Lok Sabha Debates
Discussion On The Motion For Consideration Of The Companies Bill, 2011 (Bill ... on 18 December, 2012
> Title: Discussion on the motion for consideration of the Companies Bill, 2011 (Bill Passed).
MR. CHAIRMAN: Now, the House shall take up Item No.30.
Shri Sachin Pilot.
THE MINISTER OF STATE OF THE MINISTRY OF CORPORATE AFFAIRS (SHRI SACHIN PILOT): Sir, I beg to move*:
“That the Bill to consolidate and amend the law relating to companies be taken into consideration. ” महोदय, यह बहुत लम्बा समय तय करके आज चर्चा के लिए आया है। मैं बड़े संक्षेप में इसके बारे में बताना चाहता हूं कि यह बिल बहुत महत्वपूर्ण है।...( व्यवधान)
सभापति महोदय : मंत्री जी वक्तव्य दे रहे हैं, कृपया आप सभी लोग शांत हो जाएं।
श्री सचिन पायलट: महोदय, कंपनीज का पहला कानून सन् 1913 में बना था, उसके बाद दूसरा कानून सन् 1956 में बना। सन् 1950 में भाभा कमेटी बनी थी और पहला कंपनीज एक्ट 1956 में लागू हुआ। तब से लेकर आज तक उस कानून में 25 संशोधन हुए और समय आ गया था कि हम लोग एक ऐसा कानून लेकर आएं जो बदलते हुए भारत की तस्वीर को सही तरह से प्रदर्शित कर सके। मैं सदन को बताना चाहता हूं कि सन् 1956 में जब यह कानून बना था, उस समय देश में 30,000 कंपनीज थीं और आज, वर्ष 2012 में लगभग साढे आठ लाख कंपनीज हैं। हमारा मानना है कि जब एक कानून बनता है, यह बिल एक ऐसा बिल है, जो सदन में पेश होने के बाद स्टैंडिंग कमेटी में गया, स्टैंडिंग कमेटी से आने के बाद, यह पुनः विचार के लिए स्टैंडिंग कमेटी के पास गया। दो बार स्टैंडिंग कमेटी की रिकॅमेंडेशन्स आईं और दोनों बार हमने उनको कुबूल किया है। इस बिल के ऊपर स्टैंडिंग कमेटी की 193 रिकॅमेंडेशन्स थीं, जिनमें से 186 रिकॅमेंडेशन्स हमने पूरी तरह मानी हैं। यह इस बात को प्रदर्शित करता है कि जब यह बिल बन रहा था, उस समय न सिर्फ स्टैंडिंग कमेटी के सदस्य, तमाम लोगों से हमने जानकारी और सुझाव प्राप्त किए और एक ऐसा बिल बनाने की हमने कोशिश की है, जो आने वाले बहुत लम्बे समय तक गवर्नेंस का रास्ता बनाकर देगा। ऐतिहासिक तौर पर गवर्नेंस सिर्फ सरकार के तहत देखा जाता था, लेकिन अब कारपोरेट गवर्नेंस एक ऐसा मुद्दा बना है, जिसे समय से पहले हमें एडॉप्ट करना पड़ेगा। गुड कारपोरेट गवर्नेंस एक ऐसा विषय है, जो दुनिया भर में प्रैक्टिस होता होगा, लेकिन भारत की, इस देश की यूनिक जरूरतों के ऊपर हमें प्रकाश डालना पड़ेगा। यह बहुत महत्वपूर्ण बिल है, बहुत लम्बा बिल है और यह बिल कई वर्षों का सफ़र तय करके आया है।...( व्यवधान)
श्री अनुराग सिंह ठाकुर (हमीरपुर, हि.प्र.): सभापति महोदय, माननीय सदस्यों को कहें कि वे अपनी सीट पर बैठ जाएं।...( व्यवधान)
सभापति महोदय : आप लोग जरा शांत होकर बैठ जाएं। मंत्री जी वक्तव्य दे रहे हैं।
SHRI SACHIN PILOT: The issue of corporate governance is very well taken up in this Bill. I will just outline a few large points of the Bill and we will have a larger discussion when I will give reply to hon. Members’ queries and comments.
Sir, growth is important for the country and to my mind growth should be long term, sustainable, equitable but more importantly, growth should also be responsible. Therefore, the responsibility of taking this country forward certainly lies with the Government of the day and the State Governments but increasingly so, I think the corporate entities of this country, the private players, the enterprises, the entrepreneurs also have an increasingly larger role to share in making this country a prosperous, functional forward looking nation. Therefore, Sir, the issue of corporate social responsibility has been taken up in this Bill.
I am happy to inform the House that we have undergone a large study globally and we have learnt there are only two countries in the world where there is some sort of CSR regulation. The countries are France and Indonesia. But we believe that in India we must have the corporate entities contribute meaningfully and while they do that, it is for the first time and India perhaps will be the first country that will have Corporate Social Responsibility as a statute. I must thank the Standing Committee on Finance and all its Members for having really forced this issue to be a part of this Bill.
Sir, the CSR provision in this Bill is the following. It is now mandatory for certain class of companies to contribute 2 per cent of their net profit into the communities in which they function. It is because every company, be it manufacturing or production companies, they work in certain areas and we believe that it is these companies who must also give back to the society. Giving taxes is a responsibility of the company, but to have a corporate social responsibility as a part of their functioning, I think, will go a long way in clearing the air as we go forward. We have seen a big division in this country, the divide between the rich and the poor is getting bigger and bigger. It is about time that we do a perception correction. That can only be done if the companies themselves move forward and show that they are responsible, sensitive and they want to give back to the society. Therefore, CSR has now become a mandatory part of this Bill.
Sir, we also have focussed upon self-regulation. We have focussed upon transparency in functioning. In this Bill we also have a lot of focus on making sure that the compliances are made, the rules and regulations are complied with.
The other point is about the remuneration of the Members of the Board. Increasingly we see -- because of proliferation of media, television and newspapers – and every citizen of this country knows that people who are earning a lot of money through these companies are getting exorbitantly high remuneration for their services. In this Bill there is a provision in this regard. Earlier, Act had provided that 11 per cent of the profit is the maximum amount that the Board Members could have collectively got as remuneration. But here it has been said that if companies want to pay their Board Members a lot of money, they may do so, but they will have to tell that in the meeting of the shareholders about it and will also have to reflect that in their books about what is the average salary that an average salary that an employee is getting. The average salary of an employee has also to be shown to the world and also the amount of salary that a Member of the Board is getting so that there is some parity and disclosure.
Sir, in this Bill we have focussed a lot on protecting the shareholders. As you know there have been a lot of instances in the recent past about corporate fraud. I think, every time we hear about a fraud we have a knee-jerk reaction; we start investigation; we try and pinpoint the guilty party and all the agencies start working once the act has happened. We believe, today we have technology and so the fraud must have to be detected before the fraud happens. We are trying to use the technology and the data base to make sure that we are able to identify the pressure points before the fraud actually takes place. What pains me most about these frauds is certainly the people who invested money. But it is all known that people with large resources have access to good bankers, good lawyers, good accountants and they can also go to courts and use various mechanisms to recover their money but our heart goes out to those small investors, those retired individuals who have small pensions and when they invest their Rs. 10.000 or Rs. 20.000 in companies which promised them 20 per cent, 30 per cent or 40 per cent return and then they run away with their monies, these fly by night operators, this Bill will comprehensively deal with any company that is trying to be fraudulent especially with the small investors. The middle class in our country has faith in our economy. Therefore, regulations are being put in place so that frauds are detected hopefully before they happen. In the case of the fraud actually happening it is the small investors, where we have to protect the interest of the small investor in any part of our country.
We are also making sure, Shri Dasgupta is not here, by taking into account the interest of the people who work in the companies. The shareholders are important. The management is important. But, I think, what is also important are the workmen and the people who get salaries. There is a long list which I can read out in which we have taken care of this aspect. I will just quote one part of the Bill which will substantiate this point. It says that the companies must be responsible for the people they employ. The wages and salaries of workmen will be payable for a period of two years, protected in the case of winding up of a company and such payment will have an over-riding effect over all other claims including those of the creditors. It is these people’s salaries and wages that we must protect. There are other provisions which I will be able to elaborate as we have further discussion.
We have also seen cases of collusion. We have seen auditors in the Satyam case colluding with the management and then try and rob the shareholders of a lot of money. In this Bill, we have also provided that an auditor cannot audit the same company for more than five years because then the relationship, I think, gets too comfortable and they are able to give rise to a lot of fraudulent activities.
This Bill also provides for freezing and attachment of assets of persons under investigation. So, when companies are under investigation and when an individual is trying and sell off those assets to recover some money with the Tribunal’s approval, we will be able to freeze and attach those assets.
We are also giving statutory recognition to Serious Fraud Investigation Office. The SFIO is an entity that looks into frauds that happen in all parts of our country but it is important to understand that once the Companies Bill becomes a law, it will also give a sense of comfort to those people who look at India as a safe place to invest. I think, this Ministry will be an enabling Ministry so that environment of investment takes place.
Sir, everybody understands that today, we need to create jobs for young people in this country and to create jobs, we need investment. Everybody also understands that the Government alone cannot provide jobs. Therefore, private entities who come and invest will create jobs and we must not create an atmosphere where there is a fear about investments.
When I talked about CSR, I had a meeting with all the industry chambers and I told that this is a Bill that we are bringing in good faith. To be very honest, Sir, there were some suggestions made to us saying that this Bill should be more stringent, corporates will try and get out of CSR, people will try and fudge figures, they will not do this and that to try and help the community. My response to them was that the citizens in this country are as much Indians and want to improve this country. So, we must make the law in good faith hoping and assuming that their objective and the Government’s objective is the same. We must be in alliance where we give enough freedom to the companies to invest in the communities because this is the customer base for them. This is the revenue that they will collect. So, the companies must also come forward to cooperate. But, as I said earlier, there is unanimity in the Standing Committee and in the Government that we must have 2 per cent compulsory Corporate Social Responsibility that the companies themselves will do.
Sir, there was a fear which some companies had. They feared that there be inspector raj and there will be inspection of books. So, we have said that they may spend the money, self report it and make it project driven. And there is a template which we will be put up on the website where the entire country and the world can see as to what kind of CSR activity which any company is doing.
We also understand that sometimes, people in this country have said that it is very easy to open a company but almost impossible to shut it down. To close a company, we have to approach the honourable High Court. There is a provision to create a National Company Law Tribunal that will take care of many things including winding up of companies. This Bill has path-breaking clauses and schedules inside. We also now thought of having a one-person company. We have now removed certain restrictions for one-person company. This is a new concept to have a one-person company. It will give a lot of opportunity for young people to show their entrepreneurial spirit to come forward and invest in our economy.
I do not intend to make a very long speech in the beginning but it will suffice to say that this Bill has been in the making for many years now. It has a lot of recommendations of the Standing Committee and almost 98 per cent of the recommendations have been fully accepted. I hope that this Bill will receive support from all corners of this House. This Bill will really pave way for a futuristic looking India where we have good corporate governance, CSR, investment, job creativity, growth and we also have compliances.
Everybody understands that if companies are committing fraud, are taking people’s money and playing around with regulations, we must come down hard on them. But while we impose this strict legislation on the companies, we also have to give them enough confidence and elbow room so that they can have confidence in India. Just now, the Finance Minister was saying about India’s economic growth. This growth has to be nurtured further. I think the alliance between the Government, the citizens and the corporate world has to come to a point where we have confidence in each other.
I also believe that when you make a law, nobody can legislate for all eventualities. But we are legislating to make sure that the 60-year old Bill gets replaced with the forward-looking Bill. This Bill, I think, will also pave the way for a much more transparent functioning of the corporate world. We have provisions for having Independent Directors on the Board. It will be mandatory for certain class of companies to have at least one woman Director on the Board so that the women also get a part of the representation in a certain class of companies.
I will not go on for much longer. It is quite late. But I look forward to get the support from all corners of this House. I will try my best to include all the suggestions that the hon. Members will make and reply to their queries. Even after this becomes a law, when the rules get drafted, even at that stage I will have a very transparent functioning of this legislation, will invite all stakeholders, including Members of Parliament. All your contribution and participation in this debate and beyond will become part of the recording and I hope to carry everybody along as we move forward to pass this Bill.
MR. CHAIRMAN: Motion moved:
“That the Bill to consolidate and amend the law relating to companies be taken into consideration.” SHRI SHIVKUMAR UDASI (HAVERI): Mr. Chairman, Sir, I seek your permission to speak from this seat.
MR. CHAIRMAN : All right. Permission is granted.
SHRI SHIVKUMAR UDASI : First of all, I would like to thank you for giving me an opportunity to start the debate on the Companies Bill, 2011. I would also like to thank our leaders Shrimati Sushma Swaraj and Shri Yashwant Sinha for giving me this opportunity to start the debate on the Companies Bill, 2011. Before starting the debate, I would also like to congratulate our young and dynamic friend, Shri Sachin Pilot, for becoming the Minister of the Ministry of Corporate Affairs. I also wish him all success in handling his Ministry.
Coming to the subject of the Companies Bill, 2011, the Companies Bill was first enacted in 1956. In the last 55 years it has been amended 25 times. At that time, as the hon. Minister was mentioning, there were around 30,000 companies. But right now we are having more than eight and half lakh companies. Many changes have taken place in India post -1991. I want to refresh your memory by saying that when the Companies Bill was started in 1956, the economy in this country had a communist orientation; in the next two decades it had a socialistic approach; after liberalization, i.e. post-1991, we all know, it is more of a market economy and it has a capitalistic orientation. We all know that.
Indian economy has seen substantial changes post-liberalisation. It has seen vast expansion and growth in the last two decades. So, change in regulatory structure for corporate sector is very much necessary to address issues relating to regulatory harmony, good corporate governance, good corporate practices and technological improvements. The Companies Bill drafted in 2009 seems to have become the Companies Bill, 2011. Is it just a chronology or pathology? I think the truth lies in-between. With a number of big national scams inexorably winding its ways to the corporate sector, it would be highly irresponsible if the new companies legislation does not keep pace with this sordid development. Experience has shown that it is not the mere change of law alone which matters, it is the effective administration of law which matters more. For example, the other day, i.e. on last Friday, the hon. Minister had stated that two and half lakh companies have not filed their financial statements. Clause 211 of the Companies Bill 1956, and clause 129 of the Companies Bill, 2011 states that financial statements of all corporates should be given to the Ministry of Corporate Affairs with the regulated audited accounts. So, making mere law is not important but how effective the administration of law is what matters much. So, I am trying to say here that it is but natural to expect the new Companies Bill to be better than the existing one in all respects. But if this has to happen, let us engage in a constructive and introspective discourse on how the new company legislation should address the challenges of a rising India.
The new Companies Bill has 29 Chapters, with 470 clauses and the 470th clause has 7 Schedules and 15 salient features. So, as compared with the 1956 Bill which had 700 sections, however, in reality, the new Companies Bill will have more provisions if one were to take into account the number of rules that are on the anvil. Rules have to be formulated on at least 350 items listed in the Bill by the Ministry. It will not be surprising if effectively the new law ends up having 1000 or even more provisions.
As far as the Standing Committee Report is concerned, the hon. Minister was telling that most of the recommendations have been accepted by the Ministry. There are around 10 more recommendations which have been either not accepted or partially accepted; 21 new proposals which were not included in the 2009 Bill were sent to the Standing Committee and they were included in the recommendations and included in the Bill. The rules should be prescribed by the Ministry at a later date. The motive of consolidating the law would be difficult to achieve if so many rules are to be prescribed. It is not yet known when and how these rules will be framed. The Ministry will be able to change the Companies Law time and again without getting Parliamentary sanction. The result of such a huge amount of subordinate legislation is that it gives enormous amount of clout to the bureaucrats in the Ministry. In the anxiety to reduce the length of the Act, many substantive aspects of law like definition of Key Managerial Personnel and related party, class of companies that may have layers of subsidiaries and number of subsidiaries, duties of debenture trustee, etc. have been left to be prescribed by the Rules. My apprehension here is that what will happen if we are not formulating the rules. The hon. Minister has to take a cue from the Finance Ministry about the pre-publication of Draft Rules so that all the stakeholders would give their views. Before formulating the rules, you have to have the pre-publication of a Draft so that all the stakeholders can give their opinions and their views. Then, the Government will straightaway notify the rules.
Clause 469 of the Bill has no provision of any pre-consultation. I would urge upon the Government and the Minister to take a cue from the approach taken by the Government in deliberating on the GAAR proposal in the Direct Tax Code with all the stakeholders so that their concerns are taken on board before finalising the provisions. You should give substantial amount of time to them so that a consensus is built on it.
The hon. Minister while piloting the Bill said that he would be taking into account the consensus of all the stakeholders; would do it in a transparent manner. I appreciate it. He has to clarify one thing. If you give more time to the stakeholders, then, inputs can be given by the stakeholders so that there will be no chance of getting the blame. Otherwise, you will be getting the blame out of it.
I would like to mention some of the salient features which the Government has made in the 2011 Bill which are appreciated. They include having e-governance. The concept of CSR is being introduced for the first time with enhanced accountability on the part of companies. There is a provision for a woman Director. There is the concept of the National Company Law Tribunal (NCLT) in view of the 11th May, 2010 Supreme Court’s Judgement; there is the investor protection. The Serious Frauds Investigation Office (SFIO) is getting for the first time the statutory status all of which we welcome. But I would like give some suggestions in this regard.… (Interruptions)
The hon. Minister was talking about transparency. So, according to clause 29 of the 2011 Bill, de-mat securities is mandatory for listed and such class of companies as may be prescribed optional for others. The clause mandates that all companies making public offer and other clause of prescribed companies can issue securities in DMAT form. Since this is a good corporate measures which will eliminate frauds related to loss of securities, the Ministry should in a time bound manner make this clause applicable to all companies. As the Government has done in many other cases, let the Government fix a time bound frame so that all the companies will have a DMAT share certificate.
When it comes to clause 326 – he was saying about providing for overriding preferential payment to workmen dues, and debts due to secured creditors in case of winding of a company, we appreciate but I would like to know how the Minister has come to the conclusion of paying workmen salaries and wages only for a period of two years and how practical is it. I am saying so because if a company is winding up - how can the company pay wages two years in advance and how have you come to the conclusion in fixing two years? I would like to seek the clarification of the Minister on these issues.
The Bill also intends to transfer certain powers presently being exercised by the Company Law Board (CLB) to the Central Government. The transfer of certain powers from a quasi-judicial body like the CLB to the Executive will also have its unintended consequences. If past experience is anything to go by, there is every likelihood of misuse of this power by the concerned officials by way of resorting to redtapism. The bureaucrats will have the freedom to use their discretion for a price giving rise to corruption. To ensure that, the proposed discretionary powers are not misused by the bureaucrats, the Ministry should provide for safeguards by way of detailed guidelines. Guidelines are very much important to ensure that discretionary powers should not be used by the bureaucrats in the Ministry.
About the SFIO, I would say that it is a welcome move as it seeks to reform the institution of SFIO with the intention to strengthen the investigation mechanism by giving it a statutory status and prescribed powers. The power of arrest will not only allow them to be taken seriously but also help prevent destruction of evidences by the accused.
The Ministry has said that in appointing the SFIO in clause 211(2), the Serious Fraud Investigation Office shall be headed by a Director and consist of such member of experts from the following fields appointed by the Central Government from among persons of ability, integrity and experience in banking, corporate affairs, taxation, forensic audit, capital market, IT, law or such other fields as may be prescribed. I am unable to see how the Office is going to find this type of people, where is the capacity and how would you overcome. These are the serious points to be clarified by the Minister. Merely making law does not help. We have to see how are you going to get the officers; how are you getting them on deputation. When a person comes from a different Department, he will be there for some time, and then, he moves out. My concern with that is, how effectively it would be and how would it be challenging to the Ministry to have this law.
Regarding separation of Chairman and CEO or the MD, clause 203 says that the same is mandatory unless the article of the company provides. Otherwise, it gives the company an easy escape route. A better governance system requires that statute should provide for separation of power rather than leaving it to the corporate for doing it voluntary. It should be made mandatory there but it should be through clause, otherwise, they would escape through this escape route. I need the clarification from the hon. Minister on this clause 203.
Sir, Clause 149 read with Schedule IV is an attempt to legislate good behaviour into law. Some of the clauses in the code are really absurd. For example, one of the clauses relating to role and functions provides that independent Director shall balance conflicting interests of stakeholders. Now, a Director in a small firm in times of sluggish demand will look at firing an employee to protect the company’s interest rather than looking at protecting the employees’ interest. The Ministry had constituted a Committee under the chairmanship of Shri Adi Godrej to formulate a Policy Document on Corporate Governance. In its Report dated 18th September, 2012, the Committee has observed as follows:
“Good governance cannot be imposed. It must emerge from a changed social culture, taken down to the level of the corporation by capable and committed Directors and executives.” So, I want to know whether that Committee’s Report has reached the Ministry and whether you have included any suggestions given by that Committee in this Bill. I want to have this clarification from the hon. Minister. The need is to promote such an ecosystem in which capable and committed independent Directors contribute their best to strengthen the board process and for their efforts, the independent Directors are sufficiently incentivized. In this regard, it is pertinent to note here that Clause 197 (7) of the Bill prohibits stock options to independent Directors. SEBI Guidelines allow ESOPs to independent Directors. Global practices relating to ESOP permit stock options to independent Directors, but independent Directors are expected to contribute to shareholder value creation. So, any remuneration mechanism that delinks their remuneration from value creation would discourage them from performing the larger role of contributing to shareholder value creation. This is a point to be noted and something has to be done for this also.
When it comes to Corporate Social Responsibility (CSR), I would like to know whether the current understanding of CSR in India is relevant and adequate. This is a big question right now. What are the different delivery systems for CSR programmes in India? Basically, we should try to find out what are the differences between CSR, Business Responsibility and Responsible Business Conduct. How can a supporting policy environment for its operation be developed in the country?
Sir, the hon. Minister was saying that this is the first time that CSR is being introduced in our country. There is a debate on CSR in India among Government, civil society and business community and it seems to be raising more questions than answering them. Various quarters have approached the issue differently leading to this confusion. There is such a variety in these discussions that many in the audience, including myself, are confused. What is CSR? How is it going to be delivered? How are we going to integrate it? How can it be enabled? How can it be mandated? These are some important questions. Nobody is having answers to these questions. How practical will CSR be in our country? If you are having self-regulation on the corporate sector, how will it work? The hon. Minister was saying that stakeholders were complaining about CSR. So, we would like to know as to how it can be delivered and how it can be integrated. The subject of CSR has a long evolutionary history in India. The evidence is witnessed in the words of great thinkers and visionary leaders of the country right from Kautilya in the 4th Century B.C. to Jamshedji Tata in modern India, Mahatma Gandhi to Narayanamurthy etc. All said and done, CSR was virtually unknown till recently. But it is today one of the most important topics for discussion for everybody.
Business, undoubtedly, has a responsibility for wealth creation, but it has also responsibilities for social problems created by business or by other causes, beyond its economic and legal responsibilities. Corporate activities should be such as to cause less harm and more beneficial outcomes for society and people. When society gives licence to business to operate, it is only fitting that business serves society too, apart from creating wealth.
MR. CHAIRMAN : Please conclude.
SHRI SHIVKUMAR UDASI: Sir, as the hon. Minister said, this is the first time they are introducing CSR. So, I think, deliberation on CSR should be given thrust. I request you to kindly give me another two minutes.
Sir, CSR has been defined in a number of ways by leading global institutions. One of the most comprehensive definitions was coined in 1998 by the World Business Council for Sustainable Development, an alliance of 200 leading global businesses committed to promoting the role of business on sustainable development issues.
According to this definition, CSR is the continuing commitment by business to behave ethically, contribute to economic development while improving the quality of life of the work force and their families as well as of the local community and society at large.
In 2011, the European Union adopted a much simpler yet more comprehensive definition of CSR as a responsibility of the enterprises for the impact on society. This replaced its earlier 2001 definition of CSR, a concept whereby companies integrate social and environmental concerns in their business operations and in the interaction with their stakeholders on a voluntary basis.
