Lok Sabha Debates
The Motion For Consideration Of The Banning Of Unregulated Deposit Schemes Bill, ... on 13 February, 2019
Sixteenth Loksabha > Title: The Motion for consideration of the Banning of Unregulated Deposit Schemes Bill, 2018 (Motion adopted and Bill passed).
HON. SPEAKER: Now, we take up Item No.44. Shri Piyush Goyal.
…(व्यवधान)
माननीय अध्यक्ष : मैंने ले लिया न । मैंने आपको बोला है कि ले लिया । आप मुझे दे दीजिए। अब आप जाइए।
…( व्यवधान)
माननीय अध्यक्ष :धर्मेन्द्र जी, अब आप जाइए।
…( व्यवधान)
THE MINISTER OF RAILWAYS, MINISTER OF COAL, MINISTER OF FINANCE AND MINISTER OF CORPORATE AFFAIRS (SHRI PIYUSH GOYAL): मैडम स्पीकर, मुझे लग रहा है,यह जो आज का दृश्य है,यह अपने आपमें दिखा रहा है कि शायद ये लोग नहीं चाहते हैं कि देश के गरीब, छोटे निवेशक हैं, जो गलतफहमी में आकर चिटफंड मेंपैसा डाल देते हैं, उनका प्रोटेक्शन हो, उनका संरक्षण हो और उनका पैसा बचाया जाए। …(व्यवधान)यह दृश्य दिखा रहा है कि शायद कुछ पार्टियां भी उसमें सम्मिलित हो सकती हैं। …(व्यवधान)
इसी कारण आज जब इतना महत्वपूर्ण बिल आया है जो खासतौर से अनरेग्युलेड डिपोजिट को बैन करने और उन संस्थाओं में जिसमें लोग निवेश करते हैं। जो सेबी, आरबीआई या नाबार्ड के संरक्षण में नहीं हैं, …(व्यवधान)ऐसी फर्जी संस्थाओं को बंद करने के लिए आम सहमति थी, ताकि गरीब,पिछड़े,किसानों को नुकसान न हो । …(व्यवधान)उस नुकसान को रोकने के तहत इस बिल पर सभी ने सहमति दी, यह बिल स्टैन्डिंग कमेटी में गया,स्टैन्डिंग कमेटी ने अपनी रिपोर्ट दी, …(व्यवधान)रिपोर्ट के तहत आज इस बिल पर चर्चा करके पारित किया जाएगा,इसका निर्णय सभी दलों ने मिल कर लिया था। मैं आपसे और सदन से अनुरोध करूंगा कि इस बिल को पास करें और देश के गरीबों को संरक्षण दें। …(व्यवधान)कुछ लोग और कुछ पार्टियों के प्रमुख नेता जो गलत प्रकार के काम करते हैं,उन सभी को रोको। आज का जो दृश्य है, यह स्पष्ट रूप से दिखा रहा है कि कौन सी पार्टी और कौन से नेता चिट फंड को सपोर्ट करते हैं, और कौन बेचारे गरीब निवेशकों को नुकसान पहुंचाते हैं। ऐसे लोगों पर कड़ी से कड़ी कार्रवाई मोदी सरकार करेगी। सरकार इस प्रकार के गलत कामों को कभी नहीं होने देगी। …(व्यवधान)मैं इस देश को आश्वस्त करना चाहता हूं।
HON. SPEAKER: Motion moved:
“That the Bill to provide for a comprehensive mechanism to ban the unregulated deposit schemes and to protect the interest of depositors and for matter connected therewith or incidental thereto, be taken into consideration.” श्री अधीर रंजन चौधरी (बहरामपुर): अध्यक्ष महोदया, मैं इस बिल का समर्थन करता हूं। बंगाल में लाखों की तदाद में जो गरीब लोग हैं, गरीबों का पैसा लूटा गया…(व्यवधान)आज यहां शोर मचाते हैं। मुझे लगता है कि इनको यह कहना चाहिए कि चोर मचाते शोर,ये सारे बंगाल के …* हैं। बंगाल को लूट कर यहां आए हैं, बंगाल के लुटेरा का साथ दे रहे हैं। मैं इस बिल का समर्थन करता हूं। …(व्यवधान)
