Lok Sabha Debates
Further Discussion On The Motion For Consideration Of The Unorganized Workers' ... on 17 December, 2008
> Title:Further discussion on the motion for consideration of the unorganized Workers' Social Security Bill, 2008, as passed by Rajya Sabha. (Bill passed). MR. SPEAKER: Now, Item No.23, the hon. Minister.
… (Interruptions)
MR. SPEAKER: It is a reply on a very important measure.
… (Interruptions)
MR. SPEAKER: All right, you, Mr. Devendra Prasad Yadav, is associated with this matter.
… (Interruptions)
SHRI N.N. KRISHNADAS (PALGHAT): Sir, yesterday you had promised me to give an opportunity.
MR. SPEAKER: I am a breaker of promise! … (Interruptions)
MR. SPEAKER: Nothing will be recorded, except the hon. Minister’s reply.
(Interruptions) …* MR. SPEAKER: It is a very important legislative business. I understand some of them are being supported by all. Let us do this. THE MINISTER OF STATE OF THE MINISTRY OF LABOUR AND EMPLOYMENT (SHRI OSCAR FERNANDES): Hon. Speaker, Sir, the Government have proposed the enactment of a legislation, ‘The Unorganised Workers’ Social Security Bill, 2008’ with the objective to provide social security to the unorganized workers. We have been benefited by the interventions of hon. Members. Almost 35 Members participated in the debate. I am overwhelmed by the support the Bill has got from hon. Members. I will attempt to address some of the issues raised by the Members during the course of their discussion. * Not recorded.
I must also acknowledge the support given to the Ministry and to me by the UPA Chairperson, Shrimati Sonia Gandhi who has been time and again asking me, “when are we bringing the Bill before the Parliament?”, and for her guidance given to me. I also thank the Prime Minister for the urgency shown and the guidance given to me in bringing the Bill before the Parliament. 12.54 hrs (Shri Devendra Prasad Yadav in the Chair) At the outset, I would like to draw the attention of the House to Mahatma Gandhi’s philosophy regarding the concern for the poor. He said:
“I will work for India where poorest of the poor feel that this country and this nation belongs to them…the Swaraj, I dream is the Swaraj of the poor. I have not the slightest hesitation in saying that Swaraj cannot be complete till the poorest have the guarantee of being provided basic necessities of life.” This philosophy must underline all our efforts for the socio-economic development of India. We are extremely concerned about the problems that have been faced by the unorganized workers. We are also conscious of the need to provide social security to this section of the society. The commitment of the Government is reflected in the National Common Minimum Programme (NCMP) which clearly outlines:
“The UPA Government is firmly committed to ensure the welfare and well-being of all workers, particularly those in the unorganized sector who constitute 94 per cent of our workforce. Social security, health insurance and other schemes for workers like weavers, handloom workers, fishermen and fisherwomen, toddy tappers, leather workers, plantation labour, beedi workers etc., will be expanded. ”[m12] The Unorganised Workers’ Social Security Bill, 2008 was introduced in the Rajya Sabha on 10th September, 2007. It was referred to the Standing Committee on Labour. The Committee submitted its Report to the Parliament on 3rd December, 2007. I would like to humbly inform Shri Santasri Chatterjee that it is not correct to say that we had not considered the recommendations of the Standing Committee. In fact, we were indeed benefited by the recommendations. A series of discussions thereon were held by the Government with various stakeholders. Pursuant to these discussions, we moved amendments in the Rajya Sabha incorporating a number of amendments based on the recommendations of the Standing Committee. These amendments included renaming of the Bill with a view to including such unorganized workers as are employed in the organized sector, making mandatory provisions regarding certain schemes, inclusion of definition of unorganized workers, provision for grievance redressal mechanism in each scheme and deletion of the term ‘advisory’ from National and State Boards setting up for workers’ facilitation centres. With these official amendments the Bill was passed by the Rajya Sabha on 23rd October, 2008. Sir, one point has been made that we are delayed in bringing the Bill. I would like to bring to the notice of the hon. Members of the House that even before the Bill is passed both in the Rajya Sabha and the Lok Sabha, we have started implementing certain benefits in the Bill already by extending health insurance cover to the unorganized sector workers below the poverty line. We have also extended the Aam Aadmi Bima Yojana even before the Bill is passed in this House. We have also extended the benefit of pension scheme for the poor in the country even before this is passed. So, I do not accept the allegation or the charge that we have brought this Bill too late in the House and on the contrary I would say this much. … (Interruptions) SHRI HANNAN MOLLAH (ULUBERIA): You have done very cleverly about all the eleven programmes. … (Interruptions) MR. CHAIRMAN: Mr. Hannan Mollah, please take your seat.