The new definition marks a significant progress towards encompassing all dimensions of sustainable development into CSR policies and practices as compared to the earlier emphasis on impact. A note worthy difference is the addition of economic element. It hereby touches all the three elements, social, environmental and economic of sustainable development. Sir, with these few words, I conclude my speech and draw the attention of the hon. Minister to clarify some of the doubts that I have raised in my speech.
सभापति महोदय : संजय निरूपम जी, आप बोलिये।
चौधरी लाल सिंह (उधमपुर): महोदय, मैं मंत्री साहब से यह कहना चाहूंगा कि वे बहुत स्मार्ट हैं, बहुत अच्छे हैं। ...( व्यवधान) मैं यह कहना चाहूंगा कि मंत्री जी यह बतायें कि एक मेंबर ऑफ पार्लियामेंट, जो पहले हमारा एग्जैम्प्ट कर दिया था ऑफिस ऑफ प्राफिट करके, एमपीज़ को डायरेक्ट्री से बाहर किया गया कि यह डबल फायदा ले जाएगा और यह कहा गया कि मेंबर ऑफ पार्लियामेंट जो है...( व्यवधान)
सभापति महोदय : ठीक है, आपने भावना व्यक्त कर दी है।
…( व्यवधान)
चौधरी लाल सिंह : महोदय, कृपया सुनिये, मैं केवल एक मिनट लूंगा। यह कहा गया कि एमपी पब्लिक सर्वेंट है। यह सुप्रीम कोर्ट ने कहा। मुझे बताओ कि रिप्रेजेंटेटिव कौन है? अगर हम रिप्रेजेंटेटिव नहीं हैं तो कौन हैं और फिर आफीसर, अगर वह बनता है, जो पब्लिक सर्वेंट बनता है, वह डायरेक्ट्री कैसे बनता है, हम पूरी डायरेक्ट्री बनें, क्यूं न डायरेक्टर बनें?...( व्यवधान)
सभापति महोदय : संजय निरूपम जी आप बोलिये।
…( व्यवधान)
चौधरी लाल सिंह : यही मैं कहना चाहता हूं।
श्री संजय निरुपम (मुम्बई उत्तर): सभापति जी, हमारे देश के नौजवान कंपनी मामलों के मंत्री, एक बहुत ही विस्तृत विधेयक लेकर आए हैं। लगभग साढ़े चार सौ से ज्यादा धारायें इसमें हैं और चार सौ से ज्यादा पन्नों का यह विधेयक है। यह एक बहुत महत्वपूर्ण विधेयक है। जो उद्देश्य है, वह कारपोरेट गवर्नेंस यानी कारपोरेट जगत में जो कामकाज चल रहा है, वह अनुशासित तरीके से चले, साफ-सुथरे ढंग से चले, ई-गवर्नेंस हो, जो इन्वेस्टर्स हैं, उनके अधिकारों का रक्षण हो और कंपनी चलाने वाले, कंपनी चलाने के नाम पर बड़े-बड़े फ्रॉड न कर पाए और करें तो उनको छोड़ें नहीं, इस बड़े उद्देश्य के साथ यहां पर यह बिल मंत्री जी लेकर आए हैं। अगस्त, 2009 में पहली बार यह बिल आया था। उसके बाद यह बिल स्टैंडिंग कमेटी में रेफर हो गया। जैसा कि मंत्री जी ने बताया कि एक साल बाद जब स्टैंडिंग कमेटी ने वर्ष 2009 में अपनी रिकमेंडेशंस भेजीं तो लगभग 193 रिकमेंडेशंस भेजीं, जिनमें से 186 रिकमेंडेशन इन्होंने स्वीकार कीं। इतनी सारी रिकमेंडेशंस स्टैंडिंग कमेटी ने भेजीं कि पूरे बिल का चेहरा-मोहरा ही बदल गया और कंपनी बिल, 2009 बदलकर कंपनी बिल, 2011 हो गया। सबसे पहले मैं सरकार को बधाई देना चाहूँगा कि स्टैन्डिंग कमेटी की रिकमंडेशंस को, उनकी सिफारिशों को मंत्रालय ने बहुत गंभीरता से लिया और जो भी अच्छे सुझाव थे, उनको इस प्रस्तावित विधेयक में शामिल करके एक नये स्वरूप में यह बिल लेकर सदन में आए।
सभापति जी, इस बिल के चार-पाँच महत्वपूर्ण प्रावधानों पर मैं बोलना चाहूँगा क्योंकि लगभग 470 क्लॉज़ हैं, लेकिन एक-एक क्लॉज़ पर चर्चा करना शुरू करें तो कई दिन निकल जाएँगे। हर क्लॉज़ पर कुछ न कुछ बोला जा सकता है, लेकिन चार-पाँच जो महत्वपूर्ण विषय हैं, उन विषयों पर मैं निश्चित तौर पर अपनी बात रखना चाहूँगा।
सबसे ज्यादा चर्चा में जो प्रावधान रहा है, वह कार्पोरेट सोशल रिस्पॉन्सिबिलिटी का प्रावधान है। हमारे देश के कार्पोरेट सैक्टर की जितनी भी कंपनियाँ हैं या पब्लिक सैक्टर की कंपनियाँ हैं या कोई भी व्यक्ति जो बिज़नैस कर रहा है, उसकी एक सामाजिक जवाबदेही बनती है। इस प्रावधान के तहत इस बात पर ज़ोर दिया जा रहा है जो कि अच्छी बात है। पहली बार हम ऐसा प्रोविज़न कर रहे हैं कि जितने भी कार्पोरेट सैक्टर या जितनी भी कंपनियाँ हमारे देश में होंगी, उनको अपने प्रॉफिट का दो प्रतिशत हिस्सा सामाजिक विकास और सामाजिक क्षेत्र में लोगों के विकास के लिए, समाज के विकास के लिए, देश के विकास के लिए देना पड़ेगा। मैं निश्चित तौर पर इसका स्वागत करना चाहूँगा। पूरी दुनिया में इस प्रकार की व्यवस्था है, पूरी दुनिया में इस प्रकार के नियम-कानून और कायदे हैं और उसके तहत हमारे जो कार्पोरेट जगत के लोग हैं पूरी दुनिया के, वे इसका पालन भी करते हैं। यह सीएसआर का सुझाव बहुत अच्छा सुझाव है लेकिन जैसा कि भारतीय जनता पार्टी के एक साथी ने विषय रखा कि इसके बारे में अभी काफी एम्बिग्विटी सी है। समझ में नहीं आता कि कैसे इसको करना है। सबसे पहले बड़ी-बड़ी कंपनियों को आप कहते हैं कि अपने प्रॉफिट का दो परसेंट आप सीएसआर में डालिए, यानी सामाजिक, शैक्षणिक और सांस्कृतिक गतिविधियों में शामिल करिए। हमारे यहाँ मुम्बई में जितना बड़ा कार्पोरेट सैक्टर है या फिर हिन्दुस्तान के जितने बड़े-बड़े कार्पोरेट सैक्टर हैं, सबने अपने स्कूल शुरू कर दिये हैं। तो क्या तमाम बड़े कार्पोरेट सैक्टर को आप यह कह रहे हैं कि आप अपनी कंपनी चलाने के साथ-साथ स्कूल चलाइए, आप कंपनी चलाने के साथ-साथ सांस्कृतिक केन्द्र चलाइए! अगर ऐसा होगा तो सभी बड़े-बड़े कार्पोरेट सैक्टर के अपने बड़े-बड़े स्कूल और कॉलेज होंगे और इन कॉलेज और स्कूलों की हालत क्या है! हिन्दुस्तान की दो-तीन बड़ी कंपनियों में से एक कंपनी ने मुम्बई में एक स्कूल शुरू किया है जिसकी फीस 12 लाख रुपये है। तो पूरी एलीट क्लास के लिए स्कूल चल रहा है। इस बारे में क्या प्रावधान है, मैं चाहूँगा कि मंत्री जी ज़रा खुलकर बताएँ। कहीं न कहीं इस पर बंदिश लगनी चाहिए। सीएसआर का मतलब यह नहीं कि आपकी एक दुकान चल रही है और बाजू में एक दूसरी दुकान आपने खोल ली। यह व्यवस्था नहीं होनी चाहिए। सीएसआर का प्रॉपर रेगुलेशन होना चाहिए। कंपनयों को ज़ाहिर करना पड़ेगा, अपना स्टेटमैंट देना पड़ेगा, किसको देना चाहिए, किस क्षेत्र में देना चाहिए, किस क्षेत्र में किस हद तक देना चाहिए, किस क्षेत्र में किस हद से ज्यादा नहीं देना चाहिए, यह सारी व्यवस्था जब लेकर आएँगे तो सीएसआरका जो पवित्र उद्देश्य है, वह पूरा होगा, ऐसा मेरा मानना है।
महोदय,सीएसआर पर जो विवाद बार-बार चल रहा है, कंपनियों का जो एक एतराज़ चल रहा है, उसको भी थोड़ा गंभीरता से लेना पड़ेगा। उनका कहना है कि जो ब्यूरोक्रैट्स हैं, वे सभी अपनी-अपनी फैमिलीज़ में, अपने अपने परिवार के लोगों का एक एजुकेशनल इंस्टीटय़ूट या किसी प्रकार का एनजीओ शुरू कर देंगे और कंपनियों पर दबाव शुरू हो जाएगा कि अगर आप सीएसआर के तहत हमारी कंपनियों की फंडिंग नहीं करते हैं तो इस तरह का एक्शन भी हो सकता है। इससे भी कंपनियों को राहत देने की व्यवस्था होनी चाहिए।
हमारे यहाँ हॉस्पिटल्स का भी एक बड़ा अच्छा ट्रैन्ड चलता है। बड़ी-बड़ी कंपनियाँ 250 करोड़ रुपये या 300 करोड़ रुपये डालकर हॉस्पिटल बनाती हैं और उन हॉस्पिटल्स में मुम्बई का एक आदमी अगर इलाज कराने जाए तो वह गरीब हो या अमीर, अगर हॉस्पिटल में इलाज कराने के लिए गया तो उसको या तो कर्ज़ लेना पड़ेगा, या अपना घर बेचना पड़ेगा या फिर गहने गिरवी रखने पड़ेंगे। 10 लाख, 20 लाख या 50 लाख रुपये तक एक-एक महीने का बिल आ रहा है। इसलिए इस बारे में विस्तृत कामकाज होना चाहिए। जितना विस्तृत यह बिल है, उतनी ही विस्तृत गाइडलाइन्स इसके लिए बननी चाहिए। जब हम रूल्स फ्रेम करने शुरू करेंगे तो इतने ही अच्छे तरीके से विस्तृत तरीके से रूल्स फ्रेम करें ताकि सीएसआर का जो उद्देश्य है, उस उद्देश्य की पूर्ति हो।
दूसरा बड़ा विषय जो इसमें निकलकर आता है, वह सीरियस फ्रॉड इनवैस्टिगेशन ऑफिस का है। यह अच्छा है। आपने सीरियस फ्रॉड इनवैस्टिगेशन ऑफिस को जो ताकत दी है, उसके लिए मैं आपको बधाई देता हूँ। उसको आपने अरैस्ट करने की ताकत दी, उसकी जो पूरी रिपोर्ट होगी, वह पुलिस की रिपोर्ट मानी जाएगी। आप यह नहीं कह सकते हैं कि एक टूथ लैस एजेंसी है। एक मजबूत व्यवस्था तैयार हो रही है और आने वाले दिनों में इससे कितना हैरसमेंट कॉरपोरेट सैक्टर के लोगों का होता है, यह देखने वाली बात है। लेकिन हो क्या रहा है अभी, मैं आपको एक उदाहरण देना चाहता हूं अभी हाल ही में एक कम्पनी को क्रैक किया गया, उसके घोटाले खोल कर सामने लाए गए। उस कम्पनी का नाम है स्टॉक गुरू। इस स्टॉक गुरू ने लगभग एक हजार करोड़ रुपये का फ्रॉड किया है, ऐसी एक जानकारी मिल रही है। जब सीरियस फ्रॉड इनवैस्टिगैशन ऑफिस ने केस रजिस्टर किया तो अचानक वह फ्राड की रकम घटकर साढ़े चार सौ करोड़ रुपया हो गया। यह अपने आप में एक बड़ा सवाल है कि साढ़े पांच सौ करोड़ रुपया कहां गया? उस कम्पनी में बड़े-बड़े पुलिस वाले, ब्यूरोक्रेट्स, आईएस रैंक के लोग, जो रसूख रखने वाले लोग हैं, जो बहुत ताकत वाले लोग हैं, उनके पैसे उसने ले रखे थे। जैसे ही केस रजिस्टर्ड हुआ, सबसे पहले उनके पैसे निकाल लिए गए। यह जो सीरियस फ्राड इन्वेस्टीगेशन आफिस में इस प्रकार का फ्राड शुरू हो गया है, इस फ्राड को भी रोकने का इंतजाम होना चाहिए। आप एजेंसी को ताकत दे रहे हैं, यह बहुत अच्छी बात है लेकिन इसे ताकत देने के साथ-साथ इस के ऊपर चैक भी रखना पड़ेगा और नजर रखनी पड़ेगी। हमारे साथी ने अच्छे आफिसर्स की व्यवस्था की बात का सवाल उठाया है, मुझे नहीं लगता कि इस बारे में सवाल उठाने की आवश्यकता है। कारपोरेट अफेयर्स को समझने वाले अच्छे आफिसर्स तैयार हैं, तैयार हो सकते हैं। बैंकिंग लॉ को समझने वाले अच्छे आफिसर्स हमारे देश में हैं और ज्यादा भी तैयार हो सकते हैं। सीबीआई के जो बड़े-बड़े अधिकारी हैं, कितने बड़े फ्राड की छानबीन शुरू करते हैं, बहुत एक्सपर्ट्स की तरह छानबीन करते हैं। आफिसर्स का देश में अकाल नहीं है, बस आफिसर्स की नीयत के ऊपर नजर रखने की आवश्यकता है, ऐसा मेरा एक निवेदन है।
इस निवेदन के साथ-साथ हाल के वर्षों में 1991 के बाद जब से निजीकरण की नीति हमारे देश में आई और आर्थिक उदारीकरण की व्यवस्था को हमने स्वीकार किया, तब से निश्चित तौर पर...( व्यवधान)
सभापति महोदय : आप अपनी बात को संक्षिप्त कीजिए।
श्री संजय निरुपम : महोदय, मैं थोड़ा तो बोलूंगा ही।
सभापति महोदय : आप बोलिए, लेकिन थोड़ा संक्षिप्त रखिए। हम आपको बोलने का मौका तो दे ही रहे हैं।
श्री संजय निरुपम : वर्ष 1991 के बादआर्थिक उदारीकरण का दौर शुरू हुआ और उसके बाद हमारे देश की अर्थव्यवस्था में काफी विस्तार हुआ। हमारी अर्थव्यवस्था बहुत फैली है, जैसा कि मंत्री जी ने बताया कि तीस हजार कम्पनियां 1956 में थीं और आज साढ़े आठ लाख के आस-पास कम्पनियां हैं। जैसे-जैसे अर्थव्यवस्था में विकास और विस्तार हो रहा है, वैसे ही कारपोरेट जगत में भी बहुत सारी एक्टीविटीज हो रही हैं। पिछले दस-पन्द्रह वर्षों में तेजी से मर्जर और एक्वीजिशन के काम हुए हैं। कितनी कम्पनियों ने मर्जर किया, कितनी कम्पनियों ने एक्विजिशन किया, उसकी एक बड़ी लिस्ट है, जो कि मेरे पास नहीं है, लेकिन कम्पनी अफेयर्स के पास होगी। लेकिन इस दौरान जो इंसाइडिर ट्रेडिंग होती है उसके भी केसिस निकल कर आते हैं। दुर्भाग्यवश हमारे देश में इंसाइडिर ट्रेडिंग में शामिल लोगों के ऊपर सख्त कार्यवाही नहीं हो पाती है। एक-दो केसिस मुझे याद आते हैं लेकिन मैं नाम नहीं लेना चाहता हूं। जिस तरह से यूएसए में होता है कि भारतीय मूल के एक गुप्ता जी थे, जो कि मैकेन्जी में काम करते थे। उन पर आरोप लगा तो उन्हें उठाकर जेल में डाल दिया। अब वहां यूएसए में किसी की हिम्मत नहीं होगी कि वह ऐसी ट्रेडिंग कर सके। हमारे यहां एक-दो ऐसे केस निकले हैं, लेकिन वह आदमी जेल में नहीं डाला गया। एक-आध करोड़ रुपए का डिक्लेयरेशन नहीं था, उस पर कुछ पैनल्टी डाल कर छोड़ दिया गया। ऐसे में बढ़ते मर्जर और एक्विजिशन के केसिस हैं, जिनके तहत इनसाइडर ट्रेडिंग हो रही है, उसे समझना और उस पर सख्ती से कार्यवाही करना बहुत आवश्यक है।
यहां चिट फंड कम्पनियों के बारे में क्लाज है। मैं पूरा क्लाज नहीं पढ़ रहा हूं। चिट फंड कम्पनियों के बारे में जिस प्रकार का प्रोविजन आया है, निश्चित तौर पर यह स्वागत योग्य है। मैं इसका स्वागत करता हूं। छोटे-छोटे इन्वेस्टर्स को लूटने का हमारे देश में जो कार्यक्रम चल रहा है, वह एक बहुत ही जघन्य अपराध है। देश में लगभग दो हजार के करीब ऐसी चिट फंड कम्पनियां हैं। उन कम्पनियों को चैक करना और जो छोटे-छोटे बचतकर्ता हैं।
20.00hrs उनके पैसे जिस प्रकार से उसमें शामिल हैं, उनको जिस तरीके से निराश किया जा रहा है, उसको चैक करने का इसमें जो इंतजाम है, उसके लिए आपको बहुत बधाई हो और उसके लिए मैं आपका अभिनंदन करूंगा। पियरलैस से लेकर, अभी ताजा एक क्यूनेट कम्पनी आई है, कोई मलेशियन ग्रुप की कम्पनी है। मल्टी लेवल मार्केटिंग, पैरामिड मार्केटिंग, इस तरह की कम्पनियों का जो खेल चल रहा है, उन कम्पनियों को चैक करना बहुत आवश्यक है। ये बड़ी-बड़ी कम्पनियां हैं। सत्यम कम्प्यूटर के बारे में मंत्री जी ने जिक्र किया। सत्यम कम्प्यूटर को हमारे देश की सरकार ने बहुत अच्छे ढंग से हैंडल किया। फिर महेन्द्रा ने उसको टेक ओवर किया। सत्यम के मालिक जो श्री राजू थे, उनको अरैस्ट किया गया। उनके फाइनेंस डिपार्टमेंट के कुछ अधिकारियों को अरैस्ट किया गया, लेकिन जिस चार्टर्ड एकाउंटेट कम्पनी की वजह से सत्यम में इतनी बड़ी फर्जिंग हुई थी, उस कम्पनी के ऊपर कोई कार्यवाही नहीं हुई। इसको बोलते हैं - प्राइस वाटर हाउस कूपर। ये विदेशी कम्पनी थी। आज भी वह कम्पनी हर जगह उसी तरीके से काम कर रही है। आपने इसमें जो ऑडिटिंग और एकाउंटिंग के ऊपर एक प्रोविजन डाला है, वह बहुत अच्छा प्रोविजन है। उससे सख्ती होगी। ऐसी जो चार्टर्ड एकांटेंट कम्पनियां हैं, जो ऑडिटिंग फर्म्स हैं, इसमें अगर कोई कम्पनी गलती करती है तो उसका लाइसेंस सीधे रद्द होना चाहिए। उसको इस बिजनैस में काम करने का कोई हक नहीं होना चाहिए।
आपने एक अच्छी व्यवस्था की है कि पांच साल से ज्यादा कोई एक ऑडिटिंग कम्पनी किसी भी कम्पनी के साथ अपना रिश्ता नहीं रख सकती है। हर पांच साल बाद उसको बदलना पड़ेगा। इस हिसाब से आपका यह अच्छा सुझाव है। दूसरा, चेंज ऑफ बिजनैस के बारे में जो एक व्यवस्था है, आज हमारे यहां क्या होता है। मान लीजिए, एक फिश फार्मिंग कम्पनी है, प्रोन फार्मिंग कम्पनी महाराष्ट्र में है। वह रातोंरात प्रोन फार्मिंग के धंधे में जाते हैं, कुछ पैसे कमाते हैं, बैंकों से लोन लेते हैं और रातोंरात तय करते हैं कि ऐसा करेंगे कि अब हम आईटी कम्पनी बनेंगे। रातोंरात अपना नाम बदल लेना, धंधा बदल लेना, किसी इन्वेस्टर से नहीं पूछना। उसके ऊपर आपका जो प्रोविजन है, निश्चित तौर पर इस प्रकार के जो मेलप्रेक्टिसेस हैं, उनके ऊपर चैक लगेगा। एक बड़ी एयरलाइन कम्पनी, जो छ: महीने से अपने एम्प्लाइज़ को सैलेरी नहीं दे पाई है। उसके जो मालिक हैं, वे हमारे कुलिग हैं। छ: महीने से उस कम्पनी के एम्प्लाइज़ को सैलेरी नहीं मिली है। कम्पनी के एम्प्लाइज़ की वाइफ़्स सुसाइड कर रही हैं। सब रोज एक-एक प्लेन लेकर जा रहे हैं, उस कम्पनी के बारे में आज तक कोई एक्शन नहीं लिया गया।
सभापति महोदय, मेरी आपके माध्यम से सरकार से गुजारिश है कि उस कम्पनी के खिलाफ कार्यवाही होनी चाहिए, मैनेजमेंट टेक ओवर होना चाहिए। जैसे हमने सत्यम को बचाया, उसी तरह से इस कम्पनी को भी बचाना चाहिए। अगर ये मालिक इसे नहीं बचा पा रहा है, इसे पूरी दुनिया में घूमने का शोंक हैं तो वह घूमे। जिस कम्पनी के एम्प्लाइज़ की वाइफ़्स सुसाइड कर रही हैं, उस कम्पनी का मालिक साढ़े तीन लाख का सोना एक मंदिर में अपने जन्मदिन पर डोनेट करता है। वह बड़ी-बड़ी पार्टियां करता है, आप बिलकुल करिए। लेकिन ये जो कार्पोरेट गवर्नेंस की इसमें कमी आई है, उस कमी को दूर करने की दिशा में कम्पनी अफेयर्स मिनिस्ट्री को आगे जाकर कार्यवाही करनी पड़ेगी, ऐसा मेरा आपसे निवेदन है। उस कम्पनी को बचाने की दिशा में, उस कम्पनी के एम्प्लाइज़ की रक्षा करने की दिशा में, उसका जो पूरा ऑपरेशन हॉल्टेड है, उस ऑपरेशन को फिर से आगे चलाने की दिशा में निश्चित तौर पर मंत्रालय की तरफ से यह काम होना चाहिए, ऐसा मैं मंत्री महोदय से निवेदन करना चाहूंगा। मैं कुछ बातें सैलेरीज़ के बारे में कहना चाहता हूं। आज सचमुच यह बात बड़ी आश्चर्यजनक लगती है और बहुत दुख भी होता है कि इस देश में लाखों-करोड़ों लोग गरीबी रेखा से नीचे रहते हैं। 23-26 परसैंट के आसपास अलग-अलग फीगर्स आते हैं। शहरों में जाकर देखिए। मुंबई जैसे शहर में जाकर देखिए, वहां बहुत से लोग झोंपड़ियों में रह रहे हैं। उनकी जिन्दगी ज़लील हुई पड़ी है। उसी शहर में ऐसे-ऐसे कार्पोरेट सैक्टर के प्रमोटर्स हैं, जिनकी सैलेरी डेढ़-दो सौ करोड़ है। ऐसे में सैलेरी को रेशनलाइज़ करना एक आवश्यक कदम है। मुझे लगता है कि अभी इसमें जो 11 परसैंट का प्रावधान है, उस प्रावधान का भी वे दुरुपयोग करेंगे। उस सैलेरी को कहीं न कहीं ज्यादा से ज्यादा रेशनलाइज़ करने के लिए जब रूल्स फ्रेम करें तो उसमें इस प्रकार की एक गाइड लाइन आनी चाहिए, ऐसा मेरा आपसे निवेदन होगा। एक अलग कानून है, उसके लिए एक अलग कोर्ट है। आपने एक अलग ट्रिब्यूनल बनाया, एक अलग पुलिस एजेंसी आपने बना कर दी है। मैं उम्मीद करता हूं कि इस कानून के माध्यम से हमारे देश में जो कार्पोरेट फ्रॉड्स हो रहे हैं, उनके ऊपर निश्चित तौर पर एक नियंत्रण स्थापित होगा और जो छोटे-छोटे इन्वेस्टर्स और बचत कर्ता हैं, उनकी जमा पूंजी सुरक्षित रहेगी और हमारे देश में एक अच्छा कार्पोरेट गवर्नेंस का राज होगा, ऐसी मैं उम्मीद करता हूं।
इसके साथ ही मैं नौजवान मंत्री के द्वारा लाए हुए इस विधेयक का समर्थन करता हूं।
MR. CHAIRMAN : Hon. Members, I have a list of seven or eight Members to speak on this Bill. If the House agrees, the time of the House may be extended by one hour.
