Lok Sabha Debates
Introduction Of The Health Occupational Safety, Health And Working Conditions ... on 19 September, 2020
Seventeenth Loksabha an> Title: Introduction of the Health Occupational Safety, Health and Working Conditions Code, 2020.
माननीय अध्यक्ष : आइटम नम्बर – 10, श्री संतोष कुमार गंगवार जी ।
श्रम और रोजगार मंत्रालय के राज्य मंत्री (श्री संतोष कुमार गंगवार): सर, अभी सारे माननीय सदस्य इससे अवगत हैं । मैं आपके माध्यम से सदन को बताना चाहता हूं कि चार लेबर कोड्स बनाने का काम हम लोग एक बहुत ही व्यापक कंसल्टेशन की प्रक्रिया के तहत कर रहे थे । इस कंसल्टेशन प्रॉसेस के अंतर्गत हम ने ट्रेड यूनियंस,एम्प्लॉयर्स एसोसिएशंस, राज्य सरकारें,एक्सपर्ट्स व श्रम के अंतर्राष्ट्रीय संगठन तथा सबसे महत्वपूर्ण आम जनता के सुझावों को भी ध्यान रख कर प्रावधान बनाया है ।
अध्यक्ष महोदय, हम ने इस प्रक्रिया के अंतर्गत करीब नौ ट्राइपार्टाइट कंसल्टेशंस किए हैं, चार सब-कमेटी मीटिंग्स कीं, दस रीजनल काँफ्रेंसेज भी किए, देश के विभिन्न स्थानों पर लेबर कोड्स के प्रावधानों पर विस्तृत चर्चा की है । इन लेबर कोर्ड्स पर दस बार इंटर-मिनिस्ट्रीयल कंसल्टेशंस भी हुए हैं । इसके माध्यम से दूसरे मंत्रालयों तथा विभागों से सुझाव भी लिए गए हैं । इसके अतिरिक्त सभी लेबर कोड्स मंत्रालय की वेबसाइट पर दो से तीन महीने तक रखे भी गए हैं,जिसके दौरान सभी हितधारकों के करीब छ: हजार से ज्यादा कमेंट्स भी प्राप्त हुए हैं । इन कंसल्टेशंस प्रक्रिया के बाद ही हम ने लेबर कोड्स के प्रावधानों को उचित स्वरूप दिया है । मंत्रालय की इस प्रक्रिया के बाद तीनों लेबर कोड्स को पार्लियामेंट्री स्टैंडिंग कमेटी को भी रेफर किया गया तथा पार्लियामेंट्री स्टैंडिंग कमेटी ने भी हितधारकों से विस्तृत चर्चा करने के उपरान्त 233 रेकमेंडेशंस दी हैं । इनमें से मंत्रालय ने 174 यानी 74 प्रतिशत रेकमेंडेशंस को स्वीकार कर लिया है । यह लेबर कोड्स के प्रावधानों का जो परवर्तन किया है, वह आपके सामने है । मैंने संक्षेप में आपको बात बताई है ।
मैं प्रस्ताव करता हूं “कि किसी स्थापन में नियोजित व्यक्तियों की उपजीविका सुरक्षा,स्वास्थ्य और कार्यदशा को विनियमित करने वाली विधियों को समेकित और संशोधन करने तथा उससे संबंधित या उसके आनुषंगिक विषयों के लिए विधेयक को पुर:स्थापित करने की अनुमति दी जाए ।” माननीय अध्यक्ष : प्रस्ताव प्रस्तुत हुआ :
“कि किसी स्थापन में नियोजित व्यक्तियों की उपजीविका सुरक्षा,स्वास्थ्य और कार्यदशा को विनियमित करने वाली विधियों को समेकित और संशोधन करने तथा उससे संबंधित या उसके आनुषंगिक विषयों के लिए विधेयक को पुर:स्थापित करने की अनुमति प्रदान की जाए ।” SHRI MANISH TEWARI (ANANDPUR SAHIB): Hon. Speaker, Sir, with your kind permission, since I am opposing the introduction of all the three Bills, perhaps it would be appropriate if the hon. Minister could move all the three Bills and then I could submit whatever I have to say.