लेकिन हमें इस बिल पर कुछ कहना है, जैसे अनरेग्युलेटड डिपोजिट का जो डिफिनेशन है,वह डिफिनेशन सही नहीं है। इसमें ऐम्बग्यूअटी है,अनरेग्युलेटड डिपोजिट स्कीम्स में ऐम्बग्यूअटी है। दूसरा,जो इन्फोर्समेंट एजेंसी है,इन्फोर्समेंट एजेंसी को अनफेटर्ड पॉवर दिया जा रहा है। इसके ऊपर इसको रोकना चाहिए। बंगाल में पच्चीस लाख से ज्यादा लोगों का धन लूटा गया। वह बेचारा गरीब अभी भी परेशान है …(व्यवधान) वे पैसा जमा नहीं कर सकते। मैं सरकार से अपील करता हूं कि जो धन लूटा गया,उस धन को वापस करे। गरीबों के लूट हुए धन को वापस करे। कोई लूट का छूट नहीं होना चाहिए, जो लुटेरा लुटे है, उसको सजा होनी चाहिए। …(व्यवधान)कोई लूट का छूट नहीं होना चाहिए। बंगाल में बीस हजार से तीस हजार करोड़ रुपये के धन का लूट हुआ है। इन लोगों के जमाने में हुआ है। ये बंगाल की सत्ताधारी पार्टी है। …(व्यवधान)जो बड़ी-बड़ी चिट फंड कंपनियां हैं,ये मिलीभगत करके लूट किए हैं,लुटेरा को सजा होनी चाहिए। मैं यही बात कहते हुए अपना वक्तव्य समाप्त करता हूं।
डॉ. किरीट सोमैया (मुम्बई उत्तर पूर्व) :माननीयअध्यक्ष महोदया, हिन्दुस्तान में लगभग दो करोड़ छोटे निवेशक लूटे गए,चार लाख करोड़ रुपये फंस गया। यह बिल लाकर नरेन्द्र मोदी जी ने उन छोटे निवेशकों और गरीबों की रक्षा करने का निर्णय किया है। हम प्रधानमंत्री नरेन्द्र मोदी जी का अभिनंदन करते हैं। …(व्यवधान)मैं पश्चिम बंगाल सरकार से एक सवाल पूछना चाहता हूं। अभी केन्द्र स्तर पर कानून आ रहा है,उसे पहले राज्य स्तर पर लाया गया। महाराष्ट्र में 1998-99 में भाजपा-शिवसेना की सरकार थी, तब महाराष्ट्र में यह कानून आया। उसके पश्चात् गुजरात में आया, तमिलनाडु में लाया गया। लेकिन पश्चिम बंगाल सरकार ने वर्ष 2015 तक राज्य सरकार का कानून नहीं लाया था। अब जब केन्द्र सरकार कानून ला रही है तो शारदा चिट फंड को बचाने के लिए यह विरोध हो रहा है। मैं आपसे कहना चाहूंगा कि आज तक शारदा चिट फंड, रोजवैली,सहारा,पॉलेग्रो,गोल्डन फोरहेड,समृद्ध जीवन,साईप्रसाद,टिवंकल,मैत्रेयी,केबीसीएल ने चार लाख करोड़ रुपये लूटा है। …(व्यवधान)
मैं माननीय पीयूष गोयल जी को धन्यवाद देता हूं कि बहुत अच्छा कानून लेकर आए हैं और पूरा सदन इसका समर्थन करता है। धन्यवाद।
श्री आनंदरावअडसुल (अमरावती): माननीय अध्यक्ष जी,मैं माननीय वित्त मंत्री जी का स्वागत भी करता हूं और धन्यवाद भी देता हूं। यह बहुत पुरानी मांग थी कि जो भी अनरैगुलेटिड डिपोजिट स्कीम चलती हैं, इनके कारण बहुत से गरीब लोगों का नुकसान होता है, डिपोजिट करने वाले लोगों को अच्छा इन्टरस्ट मिलता है, वे अपना पैसा वहां रखते हैं,लेकिन वह पैसा मिलने की कोई उम्मीद नहीं होती है,ऐसे बहुत से उदाहरण हैं। ऐसी बहुत सी कंपनियों का दिवाला निकल चुका है। हम बहुत दिनों से राह देख रहे थे कि यह बिल कब आए। …(व्यवधान)
यहां तक कि स्टैंडिंग कमेटी ने भी इसका समर्थन किया है, मैं भी अपनी तरफ से और अपनी पार्टी की तरफ से इस बिल का समर्थन करता हूं और फिर एक बार वित्त मंत्री जी का अभिनंदन करता हूं।…(व्यवधान)
श्री मोहम्मदसलीम (रायगंज): आरदरणीय अध्यक्ष जी, जब भी चिट फंड या पोंजी स्कीम का मामला आता है तो कुछ लोग हाइपर एक्टिव हो जाते हैं।…(व्यवधान)हम बंगाल से आते हैं, हमारा अनुभव है और आज भी आप देखेंगे कि चाहे सदन के अंदर हो या सड़क पर हो, खासकर हमारी मुख्य मंत्री हैं, …* यहां ऐसे बहुत से …*, जिनको जेल में रहना चाहिए था, हजारों लाखों गरीब लोगों,चाहे वह विधवा मां हो, चाहे हॉकर हो, चाहे किसान हो,उनका पैसा इकट्ठा करके हर पोलिटिकल पार्टी में कुछ करप्ट लोग रहते हैं। …* करप्ट लोगों की पार्टी बनी है और इसमें कुछ लोगों का जुगाड़ किया गया है। हम पिछले 17 साल से कहते आ रहे हैं, आज पूरे देश को मालूम होगा कि इस स्कीम को बैन करने के लिए 2002 में बंगाल की वाम फ्रंट सरकार,जब एनडीए की हुकूमत थी,तब हमने यह बिल बंगाल में बनाया था। चूंकि तृणमूल कांग्रेस बीजेपी के साथ वाजपेयी जी की सरकार में थी,इसलिए केंद्र सरकार ने उस बिल में एक्सेशन नहीं दी, एक्सीड नहीं किया वरना आज इतने लोगों को पैसा गंवाना नहीं पड़ता।…(व्यवधान)