SEVERAL HON. MEMBERS: Yes.
THE MINISTER OF URBAN DEVELOPMENT AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI KAMAL NATH): Mr. Chairman, Sir, I would like to make a submission. I would appeal to the Members that we have to take this Bill to the Rajya Sabha. Please understand my dilemma. Please be brief so that this Bill is passed today itself. … (Interruptions)
MR. CHAIRMAN: I think, the House agrees. The time of the House is extended by one hour.
Now, Shri Shailendra Kumar ji.
श्री शैलेन्द्र कुमार (कौशाम्बी): माननीय सभापति महोदय, आपने मुझे कम्पनी विधेयक, 2011 पर बोलने का अवसर दिया, इसके लिए मैं आपका आभारी हूं।
अभी हमारे मित्र शिव कुमार उदासी साहब बोल रहे थे, बड़ा अच्छा उन्होंने इस पर अपना पक्ष रखा।...( व्यवधान) माननीय मंत्री जी डिस्टर्ब कर रहे हैं।...( व्यवधान)
सभापति महोदय : कृपया शान्त रहिये। व्यवधान न करें, उनको बोलने दें। आप बोलिये। आप मेरी तरफ देखकर बोलिये।
श्री शैलेन्द्र कुमार : आप मंत्री जी को देखिये।...( व्यवधान)
सभापति महोदय : मंत्री जी, जरा बैठ जायें। मंत्री जी बैठे हैं, आपकी बात सुन रहे हैं।
श्री शैलेन्द्र कुमार : उदासी जी हमारे मित्र हैं। इनको मैं बहुत-बहुत धन्यवाद देना चाहूंगा। मुझे नहीं मालूम था कि ये पढ़ते भी बहुत हैं। जब भी मैं इनके घर गया तो ये पढ़ते हुए ही मिले, इसलिए मैं इनका बहुत आभार व्यक्त करता हूं। बहुत तैयारी के साथ जिस प्रकार से माननीय मंत्री जी ने अपनी बात इस बिल पर रखी है, उसके मुताबिक अपना पक्ष भी शिवकुमार उदासी जी ने रखा है।
सबसे पहले मैं माननीय मंत्री सचिन पायलट जी का बहुत आभारी हूं कि वे इतना पोथन्ना जैसा बिल लेकर हम लोगों के बीच में आये और अपना पक्ष भी बहुत अच्छी तरह से प्रस्तुत किया। आपको हम लोगों की, पूरे हाउस की शुभकामनाएं हैं कि आप आगे बढ़े, तरक्की करें।
दूसरी बात यह है कि इस बिल में अभी देखा गया कि 1956 के बाद 1993 तक करीब 26 संशोधन हुए हैं। आपने उस वक्त की 30 कम्पनियों का हवाला दिया। इस वक्त 2012 में पूरे देश में 8.5 लाख कम्पनियां हैं। इसमें 193 स्टेंडिंग कमेटी की संस्तुतियां आई हैं, रिकमेण्डेशंस आई हैं और वे सब आपने मान ली हैं, इसके लिए मैं आपका आभारी हूं कि आपने स्थाई समिति की जो भी रिकमेण्डेशंस आईं, सब आपने मान लीं।
जहां तक देखा गया है, चाहे वे निजी कम्पनियां हों या सरकारी उपक्रम हों, बहुत सी हमारे देश में नवरत्न कम्पनियां हैं, मिनी नवरत्न कम्पनियां हैं, जिन्हें राष्ट्रपति जी के द्वारा और सरकार के द्वारा पुरस्कृत किया जाता है। जैसे फिक्की है, सेबी है, उसी प्रकार से मुझे सौभाग्य प्राप्त हआ कि एक डिक्की भी है, दलित इंडियन चैम्बर ऑफ कॉमर्स, दो हजार के करीब इस डिक्की के मैम्बर्स हैं। उन्होंने हम सभी शैडय़ूल्ड कास्ट्स, शैडय़ूल्ड ट्राइब्स एम.पीज़. लोगों को बुलाया। हमको नहीं मालूम था कि हमारे अनुसूचित जाति, अनुसूचित जनजाति के भी इस प्रकार के कारपोरेट घराने के लोग हैं। वहां पर पहुंच कर हम लोगों को बहुत खुशी हुई, हमारे तमाम मंत्रीगण भी वहां गये थे। मैं आपके माध्यम से माननीय मंत्री जी से कहूंगा, सरकार से भी कहूंगा कि जिस प्रकार से फिक्की है या डिक्की जो बनी हुई है, डिक्की के लोगों को आपके प्रोत्साहन की जरूरत है, उनको बैकिंग की जरूरत है। आप इसका ख्याल जरूर रखिएगा, क्योंकि, आज जो भी सरकारें हैं, चाहे एन.डी.ए. की हो या यू.पी.ए. की हो, वे हमेशा दलितों की बात करती हैं। अगर ये लोग छोटी-छोटी पूंजी लेकर आगे बढ़ते हैं तो इनके हितों की रक्षा के लिए, इनको निवेश के लिए, इनको लोन के लिए भी आप प्रोत्साहन देंगे, यह मेरी आपसे अपेक्षा है।
दूसरी बात यह है कि यहां पर सी.एस.आर. के बारे में आपने बताया। कारपोरेट सोशल रैस्पोंसिबिलिटी की बात जो आपने रखी है, मैं बहुत ध्यान से इसे देख रहा था, यह बहुत अच्छी योजना है। अभी हमारे संजय निरुपम जी ने बड़े विस्तार से इसको परिभाषित भी किया है, लेकिन जहां तक मैं पब्लिक सैक्टर अंडरटेकिंग की मीटिंग में गया, ऐसी बहुत सी कम्पनियां हैं, सी.एस.आर. में जैसा आपने परिभाषित किया कि प्रोफिट का दो परसेंट ये कम्पनियां सोशल नेटवर्किंग के विकास में, कल्याण में लगाती हैं। लेकिन वह कम है। बहुत सी ऐसी कंपनियां हैं, जो करोड़ों के फायदे में हैं। मैं चाहूंगा कि प्रॉफिट को दो पर्सेंट से आगे बढ़ायें। ज्यादातर मैंने देखा है कि जो कंपनियां जहां पर स्थापित हैं, उसके इर्द-गिर्द जो गांव या जो भी इलाके हैं, उनके डेवलपमेंट के लिए वे काम करती हैं। कुछ कंपनियां एनजीओ को भी काम देती हैं, क्योंकि अभी तक सीएसआर का कोई मानक फिक्स नहीं है। हम लोगों ने कई कंपनियों के बारे में जब अध्ययन किया तो पता लगा कि कुछ तो वे डायरेक्ट करते हैं, कुछ एनजीओ के थ्रू करते हैं, कुछ लोग अपने इलाके में करते हैं और कुछ लोग ऑल ओवर इंडिया में कल्याणकारी विकास की योजनाओं पर काम करते हैं। मैं कहना चाहूंगा कि इसके लिए आप फिक्स मानक बना दें कि कैसे, किस इलाके में, कहां पर ये करें और खासकर मैं चाहूंगा कि जो रिमोट एरियाज़ हैं, जो दूर-सुदूर के इलाके हैं, जहां पर डेवलपमेंट नहीं हुआ है, वहां पर कम से कम इसे स्थापित किया जाये तो मेरे ख्याल से बहुत अच्छा हो। ...( व्यवधान)
सभापति महोदय : संक्षिप्त कीजिए।
श्री शैलेन्द्र कुमार : महोदय, दूसरी बात यह है कि बहुत सी ऐसी कंपनियां हैं, जिनमें सरकार की पूंजी लगी है और बहुत से लोगों ने ऋण लिये हैं। वे कंपनियां आज बीमारी की हालत में हैं, जिन्हें सिक कंपनियां कहते हैं, उनको भी पुनर्जीवित करने की आवश्यकता है। इस ओर सरकार ध्यान दे और खासकर आपने जो निवेशक और शेयर धारकों के हितों की रक्षा की बात की है, उस तरफ विशेष तौर पर ध्यान देने की आवश्यकता है। बहुत सी कंपनियों के बारे में अभी हमारे पूर्व वक्ताओं ने कहा, उदासी जी ने कहा, संजय निरूपम जी ने कहा कि बड़े पैमाने पर पैसे ले जाते हैं और सत्यम आदि तमाम कंपनियों की बात इन्होंने कही। ऐसी बहुत सी कंपनियां हैं, बहुत सी चिट फंड कंपनियां हैं, जो पब्लिक के पैसे को लेकर भाग गयीं। इसके लिए आप सजा का प्रावधान बहुत कड़ा करें ताकि आने वाले समय में जो भी कंपनियां स्थापित हो रही हैं, वे इस तरह की जुर्रत न कर सकें और इस तरह का कोई प्रयास न कर सकें।
श्रमिकों के हितों की रक्षा की तरफ आपने इंगित किया, गुरूदास गुप्त जी सदन में उपस्थित होते तो बड़ा अच्छा होता। श्रमिकों के हितों की रक्षा, कर्मचारियों के हितों की रक्षा को सर्वोपरि रखें क्योंकि इन्हीं पर पूरा संस्थान और कंपनियां आधारित होती हैं। अगर इनकी यूनियन जायज मांग को लेकर हड़ताल करती हैं, अपनी मांग को लेकर बात कहती हैं तो उसको मानना चाहिए। आपको कारपोरेट घराने के लोगों पर दबाव बनाना चाहिए कि उनके हितों की रक्षा सर्वोपरि रखें।
सभापति महोदय : संक्षिप्त करें।
श्री शैलेन्द्र कुमार : महोदय, मैं समापन की ओर हूं, केवल दो-तीन प्वाइंट्स शेष हैं।
इस प्रकार की जो फ्रॉड करने वाली कंपनियां हैं, उन पर कड़ाई से सख्ती की जाए। जहां तक रोजगार के अवसर की बात आपने कही है, मैंने देखा है कि जैसे अभी हमारे यहां सरकारी उपक्रम लग रहे हैं, उसमें ये तमाम अधिकारी कर्मचारियों को बाहर से ला रहे हैं। यह कोशिश करनी चाहिए कि जिन लोगों की वहां लैंड गयी हैं, जिन लोगों ने स्वेच्छा से लैंड दी है, हम यह नहीं कहते कि उनकी उपजाऊ जमीनें थीं, लेकिन जिन लोगों ने स्वेच्छा से लैंड दिया है, उनको प्राथमिकता देनी चाहिए कि उन्हें उन कंपनियों में विशेष सेवा का अवसर प्रदान करें और उनको रोजगार दें। उनको विशेष अवसर प्रदान करें, यह मेरे कहने का मतलब है। यह कोशिश कंपनी को करनी चाहिए कि चाहे निजी कंपनी हो या सरकारी उपक्रम हो, इसमें आरक्षण की भी व्यवस्था हो। जो एस.सी., एस.टी. हैं, उन पर विशेष ध्यान दें कि इनको विशेष सेवा का अवसर प्रदान करें, तभी जो रोजगार के अवसर बढ़ाने की बात आपने कही है, वह पूरी हो पाएगी।
राष्ट्रीय कंपनी विधिक अधिकरण बनाये जाने की बात आपने कही है, यह बहुत अच्छी बात है। अगर कहीं भी कंपनी या संस्थान में कोई बात आए तो अपनी बात इसमें ले जाएं। इसको जल्दी से जल्दी बनाने की आवश्यकता है, तभी जाकर कंपनी शेयर धारकों, निवेशकों, श्रमिकों, कर्मचारियों और तमाम जो रोजगार के अवसर हैं, उनके हितों की रक्षा हो पाएगी।
महोदय, मैं ज्यादा कुछ न कहकर अपनी बात समाप्त करूंगा, चूंकि सभापति जी, जो हमारे सीधी के सम्मानित मित्र हैं, इन्होंने आपको इंगित किया और आपने घंटी बजा दी। ...( व्यवधान) मैं अपनी बात समाप्त करते हुए इस बिल का पुरजोर समर्थन करता हूं।
श्री विजय बहादुर सिंह (हमीरपुर, उ.प्र.): इसमें गोल्डेन प्रोविजन पहली बार आया है क्योंकि 50-60 साल से ज्यादा कंपनी एक्ट हो गया है। That is Section 172.
Section 135 ‘Corporate Social Responsibility’ अगर यह लेटर इन स्पीरिट में इम्प्लिमेंट हो जाए तो कंपनिज एक्ट में काफी चेंज आएगा। अभी इसके रूल्स बने नहीं है। इसका रियल उपयोग होना चाहिए। जैसा कि बताया जाता है कि कोई कारपोरेट सेक्टर अपना स्कूल चलाने लगा, ऐसा नहीं होना चाहिए। इसकी रियल सोशल रिस्पांस्बिलिटी होनी चाहिए।
दूसरा, इसमें जो वाइंडिंग-अप प्रोवीजन्स आए हैं, 1928 के एक्ट, 1942 के एक्ट और 1956 के कंपनी एक्ट में ये वाइंडिंग-अप प्रोवीजन है। आपने ट्रिब्यूनल गठित किया है। यह ट्रिब्यूनल 15 साल से अभी तक नहीं बन पाया है। वाइंडिंग-अप यह है कि if the company is unable to pay its debt. यह 242 सेक्शन है। ये रिस्पांस्बिलिटी बड़ा सिरियस चीज है। अभी तक पिछले साठ सालों से, वर्ष 1950 से, यह हाईकोर्ट जज करता था। They were expert on the subject. अब ट्रिब्यूनल में क्या होगा कि दो पुराने रिटायर्ड ब्युरोक्रेट्स या कुछ जान-पहचानी ऐक्सेस पावर, अगर वे आ जाएंगे then, winding up and rehabilitation of the company will become farce. मैं यह कहना चाहता हूं। The system, which has already stood the test of time. जो50 सालों से हाई कोर्ट की डिविजन बेंच वाइंडिंग अप कर रही थी, what is wrong in that? दूसरा प्रोविजन इन्होंने यह दिया है कि ...( व्यवधान)
सभापति महोदय : कृपया व्यवधान न करें। आप बोलिए।
…( व्यवधान)
श्री विजय बहादुर सिंह : मैं चाहूंगा कि यंग डायनेमिक मिनिस्टर साहब इसको रिलुक कर दें। अगर If this has stood the test of time by judicial decisions right from 1950 till date, why do we not continue that process? कैट में क्या हो रहा है? पता लगा कि रेलवे के रिटायर्ड ब्यूरोक्रेट्स आ गए आए। कम्पलसरी रिटायरमेंट का उनको मालूम नहीं है, by the time they know, they are out. नतीजा यह हुआ कि जब से कैट बनी है एरियर्स बाउंस हो गए। जो हाई कोर्ट्स में एरियर्स थे, वे कैट में चले गए। मैं चाहता हूं कि कंपनी एक्ट के जो ड्रास्टिक प्रोविजन्स हैं they may continue them under the judicial review of the High Court. उनको यह एडवांटेज होगा, लिटिगैशन खत्म होगा। After Shri L. Chander Kumar case, every order has the judicial review. वह हाईकोर्ट में चला जाएगा। ...( व्यवधान) The appeal from Caesar’s wife will go to Caesar. अगर ट्रिब्यूनल में संयुक्त सचिव हैं तो अपीलेट में सचिव हो जाएंगे तो फिर वही चीज हुई। ...( व्यवधान)मैं इसको लीगल ऐंंगल से क्लीयर करना चाहता हूं कि इतनी जल्दी तो इसको ओझा भी नहीं समझ सकते कि यह क्या है? इतनी जल्दी हाथ लगाएं और समझ जाएं यह तो बड़ा मुश्किल है। ...( व्यवधान) इतनी जल्दी इसको भाजपा वाले भी नहीं समझ सकते हैं। ...( व्यवधान) मेरा कहना यह है कि इसमें जो जूडिशियल रिव्यू का मैकेनिज्म है अगर हाईकोर्ट का मैकेनिज्म इनकारपोरेट करते रहें तो चलेगा।
एक और प्रोविजन है कि इनको ट्रिब्यूनल में अपील फाइल करने का लिमिटेशन तीन साल है। यह कहीं नहीं है। सिर्फ सिविल सूट फाइल करने का लिमिटेशन है कि तीन साल पहले आपने उधार लिया हो तो टाइम बार्ड होता है। Then, why it is three years and why not 90 days, which is all over there. लॉ ऑफ लिमिटेशन, सुप्रीम कोर्ट के जितने केसेज हैं, why only three years?
मैं अंत में कहना चाहता हूं कि इसमें जो वाइंडिंग अप के पावर्स दिए गए हैं, एक सैक्शन होता है if it is just and equitable, उसकी थोड़ी सी लैंग्वेज ट्विस्ट हुई है। मैं ज्यादा न कहकर इसका एक रिटन नोट दे दूंगा, क्योंकि अभी कमल नाथ जी ने बताया कि यह राज्य सभा में भी जाएगा। आज सिर्फ रिचुअल है, इसका एक्शन रिप्ले फिर होगा। मैं इसका रिटन नोट दूंगा और अगर वे वर्ड्स का एडजस्टमैंट कर सकें तो कर लें।
इसके अलावा इस बिल में और कुछ खास नहीं है। यह जिस तरह है, इसे पास कर दिया जाए, राज्य सभा में देखा जाएगा।
प्रो. सौगत राय (दमदम): सभापति जी, नार्मली इस बिल का विरोध करना चाहिए, क्योंकि यह आज ही लिस्ट ऑफ बिजनस में आया है।...( व्यवधान) आज ही पास हो रहा है।...( व्यवधान) हमें इस पर संशोधन देने का मौका नहीं मिला। लेकिन मैं फिर भी दो कारणों से इस बिल का समर्थन करता हूं। एक नौजवान मंत्री जिंदगी में पहली बार एक भारी बिल लाए हैं। मैं उनके पूज्य पिताजी को जानता था। मैं जिस रास्ते से रोज जाता हूं - राजेश पायलट मार्ग, तो उनकी याद आती है। उनका बेटा बिल लाया है, इसलिए इसका समर्थन करना हमारा फर्ज बनता है। ...( व्यवधान)
सभापति महोदय : कोई और बात रिकार्ड में नहीं जाएगी, केवल माननीय सदस्य की स्पीच रिकार्ड में जाएगी।
...( व्यवधान)* प्रो. सौगत राय : दूसरी बात, मेरे ख्याल से कम्पनीज़ लॉ जो 56 का कानून था, वह काफी मोटी किताब होती थी। This is only about 490 clauses. A single Bill has been presented. यह अच्छा है क्योंकि बिल कॉमप्लीकेटेड होने से विजय बहादुर जी जैसे वकील को फायदा मिलता है, बिल साधारण होने से हम जैसे आम आदमी को सुविधाएं मिलती हैं। इसलिए इस बिल का समर्थन करना चाहिए। इस बिल में कई नए सुधार लाए गए हैं। कॉरपोरेट गवर्नेंस के बारे में बताया गया, रिमुनरेशन पॉलिसी के बारे में बताया गया, कॉरपोरेट सोशल रिस्पौंसीबिलिटी (सीएसआर) दो प्रतिशत कर दिया गया, रोटेशन ऑफ ऑडिटर्स एंड ऑडिटिंग फर्म्स स्टैटूटरी बना दिया गया और इंडीपेंडेंट डायरैक्टर्स पर कोई रिस्ट्रिक्शन लाया गया। These are all welcome steps. यह अच्छी बात है। मैं बताना चाहता हूं कि हमारा कॉरपोरेट गवर्नेंस कितना कमजोर है, यह सत्यम कम्प्यूटर्स के केस में पता चला। कैसे एक आदमी ने कॉरपोरेट फ्रॉड करके पैसे का पहाड़ बनाया, सत्यम कम्प्यूटर्स इसका उदाहरण है। संजय निरुपम जी बता रहे थे कि उसका मालिक रामलिंगम राजू अभी जेल में है। लेकिन बात यह है कि यह हुआ कैसे? क्यों हमारा रैगुलेशन नहीं था कि जब वह इतना फ्रॉड कर रहा था तो उसे पकड़ा जाता। संजय निरुपम जी ने सही बात बताई कि रामलिंगम राजू जेल में गया, जो ऑडिटर था प्राइस वाटर हाउस कूपर, वह अभी भी व्यापार कर रहा है, उस पर कोई पाबंदी नहीं लगाई गई।
अभी वह वैसा ही चला आ रहा है। हमें देखना चाहिए कि ऐसा फ्रॉड फिर कभी न हो।
महाराज जी, मैं आपको मानता हूं। आपके प्रवचन की सीडी मेरे पास है। मुझे दो मिनट समय और दे दीजिए। मैं आपके आश्रम में भी गया हूं। मेरे ऊपर थोड़ी दया कीजिए।
सभापति महोदय: धन्यवाद।
प्रो. सौगत राय : महाराज मुझे जानते हैं, मेरे साथ उनका बहुत अच्छा रिश्ता है।...( व्यवधान)
सभापति महोदय : धन्यवाद।
Nothing else will go on record.
(Interruptions)* … PROF. SAUGATA ROY : Sir, I am finishing my speech in two minutes. Basically, we are supporting the Bill.
महोदय, मैं कहना चाहता हूं कि रिम्यूनरेशन पर लिमिट्स होनी चाहिए। हम एक गरीब देश में हैं, वहां रिलायंस का टॉप ऑफिशियल अम्बानी, नाम भी नहीं बोलना चाहिए, रिम्यूनरेशन की कोई लिमिट होनी चाहिए। मैं जब देखता हूं, तो आंसू आ जाता है कि उसने 27 फ्लोर का एक मकान मुंबई में बनाया है अपने रहने के लिए। क्या उसमें लगा पैसा उसका खुद का है? वह शेयरहोल्डर्स का पैसा है। अम्बानी स्टेडियम में शेयरहोल्डर्स की मीटिंग करता था, it is obscene display of wealth. वह जन्मदिन पर अपनी बीवी को एग्जीक्यूटिव जेट प्रजेंट करता है। क्या इस गरीब देश में ऐसा होना चाहिए? क्या इस पर कोई पाबंदी नहीं होनी चाहिए? यह नौजवान मंत्री हैं। एक समय जब हम लोग कांग्रेस में थे, हम लोग समाजवाद की बात करते थे और आज वही कांग्रेस आज अम्बानी फैमिली के लोगों को ...( व्यवधान)
सभापति महोदय : ठीक है।
प्रो. सौगत राय : महोदय, यह एक सीरियस मामला है। There should be a limit on remuneration, and this obscene and vulgar display of wealth must stop. दूसरी बात, संजय निरुपम जी ने बोला है, मैंने देखा मंत्री जी, कोलकाता गए थे। वहां पर उन्होंने बोला कि चिट फंड के खिलाफ कदम उठाइए। मैं समझता हूं कि सीरियस बात है। हजारों-लाखों स्माल डिपाजिटर्स का पैसा उमसें जमा हुआ है और कोई नहीं जानता है कि वह कब बंद हो जाएगा, ये सब गरीब लोग बेघर हो जाएंगे। सहारा के मामले में सुप्रीम कोर्ट ने एक जजमेंट दिया, उसको स्टे मिला। सुप्रीम कोर्ट ने कहा कि इतना रुपया जमा करना है। लेकिन कैसे और किसकी मदद से सहारा इतना बड़ा बन गया? यह बात समझनी चाहिए। उसकी कोई खास एसेट्स नहीं हैं। He wanted to have a cricket team in Pune. फिर बोला कि उसके लिए पूना में अपना स्टेडियम चाहिए, तो अपने नाम से स्टेडियम बना दिया। यह पैसा कहां से आता है? गोरखपुर के छोटे डिपॉजिटर्स के पैसे से इतना बड़ा बना और लड़के की शादी में 150 करोड़ रुपये खर्च कर दिया। इस मुल्क में कोई देखने वाला नहीं है? हमारे सामने कानून रहते हुए भी यह सब वल्गर डिस्पले ऑफ वेल्थ चलेगा? इस पर सोचना चाहिए। मुल्क आगे बढ़े, लेकिन यह आगे बढ़ना केवल कुछ कारपोरेट लोगों का आगे बढ़ना नहीं होना चाहिए। यहां कोई सामाजिक न्याय होना चाहिए। मैं विश्वास करता हूं, जैसा आप प्रवचन में बोलते हैं कि सीधा जीवन चलिए, वह करना चाहिए। मैं यह कहना चाहता हूं कि इस बिल का हम लोग समर्थन करेंगे। हमारी पार्टी का सिद्धांत है कि हम इस बिल का समर्थन करेंगे, लेकिन यह मेरी मांग है कि इस बिल को और स्ट्रंग बनाएं। सीरियस फ्रॉड इनवेस्टीगेशन ऑफिस बहुत पावरफुल आर्म है, कंपनीज के बारे में यह सीबीआई से भी ज्यादा पावरफुल हो सकती है। उसको स्टेटय़ूटरी पावर दे दिया, हम इसका समर्थन करते हैं, लेकिन they need more teeth. इसी बात के साथ मैं नौजवान मंत्री को बधाई देते हुए बिल का समर्थन करता हूं।
SK. SAIDUL HAQUE (BARDHMAN-DURGAPUR): Thank you, Mr. Chairman, Sir, for giving me permission to speak on this Bill. To make my speech very brief, I shall only make a few points.
