Lok Sabha Debates
Discussion On The Motion For Consideration Of The Constitution (One Hundred And ... on 4 August, 2009
> Title : Discussion on the motion for consideration of the Constitution (One Hundred and Ninth Amendment) Bill, 2009 (Amendment of article 334), as passed by Rajya Sabha, moved by Shri M. Veerappa Moily (Bill Passed).
MADAM SPEAKER: Now, the House shall take up item no. 17A.
Before I request the Minister to move the Bill for consideration, I want to inform the House that the voting will take place at 3 o’clock.
Shri Veerappa Moily.
THE MINISTER OF LAW AND JUSTICE (SHRI M. VEERAPPA MOILY): Madam Speaker, I have to inform the House that the President, having been informed of the subject matter of the proposed Constitution (One hundred and Ninth Amendment) Bill, 2009, as passed by the Rajya Sabha, recommends the consideration of the Bill in Lok Sabha, under clause 3 of article 117 of the Constitution.
MADAM SPEAKER: Do you want to say anything more at this juncture?
SHRI M. VEERAPPA MOILY: I beg to move*:
“That the Bill further to amend the Constitution of India, as passed by Rajya Sabha, be taken into consideration.” Madam Speaker, it is an important Constitution Amendment Bill; it is for extending the period of reservation from 1947 through 70 years. It is because the present reservation will cease to have an effect on the 25th January, 2010. The point is that the Scheduled Castes and Scheduled Tribes have made considerable progress in the last 60 years. There is no doubt about it. But the reasons which weighed the Constituent Assembly in making the provisions with regard to the aforesaid reservation of seats and also nomination of the Anglo-Indians have not ceased to exist. They still prevail. I would be in a position to set out some statistics in support of these facts.
* Moved with the recommendation of the President In view of this, I seek consideration of this House to pass this important Bill which will definitely re-assert our democracy as a social democracy of the world.
MADAM SPEAKER : Motion moved:
“That the Bill further to amend the Constitution of India, as passed by Rajya Sabha, be taken into consideration.” श्री अर्जुन मुण्डा (जमशेदपुर): माननीयअध्यक्ष महोदया, भारत सरकार ने आर्टिकल 334के संशोधन द्वारा शैडय़ूल्ड कास्ट्स और शैडय़ूल्ड ट्राइब्ज के रिज़र्वेशन को आगामी दस वर्षों के लिए बढ़ाने के लिए जो संविधान संशोधन विधेयक प्रस्तुत किया है, मैं भारतीय जनता पार्टी की तरफ से उसका समर्थन करता हूँ और हम इसको दस साल बढ़ाने पर सहमत हैं।
13.36 hrs. (Shri Arjun Charan Sethi in the chair) सभापति महोदय, मैं इस सदन में इस बात का ज़िक्र करना चाहता हूँ कि जब संविधान सभा में इस बात की चर्चा की गई कि देश की आज़ादी के बाद देश के ऐसे भूभागों में रहने वाले जो दबे-कुचले लोग हैं, जो पूर्ण रूप से आज़ादी मिलने के बाद कतार में बहुत पीछे रह गए, जिन्हें कभी अवसर नहीं मिले, उन्हें आगामी दस वर्षों के लिए काफी बहस और चर्चा के बाद एक अवसर मिलेगा। एक बाध्यता और उत्तरदायित्व के साथ ज़िम्मेदारी को लेते हुए कि आगामी दस वर्षों में वैसे पिछड़े, दलित और आदिवासी वर्ग के लोग उस कतार पर पहुँच जाएँगे जहाँ से देश की आज़ादी का जो स्वर्णिम अवसर है, वह देश की समस्त जनता को प्राप्त होगा, ऐसा जो मूल भाव है संविधान में राइट टु ईक्वैलिटी का, उस राइट टु ईक्वैलिटी का समान रूप से उनको अवसर मिलेगा।
सभापति महोदय, आज इस संविधान संशोधन से आपके सामने परिणाम है कि वैसे दलित और आदिवासी वर्ग के लोग कहाँ खड़े हैं, किस अवस्था में हैं, और जब हम उनके बीच में जाकर उनके वास्तविक जीवन को देखते हैं, जब हम ह्यूमन डैवलपमैंट इंडैक्स को देखते हैं आज़ादी के इन साठ वर्षों में, तो आज़ादी के समय जिस उद्देश्य को लेकर आर्टिकल 334 में विशेष प्रावधान करते हुए, कि आगामी दस वर्षों में ऐसे वर्ग के सारे लोगों को कतार में खड़ा कर दिया जाएगा, उसका असली स्वरूप दिखाई देता है। ह्यूमन डैवलपमैंट इंडैक्स क्या कहता है? आज यदि हम स्वास्थ्य के क्षेत्र में देखें, स्वास्थ्य के क्षेत्र में आपको बड़ा आश्चर्यजनक चित्र दिखाई देगा कि आज किस ढंग से वे आज़ादी के साठ वर्षों बाद जीवन व्यतीत कर रहे हैं।
मैं पहाड़िया जनजाति के बारे में आपको बताना चाहता हूं। यह जनजाति पहाड़ों पर रहती है। आजादी के 60 वर्षों के बाद भी यदि पहाड़िया परिवार में कोई बीमार हो जाता है तो उसे 30-35 किलोमीटर इलाज करवाने के लिए जाना पड़ता है। इसका मतलब कोई बीमार व्यक्ति 30-35 किलोमीटर चल सके तो इलाज करवाए। इसलिए वहां बीमार व्यक्ति को पहाड़ पर मरने के लिए छोड़ दिया जाता है।
हम बड़ी आसानी से कह देते हैं कि रिज़र्वेशन का प्रावधान किया गया है, लेकिन जो प्रिट है, जो उद्देश्य है, जो लक्ष्य है, वह लक्ष्य कहां है? स्वास्थ्य के क्षेत्र में न केवल पहाड़िया जनजाति अपितु सुदूरवर्ती क्षेत्रों में रहने वाली जनजातियों की स्थिति भी वही है। वर्ष 1855 में संथाल परगना के सुदूरवर्ती क्षेत्र में सीधू कानू का आंदोलन अंग्रेजों के खिलाफ चल रहा था, आजादी का आंदोलन चल रहा था, उसको दबाने के लिए आदेश दिया गया था, ट्रूप्स के अफसर-इन-कमांड ने आदेश दिया था कि जाते समय कूनैन अवश्य साथ लेकर के जाएं क्योंकि वहां मलेरिया से मुकाबला करना पड़ेगा। आपको केवल आदिवासियों से ही मुकाबला नहीं करना होगा अपितु मलेरिया से भी मुकाबला करना होगा। आप यदि इस पुस्तक को देखेंगे तो आपको दिखाई देगा कि उन दिनों की वास्तविकताओं से क्या हमें छुटकारा मिला है? क्या मलेरिया की बीमारी से सुदूरवर्ती क्षेत्रों में रहने वाले लोगों और आदिवासी जनजातियों को छुटकारा मिला है?
महोदय, सरकारी आंकड़ों में, सेंसैस, यूएनडीपी और डब्ल्यूएचओ की रिपोर्ट को देखकर आप हैरान होंगे कि हेल्थ सैक्टर में वास्तविकता क्या है? जनजातीय और अनुसूचित जाति क्षेत्रों में इनफैन्ट मोर्टेलिटी रेट क्या है?इनके बच्चे पैदा होने के बाद एक साल भी दुनिया नहीं देख पाते हैं। इसी तरीके से आईएमआर में चिल्ड्रन मोर्टेलिटी क्या है? एक से पांच साल की आयु के एक हजार में से 120बच्चे दुनिया नहीं देख पाते हैं। यह स्थिति इस समय स्वास्थ्य की है।
यही स्थिति एजुकेशन में है। आप कहते हैं कि हमने रिजर्वेशन दे दिया है। क्या60वर्ष तक घसीट कर चलाने के लिए दिया गया?यह इसलिए दिया गया कि वह 60 वर्ष की आजादी के बाद भी न तो जी सके और न मर सके। शिक्षा के क्षेत्र में आपका वास्तविक चित्र क्या है?सुदूरवर्ती क्षेत्रों में आज भी पढ़ाई की सुविधा नहीं है। इसीलिए भारत सरकार की जितनी भी नौकरियां हैं, उनमें बैकलॉग है। मैं राज्यों की बात नहीं कर रहा हूं, न मेरे पास आंकड़े हैं। आज भी उनको बहाली का अवसर नहीं मिलता है। तकनीकी क्षेत्रों में भी यही हालत है। उनका बेस बनाने के लिए शिक्षा की आवश्यकता है। वह शिक्षा उन्हें प्राप्त नहीं हो रही है। आईआईटी और एनआईटी में उसको प्रवेश नहीं मिल पाता है और यह कहा जाता है कि उनकी तैयारी अच्छी नहीं होती है। यदि उन्हें बेसिक शिक्षा ही प्राप्त नहीं होगी तो वह कैसे आईआईटी और एनआईटी के लिए तैयारी करेगा? शिक्षा के क्षेत्र में आंकड़े आपके सामने हैं कि लगातार उन्हें अवसर से वंचित किया जा रहा है। इसलिए मै कहना चाहता हूं कि रिजर्वेशन के लिए जो इच्छाशक्ति पिछले 60 वर्षों में सरकार की होनी चाहिए, वह उसने दिखाने का काम नहीं किया है। उसकी वजह से आज यह स्थिति शिक्षा और स्वास्थ्य में दिखाई देती है। मैं यह कहना चाहता हूं कि संवैधानिक व्यवस्था के अनुसार आर्टिकल 334 में रिजर्वेशन है। इसके साथ ही फिफ्थ और सिक्स्थ शेडय़ूल्ड के अनुसार आर्टिकल 244 के माध्यम से देश के अंदर अनुसूचित क्षेत्र निर्धारित है।
सभापति महोदय, मैं आपके माध्यम से सरकार से बड़ी विनम्रता के साथ कहना चाहता हूं कि सरकार में यदि इच्छाशक्ति है तो जो (टी.एस. योजना) ट्राइबल सबप्लान एरिया है, उसे मेंडेट्री करने का काम करे ताकि यह सुनिश्चित किया जा सके कि जिस वर्ग के लिए हम आरक्षण और सुविधा पहुंचाने की बात कर रहे हैं, उसे संवैधानिक संरक्षण पूर्ण रूप से प्राप्त है। संविधान में इस तरह की व्यवस्था करके, यदि आप उसे मेंडेट्री नहीं करते हैं तो यह कहा जाएगा कि आपने बिना दांत का जबड़ा दे दिया। आप एक तरफ कहते हैं कि हमने उन्हें अधिकार दे दिया और दूसरी तरफ यह भी कर दिया कि उन्हें अधिकार न मिले, इसके भी सारे उपाय आपने कर डाले। जिसका परिणाम यह हो रहा है कि जो लाभ उस वर्ग को मिलना चाहिए, वह उससे वंचित है। आप ट्राइबल सबप्लान के आधार पर उसके विकास के बारे में कहते हैं। मैं कहना चाहता हूं कि जो वोटेड मनी नहीं है, राष्ट्रपति महोदय के माध्यम से, आर्टीकल 275(1) में जो शेडय़ूल्ड एरिया को राशि दी जाती है, उसका आर्टिकल 244 में आउटकम क्या है?
सभापति महोदय, आज भारत सरकार के72विभाग हैं और इन सब विभागों का भारत सरकार के माध्यम से काम चलता है, लेकिन सिर्फ 19विभाग ही बजट प्रोविजन करते हैं, बाकी विभागों के बारे में यदि आर्टिकल में यह व्यवस्था है तो फिर वे सारे विभाग संवैधानिक प्रावधान का अनादर क्यों करते हैं? शेडय़ूल्ड एरिया से प्रत्येक वर्ष राज्यपाल के माध्यम से आपके पास रिपोर्ट आनी है, लेकिन यहां यह रिपोर्ट आती नहीं है। इस रिपोर्ट के माध्यम से सच्चाई का पता चलता कि राज्य सरकार को भारत सरकार जो राशि दे रही है, उसका लाभ अनुसूचित जाति एवं जनजाति वर्ग के लोग किस तरीके से ले रहे हैं। इसकी सुविधा अनुसूचित जाति एवं जनजाति वर्ग तक पहुंचे, यह सरकार की मंशा नहीं है। स्पष्ट रूप से यह दिखाई देता है कि इच्छाशक्ति के अभाव में अनुसूचित जाति एवं जनजाति वर्ग के लोग एक सूखे पेड़ की छांव में बैठे दिखाई देते हैं। यदि कोई हरे पेड़ के सामने बैठा हुआ है तो उसके बदन में कपड़ा नहीं है, वह सिर्फ पेड़ के नीचे बैठ कर आक्सीजन बना रहा है। देश के तमाम हिस्से में पोल्यूशन पैदा करने के लिए जिम्मेदार लोग पोल्यूशन फैला रहे हैं और वह आदिवासी जंगल में बैठ कर आक्सीजन बना रहे हैं। उनके लिए शिक्षा एवं स्वास्थ्य की सुविधा नहीं है, यह वास्तविक स्थिति है।
सभापति महोदय, मैं आपके माध्यम से कुछ बातें और कहना चाहता हूं, इन चीजों के बारे में ध्यान देना जरूरी है। खासकर जो शेडय़ूल्ड एरियाज़ हैं, आप जो कह रहे हैं कि अनुसूचित क्षेत्र के लिए विशेष प्रावधान है, लेकिन जो इंडीकेटर हैं, वे क्या कह रहे हैं। थोराट कमीशन, यूएनडीपी की रिपोर्ट मैं टेबल पर रखना चाहता हूं। उस रिपोर्ट को सही तरीके से देश की जनता देखे कि उसका वास्तविक परिणाम क्या आ रहा है। मैं आपको शेडय़ूल्ड एरियाज़ के बारे में बताना चाहता हूं। हमारे यहां झारखंड प्रांत में 144ब्लाक अनुसूचित क्षेत्र है और(ओएसपी)आउटसाइड प्लान एरिया में अनुसूचित जाति वर्ग के लोग रहते हैं। उन क्षेत्रों में यदि आप आंकड़ों को देखेंगे तो आपको पता चलेगा। मैं सन् 1991 और2001के आंकड़े बताना चाहता हूं।...( व्यवधान) सभापति महोदय, मैं इसे टेबल पर रखना चाहता हूं, सिर्फ एक-दो प्रखंड का जिक्र करना चाहता है - जैसे दुमका शेडय़ूल्ड एरिया है।
सभापति महोदय, संथाल परगना में 1855में 30 हजार आदिवासियों ने अंग्रेजों का मुकाबला किया, आज उनकी क्या हालत है, उसे मैं आपके माध्यम से सदन में बताना चाहता हूं। दुमका क्षेत्र रामगढ़ प्रखंड में है। वर्ष 1991 की जनगणना के अनुसार वहां की आबादी 51.13 प्रतिशत थी, जो वर्ष 2001की जनगणना के अनुसार घटकर 49.8रह गई। ये मेरे आंकड़े नहीं हैं, बल्कि गवर्नमेंट ऑफ इंडिया के आंकड़े हैं। इस प्रकार देखें, तो 114 प्रखंडों की आबादी वर्ष1991की जनगणना के मुकाबले वर्ष 2001की जनगणना के अनुसार 2 प्रतिशत घट गई है। आप देखेंगे 114 ब्लॉक्स में से 100 ब्लाक्स में आदिवासियों की आबादी घटी है। आपने आजादी के 60 वर्षों में आदिवासियों और जनजातियों का किस तरह से डैवलपमेंट किया है, यह इसका प्रतीक है। आप आगामी 10वर्षों के लिए रिजर्वेशन बढ़ा रहे हैं, मैं इस बात का समर्थन करता हूं, लेकिन इसके साथ-साथ आप अपनी इच्छा शक्ति भी बताइए और कमिटमेंट के साथ कहिए कि आजादी के लम्बे काल-खंड में जो आदिवासी और दलित एक पंक्ति पर खड़े नहीं हो सके, उन्हें अगले 10 सालों में उस पंक्ति पर खड़ा करने का काम हम करेंगे। इस इच्छा-शक्ति का आप परिचय दीजिए। आदिवासियों की आबादी घटती चली जा रही है। जिन लोगों ने देश की आजादी के लिए लड़ाई लड़ने का काम किया, बिरसा मुंडा ने बलिदान देने का काम किया, उन आदिवासियों की आज क्या स्थिति है, मैं उसी बारे में बताना चाहता हूं। मेरा निवेदन है कि मुझे एक-दो मिनट का टाइम और दे दीजिए। मैं पहली बार इस सदन में आया हूं। ...( व्यवधान)
MR. CHAIRMAN : Shri Arjun Munda, from your Party, two more Members are there to speak on this Bill.
