Lok Sabha Debates
Regarding Match Fixing In Cricket. on 20 April, 2000
Title: Regarding match fixing in cricket.
12.05 hrs. STATEMENT BY MINISTER *m01 THE MINISTER OF URBAN EMPLOYMENT AND POVERTY ALLEVIATION AND MINISTER OF YOUTH AFFAIRS AND SPORTS (SHRI SUKHDEV SINGH DHINDSA): Mr. Deputy-Speaker, Sir, the Government is seriously alarmed by the recent revelations regarding match fixing in cricket specially in the context of the recently concluded series between India and South Africa. The Delhi Police, on the basis of information in its possession, has lodged FIR No. 111/2000 in this connection against Mr. Hansie Cronje and others. Keeping in view these developments, the Department of Sports summoned all the concerned agencies and officials to get an insight into the various facts of this particular case. The case is under investigation and the full dimension of this problem will only be apparent once the detailed investigation gets completed. However, the Department is keeping a watch on developments in this case on a regular basis. This investigation will require full support of the persons and agencies concerned. The Board of Control for Cricket in India has assured that it will extend its complete co-operation in this regard so that the culprits could be discovered. They are also agreeable to making the Chandrachud Report public.
Other than the specific FIR registered by the Delhi Police, the Government does not, at this stage, have any specific complaint against particular Indian cricketers or office-bearers of the Board of Control for Cricket in India. Allegations of a general nature are, however, being reported in the media. Nevertheless, the Government will, in all seriousness, initiate necessary legal measures against practices of match fixing on the basis of specific complaints that may be received, after appropriate inquiry and necessary investigation. The Government will take recourse to all legal measures to ensure that this menace is not only curbed but eliminated. It will not hesitate to order detailed investigation by any agency of the Government depending upon the gravity of the charges and allegations. Persons having specific information regarding malpractices should come forward with such information and they shall be provided adequate protection as required.
Sir, I also wish to inform the House that I have called a meeting with the office-bearers of the BCCI and other distinguished cricketers and sports administrators on 27th April, 2000. The meeting will discuss the current state of affairs in cricket and measures that need to be adopted to achieve higher standards in the game. In this regard, the cricketing fraternity also has a critical role to play which it must discharge.
I also place a copy of the Report submitted by Mr. Justice Y.V. Chandrachud to the BCCI, on the Table of the House.
(Placed in Library. See No. LT 1651/2000) MR. DEPUTY-SPEAKER: Hon. Members, Sarvashri Kamal Nath, Kirit Sommaiya, Vilas Muttamwar, Shrimati Shyama Singh, Sarvashri Priya Ranjan Dasmunsi, Ajoy Chakraborty and Vijay Goel Members of this House have given notices of their intention to call the attention of the Minister to the situation arising out of the alleged reports of match fixing racket involving South African players and Indian businessmen.
… (Interruptions)
SHRI KIRTI JHA AZAD (DARBHANGA): Sir, I have also given a notice on the same subject.… (Interruptions)
MR. DEPUTY-SPEAKER: Since, the Minister of Sports gave notice of making suo motu statement on the subject under Rule 372, the notices of Members for Calling Attention have not been allowed.
Normally, it is not our practice to permit clarifications on the statement of the Minister. However, as a special case, the Members who have given notices of Calling Attention on the subject will be allowed to seek one clarification each from the Minister after he has made his statement.
Now, Shri Kamal Nath.
SHRI KIRTI JHA AZAD : Sir, I had also given a notice to speak on the same subject but my name has not been mentioned by you. I gave it, in fact, on the first day itself.
MR. DEPUTY-SPEAKER: I have mentioned the names only about the Calling Attention notices.
… (Interruptions)
MR. DEPUTY-SPEAKER: Shri E. Ahamed, please do not deviate now from the rule.
… (Interruptions)
SHRI E. AHAMED (MANJERI): If the hon. Minister is agreeable to a Calling Attention Motion… (Interruptions)
MR. DEPUTY-SPEAKER: Shri E. Ahamed, please sit down. Let me conduct the House.
SHRI KAMAL NATH (CHHINDWARA): Sir, I am surprised at the Minister’s statement. He is saying that no complaint has been lodged. Was the racket unearthed by the Delhi Police on the basis of a complaint? You cannot expect results if your intention is to get to the bottom of this that. You are going to wait for somebody to come and make a complaint. We have been asking that there should be an investigation. What has come out in the last couple of days? Charges are being made. Yesterday there was a press conference and a high official of the Cricket Control Board has made some serious charges on the ICC. This is not merely a matter which is confined to a match between India and South Africa. It has ramifications across our borders. The names of Sharjah and other countries are being mentioned. The names of players from Pakistan are also being mentioned. All kinds of investigating agencies have been involved. We are being told that the DRI, the Bombay Police and the Delhi Police are looking into this matter. The hon. Minister has said that South African Cricket Control Board and the South Africa Police are also looking into this matter. So, this is not a matter which is confined to Delhi Police alone. This is the first point that I want to make.
The second point is, it is not like saying "Please give me a specific complaint. Please show me evidence on the video. Please sign an affidavit or please lodge a FIR." It is a question of investigation and it is because of an investigation that the Delhi Police were able to unearth this racket. That itself constitutes a necessity for a ruthless investigation. Big and prominent names are being mentioned. Some very eminent cricketers’ names are being mentioned. We do not want eminent cricketers to have a slur against them. They must either be made to come out clean or we must get to the bottom of this investigation. Similarly, other names are being mentioned as bookies. Their names are being mentioned as underworld dons. Thus this is not a matter confined to a match between India and South Africa. The point I want to make is that it crosses various borders.
MR. DEPUTY SPEAKER: Now you can come to your point.
SHRI KAMAL NATH : Let me say all this. Otherwise, he will not understand.
MR. DEPUTY SPEAKER: Please seek your clarification now.