माननीय अध्यक्ष : दोनों को एक साथ ही करें ।
SHRI MANISH TEWARI : Sir, ok.
माननीय अध्यक्ष : आप और शशि थरूर जी दोनों इक्वल हैं, तो एक साथ ही बोल दें ।
SHRI MANISH TEWARI : Hon. Speaker, Sir, I metaphorically rise to oppose the introduction of the Industrial Relations Code, 2020, the Code on Social Security, 2020 and the Occupational Safety, Health and Working Conditions Code, 2020 on the following grounds.
While the hon. Minister has correctly submitted that the Standing Committee has considered all these legislation extensively and has made significant recommendations which have been incorporated in the new legislation, but propriety demanded that since the previous legislation has been fundamentally changed, before the new legislation was brought to the House, the stakeholders, the labour unions, the unorganised sector should have been, once again, re-consulted with regard to the substance of the Bill since the Bill has undergone a substantive transformation after going through the Standing Committee process. Unfortunately, since that process that has not been followed, if I am correctly instructed, therefore, it would have been appropriate had the Ministry or the hon. Minister followed that process.
Sir, my second objection, with your permission, is that the Government has a pre-legislative consultative policy in place. That pre-legislative consultative policy, which was put in place in February, 2014 and to the best of my knowledge has not been repealed by the subsequent Governments, mandates that every Bill must be put in the public domain, for at least 30 days, so that stakeholders and other people interested in the contents of the Bill can give their comments with regard to the substance of the Bill.
As I had earlier pointed out that since the Bill has undergone a significant change post the Standing Committee process, this particular consultative process should have been followed. The pre-legislative consultative policy also has certain other mandates which also have not been fulfilled before the Bill has been brought to the House.
My third objection, Mr. Speaker, with your permission, is that the Code on Social Security is discriminatory. Nine labour enactments have been subsumed into the new Code, but many others have been left out. For example, the Beedi Workers Welfare Fund Act of 1976, the Limestone and Dolomite Mines Labour Welfare Fund Act of 1972. Therefore, notwithstanding the Government’s avowed objective in order to consolidate the labour laws, you will still have multiple paradigms which will continue to exist and which will defeat the entire purpose of the exercise which is being attempted by this codification.
My penultimate objection is that too much has been left to delegated legislation in the Bill. At various places in the Bill, you will find phrases like “as may be specified”, “as may be prescribed”, “as may be framed”, and they occur very frequently in the Bill. My submission is that labour rights are very hard won fundamental freedoms which have a struggle of 100 or 200 years behind them. Therefore, these fundamental freedoms cannot be left to the vagaries of executive or delegated legislation to be defined at the whims and fancies of whosoever is in power.
My final objection, Mr. Speaker Sir, with your permission, is that there are definitional nightmares in the Bill. …(Interruptions). I will just conclude in one minute, Mr. Speaker, Sir. The Occupational Code defines migrant workers as contract labour. अध्यक्ष महोदय,ये वही माइग्रेंट वर्कर्स हैं,जो करोड़ों की संख्या में विस्थापित होकर पिछले दिनों अपने घर पैदल चलकर गए थे । ऐसा ही एक और कानून है, इंटर स्टेट माइग्रेंट वर्कर्स एक्ट जिसमें इसकी परिभाषा बिल्कुल अलग है । ऐसी दो-दो परिभाषाएं होने से ऐसे मजूदरों और श्रमिकों के हक पर सीधा-सीधा प्रहार है । मैं आपकी अनुमति से आपके संरक्षण से माननीय मंत्री जी से विनम्रतापूर्वक यह आग्रह करता हूं कि इन तीनों विधेयकों को वापिस लें और हमारी सारी आपत्तियों को संज्ञान में लेकर उन पर एक सुनिश्चित विचार बना कर इन तीनों विधेयकों को वापस सदन में ले कर आएं । आपका बहुत-बहुत धन्यवाद ।
माननीय अध्यक्ष : श्री शशि थरूर जी ।
…(व्यवधान)
माननीय अध्यक्ष : माननीय सदस्य,प्लीज बैठ जाइए । आप वरिष्ठ सदस्य हैं । इंट्रोडक्शन का विरोध कर रहे हैं, आप तो विरोध नहीं कर रहे हैं । आप अपने डिबेट में डिटेल से बोलें ।
…( व्यवधान)
SHRI P. P. CHAUDHARY (PALI): At the time of introduction of the Bill, the objection with respect to legislative competence can be raised. The objection with respect to merit of the Bill, at the time of introduction, cannot be raised. …(Interruptions). That can be done at the time of consideration of the Bill.