My first point is about corporate social responsibility. The Bill states that a company having a net worth of Rs. 500 crore or more, or a turnover of Rs. 1,000 crore, or a net profit for development of Rs. 5 crore per annum, they will spend two per cent of their net profits in and around the area. But my point is that this provision should be made mandatory. In case of a PSU, it is mandatory; but in this case, the Bill states that if a company fails to spend such amount, the Board shall specify reasons for not spending that amount in its report. Why? The Board should not be given any option. They must spend at least two per cent of their total profit? Why should the net worth be limited to Rs. 500 crore? It should be made Rs. 100 crore. Similarly, why should the turnover limit be Rs. 1,000 crore? It should be made Rs. 500 crore.
The second point is about auditing and accounting. Auditor must be put under strict vigilance not ban for only five years, rather if any auditor commits any willful wrong, he should be blacklisted.
My third point is about the Company Law. Today, what we are seeing is that many companies register and engage themselves collecting money as ‘chit funds’, and thereby are deceiving the people. We are seeing these things in many parts of the country, particularly in my State of West Bengal. What is very alarming is that many persons associated with these ‘chit funds’ have political connections. Why? No person who has relations with any ‘chit fund’ should be elected as an MLA or MP. Such a provision should be there. My point is that the Company Law should be so strict that there should be no ‘chit fund’ companies as registered company. The existing ‘chit funds’ should be audited properly so that they cannot deceive the people.
Fourth point is about the interest of the workers and employees of a company, which should be looked into so that the workers are not deprived of any kind of benefits. At the same time, about the sick industries, SICA defines a sick company as an insolvent company and attempts to put in place the process by which such companies could be revived. The Eradi Committee pointed out the endemic delays in the restructuring process or revival process often caused by the company promoters themselves. So, the hon. Minister should look into that so that the sick companies could be revived without any impediments from the promoters. The safeguards of the workers of these sick companies should be protected.
Fifth point is about the definition of the listed company. That should be made more clear-cut. At the same time, the corporate sector should be brought under strict vigilance.
My sixth point is about considering the recommendation of the Standing Committee, that is, to restrict the number of companies beyond which an ‘audit firm’ shall not be auditors. The Government should prescribe the number of the companies.
About the definition of ‘promoters’, it should be relooked. I would request the hon. Minister to have relook at it and bring into its ambit all those persons associated either directly or indirectly as shareholders or otherwise and even those who are acting in a professional capacity and have the power to influence the company and control the company. They also should be brought into the ambit of this definition of ‘promoters’.
Now, coming to ‘men of high office’ who should not be there as any Company’s Director. Those who are ‘men of high office’, that is, Administrators, Executives or in judicial capacity, should not be made Directors, even after their retirement. There is sometimes a nexus between the bureaucrats and the executive. After their retirement, they become Directors.
Coming to the issue of constitutional validity, I would like to bring to the notice of the hon. Minister that the Bill provides for adjudication of company matters by the National Company Law Tribunal set up under the Act. However, a similar body set up under the Amendment to the Companies Act in 2002 currently faces a legal challenge in the Supreme Court. That needs to be looked into.
Now, there is a provision in the Bill that comes in conflict with the SEBI Act and its Rules. That must not be there. The SEBI Act must not be diluted, rather it should be made more strict to restrict frauds like what has happened in the case of Satyam. Any case of fraud should be investigated and proper punishment should be given.
What we see is that the SEBI Act, 1992 prohibits insider trading in the securities of a listed company. It prescribes a penalty of Rs. 25 crore or three times the profits made from such trading, whichever is higher, for those insiders found guilty of the offence. But what this Bill states is that the Bill bans only Directors or key managerial personnel from insider trading, and it prescribes only a penalty of Rs. 5 lakh to Rs. 1 crore. That should not be the case. It should be made more strict.
In case of delisting of a company, the SEBI Act says that if it is a listed company for three years, then the existing shareholders must approve of delisting. But the Bill does not restrict the types of companies which could delist themselves. Therefore, the interest of the existing shareholders, however small their shareholding may be, should be looked into.
With these points, I would request the hon. Minister to go through the Bill again, restructure it and then place it before the House.
DR. M. THAMBIDURAI (KARUR): First of all, I would congratulate my young friend who has taken over the charge as Minister of State(Independent Charge) and piloted this Bill. Sir, I know him very well. He is a very dynamic man and he has to come up in life further from this position to a higher position. I congratulate and I wish him to come and occupy that position. I know him very well. His father and me were here together. At that time, he was studying in school. Now, I am seeing him. He has become a great man and piloting a Bill for a good cause. … (Interruptions)
SHRI BHARTRUHARI MAHTAB (CUTTACK): Mr. Pilot is piloting a Bill.
DR. M. THAMBIDURAI : Sir, he has very clearly explained about the purpose of the Bill. He also accepted nearly 90 per cent recommendations of the Standing Committee. He forgot to mention about the report of the Standing Committee. The Finance Committee only took up all these things. We are all Members of the Finance Committee. Most of the Members of the Committee are speaking now. He would have accepted 100 per cent recommendations because most of the Members discussed and recommended them very carefully for this Ministry. He also explained the reason as to why he is bringing this Bill. It is because we want to encourage investment. The investment is more important. Without that, the country cannot develop; our economy cannot develop. We are having a liberalized economy. We are the most democratic country in the world. We have to encourage investment and think of the ways to protect the interests of the investors. That is why, they are bringing so many amendments to this Bill. He has said that the Bill protects the interests of the investors and also the interests of the workers. He also told that after 5 years, the auditors of the company will be changed. But what is happening? Even after 5 years, some juniors who are working as auditors in similar companies, are only becoming auditors to this company. Therefore, we cannot immediately stop that. But anyhow, we have to find out the ways to control that kind of a role.
Another important thing is about Corporate Social Responsibility. He said that two per cent of the net profit would be taken for that purpose. It has to be increased to five per cent because two per cent is too meagre for a company. What can you do with that two per cent for the social purpose? That has to be increased to five per cent. That is the suggestion which we are making.
What is happening in this country? Why are the investors not having confidence in investing? There are bogus companies. They are registering, cheating and running away because they are giving a lot of misleading advertisements. They are misleading the people especially the chit companies. What is happening in Uttar Pradesh? You know very well.
MR. CHAIRMAN: Thank you.
DR. M. THAMBIDURAI (KARUR): I am telling this because I was also holding the charge of this Ministry in 1998-99 as Union Cabinet Minister. . At that time, I received a lot of complaints about that company. I do not want to tell the name of that company. Recently, the Supreme Court has given the judgment in this regard. … (Interruptions)
MR. CHAIRMAN: Do not disturb him.
DR. M. THAMBIDURAI: At that time, when I was the Minister, these chit companies had amassed wealth. I am suggesting the young Minister to take care of the interests of the investors especially the depositors. There are many companies which are giving wrong advertisements and cheating the people. They are telling that if you invest now Rs. 100, you will get Rs. 200 within a year. Those companies are giving this kind of misleading advertisement. In Tamil Nadu, we have seen those advertisements and the people of Tamil Nadu have invested in so many companies and those people are cheated. I am suggesting to the young Minister that he has to restrict this kind of misleading advertisement. That is more important. I am suggesting that those advertisements must be controlled and stopped. He has to stop this kind of misleading advertisements in all forms of media. The company can give the advertisement about the company. The company should not give the advertisement about the profit. The poor people especially the wage-earners, the workers and also the rural people after investing their hard-earned savings, are suffering a lot. That is why, this aspect has to be taken care of. They should not give the wrong advertisements. The Minister should take necessary action.
Therefore, I once again congratulate the Minister. Let him be successful. He has brought this Bill for a good cause. I extend my best wishes for him.
SHRI BHARTRUHARI MAHTAB (CUTTACK): Mr. Chairman, at the outset, I should say that this Bill, as the Minister was introducing it, was weighing the weight of that Bill. He did not mention the number of pages that was actually there in the Bill. But, this is the second Bill which this Government had introduced. In the last Lok Sabha, that is, the 14th Lok Sabha, the Bill was introduced. Subsequently, a report was prepared by the Standing Committee. And out of hundreds of suggestions or recommendations that were made, many of them were accepted. After quite some time when new clauses were added to that and was again placed before the House, we took objection to that. The Chairman of the Standing Committee on Finance Shri Yashwant Sinha had to come out in public saying that this has become a new Bill. It has to be referred to the Standing Committee again. When it went to the Standing Committee, I need not mention the deliberations that took place there. But that is a part of history. Many Members wanted to go back again to those suggestions which were already delved into and to look at the Bill afresh. But the Chairman of the Finance Committee took the stand and many of us supported that whatever has already been deliberated and on which the Standing Committee has given its recommendations, we need not go back on those issues again. Whatever new suggestions have come, new provisions have been recommended are placed in the Bill, only those things can be looked into. That is why, a lot of changes have taken place in this Bill.
My humble opinion is that more changes are also required to be taken. It is because of the fact that the Act that is prevalent today is of 1956. Some tinkering might have happened in between. But the whole world has changed relating to the company and the management of the company. I have very little experience of managing a company. I do not hold any company nor do I hold any share in any company. Prof. Saugata Roy also has no share. He does not have any company. He is not a proprietor of any company. Many of us do not have that experience.
Once this Bill came before us for consideration, four major issues are to be delved into. Very rightly, the young Minister who is piloting the first Bill in his career would have been happy if there would have been less vacant benches today and we would not be approaching late night. Therefore, I would say at the outset that we need some more time to delve into it because this Bill is going to create a new atmosphere in this country. This Bill is going to create faith amongst people, those who are buying shares, those who are investing in companies, those who are managing the companies, those who are auditing the companies and those who are getting the benefit of the corporate sector. Therefore, the first and foremost issue is corporate governance. Initially, the first approach in this Bill which the Government has brought to make is about separation between the Chairman and the Chief Executive Officer. Invariably, we have seen many things happened during the last one decade and a half. That is one of the major issues which I think will specify number of companies in which an individual can become a Director. Independent Director is also being delved into. How the Board is going to function is being delved into and about the audit committee to examine eligibility and independence of the auditor is also being looked into.
Our good friend, learned friend Saugata Roy has mentioned about the remuneration. That also was deliberated upon in the Standing Committee. I hope when the Minister replies to the debate – I would be present here and I hope others who have participated in the debate also will be present– will dwell on that issue. Profit-related companies and those companies which are actually going down - how one is going to determine the remuneration?
Corporate Social Responsibility (CSR) of course is an issue that is being discussed not only today in this House but for the last one year or more CSR is being discussed in the media and outside. But that is one aspect. The major aspect I would say is how you are going to modulate or look into the affairs of the auditors who are actually going into the finance aspect of the respective companies. Will it be those two individuals who put their signatures on that audit report or that company which is actually involved in auditing that issue? We have also accepted foreign auditors to come in and give their reports. This Bill, to a great extent, looks into that aspect and also relating to independent auditors.
Sir, the Bill is to consolidate and amend the law relating to companies. The Indian business landscape has changed significantly since 1956. With the economy more globalised, capital more fungible, lower government supervision of business, and society getting more vigilant towards their rights and entitlements … MR. CHAIRMAN : Please conclude.
PROF. SAUGATA ROY : He is speaking very nicely, Sir. He is Editor of a newspaper.
SHRI BHARTRUHARI MAHTAB: It is a Odiya newspaper, Sir.
Therefore, laws need to reflect societal and economic changes and should not merely be drafted to mitigate events and scams that have happened in the recent past. By bringing in laws that are almost replicas of those operating in developed markets, we cannot materially enhance the quality of corporate governance in India where most of the listed companies have a significant majority holding by the promoter group while in the West such laws are written for companies having diverse shareholders. The Companies Bill has brought in elements of law that work well with other markets such as accepting the changes related to the digital age by allowing the use of video conferencing for Board meetings, electronic voting in general meetings, electronic filings, shelf registrations, exit options of minority shareholders as well as a few elements that make it contextual for India. Let us not forget, Sir, that the new legislation seeks to replace the half a century old Companies Act, 1956 and modernize corporate practice in line with developments taking place across the globe.
I come to the Corporate Social Responsibility spending which is an issue that is being discussed all around. The Standing Committee on Finance had asked the Government to clearly define in the Companies Bill the term ‘private placement’. I hope the Minister while replying to this issue will explain what this private placement instrument to raise money is and how it is going to benefit.
I come from the State of Odisha; Nishikant Babu comes from the State of Jharkhand; and there are some Members who come from Chhattisgarh. These are mineral-based sectors. Companies are mining there. Companies are putting up plants. But CSR activity is happening either in Mumbai or in other urban areas or even in Kolkata or even in some urban areas of their liking. So, how does it benefit us? The wealth of our area is being exploited. Certain people may get employment there; some State Governments have brought in legislation to restrict recruitment from outside. But what is the CSR activity of these companies where those companies are actually functioning? That is why, repeatedly our attempt was to make it mandatory. But what I find is that there is a dilution. I would be happy if the Minister, while replying, would say that there is no dilution. It is because the two per cent that was made mandatory, the Minister while introducing the Minister said that it is mandatory, but as far as I understand, there is a rider. If a company does not want to invest, in CSR he can specify the reason. If he is going to give a reason, will that reason be accepted by the people where that money was supposed to be spent or it is to be accepted by the Government which sits in Delhi? … (Interruptions)
MR. CHAIRMAN : Please conclude your speech now. Please conclude.
SHRI BHARTRUHARI MAHTAB : In that respect, I would only insist – earlier, CSR was voluntary; and for the first time, India is going to enforce it and make it mandatory. Yet you have given a leeway. I hope the Minister will remember about a very learned industrialist, Jamsetji Tata, in a letter to his son, Dorabji, way back in 1902, had written that business owes its existence to the community. The Government’s approach, therefore, should be to encourage the corporates to pursue CSR activities by providing incentives for meaningful contribution to society.
There are two more points which I need to mention here.
MR. CHAIRMAN: Please conclude now.
SHRI BHARTRUHARI MAHTAB : After having a fairly free run of the place all these years, Indian companies will need to get used to some discipline, when it comes to structuring their business and running them. Very soon, a small shareholder – this is the best part – might be able to take on company management; a handy-weapon for small investors seeking relief from errant corporates, will soon be available in our country. But I am of the opinion that corporate governance standards cannot be raised only by Independent Directors.
MR. CHAIRMAN: Please end your speech now.
SHRI BHARTRUHARI MAHTAB : The Bill expected to help in curbing a major source of corporate delinquency as clause 36 (c) has been amended to include punishment for falsely inducing a person to enter into any agreement with a bank or financial institutions with a view to obtain credit facilities. However, various provisions and sub-provisions of this Companies Bill are yet to be framed, putting the entire system in a flux and creating operational hindrances; one does not know when it will be done.
Lastly, Corporate Fraud Investigation Body, SFIO, will have the power to carry out arrest, once the new Companies Bill is passed by the Parliament.
MR. CHAIRMAN: Please sum up now.
SHRI BHARTRUHARI MAHTAB : SFIO shall have the power to arrest in respect of certain offences, which attract punishment for fraud. Those offences shall be cognizable and the persons accused of any such offence shall be released on bail subject to various conditions. This is in line with the Vepa Kamesam Committee on strengthening SIFO but this is not the whole thing. I hope, the hon. Minister will go through the suggestions of the Vepa Kamesam Committee’s Report. There is a need to strengthen SIFO.
Sir, with these words, I support the Bill that is before the House and we want this Bill also to go through the Rajya Sabha in this Session only.
SHRI AJAY KUMAR (JAMSHEDPUR): Sir, thank you for giving me this opportunity to speak. At the outset I would like to congratulate the hon. Minister for bringing this Bill and also the previous Minister, Shri Verappa Moily, who piloted this Bill. I would not speak too much on whatever has already been said and so I will keep my points short.