SHRI KAMAL NATH : I have heard the hon. Minister and now let me say what I want to say. Yesterday when you were in the Chair, I said that this warrants a CBI inquiry. The hon. Minister says that he has called various agencies. Is he the co-ordinating agency? Has he become the co-ordinating nodal point to deal with the Bombay Police, the CBI and the DRI? This is a matter of a specialised agency and Members on the other side and Members from here should ask for a CBI inquiry. I want to know from the hon. Minister whether he agrees with the sense of this House if so does it not appear that the Government in a way is either trying not to give importance or the Government is trying to cover up this matter? You yourself are saying that there are many agencies involved. And when you yourself are calling meetings, why does not the hon. Minister simply request the appropriate Ministry that this investigation should be taken over by the CBI? Especially when internationally, everybody believes that India is doing all it can to unearth this racket.
MR. DEPUTY SPEAKER: The hon. Minister can take note of all the clarifications sought in the matter by all the hon. Members and give his reply to all those clarification at the end.
SHRI KAMAL NATH : The hon. Minister can even consult the Home Minister who is sitting here and it may assist him.
श्री किरीट सोमैया (मुम्बई उत्तर-पूर्व) : माननीय उपाध्यक्ष महोदय, माननीय सदस्य श्री कमलनाथ जी ने जो भावनाएं व्यक्त की हैं कि इसकी सर्वकक्ष और सवार्ंगीण इंक्वायरी होनी चाहिए और इसके लिए कोई स्पेशल सिस्टम सी.बी.आई. या कोई और हो, क्योंकि इसमें एक्सटर्नल अफेयर्स मनिस्ट्री, होम मनिस्ट्री और स्पोट्र्स मनिस्ट्री इनवोल्व हैं। इसी के साथ मैं यह भी कहना चाहता हूं कि मार्च महीने में एडीशनल कमिश्नर ऑफ इनकम टैक्स ने डिसक्लोज किया है कि एक फोर्मर क्रिकेटर ने १६ करोड़ रूपया वोलन्टरी डिसक्लोजर स्कीम में डिसक्लोज किया है। इसलिए ऐसी सब चीजों का भी इसमें समावेश होना चाहिए तथा इसके साथ इसमें जो माफिया, डॉन तथा दुबई बेस्ड एजेन्सीज इनवोल्व है, इनकी भी इंक्वायरी होनी चाहिए, यही मेरी प्रार्थना है।
SHRI AJOY CHAKRABORTY (BASIRHAT): Sir, I agree with the submission made by our hon. Colleague Shri Kamal Nath. There is a racket throughout the country. It involves the prestige of the country. … (Interruptions) The luxurious life style of the cricketers appear in the Press. … (Interruptions)
The other day the hon. Minister of Home Affairs had said – and it came in the Press earlier – that the Chandrachud Committee Report will not be made public. It is our view that that Report should be made public. … (Interruptions) The House has every right to know the contents of that Report. … (Interruptions) It is now a game of the industrial houses. The big businessmen are also coming into it and the players are also connected with the conspiracy. … (Interruptions)
MR. DEPUTY-SPEAKER: Shri Ajoy Chakraborty, you have only to seek a clarification and not to give a speech.
… (Interruptions)
SHRI AJOY CHAKRABORTY : He has made an allegation against Shri Dalmiya, who is the President of the International Cricket Council. … (Interruptions)
The game is now controlled by the racketeers. It is now controlled by the bookies and the undesirable elements. … (Interruptions) I demand that the Minister should disclose who are the racketeers. It involves the prestige of the country. This should be disclosed elaborately. Everything should be found out and a proper inquiry should be made into it. … (Interruptions)
SHRI SONTOSH MOHAN DEV (SILCHAR): I have one humble request to make. Shri Kirti Azad is a cricketer. I am the best wicket keeper of Parliament. I must also be allowed to speak.
MR. DEPUTY-SPEAKER: I know that. I will give some more hon. Members an opportunity to speak.
… (Interruptions)
श्री मुलायम सिंह यादव (सम्भल) : जब तक जांच पूरी नहीं होती, तब तक क्रिकेट मैच खेलने पर पाबंदी लगानी चाहिए।
SHRI A.C. JOS (TRICHUR): A lot of people are involved in this. It should be banned. … (Interruptions)
MR. DEPUTY-SPEAKER: Do you want some more people to be involved? Please take your seat.
… (Interruptions)
SHRI A.C. JOS : Sir, there is a racket.
MR. DEPUTY-SPEAKER: Shri Jos, let me hear him.
श्री विजय गोयल (चांदनी चौक) : उपाध्यक्ष महोदय, मुझे लगता है कि यह कोई छोटा मामला नहीं है। इसमें देश के करोड़ों लोग और स्पैशली नौजवान और बच्चे तक इन्वाल्व्ड हैं। सीबीआई की जांच की जो बात आई, मैं पूछना चाहता हूं कि सीबीआई किस बात का इंतज़ार कर रही है? क्या उसने इससे पहले किसी मामले पर सुओ-मोटो कॉग्निजेन्स नहीं लिया? जो तथ्य सामने आए हैं, उनके आधार पर सीबीआई की जांच होनी चाहिए और वह स्वयं भी प्रोब शुरू कर सकती है।
इनकम टैक्स की वीडीएस में कुछ खिलाड़ियों ने बहुत बड़ी रकमें डिक्लेयर की हैं और उसमें क्लॉज है कि अगर क्रमिनल ऑफेन्स है तो उनके खिलाफ कोई भी कार्रवाई की जा सकती है। मुझे नहीं मालूम कि वित्त मंत्रालय का राजस्व विभाग क्यों चुप है? वह भी इस मामले पर सुओ-मोटो कार्रवाई कर सकता है। सवाल सट्टेबाजी का नहीं है। सट्टेबाजी इस पर भी हो सकती है कि १२ बजे सदन में चेयर पर कौन बैठेगा। राज्य सभा में जिस तरीके से चुनाव हुए, उसमें एक व्यक्ति ने बहुत खर्च किया। जब किसी ने पूछा कि इतना खर्च कैसे निकालोगे तो उसने कहा कि अगर जीत गया तो सट्टेबाजी से सारा खर्च निकाल लूंगा। इश्यू क्रिकेट का भी नहीं है। यही मैच यदि कर्नाटक और आंध्रा प्रदेश या दिल्ली और हरियाणा के बीच में हो रहा होता तो देश चिन्तित नहीं होता। देश इस बात पर चिन्तित है कि जब दो देश आपस में लड़ते हैं, उस समय अगर द्रोह किया जाता है तो उसको देशद्रोह की संज्ञा दी जाती है। किसी देश के लिए खेलने वाला खिलाड़ी किसी सेना के लिए लड़ने वाले जवान से कम नहीं होता इसलिए दोषी खिलाड़ियों पर भी देशद्रोह का मुकदमा चलाया जाए। जवान अगर जरा सी भूल कर बैठे तो उसका तुरन्त कोर्ट मार्शल किया जाता है और देश की राष्ट्रीय टीम खेले और वह सट्टेबाजी में इनवॉल्व्ड हो जाए तो वह सिर्फ देश के साथ धोखाधड़ी नहीं है बल्कि जो लोग सट्टा खेल रहे हैं, उनके साथ भी धोखाधड़ी है। यह छोटे-छोटे लोगों के साथ धोखाधड़ी है क्योंकि सट्टेबाजी में बहुत छोटे-छोटे लोग इनवाल्व्ड होते हैं।
