Lok Sabha Debates
The Speaker Made On Observation On The Point Of Order Raised By Shri N.K. ... on 1 December, 2021
Seventeenth Loksabha pan> Title: The Speaker made on observation on the Point of Order raised by Shri N.K. Premachandran. Mr. Speaker disallowed the Point of Order. माननीय अध्यक्ष : मंत्री जी ने कहा है कि आपके सुझाव मान लेंगे।
श्री प्रेमचन्द्रन जी ने व्यवस्था का प्रश्न उठाया है कि सहायता प्राप्त जननी प्रौद्योगिक विधेयक, 2020 में सरोगेसी एक्ट का संदर्भ दिया गया है, जबकि सरोगेसी विधेयक अभी एक्ट नहीं बना है। सरोगेसी विधेयक अभी एक्ट नहीं बना है। सरोगेसी विधेयक लोक सभा से पारित होने के पश्चात् राज्य सभा में लंबित है। नियम-66 यह कहता है कि ऐसा विधेयक, जो किसी अन्य विधेयक पर पूर्णत: अथवा आंशिक रूप से निर्भर हो, सभा में विचार किए जाने तथा पारित किए जाने के लिए केवल तभी लिया जाएगा, जबकि पहला विेधेयक दोनों सदनों द्वारा पारित किया जा चुका हो और राष्ट्रपति महोदय द्वारा उस पर अनुमति दी जा चुकी हो। जैसा कि सदन को विदित है, सरोगेसी विधेयक लोक सभा में 15 जुलाई, 2019 को पुर:स्थापित किया गया था और इस सदन द्वारा 5 अगस्त, 2019 को पारित कर दिया गया था। वर्तमान विधेयक सरोगेसी विधेयक पारित हो जाने के पश्चात् 14 सितम्बर, 2020 को पुर:स्थापित किया गया था। चूंकि सरोगेसी विधेयक इस सदन में लंबित नहीं है, इस मामले में नियम-66 पूर्णत: लागू नहीं होता है। जहां तक नियम के परन्तुक की बात है, माननीय मंत्री जी ने पहले ही स्थिति स्पष्ट कर दी है। मैं यह कहना चाहता हूं कि यद्यपि इस विधेयक में सेरोगेसी विधेयक का संदर्भ दिया गया है, परन्तु यह विधेयक सरोगेसी विधेयक पर निर्भर नहीं है। अगर इस विधेयक के सहायता प्राप्त जननीय प्रौद्योगिकी से संबंधित तकनीकी पहलुओं को देखा जाए, तो यह विधेयक सरोगेसी विधेयक के बिना भी अपने आप में पूर्ण है, अत: मैं व्यवस्था के प्रश्न को खारिज करता हूं। क्या सदन की कार्यवाही इस विधेयक के पारित होने तक और शून्य काल पूर्ण होने तक बढ़ाने की अनुमति है? अनेक माननीय सदस्य : जी हां।
“कि सहायता प्राप्त जननीय प्रौद्योगिकी क्लीनिकों और सहायता प्राप्त जननीय प्रौद्योगिकी बैंकों के विनियमन और पर्यवेक्षण के लिए और सहायता प्राप्त जननीय प्रौद्योगिकी सेवाओं का दुरुपयोग के निवारण, उनका सुरक्षित और नैतिक व्यवसाय करने के लिए तथा उससे संबंधित या उसके आनुषंगिक विषयों का उपबंध करने वाले विधेयक पर विचार किया जाए।” प्रस्ताव स्वीकृत हुआ।
माननीय अध्यक्ष : अब सभा विधेयक पर खंडवार विचार करेगी।
Clause2 Definitions Amendments made:
Page 2, omit lines 2 to 6. (4) Page 2, for lines 11 to 13,-
substitute ‘(d) “assisted reproductive technology bank” means an organisation which shall be responsible for collection of gametes, storage of gametes and embryos and supply of gametes to the assisted reproductive technology clinics or their patients;’. (5) Page 2, omit line 23. (6) Page 2, line 34,-
for “the National Board for Surrogacy”, substitute “the National Assisted Reproductive Technology and Surrogacy Board”. (7) Page 2, for lines 36 and 37,-
substitute- ‘(o) “National Registry” means the National Assisted Reproductive Technology and Surrogacy Registry established under section 9;’. (8) Page 2, lines 38 and 39,-
omit ‘and the expression “notify” shall be construed accordingly’. (9) Page 2, line 43,-
for “Registration Authority”, substitute “appropriate authority”. (10) Page 3, line 2,- for “State Board for Surrogacy”,
substitute “State Assisted Reproductive Technology and Surrogacy Board” . (11) Page 3, line 4,-
for “2020”, substitute “2021”. (12) Page 3, line 5,- for “the legal age of marriage who approaches”,
substitute “the age of twenty-one years who approaches”. (13) Page 3, after line 9,-
insert “(3)Words and expressions used herein and not defined in this Act but defined in the Surrogacy (Regulation) Act shall have the meanings respectively assigned to them in that Act.". (14) (Shri Mansukh Mandaviya) … (Interruptions)
17.57 hrs At this stage, Shrimati Kavitha Malothu and some other hon. Members left the House.
… (Interruptions)
माननीय अध्यक्ष : श्री सौगत राय जी, क्या आप संशोधन संख्या-88 प्रस्तुत करना चाहते हैं?
