Combined Discussion On Statutory Resolution Regarding Approval Of ... on 18 March, 2005

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Combined Discussion On Statutory Resolution Regarding Approval Of ... on 18 March, 2005

> Title: Combined discussion on Statutory Resolution regarding approval of proclamation by the President in relation to the State of Goa.

14.11 hrs. STATUTORY RESOLUTION RE : APPROVAL OF PROCLAMATION BY THE PRESIDENT IN RELATION TO THE STATE OF GOA MR. DEPUTY-SPEAKER: Now, we will take up item number 22. Shri Shivraj V. Patil.

THE MINISTER OF HOME AFFAIRS (SHRI SHIVRAJ V. PATIL): I beg to move:

"That this House approves the Proclamation issued by the President on the 4th March, 2005 under article 356 of the Constitution in relation to the State of Goa."

Sir, article 356 provides that if the President is satisfied that a situation has arisen in which the Government of the State cannot be carried on in accordance with the provisions of the Constitution, the President may by Proclamation assume to himself functions of the Government of the State; declare that the powers of the Legislature of the State shall be exercised by the authority of the Parliament; and make such incidental and consequential provisions as are required.

The facts that led to the imposition of the President’s Rule in Goa are as follows. The Goa Legislative Assembly had 40 Members. Shri Manohar Parrikar was the Chief Minster with the backing of 22 Members, and 18 Members sat on the Opposition Benches. Four Members backing the Chief Minister resigned, thus reducing the strength of the House from 40 Members to 36 Members. The Chief Minister had 17 Members backing him with one of his supporters functioning as the Speaker of the House. The number of Members opposing him was 18.

The Opposition Members approached the Governor, and requested him to dismiss the Government of Shri Manohar Parrikar as he had lost the effective majority in the House. The Governor asked the Members to prove the veracity of their assertion on the floor of the House, and directed the Chief Minister to obtain the Vote of Confidence at 2.30 pm on 02 February 2005.

As per the report of the Governor, at about 5 pm on the said day, the Speaker announced that Shri Rodrigues, a Member of the House had committed a misconduct, and therefore, was liable for action under the provisions of Rule 289 of the Rules of Procedure and Conduct of Business of the Goa Legislative Assembly, and directed him to leave the House. Shri Rodrigues pleaded that he had not done anything to deserve the expulsion, and refused to leave the House. On finding that the Member was not leaving the House the Speaker directed the Marshall, and members of the Watch and Ward of the House to throw the Member out of the House. As the Marshall and members of the Watch and Ward were forcing the Member physically out of the House, other Members of the Opposition objected to the act of physical removal of the Member, and intervened.

When this was happening in the House, the Speaker put the Motion to the vote and declared that the Motion was carried by the vote of 18 Members and opposed by 6 Members. What had happened in the House was improper, illegal and unconstitutional. Eighteen Opposition Members approached the Governor and pleaded that the Government of Mr. Parrikar manipulated the majority and could not prove it, and so it should be dismissed. Coming to the conclusion that what was brought to his notice was correct, the Governor dismissed the Government. Then, he allowed Mr. Rane to be sworn in as the Chief Minister and asked him to prove his majority on the floor of the House within 30 days. This, the Governor said, was done to protect and preserve the democratic system and the constitutional provisions.

On 19th of February, 2005, the Governor summoned the Assembly to enable Mr. Rane to seek the Vote of Confidence on 28th of the same month. On 24th of February, 2005, Mr. Digambar V. Kamat, a member of the BJP, the Party of Mr. Parrikar, tendered his resignation from the membership of the House. On 28th of February, 2005, the day on which the Vote of Confidence was to be sought and just before it was to be done, the Speaker terminated the membership of Mr. Filipe Nery Rodrigues by allowing the petition for disqualification. Then, in the House, at 2.30 p.m., he announced that he accepted the resignation of the Deputy-Speaker which was given to him and made a small speech and announced that he was also resigning from the Speakership and adjourned the House and then resigned. Thus, Mr. Rane was prevented from taking the Vote of Confidence. The resignation of Mr. Digambar V. Kamat of BJP and disqualification of Mr. Filipe Nery Rodrigues reduced the strength of the Government and the Opposition to 17 Members each.

In exercise of the powers vested under article 180(1) of the Constitution, the Governor administered the oath of office to Shri Francisco Sardinha on 28th of February evening to perform the duties of the Office of the Speaker, until the Speaker was chosen by the Assembly.

The Assembly of Goa was convened on 4th of March, 2005 at 2.30 p.m., for seeking the Vote of Confidence. The Speaker disqualified Mr. Matanhy Saldanha of UGDP, that is, Mr. Parrikar’s Party, reducing the effective strength of the Legislature to 33 and thereafter put the Motion of Confidence to vote. There was equality of votes with 16 in favour and 16 against. Therefore, the Speaker cast his vote in favour of the Government of Shri Pratapsingh Rane.

It was clear from these events that the State was going through a serious political instability. The disqualification of certain Members by both the Speakers was aimed at gaining political mileage and numbers by manipulation. The machinations adopted by both the coalitions had created serious doubts whether any coalition of political parties would be able to provide a stable Government. In the uncertainty thus prevailing in the State, there was a serious doubt whether the Assembly would be in a position to pass the Budget for the next financial year or even take a Vote-on-Account. Had that been allowed to happen, there would have been serious financial and constitutional crisis.

The Union Cabinet, therefore, in its meeting held on 4th of March, 2005, considered the situation prevailing in Goa and decided to recommend to the President to issue a Proclamation under article 356 of the Constitution for imposition of the President’s Rule in the State and keeping the State Legislative Assembly under suspended animation.

On 4th March, 2005, the President was pleased to issue a Proclamation under article 356(1) of the Constitution imposing President’s Rule in the State of Goa and keeping the Legislative Assembly of Goa in suspended animation.

With these words, I commend that the Proclamation issued on 4th of March, 2005 under article 356 of the Constitution in relation to the State of Goa be approved. A copy of the Proclamation, as stipulated under the Constitution, along with the consequential Order is placed on the Table of the House.

MR. DEPUTY-SPEAKER: Motion moved :

"That this House approves the Proclamation issued by the President on the 4th March, 2005 under article 356 of the Constitution in relation to the State of Goa."

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… (Interruptions)

MR. DEPUTY-SPEAKER: Nothing to be recorded except the speech of Shri L.K. Advani.

(Interruptions)* … ={ÉÉvªÉFÉ àÉcÉänªÉ : VÉ¤É +ÉÉ{ÉBÉEä ãÉÉÒb® ¤ÉÉäãÉ ®cä lÉä iÉÉä <vÉ® ºÉä BÉEÉä<Ç xÉcÉÓ ¤ÉÉäãÉÉ* <ºÉÉÊãÉA VÉ¤É <vÉ® ºÉä <xcÉåxÉä ¤ÉÉäãÉxÉÉ ¶ÉÖ°ô ÉÊBÉEªÉÉ cè iÉÉä +ÉÉ{É £ÉÉÒ xÉ ¤ÉÉäãÉå* gÉÉÒ ãÉÉãÉ BÉßEhÉ +ÉÉb´ÉÉhÉÉÒ : +ÉÉ{É àÉé ºÉàÉZÉiÉÉ cÚÆ +ÉÉ{É ªÉÉäMÉnÉxÉ xÉcÉÓ BÉE® ®cä cé ºÉ®BÉEÉ® BÉEÉä +ÉÆiÉàÉÇÖJÉÉÒ cÉäxÉä BÉEÉ* <Æ]ÅÉäº{ÉèBÉD¶ÉxÉ BÉEÉÒ VÉ°ô®iÉ cè, xÉcÉÓ iÉÉä AäºÉÉÒ ÉÎºlÉÉÊiÉ xÉcÉÓ +ÉÉiÉÉÒ* xÉÉè àÉcÉÒxÉä àÉå AäºÉÉ xÉcÉÓ cÖ+ÉÉ* àÉé ÉÊBÉEºÉÉÒ BÉEÉä BÉEÉä] xÉcÉÓ BÉE® ®cÉ cÚÆ AäºÉÉÒ-AäºÉÉÒ £ÉÉÉÉ BÉEÉ |ÉªÉÉäMÉ ÉÊBÉEªÉÉ MÉªÉÉ - ºÉ®BÉEÉ® BÉEä ÉÊJÉãÉÉ{ÉE, BÉEÉÆOÉäºÉ BÉEä ÉÊJÉãÉÉ{ÉE* <ºÉBÉEÉ BÉEÉ®hÉ cè this extra sensitivity, ultra sensitivity. =ºÉBÉEÉ ãÉÉ£É cè, nä¶É BÉEÉä {ÉEÉªÉnÉ cè* ÉÊb{ÉEèBÉD¶ÉxÉ ªÉÚ.BÉEä àÉå +É{É®ÉvÉ xÉcÉÓ cè* ªÉÚ.BÉEä àÉå +ÉÉVÉ £ÉÉÒ BÉEÉä<Ç àÉèà¤É® ABÉE {ÉÉ]ÉÔ UÉä½BÉE® nÚºÉ®ÉÒ {ÉÉ]ÉÔ àÉå VÉÉA, iÉÉä BÉEÉä<Ç =ºÉ {É® +ÉÉ{ÉÉÊkÉ xÉcÉÓ BÉE®iÉÉ* àÉÖVÉä ªÉÉn cè ÉÊBÉE ÉÊVÉºÉ ºÉàÉªÉ {ÉcãÉÉÒ ¤ÉÉ® ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì ¤ÉxÉÉxÉä BÉEÉÒ ¤ÉÉiÉ +ÉÉ<Ç iÉÉä ãÉÉäMÉ BÉEÉ=Æ] BÉE®iÉä lÉä ÉÊBÉE ÉÊ´Éxº]xÉ SÉÉÌSÉãÉ xÉä ÉÊBÉEiÉxÉÉÒ ¤ÉÉ® {ÉÉÉÌ]ªÉÉÆ ¤ÉnãÉÉÓ* ãÉäÉÊBÉExÉ BÉDªÉÉ =ºÉBÉEÉä ÉÊbºÉ-BÉD´ÉÉÉÊãÉ{ÉEÉ<Ç ÉÊBÉEªÉÉ MÉªÉÉ? ªÉc iÉÉä =ºÉBÉEÉÒ <SUÉ cè, ÉÊVÉºÉ {ÉÉ]ÉÔ àÉå VÉÉxÉÉ SÉÉcä* càÉxÉä =ºÉBÉEä ¤ÉÉn BÉEàÉä]ÉÒ ¤ÉxÉÉ<Ç* =ºÉBÉEä VÉÉä ÉÊ®BÉDàÉåbä¶ÉxºÉ lÉä, =xÉºÉä VÉ¤É ºÉÆiÉÖ] xÉcÉÓ cÖA iÉÉä nÚºÉ®ÉÒ BÉEàÉä]ÉÒ ¤ÉxÉÉ<Ç* ÉËcnÖºiÉÉxÉ àÉå ÉÊb{ÉEèBÉD¶ÉxÉ BÉEä´ÉãÉ ABÉE ÉÊ´ÉSÉÉ® BÉEÉä UÉä½BÉE® nÚºÉ®ä ÉÊ´ÉSÉÉ® BÉEÉä +É{ÉxÉÉxÉä BÉEÉ iÉ®ÉÒBÉEÉ xÉcÉÓ cè* ªÉcÉÆ cÉÊ®ªÉÉhÉÉ BÉEä càÉÉ®ä ÉÊàÉjÉ ¤Éè~ä cÉåMÉä, SÉÆbÉÒMÉfÃ BÉEä iÉÉä ¤Éè~ä cé* cÉÊ®ªÉÉhÉÉ àÉå VÉ¤É ªÉc ¶ÉÖ°ô cÖ+ÉÉ iÉÉä +ÉÉªÉÉ ®ÉàÉ, MÉªÉÉ ®ÉàÉ ¶É¤n |ÉªÉÉäMÉ cÖ+ÉÉ +ÉÉè® =ºÉBÉEÉ BÉEèºÉÉ-BÉEèºÉÉ àÉVÉÉBÉE cÖ+ÉÉ? àÉé iÉÉä ABÉE BÉEÉ]ÇÚxÉ BÉEÉä ªÉÉn BÉE®iÉÉ cÚÆ* ABÉE ºÉVVÉxÉ xÉä iÉÉÒxÉ ¤ÉÉ® ÉÊb{ÉEèBÉD¶ÉxÉ ÉÊBÉEªÉÉ +ÉÉè® ABÉE ¤ÉÉ® iÉÉä =ºÉBÉEÉä àÉBÉEÉxÉ ºÉä BÉÚEnBÉE® VÉÉxÉÉ {É½É* ¶ÉÉªÉn ãÉFÉàÉhÉ BÉEÉ BÉEÉ]ÇÚxÉ lÉÉ ÉÊVÉºÉàÉå =ºÉxÉä ÉÊnJÉÉªÉÉ ÉÊBÉE ABÉE ÉÊJÉ½BÉEÉÒ àÉå ®ººÉÉÒ ãÉ]BÉE ®cÉÒ cè, ¤ÉÉÒSÉ àÉå BÉEÉä<Ç ºÉVVÉxÉ JÉ½ä cé* xÉÉÒSÉä nÉä {ÉÖÉÊãÉºÉ ´ÉÉãÉä SÉSÉÉÇ BÉE® ®cä cé ÉÊBÉE ªÉc BÉEÉèxÉ cè? ABÉE BÉEciÉÉ cè ÉÊBÉE +ÉMÉ® ´Éc >ó{É® VÉÉiÉÉ cè iÉÉä SÉÉä® cè +ÉÉè® +ÉMÉ® xÉÉÒSÉä +ÉÉiÉÉ cè iÉÉä AàÉAãÉA cè* àÉé ºàÉ®hÉ BÉE®iÉÉ cÚÆ ÉÊBÉE ÉÊb{ÉEèBÉD¶ÉxÉ =ºÉ ºÉàÉªÉ ABÉE AäºÉÉ <Ç´ÉãÉ ¤ÉxÉ MÉªÉÉ, ABÉE AäºÉÉ +É{É®ÉvÉ ¤ÉxÉ MÉªÉÉ ÉÊVÉºÉºÉä ºÉ¤É {ÉÉÉÌ]ªÉÉå BÉEÉä ãÉMÉÉ ÉÊBÉE +ÉMÉ® <ºÉBÉEÉ BÉEÉä<Ç cãÉ xÉcÉÓ ÉÊxÉBÉEÉãÉåMÉä iÉÉä ®ÉVÉxÉÉÒÉÊiÉ +ÉÉÎºlÉ® cÉä VÉÉAMÉÉÒ* ®ÉVÉxÉèÉÊiÉBÉE +ÉÉÎºlÉ®iÉÉ ®ÉäBÉExÉä BÉEä ÉÊãÉA AÆ]ÉÒ ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì ¤ÉxÉÉ* =ºÉàÉå £ÉÉÒ |ÉÉìÉÊ´ÉVÉxÉ BÉE® ÉÊnªÉÉ ÉÊBÉE +ÉMÉ® ABÉE-ÉÊiÉcÉ<Ç ÉÊb{ÉEèBÉD¶ÉxÉ cÉä VÉÉA iÉÉä SÉãÉäMÉÉ, +ÉBÉEäãÉÉ xÉcÉÓ VÉÉ ºÉBÉEiÉÉ cè* <ºÉÉÊãÉA ÉÊ{ÉE® BÉE<Ç ºÉÉãÉÉå iÉBÉE ´Éc BÉEÉxÉÚxÉ SÉãÉÉ* càÉÉ®ä VÉÉä +ÉÉVÉ MÉßc àÉÆjÉÉÒ cé, ´Éc =ºÉ ºÉàÉªÉ +ÉvªÉFÉ lÉä, =xÉBÉEÉä £ÉÉÒ ÉËSÉiÉÉ cÖ<Ç* =xcÉåxÉä £ÉÉÒ àÉÉÒÉË]MÉ ¤ÉÖãÉÉ<Ç +ÉÉè® BÉEcÉ ÉÊBÉE ªÉc ¤ÉcÖiÉ ÉËSÉiÉÉ BÉEÉÒ ¤ÉÉiÉ cè, <ºÉBÉEÉ cãÉ ÉÊxÉBÉEÉãÉxÉÉ SÉÉÉÊcA* +ÉÉMÉä SÉãÉBÉE® ABÉE cãÉ ÉÊxÉBÉEãÉÉ ÉÊBÉE ÉÊ®]äãÉ àÉå ÉÊb{ÉEèBÉD¶ÉxÉ +É{É®ÉvÉ cè cÉäãÉºÉäãÉ àÉå ÉÊb{ÉEèBÉD¶ÉxÉ {É®ÉÊàÉ]äb cè* <ºÉÉÊãÉA ªÉc * Not Recorded.

ÉÎº{ÉÉÊãÉ] BÉEÉ |ÉÉìÉÊ´ÉVÉxÉ ÉÊxÉBÉEÉãÉ näxÉÉ SÉÉÉÊcA* ÉÊxÉBÉEÉãÉ näxÉä BÉEä ¤ÉÉn £ÉÉÒ càÉÉ®ä ®ÉVÉxÉèÉÊiÉBÉE xÉäiÉÉ ¤É½ä BÉÖE¶ÉãÉ cé* ´Éä BÉEciÉä cé ÉÊBÉE ÉÎº{ÉÉÊãÉ] ÉÊxÉBÉEÉãÉ ÉÊnªÉÉ, ãÉäÉÊBÉExÉ BÉEÉä<Ç <ºiÉÉÒ{ÉEÉ näxÉä ºÉä iÉÉä àÉxÉÉ xÉcÉÓ BÉE® ºÉBÉEiÉÉ* ÉÊ´ÉYÉÉxÉ A´ÉÆ |ÉÉètÉÉäÉÊMÉBÉEÉÒ àÉÆjÉÉãÉªÉ BÉEä ®ÉVªÉ àÉÆjÉÉÒ iÉlÉÉ àÉcÉºÉÉMÉ® ÉÊ´ÉBÉEÉºÉ ÉÊ´É£ÉÉMÉ BÉEä ®ÉVªÉ àÉÆjÉÉÒ (gÉÉÒ BÉEÉÊ{ÉãÉ ÉÊºÉ¤¤ÉãÉ) : àÉVÉÇ® +É£ÉÉÒ £ÉÉÒ cè* gÉÉÒ ãÉÉãÉ BÉßEhÉ +ÉÉb´ÉÉhÉÉÒ : ãÉäÉÊBÉExÉ àÉVÉÇ® lÉÉä½É nÚºÉ®ä |ÉBÉEÉ® BÉEÉ cè* +ÉÉVÉ àÉé =ºÉBÉEÉÒ SÉSÉÉÇ xÉcÉÓ BÉEâóÆMÉÉ* ãÉäÉÊBÉExÉ àÉÖZÉä JÉÖ¶ÉÉÒ cè ÉÊBÉE <ºÉBÉEä +ÉxÉÖàÉÉänxÉ BÉEÉ |ÉºiÉÉ´É ®JÉÉ* MÉßc àÉÆjÉÉÒ VÉÉÒ xÉä iÉÉä {ÉÚ®É ÉÊ´É´É®hÉ ®JÉÉ ÉÊBÉE ÉÊBÉEºÉ |ÉBÉEÉ® ºÉä càÉÉ®ÉÒ VÉÉä {ÉÉÊ®BÉE® VÉÉÒ BÉEÉÒ ºÉ®BÉEÉ® lÉÉÒ =ºÉBÉEä 22 ãÉÉäMÉ lÉä, ÉÊ{ÉE® SÉÉ® xÉä <ºiÉÉÒ{ÉEÉ nä ÉÊnªÉÉ +ÉÉè® ÉÊ{ÉE® ´Éä 18 ®c MÉªÉä* ÉÎºlÉÉÊiÉ 36 àÉå ºÉä 18-18 BÉEÉÒ cÉä MÉªÉÉÒ, ÉÊ{ÉE® 17-17 BÉEÉÒ cÉä MÉªÉÉÒ +ÉÉè® ¤ÉÉn àÉå 16-16 BÉEÉÒ cÉä MÉªÉÉÒ* VÉÉä ÉÊ´É´É®hÉ ÉÊnªÉÉ cè that in itself is a guide for all of us. càÉBÉEÉä <xÉ nÉäxÉÉå ¤ÉÉiÉÉå BÉEÉÒ ÉËSÉiÉÉ BÉE®xÉÉÒ SÉÉÉÊcA* càÉxÉä ´ÉÉºiÉ´É àÉå º]èÉÊ¤ÉÉÊãÉ]ÉÒ +ÉÉì{ÉE MÉ´ÉxÉÇàÉå] BÉEÉä ¤ÉxÉÉA ®JÉxÉä BÉEä ÉÊãÉA AÆ]ÉÒ ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì ¤ÉxÉÉªÉÉ cè iÉÉä =ºÉ AÆ]ÉÒ ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì BÉEÉä ¤ÉÉ<Ç-{ÉÉºÉ BÉE®xÉä BÉEä iÉ®ÉÒBÉEä ÉÊxÉBÉEÉãÉä cé, =xÉBÉEä ¤ÉÉ®ä àÉå £ÉÉÒ ºÉÉäSÉxÉÉ SÉÉÉÊcA* ÉÊBÉEºÉÉÒ BÉEÉä <ºiÉÉÒ{ÉEÉ ÉÊnãÉ´ÉÉ nÉä +ÉÉè® <ºiÉÉÒ{ÉEÉ ÉÊnãÉ´ÉÉ BÉE®BÉEä iÉÖ®ÆiÉ àÉÆjÉÉÒ ¤ÉxÉÉ nÉä, iÉÉä <ºiÉÉÒ{ÉEÉ ÉÊnãÉ´ÉÉ ÉÊnªÉÉ, àÉÆjÉÉÒ ¤ÉxÉÉ ÉÊnªÉÉ, 6 àÉcÉÒxÉä iÉÉä àÉÆjÉÉÒ ¤ÉxÉÉ ºÉBÉEiÉä cÉä, ÉÊ¤ÉxÉÉ ÉÊ´ÉvÉÉxÉ ºÉ£ÉÉ BÉEä +ÉÉè® <ºÉ iÉ®c BÉEÉàÉ cÉä MÉªÉÉ* ªÉc VÉÉä iÉ®ÉÒBÉEä cé, ªÉä ºÉ¤É =ºÉàÉå ºÉä ÉÊxÉBÉEãÉä cé* Our concern has to be for ensuring political stability in the country. àÉé àÉÉxÉiÉÉ cÚÆ ÉÊBÉE {ÉÉìÉÊãÉÉÊ]BÉEãÉ º]äÉÊ¤Éã]ÉÒ <Æ¶ªÉÉä® BÉE®xÉä BÉEä ÉÊãÉA VÉ°ô®iÉ cÉä MÉ<Ç cè ÉÊBÉE <ºÉ ºÉàÉªÉ càÉ BÉEÉä AÆ]ÉÒ ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì BÉEä ¤ÉÉ®ä àÉå ÉÊ{ÉE® ºÉä ÉÊ´ÉSÉÉ® BÉE®xÉÉ SÉÉÉÊcA* àÉÖZÉä ¤ÉcÖiÉ JÉÖ¶ÉÉÒ cè ÉÊBÉE ¤ÉÉ´ÉVÉÚn <ºÉBÉEä ®ÉhÉä VÉÉÒ xÉä +É{ÉxÉÉ ¤ÉcÖàÉiÉ |ÉàÉÉÉÊhÉiÉ BÉE® ÉÊnªÉÉ, BÉEäxp ºÉ®BÉEÉ® xÉä iÉªÉ ÉÊBÉEªÉÉ ÉÊBÉE càÉ ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ ãÉMÉÉ nå* àÉé =ààÉÉÒn BÉE®iÉÉ cÚÆ ÉÊBÉE +ÉÉ{É <ºÉBÉEÉÒ PÉÉäÉhÉÉ BÉE®åMÉä ÉÊBÉE we want to go to the people, the ultimate authority in the country. We do not want to do anything else.

