Lok Sabha Debates
Need For Effective And Timely Implementation Of Welfare Programmes Meant For ... on 11 August, 2016
Sixteenth Loksabha an> Title: Need for effective and timely implementation of welfare programmes meant for SC/ST.
ADV. JOICE GEORGE (IDUKKI): The welfare and development measures meant for the Scheduled Castes and Scheduled Tribes and other marginalized sectors are not being implemented effectively. The utilization of funds provided for such activities is less than 30%. If at all the funds are utilized, there is misuse and corruption. The forest department is impeding the activities of tribal department on flimsy reasons. In Kerala, the forest officials are trying to make the tribes as their slaves by establishing pervasive control over them and make use of tribes for officials’ illegal activities. Even the provisions of the forest rights act are also misused by denying the right of way, electricity and other amenities to the tribes especially in Idukki and Ernakulam districts of Kerala. Therefore, the intervention of the Government is urged for effective and timely implementation of the programmes meant for SC/ST.
HON. DEPUTY SPEAKER: Now, the hon. Minister Shri Ahluwaliaji.
THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND FARMERS WELFARE AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI S.S. AHLUWALIA): Sir, the discussion under Rule 193 is listed. I think, we can take it up now and complete it.
SHRI BHARTRUHARI MAHTAB (CUTTACK): There are two discussions listed under Rule 193.
SHRI S.S. AHLUWALIA: It is about the discussion on atrocities on Dalits.
HON. DEPUTY SPEAKER: Do you want to take up Item No. 35 first in place of Item No. 34?
SHRI S.S. AHLUWALIA: Yes, Sir.
HON. DEPUTY SPEAKER: Is it the pleasure of the House to take up first Item No. 35, that is, ‘Atrocities against Dalits in the country’?
SEVERAL HON. MEMBERS: Yes.
14.39 hours DISCUSSION UNDER RULE 193