Lok Sabha Debates
Request To Amend The Article 243(C) 2 Of The Constitution Of India To Implement ... on 4 May, 2000
Title: Request to amend the Article 243(C) 2 of the Constitution of India to implement three-tier Panchayat System.
MR. SPEAKER: Now, Shri M. Rajaiah … (Interruptions)
SHRI A.C. JOS (TRICHUR): Sir, Shri Abdullakutty's name is number one. … (Interruptions)
MR. SPEAKER: Shri Jos, I know that. I will also call him. Now, Shri M. Rajaih.
SHRI RAJAIAH MALYALA (SIDDIPET): Mr. Speaker, Sir, I would like to raise a very important matter regarding an amendment to article 243 (C) of the Constitution of India for adopting three-tier Panchayati Raj structure.
The provision in article 243 (C) (2) of the Constitution of India has resulted in creation of six elected functionaries in the three-tier Panchayat Raj system. The intermediate and district level functionaries, viz. Member, Mandal Parishad Territorial Constituency and Member, Zilla Parishad Territorial Constituency are not having any day-to-day functions except attending the meeting of the Mandal Parishad and Zilla Parishad respectively. There is no organic linkage between the three tiers of Panchayat Raj institutions in the present structure. … (Interruptions)
MR. SPEAKER: Reading from the paper during Zero Hour is not a good practice.
SHRI RAJAIAH MALYALA : This amendment to article 243 (C) of the Constitution is required. We are having elections in our State. That is why, we request the Government of India to amend the article 243 (C) (2) of the Constitution of India in order to implement three-tier Panchayat Raj structure. Sir, some Territorial Constituencies like MPTC and ZPTC have been unnecessarily introduced in this. They have no functions except attending the meeting. That is why, I am requesting the Government of India to amend article 243 (C) (2) of the Constitution. I request the Government to take an immediate action in this regard.