nÚºÉ®ÉÒ ¤ÉÉiÉ ªÉc cè ÉÊBÉE ªÉä ãÉÉäMÉ =ºÉ ºÉàÉªÉ xÉÉ®ÉVÉ cÉä ®cä lÉä VÉ¤É àÉéxÉä ®ÉVªÉ{ÉÉãÉ BÉEÉ ÉÊVÉµÉE ÉÊBÉEªÉÉ* àÉé ®ÉVªÉ{ÉÉãÉ BÉEä <Æº]ÉÒ]áÉÚ¶ÉxÉ BÉEÉÒ ¤ÉÉiÉ BÉE® ®cÉ lÉÉ* =ºÉ <Æº]ÉÒ]áÉÚ¶ÉxÉ BÉEÉä VÉèºÉÉ càÉ SÉÉciÉä cé ´ÉèºÉÉ ¤ÉxÉÉA ®JÉxÉÉ SÉÉciÉä cé iÉÉä VÉÉä ÉÊºÉ{ÉEÉÉÊ®¶Éå ºÉ®BÉEÉÉÊ®ªÉÉ BÉEàÉÉÒ¶ÉxÉ xÉä BÉEÉÒ cé +ÉÉè® ÉÊVÉxÉ ÉÊºÉ{ÉEÉÉÊ®¶ÉÉå {É® ÉÊ´ÉSÉÉ® BÉE®BÉEä <Æ]® º]ä] BÉEÉ=ÆÉÊºÉãÉ xÉä ÉÊ®BÉEàÉÆbä¶ÉxºÉ BÉEÉÒ cé, àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE =xÉBÉEÉä BÉEÉªÉÉÇÉÎx´ÉiÉ BÉE®xÉÉ SÉÉÉÊcA* <Æ]® º]ä] BÉEÉ=ÆÉÊºÉãÉ +ÉÉè® ºÉ®BÉEÉÉÊ®ªÉÉ BÉEàÉÉÒ¶ÉxÉ xÉä BÉEcÉ ÉÊBÉE ÉÊ¤ÉxÉÉ BÉExÉºÉã]ä¶ÉxÉ BÉEä ®ÉVªÉ{ÉÉãÉ ÉÊxÉªÉÖBÉDiÉ xÉcÉÓ BÉE®xÉä SÉÉÉÊcA ªÉÉxÉÉÒ =xÉBÉEÉÒ ÉÊxÉªÉÖÉÎBÉDiÉ BÉE®iÉä ºÉàÉªÉ º]ä] MÉ´ÉxÉÇàÉé] ºÉä VÉ°ô® BÉExÉºÉã] BÉE®xÉÉ SÉÉÉÊcA* <Æ]® º]ä] BÉEÉ=ÆÉÊºÉãÉ xÉä =ºÉ {É® +ÉÉè® VÉÉä® näBÉE® BÉEcÉ ÉÊBÉE BÉExÉ´Éé¶ÉxÉ BÉEä +ÉxÉÖºÉÉ® =ºÉ {É® BÉExÉºÉã]ä¶ÉxÉ cÉäxÉÉ SÉÉÉÊcA* càÉxÉä BÉExÉ´Éé¶ÉxÉ BÉEä +ÉxÉÖºÉÉ® BÉEÉàÉ ÉÊBÉEªÉÉ* càÉ ÉÊVÉiÉxÉä ºÉàÉªÉ ºÉkÉÉ àÉå lÉä, BÉExÉºÉã] BÉE®BÉEä ®ÉVªÉ{ÉÉãÉÉå BÉEÉÒ ÉÊxÉªÉÖÉÎBÉDiÉ BÉEÉÒ* <Æ]® º]ä] BÉEÉ=ÆÉÊºÉãÉ xÉä ªÉc ÉÊºÉ{ÉEÉÉÊ®¶É BÉEÉÒ cè ÉÊBÉE this should be also made part of the Constitutional framework so that it is obligatory for the Central Government to consult the State Governments insofar as appointment of Governors is concerned.àÉé ºÉàÉZÉiÉÉ cÚÆ ÉÊBÉE +ÉMÉ® ªÉä nÉä SÉÉÒVÉå càÉ BÉE®iÉä cé +ÉÉè® iÉÉÒºÉ®ÉÒ SÉÉÒVÉ àÉéxÉä ¶ÉÖ°ô àÉå +ÉÉ{ÉºÉä BÉEcÉÒ ÉÊBÉE +ÉÉ{É º{É] +ÉxÉ<ÉÎBÉD´É´ÉÉäBÉEãÉ PÉÉäÉhÉÉ BÉE®å ÉÊBÉE ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ ãÉMÉÉxÉä BÉEä nÉä =qä¶ªÉ lÉä ABÉE iÉÉä ¤ÉVÉ] {ÉÉºÉ BÉE®xÉÉ VÉÉä BÉEä´ÉãÉ ºÉÆºÉn cÉÒ BÉE® ºÉBÉEiÉÉÒ cè, ´ÉcÉÆ xÉcÉÓ cÉä ºÉBÉEiÉÉ lÉÉ +ÉÉè® ¤ÉVÉ] BÉEÉ BÉEÉàÉ <ºÉ ºÉnxÉ àÉå cÉä MÉªÉÉ ãÉäÉÊBÉExÉ nÚºÉ®ä ºÉnxÉ àÉå cÉäxÉÉ ¤ÉÉBÉEÉÒ cè* nÚºÉ®É BÉEÉàÉ ªÉc cè ÉÊBÉE MÉÉä´ÉÉ BÉEÉÒ VÉxÉiÉÉ BÉEÉä <ºÉ ¤ÉÉiÉ BÉEÉ +É´ÉºÉ® näxÉÉ ÉÊBÉE ´Éc ÉÊBÉEºÉ BÉEÉä <ãÉèBÉD] BÉE®xÉÉ SÉÉciÉÉÒ cè?

+É{ÉxÉÉÒ ¤ÉÉiÉ ºÉàÉÉ{iÉ BÉE®xÉä ºÉä {ÉcãÉä àÉé ªÉc £ÉÉÒ BÉEc nÚÆ ÉÊBÉE 1987 àÉå MÉÉä´ÉÉ ¤ÉxÉÉ* 1987 ºÉä ãÉäBÉE® +É¤É iÉBÉE 12 àÉÖJªÉàÉjÉÉÒ cÖA* ´ÉcÉÆ |ÉÉªÉ& ABÉE {ÉÉ]ÉÔ BÉEÉÒ ºÉ®BÉEÉ® lÉÉÒ* càÉÉ®ÉÒ {ÉÉ]ÉÔ +É£ÉÉÒ àÉVÉ¤ÉÚiÉ cÖ<Ç cè ãÉäÉÊBÉExÉ VªÉÉnÉ ºÉàÉªÉ ABÉE {ÉÉ]ÉÔ BÉEÉÒ ºÉ®BÉEÉ® àÉå <iÉxÉÉÒ <xÉº]äÉÊ¤Éã]ÉÒ …( BªÉ´ÉvÉÉxÉ) àÉÉäcààÉn ºÉãÉÉÒàÉ (BÉEãÉBÉEkÉÉ-=kÉ® {ÉÚ´ÉÇ) : +ÉÉ{ÉxÉä =xcÉÓ BÉEÉÒ ¤ÉÉÒàÉÉ®ÉÒ ãÉä ãÉÉÒ* …( BªÉ´ÉvÉÉxÉ) gÉÉÒ ãÉÉãÉ BÉßEhÉ +ÉÉb´ÉÉhÉÉÒ : +É¤É xÉcÉÓ ãÉÉÒ* …( BªÉ´ÉvÉÉxÉ) MR. DEPUTY-SPEAKER: Interruptions need not be recorded.

gÉÉÒ ãÉÉãÉ BÉßEhÉ +ÉÉb´ÉÉhÉÉÒ : Mr. Parrikar has been the longest serving Chief Minister of Goa. BÉEä´ÉãÉ àÉÉjÉ =xÉBÉEÉ BÉEÉªÉÇBÉEÉãÉ ãÉà¤ÉÉ lÉÉ càÉå BÉEä´ÉãÉ <ºÉBÉEÉ ºÉÆiÉÉäÉ xÉcÉÓ cè ãÉäÉÊBÉExÉ ÉÊVÉiÉxÉä ºÉÉ®ä +ÉºÉèºÉàÉé] cÖA, ÉÊcxnÖºiÉÉxÉ £É® BÉEÉÒ +ÉãÉMÉ-+ÉãÉMÉ ºÉÆºlÉÉ+ÉÉäÆ xÉä +ÉÉìÉÊ{ÉEÉÊ¶ÉªÉãÉ ºÉÆºlÉÉ+ÉÉäÆ xÉä, xÉä¶ÉxÉãÉ |ÉÉäbÉÎBÉD]ÉÊ´É]ÉÒ BÉEÉ=ÆÉÊºÉãÉ xÉä MÉÉä´ÉÉ BÉEÉä xÉà¤É® ´ÉxÉ ÉÊnªÉÉ* It was ranked first in the economic productivity, in transparency and in competence. <ÆÉÊbªÉÉ ]Öbä xÉä BÉEcÉ ÉÊBÉE ÉÊcxnÖºiÉÉxÉ àÉå ºÉ¤ÉºÉä ¤ÉÉÊfÃªÉÉ ¶ÉÉÉÊºÉiÉ |Énä¶É +ÉMÉ® BÉEÉä<Ç cè iÉÉä MÉÉä´ÉÉ cè* ºÉ¤ÉºÉä +ÉSUÉ àÉÖJªÉàÉÆjÉÉÒ BÉEÉä<Ç cè iÉÉä gÉÉÒ àÉxÉÉäc® {ÉÉÊ®BÉE® cé* àÉé AäºÉä +ÉxÉäBÉE =nÉc®hÉ nä ºÉBÉEiÉÉ cÚÆ ãÉäÉÊBÉExÉ =xcå ºÉÖxÉÉxÉä BÉEÉÒ VÉ°ô®iÉ xÉcÉÓ cè* =xcÉåxÉä VÉÉä AÉÊSÉ´ÉàÉé]ÂºÉ BÉEÉÒ cé, ´Éä ÉÊ®àÉÉBÉEæ¤ÉãÉ cé, BÉÖE¶ÉãÉiÉÉ cè* AÆ]ÉÒ ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì BÉÖEU £ÉÉÒ cÉä, BÉDãÉÉÒªÉ® àÉèVÉÉä®]ÉÒ ÉÊàÉãÉÉÒ xÉcÉÓ lÉÉÒ, <ãÉèBÉD¶ÉxÉ cÖ+ÉÉ lÉÉ iÉÉä 40 àÉå ºÉä 17 ¤ÉÉÒVÉä{ÉÉÒ BÉEä +ÉÉè® BÉEÉÆOÉäºÉ BÉEä 15 ãÉÉäMÉ SÉÖxÉä MÉA* 17 SÉÖxÉä VÉÉxÉä BÉEä ¤ÉÉn …( BªÉ´ÉvÉÉxÉ) càÉÉ®ÉÒ ¤É½ÉÒ {ÉÉ]ÉÔ lÉÉÒ +ÉÉè® ãÉMÉ£ÉMÉ +ÉÉ{ÉBÉEä ¤É®É¤É® lÉÉÒ * càÉÉ®ÉÒ {ÉÉ]ÉÔ BÉEÉä càÉÉ®ä BÉÖEU ãÉÉäMÉÉå xÉä ºÉàÉlÉÇxÉ ÉÊnªÉÉ * càÉÉ®ÉÒ {ÉÉ]ÉÔ BÉEÉÒ ºÉ®BÉEÉ® ¤ÉxÉÉÒ * ÉÎBÉDãÉªÉ® àÉäVÉÉäÉÊ®]ÉÒ xÉ cÉäiÉä cÖA <iÉxÉÉ ºÉäàÉªÉ +ÉSUÉÒ iÉ®c ºÉä ¶ÉÉºÉxÉ SÉãÉÉªÉÉ * ÉÊ{ÉE® ABÉE º]äVÉ +ÉÉ<Ç VÉ¤É =xÉBÉEÉä BÉE®{¶ÉxÉ BÉEä ÉÊJÉãÉÉ{ÉE BÉEÉä<Ç ABÉD¶ÉxÉ ãÉäxÉÉ lÉÉ * =xcÉåxÉä ÉÊ´É{ÉFÉ BÉEä xÉiÉÉ ºÉä ºÉãÉÉc BÉEÉÒ +ÉÉè® BÉEcÉ ÉÊBÉE ªÉä VÉÉä àÉÆjÉÉÒ cé, àÉä®ä àÉÆjÉÉÒ cé ãÉäÉÊBÉExÉ ÉÊVÉºÉ |ÉBÉEÉ® ºÉä ªÉä BÉE® ®cä cé =ºÉBÉEä ¤ÉÉn MÉÉä´ÉÉ ¤É®¤ÉÉn cÉä VÉÉAMÉÉ, <ºÉÉÒÉÊãÉA àÉä®ä àÉxÉ àÉå cè ÉÊBÉE àÉé <xÉBÉEÉä UÖ]Â]ÉÒ nÚÆ * ãÉäÉÊBÉExÉ UÖ]Â]ÉÒ nÚÆMÉÉ iÉÉä cÉä ºÉBÉEiÉÉ cè ÉÊBÉE <xÉBÉEä ºÉÉlÉ VÉÉä iÉÉÒxÉ +ÉÉè® +ÉÉA lÉä ´Éä SÉÉ® £ÉÉÒ SÉãÉä VÉÉAÆ, ªÉc cÉä MÉªÉÉ * =xÉBÉEÉä ÉÊBÉEºÉÉÒ xÉä ºÉãÉÉc nÉÒ ÉÊBÉE ´ÉèºÉä iÉÉä ÉÊb{ÉEäBÉD] xÉcÉÓ BÉE® ºÉBÉEiÉä {É®ÆiÉÖ ªÉc VÉ°ô® BÉE® ºÉBÉEiÉä cÉä ÉÊBÉE <ºiÉÉÒ{ÉEÉ nä nÉä * <ºiÉÉÒ{ÉEÉ nÉäMÉä iÉÉä iÉÖàcÉ®É BÉÖEU xÉcÉÓ ÉÊ¤ÉMÉ½äMÉÉ, càÉ +ÉÉ{ÉBÉEÉä àÉÆjÉÉÒ ¤ÉxÉÉ nåMÉä +ÉÉè® +ÉÉ{É ºÉ®BÉEÉ® àÉå +ÉÉAÆMÉä, <ºÉàÉå BÉDªÉÉ ÉÊnBÉDBÉEiÉ cè * ªÉc cÉä MÉªÉÉ * Now, these are the ways and means which have to be taken into account when we again consider how Anti Defection Law can really be effective and can contribute to political stability.

ABÉE ¤ÉÉiÉ àÉé ªÉc BÉEcÚÆMÉÉ +ÉÉè® nÚºÉ®ÉÒ ¤ÉÉiÉ àÉéxÉä {ÉcãÉä BÉEcÉÒ cè ÉÊBÉE <Æ]®º]ä] BÉEÉ=ÆÉÊºÉãÉ BÉEÉÒ ÉÊ®BÉEàÉåbä¶ÉxÉ cè ÉÊBÉE MÉ´ÉxÉÇ®Éå BÉEÉÒ ÉÊxÉªÉÖÉÎBÉDiÉ BÉEä ¤ÉÉ®ä àÉå BÉEÆºãÉ]ä¶ÉxÉ VÉ°ô® cÉäxÉÉ SÉÉÉÊcA * +ÉMÉ® AäºÉÉ cÉäMÉÉ iÉÉä BÉEcÉÓ {É® ÉÊBÉEºÉÉÒ xÉä MÉãÉiÉÉÒ BÉEÉÒ cè iÉÉä àÉé <ºÉ àÉiÉ BÉEÉ cÚÆ ÉÊBÉE +ÉMÉ® ABÉE ¤ÉÉ® £ÉÉÒ BÉEåp ºÉ®BÉEÉ® xÉä MÉãÉiÉÉÒ BÉE®xÉä ´ÉÉãÉä ®ÉVªÉ{ÉÉãÉ BÉEä ÉÊJÉãÉÉ{ÉE ABÉD¶ÉxÉ ÉÊãÉªÉÉ, VÉèºÉä =xÉBÉEÉä ÉÊ®àÉÚ´É ÉÊBÉEªÉÉ * ÉÊBÉEºÉÉÒ BÉEÉä ÉÊ®àÉÚ´É ÉÊBÉEªÉÉ ªÉÉ ÉÊBÉEºÉÉÒ BÉEÉä ]ÅÉÆºÉ{ÉE® ÉÊBÉEªÉÉ * <ºÉºÉä ºÉÉãªÉÚ]®ÉÒ ºÉÆnä¶É VÉÉAMÉÉ ÉÊBÉE <ºÉBÉEä ¤ÉÉn BÉE£ÉÉÒ <ºÉ |ÉBÉEÉ® ºÉä BÉEÉä<Ç ¤ÉÉiÉ xÉcÉÓ BÉE®äMÉÉ * <ºÉBÉEä BÉEÉ®hÉ <ºÉ ºÉ®BÉEÉ® BÉEÉÒ |ÉÉÊiÉ~É ¤ÉfÃäMÉÉÒ, ãÉÉäBÉEiÉÆjÉ àÉVÉ¤ÉÚiÉ cÉäMÉÉ * àÉé àÉÉxÉiÉÉ cÚÆ ÉÊBÉE <ºÉ ºÉÉ®ä |ÉBÉE®hÉ àÉå ABÉE +ÉSUÉÒ ¤ÉÉiÉ cÖ<Ç cè ÉÊBÉE nä¶É £É® àÉå ãÉÉäBÉEiÉÆjÉ BÉEä ¤ÉÉ®ä àÉå ÉÊBÉEiÉxÉÉÒ ÉËSÉiÉÉ cè +ÉÉè® ãÉÉäMÉ ABÉE º´É® ºÉä ¤ÉÉäãÉiÉä cé * {ÉÉ]ÉÔ BÉEÉÒ ¤ÉÉiÉ BÉEÉä UÉä½BÉE® ABÉE ¤ÉcÖiÉ +ÉSUÉ ãÉFÉhÉ àÉéxÉä <xÉ iÉÉÒxÉ-SÉÉ® c{ÉDiÉÉå àÉå näJÉÉ cè +ÉÉè® =ºÉBÉEÉ àÉé º´ÉÉMÉiÉ BÉE®iÉÉ cÚÆ * àÉé =ºÉBÉEÉ +ÉÉÊ£ÉxÉÆnxÉ BÉE®iÉÉ cÚÆ +ÉÉè® ºÉÉ´ÉÇVÉÉÊxÉBÉE °ô{É ºÉä BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE <ºÉ ºÉàÉªÉ VÉÉä ¤ÉÉiÉå ºÉcÉÒ cÖ<Ç cé, MÉãÉiÉÉÒ cÉäiÉä cÖA £ÉÉÒ ~ÉÒBÉE BÉE® ãÉÉÒ MÉ<Ç cé, <ºÉBÉEÉ gÉäªÉ àÉÉÒÉÊbªÉÉ BÉEÉä VÉÉiÉÉ cè * àÉé àÉÉÒÉÊbªÉÉ BÉEÉ +ÉÉÊ£ÉxÉÆnxÉ BÉE®iÉÉ cÚÆ * àÉé <ºÉ |ÉÉäBÉEãÉäàÉä¶ÉxÉ BÉEÉ ºÉàÉlÉÇxÉ <ºÉ ÉÊ´É¶´ÉÉºÉ BÉEä ºÉÉlÉ BÉE®iÉÉ cÚÆ ÉÊBÉE +ÉÉ{ÉxÉä ¤ÉÉiÉ ¶ÉÖ°ô àÉå BÉEcÉÒ lÉÉÒ ÉÊBÉE ºÉº{Éåbäb AxÉÉÒàÉä¶ÉxÉ, ªÉc ºÉcÉÒ cè BÉDªÉÉåÉÊBÉE ¤Éà¤É<Ç BÉEÉÒ càÉå bÉªÉ®äBÉD¶ÉxºÉ cé +ÉxªÉlÉÉ ªÉc nÉäxÉÉå cÉ=ÉÊºÉºÉ ºÉä {ÉÉºÉ cÉä VÉÉAMÉÉ * càÉ cÉ=ºÉ BÉEÉä ÉÊbVÉÉã´É BÉE®BÉEä <ãÉèBÉD¶ÉxÉ BÉEÉÒ iÉèªÉÉ®ÉÒ BÉE®åMÉä * SHRI ALEMAO CHURCHILL (MARMUGAO): Mr Speaker, Sir, the Goan people did not want dissolution. They wanted bye-elections. The circumstances that have led to the presentation of the Goa Budget in Lok Sabha need to be placed on record.

It was in June 2002 that the BJP-led Government, headed by Shri Manohar Parrikar, was formed in Goa through manipulative politics. It took the partners less than two years to realise that the Government was not working in public interest and, therefore, the UGDP and the MGP, as also an independent MLA ,withdrew support.

The BJP rule was so disgusting that for the first time in the history of the country, five MLAs from the ruling Party even resigned their seats, thus reducing the Government to a minority. Yet the BJP in Goa desperately clung to power and resorted to lies and disinformation.

The BJP then misused the Office of the Speaker to disqualify Shri Filipe Nery Rodrigues, an independent MLA, who was a Minister in their Government until a few days earlier.

The BJP filed a case by forging documents to show that Mr. Filipe Nery had joined the BJP in October, 2002. On the basis of the forged admission form, the Speaker disqualified Mr. Filipe Nery minutes before the Vote of Confidence was to be taken up. He immediately resigned from the post of Speaker on the ground that his fairness was being questioned. If that were indeed so, he ought to have resigned before passing orders on the disqualification petition. The shocking aspect of the said case is that if Mr. Filipe Nery had joined the BJP then the Speaker ought to have been informed and appropriate changes made in the composition of the House.

gÉÉÒ ÉÊ¶É´É®ÉVÉ ÉËºÉc SÉÉècÉxÉ (ÉÊ´ÉÉÊn¶ÉÉ) : ={ÉÉvªÉFÉ àÉcÉänªÉ, àÉÉxÉxÉÉÒªÉ ºÉnºªÉ º{ÉÉÒBÉE® BÉEÉä ®è{ÉE® xÉcÉÓ BÉE® ºÉBÉEiÉä* MR. DEPUTY-SPEAKER: I will look into it.

… (Interruptions)

MR. DEPUTY-SPEAKER: If anything has been said against the Speaker, that would not go on record.

SHRI ANANTH KUMAR (BANGALORE SOUTH): Sir, I am on a point of order.

MR. DEPUTY-SPEAKER: Under what rule you want to raise it?

… (Interruptions)

SHRI ANANTH KUMAR : I am referring to the rule only. They should have that much of patience. According to article 212, sub-Section (1) of the Constitution:

"The validity of any proceedings in the Legislature of the State shall not be called in question on the ground of any alleged irregularity of procedure."

When this is the case, how can he refer to the Speaker? Therefore, that should be deleted.

MD. SALIM : Sir, he has not quoted any rule.

SHRI ANANTH KUMAR : Sir, the Rules of Procedure emanate from the Constitution of India.

={ÉÉvªÉFÉ àÉcÉänªÉ : àÉèxÉä {ÉcãÉä cÉÒ BÉEc ÉÊnªÉÉ cè ÉÊBÉE ªÉÉÊn º{ÉÉÒBÉE® BÉEä ÉÊJÉãÉÉ{ÉE BÉEÉä<Ç ãÉ{ÉDWÉ cè iÉÉä =ºÉä ABÉDºÉ{ÉÆVÉ BÉE® ÉÊnªÉÉ VÉÉªÉäMÉÉ* SHRI ALEMAO CHURCHILL : Sir, he is no more the Speaker now. He has resigned.

However, for two years the BJP did not claim that the independent MLA had joined their party but only filed such a petition on forged documents after he had withdrawn the support.

Again, the UGDP had issued a whip to its MLA, Shri Matantry Saldanha to vote against the BJP. This whip was defied by the MLA. Consequently, a petition for disqualification was filed before the Speaker. The Speaker after hearing all the sides granted an interim stay withholding Shri Mathany Saldanha’s right to vote against the Party whip which order is in line with the directions of the Supreme Court in the Mayawati case.

We demand a special audit into the corruption in the conduct of the International Film Festival when Rs.150 crore were pocketed by Shri Parrikar through his contractor agents. The corruption, commissions and contractor raj run by the BJP and the RSS cadres in Goa must be exposed.

The fascist regime of Parrikar has fallen… (Interruptions)

THE MINISTER OF STATE IN THE MINISTRY OF DEFENCE AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI BIJOY HANDIQUE): Sir, he cannot be interrupted at every stage like this… (Interruptions)

MR. DEPUTY-SPEAKER: Nothing, except the speech of Shri Churchill, will go on record.

(Interruptions)* … SHRI ALEMAO CHURCHILL : Sir, his efforts to destroy the communal harmony and religious peace of the Goan society through his communal propaganda, especially the doctored tape on Goa’s liberation – which had to be shown in every school – exposed his criminal intentions. Citizens were harassed, opponents jailed, including three ex-Congress Ministers, cases were filed and a reign of terror prevailed under Parrikar.

He and the Speaker of the Assembly did not hesitate to bring in 21 plain-clothed policemen into the Goa assembly to drag out and injure the independent MLA, Mr. Philip Neri. The State of Goa, at last, has been liberated from Parrikar’s RSS regime. We thank God for it.

Sir, today the Budget of Goa is being presented and discussed in the Lok Sabha as the State Assembly has been placed under suspension. The BJP cannot be permitted to take advantage of its own misdoing. The Zila Panchayat elections *Not Recorded.

in Goa have been completed three days back and the voters have clearly voted against the BJP and the party has been routed in the elections. The results show that the people of Goa desire that the suspension of the Assembly should be revoked and a popular Government be installed. The bye-elections to five seats in the Goa Assembly should be held immediately so that the will of the people could prevail. There is no reason why the holding of the bye-elections to these five seats should be delayed. The President’s Rule is no substitute for a popular rule in the State.

So, finally, Mr. Deputy-Speaker, Sir, on behalf of the people of Goa I demand that the bye-election to the five seats of the Goa Assembly should be held immediately and we want to show it to the people that this Government has done the right thing and that the earlier Government did all wrong things.

