Lok Sabha Debates
Observation Regarding Taking Up Of Question Hour. on 23 October, 2008
> Title : Observation regarding taking up of Question Hour.
MR. SPEAKER: This is the first week. On the first day, unfortunately we had to adjourn because of the obituary on the death of some of our sitting Members. Today is the fourth day of this week. We have not had even one question taken up; not a single matter could be taken up or discussed; you have very important matters.
… (Interruptions)
MR. SPEAKER: Please show little respect. This has become fashion nowadays. If you think that you are strengthening the cause of democracy, it is for you to decide. I am on my way out. Do not think that it will influence me. The House should remain.
But what I am requesting is, make some introspection. Every day, one second past 11 a.m., commotion starts; I am making repeated appeals. If there is anything called truth, please go through it and bear me out. I will allow all the subjects to be discussed. In the first meeting of the leaders, I promised; I said that there were five days and you could select five important subjects; I would allow all those five subjects to be discussed, each one every day. Whatever I could allow, I shall allow. I can challenge – can anybody show that I deliberately did not allow any matter which could be raised? Naturally I will be targeted, but I do not mind. My only reply is, please do some self-introspection. Please consider yourself, whether all of us are contributing to the functioning of this House. If I am wrong, you can show me. I am not an aspirant for anything; personally you can take it that I am out, for all purposes. But I want this institution, which I am associated with for nearly 40 years, to remain; every day, I am going back with lot of pain and agony from this House, but I want this House to remain, this House to function and democracy should be strengthened.
Tell me which issue I have refused. Every day, you are getting up, not listening to me; all of you are coming here; if I do not take strong action, then I am criticised. If I take one very mild action, that is also criticised. Last time, when I sent the names of some of my colleagues here to the Privileges Committee, all the parties came to me and they assured me – both the Leader of the Opposition and the Leader of the House – in the presence of everybody, that we shall cooperate with the Chair and the House, but that was only unfortunately for the sake of statement. What to do? I can tell you that this is the worst period of my life, if it has any relevance for this House.
Shri Acharia, please wait for the Question Hour to be over. There is a time for raising those matters. I have never said no. You never gave me an opportunity to say no.
Let us take up Question Hour. I beg of all of you, to please proceed according to our well-established procedure. After the Question Hour, I will take up these important issues, which are well-established.
SHRI BASU DEB ACHARIA : Including Adjournment Motion.
MR. SPEAKER: Yes, including the notice of Adjournment Motion. Why not? You know that there is a procedure for making an Adjournment Motion; I do not have to tell you.
SHRI BRAJA KISHORE TRIPATHY (PURI): You should allow us also during the ‘Zero Hour’.
MR. SPEAKER: I said that. Let me get an opportunity to do that.
Let us take up the Question Hour now. [p1] Q . No. 8 1- Shri Pralhad Joshi- Not present.
Shri Shail endra Kumar- Not present.
Q.No. 82 – Shri Harin Pathak (Q.No. 82) SHRI HARIN PATHAK : Mr. Speaker, Sir, i f you see the answer which the Minister has given, the fourth line of the answer says:
“As the requesting parties take their own time in complying with the above requirements, no target time can be set by railways for granting approval to the proposals. ” +ÉvªÉFÉ VÉÉÒ, ªÉc VÉÉä |ɶxÉ cè, ªÉc ¤ÉcÖiÉ cÉÒ àÉci´É{ÉÚhÉÇ cè* +ÉcàÉnɤÉÉn, BÉEãÉBÉEkÉÉ A´ÉÆ nä¶É BÉEä +ÉxªÉ ¶Éc®Éå BÉEä àÉvªÉ ºÉä ®äãÉ´Éä ]ÅèBÉE VÉÉiÉä cé* =xÉBÉEä nÉäxÉÉå iÉ®{ÉE +ÉɤÉÉnÉÒ cÉäiÉÉÒ cè* ¶Éc®Éå BÉEÉÒ xÉMÉ®{ÉÉÉÊãÉBÉEÉAÆ {ÉÉxÉÉÒ BÉEä {ÉÉ<{É bÉãÉxÉä +ÉlÉ´ÉÉ {ÉÖE] +ÉÉä´É® ÉÊ¥ÉVÉ ¤ÉxÉÉxÉä BÉEä ÉÊãÉA {É®àÉÉÒ¶ÉxÉ àÉÉÆMÉiÉÉÒ cé* The authorities are sending proposals. The request from the Ministry comes to the authorities like corporation, municipalities or district authorities that they have to pay a certain amount; deposit two per cent or more than two per cent. ]ÅèBÉE BÉEä nÉäxÉÉå iÉ®{ÉE ªÉc ºÉÉ®ÉÒ ºÉÖÉÊ´ÉvÉÉAÆ +ÉÉàÉ VÉxÉiÉÉ BÉEÉä ÉÊàÉãÉxÉä ´ÉÉãÉÉÒ cé, ãÉäÉÊBÉExÉ àÉÖZÉä nÖJÉ BÉEä ºÉÉlÉ BÉEcxÉÉ {ɽiÉÉ cè ÉÊBÉE ªÉc ºÉ¤É BÉÖEU BÉE®xÉä BÉEä ¤ÉÉ´ÉVÉÚn there are projects which have already been sanctioned by the civic authorities and deposits have already been paid but only because of the approval of the concerned Division or the Zone these proposals are waiting for more than three years. àÉé ÉʺÉ{ÉEÇ SÉÉ® =nÉc®hÉ nÚÆMÉÉ* MR. SPEAKER: Put your supplementary.
gÉÉÒ cÉÊ®xÉ {ÉÉ~BÉE : <ºÉBÉEä ¤ÉÉn {ÉÚUÚÆMÉÉ BÉDªÉÉåÉÊBÉE ªÉc BÉEciÉä cé ÉÊBÉE ÉÊ®BÉD´ÉèÉϺ]MÉ {ÉÉ]ÉÔ BÉEÉàÉ xÉcÉÓ BÉE®iÉÉÒ cè* ãÉäÉÊBÉExÉ ÉÊ®BÉD´ÉèÉϺ]MÉ {ÉÉ]ÉÔ xÉä +É{ÉxÉÉ BÉEÉàÉ BÉE® ÉÊnªÉÉ* +É¤É càÉ SÉÉciÉä cé ÉÊBÉE +ÉÉ{É àÉÆVÉÚ®ÉÒ nå iÉÉÉÊBÉE BÉEÉàÉ ¶ÉÖ°ô cÉä ºÉBÉEä +ÉÉè® MÉ®ÉÒ¤É ¤ÉºiÉÉÒ BÉEÉä {ÉÉÒxÉä BÉEÉ {ÉÉxÉÉÒ ÉÊàÉãÉä, =xcå <ãÉèÉÎBÉD]ÅÉʺÉ]ÉÒ ÉÊàÉãÉä, =xcå +ÉÉä´É® ÉÊ¥ÉVÉ BÉEÉÒ ºÉÖÉÊ´ÉvÉÉ ÉÊàÉãÉä* àÉÉÊhÉxÉMÉ® +ÉcàÉnɤÉÉn àÉå 47 ãÉÉJÉ BÉEÉ {ÉÖE] +ÉÉä´É®ÉÊ¥ÉVÉ BÉEÉ ABÉE |ÉÉäVÉäBÉD] cè, =ºÉBÉEÉ {ÉèºÉÉ VÉàÉÉ BÉE®´ÉÉ ÉÊnªÉÉ MɪÉÉ cè* nÉä ºÉÉãÉ ºÉä ´Éc {ÉèºÉÉ VÉàÉÉ {É½É cÖ+ÉÉ cè, ãÉäÉÊBÉExÉ =ºÉBÉEÉÒ A|ÉÚ´ÉãÉ xÉcÉÓ +ÉÉ ®cÉÒ cè* +ÉÉ{É àÉÖZÉä nÉä ÉÊàÉxÉ] +ÉÉè® nÉÒÉÊVÉA* MR. SPEAKER: You will get another chance. You have to put supplementary one-by-one.