… (Interruptions)
MR. CHAIRMAN : Nothing will go on record. Mr. Hannan Mollah, I am not allowing you. Please take your seat. (Interruptions) … * SHRI OSCAR FERNANDES : Sir, I would like to say that what we have done before we could pass this Bill is also taking into consideration the welfare of the people below the poverty line. But if you go by the size of the people that we are covering, thirty crores of people will be covered in a period of five years. This is not a small number. Nowhere in the world such a scheme has been accepted and we are implementing it. We have already issued ten lakhs of cards to the beneficiaries. This is a very big beginning. … (Interruptions) SHRI HANNAN MOLLAH : What is the total number? … (Interruptions)
SHRI OSCAR FERNANDES : The total number in each year is one crore twenty lakh families, that is six crores of people. It is not we alone. We are giving 75 per cent of the premium and 25 per cent of the premium has to be given by the State Governments. The North-Eastern States are to subscribe only 10 per cent. So, this scheme is a marriage of provision by the Central Government and the State Governments. Without the State Governments responding, I cannot assure you that the whole scheme will be implemented within a short period. We should get the cooperation of the State Governments. I would like to say that we are not only doing this through this Bill to the unorganized sector but the National Rural Employment Guarantee Scheme is also a scheme for them. Our hon. Minister for Rural Development is here. This is also for the unorganized workers. To an extent of Rs. 10,000 we are giving to the workers by providing 100 days of guaranteed employment. This is a millennium programme. Today if the Parliament passes this Bill and with the Rural Employment Guarantee Scheme, I am going to say that this is going to be a millennium scheme for the country passed by this Parliament for the whole people * Not recorded.
of this country. Even the NCEUS has said that the average income of our people is twenty rupees a day for many people. [k13]
13.00 hrs. When the income of our people is Rs. 20, our Parliament through this Bill has given an income of two dollars a day to our people in the rural areas. Anybody can stand up and say that I want a job. You get a job of two dollars a day. What a jump it is from Rs. 20 to Rs. 80, and to Rs. 135 in States like Delhi, Haryana and Punjab! This is a revolutionary thing. There are shortcomings. I do not say that there is no shortcoming. But we will not be able to cover everybody in one single go. If we have the benefit of the advice and support of the Members of the House, I am sure that within a very short period, we will try to cover every section of the people in the unorganised sector, given the support. Sir, with these words, I would like to appeal to hon. Members, Shri Reddy, Shri Chatterjee and Shri Hannan Mollah, to kindly withdraw the amendments they have given so that we will be able to pass the Bill and see that the benefit reaches the people at the earliest and the dream of the people of this country materialises. We have been discussing this for the past 60 years. Though we have been discussing it for the past 60 years, we have not taken the first step. Today, we have not only taken the first step, but this is also the biggest step that we have taken towards eliminating the difficulties of the poor people in this country. Sir, thank you very much. I recommend that this Bill may be taken into consideration and passed. MR. CHAIRMAN : The question is:
“That the Bill to provide for the social security and welfare of unorganized workers and for other matters connected therewith or incidental thereto, as passed by Rajya Sabha, be taken into consideration.” The motion was adopted.
MR. CHAIRMAN: The House will now take up clause-by-clause consideration of the Bill.
Clause 2 Definitions MR. CHAIRMAN: There is an Amendment No. 1 given by Shri Hannan Mollah. Are you moving your amendment? SHRI HANNAN MOLLAH: Sir, I beg to move:
Page 2, line 22,--
after “unorganised sector”, insert “including agricultural sector” (1) With your permission, I would also like to say one sentence. Sir, you know that I am fighting for this Bill for the last 27 years in Parliament. Every year, from 1980 onwards, I have been fighting for this Bill. Now when it has come, I feel betrayed. MR. CHAIRMAN: Have you moved the amendment?
SHRI HANNAN MOLLAH : Because of that, I am saying that we had demanded two separate Acts. Shri Arjun Sengupta Committee also recommended that two separate Acts should be there – one for unorganized sector workers and another for agricultural workers. But one single Bill has been compiled and there are cosmetic things. Many things have been taken from the Private Members’ Bill regarding its nomenclature, but the content of the said Bill is not taken properly. Because of that, I want that at least the ‘agricultural sector’ should be specifically mentioned. I demand that it should be mentioned specifically. SHRI OSCAR FERNANDES: Sir, I would like to clarify that ‘unorganised worker’ means every worker in this country who is not in the organized sector. I have referred to 94 per cent of our people and this includes every agriculturist. Specifically, I would like to say that the migrant worker is one who does 150 days of agricultural work and then goes to the cities and works there as a mason or unorganized worker. So, the Bill covers totally the unorganized sector workers. Agricultural workers are also getting the benefit. So, I would appeal to the hon. Member that since we have covered every section, including the agriculturist, he may kindly withdraw the amendment. MR. CHAIRMAN: Shri Hannan Mollah, are you going to withdraw your amendment? SHRI HANNAN MOLLAH : Sir, I am not pressing for a vote on this amendment. I will press for a vote on my third amendment and not the first and second amendments. MR. CHAIRMAN: You have already moved it.
I shall now put Amendment No. 1 moved by Shri Hannan Mollah to the vote of the House. The amendment was put and negatived.
MR. CHAIRMAN: There is an Amendment No. 2 given by Shri Santasri Chatterjee, Shri Basu Deb Acharia and Shri Hannan Mollah. Shri Santasri Chatterjee, are you moving your amendment?
SHRI SANTASRI CHATTERJEE (SERAMPORE): Sir, I beg to move:
“Page 2, line 29,--
after “less than ten”, insert “and in case of agriculture, the landholding is less than two hectares”.” (2) MR. CHAIRMAN: I shall now put Amendment No. 2 moved by Shri Santasri Chatterjee to the vote of the House. The amendment was put and negatived[SS14] .
