Lok Sabha Debates
The Speaker Made Reference To The Passing Away Of Shri Anna Joshi, Member Of Tenth ... on 11 December, 2014
Sixteenth Loksabha > Title: The Speaker made reference to the passing away of Shri Anna Joshi, member of Tenth Lok Sabha माननीय अध्यक्ष :माननीय सदस्यगण, मुझे सभा को श्री अन्ना जोशी जो दसवीं लोकसभा के सदस्य थे, जिन्होंने महाराष्ट्र के पुणे संसदीय निर्वाचन क्षेत्र का प्रतिनिधित्व किया था, के दुःखद निधन के बारे में सूचित करना है।
श्री जोशी महाराष्ट्र विधान सभा में तीन बार सदस्य रह चुके हैं। उन्होंने महाराष्ट्र विधान सभा के उपाध्यक्ष के रूप में भी कार्य किया। श्री जोशी ने पुणे नगर निगम के डिप्टी मेयर तथा महाराष्ट्र खादी ग्रामोद्योग महामंडल के अध्यक्ष के रूप में भी कार्य किया। उन्होंने समाज के गरीब तथा पिछड़े वर्गों के भाग्य को संवारने के लिए अथक प्रयास किए।
देथ-विदेश का भ्रमण कर चुके श्री जोशी राष्ट्रपति निर्वाचन संबंधी प्रणालियों तथा सरकार के अन्य स्वरूपों के बारे में अध्ययन करने के लिए संयुक्त राज्य अमेरिका का दौरा करने वाले भारतीय संसदीय शिष्टमंडल के सदस्य रहे।
श्री अन्ना जोशी का 79 वर्ष की आयु में 10 दिसम्बर, 2014 को पुणे में निधन हुआ। हम श्री अन्ना जोशी के निधन पर गहरा शोक व्यक्त करते हैं तथा शोक संतत्प परिवारों के प्रति संवेदना प्रकट करते हैं।
सभा अब दिवंगत आत्मा के सम्मान में थोड़ी देर मौन रहेगी।
11.02 hrs The Members then stood in silence for short while.
…( व्यवधान)
SHRI K.C. VENUGOPAL (ALAPPUZHA): Madam, I have given a notice for suspension of the Question Hour to raise an important issue. … (Interruptions)
HON. SPEAKER: Hon. Members, I have received requests from Shrimati Ranjit Ranjan, S/Shri Rajesh Ranjan alias Papu Yadav ji and K.C. Venugopal for suspension of the Question Hour. I would just make a request to you all. You know better and you all know the Rules. There is no provision in the Rules of Procedure under which a Member may make a demand for suspension of the Question Hour.
… (Interruptions)
HON. SPEAKER: Hon. Members, I have received notices of Adjournment Motion from Shrimati Ranjit Ranjan, S/Shri Rajesh Ranjan, E.T. Mohammad Basheer ji and K.C. Venugopal. The matter, though important enough, do not warrant interruption of the Business of the day. The matter can be raised through other opportunities. I have, therefore, disallowed the notices of Adjournment Motion.
… (Interruptions)
माननीय अध्यक्ष :मैं आपको समय दूंगी।
…( व्यवधान)
SHRI MALLIKARJUN KHARGE (GULBARGA): Madam, I would request you to allow this matter to be raised as an exceptional case. … (Interruptions) Yes, Rules are not there. Madam, you have got every right to suspend all the Rules and allow. You are the supreme authority. We are under you. This is a very important matter regarding conversion, which is going on. Everybody is giving statements outside the House and also indirectly some encouragement is being given. Therefore, all the Members desire that they want to discuss this matter. Kindly allow us to raise this matter as a special case by suspending the Question Hour. This is a very important matter. Please allow it in the interest of the country, unity of the country and also to safeguard the Constitution and everybody’s right. … (Interruptions)
THE MINISTER OF URBAN DEVELOPMENT, MINISTER OF HOUSING AND URBAN POVERTY ALLEVIATION AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI M. VENKAIAH NAIDU): Madam, there is no problem for the unity, integrity and safety of the country. The issue, which the hon. Members want to raise, is an important issue … (Interruptions)राजनीति मत कीजिए। ...(व्यवधान) I have heard your leader. This is the way you are trying to create trouble. … (Interruptions) I heard your leader. You do not have respect for your leader. … (Interruptions) Madam, what I want to submit is that this issue is definitely an important issue.
श्री तारिक अनवर (कटिहार): आज का न्यूज़ पेपर और सम्पादकीय पढ़ लीजिए।...(व्यवधान)
SHRI K.C. VENUGOPAL : This matter has come in the newspapers. … (Interruptions)
HON. SPEAKER: Shri Venkaiah Naidu, you are ready to discuss it. Do you want to say something now?
… (Interruptions)
SHRI M. VENKAIAH NAIDU: Madam, I want to say something. … (Interruptions) ऐसे एक तरफा हाऊस नहीं चलेगा। ...(व्यवधान) ऐसा नहीं होना चाहिए। ...(व्यवधान) मेरा कहना यह है कि यह गंभीर मामला है। ...(व्यवधान) जो सदस्य इस मामले को उठाना चाहते हैं, इस पर चर्चा करने से सरकार को कोई आपत्ति नहीं है। ...(व्यवधान) मगर हरेक दिन क्वेश्चन आवर सस्पेंड करना, एडजर्नमेंट मोशन देना उचित नहीं हैं। ...(व्यवधान) यह उचित नहीं हैं। आप अनुभवी लोग हैं। ...(व्यवधान) इतने वर्षों तक सरकार में रहे हैं। ...(व्यवधान) आप बाद में नोटिस दीजिए, हम अनुमति के बाद चर्चा करेंगे। ...(व्यवधान) धर्म परिवर्तन को रोकने के लिए क्या करना है, ...(व्यवधान) इस पर हम सब लोग मिलकर चर्चा करके इस संबंध में कानून लाएं, सरकार को इस पर कोई आपत्ति नहीं है। ...(व्यवधान) धर्म परिवर्तन रोकने के लिए, इस संबंध में कानून बनाने के लिए शुरू से ही हमारी मांग है। ...(व्यवधान) यह हमारा सिद्धांत है, हमारी विचारधारा है। ...(व्यवधान) इसलिए इस दिशा में हम सब लोग मिलकर चर्चा करें, ...(व्यवधान) एक अच्छा कानून बनाएँ, सभी स्टेट्स मिलकर इस पर अमल करें। इस पर हम भी साथ हैं। ...(व्यवधान) Madam, both the issues – conversion and re-conversion – are to be discussed. The Government has no problem whatsoever to discuss the issues. If the House wants a Central legislation, it can be done. Even Mahatma Gandhi said: “proselytisation and conversion are bad.” This is what Mahatma Gandhi said. … (Interruptions)
HON. SPEAKER: You give a notice for discussing this issue.
