Lok Sabha Debates
Regarding Disapproval Of Companies (Amendment) Ordinance, 1998 And Move The ... on 22 December, 1998
Title: > Regarding disapproval of Companies (Amendment) Ordinance, 1998 and move the Companies (Amendment) Bill, 1998.> 20.05 hrs. MR. SPEAKER: Please understand the request of the Minister.
SHRI RUPCHAND PAL (HOOGLY): Sir, let him introduce it tomorrow... (Interruptions)
MR. SPEAKER: It has already been introduced.
... (Interruptions)
THE MINISTER OF LAW, JUSTICE AND COMPANY AFFAIRS AND MINISTER OF SURFACE TRANSPORT (DR. M. THAMBI DURAI): Sir, tomorrow, this Bill has to go Rajya Sabha, that is why we are requesting it to be taken up now... (Interruptions)
SHRI RUPCHAND PAL : We must be given an opportunity to give our arguments about the legislative competence and all these things... (Interruptions)
MR. SPEAKER: If the House agrees, I can call the names of those Members who have given the Statutory Resolution.
... (Interruptions)
SHRI RUPCHAND PAL: That is different. That can come after the introduction of the Bill. It can be introduced tomorrow... (Interruptions)
MR. SPEAKER: It has already been introduced. Now, it is for consideration and passing only.
... (Interruptions)
MR. SPEAKER: Prof. Saifuddin Soz - absent.
Shri Chinta Mohan - absent.
Shrimati Geeta Mukherjee - absent.
Dr. T. Subbarami Reddy - absent.
Dr. Subramanian Swamy - absent.
Shri Ram Narain Meena, please.
SHRI RUPCHAND PAL : Sir, what will happen to those who do not know about this. They have given notices. Just now, we got this revised List of Business. It can be taken up tomorrow and we can complete it as early as possible so that it can go to Rajya Sabha... (Interruptions)
SHRI SATYA PAL JAIN (CHANDIGARH): The Members are supposed to be present in the House... (Interruptions)
MR. SPEAKER: Tomorrow, we have a hectic schedule.
... (Interruptions)
SHRI RUPCHAND PAL: We will extend full cooperation tomorrow. Even within that stipulated time, it can be taken up so that very briefly Members can give their views... (Interruptions)
SHRI SATYA PAL JAIN : Sir, from the Statutory Resolution, only one Member is allowed to speak and he is present in the House... (Interruptions)
MR. SPEAKER: Shri Pal, please cooperate.
श्री रामनारायण मीणा (कोटा) :Sir, I beg to move:
"That this House disapproves of the Companies (Amendment) Ordinance 1998 (No.19 of 1998) promulgated by the President on 31 October, 1998."
अध्यक्ष महोदय, जिन मैम्बर्स ने इसके निरनुमोदन के लिए नोटिस दिया था, उसमें मेरे अलावा सभी मैम्बर्स जा चुके हैं। यह बात सही है कि माननीय सदस्यों को इस बात का तनिक भी ज्ञान नहीं था कि कम्पनी अमेंडमैंट बिल को आज टेकअप किया जायेगा। मैं भी बाई चान्स यहां था और मुझे इसका ज्ञान हुआ। अध्यक्ष महोदय, जो बिल लाया गया है, इसके पहले जो आर्डीनेन्स जारी किया गया था उसकी इमीडिएट आवश्यकता नहीं थी। हिंदुस्तान में आज सिक इंडस्ट्रीज की बढ़ती हुई संख्या को देखते हुए जिस ढंग से बिल लाया गया है, उससे इंडस्ट्रीज के और सिक होने के अवसर बढ़ जायेंगे। कोई भी इंडस्टि्रयलिस्ट अपनी एक इंडस्ट्री को बचाने के लिए दूसरी इंडस्ट्री के शेयर नहीं खरीद सकेगा। ऐसी स्िथति में सब्िसडियरीज या कॉरपोरेट बॉडीज अपने को सेव करने की स्िथति में नहीं आयेंगी। सरकार जिस ढंग से जल्दबाजी में बिल लाई है, चूंकि आज देश में जिस ढंग के हालात बन रहे हैं, उन पर सोचे बिना जल्दबाजी में यह बिल आया है। मैं कहना चाहता हूं कि आज हिंदुस्तान में ऐसी कौन सी इडस्ट्री हैं जो सिक नहीं हैं। आप कोटा में जाइये, जिस तरह से वहां जे.के. और डी.सी.एम. वगैरह इंडस्ट्रीज खत्म होती जा रही हैं, उसका मुख्य कारण यह है कि उनको इस तरह से अलाऊ नहीं किया जायेगा, जिस तरह से ३० परसेन्ट अलाऊ किये जाने का प्रावधान था। उस पर बैन नहीं होना चाहिए। आपने ६० परसेंन्ट तक प्रावधान किया है, लेकिन जो आपकी फंडिंग एजेन्सीज हैं, जिनके माध्यम से वे लोन लेना चाहते हैं, उन एजेन्सीज की कया प्रक़िया होगी, कितने दिन में वे उस फाइल को किलयर करेंगी? अध्यक्ष महोदय, इस तरह का बैन इंडस्ट्रीज के ऊपर नहीं होना चाहिए। इसलिए मेरा निवेदन यह है कि इसकी कोई आवश्यकता नहीं थी और इस प्रकार से इस आर्डीनेंस की भी कोई जरूरत नहीं थी। अत: मैं आपके माध्यम से सदन से निवेदन करूंगा कि इस आर्डीनेंस को ही निरनुमोदित कर दिया जाए।
>THE MINISTER OF LAW, JUSTICE AND COMPANY AFFAIRS AND MINISTER OF SURFACE TRANSPORT (DR. M. THAMBI DURAI): Sir, I beg to move*:
"That the Bill further to amend the Companies Act, 1956, be taken into consideration."
