Lok Sabha Debates
Issue Regarding Problems Faced By Fishermen In The Country. on 10 August, 2018
Sixteenth Loksabha an> Title: Issue regarding problems faced by fishermen in the country.
SHRI A. ANWHAR RAAJHAA (RAMANATHAPURAM): Madam, my humbly repeated submissions highlighting the hardships of our Tamil Nadu fishermen, are continuously ignored by the Centre. The office of the Prime Minister must make a concerted effort involving all the Ministries like External Affairs, Agriculture, Defence, Home, Skill Development and even the Finance Ministry, apart from the Ministry of Environment, otherwise, our poor Tamil fishermen will suffer endlessly. Our economic interests and traditional fishing rights, especially around Rameswaram coast are affected seriously.
Even last week, the Rameswaram fishermen protested against the apathy of the Union Government. They are not getting back their fishing boats taken away from our own waters by the Sri Lankan Navy even after two years. They are seizing our catches, capturing our boats and attacking our fishermen.
Asserting our fishing rights in our own waters near Katchatheevu is a definite need. So, I would like to bring this issue before Parliament in the form of an amendment to Article 368 of our Constitution. The Centre must also give utmost importance to protect the livelihood of fishermen by enacting a law pertaining to Coastal Zone.
Hence, I urge upon the Prime Minister to solve all the problems faced by our fishermen which I have been highlighting all these four years.
HON. SPEAKER:
Dr. J. Jayavardhan is permitted to associate with the issue raised by Shri A. Anwhar Raajhaa.
माननीयअध्यक्ष:श्री भैरोंप्रसादमिश्र।
…(व्यवधान)
माननीयअध्यक्ष:श्री भैरोंप्रसादमिश्र।
…(व्यवधान)
श्रीभैरोंप्रसादमिश्र (बांदा):अध्यक्षाजी,धन्यवाद।
माननीयअध्यक्ष:क्याआजकलमेरीआवाजआपतकपहुंचनहींरहीहै?
*t31 Title: Need to open cancer treatment hospital in Banda Parliamentary Constituency.
श्रीभैरोंप्रसादमिश्र: अध्यक्षाजी,मैंअपनेसंसदीयक्षेत्रकेएकबहुतमहत्वपूर्णविषयकीओरध्यानदिलानाचाहताहूं।मेरेक्षेत्रमेंकैंसरकेरोगीबड़ीमात्रामेंहैं।वहां 200 से 300 किलोमीटरकीदूरीतकभीकैंसरकाकोईसेन्टरनहींहै।यहांतककिसिकाईकाभीकोईसेन्टरनहींहै।
मैंआपकेमाध्यमसेयहकहनाचाहताहूंकिमेरेबांदाजिलेमेंमेडिकलकॉलेजहै।चित्रकूटमेंजिलाअस्पतालहै।बांदातोमंडलकामुख्यालयहै।वहांपरकैंसरकेइलाजकीएकशाखाखोलदीजाए,जिसमेंपर्याप्तव्यवस्थाहो,जिससेवहांकैंसरकेरोगियोंकोसुविधामिलसके।
माननीय अध्यक्ष:
कुँवर पुष्पेन्द्र सिंह चन्देल को *m03 श्री भैरों प्रसाद मिश्र द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t35 Title: Need to extend DEMU train upto Madurai via Manamadurai and operat it on a daily basis in Sivaganga Parliamentary Constituency.
SHRI P.R. SENTHILNATHAN (SIVAGANGA): Thank you, Speaker, Madam. In my Constituency, the work regarding Karaikudi to Pattukottai broad-gauge conversion was finished, and the Diesel Electric Multiple Unit (DEMU) service was operated by the Railway authorities.
The DEMU from Karaikudi to Pattukottai, the bi-weekly passenger train, was being operated. This passenger train takes over six hours in both directions to travel just a distance of 80 kms. due to shortage of manpower for manning the level-crossing gates falling along this stretch. There are about 35 such gates in this route.
The DEMU train is being run with Travelling Gatekeepers on-board in both directions, and they have to get down at every level-crossing to close and open the gates. This process is pathetic and really time-consuming. This inordinate time delay could only be avoided if the Railways appoint regular gatekeepers for the same.
The DEMU train has seven stoppages. This train must be extended up to Madurai via Manamadurai, and should be operated on a daily basis instead of weekly basis. Thank you, Madam.
*t36 Title : Need to develop NH-60 as four lane highway in Bishanpur Parliamentary Constituency, West Bengal.
SHRI SAUMITRA KHAN (BISHANPUR): Thank you, Madam, for giving me the opportunity.मेरेलोकसभाक्षेत्रबिशनपुरएवंजिलाबांकुड़ामेंएनएच-60है,अभीतकयहरोडटू-लेनकाहीहै।एनएच-60मेरेलोकसभाक्षेत्रकेमेजिया,दुर्लभपुर,बांकुड़ातथाबिष्णुपुरसेहोकरजाताहै।मेराडिमांडहैकियहरोडकमसेकमफोरलेनकाहोनाचाहिए।आजबहुतसारीगाड़ियाँबढ़गईहैं,जिसकेकारणबहुतऐक्सिडेंट्सहोरहेहैं।मेरीमांगहैकिइसटू-लेनरोडकोफोर-लेनकियाजाए।धन्यवाद।
*t37 Title: Issue regarding appointment of Vice-Chancellor in Vishwa Bharati Central University in Bolpur, West Bengal.
DR. ANUPAM HAZRA (BOLPUR): Thank you, Madam, for giving me the opportunity to raise a vital issue.
I represent the Constituency of Bolpur in West Bengal. In Bolpur, the only Central University of West Bengal is situated, namely, Visva Bharati University.
Madam, I would like to inform you that few years back, due to corruption and mismanagement, the last regular Vice-Chancellor was directly dismissed by the Ministry, and since the last 3-4 years, this University is being run by an in-charge Vice-Chancellor.
Recently, I came to know that the interview of the Vice-Chancellorhas taken place, but unfortunately, the current in-charge Vice-Chancellor is also a close associate of the earlier Vice-Chancellor who was dismissed by the Ministry. She is trying her level best to become the permanent Vice-Chancellor.
So, I would like to plea to the hon. HRD Minister, through you, that the current in-charge Vice-Chancellor, Prof. Sabujkali Sen, should not be selected for this post. I have given enough representation to the Prime Minister’s Office because he is the Chancellor of that University as well as to the Office of the hon. President of India regarding this issue. Further, enough corruption-related allegations are also there against her. So, I would like to place this issue here on an urgent basis in front of the HRD Minister. Thank you, Madam.
*t38 Title: Issue regarding menace of wild animals in Haridwar, Uttarakhand.
डॉ.रमेशपोखरियालनिशंक (हरिद्वार):माननीयअध्यक्षजी,जैसाकिआपकोमालूमहैकिउत्तराखंडमें 65 से 70 परसेंटवन-क्षेत्रहोताहै।वहांसातसेअधिकराष्ट्रीयवनपार्कहैं,जिसमेंराजाजीनेशनलपार्कऔरकार्बेटपार्कप्रमुखहैं।इनकोदेखनेकेलिएपूरीदुनियाआतीहै।
अध्यक्षजी,आजकलआदमखोरबाघकेआतंकसेहरिद्वारलोकसभा-क्षेत्रसमेतपूराएरियासहमाहुआहै।वहांदर्जनोंलोगोंकोआदमखोरबाघोंनेमाराहैं।जहांएकओरआदमखोरबाघघरोंमेंघुसकरलोगोंकोमाररहेहैं,वहांदूसरीओरहाथीद्वाराभीमकानोंकोतोड़करघरकेअंदरसेबच्चोंकोउठाकरमारनेकाक्रमचलरहाहै।इसप्रकारकीघटनाएंव्यापकस्तरपरहोरहीहैं।इधरबाघोंतथाहाथियोंकीमारहोहोरहीहैऔरदूसरीओरबाढ़सेहरिद्वारऔरऋषिकेशकेदर्जनोंगांवबिल्कुलडूबेहुएहैं।
अध्यक्षजी,मैंआपकेमाध्यमसेसरकारसेमांगकरनाचाहताहूंकिइनजंगलीजानवरोंकेआतंकसेहमारेक्षेत्रकेलोगोंकोबचायाजाए।इन्होंनेखेतीकोबर्बादकरदियाहैतथालोगोंकोजीनाभीदूभरकरदियाहै।जंगलीजानवरोंसेलोगोंकोसुरक्षितकरनेकेलिएतार-बाड़लगायाजाए,इलेक्ट्रिकतारकीव्यवस्थाकीजाए,दीवारलगाईजाएऔरजोलोगप्रभावितहैं,उनकोबहुतअच्छेतरीकेसेमुआवज़ादियाजाए,क्योंकिपरिवारमेंएकहीव्यक्तिकामकरनेवालाहोताहै।यदिउसकोबाघमारदेताहैतोउसकापूरापरिवारबर्बादहोजाताहै,इसलिएउसकोएकसरकारीनौकरीजरूरदीजाए।मेराआपसेअनुरोधहैकिसरकारइससमस्याकीतरफजरूरध्यानदें।धन्यवाद।
माननीय अध्यक्ष:
श्री भैरों प्रसाद मिश्र, *m03 डॉ. अंशुल वर्मा तथा *m04 कुँवर पुष्पेन्द्र सिंह चन्देल को डॉ. रमेश पोखरियाल निशंकद्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t39 Title: Need to fund post matric scholarship scheme in Tamilnadu in 60:40 ratio between the centre and the state.
DR. P. VENUGOPAL (TIRUVALLUR): Madam, I would like to raise the following matter of urgent public importance regarding Post Matric Scholarship Scheme to the students belonging to the SCs and STs.
Knowing full well that social and economic upliftment of under-privileged sections of the society is possible only by ensuring their educational progress, the Tamil Nadu Government has been implementing the PostMatric Scholarship Scheme to the students of SC/ST community, which is a Centrally Sponsored Scheme.
Unfortunately, the Centre, through a revision in its guidelines, had notified that the fees claimed by students who took admission against Management Quota/Spot Admission would not be reimbursed with effect from April this year. In Tamil Nadu, a large number of students were availing this benefit which led to tremendous growth in the Gross Enrolment Ratio. But due to revision in guidelines, the poor SC students would not be able to pursue higher and technical education, which may cause serious resentment and unrest among this community.
Another issue is the sharing pattern between the Centre and the State. Presently, expenditure under this scheme, at the end of thefive years, is taken as the committed liability, which was Rs.353.55crore in 2011-12. But from 2017-18, it has risen to Rs.1,526.46 crore, which puts unbearable burden on the State's finances.
Hence, I request the Government to fund this scheme in 60:40 ratio between the Centre and the State. Further, release of funds by the Centre to Tamil Nadu over the years has been delayed and inadequate. Till 2017-18, the Government, of Tamil Nadu is to receive arrears of Rs.1579.58 crore from the Indian Govt. Hence, I request the Government, of India to release this amount immediately for the welfare of the poor SC students.
*t40 Title: Issue related to the Maratha reservatio movements.
श्रीचन्द्रकांतखैरे (औरंगाबाद):अध्यक्षमहोदया,कलमहाराष्ट्रपूरीतरहसेबंदथा।कईजगहबंदशातिपूर्णथा,तोकईजगहहादसेहुए।मैंकहूंगाकिमराठाआंदोलनकेलिएसारेकार्यकर्तारास्तेपरआएथे,मगरबड़ीशांतिपूर्णतरीकेसेउन्होंनेआंदोलनकिया।मराठासमाजकोआरक्षणमिलनाहीचाहिए।सभीदलोंनेइसकेलिएमांगकीहै।शिवसेनापार्टीनेभीमांगकीहैकिमराठासमाजकोआरक्षणमिलनाचाहिए।
वालुज,बजाजनगरबहुतबड़ाइंडस्ट्रियलएरियाहै।वहांबंदहोनेकेकारणबंदफैक्ट्रीजमेंकईलोगघुसे।मराठासमाजकेआंदोलनकोबदनामकरनेकेलिएकुछलोगउसमेंघुसेऔरअंदरजाकरतोड़फोड़की,कंप्यूटरतोड़े।मैंआपकोकंपनियोंकेनामबताताहूं।स्टरलाइटएकबड़ीकंपनीहै,उनकेयहांगए,इंड्योरेंसमेंगए,गुडईयरमेंगए,सिमेंसमेंगए,एफडीसीमेंगए,माइलॉनमेंगए,एट्राफार्मामेंगए,एनआरबीबेयरिंगमेंगए,कांपैकमेंगए,वोकहार्टमेंगए।यहसबपुलिसकेसामनेहोरहाथा।पुलिसकेसामनेफायरब्रिगेडकीगाड़ीजलाईगई,पुलिसकीगाड़ीभीजलाईगई।पुलिसकमिश्नरवहांमौजूदथे,लेकिनउन्होंनेकुछभीनहींकिया।मैंआपकेमाध्यमसेपूछनाचाहूंगाकियेलोगकौनथे,जिन्होंनेआंदोलनकोबदनामकरनेकेलिएवहांतोड़फोड़की।भारतसरकारकीओरसेइसकीइंक्वायरीहोनीचाहिएऔरउनकेऊपरकड़ीकार्रवाईहोनीचाहिए।
माननीय अध्यक्ष:
श्री भैरों प्रसाद मिश्र और *m03 कॅुंवर पुष्पेन्द्र सिंह चन्देलको श्री चन्द्रकांत खैरे द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t41 Title: Request to provide gas connection to the disabled persons under the Ujjawala Yojana.
श्रीविनोदकुमारसोनकर (कौशाम्बी):महोदया,आपनेमुझेएकबहुतमहत्वपूर्णविषयपरबोलनेकाअवसरदिया,इसकेलिएमैंआपकोधन्यवाददेताहूं।माननीयप्रधानमंत्रीजीकीसोचकेअनुसारइसदेशकेगांव,गरीब,किसानमजदूरोंकेलिएउज्ज्वलागैसकनेक्शनकेमाध्यमसेसभीकोगैसकनेक्शनदेनेकीयोजनाशुरूकीगई।पहलेचरणमेंवर्ष 2011 की जनगणनाकेअनुसारजोसामाजिकऔरआर्थिकरूपसेपिछड़ेथे,उनकोइसेदेनेकीबातकीगईऔरबादमेंमाननीयप्रधानमंत्रीजीद्वारा 5 करोड़ सेबढ़ाकर 8 करोड़ गैसकनेक्शंसदेनेकीयोजनाकीगई।लगभग 5 करोड़ लोगोंकोगैसकनेक्शंसदिएजाचुकेहैं।
महोदया,मैंआपकेमाध्यमसेसरकारसेआग्रहकरूंगाकिसमाजमेंजोदिव्यांगहैं,उनकोभीइसश्रेणीमेंसम्मिलितकियाजाए,जिससेउनकोभीनि:शुल्ककनेक्शनदेकरउनकेजीवनमेंसुधारकियाजासके।
माननीय अध्यक्ष:
श्री भैरों प्रसाद मिश्र, *m03 श्री शरद त्रिपाठी और *m04 कॅुंवर पुष्पेन्द्र सिंह चन्देलको श्री विनोद कुमार सोनकर द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t42 Title: Issue related to the Lohar Community for whom the Bihar goverment proposed Scheduled Tribes (ST) category status.
