Lok Sabha Debates
Introduction Of The Constitution (Amendment) Bill, 2019<I> </I>(Insertion Of ... on 3 December, 2021
Seventeenth Loksabha an> Title: Introduction of the Constitution (Amendment) Bill, 2019 (Insertion of New Article 300B).
SHRI GOPAL SHETTY (MUMBAI-NORTH): Sir, I beg to move for leave to introduce a Bill to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to amend the Constitution of India.” The motion was adopted.
SHRI GOPAL SHETTY : Sir, I introduce the Bill.
*t88 Title: Introduction of the Prevention of Insults to National Honour (Amendment) Bill, 2020 (Amendment of Section 2).
SHRI GOPAL SHETTY (MUMBAI-NORTH): Sir, I beg to move for leave to introduce a Bill further to amend the Prevention of Insults to National Honour Act, 1971.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Prevention of Insults to National Honour Act, 1971.” The motion was adopted.
SHRI GOPAL SHETTY : Sir, I introduce the Bill.
*t89 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Amendment of Article 312).
SHRI GOPAL SHETTY (MUMBAI-NORTH): Sir, I beg move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI GOPAL SHETTY : Sir, I introduce the Bill.
*t90 Title: Introduction of the Indian Easements (Amendment) Bill, 2019 (Amendment of Section 15, etc.).
SHRI LAVU SRIKRISHNA DEVARAYALU (NARASARAOPET): Sir, I beg to move for leave to introduce a Bill further to amend the Indian Easements Act, 1882.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Indian Easements Act, 1882.” The motion was adopted.
SHRI LAVU SRIKRISHNA DEVARAYALU: Sir, I introduce the Bill.
*t91 Title:Introduction of the Representation of the People (Amendment) Bill, 2019 (Insertion of New Section 127B).
SHRI LAVU SRIKRISHNA DEVARAYALU (NARASARAOPET): Sir, I beg to move for leave to introduce a Bill further to amend the Representation of the People Act, 1951.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Representation of the People Act, 1951.” The motion was adopted.
SHRI LAVU SRIKRISHNA DEVARAYALU : Sir, I introduce the Bill.
*t92 Title: Introduction of the Antiquities and Art Treasures (Amendment) Bill, 2019 (Amendment of Section 2, etc).
SHRI LAVU SRIKRISHNA DEVARAYALU (NARASARAOPET): Sir, I beg to move for leave to introduce a Bill further to amend the Antiquities and Art Treasures Act, 1972.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Antiquities and Art Treasures Act, 1972.” The motion was adopted.
SHRI LAVU SRIKRISHNA DEVARAYALU : Sir, I introduce** the Bill.
16.28 ½ hrs *t93 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Insertion of New Article 14A).
SHRI ANTO ANTONY (PATHANAMTHITTA): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI ANTO ANTONY: Sir, I introduce** the Bill.
*t94 Title: Introduction of the Rights of Persons with Disabilities (Amendment) Bill, 2020 (Insertion of New Section 18A).
SHRI ANTO ANTONY (PATHANAMTHITTA): Sir, I beg to move for leave to introduce a Bill further to amend the Rights of Persons with Disabilities Act, 2016.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Rights of Persons with Disabilities Act, 2016.” The motion was adopted.
SHRI ANTO ANTONY: Sir, I introduce the Bill.
16.29 ½ hrs *t95 Title: Mental Healthcare (Amendment) Bill, 2019 (Amendment of Section 2, etc.).
श्री राजीव प्रताप रूडी (सारण) : महोदय, मैं प्रस्ताव करता हूं कि मानसिक स्वास्थ्य देख-रेख अधिनियम, 2017 का संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to amend the Mental Healthcare Act, 2017.” The motion was adopted.
श्री राजीव प्रताप रूडी : महोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
*t96 Title: Introduction of the Wild Life (Protection) Amendment Bill, 2019 (Insertion of New Sections 28A, 28B, 28C, 28D and 28E).
श्री राजीव प्रताप रूडी(सारण): सभापति महोदय, मैं प्रस्ताव करता हूं कि वन्यजीव (संरक्षण) अधिनियम, 1972 का और संशोधन करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill further to amend the Wild Life (Protection) Act, 1972.” The motion was adopted.
श्री राजीव प्रताप रूडी: सभापति महोदय, मैं विधेयक को पुर:स्थापित करता हूं ।
*t97 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Amendment of the Seventh and Twelfth Schedule).
श्री राजीव प्रताप रूडी (सारण): सभापति महोदय, मैं प्रस्ताव करता हूं कि भारत के संविधान का और संशोधन करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
श्री राजीव प्रताप रूडी: सभापति महोदय, मैं विधेयक को पुर:स्थापित करता हूं ।
*t98 Title: Introduction of the Insurance Coverage for Ayurvedic Treatment Bill, 2021.
SHRI GIRISH BHALCHANDRA BAPAT (PUNE): Sir, I beg to move for leave to introduce a Bill to provide healthcare insurance coverage to all citizen for availing ayurvedic treatment and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide healthcare insurance coverage to all citizen for availing ayurvedic treatment and for matters connected therewith.” The motion was adopted.
SHRI GIRISH BHALCHANDRA BAPAT: Sir, I introduce** the Bill.
*t99 Title: Introduction of the National Commission for Female Farmers Bill, 2019.
श्री श्रीरंग आप्पा बारणे (मावल):सभापति महोदय, मैं प्रस्ताव करता हूं कि देश में राष्ट्रीय महिला किसान आयोग का गठन करने और उससे संबंधित विषयों का उपबंध करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the establishment of a National Commission for Female Farmers in the country and for matters connected therewith.” The motion was adopted.
श्री श्रीरंग आप्पा बारणे: सभापति महोदय, मैं विधेयक को पुर:स्थापित** करता हूं ।
*t100 Title: Introduction of the Employment Agencies (Regulation) Bill, 2019.
श्री श्रीरंग आप्पा बारणे (मावल): सभापति महोदय, मैं प्रस्ताव करता हूं कि कर्मचारियों की सामाजिक सुरक्षा को मजबूत करने के लिए विधिसम्मत अधिभोग में शामिल नियोजकों के साथ रोजगार, शिक्षुता या प्रशिक्षुता की खोज कर रहे घरेलू कर्मियों, प्रशिक्षुओं और दूसरे कर्मचारियों की सहायता के लिए नियोजन एजेंसियों को और उससे संबंधित या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to regulate employment agencies for the help of domestic workers, interns and other employees seeking employment, apprenticeship or internship with employers indulged in legitimate occupation in order to enhance social security of employees and for matters connected therewith or incidental thereto.” The motion was adopted.
श्री श्रीरंग आप्पा बारणे: सभापति महोदय, मैं विधेयक को पुर:स्थापित** करता हूं ।
*t101 Title: Introduction of the National Sports Development Commission Bill, 2019.
श्री श्रीरंग आप्पा बारणे (मावल):सभापति महोदय, मैं प्रस्ताव करता हूं कि देश में खेलों के सर्वांगीण विकास, मूलभूत खेल सुविधाओं की गुणवत्ता में सुधार करने हेतु राष्ट्रीय खेल विकास आयोग के गठन तथा उससे संबंधित या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for constitution of National Sports Development Commission for the overall development of sports, improving the quality of basic sports facilities in the country and for matters connected therewith or incidental thereto.” The motion was adopted.
श्री श्रीरंग आप्पा बारणे: सभापति महोदय, मैं विधेयक को पुर:स्थापित करता हूं ।
*t102 Title: Introduction of the Constitution (Scheduled Tribes) Order (Amendment) Bill, 2019 (Amendment of the Schedule).
SHRI SAPTAGIRI SANKAR ULAKA (KORAPUT): Sir, I beg to move to move for leave to introduce a Bill further to amend the Constitution (Scheduled Tribes) Order, 1950.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution (Scheduled Tribes) Order, 1950.” The motion was adopted.
SHRI SAPTAGIRI SANKAR ULAKA: Sir, I introduce** the Bill.
*t103 Title: Introduction of the Special Financial Assistance to the KBK-K Region of the State of Odisha Bill, 2020.
SHRI SAPTAGIRI SANKAR ULAKA (KORAPUT): Sir, I beg to move for leave to introduce a Bill to provide for special financial assistance to KBK-K region comprising the districts of Koraput, Malkangiri, Nabarangpur, Rayagada, Balangir, Subarnapur, Kalahandi, Naupada and Kandhamal of the State of Odisha for the purpose of promoting the welfare of the Scheduled Tribes, the Scheduled Castes and Other Backward Sections of people and for the development, exploitation and proper utilisation of its resources.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for special financial assistance to KBK-K region comprising the districts of Koraput, Malkangiri, Nabarangpur, Rayagada, Balangir, Subarnapur, Kalahandi, Naupada and Kandhamal of the State of Odisha for the purpose of promoting the welfare of the Scheduled Tribes, the Scheduled Castes and Other Backward Sections of people and for the development, exploitation and proper utilisation of its resources.” The motion was adopted.
SHRI SAPTAGIRI SANKAR ULAKA: Sir, I introduce** the Bill.
16.36 hrs *t104 Title: Introduction of the Promotion of One Tree Per Child Norm Bill, 2020.
SHRI T.N. PRATHAPAN (THRISSUR): Sir, I beg to move for leave to introduce a Bill to provide for promotion of one tree per child norm by the parents for every child born in the family in order to protect and conserve the environment for future generation and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for promotion of one tree per child norm by the parents for every child born in the family in order to protect and conserve the environment for future generation and for matters connected therewith.” The motion was adopted.
SHRI T.N. PRATHAPAN: Sir, I introduce** the Bill.
*t105 Title: Introduction of the Right to Menstrual Hygiene and Paid Leave Bill, 2019.