कई बार आम आदमी, छोटा आदमी इन्वाल्व होता है। हर चुनाव के अंदर चान्दनी चौक में सबसे ज्यादा सट्टा लगा था।...(व्यवधान)
उपाध्यक्ष महोदय: आप स्पष्टीकरण पूछ लीजिए।
श्री विजय गोयल : ठीक है, उपाध्यक्ष महोदय, मैं पाइंटेड क्वश्चन पूछना चाहता हूं। ऐसे मामले में सरकार को ही नहीं बल्कि सी.बी.आई. को सुओमोटो कागनीजेंस लेना चाहिए और रेवैन्यू डिपार्टमेंट को भी इसके अंदर स्वयमेव जांच करनी चाहिए और जब भी इस प्रकार की राष्ट्रीय टीमें खेलें और मैच फिक्िंसग हो, तो उनके ऊपर देशद्रोह का मुकदमा चलना चाहिए।
उपाध्यक्ष महोदय: हमारे देश के माने हुए दो-तीन क्रिकेटर हैं। मैं उन्हें भी इस मामले पर बोलने के लिए समय दूंगा। एक तो वे क्रिकेटर हैं जिनके साथ हम भी खेले थे।
...( व्यवधान)
SHRI KIRTI JHA AZAD : Sir, the hon. Minister of Sports came out with a statement and I was a little surprised because in the statement it was stated that there was no allegation of a specific nature. There have been statements coming out from a lot of international cricketers and those who have been the ex-Presidents of the Board. One was Shri Manoj Prabhakar. I have read his statement today where he said that if he was given protection, he was ready to name those Indian players who have been involved. What more do you need to really specifically know, when he is ready to name those people? I think, the Government should give him protection and they should have the CBI investigating the entire issue.
The other thing is one former President of the Board came out and said- यहां पर सट्टा लगता है। हर एक मैच फिक्स होता है। पहले कहते थे कि पालटशियन करप्ट होते हैं, लेकिन अब कहते हैं कि क्रिकेटर करप्ट होते हैं। मुझे तो दोनों जमातों का अनुभव है। I am very happy that I was a member of the World Cup team in 1983. It happened in 1983. अगर यह पिछले कुछ सालों में हुआ होता तो मैं भी फंस गया होता । where do I go ? आप देखें, तो दुबई में अंडर वल्र्ड बैठे हैं। ऐसे काफी लोग हैं जो इस काम को करते हैं। I am happy. I am still having that Gold Cup which I earned properly. This is a criminal act. They said that they have links with the underworld too. If they have underworld links then, I see a long and a big tail into it. अगर आप देखें तो दुबई में अंडर वल्र्ड बैठे हैं । ऐसे काफी लोग हैं जो इस काम को करते हैं । मुम्बई में दंगे करा दिए जाएं, कश्मीर में टैररिस्ट एक्टीविटीज करवा दी जाएं। यह काम उनकी द्ृष्टि में बहुत अच्छा है और सरल भी है। आम के आम गुठलियों के दाम। चार आदमियों को फिक्स कीजिए, चार करोड़ रुपए लगाइए और ४०० करोड़ रुपए बना लीजिए और जो चाहे कर लीजिए। ऐसे काफी लोग हैं जिन्हें कहा जाता है कि They keep on funding the acts like train blasts. So, I feel that this is another very important matter. It has to be taken up. It is not only a matter of sports. Now, cricket is a religion. It is a passion for everybody. मैं भी पार्लियामेंट में बैठा हूं। मुझे भी लोग पूछते हैं कि स्कोर क्या हो गया। So, it is very specific. People talk about Chandrachud Committee. I do not understand what it means. In an inquiry, I may or may not agree or answer to the questions that I have been asked. But if there is a proper investigation and if investigation takes place, I am sure one can go ahead and see how much property one has. One can just see if the asset is proportionate to his income. So, they might as well go ahead with it. जिसकी प्रापर्टी ज्यादा हो उसकी जांच कीजिए। ये लोग कह देते हैं कि सारे क्रिकेटर चोर हैं, हरेक को कह देते हैं कि चोर है, यह ठीक नहीं है। If they say that every match is being fixed, I do not agree with it. Every Tom, Dick and Harry can come out with a statement and that is not right. I would like to be with the players because I do not think that matches are fixed by them. But if it is, then, I agree with Shri Vijay Goel, that they should be hanged. It is treason and there is no better thing to do.
SHRI MADHAVRAO SCINDIA (GUNA): I would like to fully associate myself with the views expressed by my colleagues, Shri Kamal Nath and various other Members, especially a former cricketer of the eminence of Shri Kirti Azad.
I think that as lovers of sports, all of us are extremely appalled by the scandal that has hit it. Let me say in cricketing terms, that the credibility of the game has been hit for a six. This credibility has to be restored and the Government must take steps to restore the confidence, not only in the sports, but also in the rule of law. The Government must understand that to get to the bottom of this, whatever agency they use – the CBI or the Delhi Police – it must have the ability to probe this matter in the greatest of depth.
As Shri Kamal Nath said, this has ramifications which cross our borders. So, they must have the ability and the structure to be able to coordinate this probe with other agencies outside this country. So, this is what the Government has to keep in mind, since they have to get to the bottom of this so that they try and restore confidence in the sports as soon as possible. It is one of the most popular sports of India.
