Lok Sabha Debates
Need To Enact A Comprehensive Legislation Giving Rights And Privileges To Nris ... on 19 August, 2010
> Title: Need to enact a comprehensive legislation giving rights and privileges to NRIs relating to divorce, adoption and property inheritance at par with Resident Indians-laid. SHRI JOSE K. MANI (KOTTAYAM): India is a major source of skilled, semi-skilled and unskilled manpower for most of the developed nations. Their hard work and diligence stands them in good stead in their foreign homes. In the process, these Non-Resident Indians (NRIs) contribute enormously to the growth of the host country while earning valuable foreign exchange for India in the form of remittances and investments. They also help their families back in India to lead a good life. Yet, these NRIs do not get to enjoy many of the rights and privileges under India’s existing laws such as divorce, adoption and property inheritance, among others. Keeping in view their contribution to Indian economy, the Government should provide them with a dignified and suitable status at par with the community settled in India. For this, it is necessary to enact an exclusive and comprehensive legislation to protect and promote their interests and well-being. Such legislation should evolve a mechanism for dispute resolution between NRIs and Indian Citizens living in the country though bilateral applicability of such laws both in India and the host country. I would, therefore, urge the Centre to seriously consider this proposal in the larger interest of NRI community. MR. CHAIRMAN: Now, the House will take up Supplementary Demands for Grants (Railways) Shri Harin Pathak.
… (Interruptions)
SHRI M.B. RAJESH (PALAKKAD): Sir, the hon. Speaker had assured us that everyone would be given a chance to speak about their matters concerning Zero Hour… (Interruptions) MR. CHAIRMAN: They would be taken up at the end of the day.
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SHRI M.B. RAJESH : This is not fair… (Interruptions)
MR. CHAIRMAN: Now, the House will take up Supplementary Demands for Grants (Railways). Shri Harin Pathak.
… (Interruptions)
SHRI M.B. RAJESH : Sir, you took enough time. This is not fair. This is a discrimination… (Interruptions) MR. CHAIRMAN: There is no discrimination.
… (Interruptions)
MR. CHAIRMAN: Nothing will be recorded.
(Interruptions) …* SHRI M.B. RAJESH : I register my protest… (Interruptions)
MR. CHAIRMAN: Shri Harin Pathak, please start.
… (Interruptions)
MR. CHAIRMAN: As I have already told, rest of the matters of Zero Hour would be taken up at the end of the day. … (Interruptions)
MR. CHAIRMAN: Yes, Shri Harin Pathak.
SHRI HARIN PATHAK (AHMEDABAD EAST): Let the House be in order … (Interruptions)
श्री दारा सिंह चौहान (घोसी): सभापति जी, बहुत महत्वपूर्ण विषय है। लास्ट में कब करेंगे, यह बहुत ही महत्वपूर्ण है।...( व्यवधान) MR. CHAIRMAN: He has already started. You were not there when your name was called. … (Interruptions)
श्री जगदम्बिका पाल (डुमरियागंज): हमारे पुराने सांसद अलीगढ़ में धरने पर बैठे हैं, क्योंकि किसानों को जमीनों का जो मुआवजा दिया जा रहा है...( व्यवधान) MR. CHAIRMAN: Shri Harin Pathak, please speak.
… (Interruptions)
SHRI HARIN PATHAK : Thank you, Sir… (Interruptions)
MR. CHAIRMAN: Shri Pathak, you please speak.
… (Interruptions)
श्री दारा सिंह चौहान : केन्द्र की सरकार अन्य प्रदेशों के साथ, जहां पर कांग्रेस शासित सरकार नहीं हैं, सौतेला व्यवहार कर रही है। खासकर उत्तर प्रदेश, जो सबसे बड़ा प्रदेश है, वहां आज बिजली का संकट है...( व्यवधान) SHRI HARIN PATHAK : But let the House be in order… (Interruptions)
MR. CHAIRMAN: I have already told that everybody, who has given notice, would be given chance at the end of the day. It is the usual custom; it is not a new thing that I have done. Usually, Zero Hour is taken up at the end of the day. Therefore, there is no discrimination. … (Interruptions)
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF WATER RESOURCES (SHRI PAWAN KUMAR BANSAL): Sir, we have taken an hour and a half on Zero Hour only and eight to nine days have got knocked off from the entire Session. There is some important legislative business, as already mentioned, relating to the Railways to be transacted. I would request that now we must begin with the Supplementary Demands for Grants (Railways). Then, at the end of the day, in the evening, you may take up, in addition to it, anything which you wish to take up. MR. CHAIRMAN: Okay.