… (Interruptions)
SHRI M. VENKAIAH NAIDU: That being the case, we have no problem. Let us discuss it at the appropriate time through an appropriate motion. Let us not disturb the House now. There are other important issues also. … (Interruptions)
माननीय अध्यक्ष : आप नोटिस दें। मैं भी कह रही हूँ कि वास्तव में यह विषय गंभीर है। इस पर एक बार डिस्कस हो जाए, कोई चिन्ता की बात नहीं है। लेकिन व्यवस्थित रूप से नोटिस दें। हम इसके लिए अलाऊ करेंगे।
…( व्यवधान)
11.08 hrs At this stage, Shri K.C. Venugopal, Shri Sultan Ahmed and some other hon. Members came and stood on the floor near the Table.
… (Interruptions)
HON. SPEAKER: You give notices. I will allow it. Now, please go back to your seats.
… (Interruptions)
11.09 hrs. ORAL ANSWERS TO QUESTIONS HON. SPEAKER:Now, we shall take up the Question Hour.
Q. No. 261, Shri Adhalrao Patil Shivagirao.
(Q. 261) SHRI ADHALRAO PATIL SHIVAJIRAO : Madam, recently two Unstarred Questions came up in the House in relation to the Integrated Wasteland Development Programme. The total extent of wasteland in the country is shown as 4,67,021 Sq. Km. Out of this, 3,49,355 Sq. Km. has been categorized as development worthy for productive use. … (Interruptions) Since February 2009, this Programme has taken a character of the Integrated Watershed Management Programme, that is, IWMP. … (Interruptions) A list of data placed at the Table of the House shows a very insignificant progress in the movement of this Programme with barely 5,240 Sq. Km. turned into productive use.
Will the hon. Minister kindly indicate the benchmarks for the completion of this Programme and also the technology and level of foreign expertise associated with it? … (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: Madam, the hon. Member has asked about the Integrated Wasteland Development Programme. This programme continued up to the year 2007. After that, three important schemes, namely, Desert Development Programme, Drought Prone Development Programme and IWDP, were merged into one; and the new programme, which came was the Integrated Watershed Management Programme. This programme took off from the year 2009 onwards … (Interruptions)
The hon. Member has asked for three years release of funds under the Integrated Wasteland Development Programme. For that, I have already given the details in annexure-I of the written reply.… (Interruptions)
माननीय अध्यक्ष :एक बात सुनिए। आप जो घोषणा कर रहे हैं, ऐसी बात नहीं है वह पूरे हिन्दुस्तान की घोषणा है। सबकी यही मनीषा है कि हम सभी भाई-भाई हैं। आपने जो विषय कहा इम्पोर्टेंट है, सरकार अगर चर्चा के लिए तैयार है।
…( व्यवधान)
माननीय अध्यक्ष :यह पार्लियामेंट है, यहां सब बातों की चर्चा होती है। आप नोटिस दीजिए। नियम के अनुसार नोटिए दीजिए। नोटिस देकर विस्तृत चर्चा करना, इसी काम के लिए हम लोग यहां पर एकत्रित हैं। चाहे धर्म परिवर्तन हो, चाहे पुनः धर्म में लेना हो, चाहे जो भी बात हो।
…( व्यवधान)
HON. SPEAKER: Please give proper notice to discuss. This is not the way. The Government is ready.
… (Interruptions)
HON. SPEAKER: Please go back to your seats.
… (Interruptions)
HON. SPEAKER: Shri Shivajrao Patil, please ask your second Supplementary.
… (Interruptions)
SHRI ADHALRAO PATIL SHIVAJIRAO : Madam, there is growing concern that new avatar of the Land Acquisition Act may become the major barrier in the acquisition of land in the progress of industrial and infrastructure development. Will the hon. Minister kindly indicate whether the Land Development Progrmame under the IWMP can be harnessed for industrial and infrastructure development either directly or via land swap system?… (Interruptions)
HON. SPEAKER: Hon. Members, you are not interested in discussion; you are interested in raising slogans only. It shows something.
… (Interruptions)
HON. SPEAKER: Hon. Members, please go back to your seats.
… (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: Madam, Watershed Development Programme is applicable in those areas where there is scanty rainfall. To make sure, whatever is the rainfall, it should be conserved there, the water table should come up. Then, it would increase the agricultural output and also even the agricultural productivity. In the surrounding areas, forestation can also take place. It is good even for ecological balance.
So, in these circumstances, for the land which is used for agricultural purposes, the Watershed Management Programme has been given priority.
