Lok Sabha Debates
Consideration Of Supplementary Demands For Grants In Respect Of The Budget ... on 11 December, 2002
16.35 hrs. Title: Consideration of Supplementary Demands for Grants in respect of the Budget (General) for the year 2002-2003.
MR. CHAIRMAN : Now, the House will take up item number 16 – Supplementary Demands for Grants (General).
" That the respective sums not exceeding the amounts on Revenue Account and Capital Account shown in the third column of the Statement annexed be granted to the President out of the Consolidated Fund of India, of certain further sums necessary to defray the charges that will come in course of payment during the year ending the 31st day of March, 2003 in respect of the heads of Demands entered in the second column thereof, against Demand Nos.
5, 6, 9, 10, 12, 22, 23, 24, 25, 26, 27, 28, 37, 39, 40, 43, 50, 51, 52, 54, 61, 65, 66, 67, 70, 72, 76, 78, 79, 82, 83, 87, 89 and 95. "
SHRI K.P. SINGH DEO (DHENKANAL): Mr. Chairman Sir, thank you very much for giving me an opportunity to speak. Please tell me as to how much time do I have because there are a number of speakers from my party. Is it ten minutes or less than ten minutes? That day, I was told to speak for only five minutes. I would like to know about it. … (Interruptions)
MR. CHAIRMAN: The time allotted is only two hours.
… (Interruptions)
SHRI K.P. SINGH DEO : Thank you, Sir. I will be mindful of that.
MR. CHAIRMAN: All right. You can speak for ten minutes.
SHRI K.P. SINGH DEO : I shall try to finish by then.
This is the second batch of Supplementary Demands for Grants (General) for 2002-03, which includes 37 Grants, an amount of expenditure where the approval of the Parliament is sought for Rs. 9,045.05 crore.
Now, we are very thankful to the hon. Minister of Finance, Shri Jaswant Singh, for his Mid-year Review. I an not an economist, but whatever I have gathered from the opinions expressed in the print media, I would like to reflect on that. I am subject to correction and I hope the hon. Minister of Finance would correct me.
The spokesman of the Ministry of Finance has said that the Mid-term Review defines the "universe of discourse". I do not know what it means. I would like to be educated on that. Then he says, "the economy has been tested by fire in 2002 and hence come out tops". I do not know which fire he was talking about – whether the Gujarat fire or if he had in mind the train burning, bus burning, aeroplane burning or house burning. I do not know about it. I would like to be educated about it. I come from the jungles of Orissa. I am not a sophisticated urbanite. I am a soldier. I am not an economist. I would like to be educated.
Trials by fire have been slightly clarified - failed monsoon and drought, global slow - downing, decline in world trade and capital flows, the Argentinean default, terrorism and war threat.
Sir, in Shakespeare’s Julius Caesar, Mark Anthony had said to the assassins of Julius Caesar that Brutus was an honourable man. So, were they all honourable men? I am not referring to the hon. Minister of Finance. He has not said these things. I am coming to that. Why I am saying it is because men may come and men may go. Today, there is a NDA Government with BJP and 24 parties leading it. Yesterday, there was a Congress Government and the United Front Government. We keep on going, but the bureaucracy remains. `Men may come and men may go, but I go on forever’, said Lord Tennyson in the Brook. Therefore, I said, these are honourable men. We call ourselves honourable, but the Press calls us something else. That is the community of parliamentarians and legislators.
Now, terrorism and war threat have also been mentioned. We are very happy that Mr. Putin has come. Today, our hon. Prime Minister appreciated that our enduring friend has stood by us. Why is there a war threat? Is it because of the simple reason that we do not have a credible deterrent Defence capability? Bangladesh sent back 17 dead BSF personnel like carcasses, like when you go for a shikar.
Pakistan comes right up to Kargil. We cannot say anything. Sir, we do not have a credible, a deterrent defence. The atmosphere is such at the moment that whatever we are passing in the Parliament is not fully spent. Last year we passed Rs. 72,000 crore and we approved it. An amount of Rs. 8,000 crore out of it could not be spent by the Ministry of Defence. This year we passed Rs. 65,000 crore. Sir, I am a member of the Standing Committee. That is why I am telling this to you. It has all been placed before Parliament. I am not saying any Defence secrets. I do not know whether we will be able to spend this amount of Rs. 65,000 crore because no one wants to sign a file – with Bofors hanging in balance and with Tehelka.com with so many Commissions etc. So, what is going to happen to our defence? If our national security is at stake, I do not know how we are going to have national development or economic development. I think for development, you require a strong defence, a strong political stability, economic stability. These are the things which I would like to be educated about.
Only recently, the Public Accounts Committee has brought out a report on the accidents of IAF aircraft. Only day before yesterday we were debating it in the Standing Committee. The Ministry of Defence tells us that in the last ten years, 109 MiG aircraft have crashed and 39 pilots died. They were all young chaps. No Air Marshal flies them; it is only the Flight Lieutenants and the Squadron Leaders who fly them – all below 30 years. The figures with the Public Accounts Committee are much higher than what has been given to us in the meeting. I would not like to go into it because as a former Prime Minister of England had said, it is "lies, damn lies and statistics".
The fact is that people are dying, Jaguars are crashing, MiGs are crashing and Committees are being appointed. First the La Fontain Committee and then the Air Marshal Rathod Committee were appointed. The La Fontain Committee was appointed when hon. Shri Shivraj Patil and thereafter I was in the Defence Ministry, which was 20 years back. But the accidents have not stopped. There were either bird hits or other things; but the poor pilot is blamed and it is said that it is due to human error. We are yet to induct the state-of-the-art advanced jet trainers for our pilots and we keep on losing both aeroplanes, machine, at considerable cost to the exchequer as well as human life and human training.
The same is the question with the civilian aspect. Take the number of accidents of the Alliance Air or the Indian Airlines. Just now we heard the hon. Minister Shri Arun Shourie discussing about the North-East. He is the Minister in charge of the North-East. We are going to the medieval age of inducting ATR-51 aircraft, a turbo prop one to go to the North-East. Now, when Boeing aircraft are going with 120 and 128 people and are full and over-subscribed, we are trying to induct ATR-51 only for the North-East, knowing fully well that after 11 in the day there are air pockets and it is hazardous.
Today the Alliance Air is flying those moth-eaten Boeing-737 aircraft which are 22 years old. In the last one month there have been six incidents / accidents. Now we are playing with the lives of the passengers as well as the youngsters who are flying them and because of these old planes, if a single plane malfunctions, then two other planes are sent to salvage the passengers as well as to bring it back. That means, for one plane you are using three planes, in effect. The Kelkar Committee had given Rs. 325 crore. I do not know why the Government is not inducting the modern fleet. If they are going to compete with Sahara and Jet Airways and other private airlines which have state-of-the-art aircraft, why are we deliberately keeping the Indian Airlines and its subsidiary the Alliance Air in having medieval, 15th century equipment? This is something which I would like to be educated about.
Sir, even in the airlines sector, this time when the troop mobilisation was effected by the Government consequent to the attack on Parliament, it was these moth-eaten aircraft which took bulk of our forces to the borders. Are we being fair to them? Are we being fair to the people? Just because they are under the Army Act, Navy Act or Air Force Act, do we put them into a veritable coffin? In Vayudoot and in Pawan Hans, we know how engines used to fall out and doors used to fall out. Thank God, no passenger fell out or Air Hostess did not fall out, but the equipment fell out. Are we going to repeat that? So, I require some clarification on that.
If I remember correctly, the distinguished predecessor of hon. Finance Minister, Shri Yashwant Sinha, in one of his Budget Speeches, had spoken about bringing a Fiscal Responsibility Bill so that the States which are being recalcitrant and not listening to the Finance Ministry’s directives, maybe because of political compulsions, can be made to comply. Now, because of fiscal irresponsibility, fiscal deficit has gone up to more than 10 per cent. I do not know whether it is containable or not, as I have said that I am not an economist. I would like to be clarified on this point.
These are being confirmed by the RBI’s forecasts. I am glad that the hon. Minister has in his Mid-Term Review agreed with the RBI that the growth also will be somewhere around 5 per cent or 5.5 per cent and not 8 per cent or 9 per cent, as we were having in the late eighties or late nineties. One of the reasons is that the impact of drought still casts its shadow on us. It is affecting credit use and subsidies have gone up to 63 per cent.
As regard prices and demand, we were having discussions on the plight of farmers here. I would not like to repeat. I come from a State which is surplus as far as rice is concerned, but for the last three years, our constant companions have been drought, flood and cyclone. In 1999, there was a super-cyclone which was taken note of by the United Nations which called it International Year of Disaster, but because our Relief Code does not have that word ‘national’, we could not declare it a national calamity. It was a natural calamity. Therefore, Orissa lost out what it would have got. Had it been declared a national calamity, we would have got 90 per cent grant and 10 per cent loan.
Now, on this vexatious problem of declaring Orissa a special category State, which for the last 25 years every Government of Orissa has been raising irrespective of which party has been in power, I would say that irrespective of whether it has been a Congress Government, BJD Government, Janata Dal Government or BJP-BJD alliance, every Government has been demanding of the Centre that because of our historically chronic condition, with 47 per cent people living below the poverty line and successive weather-related disasters, please consider Orissa to be declared as a special category State. But the definition cannot be changed by this great Parliament because the definition has been done by somebody and we cannot change or amend it. Therefore, Orissa cannot be declared a special category State like Schedule VI States or Hill States, although the problems are as chronic and as endemic, because Orissa does not come in the international boundary. That means we have to have a hostile country or a foreign country next to Orissa for Orissa to be granted special category. So, I would like to know from the hon. Finance Minister whether this Government can find ways and means to, if not declare Orissa as a special category State, have some financial package or investment for Orissa so that we can come out from the bottom of the economic ladder to that of the all-India level.
We have heard about KBK districts, that is, Koraput, Bolangir and Kalahandi districts. It was first announced by late Shri Rajiv Gandhi, it was reiterated by Shri P.V. Narasimha Rao, and now it has been re-reiterated by Prime Minister Shri Atal Bihari Vajpayee. The booklet was produced by the Planning Commission. I will request the hon. Finance Minister to take a look or his officers can make a study. The concept of KBK came into existence as a result of the recommendation of the Petitions Committee of Rajya Sabha. The core of this KBK concept is monitoring of the implementation as well as investment. In the last one year, we seven MPs, who belong to the erstwhile KBK districts, received notices seven times from the Government of Orissa. Those meetings were cancelled. It means that in the last one year, there is no monitoring of the KBK by anyone excepting the departmental bureaucrats.
Today, in Kashipur, in Koraput Kalahandi and Keonjhar districts, there are piles of foodgrains, but yet, there are piles of dead bodies a few hundred metres away. I myself went to Kashipur on the instructions of my leader and the Leader of the Opposition, Shrimati Sonia Gandhi. We were a three-member team; we had gone there and this was what we saw.
Then, Sir, we have been discussing the question of this drought resulting in migration of population, starvation, destitution and, of course, the merciful deaths, which save them from this. We keep on denying it. Some say, the deaths occurred because of eating mango powder or due to gastro-enteritis, but we are not admitting the starvation deaths. All these plans and programmes which we enunciate here and which we hear in the television or read in the newspapers are just remaining on paper and they are not being implemented.
One of the newspapers, the Pioneer -- it is not an anti-Government paper; it is a pro-Government paper because the Editor happens to be from my school -- in its media review refers to what Comrade Mao Tse Tung said: "Two steps forward, one step backward", and says that the NDA’s philosophy is just the opposite, that is, "Two steps backward, one step forward".
I would like to complement Shri Shanta Kumar for his new innovative scheme ‘Swajaldhara’ where the community pays ten per cent, and the rest of the money is given by the State and Central Government. I hope, it becomes a success.
There is one more thing and this is about the Armed Forces. Sir, economic development can take place only in an atmosphere of safety. Now, the people who give us safety are the Service people and the Ex-Servicemen. So far as the Ex-Servicemen are concerned, in fact, the hon. Finance Minister and myself happened to be in a Committee. In 1984, we submitted a unanimous report, which was accepted by late Shrimati Indira Gandhi. One was about ‘One Rank, One Pension’. The Ex-Servicemen, like in the Kohima Cemetery, always claim: "When you go back, tell them of us that for your tomorrow, we have given our today." We give lip sympathy in the House and everywhere. Yesterday, they sat at Jantar Mantar, where Shri Devendra Prasad Yadav was attacked by the Police. Why? We, the Members of Parliament and the Judges, whenever there is a pension enhancement, get it from a prospective date, but we are not giving it to our Ex-Servicemen who have safeguarded our national integrity, Independence, security and unity. It will cost the exchequer only Rs. 531 crore. It is also being deliberated in the Standing Committee on Defence. We have not agreed with the Ministry officials, who said that it would cost too much.
The other thing is about the medi-care, and the third is about the Ex-Servicemen Commission. I was informing the hon. Minister that today an Ex-Serviceman has to pawn his pension papers to get a loan. There is no Ex-Servicemen Financial Development Corporation. The high-level Committee constituted in 1984, in its report, recommended that Rs. 75 crore was to be given by the Central Government and Rs. 75 crore was to be given by 29 States, whose number has gone up to 33 now. In five years, I think, this is a chicken-feed. We have Financial Development Corporations for minorities, for women, for Scheduled Castes and Scheduled Tribes, but for 50 lakh Ex-Servicemen, we do not have anything.
Sir, the last time when the hon. Minister presented the Demands for Supplementary Grants, I had intervened in the debate and he was kind enough to say that the custom tariff that was applicable to sports organisations, that had been withdrawn by his Ministry last year, would be restored for water sports like rowing, yachting and other such games and shall also be extended to the Services Sports Control Board and the Railway Sports Control Board. But I am sorry to say that the orders for this have not yet reached these organisations. Probably, there is some communication gap somewhere.
Sir, my last point is that domestic bad governance cannot be controlled by giving a free hand to market forces and selling off the public sector undertakings. This is known as the Washington Consensus or the Bolivian Experiment particularly relating to the Latin American countries and they are paying for it.
Sir, if you kindly bear with me, I would like to submit that this is what the wonderful Government of my State has done. This news has appeared in The Indian Express. It says that only 34 per cent of the cyclone relief fund has been utilised by the Government of Orissa. A sum of Rs. 645 crore was given to the State. Some people say Rs. 10,000 crore, some people say Rs. 15,000 crore was given to the State for this purpose. But only a sum of Rs. 645 crore was given to the State Government.
MR.CHAIRMAN : Please conclude now. The total time allotted for this is two hours. You have already taken 20 minutes. There are other speakers also from your party. Please co-operate.
SHRI K.P.SINGH DEO : Sir, it is very important. It concerns my State. The money is being looted there.
Sir, therefore, while making reforms, we should not know only the prices of goods but we must know the value of human lives, whether they are of civilians, soldiers or cyclone-affected or drought-affected people.