gÉÉÒ cÉÊ®xÉ {ÉÉ~BÉE : +ÉvªÉFÉ àÉcÉänªÉ, àÉä®ä nںɮä |ɶxÉ BÉEÉ =kÉ® £ÉÉÒ <ºÉàÉå +ÉÉ VÉÉAMÉÉ* nÉä BÉEÉÒ ¤ÉVÉÉªÉ àÉä®É ABÉE cÉÒ |ɶxÉ cÉäMÉÉ* nںɮÉ, +ÉÉ<Ç]ÉÒ+ÉÉ<Ç BÉEä {ÉÉºÉ +Éhb®ÉÊ¥ÉVÉ ¤ÉxÉ ®cÉ cè* +ÉÉb´ÉÉhÉÉÒ VÉÉÒ BÉEä FÉäjÉ xÉ´É®ÆMÉ{ÉÖ®É +ÉÉè® xÉÉ®ÆMÉ{ÉÖ®É àÉå nÉä º]ÉìàÉÇ ´ÉÉìSÉ® ´ÉÉì]® project ¤ÉxÉ ®cä cé* àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE BÉEàÉ ºÉä BÉEàÉ MÉÖVÉ ®ÉiÉ àÉå ¤ÉÉÒºÉ AäºÉä |ÉÉäVÉäBÉD]弃 cé, ÉÊVÉxÉBÉEÉÒ ºÉÉ®ÉÒ {ÉEÉä®àÉèÉÊãÉ]ÉÒ {ÉÚ®ÉÒ cÉä MÉ<Ç cè* +ÉÉ{É BÉEciÉä cé ÉÊBÉE {ÉEÉä®àÉèÉÊãÉ]ÉÒ {ÉÚ®ÉÒ xÉ cÉäxÉä BÉEä BÉEÉ®hÉ |ÉÉäVÉäBÉD] ÉÊbãÉä cÉäiÉÉ cè* àÉé +ÉÉ{ɺÉä ªÉcÉÒ VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE ÉÊVÉxÉ |ÉÉäVÉäBÉD]弃 BÉEÉÒ {ÉEÉä®àÉèÉÊãÉ]ÉÒ {ÉÚ®ÉÒ cÉä MÉ<Ç cè, =xÉBÉEÉä ¶ÉÖ°ô BÉE®xÉä BÉEä ÉÊãÉA BÉDªÉÉ +ÉÉ{É VÉÉäxÉãÉ àÉèxÉäVɺÉÇ BÉEÉä +ÉlÉ´ÉÉ bÉÒ+ÉÉ®AàÉ BÉEÉä ÉÊxÉnæ¶É nåMÉä iÉÉÉÊBÉE BÉEÉàÉ ¶ÉÖ°ô cÉä ºÉBÉEä?
MR. SPEAKER: You have made your point.
SHRI HARIN PATHAK : Would you give them direction to give approval to the projects?
MR. SPEAKER: You have made your point.
SHRI R. VELU: Hon. Speaker, Sir, Railways are interested in giving such permission to the civic authorities or to the private people, whoever apply for, without much delay. You have mentioned about your own State where a number of proposals are pending. Out of 431 water supply projects, you have 221 projects which you say are pending for more than two or three years. It is not true. Projects pending for, up to six months are 157; for six months to one year are 35 and for more than one year are 29. In respect of Gujarat we have relaxed the rule of joint inspection-I. We have also said that for 300 mm water pipe the DRM is empowered to … ( Interruptions ) Let me complete. Then, we had a coordination meeting s wherein we said that the State Government should participate. I may tell for your kind information that 60 per cent of the projects are pending for want of State Governments’ participation or their help. The State Governments must cooperate. The States are also involved in the joint inspection programme where the for which the charges are estimated – as I have already told and to be remitted in advance – and then there is an a a g r r eement which has to be executed. So, all these formalities take time. But now what I promise you is that wherever these complete formalities have been ob s er v ed, completed by November this year, we will give the approval permission and complete the works by April next year , complete i.e. before the next summer. the formalities and we would complete the projects before next summer. So, you should be happy now.
MR. SPEAKER: You have got more than what you wanted.
SHRI HARIN PATHAK : Sir, I am thankful to the hon. Minister, that is why, I gave certain examples where formalities have been completed. I do agree with the hon. Minister that in cases where the civic authorities have not completed the formalities, it would take time but where these formalities have been completed, he can give the approval. I am satisfied with the answer as he has assured the House that by December or by April next year, he would give the approval. Please give the approval at the earliest.
Sir, zone-wise meetings are being held with the hon. Members of Parliament. But what is the solution to this whole issue? Could I just suggest in the form of this question that all the hon. Members are aware that the Zonal Manager calls the meeting of the Members of Parliament. As I am here for the last 18 to 19 years, I would say that for the last couple of years the Zonal Managers are not convening meetings of the hon. Members. My dear friends, I think I am correct. So, I would request you to direct the Zonal Managers to convene the meetings of the hon. Members and the civic authorities so that these projects can be streamlined and materialized. Could you do it, please?
MR. SPEAKER: This is a suggestion for action.
SHRI R. VELU: Sir, we will definitely issue the necessary instructions.
SHRI MADHUSUDAN MISTRY : Sir, thank you very much for giving me the opportunity to ask a supplementary question. I join with the grievances raised by my friend because in my own Constituency, the farmers’ field has been divided by the Railway line and on an individual complaint, I had a meeting with the DRM and also with the hon. Minister. But the permissions are not coming simply because there do not seem to be a mechanism existing at the DRM level where he can address the grievances of the local people. I think the Railway Ministry should take appropriate action in this regard. I would like to know whether any action has been taken by them to see that the grievances of the local people which come to the DRM are addressed and they are replied to.
MR. SPEAKER: It is a general question. It is not on this issue.
SHRI MADHUSUDAN MISTRY : Sir, most of them do not know the regional language. We are in Gujarat but some of the staff come from other parts of the country.
MR. SPEAKER: This is only related to the Railway crossings.
SHRI MADHUSUDAN MISTRY : Sir, the grievances of the people are not being attended to. So, I am just trying to find out from the Minister whether any machinery is going to be set up for this.
MR. SPEAKER: This is relating to Railway crossings.
SHRI R. VELU: Wherever it relates to the agriculture where people want to pump water with permission, we would look into such cases. As regards the general question about coordination, redressal of grievances, etc., of and on the DRM hold meetings with the elected representatives as has been told by the hon. Member. As regards your suggestion regarding local problems, we would see that they are addressed to.
SHRI ABU AYES MONDAL : Hon. Speaker, Sir, many development works especially electrification of villages could not go ahead due to non-permission of drawal of armoured cable lines over the Railway line. I want to know from the hon. Minister the total number of proposals which are pending for a long time due to which rural electrification work could not go ahead. What steps have you taken so that these works could go on smoothly?
SHRI R. VELU: As I mentioned earlier, these are essential services and whether it is pipeline or gas line or electrification or others, for all these things we have to necessarily give a focused attention to solve the problem. [R2] [R3] Sir, these cases that have been mentioned, I would like to submit that the total number of pending cases in this country is only 1023 of which cases relating to cable connection is about 703. Again, I shall say that there are certain formalities to be observed, like, joint inspection, preparation of estimates, remittance of cost and service charges, signing of agreements – whether it is with the public sector, or State Government or private sector – and all these would have to be completed. Having completed these formalities and having signed the agreement, we execute the work. We are not permitting any other party who are wanting to offer their services to execute such works. We execute the work ourselves because we are competent to do that. If any cases of delay are brought to our notice, then the Railway Board will definitely direct the authorities down the line to do the work in the minimum possible time.
SHRI B. MAHTAB : Sir, the hon. Minister has replied and I would quote: “as the requesting parties take their own time in complying with the above requirements….” My question is, after compliance by the requesting parties, how much time more is required by the Railways so that approval can be granted? This is my specific question. I do not think that there is any necessity to waver on this point. Why does the Ministry not fix a timeframe so that after compliance by the requesting parties, say with 90 days or 60 days, the Railways could decide on the specific project? Why can they not give a specific time frame?
SHRI R. VELU: The time for the se project s vary from case to case. For example, when the Railways are required to upgrade a track, then it requires a lot of time. Again, when the Railways are required to take a higher diameter of a pipeline, it requires more time. So, the time requirement varies from project to project. Then, if there are cases of re-modelling… ( Interruptions )
MR. SPEAKER: All details cannot be given here.
S HRI R. VELU: So, the time requirement varies from project to project. If we want to streamline, then we would say that if the work is more, then it will involve more time and if the work is less, then it will involve lesser time, for example, simply taking a wire or a small pipe would involve lesser time. Sometimes taking a wire overhead involves more time.
MR. SPEAKER: Q. 83-- Shri Ranen Barman -- Not present.
Q. 84 – Shri Shishupal N. Patle – Not present Shri Prabodh Panda (Q. No. 84) SHRI PRABODH PANDA : Sir, the hon. Minister for Petroleum has stated several times that due to the hike of petroleum and crude oil prices in the international market, the Government has no option but to increase the prices of petroleum and diesel products. At this stage the average prices of petroleum products in the international market is getting lower and it is about 50 per cent lower and is about 140 dollars per barrel. Under this circumstance, my question is, why is the Union Government not in a position to bring down the prices of petrol, diesel, domestic LPG and PDS kerosene? The reply of the hon. Minister is not convincing.
MR.SPEAKER: What is your supplementary?
SHRI PRABODH PANDA : At least the recovery now is taking place. For petrol it is 2.38; for diesel it is 6.45.
MR. SPEAKER: All these figures are mentioned there.
SHRI PRABODH PANDA : The Government should consider bringing down the prices of petrol, diesel, PDS kerosene and domestic LPG as soon as possible. [R4] SHRI MURLI DEORA : Sir, the hon. Member is correct. There is a fall in the international price of crude. As on today, the price has come to 61.47 dollars per barrel. We are trying our best and we are watching the situation for some time and then we will take a decision. But I can assure the Member that still, with this fall in the prices, we are losing money in all the four products, that is, petrol, diesel, kerosene and domestic LPG. What has really come in the way is the fall of rupees versus dollar. One dollar was about Rs. 40 to Rs. 41 and now it has gone to Rs. 49 or Rs. 48.50. So, this has depreciated the Indian rupee to the tune of 24 to 25 per cent. We are watching the situation. Tomorrow, the OPEC countries are going to make an announcement about the future course of action and then we will take necessary action.