SUSHRI S. JOTHIMANI (KARUR): Sir, I beg to move for leave to introduce a Bill to provide the right to menstrual hygiene facilities, health benefits and paid leave to women during menstruation and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide the right to menstrual hygiene facilities, health benefits and paid leave to women during menstruation and for matters connected therewith or incidental thereto.” The motion was adopted.
SUSHRI S. JOTHIMANI: Sir, I introduce** the Bill.
*t106 Title: Introduction of the Paternity Benefit Bill, 2019.
SUSHRI S. JOTHIMANI (KARUR): Sir, I beg to move for leave to introduce a Bill to regulate the employment of men in certain establishments for certain periods before and after becoming a father and to provide for paternity benefit and certain other benefits.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to regulate the employment of men in certain establishments for certain periods before and after becoming a father and to provide for paternity benefit and certain other benefits.” The motion was adopted.
SUSHRI S. JOTHIMANI: Sir, I introduce** the Bill.
*t107 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Amendment of Article 326).
DR. T.R. PAARIVENDHAR (PERAMBALUR): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
DR. T.R. PAARIVENDHAR: Sir, I introduce** the Bill.
*t108 Title: Introduction of the Parliamentary Constituency (Lok Sabha) Development Fund Bill, 2020.
DR. T.R. PAARIVENDHAR (PERAMBALUR): Sir, I beg to move for leave to introduce a Bill to allocate Funds to each Lok Sabha Parliamentary constituency to undertake various developmental activities by the Member of Parliament concerned to augment the infrastructural facilities within the jurisdiction of such parliamentary constituency and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to allocate Funds to each Lok Sabha Parliamentary constituency to undertake various developmental activities by the Member of Parliament concerned to augment the infrastructural facilities within the jurisdiction of such parliamentary constituency and for matters connected therewith.” The motion was adopted.
DR. T.R. PAARIVENDHAR: Sir, I introduce** the Bill.
*t109 Title: Introduction of the Wildlife Corridors Bill, 2019.
SHRI RAHUL RAMESH SHEWALE (MUMBAI SOUTH-CENTRAL): Sir, I beg to move for leave to introduce a Bill to constitute a Board to identify areas for developing exclusive wildlife corridors and for matters connected herewith or incidental thereto.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill to constitute a Board to identify areas for developing exclusive wildlife corridors and for matters connected herewith or incidental thereto.” The motion was adopted.
SHRI RAHUL RAMESH SHEWALE: Sir, I introduce** the Bill.
*t110 Title: Introduction of the Food Safety and Standards (Amendment) Bill, 2019 (Amendment of Section 19).
SHRI RAHUL RAMESH SHEWALE (MUMBAI SOUTH-CENTRAL): Sir, I beg to move for leave to introduce a Bill further to amend the Food Safety and Standards Act, 2006.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill further to amend the Food Safety and Standards Act, 2006.” The motion was adopted.
SHRI RAHUL RAMESH SHEWALE : Sir, I introduce the Bill.
*t111 Title: Introduction of the Human Trafficking (Prevention) Bill, 2019.
SHRI RAHUL RAMESH SHEWALE (MUMBAI SOUTH-CENTRAL): Sir, I beg to move for leave to introduce a Bill to establish a Central Human Trafficking Prevention Commission for prevention of human trafficking in the country and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill to establish a Central Human Trafficking Prevention Commission for prevention of human trafficking in the country and for matters connected therewith or incidental thereto” The motion was adopted.
SHRI RAHUL RAMESH SHEWALE : Sir, I introduce** the Bill.
*t112 Title: Introduction of the Prohibition of Child Marriage (Amendment) Bill, 2019* (Amendment of Section 2, etc.).
डॉ. संजय जायसवाल (पश्चिम चम्पारण): सभापति महोदय,मैं प्रस्ताव करता हूं कि बाल-विवाह प्रतिषेध अधिनियम, 2006 का संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill to amend the Prohibition of Child Marriage Act, 2006.” The motion was adopted.
डॉ. संजय जायसवाल:,मैं विधेयक को पुरःस्थापित करता हूं ।
*t113 Title: Introduction of the Consumer Protection (Amendment) Bill, 2019 (Amendment of Section 2).
डॉ. संजय जायसवाल (पश्चिम चम्पारण):सभापतिमहोदय, मैं प्रस्ताव करता हूं कि उपभोक्ता संरक्षण अधिनियम, 2019 का संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill to amend the Consumer Protection Act, 2019.” The motion was adopted.
डॉ. संजय जायसवाल:महोदय,मैं विधेयक को पुरःस्थापित करता हूं ।
*t114 Title: Introduction of the Right of Children to Free and Compulsory Education (Amendment) Bill, 2020 (Amendment of Section 12).
डॉ. संजय जायसवाल (पश्चिम चम्पारण):सभापतिमहोदय,मैं प्रस्ताव करता हूं कि नि:शुल्क और अनिवार्य बाल शिक्षा का अधिकार अधिनियम, 2009 का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill further to amend the Right of Children to Free and Compulsory Education Act, 2009.” The motion was adopted.
डॉ. संजय जायसवाल: महोदय,मैं विधेयक को पुरःस्थापित करता हूं ।
*t115 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Amendment of Article 16).
SHRI P. P. CHAUDHARY (PALI): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI P. P. CHAUDHARY : Sir, I introduce the Bill.
*t116 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Amendment of Article 12).
SHRI P. P. CHAUDHARY (PALI): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI P. P. CHAUDHARY : Sir, I introduce the Bill.
*t117 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Amendment of the Seventh Schedule).
SHRI P. P. CHAUDHARY (PALI): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI P. P. CHAUDHARY : Sir, I introduce the Bill.
*t118 Title: Introduction of the Dual Time Zones Bill, 2020.
SHRI PRADYUT BORDOLOI (NAWGONG): Sir, I beg to move for leave to introduce a Bill to establish and demarcate two Time Zones to provide for more practical and inclusive administration of the country and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill to establish and demarcate two Time Zones to provide for more practical and inclusive administration of the country and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI PRADYUT BORDOLOI : Sir, I introduce** the Bill.
*t119 Title: Introduction of the Protection of Plants Varieties and Farmers’ Rights (Amendment) Bill, 2021 (Insertion of New Section 39A.).
SHRI THOMAS CHAZHIKADAN (KOTTAYAM): Sir, I beg to move for leave to introduce a Bill to amend the Protection of Plant Varieties and Farmers’ Rights Act, 2001.
HON. CHAIRPERSON :The question is:
“That leave be granted to introduce a Bill to amend the Protection of Plant Varieties and Farmers’ Rights Act, 2001.” The motion was adopted.
SHRI THOMAS CHAZHIKADAN:Sir, I introduce** the Bill.
*t120 Title: Introduction of the National Tourism (Sustainable Development and Promotion) Bill, 2019.
श्री सुनील कुमार सिंह (चतरा): महोदय, मैं प्रस्ताव करता हूं कि भारत में संगठित क्षेत्र के रूप में पर्यटन की स्थापना के लिए सतत् पर्यटन हस्तक्षेप परिषद् का गठन, रोजगार सृजन, उच्चतर विदेशी मुद्रा भंडार और अधिकतर सांस्कृतिक सम्मिश्रण के लिए और उससे संसक्त या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the constitution of a Sustainable Tourism Interventions Council for establishment of tourism as an organised sector in India, for job creation, higher foreign exchange reserve and greater cultural intermingling and for matters connected therewith or incidental thereto.” The motion was adopted.
श्री सुनील कुमार सिंह: महोदय, मैं विधेयक को पुर:स्थापित ** करता हूं ।
*t121 Title: Introduction of the Establishment of Schools upto Senior Secondary Level Bill, 2019.
श्री सुनील कुमार सिंह (चतरा): महोदय, मैं प्रस्ताव करता हूं कि देश में सभी बालकों को वरिष्ठ माध्यमिक स्तर तक निःशुल्क शिक्षा प्रदान करने वाले विद्यालयों की स्थापना करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to establish schools for imparting education upto senior secondary level free of cost to all children in the country.” The motion was adopted.
श्री सुनील कुमार सिंह: महोदय, मैं विधेयक को पुर:स्थापित** करता हूं ।
*t122 Title: Introduction of the Prevention of Begging Bill, 2019.
श्री सुनील कुमार सिंह (चतरा): महोदय,मैं प्रस्ताव करता हूं कि भिक्षावृत्ति का निवारण करने और तत्संसक्त या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for prevention of begging and for matters connected therewith or incidental thereto.” The motion was adopted.
श्री सुनील कुमार सिंह: महोदय, मैं विधेयक को पुर:स्थापित** करता हूं ।
*t123 Title: Introduction of the Compulsory Water Conservation and Reclamation Bill, 2019.
SHRI RITESH PANDEY (AMBEDKAR NAGAR): Sir, I beg to move for leave to introduce a Bill to provide for a national legal framework for compulsory conservation and reclamation of rainwater by every household, business establishment and government building, in order to ensure access to sufficient water and sustainable development of it for every human being on this planet and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for a national legal framework for compulsory conservation and reclamation of rainwater by every household, business establishment and government building, in order to ensure access to sufficient water and sustainable development of it for every human being on this planet and for matters connected therewith.” The motion was adopted.
SHRI RITESH PANDEY :Sir, I introduce** the Bill.
*t124 Title: Introduction of the National Renewable Energy Credit Support Bill, 2021.
SHRI RITESH PANDEY (AMBEDKAR NAGAR): Sir, I beg to move for leave to introduce a Bill to promote progressive shift in generation, transmission, distribution, trading and usage of electricity from conventional energy sources to renewable energy and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to promote progressive shift in generation, transmission, distribution, trading and usage of electricity from conventional energy sources to renewable energy and for matters connected therewith.” The motion was adopted.
SHRI RITESH PANDEY :Sir, I introduce** the Bill.
*t125 Title: Introduction of the Financial Assistance to Unemployed Post-Graduates Bill, 2019.
