Lok Sabha Debates
Need To Declare Calamity Caused By ‘Hudhud’ Cyclone In Coastal Region Of Andhra ... on 26 November, 2014
an> Title: Need to declare calamity caused by ‘Hudhud’ cyclone in coastal region of Andhra Pradesh as a national calamity.
SHRI KONAKALLA NARAYANA RAO (MACHHILIPATNAM): The Hudhud cyclone, which devastated Visakhapatnam and other districts in north coastal Andhra Pradesh on October 12, 2014 was very huge. Hudhud not only emerged as first high intensity cyclonic storm in 2014 to make landfall at wind speed of 206 kmph, but also the third highest intensity cyclonic storm out of the 515 cyclonic storms that developed in either the Bay of Bengal or the Arabian Sea since 1891. Hudhud not only changed the landscape of the port city, but also made it the first city in the country to be directly hit by a cyclone since 1891 as per the records of the IMD. Around 2 crore people were affected due to this cyclone.
Industrial sector, the backbone of the city of Visakhapatnam and also of new Andhra Pradesh state, faced a tremendous destruction calculated at Rs 6,137 crores, and it has been estimated that the loss would be more than Rs 63,000 crores. Andhra Pradesh state government has asked for claim of Rs 9,751 crores from Central Government. The usage of sophisticated Technology and alertness of government could help reduce the loss of lives but irreparable damage to the environment and property was caused and the overall damage is beyond comparison.
Many experts have already declared that the destruction caused by Hudhud is incomparable in the last 50 years. According to an estimate, Vishakapatnam City alone has incurred damages to the tune of Rs. 60,000 crore. Some government divisions have unofficially declared that the districts of Srikakulam, Vijayanagaram, Vishaka and parts of East Godavari have together incurred damages of up to Rs One lakh crore.
I, therefore, request the Government that the cyclone Hudhud, which devastated the North-Coastal Andhra districts on October 12, 2014 be immediately declared a National Calamity by the Central Government.
*25 Title: Need to construct a dam on river Ganga in Ismailpur under Bhagalpur Parliamentary Constituency, Bihar to prevent recurring floods in the region.
श्री शैलेश कुमार (भागलपुर):मेरे संसदीय क्षेत्र भागलपुर,बिहार में गंगा नदी की बाढ़ से ईस्माइलपुर प्रखंड के सैंकड़ों गाँव जलमग्न हो जाते हैं । उत्तरी भाग के तेतरी,बिहपुर तथा नवगछिया अनुमंडल तक इस बाढ़ का प्रभाव रहता है । नवगछिया पुलिस जिला है तथा बाढ़ के चलते सामान्य का कार्य भी नहीं हो पाता है । बाढ़ तथा जलमग्न की स्थिति में सामान्य जीवन पर इसका सीधा प्रभाव पड़ता है । यहां के निवासियों को प्रतिवर्ष संघर्ष करना पड़ रहा है । साथ ही जान-माल सहित किसानों की फसलों को भारी क्षति पहुंचती है । जल जमाव से सड़क सहित सभी आधारभूत संरचनाओं को क्षति पहुंचने के चलते सड़क आदि की मरम्मत पर करोड़ों रूपये व्यय करना पड़ता है जो कि न्यायसंगत नहीं है । ईस्माइलपुर प्रखंड के सैंकड़ों गाँवों को हर साल त्रासदी से बचाने के ईस्माइलपुर से हाई लेवल तक बांध का निर्माण कराकर इस क्षेत्र को सुरक्षित किया जा सकता है तथा करोड़ों रूपये के राजस्व की हानि को बचाया जा सकता है ।
अतः भारत सरकार से मेरी मांग है कि लोकहित में ईस्माइलपुर से हाई लेवल तक बांध का निर्माण कराये जाने के लिए बिहार राज्य सरकार से प्रस्ताव मांग कर इसकी स्वीकृति देते हुए धन उपलब्ध कराने का आदेश की कृपा करने का कष्ट करें ।
*t26 Title: Need to take initiative to include Buddhist Monuments in Vaishali, Bihar in the list of world heritage sites and provide adequate financial package to develop them as tourist places.
श्री रामा किशोर सिंह (वैशाली) : महाभारत काल से अब तक वैशाली, बिहार का गौरवशाली और प्राचीन इतिहास रहा है । महाभारत काल के राजा विशाल, भगवान महावीर की जन्मस्थली, भगवान गौतमबुद्ध की कर्मस्थली, चीनी विद्वान फकशियन और युवानजंग की मर्मस्थली और विश्व के प्रथम गणराज्य बनने का इतिहास वैशाली को जाता है । यह स्थान एक बड़ा और समृद्धशाली राजधानी प्राचीन काल से ही रहा है, यही कारण है कि 383 बी.सी0 में राजा कालाशोक के द्वारा इस स्थान पर द्वितीय बौद्ध परिषद का आयोजन किया गया ताकि बौद्ध और जैन धर्मों की दृष्टि से इस स्थान का सर्वश्रेष्ठ बनाया जा सके । इतनी ख्याति के पश्चात् भी पटना से हाजीपुर अवागमन के लिए गंगा नदी पर पुल जर्जर स्थिति में है । बोधगया और राजगीर को विश्व हैरिटेज में शामिल किया गया और बौद्ध सर्किट से जोड़ा गया है, परन्तु वर्ष 2008 में सरकार ने कोल्हुआ (वैशाली) के विकास के लिए मात्र 388.97 लाख रूपये की केन्द्रीय सहायता प्रदान की है ।
अतः केन्द्र सरकार से आग्रह है कि वैशाली पर्यटक स्थल के विकास के लिए इसे वर्ल्ड हैरिटेज में शामिल करने और बौद्ध सर्किट में जोड़ने और विशेष आर्थिक पैकेज प्रदान करने की कृपा की जाये ताकि विश्व के इस प्रथम गणराज्य को विश्व के शीर्ष पर्यटक स्थल के रूप में विकसित किया जा सके ।
*t27 Title: Need to take suitable measures to check decline in price of domestic rubber in the country.
SHRI JOSE K. MANI (KOTTAYAM): The Indian rubber market is on the decline over the past two years. From Rs. 240 per kg in April 2011 it has come down to Rs. 144 in May 2014. Such drastic fall in the price by more than 60% has made the crop economically unviable. The main reason for the fall in rubber price is excessive imports without taking into account the supply-demand gap. While the country has produced 8.07 lakh mt tonnes of rubber during 2013 the consumption was 9.55 lakh Mt tonnes leaving a gap of 1.48 mt tonnes. Instead of bridging the gap by imports, the actual imported quantity was 3.00 lakh Mt tonnes leaving a surplus supply of 1.52 Mt tonnes. So import restrictions form the crux of the issue. No import of rubber during peak rubber production season (September- January) is to be allowed. The number of discharge ports to be limited so that buyers may be tempted to utilize more domestic rubber. 100 percent inspection has to be carried out to avoid import of inferior quality at lesser price. A monitoring mechanism to avoid excess imports is to be created. Price stabilization scheme for rubber may be implemented by Government of India. For this purpose a corpus fund of Rs 1000 crore may be created. I urge the Govt. to consider the above suggestions and take immediate steps to provide support to the rubber farmers.
*t28 Title: Further discussion on the motion for consideration of the Delhi Special Police Establishment (Amendment) Bill, 2014.
HON. SPEAKER: Now the House shall take up Item No.14.
Shri Dharam Vira Gandhi to speak.
… (Interruptions)
HON. SPEAKER: Only his speech will go on record.
(Interruptions) …* SHRI DHARAM VIRA GANDHI (PATIALA): Madam, the selection panel being put by the Government is okay. Instead of taking the Leader of the Opposition, they have accepted the leader of the largest party. But there is one fear that the quorum should be complete before appointment of such a very important position is made. So, I think it should be mandatory that the leader of the largest party should be present while making selection of the Head of the CBI. So, it is my request to the House, through you, that let us all ensure that the leader of the largest party is a must for taking any decision before the appointment of the CBI Director is made.
*m02 DR.K. KAMARAJ (KALLAKURICHI): Respected Speaker Madam, I am thanking you for allowing me to speak on the Delhi Special Police Establishment (Amendment) Act.
Initially, this Act was established in the year 1886 to try the cases of war crimes. This Act was amended in the year 1946. This Act was amended to try the cases of war crimes and corruption. Again, this Act was amended in the year 1963. At that time, the Central Bureau of Investigation (CBI) was formed. Under this Act, initially the cases were tried with the acceptance of the State Governments and Union Territories. Again this Act was amended in 2013 under the Lokayukta Act because of the doubt that in selection of the Director, personal influences and political influences play a major role.
So, in the Selection Committee, they included the Prime Minister, the Chief Justice of India and the Leader of the Opposition. Since the people have now given a mandate where there is no single Opposition party who got the position of the Leader of the Opposition, now the need arises to amend the law to include the leader of the largest Opposition party in the selection panel.
But one thing we must remember is that the previous Government used the CBI to target its opponents and it had a political vendetta to try the opponents and file false cases. Also, the previous Government used the CBI to control scams like coal scam and 2G. The Supreme Court has given an adverse remark against the CBI Director.For this type of political vendetta CBI should not be used.
Another reason is, the same previous Government, our leader, people’s Chief Minister, hon. Puratchi Thalivi Amma had a reservation about relieving a police officer from the Tamil Nadu cadre. The Central Government spontaneously withdrew the official from the State Government’s pool without the consent of the State Government which affects the federal setup of the India because they had a political interest in transferring the individual from the Tamil Nadu State cadre to the Central cadre and she was selected as an Additional Director in the CBI. This type of political vendetta CBI should not be done.
We completely accept the inclusion of the Leader of the Opposition in the panel. Also, we accept the inclusion of the another clause that in the absence of two members or if there is any vacancy, the CBI Director still can be selected. We completely accept the amendment. We support the amendment Bill. Thank you Madam.
*m03 SHRI M. VEERAPPA MOILY (CHIKKABALLAPUR): Madam Speaker, even though this amendment to the Delhi Special Police Establishment (Amendment) Bill, 2014, looks very simple and a technical one, it is not as if it is very simple. Any law made by any Government is not done only to meet with contingencies. The law is always meant to be made universal. I think this reflects the short-sightedness on the part of the Government that they would like to meet some contingency which has arisen today.
Of course, I think they need to do it with other Acts. About 10 Acts they will have to amend just to accommodate their short-sighted, narrow and selfish motive. I will say, this is rather abuse of the Parliamentary procedure and abuse of the Parliamentary power. More so, I am more concerned about you. Why should your valuable time and the valuable time of the Parliament be misused like this which is unwanted and unwarranted? Is it for what purpose? What is the public interest involved?
I do not blame the hon. Speaker because ultimately everything goes by the policy, proposal or the attitude of the Government in power. We are not begging for the post. But they should have straightaway admitted the leadership of the Opposition. They need not have interpreted it in their own way. I do not think the laws are meant to be interpreted in favour of this lobby or that party. Laws are to be universally interpreted. That is the principle by which laws of any country are laid down. I find total deviation from it.
Madam, they have misrepresented the facts. It is so palpable, so clear, so open. The amendments, which they have proposed, particularly clause 2 (b) mentions “Leader of the Opposition recognised as such in the House of the People or where there is no such Leader of Opposition, then, the Leader of the single largest Opposition Party in that House–Member”. I must appreciate the liberal attitude taken by you to give him the Leader of the Opposition seat. He has occupied it. For every purpose, for all protocols, you recognised it. But, they refused it. That is arrogancy of power. It can happen only in dictatorship and not in parliamentary democracy. So, this is very clear.
In section (2) of clause 2 (b), it is mentioned “No appointment of a Director shall be invalid merely by reason of any vacancy or absence of a Member in the Committee”. What is the reason given? Let us go through the Statement of Objects and Reasons. They mentioned in the Statement of Objects and Reasons that “it is considered appropriate to amend clause (b) of sub-section (1) of section 4A of the Delhi Special Police Establishment Act, 1946 and make enabling provision for inclusion of the Leader of the single largest Opposition Party in the House of the People as a Member of the said Committee.” This is important. The next sentence is quite important. It says, “Keeping in view the legislative practice followed in this regard, it is proposed to provide that no appointment of a Director shall be invalid merely by reason of any vacancy or absence of a Member in the Committee”. Where is the legislative practice?
Let them show one enactment where such a legislative practice has been followed. Let us see the latest Act, the Lokpal and Lokayukta Act. Is there any practice followed? Here you say, in a simple sentence, in section (2) of clause 2 (b), “no appointment of a Director shall be invalid merely by reason of any vacancy in the selection Committee”. Where is the absence? From where did they get this practice? This is totally derogative. I am happy that one of our Members from BJP has raised this issue as well. There is no such vacancy. It means that they would like to play some mischief. You know that some time a short notice is given, some time no notice is given, some time meeting is called suddenly and entire process is short-circuited. How can they do it? It is a criminally motivated act on the part of the Government.
Yesterday, one hon. Member raised the same issue. If you say ‘….any vacancy in the selection committee’, I want to know where the absence is. Then, they say ‘legislative practice’. Where is such legislative practice followed? Let them show one Act. Of course, they will create this kind of a very wrong, criminal precedent today to support that. They may do it. Now, this will be the practice. Suppose, in this House they adopt this, this will be a legislative practice now. Are we to lay down such kind of a precedent today? Madam, I think they will have to be hauled upon this kind of a criminal, ill-motivated act. They can play any mischief under this.
When certain rights are given, they cannot be taken away. If such a right is intended to be deprived of to that Member, which is legitimately due to him, it is, I will rather say, an illegitimate amendment. One has to be careful today. If they have done it today in this case, tomorrow they will do it in many other cases. That is why there are serious implications on this. I do not think that any reasonable and sane-minded Member of this House can approve this. We totally oppose it. Otherwise let them come out with an amendment, we will support the entire Bill. We have to remove that clause, delete that clause. Otherwise, we have very serious objections. We would not like to lay an illegitimate, wrong, criminal legislative practice in this House. It has never happened in the history of Parliament or history of any legislature of any State. We are credited to have the best parliamentary practice. We have the largest parliamentary democracy in the world. Are we to lay down such precedence to the detriment of that kind of a reputation, which has been enjoyed all the 60 years?
Madam, institutions are important for nurturing the democracy of any country. You can just see North Korea and South Korea. The people are of same ethnic group. But, the parliamentary and democratic institutions, which are built in South Korea, are not built in North Korea. That is why the North Korea suffers. Whereas there is a good parliamentary practice and accountability in South Korea, there is anarchy and maladministration in North Korea.
12.39 hrs (Hon. Deputy-Speaker in the Chair) Madam, it is said by many political theoreticians, ‘If the institutions fail, democracy fails’. Democracy fails because of the institutions. We have to zealously guard it in this case. I am afraid that they may do so many things. Day before yesterday, I had seen in a newspaper that the UPSC Chairman had been appointed overruling the precedents. The precedent is that the UPSC Chairman should be selected from amongst the senior most members from the UPSC. That has been given a go bye. An outsider, totally a new man, instead of becoming a member, suddenly becomes the Chairman. I think they have started destroying these democratic institutions. For what purpose; what is your motive?
Shri Advani ji is here. He has been the longest serving Member of this House. I think in your own presence, this kind of sabotage is being done. This kind of sabotage is being done on all the institutions. That is why I started saying that even though it may look highly technical and insignificant, it may have far reaching repercussions, consequences and ramifications in the functioning of the democratic institution. This way, the Parliament cannot be misused and abused for that kind of a thing.
Hon. Deputy-Speaker, Sir, I would rather say that a lot of things are being said in the Supreme Court on the CBI. I am not concerned about the persons, but we are concerned about institutions. I think that today because of mishandling of the entire thing regarding that institution before the Supreme Court we see CVC v/s. CBI; Supreme Court v/s. CBI; and CBI v/s. CBI, and CBI moles are there to sabotage within the institutions. Where are we going? The present Government just enjoys about what is happening around.
Of course, you can attribute for your own convenience about the person, but when the Supreme Court questions the credibility of the institution, then I think that the entire Parliament should stand together to uphold that credibility. Have we done it? We rather enjoy it sometimes. It is a sadistic approach to just enjoy and allow that kind of degradation of a democratic institution.
If there is anything going wrong, then what is the response from the Government? The Government cannot respond to anything and neither say that if any person is misusing or abusing a particular office, then at least ask him to go on leave. This has not been done here. I never wanted to quote certain allegations, but the CBI Chief himself is making allegations against the Attorney General of India and Attorney General is making allegations against the CBI, Director. Here, it is never heard of. These things are happening before the Supreme Court, and that kind of an attitude is there. Sometimes, it is being said and forgive me for saying that the CBI, Director himself said that the Attorney General is a mole. Unfortunately, everything is said and it is most unfortunate.
Hence, I again ask the Government to come out with a comprehensive amendment for the Delhi Special Police Establishment Act. It is still pending. We have drafted one, and instead of bringing one amendment after another just because it is convenient / expedient to us, is not going to serve the country and it is not going to sustain … (Interruptions)
SHRI BHARTRUHARI MAHTAB (CUTTACK): Read the Law Commission Report.
SHRI M. VEERAPPA MOILY: Yes, they have already suggested it. I think that something will have to be done urgently to ensure that credibility of the office of CBI, Director is upheld because the highest investigating office cannot be put to this kind of disabuse. In fact, you have listed this as the first Bill to be approved, and already some 4 or 5 names are being considered for selection by the Selection Committee. I do not know, but some of the probable names are themselves suspects. Yes, I know that they may make this kind of a selection, and they think that every selection is their personal selection. It is not objective; it smacks of motivation; it smacks of lobbying and mala fide intention. It shows they are in a hurry. If they are in a hurry to appoint somebody, who is in their mind and not in the real credible list, it will be the most mischievous one and, ultimately, the selection will be blurred. I am afraid it is being done with a view to accommodate somebody. It will be quite appropriate if the panel of names is prepared and sent by the Select Committee instead of a single individual. One individual cannot do that and it should be strictly avoided.
Since the Apex Court is seized of the matter, I do not want to say many other things. However, I must say that it will be a black day in the history of our Parliament, if the second part of the amendment is adopted. I believe all of us should put our heads together, and I think the entire House should reject this particular clause. Otherwise, it will definitely create a very bad precedent in the country and in the legislative history of the Parliament.
*m04 श्री कौशलेन्द्र कुमार (नालंदा) : उपाध्यक्ष महोदय,सरकार डी.एस.पी.ई. एक्ट के सेक्शन 4(ए) में अमेंडमेंट के लिए यह बिल लेकर आयी है। मैं अपनी पार्टी की ओर से इस पर अपना मत व्यक्त करने के लिए खड़ा हुआ हूं।
महोदय,एक्ट में पहले से यह प्रावधान है कि तीन सदस्यों में से एक प्रधानमंत्री,दूसरा लोक सभा में विपक्ष के नेता और तीसरा सर्वोच्च न्यायालय के मुख्य न्यायाधीश या उनके द्वारा नामित कोई अन्य न्यायाधीश मिल कर सीबीआई के निदेशक की नियुक्ति करेंगे। परन्तु सरकार ने सोलहवीं लोक सभा के गठन के बाद एक अलग ही नियम बना कर दस प्रतिशत के आंकड़े का जो खेल खेला है,उसी के परिणामस्वरूप इस बिल को लाने की आवश्यकता हुई है। अंततोगत्वा सदस्य तो कांग्रेस पार्टी का ही होगा।
दूसरा,सरकार ने इस प्रक्रिया के लिए कोई समय सीमा तय नहीं की है कि सेवानियुक्ति के कितने दिनों पहले यह प्रक्रिया आरम्भ की जाएगी?यह भी इस बिल में प्रावधान होना चाहिए।
तीसरा, सरकार अब यह व्यवस्था कर रही है कि कोई सदस्य अनुपस्थित है या उसकी सदस्यता कमेटी में नहीं है तो भी सीबीआई के निदेशक की नियुक्ति सरकार कर लेगी, यह तो विरोधाभास लगता है। जब तीन सदस्यों का नियम है तो यह पूर्णरूपेण प्रावधान हो कि तीनों सदस्यों की उपस्थिति में और रज़ामंदी से उनके द्वारा सीबीआई के निदेशक की नियुक्ति की प्रक्रिया पूर्ण हो। आशा है कि सरकार इन बिंदुओं का ध्यान रखेगी।
*m05 SHRI P.V. MIDHUN REDDY (RAJAMPET): Sir, as we all know, the Delhi Special Police Establishment is a vintage one and it was established during the British Rule to curb corruption and bribery in the then Government. Later, this was merged with the CBI in 1963. We, on behalf of YSR Congress Party, support this amendment. If you consider the larger interest of the people, it is insignificant whether the Leader of the Opposition or the leader of the single largest party is going to be made a member of the Committee. What is more significant is the fact that the CBI has become a tool in the hands of the ruling party to intimidate, control and destabilize the Opposition. Sir, the CBI is being used as a tool for pursuing their political vendetta. The Supreme Court in the recent cases like the Hawala case pulled the CBI for not probing the influential people and more recently, the Supreme Court has termed the CBI as a ‘caged parrot’. The usage of the term ‘caged parrot’ by the Supreme Court reiterates the demand for greater autonomy so that the CBI operates in an impartial manner.
Sir, I would like to bring to your notice a classic example of this from my State of Andhra Pradesh. Our Leader YS Jagan Mohan Reddy was not in power. He had never signed any file. He was the son of former Chief Minister. Though he was not holding any office of Profit, the CBI took a probe on him just for the reason that he had come out of the then Ruling Party and the CBI filed cases against him at the behest of the then Ruling Party.
Sir, the interesting fact is that during the same period, the Leader of the Opposition demanded for a CBI probe on him but the CBI stayed away saying that they had shortage of manpower. During the same period, 28 teams were working on Mr. Jagan Mohan Reddy. We can understand the double standards of the CBI and it is merely a tool in the hands of the Ruling Party. The caveat in Vineet Narain pronouncement by Supreme Court in 1999 says that the State should away from the investigations and it should not interfere in the investigations being conducted by the investigative agencies. But the regular violation in this has prompted the Apex court to insist for the greater autonomy and there is a need for fairness in the investigations conducted by the CBI. Sir, for the CBI to be a genuine organisation, not just a political tool, we need to enact laws where there guidelines are properly fixed and where justice can be done to the normal people.
Sir, I would like to sum up by saying that the CBI should be a tool to enforce the law and not a tool in the law-makers hands.
*m06 SHRI ADHIR RANJAN CHOWDHURY (BAHARAMPUR): Sir, already Veerappa Moily Ji has expressed the views of our Party vis-à-vis the amendment, namely, Delhi Special Police Establishment (Amendment) Bill, 2014. The Bill appears to be insignificant but it is potentially explosive and ambiguous in view of the Parliamentary niceties of our country. Sir, simply I would like to draw your attention that the sub-clause (ii) of the Clause 2 of Bill which states:-
“No appointment of a Director shall be invalid merely by reason of any vacancy or absence of a Member in the Committee.” Sir, why is this Bill emphasizing on the vacancy? The proposed Committee consists of the Prime Minister, the Chief Justice of India and the Leader of the single largest party. Sir, we know that this legislation is a fall out of the Government’s intrasigence and obstinacy of not accommodating the views of the Opposition but later was forced to bring this amendment in order to by-pass the legislative hurdle which is legitimate and valid in the Parliamentary procedure. I simply like to draw your attention that there is a severe ambiguity in this particular clause that I have just referred to you.
It is alright that you are now making the leader of the single largest opposition party a member of the Committee. I am raising this question just for the sake of interpretation and to understand the intent of the lawmakers. Assume for a second that this amendment Bill had been passed say two months back and you have to appoint the CBI Director now. In that scenario, you could as well have not made the leader of the single largest opposition party a member of the Committee by dint of the second proviso where it has been clearly mentioned that no appointment of a Director shall be invalid merely by reason of any vacancy or absence of a member in the Committee. Is this the intent of the legislation? I am very much focusing on the intent of the legislation because once the intent of a legislation is clearly expressed, then you could easily understand the desire of this Government. I wish to understand the reason behind incorporating this provision. Why has this Government incorporated this provision in this legislative document? Keeping what kind of circumstances in view this provision is being made that what I would like to understand. Naturally, in accordance with our Party’s views, I propose that this be corrected before obtaining our consent on this Bill.
CBI is a premier organisation and we do not want to see any kind of political tinkering with the day-to-day performance of CBI. Here the intent of the Government is totally mala fide. This Government is trying to push their own agenda through this legislative amendment. Therefore, I oppose tooth and nail this legislation that has been brought by this Government.
*m07 श्री राजेश रंजन (मधेपुरा) : उपाध्यक्ष महोदय, हमारे विपक्ष के नेता श्री वीरप्पा मोइली ने जिस संदर्भ में बात रखी है और श्री अधीर रंजन चौधरी ने भी जिन बातों को कहा है, इनके इतना कहने के बाद कुछ बचता नहीं है, लेकिन मैं यह जरूर कहना चाहूंगा कि बहुत सशक्त और मजबूत सत्ता होने का क्या मतलब है कि कम्पलीट ..* की तरह शासन करना या विपक्ष की मर्यादा का ख्याल रखते हुए अपनी मर्यादा और पारदर्शिता को भी बचाकर रखना। क्या आप इस बात को हमेशा भूल जाते हैं कि ....* हमेशा बड़ी गलती करता गया, उसने छोटी गलती नहीं की और आप भी बड़ी-बड़ी गलती करते जा रहे हैं। आप दो बड़ी गलतियां कर चुके हैं, जिन्हें मैं अभी सदन में नहीं कहूंगा। आप इन चीजों को भूलें नहीं, आप इतिहास से सबक सीखें कि .....* ने जितनी बड़ी गलती की थी और जो हश्र ......* का हुआ, वह हश्र कल आपका न हो, इस बात का जरूर ख्याल रखें।
जहां तक इस विधेयक और विपक्ष का सवाल है, आप जिस तरीके से बिलों में लगातार कुछ न कुछ नये अमैन्डमैन्ट्स लाकर जिस तरीके से विपक्ष को नजरअंदाज करते जा रहे हैं, यह सरकार की सेहत के लिए और लोकतांत्रिक मूल्यों के लिए उचित नहीं है। हम यह जरूर चाहेंगे कि आप जिन बिलों को आज जिस अमैन्डमैन्ट के साथ लाना चाहते हैं, उसमें यदि आप बहुत मजबूत है, निश्चित रूप से आप बहुत सशक्त और ताकतवर हैं, आप देश बनाना चाहते हैं, फिर आप कमजोर विपक्ष से डरते क्यों हैं। क्यों नहीं आप कमजोर विपक्ष को और मजबूत करके अपनी ताकत को मजबूत करते। मुझे सीबीआई के बारे में कुछ ज्यादा नहीं कहना है कि यह देश, दुनिया और हर व्यक्ति इस बात को बोलता है कि सीबीआई कौन सा इंस्ट्रूमैन्ट है। अभी सुप्रीम कोर्ट में जो बातें सीबीआई डायरेक्टर के बारे में आई हैं, इसका क्या कारण है। यदि सीबीआई इंस्ट्रूमैन्ट इतना मजबूत है तो लोकपाल जैसे बिल को लाने की बात क्यों आई और इतने दिन अन्ना हजारे ने इस देश में जिस तरीके से आंदोलन किया, उन्हें लगातार इतने बड़े आंदोलन में बैठने की जरूरत नहीं पड़ती।
मेरा आग्रह इतना ही है कि आप किसी भी तरह का बिल लायें,जिस भी इंस्ट्रूमैन्ट के लिए आप बिल लाते हैं,जिस संस्था को बनाने के लिए बिल लाते हैं,उस संस्था को मजबूत जरूर बनायें।
13.00 hrs. लेकिन वह संस्था स्वतंत्र कैसे हो?उसकी पारदर्शिता इस देश में कैसे बचे?आम लोगों को उसकी मजबूती और पारदर्शिता से कैसे न्याय मिले?इस बात का ख्याल जरूर रखा जाए। लोकपाल बिल जिन चीजों कि लिए लाया गया था,लोकपाल बिल को ध्यान में रखते हुए और विपक्ष की जो राय है,उसको ध्यान में रखते हुए आप उन बिल को पास करने का प्रावधान लाएं। आप ऐसा कुछ न करें,जिससे देश के लोकतांत्रिक ढांचे को खतरा हो और आपसे देश को खतरा हो और यह लोकतंत्र समाप्त हो जाए। ऐसा कोई काम आप नहीं करें। इसलिए आप तत्काल इस बिल को स्थगित करें और बड़े व्यापक रूप से इस बिल को लाने के लिए विपक्ष के नेताओं की सहमति लें और सहमति ले कर इस बिल को लाएं। मैं आपसे यही कह कर अपनी बात समाप्त करता हूँ।
*m08 SHRIMATI ANUPRIYA PATEL (MIRZAPUR): Thank you, hon. Deputy-Speaker, Sir.
On behalf of my party, Apna Dal, I welcome the Delhi Special Police Establishment (Amendment) Bill, 2014 as I feel it clearly reflects the NDA Government’s faith and commitment towards the principles of democracy.
As I understand, by now, the entire House has understood the reason for the urgency in the passage of this Bill. I appreciate the Government’s move to amend Section 4(a) in order to include the leader of the single largest opposition party in case of unavailability of the Leader of the Opposition in the three-member selection panel for the appointment of the CBI Director. I feel that the entire House stands in unity for this proposed amendment. However, several hon. Members from the Opposition have expressed their reservations about the second amendment which has been proposed by the Government which says that the appointment of the CBI Director shall not stand suspended or will be delayed on account of the absence of one member out of the three-member selection panel.
As far as the appointment of the Director is concerned, here I feel the apprehension with the Members who have raised their reservations is that the Government may act arbitrarily, the Government may thrust its choice. However, I appeal to the House to notice the composition of the selection panel which consists of three members wherein only one member is the representative of the Government, which is our hon. Prime Minister. So, in any case, even if one member is absent, the Committee is not going to be biased. It will be unbiased even in the case of one member being absent. So, why are we assuming that there will be non-seriousness to the extent that one member out of the three-member panel is going to be absent on a permanent basis? I strongly believe that with some seriousness and some alertness on the part of the Government and the largest opposition party, we can be sure that the third member is always present on the panel.
I feel, the Government has proposed the second amendment keeping in view an exceptional situation where the third member may be absent on account of certain specific reasons. However, in such exceptional circumstances, the vacancy cannot be maintained. The crucial appointment of the CBI Director has to be made. It cannot be held up in the larger interest of the nation because nationwide the citizens have great faith and belief in the institution of CBI. There are so many cases where people have expressed their faith in the inquiries made by CBI. Therefore, I feel, for trivial reasons, the appointment to the post of the CBI Director should not be held up. It is very essential and timely to pass this Bill with the proposed two amendments.
I once again extend my fullest support to the Bill which has been proposed by the Government.
*m09 SHRI MALLIKARJUN KHARGE (GULBARGA): I do not want to make a lengthy speech but just want to mention only two or three points. You have brought the Bill to overcome the difficulties in appointing the Director of the CBI because in the definition, the Leader of the Opposition is mentioned. To overcome that difficulty, a new definition is given and according to that, you want to proceed. इससे यह हो रहा है कि डेमोक्रेसी में विश्वास रखने वाले लोग,अगर सारे कानून को डायलूट करते रहे तो यह देश के हित में अच्छा नहीं होगा और लोकतंत्र के लिए भी अच्छा नहीं होगा। The Salary and Allowances of Leaders of Opposition in Parliament Act, 1977. आप जानते हैं,उसमें यह है, The leader in that House of the party in opposition to the Government having the greatest numerical strength is given. This is the definition in the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977. इसको आप रेकग्नाइज नहीं कर रहे हैं। इसको इसलिए रेकग्नाइज नहीं कर रहे हैं कि यह सिर्फ सैलरी एंड एलाउंसेज के लिए डेफिनिशन है। अगर आप इस डेफिनिशन को मानते हैं तो आपको दिल्ली स्पेशल पुलिस एस्टैब्लिशमेंट एक्ट में अमेंडमेंट करने की जरूरत नहीं है,लोकपाल एक्ट में अमेंडमेंट करने की जरूरत नहीं है,सेंट्रल विजिलेंस कमीशन एक्ट को अमेंड करने की जरूरत नहीं है,सेंट्रल इन्फार्मेशन कमीशन एक्ट को अमेंड करने की जरूरत नहीं है। नेशनल ह्यूमन राइट्स कमीशन सहित ये सारे दस एक्ट आप अमेंड कर रहे हैं,सिर्फ एक समस्या को ओवर कम करने के लिए। उसके बजाए एक एक्ट में जो है,अगर उसको मान्यता दें तो इन सारे दस एक्ट में अमेंडमेंट की जरूरत नहीं होगी,आवश्यकता भी नहीं होगी,अगर आपको सही मायने में डेमोक्रेसी में विश्वास है।...(व्यवधान) हमेशा ऐसा होता है,ऐसी सिचुएशन आती है,जब ऐसी सिचुएशन आती है,तो उसको ओवर कम करने के लिए अगर आप इस डेफिनिशन को मान जाते तो दस एक्ट अमेंड करने की आवश्यकता नहीं है और उससे एक प्रीजिडेंट बन जाता है कि जो कुछ भी है,वह रूल्स के मुताबिक होगा।
दूसरी चीज,जो आज आप डिनाई कर रहे हैं,वह एक स्पीकर की रूलिंग है। मैं आपसे भी अपील करता हूँ।
Mr. Deputy-Speaker, Sir, I am appealing to you also. It is the Speaker’s ruling, whether it is the great Speaker, Shri Mavalankar Ji or other previous Speakers. You have got that power to overrule that ruling. If you simply overrule that and create a new precedent, all these ten Acts need not be amended now. आप उसके लिए भी तैयार नहीं हैं और सैलरी एंड एलाउंसेज एक्ट की डेफिनिशन को मानने के लिए भी आप तैयार नहीं है। इसका मतलब यह होता है कि आप अपोजीशन को,क्योंकि,वह न्यूमेरिकली स्ट्रेंग्थ नहीं है,इसको हम सप्रेस कर सकते हैं,इसको हम किसी ढंग से भी झुका सकते हैं। हम चाहे दस हों,बीस हों,चालीस हों या पचास हों,हम झुकने वाले नहीं है। हमारा सिर कट जाएगा,लेकिन हम झुकने वाले नहीं है। ...(व्यवधान)मैं आपसे निवेदन करता हूं कि अभी भी वक्त है। यहाँ प्रीजिडेंट क्रिएट कर सकते हैं या इस डेफिनिशन को मान सकते हैं। ये तो एक हाथ से लार्जेस्ट पार्टी को दे रहे हैं और दूसरे हाथ से ले रहे हैं,क्योंकि,आपका जो अमेंडमेंट है,अगर उसमें कोई एक सदस्य भी अब्सेंट है या किसी वजह से उसे नोटिस नहीं मिला या समय के अनुसार उसके पास पहुँचा नहीं,ऐसा तो बहुत दफा होता है,हमारी पार्टी के नोटिसेज बहुत से लोगों को जल्दी नहीं मिलते हैं,आपकी पार्टी के सदस्य लोगों को भी नहीं मिलते होंगे। हमेशा ऐसा होता रहता है। अगर उस बहाने से कोई इसका मिसयूज़ करना चाहते हैं तो वे कहेंगे कि क्या किसी दिन हमें इंटीमेट किया था। वे अपोज़ीशन लीडर नहीं है या फलां कोई लीडर नहीं है या मैम्बर नहीं है। इसलिए अपॉइंटमैंट वैलिड है। आपको वैलिडेट करने के लिए उसको भी अमैंडमैंट करना है। यह जो हथियार आप अपने हाथ में ले रहे हैं,यह बहुत बड़ा डेन्जर है। यह वैपन दुधारी तलवार के जैसा है। इसलिए मैं आपसे अपील करता हूँ कि एक तो कॉप्रिहैन्सिव अमैंडमैंट लाकर आप काम कीजिए। नहीं है तो सैलेरीज़ एंड अलाउंसेज़ एक्ट में जो मान्यता दी,उसको तो मानिये। वह नहीं है तो उसको ओवररूल करके नया प्रिसिडैन्ट क्रियेट कीजिए। ...(व्यवधान) If you are really interested in democratic principles and you want to do it in a right spirit, then you withdraw it. You bring a comprehensive Bill. Otherwise, if you want to respect democracy, if you want to respect Opposition and if you want a strong Opposition which is not just for walk out and for making galata and if you really want constructive suggestions and want to solve some issues concerning the country, you do that. If you just want to manage and suppress the views of the Opposition, you have majority and you can go ahead. I know Shri Venkaiah Naiduji is in a hurry to do it. अभी बहुत दिन हैं भई!पहले तो आपने 60 महीने मांगे थे,अब 200 दिन हो गए हैं,नज़दीक हो रहे हैं, 180 दिन हो गए हैं। इसलिए उतना गड़बड़ मत कीजिए। लेकिन सबके हित में यह बिल नहीं है इसलिए इसको विदड्रॉ कीजिए और नया बिल लाइए या रिकॉग्नाइज़ कीजिए।
HON. DEPUTY SPEAKER: I think Shri Kharge should not have commented on Speaker’s Ruling.
… (Interruptions)
SHRI MALLIKARJUN KHARGE : I have only appealed and I have not commented. You can find it out… (Interruptions)
HON. DEPUTY SPEAKER: I will go through the records and find it out.
THE MINISTER OF URBAN DEVELOPMENT, MINISTER OF HOUSING AND URBAN POVERTY ALLEVIATION AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI M. VENKAIAH NAIDU): Hon. Deputy Speaker, Sir, I would not have intervened but for the comments made by the Congress Party leader, Shri Khargeji. कोई सिर काटने वाले नहीं हैं। वह काम हम करते नहीं है,आप निश्चिंत रहिये। ...(व्यवधान) We are dealing with senior people. Please have some patience.
दूसरी बात यह है कि लोकतंत्र में विपक्ष को मज़बूत करना या नहीं करना जनता तय करती है,हम लोग तय नहीं करते हैं। तीसरा मेरा कहना है कि जो लोकतंत्र की स्पिरिट है,उसी को ध्यान में रखते हुए हम यह प्रस्ताव ला रहे हैं,संशोधन ला रहे हैं। अनुपस्थिति के बारे में आपने जो चर्चा की,यह नियम किसने बनाया,लोकपाल बिल से लेकर पूरा इतिहास आपको याद होगा। तीसरा, खड़गे जी जैसे व्यक्ति से बाकी लोगों को भी सीखना चाहिए,सुबह आकर आखिर तक बैठने वाले लोगों में नंबर वन व्यक्ति खड़गे जी हैं। उनका कभी एब्सैन्ट होने का सवाल ही नहीं है। इसलिए वह प्रश्न उत्पन्न होता नहीं है। ...(व्यवधान)
श्री मल्लिकार्जुन खड़गे :यह देश के हित में और लोकतंत्र के हित में है।...(व्यवधान)
श्री एम. वैंकैय्या नायडू : नहीं, नहीं, मैं पर्सनली नहीं ले रहा हूँ।
श्री मल्लिकार्जुन खड़गे :हम रहें या न रहें,ये चमन आबाद रहे,यह हम कहना चाहते हैं।
श्री एम. वैंकैय्या नायडू : ज़रूर। जब हम दो थे, अटल जी और आडवाणी जी, उस समय हम दो हमारे दो किसने कहा? हम उसको भी अनुभव करके यहाँ 2 से 282 हुए। ...(व्यवधान)Shri Pappu Yadav, I have not disturbed you. This is not the way. You are still a youngster… (Interruptions) वे मेरे मित्र भी हैं। From 2, we have come back to 282. It is people’s mandate. It is not the question of majority or minority.