श्री अर्जुन मुण्डा: सभापति महोदय, मैं आपके माध्यम से सदन के ध्यान में लाना चाहता हूं कि नौंवीं और दसवीं पंचवर्षीय योजना का जो वर्किंग ग्रुप था, उसमें विमैन्स डैवलपमैंट का एक चैप्टर था, लेकिन आप देखिए इस 11वें फाइव ईयर प्लान में उस चैप्टर का कहीं जिक्र नहीं है। देश की राजधानी और दिल्ली जैसे महानगर में जो महिलाएं मायग्रेट होकर आती हैं, उनके साथ किस प्रकार का व्यवहार होता है, उसके बारे में चर्चा करने की प्लानिंग कमीशन ने कोई कोशिश नहीं की, जबकि आंकड़े बताते हैं कि यहां पर 13 लाख आदिवासी यहां रहते हैं। यह बात थोराट कमीशन और यू.एन.डी.पी. की रिपोर्ट में स्पष्ट कही गई है। आपने उसकी कहीं चर्चा नहीं की। उनके साथ अमानवीय हरकत होती हैं और शारीरिक शोषण होता है। ऐसे लोगों के बारे में जो महत्वपूर्ण उल्लेख नौवीं और दसवीं पंचवर्षीय योजना में था उसे 11वीं पंचवर्षीय योजना में हटा दिया गया है।
सभापति महोदय, अब में दो मिनट और बोलकर अपनी बात समाप्त कर दूंगा। जो फॉरैस्ट है, ...( व्यवधान)
MR. CHAIRMAN: I will call another hon. Member.
श्री अर्जुन मुण्डा : सभापति महोदय, मैं सरकार की इंटेंशन पर बोलना चाहता हूं।
सभापति महोदय: जो आप बोल रहे हैं, वे अच्छे पाइंट हैं, लेकिन आपको टाइम का भी ध्यान रखना चाहिए। आपकी पार्टी से दो सदस्यों को बोलना है।
श्री अर्जुन मुण्डा: सभापति महोदय, इतने महत्वपूर्ण विषय पर चर्चा चल रही है। मेरा आग्रह है कि देश के आदिवासियों के विषय पर जब चर्चा हो रही है और समय कम है, तो समय और बढ़ाया जाना चाहिए।
MR. CHAIRMAN: The scope of the Bill is very limited. So, this is not the occasion to raise these matters. You can bring another Motion and on that we can discuss all these issues.
श्री अर्जुन मुण्डा : सभापति महोदय, आपका आदेश है। मैं आसन से संरक्षण चाहता हूं।
सभापति महोदय : नहीं, नहीं। कृपया अब आप बैठ जाइए। मैं भी आपसे संरक्षण चाहता हूं।
श्री अर्जुन मुण्डा : सभापति महोदय, चूंकि आपका आदेश है, इसलिए मैं अपना स्थान ग्रहण करने से पहले इन सारे विषयों से संबंधित अपने भाषण को सदन के पटल पर रखता हूं और आपको धन्यवाद देना चाहता हूं कि आपने मुझे इस महत्वपूर्ण विषय पर बोलने का अवसर प्रदान किया।
श्री पन्ना लाल पुनिया (बाराबंकी): आदरणीय सभापति जी, मैं आपका आभारी हूं कि आपने मुझे 109 वें संविधान संशोधन विधेयक पर हो रही महत्वपूर्ण चर्चा पर अपने विचार रखने का अवसर प्रदान किया है। यह संविधान संशोधन अगले 10 वर्ष तक, यानी 25 जनवरी,2017 तक लोक सभा तथा प्रदेश की विधान सभाओं में आरक्षण की व्यवस्था बढ़ाने के लिए किया गया है। इस संविधान संशोधन के बाद लोक सभा एवं प्रदेश विधान सभाओं में अगले 10 वर्ष तक आरक्षण और एंग्लो-इंडियन समुदाय के लिए भी नॉमीनेशन की व्यवस्था 10 वर्ष तक के लिए बढ़ाई जा रही है। इसके माध्यम से यह व्यवस्था कर दी गई है कि अगले दस वर्ष तक इन उपेक्षित वर्ग के लोगों की पीड़ा, उनकी कठिनाई, उनकी समस्याएं उनके जन-प्रतिनिधियों के माध्यम से उठाई जाती रहेंगी और उनकी विशिष्ट समस्याओं की तरफ सरकार का ध्यान आकर्षण भी इसके माध्यम से होता रहेगा।
इस संविधान संशोधन प्रस्ताव में ही स्टेटमेंट ऑफ रीजंस एण्ड ऑब्जैक्टिव्ज़ दिये गये हैं, जिनमें स्पष्ट उल्लेख किया गया है कि दलित समाज और इस उपेक्षित समाज के लिए इस 60 साल के अर्से में काफी काम हुआ है और उनकी दशा सुधारने में हम काफी सफल हुए हैं, लेकिन संविधान सभा के समक्ष उस समय जो कारण थे, उस समय जो परिस्थितियां थीं, वे कुछ हद तक आज भी मौजूद हैं, इसलिए आवश्यकता है कि इस आरक्षण को अगले दस वर्ष के लिए और बढ़ा दिया जाये। दलित समाज यू.पी.ए. सरकार का अत्यन्त आभारी है कि उन्होंने अगले दस वर्ष के लिए इस आरक्षण को बढ़ाने का काम किया है। आज दलित समाज अत्यन्त आभारी है कि उनके मान-सम्मान और प्रतिभा की प्रतीक आदरणीया मीरा कुमार जी को प्रजातंत्र की सबसे बड़ी स्पीकर की कुर्सी पर विराजमान करने में भी उनका योगदान है। मैं इसके लिए भी अत्यन्त आभार व्यक्त करना चाहूंगा कि आज तक जितना भी दलित समाज को ऊपर उठाने का काम किया गया, वह सिर्फ कांग्रेस पार्टी के द्वारा किया गया। भारतीय संविधान सभा में ड्राफ्टिंग कमेटी के चेयरमैन के रूप में बाबा साहेब डॉ. भीमराव अम्बेडकर जी को बनाने का काम भी कांग्रेस पार्टी द्वारा किया गया। बाबा साहेब की प्रतिभा, उनकी योग्यता एवं क्षमता को पहचानते हुए, उनको मान-सम्मान देते हुए कांग्रेस पार्टी ने उन्हें ड्राफ्टिंग कमेटी का चेयरमैन बनाया।
मैं समझता हूं कि दलित समाज कांग्रेस पार्टी का अत्यन्त आभारी है। जितना भी आज दलित समाज को ऊपर उठाने का काम किया गया है, वह सिर्फ कांग्रेस पार्टी के द्वारा किया गया है, चाहे वह सेवाओं में आरक्षण प्रदान करने का हो, चाहे आर्थिक स्थिति सुधारने का काम हो, चाहे स्पेशल कम्पोनेंट प्लान के माध्यम से उनकी आर्थिक स्थिति सुधारने का काम हो, नौकरियों में आरक्षण देने का काम हो, चाहे नौकरियों में जो बैकलॉग है, उस बैकलॉग को पूरा करने के लिए विशिष्ट भर्ती करने का काम हो। सभी कांग्रेस पार्टी ने किया है ।
हमारे पूर्व साथी बता रहे थे कि दलित समाज का जितना उत्थान होना चाहिए था, वह नहीं हुआ। उनकी पीड़ा सही है, लेकिन वे एक उल्लेख मात्र क्षेत्रीय असंतुलन की तरफ कर रहे थे, कुछ विशेष क्षेत्र अभी भी हैं, जो ट्राइबल एरिया है, उसका विकास नहीं हुआ और इसमें जितने भी रहने वाले लोग हैं, उन सब का ही विकास नहीं हुआ, उस क्षेत्र का ही विकास नहीं हुआ। कांग्रेस पार्टी ने हमेशा जो उपेक्षित वर्ग है, उसको आगे बढ़ाने का काम किया।
शिक्षा का स्थान सबसे महत्वपूर्ण है। बाबा साहेब डॉ. भीमराव अम्बेडकर जी ने दलित समाज के उत्थान के लिए तीन मूल मंत्र दिये थे कि समाज को शिक्षित बनाओ, संगठित हो और अगर आवश्यकता पड़े तो संघर्ष करो। शिक्षा सबसे महत्वपूर्ण है और इस शिक्षा के लिए कांग्रेस पार्टी ने बहुत कुछ किया है, यू.पी.ए. सरकार ने बहुत कुछ किया है। सर्व-शिक्षा अभियान के माध्यम से जगह-जगह स्कूल खोले गये। अगर ये स्कूल हर गांव में खोले गये हैं तो उन स्कूलों का तात्पर्य यह है कि जो दलित समाज है, जो पिछड़ा वर्ग है, जो गरीब है, उसी को लाभ मिलता है। मुझे अच्छी तरह से पता है कि ग्रामीण क्षेत्रों में यदि कोई व्यक्ति थोड़ा बहुत भी सम्पन्न हो जाता है तो वह बच्चों को पढ़ाने के लिए शहर चला जाता है, वहीं रहने लग जाता है, वहीं मकान बना लेता है या किराये पर रहने लग जाता है, लेकिन बच्चों को अच्छी से अच्छी शिक्षा देता है। अगर इससे उपेक्षित रहता था तो सिर्फ दलित समाज रहता था। उस दलित समाज को आगे शिक्षा देने के लिए और शिक्षा देने के बाद उनको आगे बढ़ाने के लिए सिर्फ कांग्रेस पार्टी ने काम किया है।
14.00 hrs सर्व शिक्षा अभियान के माध्यम से बहुत अधिक धनराशि देकर इसमें काम हुआ है। छात्रवृत्ति की योजना हो या अनुसूचित जाति के लोगों के लिए, जो शहर में आगे की क्लास में पढ़ने के लिए जाते हैं, उनके लिए रहने की व्यवस्था नहीं थी, तो उनके लिए अलग से छात्रावास खोलने की व्यापक व्यवस्था की गयी। वह पढ़ने-लिखने के बाद सेवा में जाना चाहता है, आईएएस, आईपीएस बनना चाहता है, बैंक में जाना चाहता है, एलआईसी में जाना चाहता है, उसके लिए प्रशिक्षण की कोई सुविधा नहीं थी। उसके लिए जगह-जगह कोचिंग सेंटर की व्यवस्था कांग्रेस पार्टी द्वारा की गयी है।
14.01 hrs (Mr Deputy Speaker in the chair) मान्यवर, बीपीएल सूची के माध्यम से आज जितनी भी योजनायें हैं, उनमें बीपीएल सूची को एक आधार माना गया है, चाहे वह पेंशन योजना हो, चाहे जो भी सुविधायें हों, चाहे राजीव गांधी ग्रामीण विद्युतीकरण योजना में मुफ्त बिजली कनेक्शन हो या स्वास्थ्य सुविधाओं में मुफ्त इलाज हो, ये सब बीपीएल सूची पर आधारित है। मैं आपको बताना चाहूंगा कि बीपीएल सूची में अस्सी से नब्बे फीसदी सिर्फ अनुसूचित जाति के लोग हैं। हमने सीधे नहीं कहा कि दलितों के लिए विशेष योजनाएं हैं। बीपीएल सूची के जो मानक हैं, उसके माध्यम से हमने दलित समाज को सारी सुविधाओं का लाभ दिया। उनका जीवन-स्तर सुधारने की बात कही गयी है, यह बात सही है। आज तक सरकार द्वारा जितना भी काम किया गया, वह कम है। आज उनका जीवन-स्तर बाकी लोगों के बराबर का नहीं है। आज गांव में असमानता है। वह अगर गांव में जाता है, तो उसे बराबरी से नहीं देखा जाता है। आज भी अनेक ऐसे गांव हैं, जहां अनुसूचित जाति की बारात मुख्य मार्ग से नहीं निकल सकती। आज भी ऐसे गांव हैं, जहां अगर कोई दूसरी उच्च जाति का व्यक्ति गुजर रहा है, तो अनुसूचित जाति का व्यक्ति अपनी चारपाई में बैठा हुआ नहीं रह सकता।इन समस्याओं का समाधान करने के लिए भी अनेक व्यवस्थायें की गयी हैं।
प्रिवेंशन आफ एट्रोसिटीज ऑन एससी, एसटी बनाया गया और उसमें 22 ऐसे अपराध जोड़े गए, जिनके माध्यम से अगर कोई जाति का नाम लेकर गाली भी देता है, तो वह अपराध में सम्मिलित होता है। उन्हें सम्मान की दृष्टि देने के लिए अनेकानेक उपाय कांग्रेस पार्टी द्वारा उठाए गए हैं। मैं समझता हूं कि इसके लिए हम यूपीए सरकार के और कांग्रेस पार्टी के अत्यंत आभारी हैं।
मान्यवर मैं यह भी बताना चाहूंगा कि दलित समाज के मान-सम्मान को आगे बढ़ाने के लिए हमेशा कांग्रेस पार्टी ने काम किया है। आज उत्तर प्रदेश में बहन मायावती जी चौथी बार मुख्यमंत्री बनी हैं। पहली बार जब उनको मुख्यमंत्री बनना था, मुलायम सिंह यादव जी की सरकार थी, तब बहुजन समाज पार्टी ने समर्थन वापस ले लिया था। उस समय समाजवादी पार्टी की तरफ से कहा गया कि हम विधान सभा मेंअपना बहुमत साबित करने के लिए तैयार हैं। उस समय कांग्रेस पार्टी को पता था, उस समय मोतीलाल वोरा साहब गवर्नर थे, उन्होंने यह एहसास किया कि दलित समाज की एक बेटी पहली बार यहां मुख्यमंत्री बनने जा रही है, तो उनको मौका दिया जाए। मुलायम सिंह यादव जी का अधिकार था कि वे अपना बहुमत साबित करें, वह कर सकते थे, लेकिन उनको मौका नहीं दिया गया। उनकी सरकार को बर्खास्त करके, मायावती जी को मुख्यमंत्री पद की शपथ दिलायी गयी। बहुजन समाज पार्टी की अध्यक्ष, एक दलित महिला, पहली बार मुख्यमंत्री बनीं। अगर मुलायम सिंह यादव जी को विधानसभा में बहुमत साबित करने का मौका दे दिया जाता, तो मायावती जीमुख्यमंत्री नहीं बनती और यदि वे पहली बार मुख्यमंत्री न बनतीं, तब दूसरी, तीसरी और चौथी बार भी नहीं बनतीं। आज अगर उत्तर प्रदेश में बहुजन समाज पार्टी की मुख्यमंत्री हैं, तो वह कांग्रेस पार्टी की बदौलत हैं। ...( व्यवधान) कांग्रेस पार्टी ने हमेशा जितने भी दलित समाज के लोग हैं, ...( व्यवधान) चाहे जिस प्रदेश में भी हों, चाहे उत्तर प्रदेश में हों या चाहे किसी अन्य प्रदेशों में हों, सब जगह दलित समाज को हमेशा-हमेशा आगे बढ़ाने का काम किया है और आगे भी करते रहेंगे। ...( व्यवधान) सबसे नीचे वर्ग के व्यक्ति को आगे बढ़ाने के लिए कांग्रेस पार्टी की विभिन्न योजनाएं हैं। ...( व्यवधान)
उपाध्यक्ष महोदय : कृपया बैठ जाइए।
श्री पन्ना लाल पुनिया : महोदय, मैं जल्दी ही अपनी बात समाप्त करूंगा। आज दलितों के उत्थान के लिए जितनी भी योजनाएं हैं, वह सबसे नीचे व्यक्ति को सीधे सुविधा पहुंचाने के लिए हैं।
महोदय, मैं इस संविधान संशोधन प्रस्ताव का समर्थन करता हूं। आपने मुझे बोलने का मौका दिया, बहुत-बहुत धन्यवाद। ...( व्यवधान)
उपाध्यक्ष महोदय : यह रिकार्ड में नहीं जाएगा।
(Interruptions) …* उपाध्यक्ष महोदय : आप बैठ जाइए। जब आपको मौका मिलेगा, तब अपनी बात कहिएगा।
...( व्यवधान)
* Not recorded श्री शरद यादव (मधेपुरा): उपाध्यक्ष महोदय, मुझे इस विषय पर ज्यादा नहीं बोलना है। इस बिल के माध्यम से दस साल का जो समय बढ़ाया जा रहा है, मैं उसका समर्थन करते हुए आपके माध्यम से कहना चाहता हूं कि इसका समय एक बार नहीं बढ़ रहा है, कई बार बढ़ चुका है। हमारे देश को आजाद हुए 62 वर्ष हो गए हैं। होम मिनिस्ट्री के पर्सनल डिपार्टमैंट द्वारा भारत सरकार में शैडयूल्ड कास्ट्स, शैडयूल्ड ट्राइब्स और ओबीसी के लोगों की संख्या के बारे में एक सर्वे करवाया गया। रेल और फौज के विभागों को छोड़कर, सरकारी सेवाओं का वह सर्वे 1.1.2005 को आया। मेरे पास सब विभागों की संख्या नहीं है, लेकिन ग्रुप ‘ए’ में जो 80 हजार के लगभग नौकरियां हैं, उनमें शैडयूल्ड कास्ट्स11.7प्रतिशत, आदिवासी 4.5प्रतिशत और ओबीसी 4.7 प्रतिशत हैं। ग्रुप ए,बी,सी,डी में जो समयावधि बढ़ाई जाती है, वह एक तरह से समाज की इन जातियों को ऊपर उठाने के लिए बढ़ाई जाती है। हम यह नहीं देखते कि उन्हें जो अवसर दिया जा रहा है, उसका लाभ उन्हें मिल रहा है या नहीं। ग्रुप ‘ए’सर्विसेज़ में शैडयूल्ड कास्ट्स के लोगों का बैकलॉग है। अभी श्री पुनिया बोल रहे थे, श्री अर्जुन मुंडा बोल रहे थे, मैं उसके विस्तार में नहीं जाना चाहता, लेकिन कहना चाहता हूं कि जब श्री मुंडा बोल रहे थे, हिन्दुस्तान में हर तरह के सामाजिक लोगों का दबाव है, चाहे वे ऊंचे तबके के लोग हों, वे बोलने वाले लोग हैं, वे अपना हक ले लेते हैं। मजदूर हैं, पिछड़े वर्ग के लोगों की आवाज है, लेकिन हिन्दुस्तान में यदि सबसे ज्यादा लाचार, बेबस और धकेले गए लोग हैं तो वे आदिवासी हैं। यदि हिन्दुस्तान की सारी सम्पत्ति, दौलत कहीं मिलेगी तो वह पहाड़ी इलाकों में मिलेगी। बंगाल, झारखंड, छत्तीसगढ़, मध्य प्रदेश, राजस्थान, गुजरात में लोहा, अभ्रक, कोयला आदि अन्य सम्पत्तियां इन्हीं में हैं। देश के मल्टी नेशनल्स, कॉरपोरेट्स आदि वहीं धक्का मार रहे हैं। मंत्री जी, हिन्दुस्तान के आदिवासी लोगों की हालत जितनी खराब है, उतनी खराब और किसी वर्ग के लोगों की नहीं है। उनके बाद दलित आते हैं, पिछड़े आते हैं। यदि हिन्दुस्तान में सबसे ज्यादा लाचार, बेबस, गुरबत में फंसे हुए, अपने घर से बाहर किए हुए लोग हैं, तो वे आदिवासी हैं। उनके इतिहास, संस्कृति, पर्यावरण आदि को खंड-खंड कर दिया गया है। मैंने मंत्री जी से कहा था कि यदि नरेगा की सबसे ज्यादा लूट कहीं हो रही है, तो वह आदिवासी इलाके में हैं। वे बेजुबान लोग हैं। हजारों वर्षों से न पेड़ बोलता है, न पहाड़ बोलता है, न जमीन बोलती है, न जानवर बोलता है, न जंगल बोलता है। जिस इलाके में कोई चीज नहीं बोलती, वहां का इंसान भी चुप हो जाता है, उसकी जुबान भी चुप हो जाती है।