श्री थावरचन्द गेहलोत (शाजापुर): माननीय सभापति महोदय।
श्री प्रभुनाथ सिंह (महाराजगंज, बिहार) : गलहोत जी, एक मिनट आप रुकिए।
सभापति महोदय, हम एक निवेदन करना चाहते हैं कि इसी आसन से, रजिस पर आप विराजमान हैं प्रात: बताया गया था कि सायंकाल संसदीय संयुक्त समति की बैठक होने वाली है और उसका प्रतिवेदन आने पर सदन को वस्तुस्थिति से अवगत कराया जाएगा। महोदय, हमें मालूम हुआ है कि वह बैठक सायंकाल ४.०० बजे प्रारम्भ हो कर अब तक समाप्त हो चुकी है। यदि समति ने माननीय अध्यक्ष महोदय को कोई प्रतिवेदन दिया है, तो उसके बारे में बताया जाए कि उस पर क्या कार्रवाई की गई है। हम यह आसन से जानना चाहते हैं।
सभापति महोदय : माननीय अध्यक्ष महोदय तक आपकी सूचना भिजवा रहा हूं और मालूम करके आपको अवगत कराऊंगा क्योंकि प्रतिवेदन तो निश्चितरूप से उन्हीं के पास आने वाला है।
श्री प्रभुनाथ सिंह : सभापति महोदय, हमें जानकारी मिली है कि अध्यक्ष महोदय को मुम्बई जाना था, इसलिए वे मुम्बई प्रस्थान कर चुके हैं।
श्री थावरचन्द गेहलोत : माननीय सभापति महोदय, मैं अनुदानों की पूरक मांगों का समर्थन करता हूं और इस विषय में कुछ निवेदन करना चाहता हूं। इस सरकार ने देश की जिस प्रकार से अर्थव्यवस्था दुरूस्त की, उसे ठीक करने के लिए अनेक उपाय किए हैं और केवल उपाय ही नहीं किए हैं बल्कि उसमें कुछ सफलता भी हासिल की है और सफलता हासिल करने बाद जो देश के लोगों की बुनियादी आवश्यकताएं हैं उन बुनियादी आवश्यकताओं में तेज गति से पूंजी निवेश का प्रयास भी किया है। यह जो आज सप्लीमेंट्री बजट प्रस्तुत हुआ है, इसमें भी लगभग ३७ मदों में ९०४५.०५ करोड़ रुपए के सकल अतरिक्त व्यय की व्यवस्था का प्रावधान है और इसके लिए इस सदन से अनुमति मांगी गई है। इसमें से ५०३५.११ करोड़ रुपए तो ऐसे हैं जो अतरिक्त व्यय होंगे।
17.00 hrs. बाकी जो व्यय है, विभागीय मदों में से जिन विभागों के पास पैसा होता है, उसमें से व्यवस्था करने की कोशिश की जायेगी। मैं इस अवसर पर कहना चाहता हूं कि यू.टी.आई. के मामले में अनेक लोगों को आर्थिक नुकसान होने वाला था, उन लोगों की सहायतार्थ के लिए इस सरकार ने बजट में कुछ धनराशि का प्रावधान किया है। यह एक अच्छा काम है। अगर मंत्री जी यह न करते तो इससे हजारों ऐसे लोग जिन्होंने अपना पैसा यूनिट स्कीम ६४ में जमा कराया था, वह डूबने की स्थिति में था। इससे सरकार की इच्छाशक्ति प्रदर्शित होती है कि वह इस प्रकार के लोगों को राहत देने के लिए प्रयासरत् और सक्षम हैं। …( व्यवधान)
कुंवर अखिलेश सिंह: घोटालेबाज घोटाला करते रहेंगे और आप पैसा देते रहेंगे।…( व्यवधान)
श्री थावरचन्द गेहलोत : उसके लिए कमेटी बन चुकी है और जब उसका प्रतिवेदन आयेगा और घोटाला सिद्ध होने की स्थिति होगी तो हम उसमें कार्यवाही करने में आपका साथ देने की कोशिश करेंगे। इसी प्रकार पूर्वोत्तर क्षेत्र के विकास की द्ृष्टि से भी इसमें धनराशि मांगने का प्रावधान है। आप और हम सब अनेक वर्षों से महसूस करते हैं कि पूर्वोत्तर राज्यों का व्यवस्थित ढंग से विकास होना अति आवश्यक है। वहां परिषदें बनी हैं, जिसमें केन्द्र का पैसा जाता है। परन्तु वह पैसा व्यवस्थित ढंग से खर्च नहीं होता। इस द्ृष्टि से सरकार ने कुछ उपाय किये हैं। पूर्वोत्तर राज्यों के विकास को लेकर अनेक बार इस सदन में चर्चा भी होती रही है। वहां आंदोलन भी हुए हैं। इऩ सब बातों को ध्यान में रखकर इसमें पैसे का प्रावधान किया गया है।
इसके बाद ग्रामीण विकास की द्ृष्टि से बहुत सारी केन्द्रीय योजनाएं चालू हैं जिनका वित्त पोषण भारत सरकार द्वारा किया जाता है। आज सारे देश में प्रधान मंत्री ग्राम सड़क योजना, प्रधान मंत्री ग्रामीण रोजगार योजना, काम के बदले अनाज आदि योजनाएं ग्रामीण क्षेत्रों में उपलब्ध कराई जा रही हैं। उन योजनाओं को ठीक से कार्यान्वित करने के लिए अतरिक्त पूंजी की आवश्यकता है। इसलिए इस सम्पूर्ण ग्रामीण रोजगार योजना में लगभग ३,५४६ करोड़ रुपये की मांग की गई है। इसके साथ ही साथ काम के बदले अनाज कार्यक्रम योजना है, उसके लिए भी २६० करोड़ रुपये की इसमें व्यवस्था की गई है। इसके लिए हमसे सहमति मांगी गयी है।
इसके साथ-साथ लोक सभा परिसर और लोक सभा, जो इस देश की सर्वोच्च पंचायत के रूप में जानी जाती है, उसकी सुरक्षा व्यवस्था बहुत आवश्यक है। आप और हम सबने एक साल पहले यानी १३ दिसम्बर को आतंकवादियों द्वारा संसद पर जो हमला किया गया था, उसे देखा था। उसे मद्देनजर रखते हुए इस सरकार ने लोक सभा की सुरक्षा व्यवस्था को सुद्ृढ़ करने के लिए भी इसमें धनराशि का प्रावधान किया है। मैं इसका भी समर्थन करता हूं।
यह वर्ष महिला सशक्तिकरण वर्ष है। महिलाओं को सुद्ृढ़ करने और उनकी समस्याओं का निराकरण करने के लिए इसमें पैसे की अनुमति मांगी गयी है। इसके लिए भी मैं सरकार को बधाई देना चाहता हूं। इसके साथ-साथ माध्यमिक तथा उच्चतर शिक्षा विभाग की द्ृष्टि से और अनौपचारिक शिक्षा के प्रचार प्रसार के लिए भी इसमें धनराशि का प्रावधान किया गया है। आप और हम सब इस बात से सहमत हैं कि यह देश यदि शतप्रतिशत साक्षर होता तो यह देश विकसित देशों की गिनती में तेज गति से अग्रसर होता और विश्व के पांच या सात देशों की लाइन में यह जुड़ जाता। परन्तु आज भी हमारे यहां साक्षरता का प्रतिशत कम है। वैसे तो औथेंटिकेटेड आंकड़े २००१ के नहीं आये हैं लेकिन वर्ष १९९१-९२ के आंकड़ों के अऩुसार यहां ५२ प्रतिशत साक्षरता है जिसमें से महिलाओं की साक्षरता १६ प्रतिशत है। शिक्षा के प्रचार-प्रसार की इस देश में आवश्यकता है। अनुपूरक अनुदान में इस द्ृष्टि से बजट का प्रावधान किया गया है, और उसकी सहमति भी हमसे मांगी गई है। मैं इसके साथ-साथ सरकार को इस बात के लिए भी बधाई देना चाहता हूं कि भारत के संविधान के अनुच्छेद ४५ में यह स्पष्ट लिखा हुआ था कि चौदह वर्ष तक के बच्चों को निशुल्क और अनिवार्य शिक्षा देने की व्यवस्था सरकार की ओर से की जानी चाहिए। परन्तु संविधान में जो लिखा हुआ था, संवैधानिक व्यवस्था के अंतर्गत उस पर अमल करने का काम इस सरकार से पहले किसी ने भी नहीं किया। इस सरकार ने संविधान में संशोधन करके चौदह वर्ष तक के बच्चों को निशुल्क और अनिवार्य शिक्षा देने की व्यवस्था की है। मुझे खुशी है कि संसद ने इस विधोयक को पारित कर दिया है और अगले शिक्षा सत्र से यह योजना भी लागू होने वाली है। इसलिए शिक्षा के प्रचार-प्रसार के लिए भले ही इसमें कम राशि, १४.३३ और चार करोड़ रुपये की रखी गई हो, उसके प्रचार-प्रसार के लिए यह भी आवश्यक थी इसलिए मैं इसका भी समर्थन करता हूं।
सारे देश मे बिजली की बहुत कमी है। आवश्यकता और मांग में बहुत बड़ा अंतर आज भी है। उस अंतर को कम करने के लिए केन्द्र सरकार ने बिजली उत्पादन की द्ृष्टि से कुछ थर्मल पावर को आर्थिक मदद देने के लिए इसमें प्रावधान किया है। वह प्रावधान निश्चित रूप से आवश्यक था। इसलिए मैं इसका भी समर्थन करता हूं।
शहरी विकास योजना भी सारे देश में चलाई जा रही है। जलावर्धन योजना, जहां पीने के पानी की बहुत कमी है, ऐसे शहरों में जलावर्धन और अन्य योजनाओं के माध्यम से शहरी विकास विभाग द्वारा योजनाएं चलाई जा रही है। इस मद में भी लगभग ९ करोड़ रुपये का प्रावधान किया गया है। मैं इसका भी समर्थन करता हूं।
मैं इस अवसर पर सप्लीमैंट्री बजट का समर्थन करता हूं और सदन से भी अनुरोध करना चाहता हूं कि अच्छी नीयत से तैयार किए गए, अच्छा काम करने वाले सप्लीमैंट्री बजट का वे समर्थन करें ।
SHRI MOINUL HASSAN (MURSHIDABAD): Mr. Chairman, Sir, yesterday, the hon. Finance Minister has presented the Supplementary Demands for Grants.
There are 37 Grants belonging to different Ministries amounting to Rs. 9,045 crore. I would straightaway go to Demand No. 67 pertaining to the Department of Rural Development. I suppose that it is more than 30 per cent of the total demands, comprising a large component of the requirements. It is Rs. 3,806 crore. It is for the food grain component under SGRY and Food For Work. I suppose that it would go to the drought-hit areas of the country. But it should be specific.
So far as the Demand No. 67 is concerned, on drought, I suppose that we have already discussed at length in this very House. Everybody knows that there are mainly 14 States which have been very badly affected by droughts. In West Bengal also, there are three districts, namely, Bankura, Purulia and Midnapore which have been affected by droughts.
Requirement of sufficient food grain is very necessary. But there is another very important thing which is also very much required throughout the country. It is potable drinking water for the common people. It is very much required today. There is very insufficient potable drinking water in the country. Arsenic-free and manganese-free water is required. So, sufficient funds should be allocated to the State Governments by way of different projects to enable them to provide water to the common people.
Sir, my next point is on Demand No. 30. It is written there that the ‘Supplementary appropriation is required for providing additional ways and means advances to State Governments recoverable in the same financial year. There will be no cash outgo.’ Sir, we are very much aware about the fiscal positions of different States of our country. We are very much concerned about the dismal performance of the State Governments throughout the country. The hon. Minister knows as to what the actual situation is. There is no fund to meet the salary bill of the employees of various State Governments. There is no fund to meet even the normal developmental work in various States.
They are not in a position to face the natural calamity. Why has this dismal situation arisen? The Government of India cannot avoid its duty. I would like to mention two or three reasons due to which this dismal situation of the State finance has arisen.
One of the biggest burdens on the States is the Government of India’s decision on pay revision, that is, the recommendations of the Fifth Central Pay Commission. Following the same decision, salaries and pensions were doubled in the States. Salary and pension are doubled. This perhaps is the biggest burden on the State Governments.
The second biggest burden is the interest on various Central assistance schemes. Out of the total Central assistance, 60 per cent accounts for loans which are given at high interest rates. The average borrowing rate of the Government of India at present is about seven per cent but from the State Governments they charge 12 per cent. I demand that it should be reduced before it is too late. If the Government is not doing it, the situation would further worsen. In a number of Central assistance schemes like CPA, RIDF, the interest component of loan is very high.
The State Governments are not in a position to face the natural calamity on their own. Every year they have to bear with either drought or flood. Adequate fund is not being provided to the States out of the National Calamity Fund. I would like to give one example. In the year 2000, there was flood in West Bengal, which was considered as a national disaster. These are not my words. The then Minister of Agriculture, Shri Nitish Kumar had said that this was a national disaster. We demanded from the Centre Rs.1487 crore for relief and restoration work and we were provided with only Rs.103 crore. The State Government was forced to take loan of Rs.1,173 crore from HUDCO at high rate of interest. So, the requirement of Rs.500 crore, as mentioned in the Supplementary, is not enough. I am very much spell-bound to see the requirement.
We have been regularly raised in this House the erosion problem being faced by the State of West Bengal, particularly in three districts of Murshidabad, Malda and Nadia and other seven to eight districts No additional provision has been made to face this problem. I demand additional Central Assistance to face the riverbank erosion problem caused due to rivers Ganga and Padma. The Government of West Bengal will do its best to solve the problem but without the help of the Government of India, we will not be in a position to solve this problem.
I would like to say something about the financial position of our country. A reference has already been made by my esteemed colleague about the mid-year-review. I thank the Finance Minister for this mid-year review. Before going into the details of it, so far as the review is concerned, the main thrust of this review is that the Government is coming out from recession. Without going into the details I would seek your permission to quote one or two sentences from the Centre for Monitoring Indian Economy, CMIE:
"The prolonged slow down in private investments, a constrained financial sector due to the fear of rising non-performing assets in banks, a lacklustre capital market and a near bankrupt Government, limit the chances of an escape for slow down in 2002-03. "
Sir, there is a slow down and there is still recession. Two things have been glorified in this Mid-Year Review. I suppose it is very good. One thing is that there is sufficient food stock. Second thing is that foreign exchange reserve is 66 billion dollars. But what is the bad news before us? What about the GDP growth rate? This year, it will be 5.5 per cent. What will be the fate of the Tenth Plan? The Tenth Plan has projected the GDP growth rate to be eight per cent with the inspiration of the hon. Prime Minister. Reality, economics, and the inspiration are all different things. There is no sign of improvement in the investment. The same recession is going on in the domestic capital market. The Foreign Direct Investment is not good as compared to the previous year. The revenue collection is on the lower side. The expenditure is growing. Down-sizing is going on in every sector except the Ministries of the Government of India. My simple question is that why there is no speedy development. Why are the farmers committing suicide? Why is unemployment growing? This is not a sign of good governance. I suppose that there is some jugglery in the statistics also. I am saying this because for achieving eight per cent growth rate, there should be two per cent growth in agriculture, 10 per cent in service sector, and 11 per cent in the industry. (Present year which is 4.5%) Only then, it is possible to achieve eight per cent growth rate. Otherwise, it is not possible. I do not know how this growth rate would be achieved.
With these words, I conclude.