SHRI T.K. HAMZA (MANJERI): Mr. Deputy-Speaker, Sir, I am not happy when I stand here to take part in the discussion on the promulgation of the President’s Rule in the State of Goa and also on the recent happenings in the State. Our Constitution is a great Constitution in comparison to the Constitution of other countries.

MR. DEPUTY-SPEAKER: Do you want to read out your speech?

SHRI T.K. HAMZA : Sir, I am only looking at the points from this paper.

Sir, not only our Constitution is great, but our expectation from parliamentary democracy is also immense. Though the Governor is the custodian of the constitutional authority in the State, but in actual practice he acts on the advice of the Central Government. The State Government has no authority over the Central Government, but the Central Government is authorised to do many things in the States. The Governor acts on behalf of the Centre. Therefore, the Central Government is only responsible for all that has happened in the State. I can say from my experience that whichever party is ruling at the Centre, be it the Congress or the BJP, cannot tolerate a Government of a different party at the State. I am remembered of an incident where in the year 1959 the elected Government of the late E.M.S Namboodripad in Kerala was dismissed by the Central Government for no reason.

It followed the dismissals of many Governments. When the BJP also came to power in the Centre, they repeated the same process. Both are equal in that respect. We do not agree with applying article 356 indiscriminately. But in certain circumstances, it must be necessarily imposed. Now, the interference in Goa can be justified. The only point is, this action could have been taken much earlier. We could have avoided all the foul play we saw there. The BJP’s Parrikar Government in Goa lost its majority when the two MLAs, Mr. Filipe Rodrigues and Mr. Digambar Kamat left the party and withdrawn their support to the Government. Then the Governor acted constitutionally and dismissed the BJP Government. Even hon. Shri Vajpayee, in a Press Conference, demanded fresh polls in Goa. That itself shows that the majority is lost there. Otherwise, how can the BJP leader say that? When the majority is lost and when the Government cannot continue, what is the way out before the Governor? What is the next process? The Governor dismissed the Government and they say that they wanted to have an election. But the next constitutional liability on the part of the Governor is to invite the Opposition Leader to try to form a Government. And that was done in Goa. Accordingly, Shri Rane formed the Government there. On the day fixed for the Confidence Motion in the House, the trouble started. It was he who had done it, the Speaker, Shri Vishwas Satarkar. He declared in the House that the Member, Mr. Rodrigues was disqualified and informed that another Member, Mr. Kamat had already resigned as MLA of the House. The House adjourned for afternoon for taking up the Confidence Motion.

When the House convened in the afternoon to take up the Confidence Motion, the Speaker again declared that he himself and the Deputy Speaker had resigned their respective posts. That created a constitutional deadlock in the State. What will the Governor do then? The Speaker Deputy-Speaker resigned and the House was adjourned without mentioning any date. Therefore, there was no other way and the Governor had to take action in that matter. The House may see that Mr. Rodrigues was elected as an independent candidate and joined the BJP. Then and there, action could have been taken for defection. Nobody initiated action at that time. When he left the BJP, they demanded action for defection. Now the question comes of double standard. Likewise, there is every right for a Member to resign from his membership as per the Constitution. Thus, Mr. Kamat had resigned. What is the difficulty there? He has resigned his post and he said that he will not sit in the House without another election being held. Anyway, it is true that Mr. Rodrigues and Mr. Kamat left the BJP and the Government lost its majority. If they left the BJP and joined the Congress with ulterior motives and to facilitate Shri Rane to form the Government, then it is not correct.

MR. DEPUTY-SPEAKER: You are mentioning names of two persons who are not present in the House.

SHRI T.K. HAMZA : Even then, Mr. Rane could not get the majority as the Chief Minister. Even then he did not form the majority. He won the game only by a penalty goal, that is, by a casting vote of Pro-tem Speaker. Whether the Pro-tem Speaker has got the right to exercise a casting vote or not is a question to be debated and decided further.

15.00 hrs. Finally the Central Government took the correct step in the matter and imposed President""s rule in the State for which I congratulate the Government of India. I support the Goa Budget which has been presented today.

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+É{É®ÉvÉ cè ãÉäÉÊBÉExÉ VÉ¤É ZÉÉ®JÉÆb àÉå cÉäãÉºÉäãÉ àÉå {ÉÚ®ÉÒ AxÉºÉÉÒ{ÉÉÒ {ÉÉ]ÉÔ BÉEÉä ¤ÉnãÉ´ÉÉ ÉÊnªÉÉ iÉÉä ´Éc +É{É®ÉvÉ xÉcÉÓ cè* …( BªÉ´ÉvÉÉxÉ) ´Éc àÉVÉÇ® cÉä MÉªÉÉ* ZÉÉ®JÉÆb àÉå ]äBÉE+ÉÉä´É® cÉä MÉªÉÉ +ÉÉè® {ÉÚ®ÉÒ AxÉºÉÉÒ{ÉÉÒ {ÉÉ]ÉÔ BÉEÉä ¤ÉnãÉ ÉÊnªÉÉ* BÉDªÉÉ ªÉc BÉEnÉSÉÉ® xÉcÉÓ cè ? …( BªÉ´ÉvÉÉxÉ) ÉÊ´ÉYÉÉxÉ A´ÉÆ |ÉÉètÉÉäÉÊMÉBÉEÉÒ àÉÆjÉÉãÉªÉ BÉEä ®ÉVªÉ àÉÆjÉÉÒ iÉlÉÉ àÉcÉºÉÉMÉ® ÉÊ´ÉBÉEÉºÉ ÉÊ´É£ÉÉMÉ BÉEä ®ÉVªÉ àÉÆjÉÉÒ (gÉÉÒ BÉEÉÊ{ÉãÉ ÉÊºÉ¤¤ÉãÉ) : cÉäãÉ ºÉäãÉ àÉå nÉàÉ BÉEàÉ cÉäiÉä cé* gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : +ÉÉ{ÉBÉEÉ BÉEcxÉÉ ~ÉÒBÉE cè ÉÊBÉE cÉäãÉ ºÉäãÉ àÉå nÉàÉ BÉEàÉ cÉäiÉÉ cè* …( BªÉ´ÉvÉÉxÉ) MR. DEPUTY SPEAKER: It is not to be recorded. Nothing will go on record except what Shri Devendra Prasad Yadav says.

(Interruptions)* … gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : ={ÉÉvªÉFÉ àÉcÉänªÉ, cÉäãÉ ºÉäãÉ àÉå nÉàÉ PÉ] VÉÉiÉÉ cè* ÉÊ®]äãÉ® àÉå +ÉMÉ® ABÉE ÉÊiÉcÉ<Ç ºÉnºªÉ nãÉ ¤ÉnãÉå iÉÉä ´Éc ¤ÉcÖiÉ ¤É½É +É{É®ÉvÉ cè*…( BªÉ´ÉvÉÉxÉ) *Not Recorded.

={ÉÉvªÉFÉ àÉcÉänªÉ : =xcÉåxÉä ºÉÉÒÉÊ®ªÉºÉ àÉÚb BÉEÉä lÉÉä½É SÉåVÉ BÉE®xÉä BÉEä ÉÊãÉA AäºÉÉ BÉEcÉ lÉÉ* ...( BªÉ´ÉvÉÉxÉ) gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : ªÉÉÊn cÉäãÉ ºÉäãÉ àÉå nãÉ ¤ÉnãÉÉ VÉÉªÉä iÉÉä ´Éc BÉEÉä<Ç +É{É®ÉvÉ xÉcÉÓ cè* +ÉÉVÉ SÉÉä® ãÉÉäMÉ, §É] ãÉÉäMÉ £ÉÉÒ xÉªÉä-xÉªÉä +ÉxÉÖºÉÆvÉÉxÉ BÉE® ®cä cé SÉÉcä ´Éc BÉEÉä<Ç £ÉÉÒ àÉèà¤É® cÉä* àÉé ºÉ¤ÉBÉEä ÉÊãÉA BÉEc ®cÉ cÚÆ, JÉÖn +É{ÉxÉä ÉÊãÉA £ÉÉÒ BÉEc ®cÉ cÚÆ ÉÊBÉE ªÉÉÊn ºÉnºªÉ £ÉÉÒ §É]ÉSÉÉ® BÉEÉ +ÉxÉÖºÉÆvÉÉxÉ BÉE® ®cÉ cè, ÉÊ®ºÉSÉÇ BÉE® ®cÉ cè ÉÊBÉE +ÉÉè® BÉEèºÉä nãÉ ¤ÉnãÉåMÉä, ABÉE ¤ÉÉ® iÉÉä <ºÉä ®ÉäBÉE ÉÊnªÉÉ ÉÊBÉE ABÉE ÉÊiÉcÉ<Ç ºÉnºªÉ nãÉ xÉcÉÓ ¤ÉnãÉ ºÉBÉEiÉä ãÉäÉÊBÉExÉ +É¤É xÉªÉÉ ÉÊºÉº]àÉ ¶ÉÖ°ô cÉä MÉªÉÉ cè* +ÉÉVÉ BÉEÉäÉÊãÉA¶ÉxÉ BÉEÉÒ ºÉÆºBÉßEÉÊiÉ SÉãÉ {É½ÉÒ cè* <ºÉàÉå nÉä-SÉÉ® AàÉAãÉA BÉEÉ ¤ÉcÖiÉ àÉci´É cè* ªÉÉÊn 20-25 AàÉAãÉA cÉä MÉªÉä iÉÉä ºÉàÉÉÊZÉªÉä ÉÊBÉE ´ÉÉ®ä-xÉÉ®ä cÉä MÉªÉä* iÉ¤É iÉÉä BÉEÉä<Ç ¤ÉÉiÉ cÉÒ xÉcÉÓ cè* cÉäãÉ ºÉäãÉ BÉEÉÒ ¤ÉÉiÉ iÉÉä ~ÉÒBÉE cè* +É£ÉÉÒ ÉÊºÉ¤¤ÉãÉ ºÉÉc¤É xÉä ~ÉÒBÉE BÉEcÉ ÉÊBÉE BÉEÉÒàÉiÉ PÉ]ÉÒ cè*…( BªÉ´ÉvÉÉxÉ) gÉÉÒ BÉEÉÊ{ÉãÉ ÉÊºÉ¤¤ÉãÉ : ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, àÉé +ÉÉ{ÉBÉEÉÒ +ÉxÉÖàÉÉÊiÉ ºÉä BÉÖEU BÉEcxÉÉ SÉÉciÉÉ cÚÆ* VÉ¤É ]èxlÉ ¶ÉèbáÉÚãÉ BÉEÉÒ BÉEÉÆº]ÉÒ]áÉÚ¶ÉxÉäÉÊãÉ]ÉÒ BÉEÉÒ ¤ÉÉiÉ +ÉÉ<Ç iÉÉä ºÉ´ÉÉæSSÉ xªÉÉªÉÉãÉªÉ àÉå <ºÉBÉEÉÒ SÉSÉÉÇ cÖ<Ç* =ºÉ ºÉàÉªÉ <ºÉ ¤ÉÉiÉ {É® ¤ÉcÖiÉ ¤ÉcºÉ cÖ<Ç* BÉDªÉÉåÉÊBÉE º{ÉÉÒBÉE® +ÉÆb® nÉÒ ]èxlÉ ¶ÉèbáÉÚãÉ JÉÖn {ÉEèºÉãÉÉ BÉE®iÉä cé* ÉÊcxnÖºiÉÉxÉ àÉå º{ÉÉÒBÉE® VÉ¤É +É{ÉxÉä {Én {É® ¤Éè~ VÉÉiÉä cé iÉÉä ´Éä +É{ÉxÉÉÒ {ÉÉ]ÉÔ ºÉä +ÉãÉMÉ xÉcÉÓ cÉäiÉä* cÉãÉÉÆÉÊBÉE ÉÊ¥É]äxÉ àÉå ªÉc BÉEx´Éå¶ÉxÉ cè ÉÊBÉE VÉèºÉä cÉÒ BÉEÉä<Ç BªÉÉÎBÉDiÉ º{ÉÉÒBÉE® ¤ÉxÉ VÉÉiÉÉ cè …( BªÉ´ÉvÉÉxÉ) MR. DEPUTY SPEAKER: Once the Speaker, always the Speaker.

gÉÉÒ BÉEÉÊ{ÉãÉ ÉÊºÉ¤¤ÉãÉ : =ºÉBÉEä ¤ÉÉn ´Éc ´ÉÉÉÊ{ÉºÉ BÉE£ÉÉÒ {ÉÉ]ÉÔ àÉå xÉcÉÓ VÉÉiÉÉ* ´Éc cÉ=ºÉ +ÉÉì{ÉE nÉÒ ãÉÉbÂºÉÇ àÉå xÉÉàÉÉÒxÉä] cÉä VÉÉiÉÉ cè* ªÉc SÉSÉÉÇ £ÉÉÒ cÖ<Ç ÉÊBÉE +ÉMÉ® º{ÉÉÒBÉE® BÉEÉä càÉ AäbVªÉÚÉÊbBÉEäÉË]MÉ +ÉlÉÉìÉÊ®]ÉÒ ¤ÉxÉÉ näiÉä cé, iÉÉä º{ÉÉÒBÉE® +É{ÉxÉÉÒ {ÉÉ]ÉÔ ºÉä +ÉãÉMÉ xÉcÉÓ ®ciÉÉ +ÉÉè® VÉ¤É {ÉEèºÉãÉÉ BÉE®xÉä BÉEÉ ]É<àÉ cÉäiÉÉ cè iÉ¤É ªÉc |ÉÉè¤ãÉàÉ +ÉÉiÉÉÒ cè* =ºÉ ºÉàÉªÉ iÉÉÒxÉ VÉVÉ <ºÉ àÉiÉ BÉEä lÉä +ÉÉè® nÉä VÉVÉ nÚºÉ®ä àÉiÉ BÉEä lÉä ÉÊBÉE º{ÉÉÒBÉE® BÉEÉä AäbVªÉÚÉÊbBÉEäÉË]MÉ +ÉlÉÉÉÊ®]ÉÒ BÉEÉ xÉcÉÓ cÉäxÉÉ SÉÉÉÊcA* àÉä®É JªÉÉãÉ cè ÉÊBÉE ´ÉBÉDiÉ +ÉÉ MÉªÉÉ cè* àÉé BÉEÉä<Ç BªÉÉÎBÉDiÉMÉiÉ ¤ÉÉiÉ xÉcÉÓ BÉE® ®cÉ cÚÆ, ºÉ£ÉÉÒ BÉEÉä ÉÊ´ÉSÉÉ® BÉE®xÉÉ SÉÉÉÊcA ÉÊBÉE BÉDªÉÉ ªÉc ºÉcÉÒ cè ÉÊBÉE ABÉE AäºÉä +ÉÉnàÉÉÒ BÉEÉä VÉÉä <iÉxÉä >óÆSÉä {Én {É® ¤Éè~É cè, =ºÉBÉEÉä <ºÉ ZÉÆZÉ] àÉå ãÉÉxÉä BÉEÉ {ÉEèºÉãÉÉ VÉÉä +É{ÉxÉÉÒ {ÉÉ]ÉÔ BÉEä ÉÊJÉãÉÉ{ÉE {ÉEèºÉãÉÉ nä, BÉE<Ç ¤ÉÉ® +ÉºÉÆ£É´É cÉä VÉÉiÉÉ cè* càÉ ºÉ¤ÉBÉEÉä <ºÉ {É® ¤Éè~BÉE® ÉÊ´ÉSÉÉ® BÉE®xÉÉ SÉÉÉÊcA* …( BªÉ´ÉvÉÉxÉ) ={ÉÉvªÉFÉ àÉcÉänªÉ : <xcÉåxÉäÉÊVÉºÉ ¤ÉÉiÉ BÉEÉä ¤ÉäºÉ ¤ÉxÉÉªÉÉ, VÉcÉÆ ºÉä càÉxÉä bäàÉÉäµÉEäºÉÉÒ ãÉÉÒ cè, ´ÉcÉÆ Parliamentary form of Government England àÉå Once the Speaker, always the Speaker BÉEÉÒ |ÉlÉÉ lÉÉÒ* =xÉBÉEÉ <¶ÉÉ®É =vÉ® lÉÉ* +ÉÉ{É +É{ÉxÉÉ £ÉÉÉhÉ BÉEx]ÉÒxªÉÚ BÉEÉÊ®ªÉä* gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : ={ÉÉvªÉFÉ àÉcÉänªÉ, <ºÉºÉä ¤ÉcºÉ ãÉà¤ÉÉÒ cÉä VÉÉªÉäMÉÉÒ* ºÉÆÉÊ´ÉvÉÉxÉ ºÉàÉÉÒFÉÉ BÉEÉÒ ÉÊ®{ÉÉä]Ç +É£ÉÉÒ cè* <ºÉºÉä ¤ÉcºÉ ãÉà¤ÉÉÒ cÉä VÉÉªÉäMÉÉÒ* …( BªÉ´ÉvÉÉxÉ) ={ÉÉvªÉFÉ àÉcÉänªÉ : àÉéxÉä ªÉc <ºÉÉÊãÉA BÉEcÉ ÉÊBÉE BÉEcÉÓ ´Éc +ÉvÉÚ®É xÉ ®c VÉÉªÉä* gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : ºÉ®BÉEÉ® BÉEä ºÉÉàÉxÉä ºÉÆÉÊ´ÉvÉÉxÉ ºÉàÉÉÒFÉÉ BÉEÉÒ ÉÊ®{ÉÉä]Ç cè* <ºÉºÉä ¤ÉcºÉ ãÉà¤ÉÉÒ cÉä VÉÉªÉäMÉÉÒ +ÉÉè® àÉé ¤ÉcºÉ BÉEÉä ãÉà¤ÉÉÒ xÉcÉÓ BÉE®xÉÉ SÉÉciÉÉ* …( BªÉ´ÉvÉÉxÉ) gÉÉÒ àÉÉäcxÉ ÉËºÉc : ºÉ®BÉEÉ® BÉEä ºÉÉlÉ º{ÉÉÒBÉE® xÉcÉÓ ¤ÉnãÉÉ BÉE®iÉä, ´Éä ¤ÉxÉä ®ciÉä cé* …( BªÉ´ÉvÉÉxÉ) gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : ~ÉÒBÉE cè ÉÊBÉE º{ÉÉÒBÉE® ¤ÉxÉä ®ciÉä cé, SÉÖxÉÉ´É àÉå £ÉÉÒ ¤ÉxÉä ®ciÉä cé VÉ¤ÉÉÊBÉE càÉ ãÉÉäMÉ ºÉnºªÉ xÉcÉÓ ®ciÉä* ÉÊ{ÉE® SÉÖxÉÉ´É cÉäiÉÉ cè* ªÉc £ÉÉÒ BªÉ´ÉºlÉÉ ®cÉÒ cè* +É£ÉÉÒ VÉÉä AÆ]ÉÒ ÉÊb{ÉEäBÉD¶ÉxÉ ãÉÉì cè* …( BªÉ´ÉvÉÉxÉ) MR. DEPUTY SPEAKER: It is not to be recorded.

(Interruptions)* … gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : àÉé {ÉFÉ-ÉÊ´É{ÉFÉ BÉEÉÒ ¤ÉÉiÉ xÉcÉÓ BÉE® ®cÉ* àÉé ªÉc BÉEc ®cÉ lÉÉ ÉÊBÉE …( BªÉ´ÉvÉÉxÉ) ={ÉÉvªÉFÉ àÉcÉänªÉ : +É¤É +ÉÉ{É +É{ÉxÉÉ £ÉÉÉhÉ ºÉàÉÉ{iÉ BÉEÉÊ®ªÉä* gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : àÉé ªÉc BÉEc ®cÉ lÉÉ ÉÊBÉE VÉÉä nÖâó{ÉªÉÉäMÉ cÉä ®cÉ cè, àÉéxÉä ¶ÉÖ°ô àÉå ÉÊxÉ´ÉänxÉ ÉÊBÉEªÉÉ lÉÉ ÉÊBÉE càÉå ºÉÆºÉnÉÒªÉ ãÉÉäBÉEiÉÆjÉ {É® ÉÊ´ÉSÉÉ® BÉE®xÉÉ {É½äMÉÉ ÉÊBÉE +ÉÉÉÊJÉ® <ºÉ iÉ®c ºÉä VÉÉä =lÉãÉ-{ÉÖlÉãÉ +ÉÉè® +ÉÉªÉÉ ®ÉàÉ MÉªÉÉ ®ÉàÉ BÉEÉÒ ºÉÆºBÉßEÉÊiÉ cè, =ºÉ {É® BÉE~Éä®iÉÉ ºÉä ÉÊ´ÉSÉÉ® xÉcÉÓ ÉÊBÉEªÉÉ MÉªÉÉ* àÉä®É BÉEcxÉÉ cè ÉÊBÉE <ºÉ {É® {ÉÖxÉÉÌ´ÉSÉÉ® BÉE®xÉä BÉEÉÒ VÉ°ô®iÉ cè* VÉÉä nãÉ {ÉÉÊ®´ÉiÉÇxÉ BÉEÉ BÉEÉxÉÚxÉ ãÉÉªÉÉ MÉªÉÉ cè, AÆ]ÉÒ ÉÊb{ÉEäBÉD¶ÉxÉ ãÉÉì cè, =ºÉ {É® {ÉÖxÉÉÌ´ÉSÉÉ® BÉE®xÉÉ cÉäMÉÉ* VÉÉä <ºÉàÉå Uän +ÉÉªÉÉ cè, =ºÉä <ºÉàÉå BÉEèºÉä ®ÉäBÉEÉ VÉÉAMÉÉ ?BÉDªÉÉåÉÊBÉE ZÉÉ®JÉÆb àÉå <vÉ® £ÉÉÒ àÉÆjÉÉÒ cé, =vÉ® £ÉÉÒ àÉÆjÉÉÒ cé, cÉäãÉºÉäãÉ àÉå AxÉºÉÉÒ{ÉÉÒ =vÉ® SÉãÉÉ MÉªÉÉ, VÉÉä +ÉSUÉ cÉä MÉªÉÉ +ÉÉè® <vÉ® lÉÉ iÉÉä JÉ®É¤É cÉä MÉªÉÉ* ªÉc BÉDªÉÉ cÉä ®cÉ cè? MÉÉä´ÉÉ àÉå näJÉ ãÉÉÒÉÊVÉA ÉÊBÉE BÉDªÉÉ cÉä ®cÉ cè? …( BªÉ´ÉvÉÉxÉ) ={ÉÉvªÉFÉ àÉcÉänªÉ : +É¤É +ÉÉ{É ºÉàÉÉ{iÉ BÉEÉÊ®A* *Not Recorded.

gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : ={ÉÉvªÉFÉ àÉcÉänªÉ, ABÉE ÉÊàÉxÉ] àÉå ºÉàÉÉ{iÉ BÉE® ®cÉ cÚÆ* iÉÉÒxÉ-iÉÉÒxÉ +ÉÉnàÉÉÒ BÉEÉ <ºiÉÉÒ{ÉEÉ ®ÉVÉºÉkÉÉ BÉEä ÉÊãÉA, º´ÉÉlÉÇ BÉEä ÉÊãÉA cÉä VÉÉiÉÉ cè* <ºÉÉÒÉÊãÉA àÉé BÉEc ®cÉ cÚÆ ÉÊBÉE ªÉc ÉÊ´ÉÉªÉ ¤ÉcÖiÉ MÉÆ£ÉÉÒ® cè* ªÉc ãÉÉäBÉE iÉÆjÉ BÉEèºÉä ¤ÉSÉäMÉÉ +ÉÉè® ÉÊBÉEºÉ iÉ®c ºÉä ºlÉÉªÉÉÒ ºÉ®BÉEÉ® ¤ÉxÉäMÉÉÒ ? àÉé ºÉàÉZÉiÉÉ cÆ ÉÊBÉE ºÉ£ÉÉÒ nãÉÉå BÉEÉä <ºÉ {É® MÉÆ£ÉÉÒ®iÉÉ ºÉä ÉÊ´ÉSÉÉ® BÉE®xÉÉ SÉÉÉÊcA ÉÊBÉE +ÉÉVÉ MÉÉä´ÉÉ àÉå ãÉÉäBÉEiÉÉÆÉÊjÉBÉE |ÉÉÊµÉEªÉÉ BÉEèºÉä ¤ÉcÉãÉ cÉä?…( BªÉ´ÉvÉÉxÉ) ={ÉÉvªÉFÉ àÉcÉänªÉ : ãÉÉãÉÚ VÉÉÒ, +ÉÉ{ÉBÉEÉÒ {ÉÉ]ÉÔ BÉEä cÉÒ àÉÉxÉxÉÉÒªÉ ºÉnºªÉ ¤ÉÉäãÉ ®cä cé, +ÉÉ{É cÉÒ ÉÊbº]¤ÉÇ BÉE® ®cä cé* ªÉc +ÉSUÉ xÉcÉÓ ãÉMÉiÉÉ* +ÉÉ{É BÉÖEU BÉEcå, ÉÊ{ÉE® àÉé BÉÖEU BÉEcÚÆ* (Interruptions)* … MR. DEPUTY-SPEAKER: Whatever Shri Lalu Prasad has said is not to be recorded.