Sir, in the past few years, there has been a great commercialisation in sports, particularly in cricket. Crores of rupees are going into the coffers of the BCCI. I have been saying over and over again that officials in the BCCI should understand that there has to be a greater transparency, greater accountability and greater professionalism in their organisation. It is not good enough if some honorary members go there and look after the affairs in their spare time. The Doordarshan paid Rs. 300 crores or Rs. 400 crores for a television contract which it sub-contracted for about Rs. 600 crore. This is the volume of amount that we are talking about.
Though BCCI is an autonomous body, the Government must lay the law down to ensure that steps are taken to make their working transparent, to make their working accountable, and to infuse professionalism into the handling of the administration of the BCCI.
At the same time, I would like to say, that in the heat of the moment, let us not forget that there are a lot of players who are extremely honest and honourable. Therefore, every cricketer should not be treated with suspicion.
SHRI KIRTI JHA AZAD : Every Tom, Dick and Harry makes an allegation.
SHRI MADHAVRAO SCINDIA : Yes, that is why I associated myself with your remarks. Every cricketer cannot be treated with suspicion.
Let the principle be understood that the innocent has nothing to fear, but the guilty will surely be brought to book. That is the principle that has to be established.
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, the Delhi Police’s tape disclosures have provoked the entire world to find out what is happening now and what has happened in the past. With all responsibility at my command, I would like to submit that there are two aspects to it. One is gambling and fixing matches outside the law of the game and the other is functioning of the body itself. In India, fan-following for cricket is too much and a lot of money is involved in this sport. The cricketing profession has reached a level beyond anybody’s imagination.
Similar things have happened in football in Europe and in some parts of Asia. These things did occur in the olympic games also. I would like to draw the attention of the House to the fact that I have negotiated a lot of international competitions as technical advisor for FIFA, including the last World Cup which was held in France. What I gathered is that if the organisation is strong, through its own in-built mechanism, it can punish the culprits. That comes under the jurisdiction of the disciplinary committee of the respective organisations. The second aspect is that when the law of the land is violated, whether it is related to financial matters or crime, Government agencies come into operation. In that event the organisations do not interfere. These two aspects are getting mixed up.
Therefore, I would like to submit that no Government shall have any access to any kind of interference in the day-to-day functioning of the internal functioning of the organisations who are only answerable to their international bodies. In India they are answerable to societies with whom they are registered under the Registration of Societies Act.
Where there is a violation of law, like sending money or getting money or violation of FERA, the agencies of the Government, whether it is CBI or police, should become very firm in dealing with them. Priya Ranjan Dasmunsi, as MP, enjoys privileges only inside the House. But if I indulge in something which jeopardises the national interest, then I can be booked by the law and dragged to the courts. Parliament cannot stop that. I fully share that spirit. The same rule should be followed in this case also. Names are being mentioned day in and day out. I do not want to blacken every player. I remember, one player played a wonderful innings just after the death of his father in the recent World Cup.
I was shocked to know that his name was also taken by somebody in South Africa. It is most unfortunate. All the upcoming cricketers are getting panic. I would say that in the name of punishing the culprit, please do not destroy the reputation of the game as also the future of the upcoming players who have yet to see the light of the day. The hon. Minister can reply anything in his own competence but I would request him to at least see that the law enforcing agencies like the police, investigation departments and others keep track of all the information. At best, he can give a guideline.
Shri Scindia talked about the accountability. Any association is accountable only to its General Body and not to the Government. We are answerable to the Government when it gives us money. The Government can ask how much we have spent. But in the Societies Registration Act, Shri Vijay Kumar Malhotra will agree with me, we are accountable through our auditors to the General Body only. We are only answerable to the Government if it gives us money. If Government goes on probing in every association as to what fund they have got and how much they have spent, that is the end of the association. I would only like to submit that you take two principles on a different pedestal.
SHRI RAMESH CHENNITHALA (MAVELIKARA): Associations are also not functioning properly.… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Yes, I am coming to that.
श्री विजय गोयल : आपको पता है कि स्पोट्र्स ऐसोसिएशन्स की क्या हालत है।
Why are they not answerable to the Government.
SHRI PRIYA RANJAN DASMUNSI : Hon. Minister of Sports has a right to ask the Olympic body and all other associations to submit him by a certain date their Annual Reports and their annual accounts.
SHRI E. AHAMED : Not only accounts, but they should also see whether they are as per the law of the country or not.… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : They can give the guidelines.… (Interruptions)
SHRI KIRTI JHA AZAD : This is a different issue altogether. We are here talking about the match fixing. It is a criminal offence. यह देशद्रोह की बात है। यह कहके बात को खत्म करना चाहिए। The hon. Member is diverting the issue.… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : I did not interfere when the hon. Member spoke. In the case of cricket in particular, I strongly feel that some cases require a probe to the highest extent, in whatever manner the law of the land permits. We all support that. The Government can make a guideline, fix a parameter, not only for the cricket board but all other associations who get money or the provisional price in the game, and ask them to submit the Annual Report with absolute accountability to the Government as to how they have used that money, whom they have offered and so on. I fully support it.
I feel that all the cricketers should not be clubbed in the same clout. Somebody talked about Kapil Dev having said yesterday that no international match should be played till the fixing is probed. This is not fair. In that case, the fate of the budding players will be sealed for one year. I do not approve that.
THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF INFORMATION TECHNOLOGY (SHRI PRAMOD MAHAJAN): Shri Dasmunsi should not play cricket because his hands would come in danger.
SHRI PRIYA RANJAN DASMUNSI : I was only advised by Shri Pramod Mahajan that if I am handicapped in the House, it will be an advantage to me.
SHRIMATI SHYAMA SINGH (AURANGABAD, BIHAR): Sir, we are speaking on the same subject for the last 25 minutes.… (Interruptions)
MR. DEPUTY-SPEAKER: Shri Radhakrishnan, please resume your seat. I will tell you later. You do not know what is going on in the House.
