Lok Sabha Debates
Discussion On The Budget (General) 2003-2004 €“ Demands For Grants (No. 60) Of ... on 22 April, 2003
ont> 14.21 hrs. Title: Discussion on the Budget (General) 2003-2004 – Demands for Grants (No. 60) of Ministry of Labour. (Cut motion negatived and Demands for Grants. Voted in full . (Discussion concluded) MR. DEPUTY-SPEAKER: The House will now take up discussion and voting on Demand No. 60 relating to the Ministry of Labour.
Hon. Members present in the House whose cut motions to the Demand for Grant have been circulated may, if they desire to move their cut motions, send slips to the Table within 15 minutes indicating the serial numbers of the cut motions they would like to move. Only those cut motions will be treated as moved.
"That the respective sums not exceeding the amounts on Revenue Account and Capital Account shown in the Fourth column of the Order Paper be granted to the President, out of the Consolidated Fund of India, to complete the sums necessary to defray the charges that will come in course of payment during the year ending the 31st day of March, 2004, in respect of the heads of Demands entered in the Second column thereof against Demand No. 60 relating to the Ministry of Labour."
Demand for Grants 2003 in respect of the Ministry of Labour submitted to the Vote of Lok Sabha No. of Name of Amount of Demand for Amount of Demands for Demand Demand Grant on Account Voted Grants submitted to the By the House on March 11,2003 Vote of House
1. 2. 3. 4.
Capital Revenue Capital Revenue Rs. Rs. Rs. Rs.
Ministry of Labour 60 3,00,000 161,81,00,000 13,00,000 809,04,00,000 SHRI MANI SHANKAR AIYAR (MAYILADUTURAI): Mr. Deputy-Speaker, Sir, there is no problem which faces our country which is more grave than the problem of unemployment. In this state of increasing unemployment, we are being asked to consider steps which will reduce the space for organised labour without increasing the space for unorganised labour. It is, therefore, meet and appropriate that even though the Government is still to give us its views on the recommendations of the second National Labour Commission, we, in the Opposition Benches, should have given priority to the Ministry of Labour in this critical year.
Sir, it is now five years since the National Democratic Alliance came into office. Prior to its coming into office, the BJP had fought the 1998 elections on an election manifesto in which inter alia a promise had been made of a crore of jobs every year. While the Government that came into office in March, 1998 had to put a number of the provisions of the BJP agenda on the back burner, as it were, with respect to the eradication of unemployment, there was an unambiguous statement made in the National Agenda for Governance which was then reiterated in exactly the same words in the manifesto of the NDA for the 1999 elections and therefore, we must take it that this commitment in the NAG is a very serious one and it is the one against which the Government’s performance requires to be measured. Since it is of the utmost importance and it was written some years ago, I take the liberty of reminding the House through you, Sir, of what it was that the National Agenda for Governance promised. They said, `recognising the right to work of every citizen’. They have recognised the right to work even before this has been statutorily made obligatory. It says, `recognising the right to work of every citizen, the main thrust -- not just `a thrust’, `the main thrust -- of the new Government’ --that is, the Government formed in 1998 -- `will be Berozgari Hatao’. The demand made by them of themselves in 1998 was Berozgari Hatao. They reiterated exactly the same slogan in the 1999 election and then made a statement which I think is one of the most important perceptions that any political party or any Government in India has had in the last 55 years. This statement said: "Our Government will measure growth by the generation of gainful employment." In other words, they were specifically saying that they were going to measure their performance not on the basis of how the Gross Domestic Product performed, but on the basis of how employment performed.
We now have before us the Economic Survey–2003 which gives us a very clear picture of how employment has fared over the last several years, including the latest year. However, before the Economic Survey–2003 was made public, the hon. Leader of the Opposition, Shrimati Sonia Gandhi, in her intervention in the discussion on the Motion of Thanks to the President for his Address, started saying:
"Mr. Speaker Sir, the NDA agenda says that one crore jobs are to be created or were to be created every year."
Before she could continue very much further, there were enormous interruptions from that side. Then she said:
"During the 1980s and up to the early part of the 1990s, the average growth rate of employment generation was two per cent per year. This dropped sharply to just 1.1 per cent per year."
Actually, the figures provided by the hon. Leader of the Opposition turned out to be marginally incorrect when the Economic Survey–2003 was published a few days later, but not marginally incorrect in the direction of showing her to have been wrong, but in the direction of having shown her to have been far too modest in her appreciation of the poor performance of this Government on the employment front! I draw your attention to Page 214, Para 10.15 of the Economic Survey – 2003. It will greatly help if the hon. Minister of Labour is allowed to listen to what I am saying, instead of being disturbed. जनाब, मैं आपसे माफी मांगता हूं, आप मंत्री जी से जब भी मिलना चाहते हैं मिल सकते हैं लेकिन मुझे तो बोलने के लिए केवल दस मिनट मिले हैं, उन्हें तो खराब न करें। इतनी अहम बात यहां हो रही है और आप मंत्री जी से बात कर रहे हैं।
According to Page 214, Para 10.15 of the Economic Survey–2003, during the 80’s and in the early part of the 1990s, the average growth rate of employment in India was not about two per cent, as the Leader of the Opposition said; it was 2.7 per cent – nearly a full percentage point higher. And then she was very kind to the Treasury Benches. She said that now it has come down to 1.1 per cent. What this Economic Survey shows is that it was not even 1.1 per cent; it was 1.07 per cent. So, between the Governments of Indira Gandhi, Rajiv Gandhi, the interim Governments of the early 1990s and then the Government of Narasimha Rao, when our growth rate of employment averaged 2.7 per cent, we have now dipped under the benevolent aegis of Shri Atal Bihari Vajpayee to 1.07 per cent.
What does one per cent mean? The total employment, the total work force of this country according to Page 55 of the Standing Committee Report which constitutes the basis of this discussion, is about 40 crore people. So, one per cent of that comes to about 40 lakh people. If the average annual rate of growth of employment has fallen by about 2 per cent, from 2.7 to 1.07 per cent, it means 40 lakh people per year who could have got a job if the Congress rate of growth of employment had been maintained, had failed to get a job in the last five years of this Government.
… (Interruptions) Would you please stand up and say it, Shri Rudy? There are rules of this House. You are a Minister. Please get up and give your comments.
THE MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (SHRI RAJIV PRATAP RUDY): Shri Aiyar, you should not lose your cool. But there are facts. You spoke of ‘the Congress rate of growth’. Now, we would like to understand this ‘Congress rate of growth’.
SHRI MANI SHANKAR AIYAR (MAYILADUTURAI): Sir, if only instead of chatting with his friend, Shri Rudy had listened to me a minute ago, he would know that I just explained the figures that I have got; the figures relate to the NSSO’s figures given in the Economic Survey. There is one set of figures for the period 1983-94. In that period, as I had said earlier, the Governments were those of Shrimati Indira Gandhi, Shri Rajiv Gandhi, the interim two Prime Ministers and then Shri P.V. Narasimha Rao and the later figures that we have got here relate to the period between 1994-2000 with certain extensions up to 2003. Much of this period is covered by certain non-Congress Governments. But, above all, they are the Government which you have the dishonour to represent. That is why I referred to this as the Congress rates of growth and the non-Congress rates of growth. Now listen to me carefully…… (Interruptions)
SHRI RAJIV PRATAP RUDY: I could not understand the phrase ‘dishonour to represent’. I think this should have a better formulation…… (Interruptions)
SHRI VIJAYENDRA PAL SINGH BADNORE (BHILWARA): You have talked about the period 1983 onwards and now the period is a little different. Can you just explain it to us?
SHRI MANI SHANKAR AIYAR : Just sit down. I will explain it to you…… (Interruptions)
MR. DEPUTY-SPEAKER: He has not yielded. When he has not yielded, I cannot give the floor to you.
… (Interruptions)
SHRI VIJAYENDRA PAL SINGH BADNORE : Sir, he is yielding.
MR. DEPUTY-SPEAKER: He has yielded only to Shri Rudy and not to you.
SHRI MANI SHANKAR AIYAR : I have yielded. Now please sit down. Let me speak. Sir, they do not seem to understand that I am talking about the annual average rate of growth…… (Interruptions)
MR. DEPUTY-SPEAKER: It cannot be a running commentary.
SHRI MANI SHANKAR AIYAR : Instead of needlessly opposing, just try and listen to me. Between 1983 and 1994, according to the National Sample Survey Organisation, whose figures are related in the Economic Survey, 2003, the average annual rate of growth of employment was 2.7 per cent.
SHRI VIJAYENDRA PAL SINGH BADNORE : What is the difference then and now? Can you explain that now?
SHRI MANI SHANKAR AIYAR : I am just giving that explanation…… (Interruptions)
MR. DEPUTY-SPEAKER: Please do not interrupt like this.
SHRI MANI SHANKAR AIYAR : Sir, I was attempting to make a point of fact. Now please try and understand it. Between 1983 and 1994, the average annual rate of growth of employment was 2.7 per cent. In the years between 1994-2000, it had dropped to 1.07 per cent.
SHRI VIJAYENDRA PAL SINGH BADNORE : Why?
MR. DEPUTY-SPEAKER: He is only giving the statistics.
SHRI MANI SHANKAR AIYAR : But because the economic performance in the last three years, and particularly the last year, has been much worse than in previous years, according to the Economic Survey itself, although we do not have employment generation, it is quite clear that…… (Interruptions)
MR. DEPUTY-SPEAKER: You are a senior Member. You should know the rules. Nothing will go on record.
(Interruptions) …* SHRI MANI SHANKAR AIYAR : It is quite clear that the annual average rate of growth of employment in 2002-03 has dipped tragically.
* Not Recorded The total annual average rate of growth of employment between 1998 and 2003 will, when the figures finally come out, be shown to be even below one per cent. Now, at the time I was being interrupted, I was attempting to explain that Page 55 of the Standing Committee’s Report that is before us says that the total work force in India is about 40 crore people. If there is a one per cent drop in the annual average rate of growth of employment, it means that 40 lakh individuals, who might otherwise have gained employment, have failed to gain it. If the drop is of the order of two per cent, as it seems likely now, we are losing 80 lakh jobs a year as compared to what it was between 1983 and 1994. The same Report of the Standing Committee says that out of the 40 crore people employed in India, only three crore employed in the organized sector. So, it is what happens to the people in the unorganized sector which is of the greatest significance for employment. Yet, this Government’s attention until the presentation of the Second National Labour Commission’s Report has been entirely concentrated on the organized sector. What we wish to underline from this side is that of those who are employed, 60 per cent amounting to approximately 24 crore are employed in agriculture and if you take the unorganized sector, the percentage goes up to 65 per cent. The unorganized manufacturer takes only one crore or two crore people and the labour laws that they are talking about relate to what happens to one crore or two crore people employed in the organized manufacturing sector, whereas they do not address the problems of approximately 24 crore people who are in agriculture or of four crore people who are in the unorganized manufacturing sector, such as, handlooms and powerlooms, nor of approximately nine crore others who are involved in other activities. So, you get approximately 37 crore people who are not being addressed by the so-called labour reforms and the attention is entirely focussed on approximately three crore people who have struggled to become an organized sector. That is why, I think it is extremely important that we take a step back.
MR. DEPUTY SPEAKER: There is a lot of noise in the House.
SHRI MANI SHANKAR AIYAR : We should take a step back and consider whether the Government’s perspective is correct or not. Now, after the hon. Leader of the Opposition had made her remarks in the course of the discussion on the Motion of Thanks, the hon. Prime Minister in his reply to the debate picked up a piece of paper that was written in English and presumably to which the hon. Minister of Labour had made a contribution. I am able to read it entirely in English because in the original too he spoke in English which is given at Page 5016 of the uncorrected version. The hon. Prime Minister said in English that the net job creation in 2002-03 is nearly 84 lakh. Similarly, last year it was nearly 79 lakh jobs that were created and the year before that, more than 73 lakh jobs were created. So, the hon. Prime Minister is on record in this House in a language which he normally does not use, reading from a document that was supplied to him presumably from the official gallery and presumably with the blessings of the hon. Minister of Labour that over the last three years we have been going on creating at least 75 lakh jobs and moving up to 84 lakhs in the year when our economic performance at 4.4 per cent is the worst that India has recorded since the drought of 1987-88.
That, in itself, made one wonder whether the figures being supplied to this House were correct or incorrect. We know that the Prime Minister is a very good poet, but not such a good economist. So, I will not accuse him of misleading the House, but since the Minister of Labour must have contributed to that statement, my request to the hon. Minister of Labour is that he reconcile the statement made at his instance by the Prime Minister with the facts as set out in the Economic Survey, 2003.
Sir, on the one hand it is claimed that the net job creation, that is, jobs created minus jobs which have been cancelled, amounts to nearly 84 lakhs. Let us take it as one crore for ease of calculation. Now, according to the Economic Survey, page 218, the all India work force, that is, employment in this country in the period between 1984 and 1994 increased by 7.6 crores at an annual average rate of 76 lakh jobs per year. In other words, a full decade ago, we were already creating additional jobs, additional employment at the rate of 76 lakhs per annum. But curiously for the period between 1994 and 2000, it says that the total work force, that is, employment, went up by two crores at an annual average rate of 20 lakhs. Now, when the size of work force was increasing at the rate of 20 lakhs a year between 1994 and 2000, how is it that suddenly in 2001-02 it goes up to 79 lakhs, in the year following that it goes up by 73 lakhs and then in 2002-03, which was a disastrous year for agriculture where most of our people are employed, it is claimed that it has gone up by another 84 lakhs? At 84 lakhs, the net job creation last year, according to the Prime Minister, is higher than the performance achieved in any year in the past. It is extraordinary that we should have the poorest economic performance in 15 years and the highest job creation going with that. How is this feasible? I request the hon. Minister of Labour for whom I have the utmost respect because among other things he is the Member of Parliament for the area in which I live and the regularisation of Sainik Farms depend entirely on him. I ask him – I am not making any charges against the Prime Minister – to reconcile the statement made by the Prime Minister with the facts that have come before us through this document.
Sir, I gave the figures just now for what has happened in the increase in employment was 7.6 crores in the period between 1984 and 1994, but it has been only 2 crores in the period between 1994 and 2000. Now, let us come to the other side of the coin which is the position with regard to unemployment and it is even more fascinating. I dealt with the employed and I will now deal with the unemployed. According to the Economic Survey, between 1984 and 1994, the number of unemployed decreased by 1.5 crores. But, according to the same Economic Survey, between 1994 and 2000, the number of unemployed increased by 6.5 crores. This is there in the document. If the number of unemployed has gone up by 6.5 crores, on an average of 65 lakhs a year, to get a net increase of 84 lakhs as claimed by the hon. Prime Minister, the total job creation in the year 2002-03 should have been of the order of 1.5 crores in one year. It begs credibility. I do not believe that the hon. Prime Minister was attempting to deliberately mislead this House, but I do think that his Treasury Benches have succeeded in misleading this House.
The misleading by the Prime Minister was after the publication of the Economic Survey 2003, whereas the modest statement made by the hon. Leader of the Opposition was before the publication of the Economic Survey 2003. Should not the Government have taken some care to look at its own document, which had become public a week earlier and which was known to them for years earlier before asking the Prime Minister to make a statement that was at best factually wrong and at worst deliberately misleading?
Sir, according the Economic Survey, in agriculture, which employs 60 per cent of our workforce between 1983 and 1994, our employment in agriculture increased by five crore and between 1995 and 2000 it stagnated. There was no increase at all. Actually, the figure given is an increase of 0.02 per cent. We had increased it by five crore employment in agriculture. Between 1994 and 2000, employment in agriculture has stagnated. In the year 2002-03, agricultural production in this country has fallen by three per cent. It is three per cent less today than it was in 2001-02. Therefore, as against an increase in employment of five crore in agriculture between 1984 and 1994, between 1994 and 2003, there has been an actual reduction of employment in agriculture.
When it comes to the annual growth rates of employment – I am not going into these figures; I see that you are looking rather sharply at me – if you compare the growth rates of the previous NSSO period with the current NSSO period, we find that in agriculture, the notional job loss, that is, the jobs that were not created because the Government was not able to maintain the old rates of growth of employment, was 60 lakh a year in agriculture, amounting to three crore over the five years of this Government. In manufacture, the job loss was six lakh per year, amounting to 30 lakh job loss over the last five years. In construction, the loss was 10.5 lakh per year, amounting to 55 lakh jobs notionally lost in their five years. In mining, it was one-and-a-half lakh job loss per year and seven-and-a-half lakh job loss in the last five years.
If you add all this up together, you find that in the last five years, if employment had increased at the Congress rates, then we would have added four crore people to the employment registers in 1998 and 2003, instead of only two crore who have been added between 1998 and 2003. If we had been there, today the figure of employment would have been six crore higher than it actually is, and we have this statement that they are creating one crore jobs a year. It seems as if notionally, they are losing one crore jobs a year, whereas they are claiming to be creating one crore jobs a year. This kind of statistical fiddle has become the stock-in- trade of this Government.
They have done the same with the poverty figures, they are now doing the same with the employment figures. I do not think people can eat their statistics. We need jobs. This country is in an extremely acute employment crisis. The extent of that crisis was recognised by the National Democratic Alliance when it said, "our Government will measure growth by the generation of gainful employment". By that measure, it is for Shri Sahib Singh Verma to get up, and confess that his Government has been a dreadful failure. It is written into this document. Let me just read a few lines to you what they themselves say about their performance. I am reading just a few lines from pages 214, 219 and 221 . The absolute number of unemployed increased during this period. They have said it. They say: "The incidence of unemployment expressed in terms of unemployed as a percentage of the labour force has increased during this period." They say: "There has been near stagnation of employment in agriculture." They say: "The share of casual labour in total employment has gone up. "Casual labour has gone up." They say: "The employment elasticity of output." Let me just explain that. It means for every increase of one unit in output what is the increase in employment. Now, in our times, the elasticity of employment vis-à-vis output was 0.52 according to this document. That is, for every unit increase in production, there was a half unit increase in employment. It has come down now to 6 per cent. It means, for every unit of production that is being increased, employment is going up by only one-tenth of that unit. They say: "The private sector responsible for 75 per cent of organised manufacturing output hardly constitute 1.5 per cent of total employment in the country and they want to favour the private sector over the public sector."
Sir, even in agriculture, it is a real tragedy. Employment elasticity in agriculture which was in our time according to them 0.70 that is for every one rupee increase in agricultural output, there was a 70 paise increase in wage employment. That is what employment elasticity means, in agriculture, employment elasticity of 0.70 has been tragically reduced to - Shri Sahib Singh Verma, please listen to this figure - 0.01. Where we increased one rupee of production, the total wage bill went up by 70 paise. Now, when they increase agricultural output value by one rupee, the wage goes up by one paisa. This is the scale on which we have an employment crisis in this country. What is the answer that we have been provided to this employment crisis?
Mr. Deputy-Speaker, Sir, we are told that the answer lies in legislation, legislation, which will be based on the three principles of Liberalisation, Privatisation and Globalisation (LPG). Now, Sir, is this the right response to the current crisis? That is the question which ought to have been posed without any conditions to the Second National Labour Commission, instead of which the Terms of Reference were used to try and indicate what their conclusions should be. They are abstracting from that. It is because we are not here discussing that report. Let us just go back to how India handled labour relations immediately after Independence. We produced a social compact where we said – my Left Front friends will forgive me for this – we do not accept class conflict, we do believe that it is possible for the State and the citizen to work out a system within which labour rights can be recognised. We said that there are employers’ rights, there are employees’ rights they can be harmonized as well, so that we can promote industrial growth while, at the same time, promoting industrial peace. That was the social compact and through the social compact we undertook certain very important steps. The most important step which has often been forgotten, is that in 1947, just as we became Independent, this Parliament passed the Industrial Truce Resolution of 1947.
Then, it was quickly followed by the mother enactment, which is the Industrial Disputes Act of 1947, which was actually passed before the 15th of August, 1947. We then constituted a Fair Wages Committee in 1948. And on that basis, in forming our thoughts, we had in the Constitution’s Directive Principles of State Policy as well as Parts III and IV of the Constitution, this social compact written into our Constitution. Then followed the revolutionary Contract Labour Act of 1970, which they want to undo. Altogether, on our Statute Book, we today have about 100 pieces of legislation which deal with labour relations. Not only that, we have fully accepted - even this Government has accepted - the Fundamental Principles of the ILO and the core standards prescribed by the ILO. All this is the basis on which we can say with pride that we have neither gone down the path of red revolution nor have we gone up the path of crony capitalism. This is a country which, based upon its socialistic principles, decided that everyone in this country has the right to live in this country with dignity. This is the totality of the social compact. And what is now happening is that it is being thrown into the dustbin because a tiny group of the biggest capitalists in India represented on the Prime Minister’s Advisory Group on Trade and Industry, which does not contain a single trade unionist, which does not contain a single labour law expert, which does not even seem to know of the clash that has been brewing between the Washington consensus of the IMF, the World Bank and the WTO on the one hand and the ILO on the other, and the deep concern in the International Labour Organisation over the social consequences of globalisation, which has led to the establishment of a World Commission chaired by the Presidents of Finland and Tanzania. Without any reference to any of this, this Prime Minister’s Group threw up its ideas which are entirely centred on how to deal with employers’ problems, not those of small employers but the biggest employers of them all, the Tatas of this world, the Ambanis of this world, and the Bharat Rams of this world. It is these people who brought together and said in their Report, which is three pages long compared to 100 pieces of legislation, that amend section 5(b) of the Industrial Disputes Act and amend section 10 of the Contract Labour Act. And what does the Finance Minister of the time – 2001 – do? Shri Yashwant Sinha, without asking the Ministry of Labour, without consulting a single trade unionist, without its even being the job of the Finance Minister to do so, gets up here in his Budget speech and announces that he is not only going to amend section 5(b) of the Industrial Disputes Act and section 10 of the Contract Labour Act but he also announces how he is going to do it. Now, I think, it is utterly shameful that he should have done this. What is the result? The result is that not only has Shri Yashwant Sinha disappeared into the mist of antiquity but his proposals have also disappeared into the mist of antiquity. First Dr. Jatiya was there. Now, I hope, Dr. Sahib Singh Verma will have the guts to stand up against the SSS – Shourie, Sinha and Jaswant Singh – that is going on in our country, the evil axis of three. They are promoting a globalisation which has been conceived in Washington, which has nothing to do with New Delhi and which is opposed by the Swadeshi Jagran Manchof the Sangh Parivar itself. There are really serious consequences of what is happening in this country.
Sir, we cannot run our country with this axis of evil. It is sad that the mantra of the SSS is "exit policy" and "labour flexibility".
Mr. Deputy-Speaker, Sir, I beg your indulgence to finish this in a few minutes.
15.00 hrs. Exit policy already exists. I do not know why these Ambanis and all the other friends of the BJP are telling us that there is no exit policy and we need an exit policy. There is an exit policy in our Company Law. There is an exit policy in our Sick Industrial Companies Act. There is an exit policy in the amended version of Section 5B of the Industrial Disputes Act because the House will remember that the original Section 5B was challenged right up to the Supreme Court in what is known as Excellwear case. And after that judgement, this House amended Section 5B to bring it in line with the Supreme Court’s observations. After all this, the Reserve Bank of India said, "Sickness in India is a business." I am not quoting myself. It is the RBI that has said, "Sickness in India is a business." And because it is a business, we have the shocking development of the last three years reported by their organisation, the Labour Bureau located in Shimla. We do not have figures for the last two years. At least, I do not have the figures after 2001. They have said, in the last three years, that is, 1999, 2000 and 2001, the number of strikes in this country, which are done by the labour unions, decreased and the number of lock-outs done by the company management increased.
The consequence was that the workers affected by strikes between 1999 and 2001 decreased from 11 lakh to 2 lakh. The number of workers who went on strike decreased from 11 lakh to 2 lakh. But the number of workers who were locked out between 1999 and 2001 increased from 2 lakh to 12 lakh. Today, business is being closed not by workers incited by communists, but it is being closed by the businessmen who are being incited by this evil axis of ‘SSS’. … (Interruptions) Please allow me to speak. I am just completing.
So, what we have is that even as a result of the threats held out by Shri Yaswant Sinha and his ilk, the capitalist community in India is beginning to assault the organised workers. The organised worker, for fear that he will be rendered an unorganised worker, is so restraining himself that the number of workers affected in strikes is virtually in exact adverse of the number of workers affected by lock-outs. Is this the direction that this Government wishes to take us in order to do Berozgari Hatao and to say we will make labour, both organised and unorganised, and equal and proud partner in the production of the nation’s wealth and in its progress?" Not only is their Prime Minister a poet, they do not seem to have anything but poetry in their language. What we need is results.
Here, they bring up the China example again and again. The Second National Labour Commission Report first states that there is no unbridled labour flexibility in China. Let us get it out of our heads. Second, that Report itself says there is no hire and fire in China. There are rules; there are regulations; and there are laws. There are many, many reasons for greater competitiveness in China, Japan and anywhere in the world. But what they are narrowly focussing on is that they claim an absence of labour flexibility and say that our organised sector should also become unorganised; then, everybody will come here and invest in this country. This is very, very wrong.
MR. DEPUTY-SPEAKER: Please conclude.
SHRI NARESH PUGLIA (CHANDRAPUR): Sir, I am withdrawing my name. You can give my time to Shri Mani Shankar Aiyar.
SHRI MANI SHANKAR AIYAR : Sir, please give me two minutes more.
I was invited by the World Commission on the Social Consequences of Globalisation to attend a national meeting here in Delhi followed by a regional Asian meeting in Bangkok.
Here, in India, all the participants were talking about the wonderful things happening in China; and when I fetched up in Bangkok, all the participants started praising the Chinese for the manner in which they handled this matter. And then spoke Dr. Huang Ping. He is from the Chinese Academy of Social Sciences. We became such good friends that he has now sent me an entire paper of about a hundred pages in which he has examined exactly this. If the hon. Minister of Labour wishes, I can send the entire paper to him. It is a Chinese view of Chinese labour law and the consequences for China of liberalisation, privatisation and globalisation. He pointed out that there were 115 million Chinese wandering around the countryside who had once been employed and whom globalisation had thrown out of employment. The Thai member of the World Commission, whom most people tip to become the next Prime Minister of Thailand, intervened to say that in ASEAN, after the 1997 crisis, there were a hundred million people who were once employed but who were not employed any more. Keeping all this in mind, Dr. Huang Ping said: ‘First, we make them landless; then, we make them jobless; and then we make them hopeless’. This is the route down which this Government is leading us, from landlessness to joblessness and from joblessness to hopelessness – Berozgari hatao, zindabad! I obviously do not have time to really complete my speech but my very final word is that the experience of not only India but countries all around the world over the last one hundred years shows that those who are perennially poor are no threat to the stability of society. They are so miserably poor that they do not have the time or energy to do anything other than fill their bellies. The danger comes from those who have been employed, who have seen the better life and then suddenly find that they are without a job. What happens then? We saw what happened then in Italy; we saw what happened then in Germany in the 1930s; and we have seen what happens then in India last year. The State with a miracle rate of growth, the State whose rate of growth was the only one which could be said to match ASEAN standards or East Asian standards was Gujarat. Gujarat consistently had a rate of growth of above eight per cent; sometimes tending into double digit. But where did that growth come from? The growth came from a huge petroleum refinery in Jamnagar, which increases income but does not increase employment. It came from massive petrochemical complexes in the Vadodara region, which give much higher levels of income but much lower levels of employment. It came from the fertiliser factories near Bharuch – the Gujarat Fertiliser Limited is a pride of India – where income went up but employment did not go up.
Employment used to go up in the textile mills of Ahmedabad, but one by one they closed for no fault of labour. They closed for a combination of faults of capital and the State. The consequence was that people who had a job, people who got married because they had a job, people who had children because they had a job and people who expected their children to get educated because they had a job suddenly found themselves, by this model of employment which gives income but does not give employment, thrown out of employment. All our privatisation is about reducing the workforce. This is why we have an army of those who had once been employed but are now without employment for no fault of their own, with frustration well in a within their system, which exploitative elements could use to run the kind of fascism that we saw between March and June of 2002. It is this tragedy of people who got jobs and then are thrown out of jobs not in tens or hundreds, not in hundreds or thousands, not in lakhs or millions but in crores. Crores upon crores of people are either being thrown out of employment or are being denied employment which is their due and therefore we are creating the underclass of fascism in this country. Since fascism in this country takes the shape of communalism, there is an integral link between the Party that leads this Government and what this wretched, unhappy nation has had to go through in the last several months. I, therefore, plead with you or through you, Sir, with this Government to stop this country from sliding down the Mussolini way, from sliding down the Hitler way. What we need to do is to get back to what we were doing. We were not attempting to create an increase income at the expense of employment. We were following the dictum of the NDA, that the measure of good governance is the increase of employment. In this, they have grossly failed. I expect the hon. Minister of Labour to put up either a weak defence of his position or better still to arrive here in sack cloth and ashes and apologise for the dreadful performance of his Government, which has harmed this country, particularly the poor so badly.
CUT MOTIONS SHRI RAMESH CHENNITHALA (MAVELIKARA): I beg to more :
SHRI PAWAN KUMAR BANSAL (CHANDIGARH) : I beg to more :
SHRI PRABODH PAND (MIDNAPORE) :I beg to more :
श्री रतिलाल कालीदास वर्मा (धन्धुका): उपाध्यक्ष महोदय, वर्ष २००३-२००४ के लिए श्रम मंत्रालय की अनुदान की मांगों के समर्थन में मैं खड़ा हुआ हूं। मेरे पूर्व वक्ता माननीय मणि शंकर अय््यर जी ने आंकड़ों के मायाजाल से बहुत सारी बातें रखी। आज की स्थिति पर उन्होंने चिन्ता व्यक्त की। आने वाले दिनों के लिए उन्होंने चिंता व्यक्त की कि लोग रोजगार के बिना परेशान हैं, यह बात रखी। मैं आपके माध्यम से कहना चाहता हूं कि यह सब चिंता तो हम करने वाले थे। इस देश के अंदर बेरोजगारों की संख्या दिन-प्रतदिन बढ़ती जा रही थी। इस देश के अंदर लोगों को जो सुविधा मिलनी चाहिए थी, वह सुविधा नहीं मिल रही थी। दिन-प्रतदिन इंडस्ट्री बंद होती जा रही थी। देश के अंदर इलैक्टि्रक की कमी सारा देश महसूस करने लगा। इतना ही नहीं, दिन-प्रतदिन लोगों को अनऑरगेनाइज्ड सैक्टर में जो रोजगार मिलना चाहिए, वह कम होने लगा और कम होने का जो मुख्य कारण था, वह मेरी द्ृष्टि से इस देश के अंदर भारत की आजादी के बाद जिस तरह से आबादी बढ़ी और उस वक्त जो बिजली का उत्पादन होना चाहिए था, वह नहीं हुआ।
बिजली की कमी सारे देश में होने लगी। भांखड़ा नांगल बांध बना। पूरे पंजाब को पानी मिला। आज पंजाब पूरे देश की आबादी का प्रतीक बना। पंजाब शक्ति का प्रतीक बना। यूरिया का एडवर्टाइजमेंट हो या ट्रक का हो, पंजाब के सरदार जी को दिखाया जाता है। यानि पंजाब विश्वास का प्रतीक बना। पूरे देश के अंदर जिन नदियों पर बांध बनना चाहिए, उनके बारे में विचार नहीं किया गया।
गुजरात के बारे में उन्होंने बहुत अच्छी बात की। गुजरात के अंदर प्रगति क्यों हुई ? गुजरात के अंदर जो आज नर्मदा बांध है, वह पंडित नेहरू जी के वक्त में उस पर जो पत्थर रखा गया था, वह काम आज तक पूरा नहीं किया गया।
श्री लक्ष्मण सिंह (राजगढ़): मेघा पाटकर के द्वारा रुकवा दिया गया।…( व्यवधान)
श्री रतिलाल कालीदास वर्मा : मैं सुप्रीम कोर्ट को अभिनन्दन देता हूं कि उन्होंने बांध को उच्च बनाने की परमिशन दी। अगर यही काम बीस साल पहले हुआ होता तो नर्मदा बांध को देखकर, सारे देश के अंदर नदियों का जो पानी बह जाता था, वह रुकता और देश में प्रगति होती। सत्तर प्रतिशत लोग खेत में मजदूरी प्राप्त करते हैं। यहां मेरे पास अंक हैं। असंगठित क्षेत्र में २९.८ करोड़ लोग १९९७-९८ में थे।
सन् १९९३-१९९४ में ३४.७ करोड़ मजदूर असंगठित क्षेत्र में काम करते थे जबकि १९९९-२००० में इनकी संख्या ३६.९ करोड़ है। अगर इस बात पर पहले की सरकारों ने गौर किया होता तो आज जो बेरोजगारी का सवाल देश के सामने खड़ा है वह न होता। इस बेरोजगारी के लिए पहले की सरकारें जिम्मेदार हैं। इन पांच सालों में भारतीय जनता पार्टी की सरकार ने, भिन्न-भिन्न योजनाओं के माध्यम से जो रोजगार देने का काम किया है वह सराहनीय है और ग्रामीण योजनाओं में ग्रामीण लोग अपनी रोजी प्राप्त कर रहे हैं। किसी भी देश में इंडस्ट्री के कारण वहां का विकास और लोगों को नौकरी मिलती हैं। इंडस्ट्री को जो बढ़ावा आजादी के बाद से मिलना चाहिए था वह नहीं मिला। इंडस्ट्री को बढ़ाने में सड़कों की महत्वपूर्ण भूमिका रहती है जिसकी कमी रही। माननीय प्रधान मंत्री जी ने जो बात कही थी उसको ध्यान में रखकर देश के चारों कोनों को जोड़ने के लिए बड़े-बड़े रोड बनाये जा रहे हैं। क्या सड़कों के बनने से रोजगार नहीं बढ़ेगा, अवश्य बढ़ेगा। लेकिन पहले की सरकारों ने इस ओर ध्यान नहीं दिया।
आईटी के क्षेत्र में हिंदुस्तान ने विश्व में अपना नाम रोशन किया है। लेकिन अगर स्वतंत्रता के बाद से ही बच्चों को इस क्षेत्र की जानकारी दी गयी होती, उन्हें पढ़ाया गया होता तो आज हम और भी आगे निकल गये होते। आज आईटी क्षेत्र में हमारे बच्चे विश्व में सम्मान प्राप्त कर रहे हैं। यह सम्मान उन्हें २०-३० साल पहले मिल गया होता, अगर इस ओर पिछली सरकारों ने ध्यान दिया होता।
देश के विकास के लिए मजदूर बहुत महत्वपूर्ण होता है। उसके शोषण के लिए कौन जिम्मेदार है? मजदूरों के बिना देश की प्रगति बहुत दूर की बात है। लेकिन क्या पिछली सरकारों द्वारा मजदूरों को सुविधाएं दी गयी थीं। आज हमारी सरकार के माननीय मंत्री मजदूरों के लिए नये-नये कानून बनाकर उनको सुविधा देने के बारे में सोच रहे हैं।
अहमदाबाद को देश का मानचेस्टर कहा जाता है। गुजरात की सब मिलें आराम से चल रही थीं। लेकिन गुजरात में चिम्मन भाई पटेल की सरकार ने मिलों के बहुत से डिपार्टमेंट बंद करवा दिये। जो मजदूर उस समय १५० रुपये पर काम कर रहे थे उन्हें ८० रुपये में काम करने को मजबूर होना पड़ा था। जरा आप बताएं कि ये सारी मिलें किसके समय में बंद हुईं? लेकिन आज भारतीय जनता पार्टी की सरकार मजदूरों के हितों के लिए काम कर रही है।
आज हमारे देश में बिजली की दर जो इतनी ज्यादा है उसके लिए कौन जिम्मेदार है। अगर पिछली सरकारों ने हाइड्रो थर्मल प्लांट की सहायता से बिजली पैदा करने में रूचि ली होती तो क्या इंडस्ट्रीज बंद हुई होतीं, मिलें बंद हुई होतीं, छोटी-छोटी फैक्टि्रयां बंद हुई होतीं। आज भारतीय जनता पार्टी के शासन के अंदर उन फैक्टि्रयों, कारखानों और मिलों को जीवित रखने के लिए, हमारी सरकार सहायता और सब्सिडी देने के लिए चिंतातुर है। पिछली सरकारों द्वारा मजदूरों की भलाई के बारे में कभी नहीं सोचा गया, लेकिन भारतीय जनता पार्टी की सरकार आज उनकी भलाई की चिंता कर रही है। गांव के मजदूर जवानी लेकर शहर आते हैं और बुढ़ापा लेकर वापस अपने घर जाते हैं और फिर दर-दर की ठोकरें खाते हैं। उनके बारे में पिछली सरकारों द्वारा कभी नहीं सोचा गया। हमारी सरकार श्रमिकों को न्यूनतम वेतन देने के लिए प्रयत्नशील है। मजदूरों के काम के घंटे आज हमारी सरकार ने निश्चित किये हैं, पहले उन्हें २४-२४ घंटे काम करना पड़ता था।मजदूरों के काम के घन्टे निश्चित हुए हैं। निश्चित समय में वे अपना काम पूरा करें, यह भी एक चिन्ता का विषय है। सभी मजदूरों के लिए ईएसआई की सुविधा होनी चाहिए। पुरानी व्यवस्था को ठीक करते-करते समय लगेगा, लेकिन इस दिशा में प्रयत्न किया जा रहा है। मैं माननीय मंत्री जी से निवेदन करना चाहूंगा कि सभी मजदूरों के लिए ईएसआई की व्यवस्था होनी चाहिए। साथ ही उनके लिए बोनस की व्यवस्था होनी चाहिए। ग्रेच्युटी की व्यवस्था होनी चाहिए। छोटे उद्योगों में काम करने वाले मजदूरों के लिए ओवर टाइम एलाउन्स की व्यवस्था होनी चाहिए। इस दिशा में कानून बनाकर उनकी मदद करनी पड़ेगी।
आज मजदूरों का शोषण हो रहा है और यह शोषण वर्षों से चलता आया है। शोषण छोटे बालक और बालिकाओं का हो रहा है। बालिकाओं का यौन शोषण हो रहा है। इस बारे में शिकायतें मिलती हैं। इस समस्या के निदान के लिए कड़े-से-कड़ा कानून बनाकर काम करना पड़ेगा। सरकार द्वारा मकान बनाने की सुविधा दी जा रही है। लेकिन ऐसे मजदूर जो झौपड़-पट्टी में रहते हैं, नदियों के किनारे रहते हैं, शहरों के गलियारों में रहते हैं, उनके लिए अलग से मकान की सुविधा देने की व्यवस्था होनी चाहिए। मकानों की सुविधा उपलब्ध कराने के लिए जो भी सहायता हमें देनी है, वह देनी पड़ेगी।
जहां तक सेफ्टी और हैल्थ का प्रश्न है, इस ओर पहले ध्यान नही दिया गया। मैं जानता हूं, पहले जब किसी उद्योग में आग लगती थी, तो १००-१५० मजदूर जल कर मर जाते थे, मजदूर बाहर नहीं निकल पाते थे, लेकिन आज सेफ्टी की व्यवस्था करने के लिए माननीय मंत्री जी ने कानून बनाकर सेफ्टी की मांग को महत्व दिया है। इसके साथ-साथ उनकी हैल्थ के बारे में चिन्ता करनी चाहिए। जैसा मैंने कहा, ३० साल की जवानी की उम्र में मजदूर ५५ साल का लगता है। कोई भी व्यक्ति उसके शरीर को देखकर उसकी सही उम्र नहीं बता सकता है। उनके स्वास्थ्य के सुधार के लिए प्रयत्न किए जा रहे हैं। इस दिशा में भारतीय जनता पार्टी और सहयोगी दलों द्वारा इस दिशा में प्रयत्न किया जा रहा है।
दूसरी बात, मैं यूनियन्स के संबंध में कहना चाहता हूं। यूनियन्स के नाम पर उद्योगों को तबाह किया जाता है और उद्योगों को बन्द कर दिया जाता है। मिल-मालिकों के साथ बदमाशी करके रोजी-रोटी छीन ली जाती है। इसके साथ-साथ मैं कहना चाहूंगा कि एग्रीकल्चर पूरे देश में रोजी का क्षेत्र है। कृषि देश की शान है। अगर गांव आबाद होंगे, तो देश आबाद होगा। गांवों में कृषि योग्य जमीनें पड़ी हुई हैं। इस दिशा में कदम उठाने के लिए मैंने बजट चर्चा में सुझाव दिया था कि देश की भूमि इन गरीब मजदूर वर्ग में बांटी जाए, ताकि वे अपनी रोजी-रोटी कमा सकें। गांव में ही रहकर अपने लिए रोजी-रोटी प्राप्त कर सकें। इसके साथ ही होटल या छोटी जगहों पर जो मजदूर काम करते हैं, उनके साथ बहुत अत्याचार होता है। हाल ही में दिल्ली में एक घटना घटी है। एक छोटा लड़का घर में रोटी पकाने का काम करता था। जब वह भोजन बनाकर अपने मालिक के लिए लेकर गया, तो मालिक को भोजन पसन्द नहीं आया। मालिक ने तुरन्त घर आकर उस बालक का गला छूरे से काट दिया और वह मर गया। छोटी मजदूरों के साथ ऐसी घटनायें न हों, उनके संरक्षण के लिए हमें सोचना पड़ेगा। ऐसा भी होता है, इन परिस्थितियों की वजह से छोटे बालक गलत राह पर चले जाते हैं। इसलिए मेरा सुझाव है कि छोटे-मोटे होटलों में काम करने वाले बालकों के बारे में सरकार द्वारा एक सर्वें कराना चाहिए और देखना चाहिए कि भविष्य में इस तरह की घठनायें न हो। बेरोजगारी की समस्या को दूर करने के लिए जो बड़े पूंजीपति लोग हैं, उनके द्वारा नए उद्योग स्थापित किए जायें और दूर-दराज के गांवों में रहने वाले लोगों को रोजगार के लिए प्राथमिकता दी जाए। शहर में बड़ी-बड़ी इंडस्ट्रीज लगती हैं लेकिन गांवों में डिस्टि्रक्ट और ब्लॉक लैवल पर इंडस्ट्रीज नहीं लगती हैं। परिणामस्वरूप वहां के लोग गांव छोड़ कर शहर की ओर आते हैं जिससे शहरों में भीड़-भाड़ बढ़ जाती हैं। शहर के अन्दर आबादी बढ़ने से अन्य परेशानियां भी ज्यादा आती हैं। गांवों को मद्देनजर रखते हुए ये इंडस्ट्रीज वहां लगे, ऐसा काम करना चाहिए। ऐसे लोगों को उत्साहित करने की आवश्यकता है।
अय्यर जी ने बताया कि ग्रामीण सड़कें बन रही हैं, नेशनल हाईवे बन रहे हैं और ५० लाख आवासीय मकान बन रहे हैं। गरीब मजदूरों, दुखी, पीड़ित और शोषितों के लिए सरकार द्वारा जो काम हुआ है, मैं उसकी सराहना करता हूं। आर्थिक क्षेत्र में हमारी प्रगति हुई है। इस क्षेत्र में और प्रगति हम गरीब लोगों की ज्यादा सहायता करके कर सकते हैं। आबादी बढ़ने के साथ-साथ रोजगार के अवसर भी बढ़ाने चाहिए। आज हमारे सामने बेरोजगारी की समस्या है और इसके बारे में सभी लोग चिंतित भी हैं। अब रोजगार के अवसर जिस तरह निकाले गए हैं, वैसे पहले कभी नहीं निकले थे। रोजगार के अवसर बढ़ाने के लिए सरकार की तरफ से जो योजनाएं चल रही हैं, वे पहले नहीं चलायी गई थीं। अभी अय्यर जी ने कांग्रेस के शासन काल में जो कुछ काम हुआ, उसके बारे में यहां बताया। उस समय नारा दिया गया था कि " इन्दिरा गांधी लाओ, गरीबी हटाओ"अभी वह इसका बार-बार जिक्र कर रहे थे। मैंने सोचा कि गरीबी इस देश में है ही नहीं और वह उस समय हट गई थी। अब कहां गरीबी, अब कहां बेरोजगारी, अब कहां मुसीबत है? जो कुछ वह अब कह रहे हैं तो मुझे लग रहा है कि उस वक्त जो कहा गया था, वह गलत कहां गया था और गलत बात सब के सामने रखी गई थी। गरीबी, बेरोजगारी नहीं हटी है, वह अभी भी है। उन्होंने वास्तविकता सबूत के तौर पर यहां बतायी।
मैं ज्यादा वक्त नहीं लूंगा। मैं कुछ पंक्तियों में यही कहूंगा कि " हमारे कुछ भाई हैं मजदूर, सुख था उनके लाखों मील दूर, उनकी आंखों का चला गया था नूर। आपके शासन के समय उनकी आंखों का नूर चला गया था। मैं इतना जरूर कहूंगा कि सपना हो गया था चकनाचूर। मजदूरों का सपना टूट गया था। वे पीड़ित थे, शोषित थे, रोना रो रहे थे लेकिन भाजपा और उसके साथियों के शासन काल में आशा बंधी है भरपूर। मजदूरों, शोषितों, दलितों की अब आशा बंधी है। अब हम देखना चाहते हैं सदा खुश रहे हमारा भाई मजदूर। यह हम देखना चाहते हैं लेकिन आपने ऐसा कभी नहीं देखा। …( व्यवधान)आप इंडस्ट्रीज को ताला लगाने वाले हैं। आप जहां जाते हैं वहां ताला लग जाता है।
डॉ. रघुवंश प्रसाद सिंह (वैशाली): आप देखना चाहते हैं कि आपका खुश रहे हजूर।…( व्यवधान)
MR. DEPUTY-SPEAKER: Please stop this running commentary.