gÉÉÒ nä´Éäxp |ÉºÉÉn ªÉÉn´É : MÉÉä´ÉÉ BÉEÉÒ ºÉàÉºªÉÉ BÉEÉ cãÉ ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ xÉcÉÓ cè* ªÉc càÉÉ®ÉÒ {ÉÉ]ÉÔ BÉEÉ àÉiÉ cè* càÉ BÉE£ÉÉÒ £ÉÉÒ xÉcÉÓ SÉÉcåMÉä ÉÊBÉE ãÉÉäBÉEiÉÉÆÉÊjÉBÉE |ÉÉÊµÉEªÉÉ BÉEÉä ÉÊBÉEºÉÉÒ iÉ®c ºÉä +É´Éâór ÉÊBÉEªÉÉ VÉÉA ªÉÉ =ºÉBÉEÉä ÉÊBÉEºÉÉÒ iÉ®c ºÉä +ÉÉPÉÉiÉ {ÉcÖÆSÉÉªÉÉ VÉÉA ªÉÉ ÉÊBÉEºÉÉÒ iÉ®c ºÉä =ºÉä ~äºÉ {ÉcÖÆSÉÉªÉÉÒ VÉÉA* ãÉäÉÊBÉExÉ VÉÉä {ÉÉÊ®ÉÎºlÉÉÊiÉ ÉÊxÉàÉÉÇhÉ cÉäBÉE® +ÉÉ<Ç cè, =ºÉàÉå ºÉ®BÉEÉ® BÉEä {ÉÉºÉ BÉEÉä<Ç ÉÊ´ÉBÉEã{É xÉcÉÓ cè ÉÊºÉ´ÉÉA MÉÉä´ÉÉ àÉå ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ ãÉMÉÉxÉä BÉEä* <ºÉÉÒÉÊãÉA =ºÉBÉEä +ÉxÉÖàÉÉänxÉ BÉEä ÉÊãÉA ºÉ®BÉEÉ® |ÉºiÉÉ´É ãÉäBÉE® +ÉÉ<Ç cè* àÉé <ºÉ |ÉºiÉÉ´É BÉEä {ÉFÉ àÉå cÚÆ ãÉäÉÊBÉExÉ àÉé ªÉc ºÉÉ{ÉE BÉE® näxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE +ÉÉMÉä ÉÊBÉEºÉÉÒ iÉ®c BÉEä |ÉºiÉÉ´É àÉå càÉ ãÉÉäMÉ +ÉxÉÖàÉÉänxÉ xÉcÉÓ BÉE®åMÉä* <ºÉÉÒÉÊãÉA MÉÉä´ÉÉ àÉå ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ cãÉ xÉcÉÓ cè* càÉ ãÉÉäMÉ ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ BÉEä cBÉE àÉå xÉcÉÓ cé* <ºÉÉÒÉÊãÉA càÉ ªÉc BÉEcxÉÉ SÉÉciÉä cé ÉÊBÉE xÉ ºÉèrÉÉÎxiÉBÉE iÉ®ÉÒBÉEä ºÉä +ÉÉè® xÉ xÉèÉÊiÉBÉE iÉ®ÉÒBÉEä ºÉä càÉ MÉÉä´ÉÉ àÉå ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ BÉEä {ÉFÉ àÉå cé* <ºÉÉÒÉÊãÉA càÉ SÉÉciÉä cé ÉÊBÉE ÉÊVÉiÉxÉÉÒ VÉãnÉÒ cÉä ºÉBÉEä, MÉÉä´ÉÉ àÉå ãÉÉäBÉEiÉÉÆÉÊjÉBÉE, ÉÎºlÉ® ´É VÉxÉÉÊ|ÉªÉ ºÉ®BÉEÉ® BÉEÉªÉàÉ BÉEÉÒ VÉÉA ªÉÉ VÉÉä £ÉÉÒ VÉxÉÉnä¶É BÉEÉ iÉ®ÉÒBÉEÉ cè ªÉÉ VÉèºÉä £ÉÉÒ ºÉ®BÉEÉ® BÉEÉä ÉÎºlÉ® BÉE®xÉÉ cè, +ÉÉÎºlÉ®iÉÉ BÉEÉä ºÉàÉÉ{iÉ BÉE®BÉEä ÉÎºlÉ® ºÉ®BÉEÉ® ¤ÉxÉÉxÉä {É® VÉÉä® ÉÊnªÉÉ VÉÉxÉÉ SÉÉÉÊcA* <ºÉ ¤ÉÉÒSÉ àÉå AÆ]ÉÒ-ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì àÉå {ÉÉÊ®´ÉiÉÇxÉ ãÉÉxÉÉ cÉä ªÉÉ JÉ®ÉÒn-{ÉE®ÉäJiÉ BÉEÉä ®ÉäBÉExÉÉ cÉä ªÉÉ +ÉÉªÉÉ®ÉàÉ-MÉªÉÉ®ÉàÉ ºÉÆºBÉßEÉÊiÉ {É® ®ÉäBÉE ãÉMÉÉxÉÉÒ cÉä, VÉÉä £ÉÉÒ BÉE®xÉÉ cÉä, <ºÉBÉEÉä BÉEÉÒÉÊVÉA +ÉÉè® VÉÉä MÉÉä´ÉÉ àÉå càÉÉ®ÉÒ ÉÊ´É®ÉºÉiÉ +ÉÉè® ºÉÆºBÉßEÉÊiÉ cè, ÉÊVÉºÉä ¤ÉnãÉxÉä BÉEÉÒ BÉEÉäÉÊ¶É¶É BÉEÉÒ VÉÉ ®cÉÒ cè, ÉÊBÉEºÉÉÒ £ÉÉÒ iÉ®c ºÉä ´ÉcÉÆ BÉEä ÉÊµÉEÉÎ¶SÉªÉxÉ BÉEàªÉÖÉÊxÉ]ÉÒ {É® ÉÊBÉEºÉÉÒ £ÉÉÒ iÉ®c ºÉä BÉEÉä<Ç +ÉÉPÉÉiÉ xÉcÉÓ cÉäxÉÉ SÉÉÉÊcA, ªÉc £ÉÉÒ ºÉÖÉÊxÉÉÎ¶SÉiÉ cÉäxÉÉ SÉÉÉÊcA* *Not Recorded.

SHRI KHARABELA SWAIN (BALASORE): Sir, I am very happy that the maturity of the democratic process in India is deepening. Is it not a very excellent thing in India that even if a Party which supposedly owned the majority in a State Assembly was dismissed by its own Government which is at the Centre? That is why I say that the democratic process is deepening. It happened only because of the developments and because of the pressure from the people of this country.

15.27 hrs. (Shri Arjun Sethi in the Chair) When the Central Government came to know that everybody--the people of this country, the media, the intelligentsia—is against it, against the process, and when they came to know that even the names of their leaders are being tarnished because of this, they were compelled to dismiss their own Government. Hats off to democracy. Hats off to the people of this country. That is why, I say that the democratic process is deepening.

What happened in Goa was a virtual political terrorism, totally hijacking the Government process, that is, the democratic process. Two of the hon. Members raised points like this that in Goa the BJP Government was formed by manipulation and the BJP rule was disgusting.

They say that it was a fascist regime but it could be said against anybody. … (Interruptions)

MR. CHAIRMAN : Nothing will go on record except what Mr. Kharabela Swain says.

(Interruptions)* … *Not Recorded.

SHRI KHARABELA SWAIN : That is why our hon. Leader of the Opposition Shri Advani has been demanding and our party has been demanding that the moment the proclamation is approved in both the Houses of Parliament, let us go to the people. He has talked about the people and about going to the people. Let us go to the people and see what they say. They are our masters. … (Interruptions)

MR. CHAIRMAN: Nothing will go on record.

(Interruptions)* … SHRI KHARABELA SWAIN: Secondly, there are very cunning people in our country. When they change parties, they say that they have changed parties because of ideological reasons; when somebody else changes parties, they say that it is because of self-interest. They say that in Goa the BJP Government went against the culture. Why did they change the names given by the Portuguese people? I would give you an example to explain this.

The hon. Members from the Left parties are sitting here.

MR. CHAIRMAN: Please address the Chair.

SHRI KHARABELA SWAIN : Sir, I am looking in that direction but addressing you! We have hon. Members here from the Left, who are from Kolkata. From my childhood, I was brought up in Kolkata. There was a place called Dalhousie Square. It is a very famous name. What is its name now? Its new name is Binay Badal Dinesh Bag. The new name of Hastings Street is Ram Mohun Roy Sarani. So, could we say that the Left Government in West Bengal is against the Christian culture? There was a colonial rule. When there was colonial rule, the British had named these places after their own people. So, should we not change those names when we come to power? When we do that, we are castigated and told that we are communal and against the culture. How can they say so? What the BJP has done *Not Recorded.

in Goa has been done for the cause of this country and for the pride of this country. … (Interruptions) If they say that names have not been changed in Kolkata, it means they are in favour of the imperialists. … (Interruptions)

MR. CHAIRMAN: Mr. Swain, look at this side.

SHRI KHARABELA SWAIN : I am looking at you, Sir. … (Interruptions)

MR. CHAIRMAN: Nothing will go on record.

(Interruptions)* … MR. CHAIRMAN: Mr. Churchill, you have already spoken. Please sit down.

SHRI KHARABELA SWAIN : Sir, he has spoken twice and I did not utter even a single word.

MR. CHAIRMAN: Please continue, Mr. Swain.

SHRI KHARABELA SWAIN : What happened in Goa was pre-planned. As our hon. Leader of the Opposition said some time ago, if you ask somebody to resign his Membership and offer to make him a Minister instead, there would be many people rushing to do that. After all, they are not losing any thing and they could win the seat through a bye-election. That is exactly what has happened in Goa. … (Interruptions)

SHRI ALEMAO CHURCHILL (MARMUGAO): Sir, not only Members but Ministers have also resigned. He is misleading the House. … (Interruptions)

MR. CHAIRMAN: Mr. Churchill, you have already spoken. Please sit down.

… (Interruptions)

MR. CHAIRMAN: Nothing will go on record except the speech of Mr. Swain.

SHRI KHARABELA SWAIN : The anti-defection law was subverted there deliberately. There was a time when in the North-East Members would en bloc change party affiliations.

Thirty people from this side were going to that side and all of them were becoming Ministers. Even in one of the States, out of the entire number of 40 MLAs, 38 were Ministers. … (Interruptions)

* Not Recorded.

MR. CHAIRMAN : Please sit down.

… (Interruptions)

SHRI KHARABELA SWAIN : Sir, they are not allowing me to speak. … (Interruptions)

MR. CHAIRMAN: I am constrained to say that when the hon. Member from the other side will speak, he can repudiate the charges that he is making. So, please sit down.

… (Interruptions)

MR. CHAIRMAN: Shri Alemao Churchil, you have already spoken.

Nothing will go on record except what Shri Kharabela Swain says.

(Interruptions)* … SHRI KHARABELA SWAIN : Kunwar Manvendra Singh, I am not going to sit down. You must have understood me by now. … (Interruptions)

I am not going to sit down. … (Interruptions)

Now, I was talking about the North-East. That is why, when the NDA Government was in power, they changed the law. They brought in the Anti-Defection Law. Somebody may say that it was wrong. But we have fixed as to how many Members can become Ministers. It was 15 per cent. That was a great disincentive for the people to cross sides. This is not happening nowadays because they have to resign. But once they face the election and they are defeated by their own people, nobody will dare to do it – resign in future. This is going to happen.

Now, let us come to the role of the Governor. I am not just naming anybody. Now, as per the Governor … (Interruptions) I am not mentioning anybody. I am raising a constitutional point. There is a provision that at the pleasure of the Governor, the Chief Minister and the Council of Ministers will be appointed. Somebody could be appointed a Chief Minister or a Minister for six months without facing an election. So, what I mean to say is - does the pleasure of the Governor mean that he can appoint his*……..* * Not Recorded.

*…* Expunged as ordered by the Chair as the Chief Minister also? This is a constitutional point. Can he do so? Is it the pleasure of the Government to appoint anybody? … (Interruptions)

MR. CHAIRMAN: Unless the person is elected how can he appoint that person?

… (Interruptions)

SHRI KHARABELA SWAIN : Sir, as you know, that somebody without being elected to any of the House can be appointed. … (Interruptions)

MR. CHAIRMAN: Please do not enter into controversy.

… (Interruptions)

SHRI KHARABELA SWAIN : If I do not enter into controversy, then what will I say? … (Interruptions)

MR. CHAIRMAN: Nothing will go on record except the speech of Shri Kharabela Swain.

(Interruptions)* … SHRI KHARABELA SWAIN : Sir, you must protect me. I cannot be directed by them to speak. … (Interruptions)

MR. CHAIRMAN: That word will be expunged.

SHRI KHARABELA SWAIN : But can the Governor appoint anybody? … (Interruptions)

MR. CHAIRMAN: Shri Alemao Churchil, I am very sorry. You had your say. So, please do not disturb.

… (Interruptions)

SHRI KHARABELA SWAIN : Now, the question is being raised because the hon. Speaker of the Goa Assembly had committed some mistake in the House, that is why the Governor was constrained to dismiss Parrikar’s Government. My question is: is the Governor a court of appeal against the functioning of the Speaker in the House.

Let me give you one example. Everybody knows that late Prime Minister, Shrimati Indira Gandhi, was assassinated by her own bodyguards. Many people hade seen it with their own eyes. But did we hang those murderers on the next * Not Recorded.

day? There is a due process of law. There are very prominent advocates and lawyers of this country sitting on that side. Should we not go by the due process of law? Should the Governor not summon the Speaker of the House? Should he not ask for the report from him before he takes any decision? But exactly that was not done. How is it that a Governor hardly gives less than 48 hours to the incumbent Chief Minister to prove the majority whereas he is giving 30 days to some other person?

That actually shows that ‘because I am in power, might is right; because I am in power, I can do anything and everything. There is no convention, there is no due process of law because ‘I am the Governor, I am in power and I can do anything.’ That is exactly what is being told by the hon. Member from the other side.

You take the example of the Speaker. They say that actually he prevented a Member of the House from casting his vote. I do not appreciate his action. I say it. I do not appreciate what the Speaker did at that time. Probably, had I been the Speaker, I would not have done the same thing. But my point is, even if the Member was not prevented from voting, even if he would have voted, still the number of the Congress and its allies would have been 18 and the number of the ruling Party, that means the BJP-led coalition would have also been 18 including the Speaker.

Hon. Minister Shri Kapil Sibal, a prominent lawyer from that side was saying that even if somebody becomes a Speaker and he sits on the Chair, he does not leave his Party affiliation because again he will have to seek the ticket from the same Party and he will have to contest the election and it becomes very difficult on his part to give a ruling against his own Party.

MR. CHAIRMAN : Shri Swain, please conclude.

SHRI KHARABELA SWAIN : Sir, you will have to give me some more time. A lot of time was consumed by others.

MR. CHAIRMAN : Other speakers are there from your Party.

SHRI KHARABELA SWAIN : There is only one Member from our side to speak, not many.

MR. CHAIRMAN : You have already taken 14 minutes.

SHRI KHARABELA SWAIN : Sir, the ruling party must have its way, but the Opposition must have its say. Besides speaking what else can we do?

MR. CHAIRMAN : I am giving you time. I had given you 14 minutes. You please conclude in another 3-4 minutes.

SHRI KHARABELA SWAIN : Sir, most of the time was consumed by bickering from the other side.

MR. CHAIRMAN : You conclude in another 3-4 minutes.

SHRI KHARABELA SWAIN (BALASORE): Yes, sir.

Because there was a technical difficulty with the Parrikar Government, because they were having one of their supporters sitting in the Speaker’s chair, that is why you say that they are in minority. How can you say that? It is not so. They were not in a minority. There was a tie. The maximum you can say is that there was a tie. But we will have to just find out what did the Pro-tem Speaker do? Does the Pro-tem Speaker have the power or have the capacity to disqualify somebody from the House? Could he take such a very serious decision?

The pleasure of the Governor should not be arbitrary. It cannot be arbitrary. In the landmark judgement in Bommai case, the Supreme Court has already given instructions as to how the floor test should be conducted. My point is that the election of the Chief Minister should be done in the House. This is my suggestion. It should not be done in the Raj Bhavan. The Governor should not arbitrarily decide who should be or who should not be the Chief Minister.

How do we elect the Speaker in this House? The same process should be adopted to elect the Prime Minister here and to elect the Chief Minister in the Assembly. I can give you one example. In 1995, the Supreme Court had given a judgement when Shri Kalyan Singh’s Government in U.P. was removed and Shri Jagadambika Prasad Pal was appointed as the Chief Minister. What did the Supreme Court say at that time? They said – you take a composite voting. That means two names will be presented before the House and the Members of the House will decide who is going to be the Chief Minister.

Hon. Minister of Home Affairs is here. He is a prominent lawyer of this country. He should consider this thing as to whether we could have a system so that we could keep the Governor away from this.

When the Constitution-makers were deliberating in the Constituent Assembly, they did not want that there should be an elected Governor because they thought that if there was an elected Governor, he would usurp the power of the elected Chief Minister. That is why, they did not want that; they wanted that the Governor should be nominated; and they wanted that the Governor should not enter into this sort of politicking. So, my suggestion is that now the Chief Minister or the Prime Minister should be elected in the House and the pro tem Speaker for his election could be a neutral person. Even you can approach the Election Commission to have somebody who will not have the power to vote because once somebody becomes the Speaker and pro tem Speaker, he is unable to vote. Let him be allowed to vote also. Let there be a neutral person who should conduct it. His only job will be to elect the Chief Minister or the Prime Minister of this country.

Sir, I will just come to another suggestion. With regard to floor test, some conventions have already been set and some instructions have been given by the Supreme Court about how the floor test should be conducted. In Great Britain, they do not have any Constitution; they have only conventions. They do not have any written Constitution. In the United States of America, they are having only seven clauses in their Constitution. Then, what is the Constitution in those countries? The Constitution is what the Supreme Court says it to be. There, the Supreme Court, from time to time, in its judicial review, has interpreted what is Constitution. That is exactly what our Supreme Court is also doing. … (Interruptions)

gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É ({É]xÉÉ) : ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, àÉÉxÉxÉÉÒªÉ ºÉnºªÉ BÉEÉä ¤ÉÉäãÉxÉä BÉEä ÉÊãÉA ÉÊBÉEiÉxÉÉ ºÉàÉªÉ ÉÊnªÉÉ VÉÉAMÉÉ? …( BªÉ´ÉvÉÉxÉ) càÉ ãÉÉäMÉÉå BÉEÉä £ÉÉÒ =iÉxÉÉ ºÉàÉªÉ ÉÊnªÉÉ VÉÉA* …( BªÉ´ÉvÉÉxÉ) MR. CHAIRMAN : He is concluding.

SHRI RAM KRIPAL YADAV : Sir, he is not concluding.… (Interruptions)

MR. CHAIRMAN: Shri Swain, please look at the Chair.

(Interruptions)

MR. CHAIRMAN: This will not go on record.

(Interruptions)* … MR. CHAIRMAN: Shri Swain, please look at the Chair.

… (Interruptions)

MR. CHAIRMAN: Nothing will go on record except the speech of Shri Swain.

(Interruptions)* … MR. CHAIRMAN: Shri Swain, please look at the Chair.

… (Interruptions)

MR. CHAIRMAN: This will not go on record.

(Interruptions)* … MR. CHAIRMAN: Please do not talk to him directly.

… (Interruptions)

MR. CHAIRMAN: Shri Swain, please look at the Chair.

… (Interruptions)

gÉÉÒ JÉÉ®¤ÉäãÉ º´ÉÉ<ÇÆ : àÉé +ÉÉ{ÉºÉä +ÉxÉÃÖ®ÉävÉ BÉE®iÉÉ cÚÆ ÉÊBÉE +ÉÉ{É bÉÒºÉéºÉÉÒ àÉå]äxÉ BÉEÉÊ®A* VÉ¤É +ÉÉ{É cÉ=ºÉ àÉå ¤ÉÉäãÉiÉä cé iÉÉä àÉé +ÉÉ{ÉBÉEä ºÉÉlÉ AäºÉÉ BªÉ´ÉcÉ® xÉcÉÓ BÉE®iÉÉ* +ÉÉ{É BÉE®iÉä ®ÉÊcA* àÉé ÉÊ´É®ÉävÉ xÉcÉÓ BÉE®iÉÉ* AäºÉÉ ¤ÉcÖiÉ ãÉÉäMÉ BÉE®iÉä cé* …( BªÉ´ÉvÉÉxÉ) àÉé +ÉÉ{ÉºÉä ÉÊxÉ´ÉänxÉ BÉE®iÉÉ cÚÆ ÉÊBÉE +ÉÉ{É cÉ=ºÉ àÉå ABÉE ºÉÉÒÉÊxÉªÉ® àÉèà¤É® BÉEä ºÉÉlÉ AäºÉÉ BªÉ´ÉcÉ® àÉiÉ BÉEÉÒÉÊVÉA*…( BªÉ´ÉvÉÉxÉ) àÉéxÉä BÉE£ÉÉÒ +ÉÉ{ÉBÉEä ºÉÉlÉ AäºÉÉ BªÉ´ÉcÉ® xÉcÉÓ ÉÊBÉEªÉÉ* ( BªÉ´ÉvÉÉxÉ) àÉéxÉä +ÉÉ{ÉBÉEÉä AäºÉÉ BÉE£ÉÉÒ xÉcÉÓ BÉEcÉ* …( BªÉ´ÉvÉÉxÉ) àÉéxÉä BÉE£ÉÉÒ AäºÉÉ BªÉ´ÉcÉ® xÉcÉÓ ÉÊBÉEªÉÉ* àÉéxÉä AäºÉÉÒ ãÉéM´ÉäVÉ àÉå BÉE£ÉÉÒ BªÉ´ÉcÉ® xÉcÉÓ ÉÊBÉEªÉÉ* …( BªÉ´ÉvÉÉxÉ) * Not Recorded.

Sir, the last point I would like to say is that Raj Bhawan test should be abolished because most of the time, it is arbitrary and corrupt. Under normal circumstances, it is not part of the Governor""s constitutional function to entertain petitions that the Chief Minister has lost majority. If somebody approaches him during the time Assembly is in Session, he should ask him to have a No Confidence Motion against the Chief Minister. When somebody comes to him during the time when the Assembly is not in Session, the Governor must ask the complainant to take No Confidence Motion when the House is in Session, noting that the Constitution allows a gap of six months"" time between two Sessions.

The Assembly should not be recalled -- during the inter-session -- at the instance of a political contender. He should not be allowed to force the Governor to summon the Assembly Session, as and when he requires. If the complainant informally informs him that he has lost his majority, it is for the Chief Minister to decide whether the expensive process of recalling the Assembly is necessary in such a situation.

Last but not least I would like to ask two questions. Why is it that the Governors start behaving in a very irrational manner when the Congress Party comes to power? They did the same thing with Shri Mulayam Singh’s Government when he was in power. They had to give their floor-test twice.

MR. CHAIRMAN: Please conclude your speech.

SHRI KHARABELA SWAIN : Shri Namboodripad’s Government was also dismissed without any reason. The same thing has happened to Shri Kalyan Singh’s Government also. Why does it happen when only Congress comes to power?

Lastly, I will appeal that the Governor of Goa, and of Jharkhand should be recalled. Once this proclamation is passed in both the Houses, the Goa Assembly should be dissolved and fresh election should be held.

SHRI PAWAN KUMAR BANSAL (CHANDIGARH): Mr. Chairman, Sir, the hon. Leader of the Opposition while initiating the debate had said that he did not wish to apportion blame. But all that we have heard from the other side is only blaming the others for the entire imbroglio.

I, certainly, do not want to refer to the proclivity, the tendency, the wont, or rather the expertise of Shri Parrikar in engineering defections in the past, but I am constrained to do so for the simple reason that a repeated reference has been made to the undesirable practice of defections. We also had to bring about the Anti-Defection Law to deal with defections in the form of the 10th Schedule to the Constitution.

I have always respected Shri L. K. Advani. Today also, like many other occasions, he referred to the fact that the Anti-Defection Law had been misused in the past. He said that through the 91st Amendment, if I am correct, a novel way has been found out and by innuendo he was blaming us for the same, he said that a way has been found out to circumvent, and circumnavigate the Constitutional Amendment by bringing about resignation of Members.

Sir, Shri L. K. Advani is not present here at the moment. I only wish to point out to him that the first time -- if I am mistaken I may please be corrected -- this law was circumnavigated -- I am using the word circumnavigated -- through the device of resignations in Goa, and it was by none other than Shri Parrikar himself. If you are not clear about the dates, I can remind you about the same. It was in August 2004, when one Congress Member was made to resign and then was given the BJP ticket. What was the need for doing it?

