Lok Sabha Debates
Need To Withdraw National Counter-Terrorism Centre Order, 2012. on 13 March, 2012
> Title: Need to withdraw National Counter-Terrorism Centre Order, 2012.
SHRI KHAGEN DAS (TRIPURA WEST): Mr. Deputy-Speaker, Sir, I would like to draw the attention of the Central Government to the National Counter-Terrorism Centre (Organisation, Functions, Powers and Duties) Order, 2012 issued by the Ministry of Home Affairs on February 3, 2012 with the proposal to set up a National Counter-Terrorism Centre. Considering that ‘Public Order’ and ‘Police’ is a State subject under the Constitution of India, this action of the Ministry of Home Affairs amounts to encroachment upon the powers of the States. What is surprising is that the very Order has been issued without any consultation with the State Governments. It is needless to mention, all of us are fully committed to counter the menace of terrorism in the country. The need of the hour is that the Centre and the States work together to effectively counter terrorism and other divisive forces. The unilateral order issued by the MHA will defeat the very purpose for which it has been issued.
The federal structure of our country is the basic feature of the Constitution of India and it is the responsibility of the Central Government to preserve the same. But, of late, it is seen and there has been a trend to violate this basic structure of the Constitution which is dangerous for the country.
I would, therefore, strongly demand to the Government of India to withdraw the ‘NCTC’ Order immediately and to initiate a process of wider consultation with all the State Governments to evolve an appropriate mechanism for effectively dealing with the menace of the terrorism in the country.
Thank you.
MR. DEPUTY SPEAKER: Now, the House stands adjourned to meet tomorrow, the 14th March, 2012 at 1100 a.m. 19.41 hrs . The Lok Sabha then adjourned till Eleven of the Clock on Wednesday, March 14, 2012 / Phalguna 24, 1933 (Saka).
* The sign + marked above the name of a Member indicates that the Question was actually asked on the floor of the House by that Member * Not recorded * Not recorded * Forty-ninth Report was presented to Hon’ble Speaker on 9 March, 2012 under Direction 71A when the House was not in Session and the Speaker was pleased to order the printing, publication and circulation of the Report under Rule 280 of the Rules of Procedure and Conduct of Business in Lok Sabha.
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