श्री अरुण कुमार (जहानाबाद): माननीय सभापति महोदय, आपने मुझे जनरल बजट की अनुपूरक अनुदानों की मांगों पर बोलने के लिए मौका दिया है, उसके लिए मैं आपको धन्यवाद देता हूं। बजट में जो राशि आती है, उसमें देश के गरीब लोग, खेत-खलिहानों में काम करने वाले किसान-मजदूरों से लेकर बड़े तबके के लोगों के भी टैक्स का पैसा होता है। आजादी के इतने वर्षों के बाद भी हम देखें तो गांवों की जो दुर्दशा है, वह दिनों-दिन बिगड़ती ही जा रही है। वहां जिस तरह का वातावरण बन रहा है, निश्चित तौर पर शहरों में धन का केन्द्रीकरण हो रहा है। जो योजनाएं देहातों के लिए, खेत-खलिहान में काम करने वालों के लिए बन रही हैं, उनका सही उपयोग नहीं हो रहा है। मैं उदाहरण के तौर पर कहना चाहूंगा कि प्रधान मेंत्री ग्राम सड़क योजना बनाई गई है। यह एक स्वर्णिम योजना है। यह गांवों का भविष्य बदल सकती है। गांवों के लोग, खेत-खलिहान में काम करने वाले लोग आज जिस बदहाली में रह रहे हैं, उनके लिए सड़क का कोई प्रबंध नहीं है। जिसके चलते आज भी खेत में उपजने वाला सामान कम दामौं पर बिकता है। इस तरह से खेत की उपज और फैक्टरीज की उपज के दामों में जमीन-आसमान का अंतर है। यह भी गांवों के लोगों के शोषण का बहुत बड़ा कारण है। प्रधान मंत्री जी के कुशल नेतृत्व में प्रधान मंत्री ग्राम सड़क योजना बनाई गई है, उसके लिए हम सरकार को धन्यवाद देना चाहते हैं।
फिर भी हम कहना चाहते हैं कि जिस तरह से सर्व शिक्षा योजना की दुर्दशा है और जिस तरह से अन्य केन्द्रीय योजनाओं का इम्पलीमेंटेशन नहीं हो रहा है और वे दुर्भाग्यपूर्ण स्थिति में पड़ी हुई हैं। हम अन्य राज्यों की स्थिति नहीं जानते लेकिन बिहार में प्रधान मंत्री सड़क योजना का अभी तक प्रथम किश्त का टेंडर भी नहीं हुआ है और तीन वर्ष बीतने जा रहे हैं तो इस दुर्भाग्यपूर्ण के लिए केन्द्र सिर्फ यह कहकर कि राज्य निष्क्रिय है, इन कार्यों को करने में असफल है, केन्द्र सरकार अपनी जिम्मेदारी से नहीं बच सकती। केन्द्र की अपनी जिम्मेदारी है। प्रधान मंत्री सड़क योजना आज सिर्फ चर्चा का विषय बनकर रह गई है। राज्य सरकार के कान पर जूं तक नहीं रेंग रही है और केन्द्र सरकार हाथ पर हाथ धरकर बैठी हुई है।
१७.२१ hrs.( Dr. Raghuvansh Prasad Singh in the Chair) इसलिए हम चाहेंगे कि केन्द्र कोई मैकेनिज्म निकाले जिससे काफी लम्बे समय से गांवों में जो सड़क नहीं नहीं होती है, यह बहुत महत्वपूर्ण योजना है, इसलिए इसका इम्पलीमेंटेशन होना चाहिए और यह पैसा राज्यों में जाकर सिर्फ सूद कमाने का कारक बनकर नहीं रह जाए, मैं यह कहना चाहता हूं। आज जो स्थिति है जिस पर प्रधान मंत्री जी ने भी यहां नदियों को बांधने की, इंटरकनैक्ट करने संबंधी एक प्रस्ताव पर यहां चर्चा की। जो उत्तर बिहार बाढ़ से तबाह है और प्रत्येक वर्ष उसी सवाल पर यहां चर्चा होती है। कल देवेन्द्र यादव जी के साथ जो घटना हुई, हजारों की संख्या में किसान वहां से आए और बड़ी कठिन परिस्थितियों में अपनी आवाज को यहां रखने के लिए आए लेकिन दिल्ली में किसानों के साथ जो व्यवहार हुआ और माननीय सदस्य के साथ जो व्यवहार हुआ, यह एक शर्मनाक घटना है। किसानों की जो पीढ़ा है, जो दर्द है, उसको उजागर करने वाले कम लोग रह गये हैं। ऐसी परिस्थिति में जिस शांतिपूर्ण तरीके से कल बिहार के लोग अपनी आवाज को संसद तक पहुंचाने, बाढ़ और सुखाड़ की पीढ़ा को बताने तथा उसका स्थायी समाधान ढ़ूंढ़ने का जो संकल्प लेकर आए थे और उनके साथ जो घटना हुई, यह बहुत ही दुर्भाग्यपूर्ण है। हम आपके माध्यम से सरकार से कहना चाहेंगे कि शिक्षा जो लोक तंत्र की रीढ़ है, उस शिक्षा में आज तक कोई ठोस कार्य नहीं हुआ है। सर्वशिक्षा अभियान के माध्यम से जिस तरीके से गांव में हमारे पूर्वजों के द्वारा कम से कम एक प्रखंड में दो हाई-स्कूल हुआ करते थे, कुछ प्राथमिक विद्यालय हुआ करते थे, आज आजादी के पचास वर्षों के बाद भी जबकि आबादी तीन गुना बढ़ी है लेकिन विद्यालयों की संख्या घटी है। जो भवन टूटा हुआ होगा, गिरा हुआ होगा, वही सरकारी विद्यालय होगा। जब तक झोंपड़ियों और खेत-खलिहान से निकलने वाले लोगों की शिक्षा का प्रबन्ध नहीं होगा तो अराजकता फैलेगी और कुछ लोग देश को ऐसी स्थिति में ले जाने की परिस्थिति पैदा कर रहे हैं। इसलिए हम सरकार से कहना चाहेंगे कि शिक्षा, स्वास्थ्य और सड़क के ठोस प्रबंधन पर सरकार यदि ध्यान दे तो हम समझते हैं कि यह देश और जनता के हित में होगा। हम आज तक जो बचपन में पढ़ते आ रहे हैं कि ८०-८५ प्रतिशत गांवों की आबादी है लेकिन दिल्ली में एक हाइ-वे और एक पुल का जो बजट होता है, वह हमारे पूरे राज्य का होता है।
उसमें योजनाओं को अमलीजामा नहीं पहनाया जाता। इसलिए, सभापति महोदय, हम आपके माध्यम से कहना चाहते हैं कि योजनाओं के अन्तर्गत पैसा खर्च किया जाता है, लेकिन योजनाओं का पूरा लाभ जनता को नहीं मिल पाता है, कारण यह है कि मोनिटरिंग की व्यवस्था नहीं है। आज पंचायतों के चुनाव हुए हैं, जिला परिषदों को चुनाव हुए हैं। युटिलाइजेशन सर्टफिकेट ले लिया जाता है, लेकिन यह मोनिटरिंग नहीं की जाती कि राशि सही रूप में खर्च हुई है या नहीं हुई है।
महोदय, समय का अभाव है, लेकिन मैं एक बात इंदिरा आवास योजना के बारे में निवेदन करना चाहता हूं। आजादी के पचास वर्षों के बाद भी एक गरीब व्यक्ति अपने लिए छत का निर्माण नहीं कर सका है। दलितों, पिछड़ों और शोषितों के लिए केन्द्रीय योजनायें हैं, लेकिन इन योजनाओं में हिस्सेदारी हो रही है। महोदय, यही स्थिति आपके क्षेत्र में भी है। इन सारी योजनाओं का प्रबन्धन जरूर होना चाहिए और सरकार को इन समस्याओं पर गम्भीरता से ध्यान देना चाहिए। जब हम छोटे थे, तो देखते थे कि लघु उद्योगों के माध्यम से हैण्डलूम का उत्पादन होता था और सौ-सौ ट्रक जाया करते थे। लेकिन आज स्थिति यह है कि वे उद्योग बन्द पड़े हैं। औरंगाबाद का कारपैट उद्योग, जो दुनिया में कभी मशहूर हुआ करता था, आज धन के अभाव में बन्द हुआ पड़ा है। पीएमआरवाई योजना में सुविधायें दी जाती हैं, लेकिन बैंकों का सिस्टम बना हुआ है, काफी राशि रिश्वत के रूप में चली जाती है। को-आपरेटिव्ज सब मर गए हैं। लेकिन इन योजनाओं को रिवाइव करने के लिए योजना बनाई जानी चाहिए।
हम आपके माध्यम से स्वास्थ्य के बारे में भी निवेदन करना चाहते हैं। उदाहरण के तौर पर मैं आल इंडिया मैडिकल इन्स्टीचूट आफ मैडिकल साइंस अस्पताल के बारे में कहना चाहता हूं। इस अस्पताल में पूरे देश के गरीब लोग इलाज कराने के लिए आते हैं। मैं वहां की दुर्दशा के बारे में कहना चाहता हूं। पैथोलौजी टैक्स के नाम पर गरीब लोगों का शोषण किया जा रहा है। गरीब लोग गांव से सत्तू बांध कर लाते हैं और अपना गुजारा करते हैं, लेकिन उनका शोषण होता है, इलाज नहीं होता है। एन्डोस्कोपी, एक्स-रे या अन्य जो कास्टली जांच के यन्त्र हैं, इसका लाभ उनको नहीं मिलता है। यदि आप इस बारे में सर्वे करायें, तो पायेंगे कि एम्स में प्राइवेट एजेंसियां काम कर रही हैं। मान लीजिए, कोई हार्ट पैशेंट है, इमरजैंसी में अस्पताल आया है. उसकी मौत वरान्डे में ही हो जाती है। कई मरीजों को इलाज के लिए तीन-तीन महीने का समय दिया जाता है। कारण यह है कि वे चाहते हैं, किसी तरह से वे यहां से निकल जायें। इको और कार्डियोलोजी टैस्ट के लिए तो छ: महीने तक का समय दिया जाता है। इसलिए हम आपके माध्यम से निवेदन करना चाहते हैं कि स्वास्थ्य, शिक्षा और किसानों की जो मौलिक समस्यायें हैं, बिजली व पानी आदि, उन पर सरकार को गम्भीरता से ध्यान देना चाहिए। जो योजनायें भारत सरकार द्वारा चलाई जा रही है, उनकी मोनिटरिंग की व्यवस्था की जानी चाहिए। हमने जो मजबूत गांव का सपना देखा था, मजबूत खेत-खलिहान का सपना देखा था, उसको पूरा करने के लिए हमें किसानों को मजबूत करना होगा, नहीं तो लोगों का गांवों से शहरों की ओर पलायन हो रहा है। लिब्रलाइजेशन के द्वारा भी गरीब मजदूर लोगों का शोषण किया जा रहा है। यह शोषण की प्रक्रिया तभी रुकेगी जब हर हाथ, हर खेत को और खेत में काम करने वाले लोगों को काम मिलेगा।
महोदय, हम बड़ी चर्चा सुन रहे हैं और हम एक मिनट में अपने मन की व्यथा बताना चाहते हैं। हम इस बजट का समर्थन करना चाहते हैं, लेकिन हमें इस बात का बड़ा मलाल है कि जिस तरीके से सरकार चीजों को बेच रही है और जिस तरह की बातें आ रही हैं, निश्चित तौर पर डिसइनवेस्टमेंट के मामले में सरकार को पुनर्विचार करना चाहिए कि स्ट्रेटजिक सैक्टर में इंडस्ट्रीज़ बेच कर, ये कौन सी योजना लागू करना चाहते हैं। अपना धान बेच कर ये कौन सी पूंजी अर्जित करना चाहते हैं, सरकार को इस पर विचार करना चाहिए, क्योंकि इसका एक गलत मैसेज लोगों में जा रहा है। किसान को खाद, बिजली और पानी नहीं मिल रहा है। वित्त मंत्री जी, अब मध्यम वर्ग और किसानों के लिए कुछ सोचने लगे हैं, लेकिन अभी तक वह धरातल पर नहीं दिखाई दे रहा है। इसलिए हम आपके माध्यम से सरकार से कहना चाहेंगे कि डिसइनवेस्टमेंट जिस तरीके से हो रहा है, इसका गलत मैसेज लोगों में जा रहा है। किसानों की घोर उपेक्षा हो रही है, इस पर विशेष ध्यान दिया जाना चाहिए।
महोदय, गन्ने का किसान अपना गन्ना जलाने के लिए बाध्य है। पिछली बार सौ रुपए क्िंवटल दिया था लेकिन इस बार कोई ५० रुपए क्िंवटल भी लेने के लिए तैयार नहीं है। इन तमाम चीजों के कारण किसानों में बहुत असंतोष है और इससे दिल्ली भी वंचित नहीं रहेगी। इन्हीं शब्दों के साथ मैं इस बजट का समर्थन करते हुए अपनी बात समाप्त करता हूं और सरकार से आपके माध्यम से चाहते हूं कि वह इस पर पुनर्विचार करे।
श्री सत्यव्रत चतुर्वेदी (खजुराहो): सभापति महोदय, इन अनुदान मांगों के बारे में सरकार कितनी गंभीर है, इसका एक उदाहरण सामने है। यहां मात्र १६ सदस्य भाजपा के बैठे हुए हैं और अनुदान मांगों पर चर्चा चल रही है। हमसे ये अनुदान मांगों पर समर्थन चाहते हैं। ये विपक्ष के मार्फत अपनी अनुदान मांगे पास कराना चाहते हैं। यह सरकार बिलकुल गंभीर नहीं है, इनके सारे माननीय सदस्य अनुपस्थित हैं, सारी बैंचें खाली पड़ी हुई हैं, केवल सात-आठ सदस्य बैठे हैं। महोदय, यह बहुत चिन्ताजनक बात है, कितने केजुअल तरीके से इसे लिया जा रहा है।…( व्यवधान)
सभापति महोदय : माननीय वित्त मंत्री जी शुरू से बैठे हैं।
श्री सत्यव्रत चतुर्वेदी : आप देखें कि इनके पीछे क्या स्थिति है।
श्री थावरचन्द गेहलोत : सभापति जी, इसमें सब अच्छी बातें हैं, इसलिए हमें विश्वास है कि आप समर्थन करेंगे।
कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : सभापति महोदय, वित्त मंत्री जी आज दूसरी बार ३७ अनुदान मांगों हेतु ९०४५ करोड़ रुपए की मांग लेकर सदन के समक्ष आए हैं। इन्होंने मद संख्या पांच में उर्वरक मंत्रालय हेतु कम से कम ४४२.३६ करोड़ रुपए और ३९४ करोड़ रुपए की मांग की है। वित्त मंत्री जी, हम आपको बताना चाहते हैं कि उत्तर प्रदेश सबसे बड़ा राज्य है और पूवार्ंचल तो उसका ह्ृदय है। गोरखपुर में खाद का कारखाना कई वर्षों से बंद पड़ा है, लेकिन आपने उसे चलाने के लिए इस बजट में कोई प्रावधान नहीं किया है, जब कि आपके ही प्रधानमंत्री जी ने अपनी चुनावी सभाओं में वायदा किया था कि हम गोरखपुर में बंद पड़े कारखाने को चलाने का कार्य करेंगे। वहां की जनता ने आपके ऊपर विश्वास करते हुए आपके ही दल के एक सदस्य को चुन कर भेजने का कार्य किया है। इसी तरह बरौनी और सिंदरी के कारखाने बंद पड़े हैं। ये कारखाने आधुनिक भारत के पवित्र मंदिर थे। इन्हें चलाने के लिए आपके द्वारा कोई प्रयास नहीं किया गया। इतना ही नहीं, आपने यूटीआई के घोटाले की भरपाई के लिए, यूटीआई की यूनिट ६४ के अंतर्गत जो घोटाले हुए, उसकी भरपाई के लिए ४३८ करोड़ रुपए मांगे हैं। मैं अपनी जानकारी के आधार पर कहना चाहता हूं कि संपूर्ण यूटीआई के घोटाले के लिए आपने १४०० करोड़ रुपए का प्रावधान किया था। आज किसान बर्बादी और तबाही के रास्ते पर खड़ा है। धान और गन्ना पैदा करने वाले किसान को संरक्षण और ताकत देने के लिए आपकी कलम में, बजट में कुछ भी प्रावधान नहीं है और इन घोटालेबाजों को संरक्षण देने के लिए आप १४०० करोड़ रुपए और ४३८ करोड़ रुपए का प्रावधान लेकर आए हैं।
