Lok Sabha Debates
Consideration And Passing Of The Constitution (Ninety-Ninth Amendment) Bill, ... on 8 August, 2003
/font> 12.09 hrs. CONSTITUTION (NINETY-NINTH AMENDMENT) BILL (Amendment of article 332), 2003 Title: Consideration and passing of the Constitution (Ninety-ninth Amendment) Bill, 2003 (Amendment of article 332) (Bill passed) MR. SPEAKER: Now, the House shall take up Item No.11.
गृह मंत्रालय में राज्य मंत्री (श्री चिन्मयानन्द स्वामी): अध्यक्ष महोदय, मैं संविधान (निन्यानवेवां संशोधन) विधेयक, २००३ (अनुच्छेद ३३२ का संशोधन) विधेयक के संबंध में निवेदन करूंगा कि ९ मई, २००३ को सदन में यह संशोधन विधेयक प्रस्तुत किया गया था। यह विधेयक सदन की स्टेंडिंग कमेटी में भी परिचालित किया गया था। इसलिए मैं माननीय अध्यक्ष जी आपके माध्यम से सदन से अनुरोध करना चाहता हूं कि इस पर चर्चा की और आवश्यकता नहीं है। इसलिए अगर सदन उचित समझे, तो इसे बिना चर्चा के पारित कर सकता है।
"That the Bill further to amend the Constitution of India, be taken into consideration."
MR. SPEAKER: Motion moved:
"That the Bill further to amend the Constitution of India, be taken into considseration."
SHRI G.M. BANATWALLA (PONNANI): Sir, I support the Bill. The provisions in this Bill are made to protect the interests of the weaker sections of our society. ...( व्यवधान)
अध्यक्ष महोदय : प्लीज बैठिये। आप यह अच्छी बात नहीं कर रहे हैं। यह बात आपको शोभा नहीं देती है। मैंने आपको बोलने का मौका दिया, आपने भाषण भी दिया और फिर आप यही बात कहेंगे तो मैं इसका अर्थ नहीं समझता हूं।
SHRI G.M. BANATWALLA : I would appeal to the Government that the question of adequate and due representation of the minorities, the Scheduled Castes and the Scheduled Tribes … (Interruptions) in the Legislatures and in the Parliament should also be considered… (Interruptions)
MR. SPEAKER: I am requesting the hon. Minister to reply to your queries in writing. मंत्री जी को मैं आदेश देता हूं कि आपको उत्तर लखित रूप में भेजा जायेगा। प्लीज बैठिये। इतना आपके बारे में करने के बाद भी आप हाउस को डिस्टर्ब करते हैं तो यह अच्छी बात नहीं है।
SHRI G.M. BANATWALLA : Sir, there is a Bill to amend the Constitution of India in order to set up a National Commission for the Tribals also separately. But in addition to the creation of such Commissions, there is a necessity, a pressing necessity, to give adequate and sufficient powers to such Commissions, otherwise, they are not taken seriously. Such Commissions, in the matter of individual complaints, should have the powers of the Civil Court. Even the Minorities’ Commission has been asking for wider and sufficient powers and giving such powers to them must be considered seriously and approvingly by the Government… (Interruptions)
अध्यक्ष महोदय : आप यह क्या कर रहे हैं, मैं इसे समझता नहीं हूं। आप क्या हर बार यही करेंगे? आप बैठिये। अभी चर्चा शुरू है, आपको चर्चा में सहयोग देना चाहिए। पूरे सदन ने इनको एक समय पर करने का निर्णय किया था।
SHRI G.M. BANATWALLA : Sir, the present Bill seeks to maintain the representation and the reservation of the Scheduled Castes and the Scheduled Tribes as far as the Assam Assembly is concerned. Such provisions, as I said, are for the weaker sections and we welcome that. But I take this opportunity to draw the attention of the Government to the urgent and pressing needs to give adequate representation and reservation to each of the minorities throughout the country in all the Legislatures and in this Parliament.
Sir, the situation is serious. The representation gets very much diluted and has suffered a decline. If all the sections are to be properly and adequately represented in the various Houses, it is necessary that the claim and the need for adequate representation of the minorities must also be considered and considered fairly by the Government. Let our Houses be such that each and every section of our people are in a position to reach here conveniently and place their matters before none others but the State Assemblies the highest elected body of the country. I hope that the matter will receive serious, adequate and an approving consideration of the Government.
SHRI SONTOSH MOHAN DEV (SILCHAR): Mr. Speaker, Sir, we support this particular amending Bill. But I will take this opportunity to draw the attention of the hon. Home Minister to various articles appearing in the newspapers which says that with the help of the underground elements, there is game-plan by the Central Government to destabilise the various Governments run by the Congress Party in the North-Eastern region. Not only that, on 6th of August, there was a conclave of the BJP in Shillong where Shri Hokiye Sema, a Minister of Nagaland told that the BJP has helped them to destabilise the Government at Arunachal Pradesh and such a tendency is spreading to other parts of the North-Eastern region. This is a report published in The India Times.
Sir, it is not a question of whether we believe it or not but I expected that the BJP spokesperson would contradict this news but no such statements contradicting this news have come from the BJP. Further damaging news is that Chamling and Teeraj are two districts in Arunachal Pradesh that are greatly disturbed by the activities of the NSCN.