डॉ. शशि थरूर (तिरूवनन्तपुरम): महोदय, क्या आप चाहते हैं कि हम इन तीनों बिलों का विरोध एक साथ करें?
माननीय अध्यक्ष : यह सदन अध्यक्ष की आज्ञा से चल रहा है ।
DR. SHASHI THAROOR : Mr. Speaker Sir, thank you for giving me the floor. I have six objections to the first Bill, the Occupational Safety, Health and Working Conditions Code, 2020; five objections to the Bill on Industrial Relations Code, 2020; and four objections on Code on Social Security. So, I hope you will give me the time to briefly summarize them.
On the Occupational Safety, Health and Working Conditions Code..
माननीय अध्यक्ष : माननीय सदस्य,मेरा कहना इतना ही है कि जब बिल पर डिटेल में चर्चा होगी, तब बोलिए ।
डॉ. शशि थरूर : सर, ये सब कंस्टीट्यूशनल प्वाइंट्स हैं । The Code fails to specify explicit provisions to safeguard the overall interest of the unorganized sector workers with a special emphasis on safety and health aspects as prescribed by ILO resulting in a dereliction of the Central Government’s duty under Article 253 and 51 (c) of the Constitution.
Secondly, the Code fails to incorporate an exclusive chapter on Inter-State migrant workers, as has been pointed out by my colleague, Manish, and as prescribed by the Standing Committee and proceeds with the splitting up of existing provisions contrary to the Standing Committee’s recommendations. This violates the Directive Principles of State Policy under Article 38 of the Constitution.
Third, the Code permits the Central Government to reinvent Rules in an arbitrary manner by failing to define some key terms and operates instead on narrowly-drafted definitions contrary to the Standing Committee’s observations. This also curtails the scope of welfare measures prescribed under the Code.
Fourth, the Code introduces arbitrariness by providing sole discretion to the Central Government to decide the quantum of wages that the migrant workers shall draw by failing to honour the recommendations of the Standing Committee to incorporate the term ‘appropriate government’, which would also have permitted the State Government to have a say in this crucial matter.
Fifth, the Code is discriminatory since it fails to include effective provisions for women welfare which in turn curtails their rights and has a debilitating effect on their participation. This violates the equality clause of the Constitution.
Finally, on the first item, the Minister has not complied with Direction 19B of the Speaker’s Directions which requires the Minister to circulate copies of the Bill at least two days before the Bill is proposed to be introduced. The same is the position with all the three Bills.
On the Industrial Relations Code, I have some objections to make. First, it violates the constitutional principle of Separation of Powers by allowing the Central and State Governments to adopt a judicial function such as rejecting or modifying an award given by the Industrial Tribunal.
Secondly, the Code further violates this principle by allowing the State or Central Government to amend the threshold for applicability of provisions relating lays-off and retrenchment.
Thirdly, the Code severely restricts the right of workers to strike by stipulating stringent conditions that render a strike virtually impossible or ineffective. Though the Minister mentioned that 74 per cent of the Standing Committee’s recommendations have been accepted, he has actually blatantly disregarded those recommendations of the Standing Committee which have not been incorporated and which had an enabling effect on the rights of workers relating to fixed employment, job security, definition of industry, definition of wages, and unified definition of workers or employees. All these have been ignored by the Government.
