Lok Sabha Debates
Announcement Regarding Business Of The House Commencing 1St June, 1998. on 29 May, 1998
Title: Announcement regarding business of the House commencing 1st June, 1998. 1203 hours THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF TOURISM (SHRI MADAN LAL KHURANA): With your permission, Sir, I rise to announce that Government Business during the week commencing 1st June, 1998 will consist of:-
1. Consideration of any item of Government Business carried over from today's Order Paper.
2. Discussion on the Statutory Resolutions seeking disapproval of the following Ordinances and consideration and passing of the Bills replacing these Ordinances:-
(a) The Essential Commodities (Amendment) Ordinance, 1998
(b) The Finance (Amendment) Ordinance, 1998
3. Discussion on the Statutory Resolutions seeking disapproval of the following Ordinances and consideration and passing of the Bills replacing these Ordinances, as passed by Rajya Sabha:-
(a) The Employees' Provident Funds and Miscellaneous Provisions (Amendment) Ordinance, 1998
(b) The Payment of Gratuity (Amendment) Ordinance, 1998
(c) The Merchant Shipping (Amendment) Ordinance, 1998
(d) The Representation of the People (Amendment) Ordinance, 1998
4. General Discussion on Railway Budget for 1998-99
5. Discussion and Voting on Demands for Excess Grants (Railways) for 1995-96
6. Discussion on the Status Paper on Railways
7. Consideration and passing of the Prasar Bharati (Broadcasting Corporation of India) Amendment Bill, 1998.
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"> प्रो. प्रेम सिंह चन्दूमाजरा (पटियाला) : अध्यक्ष महोदय, आगामी सप्ताह की कार्यसूची में निम्न विषयों को शामिल किया जाए - गत वर्ष रुपये का डालर के मुकाबले ३१ रुपये से ३९ रुपये तक अवमूल्यन हो जाने के बाद सरकार की ओर से कहा गया था कि रुपया गत लम्बे समय से अधिक मूल्य पर चल रहा था, उसका अवमूल्यन जरूरी था। अब मुद्रा वनिमय की दर ठीक हुई है जो देश के व्यापार को बढ़ाएगी और आर्िथक हालत सुधारेगी। किन्तु आर्िथक प्रतिबंधों के कारण रुपये का और अवमूल्यन हो जाने से उत्पन्न स्िथति पर चर्चा। (इति)
---"> श्री बची सिंह रावत ठबचदा" (अल्मोड़ा) : अध्यक्ष महोदय, कृपया आगामी सप्ताह की कार्यसूची में निम्नांकित विषय सम्िमलित किए जाएं - १. उत्तर प्रदेश के डीडीहाट, धारचूला, जौरासी, रानीखेत आदि में स्िथत समस्त अति अल्प शकित टी.वी. ट्रांसमीटर रिले केन्द्रों की क्षमता में व्ृाद्धि किए जाने तथा इस वित्तीय वर्ष में दस नए अल्प शकित टी.वी. ट्रांसमीटर रिले केन्द्र स्थापित किए जाने की आवश्यकता।
२. केन्द्रीय सीमा सड़क संगठन में कार्यरत दैनिक वेतन भोगी कर्िमयों तथा अतरिकत विभागीय डाक कर्िमयों की सेवाओं का नियमतिकरण किए जाने की आवश्यकता। धन्यवाद। (इति)
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"> श्री गिरधारी लाल भार्गव (जयपुर) : अध्यक्ष महोदय, आगामी सप्ताह की कार्यसूची में कृपया निम्न विषयों को जोड़ा जाए - १. देश में देशी नमक की जगह आयोडीन नमक होना अनिवार्य कर दिया है, इस प्रतिबंध को समाप्त किया जाए। २. राजस्थान के राष्ट्रीय राज्य मागर्ों के रख-रखाव हेतु अधिक धन राशि दी जाए। (इति)">
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ELECTIONS TO COMMITTEES
(i) Marine Products Export Development Authority THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde, I beg to move:
"That in pursuance of Section 4(3)(c) of the Marine Products Export Development Authority Act, 1972 and Rule 4(2) of Marine Products Export Development Authority Rules l972, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Marine Products Export Development Authority, for the remaining term of the Authority i.e. up to 23.11.l998, subject to other provisions of the said Act and the Rules made thereunder."
MR. SPEAKER: The question is :
"That in pursuance of Section 4(3)(c) of the Marine Products Export Development Authority Act, 1972 and Rule 4(2) of Marine Products Export Development Authority Rules l972, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Marine Products Export Development Authority, for the remaining term of the Authority i.e. up to 23.11.l998, subject to other provisions of the said Act and the Rules made thereunder."
The motion was adopted.