हिन्दुस्तान में जो आदमी स्पेशल है, उसी की जुबान चलती है। उस आदमी की ही जुबान चलती है, जिसका दिमाग चलता है। जिसकी बुद्धि चलती है, उसी की जुबान चलती है। हिन्दुस्तान का किसान, मजदूर, आदिवासी हजारों वर्षों से चुप है। जंगल, जानवर, पहाड़ आदि सभी चुप हैं, बेजुबान हैं। वह चालाकी और धूर्तता से भरा हुआ नहीं है, वह साधारण है। आम दर्जे का इंसान सबसे ज्यादा पहाड़, जंगल और आदिवासी इलाके में रहता है। वह भूखा होता है तब भी नहीं बोल पाता। उसकी धरती लुट रही है, तब भी वह नहीं बोल पाता। हिन्दुस्तान में सबसे ज्यादा लूट इन्हीं लोगों की होती है। अब चाहे नरेगा हो या दूसरी कोई योजना हो, आपने उन आदवासियों के लिए जितने तरह के कानून बनाये हैं, उनका जमीन पर कोई मतलब नहीं है। वे कानून जमीन पर नहीं जाते। जो कानून जमीन पर न जायें, उनका कोई मतलब नहीं है। महात्मा गांधी जी कहते थे कि किसी काम के लिए, कोई दिल्ली सरकार, गुजरात सरकार, अहमदाबाद या लखनऊ सरकार बोल रही है, जब तक उसका लाभ हिन्दुस्तान के अंतिम आदमी को न मिले, तब तक उसे मत मानिए। मैं मानता हूं कि हिन्दुस्तान का सबसे अंतिम आदमी आदिवासी है। हिन्दुस्तान में आज उससे ज्यादा दिक्कत और तकलीफ में कोई दूसरा वर्ग नहीं है। वह भूखा, प्यासा है। उसकी जमीन छिन गयी है। कोयला, अभ्रक, लोहा वहीं है।हिन्दुस्तान की सबसे बेहतरीन जमीन से उन्हें धक्का मारकर पहाड़ में डाल दिया गया है। अब उसके सामने कई तरह की दिक्कतें और किल्लतें हैं। आप इस कांस्टीटय़ूशन अमेंडमैंट बिल को पांचवीं बार ला रहे हैं। आप इस बिल को कितनी बार लायेंगे? मैंने कहा कि 11.3 परसेंटलोग अनुसूचित जाति के हैं।
अभी पुनिया जी बोल रहे थे। वे कह रहे थे कि हमने यह किया, वह किया। मैं पूछना चाहता हूं कि आपने क्या किया है?इन 60 वर्षों में 11.3 फीसदी अनुसूचित जाति के लोग ही नौकरियों में हैं। उसमें भी 5-7 फीसदीका बैकलॉग है। अनुसूचित जनजाति में डेढ़-दो फीसदी का बैकलॉग है। ग्रुप ‘ए’ की सर्विसेज़ में बैकलॉग है। इस बिल को दस साल बढ़ाने की सार्थकता तब होगी जब हम जमीन पर देखें कि हिन्दुस्तान के आदमी की जिंदगी में कितना फर्क आ रहा है। उनकी जिंदगी में कोई फर्क नहीं है। उनकी लाचारी, गुरबत बढ़ रही है। अर्जुन सेनगुप्ता कहते हैं कि 78 परसेंट लोग 20 रुपये में जिंदा हैं। अब 20 रुपये में कौन लोग हैं? 20 रुपयेतो एक एवरेज निकाली गई है। उसमें कोई 2रुपये, पांच रुपये या सात रुपये में जी रहा है। प्लानिंग कमीशन भी कहता है कि गरीबी रेखा से नीचे 26फीसदी लोग हैं। सेनगुप्ता कमीशन कहता है कि नहीं, यह 78परसेंट लोग हैं।अगर भारत सरकार की दो जुबान हो जाये, भारत सरकार की तरफ से दो आंकड़े आने लगें, मैं उसके बारे में नहीं कहूंगा क्योंकि समय नहीं है। मैंने शैलेन्द्र जी से बोलकर समय लिया था। मैं यही कहना चाहता हूं कि हिन्दुस्तान में यदि सबसे ज्यादा मारा हुआ, असंगठित और दिक्कत में कोई है, हमारे विकास की धुरी में यदि करोड़ों लोगों के दबने का मामला है, तो वह आदिवासी लोगों का है।
मंत्री जी, आप एक नया रास्ता निकालिये। आदिवासी लोगों के बीच में, उनके इतिहास को भी देखिये। बिरसा मुंड़ा का इतिहास है। मैं जबलपुर क्षेत्र से आता हूं। सन् 1857में हिन्दुस्तान की आजादी की जंग में, चाहे झांसी की रानी, कुंवर सिंह या मंगल पांडे हो, किसी भी शहीद को तोप के सामने नहीं उड़ाया गया। जबलपुर में शंकर शाह जो दुर्गावती काअंतिम वंशज था, उस शंकर शाह और रघुनाथ शाह, इन दोनों को तोप से उड़ाया गया। लेकिन इतिहास भी उन्हीं लोगों का है, जिनके पास जुबान है। इतिहास भी उन्हीं का दर्ज होता है, जिनके पास लिखने की कलम है। आदिवासी न तो लिखने योग्य है और न ही बोलने योग्य है। इतिहास में इस तरह का दुराव है। आदिवासियों में बिरसा मुंड़ा, चूंकि यहां आंदोलन है, इसलिए उसके इतिहास की यहां थोड़ी बहुत जानकारी है। लेकिन शंकर शाह और रघुनाथ शाह, जिनको ऐल्गिन अस्पताल हाई कोर्ट के सामने तोप से उड़ा दिया गया। वे रानी दुर्गावती का अंतिम वंशज था। इतिहास से उसे अलग करके रखा गया है। इतिहास भी उनका है जिनके पास कलम है। इतिहास भी उनका है जो जगे हुए हैं। सिर्फ हिन्दुस्तान के आदिवासियों का कोई संगठन नहीं है। उनके पास कोई रास्ता नहीं है। मैं मंत्री जी से निवेदन करना चाहूंगा कि इस दस साल को बढ़ाने में आप सबसे पहला काम यह कीजिए कि हिन्दुस्तान का सबसे ज्यादा बर्बाद, तबाह और हर तरह से निकाला हुआ, जंगलों में फंसाया हुआ आदिवासी है, उस आदिवासी के हर तरह से विकास के काम पर चौकस रहिए। आपकी सरकार की सार्थकता तभी है, जब आप हिन्दुस्तान के इन लाचार लोगों, सीधे लोगों, बेजुबान लोगों, हर तरह से धकियाए हुए लोगों को मुख्यधारा में लाने का काम करेंगे। जब तक आप इनको मुख्यधारा में लाने का काम नहीं करेंगे भारत की तस्वीर बन नहीं सकती है। इसी साथ मैं आपसे फिर निवेदन करूंगा कि इसको दस वर्ष बढ़ाने की सार्थकता तब है, जब सभी सर्विसेज में बैकलॉग पूरा करें। आज आप ग्रुप-ए की सर्विस में बैकलॉग पूरा नहीं कर सके हैं। पिछड़ी जाति के लोगों की बहुत बुरी हालत है, मैं उसके बारे में नहीं बोलूंगा क्योंकि यह विधेयक एससी-एसटी के लिए आरक्षण को दस वर्ष तक बढ़ाने के लिए लाया गया है। लेकिन किस तरह की हालत इस देश के 52 फीसदी पिछड़े लोगों की है, इसका अंदाजा आप इस बात से लगा सकते हैं कि गुप-ए सर्विस में उनकी संख्या मात्र 2.3 प्रतिशत है, जबकि 27 प्रतिशत का आरक्षण लागू है। मैं आपसे कहूंगा कि आप यह जो हर बार बढ़ा रहे हैं, एक तरफ जगे हुए लोग हैं, जो सब तरह का माल खाते हैं - सम्पत्ति का, बुद्धि का, विवेक का - सब तरह से बैठे हुए हैं, इससे उनको और चकाचक एवं मालामाल करना है। इससे देश बनने वाला नहीं है। सीधी बात है कि दस वर्ष आरक्षण जो बढ़ने वाला है उसकी सार्थकता तब है जब आप खासकर ग्रुप-ए में भी उनका बैकलॉग पूरा कर दें। समय नहीं है, मैं इसकी साथ कहना चाहता हूं कि इस दस वर्ष के बढे हुए समय में आप गरीबों के बाजू में खड़े होने का काम करेंगे तो सदन से लेकर देश में, नया भारत बनेगा, नया देश बनेगा और गांधी जी का सपना जमीन पर आएगा, बाबा साहब की चिंता और बेचैनी जमीन पर आएगी। इन्हीं बातों के साथ आपको धन्यवाद देते हुए मैं अपनी बात समाप्त करता हूं।
श्री शैलेन्द्र कुमार (कौशाम्बी): उपाध्यक्ष महोदय, संविधान (109वां) संशोधन विधेयक, अनुच्छेद 334 के संशोधन पर आपने मुझे बोलने का अवसर दिया, इसके लिए लिए मैं आपका बहुत आभार व्यक्त करता हूं।
महोदय, पक्ष और प्रतिपक्ष के सम्मानित सदस्यों के सुझाव इस विषय पर आए हैं, उसमें मैं भी अपनी बात कहना चाहूंगा। यह बात सत्य है कि आजादी के बाद जब इस देश का संविधान वर्ष 1950 में बना, तब से अब तक इस आरक्षण को हमने दस-दस वर्ष बढ़ाने का काम इसी सम्मानित सदन में किया है। लेकिन बड़े अफसोस के साथ यह कहना पड़ रहा है, जैसा अभी सम्मानित सदस्य श्री शरद यादव जी कह रहे थे, दस-दस वर्ष बढ़ाने से काम नहीं चलेगा, बल्कि अगर सोचा जाए तो आज भी जो स्थिति है, आज भी 27 प्रतिशत आरक्षण है, लेकिन अगर मूल्यांकन किया जाए तो तमाम ऐसे विभाग हैं, जहां बैकलॉग है और अनुसूचित जाति एवं अनुसूचित जनजाति का कोटा पूरा नहीं हो पाया है। यह दुख का विषय है। आज हम इसे दस वर्ष के लिए फिर बढ़ाने जा रहे हैं, लेकिन हमें इसका मूल्यांकन करना पड़ेगा कि आजादी के 62 वर्ष के बाद भी हम कहां पर खड़े हैं, हमने क्या खोया है और क्या पाया है? हमें यह कोशिश करनी होगी कि समाज के जो दबे-कुचले, दलित, शोषित लोग हैं, उनके लिए आरक्षित पदों के बैकलॉग को पूरा किया जा सके। आज यहां संविधान की बात कही गयी है। यह बात सत्य है कि बाबा साहब भीमराव अम्बेडकर जी संविधान के निर्माता थे और आज की स्थिति में अगर बाबा साहब भीमराव अम्बेडकर या संविधान सभा के अन्य सदस्यों की आत्माएं अगर यहां होगी, इस स्थिति को देख रही होगी, तो वे रो रही होंगी, वे खुश नहीं होंगी। आज अगर हम मूल्यांकन करें तो जिस मकसद से इस आरक्षण को दस वर्ष बढ़ानें का काम करते हैं, आज की तिथि में हम उसको पूरा नहीं कर पाए हैं। आज उनकी आत्माएं रो रही होंगी।यह बड़े अफसोस की बात है। हमने अनुसूचित जाति और अनुसूचित जनजाति के लिए आरक्षण केवल इसीलिए बढ़ाया है कि उनका जीवनस्तर उठ सके, उनका स्तर सामाजिक, आर्थिक, शैक्षिक आधार पर उठ सके, वे भी समाज की मुख्यधारा से उठ सकें। यही कारण है कि शिक्षा ग्रहण करने के बाद जब उस नौजवान को, जो अनुसूचित जाति-अनुसूचित जनजाति का होता है, अगर रोजगार नहीं मिलता है, तो वह अपराध की ओर भागता है।
वह उग्रवाद की ओर भागता है, वह नक्सलवाद की ओर भागता है। यही कारण है कि हमारे देश में आज उग्रवाद और नक्सलवाद से सम्बन्धित अपराधों की संख्या बढ़ी है। इसलिए इस पर गम्भीरता से सोचना पड़ेगा।
जहां तक बैकलॉग की बात कही गई है, मैं इस सम्बन्ध में सदन का ध्यान आकर्षित करना चाहूंगा। अभी केन्द्र सरकार के मानव संसाधन विकास मंत्रालय की एक संविदा के आधार पर प्राचार्यों की नियुक्ति की गई, साक्षात्कार भी लिया गया। लेकिन जो अनुसूचित जाति के उम्मीदवार वहां गए, उन्हें कम नम्बर देकर फेल कर दिया गया और उनकी जगह जनरल केटेगरी के उम्मीदवारों का चयन कर लिया गया। वे लोग हमारे पास आए और उन्होंने हमें यह जानकारी दी। यह केवल मानव संसाधन विकास मंत्रालय की ही बात नहीं है, हिन्दुस्तान में चाहे राज्य सरकारें हों या केन्द्र सरकार के अन्य मंत्रालय हों, विभाग हों, वहां एस.सी. और एस.टी. का बैकलॉग पड़ा हुआ है और आज तक उन खाली पदों को नहीं भरा जा सका है। यह बड़े अफसोस की बात है और हम यहां दस बरस और बढ़ाने की बात करते हैं।
अभी हमारे साथियों ने अनुसूचित जनजाति के लोगों की बात कही। अर्जुन मुंडा जी ने इस बारे में अपने विचार व्यक्त किए। उत्तर प्रदेश की तत्कालीन सरकार ने विधान मंडल से दो बार प्रस्ताव पास करके केन्द्र सरकार को भेजे थे, जिनमें कहा गया था कि वहां की 14 जातियों को भी अनुसूचित जाति का दर्जा दिया जाए, क्योंकि वे लोग भी अपने को उपेक्षित समझते हैं और समाज की मुख्य धारा से अलग हैं। अगर उन्हें अनुसूचित जाति का दर्जा मिल जाए, तो हो सकता है कि वे लोग भी ऊपर उठें। आज भी वे लोग हाथ फैलाए और आस भरी नजरों से हमारी तरफ देख रहे हैं। मंत्री जी पता नहीं कहां चले गए, कम से कम उन लोगों के बारे में भी सोचें और देखें।
वाणिज्य और उद्योग मंत्री (श्री आनन्द शर्मा): हम नोट लिख रहे हैं।
श्री शैलेन्द्र कुमार : आप लिख रहे हैं, इसका मतलब पूरी सरकार सुन रही है। आपकी नेता आदरणीय सोनिया जी भी सुन रही हैं। मैं कहना चाहता हूं कि उत्तर प्रदेश विधान मंडल से जो दो बार प्रस्ताव आपके पास भेजा गया है, उसे कम से कम स्वीकार करके लागू किया जाए। जिससे वे लोग भी समाज की मुख्य धारा से जुड़े और उनका भी जीवन स्तर ऊपर उठ सके।
उत्तर प्रदेश सरकार ने सफाई कर्मियों की नियुक्ति की है। अगर मेरे पास सत्ता होती तो मैं ये पद केवल अनुसूचित जाति के लोगों को ही देता, जबकि इसमें तमाम जनरल केटेगरीज के, बैकवर्ड क्लास के लोगों को रखा गया है। इसका क्या मकसद है, लगता है जिस मकसद से हमने इन लोगों के लिए आरक्षण तय किया है, जिसे हम यहां बढ़ाने की बात भी कर रहे हैं, वह पूरा नहीं हो पा रहा है। आज गांवों में सफाई की कोई व्यवस्था नहीं है। वहां के लोगों की आर्थिक स्थिति सुधर नहीं पाई है, जबकि उन्हें पैसा देने की बात कही जाती है...( व्यवधान)
उपाध्यक्ष महोदय: सिर्फ शैलेन्द्र कुमार जी का ही भाषण रिकार्ड में जाएगा।
...( व्यवधान) * श्री शैलेन्द्र कुमार : उपाध्यक्ष महोदय, मैं एक बात और कहकर अपनी बात समाप्त करूंगा। आज सामाजिक अधिकारिता न्याय मंत्रालय की तरफ से निश्चित किया गया है और संवैधानिक अधिकार भी दिया गया है कि जो भी एस.सी. और एस.टी. के बच्चे अगर आईएएस या आईपीएस बनना चाहते हैं, उनके लिए कोचिंग की व्यवस्था की जाएगी, लेकिन वह व्यवस्था बंद पड़ी हुई है। अनुसूचित जाति और जनजाति के लोगों के लिए एक स्पेशल कम्पोनेंट की व्यवस्था की गई है, वह योजना भी बंद कर दी गई है। मैं मांग करना चाहूंगा कि कोचिंग व्यवस्था और स्पेशल कम्पोनेंट की योजना को पुनः शुरू किया जाए, ताकि उनके बच्चे भी आईएएस या आईपीएस बन सकें। आज स्लम बस्तियों में न पानी है और न ही बिजली है। वहां रहने वालों के पास कोई रोजगार नहीं है। उनकी हालत बहुत दयनीय है। हम यहां पर अनुसूचित जाति और जनजाति के लोगों के लिए संसद और विधान मंडलों में और दस बरस तक आरक्षण व्यवस्था बढ़ाने की बात कर रहे हैं। मैं सरकार से कहना चाहता हूं कि मैंने जो मुद्दे उठाए हैं, सरकार उन पर भी गम्भीरता से विचार करे और नियुक्तियों में जो बैकलॉग है, उसे पूरा करे।
इसी के साथ मैं इस बिल का समर्थन करता हूं और अपनी बात समाप्त करता हूं।
