Lok Sabha Debates
Motion Regarding Expulsion Of Shri Babubhai K. Katara From Membership Of Lok Sabh ... on 21 October, 2008
> Title: Motion regarding Expulsion of Shri Babubhai K. Katara from Membership of Lok Sabha.
THE MINISTER OF EXTERNAL AFFAIRS (SHRI PRANAB MUKHERJEE): Sir, I beg to move the following:--
“That this House having taken note of the Third Report of the Committee to Inquire into Misconduct of Members of Lok Sabha, accepts the findings of the Committee that Shri Babubhai K. Katara has committed an act of grave misconduct which has brought disrepute to and maligned the image of entire fraternity of legislators and resolves that he may be expelled from the membership of the Fourteenth Lok Sabha. ”[H5] [r6] Mr. Speaker, Sir, this is the most unpleasant job, which the Leader of the House is to perform. When we move a motion that one of our colleagues be expelled from the House, it is not at all desirable or pleasant but unfortunately, this duty is to be discharged and it has been my misfortune being the Leader of the House in the 14th Lok Sabha, I had to move this motion on several occasions.
Only one conclusion I can draw from the findings of the Report that we should be extra careful to protect the image of this great Institution.
With these words, most sadly I commend this motion to be adopted by the House.
MR. SPEAKER : Yes, I share your sentiments. It is also unpleasant for the Speaker to be a party to this and Members from all sides of the House have been party to this. But since sometimes there are slippages in our conduct, they have considered this matter, and I accept their wisdom. I am sure, this is not a happy matter for anyone in the House but when there are occasions, we have to rise to the occasion also. In that way, I compliment the Members of the Committee and all sections of the House. This is not targeting any Member. We realise that there have some unfortunate incidents, which have happened, which should not be repeated. Therefore, I have to put this question to the House.
The question is:
“That this House having taken note of the Third Report of the Committee to Inquire into Misconduct of Members of Lok Sabha accepts the findings of the Committee that Shri Babubhai K. Katara has committed an act of grave misconduct which has brought disrepute to and maligned the image of entire fraternity of legislators and resolves that he may be expelled from the membership of the Fourteenth Lok Sabha. ” The motion was adopted.
MR. SPEAKR: This is another sorry day.
… (Interruptions)
SHRI BASU DEB ACHARIA : Sir...
MR. SPEAKER: Just a minute. I have promised to give chance to everybody. Just cooperate with me.