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Lok Sabha Debates

Regarding Input Subsidy By Ndrf on 4 May, 2016

Sixteenth Loksabha an> Title:    Regarding input subsidy by NDRF.

 SHRI KARADI SANGANNA AMARAPPA (KOPPAL): Respected Madam, I would like to raise a very serious matter.  This matter is regarding the National Disaster Relief Fund.  The year of 2015 was declared as a year of drought in the Indian economy.    Farmers are the backbone of India but unfortunately, now, this backbone is facing many problems for their livelihood. Many farmers have committed suicide just because of the heavy losses in their agricultural fields.  Most of time climate is also against them.  Sometimes, they are also suffering due to bank loans and sometimes not getting the right MSP for their fields.

          Madam, to solve these kinds of problems, the Government of India has set up NDRF.  The main function of NDRF is to look after the affected areas due to climate or nature and to provide necessary compensation for the livelihood of the affected farmers of the concerned States.  This fund is used to compensate farmers by way of input subsidy for both agriculture and horticulture crops. … (Interruptions)

माननीय अध्यक्ष : बीच में नहीं बोलते हैं।

…( व्यवधान)

माननीय अध्यक्ष : आप अपनी बात रखिए।

श्री कारादी सनगन्ना अमरप्पा : मैडम, कर्नाटक में किसानों के साथ अन्याय हुआ है...(व्यवधान) मैं उनको न्याय दिलाने की मांग कर रहा हूं...(व्यवधान)

माननीय अध्यक्ष : आप अपनी बात रखिए।

…( व्यवधान)

HON. SPEAKER: Shri Karadi Sanganna, you please say whatever you want to say. What is this? आपस में चर्चा थोड़े ही करनी है।

… (Interruptions)

HON. SPEAKER: Shri Karadi Sanganna, have you finished?  If you have finished, then I will call the next Member.

SHRI KARADI SANGANNA AMARAPPA: Madam, many of the farmers are being benefited from NDRF but there is a big difference between the sanctioned amount from the Central Government and the disbursed amount by the State Government.  Madam, I am from Karnataka State and Koppal is my constituency.  In Karnataka, Koppal is the main hub of different agrarian fields.  But last year, due to severe drought, a lot of farmers committed suicide.  Madam, the Central Government has sanctioned about Rs.1,540 crore for the State of Karnataka, in which a sum of Rs.63.75 crore is for the Koppal district.

           Madam, for Koppal, including its four taluks, the Central Government has sanctioned a sum of Rs.64.44 crore, and out of this amount, a sum of Rs.46.18 crore has only been disbursed by the State Government to the affected farmers.

          Finally, I would like to know whether there is any way to disburse the balance amount of Rs.18.27 crore, which has remained with the State Government.  Why is the State Government not disbursing the balance amount or trying to find out the remaining farmers when a lot of farmers are waiting for this and living in their worst time?

          Madam, for this, kindly issue strict directions to the Karnataka State Government to look into the matter and instruct them immediately to disburse the balance amount of Rs.18.27 crore in a justified manner, which can help the needy persons.  By doing this, we can save our farmers, who are the real heroes of India and giving their best to increase our GDP, which our hon. Finance Minister has already stated in his recent Budget speech.

          Thank you.

HON. SPEAKER: Shri Bhairon Prasad Mishra,  Shri Chandra Prakash Joshi, Kunwar Pushpendra Singh Chandel and  Shri C. Suresh Angadi are permitted to associate with the issue raised by Shri Karadi Sanganna Amarappa.