… (Interruptions)
SHRI PAWAN KUMAR BANSAL: Sir, there is lot of important legislative business also pending in the House. Mainly, the hon. Leaders from various parties have been assuring us that they will cooperate with us in clearing all those matters.… (Interruptions) What is this?… (Interruptions) MR. CHAIRMAN : Mr. Harin Pathak, you carry on.
… (Interruptions)
श्री दारा सिंह चौहान: आप शेष सदस्यों को जीरो ऑवर में शाम को ले लीजिए। ...( व्यवधान) MR. CHAIRMAN: We are going to call you in the evening. All the Members will get a chance. … (Interruptions)
MR. CHAIRMAN: No. Mr. Harin Pathak, you start your speech.
… (Interruptions)
MR. CHAIRMAN: No, all are important matters. Each Party has given notice.
… (Interruptions)
MR. CHAIRMAN: Mr. Harin Pathak, you start please.
… (Interruptions)
श्री हरिन पाठक : सभापति महोदय, मैं आपको धन्यवाद देता हूं। ...( व्यवधान) वर्ष2010-2011 की अनुदानों की अनुपूरक मांग पर मैं अपने विचार रखना चाहता हूं। ...( व्यवधान) MR. CHAIRMAN: Mr. Harin Pathak, you address the Chair.
… (Interruptions)
MR. CHAIRMAN: I have already said that we are going to take up all the matters. This is the usual custom. It is the usual thing that not all the matters will be taken up during ‘Zero Hour’ time. Some matters will be taken up later in the evening. … (Interruptions)
DR. RAM CHANDRA DOME (BOLPUR): I am requesting the hon. Chairman that those who have given notice should be given chance in the ‘Zero Hour’ to raise their issue. … (Interruptions) SHRI PAWAN KUMAR BANSAL: They just cannot be taking the entire time on that. It is hijacking the House. They are hijacking the Parliament.… (Interruptions) What is this? MR. CHAIRMAN: Mr. Harin Pathak, you please speak.
… (Interruptions)
SHRI HARIN PATHAK : It will not be audible.… (Interruptions)
MR. CHAIRMAN: Please take your seat. Please go and take your seat.
(Interruptions) …* MR. CHAIRMAN: No, you know this is the normal procedure. This is not an unusual thing that is done here. This is normal procedure. Some Members are given certain time. Then, if there is anything remaining, then they should take the evening time. This is always the procedure. How can you say that the Chair has violated something? No, all parties get it. Your party man from CPI(M) was also given a chance, and he had spoken. How can you say it is partisan? Your party Member, Mr. Roy spoke. Tell me how you can say it is partisan. That is not a correct thing. Do not cast aspersion on the Chair. Your party was also given a chance. Do no say anything like that. … (Interruptions)
MR. CHAIRMAN: Mr. Rajesh, if you are taking only two minutes, I am allowing you as a special case. That is all. Next, Mr. Pathak will speak. SHRI ARJUN CHARAN SETHI : But the aspersion on the Chair should not be recorded. MR. CHAIRMAN: That cannot be recorded. Nothing would go on record.
(Interruptions) …* MR. CHAIRMAN: This is the usual procedure that we are following. There is no strict rule. How to run the House? We have to adjust with all the Members. With the cooperation of all, we can run the House. SHRI SUDIP BANDYOPADHYAY : But they cast aspersion on the Chair.
MR. CHAIRMAN: That is all removed. Nothing is going on record.
(Interruptions) …* MR. CHAIRMAN: Already the Marxist Party people were given the chance. He cannot say that his party is neglected. How can he say? Mr. Rajesh, please try to speak and wind up in two minutes.
SHRI M.B. RAJESH : I would like to draw the attention of this august House to a matter of grave concern. … (Interruptions) श्री जगदम्बिका पाल (डुमरियागंज): महोदय, अलीगढ़ में किसान ...( व्यवधान)
श्री दारा सिंह चौहान : अगर ऐसा है, तो सबके साथ एक समान व्यवहार करिए। हम जो कह रहे हैं, वह भी बहुत महत्वपूर्ण है।...( व्यवधान) MR. CHAIRMAN: There is no notice. Do not waste the time. Please cooperate with the Chair. … (Interruptions)