Now there is news in the Assam Press that there is an understanding between the present Arunachal Pradesh Chief Minister and the Home Minister that these two places will be declared as union territories and these will be ultimately given to NSCN as Langanese State and Nagalim State. If this is true, this also is dangerous. So, I would humbly make a request. Our late lamented leaders Pandit Jawaharlal Nehru, Smt. Indira Gandhi and Shri Rajiv Gandhi had brought the whole of northeast into the mainstream and they had been able to keep them in the mainstream. If such a game plan is hatched, the northeastern people will not accept it. If this news item is true, it will be very dangerous for the people of the northeast.
Today’s newspapers have carried a news item that all these terrorist groups have been combined in saying that they will not be celebrating the Independence Day. Such a situation was not there in Assam for the last ten years. How did they dare now to come forward and say all this? Not only that, they have also said that all the Hindi films will be restrained in the northeastern States. This is a new trend coming up.
Therefore, I would humbly request you to kindly explain to us while giving your reply what is your feed back and what is your opinion about all this.
श्री मोहन रावले : अध्यक्ष महोदय, इस बिल पर मैं एक बात रखना चाहता हूं। मेरे क्षेत्र में वरली कोली वाड़ी …( व्यवधान)
अध्यक्ष महोदय : इस बिल पर तो चर्चा हो चुकी है। आप बैठिये।
श्री मोहन रावले : रिजर्वेशन के बारे में मैं इसमें थोड़ा जोड़ना चाहता हूं। …( व्यवधान)
अध्यक्ष महोदय : इसमें किसी ने इंटरवीन नहीं किया है। रावले जी, ऐसे कैसे हो सकता है।
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Today on a befitting occasion, a day before 9th August, we are passing the 99th Constitution Amendment Bill to pay our rich tributes to Gopinath Bordoloi whose untiring efforts spoiled the conspiracy of the British to keep Assam and some other parts out of India. Therefore, while we are passing this important amendment to the Constitution, I thought of referring to it and also to the untiring efforts of Pandit Jawaharlal Nehru who brought all the ethnic groups of the northeast into the mainstream.
In spite of these, efforts are being made to create division in the society. Each political party which believes in the national mainstream did contribute largely to bring peace in the northeast. The developments in Mizoram when Shri Laldenga came to the mainstream during Shri Rajiv Gandhi’s regime merit special mention. Development of northeastern States, specially of Arunachal Pradesh and Nagaland, took place due to the untiring efforts of Smt. Indira Gandhi.
I am thankful to the Assam Government and the Union Government for the recent episode of the BTC Accord to bring peace in Assam. While I say so, I would like to place on record certain developments and make an appeal to the Home Minister and Deputy Prime Minister. A new tendency has developed in the name of reaching a longstanding peace accord with the NSCN groups, specially the IM Group. In spite of the cease-fire, efforts have been made to terrorise national political parties which are in power in those States and also to destabilise the Governments, the constitutional machinery and the social forces. This is not a good game plan in politics. If we continue to patronage such designs at the behest of the Union Government, I am afraid, the whole northeast will be destabilised and balkanisation will start. The dream of Gopinath Bordoloi and Pandit Jawaharlal Nehru to keep them in the mainstream will be totally spoiled and the accountability will lie with the Union Government. With these words, I conclude.
(ends) डॉ. रघुवंश प्रसाद सिंह (वैशाली): अध्यक्ष महोदय, यह जो निन्यानवेवां संविधान संशोधन विधेयक है, इसमें सरकार ने दावा किया है कि हाल में भारत सरकार, असम सरकार और बोडो लिब्रेशन टाइगर्स के बीच में एक त्रिपक्षीय समझौता हुआ है। इन तीनों के संशोधन के बाद बोडो टैरीटोरियल काउंसिल का गठन हुआ। इसमें कहा गया है कि बोडोलैंड प्रादेशिक परिषद् क्षेत्र जिला में सम्मिलित निर्वाचन-क्षेत्रों में अनुसूचित जन जातियों और गैर-अनुसूचित जन जातियों का प्रतनधित्व, जो उस प्रकार अधिसूचित किया गया था और बोडोलैंड प्रादेशिक परिषद् क्षेत्र जिला के गठन से पूर्व विद्यमान था, बनाए रखा जाएगा।
इससे पहले, जो अनुसूचित जनजाति और गैर-अनुसूचित जनजाति का क्षेत्र अधिसूचित किया गया था, वह उसे यथावत बनाए रखा जाएगा, यह संशोधन आया है। फिर डीलमिटेशन कमीशन बना है। डीलमिटेशन कमीशन हर जगह जनगणना के आधार पर बनता है। अनुसूचित जाति और अनुसूचित जनजातियों की संख्या कहां, कितनी अधिक बढ़ गई या घट गई. उसके आधार पर रिजर्वेशन तय होती है। क्या इस संविधान संशोधन विधेयक से डीलमिटेशन कमीशन के जूरिसडिक्शन में कटाव नहीं होगा?
बिहार में एक भी अनुसूचित जाति, अनुसूचित जनजाति का रिजर्व क्षेत्र नहीं था लेकिन डीलमिटेशन कमीशन के आधार पर तय पाया गया कि आबादी के आधार पर दो असैम्बलीज. को अनुसूचित जनजाति क्षेत्र रिजर्व किया जाएगा क्योंकि उनकी वहां उतनी संख्या है। मुझे आशंका है कि अफरा-तफरी में, लिखा-पढ़ी के आधार पर, बोडोलैंड लिबरेशन टाइगर से सीधे समझौता हुआ और सरकार बिना सुविचारित निर्णय के यहां आ गई है। यह संविधान संशोधन का मामला है। क्या संविधान संशोधन में यह विचार किया गया है कि ९९वें संशोधन से डीलमिटेशन कमीशन में, जिसका अधिकार है कि जनसंख्या के आधार पर वह अनुसूचित जनजाति क्षेत्रों को रिजर्व करेगा - क्या सरकार उस पर विचार करेगी, मैं इस बारे में स्पष्टीकरण चाहता हूं?…( व्यवधान)
DR. M.V.V.S. MURTHI (VISAKHAPATNAM): Sir, I would be very precise. Normally, I would not consume much time.
