Lok Sabha Debates
Discussion On The Motion For Consideration Of The North-Eastern Areas ... on 10 May, 2012
> Title: Discussion on the motion for consideration of the North-Eastern Areas (Reorganisation and other Related Laws) Amendment Bill, 2012 (Discussion not concluded). MR. CHAIRMAN: Now, we will take up Item No. 12. The hon. Minister. … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI MULLAPPALLY RAMACHANDRAN): Sir, on behalf of my senior colleague, I beg to move :
“That the Bill further to amend the North-Eastern Areas (Reorganisation) Act, 1971 and Other Related Laws, be taken into consideration.” Sir, the object of this Bill is to set up separate High Courts for the States of Manipur, Meghalaya and Tripura. … (Interruptions)
The North Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Bill, 2012 is an important step that the Government has taken to address the hopes and aspirations of the people of Manipur, Meghalaya and Tripura and provide them easy access, speedy and cost effective justice. … (Interruptions)
MR. CHAIRMAN: This is another subject. Please listen to it.
… (Interruptions)
SHRI MULLAPPALLY RAMACHANDRAN : The Gauhati High Court was established by Section 28 of the North- Eastern Areas (Reorganisation) Act,1971 as a common High Court for five North-Eastern States of Assam, Meghalaya, Nagaland, Manipur and Tripura and its jurisdiction was extended to the then Union Territories of Arunachal Pradesh and Mizoram under section 32 of the Act.
MR. CHAIRMAN: Please, we have moved to another subject. Please go back to your seats.
… (Interruptions)
SHRI MULLAPPALLY RAMACHANDRAN : Subsequently, through section 15(1) of the State of Mizoram Act, 1986 and section 18 (1) of the State Arunachal Pradesh Act, 1986, Gauhati High Court became common High Court for Mizoram and Arunachal Pradesh States also. … (Interruptions)
MR. CHAIRMAN: Mr. Minister, please take your seat.
… (Interruptions)
MR. CHAIRMAN: The Minister may continue tomorrow. This is a very important legislation. So, you may continue this tomorrow.
… (Interruptions)
SHRI MULLAPPALLY RAMACHANDRAN : Okay, Sir. … (Interruptions)
MR. CHAIRMAN: The House stands adjourned to meet again at 4.00 p.m. 14.09 hrs The Lok Sabha then adjourned till Sixteen of the Clock.
16.00 hrs The Lok Sabha re-assembled at Sixteen of the Clock.
(Shrimati Sumitra Mahajan in the Chair) MADAM CHAIRMAN: Shri Pranab Mukherjee:
THE MINISTER OF FINANCE (SHRI PRANAB MUKHERJEE): Madam Chairperson, at the very beginning, I would like to express my regret and I owe an apology to the House. When the House was adjourned before Lunch, I tried to intervene in an issue which was raised by hon. Yashwant Sinha Ji and certain others. But unfortunately, the incident which took place was not correct and I lost my temper. It was not appropriate for me, and I sincerely apologize for that.
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