I rise to request the House to take for consideration the Companies (Amendment) Bill, 1998 which has been introduced to give effect to the provisions of the Companies (Amendment) Ordinance promulgated by the President on 31st October, 1998, as Parliament was not in Session.
The Companies Act, 1956 has been in operation for more than 40 years. During this period, a lot of changes have taken place, nationally as well as internationally in the economic scenario. It has, therefore, been felt that the Companies Act, 1956 required extensive changes in order to bring it in tune with the Government's current policies of liberalisation and de-regularisation. Accordingly, the Government had introduced a comprehensive Companies Bill, 1997 in the Rajya Sabha on 14.8.1997 to replace the Companies Act, 1956. This Bill has been presently referred to the Standing Committee on Home Affairs.
The Corporate Sector is going through a difficult time and the capital market is at low ebb. This situation requires an effort on the part of the Government to give a fillip both to capital market and to promote investor's confidence. The economy also needs certain impetus for promoting inter-corporate investments considering slow in-flow of funds by way of new capital issues. In view of the necessity to overcome the situation, the Government felt an urgent need to make immediately few important changes in the Companies Act, 1956 and accordingly the President was pleased to promulgate the Companies (Amendment) Ordinance, 1998 (No. 19 of 1998) on 31st October, 1998, as the Parliament was not in Session at that time.
___________________________________________________________________________ * Moved with the Recommendation of President The Ordinance seeks to promote investors' confidence in capital market and to encourage corporate investments. It also seeks to allow the companies to buy-back their own shares for enabling them to restructure their capital and to allow them to make investments or give loans without prior approval of the Central Government. It also provides to nominate person who will hold shares or debentures in the event of death of the holders of shares and debentures and to make a provision in law for establishment of an Investors Education and Protection Fund.
I now move for leave for consideration and passing the Companies (Amendment) Bill, 1998 to replace with appropriate modifications the Companies (Amendment) Ordinance, 1998 (No. 19 of 1998) issued on 31st October, 1998.
MR. SPEAKER: Motions moved:
"That this House disapproves of the Companies (Amendment) Ordinance, 1998 (No. 19 of 1998) promulgated by the President on 31 October, 1998."
"That the Bill further to amend the Companies Act, 1956, be taken into consideration."
>SHRI RUPCHAND PAL (HOOGLY): Sir, this Government is in a hurry under pressure to bring about momentous changes in the existing financial and economic laws. I had an occasion to interact with important people in the Government in connection with the changes that are being brought about in the financial sector. For example, Foreign Exchange Management, replacing FERA by FEMA and for that matter the changes in the financial institutions, its structure, its authority and many more things. But do these changes contribute to our ailing economy in any way? I am saying this because the very people who had been waxing eloquent about our programme of liberalisation, privatisation, globalisation have now taken a `U' turn.
What we had said at that time was that the phasing and sequencing and the direction of the reforms should be such that for a large country like India with such a vast market, with a self-reliant public sector base we must appropriately direct the liberalisation. We are not against reforms. But the reforms must be brought out where they are needed most. But we see and in the direction itself there is a distortion and currently more people, the corporate sector, have been demanding certain things. Now it has come to be a part of these things of corporate investment and shares. I will come to that later on.
The same people I had occasion, in connection with a Committeem meeting when I had gone, to meet the captains of industry at Mumbai. And they were asked a pointed question about the slow down of the industry, how far this Government's policy was responsible for all this chaos and downward trend in the industrial production, or is it more so about their corporate governance, lack of transparency and lack of accountability. We have not learnt any lessons.
Serious developments had taken place in the banking sector, in the corporate sector and in the share market. We had passed laws. The small investors who had come to the capital market were robbed of their money and now new Bills are coming to protect the offenders only, money exporters. The subsidy has been given to the exporters, they had exported and through invoice irregularities amassed wealth and now they are being regularised.
In Florida two research workers who are eminent economists, have come out with the conclusion that the Indian money to the tune of eight billion dollars has been amassed in the United States alone within a short period through irregular invoices only.
Now I come to buy back of shares. What will happen? I have seen a section of the corporate sector which had also expressed reservations about this buy back thing. It needs to be studied in depth on the basis of the experience of the corporate sector. Money has been taken from the bank and the bank siphoned it off. The investors have been robbed. The shares have been rigged in the market and as a result of the rigging and the expots inspired drain and many more things we have reached such a stage in the capital market and the corporate sector that there is no transparency of planning today. We are globalising. The Chartered Accountants, Cost Accountants in an unsigned statement have been saying that we must change our accounting system. But still if we look for the BIFR Reports coming, up to 80 per cent - 80 per cent! -- of the industries are referred to the BIFR as sick industries. It was as a result of the siphoning off of the money.
So, I have serious objections to many of the provisions here. I am not against infrastructure funds. I am not against it. Infrastructure needs a priority and what the hon. Prime Minister stated on many occasions about the need of our infrastructure and how should it be achieved. I may have serious differences on this point or that. But what is being sought to be done by radical changes in the Companies Act?
They say that it is to bring in tune with the changes in the industrial laws, in our industrial policy and in our liberalisation policy. Will it help? I do not think so because there is a serious reservation among the economists, among the political leaders and even among a section of the corporate sector about what is being proposed now. So, I think this Bill should rather be sent to the Standing Committee for a detailed study. I am not objecting to this promulgation of Ordinance some time back. This Bill needs to be sent to the Rajya Sabha.
SHRI MUKUL WASNIK (BULDANA): The Bill is already with the Standing Committee. The report is awaited. No report has come.