इस सदन ने शेयर घोटाले की जांच के लिए संयुक्त संसदीय समति का गठन किया। लेकिन वित्त मंत्री जी, मैं आपसे कहना चाहता हूं कि जिस सेबी को आपने अतरिक्त अधिकार देने का काम किया है उस सेबी के रहते ही होम-ट्रेड का घोटाला हुआ है जिसमें करोड़ों रुपया जनता का लूटा गया है। उसके बारे में आप क्या कहना चाहते हैं? मंत्री जी, जब आप उत्तर दीजिएगा तो इस बारे में भी अपनी बात को रखियेगा। क्योंकि संयुक्त संसदीय समति को आपने जो जांच का विषय दिया है उसमें होम ट्रेड घोटाला शामिल नहीं है। एक तरफ कुछ औद्योगिक घराने घोटाले पर घोटाले करते चले जाएं और आप उन्हीं औद्योगिक घरानों को संरक्षण देने के लिए पूरक मांगों के अंतर्गत करोड़ों रुपये का बजट लेकर आये हैं। यह जनता के साथ मजाक है। आपने आयकर विभाग के कम्प्यूटरीकरण के लिए ७३.१९ करोड़ रुपये की मांग की है। आप इन औद्योगिक घरानों को जो कर की चोरी कर रहे हैं, अगर घेरे में लाने का काम करें तो इन मांगों के लिए आपको इस अतरिक्त धन की जरूरत ही नहीं पड़ेगी। कई हजार करोड़ रुपया आपका आयकर विभाग इन औद्योगिक घरानों से वसूल सकता । मैं पूछना चाहता हूं कि आपका शिकंजा उनके ऊपर क्यों नहीं कस रहा है। उनकी भ्रष्ट आयकर अधिकारियों के साथ सांठगांठ है और भ्रष्ट आयकर अधिकारी उनको संरक्षण देने का काम कर रहे हैं और भ्रष्ट तरीके से उन औद्योगिक घरानों को संरक्षण देने का काम कर रहे हैं। इस तरीके से आप देश की आर्थिक स्थिति में सुधार नहीं ला सकते हैं। माननीय वित्त मंत्री जी, आप मेरी बात पर जरा ध्यान दीजिए।
संपूर्ण ग्रामीण रोजगार योजना के अंतर्गत आप ३५४६ करोड़ रुपये, काम के बदले अनाज देने के लिए २६० करोड़ रुपये अतरिक्त धन का प्रस्ताव लेकर आये हैं। यह स्वागत योग्य है। लेकिन आज आप उत्तर प्रदेश और बिहार में चले जाइये। आप पायेंगे कि जो धन आप दे रहे हैं उसका ५० फीसदी भी धन उन योजनाओं पर खर्च नहीं हो रहा है। अगर मेरी बात गलत पाई जाएगी तो मैं अपने पद को छोड़ दूंगा। मैं माननीय शांता कुमार जी पर आरोप नहीं लगा रहा हूं। लेकिन उनसे पूर्व जो लोग थे उनके समय में सीधे कमीशन देकर के सीधे पैसा गया है। मेरा आग्रह है कि इसकी जांच कराई जानी चाहिए।
प्रधान मंत्री ग्राम सड़क योजना की बात मेरे से पूर्व बोलने वाले माननीय सदस्य ने कही है। अभी टेंडर नहीं हुए हैं, मैं कहना चाहता हूं कि उसके जो आंकलन राज्य सरकारों द्वारा भेजे गये हैं, मैं उत्तर प्रदेश का उदाहरण दे रहा हूं। एक किलीमीटर के निर्माण के लिए २०-२२ लाख रुपये का आंकलन भेजा गया है। मेरा कहना है कि अगर में उतनी ही सुंदर और बढि़या सड़क को १६ लाख रुपये में न बनवा दूं तो मैं अपने संसद सदस्य के पद से इस्तीफा दे दूंगा। आज निर्माण के कार्यों में जो लूट हो रही है उसको रोककर आप विकास के कार्यों की रफ्तार को २५ फीसदी बढ़ा सकते हैं। आप जो धन दे रहे हैं उसको सही तरीके से खर्च किया जा रहा है या नहीं, यह देखना आपकी जिम्मेदारी है। प्रधान मंत्री ग्राम सड़क योजना के लिए भारत सरकार ने जो दिशा-निर्देश दिये हैं उनका अनुपालन राज्यों के द्वारा नहीं किया जा रहा है। मैं कहना चाहता हूं कि उस पर भी आप लगाम लगाने का कार्य करें।
मान्यवर, अभी परसों माननीय देवेन्द्र प्रसाद यादव जी के नेतृत्व में बाढ़ और सुखाड़ के स्थाई समाधान के लिए जो प्रदर्शन हुआ, उसमें किसानों का लहू बहा। सरकार में संवेदना होती तो आप जो सप्लीमेंटरी डिमांड लेकर आ रहे थे तो हर साल नेपाल की नदियों के पानी से बिहार और यूपी में जो बाढ़ आती है उसके स्थाई समाधान के लिए आप कारगर प्रस्ताव लेकर आते। मुझे दु:ख के साथ कहना पड़ता है कि देश की आजादी के लिए किसानों और मजदूरों ने इसलिए अपना खून और पसीना नहीं बहाया था कि जब देश आजाद होगा तो आप भी उनके शोषण का काम करेंगे और उनको बर्बादी के कगार पर छोड़ने का काम करेंगे। आज उस खून के कतरे की आप जरा भी कदर करते तो पूर्वी उत्तर प्रदेश और बिहार के लोग जो नेपाल से निकलने वाली नदियों के पानी की समस्या से जूझ रहे हैं तो आप निश्चित तौर पर बाढ़ की समस्या से निपटने के लिए प्रस्ताव लाते और उसके स्थाई समाधान के लिए हल खोजते।
मैं आपको याद दिलाना चाहता हूं कि १९९८ में पूर्वी उत्तर प्रदेश और बिहार बाढ़ की वभषिका से जूझ रहा था तो उस समय माननीय अटल बिहारी वाजपेयी जी ने गोरखपुर गये थे और उन्होंने वक्तव्य दिया था कि पूर्वी उत्तर प्रदेश और बिहार की बाढ़ की समस्या का स्थाई निदान होगा।
उसे आज चार वर्ष से ऊपर बीत गये है लेकिन प्रधान मंत्री जी का वह वायदा पूरा होता नजर नहीं आता है। ४ अक्तूबर २००२ को आदरणीय प्रधान मंत्री जी ने ग्रामीण विकास एजेंसियों के समक्ष जो भाषण दिया, मैं उसकी कुछ लाइनें आपके समक्ष उद्धृत करना चाहता हूं। " कभी-कभी ऐसा लगता है कि जैसे परिवर्तन का प्रवाह हमारे गांव में जाकर रुक गया है, थम गया है। जैसे जिन्दगी आगे नहीं बढ़ती। शाम होते ही अंधेरा हो जाता है और उसके साथ मानो निद्रा की एक ऐसा चादर हमें लपेट लेती है गांव में, विशेष कर उन गांवों में जहां बिजली नहीं है। वहां तो शाम के बाद जैसे जागरण की बेला नहीं रहती। इस स्थिति को बदलना है" जनता के मंचों पर इस तरह की लुभावनी बातें की जाती हैं। आज आप उत्तर प्रदेश और बिहार का रिकॉर्ड मंगा कर देख लीजिए। आज भी उत्तर प्रदेश और बिहार की आधी आबादी बिजली की रोशनी से वंचित है। वहां बिजली का एक बल्ब नहीं है। वहां कितनी बिजली मिलती है और कितनी नहीं मिलती है, मैं उस बहस में नहीं जाना चाहता हूं लेकिन उत्तरप्रदेश और बिहार की आधी आबादी में बिजली के बल्ब, तार और खम्बे नहीं लगे हैं। इस स्थिति में कब सुधार होगा मैं नहीं जानता? ऊर्जा मंत्री जी यहां बैठे हैं। आप इन वातानुकूलित महलों को छोड़िए और जमीन पर उतरिए तथा इसका सर्वेक्षण करिए, तभी आपको सही स्थिति का अन्दाजा होगा।
देश में आज जो क्षेत्रीय विषमता है, उसे दूर करने के लिए कारगर कदम उठाने होंगे। यदि क्षेत्रीय विषमता को दूर नहीं करेंगे तो जिस तरह से पूर्वोत्तर भारत और कश्मीर के नौजवान गुमराह हो रहे हैं, वैसे ही देश के दूसरे हिस्सों के नौजवान भी गुमराह होंगे। आपने लोगों को काम देने का वायदा किया था और बेरोजगारी दूर करने का वायदा किया था। आप वनिवेश की नीति लागू करने के बाद अरबों रुपए की सम्पत्ति कौड़ियों के भाव बेचते चले जा रहे हैं। आप कहते हैं कि देश का पुनर्निर्माण करने का काम होगा। वित्त मंत्री जी, पूरे उत्तर प्रदेश और बिहार में एक नहीं दर्जनों चीनी मिलें बंद हो गई हैं। आज बेरोजगारों की फौज कहां से आ रही है? वह उन्हीं किसान परिवारों के घर से आ रही है जो देश में सौ में से अस्सी की तादाद में है। उनको रोजगार आपका कोई भी तंत्र नहीं दे सकता। रोजगार देने का एक ही विकल्प है कि खेती को बढ़ावा देने का काम हो। आज अन्तर्राष्ट्रीय जगत से जो चुनौतियां मिल रही हैं, उसमें खेती की लागत को घटाना होगा, उत्पादकता को बढ़ाना होगा और गुणवत्ता में उत्तरोत्तर वृद्धि करनी होगी तभी अन्तर्राष्ट्रीय बाजार की प्रतिस्पर्धा में देश के किसानों को ले जा सकेंगे और गांवों से निकलने वाले बेरोजगार नौजवानो को रोजगार दे सकेंगे। अगर आर्थिक उदारीकरण के जो दुष्परिणाम हमारे सामने उभर कर आए हैं और डबल्यूटीओ के जो दुष्परिणाम हमारे सामने उभर कर आए हैं, उनका सही तरीके से मुकाबला करना है तो कृषि उद्योग जगत से जुड़ी चीजों को निश्चित तौर पर मजबूती देनी होगी। यदि आप चीनी मिलों में पूंजी का निवेश करेंगे तो एक चीनी मिल कम से कम १० लाख लोगों को सीधे रोजगार देने का काम करेगी। एक चीनी मिल में अधिकतम ५० से ५५ करोड़ रुपए का निवेश होता है। ५० से ५५ करोड़ रुपए का निवेश करके आपने जो पैसा अब तक इक्ट्ठा किया, अगर कृषि जगत के लिए उसे मुहैय्या करा दें तो करोड़ों लोगों को रोजगार दे सकते हैं और किसानों को आत्महत्या करने से रोक सकते हैं।
आपने अपने चुनाव घोषणा पत्र में एक करोड़ लोगों को हर साल रोजगार देने का वायदा किया था। हम लगातर तीन साल से आपके बजट को देख रहे हैं लेकिन हमें आपका वह संकल्प कहीं पूरा होता नजर नहीं आ रहा है। मैं आपसे बड़े अदब से कहना चाहता हूं कि अगर आप चाहते हैं कि देश समृद्धि के रास्ते पर जाए, देश से क्षेत्रीय असंतुलन दूर हो तो निश्चित तौर पर आपको दीर्घकालीन चुनौतियों का मुकाबला करने के लिए एक सुस्पष्ट नीति बनानी होगी। उसके लिए सबसे पहले किसानों को प्राथमिकता देनी होगी, गांवों को प्राथमिकता देनी होगी। यदि उनको प्राथमिकता देने का काम किया तो निश्चित तौर पर देश को आर्थिक समृद्धि के रास्ते पर ले जाएंगे। यदि इनकी उपेक्षा की तो मैं साफ शब्दों में कहना चाहता हूं कि देश को और बरबादी के रास्ते पर ले जाने से कोई रोक नहीं सकता। चूंकि आपने इस बजट में किसानों को लिए कोई प्रावधान नहीं किया, किसानों की घोर उपेक्षा की है, इसलिए मैं इन अनुपूरक मांगों का पुरजोर विरोध करता हूं।
SHRI K.H. MUNIYAPPA (KOLAR): Mr. Chairman, Sir, I thank you for giving me the opportunity to participate in this discussion. I would like to suggest some points only. I do not want to discuss the issues elaborately.
The Minister of Finance knows well that the rural banks were started by Shrimati Indira Gandhi to protect the interests of farmers and agricultural labourers who form 70 to 80 per cent of our population, especially, the farming community of our country. Now, these have been converted into commercial banks and shifted to the towns. These banks also do not have the lending business to help the farmers.
Shrimati Gandhi had made it clear that the rate of interest should not be more than 10 per cent. Now the prevailing lending rate of the rural banks is between 15 to 18 per cent. In such a situation, how can you expect these banks to protect the interests of farmers and the agricultural labourers. On this issue, I urge upon the Government to see that the rural banks remained at places where they had been stated and also to see that the farmers should get money at a rate of interest that is below 10 per cent. It would help in the upliftment of the agriculturists.
17.47 hrs. (Dr. Laxminarayan Pandeya in the Chair) Now, I come to marketing facilities for products that are produced by the farmers in the rural areas and also by other people engaged in cottage industries. The dream of Mahatma Gandhi was to make the villages of our country self-sufficient. That had also been the thought prior to Independence. Mahatma Gandhi had clearly said that until and unless you give freedom in a real sense to the villages, getting the freedom by us would have no meaning in this country. On those lines, the first Prime Minister of India, Pandit Jawaharlal Nehru, took care especially of the farming community, that is, those who lived in the villages. They were 70-80 per cent of our population. Pandit Nehru had introduced Five-Year Plans for upliftment of people in the rural areas.
Today, because of the liberalisation policy, the farmers in the villages and the people working in the cottage industries have not been able to get remunerative prices. They have not been able to get even what they have invested in such industries. The reason is that other countries, like China, are dumping goods at much cheaper rates. Our producers are not able to sell their products. They are not able even to recover the input costs. What has the Government been doing about all these issues?
Unfortunately, this Government has created its Ministry of Disinvestment. I have read the Mahabharat. In the kingdom of the Kauravas, Shakuni had been there to finish the Kauravas. Now, under the leadership of Shrimati Sonia Gandhi, the Pandavas would come to protect the country.