श्री रतिलाल कालीदास वर्मा : भाजपा के शासन में आशा बंधी है भरपूर और हम देखना चाहते हैं कि हमारे सदा सुखी रहे भाई मजदूर, फिर वापस आए उनके चेहरे का नूर, जीए और जीने दे, एक दूसरे को सेठ और मजदूर" सेठ भी जीए और मजदूर भी जीए, खुशी से जीए, चैन से जीए, भाइचारे से जीए, इस देश का विकास करे। आप मजदूरों को बहकाने की बातें मत करो। जो इंडस्ट्रीज फायदा पहुंचा रही है उन्हें बंद करने की बात मत करो। सरकार की तरफ से जो योजनाएं आती हैं, उनमें रोड़ा डालने की बातें मत करो। मजदूरों, सैनिकों के बारे में राजनीति करने की जरूरत नहीं है और कोई आक्षेप लगाने की जरूरत नहीं है। वे हमारे छोटे भाई हैं और हमारे परिवार के सदस्य हैं। उनके लिए जो करना चाहिए, वे हम सब साथ मिल कर करेंगे तो आने वाले समय में मजदूरों की आंखों का नूर वापस आएगा जो पचास साल से चला गया है।
SHRI TARIT BARAN TOPDAR (BARRACKPORE): Hon. Deputy-Speaker, Sir, the Ministry of Labour has a budget of around Rs. 971 and odd crore, out of which, the amount earmarked towards ‘salaries of the staff’ is around Rs. 126 crore. An amount of Rs. 7.5 crore has been earmarked for domestic and foreign travel; Rs. 130 crore and Rs. 465 crore for contributions and grant-in-aid respectively and so on and so forth. In the document, you will see that only the columns relating to the ‘staff payment and other things’ have been filled up, and the others are almost zero or reflect some notional value. It is just a scrap of paper that has been given.
It is all right that the Department has to be maintained and, for that purpose, Rs. 971 and odd crore has to be granted and, therefore, the Demands for Grants have been placed before us. It is all right. However, from the papers, the redundancy of the duties of the Government is clearly evident. The Government has some duties towards labour resource development, which has evolved over the years, and our esteemed colleague Shri Mani Shankar Aiyar dealt with it to some extent. It has evolved since Independence. Before Independence also, it has evolved, and it has got its history. Unfortunately, I want to state it on record that the Government has successfully made the role of the Government towards labour resource development and also the welfare aspect of labour redundant.
For labour resource development, ITIs and various institutions were formed to train labour to work in consonance with the programmes of the State. For its development and emancipation, as an Independent country, the targets set by the Planning Commission through successive Plan periods have been taken into consideration. Accordingly, the labour resources were sought to be developed in accordance with the needs and to keep pace with the development.
Labour is an essential force in a class-divided society. The upper classes, the ruling circles, to a great extent, have exploited this class. When the purpose of exploiting this class has been served, the Government of every country tried to evade the importance of the role of labour in the development process; it happened in our country also. In the atmosphere of imperialist-driven globalisation, we have found that the Government of India has glibly liberalised the participation or control of the Government. The role of the Government has been reduced to the standard of an onlooker leaving the labour force with tied hands and feet before the so-called market forces, that is, the big business houses. The big business houses are considered as the one and only main market force, which the Government takes into account.
The forces of labour can come into play as a market force if they are given some support, if they are given protection, if they are given training, if they are given education, if they are given shelter, and if they are given drinking water and other living facilities. Denying all these things, the labour has been stripped of all the materials they have, to come into play in the market face-to-face with the employers. The check and balance has to be maintained by the Government, by different laws, rules and regulations.
During his speech, my colleague Shri Mani Shankar Aiyar had mentioned about the Second National Labour Commission. Here, I would like to add that at least, three Committees have been formed. One of them has been referred to by Shri Mani Shankar Aiyar. All these three Committees almost concurrently suggested or recommended mainly two aspects of the Labour Commission Report, which has already been mentioned. I do not want to dilate on that. One is regarding Industrial Disputes Act, to abolish that section. The other is regarding the Contract Labours Act.
Sir, an endeavour has been sort to be afoot to form, to institute a statutory body to look after the pension fund which will be realised from the employers, and that body will look after, manage, disburse and do all that is necessary regarding pension of the employees, which is a social security aspect.
श्री लक्ष्मण सिंह : उपाध्यक्ष महोदय, इतने महत्वपूर्ण विषय पर चर्चा हो रही है और सत्ता पक्ष की बैंचें पूरी खाली पड़ी हुई हैं। इस पर आपकी तरफ से कुछ व्यवस्था दी जाए। यह बहुत महत्वपूर्ण विषय है, देश के मजदूरों का प्रश्न है, देश में बढ़ती हुई बेरोजगारी का प्रश्न है और सत्ता पक्ष का यह रवैया है। आपकी तरफ से कुछ व्यवस्था दी जानी चाहिए। संसदीय कार्य मंत्री को बुलाइये, वह यहां आयें।
MR. DEPUTY-SPEAKER: Ministers are here.
… (Interruptions)
SHRI MANI SHANKAR AIYAR : if the rules permit, I would like to move a Motion of No Confidence against this Government because nobody is sitting there.… (Interruptions)…It is only out of the kindness of your heart that you are allowing this Government to last, otherwise we would have thrown them out of the office… (Interruptions)…It is shameful… (Interruptions)
SHRI BIKRAM KESHARI DEO (KALAHANDI): We are all here… (Interruptions)
SHRI A.C. JOS (TRICHUR): Even the Minister of Parliamentary Affairs is not here… (Interruptions)
श्री लक्ष्मण सिंह : संसदीय कार्य मंत्री को बुलाया जाए। उनके अनुपस्थित रहने का क्या कारण है।
MR. DEPUTY-SPEAKER: The concerned Minister is here.
… (Interruptions)
SHRI BIKRAM KESHARI DEO : The hon. Labour Minister is here. The hon. Minister of Textile is here. Many Ministers are here… (Interruptions)
उपाध्यक्ष महोदय : संसदीय कार्य मंत्री यहां हैं।
MR. DEPUTY-SPEAKER: Let Shri Topdar continue.
… (Interruptions)
SHRI TARIT BARAN TOPDAR : Sir, pension is a part of the social security measure.… (Interruptions)
MR. DEPUTY-SPEAKER: The concerned Minister is here. The Ministers of State in the Ministry of Parliamentary Affairs are also here.
… (Interruptions)
श्री रामजीलाल सुमन (फिरोजाबाद): क्या सदन में और सांसदों की आवश्यकता नहीं है, क्या अकेले संसदीय राज्य मंत्री पर्याप्त हैं। इससे प्रदर्शित होता है कि मजदूरों के विषय में इनकी दिलचस्पी नहीं है। यह विषय इस सरकार के लिए महत्वपूर्ण नहीं है। इस विषय से इस सरकार का कुछ लेना-देना नहीं है। यह हाजिरी प्रदर्शित करती है कि मजदूरों से इस सरकार का कोई सरोकार नहीं है।
SHRI PAWAN KUMAR BANSAL : Sir, Demands for Grants of the Labour Ministry are being discussed. … (Interruptions)... It is a very serious issue.
संसदीय कार्य मंत्रालय में राज्य मंत्री तथा श्रम मंत्रालय में राज्य मंत्री (श्री विजय गोयल) : आपने ध्यान दिलाया, ठीक किया, किन्तु कौन से विषय पर कौन से दल के कितने लोग हैं, वह विषय नहीं है। हमारे केन्द्रीय मंत्री बैठे हुए हैं और आपकी बातें सुन रहे हैं। सरकार की तरफ से रिप्रेज़ेन्टेशन है। …( व्यवधान)
डॉ. रघुवंश प्रसाद सिंह :क्या सत्तापक्ष की कोई जवाबदेही नहीं है? …( व्यवधान)
श्री शिवराज वि.पाटील (लातूर) : उपाध्यक्ष महोदय, २० सालों में हम इस विषय पर चर्चा कर रहे हैं और फॉर्मैलिटी पूरी करने के लिए एक मनिस्टर और दूसरे पार्लियामेंट्री अफेयर्स मनिस्टर बैठें तो काम नहीं चलेगा। आपका व्यवहार यह बताता है कि मज़दूरों के प्रश्नों पर हमारी मानसिकता क्या है। ७५ प्रतिशत मज़दूरों की जनसंख्या के संबंध में यह हमारी मानसिकता बताता है। हम फॉर्मैलिटी की बात नहीं कर रहे हैं, कानून की बात नहीं कर रहे हैं, हम मानसिकता की बात कर रहे हैं और यह उसका प्रतबिम्ब है। …( व्यवधान)
SHRI TARIT BARAN TOPDAR : Sir, pension is one of the aspects of social security measures. More than 95 per cent are not under a cover of any social security scheme.
When the labour Department is bent upon drawing a scheme as to how to draw more and more of our country men under the social security scheme, the Government is trying to shirk off the responsibility of social security measures, that is in their hands, to the hands of a statutory body. In the name of a statutory body, it will go down to the hands of the market forces once again.
MR. DEPUTY-SPEAKER: Shri Topdar, there are four other speakers from your Party to speak.
SHRI TARIT BARAN TOPDAR: I shall not accuse the Labour Ministry for creation or abolition of jobs which take place as a result of the basic economic policies. The discrepancies of the facts and figures have been very splendidly elaborated and exposed by Shri Mani Shankar Aiyar. But, I shall charge the Ministry to be mindless and heartless in giving wrong figures of employment, and not giving the figures of entrenchment and other aspects of the shrinkage of jobs, and also not protecting the labour from the attack of the employer, promoter, and for denying welfare measures to the workers. In a class divided society, when the Welfare State concept has been given a go-by, the under-privileged, the working class, the peasantry will be the worst sufferers. They will have to bear the brunt of the whole mess that is going to happen. When the bogey has been raised by the employers that the labour has been responsible for the slump in the economy, in order to be competitive in the production and productivity, labour- relation has to be re-oriented.
The Production system has to be re-organised and improved to a level, to be compatible with the international standards. In this case, I say that Shri Mani Shankar Aiyar has expounded the point. But in his splendid diction, he has omitted to point out the role that they should have played, which was not played well. There should have been some admittance of the fact that during the period of five years from 1991-1996, the process of getting the Labour Ministry redundant had started. Very little measure was taken in regard to this aspect. It was the responsibility of the employers to develop production, to keep pace with the international standards, globalisation and globalised aspect. Who prevented them from taking measures? Is it the labour that prevented them to upgrade or to modernise the industry? The responsibility was with the Government, with the politicians, with the bureaucrats and with the members of the Planning Commission. The act committed by them was sought to be thrown on the shoulders of the workers. The awakened working class will take on the system very soon and you must be prepared for that.
श्री चन्द्रकांत खैरे (औरंगाबाद, महाराष्ट्र) : उपाध्यक्ष महोदय, मैं श्रम मंत्रालय के नियंत्रणाधीन अनुदान मांगों का समर्थन करने के लिए खड़ा हुआ हूं, लेकिन समर्थन देते हुए कामगारों के बारे में कुछ कहना चाहता हूं। कामगारों और श्रमिकों के बारे में सदन में बहस के समय बहुत अच्छे मुद्दे उठाए गए हैं। सदन के माननीय सदस्य श्री मणि शंकर अय्यर जी ने बहुत अच्छा भाषण दिया। मैं यह बताना चाहता हूं कि श्रमिक विभाग निजी विभाग की तरह काम करता है। सार्वजनिक क्षेत्रों में काम करने वाले लोगों का जनप्रतनधियों के साथ सदा सम्बन्ध कायम रहता है। मुम्बई में और मेरे निर्वाचन क्षेत्र संभाजी नगर औरंगाबाद में कई उद्योग लगे, लेकिन आज परिस्थिति ऐसी है कि बहुत से उद्योग बन्द होते चले जा रहे हैं। उद्योगों के बन्द होने के कारण अलग-अलग हैं।
महोदय, पहले यह कहा जाता था कि श्रमिकों के कारण ये कारखाने बन्द होते जा रहे हैं। उसमें भी कुछ श्रमिक यूनियनों ने बहुत अति की और उद्योगों को चलने से रोकने का प्रयास किया जिसके कारण ऐसी धारण बनी कि श्रमिकों के कारण उद्योग बन्द होते जा रहे हैं, लेकिन उस समय भी हमने यही कहा कि अगर इंडस्ट्री टिकेगी, तो हमारे नौजवानों को रोजगार मिलेगा। इस भावना को पैदा कर के हमने बहुत अच्छा माहौल तैयार किया। इसी भावना से बहुत से कामगारों की रोजी-रोटी अच्छी तरह से चल रही थी, लेकिन जब से हिन्दुस्तान डब्ल्यू.टी.ओ. का सदस्य बना है, हिन्दुस्तान में लिब्रेलाइजेशन, प्राइवेटाइजेशन और ग्लोबलाइजेशन यानी उदारीकरण, निजीकरण और वैश्वीकरण की नीति बनाने के बाद अभी नया लेबर रिफार्म बिल बनने जा रहा है।
मैं सबसे पहले आदरणीय मंत्री जी का अभिनन्दन करूंगा क्योंकि हमने उनसे रिक्वैस्ट की थी कि आप प्राविडेंट फंड का इंटरैस्ट जो ९.५ परसेंट है, उसे कम न करें। यदि आप इस इंटरैस्ट को ज्यादा बढ़ायेंगे तो लोग खुश होंगे। यह उनके ऊपर ही डिपेंड करता है। मैं कहना चाहता हूं कि मैं भी काम करने वाला कर्मी था। मैं हर साल देखता था कि प्राविडेंट फंड का इंटरैस्ट कितना बढ़ा है। मंत्री जी के ऊपर वित्त मंत्रालय से या किसी अफसर से दबाव आ रहा है कि वे इसका इंटरैस्ट कम करें लेकिन हमारे मंत्री जी बहुत सक्षम हैं और उन्होंने उस इंटरैस्ट को कम न करके बहुत बोल्ड स्टैंड लिया है। इसलिए मैं उनका अभिनन्दन करता हूं। …( व्यवधान) श्रमिक क्षेत्र में हमारी भारतीय कामगार सेना कार्यरत् है । कई कम्पनियों में उसका वर्चस्व है जैसे एयरपोर्ट अथॉरिटी, एयरवेज सर्विसेस, होटल्स वगैरह में वे हैं। हमारी शिवसेना की जो नीति है, माननीय बाला साहेब ठाकरे जी ने ऐसी नीति बनाई है कि आप लोग चक्का जाम करके अपनी रोजी रोटी मत गंवाओ। आप अपना काम करते रहो और यदि आपके साथ अन्याय होता है तो उस कम्पनी का काम करते हुए आप उस अन्याय को दूर करने के लिए ऐजीटेशन करो लेकिन कम्पनी का चक्का जाम मत करो। शिवसेना की इसी भूमिका के कारण आज महाराष्ट्र में कई कम्पनियां शिवसेना के पास हैं। …( व्यवधान)महाराष्ट्र के अलावा बंगाल में और भी राज्यों में कई कम्पनियां हैं।
मैं दुख के साथ कहना चाहता हूं कि आज बहुत सी कम्पनियों की जो हालत खराब है, उसके अलग-अलग कारण हैं। पिछले समय इंडियन एक्सप्रैस ने एक सीरीज निकाली थी कि कई उद्योगपत्तियों ने करोड़ों रूपये बैंकों से लिये हैं। हमारे वित्त राज्य मंत्री यहां बैठे नहीं हैं। वे इस समय यहां से चले गये हैं। मैं कहूंगा कि यह फाइनेंस डिपार्टमैंट का सब्जैक्ट है। फाइनेंस डिपार्टमैंट के माध्यम से कई बैंकों के सी.एम.डी. ने उनके साथ मिलीभगत करके करोड़ों रूपया जैसे ८००, ९००, १२०० या १३०० करोड रुपये कम्पनियों को दे दिये हैं। इसके बावजूद भी उन कर्मचारियों की स्थिति बहुत खराब है। इस तरफ उन्होंने कोई ध्यान नहीं दिया, यह हमारा आरोप है। जब हम निजीकरण, आधुनिकीकरण या वैश्वीकरण की नई नीति अपना रहे हैं तो उसका क्या फायदा है ? आज हमारे कामगार सेफ नहीं हैं।…( व्यवधान)
श्री प्रियरंजन दासमुंशी (रायगंज) : आप उन पर दबाव नहीं डाल रहे हैं। …( व्यवधान)
श्री चन्द्रकांत खैरे : हम दबाव डाल रहे हैं। …( व्यवधान)अभी बहुत बड़ा मोर्चा निकलने वाला है। …( व्यवधान)श्री बाला साहेब ठाकरे और श्री उद्धव ठाकरे ने यह कहा है कि …( व्यवधान)समर्थन वापसी की बात नहीं है। समर्थन देकर ही हम उनको बतायेंगे। आज शिवसेना के कारण ही लेबर रिफार्म बिल लोकसभा में पास नहीं हुआ। हम उसे पास नहीं होने देंगे। इसका कारण यह है कि माननीय बाला साहेब ठाकरे ने यही कहा कि पहले यह बिल कामगारों के हक में हो। यह श्रम विभाग हमारा हार्ट है। पोलीटशियन का हार्ट कामगार विभाग है। अगर आप उनकी तरफ ध्यान नहीं देंगे तो कुछ नहीं होगा। अभी परसों श्री उद्धव ठाकरे ने कहा है कि हम पाकिस्तान से क्या हाथ मिलायेंगे? हम पहले कामगारों से हाथ मिलायें। यदि हम उनसे हाथ मिलायेंगे तो यह देश अच्छा चलेगा। यह इंडस्ट्री टिकेगी तो केवल श्रमिकों के कारण ही टिकेगी, इसके अलावा नहीं टिकेगी।…( व्यवधान)
श्री प्रियरंजन दासमुंशी: आप अरूण शौरी जी को समझाइये।…( व्यवधान)श्री बाला साहेब ठाकरे जी मुम्बई में कैद करके उन्हें समझायें।…( व्यवधान)
श्री चन्द्रकांत खैरे : हम उनको बाहर नहीं जाने देंगे। हिन्दुस्तान पेट्रोलियम, भारत पेट्रोलियम और आर.सी.एफ. का जब निजीकरण होने जायेगा, तब हम उनको बाहर नहीं जाने देंगे। …( व्यवधान)अरुण शौरी जी मुम्बई में नहीं आ सकेंगे, यह हमारा वायदा है। …( व्यवधान)
श्री प्रियरंजन दासमुंशी: हाउस में यह आपका कमिटमैंट है।…( व्यवधान)
श्री चन्द्रकांत खैरे : हिन्दुस्तान पेट्रोलियम और भारत पेट्रोलियम में हमारे नौ हजार मराठी कामगार हैं। …( व्यवधान)
SHRI S. JAIPAL REDDY (MIRYALGUDA): Sir, I am the Chairman of the Privileges Committee. It should be referred to me.… (Interruptions)
श्री चन्द्रकांत खैरे : यह उनकी बातों में नहीं है। हमारी शिवसेना की नीति अलग है। उसके लिए हम कोई कम्प्रोमाइज नहीं करते। …( व्यवधान)
डॉ.विजय कुमार मल्होत्रा (दक्षिण दिल्ली): वहां कांग्रेस की गवर्नमैंट है इसलिए आप कैसे पकड़ेंगे।…( व्यवधान)
श्री चन्द्रकांत खैरे : कांग्रेस की गवर्नमैंट कुछ नहीं कर सकती।…( व्यवधान)
हमारी शिवसेना के सामने कांग्रेस वाले कुछ नहीं करेंगे।…( व्यवधान)
श्री प्रियरंजन दासमुंशी: ठाकरे जी की यह भी राय है कि अगर कांग्रेस अच्छी बात करे तो उसको भी सुनना चाहिए।…( व्यवधान)
श्री चन्द्रकांत खैरे : उपाध्यक्ष महोदय, समय ऐसे ही चला जा रहा है। …( व्यवधान)
उपाध्यक्ष महोदय : आप उस तरफ देखकर बात करेंगे तो आपका टाइम बर्बाद होगा।
...( व्यवधान)
श्री चन्द्रकांत खैरे : अगर आज इंडस्ट्री चलानी है तो सरकार की ओर से जितना अच्छा…( व्यवधान)
श्री मनोज सिन्हा (गाजीपुर): उपाध्यक्ष महोदय, श्री लक्ष्मण सिंह जी श्रमिकों के बारे में बहुत चिन्तित थे लेकिन जैसे ही विपक्ष की नेत्री गयीं, धीरे-धीरे उधर का यूनीफाइड फोर्स खत्म होता जा रहा है। लोग भागते जा रहे हैं। …( व्यवधान)
श्री प्रियरंजन दासमुंशी: विपक्ष की नेत्री को इतना आभास है कि उन्होंने मजदूरों की समस्याओं को सुनने के लिए दो घंटे यहां बिताए लेकिन सदन के नेता श्री अटल बिहारी वाजपेयी…( व्यवधान)श्री मनोज को छोड़ कर सरकार की तरफ से कितने आदमी हैं, उसकी गिनती कीजिए।…( व्यवधान)
श्री मनोज सिन्हा : जो इस बारे में बहुत चिन्तित थे, जैसे ही मालिक गईं, वे लोग पीछे-पीछे चले गए।
श्री प्रियरंजन दासमुंशी: मजदूरों के बारे में खैरे जी अकेले मेहनत कर रहे हैं, बाकी सब श्री अरुण शौरी जी के घर में बैठे हैं।
श्री चन्द्रकांत खैरे : मैं नया सांसद हूं।…( व्यवधान)
श्री एस.जयपाल रेड्डी : आप अच्छा बोल रहे हैं, हम आपका समर्थन कर रहे हैं।
श्री चन्द्रकांत खैरे : लेबर लॉ को सुधारने के बारे में एक बिल आ रहा है लेकिन उससे पहले भारत सरकार की ओर से कई ट्रेनिंग सैंटर्स खोले गए हैं। उसके लिए हम ऐप्रीशिएट करते हैं, लेकिन इसके लिए और भी ज्यादा प्रावधान करना चाहिए। हमारी लेबर यहीं ट्रेंड हो जाएगी और बाहर जाने का कोई मतलब नहीं होगा। आज चीन से जो भी मेटीरियल आ रहा है, उससे ऐसी भावना का निर्माण हो रहा है कि जो बल्ब तीन-चार रुपये में आता था, वह फेल होता जा रहा है। चीन का जितना भी इम्पोर्ट होता जा रहा है, उससे यहां कम्प्लीटली फेल्योर है। इसलिए मैं कहूंगा कि हमारा स्वदेशी, स्वदेशी जागरण मंच कहें, भारतीय कामगार संघ कहें या भारतीय मजदूर सेना कहें, इनके माध्यम से जो काम होता है, वही आगे बढ़ने वाला है। मैं कहूंगा कि आज हमें अपने श्रमिकों, अपने कामगारों को प्रोटैक्शन देने की जरूरत है।
15.57 hrs.(Shri Basu Deb Acharia in the Chair) महिला कामगारों के बारे मे कहना चाहूंगा कि उनको भी संरक्षण मिलना जरूरी है क्योंकि अभी इंडस्ट्रीज का माहौल खराब होते समय उनको फैसीलिटी देने से इंकार कर दिया गया। भारत सरकार के उपक्रमों, जैसे रेलवे, एयरपोर्ट अथॉरिटी, टेलीफोन, टेक्सटाइल मिल्स, पोस्ट ऑफिस आदि में १२०दिन, २४० दिन काम करने के प्रावधान के बाद यदि लोगों को परमानैंट नहीं किया जाता तो हमारे लेबर ऑफिसर्स उनके ऊपर एक्शन लेने जाते हैं। सैंट्रल गवर्नमैंट के रेलवे डिपार्टमैंट, एयरपोर्ट अथॉरिटी की स्थिति ऐसी है कि हम परसों एयरपोर्ट अथॉरिटी में गए थे, आप भी गए थे। वहां सत्रह-सत्रह सालों से लोग टेम्परेरी यानी कॉन्ट्रैक्ट बेसेस पर काम कर रहे हैं। सुप्रीम कोर्ट ने आदेश दिए हैं। एयरपोर्ट अथॉरिटी में हमारे जाने के बाद भी, यदि सैंट्रल गवर्नमैंट के अधिकारी कायदे-कानून का पालन नहीं करते तो उनके ऊपर एक्शन होना चाहिए। रेलवे, टेलीफोन डिपार्टमैंट एवं अन्य उपक्रमों में भी यही सब चल रहा है। मैं मंत्री जी से कहूंगा कि जितने भी सैंट्रल गवर्नमैंट के उपक्रम हैं, उनमें छानबीन करवाई जाए कि वहां लोग रूल्स अपनाते हैं या नहीं क्योंकि वे लोग ही हमारे पिलर्स हैं। जैसा मैंने पहले कहा कि करोड़ों रुपये लेकर उद्योगपति लोग यहां से चले गए लेकिन कामगारों के बारे में उन्होंने कुछ नहीं किया। कोई फॉरेन जा रहा है, कोई कहीं जा रहा है और पूरी कम्पनी को टेक-आफ करके चले गए।
16.00 hrs. हमारे यहां फतेजा कंपनी है। हमारे यहां एपीआई कंपनी है। ऐसी कई कंपनीज हैं। हमारे यहां गवर्नमेंट ऑफ महाराष्ट्र में मिलट्रॉन एक उपक्रम है। उसके कर्मचारी आज भी रो रहे हैं। उनको कोई संरक्षण नहीं मिल रहा है। वे वीआरएस मांग रहे हैं लेकिन उनके लिए वीआरएस वगैरह कुछ मिल नहीं रहा है। कुछ रूल्स रेगुलेशंस हैं या नहीं हैं ?स्टेट गवर्नमेंट के जो ऑफिसर्स हैं, उनके सामने सुनवाई होने के बाद भी कामगारों के प्रतनधि आते हैं लेकिन मालिकों के प्रतनधि नहीं आते हैं तो हम उनके लिए क्या करेंगे?आज हम लोग हिन्दुस्तान पैट्रोलियम, भारत पैट्रोलियम और बालको का तो हो गया, बालको में क्या हमारे एम्पलाईज रह सकते हैं ? वे एक मिनट में निकाल देते हैं। उनको क्या कोई संरक्षण है ? आज हमारे सरकारी उपक्रम में अगर हम लोग ध्यान नहीं देते, सरकारी उपक्रम सैल होने के बाद, डिसइंवेस्टमेंट होने के बाद उनका कोई मालिक नहीं रहेगा। सरकार की भी तो कुछ जिम्मेदारी होती है।
आज मैं कहूंगा कि सैंटॉर होटल जो मुम्बई में हैं, उसके बारे में भी मैंने यहां सवाल उठाया था। सहारा ग्रुप में जितना भी प्रोफिटे था, उन्होंने ले लिया। ५५० मराठी एम्पलाईज को वीआरएस का नोटिस दिया। जबर्दस्ती सिगनेचर उनसे ले लिये। जबर्दस्ती सिगनेचर होने के बाद उनके लिए कुछ भी नहीं किया। ५५० मराठी लोग भूखे, प्यासे मर रहे हैं। उनको केवल ५०-६० हजार रुपया दिया। इसलिए मैं कह रहा हूं कि कुछ कायदे स्टि्रक्ट करिए चाहे ऑटोमोबाइल्स प्रोडक्ट्स ऑफ इंडिया हो, जो मेरे यहां की कंपनी है। आज वहां के लोग भूखे प्यासे मर रहे हैं। तीन महीने से एक पैसा भी उनको नहीं दिया गया। एक वर्ष पहले से १०००, २००० रुपया दिया। हमने चेन्नई में मीटिंग की थी। मालिक नहीं आए। यह बहुत महत्वपूर्ण इश्यू है। हमारे लोग लेबर रिफॉम्र्स बिल लाते हैं। इंडस्टि्रयल एडवाइजर हम फिक्की और सीआईआई को बोलते हैं। फिक्की के चेयरमैन कौन हैं ? फिक्की के चेयरमैन श्री मुथिया हैं। उनकी फैक्टरी एपीआई है। उन्होंने २५० करोड़ रुपये का बैंकों में गवन किया। खुद खा गये। २५० करोड़ रुपया उन्होंने डुबो दिया और इतना होने के बाद भी हमारी सरकार के सब मंत्री वहां फिक्की जाते हैं और फिक्की का सारे न्यूजपेपर में आता है। लेकिन जो फिक्की का चेयरमैन कामगारों, श्रमिकों को मरवा रहा है, वे भूखे, प्यासे मर रहे हैं और वे अपने बीबी, बच्चों के साथ वहां अनशन पर बैठते हैं। कलैक्टर भी वहां जाते हैं, हमारे एम.पी, एम.एल.ए. जाते हैं, वे भी कुछ नहीं कर पाते हैं। इसके लिए कुछ संरक्षण होना चाहिए। जो फिक्की का चेयरमैन अपनी कंपनी के लोगों को पनाह देने के लिए आगे नहीं आते और यहां गाइडलाइन्स देने लगें तो ऐसे लोगों को यहां रखना गलत है।
सभापति महोदय : अब आप समाप्त करिए।
श्री चन्द्रकांत खैरे : हमारे यहां NTC की टैक्सटाइल मिल में भी यही चल रहा है। वीआरएस नहीं देना चाहते हैं। जितनी इंडस्ट्रीज होती हैं, मालिकों के कारण तबाह होती हैं, श्रमिकों के कारण नहीं होती। आपने सर्वे देखा होगा। हमारा कहना है कि आज पूरा माहौल अच्छा करना है, उद्योग अच्छा चलाना है और कामगारों को विश्वास में लेना चाहिए। कई प्रदेशों में, विदेशों में अच्छी-अच्छी जगह में कामगारों के बारे में श्रमिकों के बारे में बहुत अच्छी सुविधाएं हैं। यहां भी देनी चाहिए। चाइना में भी यही बात हुई। चाइना में सुविधाएं पूरी दी गई। हमारा कहना है कि रुल्स एंड रेगुलेशंस जो बने, वे कामगारों के फेवर में बने, मालिकों के फेवर में नहीं बने। एक हजार मजदूरों को एक मिनट में निकाल देना और उनको कोई पूछने वाला नहीं है। वे कहां जाएंगे?वे जनप्रतनधियों के घरों पर आकर नारेबाजी करते हैं। लेबर-ऑफिसर से लेकर लेबर कमिश्नर तक उनकी बात सुनने के लिए तैयार नहीं हैं। हम फोन करते हैं लेकिन मालिक हमारे से बात नही करता। क्या हम उन्हें पकड़कर लाएं। हमारे पास प्रीवेंटिव ऑफ वेजिज एक्ट और बोनस एक्ट में नियम बने हुए हैं और अगर कोई उन नियमों को भंग करता है तो हम उसको प्रोसीक्यूट कर सकते हैं। पेमेंट नहीं दिया तो उन्हें पकड़कर लाओ। एफआईसीसीआई के चेयरमैन जो API के मालिक है उन्होनें प्रोवीडेंट फंड का शेयर का पैसा भरा नहीं है। आप कमिश्नर को आदेश दीजिए, उसको पकड़कर लाएंगे। उसका कौन जिम्मेदार है, उसको तिहाड़ जेल में भेजना चाहिए। मैं पूछना चाहता हूं कि ऐसे लोगों के बारे में आप क्या करेंगे? न्यू लेबर पॉलिसी लागू करने के लिए हमें श्रमिकों के हित में कानून बनाना पड़ेगा। इंडस्ट्री को बढ़ाने के लिए स्पेशल इकोनोमिक जोन्स और फ्री एक्सपोर्ट जोन्स में लेबर लॉ तो नहीं लगता, लेकिन श्रमिकों और स्टॉफ की सुरक्षा के लिए, उनके संरक्षण के लिए कोई न कोई पालिसी होनी चाहिए। हमें सोचना चाहिए कि इंडस्ट्री क्यों नहीं चलती है। कारण साफ है कि उन्हें बिजली, रोड, पानी, टेलीफोन और ट्रांसपोट्र्स की सुविधा नहीं मिलती है। बैकों से और कंपनी के जो पार्टनर्स रहते हैं उनमें विवाद रहता है। मैं तो यह कहूंगा कि कामगारों को पूरा संरक्षण दीजिए। हमारी भारतीय कामगार सेना, सभापति जी, आपकी भी यूनियन है, सभी ने मिलकर बहुत बड़ी रैली की थी। हम सब इस मामले में साथ हैं। भारतीय कामगार सेना, सीटू, इंटक, एटक, भारतीय मजदूर संघ सभी साथ हैं। कायदे कानूनों के बारे में मैं भाषण नहीं करना चाहता हूं। मैं बिल को अपना समर्थन देते हुए आपको धन्यवाद देना चाहता हूं कि आपने कामगारों का समर्थन और संरक्षण करने के लिए, मुझे बोलने के लिए समय दिया।
SHRI H.D. DEVE GOWDA (KANAKPURA): Mr. Chairman Sir, I will not take much time of the House. I am going to raise only two-three issues which have come to my knowledge.
