Lok Sabha Debates
Introduction Of The Insurance Regulatory Authority Bill, 1998. on 15 December, 1998
ndif]> Title: Introduction of the Insurance Regulatory Authority Bill, 1998. MR. SPEAKER: Now, we will take up item no. 13. Shri Yashwant Sinha to move for leave to introduce the Insurance Regulatory Authority Bill, 1998. THE MINISTER OF FINANCE (SHRI YASHWANT SINHA): Sir, I beg to move for leave to introduce a Bill to provide for the establishment of an Authority to protect... (Interruptions) 12.30 hrs (At this stage, Shri Sunil Khan, Shri Shailendra Kumar, Shri N.K. Premchandran and some other hon. Members came and stood on the floor near the Table.) ... (Interruptions)
MR. SPEAKER: Hon. Members, please go to your seats. I will allow you all one by one. ... (Interruptions)
MR. SPEAKER: What is this? Please understand. I have received 16 notices. I will call the names of Members one by one. But go to your seats first. ... (Interruptions)
MR. SPEAKER: Please go to your seats and then raise your voice. You can submit whatever you want. But please go to your seats first and then submit. ... (Interruptions)
MR. SPEAKER: I am calling the names of the hon. Members who have given their names. Shri P. C. Thomas.
Shri Ajoy Mukhopadhyay.
... (Interruptions)
* Published in the Gazettee of India, Extraordinary, Part-II, Section-2,dated 15.12.98 MR. SPEAKER: I am calling the names of the hon. Members who have given the notices. Please understand the procedure. ... (Interruptions)
MR. SPEAKER: Please go to your seats. You should know the procedure. I have received a few notices. I am calling the names of the hon. Members who have given the notices. Shri K. S. Rao.
... (Interruptions)
MR. SPEAKER: I request the senior leaders to ask their Members to go back to their seats. SHRI BASU DEB ACHARYA: Acharia.
Shri Raghuvansh Prasad Singh.
... (Interruptions)
MR. SPEAKER: I request the senior leaders to ask their Members to go back to their seats. ... (Interruptions)
MR. SPEAKER: Now I call the name of Shri Tarit Baran Topdar.
Shri Moinul Hassan.
Shri Rupchand Pal.
Shri Ajay Chakraborty.
Shri Anil Basu.
Shri V. V. Raghavan.
Shrimati Geeta Mukherjee.
Dr. Asim Bala.
Shri Hannan Mollah.
Shri Mohan Singh.
Prof. Ajit Kumar Mehta.
... (Interruptions)
MR. SPEAKER: I will call the Leaders and discuss the matter in my Chamber. Please go to your seats. ... (Interruptions)
MR. SPEAKER: I will call the Leaders and discuss the matter in my Chamber. Please go to your seats. ... (Interruptions)
MR. SPEAKER: Please go to your seats. I am calling the Leaders to discuss it in my Chamber. ... (Interruptions)
MR. SPEAKER: Hon. Members, I am once again appealing to you. Please go back to your seats. I am calling your Leaders to my Chamber. ... (Interruptions)
MR. SPEAKER: Please go back to your seats.
... (Interruptions)
MR. SPEAKER: The House now stands adjourned to meet again at 1.30 p.m. 12.40 hrs The Lok Sabha then adjourned till thirty minutes past Thirteen of the Clock.
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13.32 hrs The Lok Sabha re-assembled at thirty-two minutes past Thirteen of the Clock.
(Mr. Speaker in the Chair) INSURANCE REGULATORY AUTHORITY BILL SHRI RUPCHAND PAL (HOOGLY): Sir, I have given a notice.
... (Interruptions)
MR. SPEAKER: When I call the names of hon. Members who have given notices, you can raise the matter. ... (Interruptions)
SHRI RUPCHAND PAL : Sir, I have given the notice before 10 o'clock. ... (Interruptions) MR. SPEAKER: I will call the names of Members who have given notices.
... (Interruptions)
SHRI RUPCHAND PAL : Sir, within a very very short time, we will make our submissions. In one or two minutes, I will make it. ... (Interruptions) MR. SPEAKER: I will call you later.
SHRI RUPCHAND PAL : All right.
MR. SPEAKER: We had a meeting with all the political parties. They have agreed. Now, I will request the hon. Minister Shri Yashwant Sinha. ... (Interruptions)
MR. SPEAKER: I will call you also.
... (Interruptions)
MR. SPEAKER: I will allow you also.
... (Interruptions) ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ (nùä´ÉÊ®úªÉÉ): ½þ¨É ±ÉÉäMÉÉäÆ EòÒ +É{ÉÊiiÉ =xÉEòä {ɽþ±Éä ½þè* ... (´ªÉ´ÉvÉÉxÉ) MR. SPEAKER: Shri Khurana please.
... (Interruptions)
SHRI RUPCHAND PAL : No. Before the introduction, we want to say something. ... (Interruptions) MR. SPEAKER: No. Shri Khurana, you can say something about the meeting. ... (Interruptions)
MR. SPEAKER: Please hear him first.
... (Interruptions)
MR. SPEAKER: Please hear him first.
... (Interruptions)
MR. SPEAKER: Please hear him first. What is this? Now, Shri Khurana.
... (Interruptions)
SHRI RUPCHAND PAL (HOOGLY): Sir, we have given notice on time. ... (Interruptions) MR. SPEAKER: I will come to you. Now, Shri Khurana please.
... (Interruptions) ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ (nùä´ÉÊ®úªÉÉ): <Æ]ÅÉäb÷E¶ÉxÉ {É®ú ½þÒ iÉÉä +É{ÉÊiiÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) MR. SPEAKER: No. Please understand the position.
... (Interruptions)
SHRI N.N. KRISHNADAS (PALAKKAD): Sir, before introduction, the Chair should hear us. ... (Interruptions) MR. SPEAKER: I will call the names of those hon. Members who have given notices. Please understand that. ... (Interruptions)
SHRI BASU DEB ACHARYA: ACHARIA (BANKURA): We have all given notices.
... (Interruptions)
MR. SPEAKER: Yes. I will call all of you.
... (Interruptions)
ºÉƺÉnùÒªÉ EòɪÉÇ ¨ÉÆjÉÒ iÉlÉÉ {ɪÉÇ]õxÉ ¨ÉÆjÉÒ (¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ): ¨ÉèÆ {ɽþ±Éä ÊxÉ´ÉänùxÉ Eò®ú nùÚÆ, ºÉ®úEòÉ®ú EòÉä EòÉä<Ç BäiÉ®úÉVÉ xɽþÒÆ ½þè ÊEò <ºÉ Ê¤É±É EòÉä, VÉÉä +¦ÉÒ {Éä¶É ½þÉäxÉä VÉÉ ®ú½þÉ ½þè, º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ ªÉÉ V´ÉÉ<Æ]õ Eò¨Éä]õÒ ... (´ªÉ´ÉvÉÉxÉ) {ɽþ±Éä ¨Éä®úÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒÊVÉB* ... (´ªÉ´ÉvÉÉxÉ) +¦ÉÒ VÉÉä ¨ÉÒÊ]õÆMÉ ½þÖ<Ç, =ºÉ¨ÉäÆ +É{É ºÉ¤ÉxÉä Eò½þÉ ÊEò V´ÉÉ<Æ]õ Eò¨Éä]õÒ EòÉä ¦ÉäVÉÉ VÉÉB* ¨ÉèÆxÉä nùںɮúä ½þÉ=ºÉ ¨ÉäÆ ¤ÉÉiÉ EòÒ* =xÉEòÉ Eò½þxÉÉ ½þè ÊEò ºÉ¦ÉÒ xÉäiÉÉ ºÉ֤ɽþ +ÉOɽþ Eò®ú ®ú½þä lÉä ÊEò <ºÉä º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÉä ¦ÉäVÉÉ VÉÉB* ¤ÉÉnù ¨ÉäÆ nùÉäxÉÉäÆ ¤Éè`ö VÉÉBÆMÉä* º{ÉÒEò®ú ºÉɽþ¤É +Éè®ú SÉäªÉ®ú¨ÉèxÉ VÉÉä SÉɽþäÆ Eò®úäÆ* ªÉÊnù V´ÉÉ<Æ]õ Eò¨Éä]õÒ EòÉä Eò½þäÆMÉä iÉÉä =ºÉä ¦ÉäVÉ nùäÆMÉä +Éè®ú ªÉÊnù º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÉä Eò½þäÆMÉä iÉÉä ½þ¨É =ºÉä ¦ÉäVÉ nùäÆMÉä* ºÉ®úEòÉ®ú EòÉä nùÉäxÉÉäÆ Eò¨ÉäÊ]õªÉÉäÆ ¨ÉäÆ ºÉä ÊEòºÉÒ BEò EòÉä ¦ÉäVÉxÉä ¨ÉäÆ EòÉä<Ç BäiÉ®úÉVÉ xɽþÒÆ ½þè* +É{É VÉÉä iÉªÉ Eò®úäÆMÉä, ½þ¨ÉEòÉä ¨ÉÆWÉÚ®ú ½þè* º{ÉÒEò®ú ºÉɽþ¤É +Éè®ú SÉäªÉ®ú¨ÉèxÉ VÉÉä iÉªÉ Eò®úäÆ, ½þ¨ÉäÆ ¨ÉÆVÉÚ®ú ½þè* ... (Interruptions)
MR. SPEAKER: Now, the hon. Minister of Finance. Let the hon. Member seek leave of the House. Leave may be sought to introduce the Bill and then you can raise objections. ... (Interruptions)
SHRI RUPCHAND PAL : Sir, before the introduction of the Bill, we want to make our submissions. ... (Interruptions) MR. SPEAKER: First the hon. Minister has to seek leave of the House. Please understand that. Then only you can raise your objections. ... (Interruptions)
MR. SPEAKER: The Minister has to seek leave of the House for introducing the Bill. Please understand that. ... (Interruptions)
MR. SPEAKER: The Minister must seek the leave of the House.
... (Interruptions) ¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): ÊxÉªÉ¨É 72 ¨ÉäÆ ½þè, °ü±É nùäJÉÉ VÉɪÉä xÉ* {ɽþ±Éä ½þ¨É ±ÉÉäMÉÉäÆ EòÉä ºÉÖxÉ ±ÉäÆ, iÉ¤É ¨ÉÚ´É Eò®úäÆ* MR. SPEAKER: Please take your seats. Dr. Raghuvansh Prasad Singh, I will allow you to speak. Your name is there in the list. ... (Interruptions)
SHRI RUPCHAND PAL : Sir, let me read out the rules. ... (Interruptions) MR. SPEAKER: Shri Rupchand Pal, please sit down.