They have created this situation. My friends in the BJP and other allies in the NDA Government have been saying that this is not the way. The disinvestment would ruin the country. You take the case of Centaur Hotel. What would be the fate of monuments like the Lakshmi Palace Hotel and the Ashok Hotel in Bangalore? You take the case of Gaya and Khajuraho. There are so many other places. What have they been doing? They are selling away the whole property built after the sacrifices made by the people in this country.
These have been maintained well during the Congress regime. What had been built up during the last 40 years, they are now selling the whole country within four years. Thereafter these would go to the multinational corporations and then they would earn American dollars. Then, an ‘East India Company’ would start coming to India. And we would go back to the pre-independence period. This type of situation has been created by the NDA Government. Please realise the consequences. Now, they should stop this ‘Shakuni’ in their activities to save the country.
As far as our products are concerned, we are producing silk in Karnataka and other parts of the country. There is a requirement of 16,000 metric tonnes of silk in this country. We are producing 10,000 metric tonnes. So, we badly need 6,000 metric tonnes more, I agree with this.
MR. CHAIRMAN : Please conclude now. The first speaker from your Party has taken too much time.
SHRI K.H. MUNIYAPPA : I am raising very important points.
Sir, more than 15,000 metric tonnes of silk is being smuggled into our country. If this much of silk is smuggled into our country, what will happen to our silk products and what will happen to our silk farmers? There are more than one crore people involved in producing silk in various parts of the country, like Assam, West Bengal, Tamil Nadu, Karnataka, and Andhra Pradesh, and because of this smuggling they are suffering.
The rate of Cocoon silk today is around Rs.50 to Rs.60. But when our Government was there, the rate was Rs.150. I would, therefore, request the Government to stop this dumping and smuggling of silk into our country which is coming through Tibetan border. Otherwise, the silk farming community will be ruined. This is a very bad situation in the country. Silk is a very good commercial crop and we are producing very good silk. In the international market, our silk has got a very good value. I would request the Government to take immediate steps to improve the situation of the silk producing farmers.
Another point is regarding linking of Ganga and Cauvery rivers. The hon. Prime Minister has announced about this and our leader Shrimati Sonia Gandhi has also welcomed it. This will be a boon for the country. It is like Nile for Egypt, Panama for Panama and Russian Canal for the Russian farmers. This is the way we have to tackle this situation.
With regard to the drought situation in the country, I would like to state that linking of Cauvery and Ganga will solve the drought and flood situation in the country. Today, we have to very seriously thing about this. There are more than 20 States, which have been affected by drought. I would like to know from the Government what is its programme for controlling the drought situation. The Government has to come out with a programme to solve this problem. We will again meet in February for the Budget Session. If we do not think about this seriously, we will have a serious drinking water problem all over the country by that time.
We have also to think of providing food to the poor people. I would like to know what measures this Government proposes to take to solve this problem. The way this Government is taking things is not the way to maintain the whole country. We would like to know what proposal does this Government have. We would like to caution this government that unless corrective measures are taken, there will be serious problems in the future. We are all concerned about this, whether we are on this side or that side. What measure this Government is going to take to protect the farmers and the poor people of this country? The drinking water problem is the most important problem and we have to think about it seriously.
MR. CHAIRMAN: Kindly conclude. We are not discussing General Budget. This is only Supplementary Grants.
SHRI K.H. MUNIYAPPA : Sir, the State of Karnataka has asked for 20 lakh tonnes of foodgrains, but only 2 lakh tonnes have been given to us. What will be the fate of poor people of Karnataka? I do not mind or blame anybody for giving more 20 to 40 lakh tonnes of foodgrains to Andhra Pradesh, but there should be no discrimination between the States. I would request the hon. Minister not to discriminate between the States.
I would also request the hon. Minister to make a comprehensive programme to face the drought situation in the country before the next rainy season so that we do not have to face that problem again.
I thank you very much for giving me this opportunity.
डॉ. रघुवंश प्रसाद सिंह (वैशाली): सभापति महोदय, माननीय वित्त मंत्री जी करीब ८५०० करोड़ रुपए की सप्लीमेंट्री डिमांड्स फार ग्रांट मंजूर कराने के लिए आए हैं। तीन-चार महीने ही हुए हैं इन्हें वित्त मंत्री का भार संभाले, लेकिन इस अवधि में वित्त की स्थिति पहले से भी इतनी ज्यादा बिगाड़ दी गई है कि इन सप्लीमेंट्री डिमांड फॉर ग्रांट से काम चलने वाला नहीं है।
महोदय, अभी अखिलेश जी भाषण कर रहे थे कि प्रधान मंत्री जी ने लाल किले की प्राचीर से दो वर्ष पहले अपना भाषण करते हुए कहा था कि एक करोड़ लोगों को प्रति वर्ष रोजगार मुहैया कराया जाएगा, लेकिन रोजगार देने की बजाए बेरोजगारी बढ़ती जा रही है और जो लोग पहले से रोजगार में थे, जो लोग नौकरियां कर रहे थे, उनकी भी छंटनी हो रही है।
ये सब समस्याएं उनके सामने हैं । आज राज्यों की वित्तीय हालत बहुत खराब है। मैं मंत्री जी से जानना चाहता हूं कि आपने राज्यों की वित्तीय स्थिति को सुधारने के लिए कौन सी कार्रवाई की है ? राज्यों की अपनी समस्याएं हैं क्योंकि उनके रिसोर्सेस वगैरह कम हैं लेकिन केन्द्र सरकार के चलते भी राज्यों की वित्तीय हालत खराब है। जैसे पंचम वेतन आयोग को लागू करने का फैसला हुआ। इस संबंध में हर राज्य में आंदोलन हुए। वहां भी पुनरीक्षित पंचम वेतन आयोग को लागू करना पड़ा। उससे राज्यों की वित्तीय हालत और खराब हो गई। जिन राज्यों की अच्छी स्थिति थी, उनकी भी हालत इस वजह से बिगड़ गयी। जिन राज्यों की हालत पहले से खराब थी, उनकी हालत और भी ज्यादा बिगड़ गई। समय ज्यादा नहीं है इसलिए मैं प्वाइंटवाइस ही पूछना चाहता हूं कि राज्यों की वित्तीय स्थिति को सुधारने के लिए मंत्री जी ने क्या कार्रवाई की? अगर कार्रवाई की है तो वह कौन सी कार्रवाई है ?
दूसरे, जिन राज्यों की पहले से खराब हालत है, उनकी हालत और बदतर हुई है। उदाहरणस्वरूप बिहार की स्थिति पहले से खराब थी। बंटवारे के बाद तो बिहार की हालत और भी खराब हो गई। मैं माननीय मंत्री जी से आग्रह करूंगा कि वे इस पर गंभीरता से ध्यान दें। मैं कहना चाहता हूं कि ग्यारहवें वित्त आयोग के १०८ करोड़ रुपये, जो कि पुराने वित्त मंत्री जी ने धोखाधड़ी से रोक दिये थे। बिहार के साथ जो भारी दुश्मनी की, उसको आपने सुधारा और ग्यारहवें वित्त आयोग के प्रथम वर्ष यानी २०००-२००१ का रुपया बिहार सरकार को दिया । …( व्यवधान)
SHRI SHIVRAJ V. PATIL (LATUR): Sir, does the Government realise this? What is the position in the House today? Supposing we say ‘no’ to it, what will happen to the Government? They do not have enough Members sitting here to support their own Supplementary Demands for Grants. Now, what is it you are expecting us to do? Should you not stand on your own legs? This is very, very serious. If we decide to vote against these Supplementary Demands for Grants, you know the consequences of it. You call your Members.
SHRI A.C. JOS (TRICHUR): They want us to support. It is a very hapless situation.
श्री सत्यव्रत चतुर्वेदी :सभापति जी, यह साधारण बात नहीं है।…( व्यवधान)
श्री प्रभुनाथ सिंह (महाराजगंज, बिहार) : सभापति जी, जब ये ही समर्थन में हैं तो दूसरे लोगों के समर्थन की जरूरत ही कहां पड़ेगी। …( व्यवधान)
SHRI SHIVRAJ V. PATIL: You do not depend on our samarthan. You stand on your own legs. … (Interruptions) We are free to make our own decision.
डॉ. रघुवंश प्रसाद सिंह :वे आश्वस्त हैं कि अभी उनकी सरकार गिरने वाली नहीं है। …( व्यवधान)
सभापति महोदय, मैं जो कह रहा हूं, वह गौर से सुना जाये। दशम वित्त आयोग की अऩुशंसा हुई कि हरेक राज्य को स्थानीय निकाय, पंचायत और नगर पालिका के लिए पैसा मिलेगा।…( व्यवधान)दशम वित्त आयोग की रिपोर्ट को सरकार ने पूर्णतया स्वीकार किया और स्वीकार करने के पश्चात सदन में उसकी एक्शन टेकन रिपोर्ट पेश की गई कि हमने उस आयोग की रिपोर्ट को पूरी तरह से स्वीकार किया है। तदनुसार वित्त आयोग ने कहा कि १९९५-९६ का पैसा नहीं देना है, वह तो ठीक है लेकिन वर्ष १९९६-९७ की राशि हमें मिली।…( व्यवधान)
सभापति महोदय : आप तो सूक्ष्म रूप में बोल रहे थे।
डॉ. रघुवंश प्रसाद सिंह : मैं सूक्ष्म रूप से ही बोल रहा हूं। हमारा कहना है कि बिहार की जनता के साथ भारी दुश्मनी हो रही है। वहां १९७८ में चुनाव हुआ था । उसके बाद २०-२२ साल तक चुनाव नहीं हुए। इसके बाद दशम आयोग ने अनुशंसा की और उसकी एक्शन टेकन रिपोर्ट पार्लियामैंट में पेश हुई। लेकिन उसके बाद दुश्मनी से वर्ष १९९७-९८, १९९८-९९, १९९९-२००० और २०००-२००१ यानी चार सालों का सवा छह सौ करोड़ रुपये रोक दिया गया। जब यहां संघर्ष हुआ तो ग्यारहवें वित्त आयोग के प्रथम वर्ष का पैसा …( व्यवधान)
18.00 hrs. सभापति महोदय : क्या आप कुछ देर के लिए रुकेंगे? छ: बजे का समय हो गया है। मैं इसमें सदन की सहमति चाहूंगा कि जिन अनुपूरक मांगों और दो वनियोग विधेयकों पर हम चर्चा कर रहे हैं, उनके पारित होने तक सदन का समय बढ़ा दिया जाए।
SHRI A.C. JOS (TRICHUR): Sir, the Treasury Benches are not interested. Why should we sit here? It is better to stop it here now. There are hardly 20 hon. Members on the Treasury Benches. We can continue tomorrow. That would be convenient to all of us. … (Interruptions)
MR. CHAIRMAN: Some hon. Members are here and some hon. Ministers are also here. Others will be coming here shortly.