SHRI RUPCHAND PAL : Maybe, there are many more new things. So, its implication should be adequately, properly and deeply studied. I do not object only because that BJP has brought it. If it had served the national economy, I would have been the first person to support it. But going through the several changes that are being brought about, I have my reservation. They are the same people. I have seen them. I have asked some of them. You are the same people who submitted a memorandum in 1991. They were welcoming the changes. How is it that you are submitting another memorandum considering the level playing field and all these things? You are the same people. Who is to account for the slowing down in the economy, chaos in the corporate sector and share markets? If we go through the records of several big companies of India, this is the picture. We talk of dismantling and disinvesting the public sector. How many private companies in India have become sick as a result of siphoning off money and all these things? So, my plea is that such radical and momentous changes should not be brought about. It will have an adverse effect on the prestige and image of this Parliament also. At the fag end, you are giving us a revised Supplementary List of Business and we have been asked to pass it within a few minutes. I, as a Member of this Parliament, cannot agree to it. We have our responsibility to the nation. I object to it. At best, I can suggest that it should be referred to the Standing Committee for proper study. Thank you.
>SHRI PRAMOTHES MUKHERJEE (BERHAMPORE) (WB): I shall be very brief. It is not to raise any objection but to put my suggestion for the consideration of the Government before passing of this Bill.
The purpose of this Bill is to replace the Ordinance. It is very clear. But we are living in an age of highly sophisticated capitalism and the market economy is the main feature of this capitalism. In this market economy area, we have to be careful about the role to be played by the corporate sector and the companies. This Companies (Amendment) Bill is a highly significant Bill. I will draw your kind attention to one line at page 12 of the Statement of Objects and Reasons. "The Companies Bill, 1997 stands referred to the Departmentally related Standing Committee on Home Affairs and the Report of the Standing Committee is awaited." Unless we can review the report of the Standing Committee, what suggestions can we give to this in respect of the passage of this Bill? So, I would appeal to you to give us sufficient time or the Bill be sent to the Standing Committee again for sending their recommendations and findings. Let us have the findings of the Standing Committee on this matter and then we can come to the conclusion about the passage of this Bill.
>SHRI MUKUL WASNIK (BULDANA): Sir, the manner in which the Bill is taken up for consideration is something which is normally not adopted in this House. This particular Bill was not listed in the Revised List of Business.
Secondly, even the Statutory Resolution was circulated just about 15 or 20 minutes back when almost all the Members in whose name the Statutory Resolution was listed, had left the House. The Companies (Amendment) Bill, 1997 has been referred to the Standing Committee and the report is still awaited. We are not aware as to why the report has still not been tabled in the House. The Committee could have been asked to expedite it and submit the report as soon as possible. The Ordinance was promulgated on 31st October, 1998. Normally whenever Ordinances are issued, it is an effort undertaken by the Ministry of Parliamentary Affairs that the Ordinances are listed first in the Business of the House so that they are taken up and passed as soon as the House commences. But this has not been done. It is coming to the Lok Sabha on the penultimate day. Tomorrow the House will be adjourned and we are being asked that this Bill should be taken up now at such a late hour because it has to go to the Rajya Sabha. This is not an ordinary legislation. This has a far-reaching effect. This is a comprehensive legislation and we would not like to get identified ourselves in the manner in which the Bill is taken up for consideration and for passing. This I particularly wanted to point out and I would like to urge the Government that they can ask the Standing Committee to expedite their proceedings and to submit the report to the House as soon as possible. But this is not the manner in which we should take up such a far-reaching legislation.
*m06 THE MINISTER OF LAW, JUSTICE AND COMPANY AFFAIRS AND MINISTER OF SURFACE TRANSPORT (DR. M. THAMBI DURAI): Mr. Speaker, Sir, many hon. Members have expressed their concern about this Bill. They have said that the Companies (Amendment) Bill is still pending before the Standing Committee. We are aware of that. We have also requested the Standing Committee to take up that Bill early and try to see that whatever changes they want to be made in that Bill, those can be incorporated in the Comprehensive Bill.
As regards the urgency for having brought this Bill, in the Statement of Objects and Reasons, I have clearly explained everything as to why we had to promulgate the Ordinance. Even if the House passes this Bill now, if the Standing Committee wants to change it, they have every right to do so. Nobody can stop them from doing that. Therefore, we are not, in any way, bypassing the Standing Committee and it is not our intention to do that. When the country is facing such kind of an economic problem, we want to solve it. That is why the Cabinet also discussed this. The Bill actually aims at creating some kind of confidence amongst the investors to invest in the capital market. This Bill seeks to give freedom to companies to restructure their capital through buy-back of shares. Secondly, it gives them freedom to take decisions to make investment or grant loans to companies, with the approval of the shareholders, if surplus funds are available with them. The Bill also seeks to give to the investors the facility of nominating their successors in the event of their death, in respect of shares and deposit receipts held by the companies. I want to make it very clear that this Bill is, in no way, going to affect the companies or those which will be coming up afterwards. We are doing this only to create confidence amongst the investors. The industries are suffering and they need capital. There is some kind of an atmosphere prevailing in the economy now as depression is coming and inflation is developing. Not only in India but throughout the world they are facing such kind of problems. Therefore, we have to tackle this problem in some way to create some kind of confidence amongst the investors, and for that only we have done all this. Buy-back is an experiment that we are doing in India. This concept has not been introduced by this Government, this was introduced by the United Front Government when they were in power. They only brought all these amendments and referred them to the Standing Committee. It is not as if this Government is bringing them and thrusting them on the Parliament. This is not our idea. This buy-back concept, amendment of Section 370 and all that, were actually brought by the previous Government. The Congress also supported it at that time.
Even the Marxists were also a part of that Government. ....(Interruptions) They were a part of that Government whether they supported it or not.
SHRI RUPCHAND PAL: We opposed many things. We had objected to such Bills particularly in the House.
MR. SPEAKER: Shri Ram Narain Meena.
... (Interruptions)
SHRI VARKALA RADHAKRISHNAN (CHIRAYINKIL): It was objected to in the morning. I had also raised my objection.
