Lok Sabha Debates
Motion For Considerationof The Amendments Made By Rajya Sabha To The Indian ... on 22 December, 2003
/font> 14.03hrs.
THE INDIAN COUNCIL OF WORLD AFFAIRS (AMENDMENT) BILL,2003 Title : Motion for considerationof the amendments made by Rajya Sabha to the Indian Council of World Affairs (Amendment) Bill, 2003. (Motion adopted and the amendments made by Rajya Sabha were agreed to).
MR. DEPUTY-SPEAKER: The House will now take up Item No.24.
THE MINISTER OF STATE IN THE MINISTRY OF EXTERNAL AFFAIRS (SHRI DIGVIJAY SINGH): Sir, I beg to move:
"That the following amendments made by Rajya Sabha in the Bill to amend the Indian Council of World Affairs Act, 2001, be taken into consideration:-
CLAUSE – 21. That at page 1, after line 9, the following be inserted, namely:-
(ii) in clause (b), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted.
That at page 1, line 10, for the brackets and Roman numeral "(ii)" the brackets and Roman numeral "(iii)" by substituted. That at page 1, after line 11, the following be inserted, namely:-
`(iv) in clause, (e), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted;
(v) in clause (f), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted;’ That at page 1, line 12, for the brackets and Roman numeral "(iii)" the brackets and Roman numeral "(vi)" be substituted. That at page 2, line 1, for the brackets and Roman numeral "(iv)" the brackets and Roman numeral "(vii)" be substituted.
That at page 2, for the brackets and Roman numeral "(v)" the brackets and Roman numeral "(viii)" be substituted.
CLAUSE 3 That at page 2, for lines 7-8, the following be substituted, namely:-
"(1) There shall be a Director-General of the Council who shall, before a Council is constituted under sub-section (2) of section 7, be appointed by the Council constituted under sub-section (1) of that section and thereafter during the tenure of a Council constituted under sub-section (2) of section 7, by that Council.
(1A) Every appointment of the Director-General under sub-section (1) shall be made from a panel of at least two names recommended by the Government of India in the Ministry of External Affairs."
8. That at page 2, line 9, for the brackets, figure and alphabet "(1A)" the brackets, figure and alphabet "(1B)" be substituted.
9. That at page 2, line 10, for the brackets, figure and alphabet "(1B)", the brackets, figure and alphabet "(1C)" be substituted."
उपाध्यक्ष महोदय, यह बिल पहले इस सदन में पास हो चुका है। यहां पास होने के बाद इसे राज्य सभा भेजा गया था। इस बिल पर सारे राजनीतिक दलों की आम सहमति थी लेकिन वहां इसमें थोड़ा सा अमेंडमैंट हुआ है। यह बिल राज्य सभा से पास होने के बाद अब फिर इस सदन में पास होने के लिए लाया गया है, जहां इसकी अनुमति लेना जरूरी है।
मैं इस बिल पर बहुत चर्चा कराने की जरूरत नहीं समझता क्योंकि इस पर पहले ही विस्तृत रूप से चर्चा हो चुकी है। मैं दो मिनट में काउंसिल बिल के बारे में बताना चाहूंगा कि यह बिल आज क्यों जरूरी हुआ और ऐसी कौन सी संस्था थी। यह ऐसी संस्था है जिसे राष्ट्र निर्माताओं ने स्वयं बनाया था। इसे बनाने वालों की फेहरिस्त मैं बताऊं कि कौन से लोग इसमें जुड़े हुए थे, तो उन नामों में डॉ. सर्वपल्ली राधा कृष्णन, पंडित जवाहर लाल नेहरू, डॉ. श्री जाकिर हुसैन, श्री ह्ृदययनाथ कुंजुरू तथा श्री तेज बहादुर सप्रू आदि ये सारे ऐसे नाम हैं जिन्होंने मिलकर इस संस्था को बनाया था। बदकिस्मती से जिन लोगों ने इसे बनाया था, उनके दिमाग में यह बात नहीं थी कि आगे चलकर इस संस्था का स्वरूप बिगड़ जायेगा। शायद इसी को देखते हुए संसद की तीन स्थायी समतियों ने अपने सुझाव दिये थे कि इस संस्था को सरकार अपने हाथ में ले ले। उसी के तहत दोनों सदनों ने मिलकर यह बिल पास किया था जिसमें इस सदन की अनुमति भी मिली थी। राज्य सभा की भी हमें अनुमति मिली जिसके चलते यह बिल पास हुआ।