MR. CHAIRMAN: Now, Amendment No. 3 to be moved by Shri Santasri Chatterjee. SHRI SANTASRI CHATTERJEE : Sir, I beg to move:
Page 2, for line 30 to 32, --
Substitute “(m) ‘unorganised worker’ means an unorganized sector worker and also includes worker in the organized sector not protected by the existing laws relating to social security. Explanation : For the purpose of this Act, unorganized workers would also include any class of workers like Anganwadi workers who are not covered or protected or benefited by the existing laws relating to social security in the organized or unorganized sector.” (3) SHRI BASU DEB ACHARIA : Sir, my name is also there for the same Amendment.
MR. CHAIRMAN: I shall now put Amendment No. 3 moved by Shri Santasri Chatterjee to the vote of the House. The amendment was put and negatived.
MR. CHAIRMAN: Now, Amendment Nos. 4, 5 and 6 to be moved by Shri Hannan Mollah. SHRI HANNAN MOLLAH : Sir, I beg to move:
Page 2, for lines 30 to 32, --
Substitute “(m) ‘unorganised worker’ means an unorganized sector worker including agricultural sector worker, share cropper and also includes worker in the organized sector not protected by the existing laws relating to social security. Explanation : For the purpose of this Act, unorganized workers would also include any class of workers like Anganwadi workers who are not covered or protected or benefited by the existing laws relating to social security in the organized or unorganized sector.” (4) Page, line 38, --
after “domestic workers”, insert “and agricultural labourers”. (5) Page 2, line 38, --
after “monthly”, insert “or daily”. (6)
MR. CHAIRMAN: I shall now put Amendment Nos. 4, 5, and 6 moved by Shri Hannan Mollah to the vote of the House. The amendment were put and negatived.
SHRI HANNAN MOLLAH : Sir, the Ayes have it. … (Interruptions)
MR. CHAIRMAN: Shri Suravaram Sudhakar Reddy, are you going to move Amendment Nos. 12, 13, 14, and 15? SHRI SURAVARAM SUDHAKAR REDDY (NALGONDA): Sir, I press for the Amendments. I beg to move: Page 2, line 2, --
after “means a”, insert “natural or juridical”. (12) Page 2, line 9, -- after “the District Administration”, insert “or any other body authorized in this behalf”. (13) Page 2, line 24, -- after “cultivable land”, insert “not more than two hectares or”. (14) Page 2, line 31, -- after “includes”, insert “Anganwadi workers and other volunteers working under various schemes of the Government as well as”. (15)
MR. CHAIRMAN: I shall now put Amendment Nos. 12, 13, 14 and 15 moved by Shri Suravaram Sudhakar Reddy to the vote of the House. The amendment were put and negatived.
MR. CHAIRMAN: The question is:
“That clause 2 stand part of the Bill.” The motion was adopted.
Clause 2 was added to the Bill.
SHRI HANNAN MOLLAH : Sir, I had demanded a Division. How can it be so? … (Interruptions) SHRI C.K. CHANDRAPPAN (TRICHUR): Sir, it is a Point of Order. … (Interruptions) How can you move forward when a Member is pressing for an Amendment? … (Interruptions) Sir, he has pressed for a Division. SHRI P. KARUNAKARAN (KASARGOD): Sir, he has demanded for a Division. … (Interruptions) SHRI HANNAN MOLLAH (ULUBERIA): Sir, I demand a Division on this. … (Interruptions) How can you call the next Amendment? … (Interruptions) Clause 3 Framing of Scheme MR. CHAIRMAN: Please take your seat. The next name is of Shri Santasri Chatterjee to move Amendment Nos. 7, 8 and 9. … (Interruptions)
SHRI SANTASRI CHATTERJEE : Sir, I beg to move:
Page 3, after line 2, --
insert “(1A.) Besides the Schemes framed under sub-section (1), the Central Government shall provide to all the Unorganised Workers the following national minimum social security benefits within a period of three years from the commencement of this Act : --
(i) life and disability cover for natural or accidental death of a worker in the following manner --
(a) on natural death prior to the terminal date, rupees thirty thousand;
(b) on death due to accident, rupees seventy-five thousand;
(c) on permanent total disability due to accident, rupees seventy-five thousand;
(d) on loss of two eyes or two limbs or one eye and one limb, rupees seventy-five thousand; and
(e) on loss of one eye or one limb, rupees thirty-seven thousand five hundred;
(ii) health benefit for self, spouse and children below the age of 18 years and maternity benefits for women workers or spouse of men workers as under --
(a) coverage for unorganized worker and his family (unit of five) with total sum insured of Rs. 30,000/- per family per annum on a family floater basis;
(b) cashless attendance to all covered ailments;
(c) Hospitalisation expenses, taking care of most common illnesses;
(d) coverage of all pre-existing diseases; and
(e) maternity benefits for women workers or spouse of men workers at home delivery at the rate of Rs. 500/- per pregnancy up to two births, and for institutional delivery in low performing States at the rate of Rs. 1,000/- (in rural areas) and Rs. 1,400/- (in urban areas); and in high performing States at the rate of Rs. 600/- (in rural areas) and Rs. 700/- (in urban areas); and
(iii) Old age protection in the form of Old age pension of minimum Rs. 200/- per month for unorganized workers above the age of 60 years :
Provided that the value of the aforesaid benefits shall be revived every two years according to increase in the rate of inflation.”. (7) Page 3, line 4, --
after “sub-section (1)”, insert “and sub-section (1A)”. (8) Page 3, line 4, -- after “sub-section (1)”, insert “and shall cover all unorganized workers and not be restricted to Below Poverty Line category”. (9)
MR. CHAIRMAN: I shall now put Amendment Nos. 7, 8 and 9 moved by Shri Santasri Chatterjee to the vote of the House. SHRI BASU DEB ACHARIA : Sir, the Ayes have it. We want Division.