आज हम पीयूष गोयल जी का समर्थन करते हैं, धन्यवाद करते हैं, आप देख सकते हैं कि यहां बैठे हुए लोग हैं,इनमें तृणमूल …* राजनीतिक सौदाबाजी करके ये जेल के बाहर आ गए और यहां आकर भाषण देते हैं। लाखों लोग सीना पीट कर …* के घर में पहुंचे कि हमारा पैसा वापिस दो। …(व्यवधान)मुख्य मंत्री ने कहा जो गया सो गया। अब पता चल रहा है कि वह चिट फंड का पैसा कहां गया? यह कानून लाकर सिर्फ चिट फंड बैन करने से कुछ नहीं होगा,सीबीआई की जांच का आदेश सुप्रीम कोर्ट से दिया गया था, कोई सौदेबाजी नहीं, अगर जरूरत पड़ेगी तो इन …* गरीब जनता का पैसा वापिस करना पड़ेगा। मैं यह मांग करता हूं।
SHRI T.G. VENKATESH BABU (CHENNAI NORTH): Madam Speaker, in the proposed Bill it is said that the multi-State Cooperative Societies can accept deposits only from voting members and cannot accept deposits from nonvoting members. In such a case, the Repco Bank, which is owned by the Ministry of Home Affairs of Government of India and southern State Governments, will not be able to accept deposits from nonvoting B-class members, that is the general public who are in large numbers.
In view of above, hon. Chief Minister of Tamil Nadu has requested the Union Finance Minister to make suitable amendments to the Bill for providing an exemption for accepting deposits from nonvoting members also in the Government owned multi-State Cooperative Societies. The Act may be amended by including the following clause:
“Those multi-State Cooperative Societies in which the Central and State Governments hold more than 51 per cent paid up share capital shall continue to accept deposits from nonvoting members also.” The above amendment could facilitate the Repco Bank to continue to accept deposits from nonvoting members also. With this amendment, we accept the Bill.
SHRI BHARTRUHARI MAHTAB (CUTTACK): Madam Speaker, this Bill has emanated from the Standing Committee on Finance recommendation in its 21st Report which was titled – ‘Efficacy of Regulation of Collective Investments Schemes’. …(Interruptions) That recommendation had suggested that there are various gaps in regulating the Unregulated Deposit Scheme. That is the reason why this Bill was made by this Government. It was on the recommendation of the Finance Committee that still certain gaps are there and it is necessary that appropriate legislative provision coupled with effective administrative and enforcement measures in order to protect the hard-earned savings and investment made my millions of people is required. …(Interruptions) That is the reason why this Bill has come into existence.