लेकिन कुछ लोगों के मन में यह शंका, शुबहा थी कि शायद इस बिल के तहत सरकार पूरी संस्था पर अपना कब्जा जमाना चाहती है जबकि हमारे मन में इस तरह की कोई नीयत नहीं है। इसलिए राज्य सभा में जब प्रस्ताव रखा गया, हमने उसको सहर्ष स्वीकार कर लिया क्योंकि हम मानते हैं कि सरकारें आएंगी और जाएंगी लेकिन इंडियन काऊंसिल ऑफ वल्र्ड अफेयर्स जैसी संस्था देश की विदेश नीति को तय करने में ५५ वर्षों से लगातार मदद करती रही है, सहयोग देती रही है और सही दिशा निर्धारण में अपनी पूरी शक्ति को उन्होंने अर्पित किया है। जब हिन्दुस्तान आजाद नहीं हुआ था, तब मार्च, १९४७ में इसी इंडियन काऊंसिल ऑफ वल्र्ड अफेयर्स द्वारा भारत की विदेश नीति और एशिया के देशों के साथ रिश्ते कैसे हों, इस पर एक एशियाई सम्मेलन किया था। कुल मिलाकर जो उसकी भूमिका थी, दुनिया की जिन बड़ी हस्तियों का नाम मैं लूं, जिनको विश्व राजनीति में जाना जाता है, उन सारे लोगों ने इंडियन काऊंसिल ऑफ वल्र्ड अफेयर्स में आकर अपने व्याख्यानों में अलग-अलग तरह से अपने विचार प्रकट किए थे। इसलिए सुप्रीम कोर्ट के माननीय न्यायाधीश ने आज से कुछ दिन पहले ही अपनी जजमैंट दी है जिसमें कहा गया है कि सरकार ने ऐसी संस्था को अपने हाथ में लेकर बड़ा सही फैसला किया है। इसमें प्रधान मंत्री होंगे, लीडर ऑफ दी औपोजीशन होंगे, वाइस प्रैज़ीडैंट, जो उस सदन के अध्यक्ष हैं, उनको हमने पूरी कमेटी का अध्यक्ष बनाया है। इस हाउस के लीडर ऑफ दी पोजीशन और उस हाउस के लीडर ऑफ दी औपोजीशन सदस्य होंगे जो पूरी गवर्निंग काऊंसिल बनेगी। मुझे लगता है कि इस बिल में बहस करने की बहुत गुंजाइश नहीं है। यह सदन गवाह है कि जब भी विदेश नीति पर हममें आपसी थोड़े-बहुत मतभेद भी रहे हों, लेकिन हमने सर्वसम्मति से हमेशा अपनी विदेश नीति पर फैसले किए हैं और सारे देश की भाषाओं को एक भाषा के रूप में हमने दुनिया को अर्पित किया है। इसलिए मेरा यकीन और विश्वास है कि सदन इसे सर्वसम्मति से पास कर देगा।
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, I rise to support this amending Bill. There is no need to many a long speech on this. This Bill had earlier been passed by the Lok Sabha. There was also a comprehensive review of the clauses of this Bill by the Rajya Sabha and they have already made certain suggestions. The Government also has consulted the other parties in order to make this institution leak-proof.
My only submission to the hon. Minister would be that, in the light of what has been stated by him just now, since the dawn of Independence till today, India’s foreign policy matters have been extremely well-managed by this House, namely, the Sapru House. Pandit Nehru accepted the guidelines to formulate India’s foreign policy on Asia. Of course, we may have difference on foreign policy with the present day Government since we find certain deviations from the earlier declared foreign policy, particularly in regard to our approach to West Asia. But I would not like to go into such things here. This is not the occasion to do so. I would only request the hon. Minister to protect the employees who have served this institution for a long time. Maybe, the management have been right or wrong, but the employees have done no wrong. I would also like to request the hon. Minister to see that the library is protected well because it is very precious for the research scholars on international relations and it once upon a time used to be envied by many other libraries of the world.