I welcome the Constitution (Ninety-ninth Amendment) Bill, 2003. I congratulate our Deputy Prime Minister for reaching an Accord to find out a solution for the Bodoland problem which is persistent for the past one decade. We were not able to find a solution so far. To make it easy, a separate BTC is to be formed. With the formation of this Council, rapid economic development will take place. Alongwith this, a majority of the problems will be solved. This economic solution is the main solution for the Bodoland development.
I heartily congratulate our hon. Deputy Prime Minister for taking such an initiative which is a right step at the right time to solve the problem.
At the same time, they are also making a request. They want the Bodo language to be included in the Eighth Schedule of the Constitution. I think this also will be taken care of in due course of time.
With these words, I thank you for giving me an opportunity to speak on this Bill.
DR. SUSHIL KUMAR INDORA (SIRSA): Sir, I would like to say a few words on this Bill. We are also supporting this Bill.
श्री राम विलास पासवान (हाजीपुर) : अध्यक्ष जी, मैं इस बिल के सपोर्ट में खड़ा हुआ हूं, लेकिन मैं उप-प्रधान मंत्री जी की नॉलेज में एक बात लाना चाहता हूं। आप जानते हैं कि पहले असम राज्य था और उसका बंटवारा करते-करते नाथ ईस्ट में असम, मणिपुर, मिजोरम, अरुणाचल प्रदेश, सिक्किम, त्रिपुरा, ये सब अलग-अलग राज्य बन गए। उसमें थोड़ी डैवलपमैंट हुई होगी, इस बात से हम इंकार नहीं करते, लेकिन जो संविधान संशोधन हो रहा है, इससे समस्या का निदान होने वाला नहीं है। हमने अपने जमाने में वेल्फेयर मनिस्टर की हैसियत से बहुत प्रयास किया था। बोडोलैंड की मुख्य प्राबल्म उनकी जमीन का हड़पना और उनके प्रति ज्यादती है। इसलिए वहां के नौजवान आन्दोलित होकर अलग राज्य बोडोलैंड की मांग कर रहे हैं। मच्छर वहीं पैदा होता है जहां गंदा नाला होता है। जब तक गंदे नाले की सफाई नहीं करेंगे, तब तक मच्छर पैदा होने बंद नहीं होंगे। उनके ऊपर ऐट्रॉसिटीज, जुल्म, अत्याचार गंदा नाला है। उस समय हमने वहां की राज्य सरकार से बातचीत की तो उसने कहा था कि पासवान जी, हम जानते हैं कि ट्राईबल लोगों की जमीन ले ली गई है लेकिन हमारे पास कोई अधिकार नहीं है कि उनकी ली गई जमीन हम वापिस करवा दें। मैं सरकार से आग्रह करूंगा किप जो कर रहे हैं, वह कीजिए लेकिन जब तक ट्राईबल लोगों के ऊपर होने वाले शोषण, जुल्म और अत्याचार को समाप्त नहीं करेंगे, अभी सात राज्य बने हैं, बाद में आठ बन जाएंगे, और भी अधिक राज्य बनेंगे, लेकिन समस्या ज्यों की त्यों बनी रहेगी। यही मेरा आपसे आग्रह है।
उप प्रधान मंत्री तथा गृह मंत्रालय तथा कार्मिक, लोक शिकायत और पेंशन मंत्रालय के प्रभारी (श्री लालकृष्ण आडवाणी) :अध्यक्ष महोदय, मैं सदन का आभारी हूं कि इस महत्वपूर्ण विधेयक पर प्राय: एक स्वर से सबने इसका समर्थन किया है। थोड़ी-बहुत चिन्ताएं जो प्रकट की है, वह भी मेरी समझ में आती हैं। अभी राम विलास पासवान जी कह रहे थे कि हम यह नहीं मानते कि इसी प्रकार से संविधान का संशोधन करके हर समस्या का हल हो जाएगा, यह किसी के मन में गलतफहमी नहीं है। लेकिन यह भी सही है कि इस पर जितनी कंसेंसस बनी है, वह इससे पहले बननी काफी मुश्किल दिखती थी। मैं इस अवसर पर आसाम की प्रदेश सरकार को और बोडो समाज के प्रतनधियों को विशेषकर बोडो लिबरेशन टाइगर्स की संस्था को धन्यवाद देना चाहूंगा जिनके साथ भारत सरकार ने मिलकर यह समझौता किया, जो १० फरवरी को स्वीकार हुआ। २१ राउन्ड चले, काफी देर तक इस पर चर्चा चलती रही और प्रदेश की सरकार चाहे उसका स्वरूप बदल गया, चुनाव से पहले एक थी, बाद में दूसरी आई लेकिन दोनों ने मिलकर जिस प्रकार से समस्या का हल करने की कोशिश की, वह इस बात का परिचायक थी कि चाहे पूरी तरह से हम पूरे बोडो समाज की समस्याओं का निराकरण न भी कर सकें लेकिन फिर भी पहले जो प्रयत्न हुआ था, उसमें कुछ कमियां रह गई थीं, वह इस संविधान संशोधन से काफी मात्रा में सुलझ जाएंगी। यह मानकर यह कंसेंसस हमने किया।