The growth rate of employment has declined in the last ten years. One of the senior Members of the then ruling party and the present principal Opposition party gave almost all the facts and figures. I was listening to his marathon speech. I do agree with him. But the question is how to solve this problem. We have accepted the New Economic Policy, the New Industrial Policy, and the New EXIM Policy. The era of globalisation, liberalisation and privatisation has started. The end-result of all this has been that production by machine has destroyed production by masses. The question is how to revive production by masses which has been destroyed by production by machine. In every walk of life we are seeing that employment has been declining. It is the case not merely in the industrial sector, but even in the agricultural sector and the agro-based industry, what his goodself mentioned that there has been a decline is a fact. Sir, when we were in office for a short duration of ten and a half months - ten months and twenty days - we had gone through the various problems which we were facing in those days. Most of the textile industry is in Mumbai. The jute industry is in your State. For the coffee industry, the labour laws are there but the labourers are begging before the planters to give them three working days in a week. They say they will work for three days and keep quiet. This is the situation that is prevailing. So, it is very difficult to overcome this problem. Our NDA friends tried to take very vigorous steps for implementing the second phase of economic reforms. When they came to power, they said: "We would go all out and want to sell off even such private sector undertakings which we have classified as Navratnas, the profit making industries, who will come to take a loss-making private sector undertaking?" This was the stand taken by the Prime Minister. I was also there in 1998 when the Prime Minister took this decision. Now, I do not want to go into all these issues.
Sir, almost all issues in the last ten years have gone from bad to worse as Shri Mani Shankar Aiyar was mentioning. There is no need to go for the figures. They have been supplied by the Government itself. There are only two issues in your own State. Recently I went to Calcutta. The Jute industrial workers met me and tried to submit a memorandum. More than six labourers actually committed suicide. I have no union as you people have. You are primarily fighting for the cause of the organized sector. That is one of the bases for Left Parties. When I went there, the families of those labourers who had committed suicide approached me. I addressed a small group of people. Sir, according to the information supplied by the Ministry of Textiles, more than four million families are dependent on jute cultivation and about two lakh workers are today in the streets. About five or six jute mills are under the control of the National Jute Corporation of India. The wages have not been paid. In West Bengal, there are 59 jute mills. The hon. Minister knows more than all of us. … (Interruptions) Jute mills are located in West Bengal. There are three each in Bihar and UP. Fifty nine out of the total 76 jute mills are located in West Bengal. These are the official figures. For 14 years, one jute mill in Kanpur has been closed. The number of sick mills as on 13.7.2002 is 38, excluding one closed mill. The number of mills referred to BIFR at present is 30. Out of the total 76 mills, 59 jute mills are located in West Bengal, three each in Bihar and UP, seven in Andhra Pradesh, and one each in Assam, Orissa, Manipur, Tripura and Madhya Pradesh. Sir, I would like to draw the attention of the hon. Labour Minister to this. He is also coming from an agriculturist family. I have great respect for him.
I have got personal regard for him. I would like to ask him a question. Is there any uniform policy so far as the Voluntary Retirement Scheme is concerned? The Government has one type of policy for bank employees and another type of policy for industrial employees. Is there any scheme for agro-based industries where the employees have been thrown out due to closure of mills, whether they are sugar mills or textile mills or jute mills? How much wages to be paid is still pending?
Sir, I went to Modi Nagar and a textile mill was closed there. I do not want to take the name of the industrialist here. The mill was closed. The entire stretch of land of that industrial complex is just like gold and it has been allowed to be diversified now. They have now started setting up educational institutions like medical colleges, engineering colleges, etc. But wages to the labourers of the closed mill have not been paid. When they want to take the entire benefit of the value of the land, is it not the responsibility of the Department of Labour to pay the wages due to the labourers? Is the Labour Department or the Government functioning?
Sir, in the case of bank employees, there is the Voluntary Retirement Scheme. If a first division clerk or a second division clerk in a bank who has still got seven or eight years of service opts for voluntary retirement, he will get Rs. 10 or Rs. 15 lakh and some officers will get Rs. 30 lakh in addition to pension. Under the Voluntary Retirement Scheme meant for bank employees, an amount of Rs. 12,000 crore have been paid. Is the same yardstick applied for employees in other sectors? Should it not be thought over by the Government? The same yardstick should be applied to one and all, even to the employees in the organised sector. That is what I want to stress on the Government and the Labour Minister. On this issue, if the hon. Minister makes an assurance that whatever wage arrears are due to the labourers in the jute industry would be paid to them, I think he would be doing a great service to them.
Sir, an employee actually came to me and narrated his pitiable condition He lifted the upper part of his cloth and shown his stomach to me. He said that there are seven children in his house. He said he boils seven potatoes and gives one potato each to every child. I am not making any exaggeration or a false allegation here, but this is the sorry state of affairs of a labourer who came before me and cried. You might have seen these kind of things everyday. So, when they have swallowed the valuable land which has been earlier given either by the State Government or the Central Government and when they are allowed to diversify the land and start any type of industries that they want, should they not pay the wages due to the workers? Should some compensation not be paid to the workers who have worked for 25 years in the industry? As a former Chief Minister of Delhi and as a person coming from the family of a farmer, I request the hon. Minister to look into these things.
Sir, the last point that I want to make pertains to my State. A very prime hotel was sold in Karnataka and that is coming under the Ministry of Tourism. The new management of the hotel declared that there would be no retrenchment of workers although they could avail the attractive Voluntary Retirement Scheme. This was the declaration made at the time of the sale of that hotel. Both the NDA Government and the Congress Government have colluded to part with such a valuable property. In the city of Bangalore, the hon. Minister might have stayed in Ashok Hotel. That property is today worth Rs. 200 crore. I do not want to try to dig all these issues which ultimately the people will decide. The management says:
"The new management of the hotel today declares that there will be no retrenchment of the workers, although they can avail the attractive voluntary retirement scheme."
Today, they have removed 121 workers. It is just like hire and fire. We have seen this in the Western world but we do not know whether in our country that system has been brought into force. It is utter disgrace.
I went to Quilon in Kerala. Somebody took me there. The hotel having 420 posh rooms was sold for Rs.42 crore. The value of the property is worth Rs.250 crore. I do not want to blame the Minister. He is not responsible for all these things. He is not concerned with all those things. But at least he can protect the labourers, the workers. Whatever agreement has been entered into at the time of selling of this prime property, should be adhered to. It is not the property built by the NDA Government. It is the property built by the previous rulers. Whether it is Congress or any other Government, I am not bothered with that. This is country’s property. It is our national property and it is sold at throw away prices.
SHRIMATI MARGARET ALVA (CANARA): This money belongs to the people of India.
SHRI H.D. DEVE GOWDA : That money might have been invested by the Congress Government or anybody else, that is not the issue. At least, should they not take substantial protective measures to safeguard the interests of the workers? What they do is that just a notice is put on the board that the workers have been dismissed. Please look into all these things.
There is the case of Ashok Hotel, Bangalore. There is the case of Ashok Hotel, Hassan. Is there any agency or organisation to look into these things whether any follow up action has been taken or not or whether these people have adhered to the agreement signed on the day of the sale? Can they enforce all these things? I want a categorical answer from the hon. Minister, at least, on this.
They talk about social security issues. All these are dreams. We talk about social security measures in the unorganised sector, in the landless labour sector. It is just a dream when they are unable to waive off one year’s interest for the farmers. Social security measures is a very laudable expression. I do not want to go into all these details. We have seen enough of this. So, I would request that these issues should be taken up when you have entered into an agreement.
I raised only two issues of jute labourers and hotel workers. I would request the hon. Minister to try to enforce these agreements for the benefit of labourers and workers. With these words I express my sincere thanks to you.
SHRIMATI MARGARET ALVA : Sir, all those, who are defaulting the banks and all those who owe crores of rupees by way of NPA to the Government are today in the Prime Minister’s Advisory Council. When they are there, how can you have correct policies? They are all sitting and advising the Prime Minister. They owe to the IFCI Rs.1,500 and odd crore. I asked this in Parliament but there was no reply and this is the answer given by the Finance Minister in the House.
SHRI MANI SHANKAR AIYAR : Rupees one lakh crore by way of NPAs and rupees one lakh crore by way of unpaid taxes. That comes to rupees two lakh crore… (Interruptions) They are the advisors to the Government… (Interruptions)
श्री रतन लाल कटारिया (अम्बाला) :सभापति महोदय. जब भी मेरी बोलने की बारी आती है तो कांग्रेस वाले मित्रों और दूसरों के पेट में दर्द क्यों हो जाता है?
MR. CHAIRMAN : Please take your seats.
… (Interruptions)
SHRI PON RADHAKRISHNAN (NAGERCOIL): Sir, they have extended that Chairman’s tenure by three times… (Interruptions)
SHRI P.H. PANDIAN (TIRUNELVELI): Sir, the defaulters should be brought to book… (Interruptions)
SHRIMATI MARGARET ALVA : Let their property be attached and let the workers get their dues… (Interruptions) Send them to jail and then the workers will get justice… (Interruptions)
श्री सुरेश रामराव जाधव (परभनी) : सभापति महोदय, जितनी कम्पनियां हैं, उनके एन.पी.एज. का डैक्लेयरेशन हाउस में होना चाहिये।
MR. CHAIRMAN: Please take your seats.
SHRI P.H. PANDIAN : Let not any defaulter be defended here. We are working for our livelihood.
MR. CHAIRMAN: Shri Pandian, please take your seat.
श्री रतन लाल कटारिया: सभापति महोदय, वर्ष २००३-२००४ की डिमांड फॉर ग्रांट्स से संबंधित जो पैरा ६० में लेबर मनिस्ट्री से संबंधित डिमांड्स आई हैं, मैं उनके समर्थन में बोलने के लिए खड़ा हुआ हूं। आज देश को आजाद हुए ५५ वर्ष से अधिक हो गये हैं और इस देश की जनता ने वभिन्न राजनीतिक दलों का राज देखा है। देश की जनता ने श्रीमती इन्दिरा गांधी का भी राज देखा, जब वह गरीबी हटाओ का नारा देकर जनता के बीच में जाया करती थीं और गरीबों और मजदूरों के वोट बटोर लिया करती थीं लेकिन जैसे ही सत्ता में आकर वह बैठती थीं तो फिर उन्हें धन्नासेठों का ख्याल आता था और गरीब बेचारा यही कहता रहता था कि मैं तो मिट्टी के मोल बिक गया और जवानी मेरी कर्जे में ढह गई।
अभी आदरणीय देवेगौड़ा जी बोल रहे थे, लेकिन अपने समय में जब वह प्रधान मंत्री थे तो २२.७.१९९७ को दलितों के अधिकारों पर हनने करने वाले पांच मेमोरेंडम इन्होंने डी.ओ.पी. से जारी किये, जिनके अंतर्गत दलितों का आरक्षण छीन लिया गया था - चाहे वह बैकलॉग था, चाहे वह कैरी फॉरवर्ड था और एक के बाद एक उन डी.ओ.पी. के ऑर्डर्स का बहाना बनाकर इन्होंने छोटे कर्मचारियों और मजदूरों के रोजगार छीन लिये थे। मैं वर्तमान सरकार को बधाई देना चाहता हूं कि प्रधान मंत्री जी तथा श्री जटिया जी के इनीशिएटिव्ज पर जो दलित विरोधी कानून डी.ओ.पी. के ऑर्डर्स के द्वारा लाये गये थे, उनमें से तीन को बदला गया। आज गरीबों और मजदूरों के लिए रोजगार के नये अवसर पैदा हुए हैं। कुछ हमारे साथी कह रहे थे कि वर्तमान सरकार के समय में बेरोजगारी बढ़ी हैं, रोजगार के अवसर पैदा नहीं हुए हैं। मैं बताना चाहता हूं कि वर्तमान सरकार ने पिछले तीन सालों में, वर्ष २०००-२००१ में ७३ लाख, तीन हजार लोगों को रोजगार दिया। इसी तरह से वर्ष २००१-२००२ में ७८ लाख, छ: हजार लोगों को रोजगार दिया।…( व्यवधान)
श्री लक्ष्मण सिंह : सोर्सेज क्या हैं।
श्री रतन लाल कटारिया: मेरे पास हमारे अचीवमैन्ट्स के सोर्सेज हैं, जो वभिन्न डिपार्टमैन्ट्स के द्वारा जारी किये गये हैं।…( व्यवधान)इसी तरह से वर्ष २००२-२००३ में ८२ लाख, तीन हजार लोगों को रोजगार मिला। लोगों को जो रोजगार मिला है यह नेशनल हाइवे डेवलपमैन्ट प्रोजैक्ट में प्रधान मंत्री ग्राम सड़क परियोजना, प्रधान मंत्री रोजगार योजना, रूरल इम्पलॉयमैन्ट जनरेशन स्कीम में सम्पूर्ण ग्रामीण रोजगार योजना आदि स्कीमों के अंतर्गत सारा इम्पलॉयमैन्ट मिला है। जैसे ही वर्ष १९९१ से जो रिफॉम्र्स की बात आई, जब देश के मजदूरों के सामने ग्लोबलाइजेशन, लिबरेलाइजेशन की ईरा थी, उसके अंतर्गत श्रमिकों के सामने बहुत बड़ी समस्या यह खड़ी हो गई थी कि क्या इस उदारीकरण या ग्लोबलाइजेशन से उनके रोजगार के साधन सीमित होंगे। वर्तमान सरकार ने इस समस्या को गहराई से समझा।
जो इंपैक्ट हमारे भारतीय लेबर सैक्टर पर पड़ने वाला था, उसको दूर करने के लिए सरकार ने एक के बाद एक क्रांतिकारी कदम उठाए। नेशनल मनिमम वेजेज़ के अंतर्गत ५० रुपये प्रतदिन एक मज़दूर का वेतन कर दिया गया। इसी तरह से इंप्लॉइज़ स्टेट इंश्योरेन्स स्कीम के अंतर्गत छ: लाख ऐसे वर्कर्स को जो प्रॉविडेन्ट फंड से या किसी तरह से कंट्रीब्यूट करते थे, उनको राहत प्रदान की गई। हमारे देश के अंदर खेतिहर मजदूरों का एक बहुत बड़ा सैक्टर है क्योंकि भारत एक कृषि प्रधान देश है। हमारे खेतिहर मजदूरों के हितों का ध्यान रखते हुए भारत सरकार कृषि श्रमिक सुरक्षा योजना २००१ लाई। इसी तरह से जो लोग अनऑर्गनाइज्ड सैक्टर के अंदर काम कर रहे हैं, उन लोगों की संरक्षा के लिए एक के बाद एक बिल लाए गए। पहले किसी मजदूर के मरने पर २ लाख ७४ हजार रुपये मिलते थे जिसको वर्कमैन कंपनसेशन ऐक्ट के अंतर्गत बढ़ाकर ५ लाख ४८ हजार रुपये किया गया। इसी तरह से जो लोग कारखानों में काम करते हुए किसी तरह से डिसेबल हो जाते थे, ऐसे लोगों को भी २ लाख ३३ हजार की बजाय, ४ लाख ५६ हजार रुपये की राशि देने का प्रावधान किया गया। इतना ही नहीं, आज देश के अंदर जिस तरह से लोगों की उम्र बढ़ रही है और ओल्ड एज के लोगों की संख्या काफी बढ़ रही है। उससे २०१३ तक १०० मलियन लोगों के वृद्धावस्था में पहुंचने को देखते हुए, इनकम टैक्स के प्रावधानों में भारत सरकार ने ऐसे लोगों को डेढ़ लाख रुपये तक की आय पर २० हजार रुपये से ज्यादा छूट दी है। ये सब सोशल सिक्यूरिटी के अंतर्गत कदम उठाए गए हैं। इतना ही नहीं, महिलाओं की डिग्निटी को बढ़ाने के लिए, जहां वे काम करती हैं, ऐसे स्थानों पर नारियों की सुरक्षा के लिए कदम उठाए गए हैं। देश के अंदर जो ५६५२ ब्लाक्स हैं, उन सारे ब्लाक्स में बच्चों की रक्षा के लिए और महिलाओं को रोज़गार प्रदान करने के लिए आई.सी.डी.एस. तथा सैल्फ हैल्प ग्रुप्स की व्यवस्था की गई जिसके अंतर्गत इन लोगों को राहत प्रदान की जा रही है।
आज वर्तमान भारत सरकार ने आई.एल.ओ. के अंदर जिस तरह से मजदूरों के पक्ष को रखा है, उसकी मैं प्रशंसा करना चाहूँगा। जो भारत की लेबर पॉलिसी है, उसकी दुनिया में सराहना हो रही है। यहां तक कि चीन जैसे कम्यूनिस्ट देश ने भी उन दत्तोपंत ठेंगड़ी जी को चीन ने अपने यहां बुलाया जिन्होंने बी.एम.एस. की स्थापना की, और बाकायदा कम्युनिस्ट पार्टी ऑफ इंडिया द्वारा एक सैमिनार का आयोजन किया गया जहां उन्होंने भारत की मजदूर व्यवस्था पर एक लैक्चर दिया जिसका निष्कर्ष यह निकला आज कि आज चाहे यूरोप के देश हों, अमेरिका के देश हों, या कम्यूनिस्ट देश हों, वे सब यह सोच रहे हैं कि जिस प्रकार की सोच भारत ने मजदूरों के बारे में डैवलप की है, वह सही सोच है जिसके अंतर्गत हम हर व्यक्ति का ध्यान रखते हैं जो हमारे देश के अंदर रहता है। हम जानते हैं कि भारत के मजदूर भारत की रीढ़ की हड्डी हैं। जब तक हम अपने मजदूरों को सब सहूलियतें प्रदान नहीं करेंगे, चाहे वह उनके स्वास्थ्य से संबंधित हों या महिलाएं जिस क्षेत्र में काम करती हैं उनसे संबंधित हों, चाहे भट्टे पर काम करने वाले मज़दूरों से संबंधित हों, चाहे खानों में काम करने वाले मज़दूरों से संबंधित हों, चाहे होटल इंडस्ट्री से संबंधित हों, चाहे खेतों में काम करने वाले मजदूरों से संबंधित हों, भारत सरकार इन सबका ध्यान रखते हुए अपनी नीति बना रही है।
महोदय, मैं बधाई देना चाहूंगा श्री वर्मा जी को, भारत के प्रधान मंत्री श्री अटल बिहारी वाजपेयी जी को, जो स्वयं एक गरीब परिवार में पैदा हुए और वहां से उठकर आज देश के प्रधान मंत्री के पद को सुशोभित कर रहे हैं। उनका विजन और उनका मिशन आज इतना क्रिस्टल क्लीयर है कि सारी दुनिया के अंदर यह मैसेज गया है कि जो पांच साल से एन.डी.ए. की सरकार भारत में चल रही, उसने हर क्षेत्र के अंदर एक के बाद एक, नए कीर्तिमान स्थापित किए हैं, फिर चाहे वह टैलीकम्युनिकेशन का क्षेत्र हो या एल.पी.जी. का अथवा आज हम जिस मंत्रालय की मांगों की चर्चा कर रहे हैं, उस लेबर मनिस्ट्री का। …( व्यवधान) भ्रष्टाचार के बारे में आप मत बोलिए। मैं सबकी पर्तें खोल दूंगा।You have no right to speak on the issue of corruption.…( व्यवधान)
सभापति महोदय : कटारिया जी, आप आसन की ओर देखकर बोलिए।
श्री रतन लाल कटारिया: महोदय, बीच में ये लोग अडंगा लगा देते हैं। जो सिर से पांव तक बिलकुल भ्रष्टाचार में डूबे हैं, वे हमसे भ्रष्टाचार की बात करते हैं। सर, ये लोग बीच में बोलकर भाषण का जो मोशन बना होता है, जो जोश होता है, उसे खत्म कर देते हैं। …( व्यवधान)
सर, हम चाहते हैं कि मालिक और मजदूर के आज ऐसे संबंध बनाए जाएं कि देश को इक्कीसवीं सदी का विश्व सबसे शक्तिशाली राष्ट्र बन सके और हमारे देश के मजदूर भी खुश रहें और जो मालिक इंडस्ट्री चलाते हैं, वे भी खुश रहें। हमारे देश में एक मिनट के लिए भी प्रोडक्शन बन्द न हो। मैं चाहूंगा कि जो हमारे मजदूर हैं वे भी उस पालिसी के ऊपर काम करें और जो हमारी इंडस्ट्रीज के मालिक हैं, वे भी उसी पालिसी के ऊपर काम करें।
महोदय, मैं एक छोटा सा उदाहरण देकर अपनी बात समाप्त करूंगा। मुझे अभी दो-तीन साल पहले जापान जाने का मौका मिला। वहां जापानियों से बात हुई तो उन्होंने बताया कि ६ अगस्त और ९ अगस्त १९४५ को अमरीका ने हिरोशिमा एवं नागासाकी पर बम गिराकर मुल्क को धाराशायी कर दिया, लेकिन फिर भी नैशनलिज्म की भावना से प्रेरित होकर जापानियों ने इस तरह से काम किया कि आज वह विश्व के मानचित्र पर तकनीक एवं प्रगति में श्रेष्ठ स्थान पर पहुंचा। एक हिन्दुस्तानी और एक जापानी दो मित्र थे, वे एक-दूसरे से १५-२० वर्ष के बाद मिले, तो दोनों ने एक दूसरे की कुशलक्षेम पूछी। जापानी मित्र ने हिन्दुस्तानी से पूछा कि तुम्हारे कितने बच्चे हैं। हिन्दुस्तानी ने बताया कि मेरे दो बच्चे हैं। हिन्दुस्तानी ने जापानी मित्र से पूछा तो उसने भी कहा कि मेरे भी दो ही बच्चे हैं। हिन्दुस्तानी मित्र ने बच्चों की लम्बाई हाथ से बताते हुए इशारा किया कि पहला इतना बड़ा है और दूसरा इतना बड़ा। जब जापानी मित्र से हिन्दुस्तानी मित्र ने पूछा कि तुम्हारे बच्चे कितने बड़े-बड़े हैं, तो जापानी मित्र ने हाथ से बच्चों की चौड़ाई बताते हुए बताया कि पहला इतना है और दूसरा इतना। हिन्दुस्तानी मित्र ने आश्चर्य से पूछा कि बच्चों के बारे में तो लम्बाई में हाथ का इशारा किया जाता है, लेकिन आपने तो चौड़ाई में हाथ से इशारा कर के बताया है। इसका क्या कारण है। जापानी ने कहा कि मित्र जब मैं सुबह काम पर जाता हूं, तो बच्चे सोए होते हैं और जब रात को काम से वापस आता हूं तब तक बच्चे सो जाते हैं। इसलिए मैंने अपने बच्चों को कभी जगते हुए नहीं देखा। हम देश को तरक्की की ऊंचाई पर पहुंचाने के लिए दिन-रात मेहनत करते हैं।
महोदय, आज हमारे देश के अंदर भी इसी प्रकार की संस्कृति को डैवलप करने की जरूरत है। हमारे देश के अंदर जो ट्रेड यूनियनें हैं, उन्हें भी पूर्ण स्वतंत्रता मिले, उनको भी काम करने का पूरा हक मिले, लेकिन इसके साथ-साथ हमारे देश का जो मजदूर है, उसके सामने भी भारत को बनाने का एक मिशन है। अपने देश को उन्नति की ओर ले जाने का एक मिशन है और हम सबने मिल कर इस मिशन को पूरा करना है क्योंकि आज विश्व की बहुत सी शक्तियां भारत की ओर गिद्ध की तरह द्ृष्टि लगाए बैठी हैं। उनको लग रहा है कि आने वाले समय में यानी २०२५ तक भारत दुनिया की सुपर पावर बनने जा रहा है। इसलिए वे किसी न किसी तरह हमारे देश में अड़ंगा लगाने की कोशिश करते हैं। कभी पाकिस्तान क्रास बार्डर टेरोरिज़्म के माध्यम से देश में अशांति फैलाने की कोशिश करता है, कभी बंगलादेश अपने यहां आई.एस.आई के अड्डे बना कर हमारे देश को कमजोर करने की कोशिश करता है, कभी हड़ताल आदि करके…( व्यवधान)
सभापति महोदय : अब आप समाप्त कीजिए।
श्री रतन लाल कटारिया: अभी मुझे थोड़ा और बोलना है।
सभापति महोदय : अब आप अपना भाषण समाप्त कीजिए। मैंने श्री रामजीलाल सुमन को बोलने के लिए बुलाया है।
श्री रतन लाल कटारिया: अंत मैं मैं यही कहूंगा कि अभी हैल्थ मनिस्ट्री के माध्यम से, गरीब मजदूरों के लिए, हैल्थ से संबंधित एक योजना आई है, जिसके अंतर्गत हर रोज एक रुपया उन्हें कंट्रीब्यूट करना है, जिससे अगर किसी मजदूर को कुछ हो जाता है तो उसे तीस हजार रुपये तक कम्पैंसेशन मिलेगा। इस योजना को सारे देश के गरीब लोगों तक पहुंचाए जाने की आवश्यकता है। इसी तरह वर्मा जी के मंत्रालय ने पिछले पांच वर्षों में गरीबों के हितों की रक्षा के लिए, महिलाओं के हितों की रक्षा के लिए, बच्चों के हितों की रक्षा के लिए एक के बाद एक जिस तरह क्रान्तिकारी कदम उठाए हैं, उनको आज जन-जन तक पहुंचाए जाने की आवश्यकता है।
मैं इन डिमांड्स का समर्थन करता हूं और सरकार से अपील करता हूं कि इस क्षेत्र में जितना भी धन उपलब्ध करवाया जाए, वह थोड़ा रहेगा। इस क्षेत्र को ज्यादा से ज्यादा ग्रांट प्रदान की जाए ताकि हम अपने मजदूरों के हितों की रक्षा कर सकें।
मैं एक बार फिर धन्यवाद करना चाहूंगा।
श्री रामजीलाल सुमन (फिरोजाबाद): सभापति महोदय, हम वर्ष २००३-२००४ के लिए श्रम मंत्रालय के नियंत्रणाधीन अनुदानों की मांगों पर चर्चा कर रहे हैं। यह अत्यधिक महत्वपूर्ण विषय है क्योंकि मैं यह मान कर चलता हूं कि आज समाज में जो असंतोष है, जो तनाव है, जिस तरह कानून और व्यवस्था की स्थिति खराब होती है, समाज में अराजकता फैलती है, उसके पीछे अगर कोई कारण है तो वह बेरोजगारी है। इस गंभीर समस्या पर अगर हमने ध्यान नहीं दिया तो हालात और खराब होंगे, सुधरेंगे नहीं। हमें बजाए परस्पर आलोचना करने के, प्रयास यह करना चाहिए कि इस बहस से कुछ सार्थक परिणाम निकले और सरकार सही दिशा में कदम उठाने का काम करे।
बेरोजगारी के बारे में जो आंकड़े पेश किए जाते हैं और सरकार की तरफ से जो दावा किया जाता है, सभापति महोदय, मैं उस पर नहीं जाना चाहता क्योंकि आंकड़ेबाजी तक अपने को सीमित रखना और वास्तविकता से दूर हट जाना, यह न्यायसंगत नहीं है। हम जो कुछ करते हैं, उसकी प्रतक्रिया जनता पर होती है। जनता एहसास करती है कि उसके साथ कैसा व्यवहार किया जा रहा है, उसके साथ क्या आचरण किया जा रहा है और जनता के बीच से किसी सरकार के बारे में जो प्रतक्रिया होती है, मैं समझता हूं कि वही किसी भी सरकार को नापने का सही पैमाना होता है।
भाजपा की किसान मोर्चे की रैली में १३ जनवरी को प्रधान मंत्री जी ने स्वयं कहा कि बेरोजगार लोग सिर्फ सरकार पर निर्भर न करें, वे स्व-रोजगार के माध्यम से रोजगार ढूंढें। सरकार के बूते की बात नहीं है कि वह सबको रोजगार दे सके, इसका मतलब सीधा-सीधा यह हुआ। आज सबसे दुर्भाग्यपूर्ण स्थिति यह है कि सबसे अधिक रोजगार देने वाला क्षेत्र कृषि है लेकिन आज कृषि की हालत खराब है। जहां लोगों को सबसे अधिक रोजगार मिलता था, वहां पर्याप्त संरक्षण नहीं है और यही वजह है कि १९८३ से लेकर १९९३ के बीच में खेती में रोजगार की जो वृद्धि-दर थी, वह २.०४ प्रतिशत थी, जो १९९४ से २००० के बीच में ०.९ प्रतिशत रह गई है। कृषि से जो लोगों को रोजगार मिलता था, उसमें कमी आई है। आज हमारे देश की हालत यह है कि गरीबी रेखा से नीचे जीवन-यापन करने वालों की संख्या निरन्तर बढ़ रही है। १९९९-२००० में जो आंकड़े उपलब्ध हैं, उसके हिसाब से ग्रामीण क्षेत्र में प्रति व्यक्ति औसत आय ३२७ रुपये प्रतिमाह है तथा शहरी क्षेत्र में ४५४ रुपये प्रतिमाह है, बेबसी है, लाचारी है। लोगों के पास काम नहीं है। इसलिए श्रम मंत्री जी, मेरी आपसे प्रार्थना है कि सरकार को कुछ ठोस और सकारात्मक प्रयास करने चाहिए।
असंगठित क्षेत्र में ९१-९२ फीसदी लोग काम करते हैं। ८ और ९ प्रतिशत श्रमिक ऐसे हैं जो संगठित क्षेत्र में काम करते हैं। इसलिए आज सबसे बड़ी आवश्यकता इस बात की है कि जो असंगठित क्षेत्र में मजदूर हैं, उनके हितों का संरक्षण किया जाए। मैं बड़ी विनम्रता से कहना चाहूंगा कि उनकी सामाजिक सुरक्षा की कोई व्यवस्था नहीं है। २००१-२००२ के बजट में श्रमिकों के लिए पेंशन योजना लागू करने की बात कही गई थी और इस योजना को क्रियान्वित करने के लिए योजना आयोग के उपाध्यक्ष श्री के.सी.पंत की अध्यक्षता में मंत्रियों का समूह भी गठित हो गया था लेकिन उसके न कोई परिणाम सामने आए और न ही कोई सिफारिशें सामने आईं। मैं समझता हूं कि कमेटी गठित कर देने से या मंत्रियों का समूह बना देने से कोई कारगर परिणाम अगर नहीं निकले तो यह समय की बर्बादी के अलावा कोई दूसरा काम नहीं है।
मैं निवेदन करना चाहता हूं कि १९९८ में लालकिले के मैदान से प्रधान मंत्री जी ने भाषण दिया था कि हम एक करोड़ लोगों को रोजगार देंगे। पिछली बार के बजट में यह सरकार रोजगार के सवाल पर मौन थी और भाषण देने के बाद मंटोक सिंह अहलूवालिया जी की अध्यक्षता में एक कमेटी भी बन गई और उसकी रिपोर्ट २००१ में आई । उसकी जो रिपोर्ट थी, उसमें लघु उद्योग में आरक्षण समाप्त करने की बात थी। विदेशी पूंजी लगाने हेतु सुविधाएं देने की बात थी लेकिन बेरोजगारी दूर करने का कोई नामोनिशान नहीं था। उद्योग जगत में प्रतिष्ठा बनानी है, यह बात उसमें कही गई। मैं आपके माध्यम से कहना चाहूंगा कि अगर हम तकनीकी उद्योग की बात करेंगे, पूंजी की बात करेंगे, लेकिन जब तक उद्योग को श्रम प्रधान नहीं बनायेंगे, हमारे देश में काम नहीं चल सकता और इस देश की हालत को नहीं सुधारा जा सकता। मैं यह भी निवेदन करना चाहता हूं कि अहलूवालिया कमेटी के बाद एस.पी.गुप्ता कमेटी बना दी गई और उसने जो रिपोर्ट दी, उसमें पूंजी निवेश बढ़ाने की बात कही गई है। साथ ही हिसाब लगाकर बताया गया है कि तीन मलियन लोगों को रोजगार देने के लिए २० लाख करोड़ रुपये की आवश्यकता है। दसवीं पंचवर्षीय योजना में, एक वर्ष में, एक करोड़ लोगों को रोजगार देने का लक्ष्य रखा गया है। माननीय श्रम मंत्री जी से मैं कहना चाहूंगा कि यह आप लोगों का अव्यावहारिक द्ृष्टिकोण है। आप लोग हवा में उड़ रहे हैं, जमीनी हकीकत से आप लोगों का कोई सरोकार नहीं है। माननीय प्रधान मंत्री जी ने एक सभा में खुद स्वीकार किया है कि यह संभव ही नहीं है।
सभापति जी, मैं आपकी मार्फत यह भी कहना चाहूंगा कि कृषि एवं लघु उद्योगों के माध्यम से अधिकतम रोजगार उपलब्ध कराया जा सकता है। योजना आयोग के उपाध्यक्ष का कहना है कि अंतर्राष्ट्रीय बाजार में प्रतिस्पर्धा है तो उद्योग के स्वरूप को बदला जाए और उसे श्रम-प्रधान उत्पादन के स्थान पर तकनीकी-प्रधान उद्योग को प्रोत्साहित किया जाए। मेरा कहना यह है कि तकनीकी प्रधान उद्योग से तो रोजगार के अवसर बढ़ने वाले नहीं हैं बल्कि रोजगार के अवसर और घटेंगे।
सभापति जी, मैं आपके मार्फत माननीय श्रम मंत्री जी से एक निवेदन और करना चाहूंगा कि जब वे जवाब दें तो इस सवाल का जवाब जरूर दे दें। माननीया सोनिया गांधी जी ने, जब सदन में, एक सवाल बेरोजगारी पर किया था तो माननीय प्रधान मंत्री जी ने और उनकी सरकार ने कहा कि हमने इतने लोगों को रोजगार दिया है और बताया गया कि सन् २०००-२००१ में ७.३ मलियन लोगों को रोजगार दिया गया, सन् २००१-२००२ में ७.९ मलियन लोगों को रोजगार दिया गया और सन् २००२-२००३ में ८.४ मलियन लोगों को अतरिक्त रोजगार दिया गया। मैं जानना चाहूंगा कि ये रोजगार के अवसर किन-किन क्षेत्रो में पैदा हुए? राज्य सरकारों से संपर्क करके कौन-कौन से क्षेत्र और कौन-कौन से महकमें थें जहां रोजगार के अवसर विकसित हुए, पैदा हुए। उन क्षेत्रों के बारे में सदन को भी जानकारी दी जानी चाहिए। सरकार जो दावे करती है कि इतने वर्षों में इन-इन क्षेत्रों में रोजगार दिया गया है तो उन क्षेत्रों के बारे में देश और सदन को जानकारी दी जानी चाहिए।
सरकार कांटैक्ट लेबर कानून में संशोधन करना चाहती है, उद्योगपतियों को अधिकार देना चाहती है कि अस्थाई तौर पर श्रमिकों को काम पर जब लिया जाए तो उनको २५ प्रतिशत पैसा अतरिक्त दिया जाए। माननीय साहब सिंह वर्मा जी, आपके मंत्रालय ने इस तरह का सुझाव दिया था लेकिन जो कमेटी बनी है, जिसके अध्यक्ष योजना आयोग के उपाध्यक्ष हैं, जो मंत्रियों की कमेटी है, उसने आपके प्रस्ताव को स्वीकार नहीं किया है । प्रबंध-व्यवस्था में श्रमिकों की साझेदारी वाला आपका सुझाव भी अस्वीकार कर दिया गया है।
दिल्ली में जो रोजगार पंजीयन कार्यालय है, उस रोजगार कार्यालय में १०.५ लाख लोगों के नाम पंजीकृत थे और उस कार्यालय पर ३ करोड़ २९ लाख रुपया खर्च हुआ और पिछले तीन वर्षों में केवल २१५ लोगों को रोजगार मिला है। बेरोजगारी दूर करने की आप लोग जो बात करते हैं वह अव्यावहारिक बात है, हवा में उड़ने वाली बात है, सत्यता से उसका कोई संबंध नहीं है। आप कागजी-आंकड़ों से जनता को खुश करना चाहते हैं लेकिन जनता परिणाम चाहती है।
श्रम मंत्री (डॉ. साहिब सिंह वर्मा) : कुछ सुझाव दो।
श्री रामजीलाल सुमन : मैं अपनी बात कह रहा हूं। आप सुझाव लो, जिनपर आप निर्भर हैं। संघ परिवार का जो स्वदेशी जागरण मंच है, उसके जो माननीय मुरलीधर राव जी हैं, उनका कहना है कि बेरोजगारी के सवाल पर श्री अटल बिहारी वाजपेयी जी की सरकार पूरी तरह से असफल रही है।
सभापति महोदय, १९९३-९४ में हमारे देश में बेरोजगारों की संख्या २०.१३ मलियन थी, जो १९९९-२००० में बढ़कर २६.५८ मलियन हो गई। इसका मतलब यह है कि बेरोजगारी का प्रतिशत ५.९९ प्रतिशत से बढ़ कर ७.३२ प्रतिशत हो गया यानि बेरोजगारी का प्रतिशत बढ़ा है। दसवी पंचवर्षीय योजना में सरकार एक करोड़ लोगों को रोजगार देने की बात कह रही है। लेकिन सरकार को यह भी समझना चाहिए कि ७० लाख नए बेरोजगार हमारे देश में प्रतिवर्ष पैदा हो रहे हैं और बेरोजगारों की फौज रोज बढ़ती जा रही है। नए बेरोजगार जो प्रतिवर्ष पैदा हो रहे हैं, उनके लिए व्यवस्था सरकार को करनी होगी। मैं आपकी मार्फत कहना चाहता हूं कि इस समय जो देश में स्थिति है, उसके अनुसार ३९.७ करोड़ लोग काम के इच्छुक लोग हैं, जिनमें से तीन करोड़ लोगों को साल में १८३ दिन काम मिलता है और शेष लोगों को काम नहीं मिलता है। संगठित क्षेत्र में मार्च, १९९९ तक २८१ लोग काम करते थे और मार्च, २००० तक यह संख्या घट कर २७७ रह गई। इसका मतलब यह है कि लोगों को सीधे तौर पर काम नहीं मिलता है। इस देश में प्रचार किया गया कि सरकार द्वारा द्वितीय श्रम आयोग गठित किया जा रहा है, वह श्रमिकों की समस्याओं को दूर करने में कारगर पहल करेगा, संस्तुतियां देगा और सिफारिशें करेगा। द्वितीय श्रम आयोग की सिफारिशों को हम लोग मानेंगे। मैं आपके माध्यम से निवेदन करना चाहता हूं कि द्वितीय श्रम आयोग की रिपोर्ट बहुत निराशाजनक है। वह रिपोर्ट मालिक के हक में हैं, मजदूरों के हक में नहीं है। सबसे बड़ी बात यह है कि आयोग ने स्वयं अपने काम करने के तौर तरीके पर टिप्पणी की है और कहा है कि रोजगार संवर्धन करने, नीति बनाने एवं सिफारिशें तथा सुझाव देने का अधिकार आयोग को नहीं दिया गया है। इसके बावजूद भी द्वितीय श्रम आयोग ने बेरोजगार श्रमिकों की कार्यकुशलता की कमी एवं रोजगार सृजन पर विस्तार से चिंता व्यक्त की है। आयोग का जो कार्य क्षेत्र था, वह श्रमिकों की समस्याओं पर विचार करना था, लेकिन उसको सीमित कर दिया गया और कहा गया कि आपको अमुक-अमुक सवालों पर काम करना है।
महोदय, मंत्री जी ने सुझाव देने के बारे में कहा है, मैं सबसे पहला सुझाव यह देना चाहता हूं कि कृषि हमारे देश में रोजगार देने का सबसे बड़ा क्षेत्र हैं। कृषि के संरक्षण की आवश्यकता है। देश में जल स्तर नीचे जा रहा है। अंग्रेजों के जमाने के जो पुराने मापदंड हैं, किसानों को सूखा और बाढ़ से राहत देने के लिए, उनमें परिवर्तन करने की आवश्यकता है। युग बदला है, लोगों की आवश्यकतायें बदली हैं। अगर सरकार द्वारा खेती को संरक्षण नही दिया गया, तो देश बर्बाद हो जाएगा। कृषि के बाद दूसरे क्षेत्र कपड़ा उद्योग से संबंधित है। हम लोग हैंडलूम की चर्चा करते हैं। रैडीमेड गारमेंट्स की चर्चा करते हैं, लेकिन हम इन पर भी टैक्स लगा रहे हैं। उदाहरण के तौर पर कपडे पर अगर उत्पादन एक रूपए हैं, तो ७० परसेंट टैक्स लगा रहे हैं। टैक्स को कम करने की आवश्यकता है। श्रम मंत्री जी कितना कर पायेंगे, यह तो मैं नहीं कह सकता हूं। मैं भी कुछ समय के लिए इस देश में श्रम मंत्री रहा हूं। मैं विनम्र निवेदन करना चाहता हूं कि मेहरबानी करके कृषि को संरक्षण देने का काम करें और कपड़ा उद्योग पर जो अनाप-शनाप टैक्स लगा दिया है, उसको कम करें। इन दोनों ही क्षेत्रों द्वारा सबसे अधिक लोगों को रोजगार मिल सकता है। अगर ऐसा होता है, तो लोगों का कल्याण होगा।
इन शब्दों के साथ मैं अपनी बात समाप्त करता हूं।
1700 hours SHRI C. KUPPUSAMI (MADRAS NORTH): Mr. Chairman, Sir, I thank you very much for giving me an opportunity to participate in the debate on the Demands for Grants relating to the Ministry of Labour.