प्रो. सौगत राय (दमदम) : महोदय, मैं संशोधन मूव नहीं कर रहा हूं।
माननीय अध्यक्ष : श्री एन.के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या-99 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN (KOLLAM): Sir, my proposal of amendment has become infructuous because the Minister has already deleted through the amendments. So, I am not moving it. माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 2, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 2, यथा संशोधित,विधेयक में जोड़ दिया गया।
Clause 3 National Board Amendment made: Page 3, line 13, - for “The National Board”, substitute “The National Assisted Reproductive Technology and Surrogacy Board”. (15) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 3, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 3, यथा संशोधित,विधेयक में जोड़ दिया गया। Clause 4 Application of provisions of Surrogacy Act with respect to National Board Amendment made:
Page 3, line 17,-
for “the National Surrogacy Board”, substitute “the National Assisted Reproductive Technology and Surrogacy Board”. (16) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खण्ड 4, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खण्ड 4, यथा संशोधित,विधेयक में जोड़ दिया गया। Clause 5 Powers and Functions of National Board SHRI MANSUKH MANDAVIYA : Sir, I beg to move: “ Page 3, line 35,-
after “clinics”, insert “and banks”, (17)”
माननीय अध्यक्ष: श्री विनायक भाऊराव राऊत जी। … (व्यवधान)
माननीय अध्यक्ष: प्रश्न यह है :
“ Page 3, line 35,-
after “clinics”, insert “and banks”, (17)” प्रस्ताव स्वीकृत हुआ। … (व्यवधान) माननीय अध्यक्ष: प्रश्न यह है :
“कि खंड 5, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खण्ड 5,यथा संशोधित, विधेयक में जोड़ दिया गया।
18.00 hrs Clause 6 State Board Amendment made: Page 4, line 2,- for “The State Board”, substitute “The State Assisted Reproductive Technology and Surrogacy Board”. (18) (Shri Mansukh Mandaviya) माननीय अध्यक्ष: प्रश्न यह है:
“कि खंड 6, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 6,यथा संशोधित, विधेयक में जोड़ दिया गया।
Clause 7 Application of provisions of Surrogacy Act with respect to State Board Amendment made:
Page 4, line 6,-
for “the State Surrogacy Board”, substitute “the State Assisted Reproductive Technology and Surrogacy Board”. (19) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 7, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 7, यथा संशोधित,विधेयक में जोड़ दिया गया। Clause 8 Powers and Functions of State Board माननीय अध्यक्ष : श्री एन.के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 100 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I beg to move:
Page 4, line 23,-
after “enforcement” insert “, monitoring”. (100)
Sir, I am moving the amendment that is regarding the powers and functions of the State Board. Along with the enforcement and implementation, let it be monitoring also. Supervisory powers may also be given to the State Board. This is a harmless amendment. Please accept it. माननीय अध्यक्ष : अब मैं श्री एन.के. प्रेमचन्द्रन द्वारा खंड 8 में प्रस्तुत संशोधन संख्या 100 को सभा के समक्ष मतदान के लिए रखता हूँ। संशोधन मतदान के लिए रखा गया तथा अस्वीकृत हुआ। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 8 विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 8विधेयक में जोड़ दिया गया।
Clause 9 Establishment of National Registry of clinics and banks Amendment made:
Page 4, for lines 29 to 31,-
Substitute “9. The Central Government may, within a period of ninety days from the date of commencement of this Act, by notification, establish for the purposes of this Act and Surrogacy Act, a Registry to be called the National Assisted Reproductive Technology and Surrogacy Registry.”. (20) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 9, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 9,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 10 Composition of National Registry माननीय अध्यक्ष : प्रो. सौगत राय जी, क्या आप संशोधन संख्या 89 प्रस्तुत करना चाहते हैं? PROF. SOUGATA RAY : Sir, I beg to move:
Page 4, line 33,-
after “technical,” insert “psychological,”. (89)
माननीय अध्यक्ष : अब मैं प्रो. सौगत राय द्वारा खंड 10 में प्रस्तुत संशोधन संख्या 89 को सभा के समक्ष मतदान के लिए रखता हूँ। संशोधन मतदान के लिए रखा गया तथा अस्वीकृत हुआ। माननीय अध्यक्ष : श्री एन.के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 101 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN: Sir, I beg to move: Page 4, line 33,-
after “technical,” insert “medical,”. (101)
Sir, the authority may be given to inspect the premises of ART clinics and ART banks. It is also a harmless amendment. माननीय अध्यक्ष : अब मैं श्री एन.के. प्रेमचन्द्रन जी द्वारा खंड10 में प्रस्तुत संशोधन संख्या 101 को सभा के समक्ष मतदान के लिए रखता हूँ। संशोधन मतदान के लिए रखा गया तथा अस्वीकृत हुआ। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 10 विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 10 विधेयक में जोड़ दिया गया।
Clause 11 Funcitons of National Registry माननीय अध्यक्ष : श्री एन.के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 102 और103 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I beg to move: Page 4, line 35,-
for “shall discharge”
insert “shall not discharge any function except”.
(102)
Page 5, omit line 5. (103)
माननीय अध्यक्ष : अब मैं श्री एन.के. प्रेमचन्द्रन जी द्वारा खंड11 में प्रस्तुत संशोधन संख्या 102 और103 को सभा के समक्ष मतदान के लिए रखता हूँ। संशोधन मतदान के लिए रखे गए तथा अस्वीकृत हुए। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 11 विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 11विधेयक में जोड़ दिया गया।
Clause 12 Appointment of Registration Authority Amendments made:
Page 5, for lines 7 and 8,-
substitute “commencement of this Act, by notification, appoint one or more appropriate assisted reproductive technology and surrogacy authorities for each of the Union territories for the purposes of this Act and the Surrogacy Act.”. (21) Page 5, for lines 10 and 11,-
substitute “commencement of this Act, by notification, appoint one or more appropriate assisted reproductive technology and surrogacy authorities for the whole or any part of the State for the purposes of this Act and the Surrogacy Act.”. (22) Page 5, line 12,-
for “Registration Authority”, substitute “appropriate authority”. (23) Page 5, line 28,- for “Registration Authority”, substitute “appropriate authority”. (24) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री विनायक भाउराव राऊत। … ( व्यवधान)
माननीय अध्यक्ष : प्रो. सौगत राय जी, क्या आप संशोधन संख्या 90 और91 प्रस्तुत करना चाहते हैं? PROF. SOUGATA RAY : Sir, I beg to move:
Page 5, line 6,-
for “ninety days” substitute “sixty days”. (90) Page 5, for line 19,- substitute “(iii) an eminent woman, not having any
previous political affiliation”. (91) माननीय अध्यक्ष : अब मैं प्रो. सौगत राय द्वारा खंड 12 में प्रस्तुत संशोधन संख्या 90 और91 को सभा के समक्ष मतदान के लिए रखता हूँ। संशोधन मतदान के लिए रखे गए तथा अस्वीकृत हुए। माननीय अध्यक्ष : श्री एन. के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 104 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I beg to move: Page 5, line 19,-
for “women’s organisation” substitute “medical field”. (104)
Sir, this is a very important amendment. At least, the Minister may give an assurance that it will be considered. One member in the Registration Authority is an eminent woman representative from the women’s organization. My amendment is that instead of women’s organization, let it be a woman representative from the medical field. Otherwise, it will be a political person. As such, all of us know, what is the role of a political personality in the registration authority? Kindly consider this amendment. The woman representative should be from the medical field. I am not insisting upon the division. If the Government can give an assurance in the House that it will be considered in future, definitely, I will just move the amendment and not ask for the division. माननीय अध्यक्ष : अब मैं श्री एन. के. प्रेमचन्द्रन द्वारा खंड 12 में प्रस्तुत संशोधन संख्या 104 को सभा के समक्ष मतदान के लिए रखता हूं। संशोधन मतदान के लिए रखा गया तथा अस्वीकृत हुआ। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 12, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 12,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 13 Functions of Registraion Authority Amendment made:
Page 5, line 30,-
for “Registration Authority”, substitute “appropriate authority”. (25) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री एन. के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 105 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I am not moving the amendment. माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 13, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 13,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 14 Powers of Registration Authority Amendments made:
Page 6, line 1,-
for “Registration Authority”, substitute “appropriate authority”. (26) Page 6, line 9,- for “Registration Authority”, substitute “appropriate authority”. (27) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री एन. के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 106 और107 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I beg to move: Page 6, line 6,-
after “any place” insert “where the provisions of this Act are applicable and any other place”. (106) Page 6, line 10,- after “registration” insert “suspension of registration,”. (107)
माननीय अध्यक्ष : अब मैं श्री एन. के. प्रेमचन्द्रन द्वारा खंड 14 में प्रस्तुत संशोधन संख्या 106 और107 को सभा के समक्ष मतदान के लिए रखता हूं। संशोधन मतदान के लिए रखे गए तथा अस्वीकृत हुए। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 14, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 14,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 15 Registration of assisted reproductive technology clinic or assisted reproductive technology bank Amendments made:
Page 6, line 20,-
for “National Registry through State Board”, substitute “National Registry through the appropriate assisted reproductive technology and surrogacy authority”. (28) Page 6, lines 29 and 30,-
for “Registration Authority”, substitute “appropriate authority”. (29) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री एन. के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 108 और109 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I beg to move: Page 6, lines 26 to 28,-
omit “,unless such clinics and banks have applied for registration and is so registered separately or till such application is disposed of, whichever is earlier”. (108) Page 6, line 30,-
for “in a position to provide” substitute “providing”. (109)
Sir, it is redrafting the provision in a comprehensive manner. Kindly accept it. माननीय अध्यक्ष : अब मैं श्री एन. के. प्रेमचन्द्रन द्वारा खंड 15 में प्रस्तुत संशोधन संख्या 108 और109 को सभा के समक्ष मतदान के लिए रखता हूं। संशोधन मतदान के लिए रखे गए तथा अस्वीकृत हुए। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 15, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 15,यथा संशोधित, विधेयक में जोड़ दिया गया।
Clause 16 Grant of registration Amendments made: Page 6, lines 33 and 34,- for “Registration Authority”, substitute “appropriate authority”. (30) Page 6, line 42,- for “Registration Authority”, substitute “appropriate authority”. (31) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : माननीय मंत्री जी, संशोधन संख्या 32 SHRI MANSUKH MANDAVIYA: Sir, I beg to move: Page 6, for lines 43 to 46,-