Secondly, the Government is always ready to accommodate the Opposition to the extent possible. We are prepared to take its views. Whatever rationale approach you adopt, we are ready to take those views into consideration and make changes.
Finally I would like to say that this amendment is being brought to strengthen the functioning of the CBI which has been maligned in the recent years. Keeping in view the true spirit of democracy, the Government is bringing this amendment. You should not have any objection. For further improvement, let the debate go on and we can think at a later stage to make further amendments. Right from the first Prime Minister, Shri Nehru ji, Madam Indira ji, Shri Rahul ji, Shri Rajiv ji… (Interruptions) राहुल जी प्रधानमंत्री नहीं बन पाए...(व्यवधान)ठीक है,मेरे मुंह से निकला है। मैं स्वीकार करता हूं।...(व्यवधान)वे प्रधानमंत्री नहीं बन पाए। किसी व्यक्ति के बारे में मैं कभी मज़ाक में नहीं बोलता हूं। सदन से बाहर मेरा पोलिटिकल क्रिटीसिज्म अलग है। कांग्रेस से मेरा झगड़ा है,लेकिन सदन में मर्यादा,गरिमा रखने की मैं हमेशा कोशिश करता हूं। नेहरू जी के ज़माने में,इंदिरा जी के ज़माने में,राजीव जी के ज़माने में हम लोग विपक्ष में थे। हमें आपने कभी ऐसा रिक्ग्नेशन नहीं दिया। उस समय कोई प्राब्लम नहीं हुई और अभी भी कोई प्राब्लम नहीं है और न ही होगी । आप निश्चिंत रहिए और इस बिल को सपोर्ट कीजिए तथा लोकतंत्र का भला कीजिए।
श्री मल्लिकार्जुन खड़गे :राँग इप्रेशन नहीं जाना चाहिए। आपको भी मालूम है कि उस वक्त इतने एक्ट नहीं थे,जिसमें मैनडेटरी प्रोविजन ओपोजिशन लीडर का होना चाहिए। अब जबकि मैनडेटरी प्रोविजन है,उस वक्त और आज के वक्त में फर्क है इसलिए मैनडेटरी प्रोविजन रहने की वजह से आपको करना चाहिए।
श्री एम. वैंकैय्या नायडू : उस समय आप सत्ता में थे और हम विपक्ष में थे। अभी हम सत्ता में हैं और आप विपक्ष में हैं।
*m10 उत्तर पूर्वी क्षेत्र विकास मंत्रालय के राज्य मंत्री, प्रधान मंत्री कार्यालय में राज्य मंत्री, कार्मिक, लोक शिकायत और पेंशन मंत्रालय में राज्य मंत्री, परमाणु ऊर्जा विभाग में राज्य मंत्री तथा अंतरिक्ष विभाग में राज्य मंत्री (डॉ. जितेन्द्र सिंह) : महोदय, हमने सारे आदरणीय सांसदों की बातें ध्यान से सुनीं और संज्ञान लेने का भी प्रयास किया है। मुझे लगता है कि विशेष उत्तर लायक बात नहीं है क्योंकि कुल मिलाकर एक बहुत संतोष की बात है कि सबने सीबीआई की क्रेडिबिलिटी और उसकी प्रभुसत्ता बनी रहे, इसके लिए अपनी चिंता जतलाई है। I am glad, in fact, I thank the House including the Opposition Benches that they have, in fact, appreciated and endorsed our concern for upholding the credibility of CBI as well as the process of appointment of its Director. So, to that extent, I think, by and large, there has been a unanimous support to the proposal made by us. अलग-अलग ढंग से अलग-अलग माननीय सदस्यों ने अपना विचार रखा है और मुझे इस बात का विश्वास है कि सब इस बात को स्वीकारते हैं sometimes we say and sometimes we do not say, but even if it is left unspoken everybody acknowledge that by and large this amendment is inspired with reverence for the highest values of democratic propriety and parliamentary propriety.
While speaking about the two major clauses that have been discussed yesterday and today where there is a provision to have the leader of the largest Opposition Party in the panel for selection of the CBI Director in the absence of a recognised Leader of Opposition. I think, this is only meant to facilitate and make the process of selection of the CBI Director smoother, rather than create a hindrance. Since a situation had arisen like that, I think, this would also overcome that.
Sir, as far as the second clause is concerned, some apprehensions have been expressed that this is possibly done with an ulterior motive or a deliberate motive to include this clause of absence/vacancy. I would very humbly request the Opposition benches to just contemplate or imagine a situation where the absence could apply even to the Prime Minister of India, or the Chief Justice of India. So, we never meant that in the absence of the Leader of the Opposition or the leader of the largest party we would go ahead. It could be any of the three Members. Please keep in mind, the three Members are the Prime Minister of India, the Chief Justice of India and the Leader of the Opposition. So, if we look at it very objectively and dispassionately without subjective premonitions, I think we would be able to appreciate it.
Even in the Lokpal Act, there has been a provision to this extent. The Lokpal Act clearly states that the Selection Committee will, of course, consist of three members, namely, the Prime Minister, the Speaker and the Leader of Opposition, Chief Justice and one jurist appointed by the Chief Justice. It goes on to also specify that no appointment of a Chairperson or a member shall be invalid merely by reason of any vacancy in the Selection Committee. So, it is already there. It is not that something new has been brought in.
Similarly, if you look back at the Central Vigilance Commission Act, 2003, there is a clause there also which states that no appointment of a Central Vigilance Commissioner or a Vigilance Commissioner shall be invalid merely by reason of any vacancy in the Committee. So also in the Constitution (121st Amendment) Act, 2014, it is mentioned that there shall be a Commission to be known as the National Judicial Commission which will consist of the Chief Justice of India, two senior judges, the Union Minister in charge of Law and Justice, two eminent persons nominated by the Prime Minister. The second clause again clearly states that no act or proceedings of the National Judicial Appointments Commission shall be questioned or be invalidated merely on the ground of the existence of any vacancy or defect – they have also used this word – in the constitution of the Commission. … (Interruptions)
So, I was just trying to submit before you that it is not something unprecedented that is being done and it is not that something is being done with ulterior motive. All that is being submitted is to supplement the hon. Member’s concern for upholding the credibility of CBI and for making the process of the appointment of the CBI Director more transparent, more smooth and more facilitated.
Thank you, Mr. Deputy-Speaker, Sir.
SHRI BHARTRUHARI MAHTAB (CUTTACK): Perhaps the hon. Minister is a doctor or physician by profession; he is not a lawyer. So, here the basic issue is, the Bill that is getting amended is the Police Act. You mentioned about Lokpal Act, human rights and others. Those are not the Police Act. Here the Police Act is directly responsible to the Government. Whatever we may say and how independent the CBI may be, this is an Act which directly is under the Government.
Shri Satpathy will be moving his amendment. In that case, a Search Committee is there. Three members are there in it. Specifically, it is mentioned about any vacancy or absence. When will be an absence occur? Absence will occur when the whole ruling alliance will get covered or when the whole 543 seats will be covered. Only at that time, a vacancy or absence will occur. Otherwise, in a country like ours, such a thing will never happen. When such a thing will never happen, why do you have a provision that no appointment of a Director shall be invalid? You are making such a provision. I have my doubts whether this will stand the scrutiny of law in the apex court. This will never go through like this. On this Bill, we will be demanding a Division when the Bill will be put to the vote of the House.
HON. DEPUTY SPEAKER: The question is:
“That the Bill further to amend the Delhi Special Police Establishment Act, 1946, be taken into consideration.” … (Interruptions)
SHRI BHARTRUHARI MAHTAB: Sir, we demand Division.
SHRI K.C. VENUGOPAL (ALAPPUZHA): Sir, we demand Division.
HON. DEPUTY SPEAKER: Let the Lobbies be cleared.
Now, the lobbies have been cleared.
Hon. Members, all of you please take your seats. Let the House be in order. All of you please take your respective seats. Do not stand. I request all the Members to sit in the seats allotted to them. Please take your seats.
Now, Secretary-General may read out the instructions.
महासचिव,लोक सभा:माननीय सदस्यों का ध्यान स्वचालित मतदान रिकॉर्डिंग प्रणाली के संचालन से संबंधित निम्नलिखित बिन्दुओं की ओर आकृष्ट किया जाता है -
1. मतदान आरम्भ होने से पूर्व प्रत्येक माननीय सदस्य को अपना स्थान ग्रहण करना चाहिए और उस स्थान से ही प्रणाली का संचालन करना चाहिए।
2. जब माननीय उपाध्यक्ष ‘अब मतदान’बोलेंगे,तो महासचिव मतदान बटन को एक्टिवेट करेंगे,जिसके पश्चात माननीय उपाध्यक्ष के आसन के दोनों ओर डिस्प्ले बोर्डों के ऊपर ‘लाल बल्ब’जलेंगे और इसके साथ-साथ गंग की ध्वनि भी सुनाई देगी।
3. मतदान के लिए,माननीय सदस्य ""केवल "गंग की ध्वनि के पश्चात ही निम्नलिखित दोनों बटन एक साथ दबाएं। इस बात को पुनः दोहराया जाता है,केवल गंग की ध्वनि के बाद ही दोनों बटन साथ-साथ दबाए जाएं।
प्रत्येक माननीय सदस्य के सामने हेड फोन प्लेट पर लगा "वोट बटन "
और सीट के डेस्क के सबसे ऊपर लगे निम्नलिखित बटनों में से कोई एक बटन :
हां : हरा रंग नहीं : लाल रंग मतदान में भाग न लेना : पीला रंग
4. गंग ध्वनि दूसरी बार सुनाई देने तक और प्लाज्मा डिस्प्ले के ऊपर लगे लाल बल्बों के बुझने तक दोनों बटन को दबाए रखना अनिवार्य है।
5. माननीय सदस्य कृपया नोट करें कि उनके मत दर्ज नहीं होंगे यदि :
(एक)पहली गंग ध्वनि सुनाई देने से पहले बटन दबाया जाता है।
(दो)दूसरी गंग ध्वनि सुनाई देने तक दोनों बटन को एक साथ दबाकर नहीं रखा जाता है।
6. माननीय सदस्य माननीय अध्यक्ष के आसन की दोनों तरफ संस्थापित डिस्प्ले बोर्डों पर अपना मत देख सकते हैं।
7. मत रजिस्टर नहीं होने की दशा में,वे पर्ची के माध्यम से मतदान की मांग कर सकते हैं।
HON. DEPUTY-SPEAKER: The question is:
“That the Bill further to amend the Delhi Special Police Establishment Act, 1946, be taken into consideration.” The Lok Sabha divided:
HON. DEPUTY-SPEAKER: There is something wrong with the voting machine. Let the slips be distributed.
… (Interruptions)
HON. DEPUTY-SPEAKER: Please listen. Because of some technical reasons, that is not working now. Once again, they are trying. If it is not working, it means some problem is there. Slips will be circulated. Once again, we will try.
The Lobbies have been cleared.
… (Interruptions)
HON. DEPUTY-SPEAKER: Hon. Members, please release your hands from the voting machine first. Somebody is pressing it. That is the problem. When I am calling “Division”, at that time, you can press the buttons.
Now, once again, Division.
The Lok Sabha divided:
DIVISION No. -1 AYES 13.30hrs. Agrawal, Shri Rajendra Ahluwalia, Shri S.S. Amarappa , Shri Karadi Sanganna Angadi, Shri Suresh C. Baheria, Shri Subhash Chandra Bala, Shrimati Anju Bhabhor, Shri Jasvantsinh Sumanbhai Bhamre, Dr. Subhash Ramrao Bhatt, Shrimati Ranjanben Bhole, Shri Devendra Singh Bidhuri, Shri Ramesh Chakravarty, Shrimati Bijoya Chandel, Kunwar Pushpendra Singh Chaudhary, Shri C. R. Chaudhary, Shri Haribhai Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chautala, Shri Dushyant *Chavda, Shri Vinod Lakhmashi Chhotelal, Shri *Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar Choudhary, Shri Birendra Kumar Danve, Shri Raosaheb Patil Deka, Shri Ramen Devi, Shrimati Veena Dhotre, Shri Sanjay *Elumalai, Shri V. Gaddigoudar, Shri P.C. Gaikwad, Dr. Sunil Baliram Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geetha, Shrimati Kothapalli Girri, Shri Maheish Gohain, Shri Rajen Gopalakrishnan, Shri R. Haribabu, Dr. Kambhampati Jaiswal, Dr. Sanjay Joshi, Shri Chandra Prakash Joshi, Shri Pralhad Kachhadia, Shri Naranbhai Kamaraj, Dr. K. Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander *Khaire, Shri Chandrakant Khanna, Shri Vinod Kher, Shrimati Kirron Khuba, Shri Bhagwanth *Kinjarapu, Shri Ram Mohan Naidu *Kulaste, Shri Faggan Singh Kumar, Kunwar Sarvesh *Kumar, Shri Dharmendra Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi *Lokhande, Shri Sadashiv *Maadam, Shrimati Poonamben Mahato, Dr. Banshilal Manjhi, Shri Hari *Marabi, Shri Kamal Bhan Singh Maurya, Shri Keshav Prasad Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan *Mohan, Shri M. Murli Mohan, Shri P.C. Munde, Dr. Pritam Gopinath Nagarajan, Shri P. Narasimham, Shri Thota Natterjee, Shri J.J.T. Nete, Shri Ashok Mahadeorao Pandey, Dr. Mahendra Nath *Pandey, Shri Hari Om Paraste, Shri Dalpat Singh Parasuraman, Shri K. Patel, Shri Prahlad Singh Patel, Shrimati Anupriya Pathak, Shrimati Riti Patil, Shri Bheemrao B. Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai *Radhakrishnan, Shri Pon *Radhakrishnan, Shri T. *Raj, Shrimati Krishna Raajhaa, Shri A. Anwhar Rajbhar, Shri Harinarayan *Rajendran, Shri S. Rajoria, Dr. Manoj **Rajput, Shri Mukesh Ram, Shri Janak Ramachandran, Shri K. N. Rathwa, Shri Ramsinh Raut, Shri Vinayak Bhaurao *Reddy, Shri A.P. Jithender Reddy, Shri Ch. Malla Reddy, Shri J.C. Divakar Reddy, Shri Konda Vishweshwar Reddy, Shri Kotha Prabhakar Reddy, Shri Mekapati Raja Mohan Reddy, Shri P.V. Midhun Reddy, Shri Y. S. Avinash Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi Sharma, Shri Ram Kumar Sharma, Shri Ram Swaroop Shetty, Shri Gopal Shetty, Shri Raju Shinde, Dr. Shrikant Eknath Shirole, Shri Anil Shyal, Dr. Bhartiben D. Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Jitendra *Singh, Dr. Nepal Singh, Dr. Satya Pal Singh, Dr. Yashwant Singh, Shri Abhishek Singh, Shri Bhola Singh, Shri Dushyant *Singh, Shri Hukum Singh, Shri Nagendra Singh, Shri R. K. Singh, Shri Rajveer (Raju Bhaiya) Singh, Shri Sushil Kumar *Solanki, Dr. Kirit P. Somaiya, Dr. Kirit Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Srinivas, Shri Kesineni Sriramulu, Shri B. Suman, Shri Balka Sundaram, Shri P. R. Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad Teli, Shri Rameshwar Thakur, Shri Anurag Singh Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. Usendi, Shri Vikram Vasanthi, Shrimati M. Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai Velagapalli, Shri Varaprasad Rao Venkatesh Babu, Shri T. G. Venugopal, Dr. P. Verma, Shri Bhanu Pratap Singh Verma, Shri Parvesh Sahib Singh Verma, Shrimati Rekha *Vijaya Kumar, Shri S. R. Yadav, Shri Hukmdeo Narayan Yadav, Shri Ram Kripal *Yediyurappa, Shri B.S. NOES Antony, Shri Anto Anwar, Shri Tariq *Chandrappa, Shri B. N. Chaudhary, Shri Santokh Singh Deo, Shri Arka Keshari Dev, Kumari Sushmita Dhruvanarayana, Shri R. Faizal, Mohammed *Gandhi, Shrimati Sonia George, Adv. Joice Gogoi, Shri Gaurav Hikaka, Shri Jhina Hooda, Shri Deepender Singh Jena, Shri Rabindra Kumar *Karunakaran, Shri P. Kharge, Shri Mallikarjun Kumar, Shri Kaushalendra Kumar, Shri Santosh Laguri, Shrimati Sakuntala Mahadik, Shri Dhananjay Mahtab, Shri Bhartruhari Majhi, Shri Balbhadra Misra, Shri Pinaki Mohapatra, Dr. Sidhant *Moily, Shri M. Veerappa Muniyappa, Shri K.H. Naik, Shri B.V. Pala, Shri Vincent H. Patasani, Shri Prasanna Kumar *Pradhan, Shri Nagendra Kumar Premachandran, Shri N.K. Rai, Shri Prem Das Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Samal, Dr. Kulmani Sampath, Dr. A. Satav, Shri Rajeev Satpathy, Shri Tathagata Shankarrao, Shri Mohite Patil Vijaysinh Singh, Dr. Prabhas Kumar Singh, Shri Ravneet Sule, Shrimati Supriya Suresh, Shri D.K. Suresh, Shri Kodikunnil *Swain, Shri Ladu Kishore Tarai, Shrimati Rita *Venugopal, Shri K. C.
HON. DEPUTY SPEAKER: Subject to correction*, the result of the Division is:
Ayes: 147 Noes: 41 The motion was adopted.
Clause 2 HON. DEPUTY SPEAKER: The House will now take up clause-by-clause consideration of the Bill. Shri Tathagata Satpathy, are you moving your amendment to clause 2?
SHRI TATHAGATA SATPATHY (DHENKANAL): Yes, Sir, I beg to move:
Page 1, for lines 11 and 12, – substitute ‘“(2) No appointment of a Director shall be valid if, for any reason, there is a vacancy or absence of any Member in the Committee.”.’ (1) Sir, I believe that laws should be created in such a fashion that they have, in their very formative character, timelessness imprinted very strongly. In other words, relevance in perpetuity must be one of the guiding factors of any law while it is being drafted or enacted by this House. That is not what we see in today’s Parliament. I may be mistaken and I am willing to be corrected, but there is a strong feeling that this appears to be an attempt to misguide this august House. This Government has been marked as tinkering with previously laid down laws and procedures since inception.
One of our senior colleagues mentioned about a dictator. I would not go as far as that. It is not proper in a democracy to label somebody as a dictator but it has to be noted that none has forgotten the sordid saga of altering the Constitution of this pious land for a mere retired bureaucrat to be reappointed in a particular office of very high value. Sir, you understand what high value means.
HON. DEPUTY SPEAKER: Satpathy ji, please take your seat.
SHRI TATHAGATA SATPATHY : If this Delhi Special Police Establishment (Amendment) Bill gets passed by this hon. House in its present form, it has the potential for mischief in the future is what is writ large. It is incumbent upon this House to avoid this at all costs. … (Interruptions)
HON. DEPUTY SPEAKER: Nothing will go on record.
(Interruptions) …* HON. DEPUTY SPEAKER: I shall now put Amendment No. 1 moved by Shri Tathagata Satpathy to the vote of the House.
The amendment was put and negatived.
SHRI TATHAGATA SATPATHY : Sir, I demand division.
HON. DEPUTY SPEAKER: That is over. You would have said at that time; you have not said that.
… (Interruptions)
HON. DEPUTY SPEAKER: Okay, now division.
The Lok Sabha divided:
DIVISION No. -2 AYES 13.36 hrs. Antony, Shri Anto *Chandrappa, Shri B. N. *Chaudhary, Shri Santokh Singh Chautala, Shri Dushyant *Deo, Shri Arka Keshari Dev, Kumari Sushmita *Devi, Shrimati Veena Dhruvanarayana, Shri R. Faizal, Mohammed Gandhi, Shrimati Sonia George, Adv. Joice Gogoi, Shri Gaurav **Gowda, Shri S.P. Muddahanume *Hikaka, Shri Jhina Hooda, Shri Deepender Singh Jena, Shri Rabindra Kumar Kumar, Shri Kaushalendra *Kumar, Shri Santosh *Laguri, Shrimati Sakuntala *Mahadik, Shri Dhananjay Mahtab, Shri Bhartruhari *Majhi, Shri Balbhadra Misra, Shri Pinaki Moily, Shri M. Veerappa Muniyappa, Shri K.H. *Naik, Shri B.V. Pala, Shri Vincent H. Pradhan, Shri Nagendra Kumar **Premachandran, Shri N.K. Rai, Shri Prem Das Ramachandran, Shri Mullappally Ranjan, Shri Rajesh Reddy, Shri Konda Vishweshwar Reddy, Shri Kotha Prabhakar *Samal, Dr. Kulmani Sampath, Dr. A. Satav, Shri Rajeev Satpathy, Shri Tathagata **Shankarrao, Shri Mohite Patil Vijaysinh *Singh, Dr. Prabhas Kumar Singh, Shri Ravneet Srinivas, Shri Kesineni Sule, Shrimati Supriya Suman, Shri Balka Suresh, Shri D.K. Suresh, Shri Kodikunnil *Swain, Shri Ladu Kishore *Tarai, Shrimati Rita *Venugopal, Shri K. C. NOES Agrawal, Shri Rajendra Ahluwalia, Shri S.S. *Amarappa, Shri Karadi Sanganna Angadi, Shri Suresh C. Baheria, Shri Subhash Chandra Bala, Shrimati Anju Bhabhor, Shri Jasvantsinh Sumanbhai **Bhamre, Dr. Subhash Ramrao Bhatt, Shrimati Ranjanben *Bhole, Shri Devendra Singh Bidhuri, Shri Ramesh *Chakravarty, Shrimati Bijoya Chaudhary, Shri C. R. Chaudhary, Shri Haribhai *Chaudhary, Shri P.P. Chaudhary, Shri Pankaj Chavan, Shri Harishchandra *Chavda, Shri Vinod Lakhmashi *Chhotelal, Shri *Chinnaiyan, Shri S. Selvakumara Choubey, Shri Ashwini Kumar *Choudhary, Shri Birendra Kumar Danve, Shri Raosaheb Patil *Deka, Shri Ramen Elumalai, Shri V. Gaddigoudar, Shri P.C. Gaikwad, Dr. Sunil Baliram *Gautam, Shri Satish Kumar Gavit, Dr. Heena Vijaykumar Geetha, Shrimati Kothapalli Girri, Shri Maheish *Gohain, Shri Rajen *Gopalakrishnan, Shri C. *Gopalakrishnan, Shri R. Haribabu, Dr. Kambhampati Hukkeri, Shri Prakash B. *Jaiswal, Dr. Sanjay Joshi, Shri Pralhad *Kachhadia, Shri Naranbhai Kamaraj, Dr. K. *Karandlaje, Kumari Shobha Kashyap, Shri Dinesh Katheria, Dr. Ramshankar Kaushik, Shri Ramesh Chander *Khaire, Shri Chandrakant *Khanna, Shri Vinod *Kher, Shrimati Kirron Khuba, Shri Bhagwanth Kinjarapu, Shri Ram Mohan Naidu *Kirtikar, Shri Gajanan Kulaste, Shri Faggan Singh Kumar, Kunwar Sarvesh Kumar, Shri Dharmendra *Kushawaha, Shri Ravinder Kushwaha, Shri Upendra Lekhi, Shrimati Meenakashi *Lokhande, Shri Sadashiv Maadam, Shrimati Poonamben Manjhi, Shri Hari Marutharajaa, Shri R. P. Maurya, Shri Keshav Prasad Meena, Shri Harish Meghwal, Shri Arjun Ram Mishra, Shri Bhairon Prasad Mishra, Shri Daddan *Mohan, Shri M. Murli *Mohan, Shri P.C. Munde, Dr. Pritam Gopinath Nagarajan, Shri P. *Narasimham, Shri Thota Natterjee, Shri J.J.T. *Nete, Shri Ashok Mahadeorao Pandey, Dr. Mahendra Nath Pandey, Shri Hari Om *Panneerselvam, Shri V. *Paraste, Shri Dalpat Singh *Parasuraman, Shri K. Parthipan, Shri R. *Patel, Shri Prahlad Singh *Patel, Shrimati Anupriya *Pathak, Shrimati Riti Patil, Shri Kapil Moreshwar Patil, Shri Sanjay Kaka Phule, Sadhvi Savitri Bai *Prabakaran, Shri K. R. P. *Radhakrishnan, Shri Pon *Radhakrishnan, Shri T. Raj, Shrimati Krishna *Raajhaa, Shri A. Anwhar *Rajbhar, Shri Harinarayan *Rajendran, Shri S. Rajoria, Dr. Manoj *Rajput, Shri Mukesh Ram, Shri Janak Ramachandran, Shri K. N. *Rathwa, Shri Ramsinh Raut, Shri Vinayak Bhaurao Reddy, Shri A.P. Jithender *Reddy, Shri Ch. Malla Reddy, Shri Mekapati Raja Mohan Reddy, Shri P.V. Midhun Reddy, Shri Y. S. Avinash Reddy, Shri Y. V. Subba Renuka, Shrimati Butta Rudy, Shri Rajiv Pratap Sahu, Shri Chandulal Sahu, Shri Lakhan Lal Sai, Shri Vishnu Dev Saini, Shri Rajkumar *Sarmah, Shri Ram Prasad Sarswati, Shri Sumedhanand Sathyabama, Shrimati V. Sawaikar, Adv. Narendra Keshav Senthilnathan, Shri P. R. Shah, Shrimati Mala Rajyalakshmi *Sharma, Shri Ram Swaroop Shetty, Shri Gopal Shetty, Shri Raju **Shinde, Dr. Shrikant Eknath *Shirole, Shri Anil Shyal, Dr. Bhartiben D. *Sigriwal, Shri Janardan Singh Simha, Shri Pratap Singh, Dr. Bhola Singh, Dr. Nepal *Singh, Dr. Satya Pal Singh, Shri Dushyant *Singh, Shri Hukum *Singh, Shri Nagendra Singh, Shri R. K. *Singh, Shri Rajveer (Raju Bhaiya) **Singh, Shri Sushil Kumar *Singh, Shri Virendra *Solanki, Dr. Kirit P. Somaiya, Dr. Kirit *Sonkar, Shri Vinod Kumar Sonker, Shrimati Neelam Sriramulu, Shri B. Sundaram, Shri P. R. *Tamta, Shri Ajay Tanwar, Shri Kanwar Singh Tasa, Shri Kamakhya Prasad *Teli, Shri Rameshwar Thakur, Shri Anurag Singh Tiwari, Shri Manoj Tripathi, Shri Sharad Udasi, Shri Shivkumar Udhayakumar, Shri M. *Usendi, Shri Vikram *Vasanthi, Shrimati M. Vasava, Shri Manshukhbhai Dhanjibhai Vasava, Shri Parbhubhai Nagarbhai Venkatesh Babu, Shri T. G. Venugopal, Dr. P. *Verma, Shri Bhanu Pratap Singh *Verma, Shri Parvesh Sahib Singh Verma, Shrimati Rekha Vijaya Kumar, Shri S. R. Yadav, Shri Hukmdeo Narayan Yadav, Shri Ram Kripal *Yediyurappa, Shri B.S.
HON. DEPUTY SPEAKER: Subject to correction*, the result of the Division is:Ayes: 34 Noes: 101 Abstain 001
The motion was negatived.
HON. DEPUTY SPEAKER: The question is:
“That clause 2 stand part of the Bill.” The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
… (Interruptions)
DR. JITENDRA SINGH: I beg to move:
“That the Bill be passed.” HON. DEPUTY SPEAKER: Motion moved:
“That the Bill be passed.” SHRI MALLIKARJUN KHARGE : Sir, I have already expressed my views. But this Bill, which is brought here, is exclusively aiming at Leader of the Opposition. Why I am telling this is because constitutionally the posts of Prime Minister and Chief Justice of India cannot be kept vacant. There will be vacuum only for the post of Leader of the Opposition. … (Interruptions) But if Opposition Leader is not there then they can go ahead easily. … (Interruptions) That is the intention of the Government specifically aiming towards Opposition parties. … (Interruptions) They are doing it. It is not good. … (Interruptions) It has been done purposely. … (Interruptions)
SHRI M. VENKAIAH NAIDU: There will be some largest parties, two or three or four or five. … (Interruptions)
HON. DEPUTY SPEAKER: The question is:
“That the Bill be passed.” The motion was adopted.
HON. DEPUTY SPEAKER: Lobbies may be opened.
The House stands adjourned to meet again at 2.30 p.m. 13.44 hrs The Lok Sabha then adjourned till Thirty Minutes past Fourteen of the Clock.
14.31 hrs The Lok Sabha re-assembled after Lunch at Thirty One Minutes past Fourteen of the Clock.
(Hon. Deputy-Speaker in the Chair) *t29 Title: Discussion regarding need to expedite process of bringing back black money stashed abroad (Discussion not concluded).
HON. DEPUTY SPEAKER: We shall now take up Item No. 18.
Hon. Members, discussion under rule 193 on the need to expedite the process of bringing back black money stashed abroad is included in the List of Business in the name of Shri Bhartruhari Mahtab. Shri Mallikarjun Kharge, Leader of the Congress Party has requested that he may be allowed to initiate the discussion to which Shri Bhartruhari Mahtab has agreed. This has the consent of the hon. Speaker.
I will call Shri Shri Bhartruhari Mahtab after Shri Mallikarjun Kharge.
श्री मल्लिकार्जुन खड़गे (गुलबर्गा) : उपाध्यक्ष महोदय,आपने मुझे इस विषय पर बोलने का मौका दिया,इसके लिए आपका बहुत-बहुत धन्यवाद। हम दो दिन से इस विषय पर चर्चा करना चाहते थे,लेकिन किसी न किसी वजह से इस चर्चा को ठुकराया गया। इस कारण यह चर्चा कल और आज सुबह नहीं हो सकी। इस चर्चा में हम यह नहीं कहना चाहते कि कालेधन की समस्या केवल आज या छः महीने ही पुरानी है। इस बारे में मैंने पढ़ा है और पुरानी डिबेट में भी देखा है कि स्वतंत्रता मिलने के बाद से लेकर अब तक काले धन पर किसी न किसी ढंग से चर्चा चलती रही है। चाहे इस सदन में चर्चा न हुई हो,लेकिन सदन से बाहर इस बारे में हर पोलिटिकल पार्टी के लोग बात करते आये हैं,हर नेता इस बारे में बात करता है। खासकर वर्ष 2010-11 में इस विषय को ज्यादा प्रचार मिला। उस वक्त इस सदन में बी.जे.पी. के वरिष्ठ नेता श्री लाल कृष्ण आडवाणी ने 14 दिसम्बर, 2011 को इस विषय को बहुत गंभीरता से प्रस्तुत किया था।
उन्होंने 14 दिसंबर, 2011 ठीक 12 बजकर पांच मिनट पर बात प्रारंभ की थी। हम यह चाहते थे कि आज प्रश्न काल के बाद 12 बजे चर्चा शुरु हो जाए। आप नहीं माने तो हमने प्रस्ताव सामने रखा। आपके सुझाव को मानकर हमने पोस्टपोन किया और अब आपने चर्चा की मंजूरी दी है। उस वक्त बहुत सी बातें सामने आईं कि कालेधन के लिए उस वक्त की सरकार ने कोई कोशिश नहीं की,उसका इंटरस्ट नहीं था और इस बारे में कोई पूछताछ नहीं की गई। इस तरह उनके ऊपर प्रत्यक्ष और अप्रत्यक्ष रूप से एलीगेशन पोलिटिकल बैनीफिट के लिए लगाते रहे। वस्तु स्थिति क्या है,यह आप जानते हैं। इसके बावजूद भी उस वक्त एक ऐसा माहौल बनाया गया कि कालेधन को लाने में पिछली सरकार विफल हो गई। सारे कानून थे,लेकिन उसे वे अमल में नहीं लाए,इस वजह से इतना धन यहां नहीं आया। किसी ने 50 लाख करोड़,किसी ने 60 लाख करोड़ का अंदाजा लगाया। राजनाथ सिंह जैसे नेता भी 25 लाख करोड़ तक के आंकड़े लाए। हर नेता,हर पोलिटिकल पार्टी ने आंकड़े बताए,लेकिन श्री जेटली ने आंकड़े नहीं बताए,मैंने उनकी डिबेट पढ़ी है। इसके बारे में सबको मिलकर कुछ करना होगा। ब्लैकमनी जैसा कोई नाम नहीं है,लेकिन भारत में इसका इस्तेमाल कोलोक्वियल लैंग्वेज में करते हैं। टैक्स में भी ब्लैकमनी की डैफीनेशन नहीं है,लेकिन टैक्स इवेडर्स,जो टैक्स कानून को नजरअंदाज करके टैक्स बचाते हैं,जो धन संग्रह होता ,है उसे हम ब्लैकमनी कहते हैं।
उस वक्त आंकड़े बाहर आने के बाद लोगों को ऐसा लगा कि इतने लाख करोड़ स्विस बैंक,फॉरेन बैंक्स में है तो सरकार इसे क्यों नहीं ला रही है। इसका यूज़ इफ्रास्ट्रक्चर,डैवलपमेंट में होना चाहिए,सामान्य जनता को इसका लाभ क्यों नहीं दे रहे हैं इसलिए इसमें कुछ है। जैसा कि सुबह टी.एम.सी. नेता ने कहा कि दाल में कुछ काला है। उस वक्त भी यही भाषा यूज की जाती थी। मैं पूछना चाहता हूं कि आपने सौ दिन में पूरा पैसा लाने का वादा किया,आपके मैनीफेस्टो में दिन नहीं गिने,आप सुबह बीजेपी का इलैक्शन मेनिफेस्टो दिखा रहे थे,इसमें वह नहीं है,लेकिन इसमें यह जरूर है कि हम काला धन वापस जरूर लाएंगे,इसके लिए कानून बनाएंगे और सख्त से सख्त कानून बनाकर पैसा वापस लाकर देश के हित में उपयोग करेंगे।
मुझे आपको यह इसलिए बताना पड़ रहा है,क्योंकि मैं किसी को छेड़ना नहीं चाहता,न ही अननैसेसरी अफवाह फैलाकर या किसी पर एलिगेशन लगाकर मैं खुश होने वाला हूँ। लेकिन जब समझदार लोग,जो बैंकिंग सिस्टम को,फॉरेन पॉलिसीज को समझते हैं,एक देश दूसरे देश के साथ जो एग्रीमेंट करता है,उसको भी समझ सकते हैं और टैक्स इवेज़न कैसे होता है और डबल टैक्सिंग का किस ढ़ंग से एम.ओ.यू. होता है,ये सारी बातें जानते हुए भी अगर एक पक्ष और नेता लोग ये कहें कि हम कालाधन सौ दिनों में ला रहे हैं,जो लोग सालों में नहीं कर सके,उसे हम सौ दिन में लाकर सभी को 15-15 लाख रुपए बाँट देंगे। हरेक के बैंक अकाउंट में 15 लाख रुपए हम जमा करेंगे। यह किसी और ने नहीं कहा,जब मैंने एक डिबेट देखी,खासकर मैंने 14 दिसम्बर का जिक्र किया,उस वक्त श्री आडवानी जी ने बाबा रामदेव का भी नाम लिया था। बाबा रामदेव जी भी यह कह रहे हैं कि बाहर ब्लैक मनी बहुत है,उसको ला सकते हैं। वे जब स्पीच कन्क्लूड कर रहे थे,तो आखिरी चैप्टर में उन्होंने बताया। उन्होंने आंकड़े नहीं बताए थे और कितना पैसा किस अकाउंट में जमा हो रहा है,यह भी नहीं बताया,लेकिन उन्होंने यह बोला कि बाबा रामदेव भी यह बोल रहे हैं,उनकी बातों में भी कुछ तथ्य हैं। उनका कहना था कि एक-एक व्यक्ति को 15-15 लाख रुपए मिलेंगे। मैं आपसे पूछना चाहता हूं कि हर व्यक्ति का वह 15 लाख रुपए कहाँ है?कौन-से खज़ाने में रखा है?किस जगह रखा है?कम से कम उसे हम ढूंढें,क्या वह गुम हो गया?यह सबको मालूम होना चाहिए। सिर्फ एलिगेशन लगाने से,लोगों को भड़काने से,इमोश्नल इश्यू बनाने से क्या देश का उद्धार होता है,देश की अभिवृद्धि होती है,देश का विकास होता है?देश का विकास तभी होगा,जब देश की जी.डी.पी. बढ़ेगी,इम्प्लॉयमेंट होगा,इंफ्रास्ट्रक्चर डैवलप होगा और जो जरूरी चीजें हैं,वे यदि आपको मिलें,तो उसी समय इस देश में कुछ प्रगति होगी। लेकिन आज हमने देखा कि 18 जनवरी, 2011 को श्री रविशंकर प्रसाद,जो पहले लॉ मिनिस्टर थे,अब कम्युनिकेशन और आई.टी. मिनिस्टर हैं,उन्होंने कहा-“The Government’s argument that it can reveal the names to the Supreme Court but not to the public due to double taxation is baseless”. आप यह नहीं जानते थे?यू.पी.ए. सरकार जब थी,तो आप बाहर कहते थे कि 50 हजार नाम हैं और ये लोग डिस्क्लोज़ नहीं कर रहे हैं। इसमें कुछ है,ऐसा बोलकर जो कलंक लगाने की कोशिश की तो आप क्यों ऐसा बोल रहे हैं? 18 जनवरी, 2011 में आपने ऐसा बोला। श्री नितिन गडकरी जी,जो आपकी पार्टी के अध्यक्ष थे,उन्होंने भी 18 जनवरी को कहा- “Claiming that about Rs 21 lakh thousand crore had been deposited in Swiss banks, Gadkari said, "Any reluctance in declaring the names of Swiss bank account holders will simply raise doubts about integrity of people at the helm." हमारी इंटेग्रिटी पर आपने क्वेश्चन किया,फिर आपकी इंटेग्रिटी का क्या होगा?यह गडकरी साहब ने बोला है,किसी दूसरे ने नहीं,आज वे भी मिनिस्टर हैं। 18 जनवरी को यह बात उन्होंने कही। मैं इसीलिए कहता हूं कि रिस्पांसिबिल्टी होती है और कभी न कभी आपकी एकाउण्टिबिल्टी भी होती है। आज आपको एकाउण्ट देना है,क्योंकि यह हिट एंड रन नहीं हो सकता,आप मार कर नहीं जा सकते। कहीं न कहीं पकड़ा जाता है,क्योंकि,कानून के हाथ बहुत लम्बे होते हैं। एक स्पोक्सपर्सन के नाते और एक वक्ता के नाते उनको बहुत बार हम टी.वी. पर देखते हैं,आज वह यहां मिनिस्टर भी बने हैं -श्री प्रकाश जावड़ेकर। चार जुलाई, 2011 को उन्होंने कहा :
“…The Government has consistently failed to bring back Indian black money. This is because the Government is merely engaged in cover-up. The Government is trying to justify this by saying it has signed double-taxation avoidance agreements with these countries…” यह किसने कहा?श्री प्रकाश जावड़ेकर,एनवायर्नमेंट मिनिस्टर ने कहा है कि कवर-अप कर रहे हैं। हम लोगों ने कवर-अप किया,तो आपने छः महीने में क्या किया?क्या आप भी कवर-अप कर रहे हैं?If Ministers and responsible people talk like this, then what will 125 crore people of this country think? Is it your only responsibility and duty to defame others and not to see the Rules / Acts? इसीलिए जब कभी भी हम बात करते हैं,तो जरा तोल-मोल के बात करें तो उसकी कुछ मर्यादा होती है। जेटली साहब,मैं आपको कोट नहीं कर रहा हूं,आपके जो दूसरे दोस्त हैं,उनके बारे मे ज्यादा बोल रहा हूं,क्योंकि,आपने वहां ऐसी वकालत की कि न इधर रहा,न उधर और ऐसा करके आर्ग्यूमेंट में उसको छोड़ दिया। इसीलिए मैं आपकी तरफ नहीं आ रहा हूं,लेकिन जो लोग पोलिटिकल पार्टी में रिस्पांसिबल थे,किसी न किसी ओहदे पर थे,आप लोगों ने ऐसा प्रचार किया। एक बार आप लोगों ने यह कहा,खासकर प्रधान मंत्री नरेंद्र मोदी साहब अपने चुनाव प्रचार में बहुत ही धूमधाम से तकरीर करते थे। लोगों को उछालने में,उनके व्हिप-अप करने में वे माहिर हैं,एक्सपर्ट हैं,लेकिन आपने क्या किया। उन्होंने कहा :
“… NDA will bring back every rupee of black money within short time…” अभी आगे आता हूं।...(व्यवधान)यह तो इल्तजा ही है भाई।...(व्यवधान) 17 अप्रैल, 2014 को राजनाथ सिंह जी ने ए.बी.पी. न्यूज को बताया। He promised that black money would be brought back within 100 days if the Party was voted to power. यह मेरा कहना नहीं है,आप ही का कहना है,इसीलिए हम डिमाण्ड कर रहे हैं। 100 दिन गए, 180 दिन भी हो गए,तो हम पूछना चाहते हैं कि हमारे एकाउण्ट के 15-15 लाख रुपये कहां हैं?किस-किस ने लिया है?...(व्यवधान)
HON. DEPUTY SPEAKER: Nothing will go on record. You please address the Chair.