On the Code on Social Security, I have four brief objections. The Code allows the Government to prescribe such other experience and qualifications for persons to be appointed as competent authorities. But the use of such discretion to prescribe such experience and qualifications violates the Fundamental Right to Equality under Article 14. They have to conform to the ones specifically listed in the Code.
Secondly, the Code does not contain sufficient provisions to ensure that the social security benefits are extended to unorganised workers thereby discriminating against them in violation of Article 14.
Third, the Code fails to provide maternity benefits for women workers in the unorganised sector. There again, there is denial of equality clause of the Constitution. Fourth, most social security schemes stipulated under the Code require the intervention of the appropriate Government for their formulation and notification. This violates the Principle of Separation of Powers by assigning a legislative function to the executive. ‘ Sir, it is not fair to expect the Members to go through a voluminous Bill consisting of 151 pages and prepare objections in a matter of few hours. Given the crucial importance of this Bill, as my colleagues, Shri Premachandran and Shri Tewari have pointed out, I would urge the Minister to consider the Standing Committee’s recommendations, as 26 per cent of their ideas have been ignored, and incorporate them by taking these objections into account and bring the Bill back to the House because the alternative would be to face constitutional challenges in the court. And after all the work that he has done to produce these Bills, does he want to face judicial scrutiny again? Thank you, Sir.
ADV. A.M. ARIFF (ALAPPUZHA): Sir, I would like to oppose the introduction of the Occupational Safety, Health and Working Conditions Code, 2020. As my other colleagues have said, the Code is repealing the Inter State Migrant Workers Act, 1979. The main point is that all the meetings of the Standing Committee have been held during the COVID period. Many Members of the Committee could not attend these meetings. So, a wider discussion is needed on the subject. So, most of the Members conveyed their inconvenience and their concern. So, I request the Minister to send all the three Bills to the same Standing Committee for a wide discussion which is required.…(Interruptions)
माननीय अध्यक्ष: आप क्या कहना चाहते हैं?
…( व्यवधान)
श्री कल्याण बनर्जी (श्रीरामपुर): सर, बिल के इंट्रोडक्शन के टाइम पर उसके मेरिट पर बोलने की आप परम्परा बनाना चाहते हैं, तो आप बनाइए । हम लोग भी दे देंगे । It is because we go by the rules. मेरिट में तो नहीं है । हम लोग देखते हैं that a few Members are giving notices every day and they are speaking on merits every day. अल्टीमेटली बिल पर चर्चा के समय हम लोगों के बोलने के टाइम में कमी हो जाती है ।
आप लोग चाहते हैं तो हम लोग भी कल से दे देंगे, मेरिट पर सभी पहले बोलेंगे,उसके बाद होगा । आप देख लीजिए कि आप क्या करेंगे ।
माननीय अध्यक्ष: क्या आप कुछ बोलना चाहते हैं?