One of the recommendations of the Standing Committee was that the public sector undertakings notings by the controlling Ministry should be made public. I know that the Bill does not include this, but one of the major reasons as to why the PSUs are going through a major turbulence is because they get strange instructions from the various Ministries. So, if the Government really intends to protect the PSUs – we have seen it happen in Air India; we have seen it happen in oil companies – and really not want the companies like Coal India to disappear and become loss making, then I would request the hon. Minister to kindly consider that all instructions by the controlling Ministry should be made public. सीएसआर के बारे में काफी चर्चा हुई है। हम सरकार में भी थे और प्राइवेट सेक्टर में भी थे। लेकिन एक चीज़ ज़रूर है कि आप प्राइवेट कंपनी का जब तक सीएसआर का ऑडिट नहीं करेंगे, तब तक आपको कभी मालूम नहीं होगा कि वे सचमुच में दो प्रतिशत को उस क्षेत्र में इस्तेमाल कर रहे हैं या नहीं कर रहे हैं। खास तौर से उड़ीसा या झारखण्ड जैसी जगहों पर, जहां माइनिंग कंपनीज़, आयरन ओर और स्टील कंपनीज़ हैं। मैं मंत्री महोदय से अनुरोध करूंगा कि सीएसआर के काम को सचमुच में ऑडिट करने की आवश्यकता है कि यह सही में हो रहा है या सिर्फ अपनी बैलेंस शीट में दिखाया जा रहा है।
बहुत सारे साथियों ने एनबीएफसी के बारे में कहा है। जिस तरह से चल रहा है, जिस तरह से गरीब लोगों को कठिनाइयां हो रही हैं, तो मैं मंत्री महोदय से अनुरोध करूंगा कि एनबीएफसी की मॉनिट्रिंग के लिए एक सेल बना दें। जैसा कि सौगत रॉय साहब भी बोल रहे थे, कुछ कंपनियां जनता पर दबाव डाल रही हैं कि वे अपना पैसा वापस न लें और किसी और शेयर में बदल दें। इसलिए मेरा अनुरोध है कि एनबीएफसी के लिए एक स्पेशल मॉनिट्रिंग हो। दूसरा, सीरियस फ्रॉड ऑफिस को और ज्यादा स्ट्रेंथन करने की आवश्यकता है।
सर, एक और प्रावधान, पीनल प्रॉविजन जो ऑडिट के लिए है, उसको निकाला गया है। ऑडिटर की सांठ-गांठ से कोई भी काफी फ्रॉड कर सकता है तो इस पीनल प्रॉविज़न को लागू करना आवश्यक है। अब देखना यह है कि इसको आप किस तरह से करते हैं।
अंत में मैं यह कहना चाहता हूँ कि जो-जो कंपनीज़ हैं, जो देश के ऊपर प्रभाव डाल सकती हैं, चाहे वे कोल के क्षेत्र में हों, ऑयल के क्षेत्र में हों या प्राकृतिक संसाधनों के क्षेत्र में हों, उनके ओनरशिप को डिफ्यूज़ करना बहुत ही जरूरी है। कोई कंपनी इतनी बड़ी नहीं हो, जो कि कानून को अपने हिसाब से मैनुपुलेट कर सके। भविष्य के लिए Defuse ownership of companies के बारे में सोचना पड़ेगा। मैं इस बिल का समर्थन करते हुए आपको धन्यवाद देता हूँ कि आपने मुझे इस महत्वपूर्ण बिल पर बोलने का मौका दिया।
श्री निशिकांत दुबे (गोड्डा): सभापति महोदय, मैं यहां से बोलने की इजाजत चाहता हूँ।
सभापति महोदय : आपको इजाजत है।
श्री निशिकांत दुबे : सभापति जी, मुझे पता है कि मंत्री महोदय जल्दी में हैं और मैं भी चाहता हूँ कि यह बिल जल्दी से पास हो जाए। मैं इस बिल के लिए चार साल से स्थायी समिति में लगा हुआ था। सचिन पायलट साहब को सभी लोग बधाई दे रहे हैं, मेरी ओर से भी उनको बधाई है। फुटबॉल में 11 प्लेयर होते हैं, लेकिन जो अंत में गोल करता है, नाम उसी का होता है। इसको वीरप्पा मोइली साहब पायलट कर रहे थे, सलमान खुर्शीद कर रहे थे, उसके पहले प्रेम चंद गुप्ता कर रहे थे, स्थायी समिति में पहले श्री अनंत कुमार आए, मुरली मनोहर जोशी जी आए और उसके बाद यशवंत सिन्हा साहब आए, लेकिन यह सारा क्रेडिट सचिन साहब को जाएगा। इतिहास उनको याद रखेगा कि आप सन् 1956 के इतने वर्षों के बाद यह बिल लाए, इसलिए आप बधाई के पात्र हैं। चूंकि आप युवा हैं, इसीलिए यह पार्लियामेंट रात भर जाग कर आपको सहयोग कर रही है, इसलिए आपको पार्लियामेंट को भी धन्यवाद देना चाहिए।
यह जमाना परिवर्तन का है। इस बिल का मतलब चेंज है। जिस तरह से ऑब्जेक्ट्स एण्ड रीज़न में कहा गया है कि राष्ट्रीय और अंतराष्ट्रीय आर्थिक स्थिति जिस तरह से बदली है, उसके लिए नए कंपनी बिल की आवश्यकता है। इसीलिए इसको रीराइट किया गया है। इसी तरह से सरकार और भी कुछ कर रही है। डायरेक्ट टैक्स कोड, क्योंकि सन् 1965 का पूरा का पूरा इनकम टैक्स लॉ बदल रहा है। सन् 1947-48 में पार्लियामेंट में जो डिस्कशन हुआ था कि एक्साइज़ अलग रहेगा, सेल्स टैक्स अलग रहेगा तो अब सरकार वैट और इसके माध्यम से अब जीएसटी बदलने की बात कर रही है। आपको पता है कि इस चेंज में सहयोग करने के लिए, क्योंकि पहले सोशलिज़्म था, उसके पहले कम्युनिस्ट पार्टी का कम्यूनिज़म था और अब हम कैपिटलिज़्म की तरफ जा रहे हैं।
21.00hrs हमने फैक्ट्री बिल को बदला, इलेक्ट्रिसिटी बिल को बदला और उसके जो उदाहरण हमारे देश में हैं कि हम पूरी दुनिया में कैसे आगे बढ़ पा रहे हैं, उसका एक उदाहरण है और उसमें कंपनी बिल आपको सहयोग करेगा, ट्रंसपेरेंसी लाएगा, क्योंकि यह चेंज के साथ एक ट्रंसपेरेंट बिल है कि कैसे कारपोरेट में ट्रंसपेरेंसी आएगी और इक्विलिटी, जो सीएसआर है कि पारदर्शिता के साथ समानता, आम आदमी को समानता कैसे मिलेगी, यह इस बिल का मकसद है। हमारे पहले के जितने वक्ता बोले, उदासी साहब बोले, निरूपम साहब बोले, शैलेन्द्र कुमार साहब बोले, भर्तृहरि महताब साहब बोले या मंत्री जी आपने बोला, उसे मैं दोहराने की आवश्यकता नहीं समझता हूं। जब वर्ष 2000 में यह बिल आया और कहा गया कि पीसमिल अमेंडमेंट नहीं होना चाहिए, उसके बाद सरकार ने एक सच्चर कमेटी बनायी, सच्चर कमेटी के बाद इराडी कमेटी आ गयी, इराडी कमेटी के बाद जे.जे ईरानी कमेटी आयी। इन सबका जो एक समावेश था, एसएफआईओ के लिए जिस तरह से वेपा कामेसन कमेटी आयी और उसने जो चीज कही, उसके बाद चीजें निकलकर आयीं। इस बिल में मुझे पॉजीटिव चीज ई-गवर्नेंस दिखायी देती है, इनहैंस एकाउंटिबिलिटी है, लेकिन दुनिया में जो कानून है, उसके बारे में मुझे लगता है कि इस कंपनी बिल में कहीं न कहीं हम उसका इसमें समावेश नहीं कर पाए हैं। जैसे यू.एस. है, हम उनसे कंपीट करने की बात करते हैं, आज हमारे लिए यदि कोई इकॉनामी होगी, तीसरी इकॉनामी होगी, तो यू.एस. में क्या लॉ होगा, चाइना में क्या लॉ होगा? यू.एस. का लॉ यह है कि उनका एक फेडरल स्ट्रक्चर है। स्टेट के लिए अलग कानून है, अलग कंपनी लॉ है और सेंटर के लिए फेडरल स्ट्रक्चर के लिए उन्होंने अलग लॉ बनाया हुआ है। उसको हम एकमोडेट नहीं कर पाए, क्योंकि स्टेट को हमने कोई अधिकार नहीं दिया है, पूरा सेंट्रलाइज कर लिया है। यह बाद के दिनों में मुझे लगता है कि कहीं न कहीं समस्या क्रिएट करेगा, जोकि जीएसटी और वैट में हमें देखने को मिला है।
दूसरा, इसके बाद यू.के. है, वर्ष 1948 का जो यू.के. का लॉ है, वह मदरली लॉ माना जाता है, जिसको वर्ष 2006 में उन्होंने अमेंड किया है। उससे भी हमने बहुत कुछ सीखने का प्रयास नहीं किया है। वर्ष 1948 का जो उनका कंपनी लॉ है, यह पूरी दुनिया के लिए एक उदाहरण है। वर्ष 2006 में उन्होंने अमेंड किया, उसको भी हमने एकमोडेट नहीं किया। इसके बाद जर्मनी और फ्रांस है क्योंकि जिस इकोनॉमी के साथ हमें कंपीट करना है, जर्मनी में प्राइवेट सेक्टर के लिए अलग कानून है, पब्लिक सेक्टर के लिए अलग कानून है, फ्रांस में भी मोर और लैस वही है। हमने इस पूरे कंपनी बिल में, चूंकि हम रीराइट कर रहे थे तो उसे एकमोडेट नहीं किया है। जब आप उस बिल को कानून के तौर पर लायेंगे या उसका नोटीफिकेशन करेंगे तो इसको कैसे एकमोडेट करेंगे, यह एक देखने का सवाल है। इसके बाद कुछ चीजें हैं, छोटी-छोटी चीजें हैं, मैं चाहता हूं कि यह कानून यदि पास हो जायेगा, एक प्राइवेट प्लेसमेंट और पब्लिक ऑफर, दो चीजें हैं जिनके बारे में भर्तृहरि महताब साहब बता रहे थे। चिट फंड कंपनियां नुकसान कर रही हैं, कोई बात नहीं है, रियलिटी सेक्टर नुकसान कर रहे हैं, कोई बात नहीं है, लेकिन मैं यह कह रहा हूं कि इस देश में कई कानून हैं, 302 है, रेप का कानून है, आज ही सुशील कुमार शिंदे साहब कह रहे थे कि फास्ट ट्रैक कोर्ट हैं, क्या सब चीज बंद हो गयीं या वह बंद नहीं होती है तो आप बिना किसी को कोर्ट का सहारा दिये हुए उसे फांसी पर लटका दोगे। यदि आप ओएफसीडी, ऑप्शनल फुल्ली डिबेंचर जो है वो और जो नॉन कन्वर्टेबल डिबेंचर है, यदि उसे बंद कर देंगे, प्राइवेट प्लेसमेंट को यदि पब्लिक ऑफर के साथ ला देंगे, तो मैं यह कह सकता हूं, जो शैलेन्द्र कुमार जी का कंसर्न है कि कोई भी दलित आदमी, कोई भी गरीब आदमी एक इंडस्ट्री नहीं खोल सकता है। इस देश में उदाहरण है कि टाटा संस एक ट्रस्ट के तौर पर आया, इंडिया बुल्स एक ट्रस्ट के तौर पर आया, सबने प्राइवेट प्लेसमेंट किया है इस देश में, चाहे टाटा हो, चाहे बिरला हो, चाहे रूइयाज हो, कोई भी हो, जितने बड़े-बड़े इंडस्ट्रियलिस्ट्स हैं, सबने प्राइवेट प्लेसमेंट के थ्रू यह किया है और उनका देश में कान्ट्रीब्यूशन है, चाहे एयरटेल हो। इसलिए मेरा यह कहना है कि इस तरह के क्लॉज को आपको कभी भी सरकार के इसमें नहीं देना चाहिए, सेबी को आप हाथ में दे रहे हैं, यह नहीं देना चाहिए। यदि ऐसा करेंगे तो मैं अभी सुशील कुमार शिंदे साहब से दो कास्ट्स को इंक्लूड करने की बात कर रहा हूं। मैंने आपको भी कहानी सुनायी थी, खेतौरी और घटवाल दो जातियां थी, कांस्टीटय़ुंट असेम्बली ने 26 नवम्बर, 1948 में उनको कहा कि ये बैकवर्ड ट्राइब्स हैं। जब वर्ष 1950 में नोटीफिकेशन होने लगा, तो क्लेरिकल एरर से वे जातियां खत्म हो गयीं और 65 साल से, मेरे से पहले जितने मेंबर ऑफ पार्लियामेंट्स हैं, वे लगातार इसके लिए प्रयास कर रहे हैं। ट्राइबल अफेयर्स की मंत्री रानी नरह बैठी हुई हैं, इनके मंत्री श्री वी. किशोर चन्द्र देव जी के साथ मैं कई मीटिंग कर चुका हूं, वे केवल सुधार होने के लिए, अब कहते हैं कि रजिस्ट्रार जनरल कहेगा, वे कहते हैं कि इसके लिए आपको शैडय़ूल ट्राइब कमीशन में जाना होगा, स्टेट का रिकमंडेशन लेना होगा, इथेनोग्राफी रिपोर्ट आयेगी। इतने कानून हैं कि क्लैरिकल एरर में वह सुधार आज तक नहीं हो पा रहा है। इसीलिए इन चीज़ों को आप समझने का प्रयास कीजिए। इसके अलावा कुछ क्लॉज़ हैं जिन पर मैं मंत्री जी से क्लैरिफिकेशन चाहता हूँ।
क्लॉज़ 149(3) में कहा गया है कि एक इंडीपैन्डैन्ट डायरैक्टर का डाटा बैंक आएगा। आप समझिए यदि किसी कोअमर्त्य सेन को डायरैक्टर बनाना है, किसी को बिल क्लिंटन को डायरैक्टर बनाना है, किसी को जॉर्ज बुश को डायरैक्टर बनाना है, क्या वे कहेंगे कि हम कंपनी में डायरैक्टर हो जाएँगे? मोइली साहब से मैं कहना चाहता हूँ कि कहीं वे "दूल्हा बिकता है बाज़ार में, मुझे खरीदोगे " इस तरह से कोई मैट्रिमोनियल या एडवर्टाइज़मैंट तो नहीं दे रहे हैं? यदि इंडीपैन्डैन्ट डायरैक्टर का डाटा बैंक आप बनाएँगे तो मुझे लगता है कि जो चीजें कंपनी को चाहिए, वे नहीं हो पाएँगी। यह क्लॉज़ स्टैन्डिंग कमेटी में भी हम लोगों ने मिस किया है और आपको इसका सुधार करना चाहिए था।
इसके बाद इंडीपैन्डैन्ट डायरैक्टर प्राइवेट कंपनी में भी आएगा। मान लीजिए, हम और उदासी साहब एक कंपनी बना लेते हैं तो उसमें इंडीपैन्डैन्ट डायरैक्टर की क्या आवश्यकता है? जब हम आपसे पैसा नहीं ले रहे हैं, हमारे घर का पैसा लग रहा है, दो करोड़ रुपये की पूँजी में हमने कंपनी बना ली तो उसमें इंडीपैन्डैन्ट डायरैक्टर की क्या आवश्यकता है, कौन सी चीटिंग हो रही है? इसलिए जब हम किसी से पैसा नहीं ले रहे हैं, चार दोस्त मिलकर यदि कंपनी बना रहे हैं, उसमें यदि आप ऐसा करेंगे तो लाइसैंस, परमिट और कोटा राज की तरह हो जाएगा और इस कंपनी बिल का मकसद पूरा का पूरा खत्म हो जाएगा।
इसके बाद स्माल शेयरहोल्डर के लिए आपने कहा है कि 151 एच स्माल शेयर होल्डर नॉमिनी होगा प्रमोटर डायरैक्टर का। यदि 151 को आप लागू कर देंगे तो वह तो उसके चमचे की तरह बिहेव करेगा। कोई भी 20000 का स्माल शेयर होल्डर है, उसको कंपनी वालों ने या प्रमोटर ने कहा कि यही हमारा रिप्रज़ेन्टेटिव होगा, डायरैक्टर होगा। इस तरह की सिचुएशन को खत्म करना चाहिए। उसके बाद सैक्शन 188 में है कि एम.डी. या डायरैक्टर किसी को पावर नहीं है। यदि उसको कोई इनवैस्टमैंट करना है, कहीं बाहर से मर्जर या एक्वीज़ीशन करना है तो उसको एजीएम में जाना पड़ेगा। अब आप समझिए कि एक मर्जर एक्वीज़ीशन के लिए यदि कंपनी के प्रॉस्पैक्ट्स को बढ़ाने के लिए उसको एजीएम में जाने की आवश्यकता पड़ जाएगी तो क्या होगा? मेरा यह कहना है कि ये सारे सैक्शंस - 188, 151, 149(3), 149(7) और 151 जो हैं, इनके बारे में आपको रीलुक करने की आवश्यकता है। मेरा यह मानना है कि आप किसी अधिकारी के दबाव में नहीं आइए। अधिकारी गलत बात कहेंगे और मैंने देखा है चार साल में कि अधिकारियों का रवैया बहुत ही खतरनाक रहा है। ...( व्यवधान) इसके बाद हाइब्रिड है जिसके कारण 4 लाख करोड़ रुपये का इनवैस्टमैंट हुआ है और हाइब्रिड क्लॉज़ को ही खत्म कर रहे हैं।
अंत में मैं उस बिन्दु पर आऊँगा जो हमारे भर्तृहरि महताब साहब कह रहे थे और आपने भी कहा कि एक नया क्लॉज़ है सीएसआर का। सीएसआर हम लोगों का बड़ा प्रिय विषय रहा। इसमें चेयरमैन यशवंत सिन्हा साहब, भर्तृहरि महताब साहब, गुरुदास बाबू यहाँ नहीं हैं, हम हैं, थम्बी दुरई साहब हैं - हम चार-पाँच सदस्य ऐसे थे जो लगातार चार साल से सीएसआर के लिए लड़ रहे थे और सीएसआर इस देश में कोई नई चीज़ नहीं में। यदि आप धर्म की बात करेंगे तो हिन्दू धर्म में यह धर्मादा के तौर पर, मुस्लिम धर्म में यह जक्कत के तौर पर और सिख धर्म में यह दसांत के तौर पर पहले से ही है। पुरानी दुनिया में भी देखें, मैसोपोटामिया का यदि उदाहरण देखेंगे तो हम्पी जो थे, उन्होंने कहा था कि यदि आप इस देश में कंट्रीब्यूट नहीं करेंगे तो हम आपको फांसी पर लटका देंगे।
सभापति महोदय : दुबे जी, एक मिनट विराम देंगे?
Hon. Members, the extended time is over. If the House agrees, the time of the House may be extended by another one hour. I think the House agrees.
…( व्यवधान)
श्री निशिकांत दुबे : इसी तरह से किसी भी धर्म की बात करेंगे, यदि आप जैन धर्म की बात करेंगे तो जैन धर्म क्या कहता है - “एकं सत विप्रा बहुधा वदन्ति” ...( व्यवधान) “सर्वे भवन्तु सुखिनः सर्वे सन्तु निरामयाः”; “अयं निजः परोवेति गणनां लघुचेतसाम” - यदि आप देखेंगे तो हमारे देश में उदाहरण हैं और यदि आप मॉडर्न युग में आएँगे तो 1622 में डच ईस्ट इंडिया कंपनी जो है, आपको पता है ना कि वहाँ कितनी बड़ी लड़ाई हुई, अमेरिका के अंदर लड़ाई हुई, और मैं मॉडर्न युग में मैं आपको कहता हूँ कि सीएसआर की आवश्यकता क्यों है। 1957-63 में लॉर्ड मैकमिलन यू.के. के प्रधान मंत्री थे। उनका बड़ा अच्छा क्वोट है -
“Behind the mask: The real face of CSR ” इसमें उन्होंने कहा -
“We have lived so long at the mercy of uncontrolled economic forces that we have become skeptical about any plan for human emancipation.” हमारे पास तीन उदाहरण हैं जो आपके समझने के लिए काफी हैं कि हमारे देश में सीएसआर की आवश्यकता क्यों है? एक बेड कम्पनी है और बहुत बड़ी कम्पनी है। केन्या और ब्राजील में क्या हुआ? लोग टीबी से मर रहे हैं। अगर बैड कम्पनी देखिएगा, तो लोग टीबी से मर रहे हैं। यह मैं नहीं कह रहा हूं बल्कि दुनिया का क्रिश्चियन एड का पूरा सर्वे किया है, उसने कहा है। इसके बाद शेल कम्पनी है। नाइजीरिया में 1990 के अंदर 80 लोगों को गोली मार दी गई। शेल कम्पनी सबसे ज्यादा प्रोफिट नाइजीरिया से ले जाती है और उसके बाद वहां के लोगों को पीने का पानी मुहैया नहीं है। हमारे यहां केरल का एक उदाहरण है। आप कहेंगे दुनिया का उदाहरण दे रहे हैं, हमारे यहां केरल का उदाहरण है कि कोकाकोला का केरल में प्लांट है। केरल में ऐसा है कि वहां के लोगों को पीने का शुद्ध पानी नहीं मिल रहा है। शुद्ध पानी के बिना वे विकलांग हो रहे हैं। इसलिए सीएसआर की आवश्यकता क्या है। सीएसआर को आप कोरपोरेट सोशल रिस्पोंसिबिलिटी से अलग कोरपोरेट सोशल एकाउंटेबिलिटी कहिए। इसे यह नया शब्द देना चाहिए कि आपकी एकाउंटेबिलिटी होनी चाहिए। उसकी एकाउंटेबिलिटी 10 कार्नर से होनी चाहिए। एकाउंटेबिलिटी क्यों होनी चाहिए, क्योंकि जो ह्यूमन राइट्स है और पर्यावरण जो उसके कारण खराब हो रहा है, उसके कारण प्रोटेक्शन आप किस हिसाब से करेंगे। जिस तरह से अभी भृतहरि बाबू बता रहे थे। मल्टी नेशनल कम्पनी को आप ला रहे हैं। दुनिया खुल रही है और मल्टी नेशनल कम्पनी आ रही है। वोडा फोन और हच का एक बहुत अच्छा केस है कि 11000 करोड़ रुपए का बाहर का बाहर ट्रंजेक्शन हो गया। आपका उसके ऊपर कोई कंट्रोल नहीं है, हमारे यहां से पैसा ले जा रहे हैं। उसके लिए आपको इसकी आवश्यकता है। आपका जो नेशनल लेजिस्लेशन रेग्युलेशन है, वह कहीं न कहीं ढीला है, जिसके बारे में कह रहे थे कि मैनडेटरी है या नहीं, नहीं देगा तो क्या करेंगे। मैं आपकी जानकारी के लिए बता दूं कि पांच परसेंट पहले से ही आपने पब्लिक सेक्टर कम्पनी को दिया हुआ है और हमारे यहां जो कोयला प्रोडय़ूसिंग राज्य हैं या माइनिंग प्रोडय़ूसिंग राज्य हैं वे कह रहे हैं कि पांच रुपए टन होगा, लेकिन मैं जिस एरिया से सांसद हूं आप देखें कि मेरी कम्पनी बीएफआर में चली गई है। ईसीएल कहती है कि हम नुकसान में हैं। हमारी राजमहल में जो सब्सीडरी है और चितरा में, वह एक हजार करोड़ रुपये हमारे गोड्डा जिला, जहां से मैं सांसद हूं और दूसरा जिला जो मेरा संसदीय क्षेत्र देवघर वहां से 1500 करोड़ रुपये कमाती है। लेकिन सौगत बाबू के रानीगंज क्षेत्र में ईसीएल नुकसान में है। इस कारण से ईसीएल अपने आपको नुकसान में कहती है और हम को जो पांच रुपये मिलने चाहिए, वह नहीं मिल रहा है। इसलिए मेरा यह कहना है कि सीएसआर को आप ग्रॉस प्रोफिट पर ले जाइए, न कि नेट प्रोफिट पर। यह मेरा सजैशन है। जो कम्पनियां आपको कह रही हैं कि आप उनको टैक्स में छूट दीजिए, वह गलत बात कह रही हैं। क्योंकि 33 परसेंट टैक्स हमारा है, हमारे लोगों का है। हम उनसे एडिशनल दो परसेंट मांग रहे हैं, इसलिए मेरी आपसे रिक्वैसट है कि इसको ग्रोस प्रोफिट में ले जाइए। बेशक आप उसको खर्च में डाल दीजिए। हम आपका खर्च इसको मान लेंगे, लेकिन दो परसेंट मैनडेटरी हो। माइनिंग के लिए अलग सीएसआर होना चाहिए और सर्विस सैक्टर के लिए अलग सीएसआर होना चाहिए, तभी इस बिल का कोई समाधान हो पाएगा। इन्हीं शब्दों के साथ मैं आपको शुभकामना देता हूं कि यह बिल पास हो और भविष्य उज्ज्वल हो।
MR. CHAIRMAN : Shri Abhijit Mukherjee. It is his maiden speech.
SHRI ABHIJIT MUKHERJEE (JANGIPUR): Thank you, Sir. I am honoured that you have given me this chance. In this august House, speakers like Mr. Jawaharlal Nehru, Indiraji, Mr. Rajiv Gandhi, Mr. Atal Bihari Vajpayee, Dr. Manmohan Singh, Mrs. Sonia Gandhi and other distinguished speakers have already spoken. I have got a chance to speak here now.
As we are running short of time, and the subject which is now being discussed, I was one of the practitioners of CSR as CSR Manager in my earlier profession days. From my practical experience, I bring out a few points about the practical problems the participating companies organisatons are facing. A lot of discussion has already taken place on the CSR. In July, 2010, in Puri there was a Conference on CSR was organized by department of Public Enterprise(DPE)and CSR guidelines were published by DPE. The three points which are important for Corporate Social Responsibility are Economy, Environment and Community-cum-people. Since Business is meant for profit, it is okay. Profit is not a dirty word, no doubt. But what is important is how, how much profit and the methodology of doing business/making profit. This Bill talks about corporate governance. A lot of distinguished speakers pointed out many points, which can be tackled under the corporate governance.
Businessmen should do business in such a way that it does not harm either to environment or economy or community. I would like to request the hon. Minister to make note of the points that I am going to make now. Firstly, 2 per cent profit should be the net profit. The definition of net profit also varies from one company to another. In ONGC, 2 per cent of Profit After Tax, which worked out to about Rs. 500 crore about two years ago and in SAIL, it was about Rs. 100 crore. In SAIL, specifically it is taken as PAT minus dividend minus dividend tax and it comes to little less than actually 2 per cent. So, the Bill should clearly mention the definition also with a formula to deternine two percent (2%)of profit.
The next point that I would like to make is that a lot of companies/organisations, including public sector companies, are supposed to have, under statutory obligations, good canteen, medical facilities to workers etc. Sometimes, they also accounted under CSR. Some very good companies and NGOs are working as CSR auditors. They have formulated some methodology. Many companies are doing CSR directly by themselves, but generally in public sector companies, either engineers or other officers are looking after CSR. not by sociologists. Generally, organisations hire NGOs to implement their CSR Projects. It is learnt that only 40% goes to the targeted beneficiaries .
In the past also, the topic of CSR was discussed. Many distinguished guests also applied their mind on that. They have brought out many good points. As the hon. Member who spoke prior to me said, there are many companies, particularly public sector companies, which are having units located in different States where one unit in a State is making profit and another unit located in another State is not making profit. It may be noted that one unit is not a company. I would say it is one of the sections of the company. That particular unit section is not making profit. The question is, whether the profit earned out of that particular unit located in a particular State should be distributed within that particular State or not? For example, coal, steel and power are produced in one State, but they are distributed all over the country. What should be the policy of these producing companies to spend money under CSR.
Sir, under CSR, what we generally mean is community development which was earlier known in the name of peripheral development that was restricted to 10-15 kms. radial distance surrounding that particular plant where it is located. I have personal experience that in a particular State, certain villages were adopted by a big company as model villages. Then, the State Government has even stopped giving pulse polio drops saying that it is the responsibility of that company. Mainly, the villages were developed as model villages by providing roads, potable water, medical facilities, solar lights and schools etc. At the same time, some NGOs were also hired to impart vocational training to the local villagers so that they can earn something out of the vocational training. The total target to support was for 4-5 years. If a company makes profit, then only they can give this money. Now, I would like to know whether it is possible to create some kind of a CSR Fund. When a company is making profit, some money should be put in that fund and from that fund, the money may be spent on CSR, like Tata has done. In that case, it will not make much of a difference whether the company is making profit or not.
The second alternative could be also like the PM Relief Fund, there should be a CSR Fund where companies/organisations will put a certain percentage or 2% profit of money there. From that Fund the work on CSR can be done all over India. Any company can pick up any particular area, like girl child education or immunisation or water for all or power for all, etc. They can choose some kind of a specific area and give the list of that to the Prime Minister’s Fund or CSR Fund.
The CSR Fund has already tied up with Tata Institute of Social Sciences in Mumbai and in fact they are also making guidelines and enlisting NGOs who can undertake these jobs. A company like NTPC has already given them a job; the whole CSR Fund goes there and in their chosen area they are spending that money. But the guideline is silent on that. So, I would like to draw the attention of the hon. Minister to look into this and see whether this thing can be incorporated here.
Sir, without digging into anyone, the Government companies are very susceptible to be dragged in controversy because of ministerial intervention in CSR Fund. I am not mentioning anybody’s name, but heavyweight Ministers can highjack that fund. It is not that the money is not spent but this should also be a part of Government of India’s or local State Government programme. It can be dovetailed with the local/Central Government’s programme and the place or area can be chosen in consultation with the local representative or with the local Government, maybe DM or SDO or somebody like that.
These are some of my suggestions; I did not get much time to prepare, but anyway, thank you very much. Sir, I support this Bill and congratulate the young hon. Minister for bringing this Bill.
SHRI H.D. DEVEGOWDA (HASSAN): Sir, I have also requested the hon. Minister of Parliamentary Affairs to give me some time to speak on this Bill. I have come today particularly to speak on this Bill. Please pardon me. I will take only five to ten minutes.