(ii) Rubber Board THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde, I beg to move:
"That in pursuance of sub-section (3)(e) of Section 4 of the Rubber Act, l947 read with rule 4 of the Rubber Rules l955, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Rubber Board, subject to the other provisions of the said Act and the Rules made thereunder."
MR. SPEAKER: The question is :
"That in pursuance of sub-secction (3)(e) of Section 4 of the Rubber Act, l947 read with rule 4 of the Rubber Rules l955, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Rubber Board, subject to the other provisions of the said Act and the Rules made thereunder."
The motion was adopted.
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(iii) Coffee Board THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde, I beg to move :
"That in pursuance of sub-section (2)(b) of Section 4 of the Coffee Act, l942 read with rule 4(2) of the Coffee Rules, l955, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Coffee Board for the remaining term of the Coffee Board commencing from the date of notification by the Government, subject to other provisions of the said Act and the Rules made thereunder."
MR. SPEAKER: The question is :
"That in pursuance of sub-section (2)(b) of Section 4 of the Coffee Act, l942 read with rule 4(2) of the Coffee Rules, l955, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themsleves to serve as members of the Coffee Board, for the remaining term of the Coffee Board commencing from the date of notification by the Government, subject to other provisions of the said Act and the Rules made thereunder." The motion was adopted.
(iv) Agricultural and Processed Food Products Export Development Authority THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde I beg to move:
"That in pursuance of sub-section (4)(d) of Section 4 of the Agricultural and Processed Food Products Export Development Authority Act, 1985, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Agricultural and Processed Food Products Export Development Authority, subject to other provisions of the said Act."
MR. SPEAKER: The question is:
"That in pursuance of sub-section (4)(d) of Section 4 of the Agricultural and Processed Food Products Export Development Authority Act, 1985, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Agricultural and Processed Food Products Export Development Authority, subject to other provisions of the said Act."
The motion was adopted.
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(v) Tobacco Board THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde I beg to move:
"That in pursuance of Section 4(4) (b) of the Tobacco Board Act, 1975, read with rule 4(1) of the Tobacco Board Rules, 1976, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Tobacco Board, subject to the other provisions of the said Act and the Rules made thereunder."
MR. SPEAKER: The question is:
"That in pursuance of Section 4(4)(b) of the Tobacco Board Act, 1975, read with rule 4(1) of the Tobacco Board Rules, 1976, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Tobacco Board, subject to the other provisions of the said Act and the Rules made thereunder."
The motion was adopted.
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(vi) Tea Board THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde I beg to move:
"That in pursuance of Section 4(3)(f) of the Tea Act, 1953 read with rules 4(1) (b)and 5(2) of the Tea Rules, 1954, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Tea Board, subject to other provisions of the said Act and the Rules made thereunder."
MR. SPEAKER: The question is:
"That in pursuance of Section 4(3)(f) of the Tea Act, 1953 read with rules 4(1) (b) and 5(2) of the Tea Rules, 1954, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Tea Board, subject to other provisions of the said Act and the Rules made thereunder."
The motion was adopted.
(vii) Spices Board THE MINISTER OF INDUSTRY (SHRI SIKANDER BAKHT): On behalf of Shri Ramakrishna Hegde I beg to move:
"That in pursuance of Section 3(3)(b) of the Spices Board Act, 1986, read with rules 4(1)(b) and 5(2) of the Spices Board Rules, 1987, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Spices Board, subject to other provisions of the said Act and the Rules made thereunder."
MR. SPEAKER: The question is:
"That in pursuance of Section 3(3)(b) of the Spices Board Act, 1986, read with rules 4(1)(b) and 5(2) of the Spices Board Rules, 1987, the members of this House do proceed to elect, in such manner as the Speaker may direct, two members from among themselves to serve as members of the Spices Board, subject to other provisions of the said Act and the Rules made thereunder."
The motion was adopted.
(viii) Central Silk Board THE MINISTER OF TEXTILES (SHRI KASHIRAM RANA): I beg to move:
"That in pursuance of sub-section (3)(c) of Section 4 of the Central Silk Board Act, 1948, the members of this House do proceed to elect, in such manner as the Speaker may direct, four members from among themselves to serve as members of the Central Silk Board, subject to other provisions of the said Act."
MR. SPEAKER: The question is:
"That in pursuance of sub-section (3)(c) of Section 4 of the Central Silk Board Act, 1948, the members of this House do proceed to elect, in such manner as the Speaker may direct, four members from among themselves to serve as members of the Central Silk Board, subject to other provisions of the said Act."
The motion was adopted.
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MR. SPEAKER: Now, we shall take up Item no. 17, The Railway Budget. Shri Nitish Kumar. Before that, the Minister of Defence, Shri George Fernandes will make a statement. श्री दग्िवजय सिंह (बांका): अब रेल मंत्री खड़े हो गये तो बजट पेश होना चाहिए। इसको सारा देश देख रहा है।