Sir, with these words, I commend that the Bill be passed. It is because we all support this Bill and it also deserves our support. I am thankful to the Government for their taking into consideration the views of all the political parties.
डॉ. रघुवंश प्रसाद सिंह (वैशाली): उपाध्यक्ष महोदय, जब यह संशोधन बिल आया था तब उसे हमने पारित किया, जैसे मंत्री जी ने सदन को सूचना दी। राज्य सभा में जाने के पश्चात् उसमें संशोधन हुआ। उसे फिर से अनुमोदन कराने के लिए लाया गया है ताकि कि आजादी की लड़ाई के समय देश के जितने भी निर्माता और आजादी की लड़ाई के योद्धा थे, डा. राधाकृष्णन से लेकर पंडित जवाहर लाल नेहरू और तेजबहादुर सप्रू तक, इन सभी लोगों ने उस समय संगठन बनाकर देश की विदेश नीति कैसी हो, उसका निर्णय किया, चूंकि विदेश नीति पर बहुत कुछ निर्भर करता है। पुराने जमाने में जब आजादी की लड़ाई लड़ी जा रही थी, डा. लोहिया के हिसाब से विदेश नीति का निर्धारण हुआ था और उसमें निर्गुट नीति अख्तियार की गई थी कि हम दुनिया के किसी ताकतवर खेमे में नहीं रहेंगे, हम अलग रहकर जितने गरीब और विकासशील देश हैं, सबको संगठित करके हिन्दुस्तान उनका नेतृत्व करेगा।
यह सारा इतिहास वल्र्ड काउंसिल में जमा है लेकिन उस पुस्तकालय का रख-रखाव, उसकी देखरेख और उसकी हालत बिगड़ती चली गई, गिरती चली गई औऱ उसकी देखरेख ठीक ढंग से नहीं हुई। इसलिए मेरा द्ृढ़ मत है कि जो कौमें अपने पुरखों को याद करती हैं, वे कभी भी गुलाम नहीं हो सकती, वे कभी दब नहीं सकतीं। हमारे पुरखों ने जो आजादी की लड़ाई लड़ी थी, उनका यह कीर्तिमान है, उनका दिशानिर्देश है कि उस समय में विदेश नीति किस ढंग की हो। इस देश की खूबी रही है कि पक्ष, विपक्ष, सरकारी पक्ष, सत्ता-पक्ष और विपक्ष अनेक नीतियों पर लड़ते रहते हैं, संघर्ष करते रहते हैं लेकिन जब विदेश नीति का मामला आता है तो सर्वसम्मति से उस पर फैसला होता है कि हमारी विदेश नीति कैसी रहेगी।
अभी इसमें वह संस्था रेलेवेंट है और उस संस्था को मजबूत करने की जरूरत है। हमारे पुरखों ने जो दिशानिर्देश दिया था कि पड़ौसी राष्ट्र के साथ विदेश नीति कैसी होनी चाहिए और फिर दुनिया के अन्य मुल्कों के साथ हमारी नीति कैसी होनी चाहिए, उसमें हमारा राष्ट्र सर्वोपरि रहे और देश में जो विश्व शांति का संदेश दिया जाता है, गौतम बुद्ध और भगवान महावीर जी के समय से जो नीतियां चली आ रही हैं तथा विश्व शांति और‘वसुधैव कुटुम्बकम्’ का मार्गनिर्देशन था, जिन लोगों ने स्वतंत्रता की लड़ाई लड़ी थी और आजादी की लड़ाई लड़ने में अभी तक जो नीति हमारी रही है कि हमारे पड़ोसी मुल्कों के साथ मित्रता होनी चाहिए लेकिन सभी संस्थाएं तथा यह पुरानी संस्था जीवन्त थी। लेकिन अब माननीय मंत्री जी दावा करते हैं कि सरकार का कब्जा इस पर नहीं हुआ है, उसमें विपक्ष के नेता इस हाउस के और उस हाउस के, सब उस समति में रहेंगे जो इसके संगठन को देखेंगे। माननीय मंत्री जी हमें आश्वस्त करें कि जो उसका उद्देश्य था, जिस तरह की जीवन्त संस्था बनी थी और हमारे महान पुरखों ने जो योगदान किया था, उस हिसाब से यह सरकार भी काम करेगी और उसमें कोई हेराफेरी करने की गुंजाइश नहीं होगी और कोई छल नहीं होगा क्योंकि ये लोग हरेक चीज में अपनी बात जोड़ते रहते हैं। इसलिए माननीय मंत्री जी हमें आश्वस्त करें कि जो अब तक इसका मार्गदर्शन रहा है, उसी हिसाब से यह सरकार चलेगी और वर्तमान परिस्थिति में क्या नीति होनी चाहिए जो देश के लिए अच्छी होगी, उस नीति का हम पालन करेंगे तब हम इसे पास करेंगे। ऐसे ही हम लोग पास करने वाले नहीं हैं।