This only brings me back to the point. I do not like to do it, but I would only like to refer to what somebody had said. Shri Advani was repeatedly asking ÉÊ{ÉUãÉä xÉÉè àÉcÉÒxÉä ºÉä BÉDªÉÉ cÖ+ÉÉ ? VÉÉä ãÉÉäMÉ {ÉcãÉä £ÉÉ®iÉÉÒªÉ VÉxÉiÉÉ {ÉÉ]ÉÔ BÉEÉä SÉÉciÉä xÉcÉÓ lÉä, ¤ÉÖÉÊrVÉÉÒ´ÉÉÒ, àÉÉÒÉÊbªÉÉ, ´Éä ºÉ¤É £ÉÉ®iÉÉÒªÉ VÉxÉiÉÉ {ÉÉ]ÉÔ BÉEÉÒ ¤ÉÉiÉ BÉE® ®cä cé * £ÉÉ®iÉÉÒªÉ VÉxÉiÉÉ {ÉÉ]ÉÔ BÉEÉä +ÉÉºÉàÉÉxÉ {É® ãÉä MÉA cé * +ÉÉ{ÉBÉEä ºÉÉàÉxÉä MÉÉä´ÉÉ BÉEÉ ÉÊ®VÉã] +ÉÉªÉÉ cè * MÉÉä´ÉÉ àÉå iÉÉÒxÉ ÉÊnxÉ {ÉcãÉä BÉDªÉÉ cÖ+ÉÉ? ´ÉcÉÆ BÉEÉÒ ãÉÉäBÉEãÉ ¤ÉÉìbÉÒWÉ {ÉÆSÉÉªÉiÉ BÉEä <ãÉèBÉD¶ÉxÉ àÉå BÉDªÉÉ cÖ+ÉÉ? àÉé <ºÉ SÉÉÒWÉ BÉEÉ ÉÊVÉµÉE BÉDªÉÉå BÉE®iÉÉ cÚÆ * They are trying to paint themselves holier than the cow. AäºÉÉ ÉÊnJÉÉxÉä BÉEÉÒ BÉEÉäÉÊ¶É¶É BÉE® ®cä cé VÉèºÉä nÚºÉ®ÉÒ iÉ®{ÉE cÉÒ ºÉ¤É BÉÖEU +ÉSUÉ cè * AäºÉÉ àÉÉcÉèãÉ ¤ÉxÉÉBÉE® ÉÊnJÉÉxÉä BÉEÉÒ BÉEÉäÉÊ¶É¶É BÉE® ®cä cé ÉÊBÉE SÉÉ® ®äÉÊºÉMÉxÉä¶ÉxºÉ <ºÉ iÉ®{ÉE ºÉä cÉä MÉA cé, VÉÉä BÉEÉÆOÉäºÉ xÉä BÉE®É ÉÊnA* +ÉÉ{É ªÉc ¤ÉÉiÉ BÉDªÉÉå £ÉÚãÉ VÉÉiÉä cé? +É£ÉÉÒ gÉÉÒ bÉÒ.{ÉÉÒ.ªÉÉn´É +ÉÉè® gÉÉÒ àÉÉäcxÉ ÉËºÉc VÉÉÒ xÉä <ºÉ ¤ÉÉiÉ BÉEÉ ÉÊVÉµÉE ÉÊBÉEªÉÉ lÉÉ* MÉÉä´ÉÉ àÉå BÉDªÉÉ cÉä ®cÉ lÉÉ* VÉ¤É ABÉE ºÉÆºlÉÉ ÉÊVÉºÉBÉEÉä BÉEÉä<Ç VÉÉxÉiÉä xÉcÉÓ lÉä, =ºÉ ºÉÆºlÉÉ BÉEä ÉÊVÉààÉä ãÉMÉÉ ÉÊnªÉÉ MÉªÉÉ* VÉ¤É ºÉÆºlÉÉ BÉEä {ÉÉºÉ {ÉèºÉÉ cÉäiÉÉ cè, näxÉä BÉEä ÉÊãÉªÉä cÉäiÉÉ cè =xÉBÉEÉä BÉEc ÉÊnªÉÉ : "You be on the rampage; destroy the streets, and blacken the signboards." +ÉÉè® BÉDªÉÉ cÖ+ÉÉ, ªÉä BÉEciÉä cé ÉÊBÉE BÉEàªÉÖxÉãÉ ¤ÉÉiÉ BÉEÉÒ MÉ<Ç lÉÉÒ* "The chemistry of communalism was spreading the virus in that State. A mosque was vandalised." +ÉÉ{É xÉÉàÉÉå BÉEÉÒ ¤ÉÉiÉ UÉä½ nÉÒÉÊVÉªÉä - Was not a mosque vandalised there? =xcÉåxÉä BÉDªÉÉ ÉÊBÉEªÉÉ?

gÉÉÒ gÉÉÒ{ÉÉn ªÉäºÉÉä xÉÉ<ÇBÉE ({ÉhÉVÉÉÒ) : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, àÉÉxÉxÉÉÒªÉ ºÉnºªÉ VÉÉä BÉÖEU ¤ÉÉäãÉ ®cä cé, MÉãÉiÉ cè* MR. CHAIRMAN : Your name is in the list. When your name is called, you can speak then.

… (Interruptions)

MR. CHAIRMAN: Mr. Churchill, please sit down.

gÉÉÒ {É´ÉxÉ BÉÖEàÉÉ® ¤ÉÆºÉãÉ : àÉÖZÉä ªÉc BÉEciÉä cÖªÉä +ÉSUÉ xÉcÉÓ ãÉMÉiÉÉ ÉÊBÉE ºÉè{ÉExÉÇ ®ÆMÉ +ÉSUÉ xÉcÉÓ * £ÉMÉ´ÉÉ ®ÆMÉ ºÉiBÉEÉ® ªÉÉäMªÉ cÉäiÉÉ cè* ãÉäÉÊBÉExÉ <xÉ ãÉÉäMÉÉå xÉä £ÉMÉ´Éä ®ÆMÉ BÉEÉä BÉEãÉÆÉÊBÉEiÉ BÉE® ÉÊnªÉÉ* <xÉ ãÉÉäMÉÉå xÉä ´ÉÉÒ.ºÉÉÒ.bÉÒ. ÉÊxÉBÉEÉãÉÉÒ ÉÊBÉE +ÉÉVÉÉnÉÒ BÉEÉÒ ãÉ½É<Ç àÉå <xÉ ãÉÉäMÉÉå xÉä BÉDªÉÉ BÉDªÉÉ ÉÊBÉEªÉÉ You demonised Christianity. <xÉ ãÉÉäMÉÉå BÉEÉ ABÉE cÉÒ àÉÆjÉ lÉÉ ÉÊVÉºÉBÉEÉ <xcÉåxÉä {ÉÉãÉxÉ ÉÊBÉEªÉÉ* BÉDªÉÉ BÉEÉ®hÉ lÉÉ ÉÊBÉE =xÉBÉEä AàÉ.AãÉ.AVÉ. {ÉÉ]ÉÔ àÉå ÉÊ®´ÉÉäã] BÉE®BÉEä SÉãÉä MÉªÉä* gÉÉÒ àÉxÉÉäc® {ÉÉÉÊ®BÉE® +É{ÉxÉä BÉEÉàÉ àÉå ãÉMÉä cÖªÉä lÉä* gÉÉÒ +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEc ®cä lÉä ÉÊBÉE càÉÉ®ÉÒ ºÉ®BÉEÉ® BÉEÉä ÉÊMÉ®É ÉÊnªÉÉ MÉªÉÉ* ´Éä ªÉc £ÉÚãÉ MÉA ÉÊBÉE ´Éä JÉÖn =ºÉ ºÉàÉªÉ MÉßc àÉÆjÉÉÒ lÉä* VÉ¤É gÉÉÒ ºÉÖÆn® ÉËºÉc £ÉÆbÉ®ÉÒ ÉÊ¤ÉcÉ® BÉEä MÉ´ÉxÉÇ® lÉä ÉÊVÉxcå MÉÖVÉ®ÉiÉ àÉå £ÉäVÉÉ MÉªÉÉ lÉÉ* CHAIRMAN : Please do not take names.

gÉÉÒ {É´ÉxÉ BÉÖEàÉÉ® ¤ÉÆºÉãÉ : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, +ÉMÉ® BÉEÉä<Ç ¤ÉÖ®ÉÒ ¤ÉÉiÉ xÉcÉÓ cè iÉÉä*<ÉÊiÉcÉºÉ àÉå xÉÉàÉ MÉªÉÉ cè +ÉÉè® xÉÉàÉ £É®ä cÖªÉä cÉäiÉä cè +ÉÉè® xÉÉàÉ ãÉäiÉä cé* +ÉMÉ® ´Éä <ºÉ cÉ=ºÉ àÉå xÉcÉÓ cé, =xÉBÉEÉ xÉÉàÉ ãÉä ÉÊãÉªÉÉ, +ÉMÉ® BÉEÉä<Ç MÉãÉiÉ ¤ÉÉiÉ BÉEcÉÒ cÉä iÉÉä BÉEcÉ VÉÉªÉä ÉÊBÉE xÉÉàÉ xÉcÉÓ ãÉäxÉÉ SÉÉÉÊcªÉä* àÉé +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ àÉÉxÉ ãÉäiÉÉ cÚÆ* <iÉxÉÉ cÉÒ BÉEcÚÆMÉÉ ÉÊBÉE ABÉE ºÉVVÉxÉ ÉÊ¤ÉcÉ® àÉå ®ÉVªÉ{ÉÉãÉ lÉä ÉÊVÉxÉBÉEÉÒ ÉÊ®{ÉÉä]Ç +ÉÉ<Ç ÉÊBÉE ÉÊ¤ÉcÉ® àÉå ABÉE £ÉÉÒ nÉÊãÉiÉ xÉcÉÓ àÉÉ®É VÉÉxÉÉ SÉÉÉÊcªÉä lÉÉ BÉDªÉÉåÉÊBÉE ´ÉcÉÆ 5 nÉÊãÉiÉ àÉÉ® ÉÊnªÉä MÉªÉä lÉä* ´ÉcÉÆ |ÉäVÉÉÒbå] °ôãÉ ãÉMÉÉxÉä BÉEä ÉÊãÉªÉä ÉÊ®{ÉÉä]Ç £ÉäVÉÉÒ MÉ<Ç* VÉ¤É ´Éä MÉÖVÉ®ÉiÉ àÉå MÉªÉä, BÉDªÉÉ ´ÉcÉÆ =xcÉåxÉä xÉcÉÓ näJÉÉ ÉÊBÉE BÉDªÉÉ cÉä ®cÉ cè? cVÉÉ®Éå ãÉÉäMÉ àÉÉ® ÉÊnªÉä MÉªÉä, BÉDªÉÉ =ºÉBÉEÉÒ ÉÊ®{ÉÉä]Ç +ÉÉ<Ç, BÉDªÉÉ =ºÉBÉEÉ ÉÊVÉµÉE ÉÊBÉEªÉÉ MÉªÉÉ ÉÊBÉE MÉÖVÉ®ÉiÉ àÉå |ÉäVÉÉÒbå] °ôãÉ ãÉMÉÉ näxÉÉ SÉÉÉÊcªÉä? xÉcÉÓ cÖ+ÉÉ* càÉå <ºÉ ¤ÉÉiÉ BÉEÉÒ JÉÖ¶ÉÉÒ xÉcÉÓ cÉäiÉÉÒ ÉÊBÉE àÉé ªÉc ºÉ¤É BÉEcÚÆ* +É£ÉÉÒ º´ÉÉÆ<Ç ºÉÉc¤É BÉEc ®cä lÉä - Recall the Governor. For what? He performed a duty. At that time, he rightly felt that democracy was being murdered in the State and, therefore, he acted.

<ºÉÉÊãÉªÉä àÉÖZÉä <ºÉ ¤ÉÉiÉ BÉEÉ ÉÊVÉµÉE BÉE®xÉÉ {É½É* càÉÉ®ä MÉßc àÉÆjÉÉÒ VÉÉÒ xÉä ¶ÉÉxÉnÉ® ¶É¤nÉå àÉå ºÉÆFÉä{É àÉå <ÉÊiÉcÉºÉ BÉEä ¤ÉÉ®ä àÉå BÉEc ÉÊnªÉÉ ÉÊBÉE ÉÊ{ÉUãÉä ÉÊnxÉÉå MÉÉä´ÉÉ àÉå BÉDªÉÉ cÖ+ÉÉ +ÉÉè® |ÉäVÉÉÒbå] °ôãÉ ãÉMÉÉxÉä BÉEÉÒ xÉÉè¤ÉiÉ BÉDªÉÉå +ÉÉ<Ç? àÉÖZÉä <ºÉ ¤ÉÉiÉ BÉEÉÒ JÉÖ¶ÉÉÒ xÉcÉÓ cÉäiÉÉÒ ÉÊBÉE BÉEcÉÓ |ÉäVÉÉÒbå] °ôãÉ ãÉMÉÉªÉÉ VÉÉªÉä* ´ÉcÉÆ BÉEä ãÉÉäMÉ +É{ÉxÉÉÒ +É{ÉxÉÉÒ ºÉ®BÉEÉ® SÉãÉÉªÉå* +ÉÉVÉ ºÉ®BÉEÉ® {É® BÉEÉä<Ç |Éä¶É® xÉcÉÓ lÉÉ +ÉÉè® xÉ ãÉÉäMÉÉå BÉEÉ n¤ÉÉ´É lÉÉ* ºÉÉàÉxÉä ¤Éè~ä ãÉÉäMÉ <ºÉ JÉÖ¶É{ÉEcàÉÉÒ àÉå xÉ ®cå ÉÊBÉE ãÉÉäMÉ ãÉÉÆUxÉ ãÉMÉÉ ®cä cé* àÉé =ºÉ ÉÊnxÉ BÉEÉÒ ¤ÉÉiÉ BÉEÉä nÉäc®ÉxÉÉ xÉcÉÓ SÉÉciÉÉ* ãÉäÉÊBÉExÉ BÉÖEU +ÉÉÆBÉEbÉå BÉEÉ ÉÊVÉµÉE BÉE®xÉÉ SÉÉcÚÆMÉÉ* ÉÊb{ÉEäBÉD¶ÉxÉ BÉEÉÒ ¤ÉÉiÉ cÉä ®cÉÒ lÉÉÒ* VÉ¤É {ÉÉÉÊ®BÉE® ºÉÉc¤É àÉÖJªÉàÉÆjÉÉÒ ¤ÉxÉä iÉÉä 10 BÉEÉÆOÉäºÉÉÒ ºÉnºªÉÉå BÉEÉ ÉÊb{ÉEèBÉD¶ÉxÉ BÉE®ÉªÉÉ, ´Éä ÉÊb{ÉEèBÉD¶ÉxÉ BÉE®ÉxÉä àÉå àÉÉÉÊc® cé ãÉäÉÊBÉExÉ +É¤É +É{ÉxÉÉÒ cÉÒ MÉäàÉ àÉå {ÉEÆºÉ MÉªÉä cé BÉDªÉÉåÉÊBÉE =xÉBÉEä ãÉÉäMÉ cÉÒ =xcå UÉä½BÉE® SÉãÉä MÉªÉä cé* =xÉBÉEä ]ÚÉÊ®VàÉ ÉÊàÉÉÊxÉº]® xÉä àÉÆÉÊjÉàÉÆbãÉ BÉEÉÒ ¤Éè~BÉE àÉå =xÉºÉä BÉEc ÉÊnªÉÉ lÉÉ ÉÊBÉE VÉÉä ´Éc ®ÉºiÉÉ +ÉÉÎJiÉªÉÉ® BÉE® ®cä cé, ´Éc MÉãÉiÉ cè* ãÉäÉÊBÉExÉ ÉÎºlÉÉÊiÉ BÉDªÉÉ ¤ÉxÉÉÒ? ªÉc ¤ÉÉiÉ º{É] cè ÉÊBÉE àÉ<Ç 2002 àÉå VÉ¤É MÉÉä´ÉÉ àÉå SÉÖxÉÉ´É cÖªÉä lÉä, =ºÉ ºÉàÉªÉ =xÉBÉEÉ ¤ÉcÖàÉiÉ xÉcÉÓ lÉÉ* +ÉMÉ® +ÉÉVÉ ªÉä BÉEciÉä cé ÉÊBÉE =xÉBÉEä {ÉÉºÉ 17 ºÉnºªÉ +ÉÉè® BÉEÉÆOÉäºÉ BÉEä {ÉÉºÉ 16 ºÉnºªÉ lÉä ãÉäÉÊBÉExÉ =xÉBÉEä {ÉÉºÉ ¤ÉcÖàÉiÉ xÉcÉÓ lÉÉ +ÉÉè® <xcÉåxÉä nÚºÉ®ä ãÉÉäMÉÉå BÉEÉä MÉÖàÉ®Éc BÉE®BÉEä +ÉÉ{ÉxÉä ºÉÉlÉ ÉÊãÉªÉÉ* 16.00 hrs. àÉé MÉÖàÉ®Éc BÉDªÉÉå BÉEc ®cÉ cÚÆ* ´Éä {ÉÉ]ÉÔVÉ ªÉÚVÉÉÒbÉÒ{ÉÉÒ +ÉÉè® AàÉVÉÉÒbÉÒ lÉÉÓ* Sir, a prominent, important, well-known journalist of the country then said, "Shri Parrikar cannibalized politics by poaching on the members of the parties who extended support to him." +É{ÉxÉä ºÉÉlÉ ãÉÉäMÉÉå BÉEÉä ãÉMÉÉ+ÉÉä, ÉÊ{ÉE® =xcå JÉÉ VÉÉ+ÉÉä* {ÉcãÉä {ÉÉ]ÉÔVÉ BÉEÉä ºÉÉlÉ ãÉMÉÉ+ÉÉä, Not based on any faith and trust. ÉÊVÉºÉ iÉ®c ºÉä ªÉÚ.{ÉÉÒ.A. cè * {ÉÉ]ÉÔVÉ BÉEÉä ºÉÉlÉ ÉÊãÉªÉÉ* ABÉE-ABÉE BÉE®BÉEä =xÉBÉEä àÉèà¤ÉºÉÇ BÉEÉä cÉÒ JÉÉxÉÉ ¶ÉÖ°ô BÉE® ÉÊnªÉÉ iÉÉÉÊBÉE ´Éc {ÉÉ]ÉÔ BÉEÉä JÉiàÉ BÉE® nå* ªÉc JÉäãÉ ´ÉcÉÆ JÉäãÉÉ MÉªÉÉ +ÉÉè® =ºÉÉÒ BÉEÉ ÉÊ®VÉã] lÉÉ, VÉÉä ´ÉcÉÆ cÖ+ÉÉ* …( BªÉ´ÉvÉÉxÉ) SHRI B. MAHTAB (CUTTACK): Congress never does that! What happened in Bihar?

gÉÉÒ {É´ÉxÉ BÉÖEàÉÉ® ¤ÉÆºÉãÉ : ÉÊ¤ÉcÉ® {É® BÉEãÉ ¤ÉÉiÉ BÉE®åMÉä* ÉÊ¤ÉcÉ® {É® àÉé BÉEãÉ {ÉÚ®ÉÒ ¤ÉÉiÉ BÉE®xÉÉ SÉÉcÚÆMÉÉ* =ºÉBÉEä BÉEÉ®hÉ ÉÎºlÉÉÊiÉ AäºÉÉÒ {ÉcÖÆSÉÉÒ, ÉÊVÉºÉBÉEä BÉEÉ®hÉ BÉEÉÆOÉäºÉ xÉä MÉÉä´ÉÉ àÉå MÉ´ÉxÉÇ® ºÉÉc¤É ºÉä ÉÊ®BÉD´Éèº] BÉEÉÒ ÉÊBÉE =xÉBÉEÉÒ ºÉ®BÉEÉ® àÉÉ<xÉÉäÉÊ®]ÉÒ àÉå cÉä MÉ<Ç cè, +ÉÉ{É =xÉBÉEÉÒ ºÉ®BÉEÉ® BÉEÉä ¤ÉJÉÉÇºiÉ BÉE® nÉÒÉÊVÉA* The Governor did not oblige us. =xcÉåxÉä càÉÉ®ÉÒ ¤ÉÉiÉ xÉcÉÓ àÉÉxÉÉÒ* +ÉÉ{É ÉÊVÉºÉ ¤ÉÉiÉ BÉEÉ +ÉÉVÉ càÉÉ®ä >ó{É® <ãVÉÉàÉ ãÉMÉÉ ®cä cé ÉÊBÉE BÉEäxp ºÉä ¤Éè~BÉE® =xcå <¶ÉÉ®ä cÉä ®cä lÉä, ªÉcÉÆ ºÉä +ÉÉnä¶É cÉä ®cä lÉä* àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE =ºÉ ÉÊnxÉ BÉEÉÆOÉäºÉ BÉEÉÒ ºÉ®BÉEÉ® ´ÉcÉÆ ¤ÉxÉ ºÉBÉEiÉÉÒ lÉÉÒ* ãÉäÉÊBÉExÉ xÉcÉÓ ¤ÉxÉÉ<Ç* =xcÉåxÉä BÉEcÉÆ - Go for a floor test. iÉÉ®ÉÒJÉ iÉªÉ cÉä MÉ<Ç* =xcÉåxÉä ºÉ¤É ºÉÆ´ÉèvÉÉÉÊxÉBÉE iÉ®ÉÒBÉEä ºÉä ÉÊBÉEªÉÉ* ãÉäÉÊBÉExÉ ÉÊVÉºÉ ÉÊnxÉ iÉÉ®ÉÒJÉ iÉªÉ cÖ<Ç, =ºÉ ÉÊnxÉ BÉDªÉÉ cÖ+ÉÉ, +ÉÉ{ÉBÉEä ºÉÉlÉ VÉÉä ÉÊBÉEºÉÉÒ ´ÉBÉDiÉ ABÉE <ÆÉÊb{Éèxbèx] AàÉ.AãÉ.A. lÉä, VÉÉä +ÉÉ{ÉBÉEÉä ºÉ{ÉÉä]Ç BÉE® ®cä lÉä, VÉ¤É +ÉÉ{ÉxÉä =ºÉBÉEÉÒ VÉãÉÉãÉiÉ BÉEÉÒ, ´Éc +ÉÉ{ÉBÉEä ºÉÉlÉ xÉcÉÓ ®cä, +ÉÉ{ÉxÉä àÉcºÉÚºÉ ÉÊBÉEªÉÉ ÉÊBÉE +ÉÉ{É cÉ® VÉÉªÉåMÉä, àÉèà¤É®ÉÊ¶É{É ºÉä JÉiàÉ BÉE® ÉÊnªÉÉ* Who misused the office of the Speaker? I would like to ask this question. Who was instrumental? VÉ¤É ªÉc ¤ÉÉ®-¤ÉÉ® BÉEciÉä cé ÉÊBÉE =vÉ® ºÉä cÉäiÉÉ lÉÉ* I would like to know. I wish Mr. Advance was present here. 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|ÉÉä. ÉÊ´ÉVÉªÉ BÉÖEàÉÉ® àÉãcÉäjÉÉ (nÉÊFÉhÉ ÉÊnããÉÉÒ) : BÉEèãÉÉ¶ÉxÉÉlÉ VÉÉä¶ÉÉÒ BÉEÉä MÉÉäãÉÉÒ ãÉMÉÉÒ lÉÉÒ VÉÉä càÉÉ®ä ºÉèµÉEä]®ÉÒ lÉä* ´ÉºÉÆiÉ®É´É BÉEÉä MÉÉäãÉÉÒ ãÉMÉÉÒ lÉÉÒ* They were all about a hundred Jana Sangh members who were injured in that incident. =xÉÃBÉEÉä <ºÉàÉå MÉÉäãÉÉÒ ãÉMÉÉÒ lÉÉÒ* VÉMÉxxÉÉlÉ ®É´É VÉÉä¶ÉÉÒ lÉä* gÉÉÒ {É´ÉxÉ BÉÖEàÉÉ® ¤ÉÆºÉãÉ : àÉé ÉÊVÉºÉ ¤ÉÉiÉ BÉEÉä BÉEc ®cÉ lÉÉ, ÉÊVÉºÉ cÉãÉÉiÉ àÉå ´Éä ÉË{ÉVÉ®Éå àÉå ®cä, ÉÊVÉºÉ cÉãÉ àÉå ®cä, BÉDªÉÉ BÉEÉä<Ç xÉÉàÉ ãÉä ºÉBÉEiÉä cé? JÉè®, =ºÉ ¤ÉÉiÉ àÉå àÉé xÉcÉÓ VÉÉxÉÉ SÉÉciÉÉ* àÉÖZÉä JÉän cÖ+ÉÉ VÉ¤É º´ÉÉ<ÇÆ VÉÉÒ xÉä BÉEcÉ ÉÊBÉE "There was political terrorism in Goa. There was hijacking of the political process."" Who did it? c® BÉEÉxÉÚxÉ BÉEÉä +ÉÉ{É iÉÉä½-àÉ®Éä½BÉE® VÉÉä +É{ÉxÉä ÉÊcºÉÉ¤É ºÉä ãÉMÉÉxÉÉ SÉÉciÉä cé, ´Éc xÉ BÉEÉÒÉÊVÉA* c® ¤ÉÉ® VÉ¤É nä¶É àÉå BÉEcÉÓ £ÉÉÒ BÉÖEU cÉäiÉÉ cè iÉÉä £ÉÉÊ´ÉªÉ BÉEä ÉÊãÉA BÉÖEU xÉ BÉÖEU ºÉÉÒJÉ näxÉÉÒ SÉÉÉÊcA ÉÊBÉE ÉÊBÉEºÉ fÆMÉ ºÉä BÉEÉàÉ cÉäxÉÉ SÉÉÉÊcA* +ÉMÉ® +ÉÉ{É BÉEÉxÉÚxÉ àÉå ºÉÆ¶ÉÉävÉxÉ ãÉÉxÉÉ SÉÉciÉä cé iÉÉä càÉ ºÉ¤É +ÉÉ{ÉBÉEä ºÉÉlÉ cé, ÉÊàÉãÉBÉE® ãÉÉAÆMÉä, +ÉSUä BÉEÉxÉÚxÉ ¤ÉxÉÉAÆMÉä +ÉÉè® VÉ¤É ªÉÚ{ÉÉÒA BÉEÉÒ ºÉ®BÉEÉ® xÉä <ºÉ àÉÉÆMÉ BÉEÉä näJÉiÉä cÖA VÉ°ô®iÉ ºÉàÉZÉÉÒ +ÉÉè® ´ÉcÉÆ ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ ãÉMÉÉªÉÉ iÉÉä <ºÉBÉEÉ ºÉàÉlÉÇxÉ BÉE®xÉÉ SÉÉÉÊcA <ºÉ ÉÊ´É¶´ÉÉºÉ BÉEä ºÉÉlÉ ÉÊBÉE ºÉ®BÉEÉ® +ÉÉMÉä VÉÉä BÉEnàÉ =~ÉAMÉÉÒ, ´Éc ãÉÉäMÉÉå BÉEä ÉÊciÉ àÉå cÉäMÉÉ, <ºÉ ¤ÉÉiÉ BÉEÉ àÉÖZÉä {ÉÚ®É ÉÊ´É¶´ÉÉºÉ cè* <xcÉÓ ¶É¤nÉå BÉEä ºÉÉlÉ àÉé +ÉÉ{ÉBÉEÉä ¤ÉcÖiÉ-¤ÉcÖiÉ vÉxªÉ´ÉÉn BÉE®iÉÉ cÚÄ ÉÊBÉE +ÉÉ{ÉxÉä àÉÖZÉä ¤ÉÉäãÉxÉä BÉEÉ àÉÉèBÉEÉ ÉÊnªÉÉ* SHRI SURAVARAM SUDHAKAR REDDY (NALGONDA): Hon. Chairman, Sir, I feel, today this discussion is not only on the subject of Proclamation of President""s Rule in Goa, it is becoming a discussion on parliamentary democracy and its way of getting implemented in different places in our country. Now, we are discussing about the standards, morals and values of parliamentary democracy. I think, it will be good and useful also. What happened in Goa is a sad commentary on the parliamentary democracy. I was listening very carefully to the statement of our hon. Home Minister, Shri Shivraj Patilji and also very carefully listened to our Opposition Leader""s speech. Unfortunately, the Proclamation is to be supported by everybody. We have no other go. Even Opposition is also supporting it. I think, in this House, nobody who will oppose the President""s Proclamation. But what happened in Goa is very unfortunate. I do not want to go into the details because everybody knows it and everybody has got his own way of interpreting the developments that have taken place in Goa.