The Finance Committee went in detail on this Bill and still I find there are certain lacuna which still exist. First, the definition is not very clear. As Adhir Ranjan Chowdhury just now mentioned, ambiguity still exist. …(Interruptions) But the major concern which is expressed through this Bill is illegal deposit taking activities is a concern and as larger sections of the income of the population who actually makes certain deposit is going haywire. However, that is something which is of major concern.…(Interruptions)
Madam Speaker, I would like to draw the attention of the Government relating to the provision that this Bill makes to return back the deposit that is there to identify the depositors and return it back. That is the major concern. …(Interruptions) But it gives adequate or more power to the police force to act against anyone. That is something which is of concern that needs to be corrected. But again, I would like to mention here that when we are saying that this is the best Bill, it all depends on the State Government to implement it. …(Interruptions) The Central Government cannot implement this provision. It is left to the State Government to implement it. There is necessity that a certain regulatory mechanism should be there where both the Union Government and respective State Government should work together to regulate this unaccounted deposit scheme. …(Interruptions)
माननीय अध्यक्ष: सौगत राय जी,बोलिए ।
…( व्यवधान)
PROF. SAUGATA ROY (DUM DUM): Madam, I rise to speak on the Banning of Unregulated Deposit Schemes. Madam, I rise to speak on that. I know, that the BJP does not want me to speak. …(Interruptions) Already, one Member from … * has spoken against Mamata Banerjee. Another person from CPM, who won by 1,100 votes, he has spoken. Madam, listen to me. …(Interruptions)
HON. SPEAKER: Your people are also boycotting the discussion. आपके लोग चिल्ला भी रहे हैं तो कैसे बोलोगे?
…( व्यवधान)
PROF. SAUGATA ROY: Madam, none of the chit funds were started during Mamata Banerjee’s regime. All the chit funds started in 1980 when the Left Front was in power in West Bengal. …(Interruptions)
When the Saradha scam broke, Mamata Banerjee took the trouble of arresting the main person, Sudipta Sen from Kashmir and brought him in. Her Government brought him back from Kashmir. She set up a Commission to return the money to investors. …(Interruptions)
HON. SPEAKER: Are you opposing the Bill?
… (Interruptions)
PROF. SAUGATA ROY : After the CBI has taken it over, not one rupee has been returned. Now, all these people, CPM men and Congress who spoke, they are linked to Saradha issue and they are linked to Rose Valley. …(Interruptions)
I am asking this Government what are they doing for five years. On the last day, they are bringing the Bill. Our Finance Standing Committee had a meeting. We gave a report on a meeting held on 2ndJanuary.The Committee gave a report, but the Government has not agreed to a single recommendation of the report. …(Interruptions) The Committee suggested that the word ‘any other agency’ must be added after ‘Central Bureau of Investigation’. They have not agreed to that. …(Interruptions) We suggested that the Bill should be changed accordingly; we suggested that the Bill be redrafted, but the Government has not redrafted the Bill. These people who are speaking are all agents. …(Interruptions) That is why we have no objection to this Bill provided it is amended as suggested by the Standing Committee on Finance. We want all chit funds banned. …(Interruptions) There is chit fund not only in Bengal; there is chit fund in Punjab; there is chit fund in Odisha, east coast; there are other chit funds and here is an agent who won only by 1100 votes. That is why I protested it.
SHRI A.P. JITHENDER REDDY (MAHABUBNAGAR): Madam, I thank you for allowing me to speak on the Banning of Unregulated Deposit Schemes Bill, 2018. …(Interruptions) This Bill, as we know, seeks to prevent unregulated deposit taking activities. …(Interruptions) It criminalises soliciting, promoting or accepting deposits that constitute an unregulated deposit scheme as a punishable offence. …(Interruptions) Hon. Speaker Madam, this Lok Sabha will be memorable for its stand against economic offenders. …(Interruptions)
This particular Bill goes in the same direction and is, therefore, a welcome move. …(Interruptions) A prime component of the Bill is the constitution of the competent authority which has been entrusted with the power of a civil court in investigation mandate of the irregular deposit activities. …(Interruptions) It is interesting to note that the State Government has been given the task of appointing the competent authority.मजेदार इसलिए है कि सोलहवीं लोक सभा में यह पहली बार हुआ है कि सेवेन्थ शेड्यूल के नीचे जो स्टेट गवर्नमेंट के पॉवर्स हैं, they have been reflected in a piece of legislation. Madam, our Party, Telangana Rashtra Samiti has always encouraged entrepreneurship and start-ups. …(Interruptions) This is the major reason why Telangana is one of the most booming economies in India. …(Interruptions) Telangana’s youth drive our economy. Our economy has a growth rate of 11 per cent per annum. …(Interruptions) As a result, I echo the recommendations of the Standing Committee on Finance’s report that vague definitions of the Bill stand to hurt the financing of start-ups as illegal. Thank you.
