Lok Sabha Debates
Regarding Auction Of 2 G Spectrum Licenses. on 6 May, 2010
Title: Regarding auction of 2 G Spectrum licenses.
MADAM SPEAKER: Now Mr. M. Thambidurai to speak.
… (Interruptions)
SHRI T.R. BAALU (SRIPERUMBUDUR): Madam, I am on point of order.… (Interruptions) MADAM SPEAKER: Baaluji, there is no point of order during ‘Zero Hour’. SHRI T.R. BAALU : Madam, he is going to make an allegation against a Minister… (Interruptions) MADAM SPEAKER: Let us hear him first. I will not allow any allegation to be made. … (Interruptions)
MADAM SPEAKER: Here, he will not be allowed to make any allegations. … (Interruptions)
MADAM SPEAKER: Dr. Thambidurai, do not make any allegations.
… (Interruptions)
DR. M. THAMBIDURAI (KARUR): I am not making any allegations. I am bringing the facts before the House. First of all, I want to thank you for giving me this opportunity to raise an urgent matter. Many times I tried to raise this matter in the House but now I have got the chance. Madam, as you know very well our Finance Minister presented a Budget of nearly Rs.11.5 lakh crore for this year. I want to bring to your kind notice how our Exchequer is losing the money. During 2007-08, when 2G spectrum allocation was made, this country lost Rs.1 lakh crore. This is our money… (Interruptions) MADAM SPEAKER: Do not make any personal allegation.
… (Interruptions)
DR. M. THAMBIDURAI : I am giving the facts… (Interruptions)
MADAM SPEAKER: No personal allegation to be made.
… (Interruptions)
MADAM SPEAKER: Dr. Thambiduraiji, you are a very senior Member. Please ensure there is no personal allegation. … (Interruptions)
MADAM SPEAKER: Please do not get so agitated. Why are you getting so agitated? … (Interruptions)
DR. M. THAMBIDURAI : Madam, the C&AG has also said in its report that nearly Rs.26,000 crore have been lost because of the unfairness and the wrong doings by this Ministry at that time… (Interruptions) SHRI T.R. BAALU : Madam, the C&AG report has already been replied… (Interruptions) DR. M. THAMBIDURAI : I would also submit that because of that the CBI was ordered to investigate the 2G spectrum allocation by the CVC in October, 2009 after it found gross and blatant violations in the allocation of 2G spectrum by...* The CVC said Shri Raja’s allotment of first-come-first-served, that also at a cheap rate is not acceptable… (Interruptions) That might have been the norm nine years ago… (Interruptions) SHRI T.R. BAALU : Sir, he has not done anything wrong… (Interruptions) DR. M. THAMBIDURAI : The CVC found criminal conspiracy and blatant violation in change of cut off date from October 1, 2007 to September, 2001. Upon CVC’s order, the CBI registered a FIR under Section 120B of the CrPc and also under Prevention of Corruption Act on October 21, 2009… (Interruptions) SHRI T.R. BAALU : It was not against the Minister… (Interruptions) DR. M. THAMBIDURAI : These are all facts. I am not making any allegation… (Interruptions) Let him deny it that is a different matter… (Interruptions) The CBI started raids and there are so many documents with the CBI and this aspect has to be taken into consideration… (Interruptions) The CBI interrogated many persons ...* … (Interruptions) But till now no arrest has taken place… (Interruptions) SHRI T.R. BAALU : Madam, he has to substantiate this… (Interruptions) He is making a wild allegation… (Inte rruptions) MADAM SPEAKER: Please do not make any allegation against the Minister. … (Interruptions)
DR. M. THAMBIDURAI : Madam, the Delhi High Court has also observed that the policy adopted by the Minister is not correct and therefore… (Interruptions) MADAM SPEAKER: You have made your point and you may now conclude.
… (Interruptions)
SHRI T.R. BAALU : Madam, he has to substantiate that aspect of the `benami companies’… (Interruptions) DR. M. THAMBIDURAI : Madam, the country has lost rupees one lakh crore. We do not know where that money has gone… (Interruptions) This is poor man’s money and that has to be spent for the development of the nation… (Interruptions) It is a very serious matter… (Interruptions) SHRI T.R. BAALU : Madam, you may please go through the records… (Interruptions) MADAM SPEAKER: Nobody, except Dr. Thambidurai, is allowed to speak. Nothing, except what is being said by Dr. Thambidurai, will go on record. (Interruptions) …* DR. M. THAMBIDURAI : Madam, I am not making any allegation. I am only stating facts… (Interruptions) Even the CBI officer who conducted the enquiry and headed the team… (Interruptions) MADAM SPEAKER: Please conclude now.