At the outset, I want to congratulate the hon. Labour Minister Dr. Sahib Singh, being his first year of tenure, for giving guidance to the Ministry of Labour.
Labour is a concurrent subject under the Constitution, and both the Central and the State Governments are empowered to enact laws and implement them. In the era of liberalisation, employment opportunities are declining. Taking shelter under the modernisation, employers are indulging in ‘Compulsory Voluntary Retirement Schemes’, which amounts to retrenchment. If the employees do not opt for the ‘Voluntary Retirement Scheme’ within a specified period, they are threatened with retrenchment. The workers are in such a precarious situation, business institutions and industries are taking undue advantage of it and are adopting anti-labour and unfair labour practices.
Sir, of late, the Contract Labour provisions are not being observed as strictly as they used to be earlier. With the result, there is a blatant exploitation of the contract labour. The Contract Labour (Regulation and Abolition) Act, 1970 is an important piece of labour legislation, though it is a very weak legislation. It is there to regulate the employment of contract labour in certain specified establishments. The Supreme Court has also upheld the constitutional validity of the provisions and the rules thereunder. Here comes the question of enforcement, and that has become a very big blow to them now. I would urge upon the hon. Minister to see that the provisions of the Contract Labour Act are properly and strictly enforced by the Field Officers and the State Governments concerned.
Generally, Sir, the weaker sections in the society are employed as contract labour and, therefore, they should be regularised in due course of time and they should be given all the benefits as regular employees get. Now-a-days, a new trend has started in the industry where the employers have resorted to outsourcing of various activities, though the main work is of perennial and regular in nature. In fact, the Second National Labour Commission has also recommended that perennial core services are not transferred to other agencies or establishments.
Sir, the other important aspect is the unorganised labour. The erstwhile DMK Government, under the leadership of Dr. Kalaignar M. Karunanidhi, formed Labour Welfare Boards for the benefit of the unorganised labour as a measure of social security. Now, in the present regime, it is being neglected. I will suggest to the hon. Minister that on the lines of such a Scheme, the Central Government should come forward to formulate a similar welfare scheme for the unorganised sector as it would be more beneficial to them.
Sir, in the media, there are reports that the interest rate on PF is going to be reduced. The existing rate of interest itself is low. Therefore, there should not be any further decrease in the interest rate because this is the only source of security which the workers are having.
Sir, ESI Scheme is also not functioning properly. In the Centrally-sponsored schemes monitored by the State Governments, there are administrative lapses in implementing the ESI Scheme. I would urge upon the hon. Minister to oversee the functioning of the ESI so that it works properly.
Under the Workers’ Education Scheme, workers are being educated about labour laws, conditions of service and other conditions.
Sir, I would request the hon. Minister to see that such workers are educated in all fields including the skill development.
Before brining a comprehensive Labour legislation based on the recommendations of the Second National Labour Commission, the Government should hold wide-ranging consultations and discussions with all State level major trade union organisations because in the era of Coalition Government, regional parties play a very important role in the development of the nation. Sir, I am thankful to the hon. Labour Minister for his assurance given in the Upper House that he would consult all the trade unions before the legislation in this regard is introduced.
Sir, labour is the backbone of our nation’s economy. So, it is of foremost interest to protect the interests of the labour. But here is a very great problem being faced by the workers. The Bonus Act was enacted in the year 1965, and it is outdated now. Erosion of wage has come. The cost of living has been going sky-high. If they implement this Act, nothing will go to the workers. So, I would urge upon the hon. Labour Minister to see that the Bonus Act is amended immediately in favour of the workers.
Sir, there are so many Committees constituted by the State Governments as well as the Central Government. Such Committees have been constituted to hold meetings and get interaction with the workers, the employers and also the Government. So, such Committees should meet frequently and get the proper reaction and to know the ground realities of the labour force.
But unfortunately, Sir, in our State of Tamil Nadu, for the past two years, no such committees whether it is a Labour Welfare Board, whether it is an ESI Board, whether it is an Implementation and Evaluation Committee, whether it is a Contract Labour Board, has been convened. So, I would urge upon the hon. Minister to see that such committees meet frequently. Though this subject comes under the Concurrent List, it is their responsibility to see that such committees are convened properly and there is a proper interaction held. It will be very helpful to the labour force.
With these few words, I conclude.
SHRI A.C. JOS (TRICHUR): Mr. Chairman, Sir, I start this discussion by congratulating the hon. Minister and my party. For the past 20 years, this House had not discussed the Demands for Grants pertaining to the Ministry of Labour. It is at the insistence of my party that this time, the House has taken up for discussion the Demands for Grants pertaining to the Ministry of Labour.
I congratulate the hon. Minister for getting this opportunity to talk about labour. The Labour Ministry is a very important Ministry. But the way it is functioning, I do not know whether this Ministry itself would get a voluntary retirement scheme, and this Ministry itself will get disappeared. That is the way in which this Ministry is moving.
Whenever we talk of labour, the rallying point at any labour discussion should be unorganised labour. The statistics show that in this country, there are about 370 million workers. Out of these 370 million workers, eight per cent are in the organised sector and the rest, 92 per cent are in the unorganised sector. This is the statistics given by the Government in the year 1999-2000. Based on 1991 census, 250 million workers, which constitutes 90.6 per cent, are engaged in the unorganised sector, out of which 191 million workers are engaged in agriculture, forestry, fishery and plantation. Then, 190 million workers are in the organised sector, out of which 28.92 million workers are in the manufacturing sector.
In the unorganised sector itself, 78 per cent constitute construction workers. The Minister would recall having attended a meeting of the construction workers in Kerala; he was kind enough to attend that meeting for which I invited him. The construction workers are the most neglected lot in this country. This august House had passed a legislation for the establishment of a Welfare Board of Construction Workers in 1998. As per that Act – the Building and Other Constructions Workers Welfare Fund Act, 1998 – a Board had been constituted. The Advisory Board is supposed to meet twice a year, but it is not meeting.
It met twice during the course of these four years. In that meeting, it was suggested that all the State Governments should be addressed to enact such a law so that Welfare Fund is established in all the States. But I am sorry to state that the Labour Department of the Central Government has not sent any letter or has not sent any intimation to the State Governments to adopt that legislation. Dr. Satyanarayan Jatiya would know that.
Thereafter, I myself suggested to convene a Conference of all the Chief Ministers to impress upon them the need to have a legislation as passed by the Central Government or to have a legislation on the pattern of legislation that was passed by the Central Government in all the States. Except Karnataka, Tamil Nadu and Delhi, no other State has followed suit, and till now, that law has not been passed. I am proud to say that in Kerala we have passed that legislation and the Welfare Fund is functioning very well.
We are having pension scheme; we are giving maternity benefits to the construction workers; now we are giving educational facilities for the construction workers. Till date no other State has taken any initiative; and the Central Government also has not taken any initiative to have some legislation for the unorganised sector.
I am listening to the speeches of my esteemed colleagues. Very seldom they talk about unorganised sector. All of them are talking about organised sector only. Ninety per cent of India’s workers are in the unorganised sector. But no proper legislation has been passed till date. I understand that the Second Labour Commission was entrusted with the task of suggesting or recommending various steps to be taken for the purpose of having a legislation for the unorganised sector. They had made their recommendations also. They had recommended various social security measures for the unorganised sector workers which include health care, maternity benefit, early child care, provident fund benefits, family benefits and amenities including housing, drinking water, sanitation, etc. But I do not know whether the Labour Ministry of the Central Government has taken any initiative to consider these recommendations of the Second Labour Commission. They have been asked to have an umbrella legislation for that. Except that umbrella legislation, they have not considered everything. Instead of that, they talked about Contract Labour Act. I am not going into that now. But the only thing is that if that also is abolished, what will happen?
In the present circumstances, even the people in the organised sector are becoming unorganised slowly. If the Contract Labour Act is abolished, they will be left with no other security measures. They will not have any job security; they will not have any other jobs. So, my first submission to this Government, to the hon. Labour Minister, who irrespective of his political links is very committed to this matter, is at least during his tenure he should bring a comprehensive legislation for the welfare of the unorganised sector of the country. I know it comes in the Concurrent List but the State Government also have to follow suit. Whatever be the difficulty, the Minister should call a meeting of all the Labour Ministers of the States and impress upon them the urgency to have a comprehensive legislation for covering the unorganised sector of the country.
I do not want to repeat whatever has been said earlier about the Provident Fund Scheme but a very serious situation has arisen in the country. Provident Fund is one of the largest social security schemes in the world. Whatever one may say, it is the largest social security measure in the country. Deposit it has amassed is mind-boggling. As on 31.3.02 the total investment amounted to Rs.96,793.11 crore. Till date we used to get 12 per cent interest on Provident Fund. Firstly it was reduced to 9.5 per cent and in today’s newspaper it has come out that it has been further reduced to 8 per cent. I seriously warn the Government that with 8 per cent interest the Provident Fund scheme will not work. We are treading into dangerous lines. As per the present schemes, the Provident Fund and the Family Pension, it is not possible to pay that much of amount at reduced interest rate. Not only that, this money is deposited in the Government security and other special deposit schemes. So, it should definitely have more interest rate. Both the Pension scheme and the Provident Fund Scheme should not be altered in any case.
I congratulate the Minister for introducing the card system. Individual number has been given. This is a new and a good step, especially in the present scenario where a worker may have to go from one management to another. If he has a particular number, Provident Fund can be functional wherever he goes to work. I seriously want the Government to keep intact the Provident Fund Scheme or a novel scheme has to be introduced. A comprehensive study has to be made as to what will happen because of the emergent situation. The Government has to think very seriously about it. Then only the Provident Fund Scheme can work.
The same is the case with regard to ESI. It is one of the best schemes that we have envisaged or brought in for the welfare of the workers, but what is the situation? We have about Rs.6686.70 crore of deposits for ESI, out of which the Government has got about Rs.2935 crore as a special deposit in the Government treasury and the rest of the money is kept in the nationalised banks. I do not understand why the Government should accumulate this money. It is the workers’ money. It has been introduced for their help. For example, more hospitals with more facilities are to be established. Specialist doctors are to be provided in these hospitals. People are not taking ESI seriously because they think that no facility is available. As Shri Kuppusami has just now mentioned, ESI is being administered by the State and controlled by the Central Government. You have to think about it.
I am seriously placing before this House that the amount of Rs.86,000 crore which has been received from the workers should not be deposited. I could understand your depositing the provident fund money and giving it as pension. But in ESI, it is not covering that. Therefore, my request is that ESI should also be revamped and a serious thinking should be given to it.
At the same time, I would request the hon. Minister that ESI should be extended to the unorganised sector also. I come from Kerala. I can tell you that Kerala Construction Welfare Board can contribute for the ESI scheme if you are prepared to extend the ESI scheme to the construction workers. Even with the present amount, the unorganised sector can be roped in. I am sure that ESI Corporation can work without any difficulty.
Sir, the Constitution of India has given us many fundamental rights and one of them gives the following right:
"to practise any profession, or to carry on any occupation, trade or business. "
Sir, I have freedom to carry on any occupation. But I should have occupation. I should have work. I should have right to work. The right to work should also be a fundamental right. In most of the erstwhile communist countries, the right to work was a fundamental right. But in many countries right to work and duty to work are there. They both are co-related. Unless we have a fundamental right to work, what is the meaning of professing the right to have any occupation, etc.? I would request that we should have to have a constitutional amendment. We have made education compulsory through a constitutional amendment. Like that, the right to work and duty to work should be made compulsory as per the Constitution. If the hon. Minister of Labour brings a legislation in this regard, I think this august House would agree to that.
Sir, there should be a National Wage Policy. Even after 55 years of Independence, we do not have a wage policy at all. In the Government sector, the gap between the lowest paid and the highest paid is 1:6 whereas in the private sector, the gap is very big. In the private sector, one person may be getting Rs.1 crore a month and the other person may be getting Rs.1000 per month. So, the gap is around 500 times to 600 times. Therefore, we shall have to have some wage policy. If it is not possible to have a National Wage Policy, why could we not think of having a Regional Wage Policy? People of Kerala are the worst sufferers. Our workers are reasonably well paid. We give them all other facilities also. With the result, our cost of production is going up and our product cannot compete with other products. In Tamil Nadu and Karanataka, the wages are very low.
Sir, migration of labour also happens. It is cross migration. The industries get migrated to the places where labour is cheap and the labourers get migrated to the places where wages are high. So, for some States, it is a socio-economic problem because it affects their Public Distribution System. We have about 10 to 15 lakh workers from other States. We do not grudge it. We welcome it. Anybody can come and work in Kerala. But it upsets our socio-economic situation also. Therefore, I would urge upon the Minister to have a Regional Wage Policy at least.
Even if a National Wage Policy cannot be formulated, at least the Government should think of formulating a Regional Wage Policy. The country could be divided into three or four zones and then a wage policy could be declared. This would help in curbing cross migration of people from one State to another. Now people migrate from one State to another for their livelihood. The Government should think on this line.
Sir, VRS is a good thing. But as I mentioned at the beginning as a result of this the organised labour force in the country is becoming unorganised. This would, at one point of time, question the very existence of your Ministry. My request to the hon. Minister is that he should see to it that the existence of his Ministry is not threatened because of these policies in this era of liberalisation and globalisation.
SHRI TRILOCHAN KANUNGO (JAGATSINGHPUR): Mr. Chairman, Sir, at the very outset I would like to refer to an answer given in response to an Unstarred Question on 21st April, 2003.
17.27 hrs. (Mr. Speaker in the Chair) Mr. Speaker, Sir, I was referring to an answer given in response to Unstarred Question no. 4451 on 21st April, 2003. The answer was given by the hon. Labour Minister, Shri Vijay Goel. The question asked was about the latest employment position in the organised sector, including the Central Government, the State Governments, the Public Sector, the quasi-Government local bodies, the autonomous bodies and the private sector.
Sir, the figures provided in the answer shows that in each sector, whether it is in the Central Government, or in the State or quasi-Government or local bodies or in the public sector, or private sector, employment has gone down. In the private sector employment has gone down from 86.98 lakhs in 1999, that is in one calendar year, to 86.52 lakhs in 2001. So, there has been a reduction in employment in this sector alone to the tune of approximately 50,000. Now, in the Central Government, State Governments, quasi-Government bodies, local bodies and in the public sector employment has come down from 1,94,15,000 in 1999 to 1,91,38,000 in 2001. So, there has been a reduction in employment both in the public as well as in the private sector. All put together, employment has come down from 2,81,00,000 in 1999 to 2,77,00,00 in 2001. Apart from this, approximately four crore job-seekers are waiting in the wings. There are more than three crore educated unemployed youth in this country. This is the statement of the Government. During the last three years employment in the organised sector has come down both in the public as well as in the private sector. In the name of downsizing it shows that neither in the public sector nor in the private sector there has neither been any increase in production, nor has any new unit come up.
It has shown that neither in the public sector nor in the private sector, neither more number of units have come up nor more employment has been generated. It is a very sorry state of affair. It should be corrected. Otherwise, we are sitting on a living volcano which will erupt and finish this country.
Another point is very important. We ask questions – whether starred or unstarred questions – to elicit correct information from the Government. If the Government which is accountable to this House does not give the correct information, it is a breach of privilege. As it happened only yesterday, I took this opportunity to bring it to your kind notice at the earliest. If it is not corrected, then I shall have the right to move a Privilege Motion against the Minister.
In part (b) of my question I had asked:
"placements, retrenchment, normal retirement, death in service and otherwise relinquishment of jobs during each of last three years of each of the sectors mentioned above;"
The answer given was:
"Sector wise information on placement, retrenchment, normal retirement, death in service and otherwise relinquishment of jobs is not maintained."
Mr. Speaker Sir, kindly lend your ears and give your judgement on this also. I would like to know whether this House has the right to get all this information from the Government or not. The Government has failed to give this information. Whereas they have said that they do not maintain this information, I know that they do maintain it. In TheEmployment Review of 1998 by the Government of India, Ministry of Labour, they have maintained all this information. But they have not given this information to the House about the placement, retrenchment, etc. We wanted to get the correct answer from them, but we did not get it. Under the Employment Market Information Programme the Government prepares all these things. Even from these papers they have not supplied the information.
I come to part (c) of my question which reads as:
"whether there is backlog in preparing employment statistics;"
They have said "No, Sir". No such backlog is there. They have given information up to 2001. Now, the whole of the year 2002 has passed and they are saying that there is no backlog. You can kindly decide whether it is a fact or not and whether the Government, the Minister and the bureaucracy has tried to mislead this House. I would request you to kindly intervene in this matter against what I say ‘false information’. It is not even suppression of information. They just did not care for this House.
In Part (d) of the question I had asked:
"if so, the steps being taken to collate and update employment information;"
They have replied "Does not arise". The last two parts are also very important. I had asked:
"f) if so, whether the provisions are adhered to strictly; and
g) if not, the steps being taken to enact stringent law and necessary rules?"
The answer given was:
"f) & g): Various provisions of the Act on collection of employment statistics are implemented by the respective State/Union Territory Governments. Violations of the provisions, if any, are also dealt by them as per the provisions in the Act."
Before that, they have said:
"e): Employment statistics of the organised sector are collected under the provisions of Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959."
My point is, they said that it is done by the States and the Union Territories excepting Sikkim, Arunachal Pradesh, Lakshadweep and Dadra and Nagar Haveli. This information is collected not only by all the States but also by the Director-General of the Government of India. But they have said that they have no role to play in this matter. It is only for seeking information. They are not going to give us employment anywhere. But they are not ready to give us even that information. That is my point. Kindly look into it, Sir. In the meantime, if the Government does not send the correct answers, then I have the other forum to raise it, that is, to move a breach of privilege against the concerned Minister. So, this is regarding the organised sector.
MR. SPEAKER: Your time of ten minutes is over.
SHRI TRILOCHAN KANUNGO : Thank you, Sir. My last point is so far as unorganised sector is concerned. I come from the State of Orissa. In the western and southern parts, whether there is drought or flood or cyclone or not, thousands of labourers migrate from Orissa to other States. They go to Mumbai for construction work. They go to Punjab for agricultural work and they come to Delhi for construction work. They go to many other places for work. They go out every year and at the end of the year, when monsoon comes they come back home only with skin and bones. The next year, they do not go to those areas from where they have come back with skin and bones. They go to other areas and they face the same fate there. Sir, you know that lakhs of Oriya labourers are working in Surat. Their fate is precariously bad. I urge upon the Labour Minister to look into this sector of labourers who are migrating, put into difficulties and come back without any saving. They remain as poor as before and I urge upon the Government to look to their interests social security. This is a very important area which my friend, Shri Jos has also pointed out and it has to be looked into. I request the Labour Minister to look into the economic interests of the labourers and social security of the unorganised sector and do something for the survival of the poorest of the poor , by enacting a comprehensive law in order to safe guard their over all interests.
SHRI PAWAN KUMAR BANSAL : Sir, during the last five years, we have seen what disastrous consequences the pursuit of a policy of jobless growth can have on the well-being of the people. This Government has miserably failed to achieve the target growth rate.
MR. SPEAKER: Shri Bansal, I would bring to your notice that you may speak for five minutes only.
SHRI PAWAN KUMAR BANSAL : Sir, while this Government has miserably failed to achieve the growth target, it has shut the doors of employment to millions of youth entering the job market and equally, an appalling number of youngsters have been pushed out of their petty jobs where they struggled to eke out a living. A glaring example is the small scale industry which is facing closure with the pursuit of the policy of globalisation by this Government. The direct effect thereof is that the people, skilled, semi-skilled and unskilled labourers, working there have been shown the door.
Sir, the Prime Minister has repeatedly asserted about the creation of one crore jobs but statistics as we all learn to our chagrin belie that claim. The policies pursued by this Government have inflicted a bloody blow on the youth of this country. In the formulation of its policies, it is the rich who guide this Government and it is only lip service that is paid to the working class and to the poor people. Out of the work force of 40 crore, 92 per cent are in the unorganized sector and are subjected to unfair labour practices and hostile working conditions. Many of them do not get jobs even for a hundred days in a year forcing them to live in an environment of deprivation without access to health care, housing, safe drinking water and education for their children. Even women have to sweat out on construction sites and road building and are not paid their due. Instead, it is humiliation and indignity that they have to suffer at times.
Conscious of the fact that you have given me five minutes to make my points before you, I would simply like to refer to some of the salient points that I would like to emphasise upon the hon. Minister. The first is regarding Provident Fund to which my hon. colleague Shri Jose who was just speaking before me referred. All that I can say is that besides the injustice that is being meeted out to those poor people who in the absence of any other social security measures depend entirely on the Provident Fund, we find that even the Government organizations are not contributing their share and the hassles which these people have to face at the time of withdrawals are untold. Something has to be done about it. The process has to be made totally hassle free so that at least the people get their share and I am confident that the hon. Minister shall take up the fight with his own Government to see that at least the interest rate on the Employees Provident Fund is not decreased, the way it is being done.
My second point is about ESI. I know some hospitals. I must thank the Minister honestly about the ESI hospital that has been commissioned in Chandigarh but at the same time I must point out that the facilities of ESI hopsital must not only be confined to the people in the organized sector. People in the unorganized sector must also get it and more than that any person who has worked in an establishment for some time and for whatever reason he is thrown out, he must continue to enjoy the privilege, the benefit. It is not a privilege, just a small benefit of availing the services from ESI hospitals, particularly those who go out through VRS which is now very proudly propagated by this Government.
My next point is about old age pension. The hon. Member speaking from the other side was extolling the efforts of the Government in providing some social security measures to the working force. I would like to say that the teeming millions of this country, such large number of people who have to sweat it out in the industry are given no pensionary benefits. So, we ought to introduce a meaningful old age pension scheme for the people in the unorganized sector.
Sir, there have been Court orders in the past that any person who works in an establishment for a particular number of days must be regularized. What to talk of the private firms, I have seen for myself that there is a persisting inequity inflicted on the working class, that even the employees of the Chandigarh Administration, even after putting in a number of years of service are not regularized in violation of the Supreme Court Orders. Those people are in no position to go to the Court for contempt petitions, etc. There is one particular class of working people who do not expect anything from the Government. They do not press the Government for giving them a job. All that they want is that some space somewhere is given to them to carry out some petty trades like that of a barber on the road side, the lalari who dyes the turbans, etc, the cycle repairer, the shoe repairer and thes shoe mender. There are so many such people. Sir, of late I see that in all the cities this Government has started harassing those people. All that they want is not even a regular site to enable them to work, but that the corrupt staff of the Government enforcement agencies do not harass them and that they continue to work there to eke out a living after putting in more than 12 hours of hard work a day.
The Supreme Court again, in a case relating to Delhi, had tried to regulate this work, but we still find that no Governmental agency is taking care of them. When the Government is talking of formulating laws and formulating policies on many matters concerning the poor, why should they not come forward with a clear-cut legislation on this matter endowing those people, who are working on the roadside, a right to continue to work there, maybe on payment of a small licence fee, and maybe also incorporating a provision that the right to work there would only be a licence and it would not give them the right to that particular piece of land, a small 6 ft. by 4 ft. piece of land? It may even be with dismantlable kiosk, but that is what ought to be provided to them.
Besides referring to the actual allocation or apportionment of the money available in the hands of the Government, I am not actually in a position to refer to the detailed Demands for Grants. A point was made by the hon. Member speaking from this side that a major chunk of the money that the Government expects us to vote today goes for payment of salary and on foreign tours. Another point that I then interjected about was that a major amount of the Government money is wasted on unnecessary activities but which a Welfare State should, in fact, save for the benefit of the poor.
Sir, whether it is 100 days of a particular Minister being in office or a year or two years or three years of the Government being in office, we find full page advertisements being given in all the newspapers these days. But what amount would it cost this Government? Can that money not be saved to be spent on some useful activity for the benefit of the poor, for the benefit of the working class? I would like to know that from the hon. Minister.
Sir, I find you, perhaps, indicating to me that I have exhausted my time. I have quite a few points to make. I have given some Cut Motions, but I would not really like to take more time of the House. I would only want of this Government that if it is really true to its claims that it stands for the benefit of the people, they should not only, as my hon. friend Shri Mani Shankar Aiyar said, express it through poetry as is being done by the Members from the Treasury Benches, but with concrete action to show that it really stands for the poor, the working class in the country.
SHRI K. MALAISAMY (RAMANATHAPURAM): Mr. Speaker, Sir, though you have called me late, I must thank you for permitting me to speak on a subject on which I have got immense interest. As a student of economics, I have been well taught as to what are the factors of production in any economy. As we all know, labour is an important factor of production. To highlight this, the Father of the Nation said that for India, it may not be even necessary to go for mass production, on the other hand what all we need is production by the masses. This is how the potentiality of employment has been rightly emphasised by Gandhiji.
Sir, our country is confronted with two major problems. One is poverty and the other is unemployment. These are the two major problems to be solved. That is why, the policy makers and planners have tried to eliminate poverty on the one side and generate employment on the other. But how the employment generation or the growth rate of employment goes? The figures go to show that for five years from 1988 to 1993, the employment growth rate in labour force is 2.77 per cent, but in the next five years, that is, from 1993 to 1997, it has come down to 1.53 per cent. To our surprise, it has come down to 0.81 per cent during 1999-2000. So, this is a significant decline from 2.77 per cent to 1.53 per cent and that has come down to 0.81 per cent.
While the population is increasing and the availability of labour force is so much, the rate of growth of employment is declining. What is this due to? Is it due to the impact of your LPG, that is, liberalisation, privatisation and globalisation or is it due to the disinvestment policy? Is it due to the information and communication technology explosion or is it due to the introduction of hi-tech technology in the industries? Is it due to the impact of occupational health safety in the present context of the depressed economy?
Under these circumstances, the Govt. have given a note highlighting how the industrial peace has been maintained. It is true that industrial peace is there. They have said that the number of strikes and lockouts have come down. They have further said that the man-days lost is much less. All these things are well taken. But these are the things, which are relevant when the industry is booming, when the industry is growing, when the industry is thriving. In such a situation if they are able to say that industrial restlessness is much less and man-days lost is much less, I will appreciate. But on the other hand, industries are in doldrums, the industrial growth is not there. When there are no industries, no industrial activity, where can there be a strike, where can there be lockouts?
At the same time, as many of the Members have praised the hon. Minister, I equally have got a pat and praise that he is a very serious and sincere person. We have seen him in action when he conducts the Labour Consultative Committee meetings. In that process, I would like to have a specific appreciation on his efforts in bringing a comprehensive and overall legislation, in the sense that many of our Labour Acts are outdated, obsolete and they are not in conformity with the present context of the development, etc. So, to have an overview of the entire legislation and go for a comprehensive re-look, rationalisation is very much essential. He has shown to the effect that he is at it. I would ask him to go ahead with it.
Many of our Members have divulged on the umbrella legislation for the unorganised sector. In fact, the total labour force in the country is computed as 40 crore. Out of this 40 crore, 37 crore or 97 per cent of the work force goes by way of unorganised sector. So, what all the legislation we have to do, should be more only for these 37 crore people or for the unorganised sector. Only three crore people are in the organised sector. What we have been doing much is only for the organised sector and not for the major sector, the gigantic sector.
Unfortunately, this unorganised sector does not find adequate employment because they are illiterates, they are ignorant and scattered. There is no employer-employee relationship. They have been neglected and they have been exploited. Many a times, they are not organised. Sir, you have given the subject to the National Commission, and the National Commission has rightly taken cognizance of the problem of the unorganized sector. They have submitted the Report with a draft Bill also. Now, it is for you to see that it is put in action. I want an assurance from you sir whether an Act will immediately be passed and implemented. In other words, can you afford to give a timeframe before which this can come into effect as an Act?
Now, I will come to minimum wages. You have got the Minimum Wages Act and you have fixed the minimum wages. I want to know whether it is really in action. On the other hand, I should say it is more on paper. Whatever the minimum wages you have fixed, are not implemented at all. Whatever the law you have framed is not implemented enough. Many times you say that the aggrieved person should come and complain to you. How can he complain? A person who is getting a minimum wages, will not venture to go against his employer at all.
MR. SPEAKER: Shri K. Malaisamy, you must address the Chair, not the Minister directly.
SHRI K. MALAISAMY : I address through you, Sir.
The Minimum Wages Act says that there should provide not only sustenance like food, shelter and clothing, but also preserve efficiency of the worker. I want to know whether you are able to assure minimum sustenance on the one side and labour efficiency on the other. The people who are receiving minimum wages, are they able to have the sustenance for shelter, cloth, food etc.? I leave it to you, Sir. One important aspect of the minimum wages is that you have not taken care of minimum wages to protect against inflation. I want to know whether the variable DA has been linked as a component with your minimum wages. These are the things I want to highlight as far as minimum wages are concerned.
Then, coming to another important aspect, Sir is about the child labour. There cannot be two opinions that the child labour should be eliminated. As far as the child labour is concerned, it has got a long history. Though several legislations are in existence, but none of them seem to have got any desired effect at all. Out of the total population, 37 per cent of the total population goes by way of child labour. They are not able to get enough protection at all. They are working not in organised sector or any industrial sector but informal sectors. Nearly 37 per cent of the population is like this. What are the reasons? On an analysis, it has been seen that the poverty is one of the main reasons for child labour.
MR. SPEAKER: Your time is over.
SHRI K. MALAISAMY : Supply of child labour is more, that is why availability is more.
Then, there is lack of access to basic education as far as children are concerned. Another reason given is that the incentive on the part of employer or the inducement given on the part of the employer is again the reason for child labour. The workers’ union or the trade unions are very weak to organise this sector. The Government’s response is also poor. The law has limited intervention only. These are the reasons for child labour in existence.
Another important aspect of labour is that there is a forum to educate workers and to make them aware of the legislation etc. They conduct several courses. They give training. They go for Seminars and Conferences. But, I am told that the faculty, namely, the workers education teachers, are the poorly paid employees in that organisation. None of the Pay Commissions seem to have taken any care of them. There basic pay is said to be only Rs.550.
18.00 hrs. They lack motivation. They have not been given enough instructions, due training etc. With the result, they do not know how to go about. They have to teach and motivate several lakhs of people but they themselves are want of motivation. So, a proper orientation should be given for such of those teachers.
Finally, Sir, the workers should be reckoned with due respect and they should be given enough scope for participation. The workers’ participation in management is a theory which has been well thought out and talked out but it is yet to be found in implementation.
With these few words, I conclude.
MR. SPEAKER: Before I call Dr. Bikram Sarkar to speak, I must bring it to the notice of the House that we have to complete the discussion on the Demand for Grant of the Ministry of Labour today. I propose to complete it by 8.30 p.m. today, which is the minimum time.
SHRI P.H. PANDIAN : Sir, at 8.30 p.m. hardly 20 Members would be present here. … (Interruptions)
MR. SPEAKER: Time is extended up to 8.30 p.m. Still you can finish it before that. The discussion on the Demand for Grant of the Ministry of Labour will be completed today with the reply of the hon. Minister.
Now, Dr. Bikram Sarkar.
DR. BIKRAM SARKAR (PANSKURA): Mr. Speaker, Sir, I am grateful to you for having given me this opportunity. I will be very brief because almost all the points have been covered.
I must congratulate the hon. Labour Minister for creating a situation where the Demand for Grant of the Ministry of Labour could be discussed after a lapse of 20 years. This gives an opportunity to discuss some of the important issues about the labour in the country.
While supporting the Demand for Grant, I would like to make a few observations and suggestions.
Sir, today the discussion was started by my friend, hon. Shri Mani Shankar Aiyar. He ably brought out a large number of facts and figures. So far as the statistics are concerned, he gave quite a lot. So, I should be allowed, at the very initial stage, to read out some of the statistics and then to expand on it.
Shri Jos and many other Members have made this point that when we talk of labour, we somehow or the other – there is a mindset – particularly, the trade union leaders, talk about the organised labour who constitute not more than seven per cent of the total labour force. And in the process, 93 per cent of the labour force, who are in the unorganised sector, are completely forgotten. Who are they? They are mostly in the rural areas, and in the urban areas they are working in households in different forms or in small establishments. Unless something is done seriously about the protection and security of these 93 per cent of the labour force, nothing worth mentioning would be said about the labour legislation.
Sir, out of the total employment, both organised and unorganised, which, according to the Government figures, is 39.7 crore; 2.8 crore is in the organised sector, constituting about 7.3 per cent; and 36.9 crore constituting about 93 per cent is in the unorganised sector. Out of that, 23.7 crore are in the agricultural sector. Of this, 10.7 crore are landless agricultural labourers and the rest 12.8 crore are medium or large growers or even smaller growers. Linked up with this question automatically comes the question of land reforms in particular and agrarian reforms in general. Before I go into this, I would like to have your permission to read out some of the statistics.
It says of unemployment rate. There are so many ways of measuring the unemployment rate. The unemployment rate in 1977-78 was 4.23 per cent according to the Usual Principal Status (UPS). In 1999-2000, it had come down to 2.81 per cent. If we go by these statistics, one gets an impression that the unemployment rate has reduced. Therefore, it gives a positive picture. But the reality says something else. I shall come to that later.
Another important thing, which bothers all of us, is the unemployment rate among the educated youth. It says that in 1987-88, both for rural and urban, in the category of secondary education and above, the combined figure was 16.2 per cent among the educated youth. In 1999-2000, it was 14.8 per cent. Again it gives an impression that things have improved. It also remains a fact that since the subject of labour is in the Concurrent List, if you go into the totality of the case, it is not only the responsibility of the Central Government but also of all the State Governments.
I will read out the unemployment rate of the major States. Shri Jos is here. In Kerala, the unemployment rate in terms of percentage of labour force was 21.19. In 1993-94, it went down to 15.50 per cent. In 1999-2000, it again went up to 20.77 per cent. In West Bengal, that is, in my State, the unemployment rate which was 8.13 per cent of labour force in 1987-88, went up to 9.87 per cent in 1993-94. In 1999-2000, it was 14.95 per cent. In the same way--I will leave aside Himachal Pradesh, Gujarat and a few other States--in almost all the States, the unemployment rate has gone up. So, I really do not know how to reconcile between the unemployment rate, which is, in general, going up in the States and the whole unemployment rate is coming down when we take India as a whole. I do not know how it is happening. Having known a bit of statistics and having also known in my days as a civil servant how to live with the statistics, I leave this here and go to the main thing.
My friend, Shri Mani Shankar Aiyar, when he was mentioning about the States’ statistics, also mentioned, taking a particular year, about the Congress rate of growth. I do not know what it means. But I always personally feel that in such important and serious matter, it is not a question of Congress or Communist or NDA, but it has to be that we have to put all our heads together to find out a solution to this problem.
Regarding the Central Plan outlay, my friend Shri Tarit Baran Topdar was mentioning that as against about Rs.1,970 crore of Budget, only a few crores have been allocated for the improvement of the labour. I do not know whether it is labour in the unorganised sector. I think it means labour in the organised sector because nothing has been done so far as the 93 per cent of the total core of unorganised sector is concerned.
I am now concentrating on the Central Plan outlay of the Ministry of Labour. In the year 2002-2003, the Budget estimate was Rs.170 crore. The Ministry could not spend even that. Or, the Planning Commission probably did not allow them to spend this much because there were other compelling demands somewhere else. In the Revised Estimate, it went down to Rs.140 crore. It is preposterous to say the least. It was the first year of the Plan. It went down. It was a small amount of Rs.170 crore which was projected. Out of that also, Rs.30 crore had been taken away and it could not be spent. The revised estimate was Rs.140 crore. Actually what has been done is yet to be found out. It will be found out. As against this sort of scenario, in 2003-2004, the Budget estimate proposed is Rs.170 crore. So, I would somehow feel that unfortunately the kind of concern that was supposed to be projected has not been made.
I would request the hon. Minister to find a way as to how this could be improved upon at the Revised Estimate stage.
So far as other areas are concerned, we talked about bonded labour. They are not getting the minimum wages fixed by law. If you go by the definition of ‘bonded labour’, you would find that in those cases you could certainly say that they are nothing but ‘bonded labour’ according to law. Therefore, unless something is done about them, the entire exercise of having a discussion on the Budget of the Labour Ministry would be preposterous and there would be no meaning in it. The other area is child labour. We worry so much about child labour and all of us express our concern over child labour but unless we do something for the children and the parents of the children, those children would continue to be in the same situation.
The interest rate on Provident Fund should not be reduced. It would not be in the interest of the labour force. I would request the hon. Minister to have a strong feeling on this so that this is not reduced. Linked up with this is the question of the Disinvestment Policy. Whenever we discuss labour issues, we discuss unemployment. I have nothing in particular against the Disinvestment Policy, liberalisation, privatisation and globalisation as such but it has to be done in such a way that it helps and does not go against labour. So far, as it has been done, it has gone against labour.
I have a suggestion which is not directly connected with labour but which is also impinging on labour and creating more problems for labour and all of us. We have got to accept realities. There are public sector enterprises where there is absolutely no chance of revival. I am not going into the details. I know it as I have been involved in this. I know the reasons for this. In that case, there is no way out and they have to be wound up. There are others which are revivable and every attempt should be made in a concerted manner to revive them so that the workforce and also this nation gets something out of them.
So far as profit-making enterprises are concerned, I had the opportunity of visiting some of them. There is absolutely no reason – and my party feels very strongly – for disinvestment of profit-making enterprises at all.