The hon. Member has also asked whether these projects can be taken up for the areas where industries are to come. This does not come under the purview of this scheme. (Interruptions)
SHRI ANANDRAO ADSUL : Madam, land degradation or deterioration of land, quality of agricultural production and environmental protection have been matters of concern for the land users. The Government of India implemented the Integrated Watershed Management Programme with effect from 26th February, 2009 for the development of rain fed and degraded areas including wasteland. I would like to know from the hon. Minister what major activities are taken up under the Integrated Watershed Management Programme and what area of wasteland that has been introduced is utilised for productive use since implementation of the IWMP, particularly in Maharashtra.… (Interruptions) Rs.10.6 crore was released to Maharashtra. Out of that, only Rs.1.4 crore was utilised. What is the reason for that?… (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH: Hon. Speaker, as I have already explained, this scheme was merged and it was called, Integrated Watershed Management Programme.… (Interruptions) As far as Integrated Wasteland Development Programme is concerned, we have fixed a deadline for the releases under this project up to 31st of March, 2014, and as you would be knowing that out of most of the funding, which was sent by the Central Government to different States, a large portion remains unspent. The duration of the project is 4-5 years and ultimately, when it was merged, the fund that we had released from the Central share is Rs.173.39 crore in 2011-12.… (Interruptions)
HON. SPEAKER: Let him complete first.
THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): Let the House be in order.
SHRI CHAUDHARY BIRENDER SINGH: And, in 2012-13, the funds released were Rs.79.58 crore. As I have told you, under the last installment which could be given to a State where the work has already been completed or the Utilization Certificate has also been received by the Ministry, last year we had released Rs.36.39 crore. Now, there is no demand from the States. Whatever demand is there, that is under the new scheme, that is, under the Integrated Watershed Management Programme.
HON. SPEAKER: Yes, Kharge Ji.
SHRI RAJIV PRATAP RUDY: Let the House be in order, Madam.
श्री मल्लिकार्जुन खड़गे : इसी में आपका दरबार चल रहा है, यहां सब ठहरा हुआ है। मैडम, रूल 388 और रूल 89 के तहत आपको संपूर्ण अधिकार है।
“388. Any member may, with the consent of the Speaker, move that any rule may be suspended in its application to a particular motion before the House and if the motion is carried the rule in question shall be suspended for the time being.
389. All matters not specifically provided for in these rules and all questions relating to the detailed working of these rules shall be regulated in such manner as the Speaker may, from time to time, direct.” Therefore, you have got full power. We are repeatedly pleading that you suspend the Question Hour or you suspend the other matter which is going on and allow us to discuss this because it is a serious matter. That is why, the Government has already agreed. When they have agreed for the discussion, I plead, as a special case, that you kindly suspend the rule and allow us to take up this discussion. This is one thing.… (Interruptions) She can do it for everything. It is not only Question Hour. इसलिए मैं आपसे निवेदन करता हूं कि आपको संपूर्ण अधिकार है कि कोई भी रूल या मोशन आप सस्पेंड कर सकते हैं। अगर राष्ट्र के हित में हम लोग कोई चीज उठाते हैं। उसको आप डिस्कशन के लिए अलाऊ कर सकती हैं। यह अधिकार आपको है।...(व्यवधान) उसका आप उपयोग कीजिए। आप डिस्कशन के लिए अलाऊ कीजिए।...(व्यवधान) सरकार भी तैयार है, बहुत बार सरकार तैयार नहीं होती है, इस बार पहली बार सरकार तैयार हो गयी है...(व्यवधान) इस पर चर्चा को आप अलाऊ कर दीजिए।...(व्यवधान) मेरी यही विनती है, Kindly allow us for discussion. … (Interruptions)
माननीय अध्यक्ष :मुलायम सिंह जी सभी बोलने लगेंगे तो कैसे बात बनेगी?
…( व्यवधान)
श्री मुलायम सिंह यादव : महोदया, यह मामला मेरे बगल के क्षेत्र का है।...(व्यवधान) यह गम्भीर मामला है और अगर आप इसे गम्भीरता से नहीं लेंगी तो कहीं ऐसा न हो कि दंगा हो जाए?...(व्यवधान) इस पर दंगा हो सकता है, इसलिए आप इसको गम्भीरता से लीजिए।...(व्यवधान) इसको हल्के में मत लीजिए...(व्यवधान)
माननीय अध्यक्ष :मैं आपकी बात सुन चुकी हूं, अब आप मेरी बात सुनिए। माननीय खड़गे जी ने कहा है कि कोई मोशन हो, लेकिन यह क्वैश्चेन ऑवर है। प्रश्नकाल आप सभी माननीय सदस्यों का अधिकार है, क्योंकि आप सभी पहले से इसके लिए मेहनत करते हैं और अपना नाम देते हैं। क्वैश्चेन ऑवर और मोशन दोनों अलग-अलग हैं। यदि कोई मोशन है तो उसको मैं स्थगित कर सकती हूं, जहां तक मैं अपने अधिकारों को समझ रही हूं।...(व्यवधान) मेरे अधिकारों के अंतर्गत ही मैंने कहा है कि चर्चा हो सकती है, लेकिन हल्ला-गुल्ला नहीं हो सकता है।...(व्यवधान) आप इस पर चर्चा मांगिए। आप क्वैश्चेन ऑवर के बाद भी उठा सकते हैं।...(व्यवधान) यदि आपको इस विषय पर चर्चा चाहिए तो उसके लिए भी तरीके हैं।...(व्यवधान) सरकार भी चर्चा के लिए तैयार है। लेकिन किस नियम के तहत चर्चा हो ताकि आपको उसका उत्तर भी मिले और सभी लोग अपने विचार इस विषय पर रख सकें।...(व्यवधान) इसके लिए हम तैयार हैं, लेकिन यदि आपको केवल मुद्दा ही उठाना है, तो किसी एक व्यक्ति को जिसने मोशन दी है, उसको मैं शून्य काल में मुद्दा उठाने की इजाजत दे सकती हूं।...(व्यवधान) लेकिन हल्ला-गुल्ला के लिए मैं अलाऊ नहीं कर सकती हूं।
…( व्यवधान)
HON. SPEAKER: It is not allowed. Please listen to me. बार-बार चर्चा नहीं की जा सकती है।
… (Interruptions)
COL. SONARAM CHOUDHARY : Madam Speaker, I come from a parliamentary constituency, which has 60,000 sq. kilometres area. … (Interruptions)
श्री राजीव प्रताप रूडी : अध्यक्ष जी, जिस तरह से मैम्बर्स वैल में खड़े रहें और आप उनकी बात को सुनती रहें तो यह गलत परम्परा है...(व्यवधान) आप पहले माननीय सदस्यों को सीट पर जाने के लिए कहिए।...(व्यवधान)
माननीय अध्यक्ष :मैं सदन को चलाने की कोशिश कर रही हूं, आप लोग भी मुझे सहयोग कीजिए।
…( व्यवधान)
माननीय अध्यक्ष :रंजीता जी, हर कोई नहीं बोलेगा, I am looking into it.