श्रीकौशलेन्द्रकुमार (नालंदा):महोदया,आपनेमुझेशून्यप्रहरमेंबोलनेकामौकादिया,इसकेलिएमैंआपकोधन्यवाददेताहूं।
बिहारमेंलोहारजातिकीआरक्षणश्रेणीअंग्रेजीऔरअनुवादमेंउलझकररहगईथी।तबअनुसूचितजाति/अनुसूचितजनजातिआदेशसंशोधनअधिनियम, 1976 के तहतक्रमांक–22परदर्जLohara, Lohra की हिंदी ‘लोहार’ ‘लोहारा’ अंकितकीगई।वर्ष 2006 में यूपीएसरकारकेकार्यकालमेंइसकेस्थान ‘लोहारा’, ‘लोहरा’ प्रतिस्थापितकरदियागया।
संशोधनएक्ट 48/2006 की वजहसेमामलाउलझगयाहै।बिहारसरकारनेइसखामीकोदूरकरनेकेइरादेसेविभिन्नसंगठनोंसेपरामर्शकियातथासामाजिकसंस्थानोंसेइथनोग्राफीरिपोर्टतैयारकरकेन्द्रसरकारकोभेजा।इसरिपोर्टपरकोईनिर्णयहोइसकेपहलेहीकेन्द्रसरकारने 9 मई, 2016 कोजारीगजटअधिसूचनामें 229 पुरानेकानूनसंशोधनविधेयकमेंसे 290 को निरस्तकरदिया।इसीमेंवर्ष 2006 का वहसंशोधनविधेयकभीथाजिसमेंबिहारकीलोहारजातिकोअनुसूचितजनजातिमानागयाथा।वर्ष 2006 का संशोधनअनुसूचितजनजातिआदेशसंशोधनअधिनियम, 1976 में कियागयाजिसमेंअंग्रेजीकेलोहाराकाहिन्दीट्रांसलेशनलोहारदर्जहै।बिहारमेंबोलचालकीभाषामेंलोहारजातिकेलिएलोहराशब्दकाभीप्रयोगकियाजाताहै।उसीतरहसेअंग्रेजीमेंसुरेन्द्राकोहिन्दीमेंसुरेन्द्रकहतेहैंनकिसुरेन्द्रा।पूर्वकीसरकारनेजातिगतराजनीतिकरनेकेख्यालसेदेशकोजातियोंकेआधारपरबांटाहै।माननीयनरेन्द्रमोदीजीकेनेतृत्वमेंएनडीएकीसरकारहीहमारेलोहारभाई-बहनोंकोइंसाफदिलानेमेंअग्रसरहै।
माननीय अध्यक्ष:
कुँवर पुष्पेन्द्र सिंह चन्देल और *m03 श्री भैरों प्रसाद मिश्र को श्री कौशलेन्द्र कुमार द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t43 Title: Need to take steps to develop co-tourism spots inside the Simlipal Sanctuary in Mayurbhanj Parliamentary Constituency, Odisha.
SHRI RAMCHANDRA HANSDAH (MAYURBHANJ): I would have preferred to speak in Santhali but I hope that it will happen in the next Session.
Madam, there are eighteen biosphere reserves corresponding to IUCN Category V Protected Areas and Simlipal is one of those areas. It is also situated in my constituency. The Simlipal Sanctuary could not be declared as National Park. As around sixty-four families are staying inside,the core area could have not been relocated.
Biosphere reserves are meant for protecting larger areas of natural habitats, not only with flora and fauna but also with symbiotic existence of the people around it. The protection of the Sanctuary could only be assured if we could provide sustainable livelihood to the inhabitants residing inside the biosphere region.
Therefore, the development of eco-tourism spots inside the region is very essential. If the Ministry of Tourism or Ministry of Forest, Environment and Climate Change pays enough attention to develop tourism in the Simlipal area, livelihood for a lot of people could be ensured.
माननीय अध्यक्ष:
कुँवर पुष्पेन्द्र सिंह चन्देल को श्री रामचन्द्र हाँसदा द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t44 Title: Need to sanction tele-medicine centres in Araku Parliamentary Constituency, Andhra Pradesh.
SHRIMATI KOTHAPALLI GEETHA (ARAKU): I would like to raise a very important issue of health infrastructure in my constituency. We have a serious dearth of physical infrastructure. Hence, I requested the hon. Minister many times through you to sanction tele-medicine centres and they were sanctioned. The hon. Minister of the Union Government sanctioned many tele-medicine centres in myconstituency but, unfortunately, these tele-medicine centres were opened in the urban areas only. In the rural areas, even today, we have a serious dearth of medical amenities.
So, I request the hon. Minister through the Chair to kindly enquire into this matter and sanction tele-medicine centres in the rural areas also.
माननीय अध्यक्ष:
कुँवर पुष्पेन्द्र सिंह चन्देल को श्रीमती कोथापल्ली गीता द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t45 Title: Issue regarding shortage of doctors in the country.
श्रीशरदत्रिपाठी (संतकबीरनगर):अध्यक्षमहोदया,मैंआपकेमाध्यमसेमाननीयस्वास्थ्यमंत्रीजीकाध्यानइसविषयकीओरआकर्षितकरनाचाहताहूं।एकतरफदेशमेंमरीजोंकीतुलनामेंडॉक्टरोंकीकमीहैऔरजीएसएसजैसेसंस्थानहैं,वहांडीजीएचएसऔरएमबीबीएससेऊपरकीडिग्रीप्राप्तडॉक्टरअगरओपीडीमेंबैठतेतोदोसौसेलेकरपांचसौमरीजोंकोदेखते।एकतरफएनपीएलेरहेहैंऔरदूसरीतरफमरीजोंकोनदेखकरकेवलक्लेरिकलकार्यकररहेहैं।मैंमाननीयस्वास्थ्यमंत्रीजीकाध्यानआकर्षितकरनाचाहूंगाकिइनडॉक्टरोंकोओपीडीमेंबैठाकरऔरमरीजोकेहितसुनिश्चितकरनेकीकृपाकरें।
माननीय अध्यक्ष:
कुँवर पुष्पेन्द्र सिंह चन्देल, *m03 श्री भैरों प्रसाद मिश्र और *m04 श्री विनोद कुमार सोनकर को श्री शरद त्रिपाठी द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
*t46 Title: Regarding problems of EPS-95 pensioners.
SHRI A.P. JITHENDER REDDY (MAHABUBNAGAR): Madam, the demands have been raised by EPS-90 pensioners. There are upwards of 60 lakh EPS-95 pensioners nationwide. They have contributed for their social security throughout their life. However, they are getting meagre pension of Rs. 200-2,500 only. This makes it impossible for senior citizens to live respectably in this meagre amount.
On 6th December, 2017, the hon. Minister of Labour and Employment invited representatives of the EPS-95 pensioners for a detailed discussion in the presence of concerned bureaucrats. The hon. Minister principally agreed to their demands and also sent recommendations to the hon. Finance Minister and the hon. Prime Minister.
13 00 hrs However, there have been no results till date. They have four main demands:
1. They are requesting a higher pension on full salary, as per the decision of hon. Supreme Court, and the withdrawal of EPFO interim advisory of May 2017.
2. They request Rs.7,500 as basic pension plus DA, adjusting it based on inflation, as recommended by Koshiyari Committee.
3. They request medical facilities to all EPS95 pensioners and their spouses.
4. They want to include EPS non-pensioners in these schemes by granting them ex post facto membership.
Therefore, I request the hon. Minister to address the grievances and to state before the House his time-bound assurances in view of the demands raised so as to resolve the issue at the earliest.
*t47 Title: Need to construct underpass at railway crossing at Shalimar station in Howrah Parliamentary Constituency.
SHRI PRASUN BANERJEE (HOWRAH): Madam Speaker, I am really happy that you have given chance to me. I have a small question but a very serious question.
I am from Howrah Constituency in West Bengal. यहांशालीमारस्टेशनहै।शालीमारसेसंत्रागाचीकीदूरीदोकिलोमीटरहै।यहांरेलवेक्रासिंगकेऊपरफ्लाईओवरनहींहै,कुछइंतजामनहींहै।यहांकेलोग 40 साल सेमुश्किलमेंहैं।बक्साराक्षेत्रसेहावड़ाजानाहोताहैतोकहाजाताहैकि मेल ट्रेनजाएगीऔरइसलिएएक,दोयातीनघंटेक्रासिंगबंदकरदेतेहैं।
मेरीआपकेमाध्यमसेमाननीयरेलमंत्रीजीसेनिवेदनहैकि यहां फ्लाईओवरबननातोमुश्किलहै,लेकिनएकअंडरपासबनादेंतोयहांसेएम्बुलेंसजासकतीहै।यहांसेएम्बुलेंसकेजानेमेंबहुतदिक्कतहोतीहै।अंडरपासबननेसेयहमुश्किलआसानहोजाएगी।धन्यवाद।
*t47 Title: Issue regarding probelms faced by people due to Kasturirangan Report in Kerala.
SHRI KODIKUNNIL SURESH (MAVELIKKARA): Madam Speaker, final draft of Kasturirangan Report is yet to be finalised. In Kerala, 125 villages are adversely affected by the Kasturirangan Report for being in ecologically sensitive area. The Government of Kerala has appointed Oommen V. Oommen Committee for a detailed study on the basis of Kasturirangan Report. The Oommen V. Oommen Committee has made a detailed study and identified which are the populated areas and which are the ecologically sensitive areas. But the Ministry of Forests and Environment of the Central Government has not taken any steps to declare the final draft of Kasturirangan Report. In Kerala, especially in the hill areas, thousands of families and lakhs of farmers are facing problems. They are unable to construct houses; they are unable to cultivate lands. This is a very sensitive issue in Kerala. Therefore, I would request the Government of India to intervene in the matter and take care of the interests of the people of Kerala. … (Interruptions)
HON. SPEAKER:
Kunwar Pushpendra Singh Chandel is permitted to associate with the issue raised by Shri Kodikunnil Suresh.
*t49 Title: Issue regarding problems caused by Brahmaputra in Coochbehar, Alipurduar and Jaldhaka districts.
SHRI PARTHA PRATIM RAY (COOCHBEHAR): Madam Speaker, for the people of Coochbehar, Alipurduar and Jalpaiguri Districts, the three rivers of Teesta, Torsa and Jaldhaka flowing through the Districts are the primary source of water. All these three rivers are tributaries of Brahmaputra flowing from Tibet. So, when heavy rainfall is noted in the Himalayan region the Brahmaputra floods these rivers and causes havoc in the villages of the Districts. In extreme situations, communications between the villages are lost. Every year people suffer in these three Districts due to Brahmaputra floods. The Ministry of Water Resources, River Development and Ganga Rejuvenation have formed the Brahmaputra Board in 1982 to address the issue in the Brahmaputra Valley. I, therefore, request the Government to respond to the situation in Coochbehar, Alipurduar and Jalpaiguri Districts.
*t50 Title: Demand to waive off the loan taken by the Left Front government in West Bengal.
*SHRI IDRIS ALI (BASIRHAT) : Hon. Speaker Madam, I am deeply grateful to you for allowing me to speak in Zero Hour. At the same time I am also grateful to our Hon. Chief Minister Smt. Mamata Banerjee for whatever I am today. I will not take much time but will say a few things in Bengali.
Madam, during the Left Front Government in West Bengal, huge amount of loan was taken.
Now our Government has to repay it. So with due respect I urge upon the Central Government to give relaxation and waive off the loan.
Madam you are our custodian. So I appeal to the Central Government through you Madam that kindly ensure that the forthcoming Janmashtami festival is celebrated peacefully in the country.
Madam, I appeal to the Central Government and the State Government to take necessary steps so that Janmashtami and Idu’l Zuha may be observed peacefully.
*t51 Title: Need to start direct air flight from Lucknow to Jammu.
श्रीमतीअंजूबाला (मिश्रिख):अध्यक्षमहोदया,मैंआपकेमाध्यमसेलखनऊसेजम्मूतकडॉयरेक्टफ्लाइटचालनेकेलिएमाननीयमंत्रीजीसेमांगकरतीहूं।वहांपरप्राइवेटएयरलान्सइंडिगोहै,लेकिनमैंचाहतीहूंकिवहांएयरइंडियाकीभीसेवादेनेकीकृपाकरें।
माननीय अध्यक्ष:
श्री भैरों प्रसाद मिश्र को श्रीमती अंजू बाला द्वारा उठाए गए विषय के साथ संबद्ध करने की अनुमति प्रदान की जाती है।
अबहमसदनयहींपरस्थगितकरतेहैं।दोबारादोबजकरपांचमिनटपरमिलेंगे।
13 06 hrs The Lok Sabha then adjourned till Five Minutes past Fourteen of the Clock.
14 07 hrs The Lok Sabha re-assembled at Seven Minutes past Fourteen of the Clock.
(Shri Kalraj Mishra in the Chair) *t52 Title: Discussion on the motion for consideration of the Arbitration and Conciliation (Amendment) Bill, 2018 (Discussion concluded and Bill passed).
माननीयसभापति: आइटम नम्बर-26, माननीय मंत्री जी।
THE MINISTER OF STATE IN THE MINISTRY OF LAW AND JUSTICE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI P.P. CHAUDHARY): Hon. Chairman Sir, on behalf of Shri Ravi Shankar Prasad, I beg to move:* “That the Bill further to amend the Arbitration and Conciliation Act, 1996, be taken into consideration.” … (Interruptions)
श्रीमल्लिकार्जुनखड़गे (गुलबर्गा): सर, मैंनेएकमुद्दाउठायाथा।…(व्यवधान)
माननीयसभापति : माननीयमंत्रीजी,बिलकेबारेमेंबोलिए।
…(व्यवधान)
माननीयसभापति : मैं आदरणीयखड़गेजीसेआग्रहकरूंगाकिबिलपरचर्चाशुरूहोगईहै।आपबैठजाएं।उसकेलिएजबउचितअवसरहोगा,तबबोलेंगे।
…(व्यवधान)
माननीयसभापति : अब बिलपरचर्चाप्रारम्भहोगईहै,मैंनेमंत्रीजीकोबोलनेकेलिएपुकाराहै।कृपयाबैठजाइए।
…(व्यवधान)
श्रीमल्लिकार्जुनखड़गे: सर,यहक्याहोरहाहै? …(व्यवधान)
माननीयसभापति : खड़गे जी,बिलशुरूहोगयाहै,आपबैठजाइए।
…(व्यवधान)
माननीयसभापति : खड़गे जी,आपबहुतपुरानेलोगोंमेंसेहैं।अबआपबैठजाइए।
…(व्यवधान)
श्रीमल्लिकार्जुनखड़गे: सर, इसमेंनएऔरपुरानेकासवालनहींहै।यहसदनरूल्सकेमुताबिकचलेगायानहीं? …(व्यवधान)
माननीयसभापति : मंत्रीजी,आपबोलिए।
…(व्यवधान)
SHRI P.P. CHAUDHARY: Hon. Chairman Sir, with respect to arbitration in our country and all over the world, I would like to quote the famous words of Mahatma Gandhi. … (Interruptions)This is the Arbitration and Conciliation (Amendment) Bill, 2018. I would like to quote the famous saying of Mahatma Gandhi because in our country, deep-rooted in the villages, we have seen that issues are being settled by arbitration. I would also like to suggest to Shri Mallikarjun Kharge that if any issue is there, we could settle them outside Parliament also since we are talking about arbitration. … (Interruptions)
I would like to quote the words of Mahatma Gandhi.he said: “Differences we shall always have,but we must settle them all whether religious or other, by arbitration.” At the same time, Lord Denning, who was a famous jurist and judge, said and I quote: ‘In a way, arbitration is one of the most important spheres of activity in the system of administration of justice’. Likewise, in our country also, it is the policy of the Government that we always encourage resolution of disputes through arbitration; and alternative dispute resolution is one of the mechanisms whereby we can resolve disputes.