SHRI PRABODH PANDA : Sir, my second supplementary is, the companies, particularly the companies in the refinery sector, earn huge profits during this period. I want to know whether the Government is thinking to impose taxation measures on them so that the profits can be adjusted in the prices. How much profit have they earned during the period? Is it much more than the profits earned earlier? What is the programme of the Government and what sort of measures is the Government going to take in this regard?
SHRI MURLI DEORA: The refineries who are making profit are of course paying tax. If the hon. Member has any specific proposal which should be implemented as far as the refineries are concerned, we will be happy to consider it. … ( Interruptions )
MR. SPEAKER: Please do not do that. I have got the list of Members. I will apply my judgement. It has become a fashion to do like this.
SHRI KIREN RIJIJU : Due to the crash in the price of crude in the international market due to the slowdown in the economy, I have a question as a follow-up of this point.
If this crash continues, there is a possibility of a negative impact in the upstream of the production side. What is the contingency plan of the Government for the continuous support to the upstream players so that production is not slowed down in the future?
SHRI MURLI DEORA: Sir, any downfall in the oil prices will not help the upstream companies. You know it very well. But there is no need of getting alarmed just now. It is 61 dollars today. It has not gone down so badly. We should wait, watch the situation and then we can take a decision on this issue.
SHRI KIRIP CHALIHA : There is hardly any need to emphasise the escalating effect of rise in the petroleum prices in the overall economy. We have been repeatedly assured by the Minister for Petroleum and the Minister of Finance that once the international prices of petroleum come down to 65 dollars per barrel, perhaps, we will be in a position to reduce the petroleum prices. In fact, this is the relief which we have expecting for a long time because it has a cascading effect on other food articles.
My specific question is this. Today, we have seen in the newspapers that petroleum prices have in fact come down to 65 dollars per barrel. Is the Minister considering reduction in the prices of petroleum products?
MR.SPEAKER: He has replied to this question. You are asking an identical question. If you have got any new question, you may ask him.
SHRI KIRIP CHALIHA : Sir, he has given a new explanation about the dollar - rupee parity. It is again a new thing coming up. Since the petroleum prices have come down to 65 dollars per barrel, will the Minister consider reducing the prices?
SHRI MURLI DEORA: I have the same reply.
MR. SPEAKER: You may stand up and say it.
SHRI MURLI DEORA: Sir, the hon. Member is correct. We cannot ignore the fact that the value of dollar has gone up and the rupee has been devalued by nearly 24 to 25 per cent. So, the downfall of the price adjusts with the price of [U5] the dollar.
SHRI RUPCHAND PAL : Succumbing to the mounting pressures of airline companies, such as the Indian Airlines and particularly the private airline companies, the Government has only yesterday declared a bailout package of the order of Rs. 3,000 crore in the form of easy credit and deferring the payment due to the Ministry of Petroleum and Natural Gas. In such a situation, in the backdrop of sharp decline in petroleum and crude prices internationally, is the Government prepared to declare a bailout package to the aam admi , the common man, by reducing the high prices of petroleum, diesel, LPG and kerosene?
SHRI MURLI DEORA: This is not pertaining to my Ministry. This has to be answered by the Minister of Civil Aviation. … ( Interruptions )
SHRI RUPCHAND PAL : Sir, the Minister of Petroleum and Natural Gas has given the bailout. He has declared the package. So, he has to answer it. … ( Interruptions )
MR. SPEAKER: Mr. Minister, do you wish to say anything?
… ( Interruptions )
SHRI MURLI DEORA: The reply has to come from the Minister of Civil Aviation. … ( Interruptions )
MR. SPEAKER: Okay, that is the reply.
… ( Interruptions )
SHRI RUPCHAND PAL : Mr. Speaker, Sir, I seek your protection. The Minister is saying that this has to be replied by the other Minister. Is there no collective responsibility? … ( Interruptions )
MR. SPEAKER: Shri Ram Kripal Yadav to put a question.
… ( Interruptions )
MR. SPEAKER: Hon. Members, you cannot get an immediate solution. You know that.
… ( Interruptions )
MR. SPEAKER: Do not record anything except Shri Ram Kirpal Yadav’s remarks.
(Interruptions)* … MR. SPEAKER: Hon. Members, there are many procedures available under the rules. You can take recourse to them.
… ( Interruptions )
MR. SPEAKER: Let us hear Shri Ram Kripal Yadav. He is another hon. Member who wants to put a question.
… ( Interruptions )
MR. SPEAKER: Do not record anything.
(Interruptions)* … MR. SPEAKER: Mr. Minister, do you wish to add anything?
… ( Interruptions )
* Not recorded MR. SPEAKER: I can only express my sorrow. What can I say?
… ( Interruptions )
MR. SPEAKER: So long as they do not get an answer to their liking, hon. Members from every side of the House will go on putting that question. AäºÉä SÉãÉäMÉÉ iÉÉä ~ÉÒBÉE cè* … ( Interruptions )
SHRI MURLI DEORA: Sir, the relief that the hon. Member referred to is only for deferring the payment. This is not a bailout at all. This is only and specifically for deferring the payment to the airline companies. … ( Interruptions )
MR. SPEAKER: Hon. Members, please take your seats. It cannot be that every answer would be satisfactory.
… ( Interruptions )
gÉÉÒ ®ÉàÉ BÉßE{ÉÉãÉ ªÉÉn´É : +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉVÉ nä¶É àÉå VÉÉä àÉcÆMÉÉ<Ç cÖ<Ç cè, =ºÉBÉEÉ ºÉ¤ÉºÉä ¤É½É BÉEÉ®hÉ ªÉc £ÉÉÒ cè ÉÊBÉE {Éè]ÅÉäÉÊãɪÉàÉ {ÉnÉlÉÉç BÉEä àÉÚãªÉÉå àÉå BÉEÉ{ÉEÉÒ ´ÉßÉÊr cÖ<Ç lÉÉÒ* +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ºiÉ® {É® àÉÚãªÉÉå àÉå BÉEàÉÉÒ +ÉÉ<Ç cè +ÉÉè® càÉ ºÉ¤É AcºÉÉºÉ BÉE® ®cä cé ÉÊBÉE ¤ÉfÃiÉÉÒ cÖ<Ç àÉcÆMÉÉ<Ç BÉEÉä BÉEàÉ BÉE®xÉä BÉEä ÉÊãÉA {Éè]ÅÉäÉÊãɪÉàÉ {ÉnÉlÉÉç BÉEä àÉÚãªÉÉå àÉå BÉEàÉÉÒ cÉäxÉÉÒ SÉÉÉÊcA* àÉé +ÉÉ{ÉBÉEä àÉÉvªÉàÉ ºÉä àÉÆjÉÉÒ VÉÉÒ ºÉä VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE VÉ¤É càÉå ABÉE +ɴɺɮ ÉÊàÉãÉÉ cè ÉÊBÉE +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ºiÉ® {É® àÉÚãªÉÉå àÉå BÉEàÉÉÒ +ÉÉ<Ç cè iÉÉä BÉDªÉÉå xÉcÉÓ càÉ àÉÚãªÉÉå àÉå BÉEàÉÉÒ BÉE®BÉEä àÉcÆMÉÉ<Ç BÉEÉÒ àÉÉ® ºÉä VÉÉä +ÉÉàÉ ãÉÉäMÉ àÉ® ®cä cé, =xcå ®ÉciÉ näxÉä BÉEÉ BÉEÉàÉ BÉE®å?
MR. SPEAKER: Same question has been repeated.
… ( Interruptions ) [MSOffice6] gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É: +ÉvªÉFÉ àÉcÉänªÉ, ºÉààÉÉ xÉ xÉÉÒªÉ ºÉnºªÉ BÉEÉ BÉEcxÉÉ ~ÉÒBÉE cè* <ºÉ ¤ÉÉ®ä àÉå càÉ |ɪÉixÉ BÉE® ®cä cé* +ÉMÉ® +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ¤ÉÉVÉÉ® àÉå BÉESSÉä iÉäãÉ BÉEä £ÉÉ´É +ÉÉè® PÉ ]å ]ä , iÉÉä càÉ £ÉÉÒ |ÉÉ<VÉ PÉ]ÉxÉä BÉEÉÒ BÉEÉäÉÊ¶É¶É BÉE®åMÉä* ...( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: There should be silence in the House.
… ( Interruptions )
SHRI BRAJA KISHORE TRIPATHY (PURI) : Sir, it is told, when the price of oil is increased, the smile comes on the faces of the hon. Ministers of Finance both at the Centre as well as the in the States. The Oil Corporations are also happy because the entire burden is going to be shared by the common man. When the price is declining, what is the policy of the Government? … ( Interruptions )
MR. SPEAKER: You are repeating the same question.
… ( Interruptions )
SHRI BRAJA KISHORE TRIPATHY (PURI) : No, Sir. It is argued by the Government. Now, the policy has been changed by the Government of India for the last eight years that when the crude oil price will be increased, proportionately the price will be increased and now when the price is declining, whether it is not the policy of the Government to also decrease the price. What is the policy now? When the Government has admitted that the price has declined up to 40 per cent between June and October, why shall the benefit will not go to the common man? The common man is suffering. … ( Interruptions )
MR. SPEAKER: It is the iden ti same ide n t i cal ques t ion . .