MR. CHAIRMAN: Are you demanding a Division?
SHRI P. KARUNAKARAN : Yes, we all demand Division.
MR. CHAIRMAN: Let the Lobbies be cleared --[r15] 13.11 hrs (Mr. Speaker in the Chair) MR. SPEAKER: Hon. Members, the Lobbies have been cleared and I will be putting the question to vote.
… (Interruptions)
MR. SPEAKER: Hon. Members, this is not the way.[r16] … (Interruptions)
MR. SPEAKER: Hon. Members, please take your seats.
Page 3, after line 2, --
insert “(1A.) Besides the Schemes framed under sub-section (1), the Central Government shall provide to all the Unorganised Workers the following national minimum social security benefits within a period of three years from the commencement of this Act : --
(i) life and disability cover for natural or accidental death of a worker in the following manner --
(a) on natural death prior to the terminal date, rupees thirty thousand;
(b) on death due to accident, rupees seventy-five thousand;
(c) on permanent total disability due to accident, rupees seventy-five thousand;
(d) on loss of two eyes or two limbs or one eye and one limb, rupees seventy-five thousand; and
(e) on loss of one eye or one limb, rupees thirty-seven thousand five hundred;
(ii) health benefit for self, spouse and children below the age of 18 years and maternity benefits for women workers or spouse of men workers as under --
(a) coverage for unorganized worker and his family (unit of five) with total sum insured of Rs. 30,000/- per family per annum on a family floater basis;
(b) cashless attendance to all covered ailments;
(c) Hospitalisation expenses, taking care of most common illnesses;
(d) coverage of all pre-existing diseases; and
(e) maternity benefits for women workers or spouse of men workers at home delivery at the rate of Rs. 500/- per pregnancy up to two births, and for institutional delivery in low performing States at the rate of Rs. 1,000/- (in rural areas) and Rs. 1,400/- (in urban areas); and in high performing States at the rate of Rs. 600/- (in rural areas) and Rs. 700/- (in urban areas); and
(iii) Old age protection in the form of Old age pension of minimum Rs. 200/- per month for unorganized workers above the age of 60 years :
Provided that the value of the aforesaid benefits shall be revived every two years according to increase in the rate of inflation.”. (7) Page 3, line 4, --
after “sub-section (1)”, insert “and sub-section (1A)”. (8) Page 3, line 4, -- after “sub-section (1)”, insert “and shall cover all unorganized workers and not be restricted to Below Poverty Line category”. (9) The Lok Sabha divided: DIVISION NO. 1 AYES 13.18 hrs. Acharia, Shri Basu Deb Acharya, Shri Prasanna Advani, Shri L.K. Ajaya Kumar, Shri S. Ajnala, Dr. Rattan Singh Ananth Kumar, Shri *Appadurai, Shri M. Argal, Shri Ashok *Audikesavulu, Shri D.K. Barman, Prof. Basudeb Bauri, Shrimati Susmita Bellarmin, Shri A.V. Bhargava, Shri Girdhari Lal Bose, Shri Subrata Chakraborty, Dr. Sujan Chakraborty, Shri Swadesh Chandrappan, Shri C.K. Chatterjee, Shri Santasri Chavan, Shri Harishchandra *Choubey, Shri Lal Muni Choudhury, Shri Bansagopal Das, Shri Alakesh Das, Shri Khagen Deo, Shri Bikram Keshari *Dhindsa, Shri Sukhdev Singh * Voted through slip. Dome, Dr. Ram Chandra Gangwar, Shri Santosh Geete, Shri Anant Gangaram George, Shri K. Francis *Hamza, Shri T.K. Hussain, Shri Syed Shahnawaz Karunakaran, Shri P. Khaire, Shri Chandrakant Khan, Shri Sunil Khandelwal, Shri Hemant *Krishnadas, Shri N.N. *Krishnan, Dr. C. Kurup, Adv. Suresh Lahiri, Shri Samik Mahtab, Shri B. Mann, Shri Zora Singh Manoj, Dr. K.S. Mediyam, Dr. Babu Rao Mollah, Shri Hannan Murmu, Shri Rupchand Nandy, Shri Amitava *Narhire, Shrimati Kalpna Ramesh Nayak, Shri Ananta Nayak, Shrimati Archana Oram, Shri Jual Pal, Shri Rupchand *Panda, Shri Brahmananda *Panda, Shri Prabodh * Voted through slip. Paranjpe, Shri Anand Paswan, Shri Sukdeo Patasani, Dr. Prasanna Kumar Patel, Shri Harilal Madhavji Bhai