श्री दिग्विजय सिंह : मैं श्री रघुवंश बाबू और दासमुंशी जी का शुक्रगुजार हूं, जिन्होंने इस बारे में अपनी राय ज़ाहिर की। मैं आपके माध्यम से सदन को आश्वस्त करना चाहता हूं कि विदेश नीति पर हमने न कभी ऐसी राय रखने की कोशिश की, जिसमें किसी बहस की गुंजाइश हो। देश की सबसे ज्यादा चता और देश का हित जिस नीति से सधता हो, हमने उसी को चलाने का प्रयास किया। दासमुंशी जी, मैं आपसे एक बात कहना चाहूंगा कि आज हम सरकार में हैं, कल अगर आप भी कुछ ऐसा करना चाहेंगे जो देश हित के खिलाफ हो तो आप भी नहीं कर सकते हैं। विदेश नीति में कोई भी सरकार आ जाए, देश का हित सर्वोपरि है और उसके बिना सरकार आगे नहीं चल सकती। इसीलिए आपने देखा कि कई अवसर आए, जब…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : Sir, may I interrupt him for a minute? I did not want to enter into a discussion on foreign policy. But he has provoked me. What has been the approach of this Government in regard to Golan Heights? When Israel is constructing… (Interruptions) this Government is keeping silent. This Government has not made any protest in any forum… (Interruptions) You provoked me. What has been the approach of this Government on the post-Iraq situation? This Parliament passed a Resolution saying that the Coalition Forces should be handed over to the United Nations. Did your Government agree to that? What has been the action of the Government? … (Interruptions) Why are you provoking me? … (Interruptions)
श्री दिग्विजय सिंह : उपाध्यक्ष जी, अगर विदेश नीति पर अलग से बहस कराना चाहेंगे तो मैं जवाब देने के लिए तैयार हूं। लेकिन आज जो हमारा बिल है,…( व्यवधान)
श्री प्रियरंजन दासमुंशी: आप हमें प्रवोक मत करिए।
श्री दिग्विजय सिंह : मैं सिर्फ इतना कहना चाहूंगा कि इसमें कोई सरकार अलग जाकर काम नहीं कर सकती। विदेश नीति में देश का हित सर्वोपरि है और जहां तक रघुवंश बाबू ने कहा कि इस पर हम लोग कब्जा करना चाहते हैं, मैं उनको बताना चाहता हूं कि भारत के उप-राष्ट्रपति जिस संस्था के अध्यक्ष हों, जिसमें सदन के सारे सदस्य गवर्निंग बॉडी तय करने वाले सदस्य हों, लीडर ऑफ अपोजीशन हो, प्रधान मंत्री जी हो, वहां इस पर कब्जा करने की कोई शंका करना व्यर्थ है।
हम इतना ही चाहते हैं कि उसकी खोई हुई गरिमा फिर से वापस आ सके, उसका अतीत फिर से स्थापित हो सके। इसके अलावा विदेश नीति में उनका जो सहयोग रहता है, वह मिलता रहे। इतनी ही हमारी इच्छा है और मुझे उम्मीद है कि यह सदम हमसे सहमत होगा।
MR. DEPUTY-SPEAKER: The question is:
"That the following amendments made by Rajya Sabha in the Bill to amend the Indian Council of World Affairs Act, 2001, be taken into consideration:-
CLAUSE – 21. That at page 1, after line 9, the following be inserted, namely:-
‘(ii) in clause (b), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted.