... (Interruptions)
MR. SPEAKER: Now, the Minister may seek leave of the House to introduce the Bill. ... (Interruptions)
THE MINISTER OF FINANCE (SHRI YASHWANT SINHA): Sir, I beg to move for leave to introduce a Bill to provide for the establishment of an Authority to protect the interests of holders of insurance policies, to regulate, promote and ensure orderly growth of the insurance industry and for matters connected therewith or incidental thereto and further to amend the Insurance Act, 1938, the Life Insurance Corporation of India Act, 1956 and the General Insurance Business (Nationalisation) Act, 1972. MR. SPEAKER: Motion moved:
"That leave be granted to introduce a Bill to provide for the establishment of an Authority to protect the interests of holders of insurance policies, to regulate, promote and ensure orderly growth of the insurance industry and for matters connected therewith or incidental thereto and further to amend the Insurance Act, 1938, the Life Insurance Corporation of India Act, 1956 and the General Insurance Business (Nationalisation) Act, 1972."
... (Interruptions)
SHRI ANIL BASU (ARAMBAGH): Sir, I rise to object to the introduction of the Bill because it lacks legislative competence. Through this Bill, the Government wants to sell out the country. The insurance sector is working satisfactorily in our country as a public sector company. The Government wants to bring the multinationals and Foreign Institutional Investors in the financial sector. This is a complete surrender of our financial sector to the foreign multinationals and foreign countries. This would endanger our economic sovereignty also. On this ground, I strongly oppose the introduction of this Bill. It is against the Constitution. Through this Bill the Government is surrendering the economic sovereignty of the country. This measure is anti-constitutional and anti-national. This Bill lacks legislative competence. I strongly object to the introduction of the Bill. ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ (nùä´ÉÊ®úªÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉÖZÉä nùÉä ¨ÉÖqÉäÆ {É®ú +É{ÉÊiiÉ ½þè, ÊVɺÉEòä xÉÉiÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú <ºÉ ºÉnùxÉ Eòä ¦ÉÒiÉ®ú <ºÉ iÉ®ú½þ EòÉ Ê´ÉvÉäªÉEò |ɺiÉÖiÉ xɽþÒÆ Eò®ú ºÉEòiÉÒ* ¦ÉÉ®úiÉ EòÉ ºÉÆÊ´ÉvÉÉxÉ <ºÉ iÉ®ú½þ EòÉ EòÉ¨É Eò®úxÉä EòÒ <VÉÉVÉiÉ ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÉä xɽþÒÆ nùäiÉÉ* ¨ÉèÆ b÷ɪɮúèÊE]õ´É Ê|ÉʺÉ{ɱºÉ +Éì¡ò º]õä]õ {ÉÉìʱɺÉÒ EòÒ vÉÉ®úÉ 39(ºÉÒ), ÊVɺÉEòä +xÉÖºÉÉ®ú:
"that the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment". <ºÉºÉä EòƺÉäÆ]Åä¶ÉxÉ +Éì¡ò ´Éè±lÉ ¤ÉgøäMÉÒ, Ê´Énùä¶ÉÒ ±ÉÉäMÉ +ÉBÆMÉä, Ê´Énùä¶ÉÒ Eò¨{ÉÊxɪÉÉÆ +ÉBÆMÉÒ +Éè®ú ½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ VÉÉä ºÉ¨ÉiÉÉ EòÉ ºÉ¨ÉÉVÉ ¤ÉxÉÉxÉä EòÉ ½þ¨ÉÉ®úä nùä¶É Eòä ºÉÆÊ´ÉvÉÉxÉ xÉä ºÉ®úEòÉ®ú EòÉä +Énùä¶É ÊnùªÉÉ ½þè, =ºÉEòä ʴɯûr +ÉSÉ®úhÉ ½þÉäMÉÉ* nùںɮúÒ ¤ÉÉiÉ ½þ¨É ªÉ½þ Eò½þxÉÉ SÉɽþiÉä ½þèÆ ÊEò ½þ¨ÉÉ®úÒ ¡òÆb÷ɨÉäÆ]õ±É bªÉÚ]õÒWÉ EòÒ vÉÉ®úÉ 51(B)(ºÉÒ) Eòä +xÉÖºÉÉ®ú:
"to uphold and protect the sovereignty, unity and integrity of India". ªÉ½þ ¦ÉÉ®úiÉ EòÒ ºÉÉ´ÉǦÉÉèʨÉEòiÉÉ Eòä ÊJɱÉÉ¡ò ½þè +Éè®ú <ºÉÒʱÉB <ºÉ nùä¶É Eòä ÊxɨÉÉÇiÉÉ+ÉäÆ xÉä VÉÉä Eò¨{ÉÊxɪÉÉÆ ¤ÉÒ¨Éä Eòä IÉäjÉ ¨ÉäÆ +É¨É VÉxÉiÉÉ EòÒ ±ÉÚ]õ Eò®ú ®ú½þÒ lÉÒÆ, ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ : =ºÉ ±ÉÚ]õ ºÉä ¤ÉSÉÉxÉä Eòä ʱÉB ¤ÉÒ¨ÉÉ Eò¨{ÉxÉÒVÉ EòÉ ®úɹ]ÅÒªÉEò®úhÉ ÊEòªÉÉ MɪÉÉ lÉÉ* ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú º´Énùä¶ÉÒ Eò¨{ÉxÉÒVÉ EòÉä UôÚ]õ ÊnùB ʤÉxÉÉ, =ºÉEòÉ VÉÉä +ÆÊiÉ¨É SÉ®úhÉ ½þè, Ê´Énùä¶ÉÒ Eò¨{ÉxÉÒVÉ EòÉä ºÉÒvÉä ¦ÉÉ®úiÉ ¨ÉäÆ ¤ÉÖ±ÉÉ ®ú½þÒ ½þè, ÊVɺɺÉä ¦ÉÉ®úiÉ EòÒ º´ÉÉvÉÒxÉiÉÉ, ¦ÉÉ®úiÉ EòÒ ºÉÉ´ÉǦÉÉèʨÉEòiÉÉ Eòä >ð{É®ú Ê´Énùä¶ÉÒ {ÉÚÆVÉÒ{ÉÊiɪÉÉäÆ EòÉ |ɦÉÖi´É ¤Égøä +Éè®ú ½þ¨ÉÉ®úÒ ºÉÉ´ÉǦÉÉèʨÉEòiÉÉ |ɦÉÉÊ´ÉiÉ ½þÉä* <ºÉ iÉ®ú½þ EòÉ Ê´ÉvÉäªÉEò <ºÉ ºÉnùxÉ EòÒ +{ÉxÉÒ IɨÉiÉÉ +Éè®ú +{ÉxÉä +ÊvÉEòÉ®ú ºÉä ¤Éɽþ®ú ½þè* <ºÉʱÉB ¨ÉèÆ <ºÉEòÉ {ÉÖ®úVÉÉä®ú Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ +Éè®ú ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ ºÉä +ÉOɽþ Eò®úiÉÉ ½þÚÆ ÊEò <ºÉ Ê´ÉvÉäªÉEò EòÉä |ɺiÉÖiÉ Eò®úxÉä ºÉä Ê´É®úiÉ ½þÉäÆ +Éè®ú ºÉnùxÉ <ºÉEòÉä {Éä¶É Eò®úxÉä EòÒ <VÉÉVÉiÉ xÉ nùä* SHRI VARKALA RADHAKRISHNAN (CHIRAYINKIL): Sir, I have an objection and my objection is entirely different.
MR. SPEAKER: I have called Shrimati Geeta Mukherjee.
... (Interruptions)
MR. SPEAKER: She has also given the notice.
SHRIMATI GEETA MUKHERJEE (PANSKURA): I have given a notice to raise my objection to the IRA Bill at the introductory stage itself. If one opposes the Bill at the introductory stage then some Constitutional propriety is called for. Our Constitution is secular, democratic and sovereign. If this Bill is allowed to be passed, it will affect our sovereignty because the American and other multinational companies will enter our industry. This will not help us but hinder our progress and that is why I oppose this Bill at the introductory stage itself.
¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): +vªÉIÉ ¨É½þÉänùªÉ, ½þ¨É <ƶÉÉä®úäÆºÉ ®úäMÉÖ±Éä]õ®úÒ +lÉÉäÊ®ú]õÒ Ê¤É±É EòÉ |ÉÊiÉ´ÉÉnù Eò®úiÉä ½þèÆ +Éè®ú <Æ]ÅÉäb÷E¶ÉxÉ EòÒ º]õäVÉ {É®ú ½þÒ Ê´É®úÉävÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ, EªÉÉäÆÊEò ªÉ½þ Ê´ÉvÉäªÉEò nùä¶É EòÒ +lÉÇ´ªÉ´ÉºlÉÉ Eòä IÉäjÉ ¨ÉäÆ +Éè®ú nùä¶É EòÒ +ÉÊlÉÇEò xÉÒÊiÉ Eòä ʱÉB |ÉÊiÉMÉɨÉÒ Eònù¨É ½þè* {ɽþ±Éä VÉÒ´ÉxÉ ¤ÉÒ¨ÉÉ EòÉ ÊxÉVÉÒEò®úhÉ lÉÉ* ½þ¨É ±ÉÉäMÉÉäÆ xÉä =ºÉEòÉ ®úɹ]ÅÒªÉEò®úhÉ ÊEòªÉÉ, +¤É Ê¡ò®ú =ºÉEòÉä {ÉÒUôä EòÒ iÉ®ú¡ò ºÉ®úEòÉ®ú ±Éä VÉÉ ®ú½þÒ ½þè +Éè®ú =ºÉEòÉ ÊxÉVÉÒEò®úhÉ Eò®úxÉÉ SÉɽþiÉÒ ½þè* <ºÉ Ê´ÉvÉäªÉEò ºÉä ºÉ®úEòÉ®ú nùä¶É ¨ÉäÆ Ê´Énùä¶ÉÒ {ÉÚÆVÉÒ{ÉÊiɪÉÉäÆ +Éè®ú ¤É½þÖ®úɹ]ÅÒªÉ Eò¨{ÉxÉÒVÉ EòÉä xªÉÉèiÉÉ nùä ®ú½þÒ ½þè* ªÉ½þ Ê´ÉvÉäªÉEò MÉ®úÒ¤ÉÉäÆ Eòä ÊJɱÉÉ¡ò ½þè, =xÉEòÉ <ºÉºÉä EòÖUô ¦É±ÉÉ xɽþÒÆ ½þÉäxÉä ´ÉɱÉÉ ½þè* <ºÉºÉä nùä¶É EòÉä xÉÖEòºÉÉxÉ ½þÉäxÉä ´ÉɱÉÉ ½þè +Éè®ú ½þ¨É <ºÉ iÉ®ú½þ Eòä xÉÖEòºÉÉxÉ ºÉ½þxÉä EòÒ ÊºlÉÊiÉ ¨ÉäÆ xɽþÒÆ ½þèÆ* MR. SPEAKER: Please understand that we are not discussing the Bill. ¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ½þ¨ÉÉ®úä EòÉÆOÉäºÉÒ ºÉÉlÉÒ Eò½þiÉä ½þèÆ ÊEò <ºÉEòÉä {Éä¶É ½þÉäxÉä nùäÆ +Éè®ú ªÉ½þ ºlÉÉ<Ç ºÉʨÉÊiÉ ¨ÉäÆ VÉÉxÉÉ SÉÉʽþB, ±ÉäÊEòxÉ ½þ¨É iÉҺɮúÒ iÉÉEòiÉ ´ÉɱÉä <ºÉEòÉ ¶ÉÖ°ü ¨ÉäÆ ½þÒ Ê´É®úÉävÉ Eò®úiÉä ½þèÆ +Éè®ú Eò½þiÉä ½þèÆ ÊEò ªÉ½þ |ÉÊiÉMÉɨÉÒ Eònù¨É ½þè, ªÉ½þ Ê´ÉvÉäªÉEò xɽþÒÆ +ÉxÉÉ SÉÉʽþB* ½þ¨É <ºÉEòÉ PÉÉä®ú Ê´É®úÉävÉ Eò®úiÉä ½þèÆ* ÊxÉªÉ¨É 72 Eòä Ê´É{É®úÒiÉ EòɪÉÇ ½þÉä ®ú½þÉ ½þè, Eò±É ¦ÉÒ ªÉ½þÒ ½þÖ+É, ½þ¨É ±ÉÉäMÉ Ê±ÉJÉEò®ú nùäiÉä ½þèÆ, ±ÉäÊEòxÉ ºÉÖxÉÉ xɽþÒÆ VÉÉiÉÉ* SHRI VARKALA RADHAKRISHNAN (CHIRAYINKIL): Sir, I may be permitted to speak. My objection is entirely on a different footing.
MR. SPEAKER: Shri Radhakrishnan, you have not given any notice.
SHRI BASU DEB ACHARYA: No notice is required for this.
MR. SPEAKER: I am calling the names of those Members who have given notice.
SHRI BASU DEB ACHARYA: Sir, this Bill is without the legislative competence and has Constitutional infirmities inasmuch as the special legislations named LIC Act, 1956 and General Insurance Business (Nationalisation) Act, 1972 are A provision is being made that by enforcement of this Act the Corporation shall carry on insurance business in accordance with the provisions of Insurance Act of 1938 which was amended in 1956 and then in 1972. The LIC and the GIC were created by special legislative measures. These Act will impair the objects laid down for the purpose of amendment to Clause 7 of the Insurance Act, 1938 which are now being proposed in this present Bill. Sir, the definition of insurance company shall mean, `a company registered under Companyies' Act, 1956' and defined 26 per cent of the equity could be had by foreign companies... (Interruptions).
MR. SPEAKER: SHRI BASU DEB ACHARYA: Acharia, you have to give reasons why are you opposing the Bill.
SHRI BASU DEB ACHARYA: It has been defined that 26 per cent of the equity could be had by foreign companies either by himself or through its subsidiary company or its nominee over and above this share up to the extent of 14 per cent equity could be had by foreign institutional investor, non-resident Indian and overseas bodies or corporate. Sir, if this Bill is passed... (Interruptions) ¸ÉÒ ±ÉÉ±É ¨ÉÖxÉÒ SÉÉè¤Éä (¤ÉEºÉ®ú) : +vªÉIÉ ¨É½þÉänùªÉ, <ºÉ {É®ú ªÉ½þ Êb÷¤Éä]õ ¶ÉÖ¯û ½þÉä MÉ<Ç ½þè* ¨ÉèÆ SÉɽþiÉÉ ½þÚÆ ÊEò ºÉ¤ÉEòÉä UôÚ]õ ʨɱÉxÉÒ SÉÉʽþB* ... (´ªÉ´ÉvÉÉxÉ) Ê¤É±É ¤ÉÉnù ¨ÉäÆ {Éä¶É ½þÉä* ... (´ªÉ´ÉvÉÉxÉ) SHRI BASU DEB ACHARYA: If this Bill is introduced, it will impair the interest of our nation. It is against the sovereignty of our country because there has been pressure... (Interruptions). This pressure has been built up by the American multinational companies. Sir, last time when the Bill was brought, many people opposed it from the Treasury Benches... (Interruptions).
SHRI KHARABELA SWAIN (BALASORE): Sir, I am on point of order under Rule 72.
SHRI BASU DEB ACHARYA: But I do not know what has happened now. Within one year they could change their views and they are supporting this Bill. It is against the interest and economic sovereignty of our country... (Interruptions). They are now surrendering the sovereignty of our country to the multinational companies.
Sir, American multinational companies are incurring losses... (Interruptions). In these 45 years, we have seen how these public sector companies including LIC and GIC, have made investments for the development of our country. If the multinational companies are allowed to come... (Interruptions).
SHRI KHARABELA SWAIN : Sir, I am on point of order. I am also quoting the Rule under which I want to raise it. Even then you are not allowing me... (Interruptions)
MR. SPEAKER: Let him complete first.
SHRI KHARABELA SWAIN : Sir, how can you allow him to complete when I am on point of order? It is very surprising... (Interruptions).
MR. SPEAKER: SHRI BASU DEB ACHARYA: Acharia, please conclude. I have to call all these 16 names.
SHRI BASU DEB ACHARYA: Sir, in the name of swedeshi they are selling out our country. They are surrendering and succumbing to the pressure of multinational companies. We cannot allow these multinationals to come. Therefore, at the very outset, we oppose the introduction of this Bill.
MR. SPEAKER: You have not given any notice.
... (Interruptions)
SHRI KHARABELA SWAIN : Sir, you are the protector of rules. If you do not protect the rules, what should I say?...(Interruptions)
MR. SPEAKER: I have called Shri Chandra Shekharji.
SHRI CHANDRA SHEKHAR (BALLIA)(U.P.): I have nothing to say about this controversy. I shall make a request to this Government and to the Finance Minister. They should at least remember that in the last Lok Sabha, they had opposed this Bill. Their credibility is already low. They should not reduce that credibility any more because as long as they are in the Government, because of the mercy of my friends like Shri Balram Jakhar and others, the nation has to respect this Government. This Government goes on committing hara-kiri which is a death nail to the future of the nation. So, I shall request the Government to ponder over it as this will further reduce the credibility of this Government because they have committed before the nation and the whole world that they will not allow multi-nationals in the insurance sector...(Interruptions)
MR. SPEAKER: I have heard a Member from each party.
... (Interruptions)
SHRI BASU DEB ACHARYA: Sir, individual Members have given notice in this regard. Every Member whosoever has given notice, should be allowed to oppose this Bill...(Interruptions)
MR. SPEAKER: Shri Prabhunath Singh, it is not a procedure. I have to call the names of those Members who have given notice about this. ¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ): EªÉÉ ºÉÉ®úä ±ÉÉäMÉ, ÊVÉx½þÉäÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, ´Éä ½þÒ ¤ÉÉä±Éä ½þèÆ* +É{É ÊxÉªÉ¨É ¤ÉxÉÉ nùÒÊVÉB, iÉÉä EòÉä<Ç +É{ÉÊiiÉ xɽþÒÆ ½þè* BEò iÉ®ú¡ò +É{É Ê¤ÉxÉÉ xÉÉäÊ]õºÉ ´ÉɱÉÉäÆ EòÉä ºÉÖxÉiÉä ½þèÆ +Éè®ú Ê¡ò®ú +É{É xÉÉäÊ]õºÉ EòÒ ¤ÉÉiÉ Eò®úiÉä ½þèÆ*...( Interruptions) PROF. AJIT KUMAR MEHTA (SAMASTIPUR): We have given notice in advance. Why are you not giving us an opportunity to speak?...(Interruptions)
MR. SPEAKER: Shri Rupchand Pal to speak.
SHRI RUPCHAND PAL : In addition to what has already been said, I would like to say that the representatives of a Committee of this Parliament have already examined this matter...(Interruptions)
MR. SPEAKER: Please understand that there is a procedure. I can call only those Members who have given the notice to speak.
... (Interruptions)
MR. SPEAKER: You must understand that you have to give notice before 10 o' Clock. You must know the procedure first.
... (Interruptions)
SHRI RUPCHAND PAL : The time has not come for departing from the objectives of nationalisation of the insurance sector. This is the specific recommendation of an all-party Committee that was given to this Parliament. Now they are backing out from that...(Interruptions)
MR. SPEAKER: Shri Pal, you are a senior Member. You have to say as to what is your objection and not the entire thing.
... (Interruptions)
SHRI RUPCHAND PAL : This is a unanimous report of Parliament. This privatisation of the insurance sector should not be done. Moreover, it is beyond the legislative competence of this Government...(Interruptions)
MR. SPEAKER: Shri Pal, this is not at all necessary. You have to just say why you are opposing this Bill.
... (Interruptions)
SHRI RUPCHAND PAL : This is beyond the legislative competence of this Government...(Interruptions)
MR. SPEAKER: Knowing all this, you are raising this matter.
... (Interruptions)
SHRI RUPCHAND PAL : The Government cannot do like that. It has been stated that it is being guided by the Insurance Act of 1938. The LICI is not a registered company under the Companies Act. How can it work under the Companies Act?...(Interruptions)
MR. SPEAKER: Shri Pal, please understand that you have to just give the reasons as to why you are opposing this Bill.