… (Interruptions)
SHRI A.C. JOS : We are ready to conclude this item today itself but they are not interested. … (Interruptions)
पेट्रोलियम और प्राकृतिक गैस मंत्रालय में राज्य मंत्री तथा संसदीय कार्य मंत्रालय में राज्य मंत्री (श्री संतोष कुमार गंगवार) : सभापति महोदय, हमारा निवेदन है कि ये मांगें और ऐप्रोप्रिएशन बिल के पास होने तक सदन का समय बढ़ा दिया जाए। विपक्ष के माननीय उप नेता ने जो कहा है, हम उनकी बात को बिल्कुल ध्यान में रख कर कार्य कर रहे हैं।
सभापति महोदय : सदन सहमत है। अनुपूरक मांगों और वनियोग विधेयक के पारित होने तक सदन का समय बढ़ाया जाता है।
डॉ. रघुवंश प्रसाद सिंह : सभापति महोदय, दशम वित्त आयोग का एक साल का पैसा हमें मिला है और तीन साल का पैसा रुका हुआ है। हमको वह राशि नहीं दी गई है। झारखंड में चुनाव नहीं हुआ लेकिन झारखंड को पैसा मिला और बिहार को नहीं मिला। हमें दशम वित्त आयोग की तीन वर्षों की राशि नहीं मिली। आपने ग्यारहवें वित्त आयोग की एक वर्ष की राशि दुरुस्त की है, यह बात ठीक है। नए वित्त मंत्री न्याय की तरफ एक कदम बढ़े हैं लेकिन अभी तीन कदम बाकी हैं।…( व्यवधान)
श्री प्रकाश परांजपे (ठाणे): यह बिहार असैम्बली का सैशन है या पार्लियामैंट का सैशन है।The Supplementary Demands are not meant only for Bihar; they are meant for the entire country. सिर्फ बिहार-बिहार करते हैं। …( व्यवधान)
कुंवर अखिलेश सिंह: बिहार के बिना मुम्बई भी अधूरा है।
डॉ. रघुवंश प्रसाद सिंह : बिहार के बिना देश नहीं चलेगा।Bihar is the heart of India. बिहार हिन्दुस्तान का कलेजा है।
संसदीय कार्य मंत्री तथा संचार और सूचना प्रौद्योगिकी मंत्री (श्री प्रमोद महाजन) : सारे देश की प्रगति बिहार से है।
डॉ. रघुवंश प्रसाद सिंह : दशम वित्त आयोग का बकाया दे दीजिए। ग्यारहवें वित्त आयोग का पैसा आपने दे दिया है, उसके लिए हम आपको धन्यवाद देते हैं।
पावर ग्रिड कार्पोरेशन ने योजना तैयार की। ट्रांसमिशन लाइन की हालत बहुत खराब है। पूवार्ंचल में सरप्लस बिजली है, आवश्यकता से अधिक बिजली है। देश में बिजली का संकट है लेकिन उधर सरप्लस बिजली है। ट्रांसमिशन के अभाव में एक जगह से दूसरी जगह बिजली नहीं जा पाती। ट्रांसमिशन लाइन का प्रोजैक्ट बना है, ३३५ करोड़ रुपये का और ४७ करोड़ रुपये पावर ग्रिड के हैं, ३७५ करोड़ रुपये हमें चाहिए। योजना आयोग ने उसे पारित कर दिए, सिद्धान्त रूप में उसकी सहमति हो गई है। मैं वित्त मंत्री जी से जानना चाहता हूं कि आखिर वह कार्य कब से आरंभ होगा। उसमें विलंब होने से बहुत अन्याय हो रहा है। उसकी स्वीकृति हो गई। पावर ग्रिड उसे लागू करे। भारत सरकार से उनको पैसा मिलेगा। बिहार में ट्रांसमिशन लाइन चौपट है, तभी उसमें सुधार होगा।
थर्मल पावर का नबी नगर की पहले से स्वीकृत योजना थी लेकिन भारत सरकार ने राजनैतिक कारणों से भेदभाव किया है। नबी नगर में थर्मल पावर प्रोजैक्ट लागू नहीं कर रहे हैं। यह अन्याय है। अगर देखा जाएगा तो घोर अन्याय साबित होगा। नबी नगर पहले से मंजूर है, वह पीछे चला गया है और दूसरा आगे चला गया। इसमें बड़ी भारी हेराफेरी हुई।
इनकी शहरी विकास के बारे में सप्लीमैंट्री डिमांड आई है।
इसका सब हिसाब हमने देखा है कि करीब-करीब १५ करोड़ रुपया इन्होंने बढ़ाया है। उसमें तीन वर्ष का बिहार का गन्दी बस्ती, श्रम एरिया, जहां गरीब लोग बसते हैं, उनकी हालत खराब है, उसका हमारा पैसा हजम हो गया, वह हमें नहीं मिल रहा है। सुना है कि लखनऊ के विकास पर, प्रधानमंत्री वहां से जीतकर आते हैं न, वे वोट से जीतकर आते हैं, प्रधानमंत्री बन गये, वहां तीन हजार करोड़ रुपये और पटना का १६०० करोड़ रुपये का प्रोजैक्ट आया है, वह नहीं है। हम लोग खत्ते से जीतकर आये हैं और प्रधानमंत्री वोट से जीतकर आते हैं, ऐसा भारी भेदभाव है। उत्तर प्रदेश की राजधानी लखनऊ के लिए तीन हजार करोड़ रुपये और पटना के लिए शून्य, एक करोड़ भी नहीं। १६०० करोड़ रुपये का प्रोजैक्ट आया हुआ है, माननीय मंत्री जी, उसे दिखवा लीजिए। यहां शहरी विकास मंत्री बैठे हुए हैं, पटना का १६०० करोड़ रुपये का प्रोजैक्ट आया हुआ है,…( व्यवधान)
सभापति महोदय : अब कृपया समाप्त कीजिए।
डॉ. रघुवंश प्रसाद सिंह : सीवरेज, पीने के पानी और नाला ले जाने का, यह सभी चीजें उसमें हैं। पटना का विकास करने के लिए १६०० करोड़ रुपये का प्रोजैक्ट आया हुआ है, उसे कृपा कर मंजूर कर दें। दूसरे गंदी बस्ती का जो हमारा रुपया रूका हुआ है, वह आज के दिन ही रिलीज कर दें।
सभापति महोदय : अब आप समाप्त कीजिए, मैं माननीय मंत्री जी को बुला रहा हूं।
डॉ. रघुवंश प्रसाद सिंह : महोदय, आज जो पटना, हाजीपुर, मुजफ्फरपुर, सीतामढ़ी नेशनल हाईवे है, उस पर बागमती नदी पर कटोझा पुल है। इसकी वजह से पांच महीने तक रास्ता अवरुद्ध रहता है, वह एन.एच. की सड़क है। इसके लिए अनशन चल रहा है। हमने लिखा-पढ़ी की तो एन.एच. ७७ का कटोझा पुल और एन.एच. १०४ का डुब्बा पुल, जो बागमती नदी पर ही है, दोनों पुलों के चलते एन.एच. का आवागमन ठप्प है। वहां जनता सड़क पर उतर आई है, आमरण अनशन, धरना आन्दोलन शुरू है, आज भी टी.वी. में सब आया है। हमने लिखा-पढ़ी की तो जवाब मिला कि सरकार के विचाराधीन है। एन.एच. ७७ का कटोझा पुल और एन.एच. १०४ का डुब्बा पुल की वजह से दो जिले देश से कट जाते हैं, उसकी हालत खराब है। ऐसा ४-५ महीने तक टी.वी. में भी दिखाई देता है। एन.एच. ७७ पर जो पुल टूटा हुआ है, वह बने और सड़कों की दुरुस्ती के लिए विशेष सहूलियत होनी चाहिए।
पांचवीं अन्तिम बात, विशेष राज्य का दर्जा देने के लिए पांच फैक्टर हैं।
सभापति महोदय : रघुवंश बाबू, अब खत्म कीजिए।
डॉ. रघुवंश प्रसाद सिंह : बस खत्म कर रहा हूं। जिनकी आर्थिक हालत खराब हो, जो सीमावर्ती इलाके हों, जिनकी भोगौलिक स्थिति खराब हो, जिनका पहाड़ी एरिया हो और जहां पर अनुसूचित जनजाति के लोग ज्यादा हों, ऐसे ये पांच आइटम्स हैं। मैं माननीय मंत्री जी से आग्रह करता हूं कि इन पांचों फैक्टर्स में लगभग बिहार जितने सभी राज्यों को विशेष राज्य का दर्जा दिया गया, अभी उत्तरांचल को दिया गया, इसकी सबसे ज्यादा हालत खराब है। अभी जो नेशनल डवलपमेंट कौंसिल की बैठक होगी तो इस प्रस्ताव पर विचार किया जाये और पारित किया जाये।
सभापति महोदय : कृपया बैठिये। आप तो सदन के सभापति भी हैं, इस प्रकार से तो कार्यवाही नहीं चल सकती।
डॉ. रघुवंश प्रसाद सिंह : देश का १२वां हिस्सा बिहार है, उसका सवाल है। आठवीं योजना और नवीं योजना में हमने हिसाब किया है, योजना के क्रियान्वयन का पैसा खर्च नहीं हुआ। १६ हजार करोड़ में से आठ हजार करोड़ खर्च हुआ, फिर १२ हजार करोड़ रुपया खर्च होना था, वहां पांच हजार करोड़ रुपये, मतलब योजना का कार्य भी छोटा और खर्च भी कम हुआ। सैण्ट्रली स्पोन्सर्ड स्कीम और सैण्ट्रल स्कीम पर तकनीकी कारण से हमारा हर साल १५०० करोड़ रुपया हमें नहीं मिलता, बिहार उससे वंचित हो जाता है। एग्रीकलचर के नाम पर योजना में पांच हजार करोड़ रुपये में से पांच सौ करोड़ रुपया मिलना चाहिए, लेकिन मिला सिर्फ ४० करोड़ रुपया। ...( व्यवधान)* सभापति महोदय : मैंने माननीय मंत्री महोदय को बुला लिया। अब आपकी बात रिकार्ड पर नहीं जायेगी।
* Not Recorded.
THE MINISTER OF FINANCE AND COMPANY AFFAIRS (SHRI JASWANT SINGH): Mr. Chairman, Sir, I am grateful to the hon. Members for their contributions. I must, at the very initial stage, make it very clear that these are Supplementary Demands and this is not a Supplementary Budget, and these Demands for Grants, as the hon. Members have said, are for just over Rs. 9,000 crore. But of this amount of Rs. 9,000 crore, the cash outgo aggregate, in effect, really would be just about Rs. 5,000 crore because the balance has been met from savings within the already approved Demands and through the recoveries and receipts.
A number of hon. Members have also observed that of this total cash outgo of just over Rs. 5,000 crore, a sum of really Rs. 3,800 crore plus is provided for meeting additional requirements on foodgrains component under the Sampoorna Grameena Rozgar Yojana and for meeting the commitment under the ‘Food-for-Work’ programme which is Rs. 438 crore and sums to that effect, for which details are here.
Now, the Supplementary Demands for Grants is not an unusual methodology being adopted by this Ministry or by this Government. It is a methodology that is adopted by every Government. Every Government has to take recourse to this measure so as to meet the budgetary requirements as we proceed down the budgetary year. There are normally three, if not four, Supplementary Demands to meet the budgetary cycle. In this sense this is not any extraordinary step that this Government or the Ministry has taken.
18.12 hrs. (Mr. Deputy-Speaker in the Chair) Mr. Deputy-Speaker, Sir, I will endeavour to respond as well as I can to all the hon. speakers who have so kindly contributed to the discussion. The first speaker, the opening speaker from the Congress Party, the hon. Brig. K.P. Singh Deo used a number of relevant and irrelevant, in fact, quotations from various myriad sources. Now, I will really stay away from the quotations or responding to them because a weak argument cannot really be sustained through borrowed quotations. He spent a lot of time on Defence and national security and the Defence budget. We will have enough opportunity to discuss the Defence budget at the appropriate time. But it is well in the know that in the matter of managing the Defence budget effectively and particularly in capital equipment procurement, though the Budget is on an annual basis, the cycle of procurement is much longer and it is only now that we have actually introduced a procurement system which attempts to cover a number of the obstacles in between.
The hon. Brigadier also spoke of air accidents and he spoke of the civilian component of the Indian Airlines and the Alliance Air. Yes, the aircraft are old; they do have occasional malfunctioning. But I would request if the hon. and the gallant Brigadier would not refer to them as of 15th century and moth-eaten because they are really not that.
On the question of advanced jet trainer, if we ourselves here refer to air accidents and air accident rate - I do not wish to go into the analysis of air accident rate - it is not good. In fact, the Indian Air Force, in technical terms, is one of the most competent Air Forces and if we ourselves reflect on them or respond to them in that sense, it is not good. But I leave at that. I leave it to his good judgement and I have no doubt that he would exercise it fully.
On the question of Fiscal Responsibility Bill, I would say that there is a Fiscal Responsibility Bill that is pending and has not come back. Really having made its way through the Standing Committee etc., it is now with the Ministry of Law and the Government will, at the earliest, bring it forward. I do not wish to cite the great co-operation that the Ministry of Finance has received. We have, in this particular Session of Parliament, been able to enact a number of pending legislations which really nobody can do alone. Therefore, as soon as we have the Fiscal Responsibility Bill fully commented on by the Ministry of Finance, this too shall come here.
Quite rightly, he spent considerable time on KBK and also on his advocacy that Orissa be considered as a special category State. He has been just as effective in his advocacy as Dr. Raghuvansh Prasad Singh in saying that Bihar should be a special category State. This is an understandable tendency, Mr. Deputy-Speaker Sir, because hon. Members of Parliament representing their States do give voice to the problems of those States and do quite necessarily attempt to secure for their States the best that they can.
There were a number of specific things the gallant Brigadier spoke of. He charged me that though I had given my assurance in the last Session about customs duty exemptions to sports goods, perhaps on account of lack of communication, this has not got done. I, normally, do not like to correct hon. Members in this regard. On the Customs Duty exemption, we had a discussion – I cannot quite exactly remember – either at the end of July or in the first week of August this year. It is a matter of some regret for me that the honourable and the gallant Brigadier has not recognised that the customs duty exemption to water sports equipment has already been provided for the following water sports – canoeing, kayaking, roving, yatching and water polo. I do not wish to trouble you with the notification number, but it is actually dated 28th of August. I was not remiss in this matter. I did give an assurance and the assurance was fulfilled.
Mr. Deputy-Speaker Sir, I had the privilege of serving with the honourable and gallant Brigadier in a high-level commission that was appointed by the then Prime Minister on the total question of Ex-Servicemen. I have also had the honour of wearing the uniform of the Armed Forces. So, one rank one pension is not parochial, is not simply a theoretical question with me. He knows that to a very large extent, the entire one-rank-one-pension scheme has travelled a very long distance from 1984 through various Governments and this whole concept has had rather a troubled passage, and despite that, he knows very well and we know that to a large extent, the Government has already accepted and implemented the principle of one-rank-one-pension because it was also, thereafter, taken up by the Fifth Pay Commission.
A number of other things intervened; the Fifth Pay Commission intervened, and the Fifth Pay Commission also adopted the whole principle. It has got accepted.
The honourable and gallant Brigadier spoke of medical care for Ex-Servicemen, which is one of the recommendations. He is a serving officer of the Territorial Army -- a distinction that I no longer have because I am not a Territorial Army officer. But it is a matter of some regret to me that it has not come to his attention that, in fact, just recently, a very broad-based scheme has been announced, which I had the honour of piloting through the Cabinet for extending medical care to Ex-Servicemen to cover almost all districts of the country. In each district, there shall be a facility which will be for the veterans, and the total number of such facilities already sanctioned are actually in excess of 260. In about 260 districts of the country, we will be having facilities for medical treatment of all Ex-Servicemen.
SHRI K.P. SINGH DEO : I stand corrected, I was not aware of it. Thank you very much.
SHRI JASWANT SINGH: On the Services Sports Control Board tax exemption in addition to what has already been given to Sports, for about nine months or so, when I had the distinction and honour of being the Defence Minister as well, I had sanctioned a special sum of money for the Armed Forces with a specific target that when we have a situation coming up, the Armed Forces, the Services must be in the forefront of athletic and sporting excellence and money will not be, in a sense, a shortage for them. So far as providing tax exemption to the Services Sports Control Board is concerned, I see no difficulty at all, if any such request comes to me from the Services Sports Control Board.
Sir, I will go on to what some other hon. Members have spoken. Hon. Moinul Hassan is here. He spoke about the SGRY Demand No. 67, and the Rs. 3,000 plus figure. It is not my intention to score a small debating point. Actually, the additional 40 per cent of what the Fifth Pay Commission recommended was done by a Government that you were supporting. We are now facing the ills or the problems on account of the recommendations made by the Fifth Pay Commission. Normally, the Parliament does not discuss the Fifth Pay Commission’s recommendations. That has been the convention because the Pay Commission goes into this whole thing at great length. The convention has been that after the Pay Commission has gone into this whole thing, it would be unwise of the Parliament to reopen the whole box. Therefore, the Fifth Pay Commission’s recommendations were not really discussed. When the Fifth Pay Commission’s recommendations came, there was a threat of an agitation, and the Government of the day not only accepted all the pluses of the Pay Commission -- a number of other recommendations that the Pay Commission had simultaneously made were not accepted -- and in addition, a forty per cent plus was hiked on the Pay Commission’s recommendation. We did not advise the State Governments, but it was inevitable. Earlier, on the Pay Commission’s recommendations, the State Governments did not follow suit with what the Central Government did.
But over time this has altered. When the Centre accepts certain pay scales it is not vital that the States also accept the same conditionalities and pay scales. But in the case of the Fifth Pay Commission, this is what has happened. Therefore, the consequences of the recommendations of the Fifth Pay Commission, much more than the Centre, the States are having to face. So, I would like to appeal to the hon. Member, Shri Moinul Hassan not to charge dereliction of duty on the part of the Central Government for the financial difficulties that the States are currently facing on account of the recommendations of the Fifth Pay Commission.
Sir, it was not my intention to take much time of the House… (Interruptions)
SHRI MOINUL HASSAN (MURSHIDABAD): Sir, my intention was not that. I know we cannot re-open and discuss the recommendations of the Pay Commission and discuss it in this august House. It is not the convention. But there is a financial burden on the State Governments. This is the reality. That is what I wanted to say.
SHRI JASWANT SINGH: I will touch upon this. यहां कुछ माननीय सदस्यों ने कहा कि आपने राज्यों के लिए क्या किया है, आप इस बारे में बताएं। मैं यह बताने का प्रयत्न करूंगा। But for now, I would leave this subject of Fifth Pay Commission.
You also spoke about need for water. I would like to remind you that after I got this job, the Government just announced a scheme in this regard, though it would take some time to get implemented. We have announced a scheme for purification of water, for water de-fluorisation, for treatment of water and for de-salination. Anybody setting up a plant shall have cent per cent tax exemption and he will also have cent per cent depreciation on machinery. There will be no customs duty on whatever machinery is required to be imported and there shall also be no excise duty. More than this, nothing could be given because there is nothing more to give. Hereafter, it is really the question of people endeavouring to set up water treatment plants because it is a very serious issue. It is not any one person who can resolve the water issue.
Then you raised the question of differential interest saying that the Centre obtains money at a certain rate and then it lends money. You said that the differential is five per cent, which is actually inaccurate. But there is a differential varying from 1.5 per cent to three per cent. This differential is because, firstly, it is the Central Government that meets the currency fluctuation liability, particularly in foreign loans that are obtained. Currency fluctuation liability is not transferred to States. Therefore, a certain percentage is maintained on that account. Secondly, the Central Government, out of this differential, also meets the requirements of the special category States where 90 per cent is grant and only ten per cent is loan. The differential rate is never more than three per cent on loan. It is not that the Government is engaging in any kind of arbitrage or is engaging in any kind of a sood khori at the cost of the States. It cannot do it.