SHRI RAMESH BIDHURI (SOUTH DELHI): Sir, I beg to move for leave to introduce a Bill to provide for financial assistance to unemployed post-graduates and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for financial assistance to unemployed post-graduates and for matters connected therewith.” The motion was adopted.
SHRI RAMESH BIDHURI: Sir, I introduce** the Bill.
*t126 Title: Introduction of the Compulsory Teaching of Bhagavad Gita as a Moral Education Text Book in Educational Institutions Bill, 2019.
श्री रमेश बिधूड़ी (दक्षिण दिल्ली):महोदय, मैं प्रस्ताव करता हूं कि शैक्षिकसंस्थाओं मेंनैतिक शिक्षापाठ्य-पुस्तकके रूप मेंभगवद्गीता कीअनिवार्य रूपसे शिक्षा प्रदानकिए जाने तथाउससे संबंधितविषयों का उपबंधकरने वाले विधेयकको पुरःस्थापितकरने की अनुमतिदी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for compulsory teaching of Bhagavad Gita as a moral education text book in educational institutions and for matters connected therewith.” The motion was adopted.
श्री रमेश बिधूड़ी: महोदय, मैं विधेयक को पुर:स्थापित** करता हूं ।
HON. CHAIRPERSON: Item No.23 – Shri Sudhakar Tukaram Shrangare – not present.
Shri Ravneet Singh– not present.
Shri Sudhakar Tukaram Shrangare– not present.
D. Kirit Premjibhai Solanki– not present.
Shri Asaduddin Owaisi– not present.
Shri Ramesh Chander Kaushik– not present.
Shri Hans Raj Hans– not present.
Shri Ashok Mahadeorao Nete– not present.
Shrimati Riti Pathak– not present.
Shri Sudheer Gupta– not present.
Shri Rakesh Singh– not present.
Shri Ravi Kishan – not present.
*t127 Title: Introduction of the National Commission for Welfare of Farmers Bill, 2019.
श्री श्याम सिंह यादव (जौनपुर): सभापतिमहोदय, मैं प्रस्ताव करता हूं कि किसानों की दशा सुधारने के लिए राष्ट्रीय किसान कल्याण आयोग का गठन करने और उससे संबंधित विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the establishment of a National Commission for Welfare of Farmers to improve the conditions of farmers and for matters connected therewith.” The motion was adopted.
श्री श्याम सिंह यादव: सभापतिमहोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
HON. CHAIRPERSON: Item No. 54 - Shri Feroze Varun Gandhi - not present.
डॉ. निशिकांत दुबे जी ।
डॉ. निशिकांत दुबे (गोड्डा): सभापति महोदय, बिल इंट्रोड्यूज़ करने से पहले मेरा एक पॉइंट ऑफ ऑर्डर नंबर 67 है । … (व्यवधान) कृपाल बालाजी तुमाने जी ने यह बिल इंट्रोड्यूज़ किया है । … (व्यवधान)हमें कोई गलत काम नहीं करना चाहिए । मैं आपका संरक्षण चाहता हॅूं और आपके संज्ञान में लाना चाहता हॅूं कि कम्पलसरी वोटिंग का बिल जनार्दन सीग्रीवाल जी वाला, यह हाऊस ऑलरेडी डिस्कस कर रहा है । सेम वही बिल अभी इंट्रोड्यूज़ हुआ है । यह इंट्रोड्यूज़ होना चाहिए कि नहीं होना चाहिए इसके लिए … (व्यवधान)
सभापति महोदय : आपने संज्ञान में ला दिया है, हम देख लेंगे । पहले अपना बिल इंट्रोड्यूज़ कीजिए ।
*t128 Title: Introduction of the Holy City of Deoghar (Preservation of Cultural Heritage) Bill, 2019.
डॉ. निशिकांत दुबे (गोड्डा):सभापतिमहोदय, मैं प्रस्ताव करता हूं कि देवघर को सर्वाधिक राष्ट्रीय महत्व का सबसे पुराना जीवंत शहर घोषित करने और देवघर की सांस्कृतिक और प्राकृतिक धरोहर के संरक्षण, परिरक्षण और रख-रखाव हेतु उपबंध करने और उससे संबंधित या उसके आनुषंगिक विषयों वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to move for leave to introduce a Bill for the declaration of the city of Deoghar as the oldest living city of utmost national importance and to provide for the conservation, preservation and maintenance of cultural and natural heritage, heritage of Deoghar and for matters connected therewith or incidental thereto.” The motion was adopted.
डॉ. निशिकांत दुबे:सभापतिमहोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
*t129 Title: Introduction of the Protection of Farmers Families Bill, 2019.
डॉ. निशिकांत दुबे (गोड्डा):सभापतिमहोदय, मैं प्रस्ताव करता हूं कि किसी प्रकार की दुर्घटना,रोग, प्राकृतिक मृत्यु अथवा आत्महत्या के कारण अपनी जान गंवाने वाले कृषकों के परिवारों को राज्य द्वारा कल्याणकारी उपायों, और वित्तीय सहायता के द्वारा संरक्षण प्रदान करने,जिससे शोकसंतप्त परिवार अपने आजीविका कमाने वाले की मृत्यु से हुई क्षति को सहन कर सकें और एक सम्मानपूर्ण जीवन जी सकें,तथा तत्संबंधित या उसके आनुषंगिक मामलों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to move for leave to introduce a Bill to provide for the protection of the families of farmers by the State who have lost their lives in accident of any nature, due to disease, natural death or by committing suicide by extending welfare measures and financial assistance so as to enable the bereaved families to bear the loss of their bread winners and live a respectable life and for matters connected therewith or incidental thereto.” The motion was adopted.
डॉ. निशिकांत दुबे:सभापति महोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
*t130 Title: Introduction of the Youth (Development and Welfare) Bill, 2019.
डॉ. निशिकांत दुबे (गोड्डा): सभापतिमहोदय, मैंप्रस्ताव करताहॅूं कि देशमें युवकों केसमग्र विकासके लिए एक व्यापकनीति और तत्संसक्तया उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to move for leave to introduce a Bill to provide for a comprehensive policy for the overall development of youth in the country and for matters connected therewith or incidental thereto.” The motion was adopted.
डॉ. निशिकांत दुबे:सभापति महोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
*t131 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Amendment of the Eighth Schedule).
कुँवर पुष्पेन्द्र सिंह चन्देल (हमीरपुर):सभापति महोदय,मैं प्रस्ताव करता हूं कि भारत के संविधान का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
कुँवर पुष्पेन्द्र सिंह चन्देल: महोदय, मैं विधेयक को पुरःस्थापित करता हूं ।
*t132 Title: Introduction of the Special Infrastructure Development in Economically Backward Regions Bill, 2019.
कुँवर पुष्पेन्द्र सिंह चन्देल (हमीरपुर):सभापति महोदय,मैं प्रस्ताव करता हूं कि देश के विशेषकर बुंदेलखण्ड क्षेत्र के आर्थिक रूप से पिछड़े क्षेत्रों में राष्ट्रीय राजमार्गों को चौड़ा करके, रिंग रोड, बाईपास का निर्माण,सिंगल रेल ट्रैक लाइन को डबल करके,रेलवे ट्रैक पर सीधी आकृति में ओवर ब्रिज,अंडर ब्रिज निर्माण करके, क्षेत्रीय हवाई पट्टियों के निर्माण, पोतघाटों का निर्माण, उनकी गाद निकालकर उनका सौंदर्यीकरण करके अवसंरचना विकास के लिए अवसंरचना विकास बोर्ड का गठन करने तथा उनसे संबद्ध या उनके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the constitution of an infrastructure Development Board for the infrastructure development in the economically backward regions of the country particularly Bundelkhand region by way of widening of National Highways, construction of ring road, bypass, doubling of single rail track line, construction of over bridge, under bridge in straight structure on railway tracks, construction of regional air strips, construction of jetties, desilting and beautification thereof and for matters connected therewith or incidental thereto.” The motion was adopted.
कुँवर पुष्पेन्द्र सिंह चन्देल: महोदय, मैं विधेयक को पुरःस्थापित* करता हूं ।
*t133 Title: Introduction of the High Court at Allahabad (Establishment of a Permanent Bench at Mahoba) Bill, 2019.
कुँवर पुष्पेन्द्र सिंह चन्देल (हमीरपुर):सभापति महोदय,मैं प्रस्ताव करता हूं कि इलाहाबाद उच्च न्यायालय की एक स्थायी न्यायपीठ की महोबा में स्थापना का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That the leave be granted to introduce a Bill to provide for establishment of a permanent Bench of the High Court at Allahabad at Mahoba.” The motion was adopted.
कुँवर पुष्पेन्द्र सिंह चन्देल: महोदय, मैं विधेयक को पुरःस्थापित करता हूं ।
*t134 Title: Introduction of the Promotion of Sanskrit Language Bill, 2019.
श्री राजेन्द्र अग्रवाल (मेरठ): सभापतिमहोदय,मैं प्रस्ताव करता हूं कि संस्कृत भाषा का संवर्धन जिसमें विद्यालयों में इसका अनिवार्य अध्यापन शामिल है, तथा उससे संबंधित या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for promotion of Sanskrit language including its compulsory teaching in schools, appointment of Sanskrit teachers, establishment of Board for Promotion of Sanskrit Language and for matters connected therewith or incidental thereto.” The motion was adopted.
श्री राजेन्द्र अग्रवाल: महोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
*t135 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Insertion of New Article 123A).
श्री राजेन्द्र अग्रवाल (मेरठ): सभापतिमहोदय,मैं प्रस्ताव करता हूं कि भारत के संविधान का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
श्री राजेन्द्र अग्रवाल: महोदय, मैं विधेयक को पुरःस्थापित** करता हूं ।
*t136 Title: Introduction of the National Pilgrimage Fund Bill, 2019.
