Lok Sabha Debates
Motion For Introduction Of Prevention Of Terrorism (Repeal) Bill, 2004. (Motion ... on 2 December, 2004
nt> 12.24 1/2 hrs PREVENTION OF TERRORISM (REPEAL) BILL* Title: Motion for introduction of Prevention of Terrorism (Repeal) Bill, 2004. (Motion Adopted). MR. SPEAKER: Now, we go to item No. 12. Hon. Minister.
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI S. REGUPATHY): Hon. Speaker, Sir, on behalf of my senior colleague, Shri Shivraj V. Patil, I may kindly be permitted to move the introduction of the Prevention of Terrorism (Repeal) Bill, 2004 MR. SPEAKER: Yes, you may do it.
SHRI S. REGUPATHY: Sir, I beg to move for leave to introduce a Bill to repeal the Prevention of Terrorism Act, 2002. MR. SPEAKER: Motion moved:
"That leave be granted to introduce a Bill to repeal the Prevention of Terrorism Act, 2002. "PROF. VIJAY KUMAR MALHOTRA (SOUTH DELHI): Sir, I want to speak at this stage.
MR. SPEAKER: Have you given notice?
PROF. VIJAY KUMAR MALHOTRA : Sir, opposing the introduction of a Bill does not require any notice… (Interruptions)
MR. SPEAKER: No, you have not given notice.
Now, Prof. Rasa Singh Rawat.
… (Interruptions)
MR. SPEAKER: Malhotraji, your Member has given notice on it, and I am calling his name. Where is he?… (Interruptions)
*Published in the Gazette of India, Extraordinary, Part-II, Section-2 dated 2.12.2004.
PROF. VIJAY KUMAR MALHOTRA : For opposing the introduction of a Bill, no notice is required to be given.… (Interruptions)
श्री ब्रजेश पाठक (उन्नाव) : सर, हम लोगों ने जीरो ऑवर का नोटिस दिया है, हमें बुलाइये।
अध्यक्ष महोदय : क्या आपको इस पर बुलायें, अभी जीरो ऑवर शुरू नहीं हुआ है।
श्री ब्रजेश पाठक : सर, आपने १२ बजे बोला था। ...( व्यवधान)
प्रो. विजय कुमार मल्होत्रा : हमें मालूम है कि इंट्रोडक्शन के टाइम पर आम तौर पर किसी बिल को अपोज नहीं किया जाता है, जब बहस होगी, तब हम उसे अपोज करेंगे। तब हम उस पर अपनी सब बातें कह सकते हैं। परंतु हम जानबूझकर इसी मौके पर कुछ कहना चाहते हैं। क्योंकि यह देश की सुरक्षा से जुड़ा हुआ सवाल है और देश की सुरक्षा को खतरे में डालने वाला सवाल है।…( व्यवधान)
Sir, I am opposing the introduction of a Bill. What have they to do in this?… (Interruptions)
अध्यक्ष महोदय : क्या बात करते हैं, सब कुछ रूल्स के मुताबिक है, रूल्स आपने ही बनाये हैं। टाइम को ठीक ढंग से यूटिलाइज कीजिए।
…( व्यवधान)MR. SPEAKER: By doing this are you, in case you belong to the Government, helping the Government?
… (Interruptions)
MR. SPEAKER: Under Rule 72 you have to give a notice. It says:
"Notice to oppose introduction of a Bill shall be addressed to the Secretary-General and given by 10.00 hours on the day on which the motion for leave to introduce the Bill is included in the list of business. "Since you have not given any notice you can ask for some exemption.
… (Interruptions)
प्रो. विजय कुमार मल्होत्रा : हम आपसे रिक्वैस्ट कर रहे हैं कि कृपया इसे अलाऊ कर दीजिए। I will take only a minute.
MR. SPEAKER: Therefore, it is not correct to say that no notice is required. I am allowing you to speak because of your patience; but this will not be treated as precedent.
प्रो. विजय कुमार मल्होत्रा : य्ाह देश की सुरक्षा के साथ जुड़ा हुआ प्रश्न है, देश की सुरक्षा को खतरे में डाला जा रहा है। देश में और सारी दुनिया में हम कह रहे हैं कि टैरेरिस्टों के खिलाफ बिल बनायेंगे और पोटा को हम रिपील करने जा रहे हैं। इसलिए हम इंट्रोडक्शन के टाइम पर ही इसका विरोध करना चाहते हैं।
MR. SPEAKER: The question is:
"That leave be granted to introduce a Bill to repeal the Prevention of Terrorism Act, 2002." The motion was adopted.
SHRI S. REGUPATHY: I introduce the Bill.
________