Due to globalisation, industrialisation, and development of economies all over the world, commercial disputes have increased manifold.
An imbalance has been created. On the one hand, a large number of disputes have been created and on the other, so far as the resolution of a dispute is concerned, that is outpaced. Hence, this Arbitration and Conciliation (Amendment) Bill will prove a milestone for resolution of the dispute between the parties.
I would also like to make it clear that a large number, around 30 million, of cases are pending in our country. With a view to unclog the pendency of the disputes, ADR mechanism has been created. Earlier, in the year 2015 we had amended the Arbitration and Conciliation Act,1996. By way of an amendment of the Act in 2015, it has been made user-friendly, cost effective and the cases are being decided expeditiously.
At the time of working of the Arbitration and Conciliation Act, 1996, as amended in 2015, we had seen the practical difficulties with respect to the working of this Act. So, a High Level Committee was constituted under the Chairmanship of Justice B.N. Srikrishna, Supreme Court judge, to identify the roadblocks and find ways to remove them so as to make it more effective and also provide a mechanism of institutional arbitration. In our country we do not have the mechanism of institutional arbitration. Therefore, a robust Centre for Institutional Arbitration was created.
It may be a domestic arbitration or an international arbitration, we have seen that a large number of cases are being conducted outside the country. Whenever any arbitration issue is involved, the seat of arbitration is either in London, Singapore or Paris. We also have cases where the Government is involved in bilateral issues, issues like the bilateral treaty being signed with other countries. Those issues are also referred and decided by the arbitrators situated either here on in London or Paris.
Under the able leadership of the hon. Prime Minister, Narendra Modi ji, it was visualised that India should also have a seat of arbitration. We must also have an institutional arbitration. Therefore, for creating institutional arbitration, certain recommendations were made by the High Level Committee. Those recommendations were with respect to establishment of an independent body. Earlier, only the Arbitration Act was there and nowhere the institutional arbitration mechanism was provided. Although the Act came into force in 1996, no such body was created thereafter. Therefore, an independent body was required to be created for grading the arbitration and for accreditation of the arbitrator as also to minimise the need to approach the Courts. Once it is done, most of the cases will be settled outside the Court.
We have seen that the developed countries’ jurisdictions, like in America, UK and France, have the Alternate Dispute Resolution system outside the Court and maximum cases, around 75 per cent cases, are disposed of outside the courts. Courts are not being burdened with so many cases. India wants to create this mechanism so that not only the domestic issues but also the international arbitration issues could be settled in our country.
Taking into consideration the recommendations of the High Level Committee, constituted under Justice B.N. Srikrishna, certain recommendations were made with respect to the appointment of the arbitrators by the arbitration institution. Earlier, in case of dispute between the parties over the appointment of an arbitrator, we used to approach the High Court. The application used to be filed in the High Court and if any order is passed by the High Court, the aggrieved person can then first approach the Division Bench and then the Supreme Court.
It takes a lot of time for the appointment of an arbitrator. Therefore, to curtail that time and to impart justice and redressal of the grievances of the aggrieved party, this mechanism has been created. Hence, arbitral institution has been created. Those arbitral institutions will not only be graded by the Council, but also by the hon. Supreme Court and the hon. High Court. If that particular institution is dealing with the cases with respect to the international arbitration, then those will be graded by the hon. Supreme Court. If those cases are within the jurisdiction of that particular hon. High Court, then that will be graded by the respective hon. High Courts. In case there is no creation of the arbitral institution or there is no appointment of the arbitrator, then the respective Chief Justices of the hon. Supreme Court and the hon. High Courts will take this into consideration. In case, there is no decision taken by the Council with respect to the gradation of the arbitral institution, then, as I have said, the Chief Justice of the hon. High Court shall maintain the panel of arbitrators. Those will function and will perform the duties of the arbitral institutions.
Sir, I would also like to make it clear that Part 1(a) is a newly inserted provision under ‘The Arbitration and Conciliation Act, 1996, as amended by this Bill of 2018, for the establishment and incorporation of completely an independent body that has nothing to do with the Government. So, this body, that is, the Arbitration Council of India, has been created for the first time.
We want to make India as a hub of arbitration. The Council will be there for grading arbitral institutions and at the same time, it will provide accreditation to the arbitrators. Basically, inter-alia, the Arbitration Council of India will perform two functions: (a)grading arbitral institutions; and (b)accreditation of arbitrators. It will also provide certain norms. We are also authorising the Arbitration Council of India to provide the norms. Earlier, there was no institution to promote and encourage arbitration.
Now, we are creating the Arbitration Council of India to promote and encourage arbitration and also at the same time, we are creating it for the promotion of arbitration, mediation, conciliation and other alternative dispute redressal mechanisms. Apart from this, the Arbitration Council of India shall also evolve policy. The policy decision is required to be taken by that institution. We are also delegating that power to them. There are also guidelines as to how it will function and how it will discharge its duties for the establishment, operation and maintenance of uniform professional standards. There will be so many arbitrators. Earlier, there was no educational qualification or experience. Now, it is being formalised. They will lay down the guidelines as to what type of standard is required for the arbitrator and as to what type of standard is required for the professional. Therefore, by creating this mechanism, we want to make India a hub of international arbitration.
Now, I come to the Statements of Claim and Defence. We have seen that a lot of time is wasted in the court. Earlier also, in the arbitration proceedings, a lot of time is wasted, due to so many adjournments. Basically, that was a roadblock in the ease of doing business for our country. We have also established commercial courts and those commercial courts are resolving the disputes. Besides arbitration, Insolvency and Bankruptcy Code and all these things have created an eco-system in our country. This is the reason that we have made a jump in the rank in the World Bank’s ease of doing business from 136th rank to 103rd rank. There is an Insolvency and Bankruptcy Code apart from the commercial courts. We have recently passed the Commercial Court Act, wherein the threshold limit has been reduced from Rs.1 crore to Rs. 3 lakh. In theory, we have performed well. But, in practice, we are awaiting the ranking from the World Bank and very soon, we will be graded well in ease of doing business because we are performing as per the guidelines, directions and vision of our hon. Prime Minister, Shri Narendra Modi Ji.
The statement of claim before the court is a very important aspect of the issue. Whenever we are filing any statement of claim before the arbitrator, then there is no time-limit fixed for filing the defence. So, for the first time, by bringing this amendment Bill of 2018, the statement of claim has to be filed immediately and defence has to be filed within six months, with effect from the date the arbitrator has received the notice of appointment.
Once the Arbitrator receives the notice of affirment, within a period of six months, statement of claim by the petitioner stating what his claim is, what his demand is, what his grievances are, what redressal he is claiming before the Arbitrator are to be presented. The defence is also required to be presented within a period of six months. We want that the justice delivery system should be fast and immediate so that justice could be imparted. Today, the foreign direct investors are there and they are also seeing what type of action is being taken by India. It will prove to be a milestone for our country.
As regards working, we have also created a mechanism for that. Earlier, the confidentiality was not there. We have introduced a provision in this amendment Bill for maintaining confidentiality. Earlier, the information used to be leaked and nobody was trusting our justice delivery system. That is why, we have provided a mechanism for maintaining confidentiality with respect to the working of arbitral institution completely. The confidentiality will be maintained with respect to the information furnished, Arbitrator, arbitral institution and the parties. So all the three – Arbitrator, arbitral institution and the parties are required to maintain the confidentiality.
Apart from this, protection has also been given to the Arbiter. An act or an omission of the Arbiter cannot be questioned or challenged. So, protection has also been given not only to the Arbiter but also to the arbitral institution.
As regards applicability, a clarification was required under Section 26 of the Act of 2015 as to when it will be applicable. Clarifications were sought as to when it will be applicable, from what date, etc. So some confusion was there. Therefore, we have issued a clarification. An amendment to this effect is also there.
It will be applicable only to the arbitral proceedings which had commenced on or after 23rd October, 2015. At the time of enacting the Act of 2015, we had made it clear.
So, these are my preliminary views. I would request the hon. Members that it may kindly be considered and may also be passed.
HON. CHAIRPERSON : Motion moved:
“That the Bill further to amend the Arbitration and Conciliation Act, 1996, be taken into consideration.” SHRI SUNIL KUMAR JAKHAR (GURDASPUR): Hon. Chairman, Sir, I thank you for giving me this opportunity to speak on this Bill.
I would really love to call it the most important Bill for which we are taking the time of the House. Somehow the Government in its wisdom has decided to grant priority to a Bill on arbitration rather than talk about the plight of the farmers and the so called achievement of increase in MSP. These issues have been relegated to the side lines and here we are talking about the arbitration.
I was listening to the hon. Minister talking about the institutions being formed to create the arbitration panels. In the end, he mentioned that from 23rd October, 2015, onwards all the cases can be referred to the Arbiter under this law.
Sir, I have no hesitation in acknowledging that I have come here to discuss the plight of the farmers. But it seems we are going on a different track. The hon. Minister has mentioned the cut of date from which the arbitration proceedings will be subjected to this law. Today, the most important issue which is troubling the minds of this nation and I hope which is also disturbing the minds of the Members of this House is concerning a deal which will definitely end up in an international arbitration court.
I do not know whether it was through a design or a matter of co-incidence that the Government has decided to institute an International Arbitration Seat, rather than going to London, Paris or Hart. Could it be चोर कीदाढ़ीमेंतिनका because the Government is fearful that the Rafale Deal will end up in one of these arbitration panels? It is because this deal itself smacks of total arbitrariness having sacrificed not only the national interest but, I believe, this deal also has sacrificed national security at the altar of appeasing certain businessmen. I do not see any reason why this deal will not end up in an arbitration panel and I do not know whether Dassault Aeronautics has opted for any arbitrations to be taken up in Paris itself. I would like the hon. Minister to clarify, at the time of passing the Bill, whether the Rafale deal will be arbitrated in a court in India or it will go to Hart or Paris.
Sir, through you, hon. Chairperson, I would like to bring to the notice of the House that a deal of the magnitude of something like Rs. 63,000 crore was summarily dismissed by our hon. Prime Minister on 10th of April, 2015. A deal about which even the then Foreign Secretary, Dr. S. Jayshankar was not aware and two days prior to the Prime Minister’s visit said that everything was on track and that India would be signing that agreement. A deal for procuring 126 Rafale aircraft was summarily dismissed by the hon. Prime Minister and a decision was taken to buy 36 Rafale aircraft in fly-away conditions at the cost of 126 aircraft. 126 aircraft would have cost the same amount. This will end up in arbitration. … (Interruptions) Shri Anurag Singh Thakur, this will end in arbitration because how can the price of 36 aircraft be equal to 126 aircraft?
The biggest lacunae or the biggest sore point in this that rankles the mind of this nation is that the company did not exist 12 days before the visit of hon. Prime Minister. The hon. Prime Minister visited Paris on 10th of April, 2015. On 25th of March a dummy Defence Company was formed in Bombay Stock Exchange. On March 28, three days after …* registered his company, … * woke up … (Interruptions)
माननीयसभापति : आपइसबिलपरहीबोलें।
…(व्यवधान)
माननीयसभापति: कोईभीनामरिकॉर्डमेंनहींजाएगा।
…(व्यवधान)
SHRI SUNIL KUMAR JAKHAR: I will withdraw the name of the businessmen … (Interruptions)
श्रीअनुरागसिंहठाकुर (हमीरपुर):सर, मुझेलगताहैकिकांग्रेसकेनेतातैयारीकरकेनहींआएहैं।वेइसबिलपरबिल्कुलनहींबोलपारहेहैं। …(व्यवधान)
SHRI SUNIL KUMAR JAKHAR: This will be the biggest arbitration case after the Bhopal Gas Tragedy. … (Interruptions) The biggest arbitration case after Bhopal Gas Tragedy in our country will be the Rafale deal because a company that did not exist 12 days before a deal was signed and instead on 28th March a businessman friend of our …* This is an Arbitration Bill.
SHRI ANURAG SINGH THAKUR : It is unfortunate that the hon. Member is not speaking on the Arbitration Bill … (Interruptions)
SHRI SUNIL KUMAR JAKHAR : Sir, either the hon. Minister gets up and says that this issue will be looked into by JPC, otherwise this Bill will end up in an arbitration court … (Interruptions) It is because M/s Reliance Aeronautics did not exist 12 days before the deal was signed. This is the point.
Another issue which might come under the purview of the Bill is, how come the Foreign Secretary of our country did not know that a deal of this quantum is being signed but the company which got itself registered….… (Interruptions) This is a very serious allegation that I am making.… (Interruptions)
माननीयसभापति: आपआर्बिट्रेशनपरहीबोलें, तोज्यादाअच्छाहै।जोबातआपकोरखनीथी, वहआपनेरखदीहै।
श्रीसुनीलकुमारजाखड़: सभापतिजी, 12 दिन पहलेएककम्पनीबनाईजातीहै।उसकम्पनीकोकैसेपतालगा?देखिएThe Official Secrecy Act was breached. Nobody, not even the Foreign Secretary, knew about this deal but a businessman sitting in Mumbai goes to the Registrar of Companies and gets a company registered to make these aircraft. Is it not a breach of the Official Secrecy Act? I think, the company and the people who have breached this..… (Interruptions)
SHRI ANURAG SINGH THAKUR: I can only laugh at this.… (Interruptions)
SHRI SUNIL KUMAR JAKHAR : There is nothing to laugh about it. This is a matter of national security. This is a चोरकीदाढ़ीमेंतिनका।
माननीयसभापति: आपकीबातरिकॉर्डपरआगईहै।
SHRI SUNIL KUMAR JAKHAR : Sir, the Government has decided to bring home the arbitration so that the Government of the day is not exposed in a Court of Arbitration at Hague.