... (Interruptions)
SHRI RUPCHAND PAL : It is illegal, it is not permissible according to the Constitution because the LICI is not registered under the Companies Act. They have been asked to operate under the Insurance Act. The LICI can never be asked to work under the provisions of the Insurance Act. It is a very serious thing...(Interruptions)
MR. SPEAKER: We are not discussing this Bill.
... (Interruptions)
SHRI RUPCHAND PAL : The employees of the LICI can mobilise Rs.1.50 lakh crores.
They can contribute this amount to our infrastructure. .....(Interruptions)
MR. SPEAKER: Please understand that you have not given notice. What is this?
SHRI N.K. PREMCHANDRAN (QUILON): Sir, I should be given an opportunity to speak.
MR. SPEAKER: I am not going to give you a chance to speak.
... (Interruptions)
SHRI N.K. PREMCHANDRAN :Sir, this is a matter concerning the whole country...(Interruptions)
MR. SPEAKER: Nothing will go on record.
(Interruptions) ... (Not recorded) MR. SPEAKER: Prof. Ajit Kumar Mehta.
... (Interruptions)
MR. SPEAKER: Shri Lal Muni Chaubey, this is too much. I have been observing your behaviour. You are not allowed to speak now.
... (Interruptions)
|ÉÉä. +ÊVÉiÉ EòÖ¨ÉÉ®ú ¨Éä½þiÉÉ (ºÉ¨ÉºiÉÒ{ÉÖ®ú) : +vªÉIÉ ¨É½þÉänùªÉ, 1973 Eòä {ɽþ±Éä ¤ÉÒ¨ÉÉ ÊxÉVÉÒ IÉäjÉ ¨ÉäÆ lÉÉ* ... (´ªÉ´ÉvÉÉxÉ) ÊxÉVÉÒ IÉäjÉ ¨ÉäÆ ºÉÆiÉÉä¹ÉVÉxÉEò |ÉMÉÊiÉ xÉ ½þÉäxÉä Eòä EòÉ®úhÉ <ºÉEòÉ ®úɹ]ÅÒªÉEò®úhÉ ÊEòªÉÉ MɪÉÉ* ... (´ªÉ´ÉvÉÉxÉ) +¤É <ºÉ¨ÉäÆ nùںɮúÒ Eò¨{ÉÊxɪÉÉäÆ ºÉä +{ÉäIÉÉEÞòiÉ |ÉMÉÊiÉ ½þÉä ®ú½þÒ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ªÉ½þ VÉÉä ®úɹ]ÅÒªÉEò®úhÉ ºÉä ÊxÉVÉÒEò®úhÉ EòÒ ¤ÉÉiÉ ºÉÉäSÉÒ VÉÉ ®ú½þÒ ½þè ´É½þ ÊxÉʶSÉiÉ °ü{É ºÉä º´ÉÒEòɪÉÇ xɽþÒÆ ½þÉäxÉÒ SÉÉʽþB* ±ÉÉäEòºÉ¦ÉÉ EòÒ ªÉÉÊSÉEòÉ ºÉʨÉÊiÉ ¨ÉäÆ, ÊVɺÉEòÒ SÉSÉÉÇ °ü{ÉSÉÆnù {ÉÉ±É VÉÒ xÉä EòÒ, <ºÉ¨ÉäÆ {ɽþ±Éä ½þÒ ¡òèºÉ±ÉÉ ÊnùªÉÉ ½þè ÊEò ÊEòºÉÒ ¦ÉÒ iÉ®ú½þ ºÉä ¤ÉÒ¨ÉÉ IÉäjÉ EòÉ ÊxÉVÉÒEò®úhÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB* ¨É½þÉänùªÉ, ¨ÉèÆ BEò ¤ÉÉiÉ EòÒ iÉ®ú¡ò ʴɶÉä¹É vªÉÉxÉ Ênù±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ, ¤ÉÒ¨ÉÉ ¦ÉÉ®úÒ {ÉÚÆVÉÒ ÊxÉ´Éä¶É EòÉ IÉäjÉ ½þè +Éè®ú <ºÉEòä EòÖUô ºÉÉä¶É±É +É줱ÉÒMÉä¶ÉÆºÉ ¦ÉÒ ½þèÆ, ªÉ½þ ÊxÉVÉÒ IÉäjÉ ¨ÉäÆ SɱÉÉ VÉÉBMÉÉ ±ÉäÊEòxÉ ÊxÉVÉÒ IÉäjÉ EòÉ =qä¶ªÉ ±ÉÉ¦É +ÊVÉÇiÉ Eò®úxÉÉ ½þÉäiÉÉ ½þè iÉÉä ªÉ½þ ʺɡòÇ ±ÉÉ¦É +ÊVÉÇiÉ Eò®úäMÉÉ* =ºÉ¨ÉäÆ Ê´Énùä¶ÉÒ ±ÉÉäMÉ ¦ÉÒ ºÉʨ¨ÉʱÉiÉ ½þÉäÆMÉä +Éè®ú =xÉEòÉä ªÉ½þÉÆ Eòä ºÉÉä¶É±É +É줱ÉÒMÉä¶ÉxÉ ºÉä EòÉä<Ç ¨ÉiÉ±É¤É xɽþÒÆ ½þÉäMÉÉ, VÉ¤É ÊEò ¤ÉÒ¨ÉÉ IÉäjÉ EòÉ ¨É½þi´É{ÉÚhÉÇ +ÆMÉ ºÉÉä¶É±É +É줱ÉÒMÉä¶ÉxÉ ½þè, <ºÉ +ÉvÉÉ®ú {É®ú ½þ¨É <ºÉEòÉ Ê´É®úÉävÉ Eò®úiÉä ½þèÆ* ¨É½þÉänùªÉ, ±ÉÉäEòºÉ¦ÉÉ EòÒ Ê{ÉUô±ÉÒ ªÉÉÊSÉEòÉ ºÉʨÉÊiÉ xÉä ¦ÉÒ <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ +{ÉxÉÉ ÊxÉhÉÇªÉ ÊnùªÉÉ* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ =ºÉEòÒ +vªÉIÉ lÉÒ +Éè®ú ¨É±½þÉäjÉÉ ºÉʨÉÊiÉ xÉä ¦ÉÒ <ºÉEòä Ê´É®úÉävÉ ¨ÉäÆ +{ÉxÉÉ ¨ÉiÉ ´ªÉEiÉ ÊEòªÉÉ, <ºÉʱÉB <xÉ +ÉvÉÉ®úÉäÆ {É®ú ¨ÉèÆ <ºÉ Ê´ÉvÉäªÉEò EòÉ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ* vÉxªÉ´ÉÉnù* SHRI AJOY MUKHOPADHYAY (KRISHNAGAR): I am opposed to the introduction of this Bill because, as already stated by our colleague Shri Rupchand Pal, the LIC is not registered under the Companies Act. But here, in this Bill, it will be guided by the Companies Act. How can it be like that? The name of the Bill is Insurance Regulatory Authority Bill, 1998. But the Government has sought to amend two existing and separate Acts. Sir, they are going to amend two separate and existing Acts. It has not been mentioned that this is an amending Bill. They have not mentioned that it is Life Insurance Corporation (Amendment) Bill. They have not also mentioned that it is General Insurance Corporation (Amendment) Bill. They have not mentioned like this. How can the Insurance Regulatory Authority Bill, 1998 amend two existing Acts? Those Acts are very vital and basic ones and they are going to amend these Acts through the Insurance Regulatory Authority Bill, 1998. The Insurance Regulatory Authority is there. And if they want to give statutory status to the Authority, they can do so. But they cannot amend two existing Acts. How can they do that through this Bill?
SHRI TARIT BARAN TOPDAR (BARRACKPORE): I rise to oppose the introduction of the Bill due to two or three reasons. First of all, legislative competence is not there as has been amply substantiated by earlier speakers and as stated by Shri Ajoy Mukhopadhyay just now. He has made the position clear that there cannot be any objection regarding the Authority but we have got objection regarding amending and changing the law which is still in existence.
First of all, Mr. Minister, you cannot change the law in this fashion. If it is changed, it will actually jeopardise the interests, and the sovereignty and integrity of the country, Secondly, we cannot allow our money to be siphoned off to the foreign countries. A treasurer cannot just hand over the keys to other people. But this is just what is happening now. That is why, I feel that it is against the interests of the nation. So, for these two salient reasons, I rise to oppose the introduction of this Bill. JÉVÉÉÆSÉÒ ¤Éɽþ®ú ÊEòºÉÒ EòÉä SÉɤÉÒ xɽþÒÆ nùäxÉÉ* SHRI MOINUL HASSAN AHAMED (MURSHIDABAD): Sir, I rise to oppose the introduction of this Bill because I suppose that this is completely anti-national and it is an unlawful event in this time. It is a complete surrender before the multinational people who are coming to our country and dismantle all the present systems in the insurance sector. For that, I would like to oppose the introduction of this Bill.
SHRI AJAY CHAKRABORTY : Sir, I am strongly opposing the Bill at the introductory stage itself. I think it is a most unconstitutional act and it is nothing but detrimental to the interests of the country. The Government has surrendered before the foreign multinational companies. It is nothing but anti-national and anti-people also. The Government wants to destroy the insurance sector, the LIC and the GIC, which are functioning very well. My other colleagues have stated all the reasons as to why they are opposing it. So, we are strongly opposing this Bill at the introductory stage itself.
SHRI V.V. RAGHAVAN (TRICHUR): Mr. Speaker, Sir, I object to the introduction of this Bill because it is not for the national interest that it is being introduced. Somebody has given word in Washington saying that the Government will open up insurance to MNCS. The Government is surrendering to the multinationals and the imperialists. It is for fulfilling the commitment made at Washington, honouring the word delivered at Washington that this Bill is being brought forward. So, I strongly oppose this Bill. Mr. Minister, if you do not want to hear us, please hear the message from Nagpur.
DR. ASIM BALA (NABADWIP): Sir, I am against the introduction of the Insurance Regulatory Authority Bill, 1998. After the introduction of liberalisation and globalisation, followed by the dictates of the World Bank and the IMF, this Bill is being brought forward. This means that the multinationals are not satisfied with the industrial and other sectors of the country. They want to control the whole economy of our country. It is very detrimental and unconstitutional. So, we oppose this Bill. The public sector and the private sector are not satisfied with this measure. As I said earlier, the multinationals, the World Bank and the IMF want to control the other sectors also. First, they are very aggressive towards our economy and they want to control the whole economy. That is why, I am going to oppose this Bill.
