Lok Sabha Debates
Motion To Withdraw The Indian Post Office (Amentment) Bill, 1986. (Bill ... on 16 March, 2002
Title: Motion to withdraw The Indian Post Office (Amentment) Bill, 1986. (Bill withdrawan).
THE MINISTER OF PARLIAMENTARY AFFAIRS, MINISTER OF INFORMATION TECHNOLOGY AND MINISTER OF COMMUNICATIONS (SHRI PRAMOD MAHAJAN): Sir, I beg to move:
"That this House concurs in the recommendation of the Rajya Sabha that the Lok Sabha do agree to leave being granted by the Rajya Sabha to withdraw the Indian Post Office (Amendment) Bill, 1986, which was passed by the Houses of Parliament and returned by the President for reconsideration under the proviso to article 111 of the Constitution of India".
MR. DEPUTY-SPEAKER: Motion moved:
"That this House concurs in the recommendation of the Rajya Sabha that the Lok Sabha do agree to leave being granted by the Rajya Sabha to withdraw the Indian Post Office (Amendment) Bill, 1986, which was passed by the Houses of Parliament and returned by the President for reconsideration under the proviso to article 111 of the Constitution of India".
Shri Pawan Kumar Bansal wants to object to this. Shri Bansal, normally we do not allow any objection to withdraw the Bill. But I have given you permission. Please be short in your submission. … (Interruptions)
SHRI PAWAN KUMAR BANSAL (CHANDIGARH): Sir, I have given notice seeking permission to speak on Item No.3.
At the outset, I would like to submit that there is an apparent contradiction.… (Interruptions)
MR. DEPUTY-SPEAKER: Now, Shri Bansal.
SHRI PAWAN KUMAR BANSAL : Sir, a discrepancy has been pointed out in the earlier statement. The same is the case with the statement made by the hon. Minister for Communications and Information & Technology. There is an apparent contradiction between paras 3 and 4. In para 3, he is referring to the need to bring up certain salutary changes in the Bill, which was introduced in 1986. While in para 4, it only says that the Indian Post Office (Amendment) Bill, 2002 only seeks to provide for registration of courier services. I would like to know from you as to what is the intention of the Government about this. Is this only a mistake here or is that all that the Government is wanting to do?
Again, in the last para, where they are trying to overcome this mistake, they only say that amendments now proposed are provisional. " Provisional" is something of a temporary nature. I would only like the Minister to clarify this point. … (Interruptions) Is this how the Government should function? … (Interruptions)
This should not be treated in a casual manner. … (Interruptions)
SARDAR BUTA SINGH (JALORE): The Minister should correct the mistake. … (Interruptions)
SHRI PRAMOD MAHAJAN: Your mistake is corrected yesterday. … (Interruptions)
MR. DEPUTY-SPEAKER: We are now in the next item, Shri Akhilesh Singh.
Nothing will go on record.
(Interruptions)* कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : उपाध्यक्ष महोदय, मिट्टी का तेल गरीब आदमी इस्तेमाल करता है। आज भी देश की आधी जनसंख्या को बिजली की सुविधा उपलब्ध नहीं है और वह मिट्टी के तेल पर निर्भर है। इसलिए मिट्टी के तेल पर बढ़े हुए दाम वापस लेने का काम करें।…( व्यवधान)
* Not Recorded SHRI PRAMOD MAHAJAN: Mr. Deputy-Speaker, Sir, the Indian Post Office (Amendment) Bill, 1982 was introduced in the Seventh Lok Sabha. That Lok Sabha was dissolved and so the Bill lapsed. In 1986, another Amendment Bill was introduced. That was passed by both the Houses of Parliament, but unfortunately it could not get the assent of the hon. President and he returned it back to the Rajya Sabha under article 111 of the Constitution. It remained there for the last 12 years or so. Now, the Government is intending to bring about a comprehensive amendment to the Indian Post Office Act which is more than 100 years old.
SHRI BASU DEB ACHARIA (BANKURA): When are you bringing that?
SHRI PRAMOD MAHAJAN: Very soon, if you allow me to bring.
The new bill is referred here just as a framework and these are not the details of the Bill because the Bill has not yet been introduced. It is with the Cabinet and the moment the Cabinet approves, it will be introduced in the House. This Statement of Reasons for Withdrawal gives the Members only a sketch of what the new Bill is likely to be. So, while withdrawing the Bill, the Government is explaining as to what the new Bill is likely to be, but it will take a final shape only after the Cabinet approves it. Then, it will be introduced here in this Session itself. As I said, the Bill being a comprehensive one, definitely it will go to the Standing Committee for its opinion and thereafter we will pass it. So, the things mentioned here are meant to give just a sketch because when I introduce the Bill, somebody will ask me whether a new Bill is coming up. Therefore, I am just giving a sketch of the new Bill. I will introduce the Bill when it is approved by the Cabinet. Before that, I have to withdraw this Bill.
MR. DEPUTY-SPEAKER: The question is:
"That this House concurs in the recommendation of the Rajya Sabha that the Lok Sabha do agree to leave being granted by the Rajya Sabha to withdraw the Indian Post Office (Amendment) Bill, 1986, which was passed by the Houses of Parliament and returned by the President for reconsideration under the proviso to article 111 of the Constitution of India".
The motion was adopted.
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