इस अवसर पर प्रियरंजन जी ने गोपीनाथ बोरदोलोइ जी के बारे में जो भावनाएं व्यक्त की, मैं उनके साथ अपने को सम्बद्ध करता हूं। मैं समझता हूं कि जब आसाम अभी तक इन राज्यों में विभाजित नहीं हुआ था तब उसके लिए जो कुछ किया, उसके कारण उनका नाम हमेशा वहां स्मरणीय रहेगा, लोग कभी उनको भूल नहीं पाएंगे। मैं एक बात और कहूंगा क्योंकि आरोप अरुणाचल के संदर्भ में लगाये गये। यह सब लोग जानते हैं कि वहां पर एक सरकार थी। उस सरकार का स्वरूप कुछ और था। जो आज मुख्य मंत्री बने हैं, वह मुख्य मंत्री थे। फिर उस सरकार का स्वरूप बदल गया। किस प्रकार से बदला, उसमें मैं नहीं जाना चाहता। फिर बदलकर पूर्व स्वरूप बन गया। उसमें केन्द्रीय सरकार पर या हमारी पार्टी पर कोई दोष दे, यह उचित नहीं है। मैं समझता हूं कि उस मामले में एक प्रस्ताव हमारे सामने है। कम से कम स्टैंडिंग कमेटी के पास है, कैबिनेट ने उसको स्वीकर किया है कि यह स्थिति अच्छी नहीं है कि छोटा सा विधान सभा हो और छोटा सा विधान मंडल हो। उसमें कुल ६० मैम्बर हों। रूलिंग पार्टी की संख्या ३५-३६ है और उसमें से एक स्पीकर बन जाता है, एक डिप्टी स्पीकर बन जाता है। बाकी सब मंत्री बन जाते हैं, यह स्थिति अच्छी नहीं है। इस बात पर मैं समझता हूं कि सब लोग सहमत हैं और मुझसे जितने लोग उत्तर पूर्वी राज्यों से मिलते रहे हैं, वे भी कहते हैं कि इसका कुछ हल होना चाहिए औऱ हमारी सरकार ने, पहले की सांसद ने जब दो यूनियन टैरीटरीज को चाहे राज्य का दर्जा नहीं दिया लेकिन विधान सभा दी, जैसे दिल्ली को दी और पांडिचेरी को दी तो उन्होंने मंत्री मंडल की संख्या पर जो सीमा बांधी, मैं मानता हूं कि सीमा बांधने से इन दोनों प्रदेशों में राजनैतिक स्थायित्व आया जिसका लाभ हमें छोटे राज्यों में और मिल सकता है। पिछले दिनों मंत्री मंडल ने एक प्रस्ताव स्वीकार किया है जिसमें मंत्रिमंडल के आकार की सीमा रहेगी।
दूसरा यह भी निर्णय किया गया है कि जो एंटी डिफेक्शन ला हमने पहले बनाया था, उसमें अगर एक व्यक्ति डिफेक्ट करता है तो वह अपराधी है और वह डिसक्वालिफाई हो जाता है। अगर डिफेक्शन होल सेल में होता है, इतनी संख्या में होता है कि कुल मिला कर एक तिहाई माना जाता है, तो वह अपराधी नहीं माना जाएगा। पिछले दिनों इस पर विचार करके मंत्रिमंडल ने तय किया कि डिफेक्शन चाहे रिटेल में हो या होल सेल में हो, अपराध माना जाएगा। यह कानून में प्रावधान करने का विचार है और संसद की स्थाई समति के पास यह विचाराधीन है। उससे पारित होकर जब यह आएगा, तब हम उसे कानून का रूप दे सकेंगे। मैं समझता हूं उत्तर-पूर्व राज्य और बाकी देश में भी इससे एक राजनीतिक स्थायित्व की व्यवस्था होगी और उसका लाभ मिलेगा। ये बातें ऐसी हैं, जिनका असर होगा।
नार्थ-ईस्ट के बारे में जो बातें कही गई हैं, वे हमारे ध्यान में हैं। इस सरकार ने सत्ता में आते ही नार्थ-ईस्ट के विकास के लिए एक अलग मंत्रालय बनाया। उसका उद्देश्य भी यही था कि नई दिल्ली से जो इन राज्यों की दूरी है, वह इन राज्यों में कोई इमोशनल दूरी का कारण न बने। विगत दिनों में किस प्रकार से इन राज्यों के विकास का काम करने की कोशिश हम करते रहे हैं, यह सबको मालूम है। मैं समझता हूं हमें इस सम्बन्ध में कुछ आश्वासन भी मिले हैं।
SHRI PRIYA RANJAN DASMUNSI : Sir, in the name of cease-fire, the NSCN (IM) people may be terrorising the civilised population who are not believing in them. How do you protect them? How do you protect our party workers and our leaders?… (Interruptions)
SHRI L.K. ADVANI: Shri Priya Ranjan Dasmunsi, I do not want to name such organisations. There are organisations of all kinds. It is true that our dialogue at the present moment is going on with the NSCN (IM). But this is also true that what is known as cease-fire, that cease-fire obtains in case of both the NSCN (IM) as well as the NSCN (K). This is not an occasion when we should be trading allegations of this kind. I have heard them in the past. Today, I can say that so far as the Central Government is concerned, the Central Government is very clear that violence or extortion or all these things should not be there.