श्री राजेन्द्र अग्रवाल (मेरठ): सभापतिमहोदय,मैं प्रस्ताव करता हूं कि देश में तीर्थयात्रियों के लाभार्थ राष्ट्रीय तीर्थयात्रा निधि के गठन तथा उससे संसक्त या उसके आनुषंगिक सभी विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That the leave be granted to introduce a Bill to provide for the constitution of a National Pilgrimage Fund for the benefit of pilgrims in the country and for all matters connected therewith or incidental thereto.” The motion was adopted.
श्री राजेन्द्र अग्रवाल: महोदय, मैं विधेयक को पुरःस्थापित ** करता हूं ।
*t137 Title: Introduction of the onstitution (Amendment) Bill, 2021(Substitution of New Article for Article 129, etc.).
DR. D. RAVIKUMAR (VILUPPURAM): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
DR. D. RAVIKUMAR: Sir, I introduce the Bill.
*t138 Title: Introduction of the Representation of the People (Amendment) Bill, 2021* (Amendment of Section 62).
DR. D. RAVIKUMAR (VILUPPURAM): Sir, I beg to move for leave to introduce a Bill further to amend the Representation of the People Act, 1951.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce the Bill further to amend the Representation of the People Act, 1951.” The motion was adopted.
DR. D. RAVIKUMAR: Sir, I introduce the Bill.
*t139 Title: Introduction of the Indian Evidence (Amendment) Bill, 2021 (Insertion of New Section 114AA).
DR. M.K. VISHNU PRASAD (ARANI): I beg to move for leave to introduce a Bill further to amend the Indian Evidence Act, 1872.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Indian Evidence Act, 1872.” The motion was adopted.
DR. M.K. VISHNU PRASAD: I introduce the Bill.
*t140 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Amendment of Article 124, etc.).
DR. THOL THIRUMAAVALAVAN (CHIDAMBARAM): I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
DR. THOL THIRUMAAVALAVAN: I introduce the Bill.
*t141 Title: Introduction of the Fifth Schedule to the Constitution (Amendment) Bill, 2020.
DR. THOL THIRUMAAVALAVAN (CHIDAMBARAM): I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
DR. THOL THIRUMAAVALAVAN: I introduce the Bill.
*t142 Title: Introduction of the Constitution (Amendment) Bill, 2021 (Amendment of Article 55, etc.).
DR. THOL THIRUMAAVALAVAN (CHIDAMBARAM): I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
DR. THOL THIRUMAAVALAVAN: I introduce** the Bill.
*t143 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Insertion of New Article 47A, etc.).
DR. M.K. VISHNU PRASAD (ARANI): I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
DR. M.K. VISHNU PRASAD: I introduce the Bill.
*t144 Title: Introduction of the Supreme Court of India (Establishment of a Permanent Bench at Chennai) Bill, 2020.
DR. M.K. VISHNU PRASAD (ARANI): I beg to move for leave to introduce a Bill to provide for the establishment of a permanent Bench of the Supreme Court of India at Chennai.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the establishment of a permanent Bench of the Supreme Court of India at Chennai.” The motion was adopted.
DR. M.K. VISHNU PRASAD: I introduce** the Bill.
HON. CHAIRPERSON: Shri Jayant Sinha -- Not present. *t145
Title: Introduction of the Constitution (Amendment) Bill, 2019 (Insertion of New Article 21B).
श्री जनार्दन सिंह सीग्रीवाल (महाराजगंज):महोदय,मैं प्रस्ताव करता हूं कि भारत के संविधान का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
श्री जनार्दन सिंह सीग्रीवाल: महोदय,मैं विधेयक को पुरःस्थापित** करता हूं ।
*t146 Title: Introduction of the Overseas Workers (Management and Welfare) Bill, 2019.
श्री जनार्दन सिंह सीग्रीवाल (महाराजगंज):मैं प्रस्ताव करता हूं कि देश के बाहर नियोजित भारतीय नागरिकों के प्रबंध और कल्याण और उससे संसक्त या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON : The question is:
“That leave be granted to introduce a Bill to provide for management and welfare of Indian citizens employed outside the country and for matters connected therewith or incidental thereto.” The motion was adopted.
श्री जनार्दन सिंह सीग्रीवाल: मैं विधेयक को पुरःस्थापित** करता हूं ।
*t147 Title: Introduction of the Rural Labour Welfare Fund Bill, 2019.
श्री जनार्दन सिंह सीग्रीवाल (महाराजगंज):मैं प्रस्ताव करता हूं कि कृषि तथा अन्य ग्रामीण उपजीविकाओं में नियोजित ग्रामीण श्रमिकों के कल्याण के लिए एक ग्रामीण श्रमिक कल्याण निधि का गठन करने और उससे संसक्त विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the constitution of a Rural Labour Welfare Fund for the welfare of the rural labour employed in the agriculture and other rural occupations and for matters connected therewith.” The motion was adopted.
श्री जनार्दन सिंह सीग्रीवाल: मैं विधेयक को पुरःस्थापित** करता हूं ।
*t148 Title: Introduction of the Population Control Bill, 2019.
श्री विष्णु दयाल राम (पलामू): मैं प्रस्ताव करता हूं कि जनसंख्या नियंत्रण और उससे संसक्त विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for population control and for matters connected therewith.” The motion was adopted.
श्री विष्णु दयाल राम: मैं विधेयक को पुरःस्थापित** करता हूं ।
*t149 Title: Introduction of the Prohibition of Child Marriage (Amendment) Bill, 2019 (Amendment of Section 2).
श्री विष्णु दयाल राम (पलामू):मैं प्रस्ताव करता हूं कि बाल-विवाह प्रतिषेध अधिनियम, 2006 का संशोधन करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to amend the Prohibition of Child Marriage Act, 2006.” The motion was adopted.
श्री विष्णु दयाल राम: मैं विधेयक को पुरःस्थापित करता हूं ।
*t150 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Amendment of the Seventh Schedule).
श्री विष्णु दयाल राम (पलामू): मैं प्रस्ताव करता हूं कि भारत के संविधान का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
श्री विष्णु दयाल राम: मैं विधेयक को पुरःस्थापित करता हूं ।
*t151 Title: Introduction of the National Commission for Female Farmers Bill, 2019.
श्रीमती रमा देवी (शिवहर): मैं प्रस्ताव करती हूं कि देश में राष्ट्रीय महिला किसान आयोग का गठन करने और उससे संबंधित विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the establishment of a National Commission for Female Farmers in the country and for matters connected therewith.” The motion was adopted.
श्रीमती रमा देवी: मैं विधेयक को पुरःस्थापित** करती हूं ।
*t152 Title: Introduction of the Mahatma Gandhi National Rural Employment Guarantee (Amendment) Bill, 2019 (Amendment of Schedule 1).
श्रीमती रमा देवी (शिवहर): मैं प्रस्ताव करती हूं कि महात्मा गांधी राष्ट्रीय ग्रामीण रोजगार गारंटी अधिनियम, 2005 का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Mahatma Gandhi National Rural Employment Guarantee Act, 2005.” The motion was adopted.
श्रीमती रमा देवी: मैं विधेयक को पुरःस्थापित करती हूं ।
*153 Title: Introduction of the Population (Stabilization and Planning ) Bill, 2019.
श्री सुशील कुमार सिंह (औरंगाबाद):सभापति महोदय, मैं प्रस्ताव करता हूं कि नागरिकों के जीवन स्तर में सुधार लाने के लिए परिवार नियोजन प्रक्रिया में पुरुषों और महिलाओं दोनों को महत्वपूर्ण पणधारी मानते हुए महिलाओं के स्वास्थ्य में सुधार लोने और उन्हें सशक्त बनाने के लिए हमारे राष्ट्र के संसाधनों और विकास के अनुकूल और अनुरूप जनसंख्या सुनिश्चित करने हेतु परिवार नियोजन को प्रोत्साहन और बढ़ावा देने के लिए राष्ट्रीय स्तर पर एक राष्ट्रीय जनसंख्या योजना प्राधिकरण तथा प्रत्येक जिले में जिला जनसंख्या योजना समिति का गठन करके देश में जनसंख्या स्थिरीकरण तथा उससे संसक्त और उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the stabilization of population in the country through setting up of a National Population Planning Authority at the national level and a District Population Planning Committee in each district to encourage and promote family planning in order to ensure a population which is in tandem and commensurate with the resources and development of our nation, to improve health of the women and empower them, recognizing both men and women as an important stakeholder in the family planning process, to improve standard of living of the citizens and for the matters connected therewith and incidental thereto. ” The motion was adopted.
श्री सुशील कुमार सिंह: सभापति महोदय, मैं विधेयक को पुर:स्थापित* करता हूं ।
*t154 Title: Introduction of the Compulsory Sports and Physical Education and Infrastructure Development in Schools of Andaman and Nicobar Islands Bill, 2019.
SHRI KULDEEP RAI SHARMA (ANDAMAN AND NICOBAR ISLANDS): I beg to move for leave to introduce a Bill to provide for compulsory sports education from first standard to senior secondary level and provision of requisite infrastructure in schools of Andaman and Nicobar Islands and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for compulsory sports education from first standard to senior secondary level and provision of requisite infrastructure in schools of Andaman and Nicobar Islands and for matters connected therewith.” The motion was adopted SHRI KULDEEP RAI SHARMA: Sir, I introduce** the Bill.
*t155 Title: Introduction of the Constitution (Amendment) Bill, 2019 (Insertion of New Article 239C).
SHRI KULDEEP RAI SHARMA (ANDAMAN AND NICOBAR ISLANDS): I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI KULDEEP RAI SHARMA: Sir, I introduce** the Bill.
*t156 Title: Introduction of the Reservation of Posts in Government Establishments of Andaman and Nicobar Islands Bill, 2019.