SHRI TARIT BARAN TOPDAR (BARRACKPORE): What is the actual figure of the interest that is charged?
SHRI JASWANT SINGH: There are various kinds of loans. I have just said that it varies. The maximum is never above three per cent and it varies from 1.5 per cent to three per cent. It is because the foreign loans that are received are actually pooled together so that the distribution of the loan amongst the States of the country is as uniform as possible. It is not that this scheme has been invented by this Government but it is a scheme that has been in operation for a very long time. By and large, this scheme has worked satisfactorily.
SHRI ANIL BASU (ARAMBAGH): But you have not explained how you are going to help the States.
SHRI JASWANT SINGH: I will just explain this. Actually, you should ask my good friend, your Finance Minister Asim Dasgupta. He will be better able to explain it to you than I can.
SHRI ANIL BASU : I am asking you.
SHRI JASWANT SINGH: I will tell you that.
About calamity, there is, after all, the CRF and the NCCF which are really for calamity. These are again not devices that we have employed. It is Shri Moinul Hassan’s view that there is a slow down. He said that I was engaging in jugglery. That is a very serious charge to make against a Finance Minister. I am not engaging in any jugglery.
SHRI MOINUL HASSAN : Please do not take it otherwise.
SHRI ANIL BASU : He wants to know how we can turn a depressed economy into a vibrant economy.
SHRI MOINUL HASSAN : That particular word was not meant to score any point. If necessary, I can withdraw that particular word.
SHRI JASWANT SINGH: It does not really matter.
SHRI ANIL BASU : Sometimes, the difference in age should be considered.
SHRI JASWANT SINGH: The hon. Member said that there was a slow down. How can any political party say that it is not for economic development or growth? It is a difference of nuances and approach. There is a difference, of course, in how the Communist Party approaches the whole question of growth, how the BJP approaches it, and how the Congress approaches it. I am not making a value judgement. This is how it is. The hon. Member suggested that that method alone was the correct method. I do not think any such assertion can be made when it comes to Finance Ministry. In this federal structure, it is not possible for the Finance Ministry to function as if the interests of the States of the Union are not of very much concern to the Ministry of Finance.
भाई अरूण कुमार जी सदन में अभी नहीं हैं। उन्होंने गांव, शिक्षा और स्वास्थ्य के बारे में बहुत सी बातें कहीं। मैं उनके विचारों से पूरी तरह से सहमत हूं और उनकी भावनाओं का आदर करता हूं। माननीय अखिलेश सिंह जी ने गोरखपुर जिले का जो कारखाना बंद है, उसके बारे में और विशेषकर क्षेत्रीय विषमताओं के बारे में कहा है। माननीय रघुवंश प्रसाद सिंह जी ने जो कहा है, उस पर भी मैं एक मिनट में आता हूं। In between, I wish to address myself to the question that is raised by hon. Muniyappa. I do not think he is here now. But the point that he raised was … (Interruptions)
कुंवर अखिलेश सिंह: मान्यवर, मैंने होम-ट्रेड घोटाले के संदर्भ में भी कहा था। अभी शेयर घोटाला चल ही रहा था कि आपके राज में होम-ट्रेड घोटाला आ गया। आप उस पर भी प्रकाश डालें।
उपाध्यक्ष महोदय : ऑनरेबल वित्त मंत्री जी की रिप्लाई के बाद अगर आपकी बात कोई बाकी होगी, तो आपको मौका दिया जाएगा।
श्री जसवंत सिंह : अभी मैं उस पर टिप्पणी करने की स्थिति में नहीं हूं। अगर आप चाहेंगे तो निश्चित रूप से पता करके आपको जानकारी भिजवा दूंगा। लेकिन उस पर अभी मैं कोई टिप्पणी करने की स्थिति में नहीं हूं।
On the question of silk, it is not as if the Ministry of Finance did not address this question. As the hon. Member comes from Karnataka, I meant particularly Karnataka because I took very seriously the plight of the plantation industry in the South. I think the whole question of plantation industry, including the tea industry in Assam and in Cachar, is a matter of concern at the moment. So, in the plantation industry - which is amongst the largest industries in the country, which covers coffee, which covers rubber, which covers tea, which covers arecanut - we took various steps in that regard including on silk. I am happy to inform the hon. Member that silk already attracts a peak rate of basic customs duty at 30 per cent.
SHRI R.L. JALAPPA (CHIKABALLAPUR): You should enhance it to 40 per cent.… (Interruptions)
Last time, there was a discussion about silk in this very House… (Interruptions)
SHRI JASWANT SINGH: Let me finish first.
MR. DEPUTY-SPEAKER: Let him finish. Then, you can ask the clarification.
… (Interruptions)
SHRI R.L. JALAPPA: Last time, when there was a discussion on silk, it was assured on the floor of the House that it would be enhanced to 43 per cent. But unfortunately, it was not done. Then, I had the intention of moving a Privilege Motion. But because the Minister is new, I kept quiet. … (Interruptions)
SHRI JASWANT SINGH: I have just begun to explain.
MR. DEPUTY-SPEAKER: Let him finish. Then, if you have any clarification, I will allow you. Otherwise, there will be no ending.
SHRI JASWANT SINGH: The cumulative duty, at the moment, in fact, is between 35 per cent to 36 per cent. I have discussed this personally with the Chief Ministers of Andhra Pradesh and Karnataka. I will be addressing this matter because the interest of silk farmers is very much at our heart, including the interests of silk weavers. It should not be as if we kill one in the process. So, we are balancing both. We will be addressing both the issues. I have discussed it with your Chief Minister at length.
SHRI K. YERRANNAIDU (SRIKAKULAM): Sir, I am supporting our hon. former Union Minister. That is the ground reality. We have to enhance the customs duty to more than 40 per cent. By this, we are not killing the other people. But we are importing silk from China which is very cheap. That is why our farmers are suffering a lot.
SHRI JASWANT SINGH: Silk is not being imported. I cannot say that no silk is being smuggled in. Perhaps over the open borders, some silk is being getting smuggled in. But the whole question of silk, silk industry and silk farmers is a very important matter of our concern.
About tea, particularly in the five Southern States, Rs. 500 crore Plantation Modernisation Fund has already been announced. So, we want to replicate it for the North-East, including the State of Assam also. So, tea, coffee, etc., will be taken care of. To that, without modernisation, there is no answer.
SHRI M. MASTER MATHAN (NILGIRIS): Sir, what about modernisation?… (Interruptions)
MR. DEPUTY-SPEAKER: Let him answer. If you have any query, you can ask later on.
श्री जसवंत सिंह: अखिलेश बाबू, रघुवंश प्रसाद सिंह जी और अरुण कुमार जी ने यहां अपनी बात रखी। मैं सोचता हूं कि रघुवंश प्रसाद जी द्वारा एक पर्चा सैट किया गया है, मैं उसका जवाब १-२-३-४-५ के रूप में दे दूं, तो अच्छा रहेगा। उन्होंने पहली बात यह पूछी कि राज्यों की वित्तीय व्यवस्था के लिए मैंने क्या प्रयत्न किया है? यह प्रश्न अन्य कई महानुभावों का भी है। राज्यों के वित्त मंत्रियों के साथ विशेष रूप से जब मुझे यह कार्य भार सम्भालने का सौभाग्य मिला तब से मैंने बैठकें शुरु कीं। राज्यों के वित्त मंत्रियों के साथ पांच सूत्री सहमति का कार्यक्रम बना। उस पांच सूत्री कार्यक्रम पर सहमति के बाद राज्यों के मुख्यमंत्रियों और वित्त मंत्रियों की बैठक हुई। उसमें मोटे तौर पर एक खाका बना है जिसमें वेज ऐंड मीन्स, राज्यों के उधार, राज्यों को और टैक्स की सुविधाएं जैसे सर्विस टैक्स इत्यादि के मामले शामिल हैं। वीएजी का भी है। ऐसे ५-६ मसले हैं। मैं सोचता हूं कि आने वाले महीनों में आप इसका कार्यान्वयन देखेंगे। राज्यों की अर्थिक स्थिति में तुरन्त सुधार हो जाएगा, मैं यह नहीं कहता क्योंकि इसमें डैट स्वैप भी है। जैसा मैंने कहा डैट स्वैप करीब ३० हजार करोड़ रुपए का है। हम विश्वास करते हैं कि इससे एक ही कदम में राज्यों को पूरा लाभ होगा लेकिन इसमें राज्यों को भी सहयोग करना होगा। यह एक अच्छा प्रयोग रहा है। बिहार का बकाया हमने नहीं चुकाया, ऐसा कह कर. रघुवंश बाबू हम पर अन्याय करते हैं। जैसे ही हम को यह काम मिला, हमने तुरन्त बिहार का बकाया चुकाया।
डॉ. रघुवंश प्रसाद सिंह : अभी तीन साल का बाकी है।
श्री जसवन्त सिंह: यदि कुछ भी बाकी है, आप विश्वास रखिए, हम बाकी रख कर कहां ले जाएंगे?
डॉ. रघुवंश प्रसाद सिंह : हमें यही तकलीफ थी कि हमारा पैसा कहां चला गया?
श्री जसवंत सिंह : आपका कोई पैसा बाकी नहीं रहेगा। आपका जो पावर ग्रिड का प्रश्न है, मैं सोचता हूं कि वह सही प्रश्न है कि पावर ग्रिड इफैक्टिव होने चाहिए। हम उसके बारे में आपसे सहमत हैं।
आपने पटना की प्रोजेक्ट के बारे में कहा कि पटना की कोई प्रोजेक्ट आपने भिजवाई है और हम लखनऊ की तरफदारी करें, यह सही बात है वह प्रधान मंत्री जी का चुनाव क्षेत्र है, अगर मैं आज वित्त मंत्री हूं तो प्रधान मंत्री जी की च्वाइस पर हूं और मैं उन्हें नाराज नहीं कर सकता। अगर मैं उन्हें नाराज नहीं कर सकता तो रघुवंश बाबू आपको नाराज करके कैसे काम चलेगा। मैं आपको भी नाराज नहीं कर सकता। अगर पटना की ऐसी कोई योजना है तो निश्चित रूप से उसमें कोई भेदभाव नहीं होगा, आप विश्वास रखिये। आपने कहा कि हम बिहार को विशेष दर्जा दे। स्वयं आप तो ठोक-ठोक कर कहते हैं कि बिहार विशेष राज्य है, हम भारत का भूमध्य हैं, हमारे बिहार के बिना भारत नहीं चल सकता। अब इससे विशेष बिहार का और क्या होगा।
I think, I have answered all the queries and, therefore, I can now only request that the House will kindly give its consent to the Supplementary Demands and then we shall also take up the Appropriation Bill.… (Interruptions)
MR. DEPUTY-SPEAKER: He has replied to your question.
SHRI K.H. MUNIYAPPA : The entire country is facing drought situation. What is the Government’s programme for the next six months? Through you, Sir, may I request the hon. Minister to call a meeting of all the States because more than 20 States are facing the drought situation? Let the Government know the requirement of each State and how much the State can bear on its own. This is very-very important and should be done on a war footing. In Karnataka we could have only 20 per cent of sowing and that too had failed because there was no rain. There is also the drinking water problem. Six months from now, how the Government will solve this problem, I would like to know from the Minister.
SHRI JASWANT SINGH: May I answer this? I personally went to Karnataka. There is a special scheme that was announced by me when I was in Karnataka. It covered the entire plantation industry. I sat with the Chief Minister of Karnataka. , I sat with the Ministers of the State Government of Karnataka and it was in consultation with them that this announcement was made particularly for Karnataka. I do not wish to take time of the House and read it. I have three-page long list of all the assistance that has been provided. Fourteen States have been declared as drought-affected States. Of those 14 States, Karnataka has last received foodgrains assistance, money assistance, a Rs.500 crore project for plantation modernisation. All these steps have been taken. Further steps would be taken. I know that the hon. Prime Minister has under consideration a variety of other steps which he will share with the Parliament and the people whenever he chooses so.
DR. S. VENUGOPAL (ADILABAD): I would like to associate myself with what the hon. Member has just now said. The hon. Prime Minister should convene a meeting of all the Chief Ministers of the drought-affected States. The drought situation is there in almost throughout the country. The hon. Minister has talked about the foodgrains. I would like to suggest one thing for consideration of the House.
Each hon. Member is being provided with Rs.2 crore under MPLAD Scheme. I request both, the Finance Minister and Shri Shanta Kumar, to tie up the food programme with the MPLAD Scheme. By doing so, nearly Rs.5-6 crore worth of work could be undertaken by each Member in his constituency. So, as per the requirement of a State, Members could spend this money. They could either construct Check dams or undertake other such works required in their areas.
SHRI SHIVRAJ V. PATIL : There is no Supplementary Demand made for providing drinking water and yet the question has been raised by one of the hon. Members. The hon. Minister has replied that he did meet the Chief Minister of Karnataka and he had discussed the issue. It is very good of him and very good of the Government. But the drought situation is prevailing in many States and the scientists like Shri Swaminathan have said that within three years’ time, we will have very difficult situation. If we do not take any precautionary measures now, it will be very difficult. So my only request is that when we discuss this issue with your permission and with the permission of the Government and others, the Finance Minister should see that the required sum of money agreed upon by his Cabinet and the Parliament for meeting this demand should be available. This is a very important issue. I just wanted to underline this. So, I sought the indulgence of your goodself and the Minister.
SHRI RAMESH CHENNITHALA (MAVELIKARA): Sir, we are very thankful that the hon. Minister is well aware of the issues concerning the plantation areas. He has rightly made a mention about tea, coffee, coconut, and all other related matters.
MR. DEPUTY-SPEAKER: He did not mention coconut.
SHRI RAMESH CHENNITHALA : Sir, he also mentioned coconut. The point is that the Ministry of Finance has to take a decision on the excise duty on tea. We agree that he has made a plan of action for redressing the grievances of the coffee plantation areas. But because of the attitude of the banks, it has not been properly implemented. The nationalised banks are not cooperating with the agriculturists and the farmers. So, whatever package he has announced in Bangalore has not been properly implemented. The import duty on oil is also causing concern to the coconut farmers in the State. So, I think that this has to be taken into consideration. The Ministry of Finance has to take an appropriate action to see that the problems of the plantation areas can be solved.