We have an anti-defection law. Earlier, we did not have this type of law. Even the Congress Party had two-thirds majority in Parliament. They felt that it was necessary to bring an anti-defection law but at that time one-third of the Members had to go out if they had to get out of the Party. Later, an amendment was moved. Now, if anyone wants to defect, he will lose his membership or he has to bypass the membership of his Party. This type of provision is in vogue in the Constitution. In Goa, some of the legislators have taken the course of resigning from the Assembly. As such, nobody can say that it was wrong to resign.

We all knew what happened inside the House, what happened inside the Raj Bhavan. This type of horse-trading to snatch the power from one party to another is the most unfortunate thing. This is not the first time. The crisis in Goa is not sudden. Several times, when there was a change in the power at the Central level, there were always tremors in North-Eastern States. We have seen that defections will take place suddenly and the Governments will get changed.

I remember, there was a State in the North-East, Manipur, where there were only two Members in one political party which was the constituent of the National Democratic Alliance. A massive defection took place and the Government was installed in Manipur. In the next elections, there was no trace of that political party. What is the use of this type of defections? Now, everybody is talking that the parliamentary democracy should be restored. But, I blame both the Congress and the Bhartiya Janata Party for all this. These two parties are mainly responsible for whatever happened in this country in the recent past. My friend Shri Swain has very effectively put his point. I congratulate him for that.… (Interruptions) Please bear with me. I do understand that you do not like the criticism. But, you have to bear with me.

Regarding the role of independents and all that, recently there were elections in Jharkhand State. Both the Congress and the BJP fought with their allies on all the seats. They tried to defeat each other. Suddenly, five independent Members who fought against the BJP became good friends and they took oath as Ministers. Yesterday, the BJP tried to defeat these five independents and today they are all Ministers. What is this type of double standard? What is the way of asking us that the standards of democracy are to be defended? This way, democracy cannot be defended.

The major political parties should accept the established norms in this country. Unfortunately, the most important institutions like that of the Speaker and the Governor are being misused. It is not for the first time that we are discussing it here. We have discussed such issues several times. The first time it started in 1959 in Kerala when the EMS Namboodripad Government was dismissed utilising the Governorship. I think, there was only one instance when a Governor was recalled or asked to resign. In Andhra Pradesh, when the NTR Government was dismissed unconstitutionally and undemocratically, the Governor was asked to resign and go out. That was good and that helped restoration of democracy in the State. It has given a good signal to the democratic activities throughout the country. Now, what happened in Goa is that serious injuries were inflicted on democracy. This type of thing should not be allowed. I think, the Congress Party should have been more careful. They were in a hurry to snatch the power.… (Interruptions)

MR. DEPUTY-SPEAKER: Nothing will go on record.

(Interruptions)* … SHRI SURAVARAM SUDHAKAR REDDY : In the last elections, the BJP had no majority. Since they were in the Union Government, they could manoeuvre it successfully. Some independents were brought in and they formed the Government. Some of them resigned. Had the Congress Party been more careful, it would have been more useful for them.

But they tried to snatch power at the earliest. … (Interruptions) They have to take the lessons from the history. These types of things should not be repeated.

What happened in Goa did not enhance the image of the Congress party. It has really created more problems for them, though at the end, the parliamentary democracy is being defended, at least, with Proclamation now.

Sir, I would like to say that in Telugu, there is a proverb that ‘all are vegetarians but the basket of the fish disappeared’.… (Interruptions) Here, everybody is saying that democracy should be defended, but what role each party has played in defending the democracy?

I believe, Sir, politics is the most holy profession in our country or in the whole of the world. But unfortunately, people are losing confidence in the democratic institutions, particularly in political parties. We should all think and review our activities. More moral standards and values should be restored. The parliamentary democracy should have its own respect. Governors, Speakers should all play their due role. Unfortunately, in the last few weeks what was happening in the Parliament, we have all seen. We are seeing in the newspapers * Not Recorded.

that one political party is trying to give mandate to the Speakers in the States being ruled by their party not to attend the meeting called by the hon. Speaker, Lok Sabha. Once a Speaker goes out into that position, he is no more supposed to be under the mandate of any political party. You can advise your Speaker with your political ideas to go and argue and oppose any particular move, but trying to control, trying to use the mandates or political affiliations and other things, will damage everybody.… (Interruptions) Everybody knows, it is the Bhartiya Janata Party, which is said to have given the mandate to its Speakers in the States not to attend the meeting called by the hon. Speaker, Lok Sabha.

MR. CHAIRMAN : Please conclude now.

… (Interruptions)

SHRI SURAVARAM SUDHAKAR REDDY : Please do not irritate me. I would try to be careful… (Interruptions) I never interrupted you… (Interruptions)

Sir, I feel, now the Proclamation of the President’s Rule in Goa is inevitable. But keeping the Goa Assembly under suspended animation is of no use. The Legislature of Goa has lost its credibility. It does not anymore represent the will of the people of Goa, and it should go. Let them go to the people and let the fresh elections be organised there.

But at the same time, I would like to appeal that taking the lessons from Goa, taking the lessons from Jharkhand, we should be very careful, what is to take place in the House. The role of the Speaker is being snatched by the Governors at some places, and the role of the Governors is being snatched by the courts. The intervention like this will not only tarnish the image of the parliamentary democracy, it will also create very serious conflict between the Legislature, the Executive and the Judiciary. These types of things should not happen.

While supporting the Proclamation of the President’s Rule in Goa, I would like to appeal to the Union Government to think of dissolving the Goa Assembly and go in for fresh elections there.

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MÉÉä´ÉÉ àÉå BÉDªÉÉ cÖ+ÉÉ? º{ÉÉÒBÉE® ºÉÉc¤É xÉä ÉÊbºÉÉÒVÉxÉ ÉÊnªÉÉ ÉÊBÉE ´Éc àÉäVÉÉìÉÊ®]ÉÒ BÉEÉÒ ºÉ®BÉEÉ® cè* MÉ´ÉxÉÇ® xÉä {ÉÉÆSÉ ÉÊàÉxÉ] àÉå =ºÉ ºÉ®BÉEÉ® BÉEÉä ¤É®JÉÉºiÉ BÉE® ÉÊnªÉÃÉ* <ºÉÉÊãÉA ºÉ®BÉEÉÉÊ®ªÉÉ BÉEàÉÉÒ¶ÉxÉ BÉEÉÒ ÉÊ®BÉEàÉébä¶ÉxºÉ {É® ÉÊSÉxiÉÉ BÉE®xÉä BÉEÉÒ VÉ°ô®iÉ cè* MÉ´ÉxÉÇ® BÉEÉÒ {ÉÉäº] BÉEÉÒ VÉ°ô®iÉ cè ªÉÉ xÉcÉÓ, <ºÉ ¤ÉÉ®ä àÉå ÉÊ´ÉSÉÉ® BÉE®xÉä BÉEÉÒ VÉ°ô®iÉ cè* The Chief Justice of The High Court can play the role of a Governor. At the time of Emergency, he can do the same thing. MÉ´ÉxÉÇ® ºÉÆÉÊ´ÉvÉÉxÉ BÉEä àÉÖiÉÉÉÊ¤ÉBÉE BÉEÉàÉ xÉcÉÓ BÉE® ®cä cé* ´Éä VÉxÉiÉÆjÉ BÉEä ÉÊJÉãÉÉ{ÉE BÉEÉªÉÇ BÉE® ®cä cé, <ºÉÉÊãÉA VÉxÉiÉÆjÉ JÉiÉ®ä àÉå {É½ MÉªÉÉ cè* àÉé MÉßc àÉÆjÉÉÒ VÉÉÒ BÉEÉä vÉxªÉ´ÉÉn näxÉÉ SÉÉcÚÆMÉÉ, ÉÊVÉxÉBÉEÉÒ ´ÉVÉc ºÉä MÉÉä´ÉÉ àÉå ~ÉÒBÉE BÉEÉªÉÇ cÖ+ÉÉ* =xcÉåxÉä ZÉÉ®JÉÆb ÉÊ´ÉvÉÉxÉ ºÉ£ÉÉ BÉEä ÉÊãÉA £ÉÉÒ BÉEÉäÉÊ¶É¶É BÉEÉÒ* =xcå ãÉMÉÉ ÉÊBÉE ®ÉVªÉ{ÉÉãÉ BÉEÉä AäºÉÉ BÉEÉªÉÇ xÉcÉÓ BÉE®xÉÉ SÉÉÉÊcA* ´ÉcÉÆ VÉÉä BÉÖEU cÖ+ÉÉ, =ºÉBÉEä ÉÊãÉA BÉEÉèxÉ ÉÊVÉààÉänÉ® cè? ªÉÚ.{ÉÉÒ.A. MÉ´ÉxÉÇàÉé] BÉEÉä VÉ°ô® ÉÊVÉààÉänÉ®ÉÒ ãÉäxÉÉÒ SÉÉÉÊcA* ªÉc BÉEèºÉä cÉä ºÉBÉEiÉÉ cè ÉÊBÉE MÉÉä´ÉÉ +ÉÉè® ZÉÉ®JÉÆb àÉå VÉÉä BÉÖEU cÖ+ÉÉ, =ºÉBÉEä ÉÊãÉA ªÉÚÉÊxÉªÉxÉ MÉ´ÉxÉÇàÉé] ÉÊ®º{ÉÉéºÉÉÒ¤ÉãÉ xÉcÉÓ cè? MÉÉä´ÉÉ ÉÊ´ÉvÉÉxÉ ºÉ£ÉÉ àÉå VÉÉä BÉÖEU cÖ+ÉÉ, ´Éc |ÉvÉÉxÉ àÉÆjÉÉÒ ªÉÉ MÉßc àÉÆjÉÉÒ BÉEÉÒ BÉEÆºÉãÉ]ä¶ÉxÉ ºÉä xÉcÉÓ cÖ+ÉÉ* àÉé VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ÉÊ{ÉE® ªÉc ÉÊBÉEºÉBÉEÉÒ BÉEÆºÉãÉ]ä¶ÉxÉ ºÉä cÖ+ÉÉ* àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ®ÉVªÉ{ÉÉãÉÉå BÉEÉä ºÉÆÉÊ´ÉvÉÉxÉ BÉEä +ÉxÉÖºÉÉ® BÉEÉªÉÇ BÉE®xÉÉ SÉÉÉÊcA* MÉhÉiÉÆjÉ BÉEÉÒ {ÉrÉÊiÉ BÉEÉÒ ®FÉÉ BÉE®xÉÉ =xÉBÉEÉ BÉEÉàÉ cè* MÉßc àÉÆjÉÉÒ VÉÉÒ xÉä MÉÉä´ÉÉ àÉå ®É]Å{ÉÉÊiÉ ¶ÉÉºÉxÉ ãÉMÉÉBÉE® +ÉSUÉ BÉEÉªÉÇ ÉÊBÉEªÉÉ* ´ÉcÉÆ àÉÉSÉÇ àÉå |ÉÉäBÉDãÉäàÉä¶ÉxÉ ¶ÉÖ°ô cÖ+ÉÉ* ´ÉcÉÆ BÉEÉÒ +ÉºÉèà¤ÉãÉÉÒ BÉEÉä ÉÊbWÉÉìã´É BÉE®BÉEä iÉÖ®xiÉ <ãÉèBÉD¶ÉxÉ BÉE®ÉA VÉÉxÉä SÉÉÉÊcA* càÉxÉä AÆ]ÉÒ-ÉÊb{ÉEèBÉD¶ÉxÉ ãÉÉì {ÉÉºÉ ÉÊBÉEªÉÉ cè* ÉÊ´ÉvÉÉªÉBÉEÉå BÉEÉä BÉEÉä<Ç àÉÉèBÉEÉ xÉcÉÓ näxÉÉ SÉÉÉÊcA +ÉÉè® ´ÉcÉÆ VÉãnÉÒ SÉÖxÉÉ´É BÉE®ÉA VÉÉxÉä SÉÉÉÊcA* SÉÖxÉÉ´É àÉå VÉÉä £ÉÉÒ ãÉÉäBÉEàÉiÉ ÉÊxÉBÉEãÉäMÉÉ, ºÉ¤É =ºÉBÉEÉ +ÉÉn® BÉE®åMÉä* MÉßc àÉÆjÉÉÒ VÉÉÒ ªÉc VÉâó® ¤ÉiÉÉAÆ ÉÊBÉE ´ÉcÉÆ SÉÖxÉÉ´É BÉE¤É BÉE®ÉAÆMÉä* ´Éc ºÉnxÉ BÉEÉä +ÉÉ¶´ÉºiÉ BÉE®å ÉÊBÉE MÉÉä´ÉÉ àÉå VÉãnÉÒ cÉÒ SÉÖxÉÉ´É BÉE®´ÉÉAÆMÉä* SHRI ANANTH KUMAR (BANGALORE SOUTH): Sir, I rise to support the Resolution regarding Proclamation for imposing President’s Rule in Goa with the hope that the Government will also dissolve the Assembly and pave way for fresh elections. ¤ÉÉ®c ºÉÉãÉ àÉå MªÉÉ®c àÉÖJªÉ àÉÆjÉÉÒ +ÉÉè® iÉÉÒxÉ ÉÊnxÉ àÉå iÉÉÒxÉ àÉÖJªÉ àÉÆjÉÉÒ, ªÉc MÉÉä´ÉÉ BÉEÉ ÉÊBÉEººÉÉ cè* In 1994, first Mr. Wilfred D’Souza became the Chief Minister of Goa. The next day, Mr. Ravi Nayak became the Chief Minister and on the third day, again Mr. D’Souza became the Chief Minister. All this was happening even when the Congress was having majority. At that time, they called back the then Governor.

Sir, the hon. Home Minister made a statement regarding the recent political happenings in Goa. I would like to tell him that he needed to state some more facts before this House. I want to raise those facts here.

Goa is a story of political conspiracy to destabilise the Government. Before the UPA Government came to power at the Centre, the Government in Goa, under the leadership of Shri Manohar Parrikar, was stable and was providing very good governance. As soon as the UPA Government took over, they changed the Governors of the States, especially, the hon. Governor of Goa was changed, rather I would say removed on the ground that he belonged to a different ideology.

SHRI ALEMAO CHURCHILL : Would you please explain the ideology?

SHRI ANANTH KUMAR : I would definitely explain that.

Sir, when the hon. Home Minister would reply to the debate on this proclamation of President’s Rule in the State, I would like to request him to kindly explain as to what provisions of the Constitution of India empower the Union Government to make ideology a criterion for choosing and nominating Governors of States.

THE MINISTER OF HOME AFFAIRS (SHRI SHIVRAJ V. PATIL): Sir, why is he raising this issue now? I have explained this when we discussed about the removal of Governors and the role of the Government on the floor of the House. I did say that this is not the criterion on which Governors are removed.

SHRI ANANTH KUMAR : Sir, both, in this House and outside the Government has said, the leaders of the UPA have said that because they belonged to a different ideology, the Governors have been removed… (Interruptions)

SHRI SHIVRAJ V. PATIL: I have not said that. I am not responsible for this kind of a statement which is brought to your notice because I have not said it.

SHRI ANANTH KUMAR : The leaders of the UPA have said it… (Interruptions) If you want to read it, you can read it… (Interruptions)

MR. CHAIRMAN : The hon. Home Minister was on his legs and he has rightly pointed out the facts and Shri Churchill, you should not now come in between this.

… (Interruptions)

SHRI ANANTH KUMAR : Sir, I would also like to request you that you have given ample opportunity to Shri Churchill to have his say and so while other Members are speaking, he should exercise restraint… (Interruptions)

SHRI ALEMAO CHURCHILL : When I was talking, you also disturbed me… (Interruptions)

SHRI ANANTH KUMAR : We never disturbed you… (Interruptions)

MR. CHAIRMAN: Nothing, except the speech of Shri Ananth Kumar, will go on record.

… (Interruptions)

SHRI ANANTH KUMAR : Sir, the hon. Governor of Goa was changed saying that he belonged to RSS ideology and because he was inspired by RSS ideology.

Sir, I would like to place on record that the former Prime Minister of India, the former Deputy-Prime Minister of India – all belonged to the RSS ideology * … MD. SALIM (CALCUTTA – NORTH EAST): Sir, he cannot claim that ... He is holding a Constitutional position… (Interruptions)

SHRI ANANTH KUMAR : Sir, why is Shri Salim coming to his defence?… (Interruptions)

MR. CHAIRMAN: Shri Ananth Kumar, you are a very senior Member. You know the rules of the House. You should not refer to persons who are holding Constitutional positions in the country. Please do not refer to them.

… (Interruptions)

SHRI ANANTH KUMAR : Sir, getting inspired by the ideology of RSS of selfless service and patriotism is not a taboo for holding a position. I think the entire conspiracy started from there… (Interruptions)

gÉÉÒ àÉÉäcxÉ ÉËºÉc (nä´ÉÉÊ®ªÉÉ) : AäºÉÉ .. àÉiÉ BÉEÉÊcªÉä* ¤ÉÉBÉEÉÒ ºÉ¤É ~ÉÒBÉE cè* …( BªÉ´ÉvÉÉxÉ) gÉÉÒ +ÉxÉÆiÉ BÉÖEàÉÉ® : … * MR. CHAIRMAN: I am sorry Shri Ananath Kumar, this will not go on record. References to persons holding high offices in the country will not go on record.

… (Interruptions)

MR. CHAIRMAN: I am sorry. He is a very senior Member of this House and he knows everything. I need not tell him these things. Please have restraint.

… (Interruptions)

* Not Recorded.

SHRI ANANTH KUMAR : Therefore, in the entire conspiracy, changing the Governor was Stage-I. And Stage-II was using resignation as a new device of defection. My dear colleague, Mr. Pawan Kumar Bansal said that Mr. Manohar Parrikar started the resignation issue. I want to place the facts straight. Mr. Egidero Fernandes resigned in 2004. He had resigned on his own volition. Later, he contested on BJP ticket and won the Assembly seat. He never became a Minister soon after he resigned. … (Interruptions)

SHRI ALEMAO CHURCHILL : He had shown him the way.… (Interruptions)

SHRI ANANTH KUMAR : Then we were enjoying the majority also. … (Interruptions)

SHRI PAWAN KUMAR BANSAL : When you talk of public perception or what the public says, media covered exactly that way. I do not want to use those words. It was said that Goa has earned a dubious distinction under Mr. Parrikar of circumnavigating the 91st Amendment.

SHRI ANANTH KUMAR : There was no circumnavigation because after resigning, Mr. Egidero Fernandes was not made the Minister. He contested election on BJP ticket..… (Interruptions) The MLAs who resigned and became Ministers should also have contested..… (Interruptions) Sir, through you, I appeal to the hon. Home Minister that the NDA Government, under the leadership of Shri Atal Bihari Vajpayee brought this amendment to the Constitution to prevent horse-trading and aya Rams and gaya Rams. In the anti-defection law, there are some loopholes. Therefore, I request the Government to plug those loopholes. If anybody resigns, then he should not be accepting the post within six months or within a year. Some such precautionary clause or safeguard has to be instituted.

Stage-III of the conspiracy which the hon. Home Minster did not mention was the way the vote of confidence was done.

MR. CHAIRMAN: How long will you take to conclude?

SHRI ANANTH KUMAR : I need ten more minutes as I have just started.

MR. CHAIRMAN: I am sorry. You have already taken ten minutes and there is no time for your Party.

SHRI ANANTH KUMAR : There were interruptions also.

MR. CHAIRMAN: Please conclude in two or three minutes.

SHRI ANANTH KUMAR : The Governor exhibited double standard in conducting the Vote of Confidence. He gave 48 hours to Mr. Manohar Parrikar. Whereas, he gave one month to Mr. Pratap Singh Rane. I do not understand this point. Though Speaker’s role cannot be debated constitutionally, outside the purview of this House, it can be debated. But the point is, the Governor of Goa dismissed Parrikar’s Government without even waiting for the Speaker’s report. How far is Vidhan Sabha from Raj Bhavan? It is only five kilometres away. Mr. Churchill knows that it is only five kilometres away. … (Interruptions) What had happened at 5 o’clock in Vidhan Sabha? At 5.24 p.m., the Assembly was adjourned and at 5.30 p.m., that means, in six minutes, the Government was dismissed. Therefore, through you Sir, I want to ask the Home Minister as to whether the Speaker had sent a report to the Governor or not and why the Government had acted in such a post haste manner to dismiss Parrikar’s Government.

He could have waited for the report to come and then he could have dismissed the Government. He could have dismissed the Government after two hours or so, heavens would not have fallen.

After the dismissal of the Government, at 11.30 a.m. we come to stage five of the conspiracy, that is the swearing-in ceremony. The swearing-in ceremony was held at 11.30 a.m. After the swearing-in ceremony, again a question of constitutional propriety comes into play. We have the recommendations of the Sarkaria Commission and we have the landmark judgement in the S.R. Bommai case. Why was not a date fixed for the Vote of Confidence as soon as Mr. Pratapsingh Rane was invited to take oath? The Governor should have indicated that within a timeframe, say within two weeks or a fortnight or three weeks -- as he had fixed a time limit of 48 hours for Mr. Manohar Parrikar -- Mr. Rane should prove his majority in the Assembly. But no such time frame was fixed.

When the hon. Governor came out to address the Press conference, the media asked him about this, but he was evasive. For three days there were rumours that Governor did not fix a clear date for the Vote of Confidence. Afterwards, he gave one month""s time to Mr. Pratap Singh Rane, whereas he gave only 48 hours to Mr. Manohar Parrikar.

Then, I come to the question of suspended MLA, Mr. Filipe Nery. I would like to know whether he approached the court of law. Why has he not approached the court of law till now? If his suspension is illegal, he should have gone to the court. Till Mr. Digambar Kamat was made to resign, the Governor did not convene the Assembly. Why was there a delay in convening the Assembly? After this, through the pro tem Speaker, an hon. MLA was prevented from voting and he was disqualified.

After all this happened, the hon. Prime Minister and the hon. Home Minister entered the scene. I want to bring to your kind notice that as the Governor did not wait for the report from the Speaker, the hon. Home Minister did not wait to get the report from the Governor. Without getting the report from the Governor, he dismissed the Government. The Governor did not wait for the report of the Speaker and the hon. Home Minister and the Government of India did not wait for the report of the Governor. What is happening? But we congratulate and welcome the decision to dismiss that Government.

