shri Pakauri Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahato, Shri Baidyanath Prasad Mahtab, Shri Bhartruhari Malik, Shri Jitender Singh Malik, Shri Sakti Mohan Mandlik, Shri Sadashivrao Dadoba Mani, Shri Jose K. Manian, Shri O.S. Manjhi, Shri Hari Masram, Shri Basori Singh Mcleod, Shrimati Ingrid Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mirdha, Dr. Jyoti Mishra, Shri Govind Prasad Mishra, Shri Mahabal Mohan, Shri P.C. Moily, Shri M. Veerappa Mukherjee, Shri Abhijit Munde, Shri Gopinath Muniyappa, Shri K.H. *Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Naik, Dr. Sanjeev Ganesh Naik, Shri P. Balram Naqvi, Shri Zafar Ali Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Natrajan, Kumari Meenakshi Nirupam, Shri Sanjay Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pala, Shri Vincent H. Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pangi, Shri Jayaram Paranjpe, Shri Anand Prakash Paswan, Shri Kamlesh Patel, Shri Deoraj Singh Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri R.K. Singh Patel, Shrimati Jayshreeben Pathak, Shri Harin Patil, Dr. Padmasinha Bajirao Patil, Shri A.T. Nana Patil, Shri C.R. Patil, Shri Pratik Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Premdas, Shri Punia, Shri P. L. Purandeswari, Shrimati D. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rahman, Shri Abdul Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Rajendran, Shri C. Rajesh, Shri M.B. Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rane, Shri Nilesh Narayan Rao, Shri Nama Nageswara Rao, Shri Rayapati Sambasiva Rawat, Shri Ashok Kumar Rawat, Shri Harish Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.J.S.P Reddy, Shri K.R.G. Riyan, Shri Baju Ban Roy, Prof. Saugata Roy, Shri Mahendra Kumar Ruala, Shri C.L. Sachan, Shri Rakesh Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal Sai Prathap, Shri A. Sanjoy, Shri Takam Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shri Jyotiraditya M. Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shah, Shrimati Mala Rajya Laxmi Shanavas, Shri M.I. Sharma, Dr. Arvind Kumar Sharma, Shri Jagdish Sharma, Shri Madan Lal Shekhar, Shri Neeraj Shekhawat, Shri Gopal Singh Shetkar, Shri Suresh Kumar Shinde, Shri Sushilkumar Shivkumar, Shri K. alias J.K. Ritheesh Sibal, Shri Kapil Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Dr. Sanjay Singh, Rao Inderjit Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Ijyaraj *Singh, Shri Jagdanand Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal Singh, Shri Pashupati Nath Singh, Shri Pradeep Kumar Singh, Shri R.P.N. Singh, Shri Radha Mohan Singh, Shri Radhe Mohan Singh, Shri Rajnath Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Sushil Kumar Singh, Shri Uday Singh, Shri Uday Pratap Singh, Rajkumari Ratna Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Shatrughan Sinha, Shri Yashwant Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh Solanki, Shri Makansingh Suklabaidya, Shri Lalit Mohan Sule, Shrimati Supriya Suresh, Shri Kodikkunnil Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Tamta, Shri Pradeep Tandon, Shri Lalji Tandon, Shrimati Annu Tanwar, Shri Ashok Taware, Shri Suresh Kashinath Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Prof. K.V. Thomas, Shri P.T. Tirath, Shrimati Krishna Tomar, Shri Narendra Singh Toppo, Shri Joseph Udasi, Shri Shivkumar Venugopal, Dr. P. Venugopal, Shri K.C. Verma, Shri Sajjan Verma, Shri Beni Prasad Vishwanath, Shri Adagooru H. Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wasnik, Shri Mukul Yadav, Shri Hukmadeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Om Prakash Yadav, Shri Sharad 81 MR. CHAIRMAN: Subject to correction,* the result of the Division is:
Ayes: 342 Noes: Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the members present and voting. The motion was adopted.