श्री मुलायम सिंह यादव : उपाध्यक्ष महोदय, इसकी चर्चा करवा दी जाए। उसमें सभी तथ्य आ जाएंगे कि कौन सी जांच करनी चाहिए और कौन सी नहीं करनी चाहिए।
उपाध्यक्ष महोदय : मुलायम सिंह जी, मैंने पहले ही औब्जर्वेशन्स पढ़ा था। जो माननीय सदस्य ऐब्सैंट थे, वे अभी आए हैं। मैं उनको चांस दे रहा हूं।
श्री मुलायम सिंह यादव : उसमें हमें कोई ऐतराज नहीं है।
… (Interruptions)
MR. DEPUTY-SPEAKER: You have sought a clarification and you wanted a reply. Similarly, others also want to speak.
SHRIMATI SHYAMA SINGH : I just want to make one point. This House has already had a long discussion on what should and what should not have been done. There is definitely an internal and a very personal war going on in the Cricket Control Board … (Interruptions)
Sir, I would like to state this fact to the hon. Home Minister that this morning we have got a phone call from the Chairman of the Board of Control for Cricket in India. He stated that he and his family have been getting phone calls from overseas as well as from India threatening them that if they made any statement which was correct on this episode, their family would be liquidated. They are under duress. I would expect the Home Minister to kindly take note of this serious situation. Similar phone calls are being given out to people who are keen to help in this investigation. An inquiry has been ordered and we would like the investigation to be brought to its logical conclusion. I would also request the Home Minister to place the report of the discussion he had with them later.
डा. विजय कुमार मल्होत्रा (दक्षिण दिल्ली) : उपाध्यक्ष महोदय, मनिस्टर साहब ने जो स्टेटमेंट दी है, उसमें कुछ बातों का जिक्र आया। इसके दो पहलू हैं। एक तो यह है कि यह जो क्रोन्ये के खिलाफ केस रजिस्टर हुआ है, इसमें मैं इस बात का उल्लेख करना चाहता हूं कि पिछले काफी सालों से सारी दुनिया में सब देशों में मैच फिक्िंसग का मामला आता रहा है। पाकिस्तान से शुरू हुआ, आस्ट्रेलिया में हुआ, साउथ अफ्रीका में हुआ, इंग्लैंड में हुआ। मैच फिक्िंसग के बारे में अलग-अलग जगह पर इक्वायरियां हुईं, ज्यूडीशियल इन्कवायरी हुई, सब चीज हुई, लेकिन इस मौके पर पहली बार दिल्ली की पुलिस ने इस मामले में प्रूफ हासिल कर लिये। इसके बारे में प्रूफ ही हासिल नहीं किये, उसके बारे में केस रजिस्टर किया और टेप रिकार्ड किया, बहुत सी चीजें कीं, जिसकी दुनिया भर में तारीफ हुई। हम लगातार बहुत से मामलों में दिल्ली पुसिल को कन्डेम करते रहे, परन्तु इस मामले में दिल्ली पुलिस ने जो काम किया है, उसकी दुनिया भर में प्रशंसा हुई है। हमें इस बात को भूलना नहीं चाहिए कि दिल्ली पुलिस ने इस बारे में इतनी शानदार उपलब्धि हासिल की है कि सभी क्रमिनल्स के बारे में रिकार्ड भी हासिल कर लिया। इसलिए मुझे कहना है कि उस मामले को पुलिस से सी.बी.आई. में देने की बात नहीं उठी थी। आज सी.बी.आई. में दे दें तो जो कुछ उन्होंने हासिल किया, वह मामला भी खत्म हो जाये।
अब और कुछ मामले हैं। आज सारी दुनिया से वान्र्स बाहर निकल रहे हैं, वहां पर चीजें बाहर आ रही हैं। उन सब चीजों के बारे में जिस दिन कोई चीज हाथ में आ जाये तो किसी भी एजेंसी से इन्क्वायरी कराने में हमें कोई कोताही नहीं करनी चाहिए, चाहे सी.बी.आई. से करानी पड़े, चाहे इण्टरपोल को बीच में लाना पड़े, रॉ को बीच में लाना पड़े, फॉरेन अफेयर्स को लाना पड़े, इस मामले की तह तक जरूर जाना चाहिए। परन्तु एक बात का उल्लेख मैं जरूर करना चाहता हूं कि इस वक्त अपने स्कोर्स को और अपनी जो-जो चीजें हैं, उनका बदला निकालने की बात अगर आये। आज कहा जा रहा है कि हर क्रिकेटर बेईमान है, कहा जा रहा है कि हर मैच फिक्स होता है। यह कहा जा रहा है कि बोर्ड का हर मैम्बर करप्ट है। बोर्ड के अन्दर हम लोग भी चेयरमैन रहे हैं, बहुत से लोग जो यहां बैठे हुए हैं, अगर बोर्ड के अन्दर वे रहें, तब ठीक था, लेकिन आज बोर्ड के सभी मैम्बर्स करप्ट हो गये। आज सभी क्रिकेटर करप्ट हो गये, आज हर मैच फिक्स हो गया और सभी मामले सी.बी.आई. को दे दो और सभी को सी.बी.आई. के हवाले कर दो। मैं समझता हूं कि यह टेंडेंसी ठीक नहीं है और इससे काफी नुकसान होगा।
उपाध्यक्ष महोदय : आपका क्या सुझाव है ?
डा. विजय कुमार मल्होत्रा : मेरा सुझाव यह है कि यहां जो मामला दिल्ली पुलिस का पकड़ा हुआ मामला है और वह इसमें बहुत अच्छा काम कर रही है, हमें उसके अन्दर तो आज इण्टरफियर नहीं करना चाहिए। हम और जितने मामले आते हैं, उनके बारे में जरूर हाईएस्ट जाकर उनकी तह तक जाना चाहिए और अगर जरूरत पड़े तो किसी भी और एजेंसी से उसकी इन्क्वायरी करानी चाहिए।
श्री मोहन रावले (मुम्बई दक्षिण मध्य) : सारे मैम्बर्स ने यहां जो भावना व्यक्त की है, उससे मैं सहमत हूं। लेकिन मैं यह पूछना चाहता हूं कि इसमें जिनके नाम निकल जाएंगे, चाहे वे बोर्ड के मैम्बर्स के हों या क्रिकेटर्स के हों, चाहे वे फॉरेनर्स के हों, जहां से माफिया लोग यहां का कारोबार कर रहे हैं, उनको हमारी हिन्दुस्तान सरकार, जिनके नाम इन्वेस्टीगेशन में बाहर आ जाएंगे, उनको हिन्दुस्तान में लाने वाली है क्या ?