*m03 श्रीशरदत्रिपाठी (संतकबीरनगर):सभापतिजी,आपनेमुझेमाध्यस्थमऔरसुलह (संशोधन)विधेयक, 2018 पर बोलनेकाअवसरदियाहै,इसकेलिएमैंआपकाआभारीहूँ।मैंइसविषयकेपक्षमेंबोलनेकेलिएखड़ाहुआहूँ।यहबिलवर्ष 2015 में माननीयमंत्रीजीद्वारालायागयाथा।पुन:आजइसमेंकुछसंशोधनकेलिए सदनकेसामनेलायागयाहै।जोबेसिकस्तरपरभारतकीअर्थव्यवस्थाकीपहचानकायमहोरहीहै,यहबिलउसमेंऔरभीसरलतरीकेसेकार्यप्रणालीकोस्थापितकरनेमेंसहायकसाबितहोगा।आजकादिनदेशकेप्रत्येकव्यक्तिकेलिएगौरवकाविषयहै।यदिहमसेंसेक्सकीबातकरेंतो 37000 के ऊपरहै।भारतीयअर्थव्यवस्थाकापरिचालनकिसस्तरपरइसदेशमेंहोरहाहै,उसकोस्थापितकरनेकेलिएयहअपनेआपमेंएकबहुतबड़ाउदाहरणहै।पूरीदुनियाकेकईविकसितदेशोंकीअर्थव्यवस्थालड़खड़ारहीहै,वहींभारतकीअर्थव्यवस्था 7.5 फीसदी परहै।इसरिपोर्टकोहमआरोप-प्रत्यारोपकेआधारपरपार्टीकेस्तरसेनहींकहरहेहैं।विश्वके 43 देशों केउद्योगपतियोंकीमीटिंगहुईथी।उसमीटिंगकेआधारपरवाशिंगटनपोस्टनेप्रमुखतासेअपनेअखबारमेंछापाहैकिईजऑफडूईंगव्यवस्थाकेआधारपरभारतीयअर्थव्यवस्थासंचालितहोरहीहै।यहकहनेमेंहमेंकोईपरहेजनहींहैकिआनेवाले 20 वर्षोंमेंभारतएकमजबूतअर्थव्यवस्थाकेरूपमेंआर्थिकआधारपरपूरीदुनियाकानेतृत्वकरेगा।यदिनिश्चितअर्थव्यवस्थाकीबातआतीहै,उसकीसुगमताकीबातआतीहै,उसकेसंचालनकीबातआतीहै।…(व्यवधान)
SHRI SUNIL KUMAR JAKHAR: Sir, I am on a point of order.
माननीयसभापति: किसनियमकेअंतर्गत? आपनियमबताइये।…(व्यवधान)
श्रीशरदत्रिपाठी: बड़ेउद्योगपतियोंकोआपनेपाला-पोसाथा।…(व्यवधान)सभापतिमहोदय,आजमैंबहुतईमानदारीकेसाथकहनाचाहूंगाकिमैंतोविषयपरबोलनाचाहताथा,लेकिनहमारेकांग्रेसकेमाननीयसदस्यजिसव्यवस्थाकीबातकररहेहैं,चारसालपहलेउद्योगपतियोंकापालन-पोषणकरनेकाकामकांग्रेसकेलोगोंनेकियाहै।जोभीघोटालाउनउद्योगपतियोंकेमाध्यमसेइसदेशमेंहुआ,उसमेंपूरीजवाबदेहीकांग्रेसकीबनतीहै।मैंराजनीतिकविषयपरनहींबोलनाचाहताथा,लेकिनमाननीयसदस्यनेमुझेयहकहनेकेलिएमजबूरकियाहैकिआजजिनउद्योगपतियोंकोइसमेंशामिलहोनेकीबातकीजारहीहै,क्याएकदिनमेंहमउनसारेउद्योगपतियोंकोदेशसेबाहरकरदें?पिछलेचारसालमेंहमारेदेशकीअर्थव्यवस्थाकाआधारविश्वस्तरपरमजबूतहुआहै,क्यावहइनलोगोंनेउनउद्योगपतियोंकेमाध्यमसेकियाहै?
सभापतिमहोदय,आजई.सी.जी.सी.केमाध्यमसेहमारीसरकारडायलॉगएण्डडिस्कशनकाआधारबनारहीहै।हमउनसेबातभीकरेंगेऔरडिसकशनकरेंगेतथामध्यस्थताकोभीइसमेंस्थापितकरेंगे।
उसमाध्यमकेआधारपरआजपूरीदुनियाकेप्रोद्योगिकीसंस्थानभारतमेंअपनानिवेशकरनेकेलिएप्रतिबद्धहैं।पिछले 55 वर्षोंतकजिसपार्टीकीसरकाररही,आजजिससंस्थानऔरउद्योगपतिकीयेलोगबातकरतेहैं,उसकोकिसनेमोनोपलीस्थापितकरनेकामौकादियाथा?सबसेबड़ीअर्थव्यवस्थाहोनेकेकारणइसदेशमेंऔरभीउद्योगपतिरहेहैं,लेकिनयार्नपरउनकोएकाधिकारकामौकादियागया।ऐसेकईसेक्टरहैं,लेकिनमैंउसकीचर्चायहांनहींकरनाचाहताहूं।हमारीसरकारने 67 उद्योगपतियोंकोचिह्नितकियाहै।इनकीसरकारकेकार्यकालकेबहुतसारेउद्योगपतिउसमेंहैं,जिसकीवजहसेआजमध्यस्थताकीआवश्यकतापड़रहीहै।आजभारतकीअर्थव्यवस्थाकैसेमजबूतहो?कैसे देश कीकम्पनियांमजबूतहोंऔरभारतकीअर्थव्यवस्थामेंविदेशीकम्पनियोंकायोगदानहो,जिससेरोजगारउत्पन्नहोसकें,जोहमारीसरकारकावायदाहै।हमारीसरकारदेशकेयुवाओंकोकेवलनौकरबनानेपरकामनहींकररहीहै,बल्किउनकोस्वामीबनानेकेलिएहमारीसरकारनेसदनकेपटलपरऐसेबिललानेकाकामकियाहै।इससेरोजगारसृजनहोगाऔरअर्थव्यवस्थाकोआधारमिलेगा।इसकेमाध्यमसे 67 लोग चिह्नितकिएगएहैं,जोकांग्रेसकीसरकारकेकार्यकालकेथे।उन्होंनेइसदेशकेलोगोंकीगाढ़ीकमाईकाजमाकियाहुआपैसाउद्योगलगानेकेनामपरलियाथा,लेकिनउसपैसेकोइसदेशसेबाहरलेकरचलेगए।क्याइनकोउससमयइसकीचर्चानहींकरनीचाहिएथी?उनउद्योगपतियोंकोभागनेकाअवसरकिसनेदिया?उनउद्योगपतियोंऔरबिचौलियोंकेमाध्यमसेउद्योगलगाएगए।लेकिनउनउद्योगोंमेअप्रत्यक्षसहभागिताकिसकीहै,इसकोपूरादेशजानताहै।
आदरणीयसदस्ययहांचर्चाकररहेथे।उनकेसारेनेतायातोजेलमेंहैंयावैलमेंआकरशोरमचानेकाकामकररहेहैं।हमारीसरकारऐसेविधेयकोंकेमाध्यमसेरोजनयेकीर्तिमानस्थापितकरकेदुनियाकाआर्थिकआधारपरनेतृत्वकरनेकेलिएप्रतिबद्धहै।यहहमारीसरकारकीदेनहै,जिससरकारकाकभीवादाहुआकरताथाकिभारतऐसेलोगोंकीअर्थव्यवस्थाकादेशहै,जहांकौटिल्यकायोगदानहुआकरताथा।जिसकौटिल्यकेअर्थव्यवस्थाकेसिद्धांतोंकोजर्मनीस्वीकारकरके,पश्चिमीऔरपूर्वीजर्मनीकोअंगीकारकरके,अपनीमजबूतअर्थव्यवस्थापरकायमहुआहै।इसदेशसेअर्थव्यवस्थाकाजन्महुआहै।हमारेप्रधानमंत्रीजीआजरात-दिनमेहनतकरकेऔरहमारेमाननीयमंत्रिगणउनकेनेतृत्वमेंरात-दिनमेहनतकरकेयहजोविधेयकलाएहैं।इसमेंमध्यस्थताकाछ:महीनेकाआधारबनायागयाहै।ऐसेबहुतसारेमामलेपड़ेथेजिसकीवजहसेइनवेस्टर्सकोपरेशानीहोरहीथी।हमारीसरकारनेइसकोटाइमबाउण्डकियाहै,चाहेवहमध्यस्थताकेआधारपरहोयासमझौतेकेआधारपरहो।इससेउनकोप्रौद्योगिकीस्थापितकरनेकेलिएमजबूतव्यवस्थाऔरन्यायदेनेकाकामकरेंगे।करीब 67 ऐसे लोगचिह्नितकिएगए,जिनकीबातयहांकीजारहीहै,उनकीजमीनेंबेचकरएनपीएकापैसाबैंकोंमेंजमाकरनापड़ा।यहहमारीसरकारकाएकमजबूतकामहै।सबकासाथ,सबकाविकासकानाराकेवलभाषणोंमेंहीनहीं,जमीनपरभीहमारीसरकारनेउतारनेकापूराप्रयासकियाहै।जिसअर्थव्यवस्थाकीबातहोतीहैऔरजिनकौटिल्यकामैंनेजिक्रकिया,उनकेसमयमेंहमारादेशसामूहिकव्यापारकाकेन्द्रथा।लेकिनविगत 45 वर्ष तकजितनीसरकारेंकामकरतीरहीहैं,उन्होंनेईसीजीसीकेनामपरउत्तरप्रदेशमेंक्याकिया?मैंउत्तरप्रदेशसेआताहूंऔरसभापतिजीआपभीउत्तरप्रदेशकेएक-एकब्लॉककोअच्छीतरहसेजानतेहैं।कानपुरजोकिऔद्योगिकक्षेत्रकेरूपमेंपूरीदुनियामेंपहचानाजाताथा,वहांकीसारीफैक्ट्रियोंकोबंदकरनेपरकिनलोगोंनेमजबूरकिया,यहपूरादेशजाननाचाहताहै।इसीजीसीकेमाध्यमसेइनलोगोंकीजोमध्यस्थताहोतीथी,उसमध्यस्थताकाआधारबनाकरपैसाकहींऔरजाताथा।
हमारीसरकारनेपारदर्शीतरीकेसे,टाइमबाउंडेडकरकेमध्यस्थताकाजोबिलआजलानेकाकामकियाहै,जिसमेंएकविधिविशेषज्ञभी,ऐसानहींकिकोईभीजाकरकेविधिविशेषज्ञबनकरअचानकउसमेंमध्यस्थताकरेगा,उसमेंभीउसकीकमसेकमचारसालकीन्यूनतमप्रैक्टिसहोनीअनिवार्यहै।उसमेंभीजितनेलाभऔरहानिकेआधारपरजोभीकंपनियांहैंयाजोभीप्रतिभागीउसमेंबनेंगे,उसमध्यस्थताकेआधारपरहमउनकोयहभीअवसरदेंगेकिएकबारपुनःहमआपकाकंप्रोमाइजयासमझौताकरकारछःमहीनेकेअंदरआपकोयाउससंस्थानकोअपनेपैरोंपरफिरसेएकबारखड़ाकरनेकाअवसरदेरहेहैं।येसारीदिक्कतेंजोहमारेमाननीयमंत्रीजीनेयहांरखीहैं,इसमेंआजयहसहायकसिद्धहोनेजारहीहै।हमारीसरकारसबकासाथऔरसबकाविकासकेआधारपरआजपूरेदेशमेंदिन-प्रतिदिननएकीर्तिमानस्थापितकररहीहै।उसनएकीर्तिमानमेंयहभीएकपारदर्शीतरीकेसेकीर्तिमानकेरूपमेंयहविधेयकजोआजसदनमेंलायागयाहै,मैंइसकासमर्थनकरताहूं।मैंसमर्थनकरताहूंकिआजहमारीसरकारकीअर्थव्यवस्थाकेआधारपरआजदुनियाकेदेशोंकोअपनीअर्थव्यवस्थामेंकैसेपरिवर्तनकरें,यहदेखकरमजबूरहोनापड़रहाहै।इससेबड़ाऐसेबिलोंकाजोआधारबनरहाहै,कोईदूसराउदाहरणनहींहोसकताहै।राजनैतिकआरोपलगानेकेलिएकोईकुछभीकहसकताहै।राजनैतिकआरोपकीभीजबबातकीजाएतोजिसदिनपूरायाजोभीस्कैमहुए,अर्थव्यवस्थामेंजितनाबड़ास्कैमहुआ,वहकिसकीसरकारमेंहुआहै,उसकोपूरादेशजानताहै।स्कैमकेआधारपरजबपूरेदेशकीजनतापीड़ितथी,तोउसनेयहसोचाकिभारतीयजनतापार्टीकीजबसरकारबनेगी,आजहमारेप्रधानमंत्रीआदरणीयनरेन्द्रभाईमोदीजीहैं,जिनकाशुरूसेकहनाथाकिनखाउंगाऔरनखानेदूंगा।आजपीड़ाभीकुछलोगोंकोहोरहीहै,जोखानहींपारहेहैं।इसलिएआयेदिनऐसेमजबूतविधेयकोंपरएकराजनैतिकआरोपभीलगानेकाकामकररहेहैं।लेकिनजहांतकमैंजानताहूंकिइसविधेयककेआधारहमारेप्रधानमंत्रीजीनेजोआजसबकासाथसबकाविकासकानाराहीनहींदियाहैबल्किउसकोजमीनीहकीकतमेंभीनीचेउतारनेकाकामकररहेहैं,अबतकउनकेभीमनमेंभ्रमथा,मैंईमानदारीकेसाथकहताहूंकिबहुतसीकंपनियांथीं,जिनकोयहलगरहाथाकिक्यावास्तवमेंभारतकीअर्थव्यवस्थाइतनीमजबूतअर्थव्यवस्थाबनकरआगेउभरनेवालीहै।लेकिनजबउनकोविश्वासहोगयाकिआजवहअर्थव्यवस्था,अभीजोकिसानोंकीबातहुईहै,अभीजोपिछलासत्रहुआहै,जोअभीहमारेमाननीयसदस्यनेकिसानोंकीबातकी,निश्चितहीक्योंकिमैंभीकिसानपरिवारसेआताहूंऔरबहुतसेइससदनकेसम्मानितसदस्यजोकिसानपरिवारसेआतेहैं।पहलीबारभारतकेकिसानोंकेलिएजोमजबूतस्तंभबना,जिसमेंसारेविभागोंकीपूरीयोजनाओंकोअगरएकसाथरखाजाएतोलगभग 88 प्रतिशतसेलेकर 89 प्रतिशततककेवलकिसानोंकेलिएआंकड़ास्थापितहोताहै।चाहेवहहेचरीहो,चाहेटिगरीहो,चाहेगुटरीहो,चाहेकिसानसंपदाहो,चाहेप्रधानमंत्रीसिंचाईयोजनाहो,चाहेफसलबीमायोजनाहो,चाहेमैक्सिममसपोर्टप्राइसकीस्थापनाहो,एकसाथइतनेकमसमयमेंअगरदेखाजाएतोउसमेंभीऔद्योगिकनिवेशहोगा।उसमेंभीबहुतसीऐसेकिसानोंसेसंबंधितमशीनीकंपनियांआकरकेयहांपरअपनाप्रोजेक्टलगानेकेलिएतैयारहैं।उनकोजबहममजबूतव्यवस्थादेंगेकिअगरआपकाकुछनुकसानऔरफायदाहोताहै,तोआपकोकेवलन्यायालयोंकाचक्करनहींलगानापड़ेगा।हमारीसरकारऐसाविधेयकलारहीहैजिसमेंहममध्यस्थताकेमाध्यमसेआपकोपूरा-पूरासपोर्टभीकरेंगे।इसलिएइसविधेयककामैंसमर्थनकरताहूं।सभापतिमहोदय,मुझेआपनेइसविधेयकपरबोलनेकेलिएअवसरप्रदानकिया,इसलिएमैंआपकाहृदयसेआभारव्यक्तकरताहूं।
*m04 SHRI A. ANWHAR RAAJHAA (RAMANATHAPURAM): Mr. Chairman, Sir, I express my gratitude to my beloved leader Puratchi Thalaivi Amma before I speak on the Arbitration and Conciliation (Amendment) Bill, 2018. This Bill seeks to amend the Arbitration and Conciliation Act, 1996. The Act contains provisions to deal with domestic and international arbitration and defines the law for conducting conciliation proceedings.