SHRI KULDEEP RAI SHARMA (ANDAMAN AND NICOBAR ISLANDS): I beg to move for leave to introduce a Bill to provide for reservation in Government establishments in Andaman and Nicobar Islands for residents of Andaman and Nicobar Islands to improve their standard of living through employment and for matters connected or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for reservation in Government establishments in Andaman and Nicobar Islands for residents of Andaman and Nicobar Islands to improve their standard of living through employment and for matters connected or incidental thereto.” The motion was adopted.
SHRI KULDEEP RAI SHARMA: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Shri Jasbir Singh Gill – Not present Dr. Shrikant Eknath Shinde – Not present Shri Ravi Kishan – Not present Shri Jagdambika Pal – Not present Prof. Ram Shankar Katheria – Not present Dr. Sukanta Majumdar – Not present Shri Ram Mohan Naidu Kinjarapu – Not present Shri Vincent H. Pala – Not present Shri Manoj Kotak – Not present Shri Kodikunnil Suresh – Not present *t157 Title: Introduction of the Special Drinking Water and Irrigation Development Fund (For Dark Zone Areas) Bill, 2019.
श्री देवजी पटेल (जालौर):सभापति महोदय, मैंप्रस्ताव करताहूं कि डार्कजोन क्षेत्रोंमें पेय जलकी आपूर्ति एवंसिंचाई सुविधाओंके विकास केलिए विशेष पेयजलएवं सिंचाई विकासनिधि के गठनऔर उससे संसक्तविषयों का उपबंधकरने वाले विधेयकको पुर:स्थापितकरने की अनुमतिदी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the constitution of a Special Drinking Water and Irrigation Development Fund for supply of drinking water and developing irrigation facilities in the dark zone areas and for matters connected therewith.” The motion was adopted.
श्री देवजी पटेल: सभापति महोदय, मैं विधेयक को पुर:स्थापित** करता हूं ।
*t158 Title: Introduction of the Anganwadi Workers (Regularisation of Service and Welfare) Bill, 2020.
SHRI UNMESH BHAIYYASAHEB PATIL (JALGAON): Sir, I beg to move for leave to introduce a Bill to regularise the services and introduce performance and bonus linked to inflation of wages of Anganwadi Workers and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to regularise the services and introduce performance and bonus linked to inflation of wages of Anganwadi Workers and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI UNMESH BHAIYYASAHEB PATIL: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Shri Vinod Kumar Sonkar – Not present.
Shri Raghu Rama Krishna Raju – Not present.
Now, Item No. 140, Shri Parvesh Sahib Singh Verma.
17.11 ½ hrs *t159 Title: Introduction of the Food Safety and Standards (Amendment) Bill, 2019* (Amendment of Section 50, etc.).
SHRI PARVESH SAHIB SINGH VERMA (WEST DELHI): Sir, I beg to move for leave to introduce a Bill further to amend the Food Safety and Standards Act, 2006.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Food Safety and Standards Act, 2006.” The motion was adopted.
SHRI PARVESH SAHIB SINGH VERMA: Sir, I introduce the Bill.
*t160 Title: Introduction of the Disqualification of Persons of Foreign Origin Bill, 2019.
SHRI PARVESH SAHIB SINGH VERMA (WEST DELHI): Sir, I beg to move for leave to introduce a Bill to disqualify persons of foreign origin from holding offices of public importance and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to disqualify persons of foreign origin from holding offices of public importance and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI PARVESH SAHIB SINGH VERMA: Sir, I introduce** the Bill.
*t161 Title: Introduction of the Mahatma Gandhi National Rural Employment Guarantee (Amendment) Bill, 2019 (Amendment of Section 22, etc.).
SHRI UNMESH BHAIYYASAHEB PATIL (JALGAON): Sir, I beg to move for leave to introduce a Bill further to amend the Mahatma Gandhi National Rural Employment Guarantee Act, 2005.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Mahatma Gandhi National Rural Employment Guarantee Act, 2005.” The motion was adopted.
SHRI UNMESH BHAIYYASAHEB PATIL: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Shri Hemant Patil – Not present.
Shri Dhairyasheel Sambhajirao Mane – Not present.
Now, Item No. 150, Shri Parvesh Sahib Singh Verma.
*t162 Title: Introduction of the Delhi Prevention of Sealing Bill, 2019.
SHRI PARVESH SAHIB SINGH VERMA (WEST DELHI): Sir, I beg to move for leave to introduce a Bill to prevent arbitrary sealing of properties in unauthorised manner in NCT of Delhi and to dissolve and replace the monitoring committee set up by the Hon’ble Supreme Court by a Special Task Force and to establish a committee to review all the sealing done by the monitoring committees and for matters connected therewith and incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to prevent arbitrary sealing of properties in unauthorised manner in NCT of Delhi and to dissolve and replace the monitoring committee set up by the Hon’ble Supreme Court by a Special Task Force and to establish a committee to review all the sealing done by the monitoring committees and for matters connected therewith and incidental thereto.” The motion was adopted.
SHRI PARVESH SAHIB SINGH VERMA: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Shri Su. Thirunavukkarasar – Not present.
Now, Dr. Alok Kumar Suman.
*t163 Title: Introduction of the Flood and Drought Control Bill, 2019. * h DR. ALOK KUMAR SUMAN (GOPALGANJ): Sir, I beg to move for leave to introduce a Bill to provide for the constitution of a National Flood and Drought Control Board to control flood and drought and for matters connected therewith and incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the constitution of a National Flood and Drought Control Board to control flood and drought and for matters connected therewith and incidental thereto.” The motion was adopted.
DR. ALOK KUMAR SUMAN: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Prof. Rita Bahuguna Joshi – Not present.
Dr. Manoj Rajoria – not present.
Shrimati Locket Chatterjee – not present.
Shri K. Navaskani – not present.
Shri P. V. Midhun Reddy – not present.
*t164 Title: Representation of the People (Amendment) Bill, 2019 (Amendment of Section 62).
HON. CHAIRPERSON : Now, Item No. 163, Shri Sushil Kumar Singh.
SHRI SUSHIL KUMAR SINGH (AURANGABAD): Sir, I beg to move for leave to introduce a Bill further to amend the Representation of People Act, 1951.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Representation of People Act, 1951. ” The motion was adopted.
SHRI SUSHIL KUMAR SINGH: Sir, I introduce the Bill.
*t165 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Amendment of Article 21A).
SHRI SUSHIL KUMAR SINGH (AURANGABAD): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India. ” The motion was adopted.
SHRI SUSHIL KUMAR SINGH: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Shrimati Ranjeeta Koli – not present.
Shrimati Poonam Mahajan – not present.
Adv. Adoor Prakash – not present.
Shri Asaduddin Owaisi – not present.
Shri Tirath Singh Rawat – not present.
Shri Santokh Singh Chaudhary – not present.
Shri Sudheer Gupta – not present.
Shri Ashok Kumar Rawat – not present.
*t166 Title: Introduction of the Doubtful Voters in the State of Assam (Special Provisions) Bill, 2020.
HON. CHAIRPERSON: Shri Abdul Khaleque.
SHRI ABDUL KHALEQUE (BARPETA): I beg to move for leave to introduce a Bill to make eligible such doubtful voters in the State of Assam whose names appear in the Assam national Register of Citizens (NRC) final list to contest any election and cast vote at such elections and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to make eligible such doubtful voters in the State of Assam whose names appear in the Assam national Register of Citizens (NRC) final list to contest any election and cast vote at such elections and for matters connected therewith.” The motion was adopted.
SHRI ABDUL KHALEQUE: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Shri Ramdas Tadas – not present.
*t167 Title: Introduction of the Employment Bill, 2020.
DR. ALOK KUMAR SUMAN (GOPALGANJ): I beg to move for leave to introduce a Bill to provide employment or means and resources for self-employment to at least one adult member of every family and for matters connected therewith.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide employment or means and resources for self-employment to at least one adult member of every family and for matters connected therewith.” The motion was adopted.
DR. ALOK KUMAR SUMAN: Sir, I introduce** the Bill.
*t168 Title: Introduction of the Population Regulation Bill, 2020.
DR. ALOK KUMAR SUMAN (GOPALGANJ): I beg to move for leave to introduce a Bill to revitalize efforts towards promoting the small family norms of up to two children per eligible couple; ensure healthy birth spacing through measures related to augmenting the availability, accessibility and affordability of quality reproductive health services, and other relevant intersectoral development instruments by the Central and the State Governments; achieve the goal of stabilization of population commensurate with the emerging social, economic, health, nutritional, epidemiological, environmental and other developmental needs of the national economy; recognize the implications of population momentum on the prospects of national progress in the long run, propelled through its young and dynamic population age-structure; ameliorate the harness the demographic potential in the sustainable manner and help to engulf the prevailing demographic and socioeconomic disparities across population groups and regions, and render equal opportunities for all, irrespective of age, sex, religion, caste, class, race, residence or language and to achieve the fullest development potential and for matters connected therewith and incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to revitalize efforts towards promoting the small family norms of up to two children per eligible couple; ensure healthy birth spacing through measures related to augmenting the availability, accessibility and affordability of quality reproductive health services, and other relevant intersectoral development instruments by the Central and the State Governments; achieve the goal of stabilization of population commensurate with the emerging social, economic, health, nutritional, epidemiological, environmental and other developmental needs of the national economy; recognize the implications of population momentum on the prospects of national progress in the long run, propelled through its young and dynamic population age-structure; ameliorate the harness the demographic potential in the sustainable manner and help to engulf the prevailing demographic and socioeconomic disparities across population groups and regions, and render equal opportunities for all, irrespective of age, sex, religion, caste, class, race, residence or language and to achieve the fullest development potential and for matters connected therewith and incidental thereto.” The motion was adopted.
DR. ALOK KUMAR SUMAN: Sir, I introduce* the Bill.
*t169 Title: Introduction of the Labour (Welfare and Rehabilitation) Bill, 2020.