(Interruptions) …* श्री मल्लिकार्जुन खड़गे :आगे चलकर मोदी साहब ने फिर एक स्पीच में कहा,वह यू-टय़ूब पर है,आप देख लीजिए,उससे मैंने लिया था।
“On different occasions has said that once black money is brought back, every person in this country will get around Rs. 15 lakh.” आगे चलकर उन्होंने और भी कहा :
“People say that if the black money stashed in foreign bank accounts is brought back and distributed among the poor in India…” अब तो आपको अधिकार मिल गए हैं,अब तो आपके नेता प्रधान मंत्री भी बन गए हैं और सम्पूर्ण अधिकार आपके पास हैं। अब तो 100 दिन भी बीत गए हैं,बताएं कि क्या हुआ?आपको यहां पर हमारी आवाज़ सुनाई नहीं देती,जनता की भी आवाज़ सुनाई नहीं देती। सब यही जानना चाहते हैं कि आपने जो वादा इस बारे में किया था,क्या वह वादा आप निभा रहे हैं?मैं तो आपको बस याद दिलाना चाहता हूं,आपको दुखी नहीं करना चाहता,सिर्फ याद दिला रहा हूं।
आगे चलकर आपने यह भी कहा, “When we bring back the black money, we will give it to regular salary holders. We must honour their patriotism. Till the time we do not bring black money, such thefts will continue. So, to stop new thefts and such cases, all black money should be brought home to teach one and all a lesson as soon as power comes.” आपने कहा था कि आपको अधिकार मिलेगा तो आप यह करेंगे और आप यह करने वाले थे। मैं इसीलिए पूछ रहा हूं कि आपका वादा और आपकी कथनी अब कहां है?आज आपने “यू” टर्न लिया है। पिछली सरकार को ब्लेम करने की आपने कोशिश की। लेकिन हम जानना चाहते हैं कि आपका स्टेंड क्या है?जो बात यूपीए सरकार कहती थी,वही आज आप कह रहे हैं। वही दिक्कतें आप बता रहे हैं और कोर्ट के सामने भी वही बात कह रहे हैं। आप बताएं कि आपने इस मामले में नया क्या किया है?
“Taking an about turn, on 17th October 2014, Modi Government through an affidavit had stated to the Apex Court that it is unable to disclose the said names since it was bound by certain Double Taxation Avoidance Agreements.” यह हमारा नहीं है,आपका ही है। 17 अक्तूबर, 2014 को एक और एफिडेविट में आपने कहा :
“If the Government discloses the names of the black money account holders, it will violate international standards on maintaining confidentiality and the same will result in lowering of rating of India.” अगर ये सारी चीजें बोलनी हैं तो फिर पिछली सरकार को क्यों दोषी ठहराया?क्यों इस देश के नौजवानों में भ्रम पैदा किया और क्यों इस देश की 125 करोड़ जनता के मन में भ्रम पैदा किया?ठीक है आपकी पोलिटिकल आइडियोलॉजी है,उस पर आप बात करें,अगर हमारी गलती है तो आप वह बताएं,लेकिन आप सत्य से इतनी दूर हो गए और असत्य बात कहने लगे हैं। उसके बाद आपको सुप्रीम कोर्ट से क्या रिमार्क मिला,“Why are you holding a protective umbrella for these people?” Thereafter, when the Modi Government was attacked on taking a U-turn on the issue of black money, selective names were leaked through the media. आपको तो मालूम है कि आपने पहले थोड़े से नाम लिए,अब भी कुछ नाम लिए हैं। बाबा रामदेव के पास तो 50,000 नामों की लिस्ट थी,आपके पास सिर्फ 650 नाम हैं,उनमें से भी आधे नाम नहीं लिए गए हैं। कोर्ट भी आज पूछ रही है कि पूरी लिस्ट दे दो,क्य़ों नाम छिपाकर रखे हैं। आपने उनके कहने पर वह लिस्ट सब्मिट की। लेकिन वह डिसक्लोज नहीं हुई है। आप भी यही करते हैं कि जब तक कोई चार्जशीट नहीं होता,तब तक उसे डिसक्लोज नहीं किया जाएगा। जब ऐसे हालात हैं तो इसके बारे में जो गलत प्रचार इस देश में हुआ,वह ठीक नहीं हुआ। ठीक है,किसी को मालूम नहीं,कुछ लोग जानते नहीं हैं,लेकिन आप लोगों ने भी तो छह साल एनडीए सरकार चलाई। आप भी सरकार में थे,आपको दिक्कतें मालूम हैं,लेकिन इसके बावजूद ऐसी चीजें होती हैं तो मुझे पूछना पड़ता है कि आज जो लिस्ट सुप्रीम कोर्ट के सामने पेश हुई है क्या उसमें उतने ही नाम हैं,जितने आप कहते थे। आप तो 50 हजार बोलते थे,क्या उसमें और लोग मिले या उसमें केवल 300-400 ही नाम हैं। उसमें क्या है,वह हम सबको भी मालूम होना चाहिये। क्या कठिनाइयां हैं,क्या दुश्वारियां आपकी हैं,वह भी बता दीजिए?सरकार से 28 अक्टूबर 2014 को कोर्ट ने यह पूछा कि पूरे एकाउंट होल्डर्स की हमें लिस्ट दीजिए,तभी आपने लिस्ट दी। अभी कोर्ट के पास लिस्ट रहने से आप नहीं बताएंगे। आपके पास सूचना बहुत थी तो कहां-कहां से सूचना है और इसके साथ ही हाउस और पूरा देश भी इस बारे में जानना चाहता है। इसीलिए आप बताएं कि क्या आप एक पैसा भी इन 6 महीनों में लाए। जो आपका 40-50 लाख करोड़ रुपयों का एलीगेशन था उसमें से एक पैसा भी लाकर क्या आपने देशवाशियों को दिया। ...(व्यवधान)पिछली सरकार ने इस बारे में जो-जो कदम उठाए वे तो आपको मालूम ही हैं क्योंकि आप हमेशा देखते रहे हैं। चाहे वे कदम माननीय प्रणव मुखर्जी साहब के जमाने में उठाए हों या चिदम्बरम साहब के समय में उठाए हों। ...(व्यवधान)अब कैबिनेट का विस्तार हो गया है,अब और विस्तार होने वाला नहीं हैं,थोड़ा देर इंतजार करो,उसके बाद देखेंगे। आपने क्या-क्या कदम उठाए हैं वे तो आपको मालूम हैं और हर सरकार कोशिश करती है लेकिन जब दिक्कतें आती हैं तब उन्हें देश के सामने रखा जाता है। मैंने जो अपने आर्गूमेंट आपके सामने रखें हैं हो सकता है कि वे जेटली साहब के आर्गूमेंट्स के सामने ठीक न लगें। इसीलिए तो उन्हें ज्यादा फीस मिलती है,हमें कुछ नहीं मिलता। लेकिन इसका मतलब यह नहीं होता है कि आपने जो वायदे किये थे और माननीय आडवाणी जी ने तो यहां तक कहा कि अगर वह बाहर का पैसा आ गया तो 6 लाख गांव में लाइट आयेगी,पूरा डिवेलपमेंट हो जाएगा। आप उनकी डिबेट पढ़कर देख लीजिए। वे यहां नहीं हैं,इसलिए पूछना ठीक नहीं है लेकिन माननीय जेटली साहब तो बता सकते हैं,नायडू साहब बता सकते हैं कि उतने पैसे से 6 लाख गांव को बिजली देना,रोड देना,पानी देना,स्वास्थ्य की देखभाल करना,ये सारी चीजें आपके घोषणापत्र में हैं।
15.00 hrs. यह सारी चीजें इसमें हैं। मैं पूछना चाहता हूं कि वह कहां है?यह सामान्य रूप से बात नहीं कही गयी है,इसी सदन में कहीं गयी हैं,यदि आप इजाज़त देंगे तो मैं पढ़ सकता हूं।
HON. DEPUTY SPEAKER: Not necessary. Please wind up.
श्री मल्लिकार्जुन खड़गे :इसलिए छः लाख गांवों को डेवलप करने और उनको फण्ड देने की बात आज कहां है?मुझे नहीं मालूम नहीं है। अंत में यह किस्सा इस तरह से हुआ कि आप बोले तो खूब लेकिन खोदा पहाड़ और निकला चूहा। इतना पहाड़ खोदने के बाद भी चूहा भी नहीं निकला है।...(व्यवधान)यह चुनावी भाषण छोड़ दीजिए और देश के हित में आप क्या करना चाहते हैं?इस समस्या को कैसे सुलझाना चाहते हैं?पिछले दिनों प्रधानमंत्री जी जी-20समिट में भाग लेने के लिए आस्ट्रेलिया गए थे तो वहां भी ब्लैक मनी के बारे में बात हुई थी कि उसको किस तरह से लाना है। वह दो-तीन जगह गए हैं तो उन्होंने यह बोला है,इसलिए हमें इस बारे में हमें मालूम होना चाहिए कि प्रधानमंत्री कितने देशों के साथ बात करके पैसा ला रहे हैं?कितना हमारी ट्रैज़री में आ चुका है?इससे पहले जब चिदम्बरम साहब जी-20में भाग लेने गए थे तो उस समय भी यह मुद्दा उठाया था। उसके बाद से क्या डेवलपमेंट्स हुए हैं?आप इस बारे में कहां तक पहुंचे हैं?यह सभी चीजें हमें और देश की जनता को मालूम होनी चाहिए। इस बारे में जनता के सामने जिस तरह से प्रचार किया गया,उससे यह ऐसा हो गया है कि हमारे देहाती भाषा में कहते हैं -चार आने की मुर्गी,बारह आने का मसाला। मुर्गी की कीमत चार आने की,लेकिन उसके लिए मसाला बारह आने का। आपने इसको बढ़ावा देकर इसी तरह से कर दिया है। आपने जनता से जो असत्य बात कही है या वायदे किए हैं,उसके लिए आपके सामने एक मौका है,इस डिबेट के माध्यम से आप इसके लिए क्षमा मांगो कि हमने जो किया है,वह गलत है। ऐसा नहीं है,हमने झूठे सपने दिखाए थे,हम 15 लाख रुपये आपकी जेब में देने वाले थे। यह सत्य नहीं है और आपके अकाउंट में हम यह नहीं डाल सकते हैं। इसके लिए प्रक्रिया है,कानून है और कानून के तहत ही हम इसे ला सकते हैं। अगर यह जनता को आप बताएंगे और रिग्रेट करेंगे तो बहुत बड़ा मैसेज जाएगा।
इसलिए मैं इतना कहते हुए यह अपेक्षा करता हूं कि इस पर यह कुछ रोशनी डालें क्योंकि देश के लोग यह जानना चाहते हैं और इसे बढ़ा-चढ़ा कर हम न बोलें।
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Mr. Deputy-Speaker, Sir, the same debate is going on in the Rajya Sabha also. So, I will be moving between the two Houses. So, please accommodate me for the reply, and my absence when I am attending the opening speaker in the other House may be excused.
HON. DEPUTY SPEAKER: Okay, alright.
प्रो. सौगत राय (दमदम) : सर,जो वायदा किया,वो निभाना पड़ेगा,नहीं तो माफी मांगो। यह इंस्ट्रक्शन आप चेयर से दे दीजिए।...(व्यवधान)
शहरी विकास मंत्री, आवास और शहरी गरीबी उपशमन मंत्री तथा संसदीय कार्य मंत्री (श्री एम. वैंकैय्या नायडू) : हमने जो किया है, उससे हम गर्व महसूस कर रहे हैं और यह हम आपको बाद में बताएंगे, जब पूरा ब्यौरा सदन के सामने रखेंगे। आप चिंता मत कीजिए। हम दस साल और इस छः महीने का पूरा ब्यौरा सदन के सामने रखेंगे, आप चिंता मत कीजिए।...(व्यवधान)
*m02 श्री भर्तृहरि महताब (कटक) : जिस तरह से सौगत जी वादे की बात कर रहे हैं,मालूम नहीं कि क्या वादा बीजेपी ने उनको किया था और वह वादा निभाने के लिए वह पूछ रहे हैं।...(व्यवधान)
Mr. Deputy-Speaker, Sir, the discussion that has been listed today under rule 193 is on the need to expedite the process of bringing back black money stashed abroad. Black money is not only stashed abroad; black money is also being generated in this country and there is an outflow.
Very recently I got a booklet which has an umbrella on top of it and that is mentioned as Swiss Bank. It is published by the Centre for Economic Studies and Planning, School of Social Sciences, Jawaharlal Nehru University. I think, most of our hon. Members must have got a copy of this. This is a publication of 10th August, 2014. I am just reading a paragraph of the introduction of that, which has been written by Shri Arun Kumar, the team leader of this Committee which has published it.
“The illicit funds taken out of India are not all left in banks but consumed, round-tripped back to India and invested in various projects. Hence the amount of illicit funds left in banks would be a fraction of the total funds that would have left Indian shores.” We should keep this in mind that the money that we always claim or say that it has flowed out is getting re-routed and being invested in different forms in different fronts in this country itself. So, the money that is stashed abroad is something that is actually a fraction of the black money generated.
I would begin here my speech, Sir. The issue of black money has been a most contentious issue across the country. The Union Government has formed a Special Investigation Team under the Chairmanship of Justice M.B. Shah. The Government has taken several steps to bring back black money which has been stashed abroad. Re-negotiation of DTAAs with other countries, joining the Multilateral Convention on Mutual Administrative Assistance on Tax Matters, etc., has been done. However, the result of all the efforts of the Government seems futile keeping in view that these efforts have not brought a single rupee or dollar of black money stashed in foreign countries till date.
Recently, the Government stated before the Supreme Court that the disclosure of the names would sabotage the investigation and benefit the guilty. This has created a doubt on the integrity, sincerity and seriousness of the Government. I would thank my friends in Trinamool Congress for agitating on the issue of black money in this House which has forced the Government to agree to discuss it in any form the hon. Speaker agrees or chooses.
The foremost clamour in the country today is that the Government should disclose not only the names of the culprits but also its routes and efforts to bring black money back from foreign countries. The first question that comes to the mind is, has any estimate been made so far by the Government agencies with respect to the quantum of unaccounted money, both external and internal? One figure was quoted by the senior most leader of the House, Shri L.K. Advani. He had said in 2011 that some Rs. 28 lakh crore, which is around US $ 466 billion was stashed away illegally in bank accounts overseas. He said that he was using a study by Global Financial Integrity, which is a Washington based non-profit firm that has research and advocacy on illicit financial flows. In the Government of India White Paper placed in this Parliament in 2012, the total deposit of Indians in all Swiss banks was stated to be around US $ 2.11 billion, which is nowhere even near the lowest estimate of US $ 466 billion. Instead of going into the figures, which are more confusing, I would like to mention here that the debate on black money has both political and economic overtones.
A number of measures have been taken during the last decade globally, yet the result has not been rewarding. The incumbent Government’s swift action in constituting SIT was a significant step. The mandate of SIT is not restricted to cases of tax evasion, thereby it makes the agency more credible in its endeavours. The Congress-led UPA Government had thrice objected to the formation of the SIT. I would say that the UPA’s petitions and applications before the Supreme Court since 2011, till the end of its tenure in May 2014, reveal that it did everything it could to prevent the formation of SIT on three occasions.
The objections raised by the UPA before the apex court on SIT was that the court could not form an SIT when petitioners in that case had not specifically asked for it in their written pleas. Another reason for UPA, for not favouring SIT was the contention that its formation would interfere with the policy decisions of the Government. In another objection, it said that setting up of SIT would in effect usurp power and authority of the Government. It lamented that scrutiny, investigation, evasion of tax, etc. would be subject to SIT; and therefore, it should not happen.
UPA was worried – it was worried about a Pandora’s Box being opened due to SIT investigation and tried to create a scare that it would lead to an absolute close down of Government machinery.
Sir, I cite three instances. Why was the Congress scuttling the probe by SIT? Were they worried about Pandora’s Box being opened and tried to create a scare that it would lead to an absolute close down of the Government machinery or was there something else? Did not they argue that formation of SIT and its monitoring by the Supreme Court would be a serious impediment in the conduct of a fair trial, since the lower court would not be able to independently evaluate the material? When the Supreme Court dismissed the application of last March 26th, did not the UPA make a third attempt to block the formation of SIT by filing a Review Petition once again, raising these same objections? Was not this Review Petition filed in the beginning of the month of May?
The Prime Minister has claimed that bringing back black money stashed abroad is an article of faith – article of faith for him! We wish him good luck! My question is whether this Government will go beyond its rhetoric? The Prime Minister has promised that he will not disappoint the citizens. This declaration has come at a time, when accusations against this Government are volte face on the issue of revealing the names of those account holders who have stashed money abroad. The Finance Minister has stated that identity of those Indians who have stashed away billions of dollars of black money in foreign banks, defrauding the people and the public exchequer cannot be revealed because of legal difficulties.
The simple question is this. Was he unaware of these conditionalities? I would just quote what the Prime Minister had said. He said:
“It is an anti-national activity stashing money abroad. For bringing back this black money, you require a political will. I give an assurance to my countrymen that when we will form a Government in Delhi, we will create a Task Force and if necessary, we will amend the laws.” He further said:
“We will bring back each and every penny deposited abroad by Indian citizens. I am committed to this because this money belongs to the poor people of India and no one has the right to do this kind of anti-national activity.” This is, no doubt, a very straight forward statement without any ifs and buts. There is no mention about his Government would be circumscribed by any conditionality clause. But what is the Finance Minister saying? Is it not becoming clearer by the day that the Congress and the BJP are the obverse and the reverse of the same new liberal coin?
Recent developments in the Supreme Court have initiated a debate on whether the names of individuals with untaxed wealth abroad should be made public. In the pursuit of black money, are you not scoring a self-goal by arguing against taking tough action citing secrecy and privacy? In contrast, courts in the United States of America went ahead successfully in unearthing black income, ignoring such arguments and despite non-cooperation and threat by Switzerland.
I am reminded of one US President, James Madison, the fourth President of the United States who had said:
“The citizens’ right to know the bare facts is one of the pillars of a democratic State.” Now to understand the BJP’s attitude towards black money before Prime Minister Modi assumed leadership of the Party, one should go back to 2011. On February 1st that year an independent Task Force was formed which drawn up domain specialists – Ajit Doval, presently the security expert and occupying the Office of National Security Adviser, Prof. R. Vaidyanathan, financial expert, Mahesh Jethmalani, senior lawyer and G. Gurumurthy, a well-known chartered accountant. They released a well researched report on black money running into almost 100 pages at a function in New Delhi. This function was presided over by Mr. Advani as leader of the National Democratic Alliance which was in opposition then. Subsequently, a letter was written to Madam Sonia Gandhi by Mr. Advani. It is all in public domain. In that letter, he stated:
“I deeply regret the distress caused to you. To call the report scurrilous is a travesty of truth, I would say. It dealt with flush funds.” It mentioned about two reports. First report was Schweitzer Illustrate, a reputed news magazine of Switzerland dated 11 November, 1991 which carried a story of 14 leaders of Third World countries with secret bank accounts.
The second was a book based on the declassified KGB documents written by Yuvegina Albats and published in 1985. Shri A.G. Noorani, a famous columnist in 1988 and also Shri Rajinder Puri, another famous columnist quoted these two reports. It is in public domain. No case of defamation has been filed against the report that was published in The Statesman. What should we understand from this? This is the mindset of BJP. That is why people have great hope on BJP that they will pursue this to its logical end. Nearly 180 days have passed. I would ask whether the Special Investigation Team, SIT, is taking cognizance of these reports which BJP had released in 2011. Wise men have said that when we least expect it, life sets us a challenge to test our courage and willingness to change. At such a moment when there is no point in pretending that nothing has happened or in saying that we are not yet ready, the challenge will not wait. Life does not look back. A week is more than enough time for us to decide whether or not to accept our destiny.
The Government says that they have so far got only 180 days. Was it not enough to indicate their intention? Is it not DTAA which has facilitated round tripping of illegal funds? Has not participatory notes, portfolios been the instrument to re-enter the economy? What steps have the Government taken to unearth black money stashed abroad other than the list that was provided to the Government which was stealthily procured by another country from Germany?
Sir, what agreement has been entered into? The first exchange will be in September 2017. It is relating to the common reporting standards. That is the agreement that the Government has entered into with G-20 and others. The report account will be transferred in 2017, both individual and entity, opened after 1st January, 2016. Those accounts that will be opened after January 2016 will flow back to us in 2017. Nothing will happen other than what is happening now or what has happened before. For pre-existing high value accounts, it will be ten hundred thousand US dollars. That is the minimum benchmark. Then only you will get to know. Exchange in 2018 of pre-existing as on 1st January 2016, individual low value accounts and pre-existing entity accounts. On 6th May, 2014 India along with 47 countries, including all OECD and G-20 countries adopted a declaration on AEOI welcoming the CRS. We all welcome it. But this is the position. We will get very little information on what has happened before.
Sir, lastly I would like to submit that regarding estimation of black money, three institutional studies have been made. I hope, some Ministers are taking note of this because the House would like to understand and the country would like to know about it. All three reports are with the Government. They are being studied, I am told. There is wide divergence. They have given recommendations. How long is the Government going to study it? Fixing black economy is not only tax related. Illegality and criminality are here mixed with economic retrogression. Therefore, do not just make it a slogan. Be committed to your words. The challenge to test your courage and willingness to change is now before you. Do not say that you are not ready.
*m03 श्री अनुराग सिंह ठाकुर (हमीरपुर): माननीय उपाध्यक्ष महोदय,एक बहुत गंभीर मुद्दे पर आज फिर एक बार सदन चर्चा कर रहा है। 14 दिसम्बर, 2011 को लगभग तीन वर्ष पहले इसी सदन में इस विषय पर चर्चा हुई। आडवाणी जी ने उस समय इस चर्चा की शुरूआत की और भारतीय जनता पार्टी की ओर से मुझे और आडवाणी जी को बोलने का अवसर मिला। प्रणब दा जो उस समय के वित्त मंत्री थे,उन्होंने सदन में उस समय अपनी सरकार को बचाने के लिए बड़ा प्रयास किया और उत्तर दिया था। एक महत्वपूर्ण प्रश्न है कि देश में काला धन आखिर वापस क्यों आए। जो कमाई देश के अंदर होती है,उसका टैक्स जब जमा नहीं कराया जाता और आपके खजाने में पैसा आने के बजाय बाहर जाता है तो आपको पहला सबसे बड़ा नुकसान वह होता है। दूसरा,देश के विकास कार्यों पर जब वह पैसा नहीं लगता तो विकास में भी कमी आती है और रोज़गार में भी कमी आती है। तीसरा,उसी पैसे का दुरुपयोग आतंकवाद को बढ़ावा देने के लिए देशी और विदेशी ताकतों द्वारा किया जाता है।
काला धन गंभीर मुद्दा है। आडवाणी जी ने इस मुद्दे पर देश भर की यात्रा भी की,देश में जागरूकता फैलाने का प्रयास भी किया,और काश!पिछले दो दिनों से मेरे जो मित्र वैल में आकर लगातार हल्ला-गुल्ला कर रहे थे,जब पिछले पाँच से दस वर्ष वे सत्ता में थे,तब उन्होंने सही कदम उठाया होता तो आज मैं यहाँ खड़ा होकर आपकी चर्चा का उत्तर नहीं दे रहा होता। काश!पिछले पाँच वर्षों में जो घोटाले करके आपने हिन्दुस्तान को खोखला कर दिया,हिन्दुस्तान का पैसा खाकर आपने देश को खोखला कर दिया,खजाने में पैसा आने के बजाय वह व्यक्तिगत जेबों में जाना शुरू हो गया,तो यह अपने आप में दिखता है कि किस तरह से जनता ने उनको मात्र 44 सीटों पर सीमित करके रख दिया है। मैं केवल इतना कहना चाहता हूँ कि भारतीय जनता पार्टी ने अपने घोषणापत्र में क्या कहा था। ब्लैक मनी पर हमने क्या कहा था,आपने हमारा घोषणापत्र नहीं पढ़ा होगा,आपके लिए पढ़कर सुना देता हूँ:-
“By minimizing the scope for corruption, we will ensure minimization of the generation of black money. BJP is committed to initiate the process of tracking down and bringing back black money stashed in foreign banks and offshore accounts. We will set up a Task Force for this purpose and recommend amendments to existing laws or enact new laws. The process of bringing back black money to India, what belongs to India, will be put in motion on priority. We will also proactively engage with foreign Governments to facilitate information sharing on black money. ” अब बात है कि पिछले छः महीनों में हमारी सरकार ने क्या किया। मैं यहाँ पर खड़े होकर इस सदन में पूरे गर्व और पूरे मान के साथ कह सकता हूँ कि मेरी सरकार ने आज से ठीक छः महीने पहले जब हमारे मंत्रियों ने शपथ ग्रहण की तो उसके अगले दिन 27 मई को कैबिनेट की पहली बैठक में पहला फैसला किया तो वह एस.आई.टी. का गठन करके किया। खड़गे जी को मैं कहना चाहता हूँ कि जो आप पिछले तीन वर्षों में सुप्रीम कोर्ट के कहने के बावजूद नहीं कर पाए,हमारे प्रधान मंत्री जी ने 24 घंटों के अंदर वह करके दिखा दिया। इसे काम करने की इच्छा शक्ति कहते हैं। घोषणा पत्र में कहा और सत्ता में आते ही हिंदुस्तान की जनता से जो वायदा किया था,वह देश के प्रधानमंत्री ने एस.आई.टी. का गठन करके दिखाया। इनके समय मैंने तत्कालीन वित्त मंत्री श्री प्रणब मुखर्जी जी से कहा था कि एचएसबीसी के बैंक खातों के एकाउंट्स,आप इस पर कार्रवाई क्यों नहीं करते। हमने वे खाते भी एक सील्ड लिफाफे में दिए तो एसआईटी की कमेटी को हमारी सरकार ने दिए हैं,आपकी सरकार ने कोई काम नहीं किया,बल्कि सत्ता में आते ही हमारी सरकार ने यह काम किया,इसके लिए मैं सरकार का बहुत-बहुत आभार प्रकट करना चाहता हूं। जब आपको सुप्रीम कोर्ट ने एसआईटी का गठन करने के लिए कहा,तो आप सुप्रीम कोर्ट को क्या कहते रहे,जो अखबार में छपा था -
“In response, the UPA Government filed a review petition with the Supreme Court to review its judgement which asked for setting up of a SIT to investigate black money and travel abroad, if necessary. The Government argued that the order amounted to judicial over-reach into the functioning of the Executive. ” ये आपका विचार,आपकी सोच थी कि जब आप सत्ता में थे तब काला धन न लाने के लिए समर्पित थे। आप तब भी जिनका काला धन विदेशों में जमा था,उन्हें बचा रहे थे और आज भी आप प्रयास कर रहे हैं कि जिन्होंने काला धन विदेशों में रखा है,उन्हें किसी न किसी तरह से बचाया जाए। आप चाहते हैं कि उनके नाम जगजाहिर कर दिए जाएं। जैसे ही उनके नाम जगजाहिर होंगे,विदेशी सरकारें आपको उनके एकाउंट्स की जानकारी नहीं देंगी और आप सत्ता से बाहर रह कर भी काले धन वालों को बचाने का प्रयास कर रहे हैं। मुझे इस बात का दुख होता है कि सत्ता में रहे या विपक्ष में रहे,आप हमेशा काले धन वालों के साथ हैं। मैं एक बात और कहना चाहता हूं जब डबल टैक्सेशन एवायडेंस एग्रीमेंट ट्रीटी कांग्रेस के समय वर्ष 2011 में हुई तब भी संधि करते समय इन्होंने कहा कि आप एक अप्रैल, 2012 के बाद के एकाउंट्स की जानकारी हमें दे दें। एक अप्रैल 2012 से पहले के एकाउंट्स की जानकारी की हमें आवश्यकता नहीं है। यानी नवम्बर,दिसम्बर में करते हुए चार महीने का समय और दे दिया कि चार महीने में जिसे अपना पैसा खाते में से निकालना है,वह निकाल ले और बच जाइए क्योंकि,हमने तो पहली अप्रैल, 2012 से बाद के खातों की जानकारी मांगी है। आपने जो इस देश के साथ किया,उसके लिए आपको देश ने माफ नहीं किया,इसलिए आप 44 सीटों पर सीमित हो कर रह गए हैं। यही नहीं आपके समय तो पुणे का एक घोड़े वाला बहुत मशहूर था। चालीस हजार करोड़ रुपए एक घोड़े वाले के खाते में था और वर्ष 2007-08 में जब उसके खिलाफ कार्रवाई करने के निर्देश दिए गए,आपकी सरकार सत्ता में रहते हुए भी तीन साल तक उसे कानूनी नोटिस नहीं दे पाई,क्या एक घोड़े वाले से पूरी सरकार कांपती थी।...(व्यवधान)दुख तो इस बात का होता है कि आप उस पर कोई कार्रवाई नहीं कर पाए।...(व्यवधान)मुझे नहीं पता था कि मेरे इतने मित्र विपक्ष में भी हैं।...(व्यवधान)शायद आपको जवाब देने के लिए ही मुझे यहां खड़ा किया गया है।...(व्यवधान)
HON. DEPUTY-SPEAKER: No comments please.
… (Interruptions)
HON. DEPUTY-SPEAKER: Shri Anurag Singh Thakur, please address the Chair.
… (Interruptions)
श्री अनुराग सिंह ठाकुर : जब कांग्रेस की सरकार थी, बहामास एक छोटा सा देश है। उसके साथ वर्ष 2008-09 में 2.2 मिलियन डॉलर का हमारा ट्रेड था। ठीक दो साल के अंदर बहामास जैसे देश के साथ हमारा ट्रेड 2.2 मिलियन डॉलर से बढ़ कर 2 बिलियन डॉलर से ज्यादा का हो गया। कांग्रेस ने उस समय भी कोई कार्रवाई नहीं की। उस समय ये लगातार लोगों को बचाते रहे। विदेशी देशों के साथ हम जो टैक्स अवॉयडेंस ट्रीटी,एग्रीमेंट करते हैं तो अगर हम उन्हें अपने साथ नहीं रखेंगे,अगर इससे सब देश सहमत नहीं होंगे तो आपको इसकी जानकारी नहीं मिलेगी। सबसे पहले अगर किसी देश ने काले धन की बात को रखा तो वह ऑस्ट्रेलिया में जी-20के प्लेटफॉर्म पर नरेन्द्र मोदी जी ने रखा और सभी देशों ने उसका समर्थन करते हुए कहा कि काले धन पर हम आपको सहयोग करेंगे। इस पर पूरी दुनिया में सहमति बनी कि जहां-जहां पर यह काले धन का मुद्दा है,वहां पर ये देश आपस में मिलकर काम करेंगे और आतंकवादी गतिविधियों में जो यह पैसा लग रहा है,हम उसको भी रोकेंगे। इससे देश को जो नुकसान होता है,उसको भी रोकेंगे।...(व्यवधान)
HON. DEPUTY-SPEAKER: I permitted only Shri Anurag Thakur to speak, not others. Nothing will go on record. Please do not disturb his speech.
(Interruptions) … * HON. DEPUTY-SPEAKER: It is not the way to go on making comments this side and that side. It is not correct.
… (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): I beseech the indulgence of this House for a while. The hon. Member is making his presentation. Intermittently, there are a few hon. Members who just keep on speaking and speaking. It should be observed by both the sides. The hon. Member is speaking. So, I would request them not to interrupt. आपसे आग्रह है।
HON. DEPUTY-SPEAKER: I will take care of that.
… (Interruptions)
HON. DEPUTY-SPEAKER: Nothing will go on record. I do not want any comment from any side. Except Shri Anurag Thakur’s speech, nothing will go on record. I am sorry. Shri Roy, you are a senior Member. Please take your seat. Do not make comments.
(Interruptions) … * श्री अनुराग सिंह ठाकुर : सर,वर्ष 2011-12 में जब काले धन का मुद्दा चर्चा में था और पूरे शिखर पर था,तब यूपीए की सरकार ने क्या किया?They have offered some sort of an amnesty to around 100 individuals whose names were on the list. The deal purportedly offered to these tax offenders is that they would be spared of criminal proceedings or penalties if they quietly repatriated their illegally parked funds in HSBC, Geneva. आप क्या-क्या करते रहे और आज आप क्या-क्या कर रहे हैं?आप हर तरह से यह करते रहे कि किस तरह से काले धन वाले लोगों को बचाना है। आज सरकार कार्रवाई कर रही है और हमने लगातार काम किया है। हमने एस.आई.टी. बना दी और उसे 667 लोगों की सूची सौंप दी है। इसके बाद जब हमारा वित्त मंत्रालय लगातार कार्रवाई कर रहा है तो कांग्रेस के लोगों के मन में कहीं-न-कहीं यह चिंता सता रही है कि इस पर बड़ी तेजी के साथ कार्रवाई हो रही है। इनके बड़े-बड़े लोगों का इसमें नाम आया,जो आजकल हाउस में नज़र नहीं आते।...(व्यवधान)इस गंभीर मुद्दे पर इनके वरिष्ठ नेता आज सदन में हाज़िर नहीं हैं।...(व्यवधान)
जिस दिन महंगाई पर चर्चा हुई थी,कैप्टन साहब ने वहां से चर्चा की शुरूआत की थी और मैंने यहां से की थी। अभी चर्चा में मैं आधे पर पहुंचा था तो कैप्टन साहब और बाकी सब लोग सदन छोड़ कर चले गए थे। उस लिस्ट में भी कांग्रेस के कुछ सांसदों के,पूर्व मंत्रियों के नाम आए हैं,वह जनता के सामने आए हैं। हमारी पार्टी ने इस देश से यह वायदा किया है कि हम पूरी ताकत लगाएंगे और विदेशों में पड़ा काला धन अगर हिन्दुस्तान वापस आएगा तो उसे हमारी सरकार लेकर आएगी।...(व्यवधान)
एक्चुअली,हमारे दादा को बड़ी चिंता हो रही है कि *की चर्चा क्यों नहीं हो रही है?आखिर क्यों न हो?ये भी जनता से जुड़े हुए हैं। केवल यही नहीं,अगर आज ...की बात की जाए और वहां के सत्तारूढ़ दल ..**की बात न की जाए तो मुझे लगता है कि कहानी अधूरी रह जाती है। जिन्होंने काले कारनामें सड़कों पर किए,कालाधन कमाया,वे काले छाते लेकर सदन में खड़े हो गए।... ...(व्यवधान)मुझे नहीं पता था कि कांग्रेस को तो कालेधन पर चिन्ता हो सकती है,आखिर टीएमसी को इतना दर्द क्यों होता था?मित्रों,यह दर्द इसीलिए था,क्योंकि आहिस्ता-आहिस्ता एक-एक परत खुल रही है। कौन लोग उस स्कैंडल के साथ जुड़े हैं,जहां पर 25 लाख से ज्यादा लोगों के बीस हजार करोड़ रुपए से ज्यादा रुपए अगर कहीं पर किसी स्कीम के माध्यम से गया है,सबसे बड़ा स्केम कोई हुआ है तो शारदा स्केम उसका नाम कहा जाता है।...(व्यवधान)विदेशी खाते को छोड़िए,आज देसी की बात कर ली जाए। विदेशों में तो लाखों-करोड़ों की बात करते हैं,यहां जो हजारों करोड़ पड़े हैं,उसकी बात कर ली जाए। आपके एक नहीं,दो-दो सांसद,वे आज कहां पर हैं?उनकी जानकारी देते हुए...(व्यवधान)इनके सांसद ...*हों।...(व्यवधान)वे खुद कहते हैं,मैं तो छोटा सा हूं,असली मलाई खाने वाले तो बड़े-बड़े नेता हैं। ...(व्यवधान)एक पार्टी का चुना हुआ सांसद,जो आपका वरिष्ठ नेता गिना जाता है। आपकी पार्टी के ट्रांसपोर्ट मिनिस्टर ...*के एम्प्लाइज़ युनियन में हैं,प्रेसीडेंट हैं। जो चीख-चिल्ला कर कहते थे,इस कम्पनी में निवेश करो,यह कम्पनी बहुत अच्छी है। ...(व्यवधान)
HON. DEPUTY SPEAKER: Any individual allegation will not go on record.