substitute “as the case may be, as provided under sub-section (1), the appropriate authority shall, within a period of seven days from the expiry of the said period of thirty days specified under sub-section (1), provide a reason for the failure to process the application.”. (32) माननीय अध्यक्ष : श्री विनायक भाउराव राऊत …(व्यवधान) माननीय अध्यक्ष : प्रश्न यह है:
Page 6, for lines 43 to 46,-
substitute “as the case may be, as provided under sub-section (1), the appropriate authority shall, within a period of seven days from the expiry of the said period of thirty days specified under sub-section (1), provide a reason for the failure to process the application.”. (32) प्रस्ताव स्वीकृत हुआ।
Amendments made:
Page 7, line 1,-
for “Registration Authority”,
substitute “appropriate authority”. (33)
Page 7, line 8,-
for “Registration Authority”,
substitute “appropriate authority”. (34)
Page 7, after line 8,-
insert
“(7) The certificate of registration shall be displayed by the clinic or bank at a conspicuous place and such certificate shall contain the duration of validity of such registration.”. (35)
(Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री विनायक भाउराव राऊत … (व्यवधान) श्री एन. के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 110 से112 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I am not moving the amendments. माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 16, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 16,यथा संशोधित, विधेयक में जोड़ दिया गया।
Clause 17 Renewal of registration Amendment made: Page 7, line 10,- for “Registration Authority”, substitute “appropriate authority”. (36) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री विनायक भाउराव राऊत … (व्यवधान) प्रश्न यह है:
“कि खंड 17, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 17,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 18 Suspension or cancellation of registration Amendments made:
Page 7, line 14,-
for “Registration Authority”, substitute “appropriate authority”. (37) Page 7, line 18,- for “Registration Authority”, substitute “appropriate authority”. (38) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 18, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 18,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 19 Appeal Amendments made:
Page 7, lines 28 and 29,-
for “Registration Authority”, substitute “appropriate authority”. (39) Page 7, line 31,- for “Registration Authority”, substitute “appropriate authority”. (40) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : श्री विनायक भाउराव राऊत … (व्यवधान) श्री एन. के. प्रेमचन्द्रन जी, क्या आप संशोधन संख्या 113 प्रस्तुत करना चाहते हैं? SHRI N. K. PREMACHANDRAN : Sir, I am moving the amendment just to enhance the number of days from 30 days to 60 days. I beg to move:
Page 7, line 27,-
for “thirty days” insert “sixty days”. (113)
माननीय अध्यक्ष : अब मैं श्री एन. के. प्रेमचन्द्रन द्वारा खंड 19 में प्रस्तुत संशोधन संख्या 113 को सभा के समक्ष मतदान के लिए रखता हूं। संशोधन मतदान के लिए रखा गया तथा अस्वीकृत हुआ। माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 19, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 19,यथा संशोधित, विधेयक में जोड़ दिया गया। खंड 20 विधेयक में जोड़ दिया गया।
Clause 21 General duties of assisted reproduction technology clinics and banks Amendments made:
Page 8, line 25,-
for “the legal age of marriage”, substitute “age of twenty-one years”. (41) Page 8, line 27,- for “the legal age of marriage”, substitute “age of twenty-one years”. (42) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 21, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 21,यथा संशोधित, विधेयक में जोड़ दिया गया।