Pathak, Shri Harin *Patil (Yatnal), Shri Basangouda R. Patil, Shrimati Rupatai D. *Pradhan, Shri Prasanta *Radhakrishnan, Shri Varkala Rajendran, Shri P. Rawale, Shri Mohan *Reddy, Shri Suravaram Sudhakar Riyan, Shri Baju Ban Sai, Shri Nand Kumar Sai, Shri Vishnu Deo Salim, Md. Sar, Shri Nikhilananda Satheedevi, Shrimati P Satpathy, Shri Tathagata Seal, Shri Sudhangshu Sen, Shrimati Minati *Seth, Shri Lakshman Sethi, Shri Arjun *Shivajirao, Shri Adhalrao Patil Shukla, Shrimati Karuna Sikdar, Shrimati Jyotirmoyee *Singh, Shri Lakshman *Singh, Shri Sugrib * Voted through slip. Singh, Shri Uday Solanki, Shri Bhupendrasinh Sujatha, Shrimati C.S. Surendran, Shri Chengara Thakkar, Smt. Jayaben B. Topdar, Shri Tarit Baran Tripathy, Shri Braja Kishore Veerendra Kumar, Shri M.P. Verma, Shri Bhanu Pratap Singh NOES Aaron Rashid, Shri J.M. Ahmad, Dr. Shakeel Aiyar, Shri Mani Shankar Ansari, Shri Furkan *Athithan, Shri Dhanuskodi R. *Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Babbar, Shri Raj *Bahuguna, Shri Vijay Barku, Shri Shingada Damodar *Barq, Dr. Shafiqur Rahman Botcha, Shrimati Jhansi Lakshmi Chaliha, Shri Kirip Chaudhary, Dr. Tushar A. Chaure, Shri Bapu Hari *Chidambaram, Shri P. Chinta Mohan, Dr. *Chitthan, Shri N.S.V. Delkar, Shri Mohan S. Deo, Shri V. Kishore Chandra S. Deora, Shri Milind Dhanaraju, Dr. K. Dutt, Shrimati Priya Engti, Shri Biren Singh Gaikwad, Shri Eknath Mahadeo Gandhi, Shri Rahul * Voted through slip. Gandhi, Shrimati Sonia Gavit, Shri Manikrao Hodlya Ghuran Ram, Shri Gill, Shri Atma Singh Gogoi, Shri Dip Goyal, Shri Surendra Prakash Hanumanthappa, Shri N.Y. Harsha Kumar, Shri G.V. Hooda, Shri Deepender Singh *Jaiswal, Shri Shriprakash Jalappa, Shri R.L. *Jayaprada, Shrimati Jindal, Shri Naveen Kader Mohideen, Prof. K.M. Kalmadi, Shri Suresh Kamat, Shri Gurudas Kaur, Shrimati Preneet Kharventhan, Shri S.K. Krishna, Shri Vijoy Krishnaswamy, Shri A. Mehta, Shri Alok Kumar Meinya, Dr. Thokchom Mistry, Shri Madhusudan Moorthy, Shri A.K. *Mukherjee, Shri Pranab Muniyappa, Shri K.H. *Nikhil Kumar, Shri Nizamuddin, Shri G. * Voted through slip. Palanimanickam, Shri S.S. Pallani Shamy, Shri K.C. Panabaka Lakshmi, Shrimati Paswan, Shri Virchandra Patel, Shri Jivabhai A. Patel, Shri Kishanbhai V. Patil, Shri Balasaheb Vikhe Patil, Shri Laxmanrao Patil, Shri Pratik P. Pilot, Shri Sachin Raja, Shri A. Rajenthiran, Shrimati M.S.K. Bhavani Ramachandran, Shri Gingee N. Rani, Shrimati K. Ranjan, Shrimati Ranjeet Rao, Shri D. Vittal Rao, Shri K.S. *Reddy, Shri A. Indra Karan Reddy, Shri Anantha Venkatarami Reddy, Shri K.J.S.P Reddy, Shri M. Raja Mohan *Reddy, Shri N. Janardhana *Sardinha, Shri Francisco Cosme Saroj, Shri Tufani Shailendra Kumar, Shri Shandil, Dr. Col. (Retd.) Dhani Ram Sharma, Dr. Arvind Shekhar, Shri Neeraj * Voted through slip *Shivanna, Shri M. Sibal, Shri Kapil Singh, Chaudhary Bijendra Singh, Dr. Raghuvansh Prasad *Singh, Shri Ganesh Prasad *Singh, Shri Rewati Raman Singh, Shri Sita Ram Singh, Shri Suraj Singh, Shrimati Pratibha Solanki Shri Bharatsinh Madhavsinh Subba, Shri M.K. Sugavanam, Shri E.G. Suklabaidya, Shri Lalit Mohan *Taslimuddin, Shri Thangkabalu, Shri K.V. Thummar, Shri V. K. Vallabhaneni, Shri Balashowry Vijayan Shri A.K.S. *Virupakshappa, Shri K. Vundavalli, Shri Aruna Kumar Yadav, Dr. Karan Singh Yadav, Shri Anirudh Prasad alias Sadhu Yadav, Shri Devendra Prasad Yadav, Shri Ram Kripal Yaskhi, Shri Madhu Goud * Voted through slip.
MR. SPEAKER: Please sit down. Now slips are being collected. Some Members are using the slips. Please take your seat. I will ask hon. Members to either take their seats or go out of the House.[r17] Shri Shivanna and Shri Topdar, please take your seats. [R18] MR. SPEAKER: Subject to correction,* the result of the Division is:
Ayes: 90 Noes: 107 The motion was negatived.
MR. SPEAKER: The question is:
“That clause 3 stand part of the Bill.” The motion was adopted.
Clause 3 was added to the Bill.