… (Interruptions)
माननीय अध्यक्ष :मैंने मेरी रूलिंग दे दी है।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे : हम आपकी रूलिंग को क्वैश्चेन नहीं कर रहे हैं, हम आपके डिसीजन को भी क्वैश्चेन नहीं कर रहे हैं। लेकिन आपने जो कहा, वह रूल 388 के तहत है,...(व्यवधान)
माननीय अध्यक्ष :मैं उस पर अलाऊ नहीं कर रही हूं।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे : लेकिन रूल 389 में आपको सम्पूर्ण अधिकार है।...(व्यवधान)
माननीय अध्यक्ष :हां है।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे : लेकिन आप उसको नहीं मान रही हैं,Kindly allow us discussion immediately after Question Hour. मैं यह तो आपसे विनती कर ही सकता हूं।...(व्यवधान)
माननीय अध्यक्ष :मैंने आपको बोला है कि शून्य काल में आप चर्चा कर सकते हैं।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे : क्या हम यह भी नहीं कर सकते हैं? डेमोक्रेसी में अगर इसके लिए भी स्थान नहीं है तो हम कहां चर्चा करेंगे?...(व्यवधान) क्या हम रास्ते पर चर्चा करेंगे?...(व्यवधान) हम रास्ते पर तो चर्चा नहीं कर सकते हैं।...(व्यवधान) Kindly allow us discussion immediately after Question Hour....(व्यवधान)
माननीय अध्यक्ष :मैंने पहले ही कहा है कि शून्य काल में एक माननीय सदस्य को बात उठाने का मौका दूंगी, लेकिन चर्चा नियम के तहत ही होती है।
…( व्यवधान)
श्री मल्लिकार्जुन खड़गे : हम आपकी बात को मान्यता देंगे, लेकिन क्वैश्चेन ऑवर के बाद kindly allow us.… (Interruptions)
माननीय अध्यक्ष :श्री सोनाराम चौधरी।
…( व्यवधान)
COL. SONARAM CHOUDHARY: Hon. Madam, my parliamentary constituency has 60,000 sq. kilometres land. Out of that about 35,000 to 40,000 sq. kilometres area is a wasteland. For recovery and improvement of the wasteland, there have been Desert Development Programme (DDP) and Drought Prone Area Programme (DPAP). A new scheme has also been started as Integrated Wasteland Development Programme. But, I am sorry to say that in the reply it has been mentioned that Integrated Wasteland Development Programme (IWDP) could not be implemented because of lack of dedicated institutions and dedicated professional support. The Government itself is accepting it. If you see the figures for 2013 and 2014, no funds have been allocated for it.
Madam, as scanty rains occur in my area, I request the Government of India and the Government of Rajasthan to form a team and allocate funds to implement the Integrated Wasteland Development Programme so that wasteland of that area is recovered. … (Interruptions)
11.25 hrs At this stage, Shri Kodikunnil Suresh and some other hon. Members came and stood on the floor near the Table.
… (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH : Madam Speaker, the hon. Member has rightly said that the flow of funds has been very nominal. … (Interruptions) As I have explained, the Integrated Wasteland Development Programme (IWDP) has already been merged, and now the new scheme is Integrated Watershed Management Programme (IWMP). … (Interruptions) The hon. Member has asked only about the funds available under the old scheme of IWDP. … (Interruptions)
He has also said that there was no arrangement to oversee the work that is going on. … (Interruptions) It was realized that this programme is not taking off. … (Interruptions) So, it was felt that it would be better if all these schemes are merged and a new scheme comes up. … (Interruptions)
The extent of wasteland in our country is 46.70 million hectares, and there has been a reduction in wasteland in the country over a period of time. … (Interruptions) Under the new scheme, the Rajasthan Government has been sanctioned Rs. 1,448 crore for these projects, which will cover 5.76 million hectares of land in that State. … (Interruptions)
HON. SPEAKER: Shri Adhir Ranjan Chowdhury.
… (Interruptions)
HON. SPEAKER: Shrimati Pratima Mondal, are you asking a supplementary to the hon. Minister?
… (Interruptions)
SHRIMATI PRATIMA MONDAL : Yes, Madam. … (Interruptions) Does the Government have any scheme to bring the homeless people under the IWDP in order to provide shelter to the poor homeless people? … (Interruptions)
SHRI CHAUDHARY BIRENDER SINGH : Madam, this point is not covered under this scheme. … (Interruptions) But I may add one thing to the Member’s query. … (Interruptions) If the area is under watershed cover, then for its produce we can give certain amount of fund for the storage of that produce of the farmer at that place. … (Interruptions)
(Q. 262) DR. K. KAMARAJ : Madam, I would like to tell the hon. Minister that coal linkage is an assurance from the Coal Ministry, Standing Committee on Coal Linkages for fuel supply from the national miner, namely, Coal India Limited (CIL). … (Interruptions)
As regards the answer given to part (c) of the Question, I would like to disagree with the Minister that coal linkages / Letters of Assurance (LoA) were granted to various sectors in anticipation of increase in coal production. … (Interruptions)
Under the previous Government, the Standing Committee on Coal and Steel assured more coal linkages or linkage assurance or fuel supply agreements despite objections from the coal supplier, Coal India Limited. There was no adequate coal supply available in the country to support the coal linkages. I would like to know from the Minister whether the non-genuine players (fly by night operators) were assured with the coal linkage distribution. If so, is there any vested interest in the distribution of coal linkages? Is there any coal linkage scam like coalgate scam and whether non genuine players sold their projects obtained on the basis of coal linkage assurance?