Clause 22 Written informed consent Amendments made: Page 8, line 40,- for “written consent”, substitute “written informed consent”. (43) Page 8, lines 42 and 43,- for “an insurance coverage of such amount and for such period as may be prescribed”, substitute “an insurance coverage of such amount as may be prescribed for a period of twelve months ”. (44) Page 9, lines 12 and 13,- for “zygotes and embryos”, substitute “zygotes, embryos, ovarian and testicular tissues”. (45) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 22, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 22,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 23 Duties of assisted reproductive technology clinics and banks to keep accurate records Amendment made:
Page 9, line 38,-
for “clinic and bank”, substitute “clinic or bank. (46) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : प्रो. सौगत राय जी,क्या आप संशोधन संख्या 94 प्रस्तुत करना चाहते हैं? PROF. SOUGATA RAY : Sir, it is a small amendment. I beg to move:
Page 9, after line 42,-
insert “(f) subject to provisions of this Act, the executive head of the clinic or bank shall be responsible for ensuring secrecy of the records and any breach or violation of such secrecy shall be deemed an offence under this Act and proceeded as per section 37”. (94) माननीय अध्यक्ष : अब मैं प्रो. सौगत राय द्वारा खंड 23 में प्रस्तुत संशोधन संख्या 94 को सभा के समक्ष मतदान के लिए रखता हूं। संशोधन मतदान के लिए रखा गया तथा अस्वीकृत हुआ। … ( व्यवधान)
माननीय अध्यक्ष: सौगत राय जी, आप हाँ तो बोलो। … ( व्यवधान)
माननीय अध्यक्ष : आप ही इसके न के पक्ष में नहीं हैं तो कैसे करें? … ( व्यवधान)
माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 23, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 23,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 24 Duties of assisted reproductive technology clinics using human gametes and embryos Amendment made: -
Page 9, line 45, --
for “harvest”, substitute “retrieve”. (47) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष : माननीय मंत्री जी, संशोधन संख्या 48. SHRI MANSUKH MANDAVIYA: Sir, I beg to move: Page 9, for lines 47 and 48, --
substitute “(b) not more than three oocytes or embryos may be placed in the uterus of a woman during the treatment cycle in such manner as may be specified by regulations;”. (48) माननीय अध्यक्ष : श्री विनायक भाउराव राऊत। … ( व्यवधान)
माननीय अध्यक्ष : प्रश्न यह है:
Page 9, for lines 47 and 48, --
substitute “(b) not more than three oocytes or embryos may be placed in the uterus of a woman during the treatment cycle in such manner as may be specified by regulations;”. (48) प्रस्ताव स्वीकृत हुआ।
Amendment made:--
Page 10, line 8, --
after “available”, insert “in such manner as may be prescribed”. (49) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 24, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 24,यथा संशोधित, विधेयक में जोड़ दिया गया। Clause 25 Pre-implantation Genetic Diagnosis Amendment made:-
Page 10, for lines 19 and 20,--
substitute “for known, pre-existing, heritable or genetic diseases only”. (50) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 25, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 25,यथा संशोधित, विधेयक में जोड़ दिया गया। खंड 26 विधेयक में जोड़ दिया गया।
Clause 27 Sourcing of gametes by assisted reproductive technology banks Amendment made:-
Page 11, lines 9 and 10, --
omit “be an ever married woman having at least one child of her own with a minimum age of three years and to”. (51) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : माननीय मंत्री जी, संशोधन संख्या 52. SHRI MANSUKH MANDAVIYA: Sir, I beg to move: Page 11, line 16,-
for substitute “identity and address”, “Aadhaar number as defined in clause (a) of section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016, address and any other details”. (52) 18 of 2016 माननीय अध्यक्ष : श्री विनायक भाउराव राऊत।
… ( व्यवधान)
माननीय अध्यक्ष : प्रश्न यह है:
Page 11, line 16,-
for substitute “identity and address”, “Aadhaar number as defined in clause (a) of section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016, address and any other details”. (52) 18 of 2016 प्रस्ताव स्वीकृत हुआ।
Page 11, omit line 20. (53) (Shri Mansukh Mandaviya) HON. SPEAKER: Prof. Sougata Ray.