MR. SPEAKER: Mr. Santasri Chatterjee, are you moving your Amendment No.10? SHRI SANTASRI CHATTERJEE: Sir, I am moving the amendment and if you allow me, I would like to say a few words. I beg to move:
Page 3, after line 32, insert,-
“(3) The Central Government shall create a National Social Security and Welfare Fund for meeting the expenses on the Social Security Schemes covering National Minimum Social Security Benefits of the Central Government as specified under sub-section 1 A of section 3.” (10)[R19] * Ayes 72 + S/Shri M. Appadurai, D.K. Audikesavulu, Lal Muni Chaubey, Sukhdev Singh Dhindsa, T.K. Hamza, N.N. Krishradas, Dr. C. Krishnan, Shrimati Kalpna Ramesh Narhire, S/Shri Brahmananda Panda, Prabodh Panda, Basangouda R. Patil (Yatnal), Prasanta Pradhan, Varkala Radhakrishnan, Survaram Sudhakar Reddy, Lakshman Seth, Adhalrao Patil Shivajirao, Lakshman Singh and Sugrib Singh also recorded their votes through slips = 90. Noes 89 + S/Shri Dhanuskodi R. Athithan, T. R. Baalu, Vijay Bahuguna, Dr. Shafiqur Rahman Barq, S/Shri P.Chidambaram, N.S. V. Chitthan, Shriprakash Jaiswal, Shrimati Jayaprada, S/Shri Pranab Mukherjee, Nikhil Kumar, A. Indra Karan Reddy, N. Janardhana Reddy, Francisco Sardinha, M. Shivanna, Ganesh Prasad Singh, Rewati Raman Singh, Taslimuddin and K. Virupakshappa also recorded their votes through slips=107 MR. SPEAKER: The question is:
“That Page 3, after line 32, insert,-
“(3) The Central Government shall create a National Social Security and Welfare Fund for meeting the expenses on the Social Security Schemes covering National Minimum Social Security Benefits of the Central Government as specified under sub-section 1 A of section 3.” (10) SHRI BASU DEB ACHARIA (BANKURA): Sir, we want a division.
THE MINISTER OF SHIPPING, ROAD TRANSPORT AND HIGHWAYS (SHRI T.R. BAALU): Sir, the Lobbies have been opened. …( व्यवधान)
अध्यक्ष महोदय : क्लियरली ओपन नहीं होता है, ओपन करने की बाद क्लियर होता है।
… (Interruptions)
अध्यक्ष महोदय : छोडिए, आप क्या करेंगे? आएंगे, फिर वोट होगा।
Let the Lobbies be cleared. [R20] MR. SPEAKER: Now the Lobbies have been cleared.
The question is:
“Page 3, after line 32, insert,--
“(3) The Central Government shall create a National Social Security and Welfare Fund for meeting the expenses on the Social Security Schemes covering National Minimum Social Security Benefits of the Central Government as specified under sub-section 1A of section 3.” (10). The Lok Sabha divided.
DIVISION NO. 2 AYES 13.44 hrs. Acharia, Shri Basu Deb Acharya, Shri Prasanna Aditya Nath, Yogi Advani, Shri L.K. Ahir, Shri Hansraj G. Ajaya Kumar, Shri S. Ajnala, Dr. Rattan Singh Ananth Kumar, Shri Appadurai, Shri M. Argal, Shri Ashok Barman, Prof. Basudeb Basu, Shri Anil Bauri, Shrimati Susmita Bellarmin, Shri A.V. Bhargava, Shri Girdhari Lal Bishnoi, Shri Jaswant Singh Bose, Shri Subrata Chakraborty, Dr. Sujan Chakraborty, Shri Swadesh Chandrappan, Shri C.K. Chatterjee, Shri Santasri Chavan, Shri Harishchandra *Choubey, Shri Lal Muni Choudhury, Shri Bansagopal * Voted through slip. Das, Shri Alakesh Das, Shri Khagen Deo, Shri Bikram Keshari Dome, Dr. Ram Chandra Gadhavi, Shri P.S. Gangwar, Shri Santosh Geete, Shri Anant Gangaram George, Shri K. Francis *Hamza, Shri T.K. Hussain, Shri Syed Shahnawaz Jawale, Shri Haribhau Joshi, Shri Kailash Joshi, Shri Pralhad Kanodia, Shri Mahesh Karunakaran, Shri P. Khaire, Shri Chandrakant Khan, Shri Sunil Khandelwal, Shri Hemant Krishnadas, Shri N.N. Krishnan, Dr. C. Kurup, Adv. Suresh *Kusmaria, Dr. Ramkrishna Lahiri, Shri Samik Mahajan, Shrimati Sumitra Mahtab, Shri B. Mann, Shri Zora Singh Manoj, Dr. K.S. * Voted through slip. Mediyam, Dr. Babu Rao Mohan, Shri P. Mollah, Shri Hannan Mondal, Shri Abu Ayes Murmu, Shri Rupchand Nandy, Shri Amitava Nayak, Shri Ananta Nayak, Shrimati Archana Oram, Shri Jual Pal, Shri Rupchand Panda, Shri Brahmananda Panda, Shri Prabodh Paranjpe, Shri Anand Paswan, Shri Sukdeo Patasani, Dr. Prasanna Kumar Patel, Shri Harilal Madhavji Bhai Pateriya, Shrimati Neeta Pathak, Shri Harin Patil (Yatnal), Shri Basangouda R. Patil, Shrimati Rupatai D. Paul, Dr. Sebastian Pradhan, Shri Ashok