श्री श्याम सिंह यादव (जौनपुर) : सभापतिमहोदय, मैंप्रस्ताव करताहूं कि श्रमबाजार में गतिशीलप्रवृत्ति कापता लगाने, कतिपयअवधियों तक बेरोजगाररहने वाले कामगारोंको ब्याज रहितऋण प्रदान करनेहेतु योजनाओंका उपबंध करने, निजीऔर सार्वजनिकक्षेत्र मेंकार्यरत सभीलोगों के लिएसार्वभौमिक मूलआय सहित सामाजिकक्षेत्र की योजनाओंके लिए दिशा-निर्देशजारी करने, मौसमीकार्यों मेंनियोजित कामगारोंके लिए कार्यरहित अवधि केदौरान मजदूरीका उपबंध करने, बागानकामगारों केलिए कठिनाई बोनसका उपबंध करने, बंदपड़े उद्योगोंके कामगारोंके पुनर्वासके लिए योजनाएंतैयार करने हेतुश्रम कल्याणऔर पुनर्वासप्राधिकरण केगठन तथा तत्संसक्तया उसके आनुषंगिकविषयों का उपबंधकरने वाले विधेयकको पुरःस्थापितकरने की अनुमतिदी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to constitute a Labour Welfare and Rehabilitation Authority to look into the dynamic trends in the labour market, provide for schemes to give interest free loans to workers un-employed for certain periods, issue guidelines for social sector schemes including universal basic income for all working in private and public sector, provide for wages during non-work tie for seasonally employed workers, provide for hardship bonus for plantation workers, formulate schemes for rehabilitation of workers of closed industries and for all matters connected therewith or incidental thereto. ” The motion was adopted.
श्री श्याम सिंह यादव : सभापतिमहोदय, मैंविधेयक को पुरःस्थापित* करता हूं ।
*t170 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Amendment of Articles 15 and 16).
श्री श्याम सिंह यादव (जौनपुर): सभापतिमहोदय, मैंप्रस्ताव करताहूँ कि भारत के संविधान का और संशोधन करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
श्री श्याम सिंह यादव: सभापतिमहोदय, मैंविधेयक को पुर:स्थापितकरता हूँ ।
*t171 Title:Introduction of the Reservation for the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes in Private Sector Bill, 2020.
श्री गणेश सिंह (सतना): सभापति महोदय, मैं प्रस्ताव करता हूँ कि निजी क्षेत्र में अनुसूचित जातियों,अनुसूचित जनजातियों और अन्य पिछड़े वर्गों के लिए आरक्षण और तत्संबंधी विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to provide for reservation for the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes in private sector and for matters connected therewith.” The motion was adopted.
श्री गणेश सिंह : सभापतिमहोदय, मैंविधेयक को पुर:स्थापितकरता हूँ ।
*t172 Title: Introduction of the Reservation for the Other Backward Classes the Scheduled Castes and the Scheduled Tribes in Admission in Private Educational Institutions Bill, 2020.
श्री गणेश सिंह (सतना): सभापति महोदय, मैं प्रस्ताव करता हूँ कि निजी शिक्षण संस्थाओं में अन्य पिछड़े वर्गों, अनुसूचित जातियों और अनुसूचित जनजातियों को प्रवेश में आरक्षण और तत्संबंधी विषयों का उपबंध करने वाले विधेयक को पुरःस्थापित करने की अनुमति दी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for reservation in favour of persons belonging to the Other Backward Classes, the Scheduled Castes and the Scheduled Tribes in admissions in private educational institutions and for matters connected therewith.” The motion was adopted.
श्री गणेश सिंह (सतना): सभापति महोदय, मैंविधेयक को पुर:स्थापितकरता हूँ ।
HON. CHAIRPERSON: Shri Feroze Varun Gandhi – Not present Shri Abu Hasem Khan Choudhury - Not present Shri k. Sudhakaran - Not present Shri Nihal Chand Chouhan - Not present *t173 Title: Introduction of the Constitution (Amendment) Bill, 2020 (Substitution of New Article for Article 120).
SHRI A. GANESHAMURTHI (ERODE): Sir, I beg to move for leave to introduce a Bill further to amend the Constitution of India.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Constitution of India.” The motion was adopted.
SHRI A. GANESHAMURTHI: Sir, I introduce** the Bill.
HON. CHAIRPERSON: Dr. Sukanta Majumdar - Not present Shri Manoj Kotak - Not present Shri Rahul Kaswan - Not present Prof. Sougata Ray - Not present Shri Tirath Singh Rawat- Not present Shri Jasbir Singh Gill - Not present Shrimati Sangeeta Kumari Singh Deo- Not present Shri Nihal Chand Chouhan - Not present Shri Malook Nagar- Not present Shri C.P. Joshi - Not present *t174 Title: Introduction of the Unemployed Youth (Allowance and Employment Opportunities) Bill, 2019.
SHRI UNMESH BHAIYYASAHEB PATIL (JALGAON): Sir, I beg to move for leave to introduce a Bill to provide for creation of gainful employment opportunities and for payment of unemployment allowance to unemployed youth and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for creation of gainful employment opportunities and for payment of unemployment allowance to unemployed youth and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI UNMESH BHAIYYASAHEB PATIL: I introduce** the Bill.
*t175 Title: Introduction of the Prohibition of Child Marriage (Amendment) Bill, 2020 (Amendment of Section 2).
SHRI KARTI P. CHIDAMBARAM (SIVAGANGA): Sir, I beg to move for leave to introduce a Bill to amend the Prohibition of Child Marriage Act, 2006.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to amend the Prohibition of Child Marriage Act, 2006.” The motion was adopted.
SHRI KARTI P. CHIDAMBARAM: I introduce the Bill.
HON. CHAIRPERSON: Shri Rajmohan Unnithan – Not Present.
*t176 Title: Introduction of the Rural Labour (Welfare) Bill, 2020.
डॉ.रमापति राम त्रिपाठी (देवरिया): सभापतिमहोदय, मैंप्रस्ताव करताहूं कि कृषिक्षेत्र और उससेसम्बद्ध कार्यकलापोंतथा अन्य ग्रामीणव्यवसायों मेंनियोजित ग्रामीणश्रमिकों केलिए कल्याण निधिकी स्थापना करकेराज्य द्वाराकल्याणकारी उपायकिए जाने तथाउनके जीवन औरकार्य दशा मेंसुधार लाने हेतुअन्य उपायोंऔर तत्संसक्तविषयों का उपबंधकरने वाले विधेयकको पुर:स्थापितकरने की अनुमतिदी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the welfare measures to be undertaken by the State for the rural labour employed in the agriculture sector and allied activities thereto and other rural occupations by establishing a Welfare Fund for such labour and for taking other measures to improve their living and working conditions and for matters connected therewith.” The motion was adopted.
डॉ.रमापति राम त्रिपाठी:महोदय, मैंविधेयक पुर:स्थापित** करताहूं ।
*t177 Title: Introduction of the National Waste Management Council Bill, 2020.
डॉ.रमापति राम त्रिपाठी (देवरिया): सभापतिमहोदय, मैंप्रस्ताव करताहूं कि अपशिष्टका व्यवस्थितढंग से प्रबंधनकरने और अपशिष्टप्रबंधन के लिएअपेक्षित नीतिगतउपायों का सुझावदेने के लिएराष्ट्रीय अपशिष्टप्रबंधन परिषदकी स्थापना औरतत्संसक्त याउसके आनुषंगिकविषयों का उपबंधकरने वाले विधेयकको पुर:स्थापितकरने की अनुमतिदी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for establishment of a National Waste Management Council for managing waste and suggest required policy measures for waste management and for matters connected therewith or incidental thereto.” The motion was adopted.
डॉ.रमापति राम त्रिपाठी:महोदय,मैंविधेयक पुर:स्थापित** करता हूं ।
*t178 Title: Introduction of the Mahatma Gandhi National Rural Employment Guarantee (Amendment) Bill, 2020 (Amendment of Schedule 1).
श्री गणेश सिंह (सतना):महोदय, मैं प्रस्ताव करता हूं कि महात्मा गांधी राष्ट्रीय ग्रामीण रोजगार गारंटी अधिनियम, 2005 का और संशोधन करने वाले विधेयकको पुर:स्थापितकरने की अनुमतिदी जाए ।
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Mahatma Gandhi National Rural Employment Guarantee Act, 2005.” The motion was adopted.
श्री गणेश सिंह: महोदय,मैंविधेयक पुर:स्थापित** करताहूं ।
*t179 Title: Introduction of the Compulsory Installation of Solar Plants Bill, 2021.
DR. MOHAMMAD JAWED (KISHANGANJ): I beg to move for leave to introduce a Bill to provide for compulsory installation of the solar panels, promote production of energy from renewable energy resources in order to reduce dependence on fossil fuels, ensure energy security and reduce local and global pollutants keeping in view economic, financial, social and environmental consideration and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for compulsory installation of the solar panels, promote production of energy from renewable energy resources in order to reduce dependence on fossil fuels, ensure energy security and reduce local and global pollutants keeping in view economic, financial, social and environmental consideration and for matters connected therewith or incidental thereto.” The motion was adopted.
DR. MOHAMMAD JAWED: I introduce** the Bill.
*t180 Title: Prevention of Cruelty to Animals (Amendment) Bill, 2021 (Amendment of Section 11).
DR. MOHAMMAD JAWED (KISHANGANJ): I beg to move for leave to introduce a Bill further to amend the Prevention of Cruelty to Animals Act, 1960.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Prevention of Cruelty to Animals Act, 1960.” The motion was adopted.
DR. MOHAMMAD JAWED: I introduce the Bill.
*t181 Title: Rights of Persons With Disabilities (Amendment) Bill, 2021(Amendment of the Schedule).
DR. MOHAMMAD JAWED (KISHANGANJ): I beg to move for leave to introduce a Bill further to amend the Rights of Persons with Disabilities Act, 2016.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Rights of Persons with Disabilities Act, 2016.” The motion was adopted.