It is a fact – the hon. Prime Minister mentioned about it and so much has been discussed about it – that if we want development, we need to develop infrastructure, which includes power, road, communication, irrigation and so on. So far as the road sector is concerned, quite a lot has been done. It is being done. So far as the Golden Quadrilateral is concerned, reality shows that we have got so many lakh people employed even though on a casual basis. This should also be added and taken into consideration while thanking the Government for undertaking this project.
डॉ. रघुवंश प्रसाद सिंह (वैशाली): अध्यक्ष महोदय, श्रम की महत्ता को देखते हुए आपने कृपा की है कि श्रम विभाग की अनुदान मांगों पर बहस हो, लेकिन सरकार के हिसाब से श्रम का कितना महत्व सरकार के लिए है। इनके मंत्रियों की जिस तरह बदलियां हुई हैं - पहले जटिया जी थे, उसके बाद शरद जी आए, अब हमारे मित्र साहिब सिंह वर्मा जी हैं। राज्य मंत्री पद से भी कई मंत्री बर्खास्त कर दिए गए, मुनिलाल जी, जो बिहार के थे। उसके बाद थोड़े दिन अशोक प्रधान जी रहे और फिर गोयल जी। मतलब बैटरमेंट के लिए ही जल्दी-जल्दी बदलियां हो रही हैं, जब कि सेंटर में पांच वर्ष में होती है।…( व्यवधान)
महोदय, हम नहीं जानते कि अच्छाई के लिए, श्रम को ज्यादा महत्व देने के लिए है या श्रम शंटिंग विभाग, यूज़लेस विभाग माना जा रहा है, इसलिए बदलियां की जा रही हैं। हमें जानकारी नहीं है, इसमें क्या राजनीति है या पेच है। बेरोजगारी दुनिया की सबसे बड़ी समस्या है। दुनिया में लगभग एक अरब लोग बेरोजगार हैं। हिसाब-किताब विद्वान काबिल लोग बताते हैं और अपने देश में भी जो एम्पलायमेंट एक्सचेंज में नाम तो ज्यादा लोग लिखाते नहीं हैं, लेकिन कुछ लोग लिखाते हैं, लिखाने का कोई मतलब ही नहीं है, १० वर्ष तक भी उनको इण्टरव्यू लैटर नहीं आते। इसलिए ज्यादातर लोग नाम नहीं लिखाते, लेकिन कुछ लोग लिखाते हैं। उसी आंकड़े में लोग खेल खेलते हैं। लेकिन हमारे जैसे जो सामान्य बुद्धि का प्रयोग करके १०२ करोड़ की देश में आबादी है और पांच आदमी का एक परिवार मान लिया जाये तो हर एक परिवार में एक बेरोजगार जरूर है और बेरोजगारों में चार तरह के बेरोजगार हमें लगते हैं। एक ज्यादा पढ़े-लिखे, एक आधा पढ़े-लिखे, एक कम पढ़े-लिखे और एक बिना पढ़े-लिखे। एक अनपढ़, एक अधपढ़, एक कमपढ़ और एक बेसीपढ़, चार तरह के बेरोजगार हमें लगते हैं। इन चारों तरह के बेरोजगारों में हर परिवार में कम से कम एक आदमी बेरोजगार हुआ तो २५-२६ करोड़ लोग बेरोजगार हमें लगते हैं कि हैं।
बेरोजगारी को हटाने के लिए अहलूवालिया कमेटी बनी, उससे लगा कि बेरोजगारी हटेगी नहीं, घटेगी भी नहीं, बेरोजगारी बढ़ जायेगी। तभी एक एस.पी. गुप्ता कमेटी बहाल हुई, उसने भी कुछ रिपोर्ट दी कि कैसे होगा, बेरोजगारी कैसे हटेगी, घटेगी या रुकेगी। लेकिन उस तरफ अब लोग एग्रीकल्चर में कहते हैं तो एग्रीकल्चर में भी दो विंग हैं। एक अनाज पैदा करने वाला है, सब उत्पादन करने वाला है, चूंकि श्रम की महत्ता है। देश में और दुनिया में जो कोई भी उत्पादन या उत्पादकता बढ़ाने का काम श्रम से ही हो सकता है, बिना पसीना बहाये नहीं हो सकता है। लेकिन अपने देश में तो पहले से बीमारी है कि जो लोग मेहनत करने वाले हैं, उनको छोटा मान लिया गया और जो मेहनत नहीं करने वाले लोग हैं, उनको बड़ा मान लिया गया। यह सामाजिक बीमारी पहले से है। यह अलग है। महात्मा गांधी जी के वक्त से हुआ कि नहीं, श्रम की प्रतिष्ठा होनी चाहिए और श्रम के बिना कामनहीं चल सकता। माक्र्सवादी के हिसाब से भी श्रम को महत्व दिया गया कि श्रम का बड़ा भारी महत्व है तो उस हिसाब से हम चल रहे हैं। उसमें पशुपालन को एकदम लोग महत्व ही नहीं दे रहे हैं। पशुपालन में ही सबसे ज्यादा रूरल एम्पलायमेंट की पोटेंशियलिटी है, देहात में जो ज्यादा बेरोजगार लोग हैं। माननीय कृषि मंत्री जी जवाब दे रहे थे तो बकरीपालन की इनकी कोई योजना ही नहीं है कि बकरीपालन में कितनी पोटेंशियलिटी है, दूध उत्पादन करने में कितनी पोटेंशियलिटी है। एस.पी.गुप्ता कमेटी की रिपोर्ट भी हमने देखी है। सबसे पहले देखा कि पशुपालन में क्या है। जो ज्यादा दिमाग वाले लोग हैं, उनको इसमें कुछ बुझाता ही नहीं, उनका वहां पर ध्यान ही नहीं जाता कि कैसे वहां पर बेरोजगारी हटाने के लिए और गांवों में रोजगार, स्वरोजगार, सैल्फ प्रोडक्टिव एम्पलायमेंट का कहीं जिक्र हमने नहीं देखा। इनके सारे प्रतिवेदन, जो हमने देखे हैं, उनमें सैल्फ प्रोडक्टिव एम्पलायमेंट, ऐसा एम्प्लायमेंट जिससे प्रोडक्शन हो और स्वरोजगार से काम हो, इस पर ध्यान नहीं दियाजायेगा तो बेरोजगारी का कैसे समाधान हो सकता है।
अभी सबसे भारी समस्या गरीबी की है, जनसंख्या में वृद्धि की है, उसके चलते गरीबी में वृद्दि, उसके चलते बेरोजगारी में वृद्धि, बेरोजगारी और गरीबी दोनों परस्पर एक दूसरे के पूरक हैं। यदि हर परिवार में एक बेरोजगार मिल जाये तो पावर्टी एलीविएशन का सारा प्रोग्राम फेल हो जायेगा, लेकिन बेरोजगारी की तरफ ध्यान नहीं है कि बेरोजगारी कैसे हटेगी या मिटेगी। कैसी कठिनाई हो रही है, सारा हिसाब मणिशंकर अय्यर जी बता रहे थे, उन्हें ज्यादा समय मिला था, मैं उसकी डिटेल में नहीं जाऊंगा, लेकिन मोटा-मोटा जब से इनकी वैश्वीकरण, निजीकरण, ग्लोबलाइजेशन, लिब्रलाइजेशन, कम्प्यूटराइजेशन, मकेनाइजेशन, आटोमाइजेशन के बाद से बेरोजगारी में कमी नहीं, वृद्धि हुई है। उसकी दर में वृद्धि हुई है। क्या कोई अर्थशास्त्री बता सकताहै कि इन तमाम चीजों के बाद भी बेरोजगारी में कमी आयेगी। मल्टीनेशनल को आमंत्रण हो रहा है, मल्टीनेशनल कम्प्यूटर खोज रहा है कि पांच हजार आदमी के बदले एक ही कम्प्यूटर सारा काम कर देगा तो कहां से रोजगार मिलेगा। किस रास्ते पर हम लोग चल रहे हैं, इसीलिए इनके विभाग से मल्टीनेशनल को आप हटा सकते हैं, रोक सकते हैं, भगा सकते हैं। श्रम विभाग को हम बोलेंगे कि आपका विभाग बेरोजगारी हटाने वाला, रोजगार दिलाने वाला या श्रमिकों का भला करने वाला है, लेकिन इससे कहां मामला बनता है।
18.20 hrs. (Shri P.H. Pandian in the Chair) वित्त विभाग वाले ऐसे-ऐसे कानून बनाकर दे देते हैं और आपको उसे ढोना पड़ता है। इसलिए मल्टी-नेशनल को रोकने वाले लघु उद्योग, हमारे परम्परागत उद्योग हैं, हाथ से काम करने वाले उद्योगों का काम बढ़ाने, ऐग्रीकल्चर, पशुपालन में रोजगार की संभावना है। इसमें आप जो कर सकते हैं, वह किया जाना चाहिए। अनआर्गनाईज़्ड सैक्टर में ठेका मजदूर, बाल मजदूर, महिला मजदूर,, बंधुआ मजदूर, कैसे हल होगा, यह लोग देश में कैसे दावा कर सकते हैं कि हम बंधुआ मजदूरों के उन्मूलक हैं। पहले अपनी पार्टी में बंधुआ मजदूरों का उन्मूलन कीजिए। लोग कैसे मर रहे हैं और बोल रहे हैं कि बड़ा भारी काम हो रहा है, जय हो, जय़ हो, जय हो। हम गांवों में कहां बंधुआ मजदूर खोजने जाएं, बंधुआ मजदूर तो यहां प्रत्यक्ष देख रहे हैं। बंधुआ मजदूरों की भी एक समस्या है।…( व्यवधान)लोग मानते हैं कि हम असली बात बता देते हैं। बंधुआ मजदूर, खोल कर कैसे बता देंगे। इसलिए हमको सवाल उठाना पड़ता है। अनआर्गनाईज़्ड सैक्टर, असंगठित मजदूरों की भारी समस्या है। कहते हैं कि मनिमम वेजेस एक्ट है। इनपर मनिमम वेजेस एक्ट कहां लागू है। नहीं लागू है। सरकार के महकमे में ही लागू नहीं है तो प्राईवेट महकमे में कौन पूछता है।…( व्यवधान)
डॉ. साहिब सिंह वर्मा : बिहार में लागू है।
डॉ. रघुवंश प्रसाद सिंह : बिहार में कैसे लागू होगा। किसान की हालत अलग खराब है। वहां खेतीहर मजदूर काम करते हैं। जब हम टीचर थे तो हमारे कालेज में कालेज की आमदनी से कम वेतन मिलता था। कम वेतन को एक स्केल के मुताबिक करने के लिए सरकार डिफरैंस मनी देती थी, आप उसे सबसिडी कह सकते हैं। आप विचार कर सकते हैं कि किसान की हालत भी खराब है और किसान के यहां खेतीहर मजदूर काम कर रहा है। वह उनको न्यूनतम मजदूरी नहीं दे पा रहा है। क्या उसे सबसीडाईज़ करेंगे? विचार करके देखिए, यह बड़ा भारी साहसिक कदम हो सकता है। इस तरह का विधान सरकारी महकमे में है, कालेज में है। ऐफीलिएटेड कालेज में जिस प्रकार होता था, वही स्केल मिलने के लिए डिफरैंस मनी सरकार की तरफ से मिलती थी। मजदूरों के हित में उस तरह का क्या प्रावधान सोचा जा सकता है। अनआर्गनाईज़ड सैक्टर के लोग हैं, उनकी बहुत खराब हालत है, उनको न्यूनतम वेजेस नहीं मिलती। वे बेरोजगार हैं, उनको सालभर रोजगार नहीं मिलता, जब धन कटनी, धन रोपनी होती है, उस समय काम मिल जाएगा लेकिन जब बरसात हो जाती है तो काम नहीं मिलता। इस कारण अनआर्गनाईज़्ड सैक्टर का सवाल है। कृषि श्रमिकों के लिए कानून कब लाएंगे, हम नहीं जानते। हम इनका कसूर नहीं मानते कि इन्होंने देर की। विचार हो रहा है, यह कमेटी, वह कमेटी, यह परामर्श, यह मंत्री, यह सम्मेलन। कृषि श्रमिकों का क्या हुआ, उस बारे में सवाल ही नहीं होता। उनका सवाल क्यों नहीं उठा रहे , हमको नहीं मालूम।…( व्यवधान)
राज्यों से सहमति नहीं हो रही है। अनआर्गनाईज़्ड सैक्टर में जो कृषि श्रमिक हैं, जो अनाज पैदा करते हैं, जिनका हिन्दुस्तान को आत्मनिर्भर बनाने में सहयोग है, उनके लिए सरकार कानून नहीं ला रही है। वेस्टेड इंटरस्ट, बड़ी भारी ऐंटी-वर्किंग क्लास की नीति चल रही है। आर्गनाईज़्ड सैक्टर का कानून क्यों नहीं बन रहा है? कौन शक्ति उसे रोके हुए है? जो मेहनत करके, पसीना बहा कर अनाज पैदा करता है, बाढ़ में, सुखाड़ में, भादो की बरसात में, जेठ की दोपहर में, जाड़े की ठंड में मेहनत करने वाले लोगों के लिए कानून क्यों नहीं बन रहा है, कौन सी शक्ति उसे रोक रही है? इसलिए हम सवाल उठाना चाहते हैं कि कृषि श्रमिकों के लिए कानून के प्रावधान के बारे में १९९७ में भा विचार हुआ था।…( व्यवधान)
MR. CHAIRMAN : Hon. Member Shri Suresh Kurup.
Please give him a chance.
… (Interruptions)
SHRI SURESH KURUP (KOTTAYAM): Respected Chairman, Sir, this House … (Interruptions)
MR. CHAIRMAN: I asked him to give you a chance because he has not given me a chance to give you a chance.
… (Interruptions)
डॉ. रघुवंश प्रसाद सिंह :पहले घंटी बजती है, फिर वॉर्निंग दी जाती है तब आदमी कंक्लूड की तरफ जाता है। आपने तो घंटी बजा दी तो हम बैठ गए। मैं सिर्फ दो मिनट में अपनी बात समाप्त करता हूं। जो इंडस्ट्री में काम करते हैं, वे संगठित मजदूर हैं और वे नियम बनाकर अपने लिए लड़ लेते हैं लेकिन जो असंगठित मजदूर हैं, जो बंधुवा मजदूर हैं तथा जो चाइल्ड लेबर है, जो कालीन बनाते हैं, उनके बारे में भी सरकार को विचार करना चाहिए। कालीन बनाने में चाइल्ड लेबर का इस्तेमाल हो रहा है। जहां-तहां पकड़े जा रहे हैं लेकिन गरीबी ही मुख्य कारण है कि चाइल्ड लेबर का इस्तेमाल होता है। जिन बच्चों को शिक्षा मिलनी चाहिए, वे चाइल्ड लेबर में चले जाते हैं। चूंकि उनके मां-बाप के पास जीविका का कोई साधन नहीं है, इसीलिए लाचारी में, बेबसी में, वे अपने ब च्चों को कारखानों में काम करने के लिए कम वेतन पर भेज देते हैं। दिल्ली में ही बिहार से एक करोड़ दस लाख प्रवासी मजदूर हैं। हर राज्य से मजदूर काम करने के लिए यहां आ रहे हैं। १२ लाख मजदूर प्रवासी हैं। केरल से चार लाख मजदूर प्रवासी हैं। हमारी आबादी ८ करोड़ ७९ लाख है और उनकी आबादी एक-डेड़ करोड़ होगी। एक करोड़ चालीस लाख प्रवासी मजदूर दिल्ली में हैं। पंजाब, हरियाणा के भी मजदूर हैं। देश के हर कल-कारखानों में मजदूर काम कर रहे हैं। कलकत्ता में भी १०००-१२०० रुपये प्रतिमाह के इतने कम वेतन पर काम कर मजदूर काम कर रहे हैं। जब तब उनको हटा देते हैं। मजदूर को कोई देखने वाला नहीं है। श्रम विभाग कहां है? आदिवासी एसटी का मजदूर बीमार हो गया तो सड़क पर छोड़ दिया। यह सब देखने के लिए श्रम विभाग कहां है? इसका क्या उपाय है? जो आदिवासी, वनवासी, एससी एसटी मजदूर बीमार हो जाते हैं, उनको कोई पूछने वाला नहीं है। ऐसे में श्रम विभाग कहां है ? उसकी क्या जवाबदेही बनती है ? ये सारे सवाल हैं जिन पर माननीय मंत्री जी अपने उत्तर में स्पष्ट करें और बताएं कि देश भर में जो मजदूर हैं, उनका कैसे हित होगा? बेरोजगारी की समाप्ति कैसे होगी? जब तक मेहनत करने वाले मजदूर का सम्मान नहीं होगा, उनके भोजन, कपड़ा, पढ़ाई और दवाई का प्रबन्ध नहीं होगा, हिन्दुस्तान आगे नहीं बढ़ पाएगा। यह एक अत्यंत सत्य है, इसको कोई माई का लाल काट नहीं सकता।…( व्यवधान)
भीष्म पितामह महाभारत की लड़ाई में बाणशैया पर पड़े थे। उस समय उन्होंने उपदेश किया। वह ज्ञान की बात कर रहे थे। द्रौपदी हंस पड़ी। तो भीष्म पितामह ने पूछा कि क्यों हंसती हो। इस पर द्रौपदी ने कहा कि जिस समय मेरा चीर हरण हो रहा था तो आपके मुंह से एक शब्द भी नहीं निकला था। इस पर उन्होंने कहा कि उस समय मैंने दुर्योधन का अन्न खा रखा था। बाणशैया पर लेटने से जब वह खून निकल गया तो अब ज्ञान की बात कर रहा हूं। अब शुद्ध खून है। तो अब ज्ञान की बात मैं कर रहा हूं।
पूंजीपतियों के बल पर बनी सरकार मजदूरों की पीड़ा को क्या समझेंगी। जहां तक मजदूरों की बात है यह सरकार मजदूरों का कोई भला नहीं कर सकती है।
श्री रतिलाल कालीदास वर्मा : सभापति जी, ये मजदूरों का यहां पर खाली रोना रो रहे हैं। बिहार में जाकर ये मजदूरों और गरीब लोगों को बचाएं, उनकी हालत वहां बहुत खराब है।
MR. CHAIRMAN : Shri Suresh Kurup, you can start your speech.
SHRI SURESH KURUP : Sir, he has already spoken. I am helpless before this House. I cannot ask him to sit down. … (Interruptions)
SHRI KHARABELA SWAIN (BALASORE): He is shouting against the industrialists, the punjipathies. You kindly ask him who his leader has sent as Member of Parliament to Rajya Sabha. He will tell you. From Bihar, they have sent an industrialist as a Member of Parliament to Rajya Sabha.
MR. CHAIRMAN: I will not ask him. If I ask him, he will take ten minutes.
SHRI KHARABELA SWAIN : They have sent an industrialist as Member of Parliament to Rajya Sabha, and here he is shouting so much against the industrialists! SHRI SURESH KURUP (KOTTAYAM): Sir, this House has a long tradition of legislating, I would say, pro-labour laws. This is because of the strong pressure by the trade unions, organised workforce in our country, and also due to the tradition of our national movement. If you look at the reported cases of the Supreme Court during 1950s, you can see that our hon. Supreme Court has interpreted these laws in such a way so that the labour is benefited. None other than the illustrious Justice Gajendragadkar -- you may be knowing about some path-breaking judgments of Justice Gajendragadkar -- interpreting labour laws in our country. Incidentally, he was the first Chairman of the First Labour Commission. All those traditions are gone now. In this era of liberalisation and privatisation, this Government is bent upon amending all those labour laws in favour of the employers.
Sir, even before the Second Labour Commission was appointed and the Report was submitted, powerful interests in our country -- the association of industrialists, the Economic Advisory Committee constituted by the Prime Minister -- have mentioned that such and such amendments should be made to the labour laws in our country. The Finance Minister, which was mentioned by my colleague Shri Mani Shankar Aiyar, in an unprecedented move, in his Budget Speech, mentioned that the Industrial Disputes Act would be amended and that retrenchment and labour lay-out limit would be extended up to 1,000 workers. Exactly, the same thing was recommended by the Second Labour Commission. It reduced the number to 300. Almost all the trade unions, except two Central trade unions, had opposed the constitution of this Second Labour Commission and also its agenda. Representatives of the BMS have written a dissent note that its recommendations regarding the amendment to labour laws and the Labour Laws Act was wrong. That dissent note is there. Still, this Government is bent upon accepting the recommendations and amending the labour laws in our country.
What about the contract labourers in our country? Sir, you know that there is a Contract Labour (Abolition) Act. All of us know about it. Both the Central Government and State Governments are not studious in implementing the clauses of that Act. The Central Government, State Governments as well as the private employers in our country are employing contract labourers and not giving the minimum wages to these employees, and also the labour laws are not properly implemented with regard to these workers.
The Labour Commission’s Report recommends a free hand to the Government to legislate so that the employers in our country could be given a free hand to hire and fire.
The basis of labour laws in our country was that certain facilities like minimum employment security, minimum job security and minimum wage security should be made available to the workers. The thrust is that these facilities should be extended to the workers in unorganised sector also. While continuing to provide these facilities to the workers in organised sector, this benefit should have been extended to the vast majority of labourers in the unorganised sector also. Instead, the Government intends to dismantle all the labour laws in force in the organised sector. The Government talks of umbrella legislation for the unorganised sector. What sort of legislation would they be bringing in, we do not know.
The thrust of the policies of the Government, I would say, is anti-labour. I would not say that the hon. Minister is anti-labour but I would say that the thrust of the policy of the Government is anti-labour. I know that the hon. Minister resisted the pressure that was brought upon him to reduce the rate of interest on PF. However, it was reduced from 12 per cent to nine per cent, now it is further reduced to eight per cent, and it may be reduced once again. Workers in our country are totally frustrated. That is why there have already been three-four all-India strikes. Last month there was a rally held by workers before the Parliament in which almost all the Central trade unions participated.
The Labour Ministry has remained a silent spectator to the sufferings of workers in various sectors. Take the tea industry for example. Mr. Chairman, Sir, you know very well that the tea industry is in great crisis and most of the workers employed in tea plantations are not getting their wages. This was discussed in this House elaborately. What has been the role of the Labour Ministry there? Has the Labour Ministry done anything to help those workers who have not been getting wages for months? What about the plight of the workers in the traditional sectors like handloom sector, cashew and coir industries? Lives of workers in those sectors have become miserable.
If you take the coir industry, the Government has done away with the minimum export price. Once the minimum export price is abolished, the employers have started denying workers their proper wages and all other benefits. Those workers went on a long strike. I would like to know what the Ministry of Labour has done in this regard. Members of Parliament from Kerala and the Government of Kerala have repeatedly submitted memoranda urging the Government of India to revive the practice of minimum export price. However, the Government has not paid heed to that. The same is the case with the cashew industry. The Ministry of Labour has assumed the role of a silent spectator. The Government is not ready to intervene in favour of workers. The Government is not ready to put pressure on the concerned Ministry. The Government has not taken any initiative to call a meeting of the people and the trade unions concerned. The Government is not doing anything like that.
I would like the Ministry of Labour to take a proactive role and intervene in all these things and make at least some recommendations so that the workers would come to know that there is a Ministry and a Minister who are prepared to intervene in their favour.
Another major area of concern is the fish processing industry. My friends from Gujarat may know that a lot of workers from our State Kerala go to Gujarat looking for employment in the fish processing industry.
Sir, their plight is so miserable. There is no proper legislation for them. There is no minimum wages for them.
So, I would like the Central Labour Ministry to look into this matter.
MR. CHAIRMAN : Shri Suresh Kurup, there are two more speakers from your party. Please conclude now.
SHRI SURESH KURUP : Sir, I am concluding within two minutes.
DR. SAHIB SINGH VERMA: You may give some concrete suggestions in those two minutes.
SHRI SURESH KURUP: Sir, I would like to say that in the fishery processing industry, there is nobody to help them. They are being exploited, and the Gujarat Government is a silent spectator.
What I would like to say is that the Central Labour Ministry should intervene in favour of these workers. They should depute somebody to examine their plight and working conditions. The Central Government can intervene and make legislation regarding this.
These are the major points I wanted to make. With these words, I conclude.
*SHRI C. SREENIVASAN (DINDIGUL): Hon. Chairman Sir, I thank you for giving me an opportunity to participate in this discussion on the Demands for Grants pertaining to the Ministry of Labour. Ours is the second most populous country in the world. And our India assumes first place when it comes to exporting labour because of our vast labour force. China is the most populous country in the world but labour export is not more there. How is that Indian workforce go abroad and seek employment there? How is that labour export is more in this country? Our workers have quality and standard but at the same time they are prepared to work for lesser wages. Since competent labour is available at competitive rates, other countries employ our workers. We are living in an era of globalisation. We have entered into WTO which lay stress on uniform tariff but at the same time there is no talk about uniform wages for the same labour offered by men from different countries. I would like to know from the hon. Labour Minister what step we have taken globally to ensure uniformity in getting wages according to the labour. The current trend is to stress on international labour standards. It is used as a tool by the western world to taunt the developing world. Laying stress on that they even interfere in our rights to determine price for our products that we seek to export. Indian goods cannot get the same prices that are paid to the products from the western world. This disparity is caused in the name of labour standards. Our carpet industry, safety matches industry, fireworks industry, beedi industry and glass industry are seriously affected because of the intervention in the name of WTO agreements in the garb of labour standards.
India has got competent information technology experts. We have more number of software professionals. That is why many of the countries of the world hire the services of our information technology professionals. But at the same time most of those countries do not provide job security and social security when our Indian IT men work in their countries. What has happened recently in Malaysia is an eye opener. More than 200 of our Indian IT professionals were harassed and barbarically attacked by the police force in Malaysia. When are we going to ensure job security and social security to our IT professionals who could not get suitable jobs here but at the same time ensure our country getting more of foreign exchange? Our Union Government and our Labour Ministry must take up a meaningful role to get visa for our skilled labour while ensuring job security and social security for our work force.
When we come to the unorganized sector we have a vast multitude of work force yet to get legislative protection. So far only the construction workers and safai karmcharis have got the benefit of a suitable legislation with the setting up of boards for their welfare. When are we going to extend the benefits of suitable legislation to people toiling in other unorganized sectors, particularly the agricultural labourers in different plantations and fields of this country?
The Governments of Tamil Nadu and Kerala are the front runners in providing social security to the labourers in the unorganized sector by way of introducing pension schemes, insurance schemes and ex-gratia payments to the families which lose their sole bread winners who are workers in the unorganized sector.
Shri Sahib Singh Verma, Union Labour Minister, wrote a congratulatory letter to the Government of Tamil Nadu recently appreciating the earnest steps that are being taken to ensure minimum wages to the workers in various industries.
At this juncture I would like to point out that minimum wages cannot be ensured in several industries due to stay orders from the courts of law. Hence I urge upon the Union Government to bring about suitable amendments to the IX Schedule of the Constitution. I also urge upon the Union Government to bring about appropriate amendments to our emigration laws to give protection and ensure social security to Indian workers going abroad for their livelihood.
We find so many manpower agents operating as recruiting agencies to get men seeking employment in foreign countries. Many a times we come across instances where these dreamy job seekers are swindled of their money by some of these spurious agents. Hence I urge upon the Labour Ministry to ensure an effective monitoring mechanism. If it is possible it would be better the Government itself comes forward to run these manpower consultancy service to hire men for overseas employment.
The attention of the Government must fall on the impoverished condition of the workers and their families who depend on beedi industry. Our earnest effort at a national level must focus on a viable social security scheme to benefit the workers of the beedi industry.
The ESI scheme that takes care of the health of workers and their families must continue especially at a time when our economy is being liberalized and our PSUs are privatized.
The interest rate on the employees’ provident fund was sought to be reduced from 12% to 7%. Thanks to the intervention of our Labour Minister it was pegged at 9%. Shri Sahib Singh Verma, our Labour Minister, takes care to see that it is not reduced further though it is sought to be brought down to 7 or 8%.
It is the bounden duty of the Government to ensure that the retrenchment and loss of job and dismissals do not take place due to the policy of the Government to encourage more and more of privatization.
When my colleague Shri Kuppuswamy of DMK participated in this discussion, he mentioned that there is a slackness in the functioning of the labour welfare board in Tamil Nadu. I would like to point out that he has given a wrong information to this august House. In fact the labour welfare board functions well in Tamil Nadu and there is no lacunae. He also pointed out that skill enhancement training and workers’ education needs more of attention. In Tamil Nadu this programme is carried out well and it would be better still if the Union Government comes forward to allocate more funds for workers’ education programmes. I urge upon the DMK members to support our plea in the interest of Tamil Nadu.
Shri Kuppuswamy also said that Centre must monitor the ESI scheme that is being run by the Government of Tamil Nadu. I would like to point out that ESI functions effectively in Tamil Nadu and Centre is also aware of this.
SHRI C. KUPPUSAMI (MADRAS NORTH): I said that it was a Centrally sponsored scheme, but doctors are being appointed by the State Government. Efficient doctors never used to go to the ESI hospitals. That is the problem being faced by the ESI subscribers. So, I said that the hon. Minister should oversee and find out a proper mechanism to solve all these problems. I never said that the Central government should intervene in the affairs of the State Government. That is not my intention. It is a Centrally sponsored scheme; that scheme should be implemented; and when it is implemented, the benefits of such a scheme should reach the subscribers. That is my intention and that is why, I made that statement.
MR. CHAIRMAN : Maybe, the ESI doctors are not allowed to practice privately. It must be the case that the ESI doctors are not allowed to do private practice.
SHRI C. KUPPUSAMI : I have to elaborate, I may have to take an hour. I did not want to do that and that is why, I made a submission to the hon. Minister to kindly look into that and work out a mechanism to avoid all these things.
SHRI C. SREENIVASAN:* Even then what is the need and necessity to impress upon the Centre to monitor the functioning of ESI in Tamil Nadu. * SHRI A. KRISHNASWAMY (SRIPERUMBUDUR): As a member of the ESI Committee, I complained to the hon. Minister several times, stating that in the ESI hospitals, everyone, including doctors and other staff are getting bribes to sanction leave and other things. I myself knew, as a member of the ESI Committee.
… (Interruptions)
SHRI C. SREENIVASAN : We are not expecting any garland from you.
……….*In fact it is only during the previous regime led by their leader Dr. Karunanidhi, there were certain lacunae. In the last two years under the dynamic leadership of Dr. Puratchi Thalaivi, ESI scheme is functioning efficiently in Tamil Nadu.* श्री थावरचन्द गेहलोत (शाजापुर): एक ही गुरू के दो चेले यहां लड़ते रहते हैं और भिन्न-भिन्न प्रकार की बातें करते हैं, ऐसा लगता है कि यहां तमिलनाडु पर बहस हो रही है।
SHRI C. SREENIVASAN : I am just concluding my speech. Please do not interrupt.
………….* I would like to refer to what was stated by my esteemed colleague from Kerala, Shri Jose. He stated that ESI is being run by the States and monitored by the Centre and there is a need to entrust it fully with the State Governments. I heartily support the view expressed by him.
Finally I would like to draw the attention of this Government to a vast workforce that exists in this country. Considering their large number more funds ought to have been allotted to the Union Ministry of Labour. Stating that the funds allocated for this Ministry are inadequate let me conclude my speech.* *……* Translation of the speech originally delivered in Tamil SHRI ANADI SAHU (BERHAMPUR, ORISSA): Thank you Chairman, Sir. I stand here in support of the Grant for the Ministry of Labour. I crave your indulgence to start from the last sentence of Shri Mani Shankar Aiyar’s speech. He had said that the hon. Minister should put on sack clothes and ashes and go away. He had said something like that. I think he would be better advised to note that it has been abstinence that has been the hallmark of the traditional culture of this country, as you may call it broadly, the Hindutva. The hon. Member comes from the South and I would like to tell him what Shankracharya has said:
कोपिन वंत: खलुभाग्य वंत:
"You put on only a loin cloth and abstain from greed and everything, including malice towards others."He is a very good speaker. No doubt, he gave a brilliant speech but it was a cynical approach to things that could have been told in a different manner altogether.
Sir, I would like to invite attention to some of the statistics which he had given. He chose it in a better manner in the sense that he decided to harp upon those points which are conducive to his speech and he did not go into the other aspects of the statistics that had been given to him. Or, he had the due diligence in going into the statistics. I thank him for the due diligence he has shown.
Mr. Chairman, Sir, when he spoke about the employment potential that has been created - hon. Prime Minister had told that in one year 75 lakh and in another year about 80 lakh employment potential had been created – there was derisive laughter in him, in the Congress Party as well as in the Leftist Group. That is not proper at all. I would invite his attention to today’s Starred Question to this. There was a beautiful mention about the types of potential or the types of employment which have been created.
There are two things, Swarna Jayanti Gram Swa-Rozgar Yojana and the Sampurn Gramin Rozgar Yojana. Are they not creating employment? Kindly think of it, are they not creating employment for the people? What does it say? During 2000-01 to 2002-03, 23 lakh Swa-Rozgaris were created. Under SGRY 51.07 lakh mandays of employment were created. This was in the year 2002-03. In the previous two years 9414.67 lakh mandays of employment were created. Take the average for the three years. I know, he also has the skill in going into the average of employment potential that is created every year. Let there be no derisive laughter. It is a fact. He himself, his own friends, did not dispute the fact also. It is on record as to how the employment potential has been created from year to year.
Now Sir, I would invite his attention to the total employment potential that has been created. In 1993-94, it was 37.4 crore and in 1999-2000, it was 39.7 crore. I did not get the other statistics. So far as employment in the organised sector is concerned, it was 2.7 crore in 1993-94 and it has gone up to 2.8 crore in 1999-2000. So far as employment in the unorganised sector is concerned, in 1993-94 – he was harping on 1993-94, that is why, I am also harping on that year – it was 34.7 crore and in 1999-2000, it has gone up to 36.9 crore. I am not going into other statistics.
Sir, you are aware that this Government under Shri Atal Bihari Vajpayee, has amended the Constitution to ensure that there is compulsory education for the children between the age group of 6 and 14 years. There is universal elementary education, and added to it is Sarva-Siksha Abhiyan. Why has it been created? It has been created to ensure that there is no child labour, and to ensure that the country’s population of 19.2 crore – 19.2 crore are children in the age group of 6 to 14 years – do not go for forced labour. They should get education. Once you think of education, they would not go for work at all. Think of the girl child. What has been done? It has been ensured during the last three to four years that no children in the age group of 6 to 14 years, particularly relating to the Scheduled Castes and Scheduled Tribes should drop out of the schools.
Sir, as you know, in the unorganised sector women and girl child go for work. That is being prevented. You are quite aware that in the agriculture sector, there has been a revolution and mechanised farming has come in. Lots of incentives are being given for agriculture itself. We know that in the agriculture sector, mechanisation has taken over from the manual labour work itself.
Now either the Congress or the Leftist Groups have been crying hoarse about the rights of the labour, difficulties of the labour, and the things that have to be done. I was Superintendent of Police from 1978 to 1985. In 1978, Shrimati Indira Gandhi was being murderously attacked by a group of leftists at Cuttack. I got a beauty spot on my chin. My whole chin was completely disrupted, and a friend of mine who was a Collector, had a brutal assault on him. The Leftist labour group had organised that sort of work. Can they deny it? I have seen the activities of INTUC and AITUC during my service as SP, DIG, and IG. They have exploited the labour force. I am not accusing anyone as such. But my experience has been that the labour force has been exploited for personal gains. Even now there is a person in the Port Trust who is the President of the Port Trust Labour Union. He has constructed a palatial building. As an under training officer, I have seen them as beggars. But now I see them as quite rich people. How do they get it?… (Interruptions)
SHRI BASU DEB ACHARIA (BANKURA): How many SPs have constructed the palatial buildings?… (Interruptions)
SHRI ANADI SAHU : Please do not disturb me. Sir, I am not yielding.… (Interruptions)
MR. CHAIRMAN : Shri Acharia, your Party will have a chance to reply. He has freedom of expression in this Parliament.
SHRI ANADI SAHU : Shri Basu, please do not be impatient. You will have the time to return back.… (Interruptions)
MR. CHAIRAMN: The Member has the freedom to express his views. He is free to express his views.
19.00 hrs. This is not the way to block the proceedings.
… (Interruptions)
MR. CHAIRMAN: Why are you immediately retaliating like that? He has made a statement and you can repudiate that when you get your chance to speak.
… (Interruptions)
SHRI TARIT BARAN TOPDAR : Many IPS officers also have built palatial buildings… (Interruptions)
MR. CHAIRMAN: When he is referring to the trade unions, you are talking about IPS officers.
… (Interruptions)
SHRI BASU DEB ACHARIA : How can he blame the trade unions?… (Interruptions)
MR. CHAIRMAN: That is his view. It is guaranteed under the Constitution that he has the freedom to express his views. You cannot obstruct him from expressing his views. He cannot express his views only to suit your convenience. He has the freedom to express his views.
… (Interruptions)
SHRI ANADI SAHU : Sir, when he gets his chance, he also can make accusations and I am prepared to accept that. But they should have patience.
Sir, now let us look at the Constitution of India. Labour and other welfare measures relating to labour are in the Concurrent List. That is at serial number 24 of the Indian Constitution. The States also have got equal responsibility to see that labour is protected in all respects. The Centre also has a responsibility in this regard. Shri Sahib Singh Verma, as the Minister in charge of Labour, has been doing a lot of good things. Seminars are being held, funds are being provided and the State Labour Ministers are being called to Delhi and other places for a dialogue and with the help of a dialogue itself many things are being done.
Sir, let us take the case of child labour. What has been done during the last three years? It has been the persistent effort of the Central Government to see that children are not exploited. But today you go to any place, like in a dhaba, you would find children working in such places. The Government of India now has made it a point to provide 75 per cent of the funds to the NGOs to ensure that children are not compelled to work in unhygienic conditions. They are made to work in bidi factories and carpet-making factories. They have to be rehabilitated. But for that, mere making of laws will not solve the problem. It is a question of involvement of the society. It is a question of involvement of the people who are working in the social sector. Therefore, 75 per cent of the funds are being provided by the Central Government to the NGOs for taking up these type of works and to ensure that education takes off in a better manner so that children are not made to work. Things are being done.
Sir, in my State, many people are becoming migrant labour. They are going either to Gujarat or to Arunachal Pradesh. They are being engaged in ship-wrecking industry. This ship-wrecking exercise is a very dangerous thing. A lot of people are working in this ship-wrecking industry and after two to three years they come back with a disease called Tuberculosis.
SHRI BASU DEB ACHARIA : That should be stopped.
SHRI ANADI SAHU : They are going to Arunachal Pradesh for work and because of the climatic conditions there, these people come back with a disease called pulmonary pneumonia. But still they have to go to such places in search of work because they are not getting any work in their place. Labours migrate from other States like Andhra Pradesh and Bihar. People from Bihar go to Punjab in search of work and they even go to States like Jammu and Kashmir in search of work. In order to see that these people do not migrate as labours, you would kindly appreciate, three years back the hon. Prime Minister, Shri Atal Bihari Vajpayee stated that whatever money is being provided to the Panchayats, 20 per cent extra fund would be provided to prevent people from becoming migrant labours. To elaborate, if one thousand tonnes was being given, then now 200 tonnes would be given so that people will have work under the JRY and they would stay at their own place. That is what is required when we think of welfare of the people and the welfare of the labour force. This is most important that people stay at their own place and earn their livelihood and live happily instead of going from place to place in search of their livelihood. Many of my friends might not be aware of such facts.