SHRI PIYUSH GOYAL: Madam Speaker, the process of giving coal linkages was a well-established process in which the end use plants were assessed. The respective administrative ministries, the Ministry of power, the Ministry of Coal, the Ministry of Steel, all of them would sit down together in the linkage committee. They would assess the preparedness of the plants, they would also assess the end use requirements and accordingly, give the linkage. The process was well-established for several years. In the last 2009-10 period, there was a Presidential directive given by the Government of India when Coal India Limited was not giving adequate coal linkages and a lot of plants were suffering from inadequate coal and accordingly, Letters of Assurance were given to plants which were expected to come up in the next few years. As each plant met the required milestones, those Letters of Assurance were converted to linkages and in any case or even after the linkage, the Central Electricity Authority assesses whether the plant has actually come up before the actual fuel/coal supply starts.
As regards the second question relating to sale or unauthorized sale of any projects, the procedures are well established. If a company has a coal linkage and has started production, by and large, assets have been created. It is a power producing company, and if there is a change in shareholding pattern, the Government does not interfere. That is allowed by different laws prevailing in India but recently, a case came to the attention of the Government in which a coal assurance was given in June and the company shareholding was changed soon thereafter before setting up the plant in which case the company has been denied permission to transfer the coal linkage.
DR.K. KAMARAJ : Madam, in the answer to the question (d), the Public Sector Banks granted credit to the power producers which are in excess of Rs. 51,000 crore. Due to non-availability of coal to the power producers, loans granted to them could become sticky assets.
Will the supply of coal be met by the imported coal? Who will bear the cost of imported coal? Will Coal India Limited bear the cost of imported coal or the power producers or the financial institutions or the distributors of power, namely the State Electricity Boards or is the consumer going to bear the cost? If it is State Electricity Boards or the consumer, how this Government is going to support the State Electricity Boards or the consumers and protect them from raising cost of electricity?
SHRI PIYUSH GOYAL: The Government of India gives assurance of fuel supply and one must also look at the actual supplies. They are, by and large, in line with what has been assured in the last few years. Now, very aggressive production measures have been taken by the new Government and I am happy to report to the House, through you, that the coal materialization, the percentage of coal supply has significantly increased in the last few months. The production of coal, the supply of coal and the generation of electricity out of the coal has increased much higher than ever before in the last decade.
Having said that there is no additional cost, there is no import by Coal India Limited which is required to be passed on to the State Electricity Board or to the consumers. There are cases where plants have not got adequate coal linkage because of historical reasons which I have said to this hon. House on several occasions. Those plants are required to import the coal themselves or request Coal India Limited to import the coal on a pass through cost plus basis. We have not received any such requests. Therefore, the Coal India Limited has not imported. If any private player has imported, that is a bilateral matter between the States and the private players.
डॉ. किरिट पी. सोलंकी : महोदया, मैं सरकार का अभिनंदन करता हूँ कि सरकार ने सत्ता में आते ही दीनदयाल उपाध्याय ग्राम ज्योति योजना का इंप्लिमेंटेशन किया है। ...(व्यवधान) देश में पॉवर डेफिसिट है। ...(व्यवधान) मैं गुजरात से आता हूँ, ज्योति ग्राम योजना की वजह से आज गुजरात पॉवर में सरप्लस स्टेट है। ...(व्यवधान) अक्सर हमारे लिए कोल बेस्ड पॉवर होता है। ...(व्यवधान) मैं सरकार से यह पूछना चाहता कि क्या राज्यों को नज़दीकी कोल फील्ड्स से पॉवर देंगे? ...(व्यवधान) जहां तक गुजरात का सवाल है, गुजरात वैस्टर्न एरिया में आता है और गुजरात को ईस्टर्न कोल लिंकेज से कोल दिया जाता है। ...(व्यवधान) अगर गुजरात को वैस्टर्न लिंकेज, महाराष्ट्र से कोल दिया जाए तो कोल का उत्पादन भी सस्ता पड़ेगा। ...(व्यवधान) क्या मंत्री जी यह बताने का प्रयत्न करेंगे कि गुजरात को नज़दीक के कोल बेस से कोल दिया जाएगा? ...(व्यवधान)
श्री पीयूष गोयल : महोदया, मैं आपके माध्यम से माननीय सदस्य को बधाई देता हूँ कि उन्होंने एक बहुत अहम मुद्दा उठाया है। ...(व्यवधान) जब मैं नया-नया मंत्री बना था, तब सबसे पहले मुझे गुजरात जाने का मौका मिला। ...(व्यवधान) वास्तव में जब एक विद्यार्थी के रूप में मैं वहां गया तो जिस प्रकार से सुचारू रूप से गुजरात में बिजली की समस्या का जनता के लिए समाधान किया, ...(व्यवधान) जिस प्रकार से सैप्रेशन ऑफ डिस्ट्रीब्यूशन फीडर, गांव-गांव तक बिजली ले कर गया और ईमानदारी से वहां पर 24/7 बिजली पहुंची, उससे हमने सीखते हुए यह दीनदायन उपाध्याय ग्राम ज्योति योजना देश के समक्ष रखी है। ...(व्यवधान) सभी राज्यों ने इसका स्वागत किया है। ...(व्यवधान) सभी अन्य दल और विरोधी दल के नेता भी यहां पर बैठे हैं, उन सबके राज्यों ने भी इस स्कीम का बहुत स्वागत किया है। ...(व्यवधान) जहां तक यह रैशनलाइज़ेशन ऑफ लिंकेजिस की बात है, मैं माननीय सदस्य को आपके माध्यम से बताना चाहूंगा कि सरकार ने नई पॉलिसी का गठन किया है, ...(व्यवधान) जिससे जहां भी दूर-दूर से कोल माइनों से लोगों को कोयले का आवंटन या कोयले का लिंकेज मिला भी है, उसके बदले, स्वैपिंग कर के या एक्सचेंज कर के एक माइन जो नज़दीक है, वहां का कोयला नज़दीक के प्लांट को मिलेगा और दूर का कोयला दूर के माइन्स से अपने नज़दीक के प्लांट को मिलेगा। ...(व्यवधान) इसका पहला प्रयोग एनटीपीसी और गुजरात सरकार के बीच एग्रीमेंट होने से एक मिलियन टन का स्वैपिंग किया गया है। ...(व्यवधान) उससे देश को और देश की जनता को लाभ हुआ है। ...(व्यवधान) क्योंकि बिजली में बचत से देश की जनता के टैरिफ में कमी होती है। ...(व्यवधान) इस एक मिलियन टन से लगभग 300-350 करोड़ रूपये का लाभ गुजरात के उपभोक्ताओं को सीधा मिलेगगा। ...(व्यवधान) आगे चल कर हम इस रैशनलाइज़ेशन को देश भर में कर के अनुमानित छह हज़ार करोड़ रूपये की बचत करेंगे, जिससे सीधा फायदा सामान्य जनता के बिजली के बिल में कटौती हो कर उनको मिलेगा। ...(व्यवधान)
माननीय अध्यक्ष : क्या दूसरे राज्यों को भी इससे फायदा मिलेगा?