… ( Interruptions )
SHRI BRAJA KISHORE TRIPATHY (PURI) : You are only helping the airlines because of certain things. Why wil shal l the common man not get the be b e e nefit ed ? … ( Interruptions )
MR. SPEAKER: It is the same identical question.
… ( Interruptions )
SHRI BRAJA KISHORE TRIPATHY (PURI) : We want to know as to what is the policy of the Government. What is the percentage the Government is collecting in the form of tax and whether the Government will consider to reduce the price. … ( Interruptions )
MR. SPEAKER: It has been mentioned in the reply.
Now, I am calling Shri Brajesh Pathak.
… ( Interruptions )
SHRI BRAJA KISHORE TRIPATHY (PURI) : I would like to know as to what is the policy of the Government of India. … ( Interruptions ) Do they have any policy? Let the hon. Minister say that there is no such policy. … ( Interruptions )
gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : àÉÉxÉxÉÉÒªÉ +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{ÉxÉä àÉÖZÉä ¤ÉcÖiÉ àÉci´É{ÉÚhÉÇ ºÉ´ÉÉãÉ {É® ¤ÉÉäãÉxÉä BÉEÉ àÉÉèBÉEÉ ÉÊnªÉÉ* ...( ´ªÉ´ÉvÉÉxÉ ) <ºÉBÉEä ÉÊãÉA àÉé +ÉÉ{ÉBÉEÉ +ÉÉ£ÉÉ® BªÉBÉDiÉ BÉE®iÉÉ cÚÆ* ...( ´ªÉ´ÉvÉÉxÉ) +ÉvªÉFÉ àÉcÉänªÉ : càÉå +ÉÉ£ÉÉ® BÉEÉÒ VÉ°ô®iÉ xÉcÉÓ cè* +ÉÉ{É |ɶxÉ {ÉÚÉÊUªÉä* …( ´ªÉ´ÉvÉÉxÉ) SHRI BRAJA KISHORE TRIPATHY (PURI) : My question has not been answered by the hon. Minister. What is the policy of the Government or do they have any policy? … ( Interruptions )
MR. SPEAKER: Mr. Minister, is there any policy?
… ( Interruptions )
MR. SPEAKER: Mr. Minister, do you wish to announce the policy what he is asking for?
… ( Interruptions )
SHRI MURLI DEORA: Sir I do not want to say that this can be a policy or this cannot be a policy, but when the prices come down, we reduce the prices. … ( Interruptions )
.gÉÉÒ +ÉxÉÆiÉ MÉÆMÉÉ®ÉàÉ MÉÉÒiÉä : +ÉvªÉFÉ àÉcÉänªÉ, ªÉc BÉDªÉÉ =kÉ® cè? ...( ´ªÉ´ÉvÉÉxÉ) MR. SPEAKER: Hon. Members, please listen to the reply. If you want a an Half an d Hour Discussion, I will allow it. What more can be done?
… ( Interruptions )
gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : àÉÉxÉxÉÉÒªÉ +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{ÉxÉä àÉÖZÉä ¤ÉcÖiÉ àÉci´É{ÉÚhÉÇ ºÉ´ÉÉãÉ {É® ¤ÉÉäãÉxÉä BÉEÉ ºÉàÉªÉ ÉÊnªÉÉ, <ºÉBÉEä ÉÊãÉA àÉé +ÉÉ{ÉBÉEÉ +ÉÉ£ÉÉ® BªÉBÉDiÉ BÉE®iÉÉ cÚÆ* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : càÉå +ÉÉ£ÉÉ® BÉEÉÒ VÉ°ô®iÉ xÉcÉÓ cè* +ÉÉ{É |ɶxÉ {ÉÚÉÊUªÉä* …( ´ªÉ´ÉvÉÉxÉ )
3.
gÉÉÒ +ÉxÉÆiÉ MÉÆMÉÉ®ÉàÉ MÉÉÒiÉä (®ixÉÉÉÊMÉÉÊ®): +ÉvªÉFÉ àÉcÉänªÉ, ªÉc BÉDªÉÉ =kÉ® cè? ...( ´ªÉ´ÉvÉÉxÉ ) listen to the
4.
+ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É {ÉcãÉä àÉÆjÉÉÒ VÉÉÒ BÉEÉ =kÉ® ºÉÖÉÊxɪÉä* …( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É: +ÉvªÉFÉ àÉcÉänªÉ, VÉ¤É +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ¤ÉÉVÉÉ® àÉå BÉESSÉä iÉäãÉ BÉEä £ÉÉ´É ¤ÉfÃä, iÉÉä càÉxÉä £ÉÉÒ £ÉÉ´É ¤ÉfÃɪÉä +ÉÉè® VÉ¤É £ÉÉ´É PÉ]ä, iÉÉä càÉxÉä £ÉÉÒ =ºÉBÉEä £ÉÉ´É PÉ]ɪÉä* +É¤É VÉÉä £ÉÉ´É PÉ]ä cé, <ºÉBÉEä ÉÊãÉA àÉé +ÉÉ{ÉBÉEÉä ÉÊ´ÉxÉiÉÉÒ BÉEä ºÉÉlÉ BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE <ºÉ {É® càÉ ÉÊ´ÉSÉÉ® BÉE® ®cä cé* +ÉÉVÉ £ÉÉ´É PÉ]É cè +ÉÉè® BÉEãÉ BÉEÉ BÉEãÉ ...( ´ªÉ´ÉvÉÉxÉ )
gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : =ºÉÉÒ iÉ®c +ÉÉ{É ªÉcÉÆ £ÉÉÒ {Éä]ÅÉäÉÊãɪÉàÉ {ÉnÉlÉÉç BÉEä £ÉÉ´É PÉ]É<ªÉä* ...( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É: +ÉÉ{É ºÉÖxÉåMÉä, iÉÉä àÉé ¤ÉiÉÉ>óÆMÉÉ* ...( ´ªÉ´ÉvÉÉxÉ ) càÉ <ºÉBÉEÉÒ ºÉàÉÉÒFÉÉ BÉE® ®cä cé +ÉÉè® ABÉE ºÉ{iÉÉc BÉEä +ÉÆn®-+ÉÆn® <ºÉ ¤ÉÉ®ä àÉå AxÉÉ=ƺÉàÉé] cÉä VÉɪÉäMÉÉÒ* ...( ´ªÉ´ÉvÉÉxÉ) gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : : àÉÉxÉxÉÉÒªÉ +ÉvªÉFÉ VÉÉÒ, {Éä]ÅÉäÉÊãɪÉàÉ {ÉnÉlÉÉç BÉEÉÒ BÉEÉÒàÉiÉå ãÉMÉÉiÉÉ® ¤ ÉfÃiÉÉÒ ®c ¤É fÃÉÓ* ÉÒ cé* ...( ´ªÉ´ÉvÉÉxÉ) MR. SPEAKER: There should be silence in the House.
… (Interruptions)
gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE : VÉ VÉ ¤É ºÉä ªÉc MÉ´ÉxÉÇàÉé] +ÉÉ<Ç iÉ¤É ºÉä +ÉÉvÉÉ nVÉÇxÉ ºÉä +ÉÉÊvÉBÉE ¤ÉÉ® {Éä]ÅÉäÉÊãɪÉàÉ {ÉnÉlÉÉç BÉEä nÉàÉ ¤ÉfÃä* ...( ´ªÉ´ÉvÉÉxÉ ) bÉÒVÉãÉ, {Éä]ÅÉäãÉ...( ´ªÉ´ÉvÉÉxÉ ) +ÉÉ{É ºÉÖxÉxÉä BÉEÉÒ FÉàÉiÉÉ ®ÉÊJɪÉä* ...( ´ªÉ´ÉvÉÉxÉ ) ÉÊ´ÉVÉäxp É˺Éc VÉÉÒ , +ÉÉ{É ºÉÖxÉxÉä BÉEÉÒ FÉàÉiÉÉ ®ÉÊJɪÉä* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : ªÉc BÉDªÉÉ cÉä ®cÉ cè?
…( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: Please so not dis turb. You will have to go out.