I do not want to unnecessarily consume the time of the House. This Bill has got 470 Clauses and I am unable to read all these Clauses. Please pardon me. I am going to raise only two issues on this Bill, that is, the Schedule VI – Infrastructural Projects, and Definition – Foreign company means any company or body corporate outside India, the places of business in India whether itself or through an agent, physically or through electronic mode.
Sir, the former hon. Chief Minister is here and earlier he was holding the portfolio of Companies Affairs. I will give only one citation. Our present Prime Minister, when he was the Finance Minister allowed FDI in infrastructure projects.
We have cleared several infrastructural projects in Karnataka. One Indian company entered into an MoU with two foreign companies. Those two foreign companies ran away and one Indian company tried to form a company with seven members @ Rs.10 share each, that is, with Rs.70. Mr. Moily is here, the land was given @ Rs. 10 per acre on lease for an infrastructural corridor project. That leased land was hypotheticated to ICICI bank for Rs. 250 crore. What you have brought in here – I have seen that – is serious fraud investigation. I would not like to consume more time by reading all these things. Today, that company has invested Rs. 1300 crore. It went into a joint development agreement for Rs. 8000 crore. The farmers are committing suicides and nobody bothers. Those farmers are losing their land. The hon. Home Minister, the Leader of the House, is here.
MR. CHAIRMAN: Thank you; you have made your point.
SHRI H.D. DEVEGOWDA : The farmers are committing suicides. Against those farmers who are suffering, 39 cases were launched. They are suffering in the courts. Those poor farmers are losing their lands. Regarding the infrastructural project which I have cleared, I submitted a memorandum to the Governor of Karnataka. He has, in turn, investigated and asked the State Government that 1839 acres of land around Bangalore, which was given in excess for the first phase, that should be rectified. The question is this. Now I want to tell the name of that company; it is NECEL and Nice. I do not want to tell the name of the promoter. I have recognized our senior leader because he always speaks so much which is going to enlighten me. I have not thoroughly studied the implication of this Bill. I am so happy that our young Minister has brought this Bill.
MR. CHAIRMAN: Thank you.
SHRI H.D. DEVEGOWDA: Sir, I will make a detailed representation to your goodself. Can you assure me to hold an enquiry on this particular company which has created such a fraud, the biggest fraud? I can quote innumerable instances how that company has committed fraud –I am not going to mention any individual – with collusion with officers and politicians and how that fraud has taken place starting from signing the MoU by me and up till today what the fraud has taken. You assure me that you are going to investigate whether by CBI or any agency, or independent auditor. As a former Prime Minister and a person who has signed that MoU with an American , the Governor of Massachusetts, will you assure me that you ask our hon. Parliamentary Affairs Minister, former Corporate Affairs Minister and the Leader of the House to assure me? I would most humbly request you to save our poor farmers and see that these types of fraudulent companies coming from abroad to invest money.… (Interruptions)
MR. CHAIRMAN: Okay; you write to the Minister.
SHRI H.D. DEVEGOWDA : For Rs. 10 leased land, not even a rupee they have invested. Now they have swallowed Rs. 8000 crore by signing a joint development agreement. For Rs. 10 land, now they have made an agreement with another Ajmera Builders company for Rs. 4 crore per acre. I will produce all the documents. It is Rs. 10 land and they have made agreement for Rs. 4 core. What is this? … (Interruptions)
MR. CHAIRMAN: Thank you. The hon. Minister now.
SHRI H.D. DEVEGOWDA : So, I would request you to promise to hold an enquiry on this issue. I will congratulate you on behalf of the poor farmers who are suffering in Karnataka.
SHRI SACHIN PILOT: Thank you very much. Before I give my response, I want to place on record my deep appreciation for all the hon. Members of Parliament, who have spoken at length and who have stayed up late in the evening. I want to thank the Parliamentary Affairs Minister for having made sure that we are working late. I also want to wish gratitude for the Leader of the House to be present here today.
सर, हमारे सभी साथियों ने बहुत अच्छी तरह से इस विधेयक पर अपनी बात को रखा है। मैं उदासी साहब से शुरुआत करना चाहता हूं जिन्होंने बहुत अच्छा भाषण दिया है। हमारी कोशिश यह रहेगी कि हमारे साथियों ने जिन-जिन मुद्दों को उठाया है, जितना ज्यादा मैं उन पर प्रकाश डाल सकता हूं, जितना ज्यादा उन का अनसर दे सकता हूं, इसके लिए मेरा पूरा प्रयत्न रहेगा। ...( व्यवधान) यह कहा गया है कि यह बिल बहुत बड़ा है। इसमें 470 क्लॉजेज हैं। हम आज जो बिल ले कर आए हैं, पहला जो बिल बना था वह आज से 99 साल पहले अंग्रेजों ने वर्ष 1913 में बनाया था उसके बाद यह वर्ष 1956 में यह दुबारा बना। आज हम लोगों को ऐतिहासिक मौका मिला है। आज हम लोगों को देश में अर्थव्यवस्था को नई परिभाषा देने का मौका मिला है। लोगों ने यू.के. की बात की। दूबे जी ने इस बात को मेंशन किया है। वर्ष 2006 का, इंगलैंड का जो कानून है उसमें 1000 क्लॉजेज हैं। हमारे पास 470 क्लॉजेज हैं। हमने कोशिश की है कि एक ऐसा बिल बनाया जाए, ऐसा कानून बनाया जाए जो व्यापक हो लेकिन बहुत लंबा न हो। क्योंकि आजकल कानूनी पचड़ों में कंपनी और इंडिविजुअल फंस जाते हैं।
उदासी साहब ने जिक्र किया है कि जो ड्राफ्ट रूल्स हम लोग बनाएंगे, कानून बनने के बाद जो नोटिफिकैशन होता है, वह रूल्स के माध्यम से होता है। जनरल प्रैक्टिस यह रहती है कि हम लोग रूल्स को खुले वातावरण में फ्रेम करते हैं। हम लोग इंटरनेट और वेबसाइट पर रूल्स के उन सारे प्रावधानों को डिसप्ले करते हैं। मैं हाउस को और आपको दुबारा आश्वस्त करना चाहता हूं कि जब भी हम लोग कोई फ्रेमिंग करेंगें तो आप सब को कांफिडेंस में लेंगे। न सिर्फ सांसदों से चर्चा करेंगे बल्कि कंपनिज, शेयर होल्डर्स, आम जनता, एनजीओ, जो भी लोग इस बिल के स्टेकहोल्डर्स हैं उन से सब से व्यापक चर्चा करने के बाद ही रूल्स को फ्रेम करेंगे।
सर, सीएसआर के ऊपर सभी लोगों ने अपनी-अपनी बातें कही। मैं बताना चाहता हूं कि इस बिल में हमने जो शेडय़ूल-7 बनाया है उसमें हमने 9-10 चीजों की सजैस्टिव लिस्ट रखी है जिनको सीएसआर के तहत हम लोग गिन सकते हैं। मेरा मानना है कि यह रिवाल्विंग आइडिया है। भारत दुनिया का पहला देश होगा जहां इसको एक प्रावधान बना कर, एक कानून में ले कर आ रहा है। समय के साथ इसमें बहुत से बदलाव लाने की भी गुंजाइश हो सकती है। लेकिन आप सब इस बात को मानेंगे कि यह एक अच्छी शुरुआत है। इसमें सभी दलों का समर्थन है। हम लोगों इस दिशा में बड़ा सोच-समझ कर, सबकी सहमति से और सब को सम्मिलित कर कदम उठाएंगे तो ज्यादा व्यापक होगा, इसमें ज्यादा कम्पलायंस हम लोगों को मिलेगा।
सर, जो दो परसेंट की बात की गई है। यह पीएसयूज के लिए पांच परसेंट है। अजय जी ने शायद इस बारे में बोला था कि जो पीएसयूज का सीएसआर होता है उसमें बहुत ज्यादा दखलअंदाजी होती है, उनको घाटा हो सकता है। पहली बात तो जो पीएसयूज मुनाफे में हैं, सिर्फ उन्हीं को सीएसआर करना पड़ेगा। देश में जो साढ़े आठ लाख कंपनिज हैं उनमें से सर्टेन क्लास ऑफ कंपनिज, जिनका स्पेसिफिक टर्नओवर होगा, पिछले तीन सालों में अगर वे प्रॉफिट में होंगे तभी सीएसआर करेंगे। मेरा भी व्यक्तिगत मानना है कि अगर हम कंपनिज को इतना पाबंद कर देंगे, उनकी किताबों की जांच-पड़ताल, इंस्पेक्टर राज इन्वोक करने का खौफ उन के ऊपर बना रहेगा तो स्वभाविक रूप से कंपनियां इस प्रावधान से बचने की कोशिश करेंगी। हमारी मंशा यह है कि हम गुड फेथ में कानून को बनाएं। हम नेगेटिव सोच की जगह पॉजिटिव धारणा लेकर चलें कि सारी कंपनियां इसको करना चाहती हैं। उदाहरण के तौर पर हमारे किसी सांसद ने मेंशन किया है कि जमशेदपुर कैसे बना? उस समय बड़ी कंपनियों को सीएसआर करने का कोई कानूनी दबाव नहीं था फिर भी लोगों ने स्वेच्छा से काम किया है। अनेकों उदाहरण हैं कि बड़े-बड़े कंपनियों ने बड़े-बड़े अच्छे-अच्छे काम किए हैं और समाज को सुधारने की एक महत्वपूर्ण कोशिश की है। हमारा ऐम सीएसआर को स्ट्रक्चर प्रदान करना है, फ्रेम वर्क प्रदान करना। अगर एक कंपनी का कार्य क्षेत्र माइनिंग का है, किसी का सर्विस सेक्टर का है, मैं नहीं समझता हूं कि सरकार का यह काम है कि हम आप को बताएं कि आपको क्या करना चाहिए? लेकिन मैंने उनको इतना जरूर प्रेरित किया है कि अगर आप कंपनी के फिलॉस्फिकल एजेंडा रखेंगे और हमने कहा है कि आप कमेटी बनाइए। एक सीएसआर कमेटी होगी, एक बोर्ड के अंदर ऑडिट कमेटी होगी। आप बोर्ड में पारित करा कर सीएसआर पॉलिसी को एडाप्ट करेंगे और समयबद्ध तरीके से आप एक डिफाइन टाइम फ्रेम में टैनजेबल जमीन पर, गांव देहात में और शहर में क्या हासिल करेंगे, उसका प्रावधान आप हमें इंटरनेट पर बताइए। कई बार कंपनिज फिलास्फिकल तरीके से बोलेंगे कि हमें देश में भुखमरी खत्म करनी है, शिक्षा खत्म करनी है लेकिन आप उसमें क्या कर रहे हैं, उसमें बड़ा टैंजेबल तरीके से इंटरनेट के ऊपर प्रस्तुतीकरण कर सकेंगे। हम लोग एक स्टैंडर्ड टेम्पलेट बनाएंगे, so that compliance becomes easy.
As the hon. Members will agree with me, the idea is to have higher compliance. If I am not wrong and my estimates are not wrong and if most of the companies are qualified to do CSR, actually conduct the CSR of two per cent, we will get thousands of crores of rupees to go into all the 650 districts of our country.
The Bill itself says that the company, where it is operating, its first priority should be there to fulfil the needs and aspirations of the people under which and along which they are working. Giving a mere few jobs is not sufficient. We have implored the companies that wherever you are functioning, you are mining, you are manufacturing, you must try and do it at the place of your operation because those of the people who are the most affected by the operation of the company. So, I am hopeful, Sir, that Section 135 of the Schedule VII lists out a few things that we believe could be taken as a guiding force.
Sir, I would like to place on record one thing. Some companies have had this fear that once the Government comes into the picture and the money has to come to the Government first and then to CSR activities, then monitoring becomes difficult, then accountability and responsibility to fix particularly will become a little difficult. Therefore, we have said: “We believe that this is your country also. It is the corporates’ and the companies’ country also, and they, I think, are more than willing.” So, they should be allowed to do the work that they want to do. Somebody wants to do environment-friendly work; somebody wants to do vocational schools and colleges; somebody wants to build hospitals. Incidentally, if you have a CSR activity in which you open a school and if you make a profit on that, that certainly will not be a CSR. The idea is not to make profit from a CSR budget. The idea is to give a better quality of life to the people that you are working along with.
मैं कुछ प्रावधान पढ़कर बताता हूं। They are: promotion of education; promoting gender equality; reducing child mortality; ensuring environment’s sustainability; enhancing vocational skills; social business projects; and any other matters that the companies feel that they can contribute.
My humble submission to the House is that this is, like I said, a beginning; this is the gestation period for this concept to become institutionalised. We are making it a part of the law. The Bill says that the companies have to spend this money; report it – self reporting and self declaration – but it will be visible to all, viewed to all. If the companies are not able to spend that money for whatever reason, then they are obliged to state in their books of records and accounts why they have not spent it. If they do not spend and if they do not report, then Section 134 will be invoked, and they will be fined and penalised. That action can be taken under the new Bill that we are putting for consideration and passing today.
हमारे साथी उदासी जी ने दो-चार बातें और बोली हैं। मैं बहुत संक्षेप में उनका जवाब देना चाहता हूं। आपने कहा कि जो कम्पनीज का डिस्पोजेबल एसेट्स है और हमने दो साल का जो प्रावधान दिया है, इस बिल में बहुत महत्वपूर्ण पार्ट वर्कमेन्स रिस्पौंसीबिलिटी एंड वर्कमेन्स के प्रति कम्पनीज़ की क्या सोच होनी चाहिए, उसे हमने बड़े साफ तरीके से उल्लिखित किया है। We have encouraged companies to create an Employee Welfare Trust so that the future of the people who are working in the companies are secured.
I do not want to take names but certain Members have pointed out certain companies where the promoters or the people at the helm of affairs of the companies are perhaps not doing as much to look after the needs and the requirements of the people who are working in the company.
We are also creating a Rehabilitation and Insolvency Fund so that at the time of insolvency and while the liquidation process is on, I think, it is those people who want the least amount of wages and whose future they have to secure हम इसमें उनकी कम से कम दो साल की तनख्वाह मैनडेटरी कर रहे हैं और उनका कम्पनी के ऊपर जो क्लेम होगा, वह सारे क्रेडिटर्स से ज्यादा होगा।
विजय बहादुर जी अभी यहां नहीं हैं। उन्होंने कहा कि ट्राइबुनल बनेगा। हमने प्रावधान रखा है, “A person having special knowledge on labour matters, who has been a Presiding Officer of a labour court for five years or more, he may be eligible to become a member of the Tribunal so that there is representation and adequate representation in the NSLT for people who have background in labour laws and understands the difficulties that the working people face.” संजय जी ने मुद्दा उठाया कि एसएफआईओ को और मजबूत करना है। यह बिल्कुल सच बात है। अभी माननीय देवगौड़ा साहब ने मुझे एक केस के बारे में जांच करने के लिए कहा है, अगर वह मुझे पूरी जानकारी देंगे, उसमें उचित कार्रवाई करने का आश्वासन मैं सदन में दे सकता हूं। एसएफआईओ एक ऐसी संस्था है, जिसके पास यह कानून बनने के बाद ऐसी ताकतें आएंगी, जो मैं समझता हूं कि आने वाले समय में बहुत सारे कारपोरेट फ्रॉड्स को मिटिगेट करने में लाभदायक सिद्ध होगा। Sir, the hon. Home Minister made a statement in the morning. We have many laws, many strict laws. But to my mind, the severity of the law is not a deterrent; it is the surety of that law becoming a punishable offence. जब तक लॉ बड़ा सिवियर है, but the surety of punishment, I think, is a bigger deterrent. We must make certain examples of certain wrongdoings that have happened.
Incidentally, Sir, मैं दो दिन पहले बंगाल में कोलकाता में था, वहां चिट फण्ड्स का मुद्दा उठा था, राय साहब ने इसके बारे में बोला है, मैंने वहां पर भी कहा कि चिट फण्ड्स का जो मुद्दा है, it is actually regulated by the State Government. Chit funds are being regulated by the State Governments under the Chit Fund Regularisation Act. So, the State Governments have all the powers to regularise and control the chit funds if they are operating. But the short point I want to make is that this Ministry – and I will personally make it a point – would speak to all the State Governments, and if any company is using fraudulent means to advertise, to solicit money and to dupe small investors, we will take the strictest possible action to make sure that the investor’s interests are protected; and more so, it is the small investors – like I said earlier – do not have the resources and money to engage good lawyers and good accountants to get back their money. That is their hard earned money. The responsibility to protect that money lies with us; and we will not be falling short of our responsibility. सौगत राय जी ने सत्यम का जिक्र किया। मैं बताना चाहता हूं कि जब यह फ्रॉड डिटेक्ट हुआ, हमने कार्रवाई की, सरकार का टाइमली इंटरवेंशन हुआ, अनेक लोगों की नौकरी बची, इनवेस्टर्स को हमने प्रोटेक्ट किया और जिस कंपनी ने इसका ऑडिट किया था, उसके कुछ पार्टनर्स जेल गए हैं, हैदराबाद की सीबीआई कोर्ट में कार्रवाई चल रही है। मैं पुनः इस बात को रेखांकित करना चाहता हूं कि कोई भी हो - ऑडिटर, वकील, कंपनी हो, डायरेक्टर हो, अगर आम जनता का, इनवेस्टर का, लोगों का, इस देश का कानून जो तोड़ेगा, उस पर हम लोग सख्त कार्रवाई करेंगे और किसी को भी फ्री पास देने का हमारा कोई उद्देश्य नहीं बन सकता है।
महताब जी ने दो-तीन बातें कही हैं। जो रिम्यूनरेशन है, मैं बिना नाम लिए बताना चाहता हूं कि हमारे देश में आज जो खाई पैदा हुई है कांसपिकुअस कंजम्प्शन की, डिसप्ले ऑफ वेल्थ की, उसका एक बहुत नेगेटिव परसेप्शन आम जनता में बना है। जो गरीब, पिछड़े, दलित लोग हैं, जो समाज के और भौगोलिक क्षेत्र के बिल्कुल छोर पर रहते हैं, वे लोग जब इस बात को देखते हैं कि हमारे यहां काम हो रहा है, कंपनीज माइनिंग कर रही हैं, हजारों करोड़ रुपये का मुनाफा होने के बावजूद भी हमारे बच्चों को खाना नहीं मिल रहा है। ऐसे में अगर कंपनीज के मालिक लोग अपनी दौलत का बहुत ज्यादा और वल्गर डिसप्ले करते हैं, तो समाज में एक असंतुलन पैदा होता है। इसके लिए कानून बनाने से ज्यादा जरूरी यह है कि हमें अपनी सामाजिक रिस्पांसिबिल्टी समझनी होगी। वर्ष 1956 का जो कानून था, उसमें हमने बदलाव लाने की कोशिश की है कि जो प्रॉफिट है, किसी भी एक डायरेक्टर को पांच प्रतिशत से ज्यादा प्रॉफिट कंपनसेशन में नहीं मिल सकता है। जैसा मैंने पहले कहा, उस कंपनी में जो आम कर्मचारी है, उसकी जो औसत तनख्वाह है, उसको भी आपको डिक्लेयर करना पडेगा। आप अपने कर्मचारियों को पंद्रह, बीस या पच्चीस हजार रुपये प्रति महीने दे रहे हों और अगर आपकी सैलरी करोड़ों रुपये है, तो पहली बात आप यह बताइए कि अगर आपको बोर्ड ऑफ डायरेक्टर्स ने इतनी बड़ी तनख्वाह दी है, तो आपकी गुणवत्ता क्या है, आपने क्या योगदान दिया है, आपने उस कंपनी को आगे बढ़ाने के लिए कितना इन-पुट दिया है, वह भी आपको बताना पड़ेगा। यह सब कानून हम लोग बनाएंगे, लेकिन मेरा सदन के माध्यम से सभी से आग्रह है कि देश में यह संदेश जाना चाहिए कि जो लोग उद्योग लगाते हैं, हम उनका स्वागत करते हैं। वे लोग कंपनियां लगाते हैं, रोजगार देते हैं, उनमें हमारे हजारों-लाखों लोग काम करते हैं, चाहे वह आईटी कंपनीज हों, मैन्यूफैक्चरिंग कंपनीज हों, माइनिंग कंपनीज हों। ग्रोथ रेट को नौ-दस प्रतिशत पर लाने का यही तरीका है कि we have to open our arms and embrace private investment -- domestic and foreign. But while we do that, while companies make money and profit--and profit is not evil—the benefits of that profit must percolate down to the lowest sections of our society and that is really the defining theme of this Bill and we are hoping that this sort of consciousness will be arisen not just through this Bill but also with the participation of most of our people who have spoken today.
अंत में मैं सीएसआर के बारे में कहना चाहूंगा। जो अच्छी-अच्छी कम्पनीज काम कर रही हैं, उन्हें उस क्षेत्र में योगदान देना होगा, जहां वे काम कर रही हैं। यह बात भी सच है कि कई कम्पनीज के पास अपने ट्रस्ट्स हैं, फाउंडेशंस हैं और ऐसी नाना प्रकार की कम्पनीज हैं, जहां पर उन्होंने फाउंडेशन के माध्यम से कालेज बनाए हैं, स्कूल्स बनाए हैं यानि अच्छा काम किया है। लेकिन उस क्षेत्र की जितनी जानकारी वहां के जनप्रतिनिधियों को है, उस कम्पनी के सीईओ को नहीं हो सकती। इसलिए कम्पनीज से मेरा आग्रह रहेगा कि जो हमारे जनप्रतिनिधि हैं, चाहे संसद के हों या अन्य हों, उन सबको संज्ञान में लेकर आप मिल-बैठकर एक ऐसी रणनीति बनानी चाहिए कि सीएसआर का जो स्टेंडिंग हो, वह उस झगड़े में न फंस जाए, दलगत राजनीति में न फंस जाए। कोई दमदार लोग अगर क्षेत्र या जिले के हों, उनके दबाव में कोई काम न हो। इसे बेहतर करने के लिए, as time goes by, we will start looking at more nuances of CSR but I think as an enabling provision, as a first step, as a law that is going to be historic in many senses, we must give our corporate sector the openness and the freedom to do what their conscience tells them and make this Bill and law with all positivity at our disposal and have faith in our corporate world so that we can share with them the benefits that are going to accrue to the society.… (Interruptions)
MR. CHAIRMAN : Let the Minister speak.
श्री संजय निरुपम : प्राइवेट कम्पनीज अपना ट्रस्ट बंद कर दें।...( व्यवधान)
सभापति महोदय : व्यवधान न डालें, मंत्री जी को बोलने दें।
SHRI SACHIN PILOT: Sir, it is my humble submission that we are again assuming that if there is one black sheep or one company that has done not good job with its Trust and Foundation, we must not assume that all foundations are doing a bad job. I can list ‘x’ number of companies where their Foundations have done seminal job. Sir, they have done selfless work without the Parliament mandating them to do so. Why must we assume that once the Bill becomes law, they will start doing wrong things? I think we must have faith in our corporate sector but if some company wants to work through a NGO or a Trust or a Foundation of its own, we must allow them that freedom because if a company has a specialty in education or in certain area, then they have expertise in that. In fact, मैं चर्चा कर रहा था हमारे उद्योग जगत के लोगों से, मैंने उन्हें निवेदन किया और सारा डेटा निकालें। इस देश का जो ग्रामीण क्षेत्र है,वहां पर जो सरकारी स्कूल्स हैं, उनमें जो हायर सेकंडरी स्कूल्स हैं और उनमें भी जो लड़कियों के स्कूल्स हैं, लड़कियों के 19351 स्कूल्स हैं जो मिडल स्कूल्स से ऊपर हैं। अगर उन सारे सरकारी स्कूल्स के अंदर दो-दो शौचालय बन जाएंगे तो खर्चा सिर्फ 100 करोड़ रुपए का आएगा।
श्री शैलेन्द्र कुमार : सरकारी या निजी स्कूल?
श्री सचिन पायलट: सिर्फ सरकारी और एडेड सरकारी स्कूल्स।
So, these are suggestions we have given to the corporate world to make sure that they understand the feelings of the House and they are able to contribute.