… (Interruptions)यहां पर किसी ने चिंता व्यक्त की कि शायद अरूणाचल प्रदेश के एक हिस्से को यूनियन टैरिटरी बनाने का प्रस्ताव है। मैं कहना चाहता हूं कि ऐसा कोई प्रस्ताव नहीं है। हमने सब राज्यों को आश्वासन दिया है कि इन राज्यों की जो इंटीग्रिटी है, उसको किसी प्रकार से परिवर्तित यह सरकार नहीं करना चाहती, जब तक वे स्वयं इच्छुक न हों। कई प्रकार के दबाव होने के बावजूद हमने कहा कि कुछ लोग चाहते हैं कि इतना हिस्सा निकाल कर नागालैंड में जोड़ दिया जाए या वह कर दिया जो। लेकिन हम उससे सहमत नहीं हुए। हमने कहा कि जब तक इन राज्यों से स्वयं कोई प्रस्ताव नहीं आता, उनकी सहमति प्राप्त नहीं होती, हम उसमें कोई इंटरफियर नहीं करेंगे और इस प्रकार की जोर-जबर्दस्ती कहीं नहीं होगी।
आज के इस अवसर पर मैं आशा करता हूं कि जो रास्ता असम ने दिखाया है, जो लेजटिमेट ग्रिवांसेज हैं, जिसके जरिए अहिंसा का रास्ता दिखाया गया है, जो बोडो लिब्रेशन टाइगर ने आगे आकर कहा कि हम हथियार त्याग देते हैं और बातचीत करेंगे, बातचीत करके उनके द्वारा, केन्द्र और राज्य सरकार के द्वारा जो २४ राउंड बातचीत हुई, उससे यह सम्भव हो पाया है।
SHRI PRIYA RANJAN DASMUNSI : The officers of Assam Government or the MLAs of Assam, the MLAs of Meghalaya or the entire North-Eastern Congress MLAs are under the threat of the gun power backed by money power. The hon. Minister should investigate this aspect.
SHRI L.K. ADVANI: Whenever there are any allegations of this kind, the Central Government would always be within its legitimate rights. It will take whatever action is necessary. But I can assure you that so far as the Central Government is concerned, the Central Government - not in Arunachal Pradesh, not in any other place - has not, at any time, tried to destabilise the State Government.… (Interruptions) This is an occasion on which the whole House is unanimous. I would beg of you to appreciate it.
SHRI K.A. SANGTAM (NAGALAND): I want a clarification from the hon. Minister.
MR. SPEAKER: I have to go to the voting process. Please take your seat.
… (Interruptions)
SHRI K.A. SANGTAM : Since Shri Advani is directly talking about my State, I would like to have a clarification.
My clarification is regarding the cease-fire with NSCN (IM) and the NSCN (K). The point is that you have started the dialogue with the NSCN (IM). Are you going to start it with the NSCN (K) and the Federal Government also?… (Interruptions)
SHRI L.K. ADVANI: That is a separate matter. All that I can say is that we would like both NSCN (IM) as well as NSCN (K) to participate in it so as to ensure that there is peace in Nagaland and all kinds of crimes are eliminated.
_________ 12.55 hrs. CONSTITUTION (NINETY-NINTH AMENDMENT) BILL—contd.
(Amendment of article 332) MR. SPEAKER: Before we go to voting for the Constitution (Ninety-ninth Amendment) Bill, let the Lobbies be opened.
अंदर वाला कोई भी सांसद बाहर नहीं जाएगा, बाहर वाला अंदर आयेगा।
स्वास्थ्य और परिवार कल्याण मंत्री तथा संसदीय कार्य मंत्री (श्रीमती सुषमा स्वराज) : जी, बाहर वाला अंदर आयेगा।… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): I would request the Government to bring the Women Reservation Bill and pass it like this. … (Interruptions)
SHRIMATI MARGARET ALVA (CANARA): I would make a request to the Government to pass the Women Reservation Bill in the same way. … (Interruptions)
SHRI BASU DEB ACHARIA (BANKURA): You bring the Women Reservation Bill and pass it. … (Interruptions)
MR. SPEAKER: Before I put the motion for consideration of the Constitution (Ninety-ninth Amendment) Bill, 2003 to the vote of the House, I may inform the House that this being a Constitution (Amendment) Bill, voting has to be by division.
12.57 hrs Let the Lobbies be cleared.
13.00 hrs. MR. SPEAKER: Now, the Lobbies have been cleared.