DR. MOHAMMAD JAWED: I introduce the Bill.
*t182 Title: Protection of Children from Sexual Offences (Amendment) Bill, 2021* (Amendment of Section 11).
SHRI ANUBHAV MOHANTY (KENDRAPARA): Sir, I beg to move for leave to introduce a Bill further to amend the Protection of Children from Sexual Offences Act, 2012.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Protection of Children from Sexual Offences Act, 2012.” The motion was adopted.
SHRI ANUBHAV MOHANTY: Sir, I introduce the Bill.
*t183 Title: Introduction of the Prevention of Cruelty to Animals (Amendment) Bill, 2021*(Amendment of Section 11).
SHRI ANUBHAV MOHANTY (KENDRAPARA): Sir, I beg to move for leave to introduce a Bill further to amend the Prevention of Cruelty to Animals Act, 1960.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Prevention of Cruelty to Animals Act, 1960.” The motion was adopted.
SHRI ANUBHAV MOHANTY: Sir, I introduce the Bill.
*t184 Title: Introduction of the Code of Criminal Procedure (Amendment) Bill, 2021 (Amendment of Sections 41 and 309).
SHRI ANUBHAV MOHANTY (KENDRAPARA): I beg to move for leave to introduce a Bill further to amend the Code of Criminal Procedure, 1973.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Code of Criminal Procedure, 1973.” The motion was adopted.
SHRI ANUBHAV MOHANTY: Sir, I introduce the Bill.
HON. CHAIRPERSON: Shri Sunil Dattatray Tatkare – Not present Shri Subrata Pathak – Not present Shri Rahul Kaswan – Not present Shri Jugal Kishore Sharma – Not present Shri Ram Mohan Naidu Kinjarapu – Not present Shri Gajanan Kirtikar – Not present Shri Hasmukhbhai S. Patel – Not present Dr. G. Ranjith Reddy – Not present Shri Vijaykumar alias Vijay Vasanth – Not present Shri Bhola Singh Ji.
*t185 Title: Introduction of the Management and Control of Stubble Bill, 2021.
SHRI BHOLA SINGH (BULANDSHAHR): Sir, I beg to move for leave to introduce a Bill to provide for the formulation of a national policy to set up advanced tools, techniques and technologies for control and management of the disposal of stubble directly outside the agricultural farm lands, for their scientific management and for preparing a model stubble management policy to prevent open burning or open depositing of stubble garbage or waste so as to protect the environment and ultimately mother earth from being polluted by smoke and smog spread due to the burning of stubble in open fields which is also responsible for the climate change and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That the leave be granted to introduce a Bill to provide for the formulation of a national policy to set up advanced tools, techniques and technologies for control and management of the disposal of stubble directly outside the agricultural farm lands, for their scientific management and for preparing a model stubble management policy to prevent open burning or open depositing of stubble garbage or waste so as to protect the environment and ultimately mother earth from being polluted by smoke and smog spread due to the burning of stubble in open fields which is also responsible for the climate change and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI BHOLA SINGH: Sir, I introduce* the Bill.
*t186 Title: Introduction of the Population (Control and Management) Bill, 2021.
SHRI BHOLA SINGH (BULANDSHAHR): Sir, I beg to move for leave to introduce a Bill to provide for a comprehensive policy towards stabilizing the population of the country by providing voluntary and safe access to methods of contraception, establishment of a Population Planning Agency, promotion of schemes that incentivizes the small family norm, creating awareness on family planning and providing access of education to empower every girl child and for all matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for a comprehensive policy towards stabilizing the population of the country by providing voluntary and safe access to methods of contraception, establishment of a Population Planning Agency, promotion of schemes that incentivizes the small family norm, creating awareness on family planning and providing access of education to empower every girl child and for all matters connected therewith or incidental thereto.” The motion was adopted.
SHRI BHOLA SINGH: Sir, I introduce** the Bill.
*t187 Title: Introduction of the Climate Change (Net Zero Carbon) Bill, 2021.
SHRI JAYANT SINHA (HAZARIBAGH): Sir, I beg to move for leave to introduce a Bill to provide for a framework by which India may develop and implement clear and stable climate change policies that contribute to the global efforts under the Paris Agreement to limit the global average temperature increase to 1.5° Celsius above pre-industrial levels and allows India to prepare for, and adapt to, the effects of climate change and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for a framework by which India may develop and implement clear and stable climate change policies that contribute to the global efforts under the Paris Agreement to limit the global average temperature increase to 1.5° Celsius above pre-industrial levels and allows India to prepare for, and adapt to, the effects of climate change and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI JAYANT SINHA: Sir, I introduce** the Bill.
*t188 Title: Institutes of Technology (Amendment) Bill, 2020 (Insertion of New Section 2A).
SHRI JAYANT SINHA (HAZARIBAGH): Sir, I beg to move for leave to introduce a Bill further to amend the Institutes of Technology Act, 1961.
HON. CHAIRPERSON: The question is:
“That leave be granted to move for leave to introduce a Bill further to amend the Institutes of Technology Act, 1961.” The motion was adopted.
SHRI JAYANT SINHA: Sir, I introduce** the Bill.
*t189 Title: Right of Children to Free and Compulsory Education (Amendment) Bill, 2019 (Substitution of New Section for Section 11).
SHRI JAYANT SINHA (HAZARIBAGH): Sir, I beg to move for leave to introduce a Bill further to amend the Right of Children to Free and Compulsory Education Act, 2009.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill further to amend the Right of Children to Free and Compulsory Education Act, 2009.” The motion was adopted.
SHRI JAYANT SINHA: Sir, I introduce** the Bill.
HON. CHAIRPERSON: We had about 250 Private Members’ Bills listed for introduction and out of that, 145 Bills have been introduced today.
*t190 Title: Further discussion on the motion for consideration of the Compulsory Voting Bill, 2019, moved by Shri Janardan Singh 'Sigriwad'.
HON. CHAIRPERSON: Now, we take up item no. 271, that is, Compulsory Voting Bill, 2019. Shri Janardan Singh ‘Sigriwal’ is fortunate enough that this discussion is still going on. Last time Shri P.P. Chaudhary was on his legs. He can continue his speech now.
SHRI P. P. CHAUDHARY (PALI): Mr. Chairman, Sir, I thank you very much for this opportunity. The debate on the Compulsory Voting Bill could not be concluded last time and it was two years back. Now, I have to continue my remaining speech on this Bill.
Sir, we all know that India is a democratic country and our democracy is mature. That is why, way back in 1950, we included fundamental rights in our Constitution.
17.41 hrs (Shri Rajendra Agrawal in the Chair) So, if we see the Constitution of India, Article 19 provides for freedom of speech and expression. The word ‘expression’ means it is a right to express or not to express. So, if we enforce compulsory voting, then it goes against the mandate of Article 19 of the Constitution of India which specifically provides that it is within the sweet will of the individual and the right to vote or not to vote is a fundamental right of the citizen. At the same time, if we also see Article 21 of the Constitution of India it says that no person shall be deprived of his life and liberty except in accordance with law. When we see the word ‘liberty’, liberty includes the right to vote and not to vote. It includes both. So, it cannot be enforced in view of the mandate of fundamental rights which have been provided under Articles 19 and 21 of the Constitution. If such a law is enacted, then it will not withstand the tide of judicial scrutiny before the court of law.
Sir, if we see Article 326 of the Constitution of India, it is provided that any citizen can register himself as a voter. He has a right to register himself as a voter. But it is not a duty to register himself as a voter. No duty has been cast under Article 326 of the Constitution. It is an option available to the citizen of India. He can either register himself as a voter or he need not register himself as a voter. Therefore, in my view, this Bill, basically, cannot withstand the tide of judicial scrutiny and such a law cannot be enacted by Parliament.
माननीय सभापति: मुझेसूचित करना हैकिइस विधेयकपर विचार करनेके लिए आवंटितसमय लगभग समाप्तहो चुका है ।यदि सदन कीअनुमति हो,तो विधेयकपर विचार कासमय एक घंटेबढ़ाया जाए ।सदन का समयनहीं, विधेयकपर विचार कासमय एक घंटेऔर बढ़ा दियाजाए ।
अनेक माननीय सदस्य : जी हां ।
SHRI P. P. CHAUDHARY: So, at the most, if we want to increase the percentage of voting, then certain incentives may be provided by the Government by making a provision under MGNREGA, PDS, etc. But if a citizen did not cast his vote, on that count also he cannot be denied these facilities . So, such a law also cannot be enacted. We can only persuade the voters and such type of persuasion is possible by providing political education. Apart from this, we can do one more thing because in rural and urban areas, we are applying the same yardstick.
The Election Commission is required to see to it. In the urban areas where the distance from the polling booth is very less, the polling booth should be installed on the basis of the number of voters. Normally, in one polling booth, around 1,000 to 1,200 voters are there. So, the same yardstick cannot be applied with respect to the rural areas where the people are living in dhanis and where the distance from polling booth is sometimes 10 kilometres, 11 kilometres. They are poor people; and they do not have proper communication; they do not have transport system in the rural areas. Therefore, the Election Commission is required to see to it that at least in the rural areas, we must have more polling booths.
Here, I would like to make a suggestion. Suppose, in one Lok Sabha Constituency, the number of booths are 2,500; and instead of doing anything more, if they increase the number of booths to four times, then nothing more is required. Automatically, the percentage of voting would increase. Only on account of lack of communication and lack of transport, the voting percentage is very poor. This is the main reason, more people do not go for voting. So, sometimes, we see that the voting is 35 per cent, 40 per cent, 45 per cent, 50 per cent.
Now, these days voting percentage has increased. Due to political education, it has increased to 60 per cent or sometimes even to 70 per cent. So, even in the rural areas, where a particular concentration is more, then in that particular booth, we see more per cent of voting. But where people are living in dhanis and the distance from booth is more, the percentage of voting is very poor.