2 That at page 1, line 10, for the brackets and Roman numeral "(ii)" the brackets and Roman numeral "(iii)" by substituted.
3 That at page 1, after line 11, the following be inserted, namely:-
`(iv) in clause, (e), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted;
(v) in clause (f), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted;’ 4 That at page 1, line 12, for the brackets and Roman numeral "(iii)" the brackets and Roman numeral "(vi)" be substituted.
5 That at page 2, line 1, for the brackets and Roman numeral "(iv)" the brackets and Roman numeral "(vii)" be substituted.
6 That at page 2, for the brackets and Roman numeral "(v)" the brackets and Roman numeral "(viii)" be substituted.
CLAUSE 37 That at page 2, for lines 7-8, the following be substituted, namely:-
"(1) There shall be a Director-General of the Council who shall, before a Council is constituted under sub-section (2) of section 7, be appointed by the Council constituted under sub-section (1) of that section and thereafter during the tenure of a Council constituted under sub-section (2) of section 7, by that Council.
(1A) Every appointment of the Director-General under sub-section (1) shall be made from a panel of at least two names recommended by the Government of India in the Ministry of External Affairs."
8. That at page 2, line 9, for the brackets, figure and alphabet "(1A)" the brackets, figure and alphabet "(1B)" be substituted.
9. That at page 2, line 10, for the brackets, figure and alphabet "(1B)", the brackets, figure and alphabet "(1C)" be substituted."
The motion was adopted.
MR. DEPUTY-SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
CLAUSE - 2 MR. DEPUTY-SPEAKER: The question is:
"1. That at page 1, after line 9, the following be inserted, namely:-
(ii) in clause (b), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted.
2. That at page 1, line 10, for the brackets and Roman numeral "(ii)" the brackets and Roman numeral "(iii)" by substituted.
3. That at page 1, after line 11, the following be inserted, namely:- `(iv) in clause, (e), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted;
(v) in clause (f), for the words "to be nominated by the Council", the words, brackets and figure "to be nominated, in the first instance by the Council constituted under sub-section (l) and thereafter by the Council constituted under this sub-section" shall be substituted;’ That at page 1, line 12, for the brackets and Roman numeral "(iii)" the brackets and Roman numeral "(vi)" be substituted. That at page 2, line 1, for the brackets and Roman numeral "(iv)" the brackets and Roman numeral "(vii)" be substituted. That at page 2, for the brackets and Roman numeral "(v)" the brackets and Roman numeral "(viii)" be substituted. The motion was adopted.
CLAUSE 3 MR. DEPUTY-SPEAKER: The question is:
"7. That at page 2, for lines 7-8, the following be substituted, namely:-
"(1) There shall be a Director-General of the Council who shall, before a Council is constituted under sub-section (2) of section 7, be appointed by the Council constituted under sub-section (1) of that section and thereafter during the tenure of a Council constituted under sub-section (2) of section 7, by that Council.
(1A) Every appointment of the Director-General under sub-section (1) shall be made from a panel of at least two names recommended by the Government of India in the Ministry of External Affairs."
8. That at page 2, line 9, for the brackets, figure and alphabet "(1A)" the brackets, figure and alphabet "(1B)" be substituted.
9. That at page 2, line 10, for the brackets, figure and alphabet "(1B)", the brackets, figure and alphabet "(1C)" be substituted." The motion was adopted.
SHRI DIGVIJAY SINGH: I beg to move:
"That the amendments made by Rajya Sabha in the Bill be agreed to."
MR. DEPUTY-SPEAKER: The question is:
"That the amendments made by Rajya Sabha in the Bill be agreed to."
The motion was adopted.
---------------