…( व्यवधान)
श्री अनुराग सिंह ठाकुर : अब कालेधन पर चर्चा हो रही है तो अंधेरे में क्यों,खुले में हो जाए। ...(व्यवधान)वैंकैय्या जी ने कहा कि इस पर दिन में चर्चा करेंगे, दिन में चर्चा हो रही है। उन्होंने चार बजे कहा, हमने चार बजे से पहले चर्चा शुरू कर दी है। ...(व्यवधान)... लगभग 50 लाख रुपए एक महीने,...(व्यवधान)जो अखबारों में छपा है, 16 लाख रुपए एक,...(व्यवधान)मुझे सुन कर चिन्ता होती है,मेरे मित्रों को हाउस में पता होना चाहिए, 16 लाख रुपए एक महीने की सैलेरी और कुल पैकेज मिला कर 50 लाख रुपए एक ...सांसद को मिलता हो तो वह ढिंढोरा क्यों नहीं पीटेगा। छ:करोड़ रुपए का पैकेज,ये अखबारों में छपी बात है,जगजाहिर है,कोई नयी बात नहीं है। कुछ लोगों ने नहीं सुना होगा,जिन लोगों के जनधन में एकाउंट नहीं खुले,उन्होंने ...*में पहले एकाउंट खुलवा लिए थे,देश को पता चल गया है। ...(व्यवधान)
HON. DEPUTY SPEAKER: Please do not disturb.
श्री अनुराग सिंह ठाकुर : आपको यह सुन कर हैरानी होगी,इनके एक अन्य सांसद भी थे,जो मीडिया का काम भी देखते थे,वे बाकी मीडिया का काम कम देखते थे।...(व्यवधान)अगर आप अनुमति दे दें तो मैं ...*जी का नाम ले लूं।
PROF. SAUGATA ROY : Mr. Deputy Speaker, Sir, he is naming a Member of the other House. Has he taken permission to do that? … (Interruptions)
HON. DEPUTY SPEAKER: Any allegation against any individual will not go on record. I have already said that. Please don’t dictate me.
… (Interruptions)
HON. DEPUTY SPEAKER: If there is any allegation, it will be expunged. Please take your seat.
… (Interruptions)
श्री अनुराग सिंह ठाकुर : उपाध्यक्ष महोदय,क्या मैं केवल इसी सदन के लोगों का नाम ले सकता हूं।...(व्यवधान)
SHRI S.S. AHLUWALIA (DARJEELING): Mr. Deputy Speaker, Sir, is he an accused in a black money case that we cannot take his name here? … (Interruptions)
HON. DEPUTY SPEAKER: Any individual allegation cannot go on record. If at all, I will get it expunged.
… (Interruptions)
HON. DEPUTY SPEAKER: Please wind up.
… (Interruptions)
श्री अनुराग सिंह ठाकुर : इनका नंबर आएगा,तब ये अपनी सारी बातें कह सकते हैं। ...(व्यवधान)मेरा केवल इतना कहना है कि जो काला धन कमाने में,काला धन वालों को संरक्षण देने में,फिर काली छतरी लेकर सदन में आने वाले कम से कम इतनी तो मर्यादा रखें कि बात सुन ली जाए। मैं यह नहीं कहता,इनके एमपी ...**कहते हैं कि मैं तो छोटा हूं,बड़ी मलाई खाने वाली तो कोई और है। यह मैं नहीं कहता,यह ...*जी कहते हैं कि मैंने एक लाख छियासी करोड़ रूपए की पेंटिंग खरीदी है,तो ... *की खरीदी है। एक करोड़ छियासी लाख रूपए की पेंटिंग,क्या इससे पहले कभी उनकी पेंटिंग इतनी महंगी बिकी,अगर नहीं बिकी तो क्यों नहीं बिकी,अगर बिकी तो ... *ने क्यों खरीदी?अगर ... *ने खरीदी तो न्यूज पेपर खरीदने के लिए क्यों मुख्यमंत्री ने कहा कि हर स्कूल में,हर लाइब्रेरी में ... *न्यूज पेपर होने चाहिए?अगर यह कहीं पर गठजोड़ है तो वह ...* का है। आप इस बात से पीछा कैसे छुड़ायेंगे?
आपकी सरकार कहती है कि लाइब्रेरी में उनके अखबारों को देखा जाए,उनके चैनल्स को बढ़ावा देने का प्रयास किया जाता है,उनकी कंपनी एक लाख छियासी करोड़ रूपए में आपकी ...*पेंटिंग खरीदती है। लाखों रूपए आपके ... *वहां से सैलरी मिलती है। 6-6 करोड़ रूपए का पैकेज दिया जाता है। आपके लैंडमार्क सीमेंट,जो आपके टेक्सटाइल मिनिस्टर ... *की कंपनी जो को-ऑनर है,उसको खरीदता है तो ... *की कंपनी का मालिक खरीदता है और आप यहां पर खड़े होकर काली छतरियां लेकर देश को गुमराह करने का प्रयास करते हैं। ...(व्यवधान)कृपया इस देश के चुने हुए सदस्यों को गुमराह करने का प्रयास मत करिए। ...(व्यवधान)मैं यही कहना चाहता हूं कि 18 पेज का कान्फिडेंशियल लेटर जो इस कंपनी के मालिक ने सीबीआई को लिखा है,उसमें स्पष्ट तौर पर कहा है कि एक पॉलिटिकल पार्टी के कितने लोगों को इन्होंने पैसा दिया है?यह केवल बंगाल तक सीमित नहीं रहा है। आज मेरे असम के मित्र वहां बैठे नजर नहीं आ रहे हैं। वहां के मंत्रियों के नाम बीच में आते हैं। एक नहीं दो-दो मंत्रियों के नाम आते हैं। यही नहीं उनको भी सीबीआई जांच के लिए बुलाती है। सीबीआई दूध का दूध और पानी का पानी करेगी। हम उस समय का इंतजार करेंगे।
हमारी सरकार निष्पक्ष जांच के लिए पहले भी राजी थी और आज भी है। मैं विश्वास दिलाता हूं कि देश के अंदर सीबीआई और विदेशों के साथ हमारा वित्त मंत्रालय काम कर रहा है। हमने जितना भी काम आज तक किया है,हमने 627 बैंक एकाउंट्स की डिटेल्स भी दी है,दूसरे देशों के साथ हमारी डीटीएए पर जो चर्चा हुयी है,वह सारी जानकारी हमने एसआईटी को दी है। इसके साथ ही साथ यह भी कहना चाहता हूं,... जो तीन बातें कही थीं,पहला काला धन आपके खजाने में नहीं आता,दूसरा आपके विकास में खर्च नहीं होता और तीसरा आतंकवादी गतिविधियों में लगता है। आपका एक सदस्य है,नाम आप बतायेंगे या मैं बता दूं। ...(व्यवधान)...founder member of Student Islamic Movement of India engaged with Jamaat-e-Islami, a Bangladeshi extremist organisation, to move money out of India. यानी कि यहां से वह पैसा बांग्लादेश भेजता था,ताकि वहां की जो टेररिस्ट आउटफिट थी,उनको सहयोग दिया जाए और सबको यह पता है कि वह कहां से किसके खिलाफ काम करता था? ...(व्यवधान)आपने लाखों लोगों की जेब ही नहीं काटी है,आपने हिंदुस्तान में काला धन ही नहीं अपनी जेब में डाला है,आपने उन लोगों का समर्थन किया है,जो हिंदुस्तान के खिलाफ आतंकवाद को बढ़ावा देते हैं। इस बात का जवाब आपको हिंदुस्तान की जनता और हिंदुस्तान की पार्लियामेंट को देना होगा।
आप अपनी जिम्मेदारी से दूर भाग नहीं सकते हैं।...(व्यवधान)मैं आपसे यह कहना चाहता हूं। ...(व्यवधान)सर,एक तरफ पेंटिंग से फंड रेज की जाती है,दूसरी तरफ उसी कंपनी से पैसा लेकर आतंकवादी गतिविधियों को समर्थन दिया जाता है और तीसरी तरफ काला छाता लेकर इसी सदन में लोगों पर काला चश्मा पहनाने का प्रयास किया जाता है।...(व्यवधान)इतनी सफाई के साथ कोई हिन्दुस्तान और एक प्रदेश के लोगों को लूटता है।...(व्यवधान)मैं काला जादू तो कहूंगा नहीं,क्योंकि हमारे चुने हुए सदस्य हैं। ये दूसरे हाउस की बात करते थे। सर,इसी हाउस की एक सदस्य हैं,वह इस कंपनी की ब्रांडअम्बैस्डर भी हैं।...(व्यवधान)वे ब्रांडअम्बैस्डर हैं या नहीं हैं।...(व्यवधान)उनके समर्थन में अब कोई नहीं आ रहा है। ...(व्यवधान)अब,मैं बोलता हूं तो वे कहते हैं कि बोलते हैं। ...(व्यवधान)लेकिन मैं सच बोलता हूं,जो अखबारों में छपा है,मुझे नहीं पता है।...(व्यवधान)मैं आपसे निवेदन करना चाहता हूं कि आपके पास इस काले धन को लेकर,मेरे टी.एम.सी. के मित्रों के पास और जानकारी होगी,जो अभी तक मीडिया में नहीं आई है,आप उन्हें सदन में रखिए तब आप सच्चे देशभक्त माने जाएंगे और सही मायने में काले धन को बचाने के लिए अपनी ओर से प्रयास कर रहे हैं। जहां तक मेरी सरकार की बात है तो हमने पहले दिन एस.आई.टी. का गठन किया है। हमने उनको पूरी जानकारी दी है। हमने जी-20में जाकर बाकी देशों को अपने साथ लाकर खड़ा किया है। इस देश के प्रधानमंत्री जी आज वह ताकत रखते हैं,जब दुनिया के किसी देश में जाकर बात करते हैं तो पूरी दुनिया की ताकतें उनके साथ आकर खड़ी हो जाती हैं। हिन्दुस्तान की जनता ने 30 वर्षों के बाद भारतीय जनता पार्टी को पूर्ण बहुमत दिया है और हम उनका सम्मान करते हैं,इसलिए पहले दिन हमने एक वायदा पूरा किया और हमारी पार्टी लगातार उस पर काम भी कर रही है। मेरे दूसरे सहयोगियों को भी इस विषय पर कुछ बोलना है। मैं केवल इतना कहना चाहता हूं कि हम गुमराह नहीं करते हैं लेकिन खरगे जी,मैंने पहले कहा कि आप सत्ता में थे,तब भी काला धन वालों को बचा रहे थे,आज आप विपक्ष में हैं,तब भी आप काला धन वालों को बचा रहे हैं। तब,आप एम.एन.एस.टी. देने की बात करते थे,तब आप सुप्रीम कोर्ट के कहने पर तीन-तीन साल तक एस.आई.टी. का गठन नहीं करते थे, ...(व्यवधान)तब आप कोई कार्रवाई नहीं करते थे, ...(व्यवधान)लेकिन आज मैं कह सकता हूं,हमारे वित्तमंत्री यहां बैठे हैं,हमारे प्रधानमंत्री जी एस.आई.टी. का गठन भी किया है। ...(व्यवधान)इन्होंने सभी जानकारी बैंक को दी। एस.आई.टी. की जांच में कोई हस्तक्षेप नहीं कर रहे हैं और पूरी दूनिया भर के ताकतों के साथ डबल टैक्सैशन अवॉइडन्स एग्रीमेंट के अनुसार पूरी जानकारी लेने का प्रयास कर रहे हैं। मैं देश की जनता को विश्वास दिलाना चाहता हूं कि जिन लोगों ने विदेशों में पैसा रखा है,हमारी सरकार काला धन वापस लाएगी,जानकारी भी लाएगी,सबूत भी इकट्ठा करेगी और आप चाहते हैं कि सबूत न मिले,हम आपकी बातों में नहीं आएंगे। हम सबूत लाएंगे और उनको दंड दिलाकर,हिन्दुस्तान की जनता को जवाब देंगे।
HON. DEPUTY SPEAKER: Shri T.G. Venkatesh Babu.
… (Interruptions)
HON. DEPUTY SPEAKER: Hon. Members, I told you that if there is any allegation that will be expunged.
… (Interruptions)
SHRI MALLIKARJUN KHARGE : Sir, I would like to give you some information about what hon. Member has said just now that it is the first time when Modiji went to Australia and discussed in G-20 Meeting about black money. If Jaitelyji said that this is the first time then I agree. I would like to tell here that three to five meetings had taken place.… (Interruptions) In several meetings such things had raised and the required process was adopted. But today everybody is taking credit for everything.… (Interruptions) They are simply making sweeping remarks against the Opposition and saying that you are protecting them. If you have got names, just go and give them to the Supreme Court. They have constituted a committee not you.… (Interruptions)
HON. DEPUTY SPEAKER: Shri T.G. Venkatesh Babu.
… (Interruptions)
HON. DEPUTY SPEAKER: No clarification will be allowed. The hon. Minister is going to reply at the end.
Now, Shri T.G. Venkatesh Babu.
*m04 SHRI T.G. VENKATESH BABU (CHENNAI NORTH): Sir, as regards black money, our Party supremo and our hon. People’s former Chief Minister of Tamil Nadu, Dr. Puratchi Thalaivi Amma has clearly stated in her election manifesto during the recently held Lok Sabha election that her top priority will be to bring back black money which is stashed abroad or in the tax havens, which will create a great boost in the overall development of our country and in the economic growth of our country as well as the upliftment of the downtrodden and in developing a strong nation.
Sir, the present Government has filed a review petition to bring amendments to its previous verdict to disclose the names of 700 HSBC account holders who have stashed their money in Swiss Banks. They have been referring to the confidentiality clause in the Double Taxation Avoidance Treaty, which is against the disclosure. The question is whether the names for disclosure are being violating the treaty with Switzerland. The Government fears that the treaty with Switzerland will stall further information from that country and will also adversely affect our prospects with other countries as well. It will drastically curtail our chances of entering into similar agreement with the US, which is being negotiated.
But curiously, as the hon. Member of Parliament, Shri Mahtab has mentioned, Mr. Gurumurthy, a close associate of BJP and a columnist claims that the list of HSBC account holders has been obtained from the stolen documents of France and India’s agreement with France does not prohibit the disclosure. According to him neither the agreement with Germany through whom we got these 28 names of Indians who have stashed their money in the Liechtenstein Bank bans disclosure. It will not come in the way of negotiations with the US since that country is also a victim of this malady. But the Government’s insistence on these fictitious reasons in the SIT also smacks of ulterior motives and goes against its spirit to unearth the black money.
Sir, the hon. Supreme Court has again and again refused to accept the arguments of the Government for nondisclosure. The Supreme Court found that these treaties are not against all disclosures and further, taking for granted that they impose total restrictions, they are against the fundamental rights enshrined in our Constitution. But still, the Government persists on its frivolous argument.
The Government’s plea that further information will be stalled by the disclosure is ludicrous since the Indian Governments so far and so forth have not obtained any of the lists legally from the countries abroad. Now, the Swiss Government has categorically stated that the UN’s Organization for Economic Cooperation and Development (OECD) declaration for automatic exchange of information, to which it is a signatory, does not entail it to reveal information with regard to stolen documents.
The Government’s total focus on bringing back black money is premised on the assumption that illicit money is only parked in tax havens. It does not consider the phenomenon of round tripping of black money in the form of investments. It is not focusing on preventing the generation and outflow of unaccounted money.
The Prevention of Money Laundering Act needs to be amended suitably so that money laundering is declared as a criminal offence. On top of this, economic sanctions need to be imposed on countries which refuse to part with information.
The Government should stop allowing Participatory Notes, through which unregistered individuals and shell companies are investing huge black money in the share market through SEBI registered foreign institutional investors.
16.00 hrs. They could also accrue heavy dividends. The regulators have no way to identify them. The Double Taxation Avoidance Treaty signed with Mauritius has facilitated tax evaders to bring the illegal money into our country without disclosing their identities and to evade taxes through post box companies. Almost half of India’s FDI comes from offshore companies registered in Mauritius.
Though the Special Investigation Team is constituted in right earnest, it has got its own limitation. The Chairman of SIT Justice M.D. Shah has rightly said that there are complexities in the SIT’s task. American Senator Carl. Levin, Head of Special Investigation office of US Senate is sceptical about the success of Indian SIT, since despite criminal suits filed by them against Swiss Bank UBS in 2009, they could receive only 4500 names out of 52,000 potential US tax evaders. According to him, in the Credit Suisse case, the rate of success was even worse. At the backdrop of this scenario, we can assume the possible success rate of our SIT.
Further SIT by itself is not an investigative agency. It has to depend heavily on Government agencies like the CBI and the ED which are like caged parrots, as mentioned by one hon. Member.
Further the big fish, which has got a lot of money in the tax havens, is very clever. It sends illegal money to foreign banks through layering and through shell companies. When it is not in its name, how can the SIT find out? Further, it will be constantly floating its illegal money from one bank to another. No sooner does SIT catch it, it could empty its account. Take the case of Hasan Ali Khan and his associate, Kashinath Tapuriah. During the CBI raid it was found with documentary evidence that they have a deposit of 8.04 billion dollars in UBS Bank account in Zurich. But in the White Paper submitted in 2011 by the then Finance Minister, this deposit has been scaled down to a mere 60,000 dollars. Now when he is in jail the account is said to have been emptied. Further no forthright investigation has been carried out on the valid information given by Hasan Ali and his associate who revealed the names of political and corporate bigwigs who were their associates in this illegal business.
Black money is a wasted money. It has got no utility value. When it is transferred abroad, there it is actually a drain of surplus affecting domestic investment and consumption. When it remains here, it functions as a non-performing and non-productive asset, having been invested in secondary stock market, real estate and in luxury consumption areas. Since it hovers around the elite, it worsens the inequality level still further. It erodes the State’s much needed expenditure that would have benefited the poor and the marginal people cutting down the means of their livelihood and improved quality of life. According to reliable estimates, it forms 50 per cent of our GDP. Between 2002 and 2011, 343.04 billion dollars of illegal money has gone abroad. In the beginning of this period India was the fifth largest in the outflow of illegal money. But at the end of this period, we have advanced to third place in the world. This is a tremendous achievement when compared to the poor record of our country in the various growth parameters in the world. Indian economy had a potential for 12 per cent growth rate. But because of black money, it is restricted to seven per cent only. None can do so much harm to our country’s growth. They are challenging the Government by running a parallel economy. But still they have utmost protection of law. They could easily escape with impunity.
In the post colonial period, tax havens were deliberately and consciously set up by the developed countries to siphon off capital from third world countries. In the post liberalisation period from 1991, illicit capital outflow has increased significantly. According to Global Financial Integrity, 68 per cent of India’s aggregate illicit capital loss had occurred after India’s economic reforms in 1991. Given the NDA’s commitment to the same economic model and its close proximity with corporates, can the NDA Government curb generation of black wealth and bring back the black money stashed abroad?
Before I conclude, I want to ask one question. Our Prime Minister, during his election campaign, has promised to credit Rs.15 lakh each in every Indian’s account out of the total black money to be retrieved. The hon. Home Minister has then vouched for completing this job within 100 days. Based on this promise, after the Government assumed power, many have bought loans and a few have lent loans. Every citizen of India awaits eagerly as to when this amount will be credited to his to her account.
*m05 SHRI SUDIP BANDYOPADHYAY (KOLKATA UTTAR): Hon. Deputy Speaker, Sir, the subject of today’s discussion under Rule 193 is ‘to raise a discussion on the need to expedite the process of bringing back black money stashed abroad’.
16.06 hrs (Shri Anandrao Adsul in the Chair) It pained me much and I was thrilled to hear Mr. Kharge’s speech, even Mr. Bhartruhari Mahtab’s speech and was deeply disappointed by hearing the main speaker of the Ruling Party, who gave the indication that they are not actually interested to go into the details of the subject of the debate.
The question is very simple. The Prime Minister said, “we will bring back black money”. The statement was “I will bring this black money back to India. If we bring back black money, each citizen can get Rs.15 lakh to Rs.20 lakh.” The statement was made in pre-poll rallies in 2014. How many times he delivered this speech in different parts of the country? Record says, 152 times the same speech he delivered throughout the country to impress the young generation. The youth as a whole age group between 18 and 25, according to my assessment, were thoroughly impressed. The young generation as such voted for the BJP, not BJP but in particular Mr. Modi because he had taken all the faces away, whether it is Shyama Prasad Mukherjee or Atal Bihari Vajpayee or Shri Lal Krishna Advani. So, he got votes and came to power upto this level.
The question is very simple. If he is for that he wants to bring back black money, we, from opposition, say, you bring back black money. We are here to support any rule, any Act you want to make on the Floor of the House. We wholeheartedly extend our support to it and want to see you making it implemented.
Sir, I want to mention our demands very categorically. We made this issue very positive because this issue was the major issue of the country. We have seen that most of the major opposition parties came together and protested unitedly that this issue should be discussed with all priority. It took 48 hours to initiate the discussion in Lok Sabha knowing fully well that it is the most important issue. We have some positive demands. Let Modi ji put all the names on the net, who have their black money stashed abroad immediately.
Secondly, let Modiji fulfil his promise to bring back black money within 100 days where we are prepared to extend our full support without any hesitation. Thirdly, deposit Rs. 15 lakh or Rs. 20 lakh, which he committed, in bank accounts everywhere throughout the country. Fourthly, today, this Government is completing six months in office. The announcement was made for 100 days, and today it is 180 days, that is, 80 days more than announced.
Modiji is now known as NRI Prime Minister. He has gone abroad 8 times in six months. It was more desirable that the discussion could have taken place on the very first day, and Modiji -- after his speech on the floor of the House -- could have flown for the SAARC Conference. But before that he went to Jharkhand to deliver a speech, and then he went to Nepal. So, an apology must be tendered by the Prime Minister on the floor of the House because he misguided the young generation of the country, and he misguided the whole nation by making untrue statements throughout the country before elections. … (Interruptions)
We will certainly hear Arun Jaitleyji whom I personally respect and I personally have the highest regard for him, though he does not find time to reply to these questions properly, yet he finds time to issue statements against Ms. Mamata Banerjee on Twitter, which I have seen 4 days back calling Ms. Mamata Banerjee’s statements as not pro-national as if Ms. Mamata Banerjee is anti-national. This appeared to me from the way he made that Twitter statement. I would request Arun Jaitleyji -- a person with a stature like his -- not to make such type of statements. Mr. Anurag Thakur may make such statements as he is intending to become a Minister, and he wants to make Modiji satisfied. But he could not make it! So, he can say on the issue of Sarada. If Sarada issue is allowed to be debated by the hon. Speaker, let him officially give a notice; learn how the notice is to be given; and let the debate take place, but you should not forget that Sarada owner was not arrested not by CBI. Sarada owner was arrested by Ms. Mamata Banerjee from Kashmir border, and he was taken back in Kolkata custody. So, it was made by her, and this is my statement on the floor of the House.
Sir, I want to tell you that this Government secured 31 per cent votes, and 69 per cent voters did not vote for BJP. But in a Parliamentary democratic process if any Party gets more percentage of votes than other political parties, then they rule and others sit in the Opposition. Ruling Party may make so many comments / commitments and can give so many colourful assurances in their election manifestoes, which may be fulfilled or may not be fulfilled. But, at least, such type of announcement -- that in 100 days I will bring back whole black money for the welfare of the nation and for the welfare of the country -- cannot be tolerated if there is no positive reply. I think that when Jaitleyji replies, he may say that this Double Taxation Avoidance Agreement (DTAA) with Switzerland, Germany and France are opposing the steps because of which the Government cannot take it in their own direction.
Khargeji finally said that you knew it beforehand, and it is nothing new, that is, about this agreement. Why have you made this promise and commitment knowing fully well about the agreement? … (Interruptions) I should not make such comments like ‘bluffing’, which is being said from behind, but we must say that it has misled the nation; it has misled the common people; it has misled the voters; and it has misled the young generation of the country as such.
Sir, Baba Ramdev ji, who supported this BJP Government in the last elections, said that such type of accounts that were in operation were more than 50,000. This Government is stepped into its six month today. How much money is stashed outside of the country? The BJP claims, according to the details that have been mentioned here, that it is around US $ 500 billion; according to Advani ji, it is US $ 460 billion. This is the kind of money that has been stashed abroad. Within these 180 days after stepping into power, we want to know whether even one dollar was brought back by this Government. Have they brought back one dollar from any person? They are touching ‘zero’ level on this account. We want to hear a very categorical and positive response from the Government on this.
I came to know just now, and I do not know whether it is true or false, and I have been told by some sources that some message has come from Kathmandu stating that straightaway it should be announced on the floor of the House that the Government was not able to bring back the black money in such a short time. I am categorically saying that I am not sure about it. I heard that the PMO has received such type of information before this debate started. If it is not admitted today, it may come at any time and it will be placed before the people.
It is a very clear and categorical appeal and a demand to this Government. Whatever demands we have made, please do not try to dilute it. We want your approach to be positive and be transparent about the steps that you have taken. When the Opposition is assuring its full support to the Government, they have no hesitation in extending full support to the Government, why should the Government be so much panic-stricken? They will have to either say that they could not fulfil what they have said or apologise to the nation for making such statements that are untrue.
While delivering their observations, a Member of the major ruling party, the BJP, have taken or mentioned a few names of the Members of the other House, that is, Rajya Sabha, who happen to be members of the Trinamool Party. Those have to be expunged because under the rules, the names of Members of the other House cannot be taken up here. The names can be taken up only after a notice is admitted by the hon. Speaker under the rules. I would like to tell one thing to the BJP leaders, to Shri Anurag Singh Thakur in particular, that they can take it for granted that Chief Minister Ms. Mamata Banerjee is more popular in her own State than Shri Narendra Modi, when he was the Chief Minister of Gujarat. If he has 28 parliamentary seats, we have got 42 parliamentary seats; if he has got 24 seats, we have got 34 seats; in the next 2016 Assembly elections, we will get more than 200 Assembly seats. Please keep it on record. Please do not try to accept the challenge from the Chief Minister West Bengal on the issue of credibility, honesty and the pro-people steps that she has taken. People of Bengal are with her and we will show it to you in future that ममता बनर्जी से जो टकराएगा,चूर-चूर हो जाएगा।
I am grateful to the Congress Party in general and Sonia Ji in particular that when we started moving this black money issue, Indian National Congress extended their full support. मुलायम सिंह जी को भी मैं बधाई देता हूं कि आपने इस पर सपोर्ट किया। मैं जेडीयू और अन्य विपक्षी दलों के नेताओं को भी उनके सपोर्ट करने के लिए बधाई देता हूं। इस तरह के इश्यूज़ पर हम विपक्षी दल एकजुट रहेंगे और आने वाले दिनों में बीजेपी को दिखा देंगे कि उसे फॉल्स एश्योरेंसेज़ पर इतनी सीटें मिलीं,भविष्य में नहीं मिलेंगी।
*m06 श्री श्रीरंग आप्पा बारणे (मावल): सभापति जी,कालेधन के बारे में कल संसद में काफी हंगामा हुआ था और कई विपक्षी सदस्य छाते लेकर सदन में आए थे। इस मुद्दे को लेकर विपक्ष संसद में काफी हंगामा कर रहा था। मैं तो पहली बार इस सदन में चुनकर आया हूं। मुझे लगता था कि कालेधन की शायद बारिश होने वाली है इसीलिए वे छाते लेकर आए हैं। आज सदन में कालेधन पर चर्चा हो रही है और माननीय सदस्य अपने-अपने विचार यहां रख रहे हैं। मैं सरकार का इस मुद्दे पर बहस कराने के लिए अभिनंदन करता हूं और इस बात के लिए भी बधाई देना चाहता हूं कि उसने कालेधन का पता लगाने के लिए एसआईटी का गठन किया।
मैं अपने विपक्षी साथियों से यह पूछना चाहता हूं कि इससे पहले काफी बरसों तक आपकी सरकार केन्द्र में रही,उस समय आपने विदेश में छिपे कालेधन का पता लगाने के लिए क्या कदम उठाए थे?आपकी भी जिम्मेदारी थी कि आप इसका पता लगाते,लेकिन आपने ऐसा कुछ नहीं किया। सरकार का मतलब सिर्फ यह नहीं सोचना चाहिए कि एक या कुछ दलों की सरकार हो,सरकार का मतलब पूरे देश की सरकार होता है और सब पार्टियों की जिम्मेदारी बनती है। केवल सरकार को दोषी ठहराने से कोई फायदा नहीं होने वाला है। आपके कार्यकाल में आपने कालेधन की वापसी के लिए कुछ प्रयास नहीं किया,जबकि आपकी भी उस समय जिम्मेदारी थी।
आज हम कालेधन पर चर्चा कर रहे हैं,तो मैं सरकार से एक बात कहना चाहता हूं। विदेश में जमा कालाधन ही नहीं,बल्कि देश में भी बहुत भारी मात्रा में कालाधन छिपा हुआ है। उसे भी बाहर लाने के लिए सरकार को भविष्य में कोशिश करनी चाहिए। आज देश में अमीर और अमीर होता जा रहा है,जबकि गरीब गरीबी के साए में रह रहा है। मैं सदन में सभी दलों के नेताओं से कहना चाहता हूं कि कालेधन को बाहर लाने के लिए सभी को आपस में मिलकर सहयोग करना चाहिए,क्योंकि यह हम सबकी जिम्मेदारी है,किसी एक पार्टी की जिम्मेदारी नहीं है। हम केवल यहां हंगामा मचाकर अपनी जिम्मेदारी से बच नहीं सकते।
मैं अपने भाषण को विराम देते हुए यही कहना चाहता हूं कि देश और विदेश में जो कालाधन जमा है,उसे लाने के लिए सरकार को सब लोग सहयोग दें। अभी तो केवल 180 दिन ही हुए हैं इस सरकार को बने हुए,अभी साढ़े चार साल का कार्यकाल बाकी है। आपने तो बहुत साल निकाल दिए,हमें थोड़ा समय दीजिए फिर आपको भी पता चल जाएगा कि हकीकत क्या है। मैं विश्वास से कहना चाहता हूं कि विदेश में जमा कालाधन जरूर वापस आएगा।
*m07 DR. RAVINDRA BABU (AMALAPURAM): Good evening, Sir. Good evening colleagues.
Sir, we have been debating about the issue of black money for last two days and also over the last two, three years. This is not an academic debate. This is not a college debate or a university debate. This debate is about money which is stashed outside the country and about how to bring it back to the country and utilize it to ensure welfare of the people. Accusing each other, questioning who has indulged in black money generation, who has amassed how much wealth - nobody is interested in such things. People are interested in knowing when the money is coming back, how to bring the money back.
I would urge all political parties to forget our political ideologies, to forget about our backgrounds and sit together and think about the welfare of the country. As hon. Prime Minister had pledged, with sincerity within 24 hours he constituted the SIT, the highest investigating agency that is more powerful than CBI, Enforcement Directorate, DRI or any other agency with vast powers to probe into this only to bring back money from other countries to India so that that money can be put to use for the welfare of the people. That is what the people of the country are interested in, not in knowing who has amassed what wealth, what is his name, when to reveal these names, etc. आम जनता सड़क पर बोलती है कि ये पैसा कब आयेगा? हमारे पास इनडायरेक्ट टैक्सेशन में जब पैसा आयेगा,डायरेक्ट टैक्सेशन में,तो रेट ऑफ टैक्स कम हो जाएगा। About Rs.20 lakh crore are being paid every year in the form of taxes. About this much tax is also evaded every year. This has been acknowledged by academicians and financial consultants so far. If this money is brought back, this country need not impose any fresh taxes, there would be no inflation, and there would be no need of subsidies also.
Let us sit together and sincerely strengthen the hands of Pradhan Mantri Modiji. Instead of criticising him and finding fault with what he said when and where, let all the political parties sit together and let us think seriously about how to stop generation of black money in the future.
Why is black money getting generated? What are the tax loopholes? What should be the taxation? What taxation policy should be followed and adopted to suit India? India has been known to be indulging in lot of corrupt practices historically. We have been ruled by British people for 200 years through corruption. Let us not forget about the history. If we do not remember the history, we will be condemned. Let us curb this practice of generating black money.
For example in Andhra Pradesh we have seen the head of a political party indulging in daylight robbery, amassing a lot of wealth and getting into jail. He is again contesting elections, trying to come back to political forums and rule the State, which of course the people of the State correctly rejected. At the national level also people rejected those who have indulged in corrupt practices, who have helped generation of black money.
My request to all the political parties including intellectuals here who are debating very cleverly is that let us use that intelligence and that creativity to see how to curb black money in the future, how to bring black money back to the country. I sincerely feel from Telugu Desam Party that this Government headed by Narendra Modiji sincerely appointed the SIT which is doing an excellent service under the guidance of the Supreme Court. All of us cutting across the lines of party, region and religion must work for the country, uphold the country’s integrity, uphold the country’s character. This is the need of the hour.
I support the constitution of SIT very much. I also congratulate the Government for having sincerely appointed SIT to probe into black money. But I hasten to add that a Committee be appointed on how to reform the taxation so that in future there shall be no black money generation.
s) *m08 श्री ए.पी. जितेन्द्र रेड्डी (महबूबनगर): महोदय,कल सदन के अडजर्न होने के बाद जब मैं बाहर निकला तो तेलंगाना से मेरे बहुत से मित्र आए हुए थे। वे बोल रहे थे कि ब्लैक मनी पर हंगामा हुआ और सदन में छाता लेकर आए कि ब्लैक मनी वापस लाओ। लेकिन सभी लोग यह बोलते हैं कि ब्लैक मनी तो पॉलीटिशयन्स के पास में है। फिर यह लोग क्यों चिल्ला रहे हैं कि ब्लैक मनी वापस लाओ,ब्लैक मनी वापस लाओ। पब्लिक तो इसलिए परेशान है कि आप लोग क्यों चिल्ला रहे हैं,इसके लिए तो हमें चिल्लाना चाहिए कि ब्लैक मनी बाहर निकालो। लेकिन यह तो इस तरह से हो रहा है कि उलटा चोर कोतवाल को डांटे। मैं हैदराबाद में सत्य सांई निगम में गया था,वहां एक प्रवचन हो रहा था। वहां मैं भी बैठकर सुन रहा था कि लाखों-करोड़ों रुपये स्विस बैंकों में जमा है। अगर यह पैसा वापस आता है तो 27 या 30 स्टैप्स पर जो टैक्सेशन हो रहा है,वह किसी को पे नहीं करना पड़ेगा। लेकिन इसको जो करेगी,वह बीजेपी सरकार ही करेगी। अब मोदी जी की सरकार आ गयी है तो यह ब्लैक मनी जरूर ले आएंगे। हर गावं में हर आदमी और हर बच्चे को यह आशा थी।
इसके अलावा लोगों ने देखा कि पहले के समय में केवल कुछ जाति विशेष के लोग ही सड़क पर झाड़ू मारा करते थे,लेकिन जब से मोदी जी ने झाड़ू पकड़ा है,तब से हर फिल्म स्टार,हर स्पोर्ट्समैन झाड़ू पकड़ने लगा। आज देश का हर आदमी झाड़ू पकड़ रहा है। इसमें जांत-पांत का कोई भेद नहीं रह गया है। हर आदमी में कॉन्फीडेंस आ गया है कि मोदी जी जो करेंगे,जो बोलेंगे,वही होने वाला है। इस तरह से हर आदमी को आज यही आशा है कि मोदी जी चाहेंगे तो ब्लैक मनी वापस आ जाएगी।
आज जिस मुद्दे पर चर्चा चल रही है,यह यहीं नहीं रुकनी चाहिए। मैं समझता हूं कि यह पैसा वापस आना चाहिए। लेकिन मुझे पता लगा है कि Switzerland has not agreed to give any retrospective information of bank accounts. इसका मतलब यह है कि वह आज के अकाउंट होल्डर्स की इनफोर्मेशन तो वह देंगे,लेकिन पुराने अकाउंट होल्डर्स की इनफोर्मेशन नहीं देंगे। इससे क्या होने वाला है? Agreements have been exchanged between the countries about information on black money. Which are the countries with which they have been made? आप इस को सभा पटल पर रखें। इसके अलावा जिन पार्टियों के पास ब्लैक मनी नहीं है, Unanimously everybody will support this cause; they will back this cause; they will try to bring this money back; for this reason, everybody will support this. The Prime Minister should clearly answer. It is not a finance matter; this is on corruption; this is the money which you are taking away. तेलंगाना में निजाम की बहुत सी कीमती ज़मीनों को बेचने के बाद वह पैसा बाहर के देशों में भेजा गया है। हमें चाहिए कि प्रधान मंत्री जी भी हमें जवाब दें कि जो तेलंगाना के पैसे हैं,वे कब वापस आ रहे हैं और हमारा तेलंगाना जो नया बना है,उसको हम कब डवलप कर सकेंगे? दोनों के दोनों यानी एक तरफ बीजेपी भी वही है और कांग्रेस भी वही है। हरेक वही वादे करते जा रहे हैं। पब्लिक को आज तक किसी ने बताया नहीं है। हम किसके ऊपर भरोसा करें?
I can easily say that the BJP and the Congress are two sides of the same coin. आज तक दोनों ये ही वादे करते आए हैं लेकिन मेरे ख्याल से आपको यह बताने के लिए चांस मिल रहा है। अगर सौ दिन में नहीं ला पाएं तो दो सौ दिन में ले आओ। लेकिन पैसा ले आओ। ...(व्यवधान)मुझे किसी ने एक ई-मेल वर्ष 2009 में भेजा था । It said that the Indians have more money in Swiss Bank than all the countries combined. It claimed that as per Swiss Banking Association Report in 2006 bank deposits in Switzerland by nationals of a few countries and India’s money amounts to1456 billion dollars, Russia – 470 billion dollars, United Kingdom – 390 billion dollars, Ukraine – 100 billion dollars and China – 96 billion dollars.