In the KBK, because of acute drought conditions, many new factors have come up.
Employment generation has gone down this year because of the drought situation in the country. About sixteen States are drought-prone. In spite of that employment has been generated and people have been given work.
Take the case of Self Help Group for Women. That is also employment. Women in the rural areas are getting employment. Self Help Groups are being created; Rs.4000 to Rs.5000 is being given to them to start their work. The District Industry Centre and the Industrial Promotion Officers of the blocks help them. That is also employment to see that women are not unemployed and they get extra money to see that the children of the house get some nourishment.
So, let us not think that things have not improved at all. Things have improved. There are certain lacunae here and there like the Employees’ State Insurance Scheme. They are not getting a proper treatment or proper compensation. That is the most important thing. Employees’ State Insurance Scheme is almost a failure everywhere. It requires to be looked into in a proper manner. The EPF also is being mismanaged. That also requires to be looked into.
The most important thing is the contractual labour. I am afraid that the law of contractual labour has not been properly looked into whether by the States or by the Centre. Let us make a didactic approach to it and see that under the contractual law persons who are employed for certain things are not easily pushed off. Now things are going that way and everyone who is being engaged is pushed off also. The practice of hire and fire is coming now. For that, I would request the hon. Minister to give a deep look into the matter to ensure that the contractual labour is not left in the lurch.
With these words, I conclude and support the Demands for Grants of the Ministry of Labour.
SHRI MANI SHANKAR AIYAR : May I just put one request to the hon. Member? The Swarna Jayanthi Swarozgar Yojana and other programmes are dealt with by the Standing Committee on Urban and Rural Development. I urge him to please read the reports of this Standing Committee. He will discover how completely inadequate they are. One figure he gave us was of 24 lakh employees. But, under the BPL there are thirty crore people. This is just a token programme. It is not contributing to employment generation where it is most required.
SHRI ANADI SAHU : He is confused between the BPL, the SJRY and the employment potential. These are two different aspects. I would also request him to go through the entire Annual Reports of all the developmental departments that are involved in this.
19.07 hrs. (Dr. Raghuvensh Prasad Singh in the Chair) श्री लक्ष्मण सिंह (राजगढ़): माननीय सभापति महोदय, आपने मुझे बोलने का अवसर दिया, इसके लिए आपका धन्यवाद। मैं अपने आपको मणि शंकर अय्यर जी अथवा हमारी पार्टी के लोगों ने जो कहा, उससे संबंद्ध करता हूं। मैं माननीय साहू जी से एक प्रश्न करना चाहूंगा। इन्होंने अभी बताया कि जो आंकड़े मणिशंकर जी ने दिए हैं, वे सही नहीं हैं। अगर ऐसा है तो ये बताएं और मंत्री जी जब जवाब दें तो अपने वक्तव्य में इसका उल्लेख करें कि क्या कारण है, जिससे कि हयूमन डेवलपमेंट रिपोर्ट २००२ में जो प्रकाशित हुई, उसमें हमारा नम्बर पहले ११५ था, जो खिसक कर १२४ पर आ गया। अगर ये आंकड़े गलत हैं तो इसका क्या कारण है? मंत्री जी, हमें इसका जवाब चाहिए। श्रीलंका को अगर देखें तो उसका स्थान ७९वां है, इंडोनेशिया हमसे आगे है। आज इस सरकार की चार साल की गलत नीतियों के कारण हमारा नम्बर १२४ हयूमन डेवलपमेंट रिपोर्ट में आ गया है और हम पाकिस्तान तथा बांग्लादेश जैसे देशों का मुकाबला कर रहे हैं।
सभापति महोदय, प्रधानमंत्री जी ने वक्तव्य दिया, उसके बारे में सांसदों ने उल्लेख भी किया कि एक करोड़ लोगों को प्रतिवर्ष रोजगर दिए जाएंगे। नेशनल सेम्पल सर्वे आर्गनाइजेशन की जो ५५वीं रिपोर्ट है, उसके अनुसार रेट ऑफ एम्प्लॉयमेंट की जो १९९९-२००० की रिपोर्ट है, वह २.७ प्रतिशत से घट कर १.०७ प्रतिशत हो गई है। क्या ये आंकड़े गलत हैं? अगर ये आंकड़े गलत हैं तो क्या आपने जो इकोनोमिक सर्वे छाप कर दिया है वह सही है या गलत, ये आप बताएं।
ये आंकड़े इकोनोमिक सर्वे के हैं और वह आप लोगों ने ही प्रकाशित किया है तो यह गलत तो नहीं हो सकता। इसके अलावा एक बहुत बड़ा विरोधाभास है, प्रधानमंत्री जी सदन में कुछ कहते हैं, इकोनोमिक सर्वेकी रिपोर्ट कुछ कहती है। समझ में नहीं आता, हम प्रधानमंत्री जी का बहुत आदर करते हैं, सदन में जब वे वक्तव्य दें, उसे मानें या इकोनोमिक सर्वे की रिपोर्ट मानें, क्योंकि दोनों में विरोधाभास है।
देश में केवल आठ से नौ प्रतिशत लेबर आर्गेनाइज्ड सैक्टर में है और ९२ प्रतिशत लोग अनआर्गेनाइज्ड सैक्टर में हैं। अभी आपने स्वयं अपने भाषण में उल्लेख किया था कि बेरोजगारी इसलिए बढ़ी है कि हमने इस अनआर्गेनाइज्ड सैक्टर का पूरा ध्यान नहीं रखा है। आज जितने लोग हैं, सारे के सारे कृषि और उससे संलग्न कामों में अधिकतर लगे हुए हैं। कृषि की क्या हालत है, मैं मध्य प्रदेश का उदाहरण देना चाहूंगा। सोयाबीन में हम देश में सबसे ज्यादा उत्पादन करते थे, सोयाबीन उत्पादन में हम प्रथम वन थे, लेकिन इस सरकार की गलत नीतियों के कारण आज सोयाबीन का किसान रो रहा है, सोयाबीन के कारखाने बन्द हो गये हैं, वहां पर बेरोजगारी बढ़ी है, क्योंकि इन्होंने इतना सारा सोयाबीन का तेल आयात कर लिया जिससे वहां का सोयाबीन का उद्योग और किसान भुखमरी के कगार पर हैं। हम मानते हैं कि डब्लू.टी.ओ. को हमने साइन किया है, लेकिन जो एग्रीकल्चर इम्पोर्ट आप कर रहे हैं, उस पर आप डयूटी बढ़ा सकते हैं। आप दूध हालैंड से मंगा रहे हैं तो हमारे पशुपालकों का क्या होगा। अभी हमने सुना है कि चावल भी आप थाईलैंड से मंगाने वाले हैं, हमारे यहां देश के अधिकांश लोग चावल खाते हैं, तो चावल के किसानों का क्या होगा?इससे बेरोजगारी बढ़ेगी और बेकारी बढ़ेगी।
अभी एम्पलायमेंट एश्योरेंस स्कीम के बारे में कहा जा रहा था कि बहुत अच्छा काम हुआ है। मैं आपको बताना चाहूंगा कि अगर हम २०००-२००१ के आंकड़े लें तो २५९ मलियन इनका टार्गेट था और एचीवमेंट २१८ मलियन रहा। फिर अगले साल इन्होंने टार्गेट बढ़ा दिया, पिछले साल का टार्गेट पूरा नहीं कर पाये, लेकिन अगले साल का टार्गेट और बढ़ाकर ३३९ मलियन कर दिया, २००२ में एचीवमेंट २६० मलियन रहा और जब दो साल में टार्गेट पूरा नहीं कर पाये तो तीसरे साल उन्होंने टार्गेट ही नहीं लिखा, क्योंकि मालूम था कि कोई एचीवमेंट नहीं होगा। फिर एचीवमेंट २६० मलिटन से घटकर २०९ मलियन हो गया। साहू जी, ये आंकड़े देखिये। माइक्रो एण्टरप्राइजेज, जो अर्बन एम्पलायमेंट की स्कीम पी.एम.आर.वाई. प्रधानमंत्री ग्रामीण रोजगार योजना है, उसमें २०००-२००१ में आपका टार्गेट ०.२२ मलियन था और उपलब्धि ०.१९ मलियन रही। फिर अगले साल वही टार्गेट ०.२२ रखा और उपलब्धि ०.१५ रही। तीसरे साल फिर आपने वही टार्गेट ०.२२ रखा और उपलब्धि ०.०४ रही। आपकी उपलब्धि निरन्तर ०.१९ से घटते-घटते ०.०४ पर पहुंच गई है। पी.एम.आर.वाई. के बारे में चर्चा करें तो आपने जो एम्पलायमेंट जैनरेशन की बात की है, उसमें आपने ०.३० टार्गेट रखा है। कहने का अर्थ यह है कि आपने जो टार्गेट रखा, उसका एचीवमेंट किसी भी वर्ष में आप पूरा नहीं कर पाये। इसीलिए आपने इस बात को छिपाने के लिए सारी योजनाओं को इकट्ठा करके एक ग्रामीण रोजगार योजना चला दी। उसके नतीजे भी अगले साल हमारे सामने आ जाएंगे।
एस.जी.आर.वाई., एस.जी.एस.वाई. और पी.एस.जी.वाई. जैसी जो स्कीम्स हैं, इनमें आपने शर्त रखी है कि राज्य अपना हिस्सा दें और केन्द्र सरकार अपना हिस्सा देगी। आप जानते हैं कि कुछ गरीब प्रदेश ऐसे हैं, जैसे बिहार है, बिहार में निरन्तर बाढ़ आती है। राजस्थान में पांच वर्ष से लगातार सूखा है। मध्य प्रदेश में १५० साल में ऐसा सूखा कभी नहीं पड़ा, जैसा इस साल पड़ा है। और भी राज्य हैं, आन्ध्रा प्रदेश है, महाराष्ट्र है, इन राज्यों में आपने कंडीशन लगा दी कि राज्य २५-३० प्रतिशत राशि जमा करें।
कैसे राज्य पैसा देंगे। इसलिए आप इन योजनाओं को सौ प्रतिशत केन्द्र समर्थित योजना कीजिए क्योंकि जब तक पिछड़े प्रदेशों को आगे लाने का प्रयास नहीं किया जाएगा, तब तक हम अपने आपको एक समृद्ध और खुशहाल देश नहीं बना सकते।
आपने एक स्पैशल ग्रुप का गठन किया। उन्होंने सुझाव भी दिये है लेकिन उस पर कोई विचार नहीं किया गया है। मंत्री जी अभी नहीं हैं लेकिन मैं चाहूंगा कि उनकी स्पैशल ग्रुप की जो रिकमैंडेशन है, उस पर विचार कर नीति बनाएं और अपने सम्बोधन में उसका उल्लेख करें। उनकी क्या रिकमैंडेशन हैं। वे कहते हैं -formation of schemes on pension and unemployment benefit for the unorganised sector workers. आपको करना चाहिए।
आपने एक क्लस्टर स्कीम चलाई है। जैसे अलीगढ़ के ताले बहुत अच्छे बनते हैं, आपने अलीगढ़ के ताले बनाने वालों को इकट्ठा किया, उनकी क्लस्टर डैवलपमैंट की स्कीम चलाई। अच्छी बात है लेकिन आपने अन्य पिछड़े राज्यों में कोई क्लस्टर डैवलपमैंट की स्कीम शुरू नहीं की। मध्य प्रदेश में कुछ नहीं किया, बिहार में कुछ नहीं किया और छत्तीसगढ़ का तो नाम ही आप नहीं लेते। जितनी भी योजनाएं देखते हैं, अभी भी कई योजनाओं में रायपुर को मध्य प्रदेश में बताया जाता है जबकि रायपुर छत्तीसगढ़ की राजधानी है। लेकिन कई योजनाओं में रायपुर को अभी भी मध्य प्रदेश में देखा जाता है। जब आप अपनी योजनाओं में यह नहीं दर्शा पा रहे हैं कि छत्तीसगढ़ राज्य भी है तो वहां के आदिवासियों के लिए क्या करेंगे, यह मेरी समझ से बाहर है।
आपने बाल श्रमिकों को मुक्ति दिलाने के लिए एक योजना - नेशनल चाईल्ड लेबर प्रोजैक्ट चलाई। इसमें मध्य प्रदेश, यू.पी., महाराष्ट्र - तीन ऐसे राज्य हैं जहां सबसे ज्यादा बाल श्रमिक हैं। आपने उनको जो बजट दिया है, वह बहुत कम है। उनके लिए आपने जो वोकेशनल स्कूल शुरू किए हैं, उनकी संख्या बढ़ाना आवश्यक है क्योंकि जब तक उनको वोकेशनल ऐजूकेशन नहीं दी जाएगी, उनका भविष्य अंधकार में रहेगा।
बजट ऐलोकेशन के बारे में बताना चाहूंगा। हायरिंग ऑफ लोक अदालत्स - यह बहुत महत्वपूर्ण मुद्दा है। लोक अदालत एक ऐसी अदालत है जिसमें श्रमिक लोग बैठ कर अपने विवाद सुलझा लेते हैं। ठेकेदार पैसे नहीं देता तो वे लोग लोक अदालत का दरवाजा खटखटाते हैं। उसके लिए आपने केवल १२ लाख रुपये दिए हैं जो बहुत कम हैं। उसे बढ़ाना चाहिए।
रीहैबीलीटेशन ऑफ बान्डेड लेबर - राज्यों को जो ग्रांट देते हैं, वह बहुत कम है बल्कि पिछले वर्ष वह ४ करोड़ रुपये थी, उसे घटा कर आपने २.७८ करोड़ रुपये कर दिया यानी आप चाहते हैं कि बान्डेड मजदूर न हटें।
हाउसिंग स्कीम जो बीड़ी मजदूरों के लिए बनाई गई है, उसका बजट भी घटा है। आप जानते हैं कि देश में करोड़ों बीड़ी मजदूर हैं। १०.८८ करोड़ रुपये जो बजट था, उसे घटा कर ३ करोड़ रुपये कर दिया गया है।
माइनिंग लेबर - जो मजदूर खदानों में काम करता है, उसकी खुशहाली के लिए टोकन बजट दिया गया है। महिलाओं के लिए आई.टी.आई. खोले गए हैं। आप महिला आरक्षण की बात करते हैं, महिलाओं को शक्ति देने की बात करते हैं, महिलाओं के लिए जो आई.टी.आई. खोले गए हैं, उसके लिए भी टोकन बजट दिया गया है।
हम सुनते हैं कि सरकार नार्थ-ईस्ट के लिए बहुत कुछ कर रही है। आपने क्या किया है। नार्थ-ईस्ट की सौ आई.टी.आईज की अपग्रेडेशन और ट्रेनिंग के लिए टोकन बजट दिया गया है। जम्मू कश्मीर की बात कहना चाहता हूं। अभी प्रधान मंत्री जी जम्मू कश्मीर गए थे। माडर्नाईजेशन ऑफ स्ट्रैन्थनिंग ऑफ आई.टी.आई. इन जे एंड के - आई.टी.आई. ऐसी संस्था है जिससे नौजवान ट्रेनिंग लेकर अपना काम कर सकते हैं और आतंकवाद के रास्ते में नहीं जाएंगे। उसको रोकने के लिए विशेषकर जम्मू कश्मीर में आई.टी.आई. की ट्रेनिंग बहुत आवश्यक है। उनके लिए जम्मू कश्मीर में केवल टोकन बजट दिया गया ।
एक टोकन बजट आपने दिया है। एक योजना चली है कि जो मैला ढ़ोने वाले हमारे हरिजन बंधु हैं, वे मैला ढ़ोने का कार्य न करें और उनको दूसरे कार्यों में लगाया जाए। यह बहुत अच्छी योजना है लेकिन जिन हरिजन भाइयों ने मैला ढ़ोने का काम छोड़ दिया, आज वे बेरोजगार हैं। आज वे असंगठित मजदूर की तरह घूम रहे हैं। उनके लिए सरकार को कोई योजना बनानी चाहिए और उनको रोजगार से लगाना चाहिए।
मध्य प्रदेश के बीड़ी मजदूरों की कुछ योजनाएं हैं जो आपके पास विचाराधीन हैं। मध्य प्रदेश सरकार ने भेजी है। उनके बारे में मैं आपको बताना चाहूंगा कि खुली बीड़ी और मिनी सिगरेट पर केन्द्रीय उत्पादन शुल्क की वर्तमान में दी जा रही जो छूट है, उस पर कृपया पुनर्विचार करें और इसे समाप्त कर दें तो उन लाखों बीड़ी मजदूरों और छोटे सिगरेट बनाने वालों पर आप बहुत बड़ा उपकार करेंगे। बीड़ी समित कल्याण नधि अधनियम के तहत गठित केन्द्रीय सलाहकार समति में बीड़ी बहुल प्रदेशों की सरकारों का कोई भी प्रतनधित्व नहीं है। जिन प्रदेशों में बीड़ी बनती है, उनका प्रतनधित्व आपकी इस सलाहकार समति में बिल्कुल नहीं है। कृपया उसे बढ़ाए और अंत में, मैं कहना चाहूंगा कि कर्मचारी राज्य बीमा निगम प्रत्येक प्रदेश में एक अस्पताल का संचालन करता है। उसको आदर्श अस्पताल कहते हैं। मध्य प्रदेश सरकार ने एक योजना बनाकर भेजी है कि इंदौर में जो चकित्सालय है, उसको आदर्श चकित्सालय के रूप में विकसित करें तो इंदौर के श्रमिकों को बहुत लाभ होगा। धन्यवाद।
श्री खारबेल स्वाइं : केन्द्र सरकार जो पैसा देती है, आप ही की सरकार इसका इस्तेमाल करती है। अगर आप टार्गेट चूकते हैं तो इसके लिए कौन जिम्मेदार है?…( व्यवधान)
श्री लक्ष्मण सिंह : टार्गेट नहीं चूके हैं। आप थोड़ी जानकारी और ले लीजिए।…( व्यवधान)
श्री खारबेल स्वाइं : तो फिर पैसा देने से क्या हो जाएगा? क्या आपकी कोई जिम्मेदारी नहीं है?…( व्यवधान)
श्री लक्ष्मण सिंह : मैं कुछ कह रहा हूं, आप कुछ कह रहे हैं।…( व्यवधान)
श्री सुरेश रामराव जाधव (परभनी) :सभापति महोदय, सन् २००३-२००४ के लिए श्रम मंत्रालय के नियंत्रणाधीन अनुदान की मांग पर चर्चा बहुत देर से हो रही है। जो संगठित लेबर हैं, उनके बारे में मैं नहीं कहना चाहता लेकिन जो असंगठित क्षेत्र है, जैसा कि अभी-अभी कई लोगों ने कहा कि ९२ फीसदी लेबर असंगठित हैं और जो खेतीबाड़ी में काम करने वाले लेबर हैं, चाहे वे छोटे-छोटे उद्योग में काम करने वाले लोग हैं, जैसे सिनेमाघर में काम करने वाले हैं, छोटे-छोटे देहात में काम करने वाले, ताल्लुका में काम करने वाले असंगठित मजदूर हैं, उसके बारे में लेबर मनिस्टर को चिंता करनी चाहिए। सबसे ज्यादा कृषि क्षेत्र में काम करने वाले असंगठित मजदूर हैं। इस देश में कई कानून बने हैं लेकिन असंगठित क्षेत्र में काम करने वाले, खेती में काम करने वाले जो लेबर लोग हैं, उनके हित के लिए कोई कानून अभी तक नहीं बना है।
मैं दावे के साथ कह सकता हूं कि आज खेती में काम करने वाले श्रमिकों की स्थिति बहुत भयावह है। खेती में जो न्यूनतम मजदूरी कानून है या तो वे लागू नहीं होते हैं, अगर होते भी हैं तो उनका रिकार्ड नहीं रखा जाता है। किसान अपने खेत में १० हजार, १५ हजार या २० हजार रुपये लगाता है लेकिन उसका कोई रिकार्ड नहीं होता है। उसे कितने घंटे काम करना है वह भी तय नहीं होता है। शहरों में तो आठ-दस घंटे की डयूटी होती है लेकिन श्रमिकों से लोग १२ घंटे, १४ घंटे या इससे भी ज्यादा की डयूटी लेते हैं। असंगठित श्रमिकों के लिए कोई मैडिकल सुविधा, कोई मैडिकल की छुट्टी, बोनस, पैंशन आदि कुछ भी नहीं है। इसलिए मैं श्रम मंत्री जी से प्रार्थना करना चाहता हूं कि अगर उन्हें किसी तरफ ध्यान ज्यादा देना है तो असंगठित क्षेत्र में काम कर रहे श्रमिकों की तरफ ध्यान देना है। माननीय श्रम मंत्री साहिब सिंह जी खुद किसान के बेटे हैं और वह उनके दर्द को अच्छी तरह से जानते हैं। अगर हमें अपने देश का विकास करना है, देश को आगे बढ़ाना है तो ४० करोड़ मजदूरों में जो ९२ प्रतिशत असंगठित क्षेत्र के श्रमिक हैं उनकी तरफ ध्यान देने की जरुरत है। सरकार ने एक साल में एक करोड़ लोगों को रोजगार देने का वचन दिया है। मेरे पास लेबर मनिस्टरी के आंकड़े हैं। पब्लिक सैक्टर में रोजगार के १९९८ से २००१ तक के आंकड़े मेरे पास हैं। सन् १९९८ में ३२.५३, सन् १९९९ में ३३.१३, सन् २००० में ३२.७३ और सन् २००१ में ३२.६१ लोगों को सरकार ने रोजगार दिया है। इससे पता चलता है कि हर साल रोजगार घटता चला जा रहा है। जबकि हमने एक साल में एक करोड़ लोगों को रोजगार देने का वायदा किया है। राज्य सरकार के आंकड़े भी मेरे पास हैं। सन् १९९८ में ७४.५८, सन् १९९९ में ७४.५८, सन् २००० में ७४.६०, सन् २००१ में ७४.२५ लोगों को रोजगार दिया गया है। इससे पता चलता है कि रोजगार देने का जो वायदा किया था वह घटता चला जा रहा है। लोकल बॉडीज में रोजगार की गति ठीक चल रही है। अर्ध-सरकारी क्षेत्र में सन् २००० में ५.१४ और अब यह आंकड़ा ५.०२ हो गया है। इससे पता चलता है कि रोजगार घटा है बढ़ा नहीं है। माइनिंग और मैन्यूफैक्चरिंग में स्थिति वही है। बिजली और पानी में भी वहीं स्थिति है। कंस्ट्रक्शन के काम में भी वही स्थिति है। होल-सेल और रिटेल में भी वही स्थिति है। ट्रान्सपोर्ट, स्टोरेज, वित्त और कम्युनिकेशन में भी वही स्थिति है। इससे पता चलता है कि रोजगार देने का हमारा जो संकल्प था उसमें हम कामयाब नहीं हो सके हैं। मेरे सामने ये सारे आंकड़े हैं।
दूसरी बात, असंगठित क्षेत्र में व्यवस्था प्राइवेट सैक्टर में तो ठीक चल रही है, लेकिन पब्लिक सैक्टर में दिन-प्रतदिन घटती जा रही है। इस दिशा में सरकार द्वारा कुछ करने की जरूरत है। असंगठित क्षेत्र में मजदूर दिन-रात मेहनत करते हैं, लेकिन आज तक उनको प्रोटैक्ट करने के लिए कोई कानून नहीं है। एग्रीकल्चरल लेबर की स्थिति बहुत ही बदत्तर है और उनका तो कोई रजिस्ट्रेशन भी नहीं होता है। मैं आपके माध्यम से विनती करना चाहता हूं कि अगर हमें हिन्दुस्तान की तरक्की करनी है, हिन्दुस्तान को आगे बढ़ाना है, हिन्दुस्तान का विकास करना है, तो असंगठित क्षेत्र में जो कामगार है, उनको प्रोटैक्शन देना होगा। उनको न्याय दिलाने के लिए लेबर मनिस्ट्री को कानून बनाने की जरूरत है।
इन शब्दों के साथ मैं अपनी बात समाप्त करता हूं।
SHRI PRABODH PANDA (MIDNAPORE): Thank you, hon. Chairman, Sir. I must thank you as you have given me the opportunity to express my views on the Demands for Grants of the Ministry of Labour.
Sir, the Demands for Grants seems to be ritual. It is nothing new and I am of the view that it has failed to work out the primacy. In this august House, several hon. Members have spoken about the major chunk of the working force, that is unorganised workers, who are working in agriculture, and other unorganised sectors also.
Sir, it has failed to address the growing problem of unemployment. Just I got the opportunity to listen to the speeches made by hon. Members here. Esteemed Member, Shri Mani Shankar Aiyar, even hon. Member, Shri Suresh Jadhav have pointed out the figures of the growing unemployment here. While we are talking about the problems of unemployment, some hon. Members have responded to it in terms of generating mandays, generating working days. Esteemed and veteran Member, Shri Anadi Sahu has addressed the problem of unemployment in terms of creating mandays. He has just answered here citing the examples of Swarozgar Swarnajayanti Rozgar Yojana that is construction of national highways, Pradhanmantri Swarozgar Yojana and so on and so forth. Undoubtedly, lakhs and lakhs working days, mandays have been created. But creating mandays, providing mandays does not equate to providing employment. Providing work to a worker for one day does not mean providing employment for unemployed youths for ever. So creating or generating working days does not mean generating employment.
What was the answer in regard to employment? The other day in this august House, the hon. Prime Minister spoke about the Pradhan Mantri Gram Sadak Yojna and the National Highway’s construction. The machinery is working. Thousands and thousands of agricultural labourers used to notice the work of the machinery. May I refer to one National Highway, that is NH 60, from Kharagpur to Balasore, which is now under construction? Only 7,000 agricultural workers have been provided with jobs. The main work is done by the machinery. So, the problem is that nowadays, the Government’s policy is mainly capital-intensive, not labour-intensive. That is why, there are unorganised workers; crores and crores of unemployed youth are left out of jobs. It has been failed to address the growing problems of the unemployed youth. Sir, 75 or 80 lakh are the working days; not employment, but they are working days. So, they have confused it. It has failed to address the problem of job security.
The hon. Labour Minister is aware of the fact that in all sectors, the working people are more or less in a hopeless condition. If we talk about the engineering sector, if we talk about the textile sector, if we talk about the jute industry, in every organised sector the working class are in a hopeless condition but the Labour Policy does not reflect it. They failed to respond to this problem. This is my view.
The Ministry of Labour has issued a notification for re-constructing a Central Board of Trustees, that is CBT of Employees’ Provident Fund but the representatives of all the recognised Central Trade Unions have not yet been inducted. Even the representatives of AITUC and CITU have not been inducted. It was the norm that the concerned Trade Union would select and send the name for induction. Now, the new norms have been introduced. They were asked to send the panel and not the name. The concerned Trade Union has no right to choose their representative. This is happening. I think, the hon. Labour Minister will consider it. They have sent the name. I think, they would induct them.
Sir, attempt has been made to open up the Provident Fund deposits of Rs. 1.5 lakh crore to share market. What is happening? Attempts are being made to reduce the existing rate of interest of 9.5 per cent to 8 per cent. Reducing 1.5 per cent would cost a loss of about Rs. 2,000 crore per year to the subscribers. On the contrary, under the head ‘Advertisement and Publicity’, a sum of Rs. 107.53 crore has been allocated. Under the Chairmanship of Shri Ravindra Verma, the National Commission on Labour’s Report had been made. My point is that this should be discussed in Parliament itself.
It is a voluminous document. There are 1751 pages and many things have been dealt with in this document. Our main Labour Policy is going to be changed. So, that should be discussed in the Parliament itself, but nothing has been done so far. The amendment to the Industrial Disputes Act, Minimum Wage Act, Payment of Bonus Act, Equal Remuneration Act, workers’ participation in management and amendment to the Central Labour Act, all these should be discussed in-depth in this Parliament itself.
Lastly, I would request the hon. Minister, through you, that since the unemployment problem is a very pretty serious problem, a full-fledged discussion should be held here. Sometimes, the Minister used to ask us what is the alternative. That should be discussed. If we get an opportunity to have a full-fledged discussion in this House itself, definitely we are ready to propose our suggestions so that these genuine problems can be discussed here.
With these words, I have expressed all my views.
सभापति महोदय : पार्टी के सभी सदस्यों के नाम सूची में समाप्त हो गये हैं, अब माननीय मंत्री जी बोलेंगे।
श्री बसुदेव आचार्य : सभापति जी, हमारा नाम था। जब हाउस ८.३० बजे तक एक्सटैंड किया गया है और हम बोलने के लिये बैठे हैं तो हमें चांस दीजिये।
श्री विकास चौधरी (आसनसोल): सभापति जी, हमने भी अपना नाम दिया है।
सभापति महोदय : ठीक है, सब को दो-दो मिनट दिये जायेंगे।
श्री विकास चौधरी (आसनसोल): सभापति जी, वर्ष २००३-२००४ के लिये लेबर मनिस्ट्री की डिमांड्स पर चर्चा हो रही है। इस मनिस्ट्री के लिये बजट में पैसा मांगा गया है लेकिन मैं पूछना चाहता हूं कि सरकार क्या काम करेगी और अगले वर्ष में क्या क्या एग्रीमेंट करेगी। हमें इसमें कुछ ऐसा नजर नहीं आ रहा है। पिछले साल लेबर मनिस्ट्री ने जो काम किया, उसका क्या नतीजा निकला क्योंकि जो कांस्टीटयुशनल मशीनरी है, वह काम करती है। जैसे राउंड फिगर्स में ६००० कम्पलेंट आती हैं जिसमें ५००० के करीब फेल्योर होती हैं। मालिक लोग नहीं मानते हैं और उन्हें टि्रब्युनल को रैफर कर दिया जाता है। अगर कोई केस जीत भी जाये तो मालिक लोग इंपलीमेंट नहीं करते। हम लेबर मनिस्ट्री में जाते हैं लेकिन मालूम हुआ कि मालिक लोग सुप्रीम कोर्ट में मामला ले गये। यह मशीनरी डिफंक्ट है। मिसाल के लिये मैं कहता हूं कि हमारी कोल इंडस्ट्री की ६-७ यूनियन्स स्ट्राइक पर चली गई, सैंट्रल लैबर कमिश्नर के साथ एग्रीमेंट हुआ कि यह मामला ३-४ महीने में इंपलीमेंट किया जायेंगा लेकिन इस बात को आज ८-९ महीने हो गये हैं, अभी तक इंपलीमेंट नहीं किया गया। इस संबंध में लेबर मनिस्ट्री का एक्शन होना चाहिये। इसी तरह हम देखते हैं कि धनबाद की दुग्धा वाशयरी का मामला था जिसे टि्रब्युनल में ले गये और वह मामला जीत गये लेकिन मालिक मजदूर का झगड़ा सैटल नहीं करना है और नहीं किया जाता लेकिन मैं कहूंगा कि सैटल होता ही नहीं। इसके सैटलमेंट न होने के क्या कारण हैं? मालिक लोग कहते हैं कि इस तरह का कानून नहीं चलेगा।
जिस प्रकार से फर्टिलाइजर इंडस्ट्रीज बंद हो गईं, उनके बंद होने के बाद अप्रूवल लेना होता है, कभी लेते हैं, कभी नहीं लेते हैं। इस तरह से जो मालिक या प्रोमोटर्स हैं, वे लेबर मनिस्ट्री की उपेक्षा कर रहे हैं। वे क्यों उपेक्षा कर रहे हैं। एकाध केस के बारे में हम जानते हैं, बर्न स्टैन्डर्ड रिफ्रैक्टरीज ग्रुप की यूनियन लेबर मनिस्ट्री के पास गई और कहा कि जो इंडस्ट्रीज बंद हो रही हैं, उनके ऊपर आपने अप्रूवल दिया है या नहीं। तीन-चार महीने तक कोई सुनवाई नहीं हुई। लेबर यूनियन की हियरिंग नहीं हुई। लेकिन बाद में मालूम पड़ा कि अप्रूवल हो गया। आज जो लेबर कमीशन की रिकमेंडेशंस की बात होती है वे कामयाब नहीं हो रही हैं। इसलिए हम कहना चाहते हैं कि जैसे कांट्रैक्ट लेबर है, चाहे ऑर्गेनाइज्ड इंडस्ट्रीज हो, एन्सीलियरी ऑर्गेनाइज्ड इंडस्ट्रीज हो, इसमें करीबन ७० प्रतिशत कांट्रैक्ट वर्कर्स हैं। जो पैरनियल नेचर ऑफ जॉब में काम करते हैं, जिन्हें अभी परमानैन्ट होना चाहिए, लेकिन वे नहीं होते हैं, क्योंकि लेबर एडवायजरी बोर्ड काम नहीं करता है। चाहे राज्य हो, चाहे केन्द्र हो, कोई काम नहीं करता है।
अंत में हम मंत्री जी से अनुरोध करना चाहते हैं कि सारे ट्रेड यूनियंस के लीडर्स को बुलाकर आप सहमति बनाइये। क्योंकि जितनी रिकमेंडेशंस हैं, वे सब मालिकों की हैं। अगर ऐसा नहीं होगा तो २१ मई को नेशनल स्ट्राइक होगी। उसमें सब ट्रेड यूनियंस, फैडरेशंस आदि स्ट्राइक पर जायेंगी। हम माननीय मंत्री जी को आगाह करते हैं कि आप ट्रेड यूनियंस, फैडरेशंस के सब लोगों को बुलाकर सहमति बनाइये और अनऑर्गेनाइज्ड लोगों के लिए अच्छे-अच्छे कानून बनाइये। इसी के साथ मैं अपना वक्तव्य समाप्त करता हूं।
श्री हरीभाऊ शंकर महाले (मालेगांव): सभापति महोदय, आपने मुझे बोलने के लिए समय दिया, इसके लिए मैं आपका आभारी हूं। नगाधिराज हिमालय जैसा बड़ा देश होना चाहिए, ऐसा भारत का हर आदमी बोलता है। लेकिन केवल सरस्वती या लक्ष्मी से देश बड़ा होने वाला नहीं है। श्रम शक्ति जब बड़ी होगी, तब देश बड़ा होगा। मैं कहना चाहता हूं कि जो श्रम करने वाले लोग हैं, आज उनका भविष्य अंधकारमय है और केवल उनका भविष्य ही अंधकारमय नहीं है, बल्कि देश का भविष्य भी अंधकारमय है। इसमें सुधार होना चाहिए।
सभापति महोदय, श्री मणि शंकर अय्यर जी ने अच्छी-अच्छी बातें कहीं। आज देश में इतनी बेरोजगारी है। भारत सरकार ने अभी पावरलूम के ऊपर डयूटी लगानी मंजूर की है, जिसके कारण एक करोड़ लोग बेकार होने वाले हैं। एक अप्रैल से सारी पावरलूम बंद हैं और एक करोड़ लोग खाली बैठे हैं। इन एक करोड़ लोगों के ऊपर निर्भर करने वाले लगभग तीन करोड़ लोग हैं। इस तरह से चार करोड़ लोगों के बेरोजगार होने का सवाल पैदा हो गया है। सरकार को इस पर तुरंत ध्यान देना चाहिए।
मेरे निर्वाचन क्षेत्र में एक माइको कंपनी है। वहां एक मजदूर मर गया और वहां झगड़ा हो गया तो मालिकों ने आठ लोगों को सस्पैंड कर दिया। आज छ: महीने हो गये हैं। हमने अध्यक्ष महोदय के पास लिखकर दिया है, मंत्री महोदय के यहां लिखकर दिया है। लेकिन अभी तक वे मान नहीं रहे हैं। यह बाहर की कम्पनी है।
इसलिए मेरी विनती है कि चाहे बीड़ी मज़दूर हों या खेत मज़दूर हों, संगठित मज़दूर हों या असंगठित मज़दूर हों, इन सब पर ध्यान देना ज़रूरी है। आपने मुझे बोलने के लिए समय दिया, उसके लिए मैं आपका धन्यवाद करते हुए अपनी बात समाप्त करता हूँ।
DR. V. SAROJA (RASIPURAM): Mr. Chairman Sir, I thank you very much for giving me this opportunity to place my views.
Let me concentrate my discussion only on two aspects, that is, unemployment and labour reforms.
Taking the labour reforms first, the Second Labour Commission has submitted its report long time back. I would like to know from the hon. Minister of Labour what are all the labour laws that we are going to implement to protect the unprotected and unorganised labour sector that forms about 80 to 95 per cent of the labour force. That is a pointed question that I want to ask the hon. Minister.
Secondly, now the globalisation and privatisation are taking place even in the smallest percentage of the employment. The World Bank and the IMF and all external-funding agencies are totally forgetting about the labour force. If there is no chance of our country, India, coming out of the unemployment problem, then how is the Tenth Five-Year Plan going to create 20 million jobs? I would like to have a pointed reply for my pointed questions. Is it not true that in the present Budget the hon. Minister of Finance has recently submitted that the capital receipts are Rs. 1,84,860 crore? But what is the capital expenditure? It is only Rs. 72,568 crore. … (Interruptions) Shri Mani Shankar Aiyar, kindly lend your ears. It is a very important point. I repeat it again for you. In the present Budget, the hon. Minister of Finance has submitted recently that the capital receipts are Rs. 1,84,860 crore. But what is the capital expenditure? It is only Rs. 72,568 crore. The net saving is Rs. 1,12,292 crore. This is meant for creating the economic activities and creating jobs. I would like to know whether the Government has addressed and utilised this saving for the problem that our great nation is going to face in future. Where are we taking the younger generation and the adolescents of the future of our great country? We fail to understand and we fail to formulate the policies for the future India.
Sir, the unorganised sector is the most sufferer. The Second Labour Commission Report has strongly recommended that eight to nine per cent of the organised sector force are enjoying the labour laws and 90 to 91 per cent of the unorganised sector is not being addressed to. The Labour Commission has come out with a very good study. I appeal to the hon. Prime Minister and all the Cabinet Ministers in this regard. The House should be taken into confidence. It is not the individual problem; it is our problem, our nation’s problem and our future India’s problem. We are talking about the youth and also the adolescents. We are not utilising them in a proper way and we have to face the penalty for that. … (Interruptions) Sir, I want only one minute more.
I have covered the second aspect and now I come to the first aspect. There is not only the regional imbalance within India but there is also labour imbalance within the State, that is, the unemployment rate. Kerala tops the list with unemployment rate of 20.9 per cent – in spite of the literacy rate being more – followed by West Bengal 14.9 per cent. In Tamil Nadu, the rate is 11.78 per cent, under the leadership of hon. Chief Minister of Tamil Nadu. She is doing the women empowerment by creating jobs with the self-help groups by giving more funds.
Sir, I recall that during the year 2001, the International Women’s year, the Finance Ministry has earmarked a sum of Rs. 25,000 crore for a five-year period for the empowerment of women. Have we addressed to this or have we taken stock of this or have we followed any monitoring mechanism to see as to what extent that money is being properly utilised ? Has the empowerment of women been done properly? Have we ever audited it? Have we ever taken stock as to what is the Budget allocation and what is the purpose for which we have allocated the money and whether we have a result-oriented programme? We should have a result-oriented approach.
India is rural India and 75 per cent are the agricultural labourers and 95 per cent of them are in the unorganised sector. May I place before this august House a proposal that we should come out with a comprehensive policy from the Ministry of Agriculture, the Ministry of Food Processing Industries and the self-help groups and also the Ministry of Labour as well as the Ministry of Finance and the Planning Commission which should be taken into confidence ? I submit that without agriculture there is no possibility for us to come out of the unemployment problem.