* Not recorded डॉ. बलीराम (लालगंज): माननीय उपाध्यक्ष जी, आपने मुझे बोलने का मौका दिया, मैं आपका बहुत आभारी हूं। आज एक महत्वपूर्ण अधिकार के ऊपर सदन में चर्चा हो रही है। हमारे संविधान निर्माताओं ने, जिनकी सामाजिक और आर्थिक स्थिति इस देश में ठीक नहीं थी, उनको समानता का दर्जा देने के लिए, सामाजिक और आर्थिक रूप से वे मजबूत हो सकें, संविधान में उन्हें कुछ विशेष प्रकार का अधिकार दिया, जिससे वे अपनी तरक्की कर सकेंगे, अपनी सामाजिक और आर्थिक स्थिति को मजबूत कर सकेंगे। संविधान लागू होने के बाद, बाबा साहेब ने26 जनवरी1950 को जब इस देश को संविधान सौंपा, उस समय उन्होंने बाबू राजेन्द्र प्रसाद जी से कहा था कि यह भारतीय संविधान, दुनिया के सभी संविधानों से बेहतर और विशाल संविधान है। अगर इसे लागू करने वालों की नीयत सही नहीं होगी, तो इस संविधान की धज्जियां उड़ जाएगी।
संविधान निर्माताओं ने कभी यह नहीं सोचा था कि यह जो 10 साल के लिए हम संविधान में, इन दबे-कुचले लोगों को अधिकार दे रहे हैं, इन्हें इसी तरह से जारी रखा जाएगा। उन लोगों की यह मंशा थी कि 10 साल में इनकी हालत सही हो जाएगी। लेकिन संविधान को सही ढंग से लागू नहीं किया गया, जिसके कारण यह बार-बार 10 साल के लिए बढ़ाने की बात आती है। इसलिए मैं आज इस सदन में कहना चाहूंगा कि बाबा साहेब डॉ. अम्बेडकर की जो मंशा थी, जो संविधान निर्माताओं की मंशा थी, उस मंशा के अनुरूप, इस दबे-कुचले समाज को, इस अनुसूचित जाति और अनुसूचित जनजाति को जो संवैधानिक अधिकार मिला हुआ है, वह सही ढंग से नहीं मिल पाया। उस समय बाबा साहेब डॉ. अम्बेडकर ने कहा था कि यह कारवां जो मैं यहां तक ले आया हूं, बेहद मुसीबतों का मुकाबला करके ले आया हूं, तमाम कष्टों को झेलते हुए ले आया हूं। मेरे अनुयायी इस कारवां को निरंतर आगे बढ़ाते रहना, अगर आगे नहीं बढ़ा सको तो उसे वही रोक देना, उसे पीछे न आने देना। ...( व्यवधान)
उपाध्यक्ष महोदय : आप बीच में मत बोलिये, बैठ जाइये।
डॉ. बलीराम: उन्होंने कहा कि संविधान में मैंने तुम्हें जो अधिकार दिया है यह पर्याप्त नहीं है, तुम्हें और अधिकार लेने की जरुरत है। यदि और अधिकार न ले सको तो कम से कम इतना जरूर करना कि उसे पीछे मत आने देना। आजादी के 62 साल बीत गये हैं, माननीय शरद यादव जी कह रहे थे कि 11 पाइंट ही इनका आरक्षण पूरा हुआ है। लेकिन अगर सही रूप से इनके आंकड़ों को दिया जाए, फिर से इसकी समीक्षा की जाए, तो 9 प्रतिशत से ज्यादा एससीएसटी का आरक्षण नहीं हुआ है। इसलिए मैं कहना चाहूंगा कि आज इस बात की जरुरत है कि अनुसूचित जाति और जनजाति को पूरा आरक्षक्ष दिया जाए। मैं आपके माध्यम से सरकार से चाहूंगा कि इसे सही रूप से लागू करने का कष्ट करें, सिर्फ इस तरह से बढ़ाने की जरूरत नहीं है। मैं आपके माध्यम से सरकार से कहना चाहूंगा कि जिस तरह से एससीएसटी के लोगों को सरकारी नौकरियों में, शिक्षा में आरक्षण की व्यवस्था की गयी है, उसी तरह से राज्य सभा, विधान परिषद् और जुडिशियरी में भी आरक्षण होना चाहिए। इससे इस समाज को सुरक्षा और संरक्षा मिल सकेगी। मैं इसका समर्थन करते हुए अपनी बात समाप्त करता हूं।
SHRI GOBINDA CHANDRA NASKAR (BANGAON): Respected Deputy-Speaker, Sir, I rise to support the Constitution (One Hundred and Ninth Amendment) Bill, 2009 brought herein the interests of the deprived classes, the deprived people and the people of the weaker sections. Under the Article 334 of the Constitution of India, provisions have been laid relating to the reservation of seats for the Scheduled Castes and the Scheduled Tribes and representation for the Anglo-Indian community by nomination in the House of the People and in the State Legislative Assemblies. I request the hon. Deputy-Speaker that the hon. Members of this House would be agreeing to support this Bill because this is for the Scheduled Castes and the Scheduled Tribes and other downtrodden people and the people belonging to the weaker sections.
Sir, more than sixty years have already lapsed after our Independence. The date 26th January is for the commencement of our Constitution. On 25th January next year this right of reservation will be expiring. I request the hon. Members of the House to support this Bill.
Our beloved leader and former Prime Minister Shrimati Indira Gandhi and late Shri Rajiv Gandhi have done a lot for the development of the Scheduled Castes and the Scheduled Tribes in respect of their educational and economic development and their upliftment and social empowerment of the people belonging to the Scheduled Castes and the Scheduled Tribes. But, Sir, there are some problems in our State of West Bengal. The people belonging to the Scheduled Castes and the Scheduled Tribes and the OBCs have been deprived of their right by the Left Front Government. … (Interruptions) Near about 20,000 people belonging to the Scheduled Castes and the Scheduled Tribes and the OBCs have been…. * by the Leftist hoodlums. … (Interruptions) There is no Government remaining there. … (Interruptions) There is no one to look after these people there. … (Interruptions)
DR. RAM CHANDRA DOME (BOLPUR): Sir, this is a serious allegation. This has nothing to do with the discussion before the House.… (Interruptions)
SHRI GOBINDA CHANDRA NASKAR: Sir, I refute this. … (Interruptions) In the State, they are suffering. They are not getting protection. The people belonging to the Scheduled Castes and the Scheduled Tribes are not getting their rights. … (Interruptions) They are not getting what is being given by the Central Government as per the reservations due to them. … (Interruptions)
MR. DEPUTY-SPEAKER : The word is expunged. यह शब्द रिकार्ड में नहीं जाएगा।
SHRI GOBINDA CHANDRA NASKAR: Sir, they are not getting the scholarships and the grants being given by the Central Government. … (Interruptions) They are not getting the stipend. All the grants meant for the Scheduled Castes and the Scheduled Tribes are being diverted to separate schemes and to the deposit fund and are not properly being utilized by the State Government. The State Government is an idle spectator. They are not issuing the certificates to the people belonging to the Scheduled Castes and the Scheduled Tribes in due and stipulated time of 45 days. The people of the Scheduled Castes and the Scheduled Tribes have been deprived by the Government of their rights and there is none to look after these people. … (Interruptions)
MR. DEPUTY-SPEAKER : Please conclude.
SHRI GOBINDA CHANDRA NASKAR : Sir, please look into the population of the Scheduled Castes and the Scheduled Tribes. According to 2001 census, the population of Scheduled Castes was 16.66 crore, consisting 16.23 per cent of the * Not recorded total population of India. Punjab has the highest percentage of Scheduled Castes at 28.85 per cent followed by Himachal Pradesh at 24.7 per cent and West Bengal at 23.30 per cent. More than 80 per cent of the population of Scheduled Caste resides in ten States as detailed below.
Uttar Pradesh has a population of 3.52 crore of Scheduled Caste people; West Bengal has 1.85 crore; Bihar has 1.31 crore; Andhra Pradesh has a population of 1.23 crore; Tamil Nadu has 1.19 crore; Maharahstra has 0.99 crore; Rajasthan has 0.97 crore; Madhya Pradesh has 0.92 crore; Karnataka has 0.86 crore; and Punjab has 0.70 crore of Scheduled Caste people.
MR. DEPUTY- SPEAKER : Please conclude.
SHRI SUDIP BANDYOPADHYAY (KOLKATA UTTAR):Sir, it is important. He may please be allowed for a few more minutes.
SHRI GOBINDA CHANDRA NASKAR: Sir, Article 46 is for the promotion of educational and economic interests of the Scheduled Castes and the Scheduled Tribes and other weaker sections. It is said – “The State shall promote, with special care, the economic development, educational upliftment and social empowerment of the Scheduled Castes, Scheduled Tribes and OBC people.” But in the case of West Bengal, all are neglected. There is no one to see to their problems. The people of Scheduled Castes and Scheduled Tribes are exploited. There is still social injustice in the State of West Bengal. There is none to look after the Scheduled Castes there. In the case of Lalgarh, in the case of West Midnapore, in the case of Purulia and in the case of Bankura, most of the Scheduled Tribe people have been …* … (Interruptions)
MR. DEPUTY-SPEAKER: Please conclude. Shri Baju Ban Riyan.
* Not recorded SHRI GOBINDA CHANDRA NASKAR : Sir, Article 338 of the Constitution provides for constitution of a National Commission for the Scheduled Castes to inter alia investigate and monitor all matters relating to the safeguards provided for the Scheduled Castes under the Constitution. … (Interruptions) In this connection, I would like to bring to the notice of the House that in West Bengal, there is no safeguard at all Article 340 of the Constitution deals with the appointment of the Commission to investigate the conditions of socially and educational backward classes. You see the position of the Scheduled Castes, the Scheduled Tribes and other backward classes in West Bengal and how they have been … * betrayed and neglected over there. … (Interruptions)
MR. DEPUTY-SPEAKER: Please conclude.
… (Interruptions)
SHRI GOBINDA CHANDRA NASKAR: In the end, I support this Bill. … (Interruptions) I request the House to unanimously pass this Bill which seeks an amendment to Article 334 of the Constitution.
*Not recorded SHRI BAJU BAN RIYAN (TRIPURA EAST): Hon. Deputy-Speaker, Sir, I thank you for giving me the chance to participate in discussion on this Bill. The Bill seeks an amendment in Article 334 of the Constitution to replace the words ’60 years’ by the words “70 years”. Under Article 334 of the Constitution, there is a provision to provide some reservations to the Scheduled Castes, the Scheduled Tribes and the Anglo Indian people in the Assembly and in the Parliament also. In this regard, I would submit that the same percentage is continuing for the Scheduled Castes and the Scheduled Tribes. It should be more. The population of the total Scheduled Caste and Scheduled Tribe people in India has increased while this percentage is as it is.
Those who belong to the Scheduled Caste or Scheduled Tribe, they are recognized as the Scheduled Caste or Scheduled Tribe only in their respective States and respective districts. For example, if any tribal MP lives here in Delhi and leaves his original State, then his son, daughter and other family members will not be recognized as the Scheduled Tribe. This is the position now. So, I demand through this House that we should pass a legislation that if a Scheduled Caste and Scheduled Tribe belong to any district, place or State in India, he would be treated as an SC or ST throughout India. Otherwise, their economic condition and living conditions cannot be improved. In Delhi Government, there is a reservation provision for ST, but in the list of the Scheduled Tribes in Delhi, there is no Scheduled Tribe. So, all the reserved vacancies meant under Delhi Government remain as backlog vacancies or they are filled, after dereserving them, by people belonging to other categories. So, this problem can be solved if the SC and ST people recognized in any part of India are recognized as ST and ST people throughout India. They should be Indian Scheduled Caste and Indian Scheduled Tribe people. Then, this problem can be solved.
After 60 years of Independence, the plight of these SC and ST people – their economic position and their living standard – has not improved to the desired level despite the fact that lot of money has been allocated and lot of schemes have been framed. Up to the 10th Five Year Plan and up to the 10th Finance Commission, they have formulated many schemes and also made many budgetary allocations, but the plight of the Scheduled Caste and the Scheduled Tribe people – their living condition and their financial condition – has not improved.