Our only request is that the suspended animation of the Assembly should not continue because there is no chance or hope now for any party. The suspended animation of the Assembly should come to an end now. They should dissolve the House.

I hope while giving the reply, the hon. Home Minister will assure this august House that he will dissolve the Goa Assembly and go to the people to get a fresh mandate. Justice should be done.

I once again request, through you, the hon. Home Minister that he should reply to whatever points that I have raised here, from changing the Governor to not taking the report of the Speaker before the dismissal of the Manohar Parrikar Government. They should form part of his reply. At least now he should amend his statement and add them to his reply. He should dissolve the Assembly and allow the people""s mandate to reign there.

SHRI L. RAJAGOPAL (VIJAYAWADA): Sir, I thank you very much for giving me this opportunity to speak on this subject.

In fact, yesterday I had the opportunity of making my maiden speech. Unfortunately, the hon. Deputy-Speaker was not aware that it was my maiden speech and he gave only three minutes to me to speak. The moment he pressed the buzzer, as a disciplined, obedient school boy, I just sat down. That is why, today, my party chose me and requested me to speak on this very important topic.

Now, I will speak about the different dimensions of it. Of course, most of the topics have been covered, most of the issues have been covered. We have always to remember that the mind is a parachute which works only when it is kept open. When I say it is kept open, we need to have a broad-minded approach so that we will understand what is right and what is wrong, what is dharma and what is adharma. The reason why I am saying is that today, a lot of people think that development means when we widen the roads and streets. But the most important thing in development is that we need to widen our minds and we should have a broad-minded approach. We should have a very good Imann, very good mind and a very good heart.

This is the modern age. We are talking about the gender-sensitive Budgets. We are talking about how to empower women, how to make women independent like Indira ji was, like Sonia ji is. In 1989, the late Shri Rajiv Gandhi was the first one who brought about the DWACRA or the Self-Help Groups because he wanted every woman in India to be an iron woman like Indira ji. But what are we witnessing? We are trying to glorify the burning of women in the name of Sati. When did it happen? It happened in the stone-age. We have moved from the stone age to this modern age but still there are certain parties which are trying to glorify Sati and trying to build temples. They are not thinking about Bharat Nirman. Is this what we are here for in this House? I feel ashamed that we are here to do that work today.

I will come to the main issue about why Goa is under President’s Rule, why President’s Rule in Goa was promulgated. What is the reason? The people of Goa, especially the MLAs, especially the four or five Ministers who had resigned, understood what the people are thinking, what is the mind of the people, what they have wanted. That is the reason why they decided about it.… (Interruptions) They consciously told them that we cannot continue with this Government which is a narrow-minded Government, which is being headed by a narrow-minded party and hence we need to resign. Their conscious told them and they resigned. They are Ministers and they are not MLAs. They have not resigned for money or power but they have resigned just because they did not believe in the ideology of the then Government in Goa.

When it comes to Goa, I remember my childhood days. The first time that I visited Goa in 1974 was when I was ten years old. I looked at Goa in a different way in 1974. The next time I visited Goa in 1984 as a teenager. At that time, I saw Goa in a different perspective, in a different angle. The third time that I went to Goa was in the year 2002, when, I think, the Manohar Parikkar Government had just been sworn. During October-November, I visited Goa with my kids. I saw Goa in a different perspective. Today, I have the opportunity of talking about Goa, about the Proclamation of President’s Rule in Goa. I am happy to talk about Goa because I love Goa. It is a magnificent place, it has magnificent beaches and wonderful places. Goa is a gateway to our tourism. In fact, I am quite appalled and unhappy that such a State ultimately came to be ruled by a fascist and narrow-minded Government. It is not because of people’s mandate, not because of majority that they came to power. Like our friend Shri Churchill has said, they came to power by using money and muscle power that they had then.

I would also like to quote one thing the respected Opposition leader has said about. He was quoting about a cartoon which appeared in the Times of India. Two days back, I also saw a cartoon. Then, I remembered what was told in Gujarat, what was told in Delhi and what was told in Washington by the then Prime Minister. The point is that there was no consistency in that. I would like to recollect what the cartoon of the Times of India had brought out two days back. There is a person who is reading a newspaper and the cartoon says that this person is a very precise and a proper person.

He is checking his speech that he made in a different meeting yesterday because he does not want to contradict what he said then. So, there is consistency. He is checking his speech to understand whether he is consistent and he wants to know what he spoke yesterday. This is not the behaviour or the culture of the Congress Party or the UPA Government. Today, if we look at what happened in Goa and what the Governor of Goa did, we can see that he has been consistent in January as well as on 3rd February when he asked the Chief Minister to prove his majority in the House.

16.51 hrs. (Shri Varkala Radhakrishnan in the Chair) At that time, one of the MLAs was disqualified. Immediately, the Governor dismissed that Government and gave an opportunity to some person who happened to be from the Congress Party. What happened when the Congress Chief Minister faced the trial of strength? The Speaker disqualified one of the MLAs at that time also. So, the Governor has been consistent with his actions. He felt that you cannot disqualify Members and try to prove majority in the House. What I am trying to say is, this Government and the Governor have been consistent in their approach. So, we cannot blame them. The reason for the resignation of Ministers then has been demonstrated recently, because in the local body elections held there, out of 50 seats, the Congress Party has won 45 of them. So, you can understand as to what is the mandate of the people.

Sir, I would like to recollect certain other instances when democracy has been hijacked, has been taken as a hostage and has been murdered. Apart from what has happened in Jharkhand recently, there was an instance in Andhra Pradesh also and at that time, in 1995, the then Chief Minister did not even get a chance to prove his majority on the floor of the House. The reason for that was, all the MLAs have been taken as hostages and they were put up in a hotel. That particular Chief Minister and his party happens to be a constituent of the NDA.

What are we witnessing in Jharkhand now? We have seen how five MLAs have been taken as hostages. All of them have been made as Ministers. Is this not trying to bribe them with ministership? Is taking them as hostages not a shameful act? I would like to ask them this question. Of course, my friend here said that we need to devise some method or pass some sort of a legislation where there is no Governor and the majority is proved on the floor of the House by having a Caretaker Chief Minister just like we have a pro tem Speaker. But before that, I would like to say what we need to do or what we are supposed to do. When a party takes some MLAs as hostages and takes them around India as if they are taking them on a Bharat Darshan, how are we going to come out with a legislation to tackle this problem?

SHRI KHARABELA SWAIN : In Maharashtra, Shri Vilasrao Deshmukh took away your own party’s MLAs. … (Interruptions)

MR. CHAIRMAN : Nothing will go on record.

(Interruptions)* … MR. CHAIRMAN: If he yields, it will go on record. Otherwise, it will not go on record.

(Interruptions)* … * Not Recorded.

SHRI L. RAJAGOPAL (VIJAYAWADA): Sir, I am not saying that all the parties are indulging in this kind of behaviour. You know what happened in 1984 when Shrimati Indira Gandhi was the Prime Minister. The then Governor of Andhra Pradesh dismissed the Government headed by Shri N.T. Rama Rao and he gave a chance to some other person. What did Indiraji do at that time? She immediately recalled the Governor. Can they cite some instance like that? … (Interruptions)

Her conscience made her to do that. … (Interruptions)

SHRI KINJARAPU YERRANNAIDU (SRIKAKULAM): The whole country revolted at that time. … (Interruptions)

SHRI L. RAJAGOPAL : Sir, what did they do? They have thrown chappals. They hijacked the MLAs and kept them as hostages.… (Interruptions)

SHRI KINJARAPU YERRANNAIDU : For the first time, a Governor was recalled from Andhra Pradesh due to the people’s movement. … (Interruptions)

MR. CHAIRMAN: Shri Rajagopal, please conclude.

SHRI L. RAJAGOPAL : Sir, they took the MLAs away from Shri N.T. Rama Rao. That is not a problem. But I am very sad to say that because of that, Shri N.T. Rama Rao had a very miserable end to his life.

Can anybody think of an end in such a way? What are they doing now? They are trying to bring back his name on some sort of plaque by changing the name of an airport. Is that what we want? Is it not a shameful act?… (Interruptions)

MR. CHAIRMAN : Shri Yerrannaidu, you have the chance to speak. You can speak when your turn comes. Please take your seat. Shri Rajgopal, please conclude now.

SHRI L. RAJAGOPAL : Sir, it is my maiden speech. I do not want to be disrupted. I do not want to yield to them.

Now, I would like to say about the culture about which Shri Ananth Kumar mentioned. I do not want to talk about the President or the Vice-President or the Prime Minister. I would like to remind him that there are so many Opposition stalwarts who have been Congressmen, who believed in Congress culture. I am telling you this because they have been fed with mother’s milk, that is, Congress. What did they do? They did not stab the Congress in the back. They stabbed her looking in her eyes in her heart. Is it a fair deal? Can we expect such things? These people are doing that… (Interruptions)

MR. CHAIRMAN: You have made your point, please conclude now.

SHRI L. RAJAGOPAL : I would like to conclude by saying that we have such a great leader, Shrimati Sonia Gandhi. What did they do? They abused her.

MR. CHAIRMAN: Why do you take trouble in saying that. Shri Shivraj Patil is here. He is quite capable to defend her.

SHRI L. RAJAGOPAL : Sir, they abused her. They named her. They did everything. And what did she do? She said, "I do not want the Prime Ministership". Why did she say that? Why she opted to sit there? She wants the entire NDA, the entire BJP to look at her and learn from her. She wants them to remorse and reform themselves. Mahatma Gandhi has said one thing. He said, "do not hate the sinner, hate the sin". That is why she is there without hating them.

SHRI KINJARAPU YERRANNAIDU (SRIKAKULAM): Mr. Chairman Sir, I rise to support this Statutory Resolution, moved by the hon. Home Minister, imposing President’s Rule in Goa. Even though my Party is against the imposition of article 356 in any State, there is no other option but to approve this Proclamation.

Article 356 of the Constitution is a danger that looms large over every regional party. The late Indira Gandhi was the Prime Minister when for the first time the Congress Government misutilised article 356 in the year 1959 against the Namboodripad Government. He enjoyed majority till last moment, but in the name of law and order, they imposed President’s Rule there. He hailed from Kerala, where you, Mr. Chairman, come from. From Kerala to Goa and Jharkhand, no part of the country has been spared by Congress, from Shrimati Indira Gandhi till the present UPA leadership.

From the beginning, we have been hating this Governor system. What happened in Andhra Pradesh in the year 1984? The majority of the MLAs were in Delhi and a minority Government was ruling in Andhra Pradesh. The whole country revolted. The people of the country revolted and the political parties, the Communist Parties, the Janata Dal, even the BJP, and all other Parties, except the Congress, joined together and held rallies and dharnas, etc. Finally, Shrimati Indira Gandhi reinstated the late N.T. Rama Rao’s Government. For the first time, it happened in India that one Chief Minister was dismissed and after one month, again he came to power in Andhra Pradesh. Immediately, the Governor, Shri Ram Lal, was recalled so that democracy was restored at that time.

At this moment also, I would request the hon. Home Minister that whenever there is a visible proof that a Governor has acted in a manner that is viewed as unconstitutional or unbecoming of such a high office, he should be immediately withdrawn in the interest of the people of that State. It is not only in the case of Goa, but if it happens in any State, we should recall that Governor.

17.00 hrs. What was the Supreme Court judgment in the Bommai case? What are our conventions? What were the recommendations of the Sarkaria Commission? What were the recommendations of the Inter-State Council? Everybody knows. The NDA Government and even the present UPA Government appointed the politicians as Governors. I am asking the Government, through you, Sir, one question. What is the necessity to appoint politicians as Governors? The NDA Government had appointed Shri Madan Lal Khurana as the Governor of Rajasthan. Now, the UPA Government appointed Shri S.M. Krishna, Shri Sushil Kumar Shinde and Sardar Buta Singh as Governors. They were our colleagues in this House. Now, they were appointed as Governors in this country. … (Interruptions) I am not criticising those people. … (Interruptions)

MR. CHAIRMAN : Now, the hon. Home Minister is in possession of the House. Nobody should interfere.

SHRI SHIVRAJ V. PATIL: Sir, I would like to thank Shri K. Yerrannaidu for allowing me to just put one question to this august House. If we should not appoint the persons who know politics, governance and society, then who else should be appointed?

SHRI KINJARAPU YERRANNAIDU : Sir, I do agree with the Home Minister but I would like to mention that there are so many personalities in this vast country. … (Interruptions)

MR. CHAIRMAN: Nothing will go on record except what Shri K. Yerrannaidu says.

(Interruptions)* … SHRI KINJARAPU YERRANNAIDU : Sir, I have quoted the Supreme Court judgment in Bommai case. Even the Sarkaria Commission had made certain recommendations. I am just mentioning them. Sir, in this vast country, we have 100 crores of people. Do we not have other persons who can be appointed as Governors? This is my question.

*Not Recorded.

Sir, no person who is in active politics should be appointed as the Governor of any State. Today, even the students know what is politics, what is democracy, what is majority, and what is minority. Everybody knows about these. What is required is common sense. Justice has to be done. Any person with common sense can act as Governor. That is why, our Party, TDP demanded the abolition of the Governor system, and in place of the Governor system, the Chief Justice of the concerned State can take care of it. … (Interruptions)

SHRI BRAJA KISHORE TRIPATHY : You are supporting me. … (Interruptions)

SHRI KINJARAPU YERRANNAIDU : Yes, I am supporting you.

To avoid all these controversies in the Governor system, it is better that you remove the Governor system, and in place of the Governor system, you entrust this job to the Chief Justice of the concerned State so that these problems will not arise in future.

Sir, the UPA Government, due to the pressure and to do a damage control, has finally imposed the President’s Rule in Goa. Okay, I thank the Government for this. If the Central Government is interested in having a popular Government in Goa, then it should dissolve the Goa Assembly immediately and go to the people. Only then, the people in this country will hail the UPA Government. Otherwise, nobody will believe the UPA Government. … (Interruptions)

MR. CHAIRMAN: Now, you please conclude.

SHRI KINJARAPU YERRANNAIDU: Sir, the Central Government should dissolve the Assembly and go to the people. If the people elect the Congress Government in Goa, then they will be happy; and if they elect the BJP Government in Goa, then we will be very happy. We have to restore a popular Government in Goa without any delay immediately. That is our demand.

MR. CHAIRMAN: Shri Ganesh Prasad Singh – not present.

Now, Shri Madhusudan Mistry.

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MR. CHAIRMAN : You address the Chair.

SHRI MADHUSUDAN MISTRY : Sir, I am addressing you. I am not addressing Shri Yerrannaidu.

They are all talking about the high moral standards as well as the criteria for appointing a Governor. Who appointed Shri Khurana as the Governor of Rajasthan? On what ground he was appointed? … (Interruptions) That is why I am asking you what is wrong if we appoint. You have been questioning us. I am asking you why the Governor of Bihar was brought from Bihar to Gujarat? Where were all those high moral grounds when thousands of people were butchered and killed? Where was this Government? Why did they not ask for the Governor’s report? Why did you not dismiss the Government of Gujarat at that time? These are all double standards which your Party had adopted. Literally, you have no moral ground to take a high moral standard. You simply used and planted some people to carry out those stories.

This is my request to the Home Minister. àÉä®ÉÒ ÉÊ®BÉD´Éèº] cè ÉÊBÉE ÉÊVÉiÉxÉÉÒ VÉãnÉÒ cÉä ºÉBÉEä VÉcÉÆ iÉBÉE VÉÉiÉ-{ÉÉiÉ BÉEÉ ºÉ´ÉÉãÉ cè, ÉÊVÉxÉ £ÉÉ<ªÉÉå xÉä ÉÊ®VÉÉ<ÇxÉ ÉÊBÉEªÉÉ cè, ´ÉcÉÆ <ãÉèBÉD¶ÉxÉ BÉE®ÉªÉÉ VÉÉªÉä, {ÉÉ{ÉÖãÉ® ºÉ®BÉEÉ® ¤ÉxÉÉ<Ç VÉÉªÉä* VÉ¤É ªÉä ãÉÉäMÉ <vÉ® ¤Éè~iÉä lÉä iÉÉä càÉ ãÉÉäMÉÉå ºÉä BÉEciÉä lÉä +ÉÉè® +ÉÉVÉ =vÉ® ¤Éè~ä cÖªÉä cè iÉÉä £ÉÉÒ càÉ ºÉä BÉEciÉä cé ÉÊBÉE +ÉÉ{É AäºÉÉ BÉEÉÊ®ªÉä* ªÉä ãÉÉäMÉ =vÉ® ¤Éè~ä cÖªÉä +ÉSUä ãÉMÉiÉä cé* ªÉcÉÒ BÉEcå ÉÊBÉE càÉ ´ÉèºÉÉ BÉE®å iÉÉä ªÉc BÉEèºÉä cÉäMÉÉ? +ÉMÉ® +ÉÉ{ÉBÉEÉä BÉE®xÉÉ cÉäiÉÉ iÉÉä =vÉ® xÉ VÉÉiÉä +ÉÉè® càÉ <vÉ® xÉ ¤Éè~iÉä* +ÉÉ{É ãÉÉäMÉÉå BÉEÉÒ VÉMÉc ´ÉcÉÒ cè* You can only be an effective Opposition. You cannot govern this country. It is out of your wish to govern the country, and even the States. Thank God +ÉÉVÉ MÉÖVÉ®ÉiÉ BÉEä +ÉÆn® VÉÉä BÉÖEU cÖ+ÉÉ cè, =ºÉBÉEä BÉEÉ®hÉ càÉÉ®ÉÒ 12 ºÉÉÒ]å +ÉÉ<Ç cé, 14 £ÉÉÒ +ÉÉ ºÉBÉEiÉÉÒ lÉÉÓ VÉÉä càÉÉ®ä MÉßc àÉÆjÉÉÒ BÉEcåMÉä, ´ÉèºÉÉ BÉE®åMÉä* The Government of Gujarat has become so unpopular. ÉÊBÉE ´ÉcÉÆ vÉÉ®É 356 ãÉMÉÉBÉE® |ÉäVÉÉÒbä] °ôãÉ ãÉMÉÉ ÉÊnªÉÉ VÉÉªÉä* Let there be an election in Gujarat and we will come in majority. àÉé <xÉ ãÉÉäMÉÉå ºÉä ¤ÉiÉÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE <xÉ ãÉÉäMÉÉå BÉEä ®´ÉèªÉä BÉEÉä <ºÉ nä¶É BÉEÉÒ VÉxÉiÉÉ xÉä VÉÉxÉ ÉÊãÉªÉÉ cè* MÉÉä´ÉÉ àÉå BÉEÉÆOÉäºÉ BÉEÉÒ ºÉ®BÉEÉ® lÉÉÒ, MÉ´ÉxÉÇ® xÉä VÉÉä BÉEnàÉ =~ÉªÉÉ, =ºÉBÉEä ÉÊãÉªÉä BÉEÉÆOÉäºÉ ºÉ®BÉEÉ® ºÉVÉä¶ÉxÉ nä ºÉBÉEiÉÉÒ cè* +ÉMÉ® +ÉÉ{ÉBÉEÉÒ ºÉ®BÉEÉ® xÉä ¤ÉcÖàÉiÉ ºÉÉÉÊ¤ÉiÉ ÉÊBÉEªÉÉ cÉäiÉÉ iÉÉä BÉEcxÉä BÉEÉÒ cBÉEnÉ® cÉäiÉÉÒ* ªÉä £ÉãÉä cÉÒ BÉEcå ÉÊBÉE <xÉBÉEÉÒ àÉèVÉÉäÉÊ®]ÉÒ cè ãÉäÉÊBÉExÉ ãÉÉäMÉ VÉÉxÉiÉä cé ÉÊBÉE ªÉä ãÉÉäMÉ ºÉkÉÉ cÉÊlÉªÉÉxÉÉ VÉÉxÉiÉä cé, näxÉÉ xÉcÉÓ VÉÉxÉiÉä* <xÉ ãÉÉäMÉÉå BÉEÉ càÉä¶ÉÉ ªÉcÉÒ ®´ÉèªÉÉ ®cÉ cè* àÉé ºÉ®BÉEÉ® BÉEÉ vªÉÉxÉ <ºÉ +ÉÉä® +ÉÉBÉEÉÌÉiÉ BÉE®xÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE cÉ<Ç àÉÉä®äãÉ OÉÉ=Æb BÉEÉÒ ¤ÉÉiÉ BÉEcxÉÉ ¤ÉÆn BÉE® nå ãÉäÉÊBÉExÉ ªÉä +ÉÉè® £ÉÉÒ BÉE®iÉä VÉÉ ®cä cé* <ºÉÉÊãÉA àÉé +ÉÉ{ÉºÉä BÉEciÉÉ cÚÆ ÉÊBÉE +ÉÉ{ÉBÉEä ®ÉVÉ àÉå +ÉÉ{ÉBÉEÉ ¶ÉÉºÉxÉ {ÉÚ®ä nä¶É +ÉÉè® nÖÉÊxÉªÉÉ àÉå <iÉxÉÉ ¤ÉnxÉÉàÉ cÖ+ÉÉ ÉÊBÉE +ÉÉVÉ +ÉÉ{ÉBÉEä SÉÉÒ{ÉE ÉÊàÉÉÊxÉº]® BÉEÉä +ÉàÉ®ÉÒBÉEÉ ºÉ®BÉEÉ® xÉä ´ÉÉÒVÉÉ xÉcÉÓ ÉÊnªÉÉ* They said that because of the way governance was carried on by the BJP in Gujarat they did not want the Chief Minister in their country. The people of different countries of the world did not want him in their own countries. It is very unfortunate for the people of Gujarat as a whole. <ºÉÉÊãÉA àÉä®É +ÉÉ{ÉºÉä ªÉcÉÒ BÉEcxÉÉ cè ÉÊBÉE +ÉÉ{É +ÉSUÉÒ iÉ®c ºÉä +É{ÉxÉÉ ¶ÉÉºÉxÉ VÉcÉÆ SÉãÉiÉÉ cè SÉãÉÉ<ªÉä* ZÉÉ®JÉÆb BÉEä +ÉÆn® SÉÉcä BÉÖEU cÉä, lÉÉä½ä ÉÊnxÉ BÉEä +ÉÆn® ´ÉcÉÆ BÉEÉÆOÉäºÉ BÉEÉÒ ºÉ®BÉEÉ® cÉäMÉÉÒ +ÉÉè® +ÉÉ{É àÉÖÆc näJÉiÉä ®cåMÉä* <xcÉÓ ¶É¤nÉå BÉEä ºÉÉlÉ àÉé +É{ÉxÉÉÒ ¤ÉÉiÉ ºÉàÉÉ{iÉ BÉE®iÉÉ cÚÆ* SHRI TATHAGATA SATPATHY (DHENKANAL): Thank you, Sir, for giving me the opportunity to speak about Goa today.

All the hon. Members who have spoken before me have spoken very eloquently. The hon. Minister has also intervened once or twice to give his point of view, which the whole House has appreciated. So, I would only limit my speech to a few points.

We are all aware of the lovely State of Goa, the beaches of Goa, the people of Goa; and, in my opinion, Goa is probably, along with Pondicherry, the only State which truly represents the international character of India. So, giving respect to the citizens of Goa, as we discuss about the political future of the State, we must keep in mind that there has been a major botch up on the part of the present United Progressive Alliance at the Centre not only in Goa but also in Jharkhand.

I do not wish to condemn any political party. I represent a regional party, the Biju Janata Dal, led my Mr. Naveen Patnaik of Orissa. So, I am speaking on behalf of a regional party, as a representative of the people of Orissa. What we find today is that all the national parties - I am not barring any party - have consistently, over the years since Independence, only tried to serve their particular interests and political goals. They have not bothered about the Constitution of India. This is perhaps the only country in the world which, in about half a century, has had the largest number of amendments to its Constitution. So, the Constitution is not respected. The political fibre of this country has been deliberately destroyed and we have not given respect to the wishes and feelings of the people.

A lack of clear administrative and political foresight was the main reason for this confusion that we see today in Goa and in what has happened recently in Jharkhand. So, when you think only of politics, you forget that you have, as the Government of the day, an administrative responsibility towards the people of the country. You cannot afford to be short-sighted; you cannot afford to be lop-sided in your view. I am not saying that it is the fault of one particular party. Please do not misunderstand me. Any national party that has ruled this country has had a lop-sided view, past and present. So, it is time that all of us unite; and, Goa is an excellent opportunity. It is an excellent example which showcases before us the dangers that are fraught in article 356 of the Constitution.

Like my senior colleague, Shri Kinjarapu Yerannaidu, said whether it is the Namboodiripad Government of Kerala, about which you must be very aware. Historically that was late Shrimati Indira Gandhi and now another Shrimati Gandhi is creating history again by the present activities. I am not condemning anybody. I am only pinpointing what has been happening. Then, it was the Left Parties who, for their stand and their convictions, were victimised and today for their convenience, they might be supporting the UPA. But they are political beings who understand where the danger lies.