DR. M. THAMBI DURAI: He had raised it. I am not denying it. But this concept or idea was developed by the previous Government.
SHRI RUPCHAND PAL : We cannot agree to such things. When a Bill has been referred to the Standing Committee and the Report of the Standing Committee is awaited, and we pass the Bill, it will create a bad precedent. We cannot agree to it. ....(Interruptions) What will happen even if they withdraw the Bill? They can bulldoze anything. If they want to pass, they are coming out to get it passed. If it is passed, we have no objection, but we want to put on record that we have serious objections particularly with regard to inter-corporate investment, on the basis of our experience, buy-back of shares and to make investments or loans freely without prior approval. We have serious objections to these three things. ....(Interruptions)
DR. M. THAMBI DURAI: Sir, I want to answer the point raised by him regarding inter-corporate investment. If they go deep into that clause, they will find that nothing has actually been changed. There is already existing provision that they can invest in subsidiary activities by taking 30 per cent from the Reserve Fund and 30 per cent by way of loan, which comes to 60 per cent. We have given only that and there is nothing new . Previously also, they did not necessarily need to get any permission from the bank even for diverting funds in some of the industries.
SHRI RUPCHAND PAL : It is not that simple.
DR. M. THAMBI DURAI: Therefore, I have not changed it. The existing law still continues. We are only giving certain clarifications about how it can be done. That is all. As far as buy-back is concerned, I accept that it is a new thing. That is also a child of that Government. This is also not a new one. Also, we want to experiment with it and if, at all, any drawbacks come to notice, we can amend the provisions when we take it up comprehensively in the Budget Session. At that time, we can make changes. Therefore, the novel idea which I want to experiment should be encouraged by Parliament.
So far as the representatives of the industry are concerned, they are telling that by way of bringing this provision, we can see that foreign companies may not be in a position to take over our industries. Hon. Members know that there are good industries developing and multinationals go and try to take them over. If they go and take them over, what will happen? Only to protect our industry, we have brought this provision. With the help of this provision, they can purchase the shares and see that the industry is managed by the same people, Indians. In no other way fluctuations will be there and they are also not going to be there by any other market process. It is no way going to affect the market. So, I would request the House to pass this Bill.
MR. SPEAKER: Shri Ram Narain Meena.
... (व्यवधान) श्री मित्रसेन यादव (फैजाबाद): माननीय अध्यक्ष महोदय, मैं यह निवेदन कर रहा हूं कि मंत्री जी कानून के विशेषज्ञ हैं और प्रधानमंत्री जी संसदीय परम्परा के विशेषज्ञ हैं। यह बिल स्टेंडिंग कमेटी में लम्िबत है।
... (व्यवधान)ऐसे में प्रधानमंत्री जी को चाहिए कि इस बिल को नियमित रूप से पास करने के लिए कहें। ... (व्यवधान)
MR. SPEAKER: It is already discussed.
Shri Ram Narain Meena. श्री रामनारायण मीणा (कोटा) : अध्यक्ष महोदय, जिस ढंग से इसमें अमेंडमेंटस लाए जा रहे हैं, ... (व्यवधान)मैं नियमों के उल्लंघन की बात नहीं करता, यहां पर कितने माननीय सदस्य हैं, कोरम की आवश्यकता है या नहीं है उस पर भी मैं जाना नहीं चाहता लेकिन जो बात अभी मंत्री जी ने बताई वह इसमें खरी साबित नहीं होती। जिस तरह से आपने फॉरेन इनवेस्टर्स के बारे में बताया इससे तो फॉरेन इनवेस्टर्स को बढ़ावा मिलेगा। मैं जो आपसे अर्ज कर रहा हूं वह यह है कि मैंने जो अमेंडमेंट दिया है आप इसको देखें, यह बहुत वाज़िब है और गवर्नमनेंट को बिना किसी हिच के उसे स्वीकार कर लेना चाहिए।
"The prior approval of the public financial institutions referred to in Section 4 (a) where any term loan is opted." इसका पहले भी आपके यहां प्रोविजन था। अपनी सब्िसडरीज को, अपनी इनकोरपोरेट बॉडी को यदि वह स्टेट नहीं कर सकेगा, उसको कहीं जाना पड़ेगा, अप्रूवल लेना पड़ेगा। इससे साफ जाहिर है कि फॉरेन इनवेस्टर्स यहां फंडिंग करना चाहते हैं। मैं स्वदेशी की बात करना नहीं चाहता हूं लेकिन जिस तरह से सरकार नेशनल इन्ट्रेस्ट के नाम पर अपना रोल प्ले कर रही है, मैं उसको कन्डेम्न करने की बात भी नहीं कर रहा हूं। लेकिन यह हमारा दुर्भाग्य है कि बिना सोचे-समझे इस तरह से बिल लाया जाए। जो तरीका सरकार द्वारा अपनाया जा रहा है वह तरीका कतई सही नहीं है, देश के हित में नहीं है। स्वदेशी के हित में है या नहीं, उस बारे में मैं बात करना नहीं चाहता हूं। लेकिन इससे विदेशी इन्वेस्टर्स को बढ़ावा मिलेगा और देश के उद्योग धंधे अस्िथर होंगे। इसमें देश के उद्योग-धंधों को बढ़ावा देने की बात नहीं है। इसलिए माननीय अध्यक्ष महोदय, मेरा आपसे निवेदन है कि जो मैंने अमेंडमेंट दिए हैं ..