… (Interruptions)
माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 27, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 27,यथा संशोधित, विधेयक में जोड़ दिया गया। खंड 28 से 31 विधेयक में जोड़ दिये गये।
Clause 32 Sex selective assisted reproductive technology HON. SPEAKER: Prof. Sougata Ray.
PROF. SOUGATA RAY : Sir, I am not moving my amendment No. 96. माननीय अध्यक्ष : प्रश्न यह है:
“कि खंड 32 विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 32विधेयक में जोड़ दिया गया।
Clause 33 Offences and penalties Amendments made:
Page 12, line 26, --
for “eight years”, substitute “three years”. (54) Page 12, line 27,-- for “twelve years”, substitute “eight years”. (55) (Shri Mansukh Mandaviya)
माननीय अध्यक्ष: श्री विनायक भाउराव राऊत … (व्यवधान) प्रो. सौगत राय, क्या आप संशोधन संख्या 97 और98 प्रस्तुत करना चाहते हैं। PROF. SOUGATA RAY : I am not moving my amendment Nos. 97 and 98. माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 33, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 33, यथा संशोधित , विधेयक में जोड़ दिया गया। खंड 34 और 35 विधेयक में जोड़ दिए गए।
Clause 36 Offences to be cognizable and bailable Amendment made:
Page 12, line 37,-
for “All the offences”, substitute “Notwithstanding anything contained in the Code of Criminal Procedure, 1973, all the offences”. (56) 2 of 1974 (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 36, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 36, यथा संशोधित , विधेयक में जोड़ दिया गया। खंड 37 विधेयक में जोड़ दिया गया।
Clause 38 Power of Central Government to issue directions to National Board and National Registry Amendments made:
Page 13, line 10,-
for “Registration Authority”, substitute “appropriate authority”. (57) Page 13, line 14,- for “Registration Authority”, substitute “appropriate authority”. (58) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 38, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 38, यथा संशोधित , विधेयक में जोड़ दिया गया। प्रो. सौगत राय : स्पीकर साहब, आप एक चीज देखिए कि मंत्री जी इतने सारे अमेंडमेंट मूव कर रहे हैं।… (व्यवधान)वह एक नए बिल लाते, नए ढंग से बिल बनाते और उसे प्रेजेंट करते।… (व्यवधान)अगर मंत्री जी 50 बिल लाएंगे तो कैसे बिल चलेगा। … (व्यवधान) Clause 39 Power of State Government to issue directions to State Board etc. Amendments made:
Page 13, line 24,-
for “Registration Authority”, substitute “appropriate authority”. (59) Page 13, line 28,- for “Registration Authority”, substitute “appropriate authority”. (60) Page 13, line 31,- for “Registration Authority”, substitute “appropriate authority”. (61) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 39, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 39, यथा संशोधित , विधेयक में जोड़ दिया गया। खंड 40 विधेयक में जोड़ दिया गया।
Clause 41 Protection of action taken in good faith Amendments made:
Page 13, line 50,-
for “Registration Authority”, substitute “appropriate authority”. (62) Page 14, line 2,- for “Registration Authority”, substitute “appropriate authority”. (63) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 41, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 41, यथा संशोधित , विधेयक में जोड़ दिया गया।