SHRIMATI SUPRIYA SADANAND SULE (BARAMATI) : Hon. Speaker Madam, on behalf of our party, we support the Bill with one small suggestion that hon. Shri Veerappa Moily actually brought this Bill to support poor people. So, I take this opportunity to congratulate Shri Veerappa Moily and the entire Standing Committee on Finance for bringing this Bill. …(Interruptions) I just hope no misuse of power is made against anybody and the Bill is implemented in a fair and transparent way. …(Interruptions) I would request all the recommendations made by the Standing Committee on Finance to be implemented. …(Interruptions)I thank the hon. Minister of Finance and I hope he will make sure that the Bill is flawlessly implemented in the country. … (Interruptions)
HON. SPEAKER: Dr. Farooq Abdullah. Do you want to speak? You have to go to your seat.
… (Interruptions)
DR. FAROOQ ABDULLAH (SRINAGAR): Hon. Speaker Madam, thank you for giving me this time. …(Interruptions) I am in favour of this Bill. The Standing Committee had suggested some improvements in this Bill. …(Interruptions) I would like the Government to consider those issues so that the Bill can be complete in its totality. That would be wonderful for all of us. Thank you.
HON. SPEAKER: Premachandran ji, I will allow you to speak if you can finish your submission in one minute. I will give you one minute only and not more than that.
SHRI N.K. PREMACHANDRAN (KOLLAM): Yes, Madam. I rise to support this Bill because it protects the interests of the small and medium investors and depositors. At the same time, I would like to say that the principle of natural justice has to be complied with before taking any punitive action. …(Interruptions)
There are cardinal differences between the cooperative banks and the cooperative societies. I have given notices of 14 amendments in this regard. This may be taken into consideration. Cooperative society and cooperative bank are entirely different from each other.…(Interruptions)
I would say that the principle of natural justice has to be complied with. This principle should be complied with before the attachment of the assets of the person. With these words I support the Bill. Thank you.
श्री दुष्यंत चौटाला (हिसार): धन्यवाद अध्यक्ष महोदया, मैं इस बिल के पक्ष में बोलने के लिए खड़ा हुआ हूं।…(व्यवधान)जिस प्रकार से बीजेपी, कांग्रेस और कम्युनिस्ट साथियों ने जो बातें कही हैं, बड़ी हैरानी की बात है कि इस बिल को कहीं न कहीं पश्चिम बंगाल तक सीमित करके रखने का हम काम करें।…(व्यवधान)हम पर्ल कंपनी की बात करें या अनेक ऐसी छोटी-छोटी चिट फण्ड कंपनीज छोटे-छोटे शहरों में आज शुरू हो रही हैं।…(व्यवधान)
HON. SPEAKER: Please do not talk to them.
… (Interruptions)
HON. SPEAKER: No cross talk please.
… (Interruptions)
श्री दुष्यंत चौटाला: क्या वित्त मंत्री जी यह क्लियर करेंगे कि उन छोटी कंपनीज को भी मॉनीटर करने के लिए काम करेंगे?…(व्यवधान)जो कंपनीज सोसाइटी एक्ट के अन्दर अपने आपको इस्टैबलिश करके, इंट्रेस्ट की लालच में आज लोगों को कंसॉलिडेट करके, उनसे पैसे लेकर भागने का काम कर रही हैं, क्या इस बिल के माध्यम से उन लोगों को भी कवर किया जाएगा?…(व्यवधान) इसके साथ ही जो पुलिस की कार्रवाई है, उसे निष्पक्ष किस तरह पर किया जाएगा? क्या द्वैष भावना के साथ काम नहीं होगा?…(व्यवधान)
श्री कौशलेन्द्रकुमार (नालंदा): अध्यक्ष महोदया, मैं माननीय मंत्री जी को बधाई देता हूं कि उन्होंने बिल लेकर आए हैं, जिससे नया जमाना आएगा और लूटने वाला जेल जाएगा, यह मुझे भरोसा और विश्वास है।…(व्यवधान)मैडम, मैं कहूंगा कि जिस तरीके से बिहार में चोरों की सरकार को बदल करके,…(व्यवधान) उसी तरीके से यहां सारे चोर इकट्ठे हो रहे हैं।…(व्यवधान) इस बिल के आने से अब गरीबों का पैसा लूटा नहीं जाएगा, बल्कि लोगों की जेब में जाएगा। यही बात कहकर, मैं अपनी बात समाप्त करता हूं। धन्यवाद।…(व्यवधान)
श्री राजेश रंजन (मधेपुरा): अध्यक्ष महोदया, मैं इस बिल के पक्ष में हूं।…(व्यवधान) चूंकि यह ऐसा बिल है, ऐसे चिट फण्ड्स जिसमें बिहार के मिडिल क्लास और गरीब लोग ज्यादा प्रभावित हुए हैं।…(व्यवधान)मैं मानता हूं कि चाहे चिट फण्ड का मामला हो,चाहे अन्य मामले हों, राफेल का मामला हो,…(व्यवधान)हमारे यहां सृजन घोटाला हुआ, जिसमें कई सांसद इनवाल्व्ड हैं, कई मंत्री इनवाल्व्ड हैं।…(व्यवधान)सृजन घोटाले पर भी इसमें चर्चा होनी चाहिए।…(व्यवधान)मंत्री जी द्वारा जो बिल लाया गया है, वह बहुत ही सही कदम है।…(व्यवधान)
SHRIMATI BUTTA RENUKA (KURNOOL): Thank you Madam, Speaker for allowing me to speak on this Bill. The Bill is aimed at tackling the menace of taking deposit by luring people with the offer of attractive returns. The case in point is Agri Gold and Akshaya Gold Schemes in Andhra Pradesh.