सरकार से हमें स्पष्ट उत्तर चाहिए। इससे काम नहीं चल सकता कि आप कहें कि अमुक देश के साथ हमारी प्रत्यर्पण संधि नहीं है इसलिए नहीं ला सकते। कुछ दिन पहले इस मामले के प्रकाश में आने के बाद साउथ अफ्रीका में भारतीय मूल के लोगों के ऊपर हमला हुआ था। हम जानना चाहते हैं कि इस बारे में सरकार की क्या भूमिका है और क्या सरकार ने वहां किसी से बातचीत की है ? अभी माधवराव सिंधिया जी ने बताया कि बहुत से क्रिकेटर हैं। कोई सा भी खेल हो, हार-जीत तो होती ही है, वह अलग बात है, लेकिन यह जो हिन्दुस्तान की भावनाओं के साथ खिलवाड़ किया गया है, जुआ खेला है, यह खतरनाक बात है। कारगिल में जब लड़ाई हुई थी, हमने पाकिस्तान के ऊपर विजय हासिल की थी तो जवानों के साथ-साथ लोगों ने भी खुशी मनाई थी। लेकिन इस घटना से देश के लोगों को धक्का लगा है। उपाध्यक्ष महोदय, मैं आपके माध्यम से विनती करना चाहता हूं जैसा दासमुंशी जी ने भी बताया कि अच्छे-अच्छे क्रिकेटर हैं, जैसे सचिन तेंदुलकर है।
उपाध्यक्ष महोदय : आप सुझाव बताएं।
श्री मोहन रावले : जो इस कांड में इन्वाल्व हैं, उनको विदेश से हिन्दुस्तान में लाने के लिए सरकार क्या कर रही है ? अभी तक मुम्बई बम विस्फोट कांड के कल्परिट जो पाकिस्तान में भी हैं, उनमें से किसी को भी सरकार, यहां तक कि मौजूदा सरकार भी यहां नहीं ला सकी। हमें दुख होता है। यहां विदेश मंत्री जी नहीं हैं, उन्होंने बात निकाली थी।
उपाध्यक्ष महोदय : रावले जी, आप सुझाव बताएं।
श्री मोहन रावले : वही बोल रहा हूं कि क्या सरकार उनको विदेश से यहां लाने वाली है ?
SHRI K.P. SINGH DEO (DHENKANAL): There are one or two observations that I would like to make before I submit my suggestion.
Cricket is one sport which is not within the ambit of the Indian Olympic Association. It is not affiliated to it. Neither does it depend on the Government of India for anything excepting permission to travel abroad. Since the days of Kerry Packer, when cricket became commercialised, it has been sweeping everything before it. All the other sports in India today are dead. Hockey, football, rowing, basketball, table tennis, tennis are all dying because cricket has manipulated and is controlling the entire TV sponsorship.
I, as the then I & B Minister, was a victim in the Rajya Sabha when, for three hours, I was grilled and the Doordarshan was forced to allow a foreign TV company only to telecast India versus South Africa match. The law of this country was violated when Doordarshan was not allowed even to enter some of the stadiums in Mumbai and other places. Today these sensational disclosures in the media have not only swept the country, but the Parliament as well.
The reputation of players is concerned; the reputation of the country is concerned; and the reputation of the game is concerned. There is big money involved. So, the hon. Minister just calling some of the officials to his room and discussing things is not going to solve the matter. There are certain aspects like whether betting and match fixing are illegal or not. The whole gamut of this has to be gone into. It is a deep-rooted malaise. So, a very high powered committee, maybe a judicial body, should go into it. CBI will not be able to do it because it is an investigative arm of the CVC to look into corruption of officials. It cannot be used for everything. A sitting judge of the Supreme Court may be requested to go into it because the entire country and all other cricket playing nations of the world are being involved in this.
MR. DEPUTY-SPEAKER: Let us now hear the Lok Sabha cricket team wicket keeper, Shri Sontosh Mohan Dev.
SHRI SONTOSH MOHAN DEV (SILCHAR): At the very outset I must congratulate the hon. Minister on getting the Justice Y.V. Chandrachud Committee report released. … (Interruptions)
I disagree with some of the hon. Members. There must be an inquiry and there must be punishment given to the guilty; but, not by the CBI. After what we have seen in the Jain Hawala case and the Rabri Devi case, at the moment we have no faith in the CBI.
You may give it to somebody else, even to Mr. Vittal. I do not mind it but you should not give it to CBI or you may continue with the Delhi Police which has done the best work in this millennium. They had spoiled their career in the last millennium and this is the first time that they have done something appreciable, thanks to the Home Minister also. Keep it up! This is what they have done. The whole world is recognising it and it will change the cricket world as such, if it is taken seriously. This will be a blessing in disguise in the cricket world.
Lastly, I would like to say that Rajya Sabha and Lok Sabha also should be brought into this cricket inquiry. I was supposed to be bribed a little by the Rajya Sabha but I did not agree. So, this inquiry should cover both Rajya Sabha and Lok Sabha cricket teams.
SHRI SHYAMACHARAN SHUKLA (MAHASAMUND): The whole nation and this House are agitated on this issue of cricket. We have to go to the bottom of the whole issue. This august House must consider this aspect of the whole situation. This situation has arisen because of gross commercialisation of sports and games in this country. We must take steps to stop this. We must have a law to stop commercialisation of games and sports. We should not allow advertising companies, big companies and multinationals for advertising and holding tournaments. The gate money is enough for various games. If it is not enough, then the Government must step in and give grants. But we must ban commercialisation of games which has taken away the dignity and pleasure of games and sports. We must restore the gentlemen game again to the gentlemen of this country.