Clause 1 MR. CHAIRMAN : There is an amendment to Clause 1. Now, the Minister to move the amendment No.1 Amendments made:
Page I, lines 3 and 4,-
for “the Constitution (One Hundred-eighteenth Amendment) Act, 2012” substitute “the Constitution (Ninety-ninth Amendment) Act, 2012”. (1) (Shri R.P.N. Singh)
MR. CHAIRMAN: The Lobbies have already been cleared. The question is:
“That clause 1, as amended, stand part of the Bill.” The Lok Sabha divided:
DIVISION NO.3 AYES 16.25hrs Abdullah, Dr. Farooq Acharia, Shri Basu Deb Adhikari, Shri Sisir Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Ahamed, Shri E. Ahmed, Shri Sultan Ajmal, Shri Badruddin Ajnala, Dr. Rattan Singh Alagiri, Shri S. Amlabe, Shri Narayan Singh Anandan, Shri M. Ananth Kumar, Shri Antony, Shri Anto Anuragi, Shri Ghanshyam Argal, Shri Ashok Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Babbar, Shri Raj Badal, Shrimati Harsimrat Kaur Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Baitha, Shri Kameshwar Bajwa, Shri Pratap Singh Bakshi, Shri Subrata Baliram, Dr. Balmiki,Shri Kamlesh Bandyopadhyay, Shri Sudip Banerjee, Shri Kalyan Bapiraju , Shri K. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita
Bavalia, Shri Kunvarjibhai Mohanbhai Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biju, Shri P.K. Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Choudhary, Shri Bhudeo Choudhary, Shri Nikhil Kumar Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir ‘Commando’, Shri Kamal Kishor Das, Shri Bhakta Charan Das, Shri Khagen Dasgupta, Shri Gurudas Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Ashwamedh Devi, Shrimati Rama Devegowda, Shri H.D. Dhanapalan, Shri K. P. Dhruvanarayana, Shri R. Dhurve, Shrimati Jyoti Dias, Shri Charles Dikshit, Shri Sandeep Dubey, Shri Nishikant Dutt, Shrimati Priya Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaddigoudar, Shri P.C. Gaikwad, Shri Eknath Mahadeo Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Gulshan, Shrimati Paramjit Kaur Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Harsha Kumar, Shri G.V. Hazari, Shri Maheshwar Hegde, Shri Anant Kumar Hegde, Shri K. Jayaprakash Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Jagannath, Dr. Manda Jaiswal, Dr. Sanjay Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jeyadurai, Shri S. R. Jhansi Lakshmi, Shrimati Botcha Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Kailash Joshi, Shri Mahesh Joshi, Shri Pralhad Kalmadi, Shri Suresh Kamal Nath, Shri Kamat, Shri Gurudas Karwaria, Shri Kapil Muni Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Kaypee, Shri Mohinder Singh Khan, Shri Hassan Khandela, Shri Mahadeo Singh Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Ajay Kumar, Shri Kaushalendra Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra Kumar, Shri Vishwa Mohan Kumari, Shrimati Chandresh Kumari, Shrimati Putul Kurup, Shri N. Peethambara Laguri, Shri Yashbant Lakshmi, Shrimati Panabaka Lal, Shri Pakauri Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahato, Shri Baidyanath Prasad Mahtab, Shri Bhartruhari Malik, Shri Jitender Singh Malik, Shri Sakti Mohan Mandlik, Shri Sadashivrao Dadoba Mani, Shri Jose K. Manian, Shri O.S. Manjhi, Shri Hari Masram, Shri Basori Singh Mcleod, Shrimati Ingrid Meena, Shri Raghuvir Singh Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mirdha, Dr. Jyoti Mishra, Shri Govind Prasad Mishra, Shri Mahabal Mohan, Shri P.C. Moily, Shri M. Veerappa Mukherjee, Shri Abhijit Munde, Shri Gopinath Muniyappa, Shri K.H. Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Naik, Dr. Sanjeev Ganesh Naik, Shri P. Balram Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Natrajan, Kumari Meenakshi Nirupam, Shri Sanjay Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pala, Shri Vincent H. Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pangi, Shri Jayaram Paranjpe, Shri Anand Prakash Paswan, Shri Kamlesh Patel, Shri Deoraj Singh Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri R.K. Singh Patel, Shrimati Jayshreeben Pathak, Shri Harin Patil, Dr. Padmasinha Bajirao Patil, Shri A.T. Nana Patil, Shri C.R. Patil, Shri Pratik Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Premdas, Shri Punia, Shri P. L. Purandeswari, Shrimati D. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rahman, Shri Abdul Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Rajendran, Shri C. Rajesh, Shri M.B. Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rane, Shri Nilesh Narayan Rao, Shri Nama Nageswara Rao, Shri Rayapati Sambasiva Rawat, Shri Ashok Kumar Rawat, Shri Harish Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.J.S.P Reddy, Shri K.R.G. Riyan, Shri Baju Ban Roy, Prof. Saugata Roy, Shri Mahendra Kumar Ruala, Shri C.L. Sachan, Shri Rakesh Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal Sai Prathap, Shri A. Sanjoy, Shri Takam Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shri Jyotiraditya M. Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shah, Shrimati Mala Rajya Laxmi Shanavas, Shri M.I. Sharma, Dr. Arvind Kumar Sharma, Shri Jagdish Sharma, Shri Madan Lal Shekhar, Shri Neeraj Shekhawat, Shri Gopal Singh Shetkar, Shri Suresh Kumar Shinde, Shri Sushilkumar Shivkumar, Shri K. alias J.K. Ritheesh Sibal, Shri Kapil Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Dr. Sanjay Singh, Rao Inderjit Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Ijyaraj *Singh, Shri Jagdanand Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal Singh, Shri N. Dharam Singh, Shri Pashupati Nath Singh, Shri Pradeep Kumar Singh, Shri Radha Mohan Singh, Shri Radhe Mohan Singh, Shri Rajnath Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Sushil Kumar Singh, Shri Uday Singh, Shri Uday Pratap Singh, Rajkumari Ratna Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Shatrughan Sinha, Shri Yashwant Siricilla, Shri Rajaih Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh Solanki, Shri Makansingh Suklabaidya, Shri Lalit Mohan Sule, Shrimati Supriya Suresh, Shri Kodikkunnil Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Tamta, Shri Pradeep Tandon, Shri Lalji Tandon, Shrimati Annu Tanwar, Shri Ashok Taware, Shri Suresh Kashinath Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Prof. K.V. Thomas, Shri P.T. Tirath, Shrimati Krishna Tomar, Shri Narendra Singh Toppo, Shri Joseph Udasi, Shri Shivkumar Venugopal, Dr. P. Venugopal, Shri K.C. Verma, Shri Sajjan Verma, Shri Beni Prasad Vishwanath, Shri Adagooru H. Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wasnik, Shri Mukul Yadav, Shri Hukmadeo Narayan Yadav, Shri Om Prakash Yadav, Shri Sharad MR. CHAIRMAN: Subject to correction*, the result of the Division is: Ayes: 348 Noes: Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the members present and voting. The motion was adopted.
Clause 1, as amended, was added to the Bill. MR. CHAIRMAN: I shall now put the Enacting Formula and the Title to the vote of the House. The question is:
“That the Enacting Formula and the Title stand part of the Bill.” The Enacting Formula and the Long Title were added to the Bill. SHRI R.P.N. SINGH: I beg to move:
“That the Bill, as amended, be passed.” MR. CHAIRMAN: The Lobbies have already been cleared… I shall now put the motion, that the Bill, as amended, be passed, to the vote of the House. The question is:
“That the Bill, as amended, be passed.” The Lok Sabha divided:
DIVISION NO.4 AYES 16.27hrs Abdullah, Dr. Farooq Acharia, Shri Basu Deb Adhikari, Shri Sisir Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Ahamed, Shri E. Ahmed, Shri Sultan Ajmal, Shri Badruddin Ajnala, Dr. Rattan Singh Alagiri, Shri S. Amlabe, Shri Narayan Singh Anandan, Shri M. Ananth Kumar, Shri Antony, Shri Anto Anuragi, Shri Ghanshyam Argal, Shri Ashok Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Babbar, Shri Raj Badal, Shrimati Harsimrat Kaur Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Baitha, Shri Kameshwar Bajwa, Shri Pratap Singh Bakshi, Shri Subrata Baliram, Dr. Balmiki,Shri Kamlesh Bandyopadhyay, Shri Sudip Banerjee, Shri Kalyan Bapiraju , Shri K. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita
Bavalia, Shri Kunvarjibhai Mohanbhai Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biju, Shri P.K. Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Choudhary, Shri Bhudeo Choudhary, Shri Nikhil Kumar Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir ‘Commando’, Shri Kamal Kishor Das, Shri Bhakta Charan Das, Shri Khagen Dasgupta, Shri Gurudas Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Ashwamedh Devi, Shrimati Rama Devegowda, Shri H.D. Dhanapalan, Shri K. P. Dhruvanarayana, Shri R. Dhurve, Shrimati Jyoti Dias, Shri Charles Dikshit, Shri Sandeep Dubey, Shri Nishikant Dutt, Shrimati Priya Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaddigoudar, Shri P.C. Gaikwad, Shri Eknath Mahadeo Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Handique, Shri B.K. Haque, Shri Mohd. Asrarul Harsha Kumar, Shri G.V. Hazari, Shri Maheshwar Hegde, Shri Anant Kumar Hegde, Shri K. Jayaprakash Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Jagannath, Dr. Manda Jaiswal, Dr. Sanjay Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jeyadurai, Shri S. R. Jhansi Lakshmi, Shrimati Botcha Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar *Joshi, Shri Kailash Joshi, Shri Mahesh Joshi, Shri Pralhad Kalmadi, Shri Suresh Kamal Nath, Shri Kamat, Shri Gurudas Karwaria, Shri Kapil Muni Kashyap, Shri Dinesh Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Kaypee, Shri Mohinder Singh Khan, Shri Hassan Khandela, Shri Mahadeo Singh Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Ajay Kumar, Shri Kaushalendra Kumar, Shri P. Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra Kumar, Shri Vishwa Mohan Kumari, Shrimati Chandresh Kumari, Shrimati Putul Kurup, Shri N. Peethambara Laguri, Shri Yashbant Lakshmi, Shrimati Panabaka Lal, Shri Pakauri Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahato, Shri Baidyanath Prasad Mahtab, Shri Bhartruhari Malik, Shri Jitender Singh Mani, Shri Jose K. Manian, Shri O.S. Manjhi, Shri Hari Masram, Shri Basori Singh Mcleod, Shrimati Ingrid Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mirdha, Dr. Jyoti Mishra, Shri Govind Prasad Mishra, Shri Mahabal Mohan, Shri P.C. Moily, Shri M. Veerappa Mukherjee, Shri Abhijit Munde, Shri Gopinath Muniyappa, Shri K.H. Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Naik, Dr. Sanjeev Ganesh Naik, Shri P. Balram Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Natrajan, Kumari Meenakshi Nirupam, Shri Sanjay Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pala, Shri Vincent H. Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pangi, Shri Jayaram Paranjpe, Shri Anand Prakash Paswan, Shri Kamlesh Patel, Shri Deoraj Singh Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri R.K. Singh Patel, Shrimati Jayshreeben Pathak, Shri Harin Patil, Dr. Padmasinha Bajirao Patil, Shri A.T. Nana Patil, Shri C.R. Patil, Shri Pratik Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Premdas, Shri Punia, Shri P. L. Purandeswari, Shrimati D. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rahman, Shri Abdul Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Rajendran, Shri C. Rajesh, Shri M.B. Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rane, Shri Nilesh Narayan Rao, Shri Nama Nageswara Rao, Shri Rayapati Sambasiva Rawat, Shri Ashok Kumar Rawat, Shri Harish Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.J.S.P Reddy, Shri K.R.G. Riyan, Shri Baju Ban Roy, Prof. Saugata Roy, Shri Mahendra Kumar Ruala, Shri C.L. Sachan, Shri Rakesh Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal Sai Prathap, Shri A. Sanjoy, Shri Takam Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shri Jyotiraditya M. Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shah, Shrimati Mala Rajya Laxmi Shanavas, Shri M.I. Sharma, Dr. Arvind Kumar Sharma, Shri Jagdish Sharma, Shri Madan Lal Shekhar, Shri Neeraj Shekhawat, Shri Gopal Singh Shetkar, Shri Suresh Kumar Shinde, Shri Sushilkumar Shivkumar, Shri K. alias J.K. Ritheesh Sibal, Shri Kapil Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Dr. Sanjay Singh, Rao Inderjit Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Ijyaraj Singh, Shri Jagdanand Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal Singh, Shri N. Dharam Singh, Shri Pashupati Nath Singh, Shri Pradeep Kumar Singh, Shri R.P.N. Singh, Shri Radha Mohan Singh, Shri Radhe Mohan Singh, Shri Rajnath Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Sushil Kumar Singh, Shri Uday Singh, Shri Uday Pratap Singh, Rajkumari Ratna Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Shatrughan Sinha, Shri Yashwant Siricilla, Shri Rajaih Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh Solanki, Shri Makansingh Suklabaidya, Shri Lalit Mohan Sule, Shrimati Supriya Suresh, Shri Kodikkunnil Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Tamta, Shri Pradeep Tandon, Shri Lalji Tandon, Shrimati Annu Tanwar, Shri Ashok Taware, Shri Suresh Kashinath Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Prof. K.V. Thomas, Shri P.T. Tirath, Shrimati Krishna Tomar, Shri Narendra Singh Toppo, Shri Joseph Udasi, Shri Shivkumar Venugopal, Dr. P. Venugopal, Shri K.C. Verma, Shri Sajjan Verma, Shri Beni Prasad Vishwanath, Shri Adagooru H. Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wasnik, Shri Mukul Yadav, Shri Hukmadeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Om Prakash Yadav, Shri Sharad MR. CHAIRMAN: Subject to correction*, the result of the Division is: Ayes: 347 Noes: Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the members present and voting. The motion was adopted.