"That the Bill further to amend the Constitution of India, be taken into consideration. "
The Lok Sabha divided:
Division No.6 AYES 13.03 hrs. A. Narendra, Shri Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Ahmad, Shri Daud Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barman, Shri Ranen Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Bauri, Shrimati Sandhya Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Shri J.S. *Bwismuthiary, Shri Sansuma Khunggur *Voted through slip. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib *Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jadhav, Shri Suresh Ramrao Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan *Voted through slip. Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shri Bir Singh Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Mane, Shrimati Nivedita Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mohol, Shri Ashok N. Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd. Naik, Shri Ram *Voted through slip. Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri Oram, Shri Jual Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Paswan, Shri Sukdeo Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh *Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati *Voted through slip. Riyan, Shri Baju Ban Roy, Shri Subodh Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shri K.P. Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Dr. Raman Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Sardar Buta Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Vijary Kumari, Shrimati D.M. Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman *Voted through slip. Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER: Subject to correction, the result of the division is:
Ayes: 360 Noes: Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the Members present and voting. The motion was adopted. MR. SPEAKER: Now, the House will take up clause-by-clause consideration of the Bill. Clause 2 Amendment of Article 332 MR. SPEAKER: There are two amendments to clause 2. Shri S.K. Bwiswmuthiary, are you moving your amendment? SHRI SANSUMA KHUNGGUR BWISWMUTHIARY (KOKRAJHAR): Yes, Sir. I beg to move: Page 1, lines 9 to 11,- for "Bodoland Territorial Council Areas District, so notified, and existing prior to the constitution of the Bodoland Territorial Council Areas District, shall be maintained". substitute "Bodoland Autonomous Territory, so notified, shall be such that the number of seats allotted to the Scheduled Tribes is not less than thirteen". (1) MR. SPEAKER: I shall put amendment no. 1 moved by Shri Bwiswmuthiary to the vote of the House. The amendment was put and negatived. Amendment made:
Page 1, lines 9 and 10,- for "the Bodoland Territorial Council Areas District, so notified, and existing prior to the constitution of the Bodoland Territorial Council Areas District" substitute "the Bodoland Territorial Areas District, so notified and existing prior to the constitution of the Bodoland Territorial Areas District". (3) (Shri Chinmayanand Swami) MR. SPEAKER: The Lobbies are already cleared. I shall now put clause 2, as amended, to the vote of the House. The question is:
"That clause 2, as amended, stand part of the Bill." The Lok Sabha divided: Division No.7 AYES 13.06 hrs. A. Narendra, Shri Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Ahmad, Shri Daud Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha *Baalu, Shri T.R. Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat *Voted through slip. Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barman, Shri Ranen Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Bauri, Shrimati Sandhya Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Shri J.S. Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Col.(Retd.) Sona Ram Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jadhav, Shri Suresh Ramrao Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Mane, Shrimati Nivedita Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mohol, Shri Ashok N. Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd.
Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad Nitish Kumar, Shri *Voted through slip. Oram, Shri Jual Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Paswan, Shri Sukdeo Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawale, Shri Mohan Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shri K.P. Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Dr. Raman Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Sardar Buta Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan Singh, Shri Chandra Pratap Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand *Singh, Shri Ramjivan Singh, Shri Rampal Singh, Shri Tilakdhari Prasad Singh, Shrimati Kanti *Voted through slip. Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. *Voted through slip. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER : Subject to correction, the result of the division is : Ayes : 359 Noes : Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the Members present and voting. The motion was adopted. Clause 2, as amended, was added to the Bill. Clause 1 Short titleAmendment made : Page 1, line 3,--