People running such dubious schemes exploit innocent people of their hard-earned savings. Through this enactment depositors are banned from promoting, operating, issuing advertisements or accepting deposits in any unregulated deposit scheme.
The Bill also contain penal provisions for attachment of properties for repayment to depositors where such money is raised illegally.
The Bill offers clarity on the nature of deposit scheme and classifies all deposit schemes. The proposed Bill also covers wrongful inducement in relation to unregulated deposit schemes.
HON. SPEAKER: It means that you are supporting the Bill.
SHRIMATI BUTTA RENUKA : Madam, I would like to say that these things are going on all over India and hence it should be taken seriously. We welcome this Bill but at the same time if the Government comes out with some such scheme where people can safeguard their money with the Government in a more secured manner then they need not go to the private people.
SHRI PIYUSH GOYAL: Madam Speaker, I would like to thank all the hon. Members. In all, 15 Members from different Parties have supported this Bill I would like to express my gratefulness that there is still a heart in our hon. Members for the poor people for whom this Government has been working for the last five years relentlessly. I thank all of you for your support. Bhartruhari Ji, Jithender Reddy Ji and some other hon. Members have flagged up some issues. I would like to mention that we have ensured, while amending the Bill that no loophole is there andnobody should find a way to misuse it. If we describe it in too much detail, the people may misuse it. Therefore, with great legal acumen, this has been drafted. However, if there are still any other suggestions while framing the rules, we will ensure that there will be no possibility of misuse of any sort.
Bhartruhari Ji talked about the agencies other than the CBI. We have ensured that all this data is put into public domain and also the authorities can be designated who will study and take action even beyond the CBI. But we have not left it only to the States because you can see the situation here. If a particular State does not take action against such scheme, then the whole purpose of the Bill will be defeated. …(Interruptions)
Madam, before concluding, I want to share one data between July, 2014 and May, 2018, that is, in four years, there were 978 cases of unauthorised schemes. …(Interruptions)ऐसे 978 केसेज पर स्टेट लेवल को-ऑर्डिनेशन कमेटी में चर्चा की गई, उनमें से 326 केसेज केवल वेस्ट बंगाल में थे। एक-तिहाई से अधिक केसेज केवल पश्चिम बंगाल में थे।…(व्यवधान) इसलिए सभी माननीय सांसदों की भावनाओं को समझते हुए, इस सरकार ने तेज गति से काम किया है, इस पर रोक लगाने का काम किया है।…(व्यवधान) इस प्रकार से, कोई अड़चन डालकर, एक बार फिर कोई इस बिल को लटकाने-फटकाने-अटकाने की कोशिश करे, तो इसे देश की जनता कभी सहन नहीं करेगी, वह इसका पूरा जवाब देगी।…(व्यवधान)
मैं तो हैरान हूँ, स्कूल के बच्चे ऊपर बैठे हैं, यह जो दृश्य वे देख रहे हैं, इससे वे क्या मैसेज लेकर जाएंगे? …(व्यवधान) इस देश में पश्चिम बंगाल का क्या संदेश जाएगा । यह हम सबके लिए दुख और आत्मचिन्तन का विषय है । …(व्यवधान)
प्रो. सौगत राय जी ने जो बात कही, मैं तो हैरान था कि …* , कैसे ऐसा आरोप किसी भी जीते हुए लोक प्रतिनिधि पर लगाया गया (वह कितने भी वोटों से जीतकर आया, ये बातें यहाँ पर संबंधित नहीं हैं ।), मुझे बहुत दुख है कि हमारे कई साथियों ने राजनीति का स्तर यहाँ तक गिरा दिया है।…(व्यवधान)
इन्हीं शब्दों के साथ, मैं पुन: एक बार सबका धन्यवाद करता हूँ और आपका आशीर्वाद चाहता हूँ कि यह बिल पास हो जाए।…(व्यवधान)
HON. SPEAKER: The question is:
“That the Bill to provide for a comprehensive mechanism to ban the unregulated deposit schemes and to protect the interest of depositors and for matter connected therewith or incidental thereto, be taken into consideration.” The motion was adopted.