SHRI RAJIV PRATAP RUDY: Sir, the time allotted for this business was two hours. If the House agrees, we can carry forward and meanwhile we have to complete two legislative business which are related to the Ministry of Human Resource Development. So, after Mr. Jitender Reddy, we can carry it further if the House agrees and then we can complete the other business… (Interruptions)
SHRI ASADUDDIN OWAISI (HYDERABAD): Sir, the Bills can be taken up tomorrow.
SHRI RAJIV PRATAP RUDY: Sir, this was a priority which was discussed. Mr. Kharge had agreed that we can carry it tomorrow because the Minister is in the other House.
SHRI MALLIKARJUN KHARGE : Yesterday, the Speaker and yourself had agreed that two hours are not sufficient and it should be extended. If you are going to start tomorrow, we have no objection. But it should not be scuttled down because many Members want to speak on this. Tomorrow, immediately after Question Hour, we can take up this business.
SHRI RAJIV PRATAP RUDY: Sir, we will decide the business. We will carry it forward. We have to see the convenience of the other House… (Interruptions)
SHRI ASADUDDIN OWAISI : You should give a categorical assurance that tomorrow it will continue.
SHRI RAJIV PRATAP RUDY: Sir, we have to see the convenience of the other House also. If you want the Minister to be here to answer all your queries, he has to be here. I think after Mr. Reddy completes his statement, we will have to coordinate with the other House to make it happen. So, we will have to appreciate that point… (Interruptions) Do you think this business will conclude without giving a proper reply? So, please carry it forward.
श्री ए.पी. जितेन्द्र रेड्डी : सर,पहले मेरी बात समाप्त होने दीजिए। सबसे ज्यादा इंडिया का ही पैसा वहां फंसा हुआ है और the Prime Minister, Shri Narendra Modi had raised the issue of black money at the meeting of G-20 in Australia. The Prime Minister has helped in creating consensus among the international community to make public names of all the defaulters possessing black money. आस्ट्रेलिया में जाकर उन्होंने यह बोला है, that the black money will be brought back and the names of the people whose money is banked there will be published. उन्होंने वहां जाकर भी लोगों को आश्वासन दिया है। इसलिए मैं चाहता हूं कि जिस तरह से बहुत जल्दी से माननीय प्रधान मंत्री जी ने अपना नाम कमाया है,उसी तरह से आगे देश का नाम बढ़ाने के लिए और चूंकि पांच साल का तो उनका विजन है। यह उनका पांच साल का टर्म है,यह उनका अगले पांच सालों के लिए विजन है,मैं सोचता हूं कि यह काम जल्दी करके प्रजा की सेवा करने के लिए प्रजा को यह पैसा दिलायें। Not only that I would request the hon. Prime Minister to reply to the debate because I do not think the reply by Shri Arun Jaitley to the debate will be satisfactory to the people. प्रधान मंत्री जी के आने के बाद इसके ऊपर he should give an assurance to the people saying that ये पैसे हम कब लायेंगे और who are the people behind it? That is also important because if you leave the people then again the black money will get generated. हमारा मतलब एक जगह पर पैसा लाने से नहीं हैं,पैसा लाने से यह बीमारी नहीं रुकती है,बल्कि इसे और जनरेट नहीं होना चाहिए और फिर से वापस भेजने का काम भी नहीं होना चाहिए और प्रधान मंत्री जी को कलप्रिट्स के नाम हाउस में रखने चाहिए। बीजेपी ने यह जो स्टैप लिया है,यानी इलैक्शन से पहले इन्होंने जो वायदा किया है और ये लोग जो आगे बढ़ रहे हैं,इन्होंने एसआईटी दिया है। They have constituted the SIT and all to bring back the black money. I appreciate that. I request the hon. Prime Minister to come over to the House and give us an assurance on the subject.
HON. CHAIRPERSON : If House agrees, then we can continue with the discussion tomorrow after the Question Hour.
SHRI MALLIKARJUN KHARGE : I would like to make a request to you and also to Shri Rudy ji, that tomorrow our colleague Shri Veerappa Moily is going for some urgent work. So, I would like to accommodate one speaker now and after that the Bill can be taken up. This is the simple request.
SHRI RAJIV PRATAP RUDY: Sir, the Chair can take a call on it.
HON. CHAIRPERSON: Shri Kharge, the problem is that your Party’s time has been exhausted.
SHRI MALLIKARJUN KHARGE : The time of the House has now been extended and that is why I am making this request. You are extending the time for discussion and so naturally we will get time. अगर ऐसा स्ट्रिक्टली बोलोगे तो हमें भी वैसा ही करना पड़ेगा।
HON. CHAIRPERSON: Only one speaker I will allow.
SHRI RAJIV PRATAP RUDY: Shri Owaisi is raising an objection. The Chair should take a call. He is asking as to why not so. If that is an issue and if he agrees, then we can conclude it.
SHRI ASADUDDIN OWAISI : Sir, I am very thankful to Shri Rudy that he is so concerned about me. I would urge upon him and request him from my heart that let us continue the discussion.
SHRI RAJIV PRATAP RUDY: That is not possible.
SHRI ASADUDDIN OWAISI : You have a lot of respect for me and the same is here also.
HON. CHAIRPERSON: The hon. Minister is not available and that is why we will take up the other item in the agenda.
SHRI RAJIV PRATAP RUDY: Shri Moily can speak for five minutes.
HON. CHAIRPERSON: Shri Moily, you can speak for five minutes.
*m09 SHRI M. VEERAPPA MOILY (CHIKKABALLAPUR): Hon. Chairperson, Sir, thank you for having given me time to speak on this subject. Today we are discussing a very important matter concerning the nation and its resources. But the manner in which it is being dealt by some of our Members from the other side, it seems like it is a political issue. We would like to uphold whatever has been said. The question here is about curbing black money, one part, which is available inside the country and other part is about the money which has been stashed away either by tax evasion or by other methods for gain and another part is the money that has been stashed away for the purpose of utilizing the same for promoting illegal activities like terrorism and drug trafficking. These are the two important matters on which the country has to be united.
But at the same time, Shri Modi has given an assurance to the country that he will bring back every pie of it and each citizen of the country will get Rs. 15 lakh each. That means he had made an assessment of that. He corroborated what was said by Baba Ramdev and he also corroborated what was done in 2011 by a Committee which was constituted under the Chairmanship of Ajit Doval who is now the NSA Chief.… (Interruptions) It is all right. Chairman or not, he was there because that was mentioned first. That name is the first name in that Report. In addition to that, Shri Vaidyanathan was also there as Chairman or Member. These are the people who gave the names and that is endorsed by Shri L.K. Advani. It means that it is an authenticated figure. Today, he cannot backtrack from that figure.
When black money used to be raised by senior leaders like Shri L.K. Advani, he used to be very attentive to the answers given by the then Treasury Benches and he used to be present in the House. But today, I do not find him. I think he has been totally disillusioned by the performance of this Government because they have totally failed him. They have totally failed the nation and they have failed their own senior leader.
This apart, Shri Rohatgi, the Attorney-General who has been appointed by the present Government told the court that most of the transactions which were disclosed had taken place during 1999-2000. That means these transactions had taken place during the NDA regime. I think they owe an explanation for that.
I am not elaborating my views. I am highlighting only a few points. The Supreme Court, for the first time, became very angry on the black money issue against this Government, against the BJP Government. The kind of questions they have put was an expression of no confidence in this Government as regards action on black money issue.
I can just quote two or three sentences which were mentioned by them. “Please do not give confidentiality certificate. We are disgusted with the Government. We do not want those who have stashed black money abroad to take advantage of it.” Secondly, they have said, “We cannot leave the issue of bringing back black money to the Government.” At that time, the Government was your Government. It will never happen in our time, if it is left to you.
The third point they made is this. “Your job is to provide names to the Supreme Court and the SIT. We have constituted the SIT to do the investigation job. Let the Union Government not do anything but cooperate with SIT and Supreme Court.” This is said by the Supreme Court. You want to claim that SIT has been constituted by you. SIT has been constituted because they have come to the conclusion that you cannot do this job. That is the ultimate judgement, ultimate censure which is made on your Government. Do not forget the facts because you have promised based upon certain facts.
Now the point is, there are three agencies or National Institutes which have gone into this matter. They have submitted their Report. What action have you taken on it? SIT, after all, will look into the matter mainly relating the past. At the most, they will do the post mortem. But what is your action plan?
Shri Modi has said about speed, scale and skill. What happened to these three ‘S’? There is no ‘Speed’, and there is no ‘Scale’. You are not upgrading the ‘Scale’. You are not going to take any step to utilise your ‘Skill’, if at all any ‘Skill’ is left in you. So, you have failed on all these counts.
Today, a very interesting editorial has come in ‘The Economic Times’. I do not know how many of you have read it. The caption is: “Six months of PM Narendra Modi : Performance trails sentiment by a distance”. It is not said by the Congress Party or by any one of us. It is said by ‘The Economic Times’, a very important newspaper. It talks of “Achhey Sitarein, lucky stars, rather than achhey din, good times”. This is what could be said of the Government after six months. Of course, your achievement is tight money policy. But the growth, whether of credit or GDP, is disappointing. The banks are on the verge of bankruptcy. … (Interruptions) I will just complete within two minutes.
The banks are on the verge of bankruptcy. They are closing down. The NPA, all put together, has now come to 20 or 25 per cent of the GDP. Around ten banks do not have CMDs.
Let me again come back to the functioning of various institutions. There is a process for appointment of CMDs. The RBI Governor appoints the CMD. The same Governor then cancels the appointment. That means there is interference from some external agency. Then, how will the institutions sustain and thrive? See the banks are going bankrupt. Not even a single step has been taken by the present Government to arrest this trend. It is said in the editorial that Napoleon favoured lucky Generals, not merited ones. That is why some of the Ministers are going in search of astrologers in Rajasthan. … (Interruptions) This is a fact. I am not telling anything which is not a fact. This is what you are doing. Napoleon selected lucky Generals. Shri Modi has also selected lucky Generals. Ultimately, what happened to Napoleon? He lost the war to an unexpected General, that is ‘winter’. This is what going to happen to you ultimately.
You cannot get the money back because there are a lot of complications. Ultimately, like Napoleon, Shri Modi will also meet his Waterloo. This will be the fate of your Government. That is going to happen.
We would like to know what is that you are going to do. The UPA Government has taken a number of steps. If you have eyes to see and ears to hear, you will definitely know the number of steps that have been taken by the UPA Government. They are low hanging fruits. You are not even going to pick them up. I urge you to take the thread forward. Then, you will make some achievement. But you are not prepared to do it because you have no time at all. Shri Modi has visited eight countries. If he has requested them to cooperate towards unearthing black money, at least you could have collected some donations from the NRIs and our country could have benefited. Because, after all, NRIs are the number one depositors of money here. You have not done it. Anyway, I do not want to continue my speech any longer. We want concrete action. We are prepared to assure you in getting back black money but you have to take one step forward. You have taken hundred steps backward. You will not be in a position to do it.
Sir, I would like to say that he owes an apology, like our leader said, to the nation, not to our Party; he owes an apology to Parliament that he failed to do it. At least, he should realise his deficiency. Otherwise, only the oratory, rhetoric will be carried forward and ultimately the sufferers will be the country’s people and the money which has been stashed away will disappear like anything.
With these words, I conclude.
HON. CHAIRPERSON : This discussion will continue tomorrow.
*t30 Title: Further discussion on the motion for consideration of the Indian Institutes of Information Technology Bill, 2014 (Discussion concluded and Bill passed).
HON. CHAIRPERSON: As per the listed item discussed yesterday, we will go for Item No.15 about the Indian Institutes of Information Technology Bill, 2014.
I will now call Shri Rajeev Satav to speak.
श्री राजीव सातव (हिंगोली) : सभापति जी,सरकार द्वारा इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी बिल 2014 पर यह चर्चा जारी है। यह जो बिल सदन के सामने लाया गया है,जब यह बिल मैं पढ़ रहा था और इस बिल का जो ड्राफ्ट सदन के सामने रखा गया है,मंत्री जी और उनके अधिकारियों ने भी इस ड्राफ्ट को पूरी तरह से पढ़ा है,इसके बारे में मुझे शंका है। इन्होंने शैडय़ूल सैक्शन 4(1) में कहा है कि चार इंस्टीटय़ूट्स हैं -इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी इलाहाबाद,इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी,ग्वालियर, इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी डिज़ाइन एंड मैनुफैक्चरिंग,जबलपुर,और इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी डिज़ाइन एंड मैनुफैक्चरिंग,कांचीपुरम। इन चारों इंस्टीटय़ूट्स के अभी के नाम और जो नाम वे बदलना चाहते हैं,उनके बारे में यहाँ पर लिखा है। ग्वालियर का जो इंस्टीटय़ूट है,इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी,ग्वालियर,इसका अभी भी नाम अटल बिहारी वाजपेयी इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी एंड मैनेजमैंट है जो पहले से है और अभी भी इनकी वैबसाइट पर है। यानी,जो बिल इन्होंने प्रिपेयर किया है,इस बिल की भी तैयारी करके सदन के सामने सरकार आई है,ऐसा मुझे नहीं लगता है। जल्दबाजी में यह बिल इन्होंने सामने रखा है। अब सरकार यह कहेगी कि यह हमारा बिल नहीं है,यह तो आपकी सरकार ने रखा था। हमारी सरकार के वक्त अगर कुछ गलती हो गई है तो उस गलती को भी आपने सुधारकर इसमें बदलाव लाना चाहिए,यह आपसे अपेक्षा है। ...(व्यवधान)बड़ा दुर्भाग्य है कि सदन के सामने आप जो बातें रख रहे हैं,वे गलत बातें रख रहे हैं और यदि आप यह कहते हैं कि आपके समय में हुआ,तो हमसे गलतियाँ हुई होंगी,इसलिए हम अभी विपक्ष में बैठे हैं,लेकिन आपको भी उस बारे में बदलाव करना चाहिए,यह मैं आपके सामने रखना चाह रहा हूँ। इसका मतलब यह है कि जिस तरह से इसमें मेहनत होनी चाहिए,जिस तरह से इसमें सोच लगनी चाहिए,वह सोच सरकार द्वारा इसमें नहीं लगी है। जिस प्रकार से इलाहाबाद की इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी है,इंडियन इंस्टीटय़ूट ऑफ इनफॉर्मेशन टैक्नोलॉजी,ग्वालियर है या जबलपुर और कांचीपुरम के संस्थान हैं,बहुत अच्छी तरह से ये काम कर रहे हैं। इन संस्थानों से जो बाहर आता है,उसको जॉब मिल रही है,उसका अपना एक स्टेटस बना हुआ है। इसीलिए जब यह ऑटोनॉमस बॉडीज़ अच्छी तरह से काम कर रही हैं तो इन को सरकार के अंदर लाने में सरकार की क्या मंशा है यह हमें समझ में नहीं आ रहा है। आप राष्ट्रीय महत्व के संस्थान का नाम इसको देना चाह रहे हैं,राष्ट्रीय महत्व के संस्थान के रूप में आप इसको लाना चाह रहे हैं,सरकारी संस्थान इसको बनाना चाह रहे हैं,यह बात इस संस्था के आगे के भविष्य के लिए ठीक नहीं है।
17.00 hrs. अगर सभी संस्थानों का आप सरकारीकरण करना चाह रहे हैं,अगर आने वाले समय में सभी संस्थानों में एक ही एजेंडा चलाने की आपकी मंशा है,तो इसे हम सपोर्ट नहीं कर रहे हैं,क्योंकि,आई.आई.टी. से जो बच्चा निकला है,उसका अपना एक स्टेटस है। आप इसे अगर पूरी तरह से सरकार की बॉडी बनाना चाहते हैं तो यह कहीं न कहीं गलत है। जब हम यह बिल देख रहे थे तो हमने देखा कि इसमें बोर्ड आफ गवर्नेंस किस प्रकार से नियुक्त करने का प्रावधान रखा है। इन्होंने कहा है कि हम बार्ड आफ गवर्नेंस सामने लाएंगे, The Chairperson will be from the panel of three names recommended by the Central Government, यानी केंद्र सरकार जो तीन नाम देगी,उसमें से इसका अध्यक्ष चुना जाएगा। इसमें दूसरा व्यक्ति Secretary in-charge of Information Technology, यानी सरकारी आदमी। तीसरा आदमी One representative of the Department of Higher Education, यानी तीसरा सरकारी आदमी। चौथा - One representative of the Ministry of Communication and Information Technology,यानी चौथा भी सरकारी आदमी। पांचवा रिप्रेजेंटेटिव Director of IIT, Director of IIM, यह ठीक है,लेकिन both nominated by the Central Government. यानी सभी लोग यदि सैंट्रल गवर्नमेंट नोमिनेट कर रही है,तो यह जो संस्थान हम नेशनल इम्पोर्टेंस का बनाना चाहते हैं,क्या सही मायने में ये इंडिपेंडेंट संस्थान होगा। जो अपेक्षा रखकर सदन में आप यह बिल लाए हैं,क्या वह अपेक्षा पूरी हो पाएगी?महोदय,मैं कहना चाहता हूं कि वह अपेक्षा पूरी नहीं होगी। मेरा आपके माध्यम से सरकार से आग्रह रहेगा कि इसमें और बदलाव की जरूरत है और यह बदलाव लेकर ही आप सदन के सामने आइए।
इसमें काउंसिल का प्रोविजन भी किया है। इन्होंने कहा है कि there will be a Council और उस काउंसिल का चेयरपरसन मिनिस्टर होगा। The Council shall consist of the following. Minister of the Central Government in-charge of Technical Education shall be the Chairperson of the Council.
What is the function of the Council? The function of the Council is to lay down the policy regarding method of recruitment, lay down the policy regarding examination of development plan and to examine the annual budget. यानी मिनिस्टर इन संस्थानों को डायरैक्ट कंट्रोल करेगा। अगर मंत्री इन संस्थानों को डायरैक्ट कंट्रोल करेगा,तो मिनिस्टर को ही डायरैक्ट उसका चेयरपरसन बना दीजिए। अगर सभी पर सरकार का नियंत्रण रखना है और इन संस्थानों को कुछ भी इंडिपेंडेंस नहीं देना है,किसी भी तरह से इनका जो सैंटर आफ एक्सीलेंस का स्टेटस है,इसे ही डिस्टर्ब करने की बात है। इसके बाद अगर आप काउंसिल के फंक्शन देखेंगे तो the powers and functions of the Board of Governors and functions and duties of the Council एक-दूसरे से पूरी मेल खा रही है। यह पता नहीं है कि गवर्नेंस ने क्या करना है और काउंसिल ने क्या करना है।
मैं आपके जरिए सरकार के सामने यह बात रखना चाहता हूं कि इसमें और ज्यादा काम करने की जरूरत है। जिस तरह से इसका सरकारीकरण करने की बात हो रही है,जिस प्रकार से भाजपा सरकार द्वारा अपना एजेंडा सौंपने की बात इसमें हो रही है,इसका हम विरोध कर रहे हैं। इसमें कहा कि चार संस्थान भविष्य में इस नाम से जाने जाएंगे। एक संस्थान का नाम तो अटल बिहारी वाजपेयी जी के नाम पर तो वर्ष 2002 में ही रख दिया गया था। लेकिन इलाहाबाद की इंडियन इंस्टीटय़ूट आफ इंफोर्मेशन टेक्नोलोजी है,पंडित जवाहर लाल नेहरू जी की 125वीं वर्षगांठ हम बना रहे हैं। प्रधानमंत्री जी ने कहा कि नेहरू जी का वे बहुत सम्मान करते हैं। अगर सही मायने में सरकार इस इंस्टीटय़ूट को पंडित जी का नाम दे तो पंडित जी की 125वीं वर्षगांठ पर पंडित जी का सम्मान करने की बात इसमें हो सकती है।
17.04 hrs. (Hon. Deputy Speaker in the Chair) उपाध्यक्ष जी,आप आसन पर बैठे हैं। मैं तमिलनाडु के कांचीपुरम के इंडियन इंस्टीटय़ूट आफ इंफोर्मेशन टेक्नोलोजी डिजाइन एंड मैनुफेक्चरिंग इंस्टीटय़ूट की बात कहना चाहता हूं। आप तमिलनाडु से आते हैं और तमिलनाडु से बहुत बार सांसद बने हैं। मैं एक और मांग आपके माध्यम से सरकार से कहना चाहता हूं कि आप बाकी संस्थानों का नाम बदल रहे हैं तो कांचीपुरम के इस संस्थान को भी के. कामराज जी का नाम देना चाहिए। इस बिल में यह जो बदलाव करने की बात है तो ये बदलाव किए जाएं। इसमें और भी मोडिफिकेशंस किए जाएं। यह केवल एक सरकारी संस्थान न बने,इसे सिर्फ मंत्री या उनके अफसर न चलाएं,आपके ज़रिए हम अपनी यह बात इसमें रखना चाह रहे हैं।
उपाध्यक्ष जी,इस बिल को सरकार वापस ले। हमने जिन बदलावों के लिए यहां पर कहा है,उन बदलावों को करके,जैसे इलाहाबाद के इंस्टीच्यूट को पंडित जी के नाम पर करके,कांचीपुरम के इंस्टीच्यूट को कामराज का नाम देकर इसे पास करें।
इन्होंने इसके बोर्ड ऑफ गवर्नर्स का पूरा सरकारीकरण कर दिया है। इसमें पूरी सरकारी काउंसिल बिठाने का जो इनका प्लान है,इसमें बदलाव कीजिए,नहीं तो यह देश के भविय के साथ एक खिलवाड़ होगा। देश की आने वाली पीढ़ी इस बारे में इस सरकार को माफ नहीं करेगी।
महोदय,मैं इतना ही कहना चाहता हूं। आपने समय दिया,इसके लिए बहुत-बहुत धन्यवाद।
*m02 SHRI ARVIND SAWANT (MUMBAI SOUTH): Thank you, Deputy Speaker, Sir. First of all I welcome the Government and congratulate heartily for granting the status of IIT to the newly formed IIIT. It is really heart warming. Education is a key element for development of human resources. My friend was criticizing some of the clauses which are there in the Bill. I would like to bring to his notice, there are three phases in this Act. One is the Governor; another is the Senate; the third one is the Council. If you go through the entire Bill, you will find that the Council is a little bit recommendatory authority. It is not that all the decisions will be taken by the Council. The Council and even the Senate will recommend. If the decision is taken by the Senate, the governing body will have a right to amend whatever the decisions have been taken or to approve the decisions which have been taken either by the Council or by the Senate.
As far as the Bill is concerned, the object is to set up a model education. That model education is of the standard of global education. We want to develop global leadership, global entrepreneurship through this. I would like to bring to your notice that all these four institutions will be governed by the Government ultimately. The entire finance is given by the Government. Then, naturally the control will lie with the Government. You cannot give them independence to do anything with them. You cannot give them the liberty to do anything with the institution. As far as education is concerned, development is concerned, technology is concerned, they are at liberty to suggest or recommend whatever they would like to do in the institution and the Governing body will approve accordingly. These institutions are conceived as research-led institutions contributing significantly to the global competitiveness of key sectors of the Indian economy and industry with application of IT in selected domain areas. The number of students produced by these IITs may be small but the impact they are likely to create will be substantial. It has been said like this. But, at the same time, I would caution the Government. What has happened in the past? Look at the students who get graduated from the IITs and some of them from bigger universities. All these knowledgeable students, innovative students are going abroad. Our knowledge is going abroad. We are exporting our knowledge. Look at the US. In the US, in NASA and all, you will find that a number of Indian students are there. What are we going to do to keep this knowledge within the country? I have an apprehension, again, in the past, a little bit recession was there. When globalisation and privatisation was done, when liberalisation was done in the education department also, a lot of engineering colleges had been opened. A number of students became engineers. They got the jobs; the got good packages initially, particularly in the IT sector, particularly in the computer sector. But what happened to them later on? They had been removed from the companies because of recession in the US.
There was recession in our IT sector also. Under this situation the Government has to be cautious. All the intelligence, which goes abroad, is to be kept within the country. The Government has to see to it that whatever facilities they need; whatever perks they need; whatever amenities they need; they should be provided to them. The US companies are luring these boys. They go over there and get good packages.
I would like to mention here that many companies like Infosys and Wipro have reduced their employees in India during recession. Therefore, I request the Government while welcoming this Bill to please take care so that these knowledgeable students should not go abroad from our country. Initially we ask for engineering, then we ask whether he is engineer and his additional qualification, then only he used to get the job. Now, that has to be taken care of. I wish all the best to all these IITs. I would also like to congratulate the Government on bringing this Bill and bringing these institutions of a national importance.
*m03 SHRI P. KARUNAKARAN (KASARGOD): Thank you, Sir. I would like to participate in the discussion of the Indian Institutes of Information and Technology Bill, 2014.
Sir, the Bill was introduced in the House on 14th August by the hon. Minister. I think, it should be better to send it to the Standing Committee for better scrutiny because many hon. Members have stated that there are many things that can be included or excluded in the Bill. We have a set up of Standing Committees to make such bills more perfect. There is no such controversy but at the same time it would be better to make such an exercise before passing this Bill.
In the Statement of Objects and Reasons, it is made clear that it is meant to improve the quality of the human resource of IITs. It is also provided in the objectives that this Bill will provide independent status to the IITs. It also proposes to declare them as of national importance. There are four institutions, in Madhya Pradesh, Chennai and in UP. As stated in the Bill, the main functions are to provide instructions in areas concerning the information and technology; to conduct research and innovation in technology; hold examination and grant degrees and make appointments to the various posts. It will also establish and maintain the infrastructure facilities wherever it needs. How it functions, is also very much clear. Each Institute’s function is also very clearly mentioned. The Board of Governor is the principal executive body of each institute. The Senate will be the principal academic body of the institute. There should be a council to coordinate the activities of the institute. There should also be a research council to organize and promote these institutions. The Director will be the principal executive of every institute.
Here I would like to say that I fully agree with all these functions. But we have the experience when we had passed the Central University Bill in the 14th Lok Sabha in this House itself. We have the experience that after passing the Bill, the VC is all in all. There will be no senate or syndicate. There is no other autonomy. It is true that there may be senate or syndicate but it is appointed or nominated by the VC. I have my own experience in my constituency Kasargod. There were a number of allegations. We are making such institutions with good intention but at the same time the chance of misuse of these institutions has to be taken care of. That is what I would like to say with regard to the functions of this institution. That is the reason why I said that if it is possible it can be referred to the Standing Committee.
If we go to the general aspect of this Bill, the information and technology has got the highest priority in our society nowadays. The prerequisite for the development of any country or society, as stated by the Minister, is education. I fully agree with that. In the field of education IT has got importance since Research and Development is the need and demand of any sector. It is true that without scientific research it is not possible to move forward either in agriculture or in industry or in any other sector. So, I fully agree with that.
In a developing nation, education, with its well defined objective, has got much importance. These are also called research-led institutions contributing much to the global competitiveness. It is also stated in the objective that it promotes Indian economy and industry to a large extent.
I do agree with this vision but I have my own reservations on the objective of growth that you have put forward.
When we speak about growth or education, what do we mean? The growth should not be vertical alone, should not be only on one side. It should be vertical as well as horizontal. We cannot minimise social justice when we think about high rate of growth. Of course, it is true that we should have such specialized institutions.
The economic growth is closely associated with social justice. The principle of social justice cannot be compromised merely for the sake of economic growth. The concept of growth should be comprehensive as well as inclusive. This is what I mean when I say vertical and horizontal.
Since these institutions are demarcated as research-led institutions, do we give due importance to the weaker sections also? Those sections have also to be taken in the mainstream. I could not see any mention with regard to the reservation policy of SCST, minority, women and other backward sections especially when the hon. Minister is presenting this Bill. We are not thinking about these sections in this Bill. I know the limitations but at the same time we have to think about them.
In Chapter III with regard to the Board of Governors, there is no mention about the nomination of persons from these sections. In the same Chapter with regard to the constitution of the Senate, no space is given to these sections though persons from all other sections are taken into account.
Who is the stakeholder of these institutions? I do not think that it is the Vice Chancellor or the Senate or teachers or eminent persons. Of course, they have their own dignities and efficiency. I do not underestimate their contributions. But, I think, the actual stakeholder of these institutions are students.
The hon. Minister has brought this Bill for the benefit of these students. Their contributions have to be counted and their involvement should not be underestimated. But there is no provision for these students in any of the forums of these institutions. How can they address their issues?
Sir, there are many instances of students especially in these types of institutions having mental torture. There is no redressal forum for students in this Bill. So, such issues are also most important because we are promoting the students and we are promoting education. IT is the most important thing but at the same time social justice has also to be taken into account and students also have to be given importance. Their democratic set up, which is most important, is missing here. That is what I have said. The hon. Chair also witnessed when we had passed the Central Universities Bill in the 14th Lok Sabha.. So, such issues have to be given utmost importance.
With these words, I conclude.
*m04 श्री राजेश रंजन (मधेपुरा) : उपाध्यक्ष महोदय,एको हम द्वितीय नास्ति,इस सरकार की स्थिति भस्मासुर वाली होती जा रही है। माननीय मंत्री जी हमारे बड़े भाई जैसे हैं। जब-जब किसी को शक्ति मिलती है तो शक्ति का दुरूपयोग इस कदर होता है। हम सिर्फ दो-तीन बातें आपसे कहना चाहते हैं। यह जो सरकारी संस्था है,आज तक हम उस सरकारी संस्था को बहुत सुंदर नहीं बना पाये हैं। हमारी गुणवत्ता उन सरकारी संस्थाओं को बनाने में नहीं लगी है और अब नए-नए तरीके से अन्य सरकारी संस्थाओं को आप अधिकारियों के हाथों में देते जा रहे हैं। आखिर क्या कारण है कि "बुद्धम् शरणम् गच्छामि’,जो आते हैं सिर्फ अधिकारियों को "बुद्धम् शरणम् गच्छामि’इस देश में किया जाता है। क्या अन्य कोई ऐसी संस्था,अन्य कोई ऐसी सामाजिक संस्था वाले लोग इस देश में नहीं हैं,जिनको एकोमोडेट किया जाए और उनको लाकर संस्थाओं को बहुत सुन्दर बनाया जाये।
दूसरी चीज,यह जो बार-बार कुछ लोगों की ही बात आती है,क्या इस देश में सुभाष चन्द्र बोस,भगत सिंह,महात्मा फूले,पेरियार,बाबू वीर कुंवर सिंह,राष्ट्रकवि दिनकर,जे.पी.,लोहिया,डा. अम्बेडकर,सरदार पटेल,जैसे लोग नहीं हैं,जिनके नामों से कुछ भी खोला जा सकता है?क्या अन्य चीजें नहीं हो सकती हैं?निश्चित रूप से पंडित जवाहरलाल नेहरू जी की बात आई,वहां वे रहे हैं,वे फूलपुर से चुनाव लड़े हैं,उनका संविधान में योगदान है,उसके बारे में मुझे कुछ कहना नहीं है,लेकिन इन सारी महान विभूतियों के बारे में,हमारे राष्ट्र कवि रविन्द्र नाथ टैगोर हैं।...(व्यवधान)मैं टैगोर जी की बात कर रहा हूं।...(व्यवधान)मैं उन्हीं की बात कर रहा हूं।...(व्यवधान)यदि इन्टरप्रटैशन में जाइएगा तो हम लोग हमाम में सब नंगे हैं। मेरे संदर्भ और मेरी भावना को समझिए। मैं सिर्फ इतना कहना चाहता हूं कि सरकार जिस किसी के नामों को लाए,अटल बिहारी वाजपेयी जी के नाम को लाए,मुझे कोई आपत्ति नहीं है। लेकिन देश में अन्य विभूतियां भी हैं -नानक भी हैं,कबीर भी हैं,गुरूगोविन्द सिंह जी भी हैं,इस देश में बहुत सारे लोग हैं,बुद्ध भी हैं,महावीर भी हैं,सबके के नामों से हो,मेरा आपसे आग्रह है कि निश्चित रूप से इन चीजों पर जरूर ध्यान दिया जाए।
तीसरे,जो कैंपस सेलेक्शन की बातें होती हैं। हिन्दुस्तान में जो आई.आई.टीज के कॉलेज हैं,जो भी चीजें हैं,जो गरीब बच्चे हैं,आप बेटी-बेटी बार-बार कहते हैं,स्मृति ईरानी जी,आप बेटियों के बारे में बार-बार कहती हैं,मैं जानना चाहता हूं कि क्या सिर्फ एकाधिकार के अलावा सरकार गरीब मध्यवर्गीय बच्चों,दलित,अल्पसंख्यक,कमजोर वर्गों की बेटियों के लिए आई.आई.टीज. जैसी संस्थाओं में,उनकी शिक्षा-दीक्षा के लिए क्या कोई प्रावधान ला रही हैं?
स्मृति ईरानी मैडम,मैं आपसे जानना चाहता हूं कि आई.आई.टी में पढ़ने वाले जो छात्र हैं,क्या वे सिर्फ विदेशों में जाकर नौकरी करेंगे या हिन्दुस्तान में भी आई.आई.टी करने वाले छात्र या किसी भी तकनीकी संस्थान से पास करने वाले भारतीय छात्र हिन्दुस्तान में काम कर पाएंगे?इससे ज्यादा मैं कुछ नहीं कहना चाहता।
ये तीन-चार मेरे सब्मिशन थे और इनकी तरफ मैं आपका ध्यान आकृष्ट कराना चाहता था। आप अधिकारियों के मनोबल को इतना ऊìचा मत बढ़ाइए। अन्य संस्थाओं के जो वैचारिक,बौद्धिक,अध्यात्मिक और ऊर्जावान लोग हैं,उनको लाकर एकोमोडेट करिए और निश्चित रूप से सुंदर संस्था बनाइए और अपनी संस्था को गुणवत्ता वाला बनाइए और प्राइवेट संस्थाओं पर जो हमारा देश डिपेंड है,उसको कम करिए। यह मेरा आग्रह है।
*m05 मानव संसाधन विकास मंत्री (श्रीमती स्मृति ज़ुबिन ईरानी) : धन्यवाद। सर्वप्रथम मैं सभी सांसदों के प्रति अपना आभार व्यक्त करना चाहूंगी, जिन्होंने इस महत्वपूर्ण बिल पर चर्चा कर अपने सुझावों और अपनी चिंताओं को व्यक्त किया है। हमारे जो वरिष्ठ सांसद कासरगोड, केरल से हैं, मैं उनका ध्यान आकर्षित करना चाहती हूं। उन्होंने यह चिंता व्यक्त की है कि इसे स्टैंडिंग कमेटी को रैफर किया जाए। साल 2013 में, IIIT बिल को स्टैंडिंग कमेटी के सामने प्रस्तुत किया गया था। स्टैंडिंग कमेटी ने जो-जो चिंताएं व्यक्त की, जो-जो सुझाव दिए, इस बिल को लाने से पहले जितने भी हेल्पफुल ऑबजरवेशंस थें, उन्हें इसमें समाविष्ट किया गया है। कल आदरणीय वेंकैय्या नायडू जी ने, जब इस बिल पर चर्चा शुरू हुई तो डा. गौड़ा, शायद सदन में नहीं हैं, उनके भाषण के बाद, डा. गौड़ा को अपनी कॉम्पलिमेंट्स दी थीं और कहा था कि बहुत ही सकारात्मक चर्चा इस बिल पर हुई है। मेरा यह सौभाग्य रहा है कि कल मैंने कविता जी को सुना, दुष्यंत चौटाला जी आज यहां नहीं हैं, कई नौजवान सांसदों ने भी स्वर से स्वर मिलाकर IIIT के इस बिल पर अपने सुझाव व्यक्त किए हैं। कुछ चिंताएं भी इन्होंने हमसे बातचीत के दौरान हमारे सामने प्रस्तुत की हैं। मैंने कल जब इस सदन में इस पर चर्चा की थी, तब यह कहा था कि सदन में कल जो चर्चा का माहौल था, वह देश को इस बात का संकेत दे रही थी कि इस सदन में शिक्षा पर राजनीति नहीं हो रही है, बल्कि राष्ट्रनीति का प्रमाण यह सदन दे रहा है। लेकिन, अध्यक्ष जी आज बड़े दुःख के साथ और बड़ी विनम्रता के साथ, मेरे एक साथी, जिनसे मेरा व्यक्तिगत परिचय नहीं है, उन्होंने इस बिल के गवर्नेंस स्ट्रक्चर को संदेह के दायरे में लाने का प्रयास किया है। कहीं न कहीं अपने प्रस्तुतीकरण में यह संकेत दिया कि यह बिल सोच-समझकर नहीं लाया गया है। मैं उस माननीय सांसद से बड़ी विनम्रता के साथ आग्रहपूर्वक कहना चाहती हूं कि ट्रिपल आईटी का जो भी गवर्नैंस स्ट्रक्चर है,वह आईआईटी,एनआईटी की तरह ही है। The governance structure of IIT and NIT were formed by an Act of Parliament. इसलिए इस गवर्नैंस स्ट्रक्चर पर प्रश्न चिन्ह लगाना मतलब पार्लियामैंट की गरिमा पर,पार्लियामैंट की विज़डम और एक एक्ट ऑफ पार्लियामैंट पर प्रश्न चिन्ह लगाना है। मैं आपसे कहना चाहूंगी,उन्होंने आपका उल्लेख किया और ट्रिपल आईटी कांचीपुरम का भी उल्लेख किया। एक बार कैनेडी ने कहा था ---“I am not here to fix the blame for the past, I am here to fix the course for the future”. आज कुछ गलतियों को मेरे कांग्रेस के उस मित्र ने स्वीकारा और मैंने तब कोई टिप्पणी नहीं की,क्योंकि,हमारा काम है। जनता ने हमें विश्वास देकर,वोट देकर इस सदन में इसलिए भेजा है ताकि हम पुरानी गलतियों को सुधार सकें। यह बिल पहले भी आया था लेकिन पारित नहीं हुआ। इस बिल के माध्यम से कितने लोग सशक्त होंगे,शायद इस बात का माननीय सांसद को अंदाजा नहीं है। आप कांचीपुरम के वर्ष 2008 के बैच के स्टूडैंट से जाकर पूछिए,जिन्हें आज तक वर्ष 2014 में भी डिग्री नहीं मिली है। इस बिल के माध्यम से हम उस गलती को भी सुधार रहे हैं,यह मैं इस सदन को कहना चाहती हूं।
कल कविता जी ने अपनी चिन्ता को व्यक्त करते हुए कहा कि can we limit the expansion for institutions so that we can improve quality? मैं उनसे कहना चाहूंगी कि क्या विद्या को रोककर उसकी गुणवत्ता को बढ़ाया जा सकता है। यह अपने आप में एक चिन्ता,चर्चा का विषय होना चाहिए। हमारा प्रयास यह है कि अब हमारे पास जो इंस्टीटय़ूशन्स हैं,उनमें हम कैसे गुणवत्ता के सुधार का प्रयास करें या फिर कैसे गुणवत्ता को बढ़ाएं।
यहां एक चिन्ता व्यक्त हुई।...(व्यवधान)
श्री ए.पी. जितेन्द्र रेड्डी : इसमें कम करने की बात नहीं कर रहे हैं,लेकिन क्वालिटी जो बढ़ानी है...(व्यवधान)
SHRIMATI SMRITI ZUBIN IRANI : I have not finished my reply. I hope that after I am finished, you can raise your point… (Interruptions) I am referring to Kavitha ji. I am not yielding. So, allow me to finish.