Pradhan, Shri Prasanta Radhakrishnan, Shri Varkala Rajendran, Shri P. Rawale, Shri Mohan Rawat, Prof. Rasa Singh Reddy, Shri Suravaram Sudhakar Rijiju, Shri Kiren Riyan, Shri Baju Ban Sai, Shri Nand Kumar Sai, Shri Vishnu Deo Salim, Md. Sar, Shri Nikhilananda Satheedevi, Shrimati P Satpathy, Shri Tathagata Seal, Shri Sudhangshu Sen, Shrimati Minati Seth, Shri Lakshman Sethi, Shri Arjun Shivajirao, Shri Adhalrao Patil Shukla, Shrimati Karuna Sikdar, Shrimati Jyotirmoyee *Singh, Shri Kalyan *Singh, Shri Lakshman Singh, Shri Sartaj Singh, Shri Sugrib Singh, Shri Uday Sippiparai, Shri Ravichandran Solanki, Shri Bhupendrasinh Sujatha, Shrimati C.S. Surendran, Shri Chengara Swain, Shri Kharabela Thakkar, Smt. Jayaben B. Topdar, Shri Tarit Baran Tripathy, Shri Braja Kishore * Voted through slip. Varma, Shri Ratilal Kalidas Vasava, Shri Mansukhbhai D. Veerendra Kumar, Shri M.P. Verma, Shri Bhanu Pratap Singh NOES *Aaron Rashid, Shri J.M. Ahamed, Shri E. Ahmad, Dr. Shakeel Aiyar, Shri Mani Shankar Ansari, Shri Furkan Athithan, Shri Dhanuskodi R. Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh *Babbar, Shri Raj Bahuguna, Shri Vijay *Bansal, Shri Pawan Kumar Barku, Shri Shingada Damodar Bhuria, Shri Kanti Lal Botcha, Shrimati Jhansi Lakshmi Chaliha, Shri Kirip *Chander Kumar, Prof. Chaudhary, Dr. Tushar A. Chaure, Shri Bapu Hari Chidambaram, Shri P. Chinta Mohan, Dr. Chitthan, Shri N.S.V. Chowdhury, Shri Adhir Dangawas, Shri Bhanwar Singh Delkar, Shri Mohan S. Deo, Shri V. Kishore Chandra S. * Voted through slip. Deora, Shri Milind Dhanaraju, Dr. K. Dikshit, Shri Sandeep Dutt, Shrimati Priya Elangovan, Shri E.V.K.S. Engti, Shri Biren Singh Gaikwad, Shri Eknath Mahadeo Gamang, Shri Giridhar Gandhi, Shri Rahul Gandhi, Shrimati Sonia Ganesan, Shri L. Gavit, Shri Manikrao Hodlya Ghuran Ram, Shri Gill, Shri Atma Singh Gogoi, Shri Dip Goyal, Shri Surendra Prakash Hanumanthappa, Shri N.Y. Harsha Kumar, Shri G.V. Hooda, Shri Deepender Singh Jalappa, Shri R.L. Jayaprada, Shrimati Jha, Shri Raghunath Jindal, Shri Naveen Kader Mohideen, Prof. K.M. Kalmadi, Shri Suresh Kamat, Shri Gurudas Kaur, Shrimati Preneet Kharventhan, Shri S.K. Krishna, Shri Vijoy Krishnaswamy, Shri A. Kumar, Shrimati Meira Kumari Selja Lalu Prasad, Shri Mehta, Shri Alok Kumar Meinya, Dr. Thokchom *Mishra, Dr. Rajesh Mistry, Shri Madhusudan Moorthy, Shri A.K. Mukherjee, Shri Pranab Muniyappa, Shri K.H. Nikhil Kumar, Shri Palanimanickam, Shri S.S. Pallani Shamy, Shri K.C. Panabaka Lakshmi, Shrimati Paswan, Shri Virchandra Patel, Shri Jivabhai A. Patel, Shri Kishanbhai V. Patil, Shri Balasaheb Vikhe Patil, Shri Laxmanrao Patil, Shri Pratik P. Patil, Shrimati Suryakanta Pilot, Shri Sachin Prasada, Kunwar Jitin Purandeswari, Shrimati D. Raja, Shri A. Rajenthiran, Shrimati M.S.K. Bhavani * Voted through slip. Ramachandran, Shri Gingee N. Rana, Shri Rabinder Kumar Rani, Shrimati K. Ranjan, Shrimati Ranjeet Rao, Shri D. Vittal Rao, Shri K.S. Rathwa, Shri Naranbhai *Reddy, Shri A. Indra Karan Reddy, Shri Anantha Venkatarami Reddy, Shri K.J.S.P Reddy, Shri M. Raja Mohan Reddy, Shri N. Janardhana Reddy, Shri S.P.Y. Regupathy, Shri S. Sahu, Shri Chandra Sekhar Sajjan Kumar, Shri Saradgi, Shri Iqbal Ahmed Sardinha, Shri Francisco Cosme Saroj, Shri Tufani Satyanarayana, Shri Sarvey Selvi, Shrimati V. Radhika Shailendra Kumar, Shri Shandil, Dr. Col. (Retd.) Dhani Ram Sharma, Dr. Arvind Shekhar, Shri Neeraj *Shivanna, Shri M. Sibal, Shri Kapil * Voted through slip. Singh, Chaudhary Bijendra Singh, Dr. Raghuvansh Prasad Singh, Rao Inderjit Singh, Shri Ganesh Prasad Singh, Shri Sita Ram Singh, Shri Suraj Singh, Shrimati Pratibha Solanki, Shri Bharatsinh Madhavsinh Subba, Shri M.K. Sugavanam, Shri E.G. Suklabaidya, Shri Lalit Mohan Thangkabalu, Shri K.V. Tirath, Shrimati Krishna Vallabhaneni, Shri Balashowry Velu, Shri R Venkatapathy, Shri K. Vijayan Shri A.K.S. Virupakshappa, Shri K. Vundavalli, Shri Aruna Kumar Yadav, Dr. Karan Singh Yadav, Shri Anirudh Prasad alias Sadhu Yadav, Shri Devendra Prasad Yadav, Shri Jay Prakash Narayan Yadav, Shri Mitrasen *Yadav, Shri Ram Kripal Yaskhi, Shri Madhu Goud * Voted through slip.
