Lok Sabha Debates
Discussion On The Government Of Union Territories And The Government Of National ... on 3 May, 2005
> Title: Discussion on the Government of Union Territories and the government of National Capital Territory of Delhi (Amendment) Bill, 2005. (Bill passed).
14.52 hrs. GOVERNMENT OF UNION TERRITORIES AND THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) BILL,2005 MR. DEPUTY-SPEAKER: Now, we will take up Item No. 12. Shri S. Regupathy.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI S. REGUPATHY): I beg to move :
“That the Bill further to amend the Government of Union Territories Act, 1963 and to amend the Government of National Capital Territory of Delhi Act, 1991, be taken into consideration.” Mr. Speaker, Sir, the Constitution (Eighty-fourth Amendment) Act, 2001 has extended the constitutional embargo on undertaking fresh delimitation of electoral constituencies up to the year 2026 and has simultaneously provided for undertaking the readjustment and rationalization of electoral constituencies, including those reserved for the Scheduled Castes and the Scheduled Tribes, based on the population figures for the year 1991 without affecting the number of seats allocated to the States in the Legislative Bodies. The Constitution (Eighty-seventh Amendment) Act, 2003 provides for the readjustment and rationalization of electoral constituencies, including those reserved for the Scheduled Castes and the Scheduled Tribes, based on the population figures for the year, 2001.
The Amendment Bill seeks to amend the provisions of the Government of Union Territories Act, 1963 in respect of Pondicherry and the Government of National Capital Territory of Delhi Act, 1991 to be in line with the amendments made to the Constitution by the Constitution (Eighty-fourth Amendment) Act, 2001 and the Constitution (Eighty-seventh Amendment) Act, 2003.
Now Sir, I beg to move that the Government of Union Territories and the Government of National Capital Territory of Delhi (Amendment) Bill, 2005 relating to delimitation of electoral constituencies with respect to the Union territories of Pondicherry and NCT of Delhi be taken into consideration.
MR. DEPUTY-SPEAKER: Motion moved :
“That the Bill further to amend the Government of Union Territories Act, 1963 and to amend the Government of National Capital Territory of Delhi Act, 1991, be taken into consideration.” Shri Girdhari Lal Bhargava to move his Amendment. He is not present.
Shri Sandeep Dikshit.
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MR. DEPUTY-SPEAKER: Shri Ajay Maken - not present.
Shri C.K. Chandrappan.
SHRI C.K. CHANDRAPPAN (TRICHUR): Sir, this Bill is brought to achieve a very limited purpose of effecting delimitation of constituencies in Delhi. As it does not fall within the purview of the Constitution (Eighty-fourth Amendment) Act, 2001 and the Constitution (Eighty-seventh Amendment) Act, 2003, this Bill seeks to amend the Government of Union Territories Act, 1963 and the Government of National Capital Territory of Delhi Act, 1991. I support the purpose of the Bill, but I take this opportunity to know from the Minister to what extent the work of delimitation has progressed and whether he will be able to assure this House that the future elections to the State Assemblies will take place on the basis of the present exercise that is going on because I understand that only in few States, the work of Delimitation Commission is now progressing. In the year 2006, there are four or five State Assemblies that will go to elections - Kerala, West Bengal, probably Tripura and also Tamil Nadu[reporter23] .
Will the elections in these States be based on the present delimitation exercise, which is going on?
Secondly, I do not know how the Government will solve the problem about which the friend from Delhi was mentioning just now in the House. He was saying that the population increase in this metropolitan city is about 46 per cent. It means, there is an increase of almost 50 per cent in the population, and the present delimitation will only delimit the constituencies on the basis of the existing population. The number of seats, as I understand, is not going to be increased. It means that very unwieldy constituencies will be created. Perhaps, adjustments will be made in such a way that the present unwieldy constituencies will be readjusted a little to make some marginal changes in it. But the constituencies will be much bigger in size -- in terms of population -- than the constituencies elsewhere in the country. I find that this amendment does not bring any solution to this problem.
The hon. Member who spoke before me was also mentioning about the issue of urbanisation. I feel that more employment facilities should be made available in the State and in the villages around Delhi if the fast-paced urbanisation has to be stopped. If this objective is achieved, then the people will not migrate to the cities looking for better facilities, and better employment opportunities for a reasonable survival. If it is not provided in the States nearby, then it will become a very big problem. It is not only the case of Delhi, but this problem is being faced by all the mega-cities in the country. They are reaching a point of explosion, and it would create a big problem for all of us.
