Lok Sabha Debates
Discussion On The All India Institute Of Medical Sciences (Amendment) Bill, ... on 16 August, 2000
1450 hours Title: Discussion on the All India Institute of Medical Sciences (Amendment) Bill, 2000. (Bill passed) MR. CHAIRMAN : We will now move on to the Legislative Business. Dr. C. P. Thakur.
THE MINISTER OF HEALTH AND FAMILY WELFARE (DR. C.P. THAKUR): Madam, actually, this is a small Bill, seeking an amendment in Section 6 of the All India Institute of Medical Sciences Act of 1956. It has been passed by the Rajya Sabha. All India Institute of Medical Sciences (AIIMS) is an autonomous institution established by an Act of Parliament in 1956. The Institute was set up as a Centre of Excellence of national importance to develop patterns of teaching in under-graduate and post-graduate medical education in all its branches and to demonstrate a high standard of medical education to all medical colleges and other allied institutions in India. Section 4 of the AIIMS Act governs the composition of the Institute Body. Section 4 (g) provides for the nomination of three Members of Parliament of whom two shall be elected from among themselves by the Members of the House of People and one from among themselves by the Members of the Council of States. In accordance with a proviso under Section 6 of the Act, the term of a Member elected under clause (g) of Section 4, shall come to an end as soon as he ceases to be a Member of the House from which he was elected. It has been decided that a provision should be made in the Act to the effect that consequent to a Member of Parliament becoming a Minister or Speaker or Deputy-Speaker, Lok Sabha or Deputy-Chairman, Rajya Sabha, his or her nomination or election on the Institute Body shall be deemed to have been terminated. The Bill seeks to achieve this object by amending the relevant provisions of the Act. With this, I beg to move:"That the Bill further to amend the All India Institute of Medical Sciences Act, 1956, as passed by Rajya Sabha, be taken into consideration. " Madam, there is nothing much to discuss; and so, I request that it may be passed ao. MR. CHAIRMAN: The BAC has decided to pass it without discussion. So, we are just going on further to pass this Bill. DR. C. P. THAKUR : Thank you. … (Interruptions)
MR. CHAIRMAN: Motion moved:
"That the Bill further to amend the All India Institute of Medical Sciences Act, 1956, as passed by Rajya Sabha, be taken into consideration. "
SHRI ANIL BASU (ARAMBAGH): One of our Members wants to speak, since there are larger issues involving AIIMS. … (Interruptions) MR. CHAIRMAN: I am sorry. In the BAC, all the leaders have agreed that it could be passed without discussion, as passed in the Rajya Sabha. … (Interruptions)
डा. रघुवंश प्रसाद सिंह (वैशाली) : गरीब आदमी बीमारी में जाता है, उस पर बहस तो होनी चाहिए …( व्यवधान)
MR. CHAIRMAN: If a Member of one Party speaks, then all the Members would want to speak. Then, it becomes a full debate. But no time has been allotted by the BAC because all the leaders agreed that it could be passed without discussion. … (Interruptions)
MR. CHAIRMAN: I think, the leaders of your Parties are members of the BAC.
… (Interruptions)
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF INFORMATION TECHNOLOGY (SHRI PRAMOD MAHAJAN): Madam, I think, every Member who belongs to a political party and more especially, to a disciplined political party must agree that his leader was present in the BAC. … (Interruptions) MR. CHAIRMAN: Your leaders made a commitment in the BAC meeting.
SHRI PRAMOD MAHAJAN: Secondly, at least unlike the other House, in our House, the report of the BAC is always presented to the House. … (Interruptions) डा. रघुवंश प्रसाद सिंह : आप क्या चाहते हैं कि बिना बहस के पास हो जाए…( व्यवधान)
फिर तो सारे बिल ऐसे ही करा लें…( व्यवधान)
SHRI ANIL BASU : Madam, whatever happened inside the Chamber of hon. Speaker, should not be disclosed on the floor of the House. … (Interruptions) SHRI PRAMOD MAHAJAN: I am not disclosing. … (Interruptions) Could you not listen to me? Could you not have the patience to listen to what I am saying? Please listen to me. … (Interruptions) MR. CHAIRMAN: I would say that the BAC is there to decide on the business of the House and to allot the time. … (Interruptions)
डा. रघुवंश प्रसाद सिंह : लोगों से पूछ लें कि बहस जरूरी है या नहीं।…( व्यवधान)
सभापति महोदय : आपके लीडर बी.ए.सी. में डिसाइड कर लेते हैं और यहां कुछ और बात होती है, अब क्या करें। …( व्यवधान)
DR. RAM CHANDRA DOME (BIRBHUM): But we have to say something in relation to this subject. … (Interruptions) SHRI PRAMOD MAHAJAN: Madam, the report of the BAC is adopted by this House. But if this is the status of the House every day, there is no point in having a Business Advisory Committee. Let the House decide everything. … (Interruptions) SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Let it not be put to the House. We agree that in the BAC, it was decided that way. There are more important Bills. MR. CHAIRMAN: Then, I will put it to the House and let the House decide.
SHRI PRIYA RANJAN DASMUNSI : If the hon. Members insist on a discussion, then I do not object. But I am of the view that we should agree to the decision of the BAC. SHRI PAWAN KUMAR BANSAL (CHANDIGARH): Madam, I have a submission to make. It is a fact that the BAC has decided like this. But if some Members wish to speak, then we should not put this question to the House whether we want to have a discussion or not. That would not be good. All other Members will not speak. If one Member wishes to speak, let him make some intervention for a short while. MR. CHAIRMAN : Is it agreed that one Member will make a few points?
… (Interruptions)
श्री अनिल बसु : एक-दो शब्द बोलना चाहते हैं, उनको बोलने दीजिए।
SHRI PRAMOD MAHAJAN: Madam, we do not mind if a discussion is held. But it becomes very difficult to plan in the House. … (Interruptions) MR. CHAIRMAN: I am sorry. I have also seen the conventions in both the Houses. Once the BAC agrees, it is unanimously agreed that the Members of those parties whose leaders are in the BAC respect the decision taken in the BAC. This has always been the tradition. If you want to depart from those traditions and say that anybody can stand up and speak, then it is very wrong. डा. रघुवंश प्रसाद सिंह : सरकार चाहती है कि बिना बहस के पास हो जाए।
सभापति महोदय : ऐसा नहीं होता है। आप लोगों ने खुद एग्री किया है।
डा. रघुवंश प्रसाद सिंह : बहुमत है, तो सब कुछ पास करते जायें। कोई भी कानून बनता है, सदन में बहस होती है। दुनिया और देश के लोगों को पता चलता है कि क्या हुआ और क्या नहीं हुआ। सदस्यों की कुछ राय आती है। ये लोग चाहते हैं कि बिना बहस के पास हो जाए। सभापति महोदय : यह नहीं हो रहा है। सब लीडर्स ने खुद तय किया है। मैंने नहीं किया है, उन्होंने डिसाइड किया है। I am only following what has been decided. … (Interruptions)
MR. CHAIRMAN: The question is:
"That the Bill further to amend the All India Institute of Medical Sciences Act, 1956, as passed by Rajya Sabha, be taken into consideration. "
The motion was adopted.
MR. CHAIRMAN: The House will now take up clause by clause consideration of the Bill.
"That clause 2 stand part of the Bill. "
The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula, and the Long Title were added to the Bill.
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SHRI C.P. THAKUR: I beg to move:
"That the Bill be passed"
MR. CHAIRMAN: The question is:
"That the Bill be passed. "
The motion was adopted.
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