MR. SPEAKER: Are you withdrawing your Statutory Resolution or not? श्री रामनारायण मीणा : मान्यवर, मैं उसी पर आ रहा हूं। प्रश्न १० की पंकित ३४, ३५ और ३६ में जो मेरा संशोधन है, धारा ४क में वर्िणत लोक वित्तीय संस्थान के पूर्व अनुमोदन से पारित नहीं कर दिया जाता है, जहां कोई सावधि उधार अस्ितत्व में है:" के स्थान पर "पारित नहीं कर दिया जाता है" प्रतिस्थापित किया जाए। मान्यवर, अध्यक्ष महोदय, मैं इसे एकसटेंड करता हूं। मैं अपना ऑब्जेकशन, अपनी भावना इस सदन के रिकार्ड में इंगित कराना चाहता हूं। यह कोई बात नहीं हुई कि बजट-सत्र में इसको बदल देंगे। यह लगातार कानून बनाने और बिगाड़ने की बात है। वे कौन से इंडस्टि्रयलिस्ट हैं, आप उनके नाम बताएं।
ग्ङ. च्घ्कॠख़्कङ: ॠद्धड्ढ द्ृद्व त्द्यण्ड्डद्धठ्ठत्दढ़ द्ृद्वद्ध च्द्यठ्ठद्यद्वद्यद्ृद्ध ङड्ढद्मद्ृथ्द्वद्यत्द्ृद द्ृद्ध दद्ृद्य? श्री रामनारायण मीणा : मैं अपनी बात सदन के रिकार्ड में लाना चाहता हूं। आप इंडस्टि्रयलिस्ट के नाम बताएं। देश के अधिकतर नामी इंडस्टि्रयलिस्टस इसके खिलाफ हैं। ऐसी स्िथति में मैं अपनी बात पर एकसटेंड करता हूं और जो संशोधन मैंने दिए हैं उन पर मैं कायम हूं।
ग्ङ. च्घ्कॠख़्कङ: च्ण्द्धत् ङठ्ठ ग़्ठ्ठद्धठ्ठत्द ग्ड्ढड्ढदठ्ठ, ठ्ठद्धड्ढ द्ृद्व त्द्यण्ड्डद्धठ्ठत्दढ़ द्ृद्वद्ध च्द्यठ्ठद्यद्वद्यद्ृद्ध ङड्ढद्मद्ृथ्द्वद्यत्द्ृद द्ृद्ध दद्ृद्य? श्री रामनारायण मीणा : नो, नहीं मैं उल्टा करूंगा।
क़्ङ. ग्. ॠग्एक्ष् क़्छङॠक्ष्: द्ृद. च्द्रड्ढठ्ठड्ढद्ध, च्त्द्ध, द्यण्ड्ढ ण्द्ृद. ग्ड्ढडड्ढद्ध ण्ठ्ठद्म ड्ढन्द्रद्धड्ढद्मद्मड्ढड्ड द्मद्ृड्ढ ठ्ठद्रद्रद्धड्ढण्ड्ढदद्मत्द्ृद, ठ्ठदड्ड क्ष् द्ृद्वथ्ड्ड थ्त्ड्ढ द्यद्ृ ड़थ्ठ्ठद्धत्ढ द्यद्ृ ण्त् द्यण्ठ्ठद्य द्यण्ड्ढ द्रद्धद्ृध्त्द्मत्द्ृद द्ृढ द्ृडद्यठ्ठत्दत्दढ़ द्रद्धत्द्ृद्ध द्रड्ढद्धत्द्मद्मत्द्ृद द्ृढ द्यण्ड्ढ ढत्दठ्ठदड़त्ठ्ठथ् त्दद्मद्यत्द्यद्वद्यत्द्ृदद्म त्द्म ठ्ठथ्द्धड्ढठ्ठड्ड द्यण्ड्ढद्धड्ढ त्द द्यण्ड्ढ ड्ढन्त्द्मद्यत्दढ़ एत्थ्थ्. ज़्ण्ड्ढद त्द्य ड्ढन्ड़ड्ढड्ढड्डद्म ६० द्रड्ढद्ध ड़ड्ढदद्य, द्यण्ड्ढ ण्ठ्ठध्ड्ढ द्यद्ृ ढ़ड्ढद्य द्रद्धत्द्ृद्ध द्रड्ढद्धत्द्मद्मत्द्ृद द्ृढ द्यण्ड्ढ ढत्दठ्ठदड़त्ठ्ठथ् त्दद्मद्यत्द्यद्वद्यत्द्ृदद्म. ण्ठ्ठद्य द्रद्धद्ृध्त्द्मत्द्ृद त्द्म द्यण्ड्ढद्धड्ढ. क्ष्द दद्ृ ठ्ठ, त्द्य त्द्म ढ़द्ृत्दढ़ द्यद्ृ डड्ढ ठ्ठढढड्ढड़द्यड्ढड्ड. ण्ड्ढद्धड्ढढद्ृद्धड्ढ, क्ष् द्धड्ढद्दद्वड्ढद्मद्य द्यण्ड्ढ ण्द्ृद. ग्ड्ढडड्ढद्ध द्यद्ृ त्द्यण्ड्डद्धठ्ठ द्यण्त्द्म च्द्यठ्ठद्यद्वद्यद्ृद्ध ङड्ढद्मद्ृथ्द्वद्यत्द्ृद.
ग्ङ. च्घ्कॠख़्कङ: च्ण्द्धत् ङठ्ठ ग़्ठ्ठद्धठ्ठत्द ग्ड्ढड्ढदठ्ठ, ठ्ठद्धड्ढ द्ृद्व त्द्यण्ड्डद्धठ्ठत्दढ़ द्ृद्वद्ध च्द्यठ्ठद्यद्वद्यद्ृद्ध ङड्ढद्मद्ृथ्द्वद्यत्द्ृद?
च्ङक्ष् ङॠग् ग़्ॠङॠक्ष्ग़् ग्ककग़्ॠ (ख़्ॠ): क्ष् ठ्ठ दद्ृद्य ढ़द्ृत्दढ़ द्यद्ृ त्द्यण्ड्डद्धठ्ठ त्द्य.