I was recently reading an article in the Press saying that the Indian cities are becoming the biggest metropolitan cities in the world. It is not something about which we should be very proud of. It only shows that the rural life is miserable and is unattractive, and the people are migrating to cities craving for better opportunities and facilities. Probably, they are running after a mirage thinking that life will be better in the cities. The life in the cities, as it is today, does not provide a better opportunity or a better quality of life.
I do not want to discuss this issue further in this context, but it is an important issue with regard to the cities where the delimitation is proposed. I would like to know from the hon. Minister whether the Government is thinking on these lines to improve the conditions around the city. If this measure is taken, then the issue of urbanisation will not become a serious threat to us. Secondly, are the elections -- which are going to take place in the country -- going to be based on the present delimitation exercise, which is going on?
SHRI HANNAN MOLLAH (ULUBERIA): Thank you, hon. Deputy-Speaker, Sir. This is a very simple Bill. There is nothing much to say on it because the two amendments, namely, the 84th Constitutional Amendment Act 2001, and 87th Constitutional Amendment Act 2003 set two directions. It states that there will be no increase of seats up to the year 2026, and consequently, there should be even distribution of seats among the existing number of constituencies, during this period, to face the growing population in every State and Union Territory[ak24] .
These two directions are being implemented in various States, besides reserving seats for the Scheduled Castes and Scheduled Tribes so that they can get proper representation. The same thing is to be implemented in the case of Delhi and Pondicherry, and that is the purpose of this Amendment. I support this Amendment. We have to pass this Amendment to enable the proper conduct of electoral process in Delhi and Pondicherry.
The only thing I would like to mention is that population in the National Capital Territory of Delhi has increased substantially. This has been mentioned by the two earlier speakers that it is growing very fast. This is happening due to migration. This migratory nature creates an uncertainty as to whether they will be voters next year. It is because of the fact that they will be voters here in one year and next year they may migrate to some other place. This migratory nature of the voters is causing a problem and that should be taken care of.
Secondly, the area also should be taken into account. In Delhi, I have seen that there are certain constituencies where more than three lakh population is there, and there are certain constituencies where one lakh or around one lakh population is there. The minimum or the optimum level of the population size should be around two lakhs. To bring them more or less at par, these changes will have to be effected at various places.
As you know in other States, the national parties are represented in the Delimitation Committee. In Delhi, I think, only Congress and BJP are represented in the Delimitation Committee, and other national parties do not have any representation in that. Therefore, recognised national political parties, like the CPI (M), CPI, SP and BSP, should have representation in the Committee. Of course, those two parties will do their job, but still, there will remain some apprehension that things may not be worked out properly. I think, this matter should be considered, and I would request the Government to give a thought to it.
These two things, that is, equity of size and voters of the constituency, should be kept in mind and you should see as to how it could be done conveniently. Secondly, recognised national parties should be involved in the delimitation process in these two States of NCR Delhi and Pondicherry. The Government should keep these things in mind.
With these words, I support the Amendment Bill.
PROF. M. RAMADASS (PONDICHERRY): Hon. Deputy-Speaker, Sir, as a Member representing the Union Territory of Pondicherry, I wholeheartedly support the Government of Union Territories and the Government of National Capital Territory of Delhi (Amendment) Bill brought by the hon. Minister of State for Home, Shri Regupathy. I support this Amendment Bill. This will place the Union Territory of Pondicherry at par with the rest of the country. When all the States are undergoing the process of delimitation, the Union Territory of Pondicherry or the National Capital Territory of Delhi cannot remain in isolation[R25] .
Therefore, it brings uniformity between the Union Territories and the States and hence we support the amendment to the Bill. At the same time, I would like to bring to the notice of the hon. Minister of Law and Justice, who is present here, one important issue pertaining to the Union Territory of Pondicherry.
The Delimitation Commission has completed its exercise as far as the Union Territory of Pondicherry is concerned. We understand that the Commission has informed the Ministry of Law and Justice, the hon. President, and the Legislative Assembly of the Union Territory of Pondicherry also, but we do not know from which date this delimitation exercise will come into force. As hon. Member Shri Chandrappan has asked whether it will come into force from the next Assembly Elections or not. It has to be known to the people of Pondicherry.