Clause 42 Power to make rules Amendments made: Page 14, line 16,- for “Registration Authority”, substitute “appropriate authority”. (64) Page 14, line 17,- for “Registration Authority”, substitute “appropriate authority”. (65) Page 14, lines 19 and 20,- for “Registration Authority”, substitute “appropriate authority”. (66) Page 14, line 27,- for “the period, the form and manner”, substitute “the manner”. (67) Page 14, line 36,- omit “sub-clause (iii) of”. (68) Page 14, line 37,- omit “and the period”. (69) Page 14, after line 40,- insert “(qa) the manner of collection of gametes posthumously under clause (f) of section 24; (70) Page 14, omit lines 42 and 43. (71) Page 15, line 7,- for “perishing of”, substitute “perishing or donating”. (72) Page 15, for line 9,- substitute- “(x) the manner of performing research on human gametes or embryo within India under sub-section (2) of section 30;”. (73) Page 15, after line 11,- insert “(z) any other matter which is to be, or may be prescribed, or in respect of which provision is to be made by rules.”. (74) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 42, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 42, यथा संशोधित , विधेयक में जोड़ दिया गया।
Clause 43 Power to make regulations Amendments made: Page 15, line 17,- for “harvesting”, substitute “retrieving”. (75) Page 15, for line 18,- substitute “(b) the manner of placing the oocytes or
embroys in the uterus of a woman under clause (b) of Section 24; and” (76) (Shri Mansukh Mandaviya) माननीय अध्यक्ष : प्रश्न यह है :
“कि खंड 43, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 43, यथा संशोधित , विधेयक में जोड़ दिया गया। खंड 44 से 46 विधेयक में जोड़ दिए गए।
Clause 1 Short title and commencement Amendment made:
Page 1, line 6,-
for “2020”, substitute “2021”. (3) (Shri Mansukh Mandaviya) माननीय अध्यक्ष: प्रश्न यह है :
“कि खंड 1, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
खंड 1, यथा संशोधित , विधेयक में जोड़ दिया गया। Enacting Formula Amendment made:
Page 1, line 1,-
for "Seventy-first", substitute "Seventy-second". (2) (Shri Mansukh Mandaviya) माननीय अध्यक्ष:प्रश्न यह है :
“कि अधिनियमन सूत्र, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
अधिनियमन सूत्र , यथा संशोधित , विधेयक में जोड़ दिया गया। Long Title Amendment made:
Page 1,-
after "assisted reproductive technology services" insert "for addressing the issues of reproductive health where assisted reproductive technology is required for becoming a parent or for freezing gametes, embryos, embryonic tissues for further use due to infertility, disease or social or medical concerns and for regulation and supervision of research and development". (1) (Shri Mansukh Mandaviya) माननीय अध्यक्ष:प्रश्न यह है :
“किविधेयक का पूरा नाम, यथा संशोधित, विधेयक का अंग बने।” प्रस्ताव स्वीकृत हुआ।
विधेयक का पूरा नाम , यथा संशोधित , विधेयक में जोड़ दिया गया। माननीय अध्यक्ष: मंत्री जी, अब आप यह प्रस्ताव करें कि विधेयक को यथा संशोधित पारित किया जाए। SHRI MANSUKH MANDAVIYA : Sir, I beg to move: “That the Bill, as amended, be passed.” माननीय अध्यक्ष:प्रस्ताव प्रस्तुत हुआ: “कि विधेयक, यथा संशोधित,पारित किया जाए।” SHRI N. K. PREMACHANDRAN : Thank you very much, Sir. This is the third reading of the Bill. My humble suggestion and submission to the hon. Minister is on the implications of the Bill is the third reading / discussion of the Bill. Our suggestion is that if this is implemented, then definitely it will be inconsistent with the Surrogacy Bill, which is yet to be passed in the other House. The Medical Termination of Pregnancy Bill is also there. So, a humble suggestion from our side is to please come with a comprehensive Bill covering all the three legislations. Otherwise, on the implementation side, it will be very difficult. We would urge upon the Government to come out with a comprehensive Bill consisting of all these legislations. With these suggestions, I conclude. Thank you very much, Sir. माननीय अध्यक्ष: प्रश्न यह है:
“कि विधेयक, यथा संशोधित, पारित किया जाए।” प्रस्ताव स्वीकृत हुआ।
__________