Some Member was referring to some State Government and saying that they are not doing this and that. But my experience shows that the downtrodden people including these minorities are getting more facilities in the States where the four-Party Left Front Government -- CPI (M), CPI, Forward Block and RSP -- are ruling and are in the administration than the States ruled by the Parties who are now in the UPA. … (Interruptions) To prove this, I will request the Government to form one Commission or form a Study Group. … (Interruptions)
MR. DEPUTY-SPEAKER: Hon. Member, please conclude your speech.
SHRI BAJU BAN RIYAN: If the Study Group visits all the States, then we can determine and it will be found out whether the CPI (M) Government or the Left Front Government are doing well or other Governments are doing well. Therefore, I think that it is not correct to blame some political parties who are ruling in the States. … (Interruptions) There may be some States ruled by the BJP and there may be some States ruled by the NDA and like that. Therefore, I think that this type of falsehood and this type of misleading the House -- only to put the blame on them that this Government is doing nothing -- is not correct. … (Interruptions)
MR. DEPUTY-SPEAKER: Hon. Member, please conclude your speech.
SHRI BAJU BAN RIYAN: Sir, please give me a few more minutes to speak.
MR. DEPUTY-SPEAKER: The time allotted to you is over.
… (Interruptions)
SHRI BAJU BAN RIYAN: All of us in the House agree … (Interruptions)
MR. DEPUTY-SPEAKER: The next speaker is Shri Arjun Charan Sethi.
SHRI BAJU BAN RIYAN: Mr. Deputy-Speaker, Sir, please give me only two more minutes to speak.
MR. DEPUTY-SPEAKER: I will be able to give you only one more minute and not two more minutes to speak.
SHRI BAJU BAN RIYAN: Sir, I am just completing my speech by mentioning a sentence or two. All of us here had agreed and we had assured in the elections about the reservation for women and that it is necessary, and that we should pass a Bill here. Our hon. Rashtrapati had also mentioned here that we should pass this Bill. They are weaker than us. Therefore, this is a must for the representation in the Legislative body, this Parliament and the Assembly. I hope that this Government will bring this Bill for women reservation as soon as possible.
MR. DEPUTY-SPEAKER: The next speaker is Shri Arjun Charan Sethi. You can speak only for five minutes.
SHRI ARJUN CHARAN SETHI (BHADRAK): Mr. Deputy-Speaker, Sir, I thank you very much for giving me this opportunity to speak a few words on the Constitution (Amendment) Bill moved by the hon. Minister Shri M. Veerappa Moily. The Bill seeks to extend by another 10 years reservation for the Scheduled Castes and Scheduled Tribes in the Parliament as well as in the State Legislatures, and also for the Anglo-Indian community.
Sir, hon. Members from both the sides have already spoken about the intention for which originally the reservation was made for these communities, which has not yet been fulfilled. As a result, this Government and also the previous Governments have brought forward the amendment to the Constitution, and they have extended the reservation for the SCs and STs. The hon. Minister has also admitted in this particular Bill and I would like to quote one sentence, which states that :
“Although the Scheduled Castes and the Scheduled Tribes have made considerable progress in the last sixty years, the reasons which weighed with the Constituent Assembly in making provisions with regard to the aforesaid reservation of seats and nomination of members have not ceased to exist…” As the hon. Members who have spoken here have mentioned and also as admitted by the hon. Minister here, the intention for which this provision was made by the Constituent Assembly has not been fulfilled. Therefore, the Government wants to extend the reservation, and I fully support this measure. At the same time, since I have a very short time at my disposal, I would like to draw the attention of the hon. Minister to the following aspect. Father of the Nation Mahatma Gandhiji’s dream was removal of untouchability from the society. We accept the fact that untouchability should be removed from our society.
Recently, the Ministry of Social Justice asked the National Law School, Bangalore, to commission a survey to study the impact of Protection of Civil Rights Act on untouchability. The Survey reveals that out of 648 Dalits who were questioned, 516 Dalits said that they were not allowed to enter the temples, while 151 respondents said that they were not allowed to take out of the processions of their deities. Around 16 per cent of non-Dalits conceded that the SCs were banned from temple activities. Around 29 per cent of them said that they would wait for others to finish eating, before the SCs could start eating. While 20 per cent of non-SCs said that they would expect the SCs to wash their plates after eating.
This is a very serious thing. As I have already stated, we are all committed here in the House, and all the previous Governments were also committed to remove untouchability from the society. This Survey was commissioned by the Ministry of Social Justice, and these facts were published in the report which was submitted to the Ministry of Social Justice. I am sorry to say that even after 62 years of our Independence, this kind of heinous untouchability is still prevailing in the society. Therefore, mere Amendment to the Constitution will not be enough. The goal of the Father of our Nation Mahatma Gandhi has not yet been achieved. So, I would request the hon. Minister, who hails from Karnataka, and this Survey was conducted by the National Law School, Bangalore, to kindly go through this report and take remedial measures so that we can be proud of our Constitution and we can be proud of not only the present Government, but also of all the previous Governments who were in power over the past 60 years. However, if this still continues, then we will certainly hang our heads in shame.
With these words, I thank you for giving me an opportunity to speak on this Bill.
श्री अनंत गंगाराम गीते (रायगढ़): उपाध्यक्ष महोदय, आपने मुझे इस महत्वपूर्ण संविधान संशोधन विधेयक पर बोलने का मौका दिया, इसके लिए मैं आपका आभारी हूं। संविधान में संशोधन करने वाले इस विधेयक का मैं समर्थन करता हूं और समर्थन करते हुए केन्द्र सरकार और विशेषकर माननीय मंत्री जी का ध्यान आकर्षित करना चाहता हूं कि महाराष्ट्र में जो पश्चिमी तट है, जहां कोंकण प्रांत है, वह सागरीय तटीय क्षेत्र है और उस सारे तटीय क्षेत्र में जो मछुआरे हैं, वे कोली के नाम से जाने जाते हैं। महाराष्ट्र में उन्हें कोली कहते हैं। उन सारे मछुआरों को हमारे संविधान के शेडय़ूल में एस.टी. के तहत शामिल किया गया था। महादेव कोली के नाम से उन्हें शामिल किया गया था लेकिन बाद में शेडूल से बाहर निकाल देने से दिक्कतें पैदा हो गईं। जिन लोगों को महादेव कोली के नाम से सरकार में या पीएसयूज़ या बैंकों या इन्श्योरेंस कम्पनीज़ में नौकरियां मिली थीं, उन्हें वहां से हटाया गया। उपाध्यक्ष जी, आपको जानकर आश्चर्य होगा कि उन्हें न केवल नौकरी से निकाला गया बल्कि उन्हें इस बात के लिये भी नोटिस दिया गया कि कि उन लोगों ने जो सर्टिफिकेट दिया था, वह जाली था। जबकि ऐसी बात नहीं थी क्योंकि ऐसा सर्टिफिकेट सरकार ने जारी किया था। इस समस्या से महाराष्ट्र के तटीय क्षेत्रों में रहने वाले उन लोगों को भारी परेशानी हुई क्योंकि महादेव कोली के नाम से उन्हें शेडूल में शामिल किया गया, वे सारी सुविधायें उन लोगों को मिल रही थीं, सरकारी और निजी क्षेत्र की कम्पनियों, बैंकों और इऩ्श्योरेंस कम्पनियों में नौकरी पा चुके थे। महाराष्ट्र सरकार की कैबिनेट ने एक निर्णय लिया कि जिन लोगों को महादेव कोली के नाम से ऐसा सर्टिफिकेट पाने पर यह दर्जा मिला था, वे लोग नौकरियों से तो नहीं निकाले जायेंगे परन्तु उन्हें भविष्य में प्रमोशन नहीं मिलेगा। इस निर्णय के बावजूद भारत सरकार की ओर से या डिपार्टमेंट की ओर से इन लोगों को नौकरियां मिली थीं, पीएसयूज़, बैक या इन्श्योरेंस कम्पनियों द्वार नोटिस दिया जा रहा है कि फर्जी डाक्युमेंट्स के आधार पर इन लोगों ने नौकरियां पायी हैं, उन्हें नौकरियों से बाहर किया जाता है और जिन लोगों को 15-20 साल पहले नौकरियां मिली हैं,उन्हें इस आश्य का नोटिस भी दिया गया है कि वे लोग अपनी तनख्वाहें वापस करें।
उपाध्यक्ष महोदय, यह बहुत ही गम्भीर मामला है। इसमें लाभार्थियों का कोई दोष नहीं है, उन्होंने किसी प्रकार से कोई गलत सर्टिफिकेट नहीं दिया है। इन सर्टिफिकेट्स को तो सरकार ने जारी किया था। मैं आपके माध्यम से भारत सरकार से मांग करता हूं कि जिस तरह महाराष्ट्र सरकार ने कैबिनेट में निर्णय लेकर उन लोगों की नौकरियां बचायी हैं, वह भी उसी तरह से अपनी सरकार के डिपार्टमेंट्स में, पीएसयूज़, बैंक और इन्श्योरेंस कम्पनियों में कार्यरत ऐसे लोगों की नौकरी बचाने के लिए कैबिनेट में निर्णय ले और उस निर्णय को क्रियान्वित करे।
उपाध्यक्ष जी, मैं इस विधेयक का समर्थन करता हूं।
DR. P. VENUGOPAL (TIRUVALLUR): Respected Deputy-Speaker, Sir, I thank you very much for giving me this opportunity to speak on the Constitution (Amendment) Bill. At the outset, I welcome the proposed Bill. It is true that even after sixty years of Independence, the need for reservation for SCs and STs is very much felt. This is because the living conditions, social status, economic level and education level of these people have not improved to the expected level. We have to deliberate on the reasons and provide timely solution to uplift the SC and ST people as envisioned in the Constitution.
I would request the Government to have a re-look at the Right to Education Bill so that totally free education is provided to SC and ST children particularly in rural areas. I say this because among the school dropout, children belonging to SC and ST may come to a high percentage. There are villages in the country where SC, ST children do not attend the school at all. When we are going to give free education, the Government should see that SC and ST children are made to enroll in the school. Then alone we will be able to raise the literacy rate of SCs and STs.
I am proud to say that the founder of the AIADMK and the former Chief Minister of Tamil Nadu Dr. MGR was the first Chief Minister in the country to provide reservation to women and SCs and STs in the Panchayati Raj institutions in the year 1986, much before the Panchayati Raj for the country was introduced. It was only after that that the late Prime Minister Rajiv Gandhi introduced the same reservation system in the year 1991.
While speaking on this Bill, I am reminded of what the former Prime Minister the late Morarji Desai said when reservation for SCs and STs was being extended during his Prime Ministership. He said that reservation to SC/ST will continue in this Constitution as long as there is untouchability. This view of the late Morarji Desai signifies the social status of SC/ST people in the country. The voice of SC/ST is heard in the Parliament and Legislative Assemblies because of reservation provided in the Constitution.
On behalf of the AIADMK, I welcome the Amendment Bill.
डॉ. रघुवंश प्रसाद सिंह (वैशाली): महोदय, भारत के संविधान की धारा 334 में जो संशोधन आया कि इसे 60 वर्ष से 70 वर्ष किया जाए, हम लोगों को याद है कि पिछली लोक सभा में 50 से60 किया था और उससे पहले 62वें संशोधन में 40 से50 हुआ था। इसे 10-10 वर्ष बढ़ाया जा रहा है और इसका औचित्य भी है। जिन बातों के लिए आरक्षण का प्रावधान अनुसूचित जाति, अनुसूचित जनजाति को पार्लियामेंट और विधान सभाओं की सीटों में है, वह स्थिति बरकरार है, इसलिए इसे 10 वर्ष बढ़ाया जाए। हम 109वें संशोधन का समर्थन करते हैं।
महोदय, एक कड़िया मुंडा कमेटी बनी थी। उसमें आदिवासी और अनुसूचित जाति, आदि को ज्यूडिसियरी में आरक्षण का प्रावधान था, उसे ठंडे बस्ते में क्यों डाल दिया गया, इसके प्रति हम लोगों को सावधान और सजग करना चाहते हैं। उस कड़िया मुंडा कमेटी की रिपोर्ट का क्या हुआ? वह कमेटी आपकी ही अध्यक्षता में थीं। यह मेरा सवाल नं. एक है।
महोदय, मेरा दूसरा सवाल है कि कॉमन मिनिमम प्रोग्राम में कहा गया कि पसमंदा मुस्लिम को आरक्षण मिलेगा और धारा341 में सुधार होगा, उसका क्या हुआ? पसमंदा मुस्लिम, मुस्लिम कम्युनिटी के दबे हुए लोग हैं। उधर वाले लोग तो झटपटा रहे होंगे, उन्हें तो मुस्लिम कम्युनिटी का नाम सुनते ही खुजलाहट शुरू हो जाती है। देश के लिए अनिवार्य है कि उन्हें राष्ट्र की मुख्यधारा में लाया जाए। जब तक सामाजिक विषमताएं हैं, रिजर्वेशन का औचित्य है। पसमंदा मुस्लिम क्यों छूटा हुआ है?
महोदय, नौनिया जाति, मलार जाति, तटवा जाति, राघबा जाति, गौंड, ये सभी जातियां छूटी हुई हैं। इन्हें अनुसूचित जाति या अनुसूचित जनजाति में होना चाहिए। उनका पिछड़ी जाति में नाम लिखा हुआ है, इसका सुधार होना चाहिए।
उपाध्यक्ष महोदय : कृपया आप संशोधन पर बोलिए।
डॉ. रघुवंश प्रसाद सिंह: महोदय, विभिन्न समाज अध्ययन संस्थाओं ने और राज्य सरकारों ने इसकी अनुशंसा की है। मल्लाह कुछ राज्यों में अनुसूचित जाति में है, कुछ राज्यों में पिछड़ी जाति में है। इसका सुधार तत्काल होना चाहिए।
महोदय, सवाल नं. 4, 10 वर्ष तक पॉलिटिकल लोगों को आरक्षण मिले, यह उसके लिए हो रहा है, लेकिन दिल्ली में पूर्व प्रधानमंत्री पंडित जवाहर लाल नेहरू जी के समय से ही इंजीनियरिंग इंस्टीटय़ूशंस और हायर एजुकेशन में 7.5 परसेंट आरक्षण का प्रावधान है। दिल्ली सरकार ने योजना बनाई कि इसे 7.5 से घटाकर एक परसेंट करेंगे। आरक्षण का प्रतिशत रूका हुआ है। बहुसंख्यक माननीय सदस्यों ने सभी अथॉरिटी के यहाँ रिप्रजेंट किया है, लेकिन कोई सुनवाई नहीं हुई है। हम एक तरफ पॉलिटिकल लोगों के लिए 10 वर्ष के लिए आरक्षण बढ़ा रहे हैं। जो बच्चे पढ़ते हैं, उन्हें राष्ट्र की मुख्यधारा में रखने के लिए पंडित जवाहर लाल नेहरू जी के समय से दिल्ली में 7.5 परसेंट आरक्षण का एडमीशन में प्रावधान है।
15.00 hrs क्यों एडमिशन रुका हुआ है? सभी आदिवासी माननीय सदस्यों ने उस पर लिखा-पढ़ी की है, रिप्रज़ैन्टेशन दिया है। ...( व्यवधान)
डॉ. किरोड़ी लाल मीणा (दौसा): सबने लिखकर दिया है। ...( व्यवधान)
डॉ. रघुवंश प्रसाद सिंह: सबने लिखकर दिया है। क्यों गड़बड़ हुई है, कहाँ पर मामला रुका हुआ है, यह कैसी साजिश है? राष्ट्र की मुख्यधारा में लाने के लिए, नाम लिखाने के लिए एडमिशन रुका हुआ है, एडमिशन नहीं हो रहा है। ...( व्यवधान)
उपाध्यक्ष महोदय: कृपया समाप्त कीजिए।
डॉ. रघुवंश प्रसाद सिंह: इन चार सवालों के बाद मैं फिर रिमाइंड करता हूँ कि कड़िया मुण्डा की अध्यक्षता वाली समिति का क्या हुआ, उनकी रिपोर्ट का क्या हश्र हुआ?ठंडे बक्से में डम्प करके लोग उस पर बैठ गए हैं। ...( व्यवधान) इसलिए इन चारों सवालों पर प्रावधान होना चाहिए। इसके साथ ही 109वें संशोधन का हम समर्थन करते हैं।
SHRI PRABODH PANDA (MIDNAPORE): I rise to support the Constitutional Amendment Bill.
While supporting this Bill, I want to know some clarifications from the hon. Minister. It is already said about Scheduled Castes and Scheduled Tribes. In the Statement of Objects and Reasons, it is said that they have made considerable progress. But what about the Anglo-Indian communities? Nothing has been said in the Statement of Objects and Reasons about this. At least one sentence should have been there, why nomination should be continued. What is the reason behind it?