MR. SPEAKER: Subject to correction*, the result of the Division is:
Ayes – 106 Noes - 126 The motion was negatived.
*Ayes 106 + S/Shri Lal Muni Choubey, T.K. Hamza, Dr. Ramkrishna Kusmaria, Shri Kalyan Singh and Shri Lakshman Singh also recorded their votes through slips=111 Noes 126 + S/Shri J.M. Aaron Rashid, Raj Babbar, Pawan Kumar Bansal, Prof. Chander Kumar, Dr. Rajesh Mishra, S/Shri A. Indra Karan Reddy, M. Shivanna and Shri Ram Kripal Yadav also recorded their votes through slips=134. MR. SPEAKER: Shri Sudhakar Reddy, are you moving amendment No. 16?
SHRI SURAVARAM SUDHAKAR REDDY : I beg to move:
“Page 3, line 30,--
after“scheme”, insert“in a time bound and targeted manner”. (16) The amendment was put and negatived.
MR. SPEAKER: The question is:
“That clause 4 stand part of the Bill.” The motion was adopted.
Clause 4 was added to the Bill.
Clause 5 National Social Security Board SHRI SURAVARAM SUDHAKAR REDDY: I beg to move:
“Page 4, line 2,--
after “workers”, insert “to be nominated by recognized national trade unions.” (17) Page 4, line 8,--
after “State Governments”, insert “by rotation”. (18) Page 4, line 25,--
for “recommend to the Central Government”, substitute “frame”. (19) Page 4, line 32,--
after “unorganized workers”, substitute “and ensure that all the eligible unorganized workers are issued identity cards in a time bound manner”.(20) MR. SPEAKER: I shall now put the amendments moved by Shri Sudhakar Reddy to the vote of the House. The amendments were put and negatived.
MR. SPEAKER: The question is:
“That clause 5 stand part of the Bill.” The motion was adopted.
Clause 5 was added to the Bill.
Clause 6 State Social Security Board SHRI SURAVARAM SUDHAKAR REDDY: I beg to move:
“Page 5, line 25,--
for “recommend the State Government in formulating”, substitute “frame”. (21) MR. SPEAKER: I shall now put the amendments moved by Shri Sudhakar Reddy to the vote of the House. The amendment was put and negatived.
MR. SPEAKER: The question is:
“That clause 6 stand part of the Bill.” The motion was adopted.
Clause 6 was added to the Bill.
Clause 7 Funding of State Government Schemes SHRI SURAVARAM SUDHAKAR REDDY: I beg to move:
“Page 5, line 46,--
after “deem fit”, insert “and may create a revolving fund for the purpose”.(22) MR. SPEAKER: I shall now put the amendments moved by Shri Sudhakar Reddy to the vote of the House. The amendment was put and negatived.
MR. SPEAKER: The question is:
“That clause 7 stand part of the Bill.” The motion was adopted.
Clause 7 was added to the Bill.
Clauses 8 to 10 were added to the Bill.
… (Interruptions)
MR. SPEAKER: You are not sure whether to say “Ayes” or “Noes”.
… (Interru[U21] ptions) Clause 11 Power of Central Government to give directions MR. SPEAKER: Shri Santasri Chattarjee, are you moving your amendment?
SHRI SANTASRI CHATTERJEE : Yes, I am moving the amendment.
I beg to move:
Page 6, line 40, --
after “this Act”, insert “and may also give directions to formulate a special scheme for migrant workers, including minimum wage guarantee, housing and education support.”. (11) MR. SPEAKER: I shall now put amendment No. 11 moved by Shri Santasri Chatterjee to the vote of the House. The amendment was put and negatived.
MR. SPEAKER: The question is:
“That clause 11 stand part of the Bill.” The motion was adopted.
Clause 11 was added to the Bill.
Clauses 12 to 17 were added to the Bill.
Schedules I and II were added to the Bill.
Clause 1, the Enacting Formula and the LongTitle were added to the Bill.
MR. SPEAKER: Now, the hon. Minister may move that the Bill be passed.
SHRI GURUDAS DASGUPTA : “As amended”.
SHRI OSCAR FERNANDES: Where are the amendments?
MR. SPEAKER: Shri Oscar Fernandes still considers Shri Dasgupta as his friend. SHRI OSCAR FERNANDES: I beg to move:
“That the Bill be passed.” MR. SPEAKER: The question is:
“That the Bill be passed.” The motion was adopted.
MR. SPEAKER: Now the lobby is to be opened.