…( व्यवधान)
श्री पीयूष गोयल : महोदया, ज़रूर मिलेगा। ...(व्यवधान)
SHRI ARVIND SAWANT : Madam, let me first congratulate the hon. Minister on giving elaborate answers. But at the same time, coal is the source of fuel for the power, likewise the Sun. I would like to ask a specific question regarding this. There is a distribution of coal. It is being learnt that while the distribution is done, there are IPPs and there are CPPs. And CPPs are also demanding coal. Of late, a policy was decided. Even more than hundred per cent coal was lifted by the IPPs whereas CPPs were not provided the coal. CPPs are the ones out of which energy is produced. About hundred per cent energy can be utilized by that because the transmission loss is not there while CPPs are producing it. Therefore, I would ask a question, through you, whether the Government is thinking seriously to provide sufficient coal to the CPPs who are demanding coal from the Government. How many applications of the CPPs are pending with this Government for the provision of the coal?
SHRI PIYUSH GOYAL: Madam Speaker, there are two users of coal. The IPPs are the ones whose tariff is regulated through the regulatory commissions or they are required to bid in a process to supply electricity. The CPPs are producers who are producing end products like steel, cement, aluminium, copper and various other products which while being very important for the economy there is no price control. They are market-determined products. The end product is sold in the market which goes up and down, and they are able to recover the increased cost through market forces.
The priority of the Government obviously has to be that power is supplied in adequate measure at affordable rates to the entire country and the people. Therefore, the larger focus has been to ensure adequate supply to IPPs. We recognize that CPPs also need coal. Several CPPs already have linkages but because of the monopolistic situation and the inadequate production of coal in the last few years, we have not been able to give new CPPs linkages.
I am very happy to report to the House through you, Madam, that I have introduced yesterday the new Coal Mines (Special Provisions) Bill by which we will auction these coal mines to all actual users. And we are making special provisions for the CPPs and other users for steel, cement and aluminium to apply and to bid in the auction and through a transparent and honest manner get adequate supply of coal for their production.
(Q.263) श्रीमती पूनम महाजन : महोदया, मुफ्त कानूनी सहायता के सम्बन्ध में मैंने मंत्री जी से जो प्रश्न पूछा था, उसका उन्होंने बहुत अच्छा उत्तर दिया, लेकिन मैं मुफ्त कानूनी सहायता के प्रणेता जस्टिस वी.आर.कृष्णन अय्यर को याद करना चाहती हूँ। पिछले हफ्ते उनका निधन हुआ है। वर्ष 1973 में उन्होंने इंडिया फर्स्ट कांप्रिहैंसिव फ्री लीगल रिपोर्ट ड्राफ्ट की थी। ओवैसी जी ने और पांडा जी ने 2 दिसंबर को होम अफेयर्स मिनिस्ट्री से एक सवाल पूछा था। जिसमें उन्होंने लिखा था कि अंडर ट्रायल कान्विक्ट्स इस देश में सबसे ज्यादा हैं। यह इसलिए भी उससे जुड़ा हुआ सवाल है, क्योंकि लॉ मिनिस्ट्री में इसका बहुत बड़ा महत्वपूर्ण फायदा होता है। इससे यह पता चलता है कि अंडर ट्रायल्स बहुत गरीब होते हैं, उनको बहुत सारी सुविधाओं की दिक्कत होती है। जब मैंने उसका अभ्यास किया, तो मुझे टाइम्स ऑफ इंडिया की एक रिपोर्ट दिखायी दी, उसमें त्रिची सेंटर प्रिजन में, तमिलनाडु में फ्री लीगल ऐड क्लीनिक बनता है और इस क्लीनिक के माध्यम से उनको पूरी मदद मुहैय्या की जाती है।
मैं मंत्री महोदय से दो मुद्दों पर यह प्रश्न पूछना चाहती हूँ कि उन्होंने जो उत्तर दिया है, उसमें लिखा हुआ है कि the Government has neither set up nor proposes to set up an institute for paralegal services. और जिस प्रकार से पैसों का आबंटन इसमें किया गया है, उस प्रकार से उस पैसे का जो इस्तेमाल होना चाहिए, खर्च तो दिखाया गया है, लेकिन जो होना चाहिए, वह नहीं हो पा रहा है।
महोदया, मैं आपके माध्यम से माननीय मंत्री महोदय से यही प्रश्न पूछना चाहती हूँ कि जिस प्रकार से त्रिची सेंट्रल प्रिजन में फ्री लीगल ऐड का क्लीनिक है, क्या हम देश भर में ऐसे गरीब लोगों के लिए जो अंडर ट्रायल्स हैं, उनकी मदद कर सकते हैं?