HON. SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
Clause 2 Definitions Amendment made: Page 5, line 6,- after “Regulated Deposit Scheme” insert, “as specified under column (3) of the First Schedule”. (3) (Shri Piyush Goyal)
HON. SPEAKER: Shri N.K. Premachandran, are you moving amendment no.6 to Clause 2?
SHRI N.K. PREMACHANDRAN (KOLLAM): Yes, Madam, I beg to move:
Page 2, line 19,-
after “bank or” insert “co-operative society or”. (6)
Madam, I am moving the amendment regarding a distinction between a bank and a cooperative society.
HON. SPEAKER: I shall now put Amendment No. 6 to Clause 2 moved by Shri N.K. Premachandran to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: The question is:
“That clause 2, as amended, stand part of the Bill”.
The motion was adopted.
Clause 2, as amended, was added to the Bill.
Clauses 3 and 4 were added to the Bill.
Clause 5 Wrongful inducement in relation to unregulated deposit schemes Amendment made: Page 5, line 17,- for “No person” substitute “No person by whatever name called”. (4) (Shri Piyush Goyal) HON. SPEAKER: The question is: “That clause 5, as amended, stand part of the Bill”. The motion was adopted. Clause 5, as amended, was added to the Bill. Clauses 6 to 8 were added to the Bill. Clause 9 Central database Amendment made: Page 8, line 34,- for “designate an authority”
substitute“designate an authority (whether existing or to be constituted”.(5) (Shri Piyush Goyal) HON. SPEAKER: The question is:
“That clause 9, as amended, stand part of the Bill”.
The motion was adopted.
Clause 9, as amended, was added to the Bill.
Clauses 10 to 12 were added to the Bill.
Clause 13 Precedence of attachment SHRI N.K. PREMACHANDRAN : I beg to move: Page 7, line 42,- for “scheduled” substitute “nationalised”. (7) Page 8, line 4,- after “property” insert “after giving reasonable opportunity to the parties for hearing”. (8)
HON. SPEAKER: I shall now put Amendment Nos.7 and 8 moved by Shri N.K. Premachandran to clause 13 to the vote of the House.
The amendments were put and negatived.
HON. SPEAKER: The question is:
“That Clause 13 stand part of the Bill.” The motion was adopted.
Clause 13 was added to the Bill.
Clause 14 was added to the Bill.
Clause 15 Confirmation of attachment by Designated Court SHRI N.K. PREMACHANDRAN : I beg to move: Page 8, line 31,- omit “or, if necessary, by private sale” (9) Page 8, line 43,- for “one hundred and eighty days” substitute “ninety days”. (10)
HON. SPEAKER: I shall now put Amendment Nos. 9 and 10 moved by Shri N.K. Premachandran to clause 15 to the vote of the House.
The amendments were put and negatived.
HON. SPEAKER: The question is:
“That Clause 15 stand part of the Bill.” The motion was adopted.
Clause 15 was added to the Bill.
Clause 16 was added to the Bill.
Clause 17 Payment in lieu of attachment SHRI N.K. PREMACHANDRAN : I beg to move: Page 9, lines 12 and 13,- for “permission to deposit the fair value of the property in lieu of attachment” substitute “release of the attachment order with sufficient reason”. (11) Page 9, line 15,- for “deposit” substitute “application”. (12) Page 9, for lines 16 and 17,- substitute “pass appropriate order on merit. (13)
HON. SPEAKER: I shall now put Amendment Nos.11, 12 and 13 moved by Shri N.K. Premachandran to clause 17 to the vote of the House.
The amendments were put and negatived.
HON. SPEAKER: The question is:
“That Clause 17 stand part of the Bill.” The motion was adopted.
Clause 17 was added to the Bill.