In Tamil Nadu, our hon. Chief Minister has advised all the Members of Parliament to have a discussion with the District Collectors to know as to what is the production of agricultural produce, horticultural produce and also the production from the hilly region and based on that we propose to have a food park in every district headquarters so that the small and marginal farmers and all those in the agricultural sector will be oriented; there will be self-employment and also empowerment of women; and also the export-oriented industries in the field of food processing will come up. In that way, our hon. Chief Minister of Tamil Nadu has set up three food parks by which the small and marginal farmers are empowered.
Now I request the hon. Minister of Agriculture to have food parks in every district headquarters.
MR. CHAIRMAN : Dr. Saroja, please conclude your speech. Shri Basu Deb Acharia is to speak now.
DR. V. SAROJA : Sir, please give me one minute. I want to conclude my speech.
The Ministry of Food Processing Industries is earmarking Rs. 10 crore for every food park out of which an amount of Rs. four crore is the subsidy by which the labour-oriented processing can be done with the agriculture. … (Interruptions) Please give me a minute.
MR. CHAIRMAN : No, please take your seat. I have told you to conclude.
… (Interruptions)
SHRI BASU DEB ACHARIA : Mr. Chairman, Sir, thank you for giving me an opportunity to raise some important points.
DR. V. SAROJA : Sir, please give me one minute.
सभापति महोदय : डॉ. वी. सरोजा, अब आप समाप्त कीजिए। आपका भाषण रिकॉर्ड पर नहीं जा रहा है। श्री बसुदेव आचार्य अपना भाषण प्रारम्भ कर चुके हैं। मेरा निवेदन है कि आप आसन ग्रहण करें।
(Interruptions) …* * Not Recorded SHRI BASU DEB ACHARIA (BANKURA): Sir, I thank you for this opportunity. There are a number of labour laws today in our country. Many of these laws are being violated. The Payment of Wages Act is also being violated. Even the workers of the public sector are not getting their wages for months together. Hon. Member Shri Deve Gowda has referred to the jute workers of NJMC. There are workers under the National Projects Construction Corporation who have not received their salary even for twelve months in spite of having the Payment of Wages Act in our country.
Sir, today the total statutory dues of the workers is about Rs. 2,000 crore which include gratuity, P.F. and arrears of salary. They are not getting their statutory dues for months together. Some workers have retired and some of the workers have died also. Hon. Member Shri Deve Gowda has referred to the Ashok Hotel, Bangalore. I have also received a fax message from the workers’ union and I was requested to raise it on the floor of the House. The agreement which was there when that hotel was disinvested has been violated and some 150 workers have been retrenched although there was an agreement that none of the workers would be retrenched. The Ministry of Labour has been helpless in this respect.
20.00 hrs. Sir, we saw in the newspapers statement made by the Labour Minister about participation of workers in the management. In 1990, a Bill was introduced in this very House when National Front Government was there. That Bill has not been enacted and the concept of participation of workers in the management, which is also there in the Directive Principles of State Policy, has not been implemented. I do not know how the Minister has made a statement asking them to take initiative for workers’ participation in the management.
In the Annual Report of the Ministry of Labour, in regard to legislation for agriculture workers, it is mentioned that there are 12 crore agriculture workers, but there is no law to regulate the welfare of the agriculture workers. There has been a demand that a comprehensive law should be enacted for the welfare of agriculture workers. It has been stated in the Annual Report that as there has not been any consensus, there cannot be any time frame for enactment for agriculture labourers. There is a law for other sections of workers, but the workers, whose number is about 12 crore, do not get minimum wages. Their service is not protected. … (Interruptions) These 12 crore landless labourers constitute 29 per cent of the total workforce. They do not get minimum wages and they do not get job even for 100 days in a year. Though there is a demand, the Government is not bringing forward a comprehensive legislation for agriculture labourers. I would urge upon the hon. Minister that when he replies, he may also tell when a comprehensive legislation for the protection of rights of crores of agriculture labourers would be brought before the House so that their rights can be protected.
In the State of West Bengal, Provident Fund for agriculture labourers has been introduced. The same can be introduced in other States also. A model Act can be enacted by the Central Government.
Now, I come to the problems faced by beedi workers. There are about four crore beedi workers. These beedi workers also do not get minimum wages.
DR. SAHIB SINGH VERMA: Are there four crore beedi workers?
SHRI BASU DEB ACHARIA : How many?
DR. SAHIB SINGH VERMA: There are 40 lakh beedi workers.
SHRI BASU DEB ACHARIA : Okay. Forty lakh beedi workers are there. There is a Beedi Workers Welfare Fund. This Fund comes from the cess which is levied on per thousand beedis manufactured. Previously, it was only 50 paise. Now, it has been increased to two rupees. In the year 2002-2003, up to November, the total collection was Rs. 62.54 crore, but the expenditure was Rs. 31.28 crore. There are four hospitals and there are some dispensaries for beedi workers. These beedi workers suffer from tuberculosis. In my district Purulia, a hospital was sanctioned for the beedi workers and that hospital is for the beedi workers of three districts – Purulia, Bankura and Midnapore.
Sir, although the hospital was sanctioned two years back, the land has also been made available by the State Government, and the fund is available for the construction of a hospital for the beedi workers who suffer from tuberculosis, it has not been allocated.
For the contract workers, there is a law, that is, the Contract Labour (Regulation and Abolition) Act of 1970, but this Act is also being violated. The Coal Minister is here. In Mahanadi Coalfields, there are 20,000 contract workers, but none of these workers is paid as per section 20 of the Contract Labour (Regulation and Abolition) Act of 1970. I would request the Coal Minister to find out why the contract workers of Mahanadi Coalfields do not get the wages as per the Contract Labour (Regulation and Abolition) Act of 1970.
This Act is also being violated in the Railways. Railways engage thousands of contract workers. I know about the workers who were engaged in the perennial nature of jobs, that is, coal and ash-handling workers. When steam locos were phased out, these workers, who were engaged in perennial nature of jobs, lost their jobs. Today, these workers are out of job. The Contract Labour (Regulation and Abolition) Act of 1970 has been violated by the Railways and even by some public sector undertakings. However, the Ministry of Labour is quite helpless. … (Interruptions)
श्रम मंत्री (डॉ. साहिब सिंह वर्मा) : अब आप सिगरेट वर्कर की बात करो।
श्री बसुदेव आचार्य : हम बीड़ी वर्कर की बात कर रहे हैं, सिगरेट वर्कर की नहीं।
The abolition of contract labour system, when it is referred to the Central Contract Labour Welfare Board, it takes about two to three years to take a decision. I know about a number of cases that have been referred to the Central Contract Labour Welfare Board. It takes about two to three years. That should also be expedited. Even when this Board takes a favourable decision, that is also not being implemented by the Department. That should also be looked into.
श्री मोहन रावले (मुम्बई दक्षिण मध्य) :सभापति महोदय, नेशनल लेबर कमीशन ने जो रिपोर्ट दी है, हम शिवसेना की तरफ से उसका विरोध करते हैं।
मैं कुछ बातें बताना चाहता हूं। उद्योगों में जो ९७ परसेंट लासेज होते हैं, वह डयू टू मिसमैनेजमेंट होते हैं और सिर्फ तीन परसेंट ही मजदूरों का सवाल रहता है। मजदूरों को इतना दबाया जाता है कि उनके डयूज भी उनको नहीं देते। ऐसे कई हजार केसेज मालिकों के खिलाफ रजिस्टर हुए, लेकिन उनके डयूज उनको नहीं मिलते। वर्कर्स १९९३-९४ से वी.आर.एस. ले रहे हैं, वेकेन्सीज तो वी.आर.एस. में चली जा रही हैं, लेकिन वेकेन्सीज फिल-अप नहीं होतीं। लेबर के ऊपर आज हम चर्चा कर रहे हैं तो लेबर के ऊपर उसी काम का जो एडीशनल लोड आ रहा है, उसके लिए कौन जिम्मेदार है?अभी क्लोज डाउन करने के बाद बहुत से वर्कर्स परेशान हैं। हम लोग सदन में चर्चा करते हैं तो कहते हैं कि सिर्फ किसान आत्महत्या करते हैं, लेकिन वर्कर्स भी आत्महत्या करते हैं, उसके लिए क्या व्यवस्था है?
डयूज नहीं मिलने के कारण वर्कर्स भी आत्महत्या करते हैं। The Government should set up some emergency machinery to make immediate arrangements for payment of legal dues to the workers.
मैं एक बात और बताना चाहता हूं कि अभी चाइना में हुए नैशनल रिफार्म का जिक्र किया गया। । मैं कहना चाहता हूं कि चाइना में लैंड बहुत सस्ती होती है। वहां ५५ रुपये पर स्क्वेयर मीटर रेट है जबकि हमारे यहां २००० रुपये पर स्क्वेयर फीट के लिए देने पड़ते हैं। इसी तरह स्मॉल स्केल इंडस्ट्री के लिए चाइना में दो से तीन परसेंट इंटरैस्ट है जबकि हमारे यहां ३ से १७ परसेंट इंटरैस्ट हैं। मैं कहना चाहता हूं कि हम उससे कैसे कम्पीट कर सकते हैं ? In the field of power supply, down time due to power in China is zero. जबकहमारे यहां १.२ परसेंट है।
हमारी सरकार कहती है कि हम मजदूरों के हमदर्द हैं। मेरा कहना है कि आपका जो एटीच्यूट है, उसी में रिफार्म होना चाहिए। आप किसान के बेटे हैं, इस पर हमें नाज है। आप जब इस मंत्रालय में आये तो आपने कम से कम यह तो सोचा कि हम यूनियन के साथ बात करें। आप जो पालिसी बनाना चाहते हैं, वही पालिसी आप लेकर आये हैं, इसके लिए मैं आपको धन्यवाद देना चाहता हूं। अभी एक्साइज डयूटी बढ़ी है। मेरा कहना है कि महाराष्ट्र मुम्बई में करीब ३५ हजार वर्कर्स गारमैंट्स इंडस्ट्री में हैं जबकि पूरे हिन्दुस्तान में ६० लाख से ज्यादा वर्कर्स हैं जो इस एक्साइज डयूटी के बढ़ने से पीङित हैं। इसमें हैल्पर्स, काज बटन आदि बनाने वाले अलग-अलग किस्म के वर्कर्स हैं। मैं आपसे प्रार्थना करना चाहूंगा कि ६० लाख वर्कर्स इस इंडस्ट्री पर डिपेंड करते हैं। अगर आप यह एक्साइज डयूटी बढ़ाते हैं तो इससे साढ़े तीन करोड़ से ज्यादा परिवार प्रभावित होते हैं। आपने जो १० परसेंट एक्साइज डयूटी पावरलूम और गारमैंट्स पर लगाई है, वह खत्म कीजिए।
मैं कहना चाहता हूं कि हमारे यहां काफी मिल्स हैं। आज आप मिलों का माडर्नाइजेशन करने जा रहे हैं जिसके तहत आप वर्कर्स को वी.आर.एस. देने जा रहे हैं। हम उसका स्वागत करते हैं लेकिन आज उन वर्कर्स को वी.आर.एस. का पैसा नहीं मिल रहा है। अब मजदूरों को विश्वास नहीं है इसलिए वे बाहर जाने के लिए राजी हैं लेकिन उनको वी.आर.एस. का पैसा नहीं मिल रहा है। मैं आपसे विनती करना चाहूंगा कि आप इसके बारे में फाइनेंस मनिस्टर और प्रधान मंत्री जी से बात करिये और उनको वी.आर.एस. का पैसा जल्द से जल्द देने का इंतजाम करिये।
अभी हमारे आदरणीय नेता ने बी.पी.सी.एल. और एच.पी.सी.एल. के बारे में बताया। बी.पी.सी.एल. और एच.पी.सी.एल. के बारे में वर्कर्स का विरोध है। हम भी उसका विरोध करते हैं। सरकार जिस तरह इनका डिसइन्वेस्टमैंट करना चाहती है, उसका आप भी विरोध कीजिए, इसके लिए पूरे हिन्दुस्तान के लोग आपका स्वागत करेंगे।
मैं एक बात और कहना चाहता हूं कि अगर आप तरक्की करना चाहते हैं तो वह किस कीमत पर करना चाहते हैं, यह भी सोचिए। इस कारण देश तरक्की तो करेगा लेकिन देशवासी मर जायेंगे। मेरी आपसे प्रार्थना है कि आप ऐसा न करें। आपने मुझे बोलने का मौका दिया, उसके लिए आपका बहुत-बहुत धन्यवाद।
डॉ. साहिब सिंह वर्मा : सभापति महोदय, सर्वप्रथम मैं सम्माननीय सदन को धन्यवाद देता हूं कि उसने पूरक मांगों पर विस्तृत विचार-विमर्श के लिए श्रम मंत्रालय को चुना। मुझे इस बात की भी खुशी है कि अभी सदन के करीब दो दर्जन से ज्यादा सदस्यों ने अपने विचार इस पर व्यक्त किये। इससे देश के श्रमिकों के प्रति सदन के उत्तरदायित्व की भावना का भी पता चलता है। श्रम उत्पादन का एक महत्वपूर्ण हिस्सा होने के नाते इसकी उत्पादन और उत्पादनकारी प्रक्रियाओं में महत्वपूर्ण भूमिका है जिसके फलस्वरूप देश की अर्थव्यवस्था को एक ठोस आधार मिलता है।
महोदय, मैं निरंतर माननीय सदस्यों के विचारों को सुन रहा था। इस चर्चा के दौरान जो बिन्दु उठाये गये हैं, उनका मैं उत्तर भी देना चाहता हूं। इससे पहले कि मैं अपने विचार व्यक्त करूं, मैं यह भी उल्लेख करना चाहता हूं कि वर्ष २००३-०४ के लिए अऩुदान मांगों और वर्ष २००२-०३ के निष्पादन बजट पर श्रम और कल्याण संबंधी संसदीय समति द्वारा विस्तारपूर्वक विचार किया गया तथा समति ने मंत्रालय के अधिकारियों का विस्तृत रूप से साक्ष्य भी लिया है। समति की रिपोर्ट पहले ही सदन के समक्ष विचारार्थ हेतु प्रस्तुत कर दी गयी है।
मैं यहां यह आश्वासन देना चाहता हूं कि समति ने अनेक सिफारिशें और टिप्पणियां की हैं और श्रम मंत्रालय समति की इन सिफारिशों और टिप्पणियों को लागू करने के लिए जहां तक संभव हो सकेगा, समुचित कार्यवाही करेगा।
जैसे कि माननीय सदस्य जानते हैं, वर्ष २००२-२००३ के लिए श्रम मंत्रालय के बजट अनुमान ९९८.१३ करोड़ रुपये, योजना का १४८.५९ करोड़ रुपया और गैर योजना का ८४९.५४ करोड़ रुपया था जिसे संशोधित अनुमान स्तर पर घटाकर ८८२.७९ करोड़ रुपये, इसमें योजना का १२५ करोड़ रुपया और गैर योजना का ७५७.७९ करोड़ रुपया कर दिया गया। इसकी तुलना में वर्ष २००२-२००३ के दौरान अंतिम अनुमान ८९३ करोड़ रुपये, जिसमें योजना १२० करोड़ रुपये और गैर योजना ७३३ करोड़ रुपये है। अत: संशोधन अनुमान के अंतर्गत आवंटन नधि का करीब ९६ प्रतिशत इसके अंदर है। नधि के कम उपयोग की अन्य बातों के साथ-साथ अभी कई माननीय सदस्यों ने चर्चा की थी। इसके बारे में कहना चाहूंगा कि क्योंकि यह दसवीं पंचवर्षीय योजना का पहला साल था, इस कारण बहुत सारी योजनाएं, जो पिछले साल से चलती आ रही थीं, उसकी अनुमति नहीं मिलना तो नई योजनाओं की स्वीकृति न होना, मुख्य रूप से इसका कारण रहा है। सम्मानित सदस्य अच्छी प्रकार जानते हैं कि इस देश के कामकाजी वर्ग की संख्या ४० करोड़ से भी अधिक है। यह बात माननीय सदस्यों ने ठीक कही है कि इस ४० करोड़ में से करीब ९३ प्रतिशत वर्कफोर्स अनआर्गनाईज़्ड सैक्टर में काम करती है और केवल ७ प्रतिशत आर्गनाईज्ड सैक्टर में काम करती है। यह बात भी सही है कि आर्गनाईज्ड सैक्टर में काम करने वाले लोगों को किसी न किसी प्रकार सोशल सिक्युरिटी मिलती है लेकिन अनआर्गनाईज्ड सैक्टर में काम करने वाले लोगों को सोशल सिक्युरिटी न के बराबर मिलती है। हमने कहीं-कहीं पर कुछ वेल्फेयर फंड बनाए हैं, कहीं बीड़ी वर्कर्स के लिए, कहीं माइन वर्कर्स के लिए बनाए हैं। लेकिन उसमें भी अधिकतर लोग अभी तक सोशल सिक्युरिटी के बिना हैं। यह बात सही है कि इस देश के ३७ करोड़ में से करीब २३ करोड़ ऐसी वर्कफोर्स है जो ऐग्रीकल्चर में काम करती है और उस ऐग्रीकल्चर में काम करने वाली वर्कफोर्स को सोशल सिक्युरिटी, मनिमम वेजेस जैसी चीजें भी मुश्किल से मिलती हैं। यह बात सही है कि केन्द्र सरकार बहुत सारे कानून बनाती है। कुछ कानून राज्य सरकारों ने बनाए हैं। कुल मिलाकर करीब ढाई सौ ऐसे कानून हैं जो श्रम से संबंधित हैं। लेकिन अब करीब-करीब सभी कानूनों का इम्प्लीमैंटेशन और ऐनफोर्समैंट राज्य सरकारों द्वारा ही होता है। हमें उन्हीं के ऊपर निर्भर करना पड़ता है। केन्द्र सरकार कुछ गिने-चुने केन्द्र सरकार से संबंधित संस्थानों के ऊपर नियंत्रण करती है, शेष सभी राज्य सरकारों के माध्यंम से करना पड़ता है। यह बात भी ठीक है कि आर्गनाईज़्ड सैक्टर में भी अनेक समस्याएं हैं। जब से डब्ल्यू.टी.ओ. पर सिगनेचर हुए, तब से एक, दो नहीं, ढाई लाख के करीब उद्योग बंद हो चुके हैं। उनमें बहुत बड़ी संख्या में मजदूर बेकार हो चुके हैं, और भी बहुत सारे कारण हैं। लेकिन मैं उन पर जाने से पहले यह जरूर कहना चाहूंगा कि सबसे बड़े दुख की बात यह है कि एक तरफ जो लोग अनआर्गनाईज़्ड सैक्टर में काम करते हैं, उनको हम सोशल सिक्युरिटी नाम की कोई चीज नहीं देते और दूसरा, जैसे मैंने मनिमम वेजेस की बात की, वह भी मुश्किल से मिलती है। मैं सदन की खुशी के लिए कहना चाहता हूं कि माननीय सदस्यों ने इसके बारे में चिन्ता व्यक्त की थी कि हम अनआर्गनाईज़्ड सैक्टर के बारे में क्या करने जा रहे हैं। लेबर कमीशन ने भी इसके बारे में बातें कही हैं। उसके अंदर माडर्नाईजेशन की बात भी कही गई है, किस प्रकार का बने, इसकी व्यवस्था भी की गई है। मैं सदन की खुशी के लिए बताना चाहता हूं कि इस बजट सैशन के अंदर जो चौदह दिन का समय बचा है, उसमें हम सदन के सामने बिल पेश करेंगे और यदि आपकी स्वीकृति मिलेगी तो देश के उन ३७ करोड़ लोगों को, जिनको ५५ साल की आजादी के बाद आज भी सोशल सिक्युरिटी नहीं मिली, उनको सोशल सिक्युरिटी मिल सकेगी। इसमें छोटे-छोटे लोग हैं - कोई पल्लेदार है, कोई बेलदार है, कोई रेहड़ी-पटरी वाला है, कोई साइकिल चलाने वाला है, किसी की पान की दुकान है, किसी की चाय की दुकान है और कोई मार्जीनल फार्मर है। इस प्रकार रेलवे स्टेशन पर काम करने वाले चार लाख छोटे-छोटे कुली हैं। जो कुली रेलवे स्टेशन में काम करते हैं, मैंने उनके पास जाकर पूछा कि आप कहां रहते हैं। उन्होंने बताया कि वे रेलवे स्टेशन पर रहते हैं, सर्दी होती है तो किसी से प्रार्थना करके रात के रुकने वाली ट्रेन में रह जाते हैं। जब कोई ट्रेन दौड़ती हुई आती है तो उनकी आंख खुल जाती है और फिर वे सामान लेकर दौड़ते हैं। उनकी पूरी जिंदगी इस प्रकार बीत जाती है। उनको हम सोशल सिक्युरीटी दें। जो ३७ करोड़ लोग हैं, आज उनकी आंखों में भय दिखाई देता है।
आत्मविश्वास नहीं दिखाई देता है, स्वाभिमान की बात तो आप छोड़ दीजिए। उनके चेहरों पर एक भय दिखाई देता है। उनको लगता है कि कल मेरा क्या होगा ? अगर कहीं मेरी मौत हो गई तो मेरे परिवार को कल को कोई देखने वाला नहीं होगा। इसलिए हम इसी सत्र में ऐसा एक कानून, बिल पेश करेंगे जो इन सब लोगों को सोशल सिक्योरिटी एनश्योर करेगा, मैडीकल फैसलिटीज उनको देगा कि किसी की मौत हो जाएगी तो उसको आर्थिक मदद मिलेगी, पेंशन मिलेगी। इस प्रकार की सारी व्यवस्थाएं उसमें हम करने जा रहे हैं लेकिन बहुत लार्जली इस पर निर्भर करेगा कि किस प्रकार के समाज के लोग उनकी मदद करते हैं, किस प्रकार की स्वयंसेवी संस्थाएं उनकी मदद करती हैं। सेवा नाम की एक संस्था है जिसमें लाख से भी ज्यादा महिलाएं हैं जो सोशल सिक्योरिटी देने का काम करती हैं। अभी सरकार से मदद उनको नहीं मिलती है। इसी प्रकार की बहुत सारी संस्थाएं समाज के सामने आएंगी तो हम हम ३७ करोड़ लोगों को किस प्रकार की सामाजिक सुरक्षा देते हैं, यह एक बहुत महत्वपूर्ण कार्य होगा जिसके माध्यम से हम कार्य कर सकेंगे।
दूसरी बहुत बड़ी समस्या अपने देश के अंदर जो है और मणि शंकर अय््यर जी ने अभी एक महत्वपूर्ण विषय छेड़ दिया। जो लोग छोटा-मोटा धंधा कर रहे हैं, काम कर रहे हैं, हमें उन लोगों की चिंता करनी चाहिए। उन लोगों को कोई सामाजिक सुरक्षा नहीं मिली हुई है। बच्चे काम करते हैं। कोई मां-बाप नहीं चाहते कि उनके बच्चे हैजारडुअस इंडस्ट्री, कारखानों में काम करें। कोई भी मां-बाप अपने बच्चों को जोखिम में नहीं डालना चाहते लेकिन गरीबी बहुत बुरी चीज है। गरीबी मजबूर कर देती है कि वे अपने नन्हे-नन्हे बच्चों को किसी कारखाने में भेजें। इसलिए इस संबंध में केवल कहने से काम नहीं चलेगा। यह बात सही है कि इस तरह से ये बच्चे जो कारखाने में काम करते हैं, यह हमारे देश के ऊपर एक कलंक है। लेकिन उसके पीछे गरीबी सबसे बड़ा कारण है, मजबूरी सबसे बड़ा कारण है। उस मजबूरी को खत्म करने के लिए हमारे प्रधान मंत्री जी ने अनेक योजनाएं चलाई हैं। उन परिवारों की मदद करने के लिए उन्होंने अनेक काम किए हैं। इस बजट के अंदर भी हमने चाइल्ड लेबर को खत्म करने के लिए १३ इंडस्ट्री ऐसी हैं और ५७ प्रोसैस हैं जिसके अंदर कोई काम करेगा तो हम उसे सजा देंगे। लेकिन जैसा मैंने अभी कहा कि एनफोर्समेंट राज्यों के माध्यम से है और अभी हम ४००० विद्यालय चला रहे हैं। इनमें ऐसे बच्चों को हम डालते हैं जिनको खाने के लिए पहले हम ढ़ाई रुपया रोज के देते थे। अब हम इस वर्ष से पांच रुपया करने वाले हैं। पहले २४९ करोड़ रुपया था। इस दसवीं पंचवर्षीय योजना में हम ६०२ करोड़ रुपया दे रहे हैं ताकि उनके और २००० विद्यालय हो जाएं। अभी सौ जिले में हम चलाते थे जहां पर ज्यादा चाइल्ड लेबर होती थी। अभी १५० जिलों में चलाएंगे जहां पर पचास और जिले हम चुन रहे हैं जहां और इस तरह की चाइल्ड लेबर होगी तो हम उस क्षेत्र में दो करोड़ रुपये खर्च करेंगे, उसको एक्सटेंशन करेंगे, वोकेशनल ट्रेनिंग भी हम उनको देंगे और इस प्रकार की अनेक योजनाएं उन बच्चों को इस काम से निकालने के लिए हम चलाएंगे।
आपको अच्छी तरह से जानकारी है कि हमारी एचआरडी मनिस्ट्री ने बिल पास किया है कि हम एलीमेंट्री एजुकेशन का अधिकार सबको देंगे। वे भी अपनी शिक्षा ग्रहण कर सकते हैं। उसके लिए व्यवस्थाएं करेंगे। उनके परिवारों के पास गरीबी की रात है, हम उनकी भी मदद करेंगे। ऐसे बजट का हमने काफी प्रोवीजन किया है ताकि जो चाइल्ड मजदूरी करता है, वह चाइल्ड मजदूरी न करके स्कूल जाएगा और शिक्षा ग्रहण करेगा। इस प्रकार की योजना हमने बनाई है और हमारा इरादा यह है कि सन् २००७ तक इस प्रकार के १४ साल की उम्र के नीचे के जो बच्चे हैजारडुअस इंडस्ट्री में काम करते हैं, उनको वहां से मुक्त करवाएं ताकि वे अपना जीवन-यापन कर सकें, इस प्रकार की स्थिति हम पैदा करेंगे।
लेबरर्स के लिए हमने अनेकों व्यवस्थाएं बनाई हैं। बहुत राज्यों की मांग थी कि रात को कई इंडस्ट्री में महिलाओं को काम करने की इजाजत नहीं होती। हमने कुछ शर्तें लगाई है और हमने महिलाओं को इजाजत भी दी है। सबसे बड़ा प्रश्न यह है कि देवगौड़ा जी ने बेसिक सवाल उठाया था। यह बात सही है कि बेरोजगारी है लेकिन उसके पीछे कारण क्या है ? कई समाचार-पत्रों में छपता है कि हमारे देश में दस करोड़ लेबर है। लेबर क्यों है ? इसके पीछे मूल कारण क्या है? हम जिस प्रकार से काम चला रहे हैं, जिस प्रकार से मैकेनाइजेशन, लिबरेलाइजेशन, प्राइवेटाइजेशन और ग्लोबेलाइजेशन हो रहा है। ये सारी चीजें हो रही हैं तो क्या ये ठीक हो रही हैं? क्या इस पर लगाम लगाने की जरूरत है? क्या इस पर रोक लगाने की जरूरत है? हम क्या करें? कौन सी नीति बनाएं ? यह सदन पूरी तरह से कम्पीटेंट है और इस प्रकार की चर्चा भी कर सकता है। मैं समझता हूं कि यह इतना महत्वपूर्ण विषय है कि इस पर एक दिन नहीं, दो दिन नहीं, अगर चार दिन भी इस पर चर्चा करनी पड़ेगी और सैटरडे-संडे भी चर्चा करनी पड़े तो वह भी कम होगा। आज हम दुनिया के दूसरे देशों से मुकाबला कर रहे हैं। आज एक कम्पीटीशन का युग है। डब्ल्यूटीओ पर सिगनेचर के बाद सारी दुनिया हमारी मार्केट है।
कैसे हम अपना सामान पूरी दुनिया की मार्किट में भेजेंगे। किस तरह से हमारी चीजों का उत्पादन होगा, कौन-कौन से नियंत्रण हम उनके ऊपर से हटाएंगे। कहां कस्टम और एक्साइज कम करेंगे या लगाएंगे। ये बहुत सारी बातें हैं जिन पर पूरे सदन को विस्तार से चर्चा करने की आवश्यकता है। हम बातें तो करते रहते हैं। मैंने ट्रेड-यूनियन के सभी लोगों से बातें की हैं, मैंने देश की एक भी यूनियन ऐसी नहीं छोड़ी जिससे मैंने घंटों बातें न की हों, विस्तार से बातचीत न की हो। हम चाहते हैं कि हम सबसे बातचीत करें। हम अपने घर में बैठकर कानून को बनाना नहीं चाहते हैं। रेशनलाइजेशन ऑफ लॉ घर में बैठकर करना नहीं चाहते हैं। हमारे एनडीए के पार्टनर्स से ही बात बनने वाली नहीं हैं, सभी को बैठकर सोचना और इस विषय पर काम करना होगा। माननीय प्रधान मंत्री जी ने भी यह बात कही है कि हमें सभी पार्टियों के साथ बैठकर सर्वानुमति बनानी है। लेबर रिफोर्म का मतलब यह बिल्कुल नहीं है कि हम हायर एंड फायर करेंगे, हम मजदूर को परेशान करेंगे बल्कि लेबर रिफोर्म का मतलब है कि इस देश के अंदर ऐसा माहौल बने, जिसमें कामगार और मालिक के बीच में विश्वास का माहौल बने। साथ ही साथ जिस माहौल में इंवैस्टमेंट हो सके। जो लोग इंवैस्टमेंट करने से घबराते हैं उनको इंवैस्टमेंट करने का माहौल मिले। सदन अगर चाहेगा तो हम ऐसा माहौल बना सकते हैं। सभापति जी, केवल कानून बनाने से काम चलने वाला नहीं है। सबसे महत्व की बात यह है कि कानूनों का कितना इंफोर्समेंट हो रहा है। श्रम मंत्री के नाते मुझे कहते हुए दु:ख भी होता है कि हमारे लेबर लॉज का जितना इंफोर्समेंट होना चाहिए, उसमें बेहत कमी है, बहुत ज्यादा कमी है। इसके लिए न कोई एक आदमी, न कोई एक राज्य दोषी है। हम सभी ने मिलकर काम करना है। कौन सी चीजें व्यावहारिक हैं जो कानून में होनी चाहिए और जिनकी आज देश को जरूरत है। अगर हम आज भी उसी चीज में पड़े रहेंगे कि यहां तो वर्ग-संघर्ष रहने वाला है, गरीब और अमीर तो रहने वाला है तो यूनियनें भी रहेंगी और यूनियनें रहेंगी तो झगड़े भी करेंगे। हमें आज ऐसा माहौल पैदा करना है जिसमें एक दूसरे के साथ मिलकर, विश्वास के साथ आगे कदम बढ़ा सकें। यह आज देश की जरुरत है।
आज तो यह एक छोटा सा विषय है, लेकिन इस पर हम विस्तार से चर्चा करके, किसी ठोस निर्णय पर पहुंचे, ऐसा हमारी सरकार का विचार है। सदन जो भी चाहेगा, हम खुले दिल और दिमाग से उस पर निर्णय लेने के लिए तैयार हैं, परिवर्तन करने के लिए तैयार हैं। हम बंधे दिमाग से बात नहीं कर रहे हैं।
सभापति महोदय, हम कई बार बात करते हैं कि आठ प्रतिशत ग्रोथ-रेट होगा, लेकिन लोग कहते हैं कि आठ प्रतिशत ग्रोथ-रेट हो ही नहीं सकता है। अगर नहीं हो सकता है तो उसके लिए प्रयास करेंगे, एक ऐसा माहौल बनाएंगे, नियम बनाएंगे तो क्यों नहीं हो सकेगा। दुनिया में कौन सी ऐसी चीज है जो नहीं हो सकती है। अमरीका के राष्ट्रपति मिस्टर कैनेडी ने एक बार कहा था कि हमें आकाश में जाना है, हमें तो चांद पर जाना है। कोई बात नहीं थी, कोई योजना नहीं थी लेकिन योजना बनी और वे लोग चांद पर चले गये। अगर हम विचार करेंगे तो ऐसी कोई भी बात नहीं है जो हम नहीं कर सकते हैं। अगर इस देश को आगे बढ़ाना है तो आठ प्रतिशत ग्रोथ-रेट करना पड़ेगा। किस को क्रैडिट उसका जाता है यह सोचने की बात नहीं है, क्रैडिट देश को जाना चाहिए। देश बड़ा बनेगा तो हम अपने आप बड़े बनेंगे। सदन के सभी साथियों के निर्णय से ही सब कुछ होने वाला है। इसलिए मैं निवेदन करना चाहता हूं कि इस पर विस्तार से निर्णय करने की आवश्यकता है। इर्रिगेशन में, खेती में, फोरेस्ट्री में, एनीमल-हस्बैंडरी में, छोटे और सीमांत उद्योगों में, कम्युनिकेशन में, तकनीकी में, टूरिज्म में बहुत सारे कार्य करने की आवश्यकता है। इन सारी चीजों पर अगर हम विचार करेंगे तो देश के जो बेरोजगार लोग हैं उनको रोजगार मिल सकता है।
माननीय देवगौड़ा जी ने ठीक कहा है कि जूट मिल के अंदर इस प्रकार की समस्याएं थीं। मैंने दो महीने पहले सब अधिकारियों की अपने यहां मीटिंग की थी। कुछ चीजों पर समझौता हुआ है। जो समझौता हुआ है अगर उस पर काम चला तो उनके एरियर की समस्या के साथ-साथ अन्य समस्याओं का समाधान भी होगा। मेरी व्यक्तिगत जानकारी में भी कुछ बातें आई हैं कि डिस-इंवैस्टमेंट के बाद जिन लोगों ने होटल या कोई और चीजें खरीदी हैं, वे पहले तो कर्मचारियों को प्यार से कहते हैं कि वीआरएस ले लो। अगर वे वीआरएस नहीं लेते हैं तो उनकी जो दूर गुवाहटी में या अन्य कोई कंपनी है वहां ट्रांसफर करके कहते हैं कि तुम्हें गुवाहटी जाना पड़ेगा।
असम जाना पड़ेगा या सिलीगुड़ी जाना पड़ेगा या केरल जाना पड़ेगा। ऐसी-ऐसी जगहों के नाम बतायेंगे, जिससे वे मजबूर होकर इस्तीफा दें और नौकरी छोड़ दें। इस प्रकार की परिस्थितियां आ रही हैं। इस समस्या के समाधान के लिए हमने एक कमेटी बनाई है। …( व्यवधान)
श्री मोहन रावले : सैन्टयुर होटल में तो ६०-७० हजार रुपए भी नहीं दे रहे हैं।
डॉ. साहिब सिंह वर्मा : हमने एक कमेटी बनाई है। जिन उद्योगों का डिसइन्वैस्टमेंट हुआ है, जैसे बालको और माड्रर्न इन्डस्ट्रीै, दो-तीन उद्योग उनको दिए हैं। उस कमेटी में एम्पलाइज, एम्पलायर्स और सारे लोग हैं। ये लोग वहां जाकर विस्तार से परिस्थिति को देखेंगे और सुझाव देंगे। फिर हम उन सुझावों पर काम करेंगे। यह मैं सदन को आश्वासन देना चाहता हूं।
महोदय, यह बात सही है कि अपने देश के अन्दर सात परसेंट अनस्किल्ड फोर्स है, जबकि विकसित देशों में सात-आट परसेंट स्कील्ड फोर्स होती है। हमें देश के विकास के लिए स्किल्ड फोर्ड को बढ़ाने की जरूरत है। इसी बात को ध्यान में रखकर हमने एक हजार के करीब आईटीआई खोले हैं। प्राइवेट सैक्टर में खोले हैं। जिन स्कूलों या कालेजों में एक शिफ्ट चलती है, वहां दूसरी शिफ्ट में इसको चलाने की व्यवस्था की है। ऐसी भी ट्रेड्स थीं, जिनकी आवश्यकता नहीं थीं, लेकिन हम ट्रेनिंग देते चले आ रहे थे। उन ट्रेड्स को हमने खत्म कर दिया है और नई २३ ट्रेड्स उसमें जोड़ दिए हैं, जिनकी आवश्यकता है। इस दिशा में ट्रेनिंग दी जाएगी और उसका लाभ मिलेगा। लिब्रल होकर प्राइवेट सैक्टर में अधिक से अधिक आईटीआई खोले हैं। ऐसी भी व्यवस्था की है, जो उद्योग अपने यहां उद्योग से संबंधित आईटीआई चलाना चाहते हैं, तो उनको अनुमति दे रहे हैं, ताकि वहां पर स्किल्ड डवेलपमेंट के काम में तेजी लाई जा सके।
इसके अलावा, मुझे यह कहते हुए गर्व हो रहा है कि मेरे मंत्रालय के अधिकारियों ने बहुत मेहनत करके इस प्रकार की व्यवस्था बनाई, जिससे स्ट्राइक को रोका जा सका। इसमें लाखों लोगों को बहुत दिक्कत हो सकती थी। स्ट्राइक कोल इंडिया में होने वाली थी, मेजर पोट्र्स पर इडैफिनेट स्ट्राइक होने वाली थी, सीपीडब्ल्युडी में होने वाली थी, एयरलाइन्स में होने वाली थी। हमारे अधिकारियों ने जाकर, चीफ लेबर कमिश्नर ने जाकर उन स्ट्राइक्स को वायड किया। रात-दिन उनसे बातचीत करके हमारे सैक्रेटरी लेबर और चीफ लेबर कमिश्नर ने बहुत मेहनत से काम किया। इन्होंने जिन लोगों के साथ काम किया, उन्होंने इनके काम की सराहना की है। उद्योगों में ११ हजार के करीब डिस्प्युट्स थे, उनको खत्म किया। इसी प्रकार अन्य डिस्प्युट्स को भी खत्म करने की कोशिश कर रहे हैं।