HON. DEPUTY SPEAKER: Mr. Reddy, please sit down.
SHRIMATI SMRITI ZUBIN IRANI: Sir, please allow me to finish.
मैं उनसे कहना चाहूंगी कि दो-तीन विषयों पर चिन्ता व्यक्त हुई -एक,फैकल्टी के बारे में दूसरा,रिसर्च के बारे में और तीसरी,इम्प्लॉयबिलिटी के बारे में। उपाध्यक्ष जी,मैं आपके माध्यम से सदन को अवगत कराना चाहती हूं कि फैकल्टी को दुरुस्त करने के लिए अथवा सुदृढ़ करने के लिए हमने कई कार्यक्रम तय किए हैं,कई प्रयास हम अभी कर रहे हैं और हमारी इच्छा यह है कि यह प्रयास निरंतर चलता रहे और इस प्रक्रिया में अगर कविता जी अथवा कोई भी सांसद अपना मार्गदर्शन अथवा सुझाव देना चाहे,कोई नया आइडिया देना चाहे तो मैं उसका भी स्वागत करूंगी।
वर्तमान में हमने फोर टायर पे स्ट्रक्चर आईआईटी में बनाया है जिसे हम ट्रिपल आईटी में भी लागू करेंगे so that there is systematic through open advertisement the best of faculty that can be brought in.
मैं यह भी कहना चाहूंगी कि हमारे आईआईटीज़ में और ट्रिपल आईटी में भी यही होगा। अंतर्राष्ट्रीय स्तर पर जाकर फैकल्टी की भी खोज होती है। कल अहलुवालिया जी ने एक आह्वान किया कि क्या हम विश्वभर में उन हिन्दुस्तानियों को दुबारा अपने देश बुला नहीं सकते जो डंके की चोट पर इस बात को स्वीकार करते हैं कि हमने विद्या तो हिन्दुस्तान में पाई,लेकिन आज उस विद्या को लक्ष्मी का रूप हम लोग भारत की सीमा के बाहर दे रहे हैं। मैं आदरणीय अहलुवालिया जी से कहना चाहती हूं,माननीय प्रधान मंत्री के दिशा-निर्देश अनुसार Global Initiative for Academic Network हमने मंत्रालय में शुरू कर दी है। विश्वभर से जो बैस्ट एकेडेमिशियन्स हैं,विशवभर से जो इंडस्ट्री एक्सपर्ट्स हैं,उन्हें अगले एकेडेमिक वर्ष में भारत में निमंत्रित कर कम से कम एक सेमिस्टर भारत सरकार स्वंय फंड करेगी so that the best academicians in the world come to our central institutes and teach our children.
जब इंडस्ट्री एक्सपर्ट्स की चर्चा होती है,कल और आज भी कई सांसदों ने इस चिन्ता को व्यक्त किया कि our research is not finding money in our own country. We are hoping that apart from the Make-in-India campaign, next year we can launch the Think-in-India campaign.
कल रेनुका जी ने अपनी चिन्ता को व्यक्त करते हुए कहा था -Let us address the issues and challenges vis-à-vis education even in our primary and secondary education.
हम कोशिश कर रहे हैं कि साइंस और मैथ्स की तरफ इन्क्लेनैशन को बढ़ायें,रिसर्च की कैपेसिटी को बढायें,लेकिन साथ ही उस रिसर्च को टाइम बाउंड इक्विटी भी मिले। उसके लिए भी कोई एक स्ट्रक्चर बनाने का हमारा प्रयास है। We are in the process of operationalizing the Council for Industry, Higher Education, and Academia Collaboration, and in that Council IIT, IIMs and -- with the blessings of this House -- IIITs will also find representation, so that along with captains of industry and along with industry experts they can help us chart the course of future vis-à-vis research; vis-à-vis grants; and even vis-à-vis how our researchers of today can become entrepreneurs of tomorrow.
मैं रिसर्च और ग्लोबल इनीशिएटिव ऑफ ऐकेडेमिक नेटवर्क के साथ-साथ एक बहुत बड़ा,पी.डी. राय जी ने कल सुझाव दिया था कि जो हमारा नैशनल इंस्टीटय़ूट ऑफ डिजाइन है,उसके साथ ट्रिपल आईटी का हम कोई कन्वर्जन्स देखें और डिजाइन इन्फोर्मेशन टेक्नोलॉजी का एक अभिन्न अंग है। मैं सदन को अवगत कराना चाहती हूं कि ट्रिपल आईटी कांचीपुरम में बी.टेक. की एक डिग्री डिजाइन एंड मैनुफैक्चुरिंग में दी जाती है। आईआईटी जबलपुर में मास्टर्स की एक डिग्री है,जो डिजाइन में उपलब्ध करायी जायेगी,लेकिन इस एक्ट के पास होने के बाद हम यह कोशिश कर रहे हैं कि there is greater convergence between our design elements in education and information technology elements and institutions.
उपाध्यक्ष जी,यहां पर एक चिन्ता यह भी व्यक्त हुई कि क्या हम साइंस के साथ लिबरल आर्ट्स का मिश्रण अपने स्टूडैंट्स के लिए कर सकते हैं,ताकि they get a holistic education. मैं आप सबको अवगत कराना चाहूंगी कि हम लोग यह पॉसिबिलिटी आलरेडी एनआईटी और आईआईटीज में एक्सप्लोर कर रहे हैं। ह्यूमेनिटीज और सोशल साइंसेज के डिसिप्लिन आलरेडी आईआईटीज में पढ़ाये जा रहे हैं और यही कोशिश हम ट्रिपल आईटीज में भी करेंगे,ऐसा मैं आप सबको आश्वासन देती हूं।
उपाध्यक्ष जी,मैं इतना ही कहना चाहूंगी की सीआईआई की एक स्किल इंडिया रिपोर्ट, 2014 में लिखा है कि --
“… The IT industry will face a shortage of 3.5 million skilled- workers…” मैं यह बताना चाहूंगी कि इस बिल के पारित होने के बाद हम उस गैप को एड्रैस करने का भरपूर प्रयास करेंगे। जितने सांसदों ने अपने वक्तव्यों को इस सदन के सामने प्रस्तुत किया,जितना सुझाव,जितना समर्थन दिया और राष्ट्र के नव-निर्माण में जो योगदान दिया,उसके लिए आभार व्यक्त करते हुए वाणी को विराम देने से पहले मैं कहना चाहती हूं कि पप्पू यादव जी ने तीन बातें इस बिल के बारे में कहीं हैं। एक यह है कि कैम्पस का जब चुनाव होता है तो उसमें थोड़ा बहुत,इन्होंने महिलाओं और लड़कियों की दृष्टि से चर्चा की थी कि कोई ऐसा प्रावधान है,जिसमें हम लोग टेक्नीकल एजुकेशन में लड़कियों की एंट्री फैसिलिटेट कर सकें?मैं उन्हें बताना चाहूंगी कि 11 नवम्बर,एजुकेशन डे पर हमने प्रगति नाम की एक स्कॉलरशिप अपनी बेटियों के लिए लांच की,जो एआईसीटीई के माध्यम से लांच हुई। इसमें विशेष रूप से जो मैरिटोरियस बेटियां हैं,एससी-एसटी,माइनोरिटी के जो स्टूडैंट्स हैं,उन्हें स्कॉलरशिप के साथ-साथ रिसोर्सेज भी प्रोवाइड किये जाते हैं,ताकि वे पढ़ें और ऐसे टेक्नीकल इंस्टीटय़ूट्स में फिर एडमिशन लें। इन इंस्टीटय़ूट्स में एडमिशन ज़ी एंट्रैंस एग्जाम के माध्यम से होता है।
यादव जी,आपको सुनकर खुशी होगी कि ज़ी एंट्रैंस एग्जाम में एग्जाम देने के लिए प्रत्येक स्टूडैंट हजार रुपये भरता है। उस हजार रुपये में से सीबीएसई एग्जाम कंडक्ट करने के बाद जो पैसा बचता है,उसे हमने पहली बार छात्रों को लौटाने का प्रयास किया है। हमने उड़ान नाम की एक स्कीम बनायी है,जिसमें सभी छात्रों को और विशेषतया माइनोरिटी,एससी-एसटी और लड़कियों के लिए रिसोर्सेज मुफ्त में उपलब्ध कराये हैं,ताकि वे कम्पीटिटिव एग्जाम्स में बैठ सकें। हमने विशेषतया ऐसी हजार लड़कियां चुनी हैं,जो मैरिटोरियस हैं। इनमें से 305 ऐसे परिवार हैं,जो साल का एक लाख रुपया भी नहीं कमाते हैं। उनकी बेटियों को मुफ्त टैबलेट देकर,पूरा रिसोर्स उस टैबलेट पर दिया गया है और चौबीसों घंटे की हैल्प लाइन मौजूद है,ताकि बच्चा जो-जो चैप्टर पढ़े,उसमें अगर कोई प्रश्न करना है तो वह हैल्प लाइन में फोन करके प्रश्न का समाधान पा सके। साथ ही वीकैंड पर मेन्टोर्स,जो हमारे स्कूल के प्रिंसिपल्स हैं,आईआईटी के प्रोफेसर्स हैं,वे सब इन बच्चों के लिए मेन्टोर्स बन रहे हैं। वीकएंड पर अपने मैन्टोर्स के साथ पाठय़क्रम पर चर्चा कर सकते हैं। इस उड़ान के कोर्स में जो बच्चे एग्जाम देते हैं, वे जब इंस्टीटय़ूट आफ टेक्नोलाजी में भर्ती होंगे,इसमें जितने नंबर पाएंगे,उतनी ही राशि भारत सरकार फीस के रूप में इंस्टीटय़ूट को देगी। हमारी कोशिश है कि जो बच्चे चुनौती भरे वातावरण में रहते हैं,उनको कहीं न कहीं हैल्पिंग हैंड दें,ताकि वे प्रौद्योगिकी के क्षेत्र में आगे बढ़ सकें। मैं स्वीकार करती हूं कि आज जब हिंदुस्तान में बोर्ड की परीक्षा का रिजल्ट आता है तो सब यह देखकर खुश होते हैं कि लड़कियां लड़कों से बेहतर रिजल्ट लाती हैं। लेकिन टेक्नीकल एजुकेशन में लड़कियां मात्र 22 प्रतिशत ही जा पाती हैं। यादव जी,मैं आपको धन्यवाद देती हूं कि आपने विशेष रूप से बेटियों की तरफ ध्यान आकर्षित किया है।
मैं बस यही कहना चाहती हूं कि ट्रिपल आईटी का गवर्नेंस स्ट्रक्चर आईआईटी की तर्ज पर इसलिए भी ,है ताकि गवर्नेंस का इश्यू जो भी हो,एकेडेमिक इश्यू जो भी हो,लीडरशिप का इश्यू जो भी हो,एक्सटर्नल पियर रिव्यू जो आईआईटीज़ में होता है वह ट्रिपल आईटीज़ में भी होगा,ताकि हम अपने संस्थानों को और बेहतर कर सकें। इंडस्ट्री एकेडेमिया लिंकेजिज़ ट्रिपल आईटी में भी होंगी। आईआईटी मद्रास का रिसर्च पार्क अपने आप में सुनहरा उदाहरण है कि कैसे एक संस्थान इंडस्ट्री के साथ रिसर्च को आगे बढ़ाती है और अपने स्टूडेंट्स के लिए एम्पलाएबलिटी बढ़ाती है। हम इसी तर्ज पर ट्रिपल आईटी में भी काम करेंगे।
मैं मात्र आज यह कहकर अपनी वाणी को विराम देती हूं कि लोकतंत्र के मंदिर में विशेषतः कांचीपुरम के छात्रों को आपने जो विद्या का आशीर्वाद दिया है,मानव संसाधन विकास मंत्री होने के नाते उस आशीर्वाद के लिए मैं विद्यार्थियों की ओर से सदन के सभी सदस्यों को धन्यवाद देती हूं।
HON. DEPUTY-SPEAKER: The question is:
“That the Bill to declare certain institutions of information technology to be institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto, be taken into consideration.” The motion was adopted.
HON. DEPUTY-SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
Clauses 2 to 50 HON. DEPUTY-SPEAKER: The question is:
“That clauses 2 to 50 stand part of the Bill.” The motion was adopted.
Clauses 2 to 50 were added to the Bill.
The Schedule was added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
… (Interruptions)
*m06 PROF. SAUGATA ROY (DUM DUM): Sir, I will make a short intervention because we could not participate in the debate yesterday.
I thank the Minister for bringing this Bill which will give national importance status to four IIITs – two in Madhya Pradesh, one in Uttar Pradesh and one in Tamil Nadu, and we have no objection to that. However, since I happen to be a retired Professor of Physics, I want to point out the problems and lacunae in setting up Institutes of Information Technology.
Originally, when we were students, electronics was taught as a part of ‘physics’ curriculum; then, it started to be taught separately in the name of ‘electronics and communication engineering’; then, it started being taught as ‘computer science’; then, information technology branched off from computer science and has been started to be taught separately. But the problem is that IT does not consist only of teaching the students a few programmes, even difficult programmes like Java. It does not also consist of teaching them a few facilities like animation or desktop publishing, etc. Anybody who wants to be an expert in IT has to first know the basic electronics, how a computer is constructed. Then, he has to know computer science as to how the computer structure is prepared. Then, he has to learn how the computer can be used for the Information Technology. In my State, I know many private engineering colleges. Without any infrastructure, they are teaching the Information Technology. It is the cheapest business. You set up a few computers and you say that we are teaching. I think they teach a little animation, they teach a little programming but they have no holistic view of the science of computer and electronics. So, I would request the Minister as she is not a technical person that she should give attention to this part. While forming the syllabi of IIITs, attention should be paid so that the students receive a holistic view of the whole process starting right from electronics or transistor or computer and then Information Technology. That is why, I had given a few amendments which I just wanted to mention. You have said that the Chairperson shall be an eminent technologist or industrialist or educationist. Why should not an eminent scientist be included? Information Technology is after all a part of science. Anybody who had studied basic science can also be part of it.
Similarly, when you chose the Director, you found a search Committee and that is how, you will choose the Director. The Director of an Institute shall be appointed by the Central Government. You should mention reputed scientist, technologist or specialist in Information Technology. At this stage, it is too late to give an amendment. I think that the Minister showed a lot of sincerity and her step is proving hope to people who are not receiving degrees from IIITs for a long time especially she had mentioned about Kancheepuram. So, I said that I have nothing against the Bill. The Government should remember that teaching Information Technology should not be a cheap business where students get a degree without having a total view of the science of electronics and computers.
SHRIMATI SMRITI ZUBIN IRANI: I thank the hon. Member for his observations and his suggestions and for giving his rich background in education. It will be extremely helpful for us. I just wanted through you to bring to his kind notice that IIIT students are being taught apart from computer science, electronics and information technology courses, even courses in advanced applied sciences are also a part of it. We have also formulated a group of scientists independent of polity or bureaucracy, which are giving us the research goalpost, ten research goalpost on ten subjects, one of them is also nano-technology, applied sciences and data analysis. So, on the basis of the research goalpost, we will also determine curriculum in institutes of higher learning. He has pointed out that he would like the scientist to be considered for the appointment of Chairman. I would like to say that currently also, when we nominate - for instance, I had the honour of nominating a lady scientist as a Chairperson of NIT Bhopal - for the first time in the history of independent India, we appointed two women to the IIT Council. One of them happens to be Tessy George Sir. I do take cognizance of your concern that scientists be taken in as a part of governance structure so that they can enrich the academia from their experience. We are taking that into consideration.
HON. DEPUTY SPEAKER: The hon. Minister may now move that the Bill be passed.
SHRIMATI SMRITI ZUBIN IRANI: I beg to move:
“That the Bill be passed.” HON. DEPUTY SPEAKER: The question is “That the Bill be passed.” The motion was adopted.
*t31 Title: Further discussion on the motion for consideration of the Central Universities (Amendment) Bill, 2014 (Discussion concluded and Bills passed).
HON. DEPUTY SPEAKER: Now, the House may take up further consideration of the Central Universities (Amendment) Bill, 2014 – Shrimati K. Gita.
1754 hours SHRIMATI KOTHAPALLI GEETHA (ARAKU): Thank you hon. Deputy Speaker for giving me this opportunity to talk on the Central Universities (Amendment) Bill, 2014. I appreciate the Government’s decision to establish another Central University in Bihar which will cater to the needs of the Bihar State. The Bill says that since Bihar is a large State there is need for a second university. I appreciate the efforts of the Government on this.
Central Universities have actually been very active in promoting very good intellectuals. The students of these universities have been catering to the prosperity of the country. There are many disciplines that are being taught in the Central Universities in the country. We have a Central University in Hyderabad. Coming from bureaucratic background I know this for a fact that many bureaucrats, IAS and IPS officers who are in the State Government and the Central Government have been students of the Central University of Hyderabad. This is a very esteemed institution and people feel it a privilege to study in that Central University. India has no lack of intellectuals. We have a huge requirement of these universities.
While I appreciate the fact that Bihar has been considered for a second university, I would request the hon. Minister for HRD to consider our State of Andhra Pradesh. Under the Andhra Pradesh Reorganisation Act, a Central University and Tribal University has also been approved for the State of Andhra Pradesh. I wish to bring to the notice of the hon. Minister through you, Sir, that there was a Central team which visited the State with regard to the location for a tribal university. This Bill actually refers to the territorial jurisdiction of a particular area while deciding upon the location of the university. Territorial jurisdiction means actually it should cater to the needs of the targeted group.
The Government of Andhra Pradesh has given a good proposal to establish a tribal university. I hail from the only tribal Constituency of Andhra Pradesh. The land that they suggested is centrally located and it is a very vulnerable location for the tribals there. It is in the reach of the tribal community. It also caters to the needs of Odisha and Chhattisgarh also because those are very near to the land suggested. It is located in a very serene atmosphere on a beautiful piece of land. Our hon. Minister for Civil Aviation here is ready to offer a land of 2000 acres to the Government for the establishment of this university.
I was with the Central Committee that had come for the review of this proposal. But they suggested that the faculty will not be able to travel so long to actually establish a university there. They were concerned about the infrastructure available there. I want to bring to the notice of the Minister, Sir, through you that infrastructure automatically develops once the university comes up there in that tribal area which is now being completely neglected. The name itself suggests that it is a tribal university. It is also the sentiment of the tribals of Andhra Pradesh that the tribal university should be located in a tribal area which is actually convenient to all the people there to access the location.
Hence, I take this opportunity to urge upon the Hon. Minister to kindly consider the location which our hon. Minister has given. That will be accessible to the entire tribal community of Andhra Pradesh. Not only that, Sir, there are many intellectual students who have been neglected and many tribal students want to study in the central university so that they will also become assets to the nation. Hence I would request the hon. Minister to kindly consider this proposal.
Thank you, Sir, for giving me this opportunity.
*m02 SHRI M.B. RAJESH (PALAKKAD): Mr. Deputy-Speaker, Sir, the objective of the 2009 Act was to establish and incorporate universities for teaching and research in various States. Now when we are going to set up another Central University in one more State, I think this is an opportunity to discuss and debate the state of affairs of higher education and universities in particular.
Sir, the universities and the state of higher education is facing serious and severe challenges today. Recently a global ranking of universities has taken place and no Indian university figured in the top 200 universities in the world. No Indian university has found a place in the first 200 universities of the world! That itself shows the bizarre state of affairs of higher education and universities in the country.
The gross enrolment ratio in India is just above 15 per cent or maybe, below 20 per cent. In all the developed countries anywhere in the world, this ratio is above 50 per cent – in US, it is 77 per cent; in South Korea it is 98 per cent. Now, we are talking about becoming a super power and we are talking about demographic dividend, knowledge society, knowledge economy, etc. What is the actual situation? How will we be able to become super power without empowering the young generation of our population? How will we be able to reap the benefits of demographic dividends, without providing proper higher education?
Secondly, thousands of posts in Central Universities and higher educational institutions are remaining vacant. The Government – both the previous Government and the present Government – has not taken any steps to at least fill up the academic posts. Without providing proper teaching staff, without providing faculty, how are you going to improve the state of affairs of Indian Universities and higher educational institutions?
Thirdly, there is no grievance redressal mechanism in universities, even in Central Universities. The largest stakeholders of higher education are the students. But they do not have any grievance redressal mechanism. So, I demand that the Government should ensure that there is a grievance redressal mechanism for students in each and every university.
In the name of internal assessment, actually internal harassment is going on in the universities. We are witness to newspaper reports where dozens of students are committing suicide each and every day. The Government should inquire about why it is happening in our universities and why this alarming number of student suicide is taking place. I hope that the hon. Minister will take this aspect seriously and will respond to this aspect.
The standard of education or the quality of education is coming down. The Government is not very serious about that. Communalization of higher educational system is going on; an assault or treason is going on in the field of higher education.
What is happening in higher educational institutions? As the heads of the institutions, people who do not have any academic qualification or those who do not have any academic reputation are being appointed in the key posts. All these are leading to decline in the standard of higher education in the country.
So, with these words I conclude. The Government should seriously look into the state of affairs of higher education and the Government should not try to impose its communal ideology on higher educational institutions.
*m03 KUMARI SUSHMITA DEV (SILCHAR): Mr. Deputy-Speaker, Sir, the Central Universities (Amendment) Bill, 2014 seeks to establish a new university in the State of Bihar. I do not think, any Member of this House would actually stand and oppose this Bill. I am also happy to see that the university is going to be named after the Father of the Nation, Mahatma Gandhi Ji. So, there can be no controversy vis-à-vis. that also.
I remember that in the Budget Session, when the hon. Finance Minister and the hon. Railway Minister spoke, they repeatedly expressed their word of caution, vis-à-vis. wasteful expenditure. In this Bill, I have seen that initially, an amount of Rs. 240 crore has been provided for this university. It will be my humble suggestion to the hon. Minister that whereas this new university must come about in Bihar, it is the duty of this Government to look back at all the academic institutions in the higher education sector that the earlier Government had established in various parts of India. Has that money been utilized? It is the precious money of the people.
Very briefly, I will say that my learned colleague here has said that land has been given in her State and a university should be established there. No one knows better than me what it takes to get a Central University in a remote area. I come from the district of Cachar and Rajivji gave us a Central University there. But I have to say that when you provide funds from the Central Government, there must be provisions for road connectivity and for transport services which makes a university accessible to all the areas of that jurisdiction. So, to make a university successful and accessible, it is not sufficient to simply have infrastructure within the campus.
Secondly, I would like to point out that it is a fact that many Central Universities are not being able to provide quality education due to vacancies. Therefore, while today we are discussing establishing a new university, if the hon. Minister could consider centralising the recruitment policies, especially, vis-à-vis,Associate and Assistant Professors because we are not able to recruit them in many central universities which are in remote areas and are away from the metropolitan cities. It defeats the very purpose of an Act like this which refers to access to and quality in higher education.
I hope that these observations will be taken on board and I hope this Ministry will also provide some sort of impetus or incentive that big corporates and companies eventually go to these Central Universities for recruitment. It is because simply to churn out graduate, post-graduates and doctors into the society is not sufficient. We have to give them an opportunity in their State and on the campus to be recruited.
Madam, we have great respect for you. I would like to say that some of the recent media coverage that you have been given about having several closed door meetings with an organisation that is strictly political is worrying us. I hope that it is only a bad publicity and there is no truth to it because really education is the foundation to a strong nation which you yourself said earlier in the Question Hour.
*m04 PROF. SAUGATA ROY (DUM DUM): Sir, I rise to support the Bill. As has been said earlier, there can be no objection to setting up a new university in the populous State of Bihar that too in North Bihar, that too in Motihari, Champaran which was the karam bhoomi of Gandhiji when he started his agitation against the indigo planters and in favour of the indigo farmers. So, to that extent, we support the Bill.
Sir, in 2009, the Central Government had an Act called the Central Universities Act. Under that Act, Bihar had a Central University; Gujarat had a Central University; Haryana had a Central University; Himachal Pradesh had a Central University; Jammu and Kashmir had two Central Universities; Odisha had one Central University in the very remote area of Koraput; Punjab had a Central University; Rajasthan and Tamil Nadu also had Central Universities. The object was to have a Central University in every State.
Now there is no doubt that the Central Government institutions in the field of education are very sought after. It does not depend on which Government but generally the Central Universities are of a high standard. The IITs run by the Central Government are of a high standard. The Indian Institutes of Management run by the Central Government are of a high standard. Even the Kendriya Vidyalayas are of a very high standard and very much sought after. So, it is only proper that every State has universities run by the Central Government and there is always a clamour for more. When there is an agitation or any other problem, a Central University is given like Hyderabad was earlier given a Central University. Silchar was given a Central University. So, this is sought after.
18.00 hrs. But in view of that I would humbly say that the State of West Bengal now has only one Central university which is the Viswa Bharati University founded by the late Rabindra Nath Tagore, Gurudev, and in 1951 it was converted into a central university. Ours is a populous State. Our population is more than that of Bihar. So, we deserve another Central university. Bengal is also bisected by the river Ganges. So, if the Centre proceeds to set up another Central university, then we would very much welcome it and I am sure that if the Centre expresses its intention, then the State Government would provide adequate land for the same.
HON. DEPUTY-SPEAKER: Hon. Members, now it is six o’clock. If the House agrees we can extend till the Bill is over and also the Zero Hour is over.
SEVERAL HON. MEMBERS: Sir, yes.
THE MINISTER OF URBAN DEVELOPMENT, MINISTER OF HOUSING AND URBAN POVERTY ALLEVIATION AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI M. VENKAIAH NAIDU): Sir, the time for discussion is over, but I am told that there are still one or two Members left, let them make their submissions and then let us pass the Bill and then adjourn the House.
HON. DEPUTY-SPEAKER: We have the `Zero Hour’ also.
PROF. SAUGATA ROY : Sir, I would like to mention only two points. Delhi has two Central universities. One is the Delhi University and the other is the Jawaharlal Nehru University. Delhi University is fortunate that all the affiliated colleges of Delhi University are part of the university system. But in allowing certain autonomy we run into serious problems. The last Vice Chancellor of Delhi University suddenly introduced a four year under graduate course and the hon. Minister of Human Resource Development had to struggle to make it into three years. It was absolutely not thought of because in the whole of the country there was a three year degree course. The Vice-Chancellor was a noted mathematician. … (Interruptions)
Sir, the last point that I would like to make is that Vice-Chancellor of the Aligarh Muslim University has said that girls cannot go to the library. It is a central university and the hon. Minister should take steps against the Vice-Chancellor.
Lastly, I would like to make small plea to the hon. Minister. Jawaharlal Nehru when he first set up the CSIR he said that his intention was to develop a scientific temper amongst the people. Scientific temper means one would go according to logic. If now the hon. Minister of Human Resource Development spends four hours with an astrologer, it is her personal business… (Interruptions) Astrology should not be given the tag of science. Similarly, when the hon. Prime Minister said that Lord Ganesha, it is a matter of belief, his head was an example of plastic surgery in ancient times, it does not encourage scientific temper. I would urge upon those in the Government to encourage scientific temper, nothing which is illogical should be done by those in the Ministry or in responsible positions in the Government. Maybe, the RSS is breathing down their neck for saffronisation of education, but in the interest of the children of this country, please desist from this.
SHRI M. VENKAIAH NAIDU: Hon. Deputy-Speaker, Sir, religion and beliefs are matter of individual choices. It may appear to some people as rational and to some people it may appear to be irrational. Keeping that in mind we should not tread into areas that are private in nature. If a person goes to a temple, or a Minister goes to an astrologer, I do not understand what is the great difficulty for some people to accept that.
PROF. SAUGATA ROY : That does not encourage scientific thinking.
SHRI M. VENKAIAH NAIDU: What is scientific? Is dividing people on the basis of religion scientific? … (Interruptions)
HON. DEPUTY-SPEAKER: We do not need to get into a debate on this.
SHRI MALLIKARJUN KHARGE(GULBARGA) : When it has been told by Shri Venkaiah Naidu, we have to agree. But I will tell him one example. It is not my example. Sant Tukaram said "नवसे पुत्र कन्या स्तितर, पति लागणे काई कारण। " इसका मतलब यह है कि अगर दुआ मांगने से ही आपको संतान की प्राप्ति होती है तो शादी करने की आवश्यकता नहीं है।
*m05 मानव संसाधन विकास मंत्रालय में राज्य मंत्री (श्री उपेन्द्र कुशवाहा) : माननीय उपाध्यक्ष जी,केन्द्रीय विश्वविद्यालय अधिनियम संशोधन विधेयक पर कल से चर्चा हो रही है। मुझे बहुत नहीं बोलना है,सिर्फ हम धन्यवाद देने के लिए खड़े हुए हैं। हम उन लोगों को धन्यवाद देना चाहते हैं जहां से इस मांग की शुरुआत हुई। बिहार में केन्द्रीय विश्वविद्यालय नहीं था। चर्चा हुई कि विश्वविद्यालय बनेगा। चम्पारण के लोगों ने और बिहार के उस समय के माननीय सांसदों ने,सबने मिलकर सरकार का ध्यान आकृष्ट किया। तत्कालीन सरकार का ध्यान इस विषय की ओर आकर्षित करने वाले जो भी लोग थे,उन्होंने उस समय आंदोलन किया जिसका परिणाम है कि गांधी की कर्मभूमि चम्पारण में केन्द्रीय विश्वविद्यालय की स्थापना का मार्ग प्रशस्त हो रहा है। मैं उन सभी का धन्यवाद करता हूं।
साथ ही साथ जो चर्चा कल से चल रही है,पक्ष और विपक्ष के सभी सांसदों ने इस विधेयक के समर्थन में ही अपनी बात रखी है। इसीलिए माननीय मंत्री जी ने इसके पहले जिस विधेयक पर चर्चा हो रही थी,उस संदर्भ में उन्होंने कहा कि राजनीति नहीं,शिक्षा के मामले में हम राष्ट्रनीति यहां करते हैं।...(व्यवधान)अब आप व्याकरण सिखाइएगा? मंत्री जी ने इसके पहले की चर्चा में भाग लेते हुए कहा कि शिक्षा पर इस सदन ने इस बात का प्रदर्शन किया है कि हम यहां शिक्षा के मामले में राजनीति नहीं,राष्ट्रनीति करते हैं। इस विषय पर भी सभी सांसदों ने इस विधेयक के समर्थन में अपनी राय व्यक्त की। मैं उसी बात को दोहराऊंगा कि इस विषय पर भी इस सदन ने चूंकि शिक्षा से संबंधित विषय है,सभी ने राजनीति नहीं,राष्ट्रनीति की बात कही है। इसलिए मैं इन सभी का भी बहुत बहुत धन्यवाद करता हूं और हम उम्मीद करते हैं कि जो उपेक्षित इलाका बिहार के चम्पारण का था,इस विश्वविद्यालय की स्थापना से न सिर्फ उस इलाके को बल्कि बिहार के लोगों को भी अत्यधिक लाभ पहुंचेगा।
श्री राजेश रंजन (मधेपुरा) : माननीय उपाध्यक्ष जी,मैं एक बात कहना चाहूंगा कि ‘श्रेष्ठ भारत और एक भारत’की कल्पना तथा शिक्षित भारत की कल्पना न हो केवल साक्षर भारत की कल्पना हो तो यह एक श्रेष्ठ भारत और एक भारत की कल्पना की दृढ़ता में कहीं न कहीं कमी आएगी। शिक्षित भारत,नैतिक भारत और आध्यात्मिक भारत-एक उच्च मौलिक आदर्श वाली जो एजुकेशन होती है,जो उच्च एजुकेशन की आप बात करते हैं,जब तक नैतिक और आध्यात्मिक एजुकेशन को आप जीवन में नहीं लाएंगे तथा इस नैतिक औऱ आध्यात्मिक एजुकेशन को आप भगवाकरण से जीवन में लाने का प्रयास करेंगे तो इससे शिक्षा में कहीं न कहीं गिरावटें आएंगी।
मैं सबसे पहले आपको बधाई देना चाहता हूं कि यूपीए की सरकार और आदरणीय नेता,लालू प्रसाद यादव जी,नीतीश कुमार आदि सभी लोगों ने मिलकर प्रयास किया और यह सचाई है कि मोतिहारी से लेकर गया तक इन दो केन्द्रीय विश्वविद्यालयों की कल्पना की थी,यह बात श्री एम.वैंकैय्यानायडू साहब भी जानते हैं और जिसे लेकर काफी विवाद था। एक केन्द्रीय विश्वविद्यालय का यूपीए की सरकार मे निर्णय लिया गया और निश्चित रूप से जो वर्तमान सरकार है,इसने इसमें गति दिखाई है,इसके लिए आप बधाई के पात्र हैं,इस बात को नजरअंदाज नहीं किया जा सकता है। लेकिन मैं ध्यान दिलाना चाहूंगा कि बिहार में जो उच्च शिक्षा की रुग्ण व्यवस्था है,क्या माननीय मंत्री महोदय आपका ध्यान बिहार का जो पटना विश्वविद्यालय है तथा अन्य विश्वविद्यालयों की एजूकेशन की जो स्थिति है,क्या उनकी गुणवत्ता की ओर आपकी कोई दृष्टि है?
दूसरी बात मैं कहना चाहता हूं कि एक तरफ हमारे प्रधान मंत्री जी कहते हैं कि निश्चित रूप से शौचालयों की व्यवस्था हो,लेकिन एजूकेशन में यदि अंतर होगा,यदि एजूकेशन एक नहीं होगी,एजूकेशन की गुणवत्ता यदि ठीक नहीं होगी तो कोई लाभ नहीं है। मैं आपका ध्यान नालंदा विश्वविद्यालय,विक्रमशिला विश्वविद्यालय और आई.आई.एम. विश्वविद्यालयों की ओर दिलाना चाहूंगा। मैं जानना चाहता हूं कि नालंदा विश्वविद्यालय के बजट में आपने इस बार कितना पैसा दिया। इसके अलावा मैं बताना चाहता हूं कि विश्व के इतिहास में विक्रमशिला विश्वविद्यालय जो भागलपुर में स्थित है,ये तीन विश्वविद्यालय विश्व में जाने जाते थे। विक्रमशिला विश्वविद्यालय के बारे में माननीय मंत्री महोदय क्या आपकी कोई सोच है या नहीं,यह मेरा आपसे आग्रह है।
इसके अलावा किशनगंज में अल्पसंख्यकों के लिए जो सबसे महत्वपूर्ण ए.एम.यू. की शाखा खोली गई है,उसमें आप कितनी राशि दे रहे हैं और जिस केन्द्रीय विश्वविद्यालय महात्मा गांधी,चम्पारण विश्वविद्यालय के बारे में यहां कहा जा रहा है,उस विश्वविद्यालय को बनाने के लिए आप कितनी राशि दे रहे हैं। वहां जो उच्च गुणवत्ता वाले शिक्षकों का वहां प्रवेश होगा,आज जिस तरीके की एजूकेशन बिहार में है,क्या उसी तरह की एजूकेशऩ की स्थिति केन्द्रीय विश्वविद्यालय़ में होगी,यह मैं आपसे कहना चाहूंगा।
अंत में मैं आपसे कहना चाहूंगा कि नालंदा के विश्वविद्यालय के लिए आप धनराशि दे और जो गया के केन्द्रीय विश्वविद्यालय की स्थिति है,उस पर आप विशेष रूप से ध्यान दें।
*m06 मानव संसाधन विकास मंत्री (श्रीमती स्मृति ज़ुबिन ईरानी) : उपाध्यक्ष महोदय,मैं आपको धन्यवाद देती हूं। आपके माध्यम से मैं सभी माननीय सांसदों का धन्यवाद देना चाहूंगी,जिन्होंने इस बिल पर अपने विचारों को व्यक्त किया। मैं इस सदन में एक विशेष आभार अपने वरिष्ठों की अनुमति से व्यक्त करना चाहती हूं। श्री मल्लिकार्जुन खड़गे जी एक वरिष्ठ नेता हैं,इनका भारत की राजनीति में एक सुनहरा इतिहास है और आज मुझ पर व्यक्तिगत कटाक्ष करने के लिए इन्होंने संत तुकाराम का उल्लेख किया,मैं बहुत भाग्यशाली हूं कि मुझ जैसी एक छोटी सी महिला के लिए इतने बड़े संत का नाम आपकी जुबान पर आया। लेकिन मेरे पास न उनकी तरह अनुभव है और न मैं वरिष्ठ हूं,लेकिन विद्या के बारे में मैंने जो समझा,सीखा और जाना है,वह मात्र इतना है कि ‘विद्या ददाति विनयम्’और उस विनय का परिचय देते हुए मैं मात्र इतना कहना चाहती हूं कि आज का यह अमैंडमैन्ट बिल जो हम पास करने वाले हैं,वह अपने आपमें इस बात का प्रमाण है कि लोकतंत्र में कितनी ताकत होती है। पिछले तीन सालों से बिहार की विधान परिषद,विधान सभा और बिहार की जनता एकजुट होकर संघर्ष कर रही थी और बार-बार भारत सरकार से कह रही थी कि मोतिहारी में एक विश्वविद्यालय हो और उसका नाम महात्मा गांधी के नाम पर रखा जाए। यह दिया हमने,लेकिन मैं बहुत विनम्रता के साथ कहना चाहती हूं कि यह अहंकार का परिचय नहीं दे रहे हैं,उस लोकतंत्र की आवाज को जो बिहार से उभरी,उसे आज इस सदन में हम सशक्त कर रहे हैं कि जब जनता पार्लियामैन्ट के दरवाजे तक आकर दस्तक देती है और अगर सरकार उस दस्तक को नहीं सुनती तो यह जनता उस सरकार को पलटने की भी ताकत रखती है।
आज सुष्मिता जी ने एक चिंता व्यक्त की कि कुछ लोगों के साथ क्लोज्ड डोर मीटिंग हो रही है।
जब वे कटाक्ष कर रही थीं तो आदरणीय गोगोई जी के साथ बैठी हुई थीं। जिनके पिता असम के मुख्य मंत्री हैं। मैं एक फिर विनय का परिचय देते हुए कहना चाहती हूँ कि मेरी क्लोज़ डोर मीटिंग असम के जो कांग्रेस के मुख्य मंत्री हैं,उनके साथ भी हुई। केरल के मुख्य मंत्री ओमन चांडी जी के साथ भी हुई। सुश्री ममता जी के साथ भी हुई। भारत सरकार की एक प्रतिनिधि होने के नाते मेरा यह धर्म है,मेरा यह कर्त्तव्य है कि मैं इस लोकतांत्रिक देश में हर वर्ग,हर समुदाय,हर व्यक्ति की बात को सुनूं। लेकिन करूं वही जो संविधान की मर्यादा में हो। इसलिए आज मैं इस सदन को आश्वस्त करना चाहती हूँ कि संविधान की मार्यादा में रह कर ही भारत सरकार शिक्षा के कई आयामों पर काम करेगी। मेरे धर्म पर,मेरी मान्यता पर थोड़ा-बहुत कटाक्ष हुआ,वह मुझे स्वीकार है। जो लोग पब्लिक लाइफ में हैं,वे इतने भी कमज़ोर नहीं हो सकते हैं कि कटाक्ष को सहन न कर सकें। मैं अपने धर्म का स्पष्टीकरण इस सदन में नहीं दूंगी,क्योंकि मेरा धर्म इतना बुलंद है कि एक प्रश्न उसे कमज़ोर नहीं कर सकता है। लेकिन आज मेरा जो धर्म इस सदन में है,संसद में है,वह मात्र यह है कि इस अमेंडमेंट बिल के माध्यम से मोतिहारी में राष्ट्रपिता महात्मा गांधी के नाम से एक यूनिवर्सिटी स्थापित हो और साउथ बिहार में भी सैंट्रल यूनिवर्सिटी का काम तेज़ी से आगे बढ़े। यहां पर एक चर्चा की गई कि वैकेंसी पोज़िशंस बहुत खाली हैं। एक चर्चा की गई कि हमें अपनी फैसिलिटीज़ को स्टूडेंट्स के लिए बेहतर करना है। इन सभी चिंताओं को ले कर हमने 12 और 13 सितंबर को चंडीगढ़ में सभी केंद्रीय विश्वविद्यालयों के वाइस चांसलर्स के साथ एक मीटिंग की है। उनके समक्ष हमने वैकेंसीज़ के चैलेंजेस को भी रखा है। वीसीज़ ने अपना एक्शन प्लान भारत सरकार को भेजा है as to how fast they will fill up the vacancies in their institutions. उच्च शिक्षा के बारे में एक चिंता व्यक्त की गई। ग्रास एंरोलमेंट रेश्यो के अंतर्गत बाकी राष्ट्रों के साथ इसको कंपेयर किया गया। वर्ष 2012-13 का आंकड़ा यह कहता है कि our GER is 21 per cent but I do not think that is sufficient. I know that we need to better ourselves. I have impressed upon all the Vice-Chancellors of the Central Universities that we need to ensure our intake of students is more and we help students cross that barrier from Secondary Education to Higher Education. But there are many who wonder whether access to education equals good quality education. Hence, to answer that challenge, we are trying to evolve an Indianised version of MOOCs wherein our IITs, IIMs, Central Universities, NITs and IIScs will give Under-Graduate, Graduate and Post Graduate courses on line which will be mobile, friendly as well free of cost to every Indian citizen. If an Indian citizen seeks certification, then, at a concessional rate, to the designated Centre they can go, give examination in that course and receive their certification as well.