My another point is a proposal for setting up a Special Commission to study the situation and the condition of the tribal people of our country; it is a must and the Government should ponder over it so that a Commission is set up to study the livelihood and the condition of the tribal people of our country.
15.02 hrs. (Madam Speaker in the Chair) My third point is that there are so many communities of the tribals, who have not yet been identified as the tribal community. Such is the condition; they are left out even today. The Commission would ponder over it and bring them into the mainstream.
My last point is this. It is very difficult, particularly in the cosmopolitan towns, to get the SC/ST certificates. Even the schedule of the SC/STs varies from State to State. There is no uniformity. This problem is there particularly in the cosmopolitan towns. It is very difficult for the tribal families to prove their original land and original records before the administration and before the Executive. This problem should be sorted out. The Government would ponder over all these and I hope that it would come out with a proposal for setting up a Special Commission for the sake of the tribal people of our country.
With these words, I support this Bill.
डॉ. किरोड़ी लाल मीणा (दौसा): हमें भी बोलने दीजिए।
अध्यक्ष महोदया : अब समय नहीं है। अब मंत्री जी को बोलने दीजिए।
…( व्यवधान)
डॉ. किरोड़ी लाल मीणा: मैं सरकार का ध्यान आकर्षित करना चाहता हूँ कि दिल्ली में एजुकेशनल इंस्टीटय़ूशंस में जो 7.5 परसेंट रिज़र्वेशन था, उसको दिल्ली की सरकार एक बिल लाकर पिछले दरवाजे से 1परसैंट करने जा रही है।...( व्यवधान)
अध्यक्ष महोदया: आप मंत्री महोदय को उत्तर देने दीजिए।
डॉ. किरोड़ी लाल मीणा: कानून का पालन नहीं किया जा रहा है। हमारे साथ अत्याचार हो रहा है। मैं मंत्री जी से आग्रह करना चाहूँगा कि दिल्ली में छात्रों की काउंसलिंग रोक रखी है, जबकि सुप्रीम कोर्ट का फैसला है कि ऐसे सभी लोगों को लाभ मिलेगा जो प्रैज़ीडैंशियल लिस्ट में नहीं हैं। ...( व्यवधान)
अध्यक्ष महोदया : ठीक है, आपने अपनी बात कह दी है। अब आप बैठ जाइए। आपकी बात मंत्री जी ने सुन ली है। अब आप बैठ जाइए।
…( व्यवधान)
डॉ. किरोड़ी लाल मीणा: दिल्ली की सरकार हाई कोर्ट के एक फैसले का बहाना लेकर एस.टीज़ के साथ अत्याचार कर रही है। ...( व्यवधान) उस बिल को रिजैक्ट किया जाए और छात्रों की काउंसलिंग कराई जाए। जो आप दस साल के लिए रिज़र्वेशन बढ़ा रहे हैं, उसे पचास साल किया जाए और इसे संविधान की9वीं अनुसूची में रखा जाए। ...( व्यवधान) सभी नौकरियों का बैकलॉग स्पेशल ड्राइव चलाकर पूरा किया जाए। ...( व्यवधान)
अध्यक्ष महोदया : अब आप बैठ जाइए।
…( व्यवधान)
MADAM SPEAKER: Nothing will go on record, except what the hon. Minister says.
(Interruptions) …* अध्यक्ष महोदया : कृपया शांत हो जाइए। अब आप बैठ जाइए।
*Not recorded … (Interruptions)
अध्यक्ष महोदया : आप शांत हो जाइए।
…( व्यवधान)
अध्यक्ष महोदया : आप बैठ जाइए।
…( व्यवधान)
अध्यक्ष महोदया : आप बैठ जाइए।
…( व्यवधान)
MADAM SPEAKER: Nothing will go on record except what the Minister says. Only that will go on record.
(Interruptions) …* * Not recorded THE MINISTER OF LAW AND JUSTICE (SHRI M. VEERAPPA MOILY): Madam Speaker, first of all, I should thank all the Members from this side and the other side for having extended the full support to this Bill.
This Bill has two components – one relating to the reservation to be provided to the Scheduled Castes and the Scheduled Tribes and another relating to nominations of the Anglo-Indians. I have already stated in the beginning and it is also said in the Statement of Objects and Reasons that what weighed for providing reservation and also for providing the nomination at that time – that means about 60 years back – those criteria and those reasons still weigh and that is how we seek the approval of the House to grant extension for another ten years. I may be permitted to state a few facts and then I will proceed on the other aspects and also the dimensions of this Bill.
What is provided here as on today in the House of the People is, out of the total seats of 543, the Scheduled Castes will be provided with 79 seats and the Scheduled Tribes 41 seats. Insofar as the State Legislative Assemblies are concerned, out of 3961 seats, the Scheduled Castes reservation will be 543 seats and for Scheduled Tribes – 527 seats. In fact, when we perambulate the kind of literacy or the proportion of the agricultural labour, still about 46.5 per cent of the Scheduled Caste workers are agricultural labour as against the national average of 26.5 per cent. Likewise, about 68 per cent of the main workers belonging to the Scheduled Tribes are engaged in primary sector activities. As against the national average of 64.8 per cent, the literacy rate among the Scheduled Castes and Scheduled Tribes is around 54.77 per cent and 47.1 per cent respectively. So, there is a need to travel more distance to ensure that the Scheduled Castes and the Scheduled Tribes come to the mainstream of life.
Madam, Speaker, before I proceed on this further, I would like to quote one of the statements made by one of the Members of the Constituent Assembly Shri Shankar Rao Deo from Mumbai. He said:
“We have allowed it to continue for ten years. If we all work and try to remove this blot of untouchability not from the Constitution but from our hearts… ” I emphasize on the word `hearts’, “If we destroy it not in law but in spirit, then I am sure this last blot or sign of it will also go.” I think, if all the political parties resolve today or on a determined day that they all will practice inclusive politics and not exclusive politics, not fragmented politics, then perhaps we may not need five years, or ten years, it may happen in a couple of years. This is the kind of determination we need to have today, particularly when we are going to extend this for another ten years. I would also like to mention here that we need to find out the reasons as to why even today we are not in a position to take them along.
There are a number of programmes initiated. I must say to the credit of the hon. Chairperson of the UPA and the hon. Prime Minister that for the first time ever the Eleventh Five Year Plan document talks of the fastest growth and of inclusive growth. If we can take the society forward based on these twin principles, then perhaps many of these objectives could be achieved. After all political representation will have to be totally backed up with social, economic and educational foundation and the accumulated effect of that will be political liberty.
Madam, Speaker, in fact a number of programmes had been initiated by this UPA Government in its last term and those also are being continued during this term of the Government. I need not dwell on the programmes like the NREGA, the Right to Information Act, the Social Security Net and presently the National Food Security Act, the Right to Education Bill, the Mid-day meal programme, the Sarva Shiksha Abhiyan, the Madhyamik Sarva Shiksha Abhiyan etc. Many of these programmes are definitely targeted to cover up the deficit areas in our programmes and these should ultimately result in social and political inclusiveness.
Here I would like to quote what Dr. Ambedkar stated once:
“In our social and economic life we shall, by reasons of our social and economic structure, continue to deny the opportunity of one man one value.” श्री लालू प्रसाद (सारण): इस बिल को सारे दल के लोग सपोर्ट कर रहे हैं, इसलिए आप संक्षेप में बोलिए।...( व्यवधान)
SHRI M. VEERAPPA MOILY: Thank you very much. I appreciate the gesture made by Shri Lalu Prasad Yadavji and all the other hon. Members of the House for supporting this Bill with a united voice. I, on behalf of the UPA Government, appreciate this gesture. But while appreciating this gesture, I would like to add that let there be a change in spirit and heart within us to practice inclusive politics in this country.
Madam, Speaker, with these words, I seek the support of the House to pass this Bill.
MADAM SPEAKER: Hon. Members, before I put the motion for consideration to the vote of the House, I may inform that this being a Constitutional Amendment Bill voting has to be by Division.
Let the Lobbies be cleared— MADAM SPEAKER: Now, the Lobbies have been cleared. Secretary-General.
SECRETARY-GENERAL: Kind attention of the hon. Members is invited to the following points in the operation of the Automatic Vote Recording System:-
Before a Division starts, every hon. Member should occupy his or her own seat and operate the system from that seat only.
As may kindly be seen, the “Red bulbs above display boards” on either side of Hon. Speaker’s Chair are already glowing. This means the voting system has been activated.
For voting please press the following two buttons simultaneously immediately after sounding of first gong, namely, One “Red” button in front of the Hon. Member on the head phone plate and ALSO Any one of the following buttons fixed on the top of desk of seats:
Ayes - Green Colour Noes - Red Colour Abstain - Yellow Colour
It is essential to keep both the buttons pressed till the second gong sound is heard and the red bulbs are “off”.
It is important for the hon. Members to note that the vote will not be registered if both buttons are not kept pressed simultaneously till the sounding of the second gong.
Please do not press the amber button (P) during division.
Hon. Members can actually “see” their vote on display boards and on their desk unit.
In case vote is not registered, they may call for voting through slips.
MADAM SPEAKER: The Lobbies are already cleared.
The question is:
“That the Bill further to amend the Constitution of India, as passed by Rajya Sabha, be taken into consideration.” The Lok Sabha divided:
DIVISION NO. 1 AYES 15.14 hrs. Acharia, Shri Basu Deb Adhikari, Shri Sisir Adhi Sankar, Shri Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Alagiri, Shri S. Ananth Kumar, Shri Angadi, Shri Suresh Antony, Shri Anto Argal, Shri Ashok Aron, Shri Praveen Singh Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Bahuguna, Shri Vijay Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Bajwa, Shri Pratap Singh Baliram, Dr. Balram, Shri P. Bandyopadhyay, Shri Sudip Banerjee, Kumari Mamata Banerjee, Shri Kalyan Bansal, Shri Pawan Kumar Bapiraju , Shri K. Basavaraj, Shri G. S. Basheer, Shri Mohammed E.T. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhadana, Shri Avtar Singh Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Bwiswmuthiary, Shri Sansuma Khunggur Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar Chaudhary, Shri Jayant Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chauhan, Shrimati Rajkumari Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Chitthan, Shri N.S.V. Choudhary, Shri Bhudeo Choudhary, Shri Harish Choudhary, Shri Nikhil Kumar Choudhry, Shrimati Shruti Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir ‘Commando’, Shri Kamal Kishor Das, Shri Bhakta Charan Dastidar, Dr. Kakoli Ghosh Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Rama Dhanapalan, Shri K. P. Dhurve, Shrimati Jyoti Dikshit, Shri Sandeep Dome, Dr. Ram Chandra Dubey, Shri Nishikant Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaikwad, Shri Eknath Mahadeo *Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Rahul Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Ganeshamurthi, Shri A. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Gowda, Shri D.B. Chandre Guddu, Shri Premchand Haldar, Dr. Sucharu Ranjan Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Hari, Shri Sabbam Hassan, Dr. Monazir Hazari, Shri Maheshwar Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Islam, Sk. Nurul * Voted through slip. Jagannath, Dr. Manda Jagathrakshakan, Dr. S. Jain, Shri Pradeep Jaiswal, Dr. Sanjay Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jat, Shrimati Poonam Veljibhai Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jayaprada, Shrimati Jena, Shri Mohan Jena, Shri Srikant Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Kailash Joshi, Shri Mahesh Judev, Shri Dilip Singh Kachhadia, Shri Naranbhai Kamal Nath, Shri Karunakaran, Shri P. Karwaria, Shri Kapil Muni Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Khan, Shri Hassan Khandela, Shri Mahadeo Singh Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani Koda, Shri Madhu Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Mithilesh Kumar, Shri P. Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra *Kumar, Vishwa Mohan Lakshmi, Shrimati Panabaka Lal, Shri Pakauri Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahtab, Shri B. Majhi, Shri Pradeep Majumdar, Shri Prasanta Kumar Maken, Shri Ajay Malik, Shri Jitender Singh *Mandal, Shri Mangani Lal * Voted through slip. Mani, Shri Jose K. Manjhi, Shri Hari Meena, Shri Namo Narain Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mirdha, Dr. Jyoti *Mishra, Shri Govind Prasad Mishra, Shri Mahabal Misra, Shri Pinaki Mitra, Shri Somen Mohan, Shri P.C. Mohapatra, Shri Sidhant *Moily, Shri M. Veerappa Mondal, Dr. Tarun Mukherjee, Shri Pranab Munda, Shri Arjun Munda, Shri Karia Muniyappa, Shri K.H. Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Nagpal, Shri Devendra Naik, Dr. Sanjeev Ganesh Naik, Shri Shripad Yesso Namdhari, Shri Inder Singh Napoleon, Shri D. * Voted through slip. Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Nirupam, Shri Sanjay Noor, Kumari Mausam Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pal, Shri Jagdambika Pal, Shri Rajaram Pala, Shri Vincent H. Panda, Shri Baijayant Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pandey, Shri Rakesh Pandey, Shri Ravindra Kumar Pangi, Shri Jayaram Paswan, Shri Kamlesh Patasani, Dr. Prasanna Kumar Patel, Shri Bal Kumar Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri Lalubhai Babubhai Patel, Shri Nathubhai Gomanbhai Patel, Shri Praful Patel, Shri Somabhai Gandalal Koli Pathak, Shri Harin Patil, Shri C.R. Patil, Shri Danve Raosaheb Patil, Shri Pratik Patle, Shrimati Kamla Devi Paul, Shri Tapas Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Prasada, Shri Jitin Premdas, Shri Punia, Shri P. L. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Raju, Shri M.M. Pallam Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rana, Shri Jagdish Singh Rana, Shri Rajendrasinh Rane, Shri Nilesh Narayan Rao, Dr. K.S. Rao, Shri Rayapati Sambasiva Rathwa, Shri Ramsinh Rawat, Shri Ashok Kumar Ray, Shri Bishnu Pada Ray, Shri Rudramadhab Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.R.G. Reddy, Shri M. Sreenivasulu Reddy, Shri Y.S. Jagan Mohan Riyan, Shri Baju Ban Roy, Shri Mahendra Kumar Roy, Shri Nripendra Nath Roy, Shrimati Shatabdi Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal Sai, Shri Vishnu Dev Sai Prathap, Shri A. Sangma, Kumari Agatha Sardinha, Shri Francisco Cosme Saroj, Shri Tufani Saroj, Shrimati Sushila Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shanavas, Shri M.I. Shankar, Shri Bhisma alias Kushal Tiwari *Shantha, Shrimati J. Shariq, Shri S.D. Sharma, Shri Madan Lal Shetkar, Shri Suresh Kumar Shetti, Shri Raju Shinde, Shri Sushilkumar Shukla, Shri Balkrishna Khanderao Sibal, Shri Kapil Siddeshwara, Shri G.M. Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Kunwar R.P.N. Singh, Shri Bhoopendra Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Gopal Singh, Shri Ijyaraj Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal * Voted through slip. Singh, Shri Pashupati Nath Singh, Shri Radha Mohan Singh, Shri Rajiv Ranjan alias Lalan Singh Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Uday Singh, Shri Virbhadra Singh, Shri Umashankar Singh, Shri Yashvir Singh, Rajkumari Ratna Singh, Shrimati Meena Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Yashwant Siricilla, Shri Rajaiah Sivaprasad, Dr. N. Sivasami, Shri C. Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh Solanki, Shri Makansingh Sugavanam, Shri E.G. Suklabaidya, Shri Lalit Mohan Suman, Shri Kabir Suresh, Shri Kodikkunnil Sushant, Dr. Rajan Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Takam, Shri Sanjoy Tamta, Shri Pradeep Tandon, Shrimati Annu Tanwar, Shri Ashok Taviad, Dr. Prabha Kishor Taware, Shri Suresh Kashinath Tewari, Shri Manish Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Shri P.T. Tirath, Shrimati Krishna Tomar, Shri Narendra Singh *Toppo, Shri Joseph Trivedi, Shri Dinesh Tudu, Shri Laxman Udasi, Shri Shivkumar Upadhyay, Shrimati Seema Vardhan, Shri Harsh Vasava, Shri Mansukhbhai D. Venugopal, Dr. P. Venugopal, Shri D. Venugopal, Shri K.C. Verma, Shri Sajjan * Corrected through slip for Ayes Verma, Shri Beni Prasad Verma, Shrimati Usha Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wakchaure, Shri Bhausaheb Rajaram Wasnik, Shri Mukul *Yadav, Prof. Ranjan Prasad Yadav, Shri Akhilesh Yadav, Shri Dinesh Chandra Yadav, Shri Hukmadeo Narayan Yadav, Shri Anjankumar M. Yadav, Shri Madhusudan Yadav, Shri Mulayam Singh Yadav, Shri Sharad Yaskhi, Shri Madhu Goud NOES **Toppo, Shri Joseph * Voted through slip. ** Corrected through slip.