SHRI D.V. SADANANDA GOWDA: Madam Speaker, the process of legal aid will be financed by the Central Government. Seventy-five per cent of the funding will be given by the Central Government and the State is to take care of the procedural aspects of this. The State will tie up with various organizations, like the hon. Member said, with regard to the paralegal services and we will provide them sufficient funding and the State, with the direction of the High Court, will take up the issue. As the hon. Member rightly said, the Tamil Nadu State Government has taken a new initiative and thereby it has given a good service to the people of the State. It differs from State to State. Each State has got its own style of functioning, but broad guidelines have been given by the Centre and the Supreme Court. The NALSA has given draft guidelines and each State Government will make use of the service. They will have their own procedures to have this. These are the things.
Tamil Nadu is one of the prime runners in this direction. Even in Gujarat, there is Naari Adalat.It has been such a beautiful concept to settle the disputes related to women. Nowadays we see that there are so many complaints of harassment of women, especially at workplace. There is Nari Adalat in Gujarat. So, these types of new initiatives should be taken because this is a very wide subject. We are providing free legal aid service for undertrials also. That is a prime concept. We want to further strengthen this institution. So, any suggestion from any corner will be taken positively. We can only request various States to take initiative in this direction.
श्रीमती पूनम महाजन : आदरणीय महोदया, अभी नारी अदालत की बात लॉ मिनिस्टर साहब ने की। मैं यही प्रश्न पूछना चाहती हूँ कि 1986 में महिला सामक्य का अभ्यास किया था और उस रूप से नारियों को सपोर्ट करने के लिए नारी अदालत का अनूठा प्रयोग किया था। वह अनूठा प्रयोग 1995 में बड़ौदा में हुआ था और वागोडिया पंचायत में महिलाओं पर होने वाले अत्याचार 50 प्रतिशत कम हुए थे। गुजरात में यह अनूठा कार्यक्रम हुआ था। मैं गुजरात सरकार को धन्यवाद देना चाहती हूँ कि 2013 से वहाँ की सी.एम.साहिबा ने 35 नारी अदालतें शुरू की हैं और वह गुजरात में एक बहुत अच्छा और अनूठा कार्यक्रम किया है। मैं पूछना चाहती हूँ कि जिस प्रकार से मंत्री जी ने नारी अदालतों के बारे में कहा कि बहुत अच्छा कार्यक्रम है और करना चाहिए, लेकिन इन छोटे-छोटे उत्पीड़न और शोषण से महिलाएँ जिस प्रकार से जाती हैं, घर का विषय होता है, पति मारता है, पुलिस स्टेशन भी वे नहीं जा पातीं। घर का मुद्दा होता है, बड़ी-बूढ़ी माँ होती हैं, अपने बच्चे उनकी ज़मीन ले लेते हैं। ऐसी नारी अदालतें हम पूरे देश भर में वीकली बेसिस पर या माह में दो बार कर सकते हैं या नहीं, यह मैं पूछना चाहती हूँ।
SHRI D.V. SADANANDA GOWDA: I really appreciate the concerns of hon. Member Shrimati Poonam Mahajan. Of course, this concept of Nari Adalat was taken up in Gujarat. As you all know, the State of Gujarat has taken so many initiatives in various directions. Similarly, the concept of Nari Adalat which has been taken up by Gujarat is modelled on Lok Adalat. Nari Adalats are block level autonomous Tribunals operated by women for redressing the grievances of women. Mahila Samakhyas in each district in Gujarat have initiated this. Actually this Mahila Samakhya comes under the Education Department of Ministry of Human Resource Development but subsequently this concept of Nari Adalat was taken up by Mahila Samakhyas. They formed resource persons from each cluster and five members from each block. Finally they formed a Nari Adalat. Altogether, this Nari Adalat has worked well in Gujarat. We are working on that direction. As Ministry of Law and Justice, we can only request the State Governments to follow this concept, but it is left to the State Governments to adopt this. This is a very good suggestion given by the hon. Member. I will certainly write to all the States Governments to take up this concept in their States also so that the women may be given top priority in resolving their issues.
SHRI RABINDRA KUMAR JENA : Hon. Speaker Madam, I will just make a point on what is the other side of the story. A 20-year old tribal woman was allegedly gang-raped by a group of youth as a result of some verdict given by the so-called Salishi Sabha in a village in West Bengal. This is the fact of life. So, my specific question is whether the Government is aware of prevalence of such unconstitutional bodies in our country who take law into their own hands and pronounce judgements as per their own will, be it Khap Panchayat, Praja Court or any other body. My question to the Minister, through you Madam, is this. Is the Government aware of this and if so, what is the Government doing to get out of the menace 67 years after the Independence of our country?
SHRI D.V. SADANANDA GOWDA: There are some customary laws across the country in various States, especially in the North-Eastern States, and in States like Odisha, Jharkhand, Chhatisgarh, Madhya Pradesh, etc. There are some customary laws, which are protected by law. There are some customary laws which are against the rule of justice and which are against the provisions of the Constitutions. Under Schedule 5 and 6 of the Constitution, they certainly respect the customary laws in various parts of the country. But the issue that was raised by my friend is a very serious issue. Law and order is a State subject; the States have to take action against them. Certain things which are beyond the limits of the customary laws need to be taken care of. We are also concerned about all these things.
माननीय अध्यक्ष :मैं माननीय सदस्यों से कहना चाहती हूं कि अगला प्रश्न वास्तव में हम सभी से संबंधित है। मेरा निवेदन है कि आप सभी सदस्य अपनी सीट पर चले जाइए। मैं माननीय मल्लिकार्जुन जी को जीरो ऑवर में बोलने का अवसर दूंगी। उसके बाद आप जिस तरह से चर्चा चाहें, हम चर्चा करेंगे। I am requesting all of you to go back to your seats.