Sushmita ji had pointed out the challenge of employability and skill so that we just do not churn out people with degrees but we also ensure that they are skilled enough to fend for themselves. I appreciate that sentiment. I am joining my voice with that sentiment.
Sir, through you, I would like to tell the House that on the 11th of November, the Education Day that was celebrated in this country, we took a historic step of having a credit framework dedicated to the nation from class IX to the Post-Graduate level. It is a dream that the hon. Prime Minister spoke of in the last Session of Parliament which became a reality on the 11th of November.
I would also like to say that we, for the first time, created a Sector Skills Council. Through the UGC, we have told all our Universities that from the next academic year, we have the choice-based credit transfer systems so that student mobility across the nation is seamless.
I am also privileged that I am sitting right behind the Skill Development Minister which is again an initiative of our Government just to indicate how serious we are to ensure our education and skilling facilities, initiatives, enhancement of entrepreneurial skill is a huge priority for this country. मैं एक बार फिर आपके माध्यम से सभी सम्मानित सांसदों को धन्यवाद देना चाहूंगी। कुछ लोगों ने अपने क्षेत्रों में उच्च शिक्षा के साधनों-संसाधनों के अंतर्गत कुछ चिंताएं व्यक्त की हैं। मैं उन्हीं माननीय सांसदों से कहना चाहती हूँ कि आपके व्यक्तिगत क्षेत्र में उच्च शिक्षा के सम्बन्ध में जो-जो चुनौतियाँ हैं,अगर आप उन्हें लिखित रूप से मुझे अवगत करायेंगे तो मैं अपने मंत्रालय के माध्यम से प्रत्येक मुख्यमंत्री को स्वयं लिखूंगी कि रूसा के अंतर्गत,राष्ट्रीय उच्चतर शिक्षा अभियान के अंतर्गत माननीय सांसदों की जो अपील है,जो जनता की दरकार है,उसे पूर्ण करने में केंद्र और प्रदेश की सरकार के बीच अच्छे समन्वय के माध्यम से सांसदों की भी जो दरकार है,जो उन्होंने अपनी चिंता को व्यक्त किया है,उसका समाधान हम निकाल सकें।
Sir, before I request the House to pass this Bill, I would like to highlight to this august House that on page 2 of the Bill, Clause 3 has inadvertently been misprinted and numbered as Clause 4 and, therefore, I would request that Clause 4 may be read as Clause 3. Thank you.
SHRI MALLIKARJUN KHARGE (GULBARGA): Mr. Deputy Speaker, Sir, I do not want to get into any controversy. Shrimati Smriti Irani has mistaken me. I never compared her with Sant Tukaram. I just spoke in response to what Naiduji said about Ganapati and other things. Sant Tukaram’s thinking is also scientific. Then, Periyar, Dr. Ambedkar, Mahatma Phule and Mahatma Basweshwar, all their thoughts are scientific. Their philosophies and thoughts are scientific. Such thoughts should be brought in education. That is why I said that. I never compared her with Sant Tukaram. How can I compare her with Sant Tukaram?
SHRIMATI SMRITI ZUBIN IRANI: Mr. Deputy Speaker, Sir, I think the hon. Member misheard me. My speech can be taken out from the record and shown. I did not think that he compared me to a saint. I just said that he used a saint’s name to lob a joke at us. That is all my contention was. It is available on record.
But, Sir, my request is that this is an environment of consensus especially on a very important Bill and in that spirit of consensus, a long-pending demand of the people of Bihar be accepted.
HON. DEPUTY SPEAKER: Now the House will take up the motion for consideration of the Bill.
The question is “That the Bill further to amend the Central Universities Act, 2009, be taken into consideration.” The motion was adopted.
HON. DEPUTY SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
“That clauses 2 and 3 stand part of the Bill.” The motion was adopted.
Clauses 2 and 3 were added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
HON. DEPUTY SPEAKER: The Minister may now move that the Bill be passed.
SHRIMATI SMRITI ZUBIN IRANI: Sir, I beg to move:
“That the Bill be passed.” HON. DEPUTY SPEAKER: The question is:
“That the Bill be passed.” The motion was adopted.
*t32 Title: Regarding brutal murder of dalits.
डॉ. सुनील बलीराम गायकवाड़ (लातूर): महोदय, मैं आपका ध्यान एक महत्वपूर्ण विषय की ओर आकर्षित करना चाहता हूं। अभी कुछ ही दिन पूर्व महाराष्ट्र में मराठवाड़ा के नज़दीक अहमद नगर जिले में जवखेड़ा गाँव में तीन दलितों की बहुत ही मार्मिक तरीके से हत्या कर दी गयी। उनके हाथ-पैर बुरी तरह से काट दिए गए, लेकिन प्रशासन अभी तक उन दबंगों के खिलाफ कोई कार्रवाई नहीं कर सका है।
महोदय, महाराष्ट्र में यह पहली घटना नहीं है। इसके पहले भी खैरलांजी में ऐसे ही दिन दहाड़े दलितों की बुरी तरह से हत्या की गयी थी। इन इलाकों के दलितों के प्रति अत्याचार दिन-प्रतिदिन बढ़ता ही जा रहा है। मेरा आपके माध्यम से सरकार से अनुरोध है कि इन हत्यारों के खिलाफ जल्द से जल्द कार्रवाई की जाए। धन्यवाद।
HON. DEPUTY SPEAKER: I request the Members not to stand here.
Shri Pratap Simha.
*t33 Title: Regarding freedom of media in Karnataka.
SHRI PRATAP SIMHA (MYSORE): Hon. Deputy Speaker, Sir, shocking incidents relating to freedom of media are happening in my State of Karnataka. The ruling Government in the State is trying to muzzle the media. The leading Karnataka news channel TV9 Kannada and a Bangalore centric English news channel by the same group, NEWS9 went off air abruptly on Monday evening. The cable operators did that under severe pressure from the State Government.
This is not an isolated incident and I am not blaming any one particular party or Government. Ruling parties are becoming intolerant. A few months back, Times Now was blocked out in Uttar Pradesh for being critical about Akhilesh Government. Recently, Telangana Chief Minister threatened to block out TV9 channel. Karnataka is the latest example.… (Interruptions)
If the Government has any issues with the media, it can go to court. But, suppressing their voice by forcing the cable operators not to show a particular TV channel is highly condemnable.
The blocking out of the channels is perhaps a serious threat to freedom of speech and we must protest its muzzling. Such incidents should not happen again.
Sir, through you, I request the Centre to direct all State Governments to respect freedom of Press and freedom of expression to uphold the basic spirits of our Constitution. Thank you.… (Interruptions)
HON. DEPUTY SPEAKER: I will go through it. If any objectionable thing is there, it will be expunged.
… (Interruptions)
HON. DEPUTY SPEAKER: *m02 Shri Pralhad Joshi is allowed to associate with the issue raised by Shri Pratap Simha.
*t34 Title: Issue regarding outbreak of Avian Influenza Virus (bird flu) at Kuttanad area in Alappuzha district, Kerala.
SHRI KODIKUNNIL SURESH (MAVELIKKARA): Mr. Deputy Speaker, Sir, I would like to invite the attention of this august House and Government to the outbreak of Avian Influenza Virus (bird flu) at Kuttanad area in Alappuzha district, Kerala. Duck farming is one of the major occupations of the farmers of Kuttanad, especially in off season. Due to the outbreak of Avian influenza Virus, more than 50,000 ducks died in a week.
Thalavady village, Kainakari village of Kuttanad Taluk and Purakkad village of Ambalappuza Taluk are the worst hit due to the virus. Even though the death of ducks are reported early, now only the reason has been identified. The disease was confirmed after the test in HSAD Lab, Bhopal. The situation is alarming. If it is not contained on a war footing manner, millions of ducks being reared in Kuttanad will be affected, which will amount to the loss of crores of rupees to the farmers.
It is first time that Avian Influenza Virus is detected in Kerala. The disease is due to the virus belonging to H5 category. If it is not prevented, the illness may spread to human beings also.
The Government of Kerala has decided and started burning all the ducks in and around five kilometres of the identified area to prevent spread of the virus. The sale of duck meat and egg is banned in Kuttanad area. The virus has now been reported from Purakkad, Vattakkayal, Thalavady, Kainakari panchayats of Alappuzha district and Ayimanam in Kottaayam district.
Though the State Government is taking measures to contain the spread of the disease, we request the early intervention of the Government of India to contain the spread of the virus.
Now the bird flu has spread to other categories like poultry also. The Government of Kerala is taking all out efforts to contain the epidemic. It is spreading like wild fire and the situation is alarming. There is fear among the public that the virus may affect the human beings also. Red alert has been issued.
Awareness generation programmes among farmers, supply of medicines and relief to the farmers affected etc. may be arranged immediately.
The Government of India may send a team of experts to study the severity of the problem and provide all necessary support to the Government of Kerala to address the issue effectively.
Financial assistance may be provided to the State Government urgently to compensate the loss of farmers.
Sir, this is a very serious situation. I hope the Government of India will intervene immediately.
HON. DEPUTY SPEAKER: *m02 Shri P. Karunakaran is allowed to associate with the issue raised by Shri Kodikunnil Suresh.
SHRI K.C. VENUGOPAL (ALAPPUZHA): Sir, kindly allow me to raise a matter. I had given notice and the Speaker had allowed it.
HON. DEPUTY SPEAKER: Is it on the same subject?
SHRI K.C. VENUGOPAL : Sir, it is regarding my constituency.… (Interruptions)
HON. DEPUTY SPEAKER: Hon. Member, your name is already there. Do not force me like that. Balloted names are there. I have to give priority to them. I will call you afterwards. Now, Dr. Kirit Solanki.
… (Interruptions)
*t35 Title: Need to establish a hub of National Security Guard (NSG) in Gujarat.
डॉ. किरिट पी. सोलंकी (अहमदाबाद) : उपाध्यक्ष जी, आज आपने मुझे इस महत्वपूर्ण विषय पर बोलने की अनुमति दी है, इसके लिए मैं आपका आभारी हूं। आज से छह वर्ष पहले मुम्बई में आतंकी हमला हुआ था। आज इसकी छठी बरसी है। गुजरात में एक रीज़नल हब फार सिक्योरिटी गार्ड की स्थापना के विषय पर बोलने की आपने अनुमति दी है। छह वर्ष पहले जब मुम्बई में हमला हुआ था, तब कई दिनों तक आतंकी हमला चला था। पूरे देश ने ही नहीं बल्कि पूरी दुनिया ने उस हमले को देखा है। इस हमले में जिस तरह से नेशनल सिक्योरिटी गार्ड्स को पहुंचाने में जिस तरह से अक्षम्य विलम्ब हुआ था, उसे पूरा देश जानता है। इसी कारण पिछली सरकार ने अलग-अलग जगहों पर नेशनल सिक्योरिटी गार्ड्स का हब बनाने का फैसला लिया था।
जहां तक गुजरात की बात है, गुजरात संवेदनशील राज्य है क्योंकि, गुजरात के साथ पाकिस्तान से जुड़ी हुई 512 किलोमीटर की सरहद है। गुजरात के पास लगभग 1500 किलोमीटर का समुद्री तट है। ये दोनों जगहों से कहीं पर भी हमला हो सकता है। हमारी गुजरात सरकार ने केंद्र सरकार से अपील की है कि गुजरात में सिक्योरिटी गार्ड का एक हब बनाया जाए। गुजरात सरकार ने उसके लिए योग्य जमीन के आवंटन के लिए भी तत्परता दिखाई है। मैं अहमदाबाद से संसदीय प्रतिनिधित्व करता हूं। अहमदाबाद क्षेत्र में सरदार वल्लभ भाई पटेल इंटरनेशनल एयरपोर्ट है।
मेरा आपके माध्यम से सरकार से निवेदन है कि गुजरात के अहमदाबाद में नेशनल सिक्योरिटी गार्ड्स का हब बनाया जाए।
*t36 Title: Issue regarding spread of bird flu and culling of lakhs of birds in the country.
SHRI K.C. VENUGOPAL: Sir, I am feeling very sorry in saying that we have given notices day before yesterday also but unfortunately we have not got the chance to raise this issue in the House. The bird flu is reported in Kerala two weeks before. Hundreds of ducks have been killed. The national laboratory at Bhopal has confirmed that because of the bird flu virus this thing has happened. This is such a serious issue. How can we raise this issue? Where can we raise this issue other than Parliament? The entire people in Kerala, not only the people of Kerala but all the Southern States are in an alarming situation because of this disease of bird flu. We, myself, Mr. Suresh and Mr. Anto Antony, already met the hon. Minister yesterday. We have already written to the hon. Health Minister about this. The Government of Kerala is doing a lot of activities there to prevent the spreading up of this disease. But there is a lack of medicine. This medicine can only be provided by the Government of India. Therefore, the Union Health Ministry has to support the State Government for providing medicines. Otherwise the State Government is not in a position to prevent the spreading of this disease. The farmers are in a trouble. They are very poor farmers. About 1,80,000 ducks have been killed due to the national protocol wherein it is stated that within the radius of five kilometres where the disease is reported all the ducks should be killed.
The Government of India should give compensation to the poor duck farmers also. I am very much grateful to the Union Government that they have taken note of it. The Animal Husbandry Minister knows the situation very well. They have already sent a team to Kerala. There should be maximum help to the poor farmers in the form of compensation. But the immediate need is the medicine. Some hon. Ministers are there they should convey this message to the Union Health Minister. That is why, we are mentioning it here. The people of the entire State, Kerala have been affected by bird flu. It has been reported in three places of my constituency. Therefore, I would like to raise this issue in Parliament.
My humble request to the Government of India is to send medicines and help to the State Government of Kerala expeditiously. … (Interruptions)
SHRI KODIKUNNIL SURESH : Sir, the hon. Minister of State in the Ministry of Parliamentary Affairs is here. Please tell him to respond. … (Interruptions)
HON. DEPUTY SPEAKER: In ‘Zero Hour’ you cannot expect the Minister to intervene.
… (Interruptions)
*m02 THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): Mr. Deputy-Speaker, Sir, I understand the anxiety of the hon. Members. They are talking about bird flu and culling of lakhs of birds there. This has been reported earlier in the country. If what they are saying is so, we will bring to the knowledge of the Health Minister and we will also bring it to the notice of the Agriculture Minister.
*t37 Title: Need to set up a bench of Allahabad High Court in Meerut, Uttar Pradesh.
श्री राजेन्द्र अग्रवाल (मेरठ): महोदय, मैं आपके माध्यम से सरकार का ध्यान एक अति महत्वपूर्ण विषय की ओर आकृष्ट करना चाहता हूं।.
महोदय,पश्चिम उत्तर प्रदेश के विभिन्न जनपदों से हजारों की संख्या में वकील तथा विभिन्न जन-संगठनों के प्रतिनिधि इलाहाबाद उच्च न्यायालय की पश्चिम उत्तर प्रदेश में खंडपीठ को स्थापित किए जाने की वर्षों पुरानी मांग को लेकर आज एक बार फिर संसद भवन के सम्मुख उपस्थित हुए थे।
महोदय,इलाहाबाद उच्च न्यायालय की खंडपीठ मेरठ में स्थापित करने की मांग निरंतर उठायी जाती रही है। मैंने पहले भी अनेक बार इस मांग को सदन में,तथा माननीय मंत्री जी के सम्मुख उठाया है। परन्तु,काल बाह्य नियमों एवं व्यवस्थाओं में खंडपीठ स्थापना के निर्णय की प्रक्रिया फंस कर रह जाती है। इसके परिणामस्वरूप पश्चिमी उत्तर प्रदेश के करोड़ों वादकारी आज भी सस्ते एवं सुलभ न्याय से वंचित हैं। इस अन्यायपूर्ण स्थिति के कारण वर्षों तक वकील की फीस देने तथा इलाहाबाद आने-जाने व ठहरने-खाने का इंतजाम करने में ही इस क्षेत्र के वादियों के खेत व मकान तक बिक जाते हैं।
उपाध्यक्ष जी,माननीय प्रधान मंत्री श्री नरेन्द्र मोदी के नेतृत्व में एनडीए की वर्तमान सरकार राजनीतिक,सामाजिक व आर्थिक जड़ता को नयी सोच व दृढ़ इच्छा-शक्ति के साथ समाप्त करते हुए आगे बढ़ रही है।
महोदय,मेरा आपके माध्यम से सरकार से,तथा विशेषकर आदरणीय प्रधान मंत्री जी से निवेदन है कि वे उत्तर प्रदेश की संपूर्ण न्यायिक व्यवस्था की समीक्षा करते हुए उसमें व्याप्त जड़ता को समाप्त करने का कष्ट करें तथा पश्चिमी उत्तर प्रदेश के लोगों को न्याय दिलाने हेतु मेरठ में इलाहाबाद हाई कोर्ट की खंडपीठ की स्थापना कराने की कृपा करें।
*t38 Title: Regarding strengthening of maritime security in the country.
SHRI BHARTRUHARI MAHTAB (CUTTACK): Sir, today is 26/11. Since beginning of the day, I was expecting that some words would have been spoken commemorating the martyrs who laid down their lives to protect the citizens of this country. I was lucky enough that I had given a notice, it was listed in ‘Zero Hour’ and as per the serial it would have come. But the situation went otherwise. We did not have ‘Zero Hour’ in the morning. That is why we are taking it up now.
Scars of the Seas still remains and it still remains not in the Chhatrapati Shivaji Terminal, not in other places where guns were shot. But a house still remains in Mumbai, that is the Nariman House, which has preserved those gunshots as we have preserved certain gunshots of the day in our Parliament edifice when attack was done on this edifice, a temple of Indian democracy.
Six years ago, India was attacked by terrorists, who had come from the sea front and all the sides in Mumbai were targeted by terrorists on 26.11.2008. The gruesome scars of that attack are no longer visible except at the Nariman House. The 124 kilometre coastline of Mumbai still continues to be most vulnerable. Sir, not only the Mumbai coastline but the eastern coast is also very vulnerable. A mention was also made about Gujarat coast which is very close to Pakistan border.
It has become very vulnerable in the Eastern Coast because terrorist modules are making Bangladesh as their launching ground. What is more worrying is that crucial maritime security project still awaits the Government’s approval. National Command Control Communication and Intelligence Network has been inaugurated in Gurgaon but the facilities to make it fully potential or operational could be reached only once the National Maritime Domain Awareness or NMDA sets into place. What is urgently required today is to equip the maritime police in counter insurgency activities.
Six years have passed of the dastardly attack. Six months have passed when both Prime Ministers of India and Pakistan shook hands here in Delhi. I do not know whether they shook hands today in Kathmandu. Today, I would only expect that it would be wise to forgive the perpetrators of the crime but do not forget what they have done to us. Thank you, Sir.
*m02 SHRI RAJIV PRATAP RUDY: Sir, I want to add to this. Indeed, it is a day on which the hon. Speaker did mention in the Obituary Reference. We all associated with that Obituary Reference. But the fact remains that India was attacked on that particular day. We all join that. This morning the hon. Speaker did mention about this particular day. So, I wanted to point out that and it is indeed something which we all associate.
HON. DEPUTY SPEAKER:
*m03 Shri Rajeev Satav is allowed to associate with the matter raised by Shri Bhartruhari Mahtab.
*t39 Title: Need to ensure the availability and quality of diagnostic kits for Dengue disease in Madhya Pradesh.
श्री प्रहलाद सिंह पटेल (दमोह) : उपाध्यक्ष महोदय,मैं आपके माध्यम से सदन और सरकार का ध्यान डेंगू जैसे वॉयरस की तरफ दिलाना चाहता हूं। मध्य प्रदेश के तीस जिले उससे प्रभावित हैं। जो मौते हुई हैं,वह 16 के आसपास हैं। उनमें पांच मेरे लोक सभा क्षेत्र के,दमोह लोक सभा क्षेत्र के सागर के देवरी विधानसभा में हुई हैं।
उपाध्यक्ष महोदय,मुझे सिर्फ तीन बातें बड़ी जिम्मेदारी के साथ कहनी हैं। सरकार को इस बात पर चिन्ता करनी पड़ेगी कि जो डेंगू की किट है,उसकी प्रमाणिकता पहली बार साबित हुई है कि जिन सरकारी किटों के आधार पर डेंगू को डिटेक्ट नहीं किया जा सका,उन्हीं लोगों की मौतें हुई हैं। इसलिए मुझे लगता है कि सरकार को इस बात पर जरूर चिन्ता करनी चाहिए,क्योंकि राज्य के स्तर पर एक जो एंटी वॉयरस केन्द्र होता है,वह भी वहां पर सफल नहीं रहा है। इसलिए कोई एक गरीब आदमी या कोई छोटा-मोटा किसान एक बार जब गया,उसकी प्लेटलेट्स कम होती हैं,उसका 40 हजार, 60 हजार से ज्यादा का खर्च आया और उसके बाद वे नहीं रहे। मुझे लगता है कि ये बड़ी भयानक परिस्थिति है। इसलिए हम सब को सामूहिक रूप से इस बात की चिन्ता करनी पड़ेगी कि क्या वास्तव में देश के स्वास्थ्य विभाग के पास अभी भी डेंगू की उतनी प्रमाणिक और पर्याप्त किट मौजूद नहीं है?यह परिस्थिति हम स्वीकार न करें,लेकिन मध्य प्रदेश की सरकार ने स्वीकार किया है। उसमें अगर खाली मेरे ही क्षेत्र से पांच लोगों की मौत होती है तो मैं सरकार से चाहूंगा कि इस बारे में जरूर चिन्ता करें। जैसे अभी हमारे केरल के मित्र ने कहा है,हमें इन बातों की चिन्ता करनी पड़ेगी कि क्या वह प्रमाणिक किट अगर हम बाहर से मंगाते हैं तो उनकी गुणवत्ता ठीक है या नहीं। अगर हम यहां पर इज़ात करने के बावजूद भी उस पर पूरी तरह से कारगर नहीं हुए हैं तो उसके बारे में भी सरकार को ध्यान देना चाहिए। बहुत-बहुत धन्यवाद।
*t40 Title: Regarding the condition of government schools in rural areas.
SHRI R. DHRUVANARAYANA (CHAMARAJANAGAR): Sir, thank you very much for giving me an opportunity to speak.
I want to raise an important issue regarding the condition of schools in rural areas across the country. The enrollment ratio of students in private schools is increasing but the enrollment ratio in the Government schools is decreasing. As per the data available, according to the 2011 data of the District Information System for Education, the enrollment in Government schools was 69.6 per cent of total enrollment. It reduced to 62.8 per cent in 2013-14. On the other hand, the share of enrollment for private sector schools has gone up from 28.3 per cent in 2010-11 to 34.5 per cent in 2013-14.It shows that the enrolment ratio for private schools is increasing and enrolment ration for government schools is decreasing. Although there are schemes like Sarva Shiksha Abhiyan and Rashtriya Madhyamik Shiksha Abhiyan and the Government is providing money to strengthen the existing infrastructure in schools, the trend is towards private sector schools. Even in rural areas, parents are ready to spend Rs.200 per month for their children to study in private schools.
Sir, I wish to raise some other problems also, which the schools have to face. The first one is about shortage of teachers, especially in my district Chamarajnagar in Karnataka. It is a small district. We have a shortage of 630 teachers in government schools. The other problem is of additional administrative responsibilities and lack of incentive structure for government teachers. These are some of the problems which they face.
Sir, I would request the hon. HRD Minister to look into the situation and propose necessary reforms to improve standards of education in government schools across the country. Thank you.
*t41 Title: Need to provide adequate relief package to farmers in drought-hit Maharashtra.
श्री विनायक भाऊराव राऊत (रत्नागिरी-सिंधुदुर्ग) : महोदय,महाराष्ट्र की एक गम्भीर समस्या को शून्य काल के माध्यम से मैं इस सदन में पेश कर रहा हूँ। मैं आपके माध्यम से केन्द्र सरकार की तरफ से उसके ऊपर तुरन्त राहत देने के लिए माँग कर रहा हूँ।
महोदय,महाराष्ट्र का जो मराठवाड़ा और विदर्भ क्षेत्र है,उस क्षेत्र में इस वर्ष सूखा,अकाल पड़ा है। कल ही इस सदन में एक प्रश्न के उत्तर में केन्द्र सरकार ने बताया कि राज्य सरकार ने वर्ष 2014 में जो सूखा,अकाल पड़ा है,उसमें जिन किसानों ने आत्महत्या की,उनके बारे में महाराष्ट्र सरकार ने केन्द्र सरकार के पास कोई टिप्पणी नहीं दी है। मैं बताना चाहता हूं कि जनवरी से इस नवंबर तक सिर्फ मराठवाड़ा में 364 किसानों ने सूखे की वजह से आत्महत्या की है। कल महाराष्ट्र के मुख्यमंत्री ने बताया कि महाराष्ट्र शासन की तरफ से केंद्र सरकार को पूरी टिप्पणी दी है।
मैं आपके माध्यम से केंद्र सरकार से कहना चाहता हूं कि सूखे के वजह से जिन 364 किसानों ने जनवरी से आज तक आत्महत्या की है, उनके परिवारों को आधार देने के लिए केन्द्र सरकार पांच लाख रूपए सहायता देने की तुरंत व्यवस्था करे। इसके साथ-साथ विदर्भ और मराठवाड़ा के जिस एरिया में सूखा पड़ा है, उन सारे किसानों को दस हजार रूपए प्रति एकड़ तुरंत सहायता देने का आदेश केन्द्र सरकार को देना चाहिए। जो सूखा पीड़ित प्रदेश है, इस प्रदेश के किसानों के ऊपर जितने भी बैंक और एजेंसीज के कर्ज हैं, उनको माफ करना चाहिए और बिजली के बिल माफ करने चाहिए। जो बच्चे स्कूल में पढ़ रहे हैं, उनकी भी फीस भरनी पड़ेगी, उसे भी तुरंत माफ करने का आदेश देना चाहिए। धन्यवाद।
HON. DEPUTY SPEAKER:
*m02 S/Shri Chandrakant Khaire, *m03 Rajeev Satav, *m04 Arvind Sawant, *m05 Rahul Shewale, *m06 Anandrao Adsul and *m07 Dr. Shrikant Eknath Shinde are allowed to associate with the issue raised by Shri Vinayak Bhaurao Raut.
*t42 Title: Need to expedite procurement of paddy in Shrawasti and Balrampur districts of Uttar Pradesh.
श्री दद्दन मिश्रा (श्रावस्ती) : महोदय,मैं आपको धन्यवाद देता हूं कि आपने मुझे उत्तर प्रदेश के किसानों की महत्वपूर्ण समस्या को सदन में उठाने का अवसर प्रदान किया। किसानों का हितैषी बताने वाली उत्तर प्रदेश की सरकार जब से सत्ता में आयी है,वह निरंतर किसानों की उपेक्षा करती जा रही है। उनको बुआई के समय खाद और बीज उपलब्ध नहीं हो पाते हैं। आज जब किसान ने अपना खून-पसीना बहाकर धान की फसल तैयार की है,तो उत्तर प्रदेश में धान क्रय-केंद्र संचालित नहीं हो रहे हैं। इसकी वजह से किसान अपनी फसल औने-पौने दामों पर बेचने के लिए मजबूर हैं।
महोदय,मैं अपने संसदीय क्षेत्र की तरफ ध्यान दिलाना चाहता हूं। मेरे संसदीय क्षेत्र के अंतर्गत बलरामपुर और श्रावस्ती दो जिले हैं। वहां पर धान की खरीद का एक लक्ष्य निर्धारित किया गया था। श्रावस्ती में 22 हजार मीट्रिक टन धान खरीद का लक्ष्य निर्धारित किया गया था,जिसके अगेनस्ट अभी तक मात्र 60 मीट्रिक टन धान की खरीद हो पाई है और बलरामपुर में 28 हजार मीट्रिक टन धान की खरीद का लक्ष्य निर्धारित किया गया था,जिसके अगेनस्ट मात्र 30 मीट्रिक टन धान की खरीद हो पाई है।
मान्यवर,किसान अपना धान किसान केन्द्रों पर ले कर जाते हैं,उसको दागी बताकर धान वापस कर दिया जाता है,उसका कारण मैं स्पष्ट कर देना चाहता हूं। विगत में ओड़िशा और आंध्रप्रदेश में आए हुदहुद तूफान का काफी असर पूर्वी उत्तर प्रदेश में भी दिखाई पड़ा था। हुदहुद तूफान के दिनों में काफी तेज हवाएं चली थीं जिसके वजह से धान की पकी फसल जो तैयार खड़ी थी,वह गिर गई थी,जिसकी वजह से धान दागी हो गया है और केन्द्रों पर उसको दागी बताकर वापस किया जा रहा है। आज हमारी जानकारी में आया है कि भारतीय खाद्य निगम की कोई टीम पूर्वी उत्तर प्रदेश के दागी धान का सैंपलिंग करने के लिए गई हुई है। मैं सदन के माध्यम से मांग करता हूं कि अभी तक मात्र 4 परसेंट की छूट प्रदान की जाती थी,उसको बढ़ाया जाए,चूंकि हुदहुद तूफान की वजह से धान काफी मात्रा में दागी हो गई है। इसलिए खासतौर से पूर्वी उत्तर प्रदेश के किसानों के लिए छूट की मात्रा बढ़ाई जाए। किसानों को समर्थन मूल्य 1360 रुपए निर्धारिए किए गए थे,उसे पूर्वी उत्तर प्रदेश के किसान भी पा सकें। धन्यवाद।
*t43 Title: Need to declare the memorial of freedom fighters at Semariaya village in Sawayajpur, Uttar Pradesh a tourist spot.
DR. ANSHUL VERMA (HARDOI): Thank you very much, Deputy-Speaker, Sir. In my Constituency, that is, Hardoi in Uttar Pradesh there is a block named Harpalpur that falls under Sawayajpur Vidhan Sabha where lies a village named Semariya. This village has witnessed a massacre of freedom fighters in the year 1932, and that incident is also stated as mini Jalianwala Bagh incident.
I would like to draw your kind attention towards the incident in a nutshell. On 26 January 1932, the freedom fighters gathered in a large number at Semariya village under the leadership of revolutionary leader late Shri Someshwar Nath Shahabadi to protest against the British rule, and thereby demanding poorna swaraj. The British officers stopped the freedom fighters from doing so, but they refused to do so and kept the movement going. At this, the British police officer ordered to open fire on the freedom fighters. On that fateful day, hundreds of people died on spot and 24 persons were arrested, and the dead bodies of these freedom fighters were thrown into nearby flowing river Ram Ganga.
The locals hold a martyrs day function ever since on 26 January every year to remember these martyrs, and in their memory they have raised a memorial with the aid and assistance of local administration.
Through you, Sir, I would like to request that this memorial be declared as a tourist spot. Further, the Tourism Ministry may be asked to develop and beautify this memorial as a mark of respect to the martyrs of the nation. Thank you very much, Sir.
*t44 Title: Need to construct an International Airport in ‘Fatephur Sikri’ a place of historical importance in Uttar Pradesh.
श्री बाबूलाल चौधरी (फतेहपुर सीकरी) : उपाध्यक्ष महोदय, आपने मुझे शून्य काल में बोलने का मौका दिया, इसके लिए मैं आपका बहुत-बहुत आभारी हूं। फतेहपुर सीकरी लोकसभा क्षेत्र उत्तर प्रदेश में पड़ता है, मैं वहां से निर्वाचित होकर आया हूं।
महोदय, फतेहपुर सीकरी में अंतर्राष्ट्रीय हवाई अड्डा नहीं है, वहां से आगरा 35 किलोमीटर की दूरी पर है। आगरा में 40 साल से यह मांग उठती चली आ रही है कि वहां अंतर्राष्ट्रीय हवाई अड्डा बनाया जाए, मगर जमीन की कमी के कारण, जमीन नहीं मिलने के कारण, वहां पर अभी तक अंतर्राष्ट्रीय हवाई अड्डा नहीं बना है। मेरा आपसे अनुरोध है कि फतेहपुर सीकरी तीन राज्यों को जोड़ता है, मध्यप्रदेश, राजस्थान और उत्तर प्रदेश, जहां हमलोग खुद हैं, अगर यहां पर अंतर्राष्ट्रीय हवाई अड्डा बनेगा तो निश्चित तौर से वहां से बहुत राजस्व की प्राप्ति होगी। आज फतेहपुर सीकरी में 40 हजार विदेशी पर्यटक और देसी 3 लाख पर्यटक आते हैं। इनसे लगभग 15 करोड़ रुपए की वार्षिक आय होती है। ताजमहल यहां से 25 किलोमीटर की दूरी पर है। यहां करीब 70 लाख विदेशी पर्यटक आते हैं और लगभग 35 लाख देसी पर्यटक आते हैं जिससे सरकार को 70-80 करोड़ रुपए राजस्व के रूप में मिलते है।
फतहपुर सीकरी अकबर की राजधानी रही है। फतहपुर सीकरी का बुलंद दरवाजा विश्व में सबसे ऊंचा दरवाजा है। फतहपुर सीकरी सलीम चिश्ती की दरगाह है लाखों विदेशी पर्यटक उसे देखने के लिए एवं पूजा करने के लिए आते हैं। फतहपुर सीकरी से भरतपुर बर्ड सैंचुरी तकरीबन 15 किलोमीटर की दूरी पर है जिसे लाखों पर्यटक देखने आते हैं।...(व्यवधान)फतहपुर सीकरी से मध्य प्रदेश का 180 किलोमीटर ग्वालियर हवाई अड्डा है।...(व्यवधान)फतेहपुर सीकरी से दिल्ली अंतर्राष्ट्रीय हवाई अड्डे की दूरी 280 कि.मी. है,फतेहपुर सीकरी से लखनऊ हवाई अड्डे की दूरी करीब 500 कि.मी. है,फतेहपुर सीकरी से जयपुर हवाई अड्डा भी करीब 280 कि.मी. दूर है अतः यह उपयुक्त और एक ऐतिहासिक जगह है और पर्यटकों को काफी दूरी तय कर हवाई यात्रा करनी पड़ती है।
HON. DEPUTY-SPEAKER: You wanted an international airport and you have mentioned that issue.
Shri Balka Suman.
*t45 Title: Regarding allocation of All India Service Cadres for the State of Telengana.
SHRI BALKA SUMAN (PEDDAPALLI): Hon. Deputy-Speaker, Sir, thank you very much for giving me this opportunity to raise an important issue relating to my State of Telangana.
As you all are aware, Telangana is the youngest State of the country. Under the able leadership of our Chief Minister Shri K. Chandrasekhara Rao, we are working very hard for the welfare of the people and development of the State of Telangana. However, we are handicapped because the Central Government has not allocated the All India Service officers to the State of Telangana. This is the biggest hurdle for us in the day-to-day functioning of our State Government. The issue is pending with the DoPT and Prime Minister’s Office.
I urge upon the Government of India to resolve the issue and allocate All India Service officers to the State of Telangana immediately.
Finally, I would like to say one thing very clearly that the Central Government should respect the federal system of this country. They have to encourage and extend their support to the State Governments. We hope that the Government will take necessary steps, and allocation of All India Service officers should be completed as early as possible in the interest of the people of Telangana State. Thank you.
*m02 SHRIMATI KOTHAPALLI GEETHA (ARAKU): Sir, I associate myself with what the hon. Member has stated.
*t46 Title: Regarding construction of a dam on river Cauvery.