दूसरा यह है कि कम्पनीज अगर उस क्षेत्र में काम करेंगी तो उनकी गुडविल बढ़ेगी, उनकी ब्रैंड वेल्यू बढ़ेगी। उपभोक्ताओं को लगेगा कि कम्पनी सिर्फ हमसे पैसा नहीं ले रही है, हमारे यहां पर स्कूल, सड़क, अस्पताल, शौचालय बनाने का काम करती है। It is a good gesture and goodwill that will arise from this. I think it is also very, very palatable and very, very visible to the company. Therefore, I must also say जिन कम्पनीज से हमने बात की है, शायद ही कोई ऐसी कम्पनी हो जिसने सीएसआर करने के लिए मना किया हो। सभी कम्पनीज करना चाहती हैं, लेकिन अपनी स्वेच्छा से करना चाहती हैं और उतना हमें प्रदान करना चाहिए।
Regarding the point Mr. Nishikant Dubey raised about independent Director, सरकार एक सलाह आपको देगी कि हमने ये-ये इंडिपेंडेंट डायरेक्टर्स का पूल बनाया है and independent Directors are not to be inducted in private companies but only in public companies which receive public funds. अगर आप और उदासी जी कोई कम्पनी खोलेंगे तो हम उसमें कोई इंडिपेंडेंट डायरेक्टर नहीं डालना चाहेंगे। इंडिपेंडेंट डायरेक्टर्स वैसे होने चाहिए। कई बार बोर्ड में मनमानी होती है। स्माल शेयर होल्डर्स के इंटरेस्ट को हम लोग प्रोटेक्ट नहीं कर पाते। फिर मामला कोर्ट्स जाता है, सीएलबी में जाता है, लेकिन अगर इंडिपेंडेंट डायरेक्टर्स होंगे, वे डिटैच्ड होंगे, तो एक अनबायस्ड तरीके से काम कर सकेंगे। ऐसा हमने सोचा है और मुझे लगता है कि जो बड़ी कम्पनीज हैं, जहां पर टर्न ओवर बहुत ज्यादा होता है या पब्लिक का पैसा होता है, वहां पर इंडिपेंडेंट डायरेक्टर्स का बहुत महत्वपूर्ण रोल होगा। मैं समझता हूं कि इस बिल में यह एक अच्छा प्रावधान है।
अब समय भी हो गया है और यह बहुत लम्बा-चौड़ा बिल है और इस पर कई घंटे तक हम चर्चा कर सकते हैं लेकिन जो मोटे-मोटे प्रावधान थे उन्हें मैंने पढ़कर आपको सुनाया है। जो इंस्टीटय़ूशनल चेंजिज यहां मैं लेकर आया हूं उनके बारे में मैं दो मिनट में बताना चाहता हूं। We are making a few institutions. The Investor Education and Protection Fund, जो डिविडेंट का पैसा पहले कंसोलिडेटेड फंड ऑफ इंडिया में जाता था, अब वह इस फंड के अंदर जाएगा और सात साल के बाद वह क्लेम लैप्स हो जाता था। अब यह सारा पैसा एक फंड के अंदर जाएगा और जो अंतिम डिविडेंट है वह सात साल के बाद भी वे लोग, चाहे छोटे उपभोक्ता हों, शेयर होल्डर्स हों, उस डिविडेंट को क्लेम कर सकते हैं। एसएफआईओ के बारे में सबने कहा और मैं समझता हूं कि एसएफआईओ एक बड़ा प्रभावशाली विभाग बनना चाहिए, ताकि कोरपोरेट फ्रॉड होने और होने से पहले हम उस पर अंकुश लगा सकें। हमने जो ताकत उन्हें दी हैं, मैं समझता हूं वे उसके क्रियान्वयन में बहुत महत्वपूर्ण सिद्ध होंगी।
सर, हमने इस बिल के अंदर एक अथॉरिटी के गठन की बात की है, which is the National Financial Reporting Authority. सर, 1939 में इंडियन चार्टेड एकाउंटेंट इंस्टीटय़ूट बना था और वह एक एक्ट ऑफ पार्लियामेंट था जो सारे ऑडिटर्स को मॉनिटर करता है। मेहताब जी कह रहे थे कि विदेश का कोई ऑडिटर आकर यहां पर ऑडिट करेगा। इस देश में ऑडिट करने के लिए you have to be a registered auditor with the ICAI. लेकिन आईसीएआई की गुणवत्ता पर अगर कभी सवाल उठते हैं, सत्यम के केस में हुआ। ऑडिटर्स और कंपनी मैनेजमेंट की कोई सांठ-गांठ हो सकती है, इसलिए NFRA is the authority that will have foresight over the monitoring, quality and service of Chartered Accountants and will take strict action against professional misconduct. NFRA will be a quasi judicial body and the purpose will be to harmonize the global best practices so that people have confidence in the accounting systems and accounting standards in India. NFRA, I hope, will also go a long way and make assure that there is transparency in all the accounting work that we do here.
सर, नेशनल कंपनी लॉ ट्रिब्यूनल के बारे में मैंने पहले ही बताया है और अंत में हमने एक काम और किया है, हमने इसमें स्पेशन कोर्ट खोलने का प्रावधान किया है। जो क्रीमनल ऑफेन्सेज होंगे, जिन्हें हम कंपनी एक्ट के तहत चार्ज नहीं कर सकते हैं, कई बार अपराध ऐसे होते हैं जो कंपनी एक्ट को वायलेट करते हैं और आईपीसीसीआरसीपी को वायलेट करते हैं। इसलिए स्पेशल कोर्ट्स का हम गठन करेंगे जिससे समय से पहले दोषियों को हम सजा दिला पायें। कई बार लोग सोचते हैं कि कोर्ट में जाकर वे बेल ले आयेंगे या प्रोसीडिंग को बहुत लम्बा खीचेंगे, लेकिन इस स्पेशल कोर्ट्स के गठन से न्याय बहुत जल्दी हम लोगों को मिल सकेगा और जैसा मैंने शुरु में कहा था कि उन छोटे निवेशकों को, उपभोक्ताओं को जो पीड़ित होते हैं, जो अपना प्रोटैक्शन नहीं कर पाते हैं, उनके लिए ये स्पेशल कोर्ट्स बहुत लाभदायक सिद्ध होंगे। सर, इन चंद शब्दों के साथ मैं एक बार फिर सारे सदन को, जिन माननीय सदस्यों ने इस बिल पर बोला है और इस बिल को सराहा है, मैं अपनी तरफ से और सरकार की तरफ से बहुत-बहुत धन्यवाद देना चाहता हूं और जो इतनी देर रात तक आप बैठे उसके लिए भी धन्यवाद देना चाहता हूं। सर, यह बिल एक पार्टी की सरकार का नहीं है, यह सारे देश का बिल है, इस बिल की आवनर्शिप सबकी है, सारे दलों का इसमें सहयोग रहा। जो-जो स्टेंडिंग कमेटी फाइनेंस के चेयरमैन रहे, उनका भी रहा। Sir, I will be failing in my duty if I do not put on record my deep appreciation for my distinguished predecessors, Mr. Veerappa Moily, Mr. Salman Khursheed and before them गुप्ता जी भी थे इस मंत्रालय में, इन सबका योगदान रहा, स्टेंडिंग कमेटी के जो मैम्बर हैं उन्होंने बहुत रुचि लेकर इसे यहां तक पहुंचाया और जिन-जिन सांसदों ने और पार्टियों ने इसका सहयोग किया है, मैं अपनी तरफ से और सरकार की तरफ से उनका बहुत-बहुत धन्यवाद करना चाहता हूं और इतनी देर रात तक आप इस बिल को पारित करने में यहां मौजूद हैं, मैं इस आशा और उम्मीद के साथ कि भविष्य में भी इस बिल को और प्रभावशाली बनाने के लिए पूरे सदन का सहयोग हमें मिलता रहेगा, इन शब्दों के साथ मैं अपनी बात समाप्त करता हूं।
THE MINISTER OF URBAN DEVELOPMENT AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI KAMAL NATH): Sir, I want to thank you and all the Members of the House for sitting so late. I want to apologize, मैं क्षमा प्रार्थी हूं कि आपको यह कष्ट हुआ और कष्ट के बावजूद भी मैं आपके भोजन का इंतजाम नहीं कर पाया। मेरी उम्मीद है कि हमें फिर से लेट बैठने का मौका मिलेगा और मेरा आश्वासन है कि आपके भोजन का मैं जरूर प्रबंध करुंगा।
श्री सचिन पायलट : शैलेन्द्र कुमार जी, आपने मुझसे एक निवेदन किया था, मैं कहना भूल गया। मैं आपको आश्वासन देना चाहता हूं कि इस बिल के कानून बनने के बाद अगर पहली मीटिंग मैं किसी से करुंगा तो हमारे दलित चैम्बर्स ऑफ कॉमर्स के लोगों के साथ मीटिंग करुंगा और जो लोग भी वे चाहेंगे, उनको पूरा सहयोग और मदद हमारा विभाग देगा, यह मैं आपको आश्वासन देना चाहता हूं।
श्री निशिकांत दुबे : महोदय, चूंकि टाटा का जिक्र आया है और मैं झारखंड राज्य से हूं, तो आपकी जानकारी और संज्ञान में लाना बहुत जरूरी है कि टाटा ने झारखंड में एक कालेज नहीं खोला है, आईटीआई नहीं है, इंजीनियरिंग कालेज नहीं है। हमारे यहां दामोदर नदी खत्म हो गई है। स्वर्ण रेखा नदी खत्म हो गई है। यदि जमशेदपुर नहीं होता, तो टाटा नहीं होता। ये आपकी जानकारी के लिए मैंने बताया है।
दूसरी बात आपने इंडिपेंडेंट डायरेक्टर के लिए कहा है। यदि इंडिपेंडेंट डायरेक्टर इतने ही एफिशिएंट हैं, तो एयर इंडिया डूब रही है। वर्ष 2004 से पहले प्राफिट में थी, क्या इंडिपेंडेंट डायरेक्टर ने आपको जानकारी दी कि एयर इंडिया डूब रही है और उसका क्या रेमिडियल एक्शन है, इसके बारे में आपको जानकारी दी? मुझे आपसे ये दो क्लैरिफिकेशन चाहिए।
MR. CHAIRMAN: The question is:
“That the Bill to consolidate and amend the law relating to companies be taken into consideration.” The motion was adopted.
MR. CHAIRMAN: Hon. Members, before we take up clause by clause consideration of the Bill, I have to inform the House about two minor printing mistakes in List No.1 of amendments to the Companies Bill, 2011.
After amendment at serial No.62 on page 7, the next amendment has been printed as serial No.61, which should have been serial No.63. Likewise, in amendment No.106 on page 11, ‘Page 210’ has been printed as ‘Page 201’.
I would, therefore, request the hon. Members that serial No.61 occurring after 62 at page 7 in List No.1 of amendments to the Companies Bill, 2011 may be read as serial No.63. Also, ‘Page 201’ occurring in amendment No.106 on page 11 may be read as ‘Page 210’.
The House shall now take up clause by clause consideration of the Bill.
Clause 2 Definitions Amendments made: Page 5, line 20, for “equity”, substitute “equity, if applicable”. (3) Page 5, line 21, for “attached”, substitute “annexed”. (4) Page 6, after line 34, insert— “(iia) the whole-time director;”. (5) Page 6, line 35, omit “if the Board of Directors appoints him”. (6) Page 8, line 19, omit “of money”. (7) Page 9, for lines 34 and 35, substitute— “Provided that nothing in sub-clause (c ) shall apply to a person who is acting merely in a professional capacity;”. (8) Page 13, line 1, after “members thereof”, insert “or their proxis”. (9) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 2, as amended, stand part of the Bill.” The motion was adopted. Clause 2, as amended, was added to the Bill. Clause 3 Formation of Company Amendment made: Page 13, line 31, after “subscriber’s death”, insert “or his incapacity to contact”. (10) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 3, as amended, stand part of the Bill.” The motion was adopted. Clause 3, as amended, was added to the Bill. Clauses 4 to 19 were added to the Bill. Clause 20 Service of Documents Amendment made: Page 24, line 20, omit “under a certificate of posting”. (11) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 20, as amended, stand part of the Bill.” The motion was adopted. Clause 20, as amended, was added to the Bill. Clauses 21 and 22 were added to the Bill. Clause 23 Public offer and Private Placement Amendment made: Page 25, for lines 13 to 17, substitute–– ‘(2) A private company may issue securities–– (a) by way of rights issue or bonus issue in accordance with the provisions of this Act; or (b) through private placement by complying with the provisions of Part II of this Chapter. Explanation.—For the purposes of this Chapter, “public offer” includes initial public offer or further public offer of securities to the public by a company, or an offer for sale of securities to the public by an existing shareholder, through issue of a prospectus.’. (12) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 23, as amended, stand part of the Bill.” The motion was adopted. Clause 23, as amended, was added to the Bill. Clauses 24 to 27 were added to the Bill. 22.00 hrs Clause 28 Offer of Sale of Shares by Certain Member of Company Amendment made: Page 29, line 35, for “offer”, substitute “offer, in accordance with the provisions of any law for the time being in force, whole or”. (13) (Shri Sachin Pilot) MR. CHAIRMAN : The question is: “That clause 28, as amended, stand part of the Bill.” The motion was adopted. Clause 28, as amended, was added to the Bill. Clauses 29 to 35 were added to the Bill. Clause 36 Punishment for fraudulently inducing persons to invest money. Amendment made: Page 32, for line 17, substitute— “in the value of securities; or (c ) any agreement for, or with a view to, obtaining credit facilities from any bank or financial institutions,”. (14) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 36, as amended, stand part of the Bill.” The motion was adopted. Clause 36, as amended, was added to the Bill. Clauses37 to 41 were added to the Bill. Clause 42 Offer or invitation for subscription of Securities on Private Placement Amendments made: Page 34, for lines 2 to 15, substitute—
“42.(1) Without prejudice to the provisions of section 26, a company may, subject to the provisions of this section, make private placement through issue of a private placement offer letter.
(2) Subject to sub-section (1), the offer of securities or invitation to subscribe securities, shall be made to such number of persons not exceeding fifty or such higher number as may be prescribed, (excluding qualified institutional buyers, and employees of the company being offered securities under a scheme of employees stock option as per provisions of clause (b) of sub-section (1) of section 62), in a financial year and on such conditions (including the form and manner of private placement) as may be prescribed.”. (15) Page 34, line 18, omit “under clause (a),”. (16) Page 34, line 21, for “clause (a) of section 23” substitute “Part 1 of this Chapter”. (17) Page 34, for line 22, substitute— ‘Explanation II,--For the purposes of this section, the term (i) “qualified institutional”.’. (18) Page 34, after line 25, insert— ‘(ii) “private placement” means any offer of securities or invitation to subscribe securities to a select group of persons by a company (other than by way of public offer) through issue of a private placement offer letter and which satisfies the conditions specified in this section.’. (19)
Page 34, line 27, after “have been completed”, insert “or that offer or invitation has been withdrawn or abandoned by the company”. (20) Page 35, omit lines 8 and 9. (21) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 42, as amended, stand part of the Bill.” The motion was adopted.
Clause 42, as amended, was added to the Bill.
Clauses 43 to45 were added to the Bill.
Clause 46 Certificate of Share Amendment made: Page 36, omit lines 24 to 26. (22) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 46, as amended, stand part of the Bill.” The motion was adopted. Clause 46, as amended, was added to the Bill. Clauses 47 to 55 were added to the Bill. Clause 56 Transfer and Transmission of Securities Amendments made: Page 40, lines 38 and 39, omit “with imprisonment for a term which may extend to six months or”. (23) Page 40, line 40, omit, “or with both”. (24) Page 40, after line 40, insert— 22 of 1996 “(7) without prejudice to any liability under the Depositories Act, 1996, where any depository or depository participant with an intention to defraud a person, has transferred shares, it shall be liable under section 447.”. (25) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 56, as amended, stand part of the Bill.” The motion was adopted. Clause 56 as amended, was added to the Bill. Clause 57 Punishment for Personation of Shareholder Amendments made: Page 40, line 41, for “share”, substitute “securities”. (26) Page 40, line 43, for “any such share or interest”, substitute “any such securities or interest”. (27) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 57, as amended, stand part of the Bill.” The motion was adopted. Clause 57, as amended, was added to the Bill. Clause 58 Refusal of Registeration and appeal against Refusal Amendment made: Page 41, line 17, for “shares”, substitute “securities”. (28) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 58, as amended, stand part of the Bill.” The motion was adopted. Clause 58, as amended, was added to the Bill. Clause 59 Rectification of Register of Members Amendment made: Page 41, for lines 46 to 49, substitute–– “(3) The provisions of this section shall not restrict the right of a holder of securities, to transfer such securities and any person acquiring such securities shall be entitled to voting rights unless the voting rights have been suspended by an order of the Tribunal.”. (29) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 59, as amended, stand part of the Bill. The motion was adopted. Clause 59, as amended, was added to the Bill. Clause 60 was added to the Bill. Clause 61 Power of Limited company to alter its Share Capital Amendment made: Page 42, for lines 21 and 22, substitute–– “amount than its existing shares:
Provided that no consolidation and division which results in changes in the voting percentage of shareholders shall take effect unless it is approved by the Tribunal on an application made in the prescribed manner;”. (30) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 61, as amended, stand part of the Bill.
The motion was adopted.
Clause 61, as amended, was added to the Bill.
Clauses 62 to 77 were added to the Bill.
Clause 78 Application for Registeration of Charge Amendment made:
Page 53, line 44, for “in such form and manner”, substitute “within such time and in such form and manner”. (31) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 78, as amended, stand part of the Bill.” The motion was adopted.
Clause 78, as amended, was added to the Bill.
Clauses 79 to 91 were added to the Bill.
Clause 92 Annual Return Amendments made: Page 58, line 26, for “thirty”, substitute “sixty”. (32) Page 58, line 28, for “thirty”, substitute “sixty”. (33) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 92, as amended, stand part of the Bill.” The motion was adopted. Clause 92, as amended, was added to the Bill. Clauses 93 to 114 were added to the Bill. Clause 115 Resolution requiring Special Notice. Amendment made: Page 66, in lines 35 and 36, for “an aggregate sum of not less than one lakh rupees” substitute “such aggregate sum not exceeding five lakh rupees, as may be prescribed,”. (34) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 115, as amended, stand part of the Bill.” The motion was adopted. Clause 115, as amended, was added to the Bill. Clause 116 was added to the Bill. Clause 117 Resulutions and Agreements to be filed. Amendments made: Page 67, in lines 7 and 8, omit “with imprisonment for a term which may extend to six months or”. (35) Page 67, line 9, omit, “or with both”. (36) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 117, as amended, stand part of the Bill.” The motion was adopted. Clause 117, as amended, was added to the Bill. Clauses 118 to 124 were added to the Bill. Clause 125 Investor Educaton and Protection Fund Amendment made: Page 72, line 12, omit “clauses (c) and (d) of”. (37) (Shri Sachin Pilot) MR. CHAIRMAN : The question is: “That clause 125, as amended, stand part of the Bill. The motion was adopted. Clause 125, as amended, was added to the Bill. Clauses 126 and 127 were added to the Bill. Clause 128 Books of Accounts, etc. to be kept by Company Amendment made: Page 74, line 10, omit “wilfully”. (38) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 128, as amended, stand part of the Bill. The motion was adopted. Clause 128, as amended, was added to the Bill. Clause 129 Financial Statement Amendments made: Page 75, lines 20 and 21, for “notes or documents annexed or attached thereto”, substitute “notes annexed to or forming part of such financial statement”. (39) Page 75, line 22,for “or documents by”, substitute “under”. (40) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 129, as amended, stand part of the Bill. The motion was adopted. Clause 129, as amended, was added to the Bill. Clause 130 Re-opening of acconts on court’s or Tribunal’s orders Amendments made: Page 75, for lines 23 to 25, substitute–– “130. (1) A company shall not re-open its books of account and not recast its financial statements, unless an application in this regard is made by the Central Government, the Income-tax authorities, the Securities and Exchange Board, any other statutory regulatory body or authority or any person concerned and an order is made by a court of competent jurisdiction or the Tribunal to the effect that––”. (41) Page 75, for lines 29 to 32, substitute–– “Provided that the court or the Tribunal, as the case may be, shall give notice to the Central Government, the Income-tax authorities, the Securities and Exchange Board or any other statutory regulatory body or authority concerned and shall take into consideration the representations, if any, made by that Government or the authorities, Securities and Exchange Board or the body or authority concerned before passing any order under this section.”. (42) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 130, as amended, stand part of the Bill. The motion was adopted. Clause 130, as amended, was added to the Bill. Clause 131 was added to the Bill. Clause 132 Constitution of National Financial Reporting Authority. Amendments made: Page 76, for lines 13 to 51, substitute––
‘(2) Notwithstanding anything contained in any other law for the time being in force, the National Financial Reporting Authority shall––
(a) make recommendations to the Central Government on the formulation and laying down of accounting and auditing policies and standards for adoption by companies or class of companies or their auditors, as the case may be;
(b) monitor and enforce the compliance with accounting standards and auditing standards in such manner as may be prescribed;
(c) oversee the quality of service of the professions associated with ensuring compliance with such standards, and suggest measures required for improvement in quality of services and such other related matters as may be prescribed; and
(d) perform such other functions relating to clauses (a), (b) and (c) as may be prescribed.
(3) The National Financial Reporting Authority shall consist of a chairperson, who shall be a person of eminence and having expertise in accountancy, auditing, finance or law to be appointed by the Central Government and such other members not exceeding fifteen consisting of part-time and full-time members as may be prescribed:
Provided that the terms and conditions and the manner of appointment of the chairperson and members shall be such as may be prescribed:
Provided further that the chairperson and members shall make a declaration to the Central Government in the prescribed form regarding no conflict of interest or lack of independence in respect of his or their appointment.
Provided also that the chairperson and members, who are in full-time employment with National Financial Reporting Authority shall not be associated with any audit firm (including related consultancy firms) during the course of their appointment and two years after ceasing to hold such appointment.
(4) Notwithstanding anything contained in any other law for the time being in force, the National Financial Reporting Authority shall—
(a) have the power to investigate, either suo moto or on a reference made to it by the Central Government, for such class of bodies corporate or persons, in such manner as may be prescribed into the matters of professional or other misconduct committed by any member or firm of chartered accountants, registered under the Chartered Accountants Act, 1949:
Provided that no other institute or body shall initiate or continue any proceedings in such matters of misconduct where the National Financial Reporting Authority has initiated an investigation under this section;
(b) have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters, namely:-
(i) discovery and production of books of account and other documents, at such place and at such time as may be specified by the National Financial Reporting Authority;
(ii) summoning and enforcing the attendance of persons and examining them on oath;
(iii) inspection of any books, registers and other documents of any person referred to in clause (b) at any place;
(iv) issuing commissions for examination of witnesses or documents;
(c) where professional or other misconduct is proved, have the power to make order for— (A) imposing penalty of -
(I) not less than one lakh rupees, but which may extend to five times of the fees received, in case of individuals; and (II) not less than ten lakh rupees, but which my extend to ten times of the fees received, in case of firms;
(B) debarring the member or the firm from engaging himself or itself from practice as member of the institute for a minimum period of six months or for such higher period not exceeding ten years as may be decided by the National Financial Reporting Authority.
Explanation.—For the purposes of this sub-section, the expression “professional or other misconduct” shall have the same meaning assigned to it under section 22 of the Chartered Accountants Act, 1949.
(5) Any person aggrieved by any order of the National Financial Reporting Authority issued under clause (c) of sub-section (4), may prefer an appeal before the Appellate Authority constituted under sub-section (6) in such manner as may be prescribed.
(6) The Central Government may, by notification, constitute, with effect from such date as may be specified therein, an Appellate Authority consisting of a chairperson and not more than two other members, to be appointed by the Central Government, for hearing appeals arising out of the orders of the National Financial Reporting Authority.
(7) The qualifications for appointment of the chairperson and members of the Appellate Authority, the manner of selection, the terms and conditions of their service and the requirement of the supporting staff and procedure (including places of hearing the appeals, form and manner in which the appeals shall be filed) to be followed by the Appellate Authority shall be such as may be prescribed.
(8) The fee for filing the appeal shall be such as may be prescribed.
