Lok Sabha Debates
Regarding Need To Amend The Rules For Identification Of Tsunami Affected People ... on 30 November, 2005
Title : Regarding need to amend the rules for identification of Tsunami affected people in Tamil Nadu.
(iv) Need to amend the rules for identification of Tsunami affected People in Tamil Nadu SHRI DHANUSKODI R. ATHITHAN : Sir, last December 26, Tsunami made the Tamil Nadu seashore area totally abandoned and people’s life miserable. Lakhs of people lost their houses, boats, fishing nets, etc. Nearly ten thousand people died in this Tsunami disaster. Thousands of acres of agricultural and salt land were also affected by the Tsunami. The Central Government announced the Rajiv Gandhi Tsunami Relief Fund with a subsidy of 35 per cent. Our Finance Minister made a statement that if the State Government officials identified the Tsunami affected people and submitted the names to the banks, the banks would clear the loan with subsidy within 24 hours. But unfortunately, in my constituency, the A.D., Fisheries or the District Collectorate have not given the list of affected people to the banks concerned. Thousands of fishermen’s property, houses and large agricultural land were affected by the Tsunami but the people did not get the subsidy and bank loan.
I request the hon. Finance Minister to amend the rules for identification of the affected people to get the subsidised loan distributed amongst the Tsunami affected people as announced by the Central Government. I suggest that the Members of Parliament of the areas concerned may be permitted to identify the affected people and facilitate the Tsunami affected people to get their subsidy and loan.