*SHRI P. R. SUNDARAM (NAMAKKAL): Hon. Deputy-Speaker Sir, Vanakkam. Fearing dreadful investigation by Sarkaria Commission, DMK President who was the then Chief Minister of Tamil Nadu did not renew the 50 year old Cauvery river water agreement and did gross injustice to the people of Tamil Nadu. But Puratchithalaivi Amma after becoming the Chief Minister of Tamil Nadu for the third time, and after a long legal battle, got a final verdict from Cauvery River Water Tribunal for release of 419 TMC water from Karnataka to Tamil Nadu and made the same to be notified in the Union Gazette. In Thanjavur, 5 lakh farmers organized a spectacular felicitation function to thank Puratchithalaivi Amma. Without giving due importance to the verdict of Cauvery River Water Tribunal, the Irrigation Minister of Karnataka state government Shri Patil said that three new dams would be constructed across river Cauvery at a place called Megedatu in Karnataka. This new plan is not in consonane with the final verdict of Cauvery River Water Tribunal. I wish to state that the statement made by Karnataka Irrigation Miniser is totally against the Constitutional provisions. Meanwhile Tamil Nadu government has filed an interim plea in the Hon’ble Supreme Court urging that Karnataka should not go further with implementation of hydro power scheme at Megegatu. On 02.09.2013, Puratchithalaivi Amma worte a letter to the then Prime Minister insisting on the point that Karnataka government should not construct any dam across River Cauvery without the consent of Tamil Nadu. Agitations are on in Thanjavur and other delta districts of Tamil Nadu. There is a call for strike on 29 November 2014 in Tamil Nadu. On 13th of this month Tamil Nadu government working under the able guidance of Puratchithalaivi Amma has sent a detailed report in this regard. As per the report, I urge through the Prime Minister that without the assent of the Tamil Nadu government no dam should be constructed across river Cauvery by Karnataka. Moreover on 3rd June 2014, Puratchithalaivi Amma met Hon’ble Prime Minister in person and insisted upon setting up of Cauvery River Water Management Authority very soon. As demanded by Puratchithalaivi Amma, Hon.Prime Minister should try for immediate release of an amount of Rs.11421 crore for carrying out immediate renewal work in Cauvery canal.
*t47 Title: Need to take steps to retrieve Kachatheevu Islet back from Sri Lanka and to stop frequent arrest of Tamil fishermen by Lankan Navy personnel.
*SHRI V. ELUMALAI (ARANI): Hon. Deputy Speaker Sir, vanakkam. I thank Hon. Puratchithalaivi Amma for giving me an opportunity to speak in this august House. Puratchithalavi Amma had a meeting with Hon. Prime Minister on 03.06.2014 and insisted for retrieving Kachaththeevu Islet back from Sri Lanka and to stop frequent arrest of Tamil fishermen by Sri Lankan Navy personnel. But time and again Sri Lankan navy and Government of Sri Lanka are involved in arresting Tamil fishermen. Five Tamil fishermen were arrested in 2011 on charges of drug trafficking and sentenced to death in 2014. Hon. Puratchithalaivi Amma granted Rs.20 lakh for filing an appeal for cancellation of death sentence of those five fishemen from Tamil Nadu. Under the intervention of hon. Prime Minister the fishermen on death row were released. But on 23 November 2014, the very next day after their release, other 14 Tamil fishermen were arrested and are still languishing in Sri Lankan jails. Kachaththeevu islet was given away by mistake to Sri Lanka through agreements of 1974 and 1976. As demanded by people’s Chief Minister Puratchithalaivi Amma during the meeting with hon. Prime Minister on 03.06.2014, annulment of these agreement should take place and Kachaththevu islet should be taken back from Sri Lanka. I urge through this august House to ensure regaining Kachaththeevu islet by Tamil Nadu.
*m02 SHRI RAJIV PRATAP RUDY : Sir, I have to place it on record that the five Indian fishermen who were convicted have been released with the intervention of the Government of India. I think it is the result of great cooperation between the two nations and the stand taken by our Prime Minister. It was a great achievement on the part of the country that we could get back those fishermen. I think this point should be flagged for the knowledge of our Members.
*t48 Title: Need to treat ten panchayats as one unit for providing compensation to farmers under Weather Based Crop Insurance in Rajasthan.
श्री सी.आर.चौधरी (नागौर) : परम सम्माननीय उपाध्यक्ष महोदय, सबसे पहले मैं आपको हार्दिक धन्यवाद अर्पित करना चाहूंगा कि आपने मुझे राजस्थान के किसानों के बारे में बोलने का सुअवसर दिया। मैं यहां राजस्थान, विशेष रूप से वेस्टर्न राजस्थान का एक महत्वपूर्ण विषय उठाना चाहता हूं। The district of western Rajasthan is totally drought prone area. वहां पर बारिश वास्तव में देरी से होती है या बारिश का इंटरवल बहुत ज्यादा हो जाता है, जिससे पांच वर्षों में से तीन वर्ष फसलें खराब हो जाती हैं। फसलें खराब होने के कारण काश्तकारों के लिए एक नयी स्कीम Weather based crop insurance आयी है। वेदर बेस्ड क्रॉप इंश्योरेंस का फायदा भी है, लेकिन अभी तक वेदर बेस्ड क्रॉप इंश्योरेंस से किसी भी काश्तकार को खराबी की राशि प्रिमियम से ज्यादा कभी भी नहीं मिली है। They did not get anything because there are certain reasons. First, this weather based crop insurance is totally dependant on the rain-guage and weather of the Tehsil headquarters. हमारे वहां यह कहावत है कि आपके गाय के एक सींग पर बारिश हो रही है तो दूसरा सींग ड्राई रह रहा है, यानी एक गांव से दूसरे गांव में बहुत अंतर आ जाता है। तहसील हैडक्वार्टर यदि तहसील के एक कोने में लोकेटेड है और पूरा तहसील दूसरी साइड में है तो इस कारण वेदर में सही रिपोर्टिंग नहीं हो पाती है। यदि तहसील हैडक्वार्टर पर अच्छी बारिश दर्ज हो गयी तो बाकी तहसील के गांव में जितनी भी खराबी हो, they will not get a single penny. किसानों को जो सबसे बड़ी दिक्कत आ रही थी, उसे मैं आपके मार्फत माननीय कृषि मंत्री जी को बताना चाहता हूं। दूसरी प्रॉब्लम यह आ रही है ...(व्यवधान)
HON. DEPUTY SPEAKER: You have to raise only one issue.
…( व्यवधान)
श्री सी.आर.चौधरी : दूसरी प्रॉब्लम यह है कि they give compensation through cooperative societies. कोआपरेटिव सोसायटी की जगह इंडीविजुअल खातों में, बैंकों में जन-धन योजना आदि खातों में जमा कराया जाना चाहिए। ...(व्यवधान)The farmers are suffering a lot.
*t49 Title: Need to constitue a high-level committee to determine the criteria for Private Coaching Institutes in the country.
श्री राजेश रंजन (मधेपुरा): माननीय उपाध्यक्ष जी,देश के गंभीर विषय पर आपने मुझे बोलने का मौका दिया,इसके लिए मैं आपका धन्यवाद देता हूं। देश में पूंजीपति शिक्षा माफियाओं द्वारा छात्रों का शोषण कोचिंग संस्थाओं द्वारा हो रहा है। गरीब मध्यम वर्ग के छात्र किसी तरह से अपनी शिक्षा पूरी करने के लिए दिल्ली आते हैं। यहां लॉज मालिक एक कमरे में चार छात्र रखते हैं और करीब 4000, 8000 या 9000 रुपया एक छात्र से लिया जाता है और प्रत्येक महीने पैसा बढ़ा दिया जाता है। पुलिस द्वारा इन्टरवीन करके जबरदस्ती पैसे लिए जाते हैं अन्यथा उन्हे निकाल दिया जाता है,बिजली,पानी काट दिया जाता है। बच्चों पर एक्सटॉरशन करके लाठी से पीट कर पैसे लिए जाते हैं। खास तौर से उत्तर प्रदेश,बिहार और नार्थ-ईस्ट के छात्रों की स्थिति बहुत भयानक है। भारत सरकार,दिल्ली सरकार ने पहले भी इन इश्यूज़ की तरफ बहुत ध्यान दिया था और कहा था कि बच्चों के साथ इस तरह की नाइंसाफी नहीं होगी। बाहर से आकर पढ़ने वाले बच्चों के लिए रेट फिक्स किया गया था लेकिन लॉज माफिया उसका पालन नहीं कर रहे हैं। सुप्रीम कोर्ट के आदेश के बाद एक कानून बना जिसमें यह तय किया गया कि लॉज की क्या गुणवत्ता,स्थिति होगी और कितनी फीस होगी। एक लॉज में मात्र दो छात्र रखे जाएंगे जबकि एक कमरे में छः,सात छात्रों को रखा जाता है और जबरदस्ती उनसे 8000, 9000 रुपए वसूले जाते हैं।
शिक्षा के मामले में सुप्रीम कोर्ट और सरकार ने गाईडलाइन दी है कि 20 से 40 स्टूडेंट्स से ज्यादा किसी कोचिंग संस्था में नहीं पढ़ा सकते और क्या फीस होगी,यह भी तय है। आज स्थिति यह है कि फीस भी अत्यधिक ली जाती है और एक कोचिंग संस्था में एक पीरियड में 400 या 500 विद्यार्थियों को पढ़ाया जाता है। मैं मांग करता हूं कि जो आदेश भारत सरकार और सुप्रीम कोर्ट का है,शिक्षा की गुणवत्ता का जो नियम है,उसके मुताबिक कोचिंग संस्था में एजुकेशन मिले और उचित फीस ली जाए। दिल्ली में छात्र-छात्राओं पर अत्याचार हो रहा है। मेरी मांग है कि मंत्री महोदय इसमें इन्टरवीन करें। दिल्ली में लॉज की स्थिति देखें और बिहार के बच्चों को बचाएं।
*t50 Title: Need to accord approval to set up cancer centre in Uttarakhand.
डॉ. रमेश पोखरियाल निशंक (हरिद्वार): माननीय उपाध्यक्ष जी, आपको विदित है कि उत्तराखंड को भारत का भाल कहते हैं। यह देश की संस्कृति का प्राण है। उत्तराखंड में बद्रीनाथ, केदारनाथ, गंगोत्री-यमनोत्री, हेमुकुंट साहेब और पिरान कलियार चार धाम हैं। दुनिया के विभिन्न देशों से लोग हरिद्वार, गंगा को स्पर्श करने और स्नान करने के लिए आते हैं। यह धरती का स्वर्ग भी कहलाता है। यहां करोड़ों पर्यटक आते हैं। वर्ष 2010 के महाकुंभ में मुख्यमंत्री होने के नाते मुझे उस आयोजन को सम्पन्न करने का सौभाग्य मिला था। 150 से अधिक देशों के साढ़े आठ करोड़ लोग हरिद्वार गंगा स्नान के लिए आए थे। इसके प्रबंधन से ही इसे नोबल पुरस्कार के लिए नामित किया था। जब कांवड़ की भीड़ होती है तो प्रतिदिन 25 लाख से 30 लाख, एक करोड़ से दो करोड़ तक लोग आते हैं। इससे स्थानीय लोगों का जीवन दूभर हो जाता है। यातायात की स्थिति बहुत खराब हो जाती है क्योंकि घंटों जाम लग जाता है। मेरा निवेदन है कि दुनिया की आध्यात्मिक राजधानी हरिद्वार में सभी राजधानियों से ट्रेन की व्यवस्था की जाए क्योंकि कुंभ आने वाला है। रुड़की से हरिद्वार और ऋषिकेश तक मैट्रो या मोनो रेल का वैकल्पिक मार्ग होना चाहिए नहीं तो बहुत कठिनाई हो जाएगी।
श्रीमन्,मेरा यह भी निवेदन है कि एन.एच. 58 और एन.एच. 72 की स्थिति तीन वर्षों से हरिद्वार और देहरादून तक बहुत ही खराब है। एन.एच. 72 को फोर लेन होना था,जो कि अभी तक नहीं हो पाया है। मुस्तफानगर,हरिद्वार,रूडकी के लिए जो वैकल्पिक मार्ग है,उसकी भी वही हालत है,लक्सर वाला वैकल्पिक मार्ग भी अभी तक नहीं बना है। यह बहुत ही महत्वपूर्ण विषय है। कुंभ आने वाला है,इसलिए इन वैकल्पिक मार्गों की स्थिति बेहतर करने की जरूरत है। वहाँ प मोनो रेल चालन सुनिश्चित किया जाए,जितने पुल बनने हैं,उनको बनाया जाए।
*t51 Title: Need to enquire illegal sand mining in Uttar Pradesh.
श्री भानु प्रताप सिंह वर्मा (जालौन) :महोदय, मैं आपके संज्ञान में उत्तर प्रदेश के बुंदेलखंड क्षेत्र में आने वाली नदियों में धसान व केन, बेतवा, यमुना नदी में उत्तर प्रदेश की सरकार द्वारा अवैध खनन कराया जा रहा है। जिन व्यक्तियों के नाम पर चार-पाँच एकड़ के पट्टे हैं, वहाँ पर 500 एकड़ में अवैध खनन कराया जा रहा है। बालू को मशीनों द्वारा नदी से निकालकर ट्रक ओवरलोड भरे जा रहे हैं। जिस ट्रक में 20-25 ट्रक बालू जाना चाहिए, उसमें 50-60 टन तक बालू ढोयी जा रही है, जिसके कारण बुंदेलखंड की सारी सड़कें ध्वस्त हो गयी हैं। जिन लोगों के ट्रक चल रहे हैं, सरकार उनसे गुंडा टैक्स के रूप में पैसे वसूल रही है। जिन पट्टेदारों ने वन विभाग से पर्यावरण संबंधी एन.ओ.सी. ले ली है, उनके द्वारा नदियों से 20 फुट की गहराई तक बालू निकाले जा रहे हैं, जिससे हमारी नदियों का अस्तित्व खतरे में है। यमुना नदी जो काल्पी में पश्चिम की ओर से वेदव्यास के मंदिर से होकर गुजरती थी, आज वह विपरीत दिशा से गुजर रही है।
मेरी केन्द्र सरकार से मांग है कि इसकी जांच के लिए कोई स्वतंत्र एजेंसी गठित हो और उस जांच में क्षेत्रीय सांसद को सदस्य के रूप में रखा जाए, ताकि अवैध तरीके से हो रहे खनन पर रोक लगायी जा सके।
*t52 Title: Need to take steps to prevent frequency occurring accidents on 44, Mahabubnagar district.
SHRI A.P. JITHENDER REDDY (MAHABUBNAGAR): Thank you very much, Sir, for giving me this opportunity.
I wish to bring to the notice of the House, a matter of critical importance relating to several accidents which are taking place on NH-44 in Mahabubnagar District, Telangana.
There is a dire need for providing proper illumination and taking up of incidental precautionary measures on the NH approach roads to prevent frequently occurring accidents that take place on NH-44, Mahabubnagar district. A perusal of the data shows that as many as 602 accidents occurred in all the 78 approach roads on NH-44, in which as many as 400 persons died and 529 persons suffered injuries during the period from January 2013 to September 2014. Further on an analysis of road accidents which occurred on NH-44 at approach roads, it has been found that there was no proper illumination on approach roads, as a result, mostly the pedestrians who crossed the NH at village approach roads fell casualties by the speedy vehicles during the night time. People in this area have made representations time and again to the concerned Project Director, NHAI, as well as to the concerned police authorities. In all these representations, it was urged that proper lighting arrangements may be made, zebra crossing may be arranged for pedestrians on NH-44, barricading the roads may also be arranged at all village roads to prevent multiple road accidents causing death of innocent pedestrians.
So, I urge that proper lighting, zebra crossing and barricading of all the 78 points of the approach roads in NH-44 Mahabubnagar District be urgently taken up and made with a view to prevent occurrence of road accidents and save valuable lives. Thank you.
*t53 Title: Need to send a special team to find out the cause of jaundice disease spreading in Sambalpur Parliamentary Constituency in Odisha.
SHRI NAGENDRA KUMAR PRADHAN (SAMBALPUR): Mr. Deputy-Speaker, Sir, I am thankful to you for having given me the opportunity to put forth the problems of my constituency.
Sir, as you know, in Odisha, Sambalpur Headquarters is the second biggest city of the State. For the last 10 to 15 days, more than 10,000 people are affected by jaundice there. The Government of Odisha is trying its best to control this disease. They are also trying to give different kinds of treatments to the patients. But unfortunately there is a little change in the situation.
Therefore, I urge upon you to please instruct the Government to send a special team to find out the cause of the disease because more than 10,000 people are affected with this disease so that a permanent solution could be found out.
*t54 Title: Need to give remunerative prices for paddy crop in Buxar district in Bihar.
श्री अश्विनी कुमार चौबे (बक्सर) : धन्यवाद उपाध्यक्ष महोदय,मैं आपके प्रति आभार व्यक्त करता हूं। महोदय,भारत किसानों का देश है। आज किसानों को उचित दाम न मिलने के कारण और महंगी खेती के कारण वे आत्महत्या करने के लिए विवश हैं। आज बहुतेरे किसान आत्महत्या कर रहे हैं। देश के विभिन्न राज्यों में खासकर धान की फसल की कटाई एक माह पहले से ही प्रारंभ हो चुकी है,किन्तु अनेक राज्यों में अभी तक राज्य सरकारों द्वारा धान के क्रय केन्द्र नहीं खोले गए हैं और न ही लक्ष्य निर्धारित किए गए हैं। विशेषकर बिहार में बहुतेरे किसानों को गत वर्ष पैक्स द्वारा खरीदे गए धान के समर्थन मूल्य का अभी तक भुगतान नहीं किया गया है,जिससे किसानों में काफी क्षोभ है। बिहार में शाहाबाद,जो धान का कटोरा कहलाने वाला क्षेत्र है,जिसके अंतर्गत हमारा संसदीय क्षेत्र बक्सर भी आता है,आज फसल का समर्थन मूल्य नहीं मिलने एवं महंगी खेती के कारण लोग कटोरा लेकर भीख मांगने की स्थिति में आ गए हैं।
महोदय, इसके अलावा बिहार सरकार द्वारा लाभांश मूल्य की राशि की घोषणा पिछले वर्ष धान क्रय के अंतिम चरण में की गयी थी जिसके पूर्व में किसानों द्वारा बेचे गए धान के लिए लाभांश मूल्य का भुगतान नहीं किया गया था, जबकि सरकार द्वारा यह आश्वासन दिया गया था कि पूर्व के भी विक्रेता किसानों को घोषित लाभांश मूल्य का भुगतान किया जाएगा, लेकिन अभी तक ऐसा नहीं हो पाया है।
अतः केन्द्र सरकार से मेरा आग्रह है कि जिन किसानों को पिछले समर्थन मूल्य और लाभांश मूल्य का भुगतान नहीं हुआ है, उसे बिहार सरकार से दिलवाने के लिए आवश्यक पहल करे। इसके साथ ही मेरा केन्द्र सरकार से यह भी अनुरोध है कि केन्द्र सरकार अपनी तरफ से किसानों को कुछ लाभांश देने की दिशा में पहल करे।
*t55 Title: Need to expedite the process for formulation of port Trust Board in respect of Paradip Port in Odisha.
DR. KULMANI SAMAL (JAGATSINGHPUR): Sir, I thank you for giving me this opportunity to raise a matter concerning Paradip Port Trust.
I would like to mention that all the major ports of the country have their respective Port Trust Boards for smooth functioning of the administration and other activities of Port Authority. For formation of the Trust Board, a process of selection of members as well as industrial bodies is made every year. In this regard, I would like to draw the attention of hon. Minister of Shipping towards the reason why the formation of Port Trust Board in respect of Paradip Port in Odisha is being delayed whereas almost all the major ports of the country have already formed their Trust Boards by selecting the Trustees.
In this regard, I would like to state that the Trust Board plays a major role in decision making process of the Port which ultimately makes the development process smoother. It is well known that the performance parameters of Paradip Port are acknowledged. I personally feel as an ex-Trustee of the Trust Board of Paradip Port that the management of Paradip Port could be empowered to undertake various developmental projects to augment the capacity to sustain its competitive advantages, if a source of monitoring is made by the Trust Board. Hence, it is necessary to expedite the process for formulation of Trust Board by selecting the members early and I urge upon the Minister of Shipping to take initiative for the same.
HON. DEPUTY SPEAKER: The House stands adjourned to meet tomorrow, the 27th November, 2014 at 11.00 a.m.
19.19 hrs The Lok Sabha then adjourned till Eleven of the Clock on Thursday, November 27, 2014/Agrahayana 6, 1936 (Saka).
*ण्ड्ढ म्श्र्द अ र्ठ्ठद्धत्ड्ढड्ड ठ्ठडदृध्ड्ढ ण्ड्ढ दठ्ठर्ड्ढ दृढ ठ्ठ ग्ड्ढथ्र्डड्ढद्ध त्दड्डत्हठ्ठय्ड्ढद्म् ण्ठ्ठद्य् ण्ड्ढ र्द्वड्ढद्य्त्दृद र्ठ्ठद्म् ठ्ठहय्द्वठ्ठथ्न्र् ठ्ठत्ड्ढड्ड दृद ण्ड्ढ ढथ्दृदृद्ध दृढ ण्ड्ढ Hदृद्वम्ड्ढ डन्र् ण्ठ्ठद्य् ग्ड्ढथ्र्डड्ढद्ध.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड ठ्ठद्म् दृद्धड्डड्ढद्धड्ढड्ड डन्र् ण्ड्ढ ण़्ठ्ठत्द्ध.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
।।व़्दृद्धद्धड्ढहय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र ढदृद्ध एर्ड्ढद्म्.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
* ण्ड्ढ ढदृथ्थ्दृर्त्दश्र् ग्ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड/हदृद्धद्धड्ढहय्ड्ढड्ड ण्ड्ढत्द्ध ध्दृय्ड्ढद्म् ण्द्धदृद्वश्र्ण् म्थ्त्द्रद्म्.
एर्ड्ढद्म् ः 147 अ च्/ण्द्धत् घ्दृद ङठ्ठड्डण्ठ्ठत्द्धद्म्ण्दठ्ठद, Dद्ध. त़्द्धद्य् घ्. च्दृथ्ठ्ठदत्त्, च्/ण्द्धत् ज्त्ददृड्ड Lठ्ठत्थ्र्ठ्ठम्ण्त् ण़्ठ्ठध्ड्डठ्ठ, ण्द्धर्ठ्ठद्य्त् घ्दृदृदठ्ठथ्र्डड्ढद ग्ठ्ठठ्ठड्डठ्ठथ्र्, च्/ण्द्धत् ख्ठ़्ठर्ठ्ठथ् ण्ठ्ठद च्त्दश्र्ण् ग्ठ्ठद्धठ्ठडत्, Hठ्ठद्धत् ग्थ्र् घ्ठ्ठदड्डड्ढन्र्, Dण्ठ्ठद्धर्ड्ढदड्डद्धठ्ठ ख्द़्वर्ठ्ठद्ध, व्.च्. ञ्ड्ढड्डर्द्वद्धठ्ठद्रद्रठ्ठ, ष्ठ्ठर्ठ्ठद च्त्दश्र्ण् ख्द़्वथ्ठ्ठय्ड्ढ, ण्द्धर्ठ्ठद्य्त् ख्द़्धद्म्ण्दठ्ठ ङठ्ठत्र्, च्/ण्द्धत्Hद्वत्द्वथ्र् च्त्दर्ण्, Dद्ध. ग्ड़्ढद्रठ्ठथ् च्त्दर्ण्, च्/ण्द्धत् ण़्ठ्ठदड्डद्धठ्ठत्ठ्ठदद्य् ण़्ठ्ठत्द्धड्ढ, ङठ्ठथ्र् ग्दृण्ठ्ठद ग्ठ़्ठत्ड्डद्व ख़्त्दर्ठ्ठद्धठ्ठद्रद्व, च्ठ्ठड्डठ्ठम्ण्त्ध्Lदृत्त्ण्ठ्ठदड्डड्ढ, ग्. ग्द्वद्धथ्त् ग्दृण्ठ्ठद, ए.घ्.ख्द्य्ड्ढदड्डड्ढद्ध ङड्ढड्डड्डन्र्, च्.ङ. ज्त्र्र्ठ्ठत्द्वर्ठ्ठद्ध, ज्.Eथ्द्वर्ठ्ठथ्ठ्ठत्, च्र्. ङठ्ठड्डण्ठ्ठत्द्धद्म्ण्दठ्ठद, च्. च्ड्ढध्ठ्ठत्द्वर्ठ्ठद्धठ्ठ,व़्ण्त्ददठ्ठर्ठ्ठद, च्. ङठ्ठर्ड्ढदड्डद्धठ्ठद ठ्ठदड्ड ग्द्वत्ड्ढद्म्ण् ङठ्ठर्द्रद्वद्य् उ170 ग़्दृड्ढद्म् ः 41अ च्/ण्द्धत् ग्ठ़्ठर्ड्ढदड्डद्धठ्ठ ख्द़्वर्ठ्ठद्ध घ्द्धठ्ठड्डण्ठ्ठद, Lठ्ठड्डद्व ख़्द्म्ण्दृद्धड्ढ र्ठ्ठत्द, ण्द्धर्ठ्ठद्य्त् च्दृदत्ठ्ठ ख्ठ्ठदड्डण्त्, च्/ण्द्धत् घ्. ख्ठ़्ठद्धद्वदठ्ठत्ठ्ठद्धठ्ठद, ग्. ज्ड्ढड्ढद्धठ्ठद्रद्रठ्ठ ग्दृत्न्र्, ख़्.व़्. ज्ड्ढदद्वश्र्दृद्रठ्ठथ् ठ्ठदड्ड ज्.ग़्. ण़्ठ्ठदड्डद्धठ्ठद्रद्रठ्ठ - ग्द्वत्ड्ढद्म्ण् ङठ्ठर्द्रद्वद्य् उ 47 *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
।। व़्दृद्धद्धड्ढहय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र ढदृद्ध एर्ड्ढद्म्.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
।। व़्दृद्धद्धड्ढहय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र ढदृद्ध एर्ड्ढद्म्.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
।। व़्दृद्धद्धड्ढहय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र ढदृद्ध ग़्दृड्ढद्म्.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
।। व़्दृद्धद्धड्ढहय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र ढदृद्ध ग़्दृड्ढद्म्.
*ज्दृय्ड्ढड्ड ण्द्धदृद्वश्र्ण् म्थ्त्द्र.
*ण्ड्ढ ढदृथ्थ्दृर्त्दश्र् ग्ड्ढथ्र्डड्ढद्धद्म् ठ्ठद्म्दृ द्धड्ढहदृद्धड्डड्ढड्ड/हदृद्धद्धड्ढहय्ड्ढड्ड ण्ड्ढत्द्ध ध्दृय्ड्ढद्म् ण्द्धदृद्वश्र्ण् म्थ्त्द्रद्म्.
एर्ड्ढद्म् ः 34 अ च्/ण्द्धत्Lठ्ठड्डद्व ख़्द्म्ण्दृद्धड्ढ र्ठ्ठत्द, व्ठ्ठथ्डण्ठ्ठड्डद्धठ्ठ ग्ठ्ठदर्ण्त्, ण्द्धर्ठ्ठद्य्त् ज्ड्ढड्ढदठ्ठDड्ढध्त्, ण्द्धर्ठ्ठद्य्त् ङय्ठ्ठ र्ठ्ठद्धठ्ठत्, ण्द्धर्ठ्ठद्य्त् च्ठ्ठत्द्वदय्ठ्ठथ्ठ्ठLठ्ठर्द्वद्धत्, Dद्ध. ख्द़्वर्ठ्ठदत् च्ठ्ठर्ड्ढथ्, Dद्ध. घ्द्धठ्ठडण्ठ्ठद्म् ख्द़्वर्ठ्ठद्ध च्त्दर्ण्, च्/ण्द्धत् एद्धत्ठ्ठ ख्ड़्ढण्ठ्ठद्धत्Dड्ढदृ, ख्ण्त्दठ्ठHत्ठ्ठत्ठ्ठ, ख़्.व़्. ज्ड्ढदद्वश्र्दृद्रठ्ठथ्, च्ठ्ठदद्य्दृद्म्ण् ख्द़्वर्ठ्ठद्ध, व्.ज्. ग्ठ़्ठत्त्, Dण्ठ्ठदठ्ठदर्ठ्ठन्र् ग्ठ्ठण्ठ्ठड्डत्त्, च्ठ्ठदद्य्दृत्त्ण् च्त्दश्र्ण् ण़्ठ्ठद्वड्डण्ठ्ठद्धन्र्, व्.ग़्. ण़्ठ्ठदड्डद्धठ्ठद्रद्रठ्ठ, च्.घ्. ग्द्वड्डड्डठ्ठण्ठ्ठदद्वर्ड्ढ ख्दृर्ड्डठ्ठ, ग्दृण्द्य्ड्ढ घ्ठ्ठय्त्थ् ज्त्र्ठ्ठद्म्त्दण् ण्ठ्ठदत्ठ्ठद्धद्धठ्ठदृ ठ्ठदड्ड ग़्.ख़्. घ्द्धड्ढर्ठ्ठहण्ठ्ठदड्डद्धठ्ठद-ण्द्धत् च्द्वम्ण्त्थ् ख्द़्वर्ठ्ठद्ध च्त्दर्ण्, Dद्ध. च्द्वडण्ठ्ठद्म्ण् ङठ्ठर्द्धठ्ठदृ ण्ठ्ठर्द्धड्ढ ठ्ठदड्ड Dद्ध. ण्द्धत्ठ्ठदद्य्Eत्त्दठ्ठद्य्ण् च्ण्त्दड्डड्ढ उ 49 ग़्दृड्ढद्म् ः 101 अ च्/ण्द्धत् घ्दृद ङठ्ठड्डण्ठ्ठत्द्धद्म्ण्दठ्ठद, Dद्ध. च्ठ्ठदर्ठ्ठन्र् ख्ठ्ठद्ध्र्ठ्ठथ्, Dद्ध. त़्द्धद्य् घ्. च्दृथ्ठ्ठदत्त्, च्/ण्द्धत् ग्ठ़्ठद्धठ्ठदडण्ठ्ठत् ख्ठ़्ठहण्ठ्ठड्डत्ठ्ठ, ङठ्ठर्ड्ढदDड्ढत्ठ्ठ, घ्.व़्. ग्दृण्ठ्ठद, ङठ्ठध्ड्ढड्ढद्ध च्त्दश्र्ण् (ङठ्ठर्द्व ण्ठ्ठर्ठ्ठ), ज्त्ददृड्डLठ्ठत्थ्र्ठ्ठम्ण्त् ण़्ठ्ठध्ड्डठ्ठ, ग्ठ़्ठर्ड्ढदड्डद्धठ्ठ च्त्दर्ण्, च्ठ्ठय्द्म्ण् ख्द़्वर्ठ्ठद्ध ख्ठ्ठद्वय्ठ्ठथ्र्, ग्द्वत्ड्ढद्म्ण् ङठ्ठर्द्रद्वद्य्, एदत्थ् च्ण्त्द्धदृथ्ड्ढ, एम्ण्दृत्त् ग्ठ्ठण्ठ्ठड्डड्ढदृद्धठ्ठदृ ग्ड़्ढय्ड्ढ, ङठ्ठध्त्दड्डड्ढद्ध ख्द़्वम्ध्र्ठ्ठण्ठ्ठ, व़्ण्ण्दृय्ड्ढथ्ठ्ठथ्, Dड्ढध्ड्ढदड्डद्धठ्ठ च्त्दश्र्ण् व्ण्दृथ्ड्ढ, ण्द्धर्ठ्ठद्य्त् त़्द्धद्धदृद ण़्ड्ढद्ध, च्/ण्द्धत् ज्त्त्द्धठ्ठथ्र् छम्ड्ढदड्डत्, घ्द्धठ्ठध्ड्ढद्म्ण् च्ठ्ठण्त्ड च्त्दश्र्ण् ज्ड्ढद्धर्ठ्ठ, ङठ्ठर्ड्ढम्ध्र्ठ्ठद्ध र्ड्ढथ्त्, ख्ठ़्ठद्धठ्ठड्डत् च्ठ्ठदर्ठ्ठददठ्ठ एर्ठ्ठद्धठ्ठद्रद्रठ्ठ, Hठ्ठद्धत्दठ्ठद्धठ्ठर्ठ्ठद ङठ्ठत्र्डण्ठ्ठद्ध, व्.च्. ञ्ड्ढड्डर्द्वद्धठ्ठद्रद्रठ्ठ, ङठ्ठद्म्त्दण् ङठ्ठय्ध्र्ठ्ठ, ण्द्धर्ठ्ठद्य्त् व्त्र्दृर्ठ्ठ ण़्ठ्ठत्द्धठ्ठध्ठ्ठद्धन्र्, च्/ण्द्धत् घ्द्धठ्ठथ्ठ्ठड्ड च्त्दश्र्ण् घ्ठ्ठय्ड्ढथ्, ज्त्ददृड्ड ण़्ठ्ठददठ्ठ, ण्ठ्ठदद्व घ्द्धठ्ठय्ठ्ठद्र च्त्दश्र्ण् ज्ड्ढद्धर्ठ्ठ, ख्द़्वर्ठ्ठद्धत् च्ण्दृडण्ठ्ठ ख्ठ़्ठद्धठ्ठदड्डथ्ठ्ठर्ड्ढ, ण्द्धर्ठ्ठद्य्त् ङद्य्त् घ्ठ्ठण्ठ्ठत्त्, च्/ण्द्धत् ङठ्ठथ्र् घ्द्धठ्ठम्ठ्ठड्ड च्ठ्ठद्धर्ठ्ठण्, ख्ठ्ठदठ्ठद्धड्डठ्ठद च्त्दश्र्ण् च्श्र्द्धर्ठ्ठथ्, Hद्वत्द्वथ्र् च्त्दर्ण्, घ्.घ्. व़्ण्दृद्वड्डण्ठ्ठद्धन्र्, Dद्ध. च्ठ्ठर्ठ्ठद्रठ्ठथ् च्त्दर्ण्, च्/ण्द्धत् ज्त्ददृड्ड ख्द़्वर्ठ्ठद्ध च्दृदत्ठ्ठद्ध, त्द्धड्ढदड्डद्धठ्ठ ख्द़्वर्ठ्ठद्ध ण़्ठ्ठद्वड्डण्ठ्ठद्धन्र्, ण़्ठ्ठदड्डद्धठ्ठत्ठ्ठदद्य् ण़्ठ्ठत्द्धड्ढ, र्ण्दृय्ठ्ठ ग्ठ़्ठद्धठ्ठम्थ्र्ण्ठ्ठद, Dठ्ठथ्द्रठ्ठद्य् च्त्दश्र्ण् घ्ठ्ठद्धठ्ठय्ड्ढ, ङठ्ठर्ड्ढद ख्दृण्ठ्ठत्द, त्द्धड्ढदड्डद्धठ्ठ च्त्दर्ण्, ख्ठ्ठर्ठ्ठदठ्ठद त़्द्धय्त्त्ठ्ठद्ध, ण्द्धर्ठ्ठद्य्त् एदद्वद्रद्धर्ठ्ठ घ्ठ्ठय्ड्ढथ्, च्/ण्द्धत् व़्ण्. ग्ठ्ठथ्ठ्ठ ङड्ढड्डड्डन्र्, च्ठ्ठड्डठ्ठम्ण्त्ध्Lदृण्ठ्ठदड्डड्ढ, ग्. ग्द्वद्धथ्त् ग्दृण्ठ्ठद, ङठ्ठथ्र् र्ठ्ठद्धदृदृद्र ण्ठ्ठद्धर्ठ्ठ, एर्ठ्ठन्र् र्ठ्ठय्ठ्ठ, ए. एदण्ठ्ठद्ध ङठ्ठठ्ठण्ठ्ठठ्ठ, च्र्. ङठ्ठड्डण्ठ्ठत्द्धद्म्ण्दठ्ठद, च्. च्ड्ढध्ठ्ठत्द्वर्ठ्ठद्धठ्ठ व़्ण्त्ददठ्ठर्ठ्ठद, च्. ङठ्ठर्ड्ढदड्डद्धठ्ठद, ख़्. घ्ठ्ठद्धठ्ठम्द्वद्धठ्ठर्ठ्ठद, ज्. घ्ठ्ठददड्ढड्ढद्धम्ड्ढध्ठ्ठथ्र्, ण्द्धर्ठ्ठद्य्त् ग्. ज्ठ्ठम्ठ्ठदय्ण्त्, च्/ण्द्धत् ङ. ख्दृद्रठ्ठथ्ठ्ठत्द्धद्म्ण्दठ्ठद, ख़्.ङ.घ्. घ्द्धठ्ठडठ्ठत्ठ्ठद्धठ्ठद, व़्. ख्दृद्रठ्ठथ्ठ्ठत्द्धद्म्ण्दठ्ठद, च्द्वम्ण्त्थ् ख्द़्वर्ठ्ठद्ध च्त्दर्ण्, Dद्ध. च्द्वडण्ठ्ठद्म्ण् ङठ्ठर्द्धठ्ठदृ ण्ठ्ठर्द्धड्ढ, Dद्ध. ण्द्धत्ठ्ठदद्य्Eत्त्दठ्ठद्य्ण् च्ण्त्दड्डड्ढ - च्/ण्द्धत् च्.घ्. ग्द्वड्डड्डठ्ठण्ठ्ठदद्वर्ड्ढ ख्दृर्ड्डठ्ठ ठ्ठदड्ड ग्दृण्त्थ्ड्ढ घ्ठ्ठय्त्थ् ज्त्र्ठ्ठद्म्त्दण् ण्ठ्ठदत्ठ्ठद्धद्धठ्ठदृउ161.
एडय्ठ्ठत्द ः 1 - ण्द्धत् ग़्.ख़्. घ्द्धड्ढर्ठ्ठहण्ठ्ठदड्डद्धठ्ठद उ ख़्र्L. *ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
** ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड ठ्ठद्म् दृद्धड्डड्ढद्धड्ढड्ड डन्र् ण्ड्ढ ण़्ठ्ठत्द्ध.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
** ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड ठ्ठद्म् दृद्धड्डड्ढद्धड्ढड्ड डन्र् ण्ड्ढ ण़्ठ्ठत्द्ध.
*ग़्दृद्य् द्धड्ढहदृद्धड्डड्ढड्ड.
*Eदर्थ्त्द्म्ण् य्द्धठ्ठदथ्ठ्ठय्त्दृद दृढ ण्ड्ढ च्द्रड्ढड्ढहण् दृद्धश्र्त्दठ्ठथ्न्र् ड्डड्ढथ्त्ध्ड्ढद्धड्ढड्ड त्द र्ठ्ठर्त्थ्.
*Eदर्थ्त्द्म्ण् य्द्धठ्ठदथ्ठ्ठय्त्दृद दृढ ण्ड्ढ म्द्रड्ढड्ढहण् दृद्धश्र्त्दठ्ठथ्न्र् ड्डड्ढथ्त्ध्ड्ढद्धड्ढड्ड त्द र्ठ्ठर्त्थ्.