Today, the Left Parties are ruling certain States. Shri Lalu Prsad ruled Bihar. Our Party is in power in Orissa. We should all get together, put our minds together and reconsider as to what is the utility of this article in the Constitution.

Secondly, as the hon. Leader of the Opposition spoke, he said that the recommendations of the Sarkaria Commission and Inter-State Council suggested that consultation must be made a part of the Constitution regarding appointment of Governors. This I consider is a very necessary amendment. Therefore, it is important that Article 356 be reviewed in a very balanced manner and wherever we find that Governors are becoming unconstitutional or they are showing behaviour which is unbecoming of a very high office, they should be forthwith withdrawn. Preferably, we should omit bureaucrats and politicians from the post of Governor and we should go in for neutral people as Governors.

MR. CHAIRMAN : Now, the hon. Minister of Home Affairs will reply.

Before you begin, as a Member of this House and a student who is interested in law, will you please enlighten me the provisions under which a legislature can be kept in a suspension animation and the elected representatives without pay and allowances? Is there any provision? Please tell me about it.

… (Interruptions)

SHRI TATHAGATA SATPATHY: Like in Bihar. … (Interruptions)

MR. CHAIRMAN: Is there any constitutional provision by which you can keep the elected body in a suspension animation and keep the elected representatives without pay and allowances? Is there any provision in the Constitution?

… (Interruptions)

SHRI TATHAGATA SATPATHY : Our support is there. … (Interruptions)

MR. CHAIRMAN: I would like to know whether you can keep the MLAs without pay and allowances.

… (Interruptions)

SHRI TATHAGATA SATPATHY : Sir, first of all, the hon. Minister of Home Affairs should answer your question. … (Interruptions)

MR. CHAIRMAN: There is no ill-will. With best of intentions, it is simply to clarify the position. There is a provision for a dismissal, etc. But is there any provision under which a legislature can be kept in a suspension animation?

… (Interruptions)

MR. CHAIRMAN: Now, Mr. Minister, you can start.

… (Interruptions)

THE MINISTER OF HOME AFFAIRS (SHRI SHIVRAJ V. PATIL):Sir, I would like to thank all the hon. Members and all the political parties. They have said that they would support this Motion for approval of the Proclamation. They have also made very good points.

Sir, you have also made two very important points. First, I would like to deal with the two important points made by the Chair.

Then, I will touch upon the other points which are mentioned by other hon. Members.

The first question you put was – whether there is any law or any rule which can allow the presiding officers to stop a Member from voting. My very respectful submission is, Sir, that I have not come across any rule or any law which can empower the presiding officer to stop a Member from voting in the proceedings in the House.

Now, the second question you posed was – whether the House can be put under suspended animation. The Constitution is silent on this point. But the Supreme Court is very eloquent. In Bommai case, the Supreme Court has said in clear terms that you do not dissolve the House in the first instance. If you dissolve the House and if the proclamation dissolving the House is not approved by the Parliament, a very peculiar situation develops. Actually, the Supreme Court has said that first the House should be put under suspended animation and then after the proclamation is approved, the Government can decide to dissolve the House.

So, though there is no specific provision in the Constitution, what is pronounced by the Supreme Court also becomes a law and that law is there. That ruling given by the Supreme Court has the same effectiveness, efficacy as the provision of the Constitution. So, I would submit, Sir, that there is this law available in the country.

MR. CHAIRMAN : Here the question is they have taken oath as MLAs. But here, no oath; they are not even MLAs.

… (Interruptions)

gÉÉÒ ®PÉÖxÉÉlÉ ZÉÉ (¤ÉäÉÊiÉªÉÉ) : ºÉ£ÉÉ{ÉÉÊiÉ àÉcÉänªÉ, àÉé àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ ºÉä VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ºÉÖ|ÉÉÒàÉ BÉEÉä]Ç xÉä <ºÉ ¤ÉÉiÉ BÉEÉä cÉäãb ÉÊBÉEªÉÉ cè ÉÊBÉE VÉ¤É <ãÉèBÉD¶ÉxÉ BÉEàÉÉÒ¶ÉxÉ xÉÉä]ÉÒÉÊ{ÉEBÉEä¶ÉxÉ ÉÊxÉBÉEÉãÉ näiÉÉ cè, iÉÉä …( BªÉ´ÉvÉÉxÉ) gÉÉÒ iÉlÉÉMÉiÉ ºÉi{ÉlÉÉÒ : cÉäàÉ ÉÊàÉÉÊxÉº]® ºÉÉc¤É BÉEÉä ¤ÉÉäãÉxÉä nÉÒÉÊVÉA* …( BªÉ´ÉvÉÉxÉ) gÉÉÒ ®PÉÖxÉÉlÉ ZÉÉ : càÉ BÉD´Éè¶SÉxÉ {ÉÚU ®cä cé* +ÉÉ{É càÉå ¤ÉÉÒSÉ àÉå BÉDªÉÉå ®ÉäBÉEiÉä cé* +ÉÉ{É càÉÉ®ÉÒ ¤ÉÉiÉ ºÉÖÉÊxÉA* +ÉÉ{É ¤ÉèÉÊ~A* …( BªÉ´ÉvÉÉxÉ) MR. CHAIRMAN : He is not yielding. It is time for the hon. Minister to reply.

… (Interruptions)

gÉÉÒ ®PÉÖxÉÉlÉ ZÉÉ : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, àÉé àÉÉxÉxÉÉÒªÉ MÉßc àÉÆjÉÉÒ VÉÉÒ ºÉä ªÉc VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ºÉÖ|ÉÉÒàÉ BÉEÉä]Ç xÉä ABÉE BÉEäºÉ àÉå ªÉc ¤ÉÉiÉ £ÉÉÒ cÉäãb BÉEÉÒ cè ÉÊBÉE VÉ¤É <ãÉèBÉD¶ÉxÉ BÉEàÉÉÒ¶ÉxÉ xÉÉä]ÉÒ{ÉEÉ<Ç BÉE®iÉÉ cè, iÉÉä =ºÉÉÒ ®ÉäVÉ ºÉä cÉ=ºÉ BÉEÉÆº]ÉÒ]áÉÚ] cÉä VÉÉiÉÉ cè* VÉ¤É cÉ=ºÉ xÉä +ÉÉälÉ xÉcÉÓ ãÉÉÒ, BÉEÉÆº]ÉÒ]áÉÚ] xÉcÉÓ cÖ+ÉÉ, iÉÉä ÉÊBÉEºÉ cÉ=ºÉ BÉEÉä +ÉÉ{ÉxÉä ºÉº{Éåb ÉÊBÉEªÉÉ ? {ÉcãÉä cÉ=ºÉ BÉEÉä MÉ´ÉxÉÇ® xÉä ÉÊbVÉÉìã´É BÉE® ÉÊnªÉÉ, iÉÉä ÉÊBÉEºÉ cÉ=ºÉ BÉEÉä +ÉÉ{ÉxÉä ºÉº{Éåb ÉÊBÉEªÉÉ ? ÉÊ{ÉE® BÉEÉä]Ç xÉä cÉäãb ÉÊBÉEªÉÉ cè ÉÊBÉE ãÉèÉÊVÉºãÉäÉÊ]´É ÉÊ¤ÉVÉxÉèºÉ UÉä½BÉE®, ãÉèÉÊVÉºãÉäSÉ® BÉEÉä nÚºÉ®ÉÒ ºÉ£ÉÉÒ ºÉÖÉÊ´ÉvÉÉAÆ |ÉÉ{iÉ cÉåMÉÉÒ, <ºÉ ¤ÉÉ®ä àÉå +ÉÉ{ÉBÉEÉ BÉDªÉÉ àÉiÉ cè, ªÉc àÉé VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ?

gÉÉÒ ÉÊ¶É´É®ÉVÉ ÉÊ´É. {ÉÉ]ÉÒãÉ : ºÉ£ÉÉ{ÉÉÊiÉ VÉÉÒ, àÉé <ºÉ ¤ÉÉ®ä àÉå +ÉÉVÉ xÉcÉÓ, BÉEãÉ ¤ÉÉäãÉÚÆMÉÉ, BÉDªÉÉåÉÊBÉE BÉEãÉ ªÉc ÉÊ´ÉÉªÉ +ÉÉxÉä ´ÉÉãÉÉ cè* ªÉc ¤ÉcÖiÉ +ÉcàÉ àÉÖqÉ cè* <ºÉ ¤ÉÉ®ä àÉå càÉ {ÉcãÉä ºÉä cÉÒ ºÉÉäSÉ ®cä cé ÉÊBÉE VÉÉä {ÉÉÊ®ÉÎºlÉÉÊiÉ ÉÊxÉàÉÉÇhÉ cÖ<Ç cè, =ºÉàÉå ÉÊBÉEºÉ |ÉBÉEÉ® ºÉä ®ÉºiÉÉ ÉÊxÉBÉEÉãÉÉ VÉÉ ºÉBÉEiÉÉ cè* àÉMÉ® <ºÉ ¤ÉÉ®ä àÉå, àÉé +ÉÉVÉ xÉcÉÓ, BÉEãÉ VÉ´ÉÉ¤É nÚÆMÉÉ* Sir, the points which have been raised by the hon. Members are these. What is the role of the governor? In fact, we were discussing the Proclamation. But many of the Members were discussing the conduct of the Governor. I would very respectfully submit that if you want to discuss the conduct of the Governor, we have to follow a procedure which is laid down in the Constitution.

If you want to discuss the Governor""s conduct, you shall have to give a notice of 14 days and then say what the Governor has done is correct or wrong, but unfortunately, many references were made to the decisions taken by the Governor and I thought at that time that it would prolong unnecessarily the discussion on that point if I had got up and objected to it, but I would like to say that the Governor""s conduct should not be discussed in this fashion.

A very important point has been made by the hon. Leader of the Opposition and that important point related to the appointment of the Governor. It is not about the conduct of the Governor, but it is about the appointment of the Governor. I think when we are discussing a matter of this nature, we are well within our right to discuss this issue also. I would like to read out certain kinds of decisions taken by the previous Government, not by the present Government. I do think that the decisions taken by the previous Government were not wrong; they were correct.

The Sarkaria Commission had recommended that the Governors"" appointment should be done in consultation with the Chief Ministers. This issue was discussed in the Inter-State Council and the Council also had come to certain conclusions, but later on when this matter was referred to the Law Ministry and the previous Government discussed all aspects relating to that point, they came to certain different conclusions. I will seek your indulgence to read out that relevant portion and I do think that what the previous Government had done was not wrong.

Since the President appoints the Governor, he may also remove or transfer a Governor from one State to another State. Prior consultation for appointment, therefore, will necessarily involve prior consultation in case of removal and transfer also. The proposed provision will politicise the whole issue of appointment of the Governors.

17.27 hrs. (Mr. Deputy-Speaker in the Chair) It is the Governor""s responsibility to uphold the Constitution and to act as a check against any abuse of power by the Chief Minister. This purpose would be defeated if the Governor is beholden to the Chief Minister for his appointment. It may be stated that the institution of Governor provides a balancing act to support the federal set up enshrined in the Constitution. The founding fathers of the Constitution never intended to give a legal power to the Chief Ministers to be consulted for appointment of a Governor of a State. The Governor has to perform an honest duty cast on him by the Constitution to send periodical reports to the Centre on the activities in the States. Thus, it is imperative that the Centre may continue to have a final say in the matter of the appointment.

The Deputy Prime Minister had also stated in the meeting of the Inter-State Council that not a single Governor had been appointed by the present Government without consultation or against the wishes of the Chief Minister. Thus, the scope of any complaint will, therefore, be non-existent. Since the things are moving smoothly, there is perhaps little point in legislating on a matter which is otherwise handled without any problem. It may also be stated that in case there is an amendment and the consultation is made obligatory, this consultation would slowly devolve into concurrence and may ultimately degenerate into approval by the Chief Minister. Such an amendment is likely to result in abnormal delay in appointment of the Governors resulting in unnecessary and avoidable controversy involving sacrosanct institution of the Governors as enshrined in the Constitution. Thus, it would be in the best interest of the Union Government not to accept the recommendations of amending the Constitution and making consultation with the Chief Minister obligatory. The Governor is a representative of the Union Government.

He has a role, as the eyes and ears of the Union Government, and he is expected to report when the administration of the State Government is not carried out in accordance with the provisions of the Constitution. The Governor has a role in ensuring that there is coordination in legislation between the States and the Union, and that he ensures reserving Bills for assent by the President. The need for prior consultations -- which should, in practice, imply concurrence -- with the Chief Minister will place the Governor under the obligation to the Chief Minister, and thereby, hamper him in conduct of his duties.

Also, under article 153, a Governor may be appointed for two or more States. A Governor may be transferred from one State to another. This would imply consultations with more than one Chief Minister, which will make the whole process cumbersome. Consultations will also not be possible if a State is under the President’s Rule.

In view of the aforesaid, the recommendation of the Inter-State Council, that the Constitution be amended to make the consultation with the Chief Minister obligatory, has not been accepted. With the approval of the Deputy Prime Minister, the Inter-State Council Secretariat has been informed accordingly.

SHRI L.K. ADVANI (GANDHINAGAR): Mr. Deputy-Speaker, Sir, I would not have intervened, had it not been for the fact that the Home Minister has been gracious enough to readout the whole thing.

He has just now said that the recommendation of the Inter-State Council, namely, that there be a Constitutional Amendment to provide for consultation with the State Government statutory. The earlier Government has not accepted this, and this Government agrees with it. But while giving the rationale as to why we did not agree, you were kind enough to have readout the whole thing, in which it has been very categorically mentioned that not a single case of appointment of a Governor took place, during the last six years, without consultation with the State Chief Minister, and things are going smoothly. Therefore, the Law Ministry advised that we might not go into the statutory provisions, which, they apprehend, might deteriorate into becoming concurrence, instead of consultation. I am saying this because, in our case, it is true that we did take their concurrence for all practical purposes. But the recommendation of the Inter-State Council was that consultation be made obligatory.

It is because of the last few days’ experience that I made this suggestion today that this recommendation of the Inter-State Council -- which represents all the Chief Ministers in the country, and not merely the Chief Ministers belonging to my party -- should be accepted. If that was accepted, perhaps there would have been some kind of a check, which would ensure federal balance to a much larger extent than the present arrangement, in which, instead of a federal balance, it is a unitary bias in favour of the Centre. This is all that I have got to say on this issue.

SHRI SHIVRAJ V. PATIL: Sir, fortunately, there is no divergence of opinion on this point. The point is that there should be consultation. The second point that I wish to make is this. Will it escalate into concurrence, and will it graduate into approval? The Law Ministry and the previous Government stated here that consultation as a convention should be there, but it is not necessary to amend the Constitution for this purpose. The previous Government as well as this Government, and all the jurists also have been saying -- after considering the federal structure of the Constitution -- that consultation should not mean concurrence, and concurrence should not mean approval. Now, what is being done is that we are consulting. Concurrence may or may not be there, but, of course, approval is not there.

SHRI L.K. ADVANI : No, but even consultation, as a convention, has been given the go-by.

SHRI SHIVRAJ V. PATIL: No, it is not so.

SHRI L.K. ADVANI : In the case of Shri Parrikar, in the case of Gujarat, and in all these cases there has been no consultation with the Chief Minister.

SHRI SHIVRAJ V. PATIL: No, it is not so.

gÉÉÒ àÉÉäcxÉ ÉËºÉc : BÉEÆºÉãÉ]ä¶ÉxÉ +ÉÉè® <x{ÉEÉàÉæ¶ÉxÉ nÉäxÉÉå nÉä SÉÉÒVÉå cé* BÉEÆºÉã] BÉE®xÉä BÉEä ¤ÉVÉÉA <x{ÉEÉàÉÇ BÉE® ÉÊnªÉÉ MÉªÉÉ ÉÊBÉE càÉ ÉÊBÉEºÉBÉEÉä ÉÊxÉªÉÖBÉDiÉ BÉE® ®cä cé +ÉÉè® =kÉ® |Énä¶É àÉå AäºÉÉ cÉÒ cÖ+ÉÉ*...( BªÉ´ÉvÉÉxÉ) SHRI SHIVRAJ V. PATIL: Unfortunately, the hon. Member who is speaking is not the Chief Minister, and I would not like to say anything in absence of the Chief Minister on the floor of the House whether it was a consultation or information.

Let us leave that point. The only point I was making was that as far as the role of the Governor is concerned, Governors are the ‘eyes’ and ‘ears’ of the Union Government. They are expected to give the information to the national Government as to the happenings in a particular State. Now, you have the present case and you have the cases at other places also. On the one hand, we are saying that let us not have Governors, and on the other hand we are saying that article 356 is not required. And we have exactly the case in which the Governor has played a role and article 356 has been used in order to see that what was done over there, and which was not expected, was corrected also.

In view of these facts, we shall have to take a very balanced view. Going to any extreme is not going to help. To say that the Governors are not required is not helpful. To say that article 356 is not required is not accepted. Now, these points have been discussed at length on many, many occasions, and I am happy that on this occasion also, in a very correct manner, these points have been presented. Advaniji’s contribution in this debate, I think, when he intervened and when he made the speech, is that he has made these points more clear to all of us.

The previous Government was not for amending the law. The previous Government was certainly not for approval of the Chief Minister. It did also not go to the extent of saying that there should be concurrence. But the previous Government was very clear that the consultation should take place, and, I think, this is a correct position and there will not be any deviation from that. But consultation does not mean concurrence; consultation does not mean approval because we do not have full information with us. If we make allegations against each other, that does not help. If there is some mistake or some disease in one’s hand or leg, you please apply the medicine at that place where the disease is there. If the hand is suffering and if you are applying the medicine to the leg, the hand is not going to get the relief. The difficulty is this. We are saying that this particular thing has happened. But whom are we blaming or whom are we giving credit to? Let the blame go to the right place, and let the credit also go to the right place. Credit need not go to the right place, but blame need not go to the wrong place. That is my submission.

While discussing this issue, Anti-Defection Law was also discussed. I am sorry that the hon. Leader of the Opposition made a statement, which is generally made by the media while discussing Anti-Defection Law. During the debate, there was a discussion on one-third provision. He said, "Wholesale defection is allowed, whereas the retail of defection is not allowed." This has been said many times. I am one of the Members who participated in the discussions when the Anti-Defection Law came into existence originally. May I make a submission on this floor of the House in order to correct the perception about the Anti-Defection Law that the hon. Members have? The original bill did not have this one-third provision in the Act. In fact, Prof. Madhu Limaye and Mr. Nani Palkivala referred to that; and Mr. Devendra Prasad Yadav made a reference to that. They said that by giving the power to party leaders to give directions to the Members, the Government was making them powerful and it was making the Members of the political parties, who have to vote here, very, very weak; and that this was not correct and this was against the democratic principles.

Hon. Advaniji also referred to what is happening in UK – Members have been going from one party to the other. Governments have been formed and Governments have been pulled down there also not once but many times. Leaders like Churchill also moved from one party to the other. That does not mean we should also do it here. We would rather not like to do it here.

When the law was made, this question was raised. One of the Members from Maharashtra Legislative Assembly who happened to be the Speaker of Maharashtra Legislative Assembly also – it was after I left the legislature – vehemently opposed it. He insisted that this provision should not be there in the law. Suppose the party leaders give a wrong direction. Will it be binding on all Members? Then it was said that if a majority of the Members thinks that a direction given by the party leader is not correct, they should be allowed to vote as they like. The question discussed at that time was as to what should be that number. In the initial stage the number suggested was two-thirds of the number of Members. Then it came down to half the Members. Ultimately it settled at one-third of the Members. It was then that this one-third provision was made in order to see that Members in the House have the liberty to vote as they wish.

Suppose the manifesto says that a certain thing has to be done and the leader of the Parliamentary party says that a Member should vote in a particular fashion. The question discussed at that time was whether the Members would be bound by it or not. Then it was amended. It was said that if one-third of the Members wanted to go against the direction given by the Party, it should be allowed. That became a part of the law at that time. Later on it was found that even this provision was misused. That is why, I think, the last Government removed that provision. At that time I suggested that though your removing that provision was very good, this kind of a provision should not be made binding on the Members at all times and in all cases. I said that this provision should be made binding on Members only in the cases when the existence or continuity of the Government is in question and on other points, the Members should be allowed to vote as they want. Probably at that time this issue was not clearly perceived by the Members. The amendments were there. We were sitting in the Opposition. We also did not want to oppose it and it went on. However, we did have this in mind.

Now, if Members are resigning from their Membership, can we have a law which would say that a Member shall not be allowed to resign? Who instigated the resignation is a point.

SHRI L.K. ADVANI : They cannot be made Ministers. Law cannot say that they cannot resign. But you cannot resign and become a Minister.

SHRI SHIVRAJ V. PATIL: That is right. Advaniji, let me submit very humbly that you cannot have all the five Independent Members as your Ministers.

SHRI ANANTH KUMAR : They were elected and they gave support to us.

SHRI L.K. ADVANI : I would be happy if I were able to implement what you have said. But that is not a question of bypassing the Anti-Defection Law. This is bypassing the Anti-Defection Law.

SHRI SHIVRAJ V. PATIL: Advaniji, I would definitely not blame any leadership at the national level for this. I would say that they have done it. If a disease is there at a particular place, apply the medicine there. Do not apply the medicine at a wrong place. … (Interruptions)

SHRI L.K. ADVANI : In the Anti-Defenction Law, see that it cannot be binding.

SHRI SHIVRAJ V. PATIL: There developed a particular peculiar situation. They wanted to overcome it and they did it, wrongly or rightly. We can say that they were wrong. Some people say they were right. This is a question of our perception. But this is the position.

That is why this Anti-Defection Law has been brought into existence. It was enacted in order to see that a better stability is provided to the Government. It was enacted to see that the opinion expressed by the voters in the election is respected by the elected Members who are sitting in the legislature making the laws, passing the budget and taking decisions. This was the intention.

I do agree with you that the stability of the Government is very important. On many many counts, the Governments have been disturbed. I have been saying since 1992 that in democracy, accountability is very important. Without accountability, democracy cannot exist. But supposing in the name of accountability or in the name of procedures or in the name of law, every Government is destabilised. If you have a situation in which in 13 years, 12 Chief Ministers were there or in 12 years, 13 Chief Ministers were there, what kind of Government would be there? Will that be a really democratic Government? That is why, a question which has to be answered by us, not in a partisan manner but collectively in the House is: How to provide not absolute stability but reasonable stability to Government? When we are sitting on this side, we would say that stability should be there. If we are sitting on that side, we would say that accountability is more important. If we do not strike a balance between accountability and reasonable stability, the situation can develop in a country like ours, which is too big, where elections cannot take place every year or every six months or every two years. If that situation develops, it is going to be very difficult. The stability can be provided by the ethos and ideology.

Shri Lalu Prasad was sitting here and he was telling me that if people do not have ideological moorings, they are likely to float like this from one party to the other. He is right, hundred per cent right. Nothing is more important than the ideological moorings for a Member to remain in his party, where the character of the leadership, character of the Members and the character of the voters also can provide stability. But supposing if it is not going to be easily available or can be easily used, then there should be something in the Constitution which can give reasonable stability. As to what can be given? People have thought about it. When the occasion comes, it can be discussed. If it is acceptable, it can be incorporated in the Constitution. If it is not, we can live with the situation which is existing here. But the situation is developing fortunately not so much at the national level but at the State level that the stability is not available to the Government over there and they are suffering because they are not stable over there. But this is an issue which cannot be answered very clearly and fully in a debate like this. But this issue has been touched upon by many of the Members. I do think that the thinking Members would certainly apply their minds and give the suggestions to the Government, to the House, and to the people at large through the media or by participating in the debate in this house.

Last point which I would like to refer is, Advaniji has said that the House should be dissolved, and many other Members also have said that the Legislative Assembly in Goa should be dissolved. Now, the decision taken by the Government is before you. Why the decision is taken and what is really the rationale behind the decision is known to you. We are not asking for the credit because it is not necessary to give credit to anybody, to the Government of India or to the Government of Goa or to anyone else. We tried to be as correct as is possible. As we have done it, we would try to be as correct as is possible in future also. But there is a suggestion made by other Members also from their side. That suggestion is there. This suggestion is there and more important is, the peoples opinion. What the people of Goa will think about it? We will keep it in view, we will take a decision.

I am sorry I am not in a position, without consulting my colleagues and the Cabinet and the Government, to say yes or no to this. We will take appropriate decision when the occasion arises. But I would like to say that it should be very clear to the hon. Members that we are trying to be as correct as is possible and that much I can go up to.

With this, I would request the hon. Members to approve this Proclamation and help the people and the Government in Goa and all of us to come out of this imbroglio.

MR. DEPUTY-SPEAKER: The question is:

"That this House approves the Proclamation issued by the President on the 4th March, 2005 under article 356 of the Constitution in relation to the State of Goa. "

The motion was adopted.

MR. DEPUTY-SPEAKER: The House stands adjourned to meet tomorrow on the 19th March, 2005 at 11.00 a.m. The Lok Sabha then adjourned till Eleven of the Clock on Saturday, March 19, 2005/Phalguna 28, 1926 (Saka).

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Lok Sabha Debates

Combined Discussion On Statutory Resolution Regarding Approval Of ... on 18 March, 2005