SHRI HANNAN MOLLAH (ULUBERIA): I oppose the introduction of this Bill because the introduction is a prelude to the passing of this Bill which will snatch away Rs.1,30,000 crore from the kitty of this nation, which is meant for our development, during the Ninth Five Year Plan period.
Secondly, experience had proved that privatisation did not help and because of that it was nationalised. Now, we are going to reverse the process again. This reversal will also damage the national interest.
Thirdly, as Shri Ajoy Mukhopadhyay has said, they are trying to pass the Bill through the back-door method.
They are amending two other Acts without saying and by taking a different name. This is in one way to deceive the people and doing the things from the back-door. Because of all this, and because of the method the Government is adopting, I oppose this Bill in the introductory stage.... (Interruptions)
SHRI N.K. PREMCHANDRAN : I am on a point of order.
MR. SPEAKER: Under which Rule?
SHRI N.K. PREMCHANDRAN : Under Rule 72. It says -
"Provided that where a motion is opposed on the ground that the Bill initiates legislation outside the legislative competence of the House, the Speaker may permit a full discussion thereon:
On this ground, this Bill, which is proposed to be introduced, is outside the legislative competence of this House. ... (Interruptions)
MR. SPEAKER: There is no point of order.
... (Interruptions)
SHRI N.K. PREMCHANDRAN : Though no notice is given, a full discussion should be allowed.... (Interruptions)
MR. SPEAKER: No point of order.
SHRI N.K. PREMCHANDRAN : This is as per Rule 72 because the legislative competence has already been challenged in the House. It is against the rules. ... (Interruptions)
MR. SPEAKER: The Bill is not introduced. The Minister has sought the leave to introduce the Bill.
SHRI N.K. PREMCHANDRAN : I am submitting this as per the rules.
MR. SPEAKER: This does not arise at this stage.
... (Interruptions)
SHRI N.K. PREMCHANDRAN :It is also against the preamble of the Constitution. ... (Interruptions)
MR. SPEAKER: No, please, take your seat.
... (Interruptions)
SHRI N.K. PREMCHANDRAN : This is a legislation against the Welfare State.
MR. SPEAKER: No point of order. Now, Mr. Minister.
... (Interruptions) ¸ÉÒ |ɦÉÖxÉÉlÉ ÊºÉƽþ (¨É½þÉ®úÉVÉMÉÆVÉ) : +vªÉIÉ VÉÒ, ½þ¨ÉäÆ +ÉvÉÉ Ê¨ÉxÉ]õ ¤ÉÉä±ÉxÉä nùäÆ* +vªÉIÉ ¨É½þÉänùªÉ : +¦ÉÒ xɽþÒÆ* +É{É ¤ÉÉnù ¨ÉäÆ ¤ÉÉäʱɪÉä* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ªÉ¶É´ÉÆiÉ ÊºÉx½þÉ : +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ¦ÉÒ =ºÉÒ ÊxÉªÉ¨É EòÉ ºÉ½þÉ®úÉ ±ÉäEò®ú +{ÉxÉÒ ¤ÉÉiÉ ¶ÉÖ°ü Eò®úxÉÉ SÉɽþiÉÉ lÉÉ ÊVɺÉEòÉ =±±ÉäJÉ +¦ÉÒ ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ xÉä ÊEòªÉÉ ÊEò ªÉÊnù ªÉ½þ ºÉnùxÉ EòÒ ±ÉäÊVɺ±ÉäÊ]õ´É EòÆ{ÉÒ]õäxºÉ Eòä ¤Éɽþ®ú ½þè, iÉ¤É ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ ½þÉäMÉÒ ÊEò =ºÉ Ê´ÉvÉäªÉEò EòÉ |ÉÉ°ü{É ºÉnùxÉ ¨ÉäÆ ®úJÉÉ VÉÉB ªÉÉ xɽþÒÆ* ¨ÉèÆ ºÉÉ®úä ºÉnùºªÉÉäÆ EòÒ ¤ÉÉiÉÉäÆ EòÉä vªÉÉxÉ ºÉä ºÉÖxÉ ®ú½þÉ lÉÉ +Éè®ú ¨ÉÖZÉä ªÉ½þ Eò½þiÉä ½þÖB JÉänù ½þè ÊEò Eò½þÒÆ ºÉä ¦ÉÒ EòÉä<Ç <ºÉ |ÉEòÉ®ú EòÒ iÉEòǺÉÆMÉiÉ ¤ÉÉiÉ xɽþÒÆ Eò½þÒ MÉ<Ç ÊVɺɺÉä ªÉ½þ ºÉÉʤÉiÉ ½þÉä ÊEò ªÉ½þ ÊxÉªÉ¨É 72 EòÒ {ÉÊ®úÊvÉ ¨ÉäÆ +ÉiÉÉ ½þè +Éè®ú <ºÉ ºÉnùxÉ EòÒ ±ÉäÊVɺ±ÉäÊ]õ´É EòÆ{ÉÒ]õäxºÉ ºÉä ¤Éɽþ®ú ½þè* ªÉ½þÉÆ {É®ú VÉÉä Eò½þÉ MɪÉÉ ÊEò ªÉ½þ ºÉ®úEòÉ®ú nùä¶É Eòä ʽþiÉÉäÆ EòÒ ®úIÉÉ xɽþÒÆ Eò®úxÉÉ SÉɽþiÉÒ ½þè, nùä¶É Eòä ʽþiÉÉäÆ Eòä ºÉÉlÉ ÊJɱɴÉÉc÷ Eò®úxÉÉ SÉɽþiÉÒ ½þè, ½þ¨É nùä¶É EòÉ ºÉÉènùÉ Eò®ú ®ú½þä ½þèÆ, ¨ÉèÆ <ºÉä +iªÉÆiÉ ½þÒ nùÖ¦ÉÉÇMªÉ{ÉÚhÉÇ ¨ÉÉxÉiÉÉ ½þÚÆ* ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò EòÖUô JÉÖnùÉ<Ç ÊJÉsiÉMÉÉ®ú VÉÉä º´ÉªÉÆ EòÉä nùä¶É EòÉ ºÉ¤ÉºÉä ¤Éc÷É {ɽþ®úänùÉ®ú ¨ÉÉxÉiÉä ½þèÆ, =xÉEòÉä nùںɮúÉäÆ {É®ú <ºÉ |ÉEòÉ®ú Eòä +ÉIÉä{É ±ÉMÉÉxÉä EòÉ EòÉä<Ç +ÊvÉEòÉ®ú xɽþÒÆ ½þè* <ºÉ ºÉnùxÉ ¨ÉäÆ ½þ¨É ºÉ¤É =ºÉÒ |ÉEòÉ®ú SÉÖxÉEò®ú +ÉB ½þèÆ, =ºÉÒ VÉxÉiÉÉ Eòä uÉ®úÉ SÉÖxÉEò®ú +ÉB ½þèÆ VÉèºÉÉ EòÉä<Ç nùںɮúÉ ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ +ɪÉÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) I listened to you with all the patience.
SHRI N.N. KRISHNADAS (PALAKKAD): Where is your Swadeshi Jagran Manch? ¸ÉÒ °ü{ÉSÉxnù {ÉÉ±É : +É{ÉxÉä ¨ÉèxÉÒ¡òäº]õÉä ¨ÉäÆ EªÉÉ Eò½þÉ lÉÉ?
... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ªÉ¶É´ÉxiÉ ÊºÉx½þÉ : ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ½þ¨É SÉɽþäÆ ªÉÉ xÉ SÉɽþäÆ, ½þ¨É ºÉ¤ÉEòÉä =ºÉÒ VÉxÉiÉÉ Eòä ¤ÉÒSÉ ¨ÉäÆ nùÉä¤ÉÉ®úÉ VÉÉxÉÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) <ºÉʱÉB VÉÉä ¤ÉÉiÉ Eò½þÒ MÉ<Ç ½þè ¨ÉäÊ®ú]õ Eòä >ð{É®ú ¤ÉÉiÉSÉÒiÉ Eò®úxÉä EòÒ, ¨ÉäÊ®ú]õ Eòä >ð{É®ú ¤ÉÉiÉSÉÒiÉ Eò®úxÉä EòÉ ½þ¨ÉäÆ =ºÉ ºÉ¨ÉªÉ ¨ÉÉèEòÉ Ê¨É±ÉäMÉÉ VÉ¤É ½þ¨É <ºÉ ºÉnùxÉ ¨ÉäÆ <ºÉ Ê´ÉvÉäªÉEò {É®ú Ê´ÉSÉÉ®ú-ʴɨɶÉÇ Eò®úäÆMÉä* =ºÉ ºÉ¨ÉªÉ VÉÉä ¨ÉäÊ®ú]õ EòÒ ¤ÉÉiÉäÆ =`öÉ<Ç MÉ<Ç ½þèÆ, =ºÉEòÉ ºÉ®úEòÉ®ú {ÉÚ®úÒ Êxɹ`öÉ{ÉÚ´ÉÇEò =iiÉ®ú nùäMÉÒ* ±ÉäÊEòxÉ ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ªÉ½þÉÆ {É®ú EòÉä<Ç <ºÉ |ÉEòÉ®ú EòÒ ¤ÉÉiÉ xɽþÒÆ Eò½þÒ MÉ<Ç ½þè ÊVɺɺÉä ªÉ½þ |ÉiÉÒiÉ ½þÉä ÊEò ªÉ½þ <ºÉ ºÉnùxÉ EòÒ ±ÉäÊVɺ±ÉäÊ]õ´É EòÆ{ÉÒ]õäxºÉ Eòä ¤Éɽþ®ú ½þè* <ºÉʱÉB ¨ÉèÆ +É{ɺÉä ÊxÉ´ÉänùxÉ Eò°üÆMÉÉ ÊEò =ºÉEòÉä ½þ¨É +ÉVÉ EòÉä<Ç ¨É½þi´É xɽþÒÆ nùä ºÉEòiÉä ½þèÆ* nùںɮúÒ ¤ÉÉiÉ ½þ¨ÉÉ®úä BEò ¤É½þÖiÉ ºÉ¨¨ÉÉÊxÉiÉ xÉäiÉÉ ¸ÉÒ SÉÆpù¶ÉäJÉ®ú VÉÒ xÉä ºÉ®úEòÉ®ú EòÒ FòäÊb÷ʤÉʱÉ]õÒ Eòä ¤ÉÉ®úä ¨ÉäÆ =`öÉ<Ç ½þè* =x½þÉäÆxÉä iÉlÉÉ Eò<Ç +Éè®ú ºÉnùºªÉÉäÆ xÉä Eò½þÉ ÊEò +É{ÉxÉä Ê{ÉUô±Éä ºÉÉ±É EªÉÉ ÊEòªÉÉ lÉÉ, <ºÉ ºÉÉ±É +É{É EªÉÉ Eò®ú ®ú½þä ½þèÆ* ¨ÉèÆ {ÉÚ®úÒ Ê´ÉxÉ©ÉiÉÉ Eòä ºÉÉlÉ Eò½þxÉÉ SÉɽþÚÆMÉÉ +Éè®ú ¨ÉèÆxÉä {ɽþ±Éä ¦ÉÒ <ºÉ ¤ÉÉiÉ EòÉä ºÉnùxÉ ¨ÉäÆ ®úJÉÉ lÉÉ ÊEò ºÉ®úEòÉ®ú ¨ÉäÆ +ÉxÉä Eòä ¤ÉÉnù, ºÉÉ®úä iÉlªÉÉäÆ +Éè®ú {ÉÊ®úʺlÉÊiɪÉÉäÆ EòÉä nùäJÉxÉä Eòä ¤ÉÉnù, BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò <ºÉ |ÉEòÉ®ú Eòä +xÉäEò =nùɽþ®úhÉ Ê¨É±ÉäÆMÉä VɽþÉÆ {É®ú ÊEò =ºÉ {ÉIÉ xÉä VÉÉä ºÉ®úEòÉ®ú ¨ÉäÆ +ɪÉä, =x½þÉäÆxÉä +{ÉxÉä føÆMÉ ºÉä <ºÉä ®úJÉxÉä EòÉ |ɪÉÉºÉ ÊEòªÉÉ +Éè®ú ¨ÉèÆ ¨ÉÉxÉiÉÉ ½þÚÆ ÊEò ¶ÉɪÉnù ªÉ½þ nùÖÊxɪÉÉ Eòä |ÉVÉÉiÉÉÆÊjÉEò <ÊiɽþÉºÉ ¨ÉäÆ BEò +xÉÚ`öÉ =nùɽþ®úhÉ ½þÉäMÉÉ ÊEò VÉÉä ±ÉÉäMÉ ºÉ®úEòÉ®ú ¨ÉäÆ lÉä, VÉÉä =ºÉ ºÉ®úEòÉ®ú EòÉ ºÉ¨ÉlÉÇxÉ Eò®ú ®ú½þä lÉä, VÉÉä ¨ÉÆÊjɨÉÆb÷±É Eòä ºÉnùºªÉ lÉä +Éè®ú VÉÉä ºÉ®úEòÉ®ú ´É½þ Ê¤É±É ±ÉÉ<Ç ÊVɺÉEòÉä +ÉVÉ ½þ¨É ±ÉÉ ®ú½þä ½þèÆ, ´Éä +ÉVÉ <ºÉEòÉ Ê´É®úÉävÉ Eò®ú ®ú½þä ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ °ü{ÉSÉxnù {ÉÉ±É : ½þ¨ÉxÉä Ê´É®úÉävÉ ÊEòªÉÉ lÉÉ ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ªÉ¶É´ÉÆiÉ ÊºÉx½þÉ: ªÉ½þ VÉÉä {ÉÊ®ú´ÉiÉÇxÉ ½þÖ+É ½þè, <xÉEòÉ ¨ÉxÉ ¤Énù±ÉÉ ½þè, VÉÉä <xÉEòÉ Ênù±É ¤Énù±ÉÉ ½þè, =ºÉ¨ÉäÆ ¨ÉèÆ ®úÉVÉxÉÒÊiÉ Eòä +±ÉÉ´ÉÉ EòÖUô xɽþÒÆ nùäJÉ ®ú½þÉ ½þÚÆ ... (´ªÉ´ÉvÉÉxÉ) MR. SPEAKER: SHRI BASU DEB ACHARYA: Acharia, let him complete. ¸ÉÒ ªÉ¶É´ÉÆiÉ ÊºÉx½þÉ: +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ºÉnùxÉ EòÉä ʴɶ´ÉÉºÉ ¨ÉäÆ ±ÉäEò®ú <ºÉ ¤ÉÉiÉ EòÉä Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò VÉèºÉä Ê{ÉUô±ÉÒ ºÉ®úEòÉ®ú Eòä uÉ®úÉ ½þ¨ÉxÉä EòÉä<Ç ¦ÉÒ <ºÉ |ÉEòÉ®ú EòÒ ¤ÉÉiÉ xɽþÒÆ Eò½þÒ ½þè ... (´ªÉ´ÉvÉÉxÉ) ½þ¨É ºÉÉ®úÒ ¤ÉÉiÉäÆ ºÉɨÉxÉä ®úJÉxÉÉ SÉɽþiÉä ½þèÆ* Ê{ÉUô±ÉÒ ¤ÉÉ®ú VÉ¤É ªÉ½þÒ Ê´ÉvÉäªÉEò ºÉnùxÉ ¨ÉäÆ +ɪÉÉ lÉÉ iÉÉä ¤ÉÉ®ú-¤ÉÉ®ú ªÉ½þÒ {ÉÚUôÉ MɪÉÉ ... (´ªÉ´ÉvÉÉxÉ) PROF. P.J. KURIEN (MAVELIKARA): Mr. Speaker, Sir, I want to say something.
SHRI YASHWANT SINHA: Prof. Kurien, let me complete.
SHRI RAJESH PILOT (DAUSA): Mr. Speaker, Sir, this is not the same Bill which was introduced by the previous Government.
PROF. P.J. KURIEN : Are you saying that this Bill is the same one which was introduced by the former Finance Minister?
MR. SPEAKER: Prof. Kurien, let him complete.
SHRI YASHWANT SINHA: Prof. Kurien, I have listened to all hon. Members with utmost patience. Please show me the courtesy of listening to me for two minutes. +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò VÉ¤É =ºÉ ºÉ¨ÉªÉ EòÒ ºÉ®úEòÉ®ú +É<Ç.+É®ú.B. Ê´ÉvÉäªÉEò <ºÉ ºÉnùxÉ ¨ÉäÆ ±ÉÉ<Ç lÉÒ iÉÉä ºÉnùxÉ ¨ÉäÆ ¤ÉÉ®ú-¤ÉÉ®ú ªÉ½þÒ ºÉ´ÉÉ±É =`öɪÉÉ MɪÉÉ lÉÉ ÊEò Ê´Énùä¶ÉÒ {ÉÚÆVÉÒ ÊxÉ´Éä¶É Eòä ¤ÉÉ®úä ¨ÉäÆ =ºÉ ºÉ®úEòÉ®ú EòÒ xÉÒÊiÉ EªÉÉ ½þè* ¤ÉÉ®ú-¤ÉÉ®ú ªÉ½þÒ {ÉÚUôÉ MɪÉÉ lÉÉ +Éè®ú =ºÉ ºÉ¨ÉªÉ EòÒ ºÉ®úEòÉ®ú Eòä uÉ®úÉ EòÉä<Ç ºÉÉ¡ò =iiÉ®ú xɽþÒÆ ÊnùªÉÉ MɪÉÉ ÊEò Ê´Énùä¶ÉÒ {ÉÚÆVÉÒ ÊxÉ´Éä¶É Eòä ¤ÉÉ®úä ¨ÉäÆ =xÉEòÒ EªÉÉ ¨ÉƶÉÉ ½þè* ¨ÉèÆ <ºÉ ¤ÉÉiÉ EòÉ ¸ÉäªÉ VÉ°ü®ú ±ÉäxÉÉ SÉɽþÚÆMÉÉ ÊEò ½þ¨É ±ÉÉäMÉ {ÉÚ®úÒ ºÉ¡òÉ<Ç Eòä ºÉÉlÉ +{ÉxÉÒ xÉÒÊiÉ EòÉä ºÉnùxÉ Eòä ºÉ¨ÉIÉ ®úJÉ ®ú½þä ½þèÆ* ½þ¨É EòÉä<Ç ¤ÉÉiÉ ÊUô{ÉÉxÉä EòÉ |ɪÉÉºÉ xɽþÒÆ Eò®ú ®ú½þä ½þèÆ, EòÖUô ¦ÉÒ ¤ÉèEò b÷Éä®ú ºÉä ±ÉÉxÉä EòÉ |ɪÉÉºÉ xɽþÒÆ Eò®ú ®ú½þä ½þèÆ* ½þ¨ÉÉ®úÒ ºÉÉ®úÒ ¤ÉÉiÉäÆ ºÉnùxÉ Eòä ºÉ¨ÉIÉ ½þèÆ +Éè®ú VÉèºÉÉ ºÉƺÉnùÒªÉ EòɪÉÇ ¨ÉÆjÉÒ VÉÒ xÉä Eò½þÉ ½þè ÊEò ªÉ½þ Ê¤É±É º]õèÆÊb÷ÆMÉ Eò¨Éä]õÒ ªÉÉ V´ÉÉ<Æ]õ ºÉ±ÉäE]õ Eò¨Éä]õÒ EòÉä VÉÉiÉÉ ½þè iÉÉä nùÉäxÉÉäÆ ºÉnùxÉÉäÆ EòÉä =ºÉ ºÉ¨ÉªÉ ¦ÉÒ <ºÉ {É®ú Ê´ÉSÉÉ®ú Eò®úxÉä EòÉ ¨ÉÉèEòÉ Ê¨É±ÉäMÉÉ* VÉ¤É ªÉ½þ Ê´ÉvÉäªÉEò ªÉ½þÉÆ +ɪÉäMÉÉ iÉÉä =ºÉEòä ¨ÉèÊ®ú]ºÉ +Éè®ú b÷Ò¨ÉèÊ®ú]ºÉ {É®ú Ê´ÉSÉÉ®ú Eò®úxÉä EòÉ ¨ÉÉèEòÉ +ɪÉäMÉÉ* ±ÉäÊEòxÉ VÉÉä ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú Eòä >ð{É®ú +ÉIÉä{É ±ÉMÉɪÉÉ MɪÉÉ ½þè ¨ÉèÆ =ºÉEòÉ {ÉÖ®úVÉÉä®ú |ÉÊiÉ´ÉÉnù Eò®úiÉÉ ½þÚÆ* ½þ¨É ¦ÉÒ =ºÉÒ Êxɹ`öÉ, =ºÉÒ ®úɹ]ÅÒªÉ vɨÉÇ Eòä iɽþiÉ ªÉ½þÉÆ EòÉ¨É Eò®ú ®ú½þä ½þèÆ, ÊVɺÉEòä ¤ÉÉ®úä ¨ÉäÆ +É{ÉEòÉä MɱÉiÉ¡ò½þ¨ÉÒ ½þÉä ®ú½þÒ ½þè* +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ÊVÉºÉ ºÉ®úEòÉ®ú xÉä ʽþ¨¨ÉiÉ Eò®úEòä {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ ÊEòªÉÉ, ´É½þ ºÉ®úEòÉ®ú VÉÉä nùÖÊxɪÉÉ EòÒ ºÉÉ®úÒ iÉÉEòiÉÉäÆ Eòä ÊJɱÉÉ¡ò +ÉVÉ {ÉÚ®úÒ iÉÉEòiÉ Eòä ºÉÉlÉ JÉc÷Ò ½þè, =ºÉ ºÉ®úEòÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ªÉ½þ Eò½þxÉÉ ÊEò ´É½þ ´ÉÉʶÉÆMÉ]õxÉ Eòä |Éè¶É®ú Eòä +ÉMÉä ZÉÖEò MÉ<Ç ½þè, ªÉ½þ ʤɱEòÖ±É ¤Éä¤ÉÖÊxɪÉÉnù ¤ÉÉiÉ ½þè* ¨ÉèÆ <ºÉEòÉ PÉÉä®ú Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ* ... (´ªÉ´ÉvÉÉxÉ) MR. SPEAKER: The question is:
"That leave be granted to introduce a Bill to provide for the establishment of an Authority to protect the interests of holders of insurance policies, to regulate, promote and ensure orderly growth of the insurance industry and for matters connected therewith or incidental thereto and further to amend the Insurance Act, 1938, the Life Insurance Corporation of India Act, 1956 and the General Insurance Business (Nationalisation) Act, 1972."