The Bill seeks to establish an independent body called the Arbitration Council of India (ACI) for the promotion of arbitration, mediation, conciliation and other alternative dispute redressal mechanisms. There are several thousands of dispute cases pending before various courts which need an alternative redressal through arbitration.
Framing policies for grading arbitral institutions and accrediting arbitrators, making policies for the establishment, operation and maintenance of uniform professional standards for all alternate dispute redressal matters and maintaining a depository of arbitral awards made in India and abroad are the main functions of the ACI.
The ACI will consist of a Chairperson who is either a Judge of the Supreme Court; or a Judge of a High Court; or Chief Justice of a High Court; or an eminent person with expert knowledge in conduct of arbitration. Other members will include an eminent arbitration practitioner, an academician with experience in arbitration and Government appointees. The State Governments should be consulted before appointing members to the ACI and it would have been a good idea to include prominent persons in the society like the Ex. MPs in the ACI.
Under the 1996 Act, parties were free to appoint arbitrators. Under the Bill, the Supreme Court and High Courts may now designate arbitral institutions, which parties can approach for the appointment of arbitrators.
For international commercial arbitration, appointments will be made by the institution designated by the Supreme Court. Care should be taken to avoid the role of any favouritism or bias while doing this.
For domestic arbitration, appointments will be made by the institution designated by the High Court concerned. This institution should maintain an impeccable record.
In case there are no arbitral institutions available, the Chief Justice of the High Court concerned may maintain a panel of arbitrators to perform the functions of the arbitral institutions. An application for appointment of an arbitrator is required to be disposed of within 30 days. This is a welcome provision and will avoid any deliberate delay in the appointment of arbitrator.
Under the 1996 Act, arbitral tribunals are required to make their award within a period of 12 months for all arbitration proceedings. The Bill proposed to remove this time restriction for international commercial arbitrations. But it is desirable that the international commercial arbitrations should be completed in shortest time limits.
Currently, there is no time limit to file written submissions before an arbitral tribunal. The Bill requires that the written claim should be completed within six months of the appointment of the arbitrators. This is a welcome provision.
The Bill also provides that all details of arbitration proceedings will be kept confidential except for the details of the arbitral award in certain circumstances. Disclosure of the arbitral award will only be made where it is necessary for implementing or enforcing the award. The Bill clarifies that the 2015 Act shall only apply to arbitral proceedings which started on or after October 23, 2015.
Everyday, there are countless agreements entered into online for sale of goods and services. When problems arise out of this e-commerce transaction, parties can be located all over the country making it difficult to resolve the dispute in one physical location. The Government must enable simple provisions that the parties need to resolve the disputes in a way that is as easy and quick as the original online purchase. This is very important.
I belong to Ramanathapuram. Suppose, I purchase an item in Ramanathapuram and the seller is in New Delhi. If there is any dispute, how can I resolve it? It is very difficult. So, this should be simplified. Such type of provision should be included in this Bill.
Therefore, I request the Government to make provisions for a simple, fast and affordable online dispute resolution.
Thank you, Sir.
*m05 PROF. SAUGATA ROY (DUM DUM): Namaskar, Sir. I am very happy to speak on the the Arbitration and Conciliation (Amendment) Bill, 2018 which is being taken up at this late hour. But, I may mention that I have never seen such an air of uncertainty in the functioning of the Lok Sabha. In the morning, we were told that the National Song would be played around 12 o’clock or 12.15 p.m. Then, when I came here, they said that there would be as many Zero Hour matters as possible, and then there would be a lunch break for one hour. Then, up to 3.30 p.m, we would have a debate on the Arbitration and Conciliation (Amendment) Bill. By that time, news would have come from Rajya Sabha whether the Triple Talaq Bill has been passed or not.
माननीयसभापति:सौगत रायजी,समयकीसीमाहै,बिलपरबोलेंतोअच्छारहेगा।
…(व्यवधान)
प्रो.सौगतराय:सर, आपवरिष्ठसदस्यहैं,मंत्रीभीथे,आपमेरीबातसुनिए,मैंबिलपरहीआरहाहॅूं।अभीमुझेपताचलाकिराज्यसभामेंवहबिलपासनहींहुआतोएक्सटेंशनकीजोबातचलरहीथी,वहबंदहोगई।सरकारकोअगरकुछपासकरानाहैतोजल्दीक्योंनहींकरतेहैं?मेरासरकारसेयहीकहनाहै।इतनेसदस्योंकोआपसस्पेंसपररखदेतेहैं।लोकसभापब्लिककारिप्रेजेंटशनहै।यहसबकुछसस्पेंसमेंनहींरहनाचाहिए।…( व्यवधान)
माननीयसभापति:सौगत रायजी,आपबिलपरबोलेंऔरसमय-सीमाकाध्यानरखें।
…(व्यवधान)
प्रो.सौगतराय:सर, समयकीसीमाकापूराध्यानरखेंगे।सुनीलजाखड़साहबनेयहांजोकुछबोलाहै,बलरामजाखड़जी,उनकेपिताजी,यहांस्पीकरथे।सुनीलजाखड़जीनेएकपॉइंटबोलाकिराफेलकेबारेमेंचर्चाहोरहीहैकि भारत सरकारकोलॉसहुआहै।एकप्राइवेटकंपनीनेबहुतनफाकियाहै।मैंकहताहॅूंकिरूलिंगपार्टीकीइतनीमैजोरिटीहै,तोक्योंनहींवेसीनाठोककरबोलेंकि हम किसीभीइंक्वायरीकेलिएतैयारहैं,चाहेजेपीसीभीक्योंनहों।उनलोगोंनेयहमामलाउठायाहै,हमलोगोंनेतोनहींउठायाहै।…( व्यवधान)
माननीयसभापति :सौगत रायजी,यहविषयअलगसेतयकरनेकाहै।लेकिनआपअपनाविषयरखें,वहज्यादाअच्छारहेगा।
…(व्यवधान)
प्रो.सौगतराय:सर, मैंविषयपरआरहाहॅूं।…(व्यवधान)
माननीयसभापति :सौगत रायजी,आपबैठजाइए,माननीयमंत्रीजीकुछबोलरहेहैं।
…(व्यवधान)
विधिऔर न्यायमंत्रीतथाइलेक्ट्रोनिकीऔर सूचनाप्रौद्योगिकीमंत्री (श्रीरविशंकरप्रसाद):सभापतिमहोदय,सौगतरायसाहबबहुतवरिष्ठसांसदहैं,हमसबसभीइनकासम्मानकरतेहैं।बहसआर्बिट्रेशनपरहोरहीहैतोउनकोउसपरबातकरनीचाहिए।पतानहींक्या-क्याबातकहीजारहीहै।…( व्यवधान)राफेलवगैराहक्या-क्याबोलरहेहैं। …( व्यवधान)इसकाआर्बिट्रेशनसेक्यामतलबहै? …( व्यवधान)
माननीयसभापति : सौगत रायजी,आपविषयपरबोलें,उसकेअतिरिक्तबोलनेपररिकॉर्डमेंनहींजाएगा।
…(व्यवधान)
प्रो.सौगतराय: सर,मैंआपकीअनुमतिसेइसविषयपरबोलरहाहॅूं।यहआर्बिट्रेशनएण्डकॉन्सिलेशनएक्ट,पहलेभीहुआथा,पहलेसन् 1996 में एकबारहुआ,फिरयहसरकारसन् 2015 में, they brought the Arbitration and Conciliation (Amendment) Act to make arbitration process cost effective and speedy with minimum court intervention and to maintain the credibility of arbitrators.
Why do people go for arbitration? You know, if a contractor does work for the Government, he has a big bill. The Government does not accept it. If it goes to court, it will take 15 years. So, they settle for arbitration in the hope that it will be settled within three-four years. So, arbitration is to short-circuit it. The dispute resolution in case of commercial transaction or contract negotiation is very common in the case of civil contracts. You will know that in civil contracts, a lot of arbitration is there with the Railways, with the NBCC. So, arbitration is very essential. Shri Ravi Shankar Prasad, our Minister, wants to make India a robust centre for international arbitration, both domestic and international. Therefore, he appointed a Committee under the Chairmanship of Justice Srikrishna. He had earlier investigated Mumbai riots.
He is a lucky judge who always gets this Commission. The ten Member Committee included Justice RV Ravindran, Retd. Supreme Court Judge, Shri KK Venugopal, Attorney General, Shri Arghya Sengupta, Research Director of Vidhi Research Institute. The ten Member Committee then made their recommendations. Some of the recommendations have been accepted by the Government and they have been incorporated in this Bill. The main recommendations was this. The Government is setting up regularly new bodies and is appointing some of their own people. We had earlier Insolvency and Bankruptcy Board of India. Similarly, an Arbitration Council of India is being set up for the purpose of grading of arbitral institutions and accreditation of arbitrators. आर्बिट्रेटर्सकोकन्ट्रोलकरनेकेलिएएकनईबॉडीबनरहीहै,जैसेसरकारनेबहुतसारीबॉडी,रेग्युलेटर्सबनाएहैं,यहएकनयारेग्युलेटरइनलोगोंनेएपॉइंटकियाहै।इसरेग्युलेटरसेसिचुएशनइम्प्रूवहोगीयानहीं,यहमुझेपतानहींहै। This Bill also tries to shorten the period of arbitration. The Bill proposes to change that to one year after the pleadings are closed. Also, that would apply only to domestic and not to international arbitration reversing a 2000 amendment that sought to fast track arbitration. Other changes include providing immunity to an arbitrator except in acts of bad faith, incorporating model rules of procedure and ensuring confidentiality of proceedings. So, this ambition of the Law Minister to make India an arbitration hub is not unfounded and it is being done with good intentions. It is because these days people are having businesses all over the world. A company like Mcdermott may dig for a well here. A company like Schlumberger from America may dig for coal bed methane.
माननीयसभापति:अब आपसमाप्तकीजिए।
प्रो.सौगतराय:महोदय,मैंअभीसमाप्तकरताहूँ।अंतमें,मैंसबसेजरूरीबातकहनाचाहताहूँ,शायदमंत्रीजीइसकाजवाबदेंगे। Arbitration has become the biggest scam today. Lawyer arbitrators are becoming more corrupt. The problem is that the arbitrators are not public servants. They are all retired judges. So, they are not covered by the rules governing a public servant. Very often, they are teaming up with a contending party. I want the Law Minister to hear me. Mr. Minister, I seek your indulgence that please put a cap on how many arbitrations one arbitrator can do because they are taking five to ten arbitrations and they are not giving time.
माननीयसभापति :सौगत रायजी,ठीकहै।आपकीबातहोगईहै।अबआपसमाप्तकीजिए।
प्रो.सौगतराय:आर्बिट्रेशनमेंएक-दोसालमेंइसेसुलझानाचाहिए,लेकिनइसमेंपाँचसाललगरहेहैं।मेरीबातहोगईहै। Mr. Chaudhary, said that there are 30 million cases are pending in India. How many arbitration cases are pending and for how long? I want exact number. I want that there should be rules for arbitrators.
With this, I end my speech.
*m06 DR. RAVINDRA BABU (AMALAPURAM): Thank you Sir for giving me an opportunity. महोदय, मैंजोभीबातकहनाचाहताथा, वेसारीबातेंप्रो. सौगतरायसाहबनेबोलदीहैं।I fully endorse what all he spoke. I do not know whether I am allowed to take the names of the companies here as per the procedure of the Parliament.
सभापतिमहोदय : आपनामनलेंतोज्यादाअच्छाहै।
DR. RAVINDRA BABU : When we speak of arbitration, we automatically understand that it refers to disputes and related litigations. This is what we understand by arbitration. In order to minimise the litigation or to mitigate the litigation, we will go for arbitration. This is what we understand.
15 00 hrs Arbitration is a word which is usually written as a part of the MoU. It will be written in anybody’s MoU. So far in India there is a legal status for arbitration as per the Act. We are going to give more teeth to it so that it becomes more independent in status. This is what the intention of the Government is. I do not know whether the name has to be taken or not. For example, the Swiper Company is there. It has been awarded a contract by the ONGC for undertaking drilling operations. Both the ONGC and the Swiper Company have agreed to have an arbitration, in case of any dispute between these two. They have gone to the arbitrator. The arbitrator has given arbitration order but against that arbitration order, the ONGC being a Government organisation, has gone in appeal to the High Court. Therefore, the arbitration order is being ignored by the Government itself. It is not the private party which is going for arbitration and then afterwards to the courts. It is the Government which is going to the court.
So, I would like to ask this question to the hon. Minister. What is the inbuilt mechanism in order to prevent the parties from going beyond arbitration? It is because, you are going to give independent legal status for the arbitration. You should give independent legal status for the arbitration. Then only, we will not be enthused to go beyond the arbitration. Otherwise, this arbitration will continue to go on. Lakhs and crores of rupees are locked up. I would also like to know this from the hon. Minister, through you, Sir. What is the money locked up in post-arbitration awards? So many arbitration awards were given by the arbitrators.
There is another system, ‘independent external monitoring system’ to resolve the disputes. After this also, in India most of the times, the major litigant, the major appellant is the Government only. Therefore, I earnestly appeal to the Government to honour the arbitration awards, though I welcome this Bill in order to strengthen the Arbitration Act. Our over-enthusiastic hon. Minister is trying to make India both a domestic and an international arbitration centre. This is really an over-enthusiastic attempt. I do not know as to how many foreign institutions will believe in this type of arbitration institutions because our experience in India, as far as arbitration is concerned, is very bitter, to say the least.
So many companies have gone to arbitration and so many companies are disappointed. So many companies have gone back also. We have to give a serious thinking to arbitration awards because this is the one which affects the morale of foreign companies. Whenever they come to India, they will see as to which laws have been made to resolve the disputes, especially, arbitration laws. When the arbitration law is weak, the doing of business, ease of doing business will also get affected, especially, the oil and gas companies get affected. We import 80 per cent of the gas requirement of the country or the crude requirement of the country, and 20 per cent is produced.
But in case of 20 per cent production also, our Prime Minister Saheb said in 2014 that we have to substitute the import every year by five per cent. That means, we have to increase the production and exploration. But because of this arbitration, because of the legal litigations engulfing the upstream companies like ONGC, Oil India Limited and other companies, we are caught in the legal wrangles and we are not able to resolve those disputes. I do not know what the hon. Minister is going to suggest to give teeth so that nobody should prefer appealing, after arbitration. The arbitration should be binding on those parties. The financial implications of arbitration should also be thought of.