एक चर्चा ईएसआई हास्पिटल और ईपीएफ की सदन में माननीय सदस्यों द्वारा की गई है। यह बात सही है कि ईएसआई हास्पिटल्स जितने अच्छे चलने चाहिए, उतने अच्छे चलने में कहीं-कहीं दिक्कत है। कहीं-कहीं राज्य सरकारें बहुत अच्छा चला रही हैं और कई राज्य सरकारें अच्छा नहीं चला रही हैं। हास्पिटल हम तैयार करके देते हैं, मशीनरी हम देते हैं और अन्य व्यवस्था हम करते हैं, केवल राज्य सरकार की चलाने की जिम्मेदारी होती है। डाक्टर्स और अन्य पैरामलिट्री मैडिकल स्टाफ उपलब्ध कराने की जिम्मेदारी उनकी होती है, लेकिन कई राज्य सरकारें बहुत रूचि से नहीं चलाती हैं, क्योंकि उनकी स्थिति अच्छी नहीं है। एक साल के बाद फिर हमने तय किया कि हम राज्यों में माडल हास्पिटल बनायें, जिनमें सारी सुविधायें हो और सारा खर्च हम वहन करें और हास्पिटल बनाकर राज्यों को दें। श्री लक्ष्मण सिंह ने इन्दौर के बारे में विचार व्यक्त किया है। मैं कुछ दिन पहले खुद इन्दौर गया था। टीबी हास्पिटल में गया था और मेन हास्पिटल में भी गया था। जो वहां कमियां है, उनको दूर करवा रहे हैं। जहां तक माडल हास्पिटल बनाने की बात है, तो राज्य सरकार ने नागड़ा में माडल हास्पिटल बनाने की बात कही है। वहां माडल हास्पिटल बनाने का काम प्रारम्भ होने वाला है। मैं बताना चाहता हूं कि हम करीब १४१ हास्पिटल चला रहे हैं और कुल मिलाकर करीब एक लाख परिवारों को हम सुविधायें दे रहे हैं। जो सुविधायें किसी भी अन्य हास्टिपल के सिस्टम में दी जाती हैं और जितन लोग उनमें सुविधायें ले रहे हैं, अपने यहां ईएसआई सिस्टम में उससे ज्यादा सुविधायें ले रहे हैं। अनआर्गेनाइज्ड सैक्टर में लोगों से सैस लेने की बात माननीय सदस्य, श्री बसुदेव आचार्य जी ने कही है।
अब हमनेयह सिस्टम बना दिया कि कोई भी लेबर डिपार्टमैंट के अलग अस्पताल नहीं चलेंगे। जो ईएसआई की डिसपैंसरियां हैं, अस्पताल हैं, जहां ये पहले चल रहे थे, उसे भी ईएसआई टेक-ओवर कर लेगा और जहां नहीं खोलने हैं, पूरे ईएसआई के सिस्टम में वे लोग आ जाएंगे ताकि जितनी भी और सुविधाएं ईएसआई की राज्य स्तर पर मॉडल अस्पतालों की हैं वे सारी सुविधाएं उनको मिल सकगीें। आपने जिस अस्पताल को बनाने की बात की थी, यदि वे बातें हो चुकी हैं तो हम वहां एक ईएसआई अस्पताल बना देंगे ताकि ईएसआई की सारी व्यवस्थाएं उसके अन्दर हो जाएंगी। हमने इस तरह से तय किया है। हम जो १६ मॉडल हॉस्पिटल बना रहे हैं हम उस पर करीब २०० करोड़ रुपए खर्च कर रहे हैं। यदि आवश्यकता पड़ी तो जो बड़े राज्य हैं जहां लेबर फोर्स ज्यादा है, वहां और भी बाद में मॉडल अस्पताल खोल सकते हैं। हमने इस प्रकार की बात सोची है।
एक ईपीएफ के बारे में बात थी। आपको जानकारी में भी आया होगा कि राष्ट्रपति जी ने एक यूनी कार्ड का उद्घाटन भी किया था। हमने एक यूनी कार्ड लेबर फोर्स को देने की बात तय की है। जिस पर हमारा काम शुरु हो चुका है। वह यूनी कार्ड जिन्दगी भर के लिए उनके पास रहेगा। वह चाहे कहीं भी काम करें चाहे कश्मीर या कन्याकुमारी में काम करे, वह एक बार सोशल सिक्योरिटी नैट में आ गया, कहीं भी उसका पैसा एक बार जमा हो गया, वह कहीं भी काम करेगा, वही उसका नम्बर रहेगा और उसके एकाउंट में वह पैसा चलता रहेगा। उसमें बहुत सारी बिजनेस प्रोसैसिंग करके एक स्कीम चलायी है। पूरे देश के लिए बहुत बड़ा हैडक्वार्टर्स बना रहे हैं जिसमें तीन करोड़ जो सब्सक्राइबर्स हैं, उनका और उनके परिवार का हिसाब-किताब उसके अन्दर होगा। इस प्रकार मैं समझता हूं कि क्लेम्स मिलने में बहुत ज्यादा भ्रष्टाचार होता था, एकाउन्ट स्लिप नहीं पहुंचती थी और उसमें बहुत दिक्कतें होती थी। जो ३१ मार्च गई है, हमने इसमें पिछला बकाया करीब सभी जगह की एकाउन्ट स्लिप सौ परसैंट इशू कर दी हैं। जहां थोड़ी बहुत कमी है, वह भी पूरी होने वाली है। पहले इस काम में कई महीने लगते थे। जैसे ही हमने इसे इंट्रोडयूस किया है, एक वर्कर टेलीफोन करके भी पता कर सकेगा कि उसके एकाउन्ट में कितना पैसा है? अभी हम इस काम में ३० दिन लगाते हैं, जैसे ही बिजनेस प्रोसैसिंग का कार्य पूरा हो जाएगा, केवल दो दिन के अन्दर उनके क्लेम्स सैटल हो जाएंगे। इससे भ्रष्टाचार का कहीं सवाल पैदा नहीं होगा। भ्रष्टाचार सिस्टम से ठीक होगा। भ्रष्टाचार केवल एक-दो आदमी के करने से खत्म नहीं होगा। अगर हम अपने सिस्टम में कुछ परिवर्तन करेंगे, उससे भ्रष्टाचार खत्म हो सकता है। अगर वर्कर के बारे में निश्चित हो जाएगा कि दो दिन में पैसा मिल जाएगा, ऐसे में वह किस को पैसा देगा, क्यों पैसा देगा? हमने पहली बार इम्पलॉयमैंट प्रॉविडैंट फंड के सबसक्राइबर्स को यह कहा है कि जो भी मकान लेना चाहेंगे, हम उनको मकान बना कर दे देंगे। हमने इस बारे में राज्य सरकारों से बात की है। कहीं जमीन सस्ती होगी, हम उनको प्लॉट भी दे सकते हैं, मकान बना कर भी दे सकते हैं। राज्य सरकारों का पूरा सहयोग हमें मिल रहा है। करीब साढ़े तीन करोड़ सबसक्राइबर्स जो हैं, उनमें से जितने लोग मकान लेना चाहेंगे, राज्य सरकारों के सहयोग से उनको मकान बना कर देने की बात तय की है। बीड़ी वर्कर्स और दूसरे जो वर्कर्स हैं, जो माइन्स वर्कर्स हैं, वैलफेयर फंड के अन्दर जो लोग शामिल हैं, जैसे हम शोलापुर में उनके लिए १० हजार मकान बना रहे हैं, बहुत बड़ी कॉलोनी बना रहे हैं। इसी तरह से देश में जहां किसी को मकान की आवश्यकता है, वे गांव में रहकर वहां बनवाना चाहेंगे, वहां मकान बना कर देंगे। आप कह् रहे थे कि हमने इसमें पैसे की कमी की है। पैसे की कमी हमने उसमें नहीं की है। यदि और आवश्यकता पड़ेगी तो और पैसा भी देंगे। हम पहले उनको २० हजार सबसिडी देते थे। अब उन्हें २० हजार से ज्यादा देने वाले हैं। वित्त मंत्रालय से उसकी क्लीयरैंस हो जाएगी तो उसकी भी हम यहां घोषणा करेंगे। उसे इससे भी ज्यादा हम देंगे। अम्बेडकर योजना, बाल्मिकी आवास योजना, इन्दिरा आवास योजना के माध्यम से ऐसे वर्कर्स को जो बीपीएल के आसपास हैं, उससे भी उनको मदद दिलवाएंगे। काफी बड़ी संख्या में हमारा टारगेट यह है कि बीड़ी वर्कर्स, माइन्स वर्कर्स और दूसरे वर्कर्स तथा वैलफेयर फंड में जितने लोग हैं, उनको करीब एक लाख मकान एक वर्ष में देने का हमने प्लान किया है। उसके लिए जमीन का मिलना, किसे कहां मकान चाहिए, इस बात को तय करने के लिए एक टास्क फोर्स बनाने की बात हमने कल तय की है। टास्क फोर्स के माध्यम से वह हर राज्य का दौरा करेगी। जहां जिस राज्य में जितनी आवश्यकता होगी, वहां हम मकान बनाएंगे। परसों मैंने उड़ीसा के मुख्यमंत्री से बात की थी। वह भी इसे करना चाहते हैं।
छोटे-छोटे हॉकर्स जो गरीब लोग हैं, फुटपाथ पर बैठते हैं, माननीय प्रधान मंत्री जी ने पहली बार यह कहा कि हॉकर को भी काम करने का अधिकार है, वे क्या काम करें, यह चुनाव करने का अधिकार है। अगर कोई हॉकर बनना चाहता है, और कोई चारा नहीं है क्योंकि नौकरी मिलती नहीं है, वह अगर हॉकर रह कर ही गुजारा करना चाहता है तो हॉकर का काम क्यों न करने दिया जाए, उसके लिए स्थान निश्चित किए जाने चाहिए। इसके लिए एक नेशनल पॉलिसी बन रही है। उसका ड्राफ्ट इशू हो चुका है। मंत्रालय में सर्कुलेट हो चुका है। ड्राफ्ट जब एप्रूव हो जाएगा तो देश में जितने हॉकर्स काम करते हैं, केवल दिल्ली में दो लाख हॉकर्स काम करते हैं, देश में ऐसे जितने हाकर्स काम करते हैं, उनके लिये एक नेशनल पॉलिसी हो गई है कि उन सभी को प्रोटैक्शन देंगें। यहां पर कृषि मजदूरों के बारे में कहा गया। यह बात सही है कि उन्हें अडाप्ट किया गया है। कई राज्यों ने कहा कि इन के बारे में कानून बनाना ठीक नहीं होगा। इससे सोशल टैंशन बढ़ेगी। सरकार अनऔर्गनाइज्ड कृषि मजदूरों के लिये एक बिल लेकर आ रही है, उसमें कृषि मजदूरों को शामिल कर रहे हैं। इनके लिये अलग से कोई कानून नहीं बनेगा। हमारा अनऔर्गनाइज्ड सैक्टर्स के लिये बिल है, वह इन्हें कवर करेगा। उसमें यह सारी व्यवस्था हो जायेगी।
सभापति महोदय, यहां इस तरह की बात की गई कि मनिमम वेजेज को इंपलीमेंट नहीं किया जाता है। उनके लिये सब से पहले रोटी, कपड़ा और मकान जरूरतें हैं। इस तरह टैंशन लेने से क्या फायदा है? उनके हैल्थ और एजुकेशन और इन सारे एलीमेंट्स को और उस प्रदेश की महंगाई को ध्यान में रखकर करना होगा। यह बात सही है कि इसके लिये कोई साइंटफिक मैथड ढूंढने की आवश्यकता है, उसकी व्यावहारिकता देखने की आवश्यकता है। केवल यह तय करने से बात नहीं बनती कि वह कितना अफोर्ड कर सकता है, कितना पे कर सकता है । इसके अलावा और भी कई चीजें हैं जिन्हें हम ध्यान में रखकर काम कर रहे हैं।
सभापति महोदय, यहां पर इस बात की चर्चा की गई कि क्या कांट्रेक्ट लेबर पर कोई कानून बनाने वाले हैं। चूंकि यह अंडर कंसीड्रेशन है, इसलिय़े इस बात पर पूरी चर्चा होगी। ऐसी कौन सी चीजे हैं जिनसे लेबर का कोई एक्सप्लौयटेशन नहीं है, ऐसी कौन सी चीज है जिनसे एम्पलायर्स को इंनसैंटिव मिले ताकि वह अपना उद्योग-धंधा चला सकें। क्योंकि सवाल इस बात का है कि जितने लोग बेकार हैं और उनमें से कुछ लोग ऐसे हैं वे किसी भी प्रकार का काम करने के लिये तैयार हैं। कुछ लोग भूखे मर रहे हैं। पिछले दिनों मैं एक गांव में गया और देखा कि उस गांव के ७० नौजवान ऐसे हैं जिनकी उम्र ३० साल की हो चुकी है और कुछ ऐसे हैं जो २५ साल से बेकार हैं। ऐसा नहीं कि इस प्रकार यह पहली बार हुआ है। वे १८ साल से, १२ साल से बेकार हैं। उनकी कोई शादी नहीं करता। शादी इसलिये नहीं करता क्योंकि उससे सोशल टैंशन कितनी होगी? गांव के लड़के की शादी न हो, इससे सोशल टैंशन हो सकती है। इससे कितना झगड़ा खड़ा हो सकता है। सवाल यह है कि सोशल सिक्यूरिटी के लिये लेबर लॉज़ लागू करके इस प्रकार की व्यवस्था बनाये तो आदर्श व्यवस्था है। आज हमारे नये उद्योग नहीं खुल रहे हैं, फिर क्या करें? यदि नये उद्योग खुलें, नई नीति बन सकती है, कोई नई व्यवस्था बन सकती है जिससे बेरोजगार लोगों को काम मिल सके। यदि हम आदर्श पर चलते रहेंगे तो उन लोगों के लिये काम नहीं दे पायेंगे, नये उद्योग-धंधे नही खुलवा सकेंगे। इसलिये आज जो स्थिति है, उससे अनरैस्ट कम हैं। मैं निस्संकोच कह सकता हूं कि हम इसे बूस्ट करें। इसका कारण अनरैस्ट नहीं है इसलिये नहीं है क्योंकि बेरोजगारी की दर गिरती जा रही है, वहां से लोग निकाले जा रहे हैं। नये उद्योग-धंधे नहीं खुल रहे हैं। उसके अंदर ज्यादा अनरैस्ट होता है तब लगता है कि जब हमारी मांग है, तब वे निकाले जा रहे हैं। वे चुप रहते हैं, वे शोर-शराबा नहीं करते हैं। इसलिये आवश्यकता इस बात की है कि अगर किसी को सप्ताह में तीन दिन काम मिले, वह करने के लिये तैयार है और यदि एक दिन के लिये मिले तो वह भी करने के लिये तैयार है लेकिन उसके पास कुछ भी नहीं है, न रोटी, न कपड़ा और न मकान। इसलिये यदि हम सब लोग मिलकर बातचीत करेंगे कि इनके लिये कौन सी व्यवस्था बनाई जाये जिससे बेरोजगारों को काम मिल सके, उन्हें क्या काम दें और कैसे काम दें तो अच्छा होगा।
डा. रघुवंश प्रसाद सिंह : माननीय मंत्री जी, आप कितना और समय लेंगे?
डा. साहिब सिंह वर्मा: सभापति जी, पांच मिनट में हो जायेगा। यदि आप कहें तो मैं एक घंटा भी बोल सकता हूं।
सभापति जी, श्री देवेगौड़ा जी ने एक प्रश्न उठाया कि ऐसी कौन सी व्यवस्था बनायें कि हर हाथ को काम दें। एक जमाना था जब महात्मा गांधी ने कहा था कि काटेज इंडस्ट्री लगाई जाये जिससे हर हाथ को काम मिल सके। ऐसी काटेज इंडस्ट्रीज से काम चल सकता है। इस तरफ ध्यान देने की आवश्यकता है। यह बात सही है कि सड़कों का काम हो रहा है। मेरे मित्र ने कहा कि यह काम मशीनों से हो रहा है। चूंकि काम तेजी से करना है, इसलिये मशीनों से काम करना होगा। हजारों किलोमीटर सड़क बनानी हैं, वल्र्ड स्टैंडर्ड से भी बनानी है, वल्र्ड बैंक का कांसैप्ट है, इसका ध्यान भी रखना है। स्टैंडर्ड भी बढिया हो, मशीन से काम भी न हो, मैन्युअल काम करें, जल्दी काम हो लेकिन सारी चीजें एक साथ तो नहीं हो सकती। कुछ काम मैन्युअल करायें, कुछ मशीनों से करायें। इस प्रकार से सांमजस्य़ बैठाया जा सकता है।
इस प्रकार का भी कोई सामंजस्य हम बैठा सकते हैं कि कुछ इसमें मैनुअल लेबर से काम हो, ताकि अधिक से अधिक लोगों को हम लगा सकें। आज आवश्यकता इस बात की है कि जितनी भी कमेटीज की रिपोट्र्स आई थीं - श्री एस.पी.गुप्ता, श्री मोंटेक सिंह आहलूवालिया कमेटी की रिपोट्र्स आई थीं तथा श्री सिंह की कमेटी की एक नई रिपोर्ट आई है, इस तरह से जितनी भी रिपोट्र्स हैं, सबमें यह जरूर कहा गया है कि अगर हमें ज्यादा से ज्यादा लोगों को रोजगार देना है तो उसमें हमें मैनुअली ओरियंटेड कामों को अधिक से अधिक प्रोत्साहन देना होगा। उसके बारे में जैसा मैंने कहा कि इसके ऊपर हम विस्तार से चर्चा करेंगे और भी बहुत सारे नये-नये विचार आ सकते हैं और उनके ऊपर भी हम बात कर सकते हैं। यह भी महत्वपूर्ण है कि किस प्रकार के काम हम देश में चलायें, जिनकी वल्र्ड मार्केट भी हो। हैंडीक्राफ्ट्स की वल्र्ड मार्केट है। कैसे हम इसे डेवलप करें, कैसे अधिक से अधिक लोगों को इसमें इनवोल्व करे, इस बात की भी आवश्यकता है।
सभापति महोदय, मैं वर्कर्स के मैनेजमैन्ट में पार्टसिपेशन की बात कर रहा था। इसके बारे में यह बात सही है कि १९९० में एक बिल राज्य सभा में पेश हुआ था। उसके ऊपर बातें होती रहीं। उसके बाद वह स्टैंडिंग कमेटी में चला गया, फिर वहां से आ गया। उसके बाद हमने वर्ष २००२ में एक इंडस्टि्रयल डिस्प्यूट एक्ट में अमैन्डमैन्ट्स के लिए कैबिनेट डिसीजन लिया था एक टाटा का भी था और इस तरह के कई और भी ऐसे सिस्टम्स चल रहे हैं, जिनमें किस तरह से पार्टसिपेशन हो, किस तरह से शॉप लैवल पर, एस्टाब्लिशमैन्ट लैवल पर, कॉरपोरेट लैवल पर पार्टसिपेशन हो, किस तरह से हम इस तरह की व्यवस्था करे जिससे लोगों मे विश्वास पैदा हो सके और आपस में मालिक और मजूदर एक दूसरे के करीब आ जाएं। उनमें आत्मीयता बने और कोई न कोई प्रोफिट शेयरिंग का अगर कोई एलीमैन्ट हो तो वे और भी नजदीक आ सकते हैं। इस प्रकार की कौन सी व्यवस्था हो, इसका अभी अध्ययन जारी है। इस पर अभी अंतिम निर्णय नहीं लिया गया है। महत्वपूर्ण बात यह है, जिसे हमने शुरू किया है कि जितने उद्योग-धंधे हमारे देश में चल रहे हैं, उनमें अगर किसी वर्कर की मृत्यु हो जाती है तो हमने यह तय किया है कि तीस दिन के अंदर चाहे हमारे अधिकारी या अन्य किसी को वहां जाना पड़े, सबको यह स्टैंडिंग ऑर्डर हैं कि तीस दिन के अंदर-अदर सारे उसके अकाउंट्स क्लियर करवाने होंगे। अगर पेंशन देनी है तो पेंशन भी देनी होगी। अगर ई.एस.आई. से कोई पैसा देना है, मदद करनी है, फाइनेंशियल एड हर महीने अगर देनी है तो वह भी तीस दिन के अंदर तय होगी। जिस प्रकार की भी व्यवस्था होनी है, उसे हम तीस दिन में पूरा कर रहे हैं। उसके ऊपर बहुत तेजी से काम चल रहा है। हर महीने उसकी रिपोर्ट आ रही है। मैं खुद उसे मॉनीटर कर रहा हूं। इस प्रकार की चीजें हम कर रहे हैं।
एक बात यह भी आई कि हमारे कुछ वर्कर्स विदेशों मे जाते हैं, उसमें एजेन्ट्स कई बार लोगों को धोखा देते हैं, कई बार उन्हें फुसलाते हैं, कई बार पैसा भी अधिक ले लेते हैं। कुछ इस तरह की बातें हैं। यह बात सही कही कि चाइना वाले मडिल ईस्ट में लोगों को नहीं भेजते। लेकिन हमारे लोग क्यों जाते हैं, वह एक अलग बात है। लेकिन जो लोग जाते हैं, उनके लिए हमने संसद में एक बिल पेश किया था। वह स्टैंडिंग कमेटी को गया है। किस तरह से एक्सपोर्ट प्रोमोशन काउंसिल के नाम से एक काउंसिल बनाकर जो वर्कर्स भाग जाते हैं, उन्हें हम कैसे सोशल सिक्युरिटी दें। जो उनके परिवार पीछे रह जाते हैं, उन्हें किस तरह से सोशल सिक्युरिटी दें। इस पर हम इम्प्रूवमैन्ट कर रहे हैं। देश भर में जितने एजेन्ट्स थे, मैंने उन्हें तथा अधिकारियों को बुलाकर उनके साथ बात की है। काफी ऐसी चीजें थी, जिनकी वजह से भ्रष्टाचार होता था। जिसकी वजह से लोगों से ज्यादा पैसा ले लेते थे। हमने दो महीने पहले मीटिंग करके उसमें काफी हद तक तब्दीलियां की हैं, जिससे कुछ राहत मिली है। लेकिन अभी भी बहुत कुछ करने के लिए है। मैं समझता हूं कि पिछले दिनों में जितनी त्रिपक्षीय वार्ताएं हो सकती थीं, वे हमने की हैं। हमने अनऑर्गेनाइज्ड सैक्टर के ऊपर दो दिन का एक नेशनल सेमिनार राज्यों से बुलाया। इंडियन लेबर कांफ्रैंस में उस पर अलग से चर्चा की और अनेकों तरह से हम बहुत सक्रियता से इसमें काम कर रहे हैं। मैं यह नहीं कहता कि जो कुछ हम कर रहे हैं, मैं उससे बहुत संतुष्ट हूं। लेकिन उस दिशा में हम कदम जरूर आगे बढ़ा रहे हैं और मुझे विश्वास है कि हम इस काम को अंजाम दे सकेंगे और देश की लेबर फोर्स को एक स्किल देकर, उसे ठीक प्रकार से सामाजिक सुरक्षा देकर, बेरोजगार लोगों के लिए कानून में परिवर्तन करके एक अच्छा माहौल हम तैयार कर सकेंगे। इसी के साथ मैं कहना चाहता हूं कि मैं बहुत ब्यौरा नहीं दे पाया हूं, किंतु मैं आपका आभारी रहूंगा, यदि माननीय सदस्य किसी अन्य अवसर पर मेरे मंत्रालय से जुड़े मुद्दों पर चर्चा करने के लिए अपना बहुमूल्य समय दें। इन्हीं शब्दों के साथ मैं श्रम मंत्रालय की अनुदान मांगों के लिए सदन का अनुमोदन प्राप्त करना चाहूंगा।
SHRI MANI SHANKAR AIYAR : Sir, I strongly object to the Minister having failed to even mention, let alone answer, any point that I have made. I have raised a very important matter relating to the Prime Minister misleading the House and I am astonished that the Minister has not answered it.
डॉ. साहिब सिंह वर्मा : मणि शंकर जी ने बहुत अच्छी बात कही जिसको इनकी पूरी पार्टी कोसती रही कि आर.एस.एस. बड़ा गलत काम करती है, संघ की संस्थाएं बड़ा गलत काम करती हैं। इन्होंने उसकी तारीफ की और कहा कि वे भी अच्छा काम कर रही हैं और उन्होंने इस बात की मांग की है कि स्वदेशी जागरण के माध्यम से यह काम हो और इन्होंने उसकी तारीफ की है। इसके लिए मैं उनको धन्यवाद देना चाहता हूँ। …( व्यवधान)
श्री मणि शंकर अय्यर: उसकी तारीफ नहीं की। तारीफ और ज़िक्र के बीच में जो अंतर है वह तो समझिये।…( व्यवधान)
डॉ. साहिब सिंह वर्मा : आप मेरी बात सुन तो लीजिए।I must react to what you have said. आपने यह भी कहा कि प्रधान मंत्री जी ने बार-बार जो कहा है कि हम १० मलियन जॉब क्रियेट कर रहे हैं, माननीय प्रधान मंत्री जी ने यह बात कही है। इसके लिए आज से पहले न कोई कमेटी बनाई, न रिपोर्ट आई, न इंप्लीमेंटेशन हुआ। माननीय प्रधान मंत्री जी ने इसकी समति बनाई और उसकी रिपोर्ट आ चुकी है। उस पर हमारा मंत्रालय काम कर रहा है, प्लानिंग कमीशन उस पर काम कर रहा है। मैं इस बात में नहीं जाना चाहता कि यह कहें कि प्रधान मंत्री जी ने कहा था कि इतने हुए हैं, इतने नहीं हुए हैं। I do not want to go into that.
SHRI MANI SHANKAR AIYAR : In that case, I must leave the House. It is our duty to raise questions and if the Minister is unable to answer, then I do not think why we are wasting time for the last five hours. We have got a statement made by the Prime Minister attempting to show that hon. Leader of the Opposition did not state matters correctly. I have given all the facts and figures. They had four hours time. I do not see why he has not answered.
DR. SAHIB SINGH VERMA: Please have patience. You are my good friend.
SHRI MANI SHANKAR AIYAR : You have already ended your speech.… (Interruptions)
प्रो. रासा सिंह रावत (अजमेर): अपने गिरेबान में भी झांककर देखें। …( व्यवधान)
डॉ. साहिब सिंह वर्मा : मैं कहना चाहता हूँ कि अगर हम सब मिलकर काम करेंगे और एक परसेंट ग्रोथ रेट होगा तो हमारा जो बिज़नैस है as usual we will contribute only to 30 million employment opportunities. Our 8% growth with emphasis on employment intensive sectors and programmes will yield 50 million employment opportunities, special emphasis on agriculture, irrigation, agro-forestry, small and medium enterprise, information, communication, technology and other services. It may also include tourism and important channels to rationalise hotels, entertainment tax, etc. If you do all that, we will be in a position to create at least 80 million jobs through this.
SHRI MANI SHANKAR AIYAR ): He is referring to the future. I was referring to the past. The hon. Prime Minister has misled this House. This hon. Minister is unable to defend the hon. Prime Minister.… (Interruptions)..This is absolutely shameful that the hon. Prime Minister gets up and says that the hon. Leader of the Opposition has taken things incorrectly and the Minister is unable to reply. It is our duty to ask questions and it is his duty to answer it. He is just unable to answer. He is reading out from the Tenth Five-Year Plan. We are talking about the past. I know where he is reading it from.
संसदीय कार्य मंत्रालय में राज्य मंत्री तथा पर्यटन और संस्कृति मंत्रालय में राज्य मंत्री (श्रीमती भावनाबेन देवराजभाई चीखलीया) : माननीय प्रधान मंत्री जी ने कोई गलत बात नहीं कही है। …( व्यवधान)
श्री मणि शंकर अय्यर: प्रधान मंत्री जी ने जो कहा है, उसका जवाब दीजिए। …( व्यवधान)
डॉ. साहिब सिंह वर्मा : प्रधान मंत्री जी ने जो फिगर्स दी थीं, वह प्रधान मंत्री जी की अपनी फिगर्स नहीं थीं। …( व्यवधान) Those figures were provided by the Planning Commission. These are the correct figures that the hon. Prime Minister has given. It is totally wrong to say that the hon. Prime Minister has misled the House.
SHRI MANI SHANKAR AIYAR : I demand the Minister who is incharge of Planning to be brought before this House to answer the question that I have raised because it is a completely irresponsible of the Minister of Labour to put this on the Planning Commission. There is a concept of collective responsibility in our Constitution. If he is unable to answer, perhaps, then the hon. Prime Minister should come before us. We cannot run this House on this basis. We ask questions and then no answers are given.
डॉ. साहिब सिंह वर्मा : सभापति जी, जैसे मैंने निवेदन किया है, अगर यह सदन इस बात के लिए तैयार है तो जैसे मैंने प्रारंभ में निवेदन किया था कि इस पर और विस्तार से चर्चा हो सकती है और विस्तार से आपको जवाब दिया जा सकता है, लेकिन आप भागने के चक्कर में क्यों हैं कॉपी उठाकर? मैं तो जवाब दे रहा हूँ। जवाब कम मिल रहा है तो मैं विस्तार से चर्चा करने के लिए तैयार हूँ। आप भागने के लिए क्यों तैयार हैं?
श्री मणि शंकर अय्यर : सभापति महोदय, २० साल लगे हैं और अब जबकि मौका मिला और मैंने सवाल किया, वह भी पांच घंटे पहले, क्या इस समय तक प्लानिंग कमीशन से पूछकर, यहां आकर हमें नहीं बता सकते थे ? विषय अहम है। प्रधान मंत्री के सिलसिले में है और इतनी गैर-जिम्मेदारी है कि जो सवाल मैंने उठाया है, उसका जवाब तक नहीं दिया जा रहा है। …( व्यवधान)
डॉ. साहिब सिंह वर्मा: सभापति महोदय, मैंने जो माननीय सदस्य ने पूछा है, उसका स्पेसफिक जवाब दिया है। मैंने ८० मलियन के बारे में बताया है। …( व्यवधान)
सभापति महोदय : माननीय सदस्यों केभाषण हो गए, मंत्री जी का जवाब हो गया, अब और क्या चाहिए।
डॉ. साहिब सिंह वर्मा: माननीय सदस्य लक्ष्मम सिंह जी ने एक सवाल उठाया था। Allocation of money has been made for opening of ITIs in the North Eastern States. He said that we have not made much provision, but I would like to inform the hon. Member that the funds released in 2002-03 were Rs. 11.5 crore and the Budget provision for ITIs in the North Eastern States is Rs. 17 crore in 2003-04. He also said that for the State of Jammu and Kashmir, the allocation is only Rs. 10,000, but I would like to inform him that the Budget provision in 2003-04 for Jammu and Kashmir is Rs. One crore. Then, the State Government is opening women ITIs in the private sector out of their own funds. We have 75 ITIs exclusively for women in the States and for general ITIs also we have made provision. We are very liberal in granting sanction of funds to the State of Jammu and Kashmir.
SHRI LAKSHMAN SINGH : Mr. Chairman, Sir, the Demands for Grants have been circulated to us. … (Interruptions)
डॉ. साहिब सिंह वर्मा: सर, इन्हीं शब्दों के साथ मेरी प्रार्थना है कि अनुदान की मांगों के लिए सदन अपनी स्वीकृति प्रदान करे।
श्री चन्द्रकांत खैरे : सभापति जी, माननीय मंत्री जी ने जो उत्तर दिया, उसमें उन्होंने प्रॉविडेंट फंड के रेट आफ इंटरैस्ट के बारे में नहीं बताया कि वह ९.५ परसेंट से कम तो नहीं होगा और दूसरी बात मैं पूछना चाहता हूं कि जो एम्प्लौयर है, वह अपना शेयर नहीं भरता है। जैसे फिक्की के चेयरमैन श्री मुतैया हैं, जो ए.पी.आई.के भी सदस्य हैं, उनके ऊपर आप क्या कार्रवाई करेंगे ?
श्री बसुदेव आचार्य : सभापति महोदय, मैं मंत्री जी से यह जानना चाहता हूं कि जो स्टेटयूटरी डयूज हैं जिनके बारे में बताया गया है कि २००० करोड़ रुपए वर्कर्स के हैं, उनकी सुरक्षा के बारे में मंत्री जी क्या कर रहे हैं?
डॉ. साहिब सिंह वर्मा: सभापति जी, चाहे कोई व्यक्ति छोटा हो या बड़ा, चाहे फिक्की का चेयरमैन हो, मैं यहां किसी का नाम नहीं लेना चाहता हूं, लेकिन यह अवश्य कहना चाहता हूं कि दोषियों के विरुद्ध हम कानून कार्रवाई करेंगे और क्या कार्रवाई करेंगे, इसकी सूचना भी हम आपको देंगे।
महोदय, रेट आफ इंटरैस्ट की जहां तक बात है, जब साढ़े नौ परसेंट को नौ परसेंट करने की बात कही जा रही थी, तब भी मैंने कहा और मैं बताना चाहता हूं कि मैंने हमेशा कहा है कि जो भी रिटर्न १ करोड़ ४० लाख रुपए की आएगी, जो वर्कर्स के हैं, उन्हें हम बहुत सेफ तरीके से इन्वैस्ट करते हैं।
We invest funds in PSUs owned by the State Governments. We do not invest our funds in such institutions where there is any risk. We have given this task to the Funds and Investment Committee of the CVT and whatever decision they will take, we will implement. The Finance Ministry is not compelling us at all. I had a talk with the Finance Minister and he told me that whatever is sustainable, whatever return we get, we can give it and he has no objection to that. What can be better than this? He mentioned about CITU and other members of the CVT.
मैं माननीय सदस्यों से कहना चाहता हूं कि उन्होंने यह कहा कि हम उन्हें सदस्य नहीं बना रहे हैं। मैं उन्हें बताना चाहता हूं कि इसमें कंसल्टेशन का प्रॉवीजन है। हमने उनसे कहा है कि आप हमें अपने आर्गेनाईजेशन से कोई भी तीन सदस्यों के नाम दे दें। अगर इनको अपने सदस्यों पर विश्वास नहीं है, तो मैं इसमें क्या करूं। सभी संगठनों ने दे दिए हैं। केवल दो ऐसी यूनियनें हैं, जिन्होंने अपने संगठन के नाम नहीं दिए हैं। आप मुझे सुबह नाम दीजिए, मैं शाम तक आर्डर निकलवा दूंगा। हमने इन्हीं के लिए जगह खाली रखी हुई है। हम चाहते तो किसी भी सेंट्रल ट्रेड यूनियन को वह जगह दे सकते थे, लेकिन हमने इनके लिए ही वह जगह खाली रखी हुई है। जिस दिन भी आप नाम दे देंगे, दो घंटे के अंदर हम उसके आर्डर निकाल देंगे। …( व्यवधान) It is only a consultation and it is not binding on us.
श्री बसुदेव आचार्य : तीन सदस्यों के नाम क्यों मांगे हैं ?
21.00 hrs. श्री चन्द्रकांत खैरे : आप एक बार यह कह दीजिए कि इंटरस्ट रेट कम नहीं करेंगे।…( व्यवधान)
डॉ. साहिब सिंह वर्माहमारा जो रेट ऑफ इंटरस्ट होगा, हमें जो रिटर्न मिलेगा, उससे एक नया पैसा भी कम नहीं करेंगे।…( व्यवधान)
श्री बसुदेव आचार्य : एक प्रतिशत का जो आया है…( व्यवधान)
डॉ. साहिब सिंह वर्मा: एक प्रतिशत का जो आया है, वह गलत है।…( व्यवधान)
श्री चन्द्रकांत खैरे : इसके लिए हम आपका अभिनंदन करेंगे।…( व्यवधान)
डॉ. साहिब सिंह वर्मा: जैसे मैंने आपसे निवेदन किया कि मैं श्रम मंत्रालय की अनुदान मांगों के लिए सदन का अनुमोदन प्राप्त करना चाहता हूं, यह मेरी प्रार्थना है।
श्री शिवराज वि.पाटील: महोदय, इस बात पर हम हाउस में साफ कर देना चाहते हैं, हमें कुछ मुद्दों पर समाधान है, मगर कुछ पर नहीं है और इस मुद्दे पर तो बिलकुल नहीं है कि जो आपका रिटर्न रहेगा उसके मुताबिक ही आप इंटरस्ट देंगे। आप जो इंटरस्ट आज दे रहे हैं, वह आपको देना ही पड़ेगा। अगर आपकी इकोनोमी सुधर रही है और आपकी इस पालिसी की वजह से सुधर रही है तो कामगार के प्रोविडेंट फंड पर इंटरस्ट कम क्यों होना चाहिए। आप क्यों कह रहे हैं कि जितना रिटर्न होगा, उतना देंगे?…( व्यवधान)
डॉ. साहिब सिंह वर्मा: मैंने ऐसा बिलकुल नहीं कहा कि हम इंटरस्ट कम करेंगे।…( व्यवधान)
श्री शिवराज वि.पाटील: हम आपसे कहना चाहते हैं कि आप ऐसी कोई बात मत करिए। हम आपसे जानना चाहते हैं कि आप जितना रिटर्न होगा, उतना इंटरस्ट देंगे? आप जितना इंटरस्ट पहले देते थे, उतना देंगे या नहीं और अगर नहीं देंगे तो हम आपसे तथा लोगों को भी कहेंगे कि आप जो इकोनीमी चला रहे हैं, वह ठीक ढंग से नहीं चला रहे हैं, इसलिए आपको इंटरस्ट कम देना पड़ रहा है। हम आपको इस हाउस में बताना चाहेंगे कि अगर आप ऐसा करेंगे तो हम उसका विरोध करेंगे।…( व्यवधान)
डॉ. साहिब सिंह वर्मा: हमारा रेट ऑफ इंटरस्ट कम करने का कतई कोई इरादा नहीं है।…( व्यवधान)
श्री शिवराज वि.पाटील: आप बता दीजिए कि जितना दे रहे हैं, उतना ही देंगे, कम नहीं करेंगे।…( व्यवधान)
डॉ. साहिब सिंह वर्मा: मैंने स्पष्ट रूप दे बता दिया है।…( व्यवधान)
श्री विजय गोयल: इन्होंने कहा है कि हमारा इंटरस्ट कम करने का कोई विचार नहीं है।
श्री शिवराज वि.पाटील: ठीक है, हमारी बात का समाधान हो गया। We are thankful to the hon. Minister.
SHRI H.D. DEVE GOWDA : Sir, I have raised two issues. One was with regard to ITDC hotels where 125 workers are on hunger strike. This is contrary to the agreement that has been entered into between the Disinvestment Ministry and the person who has taken the hotel. Contrary to the agreement, these workers have been dismissed and no VRS has been given.
The other one is about the jute mill workers, who are struggling to get their wages. I would request the hon. Minister to look into this so that they get their dues.
DR. SAHIB SINGH VERMA: I have already mentioned about both the issues, but it was in Hindi. I had a meeting with the jute mill workers union about two months back… (Interruptions)
SHRI BASU DEB ACHARIA : With NJMC! DR. SAHIB SINGH VERMA: With all of them. There was some agreement with regard to the payment of wages and other things. Today, I am not in a position to tell what is the latest position. I will be in a position to tell you in a day or two. That is about jute mill workers.
Secondly, about Ashok Hotels, I would say that if the agreement was that they will not be removed and that VRS would be given to them, and if they are removed without any VRS, then I will look into this matter. I will go into detail and if required I will call the concerned people who have purchased those hotels and will also let the hon. Member know by the end of the week.
MR. CHAIRMAN : A number of cut motions have been moved by Members to the Demand for Grant relating to the Ministry of Labour. Shall I put all the cut motions together to the vote of the House or does any hon. Member want any particular cut motion to be put separately?
I shall now put all the cut motions to the vote of the House.
The cut motions were put and negatived.
MR. CHAIRMAN: I shall now put the Demand for Grant relating to the Ministry of Labour to vote.
"That the respective sums not exceeding the amounts on Revenue Account and Capital Account shown in the Fourth column of the Order paper be granted to the President, out of the Consolidated Fund of India, to complete the sums necessary to defray the charges that will come in course of payment during the year ending the 31st day of March, 2004, in respect of the heads of Demands entered in the Second column thereof against Demand No. 60 relating to the Ministry of Labour."
The motion was adopted.
MR. CHAIRMAN : The House now stands adjourned till 11.00 a.m. tomorrow.
21.06 hrs. The Lok Sabha then adjourned till Eleven of the Clock on Wednesday, April 23, 2003/Vaisakha 3, 1925 (Saka).
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