for "(Ninety-ninth Amendment)" substitute "(Ninetieth Amendment)" (2) (Shri Chinmayanand Swami) MR. SPEAKER : The question is : "That clause 1, as amended, stand part of the Bill." The motion was adopted. Clause 1, as amended, was added to the Bill. The Enacting Formula and the Long Title were added to the Bill. SHRI CHINMAYANAND SWAMI: Sir, I beg to move : "That the Bill, as amended, be passed". MR. SPEAKER : The question is : "That the Bill, as amended, be passed". The Lok Sabha divided: Division No.8 AYES 13.09 hrs. A. Narendra, Shri Acharia, Shri Basu Deb Aditya Nath, Yogi Adsul, Shri Anandrao Vithoba Advani, Shri L.K. Ahmad, Shri Daud Aiyar, Shri Mani Shankar Ajaya Kumar, Shri S. Alva, Shrimati Margaret Alvi, Shri Rashid Ananth Kumar, Shri Argal,Shri Ashok Arya, Dr.(Shrimati) Anita Athawale, Shri Ramdas Atkinson,Shri Denzil B. Azad,Shri Kiriti Jha Baalu, Shri T.R. Babbar, Shri Raj ‘Bachda’, Shri Bachi Singh Rawat Badnore, Shri Vijayendra Pal Singh Bainda, Shri Ramchander Bais, Shri Ramesh Baitha, Shri Mahendra Banatwalla, Shri G.M Bandyopadhyay,Shri Sudip Banerjee,Shrimati Jayashree Bangarappa, Shri S. Barman, Shri Ranen Barwala,Shri Surendra Singh Basavanagoud, Shri Kolur Bauri, Shrimati Sandhya Begum Noor Bano Behera, Shri Padmanava Bhadana, Shri Avtar Singh Bhagat, Prof. Dukha Bhagora, Shri Tarachand Bhargava, Shri Girdhri Lal Bhaura, Shri Bhan Singh Bind, Shri Ram Rati Bose,Shrimati Krishna Botcha, Shri Satyanarayana Brahmanaiah, Shri A. Brar, Shri J.S. Bwiswmuthiary, Shri Sansuma Khunggur Chakraborty, Shri Ajoy Chakraborty, Shri Swadesh Chakravarty, Shrimati Bijoya Chandel, Shri Ashok Kumar Singh Chandel, Shri Suresh Chatterjee, Shri Somnath Chaturvedi, Shri Satyavrat Chaubey, Shri Lal Muni Chaudhary, Shri Haribhai Chaudhary, Shri Ram Raghunath Chaudhary, Shri Ram Tahal Chauhan, Shri Bal Krishna Chauhan, Shri Nand Kishore Singh Chautala, Shri Ajay Singh Chennithala, Shri Ramesh Chikhalia, Shrimati Bhavnaben Devrajbhai Chinnasamy, Shri M. Choudhary, Col.(Retd.) Sona Ram Choudhary, Shri Nikhil Kumar Choudhary, Shrimati Reena Choudhry,Shri Padam Sen Chouhan, Shri Shivraj Singh Chowdhary, Shri Adhir Chowdhary, Shrimati Santosh Chowdhury, Shri Bikash D’Souza, Dr.(Shrimati) Beatrix Dahal, Shri Bhim Dalit Ezhilmalai, Shri Das, Shri Khagen Das, Shri Nepal Chandra Dasmunsi, Shri Priya Ranjan Dattatraya, Shri Bandaru Delkar, Shri Mohan S. Deo, Shri Bikram Keshari Dev, Shri Sontosh Mohan Diler, Shri Kishan Lal Diwathe, Shri Namdeo Harbaji Dudi, Shri Rameshwar Fernandes, Shri George Gadde, Shri Ram Mohan Gadhavi, Shri P.S. Gamang, Shrimati Hema Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gangwar, Shri Santosh Kumar Gautam, Shrimati Sheela Gavit, Shri Manikrao Hodlya Gavit, Shri Ramdas Rupala Gehlot, Shri Thawar Chand Ghatowar, Shri Paban Singh Giluwa, Shri Laxman Goel, Shri Vijay Gogoi, Shri Dip Gohain, Shri Rajen Govindan, Shri T. Gowda, Shri G.Putta Swamy Gudhe, Shri Anant Gupta, Prof.Chaman Lal Hamid, Shri Abdul Handique, Shri Bijoy Hansda, Shri Thomas Haque, Mohammad Anwarul Hassan, Shri Moinul Hussain, Chowdhary Talib Hussain, Shri Syed Shahnawaz Indora, Dr. Sushil Kumar Jag Mohan, Shri Jagannath, Dr. Manda Jai Prakash, Shri Jaiswal, Dr. M.P. Jaiswal, Shri Shriprakash Jatiya, Dr.Satyanarayan Jayaseelan, Dr.A.D.K. Jha, Shri Raghunath Jigajinagi, Shri Ramesh C. Joshi, Dr. Murli Manohar Kaliappan, Shri K.K. Kamal Nath, Shri Kannappan, Shri M. Kashyap, Shri Bali Ram Kaswan, Shri Ram Singh Katara, Shri Babubhai K. Kataria, Shri Rattan Lal Kathiria, Dr. Vallabhbhai Kaur, Shrimati Preneet Kaushal, Shri Raghuvir Singh Khaire, Shri Chandrakant Khan, Shri Abul Hasnat Khan, Shri Hassan Khan, Shri Mansoor Ali Khan, Shri Sunil Khandelwal, Shri Vijay Kumar Khandoker, Shri Akbor Ali Khanduri, Maj.Gen.(Retd.) B.C. Khanna, Shri Vinod Khunte, Shri P.R. Khurana, Shri Madan Lal Krishnan, Dr. C. Kulaste, Shri Faggan Singh Kumar, Shri Arun Kumar, Shri V. Dhananjaya Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik M.Master Mathan, Shri Mahajan, Shri Y.G. Mahajan, Shrimati Sumitra Mahale, Shri Haribhau Shankar Mahant, Dr. Charan Das Mahto, Shrimati Abha Makwana, Shri Savshibhai Malaisamy, Shri K. Malhotra, Dr. Vijay Kumar Mallikarjunappa, Shri G. *Mandal, Shri Brahma Nand Mandal, Shri Sanat Kumar Mane, Shri Shivaji Mane, Shrimati Nivedita Manjay Lal, Shri Manjhi, Shri Ramjee Mann, Shri Simranjit Singh Mann, Shri Zora Singh Meena, Shri Bherulal Meena, Shrimati Jas Kaur Meghwal, Shri Kailash *Voted through slip. Mishra, Shri Ram Nagina Mishra, Shri Shyam Bihari Mistry, Shri Madhusudan Mohale, Shri Punnu Lal *Mohite, Shri Subodh Mohol, Shri Ashok N. Mollah, Shri Hannan Mookherjee, Shri Satya Brata Moorthy, Shri A.K. Munda, Shri Kariya Muni Lall, Shri Muniyappa, Shri K.H. Murmu, Shri Rupchand Murmu, Shri Salkhan Murthi, Dr. M.V.V.S. Muttemwar, Shri Vilas Naik, Shri A. Venkatesh Naik, Shri Ali Mohd.