Secondly, if you want to see transparency in the electoral process, then more number of polling booths are required. Otherwise, the candidate, on the basis of his money power, can provide more vehicles and fetch more votes. Therefore, in the rural areas at least, the number of polling booths should be increased. The distance from the polling booths should not be more than two kilometres so that every voter can exercise his right to franchise.
So, this modality can be adopted and this reform can be introduced by the Election Commission.
Sir, apart from this, this issue has also arisen a number of times before the Supreme Court. The same issue also came up before this august House with respect to the compulsory voting. This matter went before the Supreme Court and even before the Gujarat High Court. The matter was agitated there, and it was finally decided that ‘right to vote’ cannot be converted into ‘duty to vote’. There is a difference. Once it is done, then it would contravene the mandate of articles 19 and 21 of the Constitution of India, and it would go against the fundamental right.
Sir, we are a democratic country; and in my view, such types of rights cannot be enforced. So, this Bill cannot be passed by this House. Apart from this, when this Bill came up before Parliament in1950, this issue was debated; and even the Constitutional framer, Dr. B.R. Ambedkar opposed it and said that ‘compulsory voting cannot be introduced in the Representation of Peoples’ Act.’ So, it was rejected by Parliament on the grounds that there are so many practical difficulties; and so, it cannot be implemented.
At the same time, thereafter, in 1990, the Goswami Committee was constituted and they also rejected the idea of compulsory voting. Again, in 2001, the NCRWC Committee was constituted on Electoral Reforms and they also rejected this move of compulsory voting. Finally, in the Tarkunde Committee, this issue was again raised and a Committee was constituted and they also opined that ‘no compulsory voting can be permissible and it cannot be implemented.’ They also said that ‘there are so many practical difficulties in implementation of compulsory voting. We can do it by way of persuasion as well as by political education.’ Similarly, in 2004, the then hon. Member of Lok Sabha, Shri B.S. Rawat moved the Bill and in 2009 also, the then hon. Member, Lok Sabha, Shri J.P. Aggarwal moved the Bill. It was discussed and debated in Parliament, and finally it was withdrawn. Even before the Supreme Court in 2009, again this issue was raised in Atul Sarode Case versus Union of India; and it was dismissed by the Supreme Court. In Gujarat recently, for the election of local bodies, municipal corporation, municipal boards and for panchayats, this Bill was assented by the Governor of Gujarat.
But finally, it was decided by the Gujarat High Court that such type of a law cannot be enforced because compulsory voting is not possible. It is only a right and it cannot be converted into duty. It goes against the mandate of the Fundamental Rights enshrined under Articles 19 and 21 of the Constitution of India. So far as the duties under Article 51(a) are concerned, even that duty is not there as far as the Directive Principle of the State Policy is concerned.
Sir, I have already made my submission extensively on the last occasion. Now, I request other hon. Members to speak because this opportunity should also be given to other Members. Thank you very much, Sir, for affording me an opportunity to speak.
*t191 Title: Introduction of the Payment of Cash Subsidy to Farmers and Agricultural Labourers Bill, 2019.
SHRI RAGHU RAMA KRISHNA RAJU (NARSAPURAM): Sir, I beg to move for leave to introduce a Bill to provide for the payment of cash subsidy to farmers and agricultural laboures in order to provide financial security to them and their family members and for matters connected therewith or incidental thereto.
HON. CHAIRPERSON: The question is:
“That leave be granted to introduce a Bill to provide for the payment of cash subsidy to farmers and agricultural laboures in order to provide financial security to them and their family members and for matters connected therewith or incidental thereto.” The motion was adopted.
SHRI RAGHU RAMA KRISHNA RAJU: Sir, I introduce** the Bill.
*m02 *SHRI T. N. PRATHAPAN (THRISSUR): Sir, I would like to speak in Malayalam. Malayalam is one of the classic languages of India. In my tenure as a Member of Parliament, this is the first time that I am speaking in Malayalam. I am supporting this bill. Sir in our country, the voting percentage is coming down after each election. Our literacy rate has gone up. Our educational facilities have also improved. So we are among those countries which have the largest number of literate population. But whether it be the local self governing bodies, or the state assemblies or the parliamentary elections, the percentage of votes cast are falling.
Kerala, has hundred percentage literacy. Even in Kerala, in the local self governing body elections, we get 86-87 percentage of voting. In the state assembly elections, we get 76-80 percentage voting. The percentage of voting for Lok Sabha elections is even lesser than this. Sir, this is not a healthy sign for the growth of our democracy.
Why is the voting percentage coming down? In northern parts of India, and other parts, we have 40-45 percentage, 50-55 percentage and at the most we have less than 60 percent voting. Is it a fact that people are losing their faith in our political system? There is increasing instances of corruption, favouritism and growing communalisation and caste divide in our political set-up. It has affected the quality of our body politic. Sir, the public in many parts of our Country do not have a faith in their representatives. People feel that politics is for the personal gain of the elected representative, for his party, and for his family. So the society does not have faith in our politicians.
In other words, the people are moving away from the political system.
So, the political parties should reset their political agenda, to bring back the public interest. Corruption must be wiped out from our society. Whether it be local self governing bodies or it be state assemblies or the Parliament, the people should be made to feel that these institutions belong to them. We must take our decisions for the enlightened citizens who can read our minds. Often in contemporary politics, the reverse of this is true.
Whatever be the government of the day, they get embroiled in corruption. The taxes levied from the citizen form a major share of the revenue utilised by the government. If the citizen feel that even the tax money levied from him, is being used by their elected representatives for their personal gains, they will lose faith in the system.
So, the primary need is that the political parties must reset their political agenda. All political parties must agree unanimously decide that they will show zero tolerance against corruption. Anyone engaged in corruption must be sidelined from political parties. They should be removed from holding any public office.
Sir governance should be for the society at large and not for any party. When the public feels that their elected representatives are governing for the public interest, then faith in politics will grow. This will ensure that people will increasingly take part in the election process.
Therefore, the need of the hour is quality politics. Public must feel that the governance is taking place in a transparent manner.
So the mainstream political parties, which have been recognized by the election commission, must reset their political agenda and make it more and more socially relevant.
In our country, when candidates are selected and election manifesto is prepared, we invariably think in a communal manner. Caste and religion become a crucial factor. When even candidates are selected on the basis of castes and religion people will lose faith. Quality of the candidates must become the decisive factor in their selection. Then the public interest in the election process can be brought back.
Sir, we can also think in terms of compulsory voting, like many other countries in the world. These countries have achieved hundred percentage voting. Sir, our country too must make voting compulsory.
Sir, a responsible government performs many a welfare activities for the citizen. We have the public distribution system, free rice distribution. From a child going to an anganwadi to a student studying in the university, are all beneficiaries of one or the other government schemes. The public exchequer spends crores of rupees for the citizen’s welfare. Therefore, it becomes mandatory for the citizens to play his role, by participating in the election process. So voting must be made compulsory. The mindset of our society must change.
It was Shri Rajiv Gandhi Ji, who had given voting rights to all citizens above the age of eighteen. Before that the voting age was twenty one. This was to encourage more youths to cast their votes.
Considering the voting pattern we have now and also the voting pattern in our local body elections. We can see that the young generation is reluctantly to cast their votes. If we have to awaken the interest of our youth, we must encourage value based politics, which aims at social welfare. Our intervention must serve to achieve this goal. I support this bill. Let me conclude by once again saying, that this is my first speech in Malayalam. My mother tongue Malayalam is now a recognized classical language. (…Inconclusive) 18.00 hrs HON. CHAIRPERSON: Do you want to conclude your speech or continue it next time?
SHRI T. N. PRATHAPAN(THRISSUR) : I am not concluding it. I would continue my speech, Sir. … (Interruptions)
HON. CHAIRPERSON: Okay. You may continue your speech when this Bill is taken up next time.
सभाकी कार्यवाहीसोमवार, 6दिसंबर, 2021को प्रात:11 बजे तक केलिए स्थगित कीजाती है ।
18.01 hrs The Lok Sabha then adjourned till Eleven of the Clock on Monday, December 6, 2021/Agrahayana 15, 1943 (Saka) INTERNET The Original Version of Lok Sabha proceedings is available on Parliament of India Website and Lok Sabha Website at the following addresses:
http://www.parliamentofindia.nic.in http://www.loksabha.nic.in LIVE TELECAST OF PROCEEDINGS OF LOK SABHA Lok Sabha proceedings are being telecast live on Sansad T.V. Channel. Live telecast begins at 11 A.M. everyday the Lok Sabha sits, till the adjournment of the House.
________________________________________________________________________________ Published under Rules 379 and 382 of the Rules of Procedure and Conduct of Business in Lok Sabha (Sixteenth Edition) __________________________________________________________________________________ * The sign + marked above the name of a Member indicates that the Question was actually asked on the floor of the House by that Member.
* Available in Master copy of Debate, placed in Library.
* Available in Master copy of the Debate, placed in Library.
* Not recorded.
* English translation of the speech originally delivered in Tamil.
* Not recorded.
** Speech was laid on the Table.
*Speech was laid on the Table.
*Laid on the Table ** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Published in the Gazette of India, Extraordinary, Part-II, Section-2, dated 03.12.2021.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Published in the Gazette of India, Extraordinary, Part-II, Section-2, dated 03.12.2021.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Published in the Gazette of India, Extraordinary, Part-II, Section-2, dated 03.12.2021.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Introduced with the recommendation of the President.
* Introduced with the recommendations of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* Published in the Gazette of India, Extraordinary, Part-II, Section-2, dated 03.12.2021.
* Published in the Gazette of India, Extraordinary, Part-II, Section-2, dated 03.12.2021.
* Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
** Introduced with the recommendation of the President.
* English translation of the speech originally delivered in Malayalam.