On behalf of the Telugu Desam Party, we welcome this Bill. Thank you, Sir.
*m07 SHRI ARVIND SAWANT (MUMBAI SOUTH): Sir, I welcome the Bill with the heart and soul together.
But considering the number of cases pending in the courts for arbitration, number of cases pending in the High Courts and in the Supreme Court, as rightly Dr. Ravindra Babu has given some examples because we are in the same Committee and we are observing it, what I feel, particularly about the 2-3 clauses where the arbitrator is to be appointed within 30 days, is that they are good clauses. It is because that also takes a lot of time. But after arbitration, the decision has to be given within six months. The decision will be given about the arbitration within six months and if that decision is not implemented-- it is written like this-- “to provide that the arbitrator, the arbitral institutions and the parties shall maintain confidentiality of information relating to arbitral proceedings and also protect the arbitrator or arbitrators from any suit or other legal proceedings for any action or omission done in good faith in the course of arbitration proceedings.” Sir, this is the only clause which I feel will hamper it because there is no provision in the law if an arbitrator commits a mistake. Corrupt practices can get anything done in the world. Suppose, an arbitrator himself becomes hostile and gets tilted towards one side, in that case justice will not be delivered and they will again go to the higher courts. Therefore, I request the hon. Minister to look into the clause, which is at page no.10, where he earlier mentioned:
“to amend section 23 of the Act relating to “Statement of claim and defenceso as to provide that the statement of claim and defence shall be completed within aperiod of six months from the date the arbitrator receives the notice of appointment.” It is a good thing and we welcome it. But the very next clause of the Act says:
“…and alsoprotect the arbitrator or arbitrators from any suit or other legal proceedings for anyaction or omission done in good faith in the course of arbitration proceedings.” The question is, how to decide the term ‘good faith’. I may feel that he is not delivering justice to me and I have no faith in him. I would like the hon. Minister to enlighten me on this aspect. He is the most versatile personality in judiciary. I also know that he is an expert lawyer.
Sir, this is really a good Bill, which we believe will deliver results. The number of cases will also reduce as the time period has been prescribed in the law.
With these words, I welcome the Bill. Thank you.
*m08 SHRI B. VINOD KUMAR (KARIMNAGAR): Thank you, Chairman, Sir, for giving me an opportunity to speak on the Arbitration and Conciliation (Amendment) Bill, 2018.
Sir, we are amending the main Act, that is, the Arbitration and Conciliation Act, 1996. The intention of the Government for bringing in this Bill is very much mentioned in the Statement of Objects and Reasons. I have gone through the Statement.
15 07 hrs (Hon. Speaker in the Chair) As mentioned in the Statement of Objects and Reasons, the Government had earlier constituted a High-Level Committee under the chairmanship of Shri B. N. Srikrishna, the former Judge of the Supreme Court along with some other members. They have submitted a detailed report and suggested for amending the main Act, that is, the Arbitration and Conciliation Act, 1996.
In this Bill, they have brought in an institution, that is, the Arbitration Council of India. The aim of this Council is also mentioned in this Bill. I think the intention of constituting such a Council is very much required and is the need of the hour.
Madam, India is a developing country and a growing economy. We have to learn lessons only through experience. So, the main Act might have faced some problems, which have been studied by this Committee. I welcome all the necessary amendments through this Bill for resolving a number of disputes which are pending in this country.
Madam, it has been found in many reports that the grievance of many national as well as international companies is about the dispute resolution system in our country. They feel that our civil courts, High Courts and even the arbitration councils take a lot of time in resolving issues. So, let us hope that by amending the main Act the disputes will be resolved at the earliest and, in the event, we face some other problems, we can once again come to the Parliament. I welcome the hon. Minister for moving this Bill.
Thank you.
*m09 SHRI MOHAMMAD SALIM (RAIGANJ): Madam, first of all, I welcome the Arbitration and Conciliation (Amendment) Bill, 2018 because the Minister has already promised, and that is the stated objective, to strengthen and institutionalise the matter. Always as a parliamentarian, we ask for institution building. Instead of going into it on case to case basis, it is better that Arbitration Council will be there and arbitrators will also be appointed.
Since a high-level committee headed by Justice Srikrishna was there, I do not cast any aspersion and it should not be. Based on the Terms of Reference, the recommendations came. हमेंशिकायतअपनोंसेहै। First, this is technical in nature and hardly, we are involved in this matter on day-to-day basis. That is why, the Standing Committee was conceived. Now, it is introduced and being passed. We are building an institution. That is why, an amendment came in 2015 and now in 2018, we are amending the Act. It should have been referred to the Standing Committee. The Heaven would not have fallen. मैंभीचारबातेंकरसकताहूं,आपनेस्टेटऑब्जेक्टकियाकिडीलेनहींहोनाचाहिए,कॉस्टइफेक्टिवहोनाचाहिए, I buy your argument. It is correct that India can become a hub for international arbitration. यहजेनिटिकलीहमारीसभ्यतामेंहै।चाहेदर्शनहोयाधर्महो,पूर्वमीमांसाऔरउत्तरीमीमांसा,हमबहसकरतेहैं,आर्गयुमेंटिवइंडियन,लॉजिकहमारेअंदरमेंहै।हमेंइन्फ्रास्ट्रक्चरतैयारकरनाहै,इंस्टीट्यूशनबनानाहै।मैंइससेसहमतहूंऔरबिल्कुलसमर्थनकरताहूं,लेकिनआपकहरहेहैंकिआठ-शेड्यूलमेंकौन-कौनकाउन्सिलहोसकतेहैं,चार्टेडअकाउन्टेंट,एडवोकेट,यहांतककिमैनेजरलैवलकेऑफिसर्सभीहोसकतेहैं,आपकोकॉस्टअकाउन्टेंटकोभीइन्वोल्वकरनाचाहिएथा।ज्यादातरआर्बिट्रेशनपोस्टफैक्टोहोताहै,जबकॉमर्शियलडीलहोतेहैंयाकंस्ट्रक्शनमेंहोतेहैं,कंट्रैक्चुअलहोताहैतोकॉस्टअकाउन्टडालनाहोताहैकिकितनाक्लेमहोरहाहैलेकिनवहओमिटहोगयाहै। Section 43(G) mentions the general norms applicable to arbitrator. In sub-section (ii), you are saying that the Arbitrator must be impartial and neutral and avoid entering into any financial business. Why should there by ‘avoid’? There should be ‘should not’, if ‘must not’ is not there. चूंकिजोआर्बिट्रेशनमेंबैठाहै,इंसाफकातकाजाहोताहैकिउससेहमकिसीट्रांजेक्शनमेंनहींजाएंगे। The arbitrator should not involve in any legal proceedings. जबफाइनेन्शियलट्रांजेक्शनऐसेकॉमर्शियलट्रांजेक्शनमेंहोगा, he should not involve in financial business. इसेस्ट्रैन्देनकरनाचाहिए।आपनेक्लॉज-तीनमेंदियाहैकिहमफंक्शनिंगकोटाइमटूटाइमरिव्यूकरेंगे।आपकोतीनसालमेंटाइमफ्रेमदेनाचाहिए।जबकाउन्सिलकाटर्मेनोलोजीतीनसालकाहैतोरिव्यूकेलिएस्पेसिफिकटाइमदोसाल,यातीनसालयाछहमहीनेदेनाचाहिए।टाइमफ्रेमहोनेसेकुछनहींहोताहै,उसकोबंदिशमेंलानाचाहिए,उसकोरूलमेंलाएंगेकिआपकोइतनेदिनोंकेअंदररिव्यूकरनापड़ेगा।आपआर्बिट्रेशनअप्वाइंटकररहेहैं।फंक्शनिंगकोबाररिव्यूकरनाबहुतजरूरीहोताहै।
मैडम,मैंइसीबिलपरबोलरहाहूं।एडजुडिकेशन, Justice is a very complex concept. उसकेलिएकोर्टमेंवर्षोंसेमामलालंबितहोताहै।आपउसमेंआर्बिट्रेशननिकालरहेहैं,ताकि ये कोर्टमेंफंसेनरहें,तुरंतहो,जल्दीहो,लेकिनइंडियाइंटरनेशनलऔरडोमेस्टिकआर्बिट्रेशनहबतभीबनसकताहै,जबउसेकॉस्टइफेक्टिवबनानापड़ेगा,फीसकेबारेमेंरूल्समेंबंदिशलानापड़ेगा।लीगलसिस्टममेंइतनाज्यादाखर्चहोताहैकिलोगजाहीनहींसकते,इसलिएबड़ीकंपनीऔरमल्टीनेशनलकंपनी,जोलोकलप्लेयर्सहैंउनकेलिएलेबलप्लेइंगनहींहोगा,इसलिएआपकोशुरूसेहीफीसकोपूरीदुनियाकेमुताबिककमरखनापड़ेगाक्योंकि पैसाऔरटाइमदोनोंसेन्सिेटिवमामलाहोताहै।
महोदय,मैंआपसेविनतीकरताहूंकिऐसेबिलजोटेक्नीकलनेचरकेहोतेहैंऔरजिसकाइम्पैक्टबहुतज्यादादूरतकजाताहै,उसेस्टैन्डिंगकमेटीकेजरिएकरनेसेबेहतरहोता।
*m10 श्रीगोपालशेट्टी(मुम्बईउत्तर):माननीयअध्यक्षजी,मैंमाध्यस्थमऔरसुलहसंशोधनविधेयक 2018 का समर्थनकरनेकेलिएखड़ाहुआहूं।मैंइसकेलिएमाननीयमंत्रीजीकोधन्यवाददेनाचाहताहूंऔरमाननीयप्रधानमंत्रीनरेन्द्रमोदीजीकाअभिनंदनकरताहूं।सरकारबननेकेबादवर्ष 2015 में जस्टिसबी.एन.श्रीकृष्णासमितिकीस्थापनाकीगईऔरउन्होंनेवर्ष 2017 में रिपोर्टदी।सरकारउनकेसुझावोंकोस्वीकारकरतेहुएइसबिलकोलाईहै।
माननीयअध्यक्षजी,पहलेघरमेंआर्बिट्रेटरहुआकरताथा,परिवारमेंएकआर्बिट्रेटरहुआकरताथा,समाजमेंहुआकरताथा,गांवमेंहुआकरताथा।आजादीके 70 साल बादपैसेकाप्रभावबढ़तागयाऔरमानवताघटतीगईऔरसबझमेलेखड़ेहोगए।अबन्यायमांगनेकेलिएकोईन्यायालयमेंनहींजाताहैबल्किअन्यायकरनेकेलिएजाताहै।इसतरहकेएकनहींअनेककिस्सेहमेंसुननेकोमिलतेहैं।सहीव्यक्तिकोपताहोताहैकि अगर मैंन्यायकेलिएकोर्टमेंजाऊंगातो 15-20 सालों तककेसकोरगड़ाजाएगाइसलिएअन्यायकरनेवालोंकीकोर्टमेंसंख्याबढ़गईहै।
मैंलॉमिनिस्टरसेनिवेदनकरताहूंकि अगर वहसिर्फखड़ेहोकरदेशवासियोंसेअपीलकरेंगेतोबहुतसारेलोगसैटलमेंटकेलिएआगेआएंगे।मैंइसकाएकउदाहरणदेनाचाहताहूंमुम्बईमेंजस्टिसकाथावालाजीनेसुबहकामशुरुकिया,रातकोतीनबजेतकबैठेऔर 130 से ज्यादाकेसोंकानिपटाराकिया।मैंलॉमिनिस्टरसेनिवेदनकरताहूंकि जस्टिसकाथावालाजैसेजजोंकोपूरेदेशमेंरिफ्लेक्टकरनाचाहिए।उनकासम्मानमाननीयप्रधानमंत्रीकेहाथोंसेहोनाचाहिएताकिअन्यजजेज़भीइसप्रकारसेकामकरनाप्रारंभकरें।जस्टिसकाथावालाजीनेदोनोंपार्टियोंकोबुलाया,उनकीबातसुनीऔरउनसेकहाकि आप सुलहकरलो,नहींतोमैंजजमेंटदेदूंगा।इसमेंज्यादातरलोगोंनेसुलहकरलीऔरजजकोकिसीप्रकारकीजजमेंटदेनेकीआवश्यकतानहींपड़ी।जबलोगकोर्टमेंजातेहैंतोदोनोंपक्षोंकोपताहोताहैकि मैं कितनासहीहूंऔरकितनागलतहूं,लेकिनदेशमेंटाइमपासकरनेऔरसामनेवालेकोहैरान,परेशानकरनेकीमानसिकताडेवलपहुईहै।हमेंअपनेदेशकोइसमानसिकतासेबाहरनिकालनाहोगा।इनदिनोंतोकॉरपोरेटसैक्टरकेलोगसरकारकोपरेशानकरनेलगगएहैं।बड़ेकांट्रेक्टमेंअगरएककोकांट्रेक्टनहींमिलातोवहकोर्टमेंचलाजाताहैऔरसरकारकाकामरोकनेकाप्रयासकरताहै।
मैंमानताहूंकि आर्बिट्रेटरबिलबहुतहीअच्छाहै,इसमेंआर्बिट्रेटरकीनियुक्तिकाटाइमबाउंडपीरियडहै।आर्बिट्रेटरनेकितनेदिनोंयामहीनोंमेंनिपटाराकरनाहै,इसकीभीव्यवस्थाहै।अन्यवक्ताओंनेकहाकि आर्बिट्रेटरकास्टाइलऔरसिस्टमतोसुप्रीमकोर्टकेजजसेभीज्यादाहै,इसकारणलोगरोतेहैंकिकहांझंझटमेंफंसगए,हमतोकोर्टमेंन्यायमांगनेगएथेऔरआर्बिट्रेटरकेपासभेजदिया,येतोबहुतपरेशानकरतेहैं,कैसे-कैसेसवालपूछतेहैं। इसतरहसेलोगोंकेमनमेंबहुतसीपरेशानियांहोतीहैं।
मैंलॉमिनिस्टरकाएकबारफिरअभिनंदनकरताहूंकिइसमेंटाइमबाउंडपीरियडदियाहै।इसकेसाथहीउनकेऊपरशर्तऔरनियमभीलगाएहैं।कोर्टमेंमामले 15-20 साल सेलंबितहैं,मैंमानताहूं कि इसबिलकेआनेसेइनकानिपटाराहोगा।
अंतमेंमैंइतनाहीकहनाचाहताहूं,अभीसीनियरमैम्बरआफपार्लियामेंटनेकहाकिआनेवालेदिनोंमेंभारतएकहबआफआर्बिट्रेटरबनेगा।मैंमानताहूंकि भारत दुनियाकासबसेबड़ादेशबनताजारहाहै,हरचीजकाहबइंडियामेंहोगा,अपनेहीदेशमेंहोगा।अपनेदेशकीयहीपहचानहोगीकिभारतकितनीतेजीसेआगेबढ़रहाहै,भारतदेशसामान्यलोगों,मध्यमपरिवारकेबारेमेंकितनासोचताहै।मैंमानताहूंकि इस बिलकेमाध्यमसेबहुतबड़ीक्रांतिआएगी।सरकारइसेतुरंतइम्पलीमेंटकरनेकीव्यवस्थाकरे,मैंयहीमांगकरतेहुएअपनीबातसमाप्तकरताहूं।धन्यवाद।
*m11 KUMARI SUSHMITA DEV (SILCHAR): Madam Speaker, thank you for the opportunity. I welcome the Arbitration and Conciliation (Amendment) Bill, 2018. I believe that unless we have a quick and efficient Alternative Dispute Resolution mechanism in this country, it will not attract investment and the kind of vibrant business atmosphere that we need in this country.