The second issue which I would like to bring to the notice of all concerned here is that the Union Territory of Pondicherry has been making great strides both in the economy as well as in the society. The Union Territory of Pondicherry is today one of the most urbanised regions in the country. To give you the figures of the 2001 Census, this is the fourth highly urbanised area in the country. The population of this Territory, which was just 3.69 lakhs in 1961, has escalated to 9.07 lakhs. However, the number of constituencies still remain constant. The population has trebled in the last 30-40 years but the number of constituencies remains constant at 30. This has created a lot of problems of representation of the people. Of course, it is not within the reach of the Minister or the reach of the people, but the feeling of the people of Pondicherry is that the number of Assembly constituencies must be increased in proportion to the growth of population.
Therefore, if you put an embargo on 30 seats as decided when the population was 3.69 lakhs and the population according to the 2001 Census is 9.07 lakhs, there is no parity and there is no justice. Therefore, if it is possible, the number of constituencies in the Union Territory of Pondicherry must be increased.
Another peculiar characteristic of the Union Territory of Pondicherry is that it is geographically isolated. The capital of the Union Territory of Pondicherry is Pondicherry. The other region Karaikal is far away - 154 kilometres away - from the city. Mahe, which is located in Kerala, is 890 kilometres away from Pondicherry. Yanam, enclaved in Andhra Pradesh, is again 800 kilometres away from Pondicherry. Therefore, all the four regions are highly scattered and there should be due representation to them. The delimitation exercise carried out by the Delimitation Commission of India has changed a number of constituencies in each one of these regions. The Hon. Minister of Law and Justice is keenly listening to what I say. He should be able to do something about it.
15.23 hrs. (Shri Varkala Radhakrishnan in the Chair) Till the Delimitation Exercise, Karaikal had six representatives. Today, it is reduced to five. Mahe region, which is in Kerala, which had two representatives, will now have only one. Yanam will have the status quo on the number of seats. Pondicherry will have 23 constituencies. Therefore, this has created a lot of heartburning among the people. The number of representatives in Karaikal now, with all the development attached to the Members of the Legislative Assembly, has now come down from six to five. Therefore, if it is within the reach of the Ministry of Law and Justice, I would request the hon. Minister on behalf of the people of Pondicherry that the status quo should be maintained. If you say that the number of seats should remain constant, it should be applicable to the region-wise number of seats also. If the total seats in Pondicherry must be 30, then the total number of seats which were existing in Karaikal, that is six, must remain six. If the number of seats in Mahe was two, that must also be kept intact. That would only bring about social justice to the people.
Therefore, I would recommend to the Government that the number of seats in the Union Territory of Pondicherry must be increased because nowhere in the country the demographic growth has been as phenomenal as in the Union Territory of Pondicherry. While the national growth rate is only 2.1 per cent per annum, the growth rate of Pondicherry is about 2.5 per cent, which existed for the country as a whole in 1951. Therefore, it should be done.
The delimitation exercise that is carried out is sound in several respects. For example, the number of SC constituencies which existed earlier remained the same and it bears a proportion to the representation of the SC population to the total population[KMR26] .
Therefore, it is accepted by the people. Therefore, the Delimitation Constituencies has done a good job to Pondicherry. I would say that if some more amendments can be brought to the Union Territory Act of Pondicherry, 1963, it would serve better the political process of the Union Territory of Pondicherry.
With these few words, I wholeheartedly support the amendment brought by the hon. Minister of State in the Ministry of Home Affairs.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI S. REGUPATHY): Hon. Chairman, Sir, I would like to thank all the hon. Members who have supported this Bill. First of all, I want to say that the amendment is only for a limited purpose.
The Constitution (Eighty-fourth Amendment) Act, 2001 has further extended the Constitutional embargo on fresh allocation of seats consequent upon the completion of each census up to the year 2026 A.D. It simultaneously provides for undertaking readjustment and rationalisation of electoral constituencies, including those reserved for the Scheduled Castes and the Scheduled Tribes, based on the population census for the year 1991 without affecting the overall number of seats allocated to the States in the Legislative Bodies. So, without disturbing the existing seats, this amendment is carried out regarding the Scheduled Castes and the Scheduled Tribes.
Articles 81 and 82 of the Constitution provide for readjustment of seats in Parliament and article 170 in respect of Legislative Assemblies in the States on the basis of population.
