Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Lok Sabha Debates

Need To Enhance The Quota Of Rice For Mizoram. on 5 December, 2007

> Title: Need to enhance the quota of rice for Mizoram.

SHRI VANLAL ZAWMA (MIZORAM) I would like to draw the attention of the Central Government especially the Hon. Minister of Agriculture, Consumer Affairs, Food & Public Distribution towards the impending famine in the state of Mizoram due to the rampant flowering of bamboos. The local product of rice is inadequate to feed half of the population of the State even in the normal period. Due to flowering of bamboos, rats are increasing enormously and have eaten up the rice and other agricultural products since 2006. The worse period is to come by 2008. The present allotment of rice which is 4260 MT is not enough to meet our requirement. The total population of Mizoram is 10,35,853 as per record of the ration cards. The Minimum requirement of rice is 4 kg per week for an adult. Based on that calculation, the minimum requirement is 10,000 MT per month besides BPL and AAY Quota. The additional requirement of rice in Mizoram is 5740 MT per month to save the people from starvation from today onwards. If immediate action is not taken, the State is going to face serious problem due to famine. I, therefore, request the Central Government to give additional allotment of APL rice to the tune of 5740 MT to save the people of Mizoram from starvation deaths.                                                                                                13.56 hrs.     MR. CHAIRMAN  : Now, Prof. Basudeb Barman.

… (Interruptions)

MR. CHAIRMAN: Prof. Basudeb Barman can speak.

… (Interruptions)

THE MINISTER OF HOME AFFAIRS (SHRI SHIVRAJ V. PATIL): What we have said is also on the record.… (Interruptions) PROF. BASUDEB BARMAN (MATHURAPUR): Mr. Chairman, Sir, I want to speak on the Indira Gandhi National Tribal University Bill, 2007.… (Interruptions) Mr. Chairman, Sir, I rise to speak on the Bill and I want to make some points. … (Interruptions) Sir, I appreciate the move by the Government to establish the Indira Gandhi National Tribal University. … (Interruptions) This will meet the need of the Tribal people all over the country.… (Interruptions) MR. CHAIRMAN: The hon. Home Minister gave his explanation. He explained the whole thing. … (Interruptions)

MR. CHAIRMAN: What does it mean?

… (Interruptions)

MR. CHAIRMAN: If you do not allow me, I will adjourn the House.

… (Interruptions)

MR. CHAIRMAN: The House stands adjourned to meet again at 2.30 p.m. 13.56½ hrs .

The Lok Sabha then adjourned till thirty minutes past Fourteen of the Clock.

---------------------

14.32 hrs. The Lok Sabha re-assembled at thirty-two minutes  past Fourteen of the Clock.

  ( Mr. Deputy-Speaker in the Chair) MR. DEPUTY-SPEAKER : I want to know from the hon. Members whether we should take up Item no. 24, the Indira Gandhi National Tribal University Bill or Item no. 27, the discussion on internal security under Rule 193. आप क्या लेना चाहते हैं? … (Interruptions)

श्री खारबेल स्वाईं (बालासोर)  : दो बजे से यह लिस्टेड हुआ है, इसी को लीजिए।...( व्यवधान) प्रो. विजय कुमार मल्होत्रा (दक्षिण दिल्ली) : तीन दिन पहले यह पोस्टपोंड हुआ, आज सुबह 12 बजे, फिर दो बजे और उसके बाद अब ढाई बजे के भी आगे कर दें, after all,  it is a very very important discussion. How can it be postponed? THE MINISTER OF STATE IN THE MINISTRY OF CHEMICALS AND FERTILIZERS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI B.K. HANDIQUE): Sir, is it possible to start the discussion under Rule 193 at about 3.30 p.m.? In the meantime we can dispose of the Bill. … (Interruptions) प्रो. विजय कुमार मल्होत्रा  : बिल कल लें।...( व्यवधान)

SHRI B.K. HANDIQUE : Sir, this can be taken up at 3.30 p.m. We can dispose of the Bill. … (Interruptions) MR. DEPUTY-SPEAKER : We will take up the discussion under Rule 193.

14.33 hrs.