… (Interruptions)
DR. M. THAMBIDURAI : Madam, I have not finished. I am only placing the facts… (Interruptions) Please allow me to speak… (Interruptions) CBI Officer, Shri Vineet Agarwal has been transferred. The Court had given a direction that whenever an investigation is going on, the officer must not be transferred, but he has been transferred… (Interruptions) He has to be retained… (Interruptions) ...* SHRI T.R. BAALU : This is a wild allegation … (Interruptions)
MADAM SPEAKER: Allegations will not go on record.
… (Interruptions)
DR. M. THAMBIDURAI : Madam, I demand a statement from the hon. Prime Minister about the progress of the investigations by the CBI and also request… (Interruptions) to take action… (Interruptions) MADAM SPEAKER: Nothing will go on record.
(Interruptions) … ** MADAM SPEAKER: I would like to inform the hon. Members that I shall go through the records and if there is anything objectionable, it shall not form part of the records. … (Interruptions)
DR. M. THAMBIDURAI : Madam, I have not made any allegation. I am only bringing the matter to the notice of the Government… (Interruptions) I would like to request the Government to take this matter seriously and keep the appointment of Shri Raja as Minister in abeyance for some time till the investigations are over… (Interruptions) We also want a JPC to discuss this matter … (Interruptions) MADAM SPEAKER: If the House agrees, we may skip the Lunch Hour.
… (Interruptions)
MADAM SPEAKER: What is going on in the House?
… (Interruptions)
DR. M. THAMBIDURAI : Madam, we want a JPC to be constituted to look into the whole matter.… (Interruptions) 13.00 hrs. DISCUSSION UNDER RULE 193 Need to play down specific parameters from conducting the Census, 2011 – Cont. MADAM SPEAKER: The House will now take up item No. 24. Shri Ananth Kumar may continue his speech. … (Interruptions)
MADAM SPEAKER: Shri Ananth Kumar is not present. Shri Mulayam Singh Yadav may speak now. … (Interruptions)
श्री मुलायम सिंह यादव (मैनपुरी): महोदया, सदन के दो माननीय सदस्य…( व्यवधान) अध्यक्ष महोदया : आप नियम 193 के अधीन विषय पर बोलिये।
…( व्यवधान)
श्री मुलायम सिंह यादव: अनशन पर बैठे हुए हैं।…( व्यवधान)
अध्यक्ष महोदया: आप नियम193 के अधीन विषय पर बोलिये।
…( व्यवधान)
श्री मुलायम सिंह यादव:वहां पानी नहीं है। पीने के पानी के लिए सरकार इंतजाम करे।...( व्यवधान) अध्यक्ष महोदया: मुलायम सिंह जी, जनगणना पर बोलिये।
…( व्यवधान)
श्री मुलायम सिंह यादव: वहां पर पूरे नाले, तालाब, टयूबवेल आदि में पानी का स्तर नीचे चला गया है।...( व्यवधान) अध्यक्ष महोदया: आप जनगणना पर बोलिये।
…( व्यवधान)
श्री मुलायम सिंह यादव: वहां पीने का पानी नहीं है।...( व्यवधान)
अध्यक्ष महोदया: आप जनगणना पर बोलिये।
…( व्यवधान)
अध्यक्ष महोदया: नियम193 पर बोलिये।
…( व्यवधान)
श्री मुलायम सिंह यादव: वहां के दोनों माननीय सदस्य अनशन पर बैठे हुए हैं।...( व्यवधान) अध्यक्ष महोदया: नियम193 पर बोलिये।
…( व्यवधान)
श्री मुलायम सिंह यादव: वहां के जो लोग हैं, वे पानी के अभाव में मर जायेंगे। महोदया, आप सरकार से वहां पानी का इंतजाम करने के लिए कहें।...( व्यवधान) MADAM SPEAKER: The House stands adjourned to meet at 2 p.m. 13.02 hrs. The Lok Sabha then adjourned till Fourteen of the Clock.
14.02 hrs. The Lok Sabha re-assembled at Two Minutes past Fourteen of the Clock. (Mr. Deputy-Speaker in the Chair)