Clause 18 Powers of designated Court SHRI N.K. PREMACHANDRAN (KOLLAM): Madam, this is the last amendment of the Sixteenth Lok Sabha which I am moving. I beg to move:
Page 9, for lines 25 to 27,-
substitute “the attached assets by public auction.” (14) HON. SPEAKER: I shall now put Amendment No.14 moved by Shri N.K. Premachandran to clause 18 to the vote of the House.
The amendment was put and negatived.
HON. SPEAKER: The question is:
“That Clause 18 stand part of the Bill.” The motion was adopted.
Clause 18 was added to the Bill.
Clauses 19 to 42 were added to the Bill.
First Schedule and Second Schedule were added to the Bill.
Clause 1 Short Title, extent and commencement Amendment made: Page 1, line 6, - for “2018” substitute “2019”. (2) (Shri Piyush Goyal) HON. SPEAKER: The question is: “That clause 1, as amended, stand part of the Bill. The motion was adopted. Clause 1, as amended, was added to the Bill. Enacting Formula Amendment made: Page 1, line 1,- for “Sixty-ninth” substitute “Seventieth”. (1) (Shri Piyush Goyal) HON. SPEAKER: The question is: “That Enacting Formula, as amended, stand part of the Bill. The motion was adopted. Enacting Formula, as amended, was added to the Bill. The Long Title was added to the Bill. SHRI PIYUSH GOYAL: Madam, I beg to move: “That the Bill, as amended, be passed. … (Interruptions) HON. SPEAKER: Motion moved: “That the Bill, as amended, be passed. … (Interruptions)
SHRI SUDIP BANDYOPADHYAY (KOLKATA UTTAR): Madam, we have supported this Bill. There were some observations from our side on this Bill but we have supported it. The question is that a few such funds like Sahara and CCPL are not being properly investigated. This is our allegation.
HON. SPEAKER: All will be investigated.
SHRI SUDIP BANDYOPADHYAY: This has to be taken care of.
Secondly, the Government of West Bengal has passed a more stronger Bill than this one. That has been forwarded to the Centre. I hope the Bill which has already been passed by the West Bengal Government under Mamta Banerjee Ji, will be taken up for consideration also and they will be allowed to function.
Madam, I want to ask the Government as to why the word ‘chit fund’ should be allowed to be used? Why the name ‘chit fund’ is a recognised name? Why should any fund be projected as a ‘chit fund’ in the country? …(Interruptions) Why should the Government not declare that the name ‘chit fund’ itself is banned? …(Interruptions) People become confused. …(Interruptions) Those people never say that we are the chit fund owners. …(Interruptions) They come before us as regular businessmen. Nobody can detect them that he has a chit fund business. …(Interruptions)
So, the chit fund business, as such, should be nipped in the bud. It should be lifted from the base. The name ‘chit fund’ should be abolished. They should not be allowed to function in the name of ‘chit fund’ in the country. …(Interruptions)
HON. SPEAKER: The Minister may now move that the Bill, as amended, be passed.
… (Interruptions)
HON. SPEAKER: It is okay.
… (Interruptions)
SHRI PIYUSH GOYAL: Madam Speaker, I beg to move:
“That the Bill, as amended, be passed.” HON. SPEAKER: The question is:
“That the Bill, as amended, be passed.” The motion was adopted.
…(व्यवधान)
ग्रामीण विकास मंत्री, पंचायती राज मंत्री, खान मंत्री तथासंसदीय कार्यमंत्री (श्री नरेन्द्र सिंहतोमर): माननीय अध्यक्ष महोदया, मेरा अनुरोध है कि आइटम नम्बर 45, जलियांवाला स्मारक बिल है। इस जलियांवाला घटना को लगभग सौ वर्ष पूरे हो रहे हैं। इस बार 100वीं जयन्ती मनाई जा रही है। यह महत्वपूर्ण और बहुत छोटा बिल है। अगर सदन उदार हो तो यह बहुत जल्दी बिना चर्चा के भी यह पास हो सकता है। मेरा आग्रह है कि इसको लिया जाए, इसको पास किया जाए। …(व्यवधान)
माननीय अध्यक्ष :लेना है न?
डॉ. शशि थरूर (तिरुवनन्तपुरम): हां लेना है।…(व्यवधान)
HON. SPEAKER: Do you want to take it up?
… (Interruptions)
माननीय अध्यक्ष :ज्यादा चर्चा मत कीजिए, एकाध कोई बोले और कर दीजिए।
…(व्यवधान)
HON. SPEAKER: Now, we will take up Item no. 45. Yes, hon. Minister.
… (Interruptions)
HON. SPEAKER: You can speak after the Minister moves the Bill.
… (Interruptions)