The Constitution (Eighty-seventh Amendment) Act, 2003 provides for undertaking readjustment and rationalisation of electoral constituencies, including those reserved for the Schedule Castes and the Scheduled Tribes based on the population census for the year 2001. This exercise, however, does not affect the overall number of seats allocated to the States and Union Territories in the Legislative Bodies.
Regarding the specific query from the hon. Member, Shri Chandrappan, I would like to state that the Delimitation Commission has been constituted by the Ministry of Law and Justice which has taken up the work of delimitation. I hope it will complete its exercise well in time. Only then can I say as to whether it will be made applicable for the coming elections or not. … (Interruptions) The work is going on. … (Interruptions)
SHRI C.K. CHANDRAPPAN : Sir, I want to seek a clarification. The hon. Minister said that the Delimitation Commission would complete its work well in time. That we all know. There are elections for State Assemblies in the coming year. I would like to know as to whether these elections would be based on the report submitted by the Delimitation Commission.
SHRI S. REGUPATHY: There are elections for the State Assemblies in 2006. If the delimitation process is completed well in time, then it will … (Interruptions) The delimitation process is going on. … (Interruptions)
MR. CHAIRMAN : Delimitation of constituency is going on in the country as a whole, both for Parliamentary and State Assembly constituencies, and the report of the Delimitation Commission will be completed.
SHRI S. REGUPATHY: The Law Department is doing the work on delimitation. … (Interruptions) We cannot commit a date. I can only say that it will submit the report well in time. … (Interruptions)
SHRI C.K. CHANDRAPPAN : Will the exercise being carried out by the Delimitation Commission be fruitless? There is a spell of elections to the State Assemblies which would take place in the next year or a year after. If the delimitation work is over insofar as those States are concerned, will you make a commitment that you would hold the elections on the basis of the report of the Delimitation Commission? … (Interruptions)
SHRI S. REGUPATHY: How can I make that commitment? The Department of Law and Justice has constituted a Commission and it is doing its job. We expect that it would complete its exercise well in time. … (Interruptions)
MR. CHAIRMAN: The Eighty-seventh amendment to the Constitution is specific that the number of constituencies will not change because of population as family planning is not implemented properly.
… (Interruptions)