The motion was adopted.
SHRI YASHWANT SINHA: Sir, I introduce the Bill.
... (Interruptions)
SHRI RAJESH PILOT (DAUSA): Sir, they are right in one way. Let us not ignore their points of view. ... (Interruptions) Social sector is very important ... (Interruptions) Rupees one lakh crore are going to the social sector. That safeguard is not there in the Bill. So, if you propose for a Standing Committee, we can give our views about that. ºÉƺÉnùÒªÉ EòɪÉÇ ¨ÉÆjÉÒ iÉlÉÉ {ɪÉÇ]õxÉ ¨ÉÆjÉÒ (¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ªÉ½þÉÆ ªÉ½þ º{ɹ]õ Eò®úxÉÉ SÉɽþÚÆMÉÉ ÊEò VÉ¤É <ºÉ {É®ú Ê´ÉSÉÉ®ú ½þÖ+É lÉÉ, iÉÉä ªÉ½þ iÉªÉ ½þÖ+É lÉÉ ÊEò ªÉ½þ Ê´ÉvÉäªÉEò VÉÉ<Æ]õ Eò¨Éä]õÒ EòÉä VÉÉBMÉÉ* VÉ¤É ®úÉVªÉ ºÉ¦ÉÉ ºÉä {ÉÚUôÉ MɪÉÉ, iÉÉä ´É½þÉÆ ºÉ¦ÉÒ nù±ÉÉäÆ Eòä xÉÉäiÉÉ+ÉäÆ, ÊVÉxɨÉäÆ +É{É (EòÉÆOÉäºÉ) Eòä xÉäiÉÉ ¦ÉÒ lÉä, ºÉ¦ÉÒ xÉä Eò½þÉ ÊEò º]õäÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÉä VÉÉxÉÉ SÉÉʽþB* ´Éä VÉÉ<Æ]õ Eò¨Éä]õÒ Eòä {ÉIÉ ¨ÉäÆ xɽþÒÆ ½þèÆ* <ºÉʱÉB ½þ¨ÉxÉä <ºÉä º]õäÆÊb÷ÆMÉ Eò¨Éä]õÒ EòÉä ¦ÉäVÉxÉä EòÉ |ɺiÉÉ´É ÊEòªÉÉ ½þè* ªÉÊnù +É{É SÉɽþiÉä ½þèÆ, iÉÉä <ºÉä VÉÉ<Æ]õ Eò¨Éä]õÒ EòÉä ¦ÉäVÉ ÊnùªÉÉ VÉÉBMÉÉ* +MÉ®ú VÉÉ<Æ]õ Eò¨Éä]õÒ EòÉä ¦ÉäVÉxÉÉ ½þè, iÉÉä ½þ¨ÉäÆ ®úÉVªÉ ºÉ¦ÉÉ EòÉä {ÉÚUôxÉÉ {Éc÷äMÉÉ* ªÉÉxÉÒ nùںɮúä ½þÉ=ºÉ ºÉä Eòƺɱ]õ Eò®úxÉÉ {Éc÷äMÉÉ* ´É½þÉÆ Eòä SÉäªÉ®ú¨ÉèxÉ ºÉɽþ¤É ºÉä ¤ÉÉiÉ Eò®úEòä VÉ´ÉÉ¤É nùäÆMÉä* ... (´ªÉ´ÉvÉÉxÉ) This Government is ready.
MR. SPEAKER: I think, this Government is ready to send the Bill to the Joint Committee. ... (Interruptions)
PROF. P.J. KURIEN : Mr. Speaker, Sir, my objection is regarding the blatant violation of the Rules in this House. My party is prepared to support the introduction of the Bill. But the way it is done is absolutely wrong. If one Member objects and asks for a Division, you have to allow division. You go through the Rules. The other day also, I quoted the Rules from this Book. The Rules were given a go-by. ... (Interruptions) ¸ÉÒ ®úÉVÉ´ÉÒ®ú ʺÉƽþ (+ÉƴɱÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, =ºÉ iÉ®ú¡ò ºÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ MɱÉiÉ ¤ÉÉä±É ®ú½þä ½þèÆ ÊEò =x½þÉäÆxÉä Êb÷´ÉÒVÉxÉ ¨ÉÉÆMÉÉ ½þè* ½þ¨É ªÉ½þÉÆ ¨ÉÉèVÉÚnù ½þèÆ, ½þ¨ÉäÆ ¨ÉɱÉÚ¨É ½þè, =vÉ®ú ºÉä ÊEòºÉÒ xÉä ¦ÉÒ Êb÷´ÉÒVÉxÉ xɽþÒÆ ¨ÉÉÆMÉÉ* ... (´ªÉ´ÉvÉÉxÉ) SHRI PRAMOTHES MUKHERJEE (BERHAMPORE) (WB): Sir, we want Division. ... (Interruptions) MR. SPEAKER: No, no. At that time, nobody said about Division.
... (Interruptions)
MR. SPEAKER: Nobody asked for a Division at that time.
... (Interruptions)
PROF. P.J. KURIEN : Sir, I had raised a point of order. I only want that the rules be applied properly. I am leaving it to you... (Interruptions) MR. SPEAKER: Now, you are asking for a Division, but at that time nobody asked for a Division... (Interruptions) SHRI MADAN LAL KHURANA: My submission is that in principle we agree to send this Bill either to a Joint Committee or the Standing Committee. After having consultations with the Chairman, Rajya Sabha, I will come before the House tomorrow on this issue... (Interruptions) SHRI N.N. KRISHNADAS : Sir, this is not proper. We want Division ... (Interruptions) 1421 hrs (At this stage, Shri N.N. Krishnadas, Shri N.K. Premchandran and some other hon. Members came and stood on the floor near the Table.) MR. SPEAKER: If the House agrees, the Bill can be sent to the Joint Committee. ... (Interruptions)
MR. SPEAKER: If the House agrees, the Bill can be sent to the Joint Committee. ... (Interruptions)
MR. SPEAKER: If the House agrees, the Bill can be sent to the Joint Committee. Now the Bill will go to the Joint Committee. ... (Interruptions)
MR. SPEAKER: It was agreed in the meeting with various parties/groups that it be referred to the Joint Committee. ... (Interruptions)
MR. SPEAKER: We are taking up the next item. Now, the submissions. Dr. Balram Jakhar, please. ... (Interruptions)
MR. SPEAKER: Please go back to your seats. It has already been decided now. ... (Interruptions)
MR. SPEAKER: Please go back to your seats. That matter is over now. Please take your seats. ... (Interruptions)
MR. SPEAKER: Please understand, we are taking up the next item.
... (Interruptions)
MR. SPEAKER: It will be referred to the Joint Committee. The Chair has taken a decision. Please understand. ... (Interruptions)
MR. SPEAKER: Please go back to your seats. That is over now.
... (Interruptions)
14.25 hrs The Lok Sabha then adjourned till Sixteen of the Clock
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16.00 hrs. The Lok Sabha re-assembled at Sixteen of the Clock.
(Prof. Rita Verma in the Chair) ¸ÉÒ ºÉÖ®úäxpù |ɺÉÉnù ªÉÉnù´É (ZÉÆZÉÉ®ú{ÉÖ®ú) : ¨Éʽþ±ÉÉ Ê´ÉvÉäªÉEò EòÉä ´ÉÉ{ÉºÉ EòÊ®úªÉä, ªÉ½þ nùä¶É EòÉ nùÖ¦ÉÉÇMªÉ ½þÉäMÉÉ* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ¤É±É®úÉ¨É VÉÉJÉc÷ (¤ÉÒEòÉxÉä®ú): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ... MR. CHAIRMAN: Now, we shall take up item no. 14 - Matters under Rule 377. Shri Harin Pathak.
... (Interruptions)
SHRI BALRAM JAKHAR : Madam Chairman, I was on my leg. My name was called by the Speaker. ... (Interruptions) SHRI RAJESH PILOT (DAUSA): Madam, he has an important issue to be raised. ... (Interruptions) ¸ÉÒ ¤É±É®úÉ¨É VÉÉJÉc÷ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ =ºÉ ºÉ¨ÉªÉ JÉc÷É ½þÖ+É lÉÉ ... (´ªÉ´ÉvÉÉxÉ) MR. CHAIRMAN: `Zero Hour' is over now.