ग्ङ. च्घ्कॠख़्कङ: ण्ड्ढ द्दद्वड्ढद्मद्यत्द्ृद त्द्म :
"ण्ठ्ठद्य द्यण्त्द्म द्ृद्वद्मड्ढ ड्डत्द्मठ्ठद्रद्रद्धद्ृध्ड्ढद्म द्ृढ द्यण्ड्ढ क्द्ृद्रठ्ठदत्ड्ढद्म (ॠड्ढदड्डड्ढदद्य) द्धड्डत्दठ्ठदड़ड्ढ, १९९८ (ग़्द्ृ. १९ द्ृढ १९९८) द्रद्धद्ृद्वथ्ढ़ठ्ठद्यड्ढड्ड ड द्यण्ड्ढ घ्द्धड्ढद्मत्ड्डड्ढदद्य द्ृद ३१ ड़द्यद्ृडड्ढद्ध, १९९८."
ण्ड्ढ द्ृद्यत्द्ृद ठ्ठद्म दड्ढढ़ठ्ठद्यत्ध्ड्ढड्ड.
ग्ङ. च्घ्कॠख़्कङ: ण्ड्ढ द्दद्वड्ढद्मद्यत्द्ृद त्द्म :
ण्ठ्ठद्य द्यण्ड्ढ एत्थ्थ् ढद्वद्धद्यण्ड्ढद्ध द्यद्ृ ठ्ठड्ढदड्ड द्यण्ड्ढ क्द्ृद्रठ्ठदत्ड्ढद्म ॠड़द्य, १९५६, डड्ढ द्यठ्ठड्ढद त्दद्यद्ृ ड़द्ृदद्मत्ड्डड्ढद्धठ्ठद्यत्द्ृद."
ण्ड्ढ द्ृद्यत्द्ृद ठ्ठद्म ठ्ठड्डद्ृद्रद्यड्ढड्ड.
ग्ङ. च्घ्कॠख़्कङ: ण्ड्ढ द्ृद्वद्मड्ढ त्थ्थ् दद्ृ द्यठ्ठड्ढ द्वद्र ड़थ्ठ्ठद्वद्मड्ढ ड ड़थ्ठ्ठद्वद्मड्ढ ड़द्ृदद्मत्ड्डड्ढद्धठ्ठद्यत्द्ृद द्ृढ द्यण्ड्ढ एत्थ्थ्.
ण्ड्ढ द्दद्वड्ढद्मद्यत्द्ृद त्द्म :
"ण्ठ्ठद्य ड़थ्ठ्ठद्वद्मड्ढद्म २ द्यद्ृ १८ द्मद्यठ्ठदड्ड द्रठ्ठद्धद्य द्ृढ द्यण्ड्ढ एत्थ्थ्."
ण्द्ृद्मड्ढ त्द ढठ्ठध्द्ृद्वद्ध त्थ्थ् द्रथ्ड्ढठ्ठद्मड्ढ द्मठ्ठ ठॠड्ढ".
च्कज्कङॠ ग़्. ग्कग्एकङच्: ठॠड्ढ".
ग्ङ. च्घ्कॠख़्कङ: ण्द्ृद्मड्ढ ठ्ठढ़ठ्ठत्दद्मद्य त्थ्थ् द्रथ्ड्ढठ्ठद्मड्ढ द्मठ्ठ ठग़्द्ृ".
च्ग्क ग़्. ग्कग्एकङच्: ठग़्द्ृ".
ग्ङ. च्घ्कॠख़्कङ: क्ष् द्यण्त्द, द्यण्ड्ढ ठॠड्ढद्म" ण्ठ्ठध्ड्ढ त्द्य. ण्ड्ढ ठॠड्ढद्म" ण्ठ्ठध्ड्ढ त्द्य.
च्ग्क ग़्. ग्कग्एकङच्: ण्ड्ढ ठग़्द्ृड्ढद्म" ण्ठ्ठध्ड्ढ त्द्य. च्त्द्ध, ड्ढ ठ्ठदद्य ठ्ठ ड्डत्ध्त्द्मत्द्ृद.
च्ङक्ष् च्ॠॠ घ्ॠ ख्ॠक्ष्ग़् (क्ॠग़्क़्क्ष्क्रॠङ): ण्त्द्म त्द्म दद्ृद्य ढठ्ठत्द्ध.
च्ङक्ष् ङछघ्क्ॠग़्क़् घ्ॠ: द्ृद्व ड़ठ्ठददद्ृद्य डद्वथ्थ्ड्डद्ृड्ढ त्द्य थ्त्ड्ढ द्यण्ठ्ठद्य. क्ष्द्म द्यण्त्द्म ढठ्ठत्द्ध? ज़्ड्ढ ण्ठ्ठध्ड्ढ दद्ृद्य द्धड्ढढड्ढद्धद्धड्ढड्ड द्यद्ृ द्यण्ड्ढ त्द्मद्मद्वड्ढ द्ृढ द्वद्ृद्धद्व. ज़्ड्ढ ण्ठ्ठध्ड्ढ ड्डड्ढठ्ठदड्डड्ढड्ड द्ृदथ् ठ्ठ ड्डत्ध्त्द्मत्द्ृद. ज़्ड्ढ ण्ठ्ठध्ड्ढ द्यद्ृ द्रद्वद्य त्द्य द्ृद द्धड्ढड़द्ृद्धड्ड.
द्ृद्व ण्ठ्ठध्ड्ढ ड्डद्ृदड्ढ त्द्य द्मड्ढध्ड्ढद्धठ्ठथ् द्यत्ड्ढद्म त्द द्यण्ड्ढ द्रठ्ठद्मद्य. ज़्ड्ढ ठ्ठदद्य ठ्ठ ड्डत्ध्त्द्मत्द्ृद.