(9) The officer authorised by the Appellate Authority shall prepare in such form and at such time as may be prescribed its annual report giving a full account of its activities and forward a copy thereof to the Central Government and the Central Government shall cause the annual report to be laid before each House of Parliament.”. (43) Page 77, omit lines 1 to 22. (44) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 132, as amended, stand part of the Bill.
The motion was adopted.
Clause 132, as amended, was added to the Bill.
Clause 133 was added to the Bill.
Clause 134 Financial Statement Board’s Report, etc. Amendments made:
Page 78, line 3, for “Chairman”,substitute “Chairperson of the company”. (45) Page 78, for lines 4 and 5 substitute–– “one shall be managing director and the Chief Executive Officer, if he is a director in the company, the Chief Financial Officer and the company secretary of the company, wherever they are appointed, or in the”. (46) Page 78, line 23, after “company secretary”, insert “in practice”. (47) Page 79, line 27, for “Chairman”,substitute “chairperson of the company”. (48) Page 79, for lines 32 and 33, substitute–– “(a) any notes annexed to or forming part of such financial statement;”. (49) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 134, as amended, stand part of the Bill.
The motion was adopted.
Clause 134, as amended, was added to the Bill.
Clause 135 Corporates Socal Responsibility Amendments made: Page 80, lines 12 and 13, omit “make every endeavour to” (50) Page 80, after line 15, insert–– “Provided that the company shall give preference to the local area and areas around it where it operates, for spending the amount earmarked for Corporate Social Responsibility activities:”. (51) Page 80, line 16, for “Provided that”, substitute “Provided further that”. (52) Page 80, after line 18, insert–– ‘Explanation.–– For the purposes of this section “average net profit” shall be calculated in accordance with the provisions of section 198.’. (53) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 135, as amended, stand part of the Bill. The motion was adopted. Clause 135, as amended, was added to the Bill. Clause 136 Right of Member to copies of audited financial statement Amendment made:
Page 80, line 19, for “A copy of the”, substitute “Without prejudice to the provisions of section 101, a copy of the”. (54) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 136, as amended, stand part of the Bill.
The motion was adopted.
Clause 136, as amended, was added to the Bill.
Clauses 137 and 138 were added to the Bill.
Clause 139 Appointment of Auditors Amendments made: Page 81, after line 51, insert –– “Provided that the company shall place the matter relating to such appointment for ratification by members at every annual general meeting:”.(55)
Page 81, line 52, for “Provided that”, substitute“Provided further that”.(56) Page 81, line 55, for “Provided further”, substitute“Provided also”. (57) Page 82, for lines 31, substitute–– “rotated at such intervals as may be resolved by members; or”. (58) (Shri Sachin Pilot) MR. CHAIRMAN : The question is:
“That clause 139, as amended, stand part of the Bill.” The motion was adopted.
Clause 139, as amended, was added to the Bill.
Clause 140 Remoral, Resignation of auditor and giving of Special Notice Amendments made: Page 84, after line 34, insert–– “Explanation I.—It is hereby clarified that in case of a firm, the liability shall be of the firm and that of every partner or partners who acted in a fraudulent manner or abetted or colluded in any fraud by, or in relation to, the company or its directors or officers.”. (59) Page 84, line 35, for “Explanation”,substitute “Explanation II (60) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 140, as amended, stand part of the Bill.” The motion was adopted. Clause 140, as amended, was added to the Bill. Clause 141 Eligibility, Qualificaions and Disqualifications of Members Amendment made: Page 85, for lines 18 to 23, substitute––
“(g) a person who is in full time employment elsewhere or a person or a partner of a firm holding appointment as its auditor, if such person or partner is at the date of such appointment or reappointment holding appointment as auditor of more than twenty companies,"(61)
(Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 141, as amended, stand part of the Bill.” The motion was adopted.
Clause 141, as amended, was added to the Bill.
Clause 142 Remuneration of Auditors Amendment made: Page 85, after line 34, insert––
“Provided that the Board may fix remuneration of the first auditor appointed by it.”.(62)
(Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 142, as amended, stand part of the Bill.” The motion was adopted.
Clause 142, as amended, was added to the Bill.
Clause 143 Powers and Duties of Auditors and Auditing Standards Amendment made: Page 87, for lines 4 to 23, substitute––
“(5) In the case of a Government company, the Comptroller and Auditor-General of India shall appoint the auditor under sub-section (5) or sub-section (7) of section 139 and direct such auditor the manner in which the accounts of the Government company are required to be audited and thereupon the auditor so appointed shall submit a copy of the audit report to the Comptroller and Auditor-General of India which, among other things, include the directions, if any, issued by the Comptroller and Auditor-General of India, the action taken thereon and its impact on the accounts and financial statement of the company.
(6)The Comptroller and Auditor-General of India shall within sixty days from the date of receipt of the audit report under sub-section (5) have a right to,―
(a) conduct a supplementary audit of the financial statement of the company by such person or persons as he may authorise in this behalf; and for the purposes of such audit, require information or additional information to be furnished to any person or persons, so authorised, on such matters, by such person or persons, and in such form, as the Comptroller and Auditor-General of India may direct; and
(b) comment upon or supplement such audit report:
Provided that any comments given by the Comptroller and Auditor-General of India upon, or supplement to, the audit report shall be sent by the company to every person entitled to copies of audited financial statements under sub-section (1) of section 136 and also be placed before the annual general meeting of the company at the same time and in the same manner as the audit report.”. (63) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 143, as amended, stand part of the Bill.” The motion was adopted.
Clause 143, as amended, was added to the Bill.
Clause 144 Auditor not render Certain Services Amendments made: Page 88, line 24, omit “or associate company”. (64) Page 88, after line 33, insert–– “Provided that an auditor or audit firm who or which has be performing any non audit services on or before the commencement of this Act shall comply with the provisions of this section before the closure of the first financial year after the date of such commencement.”. (65) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 144, as amended, stand part of the Bill.” The motion was adopted. Clause 144, as amended, was added to the Bill. Clause 145 Auditor to sign audit Reports, etc. Amendment made: Page 88, line 45, after “the company”, insert “in accordance with the provisions of sub-section (2) of section 141”. (66) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 145, as amended, stand part of the Bill.” The motion was adopted. Clause 145, as amended, was added to the Bill. Clause 146 was added to the Bill. Clause 147 Punishment for Contravention Amendments made: Page 89, line 12, after“provisions of”, insert “section 139,”. (67)
Page 89, line 15, after “provisions”, insert “knowingly or wilfully”. (68) Page 89, lines 16 and 17, for “any other person concerned or interested in the company”, substitute “tax authorities”. (69) Page 89, line 22, after “the company”, insert “, statutory bodies or authorities”.(70) Page 89, after line 23, insert–– “(3A) The Central Government shall, by notification, specify any statutory body or authority or an officer for ensuring prompt payment of damages to the company or the persons under clause (ii) of sub-section (3) and such body, authority or officer shall after payment of damages to such company or persons file a report with the Central Government in respect of making such damages in such manner as may be specified in the said notification.”. (71) Page 89, line 28, after “partners”, insert “concerned”. (72) Page 89, lines 29 and 30, omit “and such partner or partners of the audit firm shall also be punishable in the manner as provided in section 447”. (73) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 147, as amended, stand part of the Bill.” The motion was adopted.
Clause 147, as amended, was added to the Bill.
Clause 148 was added to the Bill.
Clause 149 Company to have Board Directors Amendments made: Page 90, after line 42, insert–– “(1A) Every company existing on or before the date of commencement of this Act shall within one year from such commencement comply with the requirements of the provisions of sub-section (1).”. (74) Page 92, for lines 3 to 6, substitute–– “(8) Notwithstanding anything contained in any other provision of this Act, but subject to the provisions of sections 197 and 198, an independent director shall not be entitled to any stock option and may receive remuneration by way of fee provided under sub-section (5) of section 197, reimbursement of expenses for participation in the Board and other meetings and profit related commission as may be approved by the members.”. (75) (Shri Sachin Pilot) MR. CHAIRMAN : The question is: “That clause 149, as amended, stand part of the Bill.” The motion was adopted. Clause 149, as amended, was added to the Bill. Clause 150 and 151 were added to the Bill. Clause 152 Appointment of Directors Amendments made: Page 93, line 18, for “attached”, substitute “annexed”. (76) Page 94, after line 2, insert–– ‘Explanation.—For the purposes of this sub-section “total number of directors” shall not include independent directors, whether appointed under this Act or any other law for the time being in force, on the Board of a company.’. (77) Page 94, line 18, for “In this section”, substitute “For the purposes of this section and section 160”. (78) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 152, as amended, stand part of the Bill.” The motion was adopted. Clause 152, as amended, was added to the Bill. Clauses 153 to 156 were added to the Bill. Clause 157 Company to inform Director Indentificaion Number to Registrar Amendments made: Page 95, line 5, omit “with imprisonment for a term which may extend to six months or”. (79) Page 95, line 7, omit “, or with both”. (80) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 157, as amended, stand part of the Bill.” The motion was adopted. Clause 157, as amended, was added to the Bill. Clauses 158 and 159 were added to the Bill. Clause 160 Right of persons other than Retiring Directors to stand for Directorship Amendment made: Page 95, line 18, after “retiring director”, insert “in terms of section 152”. (81) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 160, as amended, stand part of the Bill.” The motion was adopted. Clause 160, as amended, was added to the Bill. Clauses 161 to 165 were added to the Bill. Clause 166 Duties of Directors Amendment made: Page 98, line 34, omit “under sub-section (7)”. (82) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 166, as amended, stand part of the Bill.” The motion was adopted. Clause 166, as amended, was added to the Bill. Clause 167 Vacation of office of Directors Amendment made: Page 99, omit lines 30 to 32. (83) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 167, as amended, stand part of the Bill.” The motion was adopted. Clause 167, as amended, was added to the Bill. Clause 168 was added to the Bill. Clause 169 Removal of Directors Amendment made: Page 100, omit lines 23 to 28. (84) (Shri Sachin Pilot) MR. CHAIRMAN : The question is: “That clause 169, as amended, stand part of the Bill.” The motion was adopted. Clause 169, as amended, was added to the Bill. Clauses 170 to 177 were added to the Bill. Clause 178 Nomination and Remuneration Committee and Stakeholders relationship Committee Amendment made: Page 105, after line 12, insert— “Provided that the chairperson of the company (whether executive or non-executive) may be appointed as a member of the Nomination or Remuneration Committee but shall not chair such Committee.”. (85) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 178, as amended, stand part of the Bill.” The motion was adopted. Clause 178, as amended, was added to the Bill. Clauses 179 to185 were added to the Bill. Clause 186 Loan and Investment by Company Amendment made: Page 112, for lines 29 and 30, substitute – “prevailing yield of one year, three year, five year or ten year Government Security closest to the tenor of the loan.”. (86) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 186, as amended, stand part of the Bill.” The motion was adopted. Clause 186, as amended, was added to the Bill. Clauses 187 and 188 were added to the Bill. Clause 189 Register of Contracts or arrangements in which Directors are interested Amendments made: Page 116, line 12, after “sub-section”, insert “or such other information relating to himself as may be prescribed”. (87) Page 116, omit lines 13 to 15. (88) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 189, as amended, stand part of the Bill.” The motion was adopted. Clause 189, as amended, was added to the Bill. Clauses 190 to 195 were added to the Bill. Clause 196 Appointment of Managing Director, whole-time Director or Manager Amendments made: Page 120, line 5, for “one month”, substitute “six months”. (89) Page 120, line 9, omit “special”. (90) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 196, as amended, stand part of the Bill.” The motion was adopted. Clause 196, as amended, was added to the Bill. Clause 197 Overall maximum managerial remuneration in case of absence or inadequacy of Profits Amendments made: Page 121, for lines 24 and 25, substitute—
“Option and may receive remuneration by way of fees provided under sub-section (5), reimbursement of expenses for participation in the Board and other meetings and profit related commission as may be approved by the members.”.(91)
Page 122, omit lines 10 to 17. (92) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 197, as amended, stand part of the Bill.” The motion was adopted.
Clause 197, as amended, was added to the Bill.
Clause 198 was added to the Bill.
Clause 199 Power of Central Government or Tribunal to accord approval etc. subject to Conditions and to prescribe fees on application Amendment made: Page 124, for lines 1 to 24, substitute— “Recovery of remuneration in certain cases
199. Without prejudice to any liability incurred under the provisions of this Act or any other law for the time being in force, where a company is required to re-state its financial statements due to fraud or non-compliance with any requirement under this Act and the rules made thereunder, the company shall recover from any past or present managing director of whole-time director or manager or Chief Executive (by whatever name called) who, during the period for which the financial statements are required to be re-stated, received the remuneration (including stock option) in excess of what would have been payable to him as per restatement of financial statements.”. (93) (Shri Sachin Pilot) MR. CHAIRMAN : The question is:
“That clause 199, as amended, stand part of the Bill.” The motion was adopted.
Clause 199, as amended was added to the Bill.
Clauses 200 to 202 were added to the Bill.
Clause 203 Appointment of Key Managerial Personnel Amendments made: Page 125, line 39, omit “and”. (94) Page 125 for line 40, substitute— “(ii) Company Secretary; and (iii) Chief Financial Officer:”. (95) Page 125, for lines 41 to 43, substitute—
“Provided that an individual shall not be appointed or reappointed as the chairperson of the company, in pursuance of the articles of the company, as well as the managing director or Chief Executive Officer of the company at the same time after the date of commencement of this Act unless,--
(a) the articles of such company provide otherwise; or
(b) company does not carry multiple business:
Provided further that nothing contained in the first proviso shall apply to such class of companies engaged in multiple businesses and which has appointed one or more Chief Executive Officers for each such business as may be notified by the Central Government.”. (96) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 203, as amended, stand part of the Bill.” The motion was adopted.
Clause 203, as amended, was added to the Bill.
Clause 204 was added to the Bill.
Clause 205 Functions of Company Secretary Amendment made: Page 126, line 49, for “chairperson”,substitute “chairperson of the company”. (97) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 205, as amended, stand part of the Bill.” The motion was adopted. Clause 205, as amended, was added to the Bill. Clauses 206 to 211 were added to the Bill. Clause 212 Investigation into affairs of Company by Serious Fraud Investigation office Amendments made: Page 130, line 37, for “sub-section (5) and (6) of section 46”, substitute “sub-section (5) of section 46, sub-section (7) of section 56”. (98) Page 130, lines 38 and 39, omit “proviso to sub-section (2) and sub-section (4) of section 147”. (99) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 212, as amended, stand part of the Bill.” The motion was adopted. Clause 212, as amended, was added to the Bill. Clauses 213 to 234 were added to the Bill. Clause 235 Power to acquire shares of shareholsers dissenting from scheme or Contract approved by majority Amendments made: Page 148, line 10, for“transferee”, substitute “transferor”. (100) Page 148, line 11, for“transferor”, substitute “transferee” (101) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 235, as amended, stand part of the Bill.” The motion was adopted. Clause 235, as amended, was added to the Bill. Clause 236 Purchase of minority shareholding Amendment made: Page 149, line 17, omit“whether wholly or partially,”. (102) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 236, as amended, stand part of the Bill.” The motion was adopted. Clause 236, as amended, was added to the Bill. Clauses 237 to 244 were added to the Bill. Clause 245 Class action Amendment made: Page 155, after line 12, insert— “(1A) Where the members or depositors seek any damages or compensation or demand any other suitable action from or against and audit firm, the liability shall be of the firm as well as of each partner who was involved in making any improper or misleading statement of particulars in the audit report or who acted in a fraudulent, unlawful or wrongful manner.”. (103) (Shri Sachin Pilot) MR. CHAIRMAN : The question is: “That clause 245, as amended, stand part of the Bill.” The motion was adopted. Clause 245, as amended, was added to the Bill. Clause 246 Application of certain provisions to proceedings under section 241 or Section 245 Amendment made: Page 156, line 23, for “a fraudulent”, substitute “an”. (104) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 246, as amended, stand part of the Bill.” The motion was adopted. Clause 246, as amended, was added to the Bill. Clauses 247 to 251 were added to the Bill. Clause 252 Appeal to Tribunal Amendment made: Page 158, after line 40, insert— “Provided further that if the Registrar is satisfied, that the name of the company has been struck off from the register of companies either inadvertently or on the basis of incorrect information furnished by the company or its directors, which requires restoration in the register of companies, he may within a period of three years from the date of passing of the order dissolving the company under section 248, file an application before the Tribunal seeking restoration of name of such company.”. ” (105) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 252, as amended, stand part of the Bill.” The motion was adopted. Clause 252, as amended, was added to the Bill. Clauses 253 to 388 were added to the Bill. Clause 389 Registration of Prospectus Amendment made:
Page 201, line19, for “Chairman”, substitute “chairperson of the company”. (106) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 389, as amended, stand part of the Bill.” The motion was adopted.
Clause 389, as amended, was added to the Bill.
Clauses 390 to 408 were added to the Bill.
Clause 409 Qualification of President and Members of Tribunal Amendment made: Page 215, after line 42, insert—
“Explanation.—For the purposes of clause (c), in computing the period during which a person has been an advocate of a court, there shall be included any period during which the person has held judicial office or the office of a member of a tribunal or any post, under the Union or a State, requiring special knowledge of law after he became an advocate.”. (107) (Shri Sachin Pilot) MR. CHAIRMAN: The question is:
“That clause 409, as amended, stand part of the Bill.” The motion was adopted.
Clause 409, as amended, was added to the Bill.
Clause 410 was added to the Bill.
Clause 411 Qualifications of Chair-person and Member of Appellate Tribunal Amendment made: Page 216, line 20, for “the Tribunal, for”, substitute “the Tribunal for”. (108) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 411, as amended, stand part of the Bill.” The motion was adopted. Clause 411, as amended, was added to the Bill. Clauses 412 to 433 were added to the Bill. Clause 434 Transfer of Certain pending proceedings Amendments made: Page 222, for line 3, substitute— “434 (1) On such date as may be notified by the Central Government in this behalf,--”. (109) Page 222, line 20, omit “either de novo or”. (110) Page 222, omit lines 21 to 29. (111) Page 222, after line 41, insert— “(2) The Central Government may make rules consistent with the provisions of this Act to ensure timely transfer of all matters, proceedings or cases pending before the Company Law Board or the courts, to the Tribunal under this section.”. (112) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 434, as amended, stand part of the Bill.” The motion was adopted. Clause 434, as amended, was added to the Bill. Clauses 435 to 464 were added to the Bill. Clause 465 Repeated of certain enactments and savings Amendments made: Page 231, for line 39, substitute—
“Provided further that until a date is notified by the Central Government under sub-section (1) of section 434 for transfer of all matters, proceedings or cases to the Tribunal, ” (113) Page 231, line 41, for “Court”,substitute “court”. (114) “Page 232, line 4 and 5, for “declaration made or any direction given or any proceeding taken or any penalty”, substitute “declaration made or any operation undertaken or any direction given or any proceeding taken or any penalty, punishment, forfeiture”. (115) Page 232, after line 14, insert— “(ba) any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction or exemption shall not be affected, notwithstanding that the same respectively may have been in any manner affirmed or recognized or derived by, in, or from, the repealed enactments;”. (116) Page 232, after line 17, insert— “(ca) any jurisdiction, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not in existence or in force shall not be revised or restored;”. (117) (Shri Sachin Pilot) MR. CHAIRMAN : The question is:
“That clause 465, as amended, stand part of the Bill.” The motion was adopted.
Clause 465, as amended, was added to the Bill.
Clause 466 Dissolution of Company Law Board and Consequential Provisions. Amendment made: Page 233, line 1, omit “continue to” (118) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 466, as amended, stand part of the Bill.” The motion was adopted. Clause 466, as amended, was added to the Bill. Clauses 467 to 469 were added to the Bill. Clause 470 Power to remove difficulties Amendment made: Page 235, line 11, for “three years”, substitute “five years”. (119) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 470, as amended, stand part of the Bill.” The motion was adopted. Clause 470, as amended, was added to the Bill. Schedules I to IV were added to the Bill. Schedule V Amendments made: Page 287, for lines 44 to 46, substitute— “(B) In the case of a managerial person who was not a security holder holding securities of the company of nominal value of rupees five lakh or more or an employee or a director of the company or not related to any director or promoter at any time during the two years prior to his appointment as a managerial person,--2.5% of the current relevant profit:”. (120) Page 291, line 28, for “clause or clauses”, substitute “class or classes”. (121) Page 291, line 29, for “form”, substitute “from”. (122) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That Schedule V, as amended, stand part of the Bill.” The motion was adopted. Schedule V, as amended, was added to the Bill. Schedules VI and VII were added to the Bill. Clause 1 Short title, extent, Commencement and application Amendment made: Page 1, line 4, for “2011”, substitute “2012”. (2) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That clause 1, as amended, stand part of the Bill.” The motion was adopted. Clause 1, as amended, was added to the Bill. Enacting Formula Amendment made: “Page 1, line 1, for “Sixty-second, substitute “Sixty-third”. (1) (Shri Sachin Pilot) MR. CHAIRMAN: The question is: “That the Enacting Formula, as amended, stand part of the Bill. The motion was adopted. The Enacting Formula, as amended, was added to the Bill. TheLong Title was added to the Bill.
MR. CHAIRMAN : The Minister may now move that the Bill, as amended, be passed.
SHRI SACHIN PILOT: Sir, I beg to move:
“That the Bill, as amended, be passed.” MR. CHAIRMAN: The question is:
“That the Bill, as amended, be passed.” The motion was adopted … (Interruptions)
MR. CHAIRMAN: Hon. Members, do you want me to take up `Zero Hour’ matters?
… (Interruptions)
सभापति महोदय : मंत्री जी, कृपया आप बोलिए।
…( व्यवधान)
MR. CHAIRMAN: Nothing will go on record.
(Interruptions) *… श्री कमल नाथ: आप मेरी बात सुन लीजिए। ...( व्यवधान) मैं अनुरोध कर रहा हूं कि जिनको आज ही बोलना आवश्यक है केवल वे बोलें और जो आज नहीं बोलना चाहते हैं उनके मुद्दे को हम कल कैरी फारवर्ड कर लेंगे। मैं यही कहना चाहता हूं। अगर आप कहते हैं कि आज का ही मुद्दा है और आज ही बोलना जरूरी है तो अलग बात है, नहीं तो इसको कैरी फारवर्ड कर लेंगे।
MR. CHAIRMAN: The House stands adjourned to meet again tomorrow, the 19th December, 2012 at 11 a.m.
22.45 hrs The Lok Sabha then adjourned till Eleven of the Clock on Wednesday, December 19, 2012/Agrahayana 28, 1934 (Saka).
* The sign + marked above the name of a Member indicates that the Question was actually asked on the floor of the House by that Member.
* Not recorded.
* Not recorded.
* English translation of the speech originally delivered in Tamil.
* English translation of the speech originally delivered in Tamil.
* Not recorded.
* Not recorded.
* English translation of the speech originally delivered in Bengali.
* Not recorded.
* Not recorded.
* Voted through slip * The following Member also recorded/corrected his vote through Slip Ayes:27 Noes :205+Shri Jagdanand Singh=206 Abstain :001 * English translation of the speech originally delivered in Kannada.
* English translation of the speech originally delivered in Kannada.
* Not recorded.
* Voted through Slip.
* Voted through Slip.
*Voted through Slip.
* Voted through Slip.
* The following Members also recorded/corrected their votes through Slips Ayes:343+S/Shri Milind Deora, Dr.Krupurani Killi, S/Shri Shailendra Kumar, Rayapati Sambasiva Rao, C.L.Ruala and Jaganand Singh=349 Noes :Nil * Voted through Slip * Voted through Slip.
* Voted through Slip * Voted through Slip * Voted through Slip.
* The following Members also recorded/corrected their votes through Slips Ayes:342+S/Shri Pulin Behari Baske, Kamal Kishor ‘Commando’, Manikrao Hodlya Gavit, Vilas Muttemwar and Jaganand Singh=347 Noes :Nil * Voted through Slip.
* The following Member also recorded/corrected his vote through Slip Ayes:348+Shri Jaganand Singh=349 Noes :Nil * Voted through Slip * The following Member also recorded/corrected his vote through Slip.
Ayes:347+Shri Kailash Joshi =348 Noes :Nil * Moved with the recommendation of the President.
* Not recorded.
* Not recorded.
* Not recorded