MR. CHAIRMAN: Will the same be made applicable to the Union Territories also?
SHRI S. REGUPATHY: Yes, Sir[cmc27] .
With a view to fall in line with the 84th and the 87 Constitutional Amendments, amendments are required in the Government of Union Territories Act, 1963 and the Government of NCT of Delhi Act, 1991.
I come to the existing provisions of the Government of Union Territories Act, 1963. Sub-section (5) of section 3 of the Government of Union Territories Act, 1963 provides as follows: The number of seats reserved for the Scheduled Castes or the Scheduled Tribes in the Legislative Assembly of the Union Territory under sub-section (4) shall bear as nearly as may be, the same proportion to the total number of seats in the Assembly as the population of the Scheduled Castes in the Union Territory or of the Scheduled Tribes in the Union Territory, as the case may be, in respect of which seats are so reserved, bears to the population of the Union Territory.
gÉÉÒ ®PÉÖxÉÉlÉ ZÉÉ (¤ÉäÉÊiɪÉÉ) : ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, àÉÉxÉxÉÉÒªÉ BÉEÉxÉÚxÉ àÉÆjÉÉÒ VÉÉÒ £ÉÉÒ ªÉcÉÆ ¤Éè~ä cé* càÉ ÉʤÉcÉ® ºÉä +ÉÉiÉä cé* ÉʤÉcÉ® àÉå ÉÊ´ÉvÉÉxÉ ºÉ£ÉÉ BÉEÉ SÉÖxÉÉ´É cÖ+ÉÉ* ´ÉcÉÆ BÉE¤É iÉBÉE bÉÒÉÊãÉÉÊàÉ]ä¶ÉxÉ BÉE®åMÉä, SÉÚÆÉÊBÉE +É£ÉÉÒ iÉBÉE ´ÉcÉÆ BÉEä ºÉnºªÉÉå xÉä ¶É{ÉlÉ £ÉÉÒ xÉcÉÓ ãÉÉÒ cè* =xÉBÉEÉä nںɮÉÒ ÉÊBÉEºÉÉÒ cèÉʺɪÉiÉ ºÉä £ÉÉÒ ªÉcÉÆ ¤ÉÖãÉɪÉÉ xÉcÉÓ VÉÉiÉÉ cè* =ºÉàÉå VÉÉä {ÉÖ®ÉxÉä ºÉƺÉn ºÉnºªÉ cé ´Éä iÉÉä +ÉÉ VÉÉiÉä cé ãÉäÉÊBÉExÉ ÉÊ´ÉvÉÉxÉ ºÉ£ÉÉ BÉEä VÉÉä xÉA ºÉnºªÉ cé, ´Éä xÉcÉÓ +ÉÉ {ÉÉiÉä cé* =xÉBÉEÉä ¶É{ÉlÉ xÉcÉÓ ÉÊnãÉÉxÉä BÉEä BÉEÉ®hÉ ªÉc ÉκlÉÉÊiÉ ¤ÉxÉÉÒ cÖ<Ç cè* <ºÉÉÊãÉA ÉʤÉcÉ® BÉEä ¤ÉÉ®ä àÉå BÉEÉä<Ç º{É] ÉÊxÉhÉÇªÉ BÉE¤É iÉBÉE cÉäMÉÉ, BÉDªÉÉ BÉEÉä<Ç ´ÉɪÉÉ àÉÉÒÉÊbªÉÉ ÉÊxÉBÉEÉãÉåMÉä ÉÊVɺɺÉä ÉÊBÉE ´Éä {ÉÉÉÌ]ÉʺÉ{Éä] BÉE® ºÉBÉEå? SÉÖxÉÉ´É +ÉɪÉÉäMÉ BÉEÉ VÉÉä |É{ÉÉäWÉãÉ ¤ÉxÉÉ cÖ+ÉÉ lÉÉ ÉʤÉcÉ® BÉEä ¤ÉÉ®ä àÉå, =ºÉàÉå +ÉÉ{ÉxÉä MÉÆMÉÉ BÉEä <ºÉ {ÉÉ® +ÉÉè® =ºÉ {ÉÉ® BÉEÉä VÉÉä½ ÉÊnªÉÉ lÉÉ, VÉÉä ÉÊcº]ÉìÉÊ®BÉE ºlÉÉxÉ lÉÉ* ABÉE BÉEÉÊàɶxÉ®ÉÒ àÉÖÆMÉä® lÉÉÒ, ÉÊVɺɺÉä ºÉÉiÉ ÉÊVÉãÉä ¤ÉxÉä +ÉÉè® àÉÖÆMÉä® BÉEÉä c]É ÉÊnªÉÉ +ÉÉè® ¤ÉäMÉÚºÉ®ÉªÉ àÉå ÉÊàÉãÉÉ ÉÊnªÉÉ MɪÉÉ* àÉé VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE =ºÉBÉEä ¤ÉÉ®ä àÉå BÉEÉä<Ç ÉÊ´ÉSÉÉ® BÉE®åMÉä ªÉÉ xÉcÉÓ? ÉÊnããÉÉÒ +ÉÉè® {ÉÉÆÉÊbSÉä®ÉÒ iÉÉä +ÉÉ{É BÉE® ®cä cé, +ÉSUÉÒ ¤ÉÉiÉ cè, ãÉäÉÊBÉExÉ ÉʤÉcÉ® VÉèºÉä ¤É½ä ®ÉVªÉ BÉEÉ £ÉÉÒ bÉÒÉÊãÉÉÊàÉ]ä¶ÉxÉ cÉä VÉÉxÉÉ SÉÉÉÊcA iÉÉÉÊBÉE SÉÖxÉÉ´É ºÉàÉªÉ {É® BÉE®xÉä àÉå ºÉÖÉÊ´ÉvÉÉ ÉÊàÉãÉä* SHRI S. REGUPATHY: It is not a question of a big State or a small State. For the purpose of delimitation, seats will not be increased. Same seats allocated for the each State will be in force.
MR. CHAIRMAN : Rationalization and re-adjustment is done on the basis of the existing population. That is the only thing.