MADAM SPEAKER: Hon. Members, subject to correction*, the result of the division is:
Ayes: 375 Noes: 1
The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the Members present and voting.
The motion was adopted.
*The following Members also recorded/corrected their votes through slips.
Ayes 375 + S/Shri Dilipkumar Mansukhlal Gandhi, Vishwa Mohan Kumar, Mangani Lal Mandal, Govind Prasad Mishra, M. Veerappa Moily, Shrimati J. Shantha, Shri Joseph Toppo and Prof. Ranjan Prasad Yadav = 383 Noes 1- Shri Joseph Toppo wrongly voted for Noes. Later on, he corrected through slip for Ayes =0 MADAM SPEAKER: Now, the House shall take up clause-by-clause consideration of the Bill.
MADAM SPEAKER: The Lobbies are already clear. I shall now put clause 2 to the vote of the House.
The question is:
“That clause 2 stands part of the Bill.” The Lok Sabha divided:
DIVISION NO. 2 AYES 15.16 hrs. Acharia, Shri Basu Deb Adhikari, Shri Sisir Adhi Sankar, Shri Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Alagiri, Shri S. Ananth Kumar, Shri Angadi, Shri Suresh Antony, Shri Anto Anuragi, Shri Ghanshyam Argal, Shri Ashok Aron, Shri Praveen Singh Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Bahuguna, Shri Vijay Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Bajwa, Shri Pratap Singh Baliram, Dr. Balram, Shri P. Bandyopadhyay, Shri Sudip Banerjee, Kumari Mamata Banerjee, Shri Kalyan Bansal, Shri Pawan Kumar Bapiraju , Shri K. Basavaraj, Shri G. S. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhadana, Shri Avtar Singh Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Bwiswmuthiary, Shri Sansuma Khunggur Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Jayant Chauhan, Shri Dara Singh Chauhan, Shri Prabhatsinh P. Chauhan, Shrimati Rajkumari Chavan, Shri Harishchandra Chinta Mohan, Dr. Chitthan, Shri N.S.V. Choudhary, Shri Bhudeo Choudhary, Shri Harish Choudhary, Shri Nikhil Kumar Choudhry, Shrimati Shruti Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir ‘Commando’, Shri Kamal Kishor Das, Shri Bhakta Charan Dastidar, Dr. Kakoli Ghosh Davidson, Shrimati J. Helen *De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Rama Dhanapalan, Shri K. P. Dhurve, Shrimati Jyoti Dikshit, Shri Sandeep Dome, Dr. Ram Chandra Dubey, Shri Nishikant Elangovan, Shri T.K.S. Ering, Shri Ninong *Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Rahul Gandhi, Shri Varun * Voted through slip. Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Ganeshamurthi, Shri A. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Guddu, Shri Premchand Haldar, Dr. Sucharu Ranjan Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Hari, Shri Sabbam Hasan, Shrimati Tabassum Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Islam, Sk. Nurul Jagannath, Dr. Manda Jagathrakshakan, Dr. S. Jain, Shri Pradeep Jaiswal, Dr. Sanjay Jaiswal, Shri Gorakh Prasad Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jat, Shrimati Poonam Veljibhai Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jayaprada, Shrimati Jena, Shri Mohan Jena, Shri Srikant Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Kailash Joshi, Shri Mahesh Judev, Shri Dilip Singh Kachhadia, Shri Naranbhai *Kamal Nath, Shri Karunakaran, Shri P. Karwaria, Shri Kapil Muni Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kaur, Shrimati Preneet Khan, Shri Hassan Khandela, Shri Mahadeo Singh *Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani * Voted through slip. Koda, Shri Madhu Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri P. Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra *Kumar, Vishwa Mohan Lakshmi, Shrimati Panabaka Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahtab, Shri B. Majhi, Shri Pradeep Majumdar, Shri Prasanta Kumar Maken, Shri Ajay Malik, Shri Jitender Singh Malik, Shri Sakti Mohan Mandal, Shri Mangani Lal Manjhi, Shri Hari Meena, Shri Namo Narain Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram * Corrected through slip for Ayes Meinya, Dr. Thokchom Mirdha, Dr. Jyoti Mishra, Shri Mahabal Misra, Shri Pinaki Mitra, Shri Somen Mohan, Shri P.C. Mohapatra, Shri Sidhant Moily, Shri M. Veerappa Mondal, Dr. Tarun Mukherjee, Shri Pranab Munda, Shri Arjun Munda, Shri Karia Muniyappa, Shri K.H. *Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Nagpal, Shri Devendra Naik, Dr. Sanjeev Ganesh Naik, Shri Shripad Yesso Namdhari, Shri Inder Singh Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Nirupam, Shri Sanjay Noor, Kumari Mausam Ola, Shri Sis Ram * Voted through slip. Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pal, Shri Jagdambika Pal, Shri Rajaram Pala, Shri Vincent H. Panda, Shri Baijayant Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Ravindra Kumar Pangi, Shri Jayaram Paswan, Shri Kamlesh Patasani, Dr. Prasanna Kumar Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri Nathubhai Gomanbhai Patel, Shri Praful *Patel, Shri Somabhai Gandalal Koli Patel, Shrimati Jayshreeben *Pathak, Shri Harin Patil, Shri A.T. Nana Patil, Shri Danve Raosaheb Patle, Shrimati Kamla Devi Paul, Shri Tapas *Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan * Voted through slip. Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Pradhan, Shri Nityananda Prasada, Shri Jitin Premdas, Shri Punia, Shri P. L. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Raju, Shri M.M. Pallam Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramkishun, Shri Ramshankar, Prof. Rana, Shri Jagdish Singh Rana, Shri Rajendrasinh Rane, Shri Nilesh Narayan Rao, Dr. K.S. Rao, Shri Rayapati Sambasiva Rathwa, Shri Ramsinh Rawat, Shri Ashok Kumar Ray, Shri Bishnu Pada Ray, Shri Rudramadhab Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.R.G. Reddy, Shri M. Sreenivasulu *Reddy, Shri Y.S. Jagan Mohan Riyan, Shri Baju Ban Roy, Shri Mahendra Kumar Roy, Shri Nripendra Nath Roy, Shrimati Shatabdi Ruala, Shri C.L. Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sai, Shri Vishnu Dev Sai Prathap, Shri A. Sangma, Kumari Agatha Sardinha, Shri Francisco Cosme Saroj, Shri Tufani Saroj, Shrimati Sushila Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shrimati Yashodhara Raje Selja, Kumari Sethi, Shri Arjun Charan Shanavas, Shri M.I. Shantha, Shrimati J. Sharma, Shri Jagdish Sharma, Shri Madan Lal Shetkar, Shri Suresh Kumar *Shinde, Shri Sushilkumar Shukla, Shri Balkrishna Khanderao * Voted through slip. Sibal, Shri Kapil Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Kunwar R.P.N. Singh, Shri Bhoopendra Singh, Shri Dushyant *Singh, Shri Ganesh Singh, Shri Gopal Singh, Shri Ijyaraj Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Murari Lal Singh, Shri Pashupati Nath Singh, Shri Radha Mohan Singh, Shri Rajiv Ranjan alias Lalan Singh Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Uday Singh, Shri Virbhadra Singh, Shri Yashvir Singh, Rajkumari Ratna Singh, Shrimati Meena Singh, Shrimati Rajesh Nandini * Voted through slip. Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Yashwant Siricilla, Shri Rajaiah Sivaprasad, Dr. N. Sivasami, Shri C. Solanki, Shri Makansingh Sugavanam, Shri E.G. Suklabaidya, Shri Lalit Mohan Suman, Shri Kabir Suresh, Shri Kodikkunnil Sushant, Dr. Rajan Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Takam, Shri Sanjoy Tamta, Shri Pradeep Tandon, Shrimati Annu Tanwar, Shri Ashok Taviad, Dr. Prabha Kishor Taware, Shri Suresh Kashinath Tewari, Shri Manish Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Shri P.T. Tirath, Shrimati Krishna Tiwari, Shri Bhisma Shankar alias Kushal Tomar, Shri Narendra Singh Trivedi, Shri Dinesh Tudu, Shri Laxman Udasi, Shri Shivkumar Upadhyay, Shrimati Seema Vardhan, Shri Harsh Vasava, Shri Mansukhbhai D. *Venugopal, Dr. P. Venugopal, Shri D. Venugopal, Shri K.C. Verma, Shri Sajjan *Verma, Shri Beni Prasad Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wasnik, Shri Mukul Yadav, Prof. Ranjan Prasad Yadav, Shri Akhilesh Yadav, Shri Dinesh Chandra Yadav, Shri Hukmadeo Narayan Yadav, Shri Anjankumar M. Yadav, Shri Madhusudan Yadav, Shri Mulayam Singh Yadav, Shri Sharad Yaskhi, Shri Madhu Goud NOES Nil * Voted through slip.
MADAM SPEAKER: Hon. Members, subject to correction*, the result of the division is:
Ayes: 343 Noes: Nil Abstain: 1 The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the Members present and voting.
The motion was adopted.
Clause 2 was added to the Bill.
*The following Members also recorded/corrected their votes through slips.
Ayes 343 + Dr. Ratna De, S/Shri Dilipkumar Mansukhlal Gandhi, Kamal Nath, Mallikarjun Kharge, Vishwa Mohan Kumar, Vilas Muttemwar, Somabhai Gandalal Koli Patel, Harin Pathak, Sharad Pawar, Y.S. Jagan Mohan Reddy, Sushilkumar Shinde, Ganesh Singh, Dr. P. Venugopal and Shri Beni Prasad Verma =357 Abstain 1- Shri Vishwa Mohan Kumar wrongly voted for Abstain. Later on, he corrected through slip for Ayes =0 Clause 1 Short Title and Commencement MADAM SPEAKER: I shall now put clause 1 to the vote of the House.
The question is:
“That clause 1 stands part of the Bill.” The Lok Sabha divided:
DIVISION NO. 3 AYES 15.17 hrs. Acharia, Shri Basu Deb Adhikari, Shri Sisir Adhi Sankar, Shri Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Alagiri, Shri S. Ananth Kumar, Shri Angadi, Shri Suresh Antony, Shri Anto Anuragi, Shri Ghanshyam Argal, Shri Ashok Aron, Shri Praveen Singh Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Bahuguna, Shri Vijay Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Bajwa, Shri Pratap Singh Baliram, Dr. Balram, Shri P. Bandyopadhyay, Shri Sudip Banerjee, Kumari Mamata Banerjee, Shri Kalyan Bansal, Shri Pawan Kumar Bapiraju , Shri K. Basavaraj, Shri G. S. Basheer, Shri Mohammed E.T. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhadana, Shri Avtar Singh Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biju, Shri P.K. Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Bwiswmuthiary, Shri Sansuma Khunggur Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya *Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar * Voted through slip. Chaudhary, Shri Jayant Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chauhan, Shrimati Rajkumari Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Chitthan, Shri N.S.V. Choudhary, Shri Bhudeo Choudhary, Shri Harish Choudhary, Shri Nikhil Kumar Choudhry, Shrimati Shruti Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir Das, Shri Bhakta Charan Dastidar, Dr. Kakoli Ghosh Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Rama Dhanapalan, Shri K. P. Dhurve, Shrimati Jyoti Dikshit, Shri Sandeep Dome, Dr. Ram Chandra Dubey, Shri Nishikant Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaikwad, Shri Eknath Mahadeo Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Rahul Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Ganeshamurthi, Shri A. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Gowda, Shri D.B. Chandre Guddu, Shri Premchand Haldar, Dr. Sucharu Ranjan Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Hari, Shri Sabbam Hasan, Shrimati Tabassum Hassan, Dr. Monazir Hazari, Shri Maheshwar Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Islam, Sk. Nurul . Jagannath, Dr. Manda Jagathrakshakan, Dr. S. Jain, Shri Pradeep Jaiswal, Dr. Sanjay Jaiswal, Shri Gorakh Prasad Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jat, Shrimati Poonam Veljibhai Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jayaprada, Shrimati Jena, Shri Mohan Jena, Shri Srikant Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Mahesh Judev, Shri Dilip Singh Kachhadia, Shri Naranbhai Kamal Nath, Shri Karunakaran, Shri P. Karwaria, Shri Kapil Muni Kashyap, Shri Virender Kaswan, Shri Ram Singh Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Khan, Shri Hassan Khandela, Shri Mahadeo Singh *Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani Koda, Shri Madhu Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Mithilesh Kumar, Shri P. Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra **Kumar, Vishwa Mohan Lakshmi, Shrimati Panabaka Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahtab, Shri B. Majhi, Shri Pradeep Majumdar, Shri Prasanta Kumar Maken, Shri Ajay Malik, Shri Jitender Singh * Voted through slip. ** Corrected through slip for Ayes Malik, Shri Sakti Mohan Mandal, Shri Mangani Lal Mani, Shri Jose K. Manjhi, Shri Hari Meena, Shri Namo Narain Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mishra, Shri Govind Prasad Mishra, Shri Mahabal Misra, Shri Pinaki Mitra, Shri Somen Mohan, Shri P.C. Mohapatra, Shri Sidhant Moily, Shri M. Veerappa Mondal, Dr. Tarun Mukherjee, Shri Pranab Munda, Shri Arjun Munda, Shri Karia Muniyappa, Shri K.H. Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Nagpal, Shri Devendra Naik, Dr. Sanjeev Ganesh Naik, Shri Shripad Yesso Namdhari, Shri Inder Singh Napoleon, Shri D. Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Nirupam, Shri Sanjay Noor, Kumari Mausam Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pal, Shri Jagdambika Pal, Shri Rajaram Pala, Shri Vincent H. Panda, Shri Baijayant Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pandey, Shri Rakesh Pandey, Shri Ravindra Kumar Pangi, Shri Jayaram Paswan, Shri Kamlesh Patasani, Dr. Prasanna Kumar Patel, Shri Bal Kumar Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri Lalubhai Babubhai Patel, Shri Nathubhai Gomanbhai Patel, Shri Praful Patel, Shri Somabhai Gandalal Koli Patel, Shrimati Jayshreeben Pathak, Shri Harin Patil, Shri A.T. Nana Patil, Shri C.R. Patil, Shri Danve Raosaheb Patil, Shri Pratik Patle, Shrimati Kamla Devi Paul, Shri Tapas Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Pradhan, Shri Nityananda Prasada, Shri Jitin Premdas, Shri Punia, Shri P. L. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Raju, Shri M.M. Pallam Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rana, Shri Jagdish Singh Rana, Shri Rajendrasinh Rane, Shri Nilesh Narayan Rao, Dr. K.S. *Rao, Shri K. Narayan Rao, Shri Rayapati Sambasiva Rathwa, Shri Ramsinh Rawat, Shri Ashok Kumar Ray, Shri Bishnu Pada Ray, Shri Rudramadhab Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.R.G. Reddy, Shri M. Sreenivasulu Reddy, Shri Y.S. Jagan Mohan Riyan, Shri Baju Ban Roy, Shri Mahendra Kumar Roy, Shrimati Shatabdi Ruala, Shri C.L. Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal Sai, Shri Vishnu Dev Sai Prathap, Shri A. * Voted through slip. Sangma, Kumari Agatha Sardinha, Shri Francisco Cosme Saroj, Shri Tufani Saroj, Shrimati Sushila Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shanavas, Shri M.I. Shantha, Shrimati J. Shariq, Shri S.D. Sharma, Shri Jagdish Sharma, Shri Madan Lal Shetkar, Shri Suresh Kumar Shetti, Shri Raju *Shinde, Shri Sushilkumar Shukla, Shri Balkrishna Khanderao Sibal, Shri Kapil Siddeshwara, Shri G.M. Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Kunwar R.P.N. Singh, Shri Bhoopendra * Voted through slip. Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Gopal Singh, Shri Ijyaraj Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal Singh, Shri Pashupati Nath Singh, Shri Radha Mohan Singh, Shri Rajiv Ranjan alias Lalan Singh Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Uday Singh, Shri Virbhadra Singh, Shri Umashankar Singh, Shri Yashvir Singh, Rajkumari Ratna Singh, Shrimati Meena Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Yashwant Siricilla, Shri Rajaiah Sivaprasad, Dr. N. Sivasami, Shri C. Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh Solanki, Shri Makansingh Sugavanam, Shri E.G. Suklabaidya, Shri Lalit Mohan Suman, Shri Kabir Suresh, Shri Kodikkunnil Sushant, Dr. Rajan Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Takam, Shri Sanjoy Tamta, Shri Pradeep Tandon, Shrimati Annu Tanwar, Shri Ashok Taviad, Dr. Prabha Kishor Taware, Shri Suresh Kashinath Tewari, Shri Manish Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Shri P.T. Tirath, Shrimati Krishna Tiwari, Shri Bhisma Shankar alias Kushal Tomar, Shri Narendra Singh Toppo, Shri Joseph Trivedi, Shri Dinesh Tudu, Shri Laxman Udasi, Shri Shivkumar Upadhyay, Shrimati Seema Vardhan, Shri Harsh Vasava, Shri Mansukhbhai D. Venugopal, Dr. P. Venugopal, Shri D. Venugopal, Shri K.C. Verma, Shri Sajjan *Verma, Shri Beni Prasad Verma, Shrimati Usha Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wakchaure, Shri Bhausaheb Rajaram Wasnik, Shri Mukul Yadav, Prof. Ranjan Prasad Yadav, Shri Akhilesh Yadav, Shri Dinesh Chandra Yadav, Shri Hukmadeo Narayan Yadav, Shri Anjankumar M. Yadav, Shri Madhusudan Yadav, Shri Mulayam Singh Yadav, Shri Sharad Yaskhi, Shri Madhu Goud NOES Nil * Voted through slip.