श्री राज बब्बर (आगरा) : उपाध्यक्ष महोदय, यह बहुत ही दुर्भाग्यपूर्ण बात है कि खेल के साथ, क्रिकेट के साथ ऐसा हादसा हुआ। लेकिन आज हमें खेलों के बारे में जरूर सोचना चाहिए कि बाकी जो खेल जिनसे हमारी शान थी, जो खेल हमारे अपने थे, वे आज खत्म हो गये हैं। अगर यही खेल दुबारा से चार-पांच खेलों में बंट गये होते तो शायद पूरा का पूरा कॉमर्शियल सिस्टम जो क्रिकेट के साथ जुड़ा है, बाकी खेलों को भी अगर इतना ही प्रोत्साहन मिला होता तो शायद आज यह हादसा न हुआ होता। बाकी खेल जैसे हॉकी, फुटबॉल वगैरह को बिल्कुल खत्म कर दिया गया है।...( व्यवधान)
श्री मुलायम सिंह यादव : क्या कुश्ती और कबड्डी नहीं है ?
श्री राज बब्बर : कुश्ती और कबड्डी भी हैं।...( व्यवधान) हमें इस दुर्भाग्यपूर्ण हालात से सबक लेकर इस देश के अंदर और खेलों को प्रोत्साहन देना चाहिए ताकि लोगों को जो खेलों को देखकर अपने आप को एसोसिएट करने की भावना है, वह भावना उनकी बाकी खेलों के साथ भी जाग सके।
श्री रामदास आठवले (पंढरपुर) : उपाध्यक्ष महोदय, इससे जो देश के स्वाभिमान पर चोट हुई है और जो फिक्िंसग है, स्कैंडल है, उससे अपने देश की बड़ी भारी बदनामी हो चुकी है। सी.बी.आई. पर इतना ज्यादा विश्वास नहीं है। ...(Interruptions)
MR. DEPUTY-SPEAKER: This will not go on record.
…(Interruptions)* श्री रामदास आठवले : जो खिलाड़ी इसमें इंवाल्व हैं, उन पर कार्रवाई होने की आवश्यकता है मगर सी.बी.आई. की कार्रवाई नहीं होनी चाहिए। दिल्ली पुलिस ने अच्छा काम किया है, उसे आगे भी अच्छा काम करने की आवश्यकता है। वैसे दिल्ली पुलिस को अच्छा काम करने की आदत नहीं है। कभी कभार, एकाध बार ही वह अच्छा काम करती है। इसमें काफी खिलाड़ी इंवाल्व हो सकते हैं और जो इंवाल्व हैं, उनके ऊपर कार्रवाई होने की आवश्यकता है लेकिन सी.बी.आई. की इंक्वायरी नहीं होनी चाहिए।
SHRI MADHAVRAO SCINDIA : Sir, I think there is only one proposal which the hon. Finance Minister may consider for the future that any sports association, when it earns a gross income above a certain level, a certain portion of that can go by way of a cess or by way of a tax into a common pool which would then be there at the disposal of the Government so that other sports could also share the commercial benefits that may accrue to a particular sport. Let all other sports prosper. Maybe, you could think of a common pool like this.… (Interruptions)
SHRI A.C. JOS (TRICHUR):There is one question. What about the suggestion made by Shri Shukla regarding non-commercialisation of sports? Sports can be like this.
SHRI MADHAVRAO SCINDIA : Who is going to fund the Sports? Are you going to fund the Sports?
SHRI A.C. JOS : There should be some streamlining of cricket.
श्री अनंत गंगाराम गीते (रत्नागिरी) : उपाध्यक्ष महोदय, हमारे देश में क्रिकेट सबसे लोकप्रिय खेल है। लेकिन जब से मैच फिक्िंसग शुरु हुआ है, तब से यह खेल बदनाम होता जा रहा है। ऐसे कई खिलाड़ी हैं, जो राष्ट्र के लिए खेलते हैं और खेल रहे हैं। मैच फिक्िंसग में जो भी दोषी हैं, जो भी गुनाहगार हैं, चाहे वह कितना ही बड़ा क्यों न हो, चाहे किसी बोर्ड का मैम्बर हो या खिलाड़ी हो, उसके खिलाफ सख्त-से-सख्त कार्रवाई की जानी चाहिए।
________________________________________________________________ *Not Recorded.
SHRI KIRTI JHA AZAD : I have a little submission to make so that he can answer it. I would really appreciate if he gives a reply on the performance of our team or as to what the sports policy of the Government is. But I think we are talking about corruption. Since we are talking of an agency to deal with this matter, I suppose that it would be appropriate if the hon. Home Minister gives replies to this point also.
MR. DEPUTY-SPEAKER: He will include it in his answer. Please hear the Minister first.