… (Interruptions)
+ÉvªÉ 5.
gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : FÉ àÉcÉänªÉ : càÉ Vɤ É MÉÉãÉÉÒ JÉÉ ®cä cé, iÉÉä ºÉ¤É ºÉÉ<b ºÉä MÉÉãÉÉÒ JÉɪÉåMÉä* …( ´ªÉ´ÉvÉÉxÉ ) VÉ¤É càÉ ºÉÖxÉ ®cä cé iÉÉä ºÉ¤É iÉ® {ÉE ºÉä ºÉÖxÉåMÉä* …( ´ªÉ´ÉvÉÉxÉ) gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE ( =xxÉÉ´É) : VÉ¤É ºÉä ªÉÚ{ÉÉÒA ºÉ®BÉEÉ® ¤ÉxÉÉÒ, +ÉÉvÉÉ nVÉÇxÉ ºÉä +ÉÉÊvÉBÉE ¤ÉÉ® {Éä]ÅÉäÉÊãɪÉàÉ {ÉnÉlÉÉç BÉEä nÉàÉ < ºÉÉÒ ºÉ ÉÊãÉA ¤ÉfÃÉA MɪÉä ÉÊBÉE +ÉÆiÉ®ÉÇ]ÅÉÒªÉ BÉEÉÒàÉiÉå ¤ÉfÃÉÒ lÉÉÓ* àÉé àÉÉxÉiÉÉ cÚÆ ÉÊBÉE +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ¤ÉÉVÉÉ®Éå àÉå +ÉMÉ® BÉESSÉä iÉäãÉ BÉEÉ àÉÚãªÉ £ÉÉ´É ¤ÉfÃäMÉÉ, iÉÉä càÉÉ®ä nä¶É àÉå £ÉÉÒ iÉäãÉ àÉcÆMÉÉ cÉäxÉÉ ABÉE àÉVɤÉÚ®ÉÒ cè* ...( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: If there is any disturbance in the House, I will ask you to go out … (Interruptions)
6.
gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : +ÉÉVÉ +ÉJɤÉÉ®Éå àÉå ãÉMÉÉiÉÉ® +ÉÉ ®cÉ cè ÉÊBÉE +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ¤ÉÉVÉÉ® àÉå BÉESSÉä iÉäãÉ BÉEä nÉàÉ 50 {É®ºÉå] ºÉä VªÉÉnÉ ÉÊMÉ® MɪÉä cé* càÉÉ®É ºÉÉÒvÉÉ-ºÉÉÒvÉÉ +ÉÉ{ɺÉä ªÉc {ÉÚUxÉÉ cè , ÉÊBÉE +É£ÉÉÒ ÉÊ{ÉUãÉä c{ÉDiÉä +ÉJɤÉÉ®Éå àÉå ªÉc Jɤɮ +ÉÉ<Ç lÉÉÒ ÉÊBÉE <ÆÉÊbªÉxÉ AªÉ®ãÉÉ<ÆºÉ BÉEÉÒ BÉEà{ÉÉÊxɪÉÉå- VÉä] +ÉÉè® ÉËBÉEMÉÉÊ{ÉE¶É® {É® {Éä]ÅÉäÉÊãɪÉàÉ àÉÆjÉÉãÉªÉ BÉEÉ fä® ºÉÉ®É âó{ɪÉÉ ¤ÉBÉEɪÉÉ cè* =xÉ {É® <iÉxÉÉ âó{ɪÉÉ {ÉèºÉÉ ¤ÉBÉEɪÉÉ cè ÉÊBÉE ABÉE MÉ®ÉÒ¤É +ÉÉnàÉÉÒ +É{ÉxÉä JÉäiÉ àÉå {ÉÉxÉÉÒ nä ºÉBÉEiÉÉ cè* ÉÊBÉEºÉÉÒ BÉEä PÉ® àÉå ÉʤÉVÉãÉÉÒ ÉÊàÉãÉ ºÉBÉEiÉÉÒ cè +ÉÉè® ÉÊBÉEºÉÉÒ BÉEÉ®JÉÉxÉä BÉEÉä BÉEÉàÉ ÉÊàÉãÉ ºÉBÉEiÉÉ cè* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É |ɶxÉ {ÉÚÉÊUªÉä* …( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ ¥ÉVÉä¶É {ÉÉ~B {ÉÉ ÉE (=xxÉÉ´É) : {ÉÉÆSÉ cVÉÉ® BÉE®Éä½ âó{ɪÉä ºÉä +ÉÉÊvÉBÉE BÉEÉ ¤ÉBÉEɪÉÉ cè* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É ãÉÉäMÉ ¤ÉèÉÊ~ªÉä* BÉDªÉÉ ¤ÉÉiÉ cè? +ÉÉ{ÉBÉEä ÉÊàÉÉÊxɺ]® VÉ´ÉÉ¤É nåMÉä* Do not do this …( ´ªÉ´ÉvÉÉxÉ) +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É ãÉÉäMÉ ¤ÉèÉÊ~ªÉä* [MSOffice7] Hindi2 Hindi3 MR. SPEAKER: There should be silence in the House. … ( Interruptions ) Hindi4 MR. SPEAKER: Please do not disturb. You will have to go out. … ( Interruptions ) Hindi5
MR. SPEAKER: If there is any disturbance in the House, I will ask you to go out.
Hindi6 (h1/1135/brv-rjs) gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : ¤ÉÉÒºÉ cVÉÉ® BÉE®Éä½ âó{ɪÉä ºÉä +ÉÉÊvÉBÉE ¤ÉBÉEɪÉÉ cè* {ÉÉÆSÉ cVÉÉ® BÉE®Éä½ âó{ɪÉä BÉEÉÒ UÚ] {Éè]ÅÉäÉÊãɪÉàÉ àÉÆjÉÉãÉªÉ xÉä =bÂbªÉxÉ àÉÆjÉÉãÉªÉ BÉEÉä nÉÒ cè* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : ~ÉÒBÉE cè, +ÉÉ{É |ɶxÉ {ÉÚÉÊUA* …( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : àÉä®É ºÉÉÒvÉÉ ºÉ´ÉÉãÉ cè* +ÉMÉ® {Éè]ÅÉäÉÊãɪÉàÉ àÉÆjÉÉãÉªÉ =bÂbªÉxÉ àÉÆjÉÉãÉªÉ BÉEÉä {ÉÉÆSÉ cVÉÉ® BÉE®Éä½ âó{ɪÉä BÉEÉÒ UÚ] nä ºÉBÉEiÉÉ cè iÉÉä BÉDªÉÉ ºÉ®BÉEÉ® MÉ®ÉÒ¤É ÉÊBÉEºÉÉxÉÉå BÉEÉä £ÉÉÒ bÉÒVÉãÉ |ÉEÉÒ näxÉä BÉEä ¤ÉÉ®ä àÉå ÉÊ´ÉSÉÉ® BÉE®äMÉÉÒ?...( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: Mr. Minister, you say that this is a suggestion for action.
gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É : +ÉvªÉFÉ àÉcÉänªÉ, ºÉààÉÉxÉxÉÉÒªÉ ºÉnºªÉ xÉä VÉÉä ¤ÉÉiÉ BÉEcÉÒ cè, ´Éc ~ÉÒBÉE xÉcÉÓ cè* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : ªÉc ~ÉÒBÉE xÉcÉÓ cè* =xcÉåxÉä +ÉÉ{ÉBÉEÉÒ ¤ÉÉiÉ ºÉÖxÉÉÒ cè +É¤É +ÉÉ{É =xÉBÉEÉÒ ¤ÉÉiÉ ºÉÖÉÊxÉA* ... ( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É : <xcÉåxÉä VÉÉä BÉEcÉ cè ÉÊBÉE U: ¤ÉÉ® £ÉÉ´É ¤ÉfÃÉA MÉA, ªÉc MÉãÉiÉ cè* SÉÉ® |ÉÉäbBÉD]弃 àÉå ºÉ¤ÉºÉä VÉ°ô®ÉÒ |ÉÉäbBÉD] BÉEä®ÉäÉʺÉxÉ +ÉÉiÉÉ cè* {ÉÚ®ä ºÉÉãÉ àÉå BÉEä®ÉäÉʺÉxÉ {É® ABÉE {ÉèºÉÉ £ÉÉÒ xÉcÉÓ ¤ÉfÃɪÉÉ MɪÉÉ* ...( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: This is not fair. Do not take down anything except the hon. Minister’s reply.
(Interruptions) * … (N o t r e cor d ed) gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É : xÉÉè âó{ɪÉä |ÉÉÊiÉ ãÉÉÒ]® BÉEä®ÉäÉʺÉxÉ nÖÉÊxɪÉÉ àÉå BÉEcÉÓ £ÉÉÒ xÉcÉÓ ÉÊàÉãÉiÉÉ VÉÉä £ÉÉ®iÉ´ÉÉÇ àÉå ÉÊàÉãÉ ®cÉ cè* bÉÒVÉãÉ, {Éè]ÅÉäãÉ +ÉÉè® AãÉ{ÉÉÒVÉÉÒ ºÉ¤ÉàÉå ºÉ®BÉEÉ® ¤É½ÉÒ àÉÉjÉÉ àÉå ºÉÉΤºÉbÉÒ nä ®cÉÒ cè* ÉÊ{ÉUãÉä ºÉÉãÉ nÉä ãÉÉJÉ {ÉéiÉÉÉÊãÉºÉ cVÉÉ® BÉE®Éä½ âó{ɪÉä ...( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ ¥ÉVÉä¶É {ÉÉ~BÉE (=xxÉÉ´É) : ºÉÉΤºÉbÉÒ BÉEÉ ºÉ´ÉÉãÉ xÉcÉÓ cè* ...( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É BÉDªÉÉ ¤ÉÉiÉ BÉE®iÉä cé? ªÉc ~ÉÒBÉE xÉcÉÓ cè* ...( ´ªÉ´ÉvÉÉxÉ ) * Not recorded MR. SPEAKER: This is not right.
…( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É BÉDªÉÉ BÉE®iÉä cé? +ÉÉ{ÉBÉEÉä =xÉBÉEÉ VÉ´ÉÉ¤É ºÉÖxÉxÉä BÉEÉÒ FÉàÉiÉÉ xÉcÉÓ cè* …( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ àÉÖ®ãÉÉÒ nä´É®É : +ÉvªÉFÉ àÉcÉänªÉ, àÉé FÉàÉÉ SÉÉciÉÉ cÚÆ* àÉÉxÉxÉÉÒªÉ ºÉnºªÉ xÉä MÉãÉiÉ iÉ®c ºÉä ºÉ´ÉÉãÉ {ÉÚUÉ cè* ...( ´ªÉ´ÉvÉÉxÉ ) ÉÊBÉEºÉÉxÉÉå BÉEÉÒ àÉnn BÉE®xÉä BÉEä ÉÊãÉA bÉÒVÉãÉ àÉå ¤ÉcÖiÉ BÉEàÉÉÒ BÉEÉÒ MÉ<Ç cè*...( ´ªÉ´ÉvÉÉxÉ ) +É£ÉÉÒ £ÉÉÒ ºÉ®BÉEÉ® ABÉE ãÉÉJÉ ºÉä VªÉÉnÉ BÉE®Éä½ âó{ɪÉä ´ÉcxÉ BÉE® ®cÉÒ cè*...( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: Q. No.85 – Shri Uday Singh.
… ( Interruptions )
MR. SPEAKER: No. I am sorry.
… ( Interruptions )
+ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É xÉÉäÉÊ]ºÉ nä nÉÒÉÊVÉA, =ºÉ {É® ÉÊbºBÉE¶ÉxÉ BÉE®åMÉä* …( ´ªÉ´ÉvÉÉxÉ ) +ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É cÉ{ÉE AxÉ +ÉÉ´É® BÉEÉ xÉÉäÉÊ]ºÉ nä nÉÒÉÊVÉA* …( ´ªÉ´ÉvÉÉxÉ ) gÉÉÒ +ÉxÉÆiÉ MÉÆMÉÉ®ÉàÉ MÉÉÒiÉä (®ixÉÉÉÊMÉÉÊ®) : +ÉvªÉFÉ àÉcÉänªÉ, +ÉÉ{É ÉËBÉEMÉÉÊ{ÉE¶É® AªÉ®ãÉÉ<xºÉ BÉEÉä UÚ] nä ®cä cé VɤÉÉÊBÉE +ÉÉàÉ +ÉÉnàÉÉÒ BÉEÉä xÉcÉÓ nä ®cä cé, <ºÉÉÊãÉA càÉ ºÉnxÉ ºÉä ¤ÉÉÊcBÉEÉ® BÉE®iÉä cé*...( ´ªÉ´ÉvÉÉxÉ ) 11.38 hrs. 1138 ¤ÉVÉä (iÉi{ɶSÉÉiÉ gÉÉÒ +ÉxÉÆiÉ MÉÆMÉÉ®ÉàÉ MÉÉÒiÉä, gÉÉÒ °ô{É SÉÆn {ÉÉãÉ, gÉÉÒ MÉÖâónÉºÉ nɺÉMÉÖ{iÉÉ, gÉÉÒ ¤ÉßVÉ ÉÊBÉE¶ÉÉä® ÉÊjÉ{ÉÉ~ÉÒ +ÉÉè® BÉÖEU +ÉxªÉ àÉÉxÉxÉÉÒªÉ ºÉnºªÉ ºÉ£ÉÉ ºÉä ¤ÉÉc® SÉãÉä MÉA*) (At this stage Shri Anant Gangaram Geete, Shri Rupchand Pal, Shri Gurudas Dasgupta, Shir Br a ja Kishore Tripathy and some other hon. Members left the House ) …( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: Why are you shouting?
…( ´ªÉ´ÉvÉÉxÉ ) ÉÊ´ÉkÉ àÉÆjÉÉãÉªÉ àÉå ®ÉVªÉ àÉÆjÉÉÒ iÉlÉÉ ºÉƺÉnÉÒªÉ BÉEɪÉÇ àÉÆjÉÉãÉªÉ àÉå ®ÉVªÉ àÉÆjÉÉÒ (gÉÉÒ {É´ÉxÉ BÉÖEàÉÉ® ¤ÉƺÉãÉ): àÉcÉänªÉ, ªÉä VÉÉxÉiÉä cé ÉÊBÉE ÉÊBÉEºÉÉxÉÉå BÉEÉä +É£ÉÉÒ £ÉÉÒ UÚ] ÉÊàÉãÉ ®cÉÒ cè* ...( ´ªÉ´ÉvÉÉxÉ ) ªÉä VÉÉxÉ-¤ÉÚZÉBÉE® AäºÉä ¤ÉÉäãÉ ®cä cé*...( ´ªÉ´ÉvÉÉxÉ ) ªÉä <ºÉ iÉ®c bÅÉàÉÉ BÉE®BÉEä VÉÉ ®cä cé*...( ´ªÉ´ÉvÉÉxÉ ) (ends) (Q. No. 85) SHRI UDAY SINGH (PURNEA) : Sir, I would like to compliment the hon. Minister on the brevity of his answer. There is not a word which can be deleted from here. We had merely asked him about the status of the modernization of the 35 non-metro airports in the country. He has said that they would be completed by 2010. We would have really appreciated had the hon. Minister been kind enough to inform us whether any non-metro airport of these 35 non-metro airports has been operationalised; whether they have been modernized and the time schedule when the other of these 35 non-metros would get completed. That is my first supplementary. [MSOffice8] (j1/1140/ ksp/rps) [R9] MR. SPEAKER: We also wants cheap air fares! SHRI PRAFUL PATEL: Sir, the 35 non-metro airports, as I have said clearly in my answer, are going to be completed in 2010 and the Plan outlay has also been mentioned in my answer. I don’t think there is any reason for him to feel that the answer does not reflect the true state of the work which is going on. I can assure him that all these 35 non-metro airports will be completed by the timeframe mentioned and almost about 25 airports are either complete or would be completed probably by March, 2009.
SHRI UDAY SINGH (PURNEA) : Sir, the objective of any National Civil Aviation Policy should be to see that the maximum geographical area of the country gets access to an airport nearby. I would like to know whether, on completion of these 35 non-metro airports, that would be ensured and if not, whether the Government has any other plan so as to ensure that most of the geographical area of India gets access to civil aviation facilities.
SHRI PRAFUL PATEL: Sir, I fully appreciate the sentiment expressed by the hon. Member. In fact, I would just like to inform the hon. Member that in 2004, air connectivity was to about 50 destinations in our country. It has by now gone up to almost 85 airports in the country. As I said, besides these non-metro airports upgradation, we have also come out with a plan to develop many of the non-operational airports in our country. As the hon. Member rightly pointed out, in an endeavour to build more airports to provide air connectivity nearer to all the areas, we have also come out with a Greenfield Airport Policy where new airports can be developed or the older runways which are lying idle in our country – there are almost about 300 to 400 such runways – can also be operationalised. So, there is a genuine endeavour on the part of the Government in this direction and we are promoting this measure through public private partnership and at the same time we are also encouraging State Governments to take up this programme in a big way. I am happy that developing of many new Greenfield Airport projects or operationalisation of the existing facilities by the States is now under way and I am confident that in a couple of years down the line, from the present 85 operational airports in the country, the number will at least go up to 150 plus.
MR. SPEAKER: Shri Jashubhai dhanabhai Barad - Absent SHRI DEEPENDER SINGH HOODA (ROHTA K) : Mr. Speaker, Sir, let me, first of all, congratulate the hon. Minister for improving airport infrastructure in the country. The question pertains to upgradation of non-metro airports, but throughout our country, whether metro airports or non-metro airports, we see that there has been a silent revolution in airport infrastructure and new infrastructure is being put in place.
Having said that, it is unfortunate that we do not have a metro in my State Haryana and the entire State is a non-metro area and unfortunately, Haryana is the only State in the country which does not have a domestic airport. Now, the Ministry of Civil Aviation has also relaxed the 150 kms. radius rule which it once had and I congratulate the hon. Minister for that as well. There is an explosive growth of air traffic over Delhi and Haryana consists of about 75 per cent of the National Capital Region surrounding Delhi and we are also aware that most of the National Capitals throughout the world have more than one airport to receive the air traffic. In view of the above, would the Ministry be willing to consider the demand for setting up of an additional airport inside the National Capital Region in my State Haryana and specifically in the district of Jhajjar?