कैप्टन (सेवानिवृत्त) इन्द्र सिंह (रोहतक): उपाध्यक्ष महोदय, माननीय ब्रिगेडियर के.पी. सिंहदेव जी ने पूर्व सैनिकों की पेंशन के बारे में वित्त मंत्री जी से जो सवाल किया था उसका उत्तर माननीय मंत्री जी ने नहीं दिया है और पांचवें वेतन आयोग के बारे में जो कुछ बताया, वहां तक तो ठीक है, लेकिन सभी भू.पू. सैनिकों की पेंशन का जिक्र नहीं आया है क्योंकि सबसे बड़ी समस्या यह है कि एक पूर्व सैनिक जो सिपाही से लेकर सूबेदार रैंक का है वह केवल १५ साल से लेकर २२ साल तक ही सेवा करता है और दूसरी ओर जो सवलियन है वह ६० साल की आयु तक सर्विस करने के बाद ३३ सालों का बैनीफिट ले लेता है और इस प्रकार से उसे उसके मूल वेतन का ५० प्रतिशत तक का हिस्सा पेंशन के रूप में मिल जाता है।
उपाध्यक्ष महोदय : कैप्टेन इन्द्र सिंह जी, मैंने आपको भाषण करने के लिए समय नहीं दिया है। आप केवल क्लैरीफिकेशन पूछ सकते हैं।
कैप्टन (सेवानिवृत्त) इन्द्र सिंह : उपाध्यक्ष महोदय, मैं बताना चाहता हूं कि इसी समस्या पर वे लोग एजीटेट कर रहे हैं। ९ तारीख को जो रैली हुई, उसमें भी यही बात थी कि सिपाही से लेकर सूबेदार के रैंक तक १५ या २० साल की सर्विस करके जब जाता है, उसे जो सर्विस बैनीफिट दिए जाते हैं वह सवलियन के बराबर दिए जाएं। यदि इन दोनों का मुकाबला किया जाए, तो सिपाही को रिटारयरमेंट पर केवल १२७५ रुपए पेंशन मिलती है जबकि सवलियन को, जो लोएस्ट कैडर का पियून या चौकीदार है उसे २००० से २२०० रुपए तक पेंशन मिलती है। भू.पू. सैनिकों की पेंशन में इस विषमता को दूर करने की मांग है और मेरी भी प्रार्थना है कि इस विषमता को दूर किया जाए। इससे वित्त मंत्रालय पर कोई बहुत ज्यादा भार नहीं पड़ेगा। यह सैनिकों की मांग है और बहुत महत्वपूर्ण मांग है जिसे माना जाना चाहिए।
प्रो. रासा सिंह रावत :माननीय उपाध्यक्ष महोदय, वैसे माननीय वित्त मंत्री जी बहुत संवेदनशील हैं और अकाल पीड़ित क्षेत्रों के लिए बहुत कुछ कर रहे हैं, उसके लिए वे बधाई के पात्र हैं लेकिन मैं उनका ध्यान राजस्थान की ओर आकर्षित करना चाहता हूं और कहना चाहता हूं कि इस समय राजस्थान में पेयजल की भीषण समस्या पैदा हो गई है। पेयजल उपलब्ध नहीं होने के कारण अराजकता जैसी स्थिति उत्पन्न हो गई है। दूसरी ओर सुप्रीमकोर्ट ने अरावली पर्वतमाला के क्षेत्र में उत्खनन पर प्रतिबन्ध लगा दिया है। उसके कारण लाखों लोग बेरोजगार हो गए हैं। ऐसी विषम परिस्थिति में माननीय वित्त मंत्री राजस्थान के पेयजल उपलब्धता के लिए और अकाल से बचाव के लिए कुछ राहत प्रदान कर सकें, तो बड़ी कृपा होगी।
SHRI MOINUL HASSAN : Is it a fact that the hon. Finance Minister announced that the Government is going to consider a separate banking interest rate for the senior citizens and pensioners?
SHRI BIKRAM KESHARI DEO : I would like to have a clarification about the crop insurance. This year, during the drought, a number of farmers have gone in for policies of crop insurance. As per the insurance laws, the basis for determining whether a farmer has been affected by drought so that he can avail the insurance benefits is the average production in previous three years. Therefore, I request the hon. Finance Minister to review it and take the year of drought as the determining year for crop insurance.
श्री विष्णु पद राय (अंडमान और निकोबार द्वीप समूह) :उपाध्यक्ष महोदय, ७ मई, २००२ को सुप्रीम कोर्ट के जजमैंट के पश्चात् सारे भारत के रिजव्र्ड फॉरेस्ट एरिया से लाखों लोगों को जंगल से बाहर आना पड़ेगा। मैं चाहता हूं कि उनको पैकेज देने की तरफ भारत सरकार ध्यान दे। अंडमान निकोबार द्वीप समूह में करीब 3.50 लाख पापुलेशन है, सुप्रीम कोर्ट के जजमेंट के पश्चात 25,000आबादी जो कुल आबादी का करीब १० परसेंट है। उन सबको जंगल से बाहर आऩा पड़ेगा। उनके पास खाने तथा रहने के लिए कुछ नहीं है। ऐसे लोगों को शैल्टर और फूड के लिए पैकेज देने की चिंता मंत्री जी को करनी चाहिए।
श्री भेरू लाल मीणा (सलूम्बर) :अध्यक्ष महोदय, हमारे साथी ने राजस्थान के बारे में प्रश्न उठाया है। मेरा कहना है कि अरावली क्षेत्र में खनन कार्य को बंद कर दिया गया है। साढ़े पांच हजार खानें बंद हुई जिनसे १० लाख के करीब मजदूर बेघर हो गए हैं। वैसे भी वहां चार साल से अकाल पड़ा हुआ है। यदि ऐसी परिस्थिति में उन खानों को वापस भारत सरकार किसी रूप में चालू नहीं करेगी तो राजस्थान में भयंकर स्थिति पैदा हो जायेगी जिससे लोगों को बहुत परेशानी होगी। क्या वित्त मंत्री जी उनके लिए कोई पैकेज दे सकते हैं ?
SHRIMATI SHYAMA SINGH (AURANGABAD, BIHAR): I am speaking for the whole of the State of Bihar after the formation of Jharkhand. I would like to point out what should have happened to the State of Bihar and what has not happened. I take this opportunity to make this point as I find both the hon. Finance Minister and the hon. Minister for Power are both sitting together amidst us today.
Before that, I would say a word about the atrocity on Shri Devendra Prasad Yadav which has I think left a traumatising kind of impact on the teeming millions of the people in Bihar. Therefore, the most important focus today is to rise above party lines and take a decision for the sake of millions of people in Bihar.
In 1989 we had visualised a super thermal power station in Nabinnagar in the Aurangabad district of Bihar. For some reason, maybe due to party lines or whatever, that very wonderful project, which would have generated employment for the teeming millions in the State of Bihar, has been rent redundant after some other Minister has taken over. That project has not even made a head start. Could I get an assurance from the hon. Finance Minister that this project would take off? I am sure, when he goes through the files he would see it for himself. I request the Minister of Power to see that they could pick up this super thermal power station in Nabinnagar in Aurangabad so that it will alleviate poverty and unemployment in that area.
SHRI JASWANT SINGH: Before I give my answer, I want to be quite sure that there is no one left to ask questions.
MR. DEPUTY-SPEAKER: I think there is one more hon. Member.
SHRI JASWANT SINGH: What do you want me to do?
MR. DEPUTY-SPEAKER: Let him also ask his question. Why should he alone be left out?
SHRI M. MASTER MATHAN (NILGIRIS): I would like to bring to the notice of the hon. Finance Minister a very important point regarding tea. He mentioned a package of Rs.500 crore for its modernisation. Unfortunately, he has forgotten the small growers and the small and marginal farmers.
I hail from plantation industry. In my area, about 60,000 small farmers are there. Today, they are not in a position to meet their expenses. They are not even able to meet the cost of tea. So, I request the hon. Finance Minister to kindly look into the matter. I am not talking of only modernisation. Two years back, he had given about Rs. 2 as subsidy for the small growers for six months. In spite of that, he is not able to fulfil it. I now request the hon. Finance Minister to come to the rescue of the small farmers and go in for stabilisation of prices in corporate sector also. Last year, they have given an exemption of Re. 1. Now, another exemption of Re. 1 should be given to the corporate sector. I am not asking it for Tamil Nadu alone. I mean it for the whole of India including Kerala. In the last meeting, Shri Chennithala was mentioning that nearly 24 estates have been closed down and people are suffering. There had been even deaths there. I request the Finance Minister to look into this matter and do the needful to save the small growers from their bad plight.
SHRI JASWANT SINGH: Sir, I will endeavour to address myself briefly to the queries raised.
On the question of drinking water, we are very mindful. It is not simply the current difficulty in regard to drinking water in certain drought-affected States. But the total question of water shortage is due to overdrawal from ground water sources, drying up of resources and inter-State difficulties in regard to sharing of water. They are now in everyone’s knowledge. It has to be seen in terms of what can be done in immediate term, medium term and long term. So far as immediate term is concerned, in the context of Rajasthan and Karnataka, some steps have already been taken and are under consideration. I know that the Prime Minister is examining the total question. He is shortly going to share it with the country. But I accept that water shortage really gets compounded by the fact that it is not simply a question of potable water for one billion citizens of the country. India is a big country with the largest animal population in the world. This animal population too requires water. We are very mindful of it. Therefore, the Government announced and I announced a scheme for encouraging purification, desalination and de-fluoridisation of water. It will take some time. Some work has already started on that scheme.
So far as the State of Karnataka is concerned and as to what is to be done for drinking water, I cannot separate and treat it as one State project or one State’s concern. Indeed, the shortage of water, for example, is acute in Rajasthan. It is very acute in desert districts. I do not wish to be parochial and point out that they are my home districts. But I cannot address the issue only because they are my home districts. This is the difficulty that we currently face throughout the country. We begin to face shortage of even potable water in States like Assam in the North-East. It is, therefore, not an issue that the Central Government or the Finance Ministry can address on its own. The State Governments are also very much part of the totality of the endeavour that shall have to go into it. The Government is very mindful of it. So far as addressing ourselves to this issue is concerned, we have been doing that consistently.
There was a mention here of banks not giving loan or not implementing what has been said. I will look into it. If you have the example of any one particular bank which is not doing it, I will look into it…… (Interruptions)
19.00 hrs. If there is any slackness from the side of the banking sector to not implement the directions that are given, then it is part of my job to ensure that it is done. But if there is any specific instance that the hon. Member has in mind which he wants me to immediately rectify, if he is good enough to write to me, I shall do it.
There was a mention here about the duty structure. It was said that the duty structure is currently imbalanced and, therefore, we need to address it afresh. I do not wish to take this opportunity to comment on this in one fashion or another because that would be improper.
माननीय सदस्य ने पैंशन के बारे में बातचीत की। आप जो कह रहे हैं, उसी मसले को मैं, जब से संसद में आया हूं, तब से कर रहा हूं। अब तो बहुत वक्त गुजर गया है और अब उस पचड़े में पड़ने की जरूरत नहीं है। मैं इस समस्या को समझता हूं और मैं इसका समाधान निकालने की कोशिश करूंगा।
माननीय सदस्य ने अरावली में जो सुप्रीम कोर्ट द्वारा खनन पर रोक लगाई है, उसके बारे में मुझसे जानना चाहा। मैं वित्त मंत्रालय में इसका क्या करूंगा या वित्त मंत्रालय सुप्रीम कोर्ट को तो हुक्म नहीं दे सकता। परन्तु राज्य सरकार ने कोई योजना बनाई हो, अभी तक राज्य सरकार ने इससे उत्पन्न होने वाली किसी कठिनाई के बारे में वित्त मंत्रालय से सम्पर्क नहीं किया है। यदि राज्य सरकार को कोई कठिनाई होती या राज्य सरकार की कोई योजना हो या राज्य सरकार चाहे कि केन्द्र सरकार इसमें कुछ पहल करे, क्योंकि अपने आपमें जो खनन अरावली में हो रहा है, I am not on this small point, Mr. Deputy-Speaker. It is a minor mineral. Marble and granite is a minor mineral. Being a minor mineral, it is a State subject. राज्य सरकार को इसमें पहल करनी होगी और राज्य सरकार अगर इसमें कुछ पहल करती है और हमसे कहती है कि हमें कोई रिव्यू पिटीशन की जरूरत होगी तो निश्चित रूप से करेंगे, पर पहल तो इसमें राज्य सरकार को करनी पड़ेगी। एक और राजस्थान के माननीय सदस्य ने कहा, अब मैं इस पर टिप्पणी न करूं तो अच्छा होगा, क्योंकि इसमें दोष लगाया जायेगा कि मैं किसी प्रकार की तरफदारी कर रहा हूं।
एक माननीय सदस्य ने चाय के बारे में कहा - On the question of tea, I have already. On the question of bifurcation of Bihar and the consequent difficulties that have arisen in Bihar, it is yet again a subject that has to be initiated by the State Government, and that would be a proper manner in which it has to be raised.
SHRI BIKRAM KESHARI DEO : We have demanded a package.
SHRI JASWANT SINGH: I cannot announce individual package for either one State or another. I am very sorry. I understand that there are difficulties in regard to the Reserve Forest Concept declared by the Supreme Court. But it is not possible for me, as Finance Minister, to announce any scheme here which is violative of what the Supreme Court has done. I am sorry. I have answered all the questions. … (Interruptions)
MR. DEPUTY-SPEAKER: No running commentary please. The hon. Minister has attempted to answer all the questions.
… (Interruptions)
SHRI JASWANT SINGH: It is not possible for me to touch MPLAD because if one hon. Member suggests to take away the MPLAD and apply it in one particular fashion, then ten hon. Members will say that they do not want to do it. Now, it is a fixed Scheme. It is not within my competence to do it. If he wishes to do it, then he should address the issue through the Ministry of Parliamentary Affairs. The hon. Member is a bit agitated about it. I understand it. I know how to spend insurance. I have heard what you have said. The acoustics are good. Kindly sit down so that I can respond. I will respond. I will do what I can.
MR. DEPUTY-SPEAKER: He has responded well.
श्री चन्द्रकांत खैरे (औरंगाबाद, महाराष्ट्र) : एम.पी.लेड. के बारे में टी.वी. में आ गया है कि एक करोड़ रुपया बढ़ गया।…( व्यवधान)
श्री जसवन्त सिंह : मुझे उसकी कोई सूचना नहीं है।
उपाध्यक्ष महोदय : फाइनेंस मनिस्टर को उसकी सूचना नहीं है।
श्री चन्द्रकांत खैरे : प्रधानमंत्री ने एक करोड़ रुपया बढ़ा दिया, ऐसा टी.वी. में आ गया है।…( व्यवधान)
श्री रामदास आठवले : इसे पांच करोड़ रुपए कर दिया जाए।
श्री जसवन्त सिंह : मुझे इसकी कोई सूचना नहीं है, मैं माननीय सदस्य को बता दूं। उपाध्यक्ष जी, एक बहुत बड़ी भ्रांति है…( व्यवधान) आप सुनिये तो।
उपाध्यक्ष जी, एक बहुत बड़ी भ्रांति है कि नीति टेलीविजन पर बनती है। नीति टेलीविजन पर नहीं बनती, सरकार के द्वारा बनती है। इसलिए आप इस भ्रांति से दूर रहिए।
उपाध्यक्ष महोदय : भ्रांति को करेक्ट करना चाहिए।
I shall now put the Supplementary Demands for Grants (General) for 2002-2003 to vote.
"That the respective supplementary sums not exceeding the amounts on Revenue Account and Capital Account shown in the third column of the Order Paper be granted to the President out of the Consolidated Fund of India to defray the charges that will come in course of payment during the year ending the 31st day of March, 2003, in respect of the heads of Demands entered in the second column thereof against Demand Nos. 5 and 6, 9 and 10, 12, 22 to 28, 37, 39 and 40, 43, 50 to 52, 54, 61, 65 to 67, 70, 72, 76, 78 and 79, 82 and 83, 87, 89 and 95."
The motion was adopted.
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