MADAM SPEAKER: Subject to correction*, the result of the division is:-
Ayes: 384 Noes: Nil Abstain: 1 The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the Members present and voting.
The motion was adopted.
Clause1 was added to the Bill.
*The following Members also recorded/corrected their votes through slips.
Ayes 384 + Dr. Tushar Chaudhary, S/Sh.Mallikarjun Kharge, Shri Vishwa Mohan Kumar, K. Narayan Rao, Sushilkumar Shinde and Beni Prasad Verma = 390 Abstain 1 - Shri Vishwa Mohan Kumar wrongly voted for Abstain. Later on, he corrected through slip for Ayes = 0 MADAM SPEAKER: The question is:
“That the Enacting Formula and the Long Title stand part of the Bill.” The motion was adopted.
The Enacting Formula and the Long Title were added to the Bill.
MADAM SPEAKER: The Minister may now move that the Bill be passed.
SHRI M. VEERAPPA MOILY: I beg to move:
“That the Bill be passed”.
MADAM SPEAKER: The Lobbies are already cleared. I shall now put the motion to the vote of the House.
The question is:
“That the Bill be passed”.
The Lok Sabha divided:
DIVISION NO. 4 AYES 15.20 hrs. Acharia, Shri Basu Deb Adhikari, Shri Sisir Adhi Sankar, Shri Aditya Nath, Yogi Adsul, Shri Anandrao Advani, Shri L.K. Agarwal, Shri Jai Prakash Agrawal, Shri Rajendra Alagiri, Shri S. *Anandan, Shri M. Ananth Kumar, Shri Angadi, Shri Suresh Anuragi, Shri Ghanshyam Argal, Shri Ashok Aron, Shri Praveen Singh Awale, Shri Jaywant Gangaram Azad, Shri Kirti Azharuddin, Mohammed Baalu, Shri T.R. ‘Baba’, Shri K.C. Singh Bahuguna, Shri Vijay Bairwa, Shri Khiladi Lal Bais, Shri Ramesh Baite, Shri Thangso Bajwa, Shri Pratap Singh * Voted through slip. Balram, Shri P. Bandyopadhyay, Shri Sudip Banerjee, Kumari Mamata Banerjee, Shri Kalyan Bansal, Shri Pawan Kumar Bapiraju , Shri K. Basavaraj, Shri G. S. Basheer, Shri Mohammed E.T. Baske, Shri Pulin Bihari Bauri, Shrimati Susmita Beg, Dr. Mirza Mehboob Besra, Shri Devidhan Bhadana, Shri Avtar Singh Bhagat, Shri Sudarshan Bhagora, Shri Tara Chand Bhaiya, Shri Shivraj Bhoi, Shri Sanjay Bhujbal, Shri Sameer Bhuria, Shri Kanti Lal Biju, Shri P.K. Biswal, Shri Hemanand Bundela, Shri Jitendra Singh Bwiswmuthiary, Shri Sansuma Khunggur Chacko, Shri P.C. Chang, Shri C.M. Chakravarty, Shrimati Bijoya Chaudhary, Dr. Tushar Chaudhary, Shri Arvind Kumar Chaudhary, Shri Jayant Chauhan, Shri Dara Singh Chauhan, Shri Mahendrasinh P. Chauhan, Shri Prabhatsinh P. Chauhan, Shrimati Rajkumari Chavan, Shri Harishchandra Chidambaram, Shri P. Chinta Mohan, Dr. Chitthan, Shri N.S.V. Choudhary, Shri Bhudeo Choudhary, Shri Harish Choudhary, Shri Nikhil Kumar Choudhry, Shrimati Shruti Choudhury, Shri Abu Hasem Khan Chowdhary, Shrimati Santosh Chowdhury, Shri Adhir Das, Shri Bhakta Charan Dastidar, Dr. Kakoli Ghosh Davidson, Shrimati J. Helen De, Dr. Ratna Deka, Shri Ramen Deo, Shri V. Kishore Chandra Deora, Shri Milind Devi, Shrimati Rama Dhanapalan, Shri K. P. Dhurve, Shrimati Jyoti Dikshit, Shri Sandeep Dome, Dr. Ram Chandra Dubey, Shri Nishikant Elangovan, Shri T.K.S. Engti, Shri Biren Singh Ering, Shri Ninong Gaikwad, Shri Eknath Mahadeo Gandhi, Shri Dilipkumar Mansukhlal Gandhi, Shri Rahul Gandhi, Shri Varun Gandhi, Shrimati Maneka Gandhi, Shrimati Sonia Gandhiselvan, Shri S. Ganeshamurthi, Shri A. Gavit, Shri Manikrao Hodlya Geete, Shri Anant Gangaram Ghatowar, Shri Paban Singh Gogoi, Shri Dip Gouda, Shri Shivarama Gowda, Shri D.B. Chandre Guddu, Shri Premchand Haldar, Dr. Sucharu Ranjan Handique, Shri B.K. Haque, Shri Mohd. Asrarul Haque, Sk. Saidul Hari, Shri Sabbam Hasan, Shrimati Tabassum Hassan, Dr. Monazir Hazari, Shri Maheshwar Hooda, Shri Deepender Singh Hussain, Shri Ismail Hussain, Shri Syed Shahnawaz Islam, Sk. Nurul . Jagannath, Dr. Manda Jagathrakshakan, Dr. S. Jain, Shri Pradeep Jaiswal, Dr. Sanjay Jaiswal, Shri Gorakh Prasad Jaiswal, Shri Shriprakash Jakhar, Shri Badri Ram Jardosh, Shrimati Darshana Jat, Shrimati Poonam Veljibhai Jatua, Shri Choudhury Mohan Jawale, Shri Haribhau Jayaprada, Shrimati Jena, Shri Mohan Jena, Shri Srikant *Jigajinagi, Shri Ramesh Jindal, Shri Naveen Joshi, Dr. C.P. Joshi, Dr. Murli Manohar Joshi, Shri Kailash Joshi, Shri Mahesh Judev, Shri Dilip Singh Kachhadia, Shri Naranbhai Kamal Nath, Shri Karunakaran, Shri P. Karwaria, Shri Kapil Muni Kashyap, Shri Virender Kaswan, Shri Ram Singh * Voted through slip. Kataria, Shri Lalchand Kateel, Shri Nalin Kumar Kaur, Shrimati Preneet Khan, Shri Hassan Khandela, Shri Mahadeo Singh Kharge, Shri Mallikarjun Khatgaonkar, Shri Bhaskarrao Bapurao Patil Khatri, Dr. Nirmal Khursheed, Shri Salman Killi, Dr. Kruparani Koda, Shri Madhu Kowase, Shri Marotrao Sainuji Krishnasswamy, Shri M. Kumar, Shri Mithilesh Kumar, Shri P. Kumar, Shri Ramesh Kumar, Shri Shailendra Kumar, Shri Virendra Lakshmi, Shrimati Panabaka Lal, Shri Pakauri Lalu Prasad, Shri Lingam, Shri P. Mahajan, Shrimati Sumitra Mahant, Dr. Charan Das Maharaj, Shri Satpal Mahtab, Shri B. Majhi, Shri Pradeep Majumdar, Shri Prasanta Kumar Maken, Shri Ajay Malik, Shri Jitender Singh Malik, Shri Sakti Mohan Mandal, Shri Mangani Lal Mani, Shri Jose K. Manjhi, Shri Hari Meena, Dr. Kirodi Lal Meena, Shri Namo Narain Meena, Shri Raghuvir Singh Meghe, Shri Datta Meghwal, Shri Arjun Ram Meghwal, Shri Bharat Ram Meinya, Dr. Thokchom Mirdha, Dr. Jyoti Mishra, Shri Govind Prasad Mishra, Shri Mahabal Misra, Shri Pinaki Mitra, Shri Somen Mohan, Shri P.C. Mohapatra, Shri Sidhant Moily, Shri M. Veerappa Mondal, Dr. Tarun Mukherjee, Shri Pranab Munda, Shri Arjun Munda, Shri Karia Muniyappa, Shri K.H. Muttemwar, Shri Vilas Nagar, Shri Surendra Singh Nagpal, Shri Devendra Naik, Dr. Sanjeev Ganesh Naik, Shri Shripad Yesso Namdhari, Shri Inder Singh Napoleon, Shri D. Naqvi, Shri Zafar Ali Narah, Shrimati Ranee Narayanrao, Shri Sonawane Pratap Narayanasamy, Shri V. Naskar, Shri Gobinda Chandra Nirupam, Shri Sanjay Noor, Kumari Mausam Ola, Shri Sis Ram Owaisi, Shri Asaduddin Pakkirappa, Shri S. Pal, Shri Jagdambika Pal, Shri Rajaram Pala, Shri Vincent H. Panda, Shri Baijayant Panda, Shri Prabodh Pandey, Dr. Vinay Kumar Pandey, Shri Gorakhnath Pandey, Shri Rakesh Pandey, Shri Ravindra Kumar Pangi, Shri Jayaram Paswan, Shri Kamlesh Patasani, Dr. Prasanna Kumar Patel, Shri Bal Kumar Patel, Shri Devji M. Patel, Shri Dinsha Patel, Shri Kishanbhai V. Patel, Shri Lalubhai Babubhai Patel, Shri Nathubhai Gomanbhai Patel, Shri Praful Patel, Shri Somabhai Gandalal Koli Patel, Shrimati Jayshreeben Pathak, Shri Harin Patil, Shri A.T. Nana Patil, Shri C.R. Patil, Shri Danve Raosaheb Patil, Shri Pratik Patle, Shrimati Kamla Devi Paul, Shri Tapas Pawar, Shri Sharad Pilot, Shri Sachin Potai, Shri Sohan Prabhakar, Shri Ponnam Pradhan, Shri Amarnath Pradhan, Shri Nityananda Prasada, Shri Jitin Premdas, Shri Punia, Shri P. L. Purkayastha, Shri Kabindra Raghavan, Shri M.K. Raghavendra, Shri B.Y. Rai, Shri Prem Das Rajagopal, Shri L. Rajbhar, Shri Ramashankar Raju, Shri M.M. Pallam Rajukhedi, Shri Gajendra Singh Ramachandran, Shri Mullappally Ramasubbu, Shri S.S. Ramkishun, Shri Ramshankar, Prof. Rana, Shri Jagdish Singh Rana, Shri Rajendrasinh Rane, Shri Nilesh Narayan Rao, Dr. K.S. Rao, Shri Rayapati Sambasiva Rathwa, Shri Ramsinh Rawat, Shri Ashok Kumar Ray, Shri Bishnu Pada Ray, Shri Rudramadhab Reddy, Shri Anantha Venkatarami Reddy, Shri Gutha Sukhender Reddy, Shri K.R.G. Reddy, Shri M. Sreenivasulu *Reddy, Shri Y.S. Jagan Mohan Riyan, Shri Baju Ban Roy, Shri Nripendra Nath Roy, Shrimati Shatabdi Ruala, Shri C.L. Saha, Dr. Anup Kumar Sahay, Shri Subodh Kant Sahu, Shri Chandu Lal * Voted through slip. Sai, Shri Vishnu Dev Sai Prathap, Shri A. Sangma, Kumari Agatha Sardinha, Shri Francisco Cosme Saroj, Shri Tufani Saroj, Shrimati Sushila Satpathy, Shri Tathagata Satyanarayana, Shri Sarvey Sayeed, Shri Hamdullah Scindia, Shrimati Yashodhara Raje Selja, Kumari Semmalai, Shri S. Sethi, Shri Arjun Charan Shanavas, Shri M.I. Shantha, Shrimati J. Shariq, Shri S.D. Sharma, Shri Jagdish Sharma, Shri Madan Lal Shetkar, Shri Suresh Kumar Shetti, Shri Raju Shinde, Shri Sushilkumar Shukla, Shri Balkrishna Khanderao Sibal, Shri Kapil Siddeshwara, Shri G.M. Singh, Chaudhary Lal Singh, Dr. Bhola Singh, Dr. Raghuvansh Prasad Singh, Kunwar R.P.N. Singh, Shri Bhoopendra Singh, Shri Dushyant Singh, Shri Ganesh Singh, Shri Gopal Singh, Shri Ijyaraj Singh, Shri Jaswant Singh, Shri Jitendra Singh, Shri Mahabali Singh, Shri Murari Lal Singh, Shri Pashupati Nath Singh, Shri Radha Mohan Singh, Shri Rajiv Ranjan alias Lalan Singh Singh, Shri Rakesh Singh, Shri Ratan Singh, Shri Ravneet Singh, Shri Rewati Raman Singh, Shri Sukhdev Singh, Shri Uday Singh, Shri Virbhadra Singh, Shri Umashankar Singh, Shri Yashvir Singh, Rajkumari Ratna Singh, Shrimati Meena Singh, Shrimati Rajesh Nandini Singh Deo, Shri Kalikesh Narayan Singla, Shri Vijay Inder Sinha, Shri Yashwant Siricilla, Shri Rajaiah Sivaprasad, Dr. N. Sivasami, Shri C. Solanki, Dr. Kirit Premjibhai Solanki, Shri Bharatsinh *Solanki, Shri Makansingh Suklabaidya, Shri Lalit Mohan Suman, Shri Kabir Suresh, Shri Kodikkunnil Sushant, Dr. Rajan Swamy, Shri Janardhana Swaraj, Shrimati Sushma Tagore, Shri Manicka Takam, Shri Sanjoy Tamta, Shri Pradeep Tandon, Shrimati Annu Tanwar, Shri Ashok Taviad, Dr. Prabha Kishor Taware, Shri Suresh Kashinath Tewari, Shri Manish Thakur, Shri Anurag Singh Thambidurai, Dr. M. Tharoor, Dr. Shashi Thomas, Shri P.T. Tirath, Shrimati Krishna Tiwari, Shri Bhisma Shankar alias Kushal Tomar, Shri Narendra Singh Toppo, Shri Joseph Trivedi, Shri Dinesh * Correected through slip for Ayes. Tudu, Shri Laxman Udasi, Shri Shivkumar Upadhyay, Shrimati Seema Vardhan, Shri Harsh Vasava, Shri Mansukhbhai D. *Venugopal, Dr. P. Venugopal, Shri D. Venugopal, Shri K.C. Verma, Shri Sajjan Verma, Shri Beni Prasad Verma, Shrimati Usha Viswanathan, Shri P. Vivekanand, Dr. G. Vundavalli, Shri Aruna Kumar Vyas, Dr. Girija Wakchaure, Shri Bhausaheb Rajaram Wasnik, Shri Mukul Yadav, Prof. Ranjan Prasad Yadav, Shri Akhilesh Yadav, Shri Dinesh Chandra Yadav, Shri Hukmadeo Narayan Yadav, Shri Anjankumar M. Yadav, Shri Madhusudan Yadav, Shri Mulayam Singh Yadav, Shri Sharad Yaskhi, Shri Madhu Goud NOES *Solanki, Shri Makansingh * Corrected through slip for Ayes
MADAM SPEAKER: Subject to correction*, the result of the division is:
Ayes: 385 Noes: 1 Abstain: 1 The motion is carried by a majority of the total membership of the House and by a majority of not less than two-thirds of the total Members present and voting.
The Bill is passed by the requisite majority, in accordance with the provisions of article 368 of the Constitution.
The motion was adopted.
MADAM SPEAKER: The Lobbies may be opened.
*The following Members also recorded/corrected their votes through slips.
Ayes 385 + S/Shri M. Anandan, Ramesh Jigajinagi, Y.S. Jagan Mohan Reddy, Makansingh Solanki and Dr. P. Venugopal =390 Noes 1- Shri Makansingh Solanki wrongly voted for Noes. Later on, he corrected through slip for Ayes =0 Abstain 1- Dr. P. Venugopal wrongly voted for Abstain. Later on, he corrected through slip for Ayes =0