क़्ङ. ग्. ॠग्एक्ष् क़्छङॠक्ष्: ॠदठ्ठ, द्यण्त्द्म एत्थ्थ् त्द्म ढ़द्ृत्दढ़ द्यद्ृ द्यण्ड्ढ ङठ्ठठ्ठ च्ठ्ठडण्ठ्ठ ठ्ठदड्ड द्यण्ड्ढ ठ्ठद्धड्ढ ढ़द्ृत्दढ़ द्यद्ृ ड्डत्द्मड़द्वद्मद्म त्द्य. ज़्ण् ड़ठ्ठद द्ृद्व दद्ृद्य ठ्ठथ्थ्द्ृ त्द्य द्यद्ृ डड्ढ द्रठ्ठद्मद्मड्ढड्ड दद्ृ?
च्ङक्ष् ङछघ्क्ॠग़्क़् घ्ॠ: क्ष्द्य त्द्म द्यण्ड्ढ द्रद्धड्ढद्धद्ृढ़ठ्ठद्यत्ध्ड्ढ द्ृढ द्यण्त्द्म द्ृद्वद्मड्ढ.
च्ङक्ष् ज्ॠङख़्ॠॠ ङॠक़्ॠख़्ङक्ष्च्ग़्ॠग़् (क्क्ष्ङॠक्ष्ग़्ख़्क्ष्): ण्ठ्ठद्य त्द्म द्यण्ड्ढत्द्ध डद्वद्मत्दड्ढद्मद्म. द्ृ ड़ठ्ठद द्ृद्व द्यठ्ठड्ढ द्यण्ड्ढ द्रथ्ड्ढठ्ठ द्यण्ठ्ठद्य त्द्य त्थ्थ् ण्ठ्ठध्ड्ढ द्यद्ृ ढ़द्ृ द्यद्ृ ङठ्ठठ्ठ च्ठ्ठडण्ठ्ठ?
च्ङक्ष् ङछघ्क्ॠग़्क़् घ्ॠ : ण्ड्ढ क्रद्ृध्ड्ढद्धदड्ढदद्य द्मण्द्ृद्वथ्ड्ड ण्ठ्ठध्ड्ढ डद्धद्ृद्वढ़ण्द्य त्द्य ड्ढठ्ठद्धथ्त्ड्ढद्ध. ज़्ड्ढ द्मण्द्ृद्वथ्ड्ड ण्ठ्ठध्ड्ढ डड्ढड्ढद ढ़त्ध्ड्ढद ठ्ठद द्ृद्रद्रद्ृद्धद्यद्वदत्द्य द्यद्ृ ड्डत्द्मड़द्वद्मद्म त्द्य.
च्ङक्ष् ज्ॠङख़्ॠॠ ङॠक़्ॠख़्ङक्ष्च्ग़्ॠग़् : ण्त्द्म त्द्म द्यण्ड्ढ द्ृदथ् द्ृद्रद्रद्ृद्धद्यद्वदत्द्य ठ्ठध्ठ्ठत्थ्ठ्ठडथ्ड्ढ द्यद्ृ ड्डत्द्मड़द्वद्मद्म द्यण्त्द्म त्द्मद्मद्वड्ढ. क्ष्द्य त्द्म द्यण्ड्ढ ढद्वदड्डठ्ठड्ढदद्यठ्ठथ् द्धत्ढ़ण्द्य द्ृढ ग्ड्ढडड्ढद्धद्म द्यद्ृ ड्ढन्द्रद्धड्ढद्मद्म द्यण्ड्ढत्द्ध ध्त्ड्ढद्म द्ृद त्द्य. द्ृद्व ड्डत्ड्ड दद्ृद्य ढ़त्ध्ड्ढ द्वद्म ठ्ठद द्ृद्रद्रद्ृद्धद्यद्वदत्द्य. श्री मित्रसेन यादव: यह बिल इंट्रोडयूस करते समय बताया नहीं गया कि आज ही इसे पास कराना है। इस कारण हम तैयार होकर नहीं आए।
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च्ङक्ष् ज्ॠङख़्ॠॠ ङॠक़्ॠख़्ङक्ष्च्ग़्ॠग़् : ण्त्द्म एत्थ्थ् त्द्म द्वदड्डड्ढद्ध ड़द्ृदद्मत्ड्डड्ढद्धठ्ठद्यत्द्ृद द्ृढ द्यण्ड्ढ च्द्यठ्ठदड्डत्दढ़ क्द्ृत्द्यद्यड्ढड्ढ. क्ष्द द्यण्ड्ढ द्मद्यठ्ठद्यड्ढड्ढदद्य त्द्य त्द्म द्मद्यठ्ठद्यड्ढड्ड द्यण्ठ्ठद्य द्यण्ड्ढ द्धड्ढद्रद्ृद्धद्य त्द्म डड्ढत्दढ़ ठ्ठठ्ठत्द्यड्ढड्ड. क़्त्द्मड़द्वद्मद्मत्दढ़ ठ्ठदड्ड द्यठ्ठत्दढ़ ठ्ठ ड्डड्ढड़त्द्मत्द्ृद द्ृद ठ्ठ ठ्ठद्यद्यड्ढद्ध ण्त्ड़ण् त्द्म द्वदड्डड्ढद्ध द्यण्ड्ढ ड़द्ृदद्मत्ड्डड्ढद्धठ्ठद्यत्द्ृद द्ृढ ठ्ठ घ्ठ्ठद्धथ्त्ठ्ठड्ढदद्यठ्ठद्ध क्द्ृत्द्यद्यड्ढड्ढ त्द्म ठ्ठद द्वदण्ड्ढठ्ठद्धड्ड द्ृढ द्रद्धठ्ठड़द्यत्ड़ड्ढ. क्ष्द्य त्द्म ध्ड्ढद्ध द्वदढद्ृद्धद्यद्वदठ्ठद्यड्ढ ठ्ठदड्ड त्द्य ड़द्धड्ढठ्ठद्यड्ढद्म ठ्ठ ध्ड्ढद्ध डठ्ठड्ड द्रद्धड्ढड़ड्ढड्डड्ढदद्य. ड्ढठ्ठध्ड्ढदद्म त्थ्थ् दद्ृद्य ढठ्ठथ्थ् त्ढ ड्ढ ड्डत्द्मड़द्वद्मद्म त्द्य द्यद्ृद्ृद्धद्धद्ृ. श्री मित्रसेन यादव : अध्यक्ष महोदय, आपके रहते इस प्रकार का काम नहीं होना चाहिए।
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ग्ङ. च्घ्कॠख़्कङ: ग्ड्ढडड्ढद्धद्म ड़ठ्ठद द्धठ्ठत्द्मड्ढ द्यण्ड्ढत्द्ध ण्ठ्ठदड्डद्म.