… (Interruptions)
SHRI S. REGUPATHY: Similarly, section 43E of the Government of Union Territories Act, 1963, is required to be amended.
gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, àÉÉxÉxÉÉÒªÉ ºÉnºªÉ gÉÉÒ ®PÉÖxÉÉlÉ ZÉÉ BÉEä |ɶxÉ BÉEÉ VÉ´ÉÉ¤É xÉcÉÓ +ÉɪÉÉ cè* àÉÉxÉxÉÉÒªÉ ºÉnºªÉ xÉä vªÉÉxÉ +ÉÉBÉßE] BÉE®ÉªÉÉ lÉÉ ÉÊBÉE bÉÒÉÊãÉÉÊàÉ]ä¶ÉxÉ BÉEÉÒ VÉÉä ºÉÉÊàÉÉÊiÉ ¤ÉxÉÉÒ lÉÉÒ …( BªÉ´ÉvÉÉxÉ) MR. CHAIRMAN: This is a very simple thing. Only some figures are changed and it is made in conformity with the 1997 amendment. There is nothing to worry about it. This is a very small amendment. Please sit down.
gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É : ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, bÉÒÉÊãÉÉÊàÉ]ä¶ÉxÉ BÉEÉÒ VÉÉä ºÉÉÊàÉÉÊiÉ ¤ÉxÉÉÒ lÉÉÒ, =ºÉBÉEä ºÉnºªÉ ºÉÉƺÉn +ÉÉè® ÉÊ´ÉvÉɪÉBÉE cÉäiÉä cé* ºÉÉƺÉn iÉÉä =ºÉ ºÉÉÊàÉÉÊiÉ àÉå {ÉcÖÆSÉ VÉÉiÉä cé, ãÉäÉÊBÉExÉ SÉÚÆÉÊBÉE ÉʤÉcÉ® àÉå ºÉnºªÉÉå xÉä +É£ÉÉÒ ¶É{ÉlÉ £ÉÉÒ xÉcÉÓ ãÉÉÒ cè, ´Éä <ºÉ ºÉÉÊàÉÉÊiÉ àÉå xÉcÉÓ +ÉÉ {ÉÉiÉä cé* …( BªÉ´ÉvÉÉxÉ) gÉÉÒ ®PÉÖxÉÉlÉ ZÉÉ : àÉÆjÉÉÒ VÉÉÒ VÉ´ÉÉ¤É iÉÉä nåMÉä ÉÊBÉE cÉäMÉÉ ªÉÉ xÉcÉÓ cÉäMÉÉ? …( BªÉ´ÉvÉÉxÉ) SHRI S. REGUPATHY: It is not about the whole country. It is only about New Delhi and Pondicherry. … (Interruptions)
MR. CHAIRMAN: You please address the Chair.
SHRI S. REGUPATHY : Section 43E says: “Notwithstanding anything contained in sections 38 to 43D (both inclusive), until the relevant figures for the first census taken after the year 2000 have been published, it shall not be necessary to readjust the division of each Union Territory into territorial constituencies and any reference to the ‘latest census figures’ in this part shall be construed as a reference to the 1971 census figures.” Amendment to the section will read as under. For the figures “2000”, the figures “2026” shall be substituted; and for the figures “1971”, the figures “2001” shall be substituted. Besides, with the enactment of the Delimitation Act, 2002, the references made to the Delimitation Commission Act, 1962 under section 38 of the Government of Union Territories Act, 1963 shall be substituted as references to the Delimitation Act, 2002.
Now I come to the amendment to the Government of National Capital Territory Act, 1991. The existing provision of sub-section (3) of section 3 of the Government of National Capital Territory of Delhi Act, 1991, provides that seats shall be reserved for the Scheduled Castes in the Legislative Assembly, and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats in the Assembly as the population of the Scheduled Castes in the capital bears to the total population of the capital and the provisions of article 334 shall apply to such reservation[p28] .
The amended proviso to Explanation will read as under:-
“Provided that the reference in this Explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year 2026 have been published, be construed as a reference to the 2001 census.” The purpose of the proposed amendments is to bring the provisions of these Acts in conformity with the Constitutional provisions in regard to delimitation.
MR. CHAIRMAN : Thank you. After all, a simple matter you have dealt with a protracted statement.
Now, the question is:
“That the Bill further to amend the Government of Union Territories Act, 1963 and to amend the Government of National Capital Territory of Delhi, 1991, be taken into consideration. ” The motion was adopted.
MR. CHAIRMAN: Now, the House will take up clause by clause consideration of the Bill.
The question is:
“That clauses 2 to 5 stand part of the Bill. ” The motion was adopted Clauses 2 to 5 were added to the Bill.
Clause 1 Enacting Formula and the long Title were added to the Bill.
MR. CHAIRMAN: The Minister may now move that the Bill be passed.
SHRI S. REGUPATHY: I beg to move:
“That the Bill be passed. ” MR. CHAIRMAN: The question is:
“That the Bill be passed. ” The motion was adopted.
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