SHRI BALRAM JAKHAR : No, Madam.
PROF. P.J. KURIEN (MAVELIKARA): Madam, Shri Balram Jakhar's name was called at that time. ... (Interruptions) MR. CHAIRMAN: All the hours cannot be `Zero Hour'.
SHRI BALRAM JAKHAR : Madam, I was on my leg.
SHRI RAJESH PILOT : That too with a very tall leg. ... (Interruptions)
SHRI BALRAM JAKHAR : Anybody could have seen that a tall man was standing. ...(Interruptions) He was standing with not only one leg but with two legs. ... (Interruptions) SHRI RAJESH PILOT : He wanted to raise an important issue. The hon. Speaker said that he would give a chance to him. Please allow him to raise his issue. ... (Interruptions) MR. CHAIRMAN: No problem, he can raise it tomorrow.
SHRI BALRAM JAKHAR : Why should I? I was on my leg. ... (Interruptions) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, |ɶxÉ ªÉ½þ {ÉènùÉ ½þÉäiÉÉ ½þè ÊEò Eò<Ç SÉÒVÉäÆ BäºÉÒ ½þÉäiÉÒ ½þèÆ ÊVÉxÉEòÉä ºÉÖxÉEò®ú IÉÉä¦É ½þÉäiÉÉ ½þè ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ¶Éè±Éäxpù EòÖ¨ÉÉ®ú (SÉè±É) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ½þ¨ÉäÆ ¦ÉÒ ¤ÉÉä±ÉxÉä EòÉ ºÉ¨ÉªÉ SÉÉʽþB ... (´ªÉ´ÉvÉÉxÉ) MR. CHAIRMAN: Everybody would start raising their issues now. There would be no end to it. So, you can raise your matter tomorrow. Please sit down. ... (Interruptions) ¸ÉÒ ¤É±É®úÉ¨É VÉÉJÉc÷ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, Eò<Ç SÉÒVÉäÆ BäºÉÒ ½þÉäiÉÒ ½þèÆ, VÉÉä <ÆiÉVÉÉ®ú xɽþÒÆ Eò®úiÉÒÆ VÉÉä nùä¶É EòÒ ®úIÉÉ Eòä ʱÉB ¦ÉÒ ½þèÆ, +ÉÊi¨ÉEò ®úIÉÉ Eòä ʱÉB ¦ÉÒ ½þèÆ +Éè®ú +ÉÊi¨ÉEò ºÉ¨¨ÉÉxÉ Eòä ʱÉB ¦ÉÒ ½þèÆ +Éè®ú <xÉEòä SɱÉxÉä EòÒ {ÉrÊiÉ ½þÉäiÉÒ ½þè, ÊVɺÉEòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉÖZÉä ¤ÉÉiÉ Eò®úxÉÒ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ¨ÉèÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þÖ+É ½þè ... (´ªÉ´ÉvÉÉxÉ) ¨ÉèÆ =ºÉ ºÉ¨ÉªÉ ¦ÉÒ JÉc÷É ½þÖ+É lÉÉ +Éè®ú ¨ÉÖZÉä ¤ÉÉä±ÉxÉä Eòä ʱÉB +±ÉÉ>ð ¦ÉÒ ÊEòªÉÉ MɪÉÉ lÉÉ* ¨ÉèÆ ªÉ½þ ¤ÉÉiÉ Eò½þxÉä VÉÉ ®ú½þÉ ½þÚÆ ÊEò ... (´ªÉ´ÉvÉÉxÉ) ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +±ÉÉ>ð iÉÉä ¤É½þÖiÉ ±ÉÉäMÉ lÉä, +É{É Eò±É ¤ÉÉäʱɪÉäMÉÉ* SHRI PRAKASH VISHWANATH PARANJPE (THANE): I would like to raise an issue of MPs and it is about Rs. 2 crore. Every issue is an important issue. Members are facing the problem but you are not taking a decision. ... (Interruptions) SHRI BALRAM JAKHAR : What is this Rs.2 crore? I was in the Chair for ten long years. When a Member was on his leg, he was allowed to speak. My name was called and I was interrupted. ... (Interruptions) PROF. P.J. KURIEN : Madam, the hon. Speaker has called his name. He stood up and started speaking. At that time he was interrupted and he could not speak. He was on his legs. So, he can continue now. That is the practice in this House for ten years. Kindly follow that procedure. ... (Interruptions) MR. CHAIRMAN: You must understand my problem. There are many other hon. Members who wanted to raise their issues. There will be no end to it. I will make sure that you will get a chance to raise your issue tomorrow. .....(Interruptions)
SHRI BALRAM JAKHAR : Madam, you are denying my opportunity and my right. I am claiming it as my right. (Interruptions). nùÉä Eò®úÉäc÷ ¯û{ÉB Eò½þÒÆ xɽþÒÆ VÉÉBÆMÉä* ´Éä +É VÉÉBÆMÉä* ... (´ªÉ´ÉvÉÉxÉ) MR. CHAIRMAN : This is not 'Zero Hour'.
... (Interruptions) ¸ÉÒ ¤É±É®úÉ¨É VÉÉJÉc÷ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉÉ, ¨ÉèÆ +É{ÉEòÒ +ÉYÉÉ EòÉ =±±ÉÆPÉxÉ xɽþÒÆ Eò°üÆMÉÉ, ±ÉäÊEòxÉ ¨ÉÖZÉä ¤É½þÖiÉ +¡òºÉÉäºÉ ½þè ÊEò +É{É ¨ÉÖZÉä ¤ÉÉä±ÉxÉä EòÉ +´ÉºÉ®ú xɽþÒÆ nùä ®ú½þÒ ½þèÆ* ¨ÉèÆ ¤É½þÖiÉ ½þÒ ¨É½þi´É{ÉÚhÉÇ Ê´É¹ÉªÉ {É®ú <ºÉ ºÉnùxÉ Eòä ¨ÉÉvªÉ¨É ºÉä nùä¶É EòÉ vªÉÉxÉ +ÉEòʹÉÇiÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ, {É®úxiÉÖ ¨ÉÖZÉä ¤ÉÉä±ÉxÉä EòÉ +´ÉºÉ®ú xɽþÒÆ ÊnùªÉÉ VÉÉ ®ú½þÉ ½þè VɤÉÊEò =ºÉ ºÉ¨ÉªÉ +vªÉIÉ ¨É½þÉänùªÉ xÉä ¨ÉÖZÉä ¤ÉÉä±ÉxÉä Eòä ʱÉB +´ÉºÉ®ú ÊnùªÉÉ lÉÉ* ... (´ªÉ´ÉvÉÉxÉ) SHRI PRAKASH VISHWANATH PARANJPE : If he is permitted, then everybody should be permitted. (Interruptions). If you say that Zero Hour is over, then nobody should be permitted. (Interruptions). SHRI BALRAM JAKHAR (BIKANER): Madam, as a protest I am sitting. (Interruptions). MR. CHAIRMAN: I am really very sorry.
... (Interruptions)
SHRI RAJESH PILOT : The hon. Home Minister is here. It is a very sensitive issue. (Interruptions). It is a question of promotion of senior officers. There is a news headline today. (Interruptions). MR. CHAIRMAN: My problem is that there will be no end to it.
... (Interruptions) ¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉÉ, +É{É EªÉÉ Eò®ú ®ú½þÒ ½þèÆ? VÉÉä ¡òɨÉÇ®ú º{ÉÒEò®ú ®ú½þä ½þèÆ ÊVÉx½þÉäÆxÉä nùºÉ ´É¹ÉÇ iÉEò <ºÉ ºÉnùxÉ EòÉ EòֶɱÉiÉÉ {ÉÚ´ÉÇEò ºÉÆSÉɱÉxÉ ÊEòªÉÉ ½þè, +É{É =x½þäÆ ¤ÉÉä±ÉxÉä EòÉ +´ÉºÉ®ú xɽþÒÆ nùä ®ú½þÒ ½þèÆ, ªÉ½þ `öÒEò xɽþÒÆ ½þè* ´Éä <ºÉ ºÉnùxÉ Eòä ¤É½þÖiÉ ºÉÒÊxɪɮú ¨É訤ɮú ½þèÆ +Éè®ú =x½þäÆ ¤ÉÉä±ÉxÉä EòÉ ºÉ¨ÉªÉ xÉ nùäEò®ú iÉÉä* * Expunged as ordered by the Chair.
SHRI BUTA SINGH (JALORE): Madam Chairperson, please listen to me* Hon. Speaker has given him the time. He was allowed by the hon. Speaker. You cannot disallow him. (Interruptions). He was allowed by the hon. Speaker. How can you do it? (Interruptions). ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ: +É{É SÉÖ{ÉSÉÉ{É ¤ÉèÊ`öÄB* ... (´ªÉ´ÉvÉÉxÉ) MR. CHAIRMAN: It is not possible.
... (Interruptions)
SHRI BALRAM JAKHAR (BIKANER): Since I cannot make a noise, I submit it as a protest. I am on my legs...(Interruptions). That is what I am saying. (Interruptions). ¸ÉÒ ¤ÉÚ]õÉ ÊºÉƽþ (VÉɱÉÉè®ú): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉÉ* ¨ÉÉxÉxÉÒªÉ ¤É±É®úÉ¨É VÉÉJÉc÷ VÉÒ EòÉä +vªÉIÉ ¨É½þÉänùªÉ xÉä ¤ÉÉä±ÉxÉä EòÉ ºÉ¨ÉªÉ ÊnùªÉÉ lÉÉ +Éè®ú +É{É =x½þäÆ ºÉ¨ÉªÉ xÉ nùäEò®ú, * .... (´ªÉ´ÉvÉÉxÉ) MR. CHAIRMAN: Now, we will take up Matters under Rule 377. Shri Harin Pathak. ... (Interruptions)
MR. CHAIRMAN: This is not Zero Hour. Please do not convert it into Zero Hour. ... (Interruptions)
SHRI RUPCHAND PAL (HOOGLY): Madam, please allow me to speak. (Interruptions). MR.CHAIRMAN: Nothing will go on record except what Shri Harin Pathak says. (Interruptions) **
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* Expunged as ordered by the Chair ** Not Recorded.