My only concern is that, just like judges are accountable when they sit in a court of law, the judges in the Council should also be accountable. Once the Council is formed, there will definitely be some rules and regulations. In that, there must be strict measures for accountability of the retired judges or whoever sits as the arbitrator. Apart from that, I would request the hon. Minister to take care that arbitration should not be relegated to a process which is the privilege of the rich and the big business houses. So, the cost of arbitration is a big concern in this country. The idea of arbitration is to reduce the burden that is there within the judicial system. If we can find a way to make it more cost effective, I feel it will help the larger sections of people.
Last but not the least, I would request hon. Minister that whenever someone asks for an adjournment under the CPC, the other party asking for the adjournment must pay for the cost of the other side.
This must be encouraged in an arbitration proceeding. If there can be some rule to that effect, I welcome it. It must be inserted in the 1996 Act, if it is amended.
माननीयअध्यक्ष:वैरी गुड,शाबाश।अगरमैंनेकमेंटकरदिया,तोइसमेंक्याहर्जहै?अच्छीबातकेलिएमैंनेहमेशाअच्छाकहाहै।मूडकासवालनहींहै।
*m12 विधिऔर न्यायमंत्रीतथाइलेक्ट्रोनिकीऔर सूचनाप्रौद्योगिकीमंत्री (श्रीरविशंकरप्रसाद):माननीयअध्यक्षजी,इसविषयपरसंक्षेपमेंबहुतहीसार्थकचर्चाहुईहैऔरसभीनेइसकासमर्थनकियाहै।मैंएकबातइसपूरेबिलकासारबतानाचाहताहूं।आपनेसहीकहाकिहमचाहतेहैंकि India should become a hub of domestic and international arbitration. आजइंडियामेंसबसेअधिकइंवेस्टमेंटहोरहाहै।इंडियावर्ल्डकाइकोनॉमिकपावरहोरहाहै।हमारेयहांअच्छेजजेज़हैं,अच्छेवकीलहैं,अच्छेज्यूरिस्टहैं,अच्छेलॉयर्सहैं,तोयहक्योंनहींहोनाचाहिए?
माननीयअध्यक्षजी,मैंसदनकोबतानाचाहूंगाकिआजकलमैंएकऔरलड़ाईलड़रहाहूं।एकनएप्रकारकाइम्पीरियलिज्मआरहाहैकिonly the British Queen’s Counsel are the best barristers and arbitrators. I have no disrespect for them. They are monopolising arbitration in London, Singapore etc. They may be the good arbitrators but they are not the best. Let me make it very clear in this House that this Government will not allow a new imperialism to come in the arbitration proceeding globally which brings in only particular type of arbitrators to the arbitration. हमचाहतेहैंकिहिन्दुस्तानकेअच्छेआर्बिट्रेशनआएं,अच्छेलोगआएं।
माननीयअध्यक्षजी,श्रीकृष्णाकीकमेटीहमनेक्योंबनाई?आजमैंजिसश्रीकृष्णाऔरजिसरविन्द्रनकाअभिनंदनकरनाचाहताहूं,दोनोंहीवर्ल्डकेटॉपआर्बिट्रेटर्सहैं।हमनेकहाकिदुनियामेंआपनेअपनीईमानदारीसेएकजगहबनाईहै,तोहिन्दुस्तानकोकैसेआगेबढ़ानाहै?आपहमेंबताइए।वहांपरउन्होंनेबतायाकिइंस्टिट्यूशनलआर्बिट्रेशनकोइंडियामेंमजबूतकरनाचाहिएऔरहमेंएकऐसीबॉडीरखनीचाहिए,जोउसकोग्रेडभीकरसके।सौगतबाबूअगरआपइसकानूनकोदेखेंगेतोइसमेंthere is a provision for Arbitration Council of India. It will be headed by retired Chief Justice of India or a Supreme Court Judge. It will have leading arbitrators and also the commercial bodies as its members. They will grade the institutional arbitration.
माननीयअध्यक्षजी,जबमैंइसबिलकोबनारहाथातोमैंनेविभागसेकहाकिमालूमकरोकिदेशमेंकितनेआर्बिट्रेटर्सइंस्टिट्यूशन्सहैं?इनकीसंख्यासिर्फ 36 है। मालूमहुआकिकईप्रदशों,मध्यप्रदेश,उत्तरप्रदेश,बिहार,असम,नार्थईस्टमेंअभीभीइंस्टिट्यूशनलआर्बिट्रेशनकाप्रोमोशननहींहुआहै।मुम्बईमेंहै,तमिलनाडुमेंहै,बैंगलुरूमेंहै,गुजरातमैंहै।हमनेकहाकि we will have a blend of both.इंस्टिट्यूशनलआर्बिट्रेशनआएऔरजबतकवहनहींआताहै,तोहाईकोर्टकेचीफजस्टिसएकपैनलरखेंताकिवहअपॉइंटकरसकें।आपलोगोंनेजोअपनाकन्सर्नरखाहै,मैंसबकोएड्रेसकरनाचाहताहूं,if you see the Section, you will find that this particular body, the Arbitration Council of India, shall have proper rules. How shall the concerned institution be graded; what type of norms do they need to follow to make their institutions more confidence inspiring for the sake of clients?
There will equally be monitoring on the quality and performance of the arbitrators. They must rise to the occasion. They must perform well and the most important thing is the training of arbitrators in India that should also be encouraged so that we have a good quality of arbitrators.
माननीयअध्यक्षजी,आजमैंआपसेएकबातकहनाचाहताहूं।मैंहमेशाइसपक्षकारहाहूंकिदेशकेबहुतबड़े-बड़ेपब्लिकमैनरिटायरहोतेहैं।क्याहमेंआर्बिट्रेशनकेलिएउनकीसेवाओंकाउपयोगनहींकरनाचाहिए?उनकाएकप्रमाणिकहोताहै।मैंतोइसपक्षकाहूंकिअगरकोईगंभीरसांसदहोऔरउसकाअनुभवपन्द्रह-बीससालकाहो,अभीवहसांसदनहींहो,यदिवहएमिनेंटहो,उसकीसेवाओंकाउपयोगक्योंनहींकरनाचाहिए?…( व्यवधान)इसकोहमलोगथोड़ागंभीरतासेलेंतोबड़ीकृपाहोगी।
तीसरीबात,माननीयअध्यक्षजी,भारतसरकारकेकईरिटायर्डफाइनेंससेक्रेटरी,बैंकिंगसेक्रेटरी,अबमैंआई.टी.काभीमिनिस्टरहूं,आई.टी.केप्रोफेशनल्सबहुतजरूरीहैं,क्योंकिआई.टी.केडिस्प्यूटकोआर्बिट्रेशनमेंलाएं।
हमारीकोशिशहैकिऐसेअच्छेलोगआर्बिट्रेटर्सबनें,इंस्टीट्यूशनलआर्बिट्रेशनमेंकामकरें,इसीलिएहमनेयहनॉर्मदियाहैकिछ:महीनेकेअंदरइसकोकरनापड़ेगा,डिस्पोजऑफकरनापड़ेगा।
You have rightly raised the issue of accountability of Arbitrator. You are very right about the norms and the regulations that we are going to form. Even otherwise, in the Schedule, one must have seen that enough indications have been given that they have to measure up to standards and that they must perform. But what is important is that the further regulations to be framed by the Arbitration Council of India will ensure that the norms and accountability of the Arbitrator must be strictly followed.
माननीयअध्यक्षजी,इसेआपअकेलेनदेखें,अभीआपकेनिर्देशपरदो-तीनदिनपहलेमैंनेकॉमर्शियलकोर्ट्सबिलइससदनमेंमूवकियाथाऔरसदननेपासकियाथा,जिसमेंहमतीनलाखरुपयेतककेडिस्प्यूटकोभीफास्टट्रैककररहेहैं।आजहमआर्बिट्रेशनबिललाएहैं,इसकेअलावाएकअन्यकानूनआरहाहै,जिसमेंहमन्यूडेल्हीसेंटरऑफआर्बिट्रेशनलानेवालेहैं।मैंबतानाचाहूंगाकिकैसे-कैसेचीजेंचलीहैं, मैं बहुतगंभीरतासेबताऊंगा,सरकारनेकरोड़ोंरुपयेकीजमीनदीऔर 26 साल में 21 आर्बिट्रेशन्सवहांहुए।आपसमझसकतेहैंकिकितनीबड़ीसंख्याहै।करोड़ोंरुपयेकीजमीन,करोड़ोंरुपयेकासहयोगऔर 26 साल में 21 केसेज हुए,बाकीकमेटीबनीहुईहै। उसको हीप्रोफेशनलाइजकरनेकेलिएहमयहबिललारहेहैं।
The reason as to why we are doing all this is that we want India to become an important hub of domestic and international arbitration, and for that to happen, it is very important that we have a robust mechanism in place, which grades the arbitration; grades the institutions doing arbitration; regulates their performance; and ensures training for them.
माननीयअध्यक्षजी,कानूनकेविषयकोआपभीजानतीहैं।मैंजबभीकानूनमंत्रीकेरूपमेंदेखताहूं,भारतमेंबहुतअच्छेजजेजहैं,हमेंउनपरबहुतगर्वहोनाचाहिए।भारतमेंबहुतअच्छेवकीलहैं,जोबहुतमेहनतसेकामकरतेहैं।भारतमेंडिस्प्यूटकेरिज्योल्यूशनकीक्षमतारखनेवालाएकनयावर्गभीडेवलपहोरहाहै।हमारीबहुतअपेक्षाहैकिआर्बिट्रेशनकेलिएहमआर्बिट्रेशनबारकोभीप्रमोटकरें।यहहमारीअपेक्षाहै।
माननीयअध्यक्षजी,मैंआपसेनिवेदनकरूंगाकिइसबिलकेबारेमेंजोबातेंकहीगईहैं,हमउनसुझावोंकाध्यानरखेंगेऔरजबयहविषयआगेबढ़ेगा,तबउसकीचिन्ताकरेंगे।
सौगत बाबू, आपनेबतायाहैकिकितनेकेसेजपेंडिंगहैं? I will give it separately to you, but what is important is that I would request you to kindly understand that we are taking a giant leap in favour of an institutional arrangement to promote India as a hub of arbitration. I know your background as you and your family have a strong stake in this whole process of arbitration. Therefore, unless we have a very strong element of institution; of people; of Judges; and of regulatory mechanism, the arbitration engine will not take great speed. But what is more important is that the institutional arbitration becomes the order of the day.
माननीयअध्यक्षजी,एकबातकीचिन्ताव्यक्तकीगईहै,मैंकिसीकीआलोचनानहींकरनाचाहताहूं।दो-दोन्यायमूर्तिबैठेहुएहैं,तारीखपरतारीखपड़रहीहै,बड़े-बड़ेवकीलआरहेहैं।मैंआपकीचिन्तासमझताहूं,इसीलिएइसकानूनमेंहमनेइसबातकीविशेषचिन्ताकीहैकिसबकुछकानूनऔररेगुलेशनकेहिसाबसेहोनाचाहिए।इसकीटाइमलिमिटफिक्सहोनीचाहिएऔरअगरकोईआर्बिट्रेटरउसटाइमलिमिटसेभागनेकीकोशिशकरताहै,then there will be accountability on that Arbitrator also.
माननीयअध्यक्षजी,आपनेएकबातकहीकिक्योंलोगसमयलेलेतेहैं,यहएकऐसागम्भीरसवालहै,जिसकाउत्तरमेरेपासनहींहै।कईबारवकीलसाहबलोगपहलेहीबातकरलेतेहैं,मैंभीउसीपेशेसेआताहूं,किसमयलेलियाजाए।इसबिलमेंहमनेअनावश्यकएडजर्नमेंटपरबंधनलगायाहै। One cannot take unnecessary adjournment because the whole timeframe has been fixed. If an Institutional Arbitration Centre becomes notorious for only long adjournment and delayed disposal of cases, then people will not go to that institution. Therefore, the whole grading of arbitration institution will also take into account as to how much time is being spent in disposal of cases there. Therefore, it is a very robust mechanism.
Hon. Speaker, Madam, I would like to request this hon. House that this is a very momentous legislation and a very important legislation. … (Interruptions) What is important is that it is a very momentous legislation. … (Interruptions)
SHRI SUNIL KUMAR JAKHAR : Madam, nobody knows how long. … (Interruptions) Madam, I do not think that even you are aware about this. … (Interruptions)
श्रीरविशंकरप्रसाद :जाखड़साहब, मैंआपसेआजबहुतविनम्रतासेएकबातकहूंगा।आपकोव्यंग्यकरनेकाअधिकारहै।लेकिनयहएकऐतिहासिकलेजिसलेशनहै।
Madam, we always pass legislations but certain legislations are momentous legislations. This is one of the legislations – it is a defining moment – which will make India a big hub of domestic and international arbitration.
I would commend that the entire House passes this Bill unanimously. I think no one raised any specific objection. I heard all of them. Before I came, even my distinguished MoS gave me inputs. By and large, everyone has supported.
सौगतबाबू, मैंआपकीबातबहुतध्यानसेसुनताहूं।आपकाअनुभव, बौद्धिकता, व्यापकताऔरसंसदीयपरम्पराओंकेबारेमेंसबजानतेहैं।मुझेबहुतप्रसन्नताहोगीऔरयहबातमैंबहुतगंभीरतासेकहरहाहूंकिआपकेअनुभवकालाभलेतेहुएकिसीआर्बिट्रेशनप्रोसीडिंगमेंसौगतबाबूभीकभीआर्बिट्रेटरबनेंगे।यहहमदेशमेंबदलावकरनाचाहतेहैं। …(व्यवधान) देखिए, सौगतबाबू, यहमैंनेबहुतगंभीरतासेबोलाहै।जबआपअपनासंसदीयजीवनखुदविदड्रॉकरेंगे, मैंतबकीबातकररहाहूं।येजिसतरहसेबातेंकहीजारहीहैं, यहगलतहै। …(व्यवधान)
माननीयअध्यक्षमहोदया, आजमुझेएकबातकीऔरप्रसन्नताहोरहीहै। मुझे सुकूनमिलाकिआजसलीमबाबूभीभारतकीपरम्पराओंकीचर्चाकररहेथेऔरवेमीमांसाकररहेथे।यहजोभारतकीपरम्पराओंकेप्रतिआपकाजोप्यारजगरहाहै, यहदेशमेंकाफीसुकूनपैदाकरेगा, देशकीसियासतमेंभीकरेगा, ऐसामुझेलगताहै। …(व्यवधान)
श्रीमोहम्मदसलीम :भारतकिसीकीबपौतीनहींहै। …(व्यवधान)
श्रीरमेशबिधूड़ी (दक्षिणदिल्ली) :येतोआपकीतारीफकररहेहैं। …(व्यवधान)
माननीयअध्यक्ष :बिधूड़ीजी, आपकोक्याहोगया?