SHRI PRAFUL PATEL: Sir, at the moment, there is no specific proposal which the Ministry is considering. But as the hon. Member has rightly pointed out, more airport infrastructure is required and the Ministry is having an objective view on this. Of course, subject to contractual obligations which we have entered into, we would be happy to consider and try to find a way out. As he rightly said, Haryana is probably the only State in our country which has no airport of its own because it is being serviced by Delhi or Chandigarh. So, besides Jhajjar which the hon. Member has mentioned, if they also want to develop some airports in the interior parts of Haryana like Hissar or other places, I am sure that also would be appropriate and, as I said, subject to contractual obligations we are trying to find a way out and we could consider that. [R10] (k/1145/har/rs) gÉÉÒ ®ä´ÉiÉÉÒ ®àÉxÉ É˺Éc (<ãÉÉcɤÉÉn) : àÉÉxÉxÉÉÒªÉ +ÉvªÉFÉ VÉÉÒ, àÉé àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ ºÉä VÉÉxÉxÉÉ SÉÉciÉÉ cÚÆ, VÉèºÉÉ +ÉÉ{ÉxÉä BÉEcÉ ÉÊBÉE 85 AªÉ®{ÉÉä]ºÉÇ BÉEä +ÉãÉÉ´ÉÉ £ÉÉÒ +ÉÉ{É ¤ÉcÖiÉ ºÉä AªÉ®{ÉÉä]Ç bè´ÉãÉä´É BÉE®xÉä BÉEÉ ÉÊ´ÉSÉÉ® ®JÉiÉä cé* àÉéxÉä {ÉcãÉä £ÉÉÒ +ÉÉOÉc ÉÊBÉEªÉÉ lÉÉ ÉÊBÉE <ãÉÉcɤÉÉn àÉå ¤ÉàÉ®ÉäãÉÉÒ AªÉ®{ÉÉä]Ç AªÉ®{ÉEÉäºÉÇ BÉEÉ cè, =ºÉàÉå ®ÉiÉ BÉEÉä ãÉéÉËbMÉ xÉcÉÓ cÉäxÉä näiÉä cé ÉÊVɺɺÉä ¤É½ÉÒ BÉEÉÊ~xÉÉ<Ç cÉäiÉÉÒ cè* àÉéxÉä +ÉÉ{ɺÉä +ÉÉOÉc ÉÊBÉEªÉÉ lÉÉ ÉÊBÉE ®É¤É]ÇMÉÆVÉ àÉå ÉÊ¥ÉÉÊ]¶É ]É<àÉ BÉEÉ AªÉ®{ÉÉä]Ç cè, BÉDªÉÉ ºÉ®BÉEÉ® =ºÉä bè´ÉãÉä{É BÉE®äMÉÉÒ +ÉÉè® xÉcÉÓ BÉE®äMÉÉÒ iÉÉä BÉDªÉÉå? VÉèºÉÉ +ÉÉ{ÉxÉä BÉEcÉ ÉÊBÉE ¤ÉcÖiÉ ºÉä AªÉ®{ÉÉä]Ç +ÉÉ{É ãÉäxÉä ´ÉÉãÉä cé* àÉä®É ABÉE ºÉ´ÉÉãÉ <ºÉÉÒ ºÉä VÉÖ½É cÖ+ÉÉ cè +ÉÉè® +ÉÉ{É £ÉÉÒ =ºÉä VÉÖ½ä cÖA cé +ÉÉè® {ÉÚ®ä nä¶É BÉEä ãÉÉäMÉ =ºÉBÉEä VÉÖ½ä cÖA cé* +ÉvªÉFÉ àÉcÉänªÉ : BÉEÉäãÉBÉEÉiÉÉ ºÉä* gÉÉÒ ®ä´ÉiÉÉÒ ®àÉxÉ É˺Éc : (<ãÉÉcɤÉÉn) : BÉEÉäãÉBÉEÉiÉÉ xÉcÉÓ ºÉ®* +É£ÉÉÒ +ÉÉ{ÉxÉä lÉbÇ ]ÉÌàÉxÉãÉ ¤ÉxÉɪÉÉ iÉÉä càÉå ¤ÉcÖiÉ JÉÖ¶ÉÉÒ cÖ<Ç +ÉÉè® +ÉÉ{ÉxÉä ¤ÉªÉÉxÉ ÉÊnªÉÉ lÉÉ ÉÊBÉE +É¤É =iÉ®xÉä àÉå ]É<àÉ BÉEàÉ ãÉMÉäMÉÉ* ãÉäÉÊBÉExÉ +É£ÉÉÒ £ÉÉÒ {ãÉäxÉ BÉEä =iÉ®xÉä àÉå ªÉcÉÆ {É® +ÉÉvÉä PÉÆ]ä ºÉä VªÉÉnÉ BÉEÉ ]É<àÉ ãÉMÉ ®cÉ cè* {ãÉäxÉ BÉDªÉÚ àÉå ãÉMÉ VÉÉiÉä cé* +ÉMÉ® ]É<àÉ VªÉÉnÉ ãÉMÉ ®cÉ cè iÉÉä =ºÉBÉEä ¤ÉfÃÉxÉä BÉEÉ {ÉEɪÉnÉ BÉDªÉÉ cÖ+ÉÉ?
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(Interruptions) * … (Not recorded) MR. SPEAKER: It is very unfortunate that the hon. Ministers’ replies are interrupted and immediate reply is being asked by those hon. Members whose names have not been called. Then, there is no question of having a regulated Question Hour.
* Not recorded SHRI PRAFUL PATEL: Sir, I clarified that an impression was being made that at the expense of common man or poor people we are trying to help major airlines. That is not the case. There is no question of giving any bail-out or giving any financial relief to any airlines. It is only an accommodation and I thought I should clarify.
Coming back to Rewati Raman Singh Ji’s question about Allahabad connectivity, I can only say that Allahabad has an airport which is of the Defence Airport. Whatever other facilities he is talking about, I do not have status about the ownership of that other airport, may be it is with the Defence or may be it is with the State Government. I would request him to let us know and we will be happy to examine and try to see if a new airport can be developed.
SHRI TATHAGATA SATPATHY (DHENKANAL) : Thank you Sir. I have been obedient to your wishes and thanks for calling me.
MR. SPEAKER: That is a news, thank you.
SHRI TATHAGATA SATPATHY (DHENKANAL) : Sir, I have always been obedient.
MR. SPEAKER: No, any Member being obedient to the Chair is a news.
SHRI TATHAGATA SATPATHY (DHENKANAL) : Sir, I have always been obedient.
MR. SPEAKER: Thank you.
SHRI TATHAGATA SATPATHY (DHENKANAL) : Sir, I have been an exemplary case.
MR. SPEAKER: Very well, I accord that.
SHRI TATHAGATA SATPATHY (DHENKANAL) : I do not wish to get into the mudslinging that we are seeing publicly in the newspapers that the two Ministers are doing. [r11] (l1/1150 [r12] /rcp/har) The bailout or no bailout surprises the people of this country. Like the hon. Minister said, when there is a Government airline called the Air India or erstwhile Indian Airlines, from the same terminal, whether in Bombay or in Delhi, especially in Delhi, we see that one particular fishy airline is allowed to operate from there. All other private airlines are dumped into another thing. So, bailout, whether it is a cheque or whether it is psychological, we do not know but there is definitely… MR. SPEAKER: The Question is totally different.
SHRI TATHAGATA SATPATHY (DHENKANAL) : My question is this. I am interested about my State. Normally I should be asking for an airport in Angul or Dhenkanal but I am not doing that. What I am trying to ask the Minister –and whether he can give us a categorical answer – is this. In the western part of Orissa the major industries are coming up and the mining activity is concentrated in and around an area called Jharsuguda where there is already an airfield.
MR. SPEAKER: It has nothing to do with this Question.
SHRI TATHAGATA SATPATHY (DHENKANAL) : I would like to know whether the Minister will please give us a time-bound programme if they have any plans of putting up an airport there in Jharsuguda. The airfield already exists. Is he planning anything?
MR. SPEAKER: It does not arise from this Question.
SHRI TATHAGATA SATPATHY (DHENKANAL) : Bhubaneswar has already been disconnected from Bangalore and Madras. There are no connections by Indian Airlines to Bangalore and Madras, which is a pity. It is a major State but you are disconnecting us. You had been kind enough to give us flights, now you yourself have disconnected.
MR. SPEAKER: You want more flights for aam aadmi.
SHRI TATHAGATA SATPATHY (DHENKANAL) : I would like to know whether you will resume those flights and whether you will restart work at Jharsuguda on a war footing. I would like to know about that categorically.
MR. SPEAKER: Does it arise out of this Question?
SHRI PRAFUL PATEL: Sir, as you rightly said, it does not arise out of this question.
MR. SPEAKER: You are right.
SHRI PRAFUL PATEL: But still in the interest of lesser disruptions, I would say very categorically that Orissa had only one operational airport or still has only one operational airport for the civilian traffic, that is Bhubaneswar. We are upgrading it in this 35 Non-metro Airports Scheme; that is another issue. I wish you had asked about that.