…( व्यवधान)
माननीय अध्यक्ष :मैं आप सभी सदस्यों को फिर से कहना चाहती हूं कि यह प्रश्न " गंगा नदी " से संबंधित है। यह सभी के दिल का प्रश्न है। खड़गे जी, मैं आपको शून्य काल में बोलने का मौका दूंगी। आप पांच-दस मिनट सब्र कीजिए। Please go back to your seats. This is also an important question. I will allow you during ‘Zero Hour’. I will allow you, but not now.
… (Interruptions)
श्री मल्लिकार्जुन खड़गे : अध्यक्ष जी, सभी प्रश्न महत्वपूर्ण होते हैं। पांच मिनट डिस्कशन करेंगे।...(व्यवधान)
माननीय अध्यक्ष :पांच मिनट डिस्कशन का विषय नहीं है। अभी प्रश्न महत्वपूर्ण है।
Q. No. 264 - श्री नाना पटोले … (Interruptions)
माननीय अध्यक्ष :अगर आप चिल्लाना चाहते हैं, तो आपकी मर्जी है।
…( व्यवधान)
(Q. 264) श्री नाना पटोले : अध्यक्ष जी, जिस देश में गंगा बहती है, उस देश के हम वासी हैं।...(व्यवधान) वर्ष 2003 में केंद्र सरकार द्वारा गंगा सफाई के लिए आदेश पारित होने के उपरांत भी गंगोत्री के पर्यावरण की दृष्टि से संवेदनशील भू-भाग की रक्षा के लिए केंद्र सरकार द्वारा अनदेखी करने पर माननीय सुप्रीम कोर्ट ने आलोचना की है। तत्कालीन केंद्र सरकार ने दस सालों से सफाई आदेश का पालन न करके जानबूझ कर इस कार्य की अनदेखी की है। हमारे आदरणीय लाडले प्रधानमंत्री माननीय नरेन्द्र मोदी जी का मैं आभार व्यक्त करता हूं कि नदी विकास एवं गंगा संरक्षण मंत्रालय का निर्माण किया है और सरकार ने गंगा माँ को प्रदूषण मुक्त करने की कार्यवाही की है। इसके लिए मैं पुनः सरकार का आभार व्यक्त करता हूं।
अध्यक्ष जी, मेरा माननीय मंत्री जी से प्रश्न है कि गंगा के संरक्षण एवं प्रभावशाली प्रदूषण निवारण के लिए राष्ट्रीय गंगा नदी घाटी प्राधिकरण ने क्या उपाय और किस प्रकार की संबंधित कार्यशैली तय की है? पानी की गुणवत्ता और पर्यावरण की दृष्टि से टिकाऊ उपाय सुनिश्चित करने के उद्देश्य से इस प्राधिकरण ने क्या कार्यशैली तय की है?
सुश्री उमा भारती : माननीय अध्यक्ष महोदया, जैसा कि माननीय सदस्य ने कहा है, सरकार बनने के बाद माननीय सुप्रीम कोर्ट द्वारा चार बार सुनवाई हो चुकी है और हम अपना पक्ष प्रस्तुत कर चुके हैं।...(व्यवधान)
महोदया, जो नयी कार्य योजना है, उसका आज मैं आपके माध्यम से माननीय सदन के सामने उल्लेख कर रही हूं।...(व्यवधान) इसके पहले गंगा एक्शन प्लान-1, गंगा एक्शन प्लान-2, उसके बाद गंगा रिवर बेसिन ऑथोरिटी, उसके बाद मिशन गंगा, फिर मिशन गंगा का जल संसाधन मंत्रालय में आना, उसके बाद गंगा रिवर बेसिन ऑथोरिटी का जल संसाधन में आना, और उसके बाद जल संसाधन मंत्री को गंगा रिवर बेसिन ऑथोरिटी का उपाध्यक्ष नामित करते हुए उन्हें उसकी बैठक बुलाने का अधिकार दिनांक 29 सितंबर को मिला।...(व्यवधान) इसके बाद हमारी इम्पावर्ड स्टीयरिंग कमेटी हुई। उसके बाद गंगा रिवर बेसिन ऑथोरिटी की बैठक दिनांक 27 अक्टूबर को हुई।...(व्यवधान) उसमें हमने एक कार्य योजना प्रस्तुत की, जिसमें राज्य सरकारों के प्रतिनिधि भी सम्मिलित हुए।...(व्यवधान) उन्होंने हमारी कार्य योजना का समर्थन किया और "नमामि गंगे फण्ड " के नाम से 2,037 करोड़ रुपये का फण्ड हमें माननीय वित्त मंत्री महोदय ने दिया।...(व्यवधान) इस मामले में हमने जो उसकी कार्य योजना तैयार की है, वह विभिन्न मंत्रालयों के पास अभी विचाराधीन है।...(व्यवधान) उस योजना कार्य योजना को हमने अंतिम रूप देते हुए उसके तीन समूह बनाए हैं, जिसमें एक है गंगा की जीवंतता और धार्यता, दूसरा है गंगा की निर्मलता, और तीसरा समूह है गंगा की अविरलता।...(व्यवधान) उसको ध्यान में रखते हुए हमने सात लक्ष्य बनाए हैं और उन सात लक्ष्यों के हमने 21 क्रियान्वयन के बिन्दु बनाए हैं।...(व्यवधान)
माननीय अध्यक्ष :आज के प्रश्न ऐसे थे जिसमें गरीबों के लिए लीगल एड की बात थी, गंगा की बात थी। अगर हम इसे नहीं करना चाहते हैं, हल्ला ही करना चाहते हैं तो आई एम सॉरी।
…( व्यवधान)
HON. SPEAKER: The House stands adjourned to meet again at 12.05 p.m. 11.57 hrs The Lok Sabha then adjourned till Five Minutes past Twelve of the Clock.
12.07 hrs The Lok Sabha reassembled at Seven Minutes Past Twelve of the Clock.
(Hon. Speaker in the Chair) FELICITATION BY THE SPEAKER