…( व्यवधान)
SHRI P. P. CHAUDHARY: Sir, there are two stages in the consideration of a Bill. …(Interruptions)
माननीय अध्यक्ष: वकील साहब, मैंने नियम प्रक्रिया अलग से पढ़ रखी है । आपकी अगर कोई नई बात हो तो आप बता दें ।
…( व्यवधान)
श्री पी. पी. चौधरी: सर, मैं उसका रूल बता रहा हूं । …(व्यवधान) One is introduction, and the other is consideration of the Bill. So, Rule 72 specifically provides that at the time of introduction of the Bill, if legislative competence is not there, then only it can be argued upon merit. Otherwise, it cannot be. It is very specifically provided under Rule 72. …(Interruptions) As far as merit part is concerned, that can only be discussed at the time of consideration of the Bill. …(Interruptions)
माननीय अध्यक्ष: माननीय सदस्य,कुछ परंपराएं होती हैं, कुछ सम्माननीय सदस्यों को मौका दिया जाता है । नियम-72 मैंने भी पढ़ रखा है । आप सभी सीनियर एडवोकेट्स हैं, यह बात सही है, लेकिन मैं भी आसन पर बैठा हूं ।
…( व्यवधान)
माननीय अध्यक्ष: माननीय मंत्री जी, आप बोलिए ।
…( व्यवधान)
श्री संतोष कुमार गंगवार: सर, मैं पुरानी बातों को दोहराना नहीं चाहता हूं,पर मैं दो-चार सन्टेन्स ज़रूर बोलना चाहूंगा ।
अध्यक्ष महोदय, वर्ष 2003 में तत्कालीन सरकार ने द्वितीय श्रम आयोग की मीटिंग में 44 श्रम कानूनों को चार या पांच कोड में बदलने का एक निर्णय लिया था । दुर्भाग्य है कि अगले दस वर्षों में जो सरकार रही,उसने इस पर कोई विचार नहीं किया । वर्ष 2014 में जब माननीय मोदी जी प्रधान मंत्री बने, उन्होंने कहा कि ये तो बहुत अच्छे सुझाव थे,इन पर तुरंत विचार होना चाहिए,तब हम इस प्रक्रिया को लेकर आए ।
महोदय,मैं आपके माध्यम से पूछना चाहता हूं कि पिछले दस वर्षों में जो सरकारें रहीं,उन्होंने इस पर विचार नहीं किया? हम पूरी सक्रियता के साथ इस संदर्भ में बात कर रहे हैं । जैसे मैंने अभी आपको बताया है,हमने नौ ट्रायपाटाइट कन्सलटेशन्स किए,चार सब-कमेटी मीटिंग्स हुईं,दस रीजनल कॉन्फ्रेंसेज़ कीं और हमने तीन महीने के लिए लेबर कोर्ट्स को मंत्रालय की वेबसाइट्स पर डाला और उस पर छ:हजार सुझाव प्राप्त हुए । इसके बाद भी हर तरीके की हमने बात की और 233 रिक्मेन्डेशन्स पर श्रीमान भर्तृहरि महताब जी ने बहुत ही अच्छे ढंग से चर्चा की, उसमें से करीब 74 रिक्मेनडेशन्स हमने मान लीं । अब इस सबके बाद भी और कितनी चर्चा की आवश्यकता है,मैं यह नहीं समझ पा रहा हूं ।
मेरा कहना है कि आज सदन चल रहा है, आप सब लोग इस विषय पर जो सुझाव देंगे,उन पर विचार किया जाएगा, पर मेरा मानना है कि वास्तव में एक अच्छी प्रक्रिया के तहत आदरणीय प्रधान मंत्री जी इस दिशा में इसे लेकर आए हैं । वे खाली दस करोड़ श्रमिकों की ही बात नहीं कर रहे हैं, वे देश के 50 करोड़ श्रमिकों की चिंता कर के उनकी बात कर रहे हैं । हम ये सारी बातें इसमें लेकर आए हैं । जब सदन इस पर चर्चा करेगा तो बहुत सी बातें समझ आएंगी ।
अत: मेरा आपसे आग्रह है कि इसे इंट्रोड्यूस करने दें और आगे,कल-परसों में इस पर जो भी चर्चा होगी, उसमें अपने सुझाव देने का काम करें । धन्यवाद ।
माननीय अध्यक्ष: प्रश्न यह है:
“कि किसी स्थापन में नियोजित व्यक्तियों की उपजीविका सुरक्षा,स्वास्थ्य और कार्यदशा को विनियमित करने वाली विधियों को समेकित और संशोधन करने तथा उससे संबंधित या उसके आनुषंगिक विषयों के लिए विधेयक को पुर:स्थापित करने की अनुमति प्रदान की जाए ।” प्रस्ताव स्वीकृत हुआ ।
अब माननीय मंत्री जी विधेयक को पुर:स्थापित करें ।
श्री संतोष कुमार गंगवार: माननीय अध्यक्ष जी, मैं विधेयक को पुर:स्थापित* करता हूं ।