But the other issue is, yes, we have improved connectivity to Bhubaneswar in a big way. One of the reasons why connectivity has improved all over the country is that this sector has been opened up, liberalized, as a result of which, today, more and more cities are being connected in the country. So, I am just saying this because in a way, on the one side, we are saying that there are losses in the sector, on the other side, there are connectivity issues. Therefore, yes, there is a little bit of slowdown in the last one year. For the first time, in the last four years, passenger traffic has declined for June, July, August and September by almost 20 per cent. So Bhubaneswar may have had a fall-out because of this kind of a slowdown. But about Jharsuguda, I can be very sure that Jharsuguda will see our Airport Authority facility which is there being upgraded and, I think, by the year 2010, Jharsuguda will become an operational airport.
gÉÉÒ ®ÉVÉ ¤É¤¤É® (+ÉÉMÉ®É) : +ÉvªÉFÉ VÉÉÒ, àÉé ÉÊ{ÉUãÉä 11 ºÉÉãÉÉå ºÉä ãÉMÉÉiÉÉ® <ºÉ ¤ÉÉ®ä àÉå ¤ÉÉiÉ BÉE®iÉÉ ®cÉ cÚÆ +ÉÉè® àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ ºÉä £ÉÉÒ <ºÉ ¤ÉÉ®ä àÉå ¤ÉÉiÉ BÉE®iÉÉ ®cÉ cÚÆ* BÉE®ÉÒ¤É 85 AªÉ®{ÉÉä]ºÉÇ ¤ÉxÉ ®cä cé =xÉBÉEä ÉÊãÉA àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ BÉEÉä ¤ÉvÉÉ<Ç näiÉÉ cÚÆ* ºÉÉlÉ cÉÒ àÉé BÉEcxÉÉ SÉÉciÉÉ cÚÆ ÉÊBÉE +ÉÉMÉ®É AªÉ®{ÉÉä]Ç VÉÉä <ºÉ nä¶É àÉå ]ÚÉÊ®VàÉ BÉEÉ ºÉ¤ÉºÉä ¤É½É c¤É cè ´ÉcÉÆ {É® +É£ÉÉÒ iÉBÉE +ÉÆiÉ®ÉÇ]ÅÉÒªÉ c´ÉÉ<Ç-+ÉbÂbä BÉEÉ àÉÉÆMÉ ãÉMÉÉiÉÉ® 11 ´ÉÉÉç ºÉä cÉäiÉÉÒ ®cÉÒ cè +ÉÉè® BÉEcÉ VÉÉiÉÉ ®cÉ cè ÉÊBÉE º]ä] näJÉäMÉÉÒ +ÉÉè® ªÉc AªÉ®{ÉEÉäºÉÇ BÉEä +ÉÆb® àÉå cè* SÉÆbÉÒMÉfà c´ÉÉ<Ç-+ÉbÂbä BÉEÉä iÉÉä +ÉÆiÉ®ÉÇ]ÅÉÒªÉ ¤ÉxÉÉ ÉÊnªÉÉ MɪÉÉ +ÉÉè® =ºÉBÉEÉ ¤ÉÉBÉEɪÉnÉ =nÂPÉÉ]xÉ £ÉÉÒ cÖ+ÉÉ cè ãÉäÉÊBÉExÉ +ÉÉMÉ®É <iÉxÉÉ àÉci´É{ÉÚhÉÇ º]ä¶ÉxÉ cè ÉÊVɺÉàÉå BÉEãSÉ®ãÉ +ÉÉè® ÉÊ®ãÉÉÒÉÊVÉªÉ¶É ]ÚÉÊ®VàÉ nÉäxÉÉå àÉäãÉ JÉÉiÉä cé* àÉlÉÖ®É, ´ÉßÆnÉ´ÉxÉ +ÉÉè® MÉÉäBÉÖEãÉvÉÉàÉ ´ÉcÉÆ cè +ÉÉè® +ÉÉMÉ®É BÉEÉ iÉÉVÉàÉcãÉ VÉÉä <ºÉ nä¶É BÉEä ]ÚÉÊ®VàÉ BÉEÉÒ ÉË´ÉbÉä cè, ãÉäÉÊBÉExÉ <ºÉ iÉ®{ÉE BÉEÉä<Ç vªÉÉxÉ xÉcÉÓ ÉÊnªÉÉ VÉÉ ®cÉ cè* àÉé =ààÉÉÒn BÉE®iÉÉ cÚÆ ÉÊBÉE àÉÆjÉÉÒ àÉcÉänªÉ <ºÉ iÉ®{ÉE vªÉÉxÉ nåMÉä* àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ JÉÖn £ÉÉÒ <ºÉ ¤ÉÉiÉ BÉEÉä BÉEc SÉÖBÉEä cé* AªÉ®{ÉEÉäºÉÇ BÉEä +ÉÆb® VÉÉä +ÉÉVÉ AªÉ®{ÉÉä]Ç cè =ºÉ {É® cÉÒ +ÉÆiÉ®ÉÇ]ÅÉÒªÉ SÉÉ]æVÉ =½ÉxÉå +ÉÉiÉÉÒ cé BÉEÉä<Ç £ÉÉÒ ®äMÉÖãÉ® {ÉDãÉÉ<] xÉcÉÓ +ÉÉiÉÉÒ cè* <ºÉBÉEä ÉÊãÉA àÉé SÉÉcÚÆMÉÉ ÉÊBÉE àÉÉxÉxÉÉÒªÉ àÉÆjÉÉÒ VÉÉÒ ºÉnxÉ àÉå +ÉÉVÉ BÉÖEU BÉEcå* [r13] (m1/1155/lh-ind) [H14] SHRI PRAFUL PATEL: The hon. Member has been speaking about this issue with me on a regular basis. Agra has an airport and it has a civilian terminal. Any airline of our country is free to operate to Agra in a time bound manner. We have no issues. We will support it. If there is any international flight which also wants to land there, we can find ways and means for that. That is not a problem. But at the moment, Lalu ji’s trains are doing such a great service to Agra that people are not choosing to fly. Unfortunately we have a direct competition with Lalu ji’s Railways which are upgrading and flying trains at faster speed. But for Agra, we are open. If there is a request from airlines to operate international flights, I am sure that we will be happy to support that.
MR. SPEAKER: I think, Agra needs more attention. SHRI PRAFUL PATEL: Sir, I agree with you. … ( Interruptions ) MR. SPEAKER: Yes. I find the disturbed face of the Tourism Minister. (ends) MR. SPEAKER: Now, Q. No. 86 – Shri Rayapati Sambasiva Rao – Not present. Q. No. 87 – Shri Hiten Barman – Not present. Shri Subrata Bose. [H15] (Q. No. 87) MR. SPEAKER: Shri Subrata Bose, do you want to put your supplementary? SHRI SUBRATA BOSE (BARASAT) : Yes, Sir. MR. SPEAKER: Please put your supplementary.
SHRI SUBRATA BOSE (BARASAT) : Sir, I would like to request the hon. Minister, through you, to tell us as to what our present average indigenous production of Urea is. In other words, I would like to know the gap between our total indigenous production of Urea and our total requirement of Urea. In view of the fact that we shall be required to continue to import Urea for some more time, is there any possibility of increasing import of Urea from Oman under the Urea Off-take Agreement because the price of Urea in Oman is much less than the price of import of Urea from other sources?
gÉÉÒ ®ÉàÉ ÉÊ´ÉãÉÉºÉ {ÉɺɴÉÉxÉ : àÉcÉänªÉ, ªÉÉÊn +ÉÉ{É näJÉå iÉÉä càÉÉ®ä ªÉcÉÆ ªÉÚÉÊ®ªÉÉ BÉEÉ |ÉÉäbBÉD¶ÉxÉ +ÉÉè® BÉEÉÒàÉiÉ, nÉäxÉÉå àÉå BÉEÉ{ÉEÉÒ +ÉÆiÉ® cè* +ÉtÉiÉxÉ ªÉÚÉÊ®ªÉÉ BÉEÉ =i{ÉÉnxÉ 198 ãÉÉJÉ ]xÉ cè +ÉÉè® +ÉɪÉÉiÉ 69 ]xÉ cè* bÉÒA{ÉÉÒ BÉEÉ =i{ÉÉnxÉ 41 ãÉÉJÉ ]xÉ cè +ÉÉè® +ÉɪÉÉiÉ 27 ãÉÉJÉ ]xÉ BÉE®iÉä cé* AàÉ+ÉÉä{ÉÉÒ BÉEÉ ÉʺÉ{ÉEÇ +ÉɪÉÉiÉ 44 ãÉÉJÉ ]xÉ BÉE®iÉä cé* MR. SPEAKER: Shri Subrata Bose, do you want to put second supplementary?
SHRI SUBRATA BOSE (BARASAT): Yes, Sir. It will be very short.
I would like to quote the last sentence of the Answer: “Besides, Government is also considering revival of the closed fertilizer units.” May I know from the hon. Minister the number of closed fertilizer units both in the public and private sector? When will the Government complete the conciliation and start taking action to revive these units?
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MR. SPEAKER: You have to give a notice. +ÉÉ{ÉBÉEÉä xÉÉäÉÊ]ºÉ näxÉÉ cÉäMÉÉ* +ÉÉ{É xÉÉäÉÊ]ºÉ nÉÒÉÊVÉA, iÉ¤É càÉ näJÉåMÉä* …( ´ªÉ´ÉvÉÉxÉ ) SHRI KINJARAPU YERRANNAIDU (SRIKAKULAM) : There is a shortage of fertilizer.… ( Interruptions )
MR. SPEAKER: I will be very happy to take it up.
… ( Interruptions )
+ÉvªÉFÉ àÉcÉänªÉ : +ÉÉ{É xÉÉäÉÊ]ºÉ näBÉE® ¤ÉÉäÉÊãÉA* …( ´ªÉ´ÉvÉÉxÉ ) MR. SPEAKER: Do you want to put a question? Yes, Mr. Basu Deb Acharia.
SHRI BASU DEB ACHARIA (BANKURA): : Sir, the hon. Minister of Chemicals and Fertilizers is interested to revive only one unit through the Public Sector Undertakings, that is, the Barauni unit of Hindustan Fertilizer Corporation. Like Durgapur, this is the only fertilizer urea manufacturing unit in West Bengal that used to manufacture urea when it was closed down. So, may I know from the Minister, along with Barauni, whether other units are also to be revived through the Public Sector Undertakings or not?
MR. SPEAKER: Let him answer.
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