Naik, Shri Ram Naik, Shri Shripad Yesso Nayak, Shri Ananta Nishad,Capt.Jai Narain Prasad *Voted through slip. Nitish Kumar, Shri Oram, Shri Jual Padmanabham, Shri Mudragada Pal, Dr. Mahendra Singh Pal, Shri Rupchand Palanimanickam, Shri S.S. Panda, Shri Prabodh Pandeya, Dr. Laxminarayan Panja, Dr. Ranjit Kumar Parste, Shri Dalpat Singh Pasi, Shri Suresh Passi,Shri Raj Narain Paswan,Dr. Sanjay Paswan, Shri Ram Vilas Paswan, Shri Ramchandra Paswan, Shri Sukdeo Patasani, Dr.Prasanna Kumar Patel, Dr. Ashok Patel, Shri Chandresh Patel, Shri Deepak Patel, Shri Dharm Raj Singh Patel, Shri Dinsha Patel, Shri Mansinh Pathak, Shri Harin Patil, Shri Annasaheb M.K. Patil (Yatnal), Shri Basangouda R. Patil, Shri Bhaskarrao Patil, Shri Danve Raosaheb Patil, Shri Jaysingrao Gaikwad Patil, Shri R.S. Patil, Shri Shivraj V. Patil, Shri Uttamrao Patwa, Shri Sundar Lal Pilot, Smt. Rama Ponnuswamy, Shri E. Potai, Shri Sohan Prabhu, Shri Suresh Pradhan, Dr. Debendra Pradhan, Shri Ashok Pramanik, Prof. R.R. Prasad, Shri V.Sreenivasa Premajam, Prof. A.K. Puglia, Shri Naresh Radhakrishnan, Shri Pon Radhakrishnan, Shri Varkala Rai, Shri Nawal Kishore Raja, Shri A. Rajbangshi, Shri Madhab Rajendran, Shri P. Rajesh Ranjan alias Pappu Yadav, Shri Rajukhedi, Shri Gajendra Singh Ram Sajivan, Shri Ram, Shri Braj Mohan Ramshakal, Shri Rana, Shri Kashiram Rana, Shri Raju Rao, Shri Ch.Vidyasagar Rao, Dr. D.V.G.Shankar Rashtrapal, Shri Pravin Rau, Shrimati Prabha Ravi, Shri Sheesh Ram Singh Rawat, Prof. Rasa Singh Ray, Shri Bishnu Pada Reddy, Shri A.P.Jithender Reddy, Shri G. Ganga Reddy, Shri N. Janardhana Reddy, Shri S. Jaipal Renu Kumari, Shrimati Riyan, Shri Baju Ban Roy, Shri Subodh Rudy, Shri Rajiv Pratap Sahu, Shri Anadi Sahu, Shri Tarachand Sai, Shri Vishnudeo Saiduzzama, Shri Sanadi, Prof. I.G. Sangtam, Shri K.A. Sangwan, Shri Kishan Singh Sanjhwar, Shri Pyare Lal Sar, Shri Nikhilananda Saradgi, Shri Iqbal Ahmed Saroj, Shri Tufani Saroj, Shrimati Sushila Saroja, Dr. V. Sathi, Shri Harpal Singh Sayeed, Shri P.M. Sen, Shrimati Minati Sengupta, Dr.Nitish Seth, Shri Lakshman Sethi, Shri Arjun Charan Shaheen, Shri Abdul Rashid Shakya, Shri Raghuraj Singh Shandil, Col.(Retd.)Dr. Dhani Ram Shanmugam, Shri N.T. Shanta Kumar, Shri Sharma, Capt. Satish Shukla, Shri Shyamacharan Sikdar, Shri Tapan Singh Deo, Shri K.P. Singh Deo, Shrimati Sangeeta Kumari Singh, Ch.Tejveer Singh, Dr. Raghuvansh Prasad Singh, Dr. Ram Lakhan Singh, Dr. Raman Singh, Kunwar Akhilesh Singh, Kunwar Sarv Raj Singh, Sardar Buta Singh, Shri Bahadur Singh, Shri Balbir Singh, Shri Brij Bhushan Sharan Singh, Shri Chandra Bhushan *Singh, Shri Chandra Pratap Singh, Shri Charanjit Singh, Shri Chhattrapal Singh, Shri Khel Sai Singh, Shri Lakshman Singh, Shri Maheshwar Singh, Shri Prabhunath Singh, Shri Ram Prasad Singh, Shri Ramanand Singh, Shri Ramjivan Singh, Shri Rampal Singh, Shri Tilakdhari Prasad *Voted through slip. Singh, Shrimati Kanti Singh, Shrimati Rajkumari Ratna Singh, Shrimati Shyama Sinha, Shri Yashwant Sivakumar, Shri V.S. Solanki, Shri Bhupendrasinh Somaiya, Shri Kirit Sorake, Shri Vinay Kumar Srikantappa, Shri D.C. Subba, Shri M.K. Sudarsana Natchiappan, Shri E.M. Suman, Shri Ramji Lal Swain, Shri Kharabela Swami, Shri Chinmayanand Swami, Shri I.D. Thakkar, Shrimati Jayaben B. Thakor, Shri Punjaji Sadaji Thakur, Dr. C.P. Thakur, Shri Chunni Lal Bhai Thirunavukkarasar, Shri Su *Thomas, Shri P.C. *Voted through slip. Tiwari, Shri Lal Bihari Tomar, Dr. Ramesh Chand Topdar, Shri Tarit Baran Tripathee, Shri Ram Naresh Tirpathi, Shri Prakash Mani Tripathy, Shri Braja Kishore Tur, Shri Tarlochan Singh Varma, Sh. Ratilal Kalidas Veerappa, Shri Ramchandra Venkataswamy, Dr. N. Venkateshwarlu, Shri B. Venugopal, Shri D. Verma, Prof. Rita Verma, Shri Rajesh Verma, Shri Ravi Prakash Virendra Kumar, Shri Vukkala, Dr. Rajeswaramma Wadiyar, Shri S.D.N.R. Wanaga, Shri Chintaman Yadav, Dr.(Shrimati) Sudha Yadav, Dr.Jaswant Singh Yadav, Shri Devendra Prasad Yadav, Shri Devendra Singh Yadav, Shri Dinesh Chandra Yadav, Shri Hukumdeo Narayan Yadav, Shri Mulayam Singh Yadav, Shri Pradip Yadav, Shri Sharad Zahedi, Shri Mahboob Zawma, Shri Vanlal MR. SPEAKER : Subject to correction, the result of the division is : Ayes : 361 Noes : Nil The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the Members present and voting. The Bill, as amended, is passed by the requisite majority in accordance with the provisions of article 368 of the Constitution of India. The motion was adopted. ________