…(व्यवधान)
SHRI MALLIKARJUN KHARGE (GULBARGA): It is unfair. … (Interruptions)
माननीयअध्यक्ष: भारतकेजोकम्युनिस्टपार्टीकेसदस्यहैं, वेभारतकेप्रतिनिधिहैं।
…(व्यवधान)
श्रीरविशंकरप्रसाद :माननीयअध्यक्षमहोदया, मैंमाननीयसलीमसाहबकोबहुतदिनोंसेजानताहूं।हमारेऔरउनकेबीचकेसंबंधोंमेंकिसीऔरसेतुकीआवश्यकतानहींहै।आजमैंनेक्याकहा? मैंउनकीसैद्धान्तिकप्रतिबद्धताकोभीजानताहूं।उनकीअध्ययनशीलताकोभीजानताहूं।आजमैंनेयदिहाउसमेंउसकाजिक्रकियाहैतोमैंप्रसन्नताकेभावसेकहरहाथा।इसमेंउनकेव्यक्तित्वमेंकोईटिप्पणी का सवालनहींथा। …(व्यवधान) आपशांतरहिए।
HON. SPEAKER: He is a Communist. That is why, he is saying this.
… (Interruptions)
श्रीरविशंकरप्रसाद : माननीयअध्यक्षमहोदया, मैंसदनकीपरम्पराकापूरापालनकरताहूं।अगरमैंनेउनकीप्रशंसामेंयेभावकहेहैंकिभारतकीपरम्पराकाअभिनंदनउनकेमुखसेसुनकरहमेंअच्छालगातोइसमेंक्याआपत्तिहै? इसमेंक्यागलतबातहै? मुझेलगताहैकिआपभीइसमेंप्रसन्नहैं। …(व्यवधान)
माननीयअध्यक्ष :रविशंकरजी, It’s okay. आप लोगबैठिएन।
…(व्यवधान)
श्रीरविशंकरप्रसाद :माननीयअध्यक्षमहोदया, मैंसदनसेआग्रहकरताहूंकिइसबिलकोपारितकियाजाए।
HON. SPEAKER: The question is:
“That the Bill further to amend the Arbitration and Conciliation Act, 1996, be taken into consideration.” The motion was adopted.
HON. SPEAKER: The House will now take up clause by clause consideration of the Bill.
As Dr. Shashi Tharoor and Shri N.K. Premachandran are not present to move their amendments, I shall put all the Clauses together to the vote of the House.
HON. SPEAKER: The question is:
“That Clauses 2 to 15 stand part of the Bill.” The motion was adopted.
Clauses 2 to 15 were added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
…( व्यवधान)
श्रीमोहम्मदसलीम:68 सालपहलेएकनाइंसाफीहुईथी।…( व्यवधान)
माननीयअध्यक्ष :मोहम्मदसलीमजी,हमबादमेंबातकरेंगे।आपबिलकेबीचमेंमतबोलिए।आपबिलपासहोनेदीजिए।
HON. SPEAKER: The Minister may now move that the Bill be passed.
SHRI RAVI SHANKAR PRASAD: I beg to move:
“That the Bill be passed.” HON. SPEAKER: The question is:
“That the Bill be passed.” The motion was adopted.
*t53 Title: Regarding Constitution (Scheduled Caste) Order, 1950.
श्रीमोहम्मदसलीम:अध्यक्षमहोदया, मुझेलंचसेपहलेबोलनाथा,आपकीअनुमतिभीथी,चूंकिउसवक्तहंगामाहोरहाथा,इसलिएनहींबोला।इसीकारणजंतर-मंतरपरप्रदर्शनहोरहाथातोमैंवहांचलागया।यहवर्ष 1950 का मामलाहै।एकप्रेसिडेंशियलऑर्डरसेवर्ष 1950 में एकसीरियसअनामलीऔरएकइनजस्टिसहोगया,उसमेंहमधर्मकेनामपरकिसीकाआरक्षणनहींचाहतेहैं,लेकिनधर्मकेनामपरकिसीकोवंचितभीनहींकरनाचाहतेहैं।जोधोबीहैं,कमजोरतबकेकेलोगहैं,वेधर्मआधारितहोगए,ऐसाकहकरउनकोकुछनहींमिलरहाहै।वहआर्डरपर,बहुतकुछपुरानीपरंपराएं,जोगलतहैं,उनकोसरकारसहीकररहीहै।मैंसमझताहूंकिजो 1950 जो काँस्टीट्यूशनलऑर्डरहै,सरकारउसेसुधारनेकीकृपाकरेगी।
*t54 Title: The Speaker made valedictory reference on the conclusion of the 15th session of the 16th Lok Sabha.
माननीयअध्यक्ष : माननीयसदस्यगण,सोलहवींलोकसभाकापन्द्रहवांसत्र,जो 18 जुलाई, 2018 को आरंभहुआथा,आजसमाप्तहोरहाहै।इससत्रकेदौरान,हमने 17 बैठकेंकीं,जोलगभग 112 घंटे चली।वर्तमानसत्रमेंमाननीयसंसदसदस्यश्रीश्रीनिवासकेसिनेनीद्वारापेशकिएगएअविश्वासप्रस्तावपरचर्चाहुई।इसप्रस्तावपर 20 जुलाई, 2018 को 11 घंटे 46 मिनट चर्चाहुई।इसचर्चामें 51 सदस्योंनेभागलिया।यहप्रस्तावअस्वीकृतहुआ।अविश्वासप्रस्तावपरचर्चाकेदौरानकुछऐसेमुद्दोंपरभीचर्चाहुईजोसदस्योंकेलिएमहत्वपूर्णथेऔरजिन्हेंविभिन्नप्रक्रियात्मकउपायोंकेमाध्यमसेपहलेउठानेकेप्रयासकिएगएथे।
इससत्रकेदौरानमहत्वपूर्णवित्तीय(financial),विधायी (legislative) और अन्यकार्यनिपटाएगए।वर्ष 2018-19 के लिएSupplementary Demands for Grants (General), फिरवर्ष 2015-16 के लिए Demands for Excess Grants, इसपर 04घंटे 46मिनटसेअधिककीचर्चाहुईऔरतत्पश्चात्इन्हेंमतदानकेलिएरखागयाऔरसंबंधितविनियोगविधेयकपारितकिएगए।वर्तमानसत्रकेदौरान 22सरकारीविधेयकइंट्रोयूसकिएगए।कुलमिलाकर 21विधेयकपारितकिएगए।
पारितकिएगएकुछमहत्वपूर्णविधेयकोंमेंसेनि:शुल्कऔरअनिवार्यबालशिक्षाकाअधिकार (दूसरा संशोधन)विधेयक, 2017 {The Right of Children to Free and Compulsory Education (Second Amendment) Bill, 2017}, भगोड़ाआर्थिकअपराधीविधेयक, 2018 {The Fugitive Economic Offenders Bill, 2018}, भ्रष्टाचारनिवारण (संशोधन)विधेयक, 2018 {The Prevention of corruption (Amendment) Bill, 2018, व्यक्तियोंकादुर्व्यापार (निवारण,संरक्षणऔरपुनर्वास)विधेयक, 2018 {The Trafficking of Persons (Prevention, Protection and Rehabilitation) Bill, 2018}, दांडिकविधि (संशोधन)विधेयक, 2018 {The Criminal Law (Amendment) Bill, 2018}, वाणिज्यिकन्यायालय,उच्चन्यायालयवाणिज्यिकप्रभागऔरवाणिज्यिकअपीलप्रभाग (संशोधन)विधेयक, 2018 {The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Bill, 2018}, संविधान (एक सौतेइसवांसंशोधन)विधेयक, 2017 {The Constitution (One Hundred and Twenty Third Amendment) Bill, 2018}, राष्ट्रीयखेलकूदविश्वविद्यालयविधेयक, 2018 {The National Sports University Bill, 2018}, अनुसूचितजातियांऔरअनुसूचितजनजातियां (अत्याचारनिवारण)संशोधनविधेयक, 2018 {The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Bill, 2018} और स्थावरसंपत्तिअधिग्रहणऔरअर्जन (संशोधन)विधेयक, 2017 {The Requisitioning and Acquisition of Immovable Property (Amendment) Bill, 2017}. सदन मेंबहुतसारेपासकिएगएबिलोंमेंसेयेबिलप्रमुखहैं।
मुझेसभाकोयहबतातेहुएबहुतखुशीहोरहीहैकिइससत्रमेंहमसभीनेमिलकरलोकसभामेंसमाजकल्याणसेजुड़ेऐसेविधेयकपारितकिएहैं,जिनकाव्यापकप्रभावसमाजकेवंचितवर्गोंकेहितोंपरपड़ेगा,जैसेसंविधान (123वां) संशोधनविधेयक,जिसकेपारितहोनेसेराष्ट्रपिछड़ावर्गआयोगकेसंवैधानिकरूपसेगठनकामार्गप्रशस्तहुआहै।उसीप्रकारअनुसूचितजातियांऔरअनुसूचितजनजातियां (अत्याचारनिवारण)संशोधनविधेयक (Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act} भी पारितकियागयाहै।
सत्रकेदौरान, 75 तारांकितप्रश्नों (Starred Questions) प्रश्नोंकेमौखिकउत्तरदिएगए।शेष 285 तारांकितप्रश्नोंकेलिखितउत्तरऔर 4140 अतारांकितप्रश्नोंकेउत्तरोंकेसाथसभापटलपररखेगए।सदस्योंनेप्रश्नकालकेपश्चात्औरशामकोदेरतकबैठकरलगभग 534 अविलंबनीयलोकमहत्वकेमामले (matters of urgent public importance) उठाए।यहसंख्याजीरोऑवरमेंउठाएगएविषयोंकीहै,इसकेअलावामाननीयसदस्योंनेनियम 377 के अधीन 326 मामले भीउठाए।स्थायीसमितियोंनेभीबहुतअच्छाकामकियाहैऔरसभामें 62 प्रतिवेदनप्रस्तुतकिए।सभामें,देशकेविभिन्नभागोंमेंबाढ़एवंसूखेकीस्थितिपरनियम 193 के अधीनएकअल्पकालिकचर्चा (Short Duration Discussion) भीहुई।चर्चासंबंधितमंत्रीकेउत्तरकेसाथपूरीहुई।अन्यविभिन्नमहत्वपूर्णविषयोंपरमंत्रियोंद्वारा 64 वक्तव्यदिएगएऔरमाननीयसंसदीयकार्यमंत्रीद्वारासरकारीकार्यकेबारेमें 3 वक्तव्यदिएगए।सत्रकेदौरान,संबंधितमंत्रियोंद्वारा 1290 पत्र सभापटलपररखेगए।सत्रकेदौरान,गैर-सरकारीसदस्योंकेकार्यकेअंतर्गतविभिन्नविषयोंपरगैर-सरकारीसदस्यों (Private Members) के 128 विधेयक introduce (पुर:स्थापित)किएगए।श्रीविनसेंटएच.पालाद्वारानौवेंसत्रकेदौरान 5 अगस्त, 2016 को पेशकिएगएसंविधानकीछठीअनुसूची (संशोधन)विधेयक, 2015 {Sixth Schedule of the Constitution (Amendment) Bill, 2015} परविचारकिएजानेकेप्रस्तावको 3, अगस्त 2018 को आगेचर्चाकेलिएलियागया।तथापि,चर्चाउसदिनपूरीनहींहुई।
इससत्रमेंउपलब्ध 29 घंटों मेंसेसभाने 20 घंटे और 43 मिनट ज्यादादेरतकबैठकरविभिन्नमहत्वपूर्णमुद्दोंपरचर्चाभीकी।इतनेज्यादाघंटेबैठे,लेकिनबीचमेंजोडिस्टर्बेंसहुई,मैंउसकाजिक्रनहींकररहीहूं।
माननीयसदस्यगण,मैंनेकईबारसभाकीकार्यवाहीकेसुचारूऔररचनात्मकसंचालनपरबलदियाहै,जोकिसंसदकीविश्वसनीयताबनाएरखनेकेलिएअत्यंतआवश्यकहै।मुझेयहकहतेहुएअत्यंतहर्षकाअनुभवहोरहाहैकियहसत्रहालहीकेपिछलेदोउत्पादकसत्रोंअर्थात्बजटसत्र 2017 का दूसराभाग (11वां सत्र)एवंवर्ष 2017 का मानसूनसत्र (12वां सत्र)कीतुलनामेंज्यादा productive एवं संतोषजनकरहाहै।मैंमाननीयसदस्योंद्वारापीठासीनअधिकारियोंकोप्रदानकिएगएसहयोगकेलिएउनकेप्रतिहृदयसेआभारव्यक्तकरतीहूं।
मैंइसअवसरपरमाननीयउपाध्यक्षऔरसभापतितालिकामेंशामिलअपनेसहयोगियोंकासभाकेसुचारूरूपसेसंचालनमेंअपनासहयोगदेनेकेलिएधन्यवादकरतीहूं,माननीयकलराजमिश्रजीकाभीधन्यवादकरतीहूं।मैंमाननीयप्रधानमंत्रीजी,संसदीयकार्यमंत्री,विभिन्नदलोंऔरसमूहोंकेनेताओंऔरमुख्यसचेतकोंतथासभीमाननीयसदस्योंकेप्रतिउनकेसहयोगकेलिएधन्यवादव्यक्तकरतीहूं।मैंआपसभीकीओरसेप्रेसऔरमीडियाकेअपनेमित्रोंकाभीधन्यवादकरनाचाहूंगी।मैंइसअवसरपरमहासचिवऔरलोकसभासचिवालयकेअधिकारियोंतथाकर्मचारियोंकोउनकेद्वारासभाकोदीगईसमर्पितऔरतत्कालसेवाकेलिएधन्यवाददेतीहूं।
सभाकीकार्यवाहीकेसुचारूसंचालनकेलिएप्रदानकीगईसहायताकेलिएसभीसंबंधितएजेंसियोंकोभीधन्यवाददेतीहूँ।
माननीयसदस्यगण,स्वतंत्रतादिवसकेशुभअवसरपरअपनीएवंसभाकीओरसेसभीसदस्योंकोऔरदेशवासियोंकोभीमैंस्वतंत्रतादिवसकीअग्रिमशुभकामनाएँदेतीहूँ।
माननीयसदस्यगण,अबहमसभीवंदेमातरम्केलिएखड़ेहोंगे।
15 45 hrs NATIONAL SONG (National Song was played.) HON. SPEAKER: Now, the House stands adjourned sine die.
15 47 hrs The Lok Sabha then adjourned sine die.
* The sign + marked above the name of a Member indicates that the Question was actually asked on the floor of the House by that Member.
* Not recorded * Not recorded.
*English translation of the speech originally delivered in Tamil.
* English translation of the speech originally delivered in Bengali.
* Moved with the recommendation of the President.
* Not recorded.