च्ङक्ष् ङछघ्क्ॠग़्क़् घ्ॠ : ग़्द्ृ, च्त्द्ध, ड्ढ ठ्ठदद्य ड्डत्ध्त्द्मत्द्ृद. ण्त्द्म त्द्म ढ़द्ृत्दढ़ द्यद्ृ द्मड्ढद्य ठ्ठ डठ्ठड्ड द्रद्धड्ढड़ड्ढड्डड्ढदद्य. घ्ठ्ठद्धथ्त्ठ्ठड्ढदद्य ण्ठ्ठद्म द्धड्ढढड्ढद्धद्धड्ढड्ड त्द्य द्यद्ृ द्यण्ड्ढ च्द्यठ्ठदड्डत्दढ़ क्द्ृत्द्यद्यड्ढड्ढ ठ्ठदड्ड ठ्ठ द्धड्ढद्रद्ृद्धद्य त्द्म ठ्ठठ्ठत्द्यड्ढड्ड. एड्ढढद्ृद्धड्ढ द्यण्ड्ढ द्धड्ढद्रद्ृद्धद्य त्द्म द्मद्वडत्द्यद्यड्ढड्ड, द्यण्ड्ढ क्रद्ृध्ड्ढद्धदड्ढदद्य त्द्म द्यद्धत्दढ़ द्यद्ृ द्रठ्ठद्मद्म त्द्य ठ्ठद्य द्यण्ड्ढ ढठ्ठढ़ ड्ढदड्ड द्ृढ द्यण्ड्ढ ड्डठ्ठ. ग्द्ृद्धड्ढद्ृध्ड्ढद्ध, ड्ढ ण्ठ्ठध्ड्ढ द्मड्ढद्धत्द्ृद्वद्म द्ृडड्ढड़द्यत्द्ृद द्यद्ृ द्यण्ड्ढ एत्थ्थ् त्द्यद्मड्ढथ्ढ.
क़्ङ. ग्. ॠग्एक्ष् क़्छङॠक्ष्: ण्ड्ढ द्ृद्वद्मड्ढ त्द्म द्मद्वद्रद्धड्ढड्ढ. क्ष्द्य ण्ठ्ठद्म ड्ढध्ड्ढद्ध द्धत्ढ़ण्द्य द्यद्ृ ड्डत्द्मड़द्वद्मद्म ठ्ठदड्ड द्रठ्ठद्मद्म त्द्य.
च्ङक्ष् ङछघ्क्ॠग़्क़् घ्ॠ : क्ष् ण्ठ्ठध्ड्ढ ड्डड्ढठ्ठदड्डड्ढड्ड ड्डत्ध्त्द्मत्द्ृद. ड्ढद्य त्द्य डड्ढ द्धड्ढड़द्ृद्धड्डड्ढड्ड.
च्ङक्ष् ज्ॠङख़्ॠॠ ङॠक़्ॠख़्ङक्ष्च्ग़्ॠग़् : ज़्ड्ढ ठ्ठद्धड्ढ दद्ृद्य ड्डड्ढठ्ठदड्डत्दढ़ द्दद्वद्ृद्धद्व. ज़्ड्ढ ण्ठ्ठध्ड्ढ द्यण्ड्ढ द्धत्ढ़ण्द्य द्यद्ृ ठ्ठद्म ढद्ृद्ध ड्डत्ध्त्द्मत्द्ृद. ज़्ड्ढ ठ्ठद्धड्ढ द्ृदथ् ड्ढन्ड्ढद्धड़त्द्मत्दढ़ द्ृद्वद्ध द्धत्ढ़ण्द्य.
ग्ङ. च्घ्कॠख़्कङ: ड्ढद्य द्यण्ड्ढ थ्द्ृडडत्ड्ढद्म डड्ढ ड़थ्ड्ढठ्ठद्धड्ढड्ड --
ग्ङ. च्घ्कॠख़्कङ: क़्द्वड्ढ द्यद्ृ ठ्ठदद्य द्ृढ द्दद्वद्ृद्धद्व, द्यण्ड्ढ द्ृद्वद्मड्ढ द्मद्यठ्ठदड्डद्म ठ्ठड्डद्ृद्वद्धदड्ढड्ड द्यद्ृ ड्ढड्ढद्य ठ्ठढ़ठ्ठत्द द्यद्ृद्ृद्धद्धद्ृ ठ्ठद्य ११.०० ठ्ठ..
२०४६ ण्द्ृद्वद्धद्म ण्ड्ढ द्ृ च्ठ्ठडण्ठ्ठ द्यण्ड्ढद ठ्ठड्डद्ृद्वद्धदड्ढड्ड द्यत्थ्थ् कथ्ड्ढध्ड्ढद द्ृढ द्यण्ड्ढ क्थ्द्ृड़ द्ृद ज़्ड्ढड्डदड्ढद्मड्डठ्ठ, क़्ड्ढड़ड्ढडड्ढद्ध २३, १९९८/घ्ठ्ठद्वद्मठ्ठ २, १९२० (च्ठ्ठठ्ठ).
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