SHRI BALBIR SINGH (JALANDHAR): I want to share with the House my personal experience. I know Shri Sukhdev Singh Dhindsa for the last three decades. He has been in different sports associations. He was in the Olympic Association. He is a true sportsman. I am sure, with him as the Sports Minister, this probe will come to a logical conclusion. मुझे पूरा भरोसा है और विश्वास है, क्रिकेट के क्षेत्र में देश में जो हो रहा है, उसको ढिंडसा जी बिलकुल ठीक कर देंगे।
श्री सुखदेव सिंह ढिंडसा : डिप्टी स्पीकर साहब, आनरेबिल मैम्बर्स ने जो कन्सर्न जाहिर की है, मैं उससे सहमत हूं। जब यह एपिसोड हुआ था, उसके एक दिन के बाद ही मैंने कन्सन्र्ड डिपार्टमेंट होम अफेयर्स, दिल्ली पुलिस, फारन अफेयर्स के आफशिल्स को आफिस में बुलाया और सारी रिपोर्ट ली। इसमें भी दो राय नहीं हैं, तकरीर के दौरान सब ने एक जुबान से कहा है कि दिल्ली पुलिस ने बहुत अच्छा काम किया है और बहुत अच्छा काम कर रही है। हम इस नतीजे पर पहुंचे हैं कि इसको ठीक करना है, लेकिन इस स्टेज पर दिल्ली पुलिस की इन्वैस्टीगेशन में कोई इन्टरफिरयरेंस बिलकुल नहीं होनी चाहिए, अगर करेंगे, तो नुकसान हो सकता है। बहुत सीरियसली इन्वैस्टिगेशन चल रही है। यह सवाल भी पूछा गया है और हमने इन्टरपोल को भी लिखा है, उसको भी इन्वाल्व किया है। इसकी सच्चाई को लाने के लिए हम कोई कसर उठा नहीं छोड़ेंगे। कई आनरेबिल मैम्बर्स ने सही कहा है, किसी पर इल्जाम लगाया जाए, उसको यह नहीं कह सकते हैं कि यह सच है, क्योंकि इल्जाम तो कोई भी, किसी पर भी लगा सकता है।
कुछ ऐसी स्टेटमेंट्स भी पढ़ीं कि जिस दिन से क्रिकेट शुरू हुआ है उसी दिन से मैच फिक्िंसग चल रहा है। यह भी कहा गया कि कोई भी क्रिकेटर ऐसा नहीं है जो इससे बचा हो, लेकिन हम यह नहीं कह सकते कि सब के सब ही बेईमानी करते हैं, यह नतीजा तो नहीं निकाल सकते। इसकी इंकवायरी हो रही है। मैंने जैसे अपनी स्टेटमेंट में कहा, जो भी जरूरत होगी, वह हम करवाएंगे। कई माननीय सदस्यों ने कहा कि सीबीआई की इंक्वायरी नहीं होनी चाहिए, ज्यूडशियल इंकवायरी होनी चाहिए। इस कंक्लूजन पर पहुंचने में तो टाइम लगेगा, इसलिए मैंने २७ तारीख कही। मैंने जैसे अपनी स्टेटमेंट में कहा कि बीसीसीआई के आफिस बेयरर्स, पास्ट एंड प्रेजंट केप्टन्स, मैनेजर्स और कोचिस की एक मीटिंग बुलाई है, इसलिए भी मैंने २७ तारीख रखी थी। मुझ से कई प्रैस वाले पूछ रहे थे कि इतनी लेट तारीख क्यों रखी है, क्योंकि मुझे मालूम था कि १७ तारीख से पार्लियामेंट का सत्र होगा, पार्लियामेंट के मेम्बर्स के क्या जज़्बात हैं, वे क्या बात करते हैं, सब पता लगेगा, उसे भी उस मीटिंग में डिसकस करेंगे। मैं इस बात पर भी सहमत हूं कि जैसे हमने क्रिकेटर्स को हीरो बनाया, के.पी.सिंह देव और राज बब्बर जी ने भी यही कहा कि हमारी हॉकी टीम कितनी दफा ओलिम्पिक में गोल्ड मैडल जीत कर आई है।... (व्यवधान) वे अभी भी मैच जीत कर आए हैं, लेकिन उन्हें कोई पूछता नहीं। ये जीत कर आते थे तब तो इन्हें हीरो मानते थे, लेकिन अगर हार कर भी आते थे तो भी हम इनकी बहुत बड़ाई करते थे, उन्हें हार डालते थे।
मैं इस हाउस को यह बताना चाहता हूं कि जो इंडस्ट्रीज़ गेम्स में इंटरस्ट लेती हैं, जो स्पोंसर देते हैं उनकी भी एक मीटिंग बुलाने जा रहे हैं। जिन गेम्स में हिन्दुस्तान इंटरनेशनल लेवल पर कुछ कर सकता है, उसे आप क्यों नहीं कर रहे। कमल नाथ जी ने कहा कि आप इमीडिएटली सीबीआई को क्यों नहीं दे रहे। क्या हम यह मान लें, जो स्टेटमेंट आई है कि जो भी बीसीसीआई का प्रेसीडेंट रहा,... (व्यवधान) वे कहते हैं हिन्दुस्तान का कोई भी प्लेयर ऐसा नहीं है जिसने पैसा नहीं लिया, तो क्या यह मैं अभी मान लूं।... (व्यवधान)
श्री कमलनाथ : मैंने इनवेस्टीगेशन के लिए कहा था।... (व्यवधान)
श्री सुखदेव सिंह ढिंडसा : हां, इनवेस्टीगेशन जरूर करवाएंगे। इसलिए मैंने क्लियर किया है कि चाहे कोई भी एजेंसी से करवाना पड़े, मैंने सीबीआई नहीं लिखा, इसमें हमारी भी दो राय हैं कि किस एजेंसी से करवाया जाए। मैं आपको यकीन दिलवाना चाहता हूं कि इस सच्चाई को पूरी तरह से सामने लाया जाए, चाहे किसी भी एजेंसी से हमें इसकी इंक्वायरी करवानी पड़े, हम करवाएंगे।... (व्यवधान)
श्री मदन लाल खुराना (दिल्ली सदर) : महोदय, महत्वपूर्ण सवाल यह है कि चन्द्रचूड़ कमीशन की रिपोर्ट सदन में कब आएगी?
श्री सुखदेव सिंह ढिंडसा : वह तो रख दी है।... (व्यवधान)
13.00 hrs. SHRI SUDIP BANDYOPADHYAY (CALCUTTA NORTH WEST): Sir, we have an urgent matter to raise today. … (Interruptions)
MR. DEPUTY-SPEAKER: I will give you a chance.
… (Interruptions)
MR. DEPUTY-SPEAKER: Kindly go through the Order Paper. After this only, you will get a chance.
… (Interruptions)
MR. DEPUTY-SPEAKER: Zero Hour will be there.
… (Interruptions)
श्री सुखदेव सिंह ढिंडसा : ऑनरेबल मैम्बर देर से आये हैं, वह मेरी स्टेटमेंट में है।…( व्यवधान)
MR. DEPUTY-SPEAKER: Order please, Shri Khurana.
… (Interruptions)
MR. DEPUTY-SPEAKER: Please do not interrupt.
… (Interruptions)
MR. DEPUTY-SPEAKER: Nothing will go on record except what the hon. Minister says.
(Interruptions)* श्री सुखदेव सिंह ढिंडसा : मैं हाउस को विश्वास दिलाना चाहता हूं कि हम सच्चाई को सामने लाने में कोई कसर नहीं छोङेंगे।
श्री मुलायम सिंह यादव (सम्भल) : जब तक आप सच्चाई सामने लायेंगे तब तक क्या क्रिकेट मैच बंद करेंगे?
-------------
---------------------------------------------------------------------------------------------------
*Not Recorded.